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Supreme Court Of India judgments, 2001

1,295 judgments · page 57 of 65

Supreme Court06 Feb 2001Dismissed

Gurbax Singh Vs State of Haryana

Supreme Court Of India · (2001) 1 ACR 781 : AIR 2001 SC 1002 : (2001) AIRSCW 670 : (2001) 1 ALD(Cri) 444 : (2001) 1 ALT(Cri) 288 : (2001) CriLJ 1166 : (2001) 74 ECC 277 : (2001) 2 JT 330 : (2001) 2 RLW 290 : (2001) 1 SCALE 662 : (2001) 1 SCR 882 : (2001) 1 Supreme 625 : (2001) 1

Criminal Procedure Code, 1973 (CrPC) — Section 100(3)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 42, 43, 50, 52Opium Act, 1878 — Section 1, 78, 9
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Supreme Court06 Feb 2001Allowed

Tukaram Annaba Chavan and Another Vs Machindra Yeshwant Patil and Another

Supreme Court Of India · (2001) 1 ACR 694 : AIR 2001 SC 994 : (2001) AIRSCW 660 : (2001) 1 ALD(Cri) 571 : (2001) 1 ALT(Cri) 154 : (2001) CriLJ 1164 : (2001) 2 JT 491 : (2001) 1 MPJR 368 : (2001) 1 SCALE 645 : (2001) 3 SCC 33 : (2001) 1 Supreme 549 : (2001) 1 UC 466 : (2001) 1 UJ

Criminal Procedure Code, 1973 (CrPC) — Section 195(1)Penal Code, 1860 (IPC) — Section 177, 181, 193, 195(1), 34
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Supreme Court06 Feb 2001Dismissed

State of A.P. Vs Shaik Mazhar

Supreme Court Of India · (2001) 2 ACR 1250 : AIR 2001 SC 2427 : (2001) AIRSCW 2421 : (2001) 2 ALD(Cri) 45 : (2001) CriLJ 3287 : (2001) 4 JT 391 : (2001) 4 Supreme 421

Criminal Procedure Code, 1973 (CrPC) — Section 164Evidence Act, 1872 — Section 24Penal Code, 1860 (IPC) — Section 300, 376, 378, 511
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Supreme Court06 Feb 2001Allowed

Union of India and Others Vs Manager, M/s. Jain and Associates

Supreme Court Of India · AIR 2001 SC 809 : (2001) AIRSCW 607 : (2001) 2 JT 286 : (2001) 1 SCALE 635 : (2001) 3 SCC 277 : (2001) 1 SCR 889 : (2001) 1 Supreme 593 : (2001) 2 UJ 1040

Arbitration Act, 1940 — Section 30, 33, 43Civil Procedure Code, 1908 (CPC) — Order 20 Rule 4(2), Order 8 Rule 1, Order 8 Rule 10, Order 8 Rule 5, Order 8 Rule 9Constitution of India, 1950 — Article 226
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Supreme Court06 Feb 2001Disposed Of

Mahendra Kumar Vs Lalchand and Another

Supreme Court Of India · AIR 2001 SC 807 : (2001) AIRSCW 602 : (2001) 2 JT 637 : (2001) 3 LW 289 : (2001) 2 PLJR 95 : (2001) 92 RD 268 : (2001) 1 RLW 156 : (2001) 1 SCALE 660 : (2001) 2 SCC 619 : (2001) 1 SCR 877 : (2001) 1 Supreme 553 : (2001) 1 UJ 698

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 2, Order 22 Rule 5, 151
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Supreme Court05 Feb 2001Disposed Of

Samir Mandal Vs State of Bihar and Another

Supreme Court Of India · (2001) 2 ACR 1074 : AIR 2001 SC 1303 : (2001) AIRSCW 1132 : (2001) 1 ALD(Cri) 612 : (2001) 2 ALT(Cri) 18 : (2001) CriLJ 1686 : (2001) 2 Crimes 33 : (2001) 3 JT 497 : (2001) 2 LW(Cri) 617 : (2001) 2 SCALE 483 : (2001) 4 SCC 382 : (2001) 2 SCR 449 : (2001)

Criminal Procedure Code, 1973 (CrPC) — Section 125
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Supreme Court05 Feb 2001Allowed

Coal India Ltd. Vs Bibhu Ranjan Kumar

Supreme Court Of India · AIR 2001 SC 819 : (2001) AIRSCW 604 : (2001) 88 FLR 986 : (2001) 2 JT 268 : (2001) 1 SCALE 629 : (2001) 2 SCC 648 : (2001) SCC(L&S) 486 : (2001) 1 SCR 859 : (2001) 1 Supreme 710 : (2001) 2 UPLBEC 1134

Mines Rules, 1955 — Rule 72(2)
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Supreme Court02 Feb 2001Disposed Of

Barat Fritz Werner Ltd. Vs State of Karnataka

Supreme Court Of India · AIR 2001 SC 1257 : (2001) AIRSCW 781 : (2001) 89 FLR 1 : (2001) 2 JT 376 : (2001) 1 LLJ 763 : (2001) 1 SCALE 614 : (2001) 4 SCC 498 : (2001) SCC(L&S) 752 : (2001) 1 SCR 835 : (2001) 2 Supreme 162 : (2001) 1 UPLBEC 785

Contract Labour (Regulation and Abolition) Act, 1970 — Section 10Factories Act, 1947 — Section 2(1), 46Karnataka Factories Rules, 1969 — Rule 100, 93, 94, 95, 96(1)
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Supreme Court02 Feb 2001Dismissed

Sudhir and Others etc. Vs State of M.P. etc.

Supreme Court Of India · (2001) 1 ACR 775 : (2001) AIRSCW 491 : (2001) ALLMR(Cri) 459 : (2001) 2 ALT(Cri) 79 : (2001) 1 CGLJ 401 : (2001) CriLJ 1072 : (2001) 1 JLJ 344 : (2001) 2 JT 274 : (2001) 1 KLT 682 : (2001) 2 MPHT 359 : (2001) 1 SCALE 600 : (2001) 2 SCC 688 : (2001) 1 SCR

Criminal Procedure Code, 1973 (CrPC) — Section 209, 227, 228(1), 26, 323Penal Code, 1860 (IPC) — Section 147, 149, 307, 324, 427
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Supreme Court02 Feb 2001Dismissed

Intelligence Officer, Narcotics C. Bureau Vs Sambhu Sonkar and Another

Supreme Court Of India · (2001) 1 ACR 666 : AIR 2001 SC 830 : (2001) AIRSCW 590 : (2001) 1 ALD(Cri) 568 : (2001) ALLMR(Cri) 1006 : (2001) 1 ALT(Cri) 252 : (2001) 1 CGLJ 328 : (2001) CriLJ 1082 : (2001) 74 ECC 41 : (2001) 2 JT 372 : (2001) 1 KLT 698 : (2001) 1 SCALE 605 : (2001) 1

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 16, 17, 18, 19
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