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Supreme Court Of India judgments, 2001

1,295 judgments · page 59 of 65

Supreme Court31 Jan 2001Dismissed

State of M.P. and Another Vs K.K. Shukla and Co.

Supreme Court Of India · AIR 2001 SC 1253 : (2001) AIRSCW 833 : (2001) 2 JT 392 : (2001) 2 MLJ 76 : (2001) 92 RD 333 : (2001) 1 SCALE 708 : (2001) 3 SCC 163 : (2001) 1 Supreme 629

M.P. Madhyastham Adhikaran Adhiniyam, 1983 — Section 7, 19
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Supreme Court31 Jan 2001

U.P. Coop. Cane Unions'' Federation Vs West U.P. Sugar Mills Association and Others

Supreme Court Of India · AIR 2001 SC 846 : (2001) AIRSCW 520 : (2001) 2 JT 477 : (2001) 1 SCALE 504 : (2001) 1 SCR 668 : (2001) 1 Supreme 584

Essential Commodities Act, 1955 — Section 3U.P. Sugarcane (Regulation of Supply and Purchase) Act, 1953 — Section 16, 28U.P. Sugarcane (Regulation of Supply and Purchase) Rules, 1954 — Rule 96Constitution of India, 1950 — Article 254
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Supreme Court30 Jan 2001Dismissed

M/s. Lakshmani Stone Products and Others Vs Union of India and Others

Supreme Court Of India · AIR 2001 SC 783 : (2001) AIRSCW 434 : (2001) 2 CGLJ 407 : (2001) 88 FLR 995 : (2001) 2 JT 240 : (2001) 1 LLJ 738 : (2001) 2 PLJR 75 : (2001) 1 SCALE 434 : (2001) 2 SCC 496 : (2001) SCC(L&S) 456 : (2001) 1 SCR 689 : (2001) 1 Supreme 590 : (2001) 1 UPLBEC 7

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3)(b), 4, 7(1)
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Supreme Court30 Jan 2001Allowed

S.K. Nasiruddin Beedi Merchant Ltd. Vs Central Provident Fund Commissioner

Supreme Court Of India · AIR 2001 SC 850 : (2001) AIRSCW 515 : (2001) 88 FLR 956 : (2001) 2 JT 432 : (2001) 1 LLJ 840 : (2001) 1 SCALE 496 : (2001) SCC(L&S) 479 : (2001) 1 SCR 692 : (2001) 1 Supreme 421 : (2001) 2 UPLBEC 1050

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7AConstitution Of India, 1950 — Article 14
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Supreme Court30 Jan 2001Allowed

L and T Mc. Neil Ltd. etc. Vs Government of Tamil Nadu

Supreme Court Of India · AIR 2001 SC 844 : (2001) AIRSCW 525 : (2001) 88 FLR 1030 : (2001) 2 JT 484 : (2001) 1 SCALE 425 : (2001) 3 SCC 170 : (2001) 1 SCR 701 : (2001) 1 Supreme 414 : (2001) 1 UC 451 : (2001) 1 UJ 693 : (2001) 2 UPLBEC 1519

Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 10(1), 10(2), 10(2)(a), 10(2)(d)
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Supreme Court30 Jan 2001Dismissed

Jatinder Singh Vs Ranjit Kaur

Supreme Court Of India · (2001) 1 ACR 663 : AIR 2001 SC 784 : (2001) AIRSCW 435 : (2001) 1 ALD(Cri) 352 : (2001) ALLMR(Cri) 456 : (2001) 1 ALT(Cri) 280 : (2001) 1 CGLJ 333 : (2001) CriLJ 1015 : (2001) 1 DMC 320 : (2001) 2 JT 198 : (2001) 1 OLR 442 : (2001) 2 RLW 294 : (2001) 1 SC

Code Of Criminal Procedure, 1973 — Section 202, 203, 300
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Supreme Court30 Jan 2001Allowed

Union of India (UOI) and Others Vs Muneesh Suneja

Supreme Court Of India · (2001) 1 ACR 67 : AIR 2001 SC 854 : (2001) AIRSCW 463 : (2001) 1 ALD(Cri) 565 : (2001) CriLJ 1069 : (2001) 74 ECC 274 : (2001) 2 JT 416 : (2001) 2 RLW 305 : (2001) 1 SCALE 510 : (2001) 1 SCR 683 : (2001) 1 Supreme 674 : (2001) 1 UJ 535

Constitution Of India, 1950 — Article 21, 22Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1973 — Section 3, 3(1)
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Supreme Court30 Jan 2001DIsmissed

Vanravan Anandji Vs Koli Vashram Punja and Another

Supreme Court Of India · (2001) 1 ACR 853 : (2001) 2 ALD(Cri) 162 : (2001) 21 GLH 570 : (2001) 3 JT 31 : (2001) 2 UC 3

Indian Penal Code, 1860 — Section 147, 148, 149, 302, 323, 324Code Of Criminal Procedure, 1973 — Section 313
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