COURT ARCHIVE

Supreme Court Of India judgments, 2001

1,295 judgments · page 6 of 65

Supreme Court06 Nov 2001Allowed

Adhyatma Bhattar Alwar Vs Adhyatma Bhattar Sri Devi

Supreme Court Of India · (2001) 9 AD 403 : AIR 2002 SC 88 : (2001) AIRSCW 4641 : (2002) 1 ALLMR 317 : (2002) 1 AWC 49 Supp : (2002) 50 BLJR 37 : (2002) 1 DMC 94 : (2002) 1 JCR 220 : (2001) 9 JT 429 : (2002) 2 LW 201 : (2002) 1 OLR 1 : (2002) 1 RLW 122 : (2001) 8 SCALE 119 : (2002

Hindu Marriage Act, 1955 — Section 10, 10(1), 13

Supreme Court06 Nov 2001Dismissed

The State of A.P. and ors Vs N. Audikesava Reddy and ors

Supreme Court Of India · AIR 2002 SC 5 : (2001) AIRSCW 4498 : (2002) 1 ALD 31 : (2001) 6 ALT 1 : (2002) 1 AWC 248 Supp : (2001) 10 JT 31 : (2001) 8 SCALE 79 : (2002) 1 SCC 227 : (2001) 8 Supreme 158 : (2002) 1 UC 112

Urban Land (Ceiling and Regulation) Act, 1976 — Section 1(2), 10, 11, 12, 13

Supreme Court06 Nov 2001Disposed Off

Munna Devi Vs State of Rajasthan and anr

Supreme Court Of India · (2001) 3 ACR 2863 : AIR 2002 SC 107 : (2001) AIRSCW 4663 : (2002) 1 ALLMR 646 : (2002) CriLJ 225 : (2002) 1 Crimes 145 : (2001) 9 JT 438 : (2002) 1 RLW 112 : (2001) 8 SCALE 88 : (2001) 9 SCC 631 : (2001) 8 Supreme 172 : (2002) 1 UC 96

Penal Code, 1860 (IPC) — Section 354, 376, 451, 511

Supreme Court06 Nov 2001Disposed Of

Bhagat Ram (D) by Lrs. Vs Teja Singh (D) by Lrs.

Supreme Court Of India · AIR 2002 SC 1 : (2001) AIRSCW 4507 : (2002) 1 ALLMR 270 : (2002) 1 AWC 435 Supp : (2002) 1 CHN 77 Supp : (2001) 252 ITR 324 : (2002) 1 JCR 400 : (2001) 10 JT 270 : (2002) 4 LW 326 : (2002) 93 RD 94 : (2002) 1 RLW 64 : (2001) 8 SCALE 93 : (2002) 1 SCC 210

Hindu Succession Act, 1956 — Section 14, 14(1), 15, 15(1), 15(2)

Supreme Court05 Nov 2001Allowed

Arun Devendra Oza Vs State of Gujarat and Another

Supreme Court Of India · (2001) 7 AD 659 : AIR 2001 SC 3676 : (2001) AIRSCW 3448 : (2001) 7 JT 472 : (2002) 1 PLJR 134 : (2001) 6 SCALE 115 : (2001) 9 SCC 157 : (2001) 4 SCT 298 : (2001) 6 Supreme 733 : (2001) 3 UPLBEC 2397

Supreme Court05 Nov 2001Allowed

Ouseph Mathai and Others Vs M. Abdul Khadir

Supreme Court Of India · AIR 2002 SC 110 : (2001) AIRSCW 4672 : (2002) 1 ALT 6 : (2001) 9 JT 517 : (2002) 1 KLT 3 : (2001) 8 SCALE 110 : (2002) 1 SCC 319 : (2001) 8 Supreme 262

Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226, 227Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 11(2), 11(4), 12, 18

Supreme Court05 Nov 2001Dismissed

Pavanendra Narayan Verma Vs Sanjay Gandhi P.G.I. of Medical Sciences and anr

Supreme Court Of India · AIR 2002 SC 23 : (2001) AIRSCW 4616 : (2002) 1 ALD 81 : (2002) 1 ALLMR 302 : (2002) 1 AWC 42 Supp : (2002) 92 FLR 349 : (2001) 9 JT 420 : (2002) LabIC 113 : (2002) 1 LLJ 690 : (2002) 1 MLJ 151 : (2001) 8 SCALE 8 : (2002) 1 SCC 520 : (2002) 2 SCT 358 : (20

Constitution of India, 1950 — Article 311, 311(2)Uttar Pradesh Temporary Government Servants (Termination of Service) Rules, 1975 — Rule 3

Supreme Court05 Nov 2001Dismissed

Jayawant Dattatray Suryarao Vs State of Maharashtra

Supreme Court Of India · (2002) 1 ACR 42 : (2001) 9 AD 313 : AIR 2002 SC 143 : (2001) AIRSCW 4717 : (2002) 4 BOMLR 714 : (2002) CriLJ 226 : (2002) 1 Crimes 31 : (2001) 9 JT 605 : (2001) 8 SCALE 36 : (2001) 10 SCC 109 : (2001) 8 Supreme 362

Arms Act, 1959 — Section 27, 5Criminal Procedure Code, 1973 (CrPC) — Section 164, 401, 433, 433Penal Code, 1860 (IPC) — Section 114, 120, 34

Supreme Court05 Nov 2001Disposed Of

Gurdev Singh Vs Union of India and ors

Supreme Court Of India · (2002) 1 ACR 116 : AIR 2002 SC 10 : (2001) AIRSCW 4598 : (2001) 2 ALT(Cri) 371 : (2002) 1 Crimes 115 : (2002) 61 DRJ 612 : (2001) 78 ECC 459 : (2001) 9 JT 374 : (2001) 8 SCALE 27 : (2002) 1 SCC 545 : (2002) 35 SCL 386 : (2001) 8 Supreme 121 : (2002) 1 UC

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 2, 3, 3(1), 3(3)Constitution of India, 1950 — Article 22Customs Act, 1962 — Section 108, 111, 113, 2(39)

Supreme Court05 Nov 2001Allowed

S.N. Kapoor (Dead) by his LRs. Vs Basant Lal Khatri and ors

Supreme Court Of India · AIR 2002 SC 171 : (2001) AIRSCW 4753 : (2001) 6 ALD 123 : (2001) 94 DLT 460 : (2001) 9 JT 456 : (2001) 8 SCALE 16 : (2002) 1 SCC 329 : (2001) 8 Supreme 65

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7Constitution of India, 1950 — Article 136, 142Delhi Rent Control Act, 1958 — Section 14, 14(1)

Supreme Court02 Nov 2001Dismissed

Nazir Ahmad Bhatt Vs State of Delhi

Supreme Court Of India · (2002) 1 ACR 199 : AIR 2002 SC 30 : (2001) AIRSCW 4582 : (2002) 1 ALD(Cri) 87 : (2002) CriLJ 213 : (2002) 1 Crimes 126 : (2001) 94 DLT 678 : (2001) 9 JT 440 : (2002) 1 LW(Cri) 328 : (2001) 7 SCALE 611 : (2002) 1 SCC 674 : (2001) 8 Supreme 176 : (2002) 1 U

Criminal Procedure Code, 1973 (CrPC) — Section 161, 463Penal Code, 1860 (IPC) — Section 120B, 313, 419, 468, 471Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 15, 15(1), 19, 4

Supreme Court02 Nov 2001

State of Maharashtra Vs Bharat Fakira Dhiwar

Supreme Court Of India · (2002) 1 ACR 148 : AIR 2002 SC 16 : (2001) AIRSCW 4609 : (2002) 1 ALT(Cri) 43 : (2002) 1 CHN 7 Supp : (2002) CriLJ 218 : (2002) 1 Crimes 164 : (2001) 9 JT 407 : (2001) 7 SCALE 602 : (2002) 1 SCC 622 : (2001) 8 Supreme 309 : (2002) 1 UC 176 : (2002) 1 UJ 2

Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302, 34, 363, 376

Supreme Court02 Nov 2001Dismissed

Veera Exports Vs T. Kalavathy

Supreme Court Of India · (2002) 1 ACR 86 : AIR 2002 SC 38 : (2001) AIRSCW 4548 : (2001) 2 ALD(Cri) 915 : (2002) 1 ALLMR 275 : (2002) 1 ALT(Cri) 41 : (2002) 1 AWC 28 Supp : (2002) 1 BC 278 : (2002) 1 CHN 1 Supp : (2001) 107 CompCas 594 : (2002) 1 CompLJ 52 : (2002) CriLJ 203 : (20

Negotiable Instruments Act, 1881 (NI) — Section 125, 138, 20, 49, 86

Supreme Court02 Nov 2001Disposed Of

Murli S. Deora Vs Union of India and ors

Supreme Court Of India · (2002) 1 ACR 80 : AIR 2002 SC 40 : (2001) AIRSCW 4505 : (2002) 1 ALD 88 : (2002) 1 ALLMR 279 : (2001) 6 ALT 35 : (2002) 1 AWC 26 Supp : (2002) 1 CHN 4 Supp : (2002) 1 JCR 5 : (2001) 9 JT 364 : (2001) 6 KarLJ 559 : (2002) 1 KLT 55 : (2002) 2 LW 220 : (2002

Constitution of India, 1950 — Article 21, 32

Supreme Court02 Nov 2001Partly Allowed

Roshan Deen Vs Preeti Lal

Supreme Court Of India · (2002) 1 ACC 17 : (2002) ACJ 17 : AIR 2002 SC 33 : (2001) AIRSCW 4577 : (2002) 1 ALD 18 : (2002) 92 FLR 175 : (2002) 1 JCR 316 : (2001) 10 JT 309 : (2002) LabIC 106 : (2002) 1 LLJ 465 : (2002) 2 LW 223 : (2001) 7 SCALE 616 : (2002) 1 SCC 100 : (2002) 2 SC

Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 226, 227Workmens Compensation Act, 1923 — Section 17, 28, 29, 4

Supreme Court02 Nov 2001Dismissed

N. Prabhakar Rao Vs J.R. Ramesh Kumar @ Rameshji

Supreme Court Of India · AIR 2002 SC 95 : (2001) AIRSCW 4649 : (2002) 1 ALD 127 : (2001) 6 ALT 38 : (2001) 9 JT 451 : (2001) 8 SCALE 26 : (2002) 1 SCC 176 : (2001) 8 Supreme 174

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(3), 22

Supreme Court31 Oct 2001Dismissed

Ganesh Lal Vs State of Rajasthan

Supreme Court Of India · (2002) 1 ACR 141 : (2001) AIRSCW 5251 : (2002) 1 ALT(Cri) 201 : (2002) CriLJ 967 : (2001) 9 JT 383 : (2002) 1 LW(Cri) 333 : (2001) 7 SCALE 551 : (2002) 1 SCC 731 : (2001) 8 Supreme 317 : (2002) 1 UC 79

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 302, 376(2), 404

Supreme Court31 Oct 2001Disposed Of

Commissioner of Central Excise, Meerut Vs T.C. Health Care (P) Ltd.

Supreme Court Of India · (2002) 141 ELT 309 : (2001) 10 JT 198

Supreme Court31 Oct 2001Allowed

Smt. Kalpana Kothari Vs Smt. Sudha Yadav and Others M/s Parasnath Builders Pvt. Ltd. Vs Smt. Sudha Yadav and Others

Supreme Court Of India · AIR 2002 SC 404 : (2001) AIRSCW 5214 : (2002) 1 ALT 30 : (2001) 3 ARBLR 487 : (2002) 1 AWC 115 Supp : (2002) 50 BLJR 971 : (2001) 9 JT 337 : (2002) 2 LW 209 : (2001) 7 SCALE 560 : (2002) 1 SCC 203 : (2001) 8 Supreme 402 : (2002) 1 UC 167

Arbitration Act, 1940 — Section 20, 34, 8Arbitration and Conciliation Act, 1996 — Section 8, 8(1), 8(3)Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1

Supreme Court31 Oct 2001Dismissed

Sri Kempaiah Vs Lingaiah and Others

Supreme Court Of India · (2001) 9 JT 332 : (2001) 7 SCALE 567 : (2001) 8 SCC 718

Civil Procedure Code, 1908 (CPC) — Section 115Karnataka Rent Control Act, 1961 — Section 14, 15, 16, 17, 21(1)