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Supreme Court Of India judgments, 2001

1,295 judgments · page 60 of 65

Supreme Court30 Jan 2001Dismissed

Babua @ Tazmul Hossain Vs State of Orissa

Supreme Court Of India · AIR 2001 SC 1052 : (2001) AIRSCW 682 : (2001) 1 ALD(Cri) 349 : (2001) ALLMR(Cri) 990 : (2001) 1 ALT(Cri) 157 : (2001) CriLJ 1169 : (2001) 74 ECC 38 : (2001) 21 GLH 715 : (2001) 2 JT 552 : (2001) 2 RLW 288 : (2001) 1 SCALE 429 : (2001) 2 SCC 566 : (2001) 1

Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b), 21, 29, 37(1)(b)
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Supreme Court29 Jan 2001Allowed

Indian Petrochemicals Corpn. Ltd. and Another Vs Shramik Sena and Another

Supreme Court Of India · AIR 2001 SC 857 : (2001) AIRSCW 584 : (2001) 88 FLR 1085 : (2001) 2 JT 508 : (2001) 1 LLJ 1040 : (2001) 1 SCALE 465 : (2001) SCC(L&S) 461 : (2001) 1 SCR 659 : (2001) 1 Supreme 523 : (2001) 1 UJ 538 : (2001) 2 UPLBEC 1121

Factories Act, 1948 — Section 46Industrial Disputes Act, 1947 — Section 25F, 25H, 25N, 25SConstitution Of India, 1950 — Article 14, 16
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Supreme Court25 Jan 2001Allowed

M/s. Associated Cement Companies Ltd. Vs Commissioner of Customs

Supreme Court Of India · AIR 2001 SC 862 : (2001) AIRSCW 559 : (2001) 74 ECC 1 : (2001) 128 ELT 21 : (2001) 2 JT 141 : (2001) 1 SCALE 436 : (2001) 4 SCC 593 : (2001) 1 SCR 608 : (2001) 124 STC 59 : (2001) 1 Supreme 380

Customs Act, 1962 — Section 2(22), 2(22)(e), 2(26), 12, 14, 14(1), 14(1A), 24, 28, 28(1), 28A(1), 77, 78, 81, 111(m), 112(a), 114A, 156, 156(2)(a)Customs Tariff Act, 1975 — Section 2Central Excise Act, 1944 — Section 2(d), 2(14), 11A
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Supreme Court25 Jan 2001Allowed

Employer in Relation to Managment of Central Mine Planning and Design Institute Ltd. Vs Union of India and Another

Supreme Court Of India · AIR 2001 SC 883 : (2001) AIRSCW 527 : (2001) AIRSCW 3295 : (2001) 90 FLR 120 : (2001) 2 JT 87 : (2001) 1 LLJ 1069 : (2001) 1 SCALE 374 : (2001) 2 SCC 588 : (2001) SCC(L&S) 471 : (2001) 1 SCR 651 : (2001) 6 Supreme 359 : (2001) 1 Supreme 344 : (2001) 1 UPL

Industrial Disputes Act, 1947 — Section 10(1)(d), 17BGovernment of India Act, 1915 — Section 107, 108Code of Civil Procedure, 1908 — Section 2(9), Order 43 Rule 1
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Supreme Court25 Jan 2001Allowed

Kishore Kumar Gyanchandani Vs G.D. Mehrotra and Another

Supreme Court Of India · (2001) 1 ACR 841 : AIR 2001 SC 1188 : (2001) AIRSCW 936 : (2001) 1 ALD(Cri) 578 : (2001) 1 CGLJ 483 : (2001) CriLJ 1268 : (2001) 3 JT 16 : (2001) 2 SCALE 122 : (2001) 3 SCC 468 : (2001) 1 SCR 1115 : (2001) 2 Supreme 583

Indian Penal Code, 1860 — Section 279, 338Code of Criminal Procedure, 1973 — Section 156, 173, 190, 201, 202
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Supreme Court24 Jan 2001Dismissed

M/s. Oxford University Press etc. Vs Commissioner of Income Tax

Supreme Court Of India · (2001) AIRSCW 469 : (2001) 165 CTR 629 : (2001) 247 ITR 658 : (2001) 2 JT 203 : (2001) 1 SCALE 390 : (2001) 3 SCC 359 : (2001) 1 SCR 574 : (2001) 1 Supreme 357

Income Tax Act, 1961 — Section 10, 10(20A), 10(21), 10(22), 10(22A), 10(22B), 10(23), 10(28), 10(29), 144(B), 148, 256(1)University Grants Commission Act, 1956 — Section 2(f)Customs Act, 1962 — Section 16(3), 24(2), 52(2)
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Supreme Court24 Jan 2001Dismissed

U.P. Pollution Control Board and Others Vs Kanoria Industrial Ltd. and Another

Supreme Court Of India · (2001) 1 ACR 6 : AIR 2001 SC 787 : (2001) AIRSCW 439 : (2003) 180 CTR 402 : (2001) 128 ELT 3 : (2001) 2 JT 103 : (2001) 3 LW 766 : (2001) 2 MLJ 36 : (2001) 1 SCALE 381 : (2001) 2 SCC 549 : (2001) 1 SCR 559 : (2002) 128 STC 26 : (2001) 1 Supreme 507 : (200

Central Excises and Salt Act, 1944 — Section 8, 11BConstitution of India, 1950 — Article 136, 141, 226, 265
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Supreme Court24 Jan 2001Dismissed

Tek Chand Vs Dile Ram

Supreme Court Of India · AIR 2001 SC 905 : (2001) AIRSCW 540 : (2001) 2 JT 114 : (2001) 2 MLJ 45 : (2001) 1 SCALE 471 : (2001) 3 SCC 290 : (2001) SCC(L&S) 555 : (2001) 1 SCR 527 : (2001) 1 Supreme 444

Representation of the People Act, 1951 — Section 100(1)(d), 100(1)(d)(i), 116ACentral Civil Services (Pension) Rules, 1972 — Rule 48A, 48A(2), 161(2)(ii), 161(aa)(1)Central Civil Service (Classification, Control and Appeal) Rules, 1965 — Rule 14
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Supreme Court24 Jan 2001Disposed Of

Shamnasheb M. Multtani Vs State of Karnataka

Supreme Court Of India · (2001) 1 ACR 591 : AIR 2001 SC 921 : (2001) AIRSCW 532 : (2001) 1 ALD(Cri) 342 : (2001) 1 CGLJ 407 : (2001) CriLJ 1075(1) : (2001) 1 DMC 332 : (2001) 2 JT 92 : (2001) 1 SCALE 365 : (2001) 1 SCR 514 : (2001) 1 Supreme 348 : (2001) 1 UJ 719

Indian Penal Code, 1860 — Section 302, 304B, 306, 498ACode Of Criminal Procedure, 1973 — Section 221, 222, 222(1), 379, 464(1)Evidence Act, 1872 — Section 113A, 113B
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Supreme Court23 Jan 2001Dismissed

Krishna Borate Vs State of Maharashtra and Others

Supreme Court Of India · AIR 2001 SC 695 : (2001) AIRSCW 337 : (2001) 1 JT 631 : (2001) 1 SCALE 339 : (2001) 1 SCR 504 : (2001) 1 Supreme 323 : (2001) 1 UC 339 : (2001) 1 UJ 490

Nagpur Improvement Trust Act, 1936 — Section 4, 4(1), 4(1)(e), 6, 7(1)(e), 9, 10, 10(3), 11Constitution Of India, 1950 — Article 14, 15
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Supreme Court23 Jan 2001Allowed

M. Abbas Vs State of Kerala

Supreme Court Of India · (2001) 2 ACR 1178 : (2001) 2 ALD(Cri) 60 : (2001) 49 BLJR 1570 : (2001) 4 JT 92 : (2001) 2 KLT 116 : (2001) 10 SCC 103 : (2001) 1 UC 638

Prevention of Corruption Act, 1947 — Section 4, 4(1), 5(1)(d), 5(1)(b)(a), 5(2)Indian Penal Code, 1860 — Section 161Code Of Criminal Procedure, 1973 — Section 313
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Supreme Court23 Jan 2001Dismissed

K. Duraisamy and Another Vs The State of Tamil Nadu and Others

Supreme Court Of India · (2001) AIRSCW 448 : (2001) AIRSCW 2200 : (2001) 2 JT 48 : (2002) 4 LW 567 : (2001) 1 OLR 413 : (2001) 1 SCALE 345 : (2001) 2 SCC 538 : (2001) 1 SCR 489 : (2001) 1 Supreme 434 : (2000) 8 Supreme 305 : (2001) 1 UJ 446 : (2001) 1 UPLBEC 817

Constitution of India, 1950 — Article 15(4), 16(4)
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Supreme Court23 Jan 2001Allowed

Ragu Thilak D. John Vs S. Rayappan and Others

Supreme Court Of India · AIR 2001 SC 699 : (2001) AIRSCW 342 : (2001) 1 CGLJ 312 : (2001) 2 JT 11 : (2001) 1 OLR 475 : (2001) 1 SCALE 354 : (2001) 1 Supreme 328 : (2001) 1 UC 354 : (2001) 1 UJ 387

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
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