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Supreme Court Of India judgments, 2001

1,295 judgments · page 63 of 65

Supreme Court15 Jan 2001Disposed Of

State of T.N. Vs A.M. Vedachalam

Supreme Court Of India · (2001) AIRSCW 2455 : (2001) 2 ALD(Cri) 49 : (2001) CriLJ 3297 : (2001) 2 SCALE 74 : (2001) 9 SCC 744 : (2001) 4 Supreme 426

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Supreme Court15 Jan 2001Allowed

Delhi Golf Club Ltd. and Another Vs N.D.M.C.

Supreme Court Of India · AIR 2001 SC 615 : (2001) AIRSCW 241 : (2001) 2 JT 447 : (2001) 1 SCALE 189 : (2001) 1 SCR 376 : (2001) 1 Supreme 255

Punjab Municipal Act, 1911 — Section 3(11), 3(1), 61, 61(1)(a), 65, 80(3), 86
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Supreme Court15 Jan 2001Dismissed

Amina Ahmed Dossa and Others Vs State of Maharashtra

Supreme Court Of India · (2001) 1 ACR 641 : AIR 2001 SC 656 : (2001) AIRSCW 291 : (2001) 1 ALD(Cri) 249 : (2001) ALLMR(Cri) 779 : (2001) 1 ALT(Cri) 125 : (2001) CriLJ 965 : (2001) 1 JT 530 : (2001) 1 SCALE 185 : (2001) 2 SCC 675 : (2001) 1 SCR 345 : (2001) 1 Supreme 70 : (2001) 1

Terrorists and Disruptive Activities(Prevention) Act, 1987 — Section 7(1), 8, 18, 19Code of Criminal Procedure, 1973 — Section 82, 83, 84, 84(4), 85, 85(2), 86
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Supreme Court12 Jan 2001Disposed Off

Pankajbhai Nagjibhai Patel Vs The State of Gujarat and Another

Supreme Court Of India · (2001) 1 ACR 636 : AIR 2001 SC 567 : (2001) AIRSCW 184 : (2001) 1 ALD(Cri) 354 : (2001) ALLMR(Cri) 406 : (2001) 1 ALT(Cri) 129 : (2005) 3 BC 435 : (2001) 3 CALLT 31 : (2001) 1 CGLJ 497 : (2001) 104 CompCas 418 : (2001) CriLJ 950 : (2001) 2 GLR 1558 : (200

Criminal Procedure Code, 1973 — Section 4(1), 5, 29, 29(2), 325, 325(1), 357Negotiable Instruments Act, 1881 — Section 138, 142Essential Commodities Act, 1955 — Section 12
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Supreme Court12 Jan 2001Allowed

National Insurance Co. Ltd. Vs Dinesh

Supreme Court Of India · (2002) 92 FLR 994 : (2001) 7 JT 101 : (2002) 1 LLJ 12 : (2001) 5 SCALE 564 : (2001) 9 SCC 748 : (2001) 4 SCT 329 : (2001) 2 UC 529

Consumer Protection Act, 1986 — Section 21Insurance Act, 1938 — Section 64UM
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Supreme Court12 Jan 2001Disposed Off

Raj Shikshan Prasarak Mandal Vs State of Maharashtra and Others

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

Industrial Disputes Act, 1947 — Section 25(O), 25(O)(3)
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Supreme Court11 Jan 2001Disposed Of

P.P. Beeran Vs State of Kerala

Supreme Court Of India · (2001) 2 ACR 1196 : AIR 2001 SC 2420 : (2001) AIRSCW 2406 : (2001) 2 ALD(Cri) 159 : (2001) 2 ALT(Cri) 70 : (2001) CriLJ 3281 : (2001) 4 JT 184 : (2001) 4 PLJR 26 : (2001) 9 SCC 571 : (2001) 4 Supreme 446

Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 3(ii), 17, 27, 50
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Supreme Court11 Jan 2001Dismissed

Manoji Rao Vs T. Krishna and Others

Supreme Court Of India · AIR 2001 SC 623 : (2001) AIRSCW 251 : (2001) 1 JT 621 : (2001) 2 MLJ 126 : (2001) 1 SCALE 101 : (2001) 2 SCC 384 : (2001) 1 SCR 326 : (2001) 1 Supreme 74 : (2001) 1 UC 307

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Supreme Court11 Jan 2001Allowed

Abdul Rashid Vs State of Bihar

Supreme Court Of India · (2001) 1 ACR 911 : AIR 2001 SC 2422 : (2001) AIRSCW 2439 : (2001) 2 ALD(Cri) 164 : (2001) 1 ALT(Cri) 373 : (2001) 49 BLJR 2368 : (2001) CriLJ 3290 : (2001) 3 JT 183 : (2001) 2 RLW 350 : (2001) 3 SCALE 546 : (2001) 9 SCC 578 : (2001) 4 Supreme 451

Bihar and Orissa Excise Act, 1915 — Section 78(3)Evidence Act, 1872 — Section 24, 25Central Excises And Salt Act, 1944 — Section 21(2)
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Supreme Court11 Jan 2001Allowed

Nesar Ahmed and Another Vs State of Bihar

Supreme Court Of India · (2001) 2 ACR 1071 : AIR 2001 SC 2416 : (2001) AIRSCW 2404 : (2001) 2 ALD(Cri) 63 : (2001) 49 BLJR 2326 : (2001) CriLJ 3279 : (2001) 3 PLJR 125 : (2001) 9 SCC 736 : (2001) 4 Supreme 358

Penal Code, 1860 — Section 34, 201, 302Code of Criminal Procedure, 1973 — Section 313
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