COURT ARCHIVE

Supreme Court Of India judgments, 2001

1,295 judgments · page 64 of 65

Supreme Court10 Jan 2001Allowed

Executive Engineer, Dhenkanal Minor Irrigation Division, Orissa, Vs N.C. Budharaj (Dead) by Lrs. etc. etc.

Supreme Court Of India · AIR 2001 SC 626 : (2001) 2 ALLMR 260 : (2001) 3 CALLT 1 : (2001) 1 CGLJ 261 : (2001) 91 CLT 754 : (2001) 1 JT 486 : (2000) 2 LW 455 : (2001) 2 MLJ 128 : (2001) 1 MPHT 526 : (2001) 1 SCALE 109 : (1999) 9 SCC 514 : (2001) 1 SCR 264

Code of Civil Procedure, 1908 — Section 34Interest Act, 1839 — Section 1, 2(a)Sale of Goods Act, 1979 — Section 61(2)

Supreme Court10 Jan 2001Dismissed

Union of India Vs Elphinstone Spinning and Weaving Co. Ltd. and Others etc.

Supreme Court Of India · AIR 2001 SC 724 : (2001) AIRSCW 364 : (2001) 1 JT 536 : (2001) 1 SCALE 157 : (2001) 4 SCC 139 : (2001) 1 SCR 221 : (2001) 1 Supreme 269 : (2001) 1 UJ 496

Textile Undertakings (Taking over of Management) Act, 1983 — Section 3(2), 3(3), 3(4), 3(6), 4(1), 6, 8, 11(1), 15, 15A, 23, 23(1)(a), 23(1A)Constitution Of India, 1950 — Article 14, 16, 19, 19(1)(g), 31, 31A, 31A(1)(b), 31(c), 39(b), 39(c), 123(1), 132(1), 133, 145(3), 226, 300A

Supreme Court10 Jan 2001Dismissed

E.S.P.Rajaram and Others Vs Union of India and Others

Supreme Court Of India · (2001) AIRSCW 200 : (2001) 3 CALLT 37 : (2001) 1 JT 573 : (2001) 4 MPHT 1 : (2001) 1 SCALE 146 : (2001) 1 SCR 203 : (2001) 1 Supreme 169 : (2001) 1 UPLBEC 730

Civil Procedure Code, 1908 — Section 107(1)(a), Order 41 Rule 33Land Acquisition Act, 1894 — Section 4, 4(1), 6, 11, 23Indian Railway Establishment Code, — Rule 1A

Supreme Court10 Jan 2001Disposed Off

Union of India (UOI) and Others Vs Tarun K. Singh and Others

Supreme Court Of India · AIR 2001 SC 2196 : (2001) AIRSCW 1928 : (2001) 2 PLJR 81 : (2003) 11 SCC 768

Supreme Court10 Jan 2001Allowed

Hindustan Level Limited Vs Director General (Investigation and Registration) New Delhi and Another

Supreme Court Of India · AIR 2001 SC 661 : (2001) AIRSCW 5210 : (2001) AIRSCW 297 : (2001) 3 JT 37 : (2001) 1 SCALE 219 : (2001) 2 SCC 474 : (2001) 1 SCR 318 : (2001) 1 Supreme 301 : (2001) 1 UJ 373

Monopolies and Restrictive Trade Practices Act, 1969 — Section 2(o), 10(a)(iv), 37, 37(1), 38(1), 38(1)(a)(b), 38(1)(a)(h)

Supreme Court10 Jan 2001Allowed

B.K. Gupta Vs Damodar H. Bajaj and Others

Supreme Court Of India · (2001) 2 ACR 1257 : (2001) 2 ALD(Cri) 83 : (2001) 4 JT 422 : (2001) 9 SCC 742

Criminal Procedure Code, 1973 — Section 195(1)(b), 195(i)(b), 340

Supreme Court10 Jan 2001Dismissed

State of Rajasthan Vs Mani Ram

Supreme Court Of India · (2001) 2 ACR 1097 : AIR 2001 SC 2430 : (2001) AIRSCW 2409 : (2001) CriLJ 3283 : (2001) 3 JT 541 : (2001) 4 Supreme 289

Penal Code, 1860 — Section 302, 447

Supreme Court10 Jan 2001Allowed

Ishwar Chand Jain Vs High Court of Punjab and Haryana and Others

Supreme Court Of India · AIR 2001 SC 575 : (2001) AIRSCW 193 : (2001) 3 ALT 1 : (2001) 88 FLR 745 : (2001) 1 JT 588 : (2001) 1 SCALE 139 : (2001) SCC(L&S) 389 : (2001) 1 SCR 306 : (2001) 1 Supreme 426 : (2001) 1 UJ 470

Punjab Superior Judicial Service Rules, 1963 — Rule 2(2), 2.1, 2.2, 2.6, 8(2), 10(2), 12Constitution of India, 1950 — Article 14, 16, 32

Supreme Court10 Jan 2001Allowed

Suresh Chand Jain Vs State of Madhya Pradesh and Another

Supreme Court Of India · (2001) 1 ACR 586 : AIR 2001 SC 571 : (2001) AIRSCW 189 : (2001) 1 ALD(Cri) 367 : (2001) ALLMR(Cri) 775 : (2001) 1 ALT(Cri) 284 : (2001) 1 CGLJ 451 : (2001) CriLJ 954 : (2001) 1 JLJ 395 : (2001) 2 JT 81 : (2001) 1 KLT 623 : (2001) 1 OLR 470 : (2001) 2 RLW

Indian Penal Code, 1860 — Section 420Code of Criminal Procedure, 1973 — Section 154, 156, 156(3), 173, 190, 200, 202, 202(1), 482Prize Chits and Money Circulation Schemes (Banning) Act, 1978 — Section 3

Supreme Court09 Jan 2001Allowed

Lal Singh Vs State of Gujarat and Another

Supreme Court Of India · (2001) 1 ACR 489 : AIR 2001 SC 746 : (2001) AIRSCW 389 : (2001) 1 ALD(Cri) 266 : (2001) ALLMR(Cri) 1038 : (2001) 1 ALT(Cri) 304 : (2001) 2 CALLT 8 : (2001) CriLJ 978 : (2001) 3 GLR 2341 : (2001) 1 JT 410 : (2001) 1 SCALE 284 : (2001) 3 SCC 221 : (2001) 1

Indian Penal Code, 1860 — Section 115, 116, 118, 119, 120B, 120B(1)Explosive Substances Act, 1908 — Section 5Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 2(1)(a), 3(1), 3(2), 3(3), 5, 15

Supreme Court09 Jan 2001allowed

M/s. B.P.L. Ltd. Vs State of A.P.

Supreme Court Of India · AIR 2001 SC 665 : (2001) AIRSCW 4586 : (2001) AIRSCW 301 : (2001) 127 ELT 655 : (2001) 1 JT 599 : (2001) 1 SCALE 225 : (2001) 2 SCC 139 : (2001) 1 SCR 195 : (2001) 121 STC 450 : (2001) 1 Supreme 196

Andhra Pradesh General Sales Tax Act, 1957 — Section 5(A), 6(B), 9

Supreme Court09 Jan 2001Dismissed

Sea Pearl Industries and Others Etc. Vs Commissioner of Income Tax

Supreme Court Of India · (2001) 165 CTR 395

Income Tax Act, 1961 — Section 80HHC, 80HHC(2), 280ZC, 290ZCCustoms Act, 1962 — Section 2(18), 75Central Sales Tax Act, 1956 — Section 5(3)

Supreme Court09 Jan 2001Allowed

Jaipur Development Authority Vs Chotte Lal (Dead) through Lrs. and Others

Supreme Court Of India · (2001) AIRSCW 1127 : (2001) 89 FLR 342 : (2001) 3 JT 518 : (2001) LabIC 1133 : (2001) 1 LLJ 1335 : (2001) 2 SCALE 491 : (2001) 4 SCC 634 : (2001) SCC(L&S) 768 : (2001) 2 SCR 462 : (2001) 2 SCT 406 : (2001) 2 Supreme 361 : (2001) 2 UPLBEC 1507

Rajasthan Land Acquisition Act, 1953 — Section 4, 6Rajasthan High Court Rules, 1952 — Rule 64

Supreme Court09 Jan 2001Dismissed

Shree Changdeo Sugar Mills and Another Vs Union of India and Another

Supreme Court Of India · AIR 2001 SC 557 : (2001) AIRSCW 172 : (2001) 88 FLR 939 : (2001) 2 JT 74 : (2001) 1 LLJ 698 : (2001) 2 MLJ 117 : (2001) 1 SCALE 84 : (2001) SCC(L&S) 457 : (2001) 1 Supreme 134 : (2001) 1 UJ 413 : (2001) 1 UPLBEC 831

Employees' Provident Funds & Miscellaneous Provisions Act, 1952 — Section 2(b)Industrial Disputes Act, 1947 — Section 33(2)(b)

Supreme Court09 Jan 2001Dismissed

Vividh Kamgar Sabha Vs Kalyani Steels Ltd. and Another

Supreme Court Of India · AIR 2001 SC 1534 : (2001) AIRSCW 170 : (2001) 88 FLR 727 : (2001) 1 JT 303 : (2001) 1 LLJ 569(2) : (2001) 3 RLW 373 : (2001) 1 SCALE 82 : (2001) 2 SCC 381 : (2001) SCC(L&S) 436 : (2001) 1 SCR 108 : (2001) 1 Supreme 76 : (2001) 1 UJ 454

Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28(1)

Supreme Court09 Jan 2001Dismissed

Saraswati Industrial Syndicate Ltd. Vs State of Haryana and Others

Supreme Court Of India · (2001) 4 JT 419 : (2001) 9 SCC 734

Punjab Security of Land Tenures Act, 1953 — Section 14B, 21Haryana Ceiling on Land Holdings Act, 1972 — Section 32Punjab Security of Land Tenures Rules, 1953 — Rule 8

Supreme Court08 Jan 2001Dismissed

Board of Secondary Education Vs C.W. Leiyachan and Others

Supreme Court Of India · AIR 2002 SC 315 : (2001) AIRSCW 4949 : (2001) 10 JT 1 : (2001) 8 SCALE 295 : (2002) 1 SCC 686 : (2001) 8 Supreme 471

Constitution of India, 1950 — Article 136

Supreme Court08 Jan 2001Disposed Off

Shamoyita Chowdhury Vs Ujjal Chowdhury

Supreme Court Of India · (2001) 6 AD 230 : AIR 2001 SC 3338 : (2001) AIRSCW 3183 : (2001) 90 FLR 1030 : (2001) 6 JT 510 : (2001) LabIC 2901 : (2001) 4 PLJR 143 : (2001) 5 SCALE 198 : (2001) 6 SCC 637 : (2001) SCC(L&S) 1083 : (2001) 3 SCT 1042 : (2001) 6 Supreme 227 : (2001) 3 UPL

Code Of Civil Procedure, 1908— Sec 25Hindu Marriage Act, 1955— Sec 13B,12

Supreme Court08 Jan 2001Dismissed

Commissioner of Central Excise Vs Elgi Equipments Ltd.

Supreme Court Of India · (2001) 9 SCC 601

Central Excise Act, 1944 — Section 11AC

Supreme Court08 Jan 2001Allowed

Ram Kumar Laharia Vs State of Madya Pradesh and Another

Supreme Court Of India · (2001) 1 ACR 584 : AIR 2001 SC 556 : (2001) AIRSCW 169 : (2001) 1 ALD(Cri) 248 : (2001) ALLMR(Cri) 753 : (2001) 1 ALT(Cri) 137 : (2001) CriLJ 712 : (2001) 2 JT 79 : (2001) 1 SCALE 81 : (2001) 1 Supreme 69 : (2001) 1 UC 296

Penal Code, 1860 — Section 302, 304, 304AElectricity Act, 1910 — Section 39