Supreme Court08 Jan 2001Disposed Of
State of U.P. and Others Vs Jeet S. Bisht and Another
Supreme Court Of India · (2001) 8 JT 567 : (2001) 4 PLJR 167 : (2001) 7 SCALE 213 : (2001) 8 SCC 758 : (2001) 2 UC 696
COURT ARCHIVE
Supreme Court Of India judgments, 2001
1,295 judgments · page 65 of 65
Supreme Court05 Jan 2001Dismissed
Dr. Vijay Laxmi Sadho Vs Jagdish
Supreme Court Of India · (2001) 2 JLJ 1 : (2001) 1 JT 382 : (2001) 2 MLJ 102 : (2001) 1 SCALE 63 : (2001) 2 SCC 247 : (2001) 1 SCR 95 : (2001) 1 UC 379
Representation of the People Act, 1951 — Section 8(1), 80, 81, 82, 83, 83(1), 86, 86(1), 107, 117Madhya Pradesh High Court Rules, 2008 — Rule 2, 2(b), 7, 9Code of Civil Procedure, 1908 — Order 6 Rule 15, Order 19 Rule 3
Supreme Court04 Jan 2001Dismissed
M.L. Prabhakar Vs Rajiv Singal
Supreme Court Of India · AIR 2001 SC 522 : (2001) AIRSCW 129 : (2001) 2 ALT 28 : (2001) 1 JT 223 : (2001) 1 SCALE 54 : (2001) 1 Supreme 138 : (2001) 1 UC 309
Delhi Rent Control Act, 1958 — Section 14(1)(e)
Supreme Court04 Jan 2001Allowed
Rajneesh Aggarwal Vs Amit J. Bhalla
Supreme Court Of India · (2001) 1 ACR 202 : AIR 2001 SC 518 : (2001) AIRSCW 124 : (2001) 1 ALD(Cri) 174 : (2001) ALLMR(Cri) 1508 : (2001) 1 ALT(Cri) 99 : (2001) 1 CGLJ 341 : (2001) 104 CompCas 332 : (2001) CriLJ 708 : (2001) 3 GLR 2499 : (2001) 1 JT 325 : (2001) 1 KLT 484 : (2001
Negotiable Instruments Act, 1881 — Section 138, 141Code of Criminal Procedure, 1973 — Section 202, 482Constitution Of India, 1950 — Article 136
Supreme Court04 Jan 2001
Aakanksha Sharma and Another Vs State of Punjab and Others
Supreme Court Of India · AIR 2001 SC 2203 : (2001) AIRSCW 2012 : (2001) 1 SCALE 108 : (2001) 9 SCC 745
Supreme Court04 Jan 2001Disposed Off
Mohindro Vs State of Punjab and Others
Supreme Court Of India · AIR 2001 SC 2113 : (2001) AIRSCW 223 : (2001) AIRSCW 2000 : (2001) 2 ALD(Cri) 246 : (2001) CriLJ 2587 : (2001) 1 SCALE 63(1) : (2001) 1 SCALE 63 : (2001) 9 SCC 581 : (2001) 4 Supreme 519 : (2001) 1 Supreme 41
Supreme Court04 Jan 2001Dismissed
Union of India and Others Vs M. Aslam and Others etc
Supreme Court Of India · AIR 2001 SC 526 : (2001) AIRSCW 134 : (2001) 88 FLR 759 : (2001) 1 JT 278 : (2001) 1 SCALE 48 : (2001) SCC(L&S) 302 : (2001) 1 SCR 62 : (2001) 1 Supreme 11 : (2001) 1 UPLBEC 620
Supreme Court04 Jan 2001Allowed
State of Karnataka and Another Vs B. Suvarna Malini and Another etc.
Supreme Court Of India · AIR 2001 SC 606 : (2001) AIRSCW 231 : (2001) 89 FLR 306 : (2001) 1 JT 317 : (2001) 1 SCALE 41 : (2001) SCC(L&S) 309 : (2001) 1 SCR 72 : (2001) 1 Supreme 17 : (2001) 1 UC 332
Karnataka State Civil Services Act, 1978 — Section 3(2)(b), 8(3)Karnataka State Civil Services (Absorption of Persons working as Part Time Lecturers in the Karnataka Education Department of College Education) Special Rules, 1996 — Rule 2(b)(iii)Consititution Of India, 1950 — Article 14, 16(4), 32, 226, 227, 320(3)
Supreme Court04 Jan 2001Dismissed
Pabitra Mohan Dash etc. Vs State of Orissa and others
Supreme Court Of India · AIR 2001 SC 560 : (2001) AIRSCW 176 : (2001) 1 Supreme 49
Orissa Education Act, 1969 — Section 2(i), 2(k), 3, 3(m), 6, 6(12), 10, 10(c), 21, 27Orissa Education (Recruitment and Conditions of Service of Teachers and Principals and Staff of Aided Educational Institution) Rules, 1974 — Rule 6, 7, 7(c), 8, 8(2)(b), 8(3)
Supreme Court03 Jan 2001
Delhi Bar Association Vs Union of India (UOI) and Others
Supreme Court Of India · AIR 2001 SC 2412 : (2001) AIRSCW 2274 : (2001) 3 ARBLR 2 : (2001) 106 CompCas 852 : (2001) 3 CompLJ 1 : (2001) 1 JT 603 Supp : (2001) 4 SCALE 102 : (2001) 5 SCC 751 : (2001) 3 SCR 236 : (2001) 4 Supreme 42 : (2001) 2 UJ 1315
Supreme Court03 Jan 2001Dismissed
Suryanarayana Vs State of Karnataka
Supreme Court Of India · (2001) 1 ACR 311 : AIR 2001 SC 482 : (2001) AIRSCW 81 : (2001) AIRSCW 2245 : (2001) 1 ALD(Cri) 169 : (2001) 1 ALT(Cri) 120 : (2001) CriLJ 705 : (2001) 1 JT 230 : (2001) 1 SCALE 7 : (2001) 9 SCC 129 : (2001) 1 SCR 1 : (2001) 1 Supreme 1 : (2001) 1 UC 375
Penal Code, 1860 (IPC) — Section 302
Supreme Court03 Jan 2001Disposed Off
Smt. Kaushnuma Begum and Others Vs The New India Assurance Co. Ltd. and Others
Supreme Court Of India · (2001) 1 ACC 152 : (2001) ACJ 428 : AIR 2001 SC 485 : (2001) AIRSCW 85 : (2001) 2 ALLMR 246 : (2001) 2 CALLT 1 : (2001) 1 GLR 593 : (2001) 1 JT 375 : (2001) 1 SCALE 1 : (2001) 2 SCC 9 : (2001) 1 SCR 8 : (2001) 1 Supreme 5 : (2001) 1 UC 302 : (2001) 1 UJ 4
Motor Vehicles Act, 1988 — Section 140, 163A, 165(1), 171, 175Motor Vehicles Act, 1939 — Section 92A
Supreme Court03 Jan 2001Dismissed
Satish Kumar Sharma Vs The Bar Council of Himachal Pradesh
Supreme Court Of India · AIR 2001 SC 509 : (2001) AIRSCW 113 : (2001) 3 GLR 1867 : (2001) 1 JT 236 : (2001) 3 LW 27 : (2001) 1 MLJ 166 : (2001) 1 PLJR 200 : (2001) 1 SCALE 23 : (2001) 2 SCC 365 : (2001) SCC(L&S) 422 : (2001) 1 SCR 34 : (2001) 1 Supreme 56 : (2001) 1 UC 405 : (200
Advocates Act, 1961 — Section 24, 24(1), 24(1)(e), 28, 28(2)(d), 35(d), 49A, 49(1)(c), 35(d)Advocates (Right To Take Up Law Teaching) Rules, 1979 — Rule 3, 49Constitution of India, 1950 — Article 233(2)
Supreme Court03 Jan 2001Allowed
Makhan Lal Bangal Vs Manas Bhunia and Others
Supreme Court Of India · AIR 2001 SC 490 : (2001) AIRSCW 90 : (2001) 1 JT 252 : (2001) 1 SCALE 11 : (2001) 2 SCC 652 : (2001) 1 SCR 17 : (2001) 1 Supreme 28
Representation of the People Act, 1951 — Section 98, 98(a), 98(b), 98(c), 99, 99(1), 99(1)(a), 100, 100(1)(b), 100(1)(d)(ii), 116A, 123, 123(2), 123(4), 123(7)Evidence Act, 1872 — Section 145, 146, 148, 150, 151, 152Code of Criminal Procedure, 1973 — Section 276
Supreme Court02 Jan 2001Disposed Of
State of M.P. Vs Kedia Leather and Liquor Ltd. and Others
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
Code of Criminal Procedure, 1973 — Section 133