Supreme Court18 Oct 2001Disposed Of
Vijay Kumar, I.A.S. Vs Dinesh Kumar Afzulpurkar and Others
Supreme Court Of India · (2002) 1 AWC 385 : (2001) 10 JT 391
COURT ARCHIVE
Supreme Court Of India judgments, 2001
1,295 judgments · page 9 of 65
Supreme Court18 Oct 2001Dismissed
Padam Menon Vs State of Punjab and Others
Supreme Court Of India · (2001) 3 SCALE 536
Supreme Court18 Oct 2001allowed
Central Bank of India Vs Ravindra and Others
Supreme Court Of India · AIR 2001 SC 3095 : (2001) AIRSCW 4468 : (2002) 50 BLJR 207 : (2001) 107 CompCas 416 : (2001) 9 JT 101 : (2002) 1 KLT 743 : (2002) 1 LW 683 : (2002) 1 MLJ 109 : (2002) 2 RLW 241 : (2001) 7 SCALE 351 : (2002) 1 SCC 367 : (2001) 7 Supreme 764
Banking Regulation Act, 1949 — Section 21, 21A, 35A, 46(4)Civil Procedure Code, 1908 (CPC) — Order 34 Rule 11, Order 6 Rule 5, 34, 34(1), 34(2)Travancore Civil Procedure Code, 1100 — Section 31
Supreme Court18 Oct 2001Allowed
Siddalingamma and Another Vs Mamtha Shenoy
Supreme Court Of India · AIR 2001 SC 2896 : (2001) AIRSCW 4345 : (2001) 9 JT 268 : (2002) 1 LW 600 : (2001) 7 SCALE 345 : (2001) 8 SCC 561 : (2001) 7 Supreme 870
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 136Karnataka Rent Control Act, 1961 — Section 2(1)(h)
Supreme Court18 Oct 2001Disposed Of
Mangilal Vs State of Rajasthan and Another
Supreme Court Of India · (2002) 1 ACR 238 : AIR 2001 SC 2937 : (2001) AIRSCW 4403 : (2002) 1 ALT(Cri) 19 : (2001) CriLJ 4760 : (2001) 2 DMC 628 : (2001) 9 JT 172 : (2001) 7 SCALE 324 : (2001) 8 SCC 519 : (2001) 7 Supreme 664 : (2002) 1 UC 472
Penal Code, 1860 (IPC) — Section 307, 323, 324, 498
Supreme Court18 Oct 2001Partly Allowed
Sukhjinder Singh Vs State (N.C.T.) of Delhi
Supreme Court Of India · (2002) 1 ACR 245 : AIR 2001 SC 2941 : (2001) AIRSCW 4407 : (2001) 2 ALD(Cri) 899 : (2001) 2 ALD(Cri) 711 : (2001) CriLJ 4764 : (2001) 94 DLT 284 : (2001) 9 JT 226 : (2002) 1 PLJR 87 : (2002) 1 RLW 165 : (2001) 7 SCALE 378 : (2001) 8 SCC 630 : (2001) 8 Sup
Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 167(2)Penal Code, 1860 (IPC) — Section 120, 34
Supreme Court18 Oct 2001Allowed
K.N. Beena Vs Muniyappan and Another
Supreme Court Of India · (2002) 1 ACR 247 : (2001) 8 AD 566 : AIR 2001 SC 2895 : (2001) AIRSCW 4344 : (2001) 2 ALD(Cri) 824 : (2002) 1 ALLMR 277 : (2001) 2 ALT(Cri) 382 : (2006) 4 BC 287 : (2002) 50 BLJR 193 : (2002) 3 CGLJ 62 : (2001) 107 CompCas 459 : (2002) 1 CompLJ 55 : (2001
Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139
Supreme Court18 Oct 2001Allowed
S.N. Palanitkar and Others Vs State of Bihar and Another
Supreme Court Of India · AIR 2001 SC 2960
Criminal Procedure Code, 1973 (CrPC) — Section 200, 201, 202, 203, 482Penal Code, 1860 (IPC) — Section 120B, 405, 406, 415, 420
Supreme Court18 Oct 2001Dismissed
Patel Hiralal Joitaram Vs State of Gujarat
Supreme Court Of India · (2002) 1 ACR 19 : AIR 2001 SC 2944 : (2001) AIRSCW 4411 : (2001) 2 ALD(Cri) 907 : (2001) 2 ALT(Cri) 362 : (2002) 1 GLR 248 : (2001) 9 JT 282 : (2002) 1 RLW 149 : (2001) 7 SCALE 440 : (2002) 1 SCC 22 : (2001) 8 Supreme 23 : (2002) 1 UJ 237
Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 162(2)Evidence Act, 1872 — Section 27, 32, 32(1)Penal Code, 1860 (IPC) — Section 299, 300
Supreme Court17 Oct 2001Allowed
Kamaladevi Agarwal Vs State of West Bengal and Others
Supreme Court Of India · (2002) 1 ACR 228 : (2001) 9 AD 122 : AIR 2001 SC 3846 : (2001) AIRSCW 4292 : (2001) 2 ALD(Cri) 765 : (2001) CriLJ 4733 : (2001) 9 JT 162 : (2002) 1 OLR 173 : (2001) 7 SCALE 289 : (2002) 1 SCC 555 : (2001) 7 Supreme 627
Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 200, 482Penal Code, 1860 (IPC) — Section 120B, 465, 467, 468, 471
Supreme Court17 Oct 2001dismissed
Bantu @ Naresh Giri Vs State of M.P.
Supreme Court Of India · (2002) 1 ACR 13 : (2001) 9 AD 160 : AIR 2002 SC 70 : (2001) AIRSCW 4566 : (2001) 2 ALD(Cri) 904 : (2001) 2 ALT(Cri) 379 : (2002) 1 BLJR 117 : (2002) CriLJ 211 : (2002) 1 Crimes 79 : (2001) 9 JT 279 : (2002) 1 PLJR 197 : (2002) 1 RLW 146 : (2001) 7 SCALE 5
Penal Code, 1860 (IPC) — Section 302, 376
Supreme Court17 Oct 2001Allowed
Ramesh Kumar Vs State of Chhattisgarh
Supreme Court Of India · (2002) 1 ACR 475 : (2001) 9 AD 133 : AIR 2001 SC 3837 : (2001) AIRSCW 4282 : (2001) 2 ALD(Cri) 873 : (2002) 1 ALT(Cri) 80 : (2001) CriLJ 4724 : (2001) 2 DMC 636 : (2001) 8 JT 599 : (2002) 1 OLR 22 : (2002) 2 RLW 320 : (2001) 7 SCALE 298 : (2001) 9 SCC 618
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 113A, 4Penal Code, 1860 (IPC) — Section 107, 306, 396, 498
Supreme Court17 Oct 2001Disposed Of
Kashi Ram and Others Vs State of M.P.
Supreme Court Of India · (2002) 1 ACR 518 : AIR 2001 SC 2902 : (2001) AIRSCW 4350 : (2001) 2 ALD(Cri) 860 : (2001) 8 JT 650 : (2001) 7 SCALE 310 : (2002) 1 SCC 71 : (2001) 7 Supreme 710 : (2002) 1 UC 53
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 105
Supreme Court17 Oct 2001Dismissed
State of Maharashtra Vs R.N. Gangwani and Others
Supreme Court Of India · AIR 2001 SC 3285 : (2001) AIRSCW 3322 : (2001) 6 JT 578 : (2001) 7 SCALE 494(1) : (2001) 5 SCALE 352 : (2001) 7 SCC 545 : (2001) 6 Supreme 278 : (2002) 1 UJ 224
Maharashtra Municipalities Act, 1965 — Section 76
Supreme Court17 Oct 2001Allowed
Commissioner of Income Tax Vs Kodak India Ltd.
Supreme Court Of India · (2001) 171 CTR 187 : (2002) 253 ITR 445 : (2002) 10 SCC 391
Income Tax Act, 1961— Sec 37(1)
Supreme Court17 Oct 2001Allowed
Sube Singh Vs State of Haryana and Others
Supreme Court Of India · AIR 2001 SC 2893 : (2001) AIRSCW 4342 : (2001) 91 FLR 984 : (2001) 9 JT 218 : (2001) LabIC 3998 : (2001) 2 LLJ 1549 : (2001) 7 SCALE 427 : (2002) 1 SCC 130 : (2002) 1 SCT 119 : (2001) 7 Supreme 857 : (2002) 2 UPLBEC 1460
Supreme Court17 Oct 2001Disposed Of
Raja Vs State of M.P.
Supreme Court Of India · (2002) 1 ACR 398 : (2001) 10 JT 442
Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302
Supreme Court17 Oct 2001Dismissed
Land Acquisition Officer (Revenue Divisional Officer), Nalgonda (A.P.) Vs Morisetty Satyanarayana and Others
Supreme Court Of India · (2001) AIRSCW 5126 : (2002) 4 ALT 19 : (2001) 10 JT 376 : (2002) 93 RD 119 : (2002) 1 RLW 110 : (2001) 8 SCALE 501 : (2002) 2 SCC 109 : (2001) 8 Supreme 644 : (2002) 1 UC 243
Supreme Court17 Oct 2001Disposed Of
Jai Narain Vyas University and Another Vs U.R. Nahar and Others
Supreme Court Of India · (2001) 3 ACR 1981 : AIR 2001 SC 2734 : (2001) AIRSCW 2958 : (2001) ALLMR(Cri) 1949 : (2001) 2 ALT(Cri) 310 : (2002) 3 CGLJ 105 : (2001) CriLJ 3993 : (2001) 4 Crimes 127 : (2001) 93 DLT 44 : (2001) 132 ELT 529 : (2001) 6 JT 419 : (2002) 1 RLW 5 : (2001) 5
Supreme Court16 Oct 2001Dismissed
K.D. Dewan Vs Harbhajan S. Parihar
Supreme Court Of India · (2001) 9 AD 307 : AIR 2002 SC 67 : (2001) AIRSCW 4605 : (2002) 1 ALD 28 : (2002) 1 JCR 298 : (2001) 9 JT 327 : (2002) 2 PLR 682 : (2001) 7 SCALE 598 : (2002) 1 SCC 119 : (2001) 8 Supreme 113
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947 — Section 11(1), 2Delhi Rent Control Act, 1958 — Section 14(1)East Punjab Urban Rent Restriction Act, 1949 — Section 13(3), 2