Supreme Court Of India Judgments 2002 — Page 57

Supreme Court25 Jan 2002Allowed

J.G. Engineer''s Pvt. Ltd. Vs Calcutta Improvement Trust and Another

Supreme Court Of India · AIR 2002 SC 766 : (2002) AIRSCW 410 : (2002) 2 ALD 43 : (2002) 3 ALT 6 : (2002) 1 ARBLR 344 : (2002) 1 SCALE 431 : (2002) 2 SCC 664 : (2002) 1 SCR 599 : (2002) 1 Supreme 353 : (2002) 1 UC 550

Arbitration Act, 1940 — Section 30, 33

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Supreme Court25 Jan 2002Partly Allowed

Simanchal Panda Vs State of Orissa and Others

Supreme Court Of India · AIR 2002 SC 2444 : (2002) AIRSCW 2689 : (2002) 2 JCR 10 : (2002) 2 JT 17 : (2002) LabIC 2331 : (2002) 1 SCALE 438 : (2002) 2 SCC 669 : (2002) 2 SCT 105 : (2002) 1 Supreme 345 : (2002) 2 UPLBEC 1147

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Supreme Court24 Jan 2002Dismissed

Moti Singh Vs State of Maharashtra

Supreme Court Of India · (2002) 1 ACR 832 : (2002) 2 JT 133 : (2002) 9 SCC 494

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 100, 102

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Supreme Court24 Jan 2002Allowed

Rajinder Chandra Vs State of Chhattisgarh and Another

Supreme Court Of India · (2002) 1 ACR 639 : AIR 2002 SC 748 : (2002) AIRSCW 385 : (2002) 1 ALD(Cri) 424 : (2002) 1 ALT(Cri) 326 : (2002) CriLJ 1014 : (2002) 1 Crimes 279 : (2002) 1 JT 265 : (2002) 1 MPHT 536 : (2002) 1 SCALE 318 : (2002) 2 SCC 287 : (2002) 1 Supreme 255 : (2002)

Penal Code, 1860 (IPC) — Section 302, 34

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Supreme Court24 Jan 2002Allowed

Akhil Ali Jehangir Ali Sayyed Vs State of Maharashtra

Supreme Court Of India · (2002) 2 ACR 1124 : (2002) 50 BLJR 875 : (2002) 2 JT 158 : (2003) 1 RLW 92 : (2003) 2 SCC 708

Constitution of India, 1950 — Article 136, 21Evidence Act, 1872 — Section 3, 32Penal Code, 1860 (IPC) — Section 302, 304

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Supreme Court24 Jan 2002Allowed

Kunstocom Electronics (I) Pvt. Ltd. Vs Gilt Pack Ltd. and Another

Supreme Court Of India · (2002) 1 ACR 641 : AIR 2002 SC 739 : (2002) AIRSCW 374 : (2002) 1 ALD(Cri) 421 : (2002) 1 ALT(Cri) 237 : (2002) CriLJ 1012 : (2002) 1 Crimes 275 : (2003) 1 JLJ 221 : (2002) 1 JT 268 : (2002) 2 MPHT 5 : (2002) 1 SCALE 323 : (2002) 2 SCC 383 : (2002) 1 SCR

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 245, 482Penal Code, 1860 (IPC) — Section 415, 420

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Supreme Court24 Jan 2002Dismissed

Vikram Singh Junior High School Vs The District Magistrate (Fin and Rev) and Others

Supreme Court Of India · (2002) 6 ALT 31 : (2002) 2 JT 175 : (2002) 9 SCC 509

Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 148Uttar Pradesh Land Revenue Act, 1901 — Section 218

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Supreme Court24 Jan 2002Allowed

U.P. Avas Evam Vikas Parishad Vs Kanak and Another

Supreme Court Of India · (2003) 96 FLR 492 : (2002) 2 JT 485 : (2003) 1 LLJ 497 : (2002) 2 UPLBEC 1125

Land Acquisition Act, 1894 — Section 18

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Supreme Court24 Jan 2002

I.T.C. Limited Vs The Agricultural Produce Market Committee and Others

Supreme Court Of India · AIR 2002 SC 852 : (2002) AIRSCW 523 : (2002) 1 ARBLR 112 : (2002) 2 JCR 177 : (2002) 1 JT 294 : (2002) 1 SCALE 327 : (2002) 9 SCC 232 : (2002) 1 SCR 441 : (2002) 1 Supreme 258 : (2002) 1 UPLBEC 814

Constitution Of India, 1950 — Article 32, 226, 227, 246, 246(1), 246(2), 246(3), 246(4), 249, 250, 251, 252, 253, 254, 254(1), 352, 353, 354, 369Tobacco Board Rules, 1976 — Rule 32Central Excise Rules, 1944 — Section 140, 141, 142, 143, 144, 145, 146, 147, 148, 150, 171, 172, 173, 174, 175, 176, 177, 178, 179, 180, 181, 215, 226

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Supreme Court24 Jan 2002Partly Allowed

Khazan Singh Vs Union of India

Supreme Court Of India · AIR 2002 SC 726 : (2002) AIRSCW 356 : (2002) 2 ALD 1 : (2002) 2 ALLMR 273 : (2002) 1 AWC 620 Supp : (2002) 61 DRJ 625 : (2002) 1 JT 262 : (2002) 1 KLT 644 : (2002) 3 LW 453 : (2002) 2 MhLj 259 : (2002) 1 MLJ 175 : (2002) MPLJ 2 : (2002) 2 PLR 669 : (2002)

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9, 151Land Acquisition Act, 1894 — Section 18, 20, 23(1), 23(2), 26

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Supreme Court24 Jan 2002Disposed Of

Jawahar Lal Sharma and Another Vs Divisional Forest Officer, U.P. and Another

Supreme Court Of India · AIR 2002 SC 769 : (2002) AIRSCW 414 : (2002) 1 JT 413 : (2002) 1 SCALE 320 : (2002) 3 SCC 42 : (2002) 1 Supreme 398 : (2002) 1 UC 560

Forest Act, 1927 — Section 76Uttar Pradesh Establishment and Regulation of Saw Mills Rules, 1978 — Rule 1

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Supreme Court23 Jan 2002Disposed Of

U.P. Avas Evam Vikas Parishad Vs Rama Krishna and Others

Supreme Court Of India · (2002) 10 SCC 480

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Supreme Court23 Jan 2002Allowed

State of Haryana and Others Vs Vipin Kumar

Supreme Court Of India · AIR 2002 SC 2867 : (2002) AIRSCW 3261 : (2003) 1 ALT 2 : (2003) 96 FLR 180 : (2002) LabIC 2940 : (2002) 3 LLJ 1089 : (2002) 2 PLJR 121 : (2002) 2 SCALE 178

Constitution of India, 1950 — Article 16

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Supreme Court23 Jan 2002Allowed

Shiela Kaur Vs Shiv Sagar Tiwari

Supreme Court Of India · AIR 2002 SC 2868 : (2002) 2 SCALE 213 : (2002) 10 SCC 667

Constitution of India, 1950 — Article 137, 14

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Supreme Court23 Jan 2002Allowed

Mauleshwar Mani and Others Vs Jagdish Prasad and Others

Supreme Court Of India · AIR 2002 SC 727 : (2002) AIRSCW 358 : (2002) 2 ALD 3 : (2002) 2 ALLMR 249 : (2002) 2 ALT 28 : (2002) 1 AWC 682 Supp : (2002) 2 CHN 1 Supp : (2002) 1 JT 450 : (2002) 1 MLJ 200 : (2002) 93 RD 176 : (2002) 1 SCALE 303 : (2002) 2 SCC 468 : (2002) 1 SCR 423 :

Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 169, 171(2), 172, 174

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Supreme Court23 Jan 2002Dismissed

Shaik Saidulu @ Saida Vs Chukka Yesu Ratnam and Others

Supreme Court Of India · AIR 2002 SC 749 : (2002) AIRSCW 388 : (2002) AIRSCW 3263 : (2002) 2 ALD 7 : (2002) 1 JT 247 : (2002) 1 SCALE 296 : (2002) 3 SCC 130 : (2002) 1 SCR 403 : (2002) 1 Supreme 338

Constitution of India, 1950 — Article 226, 227General Clauses Act, 1897 — Section 10Hyderabad Municipal Corporation Act, 1955 — Section 671, 671(2), 71, 71(2), 79

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Supreme Court23 Jan 2002Allowed

M.V. Rajashekaran and Others Vs Vatal Nagaraj and Others

Supreme Court Of India · AIR 2002 SC 742 : (2002) AIRSCW 378 : (2002) 1 JT 237 : (2002) 1 SCALE 309 : (2002) 2 SCC 704 : (2002) 1 SCR 412 : (2002) 2 SCT 423 : (2002) 1 Supreme 243 : (2002) 1 UJ 464

Constitution of India, 1950 — Article 102(1), 191, 191(1)Karnataka Legislature (Prevention of Disqualification) Act, 1956 — Section 2, 3Representation of the People Act, 1951 — Section 100, 100(1), 100(2), 81

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Supreme Court23 Jan 2002Allowed