Supreme Court22 Jan 2002Partly Allowed

State of Haryana Vs Vikram Singh

Supreme Court Of India · (2002) 1 ACR 629 : AIR 2002 SC 731 : (2002) AIRSCW 363 : (2002) 1 ALD(Cri) 584 : (2002) 2 CHN 79 Supp : (2002) CriLJ 1006 : (2002) 1 Crimes 269 : (2002) 79 ECC 681 : (2002) 145 ELT 500 : (2002) 1 JT 235 : (2002) 2 PLJR 34 : (2002) 2 RLW 240 : (2002) 1 SCA

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 50
Supreme Court22 Jan 2002Dismissed

Lehna Vs State of Haryana

Supreme Court Of India · (2002) 3 ACR 2333 : (2002) 1 JT 577 Supp : (2002) 1 SCALE 273 : (2002) 3 SCC 76 : (2002) 1 SCR 377

Criminal Procedure (Amendment) Act, 1955 — Section 367(5)Criminal Procedure Code, 1973 (CrPC) — Section 354(3), 360, 361, 366, 562Penal Code, 1860 (IPC) — Section 149, 302, 324, 458
Supreme Court21 Jan 2002Allowed

Paul George Vs State

Supreme Court Of India · (2002) 1 ACR 615 : AIR 2002 SC 657 : (2002) AIRSCW 266 : (2002) 1 CALLT 64 : (2002) CriLJ 996 : (2002) 1 Crimes 263 : (2002) 61 DRJ 609 : (2002) 1 JT 225 : (2002) 1 SCALE 285 : (2002) 2 SCC 406 : (2002) 1 SCR 370 : (2002) 1 Supreme 224 : (2002) 1 UC 411 :

Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 136, 226Criminal Procedure Code, 1973 (CrPC) — Section 397
Supreme Court18 Jan 2002Dismissed

Shalini Vs Kurukshetra University and Another

Supreme Court Of India · AIR 2002 SC 659 : (2002) AIRSCW 270 : (2002) 1 JT 193 : (2002) 3 PLJR 89 : (2002) 1 SCALE 234 : (2002) 2 SCC 270 : (2002) 1 SCR 347 : (2002) 1 Supreme 198

Kurukshetra University Act, 1986 — Section 11(5)
Supreme Court18 Jan 2002Dismissed

United India Insurance Co. Ltd. Vs Bhushan Sachdeva and Others

Supreme Court Of India · (2002) 1 ACC 333 : (2002) ACJ 333 : AIR 2002 SC 662 : (2002) AIRSCW 273 : (2002) 1 ALLMR 940 : (2002) 1 AWC 600 Supp : (2006) 50 BLJR 887 : (2002) 2 CHN 7 Supp : (2002) 110 CompCas 15 : (2002) 95 DLT 451 : (2002) 61 DRJ 628 : (2002) 1 JCR 393 : (2002) 1 J

Constitution of India, 1950 — Article 227Motor Vehicles Act, 1988 — Section 149(2), 170, 173, 173(1)
Supreme Court18 Jan 2002Allowed

Om Prakash Gupta Vs Ranbir B. Goyal

Supreme Court Of India · AIR 2002 SC 665 : (2002) AIRSCW 278 : (2003) 1 BLJR 96 : (2002) 1 JCR 388 : (2002) 1 JT 254 : (2002) 1 SCALE 227 : (2002) 2 SCC 256 : (2002) 1 SCR 359 : (2002) 1 Supreme 202

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 136Haryana Urban Development Authority Act, 1977 — Section 17, 18