Supreme Court17 Jan 2002Allowed
Y. Chandrahas Reddy Vs Govt. of India and Another
Supreme Court Of India · (2002) 92 FLR 842 : (2002) 1 JT 422 : (2002) 9 SCC 541 : (2003) SCC(L&S) 26 : (2002) 1 UJ 443 : (2002) 2 UPLBEC 1458
COURT ARCHIVE
Supreme Court Of India judgments, 2002
1,229 judgments · page 59 of 62
Supreme Court17 Jan 2002Disposed Of
Ratnakar Paikray Vs State of Orissa
Supreme Court Of India · (2002) 1 ACR 690 : (2002) 1 JT 410
Bihar and Orissa Excise Act, 1915 — Section 47
Supreme Court17 Jan 2002Dismissed
Golap Chand Agarwalla G.K. Agarwalla Vs Gopal Chandra Pal
Supreme Court Of India · (2002) 1 JT 406
Specific Relief Act, 1963 — Section 16
Supreme Court17 Jan 2002Disposed Of
Krishan Kumar Vs State of Haryana and Others
Supreme Court Of India · (2002) 93 FLR 289 : (2002) 2 JT 330 : (2002) 9 SCC 203 : (2002) 1 UPLBEC 913
Constitution of India, 1950 — Article 14, 16, 226
Supreme Court17 Jan 2002Disposed Of
Pandurang Kalu Patil and Another Vs State of Maharashtra
Supreme Court Of India · (2002) 1 ACR 624 : AIR 2002 SC 733 : (2002) AIRSCW 366 : (2002) 2 BOMLR 347 : (2002) CriLJ 1007 : (2002) 1 Crimes 270 : (2002) 3 GLR 2380 : (2002) 1 JT 229 : (2002) 1 SCALE 290 : (2002) 2 SCC 490 : (2002) 1 SCR 338 : (2002) 1 Supreme 233 : (2002) 1 UC 435
Evidence Act, 1872 — Section 25, 26, 27, 3Penal Code, 1860 (IPC) — Section 149, 302, 307, 34
Supreme Court17 Jan 2002Allowed
New India Assurance Co. Ltd. Vs C.M. Jaya and Others
Supreme Court Of India · (2002) 1 ACC 271 : (2002) ACJ 271 : AIR 2002 SC 651 : (2002) AIRSCW 259 : (2002) AIRSCW 4162 : (2002) 1 ALLMR 930 : (2002) 1 AWC 588 Supp : (2002) 50 BLJR 547 : (2002) 2 CHN 59 Supp : (2002) 110 CompCas 6 : (2002) 95 DLT 500 : (2002) 61 DRJ 704 : (2002) 1
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Motor Vehicles Act, 1939 — Section 94, 95, 95(2)
Supreme Court17 Jan 2002Dismissed
Kantaru Sethy Vs State of Orissa
Supreme Court Of India · (2002) 2 JT 328
Bihar and Orissa Excise Act, 1915 — Section 47
Supreme Court17 Jan 2002Dismissed
State of Haryana and Others Vs Champa Devi and Others
Supreme Court Of India · (2002) 92 FLR 839 : (2002) 1 JT 400 : (2002) 10 SCC 78 : (2003) SCC(L&S) 74 : (2002) 1 UPLBEC 922 : (2002) 1 UPLBEC 655
Constitution of India, 1950 — Article 136, 14, 226, 309
Supreme Court17 Jan 2002Dismissed
Jaipur Zila Sahakari Bhoomi Vikas Bank Ltd. Vs Ram Gopal Sharma and Others
Supreme Court Of India · AIR 2002 SC 643 : (2002) AIRSCW 249 : (2002) 1 ALLMR 943 : (2002) 92 FLR 667 : (2002) 1 JT 182 : (2002) LabIC 513 : (2002) 1 LLJ 834 : (2002) 3 RLW 369 : (2002) 1 SCALE 190 : (2002) 2 SCC 244 : (2002) 1 SCR 284 : (2002) 1 SCT 966 : (2002) 2 SLJ 410 : (200
Industrial Disputes Act, 1947 — Section 10, 10(1), 31, 31(1), 33
Supreme Court17 Jan 2002Dismissed
Lakshman Prasad Agarwal Vs Syed Mohd. Karim and Another
Supreme Court Of India · (2002) 2 ACR 1461 : (2002) 2 JT 429 : (2009) 6 SCALE 413
Contempt of Courts Act, 1971 — Section 19, 2
Supreme Court17 Jan 2002Dismissed
Devi Ram Vs State of Haryana
Supreme Court Of India · (2002) 2 ACR 1126 : (2002) 50 BLJR 873 : (2002) 2 JT 166 : (2002) 10 SCC 76
Penal Code, 1860 (IPC) — Section 306, 498A
Supreme Court17 Jan 2002Allowed
All India Non-SC/ST Empl. Assn. (Railway) Vs V.K. Agarwal and Others
Supreme Court Of India · AIR 2002 SC 2875 : (2002) AIRSCW 3273 : (2003) 1 ALT 3 : (2002) 1 SCALE 543
Constitution of India, 1950 — Article 16(4)
Supreme Court17 Jan 2002Allowed
Orissa Textile and Steel Ltd. Vs State of Orissa and Others
Supreme Court Of India · AIR 2002 SC 708 : (2002) AIRSCW 333 : (2002) 50 BLJR 629 : (2002) 92 FLR 648 : (2002) 1 JCR 463 : (2002) 1 JT 160 : (2002) LabIC 570 : (2002) 1 LLJ 858 : (2002) 2 MLJ 13 : (2002) 3 RLW 378 : (2002) 1 SCALE 202 : (2002) 2 SCC 578 : (2002) 1 SCR 309 : (2002
Constitution of India, 1950 — Article 14, 19(1), 19(2), 19(3), 19(4)Industrial Disputes Act, 1947 — Section 10, 25Stamp Act, 1899 — Section 57
Supreme Court16 Jan 2002Allowed
Vineet Kumar Mathur Vs Union of India (UOI) and Others
Supreme Court Of India · (2002) 2 SCALE 176 : (2002) 9 SCC 460
Supreme Court16 Jan 2002Allowed
Ram Niwas Gupta Vs Mumtaz Hasan and Others
Supreme Court Of India · (2003) 1 ALT 55 : (2003) 50 BLJR 776 : (2002) 2 CALLT 49 : (2002) 2 JT 384 : (2002) 93 RD 677
Specific Relief Act, 1963 — Section 16(C)
Supreme Court16 Jan 2002Dismissed
Parshuram Singh Vs State of Bihar
Supreme Court Of India · (2002) 1 ACR 685 : (2002) 50 BLJR 697 : (2002) 1 JT 407 : (2002) 1 PLJR 278 : (2002) 3 RLW 359 : (2002) 8 SCC 16
Penal Code, 1860 (IPC) — Section 302, 34
Supreme Court16 Jan 2002Allowed
State of Karnataka Vs M. Devendrappa and Another
Supreme Court Of India · (2002) 1 ACR 605 : AIR 2002 SC 671 : (2002) AIRSCW 286 : (2002) 1 ALD(Cri) 412 : (2002) 2 CHN 21 Supp : (2002) CriLJ 998 : (2002) 1 JT 213 : (2002) 1 SCALE 176 : (2002) 3 SCC 89 : (2002) 1 SCR 275 : (2002) 1 Supreme 192 : (2002) 1 UC 294 : (2002) 1 UJ 362
Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 482Penal Code, 1860 (IPC) — Section 120
Supreme Court15 Jan 2002
State Of Haryana Vs State Of Punjab And Anr
Supreme Court Of India · AIR 2002 SC 685 : (2002) 1 SCR 227 : (2002) 2 SCC 507 : (2002) 1 JT 123 : (2002) 1 Scale 238
Constitution Of India, 1950 — Article 21, 131, 262, 262(1), 262(2), 355, 365Limitation Act, 1963 — Article 112Code Of Civil Procedure, 1908 — Order 23 Rule 1
Supreme Court15 Jan 2002Allowed
Collector of Customs, Bombay Vs Business Forms Ltd. Thr. O.L.
Supreme Court Of India · (2002) 83 ECC 15 : (2002) ECR 283 : (2002) 142 ELT 18 : (2002) 1 JT 424 : (2005) 7 SCC 143 : (2002) 1 UJ 445
Supreme Court15 Jan 2002Disposed Of
Mahindra and Mahindra Ltd. Vs Collector of Customs, Bombay
Supreme Court Of India · (2002) 81 ECC 665 : (2002) 141 ELT 305 : (2002) 1 JT 411 : (2002) 9 SCC 544