Supreme Court15 Jan 2002Allowed
Muneer Khan and Others Vs State of M.P.
Supreme Court Of India · (2002) 1 ACR 663 : (2002) 1 DMC 475 : (2002) 1 JT 399 : (2002) 9 SCC 523
Penal Code, 1860 (IPC) — Section 3, 302, 32, 34
COURT ARCHIVE
Supreme Court Of India judgments, 2002
1,229 judgments · page 60 of 62
Supreme Court15 Jan 2002Partly Allowed
Gulam Ahmed Dastagir Vs Deputy Commnr. of Customs and Others
Supreme Court Of India · (2002) 82 ECC 229 : (2002) 103 ECR 284 : (2002) 142 ELT 286 : (2002) 1 JT 428 : (2002) 10 SCC 385
Customs Act, 1962 — Section 88(B), 90, 90(4)
Supreme Court15 Jan 2002Dismissed
Thrissur District Co-operative Bank Limited Vs Delson Davis P. and Others
Supreme Court Of India · (2002) 93 FLR 309 : (2002) 2 JT 329 : (2002) 1 KLT 852 : (2002) 1 UPLBEC 922 : (2002) 1 UPLBEC 912
Constitution of India, 1950 — Article 14, 16, 226
Supreme Court15 Jan 2002Dismissed
Synco Industries Vs State Bank of Bikaner and Jaipur and Others
Supreme Court Of India · AIR 2002 SC 568 : (2002) AIRSCW 151 : (2002) 1 ALLMR 952 : (2002) 4 ALT 5 : (2002) 4 AWC 2372 Supp : (2002) 110 CompCas 48 : (2002) 2 CompLJ 262 : (2002) 1 CPJ 16 : (2002) 1 JCR 396 : (2002) 5 JT 23 : (2002) 2 PLJR 176 : (2002) 2 RLW 218 : (2002) 1 SCALE
Supreme Court15 Jan 2002Dismissed
State of Haryana Vs Ram Singh Rai Sahab and Another Vs State of Haryana
Supreme Court Of India · (2002) 1 ACR 772 : AIR 2002 SC 620 : (2002) AIRSCW 219 : (2002) 1 ALT(Cri) 123 : (2002) 2 CHN 67 Supp : (2002) CriLJ 987 : (2002) 1 Crimes 247 : (2002) 1 JT 273 : (2002) 1 SCALE 149 : (2002) 2 SCC 426 : (2002) 1 SCR 208 : (2002) 1 Supreme 130 : (2002) 1 U
Evidence Act, 1872 — Section 25, 26, 27Penal Code, 1860 (IPC) — Section 149, 201, 302
Supreme Court15 Jan 2002Allowed
K.M. Mohammed Haneefa and Others Vs State of Kerala
Supreme Court Of India · (2002) 2 JT 332 : (2004) 4 SCALE 211 : (2003) 10 SCC 220
Land Acquisition Act, 1994 — Section 23, 24
Supreme Court15 Jan 2002Dismissed
Krishi Utpadan Mandi Samiti Vs K.N. Munshi and Another
Supreme Court Of India · (2002) 2 JT 327 : (2002) 93 RD 552 : (2002) 2 UPLBEC 1160
Land Acquisition Act, 1894 — Section 18
Supreme Court15 Jan 2002Disposed Of
State of U.P. Vs Shiv Charan and Others
Supreme Court Of India · (2002) 1 ACR 664 : (2002) 1 JT 403 : (2002) 9 SCC 381
Supreme Court15 Jan 2002Dismissed
Ramesh Chand and Others Vs Raj Kumar
Supreme Court Of India · (2003) 2 JLJ 14 : (2002) 5 JT 69
Civil Procedure Code, 1908 (CPC) — Section 115Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 23A, 23D, 23E, 23J
Supreme Court15 Jan 2002Dismissed
K. Phani Ramesh Vs Dy. Director Navodaya Vidyalaya and Others
Supreme Court Of India · (2003) 1 ALT 19 : (2002) 2 JT 325 : (2002) 9 SCC 506 : (2003) SCC(L&S) 22 : (2002) 2 UPLBEC 1159
Constitution of India, 1950 — Article 14, 16, 226
Supreme Court15 Jan 2002Allowed
Suganthi Suresh Kumar Vs Jagdeeshan
Supreme Court Of India · (2002) 1 ACR 611 : AIR 2002 SC 681 : (2002) AIRSCW 298 : (2002) 1 ALD(Cri) 417 : (2002) 1 ALLMR 936 : (2002) 1 ALT(Cri) 250 : (2002) 1 AWC 610 Supp : (2002) 1 BC 564 : (2002) 1 CALLT 59 : (2002) 110 CompCas 133 : (2002) CriLJ 1003 : (2002) 1 Crimes 265 :
Constitution of India, 1950 — Article 141Criminal Procedure Code, 1973 (CrPC) — Section 357(3), 421(1), 431Negotiable Instruments Act, 1881 (NI) — Section 138
Supreme Court15 Jan 2002Allowed
Kajal Sen and Others Vs State of Assam
Supreme Court Of India · (2002) 1 ACR 539 : AIR 2002 SC 617 : (2002) AIRSCW 214 : (2002) 1 ALD(Cri) 310 : (2002) 1 ALT(Cri) 102 : (2002) 1 CALLT 53 : (2002) CriLJ 984 : (2002) 1 Crimes 258 : (2002) 1 JT 106 : (2002) 1 SCALE 133 : (2002) 2 SCC 551 : (2002) 1 Supreme 109 : (2002) 1
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 148, 149, 302
Supreme Court14 Jan 2002Allowed
K.V. Shivkumar and Another Vs Appropriate Authority and Others Vidyavathi Kapoor Trust Vs Chief Commissioner of Income Tax and Others
Supreme Court Of India · (2002) 174 CTR 109 : (2002) 254 ITR 439 : (2002) 122 TAXMAN 713
Income Tax Act, 1961 — Section 269UD
Supreme Court14 Jan 2002Dismissed
Nirma Ltd. Vs Lurgi Lentjes Energietechnik GMBH and Another
Supreme Court Of India · AIR 2002 SC 3695 : (2003) 1 ALLMR 366 : (2002) 3 ARBLR 30 : (2002) 4 CompLJ 184 : (2002) 6 JT 117 : (2002) 4 LW 643 : (2002) 5 SCALE 10 : (2002) 5 SCC 520 : (2002) 3 SCR 911 : (2002) 2 UC 609 : (2002) 2 UJ 1245
Arbitration and Conciliation Act, 1996 — Section 37(2), 37(3)Civil Procedure Code, 1908 (CPC) — Section 115
Supreme Court14 Jan 2002Allowed
Karnataka State Road Transport Corporation Vs Ashrafulla Khan and Others
Supreme Court Of India · AIR 2002 SC 629 : (2002) AIRSCW 231 : (2002) 1 JCR 497 : (2002) 2 JT 113 : (2002) 2 RLW 210 : (2002) 1 SCALE 138 : (2002) 2 SCC 560 : (2002) 1 SCR 194 : (2002) 1 Supreme 113 : (2002) 1 UC 275
Constitution of India, 1950 — Article 13, 19(6), 226Motor Vehicles Act, 1939 — Section 57(2)
Supreme Court11 Jan 2002Disposed Of
State of Haryana Vs State of Punjab and Another
Supreme Court Of India · AIR 2002 SC 685 : (2002) AIRSCW 303 : (2002) 1 Supreme 14
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1Constitution of India, 1950 — Article 131, 21, 262, 262(1), 262(2)Inter State Water Disputes Act, 1956 — Section 11, 2(c)
Supreme Court11 Jan 2002Disposed Of
State of U.P. and Others Vs Modern Transport Company, Ludhiana and Another
Supreme Court Of India · (2002) 1 JT 425 : (2002) 9 SCC 514
Constitution of India, 1950 — Article 226
Supreme Court11 Jan 2002Allowed
Madhya Pradesh Electricity Board Vs Shail Kumari and Others
Supreme Court Of India · (2002) 1 ACC 526 : (2002) ACJ 526 : AIR 2002 SC 551 : (2002) AIRSCW 129 : (2002) 3 ALD 4 : (2002) 3 ALT 34 : (2002) 1 JCR 375 : (2002) 1 JLJ 241 : (2002) 1 JT 50 : (2002) 1 KLT 480 : (2002) 2 MLJ 9 : (2002) 2 MPHT 324 : (2002) 1 RLW 189 : (2002) 1 SCALE 1
Supreme Court11 Jan 2002Dismissed
Amar Nath Chowdhury Vs Braithwaite and Company Ltd. and Others
Supreme Court Of India · AIR 2002 SC 678 : (2002) AIRSCW 295 : (2002) 1 CHN 131 Supp : (2002) 111 CompCas 707 : (2002) 2 CompLJ 223 : (2002) 93 FLR 850 : (2002) 1 JCR 475 : (2002) 1 JT 156 : (2002) LabIC 521 : (2002) 1 LLJ 1048 : (2002) 1 SCALE 173 : (2002) 2 SCC 290 : (2002) 1 S
Companies Conduct, Discipline and Appeal Rules — Rule 3Constitution of India, 1950 — Article 226
Supreme Court11 Jan 2002Disposed Of
Ganesh Trivedi Vs Sundar Devi and Others
Supreme Court Of India · AIR 2002 SC 676 : (2002) AIRSCW 291 : (2002) 4 ALT 16 : (2002) 4 AWC 2714 Supp : (2002) 1 JT 38 Supp : (2002) 1 SCALE 199 : (2002) 2 SCC 329 : (2002) 1 SCR 189 : (2002) 1 Supreme 167 : (2002) 1 UC 450 : (2002) 2 UJ 974
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12(1), 3