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Supreme Court Of India judgments, 2002

1,229 judgments · page 61 of 62

Supreme Court11 Jan 2002

Vashu Deo Vs Bal Kishan

Supreme Court Of India · AIR 2002 SC 569 : (2002) AIRSCW 152 : (2002) 1 JT 97 : (2002) 2 RLW 203 : (2002) 1 SCALE 123 : (2002) 2 SCC 50 : (2002) 1 SCR 171 : (2002) 1 Supreme 102 : (2002) 1 UJ 367

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(2)Evidence Act, 1872 — Section 116Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13, 13(1), 13(3), 3
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Supreme Court10 Jan 2002Allowed

G.V.N. Kameswara Rao Vs G. Jabilli

Supreme Court Of India · AIR 2002 SC 576 : (2002) AIRSCW 162 : (2002) 4 ALD 84 : (2002) 1 ALLMR 953 : (2002) 50 BLJR 503 : (2002) 4 BomCR 263 : (2002) 2 CHN 172 Supp : (2002) 1 DMC 266 : (2002) 1 JCR 478 : (2002) 1 JT 89 : (2002) 1 MLJ 194 : (2002) 1 RLW 167 : (2002) 1 SCALE 111

Hindu Marriage Act, 1955 — Section 10, 13, 13(1), 23(1)
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Supreme Court10 Jan 2002Dismissed

Kedarnath Vs Mohan Lal Kesarwari and Others

Supreme Court Of India · AIR 2002 SC 582 : (2002) AIRSCW 170 : (2002) 1 ALLMR 968 : (2002) 50 BLJR 499 : (2002) 2 GLR 1707 : (2002) 1 JCR 494 : (2002) 1 JT 82 : (2002) 1 MLJ 189 : (2002) 1 SCALE 87 : (2002) 2 SCC 16 : (2002) 1 SCR 144 : (2002) 1 Supreme 72 : (2002) 1 UC 330

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 115, 145Constitution of India, 1950 — Article 226, 227Limitation Act, 1963 — Section 5
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Supreme Court09 Jan 2002Allowed

Chandigarh Housing Board and Another Vs Gurmit Singh

Supreme Court Of India · AIR 2002 SC 587 : (2002) AIRSCW 176 : (2002) 1 JT 43 : (2002) 2 PLR 671 : (2002) 1 SCALE 78 : (2002) 2 SCC 29 : (2002) 1 SCR 109 : (2002) 1 Supreme 78

Chandigarh Housing Board (Allotment, Management and Sale of Tenaments) Regulations, 1976 — Regulation 2(15), 6, 6(2)Constitution of India, 1950 — Article 226, 5Haryana Housing Board Act, 1971 — Section 74
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Supreme Court09 Jan 2002Partly Allowed

Prem Bakshi and Others Vs Dharam Dev and Others

Supreme Court Of India · AIR 2002 SC 559 : (2002) AIRSCW 140 : (2002) 1 ALLMR 978 : (2002) 1 CHN 121 Supp : (2002) 1 JCR 459 : (2002) 1 JT 34 : (2002) 1 MLJ 145 : (2002) 93 RD 104 : (2002) 1 SCALE 74 : (2002) 2 SCC 2 : (2002) 1 SCR 103 : (2002) 1 Supreme 40 : (2002) 1 UC 318

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115, 115(1)
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Supreme Court09 Jan 2002Allowed

Shrikrishna Oil Mill Vs Radhakrishan Ramchandra

Supreme Court Of India · AIR 2002 SC 562 : (2002) AIRSCW 143 : (2002) 3 BomCR 498 : (2002) 1 JT 38 : (2002) 1 MLJ 186 : (2002) 1 SCALE 84 : (2002) 2 SCC 23 : (2002) 1 SCR 98 : (2002) 1 Supreme 69

Hyderabad Houses (Rent, Eviction and Lease) Control Act, 1954 — Section 15(2), 26
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Supreme Court09 Jan 2002Allowed

Madhukar D. Shende Vs Tarabai Aba Shedage

Supreme Court Of India · AIR 2002 SC 637 : (2002) AIRSCW 242 : (2002) 1 ALLMR 921 : (2002) 50 BLJR 509 : (2002) 6 BomCR 522 : (2002) 2 BOMLR 295 : (2002) 1 CALLT 44 : (2002) 2 CHN 13 Supp : (2002) 1 JCR 448 : (2002) 1 JT 74 : (2002) 1 MLJ 181 : (2002) 93 RD 98 : (2002) 1 SCALE 10

Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 11, 13, 35, 68Succession Act, 1925 — Section 63
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Supreme Court09 Jan 2002Allowed

State of Maharashtra Vs Association of Court Stenos., P.A., P.S. and Another

Supreme Court Of India · AIR 2002 SC 555 : (2002) AIRSCW 135 : (2002) 1 ALLMR 973 : (2002) 2 BOMLR 290 : (2002) 93 FLR 174 : (2001) 3 GLT 51 : (2002) 1 JCR 453 : (2002) 1 JT 55 : (2002) LabIC 530 : (2002) 2 RLW 230 : (2002) 1 SCALE 98 : (2002) 2 SCC 141 : (2002) 1 SCR 124 : (2002

Constitution of India, 1950 — Article 226, 229, 229(2), 233, 234
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Supreme Court08 Jan 2002Allowed

The Mysore Paper Mills Ltd. Vs The Mysore Paper Mills Officers'' Association and Another

Supreme Court Of India · AIR 2002 SC 609 : (2002) AIRSCW 204 : (2002) 108 CompCas 652 : (2002) 2 CompLJ 252 : (2002) 1 JT 61 : (2002) 1 LLJ 1088 : (2002) 1 SCALE 52 : (2002) 2 SCC 167 : (2002) 1 SCR 37 : (2002) 1 SCT 836 : (2002) 1 Supreme 59

Companies Act, 1956 — Section 617, 619Constitution of India, 1950 — Article 114, 119, 12, 14, 16Contract Labour (Regulation and Abolition) Act, 1970 — Section 2(1)
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Supreme Court08 Jan 2002Dismissed

Dilawar Balu Kurane Vs State of Maharashtra

Supreme Court Of India · (2002) 1 ACR 534 : AIR 2002 SC 564 : (2002) AIRSCW 146 : (2002) 1 ALD(Cri) 278 : (2002) 1 ALT(Cri) 246 : (2002) 1 CALLT 22 : (2002) CriLJ 980 : (2002) 1 Crimes 243 : (2002) 1 JCR 490 : (2002) 1 JT 6 : (2002) 1 RLW 157 : (2002) 1 SCALE 47 : (2002) 2 SCC 13

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 161, 21, 477A
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Supreme Court08 Jan 2002Disposed Of

Darshan Singh and Others Vs Gujjar Singh (Dead) by Lrs. and Others

Supreme Court Of India · AIR 2002 SC 606 : (2002) AIRSCW 201 : (2002) 50 BLJR 375 : (2002) 1 CALLT 27 : (2002) 1 JT 11 : (2002) 1 MLJ 142 : (2002) 2 PLR 233 : (2002) 1 RLW 180 : (2002) 1 SCALE 70 : (2002) 2 SCC 62 : (2002) 1 SCR 91 : (2002) 1 Supreme 36

Evidence Act, 1872 — Section 107, 108
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Supreme Court08 Jan 2002Allowed

Savitri Pandey Vs Prem Chandra Pandey

Supreme Court Of India · AIR 2002 SC 591 : (2002) AIRSCW 182 : (2002) 3 ALLMR 250 : (2002) 1 ALT 55 : (2002) 50 BLJR 378 : (2002) 6 BomCR 511 : (2002) 1 CALLT 32 : (2002) 2 CHN 50 Supp : (2002) 1 DMC 177 : (2002) 2 GLR 441 : (2002) 1 JCR 377 : (2002) 1 JT 25 : (2002) 2 MLJ 1 : (2

Constitution of India, 1950 — Article 136, 142Hindu Marriage Act, 1955 — Section 13, 13(1), 13B, 23(1), 27
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Supreme Court08 Jan 2002Dismissed

Amarjit Singh Vs State of NCT of Delhi

Supreme Court Of India · (2002) 1 ALT(Cri) 382 : (2002) 96 DLT 59 : (2002) 1 JT 291 : (2002) 3 RLW 361

Criminal Procedure Code, 1973 (CrPC) — Section 438, 438(1), 438(2)Penal Code, 1860 (IPC) — Section 406, 420
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