Supreme Court08 Jan 2002Dismissed
Manoj and Another Vs Shriram Tpt. Finance Co. Ltd. and Others
Supreme Court Of India · (2002) 1 ACR 785 : (2003) 1 ALD(Cri) 180 : (2002) 1 JT 293
Criminal Procedure Code, 1973 (CrPC) — Section 451
COURT ARCHIVE
Supreme Court Of India judgments, 2002
1,229 judgments · page 62 of 62
Supreme Court08 Jan 2002Allowed
Kamalnath Vs Sudesh Verma
Supreme Court Of India · AIR 2002 SC 599 : (2002) AIRSCW 192 : (2002) 3 ALLMR 611 : (2002) 1 JLJ 438 : (2002) 1 JT 15 : (2002) 1 SCALE 61 : (2002) 2 SCC 410 : (2002) 1 SCR 63 : (2002) 1 Supreme 48
Conduct of Elections Rules, 1961 — Rule 90, 90(A)Representation of the People Act, 1951 — Section 123(6), 77, 77(3), 83, 83(1)
Supreme Court08 Jan 2002Dismissed
Harish Chandra Tiwari Vs Baiju
Supreme Court Of India · AIR 2002 SC 548 : (2002) AIRSCW 125 : (2002) 2 ALT 10 : (2002) 1 CALLT 16 : (2002) 2 CompLJ 264 : (2002) 1 JCR 397 : (2002) 1 JT 1 : (2002) 1 MLJ 139 : (2002) 1 RLW 161 : (2002) 1 SCALE 43 : (2002) 2 SCC 67 : (2002) 38 SCL 643 : (2002) 1 SCR 83 : (2002) 1
Advocates Act, 1961 — Section 35, 36B(2), 38
Supreme Court08 Jan 2002Allowed
Jassa Singh and Others Vs State of Haryana
Supreme Court Of India · (2002) 3 ACR 2386 : AIR 2002 SC 520 : (2002) AIRSCW 80 : (2002) 1 ALT(Cri) 115 : (2002) CriLJ 563 : (2002) 1 Crimes 236 : (2002) 1 JT 593 Supp : (2002) 1 SCALE 26 : (2002) 2 SCC 481 : (2002) 1 Supreme 1 : (2002) 1 UC 464
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 100, 101, 102, 103, 104
Supreme Court08 Jan 2002Disposed Of
Mysore Paper Mills Ltd. Vs Workmen of Mysore Paper Mills Ltd. and Another
Supreme Court Of India · AIR 2002 SC 2420 : (2002) AIRSCW 2645 : (2001) 90 FLR 539 : (2001) 5 JT 243 : (2001) 2 LLJ 419 : (2001) 8 Supreme 469
Industrial Disputes Act, 1947 — Section 10
Supreme Court07 Jan 2002Allowed
State of Punjab Vs Tehal Singh and Others
Supreme Court Of India · AIR 2002 SC 533 : (2002) AIRSCW 105 : (2002) 5 JT 40 : (2002) 1 SCALE 18 : (2002) 2 SCC 7 : (2002) 1 SCR 27 : (2002) 1 Supreme 7
Constitution of India, 1950 — Article 226Punjab Gram Panchayat Act, 1952 — Section 10, 3, 35, 4Punjab Municipal Act, 1911 — Section 241
Supreme Court07 Jan 2002Allowed
State of West Bengal and Another Vs West Bengal Government Pensioners Associations and Others
Supreme Court Of India · AIR 2002 SC 538 : (2002) AIRSCW 112 : (2002) 2 CHN 155 Supp : (2002) 94 FLR 1078 : (2002) 94 ITR 1078 : (2002) 1 JT 73 Supp : (2002) LabIC 523 : (2002) 1 LLJ 1081 : (2002) 1 SCALE 1 : (2002) 2 SCC 179 : (2002) 1 SCR 1 : (2002) 1 SCT 773 : (2002) 3 SLJ 74
Constitution of India, 1950 — Article 14, 226, 309West Bengal Services Rules — Rule 5(28)
Supreme Court07 Jan 2002Dismissed
Md. Israils and Others Vs State of West Bengal and Others
Supreme Court Of India · AIR 2002 SC 468 : (2002) AIRSCW 68 : (2002) 2 CHN 29 Supp : (2002) 94 FLR 863 : (2002) 5 JT 26 : (2002) 1 SCALE 8 : (2002) 2 SCC 306 : (2002) 1 SCR 13 : (2002) 1 SCT 756 : (2002) 3 SLJ 80 : (2002) 1 Supreme 20 : (2002) 1 UJ 285 : (2002) 2 UPLBEC 1850
Constitution of India, 1950 — Article 309, 320(3)Directorate of National Employment Services Recruitment Rules — Rule 3, 3A, 3A(2)Jammu and Kashmir Civil Services (Classification, Control and Appeal) Rules, 1956 — R
Supreme Court07 Jan 2002Partly Allowed
Birbal Vs State of Haryana
Supreme Court Of India · (2002) 1 ACR 784 : (2002) 1 JT 289
Prevention of Food Adulteration Act, 1954 — Section 16(1), 7