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Supreme Court Of India judgments

59,847 judgments · page 1,506 of 2,993

Supreme Court07 May 2002Dismissed

Mycon Construction Ltd. Vs State of Karnataka and Another

Supreme Court Of India · AIR 2002 SC 2089 : (2002) AIRSCW 2156 : (2002) 1 JT 118 Supp : (2002) 2 KarLJ 67 : (2002) 4 SCALE 468 : (2003) 9 SCC 583 : (2002) 3 SCR 854 : (2002) 127 STC 105 : (2002) 4 Supreme 146

Constitution (Forty-Sixth Amendment) Act, 1982 — Article 14, 19(1), 265, 366Karnataka Sales Tax Act, 1957 — Section 17(6), 5(1), 5(3), 5(3C), 5(5)
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Supreme Court06 May 2002Dismissed

Chairman, State Bank of India and Another Vs All Orissa State Bank Officers Association and Others

Supreme Court Of India · AIR 2002 SC 2279 : (2002) AIRSCW 2401 : (2002) 4 CGLJ 145 : (2002) 94 FLR 338 : (2002) 4 JT 537 : (2002) LabIC 2153 : (2002) 2 LLJ 562 : (2002) 3 MLJ 48 : (2002) 4 SCALE 423 : (2002) 5 SCC 669 : (2002) 3 SCR 797 : (2002) 3 SCT 1127 : (2002) 3 SLJ 122 : (2

Constitution of India, 1950 — Article 19(1)Industrial Disputes Act, 1947 — Section 2, 20, 2AMaharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 22
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Supreme Court06 May 2002Disposed Of

Tarak Nath Sha Vs Bhutoria Bros. Pvt. Ltd. and Others

Supreme Court Of India · AIR 2002 SC 2063 : (2002) AIRSCW 2120 : (2002) 3 ALLMR 262 : (2002) 3 JCR 26 : (2002) 4 JT 649 : (2002) 3 MLJ 39 : (2002) 4 SCALE 415 : (2002) 5 SCC 15 : (2002) 4 Supreme 49 : (2002) 5 WLN 727

Civil Procedure Code, 1908 (CPC) — Section 96Transfer of Property Act, 1882 — Section 108, 111
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Supreme Court06 May 2002

Brij Mohal Lal Vs Union of India (UOI) and Others

Supreme Court Of India · (2002) 2 ACR 1538 : AIR 2002 SC 2096 : (2002) 4 ALT 17 : (2002) 3 AWC 1825 Supp : (2003) 1 CALLT 1 : (2002) 3 GLR 2082 : (2002) 2 JCR 138 : (2002) 4 JT 605 : (2002) 3 KLT 474 : (2002) 4 LW 674 : (2002) 3 MLJ 17 : (2004) 7 SCALE 425 : (2002) 4 SCALE 433 :

Constitution of India, 1950 — Article 139A, 233, 233(2), 234, 235
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Supreme Court03 May 2002Allowed

The Corporation of Calicut Vs K. Sreenivasan

Supreme Court Of India · AIR 2002 SC 2051 : (2002) AIRSCW 2105 : (2002) 4 ALD 70 : (2002) 4 CGLJ 94 : (2002) 4 JT 589 : (2002) 2 KLT 291 : (2003) 1 LW 23 : (2002) 4 SCALE 377 : (2002) 5 SCC 361 : (2002) 3 SCR 783 : (2002) 4 Supreme 35

Kerala Public Buildings (Eviction Of Unauthorized Occupants) Act, 1968 — Section 2(f), 4, 5, 10, 15Transfer Of Property Act, 1882 — Section 53, 54, 55, 56, 57, 58, 59, 60, 61, 62, 63, 64, 105Indian Easements Act, 1882 — Section 52
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Supreme Court03 May 2002Allowed

P. Kiran Kumar Vs A.S. Khadar and Others

Supreme Court Of India · AIR 2002 SC 2286 : (2002) AIRSCW 2411 : (2002) 3 ALD 109 : (2002) 4 AWC 2709 Supp : (2002) 2 BLJR 1483 : (2002) 4 CGLJ 51 : (2002) 1 JT 29 Supp : (2002) 4 LW 753 : (2002) 3 MLJ 73 : (2002) 2 PLR 830 : (2002) 4 SCALE 384 : (2002) 5 SCC 161 : (2002) 3 SCR 7

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 151, 96Limitation Act, 1963 — Section 5Motor Vehicles Act, 1988 — Section 110A
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Supreme Court03 May 2002Allowed

Assistant Director of Inspection Investigation Vs Kum. A.B. Shanthi Chamundi Granites Pvt. Ltd. Vs Deputy Commissioner of Income Tax, Bangalore and Another

Supreme Court Of India · (2002) 2 ACR 1495 : AIR 2002 SC 2188 : (2002) AIRSCW 2284 : (2002) 2 Crimes 393 : (2002) 174 CTR 513 : (2002) 254 ITR 258 : (2002) 3 JCR 112 : (2002) 4 JT 565 : (2002) 3 MLJ 42 : (2002) 4 SCALE 327 : (2002) 6 SCC 259 : (2002) 3 SCR 764 : (2002) 4 Supreme

Banking Regulation Act, 1949 — Section 51Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 134A, 14, 246
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Supreme Court03 May 2002Dismissed

State of Rajasthan Vs Om Prakash

Supreme Court Of India · (2002) 3 ACR 2138 : AIR 2002 SC 2235 : (2002) AIRSCW 2346 : (2002) 2 ALD(Cri) 159 : (2002) 2 ALT(Cri) 59 : (2002) 2 BLJR 1228 : (2002) CriLJ 2951 : (2002) 2 Crimes 386 : (2002) 97 DLT 681 : (2002) 1 JT 304 Supp : (2002) 4 RLW 567 : (2002) 4 SCALE 400 : (2

Constitution of India, 1950 — Article 39Penal Code, 1860 (IPC) — Section 376
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Supreme Court03 May 2002Disposed Of

Sultaan Mohiyuddin and Others Vs Basheer Ahmed Shariff and Others

Supreme Court Of India · AIR 2002 SC 2441 : (2002) AIRSCW 2682 : (2002) 1 JT 58 Supp : (2002) 4 SCALE 422 : (2002) 5 SCC 19 : (2002) 3 SCR 795 : (2002) 4 Supreme 87

Constitution of India, 1950 — Article 136Karnataka Rent Control Act, 1961 — Section 2(3), 21(1)Karnataka Rent Control Act, 1999 — Section 70(2)
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Supreme Court03 May 2002Allowed

Jaskirat Datwani Vs Vidyavati and Others

Supreme Court Of India · AIR 2002 SC 2180 : (2002) AIRSCW 2274 : (2002) 3 CHN 144 Supp : (2002) 98 DLT 6 : (2002) 3 JCR 45 : (2002) 1 JT 418 Supp : (2002) 4 SCALE 394 : (2002) 5 SCC 647 : (2002) 4 Supreme 23 : (2002) 2 UC 193

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10
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Supreme Court02 May 2002Disposed Of

Apollo Tyres Ltd. Vs Commissioner of Income Tax, Kochi Commissioner of Income Tax, Ernaculam Vs Apollo Tyres Ltd.

Supreme Court Of India · AIR 2002 SC 2131 : (2002) AIRSCW 2210 : (2002) 3 ALT 19 : (2002) 174 CTR 521 : (2002) 255 ITR 273 : (2002) 4 JT 556 : (2002) 2 KLT 283 : (2002) 4 SCALE 407 : (2002) 9 SCC 1 : (2002) 4 Supreme 126 : (2002) 122 TAXMAN 562

Companies Act, 1956 — Section 205(1)Income Tax Act, 1961 — Section 115J, 115J(1A), 32(2), 32A(3), 32ABUnit Trust of India Act, 1963 — Section 32(3)
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Supreme Court02 May 2002

Union of India (UOI) Vs Association for Democratic Reforms and Another People''s Union for Civil Liberties (PUCL) and Another Vs Union of India (UOI) and Another

Supreme Court Of India · AIR 2002 SC 2112 : (2002) 3 ALD 90 : (2002) 3 ALLMR 228 : (2002) 2 BLJR 1317 : (2002) 97 DLT 657 : (2002) 4 JT 501 : (2002) 3 MLJ 55 : (2002) 4 RLW 487 : (2002) 4 SCALE 297 : (2001) 4 SCALE 110 : (2002) 5 SCC 294 : (2002) 3 SCR 696

Companies Act, 1956 — Section 293AConduct of Elections Rules, 1961 — Rule 10, 16, 4, 5Constitution of India, 1950 — Article 10, 102, 141, 142, 144
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Supreme Court02 May 2002Dismissed

Osram Surya (P) Ltd. Vs Commissioner of Central Excise, Indore

Supreme Court Of India · AIR 2002 SC 2194 : (2002) AIRSCW 2292 : (2002) 81 ECC 465 : (2002) 142 ELT 5 : (2002) 4 JT 644 : (2002) 4 SCALE 334 : (2002) 9 SCC 20 : (2002) 4 Supreme 156 : (2002) 122 TAXMAN 583

Central Excise Rules, 1944 — Rule 57F(4A), 57GCentral Excises and Salt Act, 1944 — Section 37
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Supreme Court02 May 2002Dismissed

Nagrik Upbhokta M. Manch Vs Union of India (UOI) and Others Sharat Chandra Tiwari Vs State of M.P. and Others

Supreme Court Of India · AIR 2002 SC 2405 : (2002) AIRSCW 2622 : (2002) 2 JLJ 188 : (2002) 4 JT 625 : (2002) 3 MLJ 8 : (2002) 4 SCALE 365 : (2002) 5 SCC 466 : (2002) 3 SCR 735 : (2002) 4 Supreme 100 : (2002) 2 UJ 865

Constitution of India, 1950 — Article 265Essential Commodities Act, 1955 — Section 3, 3(1), 3(2)(c), 5Kerosene (Restriction on Use and Fixation of Ceililng Price) Order, 1993 — Rule 3, 6, 6(2), 8, 8(1)
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Supreme Court02 May 2002Dismissed

Food Inspector Vs G. Satyanarayana

Supreme Court Of India · (2002) 3 ACR 2296 : (2002) 2 ALD(Cri) 417 : (2002) 2 ALT(Cri) 302 : (2003) CriLJ 3551 : (2002) 1 JT 547 Supp : (2004) 13 SCC 72

Prevention of Food Adulteration Act, 1954 — Section 11, 16, 7
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