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Supreme Court Of India judgments

59,847 judgments · page 1,513 of 2,993

Supreme Court11 Apr 2002Dismissed

Sharad Kumar Vs Govt. of NCT of Delhi and Others

Supreme Court Of India · AIR 2002 SC 1724 : (2002) AIRSCW 1670 : (2002) 2 ALLMR 951 : (2002) 97 DLT 326 : (2002) 93 FLR 826 : (2002) 4 JT 49 : (2002) LabIC 1464 : (2002) 2 LLJ 275 : (2002) 3 RLW 466 : (2002) 3 SCALE 442 : (2002) 4 SCC 490 : (2002) 2 SCR 1057 : (2002) 3 SCT 857 :

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 10(1), 12, 12(4), 12(5)
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Supreme Court11 Apr 2002Allowed

K.M. Sharma Vs Income Tax Officer, Ward 13(7), New Delhi

Supreme Court Of India · AIR 2002 SC 1715 : (2002) 174 CTR 210 : (2002) 254 ITR 772 : (2002) 4 JT 10 : (2002) 3 SCALE 383 : (2002) 4 SCC 339 : (2002) 2 SCR 1047 : (2002) 122 TAXMAN 426

Income Tax Act, 1922 — Section 34(I), 43Income Tax Act, 1961 — Section 142, 147, 148, 149, 150Land Acquisition Act, 1894 — Section 18, 6
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Supreme Court10 Apr 2002Dismissed

Rupa Ashok Hurra Vs Ashok Hurra and Another

Supreme Court Of India · AIR 2002 SC 177 : (2002) 2 CompLJ 193 : (2002) 3 GLR 290 : (2002) 3 GLR 2138 : (2002) 3 JT 609 : (2002) 3 SCALE 406 : (2002) 4 SCC 388 : (2002) 2 SCR 1006

Supreme Court Rules, 1966 — Order 40 Rule 1, Order 40 Rule 5, Order 40 Rule 6Constitution of India, 1950 — Article 32, 124, 129, 131, 132, 133, 134, 136, 137, 138, 141, 142, 144, 226Indian Penal Code 1860 &mdash Section 193
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Supreme Court09 Apr 2002Allowed

Ashok Bimal Ghosh Vs Smt. Beant Kaur

Supreme Court Of India · (2002) 1 JT 559 Supp

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Delhi Rent Control Act, 1958 — Section 14(1)Evidence Act, 1872 — Section 116
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Supreme Court09 Apr 2002Allowed

R.V.E. Venkatachala Gounder Vs Venkatesha Gupta and Others

Supreme Court Of India · AIR 2002 SC 1733 : (2002) AIRSCW 1681 : (2002) 4 ALT 1 : (2002) 3 JT 591 : (2002) 4 LW 427 : (2002) 2 MLJ 143 : (2002) 3 RLW 457 : (2002) 3 SCALE 368 : (2002) 4 SCC 437 : (2002) 2 SCR 983 : (2002) 3 Supreme 160

Constitution of India, 1950 — Article 14Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 12, 13, 14(1), 14(2), 15
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Supreme Court09 Apr 2002Allowed

Rajendra V. Pai Vs Alex Fernandes and Others

Supreme Court Of India · AIR 2002 SC 1808 : (2002) AIRSCW 1777 : (2002) 4 ALT 1 : (2002) 50 BLJR 891 : (2002) 6 BomCR 731 : (2002) 22 GLH 692 : (2002) 3 JT 605 : (2002) 3 PLJR 204 : (2002) 2 SCALE 380 : (2002) 4 SCC 212 : (2002) 2 SCT 753 : (2002) 3 Supreme 169 : (2002) 1 UJ 710

Advocates Act, 1961 — Section 35, 38
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Supreme Court09 Apr 2002Disposed Of

Moti Lal Vs Central Bureau of Investigation and Another

Supreme Court Of India · (2002) 2 ACR 1192 : AIR 2002 SC 1691 : (2002) AIRSCW 1626 : (2002) 2 BLJR 1123 : (2002) 3 CHN 112 Supp : (2002) CriLJ 2060 : (2002) 2 Crimes 193 : (2002) 4 JT 31 : (2002) 3 SCALE 435 : (2002) 4 SCC 713 : (2002) 2 SCR 995 : (2002) 3 Supreme 254 : (2002) 2

Criminal Procedure Code, 1973 (CrPC) — Section 360, 4, 4(2), 5Foreign Exchange Regulation Act, 1973 — Section 3, 4, 5Penal Code, 1860 (IPC) — Section 379, 411, 429
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Supreme Court09 Apr 2002Allowed

Shyam Lal Vs Rasool Ahmed (Dead) by Lrs.

Supreme Court Of India · (2002) 1 JT 446 Supp : (2002) 9 SCC 499

Criminal Procedure Code, 1973 (CrPC) — Section 115Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Sect
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Supreme Court08 Apr 2002Dismissed

Rachapalli Abbulu and Others Vs State of A.P.

Supreme Court Of India · (2002) 2 ACR 1217 : AIR 2002 SC 1805 : (2002) AIRSCW 1774 : (2002) 2 ALT(Cri) 1 : (2002) CriLJ 2527 : (2002) 2 Crimes 179 : (2002) 4 JT 39 : (2002) 3 SCALE 377 : (2002) 4 SCC 208 : (2002) 3 Supreme 172 : (2002) 2 UC 58

Penal Code, 1860 (IPC) — Section 149, 302, 324
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