Supreme Court21 Mar 2002Dismissed
Raja Seshaiah Vs State of Andhra Pradesh
Supreme Court Of India · (2002) 2 ACR 2013 : (2002) 5 JT 306
Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 7
COURT ARCHIVE
Supreme Court Of India judgments
59,847 judgments · page 1,516 of 2,993
Supreme Court21 Mar 2002Dismissed
G.K. Bhatnagar (D) by Lrs. Vs Abdul Alim
Supreme Court Of India · (2002) 6 ALT 9 : (2002) 1 JT 155 Supp : (2002) 9 SCC 516
Delhi Rent Control Act, 1958 — Section 14(1), 14(4), 39(2)
Supreme Court20 Mar 2002Allowed
Rajankumar Shankarrao Taware and Another Vs Ajit Anantrao Pawar
Supreme Court Of India · AIR 2002 SC 1554 : (2002) AIRSCW 1446 : (2002) 5 BomCR 740 : (2002) 3 JT 376 : (2002) 3 SCALE 71 : (2002) 4 SCC 631 : (2002) 2 SCR 640 : (2002) 2 Supreme 549 : (2002) 1 UJ 739
Conduct of Elections Rules, 1961 — Rule 38, 93Representation of the People Act, 1951 — Section 100(1), 101, 102, 116A, 116C(2)
Supreme Court20 Mar 2002Dismissed
State of West Bengal and Others Vs Karan Singh Binayak and Others
Supreme Court Of India · AIR 2002 SC 1543 : (2002) AIRSCW 1432 : (2002) 3 JT 324 : (2002) 3 SCALE 108 : (2002) 4 SCC 188 : (2002) 2 SCR 620 : (2002) 2 Supreme 537
Bengal Municipal Act, 1932 — Section 548(2)Civil Procedure Code, 1908 (CPC) — Section 151Criminal Procedure Code, 1973 (CrPC) — Section 144
Supreme Court20 Mar 2002Dismissed
Ranbir Singh Vs Dalbir Singh and Others
Supreme Court Of India · (2002) 2 ACR 1457 : AIR 2002 SC 1500 : (2002) AIRSCW 1375 : (2002) 1 ALD(Cri) 562 : (2002) 1 ALT(Cri) 339 : (2002) 3 CHN 78 Supp : (2002) CriLJ 2017 : (2002) 2 Crimes 24 : (2002) 62 DRJ 565 : (2002) 22 GLH 70 : (2002) 70 GLH 22 : (2002) 2 JCR 124 : (2002)
Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 146(1), 397, 401
Supreme Court20 Mar 2002Disposed Of
Ajit Kumar Singh and Others Vs Chiranjibi Lal and Others
Supreme Court Of India · (2002) 2 ALLMR 929 : (2002) 2 AWC 1239 Supp : (2002) 2 JCR 30 : (2002) 3 JT 215 : (2002) 2 MLJ 189 : (2002) 2 RLW 340 : (2002) 3 SCALE 68 : (2002) 3 SCC 609 : (2002) 2 SCR 607
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, Order 41 Rule 11(1), Order 41 Rule 11(2), Order 41 Rule 17(1), Order 41 Rule 17(2)Constitution of India, 1950 — Article 136Evidence Act, 1872 — Section 116
Supreme Court20 Mar 2002Disposed Of
Director of Settlements, Andhra Pradesh and Others Vs M.R. Apparao and Another
Supreme Court Of India · AIR 2002 SC 1598 : (2002) AIRSCW 1504 : (2002) 6 BomCR 367 : (2002) 3 JT 304 : (2002) 3 SCALE 122 : (2002) 4 SCC 638 : (2002) 2 SCR 661 : (2002) 2 Supreme 584
Andhra Pradesh (Andhra Area) Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 39, 39(1), 39(5), 39(6), 40Constitution of India, 1950 — Article 133, 14, 141, 142, 226Prevention of Corruption Act, 1947 &
Supreme Court20 Mar 2002Allowed
Jhunzara and Others Vs State of Madhya Pradesh
Supreme Court Of India · (2002) 3 ACR 2251 : (2002) 2 ALD(Cri) 419 : (2002) 2 ALT(Cri) 330 : (2002) 1 JT 92 Supp
Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 302, 34
Supreme Court20 Mar 2002Allowed
State of West Bengal Vs Aloke Kumar Ghosh
Supreme Court Of India · (2002) 94 FLR 90 : (2003) 1 JCR 168 : (2002) 1 JT 187 Supp
Constitution of India, 1950 — Article 14, 16, 226
Supreme Court20 Mar 2002Allowed
Khet Singh Vs Union of India (UOI)
Supreme Court Of India · (2002) 2 ACR 1098 : AIR 2002 SC 1450 : (2002) AIRSCW 1308 : (2002) 1 ALD(Cri) 570 : (2002) CriLJ 1832 : (2002) 2 Crimes 33 : (2002) 80 ECC 476 : (2002) ECR 1 : (2002) 142 ELT 13 : (2002) 3 JT 208 : (2002) 3 RLW 418 : (2002) 3 SCALE 58 : (2002) 4 SCC 380 :
Criminal Procedure Code, 1973 (CrPC) — Section 100, 165, 2Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 17, 18, 21, 50, 51
Supreme Court20 Mar 2002Allowed
Ashutosh Gupta Vs State of Rajasthan and Others
Supreme Court Of India · AIR 2002 SC 1533 : (2002) AIRSCW 1419 : (2002) 93 FLR 1134 : (2002) 3 JT 219 : (2002) LabIC 1457 : (2002) 3 SCALE 203 : (2002) 4 SCC 34 : (2002) 2 SCT 547 : (2002) 2 SLJ 497 : (2002) 2 Supreme 561 : (2002) 2 UPLBEC 1567
Constitution of India, 1950 — Article 14, 16, 16(1), 16(4), 309Rajasthan Administrative Service (Emergency Recruitment) Rules 1956 — Rule 23Rajasthan Administrative Service (Emergency Recruitment) Rules, 1959 — Rule
Supreme Court20 Mar 2002Partly Allowed
Bibhudatta Mohanty Vs Union of India (UOI) and Others
Supreme Court Of India · AIR 2002 SC 1503 : (2002) AIRSCW 1379 : (2002) 93 FLR 915 : (2002) 3 JT 438 : (2002) LabIC 1448 : (2002) 3 SCALE 64 : (2002) 4 SCC 16 : (2002) 2 SCR 613 : (2002) 2 SCT 545 : (2002) 3 SLJ 9 : (2002) 2 Supreme 524 : (2002) 2 UPLBEC 1288
Supreme Court20 Mar 2002Allowed
Rishi Anand and Another Vs Government of National Capital Territory of Delhi and Others
Supreme Court Of India · (2002) 2 ACR 1221 : AIR 2002 SC 1531 : (2002) AIRSCW 1416 : (2002) 1 ALD(Cri) 565 : (2002) CriLJ 2022 : (2002) 2 Crimes 28 : (2002) 97 DLT 36 : (2002) 1 DMC 498 : (2002) 62 DRJ 511 : (2002) 3 JT 384 : (2002) 3 SCALE 55 : (2002) 4 SCC 72 : (2002) 2 Supreme
Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 323, 406, 498A
Supreme Court20 Mar 2002Dismissed
L.M.L. Ltd. Vs Collector of Central Excise, Kanpur
Supreme Court Of India · (2002) 82 ECC 225 : (2002) ECR 280 : (2002) 142 ELT 273 : (2002) 1 JT 127 Supp : (2002) 9 SCC 423
Constitution of India, 1950 — Article 136, 226
Supreme Court20 Mar 2002Allowed
Union of India (UOI) Vs R.S. Chopra and Others
Supreme Court Of India · (2002) 6 ALT 29 : (2002) 94 FLR 385 : (2002) 1 JT 435 Supp
Police Service (Pay) Rules, 1954 — Rule 9
Supreme Court20 Mar 2002
Veerla Satyanarayana Vs State of A.P.
Supreme Court Of India · (2002) 3 ACR 2292 : (2002) 2 ALD(Cri) 637 : (2002) 1 JT 489 Supp
Penal Code, 1860 (IPC) — Section 302, 304, 307, 447
Supreme Court19 Mar 2002Disposed Of
Delhi Development Authority Vs Skipper Construction and Another
Supreme Court Of India · (2002) 8 SCC 181
Supreme Court19 Mar 2002Allowed
Karam Chand Vs Union of India and Others
Supreme Court Of India · AIR 2002 SC 1540 : (2002) AIRSCW 1428 : (2002) 2 JCR 40 : (2002) 3 JT 191 : (2002) 2 PLR 503 : (2002) 3 SCALE 26 : (2002) 3 SCC 631 : (2002) 2 SCR 545 : (2002) 2 Supreme 512
Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 24, 33Limitation Act, 1963 — Section 5
Supreme Court19 Mar 2002Allowed
The Chief Commissioner of Income Tax, Cochin Vs Kesaria Tea Co. Ltd.
Supreme Court Of India · AIR 2002 SC 1473 : (2002) AIRSCW 1339 : (2002) 173 CTR 394 : (2002) 254 ITR 434 : (2002) 3 JT 181 : (2002) 3 SCALE 48 : (2002) 3 SCC 684 : (2002) 2 SCR 571 : (2002) 2 Supreme 502 : (2002) 122 TAXMAN 91
Income Tax Act, 1961 — Section 256(1), 41(1)
Supreme Court19 Mar 2002Dismissed
Haryana State Electricity Board Vs Krishna Devi
Supreme Court Of India · (2002) 6 ALT 34 : (2002) 93 FLR 606 : (2002) 3 JT 485 : (2002) 2 LLJ 773 : (2002) 10 SCC 246 : (2003) SCC(L&S) 248 : (2002) 2 UJ 1291 : (2002) 2 UPLBEC 1283
Constitution of India, 1950 — Article 14, 16, 226