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Supreme Court Of India judgments

59,847 judgments · page 1,518 of 2,993

Supreme Court14 Mar 2002Allowed

Union of India and Another Vs Delhi High Court Bar Association and Others

Supreme Court Of India · AIR 2002 SC 1479 : (2002) AIRSCW 1347 : (2002) 2 BC 194 : (2002) 110 CompCas 141 : (2002) 2 CompLJ 231 : (2002) 96 DLT 723 : (2002) 3 JT 131 : (2002) 2 MLJ 122 : (2002) 2 SCALE 668 : (2002) 4 SCC 275 : (2002) 37 SCL 451 : (2002) 2 SCR 450 : (2002) 2 Supre

Bankers Books Evidence Act, 1891 — Section 4Civil Procedure Code, 1908 (CPC) — Order 19 Rule 1, 60Companies Act, 1956 — Section 529A
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Supreme Court14 Mar 2002Dismissed

Jai Singh Vs Shakuntala

Supreme Court Of India · AIR 2002 SC 1428 : (2002) AIRSCW 1280 : (2002) 3 ALD 8 : (2002) 3 ALT 22 : (2002) 2 CHN 124 Supp : (2002) 3 JT 52 : (2002) 3 LW 455 : (2002) 2 MLJ 198 : (2002) 3 RLW 426 : (2002) 2 SCALE 627 : (2002) 3 SCC 634 : (2002) 2 SCR 431 : (2002) 2 Supreme 415 : (

Civil Procedure Code, 1908 (CPC) — Section 100Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Adoptions and Maintenance Act, 1956 — Section 11, 16
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Supreme Court14 Mar 2002Allowed

Nitinkumar Nathalal Joshi and Others Vs Oil and Natural Gas Corporation Ltd. and Others

Supreme Court Of India · AIR 2002 SC 1444 : (2002) AIRSCW 1301 : (2002) 93 FLR 334 : (2002) 3 GLR 2010 : (2002) 3 JT 71 : (2002) LabIC 1440 : (2002) 2 LLJ 262 : (2002) 2 SCALE 601 : (2002) 3 SCC 433 : (2002) 2 SCT 406 : (2002) 2 Supreme 406 : (2002) 1 UJ 756 : (2002) 2 UPLBEC 117

Constitution of India, 1950 — Article 226Contract Labour (Regulation and Abolition) Act, 1970 — Section 10(1)Industrial Disputes Act, 1947 — Section 10
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Supreme Court13 Mar 2002Disposed Of

State of Orissa Vs P. Simanchal Patra

Supreme Court Of India · (2002) 3 ACR 2239 : (2002) 2 ALD(Cri) 472 : (2002) 83 ECC 1 : (2002) 1 JT 27 Supp : (2002) 2 UJ 1238

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 42(1)
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Supreme Court13 Mar 2002Allowed

Sharda Devi Vs State of Bihar

Supreme Court Of India · AIR 2002 SC 1357 : (2002) AIRSCW 1186 : (2002) 1 ARBLR 768 : (2002) 50 BLJR 768 : (2002) 2 JCR 97 : (2002) 3 JT 43 : (2002) 2 MLJ 186 : (2002) 2 SCALE 594 : (2002) 3 SCC 705 : (2002) 2 SCR 404 : (2002) 2 Supreme 419 : (2002) 1 UC 676

Bihar Land Encroachment Act, 1950 — Section 3Bihar Land Reforms Act, 1950 — Section 3(1)Civil Procedure Code, 1908 (CPC) — Section 110
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Supreme Court13 Mar 2002Disposed Off

Padmasundara Rao and Others Vs State of Tamil Nadu and Others

Supreme Court Of India · AIR 2002 SC 1334 : (2002) AIRSCW 1156 : (2002) 3 ALD 12 : (2002) 3 ALT 27 : (2002) 2 AWC 1163 Supp : (2002) 176 CTR 104 : (2002) 255 ITR 147 : (2002) 3 JT 1 : (2002) 3 LW 427 : (2002) 3 RLW 353 : (2002) 2 SCALE 580 : (2002) 3 SCC 533 : (2002) 37 SCL 425 :

Land Acquisition Act, 1894 — Section 4(1), 5A, 5A(2), 6, 6(1), 11, 23Income Tax Act, 1961 — Section 132, 132(5), 132(11)
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Supreme Court13 Mar 2002Allowed

Shambhu Murari Sinha Vs Project and Development India Ltd. and Another

Supreme Court Of India · AIR 2002 SC 1341 : (2002) AIRSCW 1165 : (2002) 2 AWC 1177 Supp : (2002) 1 BLJR 787 : (2002) 94 FLR 229 : (2002) 2 JCR 93 : (2002) 3 JT 37 : (2002) LabIC 1093 : (2002) 2 LLJ 430 : (2002) 2 SCALE 587 : (2002) 3 SCC 437 : (2002) 2 SCR 396 : (2002) 2 SCT 400

Constitution of India, 1950 — Article 226
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Supreme Court13 Mar 2002Dismissed

Bhatia International Vs Bulk Trading S.A. and Another

Supreme Court Of India · AIR 2002 SC 1432 : (2002) AIRSCW 1285 : (2002) 6 ALD 108 : (2002) 1 ARBLR 675 : (2002) 2 CompLJ 361 : (2003) 1 JLJ 264 : (2002) 3 JT 150 : (2002) 3 LW 440 : (2002) 2 MLJ 175 : (2002) 2 MPHT 437 : (2002) 2 SCALE 612 : (2002) 4 SCC 105 : (2002) 37 SCL 434 :

Arbitration and Conciliation Act, 1996 — Section 1, 17, 2, 2(2), 2(3)Sea Customs Act, 1878 — Section 193
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Supreme Court11 Mar 2002Allowed

Harbhajan Singh Vs Press Council of India and Others

Supreme Court Of India · AIR 2002 SC 1351 : (2002) AIRSCW 1178 : (2002) 1 ALD 12 : (2002) 96 DLT 691 : (2002) 3 JT 21 : (2002) 2 SCALE 605 : (2002) 3 SCC 722 : (2002) 2 SCR 369 : (2002) 2 Supreme 368

Delhi Co-operative Societies Act, 1972 — Section 31(5)Limitation Act, 1908 — Article 182Press Council Act, 1978 — Section 4, 5, 5(4), 6, 6(7)
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Supreme Court11 Mar 2002Allowed

Punjab State Electricity Board and Another Vs Wazir Singh

Supreme Court Of India · AIR 2002 SC 1397 : (2002) AIRSCW 1238 : (2002) 94 FLR 228 : (2002) 3 JT 49 : (2002) LabIC 1434 : (2002) 2 LLJ 445 : (2002) 3 RLW 363 : (2002) 2 SCALE 598 : (2002) 3 SCC 326 : (2002) 2 SCR 380 : (2002) 2 SCT 403 : (2002) 2 Supreme 366 : (2002) 2 UPLBEC 118

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Supreme Court08 Mar 2002Disposed Of

Anil Ratan Sarkar and Others Vs Hirak Ghosh and Others

Supreme Court Of India · (2002) 1 ACR 868 : AIR 2002 SC 1405 : (2002) AIRSCW 1249 : (2002) 2 AWC 1123 Supp : (2002) 2 CHN 91 Supp : (2002) CriLJ 1814 : (2002) 2 JT 602 : (2002) 2 MLJ 157 : (2002) 3 RLW 444 : (2002) 2 SCALE 525 : (2002) 4 SCC 21 : (2002) 2 SCR 346 : (2002) 2 Supre

Constitution of India, 1950 — Article 136, 142, 226Contempt of Courts Act, 1971 — Section 2
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Supreme Court08 Mar 2002Dismissed

Haryana Urban Development Authority Vs Devi Dayal

Supreme Court Of India · AIR 2002 SC 1313 : (2002) AIRSCW 1128 : (2002) 3 CGLJ 350 : (2002) 93 FLR 327 : (2002) 2 JT 587 : (2002) 2 LLJ 265 : (2002) 2 MLJ 153 : (2002) 2 SCALE 519 : (2002) 3 SCC 473 : (2002) 2 Supreme 298 : (2002) 2 UPLBEC 1183

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Supreme Court08 Mar 2002Allowed

Sivasuriyan Vs Thangavelu

Supreme Court Of India · (2002) 1 LW(Cri) 465 : (2006) 2 OLR 105

Criminal Procedure Code, 1973 (CrPC) — Section 357(3)Negotiable Instruments Act, 1881 (NI) — Section 138, 142
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