Supreme Court07 Mar 2002Allowed
Bhaskaran Vs Sreedharan
Supreme Court Of India · (2002) 3 JT 568 : (2003) 1 RLW 108 : (2002) 2 UJ 1263
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11Constitution of India, 1950 — Article 136
COURT ARCHIVE
Supreme Court Of India judgments
59,847 judgments · page 1,519 of 2,993
Supreme Court07 Mar 2002Allowed
Ramesh P. Bhatnagar and Another Vs State of U.P.
Supreme Court Of India · (2002) 93 FLR 718 : (2002) 3 JT 572 : (2003) 1 RLW 52 : (2002) 2 UJ 1283 : (2002) 2 UPLBEC 1276
Constitution of India, 1950 — Article 136, 14, 16, 226
Supreme Court07 Mar 2002Disposed Of
Ratanlal Vachhani Vs The Jabalpur Development Authority and Another
Supreme Court Of India · (2002) 3 JT 570
Constitution of India, 1950 — Article 136, 226
Supreme Court07 Mar 2002Allowed
Orissa State Financial Corporation Vs Narsingh Ch. Nayak and Others
Supreme Court Of India · (2003) 95 CLT 116 : (2004) 120 CompCas 279 : (2004) 1 CTLJ 433 : (2002) 3 JT 406 : (2003) 10 SCC 261
Constitution of India, 1950 — Article 226State Financial Corporations Act, 1951 — Section 29, 30
Supreme Court07 Mar 2002Disposed Of
Union of India Vs Bhagwati Prasad and Others
Supreme Court Of India · (2002) ACJ 721 : AIR 2002 SC 1301 : (2002) AIRSCW 1112 : (2002) 3 ALD 22 : (2002) 2 ALLMR 615 : (2002) 3 ALT 1 : (2002) 2 AWC 1169 Supp : (2002) 3 CGLJ 296 : (2002) 110 CompCas 530 : (2002) 3 GLR 1981 : (2002) 3 JT 10 : (2002) 2 KLT 23 : (2002) 3 LW 435 :
Motor Vehicles Act, 1939 — Section 110, 110(1)
Supreme Court07 Mar 2002Allowed
Rajesh @ Raju Chandulal Gandhi and Another Vs State of Gujarat
Supreme Court Of India · (2002) 2 ACR 1247 : AIR 2002 SC 1412 : (2002) AIRSCW 1258 : (2002) 1 ALT(Cri) 263 : (2002) 3 CHN 29 Supp : (2002) CriLJ 1821 : (2002) 2 Crimes 1 : (2002) 22 GLH 34 : (2002) 34 GLH 22 : (2002) 2 GLR 1511 : (2002) 3 JT 395 : (2002) 2 PLJR 237 : (2002) 2 SCA
Arms Act, 1959 — Section 25(1)Bombay Police Act, 1951 — Section 135(1)Criminal Procedure Code, 1973 (CrPC) — Section 157
Supreme Court07 Mar 2002Dismissed
Anjula Verma Vs Sudhir Verma
Supreme Court Of India · AIR 2002 SC 1447 : (2002) AIRSCW 1305 : (2002) AIRSCW 1304 : (2002) 2 AWC 1181 Supp : (2002) 1 DMC 514 : (2002) 3 JT 51 : (2002) 2 SCALE 475 : (2002) 3 SCC 560 : (2002) 2 Supreme 505 : (2002) 2 Supreme 279 : (2002) 1 UJ 645
Constitution of India, 1950 — Article 136
Supreme Court07 Mar 2002
A.I. Regional Rural Bank Officers Federation and Others Vs Government of India and Others
Supreme Court Of India · AIR 2002 SC 1398 : (2002) AIRSCW 1240 : (2002) 93 FLR 1074 : (2002) 3 JT 425 : (2002) 2 LLJ 527 : (2002) 2 SCALE 492 : (2002) 3 SCC 554 : (2002) 2 SCR 318 : (2002) 2 Supreme 309 : (2002) 1 UJ 637 : (2002) 2 UPLBEC 1543
Regional Rural Banks Act, 1976 — Section 17, 17(1)
Supreme Court07 Mar 2002Allowed
Raj Kumar Johri and Another Vs State of Madhya Pradesh and Others
Supreme Court Of India · AIR 2002 SC 1519 : (2002) AIRSCW 1401 : (2002) 2 AWC 1398 Supp : (2002) 3 JT 340 : (2002) 2 MLJ 192 : (2002) 2 RLW 343 : (2002) 3 SCALE 17 : (2002) 3 SCC 732 : (2002) 2 SCR 512 : (2002) 2 Supreme 508 : (2002) 1 UC 722 : (2002) 2 UPLBEC 1538
Constitution of India, 1950 — Article 142Land Acquisition Act, 1894 — Section 11, 11A, 18, 28A, 4
Supreme Court07 Mar 2002Partly Allowed
First Land Acquisition Collector and Others Vs Nirodhi Prakash Gangoli and Another
Supreme Court Of India · AIR 2002 SC 1314 : (2002) AIRSCW 1129 : (2002) 2 AWC 1131 Supp : (2002) 3 CHN 23 Supp : (2002) 2 JT 620 : (2002) 2 MLJ 139 : (2002) 2 SCALE 513 : (2002) 4 SCC 160 : (2002) 2 SCR 326 : (2002) 2 Supreme 320 : (2002) 1 UC 689
Land Acquisition Act, 1894 — Section 10, 10B, 11, 17, 17(1)
Supreme Court07 Mar 2002Allowed
Dilip Mitra and Another Vs Swadesh Chandra Bhadra and Others
Supreme Court Of India · (2002) 3 ACR 2243 : (2002) 1 JT 56 Supp : (2002) 2 UJ 937
Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 2Limitation Act, 1963 — Section 5
Supreme Court06 Mar 2002Allowed
State of Punjab and Another Vs Gram Panchayat and Others
Supreme Court Of India · AIR 2002 SC 1365 : (2002) AIRSCW 1197 : (2002) 2 JT 581 : (2002) 2 SCALE 565 : (2002) 4 SCC 93 : (2002) 2 SCR 283 : (2002) 2 Supreme 283
Punjab Village Common Lands (Regulation) Act, 1961 — Section 11, 2, 3, 3(2), 3(3)
Supreme Court06 Mar 2002Dismissed
H.S. Jayanna and Brothers and Others Vs State of Karnataka and Others
Supreme Court Of India · AIR 2002 SC 1285 : (2002) AIRSCW 1091 : (2002) 2 JT 549 : (2002) 2 SCALE 476 : (2002) 4 SCC 125 : (2002) 2 SCR 261 : (2002) 128 STC 226 : (2002) 2 Supreme 330
Bihar Agricultural Produce Markets Act, 1960 — Section 15, 4(1), 42Bihar Sugarcane (Regulation of Supply and Purchase) Act, 1981 — Section 3(1)Essential Commodities Act, 1955 — Section 3, 6
Supreme Court06 Mar 2002Disposed Of
Shibu Chandra Dhar Vs Pasupati Nath Auddya
Supreme Court Of India · AIR 2002 SC 1252 : (2002) AIRSCW 1048 : (2002) 2 JLJ 1 : (2002) 3 JT 94 : (2002) 2 SCALE 468 : (2002) 3 SCC 617 : (2002) 2 SCR 249 : (2002) 2 Supreme 214
Civil Procedure Code, 1908 (CPC) — Section 10, 151West Bengal Premises Tenancy Act, 1956 — Section 13, 17, 17(1), 17(2), 17(2A)
Supreme Court06 Mar 2002Allowed
Shambhu Vs State of Madhya Pradesh
Supreme Court Of India · (2002) 1 ACR 941 : AIR 2002 SC 1307 : (2002) AIRSCW 1120 : (2002) 3 CHN 44 Supp : (2002) CriLJ 1778 : (2002) 2 Crimes 97 : (2003) 1 JLJ 27 : (2002) 2 JT 632 : (2002) 2 MPHT 226 : (2002) 2 SCALE 454 : (2002) 3 SCC 561 : (2002) 2 Supreme 224 : (2002) 1 UC 6
Criminal Procedure Code, 1973 (CrPC) — Section 423Penal Code, 1860 (IPC) — Section 302, 34, 376
Supreme Court06 Mar 2002Dismissed
Indian Farmers Fertilizer Cooperative Ltd. Vs Industrial Tribunal I, Allahabad and Others
Supreme Court Of India · AIR 2002 SC 1318 : (2002) AIRSCW 1136 : (2002) 4 ALT 37 : (2002) 2 AWC 1210 Supp : (2002) 50 BLJR 1020 : (2002) 93 FLR 290 : (2002) 2 JT 496 : (2002) LabIC 1091 : (2002) 1 LLJ 1145 : (2002) 2 PLJR 177 : (2002) 2 SCALE 463 : (2002) 3 SCC 544 : (2002) 2 SCT
Supreme Court06 Mar 2002Allowed
In Re: Arundhati Roy
Supreme Court Of India · AIR 2002 SC 1375 : (2002) AIRSCW 1210 : (2002) 1 BLJR 811 : (2002) 3 CGLJ 266 : (2002) CriLJ 1792 : (2002) 2 JT 508 : (2002) 3 RLW 398 : (2002) 2 SCALE 538 : (2001) 8 SCALE 316(1) : (2002) 3 SCC 343 : (2002) 2 SCR 213 : (2002) 2 Supreme 337 : (2002) 1 UJ
Constitution of India, 1950 — Article 129, 19, 19(1), 19(2), 215Contempt of Courts Act, 1971 — Section 12, 14, 14(2), 15, 2Penal Code, 1860 (IPC) — Section 499
Supreme Court06 Mar 2002Disposed Of
State of Andhra Pradesh and Another Vs Rashtriya Ispat Nigam Ltd.
Supreme Court Of India · AIR 2002 SC 1305 : (2002) AIRSCW 1118 : (2002) 2 ALD 124 : (2002) 4 ALT 1 : (2002) 2 JT 493 : (2002) 2 SCALE 466 : (2002) 3 SCC 314 : (2002) 126 STC 114 : (2013) 31 STR 513 : (2002) 2 Supreme 221
Andhra Pradesh General Sales Tax Act, 1957 — Section 5
Supreme Court06 Mar 2002Allowed
Association of Industrial Electricity Users Vs State of Andhra Pradesh and Others
Supreme Court Of India · AIR 2002 SC 1361 : (2002) AIRSCW 1191 : (2002) 3 ALD 26 : (2002) 3 ALT 41 : (2002) 2 JT 595 : (2002) 2 SCALE 569 : (2002) 3 SCC 711 : (2002) 2 SCR 273 : (2002) 2 Supreme 287
Andhra Pradesh Electricity Reforms Act, 1998 — Section 26, 26(1), 26(2), 26(3), 26(5)Constitution of India, 1950 — Article 226Electricity (Supply) Act, 1948 — Section 57
Supreme Court06 Mar 2002Allowed
State of Maharashtra and Another Vs Prabhakarrao and Another
Supreme Court Of India · (2002) 3 ACR 2218 : (2002) 1 JT 5 Supp : (2002) 7 SCC 636
Penal Code, 1860 (IPC) — Section 21Prevention of Corruption Act, 1988 — Section 2(C), 13(1)(d), 13(2)Companies Act, 1956 — Section 617