CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments

59,848 judgments · page 1,524 of 2,993

Supreme Court14 Feb 2002Dismissed

Mam Chand Pal Vs Shanti Agarwal

Supreme Court Of India · AIR 2002 SC 955 : (2002) AIRSCW 768 : (2002) AIRSCW 653 : (2002) 2 AWC 1257 Supp : (2002) 2 JT 141 : (2002) 2 SCALE 151 : (2002) 3 SCC 49 : (2002) 1 SCR 1032 : (2002) 1 Supreme 667 : (2002) 1 UC 540

Civil Procedure Code, 1908 (CPC) — Order 15 Rule 5Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(4)
Read judgment
Supreme Court13 Feb 2002Disposed Of

India Automobiles (1960) Ltd. Vs Calcutta Municipal Corporation and Another

Supreme Court Of India · (2002) AIRSCW 833 : (2002) 2 CALLT 1 : (2002) 2 JT 101 : (2002) 2 SCALE 192 : (2002) 3 SCC 388 : (2002) 1 SCR 961 : (2002) 2 Supreme 5

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11Calcutta Municipal Act, 1923 — Section 123, 127Calcutta Municipal Act, 1951 — Section 168, 183(3)
Read judgment
Supreme Court13 Feb 2002Disposed Of

Ran Singh Malik Vs State of Haryana and Others

Supreme Court Of India · AIR 2002 SC 964 : (2002) AIRSCW 666 : (2002) 6 ALT 29 : (2002) 93 FLR 322 : (2002) 2 JCR 77 : (2002) 2 JT 94 : (2002) LabIC 790 : (2002) 2 SCALE 146 : (2002) 3 SCC 182 : (2002) 1 SCR 952 : (2002) 2 SCT 110 : (2002) 2 SLJ 280 : (2002) 1 Supreme 637

Constitution of India, 1950 — Article 136, 309Haryana Vetrinary (Group A) Service Rules, 1995 — Rule 3
Read judgment
Supreme Court12 Feb 2002Dismissed

Government of Haryana Vs Haryana Brewery Ltd. and Another

Supreme Court Of India · AIR 2002 SC 1175 : (2002) AIRSCW 946 : (2002) 2 JT 292 : (2002) 2 SCALE 289 : (2002) 4 SCC 547 : (2002) 1 SCR 942 : (2002) 2 Supreme 85

Punjab Brewery Rules, 1956 — Rule 35, 35(1)Punjab Excise Act, 1914 — Section 16, 21, 22, 23, 3
Read judgment
Supreme Court12 Feb 2002Allowed

Desh Raj Vs State of Himachal Pradesh

Supreme Court Of India · (2002) 3 ACR 2242 : (2002) 2 ALD(Cri) 907 : (2002) 1 JT 54 Supp : (2003) 1 RLW 69 : (2002) 2 UJ 935

Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Food Adulteration Act, 1954 — Section 16, 16(1), 7
Read judgment
Supreme Court11 Feb 2002Disposed Of

Gurbax Singh Vs Kartar Singh and Others

Supreme Court Of India · AIR 2002 SC 959 : (2002) AIRSCW 658 : (2002) 4 ALD 80 : (2002) 2 ALLMR 272 : (2002) 3 CGLJ 246 : (2002) 2 CHN 48 Supp : (2002) 173 CTR 477 : (2002) 254 ITR 112 : (2002) 2 JT 52 : (2002) 2 MLJ 138 : (2002) 2 PLR 346 : (2002) 93 RD 280 : (2002) 2 RLW 318 :

Constitution of India, 1950 — Article 136Registration Act, 1908 — Section 47
Read judgment