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Supreme Court Of India judgments

59,848 judgments · page 1,525 of 2,993

Supreme Court08 Feb 2002Allowed

Shabir Ahmad Vs Sham Lal and Another

Supreme Court Of India · AIR 2002 SC 1036 : (2002) AIRSCW 762 : (2002) 1 JT 646 : (2002) 2 PLR 518 : (2002) 2 SCALE 68 : (2002) 3 SCC 118 : (2002) 1 SCR 910 : (2002) 1 Supreme 589 : (2002) 1 UJ 571

East Punjab Urban Rent Restriction (Chandigarh Amendment) Act, 1982 — Section 11, 13(3), 2
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Supreme Court08 Feb 2002Allowed

A.V. Murthy Vs B.S. Nagabasavanna

Supreme Court Of India · (2002) 1 ACR 786 : AIR 2002 SC 985 : (2002) AIRSCW 694 : (2002) 1 ALD(Cri) 429 : (2002) 6 ALT 26 : (2002) 1 ALT(Cri) 234 : (2002) 2 BC 1 : (2002) 3 BomCR 13 : (2002) 3 CGLJ 260 : (2002) 3 CHN 40 Supp : (2002) 108 CompCas 838 : (2002) 2 CompLJ 228 : (2002)

Contract Act, 1872 — Section 25(3)Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139
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Supreme Court08 Feb 2002Disposed Of

J.J. Lal Pvt. Ltd. and Others Vs M.R. Murali and Another

Supreme Court Of India · AIR 2002 SC 1061 : (2002) AIRSCW 794 : (2002) 4 ALD 90 : (2002) 1 JT 657 : (2002) 3 LW 553 : (2002) 2 MLJ 63 : (2002) 2 SCALE 98 : (2002) 3 SCC 98 : (2002) 1 SCR 919 : (2002) 1 Supreme 594

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(2)Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Evidence Act, 1872 — Section 116
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Supreme Court07 Feb 2002Dismissed

Subrata Acharjee and Others Vs Union of India and Another

Supreme Court Of India · AIR 2002 SC 843 : (2002) AIRSCW 512 : (2002) 2 CHN 200 Supp : (2002) 2 JCR 12 : (2002) 1 JT 626 : (2002) 2 PLJR 42 : (2002) 2 SCALE 49 : (2002) 2 SCC 725 : (2002) 1 SCR 888 : (2002) 1 Supreme 512

Constitution (Seventy-Second Amendment) Act, 1992 — Article 170, 170(3), 332, 332(3B), 82Representation of the People Act, 1950 — Section 7
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Supreme Court07 Feb 2002Allowed

Koppathi Venkati and Others Vs Land Acquisition Officer and Another

Supreme Court Of India · AIR 2002 SC 987 : (2002) AIRSCW 697 : (2002) 4 ALD 89 : (2002) 2 AWC 1046 Supp : (2002) 2 CHN 135 Supp : (2002) 1 Crimes 312 : (2002) 2 JT 84 : (2002) 2 SCALE 47 : (2002) 3 SCC 153 : (2002) 1 Supreme 522 : (2002) 1 UC 597 : (2002) 2 UPLBEC 1150

Land Acquisition Act, 1894 — Section 28, 4(1)
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Supreme Court07 Feb 2002Dismissed

West Uttar Pradesh Sugar Mills Association and Others Vs State of Uttar Pradesh and Others

Supreme Court Of India · AIR 2002 SC 948 : (2012) AIRSCW 1476 : (2002) AIRSCW 644 : (2002) 1 AWC 701 Supp : (2002) 2 JCR 49 : (2002) 1 JT 619 : (2002) 2 SCALE 59 : (2002) 2 SCC 645 : (2002) 1 SCR 897 : (2002) 126 STC 190 : (2002) 1 Supreme 537 : (2002) 1 UC 474

Constitution of India, 1950 — Article 32, 357Uttar Pradesh General Clauses Act, 1904 — Section 6Uttar Pradesh Sugarcane (Regulation of Supply and Purchase) Act, 1953 — Section 10, 10A, 10C, 11, 12
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Supreme Court07 Feb 2002Dismissed

Kuldip Singh Vs Union of India (UOI)

Supreme Court Of India · (2002) 93 FLR 338 : (2002) 2 JT 506

Supreme Court Judges (Salaries and Conditions of Service) Rules, 1959 — Rule 5Supreme Court Judges (Salaries and Conditions of Services) Act, 1958 — Section 23C
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Supreme Court07 Feb 2002Dismissed

Chander Pal Vs The State of Haryana

Supreme Court Of India · (2002) 1 ACR 797 : AIR 2002 SC 989 : (2002) AIRSCW 699 : (2002) 1 ALT(Cri) 313 : (2002) CriLJ 1481 : (2002) 2 JT 30 : (2002) 2 SCALE 85 : (2002) 2 SCC 755 : (2002) 1 SCR 872 : (2002) 1 Supreme 612 : (2002) 1 UC 395

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 324, 34
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Supreme Court06 Feb 2002Allowed

Kashiben Bhikabai and Others Vs Special Land Acquisition Officer and Another

Supreme Court Of India · AIR 2002 SC 1105 : (2002) AIRSCW 852 : (2002) 2 ALLMR 630 : (2002) 2 GLR 929 : (2002) 2 GLR 1 : (2002) 3 JT 369 : (2002) 2 SCALE 40 : (2002) 2 SCC 605 : (2002) 1 SCR 852 : (2002) 1 Supreme 524 : (2002) 1 UC 572 : (2002) 1 UJ 520 : (2002) 2 UPLBEC 1278

Land Acquisition Act, 1894 — Section 23(1A), 23(2), 30(1), 4, 6
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Supreme Court06 Feb 2002Dismissed

Chandrakant Tukaram Nikam and Others Vs Municipal Corporation of Ahmedabad and Another

Supreme Court Of India · AIR 2002 SC 997 : (2002) AIRSCW 710 : (2002) 5 ALD 92 : (2002) 2 ALLMR 257 : (2002) 3 CGLJ 248 : (2002) 92 FLR 1159 : (2002) 2 GLR 1257 : (2002) 1 JT 578 : (2002) LabIC 794 : (2002) 1 LLJ 842 : (2002) 3 LW 243 : (2002) 2 MLJ 106 : (2002) 2 SCALE 77 : (200

Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2, 2
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Supreme Court06 Feb 2002Dismissed

Gananath Pattnaik Vs State of Orissa

Supreme Court Of India · (2002) 1 ACR 788 : (2002) 1 ALT(Cri) 278 : (2002) 1 JT 608 : (2002) 2 PLJR 83 : (2002) 2 SCALE 36 : (2002) 2 SCC 619 : (2002) 1 SCR 845 : (2002) 1 UC 366

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 304B, 498A
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Supreme Court06 Feb 2002Allowed

Greater Cochin Development Authority Vs Leelamma Valson and Others

Supreme Court Of India · AIR 2002 SC 952 : (2002) AIRSCW 650 : (2002) 2 ALD 53 : (2002) 2 ALT 45 : (2002) 1 ARBLR 348 : (2003) 2 JT 5 : (2002) 2 MLJ 113 : (2002) 3 PLR 226 : (2002) 2 SCALE 32 : (2002) 2 SCC 573 : (2002) 1 Supreme 549 : (2002) 1 UC 455 : (2002) 1 UJ 727

Arbitration Act, 1940 — Section 14(1), 29Civil Procedure Code, 1908 (CPC) — Section 114, 152
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