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Supreme Court Of India judgments

59,848 judgments · page 1,527 of 2,993

Supreme Court30 Jan 2002Partly Allowed

Konkan Railway Corporation Ltd. and Another Vs Rani Construction Pvt. Ltd.

Supreme Court Of India · AIR 2002 SC 778 : (2002) AIRSCW 426 : (2002) 2 ALD 14 : (2002) 2 ALLMR 232 : (2001) 3 ALT 9 : (2002) 1 ARBLR 326 : (2002) 6 BomCR 313 : (2002) 2 BOMLR 354 : (2002) 1 CompLJ 393 : (2002) 1 GLT 1 : (2002) 1 JT 587 : (2002) 3 LW 223 : (2002) 2 MLJ 28 : (2002

Arbitration and Conciliation Act, 1996 — Section 10, 11, 11(10), 11(2), 11(3)Arbitration and Conciliation Ordinance, 1996 — Section 3(1), 3(2)Constitution of India, 1950 — Article 136, 136(1)
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Supreme Court30 Jan 2002Dismissed

Raghuram Rao and Others Vs Eric P. Mathias and Others

Supreme Court Of India · AIR 2002 SC 797 : (2002) AIRSCW 451 : (2002) 2 ALD 26 : (2002) 2 ALLMR 962 : (2002) 1 JT 494 : (2002) 2 MLJ 40 : (2002) 1 SCALE 522 : (2002) 2 SCC 624 : (2002) 1 SCR 759 : (2002) 1 Supreme 433 : (2002) 1 UC 505

Karnataka Rent Control Act, 1961 — Section 23, 23(1)Transfer of Property Act, 1882 — Section 10, 105, 108, 111
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Supreme Court30 Jan 2002Allowed

Irene Vs V.S. Venkataraman and Another

Supreme Court Of India · (2003) 1 ALT 23 : (2002) 2 JT 124 : (2003) 1 RLW 70

Civil Procedure Code, 1908 (CPC) — Section 115Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2), 10(3), 25
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Supreme Court30 Jan 2002Allowed

Ratan Lal Jain and Others Vs Uma Shankar Vyas and Others

Supreme Court Of India · AIR 2002 SC 804 : (2002) AIRSCW 461 : (2002) 3 ALT 17 : (2002) 1 AWC 697 Supp : (2002) 2 JCR 73 : (2002) 1 JT 472 : (2002) 3 LW 205 : (2002) 1 SCALE 501 : (2002) 2 SCC 656 : (2002) 1 SCR 750 : (2002) 1 Supreme 413 : (2002) 1 UC 513 : (2002) 1 UJ 460

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 21 Rule 35, Order 21 Rule 36, Order 21 Rule 97, Order 7 Rule 11Transfer of Property Act, 1882 — Section 108
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Supreme Court29 Jan 2002Allowed

Konda Lakshmana Bapuji Vs Government of Andhra Pradesh and Others

Supreme Court Of India · AIR 2002 SC 1012 : (2002) AIRSCW 730 : (2002) 2 ALD 56 : (2002) 2 JT 253 : (2002) 1 SCALE 584 : (2002) 3 SCC 258 : (2002) 1 SCR 651 : (2002) 1 Supreme 551

Andhra Pradesh (Telangana Area) Abolition of Inams Act, 1955 — Section 3Andhra Pradesh Land Encroachment Act, 1905 — Section 6Andhra Pradesh Land Grabbing (Prohibition) Act, 1982 — Section 10, 15, 17B, 2, 3
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Supreme Court29 Jan 2002Allowed

Neelakantan and Others Vs Mallika Begum

Supreme Court Of India · AIR 2002 SC 827 : (2002) AIRSCW 490 : (2002) 3 ALT 14 : (2002) 2 JCR 63 : (2002) 1 JT 433 : (2002) 1 MLJ 166 : (2002) 1 SCALE 512 : (2002) 2 SCC 440 : (2002) 1 Supreme 369

Tamil Nadu Slum Areas (Improvement and Clearance) Act, 1971 — Section 29, 3
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Supreme Court29 Jan 2002Disposed Of

Mool Chand Bakhru and Another Vs Rohan and Others

Supreme Court Of India · AIR 2002 SC 812 : (2002) AIRSCW 471 : (2002) 2 ALD 84 : (2002) 2 ALT 40 : (2002) 1 AWC 687 Supp : (2002) 1 JT 465 : (2002) 3 LW 237 : (2002) 1 MLJ 161 : (2002) 1 SCALE 507 : (2002) 2 SCC 612 : (2002) 1 SCR 702 : (2002) 1 Supreme 385 : (2002) 1 UC 532

Transfer of Property Act, 1882 — Section 53
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Supreme Court29 Jan 2002Allowed

Baburam Vs State of Madhya Pradesh

Supreme Court Of India · (2002) 1 ACR 729 : AIR 2002 SC 758 : (2002) AIRSCW 399 : (2002) 1 ALT(Cri) 285 : (2002) 3 CHN 60 Supp : (2002) CriLJ 1018 : (2002) 1 Crimes 293 : (2002) 1 DMC 305 : (2002) 1 JT 506 : (2002) 1 SCALE 461 : (2002) 2 SCC 502 : (2002) 1 Supreme 400 : (2002) 1

Penal Code, 1860 (IPC) — Section 201, 302, 306, 34, 498A
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Supreme Court29 Jan 2002Allowed

Rameshwar Dayal and Others Vs State of Madhya Pradesh and Another

Supreme Court Of India · (2002) 1 ACR 725 : AIR 2002 SC 754 : (2002) AIRSCW 394 : (2002) 2 CHN 182 Supp : (2002) CriLJ 1016 : (2002) 1 Crimes 287 : (2002) 1 JT 418 : (2002) 2 MPHT 1 : (2002) 1 SCALE 443 : (2002) 3 SCC 45 : (2002) 1 Supreme 379 : (2002) 1 UC 409

Penal Code, 1860 (IPC) — Section 148, 149, 302
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Supreme Court29 Jan 2002Allowed

I.T.C. Ltd. Workers Welfare Association and Another Vs The Management of I.T.C. Ltd. and Others

Supreme Court Of India · AIR 2002 SC 937 : (2002) AIRSCW 630 : (2002) 50 BLJR 585 : (2002) 92 FLR 889 : (2002) 2 JCR 1 : (2002) 1 JT 511 : (2002) LabIC 780 : (2002) 1 LLJ 848 : (2002) 1 SCALE 558 : (2002) 3 SCC 411 : (2002) 1 SCR 711 : (2002) 2 SCT 988 : (2002) 1 Supreme 446 : (2

Constitution of India, 1950 — Article 14, 226, 227Income Tax Rules, 1962 — Rule 87, 88Industrial Disputes Act, 1947 — Section 12(1), 12(2), 12(3), 18, 18(3)
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Supreme Court29 Jan 2002Allowed

Food Corporation of India Vs S.N. Nagarkar

Supreme Court Of India · AIR 2002 SC 808 : (2002) AIRSCW 466 : (2002) 3 ALT 9 : (2002) 92 FLR 1043 : (2002) 2 JCR 60 : (2002) 1 JT 443 : (2002) LabIC 776 : (2002) 1 SCALE 516 : (2002) 2 SCC 475 : (2002) 1 SCT 1049 : (2002) 1 Supreme 364 : (2002) 1 UC 431 : (2002) 1 UPLBEC 661

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 10, Order 21 Rule 11(3), 151
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Supreme Court29 Jan 2002Disposed Of

G.N. Nayak Vs Goa University and Others

Supreme Court Of India · AIR 2002 SC 790 : (2002) AIRSCW 442 : (2002) 2 ALLMR 224 : (2002) 4 BomCR 216 : (2002) 92 FLR 901 : (2002) 1 JT 526 : (2002) 1 SCALE 491 : (2002) 2 SCC 712 : (2002) 1 SCR 636 : (2002) 1 SCT 1052 : (2002) 2 SLJ 308 : (2002) 1 Supreme 391 : (2002) 1 UC 439

Constitution of India, 1950 — Article 226Forest Service (Initial Recruitment) Regulations Rules, 1966 — Regulation 3Goa University Act, 1984 — Section 18, 22, 23, 23(2), 25
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Supreme Court29 Jan 2002Disposed Of

Hasan Murtza Vs State of Haryana

Supreme Court Of India · (2002) 1 ACR 741 : AIR 2002 SC 762 : (2002) AIRSCW 405 : (2002) 1 ALT(Cri) 240 : (2002) CriLJ 1022 : (2002) 1 Crimes 281 : (2002) 1 DMC 311 : (2002) 1 JT 539 : (2002) 1 SCALE 456 : (2002) 3 SCC 1 : (2002) 1 Supreme 373 : (2002) 1 UC 446

Penal Code, 1860 (IPC) — Section 302
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