Supreme Court29 Jan 2002Disposed Of
Saraswathi Oil Traders Vs Commissioner of Income Tax
Supreme Court Of India · (2002) 174 CTR 108 : (2002) 254 ITR 259 : (2002) 9 SCC 199 : (2002) 122 TAXMAN 712
Income Tax Act, 1961 — Section 256(2)
COURT ARCHIVE
Supreme Court Of India judgments
59,848 judgments · page 1,528 of 2,993
Supreme Court29 Jan 2002Allowed
Tarsem Singh and Others Vs State of Punjab
Supreme Court Of India · (2002) 1 ACR 717 : AIR 2002 SC 760 : (2002) AIRSCW 403 : (2005) 3 ALT(Cri) 7 : (2002) CriLJ 1021 : (2002) 1 Crimes 290 : (2002) 1 JT 415 : (2002) 1 SCALE 441 : (2002) 2 SCC 673 : (2002) 1 Supreme 382 : (2002) 1 UC 453
Penal Code, 1860 (IPC) — Section 149, 302, 304, 325
Supreme Court28 Jan 2002Allowed
Haryana Financial Corporation and Another Vs Jagdamba Oil Mills and Another
Supreme Court Of India · AIR 2002 SC 834 : (2002) AIRSCW 500 : (2002) 2 ALD 89 : (2003) 4 ALLMR 808 : (2002) 1 BC 568 : (2002) 110 CompCas 20 : (2002) 3 CompLJ 8 : (2002) 2 JCR 53 : (2002) 1 JT 482 : (2002) 3 LW 196 : (2002) 2 MLJ 75 : (2002) 1 SCALE 481 : (2002) 3 SCC 496 : (200
Constitution of India, 1950 — Article 226State Financial Corporations Act, 1951 — Section 29, 29(1), 30
Supreme Court28 Jan 2002Allowed
International Airports Authority of India Vs M.L. Dalmia and Co. Ltd.
Supreme Court Of India · (2002) 6 ALT 6 : (2002) 2 JT 172
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 3
Supreme Court26 Jan 2002dismissed
Hari Shanker Vs Gobind Parshad Jagdish Parshad and Others
Supreme Court Of India · (2002) 2 AWC 1048
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Delhi Rent Control Act, 1958 — Section 14(1)
Supreme Court25 Jan 2002Dismissed
Hari Shanker Vs Gobind Parshad Jagdish Parshad and Others
Supreme Court Of India · (2003) 1 ALT 17 : (2002) 3 BLJR 2487 : (2002) 2 JT 122 : (2003) 1 RLW 121 : (2001) 10 SCC 301 : (2002) 5 WLN 787
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
Supreme Court25 Jan 2002Disposed Of
Lilabai R. Rajwade and Others Vs Madhusudan S. Rajwade and Others
Supreme Court Of India · (2002) 2 JT 245
Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 136, 141
Supreme Court25 Jan 2002Disposed Of
Abdul Rasak and Others Vs Kerala Water Authority and Others
Supreme Court Of India · AIR 2002 SC 817 : (2002) AIRSCW 477 : (2002) 1 AWC 706 Supp : (2002) 1 JT 652 : (2002) 2 MLJ 48 : (2002) 1 SCALE 538 : (2002) 3 SCC 228 : (2002) 1 SCR 615 : (2002) 1 Supreme 442 : (2002) 2 UPLBEC 1601
Land Acquisition Act, 1894 — Section 4, 50, 50(2), 6
Supreme Court25 Jan 2002Dismissed
P. Purushottam Reddy and Another Vs Pratap Steels Ltd.
Supreme Court Of India · AIR 2002 SC 771 : (2002) AIRSCW 417 : (2002) 2 ALT 14 : (2002) 4 AWC 2364 Supp : (2002) 5 JT 5 : (2002) 4 LW 816 : (2002) 2 MLJ 99 : (2002) 1 SCALE 447 : (2002) 2 SCC 686 : (2002) 1 SCR 586 : (2002) 1 Supreme 357 : (2002) 1 UC 517
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 23A, Order 41 Rule 25, Order 41 Rule 27(1), 151Specific Relief Act, 1963 — Section 16, 28Transfer of Property Act, 1882 — Section 52
Supreme Court25 Jan 2002Dismissed
Manager, St. Thomas U.P. School, Kerala and Another Vs Commissioner and Secretary to General Education Department and Others
Supreme Court Of India · AIR 2002 SC 756 : (2002) AIRSCW 397 : (2002) 2 ALLMR 254 : (2002) 3 CGLJ 301 : (2002) 1 JT 439 : (2002) 1 KLT 655 : (2002) 1 MLJ 148 : (2002) 1 SCALE 435 : (2002) 2 SCC 497 : (2002) 2 SCT 104 : (2002) 1 Supreme 342 : (2002) 2 UPLBEC 1533
Constitution of India, 1950 — Article 226, 30, 30(1)Kerala Education Rules, 1959 — Rule 44
Supreme Court25 Jan 2002Allowed
Kailash Chandra and Another Vs Mukundi Lal and Others
Supreme Court Of India · AIR 2002 SC 829 : (2002) AIRSCW 494 : (2002) 2 AWC 912 Supp : (2003) 2 JT 9 : (2002) 1 SCALE 425 : (2002) 2 SCC 678 : (2002) 1 SCR 605 : (2002) 1 Supreme 348 : (2002) 1 UC 567
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(2), 20(4), 30, 30(1), 30(2)
Supreme Court25 Jan 2002Allowed
J.G. Engineer''s Pvt. Ltd. Vs Calcutta Improvement Trust and Another
Supreme Court Of India · AIR 2002 SC 766 : (2002) AIRSCW 410 : (2002) 2 ALD 43 : (2002) 3 ALT 6 : (2002) 1 ARBLR 344 : (2002) 1 SCALE 431 : (2002) 2 SCC 664 : (2002) 1 SCR 599 : (2002) 1 Supreme 353 : (2002) 1 UC 550
Arbitration Act, 1940 — Section 30, 33
Supreme Court25 Jan 2002Partly Allowed
Simanchal Panda Vs State of Orissa and Others
Supreme Court Of India · AIR 2002 SC 2444 : (2002) AIRSCW 2689 : (2002) 2 JCR 10 : (2002) 2 JT 17 : (2002) LabIC 2331 : (2002) 1 SCALE 438 : (2002) 2 SCC 669 : (2002) 2 SCT 105 : (2002) 1 Supreme 345 : (2002) 2 UPLBEC 1147
Supreme Court24 Jan 2002Dismissed
Moti Singh Vs State of Maharashtra
Supreme Court Of India · (2002) 1 ACR 832 : (2002) 2 JT 133 : (2002) 9 SCC 494
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 100, 102
Supreme Court24 Jan 2002Allowed
Rajinder Chandra Vs State of Chhattisgarh and Another
Supreme Court Of India · (2002) 1 ACR 639 : AIR 2002 SC 748 : (2002) AIRSCW 385 : (2002) 1 ALD(Cri) 424 : (2002) 1 ALT(Cri) 326 : (2002) CriLJ 1014 : (2002) 1 Crimes 279 : (2002) 1 JT 265 : (2002) 1 MPHT 536 : (2002) 1 SCALE 318 : (2002) 2 SCC 287 : (2002) 1 Supreme 255 : (2002)
Penal Code, 1860 (IPC) — Section 302, 34
Supreme Court24 Jan 2002Allowed
Akhil Ali Jehangir Ali Sayyed Vs State of Maharashtra
Supreme Court Of India · (2002) 2 ACR 1124 : (2002) 50 BLJR 875 : (2002) 2 JT 158 : (2003) 1 RLW 92 : (2003) 2 SCC 708
Constitution of India, 1950 — Article 136, 21Evidence Act, 1872 — Section 3, 32Penal Code, 1860 (IPC) — Section 302, 304
Supreme Court24 Jan 2002Allowed
Kunstocom Electronics (I) Pvt. Ltd. Vs Gilt Pack Ltd. and Another
Supreme Court Of India · (2002) 1 ACR 641 : AIR 2002 SC 739 : (2002) AIRSCW 374 : (2002) 1 ALD(Cri) 421 : (2002) 1 ALT(Cri) 237 : (2002) CriLJ 1012 : (2002) 1 Crimes 275 : (2003) 1 JLJ 221 : (2002) 1 JT 268 : (2002) 2 MPHT 5 : (2002) 1 SCALE 323 : (2002) 2 SCC 383 : (2002) 1 SCR
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 245, 482Penal Code, 1860 (IPC) — Section 415, 420
Supreme Court24 Jan 2002Dismissed
Vikram Singh Junior High School Vs The District Magistrate (Fin and Rev) and Others
Supreme Court Of India · (2002) 6 ALT 31 : (2002) 2 JT 175 : (2002) 9 SCC 509
Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 148Uttar Pradesh Land Revenue Act, 1901 — Section 218
Supreme Court24 Jan 2002Allowed
U.P. Avas Evam Vikas Parishad Vs Kanak and Another
Supreme Court Of India · (2003) 96 FLR 492 : (2002) 2 JT 485 : (2003) 1 LLJ 497 : (2002) 2 UPLBEC 1125
Land Acquisition Act, 1894 — Section 18
Supreme Court24 Jan 2002
I.T.C. Limited Vs The Agricultural Produce Market Committee and Others
Supreme Court Of India · AIR 2002 SC 852 : (2002) AIRSCW 523 : (2002) 1 ARBLR 112 : (2002) 2 JCR 177 : (2002) 1 JT 294 : (2002) 1 SCALE 327 : (2002) 9 SCC 232 : (2002) 1 SCR 441 : (2002) 1 Supreme 258 : (2002) 1 UPLBEC 814
Constitution Of India, 1950 — Article 32, 226, 227, 246, 246(1), 246(2), 246(3), 246(4), 249, 250, 251, 252, 253, 254, 254(1), 352, 353, 354, 369Tobacco Board Rules, 1976 — Rule 32Central Excise Rules, 1944 — Section 140, 141, 142, 143, 144, 145, 146, 147, 148, 150, 171, 172, 173, 174, 175, 176, 177, 178, 179, 180, 181, 215, 226