COURT ARCHIVE

Supreme Court Of India judgments

59,848 judgments · page 1,529 of 2,993

Supreme Court24 Jan 2002Partly Allowed

Khazan Singh Vs Union of India

Supreme Court Of India · AIR 2002 SC 726 : (2002) AIRSCW 356 : (2002) 2 ALD 1 : (2002) 2 ALLMR 273 : (2002) 1 AWC 620 Supp : (2002) 61 DRJ 625 : (2002) 1 JT 262 : (2002) 1 KLT 644 : (2002) 3 LW 453 : (2002) 2 MhLj 259 : (2002) 1 MLJ 175 : (2002) MPLJ 2 : (2002) 2 PLR 669 : (2002)

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9, 151Land Acquisition Act, 1894 — Section 18, 20, 23(1), 23(2), 26

Supreme Court24 Jan 2002Disposed Of

Jawahar Lal Sharma and Another Vs Divisional Forest Officer, U.P. and Another

Supreme Court Of India · AIR 2002 SC 769 : (2002) AIRSCW 414 : (2002) 1 JT 413 : (2002) 1 SCALE 320 : (2002) 3 SCC 42 : (2002) 1 Supreme 398 : (2002) 1 UC 560

Forest Act, 1927 — Section 76Uttar Pradesh Establishment and Regulation of Saw Mills Rules, 1978 — Rule 1

Supreme Court23 Jan 2002Disposed Of

U.P. Avas Evam Vikas Parishad Vs Rama Krishna and Others

Supreme Court Of India · (2002) 10 SCC 480

Supreme Court23 Jan 2002Allowed

State of Haryana and Others Vs Vipin Kumar

Supreme Court Of India · AIR 2002 SC 2867 : (2002) AIRSCW 3261 : (2003) 1 ALT 2 : (2003) 96 FLR 180 : (2002) LabIC 2940 : (2002) 3 LLJ 1089 : (2002) 2 PLJR 121 : (2002) 2 SCALE 178

Constitution of India, 1950 — Article 16

Supreme Court23 Jan 2002Allowed

Shiela Kaur Vs Shiv Sagar Tiwari

Supreme Court Of India · AIR 2002 SC 2868 : (2002) 2 SCALE 213 : (2002) 10 SCC 667

Constitution of India, 1950 — Article 137, 14

Supreme Court23 Jan 2002Allowed

Mauleshwar Mani and Others Vs Jagdish Prasad and Others

Supreme Court Of India · AIR 2002 SC 727 : (2002) AIRSCW 358 : (2002) 2 ALD 3 : (2002) 2 ALLMR 249 : (2002) 2 ALT 28 : (2002) 1 AWC 682 Supp : (2002) 2 CHN 1 Supp : (2002) 1 JT 450 : (2002) 1 MLJ 200 : (2002) 93 RD 176 : (2002) 1 SCALE 303 : (2002) 2 SCC 468 : (2002) 1 SCR 423 :

Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 169, 171(2), 172, 174

Supreme Court23 Jan 2002Dismissed

Shaik Saidulu @ Saida Vs Chukka Yesu Ratnam and Others

Supreme Court Of India · AIR 2002 SC 749 : (2002) AIRSCW 388 : (2002) AIRSCW 3263 : (2002) 2 ALD 7 : (2002) 1 JT 247 : (2002) 1 SCALE 296 : (2002) 3 SCC 130 : (2002) 1 SCR 403 : (2002) 1 Supreme 338

Constitution of India, 1950 — Article 226, 227General Clauses Act, 1897 — Section 10Hyderabad Municipal Corporation Act, 1955 — Section 671, 671(2), 71, 71(2), 79

Supreme Court23 Jan 2002Allowed

M.V. Rajashekaran and Others Vs Vatal Nagaraj and Others

Supreme Court Of India · AIR 2002 SC 742 : (2002) AIRSCW 378 : (2002) 1 JT 237 : (2002) 1 SCALE 309 : (2002) 2 SCC 704 : (2002) 1 SCR 412 : (2002) 2 SCT 423 : (2002) 1 Supreme 243 : (2002) 1 UJ 464

Constitution of India, 1950 — Article 102(1), 191, 191(1)Karnataka Legislature (Prevention of Disqualification) Act, 1956 — Section 2, 3Representation of the People Act, 1951 — Section 100, 100(1), 100(2), 81

Supreme Court23 Jan 2002Allowed

Union of India (UOI) and Others Vs Raja Mahendragirji and Others

Supreme Court Of India · (2002) 50 BLJR 2386 : (2002) 2 JT 433 : (2003) 1 RLW 78

Constitution of India, 1950 — Article 226Requisitioning and Acquisition of Immovable Property Act, 1952 — Section 6(1A), 7, 7(1)

Supreme Court23 Jan 2002Allowed

T. Mohan Vs Kannammal and Another

Supreme Court Of India · (2002) 2 JT 163 : (2002) 10 SCC 82

Evidence Act, 1872 — Section 65Specific Relief Act, 1963 — Section 16

Supreme Court22 Jan 2002Dismissed

Lal Chand (Dead) Through Lrs. Vs Piayare Lal and Others

Supreme Court Of India · (2002) 2 JT 138

East Punjab Urban Rent Restriction Act, 1949 — Section 13(2)

Supreme Court22 Jan 2002Dismissed

Steel Authority of India Ltd. and Another Vs R.K. Enterprises

Supreme Court Of India · (2002) 3 ACR 2172 : (2003) 2 ALT 5 : (2002) 1 JT 130 Supp

Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 2

Supreme Court22 Jan 2002Allowed

Ram Kishore and Another Vs Shankar Lal (Dead) by Lrs. and Others

Supreme Court Of India · (2002) 1 JT 183 Supp

Constitution of India, 1950 — Article 136

Supreme Court22 Jan 2002Partly Allowed

Shrimant Shamrao Suryavanshi and Another Vs Pralhad Bhairoba Suryavanshi by Lrs. and Others

Supreme Court Of India · AIR 2002 SC 960 : (2002) AIRSCW 659 : (2002) 2 ALLMR 267 : (2002) 2 AWC 918 Supp : (2002) 50 BLJR 772 : (2002) 2 BOMLR 196 : (2002) 3 CGLJ 313 : (2002) 2 JT 24 : (2002) 3 LW 211 : (2002) 2 MLJ 115 : (2002) MPLJ 589 : (2002) 2 RLW 313 : (2002) 2 SCALE 118

Transfer of Property Act, 1882 — Section 53A

Supreme Court22 Jan 2002Partly Allowed

State of Haryana Vs Vikram Singh

Supreme Court Of India · (2002) 1 ACR 629 : AIR 2002 SC 731 : (2002) AIRSCW 363 : (2002) 1 ALD(Cri) 584 : (2002) 2 CHN 79 Supp : (2002) CriLJ 1006 : (2002) 1 Crimes 269 : (2002) 79 ECC 681 : (2002) 145 ELT 500 : (2002) 1 JT 235 : (2002) 2 PLJR 34 : (2002) 2 RLW 240 : (2002) 1 SCA

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 50

Supreme Court22 Jan 2002Disposed Of

Lahu Shiva Jarag and Others Vs State of Maharashtra

Supreme Court Of India · (2002) 1 ACR 829 : (2002) 2 JT 127

Evidence Act, 1872 — Section 149, 3

Supreme Court22 Jan 2002Dismissed

Lehna Vs State of Haryana

Supreme Court Of India · (2002) 3 ACR 2333 : (2002) 1 JT 577 Supp : (2002) 1 SCALE 273 : (2002) 3 SCC 76 : (2002) 1 SCR 377

Criminal Procedure (Amendment) Act, 1955 — Section 367(5)Criminal Procedure Code, 1973 (CrPC) — Section 354(3), 360, 361, 366, 562Penal Code, 1860 (IPC) — Section 149, 302, 324, 458

Supreme Court21 Jan 2002Dismissed

State of Punjab and Others Vs Surinder Kaur (D) and Others etc.

Supreme Court Of India · (2002) 1 JT 426

Evidence Act, 1872 — Section 3Motor Vehicles Act, 1988 — Section 163, 170

Supreme Court21 Jan 2002Allowed

Anil Bajaj Vs Post Graduate Institute of Medical Education and Research and Another

Supreme Court Of India · AIR 2002 SC 2414 : (2002) AIRSCW 2634 : (2002) 4 ALLMR 248 : (2002) 1 CHN 136 Supp : (2002) 1 JCR 447 : (2002) 1 JT 245 : (2002) LabIC 2320 : (2002) 2 LLJ 526 : (2002) 1 SCALE 302 : (2002) 2 SCC 240 : (2002) 1 SCR 375 : (2002) 1 SCT 971 : (2002) 1 Supreme

Supreme Court21 Jan 2002Allowed

Paul George Vs State

Supreme Court Of India · (2002) 1 ACR 615 : AIR 2002 SC 657 : (2002) AIRSCW 266 : (2002) 1 CALLT 64 : (2002) CriLJ 996 : (2002) 1 Crimes 263 : (2002) 61 DRJ 609 : (2002) 1 JT 225 : (2002) 1 SCALE 285 : (2002) 2 SCC 406 : (2002) 1 SCR 370 : (2002) 1 Supreme 224 : (2002) 1 UC 411 :

Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 136, 226Criminal Procedure Code, 1973 (CrPC) — Section 397