Supreme Court17 Jan 2002Dismissed
Lakshman Prasad Agarwal Vs Syed Mohd. Karim and Another
Supreme Court Of India · (2002) 2 ACR 1461 : (2002) 2 JT 429 : (2009) 6 SCALE 413
Contempt of Courts Act, 1971 — Section 19, 2
COURT ARCHIVE
Supreme Court Of India judgments
59,848 judgments · page 1,531 of 2,993
Supreme Court17 Jan 2002Dismissed
Devi Ram Vs State of Haryana
Supreme Court Of India · (2002) 2 ACR 1126 : (2002) 50 BLJR 873 : (2002) 2 JT 166 : (2002) 10 SCC 76
Penal Code, 1860 (IPC) — Section 306, 498A
Supreme Court17 Jan 2002Allowed
All India Non-SC/ST Empl. Assn. (Railway) Vs V.K. Agarwal and Others
Supreme Court Of India · AIR 2002 SC 2875 : (2002) AIRSCW 3273 : (2003) 1 ALT 3 : (2002) 1 SCALE 543
Constitution of India, 1950 — Article 16(4)
Supreme Court17 Jan 2002Allowed
Orissa Textile and Steel Ltd. Vs State of Orissa and Others
Supreme Court Of India · AIR 2002 SC 708 : (2002) AIRSCW 333 : (2002) 50 BLJR 629 : (2002) 92 FLR 648 : (2002) 1 JCR 463 : (2002) 1 JT 160 : (2002) LabIC 570 : (2002) 1 LLJ 858 : (2002) 2 MLJ 13 : (2002) 3 RLW 378 : (2002) 1 SCALE 202 : (2002) 2 SCC 578 : (2002) 1 SCR 309 : (2002
Constitution of India, 1950 — Article 14, 19(1), 19(2), 19(3), 19(4)Industrial Disputes Act, 1947 — Section 10, 25Stamp Act, 1899 — Section 57
Supreme Court16 Jan 2002Allowed
Vineet Kumar Mathur Vs Union of India (UOI) and Others
Supreme Court Of India · (2002) 2 SCALE 176 : (2002) 9 SCC 460
Supreme Court16 Jan 2002Allowed
Ram Niwas Gupta Vs Mumtaz Hasan and Others
Supreme Court Of India · (2003) 1 ALT 55 : (2003) 50 BLJR 776 : (2002) 2 CALLT 49 : (2002) 2 JT 384 : (2002) 93 RD 677
Specific Relief Act, 1963 — Section 16(C)
Supreme Court16 Jan 2002Dismissed
Parshuram Singh Vs State of Bihar
Supreme Court Of India · (2002) 1 ACR 685 : (2002) 50 BLJR 697 : (2002) 1 JT 407 : (2002) 1 PLJR 278 : (2002) 3 RLW 359 : (2002) 8 SCC 16
Penal Code, 1860 (IPC) — Section 302, 34
Supreme Court16 Jan 2002Allowed
State of Karnataka Vs M. Devendrappa and Another
Supreme Court Of India · (2002) 1 ACR 605 : AIR 2002 SC 671 : (2002) AIRSCW 286 : (2002) 1 ALD(Cri) 412 : (2002) 2 CHN 21 Supp : (2002) CriLJ 998 : (2002) 1 JT 213 : (2002) 1 SCALE 176 : (2002) 3 SCC 89 : (2002) 1 SCR 275 : (2002) 1 Supreme 192 : (2002) 1 UC 294 : (2002) 1 UJ 362
Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 482Penal Code, 1860 (IPC) — Section 120
Supreme Court15 Jan 2002
State Of Haryana Vs State Of Punjab And Anr
Supreme Court Of India · AIR 2002 SC 685 : (2002) 1 SCR 227 : (2002) 2 SCC 507 : (2002) 1 JT 123 : (2002) 1 Scale 238
Constitution Of India, 1950 — Article 21, 131, 262, 262(1), 262(2), 355, 365Limitation Act, 1963 — Article 112Code Of Civil Procedure, 1908 — Order 23 Rule 1
Supreme Court15 Jan 2002Allowed
Collector of Customs, Bombay Vs Business Forms Ltd. Thr. O.L.
Supreme Court Of India · (2002) 83 ECC 15 : (2002) ECR 283 : (2002) 142 ELT 18 : (2002) 1 JT 424 : (2005) 7 SCC 143 : (2002) 1 UJ 445
Supreme Court15 Jan 2002Disposed Of
Mahindra and Mahindra Ltd. Vs Collector of Customs, Bombay
Supreme Court Of India · (2002) 81 ECC 665 : (2002) 141 ELT 305 : (2002) 1 JT 411 : (2002) 9 SCC 544
Supreme Court15 Jan 2002Allowed
Muneer Khan and Others Vs State of M.P.
Supreme Court Of India · (2002) 1 ACR 663 : (2002) 1 DMC 475 : (2002) 1 JT 399 : (2002) 9 SCC 523
Penal Code, 1860 (IPC) — Section 3, 302, 32, 34
Supreme Court15 Jan 2002Partly Allowed
Gulam Ahmed Dastagir Vs Deputy Commnr. of Customs and Others
Supreme Court Of India · (2002) 82 ECC 229 : (2002) 103 ECR 284 : (2002) 142 ELT 286 : (2002) 1 JT 428 : (2002) 10 SCC 385
Customs Act, 1962 — Section 88(B), 90, 90(4)
Supreme Court15 Jan 2002Dismissed
Thrissur District Co-operative Bank Limited Vs Delson Davis P. and Others
Supreme Court Of India · (2002) 93 FLR 309 : (2002) 2 JT 329 : (2002) 1 KLT 852 : (2002) 1 UPLBEC 922 : (2002) 1 UPLBEC 912
Constitution of India, 1950 — Article 14, 16, 226
Supreme Court15 Jan 2002Dismissed
Synco Industries Vs State Bank of Bikaner and Jaipur and Others
Supreme Court Of India · AIR 2002 SC 568 : (2002) AIRSCW 151 : (2002) 1 ALLMR 952 : (2002) 4 ALT 5 : (2002) 4 AWC 2372 Supp : (2002) 110 CompCas 48 : (2002) 2 CompLJ 262 : (2002) 1 CPJ 16 : (2002) 1 JCR 396 : (2002) 5 JT 23 : (2002) 2 PLJR 176 : (2002) 2 RLW 218 : (2002) 1 SCALE
Supreme Court15 Jan 2002Dismissed
State of Haryana Vs Ram Singh Rai Sahab and Another Vs State of Haryana
Supreme Court Of India · (2002) 1 ACR 772 : AIR 2002 SC 620 : (2002) AIRSCW 219 : (2002) 1 ALT(Cri) 123 : (2002) 2 CHN 67 Supp : (2002) CriLJ 987 : (2002) 1 Crimes 247 : (2002) 1 JT 273 : (2002) 1 SCALE 149 : (2002) 2 SCC 426 : (2002) 1 SCR 208 : (2002) 1 Supreme 130 : (2002) 1 U
Evidence Act, 1872 — Section 25, 26, 27Penal Code, 1860 (IPC) — Section 149, 201, 302
Supreme Court15 Jan 2002Allowed
K.M. Mohammed Haneefa and Others Vs State of Kerala
Supreme Court Of India · (2002) 2 JT 332 : (2004) 4 SCALE 211 : (2003) 10 SCC 220
Land Acquisition Act, 1994 — Section 23, 24
Supreme Court15 Jan 2002Dismissed
Krishi Utpadan Mandi Samiti Vs K.N. Munshi and Another
Supreme Court Of India · (2002) 2 JT 327 : (2002) 93 RD 552 : (2002) 2 UPLBEC 1160
Land Acquisition Act, 1894 — Section 18
Supreme Court15 Jan 2002Disposed Of
State of U.P. Vs Shiv Charan and Others
Supreme Court Of India · (2002) 1 ACR 664 : (2002) 1 JT 403 : (2002) 9 SCC 381
Supreme Court15 Jan 2002Dismissed
Ramesh Chand and Others Vs Raj Kumar
Supreme Court Of India · (2003) 2 JLJ 14 : (2002) 5 JT 69
Civil Procedure Code, 1908 (CPC) — Section 115Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 23A, 23D, 23E, 23J