CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments

59,848 judgments · page 1,533 of 2,993

Supreme Court09 Jan 2002Allowed

Shrikrishna Oil Mill Vs Radhakrishan Ramchandra

Supreme Court Of India · AIR 2002 SC 562 : (2002) AIRSCW 143 : (2002) 3 BomCR 498 : (2002) 1 JT 38 : (2002) 1 MLJ 186 : (2002) 1 SCALE 84 : (2002) 2 SCC 23 : (2002) 1 SCR 98 : (2002) 1 Supreme 69

Hyderabad Houses (Rent, Eviction and Lease) Control Act, 1954 — Section 15(2), 26
Read judgment
Supreme Court09 Jan 2002Allowed

Madhukar D. Shende Vs Tarabai Aba Shedage

Supreme Court Of India · AIR 2002 SC 637 : (2002) AIRSCW 242 : (2002) 1 ALLMR 921 : (2002) 50 BLJR 509 : (2002) 6 BomCR 522 : (2002) 2 BOMLR 295 : (2002) 1 CALLT 44 : (2002) 2 CHN 13 Supp : (2002) 1 JCR 448 : (2002) 1 JT 74 : (2002) 1 MLJ 181 : (2002) 93 RD 98 : (2002) 1 SCALE 10

Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 11, 13, 35, 68Succession Act, 1925 — Section 63
Read judgment
Supreme Court09 Jan 2002Allowed

State of Maharashtra Vs Association of Court Stenos., P.A., P.S. and Another

Supreme Court Of India · AIR 2002 SC 555 : (2002) AIRSCW 135 : (2002) 1 ALLMR 973 : (2002) 2 BOMLR 290 : (2002) 93 FLR 174 : (2001) 3 GLT 51 : (2002) 1 JCR 453 : (2002) 1 JT 55 : (2002) LabIC 530 : (2002) 2 RLW 230 : (2002) 1 SCALE 98 : (2002) 2 SCC 141 : (2002) 1 SCR 124 : (2002

Constitution of India, 1950 — Article 226, 229, 229(2), 233, 234
Read judgment
Supreme Court08 Jan 2002Allowed

The Mysore Paper Mills Ltd. Vs The Mysore Paper Mills Officers'' Association and Another

Supreme Court Of India · AIR 2002 SC 609 : (2002) AIRSCW 204 : (2002) 108 CompCas 652 : (2002) 2 CompLJ 252 : (2002) 1 JT 61 : (2002) 1 LLJ 1088 : (2002) 1 SCALE 52 : (2002) 2 SCC 167 : (2002) 1 SCR 37 : (2002) 1 SCT 836 : (2002) 1 Supreme 59

Companies Act, 1956 — Section 617, 619Constitution of India, 1950 — Article 114, 119, 12, 14, 16Contract Labour (Regulation and Abolition) Act, 1970 — Section 2(1)
Read judgment
Supreme Court08 Jan 2002Dismissed

Dilawar Balu Kurane Vs State of Maharashtra

Supreme Court Of India · (2002) 1 ACR 534 : AIR 2002 SC 564 : (2002) AIRSCW 146 : (2002) 1 ALD(Cri) 278 : (2002) 1 ALT(Cri) 246 : (2002) 1 CALLT 22 : (2002) CriLJ 980 : (2002) 1 Crimes 243 : (2002) 1 JCR 490 : (2002) 1 JT 6 : (2002) 1 RLW 157 : (2002) 1 SCALE 47 : (2002) 2 SCC 13

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 161, 21, 477A
Read judgment
Supreme Court08 Jan 2002Disposed Of

Darshan Singh and Others Vs Gujjar Singh (Dead) by Lrs. and Others

Supreme Court Of India · AIR 2002 SC 606 : (2002) AIRSCW 201 : (2002) 50 BLJR 375 : (2002) 1 CALLT 27 : (2002) 1 JT 11 : (2002) 1 MLJ 142 : (2002) 2 PLR 233 : (2002) 1 RLW 180 : (2002) 1 SCALE 70 : (2002) 2 SCC 62 : (2002) 1 SCR 91 : (2002) 1 Supreme 36

Evidence Act, 1872 — Section 107, 108
Read judgment
Supreme Court08 Jan 2002Allowed

Savitri Pandey Vs Prem Chandra Pandey

Supreme Court Of India · AIR 2002 SC 591 : (2002) AIRSCW 182 : (2002) 3 ALLMR 250 : (2002) 1 ALT 55 : (2002) 50 BLJR 378 : (2002) 6 BomCR 511 : (2002) 1 CALLT 32 : (2002) 2 CHN 50 Supp : (2002) 1 DMC 177 : (2002) 2 GLR 441 : (2002) 1 JCR 377 : (2002) 1 JT 25 : (2002) 2 MLJ 1 : (2

Constitution of India, 1950 — Article 136, 142Hindu Marriage Act, 1955 — Section 13, 13(1), 13B, 23(1), 27
Read judgment
Supreme Court08 Jan 2002Dismissed

Amarjit Singh Vs State of NCT of Delhi

Supreme Court Of India · (2002) 1 ALT(Cri) 382 : (2002) 96 DLT 59 : (2002) 1 JT 291 : (2002) 3 RLW 361

Criminal Procedure Code, 1973 (CrPC) — Section 438, 438(1), 438(2)Penal Code, 1860 (IPC) — Section 406, 420
Read judgment
Supreme Court08 Jan 2002Allowed

Kamalnath Vs Sudesh Verma

Supreme Court Of India · AIR 2002 SC 599 : (2002) AIRSCW 192 : (2002) 3 ALLMR 611 : (2002) 1 JLJ 438 : (2002) 1 JT 15 : (2002) 1 SCALE 61 : (2002) 2 SCC 410 : (2002) 1 SCR 63 : (2002) 1 Supreme 48

Conduct of Elections Rules, 1961 — Rule 90, 90(A)Representation of the People Act, 1951 — Section 123(6), 77, 77(3), 83, 83(1)
Read judgment
Supreme Court08 Jan 2002Dismissed

Harish Chandra Tiwari Vs Baiju

Supreme Court Of India · AIR 2002 SC 548 : (2002) AIRSCW 125 : (2002) 2 ALT 10 : (2002) 1 CALLT 16 : (2002) 2 CompLJ 264 : (2002) 1 JCR 397 : (2002) 1 JT 1 : (2002) 1 MLJ 139 : (2002) 1 RLW 161 : (2002) 1 SCALE 43 : (2002) 2 SCC 67 : (2002) 38 SCL 643 : (2002) 1 SCR 83 : (2002) 1

Advocates Act, 1961 — Section 35, 36B(2), 38
Read judgment
Supreme Court08 Jan 2002Allowed

Jassa Singh and Others Vs State of Haryana

Supreme Court Of India · (2002) 3 ACR 2386 : AIR 2002 SC 520 : (2002) AIRSCW 80 : (2002) 1 ALT(Cri) 115 : (2002) CriLJ 563 : (2002) 1 Crimes 236 : (2002) 1 JT 593 Supp : (2002) 1 SCALE 26 : (2002) 2 SCC 481 : (2002) 1 Supreme 1 : (2002) 1 UC 464

Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 100, 101, 102, 103, 104
Read judgment
Supreme Court07 Jan 2002Allowed

State of Punjab Vs Tehal Singh and Others

Supreme Court Of India · AIR 2002 SC 533 : (2002) AIRSCW 105 : (2002) 5 JT 40 : (2002) 1 SCALE 18 : (2002) 2 SCC 7 : (2002) 1 SCR 27 : (2002) 1 Supreme 7

Constitution of India, 1950 — Article 226Punjab Gram Panchayat Act, 1952 — Section 10, 3, 35, 4Punjab Municipal Act, 1911 — Section 241
Read judgment
Supreme Court07 Jan 2002Allowed

State of West Bengal and Another Vs West Bengal Government Pensioners Associations and Others

Supreme Court Of India · AIR 2002 SC 538 : (2002) AIRSCW 112 : (2002) 2 CHN 155 Supp : (2002) 94 FLR 1078 : (2002) 94 ITR 1078 : (2002) 1 JT 73 Supp : (2002) LabIC 523 : (2002) 1 LLJ 1081 : (2002) 1 SCALE 1 : (2002) 2 SCC 179 : (2002) 1 SCR 1 : (2002) 1 SCT 773 : (2002) 3 SLJ 74

Constitution of India, 1950 — Article 14, 226, 309West Bengal Services Rules — Rule 5(28)
Read judgment
Supreme Court07 Jan 2002Dismissed

Md. Israils and Others Vs State of West Bengal and Others

Supreme Court Of India · AIR 2002 SC 468 : (2002) AIRSCW 68 : (2002) 2 CHN 29 Supp : (2002) 94 FLR 863 : (2002) 5 JT 26 : (2002) 1 SCALE 8 : (2002) 2 SCC 306 : (2002) 1 SCR 13 : (2002) 1 SCT 756 : (2002) 3 SLJ 80 : (2002) 1 Supreme 20 : (2002) 1 UJ 285 : (2002) 2 UPLBEC 1850

Constitution of India, 1950 — Article 309, 320(3)Directorate of National Employment Services Recruitment Rules — Rule 3, 3A, 3A(2)Jammu and Kashmir Civil Services (Classification, Control and Appeal) Rules, 1956 — R
Read judgment
Supreme Court07 Jan 2002Partly Allowed

Birbal Vs State of Haryana

Supreme Court Of India · (2002) 1 ACR 784 : (2002) 1 JT 289

Prevention of Food Adulteration Act, 1954 — Section 16(1), 7
Read judgment