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Supreme Court Of India judgments

59,848 judgments · page 1,537 of 2,993

Supreme Court22 Nov 2001Allowed

Hukam Chand Vs Om Chand and Others

Supreme Court Of India · (2001) 3 ACR 1950 : (2001) AIRSCW 2459 : (2001) AIRSCW 3017 : (2001) 2 ALD(Cri) 528 : (2001) ALLMR(Cri) 2174 : (2001) 49 BLJR 2328 : (2001) CriLJ 4173 : (2001) 93 DLT 8 : (2001) 6 JT 405 : (2002) 1 LW(Cri) 238 : (2001) 5 SCALE 224 : (2001) 6 SCC 670 : (20

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Supreme Court21 Nov 2001dismissed

State of Bihar and Others Vs Jain Plastics and Chemicals Ltd.

Supreme Court Of India · AIR 2002 SC 206 : (2001) AIRSCW 4858 : (2001) 3 ARBLR 686 : (2002) 1 BLJR 35 : (2002) 1 CHN 101 Supp : (2002) 1 JCR 303 : (2001) 9 JT 582 : (2002) 3 LW 33 : (2002) 3 LW 3 : (2002) 1 PLJR 142 : (2001) 8 SCALE 250 : (2002) 1 SCC 216 : (2001) 8 Supreme 334

Constitution of India, 1950 — Article 226
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Supreme Court21 Nov 2001Dismissed

Pritish Vs State of Maharashtra and Others

Supreme Court Of India · (2001) 3 ACR 2857 : AIR 2002 SC 236 : (2001) AIRSCW 4910 : (2002) CriLJ 548 : (2002) 1 Crimes 180 : (2001) 9 JT 574 : (2002) 1 LW(Cri) 347 : (2002) 1 OLR 384 : (2002) 1 RLW 105 : (2001) 8 SCALE 235 : (2002) 1 SCC 253 : (2001) 8 Supreme 336 : (2002) 1 UC 4

Criminal Procedure Code, 1973 (CrPC) — Section 195(1), 2, 238, 239, 240Land Acquisition Act, 1894 — Section 18, 23
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Supreme Court20 Nov 2001Disposed Of

Gagandeep Pratishthan Pvt. Ltd. and Others Vs Mechano and Another

Supreme Court Of India · AIR 2002 SC 204 : (2001) AIRSCW 4853 : (2001) 6 ALT 63 : (2001) 9 JT 591 : (2002) 2 PLR 352 : (2001) 8 SCALE 205 : (2002) 1 SCC 475 : (2001) 8 Supreme 269 : (2002) 1 UC 191

Constitution of India, 1950 — Article 1366Code of Civil Procedure,1908 — Section 107
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Supreme Court20 Nov 2001Allowed

The Society of St. Joseph''s College Vs Union of India and Others

Supreme Court Of India · AIR 2002 SC 195 : (2001) AIRSCW 4813 : (2002) 1 ALD 60 : (2002) 1 CHN 16 Supp : (2002) 1 JCR 290 : (2001) 9 JT 538 : (2002) 1 KLT 438 : (2002) 2 PLJR 1 : (2001) 8 SCALE 206 : (2002) 1 SCC 273 : (2001) 8 Supreme 211

Constitution of India, 1950 — Article 19(1), 30, 300A, 31, 32Land Acquisition Act, 1894 — Section 10, 4, 4(1), 6, 9(3)Tamil Nadu Requisitioning and Acquisition of Immovable Property Act, 1956 — Section 3(1)
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Supreme Court20 Nov 2001allowed

Shiv Kumar Tiwari (D) by Lrs. Vs Jagat Narain Rai and Others

Supreme Court Of India · AIR 2002 SC 211 : (2001) AIRSCW 4869 : (2002) 1 AWC 8 Supp : (2001) 9 JT 584 : (2002) LabIC 124 : (2001) 8 SCALE 216 : (2001) 10 SCC 11 : (2001) 8 Supreme 304 : (2002) 1 UPLBEC 922 : (2002) 1 UPLBEC 6

Uttar Pradesh Intermediate Education Act, 1921 — Section 16F
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Supreme Court20 Nov 2001Allowed

G.C. Kapoor Vs Nand Kumar Bhasin and Others

Supreme Court Of India · AIR 2002 SC 200 : (2001) AIRSCW 4841 : (2002) 1 AWC 73 Supp : (2001) 9 JT 558 : (2002) 2 PLR 251 : (2001) 8 SCALE 222 : (2002) 1 SCC 610 : (2001) 8 Supreme 329 : (2002) 1 UC 197

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1), 21(2), 41Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 16, 16(2)
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Supreme Court19 Nov 2001Disposed Of

M.M.T.C. Ltd. and Another Vs Medchl Chemicals and Pharma (P) Ltd. and Another

Supreme Court Of India · (2001) 3 ACR 2848 : AIR 2002 SC 182 : (2001) AIRSCW 4793 : (2002) 1 ALD(Cri) 585 : (2002) 1 ALT(Cri) 230 : (2002) 1 AWC 80 Supp : (2005) 4 BC 59 : (2002) 1 BomCR 218 : (2002) 108 CompCas 48 : (2002) 1 CompLJ 58 : (2002) CriLJ 266 : (2002) 1 Crimes 156 : (

Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 142
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Supreme Court09 Nov 2001Allowed

Mahendra and Mahendra Paper Mills Ltd. Vs Mahindra and Mahindra Ltd.

Supreme Court Of India · (2001) 9 AD 472 : AIR 2002 SC 117 : (2001) AIRSCW 4679 : (2002) 3 BomCR 686 : (2002) 1 JCR 228 : (2001) 9 JT 525 : (2002) 1 OLR 112 : (2001) 8 SCALE 174 : (2002) 2 SCC 147 : (2001) 8 Supreme 443

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1Copyright Act, 1957 — Section 55Trade and Merchandise Marks Act, 1958 — Section 105, 106, 106(1), 106(2), 29(2)
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Supreme Court09 Nov 2001Dismissed

Madanlal Vs Shyamlal

Supreme Court Of India · (2001) 9 AD 524 : AIR 2002 SC 100 : (2001) AIRSCW 4655 : (2002) 1 ALD 59 : (2002) 1 ALLMR 326 : (2002) 1 ALT 46 : (2002) 1 CHN 38 Supp : (2001) 2 JT 389 Supp : (2002) 1 MLJ 89 : (2002) 1 RLW 135 : (2001) 8 SCALE 172 : (2002) 1 SCC 535 : (2001) 8 Supreme 2

Civil Procedure Code, 1908 (CPC) — Order 13 Rule 2, 115
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Supreme Court09 Nov 2001Dismissed

Rajendra Tiwary Vs Basudeo Prasad and Another

Supreme Court Of India · AIR 2002 SC 136 : (2002) 1 JCR 1 : (2001) 9 JT 510 : (2001) 8 SCALE 167 : (2002) 1 SCC 90 : (2002) 1 UC 142

Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 11(1), 2Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7
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Supreme Court09 Nov 2001Allowed

Nand Lal Vs Maya Devi and Others

Supreme Court Of India · AIR 2002 SC 233 : (2001) AIRSCW 4901 : (2002) 1 ALLMR 647 : (2002) 1 ALT 26 : (2002) 1 BLJR 350 : (2002) 1 CHN 72 Supp : (2002) 1 JCR 306 : (2001) 10 JT 169 : (2002) 1 PLJR 268 : (2001) 8 SCALE 246 : (2002) 1 SCC 304 : (2001) 8 Supreme 358

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Supreme Court08 Nov 2001Disposed Of

Mohinder Singh Vs Madan Lal Sharma and Another

Supreme Court Of India · AIR 2001 SC 2151 : (2001) AIRSCW 1883 : (2001) 1 JT 435 Supp : (2001) 3 SCALE 492 : (2001) 5 SCC 486 : (2001) 3 SCR 149 : (2001) 2 SCT 1110 : (2001) 3 Supreme 529 : (2001) 2 UC 89 : (2001) 2 UJ 898

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