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Supreme Court Of India judgments

59,848 judgments · page 1,540 of 2,993

Supreme Court31 Oct 2001Partly Allowed

P. Nirathilingam Vs Annaya Nadar and Others

Supreme Court Of India · AIR 2002 SC 42 : (2001) AIRSCW 4517 : (2002) 1 BC 1 : (2001) 9 JT 344 : (2002) 2 LW 230 : (2002) 93 RD 162 : (2001) 7 SCALE 583 : (2001) 9 SCC 673 : (2001) 8 Supreme 285

Tamil Nadu Debt Relief Act, 1980 — Section 12, 3, 4, 4(1), 7
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Supreme Court31 Oct 2001Dismissed

Ratan Lal Vs State of M.P.

Supreme Court Of India · (2002) 1 ACR 172 : (2001) 10 JT 206

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 18, 20, 8
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Supreme Court31 Oct 2001Disposed Of

State of U.P. Vs Ram Sahai

Supreme Court Of India · (2002) 1 ACR 167 : (2011) 5 AWC 5297 : (2001) 10 JT 184 : (2011) 3 UPLBEC 1925

Constitution of India, 1950 — Article 136Penal Code, 1860 (IPC) — Section 396
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Supreme Court31 Oct 2001Disposed Of

Bhupinder Kumar Sharma Vs Bar Association, Pathankot

Supreme Court Of India · AIR 2002 SC 47 : (2001) AIRSCW 4573 : (2002) 1 ALD 24 : (2002) 1 ALT 41 : (2002) 1 AWC 121 Supp : (2002) 22 GLH 299 : (2001) 9 JT 480 : (2002) 1 PLJR 199 : (2001) 8 SCALE 1 : (2002) 1 SCC 470 : (2001) 8 Supreme 105 : (2001) 119 TAXMAN 774 : (2002) 1 UPLBE

Advocates Act, 1961 — Section 26, 35(3), 38
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Supreme Court31 Oct 2001Disposed Of

Sewaka @ Ramsewak Vs State of M.P. and Another

Supreme Court Of India · (2002) 1 ACR 249 : AIR 2002 SC 50 : (2001) AIRSCW 4558 : (2002) 1 ALT(Cri) 134 : (2002) CriLJ 205 : (2002) 1 Crimes 131 : (2001) 9 JT 312 : (2001) 7 SCALE 570 : (2001) 10 SCC 1 : (2001) 8 Supreme 206 : (2002) 1 UC 75

Arms Act, 1959 — Section 25Penal Code, 1860 (IPC) — Section 302, 34
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Supreme Court30 Oct 2001Dismissed

Parmeshwar Prasad Vs Union of India and Others

Supreme Court Of India · AIR 2001 SC 2982 : (2001) AIRSCW 4465 : (2002) 92 FLR 19 : (2001) 9 JT 275 : (2001) LabIC 3993 : (2001) 7 SCALE 507 : (2002) 1 SCC 145 : (2002) 1 SLJ 333 : (2001) 7 Supreme 875 : (2002) 1 UPLBEC 390

Administrative Service (Appointment by Promotion) Regulations, 1955 — Regulation 3, 5, 5(3)
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Supreme Court30 Oct 2001Disposed Of

B.D. Shetty and Others Vs M/s Ceat Ltd. and Another

Supreme Court Of India · (2001) 9 AD 53 : AIR 2001 SC 2953 : (2001) AIRSCW 4422 : (2003) 2 ALT 5 : (2002) 93 FLR 785 : (2001) LabIC 4000 : (2001) 2 LLJ 1552 : (2001) 7 SCALE 513 : (2002) 1 SCC 193 : (2001) 8 Supreme 56 : (2002) 1 UJ 401

Industrial Employment (Standing Orders) Act, 1946 — Section 10
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Supreme Court30 Oct 2001Dismissed

State of Tamil Nadu Vs Paramasiva Pandian

Supreme Court Of India · (2002) 1 ACR 254 : AIR 2001 SC 2972 : (2001) AIRSCW 4450 : (2001) CriLJ 4772 : (2002) 79 ECC 148 : (2002) 140 ELT 327 : (2001) 9 JT 357 : (2001) 7 SCALE 532 : (2002) 1 SCC 15 : (2001) 8 Supreme 1 : (2002) 1 UC 91

Criminal Procedure Code, 1973 (CrPC) — Section 167, 309Essential Commodities (Special Provisions) Act, 1981 — Section 11, 12Penal Code, 1860 (IPC) — Section 21
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Supreme Court30 Oct 2001Allowed

Thanedar Singh Vs State of Madhya Pradesh

Supreme Court Of India · (2002) 1 ACR 32 : AIR 2002 SC 175 : (2001) AIRSCW 4763 : (2001) 2 ALD(Cri) 922 : (2002) 1 ALT(Cri) 92 : (2002) CriLJ 254 : (2001) 9 JT 293 : (2002) 1 LW(Cri) 341 : (2001) 7 SCALE 499 : (2002) 1 SCC 487 : (2001) 7 Supreme 880 : (2002) 1 UC 217

Criminal Procedure Code, 1973 (CrPC) — Section 174, 378Penal Code, 1860 (IPC) — Section 148, 149, 302
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Supreme Court30 Oct 2001Dismissed

Antonysami Vs Arulanandam Pillai (D) by Lrs. and Another

Supreme Court Of India · AIR 2001 SC 2967 : (2001) AIRSCW 4444 : (2002) 1 ALLMR 311 : (2002) 1 ALT 49 : (2002) 1 LW 588 : (2001) 7 SCALE 526 : (2001) 9 SCC 658 : (2001) 7 Supreme 851

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 7, Order 21 Rule 11, Order 21 Rule 34(1)Limitation Act, 1963 — Article 136, 12(2), 5
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Supreme Court30 Oct 2001Dismissed

John Mathai Abrraham Vs M/s British Physical Lab. India Ltd.

Supreme Court Of India · (2001) 9 AD 214 : AIR 2002 SC 105 : (2001) AIRSCW 4661 : (2001) 9 JT 371 : (2002) 2 LW 218 : (2001) 7 SCALE 622 : (2001) 9 SCC 692 : (2001) 8 Supreme 110

Constitution of India, 1950 — Article 136Karnataka Rent Control Act, 1961 — Section 21(1)
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Supreme Court30 Oct 2001Allowed

Santosh Yadav Vs Narender Singh

Supreme Court Of India · AIR 2002 SC 241 : (2001) AIRSCW 4916 : (2001) 6 ALD 127 : (2002) 1 ALLMR 650 : (2001) 9 JT 392 : (2001) 7 SCALE 538 : (2002) 1 SCC 160 : (2001) 8 Supreme 72

Penal Code, 1860 (IPC) — Section 304Representation of the People Act, 1951 — Section 100, 100(1), 100(2), 116A, 30
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Supreme Court30 Oct 2001Disposed Of

Asia Resorts Ltd. Vs Usha Breco Ltd.

Supreme Court Of India · AIR 2002 SC 55 : (2001) AIRSCW 4511 : (2002) 1 ALT 1 : (2001) 3 ARBLR 503 : (2002) 1 CompLJ 1 : (2001) 9 JT 301 : (2002) 4 LW 343 : (2001) 7 SCALE 590 : (2001) 8 SCC 710 : (2001) 8 Supreme 233 : (2002) 1 UC 212

Arbitration Act, 1940 — Section 20Limitation (Amendment) Act, 1963 — Article 137, 18, 5Limitation Act, 1908 — Article 181
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