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Supreme Court Of India judgments

59,848 judgments · page 1,541 of 2,993

Supreme Court30 Oct 2001Allowed

J.P. Anand Vs D.G. Baffna

Supreme Court Of India · AIR 2002 SC 141 : (2001) AIRSCW 4714 : (2002) 94 DLT 465 : (2001) 9 JT 416 : (2001) 8 SCALE 22 : (2002) 1 SCC 482 : (2001) 8 Supreme 168

Delhi Rent Control Act, 1958 — Section 14, 14(1), 14A, 25B, 25B(4)
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Supreme Court19 Oct 2001Allowed

State of Bihar Vs Baidnath Prasad @ Baidyanath Shah and Another

Supreme Court Of India · (2002) 1 ACR 241 : AIR 2002 SC 64 : (2001) AIRSCW 4562 : (2001) 2 ALD(Cri) 901 : (2002) 1 ALT(Cri) 170 : (2002) 50 BLJR 964 : (2002) CriLJ 208 : (2002) 1 Crimes 111 : (2001) 9 JT 221 : (2001) 7 SCALE 489 : (2002) 1 SCC 465 : (2001) 8 Supreme 93 : (2002) 1

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 244, 245Railway Property (Unlawful Possession) Act, 1966 — Section 3
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Supreme Court19 Oct 2001Allowed

V. Purushotham Rao Vs Union of India and Others

Supreme Court Of India · (2001) 94 DLT 394 : (2001) 9 JT 187 : (2002) 1 OLR 72 : (2001) 7 SCALE 451 : (2002) 10 SCC 15

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, 11, 141Constitution of India, 1950 — Article 142, 21, 226, 32
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Supreme Court19 Oct 2001Allowed

Gurmit Singh Vs State of Punjab

Supreme Court Of India · (2001) 3 ACR 2744 : AIR 2001 SC 2977 : (2001) AIRSCW 4455 : (2001) 2 ALD(Cri) 893 : (2002) 1 ALT(Cri) 35 : (2002) 1 CALLT 1 : (2001) 9 JT 1 : (2001) 7 SCALE 392 : (2001) 9 SCC 681 : (2001) 8 Supreme 36 : (2002) 1 UC 84

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 302, 324, 326, 34, 452
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Supreme Court19 Oct 2001Disposed Of

Bansilal and Others Vs Mohammad Israil and Others

Supreme Court Of India · AIR 2001 SC 3878 : (2001) AIRSCW 4330 : (2002) 50 BLJR 157 : (2001) 9 JT 179 : (2001) 7 SCALE 383 : (2001) 9 SCC 425 : (2001) 7 Supreme 863

Central Provinces and Berar Relief of Indebtedness Act, 1939 — Section 11(1), 12, 13, 13(3), 14Civil Procedure Code, 1908 (CPC) — Section 151, 47
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Supreme Court19 Oct 2001Dismissed

Veerayee Ammal Vs Seeni Ammal

Supreme Court Of India · AIR 2001 SC 2920 : (2001) AIRSCW 4377 : (2002) 1 ALLMR 264 : (2002) 50 BLJR 137 : (2001) 9 JT 145 : (2002) 1 LW 594 : (2002) 1 MLJ 134 : (2002) 1 RLW 175 : (2001) 7 SCALE 403 : (2002) 1 SCC 134 : (2001) 7 Supreme 812 : (2002) 1 UC 100

Civil Procedure Code, 1908 (CPC) — Section 100
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Supreme Court19 Oct 2001Dismissed

Majju and Another Vs State of Madhya Pradesh

Supreme Court Of India · AIR 2001 SC 2939 : (2001) AIRSCW 4405 : (2002) 50 BLJR 162 : (2001) CriLJ 4762 : (2001) 9 JT 39 : (2001) 7 SCALE 389 : (2001) 9 SCC 449 : (2001) 7 Supreme 860 : (2002) 1 UC 135

Penal Code, 1860 (IPC) — Section 148, 149, 302, 323, 326
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Supreme Court19 Oct 2001Dismissed

Gulam Hussain Shaikh Chougule Vs S. Reynolds, Suptd. of Customs, Marmgoa

Supreme Court Of India · (2001) 3 ACR 2761 : AIR 2001 SC 2930 : (2001) AIRSCW 4392 : (2001) 2 ALD(Cri) 918 : (2002) 1 ALT(Cri) 22 : (2001) CriLJ 4755 : (2002) 79 ECC 228 : (2000) ECR 497 : (2001) 134 ELT 3 : (2001) 9 JT 89 : (2001) 7 SCALE 409 : (2002) 1 SCC 155 : (2001) 7 Suprem

Civil Procedure Code, 1908 (CPC) — Section 132Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 164, 164(2), 164(4)
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Supreme Court19 Oct 2001Dismissed

Jasbir Rani and Others Vs State of Punjab and Another

Supreme Court Of India · AIR 2002 SC 60 : (2001) AIRSCW 4568 : (2001) AIRSCW 2456 : (2001) 91 FLR 1220 : (2001) 9 JT 351 : (2002) LabIC 102 : (2001) 7 SCALE 422 : (2002) 1 SCC 124 : (2002) 2 SCT 236 : (2002) 1 SLJ 329 : (2001) 8 Supreme 84

Constitution of India, 1950 — Article 142Punjab Panchayat Secretaries (Recruitment and Conditions of Services) Rules, 1979 — Rule 5
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Supreme Court19 Oct 2001Dismissed

State (Delhi Administration) Vs Dharampal

Supreme Court Of India · (2002) 1 ACR 204 : AIR 2001 SC 2924 : (2001) AIRSCW 4385 : (2002) 1 ALD(Cri) 92 : (2001) CriLJ 4748 : (2001) 94 DLT 323 : (2001) 9 JT 136 : (2002) 1 RLW 83 : (2001) 7 SCALE 414 : (2001) 10 SCC 372 : (2001) 8 Supreme 181

Criminal Procedure Code, 1973 (CrPC) — Section 313, 342, 378, 378(1), 378(2)Limitation Act, 1963 — Article 114Prevention of Food Adulteration Act, 1954 — Section 12(2), 13(2), 20
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Supreme Court19 Oct 2001Dismissed

Anwar Hasan Khan Vs Mohammad Shafi and Others

Supreme Court Of India · AIR 2001 SC 2984 : (2001) AIRSCW 4461 : (2001) 9 JT 84 : (2001) 7 SCALE 398 : (2001) 8 SCC 540 : (2001) 7 Supreme 794 : (2002) 1 UC 223

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1)
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Supreme Court18 Oct 2001Disposed Of

Rajendra Deva Vs Hari Fertilizers Sahupuri, Varanasi

Supreme Court Of India · AIR 2001 SC 2893 : (2001) AIRSCW 4342 : (2001) 91 FLR 984 : (2001) 9 JT 218 : (2001) LabIC 3998 : (2001) 2 LLJ 1549 : (2001) 7 SCALE 427 : (2002) 1 SCC 130 : (2002) 1 SCT 119 : (2001) 7 Supreme 857 : (2002) 2 UPLBEC 1460

Industrial Disputes Act, 1947 — Section 33C(2)Payment of Bonus Act, 1965 — Section 10, 19Payment of Wages Act, 1936 — Section 15(3), 2
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Supreme Court18 Oct 2001Disposed Of

Mohan Lal Vs Nihal Singh

Supreme Court Of India · AIR 2001 SC 2942 : (2001) AIRSCW 4409 : (2001) 9 JT 58 : (2002) 93 RD 42 : (2001) 7 SCALE 328 : (2001) 8 SCC 584 : (2001) 7 Supreme 734 : (2002) 1 UC 293

Civil Procedure Code, 1908 (CPC) — Section 100
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