COURT ARCHIVE

Supreme Court Of India judgments

59,848 judgments · page 1,545 of 2,993

Supreme Court10 Oct 2001Allowed

Sujauddin and Others Vs Babasaheb and Others

Supreme Court Of India · (2002) 1 ACR 307 : AIR 2002 SC 270 : (2001) AIRSCW 4984 : (2002) 1 BLJR 288 : (2002) 1 CHN 104 Supp : (2002) CriLJ 568 : (2002) 1 Crimes 197 : (2001) 10 JT 111 : (2002) 1 LW(Cri) 371 : (2001) 8 SCALE 320 : (2002) 1 SCC 655 : (2001) 8 Supreme 513 : (2002)

Constitution of India, 1950 — Article 65Land Acquisition Act, 1894 — Section 27

Supreme Court10 Oct 2001Dismissed

Munshi Prasad and Others Vs State of Bihar

Supreme Court Of India · (2001) 3 ACR 2725 : AIR 2001 SC 3031 : (2001) AIRSCW 4174 : (2001) 2 ALD(Cri) 882 : (2002) 1 ALT(Cri) 157 : (2001) CriLJ 4708 : (2001) 8 JT 406 : (2001) 7 SCALE 114 : (2002) 1 SCC 351 : (2001) 8 Supreme 11

Criminal Procedure Code, 1973 (CrPC) — Section 154, 157, 161, 162, 313Evidence Act, 1872 — Section 145, 155

Supreme Court10 Oct 2001Dismissed

Jagdip Singh Vs Jagir Chand and Another

Supreme Court Of India · (2001) 2 ACC 658 : AIR 2001 SC 3027 : (2001) AIRSCW 4109 : (2001) 8 JT 559 : (2001) 7 SCALE 109 : (2001) 8 SCC 437 : (2001) 7 Supreme 473 : (2001) 2 UC 705

Constitution of India, 1950 — Article 14, 19, 19(6)Motor Vehicles Act, 1988 — Section 71, 71(1), 71(3), 72, 80

Supreme Court10 Oct 2001Allowed

Rajpal Vs State of Haryana and Another

Supreme Court Of India · (2001) 6 AD 687 : AIR 2001 SC 2788 : (2001) AIRSCW 2924 : (2001) 91 FLR 105 : (2001) 3 GLR 2642 : (2001) 6 JT 239 : (2001) LabIC 2861 : (2001) 2 LLJ 1249 : (2002) 1 LW 479 : (2001) 3 RLW 416 : (2001) 5 SCALE 119 : (2001) 6 SCC 491 : (2001) SCC(L&S) 984 :

Supreme Court09 Oct 2001Allowed

M.P. Electricity Board, through the Chief Engineer, M.P.E.B. Vs Virendra Kumar Sharma

Supreme Court Of India · AIR 2002 SC 2635 : (2002) AIRSCW 2957 : (2002) 4 ALLMR 265 : (2002) 92 FLR 766 : (2002) 1 JLJ 161 : (2001) 10 JT 517 : (2002) 9 SCC 650

Constitution of India, 1950 — Article 16

Supreme Court09 Oct 2001Disposed Of

Union of India and Others Vs R.K. Sharma

Supreme Court Of India · AIR 2001 SC 3053 : (2001) AIRSCW 4136 : (2001) 91 FLR 1006 : (2001) 9 JT 76 : (2001) LabIC 4007 : (2001) 7 SCALE 70 : (2001) 9 SCC 592 : (2001) 4 SCT 828 : (2002) 1 SLJ 323 : (2001) 7 Supreme 497 : (2002) 1 UPLBEC 922 : (2002) 1 UPLBEC 111

Army Act, 1950 — Section 34, 35, 36, 37, 38Army Orders — Order 70, Order 84Army Rules, 1954 — Rule 149, 22, 23, 24

Supreme Court09 Oct 2001Dismissed

Shervani Charitable Trust Vs Commissioner of Income Tax

Supreme Court Of India · (2002) 120 TAXMAN 496

Supreme Court09 Oct 2001Disposed Of

Jamil Ahmad and Others Vs 5th Addl. District Judge, Moradabad and Others

Supreme Court Of India · AIR 2001 SC 3067 : (2001) AIRSCW 4087 : (2001) 8 JT 444 : (2001) 92 RD 851 : (2001) 7 SCALE 143 : (2001) 8 SCC 599 : (2001) 7 Supreme 503 : (2002) 1 UC 20

Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10(2), 5Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 169, 171

Supreme Court09 Oct 2001Disposed Of

Chandra Shekhar Bind and Others Vs State of Bihar

Supreme Court Of India · (2001) 3 ACR 2693 : (2001) 8 AD 320 : AIR 2001 SC 4024 : (2001) AIRSCW 4010 : (2001) ALLMR(Cri) 2158 : (2002) 1 ALT(Cri) 99 : (2002) 3 CGLJ 415 : (2001) CriLJ 4693 : (2001) 8 JT 386 : (2001) 7 SCALE 56 : (2001) 8 SCC 690 : (2001) 7 Supreme 802 : (2002) 1

Penal Code, 1860 (IPC) — Section 149, 302

Supreme Court09 Oct 2001Allowed

Collector of Central Excise, Meerut Vs Modi Rubber Ltd.

Supreme Court Of India · AIR 2001 SC 2913 : (2001) AIRSCW 4363 : (2001) 78 ECC 1 : (2000) ECR 1 : (2001) 133 ELT 515 : (2001) 8 JT 421 : (2001) 7 SCALE 91 : (2002) 1 SCC 5 : (2001) 7 Supreme 549

Central Excise Rules, 1944 — Rule 10, 56A, 8(1), 9Central Excises and Salt Act, 1944 — Section 35LConstitution of India, 1950 — Article 136

Supreme Court09 Oct 2001Allowed

Principal, Apeejay School Vs The M.R.T.P. Commission and Another

Supreme Court Of India · AIR 2001 SC 3858 : (2001) AIRSCW 4306 : (2001) 107 CompCas 461 : (2001) 8 JT 430 : (2002) 1 MLJ 94 : (2001) 7 SCALE 78 : (2001) 8 SCC 702 : (2001) 7 Supreme 407 : (2002) 1 UPLBEC 222

Monopolies and Restrictive Trade Practices Act, 1969 — Section 10, 2, 37(1), 55

Supreme Court09 Oct 2001Allowed

Tariq Islam Vs Aligarh Muslim University and Others

Supreme Court Of India · AIR 2001 SC 3058 : (2001) AIRSCW 4128 : (2001) 8 JT 459 : (2002) LabIC 566 : (2001) 7 SCALE 86 : (2001) 8 SCC 546 : (2002) 1 SLJ 343 : (2001) 7 Supreme 401 : (2001) 3 UPLBEC 2566

Supreme Court09 Oct 2001Allowed

Smt. Palchuri Hanumayamma Vs Tadikamalla Kotlingam (D) by L.Rs. and Others

Supreme Court Of India · AIR 2001 SC 3062 : (2001) AIRSCW 4121 : (2001) 8 JT 449 : (2002) 1 MLJ 97 : (2002) 1 PLJR 168 : (2001) 92 RD 854 : (2002) 2 RLW 272 : (2001) 7 SCALE 100 : (2001) 8 SCC 552 : (2001) 7 Supreme 557 : (2002) 1 UC 26

Hindu Minority and Guardianship Act, 1956 — Section 11Hindu Succession Act, 1956 — Section 14(1)Succession Act, 1925 — Section 119

Supreme Court09 Oct 2001Allowed

Dilip and Another Vs State of M.P.

Supreme Court Of India · (2001) 3 ACR 2697 : AIR 2001 SC 3049 : (2001) AIRSCW 4189 : (2001) 2 ALD(Cri) 706 : (2001) ALLMR(Cri) 2377 : (2001) CriLJ 4721 : (2001) 4 Crimes 105 : (2001) 8 JT 390 : (2001) 2 OLR 703 : (2002) 2 RLW 328 : (2001) 7 SCALE 51 : (2001) 9 SCC 452 : (2001) 7

Evidence Act, 1872 — Section 114APenal Code, 1860 (IPC) — Section 34, 376, 376(2)

Supreme Court09 Oct 2001Dismissed

Pravin C. Shah Vs K.A. Mohd. Ali and Another

Supreme Court Of India · (2001) 3 ACR 2751 : AIR 2001 SC 3041 : (2001) AIRSCW 4193 : (2002) 50 BLJR 275 : (2002) 1 CompLJ 35 : (2001) 9 JT 46 : (2002) 1 LW 563 : (2002) 1 MLJ 55 : (2001) 7 SCALE 60 : (2001) 8 SCC 650 : (2001) 7 Supreme 386 : (2001) 2 UJ 1542 : (2002) 1 UPLBEC 140

Advocates Act, 1961 — Section 34, 34(1)Constitution of India, 1950 — Article 14, 19(1), 21Contempt of Courts Act, 1971 — Section 12, 2

Supreme Court08 Oct 2001Dismissed

The Commissioner of Customs, Chennai Vs M/s Yeses International

Supreme Court Of India · AIR 2001 SC 4026 : (2001) 78 ECC 10 : (2000) ECR 9 : (2001) 133 ELT 526 : (2001) 8 JT 317 : (2001) 7 SCALE 33 : (2001) 9 SCC 535

Customs Act, 1962 — Section 14, 14(1), 14(1A), 156, 47Customs Valuation (Determination of Price of Imported Goods) Rules, 1988 — Rule 9(2)

Supreme Court08 Oct 2001Allowed

Dr. Kirpa Ram Mathur Vs State of U.P. and Others

Supreme Court Of India · AIR 2001 SC 3071 : (2001) AIRSCW 4053 : (2001) 91 FLR 619 : (2001) 8 JT 311 : (2001) LabIC 3983 : (2001) 7 SCALE 39 : (2001) 9 SCC 506 : (2001) 4 SCT 833 : (2002) 1 SLJ 347 : (2001) 7 Supreme 806 : (2001) 3 UPLBEC 2489

Uttar Pradesh Regularisation of Ad hoc Appointments (On Posts Within the Purview of the Public Service Commission) Rules, 1979 — Rule 7(2)

Supreme Court08 Oct 2001Allowed

Ravindra Sharma Vs State of M.P. and Others

Supreme Court Of India · (2003) 1 JLJ 350

Supreme Court05 Oct 2001Dismissed

Assistant Executive Engineer, Karnataka Vs Shivalinga

Supreme Court Of India · AIR 2001 SC 1203 : (2001) AIRSCW 848 : (2001) 5 JT 9 : (2001) 2 MLJ 166 : (2001) 2 SCALE 85 : (2001) 3 SCC 537 : (2001) 1 SCR 1085 : (2001) 2 Supreme 27

Supreme Court05 Oct 2001Allowed

P. Chhaganlal Daga Vs M. Sanjay Shaw

Supreme Court Of India · (2003) 114 CompCas 30 : (2003) 11 SCC 486

Criminal Procedure Code, 1973 (CrPC) — Section 311Negotiable Instruments Act, 1881 (NI) — Section 138