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Supreme Court Of India judgments

59,848 judgments · page 1,546 of 2,993

Supreme Court05 Oct 2001Allowed

C.B.I., A.H.D., Patna Vs Braj Bhushan Prasad and Others R.K. Rana Vs C.B.I., Patna and Others

Supreme Court Of India · (2001) 3 ACR 2681 : (2001) 8 AD 356 : AIR 2001 SC 4014 : (2001) AIRSCW 3998 : (2001) CriLJ 4683 : (2001) 8 JT 348 : (2001) 6 SCALE 641 : (2001) 9 SCC 432 : (2001) 7 Supreme 413 : (2001) 2 UC 686

Bihar Reorganisation Act, 2000 — Section 89, 89(1)Criminal Procedure Code, 1973 (CrPC) — Section 178, 179, 180, 181(4)Negotiable Instruments Act, 1881 (NI) — Section 138
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Supreme Court05 Oct 2001Allowed

Umashanker Vs State of Chhattisgarh

Supreme Court Of India · (2001) 3 ACR 2676 : AIR 2001 SC 3074 : (2001) AIRSCW 4051 : (2001) 2 ALD(Cri) 717 : (2001) ALLMR(Cri) 2398 : (2001) CriLJ 4696 : (2001) 8 JT 322 : (2001) 7 SCALE 37 : (2001) 9 SCC 642 : (2001) 7 Supreme 425 : (2001) 2 UJ 1556

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 4Penal Code, 1860 (IPC) — Section 489B, 489C
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Supreme Court05 Oct 2001Allowed

Union of India Vs M/s Popular Construction Co.

Supreme Court Of India · (2001) 8 AD 297 : AIR 2001 SC 4010 : (2001) AIRSCW 3994 : (2001) 6 ALT 30 : (2001) 3 APLJ 345 : (2002) 3 CGLJ 76 : (2002) 1 CompLJ 46 : (2001) 8 JT 271 : (2002) 4 LW 187 : (2001) 4 PLJR 93 : (2001) 6 SCALE 657 : (2001) 8 SCC 470 : (2001) 7 Supreme 354 : (

Arbitration Act, 1940 — Section 16, 30Arbitration and Conciliation Act, 1996 — Section 33, 34, 34(1)Limitation Act, 1963 — Section 10, 11, 12, 13, 14
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Supreme Court04 Oct 2001Dismissed

State of Rajasthan and Another Vs M/s D.P. Metals

Supreme Court Of India · AIR 2001 SC 3076 : (2001) AIRSCW 4091 : (2001) 8 JT 328 : (2001) 7 SCALE 14 : (2002) 1 SCC 279 : (2001) 124 STC 611 : (2001) 7 Supreme 667

Constitution of India, 1950 — Article 14, 19, 19(1), 301, 304Haryana General Sales Tax Act, 1973 — Section 2, 3(1), 37, 38, 38(1)Haryana General Sales Tax Rules, 1975 — Rule 46
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Supreme Court04 Oct 2001Disposed Of

Amarjeet Singh Vs State of Maharashtra

Supreme Court Of India · (2002) 1 ACR 411 : AIR 2002 SC 2634 : (2002) AIRSCW 2955 : (2002) CriLJ 3509 : (2002) 80 ECC 1 : (2001) 10 JT 540 : (2003) 11 SCC 498

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21
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Supreme Court04 Oct 2001Allowed

Chairman and Managing Director, India Airlines Vs Binod Kumar Sinha and Others

Supreme Court Of India · AIR 2001 SC 3988 : (2001) AIRSCW 3967 : (2001) 91 FLR 754 : (2001) 8 JT 364 : (2001) 4 PLJR 100 : (2001) 6 SCALE 633 : (2001) 8 SCC 722 : (2001) 4 SCT 836 : (2002) 1 SLJ 316 : (2001) 7 Supreme 378 : (2001) 3 UPLBEC 2455

Air Corporations Act, 1953 — Section 18, 45(2), 7, 8Aircraft Act, 1934 — Section 5(1), 5(2)Aircraft Rules, 1937 — Rule 134, 134(1), 134(3)
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Supreme Court03 Oct 2001Dismissed

S.H. Rangappa Vs State of Karnataka and Another Sh. Khathum Bi. Vs State of Karnataka and Others

Supreme Court Of India · AIR 2001 SC 3863 : (2001) AIRSCW 4313 : (2002) 1 ALLMR 661 : (2002) 1 ALT 36 : (2001) 8 JT 545 : (2002) 2 LW 534 : (2002) 1 MLJ 105 : (2001) 7 SCALE 219 : (2002) 1 SCC 538 : (2001) 7 Supreme 687 : (2001) 3 UPLBEC 2449

Constitution of India, 1950 — Article 166Land Acquisition (Amendment and Validation) Act, 1967 — Section 4(2)Land Acquisition Act, 1894 — Section 4, 4(1), 5A, 6, 6(1)
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Supreme Court03 Oct 2001Dismissed

Ghulam Qadir Vs Special Tribunal and Others

Supreme Court Of India · (2001) 9 JT 231 : (2001) 6 SCALE 667 : (2002) 1 SCC 33

Constitution of India, 1950 — Article 19(1), 226, 31, 31(2)Delhi Rent Control Act, 1958 — Section 25B(8)East Punjab Urban Rent Restriction Act, 1949 — Section 15(5)
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Supreme Court03 Oct 2001Allowed

Government of NCT Delhi and Others Vs All India Central Civil Accounts, JAO''s Association and Others

Supreme Court Of India · AIR 2001 SC 3090 : (2001) AIRSCW 4056 : (2001) 94 DLT 1 : (2001) LabIC 3986 : (2001) 6 SCALE 604 : (2002) 1 SCC 344 : (2001) 4 SCT 1068 : (2002) 1 SLJ 127 : (2001) 7 Supreme 449

Constitution Of India, 1950 — Article 136, 239, 239AA, 309, 309(2)Delhi Administration Accounts Service Rules, 1982 — Rule 3, 5, 7, 11, 15Government Of National Capital Territory Of Delhi Act, 1991 — Section 52(b)
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Supreme Court01 Oct 2001Disposed Of

Union of India and Others Vs M. Lepdon AO and Others

Supreme Court Of India · AIR 2001 SC 2826 : (2001) AIRSCW 3783 : (2001) 91 FLR 616 : (2001) 3 GLT 42 : (2001) 8 JT 284 : (2001) 4 PLJR 89 : (2001) 6 SCALE 577 : (2001) 8 SCC 375 : (2002) 1 SLJ 118 : (2001) 7 Supreme 286

Fundamental Rules — Rule 45A
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Supreme Court01 Oct 2001Allowed

Ravi Singhal and Others Vs Manali Singhal and Another

Supreme Court Of India · (2001) 8 AD 152 : AIR 2001 SC 3952 : (2001) AIRSCW 3925 : (2001) 8 JT 256 : (2002) 1 MLJ 38 : (2001) 4 PLJR 120 : (2001) 6 SCALE 580 : (2001) 8 SCC 1 : (2001) 7 Supreme 293

Hindu Adoptions and Maintenance Act, 1956 — Section 23, 25
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Supreme Court01 Oct 2001Dismissed

Dinesh Dutt Joshi Vs The State of Rajasthan and Another

Supreme Court Of India · (2001) 3 ACR 2678 : (2001) 8 AD 308 : (2001) ALLMR(Cri) 2401 : (2001) 2 ALT(Cri) 285 : (2001) CriLJ 4697 : (2001) 8 JT 325 : (2001) 2 OLR 673 : (2001) 4 PLJR 206 : (2001) 6 SCALE 630 : (2001) 8 SCC 570 : (2002) 1 UC 98 : (2002) 1 UJ 1

Criminal Procedure Code, 1973 (CrPC) — Section 227, 482Penal Code, 1860 (IPC) — Section 120Prevention of Corruption Act, 1988 — Section 13(1), 13(2)
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Supreme Court28 Sept 2001Allowed

Addha Vs State of Madhya Pradesh

Supreme Court Of India · (2001) 8 AD 57 : AIR 2001 SC 3973 : (2001) AIRSCW 3950 : (2001) 2 ALT(Cri) 275 : (2001) CriLJ 4675 : (2001) 6 SCALE 530 : (2001) 9 SCC 488 : (2001) 7 Supreme 315 : (2001) 2 UC 678

Indian Penal Code, 1860 (IPC) — Section 149, 302, 304, 324
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