COURT ARCHIVE

Supreme Court Of India judgments

59,848 judgments · page 1,547 of 2,993

Supreme Court28 Sept 2001Allowed

Kalyan and Others Vs State of U.P.

Supreme Court Of India · (2001) 3 ACR 2659 : (2001) 8 AD 67 : AIR 2001 SC 3976 : (2001) AIRSCW 3953 : (2001) 2 ALD(Cri) 719 : (2001) 2 ALT(Cri) 320 : (2001) CriLJ 4677 : (2001) 8 JT 200 : (2001) 6 SCALE 556 : (2001) 9 SCC 632 : (2001) 7 Supreme 330 : (2001) 2 UC 709

Indian Penal Code, 1860 (IPC) — Section 120B, 147, 148, 149, 302, 307Supreme Court (Enlargement of Criminal Appellate Jurisdiction) Act, 1970 — Section 2A

Supreme Court28 Sept 2001Disposed Off

Harsh Dhingra Vs State of Haryana and Others Sant Kumar and Others Vs State of Haryana and Another

Supreme Court Of India · AIR 2001 SC 3795 : (2001) AIRSCW 4202 : (2001) 8 JT 296 : (2001) 6 SCALE 500 : (2001) 9 SCC 550 : (2001) 124 STC 586 : (2001) 7 Supreme 370

Haryana Urban Development Authority Act, 1977 — Section 30

Supreme Court28 Sept 2001Partly Allowed

Ramasamy Gounder Vs State of T.N.

Supreme Court Of India · (2002) 2 ACR 1931

Indian Penal Code, 1860 (IPC) — Section 323, 326, 34, 302

Supreme Court28 Sept 2001Disposed Off

State of Punjab Vs Naib Din

Supreme Court Of India · (2001) 3 ACR 2653 : (2001) 8 AD 61 : AIR 2001 SC 3955 : (2001) AIRSCW 3928 : (2001) ALLMR(Cri) 2154 : (2001) CriLJ 4656 : (2001) 8 JT 189 : (2001) 6 SCALE 532 : (2001) 8 SCC 578 : (2001) 7 Supreme 317 : (2002) 1 UJ 229

Criminal Procedure Code, 1973 (CrPC) — Section 296, 296(2), 313Opium Act, 1878 — Section 9

Supreme Court28 Sept 2001Dismissed

Surjit Kaur Vs D.S. Kapoor and Others

Supreme Court Of India · (2001) 3 ACR 2657 : (2001) 8 AD 156 : (2001) AIRSCW 5248 : (2001) AIRSCW 4070 : (2001) CriLJ 4699 : (2001) 8 JT 198 : (2001) 6 SCALE 567 : (2001) 9 SCC 468 : (2001) 7 Supreme 322 : (2001) 8 Supreme 116

Constitution of India, 1950 — Article 136, 227Criminal Procedure Code, 1973 (CrPC) — Section 482Indian Penal Code, 1860 (IPC) — Section 120B, 34

Supreme Court28 Sept 2001Dismissed

Danial Latifi and Another Vs Union of India

Supreme Court Of India · (2001) 8 AD 1 : AIR 2001 SC 3958 : (2001) AIRSCW 3932 : (2001) 2 ALD(Cri) 787 : (2001) 4 ALLMR 829 : (2001) 2 ALT(Cri) 327 : (2002) 50 BLJR 745 : (2002) 3 CGLJ 184 : (2001) CriLJ 4660 : (2001) 2 DMC 714 : (2002) 1 GLR 531 : (2001) 3 GLT 1 : (2001) 8 JT 21

Constitution of India, 1950 — Article 14, 15, 21Criminal Procedure Code, 1973 (CrPC) — Section 125, 126, 127, 127(3)(b), 128Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 2, 3, 3(1), 3(3), 3(1)(a), 4, 5, 3(1)(c), 3(1)(d)

Supreme Court27 Sept 2001Allowed

Laxman Dundappa Dhamanekar and Another Vs Management of Vishwa Bharata Seva Samiti and Another

Supreme Court Of India · AIR 2001 SC 2836 : (2001) AIRSCW 3786 : (2001) 91 FLR 599 : (2001) 8 JT 171 : (2001) 6 SCALE 522 : (2001) 8 SCC 378 : (2001) 4 SCT 820 : (2002) 1 SLJ 121 : (2001) 7 Supreme 278

Karnataka Private Educational Institutions (Discipline and Control) Act, 1975 — Section 15, 3, 3(3), 3(4), 6Karnataka Private Educational Institutions (Discipline and Control) Rules, 1978 — Rule 16, 6, 6(2), 6(5), 69, 9(d)

Supreme Court27 Sept 2001Disposed Off

Satvir Singh and Others Vs State of Punjab and Another Tejinder Pal Kaur Vs State of Punjab and Others

Supreme Court Of India · (2001) 3 ACR 2667 : AIR 2001 SC 2828 : (2001) AIRSCW 3793 : (2001) 2 ALT(Cri) 277 : (2001) CriLJ 4625 : (2001) 2 DMC 734 : (2001) 8 JT 208 : (2001) 6 SCALE 513 : (2001) 8 SCC 633 : (2001) 7 Supreme 267 : (2001) 2 UC 645

Dowry Prohibition Act, 1961 — Section 2Evidence Act, 1872 — Section 113AIndian Penal Code, 1860 (IPC) — Section 116, 304B, 306, 309, 498A, 511

Supreme Court27 Sept 2001Dismissed

Commissioner of Income Tax Vs Maharashtra Apex Corporation Ltd.

Supreme Court Of India · (2002) 2 ACR 1878

Supreme Court27 Sept 2001Dismissed

Sugarbai M. Siddiq and Others Vs Ramesh S. Hankare (D) by Lrs.

Supreme Court Of India · (2001) 8 AD 143 : (2001) AIRSCW 4072 : (2001) 4 ALLMR 847 : (2001) 8 JT 239 : (2001) 6 SCALE 593 : (2001) 8 SCC 477 : (2001) 7 Supreme 337 : (2002) 1 UJ 33

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 12(1), 12(2), 12(3), 12(3)(a), 12(4), 13(g)Constitution of India, 1950 — Article 227Transfer of Property Act, 1882 — Section 106

Supreme Court27 Sept 2001Dismissed

Dr. T.V. Jose Vs Chacko P.M. alias Thankachan and Others

Supreme Court Of India · (2001) 09 SC CK 0001

Motor Vehicles (Passenger Insurance) Act, 1971 — Section 203(4)Motor Vehicles Act, 1939 — Section 94, 95, 95, 95(1), 95ARoad Traffic Act, 1972 — Section 145

Supreme Court26 Sept 2001Allowed

Kizhakkayil Suhara and Others Vs Manhantavida Aboobacker (D) by Lrs. and Another

Supreme Court Of India · (2001) 8 AD 432 : (2001) 8 JT 244 : (2001) 6 SCALE 610 : (2001) 8 SCC 19

Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3)

Supreme Court26 Sept 2001Disposed Off

Charanjit Singh and Others Vs Harinder Sharma and Others

Supreme Court Of India · AIR 2001 SC 1133 : (2001) AIRSCW 1008 : (2001) 248 ITR 323 : (2001) 3 JT 199 : (2001) 1 KLT 913 : (2001) 2 SCALE 207 : (2001) 3 SCC 430 : (2001) 2 SCR 98 : (2001) 3 Supreme 124

Punjab Municipal General Rules, 1979 — Rule 7, Rule 8

Supreme Court26 Sept 2001Disposed Off

Mariyam Begum Vs Basheerunnisa Begum and Others

Supreme Court Of India · (2001) 6 ALT 42 : (2001) 8 JT 248 : (2001) 6 SCALE 602 : (2001) 8 SCC 230

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10, 10(2)(1), 10(2)(ii)(a), 11

Supreme Court25 Sept 2001Allowed

Union of India (UOI) Vs Ram Prasad Bansal

Supreme Court Of India · (2002) 50 BLJR 356 : (2002) 93 FLR 164 : (2001) 10 JT 215 : (2002) 9 SCC 610 : (2002) 1 UJ 302

Civil Services Examination Rules, 1990 — Rule 4

Supreme Court25 Sept 2001Dismissed

Shri Sant Sadguru Janardan Swami (Moingirid Maharaj) Sahakari Dugdha Utpadak Sanstha and Another Vs State of Maharashtra and Others

Supreme Court Of India · (2001) 8 AD 84 : AIR 2001 SC 3982 : (2001) AIRSCW 3959 : (2001) 4 ALLMR 863 : (2001) 8 JT 287 : (2001) 6 SCALE 585 : (2001) 8 SCC 509 : (2001) 7 Supreme 362

Constitution of India, 1950 — Article 226Delhi Bar Council Election Rules, 1968 — Rule 34Maharashtra Co-operative Societies Act, 1960 — Section 73(1)(b), 144T, 73G, 144T(4), 144F(2), 144X, 165(2)

Supreme Court25 Sept 2001Allowed

Jagan M. Seshadri Vs State of Tamil Nadu

Supreme Court Of India · (2002) 1 ACR 186 : AIR 2002 SC 2399 : (2002) AIRSCW 2613 : (2002) CriLJ 2982 : (2001) 10 JT 227 : (2003) 1 RLW 9 : (2002) 9 SCC 639 : (2002) 1 UJ 330

General Clauses Act, 1897 — Section 6Prevention of Corruption Act, 1947 — Section 5, 5(1), 5(2), 5(1)(d), 5(1)(e)Prevention of Corruption Act, 1988 — Section 13, 13(1)(e), 13(2), 30, 30(2)

Supreme Court25 Sept 2001Dismissed

Hem Chand and Others Vs Hari Kishan Rohtagi and Others

Supreme Court Of India · AIR 2001 SC 3975 : (2001) AIRSCW 3952 : (2001) 93 DLT 771 : (2001) 8 JT 197 : (2001) 6 SCALE 521 : (2001) 8 SCC 7 : (2001) 7 Supreme 265

Delhi Rent Control Act, 1958 — Section 14(1)

Supreme Court25 Sept 2001Dismissed

Satya Narayan Sharma Vs State of Rajasthan

Supreme Court Of India · (2001) 3 ACR 2596 : (2001) 7 AD 665 : AIR 2001 SC 2856 : (2001) ALLMR(Cri) 2392 : (2001) 2 ALT(Cri) 304 : (2001) CriLJ 4640 : (2001) 8 JT 157 : (2002) 1 RLW 43 : (2001) 6 SCALE 442 : (2001) 8 SCC 607 : (2001) 2 UC 636 : (2002) 1 UJ 24

Criminal Procedure Code, 1973 (CrPC) — Section 397, 397(2), 482Penal Code, 1860 (IPC) — Section 420, 467, 468, 471Prevention of Corruption Act, 1988 — Section 19, 19(3), 22, 23, 27

Supreme Court25 Sept 2001Allowed

The Brahma Vart Sanatan Dharm Mahamandal Vs Kanhyalal Bagla and others

Supreme Court Of India · (2001) 8 AD 24 : AIR 2001 SC 3799 : (2001) AIRSCW 3835 : (2001) 6 ALT 18 : (2001) 8 JT 396 : (2002) 4 LW 560 : (2001) 92 RD 843 : (2001) 6 SCALE 453 : (2001) 9 SCC 562 : (2001) 7 Supreme 161 : (2001) 2 UC 680

Civil Procedure Code, 1908 (CPC) — Section 11Hindu Succession Act, 1956 — Section 14, 14(1), 14(2)