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Supreme Court Of India judgments

59,848 judgments · page 1,548 of 2,993

Supreme Court25 Sept 2001Dismissed

Smt. Vinitha Ashok Vs Lakshmi Hospital and Others

Supreme Court Of India · AIR 2001 SC 3914 : (2001) AIRSCW 3881 : (2001) 4 ALLMR 851 : (2001) 8 JT 142 : (2002) 4 LW 22 : (2002) 4 LW 1 : (2001) 6 SCALE 476 : (2001) 8 SCC 731 : (2001) 7 Supreme 225 : (2001) 2 UJ 1566

Consumer Protection Act, 1986 — Section 21Medical Termination of Pregnancy Act, 1971 — Regulation 4
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Supreme Court25 Sept 2001Allowed

Gurdial Singh Vs Union of India and Others

Supreme Court Of India · (2001) 7 AD 637 : AIR 2001 SC 3883 : (2001) AIRSCW 3843 : (2001) 4 ALLMR 870 : (2001) 8 JT 165 : (2002) 2 LW 124 : (2002) 1 PLJR 230 : (2001) 6 SCALE 471 : (2001) 8 SCC 8 : (2001) 7 Supreme 216 : (2001) 2 UJ 1584 : (2002) 1 UPLBEC 217

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Supreme Court25 Sept 2001Allowed

Biswanath Poddar Vs Archana Poddar and Another

Supreme Court Of India · AIR 2001 SC 2849 : (2001) AIRSCW 3810 : (2001) 8 JT 121 : (2001) 6 SCALE 461 : (2001) 8 SCC 187 : (2001) 7 Supreme 181

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 99, 151Evidence Act, 1872 — Section 91, 92West Bengal Premises Tenancy Act, 1956 — Section 13, 13(1), 13(2), 13(3), 13(4), 14, 16, 16(2), 16(3)
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Supreme Court24 Sept 2001Allowed

Bharathidasan University and Another Vs All India Council for Technical Education and Others

Supreme Court Of India · AIR 2001 SC 2861 : (2001) AIRSCW 3824 : (2001) 8 SCC 676 : (2001) 7 Supreme 196

All India Council for Technical Education (Grant of Approval for Starting New Technical Institutions, Introduction of Courses or Programmes and Approval of Intake Capacity of Seats for the Courses or Programmes) Regulations, 1994 — Regulation 12,14All India Council for Technical Education Act, 1987 — Section 2(h), 10(1)(k), 10, 11, 22(2)(b)All India Council for Technical Education Act, 1987; &mdash, Section 3, 2(1),23
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Supreme Court21 Sept 2001

B.R. Kapur Vs State of Tamil Nadu and Another

Supreme Court Of India · (2003) 1 CGLJ 446 : (2001) 6 SCALE 309

Constitution of India, 1950 — Article 164, 164(4),163(1), 173(a), 75(5), 88, 32, 164(1), 164(2), 173, 191, 14, 361, 159, 226, 191(1), 191(1)(e), 75, 84, 102, 114(3), 356, 356(1), 163Constitution (Forty-Second Amendment) Act, 1976 — Section 55, Article 386, 386(1)Prevention of Corruption Act, 1988 — Section 13(1)(c), 13(1)(d), 13(2), 8
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Supreme Court21 Sept 2001Dismissed

Danial Latiff and Another Vs Union of India (UOI)

Supreme Court Of India · (2001) 09 SC CK 0040

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(2), 3(3), 4, 3(1)(a), 5, 2(a), 2(b), 3(1)(c), 3(1)(d)
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Supreme Court20 Sept 2001Dismissed

L.K. Malik and Others Vs D.D.A and Others

Supreme Court Of India · AIR 2001 SC 4034 : (2001) AIRSCW 4430 : (2001) 93 DLT 633 : (2001) 8 JT 93 : (2001) 6 SCALE 419 : (2001) 8 SCC 222 : (2001) 7 Supreme 189

Land Acquisition Act, 1894 — Section 16, 18, 4, 48
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Supreme Court20 Sept 2001Dismissed

Jasbir Singh Vs State of Haryana

Supreme Court Of India · (2002) 1 ACR 421 : AIR 2002 SC 2386 : (2002) AIRSCW 2570 : (2001) 10 JT 552

Arms Act, 1959 — Section 25Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302
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Supreme Court19 Sept 2001Allowed

Rajinder Prasad Vs Bashir and Others

Supreme Court Of India · (2001) 3 ACR 2591 : AIR 2001 SC 3524 : (2001) AIRSCW 3688 : (2001) AIRSCW 2475 : (2002) CriLJ 90 : (2001) 7 JT 652 : (2001) 6 SCALE 414 : (2001) 8 SCC 522 : (2001) 7 Supreme 88 : (2001) 2 UC 627 : (2001) 2 UJ 1588

Criminal Procedure Code, 1973 (CrPC) — Section 482, 203, 203(2), 397, 436, 397(1) 397(2), 397(3), 207, 209, 190(1)(b), 190, 319, 2(g)Indian Penal Code, 1860 (IPC) — Section 395
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