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Supreme Court Of India judgments

59,848 judgments · page 1,549 of 2,993

Supreme Court19 Sept 2001

Sunder Vs Union of India

Supreme Court Of India · AIR 2001 SC 3516 : (2001) AIRSCW 3692 : (2001) 4 ALLMR 550 : (2001) 5 ALT 51 : (2001) 93 DLT 569 : (2001) 8 JT 130 : (2002) 2 LW 39 : (2001) MPLJ 589 : (2001) 3 RLW 419 : (2001) 6 SCALE 405 : (2001) 7 SCC 211 : (2001) 7 Supreme 37 : (2002) 1 UPLBEC 922 :

Land Acquisition (Amendment and Validation) Act, 1987 — Section 4(3)Land Acquisition Act, 1894 — Section 11, 18, 2, 23, 23(1), 23(2), 34, 28, 25(3), 26, 54, 35, 15, 26(1), 31, 4(1), 24, 28(A)
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Supreme Court19 Sept 2001Dismissed

Govt. of Andhra Pradesh and Others Vs Mc Dowell and Co. Limited

Supreme Court Of India · AIR 2002 SC 2538 : (2002) AIRSCW 2760 : (2001) 10 JT 573

Andhra Pradesh (Indian Liquor and Foreign Liquor) Rules, 1970 — Rule 42Andhra Pradesh Distillery Rules, 1970 — Rule 66(2), 66(2)(a), 66(2)(b), 66(2)(c), 77Andhra Pradesh Excise Act, 1968 — Section 21, 21(3)
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Supreme Court19 Sept 2001Allowed

Union of India Vs Suresh J. Thanawala and Others etc.

Supreme Court Of India · (2001) AIRSCW 4079 : (2001) 7 JT 668 : (2001) 6 SCALE 401 : (2001) 8 SCC 185 : (2001) 7 Supreme 86 : (2002) 1 UJ 43

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11(d)Maharashtra Land Revenue Code, 1966 — Section 20
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Supreme Court19 Sept 2001

Sunder Vs Union of India (UOI)

Supreme Court Of India · (2001) 4 MhLj 859 : (2001) 2 MPJR 329

Civil Procedure Code, 1908 (CPC) — Section 2Land Acquisition (Amendment and Validation) Act, 1967 — Section 4, 4(1), 4(3)Land Acquisition Act, 1894 — Section 11, 15, 23, 23(1), 23(2), 28, 34, 25(3), 35, 26, 31, 16, 28A, 31(1)
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Supreme Court18 Sept 2001Allowed

Gopal Vs State of M.P.

Supreme Court Of India · (2002) 1 ACR 414 : AIR 2002 SC 2337 : (2002) AIRSCW 2490 : (2002) 2 Crimes 168 : (2002) 1 JLJ 220 : (2001) 10 JT 543 : (2002) 9 SCC 595 : (2002) 3 Supreme 95

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 8
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Supreme Court18 Sept 2001Partly Allowed

Verigamto Naveen Vs Government of Andhra Pradesh and Others Andhra Pradesh Mineral Development Corporation Vs Y.S. Vivekananda Reddy and Others

Supreme Court Of India · (2001) 8 AD 672 : AIR 2001 SC 3609 : (2001) AIRSCW 3701 : (2001) 8 JT 29 : (2001) 6 SCALE 363 : (2001) 8 SCC 344 : (2001) 7 Supreme 170

Constitution of India, 1950 — Article 226Mineral Concession Rules, 1960 — Rule 35, 37, 37A, 58, 59(1)Mines and Minerals (Development and Regulation) Act, 1957 — Section 4A, 4A(3), 4A(1), 30
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Supreme Court18 Sept 2001Allowed

Parmanand Vs Bajrang and Another

Supreme Court Of India · (2001) 7 AD 687 : AIR 2001 SC 3606 : (2001) AIRSCW 3458 : (2001) 8 JT 8 : (2001) 3 RLW 426 : (2001) 6 SCALE 361 : (2001) 7 SCC 705 : (2001) 7 Supreme 63 : (2001) 2 UC 580 : (2002) 1 UJ 227

Civil Procedure Code, 1908 (CPC) — Section 34
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Supreme Court18 Sept 2001Dismissed

Government of Andhra Pradesh and Others Vs V.S.R. Murthy and Others

Supreme Court Of India · (2001) 8 AD 544 : AIR 2001 SC 3751 : (2001) AIRSCW 3678 : (2002) 112 CompCas 112 : (2001) 4 CompLJ 353 : (2001) CriLJ 353 : (2001) 8 JT 10 : (2001) LabIC 3722 : (2001) 2 LLJ 1252 : (2001) 6 SCALE 373 : (2001) 10 SCC 291 : (2001) 4 SCT 824 : (2001) 7 Supre

Industrial Disputes Act, 1947 — Section 12, 25Sick Industrial Companies (Special Provisions) Act, 1985 — Section 18(1), 32
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Supreme Court18 Sept 2001Allowed

Murugaiah Vs Annathai

Supreme Court Of India · (2001) 10 JT 558 : (2002) 9 SCC 604

Hindu Marriage (Tamil Nadu Amendment) Act, 1967 — Section 7(1)(c)Hindu Marriage Act, 1955 — Section 7, 7A, 8(2)
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Supreme Court18 Sept 2001Allowed

Rukhsana Khatoon (Smt) Vs Sakhawat Hussain and Others

Supreme Court Of India · AIR 2001 SC 1968 : (2001) AIRSCW 1433 : (2001) 2 BC 304 : (2001) 105 CompCas 385 : (2001) 4 JT 133 : (2001) 2 MLJ 97 : (2001) 3 SCALE 53 : (2001) 4 SCC 713 : (2001) 2 SCR 714 : (2001) 3 Supreme 66 : (2001) 2 UJ 1031 : (2001) 2 UPLBEC 1176

Code of Criminal Procedure, 1973 — Section 319
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Supreme Court18 Sept 2001Disposed Of

Subrata Sen and Others Vs Union of India and Others

Supreme Court Of India · (2001) 7 AD 554 : AIR 2001 SC 3634 : (2001) AIRSCW 3639 : (2001) 91 FLR 761 : (2001) 3 GLT 34 : (2001) 8 JT 100 : (2001) LabIC 3715 : (2001) 6 SCALE 382 : (2001) 8 SCC 71 : (2001) SCC(L&S) 1237 : (2001) 4 SCT 424 : (2002) 1 SLJ 110 : (2001) 7 Supreme 140

Burmah Oil Company (Acquisition of Shares of Oil India Limited and of the Undertaking in India of Assam Oil Company Limited and the Burmah Oil Company (India Trading) Limited) Act, 1981 — Section 11Constitution of India, 1950 — Article 32
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Supreme Court17 Sept 2001Allowed

Vinod Tanna and Another Vs Zaheer Siddiqui and Others

Supreme Court Of India · (2002) 1 ACR 350 : (2001) 2 ALD(Cri) 124 : (2002) 2 ALLMR 324 : (2005) 3 BC 379 : (2001) 10 JT 345 : (2003) 1 MhLj 456 : (2003) MPLJ 373 : (2002) 3 SCALE 320 : (2002) 7 SCC 541

Negotiable Instruments Act, 1881 (NI) — Section 138, 142
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Supreme Court17 Sept 2001Allowed

State of Punjab and Others Vs Sher Singh

Supreme Court Of India · AIR 2001 SC 1165 : (2001) AIRSCW 929 : (2001) 89 FLR 163 : (2001) 3 JT 49 : (2001) 1 LLJ 1063 : (2001) 2 SCALE 152 : (2001) SCC(L&S) 520 : (2001) 2 SCR 1 : (2001) 2 Supreme 112 : (2001) 1 UJ 528

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10(1)(c)
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Supreme Court17 Sept 2001Allowed

Muzaffarpur Homoeopathic College and Hospital, Khabra and Another Vs State of Bihar and Others

Supreme Court Of India · (2001) AIRSCW 4081 : (2001) 8 JT 3 : (2001) 6 SCALE 358 : (2001) 8 SCC 706 : (2001) 4 SCT 422 : (2001) 7 Supreme 59 : (2002) 1 UPLBEC 214

Bihar Development of Homeopathic System of Medicine Act, 1953 — Section 36AConstitution of India, 1950 — Article 136Bihar Homoeopathic Medical Educational Institutions (Regulation and Control) Act, 1987 — Section 2
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Supreme Court14 Sept 2001Allowed

M/s Indseam Services Ltd. Vs Bimal Kumar Kejriwal (HUF)

Supreme Court Of India · (2001) 3 ACR 2582 : (2001) 8 AD 48 : AIR 2001 SC 3512 : (2001) AIRSCW 4382 : (2001) CriLJ 4746 : (2001) 7 JT 614 : (2001) 3 RLW 433 : (2001) 6 SCALE 305 : (2001) 8 SCC 15 : (2001) 7 Supreme 78 : (2001) 2 UC 578

Criminal Procedure Code, 1973 (CrPC) — Section 203Negotiable Instruments Act, 1881 (NI) — Section 138, 141Penal Code, 1860 (IPC) — Section 120B, 415(f), 415, 420
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