COURT ARCHIVE

Supreme Court Of India judgments

59,848 judgments · page 1,551 of 2,993

Supreme Court11 Sept 2001Disposed Of

Linder Frank Wolfgang Vs Yogesh D. Shah and Another

Supreme Court Of India · (2001) 3 ACR 2549 : (2001) 7 AD 506 : AIR 2001 SC 3895 : (2001) AIRSCW 3859 : (2001) CriLJ 4646 : (2002) 79 ECC 225 : (2001) 133 ELT 16 : (2002) 1 GLR 683 : (2001) 7 JT 459 : (2001) 6 SCALE 232 : (2001) 8 SCC 22 : (2001) 6 Supreme 892 : (2002) 1 UJ 41

Customs Act, 1962 — Section 135, 135(1)(i)Gold (Control) Act, 1968 — Section 85(1), 86

Supreme Court11 Sept 2001Dismissed

State of Karnataka Vs Ramanjanappa and Others etc.

Supreme Court Of India · (2001) 3 ACR 2772 : (2001) 8 AD 656 : AIR 2001 SC 3515 : (2001) AIRSCW 4938 : (2001) AIRSCW 4396 : (2002) 1 ALD(Cri) 57 : (2001) 2 ALT(Cri) 273 : (2001) CriLJ 4758 : (2001) 8 JT 19 : (2001) 6 SCALE 290 : (2001) 8 SCC 387 : (2001) 8 Supreme 418 : (2001) 7

Indian Penal Code, 1860 (IPC) — Section 147, 149, 323, 326, 302, 148

Supreme Court11 Sept 2001Dismissed

A. Maria Angelena (Dead) and Others Vs A.G. Balkis Bee

Supreme Court Of India · (2001) 2 MPJR 185

Supreme Court11 Sept 2001Partly Allowed

Latel Vs State of Chhattisgarh

Supreme Court Of India · (2001) 3 ACR 2586 : AIR 2001 SC 3747 : (2001) AIRSCW 3673 : (2001) 7 JT 618 : (2001) 9 SCC 135 : (2001) 6 Supreme 894 : (2001) 2 UC 586

Penal Code, 1860 (IPC) — Section 148, 149, 300, 302, 304, 307

Supreme Court11 Sept 2001Allowed

National Hydroelectric Power Corporation Ltd. Vs Shri Bhagwan and others

Supreme Court Of India · (2001) 7 AD 501 : AIR 2001 SC 3309 : (2001) AIRSCW 3548 : (2001) 91 FLR 259 : (2001) 7 JT 515 : (2001) LabIC 3360 : (2001) 2 LLJ 1243 : (2001) 6 SCALE 228 : (2001) 8 SCC 574 : (2002) 1 SCT 236 : (2002) 1 SLJ 86 : (2001) 6 Supreme 883

Recruitment Rules — Rule 5

Supreme Court11 Sept 2001Allowed

Joginder Singh Vs State of Punjab and Others

Supreme Court Of India · (2001) 3 ACR 2568 : (2001) 7 AD 410 : AIR 2001 SC 3703 : (2001) AIRSCW 3684 : (2002) 3 CGLJ 51 : (2002) CriLJ 86 : (2001) 7 JT 587 : (2001) 6 SCALE 280 : (2001) 8 SCC 306 : (2001) 6 Supreme 887

Penal Code, 1860 (IPC) — Section 324, 325, 326, 34

Supreme Court10 Sept 2001Allowed

Ircon International Ltd. Vs Daya Shankar and Another

Supreme Court Of India · AIR 2002 SC 2404 : (2002) AIRSCW 2620 : (2002) 6 ALT 25 : (2002) 92 FLR 207 : (2001) 10 JT 360 : (2002) LabIC 2319 : (2002) 1 LLJ 548 : (2002) 9 SCC 691 : (2002) 4 SCT 617

Industrial Disputes Act, 1947

Supreme Court10 Sept 2001Disposed off

Shrimant Jadhavrao Anandrao Pawar and Others Vs Dilip Balvantrao Pawar and Another

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

Supreme Court10 Sept 2001Dismissed

S. Pitchai Ganapathy and Others Vs Commissioner, Hindu Religious and Charitable Endowments Department and Others

Supreme Court Of India · (2001) 7 AD 416 : AIR 2001 SC 2875 : (2001) AIRSCW 3776 : (2001) 7 JT 544 : (2001) 3 LW 731 : (2001) 3 LW 730 : (2001) 6 SCALE 218 : (2001) 8 SCC 460 : (2001) 6 Supreme 849

Civil Procedure Code, 1908 (CPC) — Section 80Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 6(20), 63(a), 69, 70

Supreme Court10 Sept 2001Allowed

K.L. Nandakumaran Nair Vs K.I. Philip and Others

Supreme Court Of India · (2001) 7 AD 509 : AIR 2001 SC 3607 : (2001) AIRSCW 3460 : (2001) 91 FLR 253 : (2001) 7 JT 564 : (2001) LabIC 3335 : (2002) 1 PLJR 78 : (2001) 6 SCALE 215 : (2001) 8 SCC 537 : (2001) 4 SCT 418 : (2002) 1 SLJ 81 : (2001) 6 Supreme 902 : (2001) 3 UPLBEC 2556

Supreme Court09 Sept 2001

Sunder and Others Vs Union of India (UOI)

Supreme Court Of India · (2001) 09 SC CK 0092

Civil Procedure Code, 1908 (CPC) — Section 2Land Acquisition (Amendment and Validation) Act, 1967 — Section 3(3), 4(3)Land Acquisition Act, 1984 — Section 11, 15, 16, 18, 21(1), 23(2), 34, 28, 25(3), 23, 23(1), 23(c), 28, 31, 24, 26, 28A, 31(1), 4(1), 23(1A)

Supreme Court07 Sept 2001Disposed Off

Arun Sinha Vs State of U.P. and Others

Supreme Court Of India · (2002) 1 ACR 374 : (2001) 10 JT 359

Penal Code, 1860 (IPC) — Section 140, 148, 302, 307, 34

Supreme Court07 Sept 2001Dismissed

Hussan Mithu Mhasvadkar Vs Bombay Iron and Steel Labour Board and Another

Supreme Court Of India · (2001) 7 AD 456 : AIR 2001 SC 3290 : (2001) AIRSCW 3398 : (2001) 91 FLR 232 : (2001) 7 JT 466 : (2001) LabIC 3330 : (2001) 2 LLJ 1520 : (2002) MPLJ 1 : (2001) 6 SCALE 156 : (2001) 7 SCC 394 : (2001) SCC(L&S) 1190 : (2001) 4 SCT 413 : (2001) 6 Supreme 779

Industrial Disputes Act, 1947 — Section 10(1), 12(5), 15, 17B, 2(j), 2(s), 3Indian Penal Code, 1860 (IPC) — Section 21

Supreme Court07 Sept 2001Disposed Of

Sri Kant Tripathi and Others Vs State of U.P. and Others

Supreme Court Of India · (2001) 7 AD 427 : AIR 2001 SC 3757 : (2001) AIRSCW 3468 : (2001) 4 ALLMR 489 : (2002) 92 FLR 297 : (2001) 7 JT 519 : (2001) LabIC 3337 : (2001) 6 SCALE 162 : (2001) 4 SCT 361 : (2001) 6 Supreme 817 : (2001) 3 UPLBEC 2401

Constitution of India, 1950 — Article 14, 142, 16, 233, 309, 32Delhi Sales Tax Act, 1975 — Section 13(4)Uttar Pradesh Higher Judicial Service Rules, 1975 — Rule 16, 17, 18, 18(2), 18(3), 3(2), 4, 5, 6, 8, 22, 21, 20, 22(3), 4(4), 22(4), 20(5), 18(4), 8(2), 8(1), 22(2), 20(3)

Supreme Court06 Sept 2001Disposed Off

Tricherumana @ Kottiyoor Devaswom and Others Vs President, Kottiyoor Perumal Seve and Others etc.

Supreme Court Of India · (2001) 7 AD 488 : (2001) 7 JT 332 : (2001) 6 SCALE 153 : (2001) 9 SCC 68

Supreme Court06 Sept 2001Dismissed

Regional Deputy Director and Another Vs P. Venkata Ramana

Supreme Court Of India · AIR 2002 SC 2381 : (2002) AIRSCW 2547 : (2002) 92 FLR 357 : (2001) 10 JT 318 : (2002) LabIC 2190 : (2002) 1 LLJ 832 : (2002) 9 SCC 592

Andhra Pradesh State and Subordinate Service Rules, 1962 — Rule 10(a)(i)

Supreme Court06 Sept 2001Disposed Of

A.P. SRTC, Cuddapah Vs K. Bajjanna

Supreme Court Of India · (2001) 1 ACR 719 : AIR 2001 SC 1246 : (2001) AIRSCW 795 : (2001) 1 ALD(Cri) 559 : (2001) ALLMR(Cri) 582 : (2001) CriLJ 1242 : (2001) 2 JT 558 : (2001) 2 RLW 297 : (2001) 2 SCALE 8 : (2001) 4 SCC 525 : (2001) 1 SCR 990 : (2001) 1 Supreme 661 : (2001) 1 UC

Supreme Court06 Sept 2001Dismissed

Union of India (UOI) and Others Vs K.P. Tiwari

Supreme Court Of India · (2002) 92 FLR 340 : (2001) 10 JT 264 : (2002) 1 LLJ 672 : (2003) 9 SCC 129

Supreme Court06 Sept 2001Dismissed

State of Kerala Vs M.S. Mani and Others

Supreme Court Of India · (2001) 3 ACR 2565 : (2001) 7 AD 525 : AIR 2001 SC 3315 : (2001) AIRSCW 3552 : (2001) CriLJ 4284 : (2001) 7 JT 577 : (2001) MPLJ 353 : (2001) 6 SCALE 258 : (2001) 8 SCC 82 : (2001) 7 Supreme 222 : (2001) 3 UPLBEC 2519

Contempt of Courts Act, 1971 — Section 15, 15(1), 2, 14

Supreme Court06 Sept 2001

Surinder Singh Vs Kapoor Singh (Dead) through Lrs. and Others

Supreme Court Of India · AIR 2001 SC 1699 : (2001) AIRSCW 1687 : (2001) 1 ALD(Cri) 806 : (2001) 2 ALT(Cri) 48 : (2001) CriLJ 2187 : (2001) 2 Crimes 239 : (2001) 75 ECC 481 : (2001) 5 JT 84 : (2001) 2 KLT 355 : (2001) 3 SCALE 440 : (2001) 4 SCC 638 : (2001) 3 SCR 57 : (2001) 2 UJ

Specific Relief Act, 1963— Sec 12(3)