COURT ARCHIVE

Supreme Court Of India judgments

59,848 judgments · page 1,554 of 2,993

Supreme Court31 Aug 2001Allowed

M/s. Live Oak Resort P. Ltd. and Another Vs Panchgani Hill Station Municipal Council and Another

Supreme Court Of India · AIR 2001 SC 3478 : (2001) AIRSCW 3661 : (2001) 2 Crimes 212 : (2001) 7 JT 422 : (2001) 6 SCALE 1 : (2001) 8 SCC 329 : (2001) 6 Supreme 858

Constitution of India, 1950 — Article 136, 226Maharashtra Regional and Town Planning Act, 1966 — Section 154, 156, 37, 45Monopolies and Restrictive Trade Practices Act, 1969 — Section 45

Supreme Court31 Aug 2001Dismissed

Basant Kumar Vs State of Rajasthan and Others

Supreme Court Of India · (2001) 7 JT 186 : (2001) 6 SCALE 17 : (2001) 7 SCC 201

Mines And Minerals (Development And Regulation) Act, 1957 — Section 15, 15(3)Rajasthan Minor Mineral Concession Rules, 1986 — Rule 5, 21, 65A

Supreme Court31 Aug 2001Allowed

Charanjit Singh Chadha and Others Vs Sudhir Mehra

Supreme Court Of India · (2001) 3 ACR 2480 : (2001) 7 AD 75 : AIR 2001 SC 3721 : (2001) AIRSCW 3487 : (2001) 2 ALT(Cri) 291 : (2001) 3 ARBLR 497 : (2007) 2 CPJ 41 : (2001) CriLJ 4255 : (2001) 7 JT 226 : (2002) MPLJ 321 : (2001) 3 RLW 405 : (2001) 6 SCALE 29 : (2001) 7 SCC 417 : (

Indian Penal Code, 1860 — Section 24, 114, 120B, 378, 379, 406, 420Code of Criminal Procedure, 1973 — Section 482Negotiable Instruments Act, 1881 — Section 138

Supreme Court31 Aug 2001Allowed

Nilangshu Bhusan Basu etc. Vs Deb K. Sinha and Others etc.

Supreme Court Of India · AIR 2001 SC 3654 : (2001) AIRSCW 3526 : (2001) 91 FLR 999 : (2001) 7 JT 233 : (2001) LabIC 3354 : (2001) 6 SCALE 34 : (2001) 8 SCC 119 : (2001) SCC(L&S) 1213 : (2002) 1 SLJ 100 : (2001) 6 Supreme 794

Calcutta Municipal Corporation Act, 1980 — Section 14, 14(1)(f), 14(3), 14(3)(a), 14(3)(b), 14(4)Constitution Of India, 1950 — Article 16

Supreme Court31 Aug 2001Dismissed

State of U.P. and Others Vs Manisha Dwivedi and Another

Supreme Court Of India · (2001) 7 AD 361 : AIR 2001 SC 3750 : (2001) AIRSCW 3677 : (2001) 7 JT 456 : (2001) 6 SCALE 102 : (2001) 6 SCC 763 : (2001) 6 Supreme 778 : (2001) 2 UC 673

Constitution of India, 1950 — Article 136

Supreme Court31 Aug 2001Allowed

Birendera Kumar Dubey and Another Vs Girja Nandan Dubey and Others

Supreme Court Of India · (2001) 7 AD 224 : (2001) 49 BLJR 2095 : (2001) 7 JT 457 : (2001) 6 SCALE 109 : (2001) 6 SCC 767 : (2001) 2 UC 577

Civil Procedure Code, 1908 (CPC) — Section 100, 101

Supreme Court31 Aug 2001Dismissed

Smita Conductors Ltd. Vs Euro Alloys Ltd.

Supreme Court Of India · (2001) 3 ARBLR 275 : (2001) 7 JT 358 : (2002) 2 LW 13 : (2001) 6 SCALE 128 : (2001) 7 SCC 328 : (2002) 1 UJ 13

Arbitration Act, 1940 — Section 32, 33, 34Foreign Awards (Recognition & Enforcement) Act, 1961 — Section 2(a), 3, 4, 7, 7(1)(b)(ii)Constitution Of India, 1950 — Article 134A

Supreme Court31 Aug 2001Dismissed

S. Nagalingam Vs Sivagami

Supreme Court Of India · (2001) 3 ACR 2486 : AIR 2001 SC 3576 : (2001) AIRSCW 3372 : (2001) 2 ALD(Cri) 634 : (2002) 1 ALT(Cri) 69 : (2001) 2 DMC 544 : (2001) 7 JT 219 : (2001) 2 OLR 648 : (2001) 6 SCALE 425 : (2001) 6 SCALE 42 : (2001) 7 SCC 487 : (2001) 6 Supreme 772 : (2001) 2

Hindu Marriage Act, 1955 — Section 7, 7(2)(a), 7(2)(b), 7(3), 17Indian Penal Code, 1860 — Section 494

Supreme Court30 Aug 2001Allowed

Commissioner of Customs, New Delhi Vs M/s. Parasrampuria Synthetics Ltd.

Supreme Court Of India · AIR 2001 SC 3501 : (2001) AIRSCW 3714 : (2001) 93 DLT 339 : (2001) 77 ECC 449 : (2001) ECR 185 : (2001) 133 ELT 9 : (2002) 253 ITR 274 : (2001) 7 JT 243 : (2001) 6 SCALE 53 : (2001) 9 SCC 74 : (2002) 125 STC 255 : (2001) 6 Supreme 810

Customs Act, 1962 — Section 108, 112, 28(1)Income Tax Act, 1961 — Section 32, 43(3)

Supreme Court30 Aug 2001Allowed

Commissioner of Income Tax, Bombay City-III, Bombay Vs British Bank of Middle East

Supreme Court Of India · AIR 2001 SC 3343 : (2001) AIRSCW 3188 : (2001) 170 CTR 1 : (2001) 251 ITR 217 : (2001) 7 JT 88 : (2001) 5 SCALE 592 : (2001) 8 SCC 214 : (2001) 6 Supreme 532 : (2001) 118 TAXMAN 461

Income Tax Act, 1961 — Section 40A(5), 40(c)(i)(ii)Income Tax Rules, 1962 — Rule 3, 3(c)

Supreme Court30 Aug 2001Allowed

State of Uttar Pradesh Vs Narendra Nath Sinha

Supreme Court Of India · (2001) 7 AD 67 : AIR 2001 SC 3594 : (2001) AIRSCW 3380 : (2001) 91 FLR 246 : (2001) 7 JT 182 : (2001) LabIC 3323 : (2001) 6 SCALE 14 : (2001) 9 SCC 118 : (2001) 4 SCT 292 : (2001) 6 Supreme 899 : (2001) 3 UPLBEC 2294

Supreme Court30 Aug 2001Allowed

Steel Authority of India Ltd. and Others etc. etc. Vs National Union Water Front Workers and Others etc. etc.

Supreme Court Of India · AIR 2001 SC 3527 : (2001) AIRSCW 3574 : (2001) 91 FLR 182 : (2002) 1 GLR 792 : (2001) 7 JT 268 : (2001) LabIC 3656 : (2001) 2 LLJ 1087 : (2001) 5 SCALE 626 : (2001) 7 SCC 1 : (2001) SCC(L&S) 1121 : (2001) 4 SCT 1 : (2001) 6 Supreme 602 : (2002) 1 UPLBEC 2

Contract Labour (Regulation And Abolition) Act, 1970 — Section 1, 2, 2(b), 2(c), 2(d), 2(e), 2(g), 2(i), 2(i)(iv), 2(z), 2(1)(a), 3(1), 7, 8, 9, 10, 10(1), 10(2), 10(2)(a), 10(2)(b), 10(2)(c), 10(2)(d), 12, 12(1), 16, 17, 18, 19, 20, 21, 21(4), 23, 24, 25Industrial Disputes Act, 1947 — Section 2(1), 2(a), 2(a)(i), 2(k), 10Employes' Provident Fund And Miscellaneous Provisions Act, 1952 — Section 5B

Supreme Court30 Aug 2001Allowed

Mehsana District Central Co-operative Bank Ltd. Vs Income Tax Officer Gujarat State Co-operative Bank Ltd. Vs Commissioner of Income Tax

Supreme Court Of India · (2001) 170 CTR 169 : (2001) 251 ITR 522

Banking Regulation Act, 1949 — Section 6(1)Gujarat Co-operative Societies Act, 1961 — Section 67(2)Income Tax Act, 1961 — Section 80P, 80P(2)(a)(i)

Supreme Court29 Aug 2001Allowed

Dental Council of India and Another Vs Hari Parkash and Others

Supreme Court Of India · AIR 2001 SC 3303 : (2001) AIRSCW 3353 : (2001) 93 DLT 291 : (2001) 7 JT 342 : (2001) 5 SCALE 573 : (2001) 8 SCC 61 : (2001) 4 SCT 336 : (2001) 3 SLJ 468 : (2001) 6 Supreme 556

Dentists Act, 1948 — Section 2(j), 2(g), 3, 3(c), 3(e), 3(f), 3(d), 4, 10All India Institute of Medical Sciences Act, 1956 — Section 10, 13, 23, 24,General Clauses Act, 1897 — Section 3(58)

Supreme Court29 Aug 2001Allowed

The Secretary, Central Board of Direct Taxes and Others Vs B. Shyam Sunder

Supreme Court Of India · (2001) 7 AD 491 : AIR 2001 SC 3288 : (2001) AIRSCW 3396 : (2002) 92 FLR 193 : (2001) 7 JT 119 : (2001) LabIC 3288 : (2001) 5 SCALE 547 : (2001) 9 SCC 87 : (2001) 4 SCT 330 : (2001) 6 Supreme 576 : (2001) 118 TAXMAN 457

Administrative Tribunals Act, 1985 — Section 14Income Tax Act, 1961 — Section 143(3)Reward Scheme, 1985 — Rule 2(b), 2(c), 7

Supreme Court29 Aug 2001Disposed Off

N. Palani Vs Thiru A.P. Muthuswami and Another

Supreme Court Of India · (2002) 92 FLR 994 : (2001) 7 JT 101 : (2002) 1 LLJ 12 : (2001) 5 SCALE 564 : (2001) 9 SCC 748 : (2001) 4 SCT 329 : (2001) 2 UC 529

Supreme Court29 Aug 2001Allowed

Dondapati Narayan Reddy Vs Duggirddey Venkatanarayana Reddy and Others

Supreme Court Of India · (2001) 7 AD 58 : AIR 2001 SC 3685 : (2001) AIRSCW 3636 : (2001) 4 ALLMR 548 : (2002) 3 ALT 47 : (2001) 7 JT 112 : (2001) 5 SCALE 566 : (2001) 8 SCC 115 : (2001) 6 Supreme 492 : (2001) 2 UC 368

Supreme Court29 Aug 2001Dismissed

State of Andhra Pradesh and Others Vs Nallamilli Rami Reddi and Others

Supreme Court Of India · AIR 2001 SC 3616 : (2001) AIRSCW 3386 : (2002) 2 ALT 1 : (2001) 7 JT 503 : (2001) 5 SCALE 582 : (2001) 7 SCC 708 : (2001) 6 Supreme 481

Andhra Pradesh Charitable & Hindu Religious Institutions & Endowments Act, 1987 — Section 80, 82, 82(1), 82(2)Andhra Pradesh (Andhra Area) Tenancy Act, 1956 — Section 3, 4, 5, 6, 7, 8, 9, 10, 11, 12, 13, 14, 15, 16, 18(2) Andhra Pradesh (Andhra Area) Tenancy (Amendment) Act, 1966 — Section 74(1), 74(1)(e)Andhra Pradesh (Telangana Area) Tenancy and Agricultural Land Act, 1950 — Section 38E

Supreme Court29 Aug 2001Allowed

Union of India and Others Vs Avtar Singh and Others

Supreme Court Of India · AIR 2001 SC 3598 : (2001) AIRSCW 3382 : (2001) 91 FLR 248 : (2001) 7 JT 494 : (2001) LabIC 3325 : (2001) 5 SCALE 568 : (2001) 9 SCC 144 : (2001) 4 SCT 341 : (2001) 3 SLJ 475 : (2001) 6 Supreme 538

Constitution of India, 1950 — Article 136

Supreme Court28 Aug 2001Disposed Of

Punjab University Vs V.N. Tripathi and Another

Supreme Court Of India · (2001) 7 AD 23 : AIR 2001 SC 3672 : (2001) AIRSCW 3409 : (2001) 49 BLJR 2089 : (2001) 7 JT 96 : (2001) 5 SCALE 535 : (2001) 8 SCC 179 : (2001) 4 SCT 333 : (2001) 3 SLJ 487 : (2001) 6 Supreme 524

Punjab University Act, 1947 — Section 21Punjab University Regulations — Regulation 10.2