COURT ARCHIVE

Supreme Court Of India judgments

59,848 judgments · page 1,555 of 2,993

Supreme Court28 Aug 2001Disposed Off

Sri T. Phunzathang Vs Sri Hangkhanlian and Others

Supreme Court Of India · AIR 2001 SC 3924 : (2001) AIRSCW 3892 : (2001) 3 GLT 20 : (2001) 7 JT 439 : (2001) 5 SCALE 599 : (2001) 8 SCC 358 : (2001) 6 Supreme 564

Representation of People Act, 1951 — Section 80(3), 81, 81(3), 83, 83(1), 83(1)(c), 83(1)(sic), 86, 86(1), 86(5), 123Code of Civil Procedure, 1908 — Section 139(c)Conduct of Election Rules, 1961 — Rule 94A

Supreme Court28 Aug 2001Allowed

U.P. State Electricity Board Vs Banaras Electric Light and Power Co. Ltd.

Supreme Court Of India · (2001) 7 AD 104 : AIR 2001 SC 2727 : AIR 2001 SC 3687 : (2001) AIRSCW 2984 : (2001) AIRSCW 3465 : (2001) 6 JT 501 : (2001) 7 JT 116 : (2001) 5 SCALE 539 : (2001) 5 SCALE 325 : (2001) 7 SCC 117 : (2001) 7 SCC 637 : (2001) 6 Supreme 190 : (2001) 6 Supreme 5

Indian Electricity Act, 1910 — Section 6(1), 7A(6), 52Indian Electricity (U.P. Amendment and Validation) Act, 1976 — Section 7AConsititution Of India, 1950 — Article 14, 19(1)(f), 31

Supreme Court28 Aug 2001Allowed

Harijan Devabhai Jivabhai Vs Becharbhai Valabhai Vaniya and Others

Supreme Court Of India · (2001) 7 AD 15 : AIR 2001 SC 3312 : (2001) AIRSCW 3647 : (2001) AIRSCW 3360 : (2001) 107 CompCas 199(2) : (2001) 4 GLR 3211 : (2001) 5 SCALE 554 : (2001) 9 SCC 90 : (2001) 6 Supreme 579 : (2001) 6 Supreme 496 : (2002) 1 UJ 30

Gujarat Co-operative Societies Act, 1961 — Section 107, 107(1), 107(3)

Supreme Court28 Aug 2001Dismissed

Arnit Das Vs State of Bihar

Supreme Court Of India · AIR 2001 SC 3575 : (2001) AIRSCW 3344 : (2001) 49 BLJR 2101 : (2001) CriLJ 4238 : (2001) 7 JT 157 : (2001) 5 SCALE 500 : (2001) 7 SCC 657 : (2001) 6 Supreme 461 : (2001) 2 UC 360

Juvenile Justice Act, 1986 — Section 32

Supreme Court28 Aug 2001Dismissed

Saddler Shoes Pvt. Ltd. etc. Vs Air India and Others

Supreme Court Of India · (2001) 6 AD 28 : (2001) AIRSCW 4551 : (2001) 49 BLJR 2092 : (2001) 3 CPJ 1 : (2001) 7 JT 122 : (2002) 1 PLJR 191 : (2001) 5 SCALE 550 : (2001) 8 SCC 390 : (2001) 6 Supreme 528 : (2001) 2 UC 437 : (2001) 2 UJ 1562

Carriage by Air Act, 1972 — Section 12

Supreme Court28 Aug 2001Dismissed

J.R. Parashar, Advocate and Others Vs Prasant Bhushan, Advocate and Others

Supreme Court Of India · (2001) 3 ACR 2335 : AIR 2001 SC 3395 : (2001) AIRSCW 3237 : (2003) 1 ALT 14 : (2001) 49 BLJR 2222 : (2001) CriLJ 4207 : (2001) 4 Crimes 217 : (2001) 21 GLH 253 : (2001) 7 JT 189 : (2001) 5 SCALE 524 : (2001) 6 SCC 735 : (2001) 6 Supreme 450 : (2001) 2 UC

Contempt of Courts Act, 1971 — Section 5, 14, 15, 15(1), 23Constitution Of India, 1950 — Article 19(1)(a)

Supreme Court28 Aug 2001Disposed Off

Medical Council of India Vs Sarang and Others

Supreme Court Of India · (2001) 7 AD 93 : (2001) AIRSCW 3350 : (2001) 7 JT 103 : (2001) 5 SCALE 542 : (2001) 8 SCC 427 : (2001) 4 SCT 332 : (2001) 6 Supreme 521 : (2002) 1 UJ 50

Medical Council of India Regulations on Graduate Medical Education, 1997 — Regulation 6, 6(5)

Supreme Court28 Aug 2001Dismissed

Harijinder Kaur Vs State of Jharkhand and Another

Supreme Court Of India · (2001) 3 ACR 2294 : (2001) 8 AD 55 : AIR 2001 SC 3716 : (2001) 49 BLJR 2324 : (2001) 107 CompCas 199 : (2002) CriLJ 78 : (2001) 7 JT 86 : (2001) 5 SCALE 545 : (2001) 8 SCC 394 : (2001) 2 UC 389

Indian Penal Code, 1860 — Section 313, 323, 498ADowry Prohibition Act, 1961 — Section 3, 4

Supreme Court27 Aug 2001Allowed

Laxmidas Bapudas Darbar and Another Vs Smt. Rudravva and Others

Supreme Court Of India · (2001) 7 AD 97 : AIR 2001 SC 3738 : (2001) AIRSCW 3452 : (2001) 7 JT 135 : (2001) 5 SCALE 557 : (2001) 7 SCC 409 : (2001) 6 Supreme 474

Karnataka Rent Control Act, 1961 — Section 21, 21(1), 21(1)(a), 21(1)(b), 21(1)(c), 21(1)(d), 21(1)(e), 21(1)(f), 21(1)(g), 21(I)(h), 21(1)(i), 21(1)(j), 21(1)(k), 21(1)(l), 21(1)(m), 21(1)(n), 21(1)(o), 21(1)(p)Transfer of Property Act, 1882 — Section 106, 107

Supreme Court27 Aug 2001Dismissed

M/s. Ambalal Sarabhai Enterprises Ltd. Vs M/s. Amrit Lal and Co. and Another

Supreme Court Of India · AIR 2001 SC 3580 : (2001) AIRSCW 3326 : (2001) 93 DLT 164 : (2001) 7 JT 477 : (2002) 1 LW 624 : (2001) 5 SCALE 509 : (2001) 8 SCC 397 : (2001) 6 Supreme 505

Delhi Rent Control Act, 1958 — Section 3(c), 14, 14(1)(b)Code of Civil Procedure, 1908 — Section 9, 151, Order 7 Rule 11General Clauses Act, 1897 — Section 6, 6(a), 6(b), 6(c), 6(d), 6(e)

Supreme Court27 Aug 2001Allowed

Govt. of Andhra Pradesh and Others Vs Mohd. Ghouse Mohinuddin and Others

Supreme Court Of India · (2001) 6 AD 734 : AIR 2001 SC 3424 : (2001) AIRSCW 3211 : (2001) 91 FLR 434 : (2001) 7 JT 146 : (2001) LabIC 3304 : (2001) 5 SCALE 491 : (2001) 8 SCC 416 : (2001) 3 SCT 1147 : (2001) 3 SLJ 479 : (2001) 6 Supreme 464

Administrative Tribunals Act, 1985 — Section 21Constitution Of India, 1950 — Article 16, 16(1), 16(2), 371D, 371D(1), 371D(2)

Supreme Court27 Aug 2001Allowed

M/s. Bhaskar Industries Ltd. Vs M/s. Bhiwani Denim and Apparels Ltd. and Others

Supreme Court Of India · (2001) 3 ACR 2297 : (2001) 6 AD 612 : AIR 2001 SC 3625 : (2001) AIRSCW 3413 : (2001) 2 ALD(Cri) 530 : (2001) ALLMR(Cri) 1961 : (2002) 1 ALT(Cri) 13 : (2001) CriLJ 4250 : (2001) 4 Crimes 199 : (2003) 1 JLJ 56 : (2001) 7 JT 127 : (2001) MPLJ 664 : (2001) 2

Code of Criminal Procedure, 1973 — Section 205(2), 251, 273, 317, 317(1), 397(2)Negotiable Instruments Act, 1881 — Section 138

Supreme Court24 Aug 2001Dismissed

Chhotu Ram Vs Urvashi Gulati and Another

Supreme Court Of India · AIR 2001 SC 3468 : (2001) 4 ALLMR 250 : (2001) CriLJ 4204 : (2001) 91 FLR 954 : (2001) 7 JT 45 : (2001) 5 SCALE 479 : (2001) 7 SCC 530 : (2001) SCC(L&S) 1196 : (2001) 3 SCT 1142 : (2001) 2 UC 374

Haryana Service of Engineers, Class II, Public Works Department (Irrigation Branch) Rules, 1970 — Rule 9

Supreme Court24 Aug 2001Dismissed

S.M. Datta Vs State of Gujarat and Another

Supreme Court Of India · (2001) 3 ACR 2183 : AIR 2001 SC 3253 : (2001) AIRSCW 3133 : (2001) 2 ALD(Cri) 553 : (2001) CriLJ 4195 : (2001) 4 Crimes 206 : (2001) 91 FLR 853 : (2001) 6 JT 631 : (2002) 1 LLJ 3 : (2002) 1 LW(Cri) 407 : (2001) 5 SCALE 457 : (2001) 7 SCC 659 : (2001) SCC(

Code of Criminal Procedure, 1973 — Section 173(8)Factory Act, 1948 — Section 2(m)(i), 51, 52, 53, 54, 55, 56, 58, 61, 61(1), 61(2), 61(4), 62, 62(2), 63, 92, 108(2)Gujarat Factories Rules, 1963 — Rule 87, 88, 110

Supreme Court24 Aug 2001Dismissed

Vasantha Viswanthan and Others Vs V.K. Elayalwar and Others

Supreme Court Of India · AIR 2001 SC 3367 : (2001) AIRSCW 3304 : (2001) 3 ARBLR 110 : (2001) 49 BLJR 2289 : (2001) 6 JT 622 : (2001) 5 SCALE 483 : (2001) 8 SCC 133 : (2001) 6 Supreme 442 : (2001) 2 UC 464

Motor Vehicles Act, 1939 — Section 31, 48ASales Of Goods Act, 1930 — Section 19, 58Indian Contract Act, 1872 — Section 23, 24

Supreme Court24 Aug 2001Disposed Of

A.I.I.M.S. Students Union Vs A.I.I.M.S. and Others

Supreme Court Of India · AIR 2001 SC 3262 : (2001) AIRSCW 3143 : (2001) 93 DLT 97 : (2001) 7 JT 12 : (2001) 5 SCALE 430 : (2002) 1 SCC 428 : (2001) 4 SCT 150 : (2001) 6 Supreme 367

All India Institute Of Medical Sciences Act, 1956 — Section 5, 13, 14Indian Medical Council Act, 1933 — Section 23Constitution Of India, 1950 — Article 14, 15, 15(4), 16, 16(4), 17, 41, 46, 47, 51A

Supreme Court24 Aug 2001Disposed Off

Ashutosh Kumar Manoj Vs State of Bihar

Supreme Court Of India · (2002) 1 ACR 368 : (2001) 10 JT 350

Probation Of Offenders Act, 1958 — Section 4, 12Indian Penal Code, 1860 — Section 324

Supreme Court24 Aug 2001Disposed Off

District Judge, Bahraich and Another Vs Munijar Prasad

Supreme Court Of India · AIR 2002 SC 141 : (2001) AIRSCW 4714 : (2002) 94 DLT 465 : (2001) 9 JT 416 : (2001) 8 SCALE 22 : (2002) 1 SCC 482 : (2001) 8 Supreme 168

Uttar Pradesh Subordinate Court Staff (Punishment and Appeal) Rules, 1976 — Rule 7

Supreme Court24 Aug 2001

State of Madhya Pradesh Vs Bhooraji and Others

Supreme Court Of India · (2001) 3 ACR 2239 : (2001) 6 AD 624 : AIR 2001 SC 3372 : (2001) AIRSCW 3313 : (2001) 2 ALD(Cri) 604 : (2001) ALLMR(Cri) 2185 : (2001) CriLJ 4228 : (2001) 4 Crimes 190 : (2001) 2 JLJ 321 : (2001) 7 JT 55 : (2002) 1 MPHT 1 : (2001) 5 SCALE 423 : (2001) 7 SC

Indian Penal Code, 1860 — Section 148, 149, 302, 323, 376Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 — Section 3, 3(2), 14Code of Criminal Procedure, 1973 — Section 190, 193, 195, 196, 197, 198, 199, 313, 460, 461, 462, 465, 465(1)

Supreme Court24 Aug 2001Disposed Off

K. Ameer Khan and Another Vs A. Gangadharan and Others

Supreme Court Of India · (2001) 6 AD 746 : AIR 2001 SC 3299 : (2001) AIRSCW 3348 : (2001) 91 FLR 238 : (2001) 7 JT 107 : (2001) LabIC 3322 : (2001) 5 SCALE 477 : (2001) 9 SCC 84 : (2001) SCC(L&S) 1253 : (2001) 3 SCT 1138 : (2001) 6 Supreme 345