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Supreme Court Of India judgments

59,848 judgments · page 1,556 of 2,993

Supreme Court24 Aug 2001Disposed Of

M.S. Grewal and Another Vs Deep Chand Sood and Others

Supreme Court Of India · (2001) 2 ACC 540 : (2001) ACJ 1719 : AIR 2001 SC 3660 : (2001) AIRSCW 4075 : (2001) AIRSCW 3430 : (2001) 4 ALLMR 496 : (2001) 49 BLJR 2294 : (2001) 7 JT 159 : (2002) 1 LW 491 : (2001) 5 SCALE 610 : (2001) 8 SCC 151 : (2001) 6 Supreme 655 : (2001) 7 Suprem

Motor Vehicles Act, 1939 — Section 110BIndian Penal Code, 1860 — Section 304AConstitution Of India, 1950 — Article 32, 226
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Supreme Court24 Aug 2001Disposed Off

U.O.I. and Others Vs Rajbir Singh Khanna and Another

Supreme Court Of India · (2001) 3 ACR 2235 : AIR 2001 SC 3327 : (2001) AIRSCW 3169 : (2001) 91 FLR 240 : (2001) 7 JT 50 : (2001) LabIC 2898 : (2001) 5 SCALE 418 : (2001) 7 SCC 113 : (2001) 3 SCT 1145 : (2001) 6 Supreme 329

Army Act, 1950 — Section 122, 153Army Rules, 1954 — Rule 180
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Supreme Court24 Aug 2001Allowed

T.I. Cycles of India, Ambattur Vs M.K. Gurumani and Others

Supreme Court Of India · (2001) 6 AD 753 : AIR 2001 SC 3465 : (2001) 91 FLR 153 : (2001) 7 JT 73 : (2001) LabIC 3300 : (2001) 2 LLJ 1068 : (2002) 1 LW 127 : (2001) 5 SCALE 468 : (2001) 7 SCC 204 : (2001) SCC(L&S) 1111 : (2001) 3 SCT 1139

Employees Provident Funds And Miscellaneous Provisions Act, 1952 — Section 2(b), 2(b)(ii), 2(s)Payment Of Gratuity Act, 1972 — Section 2, 4(2)
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Supreme Court23 Aug 2001Dismissed

Dadi Jagannadham Vs Jammulu Ramulu and Others

Supreme Court Of India · AIR 2001 SC 2699 : (2001) AIRSCW 3051 : (2001) 5 ALT 17 : (2001) 6 JT 643 : (2001) 3 LW 596 : (2001) 4 MPHT 438 : (2001) 92 RD 803 : (2001) 5 SCALE 402 : (2001) 7 SCC 71 : (2001) 6 Supreme 294 : (2001) 2 UC 402 : (2002) 1 UJ 200

Code of Civil Procedure, 1908 — Order 21 Rule 89, Order 21 Rule 92(2), Order 21 Rule 90, Order 21 Rule 91, Order 21 Rule 92Limitation Act, 1963 — Article 127
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Supreme Court23 Aug 2001Allowed

Rachakonda Narayana Vs Ponthala Parvathamma and Another

Supreme Court Of India · (2001) 7 AD 61 : AIR 2001 SC 3353 : (2001) AIRSCW 3198 : (2001) 7 JT 63 : (2002) 1 LW 487 : (2002) 1 RLW 15 : (2001) 5 SCALE 413 : (2001) 8 SCC 173 : (2001) 6 Supreme 321 : (2001) 2 UC 428

Specific Relief Act, 1877 — Section 13, 14, 15, 17Specific Relief Act, 1963 — Section 12(3), 16
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Supreme Court22 Aug 2001Dismissed

M/s. Jaypee Rewa Cement Vs Commissioner of Central Excise, M.P.

Supreme Court Of India · AIR 2001 SC 3935 : (2001) AIRSCW 3904 : (2001) 77 ECC 457 : (2001) 98 ECR 193 : (2001) 133 ELT 3 : (2001) 7 JT 261 : (2001) 6 SCALE 96 : (2001) 8 SCC 586 : (2001) 6 Supreme 753

Central Excise Rules, 1944 — Rule 57A, 57A(1), 57C, 57D, 57F, 57Q, 57JCustoms Tariff Act, 1975 — Section 3
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Supreme Court22 Aug 2001Allowed

Bharat Bhawan Trust Vs Bharat Bhawan Artists Association and Another

Supreme Court Of India · (2001) 6 AD 672 : AIR 2001 SC 3348 : (2001) AIRSCW 3194 : (2001) 91 FLR 161 : (2002) 1 JLJ 66 : (2001) 7 JT 80 : (2001) LabIC 2904 : (2001) 2 LLJ 1064 : (2001) 4 MPHT 342 : (2001) 5 SCALE 398 : (2001) 7 SCC 630 : (2001) SCC(L&S) 1225 : (2001) 3 SCT 1136 :

Bharat Bhawan Nays Adhiniyam, 1982 — Section 2(a)Industrial Disputes Act, 1947 — Section 2(i)
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Supreme Court21 Aug 2001Dismissed

Commissioner of Central Excise, Meerut Vs M/s Kisan Sahkari Chinni Mills Ltd.

Supreme Court Of India · (2001) AIRSCW 3320 : (2001) 77 ECC 236 : (2001) 132 ELT 523 : (2002) 255 ITR 57 : (2001) 7 JT 1 : (2001) 5 SCALE 382 : (2001) 6 SCC 697 : (2002) 125 STC 432 : (2001) 6 Supreme 241

Uttar Pradesh Sheera Niyantran Adhiniyam, 1964 — Section 8(4), 8(5)Central Excise Act, 1944 — Section 4, 4(4)(d)(ii)Constitution Of India, 1950 — Article 366
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Supreme Court21 Aug 2001Allowed

Bibi Salma Khatoon Vs State of Bihar and Others

Supreme Court Of India · AIR 2001 SC 3596 : (2001) AIRSCW 3346 : (2001) 49 BLJR 2096 : (2001) 7 JT 109 : (2001) 5 SCALE 474 : (2001) 7 SCC 197 : (2001) 6 Supreme 405

Bihar Land Reforms Act, 1961 — Section 16, 16(3)Bihar and Orissa General Clauses Act, 1917 — Section 4, 11Limitation Act, 1963 — Section 4, 5, 6, 7, 8, 9, 10, 11, 12, 13, 14
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Supreme Court21 Aug 2001Dismissed

Mrs. Kapil Bhargava and Others Vs Subhash Chand Aggarwal and Others

Supreme Court Of India · AIR 2001 SC 3334 : (2001) AIRSCW 3177 : (2001) 93 DLT 65 : (2001) 6 JT 650 : (2002) 3 MPHT 362 : (2001) 5 SCALE 389 : (2001) 6 SCC 645 : (2001) 6 Supreme 230

Delhi Rent Control Act, 1958 — Section 2(1), 14, 14(1), 14(1)(b), 14(1)(d), 14(1)(e), 16, 16(1), 17, 17(2), 18, 39
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Supreme Court21 Aug 2001Dismissed

M/s. K.P. Madhusudhanan Vs Commissioner of Income Tax, Cochin

Supreme Court Of India · AIR 2001 SC 2704 : (2001) AIRSCW 3057 : (2001) 169 CTR 489 : (2001) 251 ITR 99 : (2001) 7 JT 7 : (2001) 5 SCALE 385 : (2001) 6 SCC 665 : (2001) 6 Supreme 274 : (2001) 118 TAXMAN 324

Income Tax Act, 1961 — Section 143, 144, 147, 271, 271(1)(c)
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