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Supreme Court Of India judgments

59,848 judgments · page 1,561 of 2,993

Supreme Court02 Aug 2001Allowed

Biman Krishna Bose Vs United India Insurance Co. Ltd.

Supreme Court Of India · (2002) 4 ALT 36 : (2001) 107 CompCas 14 : (2001) 6 JT 125 : (2002) 1 LW 325 : (2001) 4 SCALE 675 : (2001) 6 SCC 477 : (2002) 1 UJ 93 : (2001) 3 UPLBEC 2470

Constitution of India, 1950 — Article 12, 226General Insurance Business (Nationalisation) Act, 1972 — Section 3(1), 9, 24
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Supreme Court02 Aug 2001Dismissed

K.C. Sareen Vs C.B.I., Chandigarh

Supreme Court Of India · (2001) 2 ACR 1665 : AIR 2001 SC 3320 : (2001) AIRSCW 3339 : (2001) 2 ALD(Cri) 398 : (2001) ALLMR(Cri) 2160 : (2001) 49 BLJR 1772 : (2001) CriLJ 4234 : (2001) 3 Crimes 399 : (2001) 6 JT 59 : (2002) 1 LW(Cri) 241 : (2001) 4 SCALE 644 : (2001) 6 SCC 584 : (2

Indian Penal Code, 1860 — Section 120, 201, 420Code of Criminal Procedure, 1973 — Section 389, 389(1), 401, 482Companies Act, 1956 — Section 267
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Supreme Court02 Aug 2001Allowed

The Meghalaya State Electricity Board and Another Vs Shri Jagadindra Arjun

Supreme Court Of India · AIR 2001 SC 2440 : (2001) AIRSCW 2823 : (2002) 92 FLR 323 : (2001) 3 GLT 44 : (2001) 6 JT 137 : (2002) 1 LLJ 825 : (2001) 5 SCALE 34 : (2001) 6 SCC 446 : (2001) SCC(L&S) 976 : (2001) 3 SCT 1111 : (2002) 1 SLJ 63 : (2001) 6 Supreme 39

Electricity (Supply) Act, 1948 — Section 4(2)(c), 5, 14, 15, 16, 17, 45, 45(2)(c), 46, 78(A), 79, 79(c), 79(h), 161Road Transport Corporations Act, 1950 — Section 34(1)
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Supreme Court01 Aug 2001Allowed

Sushma Mutreja Vs Union of India and Others

Supreme Court Of India · AIR 2001 SC 2452 : (2001) AIRSCW 2712 : (2001) 91 FLR 101 : (2001) 6 JT 120 : (2001) LabIC 2818 : (2002) 2 PLJR 234 : (2001) 4 SCALE 659 : (2001) 6 SCC 428 : (2001) SCC(L&S) 972 : (2001) 3 SCT 1057 : (2001) 5 Supreme 529 : (2001) 2 UJ 1498 : (2001) 3 UPLB

Central Secretariat Clerical Service Rules, 1962 — Rule 11, 11(2), 11(3), 12, 25
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Supreme Court01 Aug 2001Allowed

V. Pechimuthu Vs Gowrammal

Supreme Court Of India · AIR 2001 SC 2446 : (2001) AIRSCW 2731 : (2001) 5 ALT 1 : (2001) 6 JT 162 : (2002) 2 LW 390 : (2002) 1 MLJ 1 : (2001) 4 SCALE 650 : (2001) 7 SCC 617 : (2001) 5 Supreme 576 : (2001) 2 UC 378

Code of Civil Procedure, 1908 — Section 100Specific Relief Act, 1963 — Section 16(c)(2), 20
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Supreme Court31 Jul 2001Disposed Of

Dhyan Investments and Trading Co. Ltd. Vs Central Bureau of Investigation and Others

Supreme Court Of India · AIR 2001 SC 2456 : (2001) AIRSCW 2788 : (2001) 2 ALD(Cri) 360 : (2001) ALLMR(Cri) 2205 : (2001) 2 ALT(Cri) 262 : (2001) 107 CompCas 1 : (2001) 4 CompLJ 17 : (2001) CriLJ 3952 : (2001) 3 Crimes 441 : (2001) 6 JT 27 : (2002) 1 LW(Cri) 425 : (2001) 4 SCALE 6

Code of Criminal Procedure, 1973 — Section 4, 6, 407Special Court (Trial of Offenses Relating to Transactions in Securities) Act, 1992 — Section 3(2), 5, 5A, 6, 7, 9, 10, 11AAdministrative Tribunals Act, 1985 — Section 17
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Supreme Court31 Jul 2001Dismissed

Shyam Sunder and Another Vs Ram Kumar and Another

Supreme Court Of India · AIR 2001 SC 2472 : (2001) AIRSCW 2768 : (2001) 6 JT 94 : (2001) 4 SCALE 710 : (2001) 8 SCC 24 : (2001) 5 Supreme 492

Haryana Amendment Act, 1995 — Section 15, 15(1)(d)Bihar Money Lenders Act, 1938 — Section 11, 7Punjab Amendment Act, 1960 — Section 31
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Supreme Court31 Jul 2001Dismissed

Gopi Nath @ Jhallar Vs State of U.P.

Supreme Court Of India · (2001) 2 ACR 1712 : AIR 2001 SC 2493 : (2001) AIRSCW 2707 : (2001) 2 ALD(Cri) 392 : (2001) ALLMR(Cri) 1975 : (2001) 2 ALT(Cri) 216 : (2001) CriLJ 3514 : (2001) 3 Crimes 490 : (2001) 6 JT 130 : (2001) 4 SCALE 625 : (2001) 6 SCC 620 : (2001) 5 Supreme 746 :

Indian Penal Code, 1860 — Section 34, 302, 307, 324
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Supreme Court31 Jul 2001Dismissed

K. Poonuswamy Vs State of Tamilnadu by Inspector of Police, Directorate of Vigilance and Anti Corruption South Range, Trichy

Supreme Court Of India · (2001) 2 ACR 1645 : AIR 2001 SC 2464 : (2001) AIRSCW 2798 : (2002) 1 ALD(Cri) 20 : (2001) CriLJ 3960 : (2001) 3 Crimes 425 : (2001) 6 JT 17 : (2002) 1 LW(Cri) 384 : (2001) 4 SCALE 630 : (2001) 6 SCC 674 : (2001) 5 Supreme 484 : (2001) 2 UJ 1531

Prevention of Corruption Act, 1988 — Section 13(1)(e), 13(2)Evidence Act, 1872 — Section 114, 3Indian Penal Code, 1860 — Section 109
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Supreme Court31 Jul 2001Allowed

Ronald Kiprono Ramkat Vs State of Haryana

Supreme Court Of India · (2001) 3 ACR 1944 : AIR 2001 SC 2488 : (2001) AIRSCW 2754 : (2001) 2 ALT(Cri) 234 : (2001) CriLJ 3942 : (2001) 3 Crimes 411 : (2001) 6 JT 360 : (2002) 1 LW(Cri) 403 : (2001) 4 SCALE 617 : (2001) 6 SCC 423 : (2001) 5 Supreme 459 : (2001) 2 UC 277

Indian Penal Code, 1860 — Section 302, 376, 511
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