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Supreme Court Of India judgments

59,848 judgments · page 1,569 of 2,993

Supreme Court02 May 2001Dismissed

Sulekh Chand Vs State of Haryana

Supreme Court Of India · AIR 2001 SC 2204 : (2001) AIRSCW 2104 : (2001) 2 CGLJ 499 : (2001) CriLJ 2611 : (2001) 3 LW 61 : (2001) 2 OLR 188 : (2001) 3 PLJR 41 : (2001) 4 SCALE 199 : (2001) 5 SCC 289 : (2001) 3 SCR 750 : (2001) 4 Supreme 108 : (2001) 2 UC 163

Penal Code, 1860 (IPC) — Section 302
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Supreme Court02 May 2001Allowed

M.N. Damani Vs S.K. Sinha and Others

Supreme Court Of India · (2002) 2 ACR 1886 : AIR 2001 SC 2037 : (2001) AIRSCW 1941 : (2001) 1 ALD(Cri) 858 : (2001) ALLMR(Cri) 1488 : (2001) 2 ALT(Cri) 63 : (2001) CriLJ 2571 : (2001) 2 Crimes 271 : (2001) 1 JT 375 Supp : (2001) 3 SCALE 654 : (2001) 5 SCC 156 : (2001) 3 SCR 415 :

Code of Criminal Procedure, 1973 — Section 251, 436, 482, 468Indian Penal Code, 1860 — Section 34, 120B, 499, 500Negotiable Instruments Act, 1881 — Section 138
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Supreme Court02 May 2001Dismissed

Raju Vs State of Haryana

Supreme Court Of India · (2001) 2 ACR 1449 : AIR 2001 SC 2043 : (2001) AIRSCW 1978 : (2001) 1 ALD(Cri) 854 : (2001) ALLMR(Cri) 1238 : (2001) 2 ALT(Cri) 50 : (2001) CriLJ 2580 : (2001) 2 Crimes 267 : (2001) 5 JT 213 : (2001) 3 SCALE 651 : (2001) 9 SCC 50 : (2001) 3 SCR 409 : (2001

Indian Penal Code, 1860 — Section 302, 363, 376Code of Criminal Procedure, 1973 — Section 313
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Supreme Court02 May 2001Allowed

State of U.P. Vs Harendra Arora and Another

Supreme Court Of India · AIR 2001 SC 2319 : (2001) AIRSCW 2029 : (2002) 95 FLR 451 : (2001) 1 JT 70 Supp : (2001) LabIC 1805 : (2002) 3 LLJ 1124 : (2001) 3 SCALE 659 : (2001) 6 SCC 392 : (2001) SCC(L&S) 959 : (2001) 3 SCR 375 : (2001) 2 SCT 1091 : (2001) 3 SLJ 421 : (2001) 4 Supr

Government of India Act, 1935 — Section 240(3)Code of Civil Procedure, 1908 — Section 99A, 115, Order 21 Rule 90, 115, 99ACode Of Criminal Procedure, 1973 &mdas; Section 465
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Supreme Court02 May 2001Allowed

Reva Investment Pvt. Ltd. Vs Commissioner of Gift Tax, Gujarat II

Supreme Court Of India · AIR 2001 SC 2033 : (2001) AIRSCW 1946 : (2001) 167 CTR 471 : (2001) 249 ITR 337 : (2001) 1 JT 235 Supp : (2001) 3 SCALE 626 : (2001) 9 SCC 111 : (2001) 3 SCR 360 : (2001) 4 Supreme 4 : (2001) 116 TAXMAN 498 : (2001) 2 UJ 797

Gift Tax Act, 1958 — Section 2(xii), 2(xxiii), 4, 4(1)(a), 3, 15(2), 16, 16(1), 26(1)
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Supreme Court01 May 2001Disposed Of

M/S Sikkim Subba Associates Vs State Of Sikkim

Supreme Court Of India · AIR 2001 SC2062 : (2001) 3 SCR 261 : (2001) 5 SCC 629 : (2001) 5 JT 186 : (2001) 3 Scale 721

Constitution Of India, 1950 — Article 136, 142, 299Sikkim High Court (Practice & Procedure) Rules, 1991 — Rule 149, 150Arbitration Act, 1940 — Section 8, 16, 16(c), 16(1)(c), 19, 30, 30(a), 30(c), 39
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Supreme Court01 May 2001Dismissed

N.R. Nair and Others Vs Union of India and Others

Supreme Court Of India · AIR 2001 SC 2337 : (2001) AIRSCW 2039 : (2002) 4 LW 547 : (2001) 4 SCALE 20 : (2001) 6 SCC 84 : (2001) 3 SCR 353 : (2001) 2 UC 168 : (2001) 2 UJ 1331

Prevention of Cruelty to Animals Act, 1960 — Section 11, 21, 22, 22(ii), 23, 24, 29
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Supreme Court01 May 2001Disposed Off

State of M.P. Vs Suresh Kaushal and Another

Supreme Court Of India · (2002) 2 ACR 1925 : (2001) 2 ALD(Cri) 330 : (2001) ALLMR(Cri) 1974 : (2002) 1 ALT(Cri) 1 : (2001) 2 DMC 102 : (2001) 4 SCALE 233 : (2003) 11 SCC 126

Indian Penal Code, 1860 — Section 34, 313, 498ACode of Criminal Procedure, 1973 — Section 179
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Supreme Court01 May 2001Dismissed

Anant Raj Industries Ltd. Vs Commissioner of Central Excise

Supreme Court Of India · (2001) 9 AD 472 : AIR 2002 SC 117 : (2001) AIRSCW 4679 : (2002) 3 BomCR 686 : (2002) 1 JCR 228 : (2001) 9 JT 525 : (2002) 1 OLR 112 : (2001) 8 SCALE 174 : (2002) 2 SCC 147 : (2001) 8 Supreme 443

Central Excise Act, 1944 — Section 4(4)(d)(ii)
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Supreme Court01 May 2001Allowed

State of Himichal Pradesh Vs Gian Chand

Supreme Court Of India · (2001) 2 ACR 1435 : AIR 2001 SC 2075 : (2001) AIRSCW 1903 : (2001) 1 ALD(Cri) 869 : (2001) 2 ALT(Cri) 54 : (2001) CriLJ 2548 : (2001) 2 Crimes 256 : (2001) 5 JT 169 : (2001) 2 OLR 367 : (2001) 2 RLW 330 : (2001) 3 SCALE 565 : (2001) 6 SCC 71 : (2001) 3 SC

Indian Penal Code, 1860 — Section 84, 376Code of Criminal Procedure, 1973 — Section 313, 329
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Supreme Court01 May 2001Dismissed

Karnataka State Road Transport Corpn. Vs Smt. Lakshmidevamma and Another

Supreme Court Of India · AIR 2001 SC 2090 : (2001) 90 FLR 35 : (2001) 3 GLR 2577 : (2001) 1 JT 461 Supp : (2001) LabIC 1777 : (2001) 2 LLJ 199 : (2001) 3 MLJ 76 : (2001) 3 SCALE 600 : (2001) 5 SCC 433 : (2001) 3 SCR 284 : (2001) 2 SCT 1041

Industrial Disputes Act, 1947 — Section 10, 11(1), 11(3), 23, 33, 33(2), 33(2)(b)Constitution of India, 1950 — Article 136
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Supreme Court01 May 2001Dismissed

R. Lakshmi Narayan Vs Santhi

Supreme Court Of India · AIR 2001 SC 2110 : (2001) AIRSCW 1820 : (2001) 5 ALT 23 : (2001) 49 BLJR 1761 : (2001) 1 DMC 694 : (2001) 1 JT 213 Supp : (2001) 3 LW 31 : (2001) 3 LW 1 : (2001) 2 OLR 93 : (2001) 4 PLJR 46 : (2001) 2 RLW 326 : (2001) 3 SCALE 579 : (2001) 4 SCC 688 : (200

Hindu Marriage Act, 1955 — Section 5, 5(ii), 5(ii)(a), 5(ii)(b), 12(1)(b)Code of Civil Procedure, 1908 — Section 100Constitution of India, 1950 — Article 136
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