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Supreme Court Of India judgments

59,848 judgments · page 1,572 of 2,993

Supreme Court18 Apr 2001Allowed

Manoj Kumar Vs Bihari Lal (dead) by Lrs.

Supreme Court Of India · AIR 2001 SC 2176 : (2001) AIRSCW 1793 : (2001) 5 JT 93 : (2001) 3 SCALE 426 : (2001) 4 SCC 655 : (2001) 3 SCR 73 : (2001) 3 Supreme 474

Delhi Rent Control Act, 1958 — Section 14(1)(e), 25(B), 25(B)(1), 25(B)(4), 25(B)(5), 25(B)(6), 25(B)(8), 25(B)(10)
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Supreme Court18 Apr 2001Dismissed

Kisan Yeshwant Dhirade Vs Sonabai Bappu Lohar and Others

Supreme Court Of India · (2001) 8 AD 52 : (2001) AIRSCW 4084 : (2001) 6 SCALE 563 : (2001) 9 SCC 141 : (2001) 3 SCR 95 : (2001) 5 Supreme 795 : (2001) 2 UJ 1552

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 2(6), 4, 15, 31, 33, 34, 37, 37(1)
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Supreme Court18 Apr 2001Dismissed

Muraleedharan Vs State of Kerala

Supreme Court Of India · AIR 2001 SC 1699 : (2001) AIRSCW 1687 : (2001) 1 ALD(Cri) 806 : (2001) 2 ALT(Cri) 48 : (2001) CriLJ 2187 : (2001) 2 Crimes 239 : (2001) 75 ECC 481 : (2001) 5 JT 84 : (2001) 2 KLT 355 : (2001) 3 SCALE 440 : (2001) 4 SCC 638 : (2001) 3 SCR 57 : (2001) 2 UJ

Code of Criminal Procedure, 1973 — Section 438Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 37Kerala Abkari Act, 1077 — Section 8, 41A
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Supreme Court18 Apr 2001Dismissed

Samir Mukherjee Vs Davinder K. Bajaj and Others

Supreme Court Of India · AIR 2001 SC 1696 : (2001) AIRSCW 1740 : (2001) 3 ALLMR 263 : (2001) 4 ALT 23 : (2001) 5 JT 75 : (2001) 3 LW 427 : (2001) 3 MLJ 22 : (2001) 2 RLW 254 : (2001) 3 SCALE 431 : (2001) 5 SCC 259 : (2001) 3 SCR 88 : (2001) 3 Supreme 482 : (2001) 1 UC 693 : (2001

Transfer of Property Act, 1882 — Section 106, 107Code of Civil Procedure, 1908 — Order 12 Rule 6
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Supreme Court18 Apr 2001Disposed Off

Kumar V. Jahgirdar Vs Chetana K. Ramatheertha

Supreme Court Of India · AIR 2001 SC 2179 : (2001) AIRSCW 1854 : (2001) 3 ALLMR 818 : (2001) 5 JT 63 : (2001) 3 MLJ 69 : (2001) 2 RLW 258 : (2001) 3 SCALE 471 : (2001) 4 SCC 682 : (2001) 3 Supreme 479 : (2001) 1 UC 645

Hindu Marriage Act, 1955 — Section 13
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Supreme Court18 Apr 2001Allowed

K. Seetharam Vs B.U. Papamma and Another

Supreme Court Of India · AIR 2001 SC 2182 : (2001) AIRSCW 3202 : (2001) AIRSCW 1797 : (2002) 93 RD 44 : (2001) 2 RLW 247 : (2001) 3 SCALE 468 : (2001) 4 SCC 322 : (2001) 3 Supreme 443 : (2001) 6 Supreme 436 : (2001) 1 UC 643

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Supreme Court17 Apr 2001Allowed

K. Raj and Another Vs Muthamma

Supreme Court Of India · AIR 2001 SC 1720 : (2001) AIRSCW 1736 : (2001) 2 CGLJ 413 : (2001) 3 SCALE 386 : (2001) 6 SCC 279 : (2001) 3 Supreme 391 : (2001) 2 UJ 1138

Code of Civil Procedure, 1908 — Section 100, 100(3), 100(4)
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Supreme Court17 Apr 2001Partly Allowed

Standard Chartered Bank etc. Vs The Custodian and Others etc.

Supreme Court Of India · AIR 2001 SC 1858 : (2001) AIRSCW 1728 : (2001) 3 ALLMR 236 : (2001) 2 BC 275 : (2001) 105 CompCas 767 : (2001) 5 JT 38 : (2001) 3 SCALE 407 : (2001) 4 SCC 424 : (2001) 3 Supreme 424 : (2001) 2 UJ 1182

Special Court (Trial of Offences Relating to Transactions in Securities) Act, 1992 — Section 4, 11, 11(2), 11(2)(b), 11(2)(c)
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Supreme Court17 Apr 2001Disposed Off

Daya Singh Lahoria etc. Vs Union of India and Others etc.

Supreme Court Of India · AIR 2001 SC 1716 : (2001) AIRSCW 1731 : (2001) 1 ALD(Cri) 828 : (2001) 2 ALT(Cri) 142 : (2001) CriLJ 2188 : (2001) 5 JT 31 : (2001) 3 SCALE 370 : (2001) 4 SCC 516 : (2001) 3 SCR 1 : (2001) 3 Supreme 363 : (2001) 2 UJ 1002

Indian Extradition Act, 1962 — Section 2(c), 2(d), 2(e), 21United Kingdom Extradition Act, 1870 — Section 19Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 18
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Supreme Court17 Apr 2001Dismissed

Chetan Dass Vs Kamla Devi

Supreme Court Of India · AIR 2001 SC 1709 : (2001) 3 ALLMR 255 : (2001) 49 BLJR 1948 : (2001) 2 CGLJ 169 : (2001) 1 DMC 714 : (2001) 5 JT 21 : (2001) 3 LW 210 : (2001) 3 MLJ 26 : (2001) 2 RLW 201 : (2001) 3 SCALE 399 : (2001) 4 SCC 250 : (2001) 3 SCR 20 : (2001) 1 UC 706 : (2001)

Indian Penal Code, 1860 — Section 120B, 494Hindu Marriage Act, 1955 — Section 9, 13, 13(1A)(ii), 23, 23(1)(a), 23(1)(b), 23(1)(e)Code of Civil Procedure, 1908 — Order 6 Rule 17
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Supreme Court17 Apr 2001Dismissed

V.K. Palaniappa Chettiar (Dead) By Lrs. Vs Ramasami Gounder and Another

Supreme Court Of India · AIR 2001 SC 2186 : (2001) AIRSCW 1799 : (2001) 3 LW 303 : (2001) 3 LW 302 : (2001) 3 MLJ 90 : (2001) 2 RLW 208 : (2001) 3 SCALE 390 : (2001) 4 SCC 413 : (2001) 3 SCR 10 : (2001) 3 Supreme 411 : (2001) 2 UJ 1081

Code of Civil Procedure, 1908 — Order 21 Rule 92, Order 21 Rule 89, Order 21 Rule 90, Order 21 Rule 92, Order 34 Rule 5, Order 41 Rule 33
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Supreme Court17 Apr 2001Dismissed

M/s. Somaiya Organics (India) Ltd. Vs State of Uttar Pradesh and Another

Supreme Court Of India · AIR 2001 SC 1723 : (2001) AIRSCW 1758 : (2001) 3 ALLMR 241 : (2001) 2 ARBLR 667 : (2001) 2 CompLJ 361 : (2001) 170 CTR 81 : (2001) 75 ECC 483 : (2001) 130 ELT 3 : (2001) 251 ITR 20 : (2001) 3 SCALE 412 : (2001) 5 SCC 519 : (2001) 3 SCR 33 : (2001) 123 STC

U.P. Excise Act, 1910 — Section 3(1), 3(3a), 11B, 39Madras Panchayats Act, 1958 — Section 115Bihar Agricultural Produce Markets Act, 1960 — Section 27
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Supreme Court16 Apr 2001Allowed

Babu Khan and Others Vs Nazim Khan (dead) by Lrs. and Others

Supreme Court Of India · AIR 2001 SC 1740 : (2001) AIRSCW 1668 : (2001) 5 JT 1 : (2001) 3 SCALE 363 : (2001) 5 SCC 375 : (2001) 2 SCR 1199 : (2001) 3 Supreme 396

Limitation Act, 1963 — Section 14, 14(1)Madhya Bharat Land Revenue and Tenancy Act, 1950 — Section 91, 92, 93, 147, 925Madhya Pradesh Land Revenue Code, 1959 — Section 248, 250
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Supreme Court16 Apr 2001Disposed Off

P. Narayana Bhat Vs State of Tamil Nadu and Others

Supreme Court Of India · AIR 2001 SC 1736 : (2001) AIRSCW 1643 : (2001) 5 JT 53 : (2001) 3 SCALE 360 : (2001) 4 SCC 554 : (2001) 3 Supreme 359 : (2001) 2 UJ 1153

City Municipal Corporation Act, 1919 — Section 326, 326(J)Constitution of India, 1950 — Article 14, 19(1)(a)
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