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Supreme Court Of India judgments

59,848 judgments · page 1,573 of 2,993

Supreme Court16 Apr 2001

Vinoy Kumar Vs State of U.P. and Others

Supreme Court Of India · AIR 2001 SC 1739 : (2001) AIRSCW 1641 : (2001) 4 JT 506 : (2001) 3 LW 229 : (2001) 3 LW 228 : (2001) 2 LW(Cri) 727 : (2001) 1 OLR 612 : (2001) 3 SCALE 376 : (2001) 4 SCC 734 : (2001) 2 SCR 1196 : (2001) 3 Supreme 343 : (2001) 2 UJ 1163 : (2001) 2 UPLBEC 1

Advocates Act, 1961 — Section 30Constitution of India, 1950 — Article 226
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Supreme Court15 Apr 2001Dismissed

Krishna Mochi and Others Vs State of Bihar etc.

Supreme Court Of India · (2001) 04 SC CK 0055

Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 3, 3(1), 3(4), 4, 5Indian Penal Code, 1860 — Section 147, 148, 149, 302, 307, 326, 341, 342, 436, 452Criminal Law (Amendment) Act, 1932 — Section 17
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Supreme Court12 Apr 2001Dismissed

National Jute Manufacturers Corporation Ltd. Vs Kotihar Mazdoor Sangh and Others

Supreme Court Of India · AIR 2001 SC 1746 : (2001) AIRSCW 1773 : (2001) 49 BLJR 1173 : (2001) 89 FLR 1038 : (2001) 5 JT 59 : (2001) LabIC 1734 : (2001) 2 LLJ 264 : (2001) 3 SCALE 356 : (2001) 4 SCC 408 : (2001) 2 SCR 1177 : (2001) 2 SCT 735 : (2001) 3 Supreme 421

Bihar Industrial Establishment (National and Festival Holidays and Casual Leave) Act, 1976 — Section 12, 12(b), 12(1)(b), 13Constitution of India, 1950 — Article 226
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Supreme Court12 Apr 2001Dismissed

State Bank of India Vs Anjan Sanyal and Others

Supreme Court Of India · AIR 2001 SC 1748 : (2001) AIRSCW 1674 : (2002) 3 CGLJ 36 : (2001) 90 FLR 14 : (2001) 5 JT 203 : (2001) LabIC 1698 : (2001) 1 LLJ 1687 : (2001) 3 SCALE 329 : (2001) 5 SCC 508 : (2001) SCC(L&S) 858 : (2001) 2 SCR 1165 : (2001) 2 SCT 817 : (2001) 3 SLJ 270 :

State Bank of India Act, 1955 — Section 43(1)State Bank of India (Officers Service) Rules, 1992 — Rule 47, 49, 50, 50(1), 66, 67Constitution of India, 1950 — Article 226
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Supreme Court11 Apr 2001Dismissed

Lokeman Shah and Another Vs State of West Bengal State of West Bengal Vs Lokeman Shah

Supreme Court Of India · (2001) 2 ACR 1372 : AIR 2001 SC 1760 : (2001) AIRSCW 1646 : (2001) 1 ALD(Cri) 720 : (2001) 2 ALT(Cri) 34 : (2001) CriLJ 2196 : (2001) 4 JT 520 : (2001) 3 SCALE 297 : (2001) 5 SCC 235 : (2001) 2 SCR 1095 : (2001) 3 Supreme 305 : (2001) 2 UC 33

Indian Penal Code, 1860 — Section 49, 142, 149, 302Evidence Act, 1872 — Section 3, 157Code of Criminal Procedure, 1973 — Section 176
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Supreme Court11 Apr 2001Dismissed

Deokinandan Sharma Vs Union of India and Others

Supreme Court Of India · AIR 2001 SC 1767 : (2001) AIRSCW 1681 : (2001) 89 FLR 732 : (2001) 4 JT 533 : (2001) LabIC 1704 : (2001) 1 LLJ 1589 : (2001) 2 RLW 213 : (2001) 3 SCALE 294 : (2001) 5 SCC 340 : (2001) SCC(L&S) 1079 : (2001) 2 SCT 813 : (2001) 3 Supreme 355 : (2001) 2 UPLB

State Bank of India (Supervisory Staff) Service Rules, 1975 — Rule 49(g)
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Supreme Court11 Apr 2001Dismissed

Union of India and Others Vs Harjeet Singh Sandhu etc.

Supreme Court Of India · AIR 2001 SC 1772 : (2001) AIRSCW 1689 : (2001) 4 JT 597 : (2001) LabIC 1707 : (2001) 3 SCALE 336 : (2001) 5 SCC 593 : (2001) SCC(L&S) 891 : (2001) 2 SCR 1127 : (2001) 2 SCT 1018 : (2002) 1 SLJ 1 : (2001) 3 Supreme 370 : (2001) 2 UPLBEC 1397

Army Act, 1950 — Section 19, 34 to 68, 69, 70, 71, 74, 101, 109, 121, 122, 123, 123(2), 125, 127, 153, 158, 160, 164, 165, 191, 193, 193AArmy Rules, 1954 — Rule 14, 14(2), 14(3), 14(4), 14(5), 71Constitution of India, 1950 — Article 32, 33, 310, 311, 311(2)
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Supreme Court11 Apr 2001Dismissed

Union of India and Others Vs K. Subramaniam Ex. J.C.

Supreme Court Of India · AIR 2001 SC 1771 : (2001) AIRSCW 1709 : (2001) 90 FLR 552 : (2001) 5 JT 164 : (2002) LabIC 1725 : (2001) 3 SCALE 292 : (2001) 5 SCC 373 : (2001) 2 SCT 824 : (2001) 3 Supreme 313 : (2001) 3 UPLBEC 2010

Army Act, 1950 — Section 20(1)Army Rules, 1954 — Rule 17Constitution of India, 1950 — Article 136
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Supreme Court11 Apr 2001

Muninanjappa and Others Vs R. Manual and Another

Supreme Court Of India · AIR 2001 SC 1754 : (2001) AIRSCW 1618 : (2001) 2 CGLJ 368 : (2001) 3 LW 757 : (2002) 93 RD 616 : (2001) 3 SCALE 321 : (2001) 5 SCC 363 : (2001) 2 SCR 1113 : (2001) 3 Supreme 315

Hindu Succession Act, 1956 — Section 8, 13, 14, 14(1), 14(2), 8Indian Succession Act, 1925, — Section 112, 115
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Supreme Court11 Apr 2001Allowed

Dr. Rajinder Singh Vs The State of Punjab and Others

Supreme Court Of India · AIR 2001 SC 1769 : (2001) AIRSCW 1637 : (2001) 89 FLR 738 : (2001) 4 JT 538 : (2001) LabIC 1368 : (2001) 3 PLJR 23 : (2001) 3 SCALE 289 : (2001) 3 SCALE 284 : (2001) 5 SCC 482 : (2001) SCC(L&S) 855 : (2001) 2 SCR 1108 : (2001) 2 SCT 815 : (2001) 3 SLJ 217

Punjab Civil Medical Service (Class- I) Rules, 1972 — Rule 2(2), 9, 9A, 9A(c)Constitution of India, 1950 — Article 309
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Supreme Court10 Apr 2001Disposed Of

Shipping Corpn of India Ltd. Vs C.L. Jain Woolen Mills and Others

Supreme Court Of India · AIR 2001 SC 1806 : (2001) AIRSCW 1547 : (2001) 75 ECC 225 : (2001) 129 ELT 561 : (2001) 4 JT 507 : (2001) 3 MLJ 51 : (2001) 3 SCALE 279 : (2001) 5 SCC 345 : (2001) 2 SCR 1080 : (2001) 3 Supreme 345

Indian Contract Act, 1872 — Section 170, 171Customs Act, 1962 — Section 2(43), 8, 8(a), 33, 34, 45, 45(2)(b), 47, 49, 57, 58, 62, 63, 67, 68, 111(d), 112(a)
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Supreme Court10 Apr 2001Allowed

Shanthi Charan R. Vs T. Koteswara Rao and Others

Supreme Court Of India · (2001) 90 FLR 862 : (2001) 5 JT 564 : (2001) 2 LLJ 825

Assistant Labour Commissioner (Central) Recruitment Rules, 1958 — Section 9(1)Labour Officers (Central Pool) Recruitment and Conditions of Service Rules, 1951 — Section 2(g)
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Supreme Court10 Apr 2001Allowed

Uka Ram Vs State of Rajasthan

Supreme Court Of India · (2001) 2 ACR 1277 : AIR 2001 SC 1814 : (2001) AIRSCW 1478 : (2001) 1 ALD(Cri) 734 : (2001) ALLMR(Cri) 1215 : (2001) 2 ALT(Cri) 29 : (2001) CriLJ 1821 : (2001) 2 Crimes 188 : (2001) 1 DMC 727 : (2001) 4 JT 472 : (2001) MPLJ 16 : (2001) 2 RLW 216 : (2001) 3

Indian Penal Code, 1860 — Section 302, 324, 326, 498ACode of Criminal Procedure, 1973 — Section 161, 313Evidence Act, 1872 — Section 32(1)
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