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Supreme Court Of India judgments

59,848 judgments · page 1,574 of 2,993

Supreme Court10 Apr 2001Disposed Of

Union of India and Another Vs Lalita S. Rao and Others etc. etc.

Supreme Court Of India · AIR 2001 SC 1792 : (2001) AIRSCW 1570 : (2001) 89 FLR 765 : (2001) 4 JT 551 : (2001) LabIC 1353 : (2001) 3 SCALE 306 : (2001) 5 SCC 384 : (2001) SCC(L&S) 829 : (2001) 2 SCR 1059 : (2001) 2 SCT 1010 : (2001) 3 Supreme 325 : (2001) 2 UPLBEC 1481

Constitution of India, 1950 — Article 32, 142, 309Railways Medical Department (Assistant Medical Officers Class II) Recruitment Rules, 1977 — Rule 3, 4, 7, 8
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Supreme Court10 Apr 2001Disposed Of

Vaibhav Verma and Others Vs State of H.P. and Others

Supreme Court Of India · (2002) 1 ACR 475 : (2001) 9 AD 133 : AIR 2001 SC 3837 : (2001) 2 ALD(Cri) 873 : (2002) 1 ALT(Cri) 80 : (2001) CriLJ 4724 : (2001) 2 DMC 636 : (2001) 8 JT 599 : (2002) 1 OLR 22 : (2002) 2 RLW 320 : (2001) 7 SCALE 298 : (2001) 9 SCC 618

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Supreme Court09 Apr 2001Partly Allowed

M/s. K. Streetlite Electric Corporation Vs Regional Provident Fund Commissioner, Haryana

Supreme Court Of India · AIR 2001 SC 1818 : (2001) AIRSCW 1482 : (2001) 89 FLR 743 : (2001) 4 JT 542 : (2001) LabIC 1423 : (2001) 1 LLJ 1703 : (2001) 2 MLJ 164 : (2001) 3 SCALE 220 : (2001) 4 SCC 449 : (2001) SCC(L&S) 732 : (2001) 2 SCR 1025 : (2001) 2 SCT 734 : (2001) 3 SLJ 128

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B, 20
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Supreme Court09 Apr 2001Dismissed

Manohar Lal Vs Vinesh Anand and Others

Supreme Court Of India · (2001) 2 ACR 1393 : AIR 2001 SC 1820 : (2001) AIRSCW 1590 : (2001) 1 ALD(Cri) 908 : (2001) ALLMR(Cri) 1226 : (2001) 2 ARBLR 160 : (2001) 2 CGLJ 349 : (2001) 2 CompLJ 207 : (2001) CriLJ 2044 : (2001) 2 Crimes 202 : (2001) 4 JT 573 : (2001) 2 RLW 220 : (200

Code of Criminal Procedure, 1973 — Section 195, 195(1)(a), 195(1)(b), 195(3), 340, 476Recovery Of Debts Due To Banks And Financialinstitutions Act, 1993 — Section 22Income Tax Act, 1961 — Section 136
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Supreme Court09 Apr 2001Allowed

Bank of India Vs Secretary, Bank of India Staff Union of Another

Supreme Court Of India · AIR 2001 SC 507 : (2001) AIRSCW 1535 : (2001) 89 FLR 728 : (2001) 4 JT 568 : (2001) LabIC 1345 : (2001) 2 LLJ 244 : (2001) 3 SCALE 213 : (2001) 5 SCC 205 : (2001) SCC(L&S) 799 : (2001) 2 SCR 1029 : (2001) 2 SCT 785 : (2001) 3 SLJ 266 : (2001) 3 Supreme 23

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Supreme Court04 Apr 2001Disposed Off

The Oriental Insurance Co. Ltd. etc. Vs Hansrajbhai V.Kodala and Others etc. etc.

Supreme Court Of India · (2001) 1 ACC 618 : (2001) ACJ 827 : AIR 2001 SC 1832 : (2001) AIRSCW 1602 : (2001) 3 ALT 34 : (2001) 105 CompCas 743 : (2001) 3 GLR 2156 : (2001) 4 JT 477 : (2001) 2 KLT 235 : (2001) 3 LW 622 : (2001) 2 MLJ 180 : (2001) 2 RLW 231 : (2001) 3 SCALE 223 : (2

Motor Vehicles Act, 1988 — Section 140, 140(1), 140(2), 140(5), 141, 141(1), 141(3), 143, 144, 158, 158(6), 161, 161(2), 161(3), 162, 162(2), 163, 163A, 163A(2), 163B, 164, 165, 166(1), 166(4), 167, 168, 168(1)Workmen's Compensation Act, 1923 — Section 167
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Supreme Court04 Apr 2001Allowed

Narsingh Prasad Singh Vs Raj Kumar @ Pappu and Others

Supreme Court Of India · (2001) 2 ACR 1388 : AIR 2001 SC 1828 : (2001) AIRSCW 1539 : (2001) 1 ALD(Cri) 655 : (2001) ALLMR(Cri) 1035 : (2001) 2 ALT(Cri) 139 : (2001) 2 CGLJ 107 : (2001) CriLJ 2039 : (2001) 2 Crimes 180 : (2001) 1 DMC 724 : (2001) 4 JT 531 : (2001) 3 PLJR 147 : (20

Indian Penal Code, 1860 — Section 498A
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Supreme Court04 Apr 2001Allowed

M.C. Mehta Vs Union of India and Others

Supreme Court Of India · AIR 2001 SC 1848 : (2001) AIRSCW 2614 : (2001) AIRSCW 1629 : (2001) 49 BLJR 1167 : (2001) 4 JT 592 : (2002) 5 SCALE 414 : (2002) 1 SCALE 162 : (2001) 1 SCALE 628 : (2001) 1 SCALE 420 : (2001) 3 SCALE 189 : (2001) 4 SCALE 111 : (2001) 3 SCC 763 : (2001) 3

Constitution of India, 1950 — Article 144
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Supreme Court04 Apr 2001Allowed

G. Mallikarjunappa and Another Vs Shamanur Shivashankarappa and Others

Supreme Court Of India · AIR 2001 SC 1829 : (2001) AIRSCW 1599 : (2001) 3 SCALE 217 : (2001) 4 SCC 428 : (2001) 3 Supreme 276

Code of Civil Procedure, 1908 — Section 151, Order 6 Rule 15, Order 7 Rule 11, Order 19 Rule 3Representation of the People Act, 1951 — Section 81, 82, 83, 83(1), 83(2), 86, 86(1), 117
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Supreme Court03 Apr 2001Dismissed

Vishnu Prakash and Another etc. Vs Smt. Sheela Devi and Others

Supreme Court Of India · AIR 2001 SC 1862 : (2001) AIRSCW 1633 : (2001) 4 JT 396 : (2001) 3 MLJ 18 : (2001) 3 SCALE 193 : (2001) 4 SCC 729 : (2001) 3 Supreme 191 : (2001) 1 UC 697

Evidence Act, 1872 — Section 32, 33Indian Penal Code, 1860 — Section 147, 323, 452Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 209
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Supreme Court03 Apr 2001Allowed

M/s. Tandon Brothers Vs State of West Bengal and Others

Supreme Court Of India · AIR 2001 SC 1866 : (2001) AIRSCW 1521 : (2001) 4 JT 454 : (2001) 3 SCALE 197 : (2001) 5 SCC 664 : (2001) 2 SCR 960 : (2001) 3 Supreme 218

West Bengal Estate Acquisition Act, 1953 — Section 6(3)Requisitioning and Acquisition of Immovable Property Act, 1952 — Section 7(1), 7(2)Defence of India Act, 1962 — Section 29
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Supreme Court30 Mar 2001Dismissed

C/M. St. John Inter College Vs Girdhari Singh and Others

Supreme Court Of India · AIR 2001 SC 1891 : (2001) 89 FLR 613 : (2001) 4 JT 355 : (2001) 3 SCALE 161 : (2001) 4 SCC 296 : (2001) SCC(L&S) 695 : (2001) 2 SCR 945 : (2001) 2 UPLBEC 1337

Uttar Pradesh Intermediate Education Act, 1921 — Section 2(b), 15, 16A, 16B, 16C, 16E, 16F, 16G, 16G(3), 16G(3)(a)Uttar Pradesh Secondary Education Services Commission and Selection Board Act, 1982 — Section 21, 30, 32Delhi School Education Act, 1973 — Section 8(1), 8(2), 8(3), 8(4), 8(5), 12,
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