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Supreme Court Of India judgments

59,848 judgments · page 1,576 of 2,993

Supreme Court27 Mar 2001Allowed

Kartar Singh Bhadana Vs Hari Singh Nalwa and Others

Supreme Court Of India · AIR 2001 SC 1556 : (2001) AIRSCW 1373 : (2001) 4 ALT 1 : (2001) 4 JT 180 : (2001) 3 SCALE 3 : (2001) 4 SCC 661 : (2001) 2 SCR 790 : (2001) 3 Supreme 20 : (2001) 2 UJ 1103

Mines and Minerals (Development and Regulation) Act, 1957 — Section 18Representation of the People Act, 1951 — Section 7, 9A
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Supreme Court27 Mar 2001Allowed

Maruti Wire Industries Pvt. Ltd. Vs S.T.O., Ist Circle, Mattancherry and Others

Supreme Court Of India · AIR 2001 SC 1413 : (2001) AIRSCW 1368 : (2001) 4 JT 212 : (2001) 2 KLT 100 : (2001) 3 SCALE 11 : (2001) 3 SCC 735 : (2001) 2 SCR 829 : (2001) 122 STC 410 : (2001) 3 Supreme 59

Kerala General Sales Tax Act, 1963 — Section 23(3), 45ARajasthan Sales Tax Act, 1954 — Section 11BKerala General Sales Tax Rules, 1963 — Rule 27(7A)
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Supreme Court27 Mar 2001Partly Allowed

Mithu Singh Vs The State of Punjab

Supreme Court Of India · (2001) 2 ACR 1210 : AIR 2001 SC 1929 : (2001) AIRSCW 1377 : (2001) 1 ALD(Cri) 754 : (2001) 1 ALD(Cri) 745 : (2001) ALLMR(Cri) 736 : (2001) CriLJ 1820 : (2001) 2 Crimes 147 : (2001) 4 JT 216 : (2001) 3 PLJR 18 : (2001) 3 SCALE 27 : (2001) 4 SCC 193 : (2001

Arms Act, 1959 — Section 27Indian Penal Code, 1860 — Section 34, 302
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Supreme Court27 Mar 2001Allowed

V.M. Kurian Vs State of Kerala and Others

Supreme Court Of India · AIR 2001 SC 1409 : (2001) AIRSCW 1363 : (2001) 4 JT 220 : (2001) 3 SCALE 115 : (2001) 4 SCC 215 : (2001) 2 SCR 818 : (2001) 3 Supreme 112

Kerala Municipalities Act, 1960 — Section 222Kerala Municipal Corporation Act, 1961 — Section 238, 367Kerala Municipal Building Rules, 1968 — Rule 5, 15(5), 15(3)(a), 15(3)(b), 15(3)(c), 15(7), 17(1)(2), 18(1)(a), 18(2), 29(2), 21(11)(b), 30(1), 30(5)(b), 31(f), 32(a), 38(4)(c),
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Supreme Court27 Mar 2001Dismissed

Emp., MGMT of Ramkanali Colliery of M/s. BCCL Vs Workmen by Secy. Rasht. Colliery Mazdoor Sangh and Another

Supreme Court Of India · AIR 2001 SC 1945 : (2001) AIRSCW 1556 : (2001) 4 ALT 60 : (2001) 90 FLR 182 : (2001) LabIC 1350 : (2001) 1 LLJ 1407 : (2001) 3 SCALE 14 : (2001) 4 SCC 236 : (2001) SCC(L&S) 689 : (2001) 2 SCR 847 : (2001) 2 SCT 411 : (2001) 3 Supreme 44

Coal Mines (Nationalisation) Act, 1973 — Section 14Coking Coal Mines (Nationalisation) Act, 1972 — Section 7, 9, 14, 14(1), 17, 17(1)Coal Mines Nationalisation Laws (Amendment) Ordinance and Act, 1986 — Section 19, 19(2)
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Supreme Court27 Mar 2001Dismissed

E.I.D. Parry (I) Ltd. Vs G. Omkar Murthy and Others

Supreme Court Of India · AIR 2001 SC 1407 : (2002) 1 ALT 63 : (2001) 89 FLR 844 : (2001) 4 JT 410 : (2001) LabIC 1396 : (2001) 1 LLJ 1417 : (2001) 3 SCALE 25 : (2001) 4 SCC 68 : (2001) 2 SCR 807 : (2001) 2 SCT 410 : (2001) 3 SLJ 215 : (2001) 2 UJ 1339 : (2001) 2 UPLBEC 1389

Andhra Pradesh Shops and Establishments Act, 1966 — Section 40, 40(3), 44, 47(5)Payment of Gratuity Act, 1972 — Section 2(e), 14Industrial Disputes Act, 1947 — Section 33C(2)
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Supreme Court27 Mar 2001Disposed Of

New India Assurance Co., Shimla Vs Kamla and Others etc. etc.

Supreme Court Of India · (2001) ACJ 843 : AIR 2001 SC 1419 : (2001) AIRSCW 1340 : (2001) 3 ALLMR 526 : (2001) 105 CompCas 398 : (2011) 1 CPJ 10 : (2002) 1 GLR 916 : (2001) 4 JT 235 : (2001) 3 LW 421 : (2001) 3 RLW 382 : (2001) 3 SCALE 18 : (2001) 4 SCC 342 : (2001) 2 SCR 797 : (2

Motor Vehicles Act, 1988 — Section 15, 145, 146, 147, 147(3), 148, 149, 149(2), 149(4), 150, 151, 152, 153, 154, 155, 156, 157, 158, 159, 160, 161, 162
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Supreme Court27 Mar 2001Dismissed

B. Kandasamy Reddiar etc. Vs O. Gomathi Ammal

Supreme Court Of India · AIR 2001 SC 1931 : (2001) AIRSCW 1442 : (2001) 4 JT 227 : (2001) 3 LW 117 : (2001) 2 MLJ 106 : (2001) 3 SCALE 90 : (2001) 4 SCC 394 : (2001) 2 SCR 835 : (2001) 3 Supreme 105

Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 2, 2(2), 2(8), 10(3)(c), 14(1)(b)Madras Buildings (Lease and Rent Control) Act, 1949 — Section 2(1), 7(iii)(c), 7(3)
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Supreme Court26 Mar 2001Disposed Off

Smt. Vijayalakshamma and Another Vs B.T. Shankar

Supreme Court Of India · AIR 2001 SC 1424 : (2001) AIRSCW 1347 : (2001) 49 BLJR 1557 : (2001) 4 JT 290 : (2001) 3 LW 190 : (2001) 2 MLJ 84 : (2001) 3 SCALE 72 : (2001) 4 SCC 558 : (2001) 2 SCR 769 : (2001) 3 Supreme 90 : (2001) 1 UC 496

Rajasthan Excise Act 1950 — Section 3(15, 3(14), 4(1), 41Drugs and Cosmetics Act, 1940 — Section 2, 33EEDPunjab Excise Act, 1914 — Section 3(12)(a), 3(14)
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Supreme Court26 Mar 2001Allowed

State Rep. By C.B.I. and Another Vs M. Kurian Chief Functionary of the Cross

Supreme Court Of India · (2001) 2 ACR 1205 : AIR 2001 SC 3718 : (2001) AIRSCW 3540 : (2001) 1 ALD(Cri) 651 : (2001) 49 BLJR 1535 : (2001) CriLJ 4280 : (2001) 2 Crimes 142 : (2001) 4 JT 207 : (2001) 2 KLT 88 : (2001) 3 SCALE 7 : (2001) 4 SCC 290 : (2001) 2 SCR 706 : (2001) 2 Supre

Foreign Contribution (Regulation) Act, 1976 — Section 3(a), 5(1), 5(2)(a), 6, 6(1), 6(1)(a), 6(1)(b), 10(b), 15A, 20(3), 23, 25A, 30Code of Criminal Procedure, 1973 — Section 482Foreign Contribution (Regulation) Rules, 1976 — Rule 2(b), 3
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Supreme Court26 Mar 2001Dismissed

Syndicate Bank Vs Mr. Prabha D. Naik and Another etc.

Supreme Court Of India · AIR 2001 SC 1968 : (2001) AIRSCW 1433 : (2001) 2 BC 304 : (2001) 105 CompCas 385 : (2001) 4 JT 133 : (2001) 2 MLJ 97 : (2001) 3 SCALE 53 : (2001) 4 SCC 713 : (2001) 2 SCR 714 : (2001) 3 Supreme 66 : (2001) 2 UJ 1031 : (2001) 2 UPLBEC 1176

Limitation Act, 1963 — Section 1(1), 1(2), 4, 5, 6, 7, 8, 9, 10, 11, 12, 13, 14, 15, 16, 17, 18, 19, 20, 21, 22, 23, 24, 29(2)Goa, Daman and Diu (Extension of the CPC and the Arbitration), Act, 1965 — Section 3Goa, Daman And Diu (Administration) Act, 1962 — Section 5
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Supreme Court26 Mar 2001Disposed Off

Cadila Health Care Ltd. Vs Cadila Pharmaceuticals Ltd.

Supreme Court Of India · AIR 2001 SC 1952 : (2001) AIRSCW 4805 : (2001) AIRSCW 1411 : (2001) 2 GLR 491 : (2001) 4 JT 243 : (2001) 3 SCALE 98 : (2001) 3 SCALE 392 : (2001) 5 SCC 73 : (2001) 2 SCR 743 : (2001) 8 Supreme 279 : (2001) 3 Supreme 1 : (2001) 1 UJ 669

Companies Act, 1956 — Section 391, 394Drugs and Cosmetics Act, 1940 — Section 17BTrade and Merchandise Marks Act, 1938 — Section 8, 8(a), 10, 10(1), 12, 27(2), 28
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Supreme Court26 Mar 2001Disposed Of

M.C. Mehta Vs Union of India and Others

Supreme Court Of India · AIR 2001 SC 1948 : (2001) AIRSCW 1560 : (2001) AIRSCW 2474 : (2001) AIRSCW 2476 : (2001) 49 BLJR 1182 : (2001) 2 CompLJ 250 : (2001) 4 JT 201 : (2001) 1 SCALE 420 : (2001) 5 SCALE 302 : (2002) 5 SCALE 8 : (2001) 2 SCALE 692 : (2002) 1 SCALE 160 : (2001) 4

Constitution of India, 1950 — Article 21
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