COURT ARCHIVE

Supreme Court Of India judgments

59,848 judgments · page 1,577 of 2,993

Supreme Court23 Mar 2001Disposed Off

Supreintendent of Central Excise and Others Vs Somabhai Ranchhodhichai Patel

Supreme Court Of India · AIR 2001 SC 1975 : (2001) AIRSCW 1565 : (2001) CriLJ 2040 : (2001) 76 ECC 657 : (2001) 129 ELT 280 : (2001) 2 GLR 254 : (2001) 4 JT 333 : (2001) 2 SCALE 683 : (2001) 5 SCC 65 : (2001) 2 Supreme 510 : (2001) 1 UC 521 : (2001) 1 UJ 653 : (2001) 2 UPLBEC 137

Supreme Court23 Mar 2001Allowed

Vallampati Kalavathi Vs Haji Ismail

Supreme Court Of India · AIR 2001 SC 1441 : (2001) AIRSCW 1267 : (2001) 4 JT 175 : (2001) 3 LW 219 : (2001) 2 MLJ 156 : (2001) 2 SCALE 568 : (2001) 4 SCC 26 : (2001) 2 SCR 691 : (2001) 2 Supreme 570

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10, 15, 20, 22

Supreme Court23 Mar 2001Allowed

Prahlad Singh Bhati Vs N.C.T. Delhi and Another

Supreme Court Of India · (2001) 2 ACR 1191 : AIR 2001 SC 1444 : (2001) AIRSCW 1263 : (2001) 1 ALD(Cri) 647 : (2001) ALLMR(Cri) 739 : (2001) 1 ALT(Cri) 362 : (2001) 49 BLJR 1531 : (2001) 2 CGLJ 149 : (2001) CriLJ 1730 : (2001) 2 Crimes 87 : (2001) 1 DMC 669 : (2001) 4 JT 116 : (20

Indian Penal Code, 1860 — Section 302, 306, 406, 498ACode of Criminal Procedure, 1973 — Section 161, 436, 437, 437(1), 437(5), 438, 439(1), 482

Supreme Court23 Mar 2001Disposed Off

Sreekantadatta P.S. Vs Employees'' State Insurance Corporation

Supreme Court Of India · (2001) 2 LLJ 429

Employees State Insurance Act, 1948 — Section 84, 85, 85A, 85(e)

Supreme Court23 Mar 2001Disposed Off

Sanjeev Nagpaul and Another Vs State of Tamil Nadu

Supreme Court Of India · (2002) 2 ACR 1934

Indian Penal Code, 1860 — Section 120B, 380, 408, 420, 457

Supreme Court23 Mar 2001Dismissed

M.P. Electricity Board and Another Vs Dinesh Kumar Agrawal

Supreme Court Of India · (2001) 90 FLR 873 : (2001) 5 JT 550 : (2001) 2 LLJ 423

Industrial Disputes Act, 1947 — Section 2(oo)(bb)

Supreme Court23 Mar 2001Disposed Of

Shriram Refrigeration Industries Vs Hon''ble Addl. Industrial Tribunal-cum-Addl. Labour Court, Hyderabad and Others

Supreme Court Of India · AIR 2001 SC 2350 : (2001) AIRSCW 2197 : (2001) 3 ALLMR 267 : (2001) 1 JT 134 Supp : (2001) 4 SCALE 96 : (2001) 5 SCC 305 : (2001) 4 Supreme 74

Supreme Court23 Mar 2001Allowed

Shaheda Begum Vs State of A.P. and Others

Supreme Court Of India · (2001) 2 DMC 453 : (2001) 3 PLJR 157

Indian Penal Code, 1860 — Section 406, 498ADowry Prohibition Act, 1961 — Section 4, 6Code of Criminal Procedure, 1973 — Section 482

Supreme Court22 Mar 2001Allowed

Kandaswamy Vs Board of Management, H.S.I. Said Mosque

Supreme Court Of India · AIR 2001 SC 1269 : (2001) AIRSCW 1206 : (2001) 4 JT 123 : (2001) 2 SCALE 529 : (2001) 3 SCC 614 : (2001) 2 SCR 677 : (2001) 2 Supreme 537

Karnataka Rent Control Act, 1961 — Section 21, 21(1), 21(1)(1), 21(1)(I), 50

Supreme Court22 Mar 2001Dismissed

M/s. Ugar Sugar Works Ltd. Vs Delhi Administration and Others

Supreme Court Of India · AIR 2001 SC 1447 : (2001) AIRSCW 1284 : (2001) 4 JT 31 : (2001) 2 SCALE 534 : (2001) 3 SCC 635 : (2001) 2 SCR 630 : (2001) 2 Supreme 459

Companies Act, 1956 — Section 5, 26, 34, 35Delhi Liquor Licence Rules, 1976 — Rule 16Constitution Of Indian, 1950 — Article 14, 16, 19(1)(g), 32, 47

Supreme Court22 Mar 2001Dismissed

Gurudevdatta VKSSS Maryadit and Others Vs State of Maharashtra and Others

Supreme Court Of India · AIR 2001 SC 1980 : (2001) AIRSCW 1380 : (2001) 49 BLJR 1573 : (2001) 4 JT 11 : (2001) 2 SCALE 670 : (2001) 4 SCC 534 : (2001) 2 SCR 654 : (2001) 3 Supreme 28

Maharashtra Co-operative Societies Act, 1960 — Section 2(19), 27, 27(3)Evidence Act, 1872 — Section 106Constitution of India, 1950 — Article 123, 136, 174, 213, 213(1), 348

Supreme Court22 Mar 2001Allowed

Chandu Vs State of Maharashtra

Supreme Court Of India · AIR 2003 SC 4398 : (2002) AIRSCW 2650 : (2002) 173 CTR 251 : (2002) 253 ITR 639

Evidence Act, 1872 — Section 27

Supreme Court22 Mar 2001Dismissed

Mundlapadi Krishnaiah Vs State of A.P.

Supreme Court Of India · (2001) 2 ACR 1560 : (2001) 5 JT 322 : (2001) 4 SCALE 594 : (2003) 12 SCC 188

Indian Penal Code, 1860 — Section 302

Supreme Court22 Mar 2001Allowed

Smt. Akhtari Bi Vs State of M.P.

Supreme Court Of India · (2001) 2 ACR 1175 : AIR 2001 SC 1528 : (2001) AIRSCW 1236 : (2001) 1 ALD(Cri) 738 : (2001) ALLMR(Cri) 743 : (2001) 1 ALT(Cri) 381 : (2001) CriLJ 1727 : (2001) 2 Crimes 65 : (2001) 4 JT 40 : (2001) 2 KLT 598 : (2001) 3 MPHT 187 : (2001) 1 MPJR 394 : (2001)

Constitution of India, 1950 — Article 21

Supreme Court22 Mar 2001Allowed

G.M. (Personnel Wing), Canara Bank and Another Vs M. Raja Rao

Supreme Court Of India · (2001) 2 LLJ 819 : (2003) 5 SCALE 66

Canara Bank Officer Employees (Discipline and Appeal) Regulations, 1976 — Regulation 17Constitution of India, 1950 — Article 226

Supreme Court22 Mar 2001Dismissed

Sucha Singh Vs State of Punjab

Supreme Court Of India · (2001) 2 ACR 1182 : AIR 2001 SC 1436 : (2001) AIRSCW 1292 : (2001) 1 ALD(Cri) 740 : (2001) 1 ALT(Cri) 375 : (2001) 49 BLJR 1526 : (2001) CriLJ 1734 : (2001) 2 Crimes 69 : (2001) 4 JT 107 : (2001) 2 RLW 345 : (2001) 2 SCALE 543 : (2001) 4 SCC 375 : (2001)

Indian Penal Code, 1860 — Section 34, 302Evidence Act, 1872 — Section 106, 114

Supreme Court22 Mar 2001Dismissed

Shahnas Trading Co. and Others Vs State of Kerala and Others

Supreme Court Of India · (2001) 03 SC CK 0052

Kerala General Sales Tax Act, 1963 — Section 29A, 29(2)

Supreme Court22 Mar 2001Dismissed

C.S.H.A. University and Another Vs B.D. Goyal

Supreme Court Of India · (2002) 4 AWC 3042 Supp

Supreme Court21 Mar 2001Dismissed

V.S. Mallimath Vs Union of India and Another

Supreme Court Of India · AIR 2001 SC 1455 : (2001) AIRSCW 1298 : (2001) 89 FLR 834 : (2001) 4 JT 1 : (2001) 2 SCALE 548 : (2001) 4 SCC 31 : (2001) SCC(L&S) 629 : (2001) 2 SCR 567 : (2001) 2 SCT 342 : (2001) 2 Supreme 574 : (2001) 1 UJ 770 : (2001) 3 UPLBEC 2016

High Court Judges Conditions of Service Act, 1954 — Section 14, 15Protection of the Human Rights Commission Act, 1993 — Section 2(1), 3(2), 8, 40, 41, All India Services Act, 1951 — Section 3(1)Representation of the People Act, 1951 — Section 21

Supreme Court21 Mar 2001Dismissed

Mohan Baitha and Others Vs State of Bihar and Another

Supreme Court Of India · (2001) 2 ACR 1172 : AIR 2001 SC 1490 : (2001) AIRSCW 1332 : (2001) 1 ALD(Cri) 644 : (2001) 2 ALT(Cri) 26 : (2001) 49 BLJR 1171 : (2001) CriLJ 1738 : (2001) 2 Crimes 83 : (2001) 1 DMC 687 : (2001) 4 JT 27 : (2001) 2 SCALE 623 : (2001) 4 SCC 350 : (2001) 2

Indian Penal Code, 1860 — Section 34, 120B, 304B, 406, 498ACode of Criminal Procedure, 1973 — Section 177, 220, 220(1)