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Supreme Court Of India judgments

59,848 judgments · page 1,580 of 2,993

Supreme Court14 Mar 2001Dismissed

Dhananjaya Reddy etc. Vs State of Karnataka

Supreme Court Of India · (2001) 2 ACR 965 : (2001) AIRSCW 1217 : (2001) ALLMR(Cri) 1265 : (2001) 2 CGLJ 59 : (2001) 3 JT 395 : (2001) 1 OLR 699 : (2001) 2 SCALE 452 : (2001) 2 SCR 399 : (2001) 2 Supreme 348

Indian Penal Code, 1860 — Section 34, 302Code of Criminal Procedure, 1973 — Section 164, 164(4), 281, 281(5), 293, 313, 463Evidence Act, 1872 — Section 27
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Supreme Court13 Mar 2001Allowed

The State of Karnataka and Others Vs M/s. Drive-in-Enterprises

Supreme Court Of India · AIR 2001 SC 1328 : (2001) AIRSCW 1105 : (2001) 3 JT 435 : (2001) 2 SCALE 446 : (2001) 4 SCC 60 : (2001) 2 SCR 378 : (2002) 125 STC 240 : (2001) 2 Supreme 328

Karnataka Entertainments Tax Act, 1958 — Section 2, 2(a), 2(i), 3, 4A, 6Karnataka Cinemas (Regulation) Rules, 1971 — Rule 111AKarnataka Cinemas (Regulation) Act, 1964 — Regulation 22
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Supreme Court13 Mar 2001Allowed

Rathi Menon Vs Union of India

Supreme Court Of India · (2001) 1 ACC 453 : (2001) ACJ 721 : AIR 2001 SC 1333 : (2001) AIRSCW 1074 : (2001) 3 JT 457 : (2001) 2 KLT 12 : (2001) 3 LW 435 : (2001) 3 MLJ 1 : (2001) 2 SCALE 432 : (2001) 3 SCC 714 : (2001) 2 SCR 365 : (2001) 2 Supreme 314 : (2001) 2 UJ 1053

Railways Act, 1989 — Section 123, 124, 124A, 126, 126(2), 128(1), 129Workmens Compensation Act, 1923 — Section 4, 4A, 19Railways Accidents (Compensation) Rules, 1990 — Rule 3(1), 3(2)
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Supreme Court13 Mar 2001Allowed

Tata Consultancy Services etc. Vs State of Andhra Pradesh

Supreme Court Of India · (2001) AIRSCW 1065 : (2001) 2 CompLJ 217 : (2001) 74 ECC 521 : (2001) 129 ELT 3 : (2001) 249 ITR 99 : (2001) 3 JT 488 : (2001) 2 SCALE 417 : (2001) 4 SCC 629 : (2001) 2 SCR 359 : (2001) 122 STC 198 : (2001) 2 Supreme 301 : (2001) 115 TAXMAN 478

Andhra Pradesh General Sales Tax Act, 1957 — Section 2(h)
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Supreme Court13 Mar 2001Allowed

Surjan and Others Vs State of M.P.

Supreme Court Of India · AIR 2002 SC 476 : (2002) AIRSCW 1 : (2001) 2 JT 385 Supp : (2002) 10 SCC 214 : (2001) 5 Supreme 431

Indian Penal Code, 1860 — Section 376
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Supreme Court13 Mar 2001Dismissed

Pawan Kumar Vs State of Haryana

Supreme Court Of India · (2001) 2 ACR 988 : AIR 2001 SC 1324 : (2001) AIRSCW 1111 : (2001) 1 ALD(Cri) 637 : (2001) ALLMR(Cri) 1220 : (2001) 1 CGLJ 537 : (2001) CriLJ 1679 : (2001) 2 Crimes 1 : (2001) 3 JT 475 : (2001) 2 SCALE 440 : (2001) 3 SCC 628 : (2001) 2 SCR 389 : (2001) 2 S

Evidence Act, 1872 — Section 113AIndian Penal Code, 1860 — Section 193, 201, 306, 498A
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Supreme Court13 Mar 2001Allowed

Appropriate Authority and Commissioner Income Tax Vs Smt. Varshaben Bharatbhai Shah and Others

Supreme Court Of India · AIR 2001 SC 1339 : (2001) AIRSCW 3174 : (2001) AIRSCW 1069 : (2001) 166 CTR 373 : (2001) 248 ITR 342 : (2001) 3 JT 468 : (2001) 2 SCALE 411 : (2001) 4 SCC 1 : (2001) 2 SCR 349 : (2001) 6 Supreme 327 : (2001) 2 Supreme 305

Income Tax Act, 1961 — Section 269UA, 269UC, 269UC(1), 269UC(2), 269UC(3), 269UDIncome Tax Rules, 1962 — Rule 48K
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Supreme Court05 Mar 2001Allowed

State of Maharashtra Vs Ritesh Wanjari

Supreme Court Of India · (2003) 1 CGLJ 146

Indian Penal Code, 1860 — Section 34, 109, 120B, 201, 302, 364, 397Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(xi)Code of Criminal Procedure, 1973 — Section 439
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Supreme Court02 Mar 2001Disposed Of

The State of Tamil Nadu and Another Vs Glory

Supreme Court Of India · AIR 2001 SC 1368 : (2001) AIRSCW 1116 : (2001) CriLJ 1684 : (2001) 2 Crimes 105 : (2001) 3 PLJR 20 : (2001) 2 SCALE 394 : (2001) 3 SCC 748 : (2001) 2 Supreme 263 : (2001) 1 UC 607

Tamil Nadu Prohibition Act, 1937 — Section 4(1A)
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