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Supreme Court Of India judgments

59,848 judgments · page 1,582 of 2,993

Supreme Court28 Feb 2001

R. Seetharam and Others Vs State of Karnataka

Supreme Court Of India · (2001) 2 ACR 1016 : AIR 2001 SC 1091 : (2001) AIRSCW 1004 : (2001) 1 ALD(Cri) 506 : (2001) ALLMR(Cri) 1026 : (2001) 1 ALT(Cri) 228 : (2001) CriLJ 1451 : (2001) 3 JT 329 : (2001) 2 SCALE 270 : (2001) 9 SCC 59 : (2001) 2 Supreme 219 : (2001) 1 UC 665

Indian Penal Code, 1860 — Section 143, 147, 147, 148, 149, 307, 324, 326
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Supreme Court28 Feb 2001Allowed

Jayalakshmi Coelho Vs Oswald Joseph Coelho

Supreme Court Of India · AIR 2001 SC 1084 : (2001) AIRSCW 1013 : (2001) 2 ALLMR 229 : (2001) 2 CGLJ 129 : (2001) 1 DMC 440 : (2001) 3 JT 356 : (2001) 3 LW 69 : (2001) 3 LW 67 : (2001) 3 MLJ 33 : (2001) MPLJ 556 : (2001) 2 RLW 194 : (2001) 2 SCALE 277 : (2001) 4 SCC 181 : (2001) 2

Code of Civil Procedure, 1908 — Section 152Special Marriage Act, 1954 — Section 23, 28, 23(1A)
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Supreme Court28 Feb 2001Allowed

Union of India and Others Vs Sunil Kumar Sarkar

Supreme Court Of India · AIR 2001 SC 1092 : (2001) AIRSCW 957 : (2001) 2 RLW 190 : (2001) 2 SCALE 286 : (2001) 3 SCC 414 : (2001) SCC(L&S) 600 : (2001) 2 Supreme 199 : (2001) 1 UC 518 : (2001) 2 UJ 976

Army Act, 1950 — Section 4, 4(1), 167Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 10, 10(1)(a), 19Constitution Of India, 1950 — Article 20, 311(2)(a)
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Supreme Court27 Feb 2001Dismissed

State of Gujarat Vs Umedbhai M. Patel

Supreme Court Of India · AIR 2001 SC 1109 : (2001) AIRSCW 862 : (2001) 89 FLR 173 : (2001) 3 GLR 2461 : (2001) 3 JT 223 : (2001) 2 LLJ 1140 : (2001) 2 SCALE 261 : (2001) 3 SCC 314 : (2001) SCC(L&S) 576 : (2001) 2 SCR 170 : (2001) 2 Supreme 193 : (2001) 1 UJ 664

Bombay Civil Services Rules, 1959 — Rule 161(1)Constitution of India, 1950 — Article 310, 311
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Supreme Court27 Feb 2001Allowed

Kanhai Mishra @ Kanhaiya Misar Vs State of Bihar

Supreme Court Of India · (2001) 1 ACR 913 : AIR 2001 SC 1113 : (2001) AIRSCW 857 : (2001) 1 ALD(Cri) 500 : (2001) 1 ALT(Cri) 352 : (2001) 49 BLJR 1372 : (2001) CriLJ 1259 : (2001) 3 JT 191 : (2001) 2 RLW 321 : (2001) 2 SCALE 338 : (2001) 3 SCC 451 : (2001) 2 SCR 160 : (2001) 2 Su

Code of Criminal Procedure, 1973 — Section 313Indian Penal Code, 1860 — Section 302, 376
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Supreme Court27 Feb 2001Dismissed

Land Acquisition Officer and Mandal Revenue Officer Vs V. Narasaiah

Supreme Court Of India · AIR 2001 SC 1117 : (2001) AIRSCW 867 : (2001) 3 ALLMR 517 : (2001) 3 JT 157 : (2001) 1 KLT 885 : (2001) 1 LW 881 : (2001) 2 SCALE 257 : (2001) 3 SCC 530 : (2001) 2 SCR 141 : (2001) 2 Supreme 187 : (2001) 1 UC 597 : (2001) 2 UJ 997 : (2001) 2 UPLBEC 1530

Land Acquisition Act, 1894 — Section 4(1), 18, 51AEvidence Act, 1872 — Section 64, 65Registration Act, 1908 — Section 57, 57(5)
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Supreme Court27 Feb 2001Dismissed

M/s. Shaw Wallace and Co. Ltd. Vs Govindas Purushothamdas and Another

Supreme Court Of India · AIR 2001 SC 1387 : (2001) AIRSCW 1143 : (2001) 4 ALT 5 : (2001) 3 JT 186 : (2001) 3 LW 224 : (2001) 2 MLJ 80 : (2001) 2 SCALE 252 : (2001) 3 SCC 445 : (2001) 2 SCR 134 : (2001) 3 Supreme 24

Code of Civil Procedure, 1908 — Section 115Karnataka Rent Control Act, 1961 — Section 50Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 4, 25
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Supreme Court27 Feb 2001

M/s. Damodar Mangalji and Co. etc. Vs The Regional Director

Supreme Court Of India · AIR 2001 SC 1386 : (2001) AIRSCW 1125 : (2001) 2 ALLMR 724 : (2001) 89 FLR 161 : (2001) 3 JT 238 : (2001) 1 LLJ 1120 : (2001) 3 LW 764 : (2001) 2 SCALE 268 : (2001) 3 SCC 321 : (2001) SCC(L&S) 582 : (2001) 2 SCR 182 : (2001) 2 Supreme 192 : (2001) 2 UJ 98

Mines Act, 1952 — Section 2(1), 2(12), 2(a)(i)Industrial Disputes Act, 1947 — Section 2(a)(i)
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Supreme Court27 Feb 2001Dismissed

State of Punjab and Others Vs Bhajan Singh and Another

Supreme Court Of India · AIR 2001 SC 1098 : (2001) AIRSCW 968 : (2001) 3 JT 249 : (2001) 2 RLW 185 : (2001) 2 SCALE 246 : (2001) 3 SCC 565 : (2001) 2 SCR 149 : (2001) 3 Supreme 179 : (2001) 2 UJ 1128

Punjab Municipal Act, 1911 — Section 2(4), 11, 16, 16(1)(e), 20, 21, 24, 24(1), 24(2)Indian Penal Code, 1860 — Section 153A, 171E, 171F, 376, 376A, 376B, 376C, 376D, 498A, 505Punjab State Election Commission Act, 1994 — Section 11, 12, 13A
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