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Supreme Court Of India judgments

59,848 judgments · page 1,583 of 2,993

Supreme Court26 Feb 2001Dismissed

Sandeep Vs State of Haryana etc. etc.

Supreme Court Of India · (2001) 1 ACR 864 : AIR 2001 SC 1103 : (2001) AIRSCW 1038 : (2001) 1 ALD(Cri) 620 : (2001) CriLJ 1456 : (2001) 3 JT 136 : (2001) 2 SCALE 331 : (2001) 9 SCC 41 : (2001) 2 Supreme 484 : (2001) 1 UC 656

Indian Penal Code, 1860 — Section 34, 201, 302, 364
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Supreme Court26 Feb 2001DIsmissed

Patangrao Kadam Vs Prithviraj Sayajirao Yadav Deshmukh and Others

Supreme Court Of India · AIR 2001 SC 1121 : (2001) AIRSCW 871 : (2001) AIRSCW 4757 : (2001) 3 ALLMR 776 : (2001) 3 ALT 50 : (2001) 3 JT 167 : (2001) 2 SCALE 227 : (2001) 3 SCC 594 : (2001) 2 SCR 118 : (2001) 2 Supreme 492 : (2001) 1 UJ 557

Representation of the People Act, 1951 — Section 8A, 36(8), 37(1), 38(1), 45, 79, 79(b), 81, 82, 82(a), 82(b), 84, 86, 86(1), 98, 99, 99(1)(a)(ii), 100, 100(1)(b), 100(1)(d)(ii), 100(1)(d)(iv), 107, 116A, 117, 123, 123(3), 123(3A), 123(4)Code Of Civil Procedure, 1908 — Order 1 Rule 10, Order 6 Rule 17
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Supreme Court23 Feb 2001Disposed Off

Kasturi Bai and Others Vs Anguri Chaudhary

Supreme Court Of India · AIR 2001 SC 1361 : (2001) AIRSCW 1093 : (2001) 2 ALLMR 726 : (2001) 3 ALT 31 : (2001) 3 JT 154 : (2001) 2 MPHT 255 : (2001) 92 RD 409 : (2001) 2 RLW 182 : (2001) 2 SCALE 214 : (2001) 3 SCC 176 : (2001) 2 Supreme 420 : (2001) 1 UC 587 : (2001) 1 UJ 716

Code of Civil Procedure, 1908 — Order 40 Rule 1, Order 43 Rule 1(s)
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Supreme Court23 Feb 2001Dismissed

Ramashraya and Another Vs State of Madhya Pradesh

Supreme Court Of India · (2001) 1 ACR 791 : AIR 2001 SC 1129 : (2001) AIRSCW 1021 : (2001) 1 ALD(Cri) 626 : (2001) 2 ALT(Cri) 6 : (2001) CriLJ 1452 : (2001) 3 JT 109 : (2001) 2 LW(Cri) 870 : (2001) 2 SCALE 199 : (2001) 3 SCC 439 : (2001) 2 SCR 75 : (2001) 3 Supreme 186 : (2001) 2

Indian Penal Code, 1860 — Section 34, 300, 300(3), 302, 304
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Supreme Court23 Feb 2001Allowed

State of U.P. and Another Vs Lalsa Ram

Supreme Court Of India · AIR 2001 SC 1137 : (2001) AIRSCW 881 : (2001) 1 CGLJ 424 : (2001) 89 FLR 998 : (2001) 3 JT 242 : (2001) 2 LLJ 955 : (2001) 2 SCALE 221 : (2001) 3 SCC 389 : (2001) SCC(L&S) 593 : (2001) 2 SCR 108 : (2001) 2 Supreme 155 : (2001) 2 UPLBEC 1044

Uttar Pradesh Fundamental Rules, — Rule 56, 56(2), 56(c)Punjab Civil Services (Premature Retirement) Rules, 1975 — Rule 3
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Supreme Court23 Feb 2001Disposed Off

Tek Chand and Others Vs Deep Chand and Others

Supreme Court Of India · AIR 2001 SC 1392 : (2001) AIRSCW 1096 : (2001) 2 PLJR 105 : (2001) 2 RLW 302 : (2001) 2 SCALE 204 : (2001) 4 SCC 488 : (2001) 3 Supreme 202 : (2001) 1 UC 478 : (2001) 1 UJ 579

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Supreme Court23 Feb 2001Disposed Of

S.A. Nanjundeswara Vs M.S. Varlak Agrotech Pvt. Ltd.

Supreme Court Of India · (2001) 2 ACR 1593 : AIR 2002 SC 477 : (2002) AIRSCW 4 : (2001) 2 ALD(Cri) 158 : (2002) 2 ALLMR 248 : (2006) 1 BC 424 : (2004) 118 CompCas 239 : (2001) 5 JT 551 : (2002) 10 SCC 249 : (2001) 4 Supreme 440

Code of Criminal Procedure, 1973 — Section 482Negotiable Instruments Act, 1881 — Section 138
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Supreme Court23 Feb 2001Allowed

Commissioner of Income Tax, Cochin Vs Mrs. Grace Collis and Others

Supreme Court Of India · AIR 2001 SC 1133 : (2001) AIRSCW 1008 : (2001) 248 ITR 323 : (2001) 3 JT 199 : (2001) 1 KLT 913 : (2001) 2 SCALE 207 : (2001) 3 SCC 430 : (2001) 2 SCR 98 : (2001) 3 Supreme 124

Income Tax Act, 1961 — Section 2(47), 45, 47, 47(vii), 49(2), 256(1)Income Tax Act, 1922 — Section 12BCompanies Act, 1956 — Section 391(2), 394
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Supreme Court23 Feb 2001Allowed

M/s. J.K. International Vs State, Govt of NCT of Delhi and Others

Supreme Court Of India · (2001) 1 ACR 859 : AIR 2001 SC 1142 : (2001) AIRSCW 907 : (2001) 1 ALD(Cri) 573 : (2001) CriLJ 1264 : (2001) 3 JT 130 : (2001) 1 KLT 870 : (2002) 1 LW(Cri) 131 : (2001) 1 RLW 172 : (2001) 2 SCALE 216 : (2001) 3 SCC 462 : (2001) 2 SCR 90 : (2001) 3 Supreme

Code of Criminal Procedure, 1973 — Section 173, 173(2)(i), 225, 301(2), 302, 435, 437Indian Penal Code, 1860 — Section 120B, 406, 420
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