Supreme Court13 Feb 2001Disposed Off

BHEL Vs Kamal Kar Matar and Others

Supreme Court Of India · (2002) 1 ACR 19 : AIR 2001 SC 2944 : (2001) AIRSCW 4411 : (2001) 2 ALD(Cri) 907 : (2001) 2 ALT(Cri) 362 : (2002) 1 GLR 248 : (2001) 9 JT 282 : (2002) 1 RLW 149 : (2001) 7 SCALE 440 : (2002) 1 SCC 22 : (2001) 8 Supreme 23 : (2002) 1 UJ 237

Supreme Court09 Feb 2001Allowed

Vikrant Tyres Ltd. Vs First Income Tax Officer

Supreme Court Of India · (2001) 247 ITR 821

Income Tax Act, 1961 — Section 154, 155, 156, 156(1), 220, 220(2), 245D(4), 250, 254, 260, 262, 264Taxation Laws (Continuation and Validation of Recovery Proceedings) Act, 1964 — Section 3, 3(2)
Supreme Court09 Feb 2001Dismissed

V.L. Tresa Vs State of Kerala

Supreme Court Of India · (2001) 1 ACR 705 : AIR 2001 SC 953 : (2001) AIRSCW 716 : (2001) 1 ALD(Cri) 605 : (2001) ALLMR(Cri) 1009 : (2001) 1 ALT(Cri) 160 : (2001) CriLJ 1171 : (2001) 2 JT 515 : (2001) 1 KLT 781 : (2001) 2 SCALE 14 : (2001) 3 SCC 549 : (2001) 1 SCR 973 : (2001) 1 S

Indian Penal Code, 1860 — Section 201, 302, 313
Supreme Court08 Feb 2001Disposed Off

Santosh Hazari Vs Purushottam Tiwai (Dead) by Lrs.

Supreme Court Of India · (2001) AIRSCW 723 : (2001) 251 ITR 84 : (2001) 1 JLJ 401 : (2001) 2 JT 407 : (2001) 3 LW 308 : (2001) 2 MLJ 69 : (2001) 3 MPHT 71 : (2001) 92 RD 336 : (2001) 1 SCALE 712 : (2001) 3 SCC 179 : (2001) 1 SCR 948 : (2001) 1 Supreme 642

Code of Civil Procedure, 1908 — Section 109, 100, 100(4), 100(5), 110Constitution of India, 1950 — Article 133(1)(a)Limitation Act, 1963 — Article 65