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Supreme Court Of India judgments

59,848 judgments · page 1,590 of 2,993

Supreme Court06 Feb 2001Allowed

Union of India and Others Vs Manager, M/s. Jain and Associates

Supreme Court Of India · AIR 2001 SC 809 : (2001) AIRSCW 607 : (2001) 2 JT 286 : (2001) 1 SCALE 635 : (2001) 3 SCC 277 : (2001) 1 SCR 889 : (2001) 1 Supreme 593 : (2001) 2 UJ 1040

Arbitration Act, 1940 — Section 30, 33, 43Civil Procedure Code, 1908 (CPC) — Order 20 Rule 4(2), Order 8 Rule 1, Order 8 Rule 10, Order 8 Rule 5, Order 8 Rule 9Constitution of India, 1950 — Article 226
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Supreme Court06 Feb 2001Disposed Of

Mahendra Kumar Vs Lalchand and Another

Supreme Court Of India · AIR 2001 SC 807 : (2001) AIRSCW 602 : (2001) 2 JT 637 : (2001) 3 LW 289 : (2001) 2 PLJR 95 : (2001) 92 RD 268 : (2001) 1 RLW 156 : (2001) 1 SCALE 660 : (2001) 2 SCC 619 : (2001) 1 SCR 877 : (2001) 1 Supreme 553 : (2001) 1 UJ 698

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 2, Order 22 Rule 5, 151
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Supreme Court05 Feb 2001Disposed Of

Samir Mandal Vs State of Bihar and Another

Supreme Court Of India · (2001) 2 ACR 1074 : AIR 2001 SC 1303 : (2001) AIRSCW 1132 : (2001) 1 ALD(Cri) 612 : (2001) 2 ALT(Cri) 18 : (2001) CriLJ 1686 : (2001) 2 Crimes 33 : (2001) 3 JT 497 : (2001) 2 LW(Cri) 617 : (2001) 2 SCALE 483 : (2001) 4 SCC 382 : (2001) 2 SCR 449 : (2001)

Criminal Procedure Code, 1973 (CrPC) — Section 125
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Supreme Court05 Feb 2001Allowed

Coal India Ltd. Vs Bibhu Ranjan Kumar

Supreme Court Of India · AIR 2001 SC 819 : (2001) AIRSCW 604 : (2001) 88 FLR 986 : (2001) 2 JT 268 : (2001) 1 SCALE 629 : (2001) 2 SCC 648 : (2001) SCC(L&S) 486 : (2001) 1 SCR 859 : (2001) 1 Supreme 710 : (2001) 2 UPLBEC 1134

Mines Rules, 1955 — Rule 72(2)
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Supreme Court02 Feb 2001Disposed Of

Barat Fritz Werner Ltd. Vs State of Karnataka

Supreme Court Of India · AIR 2001 SC 1257 : (2001) AIRSCW 781 : (2001) 89 FLR 1 : (2001) 2 JT 376 : (2001) 1 LLJ 763 : (2001) 1 SCALE 614 : (2001) 4 SCC 498 : (2001) SCC(L&S) 752 : (2001) 1 SCR 835 : (2001) 2 Supreme 162 : (2001) 1 UPLBEC 785

Contract Labour (Regulation and Abolition) Act, 1970 — Section 10Factories Act, 1947 — Section 2(1), 46Karnataka Factories Rules, 1969 — Rule 100, 93, 94, 95, 96(1)
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Supreme Court02 Feb 2001Dismissed

Sudhir and Others etc. Vs State of M.P. etc.

Supreme Court Of India · (2001) 1 ACR 775 : (2001) AIRSCW 491 : (2001) ALLMR(Cri) 459 : (2001) 2 ALT(Cri) 79 : (2001) 1 CGLJ 401 : (2001) CriLJ 1072 : (2001) 1 JLJ 344 : (2001) 2 JT 274 : (2001) 1 KLT 682 : (2001) 2 MPHT 359 : (2001) 1 SCALE 600 : (2001) 2 SCC 688 : (2001) 1 SCR

Criminal Procedure Code, 1973 (CrPC) — Section 209, 227, 228(1), 26, 323Penal Code, 1860 (IPC) — Section 147, 149, 307, 324, 427
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Supreme Court02 Feb 2001Dismissed

Intelligence Officer, Narcotics C. Bureau Vs Sambhu Sonkar and Another

Supreme Court Of India · (2001) 1 ACR 666 : AIR 2001 SC 830 : (2001) AIRSCW 590 : (2001) 1 ALD(Cri) 568 : (2001) ALLMR(Cri) 1006 : (2001) 1 ALT(Cri) 252 : (2001) 1 CGLJ 328 : (2001) CriLJ 1082 : (2001) 74 ECC 41 : (2001) 2 JT 372 : (2001) 1 KLT 698 : (2001) 1 SCALE 605 : (2001) 1

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 16, 17, 18, 19
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Supreme Court01 Feb 2001Dismissed

Ram Chandra Trading Co. Vs State of U.P. and Another

Supreme Court Of India · 2002 AIR(SCW) 2765, 2003 (9) SCC 159, 2002 (1) JCC 54, 2002 (1) AllCriR 268, 2002 (1) AllCriR 338, 2002 (1) AICLR 268, 2002 (1) EFR 519, 2002 (1) SLT 31, 2002 AIR(SC) 2540, 2004 SCC(Cri) 1171, 2002 (1) EastCriC 224, 2001 (10) JT 330

Arbitration Act, 1940 — Section 39
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