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Supreme Court Of India judgments

59,848 judgments · page 1,591 of 2,993

Supreme Court01 Feb 2001Partly Allowed

Bose Abraham etc. Vs State of Kerala and Another

Supreme Court Of India · AIR 2001 SC 835 : (2001) AIRSCW 466 : (2001) 2 JT 314 : (2001) 2 OLR 63 : (2001) 1 SCALE 573 : (2001) 3 SCC 157 : (2001) 1 SCR 808 : (2001) 121 STC 614 : (2001) 1 Supreme 465

Constitution of India, 1950 — Article 226Entry Tax Act, 1976 — Section 3Motor Vehicles Act, 1988 — Section 18, 2(28)
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Supreme Court01 Feb 2001Dismissed

The Managing Director, A.P. State Road Transport Corporation Vs The Presiding Officer, Industrial Tribunal, Ramkote, Hyderabad and Others etc.

Supreme Court Of India · AIR 2001 SC 1007 : (2001) AIRSCW 678 : (2001) 88 FLR 967 : (2001) 2 JT 326 : (2001) 1 LLJ 759 : (2001) 2 MLJ 65 : (2001) 1 SCALE 569 : (2001) 2 SCC 695 : (2001) SCC(L&S) 497 : (2001) 1 SCR 783 : (2001) 1 Supreme 468 : (2001) 2 UPLBEC 1672

Industrial Disputes Act, 1947 — Section 10(1), 25FF, 9A
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Supreme Court31 Jan 2001Allowed

South Malabar Gramin Bank Vs Co-ordination Committee of South Malabar Gramin Bank Employees'' Union and South Malabar Gramin Bank Officers'' Federation and Others

Supreme Court Of India · AIR 2001 SC 1028 : (2001) AIRSCW 684 : (2001) 2 JT 175 : (2001) 1 LLJ 743 : (2001) 1 SCALE 540 : (2001) 4 SCC 101 : (2001) SCC(L&S) 669 : (2001) 1 SCR 742 : (2001) 1 Supreme 528

Regional Rural Banks Act, 1976 — Section 9(1), 17, 17(1)Industrial Disputes Act, 1947 — Section 18Constitution of India, 1950 — Article 14, 16, 16(1), 32, 38, 39(d)
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Supreme Court31 Jan 2001Dismissed

S.N. Dhingra and Others Vs Union of India and Others

Supreme Court Of India · AIR 2001 SC 1535 : (2001) AIRSCW 507 : (2001) 90 FLR 500 : (2001) 2 JT 362 : (2001) 1 SCALE 532 : (2001) 3 SCC 125 : (2001) SCC(L&S) 539 : (2001) 1 SCR 770 : (2001) 1 Supreme 685 : (2001) 1 UPLBEC 805

Criminal Procedure Code, 1973 — Section 17, 19, 28, 29Recruitment Rules, 1987 — Rule 2(b), 2(e), 2(h), 4(2), 7, 7(b), 8(2), 16Constitution of India, 1950 — Article 32
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Supreme Court31 Jan 2001DIsmissed

V.S. Achuthanandan Vs P.J. Francis and Another

Supreme Court Of India · AIR 2001 SC 837 : (2001) AIRSCW 499 : (2001) 2 JT 337 : (2001) 1 KLT 740 : (2001) 1 SCALE 513 : (2001) 1 SCR 713 : (2001) 1 Supreme 574 : (2001) 1 UJ 726

Civil Procedure Code, 1908 — Order 7 Rule 11(a)Conduct of Elections Rules, 1961 — Rule 45, 56, 56A(7), 56(7), 63(2)Representation of the People Act, 1951 — Section 83, 83(1), 116A
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Supreme Court31 Jan 2001Dismissed

Dharam Kaur Vs Mukhtiar Singh

Supreme Court Of India · (2001) 3 JT 607 : (2001) 9 SCC 710

Punjab Pre-emption Act, 1913 — Section 4, 9Punjab Security of Land Tenures Act, 1953 — Section 17, 18
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Supreme Court31 Jan 2001Dismissed

State of M.P. and Another Vs K.K. Shukla and Co.

Supreme Court Of India · AIR 2001 SC 1253 : (2001) AIRSCW 833 : (2001) 2 JT 392 : (2001) 2 MLJ 76 : (2001) 92 RD 333 : (2001) 1 SCALE 708 : (2001) 3 SCC 163 : (2001) 1 Supreme 629

M.P. Madhyastham Adhikaran Adhiniyam, 1983 — Section 7, 19
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Supreme Court31 Jan 2001

U.P. Coop. Cane Unions'' Federation Vs West U.P. Sugar Mills Association and Others

Supreme Court Of India · AIR 2001 SC 846 : (2001) AIRSCW 520 : (2001) 2 JT 477 : (2001) 1 SCALE 504 : (2001) 1 SCR 668 : (2001) 1 Supreme 584

Essential Commodities Act, 1955 — Section 3U.P. Sugarcane (Regulation of Supply and Purchase) Act, 1953 — Section 16, 28U.P. Sugarcane (Regulation of Supply and Purchase) Rules, 1954 — Rule 96Constitution of India, 1950 — Article 254
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