COURT ARCHIVE

Supreme Court Of India judgments

59,848 judgments · page 1,592 of 2,993

Supreme Court31 Jan 2001

All India Non-SC/ST Employees'' Association (Railway) Vs V.K. Agarwal and Others

Supreme Court Of India · AIR 2001 SC 1792 : (2001) AIRSCW 1570 : (2001) 89 FLR 765 : (2001) 4 JT 551 : (2001) LabIC 1353 : (2001) 3 SCALE 306 : (2001) 5 SCC 384 : (2001) SCC(L&S) 829 : (2001) 2 SCR 1059 : (2001) 2 SCT 1010 : (2001) 3 Supreme 325 : (2001) 2 UPLBEC 1481

Supreme Court31 Jan 2001Disposed Off

A.P. State Federation of Coop. Spinning Mills Ltd. and Another Vs P.V. Swaminathan

Supreme Court Of India · AIR 2001 SC 2659 : (2001) AIRSCW 2557 : (2001) 4 ALLMR 276 : (2001) 2 ARBLR 684 : (2001) 3 CompLJ 363 : (2001) 5 JT 427 : (2001) 4 SCALE 337 : (2001) 7 SCC 454 : (2001) 3 SCR 882 : (2001) 5 Supreme 117 : (2001) 2 UJ 1303

Constitution of India, 1950 — Article 12, 226

Supreme Court31 Jan 2001Allowed

Tripura Gramin Bank and Others Vs Tarit Baran Roy and Another

Supreme Court Of India · (2001) 10 SCC 70 : (2001) 3 JT 450 : (2002 SCC (L&S) 727

Code of Civil Procedure, 1908 — Section 100Industrial Disputes Act, 1947 — Section 11A

Supreme Court31 Jan 2001Dismissed

Assistant Commissioner of Income Tax Vs Thanthi Trust

Supreme Court Of India · (2001) 165 CTR 681 : (2001) 247 ITR 785

Income Tax Act, 1922 — Section 2(15), 3(1)(bb), 4(3)(i), 11, 11(1)(a), 11(4), 11(4A), 12, 12A, 13, 13(1)(bb)Income Tax Act, 1961 — Section 11, 148

Supreme Court31 Jan 2001Dismissed

The Assistant Commissioner of Income Tax, Madras Vs Thanthi Trust etc. etc.

Supreme Court Of India · AIR 2001 SC 1043 : (2001) AIRSCW 702 : (2001) 2 JT 229 : (2001) 1 SCALE 522 : (2001) 1 SCR 727 : (2001) 1 Supreme 559

Income Tax Act, 1961 — Section 11, 12, 13(1), 148, 2(15)

Supreme Court31 Jan 2001Allowed

Commissioner of Wealth Tax Vs T.S. Santhanam (HUF) and Others

Supreme Court Of India · (2001) 166 CTR 213

Wealth Tax Act, 1957 — Rule 11

Supreme Court30 Jan 2001Allowed

Union of India (UOI) and Others and Sons etc. Vs Nandi Printers Pvt. Ltd.

Supreme Court Of India · (2001) 1 UC 317

Supreme Court30 Jan 2001Dismissed

S.K. Nasiruddin Beedi Merchant Ltd. Vs Central Provident Fund Commissioner and Another

Supreme Court Of India · (2001) 1 UC 388

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7AConstitution Of India, 1950 — Article 14

Supreme Court30 Jan 2001Dismissed

M/s. Lakshmani Stone Products and Others Vs Union of India and Others

Supreme Court Of India · AIR 2001 SC 783 : (2001) AIRSCW 434 : (2001) 2 CGLJ 407 : (2001) 88 FLR 995 : (2001) 2 JT 240 : (2001) 1 LLJ 738 : (2001) 2 PLJR 75 : (2001) 1 SCALE 434 : (2001) 2 SCC 496 : (2001) SCC(L&S) 456 : (2001) 1 SCR 689 : (2001) 1 Supreme 590 : (2001) 1 UPLBEC 7

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3)(b), 4, 7(1)

Supreme Court30 Jan 2001Allowed

S.K. Nasiruddin Beedi Merchant Ltd. Vs Central Provident Fund Commissioner

Supreme Court Of India · AIR 2001 SC 850 : (2001) AIRSCW 515 : (2001) 88 FLR 956 : (2001) 2 JT 432 : (2001) 1 LLJ 840 : (2001) 1 SCALE 496 : (2001) SCC(L&S) 479 : (2001) 1 SCR 692 : (2001) 1 Supreme 421 : (2001) 2 UPLBEC 1050

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7AConstitution Of India, 1950 — Article 14

Supreme Court30 Jan 2001Allowed

L and T Mc. Neil Ltd. etc. Vs Government of Tamil Nadu

Supreme Court Of India · AIR 2001 SC 844 : (2001) AIRSCW 525 : (2001) 88 FLR 1030 : (2001) 2 JT 484 : (2001) 1 SCALE 425 : (2001) 3 SCC 170 : (2001) 1 SCR 701 : (2001) 1 Supreme 414 : (2001) 1 UC 451 : (2001) 1 UJ 693 : (2001) 2 UPLBEC 1519

Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 10(1), 10(2), 10(2)(a), 10(2)(d)

Supreme Court30 Jan 2001Dismissed

Jatinder Singh Vs Ranjit Kaur

Supreme Court Of India · (2001) 1 ACR 663 : AIR 2001 SC 784 : (2001) AIRSCW 435 : (2001) 1 ALD(Cri) 352 : (2001) ALLMR(Cri) 456 : (2001) 1 ALT(Cri) 280 : (2001) 1 CGLJ 333 : (2001) CriLJ 1015 : (2001) 1 DMC 320 : (2001) 2 JT 198 : (2001) 1 OLR 442 : (2001) 2 RLW 294 : (2001) 1 SC

Code Of Criminal Procedure, 1973 — Section 202, 203, 300

Supreme Court30 Jan 2001allowed

Ramesh Kumar Satish Kumar and Sons. etc. Vs Guru Singh Sabha (Regd.) and Others etc.

Supreme Court Of India · AIR 2001 SC 1051 : (2001) AIRSCW 740 : (2001) 2 JT 555 : (2001) 1 SCALE 502 : (2001) 9 SCC 61 : (2001) 1 Supreme 521

Supreme Court30 Jan 2001Allowed

Paradip Port Trust and Others etc. Vs Unique Builders etc.

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

Arbitration Act, 1940 — Section 30, 33, 35

Supreme Court30 Jan 2001Allowed

Union of India (UOI) and Others Vs Muneesh Suneja

Supreme Court Of India · (2001) 1 ACR 67 : AIR 2001 SC 854 : (2001) AIRSCW 463 : (2001) 1 ALD(Cri) 565 : (2001) CriLJ 1069 : (2001) 74 ECC 274 : (2001) 2 JT 416 : (2001) 2 RLW 305 : (2001) 1 SCALE 510 : (2001) 1 SCR 683 : (2001) 1 Supreme 674 : (2001) 1 UJ 535

Constitution Of India, 1950 — Article 21, 22Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1973 — Section 3, 3(1)

Supreme Court30 Jan 2001DIsmissed

Vanravan Anandji Vs Koli Vashram Punja and Another

Supreme Court Of India · (2001) 1 ACR 853 : (2001) 2 ALD(Cri) 162 : (2001) 21 GLH 570 : (2001) 3 JT 31 : (2001) 2 UC 3

Indian Penal Code, 1860 — Section 147, 148, 149, 302, 323, 324Code Of Criminal Procedure, 1973 — Section 313

Supreme Court30 Jan 2001Dismissed

State Bank of India Vs E.K. Andrew and Another

Supreme Court Of India · (2001) 89 FLR 358 : (2001) 3 JT 612 : (2001) 2 KLT 113 : (2001) 1 LLJ 1711 : (2002) 9 SCC 724 : (2001) 2 UPLBEC 1544

Supreme Court30 Jan 2001Dismissed

Babua @ Tazmul Hossain Vs State of Orissa

Supreme Court Of India · AIR 2001 SC 1052 : (2001) AIRSCW 682 : (2001) 1 ALD(Cri) 349 : (2001) ALLMR(Cri) 990 : (2001) 1 ALT(Cri) 157 : (2001) CriLJ 1169 : (2001) 74 ECC 38 : (2001) 21 GLH 715 : (2001) 2 JT 552 : (2001) 2 RLW 288 : (2001) 1 SCALE 429 : (2001) 2 SCC 566 : (2001) 1

Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b), 21, 29, 37(1)(b)

Supreme Court29 Jan 2001Allowed

Indian Petrochemicals Corpn. Ltd. and Another Vs Shramik Sena and Another

Supreme Court Of India · AIR 2001 SC 857 : (2001) AIRSCW 584 : (2001) 88 FLR 1085 : (2001) 2 JT 508 : (2001) 1 LLJ 1040 : (2001) 1 SCALE 465 : (2001) SCC(L&S) 461 : (2001) 1 SCR 659 : (2001) 1 Supreme 523 : (2001) 1 UJ 538 : (2001) 2 UPLBEC 1121

Factories Act, 1948 — Section 46Industrial Disputes Act, 1947 — Section 25F, 25H, 25N, 25SConstitution Of India, 1950 — Article 14, 16

Supreme Court25 Jan 2001Allowed

M/s. Associated Cement Companies Ltd. Vs Commissioner of Customs

Supreme Court Of India · AIR 2001 SC 862 : (2001) AIRSCW 559 : (2001) 74 ECC 1 : (2001) 128 ELT 21 : (2001) 2 JT 141 : (2001) 1 SCALE 436 : (2001) 4 SCC 593 : (2001) 1 SCR 608 : (2001) 124 STC 59 : (2001) 1 Supreme 380

Customs Act, 1962 — Section 2(22), 2(22)(e), 2(26), 12, 14, 14(1), 14(1A), 24, 28, 28(1), 28A(1), 77, 78, 81, 111(m), 112(a), 114A, 156, 156(2)(a)Customs Tariff Act, 1975 — Section 2Central Excise Act, 1944 — Section 2(d), 2(14), 11A