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Supreme Court Of India judgments

59,848 judgments · page 1,593 of 2,993

Supreme Court25 Jan 2001Allowed

Employer in Relation to Managment of Central Mine Planning and Design Institute Ltd. Vs Union of India and Another

Supreme Court Of India · AIR 2001 SC 883 : (2001) AIRSCW 527 : (2001) AIRSCW 3295 : (2001) 90 FLR 120 : (2001) 2 JT 87 : (2001) 1 LLJ 1069 : (2001) 1 SCALE 374 : (2001) 2 SCC 588 : (2001) SCC(L&S) 471 : (2001) 1 SCR 651 : (2001) 6 Supreme 359 : (2001) 1 Supreme 344 : (2001) 1 UPL

Industrial Disputes Act, 1947 — Section 10(1)(d), 17BGovernment of India Act, 1915 — Section 107, 108Code of Civil Procedure, 1908 — Section 2(9), Order 43 Rule 1
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Supreme Court25 Jan 2001Allowed

Kishore Kumar Gyanchandani Vs G.D. Mehrotra and Another

Supreme Court Of India · (2001) 1 ACR 841 : AIR 2001 SC 1188 : (2001) AIRSCW 936 : (2001) 1 ALD(Cri) 578 : (2001) 1 CGLJ 483 : (2001) CriLJ 1268 : (2001) 3 JT 16 : (2001) 2 SCALE 122 : (2001) 3 SCC 468 : (2001) 1 SCR 1115 : (2001) 2 Supreme 583

Indian Penal Code, 1860 — Section 279, 338Code of Criminal Procedure, 1973 — Section 156, 173, 190, 201, 202
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Supreme Court24 Jan 2001Dismissed

M/s. Oxford University Press etc. Vs Commissioner of Income Tax

Supreme Court Of India · (2001) AIRSCW 469 : (2001) 165 CTR 629 : (2001) 247 ITR 658 : (2001) 2 JT 203 : (2001) 1 SCALE 390 : (2001) 3 SCC 359 : (2001) 1 SCR 574 : (2001) 1 Supreme 357

Income Tax Act, 1961 — Section 10, 10(20A), 10(21), 10(22), 10(22A), 10(22B), 10(23), 10(28), 10(29), 144(B), 148, 256(1)University Grants Commission Act, 1956 — Section 2(f)Customs Act, 1962 — Section 16(3), 24(2), 52(2)
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Supreme Court24 Jan 2001Dismissed

U.P. Pollution Control Board and Others Vs Kanoria Industrial Ltd. and Another

Supreme Court Of India · (2001) 1 ACR 6 : AIR 2001 SC 787 : (2001) AIRSCW 439 : (2003) 180 CTR 402 : (2001) 128 ELT 3 : (2001) 2 JT 103 : (2001) 3 LW 766 : (2001) 2 MLJ 36 : (2001) 1 SCALE 381 : (2001) 2 SCC 549 : (2001) 1 SCR 559 : (2002) 128 STC 26 : (2001) 1 Supreme 507 : (200

Central Excises and Salt Act, 1944 — Section 8, 11BConstitution of India, 1950 — Article 136, 141, 226, 265
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Supreme Court24 Jan 2001Dismissed

Tek Chand Vs Dile Ram

Supreme Court Of India · AIR 2001 SC 905 : (2001) AIRSCW 540 : (2001) 2 JT 114 : (2001) 2 MLJ 45 : (2001) 1 SCALE 471 : (2001) 3 SCC 290 : (2001) SCC(L&S) 555 : (2001) 1 SCR 527 : (2001) 1 Supreme 444

Representation of the People Act, 1951 — Section 100(1)(d), 100(1)(d)(i), 116ACentral Civil Services (Pension) Rules, 1972 — Rule 48A, 48A(2), 161(2)(ii), 161(aa)(1)Central Civil Service (Classification, Control and Appeal) Rules, 1965 — Rule 14
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Supreme Court24 Jan 2001Disposed Of

Shamnasheb M. Multtani Vs State of Karnataka

Supreme Court Of India · (2001) 1 ACR 591 : AIR 2001 SC 921 : (2001) AIRSCW 532 : (2001) 1 ALD(Cri) 342 : (2001) 1 CGLJ 407 : (2001) CriLJ 1075(1) : (2001) 1 DMC 332 : (2001) 2 JT 92 : (2001) 1 SCALE 365 : (2001) 1 SCR 514 : (2001) 1 Supreme 348 : (2001) 1 UJ 719

Indian Penal Code, 1860 — Section 302, 304B, 306, 498ACode Of Criminal Procedure, 1973 — Section 221, 222, 222(1), 379, 464(1)Evidence Act, 1872 — Section 113A, 113B
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Supreme Court23 Jan 2001Dismissed

Krishna Borate Vs State of Maharashtra and Others

Supreme Court Of India · AIR 2001 SC 695 : (2001) AIRSCW 337 : (2001) 1 JT 631 : (2001) 1 SCALE 339 : (2001) 1 SCR 504 : (2001) 1 Supreme 323 : (2001) 1 UC 339 : (2001) 1 UJ 490

Nagpur Improvement Trust Act, 1936 — Section 4, 4(1), 4(1)(e), 6, 7(1)(e), 9, 10, 10(3), 11Constitution Of India, 1950 — Article 14, 15
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Supreme Court23 Jan 2001Allowed

M. Abbas Vs State of Kerala

Supreme Court Of India · (2001) 2 ACR 1178 : (2001) 2 ALD(Cri) 60 : (2001) 49 BLJR 1570 : (2001) 4 JT 92 : (2001) 2 KLT 116 : (2001) 10 SCC 103 : (2001) 1 UC 638

Prevention of Corruption Act, 1947 — Section 4, 4(1), 5(1)(d), 5(1)(b)(a), 5(2)Indian Penal Code, 1860 — Section 161Code Of Criminal Procedure, 1973 — Section 313
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Supreme Court23 Jan 2001Dismissed

K. Duraisamy and Another Vs The State of Tamil Nadu and Others

Supreme Court Of India · (2001) AIRSCW 448 : (2001) AIRSCW 2200 : (2001) 2 JT 48 : (2002) 4 LW 567 : (2001) 1 OLR 413 : (2001) 1 SCALE 345 : (2001) 2 SCC 538 : (2001) 1 SCR 489 : (2001) 1 Supreme 434 : (2000) 8 Supreme 305 : (2001) 1 UJ 446 : (2001) 1 UPLBEC 817

Constitution of India, 1950 — Article 15(4), 16(4)
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Supreme Court23 Jan 2001Allowed

Ragu Thilak D. John Vs S. Rayappan and Others

Supreme Court Of India · AIR 2001 SC 699 : (2001) AIRSCW 342 : (2001) 1 CGLJ 312 : (2001) 2 JT 11 : (2001) 1 OLR 475 : (2001) 1 SCALE 354 : (2001) 1 Supreme 328 : (2001) 1 UC 354 : (2001) 1 UJ 387

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
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Supreme Court22 Jan 2001Allowed

Balkrishan Vs Satyaprakash and Others

Supreme Court Of India · AIR 2001 SC 700 : (2001) AIRSCW 344 : (2001) 1 CGLJ 315 : (2001) 2 JT 357 : (2001) 2 MLJ 4 : (2001) 92 RD 598 : (2001) 1 SCALE 336 : (2001) 1 SCR 480 : (2001) 1 Supreme 336 : (2001) 1 UC 319 : (2001) 1 UJ 416

Madhya Pradesh Land Revenue Code, 1959 — Section 250, 250(2)
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Supreme Court22 Jan 2001Disposed Of

Karnataka State Road Transport Corporation Vs B.S. Hullikatti

Supreme Court Of India · AIR 2001 SC 930 : (2001) AIRSCW 593 : (2001) 88 FLR 912 : (2001) 21 GLH 796 : (2001) 2 JT 72 : (2001) 1 LLJ 725 : (2001) 2 MLJ 7 : (2001) 1 SCALE 373 : (2001) 2 SCC 574 : (2001) SCC(L&S) 469 : (2001) 1 SCR 487 : (2001) 1 Supreme 342 : (2001) 1 UC 396 : (2

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