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Supreme Court Of India judgments

59,848 judgments · page 1,595 of 2,993

Supreme Court17 Jan 2001

Union of India (UOI) and Others Vs SPS Dhinda N.M.

Supreme Court Of India · AIR 2001 SC 2681 : (2001) AIRSCW 2520 : (2001) 90 FLR 548 : (2001) 5 JT 295 : (2001) LabIC 2391 : (2001) 2 LLJ 488 : (2001) 4 SCALE 237 : (2001) 5 SCC 540 : (2001) 3 SCR 796 : (2001) 3 SCT 758 : (2001) 5 Supreme 20 : (2001) 2 UJ 1335

Army Act, 1950 — Section 71, 71(h)
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Supreme Court17 Jan 2001Allowed

Vikramaditya Pandey Vs Industrial Tribunal and Another

Supreme Court Of India · AIR 2001 SC 672 : (2001) AIRSCW 310 : (2001) 88 FLR 741 : (2001) 1 JT 608 : (2001) 1 LLJ 701 : (2001) 1 SCALE 211 : (2001) 2 SCC 423 : (2001) SCC(L&S) 438 : (2001) 1 Supreme 319 : (2001) 1 UC 356 : (2001) 1 UJ 409

Uttar Pradesh Industrial Disputes Act, 1947 — Section 2(S), 6(N)
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Supreme Court16 Jan 2001Dismissed

Union of India (UOI) and Another Vs R.L. Sangal and Another

Supreme Court Of India · AIR 2001 SC 1966 : (2001) AIRSCW 1639 : (2001) 3 ALT 61 : (2001) 4 JT 198 : (2001) 3 SCALE 1 : (2001) 4 SCC 485 : (2001) 3 Supreme 17 : (2001) 1 UC 591

Cantonments Act, 1924 — Section 280(2)(c)Constitution of India, 1950 — Article 16
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Supreme Court16 Jan 2001Allowed

State of Jammu and Kashmir Vs Vinay Nanda

Supreme Court Of India · AIR 2001 SC 611 : (2001) AIRSCW 237 : (2001) 1 ALD(Cri) 333 : (2001) CriLJ 957 : (2001) 2 JT 351 : (2001) 1 SCALE 202 : (2001) 1 SCR 399 : (2001) 1 Supreme 187 : (2001) 1 UJ 436

Ranbir Penal Code, 1989 — Section 409, 468Code of Criminal Procedure, 1973 — Section 313, 342Jammu & Kashmir Probation of Offenders Act, 1966 — Section 1(3), 5(2), 5(1)(c), 18
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Supreme Court15 Jan 2001Disposed Of

Ajay Vs State of Haryana

Supreme Court Of India · AIR 2002 SC 335 : (2001) AIRSCW 5105 : (2001) 2 JT 24 Supp : (2002) 3 LW 460 : (2001) 8 SCALE 503 : (2002) 1 SCC 749 : (2001) 8 Supreme 647 : (2002) 1 UC 270 : (2002) 1 UJ 163

Indian Penal Code, 1860 — Section 399, 402
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Supreme Court15 Jan 2001Disposed Of

D. Paul and Another Vs Nawab Ali Akhtar and Others

Supreme Court Of India · (2001) 2 ACR 1406 : AIR 2001 SC 1681 : (2001) AIRSCW 1745 : (2001) 1 ALD(Cri) 794 : (2001) 2 ALT(Cri) 221 : (2001) CriLJ 2193 : (2001) 5 JT 67 : (2001) 3 SCALE 485 : (2001) 5 SCC 401 : (2001) 3 SCR 142 : (2001) 3 Supreme 510 : (2001) 2 UJ 1020

Indian Penal Code, 1860 — Section 381, 411
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Supreme Court15 Jan 2001Dismissed

Stanny Felix Pinto Vs M/s. Jangid Builders Pvt. Ltd. and Another

Supreme Court Of India · (2001) 2 ACR 1807 : AIR 2001 SC 659 : (2001) AIRSCW 295 : (2001) AIRSCW 4590 : (2001) 1 ALD(Cri) 389 : (2001) 1 ALT(Cri) 159 : (2001) CriLJ 1039 : (2001) 1 JT 620 : (2001) 1 PLJR 176 : (2001) 1 RLW 148 : (2001) 1 SCALE 228 : (2001) 2 SCC 416 : (2001) 1 SC

Negotiable Instruments Act, 1881 (NI) — Section 138
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Supreme Court15 Jan 2001Disposed Of

State of T.N. Vs A.M. Vedachalam

Supreme Court Of India · (2001) AIRSCW 2455 : (2001) 2 ALD(Cri) 49 : (2001) CriLJ 3297 : (2001) 2 SCALE 74 : (2001) 9 SCC 744 : (2001) 4 Supreme 426

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Supreme Court15 Jan 2001Allowed

Delhi Golf Club Ltd. and Another Vs N.D.M.C.

Supreme Court Of India · AIR 2001 SC 615 : (2001) AIRSCW 241 : (2001) 2 JT 447 : (2001) 1 SCALE 189 : (2001) 1 SCR 376 : (2001) 1 Supreme 255

Punjab Municipal Act, 1911 — Section 3(11), 3(1), 61, 61(1)(a), 65, 80(3), 86
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Supreme Court15 Jan 2001Dismissed

Amina Ahmed Dossa and Others Vs State of Maharashtra

Supreme Court Of India · (2001) 1 ACR 641 : AIR 2001 SC 656 : (2001) AIRSCW 291 : (2001) 1 ALD(Cri) 249 : (2001) ALLMR(Cri) 779 : (2001) 1 ALT(Cri) 125 : (2001) CriLJ 965 : (2001) 1 JT 530 : (2001) 1 SCALE 185 : (2001) 2 SCC 675 : (2001) 1 SCR 345 : (2001) 1 Supreme 70 : (2001) 1

Terrorists and Disruptive Activities(Prevention) Act, 1987 — Section 7(1), 8, 18, 19Code of Criminal Procedure, 1973 — Section 82, 83, 84, 84(4), 85, 85(2), 86
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