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Supreme Court Of India judgments

59,848 judgments · page 1,596 of 2,993

Supreme Court12 Jan 2001Disposed Off

Pankajbhai Nagjibhai Patel Vs The State of Gujarat and Another

Supreme Court Of India · (2001) 1 ACR 636 : AIR 2001 SC 567 : (2001) AIRSCW 184 : (2001) 1 ALD(Cri) 354 : (2001) ALLMR(Cri) 406 : (2001) 1 ALT(Cri) 129 : (2005) 3 BC 435 : (2001) 3 CALLT 31 : (2001) 1 CGLJ 497 : (2001) 104 CompCas 418 : (2001) CriLJ 950 : (2001) 2 GLR 1558 : (200

Criminal Procedure Code, 1973 — Section 4(1), 5, 29, 29(2), 325, 325(1), 357Negotiable Instruments Act, 1881 — Section 138, 142Essential Commodities Act, 1955 — Section 12
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Supreme Court12 Jan 2001Allowed

National Insurance Co. Ltd. Vs Dinesh

Supreme Court Of India · (2002) 92 FLR 994 : (2001) 7 JT 101 : (2002) 1 LLJ 12 : (2001) 5 SCALE 564 : (2001) 9 SCC 748 : (2001) 4 SCT 329 : (2001) 2 UC 529

Consumer Protection Act, 1986 — Section 21Insurance Act, 1938 — Section 64UM
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Supreme Court12 Jan 2001Disposed Off

Raj Shikshan Prasarak Mandal Vs State of Maharashtra and Others

Supreme Court Of India · (2002) 1 ACR 141 : (2001) AIRSCW 5251 : (2002) 1 ALT(Cri) 201 : (2002) CriLJ 967 : (2001) 9 JT 383 : (2002) 1 LW(Cri) 333 : (2001) 7 SCALE 551 : (2002) 1 SCC 731 : (2001) 8 Supreme 317 : (2002) 1 UC 79

Industrial Disputes Act, 1947 — Section 25(O), 25(O)(3)
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Supreme Court11 Jan 2001Disposed Of

P.P. Beeran Vs State of Kerala

Supreme Court Of India · (2001) 2 ACR 1196 : AIR 2001 SC 2420 : (2001) AIRSCW 2406 : (2001) 2 ALD(Cri) 159 : (2001) 2 ALT(Cri) 70 : (2001) CriLJ 3281 : (2001) 4 JT 184 : (2001) 4 PLJR 26 : (2001) 9 SCC 571 : (2001) 4 Supreme 446

Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 3(ii), 17, 27, 50
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Supreme Court11 Jan 2001Dismissed

Manoji Rao Vs T. Krishna and Others

Supreme Court Of India · AIR 2001 SC 623 : (2001) AIRSCW 251 : (2001) 1 JT 621 : (2001) 2 MLJ 126 : (2001) 1 SCALE 101 : (2001) 2 SCC 384 : (2001) 1 SCR 326 : (2001) 1 Supreme 74 : (2001) 1 UC 307

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Supreme Court11 Jan 2001Allowed

Abdul Rashid Vs State of Bihar

Supreme Court Of India · (2001) 1 ACR 911 : AIR 2001 SC 2422 : (2001) AIRSCW 2439 : (2001) 2 ALD(Cri) 164 : (2001) 1 ALT(Cri) 373 : (2001) 49 BLJR 2368 : (2001) CriLJ 3290 : (2001) 3 JT 183 : (2001) 2 RLW 350 : (2001) 3 SCALE 546 : (2001) 9 SCC 578 : (2001) 4 Supreme 451

Bihar and Orissa Excise Act, 1915 — Section 78(3)Evidence Act, 1872 — Section 24, 25Central Excises And Salt Act, 1944 — Section 21(2)
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Supreme Court11 Jan 2001Allowed

Nesar Ahmed and Another Vs State of Bihar

Supreme Court Of India · (2001) 2 ACR 1071 : AIR 2001 SC 2416 : (2001) AIRSCW 2404 : (2001) 2 ALD(Cri) 63 : (2001) 49 BLJR 2326 : (2001) CriLJ 3279 : (2001) 3 PLJR 125 : (2001) 9 SCC 736 : (2001) 4 Supreme 358

Penal Code, 1860 — Section 34, 201, 302Code of Criminal Procedure, 1973 — Section 313
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Supreme Court10 Jan 2001Allowed

Executive Engineer, Dhenkanal Minor Irrigation Division, Orissa, Vs N.C. Budharaj (Dead) by Lrs. etc. etc.

Supreme Court Of India · AIR 2001 SC 626 : (2001) 2 ALLMR 260 : (2001) 3 CALLT 1 : (2001) 1 CGLJ 261 : (2001) 91 CLT 754 : (2001) 1 JT 486 : (2000) 2 LW 455 : (2001) 2 MLJ 128 : (2001) 1 MPHT 526 : (2001) 1 SCALE 109 : (1999) 9 SCC 514 : (2001) 1 SCR 264

Code of Civil Procedure, 1908 — Section 34Interest Act, 1839 — Section 1, 2(a)Sale of Goods Act, 1979 — Section 61(2)
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Supreme Court10 Jan 2001Dismissed

Union of India Vs Elphinstone Spinning and Weaving Co. Ltd. and Others etc.

Supreme Court Of India · AIR 2001 SC 724 : (2001) AIRSCW 364 : (2001) 1 JT 536 : (2001) 1 SCALE 157 : (2001) 4 SCC 139 : (2001) 1 SCR 221 : (2001) 1 Supreme 269 : (2001) 1 UJ 496

Textile Undertakings (Taking over of Management) Act, 1983 — Section 3(2), 3(3), 3(4), 3(6), 4(1), 6, 8, 11(1), 15, 15A, 23, 23(1)(a), 23(1A)Constitution Of India, 1950 — Article 14, 16, 19, 19(1)(g), 31, 31A, 31A(1)(b), 31(c), 39(b), 39(c), 123(1), 132(1), 133, 145(3), 226, 300A
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Supreme Court10 Jan 2001Dismissed

E.S.P.Rajaram and Others Vs Union of India and Others

Supreme Court Of India · (2001) AIRSCW 200 : (2001) 3 CALLT 37 : (2001) 1 JT 573 : (2001) 4 MPHT 1 : (2001) 1 SCALE 146 : (2001) 1 SCR 203 : (2001) 1 Supreme 169 : (2001) 1 UPLBEC 730

Civil Procedure Code, 1908 — Section 107(1)(a), Order 41 Rule 33Land Acquisition Act, 1894 — Section 4, 4(1), 6, 11, 23Indian Railway Establishment Code, — Rule 1A
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