Supreme Court10 Jan 2001Disposed Off
Union of India (UOI) and Others Vs Tarun K. Singh and Others
Supreme Court Of India · AIR 2001 SC 2196 : (2001) AIRSCW 1928 : (2001) 2 PLJR 81 : (2003) 11 SCC 768
COURT ARCHIVE
Supreme Court Of India judgments
59,848 judgments · page 1,597 of 2,993
Supreme Court10 Jan 2001Allowed
Hindustan Level Limited Vs Director General (Investigation and Registration) New Delhi and Another
Supreme Court Of India · AIR 2001 SC 661 : (2001) AIRSCW 5210 : (2001) AIRSCW 297 : (2001) 3 JT 37 : (2001) 1 SCALE 219 : (2001) 2 SCC 474 : (2001) 1 SCR 318 : (2001) 1 Supreme 301 : (2001) 1 UJ 373
Monopolies and Restrictive Trade Practices Act, 1969 — Section 2(o), 10(a)(iv), 37, 37(1), 38(1), 38(1)(a)(b), 38(1)(a)(h)
Supreme Court10 Jan 2001Allowed
B.K. Gupta Vs Damodar H. Bajaj and Others
Supreme Court Of India · (2001) 2 ACR 1257 : (2001) 2 ALD(Cri) 83 : (2001) 4 JT 422 : (2001) 9 SCC 742
Criminal Procedure Code, 1973 — Section 195(1)(b), 195(i)(b), 340
Supreme Court10 Jan 2001Dismissed
State of Rajasthan Vs Mani Ram
Supreme Court Of India · (2001) 2 ACR 1097 : AIR 2001 SC 2430 : (2001) AIRSCW 2409 : (2001) CriLJ 3283 : (2001) 3 JT 541 : (2001) 4 Supreme 289
Penal Code, 1860 — Section 302, 447
Supreme Court10 Jan 2001Allowed
Ishwar Chand Jain Vs High Court of Punjab and Haryana and Others
Supreme Court Of India · AIR 2001 SC 575 : (2001) AIRSCW 193 : (2001) 3 ALT 1 : (2001) 88 FLR 745 : (2001) 1 JT 588 : (2001) 1 SCALE 139 : (2001) SCC(L&S) 389 : (2001) 1 SCR 306 : (2001) 1 Supreme 426 : (2001) 1 UJ 470
Punjab Superior Judicial Service Rules, 1963 — Rule 2(2), 2.1, 2.2, 2.6, 8(2), 10(2), 12Constitution of India, 1950 — Article 14, 16, 32
Supreme Court10 Jan 2001Allowed
Suresh Chand Jain Vs State of Madhya Pradesh and Another
Supreme Court Of India · (2001) 1 ACR 586 : AIR 2001 SC 571 : (2001) AIRSCW 189 : (2001) 1 ALD(Cri) 367 : (2001) ALLMR(Cri) 775 : (2001) 1 ALT(Cri) 284 : (2001) 1 CGLJ 451 : (2001) CriLJ 954 : (2001) 1 JLJ 395 : (2001) 2 JT 81 : (2001) 1 KLT 623 : (2001) 1 OLR 470 : (2001) 2 RLW
Indian Penal Code, 1860 — Section 420Code of Criminal Procedure, 1973 — Section 154, 156, 156(3), 173, 190, 200, 202, 202(1), 482Prize Chits and Money Circulation Schemes (Banning) Act, 1978 — Section 3
Supreme Court09 Jan 2001Allowed
Lal Singh Vs State of Gujarat and Another
Supreme Court Of India · (2001) 1 ACR 489 : AIR 2001 SC 746 : (2001) AIRSCW 389 : (2001) 1 ALD(Cri) 266 : (2001) ALLMR(Cri) 1038 : (2001) 1 ALT(Cri) 304 : (2001) 2 CALLT 8 : (2001) CriLJ 978 : (2001) 3 GLR 2341 : (2001) 1 JT 410 : (2001) 1 SCALE 284 : (2001) 3 SCC 221 : (2001) 1
Indian Penal Code, 1860 — Section 115, 116, 118, 119, 120B, 120B(1)Explosive Substances Act, 1908 — Section 5Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 2(1)(a), 3(1), 3(2), 3(3), 5, 15
Supreme Court09 Jan 2001allowed
M/s. B.P.L. Ltd. Vs State of A.P.
Supreme Court Of India · AIR 2001 SC 665 : (2001) AIRSCW 4586 : (2001) AIRSCW 301 : (2001) 127 ELT 655 : (2001) 1 JT 599 : (2001) 1 SCALE 225 : (2001) 2 SCC 139 : (2001) 1 SCR 195 : (2001) 121 STC 450 : (2001) 1 Supreme 196
Andhra Pradesh General Sales Tax Act, 1957 — Section 5(A), 6(B), 9
Supreme Court09 Jan 2001Dismissed
Sea Pearl Industries and Others Etc. Vs Commissioner of Income Tax
Supreme Court Of India · (2001) 165 CTR 395
Income Tax Act, 1961 — Section 80HHC, 80HHC(2), 280ZC, 290ZCCustoms Act, 1962 — Section 2(18), 75Central Sales Tax Act, 1956 — Section 5(3)
Supreme Court09 Jan 2001Allowed
Jaipur Development Authority Vs Chotte Lal (Dead) through Lrs. and Others
Supreme Court Of India · (2001) AIRSCW 1127 : (2001) 89 FLR 342 : (2001) 3 JT 518 : (2001) LabIC 1133 : (2001) 1 LLJ 1335 : (2001) 2 SCALE 491 : (2001) 4 SCC 634 : (2001) SCC(L&S) 768 : (2001) 2 SCR 462 : (2001) 2 SCT 406 : (2001) 2 Supreme 361 : (2001) 2 UPLBEC 1507
Rajasthan Land Acquisition Act, 1953 — Section 4, 6Rajasthan High Court Rules, 1952 — Rule 64
Supreme Court09 Jan 2001Dismissed
Shree Changdeo Sugar Mills and Another Vs Union of India and Another
Supreme Court Of India · AIR 2001 SC 557 : (2001) AIRSCW 172 : (2001) 88 FLR 939 : (2001) 2 JT 74 : (2001) 1 LLJ 698 : (2001) 2 MLJ 117 : (2001) 1 SCALE 84 : (2001) SCC(L&S) 457 : (2001) 1 Supreme 134 : (2001) 1 UJ 413 : (2001) 1 UPLBEC 831
Employees' Provident Funds & Miscellaneous Provisions Act, 1952 — Section 2(b)Industrial Disputes Act, 1947 — Section 33(2)(b)
Supreme Court09 Jan 2001Dismissed
Vividh Kamgar Sabha Vs Kalyani Steels Ltd. and Another
Supreme Court Of India · AIR 2001 SC 1534 : (2001) AIRSCW 170 : (2001) 88 FLR 727 : (2001) 1 JT 303 : (2001) 1 LLJ 569(2) : (2001) 3 RLW 373 : (2001) 1 SCALE 82 : (2001) 2 SCC 381 : (2001) SCC(L&S) 436 : (2001) 1 SCR 108 : (2001) 1 Supreme 76 : (2001) 1 UJ 454
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28(1)
Supreme Court09 Jan 2001Dismissed
Saraswati Industrial Syndicate Ltd. Vs State of Haryana and Others
Supreme Court Of India · (2001) 4 JT 419 : (2001) 9 SCC 734
Punjab Security of Land Tenures Act, 1953 — Section 14B, 21Haryana Ceiling on Land Holdings Act, 1972 — Section 32Punjab Security of Land Tenures Rules, 1953 — Rule 8
Supreme Court08 Jan 2001Dismissed
Board of Secondary Education Vs C.W. Leiyachan and Others
Supreme Court Of India · AIR 2002 SC 315 : (2001) AIRSCW 4949 : (2001) 10 JT 1 : (2001) 8 SCALE 295 : (2002) 1 SCC 686 : (2001) 8 Supreme 471
Constitution of India, 1950 — Article 136
Supreme Court08 Jan 2001Disposed Off
Shamoyita Chowdhury Vs Ujjal Chowdhury
Supreme Court Of India · (2001) 6 AD 230 : AIR 2001 SC 3338 : (2001) AIRSCW 3183 : (2001) 90 FLR 1030 : (2001) 6 JT 510 : (2001) LabIC 2901 : (2001) 4 PLJR 143 : (2001) 5 SCALE 198 : (2001) 6 SCC 637 : (2001) SCC(L&S) 1083 : (2001) 3 SCT 1042 : (2001) 6 Supreme 227 : (2001) 3 UPL
Code Of Civil Procedure, 1908— Sec 25Hindu Marriage Act, 1955— Sec 13B,12
Supreme Court08 Jan 2001Dismissed
Commissioner of Central Excise Vs Elgi Equipments Ltd.
Supreme Court Of India · (2001) 9 SCC 601
Central Excise Act, 1944 — Section 11AC
Supreme Court08 Jan 2001Allowed
Ram Kumar Laharia Vs State of Madya Pradesh and Another
Supreme Court Of India · (2001) 1 ACR 584 : AIR 2001 SC 556 : (2001) AIRSCW 169 : (2001) 1 ALD(Cri) 248 : (2001) ALLMR(Cri) 753 : (2001) 1 ALT(Cri) 137 : (2001) CriLJ 712 : (2001) 2 JT 79 : (2001) 1 SCALE 81 : (2001) 1 Supreme 69 : (2001) 1 UC 296
Penal Code, 1860 — Section 302, 304, 304AElectricity Act, 1910 — Section 39
Supreme Court08 Jan 2001Disposed Of
State of U.P. and Others Vs Jeet S. Bisht and Another
Supreme Court Of India · (2001) 8 JT 567 : (2001) 4 PLJR 167 : (2001) 7 SCALE 213 : (2001) 8 SCC 758 : (2001) 2 UC 696
Supreme Court05 Jan 2001Dismissed
Dr. Vijay Laxmi Sadho Vs Jagdish
Supreme Court Of India · (2001) 2 JLJ 1 : (2001) 1 JT 382 : (2001) 2 MLJ 102 : (2001) 1 SCALE 63 : (2001) 2 SCC 247 : (2001) 1 SCR 95 : (2001) 1 UC 379
Representation of the People Act, 1951 — Section 8(1), 80, 81, 82, 83, 83(1), 86, 86(1), 107, 117Madhya Pradesh High Court Rules, 2008 — Rule 2, 2(b), 7, 9Code of Civil Procedure, 1908 — Order 6 Rule 15, Order 19 Rule 3
Supreme Court04 Jan 2001Dismissed
M.L. Prabhakar Vs Rajiv Singal
Supreme Court Of India · AIR 2001 SC 522 : (2001) AIRSCW 129 : (2001) 2 ALT 28 : (2001) 1 JT 223 : (2001) 1 SCALE 54 : (2001) 1 Supreme 138 : (2001) 1 UC 309
Delhi Rent Control Act, 1958 — Section 14(1)(e)