COURT ARCHIVE

Supreme Court Of India judgments

59,848 judgments · page 1,598 of 2,993

Supreme Court04 Jan 2001Allowed

Rajneesh Aggarwal Vs Amit J. Bhalla

Supreme Court Of India · (2001) 1 ACR 202 : AIR 2001 SC 518 : (2001) AIRSCW 124 : (2001) 1 ALD(Cri) 174 : (2001) ALLMR(Cri) 1508 : (2001) 1 ALT(Cri) 99 : (2001) 1 CGLJ 341 : (2001) 104 CompCas 332 : (2001) CriLJ 708 : (2001) 3 GLR 2499 : (2001) 1 JT 325 : (2001) 1 KLT 484 : (2001

Negotiable Instruments Act, 1881 — Section 138, 141Code of Criminal Procedure, 1973 — Section 202, 482Constitution Of India, 1950 — Article 136

Supreme Court04 Jan 2001

Aakanksha Sharma and Another Vs State of Punjab and Others

Supreme Court Of India · AIR 2001 SC 2203 : (2001) AIRSCW 2012 : (2001) 1 SCALE 108 : (2001) 9 SCC 745

Supreme Court04 Jan 2001Disposed Off

Mohindro Vs State of Punjab and Others

Supreme Court Of India · AIR 2001 SC 2113 : (2001) AIRSCW 223 : (2001) AIRSCW 2000 : (2001) 2 ALD(Cri) 246 : (2001) CriLJ 2587 : (2001) 1 SCALE 63(1) : (2001) 1 SCALE 63 : (2001) 9 SCC 581 : (2001) 4 Supreme 519 : (2001) 1 Supreme 41

Supreme Court04 Jan 2001Dismissed

Union of India and Others Vs M. Aslam and Others etc

Supreme Court Of India · AIR 2001 SC 526 : (2001) AIRSCW 134 : (2001) 88 FLR 759 : (2001) 1 JT 278 : (2001) 1 SCALE 48 : (2001) SCC(L&S) 302 : (2001) 1 SCR 62 : (2001) 1 Supreme 11 : (2001) 1 UPLBEC 620

Supreme Court04 Jan 2001Allowed

State of Karnataka and Another Vs B. Suvarna Malini and Another etc.

Supreme Court Of India · AIR 2001 SC 606 : (2001) AIRSCW 231 : (2001) 89 FLR 306 : (2001) 1 JT 317 : (2001) 1 SCALE 41 : (2001) SCC(L&S) 309 : (2001) 1 SCR 72 : (2001) 1 Supreme 17 : (2001) 1 UC 332

Karnataka State Civil Services Act, 1978 — Section 3(2)(b), 8(3)Karnataka State Civil Services (Absorption of Persons working as Part Time Lecturers in the Karnataka Education Department of College Education) Special Rules, 1996 — Rule 2(b)(iii)Consititution Of India, 1950 — Article 14, 16(4), 32, 226, 227, 320(3)

Supreme Court04 Jan 2001Dismissed

Pabitra Mohan Dash etc. Vs State of Orissa and others

Supreme Court Of India · AIR 2001 SC 560 : (2001) AIRSCW 176 : (2001) 1 Supreme 49

Orissa Education Act, 1969 — Section 2(i), 2(k), 3, 3(m), 6, 6(12), 10, 10(c), 21, 27Orissa Education (Recruitment and Conditions of Service of Teachers and Principals and Staff of Aided Educational Institution) Rules, 1974 — Rule 6, 7, 7(c), 8, 8(2)(b), 8(3)

Supreme Court03 Jan 2001

Delhi Bar Association Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2001 SC 2412 : (2001) AIRSCW 2274 : (2001) 3 ARBLR 2 : (2001) 106 CompCas 852 : (2001) 3 CompLJ 1 : (2001) 1 JT 603 Supp : (2001) 4 SCALE 102 : (2001) 5 SCC 751 : (2001) 3 SCR 236 : (2001) 4 Supreme 42 : (2001) 2 UJ 1315

Supreme Court03 Jan 2001Dismissed

Suryanarayana Vs State of Karnataka

Supreme Court Of India · (2001) 1 ACR 311 : AIR 2001 SC 482 : (2001) AIRSCW 81 : (2001) AIRSCW 2245 : (2001) 1 ALD(Cri) 169 : (2001) 1 ALT(Cri) 120 : (2001) CriLJ 705 : (2001) 1 JT 230 : (2001) 1 SCALE 7 : (2001) 9 SCC 129 : (2001) 1 SCR 1 : (2001) 1 Supreme 1 : (2001) 1 UC 375

Penal Code, 1860 (IPC) — Section 302

Supreme Court03 Jan 2001Disposed Off

Smt. Kaushnuma Begum and Others Vs The New India Assurance Co. Ltd. and Others

Supreme Court Of India · (2001) 1 ACC 152 : (2001) ACJ 428 : AIR 2001 SC 485 : (2001) AIRSCW 85 : (2001) 2 ALLMR 246 : (2001) 2 CALLT 1 : (2001) 1 GLR 593 : (2001) 1 JT 375 : (2001) 1 SCALE 1 : (2001) 2 SCC 9 : (2001) 1 SCR 8 : (2001) 1 Supreme 5 : (2001) 1 UC 302 : (2001) 1 UJ 4

Motor Vehicles Act, 1988 — Section 140, 163A, 165(1), 171, 175Motor Vehicles Act, 1939 — Section 92A

Supreme Court03 Jan 2001Dismissed

Satish Kumar Sharma Vs The Bar Council of Himachal Pradesh

Supreme Court Of India · AIR 2001 SC 509 : (2001) AIRSCW 113 : (2001) 3 GLR 1867 : (2001) 1 JT 236 : (2001) 3 LW 27 : (2001) 1 MLJ 166 : (2001) 1 PLJR 200 : (2001) 1 SCALE 23 : (2001) 2 SCC 365 : (2001) SCC(L&S) 422 : (2001) 1 SCR 34 : (2001) 1 Supreme 56 : (2001) 1 UC 405 : (200

Advocates Act, 1961 — Section 24, 24(1), 24(1)(e), 28, 28(2)(d), 35(d), 49A, 49(1)(c), 35(d)Advocates (Right To Take Up Law Teaching) Rules, 1979 — Rule 3, 49Constitution of India, 1950 — Article 233(2)

Supreme Court03 Jan 2001Allowed

Makhan Lal Bangal Vs Manas Bhunia and Others

Supreme Court Of India · AIR 2001 SC 490 : (2001) AIRSCW 90 : (2001) 1 JT 252 : (2001) 1 SCALE 11 : (2001) 2 SCC 652 : (2001) 1 SCR 17 : (2001) 1 Supreme 28

Representation of the People Act, 1951 — Section 98, 98(a), 98(b), 98(c), 99, 99(1), 99(1)(a), 100, 100(1)(b), 100(1)(d)(ii), 116A, 123, 123(2), 123(4), 123(7)Evidence Act, 1872 — Section 145, 146, 148, 150, 151, 152Code of Criminal Procedure, 1973 — Section 276

Supreme Court02 Jan 2001Disposed Of

State of M.P. Vs Kedia Leather and Liquor Ltd. and Others

Supreme Court Of India · AIR 2002 SC 5 : (2001) AIRSCW 4498 : (2002) 1 ALD 31 : (2001) 6 ALT 1 : (2002) 1 AWC 248 Supp : (2001) 10 JT 31 : (2001) 8 SCALE 79 : (2002) 1 SCC 227 : (2001) 8 Supreme 158 : (2002) 1 UC 112

Code of Criminal Procedure, 1973 — Section 133

Supreme Court15 Dec 2000Dismissed

Bishwanath Prasad Singh Vs State of Bihar and Others

Supreme Court Of India · (2001) 90 FLR 310 : (2001) 1 JT 161 : (2000) 8 SCALE 437 : (2001) 2 SCC 305 : (2001) SCC(L&S) 403 : (2000) 5 SCR 718 Supp

Constitution of India, 1950 — Article 235, 32

Supreme Court15 Dec 2000Dismissed

Karnataka Power Transmission Corporation Ltd. and Another Vs The Amalgamated Electricity Co. Ltd. and Others

Supreme Court Of India · AIR 2001 SC 291 : (2001) AIRSCW 2356 : (2000) AIRSCW 4490 : (2001) 3 ALLMR 785 : (2001) 88 FLR 729 : (2001) 1 JT 298 : (2001) 1 LLJ 556 : (2000) 8 SCALE 358 : (2001) 1 SCC 586 : (2001) SCC(L&S) 278 : (2000) 5 SCR 695 Supp : (2000) 8 Supreme 464

Industrial Disputes Act, 1947 — Section 24FF, 25FF

Supreme Court15 Dec 2000Allowed

Lalmuni Devi Vs State of Bihar and Others

Supreme Court Of India · (2001) 1 ACR 262 : (2001) AIRSCW 2504 : (2001) 1 ALD(Cri) 220 : (2001) 1 ALT(Cri) 219 : (2001) 1 JT 150 : (2001) 2 OLR 23 : (2000) 8 SCALE 432 : (2001) 2 SCC 17 : (2001) 1 UC 216

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 419, 420, 467

Supreme Court15 Dec 2000Allowed

Puran Chand (D) Through Lrs. and Others Vs Kirpal Singh (D) and Others

Supreme Court Of India · (2001) AIRSCW 9 : (2001) 1 JT 401 : (2001) 1 RLW 80 : (2000) 8 SCALE 463 : (2000) 5 SCR 756 Supp : (2001) 1 UC 286

Pepsu Tenancy and Agricultural Lands Act, 1955 — Section 8BTransfer of Property Act, 1882 — Section 76

Supreme Court15 Dec 2000Allowed

Smt. Lalmuni Devi Vs State of Bihar and Others

Supreme Court Of India · (2001) 1 UC 216

Criminal Procedure Code, 1973 (CrPC) — Section 202, 203, 482Penal Code, 1860 (IPC) — Section 120B, 419, 420, 467

Supreme Court15 Dec 2000Dismissed

S.K. Sundaram

Supreme Court Of India · (2001) 1 ACR 238 : (2001) 1 ALD(Cri) 222 : (2001) 1 ALT 19 : (2001) CriLJ 2932 : (2001) 1 JT 81 : (2001) 1 KLT 585 : (2001) 1 LW 26 : (2001) 1 LW(Cri) 117 : (2000) 8 SCALE 345 : (2000) 5 SCR 677 Supp : (2001) 1 UJ 543 : (2001) 1 UPLBEC 335

Constitution of India, 1950 — Article 145, 217Contempt of Courts Act, 1971 — Section 2Penal Code, 1860 (IPC) — Section 167, 406, 420, 466, 468

Supreme Court15 Dec 2000Disposed Of

Pratap Singh Vs The Registrar, IGIT and Others

Supreme Court Of India · AIR 2001 SC 290 : (2000) AIRSCW 4513 : (2001) 91 CLT 496 : (2001) 1 JT 305 : (2000) 8 SCALE 416 : (2001) 9 SCC 273 : (2001) 1 Supreme 340 : (2000) 8 Supreme 471 : (2001) 1 UPLBEC 714

Supreme Court15 Dec 2000dismissed

Babu Kuttan R. Pillai and Another Vs State of Maharashtra

Supreme Court Of India · (2001) 1 ACR 222 : (2001) 1 JT 66 : (2000) 8 SCALE 418 : (2001) 9 SCC 409 : (2001) 2 UJ 822

Arms Act, 1959 — Section 25(1B), 27, 5Penal Code, 1860 (IPC) — Section 114, 120B, 143, 144, 147Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 3(2), 3(3), 3(5), 5, 6