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Supreme Court Of India judgments, 2002

1,229 judgments · page 1 of 62

Supreme Court20 Dec 2002Dismissed

Alamgir Sani Vs State of Assam

Supreme Court Of India · (2002) 7 SCALE 417 : (2002) 5 SCALE 6 : (2002) 4 SCALE 419 : (2002) 2 SCALE 330 : (2001) 1 SCALE 422 : (2002) 9 SCC 502

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Supreme Court20 Dec 2002Dismissed

Jinia Keotin and Others Vs Kumar Sitaram Manjhi and Others

Supreme Court Of India · (2003) 3 ALT 4 : (2003) 3 AWC 2288 Supp : (2003) 51 BLJR 682 : (2003) 1 CGLJ 162 : (2003) 2 CHN 116 Supp : (2003) 1 DMC 1 : (2002) 10 JT 571 : (2003) 1 KLT 348 : (2003) 3 LW 197 : (2003) 1 SCC 730 : (2002) 5 SCR 689 Supp : (2003) 1 UJ 215

Hindu Marriage (Amendment) Act, 1976 — Section 16Hindu Marriage Act, 1955 — Section 16(1), 16(2), 16(3)
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Supreme Court20 Dec 2002Allowed

Bharagath Engineering Vs R. Ranganayaki and Another

Supreme Court Of India · (2003) ACJ 393 : (2003) 2 CHN 126 Supp : (2003) 97 FLR 577 : (2003) 1 LLJ 558 : (2003) 2 SCC 138 : (2003) SCC(L&S) 153 : (2002) 5 SCR 642 Supp

Employees State Insurance (Central) Rules, 1950 — Rule 2(1C), 2(2A), 58(2)Employees State Insurance (General) Regulations, 1950 — Regulation 17A, 4Employees State Insurance Act, 1948 — Section 2(14), 2(23), 2(8), 26
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Supreme Court20 Dec 2002Partly Allowed

Zahirul Islam Vs Mohd. Usman and Others

Supreme Court Of India · (2003) 3 ALT 26 : (2003) 2 AWC 1664 Supp : (2003) 1 DMC 192 : (2003) 66 DRJ 366 : (2002) 10 JT 569 : (2003) 1 SCC 476 : (2002) 5 SCR 712 Supp : (2003) 1 UC 379 : (2003) 1 UJ 210 : (2003) 2 WLN 705

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
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Supreme Court20 Dec 2002Dismissed

Smt. Shanti Devi and Another Vs Swami Ashanand and Another

Supreme Court Of India · AIR 2003 SC 823 : (2003) AIRSCW 259 : (2003) 3 ALT 24 : (2003) 95 CLT 692 : (2003) 2 SCC 26 : (2002) 5 SCR 694 Supp : (2003) 1 Supreme 468 : (2003) 1 UC 279

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)
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Supreme Court20 Dec 2002Dismissed

Hans Raj Agarwal and Another Vs Chief Commnr. of Income Tax and Others

Supreme Court Of India · AIR 2003 SC 2112 : (2003) AIRSCW 116 : (2003) 179 CTR 89 : (2003) 2 SCC 295 : (2002) 5 SCR 648 Supp : (2003) 1 Supreme 94

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 2(47), 269D(1), 269UC, 269UD(1), 269UFTransfer of Property Act, 1882 — Section 53A
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Supreme Court20 Dec 2002Dismissed

Flash Laboratories Ltd. Vs Collector of Central Excise, New Delhi

Supreme Court Of India · AIR 2003 SC 1894 : (2003) AIRSCW 1368 : (2003) 116 CompCas 577 : (2003) 85 ECC 510 : (2003) 151 ELT 241 : (2003) 2 SCC 86 : (2002) 5 SCR 698 Supp : (2003) 1 Supreme 478

Central Excise Tariff Act, 1985 — Section 4, 4(1)(a), 4(4)(c)Central Excises and Salt Act, 1944 — Section 4, 4(1), 4(4)
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Supreme Court20 Dec 2002Disposed Of

Jinish Lal Sah Vs State of Bihar

Supreme Court Of India · AIR 2003 SC 2081 : (2003) AIRSCW 74 : (2003) 1 ALD(Cri) 374 : (2003) 3 ALT 4 : (2003) 51 BLJR 434 : (2003) 1 CGLJ 138 : (2003) CriLJ 4914 : (2003) 1 JCR 298 : (2003) 1 PLJR 239 : (2003) 1 SCC 605 : (2003) 1 Supreme 1 : (2003) 1 UC 434

Penal Code, 1860 (IPC) — Section 366, 366A, 376
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Supreme Court19 Dec 2002Dismissed

Shaligram Shrivastava Vs Naresh Singh Patel

Supreme Court Of India · AIR 2003 SC 2128 : (2003) AIRSCW 144 : (2003) 2 JLJ 308 : (2003) 2 SCC 176 : (2002) 5 SCR 585 Supp : (2003) 1 Supreme 767 : (2003) 1 UJ 442

Conduct of Elections Rules, 1961 — Rule 4Constitution of India, 1950 — Article 102, 173, 191, 324, 80Customs Act, 1962 — Section 11
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Supreme Court19 Dec 2002Disposed

Syndicate Bank Vs R. Veeranna and Others

Supreme Court Of India · AIR 2003 SC 2122 : (2003) AIRSCW 136 : (2003) 1 ALLMR 1193 : (2003) 1 BC 376 : (2003) 1 CGLJ 185 : (2004) 118 CompCas 22 : (2003) 1 CTC 508 : (2003) 1 JCR 301 : (2003) 5 KarLJ 1 : (2003) 2 SCC 15 : (2003) 42 SCL 109 : (2002) 5 SCR 600 Supp : (2003) 1 Supr

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