Supreme Court12 Nov 2002Dismissed
Commissioner of Income Tax Vs Gujarat Electricity Board
Supreme Court Of India · (2003) 181 CTR 28 : (2003) 260 ITR 84
Income Tax Act, 1961 — Section 143(1), 143(2)
COURT ARCHIVE
Supreme Court Of India judgments, 2002
1,229 judgments · page 11 of 62
Supreme Court12 Nov 2002Partly Allowed
Alpesh Kumar Vs State of Rajasthan
Supreme Court Of India · (2003) 2 ACR 1574 : (2005) 1 CGLJ 377 : (2002) 10 JT 219 : (2004) 5 SCC 661
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 27, 8
Supreme Court12 Nov 2002Disposed Of
V. Gopal Vs Asstt. Commissioner of Income Tax
Supreme Court Of India · (2005) 279 ITR 570
Criminal Procedure Code, 1973 (CrPC) — Section 245, 482Income Tax Act, 1961 — Section 256, 277Penal Code, 1860 (IPC) — Section 193, 196, 420
Supreme Court12 Nov 2002Dismissed
Union of India (UOI) Vs Kehar Singh
Supreme Court Of India · (2003) 1 AWC 717 Supp : (2002) 10 JT 159 : (2003) 1 UPLBEC 384
Civil Procedure Code, 1908 (CPC) — Section 151, 152, 153Land Acquisition Act, 1984 — Section 15, 18, 23, 28, 30Requisitioning and Acquisition of Immovable Property Act, 1952 — Section 8(1)
Supreme Court12 Nov 2002Allowed
State of Haryana and Others Vs Mohinder Singh and Others
Supreme Court Of India · (2003) 1 AWC 567
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Constitution of India, 1950 — Article 181, 182
Supreme Court12 Nov 2002Dismissed
Titan Medical Systems Pvt. Ltd. Vs Collector of Customs
Supreme Court Of India · (2003) 87 ECC 13 : (2003) 151 ELT 254 : (2002) 10 JT 431 : (2003) 9 SCC 133
Supreme Court12 Nov 2002Allowed
Hanmantu Nagappa Joglekar Vs State of Maharashtra and Others
Supreme Court Of India · (2003) 2 ACR 1613 : (2002) 10 JT 268
Penal Code, 1860 (IPC) — Section 114, 302, 323, 324, 326
Supreme Court12 Nov 2002Disposed Of
Commissioner of Income Tax Vs Alok Enterprises
Supreme Court Of India · (2004) 190 CTR 390 : (2004) 266 ITR 399
Income Tax Act, 1922 — Section 22Income Tax Act, 1961 — Section 139(3), 256(2)
Supreme Court12 Nov 2002Dismissed
Union of India (UOI) Vs Vijay Kumar and Others
Supreme Court Of India · (2002) 10 JT 75
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 23, 28
Supreme Court09 Nov 2002Allowed
Karimjee (P) Ltd. Vs Dy Commissioner of Income Tax and Another
Supreme Court Of India · (2005) 193 CTR 55
Income Tax Act, 1961 — Section 80HHC
Supreme Court01 Nov 2002Disposed Of
Sajjan Cooperative Housing Society Ltd. Vs Syed Ali Hussain and Others
Supreme Court Of India · (2003) 1 AWC 608 Supp : (2002) 10 JT 101 : (2003) 94 RD 263
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Specific Relief Act, 1963 — Section 34
Supreme Court01 Nov 2002Disposed Of
Government of Andhra Pradesh and Another Vs Maharshi Publishers Pvt. Ltd. and Others
Supreme Court Of India · AIR 2003 SC 296 : (2002) 9 JT 277 : (2003) 1 SCC 95
Andhra Pradesh Urban Areas (Development) Act, 1975 — Section 20Constitution of India, 1950 — Article 14, 162, 299
Supreme Court01 Nov 2002Disposed Of
Baldev Singh Vs Surinder Mohan Sharma and Others
Supreme Court Of India · AIR 2003 SC 225 : (2003) 2 ALT 40 : (2002) 9 JT 235 : (2003) 1 LW 304 : (2003) 1 LW 23 : (2003) 1 PLJR 249 : (2003) 94 RD 195 : (2003) 1 SCC 34 : (2003) 1 UC 170 : (2003) 1 UJ 61 : (2003) 2 WLN 658
Civil Procedure Code, 1908 (CPC) — Section 96Constitution of India, 1950 — Article 227
Supreme Court01 Nov 2002Allowed
Rama Talkies and Others Vs Government of A.P. and Another
Supreme Court Of India · AIR 2003 SC 174 : (2002) 9 JT 284 : (2003) 1 SCC 40
Andhra Pradesh Entertainment Tax Act, 1939 — Section 4Andhra Pradesh Municipalities Act, 1965 — Section 389A
Supreme Court01 Nov 2002Allowed
Hindustan Times and Others Vs State of U.P. and Another
Supreme Court Of India · AIR 2003 SC 250 : (2003) 1 ALT 18 : (2003) 2 CALLT 1 : (2003) 95 CLT 755 : (2003) 96 FLR 758 : (2002) 9 JT 317 : (2003) 1 LLJ 206 : (2003) 1 SCC 591 : (2003) 1 UC 130 : (2003) 1 UJ 49 : (2003) 1 UPLBEC 355
Constitution of India, 1950 — Article 14, 162, 19(1), 19(2), 300AContract Act, 1872 — Section 23Industrial Disputes Act, 1947 — Section 2
Supreme Court01 Nov 2002Dismissed
Sahadevan @ Sagadevan Vs State rep. by Inspector of Police
Supreme Court Of India · (2003) 2 ACR 1476 : AIR 2003 SC 215 : (2002) 2 ALD(Cri) 908 : (2003) CriLJ 424 : (2002) 9 JT 366 : (2003) 1 SCC 534
Penal Code, 1860 (IPC) — Section 201, 302, 330, 34, 348
Supreme Court01 Nov 2002Allowed
C. Antony Vs K.G. Raghavan Nair
Supreme Court Of India · AIR 2003 SC 182 : (2003) 1 ALT(Cri) 218 : (2006) 4 BC 295 : (2002) 112 CompCas 611 : (2003) CriLJ 411 : (2003) 1 OLR 183 : (2003) 2 RLW 194 : (2003) 1 SCC 1 : (2003) 1 UJ 36 : (2002) 5 WLN 789
Negotiable Instruments Act, 1881 (NI) — Section 138
Supreme Court01 Nov 2002Allowed
CWT Vs Trustees of H.E.H. Nizam''s Jewellery Trust
Supreme Court Of India · (2002) 125 TAXMAN 653
Wealth Tax Act, 1957 — Section 7(1)Wealth Tax Rules, 1957 — Rule 1D
Supreme Court31 Oct 2002Dismissed
T.M.A. Pai Foundation and Others Vs State of Karnataka and Others
Supreme Court Of India · AIR 2003 SC 355 : (2003) 51 BLJR 158 : (2002) 9 JT 1 : (2003) 1 KarLJ 1 : (2002) 8 SCC 481 : (2002) 3 UPLBEC 2817
Bihar State Universities Act, 1976 — Section 48A, 48BConstitution (Seventh Amendment) Act, 1956 — Article 350A, 350BConstitution of India, 1950 — Article 122, 14, 143(1), 15, 16
Supreme Court31 Oct 2002Dismissed
Waryam Singh Vs Baldev Singh
Supreme Court Of India · (2003) 1 ALT 57 : (2002) 9 JT 189 : (2003) 1 SCC 59 : (2002) 2 UJ 1515
East Punjab Urban Rent Restriction Act, 1949 — Section 13(2)