CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments, 2002

1,229 judgments · page 2 of 62

Supreme Court18 Dec 2002Dismissed

Beg Raj Singh Vs State of U.P. and Others

Supreme Court Of India · AIR 2003 SC 833 : (2003) AIRSCW 280 : (2003) 3 ALT 15 : (2003) 2 CHN 123 Supp : (2003) 1 JCR 242 : (2002) 10 JT 417 : (2003) 1 SCC 726 : (2002) 5 SCR 530 Supp : (2003) 1 Supreme 91 : (2003) 1 UC 348

Read judgment
Supreme Court18 Dec 2002Allowed

India House Vs Kishan N. Lalwani

Supreme Court Of India · AIR 2003 SC 2084 : (2003) AIRSCW 78 : (2003) 1 MLJ 98 : (2003) 9 SCC 393 : (2002) 5 SCR 522 Supp : (2003) 1 Supreme 12 : (2003) 1 UC 552 : (2003) 1 UJ 384

Limitation Act, 1963 — Section 10, 11, 12, 13, 14Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 25, 25(2)
Read judgment
Supreme Court18 Dec 2002Partly Allowed

State of Uttar Pradesh Vs Ram Sewak and Others

Supreme Court Of India · AIR 2003 SC 2141 : (2003) AIRSCW 161 : (2003) 1 ALT(Cri) 370 : (2003) CriLJ 4926 : (2003) 2 SCC 161 : (2002) 5 SCR 503 Supp : (2003) 1 Supreme 529 : (2003) 1 UC 556

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 148, 302
Read judgment
Supreme Court18 Dec 2002Dismissed

Suraj Bhan Vs State of Haryana

Supreme Court Of India · AIR 2003 SC 785 : (2003) AIRSCW 209 : (2003) 2 ALT 20 : (2003) CriLJ 4935 : (2002) 10 SCC 362 : (2003) 1 Supreme 342

Penal Code, 1860 (IPC) — Section 148, 149, 302, 323, 325
Read judgment
Supreme Court18 Dec 2002Allowed

Kunhimodeenkutty and Others Vs State of Kerala

Supreme Court Of India · (2003) 2 ACR 1970 : AIR 2003 SC 836 : (2003) AIRSCW 284 : (2003) 2 ALD(Cri) 99 : (2003) CriLJ 4941 : (2002) 10 JT 574 : (2002) 10 SCC 352 : (2003) 1 Supreme 364 : (2003) 1 UC 430

Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 302
Read judgment
Supreme Court17 Dec 2002Allowed

OCL India Ltd. Vs State of Orissa and Others

Supreme Court Of India · AIR 2003 SC 2148 : (2003) AIRSCW 170 : (2003) 2 SCC 101 : (2002) 5 SCR 496 Supp : (2003) 130 STC 35 : (2003) 1 Supreme 463

Orissa Sales Tax Act, 1947 — Section 23, 23(1), 23(3), 23(4), 3(1)Orissa Sales Tax Rules, 1947 — Rule 79, 80
Read judgment
Supreme Court17 Dec 2002Dismissed

Sushila Vs IInd Addl. District Judge, Banda and Others

Supreme Court Of India · AIR 2003 SC 780 : (2003) AIRSCW 202 : (2002) 10 JT 410 : (2003) 2 SCC 28 : (2003) 1 Supreme 357 : (2003) 1 UC 305

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1), 34(8)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 16, 16(2)
Read judgment
Supreme Court17 Dec 2002Allowed

Ashok Kumar Vs State of Haryana

Supreme Court Of India · (2003) 2 ACR 1949 : AIR 2003 SC 777 : (2003) AIRSCW 198 : (2003) CriLJ 4932 : (2002) 10 JT 526 : (2003) 2 SCC 143 : (2002) 5 SCR 159 Supp : (2003) 1 Supreme 426 : (2003) 1 UC 313 : (2003) 1 UJ 212

Penal Code, 1860 (IPC) — Section 306, 376, 376(2)
Read judgment
Supreme Court17 Dec 2002Allowed

Bank of India and Others Vs O.P. Swaranakar etc.

Supreme Court Of India · AIR 2003 SC 858 : (2003) AIRSCW 313 : (2003) 3 ALLMR 356 : (2003) 1 AWC 798 Supp : (2002) 10 JT 436 : (2003) 1 LLJ 819 : (2003) 2 SCC 721 : (2002) 5 SCR 438 Supp : (2003) 1 Supreme 842 : (2003) 1 UJ 225 : (2003) 1 UPLBEC 594

Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 19, 19(1), 19(2), 19(4), 7Central Civil Services (Pension) Rules, 1972 — Rule 48A(4)Constitution of India, 1950 — Article 12, 14, 21,
Read judgment
Supreme Court17 Dec 2002Allowed

Devender Pal Singh Vs State, N.C.T. of Delhi and Another Dharmendra Singh @ Dharu Singh and Krishna Mochi and Others Vs State of Bihar

Supreme Court Of India · AIR 2003 SC 886 : (2003) AIRSCW 351 : (2002) 1 ALD(Cri) 738 : (2003) 95 CLT 708 : (2003) CriLJ 918 : (2002) 10 JT 377 : (2003) 2 SCC 501 : (2002) 5 SCR 332 Supp : (2003) 1 Supreme 316 : (2003) 1 UJ 259

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Constitution of India, 1950 — Article 136, 137, 141, 145, 21Supreme Court Rules, 1966 — Order 40 Rule 1, Order 40 Rule 2, Order 40 Rule 3
Read judgment