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Supreme Court Of India judgments, 2002

1,229 judgments · page 3 of 62

Supreme Court17 Dec 2002Allowed

Janki Narayan Bhoir Vs Narayan Namdeo Kadam

Supreme Court Of India · AIR 2003 SC 761 : (2003) AIRSCW 177 : (2003) 2 ALLMR 689 : (2003) 51 BLJR 673 : (2003) 1 CGLJ 190 : (2003) 2 CHN 104 Supp : (2003) 1 CTC 308 : (2003) 2 GLR 1493 : (2002) 10 JT 340 : (2003) 1 OLR 372 : (2003) 94 RD 294 : (2003) 2 SCC 91 : (2002) 5 SCR 175

Evidence Act, 1872 — Section 114, 68, 71Succession Act, 1925 — Section 63
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Supreme Court17 Dec 2002Allowed

Lakhwinder Singh and Others Vs State of Punjab

Supreme Court Of India · (2003) 2 ACR 1974 : AIR 2003 SC 2577 : (2003) AIRSCW 2777 : (2003) 2 ALD(Cri) 277 : (2003) CriLJ 3059 : (2002) 10 JT 608 : (2002) 10 SCC 295 : (2002) 5 SCR 138 Supp : (2003) 1 Supreme 789 : (2003) 1 UC 453

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 161, 319Penal Code, 1860 (IPC) — Section 148, 149, 302, 323, 324
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Supreme Court17 Dec 2002Allowed

S. Amarjit Singh Kalra (dead) by Lrs. and Others and Smt. Ram Piari (dead) by L.Rs. and Others Vs Smt. Pramod Gupta (dead) by Lrs. and Others Sahib Singh Rathi and Others Vs Smt. Gulab Sundri E(sic)ona (dead) by

Supreme Court Of India · AIR 2003 SC 2588 : (2003) AIRSCW 2799 : (2003) 2 ALD 1 : (2003) 2 RLW 222 : (2003) 3 SCC 272 : (2002) 5 SCR 350 Supp : (2003) 1 Supreme 262

Code Of Civil Procedure, 1908 — Section 141, Order 22, Order 23, Rule 1(4), Order 22 Rules 3, Order 22 Rule 3, Order 22 Rule 4, Order 22 Rule 9, Order 22 Rule 9(1), Order 1 Rule 10, Order 41 Rule 33Land Acquisition Act, 1894 — Section 4, 6, 11, 11(1)(iii), 18, 30, 31, 31(2)Delhi Land Reforms Act, 1954 — Section 3(13), 7
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Supreme Court17 Dec 2002Dismissed

Saleem Bhai and Others Vs State of Maharashtra and Others

Supreme Court Of India · AIR 2003 SC 759 : (2003) AIRSCW 174 : (2003) 2 ALT 27 : (2003) 3 AWC 2157 Supp : (2003) 1 DMC 166 : (2002) 10 JT 558 : (2003) 2 MhLj 529 : (2003) MPLJ 320 : (2003) 1 SCC 557 : (2002) 5 SCR 491 Supp : (2003) 1 UC 270 : (2003) 1 UJ 218

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, Order 7 Rule 9, 151
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Supreme Court16 Dec 2002Dismissed

Director of Income Tax Vs Bharat Diamond Bourse

Supreme Court Of India · (2003) 179 CTR 225 : (2002) 10 JT 392 : (2003) 1 SCC 741 : (2002) 5 SCR 95 Supp

Companies Act, 1956 — Section 2(24)Customs Act, 1962 — Section 45(1), 8Income Tax Act, 1961 — Section 11, 11(1), 12, 12A, 12AA
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Supreme Court16 Dec 2002Allowed

State of Himachal Pradesh Vs Prem Chand

Supreme Court Of India · AIR 2003 SC 708 : (2003) AIRSCW 1 : (2003) CriLJ 872 : (2002) 10 SCC 518 : (2003) 1 Supreme 393

Criminal Procedure Code, 1973 (CrPC) — Section 162Penal Code, 1860 (IPC) — Section 302, 307, 382
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Supreme Court16 Dec 2002Dismissed

Bhaiji Vs Sub Divisional Officer, Thandla and Others

Supreme Court Of India · (2003) 3 AWC 2566 Supp : (2003) 1 CGLJ 144 : (2002) 10 JT 353 : (2003) 1 SCC 692 : (2002) 5 SCR 116 Supp

Constitution of India, 1950 — Article 21, 244, 46Madhya Pradesh Land Revenue Code (Amendment) Act, 1980 — Section 165, 165(6), 168, 170A, 170B
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Supreme Court13 Dec 2002Disposed Of

P.G. Patra Vs Puran Foods and Another

Supreme Court Of India · (2003) 2 ACR 1868 : AIR 2003 SC 557 : (2003) 3 ALT 63 : (2003) 3 ALT 11 : (2003) CriLJ 829 : (2002) 10 JT 361 : (2003) 1 OLR 459 : (2003) 1 SCC 670 : (2003) 1 UC 466 : (2003) 1 UPLBEC 770

Contempt of Courts Act, 1971 — Section 19
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