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Supreme Court Of India judgments, 2002

1,229 judgments · page 4 of 62

Supreme Court13 Dec 2002Disposed Of

R. Kapilnath (Dead) through Lr. Vs Krishna

Supreme Court Of India · AIR 2003 SC 565 : (2003) 2 ALD 27 : (2002) 10 JT 271 : (2003) 1 SCC 444 : (2002) 5 SCR 66 Supp

Civil Procedure Code, 1908 (CPC) — Section 115Karnataka Rent Control Act, 1961 — Section 2(7), 21, 21(1), 3, 50(2)
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Supreme Court13 Dec 2002Dismissed

Bijay Kumar Mahanty Vs Jadu @ Ram Chandra Sahoo

Supreme Court Of India · (2003) 2 ACR 1865 : AIR 2003 SC 657 : (2003) 4 ALLMR 1141 : (2003) CriLJ 841 : (2002) 10 JT 349 : (2003) 1 KLT 542 : (2003) 1 OLR 317 : (2003) 1 SCC 644 : (2002) 5 SCR 89 Supp : (2003) 1 UC 438 : (2003) 1 UJ 436 : (2003) 2 UPLBEC 1181

Contempt of Courts Act, 1971 — Section 19
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Supreme Court13 Dec 2002Dismissed

Mansab Ali Vs Irsan and Another

Supreme Court Of India · (2003) 2 ACR 1611 : AIR 2003 SC 707 : (2003) 3 ALT 11 : (2003) CriLJ 871 : (2002) 10 JT 264 : (2003) 1 OLR 304 : (2003) 1 SCC 632 : (2002) 5 SCR 86 Supp : (2003) 1 UC 468

Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
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Supreme Court12 Dec 2002Dismissed

State of Rajasthan and Another Vs Smt. Amarjeet Kaur and Others

Supreme Court Of India · AIR 2003 SC 714 : (2003) AIRSCW 9 : (2002) 10 JT 514 : (2003) 2 SCC 247 : (2002) 5 SCR 62 Supp : (2003) 1 Supreme 75 : (2003) 1 UJ 391

Rajasthan Imposition of Ceiling on Agricultural Holdings Act, 1973 — Section 15(2), 2Rajasthan Land Revenue Act, 1956 — Section 4(1), 40
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Supreme Court12 Dec 2002Allowed

Atma S. Berar Vs Mukhtiar Singh

Supreme Court Of India · AIR 2003 SC 624 : (2002) 10 JT 224 : (2003) 2 SCC 3 : (2002) 5 SCR 47 Supp : (2003) 1 UJ 122

Civil Procedure Code, 1908 (CPC) — Section 115Delhi Rent Control Act, 1958 — Section 25East Punjab Urban Rent Restriction Act, 1949 — Section 13(3), 15(5)
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Supreme Court12 Dec 2002Dismissed

Akhileshwar Kumar and Others Vs Mustaqim and Others

Supreme Court Of India · AIR 2003 SC 532 : (2003) 3 AWC 2545 Supp : (2003) 1 BLJR 466 : (2003) 1 JCR 239 : (2002) 10 JT 203 : (2003) 1 PLJR 271 : (2003) 1 SCC 462 : (2002) 5 SCR 57 Supp : (2003) 1 UJ 73

Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 11(1), 14(8)
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Supreme Court11 Dec 2002Allowed

Bhim Singh Vs State of Haryana

Supreme Court Of India · AIR 2003 SC 693 : (2003) CriLJ 857 : (2002) 10 SCC 461 : (2003) 1 UC 563

Arms Act, 1959 — Section 25, 27Penal Code, 1860 (IPC) — Section 302, 34
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Supreme Court11 Dec 2002Dismissed

State of Haryana Vs Mange Ram and Others

Supreme Court Of India · (2003) 2 ACR 1594 : AIR 2003 SC 558 : (2003) 3 ALT 12 : (2003) 1 BLJR 444 : (2003) CriLJ 830 : (2002) 10 JT 240 : (2003) 1 OLR 328 : (2003) 2 PLJR 83 : (2001) 7 SCALE 493 : (2003) 1 SCC 637 : (2002) 5 SCR 35 Supp : (2003) 1 UC 424

Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302, 323, 324, 325, 326
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Supreme Court11 Dec 2002Dismissed

Kantilal @ K.L. Gordhandas Soni Vs State of Gujarat

Supreme Court Of India · AIR 2003 SC 684 : (2003) 1 ALD(Cri) 186 : (2003) 2 ALT 21 : (2003) 1 ALT(Cri) 154 : (2003) CriLJ 850 : (2003) 4 GLR 881 : (2002) 10 SCC 39 : (2003) 1 UJ 610

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 201, 302, 394, 449
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Supreme Court11 Dec 2002

Charan Lal Sahu Vs Dr. A.P.J. Abdul Kalam and Others

Supreme Court Of India · AIR 2003 SC 548 : (2003) 2 ALT 9 : (2002) 101 DLT 420 : (2003) 1 SCC 609 : (2002) 5 SCR 13 Supp

Constitution of India, 1950 — Article 14, 145, 21, 226, 227Presidential and Vice-Presidential Elections Act, 1952 — Section 5B, 5CRepresentation of the People Act, 1951 — Section 29A
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Supreme Court11 Dec 2002Allowed

Dr. Prabha Atri Vs The State of U.P. and Others

Supreme Court Of India · AIR 2003 SC 534 : (2003) 1 AWC 574 Supp : (2002) 10 JT 295 : (2003) 1 LLJ 1123 : (2003) 1 MLJ 103 : (2003) 1 SCC 701 : (2003) SCC(L&S) 118 : (2002) 5 SCR 27 Supp : (2003) 1 UJ 415 : (2003) 1 UPLBEC 772

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Supreme Court11 Dec 2002Allowed

Md. Rustam @ Rustam Vs The State of Bihar

Supreme Court Of India · AIR 2003 SC 562 : (2003) 2 ALD(Cri) 143 : (2003) 2 BLJR 1302 : (2003) CriLJ 834 : (2003) 1 PLJR 179 : (2002) 10 SCC 273 : (2003) 1 UC 635

Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 120B, 302, 307, 34
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Supreme Court10 Dec 2002Dismissed

Commissioner of Income Tax Vs Sunil J. Kinariwala

Supreme Court Of India · AIR 2003 SC 668 : (2003) 179 CTR 15 : (2003) 259 ITR 10 : (2002) 10 JT 277 : (2003) 1 SCC 660 : (2003) 1 UJ 543

Income Tax Act, 1961 — Section 256(1), 256(2), 60Partnership Act, 1932 — Section 29(1)
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Supreme Court10 Dec 2002Allowed

State of U.P. Vs Jagdeo and Others

Supreme Court Of India · AIR 2003 SC 660 : (2003) 2 ALT(Cri) 71 : (2003) CriLJ 844 : (2003) 1 SCC 456 : (2003) 1 UC 266 : (2003) 1 UJ 402

Criminal Procedure Code, 1973 (CrPC) — Section 227Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
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