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Supreme Court Of India judgments, 2002

1,229 judgments · page 5 of 62

Supreme Court10 Dec 2002Dismissed

Mr. X Vs Hospital Z

Supreme Court Of India · AIR 2003 SC 664 : (2003) 2 ALD 24 : (2003) 1 AWC 571 Supp : (2003) 1 BLJR 437 : (2002) 10 JT 214 : (2003) 1 MLJ 89 : (2003) 1 SCC 500 : (2003) 1 UC 286

Constitution of India, 1950 — Article 32Penal Code, 1860 (IPC) — Section 269, 270
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Supreme Court10 Dec 2002Dismissed

I.T.C. Ltd. Vs Collector of Central Excise, Patna

Supreme Court Of India · AIR 2003 SC 568 : (2003) 1 BLJR 456 : (2003) 1 CTC 499 : (2003) 85 ECC 1 : (2003) 151 ELT 246 : (2003) 1 JCR 231 : (2002) 10 JT 286 : (2003) 1 SCC 678 : (2002) 5 SCR 1 Supp

Central Excise Rules, 1944 — Rule 52A, 93Central Excises and Salt Act, 1944 — Section 2, 3, 3(1)
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Supreme Court05 Dec 2002Partly Allowed

Satish Sharma and Another Vs State of Gujarat

Supreme Court Of India · AIR 2003 SC 648 : (2002) AIRSCW 5307 : (2003) 3 ALT 3 : (2003) 23 GLH 353 : (2002) 10 JT 74 : (2002) 10 SCC 323 : (2002) 8 Supreme 518 : (2003) 1 UJ 109

Arms Act, 1959 — Section 25(1)Criminal Procedure Code, 1973 (CrPC) — Section 169Penal Code, 1860 (IPC) — Section 114, 302
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Supreme Court05 Dec 2002Dismissed

B.L. Sreedhar and Others Vs K.M. Munireddy (Dead) and Others

Supreme Court Of India · AIR 2003 SC 578 : (2003) 1 CGLJ 252 : (2003) 1 JCR 137 : (2002) 10 JT 363 : (2003) 2 SCC 355

Civil Procedure Code, 1908 (CPC) — Section 11, 96Evidence Act, 1872 — Section 114, 115Karnataka Village Offices Abolition Act, 1961 — Section 4, 5, 5(3)
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Supreme Court05 Dec 2002Dismissed

Om Prakash @ Raja Vs State of Uttaranchal

Supreme Court Of India · (2003) 2 ACR 1639 : (2003) 1 ALD(Cri) 84 : (2003) 1 ALT(Cri) 210 : (2003) CriLJ 483 : (2002) 10 JT 186 : (2003) 1 SCC 648 : (2003) 1 UC 396 : (2003) 1 UJ 317

Criminal Procedure Code, 1973 (CrPC) — Section 313, 366Penal Code, 1860 (IPC) — Section 120B, 302, 307
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Supreme Court05 Dec 2002Dismissed

N.C. Daga Vs Inder Mohan Singh Rana

Supreme Court Of India · AIR 2003 SC 587 : (2003) 2 ALT 7 : (2002) 101 DLT 379 : (2003) 66 DRJ 521 : (2002) 10 JT 132 : (2003) 1 SCC 453 : (2003) 1 UJ 327

Delhi Rent Control Act, 1958 — Section 14(1), 14(7), 25B
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Supreme Court04 Dec 2002Dismissed

Mahesh Chand Vs B. Janardhan Reddy and Another

Supreme Court Of India · (2003) 2 ACR 1543 : AIR 2003 SC 702 : (2003) 1 ALD(Cri) 22 : (2003) 1 ALT(Cri) 164 : (2003) 1 ALT(Cri) 150 : (2003) 1 CGLJ 166 : (2003) CriLJ 866 : (2002) 10 JT 123 : (2003) 1 SCC 734 : (2003) 1 UC 281 : (2003) 1 UJ 185

Criminal Procedure Code, 1973 (CrPC) — Section 182, 200, 201(1), 203, 204Penal Code, 1860 (IPC) — Section 420, 426, 447, 448
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Supreme Court04 Dec 2002Disposed Of

Dr. Chandra Prakash and Others Vs State of U.P. and Another

Supreme Court Of India · AIR 2003 SC 588 : (2012) AIRSCW 1219 : (2002) 4 SCC 246 : (2003) SCC(L&S) 808 : (2002) 2 SCR 913 : (2002) 8 Supreme 577 : (2003) 1 UC 598

United Provinces Medical Services (Mens Branch) Rules, 1945 — Rule 10, 13(3), 13(4), 16(2), 16(3)Uttar Pradesh Medical Services Mens Branch (Amendment) Rules, 1981 — Rule 1Uttar Pradesh Public Service Commission Rules, 19
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Supreme Court04 Dec 2002Dismissed

State of Gujarat Vs Arvind Mills and Others

Supreme Court Of India · AIR 2003 SC 636 : (2003) 23 GLH 265 : (2003) 1 GLR 757 : (2002) 10 JT 175 : (2003) 1 SCC 529 : (2003) 1 UJ 132

Constitution of India, 1950 — Article 14Gujarat Land Revenue (Amendment) Rules, 1977 — Rule 81, 81(2)
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