COURT ARCHIVE

Supreme Court Of India judgments, 2002

1,229 judgments · page 6 of 62

Supreme Court03 Dec 2002Allowed

New India Assurance Co. Ltd. Vs Asha Rani and Others

Supreme Court Of India · (2003) ACJ 1 : AIR 2003 SC 607 : (2003) 1 ALT 35 : (2003) 1 AWC 719 Supp : (2003) 1 BLJR 448 : (2003) 113 CompCas 520 : (2002) 101 DLT 181 : (2003) 66 DRJ 161 : (2003) 2 GLR 81 : (2003) 2 GLR 105 : (2003) 1 JCR 224 : (2002) 10 JT 162 : (2003) 1 KLT 165 :

Motor Vehicles (Amendment) Act, 1994 — Section 147Motor Vehicles Act, 1939 — Section 108, 108(2), 2(25), 2(33), 2(8)Motor Vehicles Act, 1988 — Section 140, 145, 147, 147(1), 147(2)

Supreme Court03 Dec 2002Allowed

Karnataka Small Scale Industries Development Corporation Ltd. Vs Commissioner of Income Tax, Bangalore

Supreme Court Of India · (2003) 179 CTR 1 : (2002) 258 ITR 770 : (2002) 10 JT 41 : (2003) 7 SCC 224

Income Tax Act, 1961 — Section 115J, 115J(1), 256(1), 28, 29

Supreme Court03 Dec 2002Allowed

Mohan Lal Vs State of Rajasthan

Supreme Court Of India · (2003) 2 ACR 1634 : AIR 2003 SC 698 : (2003) 2 ALD(Cri) 132 : (2003) CriLJ 862 : (2002) 10 JT 179 : (2003) 2 RLW 255 : (2002) 10 SCC 14 : (2003) 1 UJ 336

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 376Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(5)

Supreme Court03 Dec 2002Allowed

Joseph Vs State of Kerala

Supreme Court Of India · AIR 2003 SC 507 : (2003) 1 ALD(Cri) 30 : (2003) CriLJ 813 : (2002) 10 JT 12 : (2003) 1 SCC 465

Evidence Act, 1872 — Section 134, 27Penal Code, 1860 (IPC) — Section 302, 307, 34, 341

Supreme Court03 Dec 2002Dismissed

N. Natarajan Vs B.K. Subba Rao

Supreme Court Of India · (2003) 2 ACR 1655 : AIR 2003 SC 541 : (2003) 1 ALD(Cri) 197 : (2003) 1 ALT(Cri) 351 : (2003) CriLJ 820 : (2003) 1 JCR 244 : (2002) 10 JT 1 : (2003) 2 SCC 76

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 19, 192, 193, 194, 195Penal Code, 1860 (IPC) — Section 121, 121A

Supreme Court03 Dec 2002Dismissed

Bhavnagar University Vs Palitana Sugar Mill Pvt. Ltd. and Others

Supreme Court Of India · AIR 2003 SC 511 : (2003) 2 GLR 258 : (2003) 2 GLR 234 : (2002) 10 JT 55 : (2003) 2 SCC 111 : (2003) 1 UJ 80

Bombay Town Planning Act, 1954 — Section 10, 11, 12, 13, 9Constitution of India, 1950 — Article 14, 19(1), 269Gujarat Town Planning and Urban Development Act, 1976 — Section 1(3), 10, 11, 12, 13

Supreme Court03 Dec 2002Allowed

Feroze N. Dotivalaq Vs P.M. Wadhwani and Others

Supreme Court Of India · (2002) 10 JT 105 : (2003) 4 MhLj 126 : (2003) 1 SCC 433

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 15, 15(1), 15A, 5(6A)

Supreme Court03 Dec 2002Allowed

T.T.K. Prestige Ltd. Vs Commissioner of Central Excise

Supreme Court Of India · (2002) 146 ELT 488 : (2003) 10 SCALE 485 : (2003) 9 SCC 298

Central Excise Rules, 1944 — Rule 173QCentral Excises and Salt Act, 1944 — Section 11AC

Supreme Court03 Dec 2002Allowed

Nagappa Vs Gurudayal Singh and Others

Supreme Court Of India · (2003) ACJ 12 : AIR 2003 SC 674 : (2003) 1 AWC 694 Supp : (2003) 1 CGLJ 273 : (2003) 1 GLR 897 : (2003) 1 JCR 120 : (2002) 10 JT 144 : (2003) 1 KLT 115 : (2003) 2 SCC 274 : (2003) 1 UJ 159 : (2003) 2 WLN 720

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Karnataka Motor Vehicles Rules, 1963 — Rule 253, 254Motor Vehicles Act, 1988 — Section 158(1), 158(4), 158(6), 166, 168

Supreme Court03 Dec 2002Allowed

Samikannu and Another Vs State of Tamil Nadu

Supreme Court Of India · (2003) 1 ALT(Cri) 266 : (2003) 1 JCR 150 : (2002) 10 JT 37 : (2002) 10 SCC 24

Penal Code, 1860 (IPC) — Section 148, 149, 302, 323, 324

Supreme Court03 Dec 2002Dismissed

The State of Tripura and Another Vs Roopchand Das and Others and Sudhir Debnath and Others

Supreme Court Of India · (2003) 1 ALLMR 746 : (2003) 1 AWC 441 Supp : (2003) 1 CTC 304 : (2002) 10 JT 89 : (2003) 1 MLJ 192 : (2003) 1 SCC 421 : (2003) 1 UC 331

Land Acquisition Act, 1894 — Section 18, 28A, 28A(1), 4(1)

Supreme Court29 Nov 2002Disposed Of

Arvind Prakash Vs State of U.P.

Supreme Court Of India · (2003) 1 ALD(Cri) 6 : (2002) 10 JT 19 : (2002) 10 SCC 37

Penal Code, 1860 (IPC) — Section 302

Supreme Court29 Nov 2002Dismissed

Ravinder Pal Singh and Another Vs State of Punjab

Supreme Court Of India · (2003) 2 ACR 1913 : (2003) 2 ALD(Cri) 128 : (2002) 10 JT 492 : (2002) 10 SCC 20

Arms Act, 1959 — Section 27, 30Penal Code, 1860 (IPC) — Section 148, 149, 302, 307, 323

Supreme Court29 Nov 2002Disposed Of

Vikas Deshpande Vs Bar Council of India and Others

Supreme Court Of India · AIR 2003 SC 308 : (2003) 1 ALLMR 777 : (2003) 1 AWC 422 Supp : (2003) 1 CGLJ 117 : (2003) 95 CLT 273 : (2002) 101 DLT 164 : (2002) 9 JT 619 : (2003) 1 MLJ 184 : (2003) 1 SCC 384 : (2003) 1 UJ 331 : (2003) 2 WLN 706

Advocates Act, 1961 — Section 35, 35(3), 35B, 38

Supreme Court29 Nov 2002Dismissed

Babu Ram and Others Vs State of Madhya Pradesh

Supreme Court Of India · (2003) 1 ALD(Cri) 3 : (2002) 9 JT 626 : (2002) 10 SCC 35

Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 304

Supreme Court29 Nov 2002Disposed Of

Pratibha Singh and Another Vs Shanti Devi Prasad and Another

Supreme Court Of India · AIR 2003 SC 643 : (2003) 1 BLJR 360 : (2003) 1 CGLJ 239 : (2002) 10 JT 302 : (2003) 2 SCC 330 : (2003) 1 UC 299

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 3, Order 21 Rule 32, Order 21 Rule 34, Order 21 Rule 34(2), Order 41 Rule 6Constitution of India, 1950 — Article 142

Supreme Court29 Nov 2002Dismissed

Shakeelulr Rahman Vs Syed Mehdi Ispahani

Supreme Court Of India · (2003) 95 CLT 201 : (2002) 9 JT 22 : (2003) 1 MLJ 189 : (2003) 1 SCC 414

Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 14(1)(b), 14(2)(b)

Supreme Court29 Nov 2002Dismissed

Kanaksingh Raisingh Rav Vs State of Gujarat

Supreme Court Of India · AIR 2003 SC 691 : (2003) 1 ALT(Cri) 119 : (2003) CriLJ 855 : (2003) 1 GLR 112 : (2002) 9 JT 629 : (2002) 3 RLW 373 : (2003) 1 SCC 73 : (2003) 1 UJ 724

Penal Code, 1860 (IPC) — Section 302

Supreme Court28 Nov 2002Dismissed

Commissioner of Central Excise, Shillong Vs North-Eastern Tobacco Company Ltd.

Supreme Court Of India · AIR 2003 SC 616 : (2003) 85 ECC 12 : (2002) 146 ELT 490 : (2002) 9 JT 635 : (2003) 1 SCC 161

Additional Duties of Excise (Textiles and Textile Articles) Act, 1978 — Section 3(3)Central Excise Rules, 1944 — Rule 173 G, 9Central Excises and Salt Act, 1944 — Section 5A(1)

Supreme Court28 Nov 2002

Hemalatha Gargya Vs Commissioner of Income Tax, A.P. and Another

Supreme Court Of India · (2003) 182 CTR 107 : (2003) 5 SCALE 15 : (2003) 9 SCC 510

Constitution of India, 1950 — Article 136General Clauses Act, 1897 — Section 10Income Tax Act, 1961 — Section 119(2)