Supreme Court28 Nov 2002Allowed
Commr. of C. Ex. Vs Associated Cement Companies Ltd.
Supreme Court Of India · (2003) 85 ECC 736 : (2003) 151 ELT 12 : (2003) 9 SCC 74
Central Excise Rules, 1944 — Rule 57A, 57B
COURT ARCHIVE
Supreme Court Of India judgments, 2002
1,229 judgments · page 7 of 62
Supreme Court27 Nov 2002Disposed Of
Kanhaiyalal and Others Vs Anup Kumar and Others
Supreme Court Of India · (2003) 2 JLJ 1
Civil Procedure Code, 1908 (CPC) — Section 100, 100(3), 100(4), 100(5)
Supreme Court27 Nov 2002Allowed
Balla Ram (Dead) by Lrs. and Others Vs Phoola (Dead) by Lrs. and Others
Supreme Court Of India · AIR 2003 SC 2080 : (2003) AIRSCW 68 : (2003) 1 ALLMR 1216 : (2003) 3 AWC 2059 Supp : (2003) 95 CLT 352 : (2002) 9 JT 628 : (2003) 1 MLJ 183 : (2003) 1 SCC 378 : (2002) 8 Supreme 397 : (2003) 1 UJ 344 : (2003) 2 WLN 718
Civil Procedure Code, 1908 (CPC) — Section 100, 100(3)
Supreme Court27 Nov 2002Dismissed
The Jalandhar Improvement Trust Vs The State of Punjab and Others
Supreme Court Of India · AIR 2003 SC 620 : (2003) 2 ALLMR 713 : (2003) 1 AWC 439 Supp : (2002) 10 JT 77 : (2004) 96 RD 138 : (2004) 1 RD 138 : (2003) 1 SCC 526 : (2003) 1 UC 428
Land Acquisition Act, 1894 — Section 18, 28A
Supreme Court27 Nov 2002Allowed
Major Singh Vs State of Punjab
Supreme Court Of India · AIR 2003 SC 342 : (2003) CriLJ 473 : (2002) 9 JT 576 : (2002) 10 SCC 60 : (2003) 1 UJ 341
Penal Code, 1860 (IPC) — Section 302, 34
Supreme Court27 Nov 2002Dismissed
Tata Refractories Ltd. and Another Vs Sales Tax Officer and Others
Supreme Court Of India · (2003) 95 CLT 1 : (2003) 260 ITR 312 : (2003) 1 JCR 167 : (2002) 9 JT 580 : (2003) 1 OLR 506 : (2003) 129 STC 506 : (2003) 129 TAXMAN 544
Constitution of India, 1950 — Article 226, 227
Supreme Court26 Nov 2002Allowed
State of Kerala Vs Thaniyulla Parambath Balan
Supreme Court Of India · (2003) 2 ACR 1592 : (2002) 10 JT 232
Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 302, 304, 323
Supreme Court26 Nov 2002
Harendra Nath Mishra and Others Vs State of Bihar
Supreme Court Of India · (2003) 2 ACR 1618 : (2003) 1 JCR 268 : (2002) 10 JT 157
Criminal Procedure Code, 1973 (CrPC) — Section 154Penal Code, 1860 (IPC) — Section 302, 34
Supreme Court26 Nov 2002Allowed
I.T.C. Limited Vs Collector of Central Excise, Bombay
Supreme Court Of India · (2003) 85 ECC 17 : (2002) 146 ELT 508 : (2002) 9 JT 572 : (2003) 1 SCC 634
Supreme Court25 Nov 2002Allowed
T.M.A. Pai Foundation and Others Etc.Etc. Vs State of Karnataka and Others Etc.Etc.
Supreme Court Of India · (2003) 51 BLJR 580 : (2002) 9 JT 486 : (2002) 8 SCC 481(1) : (2002) 3 UPLBEC 2961
Bihar State Universities Act, 1976 — Section 48ACompanies Act, 1956 — Section 397Constitution of India, 1950 — Article 12, 13, 14, 143, 15
Supreme Court25 Nov 2002Dismissed
GKN Driveshafts (India) Ltd. Vs Income Tax Officer and Others
Supreme Court Of India · (2003) 179 CTR 11 : (2003) 259 ITR 19 : (2002) 9 JT 574 : (2003) 1 SCC 72 : (2002) 125 TAXMAN 963
Income Tax Act, 1961 — Section 143(2), 148
Supreme Court25 Nov 2002Disposed Of
Suresh Sitaram Surve Vs State of Maharashtra
Supreme Court Of India · (2003) 3 ACR 2245 : AIR 2003 SC 344 : (2003) CriLJ 475 : (2002) 9 JT 528 : (2002) 10 SCC 28 : (2003) 2 UJ 814
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 143, 144, 149, 302, 304
Supreme Court25 Nov 2002Dismissed
Killick Nixon Ltd., Mumbai Vs Deputy Commissioner of Income Tax, Mumbai and Others
Supreme Court Of India · AIR 2003 SC 312 : (2002) 178 CTR 387 : (2002) 258 ITR 627 : (2003) 2 MhLj 729 : (2003) MPLJ 236 : (2003) 1 SCC 145 : (2002) 125 TAXMAN 1055 : (2003) 2 UJ 804
Constitution of India, 1950 — Article 226Finance (No. 2) Act, 1998 — Section 87, 88, 89, 90, 90(1)Income Tax Act, 1961 — Section 142(1), 143(3)
Supreme Court22 Nov 2002Dismissed
Mahender Pratap Vs Krishan Pal and Others
Supreme Court Of India · AIR 2003 SC 304 : (2003) 1 ALLMR 736 : (2003) 1 JCR 179 : (2002) 10 JT 30 : (2003) 1 SCC 390
Conduct of Elections Rules, 1961 — Rule 56A, 63, 63(1), 63(2), 64Representation of the People Act, 1951 — Section 100, 116A, 83
Supreme Court22 Nov 2002Allowed
Sohan Lal Vs Babu Gandhi and Others
Supreme Court Of India · AIR 2003 SC 320 : (2003) 1 ALLMR 785 : (2003) 3 AWC 2563 Supp : (2003) 1 JCR 164 : (2002) 9 JT 474 : (2003) 1 MPHT 292 : (2003) MPLJ 215 : (2003) 1 SCC 108 : (2003) 1 UJ 75
Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 122, 43, 95Madhya Pradesh Panchayat Raj Avam Gram Swaraj Rules — Rule 77(2), 77(3), 77(4), 77(5), 80
Supreme Court22 Nov 2002Allowed
Metal Forgings and Another Vs Union of India (UOI) and Others
Supreme Court Of India · AIR 2003 SC 291 : (2003) 2 CALLT 56 : (2002) 84 ECC 705 : (2002) 146 ELT 241 : (2002) 9 JT 582 : (2003) 2 SCC 36
Central Excise Rules, 1944 — Rule 10, 9BCentral Excises and Salt Act, 1944 — Section 11A, 11A(1), 11A(2)
Supreme Court22 Nov 2002Allowed
Nathu Singh Yadav Vs State of Madhya Pradesh
Supreme Court Of India · AIR 2003 SC 4451 : (2003) 1 ALD(Cri) 96 : (2002) 9 JT 591 : (2002) 10 SCC 366
Arms Act, 1959 — Section 30Penal Code, 1860 (IPC) — Section 109, 302
Supreme Court22 Nov 2002Dismissed
Shalimar Rubber Industries and Others Vs Collector of Central Excise, Cochin
Supreme Court Of India · AIR 2003 SC 237 : (2003) 1 ALT 1 : (2003) 2 CALLT 18 : (2002) 84 ECC 718 : (2002) 146 ELT 248 : (2002) 9 JT 435 : (2003) 1 SCC 156
Central Excise Rules, 1944 — Rule 173B, 173C, 173F, 173G, 173G(2)
Supreme Court22 Nov 2002Partly Allowed
Chacko Vs State of Kerala
Supreme Court Of India · (2003) 2 ACR 1743 : AIR 2003 SC 265 : (2003) 2 ALD(Cri) 137 : (2003) CriLJ 441 : (2002) 9 JT 425
Penal Code, 1860 (IPC) — Section 302
Supreme Court22 Nov 2002Allowed
Jaiprakash Industries Ltd. Vs Commissioner of Central Excise, Chandigarh
Supreme Court Of India · AIR 2003 SC 349 : (2002) AIRSCW 4840 : (2002) 84 ECC 722 : (2002) 146 ELT 481 : (2002) 9 JT 419 : (2002) 8 Supreme 388
Central Excises and Salt Act, 1944 — Section 11A