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Supreme Court Of India judgments, 2002

1,229 judgments · page 8 of 62

Supreme Court22 Nov 2002Dismissed

Sitthi Zuraina Begum Vs Union of India (UOI) and Others

Supreme Court Of India · (2003) 2 ACR 1803 : AIR 2003 SC 323 : (2003) 1 ALD(Cri) 110 : (2003) 1 ALT(Cri) 303 : (2002) 84 ECC 712 : (2003) 1 JCR 172 : (2002) 9 JT 479 : (2002) 10 SCC 448 : (2003) 1 UJ 96

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Constitution of India, 1950 — Article 22
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Supreme Court22 Nov 2002Partly Allowed

O.P. Dahiya Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2003 SC 4464 : (2003) 1 AWC 343 Supp : (2003) 1 JCR 159 : (2002) 9 JT 414 : (2003) 1 SCC 122 : (2003) 1 UJ 21 : (2003) 1 UPLBEC 125

Border Security Force Act, 1968 — Section 71(3), 71(4)
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Supreme Court21 Nov 2002Dismissed

State of Rajasthan Vs Chandu and Others

Supreme Court Of India · (2003) 2 ACR 1893 : (2002) 10 JT 427

Criminal Procedure Code, 1973 (CrPC) — Section 379Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 302, 34
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Supreme Court21 Nov 2002Disposed Of

Kiledar Singh and Others Vs State of M.P.

Supreme Court Of India · (2003) 23 GLH 206 : (2003) 1 JLJ 383 : (2002) 10 JT 93 : (2003) 2 UJ 1170

Criminal Procedure Code, 1973 (CrPC) — Section 154, 161Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 149, 201, 302, 307
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Supreme Court21 Nov 2002Dismissed

A. Satyanarayan Shah Vs M. Yadgiri

Supreme Court Of India · (2003) 1 ALD 18 : (2003) 2 ALT 18 : (2003) 1 SCC 138

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10, 10(3), 2, 22Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 2
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Supreme Court21 Nov 2002Disposed Off

Lingala Kondala Rao Vs Vootukuri Narayana Rao

Supreme Court Of India · AIR 2003 SC 2077 : (2003) AIRSCW 69 : (2003) 2 ALT 45 : (2002) 10 JT 117 : (2003) 1 SCC 672 : (2002) 8 Supreme 521

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10, 10(3)
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Supreme Court21 Nov 2002Allowed

Jagat Pal Dhawan Vs Kahan Singh (Dead) by Lrs. and Others

Supreme Court Of India · (2002) 9 JT 387 : (2003) 1 SCC 191 : (2003) 1 UJ 22

Himachal Pradesh Municipal Corporation Act, 1994 — Section 203Himachal Pradesh Urban Rent Control Act, 1987 — Section 14(1), 14(3), 14(5)Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 14
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Supreme Court20 Nov 2002Allowed

State of Maharashtra Vs Mahalaxmi Stores

Supreme Court Of India · (2003) 1 ALLMR 749 : (2002) ECR 529 : (2003) 152 ELT 30 : (2002) 9 JT 633 : (2003) 1 SCC 70 : (2003) 129 STC 79 : (2003) 1 UJ 748

Bombay Sales Tax Act, 1959 — Section 2(17), 61(1)Uttar Pradesh Sales Tax Act, 1948 — Section 2
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Supreme Court20 Nov 2002Disposed Of

Abdul Rahman Vs Prasony Bai and Another

Supreme Court Of India · AIR 2003 SC 718 : (2003) AIRSCW 14 : (2003) 1 ALLMR 1208 : (2003) 2 AWC 1678 Supp : (2003) 51 BLJR 345 : (2003) 1 SCC 488 : (2002) 8 Supreme 253 : (2003) 1 UJ 280

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, 151, 24Constitution of India, 1950 — Article 136
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Supreme Court20 Nov 2002Disposed Of

R.D. Goyal and Another Vs Reliance Industries Ltd.

Supreme Court Of India · (2002) 9 JT 594 : (2003) 1 SCC 81 : (2003) 1 UJ 113

Companies Act, 1956 — Section 2(46), 44(2), 56Consumer Protection Act, 1986 — Section 2(1)Monopolies and Restrictive Trade Practices (Amendment) Act, 1991 — Section 2
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