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Supreme Court Of India judgments, 2003

1,126 judgments · page 1 of 57

Supreme Court19 Dec 2003Allowed

Bachu Narain Singh Vs Naresh Yadav and Others

Supreme Court Of India · (2003) 10 JT 407 : (2004) 2 PLJR 25 : (2003) 10 SCALE 93 : (2003) 12 SCC 647

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 392Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 379
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Supreme Court19 Dec 2003Dismissed

Teri Oat Estates (P) Ltd. Vs U.T., Chandigarh and Others

Supreme Court Of India · (2004) 136 PLR 899 : (2003) 10 SCALE 1016 : (2004) 2 SCC 130 : (2003) 6 SCR 1235 Supp

Capital of Punjab (Development and Regulation) Act, 1952 — Section 8A, 9Chandigarh Lease Hold of Sites and Buildings Rules, 1973 — Rule 12(3), 21, 21AConstitution of India, 1950 — Article 12, 14, 19(1)
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Supreme Court19 Dec 2003Disposed Of

Videocon Properties Ltd. Vs Dr. Bhalchandra Laboratories and Others

Supreme Court Of India · AIR 2004 SC 1787 : (2004) AIRSCW 1353 : (2004) 2 ALD 87 : (2004) 5 ALLMR 559 : (2004) 2 AWC 1470 Supp : (2004) 5 JT 490 : (2004) 2 LW 871 : (2003) 10 SCALE 1085 : (2004) 3 SCC 711 : (2003) 6 SCR 1197 Supp : (2004) 1 Supreme 177 : (2004) 1 Supreme 173 : (2

Transfer of Property Act, 1882 — Section 55, 55(4), 55(6)
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Supreme Court19 Dec 2003Dismissed

Chanakya Dhibar (Dead) Vs State of West Bengal and Others

Supreme Court Of India · (2004) 1 ALD(Cri) 343 : (2005) 3 JCR 283 : (2003) 10 JT 209 : (2004) 1 LW(Cri) 340 : (2003) 10 SCALE 88 : (2004) 12 SCC 398 : (2003) 6 SCR 1181 Supp

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 141, 147, 148, 149, 304
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Supreme Court19 Dec 2003Allowed

Radha Raman Samanta Vs Bank of India and Others

Supreme Court Of India · (2004) 2 AWC 1405 Supp : (2004) 1 LLJ 566 : (2004) 2 MLJ 35 : (2003) 10 SCALE 10 : (2004) 1 SCC 605 : (2004) SCC(L&S) 248 : (2003) 6 SCR 1172 Supp

Constitution of India, 1950 — Article 12, 226Industrial Disputes Act, 1947 — Section 25C
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Supreme Court19 Dec 2003Dismissed

F.M. Devaru Ganapati Bhat Vs Prabhakar Ganapathi Bhat

Supreme Court Of India · (2004) 1 ALD 124 : (2004) 5 ALLMR 243 : (2004) 3 CHN 179 Supp : (2004) 97 CLT 815 : (2004) 1 CTC 156 : (2003) 10 JT 435 : (2005) 1 KarLJ 305 : (2004) 2 LW 834 : (2004) 1 MLJ 180 : (2003) 10 SCALE 111 : (2004) 2 SCC 504 : (2003) 6 SCR 1265 Supp : (2004) 1

Transfer of Property Act, 1882 — Section 13, 20
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Supreme Court19 Dec 2003Partly Allowed

Shiv Nandan Dixit Vs State of U.P.

Supreme Court Of India · (2004) 1 ALD(Cri) 319 : (2003) 10 JT 262 : (2003) 10 SCALE 110 : (2003) 12 SCC 636

Criminal Procedure Code, 1973 (CrPC) — Section 196(2), 313Penal Code, 1860 (IPC) — Section 120B, 161Prevention of Corruption Act, 1947 — Section 4, 5(1), 5(2)
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Supreme Court19 Dec 2003Allowed

Howrah Municipal Corpn. and Others Vs Ganges Rope Co. Ltd. and Others

Supreme Court Of India · (2004) 4 CHN 52 Supp : (2003) 10 JT 355 : (2003) 10 SCALE 106 : (2004) 1 SCC 663 : (2003) 6 SCR 1212 Supp

Constitution of India, 1950 — Article 136Delhi Municipal Corporation Act, 1957 — Section 313, 313(1), 313(3), 313(5)Howrah Municipal Corporation Act, 1980 — Section 173, 174, 175, 215
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Supreme Court18 Dec 2003Dismissed

A. Abdul Kaffar Vs State of Kerala

Supreme Court Of India · (2004) 5 JT 471 : (2004) 9 SCC 333

Penal Code, 1860 (IPC) — Section 201, 477APrevention of Corruption Act, 1988 — Section 13(1), 13(2), 7
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Supreme Court18 Dec 2003Allowed

State of Rajasthan Vs Dhool Singh

Supreme Court Of India · AIR 2004 SC 1264 : (2004) AIRSCW 24 : (2004) 1 ALD(Cri) 351 : (2004) CriLJ 931 : (2003) 10 JT 179 : (2004) 1 RLW 70 : (2003) 10 SCALE 842 : (2004) 12 SCC 546 : (2003) 8 Supreme 850 : (2004) 1 UJ 670

Arms Act, 1959 — Section 25, 4Constitution of India, 1950 — Article 136Penal Code, 1860 (IPC) — Section 300, 302, 303, 304, 326
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