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Supreme Court Of India judgments, 2003

1,126 judgments · page 10 of 57

Supreme Court11 Nov 2003Allowed

Smt. Swati Verma Vs Rajan Verma and Others

Supreme Court Of India · AIR 2004 SC 161 : (2003) AIRSCW 5841 : (2004) 5 ALLMR 45 : (2003) 2 DMC 795 : (2003) 3 JKJ 121 : (2004) 1 PLJR 64 : (2004) 1 SCC 123 : (2003) 8 Supreme 85

Constitution of India, 1950 — Article 142Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 3, 4
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Supreme Court10 Nov 2003Dismissed

Chaudhari Ramjibhai Narasangbhai Vs State of Gujarat and Others

Supreme Court Of India · (2004) 2 ACR 1725 : AIR 2004 SC 313 : (2003) 2 ALD(Cri) 104 : (2004) CriLJ 280 : (2004) 2 GLR 1232 : (2003) 9 JT 96 : (2003) 9 SCALE 437 : (2004) 1 SCC 184 : (2003) 5 SCR 390 Supp : (2004) 1 UJ 151

Evidence Act, 1872 — Section 145Penal Code, 1860 (IPC) — Section 302, 304, 307, 325, 447
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Supreme Court07 Nov 2003Dismissed

Ram Singh and Others Vs Union Territory and Others

Supreme Court Of India · (2004) 1 LLJ 227 : (2004) SCC(L&S) 14

Administrative Tribunals Act, 1985 — Section 3Constitution of India, 1950 — Article 226, 227Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 7
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Supreme Court07 Nov 2003Allowed

Gyasuddin Khan @ Md. Gyasuddin Khan Vs The State of Bihar

Supreme Court Of India · (2004) 2 ACR 1245 : AIR 2004 SC 210 : (2003) AIRSCW 5824 : (2004) 1 BLJR 254 : (2004) CriLJ 395 : (2003) 9 JT 1 : (2003) 12 SCC 516 : (2003) 5 SCR 367 Supp : (2003) 8 Supreme 499

Arms Act, 1959 — Section 2(1), 27, 27(3)Criminal Procedure Code, 1973 (CrPC) — Section 235(2), 354(3)Penal Code, 1860 (IPC) — Section 302
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Supreme Court07 Nov 2003Disposed Of

Ram Singh and Others Vs Union Territory, Chandigarh and Others

Supreme Court Of India · (2004) 5 ALLMR 164 : (2004) 1 BLJR 490 : (2003) 8 JT 345 : (2004) 1 MLJ 160 : (2004) 1 SCC 126 : (2004) 1 SLJ 395 : (2004) 1 UPLBEC 1

Administrative Tribunals Act, 1985 — Section 3Constitution of India, 1950 — Article 226, 227Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 7
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Supreme Court07 Nov 2003Allowed

New India Assurance Co. Ltd. Vs A.K. Saxena

Supreme Court Of India · AIR 2004 SC 311 : (2004) 5 ALLMR 18 : (2004) 120 CompCas 284 : (2003) 4 CTC 799 : (2004) 102 FLR 99 : (2004) 2 JCR 54 : (2004) 2 MLJ 13 : (2004) 136 PLR 650 : (2003) 9 SCALE 531 : (2004) 1 SCC 117 : (2003) 5 SCR 387 Supp : (2004) 1 UJ 591

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Supreme Court06 Nov 2003Dismissed

Suchand Pal Vs Phani Pal and Another

Supreme Court Of India · (2004) 2 ACR 1682 : (2004) CriLJ 628 : (2004) 1 JCR 185 : (2003) 9 JT 17 : (2003) 9 SCALE 396 : (2003) 11 SCC 527 : (2003) 5 SCR 281 Supp

Arms Act, 1959 — Section 25, 25(1)Penal Code, 1860 (IPC) — Section 302, 307, 34, 447
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Supreme Court06 Nov 2003Allowed

State of Punjab Vs Mela Singh

Supreme Court Of India · (2004) 2 ACR 1241 : AIR 2004 SC 257 : (2004) CriLJ 368 : (2003) 8 JT 562 : (2003) 9 SCALE 387 : (2003) 12 SCC 464

Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 302
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Supreme Court06 Nov 2003Allowed

L. Chandraiah Vs State of A.P. and Another

Supreme Court Of India · AIR 2004 SC 252 : (2004) CriLJ 365 : (2003) 10 JT 165 : (2003) 9 SCALE 537 : (2003) 12 SCC 670 : (2003) 5 SCR 336 Supp

Penal Code, 1860 (IPC) — Section 405, 409, 467, 471Prevention of Corruption Act, 1988 — Section 5(1), 5(2)
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Supreme Court06 Nov 2003Dismissed

Mercykutty Amma Vs Kadavoor Sivadasan and Another

Supreme Court Of India · AIR 2004 SC 342 : (2003) 8 JT 598 : (2004) 1 KLT 93 : (2003) 9 SCALE 492 : (2004) 2 SCC 217 : (2003) 5 SCR 313 Supp : (2004) 1 UJ 504

Representation of the People Act, 1951 — Section 100, 100(1), 116A, 123, 123(3A)
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