Supreme Court Of India Judgments 2003 — Page 2

Supreme Court18 Dec 2003Allowed

Kojja Sreenu Vs State of A.P.

Supreme Court Of India · (2004) 2 ALT 4 : (2003) 10 JT 205 : (2003) 10 SCALE 83 : (2003) 12 SCC 783

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 302, 34

Supreme Court18 Dec 2003Dismissed

ABL International Ltd. and Another Vs Export Credit Guarantee Corporation of India Ltd. and Others

Supreme Court Of India · (2004) 118 CompCas 213 : (2004) 1 CTLJ 1 : (2004) 109 DLT 415 : (2003) 10 JT 300 : (2003) 10 SCALE 81 : (2004) 3 SCC 553

Constitution of India, 1950 — Article 12, 14, 226State Financial Corporations Act, 1951 — Section 4

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Supreme Court18 Dec 2003Dismissed

K. Balakrishnan Vs K. Kamalam and Others K. Kamalam Vs K. Balakrishnan and Others

Supreme Court Of India · AIR 2004 SC 1257 : (2004) AIRSCW 14 : (2004) 2 ALD 79 : (2004) 5 ALLMR 551 : (2004) 1 ALT 51 : (2004) 2 AWC 1462 Supp : (2004) 3 CHN 81 Supp : (2004) 1 CTC 146 : (2004) 1 CTLJ 406 : (2004) 186 CTR 209 : (2003) 1 JT 572 : (2004) 1 KLT 623 : (2004) 2 MhLj 8

Contract Act, 1872 — Section 11Hindu Minority and Guardianship Act, 1956 — Section 6Transfer of Property Act, 1882 — Section 122, 123, 126, 127, 6

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Supreme Court18 Dec 2003Allowed

Union of India (UOI) and Others Vs C. Krishna Reddy

Supreme Court Of India · (2004) AIRSCW 89 : (2004) 163 ELT 4 : (2003) 10 JT 393 : (2003) 10 SCALE 1050 : (2003) 12 SCC 627 : (2003) 6 SCR 1084 Supp : (2003) 8 Supreme 914

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Supreme Court18 Dec 2003Allowed

Shamsuddin and Others Vs State of M.P.

Supreme Court Of India · (2004) 2 ALT 4 : (2004) 2 JLJ 331 : (2003) 10 JT 224 : (2003) 10 SCALE 10f : (2003) 12 SCC 693 : (2003) 6 SCR 1059 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 144Penal Code, 1860 (IPC) — Section 302, 307, 324, 34

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Supreme Court18 Dec 2003Dismissed

Harishchandra Hegde Vs State of Karnataka and Others

Supreme Court Of India · (2004) 2 ALD 75 : (2004) 1 CTC 709 : (2005) 11 JT 331 : (2004) 1 SCALE 48 : (2004) 9 SCC 780 : (2003) 6 SCR 1111 Supp

Transfer of Property Act, 1882 — Section 51, 57Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4, 5

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Supreme Court18 Dec 2003Allowed

State of Maharashtra Vs Gajanan and Another

Supreme Court Of India · (2004) 1 ALD(Cri) 464 : (2004) CriLJ 919 : (2004) 3 JCR 227 : (2003) 10 JT 164 : (2003) 10 SCALE 1009 : (2003) 12 SCC 432 : (2004) 1 UD 357 : (2004) 1 UJ 743

Prevention of Corruption Act, 1988 — Section 7

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Supreme Court18 Dec 2003Dismissed

Gora Lal Vs Union of India (UOI)

Supreme Court Of India · (2004) 3 ALT 1 : (2004) 1 ARBLR 205 : (2004) 2 AWC 1115 Supp : (2004) 1 JKJ 34 : (2004) 2 PLJR 193 : (2004) 137 PLR 83 : (2004) 2 SCALE 46 : (2003) 12 SCC 459 : (2003) 6 SCR 1129 Supp

Arbitration Act, 1940 — Section 20, 30, 33

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Supreme Court18 Dec 2003Dismissed

M.C. Mehta Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2004 SC 175 : (2004) 1 ALD 64 : (2004) 5 ALLMR 51 : (2004) 1 JCR 205 : (2003) 8 JT 267 : (2004) 4 LW 167 : (2004) 136 PLR 405 : (2003) 9 SCALE 210 : (2003) 8 SCC 745 : (2003) 5 SCR 90 Supp

Constitution of India, 1950 — Article 32

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Supreme Court18 Dec 2003Dismissed

National Aluminium Co. Ltd. Vs Pressteel and Fabrications Pvt. Ltd. and Another

Supreme Court Of India · (2004) 2 ALD 17 : (2004) 1 ARBLR 67 : (2004) 98 CLT 167 : (2004) 2 CompLJ 28 : (2004) 1 CTC 141 : (2004) 5 JT 582 : (2004) 2 MhLj 870 : (2004) 1 MLJ 167 : (2004) MPLJ 401 : (2004) MPLJ 400 : (2003) 10 SCALE 10(3) : (2004) 1 SCC 540

Arbitration Act, 1940 — Section 14(2), 15, 17, 2, 29Arbitration and Conciliation Act, 1996 — Section 2, 34, 85(2)Constitution of India, 1950 — Article 142

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Supreme Court18 Dec 2003Dismissed

State of Maharashtra Vs Salman Salim Khan and Another

Supreme Court Of India · AIR 2004 SC 1189 : (2004) AIRSCW 81 : (2004) 1 ALD(Cri) 331 : (2004) CriLJ 920 : (2003) 10 JT 257 : (2004) 2 PLJR 20 : (2003) 10 SCALE 1041 : (2004) 1 SCC 525 : (2003) 8 Supreme 861 : (2004) 1 UD 13 : (2004) 1 UJ 623

Bombay Prohibition Act, 1949 — Section 66(1)Criminal Procedure Code, 1973 (CrPC) — Section 107, 151, 482Motor Vehicles Act, 1988 — Section 134, 181, 185

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Supreme Court18 Dec 2003Allowed

E.A. Sathyanesan Vs V.K. Agnihotri and Others

Supreme Court Of India · (2004) AIRSCW 4247 : (2004) 1 SCALE 275 : (2004) 9 SCC 165 : (2003) 6 SCR 1119 Supp : (2004) 1 Supreme 568

Constitution of India, 1950 — Article 14, 141, 15, 16, 16(4)

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Supreme Court18 Dec 2003Dismissed

Ram Swaroop and Another Vs Mahindru and Others

Supreme Court Of India · (2004) 5 ALD 7 : (2004) 2 BLJR 1446 : (2004) 1 CTC 272 : (2003) 10 JT 422 : (2003) 10 SCALE 92 : (2003) 12 SCC 436 : (2003) 6 SCR 1064 Supp

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, 157Hindu Widows Remarriage Act, 1856 — Section 2

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Supreme Court18 Dec 2003Allowed

U.P. State Electricity Board Vs Rajesh Kumar

Supreme Court Of India · (2005) 105 FLR 700

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Supreme Court18 Dec 2003Allowed

Gurbax Singh Vs Punjab Mandi Board

Supreme Court Of India · AIR 2004 SC 1269 : (2004) 1 ALD 118 : (2004) 1 ARBLR 73 : (2004) 5 JT 587 : (2003) 10 SCALE 105 : (2005) 10 SCC 575

Limitation Act, 1963 — Article 119, 14, 14(2), 16, 17

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Supreme Court18 Dec 2003Allowed

Haryana State Cooperative Land Development Bank Ltd. Vs Haryana State Cooperative Land Development Banks Employees Union and Another

Supreme Court Of India · (2003) 10 JT 383 : (2004) 1 LLJ 583 : (2003) 10 SCALE 111(2) : (2004) 1 SCC 574 : (2004) SCC(L&S) 257 : (2003) 6 SCR 1039 Supp : (2004) 2 SLJ 218

Haryana Co-operative Societies Act, 1984 — Section 10(2A), 32, 34, 37(2)Haryana Co-operative Societies Rules, 1989 — Rule 21Payment of Bonus Act, 1965 — Section 10, 10(23A), 10(2A), 3, 31A

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Supreme Court17 Dec 2003Dismissed