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Supreme Court Of India judgments, 2003

1,126 judgments · page 3 of 57

Supreme Court17 Dec 2003Allowed

State of Punjab Vs Ramdev Singh

Supreme Court Of India · AIR 2004 SC 1290 : (2004) 1 ALD(Cri) 160 : (2004) 2 CGLJ 66 : (2004) 2 JLJ 1 : (2003) 10 JT 416 : (2004) 1 LW(Cri) 321 : (2003) 10 SCALE 791 : (2004) 1 SCC 421 : (2003) 6 SCR 995 Supp : (2004) 1 UC 553

Constitution of India, 1950 — Article 136, 21Penal Code, 1860 (IPC) — Section 228A, 376, 376A, 376B, 376C
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Supreme Court17 Dec 2003Disposed Of

Bajaj Auto Ltd. Vs Bhojane Gopinath D. and Others

Supreme Court Of India · (2003) 10 JT 440 : (2004) 1 LLJ 821 : (2003) 10 SCALE 77 : (2004) 9 SCC 488 : (2003) 6 SCR 958 Supp : (2004) 2 SLJ 238 : (2004) 1 UJ 707

Industrial Employment (Standing Orders) Act, 1946 — Section 10, 10(A), 13(1), 15, 2Industrial Employment (Standing Orders) Central Rules, 1946 — Rule 4CMaharashtra Recognition of Trade Unions and Prevention of Unfair Labo
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Supreme Court17 Dec 2003Dismissed

Rajendra and Another Vs State of Madhya Pradesh

Supreme Court Of India · (2004) 1 BLJR 219 : (2004) 91 ECC 1 : (2004) 1 JKJ 11 : (2004) 2 JLJ 97 : (2003) 10 JT 349 : (2004) 1 OLR 211 : (2003) 10 SCALE 75 : (2004) 1 SCC 432 : (2003) 6 SCR 986 Supp : (2004) 1 ShimLC 226 : (2004) 1 UJ 754

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(B)(1), 41, 42, 42(1), 42(2)
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Supreme Court16 Dec 2003Allowed

State of Punjab Vs Bhag Singh

Supreme Court Of India · (2004) AIRSCW 102 : (2004) 1 BLJR 482 : (2004) CriLJ 916 : (2004) 91 ECC 6 : (2004) 164 ELT 137 : (2004) 1 JKJ 17 : (2004) 5 JT 482 : (2003) 10 SCALE 765 : (2004) 1 SCC 547 : (2003) 6 SCR 904 Supp : (2003) 8 Supreme 611

Constitution of India, 1950 — Article 141Criminal Procedure Code, 1973 (CrPC) — Section 313, 378(1), 378(2), 378(3), 378(5)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18
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Supreme Court16 Dec 2003Allowed

Smt. V. Rajeshwari Vs T.C. Saravanabava

Supreme Court Of India · (2004) 1 BLJR 524 : (2004) 98 CLT 38 : (2004) 2 LW 373 : (2004) 2 MhLj 865 : (2004) MPLJ 392 : (2004) 1 RLW 76 : (2003) 10 SCALE 768 : (2004) 1 SCC 551 : (2003) 6 SCR 927 Supp

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 2 Rule 2(2)
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Supreme Court16 Dec 2003Allowed

James Martin Vs State of Kerala

Supreme Court Of India · (2004) 1 ALD(Cri) 99 : (2004) 1 CTC 390 : (2003) 10 JT 371 : (2004) 1 KLT 513 : (2004) 2 MhLj 358 : (2004) MPLJ 231 : (2003) 10 SCALE 74 : (2004) 2 SCC 203 : (2003) 6 SCR 910 Supp : (2004) 1 ShimLC 260

Arms Act, 1959 — Section 25(B)(1), 27, 30Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 100, 101, 102, 103, 104
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Supreme Court16 Dec 2003Dismissed

S. Devasahayam and Another Vs Joint Director and Another

Supreme Court Of India · (2004) 1 CTC 388 : (2003) 10 JT 133 : (2003) 10 SCALE 76 : (2004) 9 SCC 77 : (2004) SCC(L&S) 712 : (2003) 6 SCR 945 Supp : (2004) 2 SLJ 212

Constitution of India, 1950 — Article 136Tamil Nadu Recognised Private Schools (Regulation) Rules, 1974 — Rule 15(4)
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Supreme Court16 Dec 2003Dismissed

Vithal V. Gaitonde Vs Union of India (UOI) and Another

Supreme Court Of India · (2003) 10 JT 121 : (2003) 10 SCALE 1031 : (2003) 12 SCC 590 : (2003) 6 SCR 952 Supp : (2004) 2 SLJ 231

General Clauses Act, 1897 — Section 24, 6Goa, Daman and Diu (Administration) Act, 1962 — Section 4, 5Goa, Daman Diu (Absorbed Employees Conditions of Service) Act, 1965 — Section 3
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Supreme Court15 Dec 2003Dismissed

Krishna Pillai Rajasekharan Nair (D) by Lrs. Vs Padmanabha Pillai (D) by Lrs. and Others

Supreme Court Of India · (2004) 2 ALD 21 : (2004) 1 AWC 570 Supp : (2004) 2 CHN 42 Supp : (2004) 2 JCR 170 : (2004) 2 KLT 61 : (2004) 2 MLJ 103 : (2004) 96 RD 376 : (2004) 1 RD 376 : (2003) 10 SCALE 95 : (2004) 12 SCC 754 : (2003) 6 SCR 832 Supp

Civil Procedure Code, 1908 (CPC) — Section 105(2)Constitution of India, 1950 — Article 136Contract Act, 1872 — Section 69
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Supreme Court15 Dec 2003Dismissed

Gorle S. Naidu Vs State of A.P. and Others

Supreme Court Of India · AIR 2004 SC 1169 : (2003) 6 Suppl. SCR 816 : (2003) 12 SCC 449 : (2003) 10 JT 170 : (2003) 10 Scale 698 : (2004) CriLJ 924

Indian Penal Code, 1860 — Section 120B,147, 148, 149, 201, 302, 307, 323, 324, 326, 341, 342, 397Code Of Criminal Procedure, 1973 —Section 164
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