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Supreme Court Of India judgments, 2003

1,126 judgments · page 4 of 57

Supreme Court12 Dec 2003Dismissed

Arun Paswan, S.I. Vs State of Bihar and Others

Supreme Court Of India · (2004) 1 ALD(Cri) 336 : (2004) 2 CGLJ 90 : (2003) 10 JT 459 : (2003) 10 SCALE 65 : (2004) 5 SCC 53 : (2003) 6 SCR 724 Supp : (2004) 1 UJ 759

Contempt of Courts Act, 1971 — Section 10, 2(3), 2(8)Criminal Procedure Code, 1973 (CrPC) — Section 345, 349Penal Code, 1860 (IPC) — Section 175, 178, 179, 180, 201
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Supreme Court12 Dec 2003Disposed Of

D.D.A. and Others Vs Joginder S. Monga and Others

Supreme Court Of India · (2003) 10 SCALE 70 : (2004) 2 SCC 297 : (2003) 6 SCR 786 Supp

Civil Procedure Code, 1908 (CPC) — Section 34Constitution of India, 1950 — Article 136, 14, 142, 77Delhi Development Act, 1957 — Section 22, 56
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Supreme Court12 Dec 2003Disposed Of

State of Tripura and Others Vs K.K. Roy

Supreme Court Of India · (2003) 10 SCALE 654 : (2004) 9 SCC 65 : (2004) SCC(L&S) 651 : (2003) 6 SCR 781 Supp : (2004) 2 SLJ 185

Constitution of India, 1950 — Article 12, 14, 16, 226
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Supreme Court12 Dec 2003

Bank of Baroda Vs Sadruddin Hasan Daya and Another

Supreme Court Of India · (2004) 5 ALLMR 1007 : (2004) 2 AWC 1450 Supp : (2004) 97 CLT 581 : (2004) 118 CompCas 241 : (2005) 6 JT 149 : (2003) 10 SCALE 681 : (2004) 1 SCC 360 : (2003) 6 SCR 764 Supp

Bombay High Court (Original Side) Rules, 1980 — Rule 314Contempt of Courts Act, 1971 — Section 2, 20Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 17, 18, 25
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Supreme Court12 Dec 2003Allowed

Sushil Murmu Vs State of Jharkhand

Supreme Court Of India · (2004) 2 ACR 1145 : AIR 2004 SC 394 : (2003) AIRSCW 6782 : (2004) 1 ALD(Cri) 275 : (2004) 1 BLJR 195 : (2004) CriLJ 658 : (2005) 3 JCR 193 : (2003) 10 JT 340 : (2003) 10 SCALE 670 : (2004) 2 SCC 338 : (2003) 6 SCR 702 Supp : (2003) 8 Supreme 699

Criminal Procedure Code, 1973 (CrPC) — Section 354(2), 354(3), 360, 361, 366Penal Code, 1860 (IPC) — Section 149, 201, 302
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Supreme Court11 Dec 2003Allowed

Ajay Kumar Poeia Vs Shyam and Others

Supreme Court Of India · AIR 2004 SC 1941 : (2004) AIRSCW 1564 : (2004) 1 AWC 524 Supp : (2003) 10 JT 275 : (2004) 2 PLJR 3 : (2003) 10 SCALE 66 : (2004) 1 SCC 429 : (2003) 6 SCR 690 Supp : (2003) 8 Supreme 746

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16Representation of the People Act, 1951 — Section 116A, 36(2), 81, 81(1), 81(3)
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Supreme Court11 Dec 2003Allowed

Section Forestor and Another Vs Mansur Ali Khan

Supreme Court Of India · AIR 2004 SC 1251 : (2004) AIRSCW 5 : (2004) 1 ALD(Cri) 108 : (2004) 2 JCR 96 : (2003) 10 JT 390 : (2004) 5 KarLJ 466 : (2003) 10 SCALE 58 : (2004) 1 SCC 293 : (2003) 8 Supreme 642 : (2004) 1 UD 118

Constitution of India, 1950 — Article 136
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Supreme Court11 Dec 2003Allowed

Kuldip Singh Vs State of Delhi

Supreme Court Of India · (2004) 109 DLT 190 : (2004) 72 DRJ 483 : (2003) 10 JT 195 : (2003) 10 SCALE 59 : (2003) 12 SCC 528 : (2004) 1 UC 401

Criminal Procedure Code, 1973 (CrPC) — Section 313, 428Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 302, 34, 380, 460
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Supreme Court11 Dec 2003Dismissed

State of Tamil Nadu Vs Sundar

Supreme Court Of India · (2004) 2 ACR 1177 : (2004) 2 ALT 1 : (2004) CriLJ 913 : (2003) 10 JT 190 : (2003) 10 SCALE 644 : (2003) 12 SCC 695

Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302, 380, 381
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Supreme Court11 Dec 2003Dismissed

Pusai Vs State (NCT) of Delhi

Supreme Court Of India · (2004) AIRSCW 74 : (2004) CriLJ 923 : (2003) 10 JT 163 : (2003) 10 SCALE 653 : (2004) 9 SCC 81 : (2003) 8 Supreme 684

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Supreme Court11 Dec 2003Disposed Of

The Secretary, Thirumurugan Co-operative Agricultural Credit Society Vs M. Lalitha (Dead) through Lrs. and Others

Supreme Court Of India · AIR 2004 SC 448 : (2004) 5 ALLMR 108 : (2004) 118 CompCas 253 : (2004) 1 CompLJ 339 : (2004) 2 LW 41 : (2004) 2 MhLj 581 : (2004) 2 MLJ 94 : (2004) MPLJ 242 : (2003) 10 SCALE 635 : (2004) 1 SCC 305 : (2003) 6 SCR 659 Supp : (2004) 1 UJ 661

Civil Procedure Code, 1908 (CPC) — Section 9Consumer Protection Act, 1986 — Section 2(1), 3Motor Vehicles Act, 1939 — Section 165
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Supreme Court11 Dec 2003Allowed

Uma Devi Nambiar and Others Vs T.C. Sidhan (Dead)

Supreme Court Of India · AIR 2004 SC 1772 : (2004) 1 BLJR 583 : (2004) 2 CHN 56 Supp : (2004) 2 CTC 287 : (2004) 3 JCR 208 : (2003) 10 JT 470 : (2004) 2 KLT 75 : (2004) 2 LW 852 : (2004) 3 MLJ 7 : (2003) 10 SCALE 624 : (2004) 2 SCC 321 : (2003) 6 SCR 637 Supp

Civil Procedure Code, 1908 (CPC) — Section 115Criminal Procedure Code, 1973 (CrPC) — Section 145Evidence Act, 1872 — Section 68
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Supreme Court11 Dec 2003Allowed

N.C. Dhoundial Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2004 SC 1272 : (2004) AIRSCW 126 : (2004) 1 ALD(Cri) 291 : (2004) 1 AWC 516 Supp : (2004) 97 CLT 790 : (2004) 2 JCR 129 : (2005) 1 LW(Cri) 150 : (2003) 10 SCALE 60 : (2004) 2 SCC 579 : (2003) 6 SCR 674 Supp : (2003) 8 Supreme 738 : (2004) 1 UJ 746

Constitution of India, 1950 — Article 14, 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 473Income Tax Act, 1961 — Section 34
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