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Supreme Court Of India judgments, 2003

1,126 judgments · page 5 of 57

Supreme Court10 Dec 2003Dismissed

Hare Ram Pandey Vs State of Bihar and Others

Supreme Court Of India · (2004) 1 BLJR 120 : (2005) 3 JCR 274 : (2003) 10 JT 114 : (2004) 1 LW(Cri) 327 : (2003) 10 SCALE 57 : (2004) 3 SCC 289 : (2003) 6 SCR 627 Supp

Bihar Control of Crimes Act, 1981 — Section 12, 12(2), 16Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Constitution of India, 1950 — Article 22, 22(5), 226, 32
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Supreme Court10 Dec 2003Allowed

R. Kuppayee and Another Vs Raja Gounder

Supreme Court Of India · AIR 2004 SC 1284 : (2004) AIRSCW 6950 : (2004) 1 ALD 51 : (2004) 5 ALLMR 308 : (2004) 1 AWC 475 Supp : (2004) 1 BLJR 543 : (2004) 2 CHN 117 Supp : (2004) 97 CLT 337 : (2004) 186 CTR 106 : (2004) 265 ITR 551 : (2004) 2 JCR 78 : (2003) 10 JT 289 : (2004) 2

Hindu Succession Act, 1956 — Section 30
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Supreme Court10 Dec 2003Dismissed

Ashfaq Vs State (Govt. of NCT of Delhi)

Supreme Court Of India · (2004) 2 ACR 1169 : AIR 2004 SC 1253 : (2004) 1 ALD(Cri) 270 : (2004) CriLJ 936 : (2004) 5 JT 484 : (2004) 3 MhLj 581 : (2004) MPLJ 361 : (2003) 10 SCALE 73 : (2004) 3 SCC 116 : (2003) 6 SCR 619 Supp

Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 428, 82, 83Penal Code, 1860 (IPC) — Section 34, 392, 395, 397, 398
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Supreme Court09 Dec 2003Allowed

State of H.P. Vs M.P. Gupta

Supreme Court Of India · (2004) 2 ACR 1153 : (2004) 1 ALD(Cri) 283 : (2004) 1 BLJR 429 : (2003) 10 JT 32 : (2004) 1 LW(Cri) 358 : (2004) 2 OLR 105 : (2003) 10 SCALE 522 : (2004) 2 SCC 349 : (2003) 6 SCR 541 Supp : (2004) 1 ShimLC 231 : (2004) 1 UC 517

Code Of Criminal Procedure, 1973 — Section 190, 193, 196, 197, 197(1), 197(2)Indian Penal Code, 1860 — Section 120B, 406, 409, 420, 467, 468, 471, 511Prevention Of Corruption Act, 1947 — Section 5(2), 5(2)(1)(d), 6, 6(1)
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Supreme Court09 Dec 2003Disposed Of

M.P. Cement Manufacturers'' Association Vs State of Madhya Pradesh and Others

Supreme Court Of India · (2004) 2 JLJ 394 : (2005) 11 JT 342 : (2004) 2 MLJ 144 : (2003) 10 SCALE 54 : (2004) 2 SCC 249 : (2003) 6 SCR 557 Supp

Constitution of India, 1950 — Article 14, 196, 198, 199, 200Madhya Pradesh Electricity Duty Act, 1949 — Section 3Madhya Pradesh Upkar Adhiniyam, 1981 — Section 3, 3(1), 3(2), 3(3), 3(4)
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Supreme Court08 Dec 2003Allowed

Smt. Anokha Vs The State of Rajasthan and Others

Supreme Court Of India · (2004) AIRSCW 1363 : (2004) 1 ALD 45 : (2004) 2 CHN 5 Supp : (2004) 97 CLT 353 : (2004) 1 CTC 702 : (2003) 10 SCALE 539 : (2004) 1 SCC 382 : (2003) 6 SCR 514 Supp : (2003) 8 Supreme 677 : (2004) 1 UJ 574

Civil Procedure Code, 1908 (CPC) — Section 13Constitution of India, 1950 — Article 136Guardians and Wards Act, 1890 — Section 10, 17, 7
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Supreme Court08 Dec 2003Allowed

Union of India (UOI) Vs Kuldeep Singh

Supreme Court Of India · (2004) 1 ACR 825 : (2003) AIRSCW 7045 : (2004) 1 ALD(Cri) 324 : (2004) CriLJ 836 : (2003) 9 JT 584 : (2004) 1 LW(Cri) 380 : (2003) 10 SCALE 496 : (2004) 2 SCC 590 : (2003) 6 SCR 526 Supp : (2003) 8 Supreme 921 : (2004) 1 UJ 638

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 25A, 29, 57, 9A
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Supreme Court08 Dec 2003Dismissed

Ahmedabad Education Society Vs Gilbert B. Shah and Others

Supreme Court Of India · (2003) 10 JT 144 : (2003) 10 SCALE 51 : (2004) 1 SCC 612 : (2004) SCC(L&S) 253 : (2003) 6 SCR 500 Supp : (2004) 2 SLJ 234 : (2004) 1 UJ 614 : (2004) 1 UPLBEC 529

Bombay Primary Education (Gujarat Amendment) Rules, 1978 — Rule 29, 34(1), 34(3)Specific Relief Act, 1963 — Section 14(1)
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Supreme Court08 Dec 2003Allowed

Challamane Huchha Gowda Vs M.R. Tirumala and Another

Supreme Court Of India · (2004) 1 ALD 41 : (2004) 97 CLT 411 : (2004) 1 JCR 76 : (2004) 2 LW 350 : (2003) 10 SCALE 511 : (2004) 1 SCC 453 : (2003) 6 SCR 506 Supp

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89, Order 21 Rule 89(1), Order 21 Rule 90, Order 21 Rule 92, Order 21 Rule 92(2)Limitation Act, 1963 — Section 5
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Supreme Court05 Dec 2003Allowed

T.K. Koya Vs K. Devaraj

Supreme Court Of India · (2004) 72 DRJ 458 : (2003) 10 SCALE 1123 : (2005) 13 SCC 705

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138
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Supreme Court05 Dec 2003Allowed

Govt. of A.P. and Others Vs M.T. Khan

Supreme Court Of India · (2004) 2 ACR 1395 : AIR 2004 SC 428 : (2004) AIRSCW 6999 : (2004) 1 ALD(Cri) 637 : (2004) CriLJ 815 : (2003) 10 JT 44 : (2004) 1 LW(Cri) 334 : (2003) 10 SCALE 46 : (2004) 1 SCC 616 : (2003) 6 SCR 490 Supp : (2004) 1 Supreme 237

Constitution of India, 1950 — Article 14, 161, 72Criminal Procedure Code, 1973 (CrPC) — Section 401, 401(1), 401(2), 401(3), 401(4)Penal Code, 1860 (IPC) — Section 302
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Supreme Court04 Dec 2003Allowed

State of Orissa Vs Kanduri Sahoo

Supreme Court Of India · (2004) 1 BLJR 502 : (2004) CriLJ 842 : (2004) 91 ECC 161 : (2003) 10 JT 273 : (2003) 10 SCALE 533 : (2004) 1 SCC 337 : (2003) 6 SCR 487 Supp : (2004) 1 ShimLC 258

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20
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Supreme Court04 Dec 2003Allowed

Reserve Bank of India and Another Vs Cecil Dennis Solomon and Another

Supreme Court Of India · (2003) 10 JT 156 : (2004) 1 LLJ 782 : (2003) 10 SCALE 44 : (2004) 9 SCC 461 : (2004) SCC(L&S) 737 : (2003) 6 SCR 465 Supp : (2004) 2 SLJ 129 : (2004) 1 UJ 608

Constitution of India, 1950 — Article 136, 217Punjab National Bank Officers Service Regulations, 1979 — Regulation 20(2)Reserve Bank of India (Pension) Regulations, 1990 — Regulation 18, 2(12)
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