COURT ARCHIVE

Supreme Court Of India judgments, 2003

1,126 judgments · page 50 of 57

Supreme Court14 Feb 2003Dismissed

The State of Maharashtra and Another Vs The Jalgaon Municipal Council and Others

Supreme Court Of India · AIR 2003 SC 1659 : (2003) AIRSCW 1061 : (2003) 2 ALLMR 725 : (2003) 5 JT 509 : (2003) 9 SCC 731 : (2003) 1 SCR 1112 : (2003) 2 Supreme 72

Bombay Provincial Municipal Corporations Act, 1949 — Section 3, 3(2), 3(4), 3(5)Constitution of India, 1950 — Article 213, 243K, 243P, 243Q, 243Q(2)Maharashtra Municipal Councils Nagar Panchayats and Industrial Township A

Supreme Court14 Feb 2003Allowed

Abati Bezbaruah Vs Dy. Director General Geological Survey of India and Another

Supreme Court Of India · (2003) 1 ACC 352 : (2003) ACJ 680 : AIR 2003 SC 1817 : (2003) AIRSCW 1266 : (2003) 3 ALLMR 1174 : (2003) 51 BLJR 1004 : (2003) 1 CTC 570 : (2003) 5 JT 205 : (2003) 1 LW 791 : (2003) 3 LW 31 : (2003) 2 SCALE 120 : (2003) 3 SCC 148 : (2003) 1 SCR 1229 : (20

Civil Procedure Code, 1908 (CPC) — Section 34Motor Vehicles Act, 1988 — Section 166, 168, 171Workmens Compensation Act, 1923 — Section 4A(3)

Supreme Court14 Feb 2003Allowed

Subhasis Bakshi and Others Vs West Bengal Medical Council and Others

Supreme Court Of India · AIR 2003 SC 1563 : (2003) AIRSCW 934 : (2003) 2 SCALE 110 : (2003) 9 SCC 269 : (2003) 1 SCR 1150 : (2003) 2 Supreme 1

Bengal Medical Act, 1914 — Section 15, 15(1), 18, 21(1), 23Drugs and Cosmetics Rules, 1945 — Rule 2

Supreme Court14 Feb 2003Allowed

Kailash Nath Agarwal and Others Vs Pradeshiya Industrial and Investment Corporation of U.P. Ltd. and Another

Supreme Court Of India · AIR 2003 SC 1886 : (2003) 2 BC 296 : (2003) 3 CompLJ 103 : (2003) 2 JT 115 : (2004) 96 RD 158 : (2004) 1 RD 158 : (2003) 2 SCALE 160 : (2003) 4 SCC 305 : (2003) 1 SCR 1159 : (2003) 2 UPLBEC 1198

Contract Act, 1872 — Section 128Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15, 16, 17, 18, 19State Financial Corporations Act, 1951 — Section 29, 31

Supreme Court14 Feb 2003Dismissed

G. Basi Reddy Vs International Crops Research Instt. and Another

Supreme Court Of India · AIR 2003 SC 1764 : (2003) AIRSCW 1197 : (2003) 3 CompLJ 90 : (2003) 2 JT 180 : (2003) 2 LLJ 1123 : (2003) 2 SCALE 136 : (2003) 4 SCC 225 : (2003) 1 SCR 1174 : (2003) 2 Supreme 42 : (2003) 2 UPLBEC 1185

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2, 3, 4, 5, 6, 7, 8, 32AUnited Nations (Privileges and Immunities) Act, 1947 — Section 17, 18, 19, 2, 20

Supreme Court13 Feb 2003Allowed

K.T. Venkatagiri and Others Vs State of Karnataka and Others

Supreme Court Of India · AIR 2003 SC 1819 : (2003) AIRSCW 1270 : (2003) 2 SCALE 365 : (2003) 9 SCC 1 : (2003) 1 SCR 1081 : (2003) 2 Supreme 260

Constitution of India, 1950 — Article 14, 19(1), 19(6)Karnataka Excise (Brewery) Rules, 1967 — Rule 3AKarnataka Excise (Sale of Indian and Foreign Liquors) Rules, 1968 — Rule 11, 4A, 6A

Supreme Court13 Feb 2003Dismissed

Subal Paul Vs Malina Paul and Another

Supreme Court Of India · AIR 2003 SC 1928 : (2003) AIRSCW 1412 : (2003) 2 ALLMR 703 : (2003) 1 CTC 627 : (2003) 5 JT 193 : (2003) 2 LW 812 : (2003) 2 SCALE 373 : (2003) 10 SCC 361 : (2003) 1 SCR 1092 : (2003) 2 Supreme 292 : (2003) 2 UC 911

Bombay Municipal Corporation Act, 1888 — Section 217(1), 218DCivil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 100, 100A, 104Government of India Act, 1915 — Section 108

Supreme Court13 Feb 2003Allowed

Anil Kumar Vs State of U.P.

Supreme Court Of India · (2003) 2 ACR 1025 : AIR 2003 SC 1596 : (2003) AIRSCW 977 : (2003) 1 ALD(Cri) 634 : (2003) 1 ALT(Cri) 362 : (2003) CriLJ 1524 : (2003) 2 JT 175 : (2003) 2 SCALE 74 : (2003) 3 SCC 569 : (2003) 1 SCR 1067 : (2003) 2 Supreme 319 : (2003) 1 UC 710

Penal Code, 1860 (IPC) — Section 148, 149, 302, 304, 323

Supreme Court13 Feb 2003Allowed

State of U.P. and Others Vs Smt. Janki Devi Pal

Supreme Court Of India · AIR 2003 SC 1825 : (2003) AIRSCW 1278 : (2003) 2 JT 201 : (2003) 2 SCALE 201 : (2003) 3 SCC 117 : (2003) 1 SCR 1075 : (2003) 2 Supreme 346 : (2003) 1 UC 714 : (2003) 1 UPLBEC 908

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 20, 23, 23(1), 23(2)Uttar Pradesh Kshetra Panchayat and Zila Panchayat Adhiniyam, 1961 — Section 16, 2, 237, 29

Supreme Court13 Feb 2003Dismissed

Siddegowda Vs Assistant Commissioner and Others

Supreme Court Of India · AIR 2003 SC 1290 : (2003) AIRSCW 1693 : (2003) 2 SCALE 645 : (2003) 10 SCC 675 : (2003) 1 SCR 1108 : (2003) 2 Supreme 495

Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4Mysore Land Revenue Code, 1888 — Rule 43, 43(2), 43C, 43G, 43G(4)

Supreme Court13 Feb 2003Dismissed

Kunal Singh Vs Union of India (UOI) and Another

Supreme Court Of India · AIR 2003 SC 1623 : (2003) AIRSCW 1013 : (2003) 2 ALLMR 369 : (2003) 4 ALT 7 : (2003) 96 FLR 990 : (2003) 1 JKJ 674 : (2003) 2 JT 132 : (2003) 3 KLT 61 : (2003) 2 LLJ 735 : (2003) 2 LW 754 : (2003) 2 SCALE 78 : (2003) 4 SCC 524 : (2003) SCC(L&S) 482 : (200

Central Civil Services (Pension) Rules, 1972 — Rule 38Companies Act, 1956 — Section 617National Trust for Welfare of Persons with Autism, Cerepral Palsy, Mental Retardation and Multiple Disabilities Act, 1999 — Sect

Supreme Court13 Feb 2003Allowed

Cadila Laboratories Pvt. Ltd. Vs C.C.E. Vadodara

Supreme Court Of India · AIR 2003 SC 1700 : (2003) AIRSCW 1115 : (2003) 86 ECC 25 : (2003) 152 ELT 262 : (2003) 2 GLR 1706 : (2004) 3 JT 255 : (2003) 2 SCALE 63 : (2003) 4 SCC 12 : (2003) 1 SCR 1048 : (2003) 1 Supreme 981

Central Excises and Salt Act, 1944 — Section 11A, 35E

Supreme Court11 Feb 2003Dismissed

Ram Ahsrey Singh and Another Vs Ram Bux Singh and Others

Supreme Court Of India · AIR 2003 SC 1579 : (2003) AIRSCW 954 : (2003) 96 FLR 995 : (2003) 2 LLJ 176 : (2003) 2 SCALE 51 : (2003) 9 SCC 154 : (2003) SCC(L&S) 1036 : (2003) 1 SCR 1029 : (2003) 2 SLJ 199 : (2003) 2 Supreme 215

Supreme Court11 Feb 2003Disposed Of

Regional Manager, U.P.S.R.T.C., Etawah and Others Vs Hoti Lal and Another

Supreme Court Of India · AIR 2003 SC 1462 : (2003) AIRSCW 801 : (2003) 96 FLR 1076 : (2003) 2 JT 27 : (2003) 2 LLJ 267 : (2003) 2 SCALE 54 : (2003) 3 SCC 605 : (2003) SCC(L&S) 363 : (2003) 1 SCR 1019 : (2003) 2 SLJ 56 : (2003) 2 UPLBEC 1047

Constitution of India, 1950 — Article 136, 14, 19, 21, 226

Supreme Court11 Feb 2003Allowed

State Vs Kulwant Singh Sayed Abdul Ala Vs Intelligence Officer, Narcotics Control Bureau

Supreme Court Of India · (2003) 2 ACR 1296 : AIR 2003 SC 1599 : (2003) AIRSCW 982 : (2003) CriLJ 1527 : (2003) 103 DLT 50 : (2003) 86 ECC 33 : (2003) 2 JT 470 : (2003) 2 KLT 110 : (2003) 3 RLW 364 : (2003) 2 SCALE 11 : (2003) 9 SCC 193 : (2003) 1 SCR 995 : (2003) 2 Supreme 33 : (

Constitution of India, 1950 — Article 309Criminal Procedure Code, 1973 (CrPC) — Section 482Government of India (Allocation of Business) Rules — Rule 2

Supreme Court11 Feb 2003Dismissed

Chairman and Managing Director, United Commercial Bank and Others Vs P.C. Kakkar P.C. Kakkar Vs Chairman and Managing Director, United Commercial Bank and Others

Supreme Court Of India · AIR 2003 SC 1571 : (2003) AIRSCW 944 : (2003) 96 FLR 1067 : (2003) 2 JT 78 : (2003) 2 LLJ 181 : (2003) 2 SCALE 42 : (2003) 4 SCC 364 : (2003) SCC(L&S) 468 : (2003) 1 SCR 1034 : (2003) 2 SLJ 65 : (2003) 2 Supreme 93 : (2003) 1 UPLBEC 840

Constitution of India, 1950 — Article 14, 19, 21

Supreme Court11 Feb 2003Allowed

State of Punjab Vs Sucha Singh and Others

Supreme Court Of India · (2003) 2 ACR 1005 : AIR 2003 SC 1471 : (2003) AIRSCW 813 : (2003) CriLJ 1210 : (2003) 2 JT 70 : (2003) 2 SCALE 30 : (2003) 3 SCC 153 : (2003) 8 Supreme 791 : (2003) 2 Supreme 694

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 34

Supreme Court11 Feb 2003Allowed

Radha Mohan Lal Vs Rajasthan High Court (Jaipur Bench)

Supreme Court Of India · (2003) 2 ACR 1001 : AIR 2003 SC 1467 : (2003) AIRSCW 808 : (2003) 1 CGLJ 382 : (2003) CriLJ 1207 : (2003) 2 JT 49 : (2003) 3 RLW 375 : (2003) 2 SCALE 36 : (2003) 3 SCC 427 : (2003) 1 SCR 1011 : (2003) 2 Supreme 6 : (2003) 1 UC 717 : (2003) 1 UJ 750

Supreme Court07 Feb 2003Disposed Of

St. Johns Teachers Training Institute Vs Regional Director, National Council for Teacher Education and Another

Supreme Court Of India · AIR 2003 SC 1533 : (2003) AIRSCW 894 : (2003) 2 JT 35 : (2003) 1 SCALE 757 : (2003) 3 SCC 321 : (2003) 1 SCR 975 : (2003) 2 Supreme 16

Constitution of India, 1950 — Article 32National Council for Teacher Education Act, 1993 — Section 12, 14(1), 14(3), 15, 15(1)National Council for Teachers Education (Application for Recognition, the Manner for Submission

Supreme Court06 Feb 2003Dismissed

Narayan Mishra Vs Pramod Kumar Gupta and Others

Supreme Court Of India · AIR 2003 SC 1772 : (2003) AIRSCW 1208 : (2003) 2 JT 93 : (2003) 3 MPHT 7 : (2003) 1 SCALE 703 : (2003) 2 SCC 564 : (2003) 2 Supreme 31 : (2003) 1 UPLBEC 862

Madhya Pradesh General Sales Tax Act, 1958 — Section 48