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Supreme Court Of India judgments, 2003

1,126 judgments · page 52 of 57

Supreme Court04 Feb 2003Dismissed

State of Uttar Pradesh and Another Vs Union of India (UOI) and Another

Supreme Court Of India · AIR 2003 SC 1147 : (2003) AIRSCW 695 : (2006) 4 CompLJ 309 : (2004) 190 CTR 569 : (2004) 170 ELT 385 : (2003) 1 JT 574 : (2003) 1 SCALE 615 : (2003) 3 SCC 239 : (2003) 1 SCR 785 : (2003) 130 STC 1 : (2006) 3 STR 98 : (2003) 1 Supreme 819

Central Sales Tax Act, 1956 — Section 14, 15Constitution of India, 1950 — Article 285(1), 365, 366Madhya Pradesh General Sales Tax Act, 1958 — Section 2
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Supreme Court04 Feb 2003Dismissed

Union of India (UOI) and Others Vs Dhir Singh China, Colonel (Retd.)

Supreme Court Of India · AIR 2003 SC 1197 : (2003) AIRSCW 760 : (2003) 2 ALT 49 : (2003) 96 FLR 916 : (2003) 1 JT 561 : (2003) 1 SCALE 606 : (2003) 2 SCC 382 : (2003) SCC(L&S) 165 : (2003) 1 SCR 779 : (2003) 2 SLJ 48 : (2003) 1 Supreme 785 : (2003) 1 UPLBEC 816

Entitlement Rules for Casualty Pensionary Awards, 1982 — Rule 4
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Supreme Court04 Feb 2003Allowed

Renu Devi Vs Mahendra Singh and Others

Supreme Court Of India · AIR 2003 SC 1608 : (2003) AIRSCW 993 : (2003) 51 BLJR 699 : (2003) 2 JCR 195 : (2003) 5 JT 164 : (2003) 94 RD 495 : (2003) 2 SCALE 22 : (2003) 10 SCC 200 : (2003) 1 SCR 820 : (2003) 1 Supreme 1003

Arbitration Act, 1940 — Section 21Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18Stamp Act, 1899 — Article 45
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Supreme Court03 Feb 2003Partly Allowed

State of M.P. and Another Vs Devkinandan Maheshwari

Supreme Court Of India · AIR 2003 SC 1136 : (2003) AIRSCW 680 : (2003) 1 JT 604 : (2003) 1 SCALE 588 : (2003) 3 SCC 183 : (2003) 1 Supreme 875

Madhya Pradesh Swatantrata Sangram Sainik Samman Nidhi Niyam, 1972 — Rule 3, 3(6)
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Supreme Court31 Jan 2003Disposed Of

Jai Pal and Others Vs State of U.P.

Supreme Court Of India · (2003) 2 ACR 1163 : AIR 2003 SC 1012 : (2003) AIRSCW 517 : (2003) CriLJ 1243 : (2003) 1 JT 472 : (2003) 2 PLJR 140 : (2003) 1 SCALE 521 : (2003) 9 SCC 41 : (2003) 1 Supreme 900

Penal Code, 1860 (IPC) — Section 148, 149, 302, 307
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Supreme Court31 Jan 2003Dismissed

Cherlopalli Cheliminabi Saheb and Another Vs State of A.P.

Supreme Court Of India · (2003) 2 ACR 1137 : AIR 2003 SC 1014 : (2003) AIRSCW 520 : (2003) 2 ALT(Cri) 31 : (2003) CriLJ 1246 : (2003) 2 JT 151 : (2003) 2 PLJR 32 : (2003) 1 SCALE 525 : (2003) 2 SCC 571 : (2003) 4 Supreme 375

Penal Code, 1860 (IPC) — Section 302, 304, 324, 34
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Supreme Court31 Jan 2003Allowed

Collector of Customs, Bombay Vs Elephanta Oil and Industries Ltd., Bombay

Supreme Court Of India · AIR 2003 SC 1455 : (2003) AIRSCW 792 : (2003) 85 ECC 705 : (2003) 152 ELT 257 : (2003) 1 JT 513 : (2003) 1 SCALE 550 : (2003) 4 SCC 325 : (2003) 1 SCR 771 : (2003) 4 Supreme 215

Customs Act, 1962 — Section 11, 111, 112, 125, 125(1)Imports (Control) Order, 1955 — Section 3Imports and Exports (Control) Act, 1947 — Section 3, 3(2)
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Supreme Court31 Jan 2003Dismissed

Amar Singh Vs Balwinder Singh and Others

Supreme Court Of India · (2003) 2 ACR 1080 : AIR 2003 SC 1164 : (2003) 1 ALD(Cri) 508 : (2003) CriLJ 1282 : (2003) 1 JKJ 650 : (2003) 2 JT 1 : (2003) 1 SCALE 529 : (2003) 2 SCC 518 : (2003) 1 SCR 754 : (2003) 1 UC 586 : (2003) 1 UJ 529

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 155, 174, 174(1), 313, 384Evidence Act, 1872 — Section 134
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Supreme Court30 Jan 2003Dismissed

Central Bureau of Investigation Vs Ashiq Hussain Faktoo and Others

Supreme Court Of India · (2003) 2 ACR 1166 : AIR 2003 SC 1441 : (2003) AIRSCW 764 : (2003) 2 ALD(Cri) 121 : (2003) CriLJ 1292 : (2003) 1 JKJ 642 : (2003) 1 JT 565 : (2003) 1 SCALE 514 : (2003) 3 SCC 166 : (2003) 1 SCR 733 : (2003) 4 Supreme 147 : (2003) 1 UJ 480

Penal Code, 1860 (IPC) — Section 120B, 164, 302, 463Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 15, 3Terrorist and Disruptive Activities (Prevention) Rules, 1987 — Rule 15, 15(1), 15(2), 15(
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Supreme Court30 Jan 2003Allowed

Bharat Vs State of M.P.

Supreme Court Of India · (2003) 2 ACR 1076 : AIR 2003 SC 1433 : (2003) AIRSCW 770 : (2003) CriLJ 1297 : (2003) 2 JLJ 280 : (2003) 1 JT 635 : (2003) 3 MPHT 122 : (2003) MPLJ 292 : (2003) 1 SCALE 610 : (2003) 3 SCC 106 : (2003) 1 SCR 748 : (2003) 2 Supreme 116 : (2003) 2 UC 860

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 394, 498
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Supreme Court30 Jan 2003

Dhananjay Vs Chief Executive Officer, Zila Parishad, Jalna

Supreme Court Of India · AIR 2003 SC 1175 : (2003) AIRSCW 731 : (2003) 2 ALLMR 1111 : (2003) 2 ALT 53 : (2003) 96 FLR 1002 : (2003) 1 JT 632 : (2003) 2 LLJ 179 : (2003) 1 SCALE 585 : (2003) 2 SCC 386 : (2003) SCC(L&S) 170 : (2003) 1 SCR 744 : (2003) 2 SLJ 46 : (2003) 2 Supreme 12

Central Civil Services (Temporary Service) Rules, 1965 — Rule 5(1)
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