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Supreme Court Of India judgments, 2003

1,126 judgments · page 53 of 57

Supreme Court29 Jan 2003Allowed

State of Gujarat and Others Vs Saurashtra Cement and Chemical Industries Ltd.

Supreme Court Of India · AIR 2003 SC 1132 : (2003) AIRSCW 674 : (2003) 2 ALLMR 720 : (2003) 180 CTR 81 : (2003) 2 GLR 1275 : (2003) 1 JT 527 : (2003) 1 SCALE 508 : (2003) 2 SCC 394 : (2003) 1 SCR 695 : (2003) 1 Supreme 904 : (2003) 1 UJ 703

Bombay Electricity Duty (Gujarat) Rules, 1968 — Rule 11Bombay Electricity Duty Act, 1958 — Section 15C, 15C(6), 3(1), 3(2), 3(3)
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Supreme Court29 Jan 2003Dismissed

Director General R.P.F. and Others Vs Ch. Sai Babu

Supreme Court Of India · AIR 2003 SC 1437 : (2003) AIRSCW 775 : (2003) 4 ALT 22 : (2003) 51 BLJR 1653 : (2003) 96 FLR 1004 : (2003) 1 JT 557 : (2003) 1 SCALE 545 : (2003) 4 SCC 331 : (2003) SCC(L&S) 464 : (2003) 1 SCR 729 : (2003) 2 SLJ 43 : (2003) 1 UPLBEC 765

Railway Protection Force Rules, 1987 — Rule 153
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Supreme Court29 Jan 2003Allowed

Dayal Singh and Others Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2003 SC 1140 : (2003) AIRSCW 685 : (2003) 1 JT 498 : (2004) 1 LW 78 : (2003) 2 MLJ 16 : (2003) 94 RD 208 : (2003) 1 SCALE 499 : (2003) 2 SCC 593 : (2003) 1 SCR 714 : (2003) 1 Supreme 811 : (2003) 1 UPLBEC 848

Defence of India Act, 1971 — Section 23(1)Land Acquisition Act, 1894 — Section 23, 23(2), 23A(1), 28ARequisitioning and Acquisition of Immovable Property Act, 1952 — Section 3, 4, 5, 6, 7
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Supreme Court29 Jan 2003Dismissed

Rourkela Shramik Sangh Vs Steel Authority of India Ltd. and Another

Supreme Court Of India · AIR 2003 SC 1060 : (2003) AIRSCW 581 : (2003) 2 ALT 58 : (2003) 96 FLR 1039 : (2003) 1 JT 465 : (2003) 1 LLJ 849 : (2003) 2 MLJ 49 : (2003) 1 SCALE 556 : (2003) 4 SCC 317 : (2003) SCC(L&S) 456 : (2003) 1 SCR 704 : (2003) 4 Supreme 121 : (2003) 1 UPLBEC 56

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10
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Supreme Court29 Jan 2003dismissed

Bharat Lal Baranwal Vs Virendra Kumar Agarwal

Supreme Court Of India · AIR 2003 SC 1056 : (2003) AIRSCW 576 : (2003) 3 ALLMR 313 : (2003) 1 JT 485 : (2003) 1 SCALE 494 : (2003) 2 SCC 343 : (2003) 1 Supreme 806 : (2003) 1 UC 518 : (2003) 1 UJ 476

Constitution of India, 1950 — Article 226, 227Transfer of Property Act, 1882 — Section 106Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(2)
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Supreme Court29 Jan 2003Allowed

Public Services Tribunal Bar Association Vs State of U.P. and Another

Supreme Court Of India · AIR 2003 SC 1115 : (2003) AIRSCW 653 : (2003) 96 FLR 1048 : (2003) 1 JT 534 : (2003) 1 SCALE 564 : (2003) 4 SCC 104 : (2003) 1 SCR 666 : (2003) 2 SLJ 14 : (2003) 4 Supreme 316 : (2003) 1 UPLBEC 780

Administrative Tribunals Act, 1985 — Section 6(2)Constitution of India, 1950 — Article 14, 16, 213(2), 226, 227Industrial Disputes Act, 1947 — Section 33A
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Supreme Court28 Jan 2003Dismissed

Ajay Mitra Vs State of M.P. and Others

Supreme Court Of India · (2003) 2 ACR 1173 : AIR 2003 SC 1069 : (2003) AIRSCW 592 : (2003) 1 ALD(Cri) 644 : (2003) 1 CGLJ 351 : (2003) CriLJ 1249 : (2003) 2 JKJ 1 : (2003) 1 JLJ 325 : (2003) 1 JT 418 Supp : (2003) 4 MhLj 627 : (2003) MPLJ 49 : (2003) 1 SCALE 487 : (2003) 3 SCC 11

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 156(3), 173(2), 482Penal Code, 1860 (IPC) — Section 120B, 34, 415, 420, 511
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Supreme Court28 Jan 2003Dismissed

Narayan Prasad Lohia Vs Nikunj Kumar Lohia and Others

Supreme Court Of India · AIR 2003 SC 1065 : (2003) AIRSCW 587 : (2003) 3 ALLMR 390 : (2003) 3 ALT 17 : (2003) 1 ARBLR 332 : (2003) 1 JT 450 : (2003) 1 SCALE 480 : (2003) 2 SCC 251 : (2003) 1 Supreme 729 : (2003) 1 UJ 490

Arbitration and Conciliation Act, 1996 — Section 10, 16, 30, 31
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Supreme Court28 Jan 2003Disposed Of

Nasiruddin and Others Vs Sita Ram Agarwal

Supreme Court Of India · AIR 2003 SC 1543 : (2003) AIRSCW 908 : (2003) AIRSCW 1474 : (2003) 4 CTC 284 : (2003) 2 JT 56 : (2003) 4 LW 387 : (2003) 2 MLJ 35 : (2003) 2 RLW 315 : (2003) 1 SCALE 658 : (2003) 2 SCC 577 : (2003) 1 SCR 634 : (2003) 2 Supreme 50 : (2003) 2 Supreme 472 :

Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947 — Section 11ABombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(3)Contempt of Courts Act, 1971 — Section 19
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Supreme Court28 Jan 2003Dismissed

Balwant Singh and Others Vs Anand Kumar Sharma and Others

Supreme Court Of India · AIR 2003 SC 1637 : (2003) AIRSCW 1031 : (2003) 6 ALD 69 : (2003) 51 BLJR 696 : (2003) 2 LW 231 : (2003) 2 MLJ 46 : (2003) 2 SCALE 71 : (2003) 3 SCC 433 : (2003) 1 SCR 653 : (2003) 2 Supreme 182

Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 11(1), 16, 18Constitution of India, 1950 — Article 141, 142
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Supreme Court27 Jan 2003Allowed

High Court of Judicature for Rajasthan Vs P.P. Singh and Another

Supreme Court Of India · AIR 2003 SC 1029 : (2003) AIRSCW 539 : (2003) AIRSCW 5027 : (2003) 1 JT 403 : (2003) 2 MLJ 24 : (2003) 1 SCALE 445 : (2003) 4 SCC 239 : (2003) 1 SCR 593 : (2003) 1 Supreme 909 : (2003) 6 Supreme 701 : (2003) 1 UJ 460

Constitution of India, 1950 — Article 223, 225, 227, 233, 234High Court of Judicature for Rajasthan Rules, 1952 — Rule 14, 15, 16, 17, 18Rajasthan High Court Ordinance, 1949 — Section 46
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Supreme Court27 Jan 2003Dismissed

State of Karnataka Vs Shariff

Supreme Court Of India · (2003) 2 ACR 1097 : AIR 2003 SC 1074 : (2003) AIRSCW 600 : (2003) 1 ALD(Cri) 437 : (2003) CriLJ 1254 : (2003) 1 DMC 450 : (2003) 2 JT 15 : (2003) 1 SCALE 469 : (2003) 2 SCC 473 : (2003) 1 SCR 572 : (2003) 2 Supreme 16 : (2003) 1 UC 679

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
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Supreme Court27 Jan 2003Dismissed

N. Bagavathy Ammal Vs Commissioner of Income Tax, Madurai and Another

Supreme Court Of India · AIR 2003 SC 1040 : (2003) AIRSCW 558 : (2003) AIRSCW 553 : (2003) 179 CTR 458 : (2003) 259 ITR 678 : (2003) 1 JT 363 : (2003) 1 SCALE 465 : (2003) 3 SCC 161 : (2003) 1 SCR 614 : (2003) 2 Supreme 578

Income Tax Act, 1922 — Section 12BIncome Tax Act, 1961 — Section 148, 2, 2(14), 256(1), 45
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Supreme Court24 Jan 2003

K.C.G. Verghese Vs K.T. Rajendran and Another

Supreme Court Of India · AIR 2003 SC 1555 : (2003) AIRSCW 922 : (2003) 2 ALLMR 362 : (2003) CriLJ 1521 : (2003) 1 JT 377 : (2003) 1 SCALE 422 : (2003) 2 SCC 492 : (2003) 1 SCR 552 : (2003) 1 Supreme 659 : (2003) 1 UJ 371

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