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Supreme Court Of India judgments, 2003

1,126 judgments · page 54 of 57

Supreme Court24 Jan 2003Allowed

State of Karnataka Vs Mohamed Nazeer @ Babu

Supreme Court Of India · (2003) 2 ACR 1764 : AIR 2003 SC 999 : (2003) AIRSCW 499 : (2003) CriLJ 1240 : (2003) 3 JT 486 : (2003) 1 SCALE 436 : (2003) 2 SCC 444 : (2003) 1 SCR 555 : (2003) 1 Supreme 675 : (2003) 1 UC 622

Penal Code, 1860 (IPC) — Section 299, 302, 304, 323Probation of Offenders Act, 1958 — Section 3
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Supreme Court24 Jan 2003Dismissed

Oriental Insurance Company Ltd. Vs Devireddy Konda Reddy and Others etc. etc. and Jogi Subbamma and Others etc. etc.

Supreme Court Of India · (2003) 1 ACC 214 : (2003) ACJ 468 : AIR 2003 SC 1009 : (2003) AIRSCW 513 : (2003) 2 ALD 133 : (2003) 2 ALLMR 316 : (2003) 5 ALT 6 : (2003) 113 CompCas 532 : (2003) 2 GLR 1608 : (2003) 1 JT 372 : (2003) 1 KLT 583 : (2003) 2 MLJ 115 : (2003) 2 MPLJ 1 : (200

Motor Vehicles Act, 1939 — Section 2(14), 2(25), 2(29), 2(29), 2(33)Motor Vehicles Act, 1988 — Section 140, 145, 147, 147(1), 149(2)
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Supreme Court24 Jan 2003Dismissed

Sadhana Lodh Vs National Insurance Company Ltd. and Another

Supreme Court Of India · (2003) 1 ACC 33 : (2003) ACJ 505 : AIR 2003 SC 1561 : (2003) 3 ALD 63 : (2003) 2 ALT 38 : (2003) 1 AnWR 373 : (2003) 6 JT 126 : (2003) 2 KLT 47 : (2003) 1 LW 815 : (2003) 1 MLJ 181 : (2005) 2 PLJR 43 : (2003) 1 SCALE 739 : (2003) 3 SCC 524 : (2003) 1 SCR

Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226, 227Motor Vehicles Act, 1988 — Section 149(2), 173
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Supreme Court23 Jan 2003Allowed

Ghaziabad Development Authority Vs Anoop Singh and Another

Supreme Court Of India · AIR 2003 SC 1004 : (2003) 1 CTC 489 : (2003) 1 JT 458 : (2003) 2 MLJ 93 : (2003) 1 SCALE 376 : (2003) 2 SCC 484 : (2003) 1 SCR 522 : (2003) 2 UC 1084 : (2003) 1 UJ 493 : (2003) 1 UPLBEC 742

Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1ALand Acquisition (Amendment) Act, 1984 — Section 30, 30(1), 30(2)Land Acquisition Act, 1894 — Section 11, 13, 19, 23, 23(1A)
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Supreme Court23 Jan 2003Dismissed

High Court of Judicature at Bombay and Another Vs Brij Mohan Gupta (Dead) through Lrs. and Another Brij Mohan Gupta Vs High Court of Judicature at Mumbai and Others

Supreme Court Of India · AIR 2003 SC 1459 : (2003) AIRSCW 798 : (2003) 2 ALT 56 : (2003) 96 FLR 900 : (2003) 6 JT 122 : (2003) 1 SCALE 590 : (2003) 2 SCC 390 : (2003) SCC(L&S) 174 : (2003) 1 SCR 532 : (2003) 2 SLJ 62 : (2003) 2 Supreme 113 : (2003) 2 UPLBEC 1887

Constitution of India, 1950 — Article 226Maharashtra Civil Services (Pension) Rules, 1982 — Rule 10(3), 53
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Supreme Court23 Jan 2003Dismissed

Bhagwan Singh and Others Vs State of M.P.

Supreme Court Of India · (2003) 3 ACR 2171 : AIR 2003 SC 1088 : (2003) AIRSCW 617 : (2003) 1 ALD(Cri) 378 : (2002) 1 ALD(Cri) 710 : (2002) 1 ALT(Cri) 257 : (2003) 2 CGLJ 9 : (2003) CriLJ 1262 : (2003) 2 JLJ 129 : (2003) 3 JT 599 : (2003) MPLJ 297 : (2002) 2 RLW 347(1) : (2003) 1

Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 164, 313Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13Penal Code, 1860 (IPC) — Section 302, 34, 396, 404, 460
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Supreme Court23 Jan 2003Allowed

Yusuf @ Babu Khan Vs State of Rajasthan

Supreme Court Of India · (2003) 3 JT 585 : (2003) 4 SCALE 428

Criminal Procedure Code, 1973 (CrPC) — Section 313, 342Explosive Substances Act, 1908 — Section 4, 5, 6Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 2, 5, 6
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Supreme Court21 Jan 2003Allowed

Rizan and Another Vs State of Chhatisgarh, through The Chief Secretary, Govt. of Chhatisgarh, Raipur, Chhatisgarh

Supreme Court Of India · (2003) 2 ACR 1140 : AIR 2003 SC 976 : (2004) AIRSCW 6893 : (2003) AIRSCW 469 : (2003) 1 ALD(Cri) 367 : (2003) CriLJ 1226 : (2003) 2 JT 191 : (2003) 1 SCALE 357 : (2003) 2 SCC 661 : (2003) 1 Supreme 890 : (2003) 4 Supreme 74 : (2003) 2 UC 750

Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 100, 101, 102, 103, 104
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Supreme Court21 Jan 2003Dismissed

The Commissioner of Police, Hubli and Another Vs R.S. More

Supreme Court Of India · AIR 2003 SC 983 : (2003) AIRSCW 478 : (2003) 2 ALLMR 363 : (2003) 4 ALT 23 : (2003) 95 CLT 409 : (2003) 2 CTC 264 : (2003) 96 FLR 688 : (2003) 1 JT 368 : (2003) 1 KLT 676 : (2003) 1 PLJR 264 : (2003) 1 SCALE 367 : (2003) 2 SCC 408 : (2003) 2 SLJ 40 : (200

Constitution of India, 1950 — Article 226, 227Karnataka Civil Services (Probation) Rules, 1977 — Rule 3, 4, 4(2), 5, 5(2)
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