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Supreme Court Of India judgments, 2003

1,126 judgments · page 55 of 57

Supreme Court20 Jan 2003Allowed

Union of India (UOI) and Others Vs A.P. Bajpai and Others

Supreme Court Of India · AIR 2003 SC 923 : (2003) AIRSCW 399 : (2003) AIRSCW 6905 : (2003) 2 ALLMR 366 : (2003) 3 ALT 13 : (2003) 95 CLT 432 : (2003) 96 FLR 686 : (2003) 1 JT 454 : (2003) 1 LLJ 847 : (2003) 1 SCALE 349 : (2003) 2 SCC 433 : (2003) SCC(L&S) 182 : (2003) 1 SCR 429 :

Central Civil Services (Temporary Service) Rules, 1965 — Rule 5(1)
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Supreme Court20 Jan 2003Allowed

U. Dhar and Another Vs The State of Jharkhand and Another

Supreme Court Of India · (2003) 2 ACR 1179 : AIR 2003 SC 974 : (2003) AIRSCW 6921 : (2003) AIRSCW 466 : (2003) 3 ALT 20 : (2003) 51 BLJR 659 : (2003) CriLJ 1224 : (2003) 1 JCR 266 : (2003) 1 JT 172 : (2003) 1 SCALE 333 : (2003) 2 SCC 219 : (2003) 1 SCR 447 : (2003) 1 Supreme 511

Penal Code, 1860 (IPC) — Section 120B, 403, 406, 420
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Supreme Court20 Jan 2003Disposed Of

Darpan Kumar Sharma @ Dharban Kumar Sharma Vs State of Tamil Nadu and Others

Supreme Court Of India · AIR 2003 SC 971 : (2003) AIRSCW 463 : (2003) 1 ALD(Cri) 445 : (2003) CriLJ 1222 : (2003) 1 CTC 382 : (2003) 1 JT 176 : (2003) 1 SCALE 325 : (2003) 2 SCC 313 : (2003) 1 SCR 442 : (2003) 1 Supreme 508 : (2003) 1 UJ 413

Constitution of India, 1950 — Article 21, 22(5), 32Penal Code, 1860 (IPC) — Section 379Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Ac
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Supreme Court20 Jan 2003Dismissed

Sri Justice S.K. Ray Vs State of Orissa and Others

Supreme Court Of India · AIR 2003 SC 924 : (2003) AIRSCW 402 : (2003) 4 ALT 6 : (2003) 96 FLR 586 : (2003) 1 JT 166 : (2003) 1 OLR 531 : (2003) 1 SCALE 328 : (2003) 4 SCC 21 : (2003) 1 SCR 434 : (2003) 1 Supreme 490

Constitution of India, 1950 — Article 226Orissa General Clauses Act, 1937 — Section 5(2)Orissa Lokpal (Conditions ot Service) Rules, 1984 — Rule 7
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Supreme Court17 Jan 2003Disposed Of

Maliyakkal Abdul Azeez Vs Assistant Collector, Kerala and Another

Supreme Court Of India · (2003) 2 ACR 1182 : AIR 2003 SC 928 : (2003) AIRSCW 406 : (2003) 113 CompCas 632 : (2003) CriLJ 1215 : (2003) 1 CTC 316 : (2003) 85 ECC 481 : (2003) 1 JT 339 : (2003) 1 KLT 557 : (2003) 1 SCALE 305 : (2003) 2 SCC 439 : (2003) 1 SCR 423 : (2003) 1 Supreme

Criminal Procedure Code, 1973 (CrPC) — Section 428Customs Act, 1962 — Section 135(1)
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Supreme Court17 Jan 2003Allowed

State of Karnataka Vs Vishwabarathi House Building Coop. Society and Others

Supreme Court Of India · AIR 2003 SC 1043 : (2003) 2 ALLMR 1091 : (2003) 2 ALT 22 : (2003) 95 CLT 445 : (2003) 113 CompCas 536 : (2004) 1 CompLJ 321 : (2003) 1 CTC 409 : (2003) 96 FLR 743 : (2003) 1 JT 344 : (2003) 2 RLW 287 : (2003) 1 SCALE 309 : (2003) 2 SCC 412 : (2003) 1 SCR

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 37Constitution (Forty-Second Amendment) Act, 1976 — Section 57Constitution of India, 1950 — Article 226, 227, 246, 246(1), 32
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Supreme Court16 Jan 2003Allowed

State Vs Dilbagh

Supreme Court Of India · (2004) 13 SCC 99

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 50
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Supreme Court16 Jan 2003Allowed

State Bank of India and Others Vs K.P. Narayanan Kutty

Supreme Court Of India · AIR 2003 SC 1100 : (2003) AIRSCW 634 : (2003) 96 FLR 998 : (2003) 1 JT 479 : (2003) 2 LLJ 1 : (2003) 1 SCALE 383 : (2003) 2 SCC 449 : (2003) SCC(L&S) 185 : (2003) 1 SCR 391 : (2003) 2 SLJ 36 : (2003) 1 Supreme 778 : (2003) 1 UJ 439 : (2003) 1 UPLBEC 568

Punjab National Bank Officer Employees (Discipline and Appeal) Regulations, 1977 — Regulation 7(2)State Bank of India (Supervisory Staff) Service Rules, 1975 — Rule 50(3)
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Supreme Court15 Jan 2003Dismissed

Achaldas Durgaji Oswal (Dead) through Lrs. Vs Ramvilas Gangabisan Heda (Dead) through Lrs. and Others

Supreme Court Of India · AIR 2003 SC 1017 : (2003) AIRSCW 524 : (2003) AIRSCW 7074 : (2003) 2 ALLMR 1147 : (2003) 1 AWC 671 Supp : (2003) 95 CLT 629 : (2003) 1 CTC 364 : (2003) 70 DRJ 339 : (2003) 1 JT 141 : (2003) 1 LW 797 : (2003) 2 MLJ 1 : (2003) 1 SCALE 155 : (2003) 3 SCC 614

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 3Constitution of India, 1950 — Article 141Limitation Act, 1963 — Article 137, 181, 61
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Supreme Court15 Jan 2003Dismissed

A.P.S.R.T.C. and Another Vs S. Narsagoud

Supreme Court Of India · (2003) 2 AWC 1287 Supp : (2003) 95 CLT 611 : (2003) 96 FLR 582 : (2003) 1 JT 179 : (2003) 1 LLJ 816 : (2003) 2 SCC 212 : (2003) SCC(L&S) 161 : (2003) 1 SCR 386 : (2003) 2 SLJ 32

Andhra Pradesh State Road Transport Corporation Employees (Pay and Allowances) Regulations, 1964 — Regulation 9Industrial Disputes Act, 1947 — Section 2(A)(2)
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Supreme Court15 Jan 2003Dismissed

Charanjit Singh Vs R.C. Jain and Another

Supreme Court Of India · AIR 2003 SC 897 : (2003) AIRSCW 364 : (2003) 3 ALT 9 : (2003) 1 AWC 669 Supp : (2003) 102 DLT 639 : (2003) 1 JT 138 : (2003) 1 SCALE 145 : (2003) 1 SCC 758 : (2003) 1 Supreme 345

Constitution of India, 1950 — Article 136, 226Criminal Procedure Code, 1973 (CrPC) — Section 107, 111
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Supreme Court15 Jan 2003Dismissed

Zafar Vs State of U.P.

Supreme Court Of India · (2003) 2 ACR 1112 : AIR 2003 SC 931 : (2003) AIRSCW 410 : (2003) CriLJ 1218 : (2003) 2 JT 126 : (2003) 1 SCALE 299 : (2003) 3 SCC 51 : (2003) 1 SCR 363 : (2003) 1 Supreme 763 : (2003) 2 UC 853

Penal Code, 1860 (IPC) — Section 302
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Supreme Court15 Jan 2003Allowed

Badrinarayan Chunilal Bhutada Vs Govindram Ramgopal Mundada

Supreme Court Of India · AIR 2003 SC 2713 : (2003) AIRSCW 3307 : (2003) 3 ALLMR 1141 : (2003) 1 JT 438 : (2003) 1 SCALE 147 : (2003) 2 SCC 320 : (2003) 1 SCR 329 : (2003) 1 Supreme 653 : (2003) 1 UJ 726

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 13(2), 15, 15A
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