Supreme Court15 Jan 2003Dismissed
Densons Pultretaknik Vs Commissioner of Central Excise
Supreme Court Of India · (2003) ECR 385 : (2003) 155 ELT 211 : (2003) 11 SCC 390
Customs Tariff Act, 1975 — Section 11A
COURT ARCHIVE
Supreme Court Of India judgments, 2003
1,126 judgments · page 56 of 57
Supreme Court15 Jan 2003Allowed
Geeta Devi and Another Vs Daulati Devi and Others
Supreme Court Of India · (2003) 3 RLW 404 : (2003) 4 SCALE 2 : (2003) 12 SCC 123
Partition Act, 1893 — Section 4
Supreme Court15 Jan 2003Allowed
G.S. Auto International Limited Vs Collector of Central Excise, Chandigarh
Supreme Court Of India · AIR 2003 SC 986 : (2003) AIRSCW 490 : (2003) AIRSCW 482 : (2003) 85 ECC 696 : (2003) 152 ELT 3 : (2003) 1 JT 428 : (2003) 1 SCALE 340 : (2003) 2 SCC 371 : (2003) 1 SCR 372 : (2003) 1 Supreme 663
Supreme Court14 Jan 2003Dismissed
Tika Ram Vs State Of M.P.
Supreme Court Of India · (2007) 15 SCC 760
Indian Penal Code, 1860 — Section 149, 302, 395, 396, 397
Supreme Court14 Jan 2003dismissed
Commissioner of Income Tax Vs Sant Ram Mangat Ram Jewellers and Others
Supreme Court Of India · (2004) 186 CTR 115 : (2003) 264 ITR 564 : (2003) 9 SCC 285
Income Tax Act, 1961 — Section 234A, 234B, 234C, 245D(4)
Supreme Court14 Jan 2003Dismissed
Kedia Agglomerated Marbles Ltd. Vs Collector of Central Excise
Supreme Court Of India · AIR 2003 SC 938 : (2003) AIRSCW 419 : (2003) 85 ECC 485 : (2003) 152 ELT 22 : (2003) 1 JT 159 : (2003) 1 SCALE 137 : (2003) 2 SCC 494 : (2003) 1 SCR 320 : (2003) 1 Supreme 420
Central Excises and Salt Act, 1944 — Section 5A(1)
Supreme Court14 Jan 2003Allowed
Alpine Industries Vs Collector of Central Excise, New Delhi
Supreme Court Of India · AIR 2003 SC 935 : (2003) AIRSCW 717 : (2003) AIRSCW 415 : (2003) 85 ECC 491 : (2003) 152 ELT 16 : (2003) 1 JT 130 : (2003) 1 SCALE 118 : (2003) 3 SCC 111 : (2003) 1 SCR 313 : (2003) 131 STC 9 : (2003) 1 Supreme 353 : (2003) 2 Supreme 155
Central Excises and Salt Act, 1944 — Section 35L
Supreme Court14 Jan 2003Dismissed
Ram Narain Poply, Pramod Kumar Manocha, Vinayak Narayan Deosthali and Harshad S. Mehta Vs Central Bureau of Investigation and Others
Supreme Court Of India · AIR 2003 SC 2748 : (2003) AIRSCW 3119 : (2003) CriLJ 4801 : (2003) 1 JT 184 : (2003) 1 SCALE 171 : (2003) 3 SCC 641 : (2003) 42 SCL 275 : (2003) 1 SCR 119 : (2003) 1 Supreme 537
Banking Regulation Act, 1949 — Section 46(A)Companies Act, 1956 — Section 370, 6(1)Criminal Procedure Code, 1973 (CrPC) — Section 164, 306, 313, 6, 7
Supreme Court14 Jan 2003Dismissed
Hissar Central Co-operative Bank Ltd. Vs Kali Ram
Supreme Court Of India · (2005) 104 FLR 108 : (2004) 1 LLJ 232 : (2003) 10 SCALE 476 : (2003) 9 SCC 221 : (2003) SCC(L&S) 1229
Supreme Court13 Jan 2003Allowed
Easland Combines, Coimbatore Vs The Collector of Central Excise, Coimbatore
Supreme Court Of India · AIR 2003 SC 843 : (2003) AIRSCW 294 : (2003) 85 ECC 496 : (2003) 152 ELT 39 : (2003) 1 JT 106 : (2003) 1 SCALE 123 : (2003) 3 SCC 410 : (2003) 1 SCR 98 : (2003) 1 Supreme 374
Central Excises and Salt Act, 1944 — Section 11, 11AConstitution of India, 1950 — Article 19
Supreme Court13 Jan 2003Dismissed
In respect of Shri Ravinder Pal Singh Sidhu, Chairman, Punjab Public Service Commission
Supreme Court Of India · AIR 2003 SC 788 : (2003) 1 AWC 653 Supp : (2003) 95 CLT 473 : (2003) 96 FLR 682 : (2003) 1 JT 101 : (2003) 1 SCALE 115 : (2003) 2 SCC 147 : (2003) 1 SCR 91 : (2003) 1 UJ 302
Constitution of India, 1950 — Article 145, 316, 316(2), 317, 317(1)
Supreme Court08 Jan 2003Allowed
Ranchi Municipal Corporation Vs Syed Abbas Kazim and Others
Supreme Court Of India · (2004) 1 JCR 139
Supreme Court08 Jan 2003Allowed
Mange Ram Vs Financial Commissioner and Others
Supreme Court Of India · AIR 2003 SC 807 : (2003) AIRSCW 239 : (2003) AIRSCW 1578 : (2003) 1 AWC 667 Supp : (2003) 1 JT 135 : (2003) 1 SCALE 66 : (2003) 2 SCC 1 : (2003) 2 Supreme 672 : (2003) 1 Supreme 328 : (2003) 7 Supreme 278
East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 19, 20
Supreme Court08 Jan 2003Partly Allowed
Sharda Devi Vs State of Bihar and Another
Supreme Court Of India · AIR 2003 SC 942 : (2003) AIRSCW 425 : (2003) 2 ALLMR 319 : (2003) 1 AWC 642 Supp : (2003) 2 BLJR 841 : (2003) 1 JCR 288 : (2003) 1 JT 18 : (2003) 1 SCALE 85 : (2003) 3 SCC 128 : (2003) 1 SCR 73 : (2003) 1 Supreme 228
Bihar Land Reforms Act, 1950 — Section 4Bihar Public Land Encroachment Act, 1956 — Section 2(3), 3Constitution of India, 1950 — Article 136
Supreme Court08 Jan 2003Disposed Of
Gurucharan Kumar and Another Vs State of Rajasthan
Supreme Court Of India · AIR 2003 SC 992 : (2003) 2 ALT(Cri) 35 : (2003) 51 BLJR 1680 : (2003) CriLJ 1234 : (2003) 1 DMC 177 : (2003) 1 JT 60 : (2003) 1 SCALE 101 : (2003) 2 SCC 698 : (2003) 1 SCR 60 : (2003) 1 UC 528 : (2003) 1 UJ 394
Penal Code, 1860 (IPC) — Section 304B, 306
Supreme Court08 Jan 2003Allowed
State of Rajasthan Vs Hat Singh and Others
Supreme Court Of India · AIR 2003 SC 791 : (2003) AIRSCW 217 : (2003) AIRSCW 208 : (2003) 1 ALT(Cri) 378 : (2003) CriLJ 884 : (2003) 1 JT 77 : (2003) 1 SCALE 43 : (2003) 2 SCC 152 : (2003) 1 SCR 38 : (2003) 1 Supreme 215 : (2003) 1 UJ 407 : (2003) 1 WLN 722
Constitution of India, 1950 — Article 20(2), 25, 26Criminal Procedure Code, 1973 (CrPC) — Section 221(1), 221(2), 300, 482General Clauses Act, 1897 — Section 26
Supreme Court08 Jan 2003Allowed
State of U.P. Vs Arun Kumar Gupta
Supreme Court Of India · AIR 2003 SC 801 : (2003) AIRSCW 231 : (2003) CriLJ 894 : (2003) 1 JT 49 : (2003) 1 SCALE 76 : (2003) 2 SCC 202 : (2003) 1 Supreme 175 : (2003) 2 UC 737
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 364
Supreme Court08 Jan 2003Allowed
Vimal Suresh Kamble Vs Chaluverapinake Apal S.P. and Another
Supreme Court Of India · AIR 2003 SC 818 : (2003) AIRSCW 253 : (2003) 1 ALD(Cri) 314 : (2003) 2 ALT 216 : (2003) CriLJ 910 : (2003) 1 JT 122 : (2003) 3 PLJR 99 : (2003) 1 SCALE 69 : (2003) 3 SCC 175 : (2003) 1 Supreme 256 : (2003) 1 UJ 571
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 342, 376Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(2)
Supreme Court08 Jan 2003Allowed
Chittarmal and Moti Vs State of Rajasthan
Supreme Court Of India · AIR 2003 SC 796 : (2003) AIRSCW 224 : (2003) 1 ALD(Cri) 324 : (2003) CriLJ 889 : (2003) 1 JT 91 : (2003) 1 SCALE 55 : (2003) 2 SCC 266 : (2003) 1 SCR 49 : (2003) 2 UC 744 : (2003) 1 UJ 289
Criminal Procedure Code, 1973 (CrPC) — Section 319Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
Supreme Court08 Jan 2003Allowed
Subimal Sarkar Vs Sachindra Nath Mondal and Others
Supreme Court Of India · AIR 2003 SC 1108 : (2003) AIRSCW 643 : (2003) 1 ALD(Cri) 311 : (2003) 2 ALT 19 : (2003) CriLJ 1274 : (2003) 1 DMC 280 : (2003) 1 JCR 286 : (2003) 1 JT 72 : (2003) 1 SCALE 62 : (2003) 2 SCC 566 : (2003) 1 Supreme 252 : (2003) 1 UC 580
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34