COURT ARCHIVE

Supreme Court Of India judgments, 2003

1,126 judgments · page 6 of 57

Supreme Court04 Dec 2003Allowed

State (Union of India (UOI)) Vs Ram Saran

Supreme Court Of India · (2004) 1 ACR 819 : (2004) 101 FLR 447 : (2004) 2 JCR 220 : (2003) 9 JT 578 : (2004) 1 LW(Cri) 351 : (2003) 10 SCALE 454 : (2003) 12 SCC 578 : (2003) 6 SCR 476 Supp

Army Act, 1950 — Section 39Central Reserve Police Force Act, 1949 — Section 10, 16(2), 3(1), 9Central Reserve Police Force Rules, 1955 — Rule 36

Supreme Court03 Dec 2003Dismissed

Saikou Jabbi Vs State of Maharashtra

Supreme Court Of India · (2004) 2 ACR 1165 : (2004) 1 ALD(Cri) 125 : (2004) 1 BLJR 404 : (2004) 98 CLT 213 : (2004) 91 ECC 163 : (2003) 158 ELT 801 : (2003) 9 JT 609 : (2003) 10 SCALE 426 : (2004) 2 SCC 186 : (2003) 6 SCR 456 Supp : (2004) 1 UJ 559

Criminal Procedure Code, 1973 (CrPC) — Section 100Customs Act, 1962 — Section 135(1)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 23, 28, 29, 41

Supreme Court03 Dec 2003Dismissed

Bagdi Ram Vs State of Madhya Pradesh

Supreme Court Of India · AIR 2004 SC 387 : (2004) 98 CLT 225 : (2004) CriLJ 632 : (2005) 1 JLJ 263 : (2003) 10 JT 219 : (2004) 1 MPHT 258 : (2003) 10 SCALE 41 : (2004) 12 SCC 302 : (2004) 1 UJ 147

Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 147, 148, 149, 294, 300

Supreme Court03 Dec 2003Disposed Of

Ashok Kumar Mandal Vs Rabindra Nath Banerjee (D) by LRs. and Others

Supreme Court Of India · (2004) 1 CHN 135 Supp : (2004) 10 SCC 578

Calcutta Thika Tenancy (Acquisition and Regulation) Act, 1981 — Section 19, 5

Supreme Court02 Dec 2003Dismissed

Prabha Shankar Dubey Vs State of Madhya Pradesh

Supreme Court Of India · (2004) 1 ALD(Cri) 119 : (2004) 1 BLJR 420 : (2004) 98 CLT 4 : (2004) 91 ECC 194 : (2004) 1 JKJ 3 : (2005) 1 JLJ 432 : (2003) 10 JT 50 : (2003) 10 SCALE 42 : (2004) 2 SCC 56 : (2003) 6 SCR 444 Supp : (2004) 1 ShimLC 240

Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 42, 50, 50(1), 55

Supreme Court02 Dec 2003Dismissed

Parkash Vs State of Haryana

Supreme Court Of India · (2004) 2 ACR 1161 : AIR 2004 SC 227 : (2004) 1 ALD(Cri) 40 : (2004) CriLJ 595 : (2003) 10 JT 58 : (2003) 10 SCALE 389 : (2004) 1 SCC 339

Penal Code, 1860 (IPC) — Section 361, 363, 366, 376, 511

Supreme Court28 Nov 2003Allowed

Brij Behari Sahai (Dead) through LRs. Vs State of Uttar Pradesh

Supreme Court Of India · (2004) 1 ALD 103 : (2004) 1 CTC 68 : (2003) 10 SCALE 39 : (2004) 1 SCC 641 : (2003) 6 SCR 302 Supp

Land Acquisition Act, 1894 — Section 11, 16, 18(1), 23, 4(1)

Supreme Court28 Nov 2003Allowed

Kanpur Development Authority Vs Smt. Sheela Devi and Others etc.

Supreme Court Of India · AIR 2004 SC 400 : (2004) 1 AWC 739 Supp : (2004) 1 CPJ 12 : (2004) 1 CTC 368 : (2004) 1 CTLJ 552 : (2003) 10 JT 18 : (2003) 10 SCALE 36 : (2003) 12 SCC 497 : (2003) 6 SCR 374 Supp : (2004) 1 UPLBEC 662

Criminal Procedure Code, 1973 (CrPC) — Section 195, 340Penal Code, 1860 (IPC) — Section 120B, 193, 196, 199, 200

Supreme Court28 Nov 2003Allowed

M.P.A.I.T. Permit Owners Assn. and Another Vs State of Madhya Pradesh

Supreme Court Of India · (2004) 1 ACC 301 : (2004) 1 CHN 175 Supp : (2005) 1 JLJ 285 : (2003) 9 JT 540 : (2004) 3 MPHT 175 : (2004) MPLJ 210 : (2003) 10 SCALE 38 : (2004) 1 SCC 320 : (2003) 6 SCR 331 Supp

Constitution of India, 1950 — Article 14, 254, 254(2)Madhya Pradesh Motoryan Karadhan Adhiniyam, 1991 — Section 16(6), 16(7), 16(8), 20A, 20BMotor Vehicles Act, 1988 — Section 192A, 2(7), 66

Supreme Court28 Nov 2003Dismissed

Krishi Utpadan Mandi Samiti and Others Vs Pillibhit Pantnagar Beej Ltd. and Another

Supreme Court Of India · (2004) 1 AWC 605 Supp : (2003) 9 JT 548 : (2003) 10 SCALE 43 : (2004) 1 SCC 391 : (2003) 6 SCR 344 Supp : (2004) 1 UPLBEC 855

Constitution of India, 1950 — Article 136, 141Essential Commodities Act, 1955 — Section 3, 4(2)Seeds Act, 1966 — Section 3AAAA(4)

Supreme Court28 Nov 2003Allowed

Surendra Paswan Vs State of Jharkhand

Supreme Court Of India · (2004) 1 ALD(Cri) 299 : (2004) 3 ALT 22 : (2004) 1 BLJR 102 : (2004) 6 JT 42 : (2003) 10 SCALE 349 : (2003) 12 SCC 360 : (2003) 6 SCR 321 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 162, 313Penal Code, 1860 (IPC) — Section 302, 34

Supreme Court28 Nov 2003Allowed

Secunderabad Cantonment Board, Andhra Circle, Secunderabad rep. by Executive Officer Vs Mohammed Mohiuddin and Others

Supreme Court Of India · (2004) 3 ALT 27 : (2003) 9 JT 316 : (2003) 10 SCALE 33 : (2003) 12 SCC 315 : (2003) 6 SCR 395 Supp : (2004) 1 UPLBEC 882

Cantonments Act, 1924 — Section 181, 181(3), 181(4), 280Cantonments Land Administration Rules, 1937 — Rule 10, 3Civil Procedure Code, 1908 (CPC) — Order 27 Rule 3, 11, 79

Supreme Court28 Nov 2003Partly Allowed

Sun Beverages (P) Ltd. Vs The State of Uttar Pradesh and Others

Supreme Court Of India · (2004) 2 ALT 9 : (2004) 1 AWC 358 Supp : (2003) 9 JT 386 : (2003) 10 SCALE 405 : (2004) 9 SCC 116 : (2003) 6 SCR 420 Supp : (2004) 1 UPLBEC 674

Supreme Court27 Nov 2003Dismissed

Hindalco Industries Ltd. Vs Union of India (UOI) and Others

Supreme Court Of India · (2004) 5 ALLMR 143 : (2004) 3 ALT 18 : (2004) 1 BLJR 165 : (2003) 10 JT 277 : (2004) 1 LLJ 450 : (2004) 1 PLJR 161 : (2003) 10 SCALE 32 : (2003) 12 SCC 29 : (2003) SCC(L&S) 139 : (2003) 6 SCR 293 Supp

Industrial Disputes Act, 1947 — Section 25FFA, 25FFF, 25H, 25K, 25O

Supreme Court27 Nov 2003Dismissed

Tecsun Rubber Products Vs Commissioner of C. Ex., Cochin

Supreme Court Of India · (2004) 112 ECR 135 : (2004) 163 ELT 3

Supreme Court27 Nov 2003

Nulon India Ltd. Vs Commissioner of C. Ex., Meerut

Supreme Court Of India · (2004) 91 ECC 9 : (2003) 111 ECR 1017 : (2003) 158 ELT 677

Supreme Court27 Nov 2003Dismissed

Chandigarh Administration and Another Vs Surinder Kumar and Others

Supreme Court Of India · (2003) 9 JT 308 : (2003) 10 SCALE 30 : (2004) 1 SCC 530 : (2004) SCC(L&S) 236 : (2003) 6 SCR 283 Supp : (2004) 1 UPLBEC 895

Constitution of India, 1950 — Article 239

Supreme Court27 Nov 2003Allowed

State of Karnataka Vs Puttaraja

Supreme Court Of India · (2004) 1 ACR 831 : AIR 2004 SC 433 : (2004) 3 ALT 6 : (2004) CriLJ 579 : (2003) 9 JT 603 : (2003) 10 SCALE 325 : (2004) 1 SCC 475 : (2003) 6 SCR 274 Supp : (2004) 1 UJ 222

Penal Code, 1860 (IPC) — Section 228A, 354, 376, 376(1), 376A

Supreme Court27 Nov 2003Dismissed

Ram Dular Rai and Others Vs State of Bihar

Supreme Court Of India · (2004) 2 ACR 1750 : (2004) 1 BLJR 189 : (2004) CriLJ 635 : (2003) 9 JT 301 : (2003) 10 SCALE 35 : (2003) 12 SCC 352 : (2003) 6 SCR 262 Supp : (2004) 1 UJ 302

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 141, 148, 149, 302, 307

Supreme Court25 Nov 2003Disposed Of

Engineering Laghu Udyog Employees'' Union Vs The Judge, Labour Court and Industrial Tribunal and Another

Supreme Court Of India · (2004) 5 ALD 18 : (2004) 5 ALLMR 1016 : (2004) 2 JCR 117 : (2004) 1 LLJ 1105 : (2004) 3 MhLj 331 : (2004) 2 MLJ 169 : (2004) MPLJ 3 : (2004) 1 SCALE 666 : (2003) 12 SCC 1 : (2004) SCC(L&S) 974 : (2003) 6 SCR 253 Supp : (2004) 2 UJ 783

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 11A, 33, 33(2)