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Supreme Court Of India judgments, 2003

1,126 judgments · page 7 of 57

Supreme Court25 Nov 2003Dismissed

Bikau Pandey and Others Vs State of Bihar

Supreme Court Of India · (2004) 1 BLJR 158 : (2005) 3 JCR 267 : (2004) 6 JT 47 : (2003) 10 SCALE 17 : (2003) 12 SCC 616 : (2003) 6 SCR 201 Supp : (2004) 1 UJ 234

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 141, 148, 149, 302, 34
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Supreme Court25 Nov 2003Dismissed

Bhagat Ram and Another Vs Suresh and Others

Supreme Court Of India · AIR 2004 SC 436 : (2004) 2 AWC 1179 Supp : (2003) 2 CHN 144 Supp : (2004) 98 CLT 114 : (2004) 2 JCR 150 : (2004) 2 LW 355 : (2003) 10 SCALE 13 : (2003) 12 SCC 35 : (2003) 6 SCR 216 Supp

Evidence Act, 1872 — Section 68Registration Act, 1908 — Section 58, 59Succession Act, 1925 — Section 2, 63, 70
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Supreme Court25 Nov 2003Dismissed

Collector of Central Excise, Ahmedabad Vs Orient Fabrics Pvt. Ltd.

Supreme Court Of India · (2003) 90 ECC 745 : (2003) ECR 769 : (2003) 158 ELT 545 : (2003) 10 JT 282 : (2003) 10 SCALE 37 : (2004) 1 SCC 597 : (2003) 6 SCR 243 Supp

Constitution Of India, 1950 — Article 20, 246(1), 265Additional Duties of Excise (Goods of Special Importance) Act, 1957 — Section 391), 3(3)Finance Act, 1994 — Section 63(a)
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Supreme Court24 Nov 2003Dismissed

Dharam Dutt and Others Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2004 SC 1295 : (2003) 10 SCALE 14 : (2004) 1 SCC 712 : (2003) 6 SCR 151 Supp

Constitution of India, 1950 — Article 123, 13, 14, 19, 19(1)Council of World Affairs Act, 2001 — Section 2, 4, 5Societies Registration Act, 1860 — Section 5
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Supreme Court24 Nov 2003Dismissed

Shriram Vs State of Madhya Pradesh

Supreme Court Of India · (2004) 2 ACR 1745 : (2004) 1 ALD(Cri) 304 : (2004) CriLJ 610 : (2004) 1 JLJ 252 : (2003) 9 JT 293 : (2004) 2 MPHT 398 : (2003) 10 SCALE 312 : (2004) 9 SCC 292 : (2003) 6 SCR 129 Supp : (2004) 1 UC 343

Penal Code, 1860 (IPC) — Section 100, 101, 102, 103, 104
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Supreme Court24 Nov 2003Dismissed

R. Sai Bharathi Vs J. Jayalalitha and Others

Supreme Court Of India · (2004) CriLJ 286 : (2003) 4 CTC 577 : (2003) 9 JT 343 : (2003) 4 LW 825 : (2003) 2 LW(Cri) 946 : (2003) 10 SCALE 68(2) : (2004) 2 SCC 9 : (2003) 6 SCR 85 Supp

Cattle Trespass Act, 1871 — Section 19Civil Procedure Code, 1908 (CPC) — Order 21 Rule 73Constitution of India, 1950 — Article 136, 154, 162, 309, 73
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Supreme Court24 Nov 2003Dismissed

N.D. Thandani (Dead) by Lrs. Vs Arnavaz Rustom Printer and Another

Supreme Court Of India · (2004) 1 ALD 29 : (2004) 3 ALT 1 : (2004) 3 CHN 185 Supp : (2003) 9 JT 426 : (2003) 10 SCALE 19 : (2004) 1 SCC 656 : (2003) 6 SCR 141 Supp

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(2), 11, 30, 8(5), 9Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Rules, 1961 — Rule 16, 5
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Supreme Court21 Nov 2003Allowed

M. Chinnasamy Vs K.C. Palanisamy and Others

Supreme Court Of India · (2003) 9 JT 161 : (2003) 10 SCALE 103 : (2004) 6 SCC 341 : (2003) 6 SCR 17 Supp

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16, Order 6 Rule 2Conduct of Elections Rules, 1961 — Rule 4, 55(3), 55(4), 7(1)Representation of the People Act, 1951 — Section 123, 83, 83(1)
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Supreme Court21 Nov 2003Disposed Of

Amrendra Pratap Singh Vs Tej Bahadur Prajapati and Others

Supreme Court Of India · AIR 2004 SC 3782 : (2004) AIRSCW 4103 : (2004) 1 ALD 85 : (2004) 98 CLT 19 : (2003) 9 JT 201 : (2004) 2 OLR 117 : (2003) 10 SCALE 45 : (2004) 10 SCC 65 : (2003) 6 SCR 42 Supp : (2003) 8 Supreme 597

Chotanagpur Tenancy Act, 1908 — Section 71AConstitution of India, 1950 — Article 244, 342Criminal Procedure Code, 1973 (CrPC) — Section 145
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Supreme Court21 Nov 2003Partly Allowed

Kamalakar Nandram Bhavsar and Others Vs State of Maharashtra

Supreme Court Of India · (2004) 1 ACR 814 : (2004) 1 BLJR 328 : (2004) CriLJ 615 : (2004) 1 DMC 4 : (2003) 9 JT 570 : (2003) 10 SCALE 61(2) : (2004) 10 SCC 192 : (2004) 1 UJ 519

Criminal Procedure Code, 1973 (CrPC) — Section 125, 235, 235(2), 306, 340Penal Code, 1860 (IPC) — Section 302, 306, 34, 498A
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Supreme Court20 Nov 2003Allowed

State of Kerala and Others Vs N. Avinasiappan

Supreme Court Of India · (2004) 1 KLT 867 : (2003) 10 SCALE 188 : (2004) 1 SCC 344 : (2003) 6 SCR 4 Supp : (2004) 134 STC 341

Constitution of India, 1950 — Article 226Kerala Abkari Act, 1977 — Section 67B, 67E, 67F, 67F(1)
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Supreme Court20 Nov 2003Dismissed

Pramod K. Pankaj Vs State of Bihar and Others

Supreme Court Of India · (2004) 2 AWC 1396 Supp : (2004) 1 BLJR 246 : (2004) 2 JCR 234 : (2003) 9 JT 333 : (2003) 9 SCALE 813 : (2004) 3 SCC 723 : (2004) SCC(L&S) 534 : (2003) 5 SCR 916 Supp : (2004) 1 UPLBEC 395

Constitution of India, 1950 — Article 14, 16, 162, 309Limitation Act, 1963 — Section 5
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Supreme Court20 Nov 2003Allowed

Goa Plast (P) Ltd. Vs Chico Ursula D''Souza

Supreme Court Of India · AIR 2004 SC 408 : (2004) 1 ALD(Cri) 309 : (2003) 1 ALD(Cri) 638 : (2004) 1 BC 246 : (2004) 1 BLJR 471 : (2003) 117 CompCas 781 : (2004) 2 CompLJ 11 : (2004) CriLJ 664 : (2003) 4 CTC 628 : (2003) 9 JT 451 : (2004) 3 KLT 93 : (2004) 2 MhLj 348 : (2004) MPLJ

Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 140, 141, 142
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