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Supreme Court Of India judgments, 2003

1,126 judgments · page 8 of 57

Supreme Court20 Nov 2003Allowed

K. Sivaramaiah Vs Rukmani Ammal

Supreme Court Of India · (2004) 2 ALT 2 : (2004) 1 CTC 238 : (2004) 1 MLJ 149 : (2003) 10 SCALE 18 : (2004) 1 SCC 471 : (2003) 6 SCR 12 Supp

Easements Act, 1882 — Section 15
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Supreme Court19 Nov 2003Allowed

Shyam Singh Vs Daryao Singh (dead) by Lrs. and Others

Supreme Court Of India · AIR 2004 SC 348 : (2004) 1 ALD 8 : (2004) 1 AWC 679 Supp : (2004) 1 CHN 54 Supp : (2004) 1 JCR 83 : (2003) 9 JT 151 : (2004) 1 RLW 154 : (2003) 12 SCC 160 : (2003) 5 SCR 784 Supp

Specific Relief Act, 1963 — Section 15Transfer of Property Act, 1882 — Section 58
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Supreme Court19 Nov 2003Disposed Of

Ashan Devi and Another Vs Phulwasi Devi and Others Phulwasi Devi Vs Ashan Devi and Others

Supreme Court Of India · (2003) AIRSCW 6458 : (2004) 1 ALD 1 : (2004) 1 BLJR 183 : (2004) 1 CHN 182 Supp : (2004) 1 CTC 55 : (2004) 1 JCR 124 : (2003) 9 SCALE 783 : (2003) 12 SCC 219 : (2003) 5 SCR 820 Supp : (2003) 8 Supreme 285

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 21 Rule 103, Order 21 Rule 97, Order 21 Rule 99Specific Relief Act, 1963 — Section 19
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Supreme Court19 Nov 2003Partly Allowed

ITW Signode India Ltd. Vs Collector of Central Excise

Supreme Court Of India · (2003) 90 ECC 757 : (2003) ECR 783 : (2003) 158 ELT 403 : (2004) 6 JT 456 : (2004) 2 MLJ 73 : (2003) 9 SCALE 720 : (2004) 3 SCC 48

Central Excise Rules, 1944 — Rule 10, 12, 12A, 173, 173(1)Central Excises and Salt Act, 1944 — Section 11A, 2, 4Finance Act, 2000 — Section 110
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Supreme Court19 Nov 2003Dismissed

Harinagar Sugar Mills Ltd. Vs State of Bihar and Others

Supreme Court Of India · (2004) 176 ELT 48 : (2004) 1 JCR 88 : (2003) 9 SCALE 823 : (2003) 11 SCC 40 : (2003) 5 SCR 794 Supp : AIR 2004 SC 682

Constitution Of India, 1950 — Article 14, 142, 226Bihar Agricultural Produce Markets Act, 1960 — Section 27, 27BIncome Tax Act, 1922 — Section 16(2), 30, 46(1)
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Supreme Court18 Nov 2003Dismissed

Indira Vij Vs State of Haryana and Others

Supreme Court Of India · (2003) 11 SCC 55 : (2004) SCC(L&S) 303 : (2003) 5 SCR 487 Supp : (2004) 1 SLJ 161

Constitution of India, 1950 — Article 226, 309Haryana Technical Education Department (Group A) Service Rules, 1986 — Rule 9, 9(1)
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Supreme Court18 Nov 2003Allowed

Rekha Mukherjee Vs Ashish Kumar Das and Another

Supreme Court Of India · AIR 2004 SC 443 : (2004) 1 CHN 191 Supp : (2003) 10 JT 63 : (2004) 2 MhLj 838 : (2004) 1 SCC 483 : (2003) 5 SCR 646 Supp

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Constitution of India, 1950 — Article 141, 227
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Supreme Court18 Nov 2003Disposed Of

Hindustan Lever and Another Vs State of Maharashtra and Another

Supreme Court Of India · AIR 2004 SC 326 : (2003) AIRSCW 6238 : (2004) 5 ALLMR 407 : (2003) 117 CompCas 758 : (2004) 1 CompLJ 148 : (2003) 9 JT 67 : (2004) 9 SCC 438 : (2003) 5 SCR 685 Supp : (2003) 8 Supreme 937 : (2004) 1 UJ 725

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10Banking Regulation Act, 1949 — Section 44ABombay Stamp Act, 1958 — Article 25, 2, 2(1), 3, 34
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Supreme Court18 Nov 2003Dismissed

Ameer Trading Corporation Ltd. Vs Shapoorji Data Processing Ltd.

Supreme Court Of India · AIR 2004 SC 355 : (2004) 1 ALD 34 : (2004) 5 ALLMR 425 : (2003) 6 ALT 55 : (2004) 1 AWC 673 Supp : (2004) 1 CHN 103 Supp : (2004) 97 CLT 417 : (2003) 9 JT 109 : (2004) 96 RD 386 : (2004) 1 RD 386 : (2003) 9 SCALE 713 : (2004) 1 SCC 702 : (2003) 5 SCR 634

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 13, Order 18 Rule 4, Order 18 Rule 4(1), Order 18 Rule 4(2), Order 18 Rule 4(3)
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Supreme Court18 Nov 2003Allowed

K. Anbazhagan Vs The Superintendent of Police and Others Etc.

Supreme Court Of India · (2004) CriLJ 583 : (2003) 4 CTC 609 : (2003) 9 JT 31 : (2003) 2 LW(Cri) 929 : (2003) 9 SCALE 680 : (2004) 3 SCC 767 : (2003) 5 SCR 610 Supp : (2004) 1 UJ 181

Constitution of India, 1950 — Article 136, 139A, 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 313, 406, 407Evidence Act, 1872 — Section 154, 161
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