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Supreme Court Of India judgments, 2003

1,126 judgments · page 9 of 57

Supreme Court18 Nov 2003Dismissed

Ashok Kumar Pandey Vs The State of West Bengal and Others

Supreme Court Of India · AIR 2004 SC 280 : (2004) 1 JCR 116 : (2003) 9 JT 140 : (2004) 1 LW(Cri) 369 : (2003) 9 SCALE 741 : (2004) 3 SCC 349 : (2011) 1 SCC(Cri) 865 : (2003) 5 SCR 716 Supp

Constitution of India, 1950 — Article 21, 32Criminal Procedure Code, 1973 (CrPC) — Section 320(4), 330(2), 335(1), 339
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Supreme Court18 Nov 2003Allowed

State of Madhya Pradesh Vs Awadh Kishore Gupta and Others

Supreme Court Of India · (2004) 2 ACR 1738 : (2004) 1 ALD(Cri) 690 : (2004) CriLJ 598 : (2004) 2 JLJ 234 : (2003) 9 JT 284 : (2003) 9 SCALE 704 : (2004) 1 SCC 691 : (2004) 1 UC 561 : (2004) 1 UJ 165

Criminal Procedure Code, 1973 (CrPC) — Section 13(1), 482Evidence Act, 1872 — Section 106, 155(2), 156(1)Prevention of Corruption Act, 1947 — Section 5(1)
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Supreme Court17 Nov 2003Allowed

Nair Service Society Vs Dist. Officer, Kerala Public Service Commission and Others

Supreme Court Of India · (2003) 9 JT 408 : (2003) 3 KLT 1126 : (2003) 9 SCALE 608 : (2003) 12 SCC 10 : (2004) SCC(L&S) 1037 : (2003) 5 SCR 551 Supp

Constitution of India, 1950 — Article 16(1), 16(4), 16(4B), 309, 335Kerala State and Subordinate Services (Amendment) Rules, 1959 — Rule 14, 15, 16, 17Kerala State and Subordinate Services Rules, 1958 — Rule 12, 13, 15, 16, 17
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Supreme Court17 Nov 2003Dismissed

Bhargavan and Others Vs State of Kerala

Supreme Court Of India · (2004) 1 ALD(Cri) 629 : (2004) CriLJ 646 : (2003) 9 JT 513 : (2004) 1 KLT 201 : (2003) 9 SCALE 627 : (2004) 12 SCC 414 : (2003) 5 SCR 535 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 141, 143, 148, 149, 302
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Supreme Court14 Nov 2003Allowed

Vidyadharan Vs State of Kerala

Supreme Court Of India · (2004) 2 ACR 1719 : (2003) 2 ALD(Cri) 1019 : (2004) 1 BLJR 497 : (2004) CriLJ 605 : (2003) 9 JT 89 : (2004) 1 KLT 105 : (2004) 2 MhLj 596 : (2004) MPLJ 251 : (2004) 1 OLR 11 : (2003) 9 SCALE 581 : (2004) 1 SCC 215 : (2003) 5 SCR 524 Supp : (2004) 1 ShimLC

Criminal Procedure Code, 1973 (CrPC) — Section 193, 2, 2(1), 4(2), 5Penal Code, 1860 (IPC) — Section 354, 441, 448Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 14, 3(1)
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Supreme Court13 Nov 2003Dismissed

Jasbir Kaur and Others Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2004 SC 293 : (2003) AIRSCW 6124 : (2003) 9 JT 103 : (2003) 9 SCALE 558 : (2003) 8 SCC 720 : (2004) SCC(L&S) 1 : (2003) 5 SCR 516 Supp : (2003) 8 Supreme 335 : (2004) 1 UPLBEC 909

Constitution of India, 1950 — Article 14, 21Military Nursing Service Ordinance, 1943 — Section 10, 11, 3, 6, 9
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Supreme Court13 Nov 2003Dismissed

State of Andhra Pradesh Vs V. Vasudeva Rao

Supreme Court Of India · (2004) 2 ACR 1729 : (2003) 2 ALD(Cri) 1030 : (2004) 1 BLJR 357 : (2004) CriLJ 620 : (2003) 9 JT 119 : (2004) 1 KLT 526 : (2004) 9 SCC 319 : (2003) 5 SCR 500 Supp : (2004) 1 UJ 580

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 114, 4Penal Code, 1860 (IPC) — Section 161, 165, 165A, 21
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