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Supreme Court Of India judgments

59,847 judgments · page 1,419 of 2,993

Supreme Court16 Dec 2003Allowed

James Martin Vs State of Kerala

Supreme Court Of India · (2004) 1 ALD(Cri) 99 : (2004) 1 CTC 390 : (2003) 10 JT 371 : (2004) 1 KLT 513 : (2004) 2 MhLj 358 : (2004) MPLJ 231 : (2003) 10 SCALE 74 : (2004) 2 SCC 203 : (2003) 6 SCR 910 Supp : (2004) 1 ShimLC 260

Arms Act, 1959 — Section 25(B)(1), 27, 30Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 100, 101, 102, 103, 104
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Supreme Court16 Dec 2003Dismissed

S. Devasahayam and Another Vs Joint Director and Another

Supreme Court Of India · (2004) 1 CTC 388 : (2003) 10 JT 133 : (2003) 10 SCALE 76 : (2004) 9 SCC 77 : (2004) SCC(L&S) 712 : (2003) 6 SCR 945 Supp : (2004) 2 SLJ 212

Constitution of India, 1950 — Article 136Tamil Nadu Recognised Private Schools (Regulation) Rules, 1974 — Rule 15(4)
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Supreme Court16 Dec 2003Dismissed

Vithal V. Gaitonde Vs Union of India (UOI) and Another

Supreme Court Of India · (2003) 10 JT 121 : (2003) 10 SCALE 1031 : (2003) 12 SCC 590 : (2003) 6 SCR 952 Supp : (2004) 2 SLJ 231

General Clauses Act, 1897 — Section 24, 6Goa, Daman and Diu (Administration) Act, 1962 — Section 4, 5Goa, Daman Diu (Absorbed Employees Conditions of Service) Act, 1965 — Section 3
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Supreme Court15 Dec 2003Dismissed

Krishna Pillai Rajasekharan Nair (D) by Lrs. Vs Padmanabha Pillai (D) by Lrs. and Others

Supreme Court Of India · (2004) 2 ALD 21 : (2004) 1 AWC 570 Supp : (2004) 2 CHN 42 Supp : (2004) 2 JCR 170 : (2004) 2 KLT 61 : (2004) 2 MLJ 103 : (2004) 96 RD 376 : (2004) 1 RD 376 : (2003) 10 SCALE 95 : (2004) 12 SCC 754 : (2003) 6 SCR 832 Supp

Civil Procedure Code, 1908 (CPC) — Section 105(2)Constitution of India, 1950 — Article 136Contract Act, 1872 — Section 69
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Supreme Court15 Dec 2003Dismissed

Gorle S. Naidu Vs State of A.P. and Others

Supreme Court Of India · AIR 2004 SC 1169 : (2003) 6 Suppl. SCR 816 : (2003) 12 SCC 449 : (2003) 10 JT 170 : (2003) 10 Scale 698 : (2004) CriLJ 924

Indian Penal Code, 1860 — Section 120B,147, 148, 149, 201, 302, 307, 323, 324, 326, 341, 342, 397Code Of Criminal Procedure, 1973 —Section 164
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Supreme Court12 Dec 2003Dismissed

Arun Paswan, S.I. Vs State of Bihar and Others

Supreme Court Of India · (2004) 1 ALD(Cri) 336 : (2004) 2 CGLJ 90 : (2003) 10 JT 459 : (2003) 10 SCALE 65 : (2004) 5 SCC 53 : (2003) 6 SCR 724 Supp : (2004) 1 UJ 759

Contempt of Courts Act, 1971 — Section 10, 2(3), 2(8)Criminal Procedure Code, 1973 (CrPC) — Section 345, 349Penal Code, 1860 (IPC) — Section 175, 178, 179, 180, 201
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Supreme Court12 Dec 2003Disposed Of

D.D.A. and Others Vs Joginder S. Monga and Others

Supreme Court Of India · (2003) 10 SCALE 70 : (2004) 2 SCC 297 : (2003) 6 SCR 786 Supp

Civil Procedure Code, 1908 (CPC) — Section 34Constitution of India, 1950 — Article 136, 14, 142, 77Delhi Development Act, 1957 — Section 22, 56
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Supreme Court12 Dec 2003Disposed Of

State of Tripura and Others Vs K.K. Roy

Supreme Court Of India · (2003) 10 SCALE 654 : (2004) 9 SCC 65 : (2004) SCC(L&S) 651 : (2003) 6 SCR 781 Supp : (2004) 2 SLJ 185

Constitution of India, 1950 — Article 12, 14, 16, 226
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Supreme Court12 Dec 2003

Bank of Baroda Vs Sadruddin Hasan Daya and Another

Supreme Court Of India · (2004) 5 ALLMR 1007 : (2004) 2 AWC 1450 Supp : (2004) 97 CLT 581 : (2004) 118 CompCas 241 : (2005) 6 JT 149 : (2003) 10 SCALE 681 : (2004) 1 SCC 360 : (2003) 6 SCR 764 Supp

Bombay High Court (Original Side) Rules, 1980 — Rule 314Contempt of Courts Act, 1971 — Section 2, 20Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 17, 18, 25
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Supreme Court12 Dec 2003Allowed

Sushil Murmu Vs State of Jharkhand

Supreme Court Of India · (2004) 2 ACR 1145 : AIR 2004 SC 394 : (2003) AIRSCW 6782 : (2004) 1 ALD(Cri) 275 : (2004) 1 BLJR 195 : (2004) CriLJ 658 : (2005) 3 JCR 193 : (2003) 10 JT 340 : (2003) 10 SCALE 670 : (2004) 2 SCC 338 : (2003) 6 SCR 702 Supp : (2003) 8 Supreme 699

Criminal Procedure Code, 1973 (CrPC) — Section 354(2), 354(3), 360, 361, 366Penal Code, 1860 (IPC) — Section 149, 201, 302
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