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Supreme Court Of India judgments

59,847 judgments · page 1,421 of 2,993

Supreme Court08 Dec 2003Dismissed

Ahmedabad Education Society Vs Gilbert B. Shah and Others

Supreme Court Of India · (2003) 10 JT 144 : (2003) 10 SCALE 51 : (2004) 1 SCC 612 : (2004) SCC(L&S) 253 : (2003) 6 SCR 500 Supp : (2004) 2 SLJ 234 : (2004) 1 UJ 614 : (2004) 1 UPLBEC 529

Bombay Primary Education (Gujarat Amendment) Rules, 1978 — Rule 29, 34(1), 34(3)Specific Relief Act, 1963 — Section 14(1)
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Supreme Court08 Dec 2003Allowed

Challamane Huchha Gowda Vs M.R. Tirumala and Another

Supreme Court Of India · (2004) 1 ALD 41 : (2004) 97 CLT 411 : (2004) 1 JCR 76 : (2004) 2 LW 350 : (2003) 10 SCALE 511 : (2004) 1 SCC 453 : (2003) 6 SCR 506 Supp

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89, Order 21 Rule 89(1), Order 21 Rule 90, Order 21 Rule 92, Order 21 Rule 92(2)Limitation Act, 1963 — Section 5
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Supreme Court05 Dec 2003Allowed

T.K. Koya Vs K. Devaraj

Supreme Court Of India · (2004) 72 DRJ 458 : (2003) 10 SCALE 1123 : (2005) 13 SCC 705

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138
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Supreme Court05 Dec 2003Allowed

Govt. of A.P. and Others Vs M.T. Khan

Supreme Court Of India · (2004) 2 ACR 1395 : AIR 2004 SC 428 : (2004) AIRSCW 6999 : (2004) 1 ALD(Cri) 637 : (2004) CriLJ 815 : (2003) 10 JT 44 : (2004) 1 LW(Cri) 334 : (2003) 10 SCALE 46 : (2004) 1 SCC 616 : (2003) 6 SCR 490 Supp : (2004) 1 Supreme 237

Constitution of India, 1950 — Article 14, 161, 72Criminal Procedure Code, 1973 (CrPC) — Section 401, 401(1), 401(2), 401(3), 401(4)Penal Code, 1860 (IPC) — Section 302
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Supreme Court04 Dec 2003Allowed

State of Orissa Vs Kanduri Sahoo

Supreme Court Of India · (2004) 1 BLJR 502 : (2004) CriLJ 842 : (2004) 91 ECC 161 : (2003) 10 JT 273 : (2003) 10 SCALE 533 : (2004) 1 SCC 337 : (2003) 6 SCR 487 Supp : (2004) 1 ShimLC 258

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20
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Supreme Court04 Dec 2003Allowed

Reserve Bank of India and Another Vs Cecil Dennis Solomon and Another

Supreme Court Of India · (2003) 10 JT 156 : (2004) 1 LLJ 782 : (2003) 10 SCALE 44 : (2004) 9 SCC 461 : (2004) SCC(L&S) 737 : (2003) 6 SCR 465 Supp : (2004) 2 SLJ 129 : (2004) 1 UJ 608

Constitution of India, 1950 — Article 136, 217Punjab National Bank Officers Service Regulations, 1979 — Regulation 20(2)Reserve Bank of India (Pension) Regulations, 1990 — Regulation 18, 2(12)
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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
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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
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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
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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
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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
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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
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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
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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
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