CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments

59,847 judgments · page 1,422 of 2,993

Supreme Court27 Nov 2003Dismissed

Hindalco Industries Ltd. Vs Union of India (UOI) and Others

Supreme Court Of India · (2004) 5 ALLMR 143 : (2004) 3 ALT 18 : (2004) 1 BLJR 165 : (2003) 10 JT 277 : (2004) 1 LLJ 450 : (2004) 1 PLJR 161 : (2003) 10 SCALE 32 : (2003) 12 SCC 29 : (2003) SCC(L&S) 139 : (2003) 6 SCR 293 Supp

Industrial Disputes Act, 1947 — Section 25FFA, 25FFF, 25H, 25K, 25O
Read judgment
Supreme Court27 Nov 2003Allowed

State of Karnataka Vs Puttaraja

Supreme Court Of India · (2004) 1 ACR 831 : AIR 2004 SC 433 : (2004) 3 ALT 6 : (2004) CriLJ 579 : (2003) 9 JT 603 : (2003) 10 SCALE 325 : (2004) 1 SCC 475 : (2003) 6 SCR 274 Supp : (2004) 1 UJ 222

Penal Code, 1860 (IPC) — Section 228A, 354, 376, 376(1), 376A
Read judgment
Supreme Court27 Nov 2003Dismissed

Ram Dular Rai and Others Vs State of Bihar

Supreme Court Of India · (2004) 2 ACR 1750 : (2004) 1 BLJR 189 : (2004) CriLJ 635 : (2003) 9 JT 301 : (2003) 10 SCALE 35 : (2003) 12 SCC 352 : (2003) 6 SCR 262 Supp : (2004) 1 UJ 302

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 141, 148, 149, 302, 307
Read judgment
Supreme Court25 Nov 2003Disposed Of

Engineering Laghu Udyog Employees'' Union Vs The Judge, Labour Court and Industrial Tribunal and Another

Supreme Court Of India · (2004) 5 ALD 18 : (2004) 5 ALLMR 1016 : (2004) 2 JCR 117 : (2004) 1 LLJ 1105 : (2004) 3 MhLj 331 : (2004) 2 MLJ 169 : (2004) MPLJ 3 : (2004) 1 SCALE 666 : (2003) 12 SCC 1 : (2004) SCC(L&S) 974 : (2003) 6 SCR 253 Supp : (2004) 2 UJ 783

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 11A, 33, 33(2)
Read judgment
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
Read judgment
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
Read judgment
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)
Read judgment
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
Read judgment
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
Read judgment
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
Read judgment
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
Read judgment
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)
Read judgment