CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments

59,847 judgments · page 1,424 of 2,993

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
Read judgment
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
Read judgment
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)
Read judgment
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
Read judgment
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
Read judgment
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)
Read judgment
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
Read judgment
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
Read judgment
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)
Read judgment
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
Read judgment
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
Read judgment