Supreme Court11 Nov 2003Allowed

Smt. Swati Verma Vs Rajan Verma and Others

Supreme Court Of India · AIR 2004 SC 161 : (2003) AIRSCW 5841 : (2004) 5 ALLMR 45 : (2003) 2 DMC 795 : (2003) 3 JKJ 121 : (2004) 1 PLJR 64 : (2004) 1 SCC 123 : (2003) 8 Supreme 85

Constitution of India, 1950 — Article 142Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 3, 4
Supreme Court10 Nov 2003Dismissed

Chaudhari Ramjibhai Narasangbhai Vs State of Gujarat and Others

Supreme Court Of India · (2004) 2 ACR 1725 : AIR 2004 SC 313 : (2003) 2 ALD(Cri) 104 : (2004) CriLJ 280 : (2004) 2 GLR 1232 : (2003) 9 JT 96 : (2003) 9 SCALE 437 : (2004) 1 SCC 184 : (2003) 5 SCR 390 Supp : (2004) 1 UJ 151

Evidence Act, 1872 — Section 145Penal Code, 1860 (IPC) — Section 302, 304, 307, 325, 447
Supreme Court07 Nov 2003Dismissed

Ram Singh and Others Vs Union Territory and Others

Supreme Court Of India · (2004) 1 LLJ 227 : (2004) SCC(L&S) 14

Administrative Tribunals Act, 1985 — Section 3Constitution of India, 1950 — Article 226, 227Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 7
Supreme Court07 Nov 2003Allowed

Gyasuddin Khan @ Md. Gyasuddin Khan Vs The State of Bihar

Supreme Court Of India · (2004) 2 ACR 1245 : AIR 2004 SC 210 : (2003) AIRSCW 5824 : (2004) 1 BLJR 254 : (2004) CriLJ 395 : (2003) 9 JT 1 : (2003) 12 SCC 516 : (2003) 5 SCR 367 Supp : (2003) 8 Supreme 499

Arms Act, 1959 — Section 2(1), 27, 27(3)Criminal Procedure Code, 1973 (CrPC) — Section 235(2), 354(3)Penal Code, 1860 (IPC) — Section 302