COURT ARCHIVE

Supreme Court Of India judgments

59,847 judgments · page 1,426 of 2,993

Supreme Court07 Nov 2003Disposed Of

Ram Singh and Others Vs Union Territory, Chandigarh and Others

Supreme Court Of India · (2004) 5 ALLMR 164 : (2004) 1 BLJR 490 : (2003) 8 JT 345 : (2004) 1 MLJ 160 : (2004) 1 SCC 126 : (2004) 1 SLJ 395 : (2004) 1 UPLBEC 1

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

New India Assurance Co. Ltd. Vs A.K. Saxena

Supreme Court Of India · AIR 2004 SC 311 : (2004) 5 ALLMR 18 : (2004) 120 CompCas 284 : (2003) 4 CTC 799 : (2004) 102 FLR 99 : (2004) 2 JCR 54 : (2004) 2 MLJ 13 : (2004) 136 PLR 650 : (2003) 9 SCALE 531 : (2004) 1 SCC 117 : (2003) 5 SCR 387 Supp : (2004) 1 UJ 591

Supreme Court06 Nov 2003Dismissed

State of Karnataka and Others Vs P.M. Bhaskara Gowda and Others

Supreme Court Of India · AIR 2004 SC 317 : (2003) 9 SCALE 591 : (2004) 1 SCC 106 : (2004) SCC(L&S) 6 : (2003) 5 SCR 347 Supp

Constitution of India, 1950 — Article 14, 16, 309

Supreme Court06 Nov 2003Dismissed

Bibi Zubaida Khatoon Vs Nabi Hassan Saheb and Another Amichand Aggarwal Vs Nabi Hasan

Supreme Court Of India · AIR 2004 SC 173 : (2004) 1 BLJR 4 : (2003) 2 CHN 139 Supp : (2004) 1 JCR 164 : (2003) 8 JT 478 : (2003) 9 SCALE 393 : (2004) 1 SCC 191 : (2003) 5 SCR 290 Supp

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 115Transfer of Property Act, 1882 — Section 52

Supreme Court06 Nov 2003Dismissed

Suchand Pal Vs Phani Pal and Another

Supreme Court Of India · (2004) 2 ACR 1682 : (2004) CriLJ 628 : (2004) 1 JCR 185 : (2003) 9 JT 17 : (2003) 9 SCALE 396 : (2003) 11 SCC 527 : (2003) 5 SCR 281 Supp

Arms Act, 1959 — Section 25, 25(1)Penal Code, 1860 (IPC) — Section 302, 307, 34, 447

Supreme Court06 Nov 2003Allowed

State of Punjab Vs Mela Singh

Supreme Court Of India · (2004) 2 ACR 1241 : AIR 2004 SC 257 : (2004) CriLJ 368 : (2003) 8 JT 562 : (2003) 9 SCALE 387 : (2003) 12 SCC 464

Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 302

Supreme Court06 Nov 2003Allowed

L. Chandraiah Vs State of A.P. and Another

Supreme Court Of India · AIR 2004 SC 252 : (2004) CriLJ 365 : (2003) 10 JT 165 : (2003) 9 SCALE 537 : (2003) 12 SCC 670 : (2003) 5 SCR 336 Supp

Penal Code, 1860 (IPC) — Section 405, 409, 467, 471Prevention of Corruption Act, 1988 — Section 5(1), 5(2)

Supreme Court06 Nov 2003Dismissed

Mercykutty Amma Vs Kadavoor Sivadasan and Another

Supreme Court Of India · AIR 2004 SC 342 : (2003) 8 JT 598 : (2004) 1 KLT 93 : (2003) 9 SCALE 492 : (2004) 2 SCC 217 : (2003) 5 SCR 313 Supp : (2004) 1 UJ 504

Representation of the People Act, 1951 — Section 100, 100(1), 116A, 123, 123(3A)

Supreme Court06 Nov 2003Allowed

State of Haryana and Others Vs Sumitra Devi and Others

Supreme Court Of India · (2004) 5 ALLMR 149 : (2004) 1 BLJR 110 : (2004) 12 SCC 322 : (2003) 5 SCR 351 Supp : (2004) 1 SLJ 155

Constitution of India, 1950 — Article 142

Supreme Court06 Nov 2003Allowed

S. Samuel, M.D., Harrisons Malayalam and Another Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2001 SC 218 : (2003) 8 JT 413 : (2004) 2 LW(Cri) 690 : (2004) 1 SCC 256 : (2003) 5 SCR 295 Supp : (2003) 134 STC 610

Drugs and Cosmetics Act, 1940 — Section 3Essential Commodities Act, 1955 — Section 2, 3, 3(1), 3(2), 5Tea Act, 1953 — Section 2

Supreme Court06 Nov 2003Partly Allowed

Indra Bhanu Gaur Vs Committee, Management of M.M. Degree College and Others

Supreme Court Of India · AIR 2004 SC 248 : (2004) 1 ALD 14 : (2004) 2 AWC 1381 Supp : (2003) 8 JT 471 : (2003) 9 SCALE 454 : (2004) 1 SCC 281 : (2004) SCC(L&S) 176 : (2003) 5 SCR 327 Supp : (2004) 1 SLJ 370 : (2004) 1 UPLBEC 457

Uttar Pradesh State Universities Act, 1973 — Section 66

Supreme Court06 Nov 2003Dismissed

P.N. Premachandran Vs The State of Kerala and Others

Supreme Court Of India · AIR 2004 SC 255 : (2004) 1 CTC 637 : (2004) 1 KLT 486 : (2003) 9 SCALE 533 : (2004) 1 SCC 245 : (2004) SCC(L&S) 170 : (2003) 5 SCR 342 Supp : (2004) 1 SLJ 229

Kerala State and Subordinate Services Rules, 1958 — Rule 17A, 18, 31, 39

Supreme Court05 Nov 2003Allowed

Larsen and Toubro Ltd., Mumbai Vs State of Bihar and Others

Supreme Court Of India · (2003) 3 BLJR 2228

Air (Prevention and Control of Pollution) Act, 1981 — Section 19Central Sales Tax Act, 1956 — Section 11, 14, 15, 3, 4Constitution of India, 1950 — Article 366, 368

Supreme Court05 Nov 2003Allowed

Mallikarjun Vs Gulbarga University

Supreme Court Of India · (2003) 3 ARBLR 579 : (2004) 1 BLJR 352 : (2005) 6 JT 402 : (2004) 7 KarLJ 669 : (2003) 9 SCALE 596 : (2004) 1 SCC 372 : (2003) 5 SCR 272 Supp

Arbitration and Conciliation Act, 1996 — Section 34Civil Procedure Code, 1908 (CPC) — Section 115, 47Constitution of India, 1950 — Article 226

Supreme Court05 Nov 2003Dismissed

Sri Ramnik Vallabhdas Madhvani and Others Vs Taraben Pravinlal Madhvani

Supreme Court Of India · (2004) 5 ALLMR 180 : (2004) 6 JT 144 : (2004) 4 LW 209 : (2004) 1 SCC 497 : (2003) 5 SCR 230 Supp

Civil Procedure Code Amendment Act, 1976 — Section 13, 97, 97(2)Civil Procedure Code, 1908 (CPC) — Order 20 Rule 10, Order 20 Rule 12, Order 26 Rule 13, Order 6 Rule 17, 151Constitution of India, 1950 — Article 136,

Supreme Court05 Nov 2003Allowed

Kashi Nath (Dead) through Lrs. Vs Jaganath

Supreme Court Of India · (2004) 1 CHN 169 Supp : (2004) 97 CLT 634 : (2003) 4 JCR 226 : (2003) 8 JT 358 : (2004) 4 LW 25 : (2004) 2 MLJ 41 : (2004) 96 RD 477 : (2004) 1 RD 477 : (2003) 9 SCALE 368 : (2003) 8 SCC 740 : (2003) 5 SCR 202 Supp : (2004) 1 UJ 469

Hindu Adoptions and Maintenance Act, 1956 — Section 11, 6

Supreme Court05 Nov 2003Dismissed

Ahmednagar Zilla S.D.V. and P. Sangh Ltd. and Another Vs State of Maharashtra and Others

Supreme Court Of India · AIR 2004 SC 1329 : (2004) 5 ALLMR 236 : (2003) 9 SCALE 594 : (2004) 1 SCC 133 : (2003) 5 SCR 265 Supp : (2004) 1 UJ 565

Constitution of India, 1950 — Article 226, 227Maharashtra Co-operative Societies Act, 1960 — Section 165Maharashtra Specified Co-operative Societies (Elections to Committees) Rules, 1971 — Rule 81

Supreme Court05 Nov 2003Allowed

U.P. Public Services Commission Vs Subhash Chandra Dixit and Others

Supreme Court Of India · AIR 2004 SC 163 : (2003) AIRSCW 5844 : (2004) 2 AWC 1385 Supp : (2004) 101 FLR 698 : (2003) 8 JT 531 : (2003) 9 SCALE 335 : (2003) 12 SCC 701 : (2003) 5 SCR 210 Supp : (2003) 8 Supreme 375 : (2004) 1 UPLBEC 360

Constitution of India, 1950 — Article 14, 16, 233, 234, 309Uttar Pradesh Public Services Commission (Regulation of Procedure and Conduct of Business) Act, 1974 — Section 51

Supreme Court05 Nov 2003Allowed

B.L. Gupta Construction (P) Ltd. Vs Bharat Cooperative Group Housing Society Ltd.

Supreme Court Of India · AIR 2004 SC 319 : (2003) AIRSCW 6190 : (2003) 3 ARBLR 570 : (2004) 1 CompLJ 317 : (2004) 1 MLJ 165 : (2003) 9 SCALE 589 : (2004) 1 SCC 110 : (2003) 5 SCR 269 Supp : (2003) 8 Supreme 87 : (2004) 1 UJ 589

Civil Procedure Code, 1908 (CPC) — Section 34

Supreme Court05 Nov 2003Dismissed

Assistant Collector of Central Excise Vs Harwood Garments

Supreme Court Of India · (2003) 111 ECR 814 : (2003) 158 ELT 401

Central Excises and Salt Act, 1944 — Section 9Criminal Procedure Code, 1973 (CrPC) — Section 482