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Supreme Court Of India judgments

59,847 judgments · page 1,427 of 2,993

Supreme Court04 Nov 2003Dismissed

Preetam Singh and Others Vs State of Rajasthan

Supreme Court Of India · (2004) 1 ACR 345 : (2003) 2 ALD(Cri) 1038 : (2003) 8 JT 427 : (2003) 12 SCC 594 : (2003) 5 SCR 135 Supp : (2004) 1 UJ 459

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 141, 148, 149, 300, 300(4)
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Supreme Court04 Nov 2003Dismissed

P.P. Fathima Vs State of Kerala

Supreme Court Of India · (2004) 1 ACR 403 : (2004) 1 ALD(Cri) 116 : (2004) 1 BLJR 533 : (2003) 90 ECC 779 : (2003) 8 JT 527 : (2004) 1 PLJR 113 : (2003) 9 SCALE 247 : (2003) 8 SCC 726 : (2004) 1 ShimLC 166 : (2004) 1 UJ 500

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2, 2(11), 21, 50
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Supreme Court04 Nov 2003Allowed

Badam Singh Vs State of Madhya Pradesh

Supreme Court Of India · (2004) 2 ACR 1234 : AIR 2004 SC 26 : (2004) CriLJ 22 : (2004) 2 JLJ 67 : (2003) 8 JT 547 : (2004) 1 MPHT 1 : (2003) 9 SCALE 222 : (2003) 12 SCC 792 : (2004) 1 UC 409

Penal Code, 1860 (IPC) — Section 302, 307, 363, 365, 366
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Supreme Court04 Nov 2003Allowed

State (Andaman and Nicobar Admn.) Vs Shyam Raj

Supreme Court Of India · (2004) 1 ACR 302 : AIR 2004 SC 266 : (2004) 1 CALLT 50 : (2004) CriLJ 377 : (2003) 8 JT 287 : (2004) 1 PLJR 116 : (2003) 11 SCC 207 : (2004) 1 UC 349

Penal Code, 1860 (IPC) — Section 363, 376(2)
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Supreme Court04 Nov 2003Dismissed

United Bank of India Vs Ramdas Mahadeo Prashad and Others

Supreme Court Of India · (2004) 1 BC 76 : (2004) 1 CHN 163 Supp : (2004) 120 CompCas 158 : (2004) 1 CompLJ 114 : (2004) 1 JCR 166 : (2003) 8 JT 609 : (2004) 1 MLJ 99 : (2004) 1 PLJR 98 : (2004) 136 PLR 721 : (2003) 9 SCALE 384 : (2004) 1 SCC 252

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Contract Act, 1872 — Section 62
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Supreme Court04 Nov 2003Dismissed

Banti @ Guddu Vs State of Madhya Pradesh

Supreme Court Of India · (2004) 1 ACR 308 : AIR 2004 SC 261 : (2004) AIRSCW 6833 : (2004) 1 ALD(Cri) 94 : (2004) CriLJ 372 : (2004) 2 JLJ 194 : (2003) 8 JT 392 : (2003) 9 SCALE 215 : (2004) 1 SCC 414 : (2003) 5 SCR 119 Supp : (2003) 7 Supreme 691 : (2004) 1 UJ 321

Criminal Procedure Code, 1973 (CrPC) — Section 226, 231Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 34
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Supreme Court03 Nov 2003Dismissed

Union of India (UOI) and Others Vs Jaipal Singh

Supreme Court Of India · (2004) 5 ALLMR 156 : (2004) 1 AWC 748 Supp : (2003) 4 JCR 222 : (2003) 10 JT 103 : (2004) 1 LLJ 431 : (2004) 3 MhLj 793 : (2004) MPLJ 569 : (2003) 9 SCALE 366 : (2004) 1 SCC 121 : (2004) SCC(L&S) 12 : (2003) 5 SCR 115 Supp : (2004) 1 SLJ 374 : (2004) 1 UP

Penal Code, 1860 (IPC) — Section 302, 34
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Supreme Court03 Nov 2003Disposed Of

State of U.P. and Others Vs Lalji Tandon (Dead)

Supreme Court Of India · AIR 2004 SC 32 : (2004) 1 BLJR 439 : (2004) 1 CTC 359 : (2004) 1 JCR 133 : (2003) 8 JT 334 : (2004) 1 MLJ 72 : (2004) 137 PLR 113 : (2003) 9 SCALE 188 : (2004) 1 SCC 1 : (2003) 5 SCR 77 Supp : (2004) 1 UPLBEC 33

Land Acquisition Act, 1894 — Section 4, 6
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Supreme Court03 Nov 2003Dismissed

Ram Udgar Singh Vs State of Bihar

Supreme Court Of India · (2004) 1 ACR 388 : (2004) 1 ALD(Cri) 35 : (2004) 1 BLJR 41 : (2003) 8 JT 508 : (2004) 10 SCC 443 : (2003) 5 SCR 68 Supp

Arms Act, 1959 — Section 25A, 27Penal Code, 1860 (IPC) — Section 302
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Supreme Court03 Nov 2003Dismissed

Narbada Devi Gupta Vs Birendra Kumar Jaiswal and Another

Supreme Court Of India · AIR 2004 SC 175 : (2004) 1 ALD 64 : (2004) 5 ALLMR 51 : (2004) 1 JCR 205 : (2003) 8 JT 267 : (2004) 4 LW 167 : (2004) 136 PLR 405 : (2003) 9 SCALE 210 : (2003) 8 SCC 745 : (2003) 5 SCR 90 Supp

Evidence Act, 1872 — Section 66
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Supreme Court03 Nov 2003Dismissed

Shanti Kumar Panda Vs Shakuntala Devi

Supreme Court Of India · AIR 2004 SC 115 : (2004) AIRSCW 6354 : (2004) 1 ALD 69 : (2004) 5 ALLMR 473 : (2004) CriLJ 1249 : (2004) 2 JCR 55 : (2005) 11 JT 122 : (2004) 2 MLJ 46 : (2004) 1 SCC 438 : (2003) 5 SCR 98 Supp : (2003) 7 Supreme 719

Constitution Of India, 1950 — Article 226, 227Code Of Criminal Procedure, 1973 — Section 145, 145(1), 145(2), 145(4), 145(6), 146, 146(1)Code Of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2
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Supreme Court31 Oct 2003Disposed Of

Pondicherry Khadi and Village Industries Board Vs P. Kulothangan and Another

Supreme Court Of India · AIR 2003 SC 4701 : (2003) AIRSCW 5525 : (2004) 2 ALT 45 : (2003) 3 BLJR 2348 : (2004) 1 JCR 203 : (2003) 3 LLJ 1153 : (2004) 1 MLJ 116 : (2004) 137 PLR 130 : (2003) 9 SCALE 115 : (2004) 1 SCC 68 : (2003) 5 SCR 62 Supp : (2004) 1 SLJ 383 : (2003) 7 Supreme

Civil Procedure Code, 1908 (CPC) — Section 11Industrial Disputes Act, 1947 — Section 17B
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Supreme Court31 Oct 2003Allowed

Ramanand Yadav Vs Prabhu Nath Jha and Others

Supreme Court Of India · (2004) 1 ACR 313 : (2003) 3 BLJR 2330 : (2004) CriLJ 640 : (2003) 8 JT 404 : (2003) 12 SCC 606 : (2003) 5 SCR 42 Supp

Arms Act, 1959 — Section 25A, 27Explosive Substances Act, 1908 — Section 3Indian Penal Code, 1860 (IPC) — Section 149, 302, 34
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