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Supreme Court Of India judgments

59,847 judgments · page 1,429 of 2,993

Supreme Court29 Oct 2003Allowed

Babu Parasu Kaikadi (Dead) by Lrs. Vs Babu (Dead) through Lrs.

Supreme Court Of India · (2004) 5 ALLMR 117 : (2005) 11 JT 536 : (2003) 10 SCALE 50 : (2004) 1 SCC 681 : (2003) 4 SCR 1153 Supp : (2004) 1 UJ 567

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 15, 15(1), 15(2), 15(2A), 29Constitution of India, 1950 — Article 141, 227Registration Act, 1908 — Section 17, 49
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Supreme Court29 Oct 2003Dismissed

State Bank of India Vs Ram Das and Another

Supreme Court Of India · (2003) 3 ARBLR 597 : (2004) 1 BLJR 574 : (2003) 8 JT 451 : (2004) 1 MLJ 154 : (2003) 12 SCC 474 : (2003) 4 SCR 1142 Supp

Arbitration Act, 1940 — Section 14, 14(1), 17, 30, 33
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Supreme Court28 Oct 2003Dismissed

Jai Karan and Others Vs State of U.P.

Supreme Court Of India · (2004) 1 ACR 736 : (2004) 1 ALD(Cri) 110 : (2004) CriLJ 403 : (2003) 8 JT 220 : (2003) 9 SCALE 20 : (2003) 12 SCC 655 : (2003) 4 SCR 995 Supp

Penal Code, 1860 (IPC) — Section 148, 149, 302, 307, 323
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Supreme Court28 Oct 2003Dismissed

Sarva Shramik Sangh Vs Indian Smelting and Refining Co. Ltd. and Others

Supreme Court Of India · AIR 2004 SC 269 : (2004) 101 FLR 635 : (2003) 8 JT 243 : (2003) 3 LLJ 1156 : (2004) 1 MLJ 87 : (2003) 10 SCC 455 : (2004) SCC(L&S) 272 : (2003) 4 SCR 1003 Supp : (2004) 1 UJ 483

Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 10(1)Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 18, 26, 27, 28, 28(1)Uttar Pradesh Industrial D
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Supreme Court28 Oct 2003Dismissed

Union of India (UOI) Vs Madhusudan Prasad

Supreme Court Of India · (2004) 5 ALLMR 206 : (2004) 1 BLJR 78 : (2003) 4 CTC 796 : (2003) 4 JCR 231 : (2004) 1 LLJ 454 : (2003) 9 SCALE 360 : (2004) 1 SCC 43 : (2004) SCC(L&S) 29 : (2003) 4 SCR 1026 Supp : (2004) 1 SLJ 232

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Supreme Court27 Oct 2003Allowed

Tulshidas Kanolkar Vs The State of Goa

Supreme Court Of India · (2004) 1 ACR 354 : (2004) 1 ALD(Cri) 87 : (2003) 8 JT 447 : (2004) 1 LW(Cri) 14 : (2003) 9 SCALE 8 : (2003) 8 SCC 590 : (2003) 4 SCR 978 Supp : (2004) 1 ShimLC 147 : (2004) 1 UJ 299

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 376, 376(1), 376(2), 506(2)
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Supreme Court17 Oct 2003Dismissed

State of U.P. and Others Vs Vam Organic Chemicals Ltd. and Others

Supreme Court Of India · AIR 2003 SC 4650 : (2003) AIRSCW 5463 : (2003) 8 JT 1 : (2003) 8 SCALE 775 : (2004) 1 SCC 225 : (2003) 4 SCR 957 Supp : (2003) 8 Supreme 165

Calcutta Municipal Act, 1951 — Section 548Industries (Development and Regulation) Act, 1951 — Section 18G, 2, 3(11), 3(13), 3(9)Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1951 — Section 76
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Supreme Court17 Oct 2003Dismissed

Superintending Engineer and Others Vs A. Sankariah

Supreme Court Of India · AIR 2003 SC 4698 : (2003) AIRSCW 5519 : (2003) 2 JT 468 Supp : (2003) 8 SCALE 141 : (2003) 11 SCC 641 : (2004) SCC(L&S) 145 : (2003) 4 SCR 923 Supp : (2004) 1 SLJ 222 : (2003) 7 Supreme 504 : (2004) 1 UPLBEC 336

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Supreme Court17 Oct 2003Dismissed

BSES Ltd. Vs Tata Power Co. Ltd. and Others

Supreme Court Of India · (2003) AIRSCW 6931 : (2004) 3 JCR 187 : (2003) 2 JT 376 Supp : (2004) 2 MLJ 1 : (2003) 8 SCALE 758 : (2004) 1 SCC 195 : (2003) 4 SCR 932 Supp : (2003) 8 Supreme 108 : (2004) 1 UJ 308

Electricity (Supply) Act, 1948 — Section 2(3), 2(4A), 46, 57, 57AElectricity Regulatory Commission Act, 1998 — Section 2(1), 22, 22(1), 22(2), 27Maharashtra Electricity Regulatory Commission (Conduct of Business) Regulati
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Supreme Court17 Oct 2003Disposed Of

Bombay Stock Exchange Vs Jaya I. Shah and Another

Supreme Court Of India · AIR 2004 SC 55 : (2004) 1 BC 351 : (2003) 117 CompCas 595 : (2004) 1 CompLJ 1 : (2003) 185 CTR 36 : (2003) 8 JT 365 : (2003) 8 SCALE 702 : (2004) 1 SCC 160 : (2003) 47 SCL 776 : (2003) 4 SCR 892 Supp : (2004) 1 UJ 401

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 46Securities Contracts (Regulation) Act, 1956 — Section 3, 4, 4(1), 9, 9(2)Securities Contracts (Regulation) Rules, 1957 — Rule 10, 11, 16, 18, 36
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Supreme Court16 Oct 2003Dismissed

Chander Pal @ Raj Pal Vs State of Haryana

Supreme Court Of India · (2004) 1 ACR 406 : (2004) 1 ALD(Cri) 114 : (2004) CriLJ 285 : (2003) 8 JT 545 : (2004) 1 PLJR 257 : (2003) 9 SCALE 251 : (2003) 12 SCC 176 : (2003) 4 SCR 865 Supp

Penal Code, 1860 (IPC) — Section 148, 302, 323, 324, 326
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Supreme Court16 Oct 2003Dismissed

Kamaljit Singh Vs State of Punjab

Supreme Court Of India · (2004) 1 ACR 715 : AIR 2004 SC 69 : (2004) 1 ALD(Cri) 83 : (2004) CriLJ 28 : (2003) 8 JT 95 : (2003) 8 SCALE 683 : (2003) 12 SCC 155 : (2003) 4 SCR 785 Supp

Penal Code, 1860 (IPC) — Section 302, 307
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Supreme Court16 Oct 2003Allowed

Simon and Others Vs State of Karnataka

Supreme Court Of India · (2003) 8 JT 587 : (2004) 1 SCC 74 : (2003) 4 SCR 869 Supp : (2004) 1 UJ 473

Arms Act, 1959 — Section 25Penal Code, 1860 (IPC) — Section 120B, 143, 148, 149, 302Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 19, 3, 4, 5
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Supreme Court16 Oct 2003Dismissed

M. Anasuya Devi and Another Vs M. Manik Reddy and Others

Supreme Court Of India · (2003) 6 ALT 35 : (2003) 3 ARBLR 404 : (2004) 1 CHN 167 Supp : (2004) 1 CompLJ 118 : (2003) 8 JT 276 : (2004) 1 MLJ 59 : (2003) 9 SCALE 12 : (2003) 8 SCC 565 : (2003) 4 SCR 853 Supp : (2004) 1 UJ 389

Arbitration and Conciliation Act, 1996 — Section 10, 34, 34(1), 36, 37(1)Civil Procedure Code, 1908 (CPC) — Section 47Registration Act, 1908 — Section 17
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