COURT ARCHIVE

Supreme Court Of India judgments

59,847 judgments · page 1,430 of 2,993

Supreme Court16 Oct 2003Allowed

Sushil Kumar Vs Rakesh Kumar

Supreme Court Of India · AIR 2004 SC 230 : (2003) AIRSCW 6005 : (2004) 1 BLJR 129 : (2003) 2 JT 575 Supp : (2003) 8 SCALE 659 : (2003) 8 SCC 673 : (2003) 4 SCR 802 Supp

Constitution Of India, 1950 — Article164, 164(3), 164(4), 173, 173(b), 173(5)Code Of Civil Procedure, 1908 — Order 8 Rule 3, Order 8 Rule 5, Order 19 Rule 13Representation Of The People Act, 1951 — Section 38(2), 146

Supreme Court16 Oct 2003Allowed

State of U.P. and Others Vs Jagjeet Singh and Others Daya Shankar Dixit Vs State of U.P. and Others

Supreme Court Of India · (2004) 1 AWC 134 Supp : (2003) 8 JT 40 : (2003) 8 SCALE 747 : (2003) 8 SCC 270 : (2003) 4 SCR 837 Supp

Uttar Pradesh Excise Act, 1910 — Section 10, 24, 31, 35(3), 41Uttar Pradesh Excise Licenses (Tender-cum-Auction) Rules, 1991 — Rule 34

Supreme Court16 Oct 2003Dismissed

Bhupinder Sharma Vs State of Himachal Pradesh

Supreme Court Of India · (2004) 1 ACR 573 : AIR 2003 SC 4684 : (2003) AIRSCW 5493 : (2004) CriLJ 1 : (2004) 1 GLR 761 : (2003) 2 JT 493 Supp : (2003) 8 SCALE 735 : (2003) 8 SCC 551 : (2003) 4 SCR 792 Supp : (2004) 1 ShimLC 150 : (2003) 7 Supreme 360 : (2004) 1 UC 379 : (2004) 1 U

Evidence Act, 1872 — Section 114APenal Code, 1860 (IPC) — Section 228A, 34, 342, 375, 376

Supreme Court16 Oct 2003Allowed

State of Punjab Vs Paramjit Singh and Others

Supreme Court Of India · (2004) 101 FLR 583 : (2004) 4 SCALE 102 : (2003) 12 SCC 58 : (2004) SCC(L&S) 965 : (2003) 4 SCR 887 Supp : (2005) 1 SLJ 7

Supreme Court15 Oct 2003Dismissed

Sunil Kumar Vs The State Govt of NCT of Delhi

Supreme Court Of India · (2004) 1 ACR 478 : (2004) CriLJ 819 : (2003) 2 JT 426 Supp : (2003) 8 SCALE 633 : (2003) 11 SCC 367 : (2003) 4 SCR 767 Supp

Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 302, 34

Supreme Court15 Oct 2003Dismissed

Veekay Papers Vs Commissioner of C. Ex., Mumbai

Supreme Court Of India · (2003) 111 ECR 646 : (2003) 158 ELT 273

Central Excises and Salt Act, 1944 — Section 35B

Supreme Court15 Oct 2003Dismissed

Coaltar Chemicals Manufacturing Co. Vs Union of India (UOI)

Supreme Court Of India · (2003) ECR 818 : (2003) 158 ELT 402

Central Excises and Salt Act, 1944 — Section 11A

Supreme Court15 Oct 2003Disposed Of

Praveen Kumar Vs State of Karnataka

Supreme Court Of India · (2004) 1 ACR 503 : (2003) 2 JT 431 Supp : (2003) 8 SCALE 642 : (2003) 12 SCC 199

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 308, 392, 397, 449

Supreme Court15 Oct 2003Dismissed

Parasa Raja Manikyala Rao and Another Vs State of A.P.

Supreme Court Of India · (2004) 1 ACR 519 : AIR 2004 SC 132 : (2004) CriLJ 390 : (2003) 2 JT 474 Supp : (2003) 8 SCALE 677 : (2003) 12 SCC 306 : (2003) 4 SCR 756 Supp

Penal Code, 1860 (IPC) — Section 302, 34

Supreme Court15 Oct 2003Disposed Of

State of Maharashtra Vs Christian Community Welfare Council of India and Another

Supreme Court Of India · (2004) 1 ACR 712 : AIR 2004 SC 7 : (2004) 1 ALD(Cri) 11 : (2004) CriLJ 14 : (2004) 1 GLR 841 : (2003) 8 JT 84 : (2003) 3 KLT 960 : (2003) 8 SCALE 621 : (2003) 8 SCC 546 : (2004) 1 UJ 437

Penal Code, 1860 (IPC) — Section 302, 330, 333, 34, 342

Supreme Court15 Oct 2003Dismissed

State of Madhya Pradesh Vs Ghudan

Supreme Court Of India · (2004) 1 ACR 524 : (2003) 2 JT 481 Supp : (2004) 1 MPHT 476 : (2003) 8 SCALE 655 : (2003) 12 SCC 485

Penal Code, 1860 (IPC) — Section 302, 380, 457

Supreme Court15 Oct 2003Dismissed

Dalip Singh and Others Vs Sikh Gurdwara Prabhandak Committee and Others

Supreme Court Of India · AIR 2004 SC 137 : (2004) AIRSCW 6386 : (2004) 2 ALT 40 : (2003) 4 CTC 565 : (2005) 6 JT 182 : (2004) 136 PLR 450 : (2003) 8 SCALE 637 : (2003) 10 SCC 352 : (2003) 4 SCR 775 Supp : (2003) 7 Supreme 355

Sikh Gurdwaras Act, 1925 — Section 10(3), 142, 28, 7, 7(3)Transfer of Property Act, 1882 — Section 41

Supreme Court15 Oct 2003Allowed

Ravinder Kaur Vs Ashok Kumar and Another

Supreme Court Of India · (2004) 1 ALD 80 : (2004) 5 ALLMR 209 : (2004) 2 ALT 10 : (2004) 1 AWC 750 Supp : (2003) 10 JT 107 : (2004) 1 OLR 223 : (2004) 138 PLR 485 : (2003) 8 SCALE 721 : (2003) 8 SCC 289

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35, 144Constitution of India, 1950 — Article 227

Supreme Court14 Oct 2003Allowed

Sohal Lal @ Sohan Singh and Others Vs State of Punjab

Supreme Court Of India · (2004) 1 ACR 582 : AIR 2003 SC 4466 : (2004) 1 ALD(Cri) 1 : (2003) CriLJ 4569 : (2003) 2 DMC 645 : (2003) 2 JT 556 Supp : (2004) 1 LW(Cri) 1 : (2003) 8 SCALE 568 : (2003) 11 SCC 534 : (2003) 4 SCR 676 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 161, 211, 211(4), 464Penal Code, 1860 (IPC) — Section 109, 302, 304B

Supreme Court14 Oct 2003Dismissed

State of Kerala and Others Vs K. Sarojini Amma and Others

Supreme Court Of India · AIR 2003 SC 4475 : (2003) AIRSCW 5248 : (2003) 2 JT 366 Supp : (2004) 1 KLT 354 : (2003) 8 SCALE 591 : (2003) 8 SCC 526 : (2003) 4 SCR 694 Supp : (2003) 7 Supreme 582

Constitution of India, 1950 — Article 227Kerala Land Reforms Act, 1963 — Section 103, 2(47), 81, 81(1), 82States Reorganisation Act, 1956 — Section 119, 5(2)

Supreme Court14 Oct 2003Allowed

Chairman-cum-Managing Director, National Textiles Corporation Ltd. and Others Vs N.T.C. (WBAB and O) Ltd. Employees Union and Others

Supreme Court Of India · AIR 2004 SC 179 : (2003) 2 JT 534 Supp : (2003) 3 LLJ 1102 : (2003) 8 SCALE 613 : (2003) 11 SCC 31 : (2003) 4 SCR 722 Supp : (2004) 1 UPLBEC 330

Sick Textile Undertakings (Nationalisation) Act, 1974 — Section 3(1), 5, 5(2)

Supreme Court14 Oct 2003Dismissed

Kewal Singh and Others Vs State of Punjab

Supreme Court Of India · (2004) 1 ACR 567 : AIR 2004 SC 72 : (2004) CriLJ 31 : (2003) 2 JT 485 Supp : (2003) 8 SCALE 626 : (2003) 12 SCC 369

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 307, 324, 34, 379

Supreme Court14 Oct 2003Dismissed

State of Andhra Pradesh Vs P.V. Hanumantha Rao (D) thr. Lrs. and Another

Supreme Court Of India · (2003) 9 JT 438 : (2004) 1 MLJ 49 : (2003) 8 SCALE 688 : (2003) 10 SCC 121 : (2003) 4 SCR 736 Supp

Andhra Pradesh (Telangana Area) Abolition of Inams Act, 1955 — Section 2Andhra Pradesh Land Grabbing (Prohibition) Act, 1982 — Section 2, 7, 7(5D), 8(1), 8(6)Constitution of India, 1950 — Article 226, 227

Supreme Court14 Oct 2003Disposed Of

Haryana Tourism Corporation Ltd. Vs Fakir Chand, etc. etc.

Supreme Court Of India · AIR 2003 SC 4465 : (2003) 2 JT 424 Supp : (2004) 1 LLJ 195 : (2003) 8 SCALE 582 : (2003) 8 SCC 248 : (2004) SCC(L&S) 36 : (2004) 1 UPLBEC 160

Supreme Court14 Oct 2003Allowed

Central Dairy Farm Vs Glindia Ltd. and Others

Supreme Court Of India · AIR 2003 SC 4501 : (2003) AIRSCW 5205 : (2004) 1 AWC 18 Supp : (2003) 2 JT 402 Supp : (2003) 8 SCALE 584 : (2004) 1 SCC 55 : (2003) 4 SCR 710 Supp : (2003) 7 Supreme 606

Companies Act, 1956 — Section 434Uttar Pradesh Milk Act, 1976 — Section 13, 15