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Supreme Court Of India judgments

59,847 judgments · page 1,431 of 2,993

Supreme Court13 Oct 2003Disposed Of

Azeez Sait ''dead'' by Lrs. and Others Vs Aman Bai and Others

Supreme Court Of India · AIR 2003 SC 4444 : (2004) 5 ALLMR 92 : (2004) 1 CHN 94 Supp : (2003) 4 CTC 376 : (2003) 9 JT 463 : (2004) 96 RD 405 : (2004) 1 RD 405 : (2003) 8 SCALE 527 : (2003) 12 SCC 419 : (2003) 4 SCR 638 Supp

Constitution of India, 1950 — Article 136
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Supreme Court13 Oct 2003Allowed

Chairman and M.D., B.P.L. Ltd. Vs S.P. Gururaja and Others

Supreme Court Of India · AIR 2003 SC 4536 : (2003) AIRSCW 5298 : (2004) 2 JCR 248 : (2003) 2 JT 515 Supp : (2004) 2 MLJ 14 : (2003) 8 SCALE 536 : (2003) 8 SCC 567 : (2003) 4 SCR 587 Supp : (2003) 8 Supreme 129

Constitution Of India, 1950 — Article 12, 14, 21, 25, 26, 162, 166, 226Code Of Civil Procedure, 1908 — Order 1 Rule 8Karnataka Industrial Areas Development Act, 1966 — Section 17, 28(1), 28(4)
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Supreme Court13 Oct 2003Dismissed

Union of India (UOI) Vs Paul Manickam and Another

Supreme Court Of India · AIR 2003 SC 4622 : (2003) AIRSCW 5423 : (2003) CriLJ 4561 : (2003) 90 ECC 1 : (2003) ECR 288 : (2003) 162 ELT 6 : (2003) 2 JT 503 Supp : (2004) 1 KLT 364 : (2003) 8 SCALE 515 : (2003) 8 SCC 342 : (2003) 4 SCR 618 Supp : (2003) 7 Supreme 370

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Constitution of India, 1950 — Article 21, 22, 22(5), 32Customs Act, 1962 — Section 108
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Supreme Court13 Oct 2003Dismissed

South Eastern Coalfields Ltd. Vs State of M.P. and Others

Supreme Court Of India · AIR 2003 SC 4482 : (2003) AIRSCW 5258 : (2004) 5 ALLMR 123 : (2004) 2 JCR 135 : (2004) 1 JLJ 90 : (2003) 2 JT 443 Supp : (2003) 8 SCALE 600 : (2003) 8 SCC 648 : (2003) 4 SCR 651 Supp : (2003) 7 Supreme 539

Civil Procedure Code, 1908 (CPC) — Section 144Constitution of India, 1950 — Article 136Mineral Concession Rules, 1960 — Rule 31, 54(1), 64A
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Supreme Court09 Oct 2003Allowed

Pure Helium India Pvt. Ltd. Vs Oil and Natural Gas Commission

Supreme Court Of India · AIR 2003 SC 4519 : (2003) AIRSCW 5274 : (2003) 3 ARBLR 409 : (2003) 2 JT 596 Supp : (2003) 8 SCALE 553 : (2003) 8 SCC 593 : (2003) 48 SCL 229 : (2003) 4 SCR 561 Supp : (2003) 8 Supreme 264 : (2004) 1 UJ 77

Arbitration Act, 1940 — Section 30Constitution of India, 1950 — Article 142Reserve Bank of India Act, 1934 — Section 40
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Supreme Court09 Oct 2003Dismissed

Ram Chandra Singh Vs Savitri Devi and Others

Supreme Court Of India · (2004) 2 ALT 15 : (2004) 1 BC 187 : (2004) 1 CHN 38 Supp : (2004) 1 JCR 4 : (2005) 11 JT 439 : (2004) 2 LW 70 : (2003) 8 SCALE 505 : (2003) 8 SCC 319 : (2003) 4 SCR 543 Supp

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18, Order 26 Rule 13, Order 26 Rule 14(2), 151, 47
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Supreme Court09 Oct 2003Dismissed

K.R. Indira Vs Dr. G. Adinarayana

Supreme Court Of India · (2004) 1 ACR 706 : AIR 2003 SC 4689 : (2003) AIRSCW 5501 : (2004) 1 ALD(Cri) 31 : (2005) 3 BC 384 : (2003) 117 CompCas 407 : (2004) CriLJ 5 : (2003) 4 CTC 252 : (2003) 8 JT 71 : (2003) 3 KLT 1042 : (2004) 1 LW(Cri) 438 : (2003) 4 MhLj 1081 : (2003) MPLJ 4

Negotiable Instruments Act, 1881 (NI) — Section 138, 139
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Supreme Court08 Oct 2003Dismissed

Delhi Administration and Others Vs Madan Lal Nangia and Others

Supreme Court Of India · AIR 2003 SC 4672 : (2003) AIRSCW 5114 : (2004) 5 ALLMR 79 : (2004) 1 AWC 414 Supp : (2003) 107 DLT 646 : (2003) 9 JT 497 : (2004) 1 MLJ 102 : (2003) 8 SCALE 489 : (2003) 10 SCC 321 : (2003) 4 SCR 360 Supp : (2003) 7 Supreme 696 : (2004) 1 UPLBEC 648

Administration of Evacuee Property Act, 1950 — Section 11(1), 16(1), 16(2), 40Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 10, 12Evacuee Interest (Separation) Act, 1951 — Section 10, 4
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Supreme Court08 Oct 2003Dismissed

General Manager, Kisan Sahkari Chini Mills Ltd., Sultanpur, U.P. Vs Satrughan Nishad and Others

Supreme Court Of India · AIR 2003 SC 4531 : (2003) AIRSCW 5291 : (2003) 8 JT 235 : (2003) 3 LLJ 1108 : (2004) 2 LW 28 : (2003) 8 SCALE 343 : (2003) 8 SCC 639 : (2003) 4 SCR 349 Supp : (2004) 1 SLJ 145 : (2003) 7 Supreme 250 : (2004) 1 UJ 227 : (2004) 1 UPLBEC 7

Constitution of India, 1950 — Article 12, 226Uttar Pradesh Industrial Disputes Act, 1947 — Section 6N
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Supreme Court08 Oct 2003Dismissed

Bharat Damodar Kale and Another Vs State of A.P.

Supreme Court Of India · (2004) 1 ACR 592 : AIR 2003 SC 4560 : (2003) AIRSCW 5333 : (2004) 1 ALD(Cri) 27 : (2004) 1 ALT 41 : (2003) CriLJ 4543 : (2003) 2 JT 569 Supp : (2003) 8 SCALE 392 : (2003) 8 SCC 559 : (2003) 7 Supreme 736 : (2004) 1 UC 339 : (2004) 1 UJ 203

Criminal Procedure Code, 1973 (CrPC) — Section 468, 469, 471, 473, 482Drugs and Cosmetics Act, 1940 — Section 21Drugs and Magic Remedies (Objectionable Advertisements) Act, 1954 — Section 14(1), 8
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Supreme Court08 Oct 2003

M.D., Army Welfare Housing Organisation Vs Sumangal Services Pvt. Ltd.

Supreme Court Of India · AIR 2004 SC 1344 : (2004) AIRSCW 219 : (2003) 3 ARBLR 361 : (2003) 2 JT 300 Supp : (2003) 8 SCALE 424 : (2004) 9 SCC 619 : (2003) 48 SCL 344 : (2003) 4 SCR 385 Supp : (2003) 8 Supreme 520

Arbitration Act, 1940 — Section 20, 30, 32, 33, 41Arbitration and Conciliation Act, 1996 — Section 17Civil Procedure Code, 1908 (CPC) — Section 10, 151
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Supreme Court08 Oct 2003Allowed

Citi Bank N.A. Vs Standard Chartered Bank and Others Canara Bank and Others Vs Citi Bank N.A. and Others

Supreme Court Of India · AIR 2003 SC 4630 : (2004) 1 BC 211 : (2003) 117 CompCas 554 : (2004) 1 CompLJ 121 : (2004) 2 CTC 374 : (2003) 10 JT 597 : (2003) 8 SCALE 364 : (2004) 1 SCC 12 : (2003) 47 SCL 582 : (2003) 4 SCR 489 Supp : (2004) 1 UJ 537

Constitution of India, 1950 — Article 142Contract Act, 1872 — Section 41, 62, 63Evidence Act, 1872 — Section 114
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Supreme Court08 Oct 2003Disposed Of

Khalil Khan Vs State of Madhya Pradesh

Supreme Court Of India · (2004) 1 ACR 580 : AIR 2003 SC 4670 : (2003) AIRSCW 5104 : (2003) CriLJ 5046 : (2003) 2 JT 548 Supp : (2003) 8 SCALE 337 : (2003) 11 SCC 19 : (2003) 7 Supreme 276

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 307
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Supreme Court08 Oct 2003Allowed

Bharat Chaudhary and Another Vs State of Bihar and Another

Supreme Court Of India · (2004) 1 ACR 578 : AIR 2003 SC 4662 : (2003) AIRSCW 5092 : (2003) 2 ALD(Cri) 976 : (2004) 1 ALT 4 : (2003) 3 BLJR 2202 : (2003) CriLJ 5038 : (2003) 2 DMC 715 : (2003) 4 JCR 237 : (2003) 2 JT 542 Supp : (2003) 3 KLT 956 : (2004) 1 MhLj 1078 : (2004) MPLJ 4

Criminal Procedure Code, 1973 (CrPC) — Section 438, 439Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 406, 498A, 504
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Supreme Court08 Oct 2003Allowed

R.V.E. Venkatachala Gounder Vs Arulmigu Viswesaraswami and V.P. Temple and Another

Supreme Court Of India · AIR 2003 SC 4548 : (2003) AIRSCW 5316 : (2004) 1 ALD 18 : (2004) 1 CHN 66 Supp : (2004) 2 JCR 34 : (2004) 6 JT 442 : (2004) 1 LW 728 : (2004) 136 PLR 612 : (2003) 8 SCALE 474 : (2003) 8 SCC 752 : (2003) 4 SCR 450 Supp : (2003) 8 Supreme 193 : (2004) 1 UC

Civil Procedure Code, 1908 (CPC) — Order 13 Rule 4, 100Evidence Act, 1872 — Section 116, 3, 32, 34Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 63
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Supreme Court08 Oct 2003Allowed

Union of India (UOI) Vs Tarit Ranjan Das

Supreme Court Of India · (2004) 2 ALT 48 : (2004) 2 JCR 64 : (2003) 8 JT 352 : (2003) 8 SCALE 350 : (2003) 11 SCC 658 : (2004) SCC(L&S) 160 : (2003) 4 SCR 339 Supp : (2004) 1 SLJ 424 : (2004) 1 UPLBEC 13

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Supreme Court08 Oct 2003Dismissed

Common Cause Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2003 SC 4493 : (2004) 1 CHN 123 Supp : (2004) 2 JCR 8 : (2003) 2 JT 270 Supp : (2004) 1 LW 366 : (2003) 8 SCALE 463 : (2003) 8 SCC 250 : (2003) 4 SCR 471 Supp

Advocates Act, 1961 — Section 30Constitution (Forty-Fourth Amendment) Act, 1978 — Section 1(2)Constitution of India, 1950 — Article 111, 134(A), 245, 366(18), 368
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Supreme Court07 Oct 2003Dismissed

Prafulla Kumar Das and Others Vs State of Orissa and Others Pradip Chandra Parija and Others Vs Pramod Chandra Patnaik and Others

Supreme Court Of India · AIR 2003 SC 4506 : (2003) AIRSCW 5212 : (2004) 2 JCR 262 : (2003) 9 JT 477 : (2003) 8 SCALE 398 : (2003) 11 SCC 614 : (2003) 4 SCR 301 Supp : (2004) 2 SLJ 168 : (2003) 7 Supreme 335

Constitution of India, 1950 — Article 14, 309, 32Orissa Administrative Service Class II (Appointment by Promotion, Transfer and Selection) Regulations, 1959 — Rule 4(2)Orissa Administrative Service, Class II (Appointment
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