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Supreme Court Of India judgments

59,847 judgments · page 1,432 of 2,993

Supreme Court07 Oct 2003Allowed

Md. Mohammad Ali (Dead) by Lrs. Vs Sri Jagadish Kalita and Others

Supreme Court Of India · (2004) 1 AWC 105 Supp : (2003) 3 BLJR 2399 : (2004) 1 CHN 8 Supp : (2004) 1 GLT 8 : (2004) 2 JCR 86 : (2003) 8 JT 26 : (2004) 1 LW 612 : (2004) 2 MhLj 611 : (2004) MPLJ 259 : (2004) 137 PLR 255 : (2004) 96 RD 494 : (2003) 8 SCALE 356 : (2004) 1 SCC 271 :

Civil Procedure Code, 1908 (CPC) — Section 100Limitation Act, 1963 — Article 142, 144, 65
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Supreme Court07 Oct 2003Allowed

Raj Kishore Jha Vs State of Bihar and Others

Supreme Court Of India · (2004) 1 ACR 444 : AIR 2003 SC 4664 : (2003) AIRSCW 5095 : (2003) 2 ALD(Cri) 1005 : (2003) 3 BLJR 2194 : (2003) CriLJ 5040 : (2003) 2 JT 354 Supp : (2003) 8 SCALE 271 : (2003) 11 SCC 519 : (2003) 4 SCR 208 Supp : (2003) 7 Supreme 152

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 145
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Supreme Court01 Oct 2003Allowed

Smt. Kanak and Another Vs U.P. Avas Evam Vikas Parishad and Others

Supreme Court Of India · AIR 2003 SC 3894 : (2003) AIRSCW 4482 : (2004) 1 AWC 366 Supp : (2003) 9 JT 398 : (2003) 7 SCALE 157 : (2003) 7 SCC 693 : (2003) 3 SCR 232 Supp : (2003) 6 Supreme 401 : (2004) 1 UPLBEC 873

Contract Act, 1872 — Section 23Land Acquisition Act, 1894 — Section 18, 4(1), 48A, 50, 50(2)Limitation Act, 1963 — Section 5
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Supreme Court26 Sept 2003Allowed

Harpit Singh Anand Vs State of West Bengal

Supreme Court Of India · (2004) 2 ALT 38 : (2004) 1 AWC 79 Supp : (2003) 2 DMC 741 : (2003) 4 JCR 230 : (2003) 2 JT 554 Supp : (2003) 8 SCALE 189 : (2004) 10 SCC 505 : (2004) 1 UJ 1

Constitution of India, 1950 — Article 142Hindu Marriage Act, 1955 — Section 13(1), 13BPenal Code, 1860 (IPC) — Section 307, 328, 406, 498A, 511
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Supreme Court26 Sept 2003Allowed

Jindal Stripe Ltd. and Others Vs State of Haryana and Others

Supreme Court Of India · (2003) 8 JT 62 : (2004) 136 PLR 601 : (2003) 8 SCALE 122 : (2003) 8 SCC 60 : (2003) 4 SCR 154 Supp : (2004) 134 STC 303

Constitution of India, 1950 — Article 145(3), 301, 304Haryana Local Area Development Tax Act, 2000 — Section 2(14), 22
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Supreme Court26 Sept 2003Allowed

Karan Singh and Others Vs State of Madhya Pradesh

Supreme Court Of India · (2004) 1 ACR 193 : (2003) 3 BLJR 2004 : (2003) 2 JT 261 Supp : (2003) 8 SCALE 135 : (2003) 12 SCC 587 : (2004) 1 UC 304

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 145Penal Code, 1860 (IPC) — Section 148, 149, 307
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Supreme Court26 Sept 2003Dismissed

Mangat Singh Trilochan Singh thr. Mangat Singh (dead) thr. Lrs. and Others Vs Satpal

Supreme Court Of India · AIR 2003 SC 4300 : (2003) AIRSCW 4959 : (2003) 3 BLJR 2410 : (2004) 1 CHN 49 Supp : (2003) 4 JCR 216 : (2003) 1 JT 624 Supp : (2004) 1 LW 581 : (2004) 137 PLR 225 : (2003) 8 SCALE 139 : (2003) 8 SCC 357 : (2003) 4 SCR 54 Supp : (2003) 7 Supreme 1 : (2004)

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(3)Civil Procedure Code, 1908 (CPC) — Order 15 Rule 5, Order 15 Rule 5(2), 115East Punjab Urban Rent Restriction Act, 1949 — Section 13(2)
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Supreme Court26 Sept 2003Dismissed

Illachi Devi (D) by Lrs. and Others Vs Jain Society, Protection of Orphans India and Others

Supreme Court Of India · AIR 2003 SC 3397 : (2003) AIRSCW 4824 : (2004) 97 CLT 284 : (2003) 4 CTC 98 : (2003) 107 DLT 137 : (2003) 1 JT 428 Supp : (2004) 1 LW 747 : (2003) 8 SCALE 190 : (2003) 8 SCC 413 : (2003) 4 SCR 62 Supp : (2003) 6 Supreme 981

Andhra Pradesh (Telangana Area) Public Societies Registration Act, 1350 — Section 7Companies Act, 1913 — Section 2(7)Constitution of India, 1950 — Article 372
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Supreme Court26 Sept 2003Dismissed

Jineshwardas (D) through L.Rs. and Others Vs Smt. Jagrani and Another

Supreme Court Of India · AIR 2003 SC 4596 : (2003) AIRSCW 5385 : (2004) 5 ALLMR 7 : (2004) 1 ALT 24 : (2003) 4 AWC 3388 Supp : (2003) 3 BLJR 2425 : (2004) 1 CHN 18 Supp : (2003) 4 JCR 233 : (2003) 2 JT 158 Supp : (2004) 1 LW 167 : (2003) 4 MPHT 521 : (2004) 136 PLR 555 : (2004) 9

Civil Procedure Code, 1908 (CPC) — Order 3 Rule 1, 100
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Supreme Court26 Sept 2003Allowed

5 M and T Consultants, Secunderabad Vs S.Y. Nawab and Another

Supreme Court Of India · (2003) 6 ALD 99 : (2004) 1 ALT 29 : (2003) 2 JT 170 Supp : (2003) 8 SCALE 229 : (2003) 8 SCC 100 : (2003) 4 SCR 187 Supp

Constitution of India, 1950 — Article 14, 226Hyderabad Municipal Corporation Act, 1955 — Section 124, 126, 129A, 148, 420
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Supreme Court26 Sept 2003Dismissed

State of Haryana Vs Jagbir Singh and Another

Supreme Court Of India · (2004) 1 ACR 450 : AIR 2003 SC 4377 : (2003) AIRSCW 5180 : (2003) 2 ALD(Cri) 998 : (2003) CriLJ 5054 : (2003) 2 JT 393 Supp : (2003) 8 SCALE 221 : (2003) 11 SCC 261 : (2003) 4 SCR 165 Supp : (2003) 7 Supreme 117

Evidence Act, 1872 — Section 27, 73Penal Code, 1860 (IPC) — Section 201, 302, 364, 384
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Supreme Court26 Sept 2003Disposed Of

Grid Corporation of Orissa and Others Vs Rasananda Das

Supreme Court Of India · AIR 2003 SC 4599 : (2003) AIRSCW 5390 : (2004) 97 CLT 244 : (2004) 102 FLR 149 : (2003) 1 JT 497 Supp : (2004) 2 LLJ 1053 : (2003) 8 SCALE 129 : (2003) 10 SCC 297 : (2004) SCC(L&S) 214 : (2003) 4 SCR 45 Supp : (2004) 1 SLJ 259 : (2003) 6 Supreme 938 : (20

Electricity (Supply) Act, 1948 — Section 60
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Supreme Court26 Sept 2003Dismissed

P.T. Rajan Vs T.P.M. Sahir and Others

Supreme Court Of India · AIR 2003 SC 4603 : (2003) AIRSCW 5396 : (2003) 2 JT 613 Supp : (2003) 3 KLT 1081 : (2003) 8 SCALE 165 : (2003) 8 SCC 498 : (2003) 4 SCR 84 Supp : (2003) 7 Supreme 124

Constitution of India, 1950 — Article 324, 326Registration of Electors Rules, 1960 — Rule 10, 11, 13, 13(2), 13(3)Representation of the People Act, 1950 — Section 16, 2, 21, 21(2), 22
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Supreme Court26 Sept 2003Allowed

Federal Bank Ltd. Vs Sagar Thomas and Others

Supreme Court Of India · AIR 2003 SC 4325 : (2003) AIRSCW 4995 : (2004) 97 CLT 363 : (2004) 120 CompCas 63 : (2003) 4 CTC 418 : (2003) 1 JT 470 Supp : (2003) 3 KLT 876 : (2004) 1 LLJ 161 : (2003) 8 SCALE 143 : (2003) 10 SCC 733 : (2003) 4 SCR 121 Supp : (2004) 1 SLJ 436 : (2003)

Constitution Of India, 1950 — Article 14, 19(2), 226Banking Regulation Act, 1941 — Section 5(c)(a), 22, 22(3), 35, 35A, 35(4), 36, 36AA, 36AB, 36AE, 45, 46AReserve Bank Of India Act, 1934 — Section 42(6)
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Supreme Court25 Sept 2003Allowed

Ramakant Rai Vs Madan Rai and Others

Supreme Court Of India · (2004) 1 ACR 436 : AIR 2004 SC 77 : (2004) 1 ALD(Cri) 75 : (2004) CriLJ 36 : (2004) 2 JCR 28 : (2003) 2 JT 344 Supp : (2003) 8 SCALE 243 : (2003) 12 SCC 395 : (2003) 4 SCR 17 Supp : (2004) 1 UJ 429

Constitution of India, 1950 — Article 136Penal Code, 1860 (IPC) — Section 302, 34, 440
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Supreme Court25 Sept 2003Allowed

Vivek Gupta Vs Central Bureau of Investigation and Another

Supreme Court Of India · (2004) 1 ACR 243 : (2003) 2 ALD(Cri) 1012 : (2003) 1 JT 614 Supp : (2003) 8 SCALE 100 : (2003) 8 SCC 628 : (2003) 3 SCR 1087 Supp : (2004) 1 UJ 140

Criminal Procedure Code, 1973 (CrPC) — Section 212(2), 219(1), 220, 223, 3(1)Penal Code, 1860 (IPC) — Section 120B, 420, 71Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 22, 3, 4
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