CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments

59,847 judgments · page 1,433 of 2,993

Supreme Court25 Sept 2003Dismissed

Durga Prasad Gupta Vs The State of Rajasthan through C.B.I.

Supreme Court Of India · (2004) 1 ACR 235 : (2004) 97 CLT 489 : (2003) 1 JT 586 Supp : (2003) 8 SCALE 107 : (2003) 12 SCC 257 : (2003) 4 SCR 1 Supp : (2004) 1 UJ 62

Explosive Substances Act, 1908 — Section 3, 4, 5, 6Explosives Act, 1884 — Section 9BExplosives Rules, 1983 — Rule 115
Read judgment
Supreme Court25 Sept 2003Allowed

State of Madhya Pradesh Vs Kriparam

Supreme Court Of India · (2004) 1 ACR 249 : (2004) 1 ALT 21 : (2003) 2 JT 90 Supp : (2003) 8 SCALE 89 : (2003) 12 SCC 675

Penal Code, 1860 (IPC) — Section 302, 34
Read judgment
Supreme Court24 Sept 2003Allowed

State of U.P. Vs Babu and Others

Supreme Court Of India · (2005) 2 ACR 1947 : AIR 2003 SC 3408 : (2003) AIRSCW 4841 : (2004) 1 ALD(Cri) 15 : (2003) CriLJ 4982 : (2004) 1 LW(Cri) 473 : (2003) 8 SCALE 48 : (2003) 11 SCC 280 : (2003) 3 SCR 1079 Supp : (2003) 7 Supreme 53

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 378Evidence Act, 1872 — Section 3, 9
Read judgment
Supreme Court24 Sept 2003Dismissed

Bhim Singh and Others Vs State of Haryana and Another

Supreme Court Of India · AIR 2003 SC 4382 : (2003) AIRSCW 5188 : (2004) 1 ALT 6 : (2004) 1 AWC 52 Supp : (2003) 2 JT 415 Supp : (2004) 136 PLR 597 : (2003) 8 SCALE 217 : (2003) 10 SCC 529 : (2003) 7 Supreme 113 : (2004) 1 UPLBEC 162

Land Acquisition Act, 1894 — Section 18, 4, 51A, 6
Read judgment
Supreme Court23 Sept 2003Disposed Of

Vijay Lakshmi Vs Punjab University and Others

Supreme Court Of India · AIR 2003 SC 3331 : (2003) AIRSCW 4731 : (2003) 4 ALLMR 1153 : (2004) 1 ALT 45 : (2004) 1 CHN 30 Supp : (2003) 4 GLR 3759 : (2003) 8 JT 259 : (2004) 137 PLR 124 : (2003) 8 SCALE 65 : (2003) 8 SCC 440 : (2004) SCC(L&S) 38 : (2003) 3 SCR 1034 Supp : (2004) 1

Air India Employees Service Regulations, 2000 — Regulation 46Andhra Pradesh State and Subordinate Service Rules, 1996 — Rule 22Constitution of India, 1950 — Article 14, 15, 15(1), 15(3), 15(4)
Read judgment
Supreme Court23 Sept 2003Allowed

U.P. Drugs and Pharmaceuticals Company Limited Vs Ramanuj Yadav and Others

Supreme Court Of India · AIR 2003 SC 3337 : (2003) AIRSCW 4739 : (2003) 4 AWC 3328 Supp : (2003) 1 JT 383 Supp : (2003) 3 LLJ 1064 : (2003) 8 SCALE 73 : (2003) 8 SCC 334 : (2003) 3 SCR 1022 Supp : (2004) 1 SLJ 500 : (2003) 6 Supreme 857 : (2003) 3 UPLBEC 2670

Industrial Disputes (Amendment) Act, 1953 — Section 25A, 25B, 25C, 25D, 25EIndustrial Disputes (Amendment) Act, 1964 — Section 2, 25BUttar Pradesh Industrial Disputes Act, 1947 — Section 2, 4, 6N, 8
Read judgment
Supreme Court23 Sept 2003Allowed

The State of Karnataka Vs Mapilla P.P. Soopi

Supreme Court Of India · (2004) 1 ACR 22 : AIR 2004 SC 85 : (2003) 6 ALT 45 : (2004) CriLJ 44 : (2003) 4 JCR 224 : (2003) 1 JT 503 Supp : (2003) 8 SCALE 46 : (2003) 8 SCC 202

Penal Code, 1860 (IPC) — Section 376, 4, 448
Read judgment
Supreme Court23 Sept 2003Dismissed

Sukhwant Singh @ Balwinder Singh Vs State through C.B.I.

Supreme Court Of India · (2004) 1 ACR 475 : AIR 2003 SC 3362 : (2003) AIRSCW 4776 : (2004) 97 CLT 393 : (2003) CriLJ 4974 : (2003) 2 JT 420 Supp : (2004) 2 MhLj 36 : (2004) MPLJ 46 : (2003) 8 SCALE 39 : (2003) 8 SCC 90 : (2003) 7 Supreme 11 : (2004) 1 UJ 172

Explosive Substances Act, 1908 — Section 5, 6Penal Code, 1860 (IPC) — Section 120Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 15, 19, 3, 3(3), 6(1)
Read judgment
Supreme Court23 Sept 2003Allowed

Nawal Singh Vs State of U.P. and Another

Supreme Court Of India · AIR 2003 SC 4303 : (2003) AIRSCW 4963 : (2003) 4 AWC 3312 Supp : (2003) 1 JT 366 Supp : (2003) 8 SCALE 55 : (2003) 8 SCC 117 : (2003) SCC(L&S) 1212 : (2003) 3 SCR 1046 Supp : (2004) 1 SLJ 489 : (2003) 7 Supreme 179 : (2004) 1 UJ 361 : (2003) 3 UPLBEC 2688

Constitution of India, 1950 — Article 229, 235, 309Criminal Procedure Code, 1973 (CrPC) — Section 353Uttar Pradesh Control of Goondas Act, 1970 — Section 3
Read judgment
Supreme Court23 Sept 2003Dismissed

Bidesh Singh Vs Madhu Singh and Others

Supreme Court Of India · (2003) 3 BLJR 2335 : (2003) 4 JCR 239 : (2003) 2 JT 500 Supp : (2004) 1 MLJ 46 : (2003) 8 SCALE 727 : (2003) 11 SCC 448 : (2003) 3 SCR 1074 Supp

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Conduct of Elections Rules, 1961 — Rule 38(1), 56(2), 94ARepresentation of the People Act, 1951 — Section 100(1), 107, 117, 81, 82
Read judgment
Supreme Court23 Sept 2003Dismissed

State of Orissa Vs Lodu Swain and Others

Supreme Court Of India · (2004) 1 ACR 147 : AIR 2003 SC 4386 : (2003) AIRSCW 5229 : (2003) 6 ALT 42 : (2003) CriLJ 5059 : (2003) 1 JT 576 Supp : (2003) 8 SCALE 42 : (2003) 11 SCC 199 : (2003) 7 Supreme 56

Penal Code, 1860 (IPC) — Section 302, 307, 324, 326, 34
Read judgment
Supreme Court23 Sept 2003Dismissed

Prakash H. Jain Vs Ms. Marie Fernandes

Supreme Court Of India · AIR 2003 SC 4591 : (2003) AIRSCW 5378 : (2004) 5 ALLMR 1 : (2003) 2 CHN 154 Supp : (2003) 1 JT 528 Supp : (2003) 8 SCALE 29 : (2003) 8 SCC 431 : (2003) 3 SCR 1011 Supp : (2003) 6 Supreme 1002 : (2004) 1 UJ 134

Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950 — Section 90Civil Procedure Code, 1908 (CPC) — Section 151Consumer Protection Act, 1986 — Section 24A
Read judgment
Supreme Court22 Sept 2003Allowed

Continental Construction Ltd. Vs State of U.P.

Supreme Court Of India · (2003) 3 ARBLR 320 : (2004) 1 AWC 23 Supp : (2004) 97 CLT 273 : (2003) 2 JT 410 Supp : (2004) 1 LW 111 : (2004) 1 MhLj 1084 : (2004) MPLJ 450 : (2003) 8 SCALE 14 : (2003) 8 SCC 4 : (2003) 48 SCL 312 : (2003) 3 SCR 1002 Supp

Arbitration Act, 1940 — Section 30, 33, 9
Read judgment
Supreme Court22 Sept 2003Allowed

State of Orissa and Others Vs Bhikari Charan Khuntia and Others etc.

Supreme Court Of India · AIR 2003 SC 4588 : (2003) AIRSCW 5374 : (2003) 1 JT 596 Supp : (2003) 2 OLR 640 : (2003) 8 SCALE 26 : (2003) 10 SCC 144 : (2004) SCC(L&S) 188 : (2003) 3 SCR 986 Supp : (2004) 1 SLJ 235 : (2003) 7 Supreme 14 : (2003) 3 UPLBEC 2705

Constitution of India, 1950 — Article 136, 226
Read judgment
Supreme Court22 Sept 2003Allowed

State of Punjab Vs Pohla Singh and Another

Supreme Court Of India · (2005) 2 ACR 1950 : AIR 2003 SC 4407 : (2003) AIRSCW 5044 : (2003) CriLJ 5010 : (2003) 1 JT 406 Supp : (2004) 1 LW(Cri) 427 : (2003) 8 SCALE 19 : (2003) 11 SCC 58 : (2003) 3 SCR 993 Supp : (2003) 7 Supreme 17

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34
Read judgment