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Supreme Court Of India judgments

59,847 judgments · page 1,434 of 2,993

Supreme Court19 Sept 2003Dismissed

State of Punjab Vs Hardan Singh and Others

Supreme Court Of India · (2004) 1 ACR 186 : AIR 2003 SC 4343 : (2003) AIRSCW 5131 : (2004) 97 CLT 597 : (2003) CriLJ 5048 : (2003) 2 JT 129 Supp : (2003) 7 SCALE 675 : (2003) 12 SCC 679 : (2003) 7 Supreme 286

Criminal Procedure Code, 1973 (CrPC) — Section 145Penal Code, 1860 (IPC) — Section 302, 307, 34
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Supreme Court19 Sept 2003Dismissed

Rajkumari and Another Vs S.H.O., Noida and Others

Supreme Court Of India · (2004) 1 ACR 959 : AIR 2003 SC 4693 : (2003) AIRSCW 5512 : (2003) 2 ALT(Cri) 318 : (2004) 97 CLT 228 : (2004) CriLJ 9 : (2003) 107 DLT 25 : (2003) 1 JT 629 Supp : (2003) 7 SCALE 657 : (2003) 11 SCC 500 : (2003) 6 Supreme 812 : (2004) 1 UJ 175

Constitution of India, 1950 — Article 14, 21, 22(1), 32Criminal Procedure Code, 1973 (CrPC) — Section 50Penal Code, 1860 (IPC) — Section 147, 148, 308, 323, 427
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Supreme Court19 Sept 2003Allowed

M. Narayandas Vs State of Karnataka and Others

Supreme Court Of India · (2005) 2 ACR 1955 : (2004) CriLJ 822 : (2003) 1 JT 412 Supp : (2004) 7 KarLJ 562 : (2004) 2 LW(Cri) 485 : (2003) 8 SCALE 1 : (2003) 11 SCC 251 : (2003) 3 SCR 973 Supp : (2004) 1 UJ 512

Constitution of India, 1950 — Article 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 112, 139, 154, 154(1), 154(3)Penal Code, 1860 (IPC) — Section 120B, 419, 420, 467, 468
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Supreme Court19 Sept 2003Dismissed

Jupudi Venkata Vijaya Bhaskar Vs Jupudi Kesava Rao (D) and Others

Supreme Court Of India · AIR 2003 SC 3314 : (2003) AIRSCW 4706 : (2003) 6 ALD 118 : (2004) 1 CHN 24 Supp : (2003) 1 JT 536 Supp : (2003) 7 SCALE 665 : (2003) 8 SCC 282 : (2003) 3 SCR 948 Supp : (2003) 6 Supreme 1011

Hindu Adoptions and Maintenance Act, 1956 — Section 10, 17, 17(1), 17(2), 4
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Supreme Court19 Sept 2003Allowed

Kamma Otukunta Ram Naidu Vs Chereddy Pedda Subba Reddy and Others

Supreme Court Of India · (2004) 1 ACR 195 : AIR 2003 SC 3342 : (2003) AIRSCW 4747 : (2003) 2 ALD(Cri) 761 : (2004) 1 ALT 12 : (2003) CriLJ 4967 : (2004) 1 JCR 188 : (2003) 2 JT 264 Supp : (2003) 7 SCALE 643 : (2003) 12 SCC 723 : (2003) 7 Supreme 89

Explosive Substances Act, 1908 — Section 3Penal Code, 1860 (IPC) — Section 149, 302
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Supreme Court19 Sept 2003Dismissed

M. Prabhulal Vs The Assistant Director, Directorate of Revenue Intelligence

Supreme Court Of India · (2004) 1 ACR 512 : AIR 2003 SC 4311 : (2003) AIRSCW 4975 : (2004) 1 ALD(Cri) 19 : (2003) 2 CGLJ 342 : (2003) CriLJ 4996 : (2003) 89 ECC 697 : (2003) 2 JT 459 Supp : (2003) 7 SCALE 649 : (2003) 8 SCC 449 : (2003) 3 SCR 958 Supp : (2003) 7 Supreme 61

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 25Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 18(1), 21, 29, 41, 42, 42(2)
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Supreme Court18 Sept 2003Dismissed

K. Pandurangan etc. Vs S.S.R. Velusamy and Another

Supreme Court Of India · (2004) 1 ACR 153 : AIR 2003 SC 3318 : (2003) AIRSCW 4712 : (2003) CriLJ 4964 : (2003) 1 JT 583 Supp : (2003) 7 SCALE 624 : (2003) 8 SCC 625 : (2003) 6 Supreme 719 : (2004) 1 UC 361

Constitution of India, 1950 — Article 14, 21Criminal Procedure Code, 1973 (CrPC) — Section 432, 432(5)Penal Code, 1860 (IPC) — Section 109, 409, 420, 468, 477
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Supreme Court18 Sept 2003Allowed

K.K. John Vs State of Goa

Supreme Court Of India · (2003) 3 ARBLR 325 : (2003) 4 AWC 3415 Supp : (2003) 2 JT 197 Supp : (2003) 8 SCALE 82 : (2003) 8 SCC 193 : (2003) 48 SCL 67 : (2003) 3 SCR 937 Supp : (2004) 1 UJ 391

Arbitration Act, 1940 — Section 16, 16(1), 16(3), 19, 20
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Supreme Court18 Sept 2003Allowed

Jitendra and Another Vs State of M.P.

Supreme Court Of India · (2004) 1 ACR 144 : AIR 2003 SC 4236 : (2003) AIRSCW 4865 : (2003) CriLJ 4985 : (2003) 89 ECC 705 : (2003) 1 JT 331 Supp : (2004) 1 LW(Cri) 433 : (2003) 4 MPHT 338 : (2003) 7 SCALE 619 : (2004) 10 SCC 562 : (2003) 3 SCR 918 Supp : (2003) 7 Supreme 68 : (20

Criminal Procedure Code, 1973 (CrPC) — Section 173, 465Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 20, 52A, 8
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Supreme Court18 Sept 2003Allowed

Damodar Vs State of Rajasthan

Supreme Court Of India · (2004) 1 ACR 88 : AIR 2003 SC 4414 : (2003) AIRSCW 5050 : (2003) 2 ALD(Cri) 969 : (2003) CriLJ 5014 : (2003) 1 JT 234 Supp : (2004) 1 RLW 45 : (2003) 7 SCALE 627 : (2004) 12 SCC 336 : (2003) 3 SCR 904 Supp : (2003) 6 Supreme 722 : (2003) 2 UJ 1461

Criminal Procedure Code, 1973 (CrPC) — Section 162, 313Penal Code, 1860 (IPC) — Section 114, 120A, 120B, 302, 307
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Supreme Court17 Sept 2003Allowed

State of Punjab and Others Vs Charanjit Singh

Supreme Court Of India · AIR 2003 SC 4317 : (2003) AIRSCW 4984 : (2004) 2 ALT 8 : (2003) 1 JT 319 Supp : (2003) 8 SCALE 12 : (2003) 8 SCC 458 : (2004) SCC(L&S) 53 : (2003) 3 SCR 894 Supp : (2004) 1 SLJ 238 : (2003) 6 Supreme 830

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Supreme Court17 Sept 2003dismissed

State of Maharashtra Vs S.D. Shinde and Co.

Supreme Court Of India · AIR 2003 SC 4349 : (2003) AIRSCW 5139 : (2003) 6 ALT 20 : (2003) 3 ARBLR 314 : (2003) 4 AWC 3300 Supp : (2003) 1 JT 353 Supp : (2004) 2 LW 68 : (2003) 8 SCALE 9 : (2003) 8 SCC 131 : (2003) 47 SCL 799 : (2003) 3 SCR 891 Supp : (2003) 6 Supreme 828 : (2004)

Arbitration Act, 1940 — Section 18, 20
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Supreme Court17 Sept 2003Allowed

Anwar Chand Sab Nanadikar Vs State of Karnataka

Supreme Court Of India · (2004) 1 ACR 31 : (2003) 1 JT 196 Supp : (2004) 7 KarLJ 557 : (2004) 2 LW(Cri) 481 : (2003) 7 SCALE 576 : (2003) 10 SCC 521 : (2003) 3 SCR 875 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 391Penal Code, 1860 (IPC) — Section 405, 409, 411
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Supreme Court17 Sept 2003Allowed

Ramanuj Prasad Vs Coal India Ltd. and Others

Supreme Court Of India · AIR 2003 SC 4420 : (2003) AIRSCW 5059 : (2004) 1 ALT 1 : (2003) 8 JT 443 : (2003) 8 SCALE 79 : (2003) 10 SCC 152 : (2004) SCC(L&S) 264 : (2003) 3 SCR 898 Supp : (2004) 1 SLJ 286 : (2003) 7 Supreme 71

Constitution of India, 1950 — Article 226
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