COURT ARCHIVE

Supreme Court Of India judgments

59,847 judgments · page 1,435 of 2,993

Supreme Court17 Sept 2003Dismissed

K.R. Anitha and Others Vs Regional Director, E.S.I. Corporation and Another

Supreme Court Of India · AIR 2003 SC 3393 : (2003) AIRSCW 4811 : (2003) 1 JT 359 Supp : (2003) 3 KLT 813 : (2003) 3 LLJ 855 : (2003) 7 SCALE 604 : (2003) 10 SCC 303 : (2004) SCC(L&S) 208 : (2003) 3 SCR 881 Supp : (2003) 6 Supreme 775 : (2003) 3 UPLBEC 2682

Employees State Insurance Act, 1948 — Section 1, 1(4), 1(5), 1(6)

Supreme Court17 Sept 2003Dismissed

Devinder Singh and Others Vs State of Himachal Pradesh

Supreme Court Of India · (2004) 1 ACR 95 : AIR 2003 SC 3365 : (2003) AIRSCW 4779 : (2003) 6 ALT 29 : (2003) CriLJ 4976 : (2003) 1 JT 244 Supp : (2003) 7 SCALE 580 : (2003) 11 SCC 488 : (2003) 2 ShimLC 422 : (2003) 6 Supreme 768 : (2004) 1 UC 249

Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 376, 380, 457

Supreme Court17 Sept 2003Allowed

The Tata Housing Development Co. Ltd. and Another Vs The Goa Foundation and Others

Supreme Court Of India · AIR 2003 SC 4238 : (2003) AIRSCW 4869 : (2003) 7 SCALE 589 : (2003) 11 SCC 714 : (2003) 6 Supreme 740

Goa Land Revenue Code, 1968 — Section 32(1)Goa, Daman and Diu Town and Country Planning Act, 1974 — Section 15, 33, 35, 37, 44

Supreme Court16 Sept 2003Dismissed

State of Punjab and Others Vs Manjit Singh and Others

Supreme Court Of India · AIR 2003 SC 4580 : (2003) AIRSCW 5362 : (2003) 1 JT 343 Supp : (2003) 7 SCALE 556 : (2003) 11 SCC 559 : (2004) SCC(L&S) 73 : (2003) 3 SCR 856 Supp : (2003) 6 Supreme 732

Constitution of India, 1950 — Article 16, 16(4), 320, 335

Supreme Court16 Sept 2003dismissed

Centre for Public Interest Litigation Vs Union of India (UOI) and Another

Supreme Court Of India · AIR 2003 SC 3277 : (2003) AIRSCW 4671 : (2004) 5 ALLMR 65 : (2004) 1 BC 173 : (2003) 117 CompCas 123 : (2003) 4 CompLJ 1 : (2003) 4 CTC 237 : (2003) 1 JT 515 Supp : (2003) 7 SCALE 491 : (2003) 7 SCC 532 : (2003) 48 SCL 604 : (2003) 3 SCR 746 Supp : (2003)

Companies Act, 1956 — Section 617, 619(1)Comptroller and Auditor-Generals (Duties, Powers and Conditions of Service) Act, 1971 — Section 19(1)Constitution of India, 1950 — Article 113(2), 39

Supreme Court16 Sept 2003Dismissed

State of Bihar Vs Lal Krishna Advani and Others

Supreme Court Of India · AIR 2003 SC 3357 : (2003) AIRSCW 4769 : (2003) 4 ALLMR 1210 : (2003) 3 BLJR 2020 : (2003) 1 JT 335 Supp : (2004) 1 LW 606 : (2003) 7 SCALE 524 : (2003) 8 SCC 361 : (2003) 3 SCR 844 Supp : (2003) 6 Supreme 762

Commissions of Inquiry Act, 1952 — Section 3, 3(1), 8BConstitution of India, 1950 — Article 21

Supreme Court16 Sept 2003Allowed

Mithailal Dalsangar Singh and Others Vs Annabai Devram Kini and Others

Supreme Court Of India · AIR 2003 SC 4244 : (2003) AIRSCW 4878 : (2004) 1 CHN 1 Supp : (2004) 97 CLT 257 : (2003) 4 JCR 74 : (2003) 1 JT 262 Supp : (2004) 2 LW 366 : (2003) 4 MhLj 721 : (2003) MPLJ 362 : (2004) 96 RD 351 : (2003) 7 SCALE 610 : (2003) 10 SCC 691 : (2003) 3 SCR 822

Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 104Limitation Act, 1963 — Section 5

Supreme Court16 Sept 2003

Harish Verma and Others Vs Ajay Srivastava and Another

Supreme Court Of India · AIR 2003 SC 3371 : (2003) AIRSCW 4817 : (2003) 4 JCR 79 : (2003) 1 JT 322 Supp : (2004) 1 LW 597 : (2003) 7 SCALE 598 : (2003) 8 SCC 69 : (2004) SCC(L&S) 512 : (2003) 3 SCR 833 Supp : (2003) 6 Supreme 706 : (2004) 1 UJ 355

Constitution of India, 1950 — Article 136, 14, 15(4)Indian Medical Council Act, 1956 — Section 16, 17, 18, 19, 20Postgraduate Medical Education Regulations, 2000 — Regulation 9

Supreme Court16 Sept 2003Dismissed

Rajgopal (Dead) by Lrs. Vs Kishan Gopal and Another

Supreme Court Of India · AIR 2003 SC 4319 : (2004) AIRSCW 48 : (2003) AIRSCW 4986 : (2003) 51 BLJR 2393 : (2004) 97 CLT 174 : (2003) 4 CTC 114 : (2003) 4 JCR 124 : (2004) 96 RD 541 : (2003) 7 SCALE 516 : (2003) 10 SCC 653 : (2003) 3 SCR 732 Supp : (2003) 6 Supreme 712 : (2003) 8

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 100Hindu Adoptions and Maintenance Act, 1956 — Section 2, 5

Supreme Court16 Sept 2003Dismissed

Shiromani Gurdwara Parbandhak Committee Vs Mahant Harnam Singh C. (Dead), M.N. Singh and Others

Supreme Court Of India · AIR 2003 SC 3349 : (2003) AIRSCW 4757 : (2003) 1 JT 544 Supp : (2003) 135 PLR 778 : (2003) 7 SCALE 565 : (2003) 11 SCC 377 : (2003) 3 SCR 805 Supp : (2003) 7 Supreme 43

Civil Procedure Code, 1908 (CPC) — Section 92Punjab Land Revenue Act, 1887 — Section 44Sikh Gurdwaras Act, 1925 — Section 10, 11, 14, 16, 16(2)

Supreme Court16 Sept 2003Allowed

Prem Singh Vs State of Himachal Pradesh

Supreme Court Of India · (2004) 1 ACR 137 : (2003) 1 JT 298 Supp : (2003) 7 SCALE 508 : (2003) 10 SCC 358 : (2003) 2 ShimLC 420

Penal Code, 1860 (IPC) — Section 302

Supreme Court16 Sept 2003Dismissed

Munna @ Surendra Kumar Vs State of M.P.

Supreme Court Of India · (2004) 1 ACR 140 : AIR 2003 SC 3346 : (2003) AIRSCW 4752 : (2003) 1 JT 314 Supp : (2003) 4 MPHT 331 : (2003) 7 SCALE 510 : (2003) 11 SCC 480 : (2003) 7 Supreme 281

Criminal Procedure Code, 1973 (CrPC) — Section 162Penal Code, 1860 (IPC) — Section 109, 302, 307, 324

Supreme Court16 Sept 2003Dismissed

The Assistant Commissioner, Assessment-II, Bangalore and Others Vs Velliappa Textiles Ltd. and Others

Supreme Court Of India · AIR 2004 SC 86 : (2004) 1 CompLJ 21 : (2004) CriLJ 1221 : (2003) 184 CTR 193 : (2003) 157 ELT 369 : (2003) 263 ITR 550 : (2003) 2 JT 99 Supp : (2003) 7 SCALE 530 : (2003) 11 SCC 405 : (2003) 46 SCL 808 : (2003) 3 SCR 763 Supp

Crimes Act, 1914 — Section 4B(3)Criminal Procedure Code, 1973 (CrPC) — Section 190(1), 197, 235(2), 360, 482Drugs and Cosmetics Act, 1940 — Section 34, 35

Supreme Court16 Sept 2003Dismissed

S.P. Badrinath Vs Govt. of A.P. and Others etc. etc.

Supreme Court Of India · AIR 2003 SC 4587 : (2003) AIRSCW 5372 : (2004) 1 ALD 68 : (2003) 6 ALT 34 : (2003) 8 JT 290 : (2003) 8 SCALE 53 : (2003) 8 SCC 1 : (2003) SCC(L&S) 1196 : (2003) 3 SCR 872 Supp : (2004) 1 SLJ 289 : (2003) 7 Supreme 41

Andhra Pradesh Ministerial Service Rules, 1966 — Rule 23

Supreme Court15 Sept 2003Dismissed

Union of India (UOI) and Another Vs Punjab Singh and Another

Supreme Court Of India · AIR 2003 SC 3321 : (2003) AIRSCW 4715 : (2003) 4 AWC 3310 Supp : (2003) 3 BLJR 1989 : (2004) 97 CALLT 66 : (2004) 97 CLT 66 : (2003) 1 JT 355 Supp : (2003) 7 SCALE 480 : (2003) 10 SCC 36 : (2003) 3 SCR 728 Supp : (2003) 6 Supreme 699 : (2003) 5 Supreme 28

Constitution of India, 1950 — Article 136Limitation Act, 1963 — Section 3

Supreme Court15 Sept 2003Dismissed

Megh Singh Vs State of Punjab

Supreme Court Of India · (2004) 1 ACR 130 : AIR 2003 SC 3184 : (2003) AIRSCW 4536 : (2003) CriLJ 4329 : (2003) 89 ECC 709 : (2003) 1 JT 257 Supp : (2003) 7 SCALE 483 : (2003) 8 SCC 666 : (2003) 3 SCR 720 Supp : (2003) 6 Supreme 832 : (2004) 1 UC 285 : (2003) 2 UJ 1532

Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 20, 35, 50, 54

Supreme Court15 Sept 2003Allowed

Audhar and Others Vs Chandrapati and Others

Supreme Court Of India · AIR 2003 SC 4389 : (2003) AIRSCW 5020 : (2005) 11 JT 336 : (2003) 95 RD 481 : (2003) 7 SCALE 502 : (2003) 11 SCC 458 : (2003) 6 Supreme 885

Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 4, 48, 49

Supreme Court12 Sept 2003Allowed

The New India Assurance Co. Ltd. Vs C. Padma and Another

Supreme Court Of India · (2003) ACJ 1999 : AIR 2004 SC 4394 : (2003) 6 ALD 94 : (2003) 4 ALLMR 1148 : (2003) 3 BLJR 2072 : (2004) 97 CLT 71 : (2004) 118 CompCas 15 : (2004) 1 JCR 34 : (2003) 1 JT 273 Supp : (2004) 1 LW 150 : (2003) 135 PLR 774 : (2004) 1 RLW 13 : (2003) 7 SCALE 4

General Clauses Act, 1897 — Section 6ALimitation Act, 1963 — Article 137Motor Vehicles Act, 1939 — Section 110A(3), 158(6)

Supreme Court12 Sept 2003Dismissed

K. Samantaray Vs National Insurance Co. Ltd.

Supreme Court Of India · AIR 2003 SC 4422 : (2003) AIRSCW 5063 : (2003) 4 ALLMR 1144 : (2003) 4 JCR 219 : (2003) 1 JT 400 Supp : (2003) 7 SCALE 441 : (2004) 9 SCC 286 : (2004) SCC(L&S) 864 : (2003) 3 SCR 669 Supp : (2003) 6 Supreme 852 : (2003) 3 UPLBEC 2677

Mysore State Civil Services (General Recruitment) Rules, 1957 — Rule 4(3)

Supreme Court12 Sept 2003Allowed

Shiv Kumar Bhagat Vs State of Bihar and Others

Supreme Court Of India · (2003) 3 BLJR 2091 : (2003) 4 JCR 113 : (2003) 1 JT 41 Supp : (2003) 4 PLJR 135 : (2003) 7 SCALE 415 : (2003) 7 SCC 736 : (2003) 3 SCR 654 Supp

Bihar and Orissa Excise Act, 1915 — Section 33, 34, 34(2), 35, 41Bihar and Orissa Excise Rules, 1919 — Rule 33, 44, 45, 46Civil Procedure Code, 1908 (CPC) — Section 80