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Supreme Court Of India judgments

59,847 judgments · page 1,436 of 2,993

Supreme Court12 Sept 2003Allowed

Hardie Trading Ltd. and Another Vs Addisons Paint and Chemicals Ltd.

Supreme Court Of India · AIR 2003 SC 3377 : (2003) AIRSCW 4788 : (2003) 1 JT 444 Supp : (2003) 27 PTC 241 : (2003) 7 SCALE 451 : (2003) 11 SCC 92 : (2003) 46 SCL 778 : (2003) 3 SCR 686 Supp : (2003) 5 Supreme 206

Foreign Exchange Regulation Act, 1973 — Section 28Trade and Merchandise Marks Act, 1958 — Section 102, 18, 2, 2(2), 44
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Supreme Court11 Sept 2003Allowed

N.D.M.C. Vs Satish Chand (Deceased) by Lr Ram Chand

Supreme Court Of India · AIR 2003 SC 3187 : (2003) AIRSCW 4541 : (2003) 4 ALLMR 1178 : (2004) 97 CLT 188 : (2003) 106 DLT 417 : (2003) 1 JT 291 Supp : (2004) 136 PLR 257 : (2003) 7 SCALE 425 : (2003) 10 SCC 38 : (2003) 3 SCR 645 Supp : (2003) 6 Supreme 616

Civil Procedure Code, 1908 (CPC) — Section 113, 9Income Tax Act, 1922 — Section 66(2)Income Tax Act, 1961 — Section 293
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Supreme Court11 Sept 2003Dismissed

State of Maharashtra and Others Vs Basantilal and Another

Supreme Court Of India · AIR 2003 SC 4688 : (2003) AIRSCW 5499 : (2004) 1 JCR 66(2) : (2003) 1 JT 357 Supp : (2003) 4 MhLj 1041 : (2003) 7 SCALE 332 : (2003) 10 SCC 620 : (2003) 6 Supreme 660 : (2003) 2 UJ 1531

Bombay Prohibition Act, 1949 — Section 34Constitution of India, 1950 — Article 166
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Supreme Court11 Sept 2003Dismissed

Mohinder Singh and Another Vs State of Punjab and Others

Supreme Court Of India · (2004) 1 ACR 984 : AIR 2003 SC 4399 : (2003) AIRSCW 5033 : (2003) CriLJ 5002 : (2003) 1 JT 117 Supp : (2003) 7 SCALE 372 : (2004) 12 SCC 311 : (2003) 6 Supreme 836 : (2004) 1 UC 275

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 148, 149, 201, 302, 323
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Supreme Court11 Sept 2003Allowed

Rajendra Kumar Vs State of Rajasthan

Supreme Court Of India · (2004) 1 ACR 998 : AIR 2003 SC 3196 : (2003) AIRSCW 4554 : (2003) 2 ALD(Cri) 23 : (2003) CriLJ 4344 : (2003) 1 JT 150 Supp : (2003) 7 SCALE 381 : (2003) 10 SCC 21 : (2003) 6 Supreme 822 : (2003) 2 UJ 1509

Penal Code, 1860 (IPC) — Section 120B, 302, 392, 397, 414
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Supreme Court11 Sept 2003Dismissed

State of Madhya Pradesh Vs Ghanshyam Singh

Supreme Court Of India · (2004) 1 ACR 992 : AIR 2003 SC 3191 : (2003) AIRSCW 4547 : (2003) 2 ALT(Cri) 380 : (2003) CriLJ 4339 : (2003) 1 JT 129 Supp : (2004) 1 MPHT 150 : (2003) 7 SCALE 387 : (2003) 8 SCC 13 : (2003) 3 SCR 618 Supp : (2003) 6 Supreme 649

Penal Code, 1860 (IPC) — Section 148, 149, 300, 302, 304
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Supreme Court11 Sept 2003Disposed Of

Rachakonda Venkat Rao and Others Vs R. Satya Bai (D) by Lr. and Another

Supreme Court Of India · AIR 2003 SC 3322 : (2003) AIRSCW 4717 : (2003) 6 ALD 110 : (2003) 2 CGLJ 371 : (2003) 96 CLT 749 : (2004) 6 JT 83 : (2003) 4 LW 759 : (2004) 96 RD 456 : (2003) 7 SCALE 430 : (2003) 7 SCC 452 : (2003) 3 SCR 629 Supp : (2003) 6 Supreme 662 : (2004) 1 UC 267

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2, Order 23 Rule 3, Order 26 Rule 13, Order 26 Rule 14, 115
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Supreme Court10 Sept 2003Dismissed

Santosh Kumar and Others Vs G.R. Chawla and Others

Supreme Court Of India · AIR 2003 SC 3304 : (2003) AIRSCW 4692 : (2003) 1 JT 54 Supp : (2003) 7 SCALE 339 : (2003) 10 SCC 513 : (2004) SCC(L&S) 329 : (2003) 3 SCR 561 Supp : (2003) 6 Supreme 502

Uttar Pradesh Regularisation of Ad hoc Appointments (On Posts Within the Purview of the Public Service Commission) Rules, 1979 — Rule 4, 4(1), 7
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Supreme Court10 Sept 2003Allowed

Thirumala Tirupati Devasthanams and Another Vs Thallappaka Ananthacharyulu and Others

Supreme Court Of India · AIR 2003 SC 3290 : (2003) AIRSCW 4847 : (2003) 6 ALD 72 : (2003) 6 ALT 40 : (2004) 6 JT 425 : (2003) 4 LW 652 : (2003) 7 SCALE 352 : (2003) 8 SCC 134 : (2003) 3 SCR 538 Supp : (2003) 6 Supreme 684

Andhra Pradesh (Andhra Area) Inams (Abolition and Conversion into Ryotwari) Act, 1956 — Section 14, 14A, 2A, 3, 4Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 97Andhra Prade
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Supreme Court10 Sept 2003Allowed

Baitarani Gramiya Bank Vs Pallab Kumar and Others

Supreme Court Of India · AIR 2003 SC 4248 : (2003) AIRSCW 4884 : (2004) 1 CTC 459 : (2003) 8 JT 121 : (2004) 1 LLJ 184 : (2003) 7 SCALE 394 : (2004) 9 SCC 100 : (2004) SCC(L&S) 715 : (2003) 3 SCR 571 Supp : (2003) 6 Supreme 621 : (2004) 1 UPLBEC 229

Constitution of India, 1950 — Article 14, 141, 16
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Supreme Court10 Sept 2003Disposed Of

Bhavsingh (Dead) by Lrs. Vs Keshar Singh and Others

Supreme Court Of India · (2003) AIRSCW 4559 : (2005) 1 JLJ 231 : (2003) 9 JT 378 : (2004) MPLJ 228 : (2003) 7 SCALE 409 : (2003) 8 SCC 263 : (2003) 3 SCR 607 Supp : (2003) 7 Supreme 79

Civil Procedure Code, 1908 (CPC) — Section 11Madhya Pradesh Samaj Ke Kamjor Vargon Ke Krishi Bhumi Dharakon Ka Udhar Dene Walon Ke Bhumi Hadapane Sambandhi Kuchakron Se Paritran Tatha Mukti Adhiniyam, 1976 — Section 2, 3, 6, 7, 7(
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Supreme Court09 Sept 2003Dismissed

Krishna Mohan Kul @ Nani Charan Kul and Another Vs Pratima Maity and Others

Supreme Court Of India · AIR 2003 SC 4351 : (2003) AIRSCW 5142 : (2004) 1 JCR 30 : (2003) 10 JT 150 : (2004) 2 LW 344 : (2003) 135 PLR 757 : (2003) 7 SCALE 310 : (2004) 9 SCC 468 : (2003) 3 SCR 496 Supp : (2003) 7 Supreme 105 : (2004) 1 UJ 23

Civil Procedure Code, 1908 (CPC) — Section 100Contract Act, 1872 — Section 16Evidence Act, 1872 — Section 111
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Supreme Court09 Sept 2003Allowed

Union of India (UOI) and Another Vs Yusuf Razak Dhanani and Others

Supreme Court Of India · (2004) 1 ACR 138 : AIR 2003 SC 4578 : (2003) AIRSCW 5359 : (2004) 1 ALT 10 : (2003) CriLJ 4560 : (2003) 89 ECC 465 : (2003) 110 ECR 473 : (2003) 157 ELT 241 : (2003) 1 JT 306 Supp : (2004) 1 MhLj 1090 : (2004) MPLJ 527 : (2003) 7 SCALE 289 : (2003) 8 SCC

Criminal Procedure Code, 1973 (CrPC) — Section 438Customs Act, 1962 — Section 104
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Supreme Court09 Sept 2003Allowed

Hem Raj and Another Vs State of Punjab

Supreme Court Of India · AIR 2003 SC 4259 : (2003) AIRSCW 4899 : (2003) CriLJ 4987 : (2003) 7 JT 614 : (2003) 7 SCALE 278 : (2003) 12 SCC 241 : (2003) 3 SCR 466 Supp : (2003) 7 Supreme 188

Criminal Procedure Code, 1973 (CrPC) — Section 154, 379Penal Code, 1860 (IPC) — Section 120B, 302, 323, 324, 34Supreme Court (Enlargement of Criminal Appellate Jurisdiction) Act, 1970 — Section 2
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