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Supreme Court Of India judgments

59,847 judgments · page 1,437 of 2,993

Supreme Court09 Sept 2003Allowed

Star India (P) Ltd. Vs Siti Cable Network Ltd. and Others

Supreme Court Of India · AIR 2003 SC 3220 : (2003) AIRSCW 4588 : (2003) 4 ALLMR 1130 : (2003) 117 CompCas 146 : (2003) 4 CompLJ 393 : (2003) 3 CPJ 1 : (2004) 2 JCR 241 : (2003) 1 JT 68 Supp : (2003) 3 MLJ 176 : (2003) 7 SCALE 304 : (2003) 8 SCC 304 : (2003) 46 SCL 770 : (2003) 6

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2AMonopolies and Restrictive Trade Practices Act, 1969 — Section 10, 12A, 12A(1), 2, 36B
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Supreme Court09 Sept 2003Allowed

V.K. Majotra Vs Union of India (UOI) and Another Union of India (UOI) and Another Vs Shambhu Dayal and Others

Supreme Court Of India · AIR 2003 SC 3909 : (2003) AIRSCW 4504 : (2003) 4 AWC 3370 Supp : (2003) 2 JT 137 Supp : (2003) 7 SCALE 297 : (2003) 8 SCC 40 : (2003) SCC(L&S) 1202 : (2003) 3 SCR 483 Supp : (2003) 6 Supreme 943 : (2003) 2 UJ 1473 : (2003) 3 UPLBEC 2760

Administrative Tribunals Act, 1985 — Section 4(3), 4(7), 6, 6(1), 6(2)Constitution of India, 1950 — Article 32, 323A, 50
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Supreme Court09 Sept 2003Allowed

Saligram Khirwal Vs Union of India (UOI) and Others

Supreme Court Of India · (2004) 97 CLT 307 : (2003) 4 JCR 121 : (2003) 2 JT 85 Supp : (2003) 7 SCALE 368 : (2003) 7 SCC 689 : (2003) 3 SCR 522 Supp

Mineral Concession Rules, 1949 — Rule 28(1), 28(3)Mineral Concession Rules, 1960 — Rule 25AMines and Minerals (Development and Regulation) Act, 1957 — Section 11(2), 11(3)
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Supreme Court09 Sept 2003Allowed

Maruti Rama Naik Vs State of Maharashtra

Supreme Court Of India · (2003) 3 ACR 2898 : AIR 2003 SC 3884 : (2003) AIRSCW 4468 : (2003) CriLJ 4326 : (2003) 7 JT 627 : (2003) 7 SCALE 270 : (2003) 10 SCC 670 : (2003) 7 Supreme 323 : (2004) 1 UC 236 : (2003) 2 UJ 1523

Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
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Supreme Court08 Sept 2003Dismissed

State of Gujarat Vs Salimbhai Abdulgaffar Shaikh and Others

Supreme Court Of India · (2003) 3 ACR 2967 : AIR 2003 SC 3224 : (2003) AIRSCW 4594 : (2003) 2 ALD(Cri) 774 : (2003) 2 ALT(Cri) 343 : (2003) CriLJ 4348 : (2003) 3 GLR 2378 : (2003) 7 JT 550 : (2004) 1 MhLj 332 : (2004) MPLJ 13 : (2003) 7 SCALE 253 : (2003) 8 SCC 50 : (2003) 3 SCR

Railways Act, 1989 — Section 141, 151, 152Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 20Bombay Police Act, 1951 — Section 135(1)
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Supreme Court08 Sept 2003Dismissed

Smt. Shakila Abdul Gafar Khan Vs Vasant Raghunath Dhoble and Another

Supreme Court Of India · (2004) ACJ 1246 : (2004) 1 ACR 200 : AIR 2003 SC 4567 : (2003) AIRSCW 5343 : (2004) 1 CGLJ 47 : (2003) CriLJ 4548 : (2003) 2 JT 282 Supp : (2003) 2 OLR 611 : (2003) 7 SCALE 213 : (2003) 7 SCC 749 : (2003) 3 SCR 426 Supp : (2003) 6 Supreme 748 : (2004) 1 U

Constitution of India, 1950 — Article 142, 20(3), 21, 22, 5Criminal Procedure Code, 1973 (CrPC) — Section 174, 54Evidence Act, 1872 — Section 32
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Supreme Court08 Sept 2003Dismissed

Union Territory of Chandigarh and Others Vs Rajesh Kumar Basandhi and Another

Supreme Court Of India · AIR 2003 SC 3230 : (2003) AIRSCW 4602 : (2003) 1 JT 165 Supp : (2003) 7 SCALE 261 : (2003) 11 SCC 549 : (2004) SCC(L&S) 65 : (2003) 3 SCR 452 Supp : (2003) 7 Supreme 145 : (2004) 1 UJ 212

Constitution of India, 1950 — Article 265, 309Defence of India Act, 1939 — Section 19(1)Punjab Civil Services Rules, 1989 — Rule 7A
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Supreme Court05 Sept 2003Dismissed

Surinder Singh and Another Vs State of U.P.

Supreme Court Of India · (2004) 1 ACR 81 : AIR 2003 SC 3811 : (2003) AIRSCW 4364 : (2004) 97 CLT 611 : (2003) CriLJ 4446 : (2003) 1 JT 226 Supp : (2003) 7 SCALE 184 : (2003) 10 SCC 26 : (2003) 3 SCR 401 Supp : (2003) 7 Supreme 562 : (2004) 1 UC 205 : (2004) 1 UJ 197

Criminal Procedure Code, 1973 (CrPC) — Section 107, 117Penal Code, 1860 (IPC) — Section 302, 34Uttar Pradesh Children Act, 1951 — Section 2
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Supreme Court05 Sept 2003Allowed

Bihar State Housing Board Vs State of Bihar and Others

Supreme Court Of India · AIR 2003 SC 3817 : (2003) AIRSCW 4372 : (2003) 4 JCR 84 : (2003) 7 JT 569 : (2003) 3 KLT 701 : (2004) 136 PLR 640 : (2003) 95 RD 613 : (2004) 1 RLW 9 : (2003) 7 SCALE 193 : (2003) 1 SCC 10 : (2003) 3 SCR 393 Supp : (2003) 6 Supreme 410 : (2004) 1 UC 387 :

Land Acquisition Act, 1894 — Section 11, 11A, 4, 4(1), 5A
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Supreme Court03 Sept 2003Allowed

Sou. Vijaya @ Baby Vs State of Maharashtra

Supreme Court Of India · (2004) 1 ACR 134 : AIR 2003 SC 3787 : (2003) 2 ALT(Cri) 329 : (2003) 2 CGLJ 337 : (2003) CriLJ 4318 : (2003) 1 JT 270 Supp : (2004) 1 OLR 53 : (2003) 7 SCALE 181 : (2003) 8 SCC 296 : (2003) 3 SCR 340 Supp : (2004) 1 UJ 50

Criminal Procedure Code, 1973 (CrPC) — Section 464Penal Code, 1860 (IPC) — Section 201, 302, 304B, 398A, 498A
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