Supreme Court03 Sept 2003Partly Allowed
Sunil Dutt Sharma Vs Chief Regional Manager, H.P.C. Ltd. and Others
Supreme Court Of India · AIR 2004 SC 157 : (2003) 6 ALT 33 : (2003) 1 JT 155 Supp : (2003) 7 SCALE 176 : (2003) 7 SCC 662
COURT ARCHIVE
Supreme Court Of India judgments
59,847 judgments · page 1,438 of 2,993
Supreme Court03 Sept 2003Allowed
Commissioner of Central Excise, Coimbatore Vs EL.P.EM. Industries
Supreme Court Of India · (2003) 111 ECR 13 : (2003) 157 ELT 498 : (2003) 12 SCC 541
Supreme Court03 Sept 2003Allowed
State of Haryana and Another Vs Ankur Gupta
Supreme Court Of India · AIR 2003 SC 3797 : (2003) AIRSCW 4343 : (2003) 1 JT 96 Supp : (2004) 1 LW 28 : (2004) 136 PLR 66 : (2003) 7 SCALE 166 : (2003) 7 SCC 704 : (2003) SCC(L&S) 1165 : (2003) 3 SCR 333 Supp : (2004) 1 SLJ 507 : (2003) 6 Supreme 431 : (2003) 1 UD 541 : (2004) 1
Constitution of India, 1950 — Article 136, 14, 16
Supreme Court03 Sept 2003Allowed
State of West Bengal Vs Amritlal Chatterjee
Supreme Court Of India · AIR 2003 SC 4564 : (2003) AIRSCW 5339 : (2004) 2 ALT 5 : (2003) 3 ARBLR 158 : (2004) 3 CompLJ 11 : (2003) 4 JCR 130 : (2003) 1 JT 308 Supp : (2003) 7 SCALE 274 : (2003) 10 SCC 572 : (2003) 47 SCL 804 : (2003) 3 SCR 346 Supp : (2003) 7 Supreme 85
Arbitration Act, 1940 — Section 11, 12, 17, 20, 20(1)Arbitration and Conciliation Act, 1996 — Section 2(2), 2(7), 21, 85(2)General Clauses Act, 1897 — Section 6
Supreme Court03 Sept 2003Disposed Of
M.V. Subramanya Vs New India Assurance Co. Ltd. and Others
Supreme Court Of India · (2004) ACJ 290
Motor Vehicles Act, 1939 — Section 95(2)
Supreme Court02 Sept 2003Allowed
National Insurance Co. Ltd. Vs Ajit Kumar and Others
Supreme Court Of India · (2003) ACJ 1931 : AIR 2003 SC 3093 : (2003) AIRSCW 4120 : (2003) 4 ALLMR 758 : (2003) 3 BLJR 2422 : (2003) 96 CLT 616 : (2003) 117 CompCas 106 : (2004) 1 JCR 63 : (2003) 3 JKJ 109 : (2003) 7 JT 520 : (2003) 3 KLT 688 : (2004) 1 LW 90 : (2004) 136 PLR 153
Motor Vehicles Act, 1939 — Section 2(25), 2(29), 2(33), 2(8), 95Motor Vehicles Act, 1988 — Section 140, 145, 147(1), 149(2), 2(14)
Supreme Court02 Sept 2003Dismissed
Kailash Kumar Sanwatia Vs The State of Bihar and Another
Supreme Court Of India · (2004) 1 ACR 981 : AIR 2003 SC 3714 : (2003) AIRSCW 4225 : (2003) 2 ALT(Cri) 378 : (2003) CriLJ 4313 : (2003) 1 JT 105 Supp : (2003) 4 PLJR 172 : (2003) 7 SCALE 125 : (2003) 7 SCC 399 : (2003) 3 SCR 314 Supp : (2003) 6 Supreme 286
Penal Code, 1860 (IPC) — Section 34, 380, 405, 409
Supreme Court02 Sept 2003Partly Allowed
Vajrapu Sambayya Naidu and Others Vs State of A.P. and Others
Supreme Court Of India · (2003) 3 ACR 2972 : AIR 2003 SC 3706 : (2003) AIRSCW 4212 : (2003) CriLJ 4433 : (2003) 7 JT 558 : (2004) 1 RLW 21 : (2003) 7 SCALE 44 : (2004) 10 SCC 152 : (2003) 3 SCR 299 Supp : (2003) 6 Supreme 780
Criminal Procedure Code, 1973 (CrPC) — Section 144Penal Code, 1860 (IPC) — Section 141, 147, 148, 149, 302
Supreme Court02 Sept 2003Allowed
Dev Singh Vs Punjab Tourism Development Corporation Ltd. and Another
Supreme Court Of India · AIR 2003 SC 3712 : (2003) AIRSCW 4222 : (2003) 3 JKJ 113 : (2003) 3 LLJ 823 : (2003) 7 SCALE 122 : (2003) 8 SCC 9 : (2003) SCC(L&S) 1198 : (2003) 6 Supreme 482 : (2003) 1 UD 356 : (2004) 1 UJ 220 : (2003) 3 UPLBEC 2613
Supreme Court02 Sept 2003Allowed
M.A. Murthy Vs State of Karnataka and Others
Supreme Court Of India · AIR 2003 SC 3821 : (2003) AIRSCW 4377 : (2003) 185 CTR 194 : (2003) 264 ITR 1 : (2003) 3 JKJ 105 : (2003) 8 JT 292 : (2003) 7 SCALE 154 : (2003) 7 SCC 517 : (2003) SCC(L&S) 1076 : (2003) 3 SCR 327 Supp : (2004) 1 SLJ 241 : (2003) 6 Supreme 424 : (2004) 1
Supreme Court02 Sept 2003Dismissed
Dena Snuff (P) Ltd. Vs Commissioner of Central Excise, Chandigarh
Supreme Court Of India · (2003) 90 ECC 279 : (2003) ECR 15 : (2003) 157 ELT 500 : (2004) 13 SCC 113
Central Excises and Salt Act, 1944 — Section 11B, 12B
Supreme Court01 Sept 2003Disposed Of
Commissioner of Central Excise, Meerut Vs Prince Gutka Ltd.
Supreme Court Of India · (2003) 90 ECC 804 : (2003) 111 ECR 18 : (2003) 157 ELT 392
Supreme Court01 Sept 2003Allowed
N.D. Jayal and Another Vs Union of India (UOI) and Others
Supreme Court Of India · (2003) 2 JT 1 Supp : (2003) 7 SCALE 54 : (2004) 9 SCC 362 : (2003) 3 SCR 152 Supp
Constitution of India, 1950 — Article 21, 32Environment (Protection) Act, 1986 — Section 19, 3, 3(2), 3(5)Environment (Protection) Rules, 1986 — Rule 5
Supreme Court01 Sept 2003Disposed Of
Regional Officer, C.B.S.E. Vs Ku. Sheena Peethambaran and Others
Supreme Court Of India · AIR 2003 SC 3720 : (2003) AIRSCW 4233 : (2003) 7 JT 502 : (2003) 7 SCALE 129 : (2003) 7 SCC 719 : (2003) 3 SCR 275 Supp : (2003) 6 Supreme 491 : (2003) 1 UD 363 : (2003) 3 UPLBEC 2606
Supreme Court01 Sept 2003Allowed
Sohan Lal Gupta (Dead) thr. L.Rs. and Others Vs Smt. Asha Devi Gupta and Others
Supreme Court Of India · (2003) 3 ARBLR 141 : (2003) 4 JCR 102 : (2003) 7 JT 524 : (2003) 7 SCALE 139 : (2003) 7 SCC 492 : (2003) 47 SCL 272 : (2003) 3 SCR 249 Supp
Arbitration and Conciliation Act, 1996 — Section 68Companies Act, 1956 — Section 108Land Acquisition Act, 1894 — Section 50(2)
Supreme Court01 Sept 2003Dismissed
Justice P. Venugopal Vs Union of India (UOI) and Others
Supreme Court Of India · AIR 2003 SC 3887 : (2003) AIRSCW 4472 : (2003) 1 JT 505 Supp : (2003) 7 SCALE 197 : (2003) 7 SCC 726 : (2003) SCC(L&S) 1185 : (2004) 1 UJ 332 : (2003) 3 UPLBEC 2720
Administrative Tribunals Act, 1985 — Section 35(2)Administrative Tribunals Rules — Rule 16, 5, 8Central Administrative Tribunal (Salaries and Allowances and Conditions of Service of Chairman, Vice-Chairmen and Members) Ru
Supreme Court01 Sept 2003Dismissed
Sukhdev Singh Vs Delhi State (Govt. of NCT of Delhi)
Supreme Court Of India · (2004) 1 ACR 252 : AIR 2003 SC 3716 : (2003) AIRSCW 4228 : (2003) CriLJ 4315 : (2004) 1 RLW 17 : (2003) 7 SCALE 102 : (2003) 7 SCC 441 : (2003) 3 SCR 224 Supp : (2003) 6 Supreme 477 : (2004) 1 UC 202 : (2003) 2 UJ 1483
Constitution of India, 1950 — Article 136Penal Code, 1860 (IPC) — Section 300, 302, 304, 307, 308
Supreme Court29 Aug 2003Allowed
State of Orissa and Others Vs Rajendra Kumar Das and Another
Supreme Court Of India · (2003) 6 ALT 22 : (2003) 4 JCR 95 : (2003) 2 JT 163 Supp : (2004) 1 OLR 517 : (2003) 7 SCALE 41 : (2003) 10 SCC 411 : (2004) SCC(L&S) 326 : (2003) 3 SCR 146 Supp : (2004) 1 SLJ 244
Supreme Court29 Aug 2003Dismissed
Bharat Coking Coal Ltd. Vs Annapurna Construction
Supreme Court Of India · AIR 2003 SC 3660 : (2003) AIRSCW 4146 : (2003) 6 ALD 85 : (2004) 5 ALLMR 56 : (2003) 3 ARBLR 119 : (2003) 4 JCR 87 : (2003) 1 JT 280 Supp : (2003) 3 MLJ 185 : (2003) 7 SCALE 20 : (2003) 8 SCC 154 : (2003) 47 SCL 259 : (2003) 3 SCR 122 Supp : (2003) 6 Supr
Arbitration Act, 1940 — Section 14, 15, 16, 29, 30Civil Procedure Code, 1908 (CPC) — Section 11, 152, 41Contract Act, 1872 — Section 73
Supreme Court29 Aug 2003Allowed
CCI Chambers Co-op. Hsg. Society Ltd. Vs Development Credit Bank Ltd.
Supreme Court Of India · AIR 2004 SC 184 : (2004) 5 ALLMR 47 : (2003) 117 CompCas 118 : (2003) 4 CompLJ 238 : (2003) 3 CPJ 9 : (2003) 4 CTC 299 : (2003) 1 JT 113 Supp : (2003) 4 LW 739 : (2004) 1 MhLj 651 : (2003) 3 MLJ 181 : (2004) MPLJ 368 : (2003) 135 PLR 739 : (2003) 7 SCALE
Consumer Protection Act, 1986 — Section 23