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Supreme Court Of India judgments

59,847 judgments · page 1,439 of 2,993

Supreme Court28 Aug 2003Allowed

National Highway Authority of India Vs Ganga Enterprises and Another

Supreme Court Of India · AIR 2003 SC 3823 : (2003) AIRSCW 4381 : (2003) 3 BC 621 : (2003) 117 CompCas 154 : (2004) 1 CTLJ 24 : (2003) 106 DLT 634 : (2003) 1 JT 85 Supp : (2004) 1 LW 592 : (2004) 1 MLJ 1 : (2003) 135 PLR 721 : (2003) 7 SCALE 171 : (2003) 7 SCC 410 : (2003) 3 SCR 1

Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 5
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Supreme Court28 Aug 2003Dismissed

Rafique Bibi (D) by Lrs. Vs Sayed Waliuddin (D) by Lrs. and Others

Supreme Court Of India · AIR 2003 SC 3789 : (2003) AIRSCW 4332 : (2004) 5 ALLMR 828 : (2003) 1 JT 160 Supp : (2004) 2 MhLj 590 : (2003) 6 SCALE 785 : (2004) 1 SCC 287 : (2003) 3 SCR 100 Supp : (2003) 6 Supreme 300 : (2004) 1 UJ 130

Delhi and Ajmer Rent Control Act, 1952 — Section 13(1)
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Supreme Court28 Aug 2003Allowed

State of Manipur Vs Md. Rajaodin

Supreme Court Of India · AIR 2003 SC 3794 : (2003) AIRSCW 4335 : (2004) 1 AWC 143 Supp : (2005) 2 GLT 11 : (2003) 8 JT 57 : (2003) 6 SCALE 796 : (2003) 7 SCC 511 : (2003) SCC(L&S) 1070 : (2003) 3 SCR 107 Supp : (2004) 1 SLJ 247 : (2003) 6 Supreme 256 : (2003) 1 UD 351 : (2004) 1

Constitution of India, 1950 — Article 14, 16
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Supreme Court28 Aug 2003Dismissed

K. Vinod Kumar Vs S. Palanisamy and Others

Supreme Court Of India · AIR 2003 SC 3171 : (2004) AIRSCW 4260 : (2003) AIRSCW 4519 : (2004) 5 ALLMR 76 : (2004) 1 AWC 173 Supp : (2004) 1 CTLJ 436 : (2003) 8 JT 100 : (2003) 3 MLJ 173 : (2003) 4 PLJR 175 : (2003) 6 SCALE 753 : (2003) 10 SCC 681 : (2004) 2 Supreme 589 : (2003) 6

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Supreme Court27 Aug 2003Dismissed

Kaliyaperumal and Another Vs State of Tamil Nadu

Supreme Court Of India · (2003) 3 ACR 2858 : AIR 2003 SC 3828 : (2003) AIRSCW 4387 : (2003) 2 ALD(Cri) 682 : (2003) 2 ALT(Cri) 337 : (2003) 51 BLJR 1851 : (2003) CriLJ 4321 : (2003) 7 JT 392 : (2003) 6 SCALE 707 : (2004) 9 SCC 157 : (2003) 3 SCR 1 Supp : (2003) 6 Supreme 101 : (2

Dowry Prohibition Act, 1961 — Section 2Evidence Act, 1872 — Section 113B, 114Penal Code, 1860 (IPC) — Section 30, 304B, 306, 498A
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Supreme Court27 Aug 2003Allowed

State of Maharashtra Vs Kashirao and Others

Supreme Court Of India · (2003) 3 ACR 2955 : AIR 2003 SC 3901 : (2003) AIRSCW 4492 : (2003) 2 ALD(Cri) 798 : (2003) CriLJ 4464 : (2003) 7 JT 437 : (2003) 6 SCALE 715 : (2003) 10 SCC 434 : (2003) 2 SCR 1060 Supp : (2003) 6 Supreme 293 : (2004) 1 UC 153 : (2004) 1 UJ 275

Penal Code, 1860 (IPC) — Section 141, 147, 148, 149, 301
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Supreme Court27 Aug 2003Dismissed

Balram Kumawat Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2003 SC 3268 : (2003) AIRSCW 4658 : (2003) 106 DLT 392 : (2004) 1 JCR 177 : (2003) 1 JT 1 Supp : (2003) 3 MLJ 194 : (2003) 6 SCALE 724 : (2003) 7 SCC 628 : (2003) 3 SCR 24 Supp : (2003) 134 STC 626 : (2003) 6 Supreme 264 : (2003) 2 UJ 1513

Companies Act, 1956 — Section 630(1)Constitution of India, 1950 — Article 14, 19, 48A, 51ACopyright Act, 1957 — Section 52A
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Supreme Court27 Aug 2003Dismissed

Munna Vs State (N.C.T. of Delhi)

Supreme Court Of India · (2003) 3 ACR 2804 : AIR 2003 SC 3805 : (2003) AIRSCW 4355 : (2003) 2 ALD(Cri) 991 : (2003) CriLJ 4440 : (2003) 106 DLT 592 : (2003) 7 JT 361 : (2003) 6 SCALE 698 : (2003) 10 SCC 599 : (2003) 2 SCR 1048 Supp : (2003) 6 Supreme 890

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 9
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Supreme Court27 Aug 2003Dismissed

Indian Handicrafts Emporium and Others Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2003 SC 3240 : (2003) AIRSCW 4617 : (2003) 5 ALD 39 : (2003) 106 DLT 350 : (2003) 7 JT 446 : (2003) 6 SCALE 831 : (2003) 7 SCC 589 : (2003) 3 SCR 43 Supp : (2003) 6 Supreme 439

Bombay Prohibition Act, 1949 — Section 12, 13Constitution of India, 1950 — Article 13(1), 14, 19, 19(1), 252Succession Act, 1925 — Section 118
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Supreme Court26 Aug 2003dismissed

Lalu Prasad @ Lalu Prasad Yadav Vs State through C.B.I. (A.H.D.) Ranchi, Jharkhand

Supreme Court Of India · (2004) 1 ACR 964 : AIR 2003 SC 3838 : (2003) AIRSCW 4402 : (2003) CriLJ 4452 : (2003) 1 JT 32 Supp : (2003) 6 SCALE 674 : (2006) 6 SCC 661 : (2003) 2 SCR 1032 Supp : (2003) 6 Supreme 995 : (2004) 1 UC 146 : (2004) 1 UJ 70

Criminal Procedure Code, 1973 (CrPC) — Section 219, 223, 407Penal Code, 1860 (IPC) — Section 411, 414Prevention of Corruption Act, 1988 — Section 13, 13(1), 13(1)(C)
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Supreme Court26 Aug 2003Disposed Of

Om Prakash Sood Vs Union of India (UOI) and Another

Supreme Court Of India · AIR 2003 SC 3833 : (2003) AIRSCW 4395 : (2003) 6 ALT 27 : (2003) 2 JT 77 Supp : (2004) 1 LLJ 460 : (2003) 7 SCALE 114 : (2003) 7 SCC 473 : (2003) SCC(L&S) 1058 : (2003) 2 SCR 1020 Supp : (2004) 1 SLJ 264 : (2003) 6 Supreme 961 : (2004) 1 UJ 121 : (2003) 3

Constitution of India, 1950 — Article 136
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Supreme Court26 Aug 2003Allowed

Augustine Saldanha Vs State of Karnataka

Supreme Court Of India · (2004) 1 ACR 24 : AIR 2003 SC 3843 : (2003) AIRSCW 4410 : (2003) 2 ALD(Cri) 979 : (2003) CriLJ 4458 : (2003) 1 JT 187 Supp : (2003) 7 SCALE 11 : (2003) 10 SCC 472 : (2003) 2 SCR 997 Supp : (2003) 6 Supreme 677

Penal Code, 1860 (IPC) — Section 299, 300, 302, 304, 324
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Supreme Court26 Aug 2003Allowed

Deva (Dead) thr. Lrs. Vs Sajjan Kumar (Dead) by Lrs.

Supreme Court Of India · AIR 2003 SC 3907 : (2003) AIRSCW 4501 : (2003) 6 ALT 10 : (2004) 1 JCR 28 : (2003) 1 JT 109 Supp : (2003) 4 MPHT 264 : (2004) 136 PLR 657 : (2003) 7 SCALE 31 : (2003) 7 SCC 481 : (2003) 6 Supreme 391 : (2004) 1 UC 126

Civil Procedure Code, 1908 (CPC) — Section 100Limitation Act, 1963 — Article 65
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Supreme Court26 Aug 2003Dismissed

Tejumal Bhojwani (Dead) through Lrs. and Others Vs State of U.P.

Supreme Court Of India · AIR 2003 SC 3791 : (2003) AIRSCW 4335 : (2003) 6 ALT 17 : (2003) 4 AWC 3392 Supp : (2003) 2 JT 194 Supp : (2004) 1 LW 87 : (2004) 1 MLJ 11 : (2004) 1 RLW 28 : (2003) 7 SCALE 38 : (2003) 10 SCC 525 : (2003) 2 SCR 1044 Supp : (2003) 6 Supreme 538 : (2004) 1

Land Acquisition Act, 1894 — Section 4Uttar Pradesh Avas Evam Vikas Parishad Adhiniyam, 1965 — Section 28, 32, 6
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Supreme Court26 Aug 2003Allowed

Rajasthan Financial Corporation Vs Man Industrial Corporation Ltd.

Supreme Court Of India · AIR 2003 SC 4273 : (2003) AIRSCW 4920 : (2003) 6 ALT 22 : (2003) 117 CompCas 110 : (2003) 7 JT 486 : (2003) 95 RD 616 : (2003) 6 SCALE 825 : (2003) 7 SCC 522 : (2004) 49 SCL 35 : (2003) 6 Supreme 558 : (2004) 1 UJ 110 : (2003) 3 UPLBEC 2550

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 114, 115, 151Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22State Financial Corporations Act, 1951 — Section 31(1), 32
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