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Supreme Court Of India judgments

59,847 judgments · page 1,440 of 2,993

Supreme Court26 Aug 2003Disposed Of

Deb Narayan Halder Vs Smt. Anushree Halder

Supreme Court Of India · (2003) 3 ACR 2849 : AIR 2003 SC 3174 : (2003) AIRSCW 4522 : (2003) 2 ALD(Cri) 765 : (2003) CriLJ 4470 : (2003) 7 JT 379 : (2003) 6 SCALE 742 : (2003) 11 SCC 303 : (2003) 6 Supreme 415 : (2003) 2 UC 1388

Criminal Procedure Code, 1973 (CrPC) — Section 125
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Supreme Court25 Aug 2003Allowed

Gazi Saduddin Vs State of Maharashtra and Another

Supreme Court Of India · AIR 2003 SC 3116 : (2003) AIRSCW 4072 : (2003) 2 ALT(Cri) 332 : (2003) CriLJ 3897 : (2003) 7 JT 250 : (2003) 6 SCALE 633 : (2003) 7 SCC 330 : (2003) 2 SCR 966 Supp : (2003) 6 Supreme 34 : (2004) 1 UJ 258

Bombay Police Act, 1951 — Section 56(1), 59, 7Prevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 3(1)
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Supreme Court25 Aug 2003Dismissed

Krishna Gope Vs State of Bihar

Supreme Court Of India · (2003) 3 ACR 2816 : AIR 2003 SC 3114 : (2003) AIRSCW 4026 : (2003) 2 ALT(Cri) 325 : (2003) 51 BLJR 1823 : (2003) CriLJ 3890 : (2003) 4 CTC 249 : (2003) 7 JT 376 : (2003) 6 SCALE 578 : (2003) 10 SCC 45 : (2003) 5 Supreme 606 : (2003) 2 UC 1362

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Supreme Court25 Aug 2003Dismissed

The State of Bihar and Another Vs Kedar Sao and Another

Supreme Court Of India · (2003) 3 ACR 2748 : AIR 2003 SC 3650 : (2003) AIRSCW 4131 : (2003) 2 ALD(Cri) 670 : (2003) CriLJ 4903 : (2003) 7 JT 276 : (2003) 6 SCALE 639 : (2004) 9 SCC 344 : (2003) 2 SCR 974 Supp : (2003) 6 Supreme 171

Bihar Forest Produce (Regulation of Trade) Act, 1984 — Section 1(3), 1(4), 14, 15, 17Criminal Procedure Code, 1973 (CrPC) — Section 102, 103Forest (Bihar Amendment) Act, 1990 — Section 2(3), 2(4), 32, 33(1), 41
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Supreme Court25 Aug 2003Allowed

Calcutta Gujrati Education Society and Another Vs Calcutta Municipal Corporation and Others

Supreme Court Of India · AIR 2003 SC 4278 : (2004) AIRSCW 97 : (2003) AIRSCW 4923 : (2003) 2 JT 52 Supp : (2003) 6 SCALE 802 : (2003) 10 SCC 533 : (2003) 2 SCR 915 Supp : (2003) 8 Supreme 718 : (2003) 7 Supreme 292

Bengal Public Demands Recovery Act, 1913 — Section 219Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 10, 406, 406(2)Calcutta Municipal Corporation Act, 1980 — Section 170, 171, 171(2), 171(4
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Supreme Court25 Aug 2003Allowed

M. Rangasamy Vs Rengammal and Others

Supreme Court Of India · AIR 2003 SC 3120 : (2003) AIRSCW 4078 : (2003) 4 ALLMR 747 : (2003) 4 JCR 199 : (2005) 6 JT 279 : (2004) 1 LW 72 : (2004) 96 RD 347 : (2004) 1 RD 347 : (2003) 6 SCALE 627 : (2003) 7 SCC 683 : (2003) 2 SCR 948 Supp : (2003) 6 Supreme 30 : (2004) 1 UC 39

Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 68Succession Act, 1925 — Section 63, 63(3)
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Supreme Court25 Aug 2003Dismissed

Satya Ranjan Majhi and Another Vs State of Orissa and Others

Supreme Court Of India · (2003) 6 ALT 6 : (2004) 97 CALLT 1 : (2004) 97 CLT 1 : (2003) 8 JT 286 : (2004) 1 LW 579 : (2003) 6 SCALE 800 : (2003) 7 SCC 439 : (2003) 2 SCR 994 Supp

Constitution of India, 1950 — Article 226, 25, 25(1)Orissa Freedom of Religion Act, 1967 — Section 2, 5(3), 7Orissa Freedom of Religion Rules, 1989 — Rule 4, 5
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Supreme Court22 Aug 2003Allowed

Nazir Khan and Others Vs State of Delhi

Supreme Court Of India · (2004) 1 ACR 34 : AIR 2003 SC 4427 : (2003) AIRSCW 5068 : (2003) 2 ALD(Cri) 651 : (2003) CriLJ 5021 : (2003) 106 DLT 70 : (2003) 1 JT 200 Supp : (2003) 6 SCALE 652 : (2003) 8 SCC 461 : (2003) 2 SCR 884 Supp : (2003) 6 Supreme 234

Criminal Procedure Code, 1973 (CrPC) — Section 162, 164, 164Evidence Act, 1872 — Section 10, 24, 25, 26, 27Foreigners Act, 1946 — Section 14
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Supreme Court22 Aug 2003Dismissed

A.I. Railway Parcel and Goods Porters Union Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2003 SC 3673 : (2003) 106 DLT 604 : (2003) 9 JT 269 : (2003) 3 LLJ 827 : (2003) 6 SCALE 774 : (2003) 11 SCC 590 : (2004) SCC(L&S) 100 : (2003) 2 SCR 842 Supp : (2004) 1 SLJ 319 : (2004) 2 UPLBEC 1187

Constitution of India, 1950 — Article 32Contract Labour (Regulation and Abolition) Act, 1970 — Section 10
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Supreme Court22 Aug 2003Allowed

State of Rajasthan Vs Kheraj Ram

Supreme Court Of India · (2003) 3 ACR 2905 : AIR 2004 SC 3432 : (2003) 7 JT 419 : (2003) 6 SCALE 757 : (2003) 8 SCC 224 : (2003) 2 SCR 861 Supp : (2003) 2 UJ 1488

Criminal Procedure Code, 1973 (CrPC) — Section 354(3), 360, 361, 366, 367(5)Penal Code, 1860 (IPC) — Section 149, 302, 307, 313
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Supreme Court21 Aug 2003Dismissed

Bihar State Mineral Dev. Corpn. and Another Vs Encon Builders (I) Pvt. Ltd.

Supreme Court Of India · AIR 2003 SC 3688 : (2003) AIRSCW 4186 : (2003) 4 ALLMR 736 : (2003) 3 ARBLR 133 : (2003) 3 BLJR 1907 : (2004) 120 CompCas 54 : (2003) 4 JCR 185 : (2003) 7 JT 605 : (2003) 6 SCALE 592 : (2003) 7 SCC 418 : (2004) 49 SCL 3 : (2003) 2 SCR 812 Supp : (2003) 6

Arbitration Act, 1940 — Section 2, 33, 34, 39(1), 5Arbitration and Conciliation Act, 1996 — Section 24(1), 33(1)
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Supreme Court21 Aug 2003Dismissed

Harsh Kumar Vs Bhagwan Sahai Rawat and Others

Supreme Court Of India · AIR 2003 SC 3693 : (2003) AIRSCW 4194 : (2003) 4 ALLMR 745 : (2003) 5 ALT 65 : (2003) 4 JCR 133 : (2003) 8 JT 104 : (2004) 1 MLJ 19 : (2003) 6 SCALE 599 : (2003) 7 SCC 709 : (2003) 6 Supreme 6

Constitution of India, 1950 — Article 173Representation of the People Act, 1951 — Section 100, 100(1), 101, 80, 80A
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Supreme Court21 Aug 2003Dismissed

Widia (India) Ltd. and Others Vs The State of Karnataka and Others

Supreme Court Of India · AIR 2003 SC 3095 : (2003) 5 ALD 110 : (2003) 7 JT 237 : (2003) 6 SCALE 567 : (2003) 8 SCC 22 : (2003) 2 SCR 822 Supp : (2003) 132 STC 360

Constitution Of India, 1950 — Article 226, 246, 301, 303, 304, 304(a), 304(b)Karnataka Tax On Entry Of Goods Act, 1979 — Section 2(A)(5), 3, 3(1), 4BKarnataka Industrial Areas Development Act, 1966 — Section 3
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Supreme Court21 Aug 2003Partly Allowed

Hamlet @ Sasi and Others Vs State of Kerala

Supreme Court Of India · (2003) 3 ACR 2798 : AIR 2003 SC 3682 : (2003) AIRSCW 4178 : (2003) 2 ALD(Cri) 694 : (2003) CriLJ 4898 : (2003) 7 JT 351 : (2003) 6 SCALE 514 : (2003) 10 SCC 108 : (2003) 6 Supreme 393 : (2004) 1 UC 67

Penal Code, 1860 (IPC) — Section 120B, 141, 143, 147, 148
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Supreme Court19 Aug 2003Allowed

Punit Rai Vs Dinesh Chaudhary

Supreme Court Of India · AIR 2003 SC 4355 : (2003) 6 Scale 551 : (2003 ) 8 SCC 204 : (2003) Supp 2 SCR 743

Constitution Of India, 1950 — Article 13, 162, 166(3), 341, 341(1), 341(2), 342Evidence Act, 1872 — Section 50, 106, 114, 114(g)Representation Of The People Act, 1951 — Section 103
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