COURT ARCHIVE

Supreme Court Of India judgments

59,847 judgments · page 1,441 of 2,993

Supreme Court19 Aug 2003Allowed

S.R. Ramaraj Vs Special Court, Bombay

Supreme Court Of India · AIR 2003 SC 3039 : (2003) AIRSCW 3962 : (2003) AIRSCW 3920 : (2003) 2 ALD(Cri) 780 : (2004) 120 CompCas 150 : (2003) CriLJ 3863 : (2003) 6 SCALE 508 : (2003) 7 SCC 175 : (2003) 46 SCL 763 : (2003) 2 SCR 778 Supp : (2003) 5 Supreme 343 : (2004) 1 UJ 207

Penal Code, 1860 (IPC) — Section 182, 183, 191, 192, 193Special Court (Trial of Offences Relating to Transactions in Securities) Act, 1992 — Section 10(1)

Supreme Court19 Aug 2003Allowed

Garg Trading Co. Vs Union of India (UOI)

Supreme Court Of India · (2003) 3 ARBLR 318 : (2003) 7 SCALE 488 : (2005) 10 SCC 633

Arbitration Act, 1940 — Section 20, 39, 39(1), 8

Supreme Court19 Aug 2003Partly Allowed

Bhilai Rerollers, Vs Madhya Pradesh Electricity Board and Others

Supreme Court Of India · (2003) AIRSCW 6887 : (2004) 1 JCR 11 : (2004) 1 JLJ 319 : (2003) 7 JT 215 : (2003) 6 SCALE 522 : (2003) 7 SCC 185 : (2003) 2 SCR 787 Supp : (2003) 8 Supreme 706

Electricity (Supply) Act, 1948 — Section 49Electricity Act, 1910 — Section 26, 26(7)

Supreme Court19 Aug 2003Allowed

Seth Mohanlal Hiralal Vs State of M.P.

Supreme Court Of India · (2003) 3 ARBLR 317 : (2003) 7 SCALE 487 : (2003) 12 SCC 144

Arbitration Act, 1940 — Section 30

Supreme Court19 Aug 2003Disposed Of

Ludhiana Central Co-operative Bank Ltd. Vs Amrik Singh and Others

Supreme Court Of India · AIR 2003 SC 3103 : (2003) AIRSCW 4041 : (2003) 6 ALT 32 : (2003) 7 JT 228 : (2004) 1 LLJ 178 : (2004) 1 PLJR 6 : (2003) 6 SCALE 582 : (2003) 10 SCC 136 : (2004) SCC(L&S) 56 : (2003) 2 SCR 766 Supp : (2004) 1 SLJ 291 : (2003) 6 Supreme 196 : (2004) 1 UJ 34

Punjab Co-operative Societies Act, 1961 — Section 50

Supreme Court19 Aug 2003Dismissed

Madan Lal and Another Vs State of Himachal Pradesh

Supreme Court Of India · AIR 2003 SC 3642 : (2003) 2 ALD(Cri) 688 : (2003) 2 CGLJ 395 : (2003) CriLJ 3868 : (2004) 1 CTC 381 : (2003) 89 ECC 241 : (2003) 3 JKJ 1 : (2003) 6 SCALE 483 : (2003) 7 SCC 465 : (2003) 2 SCR 716 Supp : (2003) 2 ShimLC 429

Criminal Procedure Code, 1973 (CrPC) — Section 100, 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 35, 41, 42, 42(1)

Supreme Court19 Aug 2003Dismissed

Vinod Kumar Vs Prem Lata

Supreme Court Of India · AIR 2003 SC 3854 : (2003) AIRSCW 4426 : (2003) 7 JT 574 : (2003) 6 SCALE 608 : (2003) 11 SCC 397 : (2003) 2 SCR 803 Supp : (2003) 6 Supreme 25 : (2004) 1 UJ 384

East Punjab Urban Rent Restriction Act, 1949 — Section 13, 13(2)Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13(2), 13(2)(I), 4

Supreme Court19 Aug 2003Allowed

State Bank of India Vs L. Kannaiah and Others L. Kannaiah and Others Vs State Bank of India

Supreme Court Of India · AIR 2003 SC 3860 : (2003) AIRSCW 4432 : (2005) 3 ESC 455 : (2005) 11 JT 326 : (2003) 3 LLJ 1070 : (2003) 6 SCALE 603 : (2003) 10 SCC 499 : (2004) SCC(L&S) 322 : (2003) 2 SCR 735 Supp : (2004) 1 SLJ 315 : (2003) 6 Supreme 374

Constitution of India, 1950 — Article 226Employees Pension Fund Rules — Rule 22, 25, 7, 8State Bank of India Act, 1955 — Section 50

Supreme Court19 Aug 2003Dismissed

State of M.P. Vs Kedia Leather and Liquor Ltd. and Others

Supreme Court Of India · (2003) 3 ACR 2812 : AIR 2003 SC 3236 : (2003) AIRSCW 4611 : (2003) CriLJ 4335 : (2003) 7 JT 370 : (2004) 1 MhLj 306 : (2004) MPLJ 7 : (2003) 6 SCALE 736 : (2003) 7 SCC 389 : (2003) 2 SCR 727 Supp : (2003) 6 Supreme 213 : (2004) 1 UJ 96

Air (Prevention and Control of Pollution) Act, 1981 — Section 18, 20, 22AConstitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 133, 144, 397

Supreme Court19 Aug 2003Dismissed

Ibrahimpatnam Taluk Vyavasaya Collie Sangham Vs K. Suresh Reddy and Others

Supreme Court Of India · AIR 2003 SC 3592 : (2004) 6 JT 70 : (2003) 6 SCALE 615 : (2003) 7 SCC 667 : (2003) 2 SCR 698 Supp

Andhra Pradesh (Ceiling on Agricultural Holdings) Act, 1961 — Section 12Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950 — Section 37A, 38, 38E, 47, 47(1)Andhra Pradesh General Clauses Act, 1891 &m

Supreme Court18 Aug 2003Dismissed

Union of India (UOI) Vs Kuldip Singh Permer and Others

Supreme Court Of India · AIR 2003 SC 3614 : (2003) 7 JT 154 : (2003) 6 SCALE 460 : (2003) 9 SCC 472 : (2003) SCC(L&S) 1132 : (2003) 2 SCR 677 Supp : (2004) 1 SLJ 274 : (2003) 3 UPLBEC 2661

Constitution of India, 1950 — Article 14, 16Special Services Bureau (Junior Executive) Services Rules, 1976 — Rule 10, 6, 6(1), 7

Supreme Court18 Aug 2003Allowed

Shridhar and Another Vs State of Madhya Pradesh

Supreme Court Of India · (2003) 3 ACR 2902 : AIR 2003 SC 3134 : (2003) 6 ALT 2 : (2003) 2 ALT(Cri) 289 : (2003) CriLJ 3885 : (2003) 7 JT 415 : (2003) 4 MPHT 348 : (2003) 6 SCALE 475 : (2003) 9 SCC 626

Penal Code, 1860 (IPC) — Section 149, 302, 323

Supreme Court18 Aug 2003Disposed Of

B.P. Sharma Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2003 SC 3863 : (2003) AIRSCW 4437 : (2003) 7 JT 159 : (2004) 2 LW 25 : (2003) 6 SCALE 498 : (2003) 7 SCC 309 : (2003) 2 SCR 684 Supp : (2004) 1 SLJ 331

Ancient Monuments and Archaeological Sites and Remains Act, 1958 — Section 18, 2, 23(1), 38, 38(2)Ancient Monuments and Archaeological Sites and Remains Rules, 1959 — Rule 8Constitution of India, 1950 — Article 19(1

Supreme Court18 Aug 2003Disposed Of

Nawab Syed Murtaza Ali Khan (Dead) by Lrs. Vs Prescribed Authority, Rampur and Others

Supreme Court Of India · (2003) 1 JT 142 Supp : (2003) 95 RD 305 : (2003) 6 SCALE 465 : (2003) 10 SCC 6 : (2003) 2 SCR 666 Supp

Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 10, 11, 143, 3, 4

Supreme Court18 Aug 2003Allowed

Ramesh Chandra Sinha and Others Vs State of Bihar and Others

Supreme Court Of India · (2004) 1 ACR 979 : AIR 2003 SC 3635 : (2003) 2 ALD(Cri) 441 : (2003) 6 ALT 13 : (2003) 2 ALT(Cri) 302 : (2003) 3 BLJR 1879 : (2003) CriLJ 3888 : (2003) 1 JT 101 Supp : (2003) 3 PLJR 206 : (2003) 6 SCALE 472 : (2003) 7 SCC 254 : (2004) 1 UC 143

Criminal Procedure Code, 1973 (CrPC) — Section 468, 468(2), 473, 482Penal Code, 1860 (IPC) — Section 120B, 323, 34, 341, 504

Supreme Court14 Aug 2003Disposed Of

Islamic Academy of Education and Another Vs State of Karnataka and Others

Supreme Court Of India · AIR 2003 SC 3724 : (2003) AIRSCW 4240 : (2003) 5 ALD 1 : (2003) 4 AWC 3119 Supp : (2003) 3 CTC 719 : (2004) 1 KarLJ 1 : (2003) 6 SCALE 325 : (2004) 13 SCC 3 : (2003) 6 SCC 697 : (2003) 2 SCR 474 Supp : (2003) 6 Supreme 303 : (2003) 3 UPLBEC 2424

All India Council for Technical Education Act, 1987 — Section 10(1)Constitution of India, 1950 — Article 14, 141, 142, 15, 15(1)Tamil Nadu Educational Institutions (Prohibition of Capitation Fee) Act, 1992 — Section

Supreme Court14 Aug 2003Dismissed

A.K. Soumini Vs State Bank of Travancore and Another

Supreme Court Of India · AIR 2003 SC 3137 : (2003) AIRSCW 4014 : (2003) 8 JT 35 : (2004) 1 KLT 1022 : (2003) 3 LLJ 1074 : (2003) 6 SCALE 321 : (2003) 7 SCC 238 : (2003) SCC(L&S) 1041 : (2003) 2 SCR 577 Supp : (2004) 1 SLJ 270 : (2003) 6 Supreme 378 : (2004) 1 UPLBEC 225

Supreme Court14 Aug 2003Disposed Of

State of Punjab Vs Karnail Singh

Supreme Court Of India · (2003) 3 ACR 2961 : AIR 2003 SC 3609 : (2003) 2 ALT(Cri) 273 : (2003) CriLJ 3892 : (2003) 7 JT 543 : (2003) 6 SCALE 434 : (2003) 11 SCC 271 : (2003) 2 SCR 593 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 394Penal Code, 1860 (IPC) — Section 302, 34

Supreme Court14 Aug 2003Allowed

Ramabai Padmakar Patil (D) through LRs. and Others Vs Rukminibai Vishnu Vekhande and Others

Supreme Court Of India · AIR 2003 SC 3109 : (2003) AIRSCW 4018 : (2003) 6 ALD 123 : (2003) 4 ALLMR 801 : (2004) 97 CALLT 8 : (2004) 97 CLT 8 : (2004) 1 GLR 205 : (2004) 1 LW 584 : (2004) 1 MhLj 1 : (2004) MPLJ 1 : (2003) 95 RD 640 : (2003) 6 SCALE 452 : (2003) 8 SCC 537 : (2003)

Evidence Act, 1872 — Section 68Succession Act, 1925 — Section 63

Supreme Court14 Aug 2003Dismissed

State of Maharashtra and Another Vs B.E. Billimoria and Others

Supreme Court Of India · AIR 2003 SC 4368 : (2003) AIRSCW 5167 : (2003) 5 ALD 68 : (2004) 5 ALLMR 99 : (2003) 4 JCR 15 : (2003) 7 JT 257 : (2003) 6 SCALE 441 : (2003) 7 SCC 336 : (2003) 2 SCR 603 Supp : (2003) 5 Supreme 580 : (2004) 1 UJ 35

Constitution of India, 1950 — Article 227Transfer of Property Act, 1882 — Section 45Urban Land (Ceiling and Regulation) Act, 1976 — Section 10(3), 18, 2, 2(1), 29