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Supreme Court Of India judgments

59,847 judgments · page 1,442 of 2,993

Supreme Court14 Aug 2003Disposed Of

Guruvayur Devaswom Managing Commit. and Another Vs C.K. Rajan and Others

Supreme Court Of India · (2003) 7 JT 312 : (2003) 3 KLT 618 : (2004) 1 LW 197 : (2003) 6 SCALE 401 : (2003) 7 SCC 546 : (2003) 2 SCR 619 Supp

Civil Procedure Code, 1908 (CPC) — Section 92Commissions of Inquiry Act, 1952 — Section 3, 3(4), 4, 5, 5AConstitution of India, 1950 — Article 12, 142, 21, 226, 23
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Supreme Court13 Aug 2003Allowed

Union of India (UOI) Vs R. Padmanabhan

Supreme Court Of India · (2003) 156 ELT 625 : (2003) 7 JT 196 : (2003) 3 KLT 655 : (2003) 6 SCALE 393 : (2003) 7 SCC 270 : (2003) 2 SCR 432 Supp : (2003) 3 UPLBEC 2652

Constitution of India, 1950 — Article 226
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Supreme Court13 Aug 2003Allowed

National Thermal Power Corporation Ltd. Vs Karri Pothuraju and Others

Supreme Court Of India · AIR 2003 SC 3647 : (2003) 6 ALT 7 : (2004) 97 CLT 96 : (2003) 4 JCR 191 : (2003) 7 JT 149 : (2003) 3 LLJ 567 : (2003) 6 SCALE 304 : (2003) 7 SCC 384 : (2003) SCC(L&S) 1053 : (2003) 2 SCR 426 Supp

Bombay Industrial Relations Act, 1946 — Section 3(13)Constitution of India, 1950 — Article 226Contract Labour (Regulation and Abolition) Act, 1970 — Section 10(1)
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Supreme Court13 Aug 2003Dismissed

State of Rajasthan Vs Raja Ram

Supreme Court Of India · (2003) 3 ACR 2864 : AIR 2003 SC 3601 : (2003) CriLJ 3901 : (2003) 7 JT 399 : (2004) 1 RLW 53 : (2003) 6 SCALE 489 : (2003) 8 SCC 180 : (2003) 2 UJ 1501

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 164, 24, 366Penal Code, 1860 (IPC) — Section 302
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Supreme Court13 Aug 2003Dismissed

Mishra Dhatu Nigam Ltd., Vs M. Venkataiah and Others, etc. etc.

Supreme Court Of India · AIR 2003 SC 3124 : (2003) AIRSCW 4107 : (2004) 1 JCR 67 : (2003) 7 JT 95 : (2003) 3 LLJ 847 : (2003) 6 SCALE 294 : (2003) 7 SCC 488 : (2003) SCC(L&S) 1066 : (2003) 2 SCR 411 Supp : (2004) 1 SLJ 298 : (2003) 6 Supreme 187 : (2003) 3 UPLBEC 2412

Andhra Pradesh Factories Rules, 1950 — Rule 65, 66, 67, 68, 69Constitution of India, 1950 — Article 14, 21
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Supreme Court13 Aug 2003Allowed

G. Varandani Vs Kurukshetra University and Others

Supreme Court Of India · AIR 2003 SC 3870 : (2003) AIRSCW 4448 : (2003) 7 JT 513 : (2003) 6 SCALE 308 : (2003) 10 SCC 14 : (2004) SCC(L&S) 524 : (2003) 2 SCR 416 Supp : (2003) 6 Supreme 135 : (2003) 3 UPLBEC 2615

Guru Jambheshwar University of Science and Technology Hisar Act, 1995 — Section 35Kurukshetra University Act, 1986 — Section 4
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Supreme Court13 Aug 2003Dismissed

State of Haryana and Others Vs Indira Kumari

Supreme Court Of India · AIR 2003 SC 3875 : (2003) AIRSCW 4455 : (2003) 6 ALT 31 : (2003) 2 JT 551 Supp : (2003) 6 SCALE 589 : (2003) 10 SCC 149 : (2004) SCC(L&S) 184 : (2003) 2 SCR 469 Supp : (2004) 1 SLJ 278 : (2003) 6 Supreme 211

Constitution of India, 1950 — Article 136, 226Punjab Educational Service, Class-III, School Cadre (First Amendment) Rules, 1995 — Rule 2(2)
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Supreme Court13 Aug 2003Allowed

State of Madhya Pradesh Vs Mansingh and Others

Supreme Court Of India · (2004) 1 ACR 101 : (2003) 2 ALT(Cri) 368 : (2003) 1 JT 252 : (2003) 6 SCALE 429 : (2003) 10 SCC 414

Criminal Procedure Code, 1973 (CrPC) — Section 157, 161, 164Penal Code, 1860 (IPC) — Section 302, 304, 323, 324, 325
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Supreme Court11 Aug 2003Dismissed

Babu Vs Babu and Another

Supreme Court Of India · (2003) 3 ACR 2596 : (2003) 2 ALD(Cri) 470 : (2003) 2 ALT(Cri) 310 : (2003) 3 JKJ 73 : (2003) 6 SCALE 276 : (2003) 7 SCC 37 : (2003) 2 SCR 389 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 313Penal Code, 1860 (IPC) — Section 302
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Supreme Court11 Aug 2003Allowed

Kunju Muhammed @ Khumani and Another Vs State of Kerala

Supreme Court Of India · (2003) 3 ACR 2602 : (2003) 2 ALD(Cri) 497 : (2003) 7 JT 114 : (2003) 6 SCALE 254 : (2004) 9 SCC 193 : (2004) 1 UC 74

Criminal Procedure Code, 1973 (CrPC) — Section 313, 378(3), 379Penal Code, 1860 (IPC) — Section 302, 323, 324, 34
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Supreme Court11 Aug 2003Dismissed

Lal Singh Vs State of Madhya Pradesh

Supreme Court Of India · (2003) 3 ACR 2665 : (2003) 2 ALT(Cri) 305 : (2003) 7 JT 139 : (2003) 6 SCALE 284 : (2003) 9 SCC 464 : (2004) 1 UC 43

Penal Code, 1860 (IPC) — Section 302
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Supreme Court11 Aug 2003Allowed

U.P. Public Service Commission, Allahabad Vs Sanjay Kumar Singh

Supreme Court Of India · AIR 2003 SC 3626 : (2004) 1 AWC 146 Supp : (2004) 102 FLR 95 : (2003) 8 JT 79 : (2003) 4 MhLj 1015 : (2003) MPLJ 469 : (2003) 6 SCALE 271 : (2003) 7 SCC 657 : (2003) SCC(L&S) 1081 : (2004) 1 UC 122 : (2004) 1 UPLBEC 217

Constitution of India, 1950 — Article 226, 341, 342
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Supreme Court11 Aug 2003Allowed

United India Insurance Co. Ltd. Vs Jyotsnaben Sudhirbhai Patel and Others

Supreme Court Of India · (2003) ACJ 2107 : AIR 2003 SC 3127 : (2003) AIRSCW 4111 : (2003) 4 ALLMR 753 : (2003) 3 BLJR 1894 : (2003) 116 CompCas 662 : (2003) 3 GLR 2552 : (2003) 4 JCR 68 : (2004) 1 LW 93 : (2004) 1 RLW 1 : (2003) 6 SCALE 288 : (2003) 7 SCC 212 : (2003) 2 SCR 380 S

Motor Vehicles Act, 1988 — Section 149, 149(1), 149(2), 170, 173
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Supreme Court08 Aug 2003Allowed

Prabodh N. Shah Vs S.B.I. and Others

Supreme Court Of India · AIR 2003 SC 3637 : (2003) AIRSCW 4124 : (2003) 5 ALD 105 : (2004) 5 ALLMR 200 : (2003) 3 BLJR 1921 : (2003) 116 CompCas 654 : (2003) 6 SCALE 150 : (2003) 11 SCC 706 : (2003) 5 Supreme 337 : (2003) 2 UC 1398 : (2003) 2 UC 1371 : (2003) 2 UJ 1316

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 15, 15A, 7Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1, Order 40 Rule 3
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Supreme Court08 Aug 2003Allowed

Chandy Varghese and Others Vs K. Abdul Khader and Others

Supreme Court Of India · (2003) 96 CALLT 700 : (2003) 7 JT 293 : (2003) 3 KLT 553 : (2003) 135 PLR 402 : (2003) 6 SCALE 173 : (2003) 11 SCC 328 : (2003) 2 SCR 322 Supp

Constitution of India, 1950 — Article 136Easements Act, 1882 — Section 52Kerala Land Reforms Act, 1963 — Section 106, 106(1), 108, 125, 125(1)
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Supreme Court08 Aug 2003Disposed Of

The Government of N.C.T. of Delhi Vs Jaspal Singh

Supreme Court Of India · (2003) 3 ACR 2760 : (2003) 2 ALD(Cri) 810 : (2003) 2 ALT(Cri) 351 : (2003) 7 JT 302 : (2003) 6 SCALE 181 : (2003) 10 SCC 586 : (2003) 2 SCR 335 Supp : (2003) 2 UJ 1288

Arms Act, 1959 — Section 25Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 313
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Supreme Court08 Aug 2003Allowed

V. Dandapani Chettiar Vs Balasubramanian Chettiar (Dead) by Lrs. and Others

Supreme Court Of India · (2003) 5 ALD 77 : (2004) 5 ALLMR 171 : (2003) 3 BLJR 1980 : (2003) 4 CTC 122 : (2003) 4 JCR 135 : (2003) 3 JT 81 : (2003) 4 MhLj 1 : (2004) 1 MLJ 14 : (2003) MPLJ 546 : (2003) 2 OLR 497 : (2003) 95 RD 513 : (2003) 6 SCALE 167 : (2003) 6 SCC 633 : (2003) 2

Hindu Succession Act, 1956 — Section 15, 15(1), 15(2), 16
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Supreme Court08 Aug 2003Dismissed

Surinder Singh Vs The State of Punjab

Supreme Court Of India · (2003) 3 ACR 2614 : (2003) 2 ALD(Cri) 435 : (2003) 2 ALT(Cri) 282 : (2003) 7 JT 130 : (2003) 6 SCALE 314 : (2003) 10 SCC 66 : (2003) 2 SCR 359 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 302, 323, 325, 34
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