CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments

59,847 judgments · page 1,443 of 2,993

Supreme Court07 Aug 2003Allowed

Surya Dev Rai Vs Ram Chander Rai and Others

Supreme Court Of India · AIR 2003 SC 3044 : (2003) AIRSCW 3872 : (2003) 5 ALD 36 : (2003) 4 ALLMR 761 : (2003) 5 ALT 19 : (2003) 4 CTC 48 : (2004) 1 GLR 320 : (2003) 4 JCR 174 : (2004) 1 JLJ 1 : (2003) 3 KLT 490 : (2003) 3 LW 693 : (2003) 3 MLJ 60 : (2003) 2 OLR 361 : (2003) 4 RL

Civil Procedure Code Amendment Act, 1999 — Section 115Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 115, 115(1)Constitution of India, 1950 — Article 19(1), 226, 227, 227(2), 227(3)
Read judgment
Supreme Court06 Aug 2003Dismissed

T.K. Rangarajan Vs Government of Tamil Nadu and Others

Supreme Court Of India · AIR 2003 SC 3032 : (2003) AIRSCW 3807 : (2003) 4 ALLMR 726 : (2003) 5 ALT 55 : (2003) 4 AWC 3028 Supp : (2003) 3 CTC 557 : (2003) 3 GLR 2628 : (2003) 4 JCR 1 : (2003) 3 JKJ 8 : (2003) 3 KLT 86 : (2003) 3 LLJ 275 : (2003) 3 LW 496 : (2003) 3 MLJ 41 : (2003

Constitution of India, 1950 — Article 136, 19(1), 226, 227, 32Essential Services Maintenance Ordinance, 1960 — Section 3, 4, 5, 7Tamil Nadu Government Servants Conduct Rules, 1973 — Rule 22
Read judgment
Supreme Court06 Aug 2003Dismissed

Amit @ Ammu Vs State of Maharashtra

Supreme Court Of India · (2005) 2 ACR 1963 : AIR 2003 SC 3131 : (2003) AIRSCW 3980 : (2003) 2 ALD(Cri) 806 : (2003) 2 ALT(Cri) 278 : (2003) CriLJ 3873 : (2003) 1 JT 423 Supp : (2003) 135 PLR 400 : (2003) 6 SCALE 244 : (2003) 8 SCC 93 : (2003) 2 SCR 285 Supp : (2003) 5 Supreme 576

Criminal Procedure Code, 1973 (CrPC) — Section 313, 357Penal Code, 1860 (IPC) — Section 302, 376
Read judgment
Supreme Court06 Aug 2003Partly Allowed

Ram Pal Vs State of U.P.

Supreme Court Of India · AIR 2003 SC 4168 : (2003) AIRSCW 3792 : (2003) 2 ALT(Cri) 207 : (2003) CriLJ 3760 : (2003) 3 JKJ 68 : (2003) 2 OLR 447 : (2003) 6 SCALE 109 : (2003) 7 SCC 141 : (2003) 5 Supreme 297 : (2004) 1 UJ 101

Criminal Procedure Code, 1973 (CrPC) — Section 129, 37, 43Penal Code, 1860 (IPC) — Section 149, 302, 307, 436, 440
Read judgment
Supreme Court06 Aug 2003Dismissed

Kanta (Smt.) Vs State of M.P.

Supreme Court Of India · (2002) 4 CGLJ 162

Negotiable Instruments (Amendment and Miscellaneous Provisions) Act, 2002 — Section 147Negotiable Instruments Act, 1881 (NI) — Section 138
Read judgment
Supreme Court05 Aug 2003Allowed

State of Maharashtra and Others Vs Maimuma Banu and Others

Supreme Court Of India · AIR 2003 SC 3698 : (2003) AIRSCW 4202 : (2003) 3 JCR 186 : (2003) 7 JT 191 : (2004) 1 LW 24 : (2003) 4 MhLj 727 : (2003) 3 MLJ 209 : (2003) 95 RD 659 : (2003) 4 RLW 575 : (2003) 6 SCALE 479 : (2003) 7 SCC 448 : (2003) 2 SCR 228 Supp : (2003) 6 Supreme 289

Land Acquisition Act, 1894 — Section 11, 17(3A), 23(1A), 28, 34
Read judgment
Supreme Court05 Aug 2003Allowed

State (Govt. of NCT of Delhi) Vs Prem Raj

Supreme Court Of India · (2004) 1 ACR 697 : (2003) 2 ALD(Cri) 701 : (2003) 2 ALT(Cri) 259 : (2003) 3 BLJR 1959 : (2003) 105 DLT 1013 : (2003) 71 DRJ 137 : (2003) 8 JT 17 : (2003) 6 SCALE 97 : (2003) 7 SCC 121 : (2003) 2 SCR 235 Supp : (2003) 2 UC 1431

Constitution of India, 1950 — Article 161, 72, 72(1)Criminal Justice Act, 1948 — Section 69Criminal Procedure Code, 1973 (CrPC) — Section 306, 360, 401, 401(1), 401(2)
Read judgment
Supreme Court05 Aug 2003Allowed

Lakshmi Narain Mandal and Others Vs State of Bihar and Others

Supreme Court Of India · AIR 2003 SC 3881 : (2003) AIRSCW 4464 : (2004) 1 AWC 760 Supp : (2003) 51 BLJR 1838 : (2003) 10 JT 139 : (2003) 6 SCALE 80 : (2003) 7 SCC 207 : (2003) 5 Supreme 293

Constitution of India, 1950 — Article 136Kosi Area (Restoration of Lands to Riayat) Act, 1951 — Section 3, 7(1)Limitation Act, 1963 — Section 5
Read judgment
Supreme Court05 Aug 2003Allowed

Jameskutty Jacob Vs United India Insurance Co. Ltd. and Others

Supreme Court Of India · (2003) ACJ 1790 : (2006) 6 ALT 30 : (2003) 4 AWC 3349 Supp : (2003) 51 BLJR 1848 : (2003) 116 CompCas 652 : (2003) 4 JCR 67 : (2003) 1 JT 421 Supp : (2003) 3 KLT 607 : (2003) 4 PLJR 143 : (2003) 6 SCALE 125 : (2003) 7 SCC 131 : (2003) 2 UC 1467

Motor Vehicles Act, 1939 — Section 95, 95(2)
Read judgment
Supreme Court05 Aug 2003Allowed

State of Haryana and Another Vs Jasbir Kaur and Others

Supreme Court Of India · (2003) ACJ 1800 : AIR 2003 SC 3696 : (2003) AIRSCW 4198 : (2003) 4 ALLMR 742 : (2003) 4 AWC 3421 Supp : (2003) 4 JCR 196 : (2003) 1 JT 601 Supp : (2004) 1 LW 11 : (2003) 135 PLR 414 : (2003) 6 SCALE 113 : (2003) 7 SCC 484 : (2003) 2 SCR 245 Supp : (2003)

Motor Vehicles Act, 1988 — Section 166, 168
Read judgment
Supreme Court04 Aug 2003Dismissed

Bihar Public Service Commission and Another Vs Vinoy Kumar Singh and Another

Supreme Court Of India · AIR 2003 SC 2928 : (2003) AIRSCW 3718 : (2003) 51 BLJR 2242 : (2003) 4 JCR 8 : (2003) 6 JT 320 : (2003) 6 SCALE 64 : (2003) 7 SCC 28 : (2003) SCC(L&S) 984 : (2003) 2 SCR 215 Supp : (2004) 1 SLJ 340 : (2003) 5 Supreme 312

Bihar Civil Services (Executive Branch) and the Bihar Junior Civil Services (Recruitment) Rules, 1951 — Rule 15AConstitution of India, 1950 — Article 226, 320
Read judgment