COURT ARCHIVE

Supreme Court Of India judgments

59,847 judgments · page 1,444 of 2,993

Supreme Court04 Aug 2003Dismissed

Sheikh Noor and Another Vs Sheikh G.S. Ibrahim (dead) by Lrs.

Supreme Court Of India · AIR 2003 SC 4163 : (2003) AIRSCW 3784 : (2003) 5 ALD 98 : (2004) 1 GLR 284 : (2003) 3 JKJ 60 : (2004) 1 LW 724 : (2003) 135 PLR 409 : (2003) 4 RLW 579 : (2003) 6 SCALE 72 : (2003) 7 SCC 321 : (2003) 2 SCR 204 Supp : (2003) 5 Supreme 305 : (2003) 2 UJ 1396

Transfer of Property Act, 1882 — Section 109

Supreme Court01 Aug 2003Dismissed

Lakha Ram Sharma Vs Balar Marketing Pvt. Ltd.

Supreme Court Of India · (2003) 27 PTC 175 : (2006) 2 SCALE 363

Supreme Court01 Aug 2003Dismissed

Gurdev Singh and Another Vs State of Punjab

Supreme Court Of India · AIR 2003 SC 4187 : (2003) AIRSCW 3818 : (2003) 2 ALD(Cri) 476 : (2003) 2 ALT(Cri) 240 : (2003) CriLJ 3764 : (2003) 6 SCALE 25 : (2003) 7 SCC 258 : (2003) 2 SCR 80 Supp : (2003) 5 Supreme 320 : (2003) 2 UC 1422

Criminal Procedure Code, 1973 (CrPC) — Section 235(2), 309(2), 354(3)Penal Code, 1860 (IPC) — Section 149, 302

Supreme Court01 Aug 2003Disposed Of

Golakonda Venkateswara Rao Vs State of Andhra Pradesh

Supreme Court Of India · AIR 2003 SC 2846 : (2003) AIRSCW 3612 : (2003) 2 ALD(Cri) 452 : (2003) 2 ALT(Cri) 212 : (2003) CriLJ 3731 : (2003) 2 JKJ 637 : (2003) 5 SCALE 646 : (2003) 9 SCC 277 : (2003) 2 SCR 96 Supp : (2003) 5 Supreme 202

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302, 376

Supreme Court01 Aug 2003Disposed Of

Secretary, Ministry of Chemicals and Fertilizers Government of India Vs Cipla Ltd. and Others

Supreme Court Of India · AIR 2003 SC 3078 : (2004) AIRSCW 1 : (2003) AIRSCW 3932 : (2003) 4 ALLMR 777 : (2003) 3 BLJR 2211 : (2003) 5 SCALE 654 : (2003) 7 SCC 1 : (2003) 2 SCR 177 Supp : (2003) 8 Supreme 934 : (2003) 5 Supreme 348 : (2004) 1 UJ 593

Constitution of India, 1950 — Article 14, 226Drugs (Prices Control) Order, 1995 — Section 2Essential Commodities Act, 1955 — Section 3

Supreme Court01 Aug 2003Allowed

M.S. Madhusoodhanan and Another Vs Kerala Kaumudi Pvt. Ltd. and Others

Supreme Court Of India · (2003) 6 ALD 1 : (2003) 117 CompCas 19 : (2003) 4 CompLJ 185 : (2003) 6 SCALE 191 : (2004) 9 SCC 204 : (2003) 46 SCL 695 : (2003) 2 SCR 107 Supp

Citizenship Act, 1955 — Section 18Citizenship Rules, 2009 — Rule 3Companies Act, 1913 — Section 2(13), 284, 81, 81(1), 81(2)

Supreme Court31 Jul 2003Allowed

State of Orissa Vs Nityanand Satpathy and Others

Supreme Court Of India · (2003) 6 ALT 22 : (2003) 96 CALLT 720 : (2003) 9 JT 535 : (2003) 6 SCALE 250 : (2003) 7 SCC 146 : (2003) 2 SCR 66 Supp

Constitution of India, 1950 — Article 226Orissa Estates Abolition Act, 1951 — Section 2, 3(1), 3A(1), 5, 7

Supreme Court31 Jul 2003Disposed Of

Dipak Chandra Ruhidas Vs Chandan Kumar Sarkar

Supreme Court Of India · AIR 2003 SC 3701 : (2003) AIRSCW 4206 : (2003) 7 JT 99 : (2004) 1 MLJ 23 : (2003) 6 SCALE 157 : (2003) 7 SCC 66 : (2003) 2 SCR 72 Supp : (2003) 4 Supreme 313 : (2003) 6 Supreme 20

Constitution of India, 1950 — Article 136Representation of the People Act, 1951 — Section 116A, 116A(2), 117, 80A(2), 81

Supreme Court31 Jul 2003Dismissed

Lt. Col. Nikhil Kumar Vs Smt. L.M. Vas

Supreme Court Of India · AIR 2003 SC 4214 : (2003) AIRSCW 3860 : (2003) 4 AWC 2865 Supp : (2003) 3 CPJ 6 : (2003) CriLJ 3848 : (2003) 105 DLT 954 : (2003) 6 JT 345 : (2003) 4 PLJR 41 : (2003) 6 SCALE 52 : (2003) 11 SCC 318 : (2003) 5 Supreme 281 : (2003) 3 UPLBEC 1994

Supreme Court31 Jul 2003Allowed

The Divisional Controller, KSRTC Vs Mahadeva Shetty and Another

Supreme Court Of India · (2003) ACJ 1775 : AIR 2003 SC 4172 : (2003) AIRSCW 3797 : (2003) 5 ALD 119 : (2003) 4 JCR 38 : (2004) 2 LW 60 : (2003) 3 MLJ 152 : (2005) 139 PLR 6 : (2003) 6 SCALE 16 : (2003) 7 SCC 197 : (2003) 2 SCR 14 Supp : (2003) 8 Supreme 279 : (2003) 5 Supreme 266

Motor Vehicles Act, 1988 — Section 166, 168

Supreme Court31 Jul 2003Dismissed

Smt. Kesar Devi Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2003 SC 4195 : (2003) AIRSCW 3751 : (2003) 4 AWC 2856 Supp : (2003) CriLJ 3750 : (2003) 89 ECC 7 : (2003) 6 JT 330 : (2003) 6 SCALE 45 : (2003) 7 SCC 427 : (2003) 2 SCR 1 Supp : (2003) 5 Supreme 425 : (2003) 2 UJ 1339

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Smugglers and Foreign Exchange Manipulators (Forfeiture of Property) Act, 1976 — Section 12A, 16(2), 18, 2(1), 2(2)

Supreme Court31 Jul 2003Dismissed

Sucha Singh and Another Vs State of Punjab

Supreme Court Of India · AIR 2003 SC 3617 : (2003) 2 ALD(Cri) 506 : (2003) 2 ALT(Cri) 293 : (2003) CriLJ 3876 : (2003) 6 JT 348 : (2003) 4 RLW 484 : (2003) 6 SCALE 34 : (2003) 7 SCC 643 : (2003) 2 SCR 35 Supp : (2003) 2 UC 1240

Criminal Procedure Code, 1973 (CrPC) — Section 107, 115, 151Penal Code, 1860 (IPC) — Section 148, 149, 201, 302, 34

Supreme Court31 Jul 2003Allowed

Hon''ble Shri Rangnath Mishra Vs Union of India (UOI) and Others

Supreme Court Of India · (2003) 4 JCR 65 : (2003) 7 JT 206 : (2003) 6 SCALE 247 : (2003) 7 SCC 133 : (2003) 2 SCR 59 Supp : (2004) 1 UJ 15

Constitution of India, 1950 — Article 51A

Supreme Court31 Jul 2003Allowed

Madan Mohan Rajgarhia Vs Mahendra R. Shah and Bros. and Another

Supreme Court Of India · (2003) 6 ALT 25 : (2003) 3 ARBLR 104 : (2003) 3 BLJR 1877 : (2003) 116 CompCas 649 : (2003) 105 DLT 985 : (2003) 8 JT 441 : (2003) 6 SCALE 95 : (2003) 7 SCC 138 : (2004) 49 SCL 12 : (2003) 2 SCR 52 Supp : (2003) 2 UC 1225

Arbitration Act, 1940 — Section 34

Supreme Court31 Jul 2003Partly Allowed

State of Karnataka Vs Amajappa and Others

Supreme Court Of India · (2003) 3 ACR 2610 : (2003) 2 ALT(Cri) 219 : (2003) 7 JT 126 : (2003) 5 SCALE 671 : (2003) 9 SCC 468 : (2003) 2 UC 1328

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 201, 302, 34

Supreme Court31 Jul 2003Allowed

Chairman, State Bank of India and Another Vs All Orissa State Bank Officers Association and Another

Supreme Court Of India · AIR 2003 SC 4201 : (2003) AIRSCW 3760 : (2003) 4 ALLMR 359 : (2003) 6 JT 339 : (2003) 3 LLJ 751 : (2003) 5 SCALE 675 : (2003) 11 SCC 607 : (2004) SCC(L&S) 115 : (2003) 2 SCR 27 Supp : (2003) 5 Supreme 406 : (2003) 3 UPLBEC 1997

Verification of Membership and Recognition of Trade Unions Rules, 1994 — Rule 24

Supreme Court31 Jul 2003Disposed Of

Brijrani Vs State of M.P.

Supreme Court Of India · AIR 2003 SC 3566 : (2003) AIRSCW 3765 : (2003) CriLJ 3756 : (2004) 1 JLJ 222 : (2003) 5 SCALE 580 : (2003) 5 Supreme 301

Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 324

Supreme Court31 Jul 2003Dismissed

State of Orissa etc. Vs Babaji Charan Mohanty and Another

Supreme Court Of India · AIR 2003 SC 3926 : (2003) AIRSCW 3742 : (2003) 2 ALT(Cri) 265 : (2003) CriLJ 3744 : (2003) 6 SCALE 55 : (2003) 10 SCC 57 : (2003) 5 Supreme 411 : (2003) 2 UC 1227

Penal Code, 1860 (IPC) — Section 302, 34

Supreme Court31 Jul 2003Dismissed

State of Orissa Vs Lochan Nayak (Dead) by Lrs.

Supreme Court Of India · (2003) 6 ALT 10 : (2003) 4 AWC 3441 Supp : (2003) 96 CALLT 731 : (2003) 1 JT 622 Supp : (2003) 6 SCALE 268 : (2003) 10 SCC 678 : (2003) 2 SCR 63 Supp

Constitution of India, 1950 — Article 226Orissa Land Reforms (General) Rules, 1965 — Rule 38A(10)

Supreme Court31 Jul 2003Disposed Of

State of U.P. Vs Allied Constructions

Supreme Court Of India · (2003) 3 ARBLR 106 : (2003) 51 BLJR 1819 : (2003) 4 CTC 173 : (2003) 7 JT 273 : (2003) 6 SCALE 265 : (2003) 7 SCC 396 : (2003) 2 SCR 55 Supp : (2003) 2 UJ 1454

Arbitration Act, 1940 — Section 30, 33