COURT ARCHIVE

Supreme Court Of India judgments

59,847 judgments · page 1,445 of 2,993

Supreme Court31 Jul 2003Allowed

State of Rajasthan Vs Bhawani and Another

Supreme Court Of India · AIR 2003 SC 4230 : (2003) AIRSCW 3953 : (2003) 2 ALD(Cri) 490 : (2003) 2 ALT(Cri) 187 : (2003) CriLJ 3857 : (2003) 4 RLW 551 : (2003) 5 SCALE 595 : (2003) 7 SCC 291 : (2003) 1 SCR 996 Supp : (2003) 5 Supreme 287 : (2003) 2 UC 1233 : (2003) 2 UJ 1417

Arms Act, 1959 — Section 25, 3Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 162, 385, 385(2), 386

Supreme Court31 Jul 2003Dismissed

S.R. Radhakrishnan and Others Vs Neelamegam

Supreme Court Of India · AIR 2003 SC 4152 : (2003) AIRSCW 3854 : (2003) 3 CTC 488 : (2003) 6 JT 362 : (2003) 4 LW 426 : (2003) 5 SCALE 584 : (2003) 10 SCC 705 : (2003) 1 SCR 987 Supp : (2003) 5 Supreme 420

Madras City Tenants Protection Act, 1922 — Section 14(1), 3, 9Presidency Small Cause Courts Act, 1882 — Section 41

Supreme Court30 Jul 2003Dismissed

Javed and Others Vs State of Haryana and Others

Supreme Court Of India · AIR 2003 SC 3057 : (2003) AIRSCW 3892 : (2003) 4 ALLMR 707 : (2003) 4 AWC 2920 Supp : (2003) 3 CTC 620 : (2003) 2 JLJ 334 : (2003) 6 JT 283 : (2003) 4 LW 533 : (2003) 4 LW 532 : (2003) 135 PLR 531 : (2003) 5 SCALE 602 : (2003) 8 SCC 369 : (2004) SCC(L&S)

Constitution of India, 1950 — Article 14, 19(1), 21, 243F, 243GCriminal Procedure Code, 1973 (CrPC) — Section 125Government Servants Conduct Rules, 1973 — Rule 27

Supreme Court30 Jul 2003Dismissed

Tencon Indl. Corpn. Vs Collector of Central Excise, Bombay-I

Supreme Court Of India · (2003) 89 ECC 857 : (2003) 156 ELT 164 : (2003) 11 SCC 26

Supreme Court30 Jul 2003Allowed

Pratibha Nema and Others Vs State of M.P. and Others

Supreme Court Of India · AIR 2003 SC 3140 : (2003) AIRSCW 3830 : (2003) 4 AWC 2902 Supp : (2004) 2 JLJ 284 : (2003) 6 JT 256 : (2004) 1 MLJ 28 : (2003) 5 SCALE 622 : (2003) 10 SCC 626 : (2003) 1 SCR 890 Supp : (2003) 3 UPLBEC 2019

Companies Act, 1956 — Section 3, 38A, 40, 41Constitution of India, 1950 — Article 136, 226Land Acquisition Act, 1996 — Section 17(1), 3, 4, 4(1), 4(2)

Supreme Court30 Jul 2003Partly Allowed

Sankar Ram and Co. Vs Kasi Naicker and Others

Supreme Court Of India · AIR 2003 SC 4156 : (2003) AIRSCW 3732 : (2003) 4 ALLMR 351 : (2003) 4 AWC 2874 Supp : (2003) 3 BC 402 : (2003) 4 CompLJ 400 : (2003) 4 JCR 56 : (2003) 6 JT 232 : (2004) 1 LW 119 : (2003) 3 MLJ 162 : (2003) 5 SCALE 574 : (2003) 11 SCC 699 : (2003) 1 SCR 93

Industrial Disputes Act, 1947 — Section 33(2)Provincial Insolvency Act, 1920 — Section 28, 28(1), 28(2), 28(7), 55

Supreme Court30 Jul 2003Dismissed

Hythro Power Corporation Ltd. Vs Delhi Transco Ltd.

Supreme Court Of India · AIR 2003 SC 4219 : (2003) AIRSCW 3867 : (2003) 5 ALD 125 : (2003) 4 ALLMR 1127 : (2003) 3 ARBLR 1 : (2003) 4 CompLJ 305 : (2003) 3 CTC 568 : (2003) 105 DLT 915 : (2003) 4 LW 680 : (2004) 1 MhLj 1081 : (2003) 3 MLJ 159 : (2004) MPLJ 59 : (2003) 5 SCALE 590

Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 16, 16(1), 7Constitution of India, 1950 — Article 136, 226

Supreme Court30 Jul 2003Allowed

Union of India (UOI) and Others Vs Rajesh P.U., Puthuvalnikathu and Another

Supreme Court Of India · AIR 2003 SC 4222 : (2003) AIRSCW 3916 : (2004) 1 JCR 130 : (2003) 3 JKJ 26 : (2003) 3 KLT 392 : (2004) 1 PLJR 12 : (2003) 5 SCALE 560 : (2003) 7 SCC 285 : (2003) SCC(L&S) 1048 : (2003) 1 SCR 883 Supp : (2004) 1 SLJ 306

Supreme Court30 Jul 2003Allowed

Narcotics Control Bureau, Mumbai Vs Abdullah Hussain Juma and Another

Supreme Court Of India · AIR 2003 SC 4216 : (2003) AIRSCW 3863 : (2003) 2 ALD(Cri) 486 : (2003) CriLJ 3850 : (2003) 89 ECC 15 : (2003) 3 JKJ 21 : (2003) 5 SCALE 538 : (2003) 7 SCC 245 : (2003) 2 ShimLC 332 : (2003) 5 Supreme 272 : (2003) 2 UJ 1424

Criminal Procedure Code, 1973 (CrPC) — Section 100(6), 100(7)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 23, 28, 42, 50

Supreme Court30 Jul 2003Dismissed

Nallor Marthandam Vellalar and Others Vs The Commissioner, Hindu Religions and Charitable Endowments and Others

Supreme Court Of India · AIR 2003 SC 4225 : (2003) AIRSCW 3925 : (2003) 3 CTC 690 : (2003) 6 JT 553 : (2004) 1 LW 32 : (2003) 3 MLJ 129 : (2003) 5 SCALE 568 : (2003) 10 SCC 712 : (2003) 1 SCR 920 Supp : (2003) 5 Supreme 329

Constitution of India, 1950 — Article 26

Supreme Court30 Jul 2003Dismissed

State of Orissa and Others Vs Gokulananda Jena

Supreme Court Of India · AIR 2003 SC 4207 : (2003) AIRSCW 3772 : (2003) 2 ARBLR 700 : (2003) 4 AWC 2880 Supp : (2003) 4 CTC 170 : (2003) 3 JCR 191 : (2003) 6 JT 246 : (2003) 2 OLR 406 : (2003) 5 SCALE 543 : (2003) 6 SCC 465 : (2004) 49 SCL 20 : (2003) 5 Supreme 217 : (2003) 2 UC

Arbitration and Conciliation Act, 1996 — Section 11(6), 12, 13, 16Constitution of India, 1950 — Article 136, 226

Supreme Court30 Jul 2003

David Jude Vs Hannah Grace Jude and Others

Supreme Court Of India · AIR 2003 SC 2925 : (2003) AIRSCW 3727 : (2003) 5 ALT 69 : (2003) CriLJ 3740 : (2003) 2 DMC 350 : (2003) 4 JCR 61 : (2004) 1 LW 161 : (2003) 4 PLJR 52 : (2003) 6 SCALE 11 : (2003) 10 SCC 760 : (2003) 1 SCR 978 Supp : (2004) 1 UJ 28 : (2003) 3 UPLBEC 2229

Constitution of India, 1950 — Article 129, 142Guardians and Wards Act, 1890 — Section 10, 25, 7

Supreme Court30 Jul 2003Dismissed

Union of India (UOI) and Others Vs Deepak Bhardwaj and Others

Supreme Court Of India · (2004) 72 DRJ 476 : (2004) 13 SCC 85

Land Acquisition Act, 1894 — Section 17, 4, 5A

Supreme Court30 Jul 2003Dismissed

Harijana Narayana and Others Vs The State of Andhra Pradesh

Supreme Court Of India · AIR 2003 SC 2851 : (2003) AIRSCW 3606 : (2003) CriLJ 3727 : (2003) 6 JT 170 : (2003) 5 SCALE 546 : (2003) 11 SCC 681

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 322

Supreme Court29 Jul 2003Allowed

Sanaboina Satyanarayana Vs Government of Andhra Pradesh and Others

Supreme Court Of India · (2003) 3 ACR 2669 : AIR 2003 SC 3074 : (2003) 2 ALD(Cri) 465 : (2003) 2 ALT(Cri) 182 : (2003) CriLJ 3854 : (2003) 4 CTC 42 : (2003) 2 DMC 379 : (2003) 7 JT 143 : (2003) 4 PLJR 57 : (2003) 6 SCALE 127 : (2003) 10 SCC 78 : (2003) 1 SCR 874 Supp : (2003) 2 U

Constitution of India, 1950 — Article 14, 161Criminal Procedure Code, 1973 (CrPC) — Section 433Penal Code, 1860 (IPC) — Section 201, 302, 354, 376, 379

Supreme Court28 Jul 2003Disposed Of

The State of Madhya Pradesh and Others Vs Gopal D. Tirthani and Others

Supreme Court Of India · AIR 2003 SC 2952 : (2003) AIRSCW 3636 : (2004) 2 JLJ 344 : (2003) 6 JT 204 : (2003) 5 SCALE 492 : (2003) 7 SCC 83 : (2003) 1 SCR 797 Supp : (2004) 1 SLJ 348 : (2003) 5 Supreme 473 : (2003) 3 UPLBEC 2115

Constitution of India, 1950 — Article 14Indian Medical Council Regulations, 2000 — Regulation 9(1), 9(2)Madhya Pradesh Chikitsa Shiksha Sanstha (Niyantran) Adhiniyam, 1973 — Section 10

Supreme Court28 Jul 2003Dismissed

Safiya Vs Government of Kerala and Others

Supreme Court Of India · AIR 2003 SC 3562 : (2003) AIRSCW 3620 : (2003) 2 ALD(Cri) 323 : (2003) CriLJ 3736 : (2003) 3 CTC 696 : (2003) 88 ECC 673 : (2003) 160 ELT 3 : (2003) 2 JKJ 645 : (2003) 6 JT 239 : (2003) 4 PLJR 26 : (2003) 5 SCALE 474 : (2003) 7 SCC 46 : (2003) 1 SCR 832 S

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3, 3(2)

Supreme Court28 Jul 2003Dismissed

Krishnan and Another Vs State Rep. by Inspector of Police

Supreme Court Of India · (2003) 3 ACR 2384 : AIR 2003 SC 2978 : (2003) AIRSCW 3688 : (2003) 2 ALD(Cri) 458 : (2003) CriLJ 3705 : (2003) 3 JKJ 32 : (2003) 6 JT 151 : (2003) 5 SCALE 484 : (2003) 7 SCC 56 : (2003) 1 SCR 771 Supp : (2003) 5 Supreme 173

Criminal Procedure Code, 1973 (CrPC) — Section 394Penal Code, 1860 (IPC) — Section 120B, 149, 302, 323, 324

Supreme Court28 Jul 2003Dismissed

Dwarka Prasad and Others Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2003 SC 2971 : (2003) AIRSCW 3626 : (2003) 6 JT 113 : (2003) 5 SCALE 461 : (2003) 6 SCC 535 : (2003) SCC(L&S) 941 : (2003) 1 SCR 784 Supp : (2004) 1 SLJ 376 : (2003) 5 Supreme 166 : (2003) 3 UPLBEC 2082

Constitution of India, 1950 — Article 14, 16, 16(1), 309

Supreme Court28 Jul 2003Allowed

Krishna Mohan Pvt. Ltd. Vs Municipal Corporation of Delhi and Others

Supreme Court Of India · AIR 2003 SC 2935 : (2003) AIRSCW 3697 : (2003) 5 ALD 83 : (2003) 105 DLT 645 : (2003) 70 DRJ 287 : (2003) 6 JT 130 : (2003) 5 SCALE 515 : (2003) 7 SCC 151 : (2003) 1 SCR 848 Supp

Bombay Municipal Corporation Act, 1888 — Section 154(2)Bombay Provincial Municipal Corporations Rules, 1949 — Rule 7(2)Delhi Municipal Corporation Act, 1957 — Section 116, 116(3), 2(38), 2(47)