Supreme Court28 Jul 2003Allowed
State of Andhra Pradesh and Another Vs Marri Venkaiah and Others
Supreme Court Of India · (2003) 4 ALLMR 347 : (2003) 3 MLJ 144 : (2003) 3 UPLBEC 2111
Land Acquisition Act, 1894 — Section 12(2), 18, 28A, 4, 6
COURT ARCHIVE
Supreme Court Of India judgments
59,847 judgments · page 1,446 of 2,993
Supreme Court25 Jul 2003Allowed
Hindustan Lever Ltd. Vs Food Inspector and Another
Supreme Court Of India · (2004) 13 SCC 83
Prevention of Food Adulteration Act, 1954 — Section 16(1), 17(1), 2, 7(1)Prevention of Food Adulteration Rules, 1955 — Rule 37A(2), 5
Supreme Court25 Jul 2003Allowed
M.C. Mehta Vs Union of India (UOI) and Others
Supreme Court Of India · (2003) 5 SCALE 536 : (2003) 8 SCC 710
Supreme Court25 Jul 2003Partly Allowed
P.V. Radhakrishna Vs State of Karnataka
Supreme Court Of India · (2003) 3 ACR 2342 : AIR 2003 SC 2869 : (2003) AIRSCW 3587 : (2003) 2 ALD(Cri) 179 : (2003) CriLJ 3717 : (2003) 2 DMC 220 : (2003) 6 JT 84 : (2003) 4 RLW 557 : (2003) 5 SCALE 438 : (2003) 6 SCC 443 : (2003) 1 SCR 745 Supp : (2003) 5 Supreme 98 : (2003) 2 U
Evidence Act, 1872 — Section 32, 60Penal Code, 1860 (IPC) — Section 302
Supreme Court25 Jul 2003Allowed
Shakuntala and Others Vs Balkrishna and Others
Supreme Court Of India · (2004) 1 ACC 128 : (2003) 2 ACC 728 : (2003) ACJ 1557 : (2004) 5 ALLMR 24 : (2003) 4 AWC 2779 Supp : (2003) 3 JCR 169 : (2003) 6 JT 66 : (2004) 7 KarLJ 365 : (2003) 3 PLJR 174 : (2003) 135 PLR 530 : (2003) 5 SCALE 426 : (2003) 6 SCC 248
Supreme Court25 Jul 2003Dismissed
Dhirajbhai Gorakhbhai Nayak Vs State of Gujarat
Supreme Court Of India · AIR 2003 SC 2855 : (2003) AIRSCW 3596 : (2003) 2 ALT(Cri) 251 : (2003) CriLJ 3723 : (2004) 1 GLR 456 : (2003) 2 JKJ 656 : (2003) 6 JT 189 : (2003) 5 SCALE 469 : (2003) 9 SCC 322 : (2003) 1 SCR 754 Supp : (2003) 5 Supreme 223 : (2003) 2 UJ 1346
Penal Code, 1860 (IPC) — Section 300, 302
Supreme Court25 Jul 2003Allowed
State of U.P. and Others Vs Smt. Gulaichi
Supreme Court Of India · AIR 2003 SC 4209 : (2003) AIRSCW 3775 : (2003) 4 AWC 2774 Supp : (2003) 6 JT 59 : (2003) 5 SCALE 432 : (2003) 6 SCC 483 : (2003) SCC(L&S) 908 : (2003) 1 SCR 762 Supp : (2004) 1 SLJ 281 : (2003) 5 Supreme 122 : (2003) 2 UPLBEC 1780
Constitution of India, 1950 — Article 226Orissa General Financial Rules, 1959 — Rule 65Uttar Pradesh Recruitment to Services (Determination of Date of Birth) Rules, 1974 — Rule 2
Supreme Court25 Jul 2003Allowed
Secretary, Sree Ujjini, J.S.V.V. Sangha Vs R.H.M. Channabasava Swamy
Supreme Court Of India · (2003) 6 JT 178 : (2003) 3 PLJR 175 : (2003) 5 SCALE 427 : (2003) 6 SCC 276 : (2003) SCC(L&S) 882 : (2003) 3 UPLBEC 2244
Supreme Court25 Jul 2003Disposed Of
Hira Lal and Others Vs State (Govt. of NCT) Delhi
Supreme Court Of India · AIR 2003 SC 2865 : (2003) AIRSCW 3570 : (2003) 2 ALD(Cri) 184 : (2003) CriLJ 3711 : (2003) 105 DLT 705 : (2003) 2 DMC 206 : (2003) 69 DRJ 714 : (2003) 7 JT 596 : (2003) 4 RLW 541 : (2003) 5 SCALE 445 : (2003) 8 SCC 80 : (2003) 1 SCR 734 Supp : (2003) 5 Su
Dowry Prohibition Act, 1961 — Section 2Evidence Act, 1872 — Section 113B, 114Penal Code, 1860 (IPC) — Section 30, 304(2), 304B, 306, 34
Supreme Court25 Jul 2003Dismissed
Appropriate Authority, Income Tax Department Vs R. Shanmuganathan
Supreme Court Of India · (2007) 207 CTR 649 : (2006) 287 ITR 558 : (2005) 11 SCC 438 : (2007) 158 TAXMAN 370
Income Tax Act, 1961 — Chapter 20C
Supreme Court24 Jul 2003Dismissed
T.K. Rangarajan Vs Govt. of Tamil Nadu and Others
Supreme Court Of India · (2003) 5 ALT 55 : (2003) 5 SCALE 537
Supreme Court24 Jul 2003Dismissed
Ghanchi Rubina Salimbhai Vs Metubha Diwansingh Solanki and Others
Supreme Court Of India · (2003) 3 ACR 2340 : (2004) AIRSCW 7317 : (2003) CriLJ 3759 : (2004) 1 GLR 624 : (2003) 6 JT 82 : (2003) 4 RLW 584 : (2003) 5 SCALE 415 : (2003) 7 SCC 183 : (2003) 6 Supreme 802 : (2003) 2 UJ 1402
Bombay Police Act, 1951 — Section 135Penal Code, 1860 (IPC) — Section 120B, 147, 149, 188, 302
Supreme Court24 Jul 2003Dismissed
Officers and Supervisors of I.D.P.L. Vs Chairman and M.D. I.D.P.L. and Others
Supreme Court Of India · AIR 2003 SC 2870 : (2003) AIRSCW 3578 : (2003) 6 JT 68 : (2003) 5 SCALE 418 : (2003) 6 SCC 490 : (2003) SCC(L&S) 916 : (2003) 1 SCR 720 Supp : (2004) 1 SLJ 416 : (2003) 5 Supreme 157 : (2003) 2 UPLBEC 1769
Sick Industrial Companies (Special Provisions) Act, 1985 — Section 17(2), 17(3), 3(1)(O)
Supreme Court24 Jul 2003Allowed
Saihba Ali Vs State of Maharashtra and Others
Supreme Court Of India · AIR 2003 SC 4205 : (2003) AIRSCW 3769 : (2003) 5 ALT 36 : (2003) 6 JT 79 : (2003) 4 PLJR 20 : (2003) 5 SCALE 412 : (2003) 7 SCC 250 : (2003) 5 Supreme 84 : (2003) 2 UJ 1285
Civil Procedure Code, 1908 (CPC) — Section 13Constitution of India, 1950 — Article 32
Supreme Court23 Jul 2003Dismissed
Uma Kant Sinha and Others Vs State of Jharkhand and Others
Supreme Court Of India · (2003) 4 JCR 72
Constitution of India, 1950 — Article 16
Supreme Court23 Jul 2003Partly Allowed
Hindustan Petroleum Corpn. Ltd. Vs Pinkcity Midway Petroleums
Supreme Court Of India · AIR 2003 SC 2881 : (2003) AIRSCW 3558 : (2003) 5 ALD 26 : (2003) 2 ARBLR 666 : (2003) 4 AWC 2674 Supp : (2003) 3 BLJR 2433 : (2003) 4 CompLJ 311 : (2003) 3 CTC 438 : (2003) 4 JCR 140 : (2003) 6 JT 1 : (2003) 135 PLR 746 : (2003) 5 SCALE 402 : (2003) 6 SCC
Arbitration Act, 1940 — Section 8(1)Arbitration and Conciliation Act, 1996 — Section 16, 5, 8Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 115
Supreme Court23 Jul 2003Dismissed
Pawan Kumar Vs State of Haryana
Supreme Court Of India · AIR 2003 SC 2987 : (2003) AIRSCW 3671 : (2003) 2 ALT(Cri) 194 : (2003) CriLJ 3552 : (2003) 6 JT 309 : (2003) 4 RLW 478 : (2003) 5 SCALE 552 : (2003) 11 SCC 241 : (2003) 1 SCR 710 Supp : (2003) 5 Supreme 196 : (2003) 2 UC 1263
Constitution of India, 1950 — Article 136, 142, 21, 32, 72Penal Code, 1860 (IPC) — Section 302, 304, 34
Supreme Court23 Jul 2003Dismissed
Dayanidhi Bisoi Vs State of Orissa
Supreme Court Of India · (2003) 3 ACR 2328 : AIR 2003 SC 3915 : (2003) AIRSCW 3491 : (2003) 2 ALD(Cri) 264 : (2003) CriLJ 3697 : (2003) 5 JT 590 : (2003) 5 SCALE 351 : (2003) 9 SCC 310 : (2003) 5 Supreme 74 : (2003) 2 UC 1196
Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 313, 366Penal Code, 1860 (IPC) — Section 302, 394
Supreme Court23 Jul 2003Disposed Of
P.M. Punnoose Vs K.M. Munneruddin and Others
Supreme Court Of India · AIR 2003 SC 2993 : (2003) AIRSCW 3663 : (2003) 3 CTC 348 : (2003) 7 JT 105 : (2003) 4 LW 671 : (2003) 3 MLJ 138 : (2003) 5 SCALE 453 : (2003) 10 SCC 610 : (2003) 1 SCR 698 Supp : (2003) 5 Supreme 147
Civil Procedure Code, 1908 (CPC) — Section 115Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2), 11, 25, 8
Supreme Court22 Jul 2003Disposed Of
Amzad Ali @ Amzad Kha and Others Vs The State of Assam
Supreme Court Of India · AIR 2003 SC 3587 : (2003) AIRSCW 3461 : (2003) 5 ALT 41 : (2003) CriLJ 3545 : (2003) 6 JT 160 : (2003) 5 SCALE 340 : (2003) 6 SCC 270 : (2003) 5 Supreme 51
Penal Code, 1860 (IPC) — Section 149, 201, 302