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Supreme Court Of India judgments

59,847 judgments · page 1,447 of 2,993

Supreme Court22 Jul 2003Dismissed

Chandra Singh Vs State of Rajasthan and Another

Supreme Court Of India · AIR 2003 SC 2889 : (2003) AIRSCW 3518 : (2003) 6 JT 20 : (2003) 4 RLW 563 : (2003) 5 SCALE 361 : (2003) 6 SCC 545 : (2003) SCC(L&S) 951 : (2003) 1 SCR 674 Supp : (2004) 1 SLJ 401 : (2003) 5 Supreme 128 : (2003) 2 UJ 1325

Constitution of India, 1950 — Article 136, 235General Clauses Act, 1897 — Section 22Maharashtra Civil Services (Pension) Rules, 1982 — Rule 10(3)
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Supreme Court22 Jul 2003Dismissed

Ramashray Singh Vs New India Assurance Co. Ltd. and Others

Supreme Court Of India · (2003) 2 ACC 706 : (2003) ACJ 1550 : AIR 2003 SC 2877 : (2003) 4 AWC 2792 Supp : (2003) 3 BLJR 2413 : (2003) 116 CompCas 643 : (2003) 3 CTC 380 : (2003) 4 JCR 193 : (2003) 6 JT 97 : (2003) 3 LLJ 740 : (2003) 3 MLJ 134 : (2003) 135 PLR 796 : (2003) 4 RLW 5

Motor Vehicles Act, 1939 — Section 95Motor Vehicles Act, 1988 — Section 146(1), 147, 147(1), 147(2)
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Supreme Court21 Jul 2003Dismissed

Chittar Lal Vs State of Rajasthan

Supreme Court Of India · (2003) 3 ACR 2745 : AIR 2003 SC 3590 : (2003) 2 ALD(Cri) 274 : (2003) 2 ALT(Cri) 256 : (2003) CriLJ 3548 : (2003) 7 JT 270 : (2003) 5 SCALE 327 : (2003) 6 SCC 397 : (2003) 1 SCR 633 Supp : (2003) 2 UC 1168 : (2003) 2 UJ 1185

Evidence Act, 1872 — Section 134Penal Code, 1860 (IPC) — Section 302
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Supreme Court21 Jul 2003Dismissed

Motilal and Another Vs Niyazuddin (Dead) by Lrs. and Others

Supreme Court Of India · AIR 2003 SC 3923 : (2003) AIRSCW 3502 : (2003) 5 JT 606 : (2003) 5 SCALE 334 : (2003) 11 SCC 672 : (2003) 1 SCR 617 Supp : (2003) 5 Supreme 108

Madhya Bharat Land Revenue and Tenancy Act, 2007 — Section 54Madhya Pradesh Land Revenue Code, 1959 — Section 158(1)
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Supreme Court21 Jul 2003Allowed

John Vallamattom and Another Vs Union of India (UOI)

Supreme Court Of India · AIR 2003 SC 2902 : (2003) AIRSCW 3536 : (2003) 5 ALD 51 : (2004) 5 ALLMR 283 : (2003) 4 AWC 2689 Supp : (2003) 3 CTC 418 : (2003) 4 JCR 44 : (2003) 6 JT 37 : (2003) 3 KLT 66 : (2003) 3 LW 585 : (2003) 95 RD 467 : (2003) 5 SCALE 384 : (2003) 6 SCC 611 : (2

Civil Procedure Code, 1908 (CPC) — Section 92Constitution of India, 1950 — Article 13, 14, 15, 25, 26Succession Act, 1925 — Section 10, 100, 101, 102, 103
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Supreme Court21 Jul 2003Dismissed

Bharat Heavy Electrical Limited Vs State of U.P. and Others

Supreme Court Of India · AIR 2003 SC 3024 : (2003) AIRSCW 3469 : (2003) 4 AWC 2685 Supp : (2003) 6 JT 14 : (2003) 3 LLJ 215 : (2003) 5 SCALE 321 : (2003) 6 SCC 528 : (2003) 1 SCR 625 Supp : (2004) 1 SLJ 431 : (2003) 3 UPLBEC 2596 : (2003) 2 UPLBEC 1830

Constitution of India, 1950 — Article 38, 39, 42, 43, 43AUttar Pradesh Industrial Disputes Act, 1947 — Section 14A, 2, 6N
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Supreme Court18 Jul 2003Disposed Of

Sayeda Akhtar Vs Abdul Ahad

Supreme Court Of India · AIR 2003 SC 2985 : (2003) AIRSCW 3680 : (2003) 6 JT 102 : (2003) 5 SCALE 429 : (2003) 7 SCC 52 : (2003) 1 SCR 612 Supp : (2003) 5 Supreme 105

Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12, 13
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Supreme Court18 Jul 2003Dismissed

Union of India (UOI) Vs Rajiv Kumar Union of India (UOI) and Others Vs Bani Singh

Supreme Court Of India · AIR 2003 SC 2917 : (2003) AIRSCW 3507 : (2003) 4 AWC 3020 Supp : (2003) 105 DLT 576 : (2003) 70 DRJ 146 : (2003) 5 JT 617 : (2003) 5 SCALE 297 : (2003) 6 SCC 516 : (2003) SCC(L&S) 928 : (2003) 1 SCR 597 Supp : (2004) 1 SLJ 1 : (2003) 5 Supreme 208 : (2003

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 10, 10(1), 10(2), 10(3), 10(4)
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Supreme Court18 Jul 2003Dismissed

D.R. Yadav and Another Vs R.K. Singh and Another

Supreme Court Of India · AIR 2003 SC 3935 : (2003) AIRSCW 3475 : (2003) 4 AWC 2600 Supp : (2003) 5 JT 555 : (2003) 5 SCALE 307 : (2003) 7 SCC 110 : (2003) 1 SCR 583 Supp : (2004) 1 SLJ 19 : (2003) 5 Supreme 57 : (2003) 5 Supreme 45 : (2003) 2 UPLBEC 1903

Constitution of India, 1950 — Article 309Uttar Pradesh Development Authority (Centralised Service) Rules, 1985 — Rule 3, 7, 7(1)Uttar Pradesh Government Servants (Seniority) Rules, 1991 — Rule 25(3), 28, 6
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Supreme Court17 Jul 2003Allowed

A. Mohammed Basheer Vs State of Kerala and Others

Supreme Court Of India · (2003) 4 AWC 2864 Supp : (2005) 1 CTLJ 115 : (2003) 6 JT 318 : (2003) 3 KLT 478 : (2003) 3 MLJ 147 : (2003) 5 SCALE 382 : (2003) 6 SCC 159 : (2003) 1 SCR 580 Supp

Constitution of India, 1950 — Article 226
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Supreme Court17 Jul 2003Allowed

Jitendra Kumar Vs Oriental Insurance Co. Ltd. and Another

Supreme Court Of India · (2003) ACJ 1441 : AIR 2003 SC 4161 : (2003) AIRSCW 3739 : (2003) 4 ALLMR 357 : (2003) 4 AWC 2593 Supp : (2003) 116 CompCas 525 : (2003) 3 CTC 312 : (2003) 3 GLR 2613 : (2003) 3 JCR 189 : (2003) 5 JT 538 : (2003) 3 KLT 213 : (2003) 3 MLJ 149 : (2003) 135 P

Motor Vehicles Act, 1988 — Section 149, 149(2)
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Supreme Court17 Jul 2003Allowed

Food Corporation of India Vs Indian Council of Arbitration and Others etc. etc.

Supreme Court Of India · AIR 2003 SC 3011 : (2003) AIRSCW 3429 : (2003) 2 ARBLR 692 : (2003) 4 CompLJ 290 : (2003) 3 CTC 230 : (2003) 3 JCR 170 : (2003) 5 JT 480 : (2003) 4 LW 601 : (2003) 5 SCALE 276 : (2003) 6 SCC 564 : (2003) 46 SCL 351 : (2003) 1 SCR 568 Supp : (2003) 5 Supre

Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 16Constitution of India, 1950 — Article 136, 226Council of Arbitration Rules — Rule 10, 13, 14, 15, 16
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Supreme Court16 Jul 2003Dismissed

Trambak Rubber Industries Ltd. Vs Nashik Workers Union and Others

Supreme Court Of India · AIR 2003 SC 3329 : (2003) AIRSCW 4727 : (2003) 4 ALLMR 1183 : (2003) 3 JCR 180 : (2003) 5 JT 602 : (2003) 3 LLJ 226 : (2003) 5 SCALE 284 : (2003) 6 SCC 416 : (2003) SCC(L&S) 890 : (2003) 4 Supreme 561 : (2003) 2 UJ 1322 : (2003) 2 UPLBEC 1845

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 2Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 3(5)
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Supreme Court16 Jul 2003Allowed

Central Bank of India Vs Vrajlal Kapurchand Gandhi and Another

Supreme Court Of India · AIR 2003 SC 3028 : (2003) AIRSCW 3485 : (2003) 3 ALLMR 1120 : (2003) 3 CTC 238 : (2003) 3 JCR 165 : (2003) 5 JT 549 : (2003) 5 SCALE 271 : (2003) 6 SCC 573 : (2003) 1 SCR 560 Supp : (2003) 4 Supreme 565 : (2003) 2 UJ 1350

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)Civil Procedure Code, 1908 (CPC) — Section 113Maharashtra Rent Control Act, 1999 — Section 3(1), 58
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Supreme Court16 Jul 2003Dismissed

State Bank of India and Others Vs K.P. Subbaiah and Others

Supreme Court Of India · AIR 2003 SC 3016 : (2003) AIRSCW 3436 : (2003) 4 AWC 2608 Supp : (2003) 5 JT 565 : (2003) 3 LLJ 743 : (2003) 5 SCALE 261 : (2003) 11 SCC 646 : (2004) SCC(L&S) 149 : (2003) 1 SCR 545 Supp : (2004) 1 SLJ 10 : (2003) 5 Supreme 32 : (2003) 2 UPLBEC 1894

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Supreme Court15 Jul 2003Allowed

Shivraj Bapuray Jadhav and Others Vs State of Karnataka

Supreme Court Of India · AIR 2003 SC 3578 : (2003) AIRSCW 3447 : (2003) 5 ALT 40 : (2003) CriLJ 3542 : (2003) 6 JT 165 : (2003) 5 SCALE 315 : (2003) 6 SCC 392 : (2003) 1 SCR 539 Supp : (2003) 5 Supreme 65

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 324, 34, 341
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Supreme Court15 Jul 2003Dismissed

M.P. State Electricity Board Vs Smt. Jarina Bee

Supreme Court Of India · AIR 2003 SC 2657 : (2003) AIRSCW 3380 : (2003) 3 ALLMR 1139 : (2003) 5 ALT 94 : (2003) 4 AWC 2595 Supp : (2003) 3 CTC 702 : (2003) 3 JCR 175 : (2003) 2 JKJ 670 : (2003) 5 JT 542 : (2003) 3 LLJ 244 : (2003) 3 MPHT 321 : (2003) MPLJ 534 : (2003) 5 SCALE 259

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