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Supreme Court Of India judgments

59,847 judgments · page 1,448 of 2,993

Supreme Court14 Jul 2003Allowed

Ashwani Kumar Singh Vs U.P. Public Service Commission and Others

Supreme Court Of India · AIR 2003 SC 2661 : (2003) AIRSCW 3387 : (2003) 4 AWC 2871 Supp : (2003) 96 CLT 545 : (2003) 3 JCR 183 : (2003) 6 JT 184 : (2003) 5 SCALE 255 : (2003) 11 SCC 584 : (2004) SCC(L&S) 95 : (2003) 1 SCR 528 Supp : (2004) 1 SLJ 28 : (2003) 4 Supreme 573 : (2003)

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Supreme Court14 Jul 2003Allowed

State of Haryana and Another Vs Tilak Raj and Others

Supreme Court Of India · AIR 2003 SC 2658 : (2003) AIRSCW 3382 : (2003) 4 ALD 121 : (2003) 3 ALLMR 1148 : (2003) 4 AWC 2597 Supp : (2003) 3 JCR 71 : (2003) 2 JKJ 651 : (2003) 5 JT 544 : (2003) 3 LLJ 487 : (2003) 5 SCALE 251 : (2003) 6 SCC 123 : (2003) SCC(L&S) 828 : (2003) 1 SCR

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Supreme Court11 Jul 2003Allowed

Municipal Corporation of Greater Mumbai and Another Vs Kamla Mills Ltd.

Supreme Court Of India · AIR 2003 SC 2998 : (2003) AIRSCW 3399 : (2003) 3 ALLMR 1125 : (2003) 5 JT 462 : (2003) 5 SCALE 237 : (2003) 6 SCC 315 : (2003) 1 SCR 500 Supp : (2003) 4 Supreme 530 : (2003) 2 UJ 1383

Bombay Municipal Act, 1947 — Section 5(10)Bombay Municipal Corporation Act, 1888 — Section 139, 140, 146, 154, 154(1)Bombay Rent Act, 1947 — Section 11, 11(1), 11(2), 2(10), 2(3)
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Supreme Court11 Jul 2003Allowed

Air India Cabin Crew Association Vs Yeshawinee Merchant and Others

Supreme Court Of India · AIR 2004 SC 187 : (2003) 4 ALD 97 : (2003) 4 ALLMR 364 : (2003) 5 JT 413 : (2003) 3 LLJ 1 : (2003) 5 SCALE 208 : (2003) 6 SCC 277 : (2003) SCC(L&S) 840 : (2003) 1 SCR 455 Supp : (2003) 2 UJ 1358 : (2003) 2 UPLBEC 1852

Equal Remuneration Act, 1976 — Section 2(h), 4, 5, 15(a), 15(b)(ii), 16Income-Tax Act, 1961 — Section 89Air Corporations Act 1953 — Section 34, 45(2)(b)
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Supreme Court08 Jul 2003Disposed Of

Malkhansingh and Others Vs State of Madhya Pradesh

Supreme Court Of India · (2003) 3 ACR 2019 : AIR 2003 SC 2669 : (2003) AIRSCW 3336 : (2003) 2 ALD(Cri) 191 : (2003) 51 BLJR 1687 : (2003) CriLJ 3535 : (2003) 2 JLJ 404 : (2003) 5 JT 323 : (2004) 1 LW(Cri) 241 : (2003) 4 RLW 465 : (2003) 5 SCALE 152 : (2003) 5 SCC 746 : (2003) 4 S

Criminal Procedure Code, 1973 (CrPC) — Section 162Evidence Act, 1872 — Section 9Penal Code, 1860 (IPC) — Section 376(2)G, 506
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Supreme Court07 Jul 2003Allowed

Amiya Bala Paul Vs Commissioner of Income Tax, Shillong

Supreme Court Of India · AIR 2003 SC 2702 : (2003) AIRSCW 4951 : (2003) AIRSCW 3319 : (2003) 182 CTR 489 : (2003) 262 ITR 407 : (2003) 5 JT 384 : (2003) 5 SCALE 122 : (2003) 6 SCC 342 : (2003) 1 SCR 388 Supp : (2003) 4 Supreme 577 : (2003) 7 Supreme 5

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 1, Order 26 Rule 10, Order 26 Rule 10A, Order 26 Rule 10B, Order 26 Rule 10CIncome Tax Act, 1961 — Section 116, 120, 131(1), 131(3), 133(6)Wealth Tax Act, 1957 — Sect
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Supreme Court07 Jul 2003Dismissed

Rai Vimal Krishna and Others Vs State of Bihar and Others

Supreme Court Of India · AIR 2003 SC 2676 : (2003) AIRSCW 3360 : (2003) 4 ALD 70 : (2003) 5 JT 333 : (2003) 5 SCALE 184 : (2003) 6 SCC 401 : (2003) 1 SCR 358 Supp : (2003) 4 Supreme 417

Annual Rental Value of Holding Rules, 1993 — Rule 3(2), 5(1)Bihar and Orissa Municipal Act, 1922 — Section 106, 106(2), 107, 116Constitution of India, 1950 — Article 14, 226
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Supreme Court07 Jul 2003Dismissed

Union of India (UOI) Vs Prakash P. Hinduja and Another

Supreme Court Of India · AIR 2003 SC 2612 : (2003) AIRSCW 6434 : (2003) AIRSCW 3258 : (2003) 2 ALD(Cri) 199 : (2003) 2 ALT(Cri) 222 : (2003) CriLJ 3117 : (2003) 105 DLT 510 : (2003) 5 JT 300 : (2003) 5 SCALE 103 : (2003) 6 SCC 195 : (2003) 1 SCR 307 Supp : (2003) 4 Supreme 466 :

Constitution of India, 1950 — Article 21, 32Contempt of Courts Act, 1971 — Section 19Criminal Procedure Code, 1973 (CrPC) — Section 154, 156, 157, 160, 165
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Supreme Court07 Jul 2003Allowed

Dwarka Prasad Agarwal (D) by Lrs. and Another Vs Ramesh Chandra Agarwala and Others

Supreme Court Of India · AIR 2003 SC 2696 : (2003) AIRSCW 3328 : (2003) 4 AWC 2975 Supp : (2003) 3 BLJR 2417 : (2003) 96 CLT 568 : (2003) 117 CompCas 206 : (2003) 4 CompLJ 385 : (2003) 3 CTC 184 : (2003) 2 JKJ 421 : (2004) 1 JLJ 353 : (2003) 4 LW 255 : (2003) 4 RLW 472 : (2003) 5

Code Of Civil Procedure, 1908 — Section 9, Order 39 Rule 1, Order 39 Rule 2Press And Registration Of Books Act, 1867 — Section 5, 5(2), 8B, 8CCode Of Criminal Procedure, 1973 — Section 145
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Supreme Court07 Jul 2003Disposed off

Dwarka Prasad Agarwal (D) by LRs. and Another Vs B.D. Agarwal and Others

Supreme Court Of India · AIR 2003 SC 2686 : (2003) AIRSCW 3346 : (2003) 5 ALD 14 : (2003) 3 ALLMR 1158 : (2003) 117 CompCas 1 : (2003) 4 LW 263 : (2003) 3 RLW 451 : (2003) 5 SCALE 138 : (2003) 6 SCC 230 : (2003) 1 SCR 336 Supp : (2003) 4 Supreme 513

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 3, 141Constitution of India, 1950 — Article 14, 19, 19(1), 225, 226Press and Registration of Books Act, 1867 — Section 19B, 4, 5(5), 6, 8B
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Supreme Court07 Jul 2003Disposed Of

Om Prakash Bhatia Vs Commissioner of Customs, Delhi

Supreme Court Of India · AIR 2003 SC 3581 : (2003) AIRSCW 3452 : (2003) 88 ECC 457 : (2002) ECR 336 : (2003) 155 ELT 423 : (2003) 5 JT 279 : (2003) 5 SCALE 197 : (2003) 6 SCC 161 : (2003) 1 SCR 412 Supp : (2003) 4 Supreme 553

Foreign Trade (Development And Regulation) Rules, 1993 — Rule 11Customs Act, 1962 — Section 2(33), 2(41), 3, 11, 14(1), 14, 50, 76, 111(d), 113(d)Foreign Exchange Regulation Act, 1973 — Section 18, 18(1)
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Supreme Court07 Jul 2003Allowed

Commissioner of Customs, Kolkatta Vs Grand Prime Limited and Others

Supreme Court Of India · AIR 2003 SC 2708 : (2003) AIRSCW 3392 : (2003) 88 ECC 449 : (2002) ECR 329 : (2003) 155 ELT 417 : (2003) 5 JT 259 : (2003) 5 SCALE 166 : (2003) 5 SCC 762 : (2003) 1 SCR 401 Supp : (2003) 4 Supreme 435

Customs Act, 1962 — Section 111, 113, 114, 124, 28Imports and Exports (Control) Act, 1947 — Section 3, 3(1)
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Supreme Court07 Jul 2003Disposed Of

Panyam Cements and Minerals Ltd. Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2003 SC 2665 : (2003) AIRSCW 3374 : (2003) 4 ALD 66 : (2003) 5 ALT 35 : (2003) 3 AWC 2449 Supp : (2003) 3 JCR 73 : (2003) 5 JT 346 : (2003) 5 SCALE 160 : (2003) 5 SCC 756 : (2003) 4 Supreme 459

Mines and Minerals (Development and Regulation) Act, 1957 — Section 9(1), 9(3)Mines and Minerals (Regulation and Development) (Amendment) Act, 1972 — Section 9(3)
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Supreme Court05 Jun 2003Allowed

State of Uttaranchal and Others Vs Sidharth Srivastava and Others

Supreme Court Of India · AIR 2003 SC 4062 : (2003) AIRSCW 3019 : (2003) 5 JT 393 : (2003) 5 SCALE 73 : (2003) 9 SCC 336 : (2003) SCC(L&S) 1092 : (2003) 1 SCR 278 Supp : (2003) 1 SLJ 122 : (2003) 4 Supreme 379 : (2003) 3 UPLBEC 2002

Constitution of India, 1950 — Article 153, 2, 214, 309, 315Uttar Pradesh Reorganisation Act, 2000 — Section 2, 3, 72, 73, 74
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Supreme Court22 May 2003Dismissed

Vijay Syal and Another Vs State of Punjab and Others

Supreme Court Of India · AIR 2003 SC 4023 : (2003) AIRSCW 2954 : (2003) 2 JKJ 197 : (2003) 5 JT 241 : (2003) 5 SCALE 27 : (2003) 9 SCC 401 : (2003) SCC(L&S) 1112 : (2003) 1 SCR 242 Supp : (2003) 1 SLJ 13 : (2003) 4 Supreme 299

Constitution of India, 1950 — Article 136
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Supreme Court22 May 2003Dismissed

Santosh Kumar Vs State of Andhra Pradesh and Others

Supreme Court Of India · AIR 2003 SC 4036 : (2003) AIRSCW 2970 : (2003) 5 JT 372 : (2003) 5 SCALE 52 : (2003) 5 SCC 511 : (2003) SCC(L&S) 721 : (2003) 1 SCR 264 Supp : (2003) 1 SLJ 39 : (2003) 4 Supreme 332

Andhra Pradesh Revenue Subordinate Service Rules, 1961 — Rule 8Andhra Pradesh State and Subordinate Service Rules, 1962 — Rule 47Constitution of India, 1950 — Article 309, 313
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