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Supreme Court Of India judgments

59,847 judgments · page 1,449 of 2,993

Supreme Court09 May 2003Allowed

Sunil Kumar Goyal Vs Rajasthan Public Service Commission

Supreme Court Of India · (2003) 97 FLR 1173 : (2003) 3 JCR 78 : (2003) 2 JKJ 227 : (2003) 4 JT 586 : (2003) 5 SCALE 8 : (2003) 6 SCC 171 : (2003) SCC(L&S) 835 : (2003) 1 SCR 220 Supp : (2003) 1 SLJ 48 : (2003) 2 UJ 1113 : (2003) 2 UPLBEC 1417

Constitution of India, 1950 — Article 124(3), 14, 217(2), 233(2), 35
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Supreme Court09 May 2003Dismissed

State, through Special Cell, New Delhi Vs Navjot Sandhu @ Afshan Guru and Others

Supreme Court Of India · (2003) 3 ACR 2391 : (2003) 2 ALD(Cri) 109 : (2003) 104 DLT 64 : (2004) 1 GLR 570 : (2003) 2 JKJ 464 : (2003) 4 JT 605 : (2003) 4 SCALE 629 : (2003) 6 SCC 641 : (2003) 1 SCR 130 Supp : (2003) 2 UC 1071 : (2003) 2 UJ 1233

Arms Act, 1959 — Section 25, 27Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 378(3), 397(2), 397(3), 482
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Supreme Court09 May 2003Allowed

Kapila Hingorani Vs State of Bihar

Supreme Court Of India · (2003) 3 AWC 2344 Supp : (2003) 2 BLJR 1354 : (2003) 116 CompCas 133 : (2003) 5 JT 1 : (2003) 3 LLJ 31 : (2003) 3 MLJ 1 : (2003) 4 SCALE 712 : (2003) 6 SCC 1 : (2004) SCC(L&S) 586 : (2003) 44 SCL 429 : (2003) 1 SCR 175 Supp

Companies Act, 1956 — Section 598AConstitution of India, 1950 — Article 11, 12, 14, 19, 21Electricity (Supply) Act, 1948 — Section 79
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Supreme Court09 May 2003Allowed

Syndicate Bank Vs R.S.R. Engineering Works and Others

Supreme Court Of India · (2003) 4 ALD 62 : (2003) 51 BLJR 1677 : (2003) 3 JCR 162 : (2003) 4 JT 578 : (2003) 4 LW 684 : (2003) 134 PLR 570 : (2003) 4 SCALE 648 : (2003) 6 SCC 265 : (2003) 1 SCR 213 Supp

Partnership Act, 1932 — Section 32, 32(2), 32(3), 72
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Supreme Court09 May 2003Dismissed

Surendra Kumar Sharma Vs Vikas Adhikari and Another

Supreme Court Of India · (2003) 51 BLJR 1655 : (2003) 2 CGLJ 113 : (2003) 97 FLR 1169 : (2003) 4 JCR 32 : (2003) 2 JKJ 430 : (2003) 4 JT 564 : (2003) 2 LLJ 1094 : (2003) 4 RLW 547 : (2003) 5 SCALE 4 : (2003) 5 SCC 12 : (2003) SCC(L&S) 600 : (2003) 1 SCR 168 Supp : (2003) 1 SLJ 14

Industrial Disputes Act, 1947 — Section 2, 25F
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Supreme Court08 May 2003Allowed

Jandel Singh Vs State of Madhya Pradesh

Supreme Court Of India · (2003) 3 ACR 2197 : AIR 2003 SC 3991 : (2003) CriLJ 3528 : (2004) 2 JCR 51 : (2003) 4 JT 558 : (2003) 4 SCALE 608 : (2003) 9 SCC 110 : (2003) 2 UC 1165

Criminal Procedure Code, 1973 (CrPC) — Section 157Penal Code, 1860 (IPC) — Section 120B, 147, 149, 302, 304
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Supreme Court08 May 2003Allowed

Commissioner of Income Tax, Bhopal Vs Shelly Products and Another

Supreme Court Of India · AIR 2003 SC 2532 : (2003) AIRSCW 2719 : (2003) 181 CTR 564 : (2003) 261 ITR 367 : (2003) 4 JT 528 : (2003) 4 SCALE 674 : (2003) 5 SCC 461 : (2003) 1 SCR 79 Supp : (2003) 4 Supreme 192

Constitution of India, 1950 — Article 226, 265Income Tax Act, 1961 — Section 139, 140A, 140A(1), 143, 143(3)
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Supreme Court08 May 2003Dismissed

N.S. Nayak and Sons, Heera Constructions and Rani Constructions Pvt. Ltd. Vs State of Goa and Another

Supreme Court Of India · (2003) 3 ARBLR 109 : (2003) 3 CompLJ 193 : (2003) 4 LW 516 : (2003) 4 SCALE 622 : (2003) 6 SCC 56 : (2003) 44 SCL 460 : (2003) 1 SCR 69 Supp : (2003) 2 UC 1275 : (2003) 2 UJ 1227

Arbitration Act, 1940 — Section 14, 17, 21, 23(3), 24(1)Arbitration and Conciliation Act, 1996 — Section 34, 85, 85(2)Contract Act, 1872 — Section 28
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