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Supreme Court Of India judgments

59,847 judgments · page 1,450 of 2,993

Supreme Court07 May 2003Partly Allowed

A.C. Razia Vs Government of Kerala and Others

Supreme Court Of India · AIR 2003 SC 2222 : (2003) 2 ALD(Cri) 424 : (2003) 2 ALT(Cri) 129 : (2003) CriLJ 2556 : (2003) 87 ECC 457 : (2003) 4 JT 590 : (2003) 2 KLT 844 : (2003) 4 SCALE 568 : (2003) 6 SCC 40 : (2003) 1 SCR 21 Supp

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 11, 2, 3(1), 3(2), 3(5)Constitution of India, 1950 — Article 21, 22, 22(4), 22(5), 32Customs Act, 1962 — Section 108
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Supreme Court07 May 2003Allowed

Union of India (UOI) and Others Vs Modiluft Ltd.

Supreme Court Of India · AIR 2003 SC 2218 : (2003) AIRSCW 2662 : (2003) 5 ALT 12 : (2003) 4 AWC 2796 Supp : (2003) 104 DLT 938 : (2003) 69 DRJ 222 : (2003) 6 JT 106 : (2003) 4 SCALE 553 : (2003) 6 SCC 65 : (2003) 4 Supreme 161

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Supreme Court07 May 2003Dismissed

Balram Singh and Another Vs State of Punjab

Supreme Court Of India · (2003) 3 ACR 2214 : AIR 2003 SC 2213 : (2003) 1 ALD(Cri) 1032 : (2003) 2 ALT(Cri) 87 : (2003) 4 JT 569 : (2003) 4 SCALE 561 : (2003) 11 SCC 286

Criminal Procedure Code, 1973 (CrPC) — Section 157, 319Penal Code, 1860 (IPC) — Section 148, 149, 302, 307, 324
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Supreme Court06 May 2003Dismissed

Thaman Kumar Vs State of Union Territory of Chandigarh

Supreme Court Of India · AIR 2003 SC 3975 : (2003) AIRSCW 2837 : (2003) 2 ALT(Cri) 160 : (2003) CriLJ 3070 : (2003) 4 JT 478 : (2003) 4 SCALE 531 : (2003) 6 SCC 380 : (2003) 3 SCR 1190 : (2003) 4 Supreme 206

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302, 34Supreme Court (Enlargement of Criminal Appellate Jurisdiction) Act, 1970 — Section 2
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Supreme Court06 May 2003Dismissed

D. Saibaba Vs Bar Council of India and Another

Supreme Court Of India · AIR 2003 SC 2502 : (2003) AIRSCW 2582 : (2003) 4 ALLMR 1186 : (2003) 3 AWC 2495 Supp : (2003) 2 BLJR 1293 : (2003) 96 CLT 473 : (2003) 3 CompLJ 123 : (2003) 2 CTC 497 : (2003) 104 DLT 658 : (2003) 69 DRJ 116 : (2003) 4 GLR 908 : (2003) 4 JT 435 : (2003) 2

Advocates Act, 1961 — Section 35, 37, 38, 44A, 48AAConstitution of India, 1950 — Article 136Land Acquisition Act, 1894 — Section 18
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Supreme Court06 May 2003Allowed

Bakhtawar Trust and Others Vs M.D. Narayan and Others

Supreme Court Of India · AIR 2003 SC 2236 : (2004) 6 JT 587 : (2003) 4 SCALE 590 : (2003) 5 SCC 298 : (2003) 1 SCR 1 Supp

Bangalore City Planning Area Zonal Regulations (Amendment and Validation) Act, 1996 — Section 2Karnataka Town and Country Planning Act, 1961 — Section 13, 13(4), 14, 3, 3(1)
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Supreme Court05 May 2003Allowed

In Re: Anil Panjwani

Supreme Court Of India · AIR 2003 SC 2177 : (2003) 2 ALD(Cri) 170 : (2003) 4 JT 471 : (2003) 4 LW 16 : (2003) 4 SCALE 520 : (2003) 7 SCC 375 : (2003) 3 SCR 1179 : (2003) 2 UJ 1204 : (2003) 2 UPLBEC 1428

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97Constitution of India, 1950 — Article 136Contempt of Courts Act, 1971 — Section 14
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Supreme Court05 May 2003Partly Allowed

Ramesh Chand Ardawatiya Vs Anil Panjwani

Supreme Court Of India · AIR 2003 SC 2508 : (2003) AIRSCW 2590 : (2003) 4 ALD 10 : (2003) 4 ALLMR 1193 : (2003) 3 AWC 2511 Supp : (2003) 4 JT 450 : (2003) 4 LW 579 : (2003) 4 MhLj 579 : (2003) 3 MLJ 26 : (2003) MPLJ 439 : (2003) 134 PLR 636 : (2003) 4 SCALE 652 : (2003) 7 SCC 350

Code Of Civil Procedure, 1908 — Section 100, Order 39 Rule 1, Order 39 Rule 2, Order 9 Rule 7, Order 18 Rule 17, Order 8 Rule 6A, Order 41 Rule 27, Order 8 Rule 1, Order 8 Rule 10, Order 6 Rule 17, Order 20 Rule 5Rajasthan Cooperative Societies Act, 1965 — Section 75, 75(a)(1), 75(b)(1), 75(c)(1), 75(d)(1), 75(e)(1), 75(a)(2), 75(b)(2), 75(c)(2), 137Transfer Of Property Act, 1882 — Section 53A, 54
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Supreme Court02 May 2003Allowed

Hira Lal Hari Lal Bhagwati Vs C.B.I., New Delhi

Supreme Court Of India · AIR 2003 SC 2545 : (2003) AIRSCW 2735 : (2003) 2 ALD(Cri) 292 : (2003) 2 ALT(Cri) 142 : (2003) 51 BLJR 1697 : (2003) CriLJ 3041 : (2003) 3 CTC 356 : (2003) 182 CTR 1 : (2003) 104 DLT 699 : (2003) 87 ECC 473 : (2003) 155 ELT 433 : (2003) 262 ITR 466 : (200

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 245, 482Customs Act, 1962 — Section 111, 112A, 130E, 28
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Supreme Court02 May 2003Dismissed

Union of India (UOI) and Others Vs Ex. Flt. Lt. G.S. Bajwa

Supreme Court Of India · (2003) 104 DLT 618 : (2003) 4 JT 505 : (2003) 4 SCALE 494 : (2003) 9 SCC 630 : (2003) 3 SCR 1092 : (2003) 3 SLJ 288 : (2003) 2 UJ 849 : (2003) 2 UPLBEC 1479

Air Force Act, 1950 — Section 111, 125, 2, 41, 41(2)Air Force Rules, 1969 — Rule 100, 102, 110, 111, 125Constitution of India, 1950 — Article 14, 19, 19(1), 19(4), 21
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