Supreme Court01 May 2003Allowed
Commissioner of Customs, New Delhi Vs C.T. Scan Research center (P) Ltd.
Supreme Court Of India · (2003) 88 ECC 231 : (2003) 155 ELT 3 : (2003) 11 SCC 25
Customs Act, 1962 — Section 28, 28(1)
COURT ARCHIVE
Supreme Court Of India judgments
59,847 judgments · page 1,451 of 2,993
Supreme Court01 May 2003Dismissed
Savitri Cairae Vs U.P. Avas Evam Vikas Parishad and Another U.P. Avas Evam Vikas Parishad Vs Jagdish Chandra and Others
Supreme Court Of India · AIR 2003 SC 2725 : (2003) AIRSCW 3282 : (2003) 5 SCALE 93 : (2003) 6 SCC 255 : (2003) 3 SCR 1081 : (2003) 4 Supreme 489 : (2003) 3 UPLBEC 1970
Constitution of India, 1950 — Article 14Land Acquisition Act, 1894 — Section 17, 17A, 23, 23(1A), 23(2)Uttar Pradesh Avas Evam Vikas Parishad Adhiniyam, 1965 — Section 29, 3(3), 32, 55
Supreme Court01 May 2003Dismissed
Parwati Bai Vs Radhika
Supreme Court Of India · AIR 2003 SC 3995 : (2003) AIRSCW 2902 : (2003) 3 AWC 2394 Supp : (2003) 5 JT 34 : (2003) 3 MPHT 213 : (2003) 4 SCALE 513 : (2003) 12 SCC 551 : (2003) 3 SCR 1073 : (2003) 3 Supreme 701
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12, 3, 3(1)Transfer of Property Act, 1882 — Section 106
Supreme Court01 May 2003Dismissed
Abdul Sattar Vs Khutejabi and Others
Supreme Court Of India · AIR 2003 SC 4015 : (2003) AIRSCW 2945 : (2003) 5 ALT 18 : (2003) 4 JT 444 : (2003) 4 SCALE 541 : (2003) 5 SCC 647 : (2003) 3 SCR 1077 : (2003) 3 Supreme 726
Civil Procedure Code, 1908 (CPC) — Section 115Karnataka Rent Control Act, 1961 — Section 21(1), 3, 50
Supreme Court30 Apr 2003Dismissed
Fortune Impex Vs Commissioner of Customs, Kolkata
Supreme Court Of India · (2004) 164 ELT 4
Customs Act, 1962 — Section 114
Supreme Court30 Apr 2003Allowed
V.P. Pithupitchal and Another Vs The Special Secretary to the Govt. of Tamil Nadu
Supreme Court Of India · AIR 2003 SC 2455 : (2003) AIRSCW 2473 : (2003) 2 CTC 619 : (2003) 4 JT 321 : (2003) 4 SCALE 458 : (2003) 9 SCC 534 : (2003) 3 SCR 1045 : (2003) 3 Supreme 743
Constitution of India, 1950 — Article 226, 246Mineral Concession Rules, 1960 — Rule 2(5), 2(7), 69Mines and Minerals (Development and Regulation) Act, 1957 — Section 10, 11, 12, 13, 13(2)
Supreme Court30 Apr 2003Allowed
The State of Himachal Pradesh and Others etc. Vs Yash Pal Garg (dead) by LRs and Others etc., H.H. Exporters etc. and Jai Mata Rolled Glass Ltd. and Another etc.
Supreme Court Of India · (2003) 4 JT 413 : (2003) 4 SCALE 448 : (2003) 9 SCC 92 : (2003) 3 SCR 1056
Constitution of India, 1950 — Article 255, 301, 304Himachal Pradesh Taxation (On certain Goods carried by Road) Act, 1976 — Section 3
Supreme Court30 Apr 2003Allowed
Karnataka Wakf Board Vs State of Karnataka and Another
Supreme Court Of India · AIR 2003 SC 2467 : (2003) AIRSCW 2536 : (2003) 4 ALD 50 : (2003) 3 JCR 55 : (2003) 4 JT 407 : (2003) 4 LW 38 : (2003) 4 SCALE 432 : (2003) 5 SCC 555 : (2003) 3 SCR 1019 : (2003) 3 Supreme 706 : (2003) 2 UC 1138
Civil Procedure Code, 1908 (CPC) — Section 80Waqf Act, 1954 — Section 4, 4(5), 5(2), 56, 6
Supreme Court30 Apr 2003Dismissed
Commissioner of Central Excise, Calcutta Vs Sharma Chemical Works
Supreme Court Of India · AIR 2003 SC 2448 : (2003) AIRSCW 2464 : (2003) 87 ECC 233 : (2003) 154 ELT 328 : (2003) 4 SCALE 437 : (2003) 5 SCC 60 : (2003) 3 SCR 1027 : (2003) 132 STC 251 : (2003) 3 Supreme 634
Supreme Court30 Apr 2003Disposed Of
The Commissioner of Central Excise, Allahabad Vs Himtaj Ayurvedic Udyog Kendra The Commissioner of Central Excise, Calcutta IV Vs Pandit D.P. Sharma
Supreme Court Of India · (2003) 87 ECC 246 : (2003) 108 ECR 477 : (2003) 154 ELT 323 : (2003) 4 JT 355 : (2003) 4 SCALE 447 : (2003) 5 SCC 290
Supreme Court30 Apr 2003Dismissed
Jameel Ahmed and Another Vs State of Rajasthan
Supreme Court Of India · (2003) 4 JT 294 : (2003) 3 RLW 424 : (2003) 4 SCALE 402 : (2003) 9 SCC 673 : (2003) 2 UJ 993
Terrorist And Disruptive Activities (Prevention) Rules, 1987 — Rule 15, 15(5)Terrorist And Disruptive Activities (Prevention) Act, 1987 — Section 3(3), 6, 6(1), 15, 15(1), 15(3)Indian Penal Code, 1860 — Section 120B, 286
Supreme Court30 Apr 2003Allowed
Commissioner of Central Excise, Calcutta-IV Vs Pandit D.P. Sharma
Supreme Court Of India · (2003) 87 ECC 247 : (2003) 154 ELT 324 : (2003) 4 JT 353 : (2003) 4 SCALE 445 : (2003) 5 SCC 288 : (2003) 3 SCR 1041
Supreme Court30 Apr 2003Dismissed
Commr. of C. Ex. and Cus., Bhubaneswar-I Vs Tata Iron and Steel Co. Ltd.
Supreme Court Of India · (2003) 88 ECC 225 : (2003) 154 ELT 343 : (2003) 12 SCC 150
Coal Mines (Nationalisation) Act, 1973 — Section 4, 6, 7, 8Customs Act, 1962 — Section 3Customs Tariff Act, 1975 — Section 3
Supreme Court29 Apr 2003Allowed
Transmission Corporation of A.P. Ltd. and Others Vs P. Surya Bhagwan
Supreme Court Of India · (2003) 97 FLR 916 : (2003) 6 SCC 353 : (2003) 2 UPLBEC 1688
Supreme Court29 Apr 2003Disposed Of
Babudas Vs State of M.P.
Supreme Court Of India · (2003) 2 ALD(Cri) 318 : (2003) 2 ALT(Cri) 102 : (2003) CriLJ 2536 : (2004) 1 JLJ 191 : (2003) 4 JT 289 : (2003) 4 SCALE 389 : (2003) 9 SCC 86
Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 201, 302, 34
Supreme Court29 Apr 2003Disposed Of
Brijpal Singh Vs State of M.P.
Supreme Court Of India · AIR 2003 SC 2460 : (2003) AIRSCW 2480 : (2003) 1 ALD(Cri) 1029 : (2003) 2 ALT(Cri) 178 : (2003) CriLJ 2533 : (2004) 2 JCR 49 : (2003) 2 JKJ 435 : (2003) 2 JLJ 243 : (2003) 4 JT 378 : (2003) 4 SCALE 395 : (2003) 11 SCC 219 : (2003) 3 Supreme 581 : (2003) 2
Penal Code, 1860 (IPC) — Section 109, 302, 307
Supreme Court29 Apr 2003Allowed
Management of the Goodwill Girls High School and Another Vs Smt. J. Mary Susheela and Others
Supreme Court Of India · (2003) 3 AWC 2341 Supp : (2003) 51 BLJR 1650 : (2003) 97 FLR 904 : (2003) 4 JT 373 : (2003) 4 SCALE 385 : (2003) 9 SCC 106 : (2003) 3 SCR 1013 : (2003) 2 UC 1135
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6
Supreme Court29 Apr 2003Allowed
The Transmission Corporation of A.P. Ltd. and Others Vs P. Surya Bhavagan
Supreme Court Of India · AIR 2003 SC 2182 : (2003) AIRSCW 2616 : (2003) 4 JT 356 : (2003) 2 LLJ 843 : (2003) 4 SCALE 379 : (2003) SCC(L&S) 883
Supreme Court29 Apr 2003Allowed
Narayan Prasad Agrawal Vs State of M.P. and Others
Supreme Court Of India · AIR 2003 SC 4375 : (2003) AIRSCW 5177 : (2003) 4 ALLMR 1139 : (2003) 4 SCALE 399 : (2003) 11 SCC 456 : (2003) 3 Supreme 703
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 17, 4, 4(1), 4(6), 5A
Supreme Court28 Apr 2003Dismissed
Visveswaran Vs State Rep. by S.D.M.
Supreme Court Of India · AIR 2003 SC 2471 : (2003) AIRSCW 2541 : (2003) 2 BLJR 1320 : (2003) CriLJ 2548 : (2003) 3 JCR 47 : (2003) 4 JT 367 : (2003) 3 RLW 417 : (2003) 4 SCALE 344 : (2003) 6 SCC 73 : (2003) 3 SCR 978 : (2003) 3 Supreme 566
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 346, 366, 376