CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments

59,847 judgments · page 1,452 of 2,993

Supreme Court28 Apr 2003Disposed Of

Amina Vs Hassn Koya

Supreme Court Of India · (2003) 1 ALD(Cri) 1026 : (2003) 6 ALT 34 : (2003) 2 BLJR 1310 : (2003) CriLJ 2540 : (2003) 3 CTC 573 : (2003) 1 DMC 728 : (2003) 4 JT 363 : (2003) 2 KLT 738 : (2004) 2 LW(Cri) 493 : (2003) 134 PLR 467 : (2003) 3 RLW 414 : (2003) 4 SCALE 365 : (2003) 6 SCC

Criminal Procedure Code, 1973 (CrPC) — Section 125
Read judgment
Supreme Court28 Apr 2003Allowed

Arvind Yadav Vs Ramesh Kumar and Others

Supreme Court Of India · AIR 2003 SC 2477 : (2003) AIRSCW 2550 : (2003) 2 ALT(Cri) 168 : (2003) CriLJ 2552 : (2004) 1 JCR 221 : (2003) 2 JLJ 97 : (2003) 4 JT 425 : (2003) MPLJ 131 : (2003) 4 SCALE 339 : (2003) 6 SCC 144 : (2003) 3 SCR 1005 : (2003) 3 Supreme 754 : (2003) 2 UJ 958

Penal Code, 1860 (IPC) — Section 302, 304B, 307, 325, 394
Read judgment
Supreme Court28 Apr 2003Allowed

State of Rajasthan Vs Nathu and Others

Supreme Court Of India · (2003) 3 ACR 2191 : (2003) 2 ALD(Cri) 103 : (2003) 2 ALT(Cri) 173 : (2003) 4 JT 496 : (2003) 4 SCALE 350 : (2003) 5 SCC 537 : (2003) 3 SCR 967 : (2003) 2 UJ 969

Penal Code, 1860 (IPC) — Section 141, 148, 149, 302, 414
Read judgment
Supreme Court28 Apr 2003Allowed

Indian Red Cross Society Vs New Delhi Municipal Committee and Others

Supreme Court Of India · (2003) 3 AWC 2529 Supp : (2003) 104 DLT 566 : (2003) 4 JT 280 : (2003) 4 SCALE 357 : (2003) 5 SCC 545 : (2003) 3 SCR 987

Delhi Municipal Corporation Act, 1957 — Section 115(4), 115(5), 115(6)New Delhi Municipal Council Act, 1994 — Section 124, 3, 3(4), 416(1), 60Punjab Municipal Act, 1911 — Section 12, 70, 70(2), 71
Read judgment
Supreme Court28 Apr 2003Allowed

Amina Vs Hassan Koya

Supreme Court Of India · (2003) 1 ALD(Cri) 1026 : (2003) 6 ALT 34 : (2003) 2 BLJR 1310 : (2003) CriLJ 2540 : (2003) 3 CTC 573 : (2003) 1 DMC 728 : (2003) 4 JT 363 : (2003) 2 KLT 738 : (2004) 2 LW(Cri) 493 : (2003) 134 PLR 467 : (2003) 3 RLW 414 : (2003) 4 SCALE 365 : (2003) 6 SCC

Criminal Procedure Code, 1973 (CrPC) — Section 125
Read judgment
Supreme Court25 Apr 2003Dismissed

A.K. Bindal and Another Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2003 SC 2189 : (2003) 4 ALLMR 1160 : (2003) 3 AWC 2243 Supp : (2003) 114 CompCas 590 : (2003) 98 FLR 1 : (2003) 3 JCR 146 : (2003) 4 JT 328 : (2003) 2 LLJ 1078 : (2003) 134 PLR 470 : (2003) 4 SCALE 313 : (2003) 5 SCC 163 : (2003) SCC(L&S) 620 : (2003)

Companies Act, 1956 — Section 617, 619, 620Constitution of India, 1950 — Article 14, 21, 311, 39, 43Delhi Road Transport Authority (Conditions of Appointment and Service) Regulations, 1952 — Regulation 9
Read judgment
Supreme Court25 Apr 2003Dismissed

Shri Bimal N. Desai Vs State of Karnataka and Others

Supreme Court Of India · AIR 2003 SC 2246 : (2003) 4 JT 276 : (2003) 4 SCALE 277 : (2003) 5 SCC 395 : (2003) 3 SCR 913

Constitution of India, 1950 — Article 14, 21Karnataka Government Parks (Preservation) Act, 1975 — Section 3(1), 3(2), 4, 4(2)
Read judgment
Supreme Court25 Apr 2003Allowed

State of Bihar Vs Kalika Kuer @ Kalika Singh and Others

Supreme Court Of India · AIR 2003 SC 2443 : (2003) AIRSCW 2458 : (2003) 96 CLT 487 : (2003) 4 JT 489 : (2003) 4 SCALE 302 : (2003) 5 SCC 448 : (2003) 3 SCR 919 : (2003) 3 Supreme 505

Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 — Section 15, 15(1), 15(2), 3, 3(1)Constitution of India, 1950 — Article 13, 14, 141
Read judgment
Supreme Court25 Apr 2003Dismissed

Commandant, 11th Battalion, A.P. Special Police (IR), Cuddapah, Cuddapah District Vs B. Shankar Naik

Supreme Court Of India · AIR 2003 SC 2249 : (2003) AIRSCW 2702 : (2003) 3 ALD 117 : (2003) 3 ALLMR 1152 : (2003) 5 ALT 1 : (2003) 97 FLR 912 : (2003) 4 JT 268 : (2003) 4 SCALE 308 : (2003) 5 SCC 580 : (2003) SCC(L&S) 731 : (2003) 3 SCR 905 : (2003) 2 SLJ 391 : (2003) 3 Supreme 51

Andhra Pradesh Police Subordinate Service Rules, 1966 — Rule 11, 2Andhra Pradesh Special Armed Police Service Rules — Rule 6, 7Andhra Pradesh State and Subordinate Service Rules, 1962 — Rule 13A(a)(i)
Read judgment
Supreme Court24 Apr 2003Dismissed

Union of India (UOI) and Others Vs Shivendra Bikaram Singh

Supreme Court Of India · AIR 2003 SC 2481 : (2003) AIRSCW 2555 : (2003) 2 ALD(Cri) 147 : (2003) CriLJ 3028 : (2003) 4 JT 235 : (2003) 4 SCALE 284 : (2003) 6 SCC 359 : (2003) 3 SCR 881 : (2003) 3 Supreme 537 : (2003) 2 UJ 1066

Army Act, 1950 — Section 130Navy Act, 1957 — Section 101, 102, 162, 163, 77(2)Penal Code, 1860 (IPC) — Section 325, 452, 497
Read judgment
Supreme Court23 Apr 2003Dismissed

B. Chandrasekhar Reddy (D) by Lrs. Vs State of Andhra Pradesh

Supreme Court Of India · AIR 2003 SC 2322 : (2003) 4 ALT 9 : (2003) 2 AnWR 95 : (2003) 4 JT 127 : (2003) 4 SCALE 209 : (2003) 5 SCC 585 : (2003) 3 SCR 870

Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1973 — Section 10, 3, 4, 6, 9Hindu Succession Act, 1956 — Section 29, 29A
Read judgment