Supreme Court22 Apr 2003Allowed

Virender Singh and Others Vs Union of India (UOI)

Supreme Court Of India · AIR 2003 SC 2493 : (2003) AIRSCW 2571 : (2003) 3 AWC 2461 Supp : (2003) 104 DLT 593 : (2003) 69 DRJ 16 : (2003) 5 JT 369 : (2003) 4 SCALE 466 : (2003) 10 SCC 86 : (2003) 3 SCR 864 : (2003) 3 Supreme 688 : (2003) 2 UPLBEC 1730

Land Acquisition (Amendment and Validation) Act, 1967 — Section 4(3)Land Acquisition Act, 1894 — Section 4(1), 6
Supreme Court22 Apr 2003Allowed

Joseph alias Jose Vs State of Kerala

Supreme Court Of India · (2003) 2 ALD(Cri) 312 : (2003) 2 ALT(Cri) 66 : (2003) CriLJ 2543 : (2003) 3 JCR 42 : (2003) 2 KLT 756 : (2003) 4 SCALE 252 : (2003) 11 SCC 223 : (2003) 2 UC 1005

Penal Code, 1860 (IPC) — Section 302, 304
Supreme Court22 Apr 2003Allowed

State of U.P. Vs Bhagwant and Others

Supreme Court Of India · AIR 2003 SC 2293 : (2003) AIRSCW 2261 : (2003) CriLJ 2337 : (2003) 3 JCR 18 : (2003) 4 JT 131 : (2003) 4 SCALE 193 : (2003) 10 SCC 74 : (2003) 3 Supreme 439 : (2003) 2 UC 887

Penal Code, 1860 (IPC) — Section 302, 34
Supreme Court22 Apr 2003Dismissed

Ali M.K. and Others Vs State of Kerala and Others

Supreme Court Of India · AIR 2003 SC 4006 : (2003) AIRSCW 2931 : (2003) 97 FLR 1003 : (2003) 2 KLT 922 : (2003) 4 SCALE 197 : (2003) 11 SCC 632 : (2003) 3 SCR 826 : (2003) 2 SLJ 380 : (2003) 3 Supreme 575

Kerala State and Subordinate Services Rules, 1958 — Rule 18, 24, 28, 8
Supreme Court22 Apr 2003Allowed

Punjab National Bank Vs Indian Bank and Another

Supreme Court Of India · AIR 2003 SC 2284 : (2003) AIRSCW 2250 : (2003) 3 ALLMR 745 : (2003) 3 AWC 2291 Supp : (2004) 118 CompCas 1 : (2003) 2 CTC 437 : (2003) 68 DRJ 770 : (2003) 4 JT 144 : (2003) 4 LW 347 : (2003) 3 MLJ 98 : (2003) 134 PLR 486 : (2003) 95 RD 130 : (2003) 4 SCAL

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151Debt Recovery Tribunal (Procedure) Rules, 1987 — Rule 7Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 22
Supreme Court21 Apr 2003Dismissed

Commissioner of Central Excise, Mumbai-III Vs I.S.P.L. Industries Ltd.

Supreme Court Of India · AIR 2003 SC 2295 : (2003) AIRSCW 2264 : (2003) 87 ECC 255 : (2003) 154 ELT 3 : (2003) 4 JT 135 : (2003) 4 SCALE 186 : (2003) 5 SCC 113 : (2003) 3 SCR 814 : (2003) 3 Supreme 649

Central Excise (Valuation) Rules, 1975 — Rule 5Central Excises and Salt Act, 1944 — Section 35L, 4, 4(1)
Supreme Court17 Apr 2003Partly Allowed

Narendra Nath Khaware Vs Parasnath Khaware and Others

Supreme Court Of India · AIR 2003 SC 2325 : (2003) AIRSCW 2303 : (2003) 2 ALT(Cri) 109 : (2003) CriLJ 2340 : (2003) 4 JT 430 : (2004) 1 LW(Cri) 249 : (2003) 4 SCALE 128 : (2003) 5 SCC 488 : (2003) 3 SCR 683 : (2003) 3 Supreme 501

Constitution of India, 1950 — Article 136, 32Penal Code, 1860 (IPC) — Section 148, 149, 302
Supreme Court17 Apr 2003Allowed

Shiv Shakti Coop. Housing Society, Nagpur Vs Swaraj Developers and Others

Supreme Court Of India · AIR 2003 SC 2434 : (2003) AIRSCW 2445 : (2003) 4 ALD 1 : (2003) 3 ALLMR 696 : (2003) 4 ALT 27 : (2003) 3 AWC 2198 Supp : (2003) 2 BLJR 1324 : (2003) 2 CTC 564 : (2004) 1 GLR 38 : (2003) 4 JCR 22 : (2003) 4 JT 225 : (2003) 2 KLT 503 : (2003) 3 LW 791 : (20

Civil Procedure Code Amendment Act, 1976 — Section 97(3)Civil Procedure Code Amendment Act, 1999 — Section 115(2), 115(3), 12, 32(2)Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 100, 104(2), 115, 2
Supreme Court17 Apr 2003dismissed

Abdul Razak Dawood Dhanani Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2003 SC 4010 : (2003) AIRSCW 2939 : (2003) 1 ALD(Cri) 1022 : (2003) 2 ALT(Cri) 112 : (2003) CriLJ 3079 : (2003) 87 ECC 264 : (2003) 4 SCALE 214 : (2003) 9 SCC 652 : (2003) 3 SCR 805 : (2003) 3 Supreme 496 : (2003) 2 UJ 865

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 11, 12, 14, 3(1), 3(5)Constitution of India, 1950 — Article 22(5)General Clauses Act, 1897 — Section 21
Supreme Court17 Apr 2003Partly Allowed

North Zone Cultural center and Another Vs Vedpathi Dinesh Kumar

Supreme Court Of India · AIR 2003 SC 2719 : (2003) AIRSCW 3297 : (2003) 3 ALD 121 : (2004) 1 ALT 60 : (2003) 3 AWC 2300 Supp : (2003) 3 CTC 307 : (2003) 97 FLR 808 : (2003) 2 JKJ 239 : (2003) 4 JT 155 : (2003) 2 LLJ 839 : (2003) 135 PLR 742 : (2003) 4 SCALE 181 : (2003) 5 SCC 455

Supreme Court17 Apr 2003Allowed

Oil and Natural Gas Corporation Ltd. Vs SAW Pipes Ltd.

Supreme Court Of India · AIR 2003 SC 2629 : (2003) 3 ALD 82 : (2003) 2 ARBLR 5 : (2003) 3 CompLJ 1 : (2003) 4 JCR 148 : (2003) 4 JT 171 : (2003) 4 LW 482 : (2003) 4 SCALE 92 : (2003) 5 SCC 705 : (2003) 44 SCL 89 : (2003) 3 SCR 691 : (2003) 2 UJ 1035

Arbitration (Protocol and Convention) Act, 1937 — Section 7(1)Arbitration Act, 1940 — Section 23, 28Arbitration and Conciliation Act, 1996 — Section 10, 11, 12, 13, 14
Supreme Court17 Apr 2003Dismissed

Delhi Transport Corporation Ltd. Vs Rose Advertising

Supreme Court Of India · AIR 2003 SC 2523 : (2003) AIRSCW 2707 : (2003) 3 ALLMR 1156 : (2003) 2 ARBLR 1 : (2003) 3 AWC 2154 Supp : (2003) 3 CompLJ 114 : (2003) 2 CTC 505 : (2003) 4 JT 100 : (2003) 4 LW 471 : (2003) 3 MLJ 126 : (2003) 4 SCALE 141 : (2003) 6 SCC 36 : (2003) 44 SCL

Arbitration Act, 1940 — Section 20Arbitration and Conciliation Act, 1996 — Section 21, 31(7), 34, 85
Supreme Court17 Apr 2003Dismissed

Kerala State Road Transport Corpn. Vs K.O. Varghese and Others

Supreme Court Of India · AIR 2003 SC 3966 : (2003) AIRSCW 2847 : (2003) 97 FLR 1010 : (2004) 1 JCR 210 : (2003) 2 JT 145 Supp : (2003) 2 KLT 706 : (2003) 4 SCALE 229 : (2003) 12 SCC 293 : (2003) 3 SCR 779 : (2003) 3 SLJ 278 : (2003) 3 Supreme 715

Constitution of India, 1950 — Article 366(17)Road Transport Corporations Act, 1950 — Section 34