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Supreme Court Of India judgments

59,847 judgments · page 1,454 of 2,993

Supreme Court16 Apr 2003Allowed

V. Swarajyalaxmi and Others Vs Authorised Officer, Land Reforms, Medak and Others

Supreme Court Of India · AIR 2003 SC 2347 : (2003) AIRSCW 2331 : (2003) 3 ALD 130 : (2003) 4 ALT 1 : (2003) 4 SCALE 65 : (2003) 9 SCC 525 : (2003) 3 SCR 575 : (2003) 3 Supreme 481

Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1973 — Section 11, 23, 3I, 8(1)Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 136
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Supreme Court16 Apr 2003Dismissed

Lalita Jalan and Another Vs Bombay Gas Co. Ltd. and Others

Supreme Court Of India · (2003) 3 ACR 2273 : AIR 2003 SC 3157 : (2003) AIRSCW 2175 : (2003) 2 ALT(Cri) 76 : (2003) 114 CompCas 515 : (2003) 3 CompLJ 75 : (2003) CriLJ 2514 : (2003) 97 FLR 828 : (2003) 4 JT 64 : (2003) 2 LLJ 829 : (2004) 2 LW(Cri) 497 : (2003) 4 MhLj 637 : (2003)

Bengal Excise Act, 1909 — Section 64Companies Act, 1956 — Section 628, 629, 630, 631Constitution of India, 1950 — Article 14, 19(1), 21, 227
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Supreme Court16 Apr 2003Allowed

Vijaykumar Ramchandra Bhate Vs Neela Vijaykumar Bhate

Supreme Court Of India · AIR 2003 SC 2462 : (2003) AIRSCW 2530 : (2003) 3 ALD 124 : (2003) 3 ALLMR 777 : (2003) 3 AWC 2101 Supp : (2003) 51 BLJR 1658 : (2003) 1 DMC 685 : (2003) 3 JCR 1 : (2003) 4 JT 85 : (2003) 4 LW 609 : (2003) 3 MLJ 115 : (2003) 4 SCALE 134 : (2003) 6 SCC 334

Hindu Marriage Act, 1955 — Section 13(1)
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Supreme Court16 Apr 2003Allowed

Commissioner of Wealth Tax, Hyderabad Vs Trustees of HEH

Supreme Court Of India · (2003) 2 CTC 693 : (2003) 181 CTR 385 : (2003) 261 ITR 690 : (2003) 4 JT 224 : (2003) 4 SCALE 219 : (2003) 5 SCC 122 : (2003) 3 SCR 662

Bihar Land Reforms Act, 1950 — Section 7(1)Estate Duty Act, 1953 — Section 36, 74(2)Income Tax Act, 1922 — Section 18A
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Supreme Court16 Apr 2003Dismissed

Union of India (UOI) Vs Chajju Ram (Dead) by Lrs. and Others

Supreme Court Of India · AIR 2003 SC 2339 : (2003) AIRSCW 2322 : (2003) 3 ALLMR 766 : (2003) 3 AWC 2333 Supp : (2003) 2 CTC 626 : (2003) 4 JT 161 : (2003) 4 LW 6 : (2003) 4 LW 46 : (2003) 4 SCALE 155 : (2003) 5 SCC 568 : (2003) 3 SCR 647 : (2003) 3 Supreme 661 : (2003) 2 UPLBEC 1

Bombay Town Planning Act, 1954 — Section 53Constitution of India, 1950 — Article 14Defence of India Act, 1939 — Section 19
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Supreme Court16 Apr 2003Disposed Of

West Bengal Govt. Employees (Food and Supplies) Co-operative Housing Society Ltd. and Others and The State of West Bengal and Others Vs Smt. Sulekha Pal (Dey) and Others

Supreme Court Of India · AIR 2003 SC 2328 : (2004) 1 CALLT 1 : (2003) 8 JT 153 : (2003) 4 SCALE 73 : (2003) 9 SCC 253 : (2003) 3 SCR 626

West Bengal Estates Acquisition Act, 1953 — Section 10, 10(1), 10(2), 10(5), 10(6)West Bengal Estates Acquisition Rules, 1954 — Rule 4A, 7, 7(1)
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Supreme Court16 Apr 2003Allowed

Aslam Parwez etc. Vs Govt. of NCT of Delhi

Supreme Court Of India · AIR 2003 SC 3547 : (2003) AIRSCW 2189 : (2003) CriLJ 2525 : (2003) 3 JCR 27 : (2003) 4 JT 92 : (2003) 4 SCALE 44 : (2003) 9 SCC 141 : (2003) 3 Supreme 376

Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 82, 83Explosive Substances Act, 1908 — Section 5
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Supreme Court14 Apr 2003Dismissed

Perminder Charan Singh etc. Vs Harjit Kaur

Supreme Court Of India · AIR 2003 SC 2310 : (2003) AIRSCW 2283 : (2003) 3 ALLMR 762 : (2003) 5 ALT 29 : (2003) 2 AWC 1692 Supp : (2003) 2 BLJR 1130 : (2003) 1 DMC 742 : (2003) 4 JT 52 : (2003) 3 PLJR 96 : (2003) 3 RLW 400 : (2003) 4 SCALE 13 : (2003) 10 SCC 161 : (2003) 3 Supreme

Hindu Marriage Act, 1955 — Section 12
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Supreme Court14 Apr 2003Allowed

Sukanya Holdings Pvt. Ltd. Vs Jayesh H. Pandya and Another

Supreme Court Of India · AIR 2003 SC 2252 : (2003) AIRSCW 2209 : (2003) 3 ALD 75 : (2003) 3 ALLMR 325 : (2003) 2 ARBLR 43 : (2003) 3 AWC 2055 Supp : (2003) 51 BLJR 1673 : (2003) 3 CompLJ 68 : (2003) 2 CTC 431 : (2003) 4 JT 58 : (2003) 4 LW 475 : (2003) 4 SCALE 7 : (2003) 5 SCC 53

Arbitration Act, 1940 — Section 24, 34Arbitration and Conciliation Act, 1996 — Section 5, 8, 8(1), 8(2)Civil Procedure Code, 1908 (CPC) — Section 89
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Supreme Court14 Apr 2003Dismissed

Bipinchandra Parshottamdas Patel (Vakil) Vs State of Gujarat and Others

Supreme Court Of India · AIR 2003 SC 2256 : (2003) AIRSCW 2214 : (2003) 2 GLR 1577 : (2003) 4 JT 35 : (2003) 4 SCALE 17 : (2003) 4 SCC 642 : (2003) 3 SCR 533 : (2003) 3 Supreme 383 : (2003) 2 UJ 1116

Arms Act, 1959 — Section 25(C)Bombay Police Act, 1951 — Section 135Criminal Procedure Code, 1973 (CrPC) — Section 167, 170, 173, 190, 2
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Supreme Court10 Apr 2003Dismissed

Smt. Bimla Devi Vs State of Haryana

Supreme Court Of India · (2003) 2 ACR 1798 : AIR 2003 SC 4138 : (2003) AIRSCW 2130 : (2003) 2 ALT(Cri) 99 : (2003) CriLJ 2319 : (2003) 3 JCR 9 : (2003) 4 JT 1 : (2003) 3 SCALE 743 : (2003) 10 SCC 118 : (2003) 3 Supreme 413

Penal Code, 1860 (IPC) — Section 302, 323, 325, 34
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Supreme Court10 Apr 2003Dismissed

Manke Ram Vs State of Haryana

Supreme Court Of India · (2003) 3 ACR 2226 : AIR 2003 SC 4147 : (2003) AIRSCW 2141 : (2003) CriLJ 2328 : (2003) 3 JCR 25 : (2003) 4 JT 23 : (2003) 3 PLJR 93 : (2003) 3 SCALE 739 : (2003) 11 SCC 238 : (2003) 3 Supreme 365 : (2003) 2 UC 926

Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 300, 302, 304
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Supreme Court10 Apr 2003Allowed

K.A. Abdul Jaleel Vs T.A. Shahida

Supreme Court Of India · AIR 2003 SC 2525 : (2003) AIRSCW 2710 : (2003) 3 ALD 114 : (2003) 3 ALLMR 754 : (2003) 2 AWC 1665 Supp : (2003) 2 BLJR 1103 : (2003) 1 DMC 765 : (2003) 3 GLR 2444 : (2003) 3 JCR 16 : (2003) 2 JKJ 451 : (2003) 4 JT 4 : (2003) 2 KLT 403 : (2003) 4 LW 41 : (

Criminal Procedure Code, 1973 (CrPC) — Section 125Family Courts Act, 1984 — Section 7Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3
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Supreme Court10 Apr 2003Disposed Of

Superintendent of Police, C.B.I. and Others Vs Tapan Kr. Singh

Supreme Court Of India · (2003) 3 ACR 2253 : AIR 2003 SC 4140 : (2003) AIRSCW 2133 : (2003) 1 ALD(Cri) 860 : (2003) 2 ALT(Cri) 4 : (2003) 2 BLJR 1611 : (2003) CriLJ 2322 : (2003) 4 JT 26 : (2004) 1 LW(Cri) 278 : (2003) 3 PLJR 67 : (2003) 3 SCALE 777 : (2003) 6 SCC 175 : (2003) 3

Criminal Procedure Code, 1973 (CrPC) — Section 154, 156, 157, 161, 162Prevention of Corruption Act, 1988 — Section 13, 13(1), 13(2)
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Supreme Court10 Apr 2003Disposed Of

H. Seshadri Vs K.R. Natarajan and Another

Supreme Court Of India · AIR 2003 SC 3524 : (2003) 3 ALD 113 : (2003) 51 BLJR 1663 : (2003) 4 JT 19 : (2003) 3 MLJ 92 : (2003) 95 RD 14 : (2003) 3 SCALE 772 : (2003) 10 SCC 449 : (2003) 3 SCR 505

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 99Karnataka Rent Control Act, 1961 — Section 30, 50(1)Karnataka Small Cause Courts Act, 1964 — Section 18
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Supreme Court10 Apr 2003Dismissed

State of Punjab Vs Harbans Singh and Another

Supreme Court Of India · (2003) 2 ACR 1800 : AIR 2003 SC 2268 : (2003) AIRSCW 2230 : (2003) 2 ALT(Cri) 96 : (2003) CriLJ 2335 : (2003) 4 JT 9 : (2003) 3 SCALE 788 : (2003) 11 SCC 203 : (2003) 3 Supreme 492

Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 302, 34
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Supreme Court10 Apr 2003Dismissed

T.A. Ahammed Kabeer Vs A.A. Azeez and Others

Supreme Court Of India · AIR 2003 SC 2271 : (2003) AIRSCW 2234 : (2003) 3 ALLMR 282 : (2003) 4 JT 110 : (2003) 2 KLT 472 : (2003) 3 SCALE 757 : (2003) 5 SCC 650 : (2003) 3 SCR 511 : (2003) 3 Supreme 584

Constitution Of India, 1950 — Article 136Code Of Civil Procedure, 1908 — Order 11, Order 11 Rule 15Conduct Of Election Rules 1961 — Rule 18(2), 93
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