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Supreme Court Of India judgments

59,847 judgments · page 1,455 of 2,993

Supreme Court10 Apr 2003Allowed

Sadhu Ram and Another Vs The State of Rajasthan

Supreme Court Of India · AIR 2003 SC 3530 : (2003) 2 ALT(Cri) 19 : (2003) 2 BLJR 1617 : (2003) CriLJ 2331 : (2003) 1 DMC 712 : (2003) 4 JT 13 : (2003) 3 SCALE 751 : (2003) 11 SCC 231 : (2003) 2 UJ 938

Criminal Procedure Code, 1973 (CrPC) — Section 174, 176Penal Code, 1860 (IPC) — Section 201, 302, 436, 498A
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Supreme Court09 Apr 2003Allowed

Salim Akhtar @ Mota Vs State of Uttar Pradesh

Supreme Court Of India · (2005) 2 ACR 1913 : AIR 2003 SC 4076 : (2004) AIRSCW 52 : (2003) 1 ALD(Cri) 1016 : (2003) 2 ALT(Cri) 25 : (2003) CriLJ 2302 : (2003) 2 JKJ 271 : (2003) 3 SCALE 698 : (2003) 5 SCC 499 : (2003) 3 SCR 470 : (2003) 8 Supreme 893

Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27
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Supreme Court09 Apr 2003Dismissed

Jarnail Singh and Another Vs State of Haryana and Another

Supreme Court Of India · AIR 2003 SC 4081 : (2003) AIRSCW 2056 : (2003) 2 ALT(Cri) 52 : (2003) CriLJ 2307 : (2003) 3 JT 590 : (2003) 3 SCALE 685 : (2003) 9 SCC 328 : (2003) 3 SCR 460 : (2003) 3 Supreme 340 : (2003) 2 UC 1206

Arms Act, 1959 — Section 25, 27Constitution of India, 1950 — Article 20, 20(2)Criminal Procedure Code, 1973 (CrPC) — Section 173, 202, 223, 300, 319
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Supreme Court08 Apr 2003Allowed

Pawan Hans Ltd. Vs Union of India (UOI) and Another

Supreme Court Of India · AIR 2003 SC 1427 : (2003) AIRSCW 1878 : (2003) 114 CompCas 676 : (2003) 2 CompLJ 297 : (2003) 3 JT 543 : (2003) 3 SCALE 692 : (2003) 5 SCC 71 : (2003) 3 SCR 443 : (2003) 3 Supreme 242

Monopolies and Restrictive Trade Practices Act, 1969 — Section 10, 12A, 2, 33Securities Exchange Act, 1934 — Section 10
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Supreme Court04 Apr 2003Dismissed

Laxminarayan R. Bhattad and Others Vs State of Maharashtra and Another

Supreme Court Of India · AIR 2003 SC 3502 : (2003) AIRSCW 2020 : (2003) 3 SCALE 711 : (2003) 5 SCC 413 : (2003) 3 SCR 409 : (2003) 3 Supreme 199 : (2003) 2 UJ 1187

Bombay Municipal Corporation Act, 1888 — Section 288(3)Bombay Town Planning Act, 1915 — Section 53Development Control Rules for Greater Mumbai, 1967 — Rule 10(2)
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Supreme Court04 Apr 2003Dismissed

State of West Bengal and Others Vs Sri Pronab Kr. Sur and Others

Supreme Court Of India · AIR 2003 SC 2313 : (2003) AIRSCW 2287 : (2003) 114 CompCas 664 : (2003) 3 CompLJ 42 : (2003) 5 JT 577 : (2003) 3 SCALE 638 : (2003) 9 SCC 490 : (2003) 44 SCL 1 : (2003) 3 SCR 393 : (2003) 3 Supreme 217

Companies Act, 1956 — Section 391, 392, 393, 394AIncome Tax Act, 1961 — Section 269UDUrban Land (Ceiling and Regulation) Act, 1976 — Section 10(1), 10(3), 10(5), 20, 42
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Supreme Court03 Apr 2003Dismissed

B. Janakiramaiah Chetty Vs A.K. Parthasarthi and Others

Supreme Court Of India · AIR 2003 SC 3527 : (2003) AIRSCW 2148 : (2003) 3 ALD 79 : (2003) 4 ALLMR 308 : (2003) 5 ALT 14 : (2003) 4 AWC 3296 Supp : (2003) 3 JT 580 : (2003) 2 KLT 384 : (2003) 3 LW 489 : (2003) 2 MLJ 186 : (2003) 134 PLR 331 : (2003) 94 RD 722 : (2003) 3 SCALE 660

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, Order 9 Rule 2, Order 9 Rule 3, Order 9 Rule 6, Order 9 Rule 8
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Supreme Court03 Apr 2003Allowed

The Land Commissioner, Madras and Another Vs Rajeswari

Supreme Court Of India · AIR 2003 SC 3516 : (2003) AIRSCW 2038 : (2003) 4 ALD 124 : (2003) 3 JCR 177 : (2003) 3 JT 560 : (2003) 3 LW 353 : (2003) 3 SCALE 630 : (2003) 5 SCC 210 : (2003) 3 SCR 361 : (2003) 3 Supreme 155

Constitution of India, 1950 — Article 226Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961 — Section 3(14), 5, 5(1), 5(2), 5(3A)
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