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Supreme Court Of India judgments

59,847 judgments · page 1,456 of 2,993

Supreme Court03 Apr 2003Allowed

Union of India (UOI) Vs Hindalco Industries

Supreme Court Of India · AIR 2003 SC 4086 : (2003) AIRSCW 2062 : (2003) 5 ALT 10 : (2003) 87 ECC 1 : (2003) 153 ELT 481 : (2003) 3 SCALE 670 : (2003) 5 SCC 194 : (2003) 3 SCR 377 : (2004) 135 STC 281 : (2003) 3 Supreme 170

Central Excise (Valuation) Rules, 1975 — Rule 1, 2, 3, 4, 5Central Excises and Salt Act, 1944 — Section 11A, 4, 4(1)Constitution of India, 1950 — Article 106, 226
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Supreme Court03 Apr 2003Allowed

Ahuja Industries Ltd. Vs State of Karnataka and Others

Supreme Court Of India · AIR 2003 SC 3519 : (2003) AIRSCW 2043 : (2003) 3 JT 566 : (2003) 3 SCALE 623 : (2003) 5 SCC 365 : (2003) 3 SCR 351 : (2003) 3 Supreme 232

Karnataka Industrial Areas Development Act, 1966 — Section 1, 1(3), 27, 28, 28(1)Karnataka Land Revenue Act, 1964 — Section 127, 128, 128(1), 129
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Supreme Court02 Apr 2003Allowed

State of M.P. Vs Mishrilal (Dead) and Others

Supreme Court Of India · AIR 2003 SC 4089 : (2003) AIRSCW 2066 : (2003) 2 ALD(Cri) 162 : (2003) 2 ALT(Cri) 11 : (2003) CriLJ 2312 : (2005) 1 JLJ 153 : (2003) 3 JT 550 : (2003) 3 SCALE 649 : (2003) 9 SCC 426 : (2003) 3 Supreme 182 : (2003) 2 UC 1127

Arms Act, 1959 — Section 25Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
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Supreme Court02 Apr 2003Dismissed

Roop Kumar Vs Mohan Thedani

Supreme Court Of India · AIR 2003 SC 2418 : (2003) AIRSCW 2425 : (2003) 96 CLT 409 : (2003) 3 LW 261 : (2003) 3 SCALE 611 : (2003) 6 SCC 595 : (2003) 3 SCR 292 : (2003) 3 Supreme 296

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 30, Order 41 Rule 32, Order 41 Rule 33Criminal Procedure Code, 1973 (CrPC) — Section 145Delhi Rent Control Act, 1958 — Section 16, 16(2)
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Supreme Court02 Apr 2003Allowed

Manorey @ Manohar Vs Board of Revenue (U.P.) and Others

Supreme Court Of India · AIR 2003 SC 4102 : (2003) AIRSCW 2083 : (2003) 3 JT 538 : (2003) 94 RD 538 : (2003) 3 SCALE 584 : (2003) 5 SCC 521 : (2003) 3 SCR 274 : (2003) 3 Supreme 237 : (2003) 2 UC 988

Constitution of India, 1950 — Article 226Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 117, 117(1), 122B, 122B(1), 122B(2)
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Supreme Court02 Apr 2003Disposed Of

Secretary, School Committee, Thiruvalluvar Higher Secondary School Vs The Govt. of Tamil Nadu and Others

Supreme Court Of India · AIR 2003 SC 4097 : (2003) AIRSCW 2076 : (2003) 97 FLR 840 : (2003) 3 JT 573 : (2003) 3 SCALE 593 : (2003) 5 SCC 200 : (2003) SCC(L&S) 664 : (2003) 3 SCR 282 : (2003) 3 SLJ 266 : (2003) 3 Supreme 147

Tamil Nadu Recognised Private Schools (Regulation) Act, 1973 — Section 22, 22(1), 22(2), 23, 24Tamil Nadu Recognised Private Schools (Regulation) Rules, 1974 — Rule 17, 17(1), 17(2)
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Supreme Court02 Apr 2003Dismissed

Awaz Prakashan Private Limited Vs Pramod Kumar Pujari

Supreme Court Of India · (2003) 6 ALT 63 : (2003) 4 AWC 2790 Supp : (2003) 3 BLJR 2199 : (2003) 6 JT 95 : (2003) 3 LLJ 256 : (2003) 5 SCALE 100 : (2003) 6 SCC 104 : (2003) SCC(L&S) 756 : (2003) 3 SCR 347 : (2003) 2 UPLBEC 1777 : (2003) 2 UPLBEC 1767

Industrial Disputes Act, 1947 — Section 11, 25F, 3, 3(2), 9
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Supreme Court01 Apr 2003Allowed

The State of Maharashtra and P.C. Singh Vs Dr. Praful B. Desai and Another

Supreme Court Of India · (2003) 2 ACR 1269 : AIR 2003 SC 2053 : (2003) AIRSCW 1885 : (2003) 1 ALD(Cri) 848 : (2003) 2 ALT(Cri) 118 : (2003) 2 CGLJ 86 : (2003) CriLJ 2033 : (2003) 2 CTC 787 : (2003) 3 JT 382 : (2003) 2 MhLj 868 : (2003) MPLJ 434 : (2003) 95 RD 158 : (2003) 2 RLW 2

Constitution of India, 1950 — Article 14, 21Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 273, 274, 275, 284Evidence Act, 1872 — Section 3
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Supreme Court01 Apr 2003Dismissed

Arm Group Enterprises Ltd. Vs Waldorf Restaurant and Others

Supreme Court Of India · AIR 2003 SC 4106 : (2003) AIRSCW 2104 : (2003) AIRSCW 2088 : (2003) 3 JCR 59 : (2003) 3 JT 450 : (2003) 3 SCALE 499 : (2003) 6 SCC 423 : (2003) 3 SCR 222 : (2003) 2 Supreme 869

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 47Limitation Act, 1963 — Section 13(1), 13(2), 14Transfer of Property Act, 1882 — Section 106, 108, 111
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