CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments

59,847 judgments · page 1,457 of 2,993

Supreme Court31 Mar 2003Allowed

S.M. Nilajkar and Others Vs Telecom, District Manager, Karnataka

Supreme Court Of India · AIR 2003 SC 3553 : (2003) AIRSCW 2196 : (2003) 3 ALT 17 : (2003) 2 AWC 1648 Supp : (2003) 97 FLR 608 : (2003) 3 JT 436 : (2003) 2 LLJ 359 : (2003) 3 MhLj 9 : (2003) MPLJ 529 : (2003) 3 SCALE 533 : (2003) 4 SCC 27 : (2003) SCC(L&S) 380 : (2003) 3 SCR 156 :

Industrial Disputes Act, 1947 — Section 10, 2, 25B, 25F, 25FFFKarnataka High Court Act, 1961 — Section 4
Read judgment
Supreme Court31 Mar 2003Allowed

D.S. Parvathamma Vs A. Srinivasan

Supreme Court Of India · AIR 2003 SC 3542 : (2003) AIRSCW 2169 : (2003) 3 ALD 37 : (2003) 3 ALT 36 : (2003) 6 JT 249 : (2003) 3 LW 92 : (2003) 3 SCALE 543 : (2003) 4 SCC 705 : (2003) 3 SCR 197 : (2003) 3 Supreme 88

Constitution of India, 1950 — Article 136Karnataka Rent Control Act, 1961 — Section 21(1), 50(1)Transfer of Property Act, 1882 — Section 53A
Read judgment
Supreme Court31 Mar 2003Allowed

Manohar Lal @ Manohar Singh Vs Maya

Supreme Court Of India · AIR 2003 SC 2362 : (2003) AIRSCW 2351 : (2003) 3 ALLMR 330 : (2004) 137 PLR 542 : (2003) 3 SCALE 569 : (2003) 9 SCC 478 : (2003) 3 Supreme 179

Civil Procedure Code, 1908 (CPC) — Section 100(4)Constitution of India, 1950 — Article 136
Read judgment
Supreme Court31 Mar 2003Dismissed

T. Lakshmipathi and Others Vs P. Nithyananda Reddy and Others

Supreme Court Of India · AIR 2003 SC 2427 : (2003) AIRSCW 2436 : (2003) 3 ALD 42 : (2003) 3 ALT 26 : (2003) 2 CGLJ 243 : (2003) 2 LW 687 : (2003) 3 SCALE 523 : (2003) 5 SCC 150 : (2003) 3 SCR 173 : (2003) 3 Supreme 75

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(2), 10(3), 13, 8(5)Transfer of Property Act, 1882 — Section 105, 111, 5
Read judgment
Supreme Court31 Mar 2003Disposed Of

Mohd. Aslam @ Bhure Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2003 SC 3413 : (2003) AIRSCW 1901 : (2003) 3 JT 426 : (2003) 3 SCALE 466 : (2003) 4 SCC 1 : (2003) 3 SCR 143 : (2003) 2 Supreme 931 : (2003) 2 UPLBEC 1806

Acquisition of Certain Area at Ayodhya Act, 1993 — Section 11, 3, 4, 4(3), 5Constitution of India, 1950 — Article 143(1)
Read judgment
Supreme Court28 Mar 2003Partly Allowed

Rajni Kumar Vs Suresh Kumar Malhotra and Another

Supreme Court Of India · AIR 2003 SC 1322 : (2003) AIRSCW 1734 : (2003) 4 ALD 82 : (2003) 4 ALLMR 312 : (2003) 2 AWC 1597 Supp : (2003) 2 CTC 59 : (2003) 4 JCR 213 : (2003) 3 JT 307 : (2003) 2 LW 682 : (2003) 134 PLR 249 : (2003) 2 RLW 301 : (2003) 3 SCALE 434 : (2003) 5 SCC 315

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3(6), Order 37 Rule 4, Order 37 Rule 7, Order 9 Rule 13, 34
Read judgment
Supreme Court28 Mar 2003Allowed

Sharda Vs Dharmpal

Supreme Court Of India · AIR 2003 SC 3450 : (2003) AIRSCW 1950 : (2003) 3 ALLMR 331 : (2003) 3 ALT 41 : (2003) 2 AWC 1534 Supp : (2003) 2 BLJR 1420 : (2003) 2 CTC 760 : (2003) 1 DMC 627 : (2004) 1 JCR 98 : (2003) 3 JT 399 : (2003) 2 KLT 243 : (2003) 2 LW 657 : (2003) 3 RLW 379 :

Arbitration Act, 1940 — Section 12(6)Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10A, Order 32 Rule 1, Order 32 Rule 10, Order 32 Rule 11, Order 32 Rule 12, Section 115Constitution of India, 1950 — Article 21, 227, 47
Read judgment
Supreme Court28 Mar 2003Allowed

Seth Chand Ratan Vs Pandit Durga Prasad (D) by Lrs. and Others

Supreme Court Of India · AIR 2003 SC 2736 : (2003) AIRSCW 3078 : (2004) 1 JLJ 433 : (2003) 3 JT 346 : (2003) 3 SCALE 457 : (2003) 5 SCC 399 : (2003) 3 SCR 75 : (2003) 3 Supreme 1

Civil Procedure Code, 1908 (CPC) — Section 115, 92Constitution of India, 1950 — Article 136, 226, 227Limitation Act, 1963 — Section 5
Read judgment
Supreme Court28 Mar 2003Allowed

Sahebgouda (dead) by Lrs. and Others Vs Ogeppa and Others

Supreme Court Of India · (2003) AIRSCW 3088 : (2003) 3 ALLMR 1193 : (2003) 3 CALLT 44 : (2003) 3 JT 338 : (2003) 2 MLJ 143 : (2003) 3 SCALE 446 : (2003) 6 SCC 151 : (2003) 3 SCR 90 : (2003) 3 Supreme 13 : (2003) 2 UC 846 : (2003) 2 UJ 914

Bombay Public Trusts Act, 1950 — Section 18, 18(5), 19, 2(13), 2(18)Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9, 9
Read judgment
Supreme Court27 Mar 2003

Gunanidhi Martha and Others Vs Govt. of Orissa and Others

Supreme Court Of India · AIR 2003 SC 4047 : (2003) AIRSCW 7223 : (2003) AIRSCW 2985 : (2003) 5 ALT 8 : (2003) 97 FLR 638 : (2003) 3 SCALE 681 : (2003) 4 SCC 661 : (2003) SCC(L&S) 561 : (2003) 3 SCR 60 : (2003) 3 SLJ 316 : (2004) 1 Supreme 140 : (2003) 4 Supreme 337

Read judgment