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Supreme Court Of India judgments

59,847 judgments · page 1,458 of 2,993

Supreme Court27 Mar 2003Disposed Of

Kailash Nath Gupta Vs Enquiry Officer, (R.K. Rai), Allahabad Bank and Others

Supreme Court Of India · AIR 2003 SC 1377 : (2003) AIRSCW 1813 : (2003) 2 AWC 1509 Supp : (2003) 97 FLR 556 : (2003) 3 JT 322 : (2003) 2 LLJ 367 : (2003) 3 SCALE 428 : (2003) 9 SCC 480 : (2003) SCC(L&S) 1137 : (2003) 3 Supreme 318

Allahabad Bank Officer Employees (Conduct) Regulations, 1976 — Rule 24, 3(1), 3(3)Constitution of India, 1950 — Article 136, 226, 311
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Supreme Court27 Mar 2003Dismissed

Khima Vikamshi and Others Vs State of Gujarat

Supreme Court Of India · AIR 2003 SC 1326 : (2003) AIRSCW 1739 : (2003) 4 ALT 30 : (2003) 2 ALT(Cri) 46 : (2003) CriLJ 2025 : (2004) 1 GLR 365 : (2003) 3 SCALE 394 : (2003) 9 SCC 420 : (2003) 3 Supreme 333 : (2003) 2 UC 823 : (2003) 2 UJ 793

Penal Code, 1860 (IPC) — Section 147, 148, 149, 302
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Supreme Court26 Mar 2003Dismissed

Delhi Farming and Construction (P) Ltd. Vs Commissioner of Income Tax, Delhi

Supreme Court Of India · AIR 2003 SC 1316 : (2003) AIRSCW 1726 : (2003) 181 CTR 12 : (2003) 104 DLT 216 : (2003) 260 ITR 561 : (2003) 3 JT 267 : (2003) 3 SCALE 406 : (2003) 5 SCC 36 : (2003) 3 SCR 35 : (2003) 2 Supreme 886 : (2003) 3 Supreme 431

Income Tax Act, 1922 — Section 23AIncome Tax Act, 1961 — Section 104, 105(2), 106, 107, 109
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Supreme Court26 Mar 2003Disposed Of

Karamjit Singh Vs State (Delhi Administration)

Supreme Court Of India · (2003) 2 ACR 1460 : AIR 2003 SC 1311 : (2003) AIRSCW 1716 : (2003) CriLJ 2021 : (2003) 3 JCR 33 : (2003) 3 JT 249 : (2003) 3 SCALE 398 : (2003) 5 SCC 291 : (2003) 3 SCR 25 : (2003) 3 Supreme 397 : (2003) 2 UJ 799

Criminal Procedure Code, 1973 (CrPC) — Section 313Explosive Substances Act, 1908 — Section 3, 4Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 3, 4, 5
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Supreme Court13 Mar 2003Dismissed

Hari Shankar Prasad Vs Shahid Ali Khan and Others

Supreme Court Of India · AIR 2003 SC 1302 : (2003) AIRSCW 1708 : (2003) 3 ALLMR 720 : (2003) 3 AWC 1961 Supp : (2003) 2 JCR 200 : (2003) 3 JT 229 : (2003) 2 KLT 768 : (2003) 2 PLJR 152 : (2003) 3 SCALE 243 : (2003) 10 SCC 101 : (2003) 2 SCR 1113 : (2003) 2 Supreme 956

Conduct of Elections Rules, 1961 — Rule 39, 39(2), 56Representation of the People Act, 1951 — Section 16(A), 83
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Supreme Court13 Mar 2003Allowed

B.S. Joshi and Others Vs State of Haryana and Another

Supreme Court Of India · (2003) 2 ACR 1305 : AIR 2003 SC 1386 : (2003) AIRSCW 1824 : (2003) 1 ALD(Cri) 842 : (2003) 2 ALT(Cri) 60 : (2003) 3 CALLT 32 : (2003) 2 CGLJ 35 : (2003) CriLJ 2028 : (2003) 3 CTC 54 : (2003) 1 DMC 524 : (2003) 2 JKJ 439 : (2003) 3 JT 277 : (2003) 2 KLT 10

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 307, 320, 397(1), 397(2), 482Penal Code, 1860 (IPC) — Section 323, 406, 498A
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Supreme Court13 Mar 2003Disposed Of

People''s Union for civil Liberties (PUCL) and Others Vs Union of India (UOI) and Another

Supreme Court Of India · AIR 2003 SC 2363 : (2003) 2 JT 528 : (2003) 6 SCALE 692 : (2003) 3 SCALE 263 : (2003) 4 SCC 399 : (2003) 6 SCR 860 Supp : (2003) 2 SCR 1136

Constitution of India, 1950 — Article 13, 14, 171, 19, 19(1)(a), 19(2), 21, 32, 145(3), 171, 324, 326, 371DEvidence Act, 1872 — Section 123, 123(1)(a)Inter-State Water Disputes Act, 1956 — Section 5(2), 6
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Supreme Court13 Mar 2003Allowed

Manjunath Anandappa Urf. Shivappa Hanasi Vs Tammanasa and Others

Supreme Court Of India · AIR 2003 SC 1391 : (2003) AIRSCW 6973 : (2003) AIRSCW 1830 : (2003) 3 ALLMR 303 : (2003) 3 LW 5 : (2003) 3 LW 35 : (2003) 3 MLJ 50 : (2003) 3 SCALE 331 : (2003) 10 SCC 390 : (2003) 2 SCR 1068 : (2004) 1 Supreme 87 : (2003) 3 Supreme 248 : (2003) 2 UC 835

Specific Relief Act, 1963 — Section 16, 20
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Supreme Court13 Mar 2003Disposed Of

D.P. Lon Vs Collector of Central Excise and Customs

Supreme Court Of India · AIR 2003 SC 1399 : (2003) 86 ECC 521 : (2003) 153 ELT 269 : (2003) 3 JT 258 : (2003) 3 SCALE 378 : (2003) 5 SCC 97 : (2003) 2 SCR 1125 : (2003) 132 STC 525

Central Excise Rules, 1944 — Rule 173, 173F, 173Q, 173Q(1), 174Central Excises and Salt Act, 1944 — Section 14
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Supreme Court13 Mar 2003Allowed

CBI Vs Dhan Singh

Supreme Court Of India · (2003) 10 SCALE 48 : (2003) 9 SCC 248

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 25, 37
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