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Supreme Court Of India judgments

59,847 judgments · page 1,459 of 2,993

Supreme Court12 Mar 2003Dismissed

State of U.P. and Another Vs Chandrapal Singh and Another

Supreme Court Of India · AIR 2003 SC 4119 : (2003) AIRSCW 2105 : (2003) 2 ALLMR 1116 : (2003) 97 FLR 602 : (2003) 3 JT 533 : (2003) 2 LLJ 744 : (2003) 3 SCALE 390 : (2003) 4 SCC 670 : (2003) SCC(L&S) 556 : (2003) 2 SCR 1062 : (2003) 3 SLJ 217 : (2003) 3 Supreme 346

Constitution of India, 1950 — Article 311, 311(1)
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Supreme Court12 Mar 2003Allowed

Canara Bank and Others Vs Shri Debasis Das and Others

Supreme Court Of India · AIR 2003 SC 2041 : (2003) AIRSCW 1561 : (2003) 3 AWC 1853 Supp : (2003) 3 CALLT 52 : (2004) 2 JCR 16 : (2003) 3 JT 183 : (2003) 2 LLJ 531 : (2003) 4 RLW 509 : (2003) 3 SCALE 220 : (2003) 4 SCC 557 : (2003) SCC(L&S) 507 : (2003) 2 SCR 968 : (2003) 2 SLJ 34

Canara Bank Officer Employees (Conduct) Regulations, 1976 — Regulation 6(18), 6(21)
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Supreme Court12 Mar 2003Allowed

Ved Prakash and Others Vs Ministry of Industry, Lucknow and Another

Supreme Court Of India · AIR 2003 SC 3479 : (2003) AIRSCW 1989 : (2003) 2 AWC 1462 Supp : (2003) 3 JT 284 : (2003) 3 SCALE 342 : (2003) 9 SCC 542 : (2003) 2 SCR 1000 : (2003) 2 Supreme 939

Constitution of India, 1950 — Article 136, 14Land Acquisition Act, 1894 — Section 17(4), 28, 3, 32, 36Uttar Pradesh Industrial Area Development Act, 1976 — Section 2, 3
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Supreme Court12 Mar 2003Allowed

Smt. Kanta Devi Vs Union of India (UOI) and Another

Supreme Court Of India · AIR 2003 SC 3428 : (2003) AIRSCW 1921 : (2003) 3 AWC 1850 Supp : (2003) 2 BLJR 1316 : (2003) 2 CGLJ 225 : (2003) 97 FLR 338 : (2003) 1 JKJ 685 : (2003) 3 JT 164 : (2003) 3 SCALE 235 : (2003) 4 SCC 753 : (2003) SCC(L&S) 592 : (2003) 2 SCR 992 : (2003) 3 SL

Assam Elementary Education Act, 1962 — Section 14(3)Assam General Clauses Act, 1915 — Section 18Central Reserve Police Force Rules, 1955 — Rule 27, 28, 5, 7
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Supreme Court12 Mar 2003Dismissed

J.P. Bansal Vs State of Rajasthan and Another

Supreme Court Of India · AIR 2003 SC 1405 : (2003) AIRSCW 1848 : (2003) 3 JT 169 : (2003) 3 SCALE 154 : (2003) 5 SCC 134 : (2003) SCC(L&S) 605 : (2003) 2 SCR 933 : (2003) 3 SLJ 252 : (2003) 2 Supreme 856 : (2003) 2 UJ 897

Andhra Pradesh Abolition of Posts of Part-time Village Officers Act, 1985 — Section 5Constitution of India, 1950 — Article 166, 19(1), 310Rajasthan Taxation Tribunal (Repeal) Ordinance, 1999 — Section 4, 5, 6
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Supreme Court12 Mar 2003Allowed

Mysore Cements Ltd. Vs Svedala Barmac Ltd.

Supreme Court Of India · AIR 2003 SC 3493 : (2003) 1 ARBLR 651 : (2003) 4 AWC 2727 Supp : (2003) 5 JT 103 : (2003) 3 MLJ 76 : (2003) 3 SCALE 201 : (2003) 10 SCC 375 : (2003) 2 SCR 1028 : (2003) 2 UC 1107 : (2003) 2 UJ 838

Arbitration and Conciliation Act, 1996 — Section 30, 31, 34, 36, 73
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Supreme Court11 Mar 2003Dismissed

Shyama Charan Dash and Others Vs State of Orissa and Another

Supreme Court Of India · AIR 2003 SC 1936 : (2003) AIRSCW 1424 : (2003) 97 FLR 332 : (2003) 5 JT 138 : (2003) 3 SCALE 174 : (2003) 4 SCC 218 : (2003) SCC(L&S) 449 : (2003) 2 SCR 899 : (2003) 3 SLJ 272 : (2003) 2 Supreme 781

Constitution of India, 1950 — Article 14, 16Orissa Industries Service Rules, 1985 — Rule 5, 7, 7(1)
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Supreme Court11 Mar 2003Allowed

Commissioner of Central Excise Vs M.P.V. and Engg. Industries

Supreme Court Of India · AIR 2003 SC 4121 : (2003) AIRSCW 2108 : (2003) 87 ECC 6 : (2003) 153 ELT 485 : (2003) 3 MLJ 87 : (2003) 3 SCALE 664 : (2003) 5 SCC 333 : (2003) 2 SCR 924 : (2003) 3 Supreme 311

Central Excise Rules, 1944 — Rule 5, 8(1)Uttar Pradesh Sales Tax Act, 1948 — Section 4B, 4B(1)Uttar Pradesh Sales Tax Rules, 1948 — Rule 25A, 25A(5)
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Supreme Court11 Mar 2003Dismissed

State of Andhra Pradesh and Others Vs Goverdhanlal Pitti

Supreme Court Of India · AIR 2003 SC 1941 : (2003) AIRSCW 1430 : (2003) 3 AWC 2417 Supp : (2003) 2 CGLJ 185 : (2003) 5 JT 74 : (2003) 2 KLT 106 : (2003) 3 LW 662 : (2003) 2 MLJ 137 : (2003) 2 RLW 305 : (2003) 3 SCALE 107 : (2003) 4 SCC 739 : (2003) 2 SCR 908 : (2003) 2 Supreme 71

Constitution of India, 1950 — Article 136, 226Land Acquisition Act, 1894 — Section 17(4), 4(1), 6
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