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Supreme Court Of India judgments

59,847 judgments · page 1,460 of 2,993

Supreme Court10 Mar 2003Allowed

Bimlesh Tanwar Vs State of Haryana and Others

Supreme Court Of India · AIR 2003 SC 2000 : (2003) AIRSCW 1508 : (2003) 4 CTC 304 : (2003) 97 FLR 1114 : (2003) 2 JT 610 : (2003) 3 SCALE 29 : (2003) 5 SCC 604 : (2003) SCC(L&S) 737 : (2003) 2 SCR 757 : (2003) 3 SLJ 220 : (2003) 2 Supreme 699

Constitution of India, 1950 — Article 16(1), 16(4), 16(4A), 168, 234
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Supreme Court10 Mar 2003Dismissed

State of A.P. Vs K. Purushotham Reddy and Others

Supreme Court Of India · AIR 2003 SC 1956 : (2003) AIRSCW 1449 : (2003) 3 ALT 1 : (2003) 3 SCALE 88 : (2003) 9 SCC 564 : (2003) 2 SCR 832 : (2003) 2 Supreme 630 : (2003) 2 UPLBEC 1001

Andhra Pradesh State Council of Higher Education Act, 1988 — Section 11, 16, 4, 5Constitution of India, 1950 — Article 246, 254University Grants Commission Act, 1956 — Section 11(1), 11(2)
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Supreme Court10 Mar 2003Dismissed

High Court of Gujarat and Another Vs Gujarat Kishan Mazdoor Panchayat and Others

Supreme Court Of India · AIR 2003 SC 120 : (2003) 4 ALLMR 389 : (2003) 97 FLR 422 : (2003) 3 GLR 281 : (2003) 3 SCALE 66 : (2003) SCC(L&S) 565 : (2003) 2 SCR 799 : (2003) 2 UJ 919

Bombay Industrial Relations Act, 1946 — Section 10, 10(2), 10(3), 10(4), 304Constitution of India, 1950 — Article 14, 16, 217, 234, 309Uttar Pradesh Public Services (Tribunal) Act, 1976 — Section 3
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Supreme Court10 Mar 2003Allowed

Orissa State (Prevention and Control of Pollution) Board Vs Orient Paper Mills and Another

Supreme Court Of India · (2003) 2 ACR 1681 : AIR 2003 SC 1966 : (2003) AIRSCW 1463 : (2003) 3 CompLJ 55 : (2003) CriLJ 1702 : (2003) 3 JT 74 : (2003) 3 SCALE 44 : (2003) 10 SCC 421 : (2003) 2 SCR 741 : (2003) 2 Supreme 592

Air (Prevention and Control of Pollution) Act, 1981 — Section 17(1), 19, 2, 21, 22Customs Act, 1962 — Section 25Orissa Development Authorities Act, 1982 — Section 3(1), 3(1)
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Supreme Court10 Mar 2003Dismissed

Government of Maharashtra and Others Vs Deokar''s Distillery

Supreme Court Of India · AIR 2003 SC 1216 : (2003) AIRSCW 1598 : (2003) 4 ALLMR 316 : (2003) 3 JT 86 : (2003) 3 SCALE 124 : (2003) 5 SCC 669 : (2003) 2 SCR 852 : (2003) 2 Supreme 646 : (2003) 2 UJ 1427

Andhra Pradesh Excise Act, 1968 — Section 28(2)Bombay Prohibition Act, 1949 — Section 11, 114, 114(1), 12, 13Central Excise Rules, 1944 — Rule 10A
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Supreme Court07 Mar 2003Dismissed

Union of India and Others Vs B.N. Jha

Supreme Court Of India · AIR 2003 SC 1416 : (2003) 3 AWC 1948 Supp : (2003) 3 CALLT 15 : (2003) 97 FLR 1034 : (2003) 3 JKJ 41 : (2003) 3 JT 201 : (2003) 3 SCALE 8 : (2003) 4 SCC 531 : (2003) 2 SCR 721 : (2003) 2 SLJ 395 : (2003) 1 UPLBEC 864

Border Security Force Act, 1968 — Section 14, 141, 15, 16, 17Border Security Force Rules, 1969 — Rule 16(7), 45B, 46Constitution of India, 1950 — Article 136, 226
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Supreme Court07 Mar 2003Dismissed

Goaplast Pvt. Ltd. Vs Shri Chico Ursula D''Souza and Another

Supreme Court Of India · (2003) 2 ACR 1264 : AIR 2003 SC 2035 : (2003) AIRSCW 2035 : (2003) 1 ALD(Cri) 877 : (2003) 2 ALLMR 750 : (2003) 1 ALT(Cri) 321 : (2003) 2 AWC 1429 Supp : (2003) 1 CGLJ 361 : (2003) 114 CompCas 644 : (2003) 2 CompLJ 275 : (2003) CriLJ 1723 : (2003) 2 GLR 1

Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 140, 141, 142
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Supreme Court07 Mar 2003Allowed

Moti etc. Vs State of U.P.

Supreme Court Of India · (2005) 2 ACR 1893 : AIR 2003 SC 1897 : (2003) AIRSCW 1372 : (2003) 2 ALD(Cri) 140 : (2003) 4 ALT 14 : (2003) 1 ALT(Cri) 337 : (2003) CriLJ 1694 : (2003) 1 JKJ 680 : (2003) 9 SCC 444 : (2003) 2 Supreme 806

Penal Code, 1860 (IPC) — Section 147, 148, 149, 302
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Supreme Court07 Mar 2003Dismissed

Tej Kaur and Others, etc. Vs State of Punjab and Others

Supreme Court Of India · AIR 2003 SC 2414 : (2003) AIRSCW 2419 : (2003) 2 MLJ 132 : (2003) 134 PLR 269 : (2003) 94 RD 674 : (2003) 3 SCALE 5 : (2003) 4 SCC 485 : (2003) 2 SCR 707 : (2003) 2 Supreme 542 : (2003) 2 UJ 991

Land Acquisition Act, 1894 — Section 4(1), 5A
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Supreme Court06 Mar 2003Dismissed

J.M.D. Alloys Ltd. Vs Bihar State Electricity Board and Others

Supreme Court Of India · AIR 2003 SC 1354 : (2003) AIRSCW 1776 : (2003) 3 ALLMR 726 : (2003) 2 JCR 210 : (2003) 3 JT 621 : (2003) 2 SCALE 696 : (2003) 5 SCC 226 : (2003) 2 SCR 690

Constitution of India, 1950 — Article 226Electricity (Supply) Act, 1948 — Section 49Electricity Act, 1910 — Section 26(6), 39, 44
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Supreme Court05 Mar 2003Dismissed

Shiv Parshad Pandey Vs C.B.I. through Director, New Delhi

Supreme Court Of India · (2003) 2 ACR 1337 : (2003) 51 BLJR 934 : (2003) CriLJ 1710 : (2003) 2 JT 413 : (2003) 2 SCALE 658 : (2003) 11 SCC 508 : (2003) 1 UJ 640

Border Security Force Act, 1968 — Section 17, 3, 3(2), 52, 53Border Security Force Rules, 1969 — Rule 106, 170, 171, 172, 173Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 7
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Supreme Court05 Mar 2003Dismissed

State of U.P. Vs Rasid and Others

Supreme Court Of India · (2003) 3 ACR 2062 : AIR 2003 SC 1243 : (2003) AIRSCW 1633 : (2003) CriLJ 2011 : (2003) 5 JT 50 : (2003) 4 RLW 493 : (2003) 2 SCALE 719 : (2003) 9 SCC 449 : (2003) 2 Supreme 743

Penal Code, 1860 (IPC) — Section 148, 149, 302, 307, 452
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Supreme Court05 Mar 2003Allowed

Dy. Chief Controller of Imports and Exports Vs Roshanlal Agarwal and Others

Supreme Court Of India · (2003) 2 ACR 1327 : AIR 2003 SC 1900 : (2003) AIRSCW 1377 : (2003) CriLJ 1698 : (2003) 155 ELT 216 : (2003) 2 JT 370 : (2003) 2 SCALE 636 : (2003) 4 SCC 139 : (2003) 2 SCR 621 : (2003) 2 Supreme 483 : (2003) 2 UJ 1029

Criminal Procedure Code, 1973 (CrPC) — Section 11(1), 18, 2, 200, 245Essential Commodities Act, 1955 — Section 12AAImports and Exports (Control) Act, 1947 — Section 5, 6
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Supreme Court05 Mar 2003Allowed

Suresh Chaudhary etc. Vs State of Bihar

Supreme Court Of India · (2003) 2 ACR 1426 : AIR 2003 SC 1981 : (2003) CriLJ 1717 : (2003) 2 JKJ 16 : (2003) 3 JT 239 : (2003) 2 SCALE 648 : (2003) 4 SCC 128

Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 302
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