COURT ARCHIVE

Supreme Court Of India judgments

59,847 judgments · page 1,461 of 2,993

Supreme Court05 Mar 2003Dismissed

State of West Bengal and Another Vs E.I.T.A. India Ltd. and Others

Supreme Court Of India · AIR 2003 SC 4126 : (2003) AIRSCW 2114 : (2003) 3 JT 365 : (2003) 3 SCALE 361 : (2003) 5 SCC 239 : (2003) 2 SCR 668 : (2003) 131 STC 111 : (2003) 2 Supreme 870

Bengal Finance (Sales Tax) (Delhi Amendment) Act, 1956 — Section 8ABengal Finance (Sales Tax) Act, 1941 — Section 2(1)Constitution of India, 1950 — Article 14, 366

Supreme Court05 Mar 2003Dismissed

Yogesh Kumar and Others Vs Government of NTC, Delhi and Others

Supreme Court Of India · AIR 2003 SC 1241 : (2003) AIRSCW 1630 : (2003) 3 AWC 1823 Supp : (2003) 97 FLR 146 : (2003) 2 JT 453 : (2003) 2 SCALE 693 : (2003) 3 SCC 548 : (2003) SCC(L&S) 346 : (2003) 2 SCR 662 : (2003) 3 SLJ 210 : (2003) 2 Supreme 510 : (2003) 2 UPLBEC 1053

Supreme Court05 Mar 2003Dismissed

Collector of Central Excise, Hyderabad Vs Divya Enterprises Ltd.

Supreme Court Of India · (2003) 87 ECC 705 : (2003) 108 ECR 641 : (2003) 153 ELT 497 : (2003) 10 SCALE 488 : (2003) 9 SCC 222

Supreme Court05 Mar 2003Disposed Of

International Coach Builders Ltd. Vs Karnataka State Financial Corpn.

Supreme Court Of India · AIR 2003 SC 2012 : (2003) AIRSCW 1524 : (2003) 114 CompCas 614 : (2003) 2 CompLJ 166 : (2003) 2 JT 395 : (2003) 2 SCALE 677 : (2003) 10 SCC 482 : (2003) 2 SCR 631 : (2003) 2 Supreme 460 : (2003) 2 UPLBEC 1022

Companies Act, 1913 — Section 232, 232(1)Companies Act, 1956 — Section 433, 446(2), 529, 529A, 537State Financial Corporations Act, 1951 — Section 20, 29, 30, 31, 32

Supreme Court05 Mar 2003Allowed

Designated Authority Vs Indian Refractory Makers'' Assocn.

Supreme Court Of India · (2003) 88 ECC 1 : (2003) 154 ELT 349 : (2003) 11 SCC 28

Supreme Court04 Mar 2003Dismissed

Thakur Prasad (D) through L.Rs. Vs Raj Karan (D) through L.Rs. and Others

Supreme Court Of India · (2003) 3 AWC 2439

North Western Provinces Tenancy Act, 1901 — Section 158, 4(8)Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 9Uttar Pradesh Town Areas Act, 1914 — Section 1(3)

Supreme Court04 Mar 2003Dismissed

State of Haryana Vs Balwant Singh

Supreme Court Of India · AIR 2003 SC 1253 : (2003) AIRSCW 1645 : (2003) 2 JKJ 11 : (2003) 2 LLJ 527 : (2003) 2 SCALE 599 : (2003) 3 SCC 362 : (2003) SCC(L&S) 279 : (2003) 2 SCR 557 : (2003) 2 Supreme 609 : (2003) 2 UJ 943

Army Act, 1950 — Section 71Constitution of India, 1950 — Article 20, 21, 22Haryana Civil Services (Punishment and Appeal) Rules, 1987 — Rule 7, 7(1), 7(2)

Supreme Court04 Mar 2003Disposed Of

Thakur Prasad (Dead) through Lrs. Vs Raj Karan (Dead) by Lrs. and Others

Supreme Court Of India · AIR 2003 SC 1365 : (2003) AIRSCW 1792 : (2003) 3 AWC 2439 Supp : (2003) 5 JT 84 : (2003) 94 RD 391 : (2003) 2 SCALE 666 : (2003) 9 SCC 21 : (2003) 2 SCR 591 : (2003) 2 Supreme 759

North Western Provinces Tenancy Act, 1901 — Section 154, 158, 158, 4(8)Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 9Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 1, 1(1), 1(2

Supreme Court04 Mar 2003Dismissed

State of Karnataka Vs M.V. Mahesh

Supreme Court Of India · (2003) 4 ALT 13 : (2003) 2 SCALE 553 : (2003) 3 SCC 353 : (2003) 2 SCR 553

Supreme Court04 Mar 2003Allowed

Bhupinder Pal Singh Vs Director General of Civil Aviation and Others

Supreme Court Of India · (2003) 4 ALT 16 : (2003) 3 AWC 1786 Supp : (2003) 2 JT 383 : (2003) 2 LLJ 1032 : (2003) 2 MLJ 89 : (2003) 2 SCALE 606 : (2003) 3 SCC 633 : (2003) SCC(L&S) 372 : (2003) 2 UJ 1100 : (2003) 2 UPLBEC 1056

Supreme Court04 Mar 2003Allowed

Bondar Singh and Others Vs Nihal Singh and Others

Supreme Court Of India · AIR 2003 SC 1905 : (2003) AIRSCW 1383 : (2003) 4 ALT 11 : (2003) 2 CTC 635 : (2004) 1 LW 706 : (2003) 2 MLJ 122 : (2003) 2 RLW 283 : (2003) 2 SCALE 589 : (2003) 4 SCC 161 : (2003) 2 SCR 564 : (2003) 2 Supreme 512 : (2003) 2 UC 809

Civil Procedure Code, 1908 (CPC) — Section 100Criminal Procedure Code, 1973 (CrPC) — Section 145

Supreme Court04 Mar 2003Dismissed

City and Industrial Development Corporation of Maharashtra Ltd. Vs Damodar Khemchand Talreja and Another and Abdul Gafur Naruddin Kazi and Others

Supreme Court Of India · (2003) 5 JT 37 : (2003) 2 MLJ 91 : (2003) 2 SCALE 603 : (2003) 4 SCC 214 : (2003) 2 UJ 975 : (2003) 2 UPLBEC 1703

Land Acquisition Act, 1894 — Section 23(1A), 23(2), 28

Supreme Court04 Mar 2003Allowed

Maharashtra State Road Transport Corporation Vs State of Maharashtra and Others

Supreme Court Of India · AIR 2003 SC 1909 : (2003) AIRSCW 1388 : (2003) 3 ALD 65 : (2003) 2 ALLMR 1130 : (2003) 2 JT 457 : (2003) 3 RLW 442 : (2003) 2 SCALE 618 : (2003) 4 SCC 200 : (2003) 2 SCR 530 : (2003) 2 Supreme 500 : (2003) 2 UJ 1013

Constitution of India, 1950 — Article 14Land Acquisition Act, 1894 — Section 11A, 16, 17, 17(3), 17(3A)Uttar Pradesh Avas Evam Vikas Parishad Adhiniyam, 1965 — Section 55

Supreme Court04 Mar 2003Dismissed

Department of Telecommunication and Another Vs Cellular Operators Association of India and Others

Supreme Court Of India · AIR 2003 SC 2029 : (2003) AIRSCW 1546 : (2003) 3 AWC 2396 Supp : (2003) 2 CompLJ 161 : (2003) 5 JT 41 : (2003) 2 SCALE 609 : (2003) 4 SCC 477 : (2003) 2 SCR 547 : (2003) 2 Supreme 480

Supreme Court04 Mar 2003Allowed

Dwarkaprasad Vs Niranjan and Another

Supreme Court Of India · AIR 2003 SC 2024 : (2003) AIRSCW 1539 : (2003) 2 ALLMR 1140 : (2003) 3 JCR 93 : (2003) 2 JT 444 : (2003) 2 LW 699 : (2003) 4 MhLj 226 : (2003) 2 SCALE 629 : (2003) 4 SCC 549 : (2003) 2 SCR 580 : (2003) 2 Supreme 613 : (2003) 2 UJ 962

Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947 — Section 11(3)Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)Delhi Rent Control Act, 1958 — Section 14(1)

Supreme Court04 Mar 2003Allowed

State of Madhya Pradesh and Others Vs K.C.T. Drinks Limited

Supreme Court Of India · AIR 2003 SC 1255 : (2003) AIRSCW 1649 : (2003) 3 MPHT 1 : (2003) MPLJ 1 : (2003) 2 SCALE 595 : (2003) 4 SCC 748 : (2003) 2 SCR 574 : (2003) 2 Supreme 545

Bombay Prohibition Act, 1949 — Section 58AKerala Distillery and Warehouse Rules, 1968 — Rule 4, 5Madhya Pradesh Breweries Rules, 1970 — Rule 22

Supreme Court04 Mar 2003Allowed

K. Shamrao and Others Vs Assistant Charity Commissioner

Supreme Court Of India · (2003) 2 ACR 1333 : AIR 2003 SC 1828 : (2003) AIRSCW 1281 : (2003) CriLJ 1575 : (2003) 2 JT 378 : (2003) 2 SCALE 585 : (2003) 3 SCC 563 : (2003) 2 SCR 523 : (2003) 2 Supreme 445 : (2003) 1 UJ 558 : (2003) 2 UPLBEC 1245

Bombay Public Trusts Act, 1950 — Section 18, 18(5), 19, 20, 22Civil Procedure Code, 1908 (CPC) — Section 92Constitution of India, 1950 — Article 136

Supreme Court04 Mar 2003Allowed

Jugal Chandra Saikia Vs State of Assam and Another

Supreme Court Of India · AIR 2003 SC 1362 : (2003) AIRSCW 1787 : (2003) 97 FLR 328 : (2003) 3 RLW 340 : (2003) 3 SCALE 193 : (2003) 4 SCC 59 : (2003) SCC(L&S) 394 : (2003) 2 SCR 615 : (2003) 3 SLJ 248 : (2003) 2 Supreme 825

Supreme Court04 Mar 2003Allowed

Sanden Vikas (India) Ltd. Vs Collector of Central Excise, New Delhi

Supreme Court Of India · AIR 2003 SC 1374 : (2003) AIRSCW 2049 : (2003) AIRSCW 1802 : (2003) 86 ECC 284 : (2003) 107 ECR 185 : (2003) 153 ELT 3 : (2003) 5 JT 45 : (2003) 3 SCALE 1 : (2003) 4 SCC 699 : (2003) 2 SCR 608 : (2003) 2 Supreme 821 : (2003) 3 Supreme 305

Supreme Court03 Mar 2003Dismissed

Pramod Jha and Others Vs State of Bihar and Others

Supreme Court Of India · AIR 2003 SC 1872 : (2003) AIRSCW 1340 : (2003) 3 AWC 1788 Supp : (2003) 51 BLJR 929 : (2003) 97 FLR 110 : (2003) 2 JT 386 : (2003) 2 LLJ 159 : (2003) 4 MhLj 214 : (2003) MPLJ 1 : (2003) 2 RLW 262 : (2003) 2 SCALE 536 : (2003) 4 SCC 619 : (2003) SCC(L&S) 5

Industrial Disputes Act, 1947 — Section 2, 25F, 25K, 25N, 33(2)