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Supreme Court Of India judgments

59,847 judgments · page 1,462 of 2,993

Supreme Court03 Mar 2003Disposed Of

Post-Graduate Institute of Medical Education and Research and Another Vs A.P. Wasan and Others

Supreme Court Of India · AIR 2003 SC 1831 : (2003) AIRSCW 1286 : (2003) 2 JT 431 : (2003) 2 SCALE 542 : (2003) 5 SCC 321 : (2003) SCC(L&S) 651 : (2003) 2 Supreme 452 : (2003) 2 UPLBEC 1109

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Post-Graduate Institute of Medical Education and Research, Chandigarh Act, 1966 — Section 31Post-Graduate Institute of Medical Education and Research, Chandigarh Regulati
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Supreme Court28 Feb 2003Allowed

A.G. Sainath Reddy Vs The Govt. of A.P. and Others

Supreme Court Of India · AIR 2003 SC 1839 : (2003) AIRSCW 4165 : (2003) AIRSCW 1296 : (2003) 4 CTC 571 : (2003) 97 FLR 141 : (2003) 2 JT 309 : (2003) 2 SCALE 503 : (2003) 4 SCC 65 : (2003) SCC(L&S) 442 : (2003) 2 SCR 416 : (2003) 1 SLJ 62 : (2003) 2 Supreme 906 : (2003) 6 Supreme

Administrative Tribunals Act, 1985 — Section 19Andhra Pradesh Deputy Superintendents of Jails Service Rules, 1974 — Rule 2, 2(3), 4Constitution of India, 1950 — Article 309
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Supreme Court28 Feb 2003Dismissed

Ravinder Narain and Another Vs Union of India (UOI)

Supreme Court Of India · AIR 2003 SC 1987 : (2003) AIRSCW 1491 : (2003) 2 ALLMR 717 : (2003) 5 JT 160 : (2003) 134 PLR 262 : (2003) 2 SCALE 509 : (2003) 4 SCC 481 : (2003) 2 SCR 424 : (2003) 2 Supreme 893 : (2003) 2 UPLBEC 1718

Land Acquisition Act, 1894 — Section 11, 18, 23, 24, 25
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Supreme Court28 Feb 2003Dismissed

Collector and Others Vs P. Mangamma and Others

Supreme Court Of India · AIR 2003 SC 1706 : (2003) AIRSCW 1123 : (2003) 4 ALD 86 : (2003) 4 ALT 60 : (2003) 2 JT 286 : (2003) 2 SCALE 499 : (2003) 4 SCC 488 : (2003) 2 SCR 430 : (2003) 2 Supreme 393

Andhra Pradesh (Telangana Area) Land Revenue Act, 1317 — Section 166B, 47, 48Prohibition Act, 1977 — Section 2(1), 2(2), 3
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Supreme Court28 Feb 2003Dismissed

United India Insurance Company Ltd. Vs Lehru and Others

Supreme Court Of India · (2003) 1 ACC 611 : (2003) ACJ 611 : AIR 2003 SC 1292 : (2003) AIRSCW 1695 : (2003) 3 ALLMR 708 : (2003) 4 ALT 38 : (2003) 2 AWC 1601 Supp : (2003) 2 GLR 1771 : (2003) 2 JCR 165 : (2003) 2 JT 595 : (2003) 2 KLT 97 : (2004) 1 LW 15 : (2003) 2 MLJ 148 : (200

Civil Procedure Code, 1908 (CPC) — Section 13Motor Vehicles Act, 1939 — Section 94, 96, 96(1), 96(2)Motor Vehicles Act, 1988 — Section 147(1), 147(3), 149, 149(2), 149(4)
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Supreme Court28 Feb 2003Dismissed

Jamal Uddin Ahmad Vs Abu Saleh Najmuddin and Another

Supreme Court Of India · AIR 2003 SC 1917 : (2003) AIRSCW 1399 : (2003) 3 AWC 1744 Supp : (2003) 2 JT 320 : (2003) 2 KLT 638 : (2003) 2 SCALE 518 : (2003) 4 SCC 257 : (2003) 2 SCR 473 : (2003) 2 Supreme 335

Constitution of India, 1950 — Article 214, 216, 235, 329Criminal Procedure Code, 1973 (CrPC) — Section 125, 235Representation of the People Act, 1951 — Section 100(1), 101, 117, 169, 80
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Supreme Court28 Feb 2003Disposed Of

R. Balakrishna Pillai Vs State of Kerala

Supreme Court Of India · (2003) 2 ACR 1382 : (2001) 1 ALT(Cri) 133 : (2003) 3 JT 120 : (2003) 2 KLT 135 : (2003) 2 SCALE 560 : (2003) 9 SCC 700 : (2003) 2 SCR 436

Prevention Of Corruption Act, 1947 — Section 5(2), 5(1)(d)Electricity (Supply) Act, 1948 — Section 43, 43(2) Indian Penal Code, 1860 — Section 120B, 161, 285, 304ACode Of Criminal Procedure, 1973 — Section 313
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Supreme Court27 Feb 2003Dismissed

Mithilesh Singh Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2003 SC 1724 : (2003) AIRSCW 1145 : (2003) 51 BLJR 956 : (2003) 97 FLR 122 : (2003) 1 JKJ 665 : (2003) 2 JT 264 : (2003) 2 SCALE 467 : (2003) 3 SCC 309 : (2003) SCC(L&S) 271 : (2003) 2 SCR 377 : (2003) 1 SLJ 27 : (2003) 2 Supreme 302 : (2003) 1 UPLBEC

Constitution of India, 1950 — Article 14Railway Protection Force Act, 1957 — Section 17, 9, 9(1)Railway Protection Force Rules, 1959 — Rule 104, 147, 156, 44
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Supreme Court27 Feb 2003Dismissed

Hindustan Metal Pressing Works Vs Commissioner of Central Excise, Pune

Supreme Court Of India · AIR 2003 SC 1775 : (2003) AIRSCW 1213 : (2003) 86 ECC 1 : (2003) 153 ELT 11 : (2003) 3 JCR 91 : (2003) 2 JT 272 : (2003) 2 SCALE 474 : (2003) 3 SCC 559 : (2003) 2 SCR 404 : (2003) 2 Supreme 289

Central Excise Rules, 1944 — Rule 173F, 173G, 173I, 9B, 9B(5)Central Excises and Salt Act, 1944 — Section 11A, 11B(2), 11D
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Supreme Court27 Feb 2003Allowed

S.A. Jalaluddin Vs Bangalore Development Authority and Another

Supreme Court Of India · AIR 2003 SC 1258 : (2003) AIRSCW 1653 : (2003) 5 JT 488 : (2003) 2 SCALE 733 : (2003) 4 SCC 686 : (2003) 2 SCR 410 : (2003) 2 Supreme 620

City of Bangalore Improvement Act, 1945 — Section 18, 18(1), 21(1), 27, 27(2)Land Acquisition (Karnataka Amendment and Validation) Act, 1967 — Section 6
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Supreme Court27 Feb 2003Dismissed

Indian Railway Construction Co. Ltd. Vs Ajay Kumar

Supreme Court Of India · AIR 2003 SC 1843 : (2003) AIRSCW 1301 : (2003) 2 CGLJ 53 : (2003) 97 FLR 411 : (2003) 2 JT 295 : (2003) 2 LLJ 150 : (2003) 2 SCALE 481 : (2003) 4 SCC 579 : (2003) SCC(L&S) 528 : (2003) 2 SCR 387 : (2003) 2 SLJ 334 : (2003) 2 UPLBEC 1206

Constitution of India, 1950 — Article 311(2)Railway Construction Company Limited Conduct (Discipline and Appeal) Rules, 1981 — Rule 23, 25, 26, 27, 30
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Supreme Court26 Feb 2003Dismissed

Kendriya Vidyalaya Sangathan and Others Vs Ram Ratan Yadav

Supreme Court Of India · AIR 2003 SC 1709 : (2003) AIRSCW 1126 : (2003) 97 FLR 117 : (2003) 1 JLJ 403 : (2003) 2 JT 256 : (2003) 2 LLJ 523 : (2003) 2 LW 711 : (2003) 2 SCALE 444 : (2003) 3 SCC 437 : (2003) SCC(L&S) 306 : (2003) 2 SCR 361 : (2003) 2 SLJ 370 : (2003) 2 Supreme 219

Constitution of India, 1950 — Article 136Penal Code, 1860 (IPC) — Section 294, 323, 34, 341, 506B
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Supreme Court26 Feb 2003Dismissed

Amco Batteries Limited, Bangalore Vs Collector of Central Excise, Bangalore

Supreme Court Of India · AIR 2003 SC 1853 : (2003) AIRSCW 1314 : (2003) 4 ECC 86 : (2003) 153 ELT 7 : (2003) 2 JT 291 : (2003) 2 SCALE 440 : (2003) 4 SCC 41 : (2003) 2 SCR 342 : (2003) 2 Supreme 267

Central Excise Rules, 1944 — Rule 57ACentral Excises and Salt Act, 1944 — Section 11A, 11A(1), 3Customs Tariff Act, 1975 — Section 3
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