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Supreme Court Of India judgments

59,847 judgments · page 1,463 of 2,993

Supreme Court26 Feb 2003Disposed Of

Forbes Gokak Limited Vs Collector of Central Excise, Aurangabad

Supreme Court Of India · AIR 2003 SC 1729 : (2003) AIRSCW 1152 : (2003) 86 ECC 8 : (2003) 153 ELT 24 : (2003) 2 JT 276 : (2003) 2 SCALE 450 : (2003) 6 SCC 128 : (2003) 2 SCR 348 : (2003) 2 Supreme 311

Interpretation of the Schedule of the Excise Tariff Rules — Rule 1, 2, 3, 4
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Supreme Court25 Feb 2003Disposed Of

Namdev Vyankat Ghadge and Another Vs Chandrakant Ganpat Ghadge and Others

Supreme Court Of India · AIR 2003 SC 1735 : (2003) AIRSCW 1161 : (2003) 4 ALD 89 : (2003) 2 ALLMR 1119 : (2003) 2 AWC 1574 Supp : (2003) 51 BLJR 1006 : (2003) 2 JT 504 : (2003) 2 LW 764 : (2003) 3 MhLj 1 : (2003) MPLJ 542 : (2003) 2 SCALE 407 : (2003) 4 SCC 71 : (2003) 2 SCR 299

Hindu Adoptions and Maintenance Act, 1956 — Section 12, 13Hindu Succession Act, 1956 — Section 6
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Supreme Court25 Feb 2003Disposed Of

Ranbir Singh and Others Vs Kartar Singh and Others

Supreme Court Of India · AIR 2003 SC 1858 : (2003) AIRSCW 1321 : (2003) 2 JCR 205 : (2003) 2 SCALE 424 : (2003) 3 SCC 518 : (2003) 2 SCR 291 : (2003) 2 Supreme 326

Limitation Act, 1963 — Article 65Punjab Tenancy Act, 1887 — Section 59
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Supreme Court20 Feb 2003Disposed Of

State of Rajasthan Vs Sheo Singh and Others

Supreme Court Of India · (2005) 2 ACR 1897 : AIR 2003 SC 1783 : (2003) AIRSCW 1222 : (2003) CriLJ 1569 : (2003) 3 JT 611 : (2003) 2 RLW 311 : (2003) 2 SCALE 324 : (2003) 9 SCC 55 : (2003) 2 Supreme 849

Penal Code, 1860 (IPC) — Section 147, 149, 302
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Supreme Court20 Feb 2003Allowed

Union of India (UOI) Vs Justice (Retd.) S.N. Saxena and Others

Supreme Court Of India · AIR 2003 SC 1261 : (2003) AIRSCW 1656 : (2003) 97 FLR 149 : (2003) 2 JCR 219 : (2003) 2 LW 773 : (2003) 2 MLJ 127 : (2003) 2 SCALE 712 : (2003) 3 SCC 533 : (2003) 2 SCR 282 : (2003) 1 SLJ 33 : (2003) 2 Supreme 530 : (2003) 1 UJ 738

All India Services (Death-Cum-Retirement Benefits) Rules, 1958 — Rule 16(1)All India Services (Leave) Rules, 1955 — Rule 10, 20B, 4Constitution of India, 1950 — Article 221, 32
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Supreme Court20 Feb 2003Allowed

Daewoo Motors India Ltd. Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2003 SC 1786 : (2003) AIRSCW 1225 : (2003) 1 ARBLR 501 : (2003) 3 AWC 2413 Supp : (2003) 3 CTC 317 : (2003) 86 ECC 16 : (2003) 153 ELT 32 : (2003) 5 JT 64 : (2003) 2 SCALE 463 : (2003) 4 SCC 690 : (2003) 2 SCR 276 : (2003) 2 Supreme 228 : (2003) 2 UPL

Constitution of India, 1950 — Article 136Customs Act, 1962 — Section 25(1)
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Supreme Court20 Feb 2003Dismissed

State of U.P. Vs Premi and Others

Supreme Court Of India · (2003) 2 ACR 1041 : AIR 2003 SC 1750 : (2003) AIRSCW 1179 : (2003) CriLJ 1554 : (2003) 2 JT 232 : (2003) 2 SCALE 346 : (2003) 9 SCC 12 : (2003) 2 SCR 266 : (2003) 2 Supreme 241 : (2003) 2 UC 796

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 303, 304, 307, 34
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Supreme Court19 Feb 2003Disposed Of

Imdad Ali Vs Keshav Chand and Others

Supreme Court Of India · AIR 2003 SC 1863 : (2003) AIRSCW 1327 : (2003) 2 CGLJ 23 : (2004) 1 JLJ 397 : (2003) 5 JT 502 : (2003) 2 LW 822 : (2003) 3 MPHT 64 : (2003) MPLJ 115 : (2003) 2 SCALE 494 : (2003) 4 SCC 635 : (2003) 2 SCR 259 : (2003) 3 Supreme 276 : (2003) 1 UJ 634

Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1), 12(3), 13, 2
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