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Supreme Court Of India judgments

59,847 judgments · page 1,464 of 2,993

Supreme Court19 Feb 2003Allowed

Ramgopal and Another Vs Balaji Mandir Trust and Others

Supreme Court Of India · AIR 2003 SC 1883 : (2003) AIRSCW 1353 : (2003) 2 CGLJ 188 : (2003) 2 JT 498 : (2003) 2 MPHT 338 : (2003) 2 SCALE 340 : (2003) 5 SCC 17 : (2003) 2 SCR 212 : (2003) 2 Supreme 488

Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12, 12(1), 3(2)
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Supreme Court19 Feb 2003Allowed

Uday Vs State of Karnataka

Supreme Court Of India · (2003) 2 ACR 1049 : AIR 2003 SC 1639 : (2003) AIRSCW 1035 : (2003) 1 ALD(Cri) 498 : (2003) 1 ALT(Cri) 326 : (2003) CriLJ 1539 : (2003) 2 JT 243 : (2003) 2 SCALE 329 : (2003) 4 SCC 46 : (2003) 2 SCR 231 : (2003) 2 Supreme 145

Criminal Procedure Code, 1973 (CrPC) — Section 209, 313Penal Code, 1860 (IPC) — Section 375, 376, 90
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Supreme Court19 Feb 2003Allowed

G. Christhudas and Another Vs Anbiah (Dead) and Others

Supreme Court Of India · AIR 2003 SC 1590 : (2003) AIRSCW 969 : (2003) 2 ALLMR 352 : (2003) 51 BLJR 721 : (2003) 1 CTC 609 : (2003) 2 LW 707 : (2003) 3 RLW 344 : (2003) 2 SCALE 261 : (2003) 3 SCC 502 : (2003) 2 SCR 247 : (2003) 2 Supreme 143 : (2003) 1 UC 697

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, 151, 41, 92Limitation Act, 1963 — Article 122, 137, 5
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Supreme Court19 Feb 2003Disposed Of

P and B Pharmaceuticals (P) Ltd. Vs Collector of Central Excise

Supreme Court Of India · AIR 2003 SC 4019 : (2003) AIRSCW 2949 : (2003) 86 ECC 20 : (2003) 3 GLR 2041 : (2003) 2 SCALE 390 : (2003) 3 SCC 599 : (2003) 2 SCR 252 : (2003) 2 Supreme 224

Central Excise Rules, 1944 — Rule 173QCentral Excises and Salt Act, 1944 — Section 11A
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Supreme Court18 Feb 2003Allowed

Chief Conservator of Forests, Govt. of A.P. Vs The Collector and Others

Supreme Court Of India · AIR 2003 SC 1805 : (2003) AIRSCW 1251 : (2003) 4 ALD 27 : (2003) 2 JCR 175 : (2003) 5 JT 210 : (2003) 2 MLJ 57 : (2003) 2 SCALE 429 : (2003) 3 SCC 472 : (2003) 2 SCR 180 : (2003) 2 Supreme 349 : (2003) 2 UC 901

Andhra Pradesh (Telangana Area) Forest Act, 1355 — Section 29Andhra Pradesh (Telangana Area) Land Revenue Act, 1317 — Section 87Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 9, 79
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Supreme Court18 Feb 2003Allowed

Gaya Yadav and Others Vs State of Bihar and Others

Supreme Court Of India · (2003) 2 ACR 1758 : AIR 2003 SC 1759 : (2003) AIRSCW 1759 : (2003) 2 BLJR 1340 : (2003) CriLJ 1564 : (2003) 3 JT 479 : (2003) 2 PLJR 91 : (2003) 2 SCALE 216 : (2003) 9 SCC 122 : (2003) 2 Supreme 786

Penal Code, 1860 (IPC) — Section 120B, 147, 148, 302, 34
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Supreme Court18 Feb 2003Disposed Of

Lalit Popli Vs Canara Bank and Others

Supreme Court Of India · AIR 2003 SC 1796 : (2003) 2 ALLMR 696 : (2003) 3 CTC 494 : (2003) 97 FLR 1153 : (2003) 5 JT 494 : (2003) 2 LLJ 324 : (2003) 2 SCALE 358 : (2003) 3 SCC 583 : (2003) SCC(L&S) 353 : (2003) 2 SCR 100 : (2003) 2 SLJ 409 : (2003) 1 UJ 696 : (2003) 2 UPLBEC 1673

Canara Bank Service Code — Regulation 3Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 45, 47, 73
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Supreme Court18 Feb 2003Disposed Of

Pamula Saraswathi Vs The State of Andhra Pradesh and Others

Supreme Court Of India · (2003) 2 ACR 1047 : AIR 2003 SC 2416 : (2003) AIRSCW 2422 : (2003) 1 ALD(Cri) 872 : (2003) 2 ALT(Cri) 57 : (2003) CriLJ 2531 : (2003) 2 JT 240 : (2003) 2 SCALE 223 : (2003) 3 SCC 317 : (2003) 2 Supreme 866 : (2003) 2 UC 793 : (2003) 1 UJ 457

Criminal Procedure Code, 1973 (CrPC) — Section 357Penal Code, 1860 (IPC) — Section 148, 149, 302, 320, 324
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Supreme Court18 Feb 2003Disposed Of

Chief Forest Conservator (Wild Life) and Others Vs Nisar Khan

Supreme Court Of India · AIR 2003 SC 1867 : (2003) AIRSCW 1333 : (2003) 4 ALT 8 : (2003) 2 JCR 161 : (2003) 3 LW 66 : (2003) 2 PLJR 165 : (2003) 2 SCALE 458 : (2003) 4 SCC 595 : (2003) 2 SCR 196 : (2003) 2 Supreme 271 : (2003) 1 UC 668 : (2003) 1 UJ 598

Wild Life (Protection) Act, 1972 — Section 11, 12, 2, 44, 63
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Supreme Court18 Feb 2003Disposed Of

Welfare Assocn. A.R.P., Maharashtra and Another Vs Ranjit P. Gohil and Others

Supreme Court Of India · AIR 2003 SC 1266 : (2003) AIRSCW 1663 : (2003) 2 JT 335 : (2003) 2 SCALE 288 : (2003) 9 SCC 358 : (2003) 2 SCR 139 : (2003) 1 UJ 654

Constitution Of India, 1950 — Article 14, 19, 19(1)(f), 37, 38, 39, 226, 246, 254(2)Land Acquisition Act, 1894 — Section 23(1), 24Bombay Land Requisition Act, 1948 — Section 8, 8(1), 9, 9(1), 9(1A), 13
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Supreme Court18 Feb 2003Dismissed

Dr. (Mrs.) Chanchal Goyal Vs State of Rajasthan

Supreme Court Of India · AIR 2003 SC 1713 : (2003) AIRSCW 1132 : (2003) 3 CTC 244 : (2003) 97 FLR 7 : (2003) 5 JT 144 : (2003) 3 RLW 347 : (2003) 2 SCALE 264 : (2003) 3 SCC 485 : (2003) SCC(L&S) 322 : (2003) 2 SCR 112 : (2003) 1 SLJ 1 : (2003) 2 Supreme 810

Constitution of India, 1950 — Article 141, 142, 32Rajasthan Municipalities (Subordinate and Ministerial Service) Rules, 1963 — Rule 21, 25, 26, 27, 27(2)Rajasthan Municipalities Act, 1959 — Section 308
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Supreme Court18 Feb 2003Dismissed

Shri Kirshna Gyanoday Sugar Ltd. and Another Vs State of Bihar

Supreme Court Of India · AIR 2003 SC 3436 : (2003) AIRSCW 1932 : (2003) 2 JCR 183 : (2003) 2 SCALE 226 : (2003) 4 SCC 378 : (2003) 2 SCR 75 : (2003) 2 Supreme 396

Constitution Of India, 1950 — Article 14, 16, 19(1)(g), 19(1)(f), 31, 75, 300A, 311Indian Electricity Act, 1910 — Section 6, 7, 7AAir Corporation Act, 1953 — Section 16, 17
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Supreme Court18 Feb 2003Allowed

Maan Singh Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2003 SC 1800 : (2003) AIRSCW 1245 : (2003) 2 AWC 1581 Supp : (2003) 103 DLT 197 : (2003) 97 FLR 1 : (2003) 2 JT 514 : (2003) 2 SCALE 209 : (2003) 3 SCC 464 : (2003) SCC(L&S) 314 : (2003) 2 SCR 129 : (2003) 2 SLJ 359 : (2003) 2 Supreme 247

Delhi Police Act, 1978 — Section 21Punjab Police Rules, 1934 — Rule 16(2), 16.2(1)
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Supreme Court17 Feb 2003Disposed Of

Banarsi and Others Vs Ram Phal

Supreme Court Of India · AIR 2003 SC 1989 : (2003) AIRSCW 1494 : (2003) 3 ALD 51 : (2003) 4 ALT 13 : (2003) 3 BLJR 2441 : (2003) 4 JCR 203 : (2003) 5 JT 224 : (2003) 3 LW 721 : (2003) 2 MLJ 160 : (2003) 94 RD 541 : (2003) 2 SCALE 183 : (2003) 9 SCC 606 : (2003) 2 SCR 22 : (2003)

Calcutta Municipal Act, 1951 — Section 436, 437Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 41 Rule 33, 100, 35A, 96Government of India Act, 1935 — Section 175(3)
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Supreme Court17 Feb 2003Dismissed

Rajeevan and Another Vs State of Kerala

Supreme Court Of India · (2003) 2 ACR 1029 : AIR 2003 SC 1813 : (2003) AIRSCW 1262 : (2003) CriLJ 1572 : (2003) 2 JT 206 : (2003) 2 SCALE 176 : (2003) 3 SCC 355 : (2003) 2 Supreme 852

Criminal Procedure Code, 1973 (CrPC) — Section 157, 159Penal Code, 1860 (IPC) — Section 302, 34
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