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Supreme Court Of India judgments

59,847 judgments · page 1,466 of 2,993

Supreme Court11 Feb 2003Allowed

State Vs Kulwant Singh Sayed Abdul Ala Vs Intelligence Officer, Narcotics Control Bureau

Supreme Court Of India · (2003) 2 ACR 1296 : AIR 2003 SC 1599 : (2003) AIRSCW 982 : (2003) CriLJ 1527 : (2003) 103 DLT 50 : (2003) 86 ECC 33 : (2003) 2 JT 470 : (2003) 2 KLT 110 : (2003) 3 RLW 364 : (2003) 2 SCALE 11 : (2003) 9 SCC 193 : (2003) 1 SCR 995 : (2003) 2 Supreme 33 : (

Constitution of India, 1950 — Article 309Criminal Procedure Code, 1973 (CrPC) — Section 482Government of India (Allocation of Business) Rules — Rule 2
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Supreme Court11 Feb 2003Dismissed

Chairman and Managing Director, United Commercial Bank and Others Vs P.C. Kakkar P.C. Kakkar Vs Chairman and Managing Director, United Commercial Bank and Others

Supreme Court Of India · AIR 2003 SC 1571 : (2003) AIRSCW 944 : (2003) 96 FLR 1067 : (2003) 2 JT 78 : (2003) 2 LLJ 181 : (2003) 2 SCALE 42 : (2003) 4 SCC 364 : (2003) SCC(L&S) 468 : (2003) 1 SCR 1034 : (2003) 2 SLJ 65 : (2003) 2 Supreme 93 : (2003) 1 UPLBEC 840

Constitution of India, 1950 — Article 14, 19, 21
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Supreme Court11 Feb 2003Allowed

State of Punjab Vs Sucha Singh and Others

Supreme Court Of India · (2003) 2 ACR 1005 : AIR 2003 SC 1471 : (2003) AIRSCW 813 : (2003) CriLJ 1210 : (2003) 2 JT 70 : (2003) 2 SCALE 30 : (2003) 3 SCC 153 : (2003) 8 Supreme 791 : (2003) 2 Supreme 694

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 34
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Supreme Court11 Feb 2003Allowed

Radha Mohan Lal Vs Rajasthan High Court (Jaipur Bench)

Supreme Court Of India · (2003) 2 ACR 1001 : AIR 2003 SC 1467 : (2003) AIRSCW 808 : (2003) 1 CGLJ 382 : (2003) CriLJ 1207 : (2003) 2 JT 49 : (2003) 3 RLW 375 : (2003) 2 SCALE 36 : (2003) 3 SCC 427 : (2003) 1 SCR 1011 : (2003) 2 Supreme 6 : (2003) 1 UC 717 : (2003) 1 UJ 750

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Supreme Court07 Feb 2003Disposed Of

St. Johns Teachers Training Institute Vs Regional Director, National Council for Teacher Education and Another

Supreme Court Of India · AIR 2003 SC 1533 : (2003) AIRSCW 894 : (2003) 2 JT 35 : (2003) 1 SCALE 757 : (2003) 3 SCC 321 : (2003) 1 SCR 975 : (2003) 2 Supreme 16

Constitution of India, 1950 — Article 32National Council for Teacher Education Act, 1993 — Section 12, 14(1), 14(3), 15, 15(1)National Council for Teachers Education (Application for Recognition, the Manner for Submission
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Supreme Court06 Feb 2003Dismissed

Narayan Mishra Vs Pramod Kumar Gupta and Others

Supreme Court Of India · AIR 2003 SC 1772 : (2003) AIRSCW 1208 : (2003) 2 JT 93 : (2003) 3 MPHT 7 : (2003) 1 SCALE 703 : (2003) 2 SCC 564 : (2003) 2 Supreme 31 : (2003) 1 UPLBEC 862

Madhya Pradesh General Sales Tax Act, 1958 — Section 48
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Supreme Court06 Feb 2003Allowed

Bhimrao @ Ramesh Pandhari Bhade and Others Vs State of Maharashtra

Supreme Court Of India · (2003) 2 ACR 1690 : AIR 2003 SC 1493 : (2003) AIRSCW 842 : (2003) 1 ALD(Cri) 883 : (2003) CriLJ 1204 : (2003) 3 JT 466 : (2003) 1 SCALE 719 : (2003) 3 SCC 37 : (2003) 2 Supreme 903 : (2003) 1 UC 638 : (2003) 1 UJ 506

Penal Code, 1860 (IPC) — Section 148, 149, 302, 304, 323
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Supreme Court06 Feb 2003Dismissed

State of Madhya Pradesh and Another Vs Bhola @ Bhairon Prasad Raghuvanshi

Supreme Court Of India · (2003) 2 ACR 1069 : AIR 2003 SC 1191 : (2003) AIRSCW 752 : (2003) 1 CGLJ 323 : (2004) 1 JLJ 288 : (2003) 1 JT 594 : (2003) 2 MPHT 377 : (2003) MPLJ 37 : (2003) 1 SCALE 689 : (2003) 3 SCC 1 : (2003) 1 SCR 906 : (2003) 1 Supreme 882 : (2003) 2 UJ 828

Constitution of India, 1950 — Article 14Criminal Procedure Code, 1973 (CrPC) — Section 401, 432Madhya Pradesh Prisoners Release on Probation Act, 1954 — Section 2
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Supreme Court06 Feb 2003Dismissed

State of Orissa Vs Debendra Nath Padhi

Supreme Court Of India · (2003) 2 ACR 1716 : AIR 2003 SC 1512 : (2003) AIRSCW 866 : (2003) CriLJ 1517 : (2003) 3 JT 469 : (2003) 2 SCC 711 : (2003) 1 Supreme 878

Criminal Procedure Code, 1973 (CrPC) — Section 225, 226, 227, 228, 229Prevention of Corruption Act, 1988 — Section 13(1), 13(2)
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Supreme Court06 Feb 2003Dismissed

Archana M. Kamath Vs Canara Bank and Another

Supreme Court Of India · AIR 2003 SC 1694 : (2003) AIRSCW 1107 : (2003) AIRSCW 6542 : (2003) 2 ALLMR 387 : (2003) 5 ALT 12 : (2003) 51 BLJR 693 : (2003) 2 CompLJ 187 : (2003) 1 CTC 574 : (2003) 5 JT 186 : (2003) 1 LW 795 : (2003) 2 MLJ 14 : (2003) 2 SCALE 61 : (2003) 4 SCC 683 :

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Supreme Court06 Feb 2003Dismissed

Basisth Roy and Others Vs State of Bihar

Supreme Court Of India · AIR 2003 SC 1439 : (2003) AIRSCW 778 : (2003) 51 BLJR 653 : (2003) CriLJ 1301 : (2003) 5 JT 190 : (2003) 1 SCALE 635 : (2003) 9 SCC 52 : (2003) 2 Supreme 25 : (2003) 1 UC 584

Penal Code, 1860 (IPC) — Section 149, 302
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Supreme Court06 Feb 2003Allowed

Smt. Kunjanam Antony (dead) by LRs. Vs State of Kerala and Another

Supreme Court Of India · AIR 2003 SC 1510 : (2003) AIRSCW 863 : (2003) 5 ALT 5 : (2003) 2 JT 155 : (2003) 2 SCALE 7 : (2003) 3 SCC 221 : (2003) 1 SCR 967 : (2003) 3 Supreme 153

Kerala Private Forests (Vesting and Assignment) Act, 1971 — Section 2, 3, 3(2), 3(3)States Reorganisation Act, 1956 — Section 5(2)
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Supreme Court06 Feb 2003Allowed

Sarwan Kumar and Another Vs Madan Lal Aggarwal

Supreme Court Of India · AIR 2003 SC 1475 : (2003) AIRSCW 813 : (2003) 103 DLT 20 : (2003) 1 JT 607 : (2003) 1 SCALE 722 : (2003) 4 SCC 147 : (2003) 1 SCR 918 : (2003) 1 Supreme 946 : (2003) 1 UJ 513

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 85ACivil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 144, 47Constitution of India, 1950 — Article 136, 20(1), 227
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Supreme Court06 Feb 2003Dismissed

Municipal Corporation of Delhi and Others Vs Intnl. Security and Intelligence Agency Ltd.

Supreme Court Of India · AIR 2003 SC 1515 : (2003) AIRSCW 870 : (2003) 2 ALLMR 333 : (2003) 1 ARBLR 432 : (2003) 102 DLT 922 : (2003) 2 JT 103 : (2003) 1 SCALE 771 : (2004) 3 SCC 250 : (2003) 1 SCR 951 : (2003) 1 Supreme 923 : (2003) 1 UJ 562

Arbitration Act, 1940 — Section 14, 30, 33, 39, 39(1)Bengal Money lenders Act, 1940 — Section 38Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 41 Rule 22(1), 47
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