COURT ARCHIVE

Supreme Court Of India judgments

59,847 judgments · page 1,467 of 2,993

Supreme Court05 Feb 2003Allowed

Kasturi Bai and Others Vs Anguri Chaudhary

Supreme Court Of India · (2003) AIRSCW 1210 : (2003) 3 ALLMR 1178 : (2003) 3 ALT 26 : (2003) 2 BLJR 1350 : (2003) 1 CGLJ 332 : (2004) 1 JLJ 153 : (2003) 2 JT 159 : (2003) 1 LW 812 : (2003) 2 MLJ 54 : (2003) 2 PLJR 150 : (2003) 94 RD 493 : (2003) 1 SCALE 735 : (2003) 3 SCC 225 : (

Civil Procedure Code, 1908 (CPC) — Order 32 Rule 1, Order 32 Rule 10, Order 32 Rule 11, Order 32 Rule 12, Order 32 Rule 13

Supreme Court05 Feb 2003Allowed

P. Lal Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2003 SC 1499 : (2004) AIRSCW 121 : (2003) AIRSCW 849 : (2003) 3 ALLMR 1180 : (2003) 96 FLR 1188 : (2003) 1 JT 649 : (2003) 2 LLJ 164 : (2003) 1 SCALE 644 : (2003) 3 SCC 393 : (2003) SCC(L&S) 289 : (2003) 1 SCR 846 : (2003) 2 SLJ 1 : (2003) 1 Supreme 9

Administrative Tribunals Act, 1985 — Section 14, 19, 3All India Services (Death-Cum-Retirement Benefits) Rules, 1958 — Rule 16(2A)

Supreme Court05 Feb 2003Allowed

Rikhi Ram and Another Vs Smt. Sukhrania and Others

Supreme Court Of India · (2003) 1 ACC 36 : (2003) ACJ 534 : AIR 2003 SC 1446 : (2003) AIRSCW 780 : (2003) 3 ALLMR 1171 : (2003) 2 RLW 260 : (2003) 1 SCALE 732 : (2003) 3 SCC 97 : (2003) 1 SCR 872 : (2003) 1 Supreme 1000 : (2003) 1 UC 510 : (2003) 1 UJ 526

Motor Vehicles Act, 1939 — Section 103A, 110A, 94, 95, 95(5)

Supreme Court05 Feb 2003Dismissed

H. Gangahanume Gowda Vs Karnataka Agro Industries Corpn. Ltd.

Supreme Court Of India · AIR 2003 SC 1526 : (2003) AIRSCW 885 : (2003) 2 ALLMR 357 : (2003) 96 FLR 986 : (2003) 1 JT 644 : (2003) 1 LLJ 1119 : (2003) 1 SCALE 671 : (2003) 3 SCC 40 : (2003) SCC(L&S) 257 : (2003) 1 SCR 832 : (2003) 2 SLJ 52 : (2003) 3 Supreme 372 : (2003) 2 Supreme

Payment of Gratuity Act, 1972 — Section 7, 7(1), 7(3), 7(3A), 8

Supreme Court05 Feb 2003Dismissed

M.T.W. Tenzing Namgyal and Others Vs Motilal Lakhotia and Others

Supreme Court Of India · AIR 2003 SC 1448 : (2003) AIRSCW 784 : (2003) 2 CGLJ 135 : (2003) 5 JT 173 : (2003) 1 MLJ 195 : (2003) 1 SCALE 709 : (2003) 5 SCC 1 : (2003) 1 SCR 877 : (2003) 4 Supreme 266 : (2003) 2 UC 890

Constitution of India, 1950 — Article 371FEvidence Act, 1872 — Section 35

Supreme Court05 Feb 2003Dismissed

Ramakrishna Kamat and Others Vs State of Karnataka and Others

Supreme Court Of India · AIR 2003 SC 1530 : (2003) AIRSCW 890 : (2003) 96 FLR 1159 : (2003) 2 JT 88 : (2003) 1 SCALE 638 : (2003) 3 SCC 374 : (2003) SCC(L&S) 284 : (2003) 1 UJ 764 : (2003) 1 UPLBEC 831

Supreme Court05 Feb 2003Dismissed

T.N. Dadha Pharmaceuticals Vs Collector of Central Excise, Madras

Supreme Court Of India · AIR 2003 SC 1556 : (2003) AIRSCW 924 : (2003) 86 ECC 44 : (2003) 152 ELT 251 : (2003) 2 SCALE 1 : (2003) 3 SCC 574 : (2003) 1 SCR 897 : (2003) 1 Supreme 974

Central Excise Rules, 1944 — Rule 8(1)Central Excises and Salt Act, 1944 — Section 11A(1), 35E(2)

Supreme Court05 Feb 2003Dismissed

N. Khadervali Saheb (Dead) by LRs. and Another Vs N. Gudu Sahib (Dead) and Others

Supreme Court Of India · AIR 2003 SC 1524 : (2003) AIRSCW 881 : (2003) 1 ARBLR 647 : (2003) 1 CTC 496 : (2003) 1 JT 640 : (2003) 2 MLJ 134 : (2003) 1 SCALE 642 : (2003) 3 SCC 229 : (2003) 1 SCR 868 : (2003) 1 Supreme 921 : (2003) 2 UC 778 : (2003) 2 UJ 826

Arbitration Act, 1940 — Section 30Civil Procedure Code, 1908 (CPC) — Section 115Partnership Act, 1932 — Section 48

Supreme Court05 Feb 2003Dismissed

The Tata Hydro-Electric Power Supply Co. Ltd. and Others Vs Union of India (UOI)

Supreme Court Of India · AIR 2003 SC 1581 : (2003) AIRSCW 958 : (2003) 2 ALLMR 343 : (2003) 1 SCALE 675 : (2003) 4 SCC 172 : (2003) 1 Supreme 991 : (2003) 1 UJ 715

Arbitration and Conciliation Act, 1996 — Section 34Electricity Act, 1910 — Section 26, 26(1), 26(4), 26(5), 26(6)

Supreme Court05 Feb 2003Allowed

Biman Bose Vs State of W.B. and Others

Supreme Court Of India · (2003) 02 SC CK 0003

Supreme Court04 Feb 2003Dismissed

Prema (Dead) thr. L.Rs. Vs Surat Singh and Others etc. etc.

Supreme Court Of India · AIR 2003 SC 1592 : (2003) AIRSCW 972 : (2003) 1 SCALE 742 : (2003) 3 SCC 46 : (2003) 1 SCR 814 : (2003) 3 Supreme 85

Punjab Pre-emption Act, 1913 — Section 21A

Supreme Court04 Feb 2003Dismissed

State of Uttar Pradesh and Another Vs Union of India (UOI) and Another

Supreme Court Of India · AIR 2003 SC 1147 : (2003) AIRSCW 695 : (2006) 4 CompLJ 309 : (2004) 190 CTR 569 : (2004) 170 ELT 385 : (2003) 1 JT 574 : (2003) 1 SCALE 615 : (2003) 3 SCC 239 : (2003) 1 SCR 785 : (2003) 130 STC 1 : (2006) 3 STR 98 : (2003) 1 Supreme 819

Central Sales Tax Act, 1956 — Section 14, 15Constitution of India, 1950 — Article 285(1), 365, 366Madhya Pradesh General Sales Tax Act, 1958 — Section 2

Supreme Court04 Feb 2003Dismissed

Union of India (UOI) and Others Vs Dhir Singh China, Colonel (Retd.)

Supreme Court Of India · AIR 2003 SC 1197 : (2003) AIRSCW 760 : (2003) 2 ALT 49 : (2003) 96 FLR 916 : (2003) 1 JT 561 : (2003) 1 SCALE 606 : (2003) 2 SCC 382 : (2003) SCC(L&S) 165 : (2003) 1 SCR 779 : (2003) 2 SLJ 48 : (2003) 1 Supreme 785 : (2003) 1 UPLBEC 816

Entitlement Rules for Casualty Pensionary Awards, 1982 — Rule 4

Supreme Court04 Feb 2003Allowed

Renu Devi Vs Mahendra Singh and Others

Supreme Court Of India · AIR 2003 SC 1608 : (2003) AIRSCW 993 : (2003) 51 BLJR 699 : (2003) 2 JCR 195 : (2003) 5 JT 164 : (2003) 94 RD 495 : (2003) 2 SCALE 22 : (2003) 10 SCC 200 : (2003) 1 SCR 820 : (2003) 1 Supreme 1003

Arbitration Act, 1940 — Section 21Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18Stamp Act, 1899 — Article 45

Supreme Court03 Feb 2003Partly Allowed

State of M.P. and Another Vs Devkinandan Maheshwari

Supreme Court Of India · AIR 2003 SC 1136 : (2003) AIRSCW 680 : (2003) 1 JT 604 : (2003) 1 SCALE 588 : (2003) 3 SCC 183 : (2003) 1 Supreme 875

Madhya Pradesh Swatantrata Sangram Sainik Samman Nidhi Niyam, 1972 — Rule 3, 3(6)

Supreme Court31 Jan 2003Disposed Of

Jai Pal and Others Vs State of U.P.

Supreme Court Of India · (2003) 2 ACR 1163 : AIR 2003 SC 1012 : (2003) AIRSCW 517 : (2003) CriLJ 1243 : (2003) 1 JT 472 : (2003) 2 PLJR 140 : (2003) 1 SCALE 521 : (2003) 9 SCC 41 : (2003) 1 Supreme 900

Penal Code, 1860 (IPC) — Section 148, 149, 302, 307

Supreme Court31 Jan 2003Dismissed

Cherlopalli Cheliminabi Saheb and Another Vs State of A.P.

Supreme Court Of India · (2003) 2 ACR 1137 : AIR 2003 SC 1014 : (2003) AIRSCW 520 : (2003) 2 ALT(Cri) 31 : (2003) CriLJ 1246 : (2003) 2 JT 151 : (2003) 2 PLJR 32 : (2003) 1 SCALE 525 : (2003) 2 SCC 571 : (2003) 4 Supreme 375

Penal Code, 1860 (IPC) — Section 302, 304, 324, 34

Supreme Court31 Jan 2003Allowed

Collector of Central Excise, Aurangabad Vs Motor Industries Co. Ltd. and Another

Supreme Court Of India · (2003) 85 ECC 712 : (2003) 152 ELT 36 : (2003) 1 JT 523 : (2003) 1 SCALE 542 : (2003) 3 SCC 636

Central Excises and Salt Act, 1944 — Section 35E(4)

Supreme Court31 Jan 2003Allowed

Collector of Customs, Bombay Vs Elephanta Oil and Industries Ltd., Bombay

Supreme Court Of India · AIR 2003 SC 1455 : (2003) AIRSCW 792 : (2003) 85 ECC 705 : (2003) 152 ELT 257 : (2003) 1 JT 513 : (2003) 1 SCALE 550 : (2003) 4 SCC 325 : (2003) 1 SCR 771 : (2003) 4 Supreme 215

Customs Act, 1962 — Section 11, 111, 112, 125, 125(1)Imports (Control) Order, 1955 — Section 3Imports and Exports (Control) Act, 1947 — Section 3, 3(2)

Supreme Court31 Jan 2003Dismissed

Amar Singh Vs Balwinder Singh and Others

Supreme Court Of India · (2003) 2 ACR 1080 : AIR 2003 SC 1164 : (2003) 1 ALD(Cri) 508 : (2003) CriLJ 1282 : (2003) 1 JKJ 650 : (2003) 2 JT 1 : (2003) 1 SCALE 529 : (2003) 2 SCC 518 : (2003) 1 SCR 754 : (2003) 1 UC 586 : (2003) 1 UJ 529

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 155, 174, 174(1), 313, 384Evidence Act, 1872 — Section 134