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Supreme Court Of India judgments

59,847 judgments · page 1,468 of 2,993

Supreme Court30 Jan 2003Dismissed

Central Bureau of Investigation Vs Ashiq Hussain Faktoo and Others

Supreme Court Of India · (2003) 2 ACR 1166 : AIR 2003 SC 1441 : (2003) AIRSCW 764 : (2003) 2 ALD(Cri) 121 : (2003) CriLJ 1292 : (2003) 1 JKJ 642 : (2003) 1 JT 565 : (2003) 1 SCALE 514 : (2003) 3 SCC 166 : (2003) 1 SCR 733 : (2003) 4 Supreme 147 : (2003) 1 UJ 480

Penal Code, 1860 (IPC) — Section 120B, 164, 302, 463Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 15, 3Terrorist and Disruptive Activities (Prevention) Rules, 1987 — Rule 15, 15(1), 15(2), 15(
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Supreme Court30 Jan 2003Allowed

Bharat Vs State of M.P.

Supreme Court Of India · (2003) 2 ACR 1076 : AIR 2003 SC 1433 : (2003) AIRSCW 770 : (2003) CriLJ 1297 : (2003) 2 JLJ 280 : (2003) 1 JT 635 : (2003) 3 MPHT 122 : (2003) MPLJ 292 : (2003) 1 SCALE 610 : (2003) 3 SCC 106 : (2003) 1 SCR 748 : (2003) 2 Supreme 116 : (2003) 2 UC 860

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 394, 498
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Supreme Court30 Jan 2003

Dhananjay Vs Chief Executive Officer, Zila Parishad, Jalna

Supreme Court Of India · AIR 2003 SC 1175 : (2003) AIRSCW 731 : (2003) 2 ALLMR 1111 : (2003) 2 ALT 53 : (2003) 96 FLR 1002 : (2003) 1 JT 632 : (2003) 2 LLJ 179 : (2003) 1 SCALE 585 : (2003) 2 SCC 386 : (2003) SCC(L&S) 170 : (2003) 1 SCR 744 : (2003) 2 SLJ 46 : (2003) 2 Supreme 12

Central Civil Services (Temporary Service) Rules, 1965 — Rule 5(1)
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Supreme Court29 Jan 2003Allowed

State of Gujarat and Others Vs Saurashtra Cement and Chemical Industries Ltd.

Supreme Court Of India · AIR 2003 SC 1132 : (2003) AIRSCW 674 : (2003) 2 ALLMR 720 : (2003) 180 CTR 81 : (2003) 2 GLR 1275 : (2003) 1 JT 527 : (2003) 1 SCALE 508 : (2003) 2 SCC 394 : (2003) 1 SCR 695 : (2003) 1 Supreme 904 : (2003) 1 UJ 703

Bombay Electricity Duty (Gujarat) Rules, 1968 — Rule 11Bombay Electricity Duty Act, 1958 — Section 15C, 15C(6), 3(1), 3(2), 3(3)
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Supreme Court29 Jan 2003Dismissed

Director General R.P.F. and Others Vs Ch. Sai Babu

Supreme Court Of India · AIR 2003 SC 1437 : (2003) AIRSCW 775 : (2003) 4 ALT 22 : (2003) 51 BLJR 1653 : (2003) 96 FLR 1004 : (2003) 1 JT 557 : (2003) 1 SCALE 545 : (2003) 4 SCC 331 : (2003) SCC(L&S) 464 : (2003) 1 SCR 729 : (2003) 2 SLJ 43 : (2003) 1 UPLBEC 765

Railway Protection Force Rules, 1987 — Rule 153
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Supreme Court29 Jan 2003Allowed

Dayal Singh and Others Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2003 SC 1140 : (2003) AIRSCW 685 : (2003) 1 JT 498 : (2004) 1 LW 78 : (2003) 2 MLJ 16 : (2003) 94 RD 208 : (2003) 1 SCALE 499 : (2003) 2 SCC 593 : (2003) 1 SCR 714 : (2003) 1 Supreme 811 : (2003) 1 UPLBEC 848

Defence of India Act, 1971 — Section 23(1)Land Acquisition Act, 1894 — Section 23, 23(2), 23A(1), 28ARequisitioning and Acquisition of Immovable Property Act, 1952 — Section 3, 4, 5, 6, 7
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Supreme Court29 Jan 2003Dismissed

Rourkela Shramik Sangh Vs Steel Authority of India Ltd. and Another

Supreme Court Of India · AIR 2003 SC 1060 : (2003) AIRSCW 581 : (2003) 2 ALT 58 : (2003) 96 FLR 1039 : (2003) 1 JT 465 : (2003) 1 LLJ 849 : (2003) 2 MLJ 49 : (2003) 1 SCALE 556 : (2003) 4 SCC 317 : (2003) SCC(L&S) 456 : (2003) 1 SCR 704 : (2003) 4 Supreme 121 : (2003) 1 UPLBEC 56

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10
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Supreme Court29 Jan 2003dismissed

Bharat Lal Baranwal Vs Virendra Kumar Agarwal

Supreme Court Of India · AIR 2003 SC 1056 : (2003) AIRSCW 576 : (2003) 3 ALLMR 313 : (2003) 1 JT 485 : (2003) 1 SCALE 494 : (2003) 2 SCC 343 : (2003) 1 Supreme 806 : (2003) 1 UC 518 : (2003) 1 UJ 476

Constitution of India, 1950 — Article 226, 227Transfer of Property Act, 1882 — Section 106Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(2)
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Supreme Court29 Jan 2003Allowed

Public Services Tribunal Bar Association Vs State of U.P. and Another

Supreme Court Of India · AIR 2003 SC 1115 : (2003) AIRSCW 653 : (2003) 96 FLR 1048 : (2003) 1 JT 534 : (2003) 1 SCALE 564 : (2003) 4 SCC 104 : (2003) 1 SCR 666 : (2003) 2 SLJ 14 : (2003) 4 Supreme 316 : (2003) 1 UPLBEC 780

Administrative Tribunals Act, 1985 — Section 6(2)Constitution of India, 1950 — Article 14, 16, 213(2), 226, 227Industrial Disputes Act, 1947 — Section 33A
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Supreme Court28 Jan 2003Dismissed

Ajay Mitra Vs State of M.P. and Others

Supreme Court Of India · (2003) 2 ACR 1173 : AIR 2003 SC 1069 : (2003) AIRSCW 592 : (2003) 1 ALD(Cri) 644 : (2003) 1 CGLJ 351 : (2003) CriLJ 1249 : (2003) 2 JKJ 1 : (2003) 1 JLJ 325 : (2003) 1 JT 418 Supp : (2003) 4 MhLj 627 : (2003) MPLJ 49 : (2003) 1 SCALE 487 : (2003) 3 SCC 11

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 156(3), 173(2), 482Penal Code, 1860 (IPC) — Section 120B, 34, 415, 420, 511
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Supreme Court28 Jan 2003Dismissed

Narayan Prasad Lohia Vs Nikunj Kumar Lohia and Others

Supreme Court Of India · AIR 2003 SC 1065 : (2003) AIRSCW 587 : (2003) 3 ALLMR 390 : (2003) 3 ALT 17 : (2003) 1 ARBLR 332 : (2003) 1 JT 450 : (2003) 1 SCALE 480 : (2003) 2 SCC 251 : (2003) 1 Supreme 729 : (2003) 1 UJ 490

Arbitration and Conciliation Act, 1996 — Section 10, 16, 30, 31
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Supreme Court28 Jan 2003Disposed Of

Nasiruddin and Others Vs Sita Ram Agarwal

Supreme Court Of India · AIR 2003 SC 1543 : (2003) AIRSCW 908 : (2003) AIRSCW 1474 : (2003) 4 CTC 284 : (2003) 2 JT 56 : (2003) 4 LW 387 : (2003) 2 MLJ 35 : (2003) 2 RLW 315 : (2003) 1 SCALE 658 : (2003) 2 SCC 577 : (2003) 1 SCR 634 : (2003) 2 Supreme 50 : (2003) 2 Supreme 472 :

Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947 — Section 11ABombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(3)Contempt of Courts Act, 1971 — Section 19
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