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Supreme Court Of India judgments

59,847 judgments · page 1,469 of 2,993

Supreme Court28 Jan 2003Dismissed

Balwant Singh and Others Vs Anand Kumar Sharma and Others

Supreme Court Of India · AIR 2003 SC 1637 : (2003) AIRSCW 1031 : (2003) 6 ALD 69 : (2003) 51 BLJR 696 : (2003) 2 LW 231 : (2003) 2 MLJ 46 : (2003) 2 SCALE 71 : (2003) 3 SCC 433 : (2003) 1 SCR 653 : (2003) 2 Supreme 182

Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 11(1), 16, 18Constitution of India, 1950 — Article 141, 142
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Supreme Court27 Jan 2003Allowed

High Court of Judicature for Rajasthan Vs P.P. Singh and Another

Supreme Court Of India · AIR 2003 SC 1029 : (2003) AIRSCW 539 : (2003) AIRSCW 5027 : (2003) 1 JT 403 : (2003) 2 MLJ 24 : (2003) 1 SCALE 445 : (2003) 4 SCC 239 : (2003) 1 SCR 593 : (2003) 1 Supreme 909 : (2003) 6 Supreme 701 : (2003) 1 UJ 460

Constitution of India, 1950 — Article 223, 225, 227, 233, 234High Court of Judicature for Rajasthan Rules, 1952 — Rule 14, 15, 16, 17, 18Rajasthan High Court Ordinance, 1949 — Section 46
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Supreme Court27 Jan 2003Dismissed

State of Karnataka Vs Shariff

Supreme Court Of India · (2003) 2 ACR 1097 : AIR 2003 SC 1074 : (2003) AIRSCW 600 : (2003) 1 ALD(Cri) 437 : (2003) CriLJ 1254 : (2003) 1 DMC 450 : (2003) 2 JT 15 : (2003) 1 SCALE 469 : (2003) 2 SCC 473 : (2003) 1 SCR 572 : (2003) 2 Supreme 16 : (2003) 1 UC 679

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
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Supreme Court27 Jan 2003Dismissed

N. Bagavathy Ammal Vs Commissioner of Income Tax, Madurai and Another

Supreme Court Of India · AIR 2003 SC 1040 : (2003) AIRSCW 558 : (2003) AIRSCW 553 : (2003) 179 CTR 458 : (2003) 259 ITR 678 : (2003) 1 JT 363 : (2003) 1 SCALE 465 : (2003) 3 SCC 161 : (2003) 1 SCR 614 : (2003) 2 Supreme 578

Income Tax Act, 1922 — Section 12BIncome Tax Act, 1961 — Section 148, 2, 2(14), 256(1), 45
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Supreme Court24 Jan 2003

K.C.G. Verghese Vs K.T. Rajendran and Another

Supreme Court Of India · AIR 2003 SC 1555 : (2003) AIRSCW 922 : (2003) 2 ALLMR 362 : (2003) CriLJ 1521 : (2003) 1 JT 377 : (2003) 1 SCALE 422 : (2003) 2 SCC 492 : (2003) 1 SCR 552 : (2003) 1 Supreme 659 : (2003) 1 UJ 371

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Supreme Court24 Jan 2003Allowed

State of Karnataka Vs Mohamed Nazeer @ Babu

Supreme Court Of India · (2003) 2 ACR 1764 : AIR 2003 SC 999 : (2003) AIRSCW 499 : (2003) CriLJ 1240 : (2003) 3 JT 486 : (2003) 1 SCALE 436 : (2003) 2 SCC 444 : (2003) 1 SCR 555 : (2003) 1 Supreme 675 : (2003) 1 UC 622

Penal Code, 1860 (IPC) — Section 299, 302, 304, 323Probation of Offenders Act, 1958 — Section 3
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Supreme Court24 Jan 2003Dismissed

Oriental Insurance Company Ltd. Vs Devireddy Konda Reddy and Others etc. etc. and Jogi Subbamma and Others etc. etc.

Supreme Court Of India · (2003) 1 ACC 214 : (2003) ACJ 468 : AIR 2003 SC 1009 : (2003) AIRSCW 513 : (2003) 2 ALD 133 : (2003) 2 ALLMR 316 : (2003) 5 ALT 6 : (2003) 113 CompCas 532 : (2003) 2 GLR 1608 : (2003) 1 JT 372 : (2003) 1 KLT 583 : (2003) 2 MLJ 115 : (2003) 2 MPLJ 1 : (200

Motor Vehicles Act, 1939 — Section 2(14), 2(25), 2(29), 2(29), 2(33)Motor Vehicles Act, 1988 — Section 140, 145, 147, 147(1), 149(2)
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Supreme Court24 Jan 2003Dismissed

Sadhana Lodh Vs National Insurance Company Ltd. and Another

Supreme Court Of India · (2003) 1 ACC 33 : (2003) ACJ 505 : AIR 2003 SC 1561 : (2003) 3 ALD 63 : (2003) 2 ALT 38 : (2003) 1 AnWR 373 : (2003) 6 JT 126 : (2003) 2 KLT 47 : (2003) 1 LW 815 : (2003) 1 MLJ 181 : (2005) 2 PLJR 43 : (2003) 1 SCALE 739 : (2003) 3 SCC 524 : (2003) 1 SCR

Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226, 227Motor Vehicles Act, 1988 — Section 149(2), 173
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Supreme Court23 Jan 2003Allowed

Ghaziabad Development Authority Vs Anoop Singh and Another

Supreme Court Of India · AIR 2003 SC 1004 : (2003) 1 CTC 489 : (2003) 1 JT 458 : (2003) 2 MLJ 93 : (2003) 1 SCALE 376 : (2003) 2 SCC 484 : (2003) 1 SCR 522 : (2003) 2 UC 1084 : (2003) 1 UJ 493 : (2003) 1 UPLBEC 742

Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1ALand Acquisition (Amendment) Act, 1984 — Section 30, 30(1), 30(2)Land Acquisition Act, 1894 — Section 11, 13, 19, 23, 23(1A)
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Supreme Court23 Jan 2003Dismissed

High Court of Judicature at Bombay and Another Vs Brij Mohan Gupta (Dead) through Lrs. and Another Brij Mohan Gupta Vs High Court of Judicature at Mumbai and Others

Supreme Court Of India · AIR 2003 SC 1459 : (2003) AIRSCW 798 : (2003) 2 ALT 56 : (2003) 96 FLR 900 : (2003) 6 JT 122 : (2003) 1 SCALE 590 : (2003) 2 SCC 390 : (2003) SCC(L&S) 174 : (2003) 1 SCR 532 : (2003) 2 SLJ 62 : (2003) 2 Supreme 113 : (2003) 2 UPLBEC 1887

Constitution of India, 1950 — Article 226Maharashtra Civil Services (Pension) Rules, 1982 — Rule 10(3), 53
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Supreme Court23 Jan 2003Dismissed

Bhagwan Singh and Others Vs State of M.P.

Supreme Court Of India · (2003) 3 ACR 2171 : AIR 2003 SC 1088 : (2003) AIRSCW 617 : (2003) 1 ALD(Cri) 378 : (2002) 1 ALD(Cri) 710 : (2002) 1 ALT(Cri) 257 : (2003) 2 CGLJ 9 : (2003) CriLJ 1262 : (2003) 2 JLJ 129 : (2003) 3 JT 599 : (2003) MPLJ 297 : (2002) 2 RLW 347(1) : (2003) 1

Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 164, 313Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13Penal Code, 1860 (IPC) — Section 302, 34, 396, 404, 460
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Supreme Court23 Jan 2003Allowed

Yusuf @ Babu Khan Vs State of Rajasthan

Supreme Court Of India · (2003) 3 JT 585 : (2003) 4 SCALE 428

Criminal Procedure Code, 1973 (CrPC) — Section 313, 342Explosive Substances Act, 1908 — Section 4, 5, 6Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 2, 5, 6
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