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Supreme Court Of India judgments

59,847 judgments · page 1,470 of 2,993

Supreme Court21 Jan 2003Allowed

Rizan and Another Vs State of Chhatisgarh, through The Chief Secretary, Govt. of Chhatisgarh, Raipur, Chhatisgarh

Supreme Court Of India · (2003) 2 ACR 1140 : AIR 2003 SC 976 : (2004) AIRSCW 6893 : (2003) AIRSCW 469 : (2003) 1 ALD(Cri) 367 : (2003) CriLJ 1226 : (2003) 2 JT 191 : (2003) 1 SCALE 357 : (2003) 2 SCC 661 : (2003) 1 Supreme 890 : (2003) 4 Supreme 74 : (2003) 2 UC 750

Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 100, 101, 102, 103, 104
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Supreme Court21 Jan 2003Dismissed

The Commissioner of Police, Hubli and Another Vs R.S. More

Supreme Court Of India · AIR 2003 SC 983 : (2003) AIRSCW 478 : (2003) 2 ALLMR 363 : (2003) 4 ALT 23 : (2003) 95 CLT 409 : (2003) 2 CTC 264 : (2003) 96 FLR 688 : (2003) 1 JT 368 : (2003) 1 KLT 676 : (2003) 1 PLJR 264 : (2003) 1 SCALE 367 : (2003) 2 SCC 408 : (2003) 2 SLJ 40 : (200

Constitution of India, 1950 — Article 226, 227Karnataka Civil Services (Probation) Rules, 1977 — Rule 3, 4, 4(2), 5, 5(2)
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Supreme Court20 Jan 2003Allowed

Union of India (UOI) and Others Vs A.P. Bajpai and Others

Supreme Court Of India · AIR 2003 SC 923 : (2003) AIRSCW 399 : (2003) AIRSCW 6905 : (2003) 2 ALLMR 366 : (2003) 3 ALT 13 : (2003) 95 CLT 432 : (2003) 96 FLR 686 : (2003) 1 JT 454 : (2003) 1 LLJ 847 : (2003) 1 SCALE 349 : (2003) 2 SCC 433 : (2003) SCC(L&S) 182 : (2003) 1 SCR 429 :

Central Civil Services (Temporary Service) Rules, 1965 — Rule 5(1)
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Supreme Court20 Jan 2003Allowed

U. Dhar and Another Vs The State of Jharkhand and Another

Supreme Court Of India · (2003) 2 ACR 1179 : AIR 2003 SC 974 : (2003) AIRSCW 6921 : (2003) AIRSCW 466 : (2003) 3 ALT 20 : (2003) 51 BLJR 659 : (2003) CriLJ 1224 : (2003) 1 JCR 266 : (2003) 1 JT 172 : (2003) 1 SCALE 333 : (2003) 2 SCC 219 : (2003) 1 SCR 447 : (2003) 1 Supreme 511

Penal Code, 1860 (IPC) — Section 120B, 403, 406, 420
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Supreme Court20 Jan 2003Disposed Of

Darpan Kumar Sharma @ Dharban Kumar Sharma Vs State of Tamil Nadu and Others

Supreme Court Of India · AIR 2003 SC 971 : (2003) AIRSCW 463 : (2003) 1 ALD(Cri) 445 : (2003) CriLJ 1222 : (2003) 1 CTC 382 : (2003) 1 JT 176 : (2003) 1 SCALE 325 : (2003) 2 SCC 313 : (2003) 1 SCR 442 : (2003) 1 Supreme 508 : (2003) 1 UJ 413

Constitution of India, 1950 — Article 21, 22(5), 32Penal Code, 1860 (IPC) — Section 379Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Ac
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Supreme Court20 Jan 2003Dismissed

Sri Justice S.K. Ray Vs State of Orissa and Others

Supreme Court Of India · AIR 2003 SC 924 : (2003) AIRSCW 402 : (2003) 4 ALT 6 : (2003) 96 FLR 586 : (2003) 1 JT 166 : (2003) 1 OLR 531 : (2003) 1 SCALE 328 : (2003) 4 SCC 21 : (2003) 1 SCR 434 : (2003) 1 Supreme 490

Constitution of India, 1950 — Article 226Orissa General Clauses Act, 1937 — Section 5(2)Orissa Lokpal (Conditions ot Service) Rules, 1984 — Rule 7
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Supreme Court17 Jan 2003Disposed Of

Maliyakkal Abdul Azeez Vs Assistant Collector, Kerala and Another

Supreme Court Of India · (2003) 2 ACR 1182 : AIR 2003 SC 928 : (2003) AIRSCW 406 : (2003) 113 CompCas 632 : (2003) CriLJ 1215 : (2003) 1 CTC 316 : (2003) 85 ECC 481 : (2003) 1 JT 339 : (2003) 1 KLT 557 : (2003) 1 SCALE 305 : (2003) 2 SCC 439 : (2003) 1 SCR 423 : (2003) 1 Supreme

Criminal Procedure Code, 1973 (CrPC) — Section 428Customs Act, 1962 — Section 135(1)
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Supreme Court17 Jan 2003Allowed

State of Karnataka Vs Vishwabarathi House Building Coop. Society and Others

Supreme Court Of India · AIR 2003 SC 1043 : (2003) 2 ALLMR 1091 : (2003) 2 ALT 22 : (2003) 95 CLT 445 : (2003) 113 CompCas 536 : (2004) 1 CompLJ 321 : (2003) 1 CTC 409 : (2003) 96 FLR 743 : (2003) 1 JT 344 : (2003) 2 RLW 287 : (2003) 1 SCALE 309 : (2003) 2 SCC 412 : (2003) 1 SCR

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 37Constitution (Forty-Second Amendment) Act, 1976 — Section 57Constitution of India, 1950 — Article 226, 227, 246, 246(1), 32
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Supreme Court16 Jan 2003Allowed

State Vs Dilbagh

Supreme Court Of India · (2004) 13 SCC 99

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 50
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