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Supreme Court Of India judgments

59,847 judgments · page 1,472 of 2,993

Supreme Court08 Jan 2003Allowed

Mange Ram Vs Financial Commissioner and Others

Supreme Court Of India · AIR 2003 SC 807 : (2003) AIRSCW 239 : (2003) AIRSCW 1578 : (2003) 1 AWC 667 Supp : (2003) 1 JT 135 : (2003) 1 SCALE 66 : (2003) 2 SCC 1 : (2003) 2 Supreme 672 : (2003) 1 Supreme 328 : (2003) 7 Supreme 278

East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 19, 20
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Supreme Court08 Jan 2003Partly Allowed

Sharda Devi Vs State of Bihar and Another

Supreme Court Of India · AIR 2003 SC 942 : (2003) AIRSCW 425 : (2003) 2 ALLMR 319 : (2003) 1 AWC 642 Supp : (2003) 2 BLJR 841 : (2003) 1 JCR 288 : (2003) 1 JT 18 : (2003) 1 SCALE 85 : (2003) 3 SCC 128 : (2003) 1 SCR 73 : (2003) 1 Supreme 228

Bihar Land Reforms Act, 1950 — Section 4Bihar Public Land Encroachment Act, 1956 — Section 2(3), 3Constitution of India, 1950 — Article 136
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Supreme Court08 Jan 2003Disposed Of

Gurucharan Kumar and Another Vs State of Rajasthan

Supreme Court Of India · AIR 2003 SC 992 : (2003) 2 ALT(Cri) 35 : (2003) 51 BLJR 1680 : (2003) CriLJ 1234 : (2003) 1 DMC 177 : (2003) 1 JT 60 : (2003) 1 SCALE 101 : (2003) 2 SCC 698 : (2003) 1 SCR 60 : (2003) 1 UC 528 : (2003) 1 UJ 394

Penal Code, 1860 (IPC) — Section 304B, 306
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Supreme Court08 Jan 2003Allowed

State of Rajasthan Vs Hat Singh and Others

Supreme Court Of India · AIR 2003 SC 791 : (2003) AIRSCW 217 : (2003) AIRSCW 208 : (2003) 1 ALT(Cri) 378 : (2003) CriLJ 884 : (2003) 1 JT 77 : (2003) 1 SCALE 43 : (2003) 2 SCC 152 : (2003) 1 SCR 38 : (2003) 1 Supreme 215 : (2003) 1 UJ 407 : (2003) 1 WLN 722

Constitution of India, 1950 — Article 20(2), 25, 26Criminal Procedure Code, 1973 (CrPC) — Section 221(1), 221(2), 300, 482General Clauses Act, 1897 — Section 26
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Supreme Court08 Jan 2003Allowed

State of U.P. Vs Arun Kumar Gupta

Supreme Court Of India · AIR 2003 SC 801 : (2003) AIRSCW 231 : (2003) CriLJ 894 : (2003) 1 JT 49 : (2003) 1 SCALE 76 : (2003) 2 SCC 202 : (2003) 1 Supreme 175 : (2003) 2 UC 737

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 364
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Supreme Court08 Jan 2003Allowed

Vimal Suresh Kamble Vs Chaluverapinake Apal S.P. and Another

Supreme Court Of India · AIR 2003 SC 818 : (2003) AIRSCW 253 : (2003) 1 ALD(Cri) 314 : (2003) 2 ALT 216 : (2003) CriLJ 910 : (2003) 1 JT 122 : (2003) 3 PLJR 99 : (2003) 1 SCALE 69 : (2003) 3 SCC 175 : (2003) 1 Supreme 256 : (2003) 1 UJ 571

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 342, 376Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(2)
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Supreme Court08 Jan 2003Allowed

Chittarmal and Moti Vs State of Rajasthan

Supreme Court Of India · AIR 2003 SC 796 : (2003) AIRSCW 224 : (2003) 1 ALD(Cri) 324 : (2003) CriLJ 889 : (2003) 1 JT 91 : (2003) 1 SCALE 55 : (2003) 2 SCC 266 : (2003) 1 SCR 49 : (2003) 2 UC 744 : (2003) 1 UJ 289

Criminal Procedure Code, 1973 (CrPC) — Section 319Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
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Supreme Court08 Jan 2003Allowed

Subimal Sarkar Vs Sachindra Nath Mondal and Others

Supreme Court Of India · AIR 2003 SC 1108 : (2003) AIRSCW 643 : (2003) 1 ALD(Cri) 311 : (2003) 2 ALT 19 : (2003) CriLJ 1274 : (2003) 1 DMC 280 : (2003) 1 JCR 286 : (2003) 1 JT 72 : (2003) 1 SCALE 62 : (2003) 2 SCC 566 : (2003) 1 Supreme 252 : (2003) 1 UC 580

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34
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Supreme Court08 Jan 2003Dismissed

Shailendra Pratap and Another Vs State of Uttar Pradesh

Supreme Court Of India · AIR 2003 SC 1104 : (2003) AIRSCW 638 : (2003) 3 ALT 18 : (2003) CriLJ 1270 : (2003) 2 JCR 152 : (2003) 1 JT 85 : (2003) 2 PLJR 79 : (2003) 1 SCALE 50 : (2003) 1 SCC 761

Penal Code, 1860 (IPC) — Section 148, 302, 307, 324, 34
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Supreme Court07 Jan 2003Disposed Of

Lallu Manjhi and Another Vs State of Jharkhand

Supreme Court Of India · AIR 2003 SC 854 : (2003) AIRSCW 308 : (2003) 51 BLJR 440 : (2003) CriLJ 914 : (2003) 1 JT 1 : (2003) 1 SCALE 14 : (2003) 2 SCC 401 : (2003) 1 SCR 1 : (2003) 1 Supreme 146 : (2003) 1 UC 699

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 302Probation of Offenders Act, 1958 — Section 3
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Supreme Court07 Jan 2003Allowed

State of Karnataka Vs M.V. Manjunathegowda and Another

Supreme Court Of India · AIR 2003 SC 809 : (2003) AIRSCW 241 : (2003) 1 ALD(Cri) 445 : (2003) 1 ALT(Cri) 340 : (2003) 1 CGLJ 298 : (2003) CriLJ 900 : (2003) 1 DMC 201 : (2003) 1 JT 34 : (2003) 1 SCALE 30 : (2003) 2 SCC 188 : (2003) 1 SCR 21 : (2003) 1 Supreme 133 : (2003) 1 UC 62

Criminal Procedure Code, 1973 (CrPC) — Section 313Dowry Prohibition Act, 1961 — Section 2, 3, 4, 6Evidence Act, 1872 — Section 113B
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Supreme Court07 Jan 2003Partly Allowed

Rajendra Shantaram Todankar Vs State of Maharashtra and Others

Supreme Court Of India · (2003) 2 ACR 1106 : AIR 2003 SC 1110 : (2003) AIRSCW 647 : (2003) CriLJ 1277 : (2003) 2 JT 95 : (2003) 1 SCALE 7 : (2003) 2 SCC 257 : (2003) 1 SCR 10 : (2003) 1 Supreme 182 : (2003) 1 UJ 602

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 143, 144, 147, 149, 302
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Supreme Court06 Jan 2003Partly Allowed

Gyasiram and Another Vs State of M.P.

Supreme Court Of India · AIR 2003 SC 2097 : (2003) AIRSCW 96 : (2003) CriLJ 878 : (2003) 1 JT 8 : (2003) 1 MPHT 337 : (2003) 1 SCALE 27 : (2002) 10 SCC 375 : (2003) 1 Supreme 190 : (2003) 1 UC 569

Penal Code, 1860 (IPC) — Section 302, 34
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Supreme Court06 Jan 2003Dismissed

Baldev Singh and Another Vs State of M.P.

Supreme Court Of India · AIR 2003 SC 2098 : (2003) AIRSCW 98 : (2003) CriLJ 880 : (2003) 1 JLJ 300 : (2003) 1 JT 10 : (2003) 2 PLJR 20 : (2003) 1 SCALE 20 : (2003) 9 SCC 45 : (2003) 1 Supreme 306

Criminal Procedure Code, 1973 (CrPC) — Section 157(1)Penal Code, 1860 (IPC) — Section 120B, 302
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Supreme Court20 Dec 2002Dismissed

Jinia Keotin and Others Vs Kumar Sitaram Manjhi and Others

Supreme Court Of India · (2003) 3 ALT 4 : (2003) 3 AWC 2288 Supp : (2003) 51 BLJR 682 : (2003) 1 CGLJ 162 : (2003) 2 CHN 116 Supp : (2003) 1 DMC 1 : (2002) 10 JT 571 : (2003) 1 KLT 348 : (2003) 3 LW 197 : (2003) 1 SCC 730 : (2002) 5 SCR 689 Supp : (2003) 1 UJ 215

Hindu Marriage (Amendment) Act, 1976 — Section 16Hindu Marriage Act, 1955 — Section 16(1), 16(2), 16(3)
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