COURT ARCHIVE

Supreme Court Of India judgments

59,847 judgments · page 1,473 of 2,993

Supreme Court20 Dec 2002Allowed

Bharagath Engineering Vs R. Ranganayaki and Another

Supreme Court Of India · (2003) ACJ 393 : (2003) 2 CHN 126 Supp : (2003) 97 FLR 577 : (2003) 1 LLJ 558 : (2003) 2 SCC 138 : (2003) SCC(L&S) 153 : (2002) 5 SCR 642 Supp

Employees State Insurance (Central) Rules, 1950 — Rule 2(1C), 2(2A), 58(2)Employees State Insurance (General) Regulations, 1950 — Regulation 17A, 4Employees State Insurance Act, 1948 — Section 2(14), 2(23), 2(8), 26

Supreme Court20 Dec 2002Partly Allowed

Zahirul Islam Vs Mohd. Usman and Others

Supreme Court Of India · (2003) 3 ALT 26 : (2003) 2 AWC 1664 Supp : (2003) 1 DMC 192 : (2003) 66 DRJ 366 : (2002) 10 JT 569 : (2003) 1 SCC 476 : (2002) 5 SCR 712 Supp : (2003) 1 UC 379 : (2003) 1 UJ 210 : (2003) 2 WLN 705

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13

Supreme Court20 Dec 2002Dismissed

Smt. Shanti Devi and Another Vs Swami Ashanand and Another

Supreme Court Of India · AIR 2003 SC 823 : (2003) AIRSCW 259 : (2003) 3 ALT 24 : (2003) 95 CLT 692 : (2003) 2 SCC 26 : (2002) 5 SCR 694 Supp : (2003) 1 Supreme 468 : (2003) 1 UC 279

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)

Supreme Court20 Dec 2002Dismissed

Hans Raj Agarwal and Another Vs Chief Commnr. of Income Tax and Others

Supreme Court Of India · AIR 2003 SC 2112 : (2003) AIRSCW 116 : (2003) 179 CTR 89 : (2003) 2 SCC 295 : (2002) 5 SCR 648 Supp : (2003) 1 Supreme 94

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 2(47), 269D(1), 269UC, 269UD(1), 269UFTransfer of Property Act, 1882 — Section 53A

Supreme Court20 Dec 2002Dismissed

Flash Laboratories Ltd. Vs Collector of Central Excise, New Delhi

Supreme Court Of India · AIR 2003 SC 1894 : (2003) AIRSCW 1368 : (2003) 116 CompCas 577 : (2003) 85 ECC 510 : (2003) 151 ELT 241 : (2003) 2 SCC 86 : (2002) 5 SCR 698 Supp : (2003) 1 Supreme 478

Central Excise Tariff Act, 1985 — Section 4, 4(1)(a), 4(4)(c)Central Excises and Salt Act, 1944 — Section 4, 4(1), 4(4)

Supreme Court20 Dec 2002Disposed Of

Jinish Lal Sah Vs State of Bihar

Supreme Court Of India · AIR 2003 SC 2081 : (2003) AIRSCW 74 : (2003) 1 ALD(Cri) 374 : (2003) 3 ALT 4 : (2003) 51 BLJR 434 : (2003) 1 CGLJ 138 : (2003) CriLJ 4914 : (2003) 1 JCR 298 : (2003) 1 PLJR 239 : (2003) 1 SCC 605 : (2003) 1 Supreme 1 : (2003) 1 UC 434

Penal Code, 1860 (IPC) — Section 366, 366A, 376

Supreme Court20 Dec 2002Disposed Of

Onkar Lal Bajaj Vs Union of India (UOI) and Another etc. etc.

Supreme Court Of India · AIR 2003 SC 2562 : (2003) AIRSCW 2757 : (2003) 3 ALLMR 783 : (2003) 2 SCC 673 : (2002) 5 SCR 605 Supp : (2003) 1 Supreme 402

Constitution of India, 1950 — Article 14, 226

Supreme Court19 Dec 2002Allowed

Collector of Central Excise Vs Gammon Far Chems Ltd.

Supreme Court Of India · (2003) 152 ELT 28 : (2003) 11 SCC 693

Central Excises and Salt Act, 1944 — Section 11A

Supreme Court19 Dec 2002Dismissed

Shaligram Shrivastava Vs Naresh Singh Patel

Supreme Court Of India · AIR 2003 SC 2128 : (2003) AIRSCW 144 : (2003) 2 JLJ 308 : (2003) 2 SCC 176 : (2002) 5 SCR 585 Supp : (2003) 1 Supreme 767 : (2003) 1 UJ 442

Conduct of Elections Rules, 1961 — Rule 4Constitution of India, 1950 — Article 102, 173, 191, 324, 80Customs Act, 1962 — Section 11

Supreme Court19 Dec 2002Disposed

Syndicate Bank Vs R. Veeranna and Others

Supreme Court Of India · AIR 2003 SC 2122 : (2003) AIRSCW 136 : (2003) 1 ALLMR 1193 : (2003) 1 BC 376 : (2003) 1 CGLJ 185 : (2004) 118 CompCas 22 : (2003) 1 CTC 508 : (2003) 1 JCR 301 : (2003) 5 KarLJ 1 : (2003) 2 SCC 15 : (2003) 42 SCL 109 : (2002) 5 SCR 600 Supp : (2003) 1 Supr

Supreme Court19 Dec 2002Dismissed

Sunil Kumar Rana Vs State of Haryana and Others

Supreme Court Of India · (2003) 2 ALT 19 : (2003) 2 SCC 628 : (2002) 5 SCR 568 Supp : (2003) 1 UJ 354

Haryana Municipal (Amendment) Act, 1994 — Section 13A, 13A(1)

Supreme Court19 Dec 2002

Asheesh Pratap Singh and Others Vs M. Sachdeva and Others

Supreme Court Of India · (2003) 2 ACR 1932 : AIR 2003 SC 2125 : (2003) AIRSCW 140 : (2002) 10 JT 511 : (2003) 2 SCC 309 : (2002) 5 SCR 552 Supp : (2003) 1 Supreme 430 : (2003) 1 UC 478

Indian Medical Council Act, 1956 — Section 10A

Supreme Court19 Dec 2002Dismissed

Mahila Bajrangi (dead) through Lrs. and Others Vs Badribai and Another

Supreme Court Of India · (2003) 1 ALD 85 : (2003) 2 ALLMR 380 : (2003) 1 CGLJ 226 : (2003) 1 MLJ 92 : (2003) 2 SCC 464 : (2002) 5 SCR 557 Supp

Civil Procedure Code, 1908 (CPC) — Section 11Evidence Act, 1872 — Section 32, 33Madhya Pradesh Land Revenue Code, 1959 — Section 110, 110(4), 111, 44

Supreme Court19 Dec 2002Dismissed

P.U. Joshi and Others Vs The Accountant General, Ahmedabad and Others Union of India (UOI) and Others Vs Basudeba Dora and Others

Supreme Court Of India · AIR 2003 SC 2156 : (2003) AIRSCW 272 : (2003) 2 GLR 1676 : (2003) 2 SCC 632 : (2003) SCC(L&S) 191 : (2002) 5 SCR 573 Supp : (2003) 1 Supreme 501 : (2003) 1 UJ 647

Constitution of India, 1950 — Article 148

Supreme Court18 Dec 2002Dismissed

Beg Raj Singh Vs State of U.P. and Others

Supreme Court Of India · AIR 2003 SC 833 : (2003) AIRSCW 280 : (2003) 3 ALT 15 : (2003) 2 CHN 123 Supp : (2003) 1 JCR 242 : (2002) 10 JT 417 : (2003) 1 SCC 726 : (2002) 5 SCR 530 Supp : (2003) 1 Supreme 91 : (2003) 1 UC 348

Supreme Court18 Dec 2002Allowed

India House Vs Kishan N. Lalwani

Supreme Court Of India · AIR 2003 SC 2084 : (2003) AIRSCW 78 : (2003) 1 MLJ 98 : (2003) 9 SCC 393 : (2002) 5 SCR 522 Supp : (2003) 1 Supreme 12 : (2003) 1 UC 552 : (2003) 1 UJ 384

Limitation Act, 1963 — Section 10, 11, 12, 13, 14Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 25, 25(2)

Supreme Court18 Dec 2002Dismissed

Rohit Singhal and Others Vs Principal, Jawahar N. Vidyalaya and Others

Supreme Court Of India · AIR 2003 SC 2088 : (2003) AIRSCW 84 : (2003) 3 ALT 12 : (2002) 10 JT 565 : (2003) 1 SCC 687 : (2003) SCC(L&S) 113 : (2002) 5 SCR 515 Supp : (2003) 1 Supreme 803 : (2003) 1 UC 364

Supreme Court18 Dec 2002Partly Allowed

State of Uttar Pradesh Vs Ram Sewak and Others

Supreme Court Of India · AIR 2003 SC 2141 : (2003) AIRSCW 161 : (2003) 1 ALT(Cri) 370 : (2003) CriLJ 4926 : (2003) 2 SCC 161 : (2002) 5 SCR 503 Supp : (2003) 1 Supreme 529 : (2003) 1 UC 556

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 148, 302

Supreme Court18 Dec 2002Dismissed

Suraj Bhan Vs State of Haryana

Supreme Court Of India · AIR 2003 SC 785 : (2003) AIRSCW 209 : (2003) 2 ALT 20 : (2003) CriLJ 4935 : (2002) 10 SCC 362 : (2003) 1 Supreme 342

Penal Code, 1860 (IPC) — Section 148, 149, 302, 323, 325

Supreme Court18 Dec 2002Dismissed

Garden Silk Mills Ltd. Vs Collector of Central Excise and Customs

Supreme Court Of India · (2003) 151 ELT 259 : (2003) 11 SCC 393

Central Excises and Salt Act, 1944 — Section 35L