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Supreme Court Of India judgments

59,847 judgments · page 1,474 of 2,993

Supreme Court18 Dec 2002Allowed

Kunhimodeenkutty and Others Vs State of Kerala

Supreme Court Of India · (2003) 2 ACR 1970 : AIR 2003 SC 836 : (2003) AIRSCW 284 : (2003) 2 ALD(Cri) 99 : (2003) CriLJ 4941 : (2002) 10 JT 574 : (2002) 10 SCC 352 : (2003) 1 Supreme 364 : (2003) 1 UC 430

Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 302
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Supreme Court17 Dec 2002Allowed

OCL India Ltd. Vs State of Orissa and Others

Supreme Court Of India · AIR 2003 SC 2148 : (2003) AIRSCW 170 : (2003) 2 SCC 101 : (2002) 5 SCR 496 Supp : (2003) 130 STC 35 : (2003) 1 Supreme 463

Orissa Sales Tax Act, 1947 — Section 23, 23(1), 23(3), 23(4), 3(1)Orissa Sales Tax Rules, 1947 — Rule 79, 80
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Supreme Court17 Dec 2002Dismissed

Sushila Vs IInd Addl. District Judge, Banda and Others

Supreme Court Of India · AIR 2003 SC 780 : (2003) AIRSCW 202 : (2002) 10 JT 410 : (2003) 2 SCC 28 : (2003) 1 Supreme 357 : (2003) 1 UC 305

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1), 34(8)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 16, 16(2)
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Supreme Court17 Dec 2002Allowed

Ashok Kumar Vs State of Haryana

Supreme Court Of India · (2003) 2 ACR 1949 : AIR 2003 SC 777 : (2003) AIRSCW 198 : (2003) CriLJ 4932 : (2002) 10 JT 526 : (2003) 2 SCC 143 : (2002) 5 SCR 159 Supp : (2003) 1 Supreme 426 : (2003) 1 UC 313 : (2003) 1 UJ 212

Penal Code, 1860 (IPC) — Section 306, 376, 376(2)
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Supreme Court17 Dec 2002Allowed

Bank of India and Others Vs O.P. Swaranakar etc.

Supreme Court Of India · AIR 2003 SC 858 : (2003) AIRSCW 313 : (2003) 3 ALLMR 356 : (2003) 1 AWC 798 Supp : (2002) 10 JT 436 : (2003) 1 LLJ 819 : (2003) 2 SCC 721 : (2002) 5 SCR 438 Supp : (2003) 1 Supreme 842 : (2003) 1 UJ 225 : (2003) 1 UPLBEC 594

Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 19, 19(1), 19(2), 19(4), 7Central Civil Services (Pension) Rules, 1972 — Rule 48A(4)Constitution of India, 1950 — Article 12, 14, 21,
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Supreme Court17 Dec 2002Allowed

Devender Pal Singh Vs State, N.C.T. of Delhi and Another Dharmendra Singh @ Dharu Singh and Krishna Mochi and Others Vs State of Bihar

Supreme Court Of India · AIR 2003 SC 886 : (2003) AIRSCW 351 : (2002) 1 ALD(Cri) 738 : (2003) 95 CLT 708 : (2003) CriLJ 918 : (2002) 10 JT 377 : (2003) 2 SCC 501 : (2002) 5 SCR 332 Supp : (2003) 1 Supreme 316 : (2003) 1 UJ 259

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Constitution of India, 1950 — Article 136, 137, 141, 145, 21Supreme Court Rules, 1966 — Order 40 Rule 1, Order 40 Rule 2, Order 40 Rule 3
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Supreme Court17 Dec 2002Allowed

Janki Narayan Bhoir Vs Narayan Namdeo Kadam

Supreme Court Of India · AIR 2003 SC 761 : (2003) AIRSCW 177 : (2003) 2 ALLMR 689 : (2003) 51 BLJR 673 : (2003) 1 CGLJ 190 : (2003) 2 CHN 104 Supp : (2003) 1 CTC 308 : (2003) 2 GLR 1493 : (2002) 10 JT 340 : (2003) 1 OLR 372 : (2003) 94 RD 294 : (2003) 2 SCC 91 : (2002) 5 SCR 175

Evidence Act, 1872 — Section 114, 68, 71Succession Act, 1925 — Section 63
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Supreme Court17 Dec 2002Allowed

Lakhwinder Singh and Others Vs State of Punjab

Supreme Court Of India · (2003) 2 ACR 1974 : AIR 2003 SC 2577 : (2003) AIRSCW 2777 : (2003) 2 ALD(Cri) 277 : (2003) CriLJ 3059 : (2002) 10 JT 608 : (2002) 10 SCC 295 : (2002) 5 SCR 138 Supp : (2003) 1 Supreme 789 : (2003) 1 UC 453

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 161, 319Penal Code, 1860 (IPC) — Section 148, 149, 302, 323, 324
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Supreme Court17 Dec 2002Allowed

S. Amarjit Singh Kalra (dead) by Lrs. and Others and Smt. Ram Piari (dead) by L.Rs. and Others Vs Smt. Pramod Gupta (dead) by Lrs. and Others Sahib Singh Rathi and Others Vs Smt. Gulab Sundri E(sic)ona (dead) by

Supreme Court Of India · AIR 2003 SC 2588 : (2003) AIRSCW 2799 : (2003) 2 ALD 1 : (2003) 2 RLW 222 : (2003) 3 SCC 272 : (2002) 5 SCR 350 Supp : (2003) 1 Supreme 262

Code Of Civil Procedure, 1908 — Section 141, Order 22, Order 23, Rule 1(4), Order 22 Rules 3, Order 22 Rule 3, Order 22 Rule 4, Order 22 Rule 9, Order 22 Rule 9(1), Order 1 Rule 10, Order 41 Rule 33Land Acquisition Act, 1894 — Section 4, 6, 11, 11(1)(iii), 18, 30, 31, 31(2)Delhi Land Reforms Act, 1954 — Section 3(13), 7
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