Supreme Court17 Dec 2002Disposed Of
Magan Mehrotra and Others Vs Union of India (UOI) and Others
Supreme Court Of India · (2003) 3 SCALE 101 : (2003) 11 SCC 186
Constitution of India, 1950 — Article 32
COURT ARCHIVE
Supreme Court Of India judgments
59,847 judgments · page 1,475 of 2,993
Supreme Court17 Dec 2002Dismissed
Saleem Bhai and Others Vs State of Maharashtra and Others
Supreme Court Of India · AIR 2003 SC 759 : (2003) AIRSCW 174 : (2003) 2 ALT 27 : (2003) 3 AWC 2157 Supp : (2003) 1 DMC 166 : (2002) 10 JT 558 : (2003) 2 MhLj 529 : (2003) MPLJ 320 : (2003) 1 SCC 557 : (2002) 5 SCR 491 Supp : (2003) 1 UC 270 : (2003) 1 UJ 218
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, Order 7 Rule 9, 151
Supreme Court17 Dec 2002Allowed
Hitech Electrothermics and Hydropower Ltd. Vs State of Kerala and Others
Supreme Court Of India · AIR 2003 SC 2091 : (2003) AIRSCW 87 : (2003) 1 ALLMR 1202 : (2002) 10 JT 518 : (2003) 3 KarLJ 324 : (2003) 2 SCC 716 : (2002) 5 SCR 128 Supp : (2003) 129 STC 464 : (2003) 1 Supreme 683 : (2003) 1 UC 410
Electricity Act, 1910 — Section 22
Supreme Court17 Dec 2002
Indian Charge Chrome Ltd. and Another Vs Union of India (UOI) and Others
Supreme Court Of India · (2003) 1 ALD 91 : (2002) 10 JT 583 : (2003) 1 OLR 619 : (2003) 2 SCC 533 : (2002) 5 SCR 295 Supp
Mineral Concession Rules, 1960 — Rule 59, 59(1), 59(2)Mines and Minerals (Development and Regulation) Act, 1957 — Section 11, 11(4), 17(2), 17(4), 5(1)
Supreme Court17 Dec 2002Disposed Of
Dr. (Mrs.) Renuka Datla and Others Vs Commissioner of Income Tax, Karnataka and Another
Supreme Court Of India · AIR 2003 SC 839 : (2003) AIRSCW 288 : (2003) 179 CTR 218 : (2003) 259 ITR 258 : (2003) 2 SCC 19 : (2002) 5 SCR 166 Supp : (2003) 1 Supreme 515 : (2003) 126 TAXMAN 427
Finance (No. 2) Act, 1998 — Section 87, 88, 89, 95, 95(1)Income Tax Act, 1961 — Section 143(3), 234A, 234B, 234C, 243A
Supreme Court16 Dec 2002Dismissed
Director of Income Tax Vs Bharat Diamond Bourse
Supreme Court Of India · (2003) 179 CTR 225 : (2002) 10 JT 392 : (2003) 1 SCC 741 : (2002) 5 SCR 95 Supp
Companies Act, 1956 — Section 2(24)Customs Act, 1962 — Section 45(1), 8Income Tax Act, 1961 — Section 11, 11(1), 12, 12A, 12AA
Supreme Court16 Dec 2002Dismissed
T.N. Godavarman Thirumalpad and Society, Protection of Human Rights and Others Vs Union of India (UOI) and Others
Supreme Court Of India · (2003) 1 SCALE 4
Forest (Conservation) Act, 1980 — Section 2Punjab Land Preservation Act, 1900 — Section 4, 5Wild Life (Protection) Act, 1972 — Section 18, 23, 3, 35
Supreme Court16 Dec 2002Dismissed
Jasbir and Others Vs State of Haryana
Supreme Court Of India · (2003) 2 ACR 1953 : AIR 2003 SC 554 : (2003) CriLJ 826 : (2002) 10 JT 530 : (2002) 10 SCC 324 : (2003) 1 UC 311
Supreme Court16 Dec 2002Allowed
State of Himachal Pradesh Vs Prem Chand
Supreme Court Of India · AIR 2003 SC 708 : (2003) AIRSCW 1 : (2003) CriLJ 872 : (2002) 10 SCC 518 : (2003) 1 Supreme 393
Criminal Procedure Code, 1973 (CrPC) — Section 162Penal Code, 1860 (IPC) — Section 302, 307, 382
Supreme Court16 Dec 2002Dismissed
Bhaiji Vs Sub Divisional Officer, Thandla and Others
Supreme Court Of India · (2003) 3 AWC 2566 Supp : (2003) 1 CGLJ 144 : (2002) 10 JT 353 : (2003) 1 SCC 692 : (2002) 5 SCR 116 Supp
Constitution of India, 1950 — Article 21, 244, 46Madhya Pradesh Land Revenue Code (Amendment) Act, 1980 — Section 165, 165(6), 168, 170A, 170B
Supreme Court13 Dec 2002Disposed Of
Dina Nath Singh Vs State of Bihar
Supreme Court Of India · (2003) 1 PLJR 284
Penal Code, 1860 (IPC) — Section 409
Supreme Court13 Dec 2002Disposed Of
P.G. Patra Vs Puran Foods and Another
Supreme Court Of India · (2003) 2 ACR 1868 : AIR 2003 SC 557 : (2003) 3 ALT 63 : (2003) 3 ALT 11 : (2003) CriLJ 829 : (2002) 10 JT 361 : (2003) 1 OLR 459 : (2003) 1 SCC 670 : (2003) 1 UC 466 : (2003) 1 UPLBEC 770
Contempt of Courts Act, 1971 — Section 19
Supreme Court13 Dec 2002Disposed Of
R. Kapilnath (Dead) through Lr. Vs Krishna
Supreme Court Of India · AIR 2003 SC 565 : (2003) 2 ALD 27 : (2002) 10 JT 271 : (2003) 1 SCC 444 : (2002) 5 SCR 66 Supp
Civil Procedure Code, 1908 (CPC) — Section 115Karnataka Rent Control Act, 1961 — Section 2(7), 21, 21(1), 3, 50(2)
Supreme Court13 Dec 2002Dismissed
Bijay Kumar Mahanty Vs Jadu @ Ram Chandra Sahoo
Supreme Court Of India · (2003) 2 ACR 1865 : AIR 2003 SC 657 : (2003) 4 ALLMR 1141 : (2003) CriLJ 841 : (2002) 10 JT 349 : (2003) 1 KLT 542 : (2003) 1 OLR 317 : (2003) 1 SCC 644 : (2002) 5 SCR 89 Supp : (2003) 1 UC 438 : (2003) 1 UJ 436 : (2003) 2 UPLBEC 1181
Contempt of Courts Act, 1971 — Section 19
Supreme Court13 Dec 2002Allowed
State of West Bengal and Others Vs Manas Kumar Chakrabarti and Others
Supreme Court Of India · AIR 2003 SC 524 : (2003) 1 ALT 46 : (2003) 2 SCC 604 : (2002) 5 SCR 72 Supp : (2003) 1 UJ 373
Supreme Court13 Dec 2002Dismissed
Mansab Ali Vs Irsan and Another
Supreme Court Of India · (2003) 2 ACR 1611 : AIR 2003 SC 707 : (2003) 3 ALT 11 : (2003) CriLJ 871 : (2002) 10 JT 264 : (2003) 1 OLR 304 : (2003) 1 SCC 632 : (2002) 5 SCR 86 Supp : (2003) 1 UC 468
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
Supreme Court12 Dec 2002Dismissed
Mata Gujri Memorial Medical College Vs State of Bihar and Others
Supreme Court Of India · (2002) 1 PLJR 53
Bihar State Universities Act, 1976 — Section 21, 21(2)Constitution of India, 1950 — Article 226, 227, 30
Supreme Court12 Dec 2002Dismissed
State of Rajasthan and Another Vs Smt. Amarjeet Kaur and Others
Supreme Court Of India · AIR 2003 SC 714 : (2003) AIRSCW 9 : (2002) 10 JT 514 : (2003) 2 SCC 247 : (2002) 5 SCR 62 Supp : (2003) 1 Supreme 75 : (2003) 1 UJ 391
Rajasthan Imposition of Ceiling on Agricultural Holdings Act, 1973 — Section 15(2), 2Rajasthan Land Revenue Act, 1956 — Section 4(1), 40
Supreme Court12 Dec 2002Allowed
Atma S. Berar Vs Mukhtiar Singh
Supreme Court Of India · AIR 2003 SC 624 : (2002) 10 JT 224 : (2003) 2 SCC 3 : (2002) 5 SCR 47 Supp : (2003) 1 UJ 122
Civil Procedure Code, 1908 (CPC) — Section 115Delhi Rent Control Act, 1958 — Section 25East Punjab Urban Rent Restriction Act, 1949 — Section 13(3), 15(5)
Supreme Court12 Dec 2002Dismissed
Akhileshwar Kumar and Others Vs Mustaqim and Others
Supreme Court Of India · AIR 2003 SC 532 : (2003) 3 AWC 2545 Supp : (2003) 1 BLJR 466 : (2003) 1 JCR 239 : (2002) 10 JT 203 : (2003) 1 PLJR 271 : (2003) 1 SCC 462 : (2002) 5 SCR 57 Supp : (2003) 1 UJ 73
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 11(1), 14(8)