Supreme Court11 Dec 2002Allowed
Bhim Singh Vs State of Haryana
Supreme Court Of India · AIR 2003 SC 693 : (2003) CriLJ 857 : (2002) 10 SCC 461 : (2003) 1 UC 563
Arms Act, 1959 — Section 25, 27Penal Code, 1860 (IPC) — Section 302, 34
COURT ARCHIVE
Supreme Court Of India judgments
59,847 judgments · page 1,476 of 2,993
Supreme Court11 Dec 2002Dismissed
State of Haryana Vs Mange Ram and Others
Supreme Court Of India · (2003) 2 ACR 1594 : AIR 2003 SC 558 : (2003) 3 ALT 12 : (2003) 1 BLJR 444 : (2003) CriLJ 830 : (2002) 10 JT 240 : (2003) 1 OLR 328 : (2003) 2 PLJR 83 : (2001) 7 SCALE 493 : (2003) 1 SCC 637 : (2002) 5 SCR 35 Supp : (2003) 1 UC 424
Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302, 323, 324, 325, 326
Supreme Court11 Dec 2002Dismissed
Kantilal @ K.L. Gordhandas Soni Vs State of Gujarat
Supreme Court Of India · AIR 2003 SC 684 : (2003) 1 ALD(Cri) 186 : (2003) 2 ALT 21 : (2003) 1 ALT(Cri) 154 : (2003) CriLJ 850 : (2003) 4 GLR 881 : (2002) 10 SCC 39 : (2003) 1 UJ 610
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 201, 302, 394, 449
Supreme Court11 Dec 2002Allowed
Commissioner of Wealth Tax, Gujarat Vs Lov S. Kinariwala
Supreme Court Of India · AIR 2003 SC 537 : (2003) 179 CTR 9 : (2003) 259 ITR 440 : (2002) 10 JT 212 : (2003) 2 SCC 13 : (2002) 5 SCR 44 Supp : (2003) 126 TAXMAN 198 : (2003) 1 UJ 524
Wealth Tax Act, 1957 — Section 27(1), 27(3)
Supreme Court11 Dec 2002
Charan Lal Sahu Vs Dr. A.P.J. Abdul Kalam and Others
Supreme Court Of India · AIR 2003 SC 548 : (2003) 2 ALT 9 : (2002) 101 DLT 420 : (2003) 1 SCC 609 : (2002) 5 SCR 13 Supp
Constitution of India, 1950 — Article 14, 145, 21, 226, 227Presidential and Vice-Presidential Elections Act, 1952 — Section 5B, 5CRepresentation of the People Act, 1951 — Section 29A
Supreme Court11 Dec 2002Allowed
Dr. Prabha Atri Vs The State of U.P. and Others
Supreme Court Of India · AIR 2003 SC 534 : (2003) 1 AWC 574 Supp : (2002) 10 JT 295 : (2003) 1 LLJ 1123 : (2003) 1 MLJ 103 : (2003) 1 SCC 701 : (2003) SCC(L&S) 118 : (2002) 5 SCR 27 Supp : (2003) 1 UJ 415 : (2003) 1 UPLBEC 772
Supreme Court11 Dec 2002Disposed Of
Punjab State Industrial Development Corpn. Ltd. and Another Vs Chadha Papers Ltd.
Supreme Court Of India · (2005) 123 CompCas 866 : (2003) 9 SCC 165
Companies Act, 1956 — Section 446Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 25State Financial Corporations Act, 1951 — Section 29, 46B
Supreme Court11 Dec 2002Allowed
Md. Rustam @ Rustam Vs The State of Bihar
Supreme Court Of India · AIR 2003 SC 562 : (2003) 2 ALD(Cri) 143 : (2003) 2 BLJR 1302 : (2003) CriLJ 834 : (2003) 1 PLJR 179 : (2002) 10 SCC 273 : (2003) 1 UC 635
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 120B, 302, 307, 34
Supreme Court10 Dec 2002Disposed Of
State Bank of Hyderabad Vs Pennar Patoruon Ltd. and Another
Supreme Court Of India · (2003) 114 CompCas 66 : (2003) 4 SCALE 125
Companies Act, 1956 — Section 446Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19(1)
Supreme Court10 Dec 2002Dismissed
Commissioner of Income Tax Vs Sunil J. Kinariwala
Supreme Court Of India · AIR 2003 SC 668 : (2003) 179 CTR 15 : (2003) 259 ITR 10 : (2002) 10 JT 277 : (2003) 1 SCC 660 : (2003) 1 UJ 543
Income Tax Act, 1961 — Section 256(1), 256(2), 60Partnership Act, 1932 — Section 29(1)
Supreme Court10 Dec 2002Allowed
State of U.P. Vs Jagdeo and Others
Supreme Court Of India · AIR 2003 SC 660 : (2003) 2 ALT(Cri) 71 : (2003) CriLJ 844 : (2003) 1 SCC 456 : (2003) 1 UC 266 : (2003) 1 UJ 402
Criminal Procedure Code, 1973 (CrPC) — Section 227Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
Supreme Court10 Dec 2002Dismissed
Yunis @ Kariya etc. Vs State of Madhya Pradesh
Supreme Court Of India · AIR 2003 SC 539 : (2003) CriLJ 817 : (2003) 1 SCC 425
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302
Supreme Court10 Dec 2002Dismissed
Mr. X Vs Hospital Z
Supreme Court Of India · AIR 2003 SC 664 : (2003) 2 ALD 24 : (2003) 1 AWC 571 Supp : (2003) 1 BLJR 437 : (2002) 10 JT 214 : (2003) 1 MLJ 89 : (2003) 1 SCC 500 : (2003) 1 UC 286
Constitution of India, 1950 — Article 32Penal Code, 1860 (IPC) — Section 269, 270
Supreme Court10 Dec 2002Dismissed
I.T.C. Ltd. Vs Collector of Central Excise, Patna
Supreme Court Of India · AIR 2003 SC 568 : (2003) 1 BLJR 456 : (2003) 1 CTC 499 : (2003) 85 ECC 1 : (2003) 151 ELT 246 : (2003) 1 JCR 231 : (2002) 10 JT 286 : (2003) 1 SCC 678 : (2002) 5 SCR 1 Supp
Central Excise Rules, 1944 — Rule 52A, 93Central Excises and Salt Act, 1944 — Section 2, 3, 3(1)
Supreme Court10 Dec 2002Dismissed
State of Karnataka Vs A.B. Nagaraj and Another
Supreme Court Of India · AIR 2003 SC 666 : (2003) CriLJ 848 : (2003) 7 SCALE 489 : (2003) 1 UC 415
Penal Code, 1860 (IPC) — Section 302, 34
Supreme Court10 Dec 2002Dismissed
P. Venkateswarlu Vs State of A.P. and Others
Supreme Court Of India · AIR 2003 SC 574 : (2003) CriLJ 837 : (2002) 10 SCC 46 : (2003) 1 UC 406
Penal Code, 1860 (IPC) — Section 148, 149, 302, 323, 324
Supreme Court10 Dec 2002Dismissed
Commissioner of Income Tax Vs G.M. Mittal Stainless Steel (P) Ltd.
Supreme Court Of India · (2003) 179 CTR 553 : (2003) 263 ITR 255 : (2003) 11 SCC 441
Income Tax Act, 1961 — Section 263
Supreme Court09 Dec 2002Dismissed
Precision Steel and Engg. Works and Another Vs Prem Deva Niranjan Deva Tayal
Supreme Court Of India · AIR 2003 SC 650 : (2002) 101 DLT 347 : (2003) 66 DRJ 321 : (2002) 10 JT 249 : (2003) 2 SCC 236 : (2003) 1 UJ 310
Delhi Development Act, 1957 — Section 14, 29, 29(2)Delhi Municipal Corporation Act, 1957 — Section 347, 430Delhi Rent Control Act, 1958 — Section 14(1), 29
Supreme Court05 Dec 2002Partly Allowed
Satish Sharma and Another Vs State of Gujarat
Supreme Court Of India · AIR 2003 SC 648 : (2002) AIRSCW 5307 : (2003) 3 ALT 3 : (2003) 23 GLH 353 : (2002) 10 JT 74 : (2002) 10 SCC 323 : (2002) 8 Supreme 518 : (2003) 1 UJ 109
Arms Act, 1959 — Section 25(1)Criminal Procedure Code, 1973 (CrPC) — Section 169Penal Code, 1860 (IPC) — Section 114, 302
Supreme Court05 Dec 2002Dismissed
B.L. Sreedhar and Others Vs K.M. Munireddy (Dead) and Others
Supreme Court Of India · AIR 2003 SC 578 : (2003) 1 CGLJ 252 : (2003) 1 JCR 137 : (2002) 10 JT 363 : (2003) 2 SCC 355
Civil Procedure Code, 1908 (CPC) — Section 11, 96Evidence Act, 1872 — Section 114, 115Karnataka Village Offices Abolition Act, 1961 — Section 4, 5, 5(3)