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Supreme Court Of India judgments

59,847 judgments · page 1,477 of 2,993

Supreme Court05 Dec 2002Dismissed

Om Prakash @ Raja Vs State of Uttaranchal

Supreme Court Of India · (2003) 2 ACR 1639 : (2003) 1 ALD(Cri) 84 : (2003) 1 ALT(Cri) 210 : (2003) CriLJ 483 : (2002) 10 JT 186 : (2003) 1 SCC 648 : (2003) 1 UC 396 : (2003) 1 UJ 317

Criminal Procedure Code, 1973 (CrPC) — Section 313, 366Penal Code, 1860 (IPC) — Section 120B, 302, 307
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Supreme Court05 Dec 2002Dismissed

N.C. Daga Vs Inder Mohan Singh Rana

Supreme Court Of India · AIR 2003 SC 587 : (2003) 2 ALT 7 : (2002) 101 DLT 379 : (2003) 66 DRJ 521 : (2002) 10 JT 132 : (2003) 1 SCC 453 : (2003) 1 UJ 327

Delhi Rent Control Act, 1958 — Section 14(1), 14(7), 25B
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Supreme Court04 Dec 2002Dismissed

Mahesh Chand Vs B. Janardhan Reddy and Another

Supreme Court Of India · (2003) 2 ACR 1543 : AIR 2003 SC 702 : (2003) 1 ALD(Cri) 22 : (2003) 1 ALT(Cri) 164 : (2003) 1 ALT(Cri) 150 : (2003) 1 CGLJ 166 : (2003) CriLJ 866 : (2002) 10 JT 123 : (2003) 1 SCC 734 : (2003) 1 UC 281 : (2003) 1 UJ 185

Criminal Procedure Code, 1973 (CrPC) — Section 182, 200, 201(1), 203, 204Penal Code, 1860 (IPC) — Section 420, 426, 447, 448
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Supreme Court04 Dec 2002Disposed Of

Dr. Chandra Prakash and Others Vs State of U.P. and Another

Supreme Court Of India · AIR 2003 SC 588 : (2012) AIRSCW 1219 : (2002) 4 SCC 246 : (2003) SCC(L&S) 808 : (2002) 2 SCR 913 : (2002) 8 Supreme 577 : (2003) 1 UC 598

United Provinces Medical Services (Mens Branch) Rules, 1945 — Rule 10, 13(3), 13(4), 16(2), 16(3)Uttar Pradesh Medical Services Mens Branch (Amendment) Rules, 1981 — Rule 1Uttar Pradesh Public Service Commission Rules, 19
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Supreme Court04 Dec 2002Dismissed

State of Gujarat Vs Arvind Mills and Others

Supreme Court Of India · AIR 2003 SC 636 : (2003) 23 GLH 265 : (2003) 1 GLR 757 : (2002) 10 JT 175 : (2003) 1 SCC 529 : (2003) 1 UJ 132

Constitution of India, 1950 — Article 14Gujarat Land Revenue (Amendment) Rules, 1977 — Rule 81, 81(2)
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Supreme Court03 Dec 2002Allowed

New India Assurance Co. Ltd. Vs Asha Rani and Others

Supreme Court Of India · (2003) ACJ 1 : AIR 2003 SC 607 : (2003) 1 ALT 35 : (2003) 1 AWC 719 Supp : (2003) 1 BLJR 448 : (2003) 113 CompCas 520 : (2002) 101 DLT 181 : (2003) 66 DRJ 161 : (2003) 2 GLR 81 : (2003) 2 GLR 105 : (2003) 1 JCR 224 : (2002) 10 JT 162 : (2003) 1 KLT 165 :

Motor Vehicles (Amendment) Act, 1994 — Section 147Motor Vehicles Act, 1939 — Section 108, 108(2), 2(25), 2(33), 2(8)Motor Vehicles Act, 1988 — Section 140, 145, 147, 147(1), 147(2)
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Supreme Court03 Dec 2002Allowed

Mohan Lal Vs State of Rajasthan

Supreme Court Of India · (2003) 2 ACR 1634 : AIR 2003 SC 698 : (2003) 2 ALD(Cri) 132 : (2003) CriLJ 862 : (2002) 10 JT 179 : (2003) 2 RLW 255 : (2002) 10 SCC 14 : (2003) 1 UJ 336

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 376Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(5)
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Supreme Court03 Dec 2002Allowed

Joseph Vs State of Kerala

Supreme Court Of India · AIR 2003 SC 507 : (2003) 1 ALD(Cri) 30 : (2003) CriLJ 813 : (2002) 10 JT 12 : (2003) 1 SCC 465

Evidence Act, 1872 — Section 134, 27Penal Code, 1860 (IPC) — Section 302, 307, 34, 341
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Supreme Court03 Dec 2002Dismissed

N. Natarajan Vs B.K. Subba Rao

Supreme Court Of India · (2003) 2 ACR 1655 : AIR 2003 SC 541 : (2003) 1 ALD(Cri) 197 : (2003) 1 ALT(Cri) 351 : (2003) CriLJ 820 : (2003) 1 JCR 244 : (2002) 10 JT 1 : (2003) 2 SCC 76

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 19, 192, 193, 194, 195Penal Code, 1860 (IPC) — Section 121, 121A
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Supreme Court03 Dec 2002Dismissed

Bhavnagar University Vs Palitana Sugar Mill Pvt. Ltd. and Others

Supreme Court Of India · AIR 2003 SC 511 : (2003) 2 GLR 258 : (2003) 2 GLR 234 : (2002) 10 JT 55 : (2003) 2 SCC 111 : (2003) 1 UJ 80

Bombay Town Planning Act, 1954 — Section 10, 11, 12, 13, 9Constitution of India, 1950 — Article 14, 19(1), 269Gujarat Town Planning and Urban Development Act, 1976 — Section 1(3), 10, 11, 12, 13
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