COURT ARCHIVE

Supreme Court Of India judgments

59,847 judgments · page 1,478 of 2,993

Supreme Court03 Dec 2002Allowed

Nagappa Vs Gurudayal Singh and Others

Supreme Court Of India · (2003) ACJ 12 : AIR 2003 SC 674 : (2003) 1 AWC 694 Supp : (2003) 1 CGLJ 273 : (2003) 1 GLR 897 : (2003) 1 JCR 120 : (2002) 10 JT 144 : (2003) 1 KLT 115 : (2003) 2 SCC 274 : (2003) 1 UJ 159 : (2003) 2 WLN 720

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Karnataka Motor Vehicles Rules, 1963 — Rule 253, 254Motor Vehicles Act, 1988 — Section 158(1), 158(4), 158(6), 166, 168

Supreme Court03 Dec 2002Allowed

Samikannu and Another Vs State of Tamil Nadu

Supreme Court Of India · (2003) 1 ALT(Cri) 266 : (2003) 1 JCR 150 : (2002) 10 JT 37 : (2002) 10 SCC 24

Penal Code, 1860 (IPC) — Section 148, 149, 302, 323, 324

Supreme Court03 Dec 2002Dismissed

The State of Tripura and Another Vs Roopchand Das and Others and Sudhir Debnath and Others

Supreme Court Of India · (2003) 1 ALLMR 746 : (2003) 1 AWC 441 Supp : (2003) 1 CTC 304 : (2002) 10 JT 89 : (2003) 1 MLJ 192 : (2003) 1 SCC 421 : (2003) 1 UC 331

Land Acquisition Act, 1894 — Section 18, 28A, 28A(1), 4(1)

Supreme Court29 Nov 2002Disposed Of

Arvind Prakash Vs State of U.P.

Supreme Court Of India · (2003) 1 ALD(Cri) 6 : (2002) 10 JT 19 : (2002) 10 SCC 37

Penal Code, 1860 (IPC) — Section 302

Supreme Court29 Nov 2002Dismissed

Ravinder Pal Singh and Another Vs State of Punjab

Supreme Court Of India · (2003) 2 ACR 1913 : (2003) 2 ALD(Cri) 128 : (2002) 10 JT 492 : (2002) 10 SCC 20

Arms Act, 1959 — Section 27, 30Penal Code, 1860 (IPC) — Section 148, 149, 302, 307, 323

Supreme Court29 Nov 2002Disposed Of

Vikas Deshpande Vs Bar Council of India and Others

Supreme Court Of India · AIR 2003 SC 308 : (2003) 1 ALLMR 777 : (2003) 1 AWC 422 Supp : (2003) 1 CGLJ 117 : (2003) 95 CLT 273 : (2002) 101 DLT 164 : (2002) 9 JT 619 : (2003) 1 MLJ 184 : (2003) 1 SCC 384 : (2003) 1 UJ 331 : (2003) 2 WLN 706

Advocates Act, 1961 — Section 35, 35(3), 35B, 38

Supreme Court29 Nov 2002Dismissed

Babu Ram and Others Vs State of Madhya Pradesh

Supreme Court Of India · (2003) 1 ALD(Cri) 3 : (2002) 9 JT 626 : (2002) 10 SCC 35

Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 304

Supreme Court29 Nov 2002Disposed Of

Pratibha Singh and Another Vs Shanti Devi Prasad and Another

Supreme Court Of India · AIR 2003 SC 643 : (2003) 1 BLJR 360 : (2003) 1 CGLJ 239 : (2002) 10 JT 302 : (2003) 2 SCC 330 : (2003) 1 UC 299

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 3, Order 21 Rule 32, Order 21 Rule 34, Order 21 Rule 34(2), Order 41 Rule 6Constitution of India, 1950 — Article 142

Supreme Court29 Nov 2002Dismissed

Shakeelulr Rahman Vs Syed Mehdi Ispahani

Supreme Court Of India · (2003) 95 CLT 201 : (2002) 9 JT 22 : (2003) 1 MLJ 189 : (2003) 1 SCC 414

Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 14(1)(b), 14(2)(b)

Supreme Court29 Nov 2002Dismissed

Kanaksingh Raisingh Rav Vs State of Gujarat

Supreme Court Of India · AIR 2003 SC 691 : (2003) 1 ALT(Cri) 119 : (2003) CriLJ 855 : (2003) 1 GLR 112 : (2002) 9 JT 629 : (2002) 3 RLW 373 : (2003) 1 SCC 73 : (2003) 1 UJ 724

Penal Code, 1860 (IPC) — Section 302

Supreme Court28 Nov 2002Dismissed

Commissioner of Central Excise, Shillong Vs North-Eastern Tobacco Company Ltd.

Supreme Court Of India · AIR 2003 SC 616 : (2003) 85 ECC 12 : (2002) 146 ELT 490 : (2002) 9 JT 635 : (2003) 1 SCC 161

Additional Duties of Excise (Textiles and Textile Articles) Act, 1978 — Section 3(3)Central Excise Rules, 1944 — Rule 173 G, 9Central Excises and Salt Act, 1944 — Section 5A(1)

Supreme Court28 Nov 2002

Hemalatha Gargya Vs Commissioner of Income Tax, A.P. and Another

Supreme Court Of India · (2003) 182 CTR 107 : (2003) 5 SCALE 15 : (2003) 9 SCC 510

Constitution of India, 1950 — Article 136General Clauses Act, 1897 — Section 10Income Tax Act, 1961 — Section 119(2)

Supreme Court28 Nov 2002Allowed

Commr. of C. Ex. Vs Associated Cement Companies Ltd.

Supreme Court Of India · (2003) 85 ECC 736 : (2003) 151 ELT 12 : (2003) 9 SCC 74

Central Excise Rules, 1944 — Rule 57A, 57B

Supreme Court27 Nov 2002Disposed Of

Kanhaiyalal and Others Vs Anup Kumar and Others

Supreme Court Of India · (2003) 2 JLJ 1

Civil Procedure Code, 1908 (CPC) — Section 100, 100(3), 100(4), 100(5)

Supreme Court27 Nov 2002Allowed

Balla Ram (Dead) by Lrs. and Others Vs Phoola (Dead) by Lrs. and Others

Supreme Court Of India · AIR 2003 SC 2080 : (2003) AIRSCW 68 : (2003) 1 ALLMR 1216 : (2003) 3 AWC 2059 Supp : (2003) 95 CLT 352 : (2002) 9 JT 628 : (2003) 1 MLJ 183 : (2003) 1 SCC 378 : (2002) 8 Supreme 397 : (2003) 1 UJ 344 : (2003) 2 WLN 718

Civil Procedure Code, 1908 (CPC) — Section 100, 100(3)

Supreme Court27 Nov 2002Dismissed

The Jalandhar Improvement Trust Vs The State of Punjab and Others

Supreme Court Of India · AIR 2003 SC 620 : (2003) 2 ALLMR 713 : (2003) 1 AWC 439 Supp : (2002) 10 JT 77 : (2004) 96 RD 138 : (2004) 1 RD 138 : (2003) 1 SCC 526 : (2003) 1 UC 428

Land Acquisition Act, 1894 — Section 18, 28A

Supreme Court27 Nov 2002Allowed

Major Singh Vs State of Punjab

Supreme Court Of India · AIR 2003 SC 342 : (2003) CriLJ 473 : (2002) 9 JT 576 : (2002) 10 SCC 60 : (2003) 1 UJ 341

Penal Code, 1860 (IPC) — Section 302, 34

Supreme Court27 Nov 2002Dismissed

Tata Refractories Ltd. and Another Vs Sales Tax Officer and Others

Supreme Court Of India · (2003) 95 CLT 1 : (2003) 260 ITR 312 : (2003) 1 JCR 167 : (2002) 9 JT 580 : (2003) 1 OLR 506 : (2003) 129 STC 506 : (2003) 129 TAXMAN 544

Constitution of India, 1950 — Article 226, 227

Supreme Court26 Nov 2002Allowed

State of Kerala Vs Thaniyulla Parambath Balan

Supreme Court Of India · (2003) 2 ACR 1592 : (2002) 10 JT 232

Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 302, 304, 323

Supreme Court26 Nov 2002

Harendra Nath Mishra and Others Vs State of Bihar

Supreme Court Of India · (2003) 2 ACR 1618 : (2003) 1 JCR 268 : (2002) 10 JT 157

Criminal Procedure Code, 1973 (CrPC) — Section 154Penal Code, 1860 (IPC) — Section 302, 34