Supreme Court21 Nov 2002Allowed
Norang Singh and Another Vs State of Punjab
Supreme Court Of India · (2003) 2 ACR 1870 : (2002) 10 JT 422
Penal Code, 1860 (IPC) — Section 302, 323, 34
COURT ARCHIVE
Supreme Court Of India judgments
59,847 judgments · page 1,480 of 2,993
Supreme Court21 Nov 2002Disposed Off
Lingala Kondala Rao Vs Vootukuri Narayana Rao
Supreme Court Of India · AIR 2003 SC 2077 : (2003) AIRSCW 69 : (2003) 2 ALT 45 : (2002) 10 JT 117 : (2003) 1 SCC 672 : (2002) 8 Supreme 521
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10, 10(3)
Supreme Court21 Nov 2002Allowed
Jagat Pal Dhawan Vs Kahan Singh (Dead) by Lrs. and Others
Supreme Court Of India · (2002) 9 JT 387 : (2003) 1 SCC 191 : (2003) 1 UJ 22
Himachal Pradesh Municipal Corporation Act, 1994 — Section 203Himachal Pradesh Urban Rent Control Act, 1987 — Section 14(1), 14(3), 14(5)Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 14
Supreme Court21 Nov 2002Allowed
Collector of Central Excise Vs Simac India (P) Ltd.
Supreme Court Of India · (2003) 151 ELT 16 : (2002) 10 JT 579 : (2003) 11 SCC 321
Central Excises and Salt Act, 1944 — Section 4
Supreme Court21 Nov 2002Disposed Of
State of U.P. Vs Prem and Another
Supreme Court Of India · (2003) 3 ACR 2107
Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 302, 376
Supreme Court21 Nov 2002Dismissed
Kamal Mahar Vs State of M.P. (now Chattisgarh)
Supreme Court Of India · (2002) 11 SC CK 0006
Evidence Act, 1872 — Section 27, 3Penal Code, 1860 (IPC) — Section 302
Supreme Court21 Nov 2002Dismissed
Dugar Electronics Vs Collector of Central Excise, Calcutta
Supreme Court Of India · AIR 2003 SC 716 : (2003) AIRSCW 12 : (2003) 85 ECC 20 : (2002) 146 ELT 499 : (2003) 1 JCR 160 : (2002) 10 JT 9 : (2003) 1 SCC 188 : (2002) 8 Supreme 349
Central Excises and Salt Act, 1944 — Section 4, 4(1)
Supreme Court20 Nov 2002Disposed Of
Sukadev Giri and Another Vs State of Orissa
Supreme Court Of India · (2002) 10 JT 424
Penal Code, 1860 (IPC) — Section 302, 34
Supreme Court20 Nov 2002Allowed
Vithal N. Shetti and Another Vs Prakash N. Rudrakar and Others
Supreme Court Of India · (2003) 2 ALT 26 : (2002) 9 JT 605 : (2003) 1 SCC 18 : (2003) 1 UJ 110
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)Constitution of India, 1950 — Article 227
Supreme Court20 Nov 2002Allowed
State of Maharashtra Vs Mahalaxmi Stores
Supreme Court Of India · (2003) 1 ALLMR 749 : (2002) ECR 529 : (2003) 152 ELT 30 : (2002) 9 JT 633 : (2003) 1 SCC 70 : (2003) 129 STC 79 : (2003) 1 UJ 748
Bombay Sales Tax Act, 1959 — Section 2(17), 61(1)Uttar Pradesh Sales Tax Act, 1948 — Section 2
Supreme Court20 Nov 2002Disposed Of
Abdul Rahman Vs Prasony Bai and Another
Supreme Court Of India · AIR 2003 SC 718 : (2003) AIRSCW 14 : (2003) 1 ALLMR 1208 : (2003) 2 AWC 1678 Supp : (2003) 51 BLJR 345 : (2003) 1 SCC 488 : (2002) 8 Supreme 253 : (2003) 1 UJ 280
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, 151, 24Constitution of India, 1950 — Article 136
Supreme Court20 Nov 2002Disposed Of
R.D. Goyal and Another Vs Reliance Industries Ltd.
Supreme Court Of India · (2002) 9 JT 594 : (2003) 1 SCC 81 : (2003) 1 UJ 113
Companies Act, 1956 — Section 2(46), 44(2), 56Consumer Protection Act, 1986 — Section 2(1)Monopolies and Restrictive Trade Practices (Amendment) Act, 1991 — Section 2
Supreme Court20 Nov 2002Disposed Of
Hindustan Ciba Geigy Vs Union of India (UOI) and Others
Supreme Court Of India · (2003) 1 ALLMR 741 : (2002) 9 JT 470 : (2003) 1 SCC 134 : (2003) 41 SCL 104 : (2003) 1 UJ 15
Monopolies and Restrictive Trade Practices Act, 1969 — Section 36A, 36A(1), 55
Supreme Court20 Nov 2002Disposed Of
Ram Avtar and Others Vs The State of U.P.
Supreme Court Of India · (2003) 1 ALD(Cri) 97 : (2003) CriLJ 480 : (2002) 9 JT 615 : (2002) 10 SCC 52 : (2003) 1 UJ 18
Penal Code, 1860 (IPC) — Section 149, 224, 225, 302, 307
Supreme Court20 Nov 2002Allowed
Tata Iron and Steel Co. Ltd. Vs Union of India (UOI)
Supreme Court Of India · AIR 2003 SC 621 : (2002) AIRSCW 5278 : (2003) 51 BLJR 343 : (2003) 85 ECC 22 : (2003) 151 ELT 19 : (2002) 9 JT 642 : (2003) 1 SCC 100 : (2002) 8 Supreme 467
Central Excise Rules, 1944 — Rule 8(1)
Supreme Court20 Nov 2002Allowed
Ram Pratap Yadav Vs Mitra Sen Yadav and Another
Supreme Court Of India · (2003) 2 ACR 1711 : (2003) 1 ALD(Cri) 77 : (2003) 2 ALT 17 : (2003) 1 ALT(Cri) 108 : (2003) 23 GLH 185 : (2003) 1 GLR 514 : (2002) 9 JT 406 : (2003) 1 SCC 15 : (2003) 1 UJ 12
Criminal Procedure Code, 1973 (CrPC) — Section 437, 439Penal Code, 1860 (IPC) — Section 302, 409, 419, 420, 467
Supreme Court20 Nov 2002Dismissed
Collector of Central Excise Vs Indore Bottling Co.
Supreme Court Of India · (2003) 85 ECC 735 : (2003) 151 ELT 11 : (2003) 11 SCC 438
Central Excises and Salt Act, 1944 — Section 11A, 4
Supreme Court20 Nov 2002Dismissed
A.P. State Electricity Board and Others Vs J. Venkateswara Rao and Others
Supreme Court Of India · (2003) 1 ALT 21 : (2002) 95 FLR 1219 : (2002) 9 JT 409 : (2003) 1 LLJ 219 : (2003) 1 SCC 116 : (2003) SCC(L&S) 37 : (2003) 1 UPLBEC 256
Supreme Court20 Nov 2002Dismissed
Lakshmi Ram Bhuyan Vs Hari Prasad Bhuyan and Others
Supreme Court Of India · AIR 2003 SC 351 : (2003) 1 ALLMR 768 : (2003) 1 AWC 348 Supp : (2003) 2 CALLT 34 : (2003) 1 CGLJ 78 : (2002) 9 JT 542 : (2003) 1 SCC 197 : (2003) 2 WLN 714
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 10, Order 20 Rule 11, Order 20 Rule 12, Order 20 Rule 13, Order 20 Rule 14
Supreme Court20 Nov 2002Allowed
P.C. Kesavan Kuttynayar Vs Harish Bhalla and Others
Supreme Court Of India · (2003) 4 SCALE 375 : (2002) 1 SCALE 269 : (2003) 8 SCC 497