Supreme Court13 Nov 2002Dismissed
State of Tamil Nadu and Others Vs K. Ramanathan
Supreme Court Of India · (2002) 10 JT 534
COURT ARCHIVE
Supreme Court Of India judgments
59,847 judgments · page 1,482 of 2,993
Supreme Court12 Nov 2002Allowed
Manoharan and Others Vs State, Rep. by S.I. of Police
Supreme Court Of India · (2002) 9 SCC 363
Evidence Act, 1872 — Section 3
Supreme Court12 Nov 2002Allowed
Kerala State Industrial Development Corpn. Ltd. Vs Commissioner of Income Tax
Supreme Court Of India · (2003) 180 CTR 192 : (2003) 259 ITR 51 : (2003) 11 SCC 363
Income Tax Act, 1961 — Section 145, 5Interest Tax Act, 1974 — Section 21, 5
Supreme Court12 Nov 2002Disposed Of
Tulsi Ram and Others Vs Mathura Sagar Pan Tatha Krishi and Another The Proprietors of Mathura Sagar Bareja and Another Vs Tulsiram and Others
Supreme Court Of India · AIR 2003 SC 243 : (2003) 3 AWC 2548 Supp : (2003) 95 CLT 95 : (2002) 9 JT 246 : (2003) 1 SCC 478 : (2003) 1 UC 245
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8Constitution of India, 1950 — Article 136Easements Act, 1882 — Section 15
Supreme Court12 Nov 2002Disposed Of
Subhash Ramkumar Bind @ Vakil and Another Vs State of Maharashtra
Supreme Court Of India · (2003) 2 ACR 1776 : AIR 2003 SC 269 : (2002) 2 ALD(Cri) 924 : (2003) CriLJ 443 : (2002) 9 JT 445 : (2003) 1 SCC 506 : (2003) 1 UJ 576
Arms Act, 1959 — Section 2(1), 27(3)Arms Rules, 1962 — Rule 3, 7Criminal Procedure Code, 1973 (CrPC) — Section 354(3)
Supreme Court12 Nov 2002Allowed
Vasant Arjunrao Bhandak Vs State of Karnataka
Supreme Court Of India · (2003) 2 ACR 1421 : AIR 2003 SC 161 : (2003) 1 ALD(Cri) 218 : (2003) 1 ALT(Cri) 366 : (2003) CriLJ 394 : (2002) 9 JT 308 : (2003) 1 LW(Cri) 17 : (2003) 1 UJ 275
Administration of Evacuee Property Ordinance, 1949 — Section 58(3)Constitution of India, 1950 — Article 136Criminal Law (Amendment) Act, 1952 — Section 26
Supreme Court12 Nov 2002Partly Allowed
Alamgir Vs State (NCT, Delhi)
Supreme Court Of India · (2003) 2 ACR 1450 : AIR 2003 SC 282 : (2003) 1 ALD(Cri) 13 : (2003) 95 CLT 579 : (2003) CriLJ 456 : (2003) 1 JCR 249 : (2002) 9 JT 347 : (2003) 1 SCC 21
Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 46
Supreme Court12 Nov 2002Disposed Of
Shanmugam @ Kulandaivelu Vs State of Tamil Nadu
Supreme Court Of India · (2003) 3 ACR 2219 : AIR 2003 SC 209 : (2003) 1 ALD(Cri) 223 : (2003) CriLJ 418 : (2002) 9 JT 518 : (2003) 2 RLW 244 : (2002) 10 SCC 4
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 300, 302, 304, 307
Supreme Court12 Nov 2002Dismissed
Karnataka Steel and Wire Products and Others Vs Kohinoor Rolling Shutters and Eng. Works and Others
Supreme Court Of India · AIR 2003 SC 179 : (2003) 1 ALLMR 732 : (2002) 112 CompCas 606 : (2002) 9 JT 195 : (2003) 1 LW 300 : (2003) 1 SCC 76
Companies Act, 1956 — Section 441(1), 446, 446(2), 458ALimitation Act, 1908 — Article 137
Supreme Court12 Nov 2002Allowed
Kasturi and Others Vs State of Haryana
Supreme Court Of India · AIR 2003 SC 202 : (2003) 1 ALLMR 755 : (2002) 9 JT 299 : (2003) 1 SCC 354 : (2003) 1 UC 219 : (2003) 1 UC 218 : (2003) 1 UJ 197 : (2003) 1 UPLBEC 131
Land Acquisition Act, 1894 — Section 18, 4, 6
Supreme Court12 Nov 2002Dismissed
Gulabrao Balwantrao Shinde and Others Vs Chhabubai Balwantrao Shinde and Others
Supreme Court Of India · AIR 2003 SC 160 : (2003) 1 ALLMR 398 : (2003) 3 AWC 2192 Supp : (2003) 1 JCR 170 : (2002) 9 JT 314 : (2003) 1 SCC 212 : (2003) 1 UC 116
Supreme Court12 Nov 2002Dismissed
Commissioner of Income Tax Vs Gujarat Electricity Board
Supreme Court Of India · (2003) 181 CTR 28 : (2003) 260 ITR 84
Income Tax Act, 1961 — Section 143(1), 143(2)
Supreme Court12 Nov 2002Partly Allowed
Alpesh Kumar Vs State of Rajasthan
Supreme Court Of India · (2003) 2 ACR 1574 : (2005) 1 CGLJ 377 : (2002) 10 JT 219 : (2004) 5 SCC 661
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 27, 8
Supreme Court12 Nov 2002Disposed Of
V. Gopal Vs Asstt. Commissioner of Income Tax
Supreme Court Of India · (2005) 279 ITR 570
Criminal Procedure Code, 1973 (CrPC) — Section 245, 482Income Tax Act, 1961 — Section 256, 277Penal Code, 1860 (IPC) — Section 193, 196, 420
Supreme Court12 Nov 2002Dismissed
Union of India (UOI) Vs Kehar Singh
Supreme Court Of India · (2003) 1 AWC 717 Supp : (2002) 10 JT 159 : (2003) 1 UPLBEC 384
Civil Procedure Code, 1908 (CPC) — Section 151, 152, 153Land Acquisition Act, 1984 — Section 15, 18, 23, 28, 30Requisitioning and Acquisition of Immovable Property Act, 1952 — Section 8(1)
Supreme Court12 Nov 2002Allowed
State of Haryana and Others Vs Mohinder Singh and Others
Supreme Court Of India · (2003) 1 AWC 567
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Constitution of India, 1950 — Article 181, 182
Supreme Court12 Nov 2002Dismissed
Titan Medical Systems Pvt. Ltd. Vs Collector of Customs
Supreme Court Of India · (2003) 87 ECC 13 : (2003) 151 ELT 254 : (2002) 10 JT 431 : (2003) 9 SCC 133
Supreme Court12 Nov 2002Allowed
Hanmantu Nagappa Joglekar Vs State of Maharashtra and Others
Supreme Court Of India · (2003) 2 ACR 1613 : (2002) 10 JT 268
Penal Code, 1860 (IPC) — Section 114, 302, 323, 324, 326
Supreme Court12 Nov 2002Disposed Of
Commissioner of Income Tax Vs Alok Enterprises
Supreme Court Of India · (2004) 190 CTR 390 : (2004) 266 ITR 399
Income Tax Act, 1922 — Section 22Income Tax Act, 1961 — Section 139(3), 256(2)
Supreme Court12 Nov 2002Dismissed
Union of India (UOI) Vs Vijay Kumar and Others
Supreme Court Of India · (2002) 10 JT 75
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 23, 28