Supreme Court09 Nov 2002Allowed
Karimjee (P) Ltd. Vs Dy Commissioner of Income Tax and Another
Supreme Court Of India · (2005) 193 CTR 55
Income Tax Act, 1961 — Section 80HHC
COURT ARCHIVE
Supreme Court Of India judgments
59,847 judgments · page 1,483 of 2,993
Supreme Court01 Nov 2002Disposed Of
Sajjan Cooperative Housing Society Ltd. Vs Syed Ali Hussain and Others
Supreme Court Of India · (2003) 1 AWC 608 Supp : (2002) 10 JT 101 : (2003) 94 RD 263
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Specific Relief Act, 1963 — Section 34
Supreme Court01 Nov 2002Disposed Of
Government of Andhra Pradesh and Another Vs Maharshi Publishers Pvt. Ltd. and Others
Supreme Court Of India · AIR 2003 SC 296 : (2002) 9 JT 277 : (2003) 1 SCC 95
Andhra Pradesh Urban Areas (Development) Act, 1975 — Section 20Constitution of India, 1950 — Article 14, 162, 299
Supreme Court01 Nov 2002Disposed Of
Baldev Singh Vs Surinder Mohan Sharma and Others
Supreme Court Of India · AIR 2003 SC 225 : (2003) 2 ALT 40 : (2002) 9 JT 235 : (2003) 1 LW 304 : (2003) 1 LW 23 : (2003) 1 PLJR 249 : (2003) 94 RD 195 : (2003) 1 SCC 34 : (2003) 1 UC 170 : (2003) 1 UJ 61 : (2003) 2 WLN 658
Civil Procedure Code, 1908 (CPC) — Section 96Constitution of India, 1950 — Article 227
Supreme Court01 Nov 2002Allowed
Rama Talkies and Others Vs Government of A.P. and Another
Supreme Court Of India · AIR 2003 SC 174 : (2002) 9 JT 284 : (2003) 1 SCC 40
Andhra Pradesh Entertainment Tax Act, 1939 — Section 4Andhra Pradesh Municipalities Act, 1965 — Section 389A
Supreme Court01 Nov 2002Allowed
Hindustan Times and Others Vs State of U.P. and Another
Supreme Court Of India · AIR 2003 SC 250 : (2003) 1 ALT 18 : (2003) 2 CALLT 1 : (2003) 95 CLT 755 : (2003) 96 FLR 758 : (2002) 9 JT 317 : (2003) 1 LLJ 206 : (2003) 1 SCC 591 : (2003) 1 UC 130 : (2003) 1 UJ 49 : (2003) 1 UPLBEC 355
Constitution of India, 1950 — Article 14, 162, 19(1), 19(2), 300AContract Act, 1872 — Section 23Industrial Disputes Act, 1947 — Section 2
Supreme Court01 Nov 2002Dismissed
Sahadevan @ Sagadevan Vs State rep. by Inspector of Police
Supreme Court Of India · (2003) 2 ACR 1476 : AIR 2003 SC 215 : (2002) 2 ALD(Cri) 908 : (2003) CriLJ 424 : (2002) 9 JT 366 : (2003) 1 SCC 534
Penal Code, 1860 (IPC) — Section 201, 302, 330, 34, 348
Supreme Court01 Nov 2002Allowed
C. Antony Vs K.G. Raghavan Nair
Supreme Court Of India · AIR 2003 SC 182 : (2003) 1 ALT(Cri) 218 : (2006) 4 BC 295 : (2002) 112 CompCas 611 : (2003) CriLJ 411 : (2003) 1 OLR 183 : (2003) 2 RLW 194 : (2003) 1 SCC 1 : (2003) 1 UJ 36 : (2002) 5 WLN 789
Negotiable Instruments Act, 1881 (NI) — Section 138
Supreme Court01 Nov 2002Allowed
CWT Vs Trustees of H.E.H. Nizam''s Jewellery Trust
Supreme Court Of India · (2002) 125 TAXMAN 653
Wealth Tax Act, 1957 — Section 7(1)Wealth Tax Rules, 1957 — Rule 1D
Supreme Court31 Oct 2002Dismissed
T.M.A. Pai Foundation and Others Vs State of Karnataka and Others
Supreme Court Of India · AIR 2003 SC 355 : (2003) 51 BLJR 158 : (2002) 9 JT 1 : (2003) 1 KarLJ 1 : (2002) 8 SCC 481 : (2002) 3 UPLBEC 2817
Bihar State Universities Act, 1976 — Section 48A, 48BConstitution (Seventh Amendment) Act, 1956 — Article 350A, 350BConstitution of India, 1950 — Article 122, 14, 143(1), 15, 16
Supreme Court31 Oct 2002Dismissed
Waryam Singh Vs Baldev Singh
Supreme Court Of India · (2003) 1 ALT 57 : (2002) 9 JT 189 : (2003) 1 SCC 59 : (2002) 2 UJ 1515
East Punjab Urban Rent Restriction Act, 1949 — Section 13(2)
Supreme Court31 Oct 2002Dismissed
Keshav Prasad Vs Union of India (UOI) and Another
Supreme Court Of India · (2003) 3 ACR 2110
Criminal Procedure Code, 1973 (CrPC) — Section 200Customs Act, 1962 — Section 135
Supreme Court31 Oct 2002Dismissed
Om Wati Gaur and Others Vs Jitendra Kumar and Others
Supreme Court Of India · (2002) 5 AWC 3483
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 14, 2(1)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(1), 20(2), 3(a), 39
Supreme Court31 Oct 2002Dismissed
Nihal Singh Vs Matadeen
Supreme Court Of India · (2002) 10 JT 139 : (2003) 94 RD 94
Specific Relief Act, 1963 — Section 34
Supreme Court31 Oct 2002Dismissed
E. Palanisamy Vs Palanisamy (D) by Lrs. and Others
Supreme Court Of India · AIR 2003 SC 153 : (2003) 2 CALLT 12 : (2002) 9 JT 328 : (2003) 1 SCC 123 : (2003) 1 UJ 57
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 19A(3), 19A(4), 8, 8(2), 8(3)
Supreme Court31 Oct 2002Allowed
Savitri Sahay Vs Sachidanand Prasad
Supreme Court Of India · AIR 2003 SC 156 : (2003) 51 BLJR 356 : (2003) 1 CGLJ 65 : (2002) 8 JT 601 : (2002) 8 SCC 765 : (2002) 2 UJ 1531
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 11(1), 14(8), 17Delhi Rent Control Act, 1958 — Section 115, 25B(8)Industrial Disputes Act, 1947 — Section 18, 2, 5
Supreme Court31 Oct 2002Dismissed
Shri Krishan and Others Vs State of Uttar Pradesh
Supreme Court Of India · (2003) 3 ACR 2114
Penal Code, 1860 (IPC) — Section 148, 149, 302, 326
Supreme Court31 Oct 2002Allowed
Kirloskar Oil Engines Ltd. Vs M.R.T.P. Commission and Others
Supreme Court Of India · (2002) 10 JT 53
Monopolies and Restrictive Trade Practices Act, 1969 — Section 2
Supreme Court30 Oct 2002Allowed
Chellamma Ambika Vs K.M. Kanikari
Supreme Court Of India · (2002) 10 JT 103
Civil Procedure Code, 1908 (CPC) — Section 144
Supreme Court30 Oct 2002Allowed
Anthony D''Souza and Others Vs State of Karnataka
Supreme Court Of India · (2003) 2 ACR 1218 : AIR 2003 SC 258 : (2003) 1 ALD(Cri) 100 : (2003) 1 ALT(Cri) 201 : (2003) CriLJ 434 : (2002) 9 JT 257 : (2003) 1 KLT 3 : (2003) 1 LW(Cri) 216 : (2003) 1 SCC 259
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 143, 149, 201, 279, 302