Supreme Court29 Oct 2002Allowed

Essen Deinki Vs Rajiv Kumar

Supreme Court Of India · AIR 2003 SC 38 : (2003) 1 ALLMR 361 : (2003) 1 ALT 4 : (2003) 1 AWC 240 Supp : (2003) 1 CGLJ 44 : (2002) 95 FLR 949 : (2002) 8 JT 471 : (2002) 3 LLJ 1111 : (2003) 1 LW 295 : (2002) 8 SCC 400 : (2003) SCC(L&S) 13 : (2003) 1 UPLBEC 302

Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 25B, 25B(2), 25F
Supreme Court29 Oct 2002Disposed Of

Bharatbhai Bhagwanjibhai Vs State of Gujarat

Supreme Court Of India · (2003) 1 ACR 955 : AIR 2003 SC 7 : (2003) 1 ALT(Cri) 100 : (2003) 1 CGLJ 51 : (2003) CriLJ 65 : (2002) 84 ECC 465 : (2003) 1 GLR 557 : (2002) 8 JT 490 : (2003) 1 LW(Cri) 211 : (2003) 2 RLW 190 : (2002) 8 SCC 327 : (2002) 2 UJ 1496

Criminal Procedure Code, 1973 (CrPC) — Section 100, 165, 313, 4(2)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 41, 42, 43, 50, 51
Supreme Court29 Oct 2002Dismissed

State of U.P. Vs Ram Nagina Singh

Supreme Court Of India · (2002) 10 SC CK 0044

Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 302, 34
Supreme Court29 Oct 2002Dismissed

State of Orissa and Others Vs Balaram Sahu and Others, etc. etc.

Supreme Court Of India · AIR 2003 SC 33 : (2003) 1 ALLMR 378 : (2003) 1 AWC 273 Supp : (2003) 95 CLT 287 : (2002) 95 FLR 954 : (2002) 8 JT 477 : (2002) 3 LLJ 1115 : (2003) 1 OLR 200 : (2003) 1 SCC 250 : (2003) SCC(L&S) 65 : (2002) 2 UJ 1535 : (2003) 1 UPLBEC 239

Industrial Disputes Act, 1947 — Section 2