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Supreme Court28 Oct 2002

In The Matter Of Special Reference No.1 Of 2002

Supreme Court Of India · AIR 2003 SC 87 : (2002) 8 SCC 237

Constitution (First Amendment) Act, 1951 — Section 8Constitution of India, 1950 — Section 8, Article 14, 69,69(2), 79, 85, 85(2), 99, 100, 101, 102, 103, 104, 107(5), 109, 110, 111, 123, 143, 143(1), 145, 153, 159, 163, 164, 168, 172, 169, 170, 171, 174(1), 174(2),178, 179,180, 181, 182, 183, 184, 185, 188, 191, 193, 196(5),197, 198, 213, 289, 290, 324, 324(1), 327, 328, 355, 356(1), 368Representation of he People Act, 1951 — Section 14, 15, 15(2), 21(3)
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Supreme Court25 Oct 2002Allowed

K. Prema S. Rao and Another Vs Yadla Srinivasa Rao and Others State of Andhra Pradesh Vs Yadla Ranga Rao and Another

Supreme Court Of India · (2003) 2 ACR 1374 : AIR 2003 SC 11 : (2002) 2 ALD(Cri) 871 : (2002) 2 ALT(Cri) 355 : (2003) 1 CGLJ 85 : (2003) CriLJ 69 : (2002) 2 DMC 776 : (2002) 8 JT 502 : (2003) 1 LW(Cri) 191 : (2003) 2 RLW 200 : (2003) 1 SCC 217 : (2002) 3 SCR 339 Supp : (2003) 1 UC

Criminal Procedure Code, 1973 (CrPC) — Section 161, 215, 221, 221(1), 221(2)Dowry Prohibition Act, 1961 — Section 2Evidence Act, 1872 — Section 113A, 113B
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Supreme Court25 Oct 2002Dismissed

Salem Advocate Bar Association Vs Union of India (UOI)

Supreme Court Of India · AIR 2003 SC 189 : (2003) 1 ALLMR 391 : (2002) 6 ALT 1 : (2003) 3 AWC 2238 Supp : (2002) 100 DLT 691 : (2003) 1 DMC 73 : (2002) 22 GLH 665 : (2003) 1 GLR 148 : (2003) 1 JLJ 171 : (2002) 9 JT 175 : (2002) 4 LW 512 : (2003) 1 OLR 650 : (2007) 3 RLW 2531 : (2

Civil Procedure Code, 1908 (CPC) — Section 1
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Supreme Court24 Oct 2002Allowed

P. Tulsi Das and Others Vs Govt. of A.P. and Others

Supreme Court Of India · AIR 2003 SC 43 : (2002) 8 JT 560 : (2003) 1 SCC 364 : (2003) SCC(L&S) 51 : (2002) 3 SCR 306 Supp : (2003) 1 SLJ 164

Andhra Pradesh Educational Service Untrained Teachers (Regulation of Service and Fixation of Pay) Act, 1991 — Section 2, 3Constitution of India, 1950 — Article 14, 16, 309, 311, 371D
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Supreme Court24 Oct 2002Dismissed

State of U.P. Vs Man Singh and Others

Supreme Court Of India · (2003) 2 ACR 1202 : AIR 2003 SC 62 : (2002) 2 ALD(Cri) 946 : (2003) 3 ALT 19 : (2003) CriLJ 82 : (2002) 8 JT 538 : (2002) 7 SCALE 461 : (2002) 8 SCC 435

Penal Code, 1860 (IPC) — Section 148, 149, 201, 302, 307
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Supreme Court24 Oct 2002Allowed

Mahant Chand Nath Yogi and Another Vs State of Haryana

Supreme Court Of India · (2003) 1 ACR 939 : AIR 2003 SC 18 : (2002) 2 ALT(Cri) 364 : (2003) 1 CGLJ 107 : (2003) CriLJ 76 : (2002) 8 JT 343 : (2003) 2 RLW 183 : (2002) 7 SCALE 466 : (2003) 1 SCC 326

Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 362, 438, 439(2), 482Penal Code, 1860 (IPC) — Section 120B, 302, 387
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Supreme Court24 Oct 2002Allowed

Escorts JCB Limited Vs Commissioner of Central Excise, Delhi-II Commissioner of Central Excise, Delhi Vs Escorts JCB Limited

Supreme Court Of India · AIR 2002 SC 3708 : (2003) 1 ALT 9 : (2002) 84 ECC 225 : (2002) 105 ECR 545 : (2002) 146 ELT 31 : (2002) 8 JT 298 : (2002) 7 SCALE 475 : (2002) 7 SCALE 3475 : (2003) 1 SCC 281 : (2002) 3 SCR 261 Supp

Central Excise Rules, 1944 — Rule 9(2)Central Excises and Salt Act, 1944 — Section 11, 11A, 11AC, 2, 4Sales of Goods Act, 1930 — Section 23, 39
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Supreme Court23 Oct 2002Dismissed

Hukam Chand Vs State of Haryana

Supreme Court Of India · (2003) 1 ACR 374 : AIR 2002 SC 3671 : (2002) 2 ALD(Cri) 883 : (2003) 1 ALT(Cri) 224 : (2003) CriLJ 57 : (2003) 1 Crimes 39 : (2002) 8 JT 254 : (2003) 1 LW(Cri) 201 : (2002) 7 SCALE 424 : (2002) 8 SCC 421 : (2002) 3 SCR 202 Supp : (2003) 1 UC 253

Penal Code, 1860 (IPC) — Section 300, 302, 304, 313, 323
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