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Supreme Court Of India judgments

59,847 judgments · page 1,486 of 2,993

Supreme Court23 Oct 2002Allowed

Cemento Corporation Ltd. Vs Collector Central Excise

Supreme Court Of India · AIR 2002 SC 3680 : (2002) 84 ECC 250 : (2002) ECR 551 : (2002) 146 ELT 13 : (2002) 8 JT 280 : (2002) 7 SCALE 429 : (2002) 8 SCC 139 : (2002) 3 SCR 210 Supp : (2003) 129 STC 313

Central Excises and Salt Act, 1944 — Section 5A, 5A(1)
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Supreme Court23 Oct 2002Allowed

Union of India (UOI) and Others Vs Shah Goverdhan L. Kabra Teachers College

Supreme Court Of India · AIR 2002 SC 3675 : (2003) 1 ALLMR 384 : (2003) 1 JCR 34 : (2002) 8 JT 269 : (2003) 1 LW 453 : (2003) 2 RLW 177 : (2002) 7 SCALE 435 : (2002) 7 SCALE 359 : (2002) 8 SCC 228 : (2002) 3 SCR 220 Supp : (2002) 4 SCT 885 : (2002) 2 UJ 1506 : (2003) 1 UPLBEC 421

Constitution of India, 1950 — Article 246, 309National Council for Teacher Education Act, 1993 — Section 14, 14(3), 15, 17, 17(1)
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Supreme Court23 Oct 2002Allowed

Amarjit Kaur Vs Harbhajan Singh and Another

Supreme Court Of India · (2003) 1 AWC 344 Supp : (2003) 2 CALLT 23 : (2006) 1 DMC 27 : (2002) 9 JT 440 : (2006) 142 PLR 385 : (2003) 10 SCC 228 : (2003) 2 WLN 671

Hindu Marriage Act, 1955 — Section 24
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Supreme Court23 Oct 2002Allowed

State of Tamil Nadu Vs Kamaraj

Supreme Court Of India · (2003) 2 ACR 1511 : (2002) 9 JT 398 : (2003) 5 SCALE 90

Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 3, 5
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Supreme Court10 Oct 2002Allowed

Gangadhar Behera and Others Vs State of Orissa

Supreme Court Of India · (2003) 1 ACR 902 : AIR 2002 SC 3633 : (2002) 2 ALD(Cri) 794 : (2003) 1 ALT(Cri) 137 : (2003) 1 CGLJ 27 : (2003) CriLJ 41 : (2003) 1 Crimes 28 : (2002) 8 JT 135 : (2003) 1 LW(Cri) 1 : (2003) 1 OLR 124 : (2002) 7 SCALE 402 : (2002) 8 SCC 381 : (2002) 3 SCR

Penal Code, 1860 (IPC) — Section 141, 148, 149, 302, 307
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Supreme Court10 Oct 2002Dismissed

G. Laxmanna and Others Vs State of Andhra Pradesh

Supreme Court Of India · (2003) 1 ACR 27 : AIR 2002 SC 3685 : (2002) 2 ALD(Cri) 814 : (2003) 1 ALT(Cri) 150 : (2003) 1 Crimes 19 : (2002) 8 JT 155 : (2002) 7 SCALE 388 : (2002) 8 SCC 333

Penal Code, 1860 (IPC) — Section 149, 302, 307, 326, 34
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Supreme Court10 Oct 2002Dismissed

Alla China Apparao and Others Vs State of Andhra Pradesh

Supreme Court Of India · (2003) 1 ACR 34 : AIR 2002 SC 3648 : (2002) 2 ALD(Cri) 789 : (2003) 1 ALT(Cri) 130 : (2003) CriLJ 17 : (2003) 1 Crimes 23 : (2002) 8 JT 167 : (2003) 1 LW(Cri) 232 : (2002) 7 SCALE 396 : (2002) 7 SCALE 351 : (2002) 8 SCC 440 : (2002) 3 SCR 175 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 156, 157(1)Penal Code, 1860 (IPC) — Section 148, 149, 302, 506
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Supreme Court09 Oct 2002Dismissed

Joginder Singh and Another Vs State of Haryana

Supreme Court Of India · (2003) 2 ACR 1772 : (2002) 9 JT 429

Criminal Procedure Code, 1973 (CrPC) — Section 378Evidence Act, 1872 — Section 3, 32(1), 45Penal Code, 1860 (IPC) — Section 120B, 3, 302, 45
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Supreme Court09 Oct 2002Dismissed

Ram Ekbak Missir Vs Ram Niwash Pandey @ Sri Niwash Pandey and Others

Supreme Court Of India · (2003) 1 ACR 831 : AIR 2002 SC 3523 : (2002) 2 ALD(Cri) 785 : (2003) 1 ALT(Cri) 135 : (2002) 3 BLJR 2470 : (2002) CriLJ 4719 : (2003) 1 Crimes 12 : (2002) 8 JT 111 : (2003) 1 LW(Cri) 15 : (2003) 1 OLR 176 : (2002) 7 SCALE 375 : (2002) 8 SCC 161 : (2002) 3

Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 147, 148, 149, 302
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Supreme Court09 Oct 2002Dismissed

Justice K.P. Mohapatra Vs Sri Ram Chandra Nayak and Others

Supreme Court Of India · AIR 2002 SC 3578 : (2003) 1 ALT 12 : (2003) 1 JCR 8 : (2002) 8 JT 101 : (2002) 7 SCALE 377 : (2002) 8 SCC 1 : (2002) 3 SCR 166 Supp : (2002) 2 UJ 1449

All India Services Act, 1951 — Section 3(1)Constitution of India, 1950 — Article 226, 227Orissa Lokpal and Lokayuktas Act, 1995 — Section 2, 3, 3(1), 3(2), 4(1)
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