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Supreme Court Of India judgments

59,847 judgments · page 1,487 of 2,993

Supreme Court08 Oct 2002Dismissed

Rajeshekar Basavaraj Patil Vs Subash Kallur and Others

Supreme Court Of India · AIR 2002 SC 3524 : (2002) 6 ALT 15 : (2003) 1 CALLT 35 : (2002) 8 JT 176 : (2002) 7 SCALE 361 : (2002) 8 SCC 467 : (2002) 3 SCR 141 Supp : (2002) 2 UJ 1473

Representation of the People Act, 1951 — Section 100(1), 116A, 116C, 53, 66
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Supreme Court07 Oct 2002Allowed

Sarwan Singh Vs State of Punjab

Supreme Court Of India · (2003) 1 ACR 845 : AIR 2002 SC 3652 : (1995) CriLJ 3630 : (2002) 8 JT 114 : (2003) 1 LW(Cri) 224 : (2002) 7 SCALE 351 : (2003) 1 SCC 240 : (2002) 3 SCR 128 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 162, 6Penal Code, 1860 (IPC) — Section 302, 307, 34Terrorist and Disruptive Activities (Prevention) Act, 1985 — Section 12, 12(1), 14(1), 14(3), 19(1)
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Supreme Court04 Oct 2002Dismissed

State of Punjab and Another Vs Rajesh Syal

Supreme Court Of India · (2003) 1 ACR 407 : AIR 2002 SC 3687 : (2002) 2 ALD(Cri) 782 : (2002) 6 ALT 55 : (2002) 4 CGLJ 413 : (2003) 95 CLT 359 : (2003) CriLJ 60 : (2003) 1 JCR 53 : (2002) 8 JT 18 : (2002) 7 SCALE 348 : (2002) 8 SCC 158 : (2002) 3 SCR 124 Supp : (2003) 1 UC 351 :

Constitution of India, 1950 — Article 142, 142(1), 32Criminal Procedure Code, 1973 (CrPC) — Section 218, 220, 482, 492Penal Code, 1860 (IPC) — Section 120B, 406, 420, 465, 471
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Supreme Court04 Oct 2002Dismissed

Rambai Vs State of Chhattisgarh

Supreme Court Of India · (2003) 1 ACR 395 : AIR 2002 SC 3492 : (2003) 1 ALT(Cri) 193 : (2003) 1 CALLT 17 : (2002) 4 CGLJ 322 : (2002) CriLJ 4712 : (2002) 2 DMC 770 : (2002) 8 JT 3 : (2003) 1 MPHT 20 : (2002) 7 SCALE 304 : (2002) 8 SCC 83 : (2003) 1 UC 176

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 307
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Supreme Court04 Oct 2002Dismissed

Dr. Prakash Vs State of Tamil Nadu and Others

Supreme Court Of India · AIR 2002 SC 3533 : (2003) 1 ALT(Cri) 275 : (2002) CriLJ 4721 : (2002) 7 SCC 759 : (2002) 2 UJ 1501

Arms Act, 1959 — Section 27Constitution of India, 1950 — Article 32Indecent Representation of Women (Prohibition) Act, 1986 — Section 4, 6
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Supreme Court04 Oct 2002Dismissed

Ravinder Parkash and Another Vs State of Haryana

Supreme Court Of India · (2003) 1 ACR 805 : AIR 2002 SC 3494 : (2003) 1 ALT(Cri) 309 : (2002) CriLJ 4714 : (2002) 8 JT 89 : (2003) 1 RLW 36 : (2002) 7 SCALE 270 : (2002) 8 SCC 426 : (2003) 1 UC 163

Penal Code, 1860 (IPC) — Section 302, 34
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Supreme Court03 Oct 2002Disposed Of

Kanaka Gruha Nirman Sahakara Sangha Vs Smt. Narayanamma (Since deceased) by Lrs. and Others

Supreme Court Of India · AIR 2002 SC 3659 : (2002) 6 ALD 119 : (2003) 3 AWC 2046 Supp : (2003) 1 JCR 19 : (2002) 8 JT 71 : (2003) 5 KarLJ 131 : (2002) 7 SCALE 257 : (2003) 1 SCC 228 : (2002) 3 SCR 97 Supp : (2003) 1 UPLBEC 270

Constitution of India, 1950 — Article 254, 254(1), 254(2)Land Acquisition Act, 1894 — Section 3, 4, 4(1), 6, 6(1)Penal Code, 1860 (IPC) — Section 161, 468, 471
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Supreme Court03 Oct 2002Dismissed

N. Adithayan Vs The Travancore Devaswom Board and Others

Supreme Court Of India · AIR 2002 SC 3538 : (2003) 1 ALD 28 : (2002) 4 ALLMR 843 : (2003) 95 CLT 504 : (2002) 8 JT 51 : (2002) 3 KLT 615 : (2003) 1 LW 97 : (2002) 7 SCALE 280 : (2002) 8 SCC 106 : (2002) 3 SCR 76 Supp

Constitution of India, 1950 — Article 14, 15, 16, 17, 21Travancore-Cochin Hindu Religious Institutions Act, 1950 — Section 31, 87
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Supreme Court03 Oct 2002

Bharatbhai @ Jimi Premchandbhai Vs State of Gujarat

Supreme Court Of India · (2003) 1 ACR 638 : AIR 2002 SC 3620 : (2003) 1 ALT(Cri) 280 : (2003) CriLJ 28 : (2003) 1 GLR 330 : (2002) 7 JT 529 : (2003) 2 LW(Cri) 608 : (2002) 7 SCALE 201 : (2002) 8 SCC 447 : (2002) 3 SCR 46 Supp : (2002) 2 UJ 1454

Arms Act, 1959 — Section 25(1)Constitution of India, 1950 — Article 20(3)Criminal Procedure Code, 1973 (CrPC) — Section 164(4)
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Supreme Court03 Oct 2002Dismissed

Basant Singh and Another Vs Roman Catholic Mission

Supreme Court Of India · AIR 2002 SC 3557 : (2002) 6 ALD 51 : (2002) 6 ALT 33 : (2003) 1 ALT 1 : (2003) 1 AWC 132 Supp : (2002) 3 BLJR 2535 : (2003) 95 CLT 324 : (2003) 23 GLH 47 : (2003) 47 GLH 23 : (2003) 3 JCR 216 : (2003) 2 JLJ 37 : (2002) 7 JT 563 : (2003) 1 MLJ 44 : (2002)

Civil Procedure Code, 1908 (CPC) — Order 5 Rule 19, Order 5 Rule 19A, Order 5 Rule 19A(2)General Clauses Act, 1897 — Section 27
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Supreme Court03 Oct 2002Allowed

Sekar @ Raja Sekharan Vs State rep. by Inspector of Police, T. Nadu

Supreme Court Of India · (2003) 1 ACR 429 : (2003) 1 CGLJ 58 : (2003) CriLJ 53 : (2002) 8 JT 21 : (2003) 1 LW(Cri) 206 : (2002) 7 SCALE 342 : (2002) 8 SCC 354 : (2002) 3 SCR 113 Supp : (2003) 1 UC 474

Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 100, 101, 102, 103, 104
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