Supreme Court Of India · (2003) 1 ACR 662 : AIR 2002 SC 3443 : (2003) 1 ALT(Cri) 270 : (2002) 3 BLJR 2479 : (2003) 1 CHN 88 Supp : (2002) CriLJ 4698 : (2002) 7 JT 551 : (2002) 7 SCALE 177 : (2002) 8 SCC 9 : (2002) 3 SCR 30 Supp

Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 302, 34

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Supreme Court01 Oct 2002Disposed Of

Rajendra @ Raju Vs State of Maharashtra

Supreme Court Of India · (2003) 1 ACR 792 : AIR 2002 SC 3390 : (2003) 1 ALT(Cri) 316 : (2002) CriLJ 4353 : (2002) 7 JT 514 : (2002) 7 SCALE 149 : (2002) 7 SCC 721 : (2003) 1 UC 375 : (2002) 2 UJ 1439

Penal Code, 1860 (IPC) — Section 341, 354, 366, 506

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Supreme Court01 Oct 2002Allowed

Jaipal Vs State of Haryana

Supreme Court Of India · (2003) 1 ACR 579 : AIR 2002 SC 3447 : (2002) CriLJ 4703 : (2002) 2 DMC 682 : (2002) 8 JT 29 : (2003) 2 LW(Cri) 597 : (2003) 1 RLW 126 : (2002) 7 SCALE 154 : (2003) 1 SCC 169 : (2002) 2 SCR 714 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 125, 154Penal Code, 1860 (IPC) — Section 302

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Supreme Court01 Oct 2002

K. Prabhakaran Vs P. Jayarajan

Supreme Court Of India · AIR 2002 SC 3393 : (2002) 7 JT 507 : (2002) 3 KLT 521 : (2003) 1 MLJ 69 : (2002) 7 SCALE 196 : (2002) 8 SCC 79 : (2002) 3 SCR 1 Supp

Constitution of India, 1950 — Article 191Government of India Act, 1935 — Section 69Penal Code, 1860 (IPC) — Section 143, 148, 149, 353, 427

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Supreme Court01 Oct 2002Dismissed

Mohan Singh Vs Prem Singh and Another

Supreme Court Of India · (2003) 1 ACR 398 : (2003) 1 CALLT 21 : (2003) CriLJ 11 : (2002) 8 JT 7 : (2003) 2 LW(Cri) 821 : (2002) 7 SCALE 168 : (2002) 10 SCC 236 : (2002) 3 SCR 5 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 313, 342Penal Code, 1860 (IPC) — Section 302, 304, 324, 34

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Supreme Court01 Oct 2002Allowed

Bhup Singh and Another Vs State of Haryana

Supreme Court Of India · (2003) 1 ACR 287 : (2002) 3 ARBLR 486 : (2003) 1 CompLJ 42 : (2003) 1 JCR 39 : (2002) 8 JT 230

Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 302, 325, 34

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Supreme Court01 Oct 2002Allowed

Sunderbhai Ambalal Desai and C.M. Mudaliar Vs State of Gujarat

Supreme Court Of India · AIR 2003 SC 638 : (2003) 1 ALD(Cri) 8 : (2003) 2 GLR 1337 : (2003) 1 JCR 153 : (2002) 10 JT 80 : (2003) 2 KLT 1089 : (2003) 3 RLW 356 : (2002) 10 SCC 283 : (2002) 3 SCR 39 Supp : (2003) 1 UJ 590

Criminal Procedure Code, 1973 (CrPC) — Section 451, 457Penal Code, 1860 (IPC) — Section 114, 420, 429, 465, 468

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Supreme Court01 Oct 2002Dismissed

Grid Corporation of Orissa Ltd. Vs AES Corporation and Others

Supreme Court Of India · (2003) 1 ALLMR 352 : (2003) 1 CALLT 50 : (2002) 8 JT 203 : (2003) 1 LW 459 : (2003) 1 MLJ 51 : (2002) 7 SCALE 332 : (2002) 7 SCC 736(1) : (2003) 1 UJ 40

Arbitration and Conciliation Act, 1996 — Section 11, 11(3), 11(5), 11(6), 12(1), 14

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Supreme Court01 Oct 2002Partly Allowed

Sattan Sahani Vs State of Bihar and Others

Supreme Court Of India · (2003) 1 ACR 791 : (2002) 3 BLJR 2478 : (2002) 7 JT 512 : (2002) 4 PLJR 160 : (2002) 7 SCALE 167 : (2002) 7 SCC 604 : (2003) 1 UC 56

Criminal Procedure Code, 1973 (CrPC) — Section 360Penal Code, 1860 (IPC) — Section 147, 148, 307, 320, 326

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Supreme Court01 Oct 2002Allowed

Shamim Ara Vs State of U.P. and Another

Supreme Court Of India · (2002) 3 ACR 3013 : (2002) 4 CHN 182 Supp : (2003) 95 CLT 247 : (2002) 100 DLT 58 : (2003) 1 GLR 80 : (2003) 1 JCR 278 : (2002) 7 JT 520 : (2003) 1 LW 363 : (2003) 1 RLW 148 : (2002) 7 SCALE 183 : (2002) 7 SCC 518 : (2002) 3 SCR 19 Supp : (2003) 1 UC 368

Criminal Procedure Code, 1973 (CrPC) — Section 125Limitation Act, 1963 — Article 104, 15(3), 37, 39

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Supreme Court30 Sept 2002Allowed

Union of India (UOI) Vs Joginder Sharma

Supreme Court Of India · (2002) 100 DLT 50 : (2002) 95 FLR 641 : (2002) 7 JT 425 : (2003) 1 LLJ 501 : (2003) 1 MLJ 67 : (2003) 1 RLW 123 : (2002) 7 SCALE 141 : (2002) 8 SCC 65 : (2003) 1 SLJ 204(2) : (2002) 2 UJ 1431 : (2003) 1 UPLBEC 444 : (2003) 1 UPLBEC 181

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Supreme Court30 Sept 2002Disposed Of

Nirmala Anand Vs Advent Corporation (P) Ltd. and Others

Supreme Court Of India · AIR 2002 SC 3396 : (2002) 6 ALD 54 : (2002) 3 ALLMR 582 : (2002) 3 BLJR 2493 : (2002) 3 JCR 198 : (2002) 7 JT 428 : (2003) 1 MhLj 468 : (2003) 1 MLJ 72 : (2003) MPLJ 285 : (2002) 7 SCALE 144 : (2002) 8 SCC 146 : (2002) 2 SCR 706 Supp : (2002) 2 UJ 1392 :

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Supreme Court30 Sept 2002Allowed

Rabindra Nath Ghosal Vs University of Calcutta and Others

Supreme Court Of India · AIR 2002 SC 3560 : (2002) 4 ALLMR 857 : (2003) 1 AWC 220 Supp : (2002) 3 JCR 185 : (2002) 7 JT 490 : (2003) 1 RLW 135 : (2002) 7 SCALE 137 : (2002) 7 SCC 478 : (2002) 2 SCR 698 Supp : (2002) 4 SCT 442 : (2002) 2 UJ 1425

Constitution of India, 1950 — Article 21, 226, 32

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Supreme Court29 Sept 2002Allowed

Ajitsinh Andubha Parmal and Another Vs State of Gujarat

Supreme Court Of India · (2002) 22 GLH 731

Bombay Police Act, 1951 — Section 135Penal Code, 1860 (IPC) — Section 302, 304, 323, 34, 452

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Supreme Court27 Sept 2002Allowed

Ramesh Kumar Verma and Others Vs Jai Shankar Prasad Srivastava

Supreme Court Of India · (2003) 1 ACR 935 : (2002) 8 JT 336

Constitution of India, 1950 — Article 142Criminal Procedure Code, 1973 (CrPC) — Section 200, 202Penal Code, 1860 (IPC) — Section 323, 352, 365

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Supreme Court27 Sept 2002Allowed

Union of India (UOI) and Others Vs Onkar S. Kanwar and Others

Supreme Court Of India · AIR 2002 SC 3563 : (2002) 177 CTR 281 : (2002) 83 ECC 731 : (2002) 105 ECR 275 : (2002) 145 ELT 266 : (2002) 258 ITR 761 : (2002) 7 JT 439 : (2002) 7 SCALE 88 : (2002) 7 SCC 591 : (2002) 2 SCR 675 Supp : (2002) 125 TAXMAN 121

Kar Vivad Samadhan Scheme (Removal of Difficulties) Order, 1998 — Section 88, 89, 90, 90(1), 91

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