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Supreme Court Of India judgments

59,847 judgments · page 1,489 of 2,993

Supreme Court27 Sept 2002Disposed Of

Nutan Kumar and Others Vs IInd Additional District Judge and Others

Supreme Court Of India · AIR 2002 SC 3456 : (2003) 1 AWC 213 Supp : (2002) 7 JT 481 : (2003) 1 RLW 141 : (2002) 7 SCALE 81 : (2002) 8 SCC 31 : (2002) 2 SCR 686 Supp : (2003) 1 UC 49

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 15Companies Act, 1946 — Section 108Contract Act, 1872 — Section 10, 23
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Supreme Court27 Sept 2002Partly Allowed

Sardul Singh and Jagtar Singh Vs State of Haryana

Supreme Court Of India · (2003) 1 ACR 768 : AIR 2002 SC 3462 : (2002) 7 JT 496 : (2002) 7 SCALE 50 : (2002) 8 SCC 372

Criminal Procedure Code, 1973 (CrPC) — Section 319Penal Code, 1860 (IPC) — Section 148, 149, 302, 323, 325
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Supreme Court26 Sept 2002Dismissed

Nagpur Improvement Trust Vs Vasantrao and Others and Jaswantibai and Others

Supreme Court Of India · AIR 2002 SC 3499 : (2002) 6 ALD 12 : (2002) 4 ALLMR 905 : (2003) 1 AWC 161 Supp : (2002) 7 JT 447 : (2003) 1 MLJ 22 : (2002) 7 SCALE 307 : (2002) 7 SCC 657 : (2002) 2 SCR 636 Supp

Bombay Town Planning Act, 1954 — Section 53Constitution of India, 1950 — Article 14Land Acquisition (Amendment and Validation) Act, 1967 — Section 6
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Supreme Court26 Sept 2002Allowed

Bachhitar Singh and Another Vs State of Punjab

Supreme Court Of India · (2003) 1 ACR 739 : AIR 2002 SC 3473 : (2003) 1 Crimes 144 : (2002) 3 JCR 178 : (2002) 7 JT 413 : (2002) 7 SCALE 59 : (2002) 8 SCC 125 : (2002) 2 SCR 621 Supp

Arms Act, 1959 — Section 30Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 34, 460
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Supreme Court26 Sept 2002Dismissed

Shamsher Singh @ Shera Vs State of Haryana

Supreme Court Of India · (2003) 1 ACR 668 : AIR 2002 SC 3480 : (2002) AIRSCW 4070 : (2002) 7 JT 558 : (2002) 7 SCALE 46 : (2002) 7 SCC 536 : (2002) 6 Supreme 570

Penal Code, 1860 (IPC) — Section 302
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Supreme Court26 Sept 2002Allowed

Shrikant Anandrao Bhosale Vs State of Maharashtra

Supreme Court Of India · AIR 2002 SC 3399 : (2002) 2 ALD(Cri) 756 : (2003) 1 ALT(Cri) 235 : (2002) CriLJ 4356 : (2002) 7 JT 386 : (2003) 2 LW(Cri) 682 : (2002) 7 SCALE 37 : (2002) 7 SCC 748 : (2002) 2 SCR 612 Supp : (2002) 2 UJ 1401

Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 302, 34, 84
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Supreme Court25 Sept 2002Allowed

Shafali Nandwani Vs State of Haryana and Others

Supreme Court Of India · AIR 2002 SC 3382 : (2002) 6 ALD 104 : (2002) 7 JT 300 : (2003) 1 MLJ 47 : (2002) 7 SCALE 24 : (2002) 8 SCC 152 : (2002) 2 SCR 548 Supp : (2002) 4 SCT 439 : (2003) 1 UPLBEC 458

Graduate Medical Education Regulations, 1997 — Regulation 10(A)
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Supreme Court25 Sept 2002Disposed Of

Kaiser-I-Hind Pvt. Ltd. and Others Vs National Textile Corporation (Maharashtra North) Ltd. and Others

Supreme Court Of India · AIR 2002 SC 3404 : (2003) 1 ALLMR 314 : (2002) 6 ALT 8 : (2002) 7 JT 339 : (2003) 1 MLJ 129 : (2002) 7 SCALE 95 : (2002) 8 SCC 182 : (2002) 2 SCR 555 Supp

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 13Constitution of India, 1950 — Article 111, 123, 13(1), 14, 168Government of India Act, 1935 — Section 107
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Supreme Court23 Sept 2002dismissed

Govt. of Andhra Pradesh and Others and The General Manager, District Co-operative Central Bank Ltd. Vs P. Venku Reddy

Supreme Court Of India · (2003) 1 ACR 268 : AIR 2002 SC 3346 : (2002) 2 ALD(Cri) 750 : (2003) 1 ALT(Cri) 126 : (2002) CriLJ 4333 : (2003) 96 FLR 379 : (2002) 7 JT 290 : (2003) 1 KLT 649 : (2003) 1 LLJ 503 : (2003) 2 LW(Cri) 848 : (2003) 1 RLW 118 : (2002) 7 SCALE 17 : (2002) 7 SC

Companies Act, 1956 — Section 617Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 161, 162, 163, 164, 165A
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Supreme Court20 Sept 2002Allowed

Urban Improvement Trust, Udaipur Vs Bheru Lal and Others

Supreme Court Of India · AIR 2002 SC 3309 : (2002) 6 ALD 100 : (2002) 6 ALT 56 : (2003) 1 AWC 73 Supp : (2003) 95 CLT 385 : (2002) 7 JT 310 : (2003) 2 LW 88 : (2003) 1 MLJ 62 : (2003) 1 RLW 113 : (2002) 6 SCALE 558 : (2002) 7 SCC 712 : (2002) 2 SCR 512 Supp : (2002) 2 UJ 1433 : (

Land Acquisition Act, 1894 — Section 12, 4, 4(1), 5A(2), 6
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Supreme Court20 Sept 2002Disposed Of

Dila and Another Vs State of U.P.

Supreme Court Of India · (2003) 1 ACR 606 : AIR 2002 SC 3387 : (2003) 1 ALT(Cri) 197 : (2002) CriLJ 4350 : (2002) 7 JT 333 : (2002) 7 SCALE 12 : (2002) 7 SCC 450 : (2002) 2 SCR 521 Supp : (2003) 1 UC 381

Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 323
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