Supreme Court19 Sept 2002Allowed
Felix Ambrose D'' Souza Vs State of Karnataka
Supreme Court Of India · (2003) 1 ACR 370 : (2003) 1 ALD(Cri) 630 : (2003) 4 ALT 29 : (2002) 8 JT 249
Penal Code, 1860 (IPC) — Section 302, 304
COURT ARCHIVE
Supreme Court Of India judgments
59,847 judgments · page 1,490 of 2,993
Supreme Court19 Sept 2002Dismissed
Union of India (UOI) and Others Vs K.K. Sood
Supreme Court Of India · (2003) 1 AWC 238 Supp : (2002) 95 FLR 1056 : (2002) 8 JT 333 : (2003) 1 UPLBEC 245
Constitution of India, 1950 — Article 136, 226
Supreme Court19 Sept 2002Dismissed
Jaipal Vs State of Haryana
Supreme Court Of India · (2002) 8 JT 232
Criminal Procedure Code, 1973 (CrPC) — Section 154Evidence Act, 1872 — Section 27, 3
Supreme Court18 Sept 2002allowed
Avtar Singh and Others Vs State of Punjab
Supreme Court Of India · (2003) 1 ACR 210 : (2002) 4 CGLJ 392 : (2003) 2 LW(Cri) 651 : (2003) 1 UC 21
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 114Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 35, 50(1), 54, 8
Supreme Court18 Sept 2002Allowed
State of Punjab and Others Vs Nihal Singh
Supreme Court Of India · (2003) 1 ACR 277 : AIR 2002 SC 3568 : (2002) CriLJ 4732 : (2002) 7 JT 323 : (2002) 7 SCALE 23 : (2002) 7 SCC 513 : (2002) 2 SCR 489 Supp
Constitution of India, 1950 — Article 14, 15(1)Penal Code, 1860 (IPC) — Section 302
Supreme Court18 Sept 2002Dismissed
MNGG. Co. of Peoples Academy Public School and Another Vs State of Jharkhand and Others
Supreme Court Of India · (2002) 8 JT 374 : (2003) 1 UPLBEC 260
Bihar Non-Government Secondary Schools (Taking Over of Management and Control) Act, 1981 — Section 4(1)
Supreme Court18 Sept 2002Dismissed
S. Shanmugavel Nadar Vs State of Tamil Nadu and Another
Supreme Court Of India · AIR 2002 SC 3484 : (2002) AIRSCW 4076 : (2002) 6 ALT 67 : (2003) 185 CTR 593 : (2003) 263 ITR 658 : (2003) 1 JCR 26 : (2002) 7 JT 568 : (2003) 1 LW 328 : (2003) 1 MLJ 1 : (2002) 7 SCALE 29 : (2002) 8 SCC 361 : (2002) 2 SCR 498 Supp : (2003) 132 STC 284 :
Constitution of India, 1950 — Article 136, 141
Supreme Court18 Sept 2002Dismissed
Collector of Central Excise, Ahmedabad Vs I.T.E.C. (P) Ltd., Bombay
Supreme Court Of India · AIR 2002 SC 3322 : (2002) 112 CompCas 470 : (2002) 83 ECC 743 : (2002) ECR 6 : (2002) 145 ELT 280 : (2003) 1 GLR 533 : (2002) 7 JT 305 : (2002) 6 SCALE 553 : (2002) 7 SCC 473 : (2002) 2 SCR 492 Supp
Central Excise Rules, 1944 — Rule 9(2)Central Excises and Salt Act, 1944 — Section 11A, 4(4)
Supreme Court18 Sept 2002Disposed Of
Heavy Engineering Corpn. Ltd. and Others Vs Kamakhya Prasad and Others
Supreme Court Of India · (2002) 95 FLR 1054 : (2002) 8 JT 353 : (2003) 9 SCALE 33 : (2003) 1 UPLBEC 115
Supreme Court17 Sept 2002Disposed Of
State of H.P. and Another Vs Piar Singh
Supreme Court Of India · (2002) 95 FLR 913 : (2002) 8 JT 260 : (2003) 1 UPLBEC 165 : (2002) 3 UPLBEC 2797
Himachal State Non Technical Services Rules, 1972 — Rule 3, 5
Supreme Court17 Sept 2002Dismissed
Paramasivam @ Paraman @ Kottiyan and Another Vs State of Tamil Nadu
Supreme Court Of India · (2003) 1 ACR 341 : (2002) 8 JT 214 : (2002) 2 LW(Cri) 836
Evidence Act, 1872 — Section 3, 9Identification of Prisoners Act, 1920 — Section 5
Supreme Court17 Sept 2002dismissed
Sri S.K. Sarma Vs Mahesh Kumar Verma
Supreme Court Of India · (2003) 1 ACR 193 : AIR 2002 SC 3294 : (2002) 4 ALLMR 580 : (2002) CriLJ 4318 : (2002) 7 JT 222 : (2003) 2 LW(Cri) 842 : (2002) 6 SCALE 522 : (2002) 7 SCC 505 : (2002) 2 SCR 439 Supp : (2002) 2 UJ 1443
Evidence Act, 1872 — Section 116Railways Act, 1890 — Section 138
Supreme Court17 Sept 2002Allowed
Debotosh Pal Choudhary Vs Punjab National Bank and Others
Supreme Court Of India · AIR 2002 SC 3276 : (2002) 95 FLR 338 : (2002) 7 JT 187 : (2002) LabIC 3264 : (2002) 3 LLJ 1082 : (2002) 6 SCALE 469 : (2002) 8 SCC 68 : (2002) 4 SCT 451 : (2003) 1 SLJ 93
Punjab National Bank Officer Employees (Discipline and Appeal) Regulations, 1977 — Regulation 6(18), 6(5)
Supreme Court17 Sept 2002Dismissed
Laxman Jiwaba Baherwade and Another Vs Bapurao Dodappa Tandale
Supreme Court Of India · AIR 2002 SC 3266 : (2002) 4 ALLMR 556 : (2002) 7 JT 153 : (2002) 6 SCALE 491 : (2002) 7 SCC 618 : (2002) 2 UJ 1396
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 10, 11, 11(1), 11(2), 11(3)
Supreme Court17 Sept 2002Allowed
National Insurance Co. Ltd., Chandigarh Vs Nicolletta Rohtagi and Others
Supreme Court Of India · (2002) ACJ 1950 : AIR 2002 SC 3350 : (2002) 6 ALD 1 : (2002) 4 ALLMR 874 : (2002) 6 ALT 43 : (2003) 1 AWC 23 Supp : (2002) 3 BLJR 2143 : (2003) 95 CALLT 157 : (2003) 95 CLT 157 : (2002) 112 CompCas 257 : (2002) 3 JCR 201 : (2002) 7 JT 251 : (2003) 1 LW 15
Civil Procedure Code, 1908 (CPC) — Section 13Motor Vehicles Act, 1939 — Section 110C(2A), 95, 96, 96(1), 96(2)Motor Vehicles Act, 1988 — Section 146, 147(1), 147(2), 147(3), 149
Supreme Court17 Sept 2002Allowed
Ruli Ram and Another Vs State of Haryana
Supreme Court Of India · (2003) 1 ACR 225 : AIR 2002 SC 3360 : (2003) 1 ALT(Cri) 241 : (2002) CriLJ 4337 : (2002) 7 JT 267 : (2005) 1 LW(Cri) 201 : (2002) 6 SCALE 506 : (2002) 7 SCC 691 : (2002) 2 SCR 426 Supp
Penal Code, 1860 (IPC) — Section 299, 300, 302, 304
Supreme Court17 Sept 2002Dismissed
Commissioner of Central Excise Vs S.P.B.L. Limited
Supreme Court Of India · (2003) 85 ECC 252 : (2002) 146 ELT 254 : (2002) 8 JT 244
Central Excises and Salt Act, 1944 — Section 3AHot Air Stenter Independent Textile Processors Annual Capacity Determination (Amendment) Rules, 2000 — Rule 5Hot Air Stenter Independent Textile Processors Annual Capacity De
Supreme Court17 Sept 2002Dismissed
State of Orissa Vs Sitansu Sekhar Kanungo
Supreme Court Of India · (2003) 1 ACR 313 : (2002) 8 JT 292
Evidence Act, 1872 — Section 3Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 57
Supreme Court17 Sept 2002Dismissed
Union of India (UOI) and Others Vs Sonic Electrochem (P) Ltd. and Another
Supreme Court Of India · AIR 2002 SC 3288 : (2002) 83 ECC 752 : (2002) ECR 283 : (2002) 145 ELT 274 : (2002) 7 JT 192 : (2002) 6 SCALE 548 : (2002) 7 SCC 435 : (2002) 2 SCR 475 Supp
Central Excise Rules, 1944 — Rule 8(1)Central Excises and Salt Act, 1944 — Section 11AConstitution of India, 1950 — Article 226
Supreme Court17 Sept 2002Allowed
Mohar and Another Vs State of U.P.
Supreme Court Of India · AIR 2002 SC 3279 : (2002) CriLJ 4310 : (2002) 7 JT 393 : (2002) 6 SCALE 516 : (2002) 7 SCC 606 : (2003) 1 UC 469
Penal Code, 1860 (IPC) — Section 302, 304, 307, 323, 324