COURT ARCHIVE

Supreme Court Of India judgments

59,847 judgments · page 1,491 of 2,993

Supreme Court17 Sept 2002Allowed

State of Gujarat and Others Vs Bhaterdevi Ramnivas Sanwalram

Supreme Court Of India · AIR 2002 SC 3367 : (2002) 6 ALT 29 : (2003) 96 FLR 175 : (2002) 22 GLH 622 : (2003) 1 GLR 593 : (2002) 7 JT 169 : (2002) LabIC 3271 : (2002) 3 LLJ 1086 : (2003) 1 PLJR 243 : (2002) 6 SCALE 528 : (2002) 7 SCC 500 : (2002) 4 SCT 821 : (2003) 1 SLJ 90 : (200

Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 14, 21, 226, 32, 38

Supreme Court17 Sept 2002Allowed

State of Karnataka Vs David Razario and Another

Supreme Court Of India · (2003) 1 ACR 235 : AIR 2002 SC 3272 : (2002) 2 ALD(Cri) 725 : (2002) CriLJ 4127 : (2002) 7 JT 283 : (2003) 2 LW(Cri) 837 : (2002) 6 SCALE 500 : (2002) 7 SCC 728 : (2002) 2 SCR 419 Supp

Evidence Act, 1872 — Section 114, 25, 26, 27Penal Code, 1860 (IPC) — Section 302, 34, 392

Supreme Court17 Sept 2002Disposed Of

Bhupindra Steels (P) Ltd. Vs Collector of Central Excise

Supreme Court Of India · AIR 2002 SC 3320 : (2002) 6 ALT 24 : (2002) 83 ECC 505 : (2002) 105 ECR 10 : (2002) 145 ELT 284 : (2002) 7 JT 178 : (2002) 6 SCALE 497 : (2002) 7 SCC 528 : (2002) 2 SCR 413 Supp

Central Excise Rules, 1944 — Rule 56A, 8(1)Central Excises and Salt Act, 1944 — Section 3, 35B

Supreme Court17 Sept 2002Dismissed

M. Subbarao and Sons Vs Yashodamma and Others

Supreme Court Of India · AIR 2002 SC 3284 : (2002) 7 JT 230 : (2002) 6 SCALE 532 : (2002) 7 SCC 553 : (2002) 2 SCR 448 Supp

Constitution of India, 1950 — Article 136Karnataka General Clauses Act, 1899 — Section 24, 6, 6(3), 8Karnataka Rent Control Act, 1961 — Section 12, 18, 21(1)

Supreme Court16 Sept 2002Dismissed

State of Orissa Vs Mahima @ Mahimananda Mishra and Others

Supreme Court Of India · (2003) 1 ACR 320 : (2002) 8 JT 308 : (2003) 5 SCALE 566

Criminal Procedure Code, 1973 (CrPC) — Section 173(8)

Supreme Court16 Sept 2002Disposed Of

Dhanraj and Others and Smt. Venubai Kelbaji Raut Vs State of Maharashtra

Supreme Court Of India · (2003) 1 ACR 176 : AIR 2002 SC 3302 : (2003) 1 ALT(Cri) 94 : (2002) CriLJ 4325 : (2002) 2 DMC 515 : (2002) 7 JT 160 : (2002) 6 SCALE 474 : (2002) 7 SCC 425 : (2003) 1 UC 118 : (2002) 2 UJ 1328

Penal Code, 1860 (IPC) — Section 302, 307, 34

Supreme Court16 Sept 2002Dismissed

Mohd. Hoshan and Another Vs State of A.P.

Supreme Court Of India · AIR 2002 SC 3270 : (2002) 2 ALD(Cri) 753 : (2003) 1 ALT(Cri) 228 : (2002) CriLJ 4124 : (2002) 2 DMC 594 : (2002) 3 JCR 224 : (2002) 7 JT 238 : (2003) 2 LW(Cri) 855 : (2003) 1 PLJR 168 : (2002) 6 SCALE 488 : (2002) 7 SCC 414 : (2002) 2 SCR 408 Supp

Penal Code, 1860 (IPC) — Section 304B, 306, 498A

Supreme Court16 Sept 2002Dismissed

Shyam Sunder Vs State of Chhattisgarh

Supreme Court Of India · (2003) 1 ACR 273 : AIR 2002 SC 3292 : (2003) 1 ALT(Cri) 231 : (2002) 4 CGLJ 307 : (2002) CriLJ 4315 : (2002) 7 JT 317 : (2003) 24 OCR 167 : (2002) 6 SCALE 481 : (2002) 8 SCC 39 : (2003) 1 UC 46

Criminal Procedure Code, 1973 (CrPC) — Section 107Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 325

Supreme Court16 Sept 2002Disposed Of

Mohd. Hoshan A.P. and Another Vs State of A.P.

Supreme Court Of India · (2003) 1 ACR 199 : (2003) 1 PLJR 168 : (2003) 1 UC 44

Penal Code, 1860 (IPC) — Section 304B, 306, 498A

Supreme Court13 Sept 2002Allowed

Sampath Kumar Vs Ayyakannu and Another

Supreme Court Of India · AIR 2002 SC 3369 : (2002) 6 ALD 63 : (2002) 4 ALLMR 866 : (2003) 1 AWC 18 Supp : (2002) 51 BLJR 93 : (2003) 1 JCR 283 : (2002) 7 JT 182 : (2003) 2 LW 21 : (2002) 3 MLJ 160 : (2003) 94 RD 148 : (2003) 1 RLW 49 : (2002) 6 SCALE 544 : (2002) 7 SCC 559 : (200

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17

Supreme Court13 Sept 2002Allowed

Dana Yadav @ Dahu and Others Vs State of Bihar

Supreme Court Of India · (2003) 1 ACR 120 : AIR 2002 SC 3325 : (2002) 2 ALD(Cri) 729 : (2003) 1 ALT(Cri) 248 : (2002) 3 BLJR 2372 : (2002) 7 JT 68 : (2002) 6 SCALE 447 : (2002) 7 SCC 295 : (2002) 2 SCR 363 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 167(2)Evidence Act, 1872 — Section 9Penal Code, 1860 (IPC) — Section 149, 302, 307, 436

Supreme Court13 Sept 2002Allowed

Kashmir Singh Vs Union of India (UOI) and Others

Supreme Court Of India · (2002) 09 SC CK 0064

Constitution of India, 1950 — Article 14, 16, 172, 245, 246Inter State Corporations Act, 1957 — Section 3, 4Madhya Pradesh Industrial Employment (Standing Orders) Act, 1961 — Section 2

Supreme Court13 Sept 2002Dismissed

C.V. Rajendran and Another Vs N.M. Muhammed Kunhi

Supreme Court Of India · AIR 2003 SC 649 : (2003) 2 ALLMR 715 : (2003) 95 CLT 532 : (2002) 7 JT 174 : (2003) 2 LW 13 : (2002) 6 SCALE 485 : (2002) 7 SCC 447 : (2002) 2 SCR 390 Supp

Civil Procedure Code, 1908 (CPC) — Section 105, 105(1), 105(2)Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3), 15, 15(3)Thika Tenancy Act, 1949 — Section 28

Supreme Court13 Sept 2002Dismissed

Rita Lal Vs Raj Kumar Singh

Supreme Court Of India · AIR 2002 SC 3341 : (2002) 3 BLJR 2387 : (2002) 3 JCR 221 : (2002) 7 JT 296 : (2002) 6 SCALE 564 : (2002) 6 SCALE 506 : (2002) 7 SCC 614 : (2002) 2 SCR 403 Supp

Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 14, 14(4), 14(5)Evidence Act, 1872 — Section 116

Supreme Court13 Sept 2002Dismissed

Rattan Dev Vs Pasam Devi

Supreme Court Of India · (2003) 1 AWC 22 Supp : (2002) 3 BLJR 2496 : (2002) 7 JT 235 : (2003) 1 RLW 106 : (2002) 6 SCALE 537 : (2002) 7 SCC 441 : (2002) 2 SCR 394 Supp : (2003) 1 UC 20

Civil Procedure Code, 1908 (CPC) — Section 100

Supreme Court12 Sept 2002Allowed

Tejindra Dhawan Vs Union of India (UOI) and Another

Supreme Court Of India · (2002) 95 FLR 1106 : (2002) 8 JT 615 : (2003) 1 LLJ 217

Constitution of India, 1950 — Article 16

Supreme Court12 Sept 2002Dismissed

Bharosi and Others Vs State of M.P.

Supreme Court Of India · (2003) 1 ACR 76 : AIR 2002 SC 3299 : (2003) 1 ALT(Cri) 67 : (2002) CriLJ 4322 : (2002) 7 JT 25 : (2003) 1 MPHT 286 : (2002) 6 SCALE 347 : (2002) 7 SCC 239 : (2003) 1 UC 208

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

Supreme Court12 Sept 2002Allowed

Union of India (UOI) and Another Vs Hansoli Devi and Others State of Tripura and Another Vs Roop Chand Das and Others

Supreme Court Of India · AIR 2002 SC 3240 : (2002) 4 ALLMR 585 : (2002) 6 ALT 73 : (2003) 1 AWC 85 Supp : (2002) 50 BLJR 2516 : (2003) 95 CLT 140 : (2002) 3 JCR 211 : (2002) 7 JT 42 : (2003) 1 MLJ 174 : (2002) 2 OLR 529 : (2003) 1 RLW 54 : (2002) 6 SCALE 356 : (2002) 7 SCC 273 :

Land Acquisition Act, 1894 — Section 11, 18, 19, 20, 21

Supreme Court12 Sept 2002Allowed

Gurpreet Singh Vs State of Haryana

Supreme Court Of India · (2003) 1 ACR 90 : AIR 2002 SC 3217 : (2002) 2 ALD(Cri) 900 : (2002) 4 CGLJ 397 : (2002) CriLJ 4688 : (2002) 4 Crimes 254 : (2002) 2 DMC 505 : (2002) 7 JT 58 : (2003) 1 RLW 99 : (2002) 6 SCALE 363 : (2002) 8 SCC 18 : (2002) 2 SCR 337 Supp : (2002) 2 UJ 136

Criminal Procedure Code, 1973 (CrPC) — Section 161Hindu Marriage Act, 1955 — Section 13BPenal Code, 1860 (IPC) — Section 302

Supreme Court12 Sept 2002Allowed

State of Tamil Nadu Vs Rangaswamy and Others

Supreme Court Of India · (2003) 1 ALT 20 : (2002) 95 FLR 779 : (2002) 8 JT 192 : (2003) 1 UPLBEC 299