Supreme Court12 Sept 2002Allowed
Union of India (UOI) Vs Ram Lochan Ram
Supreme Court Of India · (2002) 6 ALT 57 : (2003) 1 AWC 77 Supp : (2002) 95 FLR 928 : (2002) 22 GLH 602 : (2002) 8 JT 295 : (2003) 1 UPLBEC 251
Fundamental Rules — Rule 56
COURT ARCHIVE
Supreme Court Of India judgments
59,847 judgments · page 1,492 of 2,993
Supreme Court12 Sept 2002Dismissed
K.G. Premshanker Vs Inspector of Police and Another
Supreme Court Of India · (2003) 1 ACR 81 : AIR 2002 SC 3372 : (2002) 2 ALD(Cri) 887 : (2003) 1 ALT(Cri) 77 : (2002) 4 CGLJ 290 : (2002) CriLJ 4343 : (2002) 4 Crimes 261 : (2003) 3 CTC 503 : (2002) 7 JT 30 : (2002) 3 KLT 389 : (2003) 4 LW 359 : (2003) 2 LW(Cri) 673 : (2003) MPLJ 1
Criminal Procedure Code, 1973 (CrPC) — Section 197, 300, 420, 468, 473Evidence Act, 1872 — Section 11, 40, 41, 42, 43Penal Code, 1860 (IPC) — Section 143, 166, 219, 228A, 323
Supreme Court12 Sept 2002Dismissed
Damodar J. Malpani and Another Vs Collector of Central Excise
Supreme Court Of India · (2002) 146 ELT 483 : (2002) 8 JT 376 : (2004) 12 SCC 70
Supreme Court11 Sept 2002Dismissed
State of Haryana Vs Sher Singh and Others
Supreme Court Of India · (2003) 1 ACR 139 : AIR 2002 SC 3223 : (2003) 1 ALT(Cri) 86 : (2002) CriLJ 4120 : (2002) 4 Crimes 241 : (2002) 3 JCR 165 : (2002) 7 JT 98 : (2003) 1 RLW 73 : (2002) 6 SCALE 326 : (2002) 9 SCC 356 : (2003) SCC(L&S) 97 : (2003) 1 UC 77
Criminal Procedure Code, 1973 (CrPC) — Section 145, 161Penal Code, 1860 (IPC) — Section 148, 149, 302, 307, 320
Supreme Court11 Sept 2002Partly Allowed
Jayantibhai Bhenkaarbhal Vs State of Gujarat
Supreme Court Of India · (2003) 1 ACR 704 : AIR 2002 SC 3569 : (2003) 1 ALT(Cri) 179 : (2002) CriLJ 4734 : (2002) 22 GLH 702 : (2003) 1 GLR 415 : (2002) 7 JT 402 : (2003) 2 LW(Cri) 829 : (2002) 4 PLJR 210 : (2002) 7 SCALE 72 : (2002) 8 SCC 165 : (2002) 2 SCR 255 Supp : (2002) 2 U
Constitution of India, 1950 — Article 136Evidence Act, 1872 — Section 103, 11Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 409
Supreme Court11 Sept 2002
Ranjit Singh @ Jita and Others Vs State of Punjab
Supreme Court Of India · AIR 2002 SC 3247 : (2002) 2 ALD(Cri) 895 : (2003) 1 ALT(Cri) 71 : (2002) CriLJ 4694 : (2002) 7 JT 91 : (2002) 4 RLW 584 : (2002) 6 SCALE 403 : (2002) 8 SCC 73 : (2002) 2 SCR 247 Supp : (2003) 1 UC 139 : (2002) 2 UJ 1380
Arms Act, 1959 — Section 25Penal Code, 1860 (IPC) — Section 148, 149, 307, 323, 363Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 15, 19, 3, 5
Supreme Court11 Sept 2002Dismissed
Dental Council of India Vs Govt. Body, Budha Institute of Dental Sciences and Hospital and Others
Supreme Court Of India · (2002) 8 JT 357 : (2003) 1 UPLBEC 140
Supreme Court11 Sept 2002Allowed
All Kerala Parents Association Vs State of Kerala
Supreme Court Of India · (2002) 7 SCALE 198 : (2003) 2 WLN 692
Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 39
Supreme Court11 Sept 2002Allowed
Medical Council of India Vs Madhu Singh and Others
Supreme Court Of India · AIR 2002 SC 3230 : (2002) 4 ALLMR 593 : (2002) 3 BLJR 2132 : (2002) 7 JT 1 : (2003) 2 LW 21 : (2003) 2 LW 1 : (2002) 6 SCALE 332 : (2002) 6 SCALE 162 : (2002) 7 SCC 258 : (2002) 2 SCR 228 Supp : (2002) 4 SCT 444
Dentists Act, 1948 — Section 10A, 10B(3)Indian Medical Council Act, 1956 — Section 33
Supreme Court10 Sept 2002Allowed
National Council for Teacher Edu. and Another Vs Shah Goverdhan Lal Kabra and Another
Supreme Court Of India · (2002) 8 JT 289 : (2003) 1 UPLBEC 162
Constitution of India, 1950 — Article 226National Council for Teacher Education Act, 1993 — Section 14
Supreme Court10 Sept 2002Allowed
Kanthi Enterprises and Others Vs State of Karnataka and Others
Supreme Court Of India · AIR 2002 SC 3227 : (2002) 7 JT 19 : (2002) 6 SCALE 321 : (2002) 7 SCC 283 : (2002) 2 SCR 209 Supp : (2002) 128 STC 182
Constitution of India, 1950 — Article 226Karnataka Sales Tax Act, 1957 — Section 18, 18A, 2(1), 29, 5(1A)
Supreme Court10 Sept 2002Dismissed
Kanwarlal and Another Vs State of M.P.
Supreme Court Of India · (2003) 1 ACR 171 : AIR 2002 SC 3690 : (2003) 1 ALT(Cri) 91 : (2003) CriLJ 62 : (2002) 4 Crimes 233 : (2002) 7 JT 148 : (2002) 4 PLJR 189 : (2002) 6 SCALE 317 : (2002) 7 SCC 152 : (2003) 1 UC 205
Arms Act, 1959 — Section 25, 27Penal Code, 1860 (IPC) — Section 148, 149, 302, 304(II), 307
Supreme Court10 Sept 2002Dismissed
Sodani Cements and Chemicals (P) Ltd. Vs Collector of Central Excise, Jaipur
Supreme Court Of India · AIR 2002 SC 3307 : (2003) 1 ALT 15 : (2002) 83 ECC 508 : (2002) 105 ECR 566 : (2002) 145 ELT 497 : (2002) 7 JT 52 : (2002) 6 SCALE 343 : (2002) 7 SCC 651 : (2002) 2 SCR 220 Supp
Central Excises and Salt Act, 1944 — Section 5A(1)
Supreme Court10 Sept 2002Disposed Of
Taluk Land Board and Others Vs Cyriac Thomas
Supreme Court Of India · AIR 2002 SC 3161 : (2002) AIRSCW 3651 : (2002) 3 JCR 177 : (2002) 7 JT 56 : (2002) 6 SCALE 352 : (2002) 8 SCC 29 : (2002) 2 SCR 217 Supp : (2002) 6 Supreme 285
Supreme Court10 Sept 2002Dismissed
Collector of Central Excise, New Delhi Vs Hindustan Sanitaryware and Industries
Supreme Court Of India · AIR 2002 SC 3162 : (2002) AIRSCW 3652 : (2002) 6 ALT 5 : (2002) 105 ECR 569 : (2002) 145 ELT 3 : (2002) 7 JT 17 : (2002) 6 SCALE 380 : (2002) 7 SCC 515 : (2002) 2 SCR 224 Supp : (2002) 6 Supreme 280
Central Excise Rules, 1944 — Rule 8(1)
Supreme Court09 Sept 2002Dismissed
Ashish Batham Vs State of Madhya Pradesh
Supreme Court Of India · (2002) 3 ACR 2994 : AIR 2002 SC 3206 : (2003) 1 ALT(Cri) 1 : (2002) CriLJ 4676 : (2002) 4 Crimes 220 : (2002) 2 JLJ 373 : (2002) 6 JT 593 : (2003) 2 LW(Cri) 639 : (2003) 1 MPHT 1 : (2002) 6 SCALE 289 : (2002) 7 SCC 317 : (2002) 2 SCR 146 Supp : (2003) 1 U
Criminal Procedure Code, 1973 (CrPC) — Section 137(6), 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 449
Supreme Court09 Sept 2002Dismissed
Padma Vs Hiralal Motilal Desarda and Others
Supreme Court Of India · AIR 2002 SC 3252 : (2002) 4 ALLMR 562 : (2002) 7 JT 198 : (2002) 6 SCALE 383 : (2002) 7 SCC 564 : (2002) 2 SCR 179 Supp
Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 136, 226Income Tax Act, 1961 — Section 80IB
Supreme Court09 Sept 2002Allowed
Lalita Jalan and Another Vs Bombay Gas Co. Ltd. and Others
Supreme Court Of India · AIR 2002 SC 3129 : (2002) AIRSCW 3609 : (2002) 112 CompCas 1 : (2002) 4 CompLJ 327 : (2002) 4 Crimes 239 : (2002) 95 FLR 342 : (2002) 6 JT 588 : (2002) 3 LLJ 1080 : (2002) 6 SCALE 304 : (2002) 7 SCC 37 : (2002) 39 SCL 370 : (2002) 4 SCT 606 : (2002) 6 Sup
Companies Act, 1956 — Section 630
Supreme Court09 Sept 2002Dismissed
Karimjee (P) Ltd. Vs Dy Commissioner of Income Tax and Another
Supreme Court Of India · (2005) 143 TAXMAN 226
Income Tax Act, 1961 — Section 80HHC
Supreme Court09 Sept 2002Dismissed
Shiva Shankar Pandey and Others Vs State of Bihar
Supreme Court Of India · (2002) 3 ACR 2963 : AIR 2002 SC 3151 : (2002) AIRSCW 3639 : (2003) 1 ALT(Cri) 21 : (2002) CriLJ 4658 : (2002) 4 Crimes 209 : (2002) 6 JT 570 : (2003) 2 LW(Cri) 805 : (2002) 6 SCALE 306 : (2002) 7 SCC 229 : (2002) 2 SCR 166 Supp : (2002) 6 Supreme 217
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 149, 302, 34, 341