CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments

59,847 judgments · page 1,494 of 2,993

Supreme Court03 Sept 2002Allowed

Dharminder and Durga Nand Vs State of Himachal Pradesh State of Himachal Pradesh Vs Hukmu Devi

Supreme Court Of India · (2002) 3 ACR 2915 : AIR 2002 SC 3097 : (2002) AIRSCW 3567 : (2002) 2 ALD(Cri) 496 : (2002) CriLJ 4302 : (2002) 4 Crimes 139 : (2002) 6 JT 410 : (2002) 6 SCALE 183 : (2002) 7 SCC 488 : (2002) 2 SCR 16 Supp : (2002) 6 Supreme 97

Criminal Procedure Code, 1973 (CrPC) — Section 161, 233Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 302, 307, 323, 34
Read judgment
Supreme Court03 Sept 2002Dismissed

Mohd. Khalid Vs State of West Bengal

Supreme Court Of India · (2002) 2 ALD(Cri) 610 : (2003) 1 ALT(Cri) 37 : (2002) 6 JT 486 : (2003) 2 LW(Cri) 858 : (2002) 6 SCALE 238 : (2002) 7 SCC 334 : (2002) 2 SCR 31 Supp : (2002) 2 UC 714

Criminal Procedure Code, 1973 (CrPC) — Section 164, 309Evidence Act, 1872 — Section 10, 24, 25, 3, 30Explosive Substances Act, 1908 — Section 3, 4, 5
Read judgment
Supreme Court03 Sept 2002Allowed

Tanzeem-e-Sufia Vs Bibi Haliman and Others

Supreme Court Of India · AIR 2002 SC 3083 : (2002) AIRSCW 3548 : (2002) 5 ALD 124 : (2002) 4 ALLMR 545 : (2002) 4 AWC 3266 Supp : (2002) 3 BLJR 2353 : (2002) 3 JCR 95 : (2002) 6 JT 472 : (2003) 2 LW 16 : (2002) 6 SCALE 178 : (2002) 7 SCC 50 : (2002) 2 SCR 8 Supp : (2002) 6 Suprem

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 21 Rule 97, Order 21 Rule 97(2), Order 21 Rule 99, Order 21 Rule 99(1)
Read judgment
Supreme Court03 Sept 2002Dismissed

Unichem Laboratories Ltd. Vs Collector of Central Excise, Bombay

Supreme Court Of India · AIR 2002 SC 3158 : (2002) AIRSCW 3647 : (2002) 83 ECC 513 : (2002) 104 ECR 913 : (2002) 145 ELT 502 : (2002) 6 JT 547 : (2002) 6 SCALE 226 : (2002) 7 SCC 145 : (2002) 2 SCR 87 Supp : (2002) 6 Supreme 165

Central Duties of Excise (Retrospective Exemption) Act, 1986 — Section 2Central Excise Rules, 1944 — Rule 8(1)Central Excises and Salt Act, 1944 — Section 3
Read judgment
Supreme Court29 Aug 2002Allowed

Lakshmi and Others Vs State of U.P.

Supreme Court Of India · (2002) 3 ACR 2901 : AIR 2002 SC 3119 : (2002) AIRSCW 3596 : (2002) 4 Crimes 113 : (2002) 6 JT 392 : (2002) 6 SCALE 152 : (2002) 7 SCC 198 : (2002) 1 SCR 733 Supp : (2002) 6 Supreme 68

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 201, 302
Read judgment
Supreme Court29 Aug 2002dismissed

Rajesh Gulati Vs Govt. of N.C.T. of Delhi and Another

Supreme Court Of India · (2002) 3 ACR 2815 : AIR 2002 SC 3094 : (2002) AIRSCW 3563 : (2002) 2 ALD(Cri) 484 : (2003) 1 ALT(Cri) 63 : (2002) CriLJ 4299 : (2002) 4 Crimes 86 : (2002) 99 DLT 508 : (2002) 83 ECC 281 : (2002) ECR 918 : (2002) 6 JT 331 : (2002) 6 SCALE 142 : (2002) 7 SC

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 108, 132, 135(1)
Read judgment
Supreme Court29 Aug 2002Allowed

Delhi Administration (Now N.C.T. of Delhi) Vs Manohar Lal

Supreme Court Of India · (2002) 3 ACR 2737 : AIR 2002 SC 3088 : (2002) AIRSCW 3555 : (2002) 2 ALD(Cri) 560 : (2003) 1 CGLJ 11 : (2002) CriLJ 4295 : (2002) 4 Crimes 122 : (2002) 99 DLT 480 : (2002) 65 DRJ 158 : (2002) 6 JT 325 : (2003) 1 KLT 653 : (2003) 2 LW(Cri) 666 : (2002) 6 S

Criminal Procedure Code, 1973 (CrPC) — Section 433Prevention of Food Adulteration Act, 1954 — Section 16, 2, 7
Read judgment
Supreme Court28 Aug 2002Allowed

Subramani and Others Vs State of Tamil Nadu

Supreme Court Of India · (2002) 3 ACR 2786 : AIR 2002 SC 2980 : (2002) AIRSCW 3488 : (2002) 2 ALD(Cri) 592 : (2002) CriLJ 4102 : (2002) 4 Crimes 54 : (2002) 6 JT 262 : (2003) 2 LW(Cri) 629 : (2002) 6 SCALE 106 : (2002) 7 SCC 210 : (2002) 1 SCR 718 Supp : (2003) 130 STC 41 : (2002

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 100, 101, 102, 103, 104
Read judgment
Supreme Court28 Aug 2002Dismissed

State of A.P. Vs T. Prasanna Kumar

Supreme Court Of India · (2003) 1 ACR 627 : (2002) 7 JT 635

Criminal Procedure Code, 1973 (CrPC) — Section 366Penal Code, 1860 (IPC) — Section 302, 304, 376
Read judgment