Supreme Court27 Aug 2002Allowed
Ali Mehndi Vs State, Government of NCT Delhi
Supreme Court Of India · (2003) 1 ACR 828 : (2002) 8 JT 108
Arms Act, 1959 — Section 25Evidence Act, 1872 — Section 3, 9Penal Code, 1860 (IPC) — Section 398
COURT ARCHIVE
Supreme Court Of India judgments
59,847 judgments · page 1,495 of 2,993
Supreme Court27 Aug 2002Dismissed
Commissioner of C. Ex. Vs Josts Engineering Co. Ltd.
Supreme Court Of India · (2002) 146 ELT 29 : (2002) 10 SCC 164
Central Excises and Salt Act, 1944 — Section 2, 3
Supreme Court27 Aug 2002Allowed
Bhima @ Bhimrao Sida Kamble and Others Vs State of Maharashtra
Supreme Court Of India · (2002) 3 ACR 2735 : AIR 2002 SC 3086 : (2002) AIRSCW 3553 : (2002) 2 ALT(Cri) 342 : (2002) CriLJ 4293 : (2002) 6 JT 322 : (2003) 2 LW(Cri) 852 : (2002) 7 SCC 33 : (2002) 1 SCR 693 Supp : (2002) 5 Supreme 555 : (2002) 2 UJ 1312
Penal Code, 1860 (IPC) — Section 147, 149, 302, 323, 325
Supreme Court27 Aug 2002Dismissed
Union of India (UOI) and Others Vs Shakuntala Gupta (Dead) by Lrs.
Supreme Court Of India · AIR 2002 SC 3079 : (2002) AIRSCW 3543 : (2002) 4 ALLMR 541 : (2002) 4 AWC 3225 Supp : (2002) 3 BLJR 1989 : (2002) 99 DLT 396 : (2002) 64 DRJ 679 : (2002) 6 JT 371 : (2002) 3 PLR 836 : (2002) 6 SCALE 548 : (2002) 7 SCC 98 : (2002) 5 Supreme 570
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 17(1), 17(3A), 17(4), 4, 5A
Supreme Court27 Aug 2002
Laxman Vs State of Maharashtra
Supreme Court Of India · (2002) 3 ACR 2723 : AIR 2002 SC 2973 : (2002) AIRSCW 3479 : (2002) 2 ALT(Cri) 263 : (2002) 4 CHN 29 Supp : (2002) CriLJ 4095 : (2002) 4 Crimes 42 : (2003) 1 GLR 1 : (2002) 6 JT 313 : (2003) 2 LW(Cri) 814 : (2002) 5 SCALE 418 : (2002) 6 SCALE 135 : (2002)
Supreme Court27 Aug 2002Dismissed
Abdul Waheed Khan @ Waheed and Others Vs State of Andhra Pradesh
Supreme Court Of India · (2002) 3 ACR 2667 : AIR 2002 SC 2961 : (2002) 2 ALD(Cri) 509 : (2002) 6 JT 274 : (2003) 2 LW(Cri) 587 : (2002) 7 SCC 175 : (2002) 1 SCR 703 Supp : (2002) 2 UJ 1298
Arms Act, 1959 — Section 25(1B)Penal Code, 1860 (IPC) — Section 212, 299, 300, 302, 304
Supreme Court26 Aug 2002Disposed Of
Troikaa Pharmaceuticals Ltd. Vs Wockhardt Ltd. and Another
Supreme Court Of India · (2002) 25 PTC 415
Supreme Court26 Aug 2002Dismissed
Secretary to Govt., Tamil Nadu and Another Vs K. Vinayagamurthy
Supreme Court Of India · AIR 2002 SC 2968 : (2002) AIRSCW 3472 : (2002) 6 JT 361 : (2002) 6 SCALE 100 : (2002) 7 SCC 104 : (2002) 1 SCR 683 Supp : (2002) 5 Supreme 535
Constitution of India, 1950 — Article 136, 19(6)Tamil Nadu Liquor (Retail Vending) (Amendment) Rules — Rule 13, 14Tamil Nadu Liquor (Retail Vending) Rules, 1989 — Rule 30(2), 30(7)
Supreme Court26 Aug 2002Dismissed
Satish Rawat Vs Union of India (UOI) and Others
Supreme Court Of India · AIR 2002 SC 3380 : (2002) 95 FLR 203 : (2002) 6 JT 377 : (2002) LabIC 3273 : (2002) 6 SCALE 93 : (2002) 7 SCC 29 : (2002) 1 SCR 671 Supp : (2003) 1 SLJ 174 : (2002) 3 UPLBEC 2693
Supreme Court26 Aug 2002Allowed
State through CBI Vs Dr. Narayan Waman Nerukar and Another
Supreme Court Of India · (2002) 3 ACR 2771 : (2002) 2 ALD(Cri) 468 : (2002) 4 CGLJ 234 : (2002) 99 DLT 464 : (2002) 6 JT 242 : (2002) 6 SCALE 95 : (2002) 7 SCC 6 : (2002) 1 SCR 676 Supp : (2002) 2 UC 653 : (2002) 2 UJ 1376
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 258, 309, 311, 482Official Secrets Act, 1923 — Section 3, 5, 5(3)
Supreme Court23 Aug 2002Allowed
Raghu Forwarding Agency and Another Vs Union of India (UOI) Ors.
Supreme Court Of India · (2002) 8 JT 340 : (2003) 12 SCC 272
Limitation Act, 1963 — Section 12, 14, 5
Supreme Court23 Aug 2002Allowed
State of Mizoram and Another Vs B.D. Thakur B.D. Thakur Vs State of Mizoram and Another
Supreme Court Of India · (2003) 1 ALT 22 : (2003) 1 AWC 82 Supp : (2002) 95 FLR 916 : (2002) 8 JT 227 : (2003) 12 SCC 268 : (2003) 1 UPLBEC 167 : (2002) 3 UPLBEC 2800
Constitution of India, 1950 — Article 136, 226, 227
Supreme Court23 Aug 2002Partly Allowed
Amar Malla and Others Vs State of Tripura
Supreme Court Of India · AIR 2002 SC 3052 : (2002) AIRSCW 3507 : (2002) 2 ALT(Cri) 333 : (2002) CriLJ 4117 : (2002) 3 Crimes 199 : (2003) 1 JCR 146 : (2002) 6 JT 256 : (2002) 6 SCALE 78 : (2002) 7 SCC 91 : (2002) 5 Supreme 446
Penal Code, 1860 (IPC) — Section 302, 326, 34
Supreme Court23 Aug 2002Dismissed
M.P. Rajya Sahkari Bank Maryadi Vs Indian Coffee Workers'' Co-operative Society Ltd. and Others
Supreme Court Of India · AIR 2002 SC 3055 : (2002) AIRSCW 3511 : (2002) 6 JT 290 : (2002) 6 SCALE 89 : (2002) 9 SCC 204 : (2002) 5 Supreme 450
Supreme Court23 Aug 2002Dismissed
Nilesh Nandkumar Shah Vs Sikandar Aziz Patel
Supreme Court Of India · AIR 2002 SC 3073 : (2002) AIRSCW 3535 : (2002) 4 ALLMR 534 : (2002) 4 BOMLR 309 : (2003) 4 GLR 485 : (2002) 6 JT 174 : (2002) 6 SCALE 61 : (2002) 6 SCC 678 : (2002) 1 SCR 652 Supp : (2002) 5 Supreme 453 : (2002) 2 UJ 1285
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 10, 11, 12, 13, 14
Supreme Court23 Aug 2002Allowed
T.K. Reddy Vs State of A.P.
Supreme Court Of India · (2002) 3 ACR 2642 : AIR 2002 SC 2988 : (2002) AIRSCW 3498 : (2002) 2 ALD(Cri) 565 : (2002) 2 ALT(Cri) 337 : (2002) CriLJ 4110 : (2002) 4 Crimes 27 : (2002) 2 DMC 460 : (2002) 3 JCR 158 : (2002) 6 JT 171 : (2003) 2 LW(Cri) 818 : (2002) 6 SCALE 59 : (2002)
Penal Code, 1860 (IPC) — Section 302
Supreme Court23 Aug 2002Disposed Of
Komal and Others and Meharban and Others Vs State of Uttar Pradesh
Supreme Court Of India · (2002) 3 ACR 2756 : AIR 2002 SC 3057 : (2002) AIRSCW 3514 : (2002) 3 BLJR 1957 : (2002) 4 Crimes 127 : (2002) 6 JT 227 : (2002) 6 SCALE 68 : (2002) 7 SCC 82 : (2002) 6 Supreme 82
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 323
Supreme Court23 Aug 2002Allowed
Smt. Katta Sujatha Vs Fertilizers and Chem. Travancore Ltd. and Another
Supreme Court Of India · (2003) 2 ACR 1563 : (2003) 1 AWC 612 Supp : (2005) 3 BC 575 : (2002) 10 JT 134 : (2002) 6 SCALE 169 : (2002) 7 SCC 655
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141
Supreme Court23 Aug 2002Dismissed
K.M. Mathew Vs K.A. Abraham and Others
Supreme Court Of India · (2002) 3 ACR 2776 : AIR 2002 SC 2989 : (2002) AIRSCW 3500 : (2002) 2 ALD(Cri) 463 : (2002) 2 ALT(Cri) 324 : (2002) CriLJ 4111 : (2002) 4 Crimes 17 : (2002) 8 JT 248 : (2002) 3 KLT 282 : (2003) 2 LW(Cri) 659 : (2002) 6 SCALE 82 : (2002) 6 SCC 670 : (2002)
Criminal Procedure Code, 1973 (CrPC) — Section 319, 342, 465, 482Penal Code, 1860 (IPC) — Section 500Press and Registration of Books Act, 1867 — Section 3, 5(1), 5(2), 7, 8A
Supreme Court23 Aug 2002Allowed
Bharatiya Gramin Punarrachana Sanstha Vs Vijay Kumar and Others
Supreme Court Of India · AIR 2002 SC 3092 : (2002) AIRSCW 3560 : (2003) 1 ALT 6 : (2002) 4 BOMLR 465 : (2002) 95 FLR 8 : (2002) 6 JT 201 : (2002) LabIC 3278 : (2002) 3 LLJ 1121 : (2003) 1 MhLj 563 : (2002) 5 SCALE 75 : (2002) 6 SCC 707 : (2002) 4 SCT 161 : (2002) 5 Supreme 481 :
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 5, 5(2), 5(4), 5(5)