Supreme Court21 Aug 2002Dismissed
Suresh Vs State of Kerala
Supreme Court Of India · (2003) 1 ACR 954 : (2002) 8 JT 488
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 27
COURT ARCHIVE
Supreme Court Of India judgments
59,847 judgments · page 1,496 of 2,993
Supreme Court21 Aug 2002Allowed
Mohibur Rahman and Another Vs State of Assam
Supreme Court Of India · (2002) 3 ACR 2765 : AIR 2002 SC 3064 : (2002) AIRSCW 3523 : (2002) 2 ALT(Cri) 318 : (2002) 3 Crimes 235 : (2002) 6 JT 235 : (2002) 6 SCALE 49 : (2002) 6 SCC 715 : (2002) 5 Supreme 530 : (2002) 2 UC 659
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302, 34
Supreme Court21 Aug 2002Disposed Of
Prakash Narain Sharma Vs Burmah Shell Cooperative Housing Society Ltd.
Supreme Court Of India · AIR 2002 SC 3062 : (2002) AIRSCW 3520 : (2002) 3 ARBLR 1 : (2002) 99 DLT 445 : (2002) 6 JT 209 : (2003) 134 PLR 396(2) : (2002) 6 SCALE 55 : (2002) 7 SCC 46 : (2002) 1 SCR 643 Supp : (2002) 5 Supreme 461
Delhi Co-operative Societies Act, 1972 — Section 60, 93, 93(1), 93(3)
Supreme Court21 Aug 2002Dismissed
State of Andhra Pradesh Vs Ishaq Akbar
Supreme Court Of India · (2003) 2 ACR 1366 : (2002) 8 JT 499
Criminal Procedure Code, 1973 (CrPC) — Section 29, 360, 378Penal Code, 1860 (IPC) — Section 306, 323
Supreme Court21 Aug 2002Disposed Of
State of Punjab Vs Vijay Shankar
Supreme Court Of India · (2003) 1 ACR 385 : (2002) 8 JT 278
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 50
Supreme Court21 Aug 2002Allowed
Ganesh K. Gulve etc. Vs State of Maharashtra
Supreme Court Of India · (2002) 3 ACR 2820 : AIR 2002 SC 3068 : (2002) AIRSCW 3528 : (2002) 2 ALD(Cri) 490 : (2002) 3 BLJR 1994 : (2002) 4 BOMLR 316 : (2002) 4 Crimes 92 : (2002) 3 JCR 231 : (2002) 6 JT 337 : (2002) 6 SCALE 42 : (2002) 7 SCC 71 : (2002) 1 SCR 632 Supp : (2002) 6
Criminal Procedure Code, 1973 (CrPC) — Section 157, 294Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
Supreme Court20 Aug 2002Dismissed
Suryamani Singh Vs State of U.P.
Supreme Court Of India · (2003) 1 ACR 934 : (2002) 8 JT 335
Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 302, 304
Supreme Court20 Aug 2002Partly Allowed
Shri Adaikalasami (dead) by Lrs. Vs The Idol of Aruligu Subramaniaswami
Supreme Court Of India · (2002) 8 JT 109
Madras City Tenants Protection Act, 1922 — Section 11, 4(4)
Supreme Court20 Aug 2002Dismissed
Rattan Lal Vs State of Madhya Pradesh
Supreme Court Of India · (2003) 1 ACR 611 : (2002) 7 JT 627
Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 300, 302, 304
Supreme Court20 Aug 2002Dismissed
Delhi Development Authority Vs Ashok Kumar Behal and Others
Supreme Court Of India · AIR 2002 SC 2940 : (2002) AIRSCW 3436 : (2002) 3 BLJR 2454 : (2003) 96 CLT 141 : (2002) 99 DLT 284 : (2002) 6 JT 182 : (2002) 6 SCALE 20 : (2002) 7 SCC 135 : (2002) 1 SCR 622 Supp : (2002) 5 Supreme 398
Constitution of India, 1950 — Article 226
Supreme Court20 Aug 2002Dismissed
Nallabothu Venkaiah Vs State of Andhra Pradesh
Supreme Court Of India · (2002) 3 ACR 2742 : AIR 2002 SC 2945 : (2002) AIRSCW 3442 : (2002) 2 ALD(Cri) 441 : (2002) 2 ALT(Cri) 305 : (2002) CriLJ 4081 : (2002) 3 Crimes 221 : (2002) 6 JT 213 : (2003) 2 LW(Cri) 688 : (2002) 6 SCALE 26 : (2002) 7 SCC 117 : (2002) 1 SCR 606 Supp : (
Explosive Substances Act, 1908 — Section 3, 5Penal Code, 1860 (IPC) — Section 34, 147, 148, 149, 300, 302, 323, 324, 341
Supreme Court20 Aug 2002Allowed
State of Maharashtra Vs Arvinder
Supreme Court Of India · (2003) 2 ACR 1216 : (2002) 8 JT 544
Arms Act, 1959 — Section 25Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 325, 34, 395, 397
Supreme Court19 Aug 2002Dismissed
Mani Kumar Thapa Vs State of Sikkim
Supreme Court Of India · (2002) 3 ACR 2844 : AIR 2002 SC 2920 : (2002) AIRSCW 3409 : (2002) 2 ALT(Cri) 288 : (2002) 4 CGLJ 374 : (2002) CriLJ 4069 : (2002) 3 Crimes 138 : (2002) 6 JT 349 : (2002) 6 SCALE 1 : (2002) 7 SCC 157 : (2002) 5 Supreme 357 : (2002) 3 Supreme 357
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 302, 34, 364
Supreme Court19 Aug 2002Disposed Of
Anwarun Nisha Khatoon Vs State of Bihar and Others
Supreme Court Of India · AIR 2002 SC 2959 : (2002) AIRSCW 3461 : (2002) 3 BLJR 1872 : (2002) 95 FLR 1 : (2002) 6 JT 205 : (2002) LabIC 2979 : (2002) 3 LLJ 844 : (2002) 5 SCALE 13 : (2002) 6 SCC 703 : (2002) 5 Supreme 367
Bihar Service Code, 1952 — Rule 96, 96(1), 96(2)
Supreme Court19 Aug 2002Allowed
K. Varadharaj Vs State of Tamil Nadu and Another
Supreme Court Of India · (2002) 3 ACR 2644 : AIR 2002 SC 2953 : (2002) AIRSCW 3452 : (2002) 2 ALT(Cri) 315 : (2002) CriLJ 4089 : (2002) 3 Crimes 149 : (2002) 6 JT 189 : (2002) 6 SCALE 10 : (2002) 6 SCC 735 : (2002) 5 Supreme 369 : (2002) 2 UJ 1253
Supreme Court16 Aug 2002Dismissed
Shankar Lal and Others Vs State of Rajasthan and Others
Supreme Court Of India · (2002) 10 JT 201
Supreme Court16 Aug 2002Dismissed
Mohd. Azeem Vs A. Venkatesh and Another
Supreme Court Of India · (2002) 6 ALT 40 : (2002) 8 SCALE 331 : (2002) 7 SCC 726
Criminal Procedure Code, 1973 (CrPC) — Section 200, 378(4)Negotiable Instruments Act, 1881 (NI) — Section 138
Supreme Court16 Aug 2002Allowed
Harjit Singh and Others Vs State of Punjab State of Punjab Vs Harjit Singh and Others
Supreme Court Of India · (2002) 3 ACR 2557 : AIR 2002 SC 3040 : (2002) AIRSCW 3393 : (2002) 2 ALD(Cri) 420 : (2002) 1 ALT(Cri) 227 : (2002) 4 CGLJ 424 : (2002) 3 Crimes 158 : (2002) 6 JT 123 : (2002) 5 SCALE 644 : (2002) 6 SCC 739 : (2002) 1 SCR 581 Supp : (2002) 5 Supreme 378
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 148, 149, 302, 307, 313
Supreme Court16 Aug 2002Allowed
Sher Bahadur Vs Union of India (UOI) and Others
Supreme Court Of India · AIR 2002 SC 3030 : (2002) AIRSCW 3379 : (2002) 4 AWC 2877 Supp : (2002) 95 FLR 11 : (2002) 1 JCR 12 : (2002) 6 JT 152 : (2002) LabIC 2974 : (2002) 3 LLJ 848 : (2002) 4 PLJR 33 : (2002) 5 SCALE 616 : (2002) 7 SCC 142 : (2002) 1 SCR 568 Supp : (2002) 3 SCT
Railway Servants (Discipline and Appeal) Rules, 1968 — Rule 6Railway Services (Conduct) Rules, 1966 — Rule 3.1
Supreme Court16 Aug 2002Partly Allowed
Hardeep Vs State of Haryana and Another
Supreme Court Of India · (2002) 3 ACR 2576 : AIR 2002 SC 3018 : (2002) AIRSCW 3362 : (2002) 4 CHN 202 Supp : (2002) CriLJ 3939 : (2002) 4 Crimes 5 : (2002) 6 JT 144 : (2002) 5 SCALE 608 : (2002) 7 SCC 11 : (2002) 1 SCR 556 Supp : (2002) 5 Supreme 499
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302, 304