Supreme Court16 Aug 2002Allowed
Mauria Udyog Ltd. Vs Commissioner of Central Excise
Supreme Court Of India · (2003) 85 ECC 249 : (2002) 146 ELT 37 : (2002) 8 JT 355 : (2003) 9 SCALE 44 : (2003) 9 SCC 139
COURT ARCHIVE
Supreme Court Of India judgments
59,847 judgments · page 1,497 of 2,993
Supreme Court16 Aug 2002Dismissed
The Regional Manager and Disciplinary Authority, State Bank of India, Hyderabad and Another Vs S. Mohammed Gaffar
Supreme Court Of India · AIR 2002 SC 3037 : (2002) AIRSCW 3388 : (2002) 6 ALT 46 : (2002) 95 FLR 3 : (2002) 6 JT 157 : (2002) LabIC 2976 : (2002) 3 LLJ 529 : (2002) 4 PLJR 26 : (2002) 5 SCALE 619 : (2002) 7 SCC 168 : (2002) 1 SCR 573 Supp : (2002) 3 SCT 1066 : (2003) 1 SLJ 181 :
Constitution of India, 1950 — Article 226
Supreme Court14 Aug 2002Dismissed
Temjenkaba and Others Vs Temjenwati and Others
Supreme Court Of India · (2003) 1 CALLT 31 : (2002) 8 JT 45 : (2002) 10 SCC 597
Constitution of India, 1950 — Article 371ALimitation Act, 1963 — Section 3, 30
Supreme Court14 Aug 2002Dismissed
Jullundur Improvement Trust Vs Mohan Singh (dead) by L.Rs. and Another
Supreme Court Of India · (2002) 8 JT 125 : (2003) 134 PLR 421
Specific Relief Act, 1963 — Section 38, 39, 41
Supreme Court14 Aug 2002Allowed
U.P. Judicial Officers'' Asso. Vs Union of India (UOI) and Others
Supreme Court Of India · (2003) 1 ACR 881 : (2003) 96 FLR 409 : (2002) 8 JT 133 : (2003) 1 UPLBEC 117
Penal Code, 1860 (IPC) — Section 120B, 211
Supreme Court14 Aug 2002Allowed
Munnuswamy and Others Vs State of Tamil Nadu
Supreme Court Of India · (2002) 3 ACR 2514 : AIR 2002 SC 2994 : (2002) AIRSCW 3331 : (2002) CriLJ 3915 : (2002) 3 Crimes 218 : (2002) 6 JT 106 : (2002) 5 SCALE 605 : (2002) 6 SCC 700 : (2002) 1 SCR 550 Supp : (2002) 5 Supreme 478 : (2002) 2 UC 594
Penal Code, 1860 (IPC) — Section 109, 302, 304, 341
Supreme Court14 Aug 2002Allowed
Ramilaben Hasmukhbhai Khristi and Another, Suleman Yakubbhai Khristi Parmar and Dahyabhai Ashabhai Khristi Parmar and Others Vs State of Gujarat
Supreme Court Of India · (2002) 3 ACR 2614 : AIR 2002 SC 2996 : (2002) AIRSCW 3334 : (2002) 2 ALD(Cri) 451 : (2002) CriLJ 3917 : (2002) 3 Crimes 206 : (2003) 1 GLR 31 : (2002) 3 JCR 148 : (2002) 6 JT 54 : (2002) 5 SCALE 631 : (2002) 7 SCC 56 : (2002) 1 SCR 530 Supp : (2002) 5 Sup
Penal Code, 1860 (IPC) — Section 120B, 302, 363, 366
Supreme Court14 Aug 2002Dismissed
Kuldip Singh and Another Vs State of Punjab
Supreme Court Of India · (2002) 3 ACR 2505 : AIR 2002 SC 3023 : (2002) AIRSCW 3369 : (2003) 1 ALT 4 : (2002) 2 ALT(Cri) 376 : (2002) CriLJ 3944 : (2002) 4 Crimes 79 : (2002) 6 JT 97 : (2002) 5 SCALE 569 : (2002) 6 SCC 757 : (2002) 6 Supreme 30
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 201, 302
Supreme Court14 Aug 2002Dismissed
Doryodhan and Another Vs State of Maharashtra
Supreme Court Of India · (2003) 1 ACR 24 : (2003) 1 ALD(Cri) 4 : (2002) 8 JT 152
Penal Code, 1860 (IPC) — Section 3, 302, 32, 34
Supreme Court14 Aug 2002Partly Allowed
Pavni Bai (dead) through her LRs Vs Loona (dead) through LRs and Others
Supreme Court Of India · (2002) 8 JT 160 : (2003) 9 SCALE 29 : (2002) 7 SCC 756
Civil Procedure Code, 1908 (CPC) — Section 100
Supreme Court14 Aug 2002Dismissed
Kalahasthri Pattabhirami Reddy Vs State of A.P.
Supreme Court Of India · (2003) 1 ACR 818 : (2002) 8 JT 99
Evidence Act, 1872 — Section 3, 9
Supreme Court14 Aug 2002Allowed
Khatoon Nisa Vs State of U.P. and Others
Supreme Court Of India · (2003) 1 AWC 128 Supp : (2002) 7 JT 631 : (2003) 3 PLJR 126 : (2002) 6 SCALE 165
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 125Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 5
Supreme Court13 Aug 2002dismissed
Ganga Paswan and Another Vs State of Bihar
Supreme Court Of India · (2002) 3 ACR 2733 : (2003) 51 BLJR 352 : (2003) 1 JCR 149 : (2002) 6 JT 320
Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 302, 34
Supreme Court13 Aug 2002Allowed
Radha Kishan Vs State of M.P.
Supreme Court Of India · (2002) 3 ACR 2708 : (2003) 1 JLJ 201 : (2002) 6 JT 305
Criminal Procedure Code, 1973 (CrPC) — Section 3, 45Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 302
Supreme Court13 Aug 2002Dismissed
Nagina Singh and Others Vs Naga Singh and Others
Supreme Court Of India · AIR 2002 SC 3028 : (2002) AIRSCW 3376 : (2002) 6 ALT 6 : (2002) 4 AWC 2777 Supp : (2002) 3 BLJR 1896 : (2002) 3 JCR 93 : (2002) 6 JT 112 : (2002) 4 PLJR 15 : (2002) 93 RD 841 : (2002) 5 SCALE 602 : (2002) 7 SCC 113 : (2002) 5 Supreme 327 : (2002) 2 UC 621
Supreme Court13 Aug 2002Allowed
Vadugu Chanti Babu Vs State of Andhra Pradesh
Supreme Court Of India · (2002) 3 ACR 2605 : AIR 2002 SC 2911 : (2002) AIRSCW 3320 : (2003) 1 ALT(Cri) 115 : (2002) CriLJ 3791 : (2002) 4 Crimes 99 : (2002) 3 JCR 169 : (2002) 6 JT 42 : (2002) 5 SCALE 559 : (2002) 6 SCC 547 : (2002) 6 Supreme 51 : (2002) 2 UC 577
Supreme Court13 Aug 2002Dismissed
Lakshmi Precision Screws Ltd. Vs Ram Bahagat
Supreme Court Of India · AIR 2002 SC 2914 : (2002) AIRSCW 3324 : (2002) 95 FLR 43 : (2002) 6 JT 162 : (2002) LabIC 2968 : (2002) 3 LLJ 516 : (2002) 5 SCALE 593 : (2002) 6 SCC 552 : (2002) 1 SCR 512 Supp : (2002) 5 Supreme 315
Constitution of India, 1950 — Article 136, 14, 21, 226
Supreme Court13 Aug 2002Allowed
Mukesh Vs State of Madhya Pradesh
Supreme Court Of India · (2002) 3 ACR 2712 : (2002) 6 JT 310
Penal Code, 1860 (IPC) — Section 302, 304, 307, 326
Supreme Court13 Aug 2002Allowed
Muthu Vs State of Karnataka
Supreme Court Of India · (2002) 3 ACR 2594 : AIR 2002 SC 2902 : (2002) AIRSCW 3307 : (2003) 1 ALT(Cri) 170 : (2002) CriLJ 3782 : (2002) 4 Crimes 104 : (2002) 6 JT 32 : (2002) 5 SCALE 583 : (2002) 9 SCC 158 : (2002) 6 Supreme 56 : (2002) 2 UC 583
Penal Code, 1860 (IPC) — Section 302
Supreme Court13 Aug 2002Disposed Of
K. Sadanand @ Naidu Vs Public Prosecutor
Supreme Court Of India · (2003) 1 ACR 39 : (2002) 8 JT 174
Evidence Act, 1872 — Section 3, 45Penal Code, 1860 (IPC) — Section 420