Supreme Court07 Aug 2002Dismissed
Patnala Venkata Ramana Vs State of A.P.
Supreme Court Of India · (2002) 3 ACR 2940 : (2002) 6 JT 442
Evidence Act, 1872 — Section 24, 25, 3Penal Code, 1860 (IPC) — Section 302
COURT ARCHIVE
Supreme Court Of India judgments
59,847 judgments · page 1,499 of 2,993
Supreme Court07 Aug 2002Allowed
Dharma Radaka Walvi Vs State of Maharashtra
Supreme Court Of India · (2002) 3 ACR 2930 : (2002) 6 JT 430 : (2002) 10 SCC 233 : (2002) 2 UJ 1429
Evidence Act, 1872 — Section 24, 25, 3, 8, 9Penal Code, 1860 (IPC) — Section 201, 302
Supreme Court06 Aug 2002Allowed
Pratap Singh Vs State of Himachal Pradesh
Supreme Court Of India · (2002) 3 ACR 2938 : (2002) 6 JT 441 : (2002) 4 PLJR 117
Criminal Procedure Code, 1973 (CrPC) — Section 482Probation of Offenders Act, 1958 — Section 9
Supreme Court06 Aug 2002Allowed
Ashok Kumar Jha Vs State of Bihar
Supreme Court Of India · (2002) 3 ACR 2840 : (2002) 6 JT 346 : (2002) 4 PLJR 123
Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 154Evidence Act, 1872 — Section 3
Supreme Court06 Aug 2002Allowed
Malla Prakasarao Vs Malla Janaki and Others
Supreme Court Of India · (2006) 1 ACC 300 : (2004) 4 CHN 114 Supp : (2004) 3 SCC 343
Motor Vehicles Act, 1988 — Section 149(2)
Supreme Court05 Aug 2002Dismissed
Hira Lall and Sons and Others Vs Lakshmi Commercial Bank
Supreme Court Of India · AIR 2002 SC 2873 : (2002) AIRSCW 3270 : (2002) 3 BC 190 : (2002) 4 CGLJ 205 : (2002) 112 CompCas 3 : (2002) 4 CompLJ 180 : (2002) 3 JCR 86 : (2002) 6 JT 94 : (2002) 4 LW 636 : (2002) 3 PLR 459 : (2002) 5 SCALE 474 : (2002) 6 SCC 389 : (2002) 1 SCR 444 Sup
Civil Procedure Code, 1908 (CPC) — Section 25Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 17, 18, 31
Supreme Court05 Aug 2002Allowed
Dhruv Green Field Ltd. Vs Hukam Singh and Others
Supreme Court Of India · AIR 2002 SC 2841 : (2002) AIRSCW 3227 : (2002) 5 ALT 6 : (2002) 3 PLR 472 : (2002) 5 SCALE 487 : (2002) 6 SCC 416 : (2002) 1 SCR 449 Supp : (2002) 5 Supreme 257
Civil Procedure Code, 1908 (CPC) — Section 9Punjab Village Common Lands (Regulation) Act, 1961 — Section 10A, 10A(1), 10A(2), 13Punjab Village Common Lands (Regulation) Rules, 1964 — Rule 6(10), 6(2)
Supreme Court05 Aug 2002
Raj Kishor Roy Vs Kamleshwar Pandey and Another
Supreme Court Of India · (2002) 3 ACR 2611 : AIR 2002 SC 2861 : (2002) AIRSCW 3254 : (2002) 2 ALT(Cri) 161 : (2002) CriLJ 3780 : (2002) 3 Crimes 67 : (2002) 6 JT 48 : (2002) 5 SCALE 471 : (2002) 6 SCC 543 : (2002) 5 Supreme 190 : (2002) 2 UC 563 : (2002) 2 UJ 1153
Criminal Procedure Code, 1973 (CrPC) — Section 197, 197(1)Penal Code, 1860 (IPC) — Section 323, 324, 504
Supreme Court05 Aug 2002Partly Allowed
Prakash Industries Ltd. Vs Development Credit Bank Ltd. and Another
Supreme Court Of India · (2002) 6 JT 386 : (2002) 4 PLJR 67 : (2002) 5 SCALE 498 : (2002) 6 SCC 424 : (2002) 2 UJ 1180 : (2003) 2 WLN 694
Supreme Court05 Aug 2002Allowed
Swaraj Tractors Division, Punjab Vs Raghbir Singh
Supreme Court Of India · (2004) 1 LLJ 458 : (2002) 6 SCALE 36
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 15
Supreme Court05 Aug 2002Disposed Of
Pramodkumar Rasikbhai Jhaveri Vs Karmasey Kunvargi Tak and Others
Supreme Court Of India · (2002) ACJ 1720 : AIR 2002 SC 2864 : (2002) AIRSCW 3257 : (2002) 4 ALLMR 260 : (2002) 4 AWC 3251 Supp : (2002) 3 BLJR 2451 : (2002) 4 CHN 33 Supp : (2002) 3 GLR 915 : (2002) 3 JCR 83 : (2002) 6 JT 380 : (2002) 3 MLJ 180 : (2002) 4 PLJR 30 : (2002) 3 PLR 4
Supreme Court02 Aug 2002Allowed
State of Punjab Vs Gurmej Singh
Supreme Court Of India · (2002) 3 ACR 2703 : AIR 2002 SC 2811 : (2002) AIRSCW 3186 : (2002) CriLJ 3741 : (2002) 4 Crimes 11 : (2002) 6 JT 299 : (2002) 5 SCALE 456 : (2002) 6 SCC 663 : (2002) 1 SCR 427 Supp : (2002) 5 Supreme 506 : (2002) 2 UC 555
Criminal Procedure Code, 1973 (CrPC) — Section 357(3)Penal Code, 1860 (IPC) — Section 302, 324, 326, 450
Supreme Court02 Aug 2002Dismissed
Dhupa Chamar and Others Vs State of Bihar
Supreme Court Of India · (2002) 3 ACR 2394 : AIR 2002 SC 2834 : (2002) AIRSCW 3217 : (2002) 2 ALD(Cri) 602 : (2002) 3 BLJR 1965 : (2002) CriLJ 3764 : (2002) 4 Crimes 65 : (2002) 5 JT 530 : (2002) 5 SCALE 447 : (2002) 6 SCC 506 : (2002) 1 SCR 412 Supp : (2002) 6 Supreme 12
Penal Code, 1860 (IPC) — Section 148, 149, 300, 302, 304
Supreme Court02 Aug 2002Disposed Of
Vikas Vs State of Rajasthan
Supreme Court Of India · (2002) 3 ACR 2443 : AIR 2002 SC 2830 : (2002) AIRSCW 3212 : (2002) 2 ALT(Cri) 213 : (2002) CriLJ 3760 : (2002) 3 Crimes 62 : (2002) 5 JT 573 : (2002) 5 SCALE 477 : (2002) 6 SCC 728 : (2002) 1 SCR 435 Supp : (2002) 5 Supreme 181 : (2002) 2 UC 559 : (2002)
Penal Code, 1860 (IPC) — Section 120B, 302, 304B, 364, 498
Supreme Court02 Aug 2002Allowed
Yadarao Dajiba Shrawane (dead) by Lrs. Vs Nanilal Harakchand Shah (dead) and Others
Supreme Court Of India · AIR 2002 SC 2849 : (2002) AIRSCW 3238 : (2002) 6 BomCR 551 : (2002) 3 JCR 190 : (2002) 5 JT 579 : (2002) 5 SCALE 461 : (2002) 6 SCC 404 : (2002) 5 Supreme 282 : (2002) 2 UJ 1191
Criminal Procedure Code, 1973 (CrPC) — Section 145Evidence Act, 1872 — Section 57Madhya Pradesh Public Trust Act, 1951 — Section 32
Supreme Court02 Aug 2002Allowed
Mardia Chemicals Ltd. Vs Gujarat Electricity Board and Another
Supreme Court Of India · (2002) 6 JT 590
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Article 136, 142
Supreme Court01 Aug 2002Allowed
State of Rajasthan Vs Laxman Singh and Others
Supreme Court Of India · (2002) 3 ACR 2860 : (2002) 3 BLJR 2462 : (2002) 6 JT 460 : (2002) 10 SCC 65
Penal Code, 1860 (IPC) — Section 302, 364
Supreme Court01 Aug 2002Allowed
Jagannath Vs State of Maharashtra
Supreme Court Of India · (2002) 3 ACR 2897 : (2003) 1 ALD(Cri) 192 : (2002) 6 JT 543 : (2002) 2 UJ 1413
Evidence Act, 1872 — Section 3, 9Penal Code, 1860 (IPC) — Section 302
Supreme Court01 Aug 2002Allowed
Pritam Nath and Others Vs State of Punjab
Supreme Court Of India · (2002) 3 ACR 2438 : AIR 2002 SC 2846 : (2002) AIRSCW 3233 : (2002) 2 ALD(Cri) 396 : (2003) 1 ALT 29 : (2002) CriLJ 3772 : (2002) 3 Crimes 120 : (2002) 5 JT 563 : (2002) 5 SCALE 429 : (2002) 6 SCC 321 : (2002) 1 SCR 397 Supp : (2002) 5 Supreme 292 : (2002)
Civil Procedure Code, 1908 (CPC) — Section 61Penal Code, 1860 (IPC) — Section 302, 304II, 34
Supreme Court01 Aug 2002Allowed
Babu Ram and Another Vs State of U.P. and Others
Supreme Court Of India · (2002) 3 ACR 2404 : AIR 2002 SC 2815 : (2002) AIRSCW 3192 : (2002) 2 ALT(Cri) 168 : (2003) 1 CHN 104 Supp : (2002) CriLJ 3745 : (2002) 3 Crimes 93 : (2002) 5 JT 542 : (2002) 4 RLW 589 : (2002) 5 SCALE 421 : (2002) 6 SCC 518 : (2002) 1 SCR 366 Supp : (2002
Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 325