Supreme Court30 Jul 2002Allowed
Vishwajit Shankar Khavanekar Vs State of Maharashtra
Supreme Court Of India · (2002) 3 ACR 2959 : (2002) 6 JT 565
Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 302
COURT ARCHIVE
Supreme Court Of India judgments
59,847 judgments · page 1,501 of 2,993
Supreme Court29 Jul 2002Allowed
P.S.N. Rao Vs State of Orissa and Others
Supreme Court Of India · AIR 2002 SC 2749 : (2002) AIRSCW 3105 : (2002) 94 FLR 1000 : (2002) 3 JCR 98 : (2002) 5 JT 481 : (2002) LabIC 2930 : (2002) 5 SCALE 344 : (2002) 6 SCC 478 : (2002) 3 SCT 794 : (2002) 5 Supreme 171
Administrative Tribunals Act, 1985 — Section 29
Supreme Court29 Jul 2002Allowed
Pyloff Packaging Pvt. Ltd. Vs Union of India (UOI) and Others
Supreme Court Of India · AIR 2002 SC 2779 : (2002) AIRSCW 3144 : (2003) 1 ALT 2 : (2002) 82 ECC 681 : (2002) 104 ECR 305 : (2002) 144 ELT 497 : (2002) 5 JT 376 : (2002) 5 SCALE 342 : (2002) 6 SCC 240 : (2002) 5 Supreme 139
Supreme Court29 Jul 2002Allowed
Deena (Dead) through LRs. Vs Bharat Singh (Dead) thr. LRs. and Others
Supreme Court Of India · AIR 2002 SC 2768 : (2002) AIRSCW 3130 : (2002) 5 ALD 27 : (2002) 4 ALLMR 549 : (2002) 4 AWC 2769 Supp : (2002) 4 CGLJ 192 : (2002) 3 CHN 150 Supp : (2002) 3 JCR 74 : (2002) 5 JT 359 : (2003) 1 LW 11 : (2003) 1 MLJ 82 : (2002) 4 RLW 595 : (2002) 5 SCALE 35
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 1(2), Order 23 Rule 1(3), Order 23 Rule 2, 100Limitation Act, 1963 — Section 14, 14(1), 14(3)
Supreme Court29 Jul 2002Disposed Of
Mabel Vs State of Haryana and Others
Supreme Court Of India · AIR 2002 SC 2773 : (2002) AIRSCW 3137 : (2002) 4 ALLMR 555 : (2002) 3 JCR 91 : (2002) 5 JT 402 : (2002) 5 SCALE 337 : (2002) 6 SCC 318 : (2002) 3 SCT 917 : (2002) 5 Supreme 141 : (2002) 2 UJ 1181
Supreme Court29 Jul 2002dismissed
Pradeep Anand Vs I.T.C. Ltd. and Others
Supreme Court Of India · AIR 2002 SC 2799 : (2002) AIRSCW 3170 : (2002) 5 ALD 33 : (2002) 2 ARBLR 626 : (2002) 98 DLT 781 : (2002) 5 JT 518 : (2002) 5 SCALE 363 : (2002) 6 SCC 437 : (2002) 5 Supreme 264 : (2002) 2 UJ 1165
Arbitration Act, 1940 — Section 14Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1Companies Act, 1956 — Section 17, 18, 30, 31, 33
Supreme Court29 Jul 2002Allowed
Thangavelu Vs State of Tamil Nadu
Supreme Court Of India · AIR 2002 SC 2759 : (2002) AIRSCW 3118 : (2002) 2 ALT(Cri) 185 : (2002) 4 CHN 40 Supp : (2002) CriLJ 3558 : (2002) 3 Crimes 104 : (2002) 5 JT 429 : (2002) 5 SCALE 329 : (2002) 6 SCC 498 : (2002) 5 Supreme 246 : (2002) 2 UC 516
Penal Code, 1860 (IPC) — Section 302, 506
Supreme Court29 Jul 2002Allowed
Kanhaiya Lal Agrawal Vs Union of India (UOI) and Others
Supreme Court Of India · AIR 2002 SC 2766 : (2002) AIRSCW 3127 : (2002) 2 ARBLR 616 : (2002) 4 AWC 2774 Supp : (2002) 3 JCR 72 : (2002) 5 JT 383 : (2002) 4 MPHT 433 : (2002) MPLJ 311 : (2002) 5 SCALE 339 : (2002) 6 SCC 315 : (2002) 1 SCR 284 Supp : (2002) 5 Supreme 145
Supreme Court29 Jul 2002Dismissed
Gajula Venkateswara Rao and Others Vs State of Andhra Pradesh
Supreme Court Of India · AIR 2002 SC 2775 : (2002) AIRSCW 3139 : (2002) 2 ALD(Cri) 400 : (2002) 2 ALT(Cri) 345 : (2002) CriLJ 3565 : (2002) 3 Crimes 126 : (2002) 5 JT 404 : (2002) 5 SCALE 358 : (2002) 6 SCC 487 : (2002) 5 Supreme 297 : (2002) 2 UC 431
Penal Code, 1860 (IPC) — Section 149, 302
Supreme Court26 Jul 2002Allowed
State of Punjab Vs Surjit Kaur (Dead) through L.Rs. and Others
Supreme Court Of India · (2001) 10 JT 42
Transfer of Property Act, 1882 — Section 41
Supreme Court26 Jul 2002Allowed
State through CBI Vs Dr. Narayan Waman Nerukar and Another
Supreme Court Of India · (2002) 07 SC CK 0006
Criminal Procedure Code, 1973 (CrPC) — Section 258, 309, 311, 482Official Secrets Act, 1923 — Section 3, 5, 5(3)Penal Code, 1860 (IPC) — Section 120
Supreme Court26 Jul 2002dismissed
Pothakamuri Srinivasulu @ Mooga Subbaiah Vs State of Andhra Pradesh
Supreme Court Of India · (2002) 3 ACR 2449 : AIR 2002 SC 2780 : (2002) AIRSCW 3146 : (2002) 2 ALD(Cri) 281 : (2002) 2 ALT(Cri) 210 : (2002) CriLJ 3569 : (2002) 3 Crimes 49 : (2002) 5 JT 369 : (2002) 4 RLW 585 : (2002) 5 SCALE 323 : (2002) 6 SCC 399 : (2002) 5 Supreme 131 : (2002)
Penal Code, 1860 (IPC) — Section 302, 394, 397
Supreme Court25 Jul 2002Dismissed
Podapati Malakondaiah Vs State of Andhra Pradesh
Supreme Court Of India · (2002) 2 ACR 2009 : AIR 2002 SC 2724 : (2002) AIRSCW 3072 : (2002) 2 ALT(Cri) 195 : (2002) CriLJ 3555 : (2002) 3 Crimes 47 : (2002) 5 JT 299 : (2002) 5 SCALE 319 : (2002) 9 SCC 11 : (2002) 5 Supreme 129 : (2002) 2 UC 461
Penal Code, 1860 (IPC) — Section 302, 307, 324
Supreme Court25 Jul 2002
Nagappa Y. Padagi and Others Vs State of Karnataka
Supreme Court Of India · (2002) 3 ACR 2876 : (2002) 6 JT 518
Criminal Procedure Code, 1973 (CrPC) — Section 154, 378Evidence Act, 1872 — Section 3
Supreme Court25 Jul 2002Allowed
Syed Gani Vs State of Maharashtra
Supreme Court Of India · (2002) 3 ACR 2463 : AIR 2002 SC 2726 : (2002) AIRSCW 3074 : (2002) 2 ALD(Cri) 286 : (2002) 2 ALT(Cri) 221 : (2002) CriLJ 3557 : (2002) 3 Crimes 54 : (2002) 2 DMC 392 : (2002) 5 JT 380 : (2002) 5 SCALE 326 : (2002) 6 SCC 527 : (2002) 5 Supreme 136 : (2002)
Penal Code, 1860 (IPC) — Section 201, 302, 506
Supreme Court23 Jul 2002Dismissed
Mathura Yadav @ Mathura Mahato and Others Vs State of Bihar
Supreme Court Of India · (2002) 2 ACR 2017 : AIR 2002 SC 2707 : (2002) AIRSCW 3049 : (2002) 3 BLJR 1778 : (2002) CriLJ 3538 : (2002) 3 Crimes 43 : (2002) 5 JT 326 : (2002) 3 PLJR 258 : (2002) 4 RLW 615 : (2002) 5 SCALE 297 : (2002) 6 SCC 451 : (2002) 5 Supreme 125 : (2002) 2 UC 6
Penal Code, 1860 (IPC) — Section 302, 34
Supreme Court23 Jul 2002Allowed
Mattar Vs State of U.P.
Supreme Court Of India · (2002) 2 ACR 2015 : AIR 2002 SC 2783 : (2002) AIRSCW 3149 : (2002) 2 ALD(Cri) 284 : (2003) 1 ALT 4 : (2002) 2 ALT(Cri) 241 : (2002) CriLJ 3572 : (2002) 3 Crimes 53 : (2002) 5 JT 324 : (2002) 5 SCALE 321 : (2002) 6 SCC 460 : (2002) 1 SCR 281 Supp : (2002)
Penal Code, 1860 (IPC) — Section 302, 34
Supreme Court23 Jul 2002Disposed Of
K. Venkateshwara Rao @ Venkatal @ I. Rao Vs State rep. by Inspector of Police, A.P.
Supreme Court Of India · (2002) 2 ACR 1998 : (2002) 2 ALD(Cri) 272 : (2002) 2 ALT(Cri) 192 : (2002) 5 JT 285 : (2002) 5 SCALE 305 : (2002) 6 SCC 247 : (2002) 2 UJ 1074
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 396, 412
Supreme Court23 Jul 2002Partly Allowed
Vithal Tukaram More and Others Vs The State of Maharashtra
Supreme Court Of India · (2002) 2 ACR 2001 : AIR 2002 SC 2715 : (2002) AIRSCW 3060 : (2002) 2 ALD(Cri) 275 : (2002) 2 ALT(Cri) 203 : (2002) 4 BOMLR 509 : (2002) 4 CGLJ 246 : (2002) 4 CHN 150 Supp : (2002) CriLJ 3546 : (2002) 3 Crimes 29 : (2002) 5 JT 289 : (2002) 5 SCALE 289 : (2
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 302, 323, 34
Supreme Court23 Jul 2002Partly Allowed
Rachhpal Singh and Another Vs State of Punjab
Supreme Court Of India · (2002) 3 ACR 2483 : AIR 2002 SC 2710 : (2002) AIRSCW 3053 : (2002) 2 ALD(Cri) 321 : (2002) 2 ALT(Cri) 223 : (2002) CriLJ 3540 : (2002) 3 Crimes 36 : (2002) 5 JT 388 : (2002) 5 SCALE 308 : (2002) 6 SCC 462 : (2002) 5 Supreme 118 : (2002) 2 UC 463
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 357, 357(1), 357(3)Penal Code, 1860 (IPC) — Section 148, 149, 302, 449