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Supreme Court Of India judgments

59,847 judgments · page 1,502 of 2,993

Supreme Court23 Jul 2002Allowed

Sunder Vs State (N.C.T. of Delhi)

Supreme Court Of India · AIR 2002 SC 2764 : (2002) AIRSCW 3124 : (2002) 2 ALT(Cri) 219 : (2002) 4 CHN 37 Supp : (2002) CriLJ 3563 : (2002) 3 Crimes 18 : (2002) 5 JT 425 : (2003) 1 RLW 1 : (2002) 5 SCALE 316 : (2002) 6 SCC 593 : (2002) 1 SCR 277 Supp : (2002) 5 Supreme 71 : (2002)

Arms Act, 1959 — Section 25Penal Code, 1860 (IPC) — Section 399, 402Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 11, 12, 18, 19, 5
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Supreme Court22 Jul 2002Allowed

Haridas Exports Vs All India Float Glass Mfrs. Association and Others

Supreme Court Of India · AIR 2002 SC 2728 : (2002) AIRSCW 3077 : (2002) 111 CompCas 617 : (2002) 2 CPJ 11 : (2002) 99 DLT 76 : (2002) 82 ECC 683 : (2002) ECR 14 : (2002) 145 ELT 241 : (2002) 5 JT 253 : (2002) 5 SCALE 253 : (2002) 6 SCC 600 : (2002) 38 SCL 1020 : (2002) 1 SCR 229

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2A, Order 39 Rule 3, Order 39 Rule 4, Order 39 Rule 5Customs Tariff Act, 1975 — Section 9, 9A, 9B, 9CMonopolies and Restrictive Trade Practices Act, 1969 — Section 1(
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Supreme Court22 Jul 2002Dismissed

Durgadas Purkyastha Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2002 SC 2639 : (2002) AIRSCW 2961 : (2002) 5 ALT 36 : (2002) 5 JT 316 : (2002) 3 MLJ 121 : (2002) 5 SCALE 249 : (2002) 6 SCC 242 : (2002) 1 SCR 223 Supp : (2002) 3 SCT 681 : (2002) 3 SLJ 211 : (2002) 5 Supreme 64 : (2002) 2 UJ 1117

Administrative Tribunals Act, 1985 — Section 19, 6, 8Constitution of India, 1950 — Article 311(2), 32
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Supreme Court22 Jul 2002Dismissed

State of Kerala and Another Vs Rosalind Thomas

Supreme Court Of India · AIR 2002 SC 2637 : (2002) AIRSCW 2959 : (2002) 5 JT 331 : (2002) 2 KLJ 405 : (2002) 5 SCALE 281 : (2002) 6 SCC 327 : (2002) 5 Supreme 68

Kerala Land Reforms (Amendment) Act, 1989 — Section 10Kerala Land Reforms Act, 1963 — Section 103, 85, 85(2), 85(5), 85(7)
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Supreme Court18 Jul 2002Allowed

Nirmal Pasi and Another Vs State of Bihar

Supreme Court Of India · (2002) 3 ACR 2590 : (2003) 1 ALD(Cri) 628 : (2003) 2 ALT 29 : (2002) 6 JT 28 : (2002) 4 PLJR 115

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 3, 395, 9
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Supreme Court18 Jul 2002Allowed

Rakesh and Others Vs State of U.P.

Supreme Court Of India · AIR 2002 SC 2721 : (2002) AIRSCW 3067 : (2002) 2 ALD(Cri) 267 : (2002) 2 ALT(Cri) 198 : (2002) 3 CHN 162 Supp : (2002) CriLJ 3551 : (2002) 3 Crimes 21 : (2002) 5 JT 438 : (2002) 5 SCALE 283 : (2002) 6 SCC 384 : (2002) 1 SCR 213 Supp : (2002) 7 SLJ 386 : (

Penal Code, 1860 (IPC) — Section 147, 149, 302, 304
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Supreme Court17 Jul 2002Allowed

Hansraj and Sons Vs State of Jammu and Kashmir and Others

Supreme Court Of India · AIR 2002 SC 2692 : (2002) AIRSCW 3029 : (2003) 2 JKJ 245 : (2002) 5 JT 242 : (2002) 5 SCALE 240 : (2002) 6 SCC 227 : (2002) 1 SCR 199 Supp : (2002) 128 STC 203 : (2002) 5 Supreme 46 : (2002) 3 UPLBEC 2015

Constitution of India, 1950 — Article 14, 19(1), 226, 286Constitution of Jammu and Kashmir, 1956 — Section 103Jammu and Kashmir Levy of Tolls Act, 1995 — Section 3, 3(1)
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Supreme Court17 Jul 2002Dismissed

M. Madan Mohan Rao and Others Vs Union of India (UOI) and Others

Supreme Court Of India · (2002) 2 ACC 727 : AIR 2002 SC 2647 : (2002) AIRSCW 2972 : (2002) 5 ALT 40 : (2002) 3 JCR 5 : (2002) 5 JT 230 : (2002) 5 SCALE 225 : (2002) 6 SCC 348 : (2002) 5 Supreme 38

Constitution of India, 1950 — Article 19(1)Motor Vehicles Act, 1988 — Section 100, 100(1), 100(2), 103, 104
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Supreme Court17 Jul 2002Allowed

State of Rajasthan and Others Vs Lata Arun

Supreme Court Of India · AIR 2002 SC 2642 : (2002) AIRSCW 2966 : (2002) 5 JT 210 : (2002) 5 SCALE 233 : (2002) 6 SCC 252 : (2002) 3 SCT 667 : (2002) 5 Supreme 33 : (2002) 2 UJ 1029 : (2002) 3 UPLBEC 2001

Recruitment Rules, 1974 — Rule 11, 7
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Supreme Court16 Jul 2002Disposed Of

Sahiya Vs State of U.P.

Supreme Court Of India · (2002) 3 ACR 2727 : (2002) 6 JT 318

Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 302, 324, 34
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Supreme Court16 Jul 2002Allowed

Ram Khilona and Others Vs Sardar and Others

Supreme Court Of India · AIR 2002 SC 2548 : (2002) AIRSCW 2842 : (2002) 5 ALD 17 : (2002) 4 ALLMR 274 : (2003) 1 ARBLR 1 : (2003) 51 BLJR 56 : (2002) 4 CGLJ 273 : (2002) 5 JT 503 : (2003) 1 LW 127 : (2002) 3 MLJ 114 : (2002) 93 RD 862 : (2002) 5 SCALE 210 : (2002) 6 SCC 375 : (20

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, 100Criminal Procedure Code, 1973 (CrPC) — Section 145, 146Specific Relief Act, 1963 — Section 19, 20
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