COURT ARCHIVE

Supreme Court Of India judgments

59,847 judgments · page 1,503 of 2,993

Supreme Court16 Jul 2002Dismissed

A.V. Mohan Rao and Another Vs M. Kishan Rao and Another

Supreme Court Of India · (2002) 2 ACR 1643 : AIR 2002 SC 2653 : (2002) AIRSCW 2981 : (2002) 2 ALT(Cri) 153 : (2002) 111 CompCas 390 : (2002) 4 CompLJ 160 : (2002) 3 Crimes 1 : (2002) 5 JT 180 : (2002) 5 SCALE 218 : (2002) 6 SCC 174 : (2002) 39 SCL 413 : (2002) 1 SCR 175 Supp : (2

Companies Act, 1956 — Section 2(36), 60, 621, 63, 63(1)Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 188, 4, 4(2), 482

Supreme Court15 Jul 2002Dismissed

Shyama Charan Agarwala and Sons Vs Union of India (UOI) Union of India (UOI) and Another Vs Shyama Charan Agarwala and Sons

Supreme Court Of India · AIR 2002 SC 2659 : (2002) AIRSCW 2989 : (2002) 2 ARBLR 641 : (2002) 6 BomCR 619 : (2002) 5 JT 444 : (2002) 5 SCALE 193 : (2002) 6 SCC 201 : (2002) 1 SCR 148 Supp : (2002) 5 Supreme 15

Arbitration Act, 1940 — Section 14, 30, 33, 39Constitution of India, 1950 — Article 136

Supreme Court12 Jul 2002Allowed

Imamsaheb Kasimsaheb Gadkari and Others Vs Jaibunbi and Others

Supreme Court Of India · (2002) 1 LLJ 1097 : (2002) 2 SCALE 74 : (2002) 10 SCC 437 : (2003) SCC(L&S) 786

Supreme Court12 Jul 2002Allowed

Wadi Vs Amilal and Others

Supreme Court Of India · (2002) 6 JT 16 : (2002) 4 PLJR 121 : (2004) 1 SCALE 82 : (2002) 2 UJ 1417

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27

Supreme Court12 Jul 2002Dismissed

State of Haryana and Others Vs Jagroop Singh

Supreme Court Of India · (2002) 95 FLR 201 : (2002) 6 JT 369 : (2002) 3 UPLBEC 2698

Constitution of India, 1950 — Article 226

Supreme Court12 Jul 2002Dismissed

Hindustan Motors Ltd. Vs Tapan Kumar Bhattacharya and Another

Supreme Court Of India · AIR 2002 SC 2676 : (2002) AIRSCW 3008 : (2002) 4 AWC 2444 Supp : (2002) 94 FLR 741 : (2002) 5 JT 143 : (2002) LabIC 2640 : (2002) 2 LLJ 1156 : (2002) 3 MLJ 78 : (2002) 5 SCALE 174 : (2002) 6 SCC 41 : (2002) 1 SCR 127 Supp : (2002) 3 SCT 665 : (2002) 4 Sup

Industrial Disputes Act, 1947 — Section 10(2A), 33(2)

Supreme Court12 Jul 2002Disposed Of

T. Fenn Walter and Others Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2002 SC 2679 : (2002) AIRSCW 3012 : (2002) 4 ALT 33 : (2002) 4 CompLJ 170 : (2002) 2 CPJ 1 : (2002) 94 FLR 745 : (2002) 3 GLR 830 : (2002) 3 JCR 78 : (2002) 5 JT 149 : (2002) 3 KLT 25 : (2002) LabIC 2643 : (2002) 4 LW 652 : (2002) 3 MLJ 190 : (2001) 4

Constitution Of India, 1950 — Article 103, 103A, 124(4), 217(1), 221, 226, 227, 262Consumer Protection Rules, 1987 — Rule 6(5)High Court Judges (Conditions Of Service) Act, 1954 — Section 1(1)(c)(i), 2(1)(c)(i)

Supreme Court11 Jul 2002Dismissed

Praveen Mehta Vs Inderjit Mehta

Supreme Court Of India · AIR 2002 SC 2582 : (2002) AIRSCW 2886 : (2002) 5 ALD 6 : (2002) 3 ALLMR 945 : (2003) 51 BLJR 63 : (2002) 6 BomCR 668 : (2002) 2 DMC 205 : (2002) 3 JCR 11 : (2002) 5 JT 159 : (2002) 3 MLJ 82 : (2002) 3 PLR 492 : (2002) 4 RLW 618 : (2002) 5 SCALE 165 : (200

Constitution of India, 1950 — Article 136Hindu Marriage Act, 1955 — Section 10(1), 13(1), 23

Supreme Court11 Jul 2002Dismissed

Madhavan Pillai Gopinathan Nair and Another Vs Subbayyan Chettiar Karthikayan and Others

Supreme Court Of India · (2002) 4 ALT 28 : (2002) 6 JT 387 : (2002) 5 SCALE 154 : (2002) 6 SCC 196

Supreme Court10 Jul 2002Dismissed

Shiromani Gurudwara Prabhandhak Committee Vs Mahant Lachhman Dass (Dead) through Lrs.

Supreme Court Of India · AIR 2002 SC 2699 : (2002) AIRSCW 3039 : (2002) 5 JT 217 : (2002) 5 SCALE 113 : (2002) 6 SCC 162 : (2002) 4 Supreme 621

Punjab Land Revenue Act, 1887 — Section 44, 44(1)Sikh Gurdwaras Act, 1925 — Section 10, 11, 14, 16, 16(1)

Supreme Court10 Jul 2002Dismissed

State of Haryana and Another Vs Haryana Civil Secretariat Personal Staff Association

Supreme Court Of India · AIR 2002 SC 2589 : (2002) AIRSCW 2896 : (2002) 3 ALLMR 932 : (2002) 3 AWC 2477 Supp : (2002) 2 BLJR 1688 : (2002) 94 FLR 851 : (2002) 5 JT 189 : (2002) LabIC 2630 : (2003) 1 RLW 3 : (2002) 5 SCALE 138 : (2002) 6 SCC 72 : (2002) 1 SCR 118 Supp : (2002) 3 S

Supreme Court10 Jul 2002Allowed

National Aluminium Co. Ltd. Vs Deepak Kumar Panda and Others

Supreme Court Of India · AIR 2002 SC 2498 : (2002) AIRSCW 2808 : (2002) 94 CLT 545 : (2002) 94 FLR 753 : (2002) 3 JCR 54 : (2002) 5 JT 139 : (2002) LabIC 2627 : (2002) 3 LLJ 258 : (2002) 5 SCALE 128 : (2002) 6 SCC 223 : (2002) 3 SCT 670 : (2002) 4 Supreme 537 : (2002) 2 UJ 998 :

Supreme Court09 Jul 2002Allowed

Gulab Rasul Jamadar and Others Vs Papa alias Bapu Jamadar (Dead) by Lrs and Others

Supreme Court Of India · (2003) 6 SCALE 269 : (2003) 3 SCALE 635 : (2002) 9 SCC 387

Supreme Court09 Jul 2002Dismissed

Hindustan Petroleum Corporation Ltd. Vs Sri Sriman Narayan and Another

Supreme Court Of India · AIR 2002 SC 2598 : (2002) AIRSCW 2907 : (2002) 2 ARBLR 619 : (2002) 3 AWC 2486 Supp : (2002) 3 JCR 57 : (2002) 5 JT 335 : (2002) 4 RLW 604 : (2002) 5 SCALE 132 : (2002) 5 SCC 760 : (2002) 4 Supreme 546

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Easements Act, 1882 — Section 52, 53, 54, 55, 56

Supreme Court09 Jul 2002Allowed

The Mor Modern Cooperative Transport Society Ltd. Vs Financial Commissioner and Secretary to Govt. Haryana and Another

Supreme Court Of India · (2002) 2 ACC 501 : AIR 2002 SC 2513 : (2002) AIRSCW 2826 : (2002) 5 JT 125 : (2002) 5 SCALE 145 : (2002) 6 SCC 269 : (2002) 1 SCR 87 Supp : (2002) 5 Supreme 55

Constitution of India, 1950 — Article 19(1)Motor Vehicles Act, 1988 — Section 100, 129A, 68, 68(2)

Supreme Court09 Jul 2002Allowed

The Maharashtra State Board of Secondary and Higher Secondary Education Vs Amit and Another

Supreme Court Of India · AIR 2002 SC 2686 : (2002) AIRSCW 3021 : (2002) 3 ALLMR 937 : (2002) 6 BomCR 686 : (2002) 5 JT 196 : (2002) 5 SCALE 158 : (2002) 6 SCC 153 : (2002) 1 SCR 106 Supp : (2002) 3 SCT 677 : (2002) 4 Supreme 571 : (2002) 2 UJ 1015 : (2002) 3 UPLBEC 2064

Supreme Court09 Jul 2002Dismissed

Rashida Begum Vs General Sales Ltd.

Supreme Court Of India · AIR 2002 SC 2594 : (2002) AIRSCW 2902 : (2002) 4 ALT 24 : (2002) 98 DLT 443 : (2002) 5 JT 46 : (2002) 5 SCALE 93 : (2002) 6 SCC 60 : (2002) 1 SCR 59 Supp : (2002) 4 Supreme 586

Delhi Rent Control Act, 1958 — Section 14, 14(1), 14(11)

Supreme Court09 Jul 2002Allowed

Muthu Gounder Vs Ammayee Ammal

Supreme Court Of India · AIR 2002 SC 2481 : (2002) AIRSCW 2786 : (2002) 4 ALD 103 : (2002) 3 ALLMR 925 : (2002) 4 AWC 2443 Supp : (2002) 3 BLJR 1854 : (2002) 3 CHN 142 Supp : (2002) 4 CompLJ 364 : (2002) 3 JCR 53 : (2002) 5 JT 136 : (2002) 4 LW 634 : (2002) 3 MLJ 196 : (2002) 3 P

Civil Procedure Code, 1908 (CPC) — Section 100

Supreme Court09 Jul 2002Allowed

H.S. Ahammed Hussain and Another Vs Irfan Ahammed and Another Maqbool Pasha and Another Vs Irfan Ahammed and Another

Supreme Court Of India · (2002) 2 ACC 575 : (2002) ACJ 1559 : AIR 2002 SC 2483 : (2002) AIRSCW 2788 : (2002) 50 BLJR 1854 : (2002) 111 CompCas 747 : (2002) 2 GLR 897 : (2002) 5 JT 118 : (2002) 4 LW 584 : (2002) 5 SCALE 99 : (2002) 6 SCC 52 : (2002) 1 SCR 78 Supp : (2002) 4 Suprem

Constitution of India, 1950 — Article 227Motor Vehicles Act, 1939 — Section 110C(2A), 96(2)Motor Vehicles Act, 1988 — Section 149(2), 170, 173

Supreme Court09 Jul 2002Allowed

Narendra K. Kochar Vs Sind Maharashtra Coop. Housing Society Ltd. and Others

Supreme Court Of India · AIR 2002 SC 2507 : (2002) AIRSCW 2821 : (2002) 3 ALLMR 927 : (2002) 6 BomCR 709 : (2002) 6 JT 452 : (2002) 5 SCALE 76 : (2002) 6 SCC 66 : (2002) 1 SCR 68 Supp : (2002) 4 Supreme 495 : (2002) 2 UJ 986

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 14(2), 15, 15(2), 15A, 15A(1)Maharashtra Co-operative Societies Act, 1960 — Section 91