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Supreme Court Of India judgments

59,847 judgments · page 1,504 of 2,993

Supreme Court09 Jul 2002Disposed Of

Srilekha Ghosh (Roy) and Another Vs Partha Sarathi Ghosh

Supreme Court Of India · AIR 2002 SC 2500 : (2002) AIRSCW 2811 : (2002) 4 ALD 136 : (2002) 2 BLJR 1674 : (2002) 4 CHN 170 Supp : (2002) 3 JCR 61 : (2002) 5 JT 169 : (2002) 4 LW 551 : (2002) 3 MLJ 90 : (2002) 5 SCALE 104 : (2002) 6 SCC 359 : (2002) 1 SCR 45 Supp : (2002) 4 Supreme

Hindu Succession Act, 1956 — Section 23Hindu Womens Right to Property Act, 1937 — Section 3(3)Partition Act, 1893 — Section 4, 4(1)
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Supreme Court08 Jul 2002Dismissed

Sainuddin Vs Sulaiman

Supreme Court Of India · (2002) 3 KLT 224(1) : (2002) 4 LW 739

Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3), 11(8), 20Transfer of Property Act, 1882 — Section 109, 111
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Supreme Court08 Jul 2002Allowed

State of Punjab and Another Vs Kuldip Singh and Another

Supreme Court Of India · AIR 2002 SC 2492 : (2002) AIRSCW 2800 : (2002) 4 ALT 30 : (2002) 2 BLJR 1596 : (2002) 94 FLR 871 : (2002) 5 JT 205 : (2002) LabIC 2621 : (2002) 5 SCALE 124 : (2002) 5 SCC 756 : (2002) 1 SCR 39 Supp : (2002) 3 SCT 672 : (2002) 3 SLJ 202 : (2002) 4 Supreme

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Supreme Court08 Jul 2002Dismissed

Dhannalal Vs Kalawatibai and Others

Supreme Court Of India · AIR 2002 SC 2572 : (2002) AIRSCW 2873 : (2002) 5 ALD 70 : (2003) 1 JLJ 85 : (2002) 5 JT 53 : (2002) 5 SCALE 42 : (2002) 6 SCC 16 : (2002) 1 SCR 19 Supp : (2002) 4 Supreme 552 : (2002) 2 UJ 1099

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 14, Order 6 Rule 15, 17, 20Constitution of India, 1950 — Article 14Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 11A, 12, 12(1), 23A, 23E<
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Supreme Court08 Jul 2002Dismissed

Nalakath Sainuddin Vs Koorikadan Sulaiman

Supreme Court Of India · AIR 2002 SC 2562 : (2002) AIRSCW 2860 : (2002) 4 ALD 108 : (2002) 5 JT 411 : (2002) 3 KLT 224 : (2002) 5 SCALE 82 : (2002) 6 SCC 1 : (2002) 1 SCR 1 Supp : (2002) 4 Supreme 507

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Income Tax Act, 1922 — Section 33(4)Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2), 11(3), 11(8), 18, 20
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Supreme Court08 Jul 2002Allowed

Haryana State F.C.C.W. Store Ltd. and Another Vs Ram Niwas and Another

Supreme Court Of India · AIR 2002 SC 2495 : (2002) AIRSCW 2804 : (2002) 94 FLR 618 : (2002) 5 JT 106 : (2002) LabIC 2624 : (2002) 2 LLJ 1153 : (2002) 4 RLW 511 : (2002) 5 SCALE 16 : (2002) 5 SCC 654 : (2002) 3 SCR 1151 : (2002) 3 SCT 789 : (2002) 4 Supreme 485 : (2002) 2 UJ 1144

Industrial Disputes Act, 1947 — Section 10(1), 2, 25
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Supreme Court08 Jul 2002Allowed

Ashok Kumar and Others Vs Rishi Ram and Others

Supreme Court Of India · AIR 2002 SC 2520 : (2002) AIRSCW 2837 : (2002) 4 AWC 2428 Supp : (2002) 5 JT 99 : (2002) 5 SCALE 10 : (2002) 5 SCC 641 : (2002) 3 SCR 1158 : (2002) 4 Supreme 465 : (2002) 2 UJ 1139

Civil Procedure Code, 1908 (CPC) — Order 5 Rule 1, Order 5 Rule 2, Order 5 Rule 5Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20, 20(2), 20(3), 20(4), 30(1)
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Supreme Court08 Jul 2002Dismissed

Topline Shoes Ltd. Vs Corporation Bank

Supreme Court Of India · AIR 2002 SC 2427 : (2002) 4 AWC 2433 Supp : (2002) 2 BLJR 1505 : (2002) 111 CompCas 515 : (2002) 4 CompLJ 329 : (2002) 2 CPJ 7 : (2002) 3 JCR 48 : (2002) 5 JT 111 : (2003) 1 LW 137 : (2002) 3 MLJ 184 : (2002) 3 PLR 221 : (2002) 4 RLW 572 : (2002) 5 SCALE

Consumer Protection Act, 1986 — Section 13, 13(2)General Clauses Act, 1897 — Section 14
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Supreme Court08 Jul 2002Allowed

United India Insurance Co. Ltd. Vs Patricia Jean Mahajan and Others Etc. Etc.

Supreme Court Of India · (2002) 2 ACC 460 : (2002) ACJ 1441 : AIR 2002 SC 2607 : (2002) AIRSCW 2920 : (2002) 4 ALD 118 : (2002) 4 ALLMR 886 : (2002) 4 AWC 2410 Supp : (2002) 98 DLT 410 : (2002) 4 GLR 2900 : (2002) 5 JT 74 : (2002) 4 LW 719 : (2002) 3 PLR 281 : (2002) 4 RLW 526 :

Motor Vehicles Act, 1939 — Section 110B, 140, 158(6), 162, 163A
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Supreme Court08 Jul 2002Dismissed

Malakath Sainuddin Vs Koorikadan Sulaiman

Supreme Court Of India · AIR 2002 SC 2562 : (2002) 4 ALD 108 : (2002) 5 JT 411 : (2002) 3 KLT 224 : (2002) 5 SCALE 82 : (2002) 6 SCC 1 : (2002) 1 SCR 1 Supp

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Income Tax Act, 1922 — Section 33(4)Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2), 11(3), 11(8), 20, 20(1)
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Supreme Court20 May 2002Disposed Of

I.T.I. Ltd. Vs Siemens Public Communications Network Ltd.

Supreme Court Of India · AIR 2002 SC 2308 : (2002) AIRSCW 2438 : (2002) 4 ALD 47 : (2002) 2 ARBLR 246 : (2002) 4 CompLJ 186 : (2002) 3 JCR 104 : (2002) 1 JT 466 Supp : (2002) 4 LW 644 : (2002) 4 SCALE 655 : (2002) 5 SCC 510 : (2002) 38 SCL 943 : (2002) 3 SCR 1122 : (2002) 4 Supre

Arbitration and Conciliation Act, 1996 — Section 19(1), 2, 37, 37(1), 37(2)Civil Procedure Code, 1908 (CPC) — Section 115, 96Constitution of India, 1950 — Article 226, 227
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Supreme Court20 May 2002Dismissed

P.V. Hemalatha Vs Kattamkandi Puthiya Maliackal Saheeda and Another

Supreme Court Of India · AIR 2002 SC 2445 : (2002) AIRSCW 2691 : (2002) 5 ALT 19 : (2002) 2 BLJR 1626 : (2002) 3 JCR 34 : (2002) 1 JT 494 Supp : (2002) 2 KLT 792 : (2002) 4 LW 659 : (2002) 4 SCALE 662 : (2002) 5 SCC 548 : (2002) 3 SCR 1098 : (2002) 4 Supreme 427

Civil Procedure Code Amendment Act, 1877 — Section 577Civil Procedure Code, 1908 (CPC) — Section 13, 98, 98(1), 98(2), 98(3)Constitution of India, 1950 — Article 136
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Supreme Court10 May 2002Dismissed

State of Rajasthan Vs Kishanlal

Supreme Court Of India · (2002) 2 ACR 2045 : AIR 2002 SC 2250 : (2002) AIRSCW 2366 : (2002) 2 ALT(Cri) 76 : (2002) CriLJ 2963 : (2002) 2 Crimes 401 : (2002) 1 JT 240 Supp : (2002) 4 SCALE 553 : (2002) 5 SCC 424 : (2002) 3 SCR 1066 : (2002) 4 Supreme 197 : (2002) 2 UC 493

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 377, 377(3)Penal Code, 1860 (IPC) — Section 376, 457
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Supreme Court10 May 2002Dismissed

Indian National Congress (I) Vs Institute of Social Welfare and Others

Supreme Court Of India · AIR 2002 SC 2158 : (2002) AIRSCW 2245 : (2002) 1 JT 398 Supp : (2002) 2 KLT 548 : (2002) 3 MLJ 164 : (2002) 4 SCALE 627 : (2002) 5 SCC 685 : (2002) 3 SCR 1040 : (2002) 4 Supreme 181

Conduct of Elections Rules, 1961 — Rule 10, 5Constitution of India, 1950 — Article 141, 19(1), 324General Clauses Act, 1897 — Section 21
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