COURT ARCHIVE

Supreme Court Of India judgments

59,847 judgments · page 1,505 of 2,993

Supreme Court10 May 2002Allowed

Pawan @ Tamatar Vs Ram Prakash Pandey and Another

Supreme Court Of India · (2002) 3 ACR 2256 : AIR 2002 SC 2224 : (2002) AIRSCW 2331 : (2002) 2 ALD(Cri) 61 : (2002) 4 ALT 6 : (2002) 2 ALT(Cri) 100 : (2002) CriLJ 2940 : (2002) 2 Crimes 427 : (2002) 2 JCR 145 : (2002) 1 JT 440 Supp : (2002) 4 SCALE 625 : (2002) 9 SCC 166 : (2002)

Criminal Procedure Code, 1973 (CrPC) — Section 437, 439Penal Code, 1860 (IPC) — Section 143, 147, 148, 302, 323

Supreme Court10 May 2002Dismissed

Joginder Pal Vs Naval Kishore Behal

Supreme Court Of India · AIR 2002 SC 2256 : (2002) AIRSCW 2374 : (2002) 4 ALD 24 : (2002) 4 CGLJ 19 : (2002) 1 JT 219 Supp : (2002) 4 LW 802 : (2002) 2 PLR 625 : (2002) 4 SCALE 560 : (2002) 5 SCC 397 : (2002) 3 SCR 1078 : (2002) 4 Supreme 280

East Punjab Urban Rent Restriction (Amendment) Act, 1956 — Section 2J & K Houses And Shops Rent Control Act, 1966 — Section 11(1)(h)Andhra Pradesh Buildings (Lease, Rent And Eviction) Control Act, 1960 — Section 10(3)(a)(iii)

Supreme Court10 May 2002Allowed

Nirmala Anand Vs Advent Corporation Pvt. Ltd. and Others

Supreme Court Of India · AIR 2002 SC 2290 : (2002) AIRSCW 2416 : (2002) 4 ALD 3 : (2002) 4 ALLMR 862 : (2002) 6 BomCR 134 : (2002) 1 JT 522 Supp : (2003) MPLJ 285 : (2002) 4 SCALE 601 : (2002) 5 SCC 481 : (2002) 4 Supreme 255 : (2002) 2 UC 238 : (2002) 2 UJ 906

Bombay Municipal Corporations Act, 1888 — Section 91B, 527Specific Relief Act, 1963 — Section 10, 14, 14(1)(b), 14(1)(c), 14(1)(d), 20, 20(1), 21, 22, 23Indian Contract Act, 1872 — Section 31, 32, 56

Supreme Court09 May 2002Allowed

Shakti Zarda Factory (I) Pvt. Ltd. Vs Kathil Tobacco Bhandar and Others

Supreme Court Of India · (2002) 1 JT 453 Supp : (2002) 4 SCALE 624 : (2002) 6 SCC 151

Civil Procedure Code, 1908 (CPC) — Section 10

Supreme Court09 May 2002Allowed

Prakash Khandre Vs Dr. Vijaya Kumar Khandre and Others Baswaraj D. Honna Vs Prakash Khandre and Others

Supreme Court Of India · AIR 2002 SC 2345 : (2002) AIRSCW 2499 : (2002) 1 JT 317 Supp : (2002) 4 SCALE 573 : (2002) 5 SCC 568 : (2002) 3 SCR 994 : (2002) 4 Supreme 294 : (2002) 2 UJ 945

Representation of the People Act, 1951 — Section 100(1), 101, 123, 53, 53(2)

Supreme Court09 May 2002Allowed

Harrington House School Vs S.M. Ispahani and Another

Supreme Court Of India · AIR 2002 SC 2268 : (2002) AIRSCW 2389 : (2002) 4 JT 639 : (2002) 4 LW 639 : (2002) 4 LW 539 : (2002) 3 MLJ 130 : (2002) 4 SCALE 521 : (2002) 5 SCC 229 : (2002) 3 SCR 929 : (2002) 4 Supreme 276

Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 14(1), 14(2)

Supreme Court09 May 2002Dismissed

Sisir Kumar Mohanty and Others Vs State of Orissa and Others

Supreme Court Of India · AIR 2002 SC 2314 : (2002) AIRSCW 2446 : (2002) 94 CLT 1 : (2002) 94 FLR 79 : (2002) 1 JT 360 Supp : (2002) 4 SCALE 644 : (2002) 9 SCC 219 : (2002) 3 SCR 976 : (2002) 3 SLJ 154 : (2002) 4 Supreme 244

Constitution of India, 1950 — Article 309, 311Police (Amendment) Act, 1862 — Section 7Police Act, 1861 — Section 7, 8

Supreme Court09 May 2002Allowed

Union of India (UOI) and Others Vs Narain Singh

Supreme Court Of India · AIR 2002 SC 2102 : (2002) AIRSCW 2172 : (2002) 3 ALD 142 : (2002) 4 ALT 30 : (2002) 94 FLR 152 : (2002) 2 JCR 153 : (2002) 1 JT 109 Supp : (2002) LabIC 1709 : (2002) 4 RLW 564 : (2002) 4 SCALE 525 : (2002) 5 SCC 11 : (2002) 3 SCR 924 : (2002) 2 SCT 1104 :

Constitution of India, 1950 — Article 226

Supreme Court09 May 2002Dismissed

Jagannath Choudhary and Others Vs Ramayan Singh and Another

Supreme Court Of India · (2002) 3 ACR 2174 : AIR 2002 SC 2229 : (2002) AIRSCW 2338 : (2002) 2 ALD(Cri) 63 : (2002) 2 ALT(Cri) 91 : (2002) 2 BLJR 1265 : (2002) CriLJ 2945 : (2002) 2 Crimes 409 : (2002) 3 GLR 2743 : (2002) 1 JT 139 Supp : (2003) 1 KLT 400 : (2002) 4 SCALE 492 : (20

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 423, 423(4), 439, 439(1), 439(4)Evidence Act, 1872 — Section 27

Supreme Court09 May 2002Dismissed

Chandra Prakash Tiwari and Others Vs Shakuntala Shukla and Others

Supreme Court Of India · AIR 2002 SC 2322 : (2002) AIRSCW 2457 : (2002) 4 AWC 2657 Supp : (2002) 1 JT 159 Supp : (2002) LabIC 2168 : (2002) 4 SCALE 528 : (2002) 6 SCC 127 : (2002) 3 SCR 948 : (2002) 2 SCT 1093 : (2002) 3 SLJ 88 : (2002) 4 Supreme 218

Constitution of India, 1950 — Article 309, 311, 313, 372, 372(1)Police Act, 1861 — Section 12, 2, 39, 46, 46(2)State and Subordinate Services Rules — Rule 10, 28

Supreme Court08 May 2002Allowed

A.V.S.P.CHETTIAR & SONS and Others Vs T. Palanisamy Gounder

Supreme Court Of India · AIR 2002 SC 2171 : (2002) AIRSCW 2263 : (2002) 4 ALD 53 : (2002) 4 JT 572 : (2002) 3 MLJ 24 : (2002) 4 SCALE 479 : (2002) 5 SCC 337 : (2002) 4 Supreme 134

Constitution of India, 1950 — Article 136, 141Code Of Civil Procedure, 1908 — Section 92, 115Tamil Nadu Buildings (Lease And Control Act) Act, 1960 — Section 10, 10(1), 10(2), 10(2)(i), 10(2)(vii), 10(3)(iii), 14, 14(1)(b), 14(2)(b), 15, 16, 29

Supreme Court08 May 2002Dismissed

Ravindra Shantram Sawant Vs State of Maharashtra

Supreme Court Of India · (2002) 3 ACR 2196 : AIR 2002 SC 2461 : (2002) AIRSCW 2711 : (2002) 2 ALD(Cri) 70 : (2002) 2 ALT(Cri) 102 : (2002) CriLJ 3239 : (2002) 2 Crimes 442 : (2002) 1 JT 190 Supp : (2002) 4 SCALE 501 : (2002) 5 SCC 604 : (2002) 3 SCR 881 : (2002) 4 Supreme 408 : (

Constitution Of India, 1950 — Article 14Terrorist And Disruptive Activities (Prevention) Act, 1987 — Section 3(2)(ii), 3(5), 5, 6Arms Act, 1959 — Section 25(1B)(a), 27

Supreme Court08 May 2002Allowed

Jhareswar Prasad Paul and Another Vs Tarak Nath Ganguly and Others

Supreme Court Of India · (2002) 3 ACR 2095 : AIR 2002 SC 2215 : (2002) AIRSCW 2320 : (2002) 4 ALD 64 : (2002) 2 ALD(Cri) 100 : (2002) 4 ALT 4 : (2002) 2 ALT(Cri) 122 : (2002) CriLJ 2935 : (2002) 2 Crimes 430 : (2002) 1 JT 290 Supp : (2002) 4 SCALE 546 : (2002) 5 SCC 352 : (2002)

Constitution of India, 1950 — Article 215

Supreme Court07 May 2002Dismissed

Secretary, Minor Irrigation and Rural Engineering Services, U.P. and Others Vs Sahngoo Ram Arya and Another

Supreme Court Of India · AIR 2002 SC 2225 : (2002) AIRSCW 2333 : (2002) 3 ALLMR 579 : (2002) 3 AWC 2509 Supp : (2002) CriLJ 2942 : (2002) 2 JCR 167 : (2002) 1 JT 286 Supp : (2002) 4 SCALE 455 : (2002) 5 SCC 521 : (2002) 2 SCT 1090 : (2002) 4 Supreme 91 : (2002) 2 UPLBEC 1904

Constitution of India, 1950 — Article 21, 226

Supreme Court07 May 2002

Luis Caetano Viegas Vs Estrelina Mariana R.M.A. Da''Costa and Others

Supreme Court Of India · AIR 2003 SC 630 : (2003) 96 CALLT 292 : (2002) 1 JT 51 Supp : (2002) 4 SCALE 460 : (2002) 9 SCC 144 : (2002) 3 SCR 849 : (2002) 2 UC 205 : (2002) 2 UJ 977

Supreme Court07 May 2002Allowed

Build India Construction System Vs Union of India (UOI)

Supreme Court Of India · AIR 2002 SC 2437 : (2002) AIRSCW 2676 : (2002) 3 ALLMR 920 : (2002) 6 BomCR 184 : (2002) 4 JT 599 : (2002) 3 MLJ 4 : (2002) 4 SCALE 440 : (2002) 5 SCC 433 : (2002) 3 SCR 866 : (2002) 4 Supreme 95 : (2002) 2 UJ 980

Supreme Court07 May 2002Disposed Of

Sangamner Bhag Sahakari Karkhana Ltd. Vs Krupp Industries Ltd.

Supreme Court Of India · AIR 2002 SC 2221 : (2002) AIRSCW 2327 : (2002) 3 ALT 61 : (2002) 2 ARBLR 241 : (2002) 6 BomCR 181 : (2002) 3 BOMLR 613 : (2002) 1 JT 214 Supp : (2002) 3 MLJ 1 : (2002) 4 SCALE 451 : (2002) 5 SCC 417 : (2002) 38 SCL 883 : (2002) 3 SCR 875 : (2002) 4 Suprem

Arbitration Act, 1940 — Section 16(1)

Supreme Court07 May 2002Dismissed

Speedway Rubber Co. Vs Commissioner, Central Excise, Chandigarh and Others

Supreme Court Of India · AIR 2002 SC 2108 : (2002) AIRSCW 2181 : (2002) 143 ELT 8 : (2002) 1 JT 41 Supp : (2002) 4 SCALE 475 : (2002) 5 SCC 527 : (2002) 3 SCR 826 : (2002) 4 Supreme 325

Central Excise Rules, 1944 — Rule 173B, 57CCentral Excises and Salt Act, 1944 — Section 35L

Supreme Court07 May 2002Allowed

Babua @ Tazmul Hussain Vs The State of Orissa and Others

Supreme Court Of India · AIR 2002 SC 2393 : (2002) AIRSCW 2578 : (2002) 2 ALD(Cri) 157 : (2002) 2 ALT(Cri) 129 : (2002) CriLJ 2980 : (2002) 3 Crimes 10 : (2002) 81 ECC 456 : (2002) 1 JT 62 Supp : (2002) 4 SCALE 449 : (2002) 9 SCC 13 : (2002) 4 Supreme 88 : (2002) 2 UC 226 : (2002

Supreme Court07 May 2002Dismissed

B.P.L. India Ltd. Vs Commissioner of Central Excise, Cochin

Supreme Court Of India · AIR 2002 SC 2104 : (2002) AIRSCW 2175 : (2003) 1 CALLT 10 : (2002) 81 ECC 449 : (2002) 143 ELT 3 : (2002) 4 JT 619 : (2002) 4 SCALE 462 : (2002) 5 SCC 167 : (2002) 3 SCR 834 : (2002) 4 Supreme 356

Central Excises and Salt Act, 1944 — Section 11A, 2, 35F