Supreme Court02 May 2002Allowed
Commissioner of Central Excise Vs Tata Tea Ltd.
Supreme Court Of India · AIR 2002 SC 2046(1) : (2002) 81 ECC 225 : (2002) 2 KLT 270 : (2002) 128 STC 331
Tea Act, 1953 — Section 25, 3
COURT ARCHIVE
Supreme Court Of India judgments
59,847 judgments · page 1,507 of 2,993
Supreme Court01 May 2002Allowed
Saleem Vs State of Kerala
Supreme Court Of India · (2002) 3 ACR 2465 : (2002) 5 JT 387
Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(i), 50
Supreme Court01 May 2002Disposed Of
Commissioner of Central Excise, Madras-II Vs M.I.L. Industries Ltd.
Supreme Court Of India · (2002) 83 ECC 4 : (2002) 103 ECR 793 : (2002) 143 ELT 20
Central Excises and Salt Act, 1944 — Section 2
Supreme Court01 May 2002Allowed
Malhu Yadav and Others Vs State of Bihar
Supreme Court Of India · AIR 2002 SC 2137 : (2002) AIRSCW 2218 : (2002) 2 ALT(Cri) 65 : (2002) 2 BLJR 1399 : (2002) CriLJ 2819 : (2002) 2 Crimes 417 : (2002) 4 SCALE 285 : (2002) 5 SCC 724 : (2002) 3 SCR 676 : (2002) 4 Supreme 330 : (2002) 2 UC 396
Constitution of India, 1950 — Article 136Penal Code, 1860 (IPC) — Section 109, 141, 147, 148, 149
Supreme Court01 May 2002Dismissed
Sanju @ Sanjay Singh Sengar Vs State of Madhya Pradesh
Supreme Court Of India · (2002) 2 ACR 2053 : AIR 2002 SC 1998 : (2002) AIRSCW 2035 : (2002) 2 BLJR 1185 : (2002) 4 CGLJ 128 : (2002) CriLJ 2796 : (2002) 1 DMC 773 : (2002) 2 JLJ 275 : (2002) 1 JT 248 Supp : (2002) 4 RLW 551 : (2002) 4 SCALE 270 : (2002) 5 SCC 371 : (2002) 3 SCR 6
Criminal Procedure Code, 1973 (CrPC) — Section 161, 482Penal Code, 1860 (IPC) — Section 107, 306, 498A
Supreme Court01 May 2002Allowed
Collector of Central Excise, Patna Vs Tata Iron and Steel Co. Ltd.
Supreme Court Of India · (2002) 83 ECC 3 : (2002) ECR 794 : (2002) 143 ELT 13 : (2002) 5 JT 497 : (2002) 10 SCC 527
Central Excises and Salt Act, 1944 — Section 3
Supreme Court01 May 2002Allowed
Sri Champa Lal Vs Sri Shaik Najmuddin alias Gulsheer Pasha and Another
Supreme Court Of India · AIR 2002 SC 2076 : (2002) AIRSCW 2137 : (2002) 4 JT 478 : (2002) 4 SCALE 277 : (2002) 5 SCC 20 : (2002) 4 Supreme 66
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 136Karnataka Rent Control Act, 1961 — Section 14, 15, 16, 17, 21(1)
Supreme Court01 May 2002Partly Allowed
Mahendra Saree Emporium Vs G.V. Srinivasa Murthy
Supreme Court Of India · AIR 2002 SC 2430 : (2002) 1 JT 70 Supp : (2002) 4 SCALE 432 : (2002) 5 SCC 416 : (2002) 3 SCR 694
Constitution of India, 1950 — Article 136Karnataka General Clauses Act, 1899 — Section 24, 6, 8Karnataka Rent Control Act, 1961 — Section 21, 69, 69(2)
Supreme Court01 May 2002Allowed
Moti Laminates (P) Ltd. Vs Union of India (UOI)
Supreme Court Of India · (2002) 83 ECC 293 : (2002) ECR 923 : (2002) 144 ELT 3
Central Excises and Salt Act, 1944 — Section 11BConstitution of India, 1950 — Article 136, 141, 226
Supreme Court01 May 2002Dismissed
Saraswath Films Vs Regional Director, E.S.I. Corporation, Trichur
Supreme Court Of India · (2003) 2 ALT 1 : (2002) 94 FLR 386 : (2002) 1 JT 454 Supp : (2003) 1 KLT 886 : (2002) 3 LLJ 169 : (2010) 11 SCC 553
Employees State Insurance Act, 1948 — Section 2(13), 2(17), 2(9)
Supreme Court30 Apr 2002Allowed
State of Orissa Vs Gouranga Sahu
Supreme Court Of India · (2002) 3 ACR 2327 : (2002) 2 ALD(Cri) 503 : (2002) 3 BLJR 2160 : (2003) CriLJ 3077 : (2002) 1 JT 571 Supp : (2002) 5 WLN 764
Prevention of Food Adulteration Act, 1954 — Section 13, 13(2), 16
Supreme Court30 Apr 2002Allowed
Bhilwara Synthetics Ltd. Vs Commissioner of Central Excise, Jaipur
Supreme Court Of India · (2002) 83 ECC 8 : (2002) 103 ECR 796 : (2002) 143 ELT 22 : (2003) 9 SCC 63
Central Excises and Salt Act, 1944 — Section 3
Supreme Court30 Apr 2002Disposed Of
Thankappan Nadar and Others Vs Gopala Krishnan and Another
Supreme Court Of India · (2002) 3 ACR 2287 : (2002) 1 JT 474 Supp : (2002) 9 SCC 393
Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 307
Supreme Court30 Apr 2002Allowed
Government of Orissa Vs Ashok Transport Agency and Others
Supreme Court Of India · (2002) 4 JT 548 : (2002) 3 MLJ 98 : (2002) 4 SCALE 340 : (2002) 9 SCC 28 : (2002) 3 SCR 632
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, Order 22 Rule 3, Order 22 Rule 4, Order 22 Rule 7, Order 22 Rule 8Foreign Awards (Recognition and Enforcement) Act, 1961 — Section 3Mental Treatment Act, 1930 — S
Supreme Court30 Apr 2002Dismissed
Ravinder Singh @ Bittu Vs The State of Maharashtra
Supreme Court Of India · (2002) 2 ACR 1488 : AIR 2002 SC 2241 : (2002) AIRSCW 2354 : (2002) 1 ALT(Cri) 366 : (2002) 3 BOMLR 673 : (2002) CriLJ 2957 : (2002) 2 Crimes 380 : (2002) 4 JT 470 : (2002) 4 SCALE 240 : (2002) 9 SCC 55 : (2002) 3 SCR 622 : (2002) 3 Supreme 606 : (2002) 2
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 306(4), 313Evidence Act, 1872 — Section 17, 18, 19, 20, 21
Supreme Court30 Apr 2002Allowed
State of West Bengal and Another Vs Madan Mohan Ghosh and Others
Supreme Court Of India · AIR 2002 SC 2273 : (2002) AIRSCW 2393 : (2002) 3 CALLT 82 : (2002) 81 ECC 228 : (2002) 4 JT 495 : (2002) 4 SCALE 265 : (2002) 9 SCC 177 : (2002) 4 Supreme 82
West Bengal Excise (Selection of New Sites and Grant of Licence for Retail Sale of Spirit and Certain other Intoxicants) Rules, 1993 — Rule 10, 11, 12, 13, 17West Bengal Excise Act, 1909 — Section 85, 86, 88
Supreme Court30 Apr 2002Dismissed
Jayanti Roy Vs Dass Estates Pvt. Ltd.
Supreme Court Of India · AIR 2002 SC 2394 : (2002) AIRSCW 2580 : (2003) 51 BLJR 92 : (2002) 2 JCR 161 : (2002) 4 JT 487 : (2002) 4 SCALE 275 : (2002) 5 SCC 175 : (2002) 4 Supreme 205
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115West Bengal Premises Tenancy Act, 1956 — Section 17(2), 17(2A)
Supreme Court30 Apr 2002Disposed Of
Mahendra Kumar G. Patel and Another Vs State of Gujarat and Another
Supreme Court Of India · (2002) 3 ACR 2294 : AIR 2003 SC 4058 : (2003) AIRSCW 3004 : (2002) 2 ALD(Cri) 408 : (2003) CriLJ 3531 : (2002) 1 JT 512 Supp : (2002) 5 Supreme 349
Prevention of Food Adulteration Act, 1954 — Section 16, 7Prevention of Food Adulteration Rules, 1955 — Rule 9
Supreme Court30 Apr 2002Allowed
Gopi Chand Gupta (Dead) by Lrs. Vs Jain Plastic Industry
Supreme Court Of India · (2002) 97 DLT 899 : (2002) 4 JT 615 : (2002) 4 RLW 523(1) : (2002) 4 SCALE 261 : (2002) 2 UJ 1121
Delhi Rent Control Act, 1958 — Section 14(1)(a), 27
Supreme Court30 Apr 2002Disposed Of
Bhargav Krishna Patil Vs State of Maharashtra
Supreme Court Of India · (2002) 3 ACR 2299 : (2002) 1 JT 551 Supp : (2002) 5 WLN 766
Bombay High Court (Appellate side) Rules, 1960 — Rule 1Criminal Procedure Code, 1973 (CrPC) — Section 378Prevention of Food Adulteration Act, 1954 — Section 16, 7