Supreme Court30 Apr 2002Dismissed
Shanta G.Z. Mehta (dead) by LRs. Vs Sarla J. Mehta and Others
Supreme Court Of India · (2003) 4 ALLMR 344 : (2002) 3 BLJR 2153 : (2002) 1 JT 590 Supp : (2002) 10 SCC 730
COURT ARCHIVE
Supreme Court Of India judgments
59,847 judgments · page 1,508 of 2,993
Supreme Court30 Apr 2002Partly Allowed
Gadiraju Rama Raju and Another Vs State of A.P.
Supreme Court Of India · (2002) 3 ACR 2300 : AIR 2002 SC 2276 : (2002) AIRSCW 2398 : (2002) 97 DLT 899(1) : (2002) 1 JT 553 Supp : (2002) 4 RLW 523 : (2002) 4 SCALE 264 : (2002) 5 SCC 274 : (2002) 4 Supreme 111
Penal Code, 1860 (IPC) — Section 304B, 306, 34, 498A
Supreme Court30 Apr 2002Allowed
The Collector of Central Excise, Meerut Vs Kapri International (P) Ltd.
Supreme Court Of India · AIR 2002 SC 1881 : (2002) AIRSCW 2023 : (2002) 81 ECC 233 : (2002) 142 ELT 10 : (2002) 4 JT 465 : (2002) 4 SCALE 254 : (2002) 4 SCC 710 : (2002) 128 STC 650 : (2002) 3 Supreme 572
Supreme Court29 Apr 2002Dismissed
Action Council, Poovathode and Others Vs Benny Abraham and Others
Supreme Court Of India · (2002) 10 SCC 70
Supreme Court29 Apr 2002Allowed
State of West Bengal and Others Vs Jiban Krishna Das and Others State of West Bengal and Others Vs Subhas Chandra Kundu and Others etc. etc.
Supreme Court Of India · AIR 2002 SC 2048 : (2002) AIRSCW 2100 : (2002) 3 CALLT 71 : (2002) 95 FLR 527 : (2002) 4 JT 420 : (2002) LabIC 1705 : (2002) 3 LLJ 266 : (2002) 4 SCALE 211 : (2002) 4 SCC 721 : (2002) 3 SCR 542 : (2002) 3 Supreme 613
Constitution of India, 1950 — Article 14West Bengal National Volunteer Act, 1949 — Section 10, 10(1), 3, 4, 8(5)West Bengal National Volunteer Force Rules, 1949 — Rule 3
Supreme Court29 Apr 2002Dismissed
Union of India (UOI) and Another Vs Mohan Pal, etc. etc. Lt. Governor (Admin.) and Others Vs Sadananadan Bhaskar and Others, etc. etc.
Supreme Court Of India · AIR 2002 SC 2001 : (2002) AIRSCW 2040 : (2002) 4 AWC 2652 Supp : (2002) 94 FLR 92 : (2002) 1 JT 312 Supp : (2002) LabIC 1694 : (2002) 2 LLJ 558 : (2002) 4 SCALE 216 : (2002) 4 SCC 573 : (2002) 3 SCR 613 : (2002) 2 SCT 1053 : (2002) 3 Supreme 602
Supreme Court29 Apr 2002Allowed
Tata Iron and Steel Co. Ltd. and Others Vs State of West Bengal and Others
Supreme Court Of India · AIR 2002 SC 2246 : (2002) AIRSCW 2361 : (2002) 2 JCR 269 : (2002) 4 JT 453 : (2002) 4 SCALE 256 : (2002) 5 SCC 718 : (2002) 3 SCR 591 : (2002) 4 Supreme 386
Constitution of India, 1950 — Article 14West Bengal Multi-Storeyed Building Tax Act, 1979 — Section 25(2)
Supreme Court29 Apr 2002Partly Allowed
Mundrika Mahto and Others Vs State of Bihar
Supreme Court Of India · (2002) 3 ACR 2102 : AIR 2002 SC 2042 : (2002) AIRSCW 2093 : (2002) 3 ALT 12 : (2002) 2 BLJR 1254 : (2002) CriLJ 2810 : (2002) 2 Crimes 355 : (2002) 1 JT 298 Supp : (2002) 3 PLJR 72 : (2002) 4 SCALE 206 : (2002) 9 SCC 183 : (2002) 3 SCR 575 : (2002) 3 Supr
Supreme Court29 Apr 2002Dismissed
Ram Narayan Sharma Vs Shakuntala Gaur
Supreme Court Of India · AIR 2002 SC 2204 : (2002) AIRSCW 2305 : (2002) 4 AWC 2725 Supp : (2002) 1 JT 423 Supp : (2002) 4 SCALE 220 : (2002) 5 SCC 184 : (2002) 3 SCR 562 : (2002) 3 Supreme 632 : (2002) 2 UC 327 : (2002) 2 UJ 777
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12(4), 16, 16(1), 16(7), 18
Supreme Court29 Apr 2002Allowed
Union of India (UOI) and Others Vs Indu Lal and Others
Supreme Court Of India · AIR 2002 SC 2197 : (2002) AIRSCW 2296 : (2002) 93 FLR 973 : (2002) 4 JT 460 : (2002) LabIC 2185 : (2003) 1 MLJ 7 : (2002) 4 SCALE 235 : (2002) 9 SCC 62 : (2002) 3 SCR 584 : (2002) 2 SCT 1056 : (2002) 3 SLJ 130 : (2002) 3 Supreme 579 : (2002) 2 UPLBEC 1651
Railway Claims Tribunal Act, 1987 — Section 19(2)
Supreme Court29 Apr 2002Allowed
Kendriya Vidyalaya Sangathan and Others Vs Ajay Kumar Das and Others
Supreme Court Of India · AIR 2002 SC 2426 : (2002) AIRSCW 1057 : (2002) 4 ALT 14 : (2002) 2 AWC 1598 Supp : (2002) 93 FLR 971 : (2002) 2 JCR 166 : (2002) 4 JT 467 : (2002) LabIC 2324 : (2002) 2 LLJ 1057 : (2002) 3 PLJR 62 : (2002) 4 SCALE 228 : (2002) 4 SCC 503 : (2002) 3 SCR 609
Supreme Court29 Apr 2002Allowed
Kuldip Singh Vs Union of India (UOI)
Supreme Court Of India · AIR 2002 SC 2041 : (2002) AIRSCW 2092 : (2002) 4 ALT 3 : (2002) 3 GLR 2636 : (2002) 2 JCR 149 : (2002) 1 JT 382 Supp : (2002) LabIC 1074 : (2002) 4 SCALE 337 : (2002) 9 SCC 218 : (2002) 3 SCR 620 : (2002) 2 SCT 1061 : (2002) 4 Supreme 237
Supreme Court29 Apr 2002Partly Allowed
Union of India (UOI) Vs Shree Gajanan Maharaj Sansthan
Supreme Court Of India · (2002) 93 FLR 1200 : (2002) 1 JT 94 Supp : (2002) 2 LLJ 554 : (2002) 4 SCALE 230 : (2002) 5 SCC 44 : (2002) 3 SCR 600 : (2002) 2 UJ 887
Advocates Act, 1961 — Section 30Constitution (Forty-Fourth Amendment) Act, 1978 — Section 1(2)Constitution of India, 1950 — Article 22, 32
Supreme Court29 Apr 2002Dismissed
P. John Chandy and Company (P) Ltd. Vs John P. Thomas
Supreme Court Of India · AIR 2002 SC 2057 : (2002) AIRSCW 2113 : (2002) 4 JT 444 : (2002) 2 KLT 220 : (2002) 4 SCALE 247 : (2002) 5 SCC 90 : (2002) 3 SCR 549 : (2002) 4 Supreme 393
Civil Procedure Code, 1908 (CPC) — Section 115Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(4), 20Landlord and Tenant Act, 1954 — Section 23(4)
Supreme Court26 Apr 2002Allowed
State of Karnataka and Others Vs G. Halappa and Others
Supreme Court Of India · (2002) 94 FLR 159 : (2002) 4 JT 392 : (2002) 4 SCALE 150 : (2002) 4 SCC 662 : (2002) 3 SCR 500
Constitution of India, 1950 — Article 309Karnataka Civil Services Rules, 1958 — Rule 41, 41AKarnataka Education Department Services (Recruitment to Secondary School Assistants Grade-II Cadre and Physical Education Teacher
Supreme Court26 Apr 2002Dismissed
State of Bihar and Others Vs Secretariat Press Ministerial Staff Union and Others
Supreme Court Of India · AIR 2002 SC 2145 : (2002) AIRSCW 2228 : (2002) 3 ALT 10 : (2002) 2 BLJR 1110 : (2002) 93 FLR 977 : (2002) 2 JCR 170 : (2002) 4 JT 439 : (2002) LabIC 1711 : (2003) 1 PLJR 232 : (2002) 4 SCALE 153 : (2002) 9 SCC 68 : (2002) 2 SCT 1015 : (2002) 3 Supreme 495
Supreme Court26 Apr 2002Partly Allowed
Post-Doctoral Research Associates of S.V. University, Dr. K. Krishna Reddy and Others Vs Union of India (UOI) and Others
Supreme Court Of India · AIR 2002 SC 2201 : (2002) AIRSCW 2301 : (2002) 94 FLR 155 : (2002) 4 JT 352 : (2002) 4 SCALE 175 : (2002) 5 SCC 24 : (2002) 3 SCR 492 : (2002) 2 SCT 1011 : (2002) 4 Supreme 161 : (2002) 2 UPLBEC 1659
Supreme Court26 Apr 2002Disposed Of
Rakesh Wadhawan and Others Vs Jagdamba Industrial Corporation and Others
Supreme Court Of India · AIR 2002 SC 2004 : (2002) AIRSCW 2044 : (2002) 1 JT 11 Supp : (2002) 2 PLR 370 : (2002) 4 SCALE 134 : (2002) 5 SCC 440 : (2002) 3 SCR 468 : (2002) 3 Supreme 528
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 11Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11(4)Constitution of India, 1950 — Article 14
Supreme Court26 Apr 2002Allowed
B. Ramanjini and Others Vs State of Andhra Pradesh and Others
Supreme Court Of India · AIR 2002 SC 2023 : (2002) AIRSCW 2069 : (2002) 2 JCR 155 : (2002) 4 JT 526 : (2002) LabIC 1697 : (2002) 4 SCALE 197 : (2002) 5 SCC 533 : (2002) 3 SCR 506 : (2002) 2 SCT 1049 : (2002) 3 SLJ 28 : (2002) 3 Supreme 617 : (2002) 3 UPLBEC 2006
Andhra Pradesh Direct Recruitment for Posts of Teachers (Scheme of Selection) Rules, 1994 — Rule 13, 3Andhra Pradesh Education Act, 1982 — Section 78, 79Andhra Pradesh Panchayat Raj Act, 1994 — Section 169(4), 195(4
Supreme Court26 Apr 2002Disposed Of
Sayyed Fakhrul Islam Vs Maharashtra State Road Transport Corporation and Others
Supreme Court Of India · AIR 2002 SC 1882 : (2002) AIRSCW 2032 : (2002) 3 ALLMR 259 : (2002) 3 ALT 15 : (2002) 6 BomCR 716 : (2003) 1 BOMLR 530 : (2002) 93 FLR 981 : (2002) 4 JT 400 : (2002) 3 LLJ 420 : (2002) 4 SCALE 130 : (2002) 4 SCC 624 : (2002) 3 SCR 463 : (2002) 2 SCT 960 :