COURT ARCHIVE

Supreme Court Of India judgments

59,847 judgments · page 1,509 of 2,993

Supreme Court26 Apr 2002Partly Allowed

Vinodan T. and Others Vs University of Calicut and Others

Supreme Court Of India · AIR 2002 SC 1885 : (2002) AIRSCW 2025 : (2002) 94 FLR 72 : (2002) 1 JT 352 Supp : (2002) LabIC 1688 : (2002) 4 SCALE 165 : (2002) 4 SCC 726 : (2002) 3 SCR 530 : (2002) 2 SCT 1046 : (2002) 3 SLJ 116 : (2002) 4 Supreme 60 : (2002) 2 UJ 784

Constitution of India, 1950 — Article 16(4), 213Pre-Degree Course (Abolition) Ordinance, 1997 — Section 3, 6

Supreme Court26 Apr 2002Partly Allowed

K.L.E. Society Vs Dr. R.R. Patil and Another

Supreme Court Of India · (2003) 1 ALT 30 : (2002) 93 FLR 984 : (2002) 4 JT 411 : (2002) 3 LLJ 164 : (2002) 3 PLJR 76 : (2002) 4 SCALE 158 : (2002) 5 SCC 278 : (2002) 3 SCR 520 : (2002) 3 SLJ 36 : (2002) 2 UJ 800 : (2002) 2 UPLBEC 1644

Civil Procedure Code, 1908 (CPC) — Section 115, 94, 96

Supreme Court26 Apr 2002Dismissed

Shankar Sidduba (D) by Lrs. Vs Ratna Bai

Supreme Court Of India · (2002) 5 JT 378

Evidence Act, 1872 — Section 114EKarnataka Land Revenue Act, 1964 — Section 133

Supreme Court26 Apr 2002Dismissed

E. Hill and Co. Ltd. Vs State of U.P. and Others

Supreme Court Of India · (2002) 94 FLR 998 : (2002) 5 JT 466 : (2002) 3 LLJ 524 : (2003) 9 SCC 66 : (2003) SCC(L&S) 1174

Industrial Disputes Act, 1947 — Section 25FF

Supreme Court26 Apr 2002Allowed

Lal Bahadur Shastri S. Jr. High School and Another Vs State of U.P. and Others

Supreme Court Of India · (2002) 4 ALT 39 : (2002) 94 FLR 625 : (2002) 5 JT 37 : (2002) 2 UPLBEC 1840

Supreme Court24 Apr 2002Disposed Of

State of Orissa Vs Laxman Jena

Supreme Court Of India · (2002) 2 ALD(Cri) 567 : (2002) 5 JT 1

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 42, 42(1), 50

Supreme Court24 Apr 2002Dismissed

Lalit Kumar Jain and Another Vs Jaipur Traders Corporation Pvt. Ltd.

Supreme Court Of India · (2002) 4 ALT 21 : (2002) 50 BLJR 1418 : (2002) 4 CGLJ 109 : (2002) 4 RLW 514 : (2002) 4 SCALE 180 : (2002) 5 SCC 383 : (2002) 3 SCR 445 : (2002) 2 UC 228

Contract Act, 1872 — Section 39Income Tax Act, 1961 — Section 230ARegistration Act, 1908 — Section 47

Supreme Court24 Apr 2002Allowed

Ezhil and Others Vs State of Tamil Nadu

Supreme Court Of India · (2002) 2 ACR 1568 : AIR 2002 SC 2017 : (2002) AIRSCW 2060 : (2002) 2 ALT(Cri) 48 : (2002) CriLJ 2799 : (2002) 2 Crimes 366 : (2002) 4 JT 375 : (2002) 4 SCALE 102 : (2002) 9 SCC 189 : (2002) 3 SCR 431 : (2002) 3 Supreme 589 : (2002) 2 UC 353

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 102, 174(3), 233(2), 41Evidence Act, 1872 — Section 106, 114

Supreme Court24 Apr 2002Dismissed

Abdul Kader Vs G.D. Govindaraj (D) by Lrs.

Supreme Court Of India · AIR 2002 SC 2442 : (2002) AIRSCW 2687 : (2002) 4 JT 586 : (2002) 4 LW 751 : (2002) 3 MLJ 33 : (2002) 4 SCALE 324 : (2002) 5 SCC 51 : (2002) 3 SCR 460 : (2002) 3 Supreme 666

Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2)

Supreme Court24 Apr 2002Dismissed

Municipal Corporation, Gwalior Vs Ramcharan (D) by Lrs. and Others

Supreme Court Of India · AIR 2003 SC 2164 : (2002) AIRSCW 1946 : (2002) 4 ALT 2 : (2002) 142 ELT 275 : (2002) 4 JT 346 : (2002) 2 MPJR 36 : (2002) 3 PLJR 61 : (2002) 3 RLW 479 : (2002) 4 SCALE 38 : (2002) 4 SCC 458 : (2002) 3 Supreme 446 : (2002) 2 UC 237 : (2002) 2 UJ 838

Limitation Act, 1963 — Section 5

Supreme Court24 Apr 2002Dismissed

Girdhar Shankar Tawade Vs State of Maharashtra

Supreme Court Of India · (2002) 2 ACR 1552 : AIR 2002 SC 2078 : (2002) AIRSCW 2140 : (2002) 1 ALD(Cri) 946 : (2002) 3 ALT 20 : (2002) 1 ALT(Cri) 360 : (2002) 3 BOMLR 604 : (2002) CriLJ 2814 : (2002) 2 Crimes 360 : (2002) 1 DMC 780 : (2002) 4 JT 357 : (2002) 4 MhLj 5 : (2002) MPLJ

Penal Code, 1860 (IPC) — Section 306, 498, 498(A)

Supreme Court24 Apr 2002Disposed Of

Narpat Singh etc.etc. Vs Jaipur Development Authority and Another

Supreme Court Of India · AIR 2002 SC 2036 : (2002) AIRSCW 2085 : (2002) 1 JT 481 Supp : (2002) 4 RLW 481 : (2002) 4 SCALE 31 : (2002) 4 SCC 666 : (2002) 3 SCR 365 : (2002) 3 Supreme 449 : (2002) 2 UJ 820

Constitution of India, 1950 — Article 136, 142Rajasthan Land Acquisition Act, 1953 — Section 31(4), 4, 6Rajasthan Lokayukta and Up-Lokayukta Act, 1973 — Section 10

Supreme Court24 Apr 2002Allowed

Vashram Narshibhai Rajpara Vs State of Gujarat

Supreme Court Of India · (2002) 2 ACR 1481 : AIR 2002 SC 2211 : (2002) AIRSCW 2314 : (2002) 2 ALD(Cri) 145 : (2002) 1 ALT(Cri) 345 : (2002) 3 CALLT 63 : (2002) CriLJ 2930 : (2002) 2 Crimes 306 : (2002) 4 GLR 2813 : (2002) 4 JT 403 : (2002) 4 SCALE 93 : (2002) 4 SCALE 95 : (2002)

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 302

Supreme Court24 Apr 2002Dismissed

Subash Parbat Sonvane Vs State of Gujarat

Supreme Court Of India · (2002) 2 ACR 1548 : AIR 2003 SC 2169 : (2002) CriLJ 2787 : (2002) 3 GLR 397 : (2002) 4 JT 348 : (2002) 3 RLW 476 : (2002) 4 SCALE 40 : (2002) 2 SCC 86 Supp : (2002) 5 SCC 86 : (2002) 3 SCR 359 : (2002) 1 UJ 765

Prevention of Corruption Act, 1988 — Section 11, 13(1), 13(2), 20, 4(1)

Supreme Court24 Apr 2002Disposed Of

Union of India (UOI) and Others Vs L.D. Balam Singh

Supreme Court Of India · (2002) 2 ACR 1558 : (2002) 2 ALD(Cri) 298 : (2002) 81 ECC 236 : (2002) 4 JT 364 : (2002) 4 SCALE 120 : (2002) 9 SCC 73 : (2002) 3 SCR 385 : (2002) 2 UC 295 : (2002) 2 UJ 790

Army Act, 1950 — Section 109, 69, 70Constitution of India, 1950 — Article 226, 227, 33Criminal Procedure Code, 1973 (CrPC) — Section 100

Supreme Court24 Apr 2002Allowed

Sukhchain Singh Vs State of Haryana and Others

Supreme Court Of India · (2002) 2 ACR 2058 : (2002) 2 ALD(Cri) 150 : (2002) 2 ALT(Cri) 29 : (2002) 1 JT 277 Supp : (2002) 4 SCALE 111 : (2002) 5 SCC 100 : (2002) 3 SCR 408 : (2002) 2 UC 366

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 157Penal Code, 1860 (IPC) — Section 302, 304(II), 326, 34

Supreme Court24 Apr 2002Disposed Of

Commissioner of Central Excise, Hyderabad Vs Usha Breco Ltd.

Supreme Court Of India · (2002) 103 ECR 273 : (2002) 142 ELT 514 : (2002) 10 SCC 311

Central Excises and Salt Act, 1944 — Section 2

Supreme Court24 Apr 2002Disposed Of

Shashikant Singh Vs Tarkeshwar Singh and Another

Supreme Court Of India · (2002) 2 ACR 1578 : AIR 2002 SC 2031 : (2002) AIRSCW 2079 : (2002) 2 ALD(Cri) 307 : (2002) 2 ALT(Cri) 24 : (2002) 2 BLJR 1224 : (2002) 3 CALLT 55 : (2002) 4 CGLJ 176 : (2002) CriLJ 2806 : (2002) 2 Crimes 350 : (2002) 4 JT 386 : (2002) 4 RLW 506 : (2002) 4

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 190, 193, 209, 319, 319(1)Penal Code, 1860 (IPC) — Section 302, 34

Supreme Court23 Apr 2002Dismissed

Jagdish Jugtawat Vs Manju Lata and Others

Supreme Court Of India · (2002) 5 SCC 422

Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Adoptions and Maintenance Act, 1956 — Section 20(3)Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3(1)

Supreme Court23 Apr 2002Disposed Of

Sushil Kumar Sabharwal Vs Gurpreet Singh and Others

Supreme Court Of India · AIR 2002 SC 2370 : (2002) AIRSCW 2533 : (2002) 4 ALT 20 : (2002) 3 CALLT 77 : (2002) 4 CGLJ 134 : (2002) 4 JT 489 : (2003) 1 LW 11 : (2003) 1 LW 1 : (2002) 3 MLJ 35 : (2002) 4 SCALE 280 : (2002) 5 SCC 377 : (2002) 3 SCR 352 : (2002) 3 Supreme 668 : (2002)

Civil Procedure Code, 1908 (CPC) — Order 5 Rule 17, Order 5 Rule 18