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Supreme Court Of India judgments

59,847 judgments · page 1,512 of 2,993

Supreme Court16 Apr 2002Allowed

State Bank of India and Another Vs M.R. Ganesh Babu and Others

Supreme Court Of India · AIR 2002 SC 1955 : (2002) AIRSCW 1881 : (2002) 3 ALLMR 215 : (2002) 93 FLR 853 : (2002) 4 JT 129 : (2002) LabIC 1682 : (2002) 2 LLJ 829 : (2002) 3 SCALE 682 : (2002) 4 SCC 556 : (2002) 3 SCR 149 : (2002) 2 SCT 749 : (2002) 3 SLJ 134 : (2002) 3 Supreme 471

Constitution of India, 1950 — Article 14State Bank of India Act, 1955 — Section 43(1)
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Supreme Court15 Apr 2002Allowed

Chandra Bihari Gautam and Others Vs State of Bihar

Supreme Court Of India · (2002) 2 ACR 1367 : AIR 2002 SC 1836 : (2002) AIRSCW 1815 : (2002) 2 ALT(Cri) 4 : (2002) 2 BLJR 1098 : (2002) 4 CHN 60 Supp : (2002) CriLJ 2541 : (2002) 2 Crimes 222 : (2002) 4 JT 62 : (2002) 2 LW(Cri) 848 : (2002) 3 SCALE 554 : (2002) 9 SCC 208 : (2002)

Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 120B, 141, 148, 149, 302
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Supreme Court15 Apr 2002Dismissed

Krishna Mochi and Others Vs State of Bihar

Supreme Court Of India · AIR 2002 SC 1965 : (2002) AIRSCW 1909 : (2002) 1 ALD(Cri) 761 : (2002) 3 CALLT 9 : (2002) CriLJ 2645 : (2002) 2 Crimes 236 : (2002) 4 JT 186 : (2002) 2 LW(Cri) 858 : (2002) 3 SCALE 602 : (2002) 6 SCC 81 : (2002) 3 SCR 1 : (2002) 3 Supreme 369

Constitution Of India, 1950 — Article 19, 21Indian Penal Code, 1860 — Section 140, 147, 148, 149, 302, 307, 326, 341, 342, 436, 452Code Of Criminal Procedure, 1973 — Section 235(2), 354(3)
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Supreme Court15 Apr 2002Allowed

Bihari Manjhi and Others Vs State of Bihar Rajendar Paswan Vs State of Bihar

Supreme Court Of India · (2002) 2 ACR 1379 : AIR 2002 SC 1832 : (2002) AIRSCW 1810 : (2002) 1 ALT(Cri) 342 : (2002) 50 BLJR 1069 : (2002) CriLJ 2539 : (2002) 2 Crimes 347 : (2002) 4 JT 74 : (2002) 2 LW(Cri) 893 : (2002) 2 PLJR 303 : (2002) 3 SCALE 560 : (2002) 4 SCC 352 : (2002)

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 149, 302Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 15, 3(1)
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Supreme Court12 Apr 2002Partly Allowed

N. Parameswaran Pillai and Another Vs Union of India (UOI) and Another

Supreme Court Of India · (2002) ACJ 841 : AIR 2002 SC 1834 : (2002) AIRSCW 1813 : (2002) 5 ALD 122 : (2002) 50 BLJR 1017 : (2002) 2 JCR 119 : (2002) 4 JT 22 : (2002) 3 SCALE 518 : (2002) 4 SCC 306 : (2002) 3 Supreme 563 : (2002) 6 Supreme 106 : (2002) 1 UJ 713

Railways Accidents and Untoward Incidents (Compensation) Rules, 1990 — Rule 3(2)
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Supreme Court12 Apr 2002Allowed

Kapil Kumar Vs Kudrat Ali and Others

Supreme Court Of India · (2002) 2 ACC 58 : (2002) ACJ 852 : AIR 2002 SC 1813 : (2002) AIRSCW 1785 : (2002) 3 ALD 82 : (2002) 2 ALLMR 986 : (2002) 2 AWC 1304 Supp : (2002) 50 BLJR 1028 : (2002) 2 JCR 107 : (2002) 4 JT 8 : (2002) 3 PLJR 207 : (2002) 3 SCALE 396 : (2002) 4 SCC 337 :

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Supreme Court12 Apr 2002Allowed

Vikas Aggarwal Vs Anubha

Supreme Court Of India · AIR 2002 SC 1796 : (2002) AIRSCW 1763 : (2002) 2 ALLMR 970 : (2002) 4 ALT 9 : (2002) 50 BLJR 1073 : (2002) 3 CHN 156 Supp : (2002) 97 DLT 358 : (2002) 1 DMC 633 : (2002) 2 JCR 115 : (2002) 4 JT 78 : (2003) 1 LW 17 : (2002) 2 MLJ 170 : (2002) 2 PLR 311 : (

Civil Procedure Code, 1908 (CPC) — Order 10 Rule 2, Order 10 Rule 4, 151Constitution of India, 1950 — Article 136Penal Code, 1860 (IPC) — Section 498A
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Supreme Court12 Apr 2002Dismissed

Municipal Corporation of Greater Bombay Vs K.V. Shramik Sangh and Others

Supreme Court Of India · AIR 2002 SC 1815 : (2002) AIRSCW 1788 : (2002) 2 ALLMR 975 : (2002) 5 BomCR 718 : (2002) 3 BOMLR 718 : (2002) 93 FLR 838 : (2002) 4 JT 115 : (2002) LabIC 1672 : (2002) 2 LLJ 544 : (2002) 3 SCALE 532 : (2002) 4 SCC 609 : (2002) 2 SCR 1122 : (2002) 2 SCT 75

Bombay Municipal Corporation Act, 1888 — Section 365, 367, 368, 61(2), 61CConstitution of India, 1950 — Article 226Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 10(1), 10(2), 12, 4
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Supreme Court12 Apr 2002Disposed Of

Govt. of A.P. and Others Vs J. Sridevi and Others

Supreme Court Of India · AIR 2002 SC 1801 : (2002) AIRSCW 1768 : (2002) 4 ALD 38 : (2002) 2 ALLMR 987 : (2002) 4 ALT 24 : (2002) 4 JT 139 : (2002) 3 SCALE 526 : (2002) 5 SCC 37 : (2002) 2 SCR 1147 : (2002) 4 Supreme 341

Urban Land (Ceiling and Regulation) Act, 1976 — Section 15, 16, 2, 28, 5(3)
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Supreme Court12 Apr 2002Dismissed

Kanniammal Vs Chellaram

Supreme Court Of India · AIR 2002 SC 1739 : (2002) AIRSCW 1690 : (2002) 3 ALD 139 : (2002) 4 JT 17 : (2002) 4 LW 424 : (2002) 2 MLJ 167 : (2002) 3 SCALE 453 : (2002) 4 SCC 627 : (2002) 2 SCR 1141 : (2002) 3 Supreme 556 : (2002) 1 UJ 615

Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10, 10(3)
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Supreme Court12 Apr 2002Allowed

Industrial Finance Corporation of India Ltd. Vs The Cannanore Spinning and Weaving Mills Ltd. and Others

Supreme Court Of India · AIR 2002 SC 1841 : (2002) AIRSCW 1822 : (2002) 3 ALD 113 : (2002) 2 ARBLR 676 : (2002) 2 BC 430 : (2002) 110 CompCas 685 : (2002) 4 CompLJ 337 : (2002) 4 JT 318 : (2003) 1 LW 309 : (2002) 3 MLJ 144 : (2002) 3 SCALE 574 : (2002) 5 SCC 54 : (2002) 2 SCR 109

Constitution of India, 1950 — Article 136Contract Act, 1872 — Section 128, 130, 131, 132, 133Nationalisation (Sick Textile Undertakings Taking Over of Management) Act, 1972 — Section 5, 5(1), 5(2)
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Supreme Court12 Apr 2002Allowed

State Bank of Saurashtra Vs Ashit Shipping Services (P.) Ltd. and Another

Supreme Court Of India · AIR 2002 SC 1993 : (2002) AIRSCW 2017 : (2002) 3 ALD 83 : (2002) 2 BC 536 : (2002) 3 CALLT 1 : (2002) 110 CompCas 329 : (2002) 3 GLR 2401 : (2002) 4 JT 85 : (2003) 1 LW 15 : (2003) 1 LW 5 : (2002) 3 PLR 547 : (2002) 3 SCALE 390 : (2002) 4 SCC 736 : (2002)

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 1, Order 37 Rule 1(1), Order 37 Rule 1(2)
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Supreme Court12 Apr 2002Allowed

Abdul Hai Khan Vs Subal Chandra Ghose and Others

Supreme Court Of India · (2002) 2 ACC 601 : AIR 2002 SC 1742 : (2002) AIRSCW 1694 : (2002) 3 ALD 79 : (2002) 3 ALT 5 : (2002) 2 BLJR 1137 : (2002) 3 CHN 123 Supp : (2002) 2 JCR 121 : (2002) 4 JT 43 : (2002) 3 SCALE 545 : (2002) 4 SCC 519 : (2002) 2 SCR 1157 : (2002) 3 Supreme 243

Motor Vehicles Act, 1939 — Section 47, 68C, 68D
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Supreme Court11 Apr 2002Allowed

M.C. Mehta Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2002 SC 3696 : (2002) AIRSCW 4356 : (2003) 1 JCR 270 : (2002) 2 SCALE 57 : (2002) 4 SCALE 50 : (2002) 7 SCALE 45 : (2002) 5 SCALE 2 : (2002) 9 SCC 534(1)

Environment (Protection) Act, 1986 — Section 3
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