COURT ARCHIVE

Supreme Court Of India judgments

59,847 judgments · page 1,514 of 2,993

Supreme Court05 Apr 2002Allowed

Food Corporation of India Workers Union Vs Food Corporation of India and Another

Supreme Court Of India · AIR 2002 SC 1659 : (2002) AIRSCW 1583 : (2001) 88 FLR 1083 : (2002) 3 JT 575 : (2002) LabIC 1504 : (2002) 2 LLJ 267 : (2002) 4 PLJR 56 : (2002) 3 SCALE 338 : (2002) 9 SCC 100 : (2002) 2 SCT 672 : (2002) 3 Supreme 128 : (2002) 1 UJ 620 : (2002) 2 UPLBEC 12

Constitution of India, 1950 — Article 14, 21, 32

Supreme Court05 Apr 2002Allowed

Rama and Others Vs State of Rajasthan

Supreme Court Of India · (2002) 2 ACR 1475 : AIR 2002 SC 1814 : (2002) AIRSCW 1786 : (2002) 1 ALT(Cri) 311 : (2002) CriLJ 2533 : (2002) 2 Crimes 170 : (2002) 3 JT 566 : (2002) 3 MhLj 171 : (2002) MPLJ 1 : (2002) 3 PLJR 206 : (2002) 3 SCALE 355 : (2002) 4 SCC 571 : (2002) 3 Suprem

Penal Code, 1860 (IPC) — Section 325, 326, 34

Supreme Court05 Apr 2002Disposed Of

Shri Ranajoy Bose Vs Shri A.B. Roy and Another

Supreme Court Of India · (2002) 2 ACR 1470 : AIR 2002 SC 1681 : (2002) AIRSCW 1613 : (2002) 1 ALT(Cri) 307 : (2002) CriLJ 2056 : (2002) 2 Crimes 172 : (2002) 3 JT 545 : (2002) 3 RLW 452 : (2002) 3 SCALE 356 : (2002) 4 SCC 704 : (2002) 2 SCR 955 : (2002) 3 Supreme 149 : (2002) 2 U

Calcutta Municipal Act, 1951 — Section 76Criminal Procedure Code, 1973 (CrPC) — Section 245(2), 245(3), 482General Clauses Act, 1897 — Section 13(2)

Supreme Court05 Apr 2002Dismissed

H. Nanjundaiah Vs Aswathnarayana Rao and Another

Supreme Court Of India · (2002) 1 JT 437 Supp

Supreme Court05 Apr 2002Disposed Of

Virendra Bhandari Vs Rajasthan State Road Transport Corporation and Others

Supreme Court Of India · (2002) 94 FLR 624 : (2002) 5 JT 21 : (2002) 3 LLJ 256 : (2002) 3 RLW 430 : (2002) 9 SCC 104 : (2002) 2 UPLBEC 1838

Industrial Disputes Act, 1947 — Section 10, 12

Supreme Court05 Apr 2002

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

Supreme Court Of India · AIR 2002 SC 1696 : (2002) AIRSCW 1633 : (2005) 10 SCC 217 : (2002) 3 Supreme 114

Environment (Protection) Act, 1986 — Section 3

Supreme Court04 Apr 2002Allowed

Chandra Prakash and Others Vs State of U.P. and Another

Supreme Court Of India · (2002) 2 AWC 1414 : (2003) SCC(L&S) 827 : (2002) 2 UPLBEC 1267

Constitution of India, 1950 — Article 136, 141, 32Uttar Pradesh Regularisation of Ad hoc Appointments (On Posts Within the Purview of the Public Service Commission) Rules, 1979 — Rule 7

Supreme Court04 Apr 2002Dismissed

Nirmal and Navin P. Ltd. and Others Vs D. Ravindran

Supreme Court Of India · AIR 2002 SC 3576 : (2002) 3 Crimes 136 : (2002) 175 CTR 514 : (2002) 255 ITR 514 : (2002) 1 JT 479 Supp : (2002) 10 SCC 317

Income Tax Act, 1961 — Section 245D(4), 245H, 245I

Supreme Court04 Apr 2002Dismissed

Rajeshwar Dayal and Others Vs Avneesh Kumar Avasthi and Others

Supreme Court Of India · AIR 2002 SC 1720 : (2002) AIRSCW 1665 : (2002) 2 CompCas 1307 : (2002) 4 JT 25 : (2002) 93 RD 381 : (2002) 3 SCALE 275 : (2002) 4 SCC 311 : (2002) 2 SCR 926 : (2002) 3 Supreme 132

Limitation Act, 1963 — Section 14Uttar Pradesh Tenancy Act, 1939 — Section 3Uttar Pradesh Urban Areas Zamindari Abolition and Land Reforms Act, 1956 — Section 3, 4, 4(2), 4(3), 5

Supreme Court04 Apr 2002Allowed

Zorawar Singh and Another Vs Sarwan Singh (Dead) by Lrs. and Another

Supreme Court Of India · AIR 2002 SC 1711 : (2002) AIRSCW 1653 : (2002) 4 ALT 14 : (2002) 3 CHN 65 Supp : (2002) 1 JT 561 Supp : (2002) 4 PLJR 59 : (2002) 2 PLR 580 : (2002) 2 RLW 335 : (2002) 3 SCALE 280 : (2002) 4 SCC 460 : (2002) 3 Supreme 98 : (2002) 2 UC 141

Transfer of Property Act, 1882 — Section 41

Supreme Court04 Apr 2002Allowed

Grasim Industries Ltd. Vs Collector of Customs, Bombay

Supreme Court Of India · AIR 2002 SC 1706 : (2002) AIRSCW 968 : (2002) AIRSCW 1646 : (2002) 81 ECC 22 : (2002) 141 ELT 593 : (2002) 3 JT 551 : (2002) 3 SCALE 349 : (2002) 4 SCC 297 : (2002) 2 SCR 945 : (2002) 128 STC 349 : (2002) 2 Supreme 156 : (2002) 3 Supreme 155

Customs Act, 1962 — Section 130ECustoms Tariff Act, 1975 — Section 12, 16United Towns Electrical Company Act, 1902 — Section 30

Supreme Court04 Apr 2002Dismissed

Commissioner of Customs, Bombay Vs Virgo Steels, Bombay and Another

Supreme Court Of India · AIR 2002 SC 1745 : (2002) AIRSCW 1698 : (2002) 141 ELT 598 : (2002) 3 JT 558 : (2002) 3 SCALE 341 : (2002) 4 SCC 316 : (2002) 2 SCR 934 : (2002) 3 Supreme 142 : (2002) 1 UJ 623

Bengal Money Lenders Act, 1940 — Section 35Civil Procedure Code, 1908 (CPC) — Section 80Customs Act, 1962 — Section 12, 142, 17, 17(4), 28

Supreme Court04 Apr 2002Partly Allowed

Commissioner of Central Excise, Madras Vs Hindustan Lever Ltd.

Supreme Court Of India · (2002) 103 ECR 279 : (2002) 142 ELT 513 : (2002) 10 SCC 545

Central Excises and Salt Act, 1944 — Section 4

Supreme Court03 Apr 2002Dismissed

Karnataka Power Corporation Ltd. Vs Commr. of Cus. (Appeals), Madras

Supreme Court Of India · (2003) 2 ALT 30 : (2002) 83 ECC 518 : (2002) 143 ELT 482 : (2002) 6 JT 47

Customs Act, 1962 — Section 130E, 27

Supreme Court03 Apr 2002Dismissed

Ombalika Das and Another Vs Hulisa Shaw

Supreme Court Of India · AIR 2002 SC 1685 : (2002) AIRSCW 1618 : (2002) 3 JT 476 : (2002) 3 SCALE 265 : (2002) 4 SCC 539 : (2002) 2 SCR 902 : (2002) 3 SLJ 17 : (2002) 3 Supreme 76

Constitution of India, 1950 — Article 14, 227West Bengal Premises Tenancy Act, 1956 — Section 13(1), 29B, 29B(1)

Supreme Court03 Apr 2002Disposed Of

George Vs State of Kerala

Supreme Court Of India · (2002) 2 ACR 1476 : AIR 2002 SC 1647 : (2002) AIRSCW 1566 : (2002) 2 CHN 194 Supp : (2002) CriLJ 2031 : (2002) 2 Crimes 129 : (2002) 3 JT 582 : (2002) 3 SCALE 287 : (2002) 4 SCC 475 : (2002) 2 SCR 895 : (2002) 3 Supreme 138 : (2002) 2 UC 117

Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 302, 392

Supreme Court03 Apr 2002Allowed

Central Bureau of Investigation (CBI) Vs R.S. Pai and Another

Supreme Court Of India · (2002) 2 ACR 1465 : AIR 2002 SC 1644 : (2002) AIRSCW 1562 : (2002) 1 ALD(Cri) 725 : (2002) 4 CGLJ 187 : (2002) CriLJ 2029 : (2002) 2 Crimes 159 : (2002) 3 JT 460 : (2002) 2 KLT 149 : (2002) 3 SCALE 262 : (2002) 5 SCC 82 : (2002) 2 SCR 889 : (2002) 3 Supre

Criminal Procedure Code, 1973 (CrPC) — Section 170, 173, 173(4), 173(5)Penal Code, 1860 (IPC) — Section 120B, 420Prevention of Corruption Act, 1988 — Section 13(1), 13(2)

Supreme Court02 Apr 2002Dismissed

J.M. Biswas Vs N.K. Bhattacharjee and Others

Supreme Court Of India · AIR 2002 SC 1649 : (2002) AIRSCW 1570 : (2002) 4 ALLMR 239 : (2002) 3 ALT 3 : (2002) 50 BLJR 893 : (2002) 93 FLR 715 : (2002) 2 JCR 128 : (2002) 3 JT 587 : (2002) 2 LLJ 523 : (2002) 3 PLJR 220 : (2002) 3 SCALE 245 : (2002) 4 SCC 68 : (2002) 2 SCT 774 : (2

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2

Supreme Court02 Apr 2002Allowed

Bhanwaroo Khan and Others Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2002 SC 1614 : (2002) 2 ALLMR 940 : (2002) 3 ALT 49 : (2002) 3 JT 464 : (2002) 3 SCALE 239 : (2002) 4 SCC 346 : (2002) 2 SCR 872 : (2002) 1 UJ 675

Citizenship Act, 1955 — Section 9(2)Citizenship Rules, 2009 — Rule 3Limitation Act, 1963 — Section 5

Supreme Court02 Apr 2002Allowed

Sansar Chand Atri Vs State of Punjab and Another

Supreme Court Of India · AIR 2002 SC 1618 : (2002) AIRSCW 1528 : (2002) 3 ALT 6 : (2002) 93 FLR 665 : (2002) 3 JT 470 : (2002) LabIC 1501 : (2002) 3 SCALE 257 : (2002) 4 SCC 154 : (2002) 2 SCR 881 : (2002) 3 SCT 61 : (2002) 3 SLJ 13 : (2002) 3 Supreme 41 : (2002) 2 UPLBEC 1297

Constitution of India, 1950 — Article 234, 309, 318Punjab Recruitment of Ex-servicemen Rules, 1982 — Rule 2(e)