COURT ARCHIVE

Supreme Court Of India judgments

59,847 judgments · page 1,515 of 2,993

Supreme Court02 Apr 2002Disposed Of

Municipal Corporation of Greater Bombay Vs Bharat Petroleum Corporation Ltd.

Supreme Court Of India · AIR 2002 SC 1638 : (2002) AIRSCW 1554 : (2002) 2 ALLMR 932 : (2002) 4 ALT 1 : (2002) 5 BomCR 121 : (2002) 3 BOMLR 596 : (2002) 3 JT 452 : (2002) 3 SCALE 231 : (2002) 4 SCC 219 : (2002) 2 SCR 860 : (2002) 3 Supreme 54 : (2002) 1 UJ 681

Bombay Municipal Corporation Act, 1888 — Section 328, 328(3), 328A, 471

Supreme Court01 Apr 2002Disposed Of

Jothi Brick Works and Another Vs Deputy Commercial Tax Officer, T.N.

Supreme Court Of India · (2002) 9 SCC 397

Supreme Court01 Apr 2002Allowed

Union of India (UOI) and Others Vs Aradhana Trading Co. and Others

Supreme Court Of India · AIR 2002 SC 1626 : (2002) AIRSCW 1539 : (2002) 1 ARBLR 691 : (2002) 3 JT 442 : (2003) 1 LW 142 : (2002) 2 PLR 225 : (2002) 3 SCALE 248 : (2002) 4 SCC 447 : (2002) 2 SCR 847 : (2002) 3 Supreme 61 : (2002) 2 UC 90

Arbitration Act, 1940 — Section 14(2), 17, 28, 30, 39Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 100, 104Government of India Act, 1915 — Section 108

Supreme Court23 Mar 2002Allowed

Veluyudhan Sathyadas Vs Govindan Dakshyani

Supreme Court Of India · (2002) 5 JT 357

Specific Relief Act, 1963 — Section 16, 20, 21

Supreme Court22 Mar 2002Allowed

Commissioner of Sales Tax Vs Sai Publication Fund

Supreme Court Of India · AIR 2002 SC 1582 : (2002) AIRSCW 1482 : (2002) 177 CTR 1 : (2002) 258 ITR 70 : (2002) 3 JT 295 : (2002) 3 SCALE 100 : (2002) 4 SCC 57 : (2002) 2 SCR 743 : (2002) 126 STC 288 : (2002) 2 Supreme 529 : (2002) 122 TAXMAN 437 : (2002) 1 UJ 604

Bombay Sales Tax Act, 1959 — Section 2, 2(11), 2(19), 2(5A), 3Tamil Nadu General Sales Tax Act, 1959 — Section 2

Supreme Court22 Mar 2002Allowed

State of U.P. and Others Vs Daulat Ram Gupta

Supreme Court Of India · AIR 2002 SC 1633 : (2002) AIRSCW 1547 : (2002) 2 AWC 1340 Supp : (2002) 3 JT 431 : (2002) 3 SCALE 187 : (2002) 4 SCC 98 : (2002) 2 SCR 838 : (2002) 3 Supreme 33 : (2002) 1 UC 666

Constitution of India, 1950 — Article 226Essential Commodities Act, 1955 — Section 3, 3(1), 3(2), 5

Supreme Court22 Mar 2002Dismissed

Bhagwan Singh and Others Vs State of Madhya Pradesh

Supreme Court Of India · (2002) 2 ACR 1224 : AIR 2002 SC 1621 : (2002) AIRSCW 1532 : (2002) CriLJ 2024 : (2002) 2 Crimes 42 : (2003) 2 JLJ 369 : (2002) 3 JT 387 : (2002) 5 MPHT 54 : (2002) 2 RLW 347 : (2002) 3 SCALE 169 : (2002) 4 SCC 85 : (2002) 2 Supreme 567 : (2002) 1 UC 562

Criminal Procedure Code, 1973 (CrPC) — Section 145, 147, 378, 379Penal Code, 1860 (IPC) — Section 100, 148, 149, 302, 336Supreme Court Rules, 1966 — Order 21 Rule 12, Order 21 Rule 13, Order 21 Rule 14, Order 21 Rul

Supreme Court22 Mar 2002Allowed

Sau. Saraswatibai Trimbak Gaikwad Vs Damodhar D. Motiwale and Others

Supreme Court Of India · AIR 2002 SC 1568 : (2002) AIRSCW 1464 : (2002) 2 ALLMR 944 : (2002) 5 BomCR 182 : (2002) 3 BOMLR 712 : (2002) 3 JT 356 : (2002) 3 MhLj 69 : (2002) 3 SCALE 92 : (2002) 4 SCC 481 : (2002) 2 SCR 755 : (2002) 2 Supreme 610 : (2002) 1 UJ 597

Bombay Tenancy Act, 1939 — Section 2ABombay Tenancy and Agricultural Lands Act, 1948 — Section 14(1), 2, 2(18), 27, 32(G)(4)

Supreme Court22 Mar 2002Disposed Of

Gauhati High Court and Another Vs Kuladhar Phukan and Another

Supreme Court Of India · AIR 2002 SC 1589 : (2002) AIRSCW 1492 : (2002) 3 JT 412 : (2002) LabIC 1492 : (2002) 3 SCALE 175 : (2002) 4 SCC 524 : (2002) 2 SCR 808 : (2002) 2 SCT 768 : (2002) 3 SLJ 192 : (2002) 2 Supreme 600

Assam Legal Service Rules, 1962 — Rule 7Assam Public Service (Ad-hoc) Appointment Rules, 1986 — Rule 3(1)Assam Public Service Commission (Limitation of Functions) Regulations, 1951 — Regulation 3

Supreme Court22 Mar 2002Dismissed

Devender Pal Singh Vs State National Capital Territory of Delhi and Another

Supreme Court Of India · (2002) 2 ACR 1132 : AIR 2002 SC 1661 : (2002) AIRSCW 1586 : (2002) CriLJ 2034 : (2002) 2 Crimes 133 : (2002) 97 DLT 57 : (2002) 3 JT 264 : (2002) 3 SCALE 139 : (2002) 5 SCC 234 : (2002) 2 SCR 767 : (2002) 3 Supreme 9 : (2002) 2 UC 171

Constitution of India, 1950 — Article 161, 72Criminal Procedure Code, 1973 (CrPC) — Section 162, 164, 313, 432, 432(2)Evidence Act, 1872 — Section 114, 24, 25, 26, 27

Supreme Court22 Mar 2002Dismissed

Munithimmaiah Vs State of Karnataka and Others

Supreme Court Of India · AIR 2002 SC 1574 : (2002) AIRSCW 1472 : (2002) 3 JT 254 : (2002) 3 SCALE 194 : (2002) 4 SCC 326 : (2002) 2 SCR 825 : (2002) 3 Supreme 1 : (2002) 2 UPLBEC 1558

Bangalore Development Authority Act, 1976 — Section 19, 19(1), 27, 36City Improvement Trust Board Act, 1976 — Section 25City of Bangalore Improvement Act, 1945 — Section 27

Supreme Court22 Mar 2002Dismissed

Ramachandra Singh and Others Vs State of Bihar and Another

Supreme Court Of India · (2002) 3 ACR 2492 : (2002) 5 JT 398 : (2003) 10 SCC 234

Penal Code, 1860 (IPC) — Section 323, 498A

Supreme Court21 Mar 2002Disposed Of

All India Judges Assocation and Others Vs Union of India (UOI) and Others

Supreme Court Of India · (2002) 3 CGLJ 361

Constitution of India, 1950 — Article 233(2)

Supreme Court21 Mar 2002Dismissed

Sukliya Vs State of M.P.

Supreme Court Of India · (2002) 2 ACR 2011 : (2002) 5 JT 302

Criminal Procedure Code, 1973 (CrPC) — Section 378Evidence Act, 1872 — Section 3, 45Penal Code, 1860 (IPC) — Section 302

Supreme Court21 Mar 2002Dismissed

Felix C. Okochi Vs The State of Tamil Nadu and Others

Supreme Court Of India · (2002) 3 ACR 2678 : (2002) 6 JT 286

Supreme Court21 Mar 2002ALLOWED

M. Supraschand and Others Vs C. Dhandapani and Others

Supreme Court Of India · (2002) 5 JT 313 : (2002) 1 JT 180 Supp : (2010) 15 SCC 735 : (2002) 5 WLN 769

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 92

Supreme Court21 Mar 2002Partly Allowed

S. Renuka and Others Vs State of Andhra Pradesh and Another

Supreme Court Of India · AIR 2002 SC 1523 : (2002) AIRSCW 1406 : (2002) 5 ALT 12 : (2002) 50 BLJR 946 : (2002) 3 CHN 129 Supp : (2002) 93 FLR 1141 : (2002) 2 JCR 42 : (2002) 3 JT 246 : (2002) LabIC 1451 : (2003) 1 LW 134 : (2002) 3 SCALE 85 : (2002) 5 SCC 195 : (2002) 2 SCR 697 :

Andhra Pradesh State and Subordinate Service Rules, 1996 — Rule 22, 22AConstitution of India, 1950 — Article 233, 309Family Courts Rules, 1988 — Rule 4(4)

Supreme Court21 Mar 2002Dismissed

State of Karnataka Vs Sharanappa Basnagouda Aregoudar

Supreme Court Of India · (2002) 2 ACR 1104 : AIR 2002 SC 1529 : (2002) 1 ALD(Cri) 568 : (2002) 1 ALT(Cri) 328 : (2002) 2 CHN 186 Supp : (2002) CriLJ 2020 : (2002) 2 Crimes 30 : (2002) 2 JCR 126 : (2002) 3 JT 243 : (2002) 3 SCALE 83 : (2002) 3 SCC 738 : (2002) 2 SCR 692 : (2002) 1

Penal Code, 1860 (IPC) — Section 279, 304A, 337, 338

Supreme Court21 Mar 2002Dismissed

Raja Muthukone (D) by Lrs. Vs T. Gopalasami and Another

Supreme Court Of India · AIR 2002 SC 1830 : (2002) AIRSCW 1807 : (2002) 3 JT 579 : (2003) 1 LW 134 : (2002) 2 MLJ 150 : (2002) 3 SCALE 273 : (2002) 4 SCC 204 : (2002) 2 SCR 708 : (2002) 3 Supreme 91 : (2002) 2 UJ 1231

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

Supreme Court21 Mar 2002Allowed

Subhash Chander and Another Vs State Transport Appellate Tribunal and Others

Supreme Court Of India · AIR 2002 SC 1562 : (2002) AIRSCW 1457 : (2002) 2 JCR 173 : (2002) 3 JT 239 : (2002) 2 PLR 202 : (2002) 3 SCALE 79 : (2002) 4 SCC 168 : (2002) 2 SCR 685 : (2002) 2 Supreme 520 : (2002) 1 UC 658

Motor Vehicles Act, 1988 — Section 80, 80(2), 99