Supreme Court19 Mar 2002Dismissed
G. Rajendra Vs Vikrant Tyres Ltd. and Another
Supreme Court Of India · (2003) 1 ALT 22 : (2002) 94 FLR 392 : (2002) 1 JT 438 Supp : (2002) 3 LLJ 173 : (2002) 10 SCC 438 : (2003) SCC(L&S) 787
COURT ARCHIVE
Supreme Court Of India judgments
59,847 judgments · page 1,517 of 2,993
Supreme Court19 Mar 2002Dismissed
The Special Land Acquisition Officer, BTDA, Bagalkot Vs Mohd. Hanif Sahib Bawa Sahib
Supreme Court Of India · AIR 2002 SC 1558 : (2002) AIRSCW 1452 : (2002) 4 ALLMR 242 : (2002) 2 AWC 1236 Supp : (2002) 3 JT 176 : (2002) 2 MLJ 164 : (2002) 3 SCALE 22 : (2002) 3 SCC 688 : (2002) 2 SCR 550 : (2002) 2 Supreme 473 : (2002) 1 UC 673 : (2002) 2 UPLBEC 1547
Land Acquisition Act, 1894 — Section 18, 4(1)
Supreme Court19 Mar 2002Dismissed
Hotel Sea Gull Vs State of West Bengal and Others
Supreme Court Of India · AIR 2002 SC 1506 : (2002) AIRSCW 1383 : (2002) 3 CHN 89 Supp : (2002) 3 JT 195 : (2002) 3 SCALE 29 : (2002) 4 SCC 1 : (2002) 2 SCR 576 : (2002) 2 Supreme 490
West Bengal Town and Country (Planning and Development) Act, 1979 — Section 102, 137, 137(1), 137(2), 139
Supreme Court19 Mar 2002Allowed
State of Andhra Pradesh Vs Jalapathi Subbarayudu and Others
Supreme Court Of India · (2002) 2 ACR 1469 : (2003) 1 ALT(Cri) 222 : (2002) 3 JT 484
Criminal Procedure Code, 1973 (CrPC) — Section 154Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 143, 376, 452, 506
Supreme Court19 Mar 2002Dismissed
Kalpesh Kumar @ Bhajiyu Gunvantlal Soni Vs State of Gujarat
Supreme Court Of India · (2002) 3 ACR 2253 : (2002) 1 JT 101 Supp : (2002) 2 UJ 939
Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 300, 302, 304
Supreme Court19 Mar 2002Allowed
A.I. Confederation of the Blind and Another Vs U.O.I. (Union of India) and Another
Supreme Court Of India · (2002) 3 SCALE 397 : (2004) 10 SCC 191 : (2002) 2 UJ 934
Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 32, 33
Supreme Court19 Mar 2002Dismissed
Mansoor Khan Vs Motiram Harebhan Kharat and Another
Supreme Court Of India · AIR 2002 SC 2396 : (2002) AIRSCW 2606 : (2002) 4 ALD 36 : (2002) 6 BomCR 348 : (2002) 3 JT 602 : (2002) 4 SCALE 322 : (2002) 5 SCC 462 : (2002) 2 SCR 594 : (2002) 2 UJ 852
Supreme Court19 Mar 2002Dismissed
State of West Bengal and Others Vs Vishnunarayan and Associates (P) Ltd. and Another
Supreme Court Of India · AIR 2002 SC 1493 : (2002) AIRSCW 1366 : (2002) 3 JT 166 : (2002) 3 SCALE 40 : (2002) 4 SCC 134 : (2002) 2 SCR 557 : (2002) 2 Supreme 476 : (2002) 1 UJ 629
Constitution of India, 1950 — Article 226Great Eastern Hotel (Acquisition of Undertaking) Act, 1980 — Section 16, 17, 2, 3, 3(1)Land Acquisition Act, 1894 — Section 47
Supreme Court19 Mar 2002Allowed
Kerala State Electricity Board Vs Collector of Customs, Kerala
Supreme Court Of India · (2002) 82 ECC 228 : (2002) 142 ELT 278 : (2002) 10 SCC 535
Supreme Court19 Mar 2002Dismissed
M.C. Mehta Vs Union of India (UOI) and Others
Supreme Court Of India · (2004) 2 SCALE 681 : (2002) 2 SCALE 56 : (2002) 7 SCALE 420 : (2002) 5 SCALE 4 : (2002) 4 SCC 378
Supreme Court18 Mar 2002Allowed
Gurmail Singh Vs State of Punjab
Supreme Court Of India · (2002) 2 ACR 1078 : AIR 2002 SC 1419 : (2002) AIRSCW 1268 : (2002) CriLJ 1828 : (2002) 2 Crimes 20 : (2002) 2 JCR 135 : (2002) 3 JT 125 : (2002) 3 SCALE 8 : (2002) 3 SCC 748 : (2002) 2 SCR 518 : (2002) 2 Supreme 462
Explosives Act, 1884 — Section 4, 5Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 19, 5, 6
Supreme Court18 Mar 2002Allowed
Ram Govind Upadhyay Vs Sudarshan Singh and Others
Supreme Court Of India · (2002) 2 ACR 1083 : AIR 2002 SC 1475 : (2002) AIRSCW 1342 : (2002) 1 ALD(Cri) 706 : (2002) 1 ALT(Cri) 330 : (2002) 3 CHN 7 Supp : (2002) CriLJ 1849 : (2002) 2 Crimes 15 : (2003) 1 GLR 829 : (2002) 3 JT 185 : (2002) 3 SCALE 12 : (2002) 3 SCC 598 : (2002) 2
Penal Code, 1860 (IPC) — Section 302, 323, 504
Supreme Court18 Mar 2002Disposed Of
S.K. Kushwaha Vs D.K. Joshi and Others Kurukshetra University and Another Vs Devender Kumar Joshi and Another
Supreme Court Of India · AIR 2002 SC 1455 : (2002) AIRSCW 1314 : (2002) 6 ALT 16 : (2002) 50 BLJR 975 : (2002) 93 FLR 1127 : (2002) 3 JT 229 : (2002) LabIC 1442 : (2002) 3 SCALE 1 : (2002) 4 SCC 172 : (2002) 2 SCR 533 : (2002) 2 SCT 411 : (2002) 2 Supreme 466 : (2002) 2 UPLBEC 16
Constitution of India, 1950 — Article 14, 16, 226
Supreme Court15 Mar 2002Allowed
Ashok Kumar Pandey Vs State of Delhi
Supreme Court Of India · (2002) 2 ACR 1043 : AIR 2002 SC 1468 : (2002) AIRSCW 1332 : (2002) CriLJ 1844 : (2002) 2 Crimes 9 : (2002) 96 DLT 707 : (2002) 3 JT 103 : (2002) 2 SCALE 647 : (2002) 4 SCC 76 : (2002) 2 Supreme 430 : (2002) 1 UC 545
Penal Code, 1860 (IPC) — Section 302
Supreme Court15 Mar 2002Dismissed
Chowdarapu Raghunandan Vs State of Tamil Nadu and Others
Supreme Court Of India · (2002) 2 ACR 1060 : AIR 2002 SC 1460 : (2002) AIRSCW 1322 : (2002) 1 ALD(Cri) 716 : (2002) 1 ALT(Cri) 289 : (2002) CriLJ 1836 : (2002) 2 Crimes 47 : (2002) 80 ECC 468 : (2002) 143 ELT 26 : (2002) 3 JT 110 : (2002) 2 SCALE 638 : (2002) 3 SCC 754 : (2002) 2
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Constitution of India, 1950 — Article 32Customs Act, 1962 — Section 111, 132, 135
Supreme Court15 Mar 2002Allowed
Airports Authority of India Vs Satyagopal Roy and Others
Supreme Court Of India · AIR 2002 SC 1423 : (2002) AIRSCW 1272 : (2002) 3 JT 58 : (2002) 2 SCALE 663 : (2002) 3 SCC 527 : (2002) 2 SCR 505 : (2002) 2 Supreme 453 : (2002) 2 UPLBEC 1185
Aircraft Act, 1934 — Section 9ALand Acquisition Act, 1894 — Section 25
Supreme Court15 Mar 2002Disposed Of
The Commissioner of Central Excise, Chandigarh-II, Chandigarh Vs Jagatjit Industries Ltd. Commissioner of Central Excise, Chandigarh-I, Chandigarh Vs Rangers Breweries Ltd. etc.
Supreme Court Of India · AIR 2002 SC 1426 : (2002) AIRSCW 1277 : (2002) 80 ECC 465 : (2002) 141 ELT 306 : (2002) 3 JT 84 : (2002) 2 SCALE 661 : (2002) 3 SCC 614 : (2002) 2 SCR 500 : (2002) 126 STC 442 : (2002) 2 Supreme 450
Supreme Court15 Mar 2002Dismissed
M.C. Mehta Vs Kamal Nath and Others
Supreme Court Of India · AIR 2002 SC 1515 : (2002) AIRSCW 1395 : (2002) 2 CHN 164 Supp : (2002) 3 CompLJ 1 : (2002) 3 JT 64 : (2002) 2 SCALE 654 : (2002) 1 SCALE 546 : (2002) 3 SCC 653 : (2002) 2 SCR 477 : (2002) 2 Supreme 424
Constitution of India, 1950 — Article 32Water (Prevention and Control of Pollution) Act, 1974 — Section 24
Supreme Court14 Mar 2002Allowed
Union of India (UOI) and Another Vs G. Veerasamy
Supreme Court Of India · (2002) 95 FLR 13 : (2002) 6 JT 85 : (2004) 4 SCALE 127 : (2003) 10 SCC 251 : (2002) 3 UPLBEC 2278
Railway Servants (Discipline and Appeal) Rules, 1968 — Rule 6
Supreme Court14 Mar 2002Allowed
S. Prabhjeet Singh Johar Vs Harjeet Singh and Others
Supreme Court Of India · AIR 2002 SC 1345 : (2002) AIRSCW 1171 : (2002) 2 ALD(Cri) 474 : (2002) 1 JT 106 Supp : (2002) 2 LLJ 533 : (2002) 2 SCALE 632 : (2002) 2 SCT 408 : (2002) 2 Supreme 409
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 145, 561A