COURT ARCHIVE

Supreme Court Of India judgments

59,847 judgments · page 1,520 of 2,993

Supreme Court05 Mar 2002Dismissed

P.H. Pujar Vs Kanthi Rajashekhar Kidiyappa and Others

Supreme Court Of India · AIR 2002 SC 1368 : (2002) AIRSCW 1201 : (2002) 2 JT 613 : (2002) 2 SCALE 449 : (2002) 3 SCC 742 : (2002) 2 SCR 205 : (2002) 2 Supreme 237

Conduct of Elections Rules, 1961 — Rule 39, 55Constitution of India, 1950 — Article 324Representation of the People Act, 1951 — Section 100(1), 81

Supreme Court05 Mar 2002Allowed

State of Bihar Vs S.A. Hassan and Another

Supreme Court Of India · AIR 2002 SC 1258 : (2002) AIRSCW 1055 : (2002) 4 ALT 33 : (2002) 1 BLJR 799 : (2002) 2 JCR 24 : (2002) 2 JT 500 : (2002) 2 PLJR 295 : (2002) 2 SCALE 458 : (2002) 3 SCC 566 : (2002) 2 SCR 190 : (2002) 2 SCT 388 : (2002) 2 SLJ 421 : (2002) 2 Supreme 227

Bihar Pension Rules, 1950 — Rule 58Bihar Private Medical Colleges (Taking Over) Act, 1977 — Section 3(1), 3(2), 3(3), 6, 6(1)

Supreme Court05 Mar 2002Allowed

Kalpataru Agroforest Enterprises Vs Union of India

Supreme Court Of India · (2002) 1 ACC 680 : (2002) ACJ 680 : AIR 2002 SC 1402 : (2002) AIRSCW 1245 : (2002) 3 ALD 1 : (2002) 2 ALLMR 926 : (2002) 3 ALT 38 : (2003) 1 JLJ 1 : (2002) 3 JT 16 : (2002) 3 LW 423 : (2002) 3 MhLj 1 : (2002) 4 MPHT 103 : (2002) MPLJ 515 : (2002) 2 SCALE

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 114Railway Claims Tribunal (Procedure) Rules, 1989 — Rule 32Railway Claims Tribunal Act, 1987 — Section 16, 18(1), 18(3), 23

Supreme Court05 Mar 2002Dismissed

Sunil Kumar Srivastava Vs Krishna Shukla and Others

Supreme Court Of India · (2003) 1 ALT 31 : (2002) 93 FLR 623 : (2002) 3 JT 489 : (2002) 2 UPLBEC 1286

Constitution of India, 1950 — Article 226

Supreme Court05 Mar 2002Allowed

Vinay Kumar Vs Narendra and Others

Supreme Court Of India · (2002) 3 ACR 2246 : (2002) 1 JT 60 Supp : (2002) 9 SCC 364

Criminal Procedure Code, 1973 (CrPC) — Section 389(1)Penal Code, 1860 (IPC) — Section 34, 302

Supreme Court05 Mar 2002Allowed

Vasant Ganesh Damle Vs Shrikant Trimbak Datar and Another

Supreme Court Of India · AIR 2002 SC 1237 : (2002) AIRSCW 1028 : (2002) 2 ALLMR 594 : (2002) 5 BomCR 421 : (2002) 2 BOMLR 302 : (2002) 2 JT 576 : (2002) 2 SCALE 441 : (2002) 4 SCC 183 : (2002) 2 SCR 198 : (2002) 2 Supreme 262 : (2002) 1 UJ 415

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(3)Civil Procedure Code, 1908 (CPC) — Section 107

Supreme Court04 Mar 2002Dismissed

State of Uttar Pradesh and Others Vs Ramesh Chandra Mangalik

Supreme Court Of India · AIR 2002 SC 1241 : (2002) AIRSCW 1033 : (2002) 2 AWC 1203 Supp : (2002) 93 FLR 314 : (2002) 2 JT 459 : (2002) LabIC 978 : (2002) 2 LLJ 539 : (2002) 2 SCALE 413 : (2002) 3 SCC 443 : (2002) 2 SCT 305 : (2002) 2 Supreme 191 : (2002) 2 UPLBEC 1199

Constitution of India, 1950 — Article 226

Supreme Court04 Mar 2002Disposed Of

Sheela and Others Vs Firm Prahlad Rai Prem Prakash

Supreme Court Of India · AIR 2002 SC 1264 : (2002) AIRSCW 1065 : (2002) 1 ALD 82 : (2002) 3 CGLJ 319 : (2002) 2 JLJ 312 : (2002) 2 JT 536 : (2002) 2 MPHT 232 : (2002) 2 PLR 66 : (2002) 2 SCALE 419 : (2002) 3 SCC 375 : (2002) 2 SCR 177 : (2002) 2 Supreme 203

Evidence Act, 1872 — Section 116Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12, 12(1), 18, 2Transfer of Property Act, 1882 — Section 111

Supreme Court04 Mar 2002Disposed Of

Padmavati Devadatta Kamat and Others Vs Vijaykumar Narayan Mehandale and Another

Supreme Court Of India · AIR 2002 SC 1262 : (2002) AIRSCW 1061 : (2002) 4 BomCR 120 : (2002) 3 BOMLR 265 : (2002) 3 JT 120 : (2002) 2 MLJ 90 : (2002) 2 SCALE 434 : (2002) 3 SCC 299 : (2002) 2 Supreme 187

Supreme Court04 Mar 2002Allowed

Keshavlal Vs State of Madhya Pradesh

Supreme Court Of India · (2002) 1 ACR 878 : AIR 2002 SC 1221 : (2002) AIRSCW 1007 : (2002) 1 ALT(Cri) 336 : (2002) 1 BLJR 791 : (2002) 2 CHN 190 Supp : (2002) CriLJ 1776 : (2002) 2 Crimes 92 : (2003) 1 JLJ 43 : (2002) 2 JT 628 : (2002) 2 PLJR 251 : (2002) 3 RLW 437 : (2002) 2 SCA

Penal Code, 1860 (IPC) — Section 300, 302, 304

Supreme Court01 Mar 2002Dismissed

Mahadev Vs The Asstt. Commissioner/Land Acquisition Officer

Supreme Court Of India · (2002) 3 JT 487 : (2002) 9 SCC 487 : (2002) 2 UPLBEC 1295

Land Acquisition Act, 1894 — Section 30, 36

Supreme Court01 Mar 2002Partly Allowed

V.C. Mohan Vs Union of India and Others

Supreme Court Of India · (2002) 2 ACR 1287 : AIR 2002 SC 1205 : (2002) AIRSCW 984 : (2002) 2 ALT(Cri) 14 : (2002) 3 CHN 72 Supp : (2002) 80 ECC 241 : (2002) 7 ELT 141 : (2002) 2 JT 365 : (2002) 2 SCALE 381 : (2002) 3 SCC 451 : (2002) 37 SCL 754 : (2002) 2 SCR 144 : (2002) 2 Supre

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Constitution of India, 1950 — Article 32Customs Act, 1962 — Section 124, 127

Supreme Court01 Mar 2002Disposed Of

Fritiz T.M. Clement and Another Vs Sudhakaran Nadar and Another

Supreme Court Of India · AIR 2002 SC 1148 : (2002) AIRSCW 910 : (2002) 2 ALD 125 : (2002) 2 AWC 1348 Supp : (2003) 51 BLJR 70 : (2002) 2 CALLT 52 : (2002) 2 JT 389 : (2002) 2 MLJ 195 : (2002) 2 RLW 310 : (2002) 2 SCALE 377 : (2002) 3 SCC 605 : (2002) 2 Supreme 149 : (2002) 1 UC 6

Supreme Court01 Mar 2002Allowed

V.K. Industries and Others Vs Madhya Pradesh Electricity Board, Rampur, Jabalpur

Supreme Court Of India · AIR 2002 SC 1151 : (2002) AIRSCW 913 : (2002) 2 ALLMR 613 : (2002) 2 JT 387 : (2002) 2 MPHT 216 : (2002) 2 PLJR 122 : (2002) 2 PLR 502 : (2002) 2 RLW 292 : (2002) 2 SCALE 376 : (2002) 3 SCC 159 : (2002) 1 UC 634 : (2002) 1 UJ 409

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13

Supreme Court01 Mar 2002Allowed

General Manager Northern Railways and Another Vs Sarvesh Chopra

Supreme Court Of India · AIR 2002 SC 1272 : (2002) AIRSCW 1074 : (2002) 3 ALD 30 : (2002) 1 ARBLR 506 : (2002) 2 BLJR 841 : (2002) 96 DLT 447 : (2002) 2 JT 445 : (2002) 2 SCALE 394 : (2002) 4 SCC 45 : (2002) 2 SCR 156 : (2002) 2 Supreme 170 : (2002) 1 UC 682

Arbitration Act, 1940 — Section 20, 20(1)Contract Act, 1872 — Section 55, 56

Supreme Court01 Mar 2002Dismissed

Mahendra Pal Vs Shri Ram Dass Malanger and Others

Supreme Court Of India · AIR 2002 SC 1291 : (2002) AIRSCW 1100 : (2002) 2 JT 396 : (2002) 2 SCALE 389 : (2002) 3 SCC 457 : (2002) 2 SCR 169 : (2002) 2 Supreme 164

Representation of the People Act, 1951 — Section 100(1), 116

Supreme Court01 Mar 2002Dismissed

State of Rajasthan and Others Vs Sujata Malhotra

Supreme Court Of India · (2002) 6 ALT 47 : (2002) 93 FLR 616 : (2002) 3 JT 491 : (2002) 2 LLJ 775 : (2003) 10 SCALE 495 : (2003) 9 SCC 286 : (2003) SCC(L&S) 1240 : (2002) 2 UJ 1296 : (2002) 2 UPLBEC 1285

Constitution of India, 1950 — Article 14, 226

Supreme Court01 Mar 2002Dismissed

State of Haryana Vs Vidhya Dhar

Supreme Court Of India · (2002) 2 ACR 1285 : AIR 2002 SC 1208 : (2002) AIRSCW 989 : (2002) 2 ALT(Cri) 10 : (2002) 2 CALLT 45 : (2002) 3 CALLT 45 : (2002) 2 CHN 147 Supp : (2002) 2 Crimes 80 : (2002) 80 ECC 246 : (2002) 2 JT 361 : (2002) 2 LW(Cri) 606 : (2002) 2 PLJR 143 : (2002)

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

Supreme Court28 Feb 2002Dismissed

Union of India (UOI) and Others Vs Madan Mohan Prasad

Supreme Court Of India · (2002) 93 FLR 1185 : (2002) 1 JT 65 Supp : (2002) 2 UJ 1277

Railway Services (Pension) Rules, 1993 — Rule 323

Supreme Court28 Feb 2002dismissed

Hema Devi and Another Vs State of Bihar and Others

Supreme Court Of India · (2002) 3 BLJR 2102 : (2002) 1 JT 71 Supp : (2002) 3 PLJR 256

Constitution of India, 1950 — Article 136, 142