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Supreme Court Of India judgments

59,847 judgments · page 1,521 of 2,993

Supreme Court28 Feb 2002Dismissed

Kanchana Vs P. Manian

Supreme Court Of India · (2002) 1 JT 36 Supp

Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 11(4), 25
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Supreme Court28 Feb 2002Dismissed

Ayyub Vs State of Uttar Pradesh Abdul Jabbar Vs State of Uttar Pradesh

Supreme Court Of India · (2002) 2 ACR 1292 : (2002) 1 ALT(Cri) 373 : (2002) 2 LW(Cri) 597 : (2002) 2 SCALE 369 : (2002) 2 SCR 106 : (2002) 1 UC 552 : (2002) 1 UJ 448

Constitution of India, 1950 — Article 20(3)Criminal Procedure Code, 1973 (CrPC) — Section 164, 164(2), 313, 321, 321Evidence Act, 1872 — Section 25
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Supreme Court28 Feb 2002Allowed

Ashok Kumar Gupta Vs Vijay Kumar Agrawal

Supreme Court Of India · AIR 2002 SC 1310 : (2002) AIRSCW 1124 : (2002) 2 JLJ 431 : (2002) 2 JT 563 : (2002) 2 MPHT 298 : (2002) MPLJ 50 : (2002) 2 SCALE 445 : (2002) 3 SCC 717 : (2002) 2 SCR 138 : (2002) 2 Supreme 269

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6Madhya Pradesh Accommodation Control (Amendment) Act, 1985 — Section 10, 11
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Supreme Court28 Feb 2002Disposed Of

Harshavardhan Chokkani Vs Bhupendra N. Patel and Others

Supreme Court Of India · AIR 2002 SC 1373 : (2002) AIRSCW 1207 : (2002) 3 ALD 19 : (2003) 1 AnWR 536 : (2002) 2 JT 558 : (2002) 2 MLJ 154 : (2002) 2 SCALE 438 : (2002) 3 SCC 626 : (2002) 2 SCR 133 : (2002) 2 Supreme 266

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10, 22Civil Procedure Code, 1908 (CPC) — Section 115
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Supreme Court27 Feb 2002Disposed Off

State Of U.P. & Ors Vs M.C. Chattopadhyaya & Ors

Supreme Court Of India · (2004) 12 SCC 333

Uttar Pradesh State Universities Act, 1973 — Section 2(19), 31AA, 31(3), 31(9), 31(10)Uttar Pradesh Public Services (Reservation For Scheduled Castes, Scheduled Tribes And Other Backward Classes) Act, 1994 — Section 2(c), 3, 3(5)
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Supreme Court27 Feb 2002Dismissed

Harisingh M. Vasava Vs State of Gujarat

Supreme Court Of India · (2002) 2 ACR 1274 : AIR 2002 SC 1212 : (2002) AIRSCW 994 : (2002) 3 CHN 1 Supp : (2002) CriLJ 1771 : (2002) 2 Crimes 73 : (2002) 3 GLR 1851 : (2002) 2 JT 333 : (2002) 2 SCALE 324 : (2002) 3 SCC 475 : (2002) 2 SCR 57 : (2002) 2 Supreme 111 : (2002) 1 UC 35

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 452
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Supreme Court27 Feb 2002Allowed

Jawahar Lal Sazawal and Others Vs State of Jammu and Kashmir and Others

Supreme Court Of India · AIR 2002 SC 1187 : (2002) AIRSCW 961 : (2002) 93 FLR 278 : (2003) 2 JKJ 456 : (2002) 2 JT 340 : (2002) LabIC 994 : (2002) 2 LLJ 836 : (2002) 2 SCALE 339 : (2002) 3 SCC 219 : (2002) 2 SCR 66 : (2002) 2 SCT 397 : (2002) 2 SLJ 284 : (2002) 2 Supreme 178 : (2

Constitution Of India, 1950 — Article 14, 16, 32Jammu And Kashmir Civil Service Regulations, 1956 — Article 1(a), 126, 207Jammu And Kashmir Civil Services (Classification, Control And Appeal) Rules, 1956 — Rule 52
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Supreme Court27 Feb 2002Dismissed

K. Shekar Vs V. Indiramma and Others

Supreme Court Of India · AIR 2002 SC 1230 : (2002) AIRSCW 1018 : (2002) 2 ALLMR 581 : (2002) 93 FLR 669 : (2002) 2 JT 435 : (2002) LabIC 971 : (2002) 2 SCALE 359 : (2002) 3 SCC 586 : (2002) 2 SCR 86 : (2002) 2 SCT 381 : (2002) 2 SLJ 396 : (2002) 2 Supreme 196 : (2002) 2 UPLBEC 12

Constitution of India, 1950 — Article 14, 16, 226
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Supreme Court27 Feb 2002Dismissed

Ram Nath Sao @ Ram Nath Sahu and Others Vs Gobardhan Sao and Others

Supreme Court Of India · (2002) AIRSCW 978 : (2002) 2 ALLMR 588 : (2002) 50 BLJR 794 : (2006) 1 JCR 93 : (2002) 2 JT 349 : (2002) 3 LW 417 : (2002) 2 MLJ 85 : (2002) 93 RD 556 : (2002) 2 SCALE 334 : (2002) 3 SCC 195 : (2002) 2 SCR 77 : (2002) 2 Supreme 143 : (2002) 1 UC 718

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 9, 115Limitation Act, 1963 — Section 5
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Supreme Court27 Feb 2002Dismissed

Gokul and Others Vs State of Madhya Pradesh

Supreme Court Of India · (2002) 3 ACR 2248 : (2002) 1 JT 67 Supp : (2002) 4 PLJR 13 : (2002) 2 UJ 1257

Criminal Procedure Code, 1973 (CrPC) — Section 378Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 147, 149, 302
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Supreme Court27 Feb 2002Allowed

Commissioner of Central Excise, Delhi Vs Maruti Udyog Ltd.

Supreme Court Of India · AIR 2002 SC 1245 : (2002) AIRSCW 1039 : (2002) 80 ECC 249 : (2002) 141 ELT 3 : (2002) 2 JT 469 : (2002) 2 SCALE 405 : (2002) 3 SCC 547 : (2002) 2 SCR 99 : (2002) 2 Supreme 260

Central Excise Rules, 1944 — Rule 57ACentral Excises and Salt Act, 1944 — Section 4, 4(1), 4(4)(d)(ii)
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Supreme Court26 Feb 2002Allowed

State of Karnataka and Others Vs Saveen Kumar Shetty

Supreme Court Of India · AIR 2002 SC 1248 : (2002) AIRSCW 1042 : (2002) 80 ECC 255 : (2002) 2 JT 474 : (2002) 2 SCALE 430 : (2002) 3 SCC 426 : (2002) 2 SCR 49 : (2002) 2 Supreme 242

Bengal Excise Act, 1909 — Section 63, 64Karnataka Excise (Lease of the Right of Retail Vend of Liquors) Rules, 1969 — Rule 10, 11, 11(7), 12, 13Sea Customs Act, 1878 — Section 167(12A), 52A
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Supreme Court26 Feb 2002Allowed

V. Muthusami by Lrs. Vs Angammal and Others

Supreme Court Of India · AIR 2002 SC 1279 : (2002) AIRSCW 1083 : (2002) 2 AWC 1402 Supp : (2002) 1 BLJR 780 : (2002) 3 CHN 50 Supp : (2002) 2 JCR 102 : (2002) 2 JT 410 : (2002) 3 LW 23 : (2002) 2 MLJ 93 : (2002) 2 SCALE 308 : (2002) 3 SCC 316 : (2002) 2 SCR 37 : (2002) 2 Supreme

Hindu Succession Act, 1956 — Section 14, 14(1), 14(2)Specific Relief Act, 1963 — Section 20
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Supreme Court26 Feb 2002Allowed

S.R. Ejaz Vs The Tamil Nadu Handloom Weavers Co-operative Society Ltd.

Supreme Court Of India · AIR 2002 SC 1152 : (2002) AIRSCW 915 : (2002) 2 ALLMR 611 : (2002) 2 AWC 1337 Supp : (2002) 3 CHN 103 Supp : (2002) 2 JCR 100 : (2002) 2 JT 317 : (2002) 3 LW 5 : (2002) 3 LW 35 : (2002) 2 RLW 332 : (2002) 2 SCALE 304 : (2002) 3 SCC 137 : (2002) 2 SCR 31 :

Penal Code, 1860 (IPC) — Section 143, 147, 149, 323, 341Specific Relief Act, 1963 — Section 6
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