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Supreme Court Of India judgments

59,848 judgments · page 1,522 of 2,993

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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Supreme Court25 Feb 2002Disposed Of

State of U.P. Vs Kamarujjama @ Malva and Others

Supreme Court Of India · (2002) 2 ACR 1284 : AIR 2003 SC 2163 : (2002) AIRSCW 1000 : (2002) CriLJ 1775 : (2002) 2 JT 348 : (2002) 2 SCALE 315 : (2002) 3 SCC 342 : (2002) 2 SCR 29 : (2002) 2 Supreme 138 : (2002) 1 UC 618

Penal Code, 1860 (IPC) — Section 147, 148, 149, 302
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Supreme Court23 Feb 2002Disposed Of

Gopal Divedi Vs Prabha Divedi

Supreme Court Of India · AIR 2002 SC 389 : (2001) AIRSCW 5192 : (2002) 2 KLT 14 : (2001) 4 Supreme 436

Penal Code, 1860 (IPC) — Section 494
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Supreme Court22 Feb 2002Allowed

Om Shankar Biyani Vs Board of Trustees, Port of Calcutta and Others

Supreme Court Of India · AIR 2002 SC 1217 : (2002) AIRSCW 1001 : (2002) 80 ECC 261 : (2002) 140 ELT 321 : (2002) 2 JT 300 : (2002) 2 SCALE 256 : (2002) 3 SCC 168 : (2002) 2 SCR 19 : (2002) 2 Supreme 94

Contract Act, 1872 — Section 171Customs Act, 1962 — Section 110Major Port Trusts Act, 1963 — Section 58, 59, 60(1), 62
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Supreme Court21 Feb 2002Allowed

Rama Kant and Others Vs Sona Devi

Supreme Court Of India · AIR 2002 SC 1154 : (2002) AIRSCW 918 : (2002) 2 JCR 133 : (2002) 2 JT 321 : (2002) 2 PLR 522 : (2002) 2 RLW 288 : (2002) 2 SCALE 321 : (2002) 3 SCC 161 : (2002) 2 SCR 14 : (2002) 2 Supreme 131

East Punjab Urban Rent Restriction Act, 1949 — Section 13(2)Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13, 13(2)Transfer of Property Act, 1882 — Section 114
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Supreme Court21 Feb 2002Dismissed

Inder Sain Mittal Vs Housing Board, Haryana and Others

Supreme Court Of India · AIR 2002 SC 1157 : (2002) AIRSCW 922 : (2002) 2 ALLMR 624 : (2002) 1 ARBLR 431 : (2002) 2 JT 247 : (2002) 2 PLR 554 : (2002) 2 RLW 268 : (2002) 2 SCALE 283 : (2002) 3 SCC 175 : (2002) 2 SCR 5 : (2002) 2 Supreme 64 : (2002) 1 UC 460

Arbitration Act, 1940 — Section 14(2), 20, 3, 30Civil Procedure Code, 1908 (CPC) — Section 115
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Supreme Court21 Feb 2002Dismissed

Udhav Ram Vs Vani Tripathi

Supreme Court Of India · (2002) 1 JT 103 Supp

Transfer of Property Act, 1882 — Section 106Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)
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Supreme Court20 Feb 2002Allowed

Christopher Nelson Vs U.P.S.C.

Supreme Court Of India · AIR 2002 SC 533 : (2002) AIRSCW 105 : (2002) 5 JT 40 : (2002) 1 SCALE 18 : (2002) 2 SCC 7 : (2002) 1 SCR 27 : (2002) 1 Supreme 7

Constitution of India, 1950 - Article 133
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Supreme Court20 Feb 2002Allowed

Sri Swami Krishnanand Govindanand Vs M.D. Oswal Hosiery (Registered)

Supreme Court Of India · AIR 2002 SC 1162 : (2002) AIRSCW 928 : (2002) 96 DLT 320 : (2002) 62 DRJ 236 : (2002) 2 JT 308 : (2002) 3 LW 31 : (2002) 3 LW 1 : (2002) 2 MLJ 120 : (2002) 2 SCALE 302 : (2002) 3 SCC 39 : (2002) 2 SCR 1 : (2002) 2 Supreme 100

Civil Procedure Code, 1908 (CPC) — Section 47Delhi Rent Control Act, 1958 — Section 22, 40
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Supreme Court20 Feb 2002Dismissed

Shiv Dutt Jadiya Vs Ganga Devi

Supreme Court Of India · AIR 2002 SC 1163 : (2002) AIRSCW 930 : (2002) 2 JT 311 : (2002) 3 RLW 440 : (2002) 2 SCALE 297 : (2002) 3 SCC 189 : (2002) 1 SCR 1167 : (2002) 2 Supreme 102

Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13, 13, 13(1), 13(3), 13(4)
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Supreme Court20 Feb 2002Allowed

Narayan Prasad Lohia Vs Nikunj Kumar Lohia and Others

Supreme Court Of India · AIR 2002 SC 1139 : (2002) AIRSCW 898 : (2002) 2 ALLMR 600 : (2002) 1 ARBLR 493 : (2002) 2 CompLJ 374 : (2006) 1 JCR 97 : (2002) 2 JT 222 : (2002) 3 LW 30 : (2002) 2 MPHT 154 : (2002) 2 SCALE 232 : (2002) 3 SCC 572 : (2002) 38 SCL 625 : (2002) 1 SCR 1136 :

Arbitration and Conciliation Act, 1996 — Section 10, 10(1), 11, 11(10), 11(2)
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Supreme Court20 Feb 2002Dismissed

Sukhbir Singh Vs State of Haryana

Supreme Court Of India · (2002) 2 ACR 1447 : AIR 2002 SC 1168 : (2002) AIRSCW 936 : (2002) 1 ALD(Cri) 458 : (2002) 2 Crimes 60 : (2002) 3 JT 345 : (2002) 2 SCALE 244 : (2002) 3 SCC 327 : (2002) 1 SCR 1152 : (2002) 2 Supreme 28 : (2002) 1 UC 618

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 148, 149, 300, 302, 304
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Supreme Court20 Feb 2002Allowed

Maharashtra State Judicial Service Association and Others Vs High Court of Judicature at Bombay and Others

Supreme Court Of India · AIR 2002 SC 1181 : (2002) AIRSCW 953 : (2002) 2 ALLMR 635 : (2002) 5 BomCR 221 : (2002) 3 BOMLR 388 : (2002) 93 FLR 157 : (2002) 2 JT 198 : (2002) LabIC 988 : (2002) 2 SCALE 275 : (2002) 3 SCC 244 : (2002) 1 SCR 1125 : (2002) 2 SCT 392 : (2002) 2 SLJ 290

Bombay Judicial Service Recruitment (Amendment) Rules, 1987 — Rule 5(2)Bombay Judicial Services Recruitment Rules, 1956 — Rule 3(3), 5, 5(2)Constitution of India, 1950 — Article 226, 233, 234, 309, 32
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