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Supreme Court Of India judgments

59,848 judgments · page 1,523 of 2,993

Supreme Court19 Feb 2002Allowed

Karnataka Electricity Board Vs The State of Karnataka and Others

Supreme Court Of India · AIR 2002 SC 1114 : (2002) AIRSCW 864 : (2002) 2 AWC 1270 Supp : (2002) 2 JT 240 : (2002) 2 RLW 285 : (2002) 2 SCALE 228 : (2002) 3 SCC 141 : (2002) 1 SCR 1118 : (2002) 2 Supreme 60 : (2002) 1 UC 577 : (2002) 1 UPLBEC 914

Constitution of India, 1950 — Article 299Land Acquisition (Amendment) Act, 1995 — Section 4Land Acquisition (Amendment) Act, 1996 — Section 6
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Supreme Court19 Feb 2002Allowed

Avtar Singh Vs State of Haryana and Another

Supreme Court Of India · AIR 2002 SC 1109 : (2002) AIRSCW 858 : (2002) 1 ALD(Cri) 453 : (2002) 2 JT 184 : (2002) 2 SCALE 220 : (2002) 3 SCC 18 : (2002) 1 SCR 1082 : (2002) 2 Supreme 22 : (2002) 1 UJ 566

Constitution of India, 1950 — Article 14, 21Haryana Good Conduct Prisoners (Temporary Release) Act, 1988 — Section 3, 3(3), 30, 4, 8(1)Punjab Habitual Offenders (Control and Reforms) Act, 1952 — Section 2(3)
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Supreme Court19 Feb 2002Dismissed

Joseph Joseph and Others Vs State of Kerala and Others

Supreme Court Of India · AIR 2002 SC 1117 : (2002) AIRSCW 869 : (2002) 94 FLR 739 : (2002) 254 ITR 827 : (2002) 2 JT 235 : (2002) 1 LLJ 1051 : (2002) 2 SCALE 225 : (2002) 3 SCC 8 : (2002) 2 SCT 390 : (2002) 2 Supreme 55

Kerala Abkari Shops Disposal Rules, 2002 — Rule 6(23)Kerala Toddy Workers Welfare Fund Act, 1969 — Section 2
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Supreme Court19 Feb 2002Allowed

Saurashtra Oil Mills Association, Gujarat Vs State of Gujarat and Another

Supreme Court Of India · AIR 2002 SC 1130 : (2002) AIRSCW 885 : (2002) 4 GLR 2777 : (2002) 2 JT 207 : (2002) 2 RLW 293 : (2002) 2 SCALE 263 : (2002) 3 SCC 202 : (2002) 1 SCR 1099 : (2002) 2 Supreme 41 : (2002) 1 UJ 470

Constitution of India, 1950 — Article 14, 19(1), 226, 251, 254Essential Commodities Act, 1955 — Section 3, 3(1), 3(2), 5
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Supreme Court19 Feb 2002Allowed

Union of India and Others Vs O. Chakradhar

Supreme Court Of India · AIR 2002 SC 1119 : (2002) AIRSCW 872 : (2002) 2 AWC 1264 Supp : (2002) 93 FLR 165 : (2002) 2 JCR 85 : (2002) 2 JT 191 : (2002) LabIC 982 : (2002) 3 RLW 364 : (2002) 2 SCALE 214 : (2002) 3 SCC 146 : (2002) 1 SCR 1091 : (2002) 2 SCT 176 : (2002) 2 SLJ 275 :

Constitution of India, 1950 — Article 311
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Supreme Court15 Feb 2002Disposed Of

State of Punjab Vs Harnek Singh

Supreme Court Of India · (2002) 1 ACR 816 : AIR 2002 SC 1074 : (2002) AIRSCW 811 : (2002) 1 ALD(Cri) 443 : (2002) 2 CALLT 28 : (2002) CriLJ 1494 : (2002) 1 Crimes 337 : (2002) 2 JT 70 : (2002) 2 SCALE 179 : (2002) 3 SCC 481 : (2002) 1 SCR 1060 : (2002) 1 Supreme 642 : (2002) 1 UC

Arms Act, 1959 — Section 2(1), 4Criminal Procedure Code, 1973 (CrPC) — Section 13(1), 482, 8(1)General Clauses Act, 1897 — Section 15, 24, 30(1), 4, 6
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Supreme Court14 Feb 2002Dismissed

The Land Acquisition Officer-cum-DSWO, Andhra Pradesh Vs B.V. Reddy and Sons

Supreme Court Of India · AIR 2002 SC 1045 : (2002) AIRSCW 773 : (2002) 2 ALD 47 : (2002) 2 ALT 34 : (2002) 2 JCR 88 : (2002) 2 JT 53 : (2002) 3 LW 216 : (2002) 1 OLR 540 : (2002) 2 RLW 278 : (2002) 2 SCALE 162 : (2002) 3 SCC 463 : (2002) 1 SCR 1041 : (2002) 1 Supreme 660 : (2002)

Constitution of India, 1950 — Article 136, 31, 32Land Acquisition (Amendment) Act — Section 15, 23(2), 30(2)Land Acquisition Act, 1894 — Section 11, 18, 23(2), 25, 25(1)
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Supreme Court14 Feb 2002Allowed

State of Punjab Vs Jugraj Singh and Others

Supreme Court Of India · (2002) 2 ACR 1107 : AIR 2002 SC 1083 : (2002) AIRSCW 823 : (2002) 1 ALD(Cri) 436 : (2002) 2 CHN 82 Supp : (2002) CriLJ 1503 : (2002) 1 Crimes 329 : (2002) 2 JT 147 : (2002) 2 RLW 303 : (2002) 2 SCALE 137 : (2002) 3 SCC 234 : (2002) 1 SCR 998 : (2002) 1 Su

Arms Act, 1959 — Section 25, 30Constitution of India, 1950 — Article 136Evidence Act, 1872 — Section 138
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Supreme Court14 Feb 2002Dismissed

Michael B. Fernandes Vs C.K. Jaffer Sharief and Others

Supreme Court Of India · AIR 2002 SC 1041 : (2002) 2 JT 87 : (2002) 2 SCALE 157 : (2002) 3 SCC 521 : (2002) 1 SCR 1053 : (2002) 1 UC 536

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Constitution of India, 1950 — Article 136, 324Representation of the People Act, 1951 — Section 100, 100(1), 101, 116A, 61
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Supreme Court14 Feb 2002Allowed

Allarakha K. Mansuri Vs State of Gujarat

Supreme Court Of India · (2002) 1 ACR 809 : AIR 2002 SC 1051 : (2002) AIRSCW 781 : (2002) 1 ALD(Cri) 431 : (2002) 1 ALT(Cri) 272 : (2002) 2 CALLT 22 : (2002) 2 CHN 40 Supp : (2002) CriLJ 1489 : (2002) 1 Crimes 322 : (2002) 2 JT 63 : (2002) 3 RLW 431 : (2002) 2 SCALE 131 : (2002)

Criminal Procedure Code, 1973 (CrPC) — Section 161, 378Penal Code, 1860 (IPC) — Section 114, 154, 162, 302, 417
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Supreme Court14 Feb 2002Allowed

Baldev Singh Gandhi Vs State of Punjab and Others

Supreme Court Of India · AIR 2002 SC 1124 : (2002) AIRSCW 878 : (2002) 1 JT 602 Supp : (2002) 2 PLR 240 : (2002) 2 SCALE 169 : (2002) 3 SCC 667 : (2002) 1 SCR 1021 : (2002) 1 Supreme 654

Constitution of India, 1950 — Article 19(1)Punjab Municipal Act, 1911 — Section 16(1)
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