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Supreme Court Of India judgments, 2004

1,113 judgments · page 12 of 56

Supreme Court06 Oct 2004Allowed

State of Uttar Pradesh Vs Sheo Sanehi and Others

Supreme Court Of India · (2004) 3 ACR 2898 : AIR 2004 SC 4974 : (2004) AIRSCW 7396 : (2004) AIRSCW 5602 : (2004) 2 ALD(Cri) 957 : (2005) 1 ALT(Cri) 17 : (2004) CriLJ 4650 : (2004) 9 JT 196 : (2004) 8 SCALE 520 : (2004) 12 SCC 347 : (2004) 7 Supreme 275 : (2004) 8 Supreme 128

Constitution of India, 1950 — Article 136Penal Code, 1860 (IPC) — Section 147, 148, 149, 302
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Supreme Court06 Oct 2004Allowed

In Re: "RV", A Judicial Officer

Supreme Court Of India · (2004) 3 ACR 2643 : (2004) AIRSCW 7344 : (2004) 2 ALD(Cri) 921 : (2005) 1 ALT(Cri) 12 : (2005) 1 CGLJ 83 : (2004) 8 JT 539 : (2004) 3 KLT 537 : (2004) 8 SCALE 417 : (2004) 7 SCC 729 : (2004) 7 Supreme 227

Constitution of India, 1950 — Article 235Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 420, 467, 468, 471
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Supreme Court06 Oct 2004Dismissed

Sachchey Lal Tiwari Vs State of Uttar Pradesh

Supreme Court Of India · (2004) 3 ACR 2956 : AIR 2004 SC 5039 : (2004) AIRSCW 5672 : (2004) 2 ALD(Cri) 965 : (2005) 1 ALT(Cri) 59 : (2004) CriLJ 4660 : (2004) 8 JT 534 : (2004) 8 SCALE 539 : (2004) 11 SCC 410 : (2004) 7 Supreme 282

Penal Code, 1860 (IPC) — Section 300, 302, 34
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Supreme Court06 Oct 2004Dismissed

Principal Secy. Govt. of A.P. and Another Vs M. Adinarayana

Supreme Court Of India · (2004) 8 JT 562 : (2005) 1 LLJ 685 : (2005) 1 RLW 6 : (2004) 8 SCALE 511 : (2004) 12 SCC 579 : (2005) 1 SLJ 505 : (2005) 1 UPLBEC 725

Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1991 — Rule 9Andhra Pradesh Civil Services (Conduct) Rules, 1964 — Rule 9Andhra Pradesh Civil Services (Disciplinary Proceedings Tribunal) (Amendme
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Supreme Court06 Oct 2004Disposed Of

Eagle Flask Industries Ltd. Vs Talegaon Dabhade Municipal Council and Others

Supreme Court Of India · (2005) 5 ALLMR 149 : (2005) 1 BC 79 : (2005) 125 CompCas 36 : (2004) 9 SCALE 16 : (2004) 8 SCC 640 : (2005) 140 STC 280

Constitution of India, 1950 — Article 226Maharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 — Section 166Maharashtra Municipalities (Octroi) Rules, 1968 — Rule 15(1), 15(3)
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Supreme Court05 Oct 2004Allowed

N. Balaji Vs Virendra Singh and Others

Supreme Court Of India · (2005) 3 BomCR 370 : (2004) 114 DLT 304 : (2005) 1 JCR 130 : (2004) 8 JT 449 : (2005) 2 LW 25 : (2004) 8 SCALE 528 : (2004) 8 SCC 312 : (2005) 1 UPLBEC 268

Multi-State Cooperative Societies Act, 1984 — Section 22, 72, 74(1)(C), 74(2)(C), 74(3)Multi-State Cooperative Societies Act, 2002 — Section 3
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Supreme Court05 Oct 2004Allowed

State of Uttar Pradesh Vs Jalal Uddin and Others

Supreme Court Of India · (2004) AIRSCW 5611 : (2004) 4 AWC 3691 Supp : (2005) 1 ESC 88 : (2004) 8 JT 374 : (2004) 8 SCALE 426 : (2005) 1 SCC 169 : (2005) 2 SLJ 26 : (2004) 7 Supreme 242 : (2005) 1 UPLBEC 257

Constitution of India, 1950 — Article 309Mysore State Civil Services (General Recruitment) Rules, 1957 — Rule 4(3)Uttar Pradesh Government Servants (Criterion for Recruitment by Promotion) Rules, 1994 — Rule 2<
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Supreme Court05 Oct 2004Allowed

Rupadhar Pujari Vs Gangadhar Bhatra

Supreme Court Of India · AIR 2004 SC 5007 : (2004) 8 JT 349 : (2005) 1 OLR 26 : (2004) 8 SCALE 429 : (2004) 7 SCC 654

Orissa Grama Panchayat Act, 1964 — Section 25(1), 30, 31, 34, 38(1)
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Supreme Court05 Oct 2004Division Bench Refer Larger Bench

State of Uttar Pradesh and Others Vs Ram Sukhi Devi

Supreme Court Of India · AIR 2005 SC 284 : (2004) AIRSCW 6955 : (2005) 5 ALLMR 301 : (2004) 4 AWC 3201 Supp : (2005) 1 ESC 75 : (2004) 8 JT 264 : (2005) 1 LLJ 505 : (2004) 4 RLW 637 : (2004) 8 SCALE 536 : (2005) 9 SCC 733 : (2005) SCC(L&S) 560 : (2005) 1 SLJ 349 : (2005) 1 UPLBEC

Uttar Pradesh Sinchai Vibhag Mein Nalkoop Chalakon Ke Pado Par Anshalik Nalkoop Chalakon Ke Viniyamitikaran Niyamawali, 1996 — Rule 4(1)
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Supreme Court05 Oct 2004Allowed

Dolly Chhanda Vs Chairman, JEE and Others

Supreme Court Of India · AIR 2004 SC 5043 : (2004) AIRSCW 5699 : (2004) 4 AWC 3203 Supp : (2004) 98 CLT 756 : (2004) 4 CTC 796 : (2004) 8 JT 267 : (2004) 4 MLJ 111 : (2004) 2 OLR 532 : (2004) 8 SCALE 422 : (2005) 9 SCC 779 : (2005) SCC(L&S) 734 : (2004) 7 Supreme 297

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Supreme Court05 Oct 2004Disposed Of

Crystal Developers Vs Smt. Asha Lata Ghosh (Dead) through LRs. and Others, Archit Vanijya and Viniyog Pvt. Ltd. and Others Vs Arindam Ghosh and Others

Supreme Court Of India · AIR 2004 SC 4980 : (2004) AIRSCW 5704 : (2005) 1 ALD 1 : (2005) 5 ALLMR 64 : (2005) 1 CALLT 45 : (2004) 5 CTC 121 : (2004) 9 JT 64 : (2005) 1 LW 387 : (2004) 4 MLJ 172 : (2004) 8 SCALE 390 : (2005) 9 SCC 375

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3BConstitution of India, 1950 — Article 136Evidence Act, 1872 — Section 41, 68
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Supreme Court04 Oct 2004Allowed

Usman Mian and Others Vs State of Bihar

Supreme Court Of India · (2004) 3 ACR 2638 : (2004) 2 ALD(Cri) 916 : (2005) 1 ALT(Cri) 6 : (2004) 3 BLJR 2112 : (2004) 9 JT 235 : (2005) 1 RLW 1 : (2004) 8 SCALE 456 : (2004) 10 SCC 786 : (2005) 1 UC 96

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 32
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Supreme Court04 Oct 2004Allowed

Anjlus Dungdung Vs State of Jharkhand

Supreme Court Of India · (2004) 3 ACR 2634 : (2004) 2 ALD(Cri) 842 : (2004) 8 JT 583 : (2007) 1 OLR 278 : (2004) 8 SCALE 452 : (2005) 9 SCC 765

Penal Code, 1860 (IPC) — Section 120B, 302
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Supreme Court04 Oct 2004Allowed

R. Sulochana Devi Vs D.M. Sujatha and Others

Supreme Court Of India · AIR 2005 SC 4152 : (2005) 1 ALD 85 : (2004) 5 CTC 108 : (2005) 1 ESC 57 : (2004) 8 JT 241 : (2004) 8 SCALE 462 : (2005) 9 SCC 335 : (2005) SCC(L&S) 68 : (2005) 1 SLJ 494 : (2004) 2 UC 1323 : (2005) 1 UPLBEC 218

Andhra Pradesh Education Act, 1982 — Section 89
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Supreme Court01 Oct 2004

Des Raj (Deceased) through L.Rs. and Others Vs Union of India (UOI) and Another

Supreme Court Of India · AIR 2004 SC 5003 : (2004) AIRSCW 5617 : (2004) 6 ALD 120 : (2005) 5 ALLMR 103 : (2004) 6 ALT 39 : (2004) 4 AWC 3197 Supp : (2004) 4 JCR 111 : (2004) 8 JT 202 : (2005) 1 MhLj 366 : (2005) MPLJ 1 : (2004) 8 SCALE 433 : (2004) 7 SCC 753 : (2004) 7 Supreme 13

Constitution of India, 1950 — Article 132, 133, 136, 142Land Acquisition Act, 1894 — Section 18, 26, 28, 28A, 28A(1)
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Supreme Court01 Oct 2004Disposed Of

Chandi Prasad and Others Vs Jagdish Prasad and Others

Supreme Court Of India · (2004) 6 ALD 75 : (2005) 5 ALLMR 339 : (2005) 1 ARC 630 : (2004) 4 AWC 3208 Supp : (2004) 3 BLJR 1938 : (2004) 5 CTC 67 : (2005) 1 JCR 141 : (2004) 8 JT 255 : (2004) 3 KLT 654 : (2005) 2 LW 753 : (2004) 4 MLJ 141 : (2005) 98 RD 267 : (2005) 1 RD 267 : (20

Civil Procedure Code, 1908 (CPC) — Section 100, 2(2), 47, 48, 48(1)Limitation Act, 1963 — Article 136, 182, 183, 15(1)
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Supreme Court01 Oct 2004Allowed

Shyam Sunder Kohli Vs Sushma Kohli @ Satya Devi

Supreme Court Of India · AIR 2004 SC 5111 : (2004) AIRSCW 5857 : (2004) 6 ALD 80 : (2005) 5 ALLMR 59 : (2004) 6 ALT 61 : (2004) 4 AWC 3206 Supp : (2004) 4 CTC 774 : (2004) 114 DLT 1 : (2004) 2 DMC 586 : (2004) 4 JCR 95 : (2004) 8 JT 166 : (2005) 1 MhLj 380 : (2005) MPLJ 14 : (200

Hindu Marriage Act, 1955 — Section 28Penal Code, 1860 (IPC) — Section 494
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Supreme Court01 Oct 2004Allowed

Dhanvanthkumariba and Others Vs State of Gujarat

Supreme Court Of India · (2005) 1 GLR 159 : (2004) 8 JT 425 : (2004) 8 SCALE 438 : (2004) 8 SCC 121 : (2005) 1 UJ 462

Bombay Land Revenue Code, 1879 — Section 37(2)Bombay Taluqdari Tenure Abolition Act, 1949 — Section 6
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Supreme Court01 Oct 2004

U.P. State Electricity Board Vs Shri Shiv Mohan Singh and Another

Supreme Court Of India · AIR 2004 SC 5009 : (2004) AIRSCW 5623 : (2004) 8 JT 272 : (2004) 3 KLT 686 : (2005) 1 LLJ 117 : (2004) 8 SCALE 475 : (2004) 8 SCC 402 : (2004) SCC(L&S) 1141 : (2004) 7 Supreme 313 : (2005) 1 UPLBEC 175

Apprentices Act, 1961 — Section 10, 11, 12, 13, 14Apprenticeship Rules, 1962 — Rule 4B, 6Apprenticeship Rules, 1992 — Rule 11, 12, 13, 14, 6
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