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Supreme Court Of India judgments, 2004

1,113 judgments · page 13 of 56

Supreme Court30 Sept 2004Dismissed

T.P. Moideen Koya Vs Government of Kerala and Others

Supreme Court Of India · (2004) 3 ACR 2830 : (2004) 114 DLT 106 : (2004) 96 ECC 369 : (2004) 8 JT 383 : (2004) 8 SCALE 364 : (2004) 8 SCC 106

Constitution Of India, 1950 — Article 22(5), 32, 32(1), 136, 226Uttar Pradesh Zamindari Abolition And Land Reforms (Amendment) Act, 1963 — Section 20Conservation Of Foreign Exchange And Prevention Of Smuggling Activities Act, 1974 — Section 3(1)(a), 3(i)(iv), 7, 7(1)
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Supreme Court29 Sept 2004Allowed

Associated Cement Companies Ltd. Vs State of Bihar and Others

Supreme Court Of India · (2004) 3 BLJR 2083 : (2005) 1 JCR 72 : (2004) 8 JT 155 : (2004) 4 RLW 615 : (2004) 8 SCALE 335 : (2004) 7 SCC 642 : (2004) 137 STC 389

Bihar Finance Act, 1981 — Section 12(1), 3(2)Bihar Tax on Entry of Goods into Local Areas for Consumption, Use or Sale Therein Act, 1993 — Section 2, 3, 3(1), 3(3)Central Sales Tax Act, 1956 — Section 11, 12, 21, 21
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Supreme Court29 Sept 2004Partly Allowed

Arun Garg Vs State of Punjab and Another

Supreme Court Of India · (2004) 3 ACR 2812 : (2004) 2 ALD(Cri) 941 : (2005) 1 ALT 9 : (2004) 5 CTC 150 : (2004) 2 DMC 570 : (2005) 1 JCR 157 : (2004) 8 JT 124 : (2004) 3 KLT 435 : (2004) 4 RLW 621 : (2004) 8 SCALE 273 : (2004) 8 SCC 251 : (2005) 1 UC 55 : (2005) 1 UJ 235

Criminal Procedure Code, 1973 (CrPC) — Section 357, 357(1), 357(3), 357(5)Dowry Prohibition Act, 1961 — Section 2Evidence Act, 1872 — Section 113B
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Supreme Court29 Sept 2004Dismissed

State of Rajasthan Vs Teg Bahadur and Others

Supreme Court Of India · (2004) 3 ACR 2819 : (2004) 2 ALD(Cri) 970 : (2004) 5 CTC 201 : (2004) 8 JT 116 : (2004) 8 SCALE 341 : (2004) 13 SCC 300 : (2005) 1 UJ 5

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 113B, 114Penal Code, 1860 (IPC) — Section 201, 202, 302, 304B, 498A
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Supreme Court29 Sept 2004Allowed

State of H.P. Vs Jaswant Kumar

Supreme Court Of India · (2004) 09 SC CK 0016

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 55Narcotic Drugs and Psychotropic Substances Rules, 1985 — Rule 17, 2, 22
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Supreme Court28 Sept 2004Dismissed

Hardeep Singh Sohal, etc. Vs State of Punjab through C.B.I.

Supreme Court Of India · (2004) 3 ACR 2750 : (2004) 2 ALD(Cri) 1005 : (2004) CriLJ 4627 : (2005) 1 CTC 350 : (2004) 8 JT 87 : (2004) 4 RLW 607 : (2004) 8 SCALE 257 : (2004) 11 SCC 612

Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 10, 10, 30
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Supreme Court28 Sept 2004Dismissed

Gangadhar Janardan Mhatre Vs State of Maharashtra and Others

Supreme Court Of India · (2004) 3 ACR 2758 : (2004) 2 ALD(Cri) 935 : (2004) CriLJ 4623 : (2004) 114 DLT 193 : (2004) 8 JT 208 : (2004) 8 SCALE 329 : (2004) 7 SCC 768 : (2005) 1 UC 47 : (2005) 1 UJ 32

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 156, 169, 170, 173, 178
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Supreme Court28 Sept 2004Dismissed

Tej Narain and Another Vs Shanti Swaroop Bohre and Another

Supreme Court Of India · AIR 2004 SC 5113 : (2004) AIRSCW 5860 : (2005) 5 ALLMR 61 : (2004) 4 AWC 3367 Supp : (2004) 8 JT 433 : (2005) 1 MhLj 899 : (2004) 2 MPJR 366 : (2005) MPLJ 442 : (2005) 98 RD 63 : (2005) 1 RD 63 : (2004) 8 SCALE 270 : (2004) 11 SCC 193 : (2004) 7 Supreme 4

Penal Code, 1860 (IPC) — Section 332, 440, 505
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Supreme Court28 Sept 2004Disposed Of

Chain Singh Vs Mata Vaishno Devi Shrine Board and Another

Supreme Court Of India · (2004) 3 JKJ 25 : (2004) 8 JT 77 : (2004) 8 SCALE 348 : (2004) 12 SCC 634

Constitution of India, 1950 — Article 12, 19(1), 226, 31, 31(2)Constitution of Jammu and Kashmir, 1956 — Article 10, 103Jammu and Kashmir Shri Mata Vaishno Devi Shrine (Amendment) Act, 1988 — Section 14, 15, 19
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Supreme Court27 Sept 2004Allowed

Sangham Tape Company Vs Hans Raj

Supreme Court Of India · (2005) 1 ALD 54 : (2005) 5 ALLMR 344 : (2004) 4 AWC 3215 Supp : (2004) 5 CTC 104 : (2005) 1 JCR 45 : (2004) 8 JT 109 : (2004) 3 LLJ 1141 : (2005) 1 MLJ 33 : (2004) 8 SCALE 267 : (2005) 9 SCC 331 : (2005) SCC(L&S) 65 : (2005) 1 SLJ 224

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Industrial Disputes (Central) Rules, 1957 — Rule 22, 24Industrial Disputes Act, 1947 — Section 11, 17A, 20(3)
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Supreme Court27 Sept 2004Dismissed

State of Himachal Pradesh Vs Pawan Kumar

Supreme Court Of India · (2004) 3 ACR 2779 : (2004) CriLJ 4614 : (2004) 96 ECC 337 : (2004) 8 JT 190 : (2004) 3 KLT 660 : (2004) 8 SCALE 238 : (2004) 7 SCC 735

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 10, 2, 50(1), 76, 8Narcotic Drugs and Psychotropic Substances Rules, 1985 — Rule 17, 22, 34, 5
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Supreme Court27 Sept 2004Disposed Of

State of Uttar Pradesh Vs Section Officer Brotherhood and Another

Supreme Court Of India · (2004) AIRSCW 5441 : (2004) 4 AWC 3396 Supp : (2005) 1 ESC 44 : (2004) 8 JT 179 : (2004) 8 SCALE 247 : (2004) 8 SCC 286 : (2004) SCC(L&S) 1115 : (2005) 1 SLJ 370 : (2004) 7 Supreme 739 : (2005) 1 UPLBEC 3

Allahabad High Court Officers and Staff (Conditions of Service and Conduct) Rules, 1976 — Rule 16, 36, 40, 40(3)Constitution of India, 1950 — Article 22(2), 226, 229, 229(2)
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