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Supreme Court Of India judgments, 2004

1,113 judgments · page 15 of 56

Supreme Court23 Sept 2004Allowed

Akkayanaicker Vs A.A.A. Kotchadainaidu and Another

Supreme Court Of India · (2004) AIRSCW 5522 : (2004) 6 ALD 82 : (2004) 6 ALT 51 : (2005) 1 JCR 33 : (2004) 7 JT 593 : (2005) 1 LW 65 : (2004) 4 RLW 596 : (2004) 8 SCALE 132 : (2004) 12 SCC 469 : (2004) 7 Supreme 139 : (2004) 2 UC 1419 : (2005) 1 UJ 116

Civil Procedure Code, 1908 (CPC) — Section 152, 28, 48Limitation Act, 1908 — Article 182, 183Limitation Act, 1963 — Article 136
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Supreme Court23 Sept 2004Dismissed

Kunti Devi Vs Som Raj and Others

Supreme Court Of India · (2004) AIRSCW 5387 : (2004) 2 ALD(Cri) 995 : (2004) CriLJ 4621 : (2004) 4 CTC 706 : (2004) 3 JKJ 13 : (2004) 8 JT 319 : (2004) 8 SCALE 122 : (2004) 11 SCC 278 : (2004) 7 Supreme 99

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 8Criminal Procedure Code, 1973 (CrPC) — Section 482Hindu Marriage Act, 1955 — Section 13, 28, 9
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Supreme Court23 Sept 2004Allowed

State of Uttar Pradesh Vs Farid Khan and Others

Supreme Court Of India · (2004) 3 ACR 2776 : AIR 2004 SC 5050 : (2004) AIRSCW 5746 : (2004) 2 ALD(Cri) 977 : (2004) 8 JT 322 : (2005) 1 MhLj 516 : (2005) MPLJ 241 : (2004) 4 RLW 588 : (2004) 8 SCALE 139 : (2005) 9 SCC 103 : (2004) 7 Supreme 152

Penal Code, 1860 (IPC) — Section 302, 324, 34
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Supreme Court23 Sept 2004Partly Allowed

Kishori Lal Vs Rupa and Others

Supreme Court Of India · (2004) 3 ACR 2763 : (2004) 2 ALD(Cri) 999 : (2005) 1 JCR 164 : (2004) 8 JT 317 : (2004) 4 RLW 592 : (2004) 8 SCALE 126 : (2004) 7 SCC 638

Criminal Procedure Code, 1973 (CrPC) — Section 389Penal Code, 1860 (IPC) — Section 302, 34
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Supreme Court22 Sept 2004Disposed Of

Kachrulal Bhagirath Agrawal and Others Vs State of Maharashtra and Others

Supreme Court Of India · (2004) 3 ACR 2764 : (2004) AIRSCW 5516 : (2004) 2 ALD(Cri) 989 : (2004) CriLJ 4634 : (2004) 4 MhLj 963 : (2004) 8 SCALE 107 : (2005) 9 SCC 36 : (2004) 7 Supreme 72 : (2005) 1 UJ 85

Civil Procedure Code, 1908 (CPC) — Section 91Criminal Procedure Code, 1973 (CrPC) — Section 129, 130, 131, 132, 133Penal Code, 1860 (IPC) — Section 268
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Supreme Court22 Sept 2004Allowed

Government of India Vs G. Limbadri Rao and Others

Supreme Court Of India · (2005) 1 ALT 49 : (2005) 1 ESC 52 : (2004) 8 JT 1 : (2004) 8 SCALE 97 : (2004) 7 SCC 702 : (2004) SCC(L&S) 1019 : (2004) 3 UPLBEC 3063

Administrative Service (Appointment by Competitive Examinations) Regulations, 1955 — Regulation 4Administrative Service (Appointment by Selection) Regulations, 1997 — Regulation 4, 5(3), 9All India Services (Death-Cum-Ret
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Supreme Court22 Sept 2004Allowed

Pritam Singh Vs Union of India (UOI) and Others

Supreme Court Of India · (2004) 6 ALD 66 : (2004) 4 AWC 3224 Supp : (2004) 4 CTC 789 : (2004) 7 JT 576 : (2005) 1 LLJ 6 : (2004) 4 MLJ 159 : (2004) 8 SCALE 116 : (2005) 9 SCC 748 : (2005) SCC(L&S) 728 : (2005) 1 SLJ 390

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Supreme Court21 Sept 2004Dismissed

Madhu Garg Vs Union of India (UOI) and Another

Supreme Court Of India · (2004) 3 ACR 2770 : (2004) CriLJ 4639 : (2004) 96 ECC 265 : (2004) 177 ELT 8 : (2004) 8 SCALE 86 : (2004) 7 SCC 625

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1), 8(3)Customs Act, 1962 — Section 108, 113, 50(1)Foreign Trade (Regulation) Rules, 1993 — Rule 11, 14
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Supreme Court21 Sept 2004Disposed Of

National Insurance Co. Ltd. Vs Challa Bharathamma and Others

Supreme Court Of India · (2004) 3 ACC 292 : (2004) ACJ 2094 : (2004) 5 ALLMR 1184 : (2004) 4 AWC 3369 Supp : (2004) 3 BLJR 1929 : (2005) 123 CompCas 327 : (2005) 1 JCR 41 : (2004) 7 JT 519 : (2004) 3 KLT 454 : (2005) 1 LW 105 : (2005) 139 PLR 102 : (2004) 4 RLW 578 : (2004) 8 SCA

Motor Vehicles Act, 1939 — Section 96(2)Motor Vehicles Act, 1988 — Section 149, 149(1), 149(2), 149(7), 166
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