COURT ARCHIVE

Supreme Court Of India judgments, 2004

1,113 judgments · page 16 of 56

Supreme Court20 Sept 2004Dismissed

Defense Enclave Residents Society Vs State of U.P. and Others

Supreme Court Of India · (2005) 1 ALD 45 : (2005) 1 ALT 9 : (2004) 4 AWC 3313 Supp : (2005) 1 JCR 67 : (2004) 7 JT 541 : (2004) 8 SCALE 68 : (2004) 8 SCC 321

Constitution (Forty-Fourth Amendment) Act, 1978 — Section 2Constitution of India, 1950 — Article 14, 19, 19(1), 21, 226Land Acquisition Act, 1894 — Section 18

Supreme Court20 Sept 2004dismissed

Prithvi Raj and Others Vs Kamlesh Kumar and Another

Supreme Court Of India · (2004) 3 ACR 2722 : AIR 2004 SC 4401 : (2004) AIRSCW 5219 : (2004) CriLJ 4238 : (2005) 2 JCR 65 : (2004) 4 RLW 572 : (2004) 8 SCALE 82 : (2004) 8 SCC 303 : (2004) 7 Supreme 16 : (2005) 1 UJ 265

Penal Code, 1860 (IPC) — Section 148, 149, 307, 323, 324Probation of Offenders Act, 1958 — Section 11, 11(2), 11(4), 3, 4

Supreme Court20 Sept 2004Allowed

State of U.P. and Another Vs Sanjai Pratap Gupta @ Pappu and Others

Supreme Court Of India · (2004) 3 ACR 2717 : (2004) CriLJ 4600 : (2004) 8 SCALE 75 : (2004) 8 SCC 591 : (2005) 1 UJ 219

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 5AConstitution of India, 1950 — Article 226National Security Act, 1980 — Section 3(2)

Supreme Court20 Sept 2004Disposed Of

Kendriya Vidyalaya Sangathan Vs Damodar Prasad Pandey and Others

Supreme Court Of India · (2004) 5 ALLMR 1137 : (2004) 4 AWC 3385 Supp : (2004) 9 JT 185 : (2004) 8 SCALE 188 : (2004) 12 SCC 299 : (2005) 1 UPLBEC 64

Supreme Court20 Sept 2004Allowed

Mahamooda and Others Vs United India Insurance Company Ltd. and Others

Supreme Court Of India · (2004) 13 SCC 684

Supreme Court17 Sept 2004Disposed Of

Union of India (UOI) and Others Vs Mukesh Hans etc.

Supreme Court Of India · AIR 2004 SC 4307 : (2004) AIRSCW 5081 : (2004) 5 ALLMR 1170 : (2004) 4 AWC 3318 Supp : (2004) 7 JT 526 : (2004) 3 KLT 462 : (2004) 8 SCALE 1 : (2004) 8 SCC 14 : (2004) 7 Supreme 407 : (2004) 3 UPLBEC 2908

Land Acquisition Act, 1894 — Section 10, 11, 12, 13, 14

Supreme Court17 Sept 2004Disposed Of

Siri Ram Batra and Others Vs Financial Commissioner, Delhi and Others

Supreme Court Of India · (2004) AIRSCW 5576 : (2004) 113 DLT 891 : (2004) 8 JT 36 : (2005) 140 PLR 545 : (2004) 7 SCALE 712 : (2004) 12 SCC 52 : (2004) 8 Supreme 117

East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 19, 20, 21(1), 36, 42

Supreme Court17 Sept 2004Dismissed

Satchidananda Mishra Vs State of Orissa and Others

Supreme Court Of India · (2005) 1 ESC 68 : (2004) 7 JT 602 : (2004) 8 SCALE 31 : (2004) 8 SCC 599 : (2004) SCC(L&S) 1181 : (2004) 3 UPLBEC 2918

Constitution of India, 1950 — Article 14, 16, 309Orissa Medical and Health Services (Recruitment and Promotion to Teaching Posts in the Medical Colleges) Rules, 1973 — Rule 3, 8(1)Orissa Medical Education Service (Appoint

Supreme Court17 Sept 2004Dismissed

Ram and Another Vs State of Karnataka and Others

Supreme Court Of India · (2004) 7 JT 454 : (2005) 2 KarLJ 363 : (2004) 8 SCALE 15 : (2004) 7 SCC 796

Constitution of India, 1950 — Article 226, 227Karnataka Land Reforms Act, 1961 — Section 48AKarnataka Land Revenue Act, 1964 — Section 133

Supreme Court17 Sept 2004Partly Allowed

Pramod Mandal Vs State of Bihar

Supreme Court Of India · (2004) 3 ACR 2730 : (2004) 2 ALD(Cri) 981 : (2004) 3 BLJR 2105 : (2004) 7 JT 583 : (2004) 7 SCALE 718 : (2004) 13 SCC 150

Criminal Procedure Code, 1973 (CrPC) — Section 162Evidence Act, 1872 — Section 9Penal Code, 1860 (IPC) — Section 302, 396

Supreme Court17 Sept 2004Dismissed

Subramanium Sethuraman Vs State of Maharashtra and Another

Supreme Court Of India · (2004) 3 ACR 2704 : (2004) AIRSCW 5326 : (2005) 1 ALD(Cri) 124 : (2004) 4 BC 598 : (2004) CriLJ 4609 : (2004) 4 CTC 613 : (2004) 8 JT 220 : (2005) 1 MhLj 626 : (2005) MPLJ 260 : (2004) 7 SCALE 733 : (2004) 13 SCC 324 : (2004) 6 Supreme 662 : (2005) 1 UJ 5

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 204, 239, 252, 362, 482Negotiable Instruments Act, 1881 (NI) — Section 138

Supreme Court17 Sept 2004Allowed

Ramesh Ramnarayan Dangare Vs Vithabai Wakchaure and Another

Supreme Court Of India · (2004) AIRSCW 5571 : (2004) 5 ALLMR 1151 : (2005) 2 BomCR 794 : (2004) 8 JT 552 : (2004) 8 SCALE 21 : (2004) 8 SCC 298 : (2004) 7 Supreme 354 : (2005) 1 UJ 192

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32O, 32P, 63, 64, 76

Supreme Court17 Sept 2004Partly Allowed

Medley Minerals India Ltd. Vs State of Orissa and Others

Supreme Court Of India · (2005) 1 JCR 18 : (2004) 8 JT 29 : (2004) 2 OLR 499 : (2004) 8 SCALE 257 : (2004) 8 SCALE 25 : (2004) 12 SCC 390

Orissa Minor Minerals Concession Rules, 1990 — Rule 12, 31, 6, 6(3), 9

Supreme Court17 Sept 2004Dismissed

Priya Blue Industries Ltd. Vs Commissioner of Customs (Preventive)

Supreme Court Of India · AIR 2004 SC 5115 : (2004) AIRSCW 5867 : (2004) 96 ECC 217 : (2004) 172 ELT 145 : (2004) 8 JT 262 : (2004) 8 SCALE 13 : (2005) 10 SCC 433 : (2004) 6 Supreme 635

Customs Act, 1962 — Section 27, 28

Supreme Court17 Sept 2004Disposed Of

Dipesh Chandak Vs Union of India (UOI)

Supreme Court Of India · (2004) 3 ACR 2725 : (2004) 2 ALD(Cri) 953 : (2004) 3 BLJR 1934 : (2004) CriLJ 4605 : (2004) 191 CTR 145 : (2004) 270 ITR 85 : (2004) 8 JT 215 : (2004) 7 SCALE 708 : (2004) 8 SCC 511

Constitution of India, 1950 — Article 20(2)Criminal Procedure Code, 1973 (CrPC) — Section 306, 306(2), 307, 308, 321Income Tax Act, 1961 — Section 277, 278

Supreme Court17 Sept 2004Dismissed

Kirti Kumar Nirula Vs State of Maharashtra and Others

Supreme Court Of India · (2004) 3 ACR 2708 : (2004) 2 ALD(Cri) 837 : (2004) 5 CTC 196 : (2004) 96 ECC 241 : (2004) 8 JT 48 : (2004) 7 SCALE 727 : (2005) 9 SCC 65 : (2004) 55 SCL 360

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Constitution of India, 1950 — Article 22(5)Customs Act, 1962 — Section 108

Supreme Court17 Sept 2004Dismissed

Jagtar Singh and Another Vs State of Punjab and Others

Supreme Court Of India · (2004) 3 ACR 2712 : (2005) 1 ALD 741 : (2005) 1 ALD(Cri) 741 : (2004) 8 JT 26 : (2004) 7 SCALE 738 : (2004) 13 SCC 289

Penal Code, 1860 (IPC) — Section 120B, 420

Supreme Court17 Sept 2004Dismissed

M.P. High Court Bar Association Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2005 SC 4114 : (2005) 3 CompLJ 23 : (2005) 1 JCR 77 : (2005) 3 JLJ 65 : (2004) 7 JT 548 : (2004) 8 SCALE 43 : (2004) 11 SCC 766 : (2005) 2 SLJ 1 : (2005) 1 UJ 138 : (2004) 3 UPLBEC 3012

Constitution Of India, 1950 — Article 2, 3, 4, 14, 16, 21, 32, 136, 143, 226, 227, 245, 246, 309, 310, 323A, 323A(2)(d), 323B, 323B(3)(d), 371D(5)Administrative Tribunals Act, 1985 — Section 4, 4(2), 5, 6, 7, 8, 9, 10, 11, 12, 13, 14, 15, 16, 17, 18, 19, 20, 21, 22, 23, 24, 25, 26, 27, 28Madhya Pradesh Reorganisation Act, 2000 — Section — Section 74, 74(1), 74(2), 74(3), 74(4), 85

Supreme Court16 Sept 2004Disposed Of

Pankaj Gupta and Others, etc. Vs State of Jammu and Kashmir and Others

Supreme Court Of India · (2004) AIRSCW 5332 : (2005) 1 ALLMR 4 : (2004) 4 CTC 771 : (2005) 1 ESC 13 : (2004) 3 JKJ 21 : (2004) 8 JT 531 : (2004) 3 LLJ 1081 : (2004) 7 SCALE 682 : (2004) 8 SCC 353 : (2004) SCC(L&S) 1125 : (2005) 1 SLJ 110 : (2004) 6 Supreme 584

Supreme Court16 Sept 2004Dismissed

Anil Kumar Vs State of U.P.

Supreme Court Of India · (2004) 3 ACR 2693 : (2004) 8 JT 355 : (2004) 7 SCALE 684 : (2004) 13 SCC 257

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34