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Supreme Court Of India judgments, 2004

1,113 judgments · page 18 of 56

Supreme Court10 Sept 2004Allowed

Metro Marins and Another Vs Bonus Watch Co. Pvt. Ltd. and Others

Supreme Court Of India · (2004) AIRSCW 7349 : (2004) 4 AWC 2851 Supp : (2004) 4 CTC 712 : (2004) 7 JT 394 : (2004) 4 MLJ 115 : (2005) 141 PLR 638 : (2005) 98 RD 60 : (2005) 1 RD 60 : (2004) 7 SCALE 581 : (2004) 7 SCC 478 : (2004) 6 Supreme 518

Constitution of India, 1950 — Article 136
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Supreme Court10 Sept 2004Allowed

B.E.M.L. Employees House Building Co-operative Society Ltd. Vs State of Karnataka and Others

Supreme Court Of India · AIR 2004 SC 5054 : (2004) AIRSCW 5751 : (2005) 5 ALLMR 39 : (2004) 6 ALT 30 : (2004) 4 AWC 2836 Supp : (2004) 7 JT 398 : (2005) 1 KarLJ 37 : (2005) 1 MhLj 389 : (2005) MPLJ 25 : (2005) 1 PLJR 18 : (2004) 7 SCALE 481 : (2005) 9 SCC 248 : (2004) 6 Supreme 5

Constitution of India, 1950 — Article 14Land Acquisition Act, 1894 — Section 4(1), 5A, 6
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Supreme Court10 Sept 2004Disposed Of

Lopchand Naruji Jat and Another Vs State of Gujarat

Supreme Court Of India · (2004) 3 ACR 2437 : (2004) AIRSCW 5267 : (2004) 2 ALD(Cri) 903 : (2004) CriLJ 4241 : (2004) 4 JCR 156 : (2004) 8 JT 226 : (2005) 1 PLJR 60 : (2004) 7 SCALE 644 : (2004) 7 SCC 566 : (2004) 6 Supreme 525 : (2005) 1 UJ 82

Explosives Act, 1884 — Section 4, 9BTerrorist and Disruptive Activities (Prevention) Act, 1985 — Section 5
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Supreme Court10 Sept 2004Allowed

Union of India (UOI) and Another Vs The State of Assam

Supreme Court Of India · (2004) 3 ACR 2439 : (2004) AIRSCW 5589 : (2004) 2 ALD(Cri) 667 : (2004) CriLJ 4647 : (2004) 3 GLT 22 : (2004) 8 JT 366 : (2004) 3 KLT 1070 : (2004) 7 SCALE 578 : (2004) 7 SCC 474 : (2004) 6 Supreme 507 : (2004) 6 Supreme 506

Criminal Procedure Code, 1973 (CrPC) — Section 2, 438Railway Property (Unlawful Possession) Act, 1966 — Section 3, 5, 7, 8, 8(2)
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Supreme Court10 Sept 2004Dismissed

Ram Kishan and Others Vs State of Uttar Pradesh

Supreme Court Of India · (2004) 3 ACR 2434 : (2004) 2 ALD(Cri) 824 : (2004) CriLJ 4236 : (2004) 7 JT 516 : (2004) 7 SCALE 569 : (2005) 9 SCC 736

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 149, 302, 323
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Supreme Court09 Sept 2004Allowed

Draupadi Devi and Others Vs Union of India (UOI) and Others

Supreme Court Of India · (2004) AIRSCW 6963 : (2004) AIRSCW 5270 : (2004) 9 JT 35 : (2005) 139 PLR 143 : (2004) 7 SCALE 456 : (2004) 11 SCC 425 : (2004) 6 Supreme 613 : (2004) 7 Supreme 234

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 1Constitution of India, 1950 — Article 12, 12(2), 143, 363, 372Limitation Act, 1908 — Article 120, 3
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Supreme Court08 Sept 2004Dismissed

Smt. Sudha Rani Garg Vs Sri Jagdish Kumar (Dead) and Others

Supreme Court Of India · AIR 2004 SC 5120 : (2004) AIRSCW 5874 : (2004) 4 AWC 2833 Supp : (2004) 7 JT 361 : (2004) 7 SCALE 603 : (2004) 8 SCC 329 : (2004) 6 Supreme 561 : (2004) 6 Supreme 546

Transfer of Property Act, 1882 — Section 106Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12(5), 148, 2(2), 21(1A), 24(2)
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Supreme Court08 Sept 2004Allowed

State of Rajasthan Vs Khuma

Supreme Court Of India · (2004) 3 ACR 2698 : (2004) AIRSCW 5837 : (2004) AIRSCW 5173 : (2004) 6 ALT 27 : (2004) 7 SCALE 669 : (2006) 11 SCC 64 : (2004) 6 Supreme 587 : (2004) 7 Supreme 358

Penal Code, 1860 (IPC) — Section 302
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Supreme Court08 Sept 2004Dismissed

Pratap Rai Tanwani and Another Vs Uttam Chand and Another

Supreme Court Of India · (2004) 7 JT 366 : (2005) 1 KLT 124 : (2005) 1 LW 98 : (2004) 7 SCALE 631 : (2004) 8 SCC 490

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1), 17
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Supreme Court08 Sept 2004Allowed

State of Rajasthan Vs Ikbal Hussen

Supreme Court Of India · (2004) 3 ACR 2459 : (2004) 2 ALD(Cri) 868 : (2004) 8 JT 369 : (2004) 7 SCALE 627 : (2004) 12 SCC 499 : (2005) 1 UJ 96

Constitution of India, 1950 — Article 14, 21, 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 258, 309, 311, 482Penal Code, 1860 (IPC) — Section 279, 304A, 337, 338
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Supreme Court06 Sept 2004Allowed

Mukesh K. Tripathi Vs Sr. Divisional Manager, L.I.C. and Others

Supreme Court Of India · AIR 2004 SC 4179 : (2004) AIRSCW 4974 : (2004) 4 AWC 3088 Supp : (2004) 7 JT 232 : (2004) 3 LLJ 740 : (2004) 4 RLW 556 : (2004) 7 SCALE 442 : (2004) 8 SCC 387 : (2004) SCC(L&S) 1128 : (2005) 1 SLJ 112 : (2004) 7 Supreme 62 : (2004) 3 UPLBEC 2632

Apprentices Act, 1961 — Section 18, 4(1), 4(2)Industrial Disputes Act, 1947 — Section 2, 25F
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Supreme Court06 Sept 2004Disposed Of

L.S. Synthetics Ltd. Vs Fairgrowth Financial Services Ltd. and Another

Supreme Court Of India · (2005) 5 ALLMR 232 : (2004) 4 BC 477 : (2005) 1 CHN 140 Supp : (2004) 122 CompCas 185 : (2004) 4 CompLJ 158 : (2004) 7 JT 254 : (2004) 7 SCALE 427 : (2004) 11 SCC 456 : (2004) 54 SCL 660 : (2004) 2 UJ 1321

Civil Procedure Code, 1908 (CPC) — Section 151Evidence Act, 1872 — Section 3Limitation Act, 1963 — Article 19, 28, 55, 29(2), 3
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Supreme Court06 Sept 2004Allowed

Municipal Corporation, Faridabad Vs Siri Niwas

Supreme Court Of India · (2004) AIRSCW 5184 : (2004) 4 AWC 2847 Supp : (2004) 7 JT 248 : (2004) 3 LLJ 760 : (2004) 4 RLW 552 : (2004) 7 SCALE 437 : (2004) 8 SCC 195 : (2004) SCC(L&S) 1062 : (2005) 1 SLJ 95 : (2004) 6 Supreme 456 : (2004) 2 UJ 1404 : (2004) 3 UPLBEC 2627

Evidence Act, 1872 — Section 114Industrial Disputes Act, 1947 — Section 10(1), 25B, 25B(2), 25F
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