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Supreme Court Of India judgments, 2004

1,113 judgments · page 2 of 56

Supreme Court16 Dec 2004Allowed

State of U.P. Vs Shri Krishan

Supreme Court Of India · (2005) 1 ACR 422 : AIR 2005 SC 762 : (2005) AIRSCW 359 : (2005) CriLJ 892 : (2005) 1 JT 89 : (2005) 10 SCC 399 : (2005) 1 Supreme 263

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 34
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Supreme Court15 Dec 2004Disposed Of

Sumitra Devi Anand (Dead) by LRs. Vs Shanti Devi (Dead) by LRs.

Supreme Court Of India · AIR 2005 SC 545 : (2005) 5 ALLMR 177 : (2005) 1 ARC 460 : (2005) 1 AWC 1 Supp : (2005) 1 BLJR 127 : (2004) 115 DLT 554 : (2005) 1 JCR 126 : (2005) 1 OLR 244 : (2005) 140 PLR 42 : (2004) 10 SCALE 422 : (2005) 1 SCC 599

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Article 227
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Supreme Court15 Dec 2004Dismissed

State of U.P. and Others Vs Manohar

Supreme Court Of India · AIR 2005 SC 488 : (2005) AIRSCW 3237 : (2004) AIRSCW 7176 : (2005) 5 ALLMR 209 : (2005) 1 AWC 623 Supp : (2005) 11 JT 90 : (2005) 3 LW 160 : (2004) 10 SCALE 402 : (2005) 2 SCC 126

Constitution (Forty-Fourth Amendment) Act, 1978 — Article 300AConstitution of India, 1950 — Article 19(1), 226
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Supreme Court15 Dec 2004Disposed Of

Parle Biscuits (P) Ltd. Vs The State of Bihar and Others

Supreme Court Of India · (2003) 51 BLJR 2064 : (2005) 192 ELT 23 : (2005) 3 JCR 46 : (2004) 10 JT 449 : (2004) 10 SCALE 405 : (2005) 9 SCC 669 : (2005) 139 STC 204

Bihar and Orissa General Clauses Act, 1917 — Section 24, 27Bihar Electricity Duty Act, 1948 — Section 3(1)Bihar Finance (Amendment) Act, 1985 — Section 13(1), 21
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Supreme Court14 Dec 2004Dismissed

Dattaraj Nathuji Thaware Vs State of Maharashtra and Others

Supreme Court Of India · AIR 2005 SC 540 : (2005) 2 ALD 10 : (2005) 5 ALLMR 270 : (2005) 1 AWC 569 Supp : (2005) 5 BomCR 814 : (2004) 5 CTC 748 : (2005) 1 JCR 205 : (2004) 10 JT 561 : (2005) 2 LW 132 : (2005) 2 MhLj 199 : (2005) 1 OLR 256 : (2004) 10 SCALE 415 : (2005) 1 SCC 590

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Supreme Court14 Dec 2004Disposed Of

State of Andhra Pradesh Vs Patnam Anandam

Supreme Court Of India · (2005) 1 ACR 418 : AIR 2005 SC 764 : (2005) 1 ALD 543 : (2005) 1 ALD(Cri) 543 : (2005) CriLJ 894 : (2005) 2 JCR 122 : (2005) 11 JT 461 : (2005) 9 SCC 237

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 498A
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Supreme Court13 Dec 2004Allowed

Rameshchandra Rampratapji Daga Vs Rameshwari Rameshchandra Daga

Supreme Court Of India · AIR 2005 SC 422 : (2004) AIRSCW 6990 : (2005) 2 ALD 62 : (2005) 1 AWC 150 Supp : (2005) 3 BomCR 834 : (2005) 1 CTC 66 : (2005) 1 DMC 1 : (2005) 2 GLR 939 : (2005) 2 JCR 306 : (2004) 10 JT 366 : (2005) 1 KLT 188 : (2005) 4 LW 11 : (2005) 2 MLJ 49 : (2004)

Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 10, 11, 12, 13, 14
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Supreme Court13 Dec 2004Allowed

National Institute of Mental Health and Neuro Sciences Vs C. Parameshwara

Supreme Court Of India · AIR 2005 SC 242 : (2004) AIRSCW 6900 : (2005) 2 ALD 49 : (2005) 5 ALLMR 322 : (2005) 2 AWC 1865 Supp : (2005) 1 CTC 156 : (2009) 104 FLR 369 : (2005) 2 JCR 93 : (2005) 1 KarLJ 486 : (2005) 1 LLJ 566 : (2005) 2 MhLj 1 : (2005) MPLJ 1 : (2004) 10 SCALE 387

Civil Procedure Code, 1908 (CPC) — Section 10, 151
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Supreme Court13 Dec 2004Allowed

Union of India (UOI) and Another Vs Shrimati Chaya Ghoshal and Another

Supreme Court Of India · (2005) 1 ACR 27 : AIR 2005 SC 428 : (2005) 98 ECC 1 : (2005) 11 JT 518 : (2004) 10 SCALE 375 : (2005) 10 SCC 97

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 11, 11(1), 3(1)Constitution of India, 1950 — Article 21, 22(5), 226Customs Act, 1962 — Section 108
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Supreme Court10 Dec 2004Dismissed

Anand Buttons Ltd. Vs State of Haryana and Others

Supreme Court Of India · AIR 2005 SC 565 : (2005) 2 ALD 106 : (2005) 5 ALLMR 216 : (2005) 1 AWC 146 Supp : (2005) 1 CTC 450 : (2005) 2 JCR 276 : (2004) 10 JT 397 : (2005) 1 RD 351 : (2004) 10 SCALE 354 : (2005) 9 SCC 164 : (2005) 1 UPLBEC 446

Constitution of India, 1950 — Article 14Land Acquisition Act, 1894 — Section 4, 5A, 6
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Supreme Court10 Dec 2004Allowed

Atma Ram Properties (P) Ltd. Vs Federal Motors Pvt. Ltd.

Supreme Court Of India · (2005) 3 BomCR 274 : (2005) 1 CTC 53 : (2004) 115 DLT 531 : (2004) 10 JT 410 : (2005) 1 LW 494 : (2005) 2 MLJ 1 : (2005) 141 PLR 643 : (2004) 10 SCALE 345 : (2005) 1 SCC 705

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5, Order 41 Rule 5(1), Order 41 Rule 5(3)Constitution of India, 1950 — Article 224Delhi Rent Control Act, 1958 — Section 14(1), 38, 38(3)
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Supreme Court09 Dec 2004Partly Allowed

Hari Om Maheshwari Vs Vinitkumar Parikh

Supreme Court Of India · (2005) 5 ALLMR 172 : (2005) 2 ALT 20 : (2004) 3 ARBLR 534 : (2005) 2 BomCR 556 : (2005) 123 CompCas 260 : (2005) 1 CTC 48 : (2005) 2 JCR 68 : (2004) 10 JT 360 : (2005) 2 MhLj 548 : (2005) MPLJ 414 : (2004) 10 SCALE 327 : (2005) 1 SCC 379

Arbitration Act, 1940 — Section 30, 35Constitution of India, 1950 — Article 136
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