Supreme Court31 Aug 2004Disposed Of
Haryana Urban Development Authority Vs Surinder Kumar Goel
Supreme Court Of India · (2004) 4 CPJ 10 : (2005) 11 JT 476 : (2004) 7 SCALE 345 : (2005) 9 SCC 492
COURT ARCHIVE
Supreme Court Of India judgments, 2004
1,113 judgments · page 20 of 56
Supreme Court31 Aug 2004Dismissed
Dy. Commissioner of Prohibition and Excise, Nizamabad Division, Nizamabad, Andhra Pradesh and Another Vs Balaji Cattle Feeds and Another
Supreme Court Of India · (2004) 3 ACR 2536 : (2004) CriLJ 4193 : (2004) 7 JT 504 : (2004) 7 SCALE 348 : (2004) 7 SCC 274 : (2004) 3 SCR 1002 Supp : (2004) 2 UC 1305
Criminal Procedure Code, 1973 (CrPC) — Section 482
Supreme Court31 Aug 2004Dismissed
Valliammal (D) by Lrs. Vs Subramaniam and Others
Supreme Court Of India · AIR 2004 SC 4187 : (2004) AIRSCW 4948 : (2004) 5 ALLMR 1041 : (2004) 4 AWC 2971 Supp : (2004) 5 CTC 60 : (2004) 8 JT 442 : (2004) 3 KLT 587 : (2005) 1 LW 75 : (2004) 4 MLJ 153 : (2004) 7 SCALE 297 : (2004) 7 SCC 233 : (2004) 1 SCR 966 Supp
Supreme Court30 Aug 2004Dismissed
Madho Singh and Others Vs Moni Singh (D) by Lrs. and Others
Supreme Court Of India · AIR 2004 SC 4316 : (2004) AIRSCW 5065 : (2004) 4 AWC 2978 Supp : (2005) 1 CHN 201 Supp : (2004) 4 JCR 206 : (2004) 7 JT 175 : (2004) 4 MPHT 281 : (2004) 97 RD 490 : (2004) 7 SCALE 290 : (2004) 12 SCC 214 : (2004) 3 SCR 960 Supp : (2004) 6 Supreme 429
Criminal Procedure Code, 1973 (CrPC) — Section 111, 257
Supreme Court30 Aug 2004Allowed
K. Rudrappa Vs Shivappa
Supreme Court Of India · AIR 2004 SC 4346 : (2004) AIRSCW 5106 : (2004) 5 ALLMR 1181 : (2004) 6 ALT 19 : (2004) 5 CTC 365 : (2004) 4 JCR 209 : (2004) 9 JT 327 : (2005) 1 KarLJ 325 : (2005) 1 LW 812 : (2004) 7 SCALE 293 : (2004) 12 SCC 253 : (2004) 3 SCR 953 Supp : (2004) 6 Suprem
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, 115, 151
Supreme Court27 Aug 2004Allowed
State of Maharashtra Vs Jagmohan Singh Kuldip Singh Anand and Others
Supreme Court Of India · AIR 2004 SC 4412 : (2004) AIRSCW 4767 : (2004) 2 ALD(Cri) 683 : (2004) CriLJ 4254 : (2004) 172 ELT 19 : (2004) 7 JT 495 : (2004) 7 SCALE 201 : (2004) 7 SCC 659 : (2004) 6 Supreme 287 : (2004) 2 UJ 1499
Criminal Procedure Code, 1973 (CrPC) — Section 395, 396, 397, 398, 399Penal Code, 1860 (IPC) — Section 324, 34, 452
Supreme Court27 Aug 2004Disposed Of
K. Ganesh Shet Vs Sri A.K. Jayarama Sheka and Others
Supreme Court Of India · (2004) AIRSCW 7411 : (2004) 4 AWC 2976 Supp : (2004) 5 CTC 363 : (2004) 7 JT 45 : (2005) 2 LW 548 : (2004) 7 SCALE 250 : (2005) 1 SCC 493 : (2004) 3 SCR 949 Supp
Karnataka Rent Control Act, 1961 — Section 21(1)
Supreme Court27 Aug 2004Allowed
Union of India (UOI) Vs Munna and Another
Supreme Court Of India · (2004) AIRSCW 4793 : (2004) 3 BLJR 1810 : (2004) CriLJ 4183 : (2004) 96 ECC 6 : (2004) 116 ECR 203 : (2004) 4 JCR 195 : (2004) 7 JT 512 : (2005) 1 PLJR 27 : (2004) 7 SCALE 252 : (2004) 7 SCC 178 : (2004) 6 Supreme 453 : (2004) 2 UJ 1514
Evidence Act, 1872 — Section 25, 26Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(b)(2), 23, 42, 43, 50
Supreme Court27 Aug 2004Allowed
Mahendra Saree Emporium Vs G.V. Srinivasa Murthy
Supreme Court Of India · AIR 2004 SC 4289 : (2004) AIRSCW 4797 : (2004) 7 JT 20 : (2005) 2 LW 537 : (2004) 7 SCALE 271 : (2005) 1 SCC 481 : (2004) 3 SCR 931 Supp : (2004) 6 Supreme 599
Constitution of India, 1950 — Article 136, 14Karnataka General Clauses Act, 1899 — Section 24, 6, 8Karnataka Rent Control Act, 1961 — Section 21(1), 50(1)
Supreme Court27 Aug 2004Allowed
Sri Inder Sain Bedi (Dead) by Lrs. Vs Chopra Electricals
Supreme Court Of India · (2004) 4 AWC 2980 Supp : (2004) 7 JT 345 : (2005) 139 PLR 477 : (2004) 7 SCALE 227 : (2004) 7 SCC 277 : (2004) 3 SCR 914 Supp
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12Transfer of Property Act, 1882 — Section 105, 106
Supreme Court26 Aug 2004Dismissed
Commissioner, Transport-cum-Chairman and Others Vs Tapan Kumar Biswas
Supreme Court Of India · (2004) 3 ACC 155 : (2004) AIRSCW 4774 : (2004) 7 JT 31 : (2005) 1 MLJ 63 : (2004) 7 SCALE 246 : (2004) 7 SCC 135 : (2004) 3 SCR 907 Supp : (2004) 6 Supreme 291
Orissa Motor Vehicles Taxation Act, 1975 — Section 10, 3
Supreme Court25 Aug 2004Allowed
Ganesh Rajaram Dube Vs State of Maharashtra and Others
Supreme Court Of India · (2005) 3 ACR 2711
Arms Act, 1959 — Section 25(1B)Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 20A(1), 5
Supreme Court25 Aug 2004Dismissed
Tata Iron and Steel Co. Ltd. Vs State of Jharkhand and Others
Supreme Court Of India · (2004) 3 BLJR 1804 : (2004) 4 JCR 189 : (2004) 7 JT 138 : (2005) 1 PLJR 11 : (2004) 7 SCALE 146 : (2004) 7 SCC 242 : (2004) 137 STC 93
Bihar Finance Act, 1981 — Section 46(4), 7, 7(3)Central Sales Tax Act, 1956 — Section 14Constitution of India, 1950 — Article 226, 227
Supreme Court25 Aug 2004Dismissed
B.S. Bharti Vs I.B.P. Company Ltd.
Supreme Court Of India · AIR 2004 SC 4355 : (2004) AIRSCW 5024 : (2004) 4 AWC 2958 Supp : (2004) 113 DLT 327 : (2004) 7 JT 47 : (2004) 3 LLJ 549 : (2005) 1 MLJ 168 : (2004) 7 SCALE 311 : (2004) 7 SCC 550 : (2004) SCC(L&S) 1015 : (2005) 1 SLJ 122 : (2004) 6 Supreme 324 : (2004) 3
Industrial Disputes Act, 1947 — Section 2, 2A
Supreme Court25 Aug 2004Allowed
National Insurance Co. Ltd. Vs V. Chinnamma and Others
Supreme Court Of India · (2004) 3 ACC 1 : (2004) ACJ 1909 : AIR 2004 SC 4338 : (2004) AIRSCW 5116 : (2004) 5 ALLMR 1200 : (2005) 1 ALT 59 : (2004) 4 AWC 2961 Supp : (2004) 122 CompCas 50 : (2004) 4 CTC 459 : (2004) 4 JCR 199 : (2004) 7 JT 167 : (2004) 3 KLT 397 : (2005) 1 LW 92 :
Motor Vehicles (Amendment) Act, 1994 — Section 147Motor Vehicles Act, 1939 — Section 2(14), 2(44), 2(46), 95, 95(1)Motor Vehicles Act, 1988 — Section 147(1), 149(2)
Supreme Court25 Aug 2004Dismissed
Smt. Swarnam Ramachandran and Another Vs Aravacode Chakungal Jayapalan
Supreme Court Of India · (2004) 4 AWC 3028 Supp : (2005) 2 BomCR 887 : (2005) 1 CHN 133 Supp : (2004) 5 CTC 369 : (2004) 7 JT 53 : (2005) 1 LW 147 : (2005) 98 RD 181 : (2005) 1 RD 181 : (2004) 7 SCALE 211 : (2004) 8 SCC 689 : (2004) 1 SCR 806 Supp : (2004) 2 UJ 1373
Specific Relief Act, 1963 — Section 16
Supreme Court25 Aug 2004Dismissed
M. Amanullah Khan Vs Government of India and Others
Supreme Court Of India · (2004) 6 ALT 20 : (2004) 4 AWC 3033 Supp : (2004) 4 JCR 203 : (2004) 7 JT 64 : (2004) 7 SCALE 142 : (2004) 7 SCC 586 : (2004) SCC(L&S) 984 : (2004) 3 SCR 797 Supp : (2005) 1 SLJ 354
Indian Forest Service (Cadre) Rules, 1966 — Rule 10, 8, 9Indian Forest Service (Regulation of Seniority) Rules, 1968 — Rule 3, 3(2)(c)Promotion Regulations — Regulation 8(2)
Supreme Court25 Aug 2004Allowed
Bathusingh and Others Vs State of M.P.
Supreme Court Of India · AIR 2004 SC 4279 : (2004) AIRSCW 4746 : (2004) 2 ALD(Cri) 673 : (2005) 99 CLT 204 : (2004) 4 CTC 784 : (2004) 7 JT 228 : (2005) 1 LW(Cri) 22 : (2004) 7 SCALE 206 : (2005) 9 SCC 658 : (2004) 3 SCR 785 Supp : (2004) 6 Supreme 303
Criminal Procedure Code, 1973 (CrPC) — Section 313, 88Penal Code, 1860 (IPC) — Section 148, 149, 302
Supreme Court25 Aug 2004Allowed
U.P. State Sugar Corporation Ltd. Vs Jain Construction Co. and Another
Supreme Court Of India · AIR 2004 SC 4335 : (2004) AIRSCW 5122 : (2004) 3 ARBLR 1 : (2004) 4 AWC 3080 Supp : (2004) 122 CompCas 145 : (2004) 4 CompLJ 370 : (2004) 5 CTC 356 : (2005) 1 JCR 38 : (2004) 7 JT 61 : (2005) 1 LW 481 : (2004) 7 SCALE 307 : (2004) 7 SCC 332 : (2004) 1 SCR
Arbitration Act, 1940 — Section 20, 39Arbitration and Conciliation Act, 1996 — Section 21, 85, 9Partnership Act, 1932 — Section 69
Supreme Court25 Aug 2004Dismissed
Rajasthan State Road Transport Corporation and Another Vs Tilla Ram
Supreme Court Of India · (2004) 6 ALT 32 : (2004) 4 AWC 3015 Supp : (2005) 1 ESC 11 : (2004) 7 JT 51 : (2004) 3 LLJ 552 : (2004) 7 SCALE 224 : (2004) 11 SCC 355 : (2005) SCC(L&S) 60 : (2004) 3 SCR 792 Supp : (2005) 1 SLJ 351 : (2004) 3 UPLBEC 2645