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Supreme Court Of India judgments, 2004

1,113 judgments · page 21 of 56

Supreme Court25 Aug 2004Dismissed

Escorts Ltd. Vs Commissioner of Central Excise, Delhi

Supreme Court Of India · (2004) 96 ECC 1 : (2004) 171 ELT 145 : (2004) 7 JT 1 : (2005) 1 MLJ 153 : (2004) 7 SCALE 285 : (2004) 7 SCC 214 : (2004) 3 SCR 885 Supp

Central Excise Rules, 1944 — Rule 57A, 57C, 57D, 57D2, 8ICustoms Tariff Act, 1975 — Section 3
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Supreme Court25 Aug 2004Allowed

State of Haryana Vs Daya Nand

Supreme Court Of India · AIR 2004 SC 4358 : (2004) AIRSCW 5007 : (2004) 7 JT 205 : (2004) 7 SCALE 221 : (2004) 7 SCC 670 : (2004) 6 Supreme 369

Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Food Adulteration Act, 1954 — Section 16(i)(a)(i)
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Supreme Court25 Aug 2004Dismissed

Adalat Prasad Vs Rooplal Jindal and Others

Supreme Court Of India · (2004) 2 ALD(Cri) 855 : (2005) 1 CGLJ 268 : (2004) 4 CTC 608 : (2004) 113 DLT 356 : (2005) 1 GLR 546 : (2004) 7 JT 243 : (2004) 4 MhLj 274 : (2004) MPLJ 1 : (2004) 7 SCALE 137 : (2004) 7 SCC 338 : (2004) 2 UC 1236 : (2004) 2 UJ 1342

Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 203, 204, 482Penal Code, 1860 (IPC) — Section 120A, 120B, 405, 406, 415
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Supreme Court25 Aug 2004Allowed

Deo Narain Mandal Vs State of U.P.

Supreme Court Of India · (2004) 3 ACR 2881 : AIR 2004 SC 5150 : (2004) AIRSCW 5919 : (2004) 2 ALD(Cri) 815 : (2004) 8 JT 231 : (2004) 3 KLT 591 : (2004) 7 SCALE 133 : (2004) 7 SCC 257 : (2004) 6 Supreme 404

Penal Code, 1860 (IPC) — Section 147, 149, 365, 511
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Supreme Court25 Aug 2004Allowed

Rajinder and Others Vs State of Haryana and Another

Supreme Court Of India · (2004) 3 ACR 2884 : AIR 2004 SC 4352 : (2004) AIRSCW 5029 : (2004) 2 ALD(Cri) 811 : (2004) CriLJ 4224 : (2004) 7 JT 481 : (2004) 7 SCALE 217 : (2005) 9 SCC 784 : (2004) 6 Supreme 417 : (2004) 6 Supreme 416

Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 148, 149, 302, 307, 323
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Supreme Court25 Aug 2004Dismissed

Rambhau Namdeo Gajre Vs Narayan Bapuji Dhotra (dead) through Lrs.

Supreme Court Of India · AIR 2004 SC 4342 : (2004) AIRSCW 5110 : (2004) 5 ALLMR 1189 : (2004) 4 AWC 3044 Supp : (2005) 2 BomCR 315 : (2005) 1 CGLJ 274 : (2004) 8 JT 415 : (2004) 3 KLT 728 : (2005) 1 LW 155 : (2004) 7 SCALE 318 : (2004) 8 SCC 614 : (2004) 3 SCR 817 Supp : (2004) 6

Transfer of Property Act, 1882 — Section 53A, 54
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Supreme Court25 Aug 2004Dismissed

Nicks (India) Tools Vs Ram Surat and Another

Supreme Court Of India · AIR 2004 SC 4348 : (2004) AIRSCW 5095 : (2004) 5 ALLMR 1132 : (2004) 4 AWC 2965 Supp : (2004) 7 JT 320 : (2004) 3 LLJ 764 : (2005) 1 MLJ 163 : (2004) 7 SCALE 241 : (2004) 8 SCC 222 : (2005) 1 SLJ 128 : (2004) 6 Supreme 320 : (2004) 6 Supreme 317 : (2004)

Industrial Disputes Act, 1947 — Section 10(1)
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Supreme Court25 Aug 2004Partly Allowed

Samarendra Nath Bhattacharjee Vs State of West Bengal and Another

Supreme Court Of India · AIR 2004 SC 4207 : (2004) AIRSCW 4970 : (2004) 2 ALD(Cri) 765 : (2004) 3 BLJR 1768 : (2004) CriLJ 4215 : (2004) 2 DMC 400 : (2004) 4 JCR 3 : (2004) 7 JT 485 : (2004) 7 SCALE 315 : (2004) 11 SCC 165 : (2004) 6 Supreme 328 : (2004) 2 UC 1249

Criminal Procedure Code, 1973 (CrPC) — Section 439(2), 482Penal Code, 1860 (IPC) — Section 120B, 405, 419, 420, 467
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Supreme Court25 Aug 2004Disposed Of

Clariant International Ltd. and Another Vs Securities and Exchange Board of India

Supreme Court Of India · AIR 2004 SC 4236 : (2004) AIRSCW 4883 : (2004) 4 BC 449 : (2004) 122 CompCas 112 : (2004) 4 CompLJ 52 : (2004) 7 JT 69 : (2004) 4 MLJ 122 : (2004) 7 SCALE 180 : (2004) 8 SCC 524 : (2004) 54 SCL 519 : (2004) 3 SCR 843 Supp : (2004) 7 Supreme 247 : (2005) 1

Civil Procedure Code, 1908 (CPC) — Section 34(1), 34(2)Securities and Exchange Board of India (Substantial Acquisition of Shares and Takeovers) Regulations, 1997 — Regulation 10, 12, 14(3), 16, 2Securities and Exchange Bo
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Supreme Court25 Aug 2004Allowed

Krishnappa Vs State of Karnataka

Supreme Court Of India · AIR 2004 SC 4298 : (2004) AIRSCW 4809 : (2004) 2 ALD(Cri) 799 : (2004) CriLJ 4185 : (2004) 7 JT 509 : (2005) 1 KarLJ 322 : (2004) 3 KLT 460 : (2004) 7 SCALE 282 : (2004) 7 SCC 792 : (2004) 3 SCR 894 Supp : (2004) 6 Supreme 432 : (2004) 2 UC 1231

Criminal Procedure Code, 1973 (CrPC) — Section 313, 319, 482
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Supreme Court25 Aug 2004Allowed

Krishna Bahadur Vs Purna Theatre and Others

Supreme Court Of India · AIR 2004 SC 4282 : (2004) AIRSCW 4758 : (2004) AIRSCW 7419 : (2004) 5 ALLMR 1088 : (2004) 4 AWC 2950 Supp : (2004) 4 CHN 118 Supp : (2004) 7 JT 13 : (2004) 3 LLJ 555 : (2005) 1 MLJ 158 : (2004) 7 SCALE 235 : (2004) 8 SCC 229 : (2004) SCC(L&S) 1086 : (2004

Civil Procedure Code, 1908 (CPC) — Section 11Industrial Disputes Act, 1947 — Section 25F, 25G, 33C(2)West Bengal Industrial Disputes Rules, 1958 — Rule 77A
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Supreme Court24 Aug 2004Dismissed

Gilbert Pereira Vs State of Karnataka

Supreme Court Of India · (2004) 7 JT 121 : (2004) 7 SCALE 99 : (2004) 12 SCC 281 : (2004) 3 SCR 711 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 302, 379, 397
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Supreme Court24 Aug 2004Allowed

Prithawi Nath Ram Vs State of Jharkhand and Others

Supreme Court Of India · AIR 2004 SC 4277 : (2004) AIRSCW 4742 : (2004) 5 ALLMR 1129 : (2004) 4 AWC 2955 Supp : (2004) 3 BLJR 1802 : (2004) 4 CTC 398 : (2004) 4 JCR 1 : (2004) 8 JT 163 : (2004) 3 KLT 407 : (2005) 2 LW 25 : (2004) 4 MLJ 106 : (2004) 7 SCALE 117 : (2004) 7 SCC 261

Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 11, 15
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Supreme Court24 Aug 2004Dismissed

N.T.C. (WBAB and O) Ltd. and Another Vs Anjan K. Saha

Supreme Court Of India · AIR 2004 SC 4255 : (2004) AIRSCW 4764 : (2004) 5 ALLMR 1154 : (2004) 4 AWC 3018 Supp : (2004) 4 CTC 455 : (2004) 9 JT 109 : (2004) 3 LLJ 757 : (2004) 7 SCALE 128 : (2004) 7 SCC 581 : (2004) SCC(L&S) 961 : (2005) 1 SLJ 215 : (2004) 6 Supreme 445

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Supreme Court23 Aug 2004Allowed

State of Maharashtra Vs Sitaram Popat Vetal and Another

Supreme Court Of India · AIR 2004 SC 4258 : (2004) AIRSCW 4910 : (2004) 2 ALD(Cri) 768 : (2004) 3 BLJR 1766 : (2004) CriLJ 4189 : (2004) 7 SCALE 94 : (2004) 7 SCC 521 : (2004) 1 SCR 696 Supp : (2004) 6 Supreme 311 : (2004) 2 UC 1234 : (2004) 2 UJ 1520

Maharashtra Control of Organised Crime Act, 1999 — Section 3(1)(4)Penal Code, 1860 (IPC) — Section 201, 302, 34, 364
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Supreme Court23 Aug 2004Allowed

The Commissioner of Police and Others Vs Smt. C. Anita

Supreme Court Of India · (2004) AIRSCW 4750 : (2004) 2 ALD(Cri) 827 : (2004) 7 JT 355 : (2004) 7 SCALE 120 : (2004) 7 SCC 467 : (2004) 3 SCR 701 Supp : (2004) 6 Supreme 487

Andhra Pradesh of Dangerous Activities of Bootleggers, Dacoits, Drug Offenders, Goondas, Immoral Traffic Offenders and Land Grabbers Act, 1986 — Section 3(2)
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Supreme Court20 Aug 2004Dismissed

State of U.P. Vs Kishan Chand and Others

Supreme Court Of India · (2004) 3 ACR 2463 : (2004) 2 ALD(Cri) 759 : (2005) 1 ALT(Cri) 242 : (2004) 6 JT 535 : (2004) 7 SCALE 75 : (2004) 7 SCC 629 : (2004) 1 SCR 640 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 141, 142, 148, 149, 302
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