COURT ARCHIVE

Supreme Court Of India judgments, 2004

1,113 judgments · page 22 of 56

Supreme Court20 Aug 2004Disposed Of

Shamsu Suhara Beevi Vs G. Alex and Another

Supreme Court Of India · (2004) AIRSCW 7246 : (2004) 4 AWC 3022 Supp : (2004) 3 BLJR 1789 : (2005) 1 CHN 99 Supp : (2004) 8 JT 457 : (2004) 3 KLT 754 : (2005) 1 LW 653 : (2004) 7 SCALE 265 : (2004) 8 SCC 569 : (2004) 3 SCR 653 Supp : (2004) 8 Supreme 730 : (2004) 2 UC 1313

Contract Act, 1872 — Section 73Specific Relief Act, 1963 — Section 21, 21(4), 21(5), 28, 28(3)

Supreme Court20 Aug 2004Dismissed

Punjab Dairy Development Board and Another, etc. Vs Cepham Milk Specialities Ltd. and Others, etc.

Supreme Court Of India · (2004) 175 ELT 3 : (2004) 7 JT 5 : (2005) 139 PLR 1 : (2004) 7 SCALE 82 : (2004) 8 SCC 621 : (2004) 137 STC 163

Punjab Dairy Development Board Act, 2000 — Section 12, 12(1), 12(2), 12(I), 2

Supreme Court20 Aug 2004Allowed

Dasari Siva Prasad Reddy Vs The Public Prosecutor, High Court of A.P.

Supreme Court Of India · (2004) 3 ACR 2872 : AIR 2004 SC 4383 : (2004) AIRSCW 5068 : (2004) 2 ALD(Cri) 677 : (2004) 2 DMC 383 : (2004) 6 JT 489 : (2004) 7 SCALE 59 : (2004) 11 SCC 282 : (2004) 6 Supreme 281

Penal Code, 1860 (IPC) — Section 302, 498A

Supreme Court20 Aug 2004Dismissed

A.C. Ananthaswamy and Others Vs Boraiah (dead) by LRs.

Supreme Court Of India · (2004) 5 ALLMR 1096 : (2004) 4 AWC 3016 Supp : (2004) 3 BLJR 1756 : (2004) 5 CTC 360 : (2004) 8 JT 581 : (2005) 1 LW 669 : (2004) 138 PLR 557 : (2004) 7 SCALE 80 : (2004) 8 SCC 588 : (2004) 3 SCR 649 Supp : (2004) 2 UJ 1508

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 9

Supreme Court20 Aug 2004Dismissed

Anil Kumar Srivastava Vs State of U.P. and Another

Supreme Court Of India · AIR 2004 SC 4299 : (2004) AIRSCW 4815 : (2004) 4 AWC 3037 Supp : (2004) 4 CompLJ 576 : (2004) 7 JT 35 : (2004) 7 SCALE 66 : (2004) 8 SCC 671 : (2004) 3 SCR 675 Supp : (2004) 7 Supreme 446 : (2005) 1 UPLBEC 209

Constitution of India, 1950 — Article 139A, 14

Supreme Court20 Aug 2004Disposed Of

Punjab National Bank Vs R.L. Vaid and Others

Supreme Court Of India · AIR 2004 SC 4269 : (2004) AIRSCW 5553 : (2004) AIRSCW 4708 : (2004) 2 ALD(Cri) 801 : (2004) CriLJ 4246 : (2004) 172 ELT 24 : (2004) 8 JT 200 : (2004) 7 SCALE 97 : (2004) 7 SCC 698 : (2004) 3 SCR 692 Supp : (2004) 7 Supreme 756 : (2004) 6 Supreme 443 : (20

Criminal Procedure Code, 1973 (CrPC) — Section 401, 482Evidence Act, 1872 — Section 124Penal Code, 1860 (IPC) — Section 120B

Supreme Court19 Aug 2004dismissed

Narmada Club and Another Vs Shri P.K. Tare

Supreme Court Of India · (2004) 08 SC CK 0138

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13

Supreme Court19 Aug 2004Dismissed

State of Maharashtra Vs Mansingh

Supreme Court Of India · (2005) 1 CGLJ 125

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 302, 376

Supreme Court19 Aug 2004Dismissed

State of Karnataka Vs Bhaskar Kushali Kotharkar and Others

Supreme Court Of India · (2004) 3 ACR 2514 : AIR 2004 SC 4333 : (2004) AIRSCW 5126 : (2004) 2 ALD(Cri) 808 : (2004) CriLJ 4229 : (2004) 7 JT 208 : (2005) 1 KarLJ 314 : (2004) 7 SCALE 350 : (2004) 7 SCC 487 : (2004) 3 SCR 635 Supp : (2004) 6 Supreme 472 : (2004) 2 UC 1320

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 143, 148, 149, 304, 324

Supreme Court19 Aug 2004Partly Allowed

U.P. State Industrial Development Corpn. Ltd. Vs Shakti Bhatta Udyog and Others

Supreme Court Of India · AIR 2004 SC 4388 : (2004) AIRSCW 5075 : (2004) 5 ALLMR 1197 : (2004) 4 AWC 2891 Supp : (2004) 6 JT 553 : (2004) 97 RD 448 : (2004) 4 RLW 486 : (2004) 7 SCALE 50 : (2004) 8 SCC 70 : (2004) 6 Supreme 269 : (2004) 3 UPLBEC 2717

Land Acquisition Act, 1894 — Section 18, 4

Supreme Court19 Aug 2004Dismissed

Commissioner of Central Excise, Bombay Vs Reliance Industries Ltd.

Supreme Court Of India · (2004) AIRSCW 7274 : (2004) AIRSCW 4913 : (2004) 95 ECC 625 : (2004) 116 ECR 1 : (2004) 171 ELT 151 : (2004) 7 SCALE 46 : (2004) 7 SCC 23 : (2004) 3 SCR 628 Supp : (2004) 6 Supreme 299

Central Excise Rules, 1944 — Rule 173F, 173G(1), 173Q, 49, 9(1)

Supreme Court19 Aug 2004Allowed

Sayed Muhammed Mashur Kunhi Koya Thangal Vs Badagara Jumayath Palli Dharas Committee and Others

Supreme Court Of India · AIR 2004 SC 4365 : (2004) AIRSCW 5033 : (2004) 4 AWC 2893 Supp : (2004) 2 CGLJ 416 : (2004) 6 JT 556 : (2005) 1 MLJ 194 : (2004) 97 RD 730 : (2004) 7 SCALE 53 : (2004) 7 SCC 708 : (2004) 6 Supreme 272

Civil Procedure Code, 1908 (CPC) — Section 100Constitution of India, 1950 — Article 136Waqf Act, 1995 — Section 63, 85

Supreme Court18 Aug 2004Allowed

Ghaziabad Development Authority Vs R.B. Sharma

Supreme Court Of India · (2004) AIRSCW 6808 : (2004) AIRSCW 5100 : (2004) 3 CPJ 30 : (2004) 6 JT 517 : (2004) 7 SCALE 45 : (2005) 9 SCC 480 : (2005) 4 Supreme 587 : (2004) 6 Supreme 215 : (2004) 3 UPLBEC 2884

Supreme Court18 Aug 2004Allowed

Ghaziabad Development Authority Vs Shashi Kant Bhalla

Supreme Court Of India · (2004) 3 CPJ 18 : (2004) 6 JT 481 : (2004) 7 SCALE 36 : (2005) 9 SCC 484 : (2004) 3 UPLBEC 2885

Supreme Court18 Aug 2004Dismissed

Sri Pramod Kumar Agrawal and Another Vs Smt. Mushtari Begum and Others

Supreme Court Of India · (2004) ACJ 1903 : AIR 2004 SC 4360 : (2004) AIRSCW 5010 : (2004) 5 ALLMR 1167 : (2004) 4 AWC 2901 Supp : (2004) 122 CompCas 141 : (2004) 6 JT 501 : (2005) 2 LW 21 : (2005) 141 PLR 540 : (2004) 4 RLW 483 : (2004) 7 SCALE 30 : (2004) 8 SCC 667 : (2004) 3 SC

Motor Vehicles (Amendment) Act, 1994 — Section 147Motor Vehicles Act, 1988 — Section 147, 147(1), 166

Supreme Court18 Aug 2004Disposed Of

Ghaziabad Development Authority Vs Naresh Kumar Sharma

Supreme Court Of India · (2004) 3 CPJ 17 : (2004) 6 JT 551 : (2004) 7 SCALE 43 : (2005) 9 SCC 477 : (2004) 3 UPLBEC 2858

Supreme Court18 Aug 2004Allowed

Commissioner of Central Excise, New Delhi Vs Modi Alkalies and Chemicals Ltd. and Others

Supreme Court Of India · (2004) AIRSCW 7387 : (2004) 95 ECC 617 : (2004) 116 ECR 5 : (2004) 171 ELT 155 : (2004) 6 JT 543 : (2005) 1 MLJ 66 : (2004) 7 SCALE 38 : (2004) 7 SCC 569 : (2004) 3 SCR 619 Supp : (2004) 6 Supreme 295

Central Excise Rules, 1945 — Rule 173Q, 209A, 52A, 9(2)Central Excises and Salt Act, 1944 — Section 11, 11A(2)

Supreme Court18 Aug 2004Allowed

Ghaziabad Development Authority Vs Chander Bhan Singh

Supreme Court Of India · (2004) AIRSCW 5079 : (2004) 3 CPJ 20 : (2004) 6 JT 568 : (2004) 4 RLW 489 : (2004) 7 SCALE 34 : (2005) 9 SCC 482 : (2004) 6 Supreme 221 : (2004) 2 UJ 1340 : (2004) 3 UPLBEC 2882

Supreme Court17 Aug 2004Disposed Of

Y. Abraham Ajith and Others Vs Inspector of Police, Chennai and Another

Supreme Court Of India · (2005) 1 ACR 577 : AIR 2004 SC 4286 : (2004) AIRSCW 4788 : (2004) 2 ALD(Cri) 491 : (2004) CriLJ 4180 : (2004) 2 DMC 371 : (2005) 1 JCR 15 : (2004) 6 JT 497 : (2004) 7 SCALE 374 : (2004) 7 SCALE 26 : (2004) 8 SCC 100 : (2004) 3 SCR 604 Supp : (2004) 6 Supr

Criminal Procedure Code, 1973 (CrPC) — Section 177, 178, 179, 180, 181Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 323, 406, 498A, 506

Supreme Court17 Aug 2004Allowed

Harnam Singh Vs Everest Construction Co. and Others

Supreme Court Of India · (2005) 1 ACR 571 : (2004) AIRSCW 4786 : (2004) 2 ALD(Cri) 649 : (2004) 6 ALT 11 : (2004) CriLJ 4178 : (2004) 4 CTC 709 : (2004) 8 JT 353 : (2004) 7 SCALE 24 : (2004) 6 SCC 754 : (2004) 6 Supreme 225 : (2004) 2 UC 1213 : (2004) 2 UJ 1427

Criminal Procedure Code, 1973 (CrPC) — Section 195, 468, 482Penal Code, 1860 (IPC) — Section 420, 467, 471, 474