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Supreme Court Of India judgments, 2004

1,113 judgments · page 23 of 56

Supreme Court17 Aug 2004Dismissed

G. Mohan Vs State by C.B.I.

Supreme Court Of India · (2005) 3 ACR 2710 : (2004) 7 SCC 700

Penal Code, 1860 (IPC) — Section 165Prevention of Corruption Act, 1947 — Section 5(1), 5(2)
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Supreme Court16 Aug 2004Disposed Of

Chaman Lal Vs State of U.P. and Another

Supreme Court Of India · (2005) 1 ACR 574 : AIR 2004 SC 4267 : (2004) AIRSCW 4705 : (2004) 2 ALD(Cri) 599 : (2004) CriLJ 4243 : (2004) 6 JT 540 : (2004) 2 OLR 463 : (2004) 3 RLW 477 : (2004) 7 SCALE 13 : (2004) 7 SCC 525 : (2004) 3 SCR 584 Supp : (2004) 6 Supreme 186 : (2004) 2 U

Criminal Procedure Code, 1973 (CrPC) — Section 161, 2Penal Code, 1860 (IPC) — Section 120B, 302
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Supreme Court16 Aug 2004Disposed Of

State of A.P. Vs Farmers Service Coop. Society and Others

Supreme Court Of India · (2005) 1 ACR 573 : (2004) 2 ALD(Cri) 598 : (2004) 6 ALT 5 : (2004) 6 JT 585 : (2004) 4 MhLj 814 : (2004) MPLJ 421 : (2004) 4 RLW 481 : (2004) 7 SCALE 1 : (2004) 6 SCC 683 : (2004) 3 SCR 580 Supp : (2004) 2 UC 1203

Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 3, 7(1), 7(2)
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Supreme Court16 Aug 2004Disposed Of

Ganeshprasad Badrinarayan Lahoti (D) by LRs. Vs Sanjeevprasad Jamnaprasad Chourasiya and Another

Supreme Court Of India · AIR 2004 SC 4158 : (2004) AIRSCW 4607 : (2004) 5 ALLMR 1101 : (2004) 4 AWC 2898 Supp : (2005) 2 BomCR 331 : (2004) 6 JT 414 : (2004) 2 KLJ 721 : (2004) 4 PLJR 118 : (2004) 7 SCALE 20 : (2004) 7 SCC 482 : (2004) 3 SCR 590 Supp : (2004) 6 Supreme 177 : (200

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 11Constitution of India, 1950 — Article 136
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Supreme Court16 Aug 2004Allowed

Punjab National Bank and Others Vs Ashwini Kumar Taneja

Supreme Court Of India · AIR 2004 SC 4155 : (2004) AIRSCW 4602 : (2004) 5 ALLMR 1111 : (2004) 4 AWC 2904 Supp : (2004) 102 FLR 1023 : (2004) 6 JT 418 : (2004) 3 LLJ 536 : (2005) 1 LW 485 : (2005) 1 MhLj 502 : (2005) MPLJ 225 : (2004) 7 SCALE 16 : (2004) 7 SCC 265 : (2004) SCC(L&S

Constitution of India, 1950 — Article 14, 16
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Supreme Court13 Aug 2004Disposed Of

Singer India Ltd. Vs Chander Mohan Chadha and Others

Supreme Court Of India · AIR 2004 SC 4368 : (2004) AIRSCW 5039 : (2004) 4 CompLJ 413 : (2004) 113 DLT 80 : (2004) 8 JT 396 : (2005) 1 MLJ 184 : (2004) 138 PLR 618 : (2004) 6 SCALE 617 : (2004) 7 SCC 1 : (2004) 3 SCR 535 Supp : (2004) 6 Supreme 259

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10Companies Act, 1956 — Section 391, 394Delhi Rent Control Act, 1958 — Section 14(1)
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Supreme Court13 Aug 2004Allowed

Dashrath Singh Vs State of U.P.

Supreme Court Of India · (2004) 3 ACR 2044 : (2004) 2 ALD(Cri) 640 : (2004) 2 CGLJ 397 : (2004) 6 JT 505 : (2004) 3 RLW 469 : (2004) 7 SCALE 3 : (2004) 7 SCC 408 : (2004) 3 SCR 561 Supp : (2004) 2 UC 1218

Criminal Procedure Code, 1973 (CrPC) — Section 313, 428Penal Code, 1860 (IPC) — Section 147, 148, 149, 300, 302
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Supreme Court13 Aug 2004Dismissed

Mahadeorao Sukaji Shivankar Vs Ramaratan Bapu and Others

Supreme Court Of India · (2004) AIRSCW 6858 : (2005) 2 ALD 22 : (2005) 5 ALLMR 297 : (2005) 1 ALT 29 : (2004) 3 AWC 2675 Supp : (2005) 1 BomCR 155 : (2004) 6 JT 393 : (2004) 6 SCALE 631 : (2004) 7 SCC 181 : (2004) 3 SCR 553 Supp : (2004) 6 Supreme 658

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16, Order 7 Rule 11Representation of the People Act, 1951 — Section 83(1)
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Supreme Court13 Aug 2004Dismissed

Vijay Lata Sharma Vs Raj Pal and Another

Supreme Court Of India · AIR 2004 SC 4390 : (2004) AIRSCW 5196 : (2004) AIRSCW 5134 : (2004) 3 AWC 2679 Supp : (2004) 6 JT 565 : (2004) 4 PLJR 94 : (2004) 6 SCALE 627 : (2004) 6 SCC 762 : (2004) 6 Supreme 555 : (2004) 6 Supreme 115 : (2004) 2 UC 1254

Constitution of India, 1950 — Article 136Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 3
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Supreme Court12 Aug 2004Allowed

Ravi Vs State Rep. by Inspector of Police

Supreme Court Of India · (2004) 3 ACR 2035 : AIR 2004 SC 4164 : (2004) AIRSCW 4628 : (2004) 2 ALD(Cri) 615 : (2004) 4 CTC 777 : (2004) 6 JT 482 : (2004) 6 SCALE 601 : (2004) 11 SCC 266 : (2004) 3 SCR 484 Supp : (2004) 6 Supreme 110 : (2004) 2 UC 1116

Penal Code, 1860 (IPC) — Section 148, 149, 302, 324, 364
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Supreme Court12 Aug 2004Dismissed

Jai Shree Yadav Vs State of U.P.

Supreme Court Of India · (2004) 3 ACR 2068 : (2004) 2 ALD(Cri) 627 : (2004) 6 JT 519 : (2004) 6 SCALE 587 : (2005) 9 SCC 788

Explosive Substances Act, 1908 — Section 4, 5Penal Code, 1860 (IPC) — Section 143, 148, 149, 302, 307, 504, 506, 507
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