COURT ARCHIVE

Supreme Court Of India judgments, 2004

1,113 judgments · page 24 of 56

Supreme Court12 Aug 2004Disposed Of

Delhi Transport Corporation Vs Sardar Singh

Supreme Court Of India · AIR 2004 SC 4161 : (2004) AIRSCW 4622 : (2004) 6 ALT 13 : (2004) 3 AWC 2685 Supp : (2004) 113 DLT 258 : (2004) 102 FLR 1031 : (2004) 6 JT 342 : (2004) 3 LLJ 543 : (2005) 1 MLJ 40 : (2004) 6 SCALE 613 : (2004) 7 SCC 574 : (2004) SCC(L&S) 946 : (2004) 3 SCR

Industrial Disputes Act, 1947 — Section 33(2)

Supreme Court12 Aug 2004Allowed

Delhi Transport Corporation Vs Shyam Lal

Supreme Court Of India · AIR 2004 SC 4271 : (2004) AIRSCW 4711 : (2004) 6 ALD 98 : (2005) 1 ALLMR 8 : (2004) 3 AWC 2697 Supp : (2004) 113 DLT 1 : (2004) 102 FLR 1021 : (2004) 6 JT 347 : (2004) 3 LLJ 532 : (2004) 4 PLJR 23 : (2004) 6 SCALE 611 : (2004) 8 SCC 88 : (2004) SCC(L&S) 1

Industrial Disputes Act, 1947 — Section 33(2)

Supreme Court12 Aug 2004Allowed

State of Orissa Vs Nalinikanta Muduli

Supreme Court Of India · (2004) 3 ACR 2066 : AIR 2004 SC 4272 : (2004) AIRSCW 4713 : (2004) 2 ALD(Cri) 602 : (2004) CriLJ 4247 : (2004) 6 JT 549 : (2005) 1 LW 205 : (2005) 1 LW(Cri) 83 : (2004) 2 OLR 466 : (2004) 6 SCALE 568 : (2004) 7 SCC 19 : (2004) 1 SCR 503 Supp : (2004) 6 Su

Criminal Procedure Code, 1973 (CrPC) — Section 205, 482Penal Code, 1860 (IPC) — Section 420, 468, 471

Supreme Court11 Aug 2004Dismissed

H.P. Housing Board Vs Varinder Kumar Garg and Another

Supreme Court Of India · AIR 2004 SC 4168 : (2004) AIRSCW 4634 : (2004) 6 ALD 90 : (2004) 5 ALLMR 1104 : (2004) 3 CPJ 22 : (2004) 6 JT 562 : (2004) 6 SCALE 557 : (2005) 9 SCC 430 : (2004) 6 Supreme 131

Supreme Court11 Aug 2004Dismissed

Gaurav Distributors (P) Ltd. Vs Commissioner of Customs, New Delhi

Supreme Court Of India · (2004) 95 ECC 462 : (2004) 170 ELT 513 : (2004) 6 JT 312 : (2004) 6 SCALE 574 : (2004) 7 SCC 187 : (2004) 3 SCR 454 Supp

Central Excise Rules, 1944 — Rule 12, 13Central Excises and Salt Act, 1944 — Section 3(1)Customs Act, 1962 — Section 20

Supreme Court11 Aug 2004Allowed

Pawan Kumar Jain Vs The Pradeshiya Industrial and Investment Corporation of U.P. Ltd. and Others

Supreme Court Of India · (2004) 3 AWC 2720 Supp : (2004) 4 BC 141 : (2007) 3 CompLJ 533 : (2004) 6 SCALE 560 : (2004) 6 SCC 758 : (2004) 3 SCR 447 Supp : (2004) 2 UC 1129 : (2004) 2 UJ 1369 : (2004) 3 UPLBEC 2366

Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 2, 31State Financial Corporations Act, 1951 — Section 29Uttar Pradesh Public Moneys (Recovery of Dues) Act, 1972 — Section 3, 3(1), 4

Supreme Court11 Aug 2004Allowed

Allahabad District Co-operative Bank Ltd., Allahabad Vs Vidhya Varidh Mishra

Supreme Court Of India · (2004) 6 ALT 14 : (2004) 3 AWC 2718 Supp : (2004) 102 FLR 1043 : (2004) 6 JT 349 : (2004) 3 LLJ 526 : (2004) 3 PLJR 327 : (2004) 6 SCALE 585 : (2004) 6 SCC 482 : (2004) 3 SCR 479 Supp : (2005) 1 SLJ 52 : (2004) 2 UD 361 : (2004) 3 UPLBEC 2574

Supreme Court11 Aug 2004Dismissed

Union of India (UOI) Vs Sanjay Kumar Jain

Supreme Court Of India · AIR 2004 SC 4139 : (2004) AIRSCW 4577 : (2004) 5 ALLMR 1106 : (2004) 3 AWC 2722 Supp : (2004) 113 DLT 61 : (2004) 102 FLR 1017 : (2004) 6 JT 318 : (2004) 3 LLJ 753 : (2004) 6 SCALE 564 : (2004) 6 SCC 708 : (2004) SCC(L&S) 869 : (2004) 1 SCR 463 Supp : (20

Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 47, 47(1), 47(2)

Supreme Court11 Aug 2004Dismissed

Sudhir Jaggi and Another Vs Sunil Akash Sinha Choudhury and Others

Supreme Court Of India · (2004) 6 ALD 93 : (2004) 3 AWC 2729 Supp : (2004) 6 JT 336 : (2005) 2 LW 97 : (2005) 1 MLJ 19 : (2005) 1 OLR 370 : (2004) 6 SCALE 580 : (2004) 7 SCC 515 : (2004) 1 SCR 471 Supp

Specific Relief Act, 1877 — Section 9Specific Relief Act, 1963 — Section 6

Supreme Court10 Aug 2004Allowed

Nahar Industrial Enterprises Ltd. and Others Vs Union of India (UOI) and Others

Supreme Court Of India · (2004) 95 ECC 457 : (2004) 170 ELT 518 : (2004) 6 JT 374 : (2004) 6 SCALE 535 : (2004) 7 SCC 618 : (2004) 3 SCR 432 Supp

Additional Duties of Excise (Textiles and Textile Articles) Act, 1978 — Section 3Central Excises and Salt Act, 1944 — Section 3(1), 5A(1)

Supreme Court10 Aug 2004Allowed

Haryana Urban Development Authority Vs Smt. Priti Chawla

Supreme Court Of India · (2004) 6 ALD 88 : (2004) 3 CPJ 25 : (2004) 6 JT 605 : (2004) 6 SCALE 519 : (2005) 9 SCC 454 : (2004) 3 UPLBEC 2856

Supreme Court10 Aug 2004Dismissed

Haryana Urban Development Authority and Others Vs Capt. Piyush Babbarwal

Supreme Court Of India · (2004) AIRSCW 6561 : (2004) AIRSCW 5593 : (2004) AIRSCW 4699 : (2004) 3 BLJR 1770 : (2004) 3 CPJ 38 : (2004) 6 SCALE 511 : (2005) 9 SCC 462 : (2004) 7 Supreme 727 : (2004) 6 Supreme 53

Supreme Court10 Aug 2004Dismissed

Durgo Bai and Another Vs State of Punjab

Supreme Court Of India · (2004) 3 ACR 2040 : AIR 2004 SC 4170 : (2004) AIRSCW 4637 : (2004) 2 CGLJ 196 : (2005) 99 CLT 221 : (2004) 96 ECC 10 : (2004) 6 JT 351 : (2004) 4 RLW 491 : (2004) 6 SCALE 530 : (2004) 7 SCC 144 : (2004) 6 Supreme 93 : (2004) 2 UC 1190 : (2004) 2 UJ 1429

Arms Act, 1959 — Section 25, 27Constitution of India, 1950 — Article 136Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 22, 41, 42, 42(1)

Supreme Court10 Aug 2004Allowed

Monaben Ketanbhai Shah and Another Vs State of Gujarat and Others

Supreme Court Of India · (2004) 3 ACR 2084 : AIR 2004 SC 4274 : (2004) AIRSCW 4716 : (2005) 3 BC 391 : (2004) 3 BLJR 1763 : (2005) 126 CompCas 342 : (2004) CriLJ 4249 : (2004) 4 CTC 317 : (2005) 1 GLR 21 : (2004) 6 JT 309 : (2004) 3 KLT 428 : (2005) 1 MPHT 97 : (2004) 138 PLR 615

Negotiable Instruments Act, 1881 (NI) — Section 138, 141

Supreme Court10 Aug 2004Allowed

Shri S.K. Zutshi and Another Vs Shri Bimal Debnath and Another

Supreme Court Of India · (2004) 3 ACR 2054 : AIR 2004 SC 4174 : (2004) AIRSCW 4643 : (2004) 6 JT 323 : (2004) 6 SCALE 550 : (2004) 8 SCC 31 : (2004) 1 SCR 400 Supp : (2004) 6 Supreme 41 : (2004) 2 UD 252

Criminal Procedure Code, 1973 (CrPC) — Section 190, 193, 196, 197, 197(1)Customs Act, 1962 — Section 100, 101, 102, 103, 104Penal Code, 1860 (IPC) — Section 395, 447, 506

Supreme Court10 Aug 2004Allowed

Haryana Urban Development Authority Vs R.S. Banga

Supreme Court Of India · (2004) AIRSCW 4582 : (2004) 3 CPJ 24 : (2004) 6 SCALE 524 : (2005) 9 SCC 460 : (2004) 6 Supreme 59

Supreme Court10 Aug 2004Disposed Of

Haryana Urban Development Authority Vs K.C. Kad

Supreme Court Of India · (2004) AIRSCW 4724 : (2004) 3 CPJ 39 : (2005) 3 JCR 231 : (2004) 6 JT 368 : (2004) 6 SCALE 525 : (2005) 9 SCC 469 : (2004) 6 Supreme 57

Supreme Court10 Aug 2004Dismissed

Ramiah Vs N. Narayana Reddy (Dead) by LRs.

Supreme Court Of India · AIR 2004 SC 4261 : (2004) AIRSCW 4695 : (2004) 5 ALLMR 1047 : (2004) 3 AWC 2682 Supp : (2004) 4 JCR 98 : (2004) 6 JT 357 : (2004) 6 KarLJ 164 : (2005) 1 LW 136 : (2004) 4 RLW 496 : (2004) 6 SCALE 546 : (2004) 7 SCC 541 : (2004) 3 SCR 425 Supp : (2004) 2 U

Civil Procedure Code, 1908 (CPC) — Section 96Limitation Act, 1908 — Article 142, 144Limitation Act, 1963 — Article 64, 65, 14

Supreme Court10 Aug 2004Partly Allowed

Haryana Urban Development Authority Vs Shakuntala Devi etc.

Supreme Court Of India · (2004) 3 CPJ 33 : (2004) 6 JT 571 : (2004) 6 SCALE 515 : (2005) 9 SCC 464 : (2004) 3 UPLBEC 3037

Supreme Court10 Aug 2004Disposed Of

Haryana Urban Development Authority Vs Krishna Goel

Supreme Court Of India · (2004) 3 BLJR 1887 : (2004) 3 CPJ 27 : (2004) 6 JT 398 : (2004) 6 SCALE 522 : (2005) 9 SCC 466