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Supreme Court Of India judgments, 2004

1,113 judgments · page 25 of 56

Supreme Court10 Aug 2004Allowed

State Bank of India and Others Vs R.B. Sharma

Supreme Court Of India · AIR 2004 SC 4144 : (2004) AIRSCW 4587 : (2004) 5 ALLMR 1115 : (2004) 3 AWC 2699 Supp : (2004) 2 CGLJ 157 : (2005) 99 CLT 1 : (2004) 113 DLT 25 : (2004) 102 FLR 1027 : (2004) 6 JT 361 : (2004) 3 LLJ 528 : (2005) 3 LW 71 : (2005) 1 MLJ 36 : (2004) 4 RLW 502

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Penal Code, 1860 (IPC) — Section 120B, 406, 409, 420, 467State Bank of India (Officers Service) Rules, 1992 — Rule 67, 68
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Supreme Court10 Aug 2004Disposed Of

Dhain Singh and Another Vs State of Punjab

Supreme Court Of India · (2004) 3 ACR 2878 : (2004) 2 ALD(Cri) 859 : (2005) 1 CGLJ 300 : (2004) 2 DMC 464 : (2004) 7 JT 212 : (2004) 7 SCALE 304 : (2004) 7 SCC 759 : (2004) 3 SCR 442 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 201, 304B
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Supreme Court09 Aug 2004Disposed Of

Hari Ram Vs State of U.P.

Supreme Court Of India · (2004) 3 ACR 2061 : (2004) 2 ALD(Cri) 607 : (2004) 6 JT 331 : (2004) 6 SCALE 499 : (2004) 8 SCC 146 : (2004) 3 SCR 379 Supp : (2004) 2 UC 1197

Penal Code, 1860 (IPC) — Section 302, 34
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Supreme Court09 Aug 2004Dismissed

Sridhar Bhuyan Vs State of Orissa

Supreme Court Of India · (2004) 3 ACR 2080 : AIR 2004 SC 4100 : (2004) AIRSCW 4480 : (2004) 2 ALD(Cri) 604 : (2004) CriLJ 3875 : (2004) 6 JT 299 : (2004) 2 KLJ 698 : (2004) 4 PLJR 106 : (2004) 6 SCALE 504 : (2004) 11 SCC 395 : (2004) 3 SCR 395 Supp : (2004) 6 Supreme 165

Penal Code, 1860 (IPC) — Section 300, 302, 304
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Supreme Court09 Aug 2004Allowed

Parkash Chand Vs State of H.P.

Supreme Court Of India · (2004) 3 ACR 2086 : (2004) AIRSCW 4650 : (2004) 2 ALD(Cri) 612 : (2004) 6 SCALE 495 : (2004) 11 SCC 381 : (2004) 3 SCR 389 Supp : (2004) 6 Supreme 102

Penal Code, 1860 (IPC) — Section 300, 302, 304
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Supreme Court06 Aug 2004Allowed

State of Maharashtra and Others Vs Raghunath Gajanan Waingankar

Supreme Court Of India · AIR 2004 SC 4264 : (2004) AIRSCW 4701 : (2004) 5 ALLMR 1052 : (2004) 5 ALT 61 : (2004) 3 AWC 2708 Supp : (2005) 1 BomCR 681 : (2005) 1 LW 671 : (2004) 4 MhLj 283 : (2004) 6 SCALE 478 : (2004) 6 SCC 584 : (2004) 3 SCR 365 Supp : (2005) 1 SLJ 44 : (2004) 5

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Supreme Court05 Aug 2004Allowed

Karnam Ram Narsaiah and Others Vs State of Andhra Pradesh

Supreme Court Of India · (2004) 3 ACR 2469 : AIR 2004 SC 4363 : (2004) AIRSCW 5014 : (2004) 2 ALD(Cri) 803 : (2004) CriLJ 4217 : (2004) 8 JT 134 : (2004) 7 SCALE 408 : (2005) 10 SCC 629 : (2004) 3 SCR 361 Supp : (2004) 6 Supreme 438 : (2004) 2 UC 1309

Explosive Substances Act, 1908 — Section 3, 5Penal Code, 1860 (IPC) — Section 325, 34
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Supreme Court05 Aug 2004Allowed

Kendriya Vidyalaya Sangathan and Others Vs T. Srinivas

Supreme Court Of India · AIR 2004 SC 4127 : (2004) AIRSCW 4558 : (2004) 3 AWC 2714 Supp : (2004) 102 FLR 1045 : (2005) 3 JCR 225 : (2004) 6 JT 292 : (2004) 3 KLT 719 : (2004) 3 LLJ 769 : (2004) 6 SCALE 467 : (2004) 7 SCC 442 : (2004) SCC(L&S) 1011 : (2004) 6 Supreme 4 : (2004) 3

Central Civil Services (Conduct) Rules, 1964 — Rule 3, 3(1)Prevention of Corruption Act, 1988 — Section 13, 7
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Supreme Court05 Aug 2004Allowed

Om Prakash (D) by Lrs. and Others Vs Union of India (UOI) and Another

Supreme Court Of India · AIR 2004 SC 4135 : (2004) AIRSCW 4562 : (2004) 5 ALLMR 1098 : (2004) 3 AWC 2726 Supp : (2004) 112 DLT 891 : (2004) 77 DRJ 248 : (2004) 6 JT 288 : (2004) 4 PLJR 121 : (2004) 4 RLW 506 : (2004) 6 SCALE 455 : (2004) 10 SCC 627 : (2004) 6 Supreme 1 : (2004) 3

Constitution of India, 1950 — Article 136Delhi Land Reforms Act, 1954 — Section 11A(2), 22, 23Land Acquisition Act, 1894 — Section 18, 4, 4(1), 54, 6
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Supreme Court05 Aug 2004Allowed

Pankaja and Another Vs Yellappa (D) by Lrs. and Others

Supreme Court Of India · AIR 2004 SC 4102 : (2004) AIRSCW 4522 : (2004) 5 ALLMR 1022 : (2005) 1 ARC 638 : (2004) 3 AWC 2733 Supp : (2004) 2 BomCR 273 : (2004) 2 CGLJ 213 : (2004) 98 CLT 612 : (2004) 4 CTC 231 : (2004) 6 JT 259 : (2004) 6 KarLJ 169 : (2004) 4 MhLj 488 : (2004) MPL

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
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Supreme Court05 Aug 2004Partly Allowed

Bappa alias Bapu Vs The State of Maharashtra and Another

Supreme Court Of India · (2004) 3 ACR 2082 : AIR 2004 SC 4119 : (2004) AIRSCW 4546 : (2004) 2 ALD(Cri) 478 : (2004) CriLJ 3877 : (2004) 6 JT 285 : (2004) 4 MhLj 500 : (2004) MPLJ 262 : (2004) 6 SCALE 475 : (2004) 6 SCC 485 : (2004) 3 SCR 352 Supp : (2004) 5 Supreme 740 : (2004) 2

Penal Code, 1860 (IPC) — Section 109, 307, 324, 326
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Supreme Court05 Aug 2004Allowed

Surjit Singh Vs Nahara Ram and Another

Supreme Court Of India · (2004) 3 ACR 2059 : AIR 2004 SC 4122 : (2004) AIRSCW 4550 : (2004) 2 ALD(Cri) 763 : (2004) CriLJ 3879 : (2004) 6 JT 251 : (2004) 6 SCALE 471 : (2004) 6 SCC 513 : (2004) 1 SCR 356 Supp : (2004) 5 Supreme 748 : (2004) 2 UJ 1415

Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 307, 326
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Supreme Court05 Aug 2004Allowed

State of U.P. and Others Vs Siya Ram and Another

Supreme Court Of India · AIR 2004 SC 4121 : (2004) AIRSCW 4548 : (2004) 5 ALLMR 1031 : (2004) 6 ALT 49 : (2004) 3 AWC 2706 Supp : (2004) 102 FLR 1038 : (2004) 6 JT 255 : (2004) 6 SCALE 473 : (2004) 7 SCC 405 : (2004) SCC(L&S) 1009 : (2004) 1 SCR 348 Supp : (2005) 1 SLJ 54 : (2004

Constitution of India, 1950 — Article 226, 227
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