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Supreme Court Of India judgments, 2004

1,113 judgments · page 26 of 56

Supreme Court04 Aug 2004

Naval Kishore Singh Vs State of Bihar

Supreme Court Of India · (2004) 2 ALD(Cri) 806 : (2004) 3 BLJR 1879 : (2005) 99 CLT 251 : (2004) CriLJ 4252 : (2004) 7 SCALE 126 : (2004) 7 SCC 502 : (2004) 3 SCR 344 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304, 34
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Supreme Court04 Aug 2004Dismissed

Smt. Dayamathi Bai Vs Sri K.M. Shaffi

Supreme Court Of India · AIR 2004 SC 4082 : (2004) AIRSCW 4419 : (2004) 6 ALT 16 : (2004) 3 AWC 2588 Supp : (2004) 98 CLT 624 : (2004) 4 CTC 226 : (2004) 4 JCR 5 : (2004) 6 JT 217 : (2005) 140 PLR 798 : (2004) 4 RLW 513 : (2004) 6 SCALE 440 : (2004) 7 SCC 107 : (2004) 3 SCR 336 S

Civil Procedure Code, 1908 (CPC) — Order 13 Rule 3, 100Evidence Act, 1872 — Section 65, 90
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Supreme Court04 Aug 2004Allowed

Dr. Suresh Gupta Vs Govt. of N.C.T. of Delhi and Another

Supreme Court Of India · (2004) ACJ 1441 : (2004) 3 ACR 2279 : AIR 2004 SC 4091 : (2004) AIRSCW 4442 : (2004) 2 ALD(Cri) 739 : (2004) 2 CGLJ 273 : (2004) 3 CompLJ 271 : (2004) CriLJ 3870 : (2004) 4 CTC 309 : (2004) 112 DLT 866 : (2004) 77 DRJ 235 : (2004) 6 JT 238 : (2004) 3 MPHT

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 304A, 80, 88
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Supreme Court03 Aug 2004Allowed

State of Punjab and Others Vs Phulan Rani and Another

Supreme Court Of India · AIR 2004 SC 4105 : (2004) AIRSCW 4527 : (2004) 6 ALD 28 : (2004) 5 ALLMR 1026 : (2004) 3 AWC 2586 Supp : (2004) 98 CLT 771 : (2004) 102 FLR 1040 : (2004) 4 JCR 60 : (2004) 6 JT 214 : (2004) 2 KLJ 670 : (2005) 3 LW 235 : (2004) 138 PLR 580 : (2004) 3 RLW 4

Legal Services Authorities Act, 1987 — Section 19(1), 19(2), 19(5), 20, 20(3)
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Supreme Court03 Aug 2004Allowed

Chadat Singh Vs Bahadur Rama and Others

Supreme Court Of India · (2004) 6 ALD 26 : (2004) 5 ALLMR 968 : (2004) 6 ALT 1 : (2004) 3 AWC 2583 Supp : (2005) 2 BomCR 300 : (2005) 1 CHN 81 Supp : (2004) 4 JCR 58 : (2004) 6 JT 296 : (2004) 4 MhLj 468 : (2004) MPLJ 231 : (2004) 3 RLW 456 : (2004) 6 SCALE 423 : (2004) 6 SCC 359

Civil Procedure Code, 1908 (CPC) — Section 100, 100(3), 100(4), 100(5)
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Supreme Court03 Aug 2004Disposed Of

Fargo Freight Ltd. Vs The Commodities Exchange Corporation and Others

Supreme Court Of India · AIR 2004 SC 4109 : (2004) AIRSCW 4530 : (2004) 2 ARBLR 548 : (2004) 3 AWC 2592 Supp : (2004) 4 BC 532 : (2004) 52 BLJR 2403 : (2004) 122 CompCas 38 : (2004) 4 CTC 389 : (2004) 113 DLT 43 : (2004) 6 JT 264 : (2004) 4 MLJ 99 : (2004) 6 SCALE 445 : (2004) 7

Arbitration and Conciliation Act, 1996 — Section 46, 47, 48, 49Civil Procedure Code, 1908 (CPC) — Section 145
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Supreme Court03 Aug 2004Dismissed

The State of Kerala Vs Arya Refrigeration and A/C Co. etc. etc.

Supreme Court Of India · AIR 2004 SC 3938 : (2004) AIRSCW 4384 : (2004) 5 ALLMR 940 : (2004) 2 ARBLR 556 : (2004) 3 AWC 2581 Supp : (2004) 98 CLT 694 : (2004) 3 KLT 516 : (2004) 4 PLJR 115 : (2004) 6 SCALE 429 : (2004) 7 SCC 546 : (2004) 54 SCL 579 : (2004) 3 SCR 291 Supp : (2004

Arbitration Act, 1940 — Section 9Interest on Delayed Payments to Small Scale and Ancillary Industrial Undertakings Act, 1993 — Section 3, 5, 6
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Supreme Court03 Aug 2004Allowed

Delhi Development Authority Vs Bali Ram Sharma and Others

Supreme Court Of India · AIR 2004 SC 4114 : (2004) AIRSCW 4538 : (2004) 5 ALLMR 1028 : (2004) 6 ALT 3 : (2004) 3 AWC 2579 Supp : (2004) 4 CTC 223 : (2004) 112 DLT 880 : (2004) 6 JT 422 : (2004) 6 SCALE 452 : (2004) 6 SCC 533 : (2004) 6 Supreme 26 : (2004) 3 UPLBEC 2541

Land Acquisition Act, 1894 — Section 18, 4, 4(1)
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Supreme Court02 Aug 2004Allowed

Godawat Pan Masala Products I.P. Ltd. and Another Vs Union of India (UOI) and Others

Supreme Court Of India · (2005) 1 ACR 525 : AIR 2004 SC 4057 : (2004) AIRSCW 4483 : (2004) 5 ALLMR 970 : (2005) 1 BomCR 194 : (2004) 6 JT 179 : (2004) 4 MLJ 67 : (2004) 6 SCALE 388 : (2004) 7 SCC 68 : (2004) 3 SCR 239 Supp : (2004) 5 Supreme 612 : (2004) 2 UC 1148 : (2004) 2 UJ 1

Constitution of India, 1950 — Article 14, 19, 19(1), 19(6), 47Food and Drugs Act, 1955 — Section 2Maharashtra Prevention of Food Adulteration Rules, 1962 — Rule 3
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Supreme Court02 Aug 2004Allowed

Rudrappa Ramappa Jainpur and Others Vs State of Karnataka

Supreme Court Of India · (2005) 1 ACR 550 : AIR 2004 SC 4148 : (2004) AIRSCW 4592 : (2004) 2 ALD(Cri) 495 : (2004) 2 CGLJ 374 : (2004) 6 JT 273 : (2004) 5 KarLJ 514 : (2004) 6 SCALE 379 : (2004) 7 SCC 422 : (2004) 2 UC 1093

Criminal Procedure Code, 1973 (CrPC) — Section 161, 428Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 302
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Supreme Court30 Jul 2004Allowed

State of Andhra Pradesh Vs R. Jeevaratnam

Supreme Court Of India · (2005) 1 ACR 563 : AIR 2005 SC 4095 : (2004) 2 ALD(Cri) 486 : (2004) 6 JT 168 : (2004) 6 SCALE 346 : (2004) 6 SCC 488 : (2004) 3 SCR 232 Supp : (2004) 2 UJ 1510

Prevention of Corruption Act, 1988 — Section 11, 13(1), 13(2), 20(1), 7
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Supreme Court30 Jul 2004Disposed Of

Akbar Ali Vs Vinod Khanna and Another

Supreme Court Of India · AIR 2004 SC 3940 : (2004) AIRSCW 4387 : (2004) 5 ALLMR 943 : (2004) 5 ALT 39 : (2004) 3 AWC 2603 Supp : (2005) 99 CLT 83 : (2004) 4 JCR 97 : (2004) 6 JT 254 : (2004) 6 SCALE 418 : (2005) 9 SCC 367 : (2004) 5 Supreme 709

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Supreme Court30 Jul 2004Dismissed

Shahazada Bi and Others Vs Halimabi (since dead) by her LRs.

Supreme Court Of India · AIR 2004 SC 3942 : (2004) AIRSCW 4389 : (2004) 5 ALLMR 1082 : (2004) 6 ALT 43 : (2004) 3 AWC 2598 Supp : (2004) 2 CGLJ 319 : (2005) 99 CLT 10 : (2005) 3 JCR 233 : (2004) 6 JT 172 : (2005) 1 KarLJ 298 : (2004) 3 RLW 459 : (2004) 6 SCALE 373 : (2004) 7 SCC

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 11, Order 22 Rule 4, Order 22 Rule 4(3), 100
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Supreme Court29 Jul 2004Disposed Of

Ram Chandra Singh Vs Savitri Devi and Others

Supreme Court Of India · AIR 2004 SC 4096 : (2004) AIRSCW 4454 : (2004) 6 ALD 31 : (2004) 4 AWC 3625 Supp : (2004) 3 BLJR 1720 : (2004) 97 CLT 426 : (2004) 172 ELT 446 : (2004) 4 JCR 63 : (2004) 6 JT 93 : (2004) 6 SCALE 327 : (2004) 12 SCC 713 : (2004) 5 Supreme 705 : (2004) 2 UJ

Civil Procedure Code, 1908 (CPC) — Section 152Constitution of India, 1950 — Article 137Supreme Court Orders — Order 40 Rule 3
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Supreme Court29 Jul 2004Dismissed

Rollatainers Limited Vs Commissioner of Central Excise, Delhi-III

Supreme Court Of India · (2004) 4 CompLJ 104 : (2004) 95 ECC 329 : (2004) 115 ECR 609 : (2004) 170 ELT 257 : (2004) 6 JT 107 : (2004) 6 SCALE 343 : (2004) 11 SCC 203 : (2004) 3 SCR 216 Supp

Central Excise Rules, 1944 — Rule 174(3)Central Excises and Salt Act, 1944 — Section 11A(1), 2
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Supreme Court29 Jul 2004Dismissed

Maulavi Hussein Haji Abraham Umarji Vs State of Gujarat and Another

Supreme Court Of India · (2005) 1 ACR 557 : AIR 2004 SC 3946 : (2004) AIRSCW 5476 : (2004) AIRSCW 4396 : (2004) 2 ALD(Cri) 620 : (2004) CriLJ 3860 : (2005) 1 GLR 585 : (2004) 6 JT 227 : (2004) 6 SCALE 320 : (2004) 6 SCC 672 : (2004) 3 SCR 202 Supp : (2004) 6 Supreme 61 : (2004) 7

Bombay Police Act, 1951 — Section 135Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2)Prevention of Terrorism Act, 2002 — Section 23, 3(1), 3(2), 34(1), 49(2)
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Supreme Court28 Jul 2004Disposed Of

P. D''Souza Vs Shondrilo Naidu

Supreme Court Of India · (2004) AIRSCW 5364 : (2004) AIRSCW 4653 : (2005) 5 ALLMR 15 : (2004) 4 AWC 3629 Supp : (2004) 2 CGLJ 245 : (2005) 1 CHN 15 Supp : (2004) 4 CTC 150 : (2004) 4 JCR 123 : (2004) 6 JT 126 : (2004) 4 MhLj 802 : (2004) MPLJ 411 : (2004) 6 SCALE 364 : (2004) 6 S

Income Tax Act, 1961 — Section 230ASpecific Relief Act, 1963 — Section 12, 20, 20(2), 21, 23
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