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Supreme Court Of India judgments, 2004

1,113 judgments · page 27 of 56

Supreme Court28 Jul 2004Allowed

A. Umarani Vs Registrar, Cooperative Societies and Others

Supreme Court Of India · (2004) AIRSCW 4462 : (2005) 1 ALD 33 : (2004) 2 CGLJ 177 : (2004) 6 JT 110 : (2004) 3 LLJ 780 : (2005) 1 MLJ 6 : (2004) 6 SCALE 350 : (2004) 7 SCC 112 : (2004) SCC(L&S) 918 : (2004) 6 Supreme 143

Constitution of India, 1950 — Article 12, 142, 162Tamil Nadu Co-operative Societies Act, 1983 — Section 170, 180, 182, 88(1), 89(1)Tamil Nadu Co-operative Societies Rules, 1988 — Rule 149, 149(1), 149(25), 149(3), 1
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Supreme Court28 Jul 2004Dismissed

State of Punjab Vs Kasturi Lal and Others

Supreme Court Of India · (2005) 2 ACR 2133 : AIR 2005 SC 4135 : (2004) AIRSCW 4424 : (2004) AIRSCW 1729 : (2004) 2 ALD(Cri) 481 : (2005) 123 CompCas 147 : (2005) CriLJ 3200 : (2004) 6 JT 137 : (2004) 6 SCALE 303 : (2004) 12 SCC 195 : (2004) 1 SCR 158 Supp : (2004) 5 Supreme 742 :

Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 173, 401, 482Essential Commodities Act, 1955 — Section 10, 3, 3(1), 7(1)Negotiable Instruments Act, 1881 (NI) — Section 138, 141
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Supreme Court28 Jul 2004Dismissed

Talcher Municipality Vs Talcher Regulated Mkt. Committee and Another

Supreme Court Of India · AIR 2004 SC 3954 : (2004) AIRSCW 4407 : (2005) 99 CLT 174 : (2004) 6 JT 65 : (2004) 6 SCALE 339 : (2004) 6 SCC 178 : (2004) 1 SCR 167 Supp : (2004) 5 Supreme 679 : (2004) 3 UPLBEC 2852 : (2004) 3 UPLBEC 2331

Orissa Agricultural Produce Markets Act, 1956 — Section 11, 2, 4(1), 4(4), 4(5)Orissa Municipal Act, 1950 — Section 295, 296
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Supreme Court28 Jul 2004Dismissed

Jayamma Vs Maria Bai Dead by Proposed Lrs. and Another

Supreme Court Of India · AIR 2004 SC 3957 : (2004) AIRSCW 4412 : (2005) 1 CTLJ 292 : (2004) 6 JT 57 : (2004) 6 SCALE 332 : (2004) 7 SCC 459 : (2004) 3 SCR 175 Supp : (2004) 5 Supreme 766

Contract Act, 1872 — Section 23Karnataka Land Reforms Act, 1961 — Section 2(12), 2(17), 21, 21(1), 24Succession Act, 1925 — Section 213, 276, 299
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Supreme Court28 Jul 2004Dismissed

Employees State Insurance Corporation Vs Hyderabad Race Club

Supreme Court Of India · AIR 2004 SC 3972 : (2004) AIRSCW 4326 : (2004) 5 ALLMR 949 : (2004) 5 ALT 45 : (2004) 4 AWC 3637 Supp : (2004) 102 FLR 1036 : (2004) 4 JCR 197 : (2004) 6 JT 31 : (2004) 3 LLJ 547 : (2004) 4 RLW 517 : (2004) 6 SCALE 279 : (2004) 6 SCC 191 : (2004) SCC(L&S)

Employees State Insurance Act, 1948 — Section 83(2)
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Supreme Court27 Jul 2004Allowed

Harjinder Singh @ Bhola Vs State of Punjab

Supreme Court Of India · (2005) 1 ACR 580 : AIR 2004 SC 3962 : (2004) AIRSCW 4356 : (2004) 2 ALD(Cri) 747 : (2004) CriLJ 3854 : (2004) 6 JT 23 : (2004) 4 RLW 519 : (2004) 6 SCALE 289 : (2004) 11 SCC 253 : (2004) 5 Supreme 578

Penal Code, 1860 (IPC) — Section 109, 302, 34
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Supreme Court27 Jul 2004Allowed

Ugre Gowda Vs Nagegowda (Dead) by LRs. and Others

Supreme Court Of India · AIR 2004 SC 3974 : (2004) AIRSCW 4308 : (2004) 5 ALLMR 946 : (2004) 4 AWC 2917 Supp : (2005) 1 CHN 84 Supp : (2004) 98 CLT 477 : (2004) 4 CTC 134 : (2004) 4 JCR 41 : (2004) 6 JT 28 : (2004) 5 KarLJ 469 : (2004) 4 RLW 523 : (2004) 6 SCALE 294 : (2004) 12 S

Civil Procedure Code, 1908 (CPC) — Section 100
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Supreme Court27 Jul 2004Disposed Of

State of Andhra Pradesh Vs Golconda Linga Swamy and Another

Supreme Court Of India · (2005) 1 ACR 566 : AIR 2004 SC 3967 : (2004) AIRSCW 4329 : (2004) 2 ALD(Cri) 751 : (2004) CriLJ 3845 : (2004) 6 JT 34 : (2004) 6 SCALE 281 : (2004) 6 SCC 522 : (2004) 3 SCR 147 Supp : (2004) 5 Supreme 583 : (2004) 6 Supreme 19

Criminal Procedure Code, 1973 (CrPC) — Section 482
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Supreme Court26 Jul 2004dismissed

State of Haryana Vs Hasmat

Supreme Court Of India · (2004) 3 ACR 2033 : AIR 2004 SC 3936 : (2004) AIRSCW 4266 : (2004) 2 ALD(Cri) 756 : (2004) CriLJ 3840 : (2004) 4 CTC 140 : (2004) 6 JT 6 : (2004) 6 SCALE 274 : (2004) 6 SCC 175 : (2004) 3 SCR 132 Supp : (2004) 5 Supreme 644 : (2004) 2 UJ 1193

Arms Act, 1959 — Section 25, 27Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 389
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Supreme Court26 Jul 2004Allowed

Jeet Mohinder Singh Vs Harminder Singh and Another

Supreme Court Of India · (2004) 4 AWC 3615 Supp : (2004) 6 BomCR 58 : (2005) 1 CHN 106 Supp : (2004) 4 CTC 137 : (2004) 4 JCR 89 : (2004) 6 JT 4 : (2004) 6 SCALE 276 : (2004) 6 SCC 26 : (2004) 3 SCR 137 Supp

Civil Procedure Code, 1908 (CPC) — Order 16 Rule 3, Order 18 Rule 17
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Supreme Court26 Jul 2004Dismissed

Suhas Sandilya Vs Central Industrial Security Force and Others

Supreme Court Of India · (2004) 6 ALT 6 : (2004) 4 AWC 3621 Supp : (2004) 77 DRJ 412 : (2004) 102 FLR 819 : (2004) 6 JT 104 : (2004) 6 SCALE 271 : (2004) 10 SCC 559 : (2004) SCC(L&S) 1029 : (2005) 2 SLJ 510 : (2004) 3 UPLBEC 2376

Central Civil Services (Pension) Rules, 1972 — Rule 37, 48
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Supreme Court23 Jul 2004Partly Allowed

K.G. Shivalingappa (dead) by Lrs. and Others Vs G.S. Eswarappa and Others

Supreme Court Of India · AIR 2004 SC 4130 : (2004) AIRSCW 4435 : (2004) 5 ALLMR 1036 : (2004) 4 AWC 3617 Supp : (2004) 98 CLT 485 : (2004) 4 CTC 143 : (2004) 4 JCR 43 : (2004) 6 JT 17 : (2004) 6 KarLJ 644 : (2004) 97 RD 305 : (2004) 6 SCALE 262 : (2004) 12 SCC 189 : (2004) 5 Supr

Civil Procedure Code, 1908 (CPC) — Section 100Registration Act, 1908 — Section 17
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