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Supreme Court Of India judgments, 2004

1,113 judgments · page 28 of 56

Supreme Court21 Jul 2004Dismissed

Commissioner of Customs, Kolkata Vs Rupa and Co. Ltd.

Supreme Court Of India · (2004) AIRSCW 4241 : (2004) 95 ECC 201 : (2004) 170 ELT 129 : (2004) 5 JT 598 : (2004) 6 SCALE 236 : (2004) 6 SCC 408 : (2004) 3 SCR 99 Supp : (2004) 5 Supreme 533

Customs Act, 1962 — Section 25(1)Customs Tariff Act, 1975 — Section 3
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Supreme Court14 Jul 2004Partly Allowed

Virendra Nath thr. P.A. Holder R.R. Gupta Vs Mohd. Jamil and Others

Supreme Court Of India · AIR 2004 SC 3856 : (2004) AIRSCW 7058 : (2004) AIRSCW 4121 : (2004) 3 AWC 2278 Supp : (2004) 4 JCR 91 : (2004) 5 JT 467 : (2004) 3 PLJR 280 : (2004) 97 RD 162 : (2004) 6 SCALE 221 : (2004) 6 SCC 140 : (2004) 1 SCR 93 Supp : (2004) 5 Supreme 482

Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 11, 48, 9AUttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 209, 210
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Supreme Court13 Jul 2004Dismissed

HPA International Vs Bhagwandas Fateh Chand Daswani and Others Bhagwandas Fatehchand Daswani and Others Vs HPA International and Others

Supreme Court Of India · AIR 2004 SC 3858 : (2004) AIRSCW 4135 : (2004) 5 ALD 91 : (2004) 3 AWC 2294 Supp : (2005) 1 CHN 26 Supp : (2004) 4 CTC 44 : (2004) 5 JT 408 : (2004) 6 SCALE 188 : (2004) 6 SCC 537 : (2004) 3 SCR 31 Supp : (2004) 5 Supreme 494

Civil Procedure Code, 1908 (CPC) — Section 144Contract Act, 1872 — Section 31, 32, 56Specific Relief Act, 1963 — Section 12(3), 12(4), 14, 15, 16
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Supreme Court07 Jul 2004Dismissed

Citibank N.A. Vs Standard Chartered Bank

Supreme Court Of India · (2004) 3 BC 531 : (2004) 6 BomCR 74 : (2004) 121 CompCas 491 : (2004) 3 CompLJ 129 : (2004) 5 JT 280 : (2004) 6 SCALE 165 : (2004) 6 SCC 1 : (2004) 53 SCL 518 : (2005) 1 UJ 60

Constitution of India, 1950 — Article 142Contract Act, 1872 — Section 41, 62, 63Evidence Act, 1872 — Section 114
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Supreme Court06 Jul 2004Allowed

Gopaldas Udhavdas Ahuja and Another Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2004 SC 3830 : (2004) AIRSCW 3957 : (2004) AIRSCW 2954 : (2004) 190 CTR 1 : (2004) 176 ELT 3 : (2004) 268 ITR 273 : (2004) 5 JT 300 : (2004) 6 SCALE 141 : (2004) 7 SCC 33 : (2004) 2 SCR 742 Supp : (2004) 5 Supreme 457 : (2004) 4 Supreme 132

Customs Act, 1962 — Section 110, 110(1), 138A, 151Defence of India Act, 1962 — Section 3Defence of India Rules, 1962 — Rule 126A, 126B, 126C, 126D, 126E
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Supreme Court05 Jul 2004Allowed

Rajureshwar Associates Vs State of Maharashtra and Others

Supreme Court Of India · AIR 2004 SC 3770 : (2004) 5 ALLMR 1204 : (2004) 3 AWC 2281 Supp : (2004) 3 BC 437 : (2005) 1 BomCR 303 : (2004) 5 JT 249 : (2004) 4 MhLj 471 : (2004) 6 SCALE 118 : (2004) 6 SCC 362 : (2004) 2 SCR 915 Supp : (2004) 2 UJ 1264

Constitution of India, 1950 — Article 166, 167, 226Maharashtra Government Rules of Business, 1975 — Rule 11, 11(2), 12, 8, 9Maharashtra Land Revenue (Disposal of Government Land) Rules, 1971 — Rule 15, 15(1), 15(2),
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Supreme Court05 Jul 2004Dismissed

The Goa Urban Co-operative Bank Ltd. Vs Noor Mohd. Sheikh Mussa and Another

Supreme Court Of India · AIR 2004 SC 3886 : (2004) AIRSCW 4124 : (2004) 5 ALLMR 1119 : (2005) 1 BomCR 351 : (2004) 5 JT 265 : (2004) 3 KLT 233 : (2005) 1 LW 721 : (2004) 4 MhLj 689 : (2004) 6 SCALE 133 : (2004) 6 SCC 166 : (2004) 2 SCR 902 Supp : (2004) 5 Supreme 340 : (2004) 2 U

Banking Regulation Act, 1949 — Section 35, 5, 6(1), 6(2)Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968 — Section 2, 22(2), 23
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Supreme Court04 Jun 2004Allowed

State of Haryana Vs State of Punjab and Another State of Punjab Vs State of Haryana and Others

Supreme Court Of India · (2004) AIRSCW 5314 : (2004) AIRSCW 5179 : (2004) 5 JT 72 : (2004) 6 SCALE 75 : (2004) 12 SCC 673 : (2004) 3 SCR 849 Supp : (2004) 6 Supreme 277 : (2004) 7 Supreme 24

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, 11, 15, 20, 51Constitution of India, 1950 — Article 131, 14, 142, 142(1), 143Inter State Water Disputes Act, 1956 — Section 13, 14, 2, 3, 4(1)
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