COURT ARCHIVE

Supreme Court Of India judgments, 2004

1,113 judgments · page 29 of 56

Supreme Court04 Jun 2004Allowed

Indian Mineral and Chemicals Co. and Others Vs Deutsche Bank

Supreme Court Of India · AIR 2004 SC 3615 : (2004) AIRSCW 3538 : (2004) 3 BC 179 : (2004) 3 CALLT 49 : (2005) 123 CompCas 4 : (2004) 3 CTC 380 : (2004) 4 JCR 147 : (2004) 5 JT 64 : (2004) 6 SCALE 110 : (2004) 12 SCC 376 : (2004) 4 Supreme 662 : (2004) 2 UPLBEC 1932

Supreme Court31 May 2004Allowed

Dattatreya and Others Vs Mahaveer and Others

Supreme Court Of India · (2005) 1 KarLJ 1 : (2004) 6 SCALE 57 : (2004) 10 SCC 665 : (2004) 2 SCR 811 Supp

Constitution of India, 1950 — Article 226Karnataka Certain Inams Abolition Act, 1977 — Section 12(2), 48A, 5, 5(2)Karnataka Land Reforms Act, 1961 — Section 45

Supreme Court31 May 2004Disposed Of

Sanjay K. Sinha-II and Others Vs State of Bihar and Others

Supreme Court Of India · AIR 2004 SC 3460 : (2004) AIRSCW 3214 : (2004) 2 BLJR 1371 : (2004) 102 FLR 215 : (2004) 3 JCR 228 : (2004) 6 SCALE 66 : (2004) 10 SCC 734 : (2005) SCC(L&S) 169 : (2004) 2 SCR 834 Supp : (2004) 3 SLJ 375 : (2004) 5 Supreme 312

Bihar Forest Service Rules, 1953 — Rule 3, 35

Supreme Court31 May 2004Allowed

Lincai Gamango and Others Vs Dayanidhi Jena and Others

Supreme Court Of India · AIR 2004 SC 3457 : (2004) AIRSCW 3257 : (2004) 5 ALLMR 804 : (2004) 98 CALLT 411 : (2004) 98 CLT 411 : (2006) 3 JCR 97 : (2004) 6 SCALE 51 : (2004) 7 SCC 437 : (2004) 2 SCR 825 Supp : (2004) 4 Supreme 742

Orissa Scheduled Areas Transfer of Immovable Property (by Scheduled Tribes) Regulations, 1956 — Regulation 2, 3, 7D, 2, 3

Supreme Court26 May 2004Allowed

Association of Registration Plates Vs Union of India (UOI) and Others

Supreme Court Of India · (2005) 1 ACC 83 : (2004) 4 JCR 163 : (2004) 5 SCALE 822 : (2004) 5 SCC 364 : (2004) 2 SCR 783 Supp

Central Motor Vehicles Rules, 1989 — Rule 126, 50, 50(1), 50(2), 51Constitution of India, 1950 — Article 14, 19, 19(1), 19(6), 39Motor Vehicles Act, 1988 — Section 10, 109, 109(1), 109(2), 109(3)

Supreme Court26 May 2004Allowed

State of West Bengal Vs Haresh C. Banerjee and Others

Supreme Court Of India · (2005) 1 CHN 98 Supp : (2004) 101 FLR 1215 : (2004) 5 JT 208 : (2004) 2 LLJ 1121 : (2004) 5 SCALE 838 : (2004) 5 SCC 108 : (2004) SCC(L&S) 862 : (2004) 3 SCR 781 Supp

West Bengal Services (Death-cum-Retirement Benefit) Rules, 1971 — Rule 10

Supreme Court26 May 2004Allowed

Sakshi Vs Union of India (UOI) and Others Smt. Sudesh Jakhu Vs Narender Verma and Others

Supreme Court Of India · (2005) 2 ACR 1537 : AIR 2004 SC 3566 : (2004) AIRSCW 5223 : (2004) 2 ALD(Cri) 504 : (2004) 2 BLJR 1378 : (2004) 98 CLT 491 : (2004) CriLJ 2881 : (2004) 112 DLT 457 : (2004) 77 DRJ 390 : (2004) 2 OLR 239 : (2004) 3 RLW 402 : (2004) 6 SCALE 15 : (2004) 5 SC

Aliens Control Act, 1991 — Section 25(5)Constitution of India, 1950 — Article 13, 14, 15(3), 17, 18Criminal Procedure Code, 1973 (CrPC) — Section 167(1), 167(2), 273, 327(1), 327(2)

Supreme Court26 May 2004Dismissed

Commissioner of Income Tax Vs P.V.A.L. Kulandagan Chettiar (dead) through L.Rs.

Supreme Court Of India · (2004) 189 CTR 193 : (2004) 267 ITR 654 : (2004) 6 SCALE 36 : (2004) 6 SCC 235 : (2004) 2 SCR 697 Supp

Income Tax Act, 1961 — Section 10(15), 2(24), 33, 4, 5

Supreme Court26 May 2004

Transmission Corporation of A.P. Vs Ch. Prabhakar and Others

Supreme Court Of India · (2004) 5 ALLMR 879 : (2004) 3 JCR 238 : (2004) 6 SCALE 1 : (2004) 5 SCC 551 : (2004) 3 SCR 759 Supp

Constitution of India, 1950 — Article 20, 20(1), 21, 226, 254(2)Criminal Procedure Code, 1973 (CrPC) — Section 26, 260, 260(1), 262, 262(2)Electricity (Andhra Pradesh Amendment) Act, 2000 — Section 2, 49C(1), 49C(2)

Supreme Court07 May 2004Allowed

Dodda Rangara Rao Vs R.V. Rambhupal Prasad

Supreme Court Of India · (2004) 8 SCALE 39 : (2004) 7 SCC 139

Supreme Court07 May 2004Allowed

Milmet Oftho Industries and Others Vs Allergan Inc.

Supreme Court Of India · (2004) 5 ALLMR 722 : (2005) 1 CALLT 1 : (2004) 121 CompCas 486 : (2004) 75 DRJ 109 : (2004) 170 ELT 260 : (2004) 3 JCR 175 : (2005) 2 LW 29 : (2004) 28 PTC 585 : (2004) 5 SCALE 772 : (2004) 12 SCC 624 : (2004) 2 SCR 586 Supp

Supreme Court07 May 2004Dismissed

State of Uttranchal through Collector, Dehradun and Another Vs Ajit Singh Bhola and Another

Supreme Court Of India · (2004) 3 AWC 2380 Supp : (2004) 3 CTC 549 : (2004) 5 JT 513 : (2004) 3 PLJR 278 : (2004) 5 SCALE 811 : (2004) 6 SCC 800 : (2004) 3 SCR 627 Supp : (2004) 2 UC 1008

Constitution of India, 1950 — Article 136Uttar Pradesh (Temporary) Accommodation Requisition Act, 1947 — Section 3(1)

Supreme Court07 May 2004Disposed Of

Gajraj Jain Vs State of Bihar and Others

Supreme Court Of India · (2004) 5 ALLMR 726 : (2004) 4 AWC 2907 Supp : (2004) 3 BC 514 : (2004) 3 BLJR 1780 : (2004) 121 CompCas 112 : (2004) 4 JCR 47 : (2005) 2 LW 525 : (2005) 98 RD 22 : (2005) 1 RD 22 : (2004) 5 SCALE 693 : (2004) 7 SCC 151 : (2004) 52 SCL 746 : (2004) 2 SCR 6

Constitution of India, 1950 — Article 136, 226State Financial Corporations Act, 1951 — Section 29, 29(1), 29(4), 30Transfer of Property Act, 1882 — Section 69

Supreme Court07 May 2004Dismissed

Ajmer Kaur Vs State of Punjab and Others

Supreme Court Of India · (2004) 5 SCALE 734 : (2004) 7 SCC 381 : (2004) 2 SCR 601 Supp

Punjab Land Reforms Act, 1972 — Section 11, 11(5), 11(7), 3(4), 5Punjab Tenancy Act, 1887 — Section 80, 81, 82

Supreme Court07 May 2004Allowed

M.C. Mehta Vs Union of India (UOI) and Others

Supreme Court Of India · (2006) 4 CompLJ 450 : (2004) 111 DLT 345 : (2004) 5 SCALE 405 : (2004) 6 SCC 588

Constitution (Seventy-Fourth Amendment) Act, 1992 — Article 243WConstitution of India, 1950 — Article 21Delhi Development Act, 1957 — Section 11A, 14, 2, 29(2), 31A

Supreme Court07 May 2004Allowed

T.T.G. Industries Ltd., Madras Vs Collector of Central Excise, Raipur

Supreme Court Of India · (2004) AIRSCW 3329 : (2004) 94 ECC 65 : (2004) 167 ELT 501 : (2004) 5 SCALE 585 : (2004) 4 SCC 751 : (2004) 3 SCR 659 Supp : (2004) 4 Supreme 652

Central Excises and Salt Act, 1944 — Section 11A, 2General Clauses Act, 1897 — Section 3(25)Transfer of Property Act, 1882 — Section 3

Supreme Court07 May 2004Allowed

The Commissioner of Commercial Tax, Ranchi and Another Vs Swarn Rekha Cokes and Coals Pvt. Ltd. and Others

Supreme Court Of India · (2005) 1 BLJR 114 : (2005) 1 JCR 166 : (2004) 1 JT 608 Supp : (2004) 5 SCALE 596 : (2004) 6 SCC 689 : (2004) 2 SCR 633 Supp : (2004) 136 STC 57

Bihar Finance Act, 1981 — Section 7(3)Bihar Reorganisation Act, 2000 — Section 84, 85Punjab Reorganisation Act, 1966 — Section 88

Supreme Court07 May 2004Allowed

Commissioner, Hindu Religious and Charitable Endowment (Admn.), Madras and Another Vs Vedantha Sthapna Sabha

Supreme Court Of India · AIR 2004 SC 3634 : (2004) AIRSCW 3637 : (2004) 98 CLT 544 : (2004) 3 CTC 536 : (2004) 4 JCR 79 : (2004) 4 LW 58 : (2004) 3 MLJ 169 : (2004) 5 SCALE 674 : (2004) 6 SCC 497 : (2004) 2 SCR 549 Supp : (2004) 5 Supreme 149

Tamil Nadu Societies Registration Act, 1975 — Section 6, (11), 6(22), 41, 42Madras Hindu Religious And Charitable Endowments Act, 1951 — Section 6(9), 6(11), 39(i)Madras Hindu Religious Endowments Act, 1926 — Section 9(6)

Supreme Court07 May 2004Allowed

Jespar I. Slong Vs State of Meghalaya and Others

Supreme Court Of India · AIR 2004 SC 3533 : (2004) AIRSCW 3399 : (2004) 3 AWC 2383 Supp : (2004) 3 BC 311 : (2004) 1 CTLJ 527 : (2004) 3 GLT 12 : (2004) 4 JCR 130 : (2004) 5 JT 104 : (2004) 5 SCALE 724 : (2004) 11 SCC 485 : (2004) 4 Supreme 407

Supreme Court07 May 2004Disposed Of

Shankarlal Vs State of Rajasthan

Supreme Court Of India · (2004) 3 ACR 2202 : AIR 2004 SC 3559 : (2004) AIRSCW 3437 : (2004) 2 ALD(Cri) 288 : (2004) CriLJ 2874 : (2004) 5 SCALE 815 : (2004) 10 SCC 632 : (2004) 4 Supreme 345 : (2004) 2 UC 994 : (2004) 2 UJ 1069

Penal Code, 1860 (IPC) — Section 302