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Supreme Court Of India judgments, 2004

1,113 judgments · page 3 of 56

Supreme Court09 Dec 2004Allowed

J.J. Merchant Vs S.N. Chaturvedi and Another

Supreme Court Of India · (2005) 1 ACR 1 : AIR 2005 SC 490 : (2004) AIRSCW 7113 : (2005) 1 ALD 310 : (2005) 1 ALD(Cri) 323 : (2005) 1 ALD(Cri) 310 : (2005) 107 BOMLR 771 : (2005) 1 KLT 217 : (2004) 10 SCALE 279 : (2005) 1 SCC 587

Penal Code, 1860 (IPC) — Section 201, 202, 203, 304A, 378(4)
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Supreme Court09 Dec 2004Allowed

The Collector and District Magistrate, W.G. Dist. Eluru, Andhra Pradesh and Others Vs Sangala Kondamma

Supreme Court Of India · (2005) 1 ACR 177 : (2005) 1 ALD 384 : (2005) 1 ALD(Cri) 384 : (2005) CriLJ 689 : (2004) 10 SCALE 315 : (2005) 3 SCC 666

Andhra Pradesh of Dangerous Activities of Bootleggers, Dacoits, Drug Offenders, Goondas, Immoral Traffic Offenders and Land Grabbers Act, 1986 — Section 2, 3(1)(2)Conservation of Foreign Exchange and Prevention of Smuggling Activities A
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Supreme Court09 Dec 2004Disposed Of

Hindustan Petroleum Corporation Ltd. and Others Vs Sarvesh Berry

Supreme Court Of India · (2004) AIRSCW 7290 : (2005) 104 FLR 305 : (2006) 2 JCR 341 : (2004) 10 JT 392 : (2005) 1 LLJ 588 : (2004) 10 SCALE 340 : (2005) 10 SCC 471 : (2005) 1 Supreme 388 : (2005) 1 UJ 442 : (2005) 1 UPLBEC 452

Hindustan Petroleum Management Employees (Conduct, Discipline and Appeal) Rules, 1976 — Rule 13(1)Prevention of Corruption Act, 1988 — Section 13(1)
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Supreme Court09 Dec 2004Allowed

Narender Singh and Others Vs Jai Bhagwan and Others

Supreme Court Of India · AIR 2005 SC 582 : (2005) AIRSCW 156 : (2005) 1 AWC 7 Supp : (2005) 2 CHN 80 Supp : (2005) 1 CTC 605 : (2004) 10 JT 345 : (2005) 2 LW 21 : (2004) 10 SCALE 335 : (2005) 9 SCC 157 : (2005) 1 Supreme 112

Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 4, 49, 49(2)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 122B
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Supreme Court09 Dec 2004Disposed Of

Commissioner, Trade Tax, U.P. Vs D.S.M. Group of Industries

Supreme Court Of India · AIR 2005 SC 271 : (2004) AIRSCW 6771 : (2004) 10 JT 429 : (2004) 10 SCALE 296 : (2005) 1 SCC 657 : (2005) 139 STC 269 : (2005) 2 Supreme 37

Uttar Pradesh Trade Tax Act, 1948 — Section 25, 4A, 4A(6)(5), 8(1), 8AUttar Pradesh Trade Tax Rules, 1948 — Rule 6, 6A
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Supreme Court08 Dec 2004Allowed

Thangaiya Vs State of Tamil Nadu

Supreme Court Of India · (2005) 1 ACR 171 : (2005) AIRSCW 76 : (2005) CriLJ 684 : (2004) 10 JT 421 : (2004) 10 SCALE 319 : (2005) 9 SCC 650 : (2005) 1 Supreme 867

Penal Code, 1860 (IPC) — Section 299, 300, 302, 304, 307
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Supreme Court08 Dec 2004Dismissed

Hari Badan Rai and Others Vs State of Bihar

Supreme Court Of India · (2005) 1 ACR 2 : AIR 2005 SC 247 : (2004) AIRSCW 6794 : (2005) 4 ALT 23 : (2005) 2 ALT(Cri) 27 : (2004) 3 BLJR 2284 : (2004) 5 CTC 787 : (2005) 1 JCR 13 : (2004) 10 SCALE 281 : (2005) 9 SCC 590 : (2004) 8 Supreme 712

Penal Code, 1860 (IPC) — Section 201, 302, 34
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Supreme Court08 Dec 2004Allowed

Central Bureau of Investigation Vs Akhilesh Singh

Supreme Court Of India · (2005) 1 ACR 4 : AIR 2005 SC 268 : (2004) AIRSCW 6791 : (2005) 1 ALD 395 : (2005) 1 ALD(Cri) 395 : (2005) 1 ALT 38 : (2005) 1 ALT(Cri) 231 : (2004) 3 BLJR 2337 : (2004) 5 CTC 784 : (2005) 1 LW(Cri) 254 : (2005) 1 OLR 354 : (2004) 10 SCALE 284 : (2005) 1 S

Criminal Procedure Code, 1973 (CrPC) — Section 482Evidence Act, 1872 — Section 10Penal Code, 1860 (IPC) — Section 109, 120B, 302
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Supreme Court06 Dec 2004Allowed

Israr Vs State of U.P.

Supreme Court Of India · (2005) 1 ACR 157 : AIR 2005 SC 249 : (2004) AIRSCW 6916 : (2005) 1 ALD(Cri) 388 : (2004) 10 JT 526 : (2004) 10 SCALE 237 : (2005) 9 SCC 616 : (2004) 8 Supreme 718

Arms Act, 1959 — Section 25Penal Code, 1860 (IPC) — Section 299, 302, 307, 324
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Supreme Court06 Dec 2004Allowed

Thayarammal (Dead) by Lr. Vs Kanakammal and Others

Supreme Court Of India · (2005) 11 JT 277 : (2004) 10 SCALE 221 : (2004) 10 SCALE 22 : (2005) 1 SCC 457

Official Trustees Act, 1913 — Section 10Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 23, 24, 3, 6(17), 6(5)
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Supreme Court06 Dec 2004Allowed

Harinarayan G. Bajaj Vs Rajesh Meghani and Another

Supreme Court Of India · (2004) 3 ARBLR 539 : (2005) 123 CompCas 21 : (2005) 3 CompLJ 1 : (2004) 10 JT 209 : (2004) 10 SCALE 212 : (2005) 10 SCC 660 : (2004) 56 SCL 653 : (2005) 1 UPLBEC 995

Arbitration and Conciliation Act, 1996 — Section 2, 34National Stock Exchange Rules — Rule 11, 1C, 2, 33Provincial Insolvency Act, 1920 — Section 28(2), 29, 59
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Supreme Court06 Dec 2004Allowed

Sunita Devi Vs State of Bihar and Another

Supreme Court Of India · (2005) 1 ACR 20 : AIR 2005 SC 498 : (2004) AIRSCW 7116 : (2005) 1 ALD(Cri) 314 : (2005) 1 BLJR 40 : (2005) 1 CGLJ 257 : (2004) 115 DLT 517 : (2005) 2 GLR 1096 : (2005) 1 JCR 7 : (2004) 10 JT 491 : (2005) 1 KLT 748 : (2005) 2 MhLj 534 : (2005) MPLJ 406 : (

Criminal Procedure Code, 1973 (CrPC) — Section 154, 164, 173(5), 173(6), 200Penal Code, 1860 (IPC) — Section 323, 341, 376, 384, 511
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