Supreme Court05 May 2004Allowed
Associated Cement Co. Ltd. Vs State of M.P. and Others
Supreme Court Of India · (2004) 94 ECC 185 : (2004) 168 ELT 151 : (2004) 5 SCALE 718 : (2004) 9 SCC 727 : (2004) 2 SCR 176 Supp : (2006) 144 STC 95
COURT ARCHIVE
Supreme Court Of India judgments, 2004
1,113 judgments · page 31 of 56
Supreme Court05 May 2004Dismissed
Pune Municipal Corporation and Another Vs Promoters and Builders Association and Another
Supreme Court Of India · AIR 2004 SC 3502 : (2004) AIRSCW 3352 : (2004) 5 ALLMR 621 : (2004) 6 BomCR 787 : (2004) 5 JT 191 : (2004) 3 MhLj 360 : (2004) 5 SCALE 361 : (2004) 10 SCC 796 : (2004) 2 SCR 207 Supp : (2004) 4 Supreme 308 : (2003) 6 Supreme 927 : (2004) 2 UJ 1257 : (2004
Maharashtra Regional and Town Planning Act, 1966 — Section 158, 37, 37(1), 37(2)
Supreme Court05 May 2004Dismissed
Shakuntala Bai and Others Vs Narayan Das and Others
Supreme Court Of India · AIR 2004 SC 3484 : (2004) AIRSCW 3484 : (2004) 4 ALD 88 : (2004) 6 BomCR 224 : (2004) 4 CHN 180 Supp : (2004) 1 JT 538 Supp : (2004) 4 LW 242 : (2004) 5 SCALE 543 : (2004) 5 SCC 772 : (2004) 2 SCR 114 Supp : (2004) 4 Supreme 47
Delhi Rent Control Act, 1958 — Section 14(1)Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12, 12(1), 2
Supreme Court05 May 2004Disposed Of
Muller and Phipps (India) Ltd. Vs The Collector of Central Excise, Bombay-I
Supreme Court Of India · (2004) 94 ECC 1 : (2004) 167 ELT 374 : (2004) 1 JT 490 Supp : (2004) 5 SCALE 391 : (2004) 4 SCC 787 : (2004) 2 SCR 39 Supp
Central Excises and Salt Act, 1944 — Section 37BDrugs and Cosmetics Rules, 1945 — Rule 17Medicinal and Toilet Preparations (Excise Duties) Act, 1955 — Section 2
Supreme Court05 May 2004Allowed
State of Punjab and Others Vs Guranditta Mal Shanti Prakash etc.
Supreme Court Of India · (2004) AIRSCW 3769 : (2004) 5 SCALE 789 : (2004) 5 SCC 791 : (2004) 3 SCR 23 Supp : (2004) 136 STC 12 : (2004) 4 Supreme 354
Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964 — Section 3D(I)
Supreme Court05 May 2004Allowed
State Rep. by Inspector of Police and Others Vs N.M.T. Joy Immaculate
Supreme Court Of India · (2004) 3 ACR 2205 : AIR 2004 SC 2282 : (2004) AIRSCW 2828 : (2004) 2 ALD(Cri) 95 : (2004) CriLJ 2515 : (2004) 3 CTC 138 : (2004) 3 GLR 2174 : (2004) 5 SCALE 330 : (2004) 5 SCC 729 : (2004) 3 SCR 71 Supp : (2004) 4 Supreme 460
Bombay Police Act, 1951 — Section 147G, 161(1)Constitution of India, 1950 — Article 20(3)Criminal Procedure Code, 1973 (CrPC) — Section 160, 161, 167, 173(2), 197
Supreme Court05 May 2004Allowed
Elphinstone Metal Rolling Mills Vs Collector of Central Excise, Bombay
Supreme Court Of India · AIR 2004 SC 3515 : (2004) AIRSCW 3372 : (2004) 94 ECC 197 : (2004) 167 ELT 481 : (2004) 5 SCALE 668 : (2004) 5 SCC 548 : (2004) 2 SCR 163 Supp : (2004) 4 Supreme 405
Supreme Court05 May 2004Dismissed
Tecumseh Products India Ltd. Vs Commissioner of Central Excise, Hyderabad
Supreme Court Of India · (2004) AIRSCW 3871 : (2004) 94 ECC 145 : (2005) 179 ELT 151 : (2004) 5 SCALE 786 : (2004) 6 SCC 30 : (2004) 3 SCR 202 Supp : (2004) 4 Supreme 343
Central Excises and Salt Act, 1944 — Section 11A
Supreme Court05 May 2004Dismissed
A. Ramaswamy Dikshitulu and Others Vs Government of Andhra Pradesh and Others
Supreme Court Of India · (2004) AIRSCW 4946 : (2004) 5 ALT 37 : (2004) 3 CTC 679 : (2004) 5 JT 475 : (2004) 5 SCALE 359 : (2004) 4 SCC 661 : (2004) 6 Supreme 482
Constitution of India, 1950 — Article 25, 26, 32
Supreme Court05 May 2004Allowed
Commissioner of Customs and Central Excise and Others Vs Charminar Nonwovens Ltd.
Supreme Court Of India · (2004) 93 ECC 585 : (2004) 114 ECR 501 : (2004) 167 ELT 372 : (2004) 5 SCALE 368 : (2004) 5 SCC 125 : (2004) 2 SCR 222 Supp : (2004) 136 STC 356
Supreme Court05 May 2004Dismissed
Sony India Ltd. Vs Commissioner of Central Excise, Delhi
Supreme Court Of India · (2004) AIRSCW 3281 : (2004) 94 ECC 33 : (2004) 167 ELT 385 : (2004) 1 JT 567 Supp : (2004) 5 SCALE 560 : (2004) 5 SCC 751 : (2004) 3 SCR 127 Supp : (2004) 4 Supreme 80
Central Excises and Salt Act, 1944 — Section 11A, 11AB, 11AC, 4A, 4A(2)
Supreme Court05 May 2004Dismissed
Ugam Chand Bhandari Vs Commissioner of Central Excise, Madras
Supreme Court Of India · (2004) AIRSCW 3119 : (2004) 94 ECC 113 : (2004) 114 ECR 636 : (2004) 167 ELT 491 : (2004) 5 SCALE 365 : (2004) 5 SCC 757 : (2004) 3 SCR 58 Supp : (2004) 4 Supreme 217
Central Excise Rules, 1944 — Rule 173Q, 56Central Excises and Salt Act, 1944 — Section 11A
Supreme Court05 May 2004Allowed
Mentha and Allied Products Ltd. Vs Commissioner of Central Excise, Meerut
Supreme Court Of India · (2004) 94 ECC 181 : (2004) 5 SCALE 776 : (2004) 5 SCC 193 : (2004) 2 SCR 157 Supp
Central Excise Rules, 1944 — Rule 8(1)
Supreme Court05 May 2004Dismissed
Geo Miller and Co. Pvt. Ltd. and Others Vs State of M.P. and Others
Supreme Court Of India · AIR 2004 SC 3552 : (2004) AIRSCW 3427 : (2004) 5 SCALE 747 : (2004) 5 SCC 209 : (2004) 2 SCR 27 Supp : (2004) 136 STC 241 : (2004) 4 Supreme 746
Chhattisgarh Sthaniya Kshetra Me Mal Ke pravesh Par Kar Adhiniyam, 1976 — Section 2(2), 3, 3(1)Constitution of India, 1950 — Article 301, 304, 366, 366(29A)
Supreme Court05 May 2004Disposed Of
Modern Terry Towel Ltd. Vs Solanki Muljibhai Revabhai Harijan Vyas and Others
Supreme Court Of India · (2004) 5 ALLMR 831 : (2005) 3 CompLJ 218 : (2004) 5 JT 465 : (2004) 5 SCALE 799 : (2004) 12 SCC 632 : (2004) 2 SCR 102 Supp : (2004) 2 UJ 1281
Supreme Court05 May 2004Disposed Of
U.P. Co-operative Cane Unions Federations Vs West U.P. Sugar Mills Association and Others etc. etc.
Supreme Court Of India · AIR 2004 SC 3697 : (2004) AIRSCW 3789 : (2004) 3 CTC 590 : (2004) 5 SCC 430 : (2004) 3 SCR 238 Supp : (2004) 5 Supreme 388 : (2004) 5 Supreme 246
Constitution Of India, 1950 — Article 14, 19(1)(g), 32, 162, 254, 254(1), 254(2), 358, 366(29), 369U.P. (Regulation Of Supply And Purchase) Rules, 1954 — Rule 21, 38A, 94, 94(b), 94(1)(i)(j), 100Essential Commodities Act, 1955 — Section 2(a), 2(a)(v), 2(b), 3, 3(1), 3(3C), 3(3C)(b), 3(3C)(b), 3(2)(c), 3(2)(f), 7, 15, 16
Supreme Court05 May 2004Allowed
Brahmo Samaj Education Society and Others Vs State of West Bengal and Others
Supreme Court Of India · (2004) AIRSCW 6881 : (2004) 4 ALT 38 : (2004) 3 AWC 2377 Supp : (2004) 4 CHN 171 Supp : (2004) 98 CLT 65 : (2004) 101 FLR 1211 : (2005) 1 GLR 81 : (2004) 4 JCR 150 : (2004) 2 KLT 742 : (2004) 4 LW 463 : (2004) 5 SCALE 794 : (2004) 6 SCC 224 : (2004) 2 SCR
Constitution of India, 1950 — Article 19(1), 19(6), 25, 26, 30(1)West Bengal College Service Commission Act, 1978 — Section 7
Supreme Court05 May 2004Disposed Of
Deepak Nitrite Ltd. Vs State of Gujarat and Others
Supreme Court Of India · (2004) AIRSCW 3285 : (2004) 6 ALT 7 : (2005) 3 CompLJ 211 : (2004) 3 GLR 549 : (2004) 5 SCALE 612 : (2004) 6 SCC 402 : (2004) 2 SCR 49 Supp : (2004) 4 Supreme 303 : (2004) 2 UJ 1096
Constitution of India, 1950 — Article 21
Supreme Court05 May 2004Allowed
A. Infrastructure Ltd. Vs Commissioner of Central Excise, Jaipur
Supreme Court Of India · (2004) AIRSCW 3160 : (2004) 93 ECC 673 : (2004) 167 ELT 369 : (2004) 5 SCALE 388 : (2004) 6 SCC 55 : (2004) 2 SCR 108 Supp : (2004) 4 Supreme 8
Central Excises and Salt Act, 1944 — Section 35L(b)
Supreme Court05 May 2004Allowed
State of Punjab Vs Nestle India Ltd. and Another
Supreme Court Of India · (2004) 189 CTR 501 : (2004) 269 ITR 97 : (2004) 5 SCALE 529 : (2004) 6 SCC 465 : (2004) 3 SCR 135 Supp : (2004) 136 STC 35
Andhra Pradesh Non-Agricultural Land Assessment Act, 1963 — Section 11, 7Central Excise Rules, 1944 — Rule 8Constitution of India, 1950 — Article 162, 299