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Supreme Court Of India judgments, 2004

1,113 judgments · page 32 of 56

Supreme Court05 May 2004Disposed Of

Public Union for civil Liberties Vs State of Tamil Nadu and Others

Supreme Court Of India · (2004) AIRSCW 6970 : (2004) AIRSCW 3771 : (2004) 5 ALLMR 670 : (2004) 4 ALT 25 : (2005) 104 FLR 407 : (2004) 3 JCR 184 : (2004) 3 LLJ 7 : (2004) 5 SCALE 690 : (2004) 12 SCC 381 : (2004) 2 SCR 64 Supp : (2004) 8 Supreme 352 : (2004) 4 Supreme 265

Bonded Labour System Abolition Act, 1976 — Section 13
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Supreme Court05 May 2004Disposed Of

Meher Rusi Dalal Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2004 SC 3491 : (2004) AIRSCW 3025 : (2004) 5 ALLMR 868 : (2004) 4 AWC 3266 Supp : (2004) 5 JT 129 : (2004) 3 RLW 420 : (2004) 5 SCALE 442 : (2004) 7 SCC 362 : (2004) 1 SCR 956 Supp : (2004) 4 Supreme 138 : (2004) 2 UJ 1141 : (2004) 2 UPLBEC 1945

Bombay Land Revenue Code, 1879 — Section 211, 65Civil Procedure Code, 1908 (CPC) — Section 11Land Acquisition Act, 1894 — Section 11, 12(1), 12(2), 17, 18
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Supreme Court05 May 2004Disposed Of

P.M. Bhargava and Others Vs University Grants Commission and Another

Supreme Court Of India · AIR 2004 SC 3478 : (2004) 4 ALD 99 : (2004) 5 ALLMR 658 : (2004) 1 JT 548 Supp : (2004) 4 LW 197 : (2004) 5 SCALE 551 : (2004) 6 SCC 661 : (2004) 2 SCR 186 Supp : (2004) 2 UPLBEC 1663

Constitution of India, 1950 — Article 14, 19(1)(C), 226, 30(1), 51AUniversity Grants Commission Act, 1956 — Section 4(2), 5
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Supreme Court30 Apr 2004Partly Allowed

Hirabhai Chhibabhai Tandel Vs State of Gujarat

Supreme Court Of India · (2005) 3 ACR 2712 : (2004) 4 MhLj 456 : (2004) MPLJ 247 : (2004) 6 SCC 421

Penal Code, 1860 (IPC) — Section 212Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 3(3), 3(4)
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Supreme Court30 Apr 2004Dismissed

Anil Sharma and Others Vs State of Jharkhand

Supreme Court Of India · (2004) 3 ACR 2295 : AIR 2004 SC 2294 : (2004) AIRSCW 2857 : (2004) 2 BLJR 1068 : (2004) CriLJ 2527 : (2004) 1 JT 559 Supp : (2004) 5 SCALE 289 : (2004) 5 SCC 679 : (2004) 1 SCR 907 Supp : (2004) 3 Supreme 751 : (2004) 2 UC 845

Criminal Procedure Code, 1973 (CrPC) — Section 164, 366Penal Code, 1860 (IPC) — Section 114, 147, 148, 149, 302
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Supreme Court30 Apr 2004Dismissed

Sahdeo and Others Vs State of U.P.

Supreme Court Of India · (2005) 2 ACR 1686 : AIR 2004 SC 3508 : (2004) AIRSCW 3362 : (2004) 5 SCALE 259 : (2004) 10 SCC 682 : (2004) 1 SCR 918 Supp : (2004) 3 Supreme 529

Arms Act, 1959 — Section 25, 27Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 395
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Supreme Court30 Apr 2004Allowed

Captain Sube Singh and Others Vs Lt. Governor of Delhi and Others

Supreme Court Of India · (2004) 2 ACC 60 : AIR 2004 SC 3821 : (2004) AIRSCW 3930 : (2004) 3 JCR 144 : (2004) 1 JT 413 : (2004) 5 SCALE 371 : (2004) 6 SCC 440 : (2004) 2 SCR 929 Supp : (2004) 5 Supreme 173

Constitution Of India, 1950 — Article 19(1)(g), 38, 226Delhi Motor Vehicles Rules, 1993 — Rule 75, 75(2), 76Road Transport Corporations Act, 1950 — Section 3
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Supreme Court29 Apr 2004Dismissed

Raj Kumar Jain and Another Vs Kundan Jain and Another

Supreme Court Of India · (2004) 3 ACR 2292 : AIR 2004 SC 3794 : (2004) AIRSCW 3874 : (2004) CriLJ 3342 : (2004) 1 DMC 823 : (2004) 5 SCALE 318 : (2004) 10 SCC 612 : (2004) 3 Supreme 748

Criminal Procedure Code, 1973 (CrPC) — Section 439(2)Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 307, 498A
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Supreme Court29 Apr 2004Disposed Of

State of West Bengal Vs Sadan K. Bormal and Another

Supreme Court Of India · (2005) 2 ACR 1529 : AIR 2004 SC 3666 : (2004) AIRSCW 3527 : (2004) 2 ALD(Cri) 333 : (2004) CriLJ 3034 : (2004) 5 SCALE 249 : (2004) 6 SCC 59 : (2004) 2 SCR 870 Supp : (2004) 5 Supreme 29

Criminal Law (Amendment) Act, 1952 — Section 10, 26, 26A, 26A(1), 26A(2)General Clauses Act, 1897 — Section 6Penal Code, 1860 (IPC) — Section 120B, 419, 420, 467, 468
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Supreme Court29 Apr 2004Dismissed

Chanda and Others Vs State of U.P. and Another

Supreme Court Of India · (2004) 3 ACR 2338 : (2004) 1 ALD(Cri) 1035 : (2004) 2 BLJR 1085 : (2004) 2 CGLJ 147 : (2004) CriLJ 2536 : (2004) 5 SCALE 311 : (2004) 5 SCC 141 : (2004) 1 SCR 885 Supp : (2004) 2 UC 1027

Indian Penal Code, 1860 — Section 141, 149, 299, 302, 304, 307
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Supreme Court29 Apr 2004Allowed

State of Haryana Vs Jarnail Singh and Others

Supreme Court Of India · (2004) 3 ACR 2306 : (2004) 2 CGLJ 129 : (2004) CriLJ 2541 : (2004) 93 ECC 694 : (2004) 2 KLT 1024 : (2004) 2 RLW 304 : (2004) 5 SCALE 245 : (2004) 5 SCC 188 : (2004) 1 SCR 864 Supp

Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 15, 41, 42, 42(1), 43, 50Code Of Criminal Procedure, 1973 — Section 428
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Supreme Court29 Apr 2004Dismissed

Tekaba AO and Another Vs Sakumeren AO and Another

Supreme Court Of India · AIR 2004 SC 3674 : (2004) 5 SCALE 297 : (2004) 5 SCC 672 : (2004) 2 SCR 897 Supp

Rules for Administration of Justice and Police in Nagaland, 1937 — Rule 24(1), 29, 55, 62(2), 62(3)Scheduled Districts Act, 1874 — Section 6
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