COURT ARCHIVE

Supreme Court Of India judgments, 2004

1,113 judgments · page 33 of 56

Supreme Court28 Apr 2004Dismissed

New India Assurance Co. Ltd. Vs Kiran Singh and Others Smt. Kiran Singh and Another Vs New India Assurance Co. Ltd. and Another

Supreme Court Of India · (2004) 2 ACC 376 : (2004) ACJ 1176 : AIR 2004 SC 3884 : (2004) AIRSCW 4212 : (2004) 5 ALLMR 1126 : (2004) 2 BLJR 1098 : (2004) 121 CompCas 187 : (2004) 3 JCR 111 : (2004) 1 JT 483 Supp : (2004) 4 LW 16 : (2004) 138 PLR 14 : (2004) 2 RLW 308 : (2004) 5 SCA

Supreme Court28 Apr 2004Allowed

Deepak Kumar Prahladka Vs Chief Justice Prabha Shanker Mishra and Another

Supreme Court Of India · (2004) 3 ACR 2304 : (2004) 1 ALD(Cri) 1017 : (2004) 4 ALT 31 : (2004) 4 CHN 161 Supp : (2004) CriLJ 2847 : (2004) 5 SCALE 162 : (2004) 5 SCC 217 : (2004) 1 SCR 835 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 340

Supreme Court28 Apr 2004Allowed

State of U.P. Vs Veer Singh and Others

Supreme Court Of India · (2004) 3 ACR 2301 : (2004) AIRSCW 4215 : (2004) CriLJ 3835 : (2004) 5 SCALE 159 : (2004) 10 SCC 117 : (2004) 2 SCR 790 Supp : (2004) 3 Supreme 764 : (2004) 2 UC 917

Criminal Procedure Code, 1973 (CrPC) — Section 164Evidence Act, 1872 — Section 155, 157, 32Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307

Supreme Court28 Apr 2004Dismissed

Union of India (UOI) and Others Vs Krishan Lal Arneja and Others

Supreme Court Of India · AIR 2004 SC 3582 : (2004) AIRSCW 3473 : (2004) 5 ALD 47 : (2004) 5 ALLMR 1055 : (2004) 3 RLW 321 : (2004) 5 SCALE 207 : (2004) 8 SCC 453 : (2004) 2 SCR 801 Supp : (2004) 5 Supreme 366

Constitution of India, 1950 — Article 14, 19, 226Land Acquisition Act, 1894 — Section 17, 17(1), 17(3A), 17(4), 23A

Supreme Court28 Apr 2004Allowed

Hindustan Paper Corpn. Ltd. Vs Ananta Bhattacharjee and Others

Supreme Court Of India · (2004) 9 SCALE 46 : (2004) 6 SCC 213

Constitution of India, 1950 — Article 21, 226

Supreme Court28 Apr 2004Allowed

Kusum Ingots and Alloys Ltd. Vs Union of India (UOI) and Another

Supreme Court Of India · AIR 2004 SC 2321 : (2004) AIRSCW 2766 : (2004) AIRSCW 7357 : (2004) 5 ALLMR 700 : (2004) 3 BC 56 : (2004) 120 CompCas 672 : (2004) 3 CompLJ 1 : (2004) 3 CTC 365 : (2004) 111 DLT 480 : (2004) 77 DRJ 317 : (2004) 186 ELT 3 : (2004) 3 JCR 92 : (2004) 1 JT 47

Civil Procedure Code, 1908 (CPC) — Section 141, 20Constitution of India, 1950 — Article 226, 226(2)

Supreme Court27 Apr 2004Dismissed

H.S.E.B. and Others Vs Ram Nath and Others

Supreme Court Of India · (2004) 5 SCC 793

Supreme Court27 Apr 2004Dismissed

Lalit Mohan Pandey Vs Pooran Singh and Others

Supreme Court Of India · AIR 2004 SC 2303 : (2004) AIRSCW 2775 : (2004) 2 AWC 1995 Supp : (2004) 1 JT 228 Supp : (2004) 5 SCALE 267 : (2004) 6 SCC 626 : (2004) 1 SCR 737 Supp : (2004) 3 Supreme 562 : (2004) 2 UC 729 : (2004) 1 UD 518 : (2004) 2 UPLBEC 1385

Constitution of India, 1950 — Article 243C, 243C(3)Local Government (Miscellaneous Previous) Act, 1953 — Section 14(1), 14(2)Uttar Pradesh Kshetra Panchayat and Zila Panchayat Adhiniyam, 1961 — Section 237

Supreme Court27 Apr 2004Partly Allowed

D.D. Sharma Vs Union of India (UOI)

Supreme Court Of India · (2004) AIRSCW 7482 : (2004) AIRSCW 7430 : (2004) AIRSCW 2514 : (2004) 5 ALLMR 568 : (2004) 2 ARBLR 119 : (2005) 123 CompCas 135 : (2004) 3 MhLj 1061 : (2004) 5 SCALE 195 : (2004) 5 SCC 325 : (2004) 1 SCR 767 Supp : (2004) 4 Supreme 92

Arbitration Act, 1940 — Section 14(2), 17, 30

Supreme Court27 Apr 2004Dismissed

Vijay Shekhar and Another Vs Union of India (UOI) and Others

Supreme Court Of India · (2004) 3 ACR 2312 : AIR 2004 SC 3976 : (2004) AIRSCW 4374 : (2004) 5 ALT 34 : (2004) 52 BLJR 1139 : (2004) 4 CHN 48 Supp : (2004) CriLJ 3857 : (2004) 3 GLR 1932 : (2004) 1 JT 523 Supp : (2004) 7 SCALE 257 : (2004) 4 SCC 666 : (2004) 4 Supreme 44

Penal Code, 1860 (IPC) — Section 114, 406, 420, 504, 506(1)

Supreme Court27 Apr 2004Dismissed

J.C. Sehgal Vs Devi Dass and Others

Supreme Court Of India · AIR 2004 SC 3982 : (2005) 1 CHN 6 Supp : (2004) 3 JKJ 1 : (2004) 1 JT 402 Supp : (2004) 5 SCALE 130 : (2004) 11 SCC 555 : (2004) 1 SCR 723 Supp

Azad Jammu and Kashmir Right of Prior Purchase Act, 1993 — Section 15, 15(5)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 21 Rule 58, Order 21 Rule 99, Order 39 Rule 1, Order 39 Rule 2

Supreme Court27 Apr 2004Dismissed

Union of India (UOI) and Another Vs Manu Dev Arya

Supreme Court Of India · (2004) AIRSCW 2865 : (2004) 4 ALD 5 : (2004) 5 ALLMR 736 : (2004) 101 FLR 986 : (2004) 3 JCR 90 : (2004) 5 SCALE 166 : (2004) 5 SCC 232 : (2004) SCC(L&S) 769 : (2004) 2 SCR 717 Supp : (2004) 3 SLJ 200 : (2004) 3 Supreme 741

Constitution of India, 1950 — Article 14, 309, 39

Supreme Court27 Apr 2004Dismissed

Modern School Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2004 SC 2236 : (2004) AIRSCW 2698 : (2004) 4 ALD 50 : (2004) 5 ALLMR 894 : (2004) 111 DLT 317 : (2004) 3 JCR 113 : (2004) 1 JT 362 Supp : (2004) 3 RLW 341 : (2004) 5 SCALE 170 : (2004) 5 SCC 583 : (2004) 1 SCR 668 Supp : (2004) 4 Supreme 16 : (2004) 2

Constitution of India, 1950 — Article 142, 19, 19(1), 19(6), 21Delhi School Education Act, 1973 — Section 10, 15, 17, 17(1), 17(2)Delhi School Education Rules, 1973 — Rule 172, 173, 174, 175, 176

Supreme Court27 Apr 2004Allowed

Vinod Kumar Vs The Commissioner and Others

Supreme Court Of India · AIR 2004 SC 3849 : (2004) AIRSCW 5581 : (2004) AIRSCW 3944 : (2004) 97 RD 17 : (2004) 5 SCALE 145 : (2004) 11 SCC 223 : (2004) 2 SCR 779 Supp : (2004) 4 Supreme 174 : (2004) 5 Supreme 108 : (2004) 7 Supreme 107

Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10, 16, 29, 3(17), 3(9)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 11

Supreme Court27 Apr 2004Dismissed

Bar Council of India Vs High Court of Kerala

Supreme Court Of India · AIR 2004 SC 2227 : (2004) AIRSCW 2684 : (2004) AIRSCW 7417 : (2004) 3 ALD 115 : (2004) 3 ALT 53 : (2004) 3 JCR 97 : (2004) 1 JT 428 Supp : (2004) 2 KLT 485 : (2004) 4 LW 41 : (2004) 2 LW(Cri) 744 : (2004) 5 SCALE 232 : (2004) 6 SCC 311 : (2004) 1 SCR 649

Advocates Act, 1961 — Section 30, 34, 34(1), 35, 36, 49Indian Penal Code, 1860 — Section 175, 178, 179, 180, 228Code Of Criminal Procedure, 1973 — Section 345, 346

Supreme Court27 Apr 2004Dismissed

State of Maharashtra and Others Vs Asha Arun Gawali and Another

Supreme Court Of India · AIR 2004 SC 2223 : (2004) AIRSCW 2642 : (2004) CriLJ 2484 : (2004) 1 JT 312 Supp : (2004) 5 SCALE 121 : (2004) 5 SCC 175 : (2004) 1 SCR 708 Supp : (2004) 3 Supreme 534

National Security Act, 1980 — Section 3Penal Code, 1860 (IPC) — Section 120B, 217, 218

Supreme Court27 Apr 2004Disposed Of

Medical Council of India Vs Swati Sethi and Others

Supreme Court Of India · (2004) 5 SCALE 568 : (2004) 5 SCC 798

Supreme Court26 Apr 2004

Medha Kotwal Lele & Ors Vs UOI & Ors

Supreme Court Of India · (2013) 1 SCC 311 : (2004) 5 Scale 573 : (2013) 1 SCC(Cr) 472

Supreme Court26 Apr 2004Allowed

State through S.P., New Delhi Vs Ratan Lal Arora

Supreme Court Of India · (2005) 2 ACR 1661 : AIR 2004 SC 2364 : (2004) AIRSCW 2480 : (2004) 1 ALD(Cri) 1011 : (2005) 1 CALLT 24 : (2004) CriLJ 2105 : (2004) 111 DLT 250 : (2004) 5 JT 352 : (2004) 5 SCALE 67 : (2004) 4 SCC 590 : (2004) 2 SCR 631 Supp : (2004) 3 SLJ 331 : (2004) 3

Defence Of India Rules, 1962 — Rule 126P(2)(ii)Constitution Of India, 1950 — Article 136Code Of Criminal Procedure, 1973 — Section 360

Supreme Court26 Apr 2004Disposed Of

Commissioner of Central Excise, Surat Vs Surat Textiles Mills Ltd. and Others

Supreme Court Of India · (2004) AIRSCW 2868 : (2004) 93 ECC 617 : (2004) 167 ELT 379 : (2004) 1 JT 571 Supp : (2004) 5 SCALE 139 : (2004) 5 SCC 201 : (2004) 1 SCR 640 Supp : (2004) 4 Supreme 399

Central Excises and Salt Act, 1944 — Section 4