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Supreme Court Of India judgments, 2004

1,113 judgments · page 34 of 56

Supreme Court23 Apr 2004Allowed

Ramji Purshotam (D) by Lrs. and Others Vs Laxmanbhai D., Kurlawala (D) by Lrs. and Another

Supreme Court Of India · AIR 2004 SC 4010 : (2004) AIRSCW 4293 : (2004) 5 ALLMR 956 : (2005) 1 BomCR 481 : (2004) 4 CHN 151 Supp : (2004) 5 JT 500 : (2004) 4 MhLj 457 : (2004) 5 SCALE 78 : (2004) 6 SCC 455 : (2004) 2 UJ 1200

Bombay Municipal Corporation and Bombay Rent Hotel and Lodging House Rates Control (Amendment) Act, 1975 — Section 10, 173BB, 173C, 21Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11(3), 11(4), 12, 12(1),
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Supreme Court23 Apr 2004Dismissed

New Moga Transport Company, through its Proprietor Krishanlal Jhanwar Vs United India Insurance Co. Ltd. and Others

Supreme Court Of India · (2004) 2 ACC 19 : (2004) ACJ 1324 : AIR 2004 SC 2154 : (2004) AIRSCW 2379 : (2004) 3 ALD 143 : (2004) 5 ALLMR 617 : (2004) 3 AWC 2230 Supp : (2004) 4 CHN 141 Supp : (2004) 98 CLT 81 : (2004) 121 CompCas 180 : (2004) 3 CTC 154 : (2004) 1 JT 294 Supp : (200

Civil Procedure Code, 1908 (CPC) — Section 115, 20Contract Act, 1872 — Section 28
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Supreme Court22 Apr 2004Dismissed

Parvinder Singh Vs Renu Gautam and Others

Supreme Court Of India · AIR 2004 SC 2299 : (2004) AIRSCW 2647 : (2004) 4 ALD 1 : (2005) 1 CHN 1 Supp : (2004) 1 JT 180 Supp : (2004) 4 LW 53 : (2004) 4 SCALE 867 : (2004) 4 SCC 794 : (2004) 1 SCR 610 Supp : (2004) 3 Supreme 707

Himachal Pradesh Urban Rent Control Act, 1987 — Section 14(2)Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2)
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Supreme Court21 Apr 2004Allowed

Manoranjan Das Vs State of Jharkhand

Supreme Court Of India · AIR 2004 SC 3623 : (2004) AIRSCW 3558 : (2004) 121 CompCas 8 : (2004) CriLJ 3042 : (2004) 5 SCALE 157 : (2004) 12 SCC 90 : (2004) 1 SCR 601 Supp : (2004) 2 UC 931

Penal Code, 1860 (IPC) — Section 109, 419, 420, 468, 471
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Supreme Court21 Apr 2004Dismissed

State of Chhattisgarh Vs Derha

Supreme Court Of India · (2005) 2 ACR 1653 : (2004) AIRSCW 2486 : (2004) 1 ALD(Cri) 1002 : (2004) 4 ALT 21 : (2004) CriLJ 2109 : (2004) 1 JT 189 Supp : (2004) 3 PLJR 242 : (2004) 4 SCALE 804 : (2004) 9 SCC 699 : (2004) 3 Supreme 418

Penal Code, 1860 (IPC) — Section 376(2), 376(2)(F)
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Supreme Court21 Apr 2004Dismissed

S. Jeevanantham Vs The State through Inspector of Police, TN

Supreme Court Of India · (2004) 3 ACR 2381 : (2004) AIRSCW 4203 : (2004) 1 ALD(Cri) 1015 : (2004) CriLJ 3834 : (2004) 94 ECC 130 : (2004) 5 SCALE 780 : (2004) 5 SCC 230 : (2004) 1 SCR 607 Supp : (2004) 4 Supreme 245

Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 3(c), 20(b)(2), 50Code Of Criminal Procedure, 1973 — Section 161
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Supreme Court21 Apr 2004Dismissed

State of U.P. and Others Vs Netra Pal Singh and Others

Supreme Court Of India · AIR 2004 SC 3513 : (2004) AIRSCW 3369 : (2004) 102 FLR 177 : (2004) 5 JT 342 : (2004) 4 SCALE 814 : (2004) 4 SCC 748 : (2004) SCC(L&S) 680 : (2004) 2 SCR 530 Supp : (2004) 4 Supreme 224 : (2004) 3 UPLBEC 2253

Constitution of India, 1950 — Article 14
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Supreme Court21 Apr 2004Allowed

Vareed Jacob Vs Sosamma Geevarghese and Others

Supreme Court Of India · AIR 2004 SC 3992 : (2004) AIRSCW 4269 : (2004) 4 ALD 35 : (2004) 5 ALLMR 916 : (2004) 2 AWC 2033 Supp : (2005) 1 BomCR 413 : (2004) 2 KLT 649 : (2005) 2 LW 103 : (2004) 5 SCALE 102 : (2004) 6 SCC 378 : (2004) 2 SCR 534 Supp : (2004) 3 Supreme 637 : (2004)

Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947 — Section 11ACivil Procedure Code, 1859 — Section 311Civil Procedure Code, 1908 (CPC) — Order 21 Rule 57, Order 38 Rule 11, Order 38 Rule 11A, Order 38 Ru
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Supreme Court21 Apr 2004Allowed

Kanti Lal etc. Vs State of Rajasthan

Supreme Court Of India · (2004) 2 ACR 1973 : (2004) AIRSCW 2653 : (2004) CriLJ 2487 : (2004) 1 JT 487 Supp : (2004) 2 RLW 311 : (2004) 4 SCALE 795 : (2004) 10 SCC 113 : (2004) 3 Supreme 377 : (2004) 2 UJ 1152

Penal Code, 1860 (IPC) — Section 201, 302, 34, 392, 404
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Supreme Court21 Apr 2004

State of U.P. and Another Vs Johri Mal

Supreme Court Of India · AIR 2004 SC 3800 : (2004) AIRSCW 3888 : (2004) 1 JT 443 Supp : (2004) 5 SCALE 1 : (2004) 4 SCC 714 : (2004) 2 SCR 560 Supp : (2004) 3 SLJ 175 : (2004) 4 Supreme 149

Bar Council of India Rules, 1975 — Rule 36Constitution of India, 1950 — Article 124, 13, 14, 142, 166Criminal Procedure Code, 1973 (CrPC) — Section 24, 24(1), 24(2), 24(3), 24(4)
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Supreme Court21 Apr 2004Dismissed

T.T. Haneefa Vs State of Kerala

Supreme Court Of India · (2004) 3 ACR 2380 : (2004) AIRSCW 3300 : (2004) CriLJ 2853 : (2004) 94 ECC 199 : (2004) 114 ECR 642 : (2004) 24 GLH 173 : (2004) 5 JT 383 : (2004) 2 KLJ 523 : (2004) 2 KLT 1022 : (2004) 3 PLJR 297 : (2004) 5 SCALE 754 : (2004) 5 SCC 128 : (2004) 1 SCR 604

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Article 50, 21, 41, 42, 43
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Supreme Court21 Apr 2004Disposed Of

Narinder Pal Kaur Chawla Vs Manjeet Singh Chawla

Supreme Court Of India · (2004) AIRSCW 3042 : (2004) 5 ALLMR 721 : (2004) 4 ALT 20 : (2004) 2 AWC 1946 Supp : (2004) 52 BLJR 1146 : (2004) 3 CTC 399 : (2004) 111 DLT 244 : (2004) 1 DMC 652 : (2004) 3 JCR 206 : (2004) 4 SCALE 822 : (2004) 9 SCC 617 : (2004) 3 Supreme 422

Hindu Adoptions and Maintenance Act, 1956 — Section 18, 20
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Supreme Court20 Apr 2004Allowed

Basheer @ N.P. Basheer Vs State of Kerala

Supreme Court Of India · (2004) CriLJ 3837 : (2004) 94 ECC 116 : (2004) 175 ELT 12 : (2004) 2 KLT 1018 : (2004) 5 SCALE 688 : (2004) 5 SCC 659

Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 27, 27(2), 42, 50
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