COURT ARCHIVE

Supreme Court Of India judgments, 2004

1,113 judgments · page 35 of 56

Supreme Court20 Apr 2004Allowed

Kurali Khandsari Udyog Vs Excise Commissioner and Controller of Molasses, U.P. and Others

Supreme Court Of India · AIR 2004 SC 3797 : (2004) AIRSCW 3797 : (2004) 3 AWC 2178 Supp : (2004) 4 SCALE 792 : (2004) 4 SCC 580 : (2004) 1 SCR 413 Supp : (2004) 3 Supreme 342

Constitution of India, 1950 — Article 162, 19(1)Uttar Pradesh Sheera Niyantran Adhiniyam, 1964 — Section 14, 2, 22, 7, 8Uttar Pradesh Sheera Niyantran Niyamawali, 1974 — Rule 22, 24

Supreme Court20 Apr 2004Allowed

Mahadeva and Others Vs Tanabai

Supreme Court Of India · AIR 2004 SC 3854 : (2004) AIRSCW 3927 : (2004) AIRSCW 3765 : (2004) 5 ALLMR 815 : (2004) 3 AWC 2180 Supp : (2004) 3 CHN 175 Supp : (2004) 3 CTC 278 : (2004) 6 KarLJ 187 : (2004) 3 MLJ 181 : (2004) 4 SCALE 811 : (2004) 5 SCC 88 : (2004) 4 Supreme 360 : (20

Supreme Court20 Apr 2004Allowed

State of Rajasthan Vs Sohan Lal and Others

Supreme Court Of India · (2004) 2 ACR 1975 : (2004) AIRSCW 5560 : (2004) AIRSCW 4321 : (2004) CriLJ 3842 : (2004) 5 JT 388 : (2004) 2 RLW 314 : (2004) 5 SCALE 86 : (2004) 5 SCC 573 : (2004) SCC(L&S) 1078 : (2004) 2 SCR 480 Supp : (2004) 6 Supreme 669 : (2004) 3 Supreme 404 : (200

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 374, 378

Supreme Court20 Apr 2004Disposed Of

Syed Jameel Abbas and Others Vs Mohd. Yamin @ Kallu Khan etc.

Supreme Court Of India · AIR 2004 SC 3683 : (2004) AIRSCW 3611 : (2004) 1 JT 591 Supp : (2004) 3 MPHT 227 : (2004) MPLJ 127 : (2004) MPLJ 126 : (2004) 3 PLJR 276 : (2004) 4 SCALE 808 : (2004) 4 SCC 781 : (2004) 3 Supreme 409 : (2004) 2 UJ 1261

Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1), 18

Supreme Court20 Apr 2004Disposed Of

Inder Parkash Gupta Vs State of Jammu and Kashmir and Others

Supreme Court Of India · (2004) AIRSCW 5301 : (2004) 102 FLR 226 : (2004) 2 JKJ 25 : (2004) 1 JT 338 Supp : (2004) 5 SCALE 90 : (2004) 6 SCC 786 : (2004) 1 SCR 453 Supp : (2004) 3 SLJ 159 : (2004) 7 Supreme 1

Constitution of India, 1950 — Article 136, 14, 309, 320Constitution of Jammu and Kashmir, 1956 — Section 124, 133, 133(4)Jammu and Kashmir Medical Education (Gazetted) Service Recruitment Rules, 1979 — Rule 8

Supreme Court20 Apr 2004Disposed Of

Ramesh Mehta Vs Sanwal Chand Singhvi and Others

Supreme Court Of India · AIR 2004 SC 2258 : (2004) AIRSCW 2586 : (2004) 1 JT 275 Supp : (2004) 2 RLW 269 : (2004) 5 SCALE 27 : (2004) 5 SCC 409 : (2004) 1 SCR 418 Supp : (2004) 3 Supreme 712 : (2004) 2 UJ 1307

Constitution of India, 1950 — Article 243R, 243R(1), 243R(2), 243S, 54Industrial Disputes Act, 1947 — Section 11ARajasthan Municipalities (Motion of No-confidence against Chairman and Vice Chairman) Rules, 1974 — Ru

Supreme Court20 Apr 2004Allowed

N. Bhargavan Pillai (Dead) by Lrs. and Another Vs State of Kerala

Supreme Court Of India · (2004) 2 ACR 1968 : AIR 2004 SC 2317 : (2004) AIRSCW 2797 : (2004) CriLJ 2494 : (2004) 1 JT 194 Supp : (2004) 2 KLT 725 : (2004) 4 SCALE 693 : (2004) 13 SCC 217 : (2004) 1 SCR 444 Supp : (2004) 3 Supreme 357 : (2004) 2 UC 851

Criminal Procedure Code, 1973 (CrPC) — Section 197, 197(1)Penal Code, 1860 (IPC) — Section 409Prevention of Corruption Act, 1947 — Section 19, 5(2)

Supreme Court20 Apr 2004Dismissed

Godfrey Philips India Ltd. Vs Girnar Food and Beverages Pvt. Ltd.

Supreme Court Of India · (2005) 123 CompCas 334 : (2005) 30 PTC 1 : (2004) 5 SCC 257

Supreme Court20 Apr 2004Disposed Of

Nagrik Uphhokta M. Manch etc. Vs Union of India (UOI) and Others etc.

Supreme Court Of India · (2004) AIRSCW 3607 : (2004) 3 AWC 2218 Supp : (2005) 1 JLJ 1 : (2004) 1 JT 497 Supp : (2004) 4 SCALE 862 : (2004) 3 Supreme 362

Constitution of India, 1950 — Article 265Essential Commodities Act, 1955 — Section 3

Supreme Court20 Apr 2004Allowed

Jyotsna Kohli Vs Union Territory of Chandigarh and Others

Supreme Court Of India · (2004) 3 CHN 155 Supp : (2004) 1 JT 62 Supp : (2004) 138 PLR 316 : (2004) 4 SCALE 787 : (2004) 12 SCC 516

Capital of Punjab (Development and Regulation) Act, 1952 — Section 8AChandigarh (Sales of Sites and Buildings) Rules, 1960 — Rule 11, 11D, 11D(4)

Supreme Court20 Apr 2004Allowed

Union of India (UOI) and Another Vs C. Dinakar, I.P.S. and Others

Supreme Court Of India · (2004) AIRSCW 2875 : (2004) 4 AWC 3539 Supp : (2004) 101 FLR 993 : (2004) 3 JCR 251 : (2004) 5 JT 345 : (2005) 1 KarLJ 177 : (2004) 4 SCALE 767 : (2004) 6 SCC 118 : (2004) 2 SCR 470 Supp : (2004) 3 SLJ 168 : (2004) 5 Supreme 416 : (2004) 3 UPLBEC 2256

Constitution of India, 1950 — Article 136, 142, 144, 309, 32Delhi Police Special Establishment Act, 1946 — Section 26, 4, 4(1), 4A, 4A(1)

Supreme Court19 Apr 2004Partly Allowed

T.N. Godavarman Thirumulpad Vs Union of India (UOI) and Others

Supreme Court Of India · (2004) 04 SC CK 0159

Supreme Court19 Apr 2004Dismissed

Ketaki Sahu and Others Vs Laxmi Devi (D) by Lrs. and Others

Supreme Court Of India · AIR 2004 SC 3681 : (2004) AIRSCW 3561 : (2004) 4 ALT 10 : (2004) 3 AWC 2176 Supp : (2004) 3 CHN 172 Supp : (2004) 4 JCR 29 : (2004) 5 JT 337 : (2005) 141 PLR 225 : (2004) 2 RLW 278 : (2004) 4 SCALE 802 : (2004) 11 SCC 275 : (2004) 3 Supreme 340

Supreme Court19 Apr 2004Allowed

Man Roland Druckimachinen AG Vs Multicolour Offset Ltd. and Another

Supreme Court Of India · (2004) AIRSCW 3151 : (2004) 4 ALD 117 : (2004) 121 CompCas 169 : (2004) 2 CompLJ 435 : (2004) 2 CPJ 30 : (2004) 1 JT 349 Supp : (2004) 4 SCALE 872 : (2004) 7 SCC 447 : (2004) 53 SCL 146 : (2004) 1 SCR 396 Supp : (2004) 4 Supreme 191

Contract Act, 1872 — Section 23, 28Monopolies and Restrictive Trade Practices Act, 1969 — Section 12B, 12B(1), 14, 2, 33

Supreme Court19 Apr 2004Disposed Of

Smt. Gorabai and Others Vs Ummed Singh (Dead) by Lrs. and Others

Supreme Court Of India · (2004) 1 JT 318 Supp : (2004) 3 MPHT 490 : (2004) 5 SCALE 59 : (2004) 5 SCC 130 : (2004) 1 SCR 385 Supp

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 3(A)Madhya Bharat Zamindari Abolition Act, 1951 — Section 2, 3, 4(1), 4(2), 41

Supreme Court19 Apr 2004Dismissed

Janak Singh and Another Vs State of Uttar Pradesh

Supreme Court Of India · (2004) 3 ACR 2334 : (2004) AIRSCW 2883 : (2004) CriLJ 2533 : (2004) 1 JT 224 Supp : (2004) 4 SCALE 670 : (2004) 11 SCC 385 : (2004) 1 SCR 378 Supp : (2004) 4 Supreme 110

Constitution of India, 1950 — Article 136Penal Code, 1860 (IPC) — Section 114, 149, 302, 34

Supreme Court19 Apr 2004Allowed

Karan Johar Vs Union of India (UOI) and Others

Supreme Court Of India · (2004) 9 SCALE 33 : (2004) 5 SCC 127

Prevention of Insults to National Honour Act, 1971 — Section 3

Supreme Court16 Apr 2004Allowed

Commissioner of Income Tax, Chandigarh Vs Pearl Mech. Engg. and Foundry Works (P) Ltd.

Supreme Court Of India · AIR 2004 SC 2345 : (2004) AIRSCW 2449 : (2004) 188 CTR 289 : (2004) 267 ITR 1 : (2004) 1 JT 132 : (2004) 4 SCALE 774 : (2004) 4 SCC 597 : (2004) 1 SCR 339 Supp : (2004) 5 Supreme 569

Income Tax Act, 1961 — Section 269D(1), 269D(2), 269HTaxation Laws (Amendment) Act, 1972 — Section 269A, 269B, 269C, 269D, 269E

Supreme Court16 Apr 2004Dismissed

Manda Jaganath Vs K.S. Rathnam and Others

Supreme Court Of India · AIR 2004 SC 3600 : (2004) AIRSCW 3499 : (2004) 5 ALLMR 527 : (2004) 5 ALT 28 : (2004) 5 JT 8 : (2004) 4 SCALE 600 : (2004) 7 SCC 492 : (2004) 1 SCR 204 Supp : (2004) 3 Supreme 460

Conduct of Elections Rules, 1961 — Rule 4Constitution of India, 1950 — Article 226, 324, 329Representation of the People Act, 1951 — Section 100, 100(1), 15, 30, 36

Supreme Court16 Apr 2004dismissed

Vishwanath Jhunjhunwala Vs State of Uttar Pradesh and Another

Supreme Court Of India · (2004) 175 ELT 9 : (2004) 4 JT 529 : (2004) 4 SCALE 625 : (2004) 4 SCC 437 : (2004) 2 SCR 296 Supp : (2004) 135 STC 562

Uttar Pradesh Sales Tax Act, 1948 — Section 15A(1), 2, 28A