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Supreme Court Of India judgments, 2004

1,113 judgments · page 37 of 56

Supreme Court13 Apr 2004Allowed

State of Uttar Pradesh Vs Devendra Singh

Supreme Court Of India · (2004) 2 ACR 1955 : AIR 2004 SC 3690 : (2004) AIRSCW 3656 : (2004) CriLJ 3118 : (2004) 1 JT 186 Supp : (2004) 4 SCALE 577 : (2004) 10 SCC 616 : (2004) 2 SCR 38 Supp : (2004) 3 Supreme 298

Penal Code, 1860 (IPC) — Section 201, 302, 376
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Supreme Court13 Apr 2004Dismissed

Sakatar Singh and Others Vs State of Haryana

Supreme Court Of India · (2005) 2 ACR 1704 : (2004) AIRSCW 3703 : (2004) AIRSCW 2388 : (2004) 2 ALD(Cri) 36 : (2004) CriLJ 2076 : (2004) 1 DMC 730 : (2004) 1 JT 147 Supp : (2004) 4 SCALE 529 : (2004) 11 SCC 291 : (2004) 3 Supreme 661 : (2004) 4 Supreme 274

Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302, 306, 34, 498A
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Supreme Court13 Apr 2004Dismissed

Daroga Singh and Others Vs B.K. Pandey

Supreme Court Of India · (2004) 52 BLJR 1162 : (2004) CriLJ 2084 : (2004) 1 JT 608 : (2004) 4 SCALE 554 : (2004) 5 SCC 26 : (2004) 1 SCR 113 Supp

Commissions of Inquiry Act, 1952 — Section 3Constitution of India, 1950 — Article 227, 235Contempt of Courts Act, 1971 — Section 10, 14, 15(2), 2, 2(3)
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Supreme Court13 Apr 2004Dismissed

Hira Tikkoo Vs Union Territory, Chandigarh and Others

Supreme Court Of India · AIR 2004 SC 3648 : (2004) AIRSCW 3569 : (2004) 5 JT 231 : (2004) 4 SCALE 468 : (2004) 6 SCC 765 : (2004) 1 SCR 65 Supp : (2004) 3 Supreme 690

Capital of Punjab (Development and Regulation) Act, 1952 — Section 3, 3(12)Chandigarh Lease Hold of Sites and Buildings Rules, 1973 — Rule 10, 12(2), 13, 4, 6Constitution of India, 1950 — Article 14
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Supreme Court13 Apr 2004Dismissed

Dayal Singh Vs State of Rajasthan

Supreme Court Of India · (2004) 2 ACR 1945 : (2004) 1 ALD(Cri) 1029 : (2004) CriLJ 2100 : (2004) 1 JT 37 Supp : (2004) 2 OLR 221 : (2004) 2 RLW 293 : (2004) 4 SCALE 580 : (2004) 5 SCC 721 : (2004) 1 SCR 103 Supp : (2004) 2 UJ 1155

Constitution Of India, 1950 — Article 20Prevention Of Food Adulteration Act, 1954 — Section 7, 16, 23(1)Probation Of Offenders Act, 1958 — Section 3, 4, 6, 11, 11(1), 11(3)
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Supreme Court13 Apr 2004Disposed Of

Ramsewak and Others Vs State of M.P.

Supreme Court Of India · (2005) 2 ACR 1671 : (2004) 52 BLJR 1201 : (2004) CriLJ 3043 : (2004) 1 JT 217 Supp : (2004) 4 MPHT 1 : (2004) 4 SCALE 698 : (2004) 11 SCC 259 : (2004) 2 UC 957

Penal Code, 1860 (IPC) — Section 147, 149, 302
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Supreme Court13 Apr 2004Allowed

Laxmappa Bhimappa Hulsgeri by Lrs. and Others Vs Hanamappa Shetteppa Korwar and Others

Supreme Court Of India · AIR 2004 SC 2445 : (2004) AIRSCW 3011 : (2004) 4 CHN 40 Supp : (2004) 5 JT 448 : (2004) 6 KarLJ 528 : (2004) 4 SCALE 761 : (2004) 7 SCC 391 : (2004) 1 SCR 93 Supp : (2004) 3 Supreme 767

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 64(3)Karnataka Land Reforms Act, 1961 — Section 132, 133, 5Karnataka Land Revenue Act, 1964 — Section 133
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Supreme Court13 Apr 2004Dismissed

Monga Rice Mill etc. Vs State of Haryana and Another

Supreme Court Of India · (2004) 1 JT 300 Supp : (2004) 5 SCALE 49 : (2004) 6 SCC 101 : (2004) 1 SCR 145 Supp : (2004) 135 STC 549

Central Sales Tax Act, 1956 — Section 14, 15, 5, 5(1), 5(3)Constitution of India, 1950 — Article 286, 286(1)Haryana General Sales Tax Act, 1973 — Section 12, 13, 13B, 15, 15A
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Supreme Court13 Apr 2004Disposed Of

Moniram Hazarika Vs State of Assam

Supreme Court Of India · (2004) 2 ACR 1952 : (2004) AIRSCW 7239 : (2004) AIRSCW 3005 : (2004) 2 CGLJ 114 : (2004) CriLJ 2553 : (2004) 1 JT 44 Supp : (2004) 4 SCALE 539 : (2004) 5 SCC 120 : (2004) 3 Supreme 294

Penal Code, 1860 (IPC) — Section 361, 366
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Supreme Court13 Apr 2004Allowed

Rajendran and Another Vs State of Tamil Nadu

Supreme Court Of India · (2004) 2 ACR 1950 : (2004) AIRSCW 2967 : (2004) CriLJ 2544 : (2004) 4 SCALE 551 : (2004) 10 SCC 689 : (2004) 3 Supreme 284

Penal Code, 1860 (IPC) — Section 147, 148, 149, 302
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Supreme Court13 Apr 2004

Kashmir Singh and Others Vs Panchayat Samiti, Ferozpur and Others

Supreme Court Of India · AIR 2004 SC 2438 : (2004) AIRSCW 3240 : (2004) AIRSCW 2970 : (2004) 5 JT 334 : (2004) 2 RLW 290 : (2004) 4 SCALE 596 : (2004) 6 SCC 207 : (2004) 3 Supreme 337

Punjab Package Deal Properties (Disposal) Act, 1976 — Section 2Transfer of Property Act, 1882 — Section 41
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Supreme Court13 Apr 2004Disposed Of

Eluri Raji Reddy and Others Vs State of Delhi and Another

Supreme Court Of India · (2004) 3 ACR 2315 : (2004) AIRSCW 7361 : (2004) AIRSCW 3009 : (2004) 4 CHN 91 Supp : (2004) CriLJ 2555 : (2004) 1 DMC 722 : (2004) 77 DRJ 387 : (2004) 5 JT 391 : (2004) 4 SCALE 678 : (2004) 4 SCC 479 : (2004) 6 Supreme 596 : (2004) 4 Supreme 54

Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 13(1)
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Supreme Court12 Apr 2004Allowed

N.K. Prasada Vs Government of India and Others

Supreme Court Of India · (2004) AIRSCW 2673 : (2004) 3 AWC 2490 Supp : (2004) 1 JT 326 Supp : (2004) 4 SCALE 845 : (2004) 6 SCC 299 : (2004) 3 SCR 1178 : (2004) 4 Supreme 473 : (2004) 2 UPLBEC 1999

Constitution of India, 1950 — Article 136, 226Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 109, 120B, 199, 200, 201
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Supreme Court12 Apr 2004

Raichurmatham Prabhakar and Another Vs Rawatmal Dugar

Supreme Court Of India · AIR 2004 SC 3625 : (2004) AIRSCW 7265 : (2004) AIRSCW 3591 : (2005) 1 ALLMR 7 : (2004) 4 JT 495 : (2004) 4 SCALE 452 : (2004) 4 SCC 766 : (2004) 3 SCR 1130 : (2004) 7 Supreme 196

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10, 10(2), 12, 12(1), 12(2)Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Rules, 1961 — Rule 23Limitation Act, 1963 — Arti
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Supreme Court12 Apr 2004Allowed

Zahira Habibulla H. Sheikh and Another Vs State of Gujarat and Others

Supreme Court Of India · (2004) 3 ACR 2126 : AIR 2004 SC 346 : (2004) AIRSCW 2325 : (2004) 3 BLJR 1971 : (2004) CriLJ 2050 : (2004) 2 GLR 1078 : (2004) 1 JT 94 Supp : (2004) 4 SCALE 375 : (2004) 4 SCC 158 : (2004) 1 SCR 1050 : (2004) 3 Supreme 210 : (2004) 2 UJ 1041

Constitution of India, 1950 — Article 136, 32Criminal Procedure Code, 1973 (CrPC) — Section 161, 161(1), 161(3), 162, 173(8)Evidence Act, 1872 — Section 165
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Supreme Court12 Apr 2004Dismissed

Narendra Singh and Another Vs State of M.P.

Supreme Court Of India · (2004) 2 ACR 1958 : (2004) AIRSCW 3094 : (2004) CriLJ 2842 : (2004) 1 DMC 799 : (2004) 1 JT 29 Supp : (2004) 4 SCALE 543 : (2004) 10 SCC 699 : (2004) 3 SCR 1148 : (2004) 3 Supreme 304 : (2004) 2 UC 863

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 302, 34
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