COURT ARCHIVE

Supreme Court Of India judgments, 2004

1,113 judgments · page 39 of 56

Supreme Court06 Apr 2004Dismissed

Gupte Cardiac Care center and Hospital Vs Olympic Pharma Care Pvt. Ltd.

Supreme Court Of India · AIR 2004 SC 2339 : (2004) AIRSCW 2427 : (2004) 5 ALLMR 540 : (2004) 4 ALT 17 : (2004) 3 BC 122 : (2004) 2 BLJR 1095 : (2004) 3 CTC 674 : (2004) 4 LW 230 : (2004) 3 MLJ 153 : (2004) 4 SCALE 268 : (2004) 6 SCC 756 : (2004) 3 SCR 916 : (2004) 3 Supreme 123

Civil Procedure Code, 1908 (CPC) — Section 10, 25

Supreme Court06 Apr 2004Dismissed

Sumatidevi M. Dhanwatay Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2004 SC 2368 : (2004) AIRSCW 2473 : (2004) 5 ALLMR 544 : (2004) 2 AWC 2136 Supp : (2004) 52 BLJR 1179 : (2004) 4 CHN 86 Supp : (2004) 2 CPJ 27 : (2004) 4 JT 537 : (2005) 2 LW 33 : (2004) 4 SCALE 607 : (2004) 6 SCC 113 : (2004) 1 SCR 928 : (2004) 3 Sup

Constitution of India, 1950 — Article 21Consumer Protection Act, 1986 — Section 3Railways Act, 1890 — Section 80

Supreme Court06 Apr 2004Allowed

Deoraj Vs State of Maharashtra and Others

Supreme Court Of India · AIR 2004 SC 1975 : (2004) AIRSCW 2134 : (2004) 5 ALLMR 599 : (2004) 5 ALT 41 : (2004) 98 CLT 254 : (2004) 3 CTC 289 : (2004) 4 JT 440 : (2004) 3 MhLj 343 : (2004) 3 MLJ 155 : (2004) 1 OLR 632 : (2004) 4 SCALE 274 : (2004) 4 SCC 697 : (2004) 3 SCR 920 : (2

Constitution of India, 1950 — Article 136Maharashtra Co-operative Societies Act, 1960 — Section 144Y, 73B, 73G

Supreme Court06 Apr 2004Disposed Of

Gubbala Venugopalaswamy and Others Vs State of Andhra Pradesh

Supreme Court Of India · (2005) 2 ACR 1226 : (2004) CriLJ 2557 : (2004) 4 JT 373 : (2004) 4 SCALE 256 : (2004) 10 SCC 120 : (2004) 3 SCR 909

Penal Code, 1860 (IPC) — Section 120B, 148, 302, 324, 326

Supreme Court05 Apr 2004Dismissed

Hasanbhai Valibhai Qureshi Vs State of Gujarat and Others

Supreme Court Of India · AIR 2004 SC 2078 : (2004) AIRSCW 2063 : (2004) 2 BLJR 883 : (2004) CriLJ 2018 : (2004) 2 GLR 1634 : (2004) 4 JT 305 : (2004) 3 MhLj 1074 : (2004) MPLJ 593 : (2004) 4 SCALE 174 : (2004) 5 SCC 347 : (2004) 3 SCR 762 : (2004) 3 Supreme 71 : (2004) 2 UJ 1027

Bombay Police Act, 1951 — Section 135Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 173(8), 216, 217, 228, 240

Supreme Court05 Apr 2004Allowed

Milkfood Ltd. Vs GMC Ice Cream (P) Ltd.

Supreme Court Of India · (2004) AIRSCW 2235 : (2004) 5 ALLMR 624 : (2004) 1 ARBLR 613 : (2004) 121 CompCas 581 : (2004) 3 CompLJ 16 : (2004) 4 CTC 479 : (2004) 110 DLT 778 : (2004) 75 DRJ 512 : (2004) 4 JT 393 : (2004) 4 LW 325 : (2004) 3 MLJ 87 : (2004) 4 SCALE 291 : (2004) 7 SC

Arbitration Act, 1940 — Section 10, 11, 12, 17, 2Arbitration and Conciliation Act, 1996 — Section 17, 21, 22, 23(3), 24(1)Constitution of India, 1950 — Article 136

Supreme Court05 Apr 2004Dismissed

M.P. Rural Agriculture Extension Officers Association Vs State of M.P. and Another

Supreme Court Of India · AIR 2004 SC 2020 : (2004) AIRSCW 2180 : (2004) 101 FLR 691 : (2004) 3 JCR 16 : (2005) 1 JLJ 36 : (2004) 4 JT 446 : (2004) 2 KLT 265 : (2004) 2 LLJ 1114 : (2004) 3 MLJ 139 : (2004) 4 SCALE 260 : (2004) 4 SCC 646 : (2005) 1 SLJ 12 : (2004) 3 Supreme 110 : (

Constitution of India, 1950 — Article 14, 226, 39

Supreme Court05 Apr 2004Dismissed

Bharat Petroleum Corporation Ltd. Vs P. Kesavan and Another

Supreme Court Of India · AIR 2004 SC 2206 : (2004) AIRSCW 1989 : (2004) 4 CHN 93 Supp : (2004) 3 JCR 163 : (2004) 4 JT 151 : (2004) 4 LW 318 : (2004) 4 SCALE 249 : (2004) 9 SCC 772 : (2004) 3 SCR 811 : (2004) 3 Supreme 74

Burmah Shell (Acquisition of Undertakings in India) Act, 1976 — Section 4, 5, 5(1), 5(2), 5(32)Constitution of India, 1950 — Article 12, 142Transfer of Property Act, 1882 — Section 107, 11, 51

Supreme Court05 Apr 2004Dismissed

Main Pal and Another Vs State of Haryana and Others

Supreme Court Of India · AIR 2004 SC 2158 : (2004) AIRSCW 2140 : (2004) CriLJ 2036 : (2004) 4 JT 273 : (2004) 4 SCALE 178 : (2004) 10 SCC 692 : (2004) 3 SCR 768 : (2004) 3 Supreme 59

Arms Act, 1959 — Section 25, 27Penal Code, 1860 (IPC) — Section 302, 34

Supreme Court05 Apr 2004Disposed Of

The Printers (Mysore) Ltd. Vs M.A. Rasheed and Others

Supreme Court Of India · (2004) AIRSCW 7270 : (2004) 4 JT 158 : (2004) 3 MLJ 132 : (2004) 4 SCALE 192 : (2004) 4 SCC 460 : (2004) 3 SCR 799 : (2004) 2 UJ 1300

Bangalore Development Authority Act, 1976 — Section 15, 2, 38, 38B, 40Constitution of India, 1950 — Article 12, 226

Supreme Court05 Apr 2004Partly Allowed

Dental Council of India Vs S.R.M. Institute of Science and Technology and Another

Supreme Court Of India · AIR 2004 SC 2057 : (2004) AIRSCW 1997 : (2004) 3 CTC 582 : (2004) 4 JT 369 : (2004) 4 LW 306 : (2004) 4 SCALE 184 : (2004) 9 SCC 676 : (2004) 3 SCR 755 : (2004) 3 Supreme 63 : (2004) 3 UPLBEC 2419

Dentists Act, 1948 — Section 10A, 10A(2), 10A(3), 20

Supreme Court05 Apr 2004Allowed

National Textile Corpn. Ltd. and Others Vs Haribox Swalram and Others

Supreme Court Of India · AIR 2004 SC 1998 : (2004) AIRSCW 2067 : (2004) 5 ALD 120 : (2004) 3 BC 494 : (2004) 98 CLT 137 : (2004) 4 JT 508 : (2004) 4 SCALE 227 : (2004) 9 SCC 786 : (2004) 3 SCR 738 : (2004) 5 Supreme 538

Constitution of India, 1950 — Article 226Rajasthan Urban Improvement Trust Act, 1959 — Section 152, 52Textile Undertakings (Taking Over of Management) Act, 1983 — Section 11, 11(1), 3(1), 3(7), 3(7)

Supreme Court05 Apr 2004Dismissed

Naresh Kumar and Another Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2004 SC 2026 : (2004) AIRSCW 2147 : (2004) 5 JT 394 : (2004) 4 SCALE 214 : (2004) 4 SCC 540 : (2004) 3 SCR 777 : (2004) 3 SLJ 1 : (2004) 4 Supreme 198

Constitution of India, 1950 — Article 14, 19, 32Merchant Shipping (Amendment) Act, 1986 — Section 5Merchant Shipping (Standards of Training, Certification and Watchkeeping for Seafarers) Rules, 1998 — Rule 11, 15

Supreme Court05 Apr 2004Allowed

Reserve Bank of India and Another Vs C.L. Toora and Others

Supreme Court Of India · AIR 2004 SC 2076 : (2004) AIRSCW 2059 : (2004) AIRSCW 5563 : (2004) AIRSCW 7376 : (2004) 5 ALLMR 537 : (2004) 4 ALT 15 : (2004) 101 FLR 434 : (2004) 4 JCR 56 : (2004) 4 JT 258 : (2004) 2 LLJ 487 : (2004) 4 SCALE 188 : (2004) 4 SCC 657 : (2004) SCC(L&S) 67

Constitution of India, 1950 — Article 136Reserve Bank of India (Staff) Regulations, 1948 — Regulation 32

Supreme Court05 Apr 2004Allowed

Chandrika Prasad Yadav Vs State of Bihar and Others

Supreme Court Of India · AIR 2004 SC 2036 : (2004) AIRSCW 2163 : (2004) 4 JT 264 : (2004) 4 SCALE 201 : (2004) 6 SCC 331 : (2004) 3 SCR 834

Bihar Panchayat Election Rules, 1995 — Rule 79, 79(2), 79(3)Bihar Panchayat Raj Act, 1993 — Section 121, 122, 140Madhya Pradesh Panchayat Election Rules, 1994 — Rule 76, 80

Supreme Court02 Apr 2004Allowed

Sanjay Kumar Pandey and Others Vs Gulbahar Sheikh and Others

Supreme Court Of India · (2004) AIRSCW 3172 : (2004) 3 ALD 38 : (2004) 5 ALLMR 542 : (2004) 3 ALT 63 : (2004) 2 AWC 2132 Supp : (2004) 52 BLJR 1197 : (2004) 4 CHN 100 Supp : (2004) 3 CTC 218 : (2004) 3 JCR 87 : (2004) 1 JT 5 Supp : (2004) 4 LW 240 : (2004) 3 PLJR 267 : (2004) 4 S

Civil Procedure Code, 1908 (CPC) — Section 115Specific Relief Act, 1963 — Section 6, 6(3)

Supreme Court02 Apr 2004Dismissed

State of Punjab and Others Vs Bhupinder Singh and Others

Supreme Court Of India · (2004) 4 ALT 23 : (2004) 101 FLR 432 : (2004) 4 JT 149 : (2004) 4 SCALE 170 : (2004) 4 SCC 213 : (2004) SCC(L&S) 629 : (2004) 1 SCR 718 : (2005) 1 SLJ 10

Supreme Court02 Apr 2004Dismissed

Dr. Prodip Kumar Biswas Vs Subrata Das and Others

Supreme Court Of India · (2004) 4 CHN 165 Supp : (2004) 4 JT 363 : (2004) 4 SCALE 157 : (2004) 4 SCC 573 : (2004) 3 SCR 709 : (2004) 3 UPLBEC 2414

Constitution of India, 1950 — Article 215Contempt of Courts (Calcutta High Court) Rules, 1975 — Rule 15, 19, 20, 29Contempt of Courts Act, 1971 — Section 14, 15, 15(3), 17, 19

Supreme Court02 Apr 2004

Commissioner, Jalandhar Division and Others Vs Mohan Krishan Abrol and Another Mohan Krishan Abrol Vs State of Punjab

Supreme Court Of India · AIR 2004 SC 2060 : (2004) AIRSCW 2001 : (2004) 4 CHN 77 Supp : (2004) 4 CTC 35 : (2004) 4 JT 139 : (2005) 139 PLR 224 : (2004) 4 SCALE 163 : (2004) 7 SCC 505 : (2004) 3 SCR 722 : (2004) 3 Supreme 34

Punjab Public Premises and Land (Eviction and Rent Recovery) Act, 1973 — Section 10, 15, 2, 3, 4Succession Act, 1925 — Section 211, 213, 336, 57, 87

Supreme Court02 Apr 2004Disposed Of

Madan Singh Vs State of Bihar

Supreme Court Of India · (2005) 2 ACR 1217 : (2004) AIRSCW 3341 : (2004) 2 ALD(Cri) 10 : (2004) 2 BLJR 930 : (2004) CriLJ 2862 : (2004) 4 JT 294 : (2004) 4 SCALE 135 : (2004) 4 SCC 622 : (2004) 3 SCR 692 : (2004) 3 Supreme 41 : (2004) 2 UC 897

Arms Act, 1959 — Section 25, 25(1B), 27, 35Penal Code, 1860 (IPC) — Section 124A, 141, 149, 302, 307Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 19, 3(1), 3(2), 3(4), 3(5)