COURT ARCHIVE

Supreme Court Of India judgments, 2004

1,113 judgments · page 4 of 56

Supreme Court06 Dec 2004Dismissed

Janki Vashdeo Bhojwani and Another Vs Indusind Bank Ltd. and Others

Supreme Court Of India · AIR 2005 SC 439 : (2004) AIRSCW 7064 : (2005) 3 ALD 43 : (2004) 5 ALLMR 396 : (2005) 2 ALT 57 : (2005) 1 AWC 138 Supp : (2005) 3 BomCR 846 : (2005) 1 CHN 175 Supp : (2005) 123 CompCas 154 : (2005) 3 CTC 128 : (2005) 3 JCR 175 : (2004) 10 JT 264 : (2005) 2

Civil Procedure Code, 1908 (CPC) — Order 3 Rule 1, Order 3 Rule 2, 138

Supreme Court03 Dec 2004Dismissed

State of U.P. and Others Vs Gulab Shankar Srivastava

Supreme Court Of India · (2005) 1 AWC 44 Supp : (2005) 104 FLR 203 : (2005) 11 JT 201 : (2005) 1 LLJ 692 : (2004) 10 SCALE 198 : (2005) 9 SCC 682 : (2005) SCC(L&S) 722 : (2005) 1 UPLBEC 925

Constitution of India, 1950 — Article 136, 226Uttar Pradesh Civil Services Regulations — Regulation 351A

Supreme Court03 Dec 2004Dismissed

State of West Bengal Vs Ashish Kumar Roy and Others

Supreme Court Of India · AIR 2005 SC 254 : (2004) AIRSCW 6905 : (2005) 1 CHN 109 Supp : (2004) 10 JT 217 : (2004) 10 SCALE 202 : (2005) 10 SCC 110 : (2005) 4 Supreme 554

Constitution of India, 1950 — Article 136, 141, 226, 227, 31AWest Bengal Estates Acquisition Act, 1953 — Section 36West Bengal Land Reforms and Tenancy Tribunal Act, 1997 — Section 11, 2, 28, 4, 5

Supreme Court03 Dec 2004Disposed Of

Ghaziabad Development Authority Vs Balbir Singh

Supreme Court Of India · (2004) AIRSCW 6863 : (2004) AIRSCW 4349 : (2005) 1 AWC 32 Supp : (2005) 11 JT 171 : (2004) 10 SCALE 183 : (2005) 9 SCC 573 : (2005) 2 Supreme 470

Supreme Court03 Dec 2004Allowed

State of Jharkhand and Another Vs Govind Singh

Supreme Court Of India · (2005) 1 ACR 12 : (2004) 10 SCALE 174 : (2005) 10 SCC 437

Constitution of India, 1950 — Article 226Forest Act, 1927 — Section 26, 52, 52(3), 62, 63

Supreme Court02 Dec 2004Dismissed

Babulal Bhagwan Khandare and Another Vs State of Maharashtra

Supreme Court Of India · (2005) 1 ACR 163 : (2005) 1 ALT(Cri) 178 : (2004) 10 SCALE 188 : (2005) 10 SCC 404 : (2005) 1 UC 364

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 100, 101, 102, 103, 104

Supreme Court02 Dec 2004Allowed

A. Jayachandra Vs Aneel Kaur

Supreme Court Of India · AIR 2005 SC 534 : (2005) 2 ALD 79 : (2005) 5 ALLMR 313 : (2005) 1 AWC 132 Supp : (2005) 1 BLJR 354 : (2005) 4 BomCR 872 : (2005) 1 CTC 215 : (2005) 1 DMC 111 : (2005) 2 JCR 166 : (2004) 10 JT 235 : (2005) 1 KLT 26 : (2005) 2 LW 149 : (2005) 1 OLR 457 : (2

Hindu Marriage Act, 1955 — Section 10, 13

Supreme Court02 Dec 2004Dismissed

Rajinder Singh Vs State of Haryana and Others

Supreme Court Of India · AIR 2005 SC 504 : (2004) AIRSCW 7011 : (2004) 10 JT 275 : (2005) 139 PLR 324 : (2004) 10 SCALE 162 : (2005) 1 SCC 9 : (2005) 9 SCC 1 : (2005) 3 Supreme 119 : (2005) 1 UPLBEC 713

Land Acquisition Act, 1894 — Section 4(1), 4(2)Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Act, 1963 — Section 10, 10A, 10B, 11, 12

Supreme Court01 Dec 2004Disposed Of

State of U.P. Vs Shri Kishan

Supreme Court Of India · (2005) 1 ACR 192 : (2005) CriLJ 333 : (2004) 10 JT 289 : (2004) 10 SCALE 150 : (2005) 10 SCC 420

Penal Code, 1860 (IPC) — Section 302, 304

Supreme Court01 Dec 2004Allowed

Deb Narayan Shyam and Others Vs State of West Bengal and Others

Supreme Court Of India · (2005) 1 ESC 90 : (2005) 104 FLR 843 : (2004) 10 JT 320 : (2004) 10 SCALE 124 : (2005) 2 SCC 286 : (2005) SCC(L&S) 214 : (2005) 2 SLJ 264 : (2005) 1 UPLBEC 571

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1Constitution of India, 1950 — Article 142, 226, 227, 309, 32

Supreme Court01 Dec 2004Partly Allowed

Sabitri Chatterjee Vs Debi Das Roy

Supreme Court Of India · (2005) 1 AWC 10 Supp : (2004) 5 CTC 683 : (2005) 2 JCR 285 : (2005) 11 JT 95 : (2004) 10 SCALE 265 : (2005) 10 SCC 402

Civil Procedure Code, 1908 (CPC) — Section 100, 100(4)

Supreme Court01 Dec 2004Dismissed

State of Uttar Pradesh Vs Pappu alias Yunus and Another

Supreme Court Of India · (2005) 1 ACR 194 : (2004) AIRSCW 6563 : (2005) 1 ALD 329 : (2005) 1 ALD(Cri) 329 : (2005) 1 ALT(Cri) 56 : (2005) 2 CALLT 92 : (2005) CriLJ 331 : (2005) 1 JT 153 : (2004) 10 SCALE 147 : (2005) 3 SCC 594 : (2004) 8 Supreme 656

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 376

Supreme Court01 Dec 2004Dismissed

Commissioner of Central Excise, Jamshedpur Vs Ashok Arc

Supreme Court Of India · (2005) 99 ECC 601 : (2005) 121 ECR 281 : (2005) 179 ELT 513 : (2005) 9 SCC 223

Central Excises and Salt Act, 1944 — Section 4

Supreme Court01 Dec 2004

Dharam Pal and Another Vs State of Haryana and Another

Supreme Court Of India · (2004) 13 SCC 9

Criminal Procedure Code, 1973 (CrPC) — Section 193, 209, 228, 230, 319

Supreme Court01 Dec 2004Dismissed

Polymat India P. Ltd. and Another Vs National Insurance Co. Ltd. and Others National Insurance Co. Ltd. Vs Polymat India P. Ltd. and Another

Supreme Court Of India · AIR 2005 SC 286 : (2004) AIRSCW 6924 : (2005) 5 ALLMR 419 : (2005) 1 AWC 36 Supp : (2005) 1 CHN 165 Supp : (2005) 123 CompCas 663 : (2005) 2 JCR 96 : (2004) 10 JT 292 : (2004) 10 SCALE 99 : (2005) 9 SCC 174

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 2Factories Act, 1948 — Section 2

Supreme Court01 Dec 2004Dismissed

Sarjas Rai and Others Vs Bakshi Inderjit Singh

Supreme Court Of India · (2005) 2 ALT 18 : (2005) 1 ARC 637 : (2005) 1 AWC 131 Supp : (2004) 3 BLJR 2347 : (2005) 11 JT 93 : (2005) 98 RD 350 : (2005) 1 RD 350 : (2004) 10 SCALE 267 : (2005) 1 SCC 598

Civil Procedure Code, 1908 (CPC) — Section 100

Supreme Court01 Dec 2004Allowed

K. Raghunath Vs Chandrasekhar and Another

Supreme Court Of India · (2005) 2 CHN 110 Supp : (2004) 10 JT 404 : (2004) 10 SCALE 291 : (2005) 9 SCC 624

Karnataka Rent Control Act, 1961 — Section 14, 15, 16, 17, 2(1)Karnataka Rent Control Rules, 1961 — Rule 29, 9

Supreme Court30 Nov 2004Disposed Of

National Confederation of Officers'' Asson. of Central Public Sector Undertaking and Others Vs Union of India (UOI) and Others

Supreme Court Of India · (2005) 1 BC 380 : (2005) 1 ESC 118 : (2005) 104 FLR 207 : (2005) 3 JCR 238 : (2004) 10 JT 192 : (2004) 10 SCALE 45 : (2005) 10 SCC 562 : (2005) 1 UPLBEC 623

Companies Act, 1956 — Section 17(3), 18Constitution of India, 1950 — Article 14, 32Sick Industrial Companies (Special Provisions) Act, 1985 — Section 19(1), 19(2)

Supreme Court30 Nov 2004Dismissed

Association of Registration Plates Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2005 SC 469 : (2004) AIRSCW 7074 : (2005) 1 CTC 111 : (2005) 1 CTLJ 14 : (2004) 10 JT 147 : (2004) 10 SCALE 60 : (2005) 1 SCC 679 : (2005) 1 Supreme 700

Central Motor Vehicles Rules, 1989 — Rule 50, 50(1), 51Constitution of India, 1950 — Article 14, 19, 19(1)Motor Vehicles (New High Security Registration Plates) Order, 2001 — Rule 50

Supreme Court29 Nov 2004Allowed

Bal Thackrey Vs Harish Pimpalkhute and Others

Supreme Court Of India · (2005) 1 ACR 80 : AIR 2005 SC 396 : (2004) AIRSCW 6672 : (2005) 1 ALD(Cri) 417 : (2005) 1 ALT(Cri) 235 : (2005) 107 BOMLR 830 : (2005) CriLJ 659 : (2005) 3 GLR 2447 : (2004) 10 JT 244 : (2005) 1 KLT 67 : (2005) 1 MhLj 322 : (2004) 10 SCALE 37 : (2005) 1 S

Constitution of India, 1950 — Article 129, 215Contempt of Courts Act, 1971 — Section 14, 15, 15(1), 2Contempt of Courts Rules, 1980 — Rule 3, 5