Supreme Court01 Apr 2004Dismissed
T.N. State Transport Corpn. Ltd. Vs Collector of C. Ex., Madurai
Supreme Court Of India · (2004) 114 ECR 149 : (2004) 166 ELT 433 : (2004) 5 SCC 718
CENTRAL EXCISE ACT, 1944 - S. 2(F), 3 AND 11A(II)
COURT ARCHIVE
Supreme Court Of India judgments, 2004
1,113 judgments · page 40 of 56
Supreme Court01 Apr 2004Disposed Of
Fibrotex Vs Commissioner of Central Excise, Mumbai-I
Supreme Court Of India · (2004) 114 ECR 147 : (2004) 166 ELT 435 : (2004) 10 SCC 542
CENTRAL EXCISE ACT, 1944, S. 5A
Supreme Court01 Apr 2004Partly Allowed
P. Varadarajulu Vs Agricultural Produce Market Committee
Supreme Court Of India · AIR 2004 SC 1989 : (2004) AIRSCW 2189 : (2004) 5 JT 340 : (2004) 4 SCALE 146 : (2004) 4 SCC 217 : (2004) 1 SCR 679 : (2004) 3 Supreme 1
Civil Procedure Code, 1908 (CPC) — Section 115
Supreme Court01 Apr 2004Dismissed
Jaipal Singh Vs Smt. Sumitra Mahajan and Another
Supreme Court Of India · AIR 2004 SC 2066 : (2004) AIRSCW 2010 : (2004) 5 ALLMR 468 : (2004) 4 JT 542 : (2004) 4 SCALE 129 : (2004) 4 SCC 522 : (2004) 3 SCR 683 : (2004) 3 Supreme 3 : (2004) 3 UPLBEC 2423
All India Services (Death-Cum-Retirement Benefits) Rules, 1958 — Rule 16, 16(2)Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2(1)Constitution of India, 1950 — Article 102(1)
Supreme Court01 Apr 2004Disposed Of
Gaffar Badshaha Pathan Vs State of Maharashtra
Supreme Court Of India · (2005) 3 ACR 2713 : (2004) 10 SCC 589
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
Supreme Court31 Mar 2004Disposed Of
G. Pankajakshi Amma and Others Vs Mathai Mathew (D) thr. L.Rs. and Another
Supreme Court Of India · (2005) 9 SCALE 614 : (2004) 12 SCC 83
Kerala Money Lenders Act, 1958 — Section 9Negotiable Instruments Act, 1881 (NI) — Section 118
Supreme Court31 Mar 2004Allowed
Upendra Kumar Vs State of Bihar
Supreme Court Of India · (2004) 4 PLJR 54 : (2005) 3 SCC 592
Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 15, 16, 2, 20Penal Code, 1860 (IPC) — Section 302
Supreme Court31 Mar 2004Allowed
State of Andhra Pradesh Vs C. Uma Maheswara Rao and Another
Supreme Court Of India · (2005) 1 ACR 627 : AIR 2004 SC 2042 : (2004) AIRSCW 2192 : (2004) CriLJ 2040 : (2004) 4 JT 167 : (2004) 4 SCALE 106 : (2004) 4 SCC 399 : (2004) 3 SCR 665
Prevention Of Corruption Act, 1988 — Section 4, 5, 7, 13, 13(1)(a), 13(1)(b), 13(1)(d), 13(12), 19(1)(c), 20, 20(1)Evidence Act, 1872 — Section 4, 114Prevention Of Corruption Act, 1947 — Section 4(1)
Supreme Court31 Mar 2004Allowed
State of Karnataka and Another Vs Dr. Praveen Bhai Thogadia
Supreme Court Of India · AIR 2004 SC 2081 : (2004) AIRSCW 1825 : (2004) 2 ALD(Cri) 46 : (2004) 2 BLJR 912 : (2004) CriLJ 1825 : (2004) 3 GLR 2242 : (2004) 4 JT 129 : (2004) 4 KarLJ 484 : (2004) 2 KLT 342 : (2004) 4 SCALE 115 : (2004) 4 SCC 684 : (2004) 1 SCR 652 : (2004) 3 Suprem
Criminal Procedure Code, 1973 (CrPC) — Section 144, 144(1), 144(3), 20, 20(1)Defence of India Act, 1962 — Section 40
Supreme Court29 Mar 2004Dismissed
State of M.P. Vs S.P. Sales Agencies and Others
Supreme Court Of India · (2005) 2 ACR 1212 : AIR 2004 SC 2088 : (2004) AIRSCW 1836 : (2004) 3 ALD 134 : (2004) 2 CGLJ 41 : (2004) CriLJ 1832 : (2004) 4 JT 245 : (2004) 4 SCALE 52 : (2004) 4 SCC 448 : (2004) 1 SCR 640 : (2004) 3 Supreme 26
Madhya Pradesh Transit (Forest Produce) Rules, 1961 — Rule 3, 29, 29(1)Indian Forest Act, 1927 — Section 2(3), 2(4), 20, 29, 41, 42, 44(2), 44(2A), 52, 52A, 52B, 76Code Of Criminal Procedure, 1973 — Section 482
Supreme Court29 Mar 2004Disposed Of
Smt. Shail Vs Shri Manoj Kumar and Others
Supreme Court Of India · (2005) 2 ACR 1230 : (2004) AIRSCW 3023 : (2004) 2 ALD(Cri) 8 : (2004) 2 BLJR 1112 : (2004) 4 JT 391 : (2004) 3 MhLj 503 : (2004) MPLJ 336 : (2004) 4 SCALE 199 : (2004) 4 SCC 785 : (2004) 3 SCR 649 : (2004) 3 Supreme 108
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 125Penal Code, 1860 (IPC) — Section 328, 376
Supreme Court26 Mar 2004Allowed
Akash Coke Industries (P) Ltd. and Another Vs Coal Controller and Others
Supreme Court Of India · (2004) AIRSCW 2477 : (2004) 2 JCR 294 : (2004) 5 JT 326 : (2004) 4 SCALE 88 : (2004) 10 SCC 545 : (2004) 2 Supreme 727
Supreme Court26 Mar 2004Allowed
Dhananjoy Chatterjee @ Dhana Vs State of West Bengal and Others
Supreme Court Of India · (2004) 3 ACR 2124 : (2004) AIRSCW 3051 : (2004) 3 ALT 39 : (2004) CriLJ 2827 : (2004) 4 JT 242 : (2004) 4 SCALE 27 : (2004) 9 SCC 751 : (2004) 2 Supreme 692
Constitution of India, 1950 — Article 161, 72Criminal Procedure Code, 1973 (CrPC) — Section 366Penal Code, 1860 (IPC) — Section 302, 376, 380
Supreme Court26 Mar 2004Disposed Of
Mir Mohammad Khasim Vs Union of India (UOI) and Others
Supreme Court Of India · (2004) 5 ALT 47 : (2004) 101 FLR 681 : (2004) 4 JCR 20 : (2004) 5 JT 38 : (2004) 4 SCALE 91 : (2004) 10 SCC 721 : (2005) SCC(L&S) 85 : (2004) 3 SCR 613 : (2004) 2 SLJ 387
Andhra Pradesh Police Service Rules, 1966 — Rule 6, 7Andhra Pradesh State and Subordinate Service Rules, 1996 — Rule 26, 47
Supreme Court26 Mar 2004Disposed Of
Vijaybhai Bhanabhai Patel Vs Navnitbhai Nathubhai Patel and Others
Supreme Court Of India · (2005) 1 ACR 634 : (2004) AIRSCW 4133 : (2004) 4 ALT 5 : (2004) CriLJ 3832 : (2004) 24 GLH 638 : (2004) 4 JT 80 : (2004) 3 SCALE 704 : (2004) 10 SCC 583 : (2004) 2 Supreme 739 : (2004) 2 UC 805 : (2004) 2 UJ 978
Bombay Police Act, 1951 — Section 135, 144, 148, 149, 302
Supreme Court26 Mar 2004Allowed
L.I.C. of India Vs Anuradha
Supreme Court Of India · (2004) 2 ACC 44 : (2004) ACJ 1318 : AIR 2004 SC 2070 : (2004) AIRSCW 2017 : (2004) AIRSCW 4831 : (2004) 5 ALLMR 521 : (2004) 2 CTC 552 : (2004) 2 JKJ 17 : (2004) 5 JT 604 : (2004) 2 KLT 351 : (2004) 4 LW 358 : (2004) 4 MLJ 94 : (2004) 97 RD 338 : (2004) 4
Evidence Act, 1872 — Section 107, 108
Supreme Court26 Mar 2004Dismissed
The Chief of Marketing (Marketing Division), Coal India Ltd. and Another Vs Mewat Chemicals and Tiny S.S.I. Coal Pulverision Unit and Others
Supreme Court Of India · (2004) 4 CHN 124 Supp : (2004) 5 JT 522 : (2004) 4 SCALE 71 : (2004) 4 SCC 146 : (2004) 3 SCR 597
Essential Commodities Act, 1955 — Section 3
Supreme Court26 Mar 2004Allowed
Pradeep Singh Vs State of Rajasthan
Supreme Court Of India · AIR 2004 SC 3781 : (2004) AIRSCW 4095 : (2004) CriLJ 3353 : (2004) 3 SCALE 707 : (2004) 10 SCC 743 : (2004) 2 UJ 1094
Penal Code, 1860 (IPC) — Section 300
Supreme Court25 Mar 2004Allowed
Philips India Ltd. and Another Vs Assistant Commissioner, Commercial Taxes, Calcutta and Others
Supreme Court Of India · AIR 2005 SC 2894 : (2005) AIRSCW 3342 : (2004) 10 SCC 436 : (2004) 136 STC 636
Income Tax Act, 1961 — Section 10A, 31
Supreme Court25 Mar 2004Allowed
Ramesh Singh @ Photti Vs State of A.P.
Supreme Court Of India · (2005) 2 ACR 1193 : (2004) AIRSCW 3682 : (2004) CriLJ 3354 : (2004) 4 JT 62 : (2004) 2 RLW 225 : (2004) 4 SCALE 16 : (2004) 11 SCC 305 : (2004) 2 Supreme 749 : (2004) 2 UC 815
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 302, 313, 34