COURT ARCHIVE

Supreme Court Of India judgments, 2004

1,113 judgments · page 41 of 56

Supreme Court25 Mar 2004dismissed

State of Madhya Pradesh Vs Sanjay Rai

Supreme Court Of India · (2005) 1 ACR 638 : AIR 2004 SC 2174 : (2004) AIRSCW 1919 : (2004) 1 ALD(Cri) 714 : (2004) CriLJ 2006 : (2005) 1 JLJ 411 : (2004) 4 JT 73 : (2004) 2 RLW 233 : (2004) 4 SCALE 63 : (2004) 10 SCC 570 : (2004) 1 SCR 560 : (2004) 2 Supreme 744

Penal Code, 1860 (IPC) — Section 201, 302, 304B, 306, 34

Supreme Court25 Mar 2004Disposed Of

Southern Ispat Ltd. Vs State of Kerala and Others

Supreme Court Of India · (2004) 3 BC 209 : (2004) 4 JT 14 : (2004) 4 SCALE 30 : (2004) 4 SCC 68 : (2004) 3 SCR 570

Constitution of India, 1950 — Article 136Electricity (Supply) Act, 1948 — Section 44Electricity Rules, 1956 — Rule 50(1), 51(1), 65

Supreme Court25 Mar 2004Allowed

Varada Rama Mohana Rao Vs State of Andhra Pradesh

Supreme Court Of India · (2005) 2 ACR 1209 : (2004) AIRSCW 3054 : (2004) CriLJ 2829 : (2004) 4 JT 177 : (2004) 4 SCALE 58 : (2004) 4 SCC 427 : (2004) 3 Supreme 22

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 7

Supreme Court25 Mar 2004Allowed

Shipping Corporation of India Ltd. Vs Machado Brothers and Others

Supreme Court Of India · AIR 2004 SC 2093 : (2004) AIRSCW 1842 : (2004) AIRSCW 7327 : (2004) 3 ALD 126 : (2004) 98 CLT 98 : (2004) 110 DLT 649 : (2004) 75 DRJ 113 : (2004) 1 JT 528 Supp : (2004) 4 JT 25 : (2004) 4 LW 261 : (2004) 138 PLR 301 : (2004) 2 RLW 210 : (2004) 4 SCALE 39

Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 15 Rule 1, Order 15 Rule 2, Order 15 Rule 3, Order 23 Rule 1Specific Relief Act, 1963 — Section 14, 34

Supreme Court25 Mar 2004Dismissed

Voltas Ltd. Vs State of Andhra Pradesh

Supreme Court Of India · (2004) 11 SCC 569 : (2004) 136 STC 15

Income Tax Act, 1961 — Section 72

Supreme Court25 Mar 2004Disposed Of

J.P. Srivastava and Sons (Rampur) Pvt. Ltd. and Others Vs Gwalior Sugar Company Ltd. and Others

Supreme Court Of India · (2004) AIRSCW 4440 : (2004) 121 CompCas 167 : (2004) 4 CompLJ 490 : (2004) 2 JCR 293 : (2004) 5 JT 460 : (2004) 4 SCALE 25 : (2004) 7 SCC 193 : (2004) 2 Supreme 737

Supreme Court25 Mar 2004Allowed

Association of Natural Gas and Others Vs Union of India (UOI) and Others Assn. of N.G. Consmg. Indu. of Gujarat and Others Vs The Oil and N.G. Commission and Others

Supreme Court Of India · (2004) 6 ALD 99 : (2004) 2 GLR 1413 : (2004) 3 JT 529 : (2004) 4 SCC 489

Constitution of India, 1950 — Article 143, 143(1), 226, 246Government of India Act, 1935 — Section 100Gujarat Gas (Regulation of Transmission, Supply and Distribution) Act, 2001 — Section 2, 23(1), 25, 25(2), 34(1)<

Supreme Court24 Mar 2004Allowed

Delhi Fin. Corpn. and Another Vs Rajiv Anand and Others

Supreme Court Of India · (2006) 131 CompCas 285 : (2005) 122 DLT 546 : (2004) 11 SCC 625

Constitution of India, 1950 — Article 14, 226, 227Industrial Disputes Act, 1947 — Section 25State Financial Corporations Act, 1951 — Section 29, 31, 32, 9

Supreme Court24 Mar 2004Allowed

State of Orissa through Kumar Raghvendra Singh and Others Vs Ganesh Chandra Jew

Supreme Court Of India · (2005) 2 ACR 1201 : AIR 2004 SC 2179 : (2004) AIRSCW 1926 : (2004) AIRSCW 5256 : (2004) 1 ALD(Cri) 729 : (2004) 2 BLJR 863 : (2004) CriLJ 2011 : (2004) 2 CTC 467 : (2004) 4 JT 52 : (2004) 1 OLR 621 : (2004) 2 RLW 218 : (2004) 3 SCALE 608 : (2004) 8 SCC 40

Criminal Procedure Code, 1973 (CrPC) — Section 193, 196, 197, 197(1), 197(2)Penal Code, 1860 (IPC) — Section 323, 325, 34, 341, 386

Supreme Court24 Mar 2004Allowed

Collector of Central Excise, Jaipur Vs Hindustan Zinc Ltd., Sinc Smelter, Debari Distt. Udaipur, Rajasthan

Supreme Court Of India · (2004) 93 ECC 1 : (2004) 113 ECR 705 : (2004) 166 ELT 289 : (2004) 5 JT 379 : (2004) 3 SCALE 658 : (2004) 4 SCC 63 : (2004) 3 SCR 525

Supreme Court24 Mar 2004Dismissed

Ram Dass Vs Davinder

Supreme Court Of India · AIR 2004 SC 2162 : (2004) AIRSCW 2078 : (2004) 3 ALD 140 : (2004) 4 JT 9 : (2004) 4 LW 231 : (2004) 3 SCALE 659 : (2004) 3 SCC 684 : (2004) 3 SCR 518

Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13(2), 15(6)

Supreme Court24 Mar 2004Allowed

Commissioner of Central Excise, Jaipur Vs Hindustan Zinc Ltd.

Supreme Court Of India · (2004) 93 ECC 33 : (2004) 113 ECR 701 : (2004) 166 ELT 145 : (2004) 1 JT 603 Supp : (2004) 4 SCALE 48 : (2004) 4 SCC 455 : (2004) 3 SCR 527

Supreme Court24 Mar 2004Allowed

Anjani K. Verma Vs State of Bihar and Another

Supreme Court Of India · (2005) 2 ACR 2138 : (2004) 11 SCC 188

Penal Code, 1860 (IPC) — Section 201, 302, 34, 364, 498ACriminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 3, 4

Supreme Court23 Mar 2004Allowed

Anil Kumar Haritwal Vs Alka Gupta

Supreme Court Of India · (2004) 2 KLJ 742 : (2004) 2 KLJ 725

Negotiable Instruments Act, 1881 (NI) — Section 138, 147

Supreme Court23 Mar 2004Allowed

Gaon Sabha and Another Vs Nathi and Others

Supreme Court Of India · (2004) AIRSCW 4610 : (2004) 110 DLT 549 : (2004) 4 JT 36 : (2004) 4 SCALE 3 : (2004) 12 SCC 555 : (2004) 3 SCR 354 : (2004) 6 Supreme 248

Delhi Land Reforms Act, 1954 — Section 11, 11(1), 13, 15, 154Land Acquisition Act, 1894 — Section 30, 4(1), 6, 9Land Revenue Assessment Rules, 1929 — Rule 2(2)

Supreme Court23 Mar 2004Disposed Of

Union of India (UOI) and Others Vs Gurnam Singh

Supreme Court Of India · AIR 2004 SC 2126 : (2004) AIRSCW 2280 : (2004) 5 ALLMR 610 : (2004) 110 DLT 566 : (2004) 75 DRJ 122 : (2004) 102 FLR 646 : (2004) 4 JT 280 : (2004) 4 SCALE 148 : (2004) 4 SCC 636 : (2004) 1 SCR 494 : (2004) 3 Supreme 15 : (2004) 2 UPLBEC 1859

Army Act, 1950 — Section 109, 47, 63Army Rules, 1954 — Rule 37, 37(1), 37(3), 41, 44

Supreme Court23 Mar 2004Allowed

Moly and Another Vs State of Kerala

Supreme Court Of India · (2004) 2 ACR 1495 : AIR 2004 SC 1890 : (2004) AIRSCW 1708 : (2004) 4 ALT 77 : (2004) CriLJ 1812 : (2004) 3 GLR 2270 : (2004) 4 JT 1 : (2004) 2 RLW 238 : (2004) 3 SCALE 503 : (2004) 4 SCC 584 : (2004) 3 SCR 346 : (2004) 2 Supreme 610

Criminal Procedure Code, 1973 (CrPC) — Section 193, 2, 2(1), 227, 4(2)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 14, 3(1)

Supreme Court23 Mar 2004Allowed

Jayaramdas and Sons Vs Mirza Rafatullah Baig and Others

Supreme Court Of India · AIR 2004 SC 3685 : (2004) 3 ALD 47 : (2004) 5 ALLMR 466 : (2004) 4 ALT 28 : (2004) 2 BLJR 924 : (2004) 4 CHN 102 Supp : (2004) 2 CTC 477 : (2004) 2 JCR 290 : (2004) 5 JT 367 : (2004) 4 LW 163 : (2004) 3 PLJR 52 : (2004) 2 RLW 243 : (2004) 3 SCALE 664 : (2

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 41 Rule 27(1)

Supreme Court23 Mar 2004Dismissed

Kiran Tandon Vs Allahabad Development Authority and Another

Supreme Court Of India · AIR 2004 SC 2006 : (2004) 3 JCR 133 : (2004) 3 JT 579 : (2004) 4 LW 366 : (2004) 3 SCALE 691 : (2004) 10 SCC 745 : (2004) 3 SCR 467 : (2004) 2 UPLBEC 1760

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), 11Constitution of India, 1950 — Article 12Land Acquisition Act, 1894 — Section 17, 18, 23(2), 30, 4(1)

Supreme Court23 Mar 2004Allowed

State of U.P. and Others Vs Gobardhan Lal D.B. Singh Vs D.K. Shukla and Others

Supreme Court Of India · AIR 2004 SC 2165 : (2004) AIRSCW 2082 : (2004) AIRSCW 4571 : (2004) 5 ALLMR 787 : (2004) 4 ALT 23 : (2004) 101 FLR 586 : (2004) 24 GLH 317 : (2004) 5 JT 454 : (2004) 3 LLJ 749 : (2004) 3 SCALE 574 : (2004) 11 SCC 402 : (2005) SCC(L&S) 55 : (2004) 1 SCR 33