COURT ARCHIVE

Supreme Court Of India judgments, 2004

1,113 judgments · page 45 of 56

Supreme Court10 Mar 2004Dismissed

Mukand Ltd. Vs Mukand Staff and Officers'' Association

Supreme Court Of India · AIR 2004 SC 3905 : (2004) AIRSCW 3731 : (2004) 5 ALLMR 839 : (2004) 2 CTC 430 : (2004) 101 FLR 219 : (2004) 3 JT 474 : (2004) 2 KLT 1 : (2004) 2 LLJ 327 : (2004) 4 MLJ 6 : (2004) 3 SCALE 116 : (2004) 10 SCC 460 : (2004) SCC(L&S) 798 : (2004) 2 SCR 951 : (

Constitution of India, 1950 — Article 136, 226, 227, 32General Clauses Act, 1897 — Section 3Industrial Disputes (Bombay) Rules, 1957 — Rule 62

Supreme Court10 Mar 2004Dismissed

Charan Singh and Others Vs State of Uttar Pradesh

Supreme Court Of India · (2004) 2 ACR 1301 : (2004) AIRSCW 2025 : (2004) AIRSCW 1329 : (2004) 1 ALD(Cri) 661 : (2004) 3 JT 334 : (2004) 2 LW(Cri) 900 : (2004) 3 SCALE 71 : (2004) 4 SCC 205 : (2004) 2 SCR 925 : (2004) 6 Supreme 77 : (2004) 2 Supreme 421 : (2004) 2 UC 796

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 141, 147, 148, 149, 302Uttar Pradesh Children Act, 1951 — Section 2(4)

Supreme Court10 Mar 2004Allowed

Koppula Venkat Rao Vs State of Andhra Pradesh

Supreme Court Of India · AIR 2004 SC 1874 : (2004) AIRSCW 1604 : (2004) 3 ALT 30 : (2004) CriLJ 1804 : (2004) 3 JT 328 : (2004) 1 KLJ 820 : (2004) 2 LW(Cri) 704 : (2004) 3 SCALE 96 : (2004) 3 SCC 602 : (2004) 2 SCR 944 : (2004) 2 Supreme 358 : (2004) 2 UC 827

Penal Code, 1860 (IPC) — Section 122, 375, 376, 399, 511

Supreme Court09 Mar 2004Dismissed

Vasantiben Prahladji Nayak and Others Vs Somnath Muljibhai Nayak and Others

Supreme Court Of India · AIR 2004 SC 1893 : (2004) 5 ALLMR 432 : (2004) 2 AWC 1784 Supp : (2004) 3 CHN 60 Supp : (2004) 98 CLT 276 : (2004) 2 GLR 1335 : (2004) 2 JCR 272 : (2004) 137 PLR 303 : (2004) 3 SCALE 172 : (2004) 3 SCC 376 : (2004) 3 SCR 918 : (2004) 2 UJ 1018

Civil Procedure Code, 1908 (CPC) — Section 100Limitation Act, 1963 — Article 65

Supreme Court09 Mar 2004Disposed Of

Peico Electronics and Electricals and Another Vs Union of India (UOI) and Another

Supreme Court Of India · (2004) 2 CompLJ 193 : (2004) 3 MLJ 159 : (2004) 3 SCALE 175 : (2004) 3 SCC 658 : (2004) 51 SCL 132 : (2004) 2 SCR 883

Monopolies and Restrictive Trade Practices Act, 1969 — Section 10, 12A, 12B, 2, 33(1)Specific Relief Act, 1963 — Section 14, 41

Supreme Court09 Mar 2004Allowed

Gopal Sardar Vs Karuna Sardar

Supreme Court Of India · (2004) AIRSCW 5102 : (2004) AIRSCW 3302 : (2004) AIRSCW 1438 : (2004) 2 CHN 164 Supp : (2004) 3 SCALE 36 : (2004) 4 SCC 252 : (2004) 2 SCR 826 : (2004) 5 Supreme 402 : (2004) 5 Supreme 328 : (2004) 6 Supreme 219

Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 417, 417(4)

Supreme Court09 Mar 2004Disposed Of

Graphite India Ltd. Vs Commissioner of Central Excise, West Bengal

Supreme Court Of India · (2004) 113 ECR 961 : (2004) 166 ELT 149 : (2004) 11 SCC 565

Supreme Court09 Mar 2004Disposed Of

Ram Briksh Singh and Others Vs Ambika Yadav and Another

Supreme Court Of India · (2005) 3 ACR 2698 : (2004) CriLJ 3115 : (2004) 3 CTC 586 : (2005) 3 JCR 279 : (2004) 4 JT 382 : (2004) 3 SCALE 53 : (2004) 7 SCC 665

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401, 401(3)Penal Code, 1860 (IPC) — Section 302, 34

Supreme Court09 Mar 2004Disposed Of

Om Prakash and Others Vs State of U.P. and Others

Supreme Court Of India · AIR 2004 SC 1896 : (2004) 2 AWC 1334 Supp : (2004) 3 JT 566 : (2004) 3 SCALE 100 : (2004) 3 SCC 402 : (2004) 2 SCR 900 : (2004) 1 UD 391 : (2004) 2 UJ 1290 : (2004) 2 UPLBEC 1130

Bombay Municipal Corporation Act, 1888 — Section 385Constitution of India, 1950 — Article 19, 19(1), 19(6), 51AUttar Pradesh Municipalities Act, 1916 — Section 241, 298, 298(1), 298(2)

Supreme Court09 Mar 2004Dismissed

Vasant Vithu Jadhav Vs State of Maharashtra

Supreme Court Of India · (2004) 2 ACR 1047 : (2004) CriLJ 1786 : (2004) 3 JT 267 : (2004) 3 SCALE 62 : (2004) 9 SCC 31 : (2004) 3 SCR 861 : (2004) 2 UJ 912

Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 307, 324

Supreme Court09 Mar 2004Dismissed

Shankar Narayan Bhadolkar Vs State of Maharashtra

Supreme Court Of India · (2005) 2 ACR 1695 : AIR 2004 SC 1966 : (2004) AIRSCW 7406 : (2004) AIRSCW 1511 : (2004) 1 ALD(Cri) 1020 : (2004) CriLJ 1778 : (2004) 3 JT 211 : (2004) 3 SCALE 78 : (2005) 9 SCC 71 : (2004) 2 SCR 868 : (2004) 7 Supreme 775 : (2004) 3 Supreme 652 : (2004) 2

Arms Act, 1959 — Section 25, 25(1A)Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 100, 101, 102, 103, 104

Supreme Court09 Mar 2004Allowed

Muzaffar Ali Sajjad and Others Vs State of A.P. and Others

Supreme Court Of India · (2004) MPLJ 334

Child Marriage Restraint Act, 1929 — Section 10, 4, 5, 6Criminal Procedure Code, 1973 (CrPC) — Section 202, 482

Supreme Court09 Mar 2004Dismissed

Kunhiabdulla and Another Vs State of Kerala

Supreme Court Of India · (2004) 2 ACR 1050 : AIR 2004 SC 1731 : (2004) AIRSCW 3204 : (2004) AIRSCW 1337 : (2004) 1 ALD(Cri) 668 : (2004) 3 ALT 28 : (2004) 1 DMC 533 : (2004) 3 JT 206 : (2004) 2 KLJ 27 : (2004) 2 KLT 152 : (2004) 3 SCALE 57 : (2004) 4 SCC 13 : (2004) 2 SCR 853 : (

Dowry Prohibition Act, 1961 — Section 2Evidence Act, 1872 — Section 113B, 114Penal Code, 1860 (IPC) — Section 304B, 34

Supreme Court09 Mar 2004Dismissed

Jagdish Ram Vs State of Rajasthan and Another

Supreme Court Of India · (2004) 2 ACR 1041 : AIR 2004 SC 1734 : (2004) 1 ALD(Cri) 672 : (2004) 2 CGLJ 19 : (2004) 3 JT 202 : (2004) 3 SCALE 49 : (2004) 4 SCC 432 : (2004) 2 SCR 846 : (2004) 2 UJ 1075

Constitution of India, 1950 — Article 17Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 173, 200, 202, 482Protection of Civil Rights Act, 1955 — Section 7

Supreme Court08 Mar 2004Dismissed

State of U.P. Vs Abhai Raj Singh and Another

Supreme Court Of India · (2004) 2 ACR 1491 : (2004) AIRSCW 5229 : (2004) AIRSCW 3074 : (2004) 1 ALD(Cri) 683 : (2004) CriLJ 2838 : (2004) 3 JT 192 : (2005) 1 LW(Cri) 1 : (2004) 3 SCALE 31 : (2004) 4 SCC 6 : (2004) 3 SCR 818 : (2004) 2 Supreme 534 : (2004) 8 Supreme 103

Criminal Procedure Code, 1973 (CrPC) — Section 377, 378, 385, 386, 423(1)Penal Code, 1860 (IPC) — Section 302, 34

Supreme Court27 Feb 2004Dismissed

National Aluminium Co. Ltd. Vs Gerald Metals SA

Supreme Court Of India · (2004) 2 ALD 196 : (2004) 5 ALT 3 : (2004) 3 ALT 25 : (2004) 1 ARBLR 396 : (2004) 2 AWC 1783 Supp : (2004) 2 CompLJ 34 : (2004) 3 JT 189 : (2004) 2 RLW 193 : (2004) 2 SCALE 770 : (2004) 9 SCC 307

Arbitration and Conciliation Act, 1996 — Section 37, 9

Supreme Court27 Feb 2004Allowed

Union of India (UOI) Vs Mahaboob Alam

Supreme Court Of India · (2004) 3 ACR 2122 : (2004) AIRSCW 1549 : (2004) 1 ALD(Cri) 764 : (2004) 2 BLJR 879 : (2004) CriLJ 1789 : (2004) 92 CTR 561 : (2004) 92 ECC 561 : (2004) 3 JT 438 : (2004) 2 RLW 191 : (2004) 2 SCALE 775 : (2004) 4 SCC 105 : (2004) 2 Supreme 689

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 31, 32A, 37

Supreme Court27 Feb 2004Allowed

Commissioner of Central Excise, Lucknow, U.P. Vs Chhata Sugar Co. Ltd.

Supreme Court Of India · (2004) 92 ECC 457 : (2004) 165 ELT 369 : (2004) 3 JT 167 : (2004) 3 SCC 466 : (2004) 2 SCR 790

Central Excise Rules, 1944 — Rule 173, 174G, 9Central Excises and Salt Act, 1944 — Section 3(1), 35L, 4, 4, 4(1)(a)Constitution of India, 1950 — Article 366, 366(28)

Supreme Court27 Feb 2004Dismissed

State of Punjab Vs Makhan Chand

Supreme Court Of India · (2004) 2 ACR 1474 : (2004) AIRSCW 1419 : (2004) 1 ALD(Cri) 773 : (2004) 92 CTR 564 : (2004) 92 ECC 564 : (2004) 3 JT 360 : (2004) 2 SCALE 778 : (2004) 3 SCC 453 : (2004) 2 Supreme 497

Criminal Procedure Code, 1973 (CrPC) — Section 100, 165Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 21, 41, 42, 43

Supreme Court27 Feb 2004Dismissed

Anil Bansal Vs Ashok Kumar Bansal and Others

Supreme Court Of India · (2004) AIRSCW 3174 : (2004) AIRSCW 1552 : (2004) 1 ARBLR 422 : (2004) 2 AWC 1787 Supp : (2004) 5 JT 50 : (2004) 2 SCALE 772 : (2005) 9 SCC 368 : (2004) 2 Supreme 644

Arbitration Act, 1940 — Section 14, 2