Supreme Court27 Feb 2004
Commissioner of Central Excise, Pondicherry Vs Acer India Ltd.
Supreme Court Of India · (2004) 93 ECC 659 : (2004) 166 ELT 21 : (2004) 10 SCC 111
Central Excises and Salt Act, 1944 — Section 2, 3, 4
COURT ARCHIVE
Supreme Court Of India judgments, 2004
1,113 judgments · page 46 of 56
Supreme Court26 Feb 2004Dismissed
State of Orissa and Others Vs Bijaya C. Tripathy
Supreme Court Of India · (2004) 10 SCALE 112 : (2004) 7 SCC 650
Motor Vehicles Act, 1975 — Section 10
Supreme Court26 Feb 2004Allowed
Collector of Central Excise, Patna Vs Tata Iron and Steel Co. Ltd.
Supreme Court Of India · (2004) AIRSCW 1948 : (2004) 2 BLJR 1397 : (2004) 2 CTC 55 : (2004) 92 ECC 257 : (2004) 165 ELT 386 : (2004) 3 JT 66 : (2004) 1 KLT 1050 : (2004) 3 MLJ 52 : (2004) 2 SCALE 760 : (2004) 9 SCC 1 : (2004) 2 SCR 712 : (2004) 5 Supreme 357
Central Excise Rules, 1944 — Rule 174, 9(2)Central Excises and Salt Act, 1944 — Section 2
Supreme Court26 Feb 2004Dismissed
Mr. Pramod Malhotra and Others Vs Union of India (UOI) and Others
Supreme Court Of India · (2004) 3 BC 194 : (2004) 120 CompCas 137 : (2004) 2 CompLJ 261 : (2004) 111 DLT 605 : (2004) 3 JT 315 : (2004) 2 SCALE 749 : (2004) 3 SCC 415 : (2004) 51 SCL 8 : (2004) 2 SCR 688
Banking Regulation Act, 1949 — Section 11(1), 11(3), 11(3A), 11(5), 22Constitution of India, 1950 — Article 21, 226, 32Motor Vehicles Act, 1939 — Section 110(1), 110(B), 165, 68(1)
Supreme Court26 Feb 2004Dismissed
Bareilly Development Authority Vs Vrinda Gujarati and Others
Supreme Court Of India · AIR 2004 SC 1749 : (2004) AIRSCW 3179 : (2004) AIRSCW 1275 : (2004) 4 AWC 3444 Supp : (2004) 1 CTC 785 : (2004) 1 CTLJ 588 : (2004) 3 JT 83 : (2004) 2 SCALE 719 : (2004) 4 SCC 606 : (2004) 2 SCR 728 : (2004) 4 Supreme 103 : (2004) 2 UPLBEC 1098
Uttar Pradesh Urban Planning and Development Act, 1973 — Section 3
Supreme Court26 Feb 2004Disposed Of
Sajan Abraham Vs State of Kerala
Supreme Court Of India · (2004) 2 ACR 1044 : (2004) AIRSCW 1271 : (2004) 1 ALD(Cri) 750 : (2005) 99 CLT 146 : (2004) CriLJ 1757 : (2004) 92 ECC 609 : (2004) 1 JKJ 37 : (2004) 3 JT 40 : (2004) 2 KLT 122 : (2004) 3 RLW 365 : (2004) 2 SCALE 715 : (2004) 4 SCC 441 : (2004) 2 SCR 653
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 27, 9Narcotic Drugs and Psychotropic Substances Rules, 1985 — Rule 66, 66(1), 66(2)
Supreme Court26 Feb 2004Dismissed
Lella Srinivasa Rao Vs State of Andhra Pradesh
Supreme Court Of India · (2004) 3 ACR 2327 : AIR 2004 SC 1720 : (2004) AIRSCW 1254 : (2004) 1 DMC 601 : (2004) 3 JT 12 : (2005) 1 LW(Cri) 212 : (2004) 2 RLW 196 : (2004) 2 SCALE 740 : (2004) 9 SCC 713 : (2004) 2 SCR 659 : (2004) 4 Supreme 98
Penal Code, 1860 (IPC) — Section 306, 498A
Supreme Court26 Feb 2004Disposed Of
Bharati Vidyapeeth [Deemed University] and Others Vs State of Maharashtra and Another
Supreme Court Of India · AIR 2004 SC 1943 : (2004) 3 JT 451 : (2004) 3 SCALE 488 : (2004) 11 SCC 755 : (2004) 2 SCR 775 : (2004) 2 UPLBEC 1090
Constitution of India, 1950 — Article 162Maharashtra Universities Act, 1994 — Section 65University Grants Commission Act, 1956 — Section 12, 2, 26, 26(1), 3
Supreme Court26 Feb 2004Allowed
Rahuta Union Co-op. Bank Ltd. and Another Vs Union of India (UOI) and Others
Supreme Court Of India · (2004) AIRSCW 3080 : (2004) 5 ALLMR 1004 : (2004) 4 AWC 3455 Supp : (2004) 2 BC 574 : (2004) 120 CompCas 184 : (2005) 5 CompLJ 73 : (2004) 110 DLT 229 : (2004) 74 DRJ 419 : (2004) 3 JT 198 : (2004) 2 SCALE 805 : (2004) 3 SCC 636 : (2004) 2 Supreme 320
Banking Regulation Act, 1949 — Section 11(1), 22, 22(1), 22(3), 22(3A)
Supreme Court26 Feb 2004Dismissed
Manik Lal Majumdar and Others Vs Gouranga Chandra Dey and Others
Supreme Court Of India · (2004) 3 CHN 113 Supp : (2004) 3 JT 102 : (2004) 2 SCALE 783 : (2004) 12 SCC 448 : (2004) 2 SCR 742
Constitution of India, 1950 — Article 227Income Tax Act, 1961 — Section 245M(1), 253(2)Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 12
Supreme Court26 Feb 2004Allowed
Hans Raj Vs State of Haryana
Supreme Court Of India · (2004) 3 ACR 2286 : (2004) 1 ALD(Cri) 676 : (2004) CriLJ 1759 : (2004) 1 DMC 502 : (2004) 2 JCR 164 : (2004) 3 JT 45 : (2004) 2 SCALE 727 : (2004) 12 SCC 257 : (2004) 2 SCR 676 : (2004) 1 UC 624 : (2004) 1 UD 274
Criminal Procedure Code, 1973 (CrPC) — Section 313, 428Evidence Act, 1872 — Section 113A, 113B, 4Penal Code, 1860 (IPC) — Section 107, 306, 498A
Supreme Court26 Feb 2004Allowed
Commissioner of C. Ex., Chennai Vs Indian Organic Chemicals Ltd.
Supreme Court Of India · (2004) 113 ECR 107 : (2004) 166 ELT 19 : (2004) 10 SCC 645
Supreme Court26 Feb 2004Dismissed
M.A. Kuttappan Vs E. Krishnan Nayanar and Another
Supreme Court Of India · (2004) 2 ACR 1485 : (2004) AIRSCW 3630 : (2004) AIRSCW 1323 : (2004) 1 ALD(Cri) 656 : (2004) 1 CGLJ 410 : (2004) CriLJ 1770 : (2004) 3 JT 7 : (2004) 2 KLT 145 : (2004) 2 RLW 317 : (2004) 2 SCALE 734 : (2004) 4 SCC 231 : (2004) 2 SCR 668 : (2004) 2 Supreme
Criminal Procedure Code, 1973 (CrPC) — Section 193, 227, 482Protection of Civil Rights Act, 1955 — Section 7(1)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 14, 3(1)
Supreme Court26 Feb 2004Allowed
Secur Industries Ltd. Vs Godrej and Boyce Mfg. Co. Ltd. and Another
Supreme Court Of India · (2004) 5 AWC 4596 : (2004) 4 LW 173
Arbitration and Conciliation Act, 1996 — Section 16, 16(1), 2(4), 2(5), 21Industrial Disputes Act, 1947 — Section 10AInterest on Delayed Payments to Small Scale and Ancillary Industrial Undertakings Act, 1993 — Sect
Supreme Court26 Feb 2004Disposed Of
Sarija Banu (A) Janarthani @ Janani and Another Vs State through Inspector of Police
Supreme Court Of India · (2004) 3 CTC 215 : (2004) 1 LW(Cri) 308 : (2004) 12 SCC 266
Criminal Procedure Code, 1973 (CrPC) — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 25, 37, 42
Supreme Court25 Feb 2004Dismissed
Union of India (UOI) and Others Vs West Coast Paper Mills Ltd. and Another
Supreme Court Of India · (2005) AIRSCW 209 : (2004) AIRSCW 6212 : (2004) AIRSCW 1478 : (2004) 2 AWC 2027 Supp : (2004) 52 BLJR 1214 : (2004) 2 CTC 189 : (2004) 166 ELT 290 : (2004) 2 JCR 204 : (2004) 1 JT 20 Supp : (2004) 4 KarLJ 476 : (2004) 137 PLR 298 : (2004) 3 SCALE 23 : (20
Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 136, 226Limitation Act, 1963 — Section 14, 14(2), 15, 15(2)
Supreme Court25 Feb 2004dismissed
State of Andhra Pradesh Vs Naragudem Papireddy and Others
Supreme Court Of India · (2004) 3 ACR 2631 : (2004) AIRSCW 1298 : (2004) CriLJ 1768 : (2004) 3 JT 36 : (2004) 2 SCALE 689 : (2004) 9 SCC 14 : (2004) 2 Supreme 207
Penal Code, 1860 (IPC) — Section 148, 149, 302, 323, 324
Supreme Court25 Feb 2004Allowed
United India Insurance Co. Ltd. Vs Pushpalaya Printers
Supreme Court Of India · AIR 2004 SC 1700 : (2004) AIRSCW 5238 : (2004) 5 ALLMR 336 : (2004) 2 AWC 1876 Supp : (2004) 1 BLJR 649 : (2004) 3 CHN 66 Supp : (2004) 120 CompCas 132 : (2004) 2 CompLJ 23 : (2004) 1 CPJ 22 : (2004) 2 CTC 69 : (2004) 4 JT 352 : (2004) 2 MLJ 182 : (2004)
Consumer Protection Act, 1986 — Section 12
Supreme Court25 Feb 2004Allowed
State of Uttar Pradesh and Others Vs Gir Prasad and Others
Supreme Court Of India · AIR 2004 SC 1756 : (2004) AIRSCW 5321 : (2004) AIRSCW 1292 : (2004) 120 CompCas 286 : (2004) 2 CompLJ 257 : (2004) 3 JT 364 : (2004) 2 MLJ 175 : (2004) 2 SCALE 708 : (2004) 3 SCC 152 : (2004) 51 SCL 21 : (2004) 3 SCR 637 : (2004) 2 Supreme 210 : (2004) 7
Monopolies and Restrictive Trade Practices (Amendment) Act, 1984 — Section 33, 33(1)Monopolies and Restrictive Trade Practices Act, 1969 — Section 10, 2
Supreme Court25 Feb 2004Dismissed
S. Pushpa and Others Vs Sivachanmugavelu and Others
Supreme Court Of India · (2004) AIRSCW 1613 : (2004) 3 ALD 98 : (2004) 3 CTC 393 : (2004) 2 JCR 92 : (2004) 3 JT 595 : (2004) 2 LLJ 1110 : (2004) 2 SCALE 694 : (2004) 3 SCC 132 : (2004) 2 Supreme 239 : (2004) 2 UPLBEC 1125
Constitution of India, 1950 — Article 16, 16(4), 239, 239A, 240