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Supreme Court Of India judgments, 2004

1,113 judgments · page 47 of 56

Supreme Court25 Feb 2004Dismissed

P. Suryanarayana (D) by Lrs. Vs K.S. Muddugowramma

Supreme Court Of India · AIR 2004 SC 1930 : (2004) AIRSCW 1555 : (2004) 1 JT 15 Supp : (2004) 3 SCALE 1 : (2004) 3 SCC 589

Civil Procedure Code, 1908 (CPC) — Section 115Karnataka Rent Control Act, 1961 — Section 21(1), 21(4), 27(2), 27(3)Karnataka Rent Control Act, 1999 — Section 31, 70, 70(2)
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Supreme Court25 Feb 2004Allowed

Bihar State Electricity Board Vs Suresh Prasad and Others

Supreme Court Of India · AIR 2004 SC 1724 : (2004) AIRSCW 3563 : (2004) AIRSCW 1260 : (2004) 3 ALD 148 : (2004) 52 BLJR 1131 : (2004) 2 JCR 209 : (2004) 3 JT 143 : (2004) 2 SCALE 698 : (2004) 2 SCC 681 : (2004) SCC(L&S) 438 : (2004) 3 Supreme 685 : (2004) 3 Supreme 501 : (2004) 2

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Supreme Court25 Feb 2004Dismissed

Surinder Kaur and Another Vs State of Haryana

Supreme Court Of India · (2004) 2 ACR 1279 : AIR 2004 SC 1747 : (2004) AIRSCW 1295 : (2004) CriLJ 1765 : (2004) 1 DMC 439 : (2004) 3 JT 61 : (2004) 2 SCALE 710 : (2004) 4 SCC 109 : (2004) 2 Supreme 255

Penal Code, 1860 (IPC) — Section 304B, 34
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Supreme Court24 Feb 2004dismissed

Bihari Nath Goswami Vs Shiv Kumar Singh and Others

Supreme Court Of India · (2004) 2 ACR 1643 : (2004) AIRSCW 5585 : (2004) 1 BLJR 664 : (2005) 1 LW(Cri) 16 : (2004) 2 SCALE 671 : (2004) 9 SCC 186 : (2004) 2 SCR 623 : (2004) 6 Supreme 609 : (2004) 1 UD 286

Penal Code, 1860 (IPC) — Section 149, 302, 364
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Supreme Court24 Feb 2004Disposed Of

Baljeet Singh and Another Vs State of Haryana

Supreme Court Of India · (2004) 2 ACR 1288 : AIR 2004 SC 1714 : (2004) AIRSCW 1230 : (2004) 1 ALD(Cri) 705 : (2004) 1 DMC 407 : (2004) 3 JT 93 : (2004) 2 SCALE 632 : (2004) 3 SCC 122 : (2004) 2 Supreme 279

Dowry Prohibition Act, 1961 — Section 2Evidence Act, 1872 — Section 113A, 113B, 4Penal Code, 1860 (IPC) — Section 161, 201, 304B, 306, 498A
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Supreme Court24 Feb 2004Dismissed

State Bank of Patiala Vs Romesh Chander Kanoji and Others

Supreme Court Of India · AIR 2004 SC 2016 : (2004) AIRSCW 4236 : (2004) AIRSCW 5245 : (2004) 5 ALLMR 767 : (2004) 2 AWC 1884 Supp : (2004) 1 BLJR 691 : (2004) 3 JT 30 : (2004) 2 LLJ 1 : (2004) 2 MLJ 185 : (2004) 2 RLW 206 : (2004) 2 SCALE 676 : (2004) 2 SCC 651 : (2004) SCC(L&S)

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Supreme Court24 Feb 2004Dismissed

Chinnamma Vs State of Kerala

Supreme Court Of India · (2004) 2 ACR 1646 : (2004) AIRSCW 1105 : (2004) 1 ALT(Cri) 368 : (2004) CriLJ 1447 : (2004) 1 DMC 517 : (2004) 3 JT 54 : (2004) 2 SCALE 640 : (2004) 12 SCC 244 : (2004) 2 Supreme 251 : (2004) 1 UC 633

Penal Code, 1860 (IPC) — Section 302
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Supreme Court24 Feb 2004Dismissed

U.P. State Sugar Corporation Vs Burwal Sugar Mills Co. Ltd. and Others

Supreme Court Of India · (2004) AIRSCW 1423 : (2004) 4 AWC 3439 Supp : (2004) 121 CompCas 1 : (2004) 4 JT 356 : (2004) 2 SCALE 646 : (2004) 4 SCC 98 : (2004) 3 SCR 605 : (2004) 2 Supreme 268

Uttar Pradesh Sugar Undertakings (Acquisition) Act, 1971 — Section 2, 3Uttar Pradesh Sugarcane (Purchase Tax) Act, 1961 — Section 3A, 3A(2), 3A(3), 3A(4)
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Supreme Court24 Feb 2004Allowed

Prahlad Sharma Vs State of U.P. and Others

Supreme Court Of India · (2004) AIRSCW 1145 : (2004) 4 AWC 3434 Supp : (2004) 3 JT 308 : (2004) 2 LLJ 248 : (2004) 2 SCALE 652 : (2004) 4 SCC 113 : (2004) 2 SCR 594 : (2004) 2 Supreme 262 : (2004) 2 UPLBEC 1073

Constitution of India, 1950 — Article 311Uttar Pradesh Government Servants (Discipline and Appeal) Rules, 1999 — Rule 13, 24A
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Supreme Court20 Feb 2004Disposed Of

Exphar SA and Another Vs Eupharma Laboratories Ltd. and Another

Supreme Court Of India · AIR 2004 SC 1682 : (2004) AIRSCW 1087 : (2004) 2 AWC 1515 Supp : (2004) 73 DRJ 663 : (2004) 3 JT 1 : (2004) 2 MLJ 156 : (2004) 28 PTC 251 : (2004) 2 SCALE 589 : (2004) 3 SCC 688 : (2004) 2 Supreme 146

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, Order 7 Rule 11, 20Copyright Act, 1957 — Section 60, 62, 62(1), 62(2)
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Supreme Court20 Feb 2004Allowed

Escorts Farms Ltd., Previously known as Escorts Farms (Ramgarh) Ltd. Vs The Commissioner, Kumanon Division, Nainital, U.P. and Others

Supreme Court Of India · AIR 2004 SC 2186 : (2004) AIRSCW 7204 : (2004) AIRSCW 1960 : (2004) 2 JT 481 : (2005) 98 RD 158 : (2005) 1 RD 158 : (2004) 2 SCALE 607 : (2004) 4 SCC 281 : (2004) 2 SCR 543 : (2004) 6 Supreme 156

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33, 11Constitution of India, 1950 — Article 136, 142Government Grants Act, 1895 — Section 2(3)
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Supreme Court19 Feb 2004Allowed

Prithvi (Minor) Vs Mam Raj and Others

Supreme Court Of India · (2004) 3 ACR 2617 : (2004) AIRSCW 1194 : (2004) AIRSCW 2465 : (2004) AIRSCW 2605 : (2004) AIRSCW 6958 : (2004) 1 ALD(Cri) 850 : (2004) 1 BLJR 673 : (2004) 2 JT 582 : (2004) 2 SCALE 580 : (2004) 13 SCC 279 : (2004) 2 SCR 530 : (2004) 6 Supreme 138 : (2004)

Constitution of India, 1950 — Article 136Penal Code, 1860 (IPC) — Section 302, 307, 34, 460
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Supreme Court17 Feb 2004Dismissed

Berger Paints India Ltd. Vs Commissioner of Income Tax, Calcutta

Supreme Court Of India · AIR 2004 SC 1743 : (2004) AIRSCW 2400 : (2004) AIRSCW 1302 : (2004) 187 CTR 193 : (2004) 92 ECC 225 : (2004) 165 ELT 488 : (2004) 266 ITR 99 : (2004) 4 JT 252 : (2004) 2 SCALE 554 : (2004) 12 SCC 42 : (2004) 2 SCR 502 : (2004) 3 Supreme 588 : (2004) 3 Sup

Income Tax Act, 1961 — Section 141A, 256(1), 261, 263, 43B
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Supreme Court17 Feb 2004Dismissed

K. Anbazhagan Vs Superintendent of Police, Chennai and Others

Supreme Court Of India · (2004) 2 ACR 1687 : (2004) AIRSCW 1240 : (2004) 2 ALT 28 : (2004) 1 CTC 795 : (2004) 2 JT 608 : (2004) 2 SCALE 508 : (2004) 3 SCC 788 : (2004) 2 SCR 495 : (2004) 2 Supreme 105

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 313, 406
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Supreme Court17 Feb 2004Allowed

Green View Tea and Industries Vs Collector, Golaghat, Assam and Another

Supreme Court Of India · AIR 2004 SC 1738 : (2004) AIRSCW 1347 : (2004) 2 AWC 1723 Supp : (2004) 98 CLT 157 : (2004) 2 JCR 124 : (2004) 2 JT 556 : (2004) 2 SCALE 547 : (2004) 4 SCC 122 : (2004) 2 Supreme 584

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Evidence Act, 1872 — Section 3Land Acquisition Act, 1894 — Section 17(3)(A), 18, 4
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