Supreme Court17 Feb 2004Allowed
Commissioner of Central Excise, Chandigarh-I Vs Mahaan Dairies
Supreme Court Of India · (2004) 93 ECC 657 : (2004) 166 ELT 23 : (2004) 11 SCC 798
COURT ARCHIVE
Supreme Court Of India judgments, 2004
1,113 judgments · page 48 of 56
Supreme Court17 Feb 2004Allowed
Devender Kumar Singla Vs Baldev Krishan Singla
Supreme Court Of India · (2004) 3 ACR 2593 : (2004) AIRSCW 1485 : (2004) 1 ALD(Cri) 745 : (2004) CriLJ 1774 : (2004) 2 JT 539 : (2004) 2 SCALE 537 : (2005) 9 SCC 15 : (2004) 2 SCR 459 : (2004) 2 Supreme 115 : (2004) 2 UC 787
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 109, 34, 415, 420
Supreme Court17 Feb 2004Allowed
Union of India (UOI) and Others Vs Mohanlal Likumal Punjabi and Others
Supreme Court Of India · (2004) 3 ACR 2588 : AIR 2004 SC 1704 : (2004) AIRSCW 1153 : (2004) 1 ALD(Cri) 739 : (2004) 92 ECC 129 : (2004) 166 ELT 296 : (2004) 2 JT 528 : (2004) 2 SCALE 527 : (2004) 3 SCC 628 : (2004) 3 SCR 468 : (2004) 2 Supreme 109 : (2004) 2 UJ 870
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 11(1)General Clauses Act, 1897 — Section 21Smugglers and Foreign Exchange Manipulators (Forfeiture of Property) Act, 1976 —
Supreme Court17 Feb 2004Allowed
Commissioner, Commercial and Sales Taxes and Others Vs Orient Papers Mills and Another
Supreme Court Of India · (2004) AIRSCW 4722 : (2004) AIRSCW 1173 : (2004) 2 JT 564 : (2004) 2 SCALE 522 : (2004) 9 SCC 181 : (2004) 2 SCR 451 : (2004) 135 STC 19 : (2004) 6 Supreme 55 : (2004) 2 Supreme 199
Constitution of India, 1950 — Article 226, 227Orissa Sales Tax Act, 1947 — Section 14, 14C
Supreme Court17 Feb 2004Dismissed
Mandata Singh Vs State of Rajasthan and Another
Supreme Court Of India · (2004) 3 ACR 2598 : (2004) AIRSCW 6552 : (2004) AIRSCW 1409 : (2004) 2 JT 554 : (2004) 2 SCALE 545 : (2004) 9 SCC 428 : (2004) 1 ShimLC 459 : (2004) 2 Supreme 128 : (2004) 2 UJ 910
Arms Act, 1959 — Section 25, 3Penal Code, 1860 (IPC) — Section 120B, 307, 308, 323, 341, 399, 402
Supreme Court17 Feb 2004Disposed Of
Commissioner of C. Ex., Trichy Vs Rukmani Pakkwell Traders
Supreme Court Of India · (2004) 93 ECC 540 : (2004) 165 ELT 481 : (2004) 11 SCC 801
Trade and Merchandise Marks Act, 1958 — Section 8
Supreme Court17 Feb 2004Partly Allowed
Pensioners'' Assc., Ex-Assam Oil Officers and Others Vs Union of India (UOI) and Others
Supreme Court Of India · (2004) AIRSCW 1111 : (2004) 101 FLR 566 : (2004) 2 JT 455 : (2004) 2 LLJ 807 : (2004) 2 SCALE 559 : (2004) 3 SCC 265 : (2004) SCC(L&S) 458 : (2004) 2 SCR 479 : (2004) 2 SLJ 451 : (2004) 2 Supreme 342 : (2004) 2 UPLBEC 1620
Assam Oil Company Pension Fund Rules, 1973 — Rule 13Burmah Oil Company (Acquisition of Shares of Oil India Limited and of the Undertaking in India of Assam Oil Company Limited and the Burmah Oil Company (India Trading) Limited) Act, 198
Supreme Court17 Feb 2004Dismissed
Commissioner of Customs, Calcutta Vs Indian Oil Corporation Ltd. and Another
Supreme Court Of India · (2004) AIRSCW 5169 : (2004) AIRSCW 1310 : (2004) 187 CTR 297 : (2004) 92 ECC 161 : (2004) 165 ELT 257 : (2004) 267 ITR 272 : (2004) 2 SCALE 569 : (2004) 3 SCC 488 : (2004) 2 SCR 511 : (2006) 144 STC 146 : (2004) 6 Supreme 479
Central Excises and Salt Act, 1944 — Section 37A, 37BCustoms Act, 1962 — Section 14, 14(1A), 151A, 40, 42Customs Valuation (Determination of Price of Imported Goods) Rules, 1988 — Rule 5, 6, 7, 8, 9(2)
Supreme Court16 Feb 2004Dismissed
M.A. Kuttappan Vs E. Krishnan Nayanar and Another
Supreme Court Of India · (2004) 02 SC CK 0119
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 Court16 Feb 2004Dismissed
Prakash Nath Khanna and Another Vs Commissioner of Income Tax and Another
Supreme Court Of India · (2004) AIRSCW 3692 : (2004) AIRSCW 1768 : (2004) CriLJ 3362 : (2004) 187 CTR 97 : (2004) 266 ITR 1 : (2004) 2 JT 510 : (2004) 2 SCALE 512 : (2004) 9 SCC 686 : (2004) 2 SCR 434 : (2004) 2 Supreme 556 : (2004) 2 Supreme 193
Direct Tax Laws (Amendment) Act, 1987 — Section 142(1)Income Tax Act, 1922 — Section 22, 22(1), 22(3)Income Tax Act, 1961 — Section 139, 139(1), 139(2), 139(3), 139(4)
Supreme Court16 Feb 2004Dismissed
Sheo Shyam and Others Vs State of U.P. and Others
Supreme Court Of India · AIR 2004 SC 1938 : (2004) AIRSCW 1559 : (2004) 101 FLR 444 : (2004) 2 JT 467 : (2004) 2 SCALE 475 : (2005) 10 SCC 314 : (2005) SCC(L&S) 579 : (2004) 2 SCR 406 : (2004) 2 SLJ 402 : (2004) 2 Supreme 124 : (2004) 1 UPLBEC 959
Supreme Court16 Feb 2004Allowed
State of H.P. Vs Narendra Kumar and Another
Supreme Court Of India · (2004) 2 ACR 1294 : (2004) AIRSCW 1168 : (2004) 2 JT 522 : (2004) 1 KLT 1001 : (2004) 2 SCALE 502 : (2004) 4 SCC 567 : (2004) 2 SCR 413 : (2004) 2 Supreme 295
Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 114
Supreme Court16 Feb 2004Dismissed
Union of India (UOI) Vs Amrit Lal Manchanda and Another
Supreme Court Of India · (2004) 3 ACR 2606 : AIR 2004 SC 1625 : (2004) AIRSCW 944 : (2004) 1 ALD(Cri) 525 : (2004) CriLJ 1426 : (2004) 92 ECC 65 : (2004) 2 JT 378 : (2004) 2 SCALE 480 : (2004) 3 SCC 75 : (2004) 51 SCL 488 : (2004) 3 SCR 422 : (2004) 2 Supreme 150
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Constitution of India, 1950 — Article 22(5), 226, 32
Supreme Court13 Feb 2004Allowed
Bhagat Ram Vs Surinder Kumar and Others
Supreme Court Of India · (2005) 2 ACR 2146 : (2004) 11 SCC 622
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202(1)
Supreme Court13 Feb 2004Disposed Of
Oriental Insurance Co. Ltd. Vs Shri Nanjappan and Others
Supreme Court Of India · (2004) 1 ACC 524 : (2004) ACJ 721 : AIR 2004 SC 1630 : (2004) AIRSCW 952 : (2004) 5 ALLMR 393 : (2004) 2 AWC 1839 Supp : (2004) 2 CTC 464 : (2004) 2 JCR 84 : (2004) 2 JT 452 : (2004) 137 PLR 51 : (2004) 2 SCALE 451 : (2004) 13 SCC 224 : (2004) 2 SCR 365 :
Motor Vehicles Act, 1988 — Section 168
Supreme Court13 Feb 2004Dismissed
Union of India (UOI) and Others Vs Sri Janardhan Debanath and Another
Supreme Court Of India · AIR 2004 SC 1632 : (2004) AIRSCW 955 : (2004) 3 ALD 34 : (2004) 5 ALLMR 456 : (2004) 2 CGLJ 49 : (2004) 2 JT 371 : (2004) 2 LLJ 1057 : (2004) 2 MLJ 165 : (2004) 2 SCALE 430 : (2004) 4 SCC 245 : (2004) SCC(L&S) 631 : (2004) 3 SCR 356 : (2004) 2 SLJ 446 : (
Constitution of India, 1950 — Article 226, 227
Supreme Court13 Feb 2004Allowed
U.P. State Bridge Corporation Ltd. and Others Vs U.P. Rajya Setu Nigam S. Karamchari Sangh
Supreme Court Of India · AIR 2005 SC 4067 : (2004) 5 ALD 39 : (2005) 5 ALLMR 942 : (2004) 2 JT 440 : (2004) 2 LLJ 9 : (2004) 2 SCALE 466 : (2004) 4 SCC 268 : (2004) 3 SCR 391 : (2004) 2 SLJ 406 : (2004) 2 UC 909 : (2004) 2 UPLBEC 1567
Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 12, 226, 309, 32Uttar Pradesh Industrial Disputes Act, 1947 — Section 22, 25B, 65
Supreme Court13 Feb 2004Partly Allowed
Commercial Tax Officer and Others Vs Swastik Roadways and Another State of Madhya Pradesh and Others Vs United Transport Road Services
Supreme Court Of India · (2004) AIRSCW 1122 : (2004) 2 JT 396 : (2004) 2 SCALE 453 : (2004) 3 SCC 640 : (2004) 2 SCR 373 : (2004) 135 STC 1 : (2004) 3 Supreme 483
Central Excises and Salt Act, 1944 — Section 4(1)Haryana General Sales Tax Act, 1973 — Section 38, 38(1), 38(2), 38(3)Madhya Pradesh Commercial Tax Act, 1994 — Section 2, 27, 28, 29, 5
Supreme Court13 Feb 2004Partly Allowed
Fakeerappa and Another Vs Karnataka Cement Pipe Factory and Others
Supreme Court Of India · (2004) 1 ACC 494 : (2004) ACJ 699 : (2004) AIRSCW 7475 : (2004) 3 ALT 21 : (2004) 2 AWC 1837 Supp : (2004) 2 JT 432 : (2004) 4 LW 20 : (2004) 137 PLR 210 : (2004) 2 SCALE 428 : (2004) 2 SCC 473 : (2004) 2 SCR 369 : (2004) 1 Supreme 1059
Motor Vehicles Act, 1988 — Section 173
Supreme Court12 Feb 2004Disposed Of
Aboobacker Babu Haji and Others Vs Edakkode Pathummakutty Umma (D) by LRs
Supreme Court Of India · (2004) 2 CTC 67 : (2004) 3 MLJ 62 : (2004) 11 SCC 183
Civil Procedure Code, 1908 (CPC) — Section 122