COURT ARCHIVE

Supreme Court Of India judgments, 2004

1,113 judgments · page 50 of 56

Supreme Court10 Feb 2004Dismissed

Aman Kumar and Another Vs State of Haryana

Supreme Court Of India · (2004) 2 ACR 1560 : AIR 2004 SC 1497 : (2004) AIRSCW 827 : (2004) AIRSCW 7373 : (2004) 1 ALD(Cri) 757 : (2004) 2 CGLJ 25 : (2004) CriLJ 1399 : (2004) 2 JT 274 : (2004) 2 SCALE 356 : (2004) 4 SCC 379 : (2004) 2 SCR 237 : (2004) 2 Supreme 5 : (2004) 6 Supre

Penal Code, 1860 (IPC) — Section 122, 34, 354, 375, 376

Supreme Court10 Feb 2004Disposed Of

K. Kunhambu Vs Smt. Chandramma and Others

Supreme Court Of India · (2004) AIRSCW 3920 : (2004) 3 CHN 5 Supp : (2004) 3 JT 255(2) : (2004) 6 KarLJ 179 : (2004) 2 SCALE 363 : (2004) 9 SCC 174 : (2004) 2 SCR 249 : (2004) 2 Supreme 323

Karnataka Land Reforms Act, 1961 — Section 109, 2(18), 2A(18), 2A(34), 45Karnataka Land Revenue Act, 1964 — Section 95(2)Karnataka Tenants (Temporary Protection from Eviction) Act, 1961 — Section 4, 5

Supreme Court10 Feb 2004Dismissed

Ashok Vishnu Davare Vs State of Maharashtra

Supreme Court Of India · (2004) 3 ACR 2626 : (2004) 1 BLJR 717 : (2004) 1 DMC 354 : (2004) 2 JT 242 : (2004) 3 PLJR 18 : (2004) 2 SCALE 379 : (2004) 9 SCC 431 : (2004) 1 UC 646 : (2004) 2 UJ 775

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 306, 34, 498A

Supreme Court10 Feb 2004Dismissed

Seeds man Association, Hyderabad and Others Vs Principal Secretary to Govt., A.P. and Others

Supreme Court Of India · AIR 2004 SC 1690 : (2004) AIRSCW 1099 : (2004) 2 JT 247 : (2004) 2 SCALE 385 : (2004) 9 SCC 56 : (2004) 2 SCR 272

Andhra Pradesh (Agricultural Produce and Livestock) Markets Act, 1966 — Section 2, 6, 7Constitution of India, 1950 — Article 226Essential Commodities Act, 1955 — Section 3

Supreme Court10 Feb 2004Partly Allowed

Mrs. Janki Vashdeo Bhojwani and Another Vs The Indusind Bank Limited and Others

Supreme Court Of India · (2004) AIRSCW 964 : (2004) 52 BLJR 643 : (2004) 2 CHN 1 Supp : (2004) 2 JT 254 : (2004) 137 PLR 53 : (2004) 2 SCALE 370 : (2004) 3 SCC 584 : (2004) 2 Supreme 74 : (2004) 2 UJ 779

Income Tax Act, 1961 — Rule 68Transfer of Property Act, 1882 — Section 44

Supreme Court09 Feb 2004Dismissed

Amrita alias Amritlal Vs State of M.P.

Supreme Court Of India · (2004) 2 ACR 1551 : (2004) AIRSCW 4566 : (2004) 2 JT 295 : (2004) 2 SCALE 343 : (2004) 12 SCC 224 : (2004) 5 Supreme 683

Penal Code, 1860 (IPC) — Section 302

Supreme Court09 Feb 2004Allowed

Basheer @ N.P. Basheer Vs State of Kerala

Supreme Court Of India · (2004) 2 ACR 1631 : (2004) AIRSCW 932 : (2004) 1 ALD(Cri) 648 : (2004) CriLJ 1418 : (2004) 92 ECC 33 : (2004) 2 JT 299 : (2004) 2 KLT 39 : (2004) 2 SCALE 415 : (2004) 3 SCC 609 : (2004) 2 SCR 224 : (2004) 2 Supreme 231 : (2004) 1 UC 670

Constitution of India, 1950 — Article 14, 20(1)Narcotic Drugs and Psychotropic Substances (Amendment) Act, 2001 — Section 25, 41(1)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 1(2), 21, 22,

Supreme Court09 Feb 2004Allowed

Hukum Chandra Vs Vivek Singh and Another

Supreme Court Of India · (2004) 02 SC CK 0020

Constitution of India, 1950 — Article 226, 227Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 18

Supreme Court09 Feb 2004Allowed

State of Punjab and Others Vs S.C. Chadha

Supreme Court Of India · (2004) 2 AWC 1879 Supp : (2004) 3 CHN 14 Supp : (2004) 102 FLR 636 : (2004) 3 MhLj 688 : (2004) 2 MLJ 177 : (2004) MPLJ 134 : (2004) 2 SCALE 337 : (2004) 3 SCC 394 : (2004) SCC(L&S) 469 : (2004) 2 SCR 216 : (2004) 2 SLJ 150

Constitution of India, 1950 — Article 226Orissa General Financial Rules, 1959 — Rule 65Punjab civil Services Rules — Rule 4

Supreme Court06 Feb 2004Disposed Of

Kunjan Nair Sivaraman Nair Vs Narayanan Nair and Others

Supreme Court Of India · AIR 2004 SC 1761 : (2004) AIRSCW 894 : (2004) 1 AWC 786 Supp : (2004) 2 CHN 107 Supp : (2004) 1 CTC 628 : (2004) 2 JT 386 : (2004) 1 KLT 1082 : (2004) 2 SCALE 302 : (2004) 3 SCC 277 : (2004) 2 SCR 202 : (2004) 1 Supreme 867 : (2004) 1 UD 304

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 2 Rule 2(1), Order 2 Rule 2(3), 100, 11Kerala Compensation for Tenants Improvements Act, 1958 — Section 2

Supreme Court05 Feb 2004Dismissed

Union of India (UOI) and Others Vs K.S. Joseph and Others etc.

Supreme Court Of India · (2004) 101 FLR 633 : (2004) 2 SCALE 398 : (2004) 2 SCC 423 : (2004) SCC(L&S) 414 : (2004) 3 SCR 196

Supreme Court05 Feb 2004Disposed Of

Workmen of Nilgiri Coop. Mkt. Society Ltd. Vs State of Tamil Nadu and Others

Supreme Court Of India · AIR 2004 SC 1639 : (2004) AIRSCW 973 : (2004) 101 FLR 137 : (2004) 2 JT 51 : (2004) 2 LLJ 253 : (2004) 2 SCALE 311 : (2004) 3 SCC 514 : (2004) SCC(L&S) 476 : (2004) 3 SCR 159 : (2004) 2 UPLBEC 1336

Contract Labour (Regulation and Abolition) Act, 1970 — Section 10(1), 12, 21, 7Industrial Disputes Act, 1947 — Section 10, 10(1), 25O, 25TTamil Nadu Co-operative Societies Act, 1961 — Section 2

Supreme Court05 Feb 2004Allowed

Union of India (UOI) and Others Vs West Coast Paper Mills Ltd. and Another

Supreme Court Of India · AIR 2004 SC 1596 : (2004) AIRSCW 838 : (2004) 5 ALLMR 399 : (2004) 2 AWC 1830 Supp : (2004) 4 CHN 67 Supp : (2004) 3 CTC 53 : (2004) 164 ELT 375 : (2004) 2 JT 183 : (2004) 4 KarLJ 465 : (2004) 2 LW 811 : (2004) 2 SCALE 285 : (2004) 2 SCC 747 : (2004) 135

Constitution of India, 1950 — Article 136, 226Contract Act, 1872 — Section 72Limitation Act, 1963 — Article 113, 58, 14, 15, 3

Supreme Court05 Feb 2004Dismissed

Narain Singh and Another Vs State of Haryana

Supreme Court Of India · (2004) 2 ACR 1809 : AIR 2004 SC 1616 : (2004) AIRSCW 902 : (2004) 3 ALT 12 : (2004) CriLJ 1409 : (2004) 2 JT 327 : (2004) 2 SCALE 251 : (2004) 13 SCC 264 : (2004) 2 SCR 115 : (2004) 1 Supreme 909

Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 32(1)Penal Code, 1860 (IPC) — Section 302, 323, 34, 364

Supreme Court05 Feb 2004Allowed

Jayshree Chemicals and Another Vs Orissa State Electricity Board and Others

Supreme Court Of India · AIR 2004 SC 1585 : (2004) AIRSCW 755 : (2004) 2 AWC 1840 Supp : (2004) 97 CLT 806 : (2004) 2 JT 258 : (2004) 2 SCALE 277 : (2004) 3 SCC 674 : (2004) 2 SCR 133 : (2004) 1 Supreme 1076

Constitution of India, 1950 — Article 14, 19(1), 226Electricity (Supply) Act, 1948 — Section 49A, 78A(1), 79Electricity Act, 1910 — Section 22B

Supreme Court05 Feb 2004Allowed

Uptron India Ltd. Vs Union of India (UOI) and Another

Supreme Court Of India · (2004) 3 ALT 17 : (2004) 1 ARBLR 273 : (2004) 2 AWC 1513 Supp : (2004) 109 DLT 795 : (2004) 75 DRJ 55 : (2004) 2 SCALE 396 : (2004) 3 SCC 130 : (2004) 3 SCR 199

Arbitration Act, 1940 — Section 16

Supreme Court05 Feb 2004Allowed

Anter Singh Vs State of Rajasthan

Supreme Court Of India · (2004) AIRSCW 743 : (2004) AIRSCW 3104 : (2004) CriLJ 1380 : (2004) 1 CTC 612 : (2004) 1 JKJ 21 : (2004) 2 JT 332 : (2004) 2 SCALE 271 : (2004) 10 SCC 657 : (2004) 2 SCR 123 : (2004) 3 Supreme 131 : (2004) 1 Supreme 1005 : (2004) 1 UD 298 : (2004) 2 UJ 76

Arms Act, 1959 — Section 24, 25, 25(1), 26, 27Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 34

Supreme Court04 Feb 2004Dismissed

State of H.P. Vs Sukhvinder Singh

Supreme Court Of India · (2004) 1 ACR 916 : (2004) AIRSCW 968 : (2004) CriLJ 1434 : (2004) 2 JT 194 : (2004) 2 SCALE 210 : (2004) 12 SCC 101 : (2004) 1 ShimLC 449 : (2004) 1 Supreme 945

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 324, 449

Supreme Court04 Feb 2004Dismissed

Girija Shankar Vs State of U.P.

Supreme Court Of India · (2004) 1 ACR 732 : AIR 2004 SC 1808 : (2004) AIRSCW 810 : (2004) CriLJ 1388 : (2004) 2 JT 140 : (2004) 2 SCALE 205 : (2004) 3 SCC 793 : (2004) 2 SCR 73 : (2004) 1 Supreme 876 : (2004) 1 UC 444

Penal Code, 1860 (IPC) — Section 307, 34, 394

Supreme Court04 Feb 2004Allowed

Chairman, Ludhiana Improvement Trust Vs Kanwaljit Singh and Others

Supreme Court Of India · (2004) AIRSCW 3719 : (2004) AIRSCW 2962 : (2004) 2 JT 165 : (2004) 2 SCALE 245 : (2004) 9 SCC 421 : (2004) 2 SCR 88 : (2004) 2 Supreme 398 : (2004) 4 Supreme 3

Ludhiana Improvement Trust Land Disposal Rules, 1964 — Rule 5, 6Punjab Town Improvement Act, 1922 — Section 36