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Supreme Court Of India judgments, 2004

1,113 judgments · page 52 of 56

Supreme Court29 Jan 2004Dismissed

Kumar V. Jahgirdar Vs Chethana Ramatheertha

Supreme Court Of India · AIR 2004 SC 1525 : (2004) 2 ALD 124 : (2004) 5 ALLMR 225 : (2004) 4 AWC 3451 Supp : (2004) 1 BLJR 802 : (2004) 2 CHN 146 Supp : (2004) 2 JCR 107 : (2004) 2 JT 601 : (2004) 4 KarLJ 338 : (2004) 1 OLR 277 : (2004) 1 RLW 123 : (2004) 2 SCALE 149 : (2004) 2 S

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Supreme Court29 Jan 2004Disposed Of

Simon and Others Vs State of Karnataka

Supreme Court Of India · (2004) 2 ACR 1771 : (2004) 1 ALD(Cri) 467 : (2004) 2 JT 124 : (2004) 4 KarLJ 322 : (2004) 2 SCALE 112 : (2004) 2 SCC 694 : (2004) 2 SCR 1164

Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 129, 354(3), 37, 43Evidence Act, 1872 — Section 9
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Supreme Court29 Jan 2004Disposed Of

State of M.P. Vs Deshraj and Others

Supreme Court Of India · (2004) 2 ACR 1783 : (2004) AIRSCW 5742 : (2004) CriLJ 1415 : (2004) 2 JT 146 : (2005) 1 LW(Cri) 54 : (2004) 2 SCALE 160 : (2004) 13 SCC 199 : (2004) 2 SCR 1185

Penal Code, 1860 (IPC) — Section 302, 304, 323, 34
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Supreme Court29 Jan 2004Dismissed

Lacchman Singh Vs State of H.P. and Others

Supreme Court Of India · (2004) 2 SCALE 70 : (2004) 9 SCC 271 : (2004) 1 SCR 1192

Constitution of India, 1950 — Article 136Himachal Pradesh Ceiling on Land Holdings Act, 1972 — Section 10, 3, 6, 8, 9Himachal Pradesh Ceiling on Land Holdings Rules, 1973 — Rule 10, 4, 6, 8, 9
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Supreme Court28 Jan 2004Allowed

Mehsana District Central Cooperative Bank Ltd. and Others Vs State of Gujarat and Others

Supreme Court Of India · AIR 2004 SC 1576 : (2004) AIRSCW 731 : (2004) 118 CompCas 507 : (2004) 2 GLR 1205 : (2004) 1 JT 628 : (2004) 2 SCALE 155 : (2004) 2 SCC 463 : (2004) 1 SCR 1125 : (2004) 8 Supreme 378 : (2004) 2 UJ 1079 : (2004) 2 UPLBEC 1561

Banking Regulation Act, 1949 — Section 2, 5, 5(1), 6, 6(1)Constitution of India, 1950 — Article 254(2)Gujarat Co-operative Societies Act, 1961 — Section 71(1)(a)
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Supreme Court28 Jan 2004Dismissed

State of Kerala and Another Vs Chandramohanan

Supreme Court Of India · (2004) 2 ACR 1554 : AIR 2004 SC 1672 : (2004) AIRSCW 3019 : (2004) AIRSCW 1064 : (2004) 1 ALD(Cri) 623 : (2004) CriLJ 1403 : (2004) 2 JT 418 : (2004) 1 KLT 1101 : (2004) 2 SCALE 256 : (2004) 3 SCC 429 : (2004) 2 SCR 1155 : (2004) 1 ShimLC 451 : (2004) 1 S

Constitution of India, 1950 — Article 341, 342Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 509
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Supreme Court28 Jan 2004Dismissed

K.C. Builders and Another Vs The Assistant Commissioner of Income Tax

Supreme Court Of India · (2004) AIRSCW 5174 : (2004) 186 CTR 721 : (2004) 265 ITR 562 : (2004) 2 JT 100 : (2004) 1 KLT 596 : (2004) 2 SCALE 137 : (2004) 2 SCC 731 : (2004) 1 SCR 1134 : (2004) 6 Supreme 371

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Income Tax Act, 1922 — Section 12(1B), 2(6A)Income Tax Act, 1961 — Section 132, 143(3), 147, 148, 254
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Supreme Court27 Jan 2004Dismissed

M.R.F. Ltd. Vs Collector of Central Excise, Madras

Supreme Court Of India · (2004) AIRSCW 643 : (2004) 91 ECC 521 : (2004) 112 ECR 629 : (2004) 164 ELT 383 : (2004) 2 JT 434 : (2004) 2 SCALE 133 : (2004) 2 SCC 417 : (2004) 1 SCR 1117 : (2004) 2 Supreme 286

Central Excise Rules, 1944 — Rule 233B, 233B(1), 233B(3), 233B(4), 233B(8)Central Excises and Salt Act, 1944 — Section 11A, 11B, 11B(1), 11B(3), 35L
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Supreme Court27 Jan 2004Allowed

Jose Philip Mampillil Vs Premier Automobiles Ltd. and Another

Supreme Court Of India · AIR 2004 SC 1529 : (2004) AIRSCW 3102 : (2004) AIRSCW 648 : (2004) 5 ALLMR 222 : (2004) 3 ALT 2 : (2004) 2 AWC 996 Supp : (2004) 2 CHN 72 Supp : (2004) 2 CompLJ 6 : (2004) 1 CPJ 9 : (2004) 2 JT 549 : (2004) 2 MhLj 369 : (2004) MPLJ 1 : (2004) 2 PLJR 78 :

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Supreme Court27 Jan 2004Disposed Of

Smt. Krishna Kanwar @ Thakuraeen Vs State of Rajasthan

Supreme Court Of India · (2004) 2 ACR 1798 : (2004) AIRSCW 1203 : (2004) 91 ECC 545 : (2004) 1 JT 597 : (2004) 2 SCALE 22 : (2004) 2 SCC 608 : (2004) 1 SCR 1101 : (2004) 1 Supreme 815 : (2004) 2 UJ 826

Evidence Act, 1872 — Section 27Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 41, 42, 42(1), 42(2)
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Supreme Court23 Jan 2004Allowed

Union of India (UOI) Vs Naveen Jindal and Another

Supreme Court Of India · AIR 2004 SC 1559 : (2004) AIRSCW 705 : (2004) 5 ALLMR 339 : (2004) 3 CHN 30 Supp : (2004) 109 DLT 17 : (2004) 73 DRJ 720 : (2004) 2 JLJ 148 : (2004) 2 JT 1 : (2004) 1 SCALE 677 : (2004) 2 SCC 510 : (2004) 2 SCR 1038 : (2004) 1 Supreme 880 : (2004) 1 UD 23

Constitution of India, 1950 — Article 116, 13, 13(3), 14, 162Emblems and Names (Prevention of Improper Use) Act, 1950 — Section 3Police Act, 1861 — Section 12
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Supreme Court23 Jan 2004Dismissed

Karnataka Rare Earth and Another Vs The Senior Geologist, Department of Mines and Geology and Another

Supreme Court Of India · (2004) AIRSCW 6767 : (2004) AIRSCW 6717 : (2004) AIRSCW 476 : (2004) AIRSCW 4663 : (2004) AIRSCW 3223 : (2004) 2 JCR 112 : (2004) 2 JT 472 : (2005) 1 KarLJ 168 : (2004) 2 SCALE 1 : (2004) 2 SCC 783 : (2004) 1 SCR 965 : (2004) 7 Supreme 695 : (2004) 5 Supr

Constitution of India, 1950 — Article 142Karnataka Agricultural Income Tax Act, 1957 — Section 42(1)Karnataka Minor Mineral Concession Rules, 1969 — Rule 3, 3A
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Supreme Court23 Jan 2004Allowed

Union of India (UOI) and Another Vs Sneha Khemka and Another

Supreme Court Of India · (2004) 2 ACR 1864 : (2004) AIRSCW 511 : (2004) CriLJ 941 : (2004) 91 ECC 473 : (2004) 2 JT 43 : (2004) 1 SCALE 699 : (2004) 2 SCC 570 : (2004) 51 SCL 26 : (2004) 2 SCR 1074 : (2004) 1 Supreme 536

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 11, 3, 3(1)Constitution of India, 1950 — Article 136, 22, 22(5)General Clauses Act, 1897 — Section 21
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Supreme Court23 Jan 2004Dismissed

Sopan Sukhdeo Sable and Others Vs Assistant Charity Commissioner and Others

Supreme Court Of India · (2004) 3 AD 162 : AIR 2004 SC 1801 : (2004) AIRSCW 799 : (2004) AIRSCW 4778 : (2004) 2 ALD 115 : (2004) 5 ALLMR 360 : (2004) 2 AWC 1505 Supp : (2004) 2 CHN 152 Supp : (2004) 2 LW 800 : (2004) 97 RD 129 : (2004) 2 SCALE 82 : (2004) 3 SCC 137 : (2004) 2 SCR

Bombay Public Trusts Act, 1950 — Section 50, 51, 80Civil Procedure Code, 1908 (CPC) — Order 2 Rule 1, Order 2 Rule 2, Order 6 Rule 16, Order 6 Rule 2(1), Order 7 Rule 11Constitution of India, 1950 — Article 136, 226
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