COURT ARCHIVE

Supreme Court Of India judgments, 2004

1,113 judgments · page 53 of 56

Supreme Court23 Jan 2004Allowed

Ram Phal Kundu Vs Kamal Sharma

Supreme Court Of India · AIR 2004 SC 1657 : (2004) AIRSCW 3084 : (2004) AIRSCW 1043 : (2004) 2 SCALE 49 : (2004) 2 SCC 759 : (2004) 1 SCR 977 : (2004) 3 Supreme 579 : (2004) 1 Supreme 1012

Conduct of Elections Rules, 1961 — Rule 10, 5Criminal Procedure Code, 1973 (CrPC) — Section 164Representation of the People Act, 1951 — Section 100, 116A, 29A, 33(1), 36(4)

Supreme Court23 Jan 2004Dismissed

Shri Gopal and Another Vs Subhash and Others

Supreme Court Of India · (2004) 2 ACR 1786 : (2004) CriLJ 3349 : (2004) 2 SCALE 104 : (2004) 13 SCC 174 : (2004) 1 SCR 1085 : (2004) 2 UJ 928

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 161, 162(1), 162(2)Evidence Act, 1872 — Section 145

Supreme Court23 Jan 2004Dismissed

Kulwant Singh and Others Vs State of Punjab

Supreme Court Of India · (2004) 3 ACR 2577 : (2004) AIRSCW 778 : (2003) 1 JT 583 : (2004) 1 RLW 128 : (2004) 2 SCALE 32 : (2006) 12 SCC 290 : (2004) 9 SCC 257 : (2004) 1 SCR 1018 : (2004) 2 Supreme 93

Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 100, 101, 102, 103, 104

Supreme Court22 Jan 2004Dismissed

Dastagir Sab and Another Vs State of Karnataka

Supreme Court Of India · (2004) 1 ACR 910 : (2004) AIRSCW 518 : (2004) 1 JT 635 : (2004) 4 KarLJ 345 : (2005) 1 LW(Cri) 8 : (2004) 3 MhLj 694 : (2004) MPLJ 154 : (2004) 2 SCALE 8 : (2004) 3 SCC 106 : (2004) 1 SCR 952 : (2004) 1 Supreme 918

Penal Code, 1860 (IPC) — Section 376(2)

Supreme Court22 Jan 2004Partly Allowed

The Divisional Manager, APSRTC and Others Vs P. Lakshmoji Rao and Others

Supreme Court Of India · AIR 2004 SC 1503 : (2004) AIRSCW 565 : (2004) 3 ALD 1 : (2004) 5 ALLMR 216 : (2004) 4 ALT 70 : (2004) 5 JT 217 : (2004) 1 LLJ 1045 : (2004) 1 RLW 90 : (2004) 1 SCALE 654 : (2004) 2 SCC 433 : (2004) SCC(L&S) 416 : (2004) 1 SCR 929 : (2004) 1 Supreme 1029

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 25B

Supreme Court22 Jan 2004Allowed

Collector of Central Excise, Meerut Vs Maruti Foam (P) Ltd.

Supreme Court Of India · (2004) 92 ECC 498 : (2004) 164 ELT 394 : (2004) 6 SCC 722 : (2006) 144 STC 161

Central Excise Rules, 1944 — Rule 8(1)

Supreme Court22 Jan 2004Allowed

B. Shashikala Vs State of Andhra Pradesh

Supreme Court Of India · (2004) 2 ACR 1870 : AIR 2004 SC 1610 : (2004) AIRSCW 875 : (2004) 1 DMC 231 : (2004) 1 JT 614 : (2004) 1 RLW 81 : (2004) 1 SCALE 705 : (2004) 13 SCC 249 : (2004) 2 SCR 940 : (2004) 1 Supreme 543

Evidence Act, 1872 — Section 32(1)Penal Code, 1860 (IPC) — Section 299, 302, 304, 307, 498A

Supreme Court22 Jan 2004Allowed

Midas Hygiene Industries P. Ltd. and Another Vs Sudhir Bhatia and Others

Supreme Court Of India · (2004) 73 DRJ 647 : (2004) 2 PLJR 141 : (2004) 28 PTC 121 : (2004) 2 SCALE 231 : (2004) 3 SCC 90

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2

Supreme Court22 Jan 2004Disposed Of

Hem Raj, etc. Vs Raja Ram and Others

Supreme Court Of India · (2004) 2 ACR 1848 : AIR 2004 SC 1489 : (2004) AIRSCW 447 : (2004) 1 ALT(Cri) 265 : (2004) CriLJ 901 : (2004) 1 SCALE 637 : (2004) 9 SCC 18 : (2004) 1 Supreme 510

Arms Act, 1959 — Section 25, 27Penal Code, 1860 (IPC) — Section 114, 302, 34

Supreme Court21 Jan 2004Dismissed

Chacko @ Aniyan Kunju and Others Vs State of Kerala

Supreme Court Of India · (2004) 2 ACR 1791 : (2004) AIRSCW 2385 : (2004) AIRSCW 1244 : (2004) 1 ALD(Cri) 602 : (2004) 1 JT 358 : (2004) 1 KLT 884 : (2004) 1 RLW 97 : (2004) 1 SCALE 625 : (2004) 12 SCC 269 : (2004) 1 SCR 900 : (2004) 1 Supreme 780 : (2004) 3 Supreme 300 : (2004) 1

Evidence Act, 1872 — Section 134Penal Code, 1860 (IPC) — Section 299, 300, 302, 304, 34

Supreme Court21 Jan 2004Allowed

Punjab National Bank Vs Virender Kumar Goel and Others

Supreme Court Of India · AIR 2004 SC 3988 : (2004) AIRSCW 2437 : (2004) AIRSCW 4378 : (2004) AIRSCW 5909 : (2004) 3 ALT 15 : (2004) 1 AWC 793 Supp : (2004) 3 CALLT 43 : (2003) 1 JT 566 : (2004) 1 LLJ 1057 : (2004) 2 PLJR 116 : (2004) 1 RLW 104 : (2004) 1 SCALE 621 : (2004) 2 SCC

Supreme Court21 Jan 2004Dismissed

Municipal Corporation, Amritsar Vs The Senior Superintendent of Post Offices, Amritsar Division and Another

Supreme Court Of India · (2004) AIRSCW 466 : (2004) 2 AWC 1717 Supp : (2004) 3 CALLT 37 : (2004) 2 JCR 191 : (2003) 1 JT 561(2) : (2004) 3 MLJ 66 : (2004) 1 SCALE 662 : (2004) 3 SCC 92 : (2004) 1 SCR 913 : (2004) 2 Supreme 577 : (2004) 1 UPLBEC 775

Constitution of India, 1950 — Article 285, 285(1), 285(2)Railways Act, 1989 — Section 135

Supreme Court20 Jan 2004Disposed Of

Nandoli Mohamed Rafeeq Vs Union of India (UOI) and Others

Supreme Court Of India · (2005) 2 ACR 2147 : (2004) 12 SCC 218

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Constitution of India, 1950 — Article 22(5), 32

Supreme Court20 Jan 2004dismissed

Wazir Chand and Co. Pvt. Ltd. Vs Commissioner of Customs, New Delhi

Supreme Court Of India · (2004) AIRSCW 485 : (2004) 91 ECC 497 : (2004) 112 ECR 745 : (2004) 164 ELT 369 : (2004) 3 JT 555 : (2004) 1 SCALE 672 : (2004) 9 SCC 132 : (2004) 1 Supreme 556

Customs Act, 1962 — Section 111O, 112A, 130E

Supreme Court20 Jan 2004Allowed

Vidhya Devi and Another Vs State of Haryana

Supreme Court Of India · (2004) 2 ACR 1851 : AIR 2004 SC 1757 : (2004) AIRSCW 882 : (2004) AIRSCW 5248 : (2004) 1 DMC 277 : (2004) 1 JT 609 : (2004) 1 RLW 86 : (2004) 1 SCALE 616 : (2004) 9 SCC 476 : (2004) 2 SCR 846 : (2004) 6 Supreme 539

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 302, 304B, 34, 498A

Supreme Court20 Jan 2004Disposed Of

National Insurance Co. Ltd. Vs Keshav Bahadur and Others

Supreme Court Of India · (2004) 1 ACC 581 : (2004) ACJ 648 : AIR 2004 SC 1581 : (2004) AIRSCW 737 : (2004) AIRSCW 7409 : (2004) 3 ALD 24 : (2004) 5 ALLMR 331 : (2004) 2 AWC 945 Supp : (2004) 118 CompCas 500 : (2004) 2 JCR 68 : (2004) 2 JT 282 : (2004) 137 PLR 47 : (2004) 1 RLW 14

Civil Procedure Code, 1908 (CPC) — Section 34Motor Vehicles Act, 1939 — Section 110, 110A, 110CC, 166, 95Motor Vehicles Act, 1988 — Section 171

Supreme Court20 Jan 2004Allowed

State of West Bengal and Others Vs Sujit Kumar Rana

Supreme Court Of India · (2005) 2 ACR 1555 : AIR 2004 SC 1851 : (2004) AIRSCW 6639 : (2004) 2 ALD(Cri) 258 : (2004) 3 CALLT 55 : (2004) 4 JCR 137 : (2004) 5 JT 157 : (2004) 1 SCALE 641 : (2004) 4 SCC 129 : (2004) 2 SCR 870 : (2004) 8 Supreme 473 : (2004) 1 UC 589

Constitution of India, 1950 — Article 136, 226, 300A, 48A, 51ACriminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 6A(2), 6C, 6E, 7(1)

Supreme Court20 Jan 2004Dismissed

Union of India (UOI) Vs Bal Ram and Another

Supreme Court Of India · AIR 2004 SC 3981 : (2004) AIRSCW 4355 : (2004) 5 ALLMR 939

Land Acquisition Act, 1894 — Section 4

Supreme Court20 Jan 2004Dismissed

Moti Lal Vs State of M.P. (Now Chhattisgarh)

Supreme Court Of India · (2004) 2 ACR 1855 : (2004) AIRSCW 456 : (2004) CriLJ 907 : (2004) 1 DMC 177 : (2004) 1 JT 353 : (2004) 3 MPHT 1 : (2004) 1 RLW 109 : (2004) 1 SCALE 611 : (2004) 2 SCC 469 : (2004) 1 SCR 854 : (2004) 1 Supreme 518

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 235(2), 309, 309(2)Penal Code, 1860 (IPC) — Section 302, 306, 34, 498A

Supreme Court20 Jan 2004Dismissed

Raj Kumar Vs Sardari Lal and Others

Supreme Court Of India · (2004) 2 ALD 95 : (2004) 2 ALT 1 : (2004) 2 AWC 1186 Supp : (2004) 2 CHN 13 Supp : (2004) 4 CTC 549 : (2004) 2 JT 196 : (2004) 2 SCALE 17 : (2004) 2 SCC 601 : (2004) 1 SCR 838

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 16, Order 22 Rule 10, Order 9 Rule 13, 146, 47Limitation Act, 1963 — Section 5Transfer of Property Act, 1882 — Section 52