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Supreme Court Of India judgments, 2004

1,113 judgments · page 54 of 56

Supreme Court20 Jan 2004Allowed

Sardar Khan Vs State of Karnataka

Supreme Court Of India · (2004) 2 ACR 1840 : AIR 2004 SC 1695 : (2004) AIRSCW 461 : (2004) CriLJ 910 : (2004) 1 DMC 171 : (2003) 1 JT 556 : (2004) 1 SCALE 606 : (2004) 2 SCC 442 : (2004) 2 SCR 891 : (2004) 1 Supreme 427

Penal Code, 1860 (IPC) — Section 302, 498A
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Supreme Court19 Jan 2004Dismissed

Essar Oil Ltd. Vs Halar Utkarsh Samiti and Others

Supreme Court Of India · AIR 2004 SC 1834 : (2004) AIRSCW 573 : (2004) AIRSCW 5143 : (2004) 2 GLR 1027 : (2004) 2 JT 210 : (2004) 1 SCALE 584 : (2004) 2 SCC 392 : (2004) 1 SCR 808 : (2004) 1 Supreme 787 : (2004) 7 Supreme 209 : (2004) 1 UJ 689

Constitution of India, 1950 — Article 21, 48A, 51AEnvironment (Protection) Act, 1986 — Section 3(1), 3(2)Environment (Protection) Rules, 1986 — Rule 5
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Supreme Court16 Jan 2004Partly Allowed

Samarendra Das, Advocate Vs The State of West Bengal and Others

Supreme Court Of India · (2004) AIRSCW 6569 : (2004) AIRSCW 488 : (2004) 4 ALT 47 : (2004) 2 CHN 76 Supp : (2004) 2 JT 413 : (2004) 1 SCALE 579 : (2004) 2 SCC 274 : (2004) SCC(L&S) 402 : (2004) 2 SCR 532 : (2004) 2 SLJ 223 : (2004) 8 Supreme 453 : (2004) 1 Supreme 1043 : (2004) 2

Administrative Tribunals Act, 1985 — Section 15, 15(1), 2, 4(2)Constitution of India, 1950 — Article 136, 226, 309, 311(2), 323ACriminal Procedure Code, 1973 (CrPC) — Section 25(1)
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Supreme Court16 Jan 2004Dismissed

Mehboob Dawood Shaikh Vs State of Maharashtra

Supreme Court Of India · (2004) 2 ACR 1859 : (2004) AIRSCW 527 : (2004) AIRSCW 2973 : (2004) 3 ALT 11 : (2004) CriLJ 1359 : (2004) 2 KLT 812 : (2004) 1 SCALE 418 : (2004) 2 SCC 362 : (2004) 1 SCR 554 : (2004) 1 Supreme 526 : (2004) 4 Supreme 483 : (2004) 1 UC 602 : (2004) 2 UJ 79

Arms Act, 1959 — Section 25(4)Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2), 309, 437, 437(1)Penal Code, 1860 (IPC) — Section 147, 148, 149, 188, 295A
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Supreme Court16 Jan 2004Dismissed

State of A.P. Vs V. Venkataswara Rao (Dead) by L.R.

Supreme Court Of India · (2004) AIRSCW 652 : (2004) 2 ALD 99 : (2004) 2 AWC 1190 Supp : (2004) 1 SCALE 409 : (2004) 4 SCC 220 : (2004) 2 SCR 538 : (2004) 1 Supreme 559

Cantonments Act, 1924 — Section 3Constitution of India, 1950 — Article 226Urban Land (Ceiling and Regulation) Act, 1976 — Section 10, 11, 12, 13, 14
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Supreme Court15 Jan 2004Dismissed

The State of West Bengal Vs Kesoram Industries Ltd. and Others

Supreme Court Of India · (2004) 187 CTR 219 : (2004) 266 ITR 721 : (2004) 1 JT 375 : (2004) 1 SCALE 425 : (2004) 10 SCC 201 : (2004) 2 SCR 564

Bengal General Clauses Act, 1899 — Section 3, 4(2), 4(2A)Bihar Land Reforms Act, 1950 — Section 10Cess Act, 1880 — Section 3, 4, 5, 6(1), 72
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Supreme Court15 Jan 2004Allowed

Mohinder Kumar Vs State of Haryana

Supreme Court Of India · (2004) 2 ACR 1846 : AIR 2004 SC 1694 : (2004) AIRSCW 451 : (2004) 3 ALT 6 : (2004) CriLJ 904 : (2004) 2 JT 37 : (2004) 2 OLR 177 : (2004) 1 SCALE 604 : (2004) 1 SCC 778 : (2004) 1 SCR 529 : (2004) 1 Supreme 434

Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Food Adulteration Act, 1954 — Section 14A, 16, 19(3), 20A, 7
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Supreme Court13 Jan 2004Partly Allowed

Jamshed Hormusji Wadia Vs Board of Trustees, Port of Mumbai and Another

Supreme Court Of India · AIR 2004 SC 1815 : (2004) AIRSCW 537 : (2004) 176 ELT 24 : (2004) 1 JT 232 : (2004) 1 SCALE 341 : (2004) 3 SCC 214 : (2004) 1 SCR 483 : (2004) 1 Supreme 975

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 41 Rule 22, Order 41 Rule 33Constitution of India, 1950 — Article 12, 136, 14, 142, 226
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Supreme Court13 Jan 2004Allowed

Leelawati and Another Vs Ramesh Chand and Others

Supreme Court Of India · (2005) 3 ACR 2690 : AIR 2004 SC 1488 : (2004) AIRSCW 446 : (2004) CriLJ 900 : (2004) 109 DLT 348 : (2004) 75 DRJ 62 : (2004) 1 RLW 108 : (2004) 1 SCALE 377 : (2004) 9 SCC 63 : (2004) 1 Supreme 283

Penal Code, 1860 (IPC) — Section 201, 302, 34
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Supreme Court13 Jan 2004Allowed

Ahmedabad Pvt. Primary Teachers'' Association Vs Administrative Officer and Others

Supreme Court Of India · AIR 2004 SC 1426 : (2004) AIRSCW 3122 : (2004) AIRSCW 356 : (2004) 5 ALLMR 299 : (2004) 6 BomCR 485 : (2004) 3 CHN 21 Supp : (2004) 109 DLT 374 : (2004) 2 GLR 908 : (2004) 2 JCR 72 : (2004) 2 JT 27 : (2004) 1 KLT 470 : (2004) 1 LLJ 596 : (2004) 1 RLW 63 :

Bombay Municipal Corporation Act, 1949 — Section 465Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 2Industrial Disputes Act, 1947 — Section 2
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Supreme Court13 Jan 2004Allowed

GTC Industries Ltd. Vs Commissioner of Central Excise, Baroda

Supreme Court Of India · (2004) 92 ECC 504 : (2004) 164 ELT 230 : (2004) 2 GLR 1808 : (2004) 3 SCC 704

Additional Duties of Excise (Goods of Special Importance) Act, 1957 — Section 3Central Excises and Salt Act, 1944 — Section 4Customs Tariff Act, 1975 — Section 3
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Supreme Court12 Jan 2004Dismissed

A.C. Razia Vs Government of Kerala and Others

Supreme Court Of India · (2004) AIRSCW 2803 : (2004) CriLJ 2498 : (2004) 91 ECC 377 : (2004) 1 JT 264 : (2004) 1 KLT 836 : (2004) 1 SCALE 378 : (2004) 2 SCC 621 : (2004) 1 SCR 437 : (2004) 1 Supreme 489

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 10, 11, 11(1), 14, 2(3)Constitution of India, 1950 — Article 21, 22, 22(4), 22(5), 22(7)Customs Act, 1962 — Section 108
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