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Supreme Court Of India judgments, 2004

1,113 judgments · page 55 of 56

Supreme Court12 Jan 2004Dismissed

T. Shankar Prasad Vs State of Andhra Pradesh

Supreme Court Of India · (2005) 3 ACR 2700 : (2004) AIRSCW 262 : (2004) CriLJ 884 : (2004) 164 ELT 143 : (2004) 1 JT 188 : (2004) 1 SCALE 318 : (2004) 3 SCC 753 : (2004) 2 SCR 419

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 114, 4Penal Code, 1860 (IPC) — Section 120B, 161, 165, 165A
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Supreme Court09 Jan 2004Disposed Off

Firm Ashok Traders and Another etc. Vs Gurumukh Das Saluja and Others etc.

Supreme Court Of India · AIR 2004 SC 1433 : (2004) AIRSCW 366 : (2004) 1 ARBLR 141 : (2004) 2 AWC 949 Supp : (2004) 2 CompLJ 419 : (2004) 2 CTC 208 : (2005) 2 JLJ 269 : (2004) 2 JT 352 : (2004) 3 MhLj 592 : (2004) MPLJ 266 : (2004) 137 PLR 526 : (2004) 1 SCALE 297 : (2004) 3 SCC

Arbitration Act, 1940 — Section 20Arbitration and Conciliation Act, 1996 — Section 11, 17, 2(1), 36, 37(1)Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1, Order 40 Rule 2, Order 40 Rule 3, Order 40 Rule 4
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Supreme Court08 Jan 2004Partly Allowed

Alakh Ram Vs State of U.P.

Supreme Court Of India · (2004) 2 ACR 1838 : (2004) AIRSCW 454 : (2004) 1 ALD(Cri) 462 : (2004) CriLJ 905 : (2004) 91 ECC 297 : (2004) 2 OLR 179 : (2004) 2 PLJR 212 : (2004) 1 RLW 61 : (2004) 1 SCALE 401 : (2004) 1 SCC 766 : (2004) 1 SCR 394 : (2004) 1 Supreme 405 : (2004) 1 UC 3

Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 8
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Supreme Court08 Jan 2004Allowed

Reema Aggarwal Vs Anupam and Others

Supreme Court Of India · (2004) 1 ACR 638 : AIR 2004 SC 1418 : (2004) 1 ALD(Cri) 452 : (2004) 3 CALLT 16 : (2004) CriLJ 892 : (2004) 1 DMC 201 : (2004) 1 JT 177 : (2004) 2 KLT 822 : (2004) 1 SCALE 264 : (2004) 3 SCC 199 : (2004) 2 SCR 378 : (2004) 1 UC 489

Indian Penal Code, 1860 — Section 304B, 307, 494, 498AHindu Marriage Act, 1955 — Section 5, 11, 16, 27Dowry Prohibition Act, 1961 — Section 2, 4, 5, 6
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Supreme Court07 Jan 2004Dismissed

Bharat Hydro Power Corpn. Ltd. and Others Vs State of Assam and Another

Supreme Court Of India · (2004) AIRSCW 2308 : (2004) AIRSCW 1640 : (2004) 1 JT 63 : (2004) 1 SCALE 211 : (2004) 2 SCC 553 : (2004) 1 SCR 284 : (2004) 2 Supreme 419 : (2004) 1 Supreme 285

Arbitration and Conciliation Act, 1996 — Section 11, 8Bharat Hydro Power Corporation Limited (Acquisition and Transfer of Undertaking) Act, 1996 — Section 10, 11, 12, 13, 14Constitution of India, 1950 — Article 14,
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Supreme Court07 Jan 2004Dismissed

Ashok Leyland Ltd. Vs State of Tamil Nadu and Another

Supreme Court Of India · (2004) AIRSCW 5361 : (2004) 1 SCALE 224 : (2004) 3 SCC 1 : (2004) 1 SCR 306 : (2004) 134 STC 473 : (2004) 6 Supreme 407

Andhra Pradesh High Court (Original Side) Rules — Rule 5Central Sales Tax (Registration and Turnover) Rules, 1957 — Rule 12(5), 12ACentral Sales Tax Act, 1956 — Section 13(4), 14, 15, 2, 3
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Supreme Court07 Jan 2004Dismissed

R. Vishwanatha Pillai Vs State of Kerala and Others

Supreme Court Of India · AIR 2004 SC 1469 : (2004) AIRSCW 3038 : (2004) AIRSCW 419 : (2004) AIRSCW 4826 : (2004) 2 CALLT 17 : (2004) 2 CTC 196 : (2004) 1 JT 88 : (2004) 1 KLT 708 : (2004) 3 MLJ 19 : (2004) 1 SCALE 285 : (2004) 2 SCC 105 : (2004) SCC(L&S) 350 : (2004) 2 SCR 360 :

All India Services (Discipline and Appeal) Rules, 1969 — Rule 6, 7, 7(1), 7(2)All India Services Act, 1951 — Section 3(1)Constitution of India, 1950 — Article 14, 15(1), 15(4), 16(1), 16(4)
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Supreme Court07 Jan 2004Disposed Of

Krishi Utpadan Mandi Samiti Sahaswan District Badaun through its Secretary Vs Bipin Kumar and Another

Supreme Court Of India · (2004) AIRSCW 533 : (2004) 3 ALD 45 : (2004) 5 ALLMR 213 : (2004) 2 AWC 1176 Supp : (2004) 3 CHN 1 Supp : (2004) 109 DLT 356 : (2004) 73 DRJ 709 : (2004) 2 JCR 217 : (2004) 137 PLR 70 : (2004) 1 SCALE 332 : (2004) 2 SCC 283 : (2004) 1 Supreme 448 : (2004)

Evidence Act, 1872 — Section 92Land Acquisition Act, 1894 — Section 18, 23, 4, 6
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Supreme Court06 Jan 2004Disposed Of

People''s Union for Civil Liberties and Another Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2004 SC 1442 : (2004) AIRSCW 4314 : (2004) AIRSCW 379 : (2004) AIRSCW 3108 : (2004) 2 CALLT 39 : (2004) 1 JT 152 : (2004) 1 SCALE 91 : (2004) 7 SCALE 718 : (2004) 2 SCC 476 : (2004) 1 SCR 232 : (2004) 1 Supreme 838 : (2004) 5 Supreme 690 : (2004) 4 Su

Atomic Energy Act, 1962 — Section 13, 136, 14, 16, 17Constitution of India, 1950 — Article 10, 19, 19(1), 19(2), 226Evidence Act, 1872 — Section 123, 162
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Supreme Court06 Jan 2004Dismissed

National Insurance Co. Ltd. Vs Baljit Kaur and Others

Supreme Court Of India · (2004) 1 ACC 259 : (2004) ACJ 428 : AIR 2004 SC 1340 : (2004) 1 ALD 98 : (2004) 5 ALLMR 238 : (2004) 2 ALT 33 : (2004) 1 AWC 565 Supp : (2004) 4 CHN 134 Supp : (2004) 118 CompCas 435 : (2004) 1 CTC 210 : (2004) 2 GLR 1071 : (2004) 2 JLJ 127 : (2004) 1 JT

Motor Vehicles (Amendment) Act, 1994 — Section 147Motor Vehicles Act, 1939 — Section 95Motor Vehicles Act, 1988 — Section 147, 147(1), 168
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Supreme Court06 Jan 2004Allowed

Pearlite Liners Pvt. Ltd. Vs Manorama Sirsi

Supreme Court Of India · AIR 2004 SC 1373 : (2004) 1 AWC 764 Supp : (2004) 4 CTC 544 : (2004) 2 JCR 1 : (2004) 1 JT 58 : (2004) 1 LLJ 1041 : (2004) 2 LW 866 : (2004) 3 MhLj 563 : (2004) 2 MLJ 141 : (2004) MPLJ 367 : (2004) 1 OLR 322 : (2004) 1 RLW 145 : (2004) 1 SCALE 280 : (2004

Constitution of India, 1950 — Article 311
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Supreme Court05 Jan 2004Allowed

India Umbrella Manufacturing Co. and Others Vs Bhagabandei Agarwalla (Dead) by Lrs. Smt. Savitri Agarwalla and Others

Supreme Court Of India · AIR 2004 SC 1321 : (2004) AIRSCW 3626 : (2004) AIRSCW 184 : (2004) 2 ALD 12 : (2004) 5 ALLMR 382 : (2004) 3 CALLT 1 : (2004) 2 CHN 96 Supp : (2004) 1 CTC 353 : (2004) 1 JT 200 : (2004) 137 PLR 251 : (2004) 1 SCALE 53 : (2004) 3 SCC 178 : (2004) 1 SCR 10 :

Constitution of India, 1950 — Article 142Transfer of Property Act, 1882 — Section 111
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Supreme Court05 Jan 2004Dismissed

Mangilal Vs State of Madhya Pradesh

Supreme Court Of India · (2004) 1 ACR 808 : AIR 2004 SC 1280 : (2004) 1 ALD(Cri) 447 : (2004) CriLJ 880 : (2004) 1 CTC 474 : (2005) 1 JLJ 327 : (2004) 1 JT 81 : (2004) 1 KLT 1038 : (2004) 1 SCALE 42 : (2004) 2 SCC 447 : (2004) 1 SCR 1

Constitution of India, 1950 — Article 366Code Of Criminal Procedure, 1973 — Section 357, 357(1), 357(3), 357(4), 357(5)Indian Penal Code, 1860 — Section 147, 148, 149, 302, 323
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Supreme Court05 Jan 2004Allowed

Ramrao and Others Vs All India Backward Class Bank Employees Welfare Association and Others

Supreme Court Of India · AIR 2004 SC 1459 : (2004) AIRSCW 404 : (2004) 5 ALLMR 373 : (2004) 2 AWC 1580 Supp : (2004) 2 JCR 156 : (2004) 1 LLJ 1061 : (2004) 2 MLJ 66 : (2004) 1 SCALE 149 : (2004) 2 SCC 76 : (2004) SCC(L&S) 337 : (2004) 1 SCR 19 : (2004) 1 Supreme 207 : (2004) 2 UJ

Constitution of India, 1950 — Article 14Regional Rural Banks (Appointment and Promotion of Officers and Other Employees) Rules, 1988 — Rule 10(1)
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Supreme Court05 Jan 2004Dismissed

Food Corporation of India and Others Vs Babulal Agrawal Babulal Agrawal Vs Food Corporation of India and Others

Supreme Court Of India · (2004) AIRSCW 493 : (2004) 2 ALD 66 : (2004) 5 ALLMR 574 : (2004) 2 AWC 1571 Supp : (2005) 2 JLJ 233 : (2004) 1 JT 220 : (2004) 2 MLJ 57 : (2004) 137 PLR 72 : (2004) 1 SCALE 158 : (2004) 2 SCC 712 : (2004) 1 SCR 129 : (2004) 1 Supreme 197

Constitution of India, 1950 — Article 299Limitation Act, 1963 — Article 55, 3Registration Act, 1908 — Section 17(1), 17(2), 17(2)(IA), 2(7), 49
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Supreme Court05 Jan 2004Dismissed

Borgaram Deuri Vs Premodhar Bora and Another

Supreme Court Of India · AIR 2004 SC 1386 : (2004) AIRSCW 292 : (2004) 3 ALT 42 : (2004) 2 AWC 1444 Supp : (2004) 2 CALLT 32 : (2004) 1 JT 102 : (2004) 2 MLJ 30 : (2004) 1 SCALE 62 : (2004) 2 SCC 227 : (2004) 1 SCR 103 : (2004) 1 Supreme 100

Representation of the People Act, 1951 — Section 123(3), 123(3A), 83
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