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Supreme Court Of India judgments, 2004

1,113 judgments · page 56 of 56

Supreme Court05 Jan 2004Allowed

New India Assurance Co. Ltd. Vs Manjit Kaur and Others

Supreme Court Of India · (2004) 1 ACC 477 : (2004) AIRSCW 704 : (2004) AIRSCW 5307 : (2004) 2 ALT 31 : (2004) 2 GLR 984 : (2003) 1 JT 571 : (2004) 4 LW 15 : (2004) 1 SCALE 68 : (2004) 3 SCC 348 : (2004) 1 SCR 126 : (2004) 7 Supreme 87 : (2004) 1 Supreme 284

Constitution of India, 1950 — Article 136
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Supreme Court05 Jan 2004Allowed

Andhra Bank Vs W.T. Seshachalam

Supreme Court Of India · AIR 2004 SC 1396 : (2004) AIRSCW 307 : (2004) 5 ALLMR 998 : (2004) 3 ALT 15 : (2004) 2 AWC 1077 Supp : (2004) 24 GLH 781 : (2004) 1 JT 367 : (2004) 1 LLJ 1051 : (2004) 1 SCALE 311 : (2004) 2 SCC 287 : (2004) SCC(L&S) 406 : (2004) 1 SCR 145 : (2004) 2 SLJ

Penal Code, 1860 (IPC) — Section 409, 436
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Supreme Court05 Jan 2004Allowed

M.T. Khan and Others Vs Government of Andhra Pradesh and Others

Supreme Court Of India · (2004) AIRSCW 504 : (2004) 2 ALT 24 : (2004) 2 AWC 1458 Supp : (2004) 102 FLR 3 : (2004) 1 JT 146 : (2004) 1 SCALE 336 : (2004) 2 SCC 267 : (2004) 1 SCR 117 : (2004) 2 SLJ 155 : (2004) 1 Supreme 149

Advocates Act, 1961 — Section 23Civil Procedure Code, 1908 (CPC) — Section 92Constitution of India, 1950 — Article 124, 146, 162, 165, 168
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Supreme Court05 Jan 2004Disposed Of

Ajay Gandhi and Another Vs B. Singh and Others

Supreme Court Of India · AIR 2004 SC 1391 : (2004) AIRSCW 298 : (2004) 186 CTR 506 : (2004) 95 ECC 13 : (2004) 167 ELT 257 : (2004) 265 ITR 451 : (2004) 1 JT 211 : (2004) 1 SCALE 84 : (2004) 2 SCC 120 : (2004) 1 SCR 164 : (2004) 2 SLJ 160 : (2004) 1 Supreme 319

Delegation of Financial Powers Rules, 1978 — Rule 10Income Tax Act, 1922 — Section 5AIncome Tax Act, 1961 — Section 255, 255(1), 255(5)
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Supreme Court05 Jan 2004Allowed

Sultan Sadik Vs Sanjay Raj Subba and Others

Supreme Court Of India · AIR 2004 SC 1377 : (2004) AIRSCW 859 : (2004) AIRSCW 278 : (2004) 2 AWC 1560 Supp : (2004) 1 CTLJ 473 : (2004) 1 JT 23 : (2004) 1 SCALE 112 : (2004) 2 SCC 377 : (2004) 2 SCR 82 : (2004) 1 Supreme 577 : (2004) 1 Supreme 186

Assam Elementary Education (Provincialisation) Act, 1974 — Section 27(1), 3, 4AAssam Elementary Education (Provincialisation) Services and Conduct Rules, 1981 — Rule 2, 3, 8Assam Elementary Education Act, 1968 — Sec
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Supreme Court05 Jan 2004Partly Allowed

Union of India (UOI) and Another Vs S.B. Vohra and Others

Supreme Court Of India · AIR 2004 SC 1402 : (2004) AIRSCW 321 : (2004) 1 CTC 217 : (2004) 109 DLT 266 : (2004) 73 DRJ 668 : (2004) 1 JT 38 : (2004) 1 MLJ 132 : (2004) 1 SCALE 131 : (2004) 2 SCC 150 : (2004) SCC(L&S) 363 : (2004) 2 SCR 36 : (2004) 2 SLJ 188 : (2004) 1 Supreme 471

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Supreme Court05 Jan 2004Allowed

Jai Durga Finvest Pvt. Ltd. Vs State of Haryana and Others

Supreme Court Of India · AIR 2004 SC 1484 : (2004) AIRSCW 441 : (2004) 1 CTC 716 : (2004) 1 CTLJ 630 : (2004) 2 JT 545 : (2004) 137 PLR 67 : (2004) 1 SCALE 260 : (2004) 3 SCC 381 : (2004) 1 SCR 157 : (2004) 1 Supreme 62

Punjab Minor Minerals Concession Rules, 1964 — Rule 33
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Supreme Court05 Jan 2004Dismissed

National Insurance Co. Ltd. Vs Swaran Singh and Others

Supreme Court Of India · (2004) 1 ACC 1 : (2004) ACJ 1 : AIR 2004 SC 1531 : (2004) AIRSCW 663 : (2004) 2 ALD 36 : (2004) 2 AWC 1589 Supp : (2004) 1 BLJR 725 : (2004) 118 CompCas 396 : (2004) 109 DLT 304 : (2004) 72 DRJ 555 : (2004) 2 GLR 989 : (2005) 1 JLJ 85 : (2004) 1 JT 109 :

Central Motor Vehicles Rules, 1989 — Rule 16Motor Vehicles Act, 1939 — Section 11, 96(2)Motor Vehicles Act, 1988 — Section 10, 10(2), 10(3), 12, 139
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Supreme Court05 Jan 2004Allowed

Union of India (UOI) Vs Kishan K. Sharma and Others

Supreme Court Of India · AIR 2004 SC 1416 : (2004) AIRSCW 2429 : (2004) AIRSCW 341 : (2004) 2 ALT 28 : (2004) 1 AWC 563 Supp : (2004) 3 CALLT 11 : (2004) 109 DLT 295 : (2004) 73 DRJ 686 : (2004) 2 JCR 215 : (2004) 1 JT 208 : (2004) 1 SCALE 59 : (2004) 2 SCC 173 : (2004) SCC(L&S)

Constitution of India, 1950 — Article 229
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