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Supreme Court Of India judgments, 2004

1,113 judgments · page 6 of 56

Supreme Court22 Nov 2004Dismissed

Mahendra L. Jain and Others Vs Indore Development Authority and Others

Supreme Court Of India · (2005) 1 ESC 1 : (2005) 104 FLR 53 : (2005) 3 JLJ 233 : (2005) 1 LLJ 578 : (2004) 9 SCALE 579 : (2005) 1 SCC 639 : (2005) SCC(L&S) 154 : (2005) 3 SLJ 71 : (2005) 1 UPLBEC 513

Constitution of India, 1950 — Article 12, 14, 142, 16, 39Madhya Pradesh Industrial Employment (Standing Orders) Act, 1961 — Section 2, 2(2), 6(1), 6(2)Madhya Pradesh Nagar Tatha Gram Nivesh Adhiniyam, 1973 — Section
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Supreme Court22 Nov 2004Allowed

Jaya Chandra Mohapatra Vs Land Acquisition Officer, Rayagada

Supreme Court Of India · AIR 2005 SC 4165 : (2004) AIRSCW 6652 : (2005) 1 AWC 313 Supp : (2005) 1 CTC 76 : (2004) 10 JT 143 : (2005) 2 LW 84 : (2004) 9 SCALE 575 : (2005) 9 SCC 123 : (2004) 8 Supreme 280 : (2005) 1 UPLBEC 1002

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 151, 152, 47Land Acquisition Act, 1894 — Section 2, 23(1A), 23(2), 26, 28
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Supreme Court19 Nov 2004Allowed

Govt. of A.P. and Another Vs Syed Akbar

Supreme Court Of India · AIR 2005 SC 492 : (2004) AIRSCW 7125 : (2005) 1 ALT 36 : (2004) 5 CTC 506 : (2004) 10 JT 569 : (2004) 9 SCALE 553 : (2005) 1 SCC 558 : (2004) 8 Supreme 621

Andhra Pradesh (Telangana Area) Land Revenue Act, 1317 — Section 54ABoard Standing Order — Section 90(32)Constitution of India, 1950 — Article 136
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Supreme Court19 Nov 2004Dismissed

British Motor Car Co. Vs Madan Lal Saggi (Dead) and Another

Supreme Court Of India · AIR 2005 SC 240 : (2005) 1 CHN 76 Supp : (2005) 6 JT 470 : (2005) 2 LW 780 : (2005) 139 PLR 293 : (2004) 9 SCALE 568 : (2005) 1 SCC 8

Constitution of India, 1950 — Article 136East Punjab Urban Rent Restriction Act, 1949 — Section 13, 13(2)
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Supreme Court19 Nov 2004Disposed Of

Ahad Brothers Vs State of M.P. and Another

Supreme Court Of India · AIR 2005 SC 355 : (2004) AIRSCW 6657 : (2005) 1 ALD 68 : (2005) 5 ALLMR 347 : (2005) 1 AWC 298 Supp : (2005) 1 CALLT 86 : (2004) 5 CTC 794 : (2005) 3 JLJ 38 : (2004) 10 JT 136 : (2005) 3 LW 12 : (2005) 2 MhLj 215 : (2005) MPLJ 5 : (2005) 139 PLR 598 : (20

Land Acquisition Act, 1894 — Section 18, 3, 30, 4(1)
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Supreme Court19 Nov 2004Allowed

Raj Kumar Vs Dipender Kaur Sethi

Supreme Court Of India · (2005) 5 ALLMR 170 : (2005) 1 ARC 450 : (2005) 1 AWC 311 Supp : (2004) 3 BLJR 2213 : (2004) 5 CTC 685 : (2005) 98 RD 272 : (2005) 1 RD 272 : (2004) 9 SCALE 565 : (2005) 9 SCC 304

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 7 Rule 11, 115, 151
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Supreme Court18 Nov 2004Allowed

State of Madhya Pradesh Vs Ramesh

Supreme Court Of India · (2005) 1 ACR 307 : (2005) 1 ALT(Cri) 112 : (2005) CriLJ 652 : (2005) 3 JLJ 420 : (2004) 10 JT 584 : (2004) 9 SCALE 435 : (2005) 9 SCC 705

Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 100, 101, 102, 103, 104
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Supreme Court18 Nov 2004Dismissed

State of Punjab Vs Parveen Kumar

Supreme Court Of India · (2005) 1 ACR 293 : (2005) 1 ALD(Cri) 424 : (2005) 1 ALT(Cri) 228 : (2005) 1 DMC 89 : (2004) 10 JT 388 : (2004) 10 SCALE 81 : (2005) 9 SCC 769

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 304B, 498A
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Supreme Court18 Nov 2004Dismissed

State of Kerala Vs Alex George and Another etc.

Supreme Court Of India · (2004) 192 CTR 581 : (2004) 271 ITR 290 : (2004) 10 JT 104 : (2005) 1 KLT 164 : (2004) 9 SCALE 545 : (2005) 1 SCC 299

Kerala Finance Act, 1987 — Section 1(2), 3(2)Kerala Plantations (Additional Tax) Rules, 1960 — Rule 16Kerala Plantations Tax Act, 1960 — Section 13, 14, 2(9), 27, 3
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Supreme Court18 Nov 2004Dismissed

Birendra Rai and Others Vs State of Bihar

Supreme Court Of India · (2005) 1 ACR 289 : (2005) 1 ALD 333 : (2005) 1 ALD(Cri) 333 : (2005) 1 ALT(Cri) 96 : (2004) 3 BLJR 2322 : (2005) 2 JCR 38 : (2004) 10 SCALE 94 : (2005) 9 SCC 719

Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 149, 302
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Supreme Court17 Nov 2004Dismissed

Nirmal Singh and Another Vs State of Bihar

Supreme Court Of India · (2005) 1 ACR 87 : (2005) 2 ALT(Cri) 20 : (2004) 3 BLJR 2351 : (2005) CriLJ 672 : (2005) 2 JCR 33 : (2005) 6 JT 254 : (2004) 10 SCALE 1 : (2005) 9 SCC 725

Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 302, 34
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Supreme Court17 Nov 2004dismissed

Ganesh Santa Ram Sirur Vs State Bank of India and Another

Supreme Court Of India · AIR 2005 SC 314 : (2004) AIRSCW 6725 : (2005) 3 BomCR 888 : (2004) 9 JT 620 : (2005) 1 LLJ 188 : (2004) 9 SCALE 449 : (2005) 1 SCC 13 : (2005) 2 SLJ 246 : (2004) 8 Supreme 607 : (2005) 1 UJ 123 : (2005) 1 UPLBEC 354

State Bank of India (Officers Service) Rules, 1992 — Rule 27(2), 33(1), 51(2), 67, 69(2)State Bank of India (Supervisory Staff) Service Rules, 1975 — Rule 32(4), 34(3)
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Supreme Court17 Nov 2004dismissed

Registrar, High Court of Gujarat and Another Vs C.G. Sharma

Supreme Court Of India · AIR 2005 SC 344 : (2004) AIRSCW 6687 : (2004) 5 CTC 525 : (2005) 3 ESC 346 : (2005) 1 GLR 649 : (2004) 9 JT 602 : (2004) 9 SCALE 478 : (2005) 1 SCC 132 : (2005) SCC(L&S) 12 : (2005) 2 SLJ 104 : (2005) 1 Supreme 23 : (2005) 1 UPLBEC 313

Constitution of India, 1950 — Article 14, 16, 226, 311, 311(2)Gujarat Judicial Services Recruitment Rules, 1961 — Rule 5(4)
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