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Supreme Court Of India judgments, 2004

1,113 judgments · page 7 of 56

Supreme Court17 Nov 2004Allowed

State of Jharkhand and Others Vs Ambay Cements and Another

Supreme Court Of India · AIR 2005 SC 4168 : (2004) AIRSCW 6703 : (2004) 3 BLJR 2157 : (2004) 5 CTC 515 : (2004) 178 ELT 55 : (2006) 3 JCR 183 : (2004) 10 JT 93 : (2004) 9 SCALE 501 : (2005) 1 SCC 368 : (2005) 139 STC 74 : (2004) 8 Supreme 163

Bihar Finance Act, 1981 — Section 7(3)Constitution of India, 1950 — Article 226
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Supreme Court17 Nov 2004Allowed

Dr. Manju Varma Vs State of U.P. and Others

Supreme Court Of India · (2005) 1 AWC 520 Supp : (2004) 178 ELT 64 : (2005) 2 JCR 159 : (2004) 9 SCALE 463 : (2005) 1 SCC 73 : (2005) 1 UPLBEC 948 : (2005) 1 UPLBEC 496

Arbitration and Conciliation Act, 1996 — Section 11, 11(6)Civil Procedure Code, 1908 (CPC) — Section 24Constitution of India, 1950 — Article 133(1), 134(1), 136, 136(1), 139A
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Supreme Court17 Nov 2004Allowed

State of A.P. Vs S. Janardhana Rao

Supreme Court Of India · (2005) 1 ACR 301 : (2004) AIRSCW 6826 : (2005) 1 ALD 444 : (2005) 1 ALD(Cri) 444 : (2005) 1 ALT(Cri) 64 : (2005) 2 CALLT 50 : (2005) 1 JT 33 : (2004) 9 SCALE 532 : (2005) 1 SCC 360

Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 7
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Supreme Court17 Nov 2004Allowed

Rama Shish Rai Vs Jagdish Singh

Supreme Court Of India · (2005) 1 ACR 297 : AIR 2005 SC 335 : (2004) AIRSCW 6713 : (2005) 1 ALD 61 : (2005) 1 ALD(Cri) 61 : (2005) 1 ALT(Cri) 150 : (2004) 3 BLJR 2120 : (2005) CriLJ 669 : (2004) 10 JT 594 : (2004) 9 SCALE 473 : (2005) 10 SCC 498

Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 147, 148, 149, 302
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Supreme Court17 Nov 2004Dismissed

K. Hashim Vs State of Tamil Nadu

Supreme Court Of India · (2005) 1 ACR 323 : AIR 2005 SC 128 : (2004) AIRSCW 6372 : (2005) CriLJ 143 : (2004) 10 JT 478 : (2004) 9 SCALE 422 : (2005) 1 SCC 237 : (2004) 8 Supreme 579

Criminal Procedure Code, 1973 (CrPC) — Section 164, 293, 306Evidence Act, 1872 — Section 10, 114, 133Penal Code, 1860 (IPC) — Section 120A, 120B, 28, 489A, 489B
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Supreme Court16 Nov 2004Dismissed

Daulat Ram and Others Vs Sodha and Others

Supreme Court Of India · (2005) 5 ALLMR 166 : (2005) 1 AWC 527 Supp : (2004) 3 BLJR 2117 : (2004) 5 CTC 790 : (2005) 2 MhLj 171 : (2005) 2 MhLj 170 : (2005) 139 PLR 290 : (2005) 1 RLW 125 : (2004) 9 SCALE 442 : (2005) 1 SCC 40 : (2005) 1 UJ 202

Evidence Act, 1872 — Section 68Succession Act, 1925 — Section 63
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Supreme Court16 Nov 2004Disposed Of

Munshi Singh Gautam (D) and Others Vs State of M.P.

Supreme Court Of India · (2006) ACJ 1002 : (2005) 1 ACR 313 : AIR 2005 SC 402 : (2004) AIRSCW 6537 : (2005) 1 ALD(Cri) 46 : (2005) 1 ALT(Cri) 154 : (2005) CriLJ 320 : (2005) 2 JLJ 433 : (2004) 10 JT 547 : (2004) 3 KLT 971 : (2005) 2 RLW 209 : (2004) 9 SCALE 390 : (2005) 9 SCC 631

Constitution of India, 1950 — Article 20(3), 21, 22, 5Criminal Procedure Code, 1973 (CrPC) — Section 162Evidence Act, 1872 — Section 9
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Supreme Court05 Nov 2004Disposed Of

Government of Orissa Vs Ashok Transport Agency and Others

Supreme Court Of India · (2005) 1 AWC 396 Supp : (2005) 123 CompCas 226 : (2005) 3 CompLJ 10 : (2005) 2 JCR 281 : (2004) 10 JT 599 : (2005) 2 LW 125 : (2004) 9 SCALE 384 : (2005) 1 SCC 536

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, Order 9 Rule 9, 115, 146Companies Act, 1956 — Section 396, 396(1), 396(2)Constitution of India, 1950 — Article 213(1)
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Supreme Court05 Nov 2004Dismissed

State of Madhya Pradesh Vs Balu

Supreme Court Of India · (2005) 1 ACR 483 : AIR 2005 SC 222 : (2004) AIRSCW 6507 : (2005) CriLJ 335 : (2005) 1 JCR 153 : (2004) 10 JT 461 : (2004) 9 SCALE 378 : (2005) 1 SCC 108 : (2005) 1 UJ 161

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 313, 377(3)Penal Code, 1860 (IPC) — Section 376
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Supreme Court05 Nov 2004Dismissed

Tata Consultancy Services Vs State of Andhra Pradesh

Supreme Court Of India · AIR 2005 SC 371 : (2004) AIRSCW 6583 : (2004) 192 CTR 257 : (2004) 178 ELT 22 : (2004) 271 ITR 401 : (2006) 33 PTC 652 : (2004) 9 SCALE 349 : (2005) 1 SCC 308 : (2004) 137 STC 620 : (2004) 8 Supreme 629

Andhra Pradesh General Sales Tax Act, 1957 — Section 2Constitution of India, 1950 — Article 366, 366(12)Customs Act, 1962 — Section 12, 14, 2(22)
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Supreme Court05 Nov 2004Allowed

E.V. Chinnaiah Vs State of Andhra Pradesh and Others

Supreme Court Of India · AIR 2005 SC 162 : (2004) AIRSCW 6419 : (2005) 1 ALD 102 : (2004) 5 CTC 426 : (2005) 3 ESC 426 : (2005) 2 JCR 204 : (2005) 11 JT 482 : (2005) 1 MLJ 79 : (2004) 9 SCALE 316 : (2005) 1 SCC 394 : (2005) 2 SLJ 388

Andhra Pradesh Scheduled Castes (Rationalisation of Reservations) Act, 2000 — Section 2, 3, 4, 5, 7Commissions of Inquiry Act, 1952 — Section 3Constitution of India, 1950 — Article 14, 15(1), 15(2), 15(4), 16
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Supreme Court05 Nov 2004Disposed Of

Madhya Pradesh Special Police Establishment Vs State of Madhya Pradesh and Others

Supreme Court Of India · (2005) 1 ACR 378 : AIR 2005 SC 325 : (2004) AIRSCW 6843 : (2005) 1 ALD 57 : (2005) 1 ALD(Cri) 262 : (2004) 5 CTC 454 : (2005) 1 JCR 98 : (2006) 1 JLJ 91 : (2004) 3 KLT 856 : (2005) 1 MPHT 425 : (2004) 9 SCALE 302 : (2004) 8 SCC 788 : (2004) 8 Supreme 147

Constitution of India, 1950 — Article 163, 163(2), 163(3), 200, 226Criminal Procedure Code, 1973 (CrPC) — Section 197Madhya Pradesh Special Police Establishment Act, 1947 — Section 4(1)
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Supreme Court05 Nov 2004Dismissed

Ruchi Agarwal Vs Amit Kumar Agrawal and Others

Supreme Court Of India · (2005) 1 ALD(Cri) 106 : (2005) 1 ALT 42 : (2005) 1 ALT(Cri) 101 : (2005) 1 DMC 82 : (2004) 10 JT 475 : (2005) 2 RLW 202 : (2004) 9 SCALE 375 : (2005) 3 SCC 299

Constitution of India, 1950 — Article 14, 16(4), 336(25), 341, 342Criminal Procedure Code, 1973 (CrPC) — Section 125Dowry Prohibition Act, 1961 — Section 3, 4
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Supreme Court04 Nov 2004Dismissed

Shyam Sundar Sarma Vs Pannalal Jaiswal and Others

Supreme Court Of India · AIR 2005 SC 226 : (2004) AIRSCW 6513 : (2005) 5 ALLMR 152 : (2005) 1 ARC 1 : (2005) 1 AWC 410 Supp : (2004) 3 BLJR 2230 : (2005) 4 BomCR 839 : (2004) 5 CTC 274 : (2005) 181 ELT 163 : (2005) 1 KLT 198 : (2005) 2 LW 743 : (2005) 1 MhLj 340 : (2004) 4 MLJ 16

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 3A, Order 41 Rule 9, Order 43 Rule 1, Order 9 Rule 13Constitution of India, 1950 — Article 227Limitation (Amendment) Act, 1908 — Article 182
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Supreme Court04 Nov 2004Allowed

State of Kerala and Another Vs Popular Estates and Another

Supreme Court Of India · (2004) AIRSCW 7299 : (2004) 9 SCALE 263 : (2004) 12 SCC 434 : (2004) 1 Supreme 81

Kerala Land Reforms (Ceiling) Rules, 1970 — Rule 10Kerala Land Reforms Act, 1963 — Section 81, 85(9A)Kerala Private Forests (Vesting and Assignment) Act, 1971 — Section 3, 3(2), 6, 8
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