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Supreme Court Of India judgments, 2004

1,113 judgments · page 8 of 56

Supreme Court04 Nov 2004Allowed

J.K. Gupta Vs D.G. Investigation and Registration and Others

Supreme Court Of India · (2005) 1 ACR 475 : (2004) AIRSCW 1491 : (2005) 1 ALD(Cri) 310 : (2005) 124 CompCas 9 : (2004) 4 CompLJ 457 : (2005) 1 CPJ 2 : (2005) CriLJ 678 : (2004) 10 JT 533 : (2005) 1 PLJR 115 : (2005) 2 RLW 181 : (2004) 9 SCALE 292 : (2004) 8 SCC 766 : (2004) 2 Sup

Contempt of Courts Act, 1971 — Section 12, 14, 15, 18, 19Monopolies and Restrictive Trade Practices Act, 1969 — Section 13B, 5
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Supreme Court04 Nov 2004Allowed

Jimmy Jahangir Madan Vs Bolly Cariyappa Hindley (Dead) by LRs.

Supreme Court Of India · (2005) 1 ACR 478 : AIR 2005 SC 48 : (2004) AIRSCW 6248 : (2005) 1 ALD(Cri) 305 : (2005) 1 ALT(Cri) 86 : (2005) 1 BC 16 : (2005) 126 CompCas 385 : (2005) CriLJ 112 : (2004) 5 CTC 420 : (2005) 1 KarLJ 492 : (2004) 3 KLT 850 : (2005) 141 PLR 209 : (2005) 2 R

Advocates Act, 1961 — Section 30, 32, 33Criminal Procedure Code, 1973 (CrPC) — Section 2, 205, 273, 302, 495Negotiable Instruments Act, 1881 (NI) — Section 138
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Supreme Court03 Nov 2004Allowed

Rajesh Jagdamba Avasthi Vs State of Goa

Supreme Court Of India · (2005) 1 ACR 247 : (2005) 1 ALT(Cri) 82 : (2004) 97 ECC 401 : (2005) 1 PLJR 215 : (2005) 2 RLW 177 : (2004) 9 SCALE 539 : (2005) 9 SCC 773 : (2005) 9 SCC 733 : (2005) 1 UJ 269

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20
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Supreme Court03 Nov 2004Dismissed

Saravanan and Another Vs State of Pondicherry

Supreme Court Of India · (2004) 3 ACR 3059 : AIR 2005 SC 57 : (2004) AIRSCW 6260 : (2005) 1 ALD(Cri) 671 : (2005) 1 ALT(Cri) 91 : (2005) CriLJ 117 : (2004) 9 SCALE 238 : (2004) 13 SCC 238 : (2005) 1 UJ 211

Penal Code, 1860 (IPC) — Section 147, 149, 300, 302, 304
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Supreme Court03 Nov 2004Dismissed

Deelip Singh @ Dilip Kumar Vs State of Bihar

Supreme Court Of India · (2005) 1 ACR 487 : AIR 2005 SC 203 : (2004) AIRSCW 6479 : (2005) 1 ALD(Cri) 65 : (2005) 1 ALT(Cri) 129 : (2004) 3 BLJR 2373 : (2005) 2 MhLj 147 : (2005) 1 OLR 181 : (2005) 2 RLW 165 : (2004) 9 SCALE 278 : (2005) 1 SCC 88 : (2004) 8 Supreme 266 : (2005) 1

Constitution of India, 1950 — Article 142Evidence Act, 1872 — Section 114A, 3Penal Code, 1860 (IPC) — Section 361, 375, 376, 90
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Supreme Court03 Nov 2004Allowed

Sompal Singh Vs Sunil Rathi and Another

Supreme Court Of India · (2004) 3 ACR 3055 : (2005) 1 ALD(Cri) 273 : (2005) 1 ALT(Cri) 145 : (2004) 3 KLT 992 : (2005) 2 RLW 256 : (2004) 9 SCALE 250 : (2005) 1 SCC 1

Allahabad High Court Rules, 1952 — Rule 13Constitution of India, 1950 — Article 32Criminal Procedure Code, 1973 (CrPC) — Section 161, 313
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Supreme Court02 Nov 2004Allowed

Pohlu Vs State of Haryana

Supreme Court Of India · (2006) 1 ACR 906 : (2005) 10 SCC 196

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302, 323, 34, 452
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Supreme Court02 Nov 2004Dismissed

Damodar Vs State of U.P.

Supreme Court Of India · (2005) 1 ACR 245 : (2005) 1 ALT(Cri) 111 : (2004) 3 BLJR 2155 : (2005) CriLJ 330 : (2004) 9 SCALE 511 : (2005) 1 SCC 543

Penal Code, 1860 (IPC) — Section 302, 34
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Supreme Court02 Nov 2004Dismissed

V. Raja Kumari Vs P. Subbarama Naidu and Another

Supreme Court Of India · (2004) 3 ACR 3070 : AIR 2005 SC 109 : (2004) AIRSCW 6344 : (2005) 1 ALD(Cri) 119 : (2005) 1 BC 1 : (2005) 124 CompCas 1 : (2005) CriLJ 127 : (2004) 5 CTC 268 : (2005) 79 DRJ 114 : (2005) 1 MhLj 1087 : (2005) 1 MPHT 203 : (2005) MPLJ 432 : (2005) 2 RLW 161

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401General Clauses Act, 1897 — Section 27Negotiable Instruments Act, 1881 (NI) — Section 138, 142
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Supreme Court02 Nov 2004Allowed

Dharma Prathishthanam Vs Madhok Construction Pvt. Ltd.

Supreme Court Of India · AIR 2005 SC 214 : (2005) 5 ALLMR 114 : (2004) 3 BLJR 2295 : (2004) 5 CTC 442 : (2004) 9 JT 335 : (2005) 2 LW 706 : (2005) 1 MLJ 70 : (2005) 1 RLW 151 : (2004) 9 SCALE 205 : (2005) 9 SCC 686

Arbitration Act, 1940 — Section 14, 14(2), 14(4), 14(5), 17Arbitration Rules, 1940 — Rule 1Limitation Act, 1963 — Article 119
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Supreme Court01 Nov 2004Dismissed

Kumar Dhirendra Mullick and Others Vs Tivoli Park Apartments (P) Ltd.

Supreme Court Of India · (2005) 1 ALD 74 : (2005) 5 ALLMR 180 : (2005) 1 CHN 187 Supp : (2004) 5 CTC 468 : (2005) 1 CTLJ 1 : (2005) 2 JCR 187 : (2005) 3 LW 31 : (2005) 2 MLJ 65 : (2005) 1 RLW 141 : (2004) 9 SCALE 184 : (2005) 9 SCC 262

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 151Constitution of India, 1950 — Article 142Specific Relief Act, 1877 — Section 35
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Supreme Court01 Nov 2004Dismissed

Distt. Registrar and Collector, Hyderabad and Another Vs Canara Bank Etc.

Supreme Court Of India · AIR 2005 SC 186 : (2004) AIRSCW 6455 : (2005) 126 CompCas 356 : (2004) 5 CTC 376 : (2004) 9 JT 379 : (2004) 9 SCALE 215 : (2005) 1 SCC 496 : (2004) 8 Supreme 547

Banking Regulation Act, 1949 — Section 5Constitution of India, 1950 — Article 14, 19, 254(2)Criminal Procedure Code, 1973 (CrPC) — Section 165, 165(1), 165(2), 166, 166
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Supreme Court01 Nov 2004Allowed

Zandu Pharmaceutical Works Ltd. and Others Vs Md. Sharaful Haque and Others

Supreme Court Of India · (2004) 3 ACR 3063 : AIR 2005 SC 9 : (2005) 1 ALD(Cri) 278 : (2004) 3 BLJR 2129 : (2005) CriLJ 92 : (2005) 1 OLR 51 : (2005) 1 RLW 135 : (2004) 9 SCALE 177 : (2005) 1 SCC 122

Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 468, 468(2), 473Penal Code, 1860 (IPC) — Section 406, 409, 418
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Supreme Court29 Oct 2004Dismissed

U.P. State Sugar Corporation and Another Vs Mahalchand M. Kothari and Others

Supreme Court Of India · AIR 2005 SC 61 : (2004) AIRSCW 6266 : (2005) 1 AWC 400 Supp : (2005) 1 BC 416 : (2005) 1 CTLJ 239 : (2004) 9 JT 359 : (2005) 2 LW 720 : (2004) 9 SCALE 155 : (2005) 1 SCC 348

Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 187, 325Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 2, 279(1), 286A, 3, 4
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