CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments, 2004

1,113 judgments · page 9 of 56

Supreme Court27 Oct 2004Allowed

Sardar Harcharan Singh Brar Vs Sukh Darshan Singh and Others

Supreme Court Of India · AIR 2005 SC 22 : (2004) AIRSCW 6205 : (2005) 5 ALLMR 123 : (2005) 2 ALT 12 : (2004) 9 JT 269 : (2005) 139 PLR 394 : (2004) 9 SCALE 105 : (2004) 11 SCC 196 : (2004) 7 Supreme 721

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16Representation of the People Act, 1951 — Section 116A, 117, 123(7), 80, 80A
Read judgment
Supreme Court27 Oct 2004Dismissed

Dr. Mahachandra Prasad Singh Vs Hon. Chairman, Bihar Legislative Council and Others

Supreme Court Of India · AIR 2005 SC 69 : (2004) AIRSCW 6897 : (2004) AIRSCW 6278 : (2004) 3 BLJR 2390 : (2005) 1 JCR 114 : (2004) 9 JT 218 : (2004) 9 SCALE 81 : (2004) 8 SCC 747 : (2004) 8 Supreme 603 : (2005) 1 UPLBEC 125

Bihar Legislative Council Members (Disqualification on ground of Defection) Rules, 1994 — Rule 3, 6, 6, 6(1), 6(6)Civil Procedure Code, 1908 (CPC) — Order 6 Rule 15, Order 6 Rule 15(1), Order 6 Rule 15(2), Order 6 Rule 15(3)
Read judgment
Supreme Court27 Oct 2004Allowed

Dinesh Kumar Vs State of M.P.

Supreme Court Of India · (2005) 1 ACR 119 : (2005) 3 JLJ 179 : (2004) 10 JT 467 : (2005) 1 MPHT 1 : (2005) 2 PLJR 46 : (2005) 1 RLW 131 : (2004) 9 SCALE 78 : (2004) 8 SCC 770

Prevention of Food Adulteration Act, 1954 — Section 16(1), 2, 7Prevention of Food Adulteration Rules, 1955 — Rule 44A, 5
Read judgment
Supreme Court27 Oct 2004Dismissed

Aero Traders Pvt. Ltd. Vs Ravinder Kumar Suri

Supreme Court Of India · AIR 2005 SC 15 : (2004) AIRSCW 6194 : (2004) 9 JT 283 : (2004) 9 SCALE 95 : (2004) 8 SCC 307 : (2004) 7 Supreme 688

Constitution of India, 1950 — Article 227Delhi Rent Control Act, 1958 — Section 14(1), 15(1), 15(7)
Read judgment
Supreme Court27 Oct 2004Disposed Of

Virender Singh Hooda and Others Vs State of Haryana and Another

Supreme Court Of India · AIR 2005 SC 137 : (2005) AIRSCW 6386 : (2005) 1 ESC 19 : (2004) 9 JT 293 : (2004) 9 SCALE 120 : (2004) 12 SCC 588 : (2005) SCC(L&S) 1044 : (2005) 3 SLJ 421 : (2005) 1 Supreme 589 : (2005) 1 UPLBEC 680

Constitution of India, 1950 — Article 14, 16, 16(1), 245, 246Haryana Civil Service (Executive Branch) and Allied Services and Other Services, Common/Combined Examination Act, 2002 — Section 1(2), 1(3), 3 4(1), 4(2), 4(3)H
Read judgment
Supreme Court27 Oct 2004Allowed

Asea Brown Boveri Ltd. Vs Industrial Finance Corporation of India and Others

Supreme Court Of India · AIR 2005 SC 17 : (2004) AIRSCW 6198 : (2005) 5 ALLMR 129 : (2005) 3 BomCR 392 : (2005) 126 CompCas 332 : (2004) 4 CompLJ 433 : (2004) 9 JT 258 : (2004) 9 SCALE 99 : (2004) 12 SCC 570 : (2004) 56 SCL 21 : (2004) 8 Supreme 222 : (2005) 1 UPLBEC 395

Industrial Finance Corporation Act, 1948 — Section 3, 3(1), 3(2), 3(3)Special Court (Trial of Offences Relating to Transactions in Securities) Act, 1992 — Section 10
Read judgment
Supreme Court26 Oct 2004Allowed

State of Punjab Vs Balbir Singh and Others

Supreme Court Of India · (2005) 1 ACR 117 : AIR 2005 SC 627 : (2005) CriLJ 97 : (2004) 96 ECC 569 : (2005) 1 RLW 128 : (2004) 9 SCALE 23

Criminal Procedure Code, 1973 (CrPC) — Section 353(6)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 41, 42, 43, 50
Read judgment
Supreme Court26 Oct 2004Allowed

J.P. Srivastava and Sons Pvt. Ltd. and Others Vs Gwalior Sugar Co. Ltd. and Others

Supreme Court Of India · AIR 2005 SC 83 : (2004) AIRSCW 6298 : (2005) 1 BC 142 : (2005) 2 CALLT 31 : (2004) 122 CompCas 696 : (2004) 4 CompLJ 467 : (2004) 9 SCALE 60 : (2005) 1 SCC 172 : (2004) 56 SCL 1 : (2004) 7 Supreme 794

Companies Act, 1913 — Section 153C(3)Companies Act, 1956 — Section 10F, 153, 397, 398, 399Company Law Board Regulations, 1991 — Regulation 18, 44, 46, 48
Read judgment
Supreme Court25 Oct 2004Allowed

Anumati Vs Punjab National Bank

Supreme Court Of India · AIR 2005 SC 29 : (2004) AIRSCW 6215 : (2005) 5 ALLMR 108 : (2005) 1 AWC 515 Supp : (2005) 1 BC 345 : (2004) 3 BLJR 2164 : (2005) 2 BomCR 729 : (2005) 126 CompCas 322 : (2004) 4 CPJ 21 : (2005) 1 JCR 58 : (2004) 9 JT 250 : (2005) 1 KLT 211 : (2005) 2 LW 25

Civil Procedure (Uttar Pradesh Amendment) Act, 1978 — Section 115
Read judgment
Supreme Court25 Oct 2004Dismissed

State of Maharashtra Vs Sanjay

Supreme Court Of India · (2005) 1 ACR 121 : AIR 2005 SC 97 : (2004) AIRSCW 6320 : (2005) 1 ALT(Cri) 119 : (2005) CriLJ 120 : (2004) 10 JT 253 : (2004) 9 SCALE 50 : (2004) 13 SCC 314 : (2004) 8 Supreme 138 : (2005) 1 UC 78

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 307
Read judgment
Supreme Court15 Oct 2004Disposed Of

Poonam Chand Jain and Another Vs Fazru

Supreme Court Of India · (2004) 3 ACR 2929 : AIR 2005 SC 938 : (2004) AIRSCW 6222 : (2004) 2 ALD(Cri) 1014 : (2005) 1 ALT(Cri) 39 : (2005) CriLJ 100 : (2004) 9 JT 208 : (2005) 1 OLR 1 : (2005) 139 PLR 40 : (2005) 1 RLW 104 : (2004) 8 SCALE 833 : (2004) 13 SCC 269 : (2004) 7 Supre

Criminal Procedure Code, 1973 (CrPC) — Section 20, 200, 203, 204, 204(1)
Read judgment
Supreme Court15 Oct 2004Dismissed

Maharwal Khewaji Trust (Regd.), Faridkot Vs Baldev Dass

Supreme Court Of India · AIR 2005 SC 104 : (2004) AIRSCW 6523 : (2004) AIRSCW 6333 : (2005) 5 ALLMR 3 : (2005) 1 ARC 453 : (2004) 4 AWC 3717 Supp : (2004) 3 BLJR 2207 : (2005) 4 BomCR 408 : (2004) 9 JT 216 : (2005) 1 MhLj 1043 : (2005) MPLJ 447 : (2005) 1 PLJR 94 : (2005) 139 PLR

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
Read judgment