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Supreme Court Of India judgments

59,847 judgments · page 1,365 of 2,993

Supreme Court29 Nov 2004Disposed Of

State of Orissa Vs Debendra Nath Padhi

Supreme Court Of India · (2005) 1 ACR 71 : AIR 2005 SC 359 : (2004) AIRSCW 6813 : (2005) 1 ALT(Cri) 198 : (2005) 99 CLT 348 : (2005) 1 CTC 134 : (2004) 10 JT 303 : (2005) 1 KLT 80 : (2005) 1 OLR 357 : (2005) 3 RLW 414 : (2004) 10 SCALE 50 : (2005) 1 SCC 568 : (2004) 8 Supreme 568

Constitution of India, 1950 — Article 14, 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 173, 207, 207(1), 207(11), 207(14)Penal Code, 1860 (IPC) — Section 302
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Supreme Court25 Nov 2004Dismissed

Om Hemrajani Vs State of U.P. and Another

Supreme Court Of India · (2005) 1 ACR 240 : AIR 2005 SC 392 : (2004) AIRSCW 6681 : (2005) 1 ALD(Cri) 438 : (2005) 99 CLT 378 : (2005) 123 CompCas 234 : (2005) CriLJ 665 : (2004) 10 JT 185 : (2005) 1 KLT 111 : (2005) 2 MhLj 442 : (2004) 9 SCALE 655 : (2005) 1 SCC 617 : (2004) 8 Su

Criminal Procedure Code, 1973 (CrPC) — Section 177, 178, 179, 180, 181(1)Penal Code, 1860 (IPC) — Section 120B, 415, 417, 418, 420
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Supreme Court25 Nov 2004Dismissed

Commissioner of Endowments and Others Vs Vittal Rao and Others

Supreme Court Of India · AIR 2005 SC 454 : (2004) AIRSCW 7036 : (2005) 2 ALD 112 : (2005) 2 AWC 1984 Supp : (2004) 10 JT 113 : (2004) 9 SCALE 660 : (2005) 4 SCC 120 : (2005) 1 UC 379

Andhra Pradesh (Telangana Area) Wakf Rules — Rule 156Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 1(3), 14, 16, 42, 80(1)Andhra Pradesh Writ Proceedings Rules, 1977 —
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Supreme Court25 Nov 2004Disposed Of

Bankat and Another Vs State of Maharashtra

Supreme Court Of India · (2005) 1 ACR 233 : AIR 2005 SC 368 : (2004) AIRSCW 6624 : (2005) 1 ALD(Cri) 800 : (2005) 1 ALT(Cri) 79 : (2005) CriLJ 646 : (2004) 10 JT 471 : (2005) 2 MhLj 707 : (2004) 9 SCALE 679 : (2005) 1 SCC 343 : (2004) 8 Supreme 338

Constitution of India, 1950 — Article 142Criminal Procedure Code, 1973 (CrPC) — Section 320, 320(1), 320(2), 320(9)Penal Code, 1860 (IPC) — Section 325, 326, 34
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Supreme Court24 Nov 2004Dismissed

State of Kerala Vs Nazar

Supreme Court Of India · (2005) 1 ACR 257 : (2004) AIRSCW 6939 : (2005) 1 ALT(Cri) 234 : (2004) 10 JT 358 : (2004) 10 SCALE 87 : (2005) 9 SCC 246 : (2004) 8 Supreme 666

Penal Code, 1860 (IPC) — Section 149, 302
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Supreme Court24 Nov 2004Dismissed

Vijayendra Kumar Vs State of Bihar and Another

Supreme Court Of India · (2005) 1 ACR 296 : (2004) AIRSCW 7098 : (2005) 1 ALD 328 : (2005) 1 ALD(Cri) 328 : (2005) 1 ALT(Cri) 55 : (2004) 3 BLJR 2283 : (2005) 2 JCR 42 : (2004) 10 JT 470 : (2005) 1 PLJR 132 : (2004) 10 SCALE 85 : (2005) 9 SCC 252 : (2004) 8 Supreme 654

Penal Code, 1860 (IPC) — Section 409, 477APrevention of Corruption Act, 1947 — Section 5(1), 5(2)
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Supreme Court23 Nov 2004Dismissed

Subramani and Others Vs M. Chandralekha

Supreme Court Of India · AIR 2005 SC 485 : (2004) AIRSCW 7099 : (2005) 5 ALLMR 145 : (2005) 1 AWC 307 Supp : (2004) 3 BLJR 2247 : (2005) 3 BomCR 863 : (2004) 5 CTC 540 : (2005) 1 DMC 98 : (2005) 2 JCR 263 : (2005) 2 LW 158 : (2004) 9 SCALE 599 : (2005) 9 SCC 407 : (2004) 8 Suprem

Hindu Marriage Act, 1955 — Section 11, 13, 29, 29(2)
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Supreme Court23 Nov 2004

Satyajit Banerjee and Others Vs State of West Bengal and Others

Supreme Court Of India · (2005) 1 ACR 236 : AIR 2005 SC 4161 : (2004) AIRSCW 6646 : (2005) 1 ALD(Cri) 81 : (2005) 1 CALLT 30 : (2005) CriLJ 648 : (2005) 1 DMC 35 : (2004) 3 KLT 1098 : (2004) 9 SCALE 617 : (2005) 1 SCC 115 : (2004) 8 Supreme 285

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 311, 401(3), 439(4)Penal Code, 1860 (IPC) — Section 306, 498A
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Supreme Court23 Nov 2004Allowed

Virendra Kumar Srivastava Vs U.P. Rajya Karmachari Kalyan Nigam and Another

Supreme Court Of India · AIR 2005 SC 411 : (2005) AIRSCW 6628 : (2004) AIRSCW 6628 : (2005) 1 AWC 228 Supp : (2005) 2 ESC 161 : (2005) 1 LLJ 544 : (2004) 9 SCALE 623 : (2005) 1 SCC 149 : (2005) SCC(L&S) 1 : (2005) 2 SLJ 80 : (2005) 1 Supreme 550 : (2005) 1 UPLBEC 503

Constitution of India, 1950 — Article 12, 226Uttar Pradesh Shops and Commercial Establishments Act, 1962 — Section 4
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Supreme Court22 Nov 2004Disposed Of

HUDA and Another Vs Babeswar Kanhar and Another

Supreme Court Of India · (2004) AIRSCW 7437 : (2005) 1 AWC 218 Supp : (2004) 3 BLJR 2271 : (2005) 1 CHN 185 Supp : (2005) 1 CPJ 1 : (2005) 2 JCR 91 : (2005) 11 JT 78 : (2005) 2 LW 122 : (2005) 141 PLR 287 : (2004) 10 SCALE 14 : (2005) 1 SCC 191 : (2004) 8 Supreme 528

Consumer Protection Act, 1986 — Section 12General Clauses Act, 1897 — Section 10
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Supreme Court22 Nov 2004Allowed

Justiniano Antao and Others Vs Smt. Bernadette B. Pereira

Supreme Court Of India · AIR 2005 SC 236 : (2004) AIRSCW 6527 : (2005) 2 ALD 16 : (2005) 5 ALLMR 135 : (2005) 1 AWC 213 Supp : (2005) 3 BomCR 302 : (2005) 1 CGLJ 225 : (2005) 25 GLH 12 : (2005) 12 GLH 25 : (2005) 1 JCR 53 : (2004) 10 JT 228 : (2005) 1 PLJR 188 : (2004) 9 SCALE 59

Easements Act, 1882 — Section 15
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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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