Supreme Court Of India Judgments

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

Meenakshiammal (Dead) through LRs. and Others Vs Chandrasekaran and Another

Supreme Court Of India · AIR 2005 SC 52 : (2004) AIRSCW 6254 : (2004) 3 BLJR 2289 : (2004) 9 JT 371 : (2005) 2 LW 731 : (2005) 98 RD 608 : (2005) 1 RD 608 : (2004) 9 SCALE 256 : (2005) 1 SCC 280

Evidence Act, 1872 — Section 68Succession Act, 1925 — Section 63

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Supreme Court03 Nov 2004Allowed

Arvind Mohan Johari and Another Vs State of U.P. and Another

Supreme Court Of India · (2004) 3 ACR 3048 : (2005) 1 ALT(Cri) 71 : (2004) 52 BLJR 2200 : (2004) 9 SCALE 243 : (2005) 4 SCC 640

Constitution of India, 1950 — Article 142

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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 2004Disposed Of

Friends Colony Development Committee Vs State of Orissa and Others

Supreme Court Of India · AIR 2005 SC 1 : (2005) 1 ALLMR 25 : (2005) 2 BomCR 691 : (2004) 9 JT 418 : (2005) 1 OLR 84 : (2004) 9 SCALE 166 : (2004) 8 SCC 733 : (2005) 1 UPLBEC 598

Orissa Development Authorities Act, 1982 — Section 92

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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

Swadesh Pal Baliyan Vs Air Force Commanding-in-Chief and Another

Supreme Court Of India · (2005) 1 ALT 9 : (2005) 1 ESC 16 : (2004) 9 JT 405 : (2004) 9 SCALE 195 : (2004) 12 SCC 92 : (2005) SCC(L&S) 343 : (2005) 1 SLJ 285 : (2005) 1 UPLBEC 391

Air Force Act, 1950 — Section 20(3)Air Force Rules, 1969 — Rule 18

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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 2004Allowed

State of Madhya Pradesh Vs Dharkole @ Govind Singh and Others

Supreme Court Of India · (2005) 1 ACR 471 : AIR 2005 SC 44 : (2004) AIRSCW 6241 : (2005) 1 ALD(Cri) 87 : (2005) CriLJ 108 : (2005) 3 JLJ 205 : (2004) 9 SCALE 149 : (2004) 13 SCC 308

Penal Code, 1860 (IPC) — Section 147, 148, 149, 302

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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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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

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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)

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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

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