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Supreme Court Of India judgments

59,847 judgments · page 1,369 of 2,993

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)
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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
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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
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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
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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
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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
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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
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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)
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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
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Supreme Court15 Oct 2004Dismissed

Shashidhar Purandhar Hegde and Another Vs State of Karnataka

Supreme Court Of India · (2004) 3 ACR 2935 : AIR 2004 SC 5075 : (2004) AIRSCW 5800 : (2004) 2 ALD(Cri) 1035 : (2004) CriLJ 4677 : (2004) 9 JT 177 : (2005) 1 KarLJ 29 : (2004) 8 SCALE 843 : (2004) 12 SCC 492 : (2004) 7 Supreme 439

Criminal Procedure Code, 1973 (CrPC) — Section 162, 162(1)Penal Code, 1860 (IPC) — Section 34, 363, 368, 506, 507
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Supreme Court15 Oct 2004Dismissed

Orsu Venkat Rao Vs State of Andhra Pradesh

Supreme Court Of India · (2004) 3 ACR 2654 : AIR 2004 SC 4961 : (2004) AIRSCW 5666 : (2004) 2 ALD(Cri) 1029 : (2005) 1 ALT(Cri) 1 : (2005) 99 CLT 72 : (2004) CriLJ 4656 : (2005) 1 MhLj 371 : (2005) 1 RLW 110 : (2004) 8 SCALE 826 : (2004) 13 SCC 243 : (2004) 7 Supreme 434

Penal Code, 1860 (IPC) — Section 201, 302
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Supreme Court15 Oct 2004Allowed

D. Gopalakrishnan Vs Sadanand Naik and Others

Supreme Court Of India · (2004) 3 ACR 2927 : AIR 2004 SC 4965 : (2004) AIRSCW 5685 : (2004) 2 ALD(Cri) 950 : (2005) 1 ALT 13 : (2004) CriLJ 4664 : (2005) 1 CTC 477 : (2005) 25 GLH 59 : (2005) 59 GLH 25 : (2004) 9 JT 290 : (2004) 3 KLT 734 : (2005) 1 PLJR 302 : (2004) 8 SCALE 840

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 304
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