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Supreme Court Of India judgments

59,847 judgments · page 1,370 of 2,993

Supreme Court15 Oct 2004Allowed

Nandkishore Ganesh Joshi Vs Commissioner, Municipal Corporation of Kalyan and Dombivali and Others

Supreme Court Of India · AIR 2005 SC 34 : (2004) AIRSCW 6230 : (2005) 1 BC 172 : (2005) 2 BomCR 754 : (2004) 9 JT 242 : (2004) 8 SCALE 850 : (2004) 11 SCC 417 : (2004) 8 Supreme 540 : (2005) 1 UJ 196 : (2005) 1 UPLBEC 144

Bombay Provincial Municipal Corporations Act, 1949 — Section 20, 21, 36, 451, 73Rule Book of the Corporation, General Meetings, standing Committee and Transport Committee Working Rules — Rule 24
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Supreme Court15 Oct 2004Disposed Of

Mathakala Krishnaiah Vs V. Rajagopal

Supreme Court Of India · (2004) AIRSCW 6336 : (2004) 4 AWC 3719 Supp : (2005) 2 CHN 20 Supp : (2005) 1 JCR 47 : (2004) 9 JT 205 : (2005) 2 LW 717 : (2005) 1 MLJ 44 : (2004) 97 RD 727 : (2004) 8 SCALE 864 : (2004) 10 SCC 676 : (2004) 7 Supreme 686 : (2005) 1 UC 133

Civil Procedure Code, 1908 (CPC) — Section 100, 100(3), 100(4), 100(5)
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Supreme Court14 Oct 2004Partly Allowed

Fairgrowth Investments Ltd. Vs The Custodian

Supreme Court Of India · (2005) 5 ALLMR 708 : (2004) 122 CompCas 683 : (2004) 4 CompLJ 233 : (2004) 9 JT 124 : (2004) 8 SCALE 817 : (2004) 11 SCC 472 : (2004) 56 SCL 507 : (2005) 1 UJ 251

Consumer Protection Act, 1986 — Section 13(1)Criminal Procedure Code, 1973 (CrPC) — Section 417(4)Karnataka Land Reforms Act, 1961 — Section 48A
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Supreme Court14 Oct 2004Disposed Of

State of Rajasthan Vs Mool Chand and Another

Supreme Court Of India · AIR 2005 SC 112 : (2004) AIRSCW 6350 : (2004) 8 SCALE 770 : (2004) 12 SCC 483 : (2005) 1 UJ 215

Rajasthan Agricultural Produce Markets Act, 1961 — Section 17, 2(1), 28, 36, 4Rajasthan Agricultural Produce Markets Rules, 1963 — Rule 59Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964 — Section 14, 17, 37
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Supreme Court14 Oct 2004Disposed Of

Parsuram Pandey and Others Vs The State of Bihar

Supreme Court Of India · (2004) 3 ACR 2944 : AIR 2004 SC 5068 : (2004) AIRSCW 5779 : (2005) 1 ALD 293 : (2005) 1 ALD(Cri) 293 : (2004) 3 BLJR 2138 : (2004) 9 JT 348 : (2005) 1 PLJR 156 : (2005) 1 RLW 93 : (2004) 8 SCALE 783 : (2004) 13 SCC 189

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 148, 149, 27, 302, 307
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Supreme Court14 Oct 2004Allowed

Sri Ram Saha Vs State of West Bengal and Others

Supreme Court Of India · AIR 2004 SC 5080 : (2004) AIRSCW 5807 : (2005) 1 CHN 152 Supp : (2004) 9 JT 136 : (2004) 8 SCALE 800 : (2004) 11 SCC 497 : (2004) 8 Supreme 341

Forest (Conservation) Act, 1980 — Section 2West Bengal Land Reforms Act, 1955 — Section 4(3), 4A, 4A(1), 4A(2), 4B
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Supreme Court14 Oct 2004Allowed

State of Karnataka Vs Papanaika and Others

Supreme Court Of India · (2004) 3 ACR 2646 : AIR 2004 SC 4967 : (2004) AIRSCW 5689 : (2005) 1 ALD(Cri) 97 : (2004) CriLJ 4667 : (2004) 9 JT 161 : (2005) 1 KarLJ 12 : (2004) 8 SCALE 774 : (2004) 13 SCC 180 : (2004) 7 Supreme 698

Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 302
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Supreme Court14 Oct 2004Dismissed

Girnar Traders Vs State of Maharashtra and Others

Supreme Court Of India · (2004) AIRSCW 5761 : (2005) 5 ALLMR 91 : (2005) 3 BomCR 343 : (2005) 107 BOMLR 878 : (2004) 8 SCALE 764 : (2004) 8 SCALE 164 : (2004) 8 SCC 505 : (2004) 7 Supreme 602

Constitution of India, 1950 — Article 14, 226Land Acquisition Act, 1894 — Section 11A, 12(2), 6Maharashtra Regional and Town Planning Act, 1966 — Section 125, 126, 126(1), 126(2), 126(3)
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Supreme Court13 Oct 2004Dismissed

State of West Bengal Vs Kailash Chandra Pandey

Supreme Court Of India · (2004) 3 ACR 2916 : AIR 2005 SC 119 : (2005) 1 ALD(Cri) 109 : (2005) CriLJ 135 : (2004) 9 JT 149 : (2004) 8 SCALE 749 : (2004) 12 SCC 29

Prevention of Corruption Act, 1988 — Section 7
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Supreme Court13 Oct 2004Dismissed

Ranganayaki Vs State by Inspector of Police

Supreme Court Of India · (2004) 3 ACR 2941 : AIR 2005 SC 418 : (2004) 2 ALD(Cri) 926 : (2005) 1 ALT(Cri) 30 : (2005) 1 RLW 89 : (2004) 8 SCALE 734 : (2004) 12 SCC 521

Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 107, 109, 120A, 120B, 302
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Supreme Court13 Oct 2004Allowed

E.T. Sunup Vs C.A.N.S.S. Employees Association and Another

Supreme Court Of India · AIR 2005 SC 115 : (2004) 4 AWC 3734 Supp : (2005) CriLJ 131 : (2005) 1 ESC 77 : (2005) 2 JCR 155 : (2004) 9 JT 277 : (2005) 1 LLJ 243 : (2005) 1 RLW 84 : (2004) 8 SCALE 706 : (2004) 8 SCC 683 : (2005) 2 SLJ 33 : (2005) 1 UPLBEC 325

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Supreme Court13 Oct 2004Dismissed

Kedar Nath Agrawal (Dead) and Another Vs Dhanraji Devi (Dead) by LRs. and Another

Supreme Court Of India · (2004) AIRSCW 5789 : (2004) 4 AWC 3709 Supp : (2005) 2 CHN 1 Supp : (2004) 9 JT 113 : (2005) 1 LW 766 : (2004) 8 SCALE 739 : (2004) 8 SCC 76 : (2004) 7 Supreme 362

Constitution of India, 1950 — Article 136, 226, 227Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1), 21(7)
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Supreme Court12 Oct 2004Dismissed

P. Janardhana Rao Vs Kannan and Others

Supreme Court Of India · (2004) AIRSCW 4301 : (2004) 6 ALT 25 : (2005) 1 ARC 456 : (2004) 4 AWC 3693 Supp : (2004) 5 CTC 100 : (2004) 4 JCR 115 : (2004) 9 JT 1 : (2005) 2 LW 738 : (2004) 4 MLJ 118 : (2005) 1 RLW 77 : (2004) 8 SCALE 675 : (2004) 11 SCC 511 : (2005) 1 UC 43

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 103, Order 21 Rule 97, Order 21 Rule 98
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Supreme Court12 Oct 2004Allowed

State of Rajasthan Vs Shambhoogiri

Supreme Court Of India · (2004) 3 ACR 2908 : (2004) 2 ALD(Cri) 931 : (2005) 1 ALT(Cri) 45 : (2004) 3 KLT 520 : (2004) 2 LW(Cri) 878 : (2004) 4 PLJR 213 : (2005) 1 RLW 80 : (2004) 8 SCALE 669 : (2004) 8 SCC 169 : (2005) 1 UC 107 : (2005) 1 UJ 1

Criminal Procedure Code, 1973 (CrPC) — Section 110Penal Code, 1860 (IPC) — Section 161, 165, 165APrevention of Corruption Act, 1947 — Section 2, 5, 5(1), 5(2), 5A
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