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Supreme Court Of India judgments

59,847 judgments · page 1,371 of 2,993

Supreme Court12 Oct 2004Disposed Of

Randhir Singh and Another Vs State of Punjab

Supreme Court Of India · (2004) 3 ACR 2912 : AIR 2004 SC 5097 : (2004) AIRSCW 5832 : (2004) 2 ALD(Cri) 1024 : (2004) 8 SCALE 689 : (2004) 7 Supreme 420

Dowry Prohibition Act, 1961 — Section 2Penal Code, 1860 (IPC) — Section 30, 306, 34
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Supreme Court12 Oct 2004Allowed

Smt. Savita Garg Vs The Director, National Heart Institute

Supreme Court Of India · AIR 2004 SC 5088 : (2004) AIRSCW 5820 : (2005) 5 ALLMR 42 : (2004) 4 AWC 3699 Supp : (2004) 3 BLJR 2145 : (2005) 3 BomCR 430 : (2004) 4 CompLJ 255 : (2004) 4 CPJ 40 : (2005) 1 JCR 22 : (2004) 8 JT 607 : (2004) 3 KLT 919 : (2005) 1 MhLj 451 : (2005) 139 PL

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(4), Order 1 Rule 8, Order 1 Rule 9Consumer Protection Act, 1986 — Section 13, 13(4), 13(5), 13(6), 14(1)Consumer Protection Rules, 1987 — Rule 14,
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Supreme Court11 Oct 2004Dismissed

State of Tamil Nadu and Another Vs Kethiyan Perumal

Supreme Court Of India · AIR 2005 SC 160 : (2004) 2 ALD(Cri) 1021 : (2005) CriLJ 105 : (2004) 9 JT 331 : (2004) 8 SCALE 651 : (2004) 8 SCC 780

Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 2, 3(1), 5A
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Supreme Court08 Oct 2004Allowed

Adu Ram Vs Mukna and Others

Supreme Court Of India · (2004) 3 ACR 2905 : AIR 2004 SC 5064 : (2004) AIRSCW 5773 : (2005) 1 ALD(Cri) 130 : (2005) 1 ALT(Cri) 25 : (2004) CriLJ 4674 : (2004) 8 JT 545 : (2004) 8 SCALE 591 : (2005) 10 SCC 597 : (2004) 7 Supreme 292

Penal Code, 1860 (IPC) — Section 148, 149, 302, 304, 341
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Supreme Court08 Oct 2004Allowed

Joginder Singh Sodhi Vs Amar Kaur

Supreme Court Of India · (2005) 2 CHN 24 Supp : (2004) 9 JT 100 : (2005) 2 LW 792 : (2005) 139 PLR 364 : (2005) 1 RLW 56 : (2004) 8 SCALE 584 : (2005) 1 SCC 31

East Punjab Urban Rent Restriction Act, 1949 — Section 13, 13(2)
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Supreme Court07 Oct 2004Allowed

J.A. Naiksatam Vs Prothonotary and Senior Master, High Court of Bombay and Others

Supreme Court Of India · (2005) 5 ALLMR 140 : (2004) 4 AWC 3738 Supp : (2005) 5 BomCR 476 : (2005) 1 LLJ 561 : (2005) 2 MhLj 38 : (2004) 8 SCALE 794 : (2004) 8 SCC 653 : (2004) SCC(L&S) 1190 : (2005) 1 SLJ 219

Bombay High Court Discipline and Appeal Rules, 1984 — Rule 10, 7, 8, 8(2), 8(4)Constitution of India, 1950 — Article 309, 311(2)Punjab National Bank Officer Employees (Discipline and Appeal) Regulations, 1977 — Regu
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Supreme Court07 Oct 2004Dismissed

Allahabad Bank Vs Bengal Paper Mills Co. Ltd. and Others etc.

Supreme Court Of India · (2005) 1 ALD 96 : (2004) 4 CompLJ 245 : (2004) 8 JT 340 : (2004) 8 SCALE 551 : (2004) 8 SCC 236 : (2004) 55 SCL 368 : (2005) 1 UC 170

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 92, Order 21 Rule 93Companies (Court) Rules, 1959 — Rule 272, 273, 274Companies Act, 1956 — Section 457(1)
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Supreme Court07 Oct 2004Allowed

Zile Singh Vs State of Haryana and Others

Supreme Court Of India · AIR 2004 SC 5100 : (2004) AIRSCW 5842 : (2004) 8 JT 589 : (2005) 141 PLR 85 : (2004) 8 SCALE 659 : (2004) 8 SCC 1 : (2004) 7 Supreme 385 : (2005) 1 UC 159 : (2005) 1 UPLBEC 239

Evidence Act, 1872 — Section 112Haryana Municipal Act, 1973 — Section 13A, 13A(1), 14(1), 2
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Supreme Court07 Oct 2004Allowed

Cement Corporation of India Ltd. Vs Purya and Others

Supreme Court Of India · (2004) AIRSCW 5534 : (2004) 5 ALLMR 1138 : (2004) 4 AWC 3725 Supp : (2005) 2 BomCR 739 : (2004) 8 JT 327 : (2004) 7 KarLJ 652 : (2004) 3 KLT 737 : (2005) 1 RLW 47 : (2004) 8 SCALE 558 : (2004) 8 SCC 270 : (2004) 7 Supreme 711 : (2005) 1 UPLBEC 230

Criminal Procedure Code, 1973 (CrPC) — Section 293Evidence Act, 1872 — Section 114, 4, 62, 64, 65Land Acquisition Act, 1894 — Section 51A
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Supreme Court07 Oct 2004Allowed

P.S. Sathappan (Dead) by Lrs. Vs Andhra Bank Ltd. and Others

Supreme Court Of India · AIR 2004 SC 5152 : (2004) AIRSCW 5934 : (2004) 5 CTC 209 : (2004) 8 JT 464 : (2005) 1 LW 218 : (2005) 1 MLJ 105 : (2005) 1 RLW 19 : (2004) 8 SCALE 601 : (2004) 11 SCC 672 : (2004) 7 Supreme 636

Arbitration Act, 1940 — Section 39, 39(1), 39(2)Civil Procedure Code Amendment Act, 1877 — Section 588, 589, 590, 591Civil Procedure Code, 1882 — Section 622
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Supreme Court07 Oct 2004Dismissed

Sargunam (Dead) by LR. Vs Chidambaram and Another

Supreme Court Of India · (2004) 4 AWC 3721 Supp : (2005) 1 CALLT 37 : (2005) 2 CHN 14 Supp : (2004) 9 JT 5 : (2005) 1 RLW 43 : (2004) 8 SCALE 595 : (2005) 1 SCC 162 : (2005) 1 UC 113

Karnataka Rent Control Act, 1961 — Section 21(1)Specific Relief Act, 1877 — Section 27Specific Relief Act, 1963 — Section 19, 20, 20(2)
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Supreme Court07 Oct 2004

Shri Kailash Chand and Another Vs Shri Dharam Dass

Supreme Court Of India · (2004) 9 JT 170 : (2005) 1 RLW 13 : (2004) 8 SCALE 811 : (2004) 8 SCC 482

Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13, 13(1), 13(3)Himachal Pradesh Urban Rent Control Act, 1987 — Section 14, 14(1), 14(3)
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Supreme Court06 Oct 2004Allowed

In Re : "RV", A Judicial Officer

Supreme Court Of India · (2004) 3 ACR 2643 : (2004) 2 ALD(Cri) 921 : (2005) 1 ALT(Cri) 12 : (2005) 1 CGLJ 83 : (2004) 8 JT 539 : (2004) 3 KLT 537 : (2004) 8 SCALE 417 : (2004) 7 SCC 729

Constitution of India, 1950 — Article 235Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 420, 467, 468, 471
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Supreme Court06 Oct 2004Allowed

State of Uttar Pradesh Vs Sheo Sanehi and Others

Supreme Court Of India · (2004) 3 ACR 2898 : AIR 2004 SC 4974 : (2004) AIRSCW 7396 : (2004) AIRSCW 5602 : (2004) 2 ALD(Cri) 957 : (2005) 1 ALT(Cri) 17 : (2004) CriLJ 4650 : (2004) 9 JT 196 : (2004) 8 SCALE 520 : (2004) 12 SCC 347 : (2004) 7 Supreme 275 : (2004) 8 Supreme 128

Constitution of India, 1950 — Article 136Penal Code, 1860 (IPC) — Section 147, 148, 149, 302
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Supreme Court06 Oct 2004Allowed

In Re: "RV", A Judicial Officer

Supreme Court Of India · (2004) 3 ACR 2643 : (2004) AIRSCW 7344 : (2004) 2 ALD(Cri) 921 : (2005) 1 ALT(Cri) 12 : (2005) 1 CGLJ 83 : (2004) 8 JT 539 : (2004) 3 KLT 537 : (2004) 8 SCALE 417 : (2004) 7 SCC 729 : (2004) 7 Supreme 227

Constitution of India, 1950 — Article 235Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 420, 467, 468, 471
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Supreme Court06 Oct 2004Dismissed

Sachchey Lal Tiwari Vs State of Uttar Pradesh

Supreme Court Of India · (2004) 3 ACR 2956 : AIR 2004 SC 5039 : (2004) AIRSCW 5672 : (2004) 2 ALD(Cri) 965 : (2005) 1 ALT(Cri) 59 : (2004) CriLJ 4660 : (2004) 8 JT 534 : (2004) 8 SCALE 539 : (2004) 11 SCC 410 : (2004) 7 Supreme 282

Penal Code, 1860 (IPC) — Section 300, 302, 34
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