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Supreme Court Of India judgments

59,847 judgments · page 1,376 of 2,993

Supreme Court17 Sept 2004Disposed Of

Union of India (UOI) and Others Vs Mukesh Hans etc.

Supreme Court Of India · AIR 2004 SC 4307 : (2004) AIRSCW 5081 : (2004) 5 ALLMR 1170 : (2004) 4 AWC 3318 Supp : (2004) 7 JT 526 : (2004) 3 KLT 462 : (2004) 8 SCALE 1 : (2004) 8 SCC 14 : (2004) 7 Supreme 407 : (2004) 3 UPLBEC 2908

Land Acquisition Act, 1894 — Section 10, 11, 12, 13, 14
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Supreme Court17 Sept 2004Dismissed

Satchidananda Mishra Vs State of Orissa and Others

Supreme Court Of India · (2005) 1 ESC 68 : (2004) 7 JT 602 : (2004) 8 SCALE 31 : (2004) 8 SCC 599 : (2004) SCC(L&S) 1181 : (2004) 3 UPLBEC 2918

Constitution of India, 1950 — Article 14, 16, 309Orissa Medical and Health Services (Recruitment and Promotion to Teaching Posts in the Medical Colleges) Rules, 1973 — Rule 3, 8(1)Orissa Medical Education Service (Appoint
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Supreme Court17 Sept 2004Dismissed

Ram and Another Vs State of Karnataka and Others

Supreme Court Of India · (2004) 7 JT 454 : (2005) 2 KarLJ 363 : (2004) 8 SCALE 15 : (2004) 7 SCC 796

Constitution of India, 1950 — Article 226, 227Karnataka Land Reforms Act, 1961 — Section 48AKarnataka Land Revenue Act, 1964 — Section 133
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Supreme Court17 Sept 2004Partly Allowed

Pramod Mandal Vs State of Bihar

Supreme Court Of India · (2004) 3 ACR 2730 : (2004) 2 ALD(Cri) 981 : (2004) 3 BLJR 2105 : (2004) 7 JT 583 : (2004) 7 SCALE 718 : (2004) 13 SCC 150

Criminal Procedure Code, 1973 (CrPC) — Section 162Evidence Act, 1872 — Section 9Penal Code, 1860 (IPC) — Section 302, 396
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Supreme Court17 Sept 2004Dismissed

Subramanium Sethuraman Vs State of Maharashtra and Another

Supreme Court Of India · (2004) 3 ACR 2704 : (2004) AIRSCW 5326 : (2005) 1 ALD(Cri) 124 : (2004) 4 BC 598 : (2004) CriLJ 4609 : (2004) 4 CTC 613 : (2004) 8 JT 220 : (2005) 1 MhLj 626 : (2005) MPLJ 260 : (2004) 7 SCALE 733 : (2004) 13 SCC 324 : (2004) 6 Supreme 662 : (2005) 1 UJ 5

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 204, 239, 252, 362, 482Negotiable Instruments Act, 1881 (NI) — Section 138
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Supreme Court17 Sept 2004Allowed

Ramesh Ramnarayan Dangare Vs Vithabai Wakchaure and Another

Supreme Court Of India · (2004) AIRSCW 5571 : (2004) 5 ALLMR 1151 : (2005) 2 BomCR 794 : (2004) 8 JT 552 : (2004) 8 SCALE 21 : (2004) 8 SCC 298 : (2004) 7 Supreme 354 : (2005) 1 UJ 192

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32O, 32P, 63, 64, 76
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Supreme Court17 Sept 2004Disposed Of

Dipesh Chandak Vs Union of India (UOI)

Supreme Court Of India · (2004) 3 ACR 2725 : (2004) 2 ALD(Cri) 953 : (2004) 3 BLJR 1934 : (2004) CriLJ 4605 : (2004) 191 CTR 145 : (2004) 270 ITR 85 : (2004) 8 JT 215 : (2004) 7 SCALE 708 : (2004) 8 SCC 511

Constitution of India, 1950 — Article 20(2)Criminal Procedure Code, 1973 (CrPC) — Section 306, 306(2), 307, 308, 321Income Tax Act, 1961 — Section 277, 278
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Supreme Court17 Sept 2004Dismissed

Kirti Kumar Nirula Vs State of Maharashtra and Others

Supreme Court Of India · (2004) 3 ACR 2708 : (2004) 2 ALD(Cri) 837 : (2004) 5 CTC 196 : (2004) 96 ECC 241 : (2004) 8 JT 48 : (2004) 7 SCALE 727 : (2005) 9 SCC 65 : (2004) 55 SCL 360

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Constitution of India, 1950 — Article 22(5)Customs Act, 1962 — Section 108
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Supreme Court17 Sept 2004Dismissed

M.P. High Court Bar Association Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2005 SC 4114 : (2005) 3 CompLJ 23 : (2005) 1 JCR 77 : (2005) 3 JLJ 65 : (2004) 7 JT 548 : (2004) 8 SCALE 43 : (2004) 11 SCC 766 : (2005) 2 SLJ 1 : (2005) 1 UJ 138 : (2004) 3 UPLBEC 3012

Constitution Of India, 1950 — Article 2, 3, 4, 14, 16, 21, 32, 136, 143, 226, 227, 245, 246, 309, 310, 323A, 323A(2)(d), 323B, 323B(3)(d), 371D(5)Administrative Tribunals Act, 1985 — Section 4, 4(2), 5, 6, 7, 8, 9, 10, 11, 12, 13, 14, 15, 16, 17, 18, 19, 20, 21, 22, 23, 24, 25, 26, 27, 28Madhya Pradesh Reorganisation Act, 2000 — Section — Section 74, 74(1), 74(2), 74(3), 74(4), 85
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Supreme Court16 Sept 2004Dismissed

Anil Kumar Vs State of U.P.

Supreme Court Of India · (2004) 3 ACR 2693 : (2004) 8 JT 355 : (2004) 7 SCALE 684 : (2004) 13 SCC 257

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34
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Supreme Court16 Sept 2004Allowed

Surendra Pal Shivbalak pal Vs State of Gujarat

Supreme Court Of India · (2004) 3 ACR 2772 : (2004) 2 ALD(Cri) 1001 : (2005) 1 ALT 17 : (2004) CriLJ 4642 : (2005) 2 GLR 1708 : (2004) 8 SCALE 145 : (2005) 3 SCC 127 : (2005) 1 UJ 232

Criminal Procedure Code, 1973 (CrPC) — Section 235(2)Penal Code, 1860 (IPC) — Section 27, 302, 363, 376
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Supreme Court15 Sept 2004Disposed Of

Malleshi Vs State of Karnataka

Supreme Court Of India · (2004) 3 ACR 2688 : (2004) 2 ALD(Cri) 833 : (2004) CriLJ 4645 : (2004) 8 JT 72 : (2004) 7 SCALE 671 : (2004) 8 SCC 95

Penal Code, 1860 (IPC) — Section 362, 363, 364A, 365
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