Supreme Court14 Sept 2004Allowed
State of Rajasthan Vs Bhanwar Singh
Supreme Court Of India · (2004) 3 ACR 2692 : (2004) 4 JCR 154 : (2004) 7 SCALE 676 : (2004) 13 SCC 147
Penal Code, 1860 (IPC) — Section 302, 323
COURT ARCHIVE
Supreme Court Of India judgments
59,847 judgments · page 1,377 of 2,993
Supreme Court14 Sept 2004Dismissed
Rajkumar Vs State of M.P.
Supreme Court Of India · (2004) 3 ACR 2455 : AIR 2004 SC 4408 : (2004) AIRSCW 5137 : (2004) 2 ALD(Cri) 899 : (2004) 2 DMC 634 : (2004) 7 JT 612 : (2004) 4 MPHT 263 : (2004) 7 SCALE 652 : (2004) 12 SCC 77 : (2004) 6 Supreme 521
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302, 304, 498A
Supreme Court14 Sept 2004Dismissed
Commissioner of Customs, Mumbai Vs B.V. Jewels and Others
Supreme Court Of India · (2004) 96 ECC 219 : (2004) 116 ECR 321 : (2004) 172 ELT 3 : (2004) 7 JT 460 : (2004) 7 SCALE 690 : (2004) 12 SCC 720
Customs Act, 1962 — Section 111, 112, 113, 114, 114(A)
Supreme Court14 Sept 2004Allowed
Krishna Exports and Others Vs Raju Das
Supreme Court Of India · (2006) 2 MhLj 743 : (2006) MPLJ 90
Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 142
Supreme Court14 Sept 2004Allowed
State of Himachal Pradesh and Others Vs Shivalik Agro Poly Products and Others
Supreme Court Of India · AIR 2004 SC 4393 : (2004) AIRSCW 5207 : (2004) 5 ALLMR 1157 : (2004) 4 AWC 3304 Supp : (2004) 7 JT 371 : (2005) 1 LW 11 : (2004) 97 RD 507 : (2004) 7 SCALE 658 : (2004) 8 SCC 556 : (2004) 7 Supreme 78
Constitution of India, 1950 — Article 266Land Registration (Amendment) Act, 2001 — Section 16A(1)Land Registration Act, 1925 — Section 16, 17, 17(1), 3, 5
Supreme Court13 Sept 2004Disposed Of
State of Himachal Pradesh Vs Shree Kant Shekari
Supreme Court Of India · (2004) 3 ACR 2700 : AIR 2004 SC 4404 : (2004) AIRSCW 5162 : (2004) 2 ALD(Cri) 863 : (2004) CriLJ 4232 : (2005) 1 JCR 108 : (2004) 8 JT 235 : (2004) 4 RLW 568 : (2004) 7 SCALE 647 : (2004) 8 SCC 153 : (2004) 6 Supreme 550 : (2005) 1 UC 68
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 228
Supreme Court13 Sept 2004Allowed
Prakash Babu Raghuvanshi Vs State of Madhya Pradesh
Supreme Court Of India · (2004) 3 ACR 2787 : (2004) AIRSCW 5334 : (2004) CriLJ 4612 : (2004) 4 MPHT 303 : (2004) 8 SCALE 95 : (2004) 7 SCC 490 : (2004) 6 Supreme 668
Constitution of India, 1950 — Article 162Essential Commodities Act, 1955 — Section 2, 3, 7, 7(1)
Supreme Court13 Sept 2004Allowed
Dale and Carrington Invt. (P) Ltd. and Another Vs P.K. Prathapan and Others
Supreme Court Of India · (2004) 122 CompCas 161 : (2004) 4 CompLJ 1 : (2004) 4 CTC 619 : (2004) 7 JT 434 : (2004) 3 KLT 475 : (2005) 2 MLJ 10 : (2004) 7 SCALE 589 : (2004) 7 SCALE 584 : (2005) 1 SCC 212 : (2004) 54 SCL 601
Companies Act, 1956 — Section 10F, 397, 398, 81Foreign Exchange Regulation Act, 1973 — Section 29
Supreme Court13 Sept 2004Allowed
State of Punjab and Others Vs Balbir Singh
Supreme Court Of India · (2004) 7 JT 383 : (2004) 7 SCALE 616 : (2004) 11 SCC 743 : (2005) 1 SLJ 102 : (2004) 3 UPLBEC 2868
Constitution of India, 1950 — Article 311, 311(2)Punjab Police Rules, 1934 — Rule 12.21
Supreme Court13 Sept 2004Disposed Of
Rajasthan State Ganganagar S. Mills Ltd. Vs State of Rajasthan and Another
Supreme Court Of India · AIR 2005 SC 4065 : (2005) 5 ALLMR 779 : (2004) 4 AWC 2854 Supp : (2004) 3 LLJ 832 : (2004) 4 RLW 565 : (2004) 7 SCALE 624 : (2004) 8 SCC 161 : (2004) SCC(L&S) 1055 : (2005) 1 SLJ 100
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 25(F), 25(G), 25(H)
Supreme Court10 Sept 2004Disposed Of
State of Himachal Pradesh Vs Mast Ram
Supreme Court Of India · (2004) 3 ACR 2443 : AIR 2004 SC 5056 : (2004) AIRSCW 5754 : (2004) 2 ALD(Cri) 893 : (2004) 7 JT 617 : (2005) 1 PLJR 79 : (2004) 7 SCALE 637 : (2004) 8 SCC 660 : (2004) 6 Supreme 534
Criminal Procedure Code, 1973 (CrPC) — Section 293(1), 293(4), 310Penal Code, 1860 (IPC) — Section 302, 313
Supreme Court10 Sept 2004Disposed Of
Situ Sahu and Others Vs The State of Jharkhand and Others
Supreme Court Of India · (2004) 3 BLJR 2031 : (2004) 4 JCR 211 : (2004) 7 JT 402 : (2004) 97 RD 412 : (2004) 7 SCALE 884 : (2004) 7 SCALE 484 : (2004) 8 SCC 340
Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950 — Section 50B, 50B(4)Chotanagpur Tenancy Act, 1908 — Section 240, 240B, 46, 46(4), 48Civil Procedure Code, 1908 (CPC) — Order 1 Rule 3
Supreme Court10 Sept 2004Dismissed
Management of Krishnakali Tea Estate Vs Akhil Bharatiya Chah Mazdoor Sangh and Another
Supreme Court Of India · (2004) 4 AWC 2839 Supp : (2004) 7 JT 333 : (2004) 3 LLJ 772 : (2004) 7 SCALE 608 : (2004) 8 SCC 200 : (2004) SCC(L&S) 1067 : (2005) 1 SLJ 197 : (2004) 2 UJ 1390 : (2005) 1 UPLBEC 1006
Criminal Procedure Code, 1973 (CrPC) — Section 215Industrial Disputes Act, 1947 — Section 10, 33(2)Penal Code, 1860 (IPC) — Section 147, 329, 353
Supreme Court10 Sept 2004Allowed
Upkar Singh Vs Ved Prakash and Others
Supreme Court Of India · (2004) 3 ACR 2450 : AIR 2004 SC 4320 : (2004) AIRSCW 5017 : (2004) 2 ALD(Cri) 906 : (2004) CriLJ 4219 : (2004) 4 JCR 158 : (2004) 7 JT 488 : (2004) 3 KLT 444 : (2005) 1 OLR 43 : (2004) 7 SCALE 563 : (2004) 13 SCC 292 : (2004) 6 Supreme 528
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 154, 156, 156(2), 156(3), 161Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 302
Supreme Court10 Sept 2004Allowed
I.T.C. Ltd. Vs Commissioner of Central Excise, New Delhi and Another
Supreme Court Of India · (2004) AIRSCW 7208 : (2004) 96 ECC 97 : (2004) 171 ELT 433 : (2004) 7 JT 409 : (2004) 7 SCALE 540 : (2004) 7 SCC 591 : (2004) 6 Supreme 564
Additional Duties of Excise (Goods of Special Importance) Act, 1957 — Section 3(3)Andhra Pradesh General Sales Tax Act, 1957 — Section 9Central Excise Rules, 1944 — Rule 209, 210, 52, 52A, 8
Supreme Court10 Sept 2004Allowed
Kishnia and Others Vs State of Rajasthan
Supreme Court Of India · (2004) 3 ACR 2442 : AIR 2004 SC 4318 : (2004) AIRSCW 7104 : (2004) AIRSCW 5061 : (2004) 2 ALD(Cri) 818 : (2004) CriLJ 4227 : (2004) 8 JT 228 : (2004) 7 SCALE 561 : (2004) 11 SCC 567 : (2004) 6 Supreme 474 : (2004) 8 Supreme 193 : (2004) 2 UJ 1413
Penal Code, 1860 (IPC) — Section 201, 302, 34
Supreme Court10 Sept 2004Disposed Of
State by Police Inspector Vs Sri T. Venkatesh Murthy
Supreme Court Of India · (2004) 3 ACR 2431 : AIR 2004 SC 5117 : (2004) AIRSCW 5869 : (2004) 2 ALD(Cri) 670 : (2004) 8 JT 362 : (2005) 1 KarLJ 41 : (2004) 7 SCALE 573 : (2004) 7 SCC 763 : (2004) 6 Supreme 500 : (2004) 2 UJ 1409
Criminal Procedure Code, 1973 (CrPC) — Section 401, 462, 465Prevention of Corruption Act, 1988 — Section 10, 11, 13, 13(1), 13(2)
Supreme Court10 Sept 2004Allowed
Metro Marins and Another Vs Bonus Watch Co. Pvt. Ltd. and Others
Supreme Court Of India · (2004) AIRSCW 7349 : (2004) 4 AWC 2851 Supp : (2004) 4 CTC 712 : (2004) 7 JT 394 : (2004) 4 MLJ 115 : (2005) 141 PLR 638 : (2005) 98 RD 60 : (2005) 1 RD 60 : (2004) 7 SCALE 581 : (2004) 7 SCC 478 : (2004) 6 Supreme 518
Constitution of India, 1950 — Article 136
Supreme Court10 Sept 2004Allowed
B.E.M.L. Employees House Building Co-operative Society Ltd. Vs State of Karnataka and Others
Supreme Court Of India · AIR 2004 SC 5054 : (2004) AIRSCW 5751 : (2005) 5 ALLMR 39 : (2004) 6 ALT 30 : (2004) 4 AWC 2836 Supp : (2004) 7 JT 398 : (2005) 1 KarLJ 37 : (2005) 1 MhLj 389 : (2005) MPLJ 25 : (2005) 1 PLJR 18 : (2004) 7 SCALE 481 : (2005) 9 SCC 248 : (2004) 6 Supreme 5
Constitution of India, 1950 — Article 14Land Acquisition Act, 1894 — Section 4(1), 5A, 6
Supreme Court10 Sept 2004Disposed Of
Lopchand Naruji Jat and Another Vs State of Gujarat
Supreme Court Of India · (2004) 3 ACR 2437 : (2004) AIRSCW 5267 : (2004) 2 ALD(Cri) 903 : (2004) CriLJ 4241 : (2004) 4 JCR 156 : (2004) 8 JT 226 : (2005) 1 PLJR 60 : (2004) 7 SCALE 644 : (2004) 7 SCC 566 : (2004) 6 Supreme 525 : (2005) 1 UJ 82
Explosives Act, 1884 — Section 4, 9BTerrorist and Disruptive Activities (Prevention) Act, 1985 — Section 5