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Supreme Court Of India judgments

59,847 judgments · page 1,379 of 2,993

Supreme Court03 Sept 2004Allowed

Canbank Financial Services Ltd. Vs The Custodian and Others

Supreme Court Of India · AIR 2004 SC 5123 : (2004) AIRSCW 5878 : (2004) 122 CompCas 263 : (2004) 4 CompLJ 129 : (2004) 5 CTC 755 : (2004) 7 JT 266 : (2004) 7 SCALE 495 : (2004) 8 SCC 355 : (2004) 54 SCL 626 : (2004) 7 Supreme 507

Benami Transactions (Prohibition) Act, 1988 — Section 3(1), 3(3), 4, 4(2), 5Contract Act, 1872 — Section 23Estate Duty Act, 1953 — Section 5(1)
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Supreme Court02 Sept 2004Partly Allowed

The State of West Bengal and Others Vs Babu Chakraborty

Supreme Court Of India · (2004) 3 ACR 2505 : AIR 2004 SC 4324 : (2004) AIRSCW 4995 : (2004) 2 ALD(Cri) 871 : (2004) 96 ECC 121 : (2004) 7 JT 216 : (2005) 1 LW(Cri) 41 : (2004) 2 LW(Cri) 758 : (2005) 1 OLR 30 : (2004) 4 RLW 529 : (2004) 7 SCALE 387 : (2004) 12 SCC 201 : (2004) 6 S

Constitution of India, 1950 — Article 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 102, 313, 374, 386, 482Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 41(2), 42, 42(1), 42(2)
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Supreme Court02 Sept 2004Allowed

Parmananda Pegu Vs State of Assam

Supreme Court Of India · (2004) 3 ACR 2496 : AIR 2004 SC 4197 : (2004) AIRSCW 4930 : (2004) 2 ALD(Cri) 657 : (2005) 1 CGLJ 43 : (2004) CriLJ 4197 : (2004) 3 GLT 1 : (2004) 7 JT 192 : (2005) 1 OLR 140 : (2004) 4 RLW 539 : (2004) 7 SCALE 330 : (2004) 7 SCC 779 : (2004) 6 Supreme 34

Criminal Procedure Code, 1973 (CrPC) — Section 164, 164(2), 164(3), 164(4), 313Evidence Act, 1872 — Section 114, 133, 24, 25, 26Penal Code, 1860 (IPC) — Section 302, 365
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Supreme Court02 Sept 2004Allowed

State of Rajasthan Vs Maharaj Singh and Another

Supreme Court Of India · (2004) 3 ACR 2467 : AIR 2004 SC 4205 : (2004) 2 ALD(Cri) 820 : (2004) 98 CLT 686 : (2004) CriLJ 4195 : (2004) 7 JT 506 : (2004) 4 RLW 548 : (2004) 7 SCALE 399 : (2004) 13 SCC 165 : (2004) 2 UJ 1334

Penal Code, 1860 (IPC) — Section 302, 304, 32
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Supreme Court01 Sept 2004Disposed Of

Nirmal Jeet Kaur Vs The State of Madhya Pradesh and Another

Supreme Court Of India · (2004) 3 ACR 2528 : (2004) 2 ALD(Cri) 651 : (2004) 3 BLJR 1795 : (2004) 2 CGLJ 283 : (2004) 2 DMC 471 : (2004) 7 JT 161 : (2004) 3 KLT 391 : (2004) 7 SCALE 324 : (2004) 7 SCC 558 : (2004) 3 SCR 1006 Supp : (2004) 2 UC 1286 : (2004) 2 UJ 1346

Constitution of India, 1950 — Article 141Criminal Procedure Code, 1973 (CrPC) — Section 437, 437(3), 438, 439Dowry Prohibition Act, 1961 — Section 3, 4
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Supreme Court31 Aug 2004Dismissed

Yakub Ismailbhai Patel Vs State of Gujarat

Supreme Court Of India · (2004) 3 ACR 2517 : AIR 2004 SC 4209 : (2004) AIRSCW 4955 : (2004) 2 ALD(Cri) 881 : (2004) CriLJ 4205 : (2005) 1 GLR 312 : (2004) 7 JT 178 : (2005) 1 LW(Cri) 27 : (2004) 2 LW(Cri) 770 : (2004) 7 SCALE 374(2) : (2004) 7 SCALE 374 : (2004) 12 SCC 229 : (200

Bombay Police Act, 1951 — Section 135Criminal Procedure Code, 1973 (CrPC) — Section 313, 344Evidence Act, 1872 — Section 114, 134
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Supreme Court31 Aug 2004Dismissed

Valliammal (D) by Lrs. Vs Subramaniam and Others

Supreme Court Of India · AIR 2004 SC 4187 : (2004) AIRSCW 4948 : (2004) 5 ALLMR 1041 : (2004) 4 AWC 2971 Supp : (2004) 5 CTC 60 : (2004) 8 JT 442 : (2004) 3 KLT 587 : (2005) 1 LW 75 : (2004) 4 MLJ 153 : (2004) 7 SCALE 297 : (2004) 7 SCC 233 : (2004) 1 SCR 966 Supp

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