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Supreme Court Of India judgments

59,847 judgments · page 1,380 of 2,993

Supreme Court30 Aug 2004Dismissed

Madho Singh and Others Vs Moni Singh (D) by Lrs. and Others

Supreme Court Of India · AIR 2004 SC 4316 : (2004) AIRSCW 5065 : (2004) 4 AWC 2978 Supp : (2005) 1 CHN 201 Supp : (2004) 4 JCR 206 : (2004) 7 JT 175 : (2004) 4 MPHT 281 : (2004) 97 RD 490 : (2004) 7 SCALE 290 : (2004) 12 SCC 214 : (2004) 3 SCR 960 Supp : (2004) 6 Supreme 429

Criminal Procedure Code, 1973 (CrPC) — Section 111, 257
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Supreme Court30 Aug 2004Allowed

K. Rudrappa Vs Shivappa

Supreme Court Of India · AIR 2004 SC 4346 : (2004) AIRSCW 5106 : (2004) 5 ALLMR 1181 : (2004) 6 ALT 19 : (2004) 5 CTC 365 : (2004) 4 JCR 209 : (2004) 9 JT 327 : (2005) 1 KarLJ 325 : (2005) 1 LW 812 : (2004) 7 SCALE 293 : (2004) 12 SCC 253 : (2004) 3 SCR 953 Supp : (2004) 6 Suprem

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, 115, 151
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Supreme Court27 Aug 2004Allowed

State of Maharashtra Vs Jagmohan Singh Kuldip Singh Anand and Others

Supreme Court Of India · AIR 2004 SC 4412 : (2004) AIRSCW 4767 : (2004) 2 ALD(Cri) 683 : (2004) CriLJ 4254 : (2004) 172 ELT 19 : (2004) 7 JT 495 : (2004) 7 SCALE 201 : (2004) 7 SCC 659 : (2004) 6 Supreme 287 : (2004) 2 UJ 1499

Criminal Procedure Code, 1973 (CrPC) — Section 395, 396, 397, 398, 399Penal Code, 1860 (IPC) — Section 324, 34, 452
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Supreme Court27 Aug 2004Disposed Of

K. Ganesh Shet Vs Sri A.K. Jayarama Sheka and Others

Supreme Court Of India · (2004) AIRSCW 7411 : (2004) 4 AWC 2976 Supp : (2004) 5 CTC 363 : (2004) 7 JT 45 : (2005) 2 LW 548 : (2004) 7 SCALE 250 : (2005) 1 SCC 493 : (2004) 3 SCR 949 Supp

Karnataka Rent Control Act, 1961 — Section 21(1)
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Supreme Court27 Aug 2004Allowed

Union of India (UOI) Vs Munna and Another

Supreme Court Of India · (2004) AIRSCW 4793 : (2004) 3 BLJR 1810 : (2004) CriLJ 4183 : (2004) 96 ECC 6 : (2004) 116 ECR 203 : (2004) 4 JCR 195 : (2004) 7 JT 512 : (2005) 1 PLJR 27 : (2004) 7 SCALE 252 : (2004) 7 SCC 178 : (2004) 6 Supreme 453 : (2004) 2 UJ 1514

Evidence Act, 1872 — Section 25, 26Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(b)(2), 23, 42, 43, 50
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Supreme Court27 Aug 2004Allowed

Mahendra Saree Emporium Vs G.V. Srinivasa Murthy

Supreme Court Of India · AIR 2004 SC 4289 : (2004) AIRSCW 4797 : (2004) 7 JT 20 : (2005) 2 LW 537 : (2004) 7 SCALE 271 : (2005) 1 SCC 481 : (2004) 3 SCR 931 Supp : (2004) 6 Supreme 599

Constitution of India, 1950 — Article 136, 14Karnataka General Clauses Act, 1899 — Section 24, 6, 8Karnataka Rent Control Act, 1961 — Section 21(1), 50(1)
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Supreme Court27 Aug 2004Allowed

Sri Inder Sain Bedi (Dead) by Lrs. Vs Chopra Electricals

Supreme Court Of India · (2004) 4 AWC 2980 Supp : (2004) 7 JT 345 : (2005) 139 PLR 477 : (2004) 7 SCALE 227 : (2004) 7 SCC 277 : (2004) 3 SCR 914 Supp

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12Transfer of Property Act, 1882 — Section 105, 106
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Supreme Court25 Aug 2004Dismissed

Tata Iron and Steel Co. Ltd. Vs State of Jharkhand and Others

Supreme Court Of India · (2004) 3 BLJR 1804 : (2004) 4 JCR 189 : (2004) 7 JT 138 : (2005) 1 PLJR 11 : (2004) 7 SCALE 146 : (2004) 7 SCC 242 : (2004) 137 STC 93

Bihar Finance Act, 1981 — Section 46(4), 7, 7(3)Central Sales Tax Act, 1956 — Section 14Constitution of India, 1950 — Article 226, 227
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Supreme Court25 Aug 2004Dismissed

B.S. Bharti Vs I.B.P. Company Ltd.

Supreme Court Of India · AIR 2004 SC 4355 : (2004) AIRSCW 5024 : (2004) 4 AWC 2958 Supp : (2004) 113 DLT 327 : (2004) 7 JT 47 : (2004) 3 LLJ 549 : (2005) 1 MLJ 168 : (2004) 7 SCALE 311 : (2004) 7 SCC 550 : (2004) SCC(L&S) 1015 : (2005) 1 SLJ 122 : (2004) 6 Supreme 324 : (2004) 3

Industrial Disputes Act, 1947 — Section 2, 2A
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Supreme Court25 Aug 2004Allowed

National Insurance Co. Ltd. Vs V. Chinnamma and Others

Supreme Court Of India · (2004) 3 ACC 1 : (2004) ACJ 1909 : AIR 2004 SC 4338 : (2004) AIRSCW 5116 : (2004) 5 ALLMR 1200 : (2005) 1 ALT 59 : (2004) 4 AWC 2961 Supp : (2004) 122 CompCas 50 : (2004) 4 CTC 459 : (2004) 4 JCR 199 : (2004) 7 JT 167 : (2004) 3 KLT 397 : (2005) 1 LW 92 :

Motor Vehicles (Amendment) Act, 1994 — Section 147Motor Vehicles Act, 1939 — Section 2(14), 2(44), 2(46), 95, 95(1)Motor Vehicles Act, 1988 — Section 147(1), 149(2)
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Supreme Court25 Aug 2004Dismissed

Smt. Swarnam Ramachandran and Another Vs Aravacode Chakungal Jayapalan

Supreme Court Of India · (2004) 4 AWC 3028 Supp : (2005) 2 BomCR 887 : (2005) 1 CHN 133 Supp : (2004) 5 CTC 369 : (2004) 7 JT 53 : (2005) 1 LW 147 : (2005) 98 RD 181 : (2005) 1 RD 181 : (2004) 7 SCALE 211 : (2004) 8 SCC 689 : (2004) 1 SCR 806 Supp : (2004) 2 UJ 1373

Specific Relief Act, 1963 — Section 16
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Supreme Court25 Aug 2004Dismissed

M. Amanullah Khan Vs Government of India and Others

Supreme Court Of India · (2004) 6 ALT 20 : (2004) 4 AWC 3033 Supp : (2004) 4 JCR 203 : (2004) 7 JT 64 : (2004) 7 SCALE 142 : (2004) 7 SCC 586 : (2004) SCC(L&S) 984 : (2004) 3 SCR 797 Supp : (2005) 1 SLJ 354

Indian Forest Service (Cadre) Rules, 1966 — Rule 10, 8, 9Indian Forest Service (Regulation of Seniority) Rules, 1968 — Rule 3, 3(2)(c)Promotion Regulations — Regulation 8(2)
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Supreme Court25 Aug 2004Allowed

Bathusingh and Others Vs State of M.P.

Supreme Court Of India · AIR 2004 SC 4279 : (2004) AIRSCW 4746 : (2004) 2 ALD(Cri) 673 : (2005) 99 CLT 204 : (2004) 4 CTC 784 : (2004) 7 JT 228 : (2005) 1 LW(Cri) 22 : (2004) 7 SCALE 206 : (2005) 9 SCC 658 : (2004) 3 SCR 785 Supp : (2004) 6 Supreme 303

Criminal Procedure Code, 1973 (CrPC) — Section 313, 88Penal Code, 1860 (IPC) — Section 148, 149, 302
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Supreme Court25 Aug 2004Allowed

U.P. State Sugar Corporation Ltd. Vs Jain Construction Co. and Another

Supreme Court Of India · AIR 2004 SC 4335 : (2004) AIRSCW 5122 : (2004) 3 ARBLR 1 : (2004) 4 AWC 3080 Supp : (2004) 122 CompCas 145 : (2004) 4 CompLJ 370 : (2004) 5 CTC 356 : (2005) 1 JCR 38 : (2004) 7 JT 61 : (2005) 1 LW 481 : (2004) 7 SCALE 307 : (2004) 7 SCC 332 : (2004) 1 SCR

Arbitration Act, 1940 — Section 20, 39Arbitration and Conciliation Act, 1996 — Section 21, 85, 9Partnership Act, 1932 — Section 69
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Supreme Court25 Aug 2004Dismissed

Escorts Ltd. Vs Commissioner of Central Excise, Delhi

Supreme Court Of India · (2004) 96 ECC 1 : (2004) 171 ELT 145 : (2004) 7 JT 1 : (2005) 1 MLJ 153 : (2004) 7 SCALE 285 : (2004) 7 SCC 214 : (2004) 3 SCR 885 Supp

Central Excise Rules, 1944 — Rule 57A, 57C, 57D, 57D2, 8ICustoms Tariff Act, 1975 — Section 3
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Supreme Court25 Aug 2004Allowed

State of Haryana Vs Daya Nand

Supreme Court Of India · AIR 2004 SC 4358 : (2004) AIRSCW 5007 : (2004) 7 JT 205 : (2004) 7 SCALE 221 : (2004) 7 SCC 670 : (2004) 6 Supreme 369

Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Food Adulteration Act, 1954 — Section 16(i)(a)(i)
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Supreme Court25 Aug 2004Dismissed

Adalat Prasad Vs Rooplal Jindal and Others

Supreme Court Of India · (2004) 2 ALD(Cri) 855 : (2005) 1 CGLJ 268 : (2004) 4 CTC 608 : (2004) 113 DLT 356 : (2005) 1 GLR 546 : (2004) 7 JT 243 : (2004) 4 MhLj 274 : (2004) MPLJ 1 : (2004) 7 SCALE 137 : (2004) 7 SCC 338 : (2004) 2 UC 1236 : (2004) 2 UJ 1342

Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 203, 204, 482Penal Code, 1860 (IPC) — Section 120A, 120B, 405, 406, 415
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