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Supreme Court Of India judgments

59,847 judgments · page 1,382 of 2,993

Supreme Court20 Aug 2004Dismissed

A.C. Ananthaswamy and Others Vs Boraiah (dead) by LRs.

Supreme Court Of India · (2004) 5 ALLMR 1096 : (2004) 4 AWC 3016 Supp : (2004) 3 BLJR 1756 : (2004) 5 CTC 360 : (2004) 8 JT 581 : (2005) 1 LW 669 : (2004) 138 PLR 557 : (2004) 7 SCALE 80 : (2004) 8 SCC 588 : (2004) 3 SCR 649 Supp : (2004) 2 UJ 1508

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 9
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Supreme Court20 Aug 2004Dismissed

Anil Kumar Srivastava Vs State of U.P. and Another

Supreme Court Of India · AIR 2004 SC 4299 : (2004) AIRSCW 4815 : (2004) 4 AWC 3037 Supp : (2004) 4 CompLJ 576 : (2004) 7 JT 35 : (2004) 7 SCALE 66 : (2004) 8 SCC 671 : (2004) 3 SCR 675 Supp : (2004) 7 Supreme 446 : (2005) 1 UPLBEC 209

Constitution of India, 1950 — Article 139A, 14
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Supreme Court20 Aug 2004Disposed Of

Punjab National Bank Vs R.L. Vaid and Others

Supreme Court Of India · AIR 2004 SC 4269 : (2004) AIRSCW 5553 : (2004) AIRSCW 4708 : (2004) 2 ALD(Cri) 801 : (2004) CriLJ 4246 : (2004) 172 ELT 24 : (2004) 8 JT 200 : (2004) 7 SCALE 97 : (2004) 7 SCC 698 : (2004) 3 SCR 692 Supp : (2004) 7 Supreme 756 : (2004) 6 Supreme 443 : (20

Criminal Procedure Code, 1973 (CrPC) — Section 401, 482Evidence Act, 1872 — Section 124Penal Code, 1860 (IPC) — Section 120B
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Supreme Court19 Aug 2004Dismissed

State of Karnataka Vs Bhaskar Kushali Kotharkar and Others

Supreme Court Of India · (2004) 3 ACR 2514 : AIR 2004 SC 4333 : (2004) AIRSCW 5126 : (2004) 2 ALD(Cri) 808 : (2004) CriLJ 4229 : (2004) 7 JT 208 : (2005) 1 KarLJ 314 : (2004) 7 SCALE 350 : (2004) 7 SCC 487 : (2004) 3 SCR 635 Supp : (2004) 6 Supreme 472 : (2004) 2 UC 1320

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 143, 148, 149, 304, 324
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Supreme Court18 Aug 2004Allowed

Ghaziabad Development Authority Vs R.B. Sharma

Supreme Court Of India · (2004) AIRSCW 6808 : (2004) AIRSCW 5100 : (2004) 3 CPJ 30 : (2004) 6 JT 517 : (2004) 7 SCALE 45 : (2005) 9 SCC 480 : (2005) 4 Supreme 587 : (2004) 6 Supreme 215 : (2004) 3 UPLBEC 2884

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Supreme Court18 Aug 2004Dismissed

Sri Pramod Kumar Agrawal and Another Vs Smt. Mushtari Begum and Others

Supreme Court Of India · (2004) ACJ 1903 : AIR 2004 SC 4360 : (2004) AIRSCW 5010 : (2004) 5 ALLMR 1167 : (2004) 4 AWC 2901 Supp : (2004) 122 CompCas 141 : (2004) 6 JT 501 : (2005) 2 LW 21 : (2005) 141 PLR 540 : (2004) 4 RLW 483 : (2004) 7 SCALE 30 : (2004) 8 SCC 667 : (2004) 3 SC

Motor Vehicles (Amendment) Act, 1994 — Section 147Motor Vehicles Act, 1988 — Section 147, 147(1), 166
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Supreme Court17 Aug 2004Disposed Of

Y. Abraham Ajith and Others Vs Inspector of Police, Chennai and Another

Supreme Court Of India · (2005) 1 ACR 577 : AIR 2004 SC 4286 : (2004) AIRSCW 4788 : (2004) 2 ALD(Cri) 491 : (2004) CriLJ 4180 : (2004) 2 DMC 371 : (2005) 1 JCR 15 : (2004) 6 JT 497 : (2004) 7 SCALE 374 : (2004) 7 SCALE 26 : (2004) 8 SCC 100 : (2004) 3 SCR 604 Supp : (2004) 6 Supr

Criminal Procedure Code, 1973 (CrPC) — Section 177, 178, 179, 180, 181Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 323, 406, 498A, 506
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Supreme Court17 Aug 2004Allowed

Harnam Singh Vs Everest Construction Co. and Others

Supreme Court Of India · (2005) 1 ACR 571 : (2004) AIRSCW 4786 : (2004) 2 ALD(Cri) 649 : (2004) 6 ALT 11 : (2004) CriLJ 4178 : (2004) 4 CTC 709 : (2004) 8 JT 353 : (2004) 7 SCALE 24 : (2004) 6 SCC 754 : (2004) 6 Supreme 225 : (2004) 2 UC 1213 : (2004) 2 UJ 1427

Criminal Procedure Code, 1973 (CrPC) — Section 195, 468, 482Penal Code, 1860 (IPC) — Section 420, 467, 471, 474
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Supreme Court17 Aug 2004Dismissed

G. Mohan Vs State by C.B.I.

Supreme Court Of India · (2005) 3 ACR 2710 : (2004) 7 SCC 700

Penal Code, 1860 (IPC) — Section 165Prevention of Corruption Act, 1947 — Section 5(1), 5(2)
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Supreme Court16 Aug 2004Disposed Of

Chaman Lal Vs State of U.P. and Another

Supreme Court Of India · (2005) 1 ACR 574 : AIR 2004 SC 4267 : (2004) AIRSCW 4705 : (2004) 2 ALD(Cri) 599 : (2004) CriLJ 4243 : (2004) 6 JT 540 : (2004) 2 OLR 463 : (2004) 3 RLW 477 : (2004) 7 SCALE 13 : (2004) 7 SCC 525 : (2004) 3 SCR 584 Supp : (2004) 6 Supreme 186 : (2004) 2 U

Criminal Procedure Code, 1973 (CrPC) — Section 161, 2Penal Code, 1860 (IPC) — Section 120B, 302
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Supreme Court16 Aug 2004Disposed Of

State of A.P. Vs Farmers Service Coop. Society and Others

Supreme Court Of India · (2005) 1 ACR 573 : (2004) 2 ALD(Cri) 598 : (2004) 6 ALT 5 : (2004) 6 JT 585 : (2004) 4 MhLj 814 : (2004) MPLJ 421 : (2004) 4 RLW 481 : (2004) 7 SCALE 1 : (2004) 6 SCC 683 : (2004) 3 SCR 580 Supp : (2004) 2 UC 1203

Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 3, 7(1), 7(2)
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