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Supreme Court Of India judgments

59,847 judgments · page 1,384 of 2,993

Supreme Court11 Aug 2004Allowed

Pawan Kumar Jain Vs The Pradeshiya Industrial and Investment Corporation of U.P. Ltd. and Others

Supreme Court Of India · (2004) 3 AWC 2720 Supp : (2004) 4 BC 141 : (2007) 3 CompLJ 533 : (2004) 6 SCALE 560 : (2004) 6 SCC 758 : (2004) 3 SCR 447 Supp : (2004) 2 UC 1129 : (2004) 2 UJ 1369 : (2004) 3 UPLBEC 2366

Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 2, 31State Financial Corporations Act, 1951 — Section 29Uttar Pradesh Public Moneys (Recovery of Dues) Act, 1972 — Section 3, 3(1), 4
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Supreme Court11 Aug 2004Dismissed

Union of India (UOI) Vs Sanjay Kumar Jain

Supreme Court Of India · AIR 2004 SC 4139 : (2004) AIRSCW 4577 : (2004) 5 ALLMR 1106 : (2004) 3 AWC 2722 Supp : (2004) 113 DLT 61 : (2004) 102 FLR 1017 : (2004) 6 JT 318 : (2004) 3 LLJ 753 : (2004) 6 SCALE 564 : (2004) 6 SCC 708 : (2004) SCC(L&S) 869 : (2004) 1 SCR 463 Supp : (20

Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 47, 47(1), 47(2)
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Supreme Court10 Aug 2004Dismissed

Durgo Bai and Another Vs State of Punjab

Supreme Court Of India · (2004) 3 ACR 2040 : AIR 2004 SC 4170 : (2004) AIRSCW 4637 : (2004) 2 CGLJ 196 : (2005) 99 CLT 221 : (2004) 96 ECC 10 : (2004) 6 JT 351 : (2004) 4 RLW 491 : (2004) 6 SCALE 530 : (2004) 7 SCC 144 : (2004) 6 Supreme 93 : (2004) 2 UC 1190 : (2004) 2 UJ 1429

Arms Act, 1959 — Section 25, 27Constitution of India, 1950 — Article 136Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 22, 41, 42, 42(1)
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Supreme Court10 Aug 2004Allowed

Monaben Ketanbhai Shah and Another Vs State of Gujarat and Others

Supreme Court Of India · (2004) 3 ACR 2084 : AIR 2004 SC 4274 : (2004) AIRSCW 4716 : (2005) 3 BC 391 : (2004) 3 BLJR 1763 : (2005) 126 CompCas 342 : (2004) CriLJ 4249 : (2004) 4 CTC 317 : (2005) 1 GLR 21 : (2004) 6 JT 309 : (2004) 3 KLT 428 : (2005) 1 MPHT 97 : (2004) 138 PLR 615

Negotiable Instruments Act, 1881 (NI) — Section 138, 141
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Supreme Court10 Aug 2004Allowed

Shri S.K. Zutshi and Another Vs Shri Bimal Debnath and Another

Supreme Court Of India · (2004) 3 ACR 2054 : AIR 2004 SC 4174 : (2004) AIRSCW 4643 : (2004) 6 JT 323 : (2004) 6 SCALE 550 : (2004) 8 SCC 31 : (2004) 1 SCR 400 Supp : (2004) 6 Supreme 41 : (2004) 2 UD 252

Criminal Procedure Code, 1973 (CrPC) — Section 190, 193, 196, 197, 197(1)Customs Act, 1962 — Section 100, 101, 102, 103, 104Penal Code, 1860 (IPC) — Section 395, 447, 506
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Supreme Court10 Aug 2004Dismissed

Ramiah Vs N. Narayana Reddy (Dead) by LRs.

Supreme Court Of India · AIR 2004 SC 4261 : (2004) AIRSCW 4695 : (2004) 5 ALLMR 1047 : (2004) 3 AWC 2682 Supp : (2004) 4 JCR 98 : (2004) 6 JT 357 : (2004) 6 KarLJ 164 : (2005) 1 LW 136 : (2004) 4 RLW 496 : (2004) 6 SCALE 546 : (2004) 7 SCC 541 : (2004) 3 SCR 425 Supp : (2004) 2 U

Civil Procedure Code, 1908 (CPC) — Section 96Limitation Act, 1908 — Article 142, 144Limitation Act, 1963 — Article 64, 65, 14
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Supreme Court10 Aug 2004Allowed

State Bank of India and Others Vs R.B. Sharma

Supreme Court Of India · AIR 2004 SC 4144 : (2004) AIRSCW 4587 : (2004) 5 ALLMR 1115 : (2004) 3 AWC 2699 Supp : (2004) 2 CGLJ 157 : (2005) 99 CLT 1 : (2004) 113 DLT 25 : (2004) 102 FLR 1027 : (2004) 6 JT 361 : (2004) 3 LLJ 528 : (2005) 3 LW 71 : (2005) 1 MLJ 36 : (2004) 4 RLW 502

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Penal Code, 1860 (IPC) — Section 120B, 406, 409, 420, 467State Bank of India (Officers Service) Rules, 1992 — Rule 67, 68
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Supreme Court10 Aug 2004Disposed Of

Dhain Singh and Another Vs State of Punjab

Supreme Court Of India · (2004) 3 ACR 2878 : (2004) 2 ALD(Cri) 859 : (2005) 1 CGLJ 300 : (2004) 2 DMC 464 : (2004) 7 JT 212 : (2004) 7 SCALE 304 : (2004) 7 SCC 759 : (2004) 3 SCR 442 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 201, 304B
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