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Supreme Court Of India judgments

59,847 judgments · page 1,390 of 2,993

Supreme Court06 May 2004Allowed

Prabhakar Adsule Vs State of M.P. and Another

Supreme Court Of India · AIR 2004 SC 3557 : (2004) 5 ALLMR 801 : (2004) 6 ALT 1 : (2004) 5 JT 187 : (2004) 3 RLW 430 : (2004) 5 SCALE 790 : (2004) 11 SCC 249

Constitution of India, 1950 — Article 136Madhya Pradesh Land Revenue Code, 1959 — Section 248
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Supreme Court06 May 2004Allowed

State of Rajasthan Vs Bhanwar Singh and Others

Supreme Court Of India · (2004) 3 ACR 2394 : AIR 2004 SC 3754 : (2004) AIRSCW 3990 : (2004) AIRSCW 3985 : (2004) 2 ALD(Cri) 342 : (2004) CriLJ 3345 : (2004) 3 RLW 433 : (2004) 5 SCALE 711 : (2004) 10 SCC 709 : (2004) 4 Supreme 301 : (2004) 4 Supreme 269 : (2004) 2 UC 1012 : (2004

Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 109, 302, 307
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Supreme Court06 May 2004Disposed Of

B.P.L. Ltd. and Others Vs R. Sudhakar and Others

Supreme Court Of India · AIR 2004 SC 3606 : (2004) AIRSCW 3507 : (2004) 5 ALLMR 753 : (2004) 98 CLT 570 : (2005) 104 FLR 450 : (2004) 6 JT 573 : (2005) 2 KarLJ 349 : (2004) 2 LLJ 834 : (2004) 5 SCALE 756 : (2004) 7 SCC 219 : (2004) 2 SCR 414 Supp : (2004) 3 SLJ 114 : (2004) 3 UPL

Civil Procedure Code, 1908 (CPC) — Section 151Companies Act, 1956 — Section 433, 434Industrial Disputes Act, 1947 — Section 10, 20(3), 23, 33, 33(1)
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Supreme Court06 May 2004Allowed

Tata Motors Ltd. Vs State of Maharashtra and Others

Supreme Court Of India · AIR 2004 SC 3618 : (2004) AIRSCW 3543 : (2005) 1 BomCR 444 : (2004) 5 JT 532 : (2004) 5 SCALE 649 : (2004) 5 SCC 783 : (2004) 3 SCR 452 Supp : (2004) 136 STC 1 : (2004) 4 Supreme 210

Bombay Sales Tax Act, 1959 — Section 42Bombay Sales Tax Rules, 1959 — Rule 41D, 41E, 44DMaharashtra Sales Tax Laws (Levy, Amendment and Repeal) Act, 1989 — Section 26, 27, 30
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Supreme Court06 May 2004Allowed

Vilas Pandurang Patil Vs State of Maharashtra

Supreme Court Of India · (2004) 3 ACR 2398 : AIR 2004 SC 3562 : (2004) AIRSCW 3441 : (2004) 2 ALD(Cri) 157 : (2004) CriLJ 2870 : (2004) 1 DMC 815 : (2004) 4 MhLj 432 : (2004) MPLJ 68 : (2004) 5 SCALE 656 : (2004) 6 SCC 158 : (2004) 3 SCR 395 Supp : (2004) 4 Supreme 287 : (2004) 2

Penal Code, 1860 (IPC) — Section 302, 404
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Supreme Court06 May 2004Partly Allowed

State of Orissa Vs Rajendra Tripathy and Others

Supreme Court Of India · (2004) 3 ACR 2383 : (2004) 94 ECC 191 : (2004) 5 SCALE 662 : (2004) 5 SCC 236 : (2004) 3 SCR 387 Supp

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 21, 41, 42, 50
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Supreme Court06 May 2004Dismissed

State of Andhra Pradesh and Others etc. Vs B. Noorulla Khan and Another etc.

Supreme Court Of India · (2004) 2 ACC 569 : AIR 2004 SC 2413 : (2004) AIRSCW 2901 : (2004) 5 ALD 23 : (2004) 5 ALLMR 739 : (2004) 6 ALT 28 : (2004) 3 CTC 468 : (2004) 5 JT 195 : (2004) 5 SCALE 618 : (2004) 6 SCC 194 : (2004) 3 SCR 432 Supp : (2004) 5 Supreme 660

Andhra Pradesh Motor Vehicles Rules, 1989 — Rule 185, 297A, 297A(1), 297A(2), 297A(6)Constitution of India, 1950 — Article 19(1)Motor Vehicles Act, 1988 — Section 2, 2(4), 2(43), 2(7), 63(6)
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Supreme Court06 May 2004Allowed

H.N. Shankara Shastry Vs The Asst. Director of Agriculture, Karnataka

Supreme Court Of India · AIR 2004 SC 3474 : (2004) AIRSCW 3164 : (2004) 5 ALLMR 667 : (2004) 3 AWC 2634 Supp : (2004) 4 CHN 176 Supp : (2004) 98 CLT 564 : (2004) 2 CPJ 37 : (2004) 4 LW 468 : (2004) 4 MhLj 838 : (2004) MPLJ 407 : (2004) 5 SCALE 670 : (2004) 6 SCC 230 : (2004) 2 SC

Consumer Protection Act, 1986 — Section 14(1)
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Supreme Court06 May 2004Allowed

Satyam Infoway Ltd. Vs Sifynet Solutions Pvt. Ltd.

Supreme Court Of India · AIR 2004 SC 3540 : (2004) 5 ALLMR 817 : (2004) 3 AWC 2366 Supp : (2004) 120 CompCas 729 : (2004) 5 JT 541 : (2004) 6 KarLJ 513 : (2004) 4 LW 39 : (2004) 2 LW(Cri) 864 : (2004) 28 PTC 566 : (2004) 5 SCALE 635 : (2004) 6 SCC 145 : (2004) 2 SCR 465 Supp

Trade Marks Act, 1999 — Section 2
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Supreme Court06 May 2004Disposed Of

N. Somashekar (Dead) by Lrs. Vs State of Karnataka

Supreme Court Of India · (2004) 2 ACR 2029 : (2004) 3 RLW 398 : (2004) 5 SCALE 383 : (2004) 11 SCC 334 : (2004) 2 SCR 379 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 164, 174Penal Code, 1860 (IPC) — Section 201, 302, 304, 341, 506
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Supreme Court05 May 2004Allowed

Usha Mehta and Others Vs State of Maharashtra and Others

Supreme Court Of India · (2004) 5 ALD 33 : (2004) 5 ALLMR 833 : (2005) 1 BomCR 464 : (2005) 107 BOMLR 816(1) : (2004) 2 KLT 696 : (2005) 1 MhLj 1 : (2004) 5 SCALE 800 : (2004) 6 SCC 264 : (2004) 3 SCR 226 Supp : (2004) 2 UJ 1399

Constitution of India, 1950 — Article 29, 29(1), 30, 30(1), 51A
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Supreme Court05 May 2004Dismissed

Union of India (UOI) and Others Vs Vidya Bagaria

Supreme Court Of India · (2004) 2 ACR 2025 : AIR 2004 SC 2220 : (2004) AIRSCW 2637 : (2004) 2 ALD(Cri) 32 : (2004) CriLJ 2480 : (2004) 93 ECC 689 : (2004) 5 SCALE 326 : (2004) 5 SCC 577 : (2004) 52 SCL 273 : (2004) 2 SCR 949 Supp : (2004) 3 Supreme 727

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Constitution of India, 1950 — Article 22(5), 226, 32
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Supreme Court05 May 2004Dismissed

Shakuntala Bai and Others Vs Narayan Das and Others

Supreme Court Of India · AIR 2004 SC 3484 : (2004) AIRSCW 3484 : (2004) 4 ALD 88 : (2004) 6 BomCR 224 : (2004) 4 CHN 180 Supp : (2004) 1 JT 538 Supp : (2004) 4 LW 242 : (2004) 5 SCALE 543 : (2004) 5 SCC 772 : (2004) 2 SCR 114 Supp : (2004) 4 Supreme 47

Delhi Rent Control Act, 1958 — Section 14(1)Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12, 12(1), 2
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