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Supreme Court Of India judgments

59,847 judgments · page 1,391 of 2,993

Supreme Court05 May 2004Allowed

State Rep. by Inspector of Police and Others Vs N.M.T. Joy Immaculate

Supreme Court Of India · (2004) 3 ACR 2205 : AIR 2004 SC 2282 : (2004) AIRSCW 2828 : (2004) 2 ALD(Cri) 95 : (2004) CriLJ 2515 : (2004) 3 CTC 138 : (2004) 3 GLR 2174 : (2004) 5 SCALE 330 : (2004) 5 SCC 729 : (2004) 3 SCR 71 Supp : (2004) 4 Supreme 460

Bombay Police Act, 1951 — Section 147G, 161(1)Constitution of India, 1950 — Article 20(3)Criminal Procedure Code, 1973 (CrPC) — Section 160, 161, 167, 173(2), 197
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Supreme Court05 May 2004Dismissed

Sony India Ltd. Vs Commissioner of Central Excise, Delhi

Supreme Court Of India · (2004) AIRSCW 3281 : (2004) 94 ECC 33 : (2004) 167 ELT 385 : (2004) 1 JT 567 Supp : (2004) 5 SCALE 560 : (2004) 5 SCC 751 : (2004) 3 SCR 127 Supp : (2004) 4 Supreme 80

Central Excises and Salt Act, 1944 — Section 11A, 11AB, 11AC, 4A, 4A(2)
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Supreme Court05 May 2004Dismissed

Ugam Chand Bhandari Vs Commissioner of Central Excise, Madras

Supreme Court Of India · (2004) AIRSCW 3119 : (2004) 94 ECC 113 : (2004) 114 ECR 636 : (2004) 167 ELT 491 : (2004) 5 SCALE 365 : (2004) 5 SCC 757 : (2004) 3 SCR 58 Supp : (2004) 4 Supreme 217

Central Excise Rules, 1944 — Rule 173Q, 56Central Excises and Salt Act, 1944 — Section 11A
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Supreme Court05 May 2004Dismissed

Geo Miller and Co. Pvt. Ltd. and Others Vs State of M.P. and Others

Supreme Court Of India · AIR 2004 SC 3552 : (2004) AIRSCW 3427 : (2004) 5 SCALE 747 : (2004) 5 SCC 209 : (2004) 2 SCR 27 Supp : (2004) 136 STC 241 : (2004) 4 Supreme 746

Chhattisgarh Sthaniya Kshetra Me Mal Ke pravesh Par Kar Adhiniyam, 1976 — Section 2(2), 3, 3(1)Constitution of India, 1950 — Article 301, 304, 366, 366(29A)
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Supreme Court05 May 2004Disposed Of

U.P. Co-operative Cane Unions Federations Vs West U.P. Sugar Mills Association and Others etc. etc.

Supreme Court Of India · AIR 2004 SC 3697 : (2004) AIRSCW 3789 : (2004) 3 CTC 590 : (2004) 5 SCC 430 : (2004) 3 SCR 238 Supp : (2004) 5 Supreme 388 : (2004) 5 Supreme 246

Constitution Of India, 1950 — Article 14, 19(1)(g), 32, 162, 254, 254(1), 254(2), 358, 366(29), 369U.P. (Regulation Of Supply And Purchase) Rules, 1954 — Rule 21, 38A, 94, 94(b), 94(1)(i)(j), 100Essential Commodities Act, 1955 — Section 2(a), 2(a)(v), 2(b), 3, 3(1), 3(3C), 3(3C)(b), 3(3C)(b), 3(2)(c), 3(2)(f), 7, 15, 16
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Supreme Court05 May 2004Allowed

Brahmo Samaj Education Society and Others Vs State of West Bengal and Others

Supreme Court Of India · (2004) AIRSCW 6881 : (2004) 4 ALT 38 : (2004) 3 AWC 2377 Supp : (2004) 4 CHN 171 Supp : (2004) 98 CLT 65 : (2004) 101 FLR 1211 : (2005) 1 GLR 81 : (2004) 4 JCR 150 : (2004) 2 KLT 742 : (2004) 4 LW 463 : (2004) 5 SCALE 794 : (2004) 6 SCC 224 : (2004) 2 SCR

Constitution of India, 1950 — Article 19(1), 19(6), 25, 26, 30(1)West Bengal College Service Commission Act, 1978 — Section 7
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Supreme Court05 May 2004Disposed Of

Deepak Nitrite Ltd. Vs State of Gujarat and Others

Supreme Court Of India · (2004) AIRSCW 3285 : (2004) 6 ALT 7 : (2005) 3 CompLJ 211 : (2004) 3 GLR 549 : (2004) 5 SCALE 612 : (2004) 6 SCC 402 : (2004) 2 SCR 49 Supp : (2004) 4 Supreme 303 : (2004) 2 UJ 1096

Constitution of India, 1950 — Article 21
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Supreme Court05 May 2004Allowed

State of Punjab Vs Nestle India Ltd. and Another

Supreme Court Of India · (2004) 189 CTR 501 : (2004) 269 ITR 97 : (2004) 5 SCALE 529 : (2004) 6 SCC 465 : (2004) 3 SCR 135 Supp : (2004) 136 STC 35

Andhra Pradesh Non-Agricultural Land Assessment Act, 1963 — Section 11, 7Central Excise Rules, 1944 — Rule 8Constitution of India, 1950 — Article 162, 299
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Supreme Court05 May 2004Disposed Of

Public Union for civil Liberties Vs State of Tamil Nadu and Others

Supreme Court Of India · (2004) AIRSCW 6970 : (2004) AIRSCW 3771 : (2004) 5 ALLMR 670 : (2004) 4 ALT 25 : (2005) 104 FLR 407 : (2004) 3 JCR 184 : (2004) 3 LLJ 7 : (2004) 5 SCALE 690 : (2004) 12 SCC 381 : (2004) 2 SCR 64 Supp : (2004) 8 Supreme 352 : (2004) 4 Supreme 265

Bonded Labour System Abolition Act, 1976 — Section 13
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Supreme Court05 May 2004Disposed Of

Meher Rusi Dalal Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2004 SC 3491 : (2004) AIRSCW 3025 : (2004) 5 ALLMR 868 : (2004) 4 AWC 3266 Supp : (2004) 5 JT 129 : (2004) 3 RLW 420 : (2004) 5 SCALE 442 : (2004) 7 SCC 362 : (2004) 1 SCR 956 Supp : (2004) 4 Supreme 138 : (2004) 2 UJ 1141 : (2004) 2 UPLBEC 1945

Bombay Land Revenue Code, 1879 — Section 211, 65Civil Procedure Code, 1908 (CPC) — Section 11Land Acquisition Act, 1894 — Section 11, 12(1), 12(2), 17, 18
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