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Supreme Court Of India judgments

59,847 judgments · page 1,393 of 2,993

Supreme Court28 Apr 2004Dismissed

Union of India (UOI) and Others Vs Krishan Lal Arneja and Others

Supreme Court Of India · AIR 2004 SC 3582 : (2004) AIRSCW 3473 : (2004) 5 ALD 47 : (2004) 5 ALLMR 1055 : (2004) 3 RLW 321 : (2004) 5 SCALE 207 : (2004) 8 SCC 453 : (2004) 2 SCR 801 Supp : (2004) 5 Supreme 366

Constitution of India, 1950 — Article 14, 19, 226Land Acquisition Act, 1894 — Section 17, 17(1), 17(3A), 17(4), 23A
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Supreme Court28 Apr 2004Allowed

Kusum Ingots and Alloys Ltd. Vs Union of India (UOI) and Another

Supreme Court Of India · AIR 2004 SC 2321 : (2004) AIRSCW 2766 : (2004) AIRSCW 7357 : (2004) 5 ALLMR 700 : (2004) 3 BC 56 : (2004) 120 CompCas 672 : (2004) 3 CompLJ 1 : (2004) 3 CTC 365 : (2004) 111 DLT 480 : (2004) 77 DRJ 317 : (2004) 186 ELT 3 : (2004) 3 JCR 92 : (2004) 1 JT 47

Civil Procedure Code, 1908 (CPC) — Section 141, 20Constitution of India, 1950 — Article 226, 226(2)
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Supreme Court27 Apr 2004Dismissed

Lalit Mohan Pandey Vs Pooran Singh and Others

Supreme Court Of India · AIR 2004 SC 2303 : (2004) AIRSCW 2775 : (2004) 2 AWC 1995 Supp : (2004) 1 JT 228 Supp : (2004) 5 SCALE 267 : (2004) 6 SCC 626 : (2004) 1 SCR 737 Supp : (2004) 3 Supreme 562 : (2004) 2 UC 729 : (2004) 1 UD 518 : (2004) 2 UPLBEC 1385

Constitution of India, 1950 — Article 243C, 243C(3)Local Government (Miscellaneous Previous) Act, 1953 — Section 14(1), 14(2)Uttar Pradesh Kshetra Panchayat and Zila Panchayat Adhiniyam, 1961 — Section 237
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Supreme Court27 Apr 2004Partly Allowed

D.D. Sharma Vs Union of India (UOI)

Supreme Court Of India · (2004) AIRSCW 7482 : (2004) AIRSCW 7430 : (2004) AIRSCW 2514 : (2004) 5 ALLMR 568 : (2004) 2 ARBLR 119 : (2005) 123 CompCas 135 : (2004) 3 MhLj 1061 : (2004) 5 SCALE 195 : (2004) 5 SCC 325 : (2004) 1 SCR 767 Supp : (2004) 4 Supreme 92

Arbitration Act, 1940 — Section 14(2), 17, 30
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Supreme Court27 Apr 2004Dismissed

Vijay Shekhar and Another Vs Union of India (UOI) and Others

Supreme Court Of India · (2004) 3 ACR 2312 : AIR 2004 SC 3976 : (2004) AIRSCW 4374 : (2004) 5 ALT 34 : (2004) 52 BLJR 1139 : (2004) 4 CHN 48 Supp : (2004) CriLJ 3857 : (2004) 3 GLR 1932 : (2004) 1 JT 523 Supp : (2004) 7 SCALE 257 : (2004) 4 SCC 666 : (2004) 4 Supreme 44

Penal Code, 1860 (IPC) — Section 114, 406, 420, 504, 506(1)
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Supreme Court27 Apr 2004Dismissed

J.C. Sehgal Vs Devi Dass and Others

Supreme Court Of India · AIR 2004 SC 3982 : (2005) 1 CHN 6 Supp : (2004) 3 JKJ 1 : (2004) 1 JT 402 Supp : (2004) 5 SCALE 130 : (2004) 11 SCC 555 : (2004) 1 SCR 723 Supp

Azad Jammu and Kashmir Right of Prior Purchase Act, 1993 — Section 15, 15(5)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 21 Rule 58, Order 21 Rule 99, Order 39 Rule 1, Order 39 Rule 2
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Supreme Court27 Apr 2004Dismissed

Union of India (UOI) and Another Vs Manu Dev Arya

Supreme Court Of India · (2004) AIRSCW 2865 : (2004) 4 ALD 5 : (2004) 5 ALLMR 736 : (2004) 101 FLR 986 : (2004) 3 JCR 90 : (2004) 5 SCALE 166 : (2004) 5 SCC 232 : (2004) SCC(L&S) 769 : (2004) 2 SCR 717 Supp : (2004) 3 SLJ 200 : (2004) 3 Supreme 741

Constitution of India, 1950 — Article 14, 309, 39
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Supreme Court27 Apr 2004Dismissed

Modern School Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2004 SC 2236 : (2004) AIRSCW 2698 : (2004) 4 ALD 50 : (2004) 5 ALLMR 894 : (2004) 111 DLT 317 : (2004) 3 JCR 113 : (2004) 1 JT 362 Supp : (2004) 3 RLW 341 : (2004) 5 SCALE 170 : (2004) 5 SCC 583 : (2004) 1 SCR 668 Supp : (2004) 4 Supreme 16 : (2004) 2

Constitution of India, 1950 — Article 142, 19, 19(1), 19(6), 21Delhi School Education Act, 1973 — Section 10, 15, 17, 17(1), 17(2)Delhi School Education Rules, 1973 — Rule 172, 173, 174, 175, 176
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Supreme Court27 Apr 2004Allowed

Vinod Kumar Vs The Commissioner and Others

Supreme Court Of India · AIR 2004 SC 3849 : (2004) AIRSCW 5581 : (2004) AIRSCW 3944 : (2004) 97 RD 17 : (2004) 5 SCALE 145 : (2004) 11 SCC 223 : (2004) 2 SCR 779 Supp : (2004) 4 Supreme 174 : (2004) 5 Supreme 108 : (2004) 7 Supreme 107

Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10, 16, 29, 3(17), 3(9)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 11
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Supreme Court27 Apr 2004Dismissed

Bar Council of India Vs High Court of Kerala

Supreme Court Of India · AIR 2004 SC 2227 : (2004) AIRSCW 2684 : (2004) AIRSCW 7417 : (2004) 3 ALD 115 : (2004) 3 ALT 53 : (2004) 3 JCR 97 : (2004) 1 JT 428 Supp : (2004) 2 KLT 485 : (2004) 4 LW 41 : (2004) 2 LW(Cri) 744 : (2004) 5 SCALE 232 : (2004) 6 SCC 311 : (2004) 1 SCR 649

Advocates Act, 1961 — Section 30, 34, 34(1), 35, 36, 49Indian Penal Code, 1860 — Section 175, 178, 179, 180, 228Code Of Criminal Procedure, 1973 — Section 345, 346
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Supreme Court27 Apr 2004Dismissed

State of Maharashtra and Others Vs Asha Arun Gawali and Another

Supreme Court Of India · AIR 2004 SC 2223 : (2004) AIRSCW 2642 : (2004) CriLJ 2484 : (2004) 1 JT 312 Supp : (2004) 5 SCALE 121 : (2004) 5 SCC 175 : (2004) 1 SCR 708 Supp : (2004) 3 Supreme 534

National Security Act, 1980 — Section 3Penal Code, 1860 (IPC) — Section 120B, 217, 218
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Supreme Court26 Apr 2004Allowed

State through S.P., New Delhi Vs Ratan Lal Arora

Supreme Court Of India · (2005) 2 ACR 1661 : AIR 2004 SC 2364 : (2004) AIRSCW 2480 : (2004) 1 ALD(Cri) 1011 : (2005) 1 CALLT 24 : (2004) CriLJ 2105 : (2004) 111 DLT 250 : (2004) 5 JT 352 : (2004) 5 SCALE 67 : (2004) 4 SCC 590 : (2004) 2 SCR 631 Supp : (2004) 3 SLJ 331 : (2004) 3

Defence Of India Rules, 1962 — Rule 126P(2)(ii)Constitution Of India, 1950 — Article 136Code Of Criminal Procedure, 1973 — Section 360
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Supreme Court23 Apr 2004Allowed

Ramji Purshotam (D) by Lrs. and Others Vs Laxmanbhai D., Kurlawala (D) by Lrs. and Another

Supreme Court Of India · AIR 2004 SC 4010 : (2004) AIRSCW 4293 : (2004) 5 ALLMR 956 : (2005) 1 BomCR 481 : (2004) 4 CHN 151 Supp : (2004) 5 JT 500 : (2004) 4 MhLj 457 : (2004) 5 SCALE 78 : (2004) 6 SCC 455 : (2004) 2 UJ 1200

Bombay Municipal Corporation and Bombay Rent Hotel and Lodging House Rates Control (Amendment) Act, 1975 — Section 10, 173BB, 173C, 21Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11(3), 11(4), 12, 12(1),
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Supreme Court23 Apr 2004Dismissed

New Moga Transport Company, through its Proprietor Krishanlal Jhanwar Vs United India Insurance Co. Ltd. and Others

Supreme Court Of India · (2004) 2 ACC 19 : (2004) ACJ 1324 : AIR 2004 SC 2154 : (2004) AIRSCW 2379 : (2004) 3 ALD 143 : (2004) 5 ALLMR 617 : (2004) 3 AWC 2230 Supp : (2004) 4 CHN 141 Supp : (2004) 98 CLT 81 : (2004) 121 CompCas 180 : (2004) 3 CTC 154 : (2004) 1 JT 294 Supp : (200

Civil Procedure Code, 1908 (CPC) — Section 115, 20Contract Act, 1872 — Section 28
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