Supreme Court Of India Judgments

Supreme Court22 Apr 2004Dismissed

Parvinder Singh Vs Renu Gautam and Others

Supreme Court Of India · AIR 2004 SC 2299 : (2004) AIRSCW 2647 : (2004) 4 ALD 1 : (2005) 1 CHN 1 Supp : (2004) 1 JT 180 Supp : (2004) 4 LW 53 : (2004) 4 SCALE 867 : (2004) 4 SCC 794 : (2004) 1 SCR 610 Supp : (2004) 3 Supreme 707

Himachal Pradesh Urban Rent Control Act, 1987 — Section 14(2)Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2)

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Supreme Court22 Apr 2004Disposed Of

Gurudeo Prasad Gupta Vs State of Bihar

Supreme Court Of India · (2005) 3 ACR 2696 : (2004) 6 ALT 4 : (2005) 1 PLJR 277 : (2004) 9 SCALE 36 : (2004) 6 SCC 28

Essential Commodities Act, 1955 — Section 3(2), 7(1)

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Supreme Court21 Apr 2004Allowed

Manoranjan Das Vs State of Jharkhand

Supreme Court Of India · AIR 2004 SC 3623 : (2004) AIRSCW 3558 : (2004) 121 CompCas 8 : (2004) CriLJ 3042 : (2004) 5 SCALE 157 : (2004) 12 SCC 90 : (2004) 1 SCR 601 Supp : (2004) 2 UC 931

Penal Code, 1860 (IPC) — Section 109, 419, 420, 468, 471

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Supreme Court21 Apr 2004Allowed

The New Friends Co-operative House Building Society Ltd. Vs Rajesh Chawla and Others

Supreme Court Of India · (2004) AIRSCW 3447 : (2004) AIRSCW 2734 : (2004) 3 ALD 113 : (2004) 3 AWC 2221 Supp : (2004) 77 DRJ 314 : (2004) 3 JCR 172 : (2004) 1 JT 359 Supp : (2004) 4 SCALE 799 : (2004) 5 SCC 795 : (2004) 1 SCR 489 Supp : (2004) 3 Supreme 366 : (2004) 4 Supreme 332

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Supreme Court21 Apr 2004Dismissed

State of Chhattisgarh Vs Derha

Supreme Court Of India · (2005) 2 ACR 1653 : (2004) AIRSCW 2486 : (2004) 1 ALD(Cri) 1002 : (2004) 4 ALT 21 : (2004) CriLJ 2109 : (2004) 1 JT 189 Supp : (2004) 3 PLJR 242 : (2004) 4 SCALE 804 : (2004) 9 SCC 699 : (2004) 3 Supreme 418

Penal Code, 1860 (IPC) — Section 376(2), 376(2)(F)

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Supreme Court21 Apr 2004Dismissed

S. Jeevanantham Vs The State through Inspector of Police, TN

Supreme Court Of India · (2004) 3 ACR 2381 : (2004) AIRSCW 4203 : (2004) 1 ALD(Cri) 1015 : (2004) CriLJ 3834 : (2004) 94 ECC 130 : (2004) 5 SCALE 780 : (2004) 5 SCC 230 : (2004) 1 SCR 607 Supp : (2004) 4 Supreme 245

Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 3(c), 20(b)(2), 50Code Of Criminal Procedure, 1973 — Section 161

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Supreme Court21 Apr 2004Dismissed

State of U.P. and Others Vs Netra Pal Singh and Others

Supreme Court Of India · AIR 2004 SC 3513 : (2004) AIRSCW 3369 : (2004) 102 FLR 177 : (2004) 5 JT 342 : (2004) 4 SCALE 814 : (2004) 4 SCC 748 : (2004) SCC(L&S) 680 : (2004) 2 SCR 530 Supp : (2004) 4 Supreme 224 : (2004) 3 UPLBEC 2253

Constitution of India, 1950 — Article 14

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Supreme Court21 Apr 2004Allowed

Vareed Jacob Vs Sosamma Geevarghese and Others

Supreme Court Of India · AIR 2004 SC 3992 : (2004) AIRSCW 4269 : (2004) 4 ALD 35 : (2004) 5 ALLMR 916 : (2004) 2 AWC 2033 Supp : (2005) 1 BomCR 413 : (2004) 2 KLT 649 : (2005) 2 LW 103 : (2004) 5 SCALE 102 : (2004) 6 SCC 378 : (2004) 2 SCR 534 Supp : (2004) 3 Supreme 637 : (2004)

Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947 — Section 11ACivil Procedure Code, 1859 — Section 311Civil Procedure Code, 1908 (CPC) — Order 21 Rule 57, Order 38 Rule 11, Order 38 Rule 11A, Order 38 Ru

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Supreme Court21 Apr 2004Allowed

Kanti Lal etc. Vs State of Rajasthan

Supreme Court Of India · (2004) 2 ACR 1973 : (2004) AIRSCW 2653 : (2004) CriLJ 2487 : (2004) 1 JT 487 Supp : (2004) 2 RLW 311 : (2004) 4 SCALE 795 : (2004) 10 SCC 113 : (2004) 3 Supreme 377 : (2004) 2 UJ 1152

Penal Code, 1860 (IPC) — Section 201, 302, 34, 392, 404

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Supreme Court21 Apr 2004

State of U.P. and Another Vs Johri Mal

Supreme Court Of India · AIR 2004 SC 3800 : (2004) AIRSCW 3888 : (2004) 1 JT 443 Supp : (2004) 5 SCALE 1 : (2004) 4 SCC 714 : (2004) 2 SCR 560 Supp : (2004) 3 SLJ 175 : (2004) 4 Supreme 149

Bar Council of India Rules, 1975 — Rule 36Constitution of India, 1950 — Article 124, 13, 14, 142, 166Criminal Procedure Code, 1973 (CrPC) — Section 24, 24(1), 24(2), 24(3), 24(4)

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Supreme Court21 Apr 2004Dismissed

T.T. Haneefa Vs State of Kerala

Supreme Court Of India · (2004) 3 ACR 2380 : (2004) AIRSCW 3300 : (2004) CriLJ 2853 : (2004) 94 ECC 199 : (2004) 114 ECR 642 : (2004) 24 GLH 173 : (2004) 5 JT 383 : (2004) 2 KLJ 523 : (2004) 2 KLT 1022 : (2004) 3 PLJR 297 : (2004) 5 SCALE 754 : (2004) 5 SCC 128 : (2004) 1 SCR 604

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Article 50, 21, 41, 42, 43

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Supreme Court21 Apr 2004Allowed

Punjab and Sind Bank and Another Vs S. Ranveer Singh Bawa and Another

Supreme Court Of India · AIR 2004 SC 2334 : (2004) AIRSCW 2730 : (2004) 5 ALLMR 750 : (2004) 3 AWC 2223 Supp : (2004) 111 DLT 226 : (2004) 77 DRJ 337 : (2004) 101 FLR 989 : (2004) 1 JT 594 Supp : (2004) 2 LLJ 573 : (2005) 1 LW 778 : (2004) 4 SCALE 816 : (2004) 4 SCC 484 : (2004)

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Supreme Court21 Apr 2004Disposed Of

Narinder Pal Kaur Chawla Vs Manjeet Singh Chawla

Supreme Court Of India · (2004) AIRSCW 3042 : (2004) 5 ALLMR 721 : (2004) 4 ALT 20 : (2004) 2 AWC 1946 Supp : (2004) 52 BLJR 1146 : (2004) 3 CTC 399 : (2004) 111 DLT 244 : (2004) 1 DMC 652 : (2004) 3 JCR 206 : (2004) 4 SCALE 822 : (2004) 9 SCC 617 : (2004) 3 Supreme 422

Hindu Adoptions and Maintenance Act, 1956 — Section 18, 20

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Supreme Court21 Apr 2004Disposed Of

Tirupati Balaji Developers Pvt. Ltd. and Others Vs State of Bihar and Others

Supreme Court Of India · AIR 2004 SC 2351 : (2004) AIRSCW 2522 : (2004) 3 BLJR 1908 : (2004) 4 CompLJ 171 : (2004) 1 JT 160 Supp : (2004) 4 LW 429 : (2004) 4 SCALE 724 : (2004) 5 SCC 1 : (2004) 2 SCR 494 Supp : (2004) 3 Supreme 445 : (2004) 3 UPLBEC 2331

Constitution of India, 1950 — Article 132, 133, 134, 135, 136

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Supreme Court20 Apr 2004Dismissed

Ramesh Dutta Vs State of Punjab and Others

Supreme Court Of India · (2004) 10 SCALE 465 : (2004) 7 SCC 63

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Supreme Court20 Apr 2004Allowed

Basheer @ N.P. Basheer Vs State of Kerala

Supreme Court Of India · (2004) CriLJ 3837 : (2004) 94 ECC 116 : (2004) 175 ELT 12 : (2004) 2 KLT 1018 : (2004) 5 SCALE 688 : (2004) 5 SCC 659

Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 27, 27(2), 42, 50

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Supreme Court20 Apr 2004Allowed

ICPA Health Products (P) Ltd. Vs Commissioner of Central Excise, Vadodara

Supreme Court Of India · (2004) 93 ECC 441 : (2004) 114 ECR 262 : (2004) 167 ELT 20 : (2004) 4 SCALE 820 : (2004) 4 SCC 481 : (2004) 1 SCR 409 Supp

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Supreme Court20 Apr 2004Allowed

Kurali Khandsari Udyog Vs Excise Commissioner and Controller of Molasses, U.P. and Others

Supreme Court Of India · AIR 2004 SC 3797 : (2004) AIRSCW 3797 : (2004) 3 AWC 2178 Supp : (2004) 4 SCALE 792 : (2004) 4 SCC 580 : (2004) 1 SCR 413 Supp : (2004) 3 Supreme 342

Constitution of India, 1950 — Article 162, 19(1)Uttar Pradesh Sheera Niyantran Adhiniyam, 1964 — Section 14, 2, 22, 7, 8Uttar Pradesh Sheera Niyantran Niyamawali, 1974 — Rule 22, 24

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Supreme Court20 Apr 2004Allowed

Mahadeva and Others Vs Tanabai

Supreme Court Of India · AIR 2004 SC 3854 : (2004) AIRSCW 3927 : (2004) AIRSCW 3765 : (2004) 5 ALLMR 815 : (2004) 3 AWC 2180 Supp : (2004) 3 CHN 175 Supp : (2004) 3 CTC 278 : (2004) 6 KarLJ 187 : (2004) 3 MLJ 181 : (2004) 4 SCALE 811 : (2004) 5 SCC 88 : (2004) 4 Supreme 360 : (20

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Supreme Court20 Apr 2004Allowed

State of Rajasthan Vs Sohan Lal and Others

Supreme Court Of India · (2004) 2 ACR 1975 : (2004) AIRSCW 5560 : (2004) AIRSCW 4321 : (2004) CriLJ 3842 : (2004) 5 JT 388 : (2004) 2 RLW 314 : (2004) 5 SCALE 86 : (2004) 5 SCC 573 : (2004) SCC(L&S) 1078 : (2004) 2 SCR 480 Supp : (2004) 6 Supreme 669 : (2004) 3 Supreme 404 : (200

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 374, 378

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