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Supreme Court Of India judgments

59,847 judgments · page 1,395 of 2,993

Supreme Court20 Apr 2004Disposed Of

Syed Jameel Abbas and Others Vs Mohd. Yamin @ Kallu Khan etc.

Supreme Court Of India · AIR 2004 SC 3683 : (2004) AIRSCW 3611 : (2004) 1 JT 591 Supp : (2004) 3 MPHT 227 : (2004) MPLJ 127 : (2004) MPLJ 126 : (2004) 3 PLJR 276 : (2004) 4 SCALE 808 : (2004) 4 SCC 781 : (2004) 3 Supreme 409 : (2004) 2 UJ 1261

Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1), 18
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Supreme Court20 Apr 2004Disposed Of

Inder Parkash Gupta Vs State of Jammu and Kashmir and Others

Supreme Court Of India · (2004) AIRSCW 5301 : (2004) 102 FLR 226 : (2004) 2 JKJ 25 : (2004) 1 JT 338 Supp : (2004) 5 SCALE 90 : (2004) 6 SCC 786 : (2004) 1 SCR 453 Supp : (2004) 3 SLJ 159 : (2004) 7 Supreme 1

Constitution of India, 1950 — Article 136, 14, 309, 320Constitution of Jammu and Kashmir, 1956 — Section 124, 133, 133(4)Jammu and Kashmir Medical Education (Gazetted) Service Recruitment Rules, 1979 — Rule 8
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Supreme Court20 Apr 2004Disposed Of

Ramesh Mehta Vs Sanwal Chand Singhvi and Others

Supreme Court Of India · AIR 2004 SC 2258 : (2004) AIRSCW 2586 : (2004) 1 JT 275 Supp : (2004) 2 RLW 269 : (2004) 5 SCALE 27 : (2004) 5 SCC 409 : (2004) 1 SCR 418 Supp : (2004) 3 Supreme 712 : (2004) 2 UJ 1307

Constitution of India, 1950 — Article 243R, 243R(1), 243R(2), 243S, 54Industrial Disputes Act, 1947 — Section 11ARajasthan Municipalities (Motion of No-confidence against Chairman and Vice Chairman) Rules, 1974 — Ru
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Supreme Court20 Apr 2004Allowed

N. Bhargavan Pillai (Dead) by Lrs. and Another Vs State of Kerala

Supreme Court Of India · (2004) 2 ACR 1968 : AIR 2004 SC 2317 : (2004) AIRSCW 2797 : (2004) CriLJ 2494 : (2004) 1 JT 194 Supp : (2004) 2 KLT 725 : (2004) 4 SCALE 693 : (2004) 13 SCC 217 : (2004) 1 SCR 444 Supp : (2004) 3 Supreme 357 : (2004) 2 UC 851

Criminal Procedure Code, 1973 (CrPC) — Section 197, 197(1)Penal Code, 1860 (IPC) — Section 409Prevention of Corruption Act, 1947 — Section 19, 5(2)
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Supreme Court20 Apr 2004Allowed

Jyotsna Kohli Vs Union Territory of Chandigarh and Others

Supreme Court Of India · (2004) 3 CHN 155 Supp : (2004) 1 JT 62 Supp : (2004) 138 PLR 316 : (2004) 4 SCALE 787 : (2004) 12 SCC 516

Capital of Punjab (Development and Regulation) Act, 1952 — Section 8AChandigarh (Sales of Sites and Buildings) Rules, 1960 — Rule 11, 11D, 11D(4)
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Supreme Court20 Apr 2004Allowed

Union of India (UOI) and Another Vs C. Dinakar, I.P.S. and Others

Supreme Court Of India · (2004) AIRSCW 2875 : (2004) 4 AWC 3539 Supp : (2004) 101 FLR 993 : (2004) 3 JCR 251 : (2004) 5 JT 345 : (2005) 1 KarLJ 177 : (2004) 4 SCALE 767 : (2004) 6 SCC 118 : (2004) 2 SCR 470 Supp : (2004) 3 SLJ 168 : (2004) 5 Supreme 416 : (2004) 3 UPLBEC 2256

Constitution of India, 1950 — Article 136, 142, 144, 309, 32Delhi Police Special Establishment Act, 1946 — Section 26, 4, 4(1), 4A, 4A(1)
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Supreme Court19 Apr 2004Dismissed

Ketaki Sahu and Others Vs Laxmi Devi (D) by Lrs. and Others

Supreme Court Of India · AIR 2004 SC 3681 : (2004) AIRSCW 3561 : (2004) 4 ALT 10 : (2004) 3 AWC 2176 Supp : (2004) 3 CHN 172 Supp : (2004) 4 JCR 29 : (2004) 5 JT 337 : (2005) 141 PLR 225 : (2004) 2 RLW 278 : (2004) 4 SCALE 802 : (2004) 11 SCC 275 : (2004) 3 Supreme 340

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Supreme Court19 Apr 2004Allowed

Man Roland Druckimachinen AG Vs Multicolour Offset Ltd. and Another

Supreme Court Of India · (2004) AIRSCW 3151 : (2004) 4 ALD 117 : (2004) 121 CompCas 169 : (2004) 2 CompLJ 435 : (2004) 2 CPJ 30 : (2004) 1 JT 349 Supp : (2004) 4 SCALE 872 : (2004) 7 SCC 447 : (2004) 53 SCL 146 : (2004) 1 SCR 396 Supp : (2004) 4 Supreme 191

Contract Act, 1872 — Section 23, 28Monopolies and Restrictive Trade Practices Act, 1969 — Section 12B, 12B(1), 14, 2, 33
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Supreme Court19 Apr 2004Dismissed

Janak Singh and Another Vs State of Uttar Pradesh

Supreme Court Of India · (2004) 3 ACR 2334 : (2004) AIRSCW 2883 : (2004) CriLJ 2533 : (2004) 1 JT 224 Supp : (2004) 4 SCALE 670 : (2004) 11 SCC 385 : (2004) 1 SCR 378 Supp : (2004) 4 Supreme 110

Constitution of India, 1950 — Article 136Penal Code, 1860 (IPC) — Section 114, 149, 302, 34
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Supreme Court16 Apr 2004Dismissed

Manda Jaganath Vs K.S. Rathnam and Others

Supreme Court Of India · AIR 2004 SC 3600 : (2004) AIRSCW 3499 : (2004) 5 ALLMR 527 : (2004) 5 ALT 28 : (2004) 5 JT 8 : (2004) 4 SCALE 600 : (2004) 7 SCC 492 : (2004) 1 SCR 204 Supp : (2004) 3 Supreme 460

Conduct of Elections Rules, 1961 — Rule 4Constitution of India, 1950 — Article 226, 324, 329Representation of the People Act, 1951 — Section 100, 100(1), 15, 30, 36
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Supreme Court16 Apr 2004Allowed

Indian Banks'' Association, Bombay and Others Vs Devkala Consultancy Service and Others

Supreme Court Of India · (2004) AIRSCW 2491 : (2004) 5 ALD 68 : (2004) 4 AWC 3544 Supp : (2004) 3 BC 1 : (2004) 120 CompCas 612 : (2004) 4 CompLJ 80 : (2004) 189 CTR 157 : (2004) 267 ITR 179 : (2004) 4 JT 587 : (2005) 1 KarLJ 185 : (2004) 4 SCALE 628 : (2004) 11 SCC 1 : (2004) 1

Banking Regulation Act, 1949 — Section 21, 35A, 46Civil Procedure Code, 1908 (CPC) — Section 34Constitution of India, 1950 — Article 12, 226, 23, 265, 32
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Supreme Court16 Apr 2004Dismissed

Maheshwari Fish Seed Farm Vs T. Nadu Electricity Board and Another

Supreme Court Of India · AIR 2004 SC 2341 : (2004) AIRSCW 2442 : (2004) 3 ALD 102 : (2004) 5 ALLMR 604 : (2004) 3 CTC 553 : (2004) 3 JCR 158 : (2004) 1 JT 394 Supp : (2005) 1 LW 782 : (2004) 4 SCALE 664 : (2004) 4 SCC 705 : (2004) 1 SCR 285 Supp : (2004) 3 Supreme 351

Income Tax Act, 1961 — Section 2(1)Tamil Nadu Agricultural Produce Marketing (Regulation) Act, 1987 — Section 2(2)Tamil Nadu Agricultural University Act, 1971 — Section 2
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Supreme Court16 Apr 2004Allowed

Pukhraj D. Jain and Others Vs G. Gopalakrishna

Supreme Court Of India · AIR 2004 SC 3504 : (2004) AIRSCW 3356 : (2004) AIRSCW 4219 : (2004) 5 ALLMR 932 : (2004) 3 AWC 2214 Supp : (2005) 1 CGLJ 304 : (2004) 3 CTC 308 : (2004) 24 GLH 371 : (2004) 5 JT 329 : (2005) 1 LW 745 : (2004) 3 MLJ 183 : (2004) 3 PLJR 255 : (2004) 4 SCALE

Civil Procedure Code, 1908 (CPC) — Section 10, 151Limitation Act, 1963 — Article 54Specific Relief Act, 1963 — Section 16, 16(C)
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