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Supreme Court Of India judgments

59,847 judgments · page 1,396 of 2,993

Supreme Court16 Apr 2004Allowed

Noratanmal Chouraria Vs M.R. Murli and Another

Supreme Court Of India · AIR 2004 SC 2440 : (2004) AIRSCW 2894 : (2004) 3 AWC 2167 Supp : (2004) 3 JCR 168 : (2004) 4 JT 552 : (2005) 2 LW 772 : (2004) 2 RLW 284 : (2004) 4 SCALE 755 : (2004) 5 SCC 689 : (2004) 1 SCR 266 Supp : (2004) 3 Supreme 321 : (2004) 3 UPLBEC 2428

Advocates Act, 1961 — Section 35, 38Penal Code, 1860 (IPC) — Section 307
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Supreme Court16 Apr 2004Disposed Of

Engineering Kamgar Union Vs Electro Steels Castings Ltd. and Another

Supreme Court Of India · AIR 2004 SC 2401 : (2004) 3 AWC 2478 Supp : (2004) 101 FLR 1086 : (2004) 1 JT 78 Supp : (2004) 2 LLJ 815 : (2004) 4 SCALE 705 : (2004) 6 SCC 36 : (2004) SCC(L&S) 782 : (2004) 1 SCR 301 Supp : (2004) 3 SLJ 141 : (2004) 3 UPLBEC 2400

Constitution of India, 1950 — Article 107, 108, 109, 111, 245Evidence Act, 1872 — Section 114General Clauses Act, 1897 — Section 3(13)
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Supreme Court16 Apr 2004Disposed Of

Ram Bali Vs State of Uttar Pradesh

Supreme Court Of India · (2005) 2 ACR 1691 : AIR 2004 SC 2329 : (2004) AIRSCW 2748 : (2004) CriLJ 2490 : (2004) 1 JT 211 Supp : (2004) 4 SCALE 611 : (2004) 10 SCC 598 : (2004) 1 SCR 195 Supp : (2004) 3 Supreme 547 : (2004) 2 UC 1034 : (2004) 1 UD 578

Penal Code, 1860 (IPC) — Section 302
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Supreme Court16 Apr 2004Partly Allowed

N.D.P. Namboodripad Vs Union of India (UOI) and Others

Supreme Court Of India · (2004) 4 ALD 95 : (2004) 52 BLJR 1206 : (2004) 102 FLR 223 : (2004) 1 JT 598 Supp : (2004) 2 KLT 686 : (2004) 4 SCALE 621 : (2004) 5 SCC 259 : (2004) SCC(L&S) 743 : (2004) 1 SCR 349 Supp : (2004) 3 SLJ 155 : (2004) 2 UPLBEC 1995

Kerala State and Subordinate Services Rules, 1958 — Rule 31, 9
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Supreme Court16 Apr 2004Disposed Of

Gayatri De Vs Mousumi Co-operative Housing Society Ltd. and Others

Supreme Court Of India · AIR 2004 SC 2271 : (2004) AIRSCW 2656 : (2005) 1 CALLT 6 : (2004) 4 CHN 23 Supp : (2004) 3 CTC 225 : (2004) 5 JT 554 : (2004) 4 SCALE 741 : (2004) 5 SCC 90 : (2004) 1 SCR 356 Supp : (2004) 4 Supreme 427

Constitution of India, 1950 — Article 12, 226West Bengal Co-operative Societies Act, 1983 — Section 80(c), 85(3)West Bengal Co-operative Societies Rules, 1987 — Rule 153
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Supreme Court16 Apr 2004Dismissed

B.S. Adityan and Others Vs B. Ramachandran Adityan and Others

Supreme Court Of India · (2004) AIRSCW 5132 : (2004) AIRSCW 3044 : (2004) 2 AWC 1947 Supp : (2004) 4 CHN 1 Supp : (2004) 5 JT 370 : (2005) 1 LW 661 : (2004) 4 MLJ 54 : (2004) 3 RLW 441 : (2004) 5 SCALE 43 : (2004) 9 SCC 720 : (2004) 1 SCR 216 Supp : (2004) 3 Supreme 423 : (2004)

Civil Procedure Code, 1908 (CPC) — Order 11 Rule 21, Order 23 Rule 1, Order 7 Rule 11, 104(1), 141Constitution of India, 1950 — Article 136, 226
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Supreme Court16 Apr 2004Dismissed

Karnataka Board of Wakf Vs Government of India and Others

Supreme Court Of India · (2004) 4 ALD 124 : (2004) 4 CHN 106 Supp : (2005) 1 LW 730 : (2004) 4 SCALE 856 : (2004) 10 SCC 779 : (2004) 1 SCR 255 Supp : (2004) 2 UC 1044

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Karnataka Land Revenue Act, 1964 — Section 67Waqf Act, 1954 — Section 26, 56
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Supreme Court16 Apr 2004Dismissed

Hanil Era Textiles Ltd. Vs Puromatic Filters (P) Ltd.

Supreme Court Of India · AIR 2004 SC 2432 : (2004) AIRSCW 2914 : (2004) 4 ALD 22 : (2004) 5 ALLMR 534 : (2004) 2 AWC 2133 Supp : (2004) 2 BLJR 1091 : (2004) 4 CHN 11 Supp : (2004) 3 CTC 220 : (2005) 1 CTLJ 118 : (2004) 111 DLT 39 : (2004) 1 JT 57 Supp : (2005) 1 LW 752 : (2004) 1

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, 151, 20Contract Act, 1872 — Section 28
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Supreme Court16 Apr 2004Disposed Of

Subbegowda (Dead) by Lr. Vs Thimmegowda (Dead) by Lrs.

Supreme Court Of India · AIR 2004 SC 2428 : (2004) AIRSCW 2888 : (2004) 3 AWC 2173 Supp : (2004) 4 CHN 188 Supp : (2004) 3 CTC 359 : (2004) 3 JCR 234 : (2004) 5 JT 274 : (2005) 1 LW 738 : (2004) 2 RLW 280 : (2004) 4 SCALE 781 : (2004) 9 SCC 734 : (2004) 2 SCR 277 Supp : (2004) 3

Transfer of Property Act, 1882 — Section 126, 127, 5
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Supreme Court15 Apr 2004Allowed

State (Anti Corruption Branch) Govt. of N.C.T. of Delhi and Another Vs Dr. R.C. Anand and Another

Supreme Court Of India · (2004) 2 ACR 1964 : AIR 2004 SC 3693 : (2004) AIRSCW 3659 : (2004) CriLJ 3121 : (2004) 111 DLT 61 : (2004) 77 DRJ 243 : (2004) 1 JT 205 Supp : (2004) 4 SCALE 523 : (2004) 4 SCC 615 : (2004) 1 SCR 161 Supp : (2004) 3 Supreme 317

All India Institute of Medical Sciences Act, 1956 — Section 29(1)Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 482
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Supreme Court15 Apr 2004Dismissed

Tamil Nadu Kalyana Mandapmam am Assn. Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2004 SC 3757 : (2004) AIRSCW 3991 : (2004) AIRSCW 4665 : (2004) AIRSCW 7365 : (2004) 4 CompLJ 108 : (2004) 3 CTC 63 : (2004) 188 CTR 297 : (2004) 93 ECC 353 : (2004) 167 ELT 3 : (2004) 267 ITR 9 : (2004) 4 JCR 66 : (2004) 4 JT 568 : (2004) 3 MLJ 118 :

Central Excises and Salt Act, 1944 — Section 11BConstitution (Forty-Sixth Amendment) Act, 1982 — Article 366(29A)Constitution of India, 1950 — Article 14, 19, 19(1), 246, 246(1)
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Supreme Court15 Apr 2004Allowed

T.N. Housing Board Vs N. Balasubramaniun and Others

Supreme Court Of India · (2004) 6 ALT 6 : (2004) 9 SCALE 43 : (2004) 6 SCC 85 : (2004) SCC(L&S) 833

Tamil Nadu State Housing Board Act, 1961 — Section 17, 19Tamil Nadu State Housing Board Service Regulations, 1969 — Regulation 28
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Supreme Court13 Apr 2004Dismissed

Dr. Karan Singh Vs State of Jammu and Kashmir and Another

Supreme Court Of India · (2004) 1 ARBLR 599 : (2004) 2 JKJ 1 : (2004) 5 JT 142 : (2004) 4 SCALE 418 : (2004) 5 SCC 698 : (2004) 1 SCR 43 Supp

Constitution of India, 1950 — Article 12, 142, 143, 291, 362Evidence Act, 1872 — Section 115, 17, 21, 31Wealth Tax Act, 1957 — Section 5(1)
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Supreme Court13 Apr 2004Dismissed

State of Punjab Vs Ajaib Singh and Others

Supreme Court Of India · (2005) 2 ACR 1664 : (2004) AIRSCW 4673 : (2004) AIRSCW 2996 : (2004) CriLJ 2547 : (2004) 1 JT 69 Supp : (2004) 4 SCALE 587 : (2005) 9 SCC 94 : (2010) 2 SLR 420 : (2004) 3 Supreme 494 : (2004) 6 Supreme 236

Criminal Procedure Code, 1973 (CrPC) — Section 175Penal Code, 1860 (IPC) — Section 148, 302, 34
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Supreme Court13 Apr 2004Allowed

Abdul Wahid Vs State of Rajasthan

Supreme Court Of India · (2004) 3 ACR 2331 : (2004) CriLJ 2850 : (2004) 1 JT 200 Supp : (2004) 4 SCALE 719 : (2004) 11 SCC 241 : (2004) 2 UJ 1014

Criminal Procedure Code, 1973 (CrPC) — Section 41(1)Penal Code, 1860 (IPC) — Section 302, 34
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Supreme Court13 Apr 2004Allowed

State of Uttar Pradesh Vs Devendra Singh

Supreme Court Of India · (2004) 2 ACR 1955 : AIR 2004 SC 3690 : (2004) AIRSCW 3656 : (2004) CriLJ 3118 : (2004) 1 JT 186 Supp : (2004) 4 SCALE 577 : (2004) 10 SCC 616 : (2004) 2 SCR 38 Supp : (2004) 3 Supreme 298

Penal Code, 1860 (IPC) — Section 201, 302, 376
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Supreme Court13 Apr 2004Dismissed

Sakatar Singh and Others Vs State of Haryana

Supreme Court Of India · (2005) 2 ACR 1704 : (2004) AIRSCW 3703 : (2004) AIRSCW 2388 : (2004) 2 ALD(Cri) 36 : (2004) CriLJ 2076 : (2004) 1 DMC 730 : (2004) 1 JT 147 Supp : (2004) 4 SCALE 529 : (2004) 11 SCC 291 : (2004) 3 Supreme 661 : (2004) 4 Supreme 274

Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302, 306, 34, 498A
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