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Supreme Court Of India judgments

59,847 judgments · page 1,398 of 2,993

Supreme Court12 Apr 2004Allowed

Dr. (Mrs.) Gurjeewan Garewal Vs Dr. (Mrs.) Sumitra Dash and Others

Supreme Court Of India · (2004) AIRSCW 2755 : (2004) 101 FLR 999 : (2004) 4 JCR 176 : (2004) 1 JT 140 Supp : (2004) 3 LLJ 1 : (2004) 4 SCALE 680 : (2004) 5 SCC 263 : (2004) SCC(L&S) 747 : (2004) 3 SCR 1167 : (2005) 1 SLJ 24 : (2004) 3 Supreme 467 : (2004) 2 UJ 1206 : (2004) 3 UPL

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14Constitution of India, 1950 — Article 311, 311(2)Post-Graduate Institute of Medical Education and Research, Chandigarh Act, 1966 — Sec
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Supreme Court12 Apr 2004Allowed

Textile Labour Association and Another Vs The Official Liquidator and Another

Supreme Court Of India · AIR 2004 SC 2336 : (2004) AIRSCW 2422 : (2004) AIRSCW 4986 : (2004) 3 BC 424 : (2004) 120 CompCas 505 : (2004) 2 CompLJ 409 : (2004) 101 FLR 627 : (2004) 4 JCR 186 : (2004) 1 JT 1 Supp : (2004) 2 LLJ 760 : (2004) 4 SCALE 414 : (2004) 9 SCC 741 : (2004) 51

Companies Act, 1956 — Section 529, 529A, 530Constitution of India, 1950 — Article 142Sick Industrial Companies (Special Provisions) Act, 1985 — Section 20
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Supreme Court12 Apr 2004Dismissed

Union of India (UOI) and Others Vs Banwari Lal and Sons (P) Ltd.

Supreme Court Of India · AIR 2004 SC 1983 : (2004) AIRSCW 2172 : (2004) 5 ALLMR 707 : (2004) 2 ARBLR 81 : (2004) 3 AWC 2499 Supp : (2004) 111 DLT 52 : (2004) 77 DRJ 306 : (2004) 4 JT 519 : (2004) 4 SCALE 443 : (2004) 5 SCC 304 : (2004) 1 SCR 1194 : (2004) 4 Supreme 495

Arbitration Act, 1940 — Section 30, 33Constitution of India, 1950 — Article 136Land Acquisition Act, 1894 — Section 17, 4, 6
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Supreme Court12 Apr 2004Allowed

M. Subba Reddy and Another Vs A.P. State Road Transport Corporation and Others K.V.N. Acharyulu and Others Vs A.P. State Road Transport Corporation

Supreme Court Of India · AIR 2004 SC 3517 : (2004) AIRSCW 3374 : (2004) 4 ALD 71 : (2004) 102 FLR 235 : (2004) 1 JT 250 Supp : (2004) 4 SCALE 824 : (2004) 6 SCC 729 : (2004) SCC(L&S) 887 : (2004) 2 SCR 7 Supp : (2004) 3 SLJ 125 : (2004) 4 Supreme 666 : (2004) 3 UPLBEC 2300

Andhra Pradesh State Road Transport Corporation Employees (Recruitment) Regulations, 1966 — Regulation 17, 18, 20, 30, 30(1)Employees Service Regulations, 1964 — Regulation 3Road Transport Corporations Act, 1950 — S
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Supreme Court12 Apr 2004Disposed Of

S.I. Paras Kumar and Others Vs S.I. Ram Charan and Others

Supreme Court Of India · (2004) 4 ALD 107 : (2004) 101 FLR 1016 : (2004) 1 JT 510 Supp : (2004) 4 SCALE 503 : (2004) 6 SCC 88 : (2004) SCC(L&S) 835 : (2004) 3 SCR 1207 : (2004) 3 SLJ 234 : (2004) 2 UPLBEC 1980

Constitution of India, 1950 — Article 226Police Act, 1861 — Section 12, 2Punjab Police Rules, 1934 — Rule 1.13, 13, 13(1), 13.2A, 13.8(2)
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Supreme Court08 Apr 2004Dismissed

State of Gujarat and Others Vs Akhil Gujarat Pravasi V.S. Mahamandal and Others

Supreme Court Of India · AIR 2004 SC 3894 : (2004) AIRSCW 3665 : (2004) AIRSCW 1178 : (2004) 5 ALLMR 584 : (2004) 3 GLR 1904 : (2004) 4 JT 470 : (2004) 4 SCALE 487 : (2004) 5 SCC 155 : (2004) 1 SCR 956 : (2004) 5 Supreme 87 : (2004) 2 UJ 1121

Bihar Motor Vehicles Taxation Act, 1994 — Section 6Bombay Motor Vehicles Tax Act, 1958 — Section 2(1), 3, 3(1), 3A, 3A(1)Bombay Motor Vehicles Taxation Rules, 1959 — Rule 5
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Supreme Court08 Apr 2004Dismissed

Dalbir Singh Vs State of U.P.

Supreme Court Of India · (2005) 2 ACR 1676 : AIR 2004 SC 1990 : (2004) AIRSCW 5377 : (2004) AIRSCW 2119 : (2004) 2 ALD(Cri) 21 : (2004) CriLJ 2025 : (2004) 1 DMC 680 : (2004) 4 JT 455 : (2004) 4 SCALE 238 : (2004) 5 SCC 334 : (2004) 3 SCR 941 : (2004) 3 Supreme 506 : (2004) 7 Sup

Criminal Procedure Code, 1973 (CrPC) — Section 215, 222, 222(1), 222(2), 225Evidence Act, 1872 — Section 113A, 32Penal Code, 1860 (IPC) — Section 302, 303, 304, 305, 306
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Supreme Court08 Apr 2004Disposed Of

MGMT. of Devi Theatre Vs Vishwanath Raju

Supreme Court Of India · (2004) 5 ALLMR 764 : (2004) 4 ALT 18 : (2004) 6 ALT 63 : (2004) 2 AWC 1957 Supp : (2004) 6 BomCR 822 : (2004) 3 CTC 378 : (2004) 3 JCR 174 : (2004) 5 KarLJ 590 : (2004) 4 LW 239 : (2004) 3 MhLj 1 : (2004) MPLJ 1 : (2004) 3 PLJR 266 : (2004) 138 PLR 13 : (

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, 96
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Supreme Court08 Apr 2004Dismissed

Jasbir Singh Bakshi Vs Union Territory, Chandigarh and Others

Supreme Court Of India · (2004) AIRSCW 2054 : (2004) 5 JT 69 : (2004) 138 PLR 20 : (2004) 3 RCR(Civil) 232 : (2004) 2 RLW 301 : (2004) 4 SCALE 335 : (2004) 10 SCC 440 : (2004) 3 Supreme 147

Chandigarh Lease Hold of Sites and Buildings Rules, 1973 — Rule 12(3), 22(3)
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Supreme Court08 Apr 2004Allowed

Mardia Chemicals Ltd. Vs Union of India (UOI) and Others Etc. Etc.

Supreme Court Of India · AIR 2004 SC 2371 : (2004) AIRSCW 2541 : (2004) 3 ALD 50 : (2004) 4 ALT 4 : (2004) 2 BC 397 : (2004) 120 CompCas 373 : (2004) 2 CompLJ 209 : (2004) 2 CTC 759 : (2004) 110 DLT 665 : (2004) 74 DRJ 227 : (2004) 2 GLR 1150 : (2004) 4 JT 308 : (2004) 3 KarLJ 60

Companies Act, 1956 — Section 529Constitution of India, 1950 — Article 12, 14, 226Contract Act, 1872 — Section 133, 135, 176
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Supreme Court07 Apr 2004Dismissed

Vijay Kumar Prasad Vs State of Bihar and Others

Supreme Court Of India · AIR 2004 SC 2123 : (2004) AIRSCW 2276 : (2004) 1 ALD(Cri) 736 : (2004) 4 ALT 1 : (2004) 2 BLJR 1105 : (2004) 2 CGLJ 74 : (2004) CriLJ 2047 : (2004) 1 DMC 716 : (2004) 4 JT 532 : (2004) 2 KLT 435 : (2004) 3 MhLj 1101 : (2004) MPLJ 560 : (2004) 2 RLW 298 :

Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 126, 126(1), 488
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Supreme Court06 Apr 2004Dismissed

Gupte Cardiac Care center and Hospital Vs Olympic Pharma Care Pvt. Ltd.

Supreme Court Of India · AIR 2004 SC 2339 : (2004) AIRSCW 2427 : (2004) 5 ALLMR 540 : (2004) 4 ALT 17 : (2004) 3 BC 122 : (2004) 2 BLJR 1095 : (2004) 3 CTC 674 : (2004) 4 LW 230 : (2004) 3 MLJ 153 : (2004) 4 SCALE 268 : (2004) 6 SCC 756 : (2004) 3 SCR 916 : (2004) 3 Supreme 123

Civil Procedure Code, 1908 (CPC) — Section 10, 25
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Supreme Court06 Apr 2004Dismissed

Sumatidevi M. Dhanwatay Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2004 SC 2368 : (2004) AIRSCW 2473 : (2004) 5 ALLMR 544 : (2004) 2 AWC 2136 Supp : (2004) 52 BLJR 1179 : (2004) 4 CHN 86 Supp : (2004) 2 CPJ 27 : (2004) 4 JT 537 : (2005) 2 LW 33 : (2004) 4 SCALE 607 : (2004) 6 SCC 113 : (2004) 1 SCR 928 : (2004) 3 Sup

Constitution of India, 1950 — Article 21Consumer Protection Act, 1986 — Section 3Railways Act, 1890 — Section 80
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Supreme Court06 Apr 2004Allowed

Deoraj Vs State of Maharashtra and Others

Supreme Court Of India · AIR 2004 SC 1975 : (2004) AIRSCW 2134 : (2004) 5 ALLMR 599 : (2004) 5 ALT 41 : (2004) 98 CLT 254 : (2004) 3 CTC 289 : (2004) 4 JT 440 : (2004) 3 MhLj 343 : (2004) 3 MLJ 155 : (2004) 1 OLR 632 : (2004) 4 SCALE 274 : (2004) 4 SCC 697 : (2004) 3 SCR 920 : (2

Constitution of India, 1950 — Article 136Maharashtra Co-operative Societies Act, 1960 — Section 144Y, 73B, 73G
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