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Supreme Court Of India judgments

59,847 judgments · page 1,399 of 2,993

Supreme Court05 Apr 2004Dismissed

Hasanbhai Valibhai Qureshi Vs State of Gujarat and Others

Supreme Court Of India · AIR 2004 SC 2078 : (2004) AIRSCW 2063 : (2004) 2 BLJR 883 : (2004) CriLJ 2018 : (2004) 2 GLR 1634 : (2004) 4 JT 305 : (2004) 3 MhLj 1074 : (2004) MPLJ 593 : (2004) 4 SCALE 174 : (2004) 5 SCC 347 : (2004) 3 SCR 762 : (2004) 3 Supreme 71 : (2004) 2 UJ 1027

Bombay Police Act, 1951 — Section 135Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 173(8), 216, 217, 228, 240
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Supreme Court05 Apr 2004Allowed

Milkfood Ltd. Vs GMC Ice Cream (P) Ltd.

Supreme Court Of India · (2004) AIRSCW 2235 : (2004) 5 ALLMR 624 : (2004) 1 ARBLR 613 : (2004) 121 CompCas 581 : (2004) 3 CompLJ 16 : (2004) 4 CTC 479 : (2004) 110 DLT 778 : (2004) 75 DRJ 512 : (2004) 4 JT 393 : (2004) 4 LW 325 : (2004) 3 MLJ 87 : (2004) 4 SCALE 291 : (2004) 7 SC

Arbitration Act, 1940 — Section 10, 11, 12, 17, 2Arbitration and Conciliation Act, 1996 — Section 17, 21, 22, 23(3), 24(1)Constitution of India, 1950 — Article 136
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Supreme Court05 Apr 2004Dismissed

Bharat Petroleum Corporation Ltd. Vs P. Kesavan and Another

Supreme Court Of India · AIR 2004 SC 2206 : (2004) AIRSCW 1989 : (2004) 4 CHN 93 Supp : (2004) 3 JCR 163 : (2004) 4 JT 151 : (2004) 4 LW 318 : (2004) 4 SCALE 249 : (2004) 9 SCC 772 : (2004) 3 SCR 811 : (2004) 3 Supreme 74

Burmah Shell (Acquisition of Undertakings in India) Act, 1976 — Section 4, 5, 5(1), 5(2), 5(32)Constitution of India, 1950 — Article 12, 142Transfer of Property Act, 1882 — Section 107, 11, 51
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Supreme Court05 Apr 2004Dismissed

Main Pal and Another Vs State of Haryana and Others

Supreme Court Of India · AIR 2004 SC 2158 : (2004) AIRSCW 2140 : (2004) CriLJ 2036 : (2004) 4 JT 273 : (2004) 4 SCALE 178 : (2004) 10 SCC 692 : (2004) 3 SCR 768 : (2004) 3 Supreme 59

Arms Act, 1959 — Section 25, 27Penal Code, 1860 (IPC) — Section 302, 34
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Supreme Court05 Apr 2004Disposed Of

The Printers (Mysore) Ltd. Vs M.A. Rasheed and Others

Supreme Court Of India · (2004) AIRSCW 7270 : (2004) 4 JT 158 : (2004) 3 MLJ 132 : (2004) 4 SCALE 192 : (2004) 4 SCC 460 : (2004) 3 SCR 799 : (2004) 2 UJ 1300

Bangalore Development Authority Act, 1976 — Section 15, 2, 38, 38B, 40Constitution of India, 1950 — Article 12, 226
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Supreme Court05 Apr 2004Allowed

National Textile Corpn. Ltd. and Others Vs Haribox Swalram and Others

Supreme Court Of India · AIR 2004 SC 1998 : (2004) AIRSCW 2067 : (2004) 5 ALD 120 : (2004) 3 BC 494 : (2004) 98 CLT 137 : (2004) 4 JT 508 : (2004) 4 SCALE 227 : (2004) 9 SCC 786 : (2004) 3 SCR 738 : (2004) 5 Supreme 538

Constitution of India, 1950 — Article 226Rajasthan Urban Improvement Trust Act, 1959 — Section 152, 52Textile Undertakings (Taking Over of Management) Act, 1983 — Section 11, 11(1), 3(1), 3(7), 3(7)
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Supreme Court05 Apr 2004Dismissed

Naresh Kumar and Another Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2004 SC 2026 : (2004) AIRSCW 2147 : (2004) 5 JT 394 : (2004) 4 SCALE 214 : (2004) 4 SCC 540 : (2004) 3 SCR 777 : (2004) 3 SLJ 1 : (2004) 4 Supreme 198

Constitution of India, 1950 — Article 14, 19, 32Merchant Shipping (Amendment) Act, 1986 — Section 5Merchant Shipping (Standards of Training, Certification and Watchkeeping for Seafarers) Rules, 1998 — Rule 11, 15
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Supreme Court05 Apr 2004Allowed

Reserve Bank of India and Another Vs C.L. Toora and Others

Supreme Court Of India · AIR 2004 SC 2076 : (2004) AIRSCW 2059 : (2004) AIRSCW 5563 : (2004) AIRSCW 7376 : (2004) 5 ALLMR 537 : (2004) 4 ALT 15 : (2004) 101 FLR 434 : (2004) 4 JCR 56 : (2004) 4 JT 258 : (2004) 2 LLJ 487 : (2004) 4 SCALE 188 : (2004) 4 SCC 657 : (2004) SCC(L&S) 67

Constitution of India, 1950 — Article 136Reserve Bank of India (Staff) Regulations, 1948 — Regulation 32
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Supreme Court05 Apr 2004Allowed

Chandrika Prasad Yadav Vs State of Bihar and Others

Supreme Court Of India · AIR 2004 SC 2036 : (2004) AIRSCW 2163 : (2004) 4 JT 264 : (2004) 4 SCALE 201 : (2004) 6 SCC 331 : (2004) 3 SCR 834

Bihar Panchayat Election Rules, 1995 — Rule 79, 79(2), 79(3)Bihar Panchayat Raj Act, 1993 — Section 121, 122, 140Madhya Pradesh Panchayat Election Rules, 1994 — Rule 76, 80
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Supreme Court02 Apr 2004Allowed

Sanjay Kumar Pandey and Others Vs Gulbahar Sheikh and Others

Supreme Court Of India · (2004) AIRSCW 3172 : (2004) 3 ALD 38 : (2004) 5 ALLMR 542 : (2004) 3 ALT 63 : (2004) 2 AWC 2132 Supp : (2004) 52 BLJR 1197 : (2004) 4 CHN 100 Supp : (2004) 3 CTC 218 : (2004) 3 JCR 87 : (2004) 1 JT 5 Supp : (2004) 4 LW 240 : (2004) 3 PLJR 267 : (2004) 4 S

Civil Procedure Code, 1908 (CPC) — Section 115Specific Relief Act, 1963 — Section 6, 6(3)
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Supreme Court02 Apr 2004Dismissed

Dr. Prodip Kumar Biswas Vs Subrata Das and Others

Supreme Court Of India · (2004) 4 CHN 165 Supp : (2004) 4 JT 363 : (2004) 4 SCALE 157 : (2004) 4 SCC 573 : (2004) 3 SCR 709 : (2004) 3 UPLBEC 2414

Constitution of India, 1950 — Article 215Contempt of Courts (Calcutta High Court) Rules, 1975 — Rule 15, 19, 20, 29Contempt of Courts Act, 1971 — Section 14, 15, 15(3), 17, 19
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Supreme Court02 Apr 2004

Commissioner, Jalandhar Division and Others Vs Mohan Krishan Abrol and Another Mohan Krishan Abrol Vs State of Punjab

Supreme Court Of India · AIR 2004 SC 2060 : (2004) AIRSCW 2001 : (2004) 4 CHN 77 Supp : (2004) 4 CTC 35 : (2004) 4 JT 139 : (2005) 139 PLR 224 : (2004) 4 SCALE 163 : (2004) 7 SCC 505 : (2004) 3 SCR 722 : (2004) 3 Supreme 34

Punjab Public Premises and Land (Eviction and Rent Recovery) Act, 1973 — Section 10, 15, 2, 3, 4Succession Act, 1925 — Section 211, 213, 336, 57, 87
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Supreme Court02 Apr 2004Disposed Of

Madan Singh Vs State of Bihar

Supreme Court Of India · (2005) 2 ACR 1217 : (2004) AIRSCW 3341 : (2004) 2 ALD(Cri) 10 : (2004) 2 BLJR 930 : (2004) CriLJ 2862 : (2004) 4 JT 294 : (2004) 4 SCALE 135 : (2004) 4 SCC 622 : (2004) 3 SCR 692 : (2004) 3 Supreme 41 : (2004) 2 UC 897

Arms Act, 1959 — Section 25, 25(1B), 27, 35Penal Code, 1860 (IPC) — Section 124A, 141, 149, 302, 307Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 19, 3(1), 3(2), 3(4), 3(5)
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