COURT ARCHIVE

Supreme Court Of India judgments

59,847 judgments · page 1,400 of 2,993

Supreme Court01 Apr 2004Dismissed

Jaipal Singh Vs Smt. Sumitra Mahajan and Another

Supreme Court Of India · AIR 2004 SC 2066 : (2004) AIRSCW 2010 : (2004) 5 ALLMR 468 : (2004) 4 JT 542 : (2004) 4 SCALE 129 : (2004) 4 SCC 522 : (2004) 3 SCR 683 : (2004) 3 Supreme 3 : (2004) 3 UPLBEC 2423

All India Services (Death-Cum-Retirement Benefits) Rules, 1958 — Rule 16, 16(2)Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2(1)Constitution of India, 1950 — Article 102(1)

Supreme Court01 Apr 2004Disposed Of

Gaffar Badshaha Pathan Vs State of Maharashtra

Supreme Court Of India · (2005) 3 ACR 2713 : (2004) 10 SCC 589

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302

Supreme Court31 Mar 2004Disposed Of

G. Pankajakshi Amma and Others Vs Mathai Mathew (D) thr. L.Rs. and Another

Supreme Court Of India · (2005) 9 SCALE 614 : (2004) 12 SCC 83

Kerala Money Lenders Act, 1958 — Section 9Negotiable Instruments Act, 1881 (NI) — Section 118

Supreme Court31 Mar 2004Allowed

Upendra Kumar Vs State of Bihar

Supreme Court Of India · (2004) 4 PLJR 54 : (2005) 3 SCC 592

Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 15, 16, 2, 20Penal Code, 1860 (IPC) — Section 302

Supreme Court31 Mar 2004Allowed

State of Andhra Pradesh Vs C. Uma Maheswara Rao and Another

Supreme Court Of India · (2005) 1 ACR 627 : AIR 2004 SC 2042 : (2004) AIRSCW 2192 : (2004) CriLJ 2040 : (2004) 4 JT 167 : (2004) 4 SCALE 106 : (2004) 4 SCC 399 : (2004) 3 SCR 665

Prevention Of Corruption Act, 1988 — Section 4, 5, 7, 13, 13(1)(a), 13(1)(b), 13(1)(d), 13(12), 19(1)(c), 20, 20(1)Evidence Act, 1872 — Section 4, 114Prevention Of Corruption Act, 1947 — Section 4(1)

Supreme Court31 Mar 2004Allowed

State of Karnataka and Another Vs Dr. Praveen Bhai Thogadia

Supreme Court Of India · AIR 2004 SC 2081 : (2004) AIRSCW 1825 : (2004) 2 ALD(Cri) 46 : (2004) 2 BLJR 912 : (2004) CriLJ 1825 : (2004) 3 GLR 2242 : (2004) 4 JT 129 : (2004) 4 KarLJ 484 : (2004) 2 KLT 342 : (2004) 4 SCALE 115 : (2004) 4 SCC 684 : (2004) 1 SCR 652 : (2004) 3 Suprem

Criminal Procedure Code, 1973 (CrPC) — Section 144, 144(1), 144(3), 20, 20(1)Defence of India Act, 1962 — Section 40

Supreme Court29 Mar 2004Dismissed

State of M.P. Vs S.P. Sales Agencies and Others

Supreme Court Of India · (2005) 2 ACR 1212 : AIR 2004 SC 2088 : (2004) AIRSCW 1836 : (2004) 3 ALD 134 : (2004) 2 CGLJ 41 : (2004) CriLJ 1832 : (2004) 4 JT 245 : (2004) 4 SCALE 52 : (2004) 4 SCC 448 : (2004) 1 SCR 640 : (2004) 3 Supreme 26

Madhya Pradesh Transit (Forest Produce) Rules, 1961 — Rule 3, 29, 29(1)Indian Forest Act, 1927 — Section 2(3), 2(4), 20, 29, 41, 42, 44(2), 44(2A), 52, 52A, 52B, 76Code Of Criminal Procedure, 1973 — Section 482

Supreme Court29 Mar 2004Disposed Of

Smt. Shail Vs Shri Manoj Kumar and Others

Supreme Court Of India · (2005) 2 ACR 1230 : (2004) AIRSCW 3023 : (2004) 2 ALD(Cri) 8 : (2004) 2 BLJR 1112 : (2004) 4 JT 391 : (2004) 3 MhLj 503 : (2004) MPLJ 336 : (2004) 4 SCALE 199 : (2004) 4 SCC 785 : (2004) 3 SCR 649 : (2004) 3 Supreme 108

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 125Penal Code, 1860 (IPC) — Section 328, 376

Supreme Court26 Mar 2004Allowed

Akash Coke Industries (P) Ltd. and Another Vs Coal Controller and Others

Supreme Court Of India · (2004) AIRSCW 2477 : (2004) 2 JCR 294 : (2004) 5 JT 326 : (2004) 4 SCALE 88 : (2004) 10 SCC 545 : (2004) 2 Supreme 727

Supreme Court26 Mar 2004Allowed

Dhananjoy Chatterjee @ Dhana Vs State of West Bengal and Others

Supreme Court Of India · (2004) 3 ACR 2124 : (2004) AIRSCW 3051 : (2004) 3 ALT 39 : (2004) CriLJ 2827 : (2004) 4 JT 242 : (2004) 4 SCALE 27 : (2004) 9 SCC 751 : (2004) 2 Supreme 692

Constitution of India, 1950 — Article 161, 72Criminal Procedure Code, 1973 (CrPC) — Section 366Penal Code, 1860 (IPC) — Section 302, 376, 380

Supreme Court26 Mar 2004Disposed Of

Mir Mohammad Khasim Vs Union of India (UOI) and Others

Supreme Court Of India · (2004) 5 ALT 47 : (2004) 101 FLR 681 : (2004) 4 JCR 20 : (2004) 5 JT 38 : (2004) 4 SCALE 91 : (2004) 10 SCC 721 : (2005) SCC(L&S) 85 : (2004) 3 SCR 613 : (2004) 2 SLJ 387

Andhra Pradesh Police Service Rules, 1966 — Rule 6, 7Andhra Pradesh State and Subordinate Service Rules, 1996 — Rule 26, 47

Supreme Court26 Mar 2004Disposed Of

Vijaybhai Bhanabhai Patel Vs Navnitbhai Nathubhai Patel and Others

Supreme Court Of India · (2005) 1 ACR 634 : (2004) AIRSCW 4133 : (2004) 4 ALT 5 : (2004) CriLJ 3832 : (2004) 24 GLH 638 : (2004) 4 JT 80 : (2004) 3 SCALE 704 : (2004) 10 SCC 583 : (2004) 2 Supreme 739 : (2004) 2 UC 805 : (2004) 2 UJ 978

Bombay Police Act, 1951 — Section 135, 144, 148, 149, 302

Supreme Court26 Mar 2004Allowed

L.I.C. of India Vs Anuradha

Supreme Court Of India · (2004) 2 ACC 44 : (2004) ACJ 1318 : AIR 2004 SC 2070 : (2004) AIRSCW 2017 : (2004) AIRSCW 4831 : (2004) 5 ALLMR 521 : (2004) 2 CTC 552 : (2004) 2 JKJ 17 : (2004) 5 JT 604 : (2004) 2 KLT 351 : (2004) 4 LW 358 : (2004) 4 MLJ 94 : (2004) 97 RD 338 : (2004) 4

Evidence Act, 1872 — Section 107, 108

Supreme Court26 Mar 2004Dismissed

The Chief of Marketing (Marketing Division), Coal India Ltd. and Another Vs Mewat Chemicals and Tiny S.S.I. Coal Pulverision Unit and Others

Supreme Court Of India · (2004) 4 CHN 124 Supp : (2004) 5 JT 522 : (2004) 4 SCALE 71 : (2004) 4 SCC 146 : (2004) 3 SCR 597

Essential Commodities Act, 1955 — Section 3

Supreme Court26 Mar 2004Allowed

Pradeep Singh Vs State of Rajasthan

Supreme Court Of India · AIR 2004 SC 3781 : (2004) AIRSCW 4095 : (2004) CriLJ 3353 : (2004) 3 SCALE 707 : (2004) 10 SCC 743 : (2004) 2 UJ 1094

Penal Code, 1860 (IPC) — Section 300

Supreme Court25 Mar 2004Allowed

Philips India Ltd. and Another Vs Assistant Commissioner, Commercial Taxes, Calcutta and Others

Supreme Court Of India · AIR 2005 SC 2894 : (2005) AIRSCW 3342 : (2004) 10 SCC 436 : (2004) 136 STC 636

Income Tax Act, 1961 — Section 10A, 31

Supreme Court25 Mar 2004Allowed

Ramesh Singh @ Photti Vs State of A.P.

Supreme Court Of India · (2005) 2 ACR 1193 : (2004) AIRSCW 3682 : (2004) CriLJ 3354 : (2004) 4 JT 62 : (2004) 2 RLW 225 : (2004) 4 SCALE 16 : (2004) 11 SCC 305 : (2004) 2 Supreme 749 : (2004) 2 UC 815

Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 302, 313, 34

Supreme Court25 Mar 2004dismissed

State of Madhya Pradesh Vs Sanjay Rai

Supreme Court Of India · (2005) 1 ACR 638 : AIR 2004 SC 2174 : (2004) AIRSCW 1919 : (2004) 1 ALD(Cri) 714 : (2004) CriLJ 2006 : (2005) 1 JLJ 411 : (2004) 4 JT 73 : (2004) 2 RLW 233 : (2004) 4 SCALE 63 : (2004) 10 SCC 570 : (2004) 1 SCR 560 : (2004) 2 Supreme 744

Penal Code, 1860 (IPC) — Section 201, 302, 304B, 306, 34

Supreme Court25 Mar 2004Disposed Of

Southern Ispat Ltd. Vs State of Kerala and Others

Supreme Court Of India · (2004) 3 BC 209 : (2004) 4 JT 14 : (2004) 4 SCALE 30 : (2004) 4 SCC 68 : (2004) 3 SCR 570

Constitution of India, 1950 — Article 136Electricity (Supply) Act, 1948 — Section 44Electricity Rules, 1956 — Rule 50(1), 51(1), 65

Supreme Court25 Mar 2004Allowed

Varada Rama Mohana Rao Vs State of Andhra Pradesh

Supreme Court Of India · (2005) 2 ACR 1209 : (2004) AIRSCW 3054 : (2004) CriLJ 2829 : (2004) 4 JT 177 : (2004) 4 SCALE 58 : (2004) 4 SCC 427 : (2004) 3 Supreme 22

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 7