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Supreme Court Of India judgments

59,847 judgments · page 1,402 of 2,993

Supreme Court23 Mar 2004Allowed

P.S. Pareed Kaka and Others Vs Shafee Ahmed Saheb

Supreme Court Of India · AIR 2004 SC 2049 : (2004) 3 ALD 12 : (2004) 98 CLT 318 : (2004) 2 CTC 364 : (2004) 2 KLT 130 : (2004) 3 SCALE 535 : (2004) 5 SCC 241 : (2004) 3 SCR 412

Civil Procedure Code, 1908 (CPC) — Section 115Karnataka Rent Control Act, 1961 — Section 14, 14(1), 15, 16, 16(1), 17, 21(h), 21(j)
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Supreme Court23 Mar 2004Dismissed

Bajranglal Shivchandrai Ruia Vs Shashikant N. Ruia and Others

Supreme Court Of India · (2004) 6 ALD 1 : (2004) 3 SCALE 580 : (2004) 5 SCC 272 : (2004) 3 SCR 373 : (2004) 2 UJ 1218

Bombay Municipal Corporation Act, 1888 — Section 206, 206(6), 209Bombay Municipal Corporation Regulations — Regulation 12, 12ACompanies Act, 1956 — Section 39
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Supreme Court22 Mar 2004Dismissed

State of Maharashtra and Others Vs Shri Ramchandra Rammilan Mishra @ Pandey

Supreme Court Of India · (2005) 3 ACR 2685 : (2004) CriLJ 1823 : (2004) 3 SCALE 512 : (2004) 4 SCC 509 : (2004) 1 SCR 295 : (2004) 2 UJ 1038

Constitution of India, 1950 — Article 22(5)Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 11(1), 3(2)
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Supreme Court22 Mar 2004Allowed

Ashirvad Enterprises and Others Vs State of Bihar and Another

Supreme Court Of India · (2004) AIRSCW 4720 : (2004) AIRSCW 3617 : (2004) 2 BLJR 888 : (2004) CriLJ 3110 : (2004) 187 CTR 609 : (2004) 168 ELT 433 : (2004) 266 ITR 578 : (2004) 2 JCR 213 : (2004) 4 JT 6 : (2004) 3 SCALE 515 : (2004) 3 SCC 624 : (2004) 3 SCR 300 : (2004) 6 Supreme

Criminal Procedure Code, 1973 (CrPC) — Section 482Income Tax Act, 1961 — Section 245(D)(1), 245(D)(4), 245C, 245H, 245H(1A)
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Supreme Court22 Mar 2004Dismissed

State rep. by Inspector of Police, Vigilance and Anti-Corruption, Tiruchirapalli, Tamil Nadu Vs V. Jayapaul

Supreme Court Of India · (2005) 2 ACR 1656 : (2004) AIRSCW 1762 : (2004) 1 ALD(Cri) 1006 : (2004) CriLJ 1819 : (2004) 3 JT 633 : (2004) 2 RLW 248 : (2004) 3 SCALE 507 : (2004) 5 SCC 223 : (2004) 1 SCR 330 : (2004) 3 Supreme 434

Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 154, 155, 156, 157, 161Penal Code, 1860 (IPC) — Section 201, 420, 465, 468
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Supreme Court22 Mar 2004Allowed

C.M. Beena and Another Vs P.N. Ramachandra Rao

Supreme Court Of India · AIR 2004 SC 2103 : (2004) AIRSCW 1858 : (2004) 3 ALD 108 : (2004) 5 ALLMR 460 : (2004) 3 AWC 2226 Supp : (2004) 4 CHN 16 Supp : (2004) 3 CTC 314 : (2004) 3 JCR 107 : (2004) 4 JT 288 : (2004) 2 KLT 336 : (2004) 3 SCALE 497 : (2004) 3 SCC 595 : (2004) 3 SCR

Easements Act, 1882 — Section 52Transfer of Property Act, 1882 — Section 105
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Supreme Court22 Mar 2004Dismissed

Bharat Coking Coal Ltd. Vs New Govindpur Coal Co. Pvt. Ltd.

Supreme Court Of India · (2004) AIRSCW 4690 : (2004) 2 BLJR 1264 : (2004) 5 JT 571 : (2004) 3 SCALE 519 : (2004) 4 SCC 529 : (2004) 3 SCR 315 : (2004) 6 Supreme 129

Coal Mines (Nationalisation) Act, 1973 — Section 10(2), 21(8), 22, 22(6), 22(8)Coal Mines Nationalization Law (Amendment) Act, 1986 — Section 10, 22Companies Act, 1956 — Section 226, 617
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Supreme Court18 Mar 2004Allowed

Vishwant Kumar Vs Madan Lal Sharma and Another

Supreme Court Of India · AIR 2004 SC 1887 : (2004) 3 CHN 72 Supp : (2004) 110 DLT 404 : (2004) 4 JT 435 : (2004) 3 SCALE 470 : (2004) 4 SCC 1 : (2004) 1 SCR 254

Civil Procedure Code, 1908 (CPC) — Section 151Delhi Rent Control Act, 1958 — Section 3, 3, 4, 9
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Supreme Court18 Mar 2004Allowed

Ranjeet Singh Vs Ravi Prakash

Supreme Court Of India · AIR 2004 SC 3892 : (2004) AIRSCW 4221 : (2004) 2 AWC 1721 Supp : (2004) 3 CHN 152 Supp : (2004) 3 JCR 85 : (2004) 4 JT 127 : (2004) 3 MLJ 72 : (2004) 3 SCALE 481 : (2004) 3 SCC 682 : (2004) 3 SCR 250 : (2004) 2 Supreme 582

Constitution of India, 1950 — Article 226, 227Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)
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Supreme Court18 Mar 2004Dismissed

M.C. Mehta Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2004 SC 4016 : (2004) AIRSCW 4033 : (2005) 5 ALLMR 353 : (2004) 3 CompLJ 199 : (2004) 4 JT 181 : (2004) 3 SCALE 396 : (2004) 12 SCC 118 : (2004) 2 SCR 504 Supp : (2004) 3 SCR 126 : (2004) 4 Supreme 685

Constitution of India, 1950 — Article 21, 47, 48A, 51AEnvironment (Protection) Act, 1986 — Section 23, 3, 3(1), 3(2), 3(3)Environment (Protection) Rules, 1986 — Rule 5, 5(3), 5(4), 6(3)
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Supreme Court18 Mar 2004Disposed Of

State of Punjab and Others Vs Savinderjit Kaur

Supreme Court Of India · (2004) AIRSCW 5189 : (2004) AIRSCW 3061 : (2004) 101 FLR 592 : (2004) 3 JT 470 : (2004) 3 SCALE 484 : (2004) 4 SCC 58 : (2004) SCC(L&S) 617 : (2004) 1 SCR 243 : (2004) 7 Supreme 56 : (2004) 2 UPLBEC 1147

Constitution of India, 1950 — Article 136, 142, 226, 309, 32
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Supreme Court18 Mar 2004Disposed Of

Commissioner of Central Excise, Mumbai-II Vs Allied Photographics India Ltd.

Supreme Court Of India · (2004) AIRSCW 6761 : (2004) AIRSCW 1771 : (2004) 92 ECC 777 : (2004) 166 ELT 3 : (2004) 4 JT 105 : (2004) 3 SCALE 447 : (2004) 4 SCC 34 : (2004) 3 SCR 261 : (2007) 8 STT 365 : (2004) 5 Supreme 230

Central Excise Rules, 1944 — Rule 233B, 9B, 9B(1), 9B(4), 9B(5)Central Excises and Salt Act, 1944 — Section 11A, 11B, 11B(1), 11B(2), 11B(3)Constitution of India, 1950 — Article 136, 226
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Supreme Court18 Mar 2004Dismissed

Deepal Girishbhai Soni and Others Vs United India Insurance Co. Ltd., Baroda

Supreme Court Of India · (2004) 1 ACC 728 : AIR 2004 SC 2107 : (2004) AIRSCW 1864 : (2004) 3 ALD 81 : (2004) 5 ALLMR 674 : (2004) 5 ALT 11 : (2004) 2 AWC 2011 Supp : (2004) 120 CompCas 292 : (2004) 110 DLT 523 : (2004) 75 DRJ 132 : (2004) 2 GLR 1597 : (2004) 4 JT 83 : (2004) 2 KL

Constitution Of India, 1950 — Article 136, 142Gujarat Motor Vehicles Rules, 1989 — Rule 211, 211(1), 231Motor Vehicles Act, 1988 — Section 140, 140(1), 140(3), 140(4), 140(5), 141, 142, 143, 144, 163A, 163A(1), 163A(2), 163B, 165, 166, 166(1), 167, 168, 176
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Supreme Court18 Mar 2004Allowed

Hari Mohan Mandal Vs State of Jharkhand

Supreme Court Of India · (2004) 2 ACR 1462 : AIR 2004 SC 3687 : (2004) 2 BLJR 896 : (2004) CriLJ 3112 : (2004) 4 JT 377 : (2004) 3 SCALE 466 : (2004) 12 SCC 220 : (2004) 3 SCR 98 : (2004) 2 UC 1001

Penal Code, 1860 (IPC) — Section 109, 120B, 302, 307, 34
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Supreme Court18 Mar 2004Allowed

Narcotics Control Bureau Vs Dilip Pralhad Namade

Supreme Court Of India · (2004) 2 ACR 1459 : (2004) AIRSCW 1757 : (2004) CriLJ 1815 : (2004) 92 ECC 705 : (2004) 4 JT 386 : (2004) 3 SCALE 474 : (2004) 3 SCC 619 : (2004) 3 SCR 92 : (2004) 1 ShimLC 438 : (2004) 2 Supreme 456 : (2004) 2 UJ 1034

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2, 22, 28, 29, 30
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