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Supreme Court Of India judgments

59,847 judgments · page 1,403 of 2,993

Supreme Court18 Mar 2004Allowed

M.P. Vidyut Karamchari Sangh Vs M.P. Electricity Board

Supreme Court Of India · (2004) AIRSCW 7494 : (2004) AIRSCW 1810 : (2004) 101 FLR 670 : (2005) 2 JLJ 117 : (2004) 3 JT 423 : (2004) 2 LLJ 470 : (2004) 3 SCALE 383 : (2004) 9 SCC 755 : (2004) SCC(L&S) 754 : (2004) 3 SCR 105 : (2004) 2 SLJ 414 : (2004) 3 Supreme 744 : (2004) 4 Supr

Constitution of India, 1950 — Article 148, 245, 246, 248, 254Electricity (Supply) Act, 1948 — Section 15, 79Industrial Disputes Act, 1947 — Section 19, 19(2)
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Supreme Court17 Mar 2004Dismissed

Ghaziabad Development Authority Vs Balbir Singh

Supreme Court Of India · AIR 2004 SC 2141 : (2004) AIRSCW 2362 : (2004) 5 ALLMR 771 : (2004) 4 ALT 50 : (2004) 121 CompCas 409 : (2004) 3 CompLJ 159 : (2004) 2 CPJ 12 : (2004) 2 CTC 535 : (2004) 5 JT 17 : (2004) 2 KLT 999 : (2004) 4 LW 446 : (2004) 4 MLJ 34 : (2004) 3 SCALE 671 :

Civil Procedure Code, 1908 (CPC) — Section 34Contract Act, 1872 — Section 73Interest Act, 1978 — Section 3
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Supreme Court17 Mar 2004Dismissed

G.L. Raval Vs State of Gujarat

Supreme Court Of India · (2004) 2 ACR 1484 : AIR 2004 SC 2170 : (2004) AIRSCW 2104 : (2004) 4 ALT 7 : (2004) CriLJ 2020 : (2004) 2 GLR 1350 : (2004) 4 JT 262 : (2004) 3 SCALE 372 : (2004) 9 SCC 300 : (2004) 2 Supreme 518 : (2004) 2 UJ 1023

Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 5(2)
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Supreme Court17 Mar 2004Dismissed

The State of Andhra Pradesh Vs Raj Gopal Asawa and Another

Supreme Court Of India · (2004) 2 ACR 1466 : AIR 2004 SC 1933 : (2004) AIRSCW 1566 : (2004) 1 ALD(Cri) 642 : (2004) 1 CGLJ 426 : (2004) CriLJ 1791 : (2004) 1 DMC 586 : (2004) 3 JT 560 : (2004) 3 SCALE 339 : (2004) 4 SCC 470 : (2004) 3 SCR 32 : (2004) 2 Supreme 478

Dowry Prohibition Act, 1961 — Section 2, 3, 4Evidence Act, 1872 — Section 113B, 114Penal Code, 1860 (IPC) — Section 30, 304B, 498A
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Supreme Court17 Mar 2004Partly Allowed

Moulvi Hussain Ibrahim Umarji Vs State of Gujarat

Supreme Court Of India · (2004) AIRSCW 3954 : (2004) 2 BLJR 943 : (2004) CriLJ 3348 : (2004) 2 GLR 1313 : (2004) 4 JT 536 : (2004) 2 PLJR 168 : (2004) 3 SCALE 355 : (2004) 3 SCC 444 : (2004) 1 ShimLC 458 : (2004) 2 Supreme 493 : (2004) 2 UJ 954

Penal Code, 1860 (IPC) — Section 120, 143, 147, 148, 153Prevention of Terrorism Act, 2002 — Section 3(2), 3(3)Railways Act, 1989 — Section 3, 4
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Supreme Court17 Mar 2004Dismissed

S.J.S. Business Enterprises (P) Ltd. Vs State of Bihar and Others

Supreme Court Of India · AIR 2004 SC 2421 : (2004) 5 ALD 84 : (2004) 5 ALLMR 793 : (2005) 2 ALT 4 : (2004) 4 AWC 3560 Supp : (2004) 3 BLJR 1739 : (2004) 121 CompCas 99 : (2005) 4 CompLJ 503 : (2004) 2 JCR 284 : (2004) 4 LW 179 : (2004) 3 SCALE 374 : (2004) 7 SCC 166 : (2004) 3 SC

Constitution of India, 1950 — Article 226, 32State Financial Corporations Act, 1951 — Section 29
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Supreme Court17 Mar 2004Dismissed

A.S. Krishnan and Another Vs State of Kerala

Supreme Court Of India · (2004) 2 ACR 1478 : (2004) AIRSCW 3066 : (2004) 2 BLJR 849 : (2004) CriLJ 2833 : (2004) 3 JT 461 : (2004) 3 SCALE 362 : (2004) 11 SCC 576 : (2004) 3 SCR 44 : (2004) 2 Supreme 508

Penal Code, 1860 (IPC) — Section 120B, 201, 24, 25, 26
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Supreme Court16 Mar 2004Disposed Of

Bala Seetharamaiah Vs Perike S. Rao and Others

Supreme Court Of India · (2005) 1 ACR 636 : AIR 2004 SC 2172 : (2004) AIRSCW 7426 : (2004) AIRSCW 2130 : (2004) 1 ALD(Cri) 711 : (2004) 4 ALT 5 : (2004) 1 ALT(Cri) 335 : (2004) CriLJ 2034 : (2004) 4 JT 549 : (2004) 3 SCALE 571 : (2004) 4 SCC 557 : (2004) 3 SCR 28 : (2004) 2 Supre

Penal Code, 1860 (IPC) — Section 148, 149, 302, 304, 324
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Supreme Court16 Mar 2004Disposed Of

Shri Bhagwan Lal Arya Vs Commissioner of Police Delhi and Others

Supreme Court Of India · AIR 2004 SC 2131 : (2004) AIRSCW 2288 : (2004) 2 CTC 301 : (2004) 110 DLT 360 : (2004) 75 DRJ 71 : (2004) 101 FLR 193 : (2004) 4 JCR 107 : (2004) 3 JT 384 : (2004) 3 SCALE 356 : (2004) 4 SCC 560 : (2004) SCC(L&S) 661 : (2004) 3 SCR 1 : (2004) 2 SLJ 460 :

Delhi Police (Punishment and Appeal) Rules, 1980 — Rule 10, 8
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Supreme Court16 Mar 2004Dismissed

Thiagarajan and Others Vs Sri Venugopalaswamy B. Koil and Others

Supreme Court Of India · AIR 2004 SC 1913 : (2004) AIRSCW 1618 : (2004) AIRSCW 2939 : (2004) AIRSCW 4851 : (2004) 4 ALD 8 : (2004) 5 ALLMR 446 : (2004) 2 AWC 1988 Supp : (2004) 3 CHN 161 Supp : (2004) 2 CTC 354 : (2004) 2 JCR 296 : (2004) 5 JT 54 : (2004) 2 KLT 358 : (2004) 3 MLJ

Civil Procedure Code, 1908 (CPC) — Section 100, 100(5)Land Acquisition Act, 1894 — Section 30
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Supreme Court16 Mar 2004Allowed

Narayanan Vs Kumaran and Others

Supreme Court Of India · (2004) AIRSCW 4336 : (2004) 2 AWC 1711 Supp : (2004) 3 CHN 133 Supp : (2004) 98 CLT 286 : (2004) 3 CTC 130 : (2004) 2 JCR 198 : (2004) 5 JT 358 : (2004) 2 KLT 312 : (2004) 4 MLJ 60 : (2004) 3 RLW 386 : (2004) 3 SCALE 322 : (2004) 4 SCC 26 : (2004) 3 SCR 1

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 23A, Order 43 Rule 1, 100, 104
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Supreme Court16 Mar 2004Dismissed

State of Tamil Nadu and Another Vs S.V. Bratheep (Minor) and Others

Supreme Court Of India · AIR 2004 SC 1861 : (2004) AIRSCW 1574 : (2004) 3 AWC 2473 Supp : (2004) 2 CTC 227 : (2004) 3 JCR 217 : (2004) 3 JT 415 : (2004) 3 SCALE 330 : (2004) 4 SCC 513 : (2004) 2 SCR 1218 : (2004) 4 Supreme 421 : (2004) 2 UPLBEC 1306

Constitution of India, 1950 — Article 19, 254
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Supreme Court16 Mar 2004Disposed Of

State of Punjab Vs Balkar Singh and Another

Supreme Court Of India · (2004) 2 ACR 1490 : (2004) AIRSCW 4223 : (2004) CriLJ 3839 : (2004) 93 ECC 37 : (2004) 3 SCALE 479 : (2004) 13 SCC 623 : (2004) 3 SCC 582 : (2005) SCC(L&S) 776 : (2004) 1 SCR 25 : (2004) 2 Supreme 532 : (2004) 2 UC 837

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 50
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Supreme Court16 Mar 2004Dismissed

Ahmedabad Electricity Co. Ltd. Vs Gujarat Inns. Pvt. Ltd. and Others

Supreme Court Of India · AIR 2004 SC 217 : (2004) AIRSCW 2106 : (2004) 3 ALD 33 : (2004) 5 ALLMR 550 : (2004) 2 AWC 1720 Supp : (2004) 120 CompCas 290 : (2004) 2 GLR 1363 : (2004) 3 JCR 86 : (2004) 3 MLJ 70 : (2004) 3 SCALE 483 : (2004) 3 SCC 587 : (2004) 51 SCL 305 : (2004) 3 SC

State Financial Corporations Act, 1951 — Section 29
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Supreme Court16 Mar 2004Partly Allowed

Hardesh Ores Pvt. Ltd. Vs Timblo Minerals Pvt. Ltd. and Others

Supreme Court Of India · AIR 2004 SC 1884 : (2004) 2 AWC 1706 Supp : (2004) 1 CTLJ 351 : (2004) 2 JCR 188 : (2004) 3 SCALE 443 : (2004) 4 SCC 64 : (2004) 2 SCR 1212 : (2004) 2 UJ 857

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3Specific Relief Act, 1963 — Section 14(1)
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Supreme Court15 Mar 2004Allowed

Esher Singh Vs State of Andhra Pradesh

Supreme Court Of India · (2004) AIRSCW 5452 : (2004) AIRSCW 1665 : (2004) 2 ALD(Cri) 270 : (2004) 3 JT 391 : (2004) 3 SCALE 267 : (2004) 11 SCC 585 : (2004) 2 SCR 1180 : (2004) 4 Supreme 56 : (2004) 7 Supreme 118

Arms Act, 1959 — Section 25, 27Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 2
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Supreme Court15 Mar 2004Allowed

Meera Vs State of Rajasthan

Supreme Court Of India · (2005) 1 ACR 621 : AIR 2004 SC 1879 : (2004) AIRSCW 1721 : (2004) 1 DMC 612 : (2004) 3 JT 342 : (2004) 3 SCALE 311 : (2004) 11 SCC 231 : (2004) 2 Supreme 721 : (2004) 2 UJ 882

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302
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Supreme Court15 Mar 2004Dismissed

Sabbita Satyavathi Vs Bandala Srinivasarao and Others

Supreme Court Of India · (2005) 1 ACR 616 : (2004) AIRSCW 3774 : (2004) CriLJ 3337 : (2004) 3 JT 547 : (2004) 3 SCALE 295 : (2004) 10 SCC 620 : (2004) 2 Supreme 715

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 148, 149, 302, 324, 326
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