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Supreme Court Of India judgments

59,847 judgments · page 1,404 of 2,993

Supreme Court12 Mar 2004Allowed

R.L. Jain (D) by Lrs. Vs DDA and Others

Supreme Court Of India · AIR 2004 SC 1904 : (2004) 4 ALD 25 : (2004) 5 ALLMR 435 : (2004) 2 AWC 1342 Supp : (2004) 2 CTC 307 : (2004) 2 JCR 179 : (2004) 3 JT 272 : (2004) 3 SCALE 234 : (2004) 4 SCC 79 : (2004) 2 SCR 1156 : (2004) 1 UD 550 : (2004) 2 UPLBEC 1896

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Land Acquisition Act, 1894 — Section 11, 11(1), 16, 17, 17(1)
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Supreme Court12 Mar 2004Partly Allowed

Dani Singh and Others Vs State of Bihar

Supreme Court Of India · (2004) 2 ACR 1093 : (2004) 1 BLJR 816 : (2004) CriLJ 3328 : (2004) 3 JT 367 : (2004) 3 SCALE 245 : (2004) 13 SCC 203 : (2004) 2 SCR 1138 : (2004) 2 UC 773

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 319Explosive Substances Act, 1908 — Section 3, 4, 5
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Supreme Court12 Mar 2004Disposed Of

Mohan Lal Aggarwal Vs Atinder Mohan Khosla

Supreme Court Of India · AIR 2004 SC 4004 : (2004) AIRSCW 4237 : (2004) 5 ALLMR 1050 : (2004) 4 ALT 6 : (2004) 3 CHN 77 Supp : (2004) 2 KLT 370 : (2005) 1 PLJR 62 : (2004) 3 SCALE 288 : (2004) 3 SCC 437 : (2004) 2 SCR 1174 : (2004) 3 Supreme 670

East Punjab Urban Rent Restriction Act, 1949 — Section 10, 15(5), 19
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Supreme Court12 Mar 2004Dismissed

Arvind Mills Ltd. Vs Associated Roadways

Supreme Court Of India · (2006) ACJ 441 : AIR 2004 SC 5147 : (2004) AIRSCW 5915 : (2005) 5 ALLMR 58 : (2007) 2 CPJ 1 : (2004) 3 CTC 127 : (2004) 4 MLJ 109 : (2004) 11 SCC 545

Carriers Act, 1865 — Section 10, 9Consumer Protection Act, 1986 — Section 3
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Supreme Court12 Mar 2004Dismissed

Kalyan Chandra Sarkar Vs Rajesh Ranjan @ Pappu Yadav and Another

Supreme Court Of India · (2004) 3 ACR 2319 : AIR 2004 SC 1866 : (2004) AIRSCW 5465 : (2004) AIRSCW 1581 : (2004) 2 BLJR 1121 : (2004) 2 CGLJ 299 : (2004) CriLJ 1796 : (2004) 3 JT 442 : (2004) 3 SCALE 257 : (2004) 7 SCC 528 : (2004) 4 Supreme 84 : (2004) 7 Supreme 461

Criminal Procedure Code, 1973 (CrPC) — Section 437, 437(1)(1), 438, 439, 439(2)
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Supreme Court11 Mar 2004Disposed Of

Madhav M. Bhokarikar Vs Ganesh M. Bhokarikar (Dead) through Lrs.

Supreme Court Of India · AIR 2004 SC 1877 : (2004) AIRSCW 1689 : (2004) 5 ALLMR 454 : (2004) 4 AWC 3458 Supp : (2004) 3 CHN 110 Supp : (2004) 101 FLR 649 : (2004) 2 PLJR 206 : (2004) 3 SCALE 337 : (2004) 3 SCC 607 : (2004) 2 SCR 1122

Advocates Act, 1961 — Section 35(3), 38Advocates Rules, 1961 — Rule 47
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Supreme Court11 Mar 2004Allowed

Commissioner of Police and Others Vs Acharya Jagadishwarananda Avadhuta and Another

Supreme Court Of India · (2004) AIRSCW 4842 : (2004) AIRSCW 1887 : (2004) 2 CTC 690 : (2004) 3 JT 224 : (2004) 3 MLJ 28 : (2004) 3 SCALE 146 : (2004) 12 SCC 770 : (2004) 2 SCR 1019 : (2004) 2 Supreme 427 : (2004) 6 Supreme 361

Arms Act, 1959 — Section 2Constitution of India, 1950 — Article 14, 15, 19, 19(1), 25Criminal Procedure Code, 1973 (CrPC) — Section 144
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Supreme Court11 Mar 2004Allowed

Piedade Filomena Gonslves Vs State of Goa and Others

Supreme Court Of India · (2004) 5 ALLMR 719 : (2004) 4 ALT 2 : (2004) 2 AWC 1709 Supp : (2004) 5 JT 386 : (2004) 3 SCALE 369 : (2004) 3 SCC 445 : (2004) 2 SCR 1135 : (2004) 2 UJ 1213

Constitution of India, 1950 — Article 136Environment (Protection) Act, 1986 — Section 3(1), 3(2)
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Supreme Court11 Mar 2004Allowed

UCO Bank and Others Vs Sanwar Mal

Supreme Court Of India · AIR 2004 SC 2135 : (2004) AIRSCW 2294 : (2004) 3 CTC 301 : (2004) 101 FLR 437 : (2004) 2 KLT 38 : (2004) 2 LLJ 490 : (2004) 4 MLJ 48 : (2004) 4 SCALE 280 : (2004) 4 SCC 412 : (2004) SCC(L&S) 699 : (2004) 3 SCR 1125 : (2005) 1 SLJ 1 : (2004) 3 Supreme 184

Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 19(2)Constitution of India, 1950 — Article 14Industrial Disputes (Central) Rules, 1957 — Rule 58
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Supreme Court11 Mar 2004Dismissed

Dr. B. Singh Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2004 SC 1923 : (2004) AIRSCW 1494 : (2004) 2 AWC 1352 Supp : (2004) 3 CHN 101 Supp : (2004) 101 FLR 575 : (2004) 3 JT 127 : (2004) 3 RLW 368 : (2004) 3 SCALE 224 : (2004) 3 SCC 363 : (2004) 2 SCR 1061 : (2004) 2 Supreme 387 : (2004) 1 UD 567

Constitution of India, 1950 — Article 217, 32
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Supreme Court11 Mar 2004Allowed

Express Publications (Madurai) Ltd. and Another Vs Union of India (UOI) and Another

Supreme Court Of India · AIR 2004 SC 1950 : (2004) AIRSCW 7394 : (2004) AIRSCW 1739 : (2004) 101 FLR 198 : (2004) 3 JT 510 : (2004) 2 LLJ 356 : (2004) 3 SCALE 187 : (2004) 11 SCC 526 : (2005) SCC(L&S) 99 : (2004) 2 SCR 1098 : (2004) 2 SLJ 465 : (2004) 3 Supreme 190

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 32Constitution of India, 1950 — Article 14, 19(1), 32Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3), 2
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Supreme Court11 Mar 2004Disposed Of

Customs, New Delhi Vs Ahmadalieva Nodira

Supreme Court Of India · (2004) 2 ACR 1298 : (2004) CriLJ 1810 : (2004) 74 DRJ 440 : (2004) 92 ECC 585 : (2004) 166 ELT 302 : (2004) 3 JT 264 : (2004) 3 RLW 375 : (2004) 3 SCALE 211 : (2004) 3 SCC 549 : (2004) 2 SCR 1092 : (2004) 1 ShimLC 431 : (2004) 2 UC 840

Criminal Procedure Code, 1973 (CrPC) — Section 439, 482Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2, 37, 37(1), 67, 8
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Supreme Court10 Mar 2004Partly Allowed

Directorate of Education and Others Vs Educomp Datamatics Ltd. and Others

Supreme Court Of India · AIR 2004 SC 1962 : (2004) AIRSCW 1505 : (2004) 2 AWC 1789 Supp : (2004) 2 BC 386 : (2004) 2 CTC 221 : (2004) 1 CTLJ 339 : (2004) 74 DRJ 434 : (2004) 2 JCR 194 : (2004) 1 JT 502 Supp : (2004) 1 MLJ 4 : (2004) 3 SCALE 111 : (2004) 4 SCC 19 : (2004) 2 SCR 10

Constitution of India, 1950 — Article 226
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Supreme Court10 Mar 2004Allowed

Union of India (UOI) Vs Karam Chand Thapar and Brs. (Coal Sales) Ltd. and Others

Supreme Court Of India · (2004) 3 CHN 144 Supp : (2004) 2 JCR 278 : (2004) 3 JT 286 : (2004) 3 MLJ 146 : (2004) 3 SCALE 203 : (2004) 3 SCC 504 : (2004) 3 SCR 997

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6, Order 8 Rule 6(1)Coal Mines (Conservation and Development) Act, 1974 — Section 10, 10(2), 12, 18, 4(2)Coal Mines (Conservation and Safety) Rules, 1954 — Rule 35(2),
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Supreme Court10 Mar 2004Disposed Of

Dhanaj Singh @ Shera and Others Vs State of Punjab

Supreme Court Of India · (2004) 2 ACR 1471 : AIR 2004 SC 1920 : (2004) 1 ALD(Cri) 687 : (2004) CriLJ 1807 : (2004) 3 JT 380 : (2004) 3 SCALE 93 : (2004) 3 SCC 654 : (2004) 2 SCR 938

Constitution of India, 1950 — Article 136Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 120B, 302, 34
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Supreme Court10 Mar 2004Dismissed

Mukand Ltd. Vs Mukand Staff and Officers'' Association

Supreme Court Of India · AIR 2004 SC 3905 : (2004) AIRSCW 3731 : (2004) 5 ALLMR 839 : (2004) 2 CTC 430 : (2004) 101 FLR 219 : (2004) 3 JT 474 : (2004) 2 KLT 1 : (2004) 2 LLJ 327 : (2004) 4 MLJ 6 : (2004) 3 SCALE 116 : (2004) 10 SCC 460 : (2004) SCC(L&S) 798 : (2004) 2 SCR 951 : (

Constitution of India, 1950 — Article 136, 226, 227, 32General Clauses Act, 1897 — Section 3Industrial Disputes (Bombay) Rules, 1957 — Rule 62
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Supreme Court10 Mar 2004Dismissed

Charan Singh and Others Vs State of Uttar Pradesh

Supreme Court Of India · (2004) 2 ACR 1301 : (2004) AIRSCW 2025 : (2004) AIRSCW 1329 : (2004) 1 ALD(Cri) 661 : (2004) 3 JT 334 : (2004) 2 LW(Cri) 900 : (2004) 3 SCALE 71 : (2004) 4 SCC 205 : (2004) 2 SCR 925 : (2004) 6 Supreme 77 : (2004) 2 Supreme 421 : (2004) 2 UC 796

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 141, 147, 148, 149, 302Uttar Pradesh Children Act, 1951 — Section 2(4)
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Supreme Court10 Mar 2004Allowed

Koppula Venkat Rao Vs State of Andhra Pradesh

Supreme Court Of India · AIR 2004 SC 1874 : (2004) AIRSCW 1604 : (2004) 3 ALT 30 : (2004) CriLJ 1804 : (2004) 3 JT 328 : (2004) 1 KLJ 820 : (2004) 2 LW(Cri) 704 : (2004) 3 SCALE 96 : (2004) 3 SCC 602 : (2004) 2 SCR 944 : (2004) 2 Supreme 358 : (2004) 2 UC 827

Penal Code, 1860 (IPC) — Section 122, 375, 376, 399, 511
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