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Supreme Court Of India judgments

59,847 judgments · page 1,408 of 2,993

Supreme Court17 Feb 2004Dismissed

Mandata Singh Vs State of Rajasthan and Another

Supreme Court Of India · (2004) 3 ACR 2598 : (2004) AIRSCW 6552 : (2004) AIRSCW 1409 : (2004) 2 JT 554 : (2004) 2 SCALE 545 : (2004) 9 SCC 428 : (2004) 1 ShimLC 459 : (2004) 2 Supreme 128 : (2004) 2 UJ 910

Arms Act, 1959 — Section 25, 3Penal Code, 1860 (IPC) — Section 120B, 307, 308, 323, 341, 399, 402
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Supreme Court17 Feb 2004Partly Allowed

Pensioners'' Assc., Ex-Assam Oil Officers and Others Vs Union of India (UOI) and Others

Supreme Court Of India · (2004) AIRSCW 1111 : (2004) 101 FLR 566 : (2004) 2 JT 455 : (2004) 2 LLJ 807 : (2004) 2 SCALE 559 : (2004) 3 SCC 265 : (2004) SCC(L&S) 458 : (2004) 2 SCR 479 : (2004) 2 SLJ 451 : (2004) 2 Supreme 342 : (2004) 2 UPLBEC 1620

Assam Oil Company Pension Fund Rules, 1973 — Rule 13Burmah Oil Company (Acquisition of Shares of Oil India Limited and of the Undertaking in India of Assam Oil Company Limited and the Burmah Oil Company (India Trading) Limited) Act, 198
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Supreme Court17 Feb 2004Dismissed

Commissioner of Customs, Calcutta Vs Indian Oil Corporation Ltd. and Another

Supreme Court Of India · (2004) AIRSCW 5169 : (2004) AIRSCW 1310 : (2004) 187 CTR 297 : (2004) 92 ECC 161 : (2004) 165 ELT 257 : (2004) 267 ITR 272 : (2004) 2 SCALE 569 : (2004) 3 SCC 488 : (2004) 2 SCR 511 : (2006) 144 STC 146 : (2004) 6 Supreme 479

Central Excises and Salt Act, 1944 — Section 37A, 37BCustoms Act, 1962 — Section 14, 14(1A), 151A, 40, 42Customs Valuation (Determination of Price of Imported Goods) Rules, 1988 — Rule 5, 6, 7, 8, 9(2)
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Supreme Court16 Feb 2004Dismissed

M.A. Kuttappan Vs E. Krishnan Nayanar and Another

Supreme Court Of India · (2004) 02 SC CK 0119

Criminal Procedure Code, 1973 (CrPC) — Section 193, 227, 482Protection of Civil Rights Act, 1955 — Section 7(1)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 14, 3(1)
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Supreme Court16 Feb 2004Dismissed

Prakash Nath Khanna and Another Vs Commissioner of Income Tax and Another

Supreme Court Of India · (2004) AIRSCW 3692 : (2004) AIRSCW 1768 : (2004) CriLJ 3362 : (2004) 187 CTR 97 : (2004) 266 ITR 1 : (2004) 2 JT 510 : (2004) 2 SCALE 512 : (2004) 9 SCC 686 : (2004) 2 SCR 434 : (2004) 2 Supreme 556 : (2004) 2 Supreme 193

Direct Tax Laws (Amendment) Act, 1987 — Section 142(1)Income Tax Act, 1922 — Section 22, 22(1), 22(3)Income Tax Act, 1961 — Section 139, 139(1), 139(2), 139(3), 139(4)
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Supreme Court16 Feb 2004Dismissed

Sheo Shyam and Others Vs State of U.P. and Others

Supreme Court Of India · AIR 2004 SC 1938 : (2004) AIRSCW 1559 : (2004) 101 FLR 444 : (2004) 2 JT 467 : (2004) 2 SCALE 475 : (2005) 10 SCC 314 : (2005) SCC(L&S) 579 : (2004) 2 SCR 406 : (2004) 2 SLJ 402 : (2004) 2 Supreme 124 : (2004) 1 UPLBEC 959

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Supreme Court16 Feb 2004Allowed

State of H.P. Vs Narendra Kumar and Another

Supreme Court Of India · (2004) 2 ACR 1294 : (2004) AIRSCW 1168 : (2004) 2 JT 522 : (2004) 1 KLT 1001 : (2004) 2 SCALE 502 : (2004) 4 SCC 567 : (2004) 2 SCR 413 : (2004) 2 Supreme 295

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 114
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Supreme Court16 Feb 2004Dismissed

Union of India (UOI) Vs Amrit Lal Manchanda and Another

Supreme Court Of India · (2004) 3 ACR 2606 : AIR 2004 SC 1625 : (2004) AIRSCW 944 : (2004) 1 ALD(Cri) 525 : (2004) CriLJ 1426 : (2004) 92 ECC 65 : (2004) 2 JT 378 : (2004) 2 SCALE 480 : (2004) 3 SCC 75 : (2004) 51 SCL 488 : (2004) 3 SCR 422 : (2004) 2 Supreme 150

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Constitution of India, 1950 — Article 22(5), 226, 32
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Supreme Court13 Feb 2004Disposed Of

Oriental Insurance Co. Ltd. Vs Shri Nanjappan and Others

Supreme Court Of India · (2004) 1 ACC 524 : (2004) ACJ 721 : AIR 2004 SC 1630 : (2004) AIRSCW 952 : (2004) 5 ALLMR 393 : (2004) 2 AWC 1839 Supp : (2004) 2 CTC 464 : (2004) 2 JCR 84 : (2004) 2 JT 452 : (2004) 137 PLR 51 : (2004) 2 SCALE 451 : (2004) 13 SCC 224 : (2004) 2 SCR 365 :

Motor Vehicles Act, 1988 — Section 168
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Supreme Court13 Feb 2004Dismissed

Union of India (UOI) and Others Vs Sri Janardhan Debanath and Another

Supreme Court Of India · AIR 2004 SC 1632 : (2004) AIRSCW 955 : (2004) 3 ALD 34 : (2004) 5 ALLMR 456 : (2004) 2 CGLJ 49 : (2004) 2 JT 371 : (2004) 2 LLJ 1057 : (2004) 2 MLJ 165 : (2004) 2 SCALE 430 : (2004) 4 SCC 245 : (2004) SCC(L&S) 631 : (2004) 3 SCR 356 : (2004) 2 SLJ 446 : (

Constitution of India, 1950 — Article 226, 227
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Supreme Court13 Feb 2004Allowed

U.P. State Bridge Corporation Ltd. and Others Vs U.P. Rajya Setu Nigam S. Karamchari Sangh

Supreme Court Of India · AIR 2005 SC 4067 : (2004) 5 ALD 39 : (2005) 5 ALLMR 942 : (2004) 2 JT 440 : (2004) 2 LLJ 9 : (2004) 2 SCALE 466 : (2004) 4 SCC 268 : (2004) 3 SCR 391 : (2004) 2 SLJ 406 : (2004) 2 UC 909 : (2004) 2 UPLBEC 1567

Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 12, 226, 309, 32Uttar Pradesh Industrial Disputes Act, 1947 — Section 22, 25B, 65
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Supreme Court13 Feb 2004Partly Allowed

Commercial Tax Officer and Others Vs Swastik Roadways and Another State of Madhya Pradesh and Others Vs United Transport Road Services

Supreme Court Of India · (2004) AIRSCW 1122 : (2004) 2 JT 396 : (2004) 2 SCALE 453 : (2004) 3 SCC 640 : (2004) 2 SCR 373 : (2004) 135 STC 1 : (2004) 3 Supreme 483

Central Excises and Salt Act, 1944 — Section 4(1)Haryana General Sales Tax Act, 1973 — Section 38, 38(1), 38(2), 38(3)Madhya Pradesh Commercial Tax Act, 1994 — Section 2, 27, 28, 29, 5
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Supreme Court13 Feb 2004Partly Allowed

Fakeerappa and Another Vs Karnataka Cement Pipe Factory and Others

Supreme Court Of India · (2004) 1 ACC 494 : (2004) ACJ 699 : (2004) AIRSCW 7475 : (2004) 3 ALT 21 : (2004) 2 AWC 1837 Supp : (2004) 2 JT 432 : (2004) 4 LW 20 : (2004) 137 PLR 210 : (2004) 2 SCALE 428 : (2004) 2 SCC 473 : (2004) 2 SCR 369 : (2004) 1 Supreme 1059

Motor Vehicles Act, 1988 — Section 173
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Supreme Court12 Feb 2004Dismissed

State of Himachal Pradesh Vs Dhanwant Singh

Supreme Court Of India · (2004) 3 ACR 2623 : AIR 2004 SC 1636 : (2004) AIRSCW 960 : (2004) CriLJ 1431 : (2004) 2 JT 367 : (2004) 2 SCALE 423 : (2004) 13 SCC 331 : (2004) 2 SCR 297 : (2004) 1 ShimLC 462 : (2004) 2 Supreme 189

Constitution of India, 1950 — Article 226, 227, 32Criminal Procedure Code, 1973 (CrPC) — Section 397, 401, 482Forest Act, 1927 — Section 5, 52(A), 52(B), 59, 59(2)
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Supreme Court12 Feb 2004Dismissed

Andhra Bank Vs B. Satyanarayana and Others

Supreme Court Of India · AIR 2004 SC 4007 : (2004) AIRSCW 4303 : (2004) 2 JT 312 : (2004) 2 LLJ 5 : (2004) 2 SCALE 446 : (2004) 2 SCC 657 : (2004) SCC(L&S) 433 : (2004) 2 SCR 304 : (2004) 2 SLJ 227 : (2004) 2 Supreme 1 : (2004) 2 UPLBEC 2109

Andhra Bank (Officers) Service Regulations, 1982 — Regulation 17, 17(1)Atomic Energy Act, 1962 — Section 13, 14, 18, 3Banking Companies (Acquisition and Transfer of Undertakings) Act, 1980 — Section 12(1), 12(2), 19
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