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Supreme Court Of India judgments

59,847 judgments · page 1,409 of 2,993

Supreme Court12 Feb 2004Disposed Of

Secretary, Department of Excise and Commercial Taxes and Others Vs Sun Bright Marketing Pvt. Ltd., Chhattisgarh and Another

Supreme Court Of India · (2004) AIRSCW 6663 : (2004) AIRSCW 1215 : (2004) 3 CHN 91 Supp : (2004) 2 JT 570 : (2004) 2 SCALE 435 : (2004) 3 SCC 185 : (2004) 2 SCR 313 : (2004) 2 Supreme 180

Madhya Pradesh Excise Act, 1915 — Section 24, 24(1), 24(2), 32, 38Uttar Pradesh Excise Act, 1910 — Section 59Uttar Pradesh Excise Licenses (Tender-cum-Auction) Rules, 1991 — Rule 34(ii)
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Supreme Court11 Feb 2004Disposed Of

Raju Pandurang Mahale Vs State of Maharashtra and Another

Supreme Court Of India · (2004) 2 ACR 1638 : AIR 2004 SC 1677 : (2004) AIRSCW 1071 : (2004) CriLJ 1441 : (2004) 2 JT 425 : (2004) 2 LW(Cri) 851 : (2004) 2 SCALE 408 : (2004) 4 SCC 371 : (2004) 2 SCR 287 : (2004) 2 Supreme 234 : (2004) 1 UC 723 : (2004) 2 UJ 876

Constitution of India, 1950 — Article 136Penal Code, 1860 (IPC) — Section 292, 302, 323, 34, 340
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Supreme Court11 Feb 2004Disposed Of

R. Prakash Vs State of Karnataka

Supreme Court Of India · (2004) 3 ACR 2568 : AIR 2004 SC 1812 : (2004) AIRSCW 815 : (2004) AIRSCW 4173 : (2004) 1 ALD(Cri) 608 : (2004) CriLJ 1391 : (2004) 2 JT 348 : (2004) 6 KarLJ 174 : (2004) 2 SCALE 405 : (2004) 9 SCC 27 : (2004) 2 SCR 281 : (2004) 2 Supreme 78 : (2004) 4 Sup

Penal Code, 1860 (IPC) — Section 307
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Supreme Court10 Feb 2004Dismissed

Narinder Singh Bogarh Vs State of Punjab

Supreme Court Of India · (2004) 3 ACR 2613 : AIR 2004 SC 1686 : (2004) AIRSCW 1092 : (2004) 3 ALT 26 : (2004) CriLJ 1446 : (2004) 2 JT 292 : (2004) 2 SCALE 377 : (2004) 11 SCC 180 : (2004) 2 Supreme 158

Criminal Procedure Code, 1973 (CrPC) — Section 166B, 482
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Supreme Court10 Feb 2004Allowed

Biman Chatterjee Vs Sanchita Chatterjee and Another

Supreme Court Of India · (2004) 3 ACR 2614 : AIR 2004 SC 1699 : (2004) AIRSCW 1137 : (2004) 3 ALT 27 : (2004) CriLJ 1451 : (2004) 3 CTC 676 : (2004) 2 JT 233 : (2004) 2 PLJR 201 : (2004) 2 SCALE 374 : (2004) 3 SCC 388 : (2004) 2 Supreme 160

Criminal Procedure Code, 1973 (CrPC) — Section 437
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Supreme Court10 Feb 2004Dismissed

Aman Kumar and Another Vs State of Haryana

Supreme Court Of India · (2004) 2 ACR 1560 : AIR 2004 SC 1497 : (2004) AIRSCW 827 : (2004) AIRSCW 7373 : (2004) 1 ALD(Cri) 757 : (2004) 2 CGLJ 25 : (2004) CriLJ 1399 : (2004) 2 JT 274 : (2004) 2 SCALE 356 : (2004) 4 SCC 379 : (2004) 2 SCR 237 : (2004) 2 Supreme 5 : (2004) 6 Supre

Penal Code, 1860 (IPC) — Section 122, 34, 354, 375, 376
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Supreme Court10 Feb 2004Disposed Of

K. Kunhambu Vs Smt. Chandramma and Others

Supreme Court Of India · (2004) AIRSCW 3920 : (2004) 3 CHN 5 Supp : (2004) 3 JT 255(2) : (2004) 6 KarLJ 179 : (2004) 2 SCALE 363 : (2004) 9 SCC 174 : (2004) 2 SCR 249 : (2004) 2 Supreme 323

Karnataka Land Reforms Act, 1961 — Section 109, 2(18), 2A(18), 2A(34), 45Karnataka Land Revenue Act, 1964 — Section 95(2)Karnataka Tenants (Temporary Protection from Eviction) Act, 1961 — Section 4, 5
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Supreme Court10 Feb 2004Dismissed

Ashok Vishnu Davare Vs State of Maharashtra

Supreme Court Of India · (2004) 3 ACR 2626 : (2004) 1 BLJR 717 : (2004) 1 DMC 354 : (2004) 2 JT 242 : (2004) 3 PLJR 18 : (2004) 2 SCALE 379 : (2004) 9 SCC 431 : (2004) 1 UC 646 : (2004) 2 UJ 775

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 306, 34, 498A
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