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Supreme Court Of India judgments

59,847 judgments · page 1,411 of 2,993

Supreme Court04 Feb 2004Allowed

State of Andhra Pradesh Vs T. Venkateswara Rao

Supreme Court Of India · (2004) 1 ACR 906 : AIR 2004 SC 1728 : (2004) AIRSCW 907 : (2004) 1 ALT(Cri) 315 : (2004) CriLJ 1412 : (2004) 1 JKJ 29 : (2004) 2 JT 154 : (2004) 2 SCALE 227 : (2004) 13 SCC 227 : (2004) 1 ShimLC 434 : (2004) 1 Supreme 913

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 5(1), 5(2)
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Supreme Court04 Feb 2004Dismissed

Yashoda and Another Vs State of Madhya Pradesh

Supreme Court Of India · (2004) 3 ACR 2570 : (2004) 1 ALD(Cri) 611 : (2004) 1 BLJR 795 : (2004) 3 JCR 153 : (2005) 3 JLJ 120 : (2004) 2 JT 318 : (2004) 3 SCC 98 : (2004) 2 UC 763

Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 176, 201, 304B, 34, 498A
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Supreme Court04 Feb 2004Allowed

State of Orissa Vs Dhaniram Luhar

Supreme Court Of India · (2004) 1 ACR 918 : AIR 2004 SC 1794 : (2004) AIRSCW 751 : (2004) CriLJ 1385 : (2004) 3 CTC 374 : (2004) 2 JT 172 : (2004) 2 SCALE 202 : (2004) 5 SCC 568 : (2004) 2 SCR 68 : (2004) 1 Supreme 947

Constitution of India, 1950 — Article 141Criminal Procedure Code, 1973 (CrPC) — Section 313, 378, 378(1), 378(2), 378(3)Orissa Forest Act, 1972 — Section 21, 22, 27(1)
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Supreme Court04 Feb 2004Dismissed

Ramu Vs State of U.P.

Supreme Court Of India · (2004) 2 ACR 1807 : AIR 2004 SC 1605 : (2004) AIRSCW 852 : (2004) 1 ALT(Cri) 257 : (2004) CriLJ 1407 : (2004) 2 JT 289 : (2004) 2 SCALE 220 : (2004) 12 SCC 250 : (2004) 1 Supreme 828 : (2004) 1 Supreme 428 : (2004) 1 UC 486

Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 304
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Supreme Court04 Feb 2004Allowed

Mohanan Vs Prabha G. Nair and Another

Supreme Court Of India · (2004) 3 ACR 2599 : AIR 2004 SC 1719 : (2004) AIRSCW 1238 : (2004) 3 ALT 18 : (2004) 1 CPJ 21 : (2005) 3 JCR 281 : (2004) 2 KLT 160 : (2004) 2 LW(Cri) 703 : (2004) 2 SCALE 606 : (2004) 3 SCC 391 : (2004) 2 SCR 122 : (2004) 1 ShimLC 466 : (2004) 2 Supreme

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 304A
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Supreme Court04 Feb 2004Dismissed

Chowa Mandal and Another Vs State of Bihar (Now Jharkhand)

Supreme Court Of India · (2004) 1 ACR 726 : AIR 2004 SC 1603 : (2004) AIRSCW 849 : (2004) 1 ALT(Cri) 297 : (2004) CriLJ 1405 : (2004) 2 JT 180 : (2004) 2 PLJR 169 : (2004) 2 SCALE 217 : (2004) 13 SCC 231 : (2004) 1 Supreme 861

Penal Code, 1860 (IPC) — Section 109, 147, 148, 302, 304
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Supreme Court04 Feb 2004Partly Allowed

Omar Usman Chamadia Vs Abdul and Another

Supreme Court Of India · (2004) 1 ACR 723 : AIR 2004 SC 1508 : (2004) AIRSCW 613 : (2004) 1 ALD(Cri) 753 : (2004) CriLJ 1364 : (2004) 2 JT 176 : (2004) 1 RLW 120 : (2004) 2 SCALE 193 : (2004) 13 SCC 234 : (2004) 1 Supreme 858 : (2004) 2 UJ 1030

Arms Act, 1959 — Section 25, 25(1), 27Bombay Police Act, 1951 — Section 135(1)Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 324
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Supreme Court03 Feb 2004Dismissed

Sri Bhimsen Gupta Vs Sri Bishwanath Prasad Gupta

Supreme Court Of India · AIR 2004 SC 1770 : (2004) AIRSCW 971 : (2004) 2 CHN 20 Supp : (2004) 2 JCR 106 : (2004) 2 JT 309 : (2004) 2 MLJ 160 : (2004) 2 SCALE 394 : (2004) 4 SCC 95 : (2004) 2 SCR 65 : (2004) 2 Supreme 130

Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 11, 11(1)Industrial Disputes Act, 1947 — Section 16, 18
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Supreme Court03 Feb 2004Disposed Of

State of U.P. Vs Nawab Singh (Dead) and Others

Supreme Court Of India · (2004) 1 ACR 924 : AIR 2004 SC 1511 : (2004) AIRSCW 617 : (2004) CriLJ 1367 : (2004) 2 JT 79 : (2004) 2 SCALE 185 : (2005) 9 SCC 84 : (2004) 3 SCR 52 : (2004) 1 Supreme 954 : (2004) 1 UC 432

Criminal Procedure Code, 1973 (CrPC) — Section 235(2), 313Penal Code, 1860 (IPC) — Section 302, 34
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Supreme Court03 Feb 2004Dismissed

State of U.P. Vs Virendra Prasad

Supreme Court Of India · (2004) 1 ACR 931 : AIR 2004 SC 1517 : (2004) AIRSCW 626 : (2004) CriLJ 1373 : (2004) 2 JT 89 : (2004) 2 SCALE 175 : (2004) 9 SCC 37 : (2004) 3 SCR 39 : (2004) 1 Supreme 962

Arms Act, 1959 — Section 27, 28Penal Code, 1860 (IPC) — Section 299, 300, 302, 304, 307
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Supreme Court30 Jan 2004Allowed

P. Srinivas Vs M. Radhakrishna Murthy and Others

Supreme Court Of India · (2004) AIRSCW 920 : (2004) 3 ALD 29 : (2004) 4 ALT 66 : (2004) 2 SCALE 164 : (2004) 2 SCC 459 : (2004) SCC(L&S) 424 : (2004) 2 SCR 11 : (2004) 2 SLJ 205 : (2004) 1 Supreme 765

Andhra Pradesh State and Subordinate Service Rules, 1962 — Rule 33
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Supreme Court30 Jan 2004Dismissed

Achintya Kumar Saha Vs Nanee Printers and Others

Supreme Court Of India · AIR 2004 SC 1591 : (2004) AIRSCW 763 : (2004) 2 CHN 88 Supp : (2004) 2 JT 202 : (2004) 1 RLW 140 : (2004) 2 SCALE 92 : (2004) 12 SCC 368 : (2004) 2 SCR 28 : (2004) 1 Supreme 809 : (2004) 1 UD 350

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, 100, 103, 107Limitation Act, 1963 — Article 65West Bengal Premises Tenancy Act, 1956 — Section 13(1), 13(6), 2
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Supreme Court30 Jan 2004Allowed

I.T.C. Ltd. Vs The Person Incharge Agricultural Market Committee, Kakinada and Others

Supreme Court Of India · AIR 2004 SC 1796 : (2004) 3 ALD 20 : (2004) 4 ALT 42 : (2004) 2 JT 236 : (2004) 2 SCALE 77 : (2004) 2 SCC 794 : (2004) 2 SCR 19 : (2004) 135 STC 258

Andhra Pradesh (Agricultural Produce and Livestock) Markets Act, 1966 — Section 12, 12(1), 12(3), 2, 3Andhra Pradesh General Sales Tax Rules, 1957 — Rule 5(2)Marine Zones of India (Regulations of Fishing by Foreign Vessel
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Supreme Court30 Jan 2004Disposed Of

The Kerala State Co-operative Marketing Federation Vs State Bank of India and Others

Supreme Court Of India · (2004) AIRSCW 5496 : (2004) 3 ALD 39 : (2004) 5 ALLMR 808 : (2004) 5 ALT 5 : (2004) 2 AWC 1136 Supp : (2004) 2 BC 1 : (2004) 2 CHN 81 Supp : (2004) 118 CompCas 546 : (2004) 4 CTC 554 : (2004) 1 JT 621 : (2004) 1 KLT 1117 : (2004) 2 LW 828 : (2004) 1 RLW 1

Bills of Exchange Act, 1882 — Section 82Negotiable Instruments Act, 1881 (NI) — Section 131, 131A
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Supreme Court29 Jan 2004Dismissed

Kumar V. Jahgirdar Vs Chethana Ramatheertha

Supreme Court Of India · AIR 2004 SC 1525 : (2004) 2 ALD 124 : (2004) 5 ALLMR 225 : (2004) 4 AWC 3451 Supp : (2004) 1 BLJR 802 : (2004) 2 CHN 146 Supp : (2004) 2 JCR 107 : (2004) 2 JT 601 : (2004) 4 KarLJ 338 : (2004) 1 OLR 277 : (2004) 1 RLW 123 : (2004) 2 SCALE 149 : (2004) 2 S

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Supreme Court29 Jan 2004Disposed Of

Simon and Others Vs State of Karnataka

Supreme Court Of India · (2004) 2 ACR 1771 : (2004) 1 ALD(Cri) 467 : (2004) 2 JT 124 : (2004) 4 KarLJ 322 : (2004) 2 SCALE 112 : (2004) 2 SCC 694 : (2004) 2 SCR 1164

Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 129, 354(3), 37, 43Evidence Act, 1872 — Section 9
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Supreme Court29 Jan 2004Disposed Of

State of M.P. Vs Deshraj and Others

Supreme Court Of India · (2004) 2 ACR 1783 : (2004) AIRSCW 5742 : (2004) CriLJ 1415 : (2004) 2 JT 146 : (2005) 1 LW(Cri) 54 : (2004) 2 SCALE 160 : (2004) 13 SCC 199 : (2004) 2 SCR 1185

Penal Code, 1860 (IPC) — Section 302, 304, 323, 34
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