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Supreme Court Of India judgments

59,847 judgments · page 1,416 of 2,993

Supreme Court05 Jan 2004Disposed Of

Ajay Gandhi and Another Vs B. Singh and Others

Supreme Court Of India · AIR 2004 SC 1391 : (2004) AIRSCW 298 : (2004) 186 CTR 506 : (2004) 95 ECC 13 : (2004) 167 ELT 257 : (2004) 265 ITR 451 : (2004) 1 JT 211 : (2004) 1 SCALE 84 : (2004) 2 SCC 120 : (2004) 1 SCR 164 : (2004) 2 SLJ 160 : (2004) 1 Supreme 319

Delegation of Financial Powers Rules, 1978 — Rule 10Income Tax Act, 1922 — Section 5AIncome Tax Act, 1961 — Section 255, 255(1), 255(5)
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Supreme Court05 Jan 2004Allowed

Sultan Sadik Vs Sanjay Raj Subba and Others

Supreme Court Of India · AIR 2004 SC 1377 : (2004) AIRSCW 859 : (2004) AIRSCW 278 : (2004) 2 AWC 1560 Supp : (2004) 1 CTLJ 473 : (2004) 1 JT 23 : (2004) 1 SCALE 112 : (2004) 2 SCC 377 : (2004) 2 SCR 82 : (2004) 1 Supreme 577 : (2004) 1 Supreme 186

Assam Elementary Education (Provincialisation) Act, 1974 — Section 27(1), 3, 4AAssam Elementary Education (Provincialisation) Services and Conduct Rules, 1981 — Rule 2, 3, 8Assam Elementary Education Act, 1968 — Sec
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Supreme Court05 Jan 2004Partly Allowed

Union of India (UOI) and Another Vs S.B. Vohra and Others

Supreme Court Of India · AIR 2004 SC 1402 : (2004) AIRSCW 321 : (2004) 1 CTC 217 : (2004) 109 DLT 266 : (2004) 73 DRJ 668 : (2004) 1 JT 38 : (2004) 1 MLJ 132 : (2004) 1 SCALE 131 : (2004) 2 SCC 150 : (2004) SCC(L&S) 363 : (2004) 2 SCR 36 : (2004) 2 SLJ 188 : (2004) 1 Supreme 471

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Supreme Court05 Jan 2004Allowed

Jai Durga Finvest Pvt. Ltd. Vs State of Haryana and Others

Supreme Court Of India · AIR 2004 SC 1484 : (2004) AIRSCW 441 : (2004) 1 CTC 716 : (2004) 1 CTLJ 630 : (2004) 2 JT 545 : (2004) 137 PLR 67 : (2004) 1 SCALE 260 : (2004) 3 SCC 381 : (2004) 1 SCR 157 : (2004) 1 Supreme 62

Punjab Minor Minerals Concession Rules, 1964 — Rule 33
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Supreme Court05 Jan 2004Dismissed

National Insurance Co. Ltd. Vs Swaran Singh and Others

Supreme Court Of India · (2004) 1 ACC 1 : (2004) ACJ 1 : AIR 2004 SC 1531 : (2004) AIRSCW 663 : (2004) 2 ALD 36 : (2004) 2 AWC 1589 Supp : (2004) 1 BLJR 725 : (2004) 118 CompCas 396 : (2004) 109 DLT 304 : (2004) 72 DRJ 555 : (2004) 2 GLR 989 : (2005) 1 JLJ 85 : (2004) 1 JT 109 :

Central Motor Vehicles Rules, 1989 — Rule 16Motor Vehicles Act, 1939 — Section 11, 96(2)Motor Vehicles Act, 1988 — Section 10, 10(2), 10(3), 12, 139
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Supreme Court05 Jan 2004Allowed

Union of India (UOI) Vs Kishan K. Sharma and Others

Supreme Court Of India · AIR 2004 SC 1416 : (2004) AIRSCW 2429 : (2004) AIRSCW 341 : (2004) 2 ALT 28 : (2004) 1 AWC 563 Supp : (2004) 3 CALLT 11 : (2004) 109 DLT 295 : (2004) 73 DRJ 686 : (2004) 2 JCR 215 : (2004) 1 JT 208 : (2004) 1 SCALE 59 : (2004) 2 SCC 173 : (2004) SCC(L&S)

Constitution of India, 1950 — Article 229
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Supreme Court19 Dec 2003Allowed

Bachu Narain Singh Vs Naresh Yadav and Others

Supreme Court Of India · (2003) 10 JT 407 : (2004) 2 PLJR 25 : (2003) 10 SCALE 93 : (2003) 12 SCC 647

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 392Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 379
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Supreme Court19 Dec 2003Dismissed

Teri Oat Estates (P) Ltd. Vs U.T., Chandigarh and Others

Supreme Court Of India · (2004) 136 PLR 899 : (2003) 10 SCALE 1016 : (2004) 2 SCC 130 : (2003) 6 SCR 1235 Supp

Capital of Punjab (Development and Regulation) Act, 1952 — Section 8A, 9Chandigarh Lease Hold of Sites and Buildings Rules, 1973 — Rule 12(3), 21, 21AConstitution of India, 1950 — Article 12, 14, 19(1)
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Supreme Court19 Dec 2003Disposed Of

Videocon Properties Ltd. Vs Dr. Bhalchandra Laboratories and Others

Supreme Court Of India · AIR 2004 SC 1787 : (2004) AIRSCW 1353 : (2004) 2 ALD 87 : (2004) 5 ALLMR 559 : (2004) 2 AWC 1470 Supp : (2004) 5 JT 490 : (2004) 2 LW 871 : (2003) 10 SCALE 1085 : (2004) 3 SCC 711 : (2003) 6 SCR 1197 Supp : (2004) 1 Supreme 177 : (2004) 1 Supreme 173 : (2

Transfer of Property Act, 1882 — Section 55, 55(4), 55(6)
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Supreme Court19 Dec 2003Dismissed

Chanakya Dhibar (Dead) Vs State of West Bengal and Others

Supreme Court Of India · (2004) 1 ALD(Cri) 343 : (2005) 3 JCR 283 : (2003) 10 JT 209 : (2004) 1 LW(Cri) 340 : (2003) 10 SCALE 88 : (2004) 12 SCC 398 : (2003) 6 SCR 1181 Supp

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 141, 147, 148, 149, 304
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Supreme Court19 Dec 2003Allowed

Radha Raman Samanta Vs Bank of India and Others

Supreme Court Of India · (2004) 2 AWC 1405 Supp : (2004) 1 LLJ 566 : (2004) 2 MLJ 35 : (2003) 10 SCALE 10 : (2004) 1 SCC 605 : (2004) SCC(L&S) 248 : (2003) 6 SCR 1172 Supp

Constitution of India, 1950 — Article 12, 226Industrial Disputes Act, 1947 — Section 25C
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Supreme Court19 Dec 2003Dismissed

F.M. Devaru Ganapati Bhat Vs Prabhakar Ganapathi Bhat

Supreme Court Of India · (2004) 1 ALD 124 : (2004) 5 ALLMR 243 : (2004) 3 CHN 179 Supp : (2004) 97 CLT 815 : (2004) 1 CTC 156 : (2003) 10 JT 435 : (2005) 1 KarLJ 305 : (2004) 2 LW 834 : (2004) 1 MLJ 180 : (2003) 10 SCALE 111 : (2004) 2 SCC 504 : (2003) 6 SCR 1265 Supp : (2004) 1

Transfer of Property Act, 1882 — Section 13, 20
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