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Supreme Court Of India judgments

59,847 judgments · page 1,417 of 2,993

Supreme Court19 Dec 2003Partly Allowed

Shiv Nandan Dixit Vs State of U.P.

Supreme Court Of India · (2004) 1 ALD(Cri) 319 : (2003) 10 JT 262 : (2003) 10 SCALE 110 : (2003) 12 SCC 636

Criminal Procedure Code, 1973 (CrPC) — Section 196(2), 313Penal Code, 1860 (IPC) — Section 120B, 161Prevention of Corruption Act, 1947 — Section 4, 5(1), 5(2)
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Supreme Court19 Dec 2003Allowed

Howrah Municipal Corpn. and Others Vs Ganges Rope Co. Ltd. and Others

Supreme Court Of India · (2004) 4 CHN 52 Supp : (2003) 10 JT 355 : (2003) 10 SCALE 106 : (2004) 1 SCC 663 : (2003) 6 SCR 1212 Supp

Constitution of India, 1950 — Article 136Delhi Municipal Corporation Act, 1957 — Section 313, 313(1), 313(3), 313(5)Howrah Municipal Corporation Act, 1980 — Section 173, 174, 175, 215
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Supreme Court18 Dec 2003Dismissed

A. Abdul Kaffar Vs State of Kerala

Supreme Court Of India · (2004) 5 JT 471 : (2004) 9 SCC 333

Penal Code, 1860 (IPC) — Section 201, 477APrevention of Corruption Act, 1988 — Section 13(1), 13(2), 7
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Supreme Court18 Dec 2003Allowed

State of Rajasthan Vs Dhool Singh

Supreme Court Of India · AIR 2004 SC 1264 : (2004) AIRSCW 24 : (2004) 1 ALD(Cri) 351 : (2004) CriLJ 931 : (2003) 10 JT 179 : (2004) 1 RLW 70 : (2003) 10 SCALE 842 : (2004) 12 SCC 546 : (2003) 8 Supreme 850 : (2004) 1 UJ 670

Arms Act, 1959 — Section 25, 4Constitution of India, 1950 — Article 136Penal Code, 1860 (IPC) — Section 300, 302, 303, 304, 326
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Supreme Court18 Dec 2003Allowed

Kojja Sreenu Vs State of A.P.

Supreme Court Of India · (2004) 2 ALT 4 : (2003) 10 JT 205 : (2003) 10 SCALE 83 : (2003) 12 SCC 783

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 302, 34
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Supreme Court18 Dec 2003Dismissed

K. Balakrishnan Vs K. Kamalam and Others K. Kamalam Vs K. Balakrishnan and Others

Supreme Court Of India · AIR 2004 SC 1257 : (2004) AIRSCW 14 : (2004) 2 ALD 79 : (2004) 5 ALLMR 551 : (2004) 1 ALT 51 : (2004) 2 AWC 1462 Supp : (2004) 3 CHN 81 Supp : (2004) 1 CTC 146 : (2004) 1 CTLJ 406 : (2004) 186 CTR 209 : (2003) 1 JT 572 : (2004) 1 KLT 623 : (2004) 2 MhLj 8

Contract Act, 1872 — Section 11Hindu Minority and Guardianship Act, 1956 — Section 6Transfer of Property Act, 1882 — Section 122, 123, 126, 127, 6
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Supreme Court18 Dec 2003Allowed

Shamsuddin and Others Vs State of M.P.

Supreme Court Of India · (2004) 2 ALT 4 : (2004) 2 JLJ 331 : (2003) 10 JT 224 : (2003) 10 SCALE 10f : (2003) 12 SCC 693 : (2003) 6 SCR 1059 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 144Penal Code, 1860 (IPC) — Section 302, 307, 324, 34
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Supreme Court18 Dec 2003Dismissed

Harishchandra Hegde Vs State of Karnataka and Others

Supreme Court Of India · (2004) 2 ALD 75 : (2004) 1 CTC 709 : (2005) 11 JT 331 : (2004) 1 SCALE 48 : (2004) 9 SCC 780 : (2003) 6 SCR 1111 Supp

Transfer of Property Act, 1882 — Section 51, 57Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4, 5
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Supreme Court18 Dec 2003Allowed

State of Maharashtra Vs Gajanan and Another

Supreme Court Of India · (2004) 1 ALD(Cri) 464 : (2004) CriLJ 919 : (2004) 3 JCR 227 : (2003) 10 JT 164 : (2003) 10 SCALE 1009 : (2003) 12 SCC 432 : (2004) 1 UD 357 : (2004) 1 UJ 743

Prevention of Corruption Act, 1988 — Section 7
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Supreme Court18 Dec 2003Dismissed

Gora Lal Vs Union of India (UOI)

Supreme Court Of India · (2004) 3 ALT 1 : (2004) 1 ARBLR 205 : (2004) 2 AWC 1115 Supp : (2004) 1 JKJ 34 : (2004) 2 PLJR 193 : (2004) 137 PLR 83 : (2004) 2 SCALE 46 : (2003) 12 SCC 459 : (2003) 6 SCR 1129 Supp

Arbitration Act, 1940 — Section 20, 30, 33
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Supreme Court18 Dec 2003Dismissed

M.C. Mehta Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2004 SC 175 : (2004) 1 ALD 64 : (2004) 5 ALLMR 51 : (2004) 1 JCR 205 : (2003) 8 JT 267 : (2004) 4 LW 167 : (2004) 136 PLR 405 : (2003) 9 SCALE 210 : (2003) 8 SCC 745 : (2003) 5 SCR 90 Supp

Constitution of India, 1950 — Article 32
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Supreme Court18 Dec 2003Dismissed

National Aluminium Co. Ltd. Vs Pressteel and Fabrications Pvt. Ltd. and Another

Supreme Court Of India · (2004) 2 ALD 17 : (2004) 1 ARBLR 67 : (2004) 98 CLT 167 : (2004) 2 CompLJ 28 : (2004) 1 CTC 141 : (2004) 5 JT 582 : (2004) 2 MhLj 870 : (2004) 1 MLJ 167 : (2004) MPLJ 401 : (2004) MPLJ 400 : (2003) 10 SCALE 10(3) : (2004) 1 SCC 540

Arbitration Act, 1940 — Section 14(2), 15, 17, 2, 29Arbitration and Conciliation Act, 1996 — Section 2, 34, 85(2)Constitution of India, 1950 — Article 142
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Supreme Court18 Dec 2003Dismissed

State of Maharashtra Vs Salman Salim Khan and Another

Supreme Court Of India · AIR 2004 SC 1189 : (2004) AIRSCW 81 : (2004) 1 ALD(Cri) 331 : (2004) CriLJ 920 : (2003) 10 JT 257 : (2004) 2 PLJR 20 : (2003) 10 SCALE 1041 : (2004) 1 SCC 525 : (2003) 8 Supreme 861 : (2004) 1 UD 13 : (2004) 1 UJ 623

Bombay Prohibition Act, 1949 — Section 66(1)Criminal Procedure Code, 1973 (CrPC) — Section 107, 151, 482Motor Vehicles Act, 1988 — Section 134, 181, 185
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