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Supreme Court Of India judgments

59,847 judgments · page 1,418 of 2,993

Supreme Court18 Dec 2003Dismissed

Ram Swaroop and Another Vs Mahindru and Others

Supreme Court Of India · (2004) 5 ALD 7 : (2004) 2 BLJR 1446 : (2004) 1 CTC 272 : (2003) 10 JT 422 : (2003) 10 SCALE 92 : (2003) 12 SCC 436 : (2003) 6 SCR 1064 Supp

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, 157Hindu Widows Remarriage Act, 1856 — Section 2
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Supreme Court18 Dec 2003Allowed

Gurbax Singh Vs Punjab Mandi Board

Supreme Court Of India · AIR 2004 SC 1269 : (2004) 1 ALD 118 : (2004) 1 ARBLR 73 : (2004) 5 JT 587 : (2003) 10 SCALE 105 : (2005) 10 SCC 575

Limitation Act, 1963 — Article 119, 14, 14(2), 16, 17
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Supreme Court18 Dec 2003Allowed

Haryana State Cooperative Land Development Bank Ltd. Vs Haryana State Cooperative Land Development Banks Employees Union and Another

Supreme Court Of India · (2003) 10 JT 383 : (2004) 1 LLJ 583 : (2003) 10 SCALE 111(2) : (2004) 1 SCC 574 : (2004) SCC(L&S) 257 : (2003) 6 SCR 1039 Supp : (2004) 2 SLJ 218

Haryana Co-operative Societies Act, 1984 — Section 10(2A), 32, 34, 37(2)Haryana Co-operative Societies Rules, 1989 — Rule 21Payment of Bonus Act, 1965 — Section 10, 10(23A), 10(2A), 3, 31A
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Supreme Court17 Dec 2003Dismissed

Bahadursinh Lakhubhai Gohil Vs Jagdishbhai M. Kamalia and Others

Supreme Court Of India · (2004) 2 GLR 933 : (2005) 6 JT 60 : (2003) 10 SCALE 80 : (2004) 2 SCC 65 : (2003) 6 SCR 1023 Supp : (2004) 1 UC 569

Bombay Provincial Municipal Corporations Act, 1949 — Section 79Constitution of India, 1950 — Article 136, 299Registration Act, 1908 — Section 17
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Supreme Court17 Dec 2003Allowed

State of Punjab Vs Ramdev Singh

Supreme Court Of India · AIR 2004 SC 1290 : (2004) 1 ALD(Cri) 160 : (2004) 2 CGLJ 66 : (2004) 2 JLJ 1 : (2003) 10 JT 416 : (2004) 1 LW(Cri) 321 : (2003) 10 SCALE 791 : (2004) 1 SCC 421 : (2003) 6 SCR 995 Supp : (2004) 1 UC 553

Constitution of India, 1950 — Article 136, 21Penal Code, 1860 (IPC) — Section 228A, 376, 376A, 376B, 376C
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Supreme Court17 Dec 2003Disposed Of

Bajaj Auto Ltd. Vs Bhojane Gopinath D. and Others

Supreme Court Of India · (2003) 10 JT 440 : (2004) 1 LLJ 821 : (2003) 10 SCALE 77 : (2004) 9 SCC 488 : (2003) 6 SCR 958 Supp : (2004) 2 SLJ 238 : (2004) 1 UJ 707

Industrial Employment (Standing Orders) Act, 1946 — Section 10, 10(A), 13(1), 15, 2Industrial Employment (Standing Orders) Central Rules, 1946 — Rule 4CMaharashtra Recognition of Trade Unions and Prevention of Unfair Labo
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Supreme Court17 Dec 2003Dismissed

Rajendra and Another Vs State of Madhya Pradesh

Supreme Court Of India · (2004) 1 BLJR 219 : (2004) 91 ECC 1 : (2004) 1 JKJ 11 : (2004) 2 JLJ 97 : (2003) 10 JT 349 : (2004) 1 OLR 211 : (2003) 10 SCALE 75 : (2004) 1 SCC 432 : (2003) 6 SCR 986 Supp : (2004) 1 ShimLC 226 : (2004) 1 UJ 754

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(B)(1), 41, 42, 42(1), 42(2)
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Supreme Court16 Dec 2003Allowed

State of Punjab Vs Bhag Singh

Supreme Court Of India · (2004) AIRSCW 102 : (2004) 1 BLJR 482 : (2004) CriLJ 916 : (2004) 91 ECC 6 : (2004) 164 ELT 137 : (2004) 1 JKJ 17 : (2004) 5 JT 482 : (2003) 10 SCALE 765 : (2004) 1 SCC 547 : (2003) 6 SCR 904 Supp : (2003) 8 Supreme 611

Constitution of India, 1950 — Article 141Criminal Procedure Code, 1973 (CrPC) — Section 313, 378(1), 378(2), 378(3), 378(5)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18
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Supreme Court16 Dec 2003Allowed

Smt. V. Rajeshwari Vs T.C. Saravanabava

Supreme Court Of India · (2004) 1 BLJR 524 : (2004) 98 CLT 38 : (2004) 2 LW 373 : (2004) 2 MhLj 865 : (2004) MPLJ 392 : (2004) 1 RLW 76 : (2003) 10 SCALE 768 : (2004) 1 SCC 551 : (2003) 6 SCR 927 Supp

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 2 Rule 2(2)
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