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Supreme Court Of India judgments

59,847 judgments · page 1,420 of 2,993

Supreme Court11 Dec 2003Allowed

Ajay Kumar Poeia Vs Shyam and Others

Supreme Court Of India · AIR 2004 SC 1941 : (2004) AIRSCW 1564 : (2004) 1 AWC 524 Supp : (2003) 10 JT 275 : (2004) 2 PLJR 3 : (2003) 10 SCALE 66 : (2004) 1 SCC 429 : (2003) 6 SCR 690 Supp : (2003) 8 Supreme 746

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16Representation of the People Act, 1951 — Section 116A, 36(2), 81, 81(1), 81(3)
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Supreme Court11 Dec 2003Allowed

Section Forestor and Another Vs Mansur Ali Khan

Supreme Court Of India · AIR 2004 SC 1251 : (2004) AIRSCW 5 : (2004) 1 ALD(Cri) 108 : (2004) 2 JCR 96 : (2003) 10 JT 390 : (2004) 5 KarLJ 466 : (2003) 10 SCALE 58 : (2004) 1 SCC 293 : (2003) 8 Supreme 642 : (2004) 1 UD 118

Constitution of India, 1950 — Article 136
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Supreme Court11 Dec 2003Allowed

Kuldip Singh Vs State of Delhi

Supreme Court Of India · (2004) 109 DLT 190 : (2004) 72 DRJ 483 : (2003) 10 JT 195 : (2003) 10 SCALE 59 : (2003) 12 SCC 528 : (2004) 1 UC 401

Criminal Procedure Code, 1973 (CrPC) — Section 313, 428Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 302, 34, 380, 460
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Supreme Court11 Dec 2003Dismissed

State of Tamil Nadu Vs Sundar

Supreme Court Of India · (2004) 2 ACR 1177 : (2004) 2 ALT 1 : (2004) CriLJ 913 : (2003) 10 JT 190 : (2003) 10 SCALE 644 : (2003) 12 SCC 695

Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302, 380, 381
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Supreme Court11 Dec 2003Dismissed

Pusai Vs State (NCT) of Delhi

Supreme Court Of India · (2004) AIRSCW 74 : (2004) CriLJ 923 : (2003) 10 JT 163 : (2003) 10 SCALE 653 : (2004) 9 SCC 81 : (2003) 8 Supreme 684

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Supreme Court11 Dec 2003Disposed Of

The Secretary, Thirumurugan Co-operative Agricultural Credit Society Vs M. Lalitha (Dead) through Lrs. and Others

Supreme Court Of India · AIR 2004 SC 448 : (2004) 5 ALLMR 108 : (2004) 118 CompCas 253 : (2004) 1 CompLJ 339 : (2004) 2 LW 41 : (2004) 2 MhLj 581 : (2004) 2 MLJ 94 : (2004) MPLJ 242 : (2003) 10 SCALE 635 : (2004) 1 SCC 305 : (2003) 6 SCR 659 Supp : (2004) 1 UJ 661

Civil Procedure Code, 1908 (CPC) — Section 9Consumer Protection Act, 1986 — Section 2(1), 3Motor Vehicles Act, 1939 — Section 165
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Supreme Court11 Dec 2003Allowed

Uma Devi Nambiar and Others Vs T.C. Sidhan (Dead)

Supreme Court Of India · AIR 2004 SC 1772 : (2004) 1 BLJR 583 : (2004) 2 CHN 56 Supp : (2004) 2 CTC 287 : (2004) 3 JCR 208 : (2003) 10 JT 470 : (2004) 2 KLT 75 : (2004) 2 LW 852 : (2004) 3 MLJ 7 : (2003) 10 SCALE 624 : (2004) 2 SCC 321 : (2003) 6 SCR 637 Supp

Civil Procedure Code, 1908 (CPC) — Section 115Criminal Procedure Code, 1973 (CrPC) — Section 145Evidence Act, 1872 — Section 68
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Supreme Court11 Dec 2003Allowed

N.C. Dhoundial Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2004 SC 1272 : (2004) AIRSCW 126 : (2004) 1 ALD(Cri) 291 : (2004) 1 AWC 516 Supp : (2004) 97 CLT 790 : (2004) 2 JCR 129 : (2005) 1 LW(Cri) 150 : (2003) 10 SCALE 60 : (2004) 2 SCC 579 : (2003) 6 SCR 674 Supp : (2003) 8 Supreme 738 : (2004) 1 UJ 746

Constitution of India, 1950 — Article 14, 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 473Income Tax Act, 1961 — Section 34
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Supreme Court10 Dec 2003Dismissed

Hare Ram Pandey Vs State of Bihar and Others

Supreme Court Of India · (2004) 1 BLJR 120 : (2005) 3 JCR 274 : (2003) 10 JT 114 : (2004) 1 LW(Cri) 327 : (2003) 10 SCALE 57 : (2004) 3 SCC 289 : (2003) 6 SCR 627 Supp

Bihar Control of Crimes Act, 1981 — Section 12, 12(2), 16Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Constitution of India, 1950 — Article 22, 22(5), 226, 32
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Supreme Court10 Dec 2003Allowed

R. Kuppayee and Another Vs Raja Gounder

Supreme Court Of India · AIR 2004 SC 1284 : (2004) AIRSCW 6950 : (2004) 1 ALD 51 : (2004) 5 ALLMR 308 : (2004) 1 AWC 475 Supp : (2004) 1 BLJR 543 : (2004) 2 CHN 117 Supp : (2004) 97 CLT 337 : (2004) 186 CTR 106 : (2004) 265 ITR 551 : (2004) 2 JCR 78 : (2003) 10 JT 289 : (2004) 2

Hindu Succession Act, 1956 — Section 30
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Supreme Court10 Dec 2003Dismissed

Ashfaq Vs State (Govt. of NCT of Delhi)

Supreme Court Of India · (2004) 2 ACR 1169 : AIR 2004 SC 1253 : (2004) 1 ALD(Cri) 270 : (2004) CriLJ 936 : (2004) 5 JT 484 : (2004) 3 MhLj 581 : (2004) MPLJ 361 : (2003) 10 SCALE 73 : (2004) 3 SCC 116 : (2003) 6 SCR 619 Supp

Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 428, 82, 83Penal Code, 1860 (IPC) — Section 34, 392, 395, 397, 398
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Supreme Court09 Dec 2003Allowed

State of H.P. Vs M.P. Gupta

Supreme Court Of India · (2004) 2 ACR 1153 : (2004) 1 ALD(Cri) 283 : (2004) 1 BLJR 429 : (2003) 10 JT 32 : (2004) 1 LW(Cri) 358 : (2004) 2 OLR 105 : (2003) 10 SCALE 522 : (2004) 2 SCC 349 : (2003) 6 SCR 541 Supp : (2004) 1 ShimLC 231 : (2004) 1 UC 517

Code Of Criminal Procedure, 1973 — Section 190, 193, 196, 197, 197(1), 197(2)Indian Penal Code, 1860 — Section 120B, 406, 409, 420, 467, 468, 471, 511Prevention Of Corruption Act, 1947 — Section 5(2), 5(2)(1)(d), 6, 6(1)
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Supreme Court09 Dec 2003Disposed Of

M.P. Cement Manufacturers'' Association Vs State of Madhya Pradesh and Others

Supreme Court Of India · (2004) 2 JLJ 394 : (2005) 11 JT 342 : (2004) 2 MLJ 144 : (2003) 10 SCALE 54 : (2004) 2 SCC 249 : (2003) 6 SCR 557 Supp

Constitution of India, 1950 — Article 14, 196, 198, 199, 200Madhya Pradesh Electricity Duty Act, 1949 — Section 3Madhya Pradesh Upkar Adhiniyam, 1981 — Section 3, 3(1), 3(2), 3(3), 3(4)
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Supreme Court08 Dec 2003Allowed

Smt. Anokha Vs The State of Rajasthan and Others

Supreme Court Of India · (2004) AIRSCW 1363 : (2004) 1 ALD 45 : (2004) 2 CHN 5 Supp : (2004) 97 CLT 353 : (2004) 1 CTC 702 : (2003) 10 SCALE 539 : (2004) 1 SCC 382 : (2003) 6 SCR 514 Supp : (2003) 8 Supreme 677 : (2004) 1 UJ 574

Civil Procedure Code, 1908 (CPC) — Section 13Constitution of India, 1950 — Article 136Guardians and Wards Act, 1890 — Section 10, 17, 7
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Supreme Court08 Dec 2003Allowed

Union of India (UOI) Vs Kuldeep Singh

Supreme Court Of India · (2004) 1 ACR 825 : (2003) AIRSCW 7045 : (2004) 1 ALD(Cri) 324 : (2004) CriLJ 836 : (2003) 9 JT 584 : (2004) 1 LW(Cri) 380 : (2003) 10 SCALE 496 : (2004) 2 SCC 590 : (2003) 6 SCR 526 Supp : (2003) 8 Supreme 921 : (2004) 1 UJ 638

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 25A, 29, 57, 9A
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