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Supreme Court Of India judgments

59,847 judgments · page 1,423 of 2,993

Supreme Court21 Nov 2003Disposed Of

Amrendra Pratap Singh Vs Tej Bahadur Prajapati and Others

Supreme Court Of India · AIR 2004 SC 3782 : (2004) AIRSCW 4103 : (2004) 1 ALD 85 : (2004) 98 CLT 19 : (2003) 9 JT 201 : (2004) 2 OLR 117 : (2003) 10 SCALE 45 : (2004) 10 SCC 65 : (2003) 6 SCR 42 Supp : (2003) 8 Supreme 597

Chotanagpur Tenancy Act, 1908 — Section 71AConstitution of India, 1950 — Article 244, 342Criminal Procedure Code, 1973 (CrPC) — Section 145
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Supreme Court21 Nov 2003Partly Allowed

Kamalakar Nandram Bhavsar and Others Vs State of Maharashtra

Supreme Court Of India · (2004) 1 ACR 814 : (2004) 1 BLJR 328 : (2004) CriLJ 615 : (2004) 1 DMC 4 : (2003) 9 JT 570 : (2003) 10 SCALE 61(2) : (2004) 10 SCC 192 : (2004) 1 UJ 519

Criminal Procedure Code, 1973 (CrPC) — Section 125, 235, 235(2), 306, 340Penal Code, 1860 (IPC) — Section 302, 306, 34, 498A
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Supreme Court20 Nov 2003Allowed

State of Kerala and Others Vs N. Avinasiappan

Supreme Court Of India · (2004) 1 KLT 867 : (2003) 10 SCALE 188 : (2004) 1 SCC 344 : (2003) 6 SCR 4 Supp : (2004) 134 STC 341

Constitution of India, 1950 — Article 226Kerala Abkari Act, 1977 — Section 67B, 67E, 67F, 67F(1)
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Supreme Court20 Nov 2003Dismissed

Pramod K. Pankaj Vs State of Bihar and Others

Supreme Court Of India · (2004) 2 AWC 1396 Supp : (2004) 1 BLJR 246 : (2004) 2 JCR 234 : (2003) 9 JT 333 : (2003) 9 SCALE 813 : (2004) 3 SCC 723 : (2004) SCC(L&S) 534 : (2003) 5 SCR 916 Supp : (2004) 1 UPLBEC 395

Constitution of India, 1950 — Article 14, 16, 162, 309Limitation Act, 1963 — Section 5
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Supreme Court20 Nov 2003Allowed

Goa Plast (P) Ltd. Vs Chico Ursula D''Souza

Supreme Court Of India · AIR 2004 SC 408 : (2004) 1 ALD(Cri) 309 : (2003) 1 ALD(Cri) 638 : (2004) 1 BC 246 : (2004) 1 BLJR 471 : (2003) 117 CompCas 781 : (2004) 2 CompLJ 11 : (2004) CriLJ 664 : (2003) 4 CTC 628 : (2003) 9 JT 451 : (2004) 3 KLT 93 : (2004) 2 MhLj 348 : (2004) MPLJ

Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 140, 141, 142
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Supreme Court20 Nov 2003Allowed

K. Sivaramaiah Vs Rukmani Ammal

Supreme Court Of India · (2004) 2 ALT 2 : (2004) 1 CTC 238 : (2004) 1 MLJ 149 : (2003) 10 SCALE 18 : (2004) 1 SCC 471 : (2003) 6 SCR 12 Supp

Easements Act, 1882 — Section 15
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Supreme Court19 Nov 2003Allowed

Shyam Singh Vs Daryao Singh (dead) by Lrs. and Others

Supreme Court Of India · AIR 2004 SC 348 : (2004) 1 ALD 8 : (2004) 1 AWC 679 Supp : (2004) 1 CHN 54 Supp : (2004) 1 JCR 83 : (2003) 9 JT 151 : (2004) 1 RLW 154 : (2003) 12 SCC 160 : (2003) 5 SCR 784 Supp

Specific Relief Act, 1963 — Section 15Transfer of Property Act, 1882 — Section 58
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Supreme Court19 Nov 2003Disposed Of

Ashan Devi and Another Vs Phulwasi Devi and Others Phulwasi Devi Vs Ashan Devi and Others

Supreme Court Of India · (2003) AIRSCW 6458 : (2004) 1 ALD 1 : (2004) 1 BLJR 183 : (2004) 1 CHN 182 Supp : (2004) 1 CTC 55 : (2004) 1 JCR 124 : (2003) 9 SCALE 783 : (2003) 12 SCC 219 : (2003) 5 SCR 820 Supp : (2003) 8 Supreme 285

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 21 Rule 103, Order 21 Rule 97, Order 21 Rule 99Specific Relief Act, 1963 — Section 19
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Supreme Court19 Nov 2003Partly Allowed

ITW Signode India Ltd. Vs Collector of Central Excise

Supreme Court Of India · (2003) 90 ECC 757 : (2003) ECR 783 : (2003) 158 ELT 403 : (2004) 6 JT 456 : (2004) 2 MLJ 73 : (2003) 9 SCALE 720 : (2004) 3 SCC 48

Central Excise Rules, 1944 — Rule 10, 12, 12A, 173, 173(1)Central Excises and Salt Act, 1944 — Section 11A, 2, 4Finance Act, 2000 — Section 110
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Supreme Court19 Nov 2003Dismissed

Harinagar Sugar Mills Ltd. Vs State of Bihar and Others

Supreme Court Of India · (2004) 176 ELT 48 : (2004) 1 JCR 88 : (2003) 9 SCALE 823 : (2003) 11 SCC 40 : (2003) 5 SCR 794 Supp : AIR 2004 SC 682

Constitution Of India, 1950 — Article 14, 142, 226Bihar Agricultural Produce Markets Act, 1960 — Section 27, 27BIncome Tax Act, 1922 — Section 16(2), 30, 46(1)
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Supreme Court18 Nov 2003Dismissed

Indira Vij Vs State of Haryana and Others

Supreme Court Of India · (2003) 11 SCC 55 : (2004) SCC(L&S) 303 : (2003) 5 SCR 487 Supp : (2004) 1 SLJ 161

Constitution of India, 1950 — Article 226, 309Haryana Technical Education Department (Group A) Service Rules, 1986 — Rule 9, 9(1)
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