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Supreme Court Of India judgments

59,847 judgments · page 1,428 of 2,993

Supreme Court31 Oct 2003Dismissed

Babu Lal and Others Vs State of Madhya Pradesh

Supreme Court Of India · (2004) 1 ACR 304 : (2004) 1 ALD(Cri) 90 : (2003) 3 BLJR 2344 : (2004) 2 JLJ 40 : (2003) 8 JT 387 : (2004) 4 MPHT 369 : (2004) 1 OLR 237 : (2003) 9 SCALE 155 : (2003) 12 SCC 490 : (2003) 5 SCR 54 Supp

Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 147, 148, 149, 302
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Supreme Court30 Oct 2003Dismissed

Oriental Insurance Co. Ltd. Vs T.S. Sastry

Supreme Court Of India · (2004) 2 JCR 231 : (2003) 9 JT 196 : (2004) 1 MLJ 69 : (2003) 9 SCALE 485 : (2004) 1 SCC 136 : (2004) SCC(L&S) 20 : (2003) 5 SCR 34 Supp : (2004) 1 SLJ 253 : (2004) 1 UPLBEC 991

Constitution of India, 1950 — Article 226
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Supreme Court30 Oct 2003Allowed

Harikrishna Lal Vs Babu Lal Marandi

Supreme Court Of India · (2004) 5 ALLMR 136 : (2004) 2 ALT 53 : (2003) 3 BLJR 2337 : (2004) 1 JCR 192 : (2003) 8 JT 460 : (2004) 1 MLJ 119 : (2003) 9 SCALE 74 : (2003) 8 SCC 613 : (2003) 4 SCR 1170 Supp

Government of Union Territories Act, 1963 — Section 14, 4Representation of the People Act, 1951 — Section 30, 33, 33(4), 34, 36(4)United Kingdom Representation of the People Act, 1949 — Section 39(4), 39(5)
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Supreme Court30 Oct 2003Partly Allowed

Dr. Mrs. Renuka Datla Vs Solvay Pharmaceutical B.V. and Others

Supreme Court Of India · AIR 2004 SC 321 : (2003) 117 CompCas 585 : (2004) 1 CompLJ 106 : (2004) 265 ITR 435 : (2003) 8 JT 193 : (2003) 9 SCALE 147 : (2004) 1 SCC 149 : (2003) 5 SCR 20 Supp

Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1Companies Act, 1956 — Section 399(4)
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Supreme Court30 Oct 2003Allowed

Regu Mahesh @ Regu Maheswar Rao Vs Rajendra Pratap Bhanj Dev and Another

Supreme Court Of India · AIR 2004 SC 38 : (2004) 5 ALLMR 322 : (2003) 8 JT 225 : (2004) 1 SCC 46 : (2003) 5 SCR 7 Supp

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 15, Order 6 Rule 15(2), Order 6 Rule 16, 151Conduct of Elections Rules, 1961 — Rule 94ARepresentation of the People Act, 1951 — Section 100(1), 101, 116A, 117, 123
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Supreme Court29 Oct 2003Dismissed

Union of India (UOI) Vs Ahmedabad Electricity Co. Ltd. and Others

Supreme Court Of India · AIR 2004 SC 11 : (2003) 90 ECC 249 : (2003) ECR 274 : (2003) 158 ELT 3 : (2004) 2 GLR 1257 : (2003) 9 SCALE 123 : (2003) 11 SCC 129 : (2003) 4 SCR 1117 Supp : (2004) 134 STC 24

Central Excises and Salt Act, 1944 — Section 11A, 2, 2(14), 3, 35LConstitution of India, 1950 — Article 226Customs Act, 1962 — Section 12
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Supreme Court29 Oct 2003Allowed

Prem Sagar Vs Dharambir and Others

Supreme Court Of India · (2004) 1 ACR 709 : AIR 2004 SC 21 : (2003) AIRSCW 5544 : (2004) CriLJ 17 : (2003) 8 JT 76 : (2004) 1 SCC 113 : (2003) 4 SCR 1037 Supp : (2003) 7 Supreme 502

Criminal Procedure Code, 1973 (CrPC) — Section 366Penal Code, 1860 (IPC) — Section 120B, 302, 34
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Supreme Court29 Oct 2003Disposed Of

State of Punjab Vs Darshan Singh

Supreme Court Of India · AIR 2003 SC 4179 : (2003) AIRSCW 5488 : (2004) 2 CHN 102 Supp : (2003) 4 CTC 442 : (2004) 1 JCR 38 : (2005) 11 JT 285 : (2004) 1 LW 618 : (2004) 2 MhLj 565 : (2004) 1 MLJ 61 : (2004) MPLJ 302 : (2003) 9 SCALE 35 : (2004) 1 SCC 328 : (2003) 4 SCR 1042 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 100, 151, 152
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Supreme Court29 Oct 2003Allowed

Ratansinh Dalsukhbhai Nayak Vs State of Gujarat

Supreme Court Of India · (2004) 1 ACR 703 : AIR 2004 SC 23 : (2004) CriLJ 19 : (2004) 2 GLR 949 : (2003) 8 JT 53 : (2004) 1 LW(Cri) 17 : (2004) 1 SCC 64 : (2003) 4 SCR 1030 Supp : (2004) 1 UJ 156

Evidence Act, 1872 — Section 118Penal Code, 1860 (IPC) — Section 302
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Supreme Court29 Oct 2003Partly Allowed

The State of Goa and Another Vs Colfax Laboratories Ltd. and Another Colfax Laboratories (India) Ltd. and Another Vs State of Goa and Another

Supreme Court Of India · AIR 2004 SC 45 : (2003) 90 ECC 263 : (2003) ECR 261 : (2003) 158 ELT 18 : (2003) 8 JT 203 : (2003) 9 SCALE 47 : (2004) 9 SCC 83 : (2003) 4 SCR 1050 Supp

Central Excise Rules, 1944 — Rule 10, 173B, 173CCentral Excises and Salt Act, 1944 — Section 4(4)Drugs and Cosmetics Act, 1940 — Section 18, 27, 3
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Supreme Court29 Oct 2003Disposed Of

The Apex Co-operative Bank of Urban Bank of Maharashtra and Goa Ltd. Vs The Maharashtra State Co-operative Bank Ltd. and Others Maharashtra State Co-operative Bank Ltd. and Another Vs State of Maharashtra and Ot

Supreme Court Of India · AIR 2004 SC 141 : (2004) 5 ALLMR 26 : (2003) 117 CompCas 618 : (2003) 8 JT 170 : (2003) 9 SCALE 84 : (2003) 11 SCC 66 : (2003) 48 SCL 319 : (2003) 4 SCR 1071 Supp : (2004) 1 UJ 441 : (2004) 1 UPLBEC 341

Banking Regulation Act, 1949 — Section 22, 22(1), 22(2), 5, 56Companies Act, 1948 — Section 332Deposit Insurance and Credit Guarantee Corporation Act, 1961 — Section 13D
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