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Supreme Court Of India judgments, 2005

947 judgments · page 1 of 48

Supreme Court16 Dec 2005Disposed Of

Hombe Gowda Edn. Trust and Another Vs State of Karnataka and Others

Supreme Court Of India · (2006) 108 FLR 584 : (2006) 2 JCR 24 : (2005) 10 JT 598 : (2006) 1 LLJ 1004 : (2006) 2 LW(Cri) 481 : (2006) 1 RLW 632 : (2006) 1 SCC 430 : (2006) 2 SLJ 272

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14(2)Constitution of India, 1950 — Article 136, 141Industrial Disputes Act, 1947 — Section 11A
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Supreme Court16 Dec 2005Allowed

State of U.P. Vs Neeraj Awasthi and Others

Supreme Court Of India · (2006) 1 AWC 875 Supp : (2006) 109 FLR 625 : (2006) 1 JT 19 : (2006) 1 LLJ 721 : (2006) 1 SCC 667 : (2006) SCC(L&S) 190

Constitution of India, 1950 — Article 12, 13, 136, 14, 142Industrial Disputes (Central) Rules, 1957 — Rule 42, 43Uttar Pradesh Agricultural Produce Market Committees (Centralized) Service Regulations, 1984 — Regulat
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Supreme Court16 Dec 2005Allowed

Harkirat Singh Vs Amrinder Singh

Supreme Court Of India · AIR 2006 SC 713 : (2006) AIRSCW 4 : (2006) 2 ALT 21 : (2005) 10 JT 513 : (2005) 13 SCC 511 : (2005) 8 Supreme 547

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 15, Order 6 Rule 16, Order 6 Rule 2, Order 6 Rule 4, Order 6 Rule 6Conduct of Elections Rules, 1961 — Rule 90, 94ARepresentation of the People Act, 1951 — Section 100,
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Supreme Court16 Dec 2005Allowed

A. Maimoona Vs State of Tamil Nadu and Others

Supreme Court Of India · (2006) 1 ACR 325 : AIR 2006 SC 711 : (2006) AIRSCW 1 : (2006) 2 ALT 27 : (2006) 1 ALT(Cri) 232 : (2006) CriLJ 560 : (2006) 1 SCC 515 : (2005) 8 Supreme 569 : (2006) 1 UJ 347

National Security Act, 1980 — Section 3(2)
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Supreme Court16 Dec 2005Partly Allowed

Kankavali Shikshan Sanstha and Others Vs M.R. Gavali and Others

Supreme Court Of India · AIR 2006 SC 3586 : (2006) AIRSCW 87 : (2006) 108 FLR 577 : (2005) 10 JT 575 : (2006) 1 MhLj 713 : (2005) 13 SCC 638 : (2006) SCC(L&S) 1256 : (2005) 8 Supreme 689

Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 5(2), 9Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 18, 28, 28(1), 5(2), 9(7)
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Supreme Court16 Dec 2005Allowed

N.K. Rajgarhia Vs Mahavir Plantation Ltd. and Others

Supreme Court Of India · (2006) 1 ALT 57 : (2006) 1 AWC 857 Supp : (2005) 3 BLJR 2437 : (2006) 1 CHN 160 Supp : (2006) 101 CLT 482 : (2006) 2 JCR 332 : (2006) 1 JT 70 : (2006) 2 MLJ 456 : (2006) 1 RD 371 : (2006) 1 RLW 628 : (2006) 1 SCC 502

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 11, Order 20 Rule 11(2), Order 21 Rule 2, Order 23 Rule 4, 47Constitution of India, 1950 — Article 136
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Supreme Court15 Dec 2005Partly Allowed

Dhodha House Vs S.K. Maingi Patel Field Marshal Industries and Others Vs P.M. Diesel Limited

Supreme Court Of India · AIR 2006 SC 730 : (2006) AIRSCW 72 : (2006) 1 ALD 138 : (2006) 1 AWC 864 Supp : (2006) 1 BLJR 29 : (2006) 1 JT 123 : (2006) 3 LW 96 : (2006) 1 MLJ 36 : (2006) 32 PTC 1 : (2006) 1 RLW 543 : (2006) 9 SCC 41 : (2006) 6 SCC 41 : (2005) 8 Supreme 522

Trade Marks Act, 1999 — Section 134(2), 45Civil Procedure Code, 1908 (CPC) — Order 2 Rule 3, Order 7 Rule 10, 16, 17, 18Copyright Act, 1957 — Section 62, 62(1), 62(2)
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Supreme Court15 Dec 2005Dismissed

Vishnu Dutt and Others Vs State of Rajasthan and Others

Supreme Court Of India · (2006) 1 ACC 18 : (2006) 1 AWC 417 Supp : (2005) 10 JT 584 : (2006) 1 RLW 449 : (2005) 13 SCC 592 : (2006) 1 UJ 330

Constitution of India, 1950 — Article 136, 226Motor Vehicles Act, 1988 — Section 88Code of Civil Procedure, 1908 — Section 151
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Supreme Court15 Dec 2005Allowed

Tara Chand Jain Vs Sir Ganga Ram Hospital and Another

Supreme Court Of India · (2006) 2 ALT 21 : (2006) 1 AWC 792 Supp : (2006) 1 BLJR 203 : (2006) 2 CHN 76 Supp : (2006) 2 CompLJ 443 : (2006) 1 CPJ 6 : (2006) 1 JT 349 : (2006) 1 PLJR 474 : (2006) 142 PLR 771 : (2006) 1 SCALE 296 : (2005) 13 SCC 648 : (2006) 1 UPLBEC 732

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Supreme Court14 Dec 2005Allowed

Saraswati Devi Gupta Vs Sudha Rani and Others

Supreme Court Of India · (2006) 1 ALT 54 : (2006) 1 AWC 861 Supp : (2006) 2 CALLT 67 : (2006) 1 CHN 166 Supp : (2006) 1 JCR 235 : (2005) 10 JT 607 : (2006) 2 MhLj 353 : (2006) MPLJ 285 : (2006) 1 SCC 725

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 16, 146
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Supreme Court14 Dec 2005Allowed

Harshad Chiman Lal Modi Vs D.L.F. Universal Ltd. and Another

Supreme Court Of India · AIR 2006 SC 646 : (2005) AIRSCW 6533 : (2006) 1 AWC 411 Supp : (2005) 3 BLJR 2421 : (2006) 1 CHN 170 Supp : (2006) 102 CLT 128 : (2006) 1 CTC 64 : (2005) 125 DLT 790 : (2006) 2 JCR 3 : (2005) 10 JT 567 : (2006) 2 LW 833 : (2006) 142 PLR 606 : (2006) 1 RD

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 15, Order 6 Rule 17, Order 7 Rule 10, 151, 16Constitution of India, 1950 — Article 142
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Supreme Court14 Dec 2005Disposed Of

Madan Lal and Another Vs Bal Krishan and Others

Supreme Court Of India · AIR 2006 SC 645 : (2005) AIRSCW 6525 : (2006) 1 ALT 51 : (2006) 1 AWC 662 Supp : (2006) 1 CHN 174 Supp : (2006) 1 CTC 675 : (2006) 2 JCR 1 : (2005) 10 JT 494 : (2006) 2 MLJ 287 : (2006) 1 RD 391 : (2005) 13 SCC 555 : (2005) 8 Supreme 461

Civil Procedure Code Amendment Act, 1976 — Section 100Civil Procedure Code, 1908 (CPC) — Section 100, 100(3), 100(4), 100(5)
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Supreme Court13 Dec 2005Allowed

State of U.P. and Others Vs Ashok Kumar

Supreme Court Of India · (2006) 2 JCR 44 : (2005) 10 JT 540 : (2006) 1 LLJ 718 : (2005) 13 SCC 652 : (2006) SCC(L&S) 1499 : (2006) 1 UPLBEC 854

Constitution of India, 1950 — Article 311(2)
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