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Supreme Court Of India judgments, 2005

947 judgments · page 10 of 48

Supreme Court07 Oct 2005Dismissed

Harnek Singh Vs Charanjit Singh and Others

Supreme Court Of India · AIR 2006 SC 52 : (2005) AIRSCW 5459 : (2005) AIRSCW 1531 : (2005) AIRSCW 1328 : (2005) 9 JT 352 : (2006) 142 PLR 709 : (2005) 8 SCALE 441 : (2005) 8 SCC 383 : (2005) 2 Supreme 302 : (2005) 7 Supreme 182 : (2006) 1 UJ 39

Constitution of India, 1950 — Article 226, 243O, 243ZGPunjab Panchayat Election Rules, 1994 — Rule 12, 31, 35, 45(1)Punjab Panchayati Raj Act, 1994 — Section 105
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Supreme Court07 Oct 2005Dismissed

Saroop Singh Vs Banto and Others

Supreme Court Of India · AIR 2005 SC 4407 : (2006) 1 JCR 36 : (2005) 9 JT 200 : (2006) 3 LW 36 : (2006) 142 PLR 783 : (2005) 8 SCALE 415 : (2005) 8 SCC 330 : (2006) 1 UJ 1

Evidence Act, 1872 — Section 107, 108Limitation Act, 1908 — Article 142, 144Limitation Act, 1963 — Article 64, 65
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Supreme Court07 Oct 2005Dismissed

State of Karnataka through CBI Vs C. Nagarajaswamy

Supreme Court Of India · (2005) 3 ACR 3143 : AIR 2005 SC 4308 : (2005) AIRSCW 5240 : (2006) 1 ALD(Cri) 140 : (2006) 1 ALT(Cri) 119 : (2005) CriLJ 4534 : (2005) 12 JT 349 : (2006) 1 KarLJ 104 : (2006) 1 KLT 219 : (2005) 8 SCALE 280 : (2005) 8 SCC 370 : (2005) 7 Supreme 121 : (2005

Constitution of India, 1950 — Article 20, 21Criminal Procedure Code, 1973 (CrPC) — Section 173, 221(1), 221(2), 227, 239Penal Code, 1860 (IPC) — Section 161
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Supreme Court07 Oct 2005Disposed Of

Union of India (UOI) thr. Inspector, CBI Vs Purnandu Biswas

Supreme Court Of India · (2005) 3 ACR 3281 : (2006) 1 ALT(Cri) 106 : (2005) 85 DRJ 439 : (2005) 12 JT 505 : (2005) 8 SCALE 246 : (2005) 12 SCC 576

Criminal Procedure Code, 1973 (CrPC) — Section 211Prevention of Corruption Act, 1988 — Section 11, 12, 13(1), 13(2), 14
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Supreme Court07 Oct 2005Disposed Of

Rameshwar Prasad and Others Vs Union of India (UOI) and Another

Supreme Court Of India · AIR 2005 SC 4301 : (2005) AIRSCW 5225 : (2005) 10 JT 196 : (2005) 4 PLJR 256 : (2005) 4 RLW 2383 : (2005) 8 SCALE 171 : (2005) 7 SCC 625 : (2005) 7 Supreme 152 : (2005) 2 UJ 1445

Constitution of India, 1950 — Article 174, 356Representation of the People Act, 1951 — Section 73
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Supreme Court07 Oct 2005Dismissed

Union of India (UOI) through Govt. of Pondicherry and Another Vs V. Ramakrishnan and Others

Supreme Court Of India · AIR 2005 SC 4295 : (2005) AIRSCW 5147 : (2005) 9 JT 422 : (2005) 8 SCALE 273 : (2005) 8 SCC 394 : (2005) SCC(L&S) 1150 : (2006) 1 SLJ 320 : (2005) 7 Supreme 136

Central Administrative Tribunal (Procedure) Rules, 1987 — Rule 12Constitution of India, 1950 — Article 16, 162, 309Punjab Civil Medical Service (Class- I) Rules, 1972 — Rule 2(2), 9A
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Supreme Court07 Oct 2005Allowed

Compack Pvt. Ltd. Vs Commissioner of Central Excise, Vadodara

Supreme Court Of India · AIR 2006 SC 141 : (2005) AIRSCW 5615 : (2005) 103 ECC 1 : (2005) 189 ELT 3 : (2005) 12 JT 435 : (2005) 8 SCALE 435 : (2005) 8 SCC 300 : (2005) 7 Supreme 701

Central Excise Rules, 1944 — Rule 56A, 57A, 57G, 8(1)Customs Act, 1962 — Section 25(1)Customs Tariff Act, 1975 — Section 3
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Supreme Court07 Oct 2005Dismissed

N.K. Sharma Vs Abhimanyu

Supreme Court Of India · (2005) 3 ACR 3137 : AIR 2005 SC 4303 : (2005) AIRSCW 5233 : (2006) 1 ALT(Cri) 59 : (2005) CriLJ 4529 : (2006) 1 JCR 135 : (2005) 12 JT 491 : (2005) 4 KLT 738 : (2005) 8 SCALE 313 : (2005) 13 SCC 213 : (2005) 7 Supreme 104 : (2005) 2 UJ 1385

Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 309Criminal Procedure Code, 1973 (CrPC) — Section 197, 200, 202, 203, 482
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Supreme Court06 Oct 2005Disposed Of

State of M.P. Vs Dayanand Dohar

Supreme Court Of India · (2005) 3 ACR 3245 : AIR 2006 SC 754 : (2005) AIRSCW 6354 : (2006) 1 ALT(Cri) 150 : (2005) 12 JT 559 : (2005) 8 SCC 12(1) : (2005) 8 Supreme 275

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 384, 385, 386Penal Code, 1860 (IPC) — Section 376, 376(1), 376(2)
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Supreme Court06 Oct 2005Allowed

State of M.P. Vs Sheshrao

Supreme Court Of India · (2005) 3 ACR 3135 : AIR 2005 SC 4417 : (2005) 12 JT 425 : (2005) 8 SCC 11(1)

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 384, 385, 385(2), 386Penal Code, 1860 (IPC) — Section 376(1), 376(2), 506
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Supreme Court06 Oct 2005Disposed Of

State of M.P. Vs Rajesh

Supreme Court Of India · (2005) 3 ACR 3239 : (2006) 1 ALD(Cri) 459 : (2006) 1 ALT(Cri) 143 : (2006) CriLJ 553 : (2005) 10 JT 194 : (2005) 8 SCC 11(2)

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 384, 385, 385(2), 386Penal Code, 1860 (IPC) — Section 376(1), 376(2), 506
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Supreme Court06 Oct 2005Dismissed

State of M.P. Vs Rakesh

Supreme Court Of India · (2005) 3 ACR 3205 : AIR 2005 SC 4319 : (2005) AIRSCW 5220 : (2005) CriLJ 4527 : (2005) 12 JT 422 : (2005) 4 MPHT 508 : (2005) 8 SCC 13 : (2005) 7 Supreme 206

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 384, 385, 385(2), 386Penal Code, 1860 (IPC) — Section 363, 366, 376, 376(1), 376(2)
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Supreme Court06 Oct 2005Allowed

D. Ganesh Rao Patnaik and Others Vs State of Jharkhand and Others

Supreme Court Of India · AIR 2005 SC 4321 : (2006) 1 BLJR 9 : (2005) 107 FLR 868 : (2006) 2 JCR 91 : (2005) 10 JT 261 : (2005) 8 SCALE 180 : (2005) 8 SCC 454 : (2005) SCC(L&S) 1171 : (2006) 1 SLJ 431

Bihar Superior Judicial Service Rules, 1946 — Rule 1(2), 15, 16, 2, 3Constitution of India, 1950 — Article 14, 16, 233, 309Uttar Pradesh Higher Judicial Service Rules, 1975 — Rule 18, 22(1), 22(3), 22(4), 6
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