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Supreme Court Of India judgments, 2005

947 judgments · page 2 of 48

Supreme Court12 Dec 2005Dismissed

U.P.S.R.T.C. Vs Imtiaz Hussain

Supreme Court Of India · AIR 2006 SC 649 : (2005) AIRSCW 6522 : (2006) 1 AWC 414 Supp : (2006) 108 FLR 950 : (2005) 10 JT 496 : (2006) 1 LLJ 714 : (2006) 1 SCC 380 : (2006) SCC(L&S) 246 : (2005) 8 Supreme 488 : (2006) 1 UPLBEC 851

Civil Procedure Code, 1908 (CPC) — Section 151, 152Uttar Pradesh Industrial Disputes Act, 1947 — Section 6(6)
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Supreme Court09 Dec 2005Disposed Of

National Insurance Co. Ltd. Vs Mastan and Another

Supreme Court Of India · (2006) 1 ACC 1 : (2006) ACJ 528 : AIR 2006 SC 577 : (2005) AIRSCW 6305 : (2006) 1 AWC 404 Supp : (2005) 3 BLJR 2442 : (2006) 129 CompCas 81 : (2006) 1 CTC 222 : (2006) 2 JCR 17 : (2005) 10 JT 440 : (2006) 1 KarLJ 342 : (2006) 1 KLT 853 : (2006) 1 LLJ 704

Motor Vehicles Act, 1988 — Section 140, 140(1), 141, 142, 143Workmens Compensation Act, 1923 — Section 11(1), 147(1), 15B, 3, 30
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Supreme Court08 Dec 2005Allowed

Subhash Shamrao Pachunde Vs State of Maharashtra

Supreme Court Of India · (2006) 1 ACR 8 : AIR 2006 SC 699 : (2005) AIRSCW 6440 : (2006) 1 ALD(Cri) 284 : (2006) 1 ALT(Cri) 241 : (2005) 107 BOMLR 1532 : (2006) CriLJ 546 : (2005) 10 JT 407 : (2006) 1 SCC 384 : (2005) 8 Supreme 761 : (2006) 1 UJ 108

Penal Code, 1860 (IPC) — Section 147, 148, 149, 299, 300
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Supreme Court08 Dec 2005Allowed

Harjit Singh Vs State of Punjab

Supreme Court Of India · (2006) 1 ACR 16 : AIR 2006 SC 680 : (2005) AIRSCW 6470 : (2006) 1 ALD(Cri) 316 : (2006) 2 ALT(Cri) 33 : (2006) CriLJ 554 : (2006) 1 DMC 11 : (2006) 1 JCR 157 : (2005) 10 JT 399 : (2006) 1 SCC 463 : (2005) 8 Supreme 353

Criminal Procedure Code, 1973 (CrPC) — Section 215Dowry Prohibition Act, 1961 — Section 2Evidence Act, 1872 — Section 113A, 113B, 114
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Supreme Court08 Dec 2005Disposed Of

Prasad Technology Parki Pvt. Ltd. Vs Sub-Registrar and Others

Supreme Court Of India · AIR 2006 SC 604 : (2005) AIRSCW 6266 : (2006) 1 AWC 401 Supp : (2006) 1 CHN 156 Supp : (2005) 128 CompCas 996 : (2006) 1 CTC 566 : (2005) 10 JT 417 : (2006) 1 KarLJ 289 : (2006) 4 LW 250 : (2006) 1 MLJ 96 : (2006) 1 SCC 473 : (2006) 66 SCL 203 : (2005) 8

Companies Act, 1956 — Section 21, 23Karnataka Stamp Act, 1957 — Article 5, 2(1), 3, 39Transfer of Property Act, 1882 — Section 105, 54
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Supreme Court08 Dec 2005Allowed

Administrator Kamala Nehru Memorial Hospital Vs Vinod Kumar

Supreme Court Of India · AIR 2006 SC 584 : (2005) AIRSCW 6339 : (2006) 2 ALT 25 : (2006) 1 AWC 664 Supp : (2005) 10 JT 488 : (2006) 1 LLJ 711 : (2006) 1 SCC 498 : (2006) 2 SLJ 46 : (2005) 8 Supreme 366 : (2006) 1 UPLBEC 863

Industrial Disputes Act, 1947 — Section 17B, 25BUttar Pradesh Industrial Disputes Act, 1947 — Section 2, 6(N)
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Supreme Court08 Dec 2005Allowed

Central Mine Planning and Design Institute Ltd. Vs Ramu Pasi and Another

Supreme Court Of India · (2006) 1 ACC 56 : (2006) ACJ 521 : AIR 2006 SC 678 : (2005) AIRSCW 6388 : (2006) 2 ALT 16 : (2005) 3 BLJR 2432 : (2006) 108 FLR 535 : (2006) 2 JCR 33 : (2005) 10 JT 481 : (2006) 1 LLJ 683 : (2006) 2 MhLj 367 : (2006) MPLJ 223 : (2006) 142 PLR 748 : (2006)

Railways Act, 1890 — Section 3Workmens Compensation Act, 1923 — Section 2, 30
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Supreme Court08 Dec 2005Dismissed

Sivakumar Vs State by Inspector of Police

Supreme Court Of India · (2006) 1 ACR 22 : AIR 2006 SC 653 : (2005) AIRSCW 6360 : (2006) 2 ALT(Cri) 24 : (2006) CriLJ 536 : (2006) 1 CTC 150 : (2005) 10 JT 379 : (2006) 1 RLW 440 : (2006) 1 SCC 714 : (2005) 8 Supreme 637

Constitution Of India, 1950 — Article 227Criminal Rules Of Practice And Circular Orders, 1990 — Rule 72Indian Penal Code, 1860 — Section 27, 174, 302, 304II
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Supreme Court08 Dec 2005Allowed

Meera Kanwaria Vs Sunita and Others

Supreme Court Of India · AIR 2006 SC 597 : (2005) AIRSCW 6243 : (2006) 1 AWC 678 Supp : (2006) 2 BomCR 566 : (2005) 125 DLT 776 : (2005) 10 JT 429 : (2006) 1 OLR 186 : (2006) 1 SCC 344 : (2006) 1 Supreme 166

Constitution of India, 1950 — Article 15, 15(4), 16, 16(4), 330Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 406, 420, 469, 471
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Supreme Court08 Dec 2005Allowed

U.P. State Brassware Corpn. Ltd. and Another Vs Udai Narain Pandey

Supreme Court Of India · AIR 2006 SC 586 : (2005) AIRSCW 6314 : (2006) 1 AWC 667 Supp : (2006) 108 FLR 201 : (2005) 10 JT 344 : (2006) 1 LLJ 496 : (2006) 1 SCC 479 : (2006) SCC(L&S) 250 : (2006) 2 SLJ 327 : (2005) 8 Supreme 815 : (2006) 1 UPLBEC 356

Constitution Of India, 1950 — Article 141Code Of Civil Procedure, 1908 — Order 7 Rule 7Uttar Pradesh Industrial Disputes Act, 1947 — Section 2(7), 6N, 6N(a), 60
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Supreme Court07 Dec 2005Allowed

State of Madhya Pradesh and Others Vs Onkar Prasad Patel

Supreme Court Of India · (2006) 2 ALT 10 : (2006) 108 FLR 347 : (2005) 10 JT 492 : (2006) 1 LLJ 681 : (2006) 1 MPJR 253 : (2005) 13 SCC 489 : (2006) SCC(L&S) 501

Madhya Pradesh Industrial Employment (Standing Orders) Rules, 1963 — Rule 2Madhya Pradesh Industrial Relations Act, 1960 — Section 31(3), 61
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Supreme Court07 Dec 2005Allowed

S.D. Singh Vs Jharkhand High Court, through R.G. and Others

Supreme Court Of India · AIR 2006 SC 670 : (2005) AIRSCW 6370 : (2005) 3 BLJR 2434 : (2006) 108 FLR 344 : (2006) 2 JCR 35 : (2005) 10 JT 453 : (2005) 13 SCC 737 : (2006) SCC(L&S) 1441 : (2005) 8 Supreme 507 : (2006) 1 UPLBEC 420

Constitution of India, 1950 — Article 32
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Supreme Court07 Dec 2005Allowed

State of Orissa and Another Vs Saroj Kumar Sahoo

Supreme Court Of India · (2006) 1 ACR 1 : (2006) 2 ALT(Cri) 16 : (2005) 10 JT 390 : (2006) 1 KLT 366 : (2006) 1 RLW 757 : (2005) 13 SCC 540

Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 438, 482, 561APenal Code, 1860 (IPC) — Section 120(8), 420, 468, 471Prevention of Corruption Act, 1988 — Section 13(1), 13(2)
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