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Supreme Court Of India judgments, 2005

947 judgments · page 41 of 48

Supreme Court21 Feb 2005Disposed Of

Adri Dharan Das Vs State of West Bengal

Supreme Court Of India · (2005) 1 ACR 1013 : (2005) 2 ALD(Cri) 67 : (2006) 2 CALLT 29 : (2005) CriLJ 1706 : (2005) 1 CTC 710 : (2005) 117 DLT 686 : (2005) 2 JT 548 : (2005) 1 LW(Cri) 243 : (2005) 2 MhLj 259 : (2005) 4 SCC 303 : (2005) 2 SCR 188

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 437, 437(3), 438, 439Penal Code, 1860 (IPC) — Section 406, 420, 467, 468
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Supreme Court18 Feb 2005Allowed

Haryana Seeds Development Corpn. Ltd. Vs Sadhu and Another

Supreme Court Of India · AIR 2005 SC 2023 : (2005) 2 ALLMR 16 : (2005) 2 ALT 25 : (2005) 3 ALT 25 : (2005) 2 AWC 1121 Supp : (2005) 1 BLJR 523 : (2005) 3 CALLT 1 : (2005) 4 CompLJ 1 : (2005) 2 CPJ 13 : (2005) 2 CTC 687 : (2006) 1 JCR 274 : (2005) 2 JT 592 : (2005) 2 LW 788 : (200

Consumer Protection Act, 1986 — Section 13(1), 27
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Supreme Court18 Feb 2005Dismissed

M. Ahammedkutty Haji Vs Tahsildar, Kozhikode, Kerala and Others

Supreme Court Of India · AIR 2005 SC 1967 : (2005) AIRSCW 1285 : (2005) 2 JT 424 : (2005) 2 KLT 613 : (2005) 3 SCC 351 : (2005) 2 SCR 167 : (2005) 2 Supreme 768 : (2005) 2 UPLBEC 1126

Constitution Of India, 1950 — Article 226Income Tax Act, 1961 — Section 147, 154Kerala Building Tax Act, 1975 — Section 2, 4, 5, 5(1), 5(2), 5(3), 5(4), 6, 6(1), 6(2), 6(3), 6(4), 15, 15(1), 16, 16(1)
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Supreme Court17 Feb 2005Allowed

Commissioner of Central Excise, Allahabad Vs Ginni Filaments Ltd.

Supreme Court Of India · (2005) 2 CTC 61 : (2005) 98 ECC 825 : (2005) 120 ECR 1 : (2005) 181 ELT 145 : (2005) 2 JT 322 : (2005) 3 SCC 378 : (2005) 2 SCR 137

Additional Duties of Excise (Goods of Special Importance) Act, 1957 — Section 3(1)Central Excise Rules, 1944 — Rule 156B(1)Central Excises and Salt Act, 1944 — Section 3, 35L
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Supreme Court17 Feb 2005Allowed

State of Andhra Pradesh Vs Kone Elevators (India) Ltd.

Supreme Court Of India · (2005) 2 CTC 134 : (2005) 181 ELT 156 : (2005) 2 JT 314 : (2005) 3 MLJ 40 : (2005) 3 SCC 389 : (2005) 3 SCR 152 : (2005) 140 STC 22

Andhra Pradesh General Sales Tax Act, 1957 — Section 2(1), 22(1), 5F, 5GConstitution (Forty-Sixth Amendment) Act, 1982 — Article 366
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Supreme Court16 Feb 2005Dismissed

Suresh Vs Mahadevappa Shivappa Danannava and Another

Supreme Court Of India · (2005) 1 ACR 1010 : AIR 2005 SC 1047 : (2005) AIRSCW 989 : (2005) 1 ALD 549 : (2005) 1 ALD(Cri) 549 : (2005) 100 CLT 83 : (2005) 1 CTC 600 : (2005) 2 JT 462 : (2005) 1 LW(Cri) 218 : (2005) 3 SCC 670 : (2005) 3 SCR 131 : (2005) 2 Supreme 59

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 190, 190(1), 200, 401Penal Code, 1860 (IPC) — Section 196, 209, 386, 403, 406
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Supreme Court14 Feb 2005Dismissed

Commissioner of Customs, Mumbai Vs Bureau Veritas and Others

Supreme Court Of India · (2005) 98 ECC 834 : (2005) 181 ELT 3 : (2005) 2 JT 348 : (2005) 3 SCC 265 : (2005) 2 SCR 118

Customs Act, 1962 — Section 111, 112, 113, 130E, 14(1)Customs Valuation (Determination of Price of Imported Goods) Rules, 1988 — Rule 3, 4, 4(1), 4(2), 5
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Supreme Court14 Feb 2005Dismissed

Oswal Agro Furane Ltd. and Another Vs Oswal Agro Furane Workers Union and Others

Supreme Court Of India · (2005) 104 FLR 992 : (2005) 2 JCR 10 : (2005) 2 JT 260 : (2005) 1 KLT 936 : (2005) 1 LLJ 1117 : (2005) 3 SCC 224 : (2005) SCC(L&S) 381 : (2005) 2 SCR 94 : (2005) 2 SLJ 240 : (2005) 1 UPLBEC 793

Constitution of India, 1950 — Article 226, 254Contract Act, 1872 — Section 23Industrial Disputes Act, 1947 — Section 10, 10A(3A), 12, 12(3), 18
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Supreme Court14 Feb 2005Dismissed

ADIL Jamshed Frenchman (D) by LRs. Vs Sardar Dastur Schools Trust and Others

Supreme Court Of India · AIR 2005 SC 996 : (2005) 5 ALLMR 326 : (2005) 2 AWC 1128 Supp : (2005) 3 BomCR 710 : (2005) 2 CHN 116 Supp : (2005) 1 CTC 718 : (2005) 2 JT 332 : (2005) 2 MhLj 5 : (2005) 141 PLR 227 : (2005) 99 RD 724 : (2005) 2 RD 724 : (2005) 3 RLW 371 : (2005) 2 SCC 4

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 107(1), 115
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