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Supreme Court Of India judgments, 2005

947 judgments · page 42 of 48

Supreme Court14 Feb 2005Allowed

Ajad Singh @ Ajad Vs Chatra and Others

Supreme Court Of India · (2005) 3 ALT 30 : (2005) 2 ALT 30 : (2005) 1 ARC 627 : (2005) 2 AWC 1125 Supp : (2005) 2 CHN 92 Supp : (2005) 2 JCR 286 : (2005) 2 JT 417 : (2005) 140 PLR 539 : (2005) 99 RD 716 : (2005) 2 RD 716 : (2005) 1 RD 649 : (2005) 3 RLW 396 : (2005) 2 SCC 567 : (

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3
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Supreme Court14 Feb 2005Allowed

Management of Sonepat Cooperative Sugar Mills Ltd. Vs Ajit Singh

Supreme Court Of India · AIR 2005 SC 1050 : (2005) AIRSCW 1005 : (2005) 2 AWC 1130 Supp : (2005) 3 ESC 305 : (2005) 105 FLR 1 : (2005) 2 JCR 311 : (2005) 2 JT 370 : (2005) 1 LLJ 1122 : (2005) 140 PLR 645 : (2005) 3 SCC 232 : (2005) 2 SCR 105 : (2005) 2 SLJ 188 : (2005) 2 Supreme

Arbitration Act, 1940 — Section 16, 16(3)Industrial Disputes Act, 1947 — Section 2, 25F, 33C(2)
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Supreme Court11 Feb 2005Dismissed

S. Pushpa and Others Vs Sivachanmugavelu and Others

Supreme Court Of India · AIR 2005 SC 1038 : (2005) AIRSCW 977 : (2005) 5 ALLMR 803 : (2005) 3 CALLT 71 : (2005) 2 CTC 708 : (2005) 2 ESC 173 : (2004) 102 FLR 642 : (2005) 2 JT 137 : (2005) 3 MLJ 1 : (2005) 3 SCC 1 : (2005) SCC(L&S) 327 : (2005) 1 SCR 1158 : (2005) 2 SLJ 347 : (20

Constitution of India, 1950 — Article 16, 16(4), 227, 230, 231(2)General Clauses Act, 1897 — Section 3(8)Government of Union Territories Act, 1963 — Section 50
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Supreme Court11 Feb 2005Dismissed

J.H. Jadhav Vs Forbes Gokak Ltd.

Supreme Court Of India · AIR 2005 SC 998 : (2005) 104 FLR 1005 : (2005) 2 JCR 15 : (2005) 2 JT 378 : (2005) 3 KarLJ 62 : (2005) 1 LLJ 1089 : (2005) 3 SCC 202 : (2005) SCC(L&S) 377 : (2005) 2 SCR 88 : (2005) 2 SLJ 236 : (2005) 2 UJ 1083 : (2005) 2 UPLBEC 1625

Industrial Disputes Act, 1947 — Section 2
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Supreme Court11 Feb 2005Dismissed

Prof. Yashpal and Another Vs State of Chhattisgarh and Others

Supreme Court Of India · AIR 2005 SC 2026 : (2005) AIRSCW 1168 : (2005) 2 ESC 129 : (2005) 2 JT 165 : (2005) 5 SCC 420 : (2005) 3 SCR 23 : (2005) 2 Supreme 322

COMPANIES ACT, 1956 — Section 12, 13, 25, 26, 3Constitution of India, 1950 — Article 245, 246, 254, 32University Grants Commission Act, 1956 — Section 2, 22, 23, 24, 25
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Supreme Court11 Feb 2005Dismissed

B.P. Achala Anand Vs S. Appi Reddy and Another

Supreme Court Of India · AIR 2005 SC 986 : (2005) 4 BomCR 823 : (2005) 2 CHN 96 Supp : (2005) 117 DLT 354 : (2005) 1 DMC 345 : (2005) 2 JCR 21 : (2005) 2 JT 233 : (2005) 3 KarLJ 1 : (2005) 1 KLT 904 : (2005) 2 MLJ 80 : (2005) 3 SCC 313 : (2005) 2 SCR 3 : (2005) 2 UC 770 : (2005)

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Constitution of India, 1950 — Article 142Hindu Adoptions and Maintenance Act, 1956 — Section 3
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Supreme Court10 Feb 2005Allowed

Gayadin Vs State of M.P.

Supreme Court Of India · (2006) 3 ACR 3397 : (2005) 12 SCC 267

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 302
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Supreme Court08 Feb 2005Allowed

Dhampur Sugar Mills Ltd. Vs Bhola Singh

Supreme Court Of India · AIR 2005 SC 1790 : (2005) AIRSCW 1572 : (2005) 3 ALD 35 : (2005) 3 ESC 319 : (2005) 104 FLR 999 : (2005) 2 JT 98 : (2005) 1 LLJ 1084 : (2005) 2 SCC 470 : (2005) SCC(L&S) 292 : (2005) 1 SCR 1123 : (2005) 2 SLJ 225 : (2005) 1 Supreme 948 : (2005) 1 UPLBEC 9

Uttar Pradesh Industrial Disputes Act, 1947 — Section 6, 6N
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Supreme Court08 Feb 2005Dismissed

Southern Agrifurane Industries Ltd. Vs Commercial Tax Officer and Others

Supreme Court Of India · (2005) 1 BC 598 : (2005) 2 CTC 692 : (2005) 2 JT 129 : (2005) 2 SCC 575 : (2005) 140 STC 1

Sick Industrial Companies (Special Provisions) Act, 1985 — Section 18(1), 18(4), 18(8), 19(3), 3(1)Tamil Nadu General Clauses Act, 1891 — Section 15Tamil Nadu General Sales Tax Act, 1959 — Section 15, 17A, 17A(1), 1
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Supreme Court08 Feb 2005Allowed

State of U.P. Vs Satish

Supreme Court Of India · (2005) 1 ACR 648 : AIR 2005 SC 1000 : (2005) AIRSCW 905 : (2005) 1 ALD(Cri) 614 : (2005) 3 ALT(Cri) 110 : (2005) CriLJ 1428 : (2005) 2 CTC 71 : (2005) 2 JT 153 : (2005) 3 SCC 114 : (2005) 2 SCR 1132 : (2005) 2 Supreme 13 : (2005) 1 UJ 367

Criminal Procedure Code, 1973 (CrPC) — Section 366Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302, 363, 366, 376(2)
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