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Supreme Court Of India judgments, 2005

947 judgments · page 44 of 48

Supreme Court01 Feb 2005Dismissed

Kamesh Panjiyar @ Kamlesh Panjiyar Vs State of Bihar

Supreme Court Of India · (2005) 1 ACR 802 : AIR 2005 SC 785 : (2005) 1 ALD(Cri) 575 : (2005) 1 BLJR 311 : (2005) CriLJ 1418 : (2005) 1 DMC 321 : (2005) 2 JT 218 : (2005) 2 LW(Cri) 794 : (2005) 2 SCC 388 : (2005) 1 SCR 903 : (2005) 1 UJ 390

Dowry Prohibition Act, 1961 — Section 2Evidence Act, 1872 — Section 113A, 113B, 114Penal Code, 1860 (IPC) — Section 30, 304B, 498A
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Supreme Court31 Jan 2005Allowed

Idrish Bhai Daudbhai Vs State of Gujarat

Supreme Court Of India · (2005) 1 ACR 814 : (2005) 1 ALD(Cri) 581 : (2005) CriLJ 1422 : (2005) 3 GLR 2269 : (2005) 2 JT 411 : (2005) 2 LW(Cri) 570 : (2005) 1 OLR 499 : (2005) 3 SCC 277 : (2005) 1 SCR 885 : (2005) 2 UJ 1163

Bombay Police Act, 1951 — Section 135Penal Code, 1860 (IPC) — Section 302, 324, 34
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Supreme Court28 Jan 2005Dismissed

Sobha Hymavathi Devi Vs Setti Gangadhara Swamy and Others

Supreme Court Of India · AIR 2005 SC 800 : (2005) AIRSCW 718 : (2005) 2 ALD 53 : (2005) 3 ALT 8 : (2006) 2 JCR 236 : (2005) 1 JT 496 : (2005) 2 SCC 244 : (2005) 2 SCR 848 : (2005) 1 Supreme 617

Constitution of India, 1950 — Article 15(4), 16(4), 330, 332Representation of the People Act, 1951 — Section 100, 166A, 3, 81
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Supreme Court28 Jan 2005Dismissed

M. Janardhana Rao Vs Joint Commissioner of Income Tax

Supreme Court Of India · (2005) 4 CompLJ 23 : (2005) 193 CTR 585 : (2005) 273 ITR 50 : (2005) 2 JT 402 : (2005) 1 MhLj 1142 : (2005) MPLJ 401 : (2005) 2 SCC 324 : (2005) 1 SCR 874

Civil Procedure Code, 1908 (CPC) — Section 100, 100(1), 100(3), 100(4), 100(5)Companies Act, 1956 — Section 583(4)Income Tax Act, 1961 — Section 260A, 260A(1), 260A(2), 260A(3), 260A(4)
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Supreme Court28 Jan 2005Dismissed

Sridevi and Others Vs Jayaraja Shetty and Others

Supreme Court Of India · AIR 2005 SC 780 : (2005) AIRSCW 605 : (2005) 2 ALD 99 : (2005) 5 ALLMR 225 : (2005) 2 ALT 24 : (2005) 1 AWC 799 Supp : (2005) 1 BLJR 289 : (2005) 2 CHN 84 Supp : (2005) 99 CLT 487 : (2005) 1 CTC 443 : (2005) 2 JCR 179 : (2005) 1 JT 547 : (2005) 2 KarLJ 15

Succession Act, 1925 — Section 63
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Supreme Court28 Jan 2005Dismissed

Sandhya Thakur Vs Vimla Devi Kushwah and Others

Supreme Court Of India · AIR 2005 SC 909 : (2005) AIRSCW 600 : (2005) 5 ALLMR 269 : (2005) 1 AWC 679 Supp : (2005) 99 CLT 555 : (2005) 1 CTC 604 : (2005) 2 JCR 58 : (2005) 1 JT 556 : (2005) 2 MPHT 90 : (2005) 140 PLR 246 : (2005) 2 SCC 731 : (2005) 1 Supreme 564 : (2005) 2 UPLBEC

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Supreme Court27 Jan 2005Allowed

Christopher Barla Vs Basudev Naik (D) by Lrs.

Supreme Court Of India · AIR 2005 SC 1020 : (2005) 3 ALD 19 : (2005) 3 ALT 5 : (2005) 2 ALT 5 : (2005) 1 BLJR 317 : (2005) 2 CHN 57 Supp : (2005) 2 JCR 184 : (2005) 1 JT 644 : (2005) 99 RD 714 : (2005) 2 RD 714 : (2005) 1 RD 652 : (2005) 9 SCC 207

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Supreme Court27 Jan 2005Allowed

Paramjit Singh Vs State of Punjab

Supreme Court Of India · (2006) 1 ACR 915 : (2005) 10 SCC 143

Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 109, 302, 324, 34
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Supreme Court25 Jan 2005Dismissed

Maruti Udyog Ltd. Vs Ram Lal and Others

Supreme Court Of India · AIR 2005 SC 851 : (2005) AIRSCW 654 : (2005) 5 ALLMR 405 : (2005) 104 FLR 820 : (2005) 1 JT 449 : (2005) 1 LLJ 853 : (2005) 2 SCC 638 : (2005) SCC(L&S) 308 : (2005) 1 SCR 790 : (2005) 2 SLJ 358 : (2005) 1 Supreme 731 : (2005) 2 UPLBEC 1470

Coking Coal Mines (Nationalisation) Act, 1972 — Section 17, 17(2), 9Constitution of India, 1950 — Article 13, 142Industrial Disputes Act, 1947 — Section 10(1), 2, 25B, 25F, 25FF
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