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Supreme Court Of India judgments, 2005

947 judgments · page 46 of 48

Supreme Court18 Jan 2005Dismissed

Rahul Agarwal Vs Rakesh Jain and Another

Supreme Court Of India · (2005) 1 ACR 521 : AIR 2005 SC 910 : (2005) AIRSCW 576 : (2005) 1 ALT(Cri) 252 : (2005) CriLJ 963 : (2005) 1 CTC 380 : (2005) 2 LW(Cri) 501 : (2005) 2 MPHT 178 : (2005) 2 SCC 377 : (2005) 1 SCR 521 : (2005) 1 Supreme 254

Criminal Procedure Code, 1973 (CrPC) — Section 321Penal Code, 1860 (IPC) — Section 294, 34, 341, 506(2)
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Supreme Court18 Jan 2005Allowed

Jagjit Singh @ Jagga Vs State of Punjab

Supreme Court Of India · (2005) 1 ACR 706 : AIR 2005 SC 913 : (2005) 1 ALD(Cri) 741 : (2005) 2 ALT 6 : (2005) 1 ALT(Cri) 284 : (2005) 1 CGLJ 397 : (2005) CriLJ 955 : (2005) 11 JT 313 : (2005) 2 OLR 467 : (2005) 3 SCC 689 : (2005) 1 SCR 559

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302, 34, 376, 458, 460
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Supreme Court17 Jan 2005Dismissed

Panchanan Mishra Vs Digambar Mishra and Others

Supreme Court Of India · (2005) 1 ACR 510 : (2005) 1 ALD(Cri) 526 : (2005) 1 BLJR 165 : (2005) CriLJ 1721 : (2005) 1 CTC 361 : (2005) 1 JCR 216 : (2005) 2 JT 341 : (2005) 1 KLT 673 : (2005) 2 LW(Cri) 524 : (2005) 3 SCC 143 : (2005) 1 SCR 484 : (2005) 1 UJ 471

Arms Act, 1959 — Section 27Constitution of India, 1950 — Article 136, 136(1)Criminal Procedure Code, 1973 (CrPC) — Section 39
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Supreme Court13 Jan 2005Dismissed

Surender Kumar Vs Union of India and Others

Supreme Court Of India · (2005) 3 CALLT 25 : (2005) 1 ESC 122 : (2005) 104 FLR 577 : (2005) 2 JCR 86 : (2005) 1 JT 557 : (2005) 2 SCC 313 : (2005) SCC(L&S) 238 : (2005) 2 SLJ 126 : (2005) 2 UPLBEC 1294

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Supreme Court13 Jan 2005Allowed

Umesh Kamat Vs State of Bihar

Supreme Court Of India · (2005) 1 ACR 499 : AIR 2005 SC 726 : (2005) AIRSCW 435 : (2005) 1 BLJR 174 : (2005) 3 CALLT 17 : (2005) CriLJ 908 : (2005) 2 JCR 43 : (2005) 1 JT 466 : (2005) 2 LW(Cri) 506 : (2005) 9 SCC 200 : (2005) 2 SCR 474 : (2005) 1 Supreme 324

Evidence Act, 1872 — Section 9Penal Code, 1860 (IPC) — Section 395, 396, 397, 412
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Supreme Court13 Jan 2005Disposed Of

Kapila Hingorani Vs State of Bihar

Supreme Court Of India · AIR 2005 SC 980 : (2005) 104 FLR 869 : (2005) 1 JT 440 : (2005) 2 LLJ 232 : (2005) 2 SCC 262 : (2005) SCC(L&S) 206 : (2005) 1 SCR 456 : (2005) 2 SLJ 417 : (2005) 2 UPLBEC 1490

Constitution of India, 1950 — Article 21Electricity (Supply) Act, 1948 — Section 79States Reorganisation Act, 1956 — Section 65
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Supreme Court12 Jan 2005Allowed

Prakash Kumar @ Prakash Bhutto Vs State of Gujarat

Supreme Court Of India · (2005) 1 ACR 726 : (2005) 1 ALD(Cri) 594 : (2005) 1 ALT(Cri) 107 : (2005) CriLJ 929 : (2005) 11 JT 209 : (2005) 2 SCC 409 : (2005) 1 SCR 408 : (2005) 1 UJ 446

Arms Act, 1959 — Section 25Constitution of India, 1950 — Article 14, 21Criminal Procedure Code, 1973 (CrPC) — Section 209
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Supreme Court12 Jan 2005Dismissed

Mridul Dhar (Minor) and Another Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2005 SC 666 : (2005) AIRSCW 471 : (2005) 2 BLJR 853 : (2005) 1 CTC 764 : (2005) 2 ESC 198 : (2005) 1 JT 340 : (2005) 1 KLT 723 : (2005) 2 SCC 65 : (2005) 1 SCR 380 : (2005) 2 Supreme 658 : (2005) 1 UPLBEC 876

Graduate Medical Education (Amendment) Regulations, 2004 — Regulation 8(3)Indian Medical Council Act, 1956 — Section 10A, 11, 33
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Supreme Court12 Jan 2005Disposed Of

Nagarjit Ahir etc. Vs State of Bihar

Supreme Court Of India · (2005) 1 ACR 518 : AIR 2005 SC 722 : (2005) AIRSCW 430 : (2005) 1 BLJR 335 : (2005) CriLJ 904 : (2005) 2 JCR 48 : (2005) 2 JT 336 : (2005) 2 PLJR 70 : (2005) 10 SCC 369 : (2005) 1 Supreme 250

Criminal Procedure Code, 1973 (CrPC) — Section 107Penal Code, 1860 (IPC) — Section 149, 302
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Supreme Court12 Jan 2005Allowed

Mathai Vs State of Kerala

Supreme Court Of India · (2005) 1 ACR 505 : AIR 2005 SC 710 : (2005) AIRSCW 368 : (2005) 1 ALD(Cri) 610 : (2005) CriLJ 898 : (2005) 1 JCR 213 : (2005) 2 JT 365 : (2005) 1 KLT 19 : (2005) 2 LW(Cri) 487 : (2005) 3 SCC 260 : (2005) 1 SCR 45 : (2005) 1 Supreme 215

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Penal Code, 1860 (IPC) — Section 320, 324, 325, 326, 335
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Supreme Court11 Jan 2005Dismissed

Janak Singh Vs Ram Das Rai and Others

Supreme Court Of India · (2005) 2 ALT 49 : (2005) 1 BLJR 468 : (2005) 2 JCR 52 : (2005) 2 JT 249 : (2005) 1 PLJR 256 : (2005) 2 SCC 1 : (2005) 1 SCR 360 : (2005) 2 UJ 1168

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16Conduct of Elections Rules, 1961 — Rule 63Representation of the People Act, 1951 — Section 117, 63, 81, 82, 83
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Supreme Court11 Jan 2005Disposed Of

State of Bihar and Others Vs Shree Baidyanath Ayurved Bhawan Private Ltd. and Others

Supreme Court Of India · AIR 2005 SC 932 : (2005) AIRSCW 515 : (2005) 1 BLJR 179 : (2005) 191 ELT 3 : (2005) 1 JCR 190 : (2005) 1 JT 314 : (2005) 2 SCC 762 : (2005) 2 SCR 334 : (2005) 1 Supreme 297

Bihar and Orissa Excise Rules, 1919 — Rule 18, 21, 33Bihar Excise (Amendment) Act, 1951 — Section 13, 18, 19, 19(1), 19(4)Constitution of India, 1950 — Article 14, 245, 246, 246(1), 246(2)
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Supreme Court11 Jan 2005Dismissed

V. Radhakrishna Reddy Vs State of A.P.

Supreme Court Of India · (2005) 1 ACR 515 : AIR 2005 SC 807 : (2005) AIRSCW 729 : (2005) 3 ALT(Cri) 107 : (2005) CriLJ 1411 : (2005) 2 JT 407 : (2005) 10 SCC 417 : (2005) 1 Supreme 243

Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 7
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Supreme Court11 Jan 2005Dismissed

Kendriya Vidyalaya Sangathan and Another Vs S.C. Sharma

Supreme Court Of India · AIR 2005 SC 768 : (2005) 1 ESC 125 : (2005) 104 FLR 863 : (2005) 1 JT 336 : (2005) 2 LLJ 153 : (2005) 2 SCC 363 : (2005) SCC(L&S) 270 : (2005) 1 SCR 374 : (2005) 2 SLJ 261 : (2005) 2 UPLBEC 1289

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14, 19
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Supreme Court11 Jan 2005Dismissed

Jamshed N. Guzdar Vs State of Maharashtra and Others

Supreme Court Of India · AIR 2005 SC 862 : (2005) 3 BomCR 139 : (2005) 1 JLJ 358 : (2005) 1 JT 370 : (2005) 2 MhLj 392 : (2005) 1 MPHT 497 : (2005) MPLJ 181 : (2005) 2 SCC 591 : (2005) 1 SCR 223 : (2005) 2 UJ 812

Bombay City Civil Court Act, 1948 — Section 3Civil Procedure Code, 1908 (CPC) — Section 6, 9Companies Act, 1956 — Section 397, 398, 398(1)
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