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Supreme Court Of India judgments, 2005

947 judgments · page 47 of 48

Supreme Court11 Jan 2005Dismissed

Fatima Riswana Vs State Rep. by A.C.P., Chennai and Others

Supreme Court Of India · (2005) 1 ACR 343 : AIR 2005 SC 712 : (2005) 1 ALD(Cri) 589 : (2005) 1 ALT(Cri) 262 : (2005) 1 CGLJ 371 : (2005) CriLJ 900 : (2005) 116 DLT 382 : (2005) 1 JCR 209 : (2005) 1 JKJ 1 : (2005) 1 JT 425 : (2005) 1 KLT 502 : (2005) 3 RLW 409 : (2005) 1 SCC 582

Arms Act, 1959 — Section 27Immoral Traffic (Prevention) Act, 1956 — Section 5, 6Indecent Representation of Women (Prohibition) Act, 1986 — Section 6
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Supreme Court11 Jan 2005Dismissed

Pu Myllai Hlychho and Others Vs State of Mizoram and Others

Supreme Court Of India · (2005) 1 JT 263 : (2005) 2 SCC 92 : (2005) 1 SCR 279

Constitution (Sixty-First Amendment) Act, 1988 — Section 2Constitution of India, 1950 — Article 102, 103, 143, 144(6), 145(3)Mizoram Autonomous District Council Constitution and Conduct of Business of the District Council
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Supreme Court11 Jan 2005Allowed

P. Prabhakaran Vs P. Jayarajan Ramesh Singh Dalal Vs Nafe Singh and Others

Supreme Court Of India · AIR 2005 SC 688 : (2005) 79 DRJ 305 : (2005) 1 JT 173 : (2005) 1 KLT 510 : (2005) 2 MLJ 27 : (2005) 1 SCC 754

Constitution Of India, 1950 — Article 14, 164, 191, 286(1)(a)Code Of Criminal Procedure, 1973 — Section 31, 389Representation Of The People Act, 1951 — Section 8, 8(1), 8(2), 8(3), 8(4), 36(2)(a), 67A, 100, 100(1)(a), 100(1)(d)(i), 116A
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Supreme Court10 Jan 2005Dismissed

Commissioner Hindu Religious and Charitable Endowment Vs P. Shanmugama and Others

Supreme Court Of India · AIR 2005 SC 770 : (2005) 2 ALD 87 : (2005) 2 ALT 45 : (2005) 2 AWC 1869 Supp : (2005) 1 BLJR 295 : (2005) 2 CALLT 25 : (2005) 2 JCR 88 : (2005) 1 JT 201 : (2005) 98 RD 620 : (2005) 1 RD 620 : (2005) 9 SCC 232

Civil Procedure Code, 1908 (CPC) — Section 100, 100(4), 100(5)Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1951 — Section 63
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Supreme Court10 Jan 2005Allowed

Papila Bai Vs Chavdas T. Bhortakke (Dead) by LRs. and Others

Supreme Court Of India · AIR 2005 SC 662 : (2005) 5 ALLMR 304 : (2005) 3 BomCR 726 : (2005) 2 CHN 51 Supp : (2005) 2 GLR 1470 : (2005) 1 JT 210 : (2005) 2 SCC 509 : (2005) 1 SCR 215

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32R, 4, 88CRajasthan Tenancy Act, 1955 — Section 15
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Supreme Court10 Jan 2005Allowed

Jayendra Saraswathi Swamigal Vs State of Tamil Nadu

Supreme Court Of India · (2005) 1 ACR 333 : AIR 2005 SC 716 : (2005) 1 ALT(Cri) 255 : (2005) 99 CLT 644 : (2005) CriLJ 883 : (2005) 1 CTC 233 : (2005) 116 DLT 354 : (2005) 2 GLR 1133 : (2005) 1 JKJ 9 : (2005) 1 JT 361 : (2005) 1 KLT 471 : (2005) 1 LW(Cri) 95 : (2005) 1 OLR 325 :

Criminal Procedure Code, 1973 (CrPC) — Section 164, 437(1), 439Evidence Act, 1872 — Section 10, 3, 30, 32(1)
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Supreme Court10 Jan 2005Dismissed

H.P. State Electricity Board and Others Vs Shiv K. Sharma and Others

Supreme Court Of India · AIR 2005 SC 954 : (2005) 5 ALLMR 251 : (2005) 1 AWC 359 Supp : (2005) 1 JT 169 : (2005) 2 KLT 98 : (2005) 3 LW 245 : (2005) 2 SCC 164 : (2005) 1 SCR 209 : (2005) 3 ShimLC 55 : (2005) 1 UJ 468 : (2005) 2 UPLBEC 1286

Civil Procedure Code, 1908 (CPC) — Section 100Constitution of India, 1950 — Article 136Land Acquisition Act, 1894 — Section 11, 16, 3
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Supreme Court07 Jan 2005Dismissed

Mohd. Shamim and Others Vs Smt. Nahid Begum and Another

Supreme Court Of India · (2005) 1 ACR 340 : AIR 2005 SC 757 : (2005) AIRSCW 332 : (2005) 1 ALD(Cri) 552 : (2005) 1 ALT(Cri) 224 : (2005) 99 CLT 631 : (2005) CriLJ 889 : (2005) 1 DMC 311 : (2005) 1 JCR 177 : (2005) 11 JT 61 : (2005) 2 LW(Cri) 886 : (2005) 1 OLR 335 : (2005) 3 SCC

Constitution of India, 1950 — Article 142Criminal Procedure Code, 1973 (CrPC) — Section 124, 125, 482Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3
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Supreme Court05 Jan 2005Allowed

Ishwar Singh Vs State of Rajasthan and Others

Supreme Court Of India · AIR 2005 SC 773 : (2005) 99 CLT 430 : (2005) 104 FLR 715 : (2005) 1 JT 140 : (2005) 2 SCC 334 : (2005) SCC(L&S) 260 : (2005) 1 SCR 96 : (2005) 2 SLJ 425 : (2005) 2 UPLBEC 1242

Constitution of India, 1950 — Article 226Rajasthan Co-operative Societies Act, 1965 — Section 118, 123, 123(6), 124, 124(1)Rajasthan Co-operative Societies Rules, 1966 — Rule 41
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Supreme Court05 Jan 2005Allowed

Chairman/M.D., Mahanadi Coalfields Ltd. and Others Vs Sri Sadashib Behera and Others

Supreme Court Of India · (2005) 5 ALLMR 222 : (2005) 1 AWC 458 Supp : (2005) 3 ESC 332 : (2005) 104 FLR 650 : (2005) 11 JT 190 : (2005) 1 LLJ 870 : (2005) 1 PLJR 247 : (2005) 2 SCC 396 : (2005) SCC(L&S) 289 : (2005) 1 SCR 60 : (2005) 2 SLJ 77

Apprentices Act, 1961 — Section 2, 22, 22(1), 22(2), 6Apprenticeship Rules, 1991 — Rule 6, 6(3)Constitution of India, 1950 — Article 226
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Supreme Court05 Jan 2005Disposed Of

Satluj Jal Vidyut Nigam Ltd. and Another Vs Sangh Dass and Another

Supreme Court Of India · AIR 2005 SC 891 : (2005) 2 ALT 1 : (2005) 1 AWC 452 Supp : (2005) 1 JCR 184 : (2005) 1 JT 46 : (2005) 2 PLJR 80 : (2005) 9 SCC 217 : (2005) 1 UPLBEC 545

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 30, 4(1)Land Reforms Act, 1953 — Section 27, 27(1), 27(3), 27(4)
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Supreme Court05 Jan 2005Allowed

Iridium India Telecom Ltd. Vs Motorola Inc.

Supreme Court Of India · AIR 2005 SC 514 : (2005) 2 ALD 34 : (2005) 5 ALLMR 191 : (2005) 2 ALT 32 : (2005) 2 AWC 1872 Supp : (2005) 3 BomCR 781 : (2005) 107 BOMLR 967 : (2005) 2 CALLT 59 : (2005) 1 CTC 304 : (2005) 118 DLT 216 : (2005) 1 JT 50 : (2005) 2 LW 57 : (2005) 1 MhLj 678

Civil Procedure Code Amendment Act, 1877 — Section 119, 16, 160, 17, 182Civil Procedure Code Amendment Act, 1976 — Section 97, 97(1)Civil Procedure Code Amendment Act, 2002 — Section 16
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