COURT ARCHIVE

Supreme Court Of India judgments, 2005

947 judgments · page 48 of 48

Supreme Court04 Jan 2005Allowed

Pallavi Refractories and Others Vs Singareni Collieries Co. Ltd. Etc. Etc.

Supreme Court Of India · AIR 2005 SC 744 : (2005) AIRSCW 337 : (2005) 1 AWC 673 Supp : (2005) 2 JCR 289 : (2005) 1 JT 107 : (2005) 2 SCC 227 : (2005) 1 SCR 30 : (2005) 1 Supreme 90

Constitution of India, 1950 — Article 14Essential Commodities Act, 1955 — Section 16

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Supreme Court04 Jan 2005Allowed

Sunil Kumar Singh Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2005 SC 609 : (2005) 2 ALD 1 : (2005) 2 ALT 31 : (2005) 1 AWC 361 Supp : (2005) 2 CALLT 79 : (2005) 1 ESC 84 : (2005) 1 JCR 145 : (2005) 1 JKJ 19 : (2005) 1 JT 129 : (2005) 1 LLJ 695 : (2005) 9 SCC 371 : (2005) 2 SCR 25 : (2005) 2 UPLBEC 1282

Constitution of India, 1950 — Article 136

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Supreme Court04 Jan 2005Dismissed

M.K. Kotecha Vs Commissioner of Central Excise, Aurangabad

Supreme Court Of India · (2005) 98 ECC 182 : (2005) 179 ELT 261 : (2005) 2 MLJ 157 : (2005) 1 SCC 728 : (2005) 1 SCR 42

Central Excise (Valuation) Rules, 1975 — Rule 6, 7Central Excise Rules, 1944 — Rule 173C, 173C(1)Central Excises and Salt Act, 1944 — Section 11A(1), 11D, 35L, 4, 4(1)

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Supreme Court04 Jan 2005Allowed

State of U.P. and Another Vs Pawan Kumar Tiwari and Others

Supreme Court Of India · AIR 2005 SC 658 : (2005) AIRSCW 211 : (2005) 1 AWC 363 Supp : (2005) 1 ESC 96 : (2005) 104 FLR 582 : (2005) 1 JCR 147 : (2005) 1 JKJ 22 : (2005) 1 JT 150 : (2005) SCC(L&S) 193 : (2005) 2 SCR 21 : (2005) 2 SLJ 386 : (2005) 1 Supreme 3 : (2005) 2 UPLBEC 128

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Supreme Court03 Jan 2005Allowed

State of Andhra Pradesh Vs A.P. Paper Mills Ltd.

Supreme Court Of India · AIR 2005 SC 525 : (2005) AIRSCW 121 : (2005) 1 JT 80 : (2005) 1 KLT 618 : (2005) 1 SCC 719 : (2005) 2 SCR 7 : (2005) 139 STC 434 : (2005) 1 Supreme 75

Andhra Pradesh General Sales Tax Act, 1957 — Section 2, 5, 6, 6ACentral Sales Tax Act, 1956 — Section 2Kerala General Sales Tax Rules, 1963 — Rule 9

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Supreme Court03 Jan 2005Dismissed

Union of India (UOI) and Others Vs Smt. Draupadi Behara and Another

Supreme Court Of India · (2005) 5 ALLMR 267 : (2005) 2 ALT 31 : (2005) 1 AWC 357 Supp : (2005) 6 JT 75 : (2005) 1 PLJR 250 : (2005) 2 SCC 342 : (2005) SCC(L&S) 267 : (2005) 2 SCR 18

Administrative Tribunals Act, 1985 — Section 19Constitution of India, 1950 — Article 227

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Supreme Court03 Jan 2005Disposed Of

Abdul Rais and Others Vs Madhya Pradesh Wakf Board and Others

Supreme Court Of India · (2005) 2 ALD 3 : (2005) 5 ALLMR 289 : (2005) 1 AWC 449 Supp : (2005) 1 JCR 148 : (2005) 1 JT 67 : (2005) 3 LW 241 : (2005) MPLJ 273 : (2005) 1 SCC 741 : (2005) 1 SCR 1

Waqf (Amendment) Act, 1995 — Section 83Waqf Act, 1954 — Section 4(3), 5, 5(2), 6, 6(1)

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