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Supreme Court Of India judgments, 2005

947 judgments · page 5 of 48

Supreme Court16 Nov 2005Allowed

Parbata Vs State of Rajasthan

Supreme Court Of India · (2006) 1 ACR 270 : AIR 2006 SC 747 : (2006) AIRSCW 35 : (2006) 1 ALT(Cri) 271 : (2006) 2 CALLT 109 : (2006) CriLJ 562 : (2006) 1 JCR 171 : (2005) 13 SCC 398 : (2005) 8 Supreme 328

Criminal Procedure Code, 1973 (CrPC) — Section 379Penal Code, 1860 (IPC) — Section 376(2)
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Supreme Court16 Nov 2005Disposed Of

Himanshu Chandravadan Desai and Others Vs State of Gujarat

Supreme Court Of India · (2006) 1 ACR 134 : AIR 2006 SC 179 : (2005) AIRSCW 5719 : (2006) 1 ALT(Cri) 158 : (2006) 1 BC 380 : (2006) 101 CLT 385 : (2005) CriLJ 136 : (2005) 5 JT 635 : (2006) 1 PLJR 228 : (2005) 4 RLW 2932 : (2005) 13 SCC 234 : (2005) 8 Supreme 92 : (2006) 1 UJ 207

Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 114, 120B, 406, 409, 420
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Supreme Court16 Nov 2005Dismissed

Rite Approach Group Ltd. Vs Rosoboronexport

Supreme Court Of India · AIR 2006 SC 401 : (2005) AIRSCW 6037 : (2006) 1 ALT 24 : (2005) 3 ARBLR 465 : (2006) 129 CompCas 771 : (2006) 2 CompLJ 82 : (2005) 85 DRJ 265 : (2005) 9 JT 527 : (2006) 1 PLJR 172 : (2005) 9 SCALE 361 : (2006) 1 SCC 206 : (2005) 7 Supreme 720 : (2006) 1 U

Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 11(8), 16, 34Constitution of India, 1950 — Article 136
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Supreme Court16 Nov 2005Dismissed

Narayan Chandra Ghosh and Others Vs Kanailal Ghosh and Others

Supreme Court Of India · AIR 2006 SC 562 : (2005) AIRSCW 6222 : (2006) 1 CHN 105 Supp : (2005) 9 SCALE 350 : (2006) 1 SCC 175 : (2005) 7 Supreme 668

Constitution Of India, 1950 — Acticle 136Calcutta Thika Tenancy Act, 1949 — Section 2(1), 2(2), 2(5), 3, 3(1)(i), 3(1)(iii), 5, 10, 10(1), 10(2), 10A, 10A(3)Calcutta Thika Tenancy Stay Of Proceedings (Temporary Provisions) Act, 1978 — Section 3, 4, 5
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Supreme Court16 Nov 2005Dismissed

State of Rajasthan Vs Fakir Mal

Supreme Court Of India · (2006) 3 ACR 3378 : (2005) 13 SCC 457

Constitution of India, 1950 — Article 136Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 5(1)
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Supreme Court14 Nov 2005Allowed

F.C.I. and Others Vs Sone Lal

Supreme Court Of India · AIR 2006 SC 264 : (2005) AIRSCW 5844 : (2006) 1 ALT 25 : (2006) 108 FLR 137 : (2006) 1 LLJ 507 : (2006) 1 PLJR 57 : (2005) 13 SCC 11 : (2006) SCC(L&S) 725 : (2006) 2 SLJ 357 : (2005) 7 Supreme 603 : (2006) 1 UJ 350 : (2006) 1 UPLBEC 383

Food Corporation of India Staff Regulations, 1971 — Regulation 54, 56, 57, 58, 59
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Supreme Court11 Nov 2005Allowed

State of A.P. and Another Vs A.P. Pensioners Association and Others

Supreme Court Of India · AIR 2006 SC 407 : (2005) AIRSCW 6045 : (2006) 108 FLR 230 : (2005) 10 JT 115 : (2005) 13 SCC 161 : (2006) SCC(L&S) 666 : (2006) 2 SLJ 10 : (2005) 8 Supreme 420

Andhra Pradesh Civil Pensions (Commutation) Rules, 1944 — Rule 3Andhra Pradesh Revised Pension Rules, 1980 — Rule 31, 45, 46Andhra Pradesh Revised Scales of Pay Rules, 1999 — Rule 1(2), 3, 3(1), 3(2), 4
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Supreme Court11 Nov 2005Allowed

Jagdish Kumar and Others Vs State of H.P. and Others

Supreme Court Of India · (2006) 108 FLR 50 : (2005) 9 JT 484 : (2006) 1 PLJR 9 : (2005) 9 SCALE 313 : (2005) 13 SCC 606 : (2006) SCC(L&S) 1233 : (2006) 2 SLJ 340

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 3, Order 41 Rule 22Constitution of India, 1950 — Article 136Representation of the People Act, 1951 — Section 116(A)
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Supreme Court11 Nov 2005Dismissed

U.P.S.R.T.C. Vs Mahendra Nath Tiwari and Another

Supreme Court Of India · AIR 2006 SC 405 : (2005) AIRSCW 6042 : (2006) 1 AWC 331 Supp : (2005) 107 FLR 1148 : (2006) 1 JCR 13 : (2005) 10 JT 209 : (2006) 1 LLJ 464 : (2006) 1 PLJR 62 : (2006) 1 RLW 178 : (2005) 9 SCALE 298 : (2006) 1 SCC 118 : (2006) SCC(L&S) 61 : (2006) 2 SLJ 38

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Supreme Court10 Nov 2005Dismissed

Rajan Rai Vs State of Bihar

Supreme Court Of India · (2006) 1 ACR 128 : AIR 2006 SC 433 : (2005) AIRSCW 6089 : (2006) 1 ALT(Cri) 210 : (2005) 3 BLJR 2307 : (2005) CriLJ 163 : (2005) 9 JT 518 : (2006) 1 PLJR 418 : (2006) 2 RLW 1487 : (2006) 1 SCC 191 : (2005) 7 Supreme 459

Evidence Act, 1872 — Section 40, 41, 42, 43, 44Explosive Substances Act, 1908 — Section 3, 5Penal Code, 1860 (IPC) — Section 149, 302, 34
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Supreme Court10 Nov 2005Allowed

Uday Shankar Triyar Vs Ram Kalewar Prasad Singh and Another

Supreme Court Of India · AIR 2006 SC 269 : (2005) AIRSCW 5851 : (2006) 1 ALD 1 : (2006) 1 ALT 34 : (2006) 1 AWC 9 Supp : (2005) 3 BLJR 2314 : (2006) 2 BomCR 636 : (2006) 101 CLT 502 : (2006) 1 JCR 24 : (2005) 9 JT 454 : (2006) 1 LW 769 : (2006) 1 MLJ 192 : (2006) 1 PLJR 49 : (200

Civil Procedure Code, 1908 (CPC) — Order 3 Rule 4, Order 3 Rule 4(1), Order 3 Rule 4(2), Order 41 Rule 1, Order 6 Rule 14
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Supreme Court10 Nov 2005Dismissed

Harbans Vs Om Prakash and Others

Supreme Court Of India · AIR 2006 SC 686 : (2005) AIRSCW 6512 : (2006) 1 AWC 312 Supp : (2006) 1 CTC 678 : (2005) 5 JT 625 : (2006) 2 MLJ 54 : (2006) 1 PLJR 17 : (2006) 142 PLR 852 : (2005) 4 RLW 2923 : (2006) 1 SCC 129 : (2005) 7 Supreme 711

Civil Procedure Code, 1908 (CPC) — Section 100Transfer of Property Act, 1882 — Section 60
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Supreme Court10 Nov 2005Allowed

S.K. Shukla and Others Vs State of U.P. and Others

Supreme Court Of India · (2006) 1 ACR 528 : AIR 2006 SC 413 : (2005) AIRSCW 6054 : (2005) CriLJ 148 : (2006) 1 SCC 314 : (2005) 7 Supreme 581

Constitution Of India, 1950 — Article 32Prevention Of Terrorism Act, 2002 — Section 2(1)(g), 3, 3(1), 3(2), 3(3), 3(7), 4, 4(a), 4(b), 50, 60, 60(4)Indian Penal Code, 1860 — Section 34, 120B, 147, 148, 302, 307, 320, 397, 506
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Supreme Court09 Nov 2005Allowed

Gurpreet Singh Vs State of Punjab

Supreme Court Of India · (2006) 1 ACR 119 : AIR 2006 SC 191 : (2005) AIRSCW 5700 : (2006) 1 ALT(Cri) 161 : (2005) CriLJ 126 : (2005) 9 JT 465 : (2006) 1 PLJR 235 : (2005) 12 SCC 615 : (2005) 7 Supreme 571 : (2006) 1 UJ 231

Criminal Procedure Code, 1973 (CrPC) — Section 154, 157, 313, 464, 464(1)Evidence Act, 1872 — Section 113BJuvenile Justice Act, 1986 — Section 2
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Supreme Court09 Nov 2005Allowed

Parmajit Bhasin and Others Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2006 SC 440 : (2005) AIRSCW 6097 : (2006) 1 AWC 158 Supp : (2005) 6 BomCR 722 : (2006) 1 JCR 303 : (2005) 10 JT 238 : (2006) 1 OLR 100 : (2006) 1 PLJR 65 : (2006) 2 RLW 1501 : (2005) 9 SCALE 238 : (2005) 12 SCC 642 : (2005) 7 Supreme 518 : (2006) 1 UJ

Central Motor Vehicles Rules, 1989 — Rule 126, 95(1), 95(2)Constitution of India, 1950 — Article 14, 32Motor Vehicles Act, 1988 — Section 110, 111, 113, 114, 115
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Supreme Court09 Nov 2005Dismissed

Rukmani Ammal and Another Vs Jagdeesa Gounder

Supreme Court Of India · AIR 2006 SC 276 : (2005) AIRSCW 5860 : (2006) 1 AWC 222 Supp : (2006) 1 BLJR 40 : (2006) 1 CHN 127 Supp : (2006) 2 MLJ 357 : (2006) 1 PLJR 42 : (2006) 100 RD 355 : (2006) 1 RD 355 : (2005) 9 SCALE 251 : (2006) 1 SCC 65 : (2005) 8 Supreme 343

Limitation Act, 1963 — Article 61
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Supreme Court08 Nov 2005Disposed Of

Pattammal and Others Vs Union of India (UOI) and Another

Supreme Court Of India · AIR 2006 SC 291 : (2005) AIRSCW 5909 : (2006) 1 ALT 17 : (2006) 1 AWC 216 Supp : (2006) 1 CTC 232 : (2005) 9 JT 324 : (2006) 1 LW 729 : (2006) 1 MLJ 177 : (2006) 1 RLW 293 : (2005) 13 SCC 63 : (2005) 8 Supreme 62 : (2006) 1 UPLBEC 200

Land Acquisition Act, 1894 — Section 18, 23(1A), 4(1), 51A
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