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Supreme Court Of India judgments, 2005

947 judgments · page 7 of 48

Supreme Court28 Oct 2005

Mylapore Club Vs State of Tamil Nadu and Another

Supreme Court Of India · AIR 2006 SC 523 : (2005) AIRSCW 6170 : (2005) 5 CTC 494 : (2005) 9 JT 443 : (2006) 1 LW 558 : (2006) 1 MLJ 27 : (2005) 9 SCALE 150 : (2005) 12 SCC 752 : (2005) 8 Supreme 291

Constitution Of India, 1950 — Article 14, 19Madras City Tenants'' Protection (Amendment) Act, 1994 — Section 3, 4, 7, 9Madras City Tenants'' Protection Act, 1921 — Section 1, 1(2), 1(3), 2, 3, 9
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Supreme Court27 Oct 2005Dismissed

C.K. Jidheesh Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2006 SC 444 : (2005) AIRSCW 5905 : (2005) 199 CTR 212 : (2005) 103 ECC 81 : (2005) 279 ITR 118 : (2005) 10 JT 297 : (2005) 4 KLT 770 : (2005) 13 SCC 37 : (2006) 144 STC 322 : (2005) 7 Supreme 500

Constitution of India, 1950 — Article 14, 19(1), 366(29A)Customs Act, 1962 — Section 2(22)Finance Act, 1994 — Section 65(47), 65(48), 65(72), 66, 67
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Supreme Court27 Oct 2005Allowed

Jaipur Municipal Corporation Vs C.L. Mishra

Supreme Court Of India · (2006) 1 ALT 21 : (2006) 1 AWC 89 Supp : (2006) 2 BomCR 91 : (2006) 101 CLT 76 : (2006) 3 JCR 231 : (2005) 9 JT 195 : (2006) 1 OLR 362 : (2006) 1 RLW 40 : (2005) 8 SCC 423 : (2006) 1 UJ 23

Constitution of India, 1950 — Article 226
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Supreme Court27 Oct 2005Dismissed

Babubhai Odhavji Patel, Vs State of Gujarat

Supreme Court Of India · (2006) 1 ACR 506 : AIR 2006 SC 102 : (2005) AIRSCW 5647 : (2006) 1 ALD(Cri) 490 : (2006) 1 ALT(Cri) 155 : (2005) 103 ECC 85 : (2006) 1 GLR 691 : (2006) 1 JCR 17 : (2005) 9 JT 410 : (2005) 4 KLT 779 : (2006) 1 PLJR 146 : (2006) 1 RLW 37 : (2005) 8 SCC 725

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 17, 42, 50, 52, 55
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Supreme Court27 Oct 2005Dismissed

Sudhir G. Angur and Others Vs M. Sanjeev and Others

Supreme Court Of India · AIR 2006 SC 351 : (2005) AIRSCW 5916 : (2006) 1 AWC 307 Supp : (2006) 2 CHN 33 Supp : (2005) 10 JT 324 : (2006) 1 KarLJ 80 : (2005) 8 SCALE 762 : (2006) 1 SCC 141 : (2005) 7 Supreme 492

Civil Procedure Code Amendment Act, 1951 — Section 20, 20(3)Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 92Civil Procedure Code, 1911 — Section 92
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Supreme Court27 Oct 2005Dismissed

Satrucharla Vijaya Rama Raju Vs Nimmaka Jaya Raju and Others

Supreme Court Of India · AIR 2006 SC 543 : (2005) AIRSCW 6197 : (2006) 1 ALD 125 : (2006) 1 AWC 321 Supp : (2005) 9 JT 545 : (2006) 1 SCC 212 : (2005) 8 Supreme 433

Civil Procedure Code, 1908 (CPC) — Section 105(1), 11Evidence Act, 1872 — Section 40, 41, 42, 43Representation of the People Act, 1951 — Section 100, 100(1), 112, 116A, 5
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Supreme Court27 Oct 2005Dismissed

P.K. Shaji @ Thammanam Shaji Vs State of Kerala

Supreme Court Of India · (2006) 1 ACR 504 : AIR 2006 SC 100 : (2005) AIRSCW 5560 : (2005) 2 ALD(Cri) 955 : (2006) 1 ALT(Cri) 141 : (2005) 85 DRJ 486 : (2006) 1 JCR 133 : (2005) 9 JT 481 : (2005) 4 KLT 856 : (2006) 1 OLR 76 : (2006) 1 PLJR 132 : (2005) 13 SCC 283 : (2005) 7 Suprem

Criminal Procedure Code, 1973 (CrPC) — Section 436, 437, 437(5), 439, 439(2)Penal Code, 1860 (IPC) — Section 120B, 307
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Supreme Court27 Oct 2005Partly Allowed

Ramadhar Shrivas Vs Bhagwandas

Supreme Court Of India · (2006) 1 AWC 150 Supp : (2006) 1 JLJ 1 : (2005) 9 JT 534 : (2005) 9 SCALE 114 : (2005) 13 SCC 1

Civil Procedure Code, 1908 (CPC) — Section 11Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12
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Supreme Court26 Oct 2005Disposed Of

S.B.P. and Co. Vs Patel Engineering Ltd. and Another

Supreme Court Of India · AIR 2006 SC 450 : (2005) AIRSCW 5932 : (2006) 1 ALD 10 : (2005) 3 ARBLR 285 : (2006) 1 AWC 538 Supp : (2006) 1 BomCR 585 : (2005) 128 CompCas 465 : (2006) 2 CompLJ 7 : (2005) 5 CTC 302 : (2006) 3 GLR 2097 : (2006) 1 JCR 190 : (2005) 9 JT 219 : (2006) 1 LW

Arbitration Act, 1940 — Section 10, 11, 12, 13, 14Arbitration and Conciliation Act, 1996 — Section 1, 10, 11, 11(1), 11(10)Constitution of India, 1950 — Article 136, 226, 227, 32
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Supreme Court26 Oct 2005Disposed Of

Haryana Urban Development Authority Vs B.K. Sood

Supreme Court Of India · (2005) 6 ALD 106 : (2006) 1 ALT 7 : (2006) 1 AWC 147 Supp : (2006) 101 CLT 439 : (2006) 2 CompLJ 1 : (2005) 4 CPJ 1 : (2006) 1 JCR 42 : (2005) 9 JT 503 : (2005) 4 LW 741 : (2006) 1 MLJ 92 : (2005) 9 SCALE 124 : (2006) 1 SCC 164

Consumer Protection Act, 1986 — Section 24A
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Supreme Court26 Oct 2005Allowed

Jayendra Saraswathy Swamigal, Tamil Nadu Vs State of Tamil Nadu and Others

Supreme Court Of India · (2005) 3 ACR 3335 : AIR 2006 SC 6 : (2005) 2 ALD(Cri) 961 : (2005) 1 ALD(Cri) 825 : (2005) CriLJ 4626 : (2005) 5 CTC 703 : (2005) 124 DLT 645 : (2005) 9 JT 69 : (2006) 1 KarLJ 211 : (2006) 1 OLR 57 : (2006) 1 PLJR 202 : (2005) 8 SCALE 640 : (2005) 8 SCC 7

Constitution of India, 1950 — Article 19, 21, 22, 26Criminal Procedure Code, 1973 (CrPC) — Section 102, 102(1), 164, 199(2), 277Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20
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Supreme Court26 Oct 2005dismissed

C. Albert Morris Vs K. Chandrasekaran and Others

Supreme Court Of India · (2006) 1 ALD 106 : (2006) 1 AWC 229 Supp : (2005) 9 JT 127 : (2006) 1 LW 521 : (2006) 1 SCC 228

Constitution of India, 1950 — Article 226Petroleum Rules, 1976 — Rule 144, 144(1), 149, 151(1), 153Tamil Nadu Cinemas (Regulation) Act, 1955 — Section 5(1)
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Supreme Court26 Oct 2005Allowed

Joint Commnissioner, Hindu Religious and Charitable Endowments, Administration Department Vs Jayaraman and Others

Supreme Court Of India · AIR 2006 SC 104 : (2005) AIRSCW 5570 : (2006) 1 ALT 9 : (2005) 10 JT 288 : (2006) 1 LW 306 : (2006) 1 SCC 257 : (2005) 7 Supreme 391

Constitution of India, 1950 — Article 227Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 1(3), 34, 41, 6(17), 6(18)Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Act, 1963 —
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Supreme Court26 Oct 2005Dismissed

State of Tamil Nadu Vs S.A. Raja

Supreme Court Of India · (2005) 3 ACR 3351 : AIR 2005 SC 4462 : (2005) AIRSCW 5428 : (2006) 1 ALD(Cri) 220 : (2006) 1 ALT 8 : (2005) CriLJ 4640 : (2006) 1 JCR 127 : (2005) 9 JT 192 : (2006) 1 PLJR 217 : (2005) 8 SCALE 657 : (2005) 8 SCC 380 : (2005) 7 Supreme 284

Arms Act, 1959 — Section 25(1)Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 109, 120B, 147, 148, 207
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