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Supreme Court Of India judgments, 2005

947 judgments · page 9 of 48

Supreme Court21 Oct 2005Disposed Of

Union of India (UOI) and Another Vs Raja Mohammed Amir Mohammad Khan

Supreme Court Of India · AIR 2005 SC 4383 : (2005) AIRSCW 5303 : (2006) 1 BomCR 639 : (2005) 4 JCR 206 : (2005) 9 JT 25 : (2005) 8 SCALE 523 : (2005) 8 SCC 696 : (2005) 7 Supreme 399 : (2006) 1 UJ 44

Defence of India Act, 1962 — Section 48Defence of India Rules, 1962 — Rule 133VEnemy Property Act, 1968 — Section 10, 13, 17, 18, 19
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Supreme Court21 Oct 2005Allowed

Central Organisation of Tamil Nadu Electricity Employees Vs Tamil Nadu Electricity Board

Supreme Court Of India · (2006) 108 FLR 238 : (2005) 12 JT 526 : (2006) 1 LLJ 292 : (2006) 1 PLJR 425 : (2005) 8 SCALE 537 : (2005) 8 SCC 729 : (2006) SCC(L&S) 19 : (2006) 1 SLJ 445 : (2006) 1 UPLBEC 515

Constitution of India, 1950 — Article 14Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 17Industrial Disputes Act, 1947 — Section 12, 18, 19, 9A
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Supreme Court21 Oct 2005Dismissed

Dayandeo Ganpat Jadhav Vs Madhav Vithal Bhaskar and Others

Supreme Court Of India · AIR 2006 SC 93 : (2006) AIRSCW 5551 : (2005) 5 ALLMR 1137 : (2006) 2 BomCR 117 : (2005) 10 JT 249 : (2005) 4 MhLj 1156 : (2005) 8 SCALE 561 : (2005) 8 SCC 340 : (2005) 7 Supreme 763 : (2006) 1 UJ 141

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 15, 15(1), 15(2), 31, 31ABombay Tenancy and Agricultural Lands Rules, 1956 — Rule 2A, 9Constitution of India, 1950 — Article 136, 227
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Supreme Court20 Oct 2005Allowed

State of M.P. Vs Anil

Supreme Court Of India · (2005) 3 ACR 3167 : AIR 2006 SC 622 : (2005) AIRSCW 6264 : (2006) 1 ALD(Cri) 218 : (2005) 12 JT 562 : (2005) 4 RLW 3069 : (2005) 8 SCALE 498 : (2011) 1 SCC(Cri) 1027 : (2005) 7 Supreme 217

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 384, 385, 385(2), 386Penal Code, 1860 (IPC) — Section 394
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Supreme Court20 Oct 2005Allowed

Union of India (UOI) and Others Vs Ghulam Mohd. Bhat

Supreme Court Of India · AIR 2005 SC 4289 : (2005) 107 FLR 822 : (2006) 1 JCR 109 : (2005) 9 JT 212 : (2006) 1 PLJR 123 : (2005) 8 SCALE 509 : (2005) 13 SCC 228 : (2006) SCC(L&S) 1215 : (2006) 2 SLJ 386

Central Reserve Police Force Act, 1949 — Section 10, 11, 11(1), 9Central Reserve Police Force Rules, 1955 — Rule 27
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Supreme Court20 Oct 2005Allowed

State of M.P. Vs Ballare @ Ram Gopal

Supreme Court Of India · (2005) 3 ACR 3163 : (2005) 10 JT 318 : (2005) 8 SCALE 501 : (2005) 8 SCC 249 : (2006) 1 UJ 9

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 384, 385, 386Penal Code, 1860 (IPC) — Section 304
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Supreme Court20 Oct 2005dismissed

State of M.P. Vs Veerendra Singh and Another

Supreme Court Of India · (2005) 3 ACR 3154 : AIR 2006 SC 572 : (2005) AIRSCW 6236 : (2005) 2 ALD(Cri) 958 : (2006) 1 ALT(Cri) 93 : (2006) 1 JCR 86 : (2005) 9 JT 22 : (2005) 8 SCC 11 : (2005) 7 Supreme 231

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 384, 385, 386Penal Code, 1860 (IPC) — Section 376
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Supreme Court20 Oct 2005Allowed

State of M.P. Vs Sangram and Others

Supreme Court Of India · (2005) 3 ACR 3168 : AIR 2006 SC 48 : (2005) AIRSCW 5457 : (2005) CriLJ 4642 : (2005) 12 JT 564 : (2011) 1 SCC(Cri) 1034 : (2005) 7 Supreme 315

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 384, 385, 385(2), 386Penal Code, 1860 (IPC) — Section 307, 34
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Supreme Court19 Oct 2005Allowed

Sasikumar and Others Vs Kunnath Chellappan Nair and Others

Supreme Court Of India · AIR 2005 SC 4395 : (2005) AIRSCW 5321 : (2005) 6 ALT 75 : (2006) 1 AWC 23 Supp : (2006) 1 CHN 116 Supp : (2005) 9 JT 171 : (2006) 100 RD 218 : (2006) 1 RD 218 : (2005) 8 SCALE 585 : (2005) 12 SCC 588 : (2005) 12 SCC 587 : (2005) 7 Supreme 275

Civil Procedure Code Amendment Act, 1976 — Section 100Civil Procedure Code, 1908 (CPC) — Section 100, 100(3), 100(4), 100(5)
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Supreme Court19 Oct 2005Allowed

Ramlal and Another Vs Phagua and Others

Supreme Court Of India · AIR 2006 SC 623 : (2005) AIRSCW 6348 : (2005) 6 ALT 70 : (2005) 5 CTC 282 : (2006) 1 JCR 82 : (2005) 9 JT 47 : (2006) 2 LW 40 : (2006) 1 PLJR 4 : (2005) 99 RD 796 : (2005) 2 RD 796 : (2006) 2 RLW 1506 : (2005) 8 SCALE 427 : (2006) 1 SCC 168 : (2005) 7 Sup

Civil Procedure Code, 1908 (CPC) — Section 100, 100(5)Constitution of India, 1950 — Article 136Transfer of Property Act, 1882 — Section 53
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Supreme Court19 Oct 2005Allowed

Union of India (UOI) and Others Vs Braj Nandan Singh

Supreme Court Of India · AIR 2005 SC 4403 : (2005) 3 BLJR 2229 : (2005) 107 FLR 819 : (2005) 9 JT 166 : (2006) 1 PLJR 187 : (2005) 8 SCALE 424 : (2005) 8 SCC 325 : (2005) SCC(L&S) 1135 : (2006) 1 SLJ 503

Administrative Tribunals Act, 1985 — Section 19Central Civil Services (Pension) Rules, 1972 — Rule 14, 26, 26(1), 26(2), 49
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Supreme Court19 Oct 2005Dismissed

Chennammal Vs Munimalaiyan and Others

Supreme Court Of India · AIR 2005 SC 4397 : (2005) 6 ALD 83 : (2006) 1 ALT 43 : (2005) 5 CTC 370 : (2006) 1 JCR 75 : (2005) 9 JT 1 : (2005) 4 LW 726 : (2006) 2 MLJ 7 : (2005) 99 RD 789 : (2005) 2 RD 789 : (2006) 1 RLW 130 : (2005) 8 SCALE 473 : (2005) 13 SCC 71

Civil Procedure Code, 1908 (CPC) — Order 34 Rule 7Transfer of Property Act, 1882 — Section 58
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Supreme Court18 Oct 2005

Union of India (UOI) and Others Vs Ashok Kumar and Others

Supreme Court Of India · AIR 2006 SC 124 : (2005) AIRSCW 5590 : (2005) 107 FLR 840 : (2005) 12 JT 515 : (2005) 8 SCALE 397 : (2005) 8 SCC 760 : (2006) 1 SLJ 312 : (2005) 7 Supreme 239 : (2006) 1 UPLBEC 528

Army Act, 1950 — Section 19Army Rules, 1954 — Rule 14Border Security Force Act, 1968 — Section 10
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Supreme Court18 Oct 2005Dismissed

V. Hucheswaran Vs Madras Hardware Mart

Supreme Court Of India · AIR 2006 SC 50 : (2005) AIRSCW 5507 : (2006) 1 JCR 106 : (2005) 9 JT 358 : (2006) 1 LW 20 : (2006) 1 RD 57 : (2005) 8 SCALE 494 : (2005) 8 SCC 496 : (2005) 7 Supreme 219

Civil Procedure Code, 1908 (CPC) — Section 115Limitation Act, 1963 — Article 136
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Supreme Court07 Oct 2005Dismissed

State through Inspector of Police, A.P. Vs K. Narasimhachary

Supreme Court Of India · (2005) 3 ACR 3249 : AIR 2006 SC 628 : (2005) AIRSCW 6275 : (2006) 1 ALD(Cri) 32 : (2006) 1 ALT(Cri) 114 : (2006) CriLJ 518 : (2005) 12 JT 553 : (2005) 8 SCC 364 : (2005) 7 Supreme 155

Evidence Act, 1872 — Section 45, 47, 67, 74, 76Prevention of Corruption Act, 1988 — Section 11, 13(1), 13(2), 13(3), 19
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Supreme Court07 Oct 2005Disposed Of

Srikantha S.M. Vs Bharath Earth Movers Ltd.

Supreme Court Of India · (2006) 1 ALD 98 : (2005) 107 FLR 1062 : (2005) 12 JT 465 : (2005) 8 SCC 314 : (2005) SCC(L&S) 1119 : (2006) 1 SLJ 423

Central Civil Services (Pension) Rules, 1972 — Rule 48A(4)
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Supreme Court07 Oct 2005Allowed

Amteshwar Anand Vs Virender Mohan Singh and Others

Supreme Court Of India · AIR 2006 SC 151 : (2005) AIRSCW 5650 : (2006) 1 ALD 84 : (2005) 124 DLT 588 : (2006) 1 JCR 147 : (2005) 9 JT 559 : (2006) 1 OLR 79 : (2006) 142 PLR 214 : (2005) 8 SCALE 359 : (2006) 1 SCC 148 : (2005) 8 Supreme 219

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, Order 23 Rule 3, 151Registration Act, 1908 — Section 17(1), 17(2)
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