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Supreme Court Of India judgments, 2006

1,179 judgments · page 1 of 59

Supreme Court15 Dec 2006Allowed

Triveni Chemicals Limited Vs Union of India (UOI) and Another

Supreme Court Of India · (2007) 207 ELT 324 : (2006) 14 SCALE 40 : (2007) 2 SCC 503 : (2006) SCR 1197 Supp : (2007) 5 STR 177 : (2007) 7 STT 152

Central Excise and Customs Laws (Amendment) Act, 1991 — Section 11B, 3Central Excises and Salt Act, 1944 — Section 11B, 11B(2), 11B(3), 12AContract Act, 1872 — Section 72
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Supreme Court15 Dec 2006Allowed

Youaraj Rai Vs Chander Bahadur Karki

Supreme Court Of India · AIR 2007 SC 561 : (2007) 2 ALLMR 942 : (2007) 1 PLJR 273 : (2007) 1 SCC 561 : (2006) SCR 1184 Supp

Conduct of Elections Rules, 1961 — Rule 76, 77, 78, 79, 80Constitution of India, 1950 — Article 171, 329, 80Delimitation Act, 1972 — Section 8(2), 9(1)
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Supreme Court15 Dec 2006dismissed

S.R. Batra and Another Vs Smt. Taruna Batra

Supreme Court Of India · (2007) AIRSCW 1088 : (2007) 2 ALD 66 : (2007) 3 ALT 18 : (2007) 1 AWC 664 Supp : (2007) 3 CTC 219 : (2007) 136 DLT 1 : (2007) 1 DMC 1 : (2007) 1 OLR 399 : (2007) 146 PLR 425 : (2007) 2 RLW 1546 : (2006) 13 SCALE 652 : (2007) 3 SCC 169 : (2006) 10 SCR 1206

Constitution of India, 1950 — Article 226, 227Penal Code, 1860 (IPC) — Section 34, 406, 498A, 506Protection of Women From Domestic Violence Act, 2005 — Section 12(1), 17, 17(1), 19(1), 2
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Supreme Court15 Dec 2006Allowed

Acharaparambath Pradeepan and Another Vs State of Kerala

Supreme Court Of India · (2007) 1 ACR 348 : (2007) CLT 872 Supp : (2007) 1 KLT 249 : (2006) 13 SCALE 600 : (2006) 10 SCR 1101 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 118Penal Code, 1860 (IPC) — Section 143, 147, 148, 120B, 343, 449, 302, 332, 328, 394, 397, 398, 506(i),149
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Supreme Court15 Dec 2006Dismissed

U.P. State Industrial Development Corporation Vs Rishabh Ispat Ltd. and Others Rishabh Ispat Limited Vs State of Uttar Pradesh Bikhu Ram Jain and Others Vs State of Uttar Pradesh an

Supreme Court Of India · (2007) 1 ADJ 266 : (2007) 2 AWC 1663 Supp : (2007) 4 BomCR 211 : (2007) 2 JT 282 : (2006) 13 SCALE 626 : (2007) 2 SCC 248 : (2006) SCR 1129 Supp : (2007) 1 UC 577 : (2007) 2 UPLBEC 1113

Land Acquisition Act, 1894 — Section 17(4), 18, 25, 4, 4(1), 5A, 6, 48Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 154, 154(1), 167, 167(1), 167(2)
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Supreme Court15 Dec 2006Dismissed

Kamla Devi Vs Khushal Kanwar and Another

Supreme Court Of India · AIR 2007 SC 663 : (2007) 2 AWC 1148 Supp : (2007) 1 CTC 186 : (2007) 2 JCR 202 : (2007) MPLJ 25 : (2007) 2 RLW 1636 : (2006) 13 SCALE 645 : (2006) 10 SCR 1147 Supp : (2007) 1 UC 397

Civil Procedure Code Amendment Act, 1976 — Section 299, 38Civil Procedure Code Amendment Act, 2002 — Section 4Civil Procedure Code, 1908 (CPC) — Section 100, 100A, 104, 104(1), 104(2)
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Supreme Court15 Dec 2006Allowed

M.V. Karunakaran Vs Krishanan (dead) by Lrs.

Supreme Court Of India · AIR 2007 SC 1501 : (2007) AIRSCW 2027 : (2007) 3 ALD 39 : (2007) 2 AWC 1145 Supp : (2007) 1 KLT 243 : (2007) 147 PLR 247 : (2006) 14 SCALE 75 : (2006) 10 SCR 1234 Supp : (2007) 1 Supreme 883

Partnership Act, 1932 — Section 29, 29(2)
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Supreme Court15 Dec 2006Dismissed

M.R. Kudva Vs State of Andhra Pradesh

Supreme Court Of India · (2007) 1 ACR 416 : AIR 2007 SC 568 : (2007) 1 ALD(Cri) 215 : (2005) 2 ALD(Cri) 910 : (2007) CriLJ 763 : (2007) 2 RLW 1226 : (2006) 14 SCALE 118 : (2007) 2 SCC 772 : (2006) 10 SCR 1142 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 122, 427, 428, 482Penal Code, 1860 (IPC) — Section 120B, 420, 468, 471Prevention of Corruption Act, 1947 — Section 5(1)
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Supreme Court14 Dec 2006Allowed

Shanti Devi Vs Daropti Devi and Others

Supreme Court Of India · (2007) 2 AWC 1153 Supp : (2007) 2 CHN 83 Supp : (2006) 5 CTC 262 : (2006) 13 SCALE 577 : (2006) 13 SCC 775 : (2006) SCR 1050 Supp

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 41 Rule 23, Order 41 Rule 23A, Order 41 Rule 25Succession Act, 1925 — Section 218, 31, 63
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Supreme Court14 Dec 2006Allowed

Morgan Securities and Credit Pvt. Ltd. Vs Modi Rubber Ltd.

Supreme Court Of India · AIR 2007 SC 683 : (2007) 2 AWC 1683 Supp : (2007) 2 CompLJ 401 : (2007) 1 JT 432 : (2007) 146 PLR 442 : (2006) 4 SCALE 267 : (2006) 14 SCALE 267 : (2007) 73 SCL 219 : (2006) 10 SCR 1022 Supp : (2007) 1 UJ 13

Arbitration Act, 1940 — Section 34Arbitration and Conciliation Act, 1996 — Section 2, 34, 36, 36(2), 36(3)Companies Act, 1956 — Section 433, 529A
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Supreme Court14 Dec 2006Dismissed

Official Trustee of West Bengal Vs Stephen Court Ltd.

Supreme Court Of India · (2007) 1 JT 623 : (2006) 14 SCALE 285 : (2006) 10 SCR 996 Supp

Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 136Official Trustees Act, 1913 — Section 10, 13, 22, 23, 25, 26
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