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Supreme Court Of India judgments, 2006

1,179 judgments · page 11 of 59

Supreme Court15 Nov 2006Dismissed

Sub Divisional Officer (P), UHBVNL Vs Dharam Pal

Supreme Court Of India · AIR 2007 SC 1214 : (2006) AIRSCW 1034 : (2007) 2 ALD 106 : (2007) 1 ALLMR 929 : (2007) 4 ALT 21 : (2007) 1 CompLJ 248 : (2007) 1 CTC 687 : (2007) 2 JCR 292 : (2007) 1 KLT 199 : (2007) 2 LW 759 : (2007) 2 MLJ 260 : (2006) 12 SCALE 465 : (2006) 12 SCC 222 :

Consumer Protection Act, 1986 — Section 21Electricity Act, 1910 — Section 15, 26, 26(1), 26(6), 26(7)Electricity Rules, 1956 — Rule 57, 57(1), 57(3)
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Supreme Court15 Nov 2006Allowed

Satin Chandra Pegu Vs State of Assam

Supreme Court Of India · (2007) 2 ACR 1814 : AIR 2007 SC 457 : (2007) 1 ALT(Cri) 120 : (2007) CriLJ 309 : (2007) 2 JCR 66 : (2007) 1 LW(Cri) 502 : (2007) 1 OLR 231 : (2007) 1 PLJR 91 : (2006) 11 SCALE 498 : (2006) 12 SCC 446 : (2006) 8 SCR 1172 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401, 482Penal Code, 1860 (IPC) — Section 409
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Supreme Court14 Nov 2006Dismissed

Ranbaj Singh Vs State of Punjab

Supreme Court Of India · (2007) 2 ACR 1785 : AIR 2007 SC 129 : (2007) CLT 516 Supp : (2007) CriLJ 295 : (2006) 10 JT 174 : (2007) OLR 516 Supp : (2006) 11 SCALE 477 : (2011) 1 SCC(Cri) 998

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304, 307, 34
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Supreme Court14 Nov 2006Allowed

Ravikant S. Patil Vs Sarvabhouma S. Bagali

Supreme Court Of India · (2007) 1 ACR 496 : (2007) 2 ALLMR 443 : (2007) 3 ALT 12 : (2007) 2 CTC 349 : (2006) 10 JT 578 : (2007) 1 KarLJ 398 : (2007) 1 PLJR 85 : (2006) 12 SCALE 295 : (2007) 1 SCC 673 : (2006) 8 SCR 1156 Supp

Constitution Of India, 1950 — Article 191, 191(1)(e)Representation Of The People Act, 1951 — Section 7(b), 8, 8(1), 8(1)(a), 8(3), 8(4), 36(2)(a), 100(1)(a), 116AIndian Penal Code, 1860 — Section 218, 366, 376, 376(1), 376(2), 392, 466
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Supreme Court13 Nov 2006Dismissed

Daulat Singh Surana and Others Vs First Land Acquisition Collector and Others

Supreme Court Of India · AIR 2007 SC 471 : (2007) 2 ALD 1 : (2007) 1 AWC 524 Supp : (2008) 2 JCR 55 : (2007) 1 JT 24 : (2006) 11 SCALE 482 : (2006) 8 SCR 1076 Supp

Constitution of India, 1950 — Article 31(2), 37, 39Land Acquisition Act, 1894 — Section 16, 17(4), 4, 4(1), 40West Bengal Land (Requisition and Acquisition) Act, 1948 — Section 3(1), 4(1), 5(3)
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Supreme Court10 Nov 2006Dismissed

B.K. Channappa Vs State of Karnataka

Supreme Court Of India · (2007) 2 ACR 1808 : AIR 2007 SC 432 : (2007) 1 ALT(Cri) 265 : (2007) CLT 911 Supp : (2007) OLR 911 Supp : (2006) 12 SCALE 239 : (2006) 12 SCC 57 : (2006) 8 SCR 810 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 143, 144, 147, 148, 149
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Supreme Court10 Nov 2006Dismissed

Gangadhar Pillai Vs Siemens Ltd.

Supreme Court Of India · (2007) 2 ALLMR 449 : (2007) 112 FLR 152 : (2006) 10 JT 265 : (2006) 11 SCALE 635 : (2007) 1 SCC 533 : (2007) 1 SCC(L&S) 346 : (2006) 8 SCR 900 Supp

Constitution of India, 1950 — Article 136, 227Industrial Disputes Act, 1947 — Section 2, 25F, 25GMaharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 26, 27, 28, 32
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