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Supreme Court Of India judgments, 2006

1,179 judgments · page 3 of 59

Supreme Court12 Dec 2006Allowed

V. Venkata Subbarao Vs State, represented by Inspector of Police, A.P.

Supreme Court Of India · (2007) 1 ACR 421 : AIR 2007 SC 489 : (2007) 1 ALD(Cri) 209 : (2009) 2 ALT(Cri) 380 : (2007) CriLJ 754 : (2007) 2 JCR 253 : (2007) 1 KarLJ 227 : (2007) NCC 199 : (2007) 2 RLW 1649 : (2006) 14 SCALE 125 : (2006) 13 SCC 305

Prevention of Corruption Act, 1988 — Section 11, 13(1), 13(2), 20, 7
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Supreme Court12 Dec 2006Dismissed

Aloke Nath Dutta and Others Vs State of West Bengal

Supreme Court Of India · (2007) 1 ACR 632 : (2006) 13 SCALE 467 : (2006) 10 SCR 662 Supp

Constitution of India, 1950 — Article 20(3), 21Criminal Procedure Code, 1973 (CrPC) — Section 161, 161(1), 162(1), 164, 235(2)Evidence Act, 1872 — Section 114, 24, 25, 26, 27
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Supreme Court11 Dec 2006Dismissed

Jagjit Singh Vs State of Haryana and Others

Supreme Court Of India · AIR 2007 SC 590 : (2006) 13 SCALE 335 : (2006) 11 SCC 1 : (2006) 10 SCR 521 Supp

Constitution of India, 1950 — Article 103, 194(2)General Clauses Act, 1897 — Section 13(2)Haryana Legislative Assembly (Disqualification of Members on ground of Defection) Rules, 1986 — Rule 7(7)
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Supreme Court11 Dec 2006Dismissed

Bhimashya and Others Vs Smt. Janabi @ Janawwa

Supreme Court Of India · (2007) 2 AWC 1432 Supp : (2007) 2 JCR 34 : (2007) 1 JT 332 : (2006) 14 SCALE 27 : (2006) 10 SCR 628 Supp

Civil Procedure Code, 1908 (CPC) — Section 100Hindu Adoptions and Maintenance Act, 1956 — Section 3, 4, 5, 6
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Supreme Court11 Dec 2006Allowed

Indian Charge Chrome Ltd. and Another Vs Union of India (UOI) and Others

Supreme Court Of India · (2007) 1 JT 558 : (2006) 14 SCALE 138 : (2006) 10 SCR 640 Supp

Constitution of India, 1950 — Article 166Mineral Concession Rules, 1960 — Rule 59, 59(1), 59(2)Mines and Minerals (Development and Regulation) Act, 1957 — Section 10, 11, 11(1), 11(2), 11(5), 17A, 17A(1), 17(A)(2), 17(A)(3)
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Supreme Court11 Dec 2006Allowed

Uttar Pradesh Gram Panchayat Adhikari Sangh and Others Vs Daya Ram Saroj and Others

Supreme Court Of India · (2007) 1 ADJ 299 : (2007) 2 AWC 1289 Supp : (2007) 102 RD 393 : (2006) 13 SCALE 442 : (2007) 2 SCC 138 : (2007) 1 SCC(L&S) 773 : (2006) SCR 581 Supp : (2007) 2 SLJ 451 : (2007) 2 UPLBEC 1969

Constitution of India, 1950 — Article 243G, 309, 368, 37, 40Uttar Pradesh Panchayat Raj (Amendment) Act, 1999 — Section 25, 25(1), 25(2), 25(3), 25(7)Uttar Pradesh Panchayat Raj Act, 1947 — Section 1, 2, 25, 25(2),
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Supreme Court11 Dec 2006Disposed Of

Mrs. Kalyani Baskar Vs Mrs. M.S. Sampornam

Supreme Court Of India · (2007) 1 ACR 1 : (2007) 3 CALLT 12 : (2007) 135 CompCas 197 : (2007) 2 CTC 364 : (2007) 2 JCR 74 : (2007) 1 JT 77 : (2007) 1 KLJ 892 : (2007) NCC 247 : (2007) 1 PLJR 286 : (2006) 13 SCALE 459 : (2007) 2 SCC 258 : (2007) 1 UJ 1

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 243, 243(2), 245, 397, 401Negotiable Instruments Act, 1881 (NI) — Section 138
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Supreme Court11 Dec 2006Allowed

Adhyaatamam - Bhamini Vs Jagdish Ambalal Shah

Supreme Court Of India · (2007) 1 ALLMR 990 : (2007) 1 AWC 604 Supp : (2007) 2 JCR 280 : (2006) 14 SCALE 121

Constitution of India, 1950 — Article 136Family Courts Act, 1984 — Section 19Hindu Marriage Act, 1955 — Section 13(1)
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Supreme Court08 Dec 2006Disposed Of

Virender Nath Gautam Vs Satpal Singh and Others

Supreme Court Of India · AIR 2007 SC 581 : (2007) 1 ALLMR 450 : (2007) 2 ALT 98 : (2007) 1 JT 265 : (2006) 14 SCALE 95 : (2007) 3 SCC 617 : (2006) SCR 413 Supp

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 100, 101, 123Representation of the People Act, 1950 — Section 16, 21Representation of the People Act, 1951 — Section 59, 60, 61, 62(3), 62(4)
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Supreme Court08 Dec 2006Partly Allowed

Sanjay Verma Vs Manik Roy and Others

Supreme Court Of India · AIR 2007 SC 1332 : (2007) AIRSCW 1490 : (2007) 1 AWC 462 Supp : (2007) 2 CHN 19 Supp : (2007) 2 CTC 562 : (2007) 2 JCR 145 : (2007) 3 MLJ 377 : (2007) 147 PLR 229 : (2007) 102 RD 253 : (2006) 14 SCALE 81 : (2006) 13 SCC 608 : (2006) 10 SCR 469 Supp : (200

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), Order 22 Rule 10, Order 39 Rule 1, Order 39 Rule 2Transfer of Property Act, 1882 — Section 52
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Supreme Court08 Dec 2006Allowed

Chenna Boyanna Krishna Yadav Vs State of Maharashtra and Another

Supreme Court Of India · (2007) 1 ACR 60 : (2007) CriLJ 782 : (2006) 13 SCALE 256 : (2007) 1 SCC 242 : (2006) 10 SCR 381 Supp

Bombay Stamp Act, 1958 — Section 63(a), 63(b)Criminal Procedure Code, 1973 (CrPC) — Section 438(2), 439Maharashtra Control of Organised Crime Act, 1999 — Section 2(1), 21(4), 24, 3, 3(2), 24
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Supreme Court08 Dec 2006Allowed

Desa Singh Vs Ajit Singh and Others

Supreme Court Of India · (2007) 2 ALT 37 : (2007) 2 AWC 1697 Supp : (2007) 2 JCR 233 : (2007) 2 MLJ 671 : (2007) 1 OLR 405 : (2006) 13 SCALE 596 : (2006) 10 SCR 475 Supp : (2007) 1 UC 385

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
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Supreme Court08 Dec 2006Allowed

United India Insurance Co. Ltd. Vs Kiran Combers and Spinners

Supreme Court Of India · (2007) ACJ 532 : AIR 2007 SC 393 : (2007) 2 ALD 16 : (2007) 1 ALT 13 : (2007) 2 AWC 1243 Supp : (2007) 135 CompCas 192 : (2007) 1 CPJ 1 : (2007) 2 JCR 289 : (2007) 1 MLJ 761 : (2007) 3 RLW 2150 : (2006) 13 SCALE 371 : (2007) 1 SCC 368 : (2006) 73 SCL 5 :

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Supreme Court08 Dec 2006Allowed

Dharam and Others Vs State of Haryana

Supreme Court Of India · (2007) 1 ACR 4 : AIR 2007 SC 397 : (2007) CriLJ 791 : (2007) 1 JT 299 : (2007) 2 KLJ 287 : (2006) 13 SCALE 280 : (2006) 10 SCR 391 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 100, 102, 105, 148, 149
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