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Supreme Court Of India judgments, 2006

1,179 judgments · page 55 of 59

Supreme Court14 Feb 2006Dismissed

State of A.P. Vs S. Rayappa and Others

Supreme Court Of India · (2006) 1 ACR 1009 : AIR 2006 SC 3709 : (2006) AIRSCW 929 : (2006) 2 ALT(Cri) 110 : (2006) CriLJ 1616 : (2006) 2 JT 392 : (2006) 1 LW(Cri) 459 : (2006) 2 PLJR 331 : (2006) 2 SCALE 321 : (2006) 4 SCC 512 : (2006) 2 Supreme 71 : (2006) 1 UC 618

Penal Code, 1860 (IPC) — Section 144, 148, 149, 302
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Supreme Court14 Feb 2006Allowed

Smt. Seema Vs Ashwani Kumar

Supreme Court Of India · AIR 2006 SC 1158 : (2006) AIRSCW 858 : (2006) 2 ALD 57 : (2006) 3 ALT 24 : (2006) 2 AWC 1599 Supp : (2006) 2 BomCR 497 : (2006) 2 CHN 191 Supp : (2006) 101 CLT 639 : (2006) 1 CTC 552 : (2006) 127 DLT 282 : (2006) 1 DMC 327 : (2006) 2 JCR 137 : (2006) 1 JK

Hindu Marriage Act, 1955 — Section 3, 8, 8(2)Jammu and Kashmir Christian Marriage and Divorce Act, 1957 — Section 26, 37Jammu and Kashmir Muslim Marriages Registration Act, 1981 — Section 3
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Supreme Court14 Feb 2006Allowed

Anjan Kumar Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2006 SC 1177 : (2006) AIRSCW 888 : (2006) 2 BomCR 538 : (2006) 1 CTC 558 : (2006) 2 JCR 218 : (2006) 1 JKJ 59 : (2006) 3 JLJ 42 : (2006) 2 JT 385 : (2006) 1 KLT 805 : (2006) 3 MhLj 867 : (2006) 2 MLJ 1 : (2006) 2 MPHT 1 : (2006) 2 PLJR 139 : (2006) 2

Constitution of India, 1950 — Article 13, 14, 15(2), 15(3), 15(4)
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Supreme Court13 Feb 2006Dismissed

Vemareddy Kumaraswamy Reddy and Another Vs State of A.P.

Supreme Court Of India · AIR 2006 SC 3517 : (2006) AIRSCW 894 : (2006) 2 ALD 92 : (2006) 2 JT 361 : (2006) 2 SCALE 314 : (2006) 2 SCC 670 : (2006) 2 Supreme 124

Andhra Pradesh Forest Act, 1967 — Section 26Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1973 — Section 15Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Rules, 1974 — Rule 11,
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Supreme Court13 Feb 2006Allowed

Kishore Kumar Khaitan and Another Vs Praveen Kumar Singh

Supreme Court Of India · AIR 2006 SC 1474 : (2006) AIRSCW 1077 : (2006) 2 ALD 65 : (2006) 3 ALT 22 : (2006) 2 AWC 1142 Supp : (2006) 3 CHN 27 Supp : (2006) 101 CLT 659 : (2006) 3 CTC 185 : (2006) 3 JCR 162 : (2006) 2 JT 351 : (2006) 2 LW 798 : (2006) 2 MLJ 206 : (2006) 2 PLJR 237

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1, 115, 151Constitution of India, 1950 — Article 227Transfer of Property Act, 1882 — Section 107
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Supreme Court08 Feb 2006Dismissed

Sub-Divisional Officer Telegraph, Bijnor Vs The Presiding Officer Central Government Industrial Tribunal-cum-Labour Court, Kanpur and Another

Supreme Court Of India · AIR 2006 SC 3708 : (2006) AIRSCW 900 : (2006) 2 ALT 94 : (2006) 3 ALT 29 : (2006) 2 AWC 1148 Supp : (2006) 108 FLR 1153 : (2006) 2 JT 276 : (2006) 1 LLJ 1085 : (2006) 2 PLJR 106 : (2006) 2 SCALE 272 : (2006) 2 SCC 652 : (2006) SCC(L&S) 420 : (2006) 2 Supr

Industrial Disputes Act, 1947 — Section 25F
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Supreme Court06 Feb 2006Allowed

H.P. Pyarejan Vs Dasappa (Dead) by LRs. and Others

Supreme Court Of India · AIR 2006 SC 1144 : (2006) AIRSCW 715 : (2006) 3 ALT 41 : (2006) 2 AWC 1134 Supp : (2006) 3 BomCR 668 : (2006) 2 CHN 12 Supp : (2006) 2 CTC 778 : (2006) 1 CTLJ 74 : (2006) 2 JCR 202 : (2006) 1 JKJ 34 : (2006) 2 JT 228 : (2006) 2 KarLJ 239 : (2006) 3 LW 124

Civil Procedure Code, 1908 (CPC) — Section 100Specific Relief Act, 1963 — Section 16
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Supreme Court03 Feb 2006Disposed Of

Vidyawati Gupta and Others Vs Bhakti Hari Nayak and Others

Supreme Court Of India · AIR 2006 SC 1194 : (2006) AIRSCW 813 : (2006) 3 ALT 3 : (2006) 2 AWC 1580 Supp : (2006) 2 CHN 173 Supp : (2006) 2 CTC 146 : (2006) 3 JCR 200 : (2006) 2 JT 278 : (2006) 2 LW 714 : (2006) 2 MLJ 312 : (2006) 2 SCALE 203 : (2006) 2 SCC 777 : (2006) 2 Supreme

Arbitration and Conciliation Act, 1996 — Section 8Calcutta High Court (Original Side) Rules, 1914 — Rule 1Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 4 Rule 1, Order 4 Rule 1(2), Order 4 Rule 1(3), Orde
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Supreme Court03 Feb 2006Allowed

South Bengal State Transport Corpn. Vs Swapan Kumar Mitra and Others

Supreme Court Of India · AIR 2006 SC 3533 : (2006) AIRSCW 768 : (2006) 3 ALT 6 : (2006) 3 CHN 104 Supp : (2006) 109 FLR 1 : (2006) 2 JT 307 : (2006) 1 LLJ 1087 : (2006) 2 SCALE 141 : (2006) 2 SCC 584 : (2006) SCC(L&S) 553 : (2006) 2 SLJ 411 : (2006) 1 Supreme 697

Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 279, 304A, 338, 427
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Supreme Court03 Feb 2006Disposed Of

Sube Singh Vs State of Haryana and Others

Supreme Court Of India · (2006) ACJ 1138 : (2006) 1 ACR 703 : AIR 2006 SC 1117 : (2006) AIRSCW 779 : (2006) 4 ALT 22 : (2006) 2 ALT(Cri) 123 : (2006) 2 CGLJ 217 : (2006) 102 CLT 19 : (2006) CriLJ 1242 : (2006) 2 JT 235 : (2006) 1 OLR 305 : (2006) 143 PLR 746 : (2006) 2 SCALE 161

Arms Act, 1959 — Section 25Central Excises and Salt Act, 1944 — Section 1, 14Constitution of India, 1950 — Article 21, 226, 32
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Supreme Court03 Feb 2006Allowed

Municipal Corporation, Jaipur Vs Shankarlal

Supreme Court Of India · AIR 2006 SC 1155 : (2006) AIRSCW 731 : (2006) 3 ALT 21 : (2006) 2 AWC 1171 Supp : (2006) 108 FLR 1098 : (2006) 3 JCR 80 : (2006) 2 JT 523 : (2006) 2 SCALE 182 : (2006) 2 SCC 369 : (2006) 1 Supreme 637

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Supreme Court03 Feb 2006Allowed

BSES Ltd. (Now Reliance Energy Ltd.) Vs Fenner India Ltd. and Another

Supreme Court Of India · AIR 2006 SC 1148 : (2006) AIRSCW 721 : (2006) 2 ALD 1 : (2006) 1 ARBLR 388 : (2006) 2 AWC 1155 Supp : (2006) 2 BC 20 : (2006) 3 CHN 38 Supp : (2006) 130 CompCas 8 : (2006) 2 CompLJ 430 : (2006) 2 CTC 137 : (2006) 1 CTLJ 228 : (2006) 2 JT 192 : (2006) 2 LW

Arbitration and Conciliation Act, 1996 — Section 17, 9
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Supreme Court03 Feb 2006Disposed Of

Shiva Nath Prasad Vs State of West Bengal and Others

Supreme Court Of India · (2006) 1 ACR 722 : AIR 2006 SC 1181 : (2006) AIRSCW 828 : (2006) 2 ALD 76 : (2006) 2 ALT(Cri) 175 : (2006) CriLJ 1258 : (2006) 2 CTC 216 : (2006) 127 DLT 198 : (2006) 2 JT 172 : (2006) 2 SCALE 217 : (2006) 2 SCC 757 : (2006) 2 Supreme 19 : (2006) 1 UC 655

Criminal Procedure Code, 1973 (CrPC) — Section 482Evidence Act, 1872 — Section 91, 92Penal Code, 1860 (IPC) — Section 109, 120B, 204, 405, 406
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Supreme Court02 Feb 2006Allowed

Union Public Service Commission Vs Girish Jayanti Lal Vaghela and Others

Supreme Court Of India · AIR 2006 SC 1165 : (2006) AIRSCW 844 : (2006) 3 BomCR 640 : (2006) 6 CompLJ 296 : (2006) 108 FLR 996 : (2006) 2 JCR 360 : (2006) 1 JKJ 18 : (2006) 2 JT 137 : (2006) 1 MLJ 156 : (2006) 2 SCALE 115 : (2006) 2 SCC 482 : (2006) SCC(L&S) 339 : (2006) 1 SCR 100

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 2Constitution of India, 1950 — Article 16, 309, 310, 310(2), 311Workmens Compensation Act, 1923 — Section 3(1)
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