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Supreme Court Of India judgments, 2006

1,179 judgments · page 57 of 59

Supreme Court31 Jan 2006Dismissed

Tanaji Ramchandra Nimhan Vs Swati Vinayak Nimhan and Others

Supreme Court Of India · AIR 2006 SC 1218 : (2006) AIRSCW 673 : (2006) 3 ALT 1 : (2006) 3 BomCR 166 : (2006) 2 JT 129 : (2006) 2 MhLj 762 : (2006) 2 SCALE 81 : (2006) 2 SCC 300 : (2006) 1 SCR 948 : (2006) 1 Supreme 593

Bombay Provincial Municipal Corporations Act, 1949 — Section 16, 403
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Supreme Court30 Jan 2006Allowed

Mayar (H.K.) Ltd. and Others Vs Owners and Parties, Vessel M.V. Fortune Express and Others

Supreme Court Of India · AIR 2006 SC 1828 : (2006) AIRSCW 863 : (2006) 2 ALD 36 : (2006) 3 BC 156 : (2006) 2 CHN 53 Supp : (2006) 2 JCR 344 : (2006) 2 JT 48 : (2006) 2 SCALE 30 : (2006) 3 SCC 100 : (2006) 1 SCR 860 : (2006) 1 Supreme 677

Carriage of Goods by Sea Act, 1925 — Section 2Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16, Order 6 Rule 2, Order 7 Rule 11, 10
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Supreme Court30 Jan 2006Allowed

Puran and Others Vs Gram Panchayat, Faridabad

Supreme Court Of India · (2006) 2 JT 38 : (2006) 143 PLR 341 : (2006) 2 SCALE 2 : (2006) 2 SCC 433 : (2006) 1 UJ 628

Punjab Occupancy Tenants (Vesting of Proprietary Rights) Act, 1952 — Section 3Punjab Tenancy Act, 1887 — Section 5, 6, 7, 8Punjab Village Common Lands (Regulation) Act, 1961 — Section 4(1), 4(2), 4(3)
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Supreme Court30 Jan 2006Dismissed

The Regional Provident Fund Commissioner, Mangalore Vs Central Aercanut and Coca Marketing and Processing Co-op. Ltd., Mangalore

Supreme Court Of India · AIR 2006 SC 971 : (2006) AIRSCW 449 : (2006) 2 ALD 62 : (2006) 2 ALT 22 : (2006) 108 FLR 805 : (2006) 2 JCR 121 : (2006) 2 JT 45 : (2006) 2 KarLJ 287 : (2006) 1 LLJ 995 : (2006) 1 PLJR 472 : (2006) 2 SCALE 8 : (2006) 2 SCC 381 : (2006) SCC(L&S) 323 : (200

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 2, 7AIndustrial Employment (Standing Orders) Act, 1946 — Section 10, 11, 12, 12A, 12A(1)Industrial Employment (Standing Orders) Central Rules, 194
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Supreme Court27 Jan 2006Disposed Of

The Workmen of Bhurkunda Colliery of Central Coalfields Ltd. Vs The Management of Bhurkunda Colliery of Central Coalfields Ltd. Employers in relation to the Management of Bhurkunda Colliery of Central Coalfields Ltd., Ranchi

Supreme Court Of India · (2006) AIRSCW 452 : (2006) AIRSCW 2740 : (2006) 2 ALT 26 : (2006) 108 FLR 826 : (2006) 2 JCR 123 : (2006) 2 JT 1 : (2006) 1 LLJ 842 : (2006) 2 PLJR 1 : (2006) 1 SCALE 595 : (2006) 3 SCC 297 : (2006) SCC(L&S) 530 : (2006) 1 SCR 851 : (2006) 2 SLJ 190 : (20

Constitution of India, 1950 — Article 14, 16, 19
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Supreme Court27 Jan 2006Allowed

Sandvik Asia Ltd. Vs Commissioner of Income Tax-I, Pune and Others

Supreme Court Of India · AIR 2006 SC 1223 : (2006) AIRSCW 468 : (2006) 3 ALT 28 : (2006) 4 BomCR 886 : (2006) 1 CTC 741 : (2006) 200 CTR 505 : (2006) 196 ELT 257 : (2006) 280 ITR 643 : (2006) 2 JT 7 : (2006) 2 MLJ 25 : (2006) 1 SCALE 569 : (2006) 2 SCC 508 : (2006) 1 SCR 811 : (2

Central Excises and Salt Act, 1944 — Section 11B, 11B(1), 35FCustoms Act, 1962 — Section 129E, 27(1)Income Tax Act, 1961 — Section 139(8), 2(43), 214, 214(1), 214(1A)
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Supreme Court25 Jan 2006Disposed Of

Nisar Khan @ Guddu and Others Vs State of Uttaranchal

Supreme Court Of India · (2006) 1 ACR 735 : (2006) 1 ALD(Cri) 580 : (2006) 2 ALT(Cri) 90 : (2006) 2 JT 262 : (2006) 2 SCALE 25 : (2006) 9 SCC 386 : (2006) 1 UC 577 : (2006) 1 UJ 593

Arms Act, 1959 — Section 25, 27Evidence Act, 1872 — Section 25, 26, 27Penal Code, 1860 (IPC) — Section 148, 149, 302
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Supreme Court25 Jan 2006Allowed

The Commissioner of Police and Others Vs Syed Hussain

Supreme Court Of India · AIR 2006 SC 1246 : (2006) AIRSCW 908 : (2006) 2 CGLJ 75 : (2006) 108 FLR 1155 : (2006) 2 JCR 207 : (2006) 2 JT 332 : (2006) 1 OLR 439 : (2006) 2 PLJR 243 : (2006) 2 SCALE 301 : (2006) 3 SCC 173 : (2006) SCC(L&S) 503 : (2006) 1 SCR 805 : (2006) 2 Supreme 1

Constitution of India, 1950 — Article 14
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Supreme Court24 Jan 2006Dismissed

Rameshwar Prasad and Others Vs Union of India (UOI) and Another

Supreme Court Of India · AIR 2006 SC 980 : (2006) AIRSCW 494 : (2006) 3 CTC 209 : (2006) 1 JT 457 : (2006) 2 MLJ 67 : (2006) 1 PLJR 249 : (2006) 1 SCALE 385 : (2006) 2 SCC 1 : (2006) 1 SCR 562 : (2006) 1 Supreme 393

Constitution of India, 1950 — Article 102, 103(2), 13, 131, 14Evidence Act, 1872 — Section 106Government of India (Amendment) Act, 1919 — Section 21
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Supreme Court23 Jan 2006Allowed

L.I.C. of India Vs Sushil

Supreme Court Of India · (2006) 2 AWC 1353 Supp : (2006) 2 BomCR 563 : (2006) 108 BOMLR 311 : (2006) 108 FLR 1175 : (2006) 1 JKJ 13 : (2006) 2 JT 330 : (2006) 1 LLJ 860 : (2006) 1 PLJR 503 : (2006) 1 SCALE 558 : (2006) 2 SCC 471 : (2006) SCC(L&S) 329 : (2006) 1 SCR 558 : (2006) 2

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Supreme Court23 Jan 2006Disposed Of

Chairman-cum-M.D., T.N.C.S. Corpn. Ltd. and Others Vs K. Meerabai

Supreme Court Of India · AIR 2006 SC 3522 : (2006) AIRSCW 701 : (2006) 2 CHN 124 Supp : (2006) 1 CTC 348 : (2006) 108 FLR 940 : (2006) 1 LLJ 826 : (2006) 2 LW 532 : (2006) 1 MLJ 166 : (2006) 1 SCALE 546 : (2006) 2 SCC 255 : (2006) SCC(L&S) 265 : (2006) 1 SCR 540 : (2006) 2 SLJ 15

Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 409, 477A
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Supreme Court20 Jan 2006Partly Allowed

Radha Mohan Singh Vs State of U.P.

Supreme Court Of India · (2006) 1 KLJ 535

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 161, 174, 175, 313, 329, 392, 429Penal Code, 1860 (IPC) — Section 140, 141, 147, 148, 149, 300, 321, 302, 304, 323, 324, 326
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Supreme Court20 Jan 2006Dismissed

Shrikant Vs Vasantrao and Others

Supreme Court Of India · AIR 2006 SC 918 : (2006) AIRSCW 385 : (2006) 2 ALT 44 : (2006) 108 BOMLR 320 : (2006) 1 JT 394 : (2006) 2 MhLj 1 : (2006) 1 OLR 393 : (2006) 1 SCALE 344 : (2006) 2 SCC 682 : (2006) 1 SCR 496 : (2006) 1 Supreme 344 : (2006) 1 UJ 357

Constitution of India, 1950 — Article 102(1), 12, 14, 16, 171General Clauses Act, 1897 — Section 2(60)Maharashtra Godawari Marathwada Irrigation Development Corporation Act, 1998 — Section 15, 3, 3(1), 3(2)
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Supreme Court20 Jan 2006Dismissed

Radha Mohan Singh @ Lal Saheb and Others Vs State of U.P.

Supreme Court Of India · (2006) 1 ACR 825 : AIR 2006 SC 951 : (2006) AIRSCW 421 : (2006) 1 ALD(Cri) 414 : (2006) 2 ALT(Cri) 93 : (2006) CriLJ 1121 : (2006) 2 CTC 762 : (2006) 1 JT 428 : (2006) 1 OLR 337 : (2006) 1 SCALE 369 : (2006) 2 SCC 450 : (2006) 1 SCR 519 : (2006) 1 Supreme

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 161, 174, 174(1), 174(2), 175Penal Code, 1860 (IPC) — Section 141, 147, 148, 149, 300
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Supreme Court19 Jan 2006Dismissed

Iqbal Naseer Usmani Vs Central Bank of India and Others

Supreme Court Of India · AIR 2006 SC 893 : (2006) AIRSCW 360 : (2006) 2 ALT 32 : (2006) 1 AWC 962 Supp : (2006) 1 BC 570 : (2006) 2 CHN 111 Supp : (2006) 1 JT 380 : (2006) 2 MLJ 51 : (2006) 2 PLJR 87 : (2006) 100 RD 364 : (2006) 1 RD 364 : (2006) 1 SCALE 360 : (2006) 2 SCC 241 :

Uttar Pradesh Public Moneys (Recovery of Dues) Act, 1972 — Section 2, 3, 3(1)
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Supreme Court19 Jan 2006Disposed Of

Shailesh Jasvantbhai and Another Vs State of Gujarat and Others

Supreme Court Of India · (2006) 1 ACR 821 : (2006) AIRSCW 436 : (2006) 1 ALT(Cri) 257 : (2006) CriLJ 1132 : (2006) 2 GLR 1428 : (2006) 1 JT 639 : (2006) 1 SCALE 561 : (2006) 2 SCC 359 : (2006) 1 SCR 477 : (2006) 1 Supreme 389 : (2006) 1 UJ 398

Bombay Police Act, 1951 — Section 135Penal Code, 1860 (IPC) — Section 114, 307, 324, 504
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Supreme Court18 Jan 2006Dismissed

Vikram Cement Vs Commnr. of Central Excise, Indore

Supreme Court Of India · (2006) AIRSCW 362 : (2006) 3 ALT 2 : (2006) 194 ELT 3 : (2006) 1 JT 385 : (2006) 1 SCALE 327 : (2006) 2 SCC 351 : (2006) 1 SCR 465 : (2006) 1 Supreme 288

Central Excise Rules, 1944 — Rule 57A, 57B, 57C, 57D, 57E
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