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Supreme Court Of India judgments, 2006

1,179 judgments · page 58 of 59

Supreme Court18 Jan 2006Allowed

Union of India (UOI) and Others Vs Flight Cadet Ashish Rai

Supreme Court Of India · AIR 2006 SC 1243 : (2006) AIRSCW 443 : (2006) 2 ALT 17 : (2006) 1 AWC 958 Supp : (2006) 108 FLR 855 : (2006) 1 JKJ 8 : (2006) 1 JT 423 : (2006) 1 PLJR 449 : (2006) 1 SCALE 339 : (2006) 2 SCC 364 : (2006) SCC(L&S) 312 : (2006) 1 SCR 457 : (2006) 2 SLJ 186

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Supreme Court18 Jan 2006Allowed

Ram Bachan Rai and Others Vs Ram Udar Rai and Others

Supreme Court Of India · (2006) AIRSCW 961 : (2006) AIRSCW 344 : (2006) 1 ALT 63 : (2006) 1 BLJR 194 : (2006) 3 BomCR 836 : (2006) 2 CHN 80 Supp : (2006) 1 CTC 431 : (2006) 1 JCR 245 : (2006) 2 JT 522 : (2006) 2 PLJR 72 : (2006) 1 SCALE 338 : (2006) 1 SCC 625 : (2006) 1 SCR 455 :

Limitation Act, 1963 — Article 136
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Supreme Court17 Jan 2006Allowed

Om Parkash Vs State of Haryana

Supreme Court Of India · AIR 2006 SC 894 : (2006) AIRSCW 368 : (2006) 1 ALD(Cri) 269 : (2006) CriLJ 972 : (2006) 1 JT 343 : (2006) 2 PLJR 90 : (2006) 1 SCALE 290 : (2006) 5 SCC 688 : (2006) 1 SCR 423 : (2006) 1 Supreme 275

Penal Code, 1860 (IPC) — Section 201, 302Prevention of Corruption Act, 1988 — Section 12, 20
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Supreme Court17 Jan 2006Allowed

State of Gujarat and Another Vs Akshay Amrutlal Thakkar

Supreme Court Of India · AIR 2006 SC 943 : (2006) AIRSCW 373 : (2006) 2 GLR 1562 : (2006) 1 JT 417 : (2006) 2 PLJR 31 : (2006) 1 SCALE 299 : (2006) 2 SCC 309 : (2006) SCC(L&S) 290 : (2006) 1 SCR 439 : (2006) 2 SLJ 174 : (2006) 1 Supreme 325 : (2006) 1 UJ 403

Bombay Home Guards Act, 1947 — Section 1(1), 1(3), 2, 2(1), 2(2)Bombay Home Guards Rules, 1953 — Rule 11, 12, 2(2), 2(3), 2(6)
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Supreme Court17 Jan 2006Allowed

Surender Singh Vs State of Haryana

Supreme Court Of India · (2006) 1 ACR 838 : (2006) 1 JT 645 : (2006) 1 SCALE 279 : (2006) 9 SCC 247 : (2006) 1 SCR 431 : (2006) 1 UC 584

Arms Act, 1959 — Section 25Penal Code, 1860 (IPC) — Section 392, 394, 397
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Supreme Court17 Jan 2006Dismissed

Kanchan and Others Vs State Transport Appellate Tribunal and Others

Supreme Court Of India · (2006) 1 ACC 580 : AIR 2006 SC 3444 : (2006) AIRSCW 1583 : (2006) 2 ALT 7 : (2006) 2 AWC 1348 Supp : (2006) 2 JCR 127 : (2006) 1 JKJ 15 : (2006) 2 JT 152 : (2006) 2 MLJ 285 : (2006) 2 SCALE 113 : (2006) 2 SCC 413 : (2006) 1 SCR 451 : (2006) 1 Supreme 567

Motor Vehicles Act, 1988 — Section 68(3)
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Supreme Court17 Jan 2006Dismissed

Most. Etwari Devi and Others Vs Most. Parvati Devi

Supreme Court Of India · AIR 2006 SC 970 : (2006) AIRSCW 447 : (2006) 2 ALT 1 : (2006) 2 AWC 1352 Supp : (2006) 2 CHN 82 Supp : (2006) 1 CTC 494 : (2006) 4 JCR 23 : (2006) 2 JT 419 : (2006) 2 PLJR 89 : (2006) 2 PLJR 88 : (2006) 1 RD 369 : (2006) 100 RD 369 : (2006) 1 SCALE 366 :

Civil Procedure Code, 1908 (CPC) — Section 100Specific Relief Act, 1963 — Section 16
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Supreme Court16 Jan 2006dismissed

Mohd. Sartaj and Another Vs State of U.P. and Others

Supreme Court Of India · AIR 2006 SC 3492 : (2006) AIRSCW 399 : (2006) 1 AWC 950 Supp : (2006) 108 FLR 847 : (2006) 1 JT 331 : (2006) 2 PLJR 167 : (2006) 1 SCALE 265 : (2006) 2 SCC 315 : (2006) SCC(L&S) 295 : (2006) 1 SCR 377 : (2006) 2 SLJ 208 : (2006) 1 Supreme 262 : (2006) 1 U

Constitution of India, 1950 — Article 226Industrial Disputes (Central) Rules, 1957 — Rule 42, 43Uttar Pradesh Basic Education (Teachers) Service Rules, 1981 — Rule 5, 8
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Supreme Court16 Jan 2006Allowed

C.T. Radhakrishnan Vs C.T. Viswanathan Nair and Another

Supreme Court Of India · AIR 2006 SC 910 : (2006) AIRSCW 313 : (2006) 2 CHN 40 Supp : (2006) 1 JT 318 : (2006) 1 KLT 459 : (2006) 1 SCALE 258 : (2006) 1 SCC 794 : (2006) 1 SCR 366 : (2006) 1 Supreme 231

Madras Marumakkathayam Act, 1932 — Section 38
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Supreme Court16 Jan 2006Allowed

Employers in relation to the Management of Sudamdih Colliery of Bharat Coking Coal Ltd. Vs Their workmen represented by Rashtriya Colliery Mazdoor Sangh

Supreme Court Of India · AIR 2006 SC 946 : (2006) AIRSCW 378 : (2006) AIRSCW 912 : (2006) 2 ALD 25 : (2006) 1 BLJR 197 : (2006) 1 JCR 250 : (2006) 1 JT 411 : (2006) 1 LLJ 820 : (2006) 1 SCALE 284 : (2006) 2 SCC 329 : (2006) SCC(L&S) 306 : (2006) 1 SCR 391 : (2006) 3 SLJ 428 : (20

Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 10(1), 10(2)Industrial Disputes Act, 1947 — Section 10, 2
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Supreme Court13 Jan 2006Dismissed

Rameshchandra Nandlal Parikh Vs State of Gujarat and Another

Supreme Court Of India · AIR 2006 SC 915 : (2006) AIRSCW 319 : (2006) 2 BC 178 : (2006) CriLJ 964 : (2006) 1 CTC 489 : (2006) 194 ELT 140 : (2006) 2 GLR 1365 : (2006) 1 JT 326 : (2006) 2 PLJR 69 : (2006) 2 RLW 1090 : (2006) 1 SCALE 254 : (2006) 1 SCC 732 : (2006) 1 Supreme 195 :

Banking Regulation Act, 1949 — Section 18, 24, 35AConstitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 154, 155, 156, 156(3), 157
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Supreme Court13 Jan 2006Dismissed

K.K. Bhalla Vs State of M.P. and Others

Supreme Court Of India · AIR 2006 SC 898 : (2006) AIRSCW 345 : (2006) 1 JLJ 303 : (2006) 1 JT 300 : (2006) 1 MLJ 134 : (2006) 1 MPHT 392 : (2006) 1 PLJR 452 : (2006) 1 SCALE 238 : (2006) 3 SCC 581 : (2006) 1 SCR 341 : (2006) 1 Supreme 237

Constitution of India, 1950 — Article 136, 14, 166Madhya Pradesh Nagar Tatha Gram Nivesh Adhiniyam, 1973 — Section 2, 3, 30, 49, 53Madhya Pradesh Nagar Tatha Gram Nivesh Viksit Bhoomiyo, Griho, Bhavano Tatha Anya Sanracha
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Supreme Court12 Jan 2006Dismissed

Dresser Rand S.A. Vs BINDAL Agro Chem Ltd. and K.G. Khosla Compressors Ltd.

Supreme Court Of India · AIR 2006 SC 871 : (2006) AIRSCW 3274 : (2006) AIRSCW 277 : (2006) 1 ARBLR 171 : (2006) 131 CompCas 805 : (2006) 126 DLT 437 : (2006) 1 JT 262 : (2006) 2 LW 849 : (2006) 1 SCALE 218 : (2006) 1 SCC 751 : (2006) 1 SCR 308 : (2006) 4 Supreme 474 : (2006) 1 Su

Arbitration Act, 1940 — Section 33, 34Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Foreign Awards (Recognition and Enforcement) Act, 1961 — Section 3
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Supreme Court10 Jan 2006Allowed

Union of India (UOI) and Others Vs Devendra Nath Rai

Supreme Court Of India · (2006) 1 ACR 917 : (2006) AIRSCW 336 : (2006) 4 ALT 2 : (2006) 101 CLT 702 : (2006) CriLJ 967 : (2006) 1 JKJ 1 : (2006) 1 JT 370 : (2006) 2 PLJR 64 : (2006) 1 SCALE 304 : (2006) 2 SCC 243 : (2006) 1 SCR 295 : (2006) 1 Supreme 295 : (2006) 1 UPLBEC 727

Army Act, 1950 — Section 153, 69Constitution of India, 1950 — Article 19, 21Criminal Procedure Code, 1973 (CrPC) — Section 235(2), 354(3)
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Supreme Court10 Jan 2006Disposed Of

Union of India (UOI) and Others Vs Subedar Devassy PV

Supreme Court Of India · AIR 2006 SC 909 : (2006) AIRSCW 342 : (2006) 2 ALD 30 : (2006) 2 AWC 1350 Supp : (2006) CriLJ 971 : (2006) 2 JCR 103 : (2006) 1 JLJ 352 : (2006) 1 JT 382 : (2006) 2 KLJ 221 : (2006) 2 PLJR 73 : (2006) 1 SCALE 334 : (2006) 1 SCC 613 : (2006) 1 SCR 303 : (2

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Supreme Court10 Jan 2006Allowed

K.C. Skaria Vs The Govt. of State of Kerala and Another

Supreme Court Of India · AIR 2006 SC 811 : (2006) AIRSCW 265 : (2006) 2 ALD 10 : (2006) 1 AWC 940 Supp : (2006) 101 CLT 758 : (2007) 1 CTLJ 196 : (2006) 1 JT 287 : (2006) 1 KLT 466 : (2006) 3 LW 111 : (2006) 2 MhLj 769 : (2006) 1 MLJ 124 : (2006) 2 MPHT 421 : (2006) MPLJ 70 : (20

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 16, Order 21 Rule 13, Order 21 Rule 15, Order 21 Rule 16, 149Contract Act, 1872 — Section 213Kerala Court Fees and Suits Valuation Act, 1959 — Section 35, 4
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Supreme Court10 Jan 2006

K.C. Skaria Vs The Government of Kerala and Another

Supreme Court Of India · (2006) 01 SC CK 0001

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 13, Order 20 Rule 15, Order 20 Rule 16, 149Contract Act, 1872 — Section 213Kerala Court Fees and Suits Valuation Act, 1959 — Section 14, 22, 25, 35, 4
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