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Supreme Court Of India judgments, 2006

1,179 judgments · page 8 of 59

Supreme Court24 Nov 2006Dismissed

M.P. Mathur and Others Vs D.T.C and Others

Supreme Court Of India · AIR 2007 SC 414 : (2007) 2 ALLMR 879 : (2007) 136 DLT 297 : (2006) 12 SCALE 446 : (2006) 9 SCR 519 Supp

Constitution of India, 1950 — Article 39Orissa Sales Tax Act, 1947 — Section 6Specific Relief Act, 1963 — Section 34
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Supreme Court24 Nov 2006Allowed

State of Maharashtra Vs Shashikant S. Pujari and Others

Supreme Court Of India · AIR 2007 SC 373 : (2007) 1 ALLMR 981 : (2007) 6 ALT 14 : (2006) 12 SCALE 495 : (2006) 13 SCC 175 : (2007) 2 SCC(L&S) 499 : (2006) 10 SCR 490 Supp

Constitution of India, 1950 — Article 142Qualifications which required of a person to be appointed to the teaching staff of a University and Institutions affiliated to it) Regulation, 1991 — Regulation 2University Grants
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Supreme Court24 Nov 2006Allowed

State of M.P. and Others Vs Lalit Kumar Verma

Supreme Court Of India · AIR 2007 SC 528 : (2007) 3 ALT 23 : (2007) 112 FLR 345 : (2007) 3 JLJ 26 : (2006) 12 SCALE 642 : (2007) 1 SCC 575 : (2007) 1 SCC(L&S) 405 : (2006) 9 SCR 591 Supp

Constitution of India, 1950 — Article 12, 14, 16Industrial Disputes Act, 1947 — Section 25FRecruitment Rules — Rule 28
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Supreme Court24 Nov 2006Allowed

Chatar Singh Vs State of M.P.

Supreme Court Of India · (2007) 1 ACR 901 : AIR 2007 SC 319 : (2007) CriLJ 796 : (2007) 2 KLJ 13 : (2007) 1 OLR 227 : (2007) 3 RLW 2140 : (2006) 12 SCALE 381 : (2006) 9 SCR 369 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 31, 31(2)Penal Code, 1860 (IPC) — Section 71, 120B, 201, 302, 364, 364A, 365
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Supreme Court24 Nov 2006Dismissed

Babubhai Udesinh Parmar Vs State of Gujarat

Supreme Court Of India · (2007) 1 ACR 939 : AIR 2007 SC 420 : (2007) CriLJ 786 : (2007) 1 GLR 742 : (2007) 1 OLR 235 : (2006) 12 SCALE 385 : (2006) 9 SCR 401 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 164, 164(2), 164(3), 164(4), 313Evidence Act, 1872 — Section 24
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Supreme Court24 Nov 2006Allowed

G.L. Vijain Vs K. Shankar

Supreme Court Of India · (2006) 5 CTC 796 : (2007) 1 KLT 273 : (2007) 1 MLJ 630 : (2007) 146 PLR 564 : (2007) 3 RLW 2007 : (2006) 12 SCALE 649 : (2006) 10 SCR 583 Supp

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, Order 41 Rule 5, Order 9 Rule 13, Order 9 Rule 7, 115Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 25
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Supreme Court24 Nov 2006Dismissed

Gagan Kanojia and Another Vs State of Punjab

Supreme Court Of India · (2007) 1 ACR 231 : (2007) 2 ALT(Cri) 260 : (2006) 12 SCALE 479 : (2006) 9 SCR 413 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 164, 366Evidence Act, 1872 — Section 6, 8Penal Code, 1860 (IPC) — Section 27, 201, 302, 34, 364, 366
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Supreme Court24 Nov 2006Allowed

Dilip and Another Vs State of M.P.

Supreme Court Of India · (2007) 1 ACR 912 : AIR 2007 SC 369 : (2007) CLT 534 Supp : (2007) CriLJ 880 : (2008) 1 JLJ 142 : (2007) 1 RLW 630 : (2006) 12 SCALE 331 : (2007) 1 SCC 450 : (2006) 9 SCR 390 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 100, 161, 165, 51(2), 52Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 8, 18, 41, 41(1), 41(2), 42, 42(1), 42(2), 43, 50, 57, 57(1)
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Supreme Court24 Nov 2006Disposed Of

Sasi Thomas Vs State and Others

Supreme Court Of India · (2007) 1 ACR 223 : (2007) 2 ALT(Cri) 299 : (2007) 1 DMC 383 : (2007) 2 JCR 240 : (2007) 1 PLJR 193 : (2006) 12 SCALE 507 : (2006) 12 SCC 421 : (2006) 9 SCR 450 Supp

Constitution of India, 1950 — Article 14, 41, 142, 32Criminal Procedure Code, 1973 (CrPC) — Section 173(8), 216, 311, 391, 482Penal Code, 1860 (IPC) — Section 201, 302, 306
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Supreme Court23 Nov 2006Allowed

State of U.P. and Others Vs Desh Raj

Supreme Court Of India · AIR 2007 SC 628 : AIR 2006 SC 1712 : (2006) AIRSCW 1526 : (2007) 5 ALT 28 : (2007) 1 AWC 431 Supp : (2006) CriLJ 2108 : (2007) 1 JT 306 : (2006) 13 SCALE 382 : (2006) 3 SCALE 194 : (2007) 1 SCC 257 : (2006) 10 SCR 352 Supp : (2006) 2 Supreme 710 : (2006)

Constitution of India, 1950 — Article 14, 16, 309
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Supreme Court22 Nov 2006Allowed

Srikant Vs District Magistrate, Bijapur and Others

Supreme Court Of India · (2007) 1 ACR 893 : (2007) 2 JCR 216 : (2007) 1 KarLJ 337 : (2007) 2 KLJ 17 : (2006) 12 SCALE 270 : (2007) 1 SCC 486 : (2006) 9 SCR 312 Supp

Constitution of India, 1950 — Article 136, 22(5), 226, 32Preventive Detention Act, 1950 — Section 3(2)
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Supreme Court22 Nov 2006Disposed Of

Reliance Salt Ltd. Vs Cosmos Enterprises and Another

Supreme Court Of India · (2007) 5 ALT 22 : (2007) 1 BC 480 : (2006) 134 CompCas 645 : (2006) 10 JT 529 : (2006) 12 SCALE 286 : (2006) 13 SCC 599 : (2006) 9 SCR 280 Supp

Civil Procedure Code, 1908 (CPC) — Section 100AContract Act, 1872 — Section 126, 17
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