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Supreme Court Of India judgments, 2006

1,179 judgments · page 9 of 59

Supreme Court22 Nov 2006Disposed Of

Surender Vs State of Haryana

Supreme Court Of India · (2007) 2 ACR 1900 : (2007) CLT 540 Supp : (2007) CriLJ 779 : (2007) OLR 540 Supp : (2006) 12 SCALE 254 : (2006) 12 SCC 375 : (2006) 10 SCR 296 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 306, 34, 498A
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Supreme Court22 Nov 2006Allowed

Union of India (UOI) and Another Vs Kunisetty Satyanarayana

Supreme Court Of India · AIR 2007 SC 906 : (2007) 112 FLR 325 : (2007) 1 PLJR 121 : (2006) 12 SCALE 262 : (2006) 12 SCC 28 : (2007) 2 SCC(L&S) 304 : (2006) 10 SCR 257 Supp : (2007) 3 SLJ 338

Central Civil Services (Conduct) Rules, 1964 — Rule 3(1)Constitution of India, 1950 — Article 226
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Supreme Court22 Nov 2006Allowed

Commissioner of Income Tax, Kolkata Vs Hoogly Mills Co. Ltd.

Supreme Court Of India · (2006) 206 CTR 301 : (2007) 112 FLR 332 : (2006) 287 ITR 333 : (2006) 10 JT 393 : (2006) 12 SCALE 265 : (2007) 1 SCC 571 : (2006) 9 SCR 265 Supp : (2006) 2 UJ 1532

Income Tax Act, 1961 — Section 32, 32(1), 43(3)Payment of Gratuity Act, 1972 — Section 4(1)
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Supreme Court21 Nov 2006Allowed

Lekha Vs P. Anil Kumar

Supreme Court Of India · (2007) 1 ALT 35 : (2007) 1 CHN 98 Supp : (2007) CLT 893 Supp : (2007) 1 DMC 57 : (2007) 2 JCR 221 : (2006) 10 JT 516 : (2007) 1 KLT 9 : (2006) 4 LW 768 : (2007) 2 MLJ 298 : (2007) 148 PLR 71 : (2006) 12 SCALE 163 : (2006) 9 SCR 234 Supp : (2007) 3 ShimLC

Guardians and Wards Act, 1890 — Section 17, 25
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Supreme Court21 Nov 2006Allowed

E.S.I.C. Vs C.C. Santhakumar

Supreme Court Of India · (2007) 112 FLR 636 : (2007) 2 JCR 132 : (2006) 10 JT 549 : (2007) 1 KLT 133 : (2007) 2 LLJ 3 : (2007) 1 LW 622 : (2007) 147 PLR 191 : (2006) 12 SCALE 171 : (2007) 1 SCC 584 : (2007) 1 SCC(L&S) 413 : (2006) 9 SCR 212 Supp

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14BEmployees State Insurance (Amendment) Act, 1966 — Section 38, 39, 40, 41, 42Employees State Insurance (Amendment) Act, 1989 — Section 39(
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Supreme Court21 Nov 2006Allowed

Rishikesh Sharma Vs Saroj Sharma

Supreme Court Of India · (2007) 1 ALT 1 : (2007) 1 AWC 946 Supp : (2007) CLT 901 Supp : (2006) 5 CTC 703 : (2007) 1 DMC 77 : (2007) 2 JCR 239 : (2007) 3 MhLj 1 : (2007) MPLJ 319 : (2007) 2 MPLJ 319 : (2007) OLR 901 Supp : (2007) 1 PLJR 81 : (2006) 12 SCALE 282 : (2007) 2 SCC 263

Hindu Marriage Act, 1955 — Section 28
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Supreme Court20 Nov 2006Allowed

Sanghamitra Ghosh Vs Kajal Kumar Ghosh

Supreme Court Of India · (2007) 2 ALLMR 927 : (2007) 5 ALT 19 : (2007) 1 CALLT 102 : (2007) 1 DMC 105 : (2006) 10 JT 288 : (2007) 1 PLJR 75 : (2007) 148 PLR 76 : (2006) 11 SCALE 313 : (2007) 2 SCC 220 : (2006) 9 SCR 156 Supp

Constitution of India, 1950 — Article 142Criminal Procedure Code, 1973 (CrPC) — Section 125Dowry Prohibition Act, 1961 — Section 3, 4
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Supreme Court20 Nov 2006Allowed

Oil and Natural Gas Corpn. Ltd. Vs Engineering Mazdoor Sangh

Supreme Court Of India · AIR 2007 SC 920 : (2007) 5 ALT 23 : (2006) 10 JT 635 : (2007) MPLJ 443 : (2007) 3 RLW 1819 : (2006) 12 SCALE 156 : (2007) 1 SCC 250 : (2007) 1 SCC(L&S) 157 : (2006) 9 SCR 177 Supp : (2009) 1 SLJ 448

Industrial Disputes Act, 1947 — Section 33, 33(1), 33A
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