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Supreme Court Of India judgments

59,848 judgments · page 1,259 of 2,993

Supreme Court07 Dec 2006Allowed

State of Karnataka and Others Vs Ameerbi and Others

Supreme Court Of India · (2007) 1 JT 279 : (2007) 1 LLJ 996 : (2006) 13 SCALE 319 : (2007) 11 SCC 681 : (2006) SCR 329 Supp

Administrative Tribunals Act, 1985 — Section 14, 14(1), 15, 3Constitution of India, 1950 — Article 12, 14, 14(1), 16, 77, 162, 191(1), 309, 310, 310(2), 311Representation of the People Act, 1951 — Section 10
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Supreme Court07 Dec 2006Allowed

Nagar Nigam, Meerut Vs Al Faheem Meat Exports Pvt. Ltd and Others

Supreme Court Of India · (2007) 2 AWC 1366 Supp : (2007) 1 JT 484 : (2007) 1 SCALE 88 : (2006) 13 SCC 382 : (2006) 10 SCR 354 Supp : (2007) 1 UC 597

Constitution of India, 1950 — Article 12, 14, 21, 226Uttar Pradesh Municipal Corporation Act, 1959 — Section 422, 423, 423(1), 423(2)
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Supreme Court06 Dec 2006Disposed Of

K. Karunakaran Vs State of Kerala

Supreme Court Of India · (2007) 1 ACR 502 : (2007) 1 CTC 535 : (2007) 208 ELT 322 : (2007) 1 KLT 58 : (2006) 13 SCALE 88 : (2007) 1 SCC 59 : (2006) 10 SCR 283 Supp : (2007) 5 STR 323

Criminal Procedure Code, 1973 (CrPC) — Section 321Penal Code, 1860 (IPC) — Section 120BPrevention of Corruption Act, 1988 — Section 13(1)(d), 13(2)
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Supreme Court06 Dec 2006Allowed

Raghunath Rai Bareja and Another Vs Punjab National Bank and Others

Supreme Court Of India · (2007) 2 ALT 114 : (2007) 1 AWC 507 Supp : (2007) 135 CompCas 163 : (2007) 1 CompLJ 108 : (2007) 5 CTC 642 : (2007) 1 JT 542 : (2007) 1 LW 611 : (2007) 3 MhLj 83 : (2007) MPLJ 306 : (2006) 13 SCALE 511 : (2007) 2 SCC 230 : (2006) 10 SCR 287 Supp

Civil Procedure Code, 1908 (CPC) — Order 34 Rule 11Companies (Court) Rules, 1959 — Rule 10, 117, 9Companies Act, 1956 — Section 446, 446(1), 446(3)
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Supreme Court06 Dec 2006Dismissed

Lalu Prasad @ Lalu Prasad Yadav Vs State of Bihar through CBI (AHD), Patna

Supreme Court Of India · (2007) 1 ACR 136 : (2007) 1 JT 183 : (2007) 1 KLT 47 : (2006) 13 SCALE 91 : (2007) 1 SCC 49 : (2006) 10 SCR 251 Supp

Prevention Of Corruption Act, 1988 — Section 5(2), 5(3A), 6, 13(1)(e), 13(2), 19(1), 19(1)(b), 19(2)Code of Criminal Procedure, 1973 — Section 173, 197, 227, 239, 240, 245Indian Penal Code, 1860 — Section 107, 109, 161, 164, 165
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Supreme Court06 Dec 2006Dismissed

Parkash Singh Badal and Another Vs State of Punjab and Others

Supreme Court Of India · (2007) 1 ACR 78 : AIR 2007 SC 1274 : (2007) AIRSCW 1415 : (2007) 3 ALD 8 : (2007) 1 ALD(Cri) 760 : (2007) 1 ALT(Cri) 122 : (2007) CLT 567 Supp : (2007) 1 JT 89 : (2006) 13 SCALE 54 : (2007) 1 SCC 1 : (2006) 10 SCR 197 Supp : (2006) 8 Supreme 964

Constitution Of India, 1950 — Article 141, 192, 233, 234, 235Code Of Criminal Procedure, 1973 — Section 2(c), 2(o), 41(1)(a), 41(1)(g), 154(1), 154, 154(3), 155, 155(2), 155(3), 155(4), 156(1), 156(3), 157, 157(1), 157(2), 170, 173, 173(2), 173(8), 175(5), 190, 190(c), 193, 196, 197, 197(1), 197(2), 215, 220, 452Prevention Of Corruption Act, 1947 — Section 5, 5(1)(d), 5(2), 6, 6(1), 6(2)
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Supreme Court06 Dec 2006Dismissed

Rotash Vs State of Rajasthan

Supreme Court Of India · (2007) 1 ACR 129 : (2007) 1 ALD(Cri) 217 : (2007) 2 ALT(Cri) 314 : (2007) CLT 854 Supp : (2007) CriLJ 758 : (2007) OLR 854 Supp : (2006) 13 SCALE 186 : (2006) 12 SCC 64 : (2006) 10 SCR 264 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 33, 34, 37
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Supreme Court05 Dec 2006Dismissed

Municipal Corporation, Jabalpur Vs Om Prakash Dubey

Supreme Court Of India · AIR 2007 SC 893 : (2007) 1 AWC 422 Supp : (2007) 112 FLR 810 : (2007) 2 JLJ 248 : (2007) 1 LLJ 1026 : (2007) 3 RLW 1804 : (2006) 13 SCALE 266 : (2007) 1 SCC 373 : (2007) 1 SCC(L&S) 256 : (2006) 10 SCR 85 Supp : (2007) 3 SLJ 31

Constitution of India, 1950 — Article 12, 136, 14, 16, 162Contempt of Courts Act, 1971 — Section 12, 19Madhya Pradesh Municipal Corporation Act, 1956 — Section 58
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Supreme Court05 Dec 2006Allowed

Hori Lal and Another Vs State of U.P.

Supreme Court Of India · (2007) 1 ACR 172 : (2007) 1 ADJ 222 : (2007) 1 ALD(Cri) 202 : (2007) 1 ALT(Cri) 191 : (2007) CLT 860 Supp : (2007) CriLJ 1181 : (2007) 1 JT 290 : (2006) 13 SCALE 174 : (2006) 10 SCR 60 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 141, 142, 149, 302, 307
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Supreme Court05 Dec 2006Allowed

Sankar Dastidar Vs Shrimati Banjula Dastidar and Another

Supreme Court Of India · AIR 2007 SC 514 : (2007) 1 ALLMR 474 : (2007) 5 ALT 8 : (2007) 1 AWC 625 Supp : (2007) 2 CHN 15 Supp : (2007) 2 CTC 570 : (2007) 2 JCR 234 : (2007) 147 PLR 232 : (2007) 2 RLW 1647 : (2006) 13 SCALE 598 : (2006) 13 SCC 470 : (2006) 10 SCR 101 Supp

Limitation Act, 1963 — Article 68, 69, 91, 22
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Supreme Court05 Dec 2006Allowed

Kulwinder Singh Vs State of Punjab

Supreme Court Of India · (2007) 1 ACR 143 : (2006) AIRSCW 2020 : (2005) 1 ALD(Cri) 44 : (2007) CriLJ 766 : (2007) 2 KLJ 304 : (2007) 1 PLJR 323 : (2006) 13 SCALE 168 : (2006) 12 SCC 538 : (2006) 10 SCR 73 Supp : (2006) 3 Supreme 36

Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
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Supreme Court05 Dec 2006Dismissed

Subhash Harnarayanji Laddha Vs State of Maharashtra

Supreme Court Of India · (2007) 1 ACR 168 : (2007) CLT 867 Supp : (2008) 1 JCR 156 : (2007) 1 JT 82 : (2007) OLR 867 Supp : (2006) 13 SCALE 155 : (2007) 12 SCC 545 : (2006) SCR 40 Supp : (2006) 3 ShimLC 375

Criminal Procedure Code, 1973 (CrPC) — Section 164, 306Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 102B, 120B, 201, 302, 34
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