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Supreme Court Of India judgments

59,848 judgments · page 1,263 of 2,993

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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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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