Supreme Court Of India Judgments

Supreme Court10 Nov 2006Allowed

Suresh Chandra Jha Vs State of Bihar and Others

Supreme Court Of India · (2007) 3 ALT 13 : (2007) 113 FLR 463 : (2007) 1 JCR 135 : (2007) 1 PLJR 104 : (2006) 11 SCALE 578 : (2007) 1 SCC 405 : (2007) 1 SCC(L&S) 267 : (2006) 9 SCR 831 Supp

Bihar Private Engineering Colleges (Control) Act, 1990 — Section 5(2), 5(3)

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Supreme Court10 Nov 2006Disposed Of

Chief Engineer of B.P.D.P./R.E.O., Ranchi Vs Scoot Wilson Kirpatrick India Pvt. Ltd.

Supreme Court Of India · (2006) 4 ARBLR 241 : (2007) 1 AWC 555 Supp : (2007) 2 JCR 271 : (2006) 11 SCALE 644 : (2006) 8 SCR 836 Supp

Arbitration Act, 1940 — Section 37(1)(b), 39, 39(1), 39(1)(vi)Arbitration and Conciliation Act, 1996 — Section 15, 16, 17, 20, 30, 37Civil Procedure Code, 1908 (CPC) — Order 20 Rule 4(2), Order 9 Rule 13

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Supreme Court10 Nov 2006Allowed

Jaswant Singh Gill Vs Bharat Coking Coal Ltd. and Others

Supreme Court Of India · (2007) 112 FLR 196 : (2007) 1 JCR 129 : (2007) 1 JT 6 : (2007) 2 LLJ 206 : (2006) 11 SCALE 624 : (2007) 1 SCC(L&S) 584 : (2006) 8 SCR 1064 Supp

Coal India Executives Conduct Discipline and Appeal Rules, 1978 — Rule 27, 34, 34.2, 34.3Coal Mines (Nationalisation) Act, 1973 — Section 5Coking Coal Mines (Nationalisation) Act, 1972 — Section 4(6), 4(6)(a), 4(6)(b), 7, 7(3), 7(3A), 7(7)

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Supreme Court10 Nov 2006Allowed

Bhogpur Co-op Sugar Mills Ltd. Vs Harmesh Kumar

Supreme Court Of India · AIR 2007 SC 288 : (2006) 111 FLR 1202 : (2007) 3 RLW 2137 : (2006) 11 SCALE 631 : (2006) 8 SCR 1021 Supp

Industrial Disputes Act, 1947 — Section 10(1), 2(oo)(bb), 25G, 25F, 2A

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Supreme Court10 Nov 2006Dismissed

Shakuntala Chandrakant Shreshti Vs Prabhakar Maruti Garvali and Another

Supreme Court Of India · (2007) ACJ 1 : AIR 2007 SC 248 : (2007) 4 ALT 32 : (2007) 112 FLR 203 : (2007) 1 JT 15 : (2007) 1 LW 601 : (2007) 1 PLJR 164 : (2007) 3 RLW 2129 : (2006) 11 SCALE 609 : (2007) 11 SCC 668 : (2006) 8 SCR 939 Supp

Workmens Compensation Act, 1923 — Section 3, 30

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Supreme Court10 Nov 2006Allowed

The Shahabad Cooperative Sugar Mills Ltd. Vs Special Secretary to Govt. of Haryana Corp. and Others

Supreme Court Of India · AIR 2007 SC 340 : (2006) 10 JT 401 : (2007) 146 PLR 781 : (2006) 11 SCALE 674 : (2006) 12 SCC 404 : (2006) 8 SCR 979 Supp

Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 136, 142Haryana Co-operative Societies Act, 1984 — Section 68, 68(2), 69, 102, 103, 115

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Supreme Court09 Nov 2006Disposed Of

Orient Paper and Industries Ltd. Vs The State of M.P. and Others

Supreme Court Of India · (2008) 1 JLJ 183 : (2006) 10 JT 208 : (2006) 12 SCALE 98 : (2006) 8 SCR 790 Supp : (2006) 148 STC 649

Constitution of India, 1950 — Article 226Madhya Pradesh Krishi Upaj Mandi Adhiniyam, 1972 — Section 19, 9(1)(ii), 19(6), 2(mmm)

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Supreme Court09 Nov 2006Dismissed

Ranjit Singh and Others Vs State of Punjab

Supreme Court Of India · (2007) 2 ACR 1891 : (2006) 11 SCALE 603 : (2006) 13 SCC 130 : (2006) 8 SCR 802 Supp

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Supreme Court09 Nov 2006Disposed Of

Sohan Lal Juneja and Others Vs State of Punjab

Supreme Court Of India · (2007) 2 ACR 1805 : AIR 2007 SC 136 : (2006) 4 ARBLR 247 : (2007) CriLJ 303 : (2007) 1 KLJ 543 : (2007) 1 OLR 138 : (2007) 1 PLJR 129 : (2007) 1 RLW 496 : (2006) 12 SCALE 210 : (2006) 12 SCC 433 : (2006) 8 SCR 770 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 438

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Supreme Court09 Nov 2006Allowed

State of Kerala Vs Kurissum Moottil Antony

Supreme Court Of India · (2007) 2 ACR 1806 : (2007) 1 ALT(Cri) 230 : (2006) 10 JT 370 : (2007) 1 KLJ 604 : (2007) 1 PLJR 188 : (2006) 12 SCALE 94 : (2007) 1 SCC 627 : (2006) 9 SCR 773 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 357(1)(b)Penal Code, 1860 (IPC) — Section 377, 451

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Supreme Court09 Nov 2006Allowed

Jagannath Amin Vs Seetharama (dead) by LRs. and Others

Supreme Court Of India · (2007) 1 CHN 39 Supp : (2006) 10 JT 397 : (2006) 11 SCALE 599

Code Of Civil Procedure, 1908 — Order 14 Rule 2(2), Order 7 Rule 11(b)Karnataka Court Fee And Suit Valuation Act, 1958 — Section 7(2)(d), 35, 35(1), 35(2), 37, 37(1)Court-Fees Act, 1870 — Section 7(iv)

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Supreme Court09 Nov 2006Allowed

Indian Airlines Limited Vs Capt. Raman Doulagar

Supreme Court Of India · (2007) 1 ALLMR 401 : (2007) 1 AWC 834 Supp : (2006) 11 SCALE 577 : (2006) 8 SCR 786 Supp

Constitution of India, 1950 — Article 139A(2)

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Supreme Court08 Nov 2006Dismissed

Hotel Kings and Others Vs Sara Farhan Lukmani and Others

Supreme Court Of India · (2006) 11 SC CK 0172

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 10, 10(1), 10(3), 10AA, 11, 12(3)(a)Companies Act, 1956 — Section 13Transfer of Property Act, 1882 — Section 105, 114

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