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Supreme Court Of India judgments

59,848 judgments · page 1,269 of 2,993

Supreme Court02 Nov 2006Allowed

Usha Agarwal Vs Union of India (UOI) and Others

Supreme Court Of India · (2007) 2 ACR 1434 : (2007) CriLJ 39 : (2006) 9 JT 507 : (2006) 11 SCALE 173 : (2007) 1 SCC 295 : (2006) 9 SCR 342 Supp

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1), 7(1), 8Constitution of India, 1950 — Article 22, 22(5), 32Criminal Procedure Code, 1973 (CrPC) — Section 82
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Supreme Court02 Nov 2006

State of Madhya Pradesh Vs Shambhu Dayal Nagar

Supreme Court Of India · (2007) 2 ACR 1428 : AIR 2007 SC 163 : (2007) 1 ALD(Cri) 231 : (2006) 9 JT 526 : (2006) 10 SCALE 568 : (2006) 8 SCC 693 : (2006) 9 SCR 319 Supp

Constitution of India, 1950 — Article 136Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 4(1), 5(1), 5(2)
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Supreme Court01 Nov 2006Dismissed

Shyamali Das Vs Illa Chowdhry and Others

Supreme Court Of India · AIR 2007 SC 215 : (2007) 1 ALD 51 : (2007) 2 ALT 47 : (2006) 5 CTC 600 : (2007) 1 JT 56 : (2006) 11 SCALE 267 : (2006) 12 SCC 300 : (2006) 8 SCR 310 Supp : (2006) 2 UJ 1441

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), Order 7 Rule 11Land Acquisition Act, 1894 — Section 11, 11A, 18, 3, 30
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Supreme Court01 Nov 2006Dismissed

Rajesh Kumar and Others Vs D.Commissioner of Income Tax and Others

Supreme Court Of India · AIR 2007 SC 181 : (2006) 206 CTR 175 : (2006) 287 ITR 91 : (2006) 10 JT 76 : (2006) 11 SCALE 409 : (2007) 2 SCC 181 : (2006) 8 SCR 284 Supp : (2006) 157 TAXMAN 168

Civil Procedure Code, 1908 (CPC) — Section 105Constitution of India, 1950 — Article 14Criminal Procedure Code, 1973 (CrPC) — Section 195
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Supreme Court01 Nov 2006Allowed

Regional Manager, SBI Vs Mahatma Mishra

Supreme Court Of India · (2007) 112 FLR 338 : (2006) 10 JT 179 : (2006) 11 SCALE 258 : (2006) 13 SCC 727 : (2006) 8 SCR 216 Supp

Constitution of India, 1950 — Article 12, 14, 142, 16Industrial Disputes Act, 1947 — Section 11A, 2, 25F, 25HUttar Pradesh Industrial Disputes Act, 1947 — Section 6N
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Supreme Court01 Nov 2006Allowed

State of U.P. and Others Vs Harihar Bhole Nath

Supreme Court Of India · (2007) 1 AWC 566 Supp : (2007) 3 JCR 80 : (2006) 9 JT 567 : (2007) 1 PLJR 98 : (2006) 11 SCALE 322 : (2006) 13 SCC 460 : (2007) 2 SCC(L&S) 686 : (2006) 9 SCR 241 Supp

Civil Services (Classification, Control and Appeal) Rules — Rule 55Constitution of India, 1950 — Article 166, 309Orissa State Financial Corporation Employees Provident Fund Regulations, 1959 — Regulation 17
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Supreme Court01 Nov 2006Allowed

Mathura Prasad Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2007 SC 381 : (2007) 1 ALLMR 491 : (2006) 111 FLR 1211 : (2007) 3 GLR 2042 : (2007) 3 JLJ 56 : (2007) 1 LLJ 1021 : (2006) 11 SCALE 368 : (2007) 1 SCC 437 : (2007) 1 SCC(L&S) 292 : (2006) 8 SCR 264 Supp

Constitution of India, 1950 — Article 309Railway Servants (Discipline and Appeal) Rules, 1968 — Rule 10, 10(2), 10(3), 9
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Supreme Court01 Nov 2006Allowed

Vithal Vs State of Maharashtra

Supreme Court Of India · (2007) 2 ACR 1448 : (2007) CLT 463 Supp : (2007) CriLJ 317 : (2007) 1 JCR 289 : (2007) OLR 463 Supp : (2006) 10 SCALE 585 : (2006) 9 SCR 234 Supp : (2006) 3 ShimLC 329

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
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Supreme Court01 Nov 2006Allowed

Manish Ratan and Others Vs State of M.P. and Another

Supreme Court Of India · (2007) 2 ACR 1451 : (2007) 1 DMC 41 : (2006) 9 JT 630 : (2007) 1 MPHT 14 : (2007) 1 OLR 528 : (2007) 148 PLR 67 : (2007) 1 RLW 784 : (2006) 11 SCALE 34 : (2007) 1 SCC 262 : (2006) 8 SCR 226 Supp : (2006) 3 ShimLC 273

Constitution of India, 1950 — Article 142Criminal Procedure Code, 1973 (CrPC) — Section 177, 178, 406, 498A
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Supreme Court31 Oct 2006Dismissed

Shyamal Kumar Roy Vs Sushil Kumar Agarwal

Supreme Court Of India · AIR 2007 SC 637 : AIR 2007 SC 234 : (2007) 1 ALD 38 : (2007) 1 CHN 15 Supp : (2006) 9 JT 483 : (2007) 1 MLJ 617 : (2007) 1 OLR 340 : (2007) 102 RD 295 : (2006) 11 SCALE 159 : (2006) 11 SCC 331 : (2006) 8 SCR 47 Supp

Civil Procedure Code, 1908 (CPC) — Section 151Stamp Act, 1899 — Section 2(14), 31, 32, 33, 35, 36, 38
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Supreme Court31 Oct 2006Allowed

State, CBI Vs Sashi Balasubramanian and Another

Supreme Court Of India · (2006) 206 CTR 857 : (2006) 206 CTR 587 : (2006) 204 ELT 193 : (2007) 289 ITR 8 : (2006) 9 JT 535 : (2006) 10 SCALE 541 : (2006) 13 SCC 252 : (2006) 8 SCR 914 Supp : (2006) 157 TAXMAN 261

Central Excise Rules, 1944 — Rule 2Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 190, 191, 192, 193Customs Act, 1962 — Section 136, 2, 3
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Supreme Court31 Oct 2006Dismissed

Banshi Dhar Vs State of Rajasthan and Another

Supreme Court Of India · (2007) 112 FLR 687 : (2007) 3 JCR 86 : (2007) 1 LLJ 992 : (2007) 1 RLW 770 : (2006) 11 SCALE 199 : (2007) 1 SCC 324 : (2007) 1 SCC(L&S) 205 : (2006) 8 SCR 78 Supp

Penal Code, 1860 (IPC) — Section 161, 302, 34Prevention of Corruption Act, 1988 — Section 5(1)(d)
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Supreme Court31 Oct 2006Dismissed

Chhabil Das Vs Pappu

Supreme Court Of India · (2007) 1 AWC 593 Supp : (2006) 5 CTC 606 : (2007) 2 LW 771 : (2007) 102 RD 110 : (2006) 11 SCALE 92 : (2006) 8 SCR 42 Supp : (2007) 1 UC 236

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 5Hindu Adoptions and Maintenance Act, 1956 — Section 7, 8
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Supreme Court31 Oct 2006Dismissed

Sandeep Kumar and Others Vs Master Ritesh and Others

Supreme Court Of India · (2006) AIRSCW 1814 : (2007) 2 ALT 45 : (2006) 4 ARBLR 90 : (2007) 1 AWC 591 Supp : (2006) 5 CTC 878 : (2006) 11 SCALE 350 : (2006) 8 SCR 57 Supp : (2006) 3 Supreme 47

Arbitration Act, 1940 — Section 34Arbitration and Conciliation Act, 1996 — Section 8
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