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Supreme Court Of India judgments

59,848 judgments · page 1,270 of 2,993

Supreme Court31 Oct 2006Allowed

Paramjeet Singh Patheja Vs ICDS Ltd.

Supreme Court Of India · AIR 2007 SC 168 : (2006) 4 ARBLR 202 : (2007) 4 BomCR 447 : (2006) 6 CompLJ 425 : (2006) 5 CTC 357 : (2006) 10 JT 41 : (2006) 4 LW 616 : (2006) 11 SCALE 459 : (2006) 8 SCR 178 Supp

Arbitration Act, 1940 — Section 12Bankruptcy Act, 1883 — Section 4(1)Civil Procedure Code, 1859 — Section 325
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Supreme Court31 Oct 2006Dismissed

Food Corporation of India Vs A.M. Ahmed and Co. and Another

Supreme Court Of India · AIR 2007 SC 829 : (2006) 4 ARBLR 155 : (2006) 10 JT 62 : (2006) 4 LW 582 : (2006) 11 SCALE 425 : (2006) 8 SCR 148 Supp : (2006) 2 UJ 1469

Arbitration Act, 1940 — Section 14(2), 20, 30, 33Industrial Disputes Act, 1947 — Section 12(3)
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Supreme Court31 Oct 2006Dismissed

Sukumar Roy Vs State of West Bengal

Supreme Court Of India · (2007) 1 ACR 714 : AIR 2006 SC 3406 : (2006) AIRSCW 5329 : (2006) 2 ALD(Cri) 841 : (2006) CriLJ 4776 : (2007) 1 JCR 302 : (2006) 10 SCALE 512 : (2006) 10 SCC 635 : (2006) 8 SCR 908 Supp : (2006) 8 Supreme 183

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 304, 34
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Supreme Court31 Oct 2006Partly Allowed

Jaipur Development Authority Vs Ram Sahai and Another

Supreme Court Of India · (2006) 111 FLR 1178 : (2006) 9 JT 520 : (2006) 11 SCALE 95 : (2006) 11 SCC 684 : (2006) 8 SCR 95 Supp

Industrial Disputes Act, 1947 — Section 10(1), 2, 25B, 25F, 25GIndustrial Disputes Rules, 1958 — Rule 77
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Supreme Court31 Oct 2006Allowed

Jasbir Singh Vs Punjab and Sind Bank and Others

Supreme Court Of India · (2007) 112 FLR 911 : (2007) 1 MLJ 884 : (2006) 11 SCALE 204 : (2007) 1 SCC 566 : (2006) 8 SCR 62 Supp

Industrial Disputes Act, 1947 — Section 11APenal Code, 1860 (IPC) — Section 201, 409Uttar Pradesh Industrial Disputes Act, 1947 — Section 6N
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Supreme Court31 Oct 2006Dismissed

All India ITDC Workers Union and Others Vs ITDC and Others

Supreme Court Of India · AIR 2007 SC 301 : (2006) 9 JT 585 : (2006) 11 SCALE 375 : (2006) 10 SCC 66 : (2007) 1 SCC(L&S) 693 : (2006) 8 SCR 127 Supp

Constitution Of India, 1950 — Article 9, 12, 14, 16, 21, 311Companies Act, 1956 — Section 391, 394, 617Jawaharlal Nehru University Act, 1966 — Section 5(2)
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Supreme Court31 Oct 2006Dismissed

Nathu @ Paras Ram Vs State of Rajasthan

Supreme Court Of India · (2007) 1 ACR 787 : AIR 2007 SC 1 : (2007) CLT 491 Supp : (2007) CriLJ 29 : (2007) 1 JCR 334 : (2007) OLR 491 Supp : (2006) 10 SCALE 510 : (2006) 11 SCC 174 : (2006) 7 SCR 905 Supp

Supreme Court Rules, 1966 — Order 21 Rule 8
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Supreme Court30 Oct 2006Allowed

State of A.P. Vs Smt. Prameela Modi and Others

Supreme Court Of India · AIR 2006 SC 5615 : (2007) 1 ALD 72 : (2006) 11 SCALE 38 : (2006) 13 SCC 147 : (2006) 7 SCR 822 Supp

Andhra Pradesh Land Grabbing (Prohibition) Act, 1982 — Section 8Andhra Pradesh State Electricity Act, 1923 — Section 13Andhra Pradesh Survey and Boundaries Act, 1923 — Section 14
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Supreme Court30 Oct 2006Allowed

Regional Provident Fund Commissioner Vs Sanatan Dharam Girls Secondary School and Others

Supreme Court Of India · AIR 2007 SC 276 : (2007) 3 ALT 21 : (2006) 5 CTC 684 : (2007) 112 FLR 314 : (2007) 2 JCR 101 : (2006) 10 JT 159 : (2006) 4 LW 604 : (2007) 1 RLW 788 : (2006) 11 SCALE 500 : (2007) 1 SCC 268 : (2007) 1 SCC(L&S) 167 : (2006) 7 SCR 849 Supp

Civil Procedure Code, 1908 (CPC) — Section 92Constitution of India, 1950 — Article 246(2), 254(2)Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3), 16, 16(1), 17(1), 2
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Supreme Court19 Oct 2006Disposed Of

M. Nagaraj and Others Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2007 SC 71 : (2006) 4 AWC 4054 Supp : (2007) 1 JCR 147 : (2006) 9 JT 191 : (2006) 6 KarLJ 529 : (2006) 4 PLJR 319 : (2006) 10 SCALE 301 : (2006) 8 SCC 212 : (2007) 1 SCC(L&S) 1013 : (2006) 7 SCR 336 Supp

Constitution of India, 1950 — Article 14, 15, 15(4), 16, 16(1)
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Supreme Court19 Oct 2006Dismissed

Ku. Rashmi Mishra Vs Madhya Pradesh Public Service Comission and Others

Supreme Court Of India · (2007) 3 JLJ 426 : (2006) 10 JT 187 : (2007) 1 MPHT 196 : (2006) 11 SCALE 5 : (2007) 2 SCC(L&S) 345 : (2006) 7 SCR 708 Supp : (2007) 3 SLJ 329

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8Constitution of India, 1950 — Article 14, 15, 16, 226Madhya Pradesh State University Service Rules, 1982 — Rule 11, 12, 5, 5(1), 5(2)
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Supreme Court19 Oct 2006Dismissed

Kumaran Silk Trade (P) Ltd. Vs Devendra and Others

Supreme Court Of India · AIR 2007 SC 1185 : (2007) AIRSCW 1213 : (2007) 1 AWC 768 Supp : (2007) 2 LW 647 : (2007) 1 MhLj 909 : (2006) 10 SCALE 426 : (2006) 8 SCC 555 : (2006) 7 SCR 670 Supp : (2006) 8 Supreme 536

Constitution of India, 1950 — Article 136Contempt of Courts Act, 1971 — Section 19Tamil Nadu Town and Country Planning Act, 1971 — Section 113A
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