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Supreme Court Of India judgments

59,848 judgments · page 1,272 of 2,993

Supreme Court19 Oct 2006Dismissed

Yuvaraj Ambar Mohite Vs State of Maharashtra

Supreme Court Of India · (2007) 1 ACR 780 : (2007) CLT 560 Supp : (2007) 1 LW(Cri) 343 : (2007) OLR 560 Supp : (2006) 10 SCALE 369 : (2006) 12 SCC 512 : (2006) 8 SCR 677 Supp : (2006) 3 ShimLC 319

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 326
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Supreme Court19 Oct 2006Allowed

Union of India (UOI) and Others Vs Jummasha Diwan

Supreme Court Of India · (2006) 111 FLR 895 : (2007) 1 GLR 133 : (2007) 1 JCR 57 : (2007) 1 LLJ 225 : (2007) 1 MhLj 873 : (2006) 10 SCALE 452 : (2006) 8 SCC 544 : (2006) SCC(L&S) 2037 : (2006) 8 SCR 541 Supp : (2007) 2 SLJ 72

Factories Act, 1948 — Section 2Industrial Disputes Act, 1947 — Section 25F, 25N
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Supreme Court19 Oct 2006Allowed

Union of India (UOI) and Others Vs B. Valluvan and Others

Supreme Court Of India · AIR 2007 SC 210 : (2007) 1 AWC 954 Supp : (2007) 1 CHN 22 Supp : (2006) 9 JT 385 : (2006) 10 SCALE 607 : (2006) 8 SCC 686 : (2007) 1 SCC(L&S) 28 : (2006) 8 SCR 755 Supp : (2007) 2 SLJ 445

Civil Procedure Code, 1908 (CPC) — Section 114Constitution of India, 1950 — Article 136Recruitment Rules — Rule 23(6), 23(7), 26
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Supreme Court19 Oct 2006Allowed

Hardev Motor Transport Vs State of M.P. and Others

Supreme Court Of India · (2006) 4 ACC 628 : AIR 2007 SC 839 : (2007) 2 JLJ 113 : (2006) 9 JT 454 : (2006) 11 SCALE 15 : (2006) 8 SCC 613 : (2006) 7 SCR 766 Supp

Constitution Of India, 1950 — Article 14, 254(2), 301Central Motor Vehicle Rules, 1989 — Rule 85, 85AMotor Vehicles Act, 1988 — Section 2(7), 2(40), 2(43), 66, 66(1), 71, 72, 72(2), 74, 74(2), 74(2)(ix), 74(3), 88(8), 88(9), 130(4), 192A
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Supreme Court19 Oct 2006Dismissed

Prabhat Kumar Sharma Vs U.P.S.C. and Others

Supreme Court Of India · (2007) 1 AWC 98 Supp : (2007) 2 JCR 27 : (2006) 10 SCALE 472 : (2006) 10 SCC 587 : (2007) 1 SCC(L&S) 240 : (2006) 7 SCR 522 Supp

Constitution of India, 1950 — Article 32, 341, 342, 346, 347Official Languages Act, 1963 — Section 3, 5, 6
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Supreme Court18 Oct 2006Allowed

State of Punjab and Another Vs Balkaran Singh

Supreme Court Of India · AIR 2007 SC 641 : (2006) 9 JT 178 : (2006) 10 SCALE 288 : (2006) 12 SCC 709 : (2007) 2 SCC(L&S) 645 : (2006) 7 SCR 298 Supp : (2007) 2 SLJ 23 : (2007) 1 UC 268

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, 80Constitution of India, 1950 — Article 32Limitation Act, 1963 — Article 58
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Supreme Court18 Oct 2006Disposed Of

State of Haryana Vs Dilbagh Singh

Supreme Court Of India · (2006) 111 FLR 919 : (2007) 1 LLJ 8 : (2006) 10 SCALE 509 : (2006) 10 SCC 326 : (2007) 1 SCC(L&S) 211 : (2006) 7 SCR 334 Supp

Industrial Disputes Act, 1947 — Section 25G, 25H
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Supreme Court17 Oct 2006Allowed

Namala Subba Rao Vs State of Andhra Pradesh

Supreme Court Of India · (2006) 3 ACR 3207 : AIR 2007 SC 9 : (2006) 2 ALD(Cri) 885 : (2007) 1 ALT(Cri) 79 : (2007) CLT 461 Supp : (2007) CriLJ 47 : (2006) 9 JT 315 : (2007) OLR 461 Supp : (2006) 10 SCALE 253 : (2006) 10 SCC 557

Penal Code, 1860 (IPC) — Section 300, 302
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Supreme Court17 Oct 2006Allowed

Union of India (UOI) Vs Shring Construction Company Private Limited

Supreme Court Of India · AIR 2007 SC 318 : (2006) 6 ALT 43 : (2006) 4 ARBLR 106 : (2007) 1 AWC 345 Supp : (2006) 9 JT 47 : (2007) MPLJ 211 : (2006) 10 SCALE 255 : (2006) 8 SCC 18 : (2006) 8 SCR 273 Supp : (2007) 1 UC 217

Arbitration And Conciliation Act, 1996 — Section 33, 34, 34(3), 43Limitation Act, 1963 — Section 5, 14
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Supreme Court17 Oct 2006Dismissed

Rohit Singh and Others Vs State of Bihar (Now State of Jharkhand) and Others

Supreme Court Of India · AIR 2007 SC 10 : (2006) 6 ALT 45 : (2007) 1 AWC 1 Supp : (2007) 1 CHN 44 Supp : (2006) 9 JT 145 : (2007) 1 OLR 266 : (2007) 1 PLJR 232 : (2007) 146 PLR 790 : (2006) 10 SCALE 258 : (2006) 12 SCC 734 : (2006) 7 SCR 278 Supp : (2007) 1 UC 193 : (2006) 2 UJ 1

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), Order 8 Rule 1, Order 8 Rule 6A, Order 8 Rule 6E, Order 8 Rule 9Forest Act, 1927 — Section 29
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