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Supreme Court Of India judgments

59,848 judgments · page 1,273 of 2,993

Supreme Court13 Oct 2006Allowed

Ch. Ramoji Rao, Chairman Ramoji Group of Companies and Another Vs State of Andhra Pradesh

Supreme Court Of India · (2006) 3 ACR 3193 : AIR 2006 SC 3384 : (2006) AIRSCW 5183 : (2006) 2 ALD(Cri) 789 : (2007) 1 ALT(Cri) 28 : (2007) CLT 446 : (2007) 1 JCR 339 : (2007) 1 OLR 104 : (2006) 10 SCALE 147 : (2006) 8 SCC 321 : (2006) 7 SCR 232 Supp : (2006) 7 Supreme 704

Criminal Procedure Code, 1973 (CrPC) — Section 199, 200, 482Penal Code, 1860 (IPC) — Section 499
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Supreme Court13 Oct 2006Allowed

Avtar Singh Vs State of Punjab

Supreme Court Of India · (2006) 3 ACR 3109 : AIR 2007 SC 31 : (2007) CriLJ 13 : (2007) 2 JCR 58 : (2006) 9 JT 7 : (2006) 10 SCALE 180 : (2006) 12 SCC 524

Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 319Evidence Act, 1872 — Section 114
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Supreme Court12 Oct 2006Dismissed

Union of India (UOI) Vs Reshma Yadav and Others

Supreme Court Of India · (2007) 2 ALT 24 : (2007) 1 AWC 291 Supp : (2006) 4 BC 543 : (2006) 10 SCALE 158 : (2006) 11 SCC 481 : (2006) 8 SCR 209 Supp

Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 7
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Supreme Court12 Oct 2006Dismissed

Lallan Chaudhary and Others Vs State of Bihar and Another

Supreme Court Of India · (2006) 3 ACR 3161 : AIR 2006 SC 3376 : (2006) AIRSCW 5172 : (2006) 2 ALD(Cri) 785 : (2007) 1 ALT(Cri) 18 : (2007) 1 JCR 340 : (2006) 12 JT 618 : (2007) 1 MPHT 8 : (2007) 1 OLR 100 : (2007) 1 RLW 618 : (2006) 10 SCALE 202 : (2006) 7 SCR 202 Supp : (2006) 7

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 154, 156, 157, 209, 216Penal Code, 1860 (IPC) — Section 147, 148, 149, 323, 34
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Supreme Court12 Oct 2006Allowed

Union of India (UOI) and Others Vs Dwarka Prasad Tiwari

Supreme Court Of India · (2007) 2 ALT 17 : (2006) 9 JT 18 : (2007) 2 MLJ 278 : (2006) 10 SCALE 233 : (2006) 10 SCC 388 : (2007) 1 SCC(L&S) 135 : (2006) 8 SCR 217 Supp

Central Reserve Police Force Act, 1949 — Section 11(1)Central Reserve Police Force Rules, 1955 — Rule 27Constitution of India, 1950 — Article 14, 19, 21, 226, 227
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Supreme Court11 Oct 2006Dismissed

Trimukh Maroti Kirkan Vs State of Maharashtra

Supreme Court Of India · (2006) 3 ACR 3150 : (2006) 2 ALD(Cri) 872 : (2007) 1 ALT(Cri) 84 : (2007) CLT 471 Supp : (2007) CriLJ 20 : (2006) 2 DMC 757 : (2007) 1 JCR 293 : (2006) 9 JT 50 : (2007) OLR 471 Supp : (2006) 10 SCALE 190 : (2006) 10 SCC 681 : (2006) 8 SCR 156 Supp : (2006

Criminal Procedure Code, 1973 (CrPC) — Section 174, 313Evidence Act, 1872 — Section 106, 114Penal Code, 1860 (IPC) — Section 302, 34, 364, 498A
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Supreme Court11 Oct 2006Dismissed

Jasbir Singh Vs State of Punjab

Supreme Court Of India · (2006) 3 ACR 3196 : (2006) 2 ALD(Cri) 832 : (2007) 1 ALT(Cri) 96 : (2006) 9 JT 35 : (2007) 1 MhLj 885 : (2006) 10 SCALE 224 : (2006) 8 SCC 294 : (2007) 1 SCC(L&S) 401 : (2006) 7 SCR 174 Supp

Constitution of India, 1950 — Article 227, 235, 311(2)Government of India (Amendment) Act, 1935 — Section 224, 224(2)Government of India Act, 1915 — Section 107
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Supreme Court11 Oct 2006Allowed

State Bank of India Vs Ranjan Chemicals Ltd. and Another

Supreme Court Of India · (2006) AIRSCW 3169 : (2006) 6 ALD 138 : (2007) 1 AWC 340 Supp : (2006) 134 CompCas 24 : (2007) 1 JCR 52 : (2007) MPLJ 18 : (2007) 1 RLW 764 : (2006) 10 SCALE 150 : (2007) 1 SCC 97 : (2006) 72 SCL 59 : (2006) 7 SCR 145 Supp : (2006) 4 Supreme 407

Civil Procedure Code Amendment Act, 1976 — Order 8 Rule 6ADebts Due to Banks and Financial Institutions Act, 1993 — Section 18, 19, 19(1), 19(10), 19(11)
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Supreme Court11 Oct 2006Dismissed

Epuru Sudhakar and Another Vs Govt. of A.P. and Others

Supreme Court Of India · (2006) 3 ACR 3223 : AIR 2006 SC 3385 : (2006) AIRSCW 5089 : (2006) 9 JT 72 : (2006) 4 MLJ 1555 : (2006) 4 PLJR 144 : (2006) 10 SCALE 98 : (2006) 8 SCC 161 : (2006) 7 Supreme 539

Constitution of India, 1950 — Article 112(2), 161, 32, 356, 58(2)Criminal Procedure Code, 1973 (CrPC) — Section 432, 432(3), 433, 433(6), 433AEvidence Act, 1872 — Section 106
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Supreme Court11 Oct 2006Allowed

Commissioner, Bangalore Development Authority Vs K.S. Narayan

Supreme Court Of India · AIR 2006 SC 3379 : (2006) AIRSCW 5176 : (2007) 4 BomCR 436 : (2006) 9 JT 27 : (2006) 6 KarLJ 712 : (2006) 10 SCALE 163 : (2006) 8 SCC 336 : (2006) 7 SCR 186 Supp : (2006) 8 Supreme 51

Constitution Of India, 1950 — Article 135, 226Land Acquisition Act, 1894 — Section 4, 4(1), 5A, 6, 11A, 12, 16, 18, 30, 31(2), 48Bangalore Development Authority Act, 1976 — Section 6, 9, 17, 17(4), 17(5), 19, 54
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Supreme Court11 Oct 2006Allowed

Muni Suvrat-Swami Jain S.M.P. Sangh Vs Arun Nathuram Gaikwad and Others

Supreme Court Of India · AIR 2007 SC 38 : (2006) 9 JT 156 : (2006) 10 SCALE 122 : (2006) 8 SCC 590 : (2006) 7 SCR 118 Supp

Constitution Of India, 1950 — Article 226, 227Mumbai Municipal Corporation Act, 1888 — Section 68, 337, 342, 347, 351, 351(2), 354A, 363Calcutta Municipal Act, 1923 — Section 363, 363(2)
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