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Supreme Court Of India judgments

59,848 judgments · page 1,274 of 2,993

Supreme Court09 Oct 2006Partly Allowed

Kailash Vs State of M.P.

Supreme Court Of India · (2006) 3 ACR 3106 : AIR 2007 SC 107 : (2006) 2 DMC 804 : (2006) 3 JLJ 331 : (2006) 12 JT 586 : (2006) 10 SCALE 82

Evidence Act, 1872 — Section 113B, 114Penal Code, 1860 (IPC) — Section 304B, 498A
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Supreme Court09 Oct 2006Allowed

The State rep. by Inspector of Police, Pudukottai, Tamil Nadu Vs A. Parthiban

Supreme Court Of India · (2006) 3 ACR 3164 : AIR 2007 SC 51 : (2006) 2 ALD(Cri) 792 : (2007) 2 ALT(Cri) 93 : (2006) CriLJ 4772 : (2007) 2 JCR 54 : (2006) 12 JT 590 : (2007) 1 MPHT 1 : (2007) 1 OLR 143 : (2006) 10 SCALE 62 : (2006) 11 SCC 473 : (2006) 8 SCR 35 Supp

Central Excises and Salt Act, 1944 — Section 12Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 212(2), 219(1), 220, 360, 562
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Supreme Court29 Sept 2006Dismissed

Transcore Vs Union of India (UOI) and Another

Supreme Court Of India · (2006) 09 SC CK 0120

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(3), Order 40 Rule 1, Order 40 Rule 1(1), 151, 23Companies Act, 1956 — Section 529ADebts Recovery Tribunal (Procedure) Rules, 1993 — Rule 7, 8, 9
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Supreme Court29 Sept 2006Dismissed

Zila Sahakari Kendrya Bank Maryadit Vs Shahjadi Begum and Others

Supreme Court Of India · (2006) 4 ACC 1 : (2006) ACJ 2845 : (2006) 4 AWC 4023 Supp : (2006) 111 FLR 704 : (2007) 1 LLJ 5 : (2006) 9 SCALE 675 : (2006) 11 SCC 692 : (2007) 1 SCC(L&S) 525 : (2006) 7 SCR 811 Supp : (2007) 3 ShimLC 289

Workmens Compensation Act, 1923 — Section 2, 30, 30(2), 33
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Supreme Court29 Sept 2006Allowed

Kailash Vs State of M.P.

Supreme Court Of India · (2006) 3 ACR 3097 : (2006) 2 ALD(Cri) 900 : (2007) 3 JLJ 345 : (2006) 9 JT 278 : (2006) 9 SCALE 681 : (2006) 11 SCC 420

Penal Code, 1860 (IPC) — Section 34, 96, 97, 98, 99, 100, 101, 102, 103, 104, 299, 300, 302, 304
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Supreme Court29 Sept 2006Disposed Of

Karuppusamy and Another Vs State of Tamil Nadu

Supreme Court Of India · (2006) 3 ACR 3093 : (2006) 3 ALT(Cri) 313 : (2007) CLT 467 Supp : (2007) OLR 467 Supp : (2006) 9 SCALE 716 : (2006) 11 SCC 459 : (2006) 6 SCR 785 Supp

Penal Code, 1860 (IPC) — Section 302, 304, 324, 34
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Supreme Court29 Sept 2006Allowed

S. Chinnasamy and R. Soundararajan Vs Seed Inspector, Coimbatore and Another

Supreme Court Of India · (2006) 3 ACR 3087 : AIR 2007 SC 109 : (2007) 1 ALT(Cri) 157 : (2006) CriLJ 4761 : (2006) 9 JT 1 : (2006) 10 SCALE 7 : (2006) 11 SCC 486 : (2006) 6 SCR 918 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 313, 374, 457, 458Essential Commodities Act, 1955 — Section 3, 7(1)Seeds (Control) Order, 1983 — Section 12, 13, 18(1), 3, 8
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Supreme Court29 Sept 2006Allowed

Ghanshyam Vs State of M.P. and Others

Supreme Court Of India · (2006) 3 ACR 3487 : (2006) 2 ALD(Cri) 888 : (2008) 1 ALT(Cri) 174 : (2006) 3 JLJ 336 : (2006) 12 JT 597 : (2006) 10 SCALE 1 : (2006) 10 SCC 473 : (2006) 7 SCR 1 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 107, 321Penal Code, 1860 (IPC) — Section 147, 307
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Supreme Court29 Sept 2006Dismissed

Yedla Srinivasa Rao Vs State of A.P.

Supreme Court Of India · (2006) 3 ACR 3481 : (2007) 1 ALT(Cri) 60 : (2007) CLT 485 Supp : (2007) 1 MPHT 314 : (2007) OLR 485 Supp : (2006) 9 SCALE 692 : (2006) 11 SCC 615 : (2006) 7 SCR 760 Supp

Evidence Act, 1872 — Section 114APenal Code, 1860 (IPC) — Section 375, 376, 376(2), 417, 90
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Supreme Court29 Sept 2006Disposed Of

M.C. Mehta Vs Union of India (UOI) and Others

Supreme Court Of India · (2006) 6 CompLJ 603 : (2006) 132 DLT 613 : (2006) 12 JT 351 : (2006) 9 SCALE 634 : (2006) 7 SCC 456

Delhi Development Act, 1957 — Section 11ADelhi Laws (Special Provisions) Act, 2006 — Section 5
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Supreme Court29 Sept 2006Dismissed

Tarkeshwar Sahu Vs State of Bihar (Now Jharkhand)

Supreme Court Of India · (2006) 3 ACR 3073 : (2007) 2 ALT(Cri) 25 : (2007) 1 JCR 342 : (2006) 12 JT 559 : (2006) 4 PLJR 165 : (2006) 10 SCALE 45 : (2006) 8 SCC 560 : (2006) 8 SCR 10 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 222Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 302, 304B, 306, 325, 335
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Supreme Court29 Sept 2006Allowed

Tulsan Vs Pyare Lal and Others

Supreme Court Of India · (2006) 6 ALT 31 : (2006) 4 AWC 3855 Supp : (2007) 1 CHN 92 Supp : (2007) 2 CTC 186 : (2006) 9 JT 254 : (2006) 2 RD 835 : (2006) 10 SCALE 69 : (2006) 10 SCC 782 : (2006) 7 SCR 865 Supp

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, 47, 97
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Supreme Court29 Sept 2006Allowed

Sheela Devi and Others Vs Lal Chand and Another

Supreme Court Of India · (2007) 2 ALT 52 : (2006) 4 AWC 3859 Supp : (2006) 206 CTR 149 : (2007) 1 JCR 140 : (2006) 12 JT 610 : (2007) 1 MLJ 797 : (2007) MPLJ 435 : (2007) 1 PLJR 1 : (2006) 10 SCALE 75 : (2006) 8 SCC 581 : (2006) 6 SCR 874 Supp : (2006) 157 TAXMAN 527 : (2007) 2 U

Hindu Succession Act, 1956 — Section 4, 4(2), 6, 6(1), 8
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Supreme Court29 Sept 2006Allowed

Ritesh Chakarvarti Vs State of Madhya Pradesh

Supreme Court Of India · (2006) 3 ACR 3471 : (2007) 1 ALT(Cri) 68 : (2007) CLT 550 Supp : (2006) 12 JT 416 : (2007) NCC 167 : (2007) OLR 550 Supp : (2006) 9 SCALE 644 : (2006) 12 SCC 321 : (2006) 6 SCR 772 Supp : (2007) 2 UJ 1290

Evidence Act, 1872 — Section 103, 114Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 42, 50, 57, 8
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Supreme Court29 Sept 2006Dismissed

Kerala State Financial Enterprises Ltd. Vs Official Liquidator, High Court of Kerala

Supreme Court Of India · AIR 2007 SC 63 : (2007) 1 BC 147 : (2006) 133 CompCas 915 : (2006) 6 CompLJ 417 : (2007) 3 CTC 197 : (2006) 12 JT 603 : (2006) 10 SCALE 28 : (2006) 10 SCC 709 : (2006) 72 SCL 130 : (2006) 6 SCR 855 Supp : (2007) 2 UJ 1299

Kerala Revenue Recovery Act, 1968 — Section 71Companies Act, 1956 — Section 125, 446, 529, 529(1), 529A, 537(1), 537(2)Code Of Civil Procedure, 1908 — Order 21, Order 38, Section 64
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Supreme Court29 Sept 2006Allowed

The Management of National Seeds Corporation Ltd. Vs K.V. Rama Reddy

Supreme Court Of India · (2006) 111 FLR 819 : (2006) 12 JT 552 : (2007) 1 KarLJ 315 : (2007) 2 LLJ 30 : (2006) 9 SCALE 701 : (2006) 11 SCC 645 : (2006) 6 SCR 725 Supp : (2007) 3 ShimLC 279 : (2007) 2 UJ 1317

Maharashtra Recognition Of Trade Unions And Unfair Labour Practices Act, 1971 — Section 22(ii)National Seeds Corporation (Conduct, Discipline and Appeal) Rules, 1992 — Rule 31(7)Indian Railway Establishment Code , Volume II — Rule 1712
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