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Supreme Court Of India judgments

59,848 judgments · page 1,275 of 2,993

Supreme Court29 Sept 2006Allowed

Moti Lal Saraf Vs State of Jammu and Kashmir and Another

Supreme Court Of India · (2006) 3 ACR 3491 : AIR 2007 SC 56 : (2006) 2 ALD(Cri) 801 : (2007) 1 ALT(Cri) 312 : (2006) CriLJ 4765 : (2006) 12 JT 533 : (2006) 10 SCALE 12 : (2006) 10 SCC 560 : (2006) 6 SCR 903 Supp : (2007) 2 UJ 1327

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 173Criminal Prosecution Federal Rules — Rule 48
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Supreme Court29 Sept 2006Allowed

Beed District Central Co-operative Bank Ltd. Vs State of Maharashtra and Others

Supreme Court Of India · (2006) 4 AWC 4027 Supp : (2006) 6 BomCR 542 : (2006) 111 FLR 710 : (2006) 9 JT 260 : (2007) 1 LLJ 1 : (2007) 1 MhLj 867 : (2006) 10 SCALE 40 : (2006) 8 SCC 514 : (2006) 6 SCR 895 Supp : (2007) 3 ShimLC 296 : (2007) 2 SLJ 41 : (2007) 2 UJ 1339

Arbitration and Conciliation Act, 1996 — Section 11(6)Contract Act, 1872 — Section 23Payment of Gratuity Act, 1972 — Section 4, 4(3), 4(5)
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Supreme Court29 Sept 2006Dismissed

Sadashiv Dada Patil Vs Purushottam Onkar Patil (D) by LRs.

Supreme Court Of India · (2012) AIRSCW 5237 : (2006) 9 JT 64 : (2006) 10 SCALE 21 : (2006) 11 SCC 161 : (2006) 6 SCR 843 Supp : (2006) 7 Supreme 600

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 14, 2(2), 2(6), 2(9), 29Maharashtra Revenue Patels (Abolition of Offices) Act, 1962 — Section 3, 5, 6, 8, 9
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Supreme Court29 Sept 2006Allowed

Punjab National Bank and Others Vs Manjeet Singh and Another

Supreme Court Of India · AIR 2007 SC 262 : (2006) 111 FLR 587 : (2006) 9 JT 247 : (2007) MPLJ 242 : (2006) 8 SCC 647 : (2007) 1 SCC(L&S) 16 : (2006) 6 SCR 825 Supp : (2007) 2 SLJ 53

Constitution of India, 1950 — Article 142Industrial Disputes Act, 1947 — Section 10A(3A), 18, 18(3)
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Supreme Court29 Sept 2006Allowed

Ritesh Chakravarti Vs State of M.P.

Supreme Court Of India · (2007) 1 MPJR 56

Evidence Act, 1872 — Section 103, 114Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 42, 50, 57, 8
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Supreme Court28 Sept 2006Allowed

U.P. State Road Transport Corporation Vs Shri Birendra Bhandari

Supreme Court Of India · AIR 2006 SC 3220 : (2006) AIRSCW 4901 : (2006) 111 FLR 393 : (2006) 3 LLJ 969 : (2006) 9 SCALE 642 : (2006) 10 SCC 211 : (2007) 1 SCC(L&S) 69 : (2006) 7 SCR 690 Supp : (2007) 2 SLJ 239 : (2006) 7 Supreme 397 : (2007) 2 UJ 1324

Industrial Disputes Act, 1947 — Section 10, 32C(2), 33C(2)
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Supreme Court27 Sept 2006Allowed

Pabitra Kumar Roy and Another Vs Alita D'' Souza

Supreme Court Of India · AIR 2006 SC 3355 : (2006) AIRSCW 5038 : (2006) 4 CHN 164 Supp : (2006) 12 JT 310 : (2006) 9 SCALE 606 : (2006) 8 SCC 344 : (2006) 6 SCR 678 Supp : (2006) 7 Supreme 436

Civil Procedure Code, 1908 (CPC) — Section 11Transfer of Property Act, 1882 — Section 111, 114West Bengal Premises Tenancy (Amendment) Act, 1965 — Section 3(2)
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Supreme Court26 Sept 2006Allowed

Ashok Mahajan Vs State of U.P. and Others

Supreme Court Of India · (2006) 10 ADJ 52 : (2006) 4 AWC 3849 Supp : (2006) 4 BC 578 : (2007) 137 CompCas 704 : (2007) 3 CompLJ 538 : (2006) 12 JT 284 : (2007) 102 RD 580 : (2006) 9 SCALE 557 : (2006) 10 SCC 332 : (2006) 6 SCR 657 Supp : (2006) 3 UC 1723

Constitution of India, 1950 — Article 226State Financial Corporations Act, 1951 — Section 29Uttar Pradesh Public Moneys (Recovery of Dues) Act, 1972 — Section 3, 4
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Supreme Court26 Sept 2006Dismissed

Balbir Singh and Another Vs State of Punjab

Supreme Court Of India · (2006) 3 ACR 3053 : AIR 2006 SC 3221 : (2006) AIRSCW 4950 : (2007) 2 ALT(Cri) 5 : (2006) CriLJ 4646 : (2006) 2 DMC 813 : (2006) 12 JT 316 : (2006) 9 SCALE 537 : (2006) 6 SCR 636 Supp : (2006) 7 Supreme 442

Constitution of India, 1950 — Article 20Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 113B, 32
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Supreme Court26 Sept 2006Dismissed

State of Bihar and Others Vs Amrendra Kumar Mishra

Supreme Court Of India · (2007) 1 JCR 33 : (2006) 12 JT 304 : (2006) 4 PLJR 182 : (2006) 9 SCALE 549 : (2006) 12 SCC 561 : (2007) 2 SCC(L&S) 132 : (2006) 6 SCR 650 Supp : (2007) 2 SLJ 214 : (2007) 2 UJ 1346

Constitution of India, 1950 — Article 142Recruitment Rules — Rule 26
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Supreme Court26 Sept 2006Allowed

Steel Authority of India Ltd. Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2006 SC 3229 : (2006) AIRSCW 4959 : (2006) 111 FLR 483 : (2007) 1 JCR 36 : (2006) 12 JT 294 : (2006) 3 LLJ 1037 : (2006) 9 SCALE 597 : (2006) 12 SCC 233 : (2007) 1 SCC(L&S) 630 : (2006) 7 SCR 663 Supp : (2007) 2 SLJ 170 : (2006) 7 Supreme 411

Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 10Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 10(1), 10(2)
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Supreme Court25 Sept 2006

State of A.P. and Others Vs Pioneer Builders, A.P.

Supreme Court Of India · AIR 2007 SC 113 : (2006) 6 ALD 94 : (2007) 2 ALLMR 435 : (2007) 1 ALT 43 : (2006) 4 AWC 4035 Supp : (2006) 12 JT 272 : (2007) 2 LW 522 : (2007) 1 OLR 360 : (2006) 9 SCALE 520 : (2006) 12 SCC 119 : (2006) 6 SCR 571 Supp

Arbitration Act, 1940 — Section 2, 20, 8Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 7 Rule 1, 26, 80, 80(1), 80(2)
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Supreme Court25 Sept 2006Dismissed

Vegetable Vitamin Foods Employees Union Vs Sarva Shramik Sangh and Others

Supreme Court Of India · AIR 2007 SC 261 : (2007) 2 ALLMR 871 : (2006) 111 FLR 398 : (2006) 3 LLJ 1051 : (2006) 4 LW 301 : (2006) 9 SCALE 546 : (2006) 7 SCC 658 : (2006) SCC(L&S) 1722 : (2006) 7 SCR 633 Supp : (2007) 2 SLJ 236

Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 11, 11(1), 12, 12(2)
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Supreme Court22 Sept 2006Allowed

Prakash Singh and Others Vs Union of India (UOI) and Others

Supreme Court Of India · (2006) 3 ACR 3061 : (2007) 103 CLT 69 : (2008) 1 JCR 113 : (2006) 12 JT 225 : (2006) 4 KLT 482 : (2007) 1 OLR 243 : (2006) 4 PLJR 186 : (2006) 9 SCALE 444 : (2006) 8 SCC 1 : (2006) 6 SCR 473 Supp

Constitution of India, 1950 — Article 142, 144, 32, 355
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