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Supreme Court Of India judgments

59,848 judgments · page 1,277 of 2,993

Supreme Court18 Sept 2006Allowed

Union of India (UOI) and Others Vs Brahma Dutt Tripathi

Supreme Court Of India · AIR 2006 SC 3244 : (2006) AIRSCW 4759 : (2006) 111 FLR 420 : (2006) 12 JT 85 : (2006) 9 SCALE 395 : (2006) 10 SCC 220 : (2007) 1 SCC(L&S) 77 : (2006) 7 SCR 359 Supp : (2007) 3 SLJ 341 : (2006) 8 Supreme 366 : (2006) 2 UJ 1225

Constitution of India, 1950 — Article 14, 16, 311National Cadets Corps Act, 1948 — Section 13, 2, 3, 4, 9National Cadets Corps Rules, 1948 — Rule 16
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Supreme Court18 Sept 2006Allowed

Laxman Vs State of M.P.

Supreme Court Of India · (2006) 3 ACR 2987 : AIR 2006 SC 3240 : (2006) AIRSCW 4801 : (2006) 2 ALD(Cri) 893 : (2007) 2 ALT(Cri) 20 : (2006) CriLJ 4626 : (2006) 12 JT 495 : (2006) 9 SCALE 371 : (2006) 11 SCC 316 : (2006) 6 SCR 338 Supp : (2006) 8 Supreme 138 : (2006) 2 UJ 1273

Penal Code, 1860 (IPC) — Section 147, 148, 149, 299, 299A, 300, 302, 304, 324
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Supreme Court18 Sept 2006Allowed

Anar Devi and Others Vs Parmeshwari Devi and Others

Supreme Court Of India · AIR 2006 SC 3332 : (2006) AIRSCW 5063 : (2006) 6 ALT 38 : (2006) 4 AWC 3845 Supp : (2006) 12 JT 288 : (2006) 4 LW 763 : (2007) 1 MLJ 792 : (2007) MPLJ 467 : (2006) 2 OLR 732 : (2006) 4 PLJR 301 : (2007) 102 RD 583 : (2006) 9 SCALE 509 : (2006) 8 SCC 656 :

Bombay General Clauses Act, 1904 — Section 25Hindu Succession Act, 1956 — Section 15, 6
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Supreme Court18 Sept 2006Allowed

Suga Ram @ Chhuga Ram Vs State of Rajasthan and Others

Supreme Court Of India · (2006) 3 ACR 2984 : AIR 2006 SC 3258 : (2006) AIRSCW 4891 : (2007) 2 ALT(Cri) 1 : (2006) CriLJ 4643 : (2006) 12 JT 441 : (2007) 1 KLJ 776 : (2006) 2 OLR 782 : (2006) 4 PLJR 314 : (2006) 9 SCALE 365 : (2006) 8 SCC 641 : (2006) 7 SCR 329 Supp : (2006) 7 Sup

Constitution of India, 1950 — Article 136, 141Criminal Procedure Code, 1973 (CrPC) — Section 378(1), 378(2), 378(3), 378(5), 397, 401Penal Code, 1860 (IPC) — Section 148, 149, 302
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Supreme Court18 Sept 2006Allowed

Gajanand Agarwal Vs State of Orissa and Others

Supreme Court Of India · (2006) 3 ACR 2992 : AIR 2006 SC 3248 : (2006) AIRSCW 4753 : (2007) 2 ALD(Cri) 284 : (2006) CriLJ 4618 : (2006) 2 DMC 500 : (2007) 1 JCR 313 : (2006) 12 JT 55 : (2006) 2 OLR 742 : (2006) 4 PLJR 234 : (2006) 9 SCALE 378 : (2006) 6 SCR 349 Supp : (2006) 8 Su

Constitution of India, 1950 — Article 142, 142(1)Criminal Procedure Code, 1973 (CrPC) — Section 173(8), 438, 82, 83Dowry Prohibition Act, 1961 — Section 4
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Supreme Court18 Sept 2006Allowed

Mohammad Chand Mulani Vs Union of India (UOI) and Another

Supreme Court Of India · (2006) 3 ACR 2980 : AIR 2006 SC 3403 : (2006) AIRSCW 5151 : (2007) 1 ALT(Cri) 203 : (2007) 1 JCR 335 : (2006) 12 JT 508 : (2007) 1 OLR 95 : (2006) 9 SCALE 384 : (2006) 7 Supreme 533

Criminal Procedure Code, 1973 (CrPC) — Section 438(2), 439Maharashtra Control of Organised Crime Act, 1999 — Section 24, 3(i)(ii), 3(2), 3(4), 3(5), 4Penal Code, 1860 (IPC) — Section 34, 120B, 216, 218, 221, 255, 258, 259, 260, 263A, 420, 471, 472, 474
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Supreme Court15 Sept 2006Partly allowed

Arun Kumar and Others Vs Union of India (UOI) and Others

Supreme Court Of India · (2006) 205 CTR 193 : (2006) 111 ECC 308 : (2006) 137 ECR 308 : (2006) 286 ITR 89 : (2007) 1 JCR 1 : (2006) 12 JT 121 : (2006) 9 SCALE 320 : (2006) 6 SCR 290 Supp

Constitution Of India, 1950 — Article 12, 14, 16, 19, 31A, 31B, 31C, 311Income Tax Rules, 1962 — Rule 3, 3(a), 3(b), 17(2)Code Of Civil Procedure, 1908 — Order 17, Order 17 Rule 1
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Supreme Court15 Sept 2006Allowed

Gram Panchayat, Vill Haripura Vs The Commissioner, Ferozepur Division and Another

Supreme Court Of India · (2006) 12 JT 153 : (2006) 4 MLJ 1844 : (2007) 146 PLR 598 : (2006) 9 SCALE 356 : (2006) 8 SCC 286 : (2006) 6 SCR 256 Supp : (2006) 2 UJ 1240

Punjab Public Premises and Land (Eviction and Rent Recovery) Act, 1973 — Section 4, 7Punjab Security of Land Tenures (Amendment) Act, 1963 — Section 2, 3, 4, 5, 7Punjab Village Common Lands (Regulation) Rules, 1964 — Rule 6(7)
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Supreme Court15 Sept 2006Allowed

Shobika Attire Vs New India Assurance Co. Ltd. and Another

Supreme Court Of India · (2006) ACJ 2547 : AIR 2006 SC 3261 : (2006) AIRSCW 4896 : (2007) 1 ALT 4 : (2006) 4 AWC 3903 Supp : (2006) 6 BomCR 22 : (2006) 6 CompLJ 281 : (2006) 4 CPJ 3 : (2007) 1 JCR 330 : (2006) 12 JT 98 : (2007) 2 LW 637 : (2006) 9 SCALE 293 : (2006) 8 SCC 35 : (2

Consumer Protection Act, 1986 — Section 23
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Supreme Court15 Sept 2006Allowed

The Managing Director, Northeast K.R.T.C. Vs Devidas Manikrao Sadananda

Supreme Court Of India · AIR 2006 SC 3273 : (2006) AIRSCW 4770 : (2007) 2 ALT 10 : (2006) 4 AWC 4005 Supp : (2006) 111 FLR 364 : (2006) 6 KarLJ 602 : (2006) 3 LLJ 788 : (2006) 9 SCALE 352 : (2006) 8 SCC 52 : (2006) SCC(L&S) 1788 : (2006) 6 SCR 284 Supp : (2007) 2 SLJ 49 : (2006)

Industrial Disputes Act, 1947 — Section 10(4A)
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Supreme Court15 Sept 2006Dismissed

Siddarama and Others Vs State of Karnataka

Supreme Court Of India · (2006) 3 ACR 2897 : AIR 2006 SC 3265 : (2006) AIRSCW 4765 : (2007) 1 ALD(Cri) 3 : (2007) 1 ALD(Cri) 238 : (2007) 2 ALT(Cri) 72 : (2006) CriLJ 4622 : (2006) 12 JT 426 : (2006) 6 KarLJ 206 : (2007) 1 KLJ 856 : (2006) 4 PLJR 304 : (2006) 9 SCALE 346 : (2006)

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 143, 147, 149, 307, 326, 341
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Supreme Court14 Sept 2006Allowed

Jay Engineering Works Ltd. Vs Industry Facilitation Council and Another

Supreme Court Of India · AIR 2006 SC 3252 : (2006) AIRSCW 4783 : (2007) 2 ALLMR 887 : (2006) 3 ARBLR 594 : (2006) 133 CompCas 670 : (2006) 6 CompLJ 209 : (2007) 2 JLJ 298 : (2006) 12 JT 171 : (2006) 9 SCALE 285 : (2006) 8 SCC 677 : (2006) 71 SCL 189 : (2006) 6 SCR 189 Supp : (200

Arbitration and Conciliation Act, 1996 — Section 10, 7(1)Companies Act, 1956 — Section 16, 17, 25, 433Interest on Delayed Payments to Small Scale and Ancillary Industrial Undertakings Act, 1993 — Section 6(2)
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Supreme Court14 Sept 2006Allowed

Antonio S.C. Pereira Vs Ricardina Noronha (D) by LRs.

Supreme Court Of India · (2007) 3 ALT 22 : (2006) 12 JT 326 : (2006) 9 SCALE 260 : (2006) 7 SCC 740 : (2006) 6 SCR 211 Supp : (2006) 2 UJ 1211

Goa, Daman and Diu Administration of Evacuee Property Act, 1964 — Section 15, 15(1), 15(2), 15(3)
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Supreme Court14 Sept 2006Disposed Of

Municipal Corporation of Delhi Vs Rishi Raj Jain and Another

Supreme Court Of India · AIR 2006 SC 3268 : (2006) AIRSCW 4945 : (2006) 12 JT 62 : (2006) 9 SCALE 266 : (2006) 6 SCR 201 Supp : (2006) 7 Supreme 463 : (2006) 2 UJ 1217

Delhi Land Reforms Act, 1954 — Section 81, 9Delhi Municipal Corporation Act, 1957 — Section 115, 115(4), 129Uttar Pradesh Municipalities Act, 1916 — Section 128(1), 140(1)
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Supreme Court14 Sept 2006Allowed

Shri Mehboob Ali and Others Vs Smt. Habiban

Supreme Court Of India · (2006) 6 ALT 9 : (2006) 4 AWC 3900 Supp : (2006) 9 SCALE 272 : (2006) 12 SCC 116 : (2006) 6 SCR 173 Supp

Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1(U), Order 6 Rule 17Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 28Transfer of Property Act, 1882 — Section 106
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Supreme Court14 Sept 2006Dismissed

Suresh Chandra Nanhorya Vs Rajendra Rajak and Others

Supreme Court Of India · (2006) 6 ALD 1 : (2006) 5 ALT 62 : (2006) 6 ALT 1 : (2006) 4 AWC 3902 Supp : (2006) 4 JCR 77 : (2007) 2 LW 972 : (2006) 9 SCALE 264 : (2006) 7 SCC 800 : (2006) 7 SCR 177 Supp

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 115Madhya Pradesh Land Revenue Code, 1959 — Section 250
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Supreme Court14 Sept 2006Allowed

I. Nelson and Another Vs Kallayam Pastorate and Others

Supreme Court Of India · AIR 2007 SC 1337 : (2007) 1 ALD 9 : (2007) 1 AWC 162 Supp : (2006) 12 JT 432 : (2007) 2 LW 372 : (2006) 9 SCALE 245 : (2006) 11 SCC 624 : (2006) 6 SCR 219 Supp

Constitution of India, 1950 — Article 142, 25, 26Tamil Nadu Societies Registration Act, 1975 — Section 3, 3(2), 36, 37, 38, 39, 40, 53
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