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Supreme Court Of India judgments

59,848 judgments · page 1,278 of 2,993

Supreme Court14 Sept 2006Allowed

Pitta Naveen Kumar and Others Vs Raja Narasaiah Zangiti and Others

Supreme Court Of India · (2006) 12 JT 459 : (2006) 9 SCALE 298 : (2006) 10 SCC 261 : (2007) 1 SCC(L&S) 92 : (2006) 6 SCR 230 Supp : (2007) 2 SLJ 149

Andhra Pradesh Public Service Commission Rules, 1963 — Rule 6Andhra Pradesh State and Subordinate Service Rules, 1996 — Rule 22Constitution of India, 1950 — Article 14, 16, 309
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Supreme Court13 Sept 2006Disposed Of

Chand Mal Chayal Vs State of Rajasthan

Supreme Court Of India · AIR 2006 SC 3340 : (2006) AIRSCW 5068 : (2007) 2 ALT 15 : (2006) 111 FLR 753 : (2006) 12 JT 73 : (2006) 4 PLJR 358 : (2006) 9 SCALE 362 : (2006) 10 SCC 258 : (2007) 1 SCC(L&S) 89 : (2006) 7 Supreme 771 : (2006) 2 UJ 1248

Constitution of India, 1950 — Article 14Rajasthan Subordinate Courts Ministerial Establishment Service Rules, 1986 — Rule 210, 212
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Supreme Court13 Sept 2006Allowed

Tea Auction Ltd. Vs Grace Hill Tea Industry and Another

Supreme Court Of India · AIR 2007 SC 67 : (2006) 6 ALD 76 : (2007) 1 ALT 6 : (2006) 4 AWC 3915 Supp : (2007) 1 CTC 81 : (2006) 12 JT 9 : (2007) 2 LW 509 : (2006) 4 MLJ 1688 : (2007) 1 RLW 490 : (2006) 9 SCALE 223 : (2006) 12 SCC 104 : (2006) 7 SCR 163 Supp : (2007) 1 UC 1

Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 6 Rule 17, Order 9 Rule 13, Order 9 Rule 7
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Supreme Court13 Sept 2006Allowed

Sanjay Kumar Manjul Vs The Chairman, UPSC and Others

Supreme Court Of India · AIR 2007 SC 254 : (2006) 12 JT 1 : (2006) 4 PLJR 287 : (2006) 9 SCALE 232 : (2006) 8 SCC 42 : (2006) SCC(L&S) 1780 : (2006) 6 SCR 72 Supp : (2007) 3 SLJ 322

Constitution of India, 1950 — Article 14, 16, 226, 32Indian Medical Council Act, 1956 — Section 2(f)
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Supreme Court13 Sept 2006Dismissed

B.S.N.L. and Others Vs Subash Chandra Kanchan and Another

Supreme Court Of India · AIR 2006 SC 3335 : (2006) AIRSCW 5070 : (2006) 6 ALT 3 : (2006) 3 ARBLR 603 : (2007) 1 AWC 71 Supp : (2006) 4 JCR 133 : (2006) 12 JT 25 : (2007) 2 LW 514 : (2006) 4 MLJ 1828 : (2006) 4 PLJR 293 : (2006) 9 SCALE 217 : (2006) 8 SCC 279 : (2006) 6 SCR 93 Sup

Arbitration and Conciliation Act, 1996 — Section 11, 11(2), 11(4), 11(5), 11(6)Civil Procedure Code, 1908 (CPC) — Order 3 Rule 1, 151
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Supreme Court13 Sept 2006Allowed

M. Gurudas and Others Vs Rasaranjan and Others

Supreme Court Of India · AIR 2006 SC 3275 : (2006) AIRSCW 4773 : (2007) 1 ALLMR 435 : (2006) 6 ALT 53 : (2006) 4 AWC 3907 Supp : (2007) 4 BomCR 425 : (2006) 12 JT 447 : (2006) 6 KarLJ 337 : (2007) 2 LW 743 : (2007) 1 MhLj 898 : (2007) 1 MLJ 41 : (2006) 2 OLR 749 : (2006) 144 PLR

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, Order 39 Rule 1, Order 39 Rule 2, Order 41 Rule 27, Order 7 Rule 11Constitution of India, 1950 — Article 136Hindu Succession Act, 1956 — Section 8
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Supreme Court13 Sept 2006Disposed Of

U.P. State Road Transport Corporation Vs Man Singh

Supreme Court Of India · (2007) 1 ALT 28 : (2006) 111 FLR 323 : (2007) 2 JCR 282 : (2006) 3 LLJ 1058 : (2006) 4 PLJR 207 : (2006) 9 SCALE 230 : (2006) 7 SCC 752 : (2006) SCC(L&S) 1776 : (2006) 7 SCR 121 Supp : (2007) 2 SLJ 237 : (2006) 3 UC 1978

Constitution of India, 1950 — Article 14, 16Industrial Disputes Act, 1947 — Section 11A, 25F
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Supreme Court13 Sept 2006Allowed

Sabitha Ramamurthy and Another Vs R.B.S. Channabasavaradhya

Supreme Court Of India · (2006) 3 ACR 3070 : AIR 2006 SC 3086 : (2006) AIRSCW 4582 : (2007) 1 ALT(Cri) 216 : (2007) 2 BC 210 : (2006) 6 CompLJ 290 : (2006) CriLJ 4602 : (2006) 4 JCR 138 : (2006) 12 JT 20 : (2006) 6 KarLJ 161 : (2007) 1 LW(Cri) 534 : (2006) 4 MPHT 212 : (2006) 4 P

Criminal Procedure Code, 1973 (CrPC) — Section 200, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 141, 141(1)
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Supreme Court13 Sept 2006Allowed

Chairman, A.P. State Electricity Board and Others Vs M. Kurmi Naidu

Supreme Court Of India · (2006) 6 ALD 83 : (2006) 111 FLR 328 : (2006) 12 JT 110 : (2006) 3 LLJ 1071 : (2006) 9 SCALE 177 : (2006) 8 SCC 62 : (2006) SCC(L&S) 1793 : (2006) 6 SCR 34 Supp : (2007) 2 SLJ 203

Constitution Of India 1950 — Article 14Andhra Pradesh State Electricity Board Employees Discipline And Appeal Regulations, 1990 — Regulation 5, 7(e), 10(2)
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Supreme Court13 Sept 2006Allowed

Ravi Constructions Co. Vs Somvanshi Arya Kshatriya Samaj and Others

Supreme Court Of India · (2007) 1 ALT 3 : (2007) 1 AWC 168 Supp : (2006) 6 BomCR 17 : (2006) 5 CTC 93 : (2008) 3 GLH 281 : (2006) 4 JCR 75 : (2006) 12 JT 69 : (2007) 2 LW 768 : (2007) 1 MLJ 316 : (2006) 4 PLJR 298 : (2006) 9 SCALE 174 : (2006) 10 SCC 669 : (2006) 6 SCR 48 Supp

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3A, Sec 100
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Supreme Court12 Sept 2006Allowed

State of Punjab and Others Vs Shri Ganpat Raj

Supreme Court Of India · AIR 2006 SC 3089 : (2006) AIRSCW 4585 : (2007) 1 ALT 28 : (2006) 111 FLR 321 : (2007) 1 GLR 476 : (2006) 4 JCR 131 : (2006) 12 JT 17 : (2007) 2 LW 519 : (2007) MPLJ 472 : (2006) 2 OLR 729 : (2006) 4 PLJR 180 : (2007) 1 RLW 431 : (2006) 9 SCALE 164 : (2006

Legal Services Authorities Act, 1987 — Section 19(1), 19(5), 20, 20(1), 20(2)
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Supreme Court12 Sept 2006Allowed

Oriental Insurance Company Ltd. Vs Munimahesh Patel

Supreme Court Of India · (2007) 1 ALT 23 : (2006) 4 AWC 3921 Supp : (2006) 134 CompCas 103 : (2006) 4 JCR 73 : (2006) 12 JT 32 : (2007) 2 LW 661 : (2006) 4 PLJR 205 : (2006) 9 SCALE 167 : (2006) 7 SCC 655 : (2006) 6 SCR 30 Supp : (2006) 3 UC 2021

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Supreme Court11 Sept 2006Disposed Of

Jayrajbhai Jayantibhai Patel Vs Anilbhai Jayantibhai Patel and Others

Supreme Court Of India · (2007) 1 GLR 850 : (2006) 12 JT 34 : (2007) 1 MLJ 306 : (2006) 9 SCALE 147 : (2006) 5 SCR 884 Supp : (2006) 2 UJ 1262

Constitution of India, 1950 — Article 226, 356Gujarat Municipalities (President and Vice-President) Election Rules, 1964 — Rule 3, 4Gujarat Municipalities Act, 1963 — Section 31, 32, 32(4)
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Supreme Court11 Sept 2006Dismissed

Reliance Industries Ltd. Vs Designated Authority and Others

Supreme Court Of India · (2006) 202 ELT 23 : (2006) 12 JT 478 : (2006) 9 SCALE 124 : (2006) 10 SCC 368 : (2006) 6 SCR 1 Supp

Central Excises and Salt Act, 1944 — Section 3(1)Customs Tariff (Amendment) Act, 1995 — Section 9ACustoms Tariff (Identification, Assessment and Collection of Anti-dumping Duty on Dumped Articles and for Determination of
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