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Supreme Court Of India judgments

59,848 judgments · page 1,281 of 2,993

Supreme Court25 Aug 2006Dismissed

Santosh Kumar Vs State of M.P.

Supreme Court Of India · (2006) 3 ACR 2731 : AIR 2006 SC 3098 : (2006) AIRSCW 4550 : (2006) 2 ALD(Cri) 589 : (2007) 1 ALT(Cri) 225 : (2006) CriLJ 4594 : (2007) 3 JLJ 117 : (2006) 8 JT 171 : (2006) 4 PLJR 64 : (2006) 8 SCALE 560 : (2006) 10 SCC 595 : (2006) 6 SCR 381 Supp : (2006)

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 376, 376(2)
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Supreme Court25 Aug 2006Allowed

Vidyodaya Trust and Others Vs Mr. Mohan Prasad R and Others

Supreme Court Of India · (2006) 6 ALT 25 : (2006) 4 AWC 3596 Supp : (2006) 6 BomCR 858 : (2006) 4 KLT 1 : (2007) 2 LW 494 : (2006) 4 PLJR 51 : (2006) 2 RD 710 : (2006) 8 SCALE 528 : (2006) 7 SCC 452 : (2006) 6 SCR 390 Supp : (2006) 3 UC 1866

Code Of Civil Procedure, 1908 — Section 92,115, 115(1)Indian Trusts Act, 1882 — Section 34Constitution of India, 1950 — Article 227
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Supreme Court25 Aug 2006Dismissed

Royal Parasdise Hotel (P) Ltd. Vs State of Haryana and Others

Supreme Court Of India · (2007) 1 CTC 444 : (2006) 8 JT 205 : (2007) 1 MLJ 816 : (2006) 8 SCALE 537 : (2006) 7 SCC 597 : (2006) 5 SCR 396 Supp

Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Act, 1963 — Section 10, 12, 12(2), 3, 6
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Supreme Court25 Aug 2006Allowed

State of U.P. and Others Vs Maqbool Ahmad

Supreme Court Of India · (2006) 7 ADJ 189 : (2007) 2 ALT 29 : (2006) 110 FLR 1216 : (2006) 8 JT 166 : (2006) 8 SCALE 556 : (2006) 7 SCC 521 : (2006) SCC(L&S) 1713 : (2006) 6 SCR 375 Supp : (2007) 1 SLJ 302 : (2006) 3 UPLBEC 2910

Constitution of India, 1950 — Article 14, 16, 23, 39
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Supreme Court24 Aug 2006Dismissed

Ramjee Rai and Others Vs State of Bihar

Supreme Court Of India · (2006) 3 ACR 2889 : (2006) 2 ALD(Cri) 863 : (2007) 2 ALT(Cri) 76 : (2006) CriLJ 4630 : (2007) 1 JCR 356 : (2006) 7 JT 610 : (2006) 4 PLJR 78 : (2006) 8 SCALE 440 : (2006) 13 SCC 229 : (2006) 5 SCR 240 Supp

Penal Code, 1860 (IPC) — Section 149, 201, 302, 34
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Supreme Court24 Aug 2006Dismissed

State Inspector of Police Vs Surya Sankaram Karri

Supreme Court Of India · (2006) 3 ACR 2884 : (2006) 2 ALD(Cri) 564 : (2007) 2 ALT(Cri) 50 : (2006) CriLJ 4598 : (2006) 8 JT 177 : (2006) 2 OLR 536 : (2006) 4 PLJR 73 : (2006) 8 SCALE 451 : (2006) 7 SCC 172 : (2006) 6 SCR 229 Supp

Prevention of Corruption Act, 1988 — Section 13, 13(1), 13(2), 17, 26Railway Establishment Code, 1959 — Rule 134
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Supreme Court24 Aug 2006Allowed

Jagdish Murav Vs State of U.P. and Others

Supreme Court Of India · (2006) 3 ACR 2726 : (2007) 2 ALT(Cri) 13 : (2006) 4 JCR 210 : (2006) 7 JT 596 : (2006) 8 SCALE 433 : (2006) 5 SCR 219 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 157, 172, 174Penal Code, 1860 (IPC) — Section 307, 323, 504, 506
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Supreme Court24 Aug 2006Dismissed

Sandeep Subhash Parate Vs State of Maharashtra and Others

Supreme Court Of India · AIR 2006 SC 3102 : (2006) AIRSCW 4555 : (2006) AIRSCW 4341 : (2007) 2 ALT 8 : (2006) 6 BomCR 556 : (2006) 7 JT 604 : (2007) 2 LW 489 : (2006) 6 MhLj 720 : (2007) 1 MLJ 36 : (2006) 8 SCALE 503 : (2006) 7 SCC 501 : (2006) 5 SCR 282 Supp : (2006) 6 Supreme 6

Constitution of India, 1950 — Article 142
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Supreme Court24 Aug 2006Allowed

Surendra and Another Vs State of Maharashtra

Supreme Court Of India · (2006) 3 ACR 2719 : AIR 2006 SC 3063 : (2007) 2 ALT(Cri) 98 : (2006) 8 JT 445 : (2006) 8 SCALE 469 : (2006) 11 SCC 434 : (2006) 6 SCR 291 Supp

Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 299, 302, 304, 324, 34
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Supreme Court24 Aug 2006Allowed

Krishna Bhagya Jala Nigam Ltd. Vs Mohammed Rafi

Supreme Court Of India · AIR 2006 SC 3363 : (2006) AIRSCW 4886 : (2006) 110 FLR 1212 : (2006) 6 KarLJ 96 : (2006) 3 LLJ 755 : (2006) 8 SCALE 509 : (2006) 9 SCC 697 : (2007) 1 SCC(L&S) 679 : (2006) 5 SCR 305 Supp : (2007) 2 SLJ 94 : (2006) 6 Supreme 653

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 10(1), 10(4A), 25F
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Supreme Court24 Aug 2006Dismissed

Tulsi and Others Vs Chandrika Prasad and Others

Supreme Court Of India · AIR 2006 SC 3359 : (2006) AIRSCW 4905 : (2007) 1 ALD 20 : (2007) 2 ALT 32 : (2006) 4 AWC 3644 Supp : (2007) 2 CGLJ 205 : (2006) 4 CTC 766 : (2007) 1 JCR 87 : (2006) 8 JT 158 : (2007) 2 LW 642 : (2007) 1 MhLj 893 : (2007) 1 OLR 196 : (2006) 4 PLJR 55 : (20

Evidence Act, 1872 — Section 91Transfer of Property Act, 1882 — Section 58, 58(c), 83
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Supreme Court24 Aug 2006Allowed

Jai Narain Parasrampuria (Dead) and Others Vs Pushpa Devi Saraf and Others

Supreme Court Of India · (2007) 1 CompLJ 69 : (2006) 2 CTLJ 130 : (2007) 2 LW 1053 : (2006) 4 MLJ 1224 : (2006) 8 SCALE 477 : (2006) 7 SCC 756 : (2006) 5 SCR 325 Supp : (2006) 3 UC 1901

Cantonments (House Accommodation) Act, 1923 — Section 2Civil Procedure Code, 1908 (CPC) — Order 21 Rule 99, Order 23 Rule 1Companies Act, 1956 — Section 132, 138
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