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Supreme Court Of India judgments

59,847 judgments · page 1,282 of 2,993

Supreme Court23 Aug 2006Dismissed

Ganpatibai and Another Vs State of M.P. and Others

Supreme Court Of India · (2006) 6 ALT 11 : (2006) 4 AWC 3643 Supp : (2006) 8 SCALE 461 : (2006) 7 SCC 508 : (2006) 5 SCR 215 Supp : (2006) 3 UC 1853

Land Acquisition Act, 1894 — Section 4, 6Madhya Pradesh Nagar Tatha Gram Nivesh Adhiniyam, 1973 — Section 50(1)
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Supreme Court22 Aug 2006Allowed

Kuldip Nayar Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2006 SC 3127 : (2006) AIRSCW 4394 : (2006) 8 JT 1 : (2006) 8 SCALE 257 : (2006) 7 SCC 1 : (2006) 5 SCR 1 Supp : (2006) 7 Supreme 44

Administrative Tribunals Act, 1985 — Section 28Conduct of Elections Rules, 1961 — Rule 23(3), 23(5), 31(2), 37A(2), 38(4)Constitution (Forty-Fourth Amendment) Act, 1978 — Section 15, 26
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Supreme Court22 Aug 2006Allowed

Rangnath Haridas Vs Dr. Shrikant B. Hegde

Supreme Court Of India · (2007) AIRSCW 1018 : (2007) 2 ALT 31 : (2006) 4 AWC 4092 Supp : (2007) 1 CHN 1 Supp : (2007) 103 CLT 3 : (2006) 2 CTLJ 175 : (2007) 1 JCR 185 : (2006) 7 JT 546 : (2006) 6 MhLj 708 : (2006) 4 MLJ 1721 : (2007) MPLJ 33 : (2007) MPLJ 32 : (2006) 8 SCALE 426

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, Order 40 Rule 1Income Tax Act, 1961 — Section 37(1)
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Supreme Court22 Aug 2006Allowed

T. Anjanappa and Others Vs Somalingappa and Another

Supreme Court Of India · (2007) 2 ALLMR 866 : (2007) 2 ALT 1 : (2006) 4 AWC 3638 Supp : (2006) 102 CLT 683 : (2006) 5 CTC 378 : (2006) 8 JT 382 : (2006) 6 KarLJ 1 : (2007) 2 LW 957 : (2006) 2 RD 705 : (2006) 8 SCALE 624 : (2006) 7 SCC 570 : (2006) 5 SCR 200 Supp : (2006) 3 UC 182

Limitation Act, 1963 — Article 64, 65, 15
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Supreme Court22 Aug 2006Allowed

Settu and Others Vs State of Tamil Nadu

Supreme Court Of India · (2006) 3 ACR 2878 : AIR 2006 SC 2986 : (2006) AIRSCW 4113 : (2007) 1 ALT(Cri) 285 : (2006) CriLJ 3889 : (2006) 7 JT 524 : (2007) 1 LW(Cri) 182 : (2006) 8 SCALE 382 : (2006) 10 SCC 549 : (2006) 6 SCR 185 Supp : (2006) 6 Supreme 497

Penal Code, 1860 (IPC) — Section 299, 300, 302, 304, 323
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Supreme Court22 Aug 2006Allowed

Lal Chand Vs Oriental Insurance Co. Ltd.

Supreme Court Of India · (2006) 3 ACC 731 : (2006) ACJ 2161 : (2007) 1 ALD 16 : (2006) 6 ALT 13 : (2006) 4 AWC 3578 Supp : (2006) 133 CompCas 343 : (2006) 4 JCR 80 : (2007) 10 JT 122 : (2006) 4 KLT 17 : (2007) 2 LW 739 : (2006) 4 MLJ 952 : (2006) 2 OLR 700 : (2006) 144 PLR 741 :

Motor Vehicles Act, 1988 — Section 149(2), 174
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Supreme Court22 Aug 2006Dismissed

Pushkar Singh Vs Ansuiya

Supreme Court Of India · (2006) 4 CHN 155 Supp : (2006) 132 DLT 223 : (2006) 8 SCALE 449 : (2006) 6 SCC 799 : (2006) 5 SCR 196 Supp

Constitution of India, 1950 — Article 227Delhi Rent Control Act, 1958 — Section 14(1), 25B, 25B(8)
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Supreme Court21 Aug 2006Allowed

State of West Bengal and Others Vs Sri Sri Lakshmi Janardan Thakur and Others

Supreme Court Of India · (2007) 2 ALT 9 : (2006) 4 CHN 148 Supp : (2007) 103 CLT 62 : (2007) 1 JCR 95 : (2006) 7 JT 539 : (2006) 8 SCALE 252 : (2006) 7 SCC 490 : (2006) 5 SCR 841 Supp

Land Acquisition Act, 1894 — Section 23, 24West Bengal Estates Acquisition Act, 1953 — Section 17, 4, 44(2), 5, 6(1)West Bengal Land Reforms Act, 1955 — Section 14M(5), 14M(6), 14T(6), 14T(9), 54
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Supreme Court21 Aug 2006Dismissed

Ram Badan Sharma Vs State of Bihar

Supreme Court Of India · (2006) 3 ACR 2390 : AIR 2006 SC 2855 : (2006) AIRSCW 4068 : (2006) 2 ALD(Cri) 606 : (2007) 1 ALT(Cri) 162 : (2006) CriLJ 4070 : (2006) 2 DMC 368 : (2006) 4 JCR 215 : (2006) 7 JT 490 : (2007) 1 LW(Cri) 391 : (2006) 4 PLJR 86 : (2006) 8 SCALE 210 : (2006) 1

Criminal Procedure Code, 1973 (CrPC) — Section 319Dowry Prohibition Act, 1961 — Section 2Evidence Act, 1872 — Section 113, 113B
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Supreme Court21 Aug 2006Dismissed

Sheetal Manoj Gore Vs State of Maharashtra and Others

Supreme Court Of India · (2006) 3 ACR 2817 : (2006) 3 ALT(Cri) 306 : (2006) 102 CLT 724 : (2006) 8 SCALE 373 : (2006) 7 SCC 560

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 2, 3(1)Constitution of India, 1950 — Article 22(5)Customs Act, 1962 — Section 108, 2(39)
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Supreme Court21 Aug 2006Allowed

Committee of Management Kanya Junior High School Bal Vidya Mandir, Etah, U.P. Vs Sachiv, U.P. Basic Shiksha Parishad, Allahabad, U.P. and Others

Supreme Court Of India · AIR 2006 SC 2974 : (2006) AIRSCW 4263 : (2006) 7 JT 562 : (2006) 8 SCALE 222 : (2006) 11 SCC 92 : (2007) 1 SCC(L&S) 971 : (2006) 4 SCR 813 Supp : (2006) 8 Supreme 336

Constitution Of India, 1950 — Article 14, 25, 30, 30(1), 226, 227Uttar Pradesh Recognized Basic Schools (Junior High Schools) (Recruitment And Conditions Of Services Of Teacher) Rules, 1978 — Rule 15, 16Uttar Pradesh Recognized Basic School (Recruitment And Conditions Of Service Of Teachers And Other Conditions) Rules, 1975 — Rule 11
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Supreme Court21 Aug 2006Allowed

Rajiv Ranjan Singh ''Lalan'' and Another Vs Union of India (UOI) and Others

Supreme Court Of India · (2006) 3 ACR 2559 : (2006) 6 ALD 103 : (2006) 3 ALT(Cri) 82 : (2006) 205 CTR 53 : (2006) 4 JCR 89 : (2006) 8 JT 328 : (2006) 2 LW(Cri) 712 : (2006) 8 SCALE 161 : (2006) 6 SCC 613 : (2006) 4 SCR 742 Supp : (2006) 156 TAXMAN 512

Constitution of India, 1950 — Article 14, 21, 226, 233, 235Criminal Procedure Code, 1973 (CrPC) — Section 173(8)Income Tax Act, 1961 — Section 131, 131(1A), 131A, 139, 147, 148, 273A
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Supreme Court18 Aug 2006Allowed

Manalal Prabhudayal Vs Oriental Insurance Co. Ltd.

Supreme Court Of India · (2006) 3 ACC 715 : AIR 2006 SC 3026 : (2006) AIRSCW 4160 : (2006) 3 ARBLR 364 : (2006) 3 AWC 2936 Supp : (2006) 133 CompCas 247 : (2006) 7 JT 464 : (2006) 2 OLR 512 : (2006) 8 SCALE 129 : (2006) 4 SCR 666 Supp : (2006) 6 Supreme 490

Civil Procedure Code, 1908 (CPC) — Section 34
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Supreme Court18 Aug 2006Dismissed

Tundal (Dead) by L.Rs. and Others Vs Munshi and Others

Supreme Court Of India · AIR 2006 SC 3022 : (2006) AIRSCW 4164 : (2006) 8 JT 519 : (2006) 8 SCALE 124 : (2006) 12 SCC 245 : (2006) 5 SCR 621 Supp : (2006) 6 Supreme 442

Constitution of India, 1950 — Article 136Redemption of Mortgages (Punjab) Act, 1913 — Section 10, 11, 12, 4, 5
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Supreme Court18 Aug 2006Allowed

Dyaneshwar Ramachandra Rao Patange Vs Bhagirathibai

Supreme Court Of India · (2006) 6 ALT 19 : (2006) 5 BomCR 519 : (2006) 4 JCR 82 : (2006) 5 KarLJ 449 : (2006) 4 MLJ 1840 : (2006) 4 PLJR 219 : (2006) 2 RD 694 : (2006) 8 SCALE 98 : (2006) 6 SCC 663 : (2006) 4 SCR 628 Supp : (2006) 3 UC 1774

Hindu Succession Act, 1956 — Section 8
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Supreme Court18 Aug 2006Dismissed

Pulicherla Nagaraju @ Nagaraja Reddy Vs State of Andhra Pradesh

Supreme Court Of India · (2006) 3 ACR 2826 : AIR 2006 SC 3010 : (2006) AIRSCW 4143 : (2006) 3 ALT(Cri) 232 : (2006) CriLJ 3899 : (2006) 2 LW(Cri) 833 : (2007) 1 RLW 419 : (2006) 8 SCALE 133 : (2006) 11 SCC 444 : (2006) 4 SCR 633 Supp : (2006) 6 Supreme 339

Penal Code, 1860 (IPC) — Section 147, 148, 149, 300, 302
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Supreme Court18 Aug 2006Dismissed

Vinod K. Chawla Vs Union of India (UOI) and Others

Supreme Court Of India · (2006) 3 ACR 2400 : AIR 2006 SC 2864 : (2006) AIRSCW 4080 : (2007) 2 ALT(Cri) 40 : (2006) CriLJ 4079 : (2006) 7 JT 469 : (2006) 8 SCALE 86 : (2006) 7 SCC 337 : (2006) 5 SCR 651 Supp : (2006) 6 Supreme 351

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1), 7, 7(1)Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 82, 83
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