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Supreme Court Of India judgments

59,847 judgments · page 1,283 of 2,993

Supreme Court18 Aug 2006Allowed

U.P.S.R.T.C. Vs Mitthu Singh

Supreme Court Of India · AIR 2006 SC 3018 : (2006) AIRSCW 4154 : (2007) 2 ALT 26 : (2006) 111 FLR 7 : (2006) 8 JT 151 : (2006) 3 LLJ 778 : (2006) 4 PLJR 137 : (2007) 1 RLW 280 : (2006) 8 SCALE 109 : (2006) 7 SCC 180 : (2006) SCC(L&S) 1590 : (2006) 5 SCR 672 Supp : (2006) 6 Suprem

Uttar Pradesh Industrial Disputes Act, 1947 — Section 25F
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Supreme Court18 Aug 2006Dismissed

Union Bank of India and Others Vs M.T. Latheesh

Supreme Court Of India · (2007) 1 ALT 14 : (2006) 111 FLR 77 : (2006) 3 LLJ 791 : (2006) 3 LW 879 : (2006) 8 SCALE 145 : (2006) 7 SCC 350 : (2006) SCC(L&S) 1646 : (2006) 5 SCR 696 Supp

Constitution of India, 1950 — Article 136, 14, 21, 226
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Supreme Court18 Aug 2006Disposed Of

P. Narayanappa and Another Vs State of Karnataka and Others

Supreme Court Of India · AIR 2006 SC 3001 : (2006) AIRSCW 4132 : (2006) 8 JT 185 : (2006) 8 SCALE 199 : (2006) 7 SCC 578 : (2006) 4 SCR 716 Supp : (2006) 8 Supreme 548

Constitution of India, 1950 — Article 136, 226Karnataka Industrial Areas Development Act, 1966 — Section 14, 2(7), 25, 27, 28Karnataka Land Reforms Act, 1961 — Section 79A, 79B, 80
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Supreme Court18 Aug 2006Allowed

Jai Singh Vs Union of India (UOI) and Others

Supreme Court Of India · (2006) 132 DLT 153 : (2006) 111 FLR 12 : (2006) 7 JT 533 : (2006) 4 PLJR 100 : (2006) 8 SCALE 389 : (2006) 9 SCC 717 : (2006) 4 SCR 734 Supp : (2006) 3 UPLBEC 2435

Constitution of India, 1950 — Article 311
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Supreme Court18 Aug 2006Allowed

Pardeep Kumar Vs Union Administration, Chandigarh

Supreme Court Of India · (2006) 3 ACR 2873 : AIR 2006 SC 2992 : (2006) AIRSCW 4126 : (2007) 2 ALT(Cri) 56 : (2006) CriLJ 3894 : (2007) 1 JCR 73 : (2006) 7 JT 457 : (2007) 1 KLJ 824 : (2007) 1 LW(Cri) 354 : (2006) 2 OLR 636 : (2007) 1 RLW 285 : (2006) 8 SCALE 68 : (2006) 10 SCC 60

Penal Code, 1860 (IPC) — Section 109, 34, 366, 368, 376
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Supreme Court18 Aug 2006Disposed Of

Hamza Haji Vs State of Kerala and Another

Supreme Court Of India · AIR 2006 SC 3028 : (2006) AIRSCW 4168 : (2006) 102 CLT 696 : (2006) 8 JT 215 : (2006) 3 KLT 941 : (2007) 2 MLJ 304 : (2006) 8 SCALE 75 : (2006) 7 SCC 416 : (2006) 4 SCR 604 Supp

Constitution of India, 1950 — Article 136, 215, 226Evidence Act, 1872 — Section 44Kerala Land Reforms Act, 1963 — Section 82
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Supreme Court17 Aug 2006Dismissed

Union of India (UOI) and Another Vs K.G. Soni

Supreme Court Of India · (2006) 111 FLR 17 : (2006) 3 JLJ 128 : (2006) 7 JT 509 : (2006) 3 LLJ 802 : (2006) 4 PLJR 134 : (2006) 8 SCALE 49 : (2006) 6 SCC 794 : (2006) SCC(L&S) 1568 : (2006) 5 SCR 560 Supp : (2006) 3 UPLBEC 2452

Administrative Tribunals Act, 1985 — Section 21(2)Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 27
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Supreme Court17 Aug 2006Disposed Of

Saraswat Co-op. Bank Ltd. and Another Vs State of Maharashtra and Others

Supreme Court Of India · (2006) 7 JT 445 : (2007) 1 MhLj 875 : (2006) 4 PLJR 10 : (2006) 8 SCALE 53 : (2006) 8 SCC 520 : (2006) 4 SCR 567 Supp

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 32Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 3Banking Companies (Acquisition and Transfer of Undertakin
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Supreme Court14 Aug 2006Allowed

Krishnan Vs State of Tamil Nadu

Supreme Court Of India · (2006) 3 ACR 2671 : AIR 2006 SC 3037 : (2006) AIRSCW 4185 : (2006) 3 ALT(Cri) 212 : (2006) CriLJ 3907 : (2006) 7 JT 392 : (2007) 1 LW(Cri) 190 : (2006) 8 SCALE 27 : (2006) 11 SCC 304 : (2006) 4 SCR 536 Supp : (2006) 6 Supreme 362 : (2006) 2 UJ 1179

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 101, 105Penal Code, 1860 (IPC) — Section 100, 101, 102, 103, 104
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Supreme Court14 Aug 2006Dismissed

U.T. of Dadra and Haveli and Another Vs Fatehsinh Mohansinh Chauhan

Supreme Court Of India · (2006) 3 ACR 2663 : (2006) 2 ALD(Cri) 574 : (2007) 1 ALT(Cri) 174 : (2006) CriLJ 4636 : (2006) 7 JT 419 : (2007) 1 LW(Cri) 7 : (2007) 1 PLJR 10 : (2006) 8 SCALE 36 : (2006) 7 SCC 529 : (2006) 5 SCR 522 Supp : (2006) 2 UJ 1098

Civil Procedure Code, 1908 (CPC) — Order 16 Rule 14Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 161, 173, 190(1), 207, 207A
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Supreme Court11 Aug 2006Allowed

Kamal Kumar Dutta and Another Vs Ruby General Hospital Ltd. and Others

Supreme Court Of India · (2006) 134 CompCas 678 : (2006) 5 CompLJ 511 : (2006) 7 JT 333 : (2006) 7 SCALE 668 : (2006) 7 SCC 613 : (2006) 70 SCL 222 : (2006) 4 SCR 462 Supp

Civil Procedure Code Amendment Act, 1976 — Section 100ACivil Procedure Code Amendment Act, 2002 — Section 100ACivil Procedure Code, 1908 (CPC) — Section 100A, 104(1), 104(2), 4, 4(1)
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Supreme Court11 Aug 2006Dismissed

The Government of Andhra Pradesh and Others Vs M. Krishnaveni and Others

Supreme Court Of India · (2007) 1 ALT 16 : (2007) 1 AWC 117 Supp : (2006) 7 JT 582 : (2006) 8 SCALE 1 : (2006) 7 SCC 365 : (2006) 4 SCR 495 Supp

Constitution of India, 1950 — Article 136Hindu Succession Act, 1956 — Section 14(1)Urban Land (Ceiling and Regulation) Act, 1976 — Section 10, 11, 11(3), 11(6), 12
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Supreme Court11 Aug 2006Dismissed

State Bank of India and Others Vs Ramesh Dinkar Punde

Supreme Court Of India · (2006) 6 ALT 19 : (2006) 110 FLR 1159 : (2006) 7 JT 383 : (2006) 3 LLJ 563 : (2006) 8 SCALE 11 : (2006) 7 SCC 212 : (2006) SCC(L&S) 1573 : (2006) 4 SCR 511 Supp : (2007) 2 SLJ 78 : (2006) 3 UPLBEC 2472

Constitution of India, 1950 — Article 309State Bank of India (Supervisory Staff) Service Rules, 1975 — Rule 32(4)
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Supreme Court10 Aug 2006Allowed

Central Bureau of Investigation Vs Shri Ravi Shankar Srivastava, IAS and Another

Supreme Court Of India · (2006) 3 ACR 2486 : AIR 2006 SC 2872 : (2006) AIRSCW 3990 : (2007) 2 ALT(Cri) 64 : (2006) CriLJ 4050 : (2006) 7 JT 313 : (2007) 1 KLJ 79 : (2006) 7 SCALE 618 : (2006) 7 SCC 188 : (2006) 4 SCR 450 Supp : (2006) 6 Supreme 305

Constitution of India, 1950 — Article 166Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 482Delhi Police Special Establishment Act, 1946 — Section 2, 3, 5, 5(1), 5(2)
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Supreme Court08 Aug 2006Allowed

Arun Nivalaji More Vs State of Maharashtra

Supreme Court Of India · (2006) 3 ACR 2453 : AIR 2006 SC 2886 : (2006) AIRSCW 3999 : (2007) 1 ALT(Cri) 302 : (2006) CriLJ 4057 : (2006) 7 JT 299 : (2006) 7 SCALE 532 : (2006) 4 SCR 301 Supp : (2006) 6 Supreme 198

Criminal Procedure Code, 1973 (CrPC) — Section 313, 315Penal Code, 1860 (IPC) — Section 299, 300, 302, 304
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Supreme Court08 Aug 2006Disposed Of

Rashtriya Ispat Nigam Limited and Another Vs Verma Transport Company

Supreme Court Of India · AIR 2006 SC 2800 : (2006) AIRSCW 3966 : (2007) 2 ALT 17 : (2006) 3 ARBLR 210 : (2006) 4 AWC 4011 Supp : (2006) 7 JT 404 : (2007) 1 LW 854 : (2006) 4 PLJR 122 : (2006) 7 SCALE 565 : (2006) 7 SCC 275 : (2006) 4 SCR 332 Supp : (2006) 8 Supreme 196 : (2006) 2

Arbitration (Protocol and Convention) Act, 1937 — Section 3Arbitration Act, 1940 — Section 20, 21, 34, 8Arbitration and Conciliation Act, 1996 — Section 16, 2, 42, 45, 54
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