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Supreme Court Of India judgments

59,847 judgments · page 1,284 of 2,993

Supreme Court08 Aug 2006Allowed

State of Punjab and Others Vs Amritsar Beverages Ltd. and Others

Supreme Court Of India · AIR 2006 SC 2820 : (2006) AIRSCW 3961 : (2007) 2 ALT 28 : (2006) 7 SCALE 587 : (2006) 607 SCC 7 : (2006) 7 SCC 607 : (2006) 5 SCR 353 Supp : (2006) 147 STC 657 : (2006) 6 Supreme 143 : (2006) 2 UJ 1111

Criminal Procedure Code, 1973 (CrPC) — Section 273Evidence Act, 1872 — Section 45, 63, 73A, 85A, 85BNegotiable Instruments Act, 1881 (NI) — Section 138
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Supreme Court08 Aug 2006Disposed Of

Municipal Council, Samrala Vs Sukhwinder Kaur

Supreme Court Of India · AIR 2006 SC 2905 : (2006) AIRSCW 4091 : (2006) 110 FLR 1155 : (2006) 4 JCR 167 : (2006) 3 LLJ 502 : (2006) 4 PLJR 119 : (2006) 7 SCALE 614 : (2006) 6 SCC 516 : (2006) SCC(L&S) 1436 : (2006) 4 SCR 381 Supp : (2006) 6 Supreme 181

Industrial Disputes Act, 1947 — Section 10, 2, 25, 25F
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Supreme Court08 Aug 2006Allowed

Mrs. Susetha Vs State of Tamil Nadu and Others

Supreme Court Of India · AIR 2006 SC 2893 : (2006) AIRSCW 4026 : (2007) 1 AWC 41 Supp : (2007) 1 MLJ 124 : (2006) 7 SCALE 640 : (2006) 6 SCC 543 : (2006) 5 SCR 361 Supp : (2006) 6 Supreme 193

Constitution of India, 1950 — Article 21, 47, 48A, 51A
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Supreme Court08 Aug 2006Dismissed

National Textile Corporation (Gujarat) Ltd. Vs State Bank of India and Others

Supreme Court Of India · AIR 2006 SC 2927 : (2006) AIRSCW 4014 : (2006) 134 CompCas 164 : (2006) 6 CompLJ 448 : (2006) 7 JT 285 : (2006) 7 SCALE 627 : (2006) 7 SCC 542 : (2006) 4 SCR 411 Supp : (2006) 7 Supreme 774

Bihar Money Lenders (Regulation of Transactions) Act, 1939 — Section 2Bombay Relief Undertakings (Special Provisions) Act, 1958 — Section 4(1)Contract Act, 1872 — Section 128, 134, 59, 60, 61
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Supreme Court08 Aug 2006Allowed

Principal, Mehar Chand Polytechnic, Jalandhar City and Another Vs Anu Lumba and Others

Supreme Court Of India · AIR 2006 SC 3074 : (2006) AIRSCW 4373 : (2007) 1 ALLMR 443 : (2006) 111 FLR 630 : (2006) 7 JT 322 : (2007) 1 MLJ 17 : (2006) 7 SCALE 648 : (2006) 7 SCC 161 : (2006) SCC(L&S) 1580 : (2006) 4 SCR 436 Supp : (2007) 2 SLJ 85 : (2006) 6 Supreme 313

Constitution of India, 1950 — Article 14, 16, 16(4), 162, 21Employment Exchanges (Compulsory Notification of Vacancies) Ordinance, 1984 — Section 3(1)Kerala State and Subordinate Services Rules, 1958 — Rule 9, 9(1)<
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Supreme Court08 Aug 2006Allowed

Ashok Kumar Sahu Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2006 SC 2879 : (2006) AIRSCW 3980 : (2006) 110 FLR 1146 : (2006) 7 JT 274 : (2006) 4 PLJR 106 : (2006) 7 SCALE 593 : (2006) 6 SCC 704 : (2006) SCC(L&S) 1547 : (2006) 4 SCR 394 Supp : (2007) 1 SLJ 293 : (2006) 6 Supreme 466 : (2006) 3 UPLBEC 2427

Constitution Of India, 1950 — Article 142All India Services (Death-Cum-Retirement Benefits) Rules, 1958 — Rule 16, 16(2), 16(2A)Central Civil Services (Pension) Rules, 1972 — Rule 48A
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Supreme Court07 Aug 2006Partly Allowed

Vijayalashmi Rice Mill and Others Vs The Commercial Tax Officers, Palakol and Others

Supreme Court Of India · AIR 2006 SC 2897 : (2006) AIRSCW 4031 : (2006) 5 ALD 44 : (2007) 2 ALT 17 : (2006) 201 ELT 329 : (2006) 7 JT 482 : (2006) 7 SCALE 525 : (2006) 6 SCC 763 : (2006) 5 SCR 179 Supp : (2006) 147 STC 609 : (2006) 6 Supreme 292 : (2006) 2 UJ 1200

Andhra Pradesh Rural Development Act, 1996 — Section 3, 7(1), 8, 9Constitution of India, 1950 — Article 301
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Supreme Court04 Aug 2006Dismissed

State of Karnataka and Another Vs Pastor P. Raju

Supreme Court Of India · (2006) 3 ACR 2448 : AIR 2006 SC 2825 : (2006) AIRSCW 3916 : (2006) 2 ALD(Cri) 594 : (2007) 1 ALT(Cri) 210 : (2006) 102 CLT 612 : (2006) CriLJ 4045 : (2006) 7 JT 165 : (2006) 5 KarLJ 337 : (2006) 3 KLT 830 : (2006) 2 LW(Cri) 994 : (2006) 4 PLJR 309 : (2007

Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2), 173, 173(2), 190Penal Code, 1860 (IPC) — Section 153B, 153B(1), 505(2), 505(3)
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Supreme Court04 Aug 2006Allowed

Kumari Varma Vs State of Kerala and Another

Supreme Court Of India · AIR 2006 SC 3048 : (2006) AIRSCW 4200 : (2006) 7 JT 223 : (2006) 7 SCALE 561 : (2006) 6 SCC 505 : (2006) 6 Supreme 254

Kerala Private Forests (Vesting and Assignment) Act, 1971 — Section 8
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Supreme Court03 Aug 2006Partly Allowed

Munney @ Rahat Jan Khan Vs State of U.P.

Supreme Court Of India · (2006) 3 ACR 2494 : AIR 2006 SC 2902 : (2006) AIRSCW 4056 : (2007) 1 ALT(Cri) 45 : (2006) CriLJ 4064 : (2006) 7 JT 125 : (2006) 4 PLJR 69 : (2006) 7 SCALE 510 : (2006) 5 Supreme 938

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 307, 34
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Supreme Court03 Aug 2006Allowed

Baldev Singh and Others Etc. Vs Manohar Singh and Another Etc.

Supreme Court Of India · AIR 2006 SC 2832 : (2006) AIRSCW 3956 : (2006) 6 ALD 29 : (2006) 5 ALT 52 : (2006) 3 AWC 2939 Supp : (2006) 6 BomCR 710 : (2006) 4 JCR 186 : (2006) 7 JT 139 : (2006) 3 KLT 953 : (2007) 1 LW 848 : (2006) 5 MhLj 634 : (2006) MPLJ 1 : (2006) 2 OLR 628 : (200

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 136
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