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Supreme Court Of India judgments

59,847 judgments · page 1,285 of 2,993

Supreme Court02 Aug 2006Allowed

Commissioner of Trade Tax, U.P., Lucknow Vs Modipan Fibres Company

Supreme Court Of India · (2007) 2 ALT 32 : (2006) 7 JT 215 : (2006) 7 SCALE 499 : (2006) 6 SCC 577 : (2006) 4 SCR 236 Supp : (2006) 147 STC 603

Uttar Pradesh Sales Tax Act, 1948 — Section 4AUttar Pradesh Trade Tax Act, 1948 — Section 3, 4A, 7(1)Uttar Pradesh Trade Tax Rules, 1948 — Rule 41(1)
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Supreme Court02 Aug 2006Disposed Of

Kerala State Science and Technology Museum Vs Rambal Company and Others

Supreme Court Of India · (2006) 5 ALD 74 : (2006) 4 AWC 4008 Supp : (2006) 7 JT 132 : (2006) 3 KLT 756 : (2006) 4 MLJ 1824 : (2006) 7 SCALE 479 : (2006) 6 SCC 258 : (2006) 4 SCR 243 Supp

Arbitration and Conciliation Act, 1996 — Section 11Kerala Revenue Recovery Act, 1968 — Section 71Limitation Act, 1963 — Article 112
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Supreme Court02 Aug 2006Allowed

Rapti Commission Agency Vs State of U.P. and Others

Supreme Court Of India · (2006) AIRSCW 1173 : (2007) 1 ALT 32 : (2006) 7 JT 267 : (2006) 7 SCALE 487 : (2006) 6 SCC 522 : (2006) 4 SCR 250 Supp : (2006) 147 STC 566 : (2006) 2 Supreme 425

Central Sales Tax Act, 1956 — Section 3, 4, 5Constitution of India, 1950 — Article 1, 14, 19, 246, 286(1)Uttar Pradesh Trade Tax (Amendment) Act, 2001 — Section 7
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Supreme Court01 Aug 2006Allowed

Romesh Kumar Sharma Vs Union of India (UOI) and Others

Supreme Court Of India · (2007) 1 ALT 1 : (2006) 3 AWC 2955 Supp : (2006) 111 FLR 510 : (2007) 1 JCR 80 : (2006) 7 JT 209 : (2006) 7 SCALE 471 : (2006) 6 SCC 510 : (2006) SCC(L&S) 1430 : (2006) 4 SCR 227 Supp : (2006) 2 UJ 1075

Army Act, 1950 — Section 122, 19, 20, 20(1), 20(3)Army Rules, 1954 — Rule 14, 17, 177Constitution of India, 1950 — Article 14, 21
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Supreme Court01 Aug 2006Dismissed

Sonebhadra Fuels Vs Commissioner, Trade Tax, U.P., Lucknow

Supreme Court Of India · (2006) 7 JT 73 : (2006) 7 SCALE 458 : (2006) 7 SCC 322 : (2006) 4 SCR 213 Supp : (2006) 147 STC 594

Central Sales Tax Act, 1956 — Section 14, 15Income Tax Act, 1961 — Section 32A(1), 32A(2)Madhya Pradesh General Sales Tax Act, 1958 — Section 2
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Supreme Court01 Aug 2006Dismissed

Tata Cummins Ltd. Vs State of Jharkhand and Others

Supreme Court Of India · (2007) 1 ALT 1 : (2006) 4 JCR 155 : (2006) 4 PLJR 1 : (2006) 7 SCALE 468 : (2006) 6 SCC 336 : (2006) SCC(L&S) 1338 : (2006) 5 SCR 194 Supp : (2006) 148 STC 199 : (2006) 2 UJ 1134

Bihar Finance Act, 1981 — Section 22
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Supreme Court01 Aug 2006Allowed

Sada Ram Vs State of Haryana

Supreme Court Of India · (2006) 3 ACR 2498 : (2006) 3 ALT(Cri) 127 : (2006) 7 JT 430 : (2006) 7 SCALE 657 : (2006) 13 SCC 528

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 307
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Supreme Court28 Jul 2006Dismissed

Firdous Omer (D) by LRs. and Others Vs Bankim Chandra Daw (D) by LRs. and Others

Supreme Court Of India · AIR 2006 SC 2759 : (2006) AIRSCW 3817 : (2007) 1 AWC 36 Supp : (2006) 4 JCR 84 : (2006) 12 JT 545 : (2006) 4 MLJ 1714 : (2007) 1 RLW 191 : (2006) 7 SCALE 439 : (2006) 6 SCC 569 : (2006) 4 SCR 175 Supp : (2006) 6 Supreme 406

Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 47 Rule 1, Order 9 Rule 3, Order 9 Rule 4, Order 9 Rule 8Limitation Act, 1908 — Section 5Limitation Act, 1963 — Article 122, 5
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Supreme Court28 Jul 2006Disposed Of

Uttaranchal Road Transport Corpn. and Others Vs Mansaram Nainwal

Supreme Court Of India · AIR 2006 SC 2840 : (2006) AIRSCW 1255 : (2006) AIRSCW 3928 : (2012) AIRSCW 648 : (2007) 2 ALLMR 457 : (2006) 110 FLR 1165 : (2006) 4 JCR 163 : (2006) 7 JT 25 : (2006) 3 LLJ 505 : (2007) 1 LW 99 : (2006) 3 PLJR 372 : (2006) 7 SCALE 430 : (2006) 6 SCC 366 :

Uttar Pradesh Industrial Disputes Act, 1947 — Section 4K
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Supreme Court28 Jul 2006

Lachman Singh Vs State of Haryana

Supreme Court Of India · (2006) 3 ACR 2437 : AIR 2006 SC 2763 : (2006) AIRSCW 3860 : (2007) 1 ALD(Cri) 248 : (2007) 1 ALT(Cri) 220 : (2006) CriLJ 4041 : (2006) 7 JT 60 : (2007) 1 RLW 196 : (2006) 7 SCALE 423 : (2006) 10 SCC 524 : (2006) 4 SCR 157 Supp : (2006) 5 Supreme 926

Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 300, 302, 304, 307, 34
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Supreme Court27 Jul 2006Allowed

R.S. Garg Vs State of U.P. and Others

Supreme Court Of India · AIR 2006 SC 2912 : (2006) AIRSCW 4040 : (2006) 111 FLR 616 : (2006) 7 JT 1 : (2007) 2 MLJ 315 : (2006) 7 SCALE 405 : (2006) 6 SCC 430 : (2006) SCC(L&S) 1388 : (2006) 4 SCR 120 Supp : (2006) 6 Supreme 324

Constitution Of India, 1950 — Article 12, 14, 15, 15(4), 16, 16(4), 136, 226, 309Uttar Pradesh Labour Department (Factories And Boilers Division) Officers Service (Second Amendment) Rules, 1992 — Rule 5(iii)Uttar Pradesh Inspector Of Boilers And Factories Service Rules, 1980 — Rule 2(g), 4, 4(2), 6, 9, 15, 16
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Supreme Court27 Jul 2006Allowed

Syed Ibrahim Vs State of Andhra Pradesh

Supreme Court Of India · AIR 2006 SC 2908 : (2006) AIRSCW 4095 : (2007) 1 ALD(Cri) 225 : (2007) 1 ALT(Cri) 183 : (2006) CriLJ 4087 : (2006) 6 JT 597 : (2007) 1 KLJ 803 : (2006) 7 SCALE 399 : (2006) 10 SCC 601 : (2006) 5 SCR 105 Supp : (2006) 5 Supreme 804 : (2006) 5 Supreme 770

Criminal Procedure Code, 1973 (CrPC) — Section 16Evidence Act, 1872 — Section 134Penal Code, 1860 (IPC) — Section 302
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Supreme Court27 Jul 2006Allowed

Daljit Singh and Others Vs State of Punjab through Secretary Home Affairs

Supreme Court Of India · (2006) 3 ACR 2442 : (2006) 2 ALD(Cri) 562 : (2007) 1 ALT(Cri) 118 : (2006) 7 JT 98 : (2006) 7 SCALE 421 : (2006) 6 SCC 159 : (2006) 4 SCR 115 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 360, 360(10), 361General Clauses Act, 1897 — Section 8(1)Penal Code, 1860 (IPC) — Section 307, 323, 324, 34
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