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Supreme Court Of India judgments

59,847 judgments · page 1,286 of 2,993

Supreme Court27 Jul 2006Allowed

Rajendra and Others Vs State of Maharashtra

Supreme Court Of India · (2006) 3 ACR 2501 : (2006) 2 ALD(Cri) 586 : (2006) 2 DMC 456 : (2006) 7 SCALE 662 : (2006) 10 SCC 759

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 34, 498A
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Supreme Court26 Jul 2006Disposed Of

Union of India (UOI) and Another Vs Manik Lal Banerjee

Supreme Court Of India · AIR 2006 SC 2844 : (2006) AIRSCW 3889 : (2007) 1 ALT 29 : (2006) 4 AWC 3255 Supp : (2006) 110 FLR 837 : (2006) 4 JCR 190 : (2006) 6 JT 590 : (2006) 3 LLJ 523 : (2006) 7 SCALE 386 : (2006) 9 SCC 643 : (2006) SCC(L&S) 1959 : (2006) 5 SCR 66 Supp : (2006) 5

Constitution of India, 1950 — Article 136, 14Payment of Gratuity Act, 1972 — Section 2, 4, 4(2), 4(3)Railway Services (Pension) Rules, 1993 — Rule 15(1), 15(4), 49, 69, 70
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Supreme Court26 Jul 2006Dismissed

Sadhu Singh Vs Darshan Singh and Another

Supreme Court Of India · (2006) 5 ALD 12 : (2006) 4 AWC 3253 Supp : (2006) 7 JT 95 : (2006) 4 MLJ 949 : (2006) 3 PLJR 415 : (2006) 7 SCALE 368 : (2006) 6 SCC 255 : (2006) 4 SCR 76 Supp : (2006) 2 UJ 1050

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Supreme Court26 Jul 2006Dismissed

Vijay Vs State of Maharashtra and Others

Supreme Court Of India · (2007) 1 ALT 18 : (2006) 5 BomCR 541 : (2006) 7 JT 112 : (2006) 5 MhLj 782 : (2006) 3 PLJR 406 : (2006) 7 SCALE 370 : (2006) 6 SCC 289 : (2006) 5 SCR 81 Supp

Bombay Village Panchayats Act, 1958 — Section 14(1)(J2)Criminal Procedure Code, 1973 (CrPC) — Section 428
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Supreme Court25 Jul 2006Allowed

Amrit Paper Vs Commissioner of Central Excise, Ludhiana

Supreme Court Of India · (2006) 200 ELT 365 : (2006) 7 JT 20 : (2006) 7 SCALE 434 : (2006) 6 SCC 345 : (2006) 4 SCR 144 Supp : (2008) 12 STR 536 : (2009) 20 STT 298

Central Excise Rules, 1944 — Rule 57A, 57B, 57C, 57D, 57ECentral Excises and Salt Act, 1944 — Section 11A, 35L, 5A(1)
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Supreme Court25 Jul 2006Dismissed

Employees State Insurance Corporation and Others Vs Jardine Henderson Staff Association and Others

Supreme Court Of India · AIR 2006 SC 2767 : (2006) AIRSCW 3786 : (2006) 110 FLR 820 : (2006) 4 JCR 171 : (2006) 6 JT 530 : (2006) 3 LLJ 468 : (2006) 3 LW 771 : (2006) 7 SCALE 346 : (2006) 6 SCC 581 : (2006) SCC(L&S) 1458 : (2006) 4 SCR 27 Supp : (2006) 6 Supreme 220

Constitution of India, 1950 — Article 136, 141, 142, 226, 32Employees State Insurance (Central) Rules, 1950 — Rule 50, 51, 54Employees State Insurance Act, 1948 — Section 1(4), 2(9), 26, 28, 39
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Supreme Court25 Jul 2006Disposed Of

C.A. Sulaiman and Others Vs State Bank of Travancore, Alwayee and Others

Supreme Court Of India · AIR 2006 SC 2848 : (2006) AIRSCW 3932 : (2006) 5 ALD 81 : (2006) 4 AWC 3267 Supp : (2006) 102 CLT 773 : (2006) 4 JCR 152 : (2006) 3 KLT 864 : (2006) 4 LW 1038 : (2006) 2 OLR 417 : (2006) 3 PLJR 397 : (2006) 2 RD 604 : (2006) 4 RLW 3280 : (2006) 7 SCALE 44

Civil Procedure Code, 1908 (CPC) — Section 100, 100(3), 100(4), 100(5)
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Supreme Court24 Jul 2006Allowed

Om Prakash Srivastava Vs Union of India (UOI) and Another

Supreme Court Of India · (2006) 3 ACR 2444 : (2006) 2 ALD(Cri) 308 : (2007) 1 ALT(Cri) 251 : (2006) 131 DLT 557 : (2006) 7 JT 35 : (2006) 2 LW(Cri) 845 : (2006) 7 SCALE 318 : (2006) 6 SCC 207 : (2006) 3 SCR 803 Supp : (2006) 2 UJ 953

Civil Procedure Code, 1908 (CPC) — Order 11 Rule 2, 20Constitution of India, 1950 — Article 226, 226(2)Extradition Act, 1962 — Section 21
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Supreme Court24 Jul 2006Dismissed

State of Rajasthan and Another Vs Rajasthan Chemists Association

Supreme Court Of India · AIR 2006 SC 2699 : (2006) AIRSCW 3742 : (2006) 202 ELT 217 : (2006) 6 JT 553 : (2006) 4 RLW 3365 : (2006) 7 SCALE 330 : (2006) 6 SCC 773 : (2006) 5 SCR 1 Supp : (2006) 147 STC 542 : (2006) 6 Supreme 17 : (2006) 2 UJ 975

Constitution (Forty-Second Amendment) Act, 1976 — Article 366Constitution of India, 1950 — Article 246, 286, 366(29A)Contract Act, 1872 — Section 77
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Supreme Court21 Jul 2006Allowed

State of U.P. and Another Vs Om Prakash and Others

Supreme Court Of India · AIR 2006 SC 3080 : (2006) AIRSCW 4281 : (2007) 1 ALT 21 : (2006) 6 JT 452 : (2006) 4 KLT 537 : (2006) 7 SCALE 280 : (2006) 6 SCC 474 : (2006) SCC(L&S) 1418 : (2006) 4 SCR 793 Supp : (2007) 1 SLJ 252 : (2006) 5 Supreme 851 : (2006) 3 UPLBEC 2291

Uttar Pradesh Homoeopathic Medical Service Rules, 1990 — Rule 8
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Supreme Court21 Jul 2006Disposed Of

Gian Dass Vs The Gram Panchayat, Village Sunner Kalan and Others

Supreme Court Of India · (2006) 5 ALD 14 : (2006) 5 ALT 59 : (2006) 4 AWC 4031 Supp : (2006) 4 CHN 111 Supp : (2006) 102 CLT 627 : (2006) 4 JCR 150 : (2006) 7 JT 102 : (2006) 4 LW 1035 : (2006) 6 MhLj 350 : (2006) 3 PLJR 390 : (2006) 2 RD 449 : (2006) 7 SCALE 274 : (2006) 6 SCC 2

Civil Procedure Code, 1908 (CPC) — Section 100, 100(3), 100(4), 100(5)Punjab Village Common Lands (Regulation) Act, 1961 — Section 11
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Supreme Court20 Jul 2006Dismissed

India Financial Assn., Seventh Day Adventists Vs M.A. Unneerikutty and Another

Supreme Court Of India · (2006) 6 ALD 11 : (2006) 4 AWC 3177 Supp : (2006) 4 CHN 128 Supp : (2006) 6 JT 578 : (2006) 4 KLT 520 : (2007) 1 LW 564 : (2006) 2 RD 452 : (2006) 7 SCALE 302 : (2006) 6 SCC 351 : (2006) 3 SCR 762 Supp : (2006) 2 UJ 1026

Contract Act, 1872 — Section 23, 24Income Tax Act, 1961 — Section 23GAKerala Court Fees and Suits Valuation Act, 1959 — Section 42
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Supreme Court20 Jul 2006Allowed

Vikrama Shama Shetty Vs State of Maharashtra and Others

Supreme Court Of India · AIR 2006 SC 2792 : (2006) AIRSCW 3877 : (2007) 1 ALT 17 : (2006) 5 BomCR 910 : (2006) 4 JCR 10 : (2006) 6 JT 573 : (2006) 7 SCALE 257 : (2006) 6 SCC 70 : (2006) 4 SCR 754 Supp : (2006) 5 Supreme 704 : (2006) 2 UJ 1005

Bombay Foreign Liquor Rules, 1953 — Rule 45(1B), 45(1C)Bombay Prohibition Act, 1949 — Section 137(2), 148Constitution of India, 1950 — Article 14
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Supreme Court20 Jul 2006Dismissed

Falcon Tyres Ltd. Vs State of Karnataka and Others

Supreme Court Of India · AIR 2006 SC 2712 : (2006) AIRSCW 3667 : (2006) 6 JT 493 : (2006) 7 SCALE 250 : (2006) 6 SCC 530 : (2006) 3 SCR 734 Supp : (2006) 147 STC 466 : (2006) 6 Supreme 93 : (2006) 2 UJ 1011

Karnataka Tax on Entry of Goods Act, 1979 — Section 2, 2(A)(1), 2(A)(5), 3(1), 3(6)
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