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Supreme Court Of India judgments

59,847 judgments · page 1,287 of 2,993

Supreme Court20 Jul 2006Dismissed

S. Sudershan Reddy and Others Vs State of Andhra Pradesh

Supreme Court Of India · AIR 2006 SC 2716 : (2006) AIRSCW 3680 : (2007) 1 ALT(Cri) 245 : (2006) CriLJ 4033 : (2006) 7 JT 237 : (2006) 2 OLR 528 : (2006) 7 SCALE 244 : (2006) 10 SCC 163 : (2006) 4 SCR 743 Supp : (2006) 6 Supreme 1

Penal Code, 1860 (IPC) — Section 302
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Supreme Court20 Jul 2006Allowed

Indian Oil Corporation Vs NEPC India Ltd. and Others

Supreme Court Of India · AIR 2006 SC 2780 : (2006) AIRSCW 3830 : (2007) 1 ALT(Cri) 272 : (2006) 4 CTC 60 : (2006) 6 JT 474 : (2007) 1 LW(Cri) 80 : (2006) 2 OLR 659 : (2006) 4 RLW 3380 : (2006) 7 SCALE 286 : (2006) 6 SCC 736 : (2006) 3 SCR 704 Supp : (2006) 6 Supreme 66

Aircraft Act, 1934 — Section 8Criminal Procedure Code, 1973 (CrPC) — Section 200, 250, 482Penal Code, 1860 (IPC) — Section 378, 403, 405, 415, 425
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Supreme Court20 Jul 2006Allowed

Dildar Singh Vs State of Punjab

Supreme Court Of India · (2006) 3 ACR 2823 : AIR 2006 SC 3084 : (2006) AIRSCW 4247 : (2006) 2 ALD(Cri) 583 : (2006) CriLJ 3914 : (2007) 1 KLJ 830 : (2006) 2 OLR 705 : (2006) 8 SCALE 370 : (2006) 10 SCC 531 : (2006) 6 Supreme 463

Penal Code, 1860 (IPC) — Section 376, 506
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Supreme Court19 Jul 2006Dismissed

Union of India (UOI) Vs Anup Kumar Roy

Supreme Court Of India · AIR 2006 SC 2943 : (2006) AIRSCW 4261 : (2006) 110 FLR 896 : (2006) 7 SCALE 197 : (2006) 6 SCC 236 : (2006) SCC(L&S) 1312 : (2006) 4 SCR 693 Supp : (2007) 1 SLJ 239 : (2006) 6 Supreme 415 : (2006) 2 UJ 996

Prasar Bharati (Broadcasting Corporation of India) Act, 1990 — Section 11
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Supreme Court19 Jul 2006Allowed

South Eastern Coalfields Ltd. Vs Prem Kumar Sharma and Others

Supreme Court Of India · AIR 2006 SC 2727 : (2006) AIRSCW 3762 : (2006) 4 AWC 3187 Supp : (2006) 4 CTC 268 : (2006) 6 JT 464 : (2007) 1 LW 584 : (2006) 7 SCALE 240 : (2007) 14 SCC 508 : (2006) 3 SCR 679 Supp : (2006) 5 Supreme 655 : (2006) 2 UJ 1053 : (2006) 3 UPLBEC 2272

Constitution of India, 1950 — Article 14, 226
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Supreme Court19 Jul 2006Allowed

State of Gujarat and Others Vs Vali Mohmed Dosabhai Sindhi

Supreme Court Of India · AIR 2006 SC 2735 : (2006) AIRSCW 3687 : (2006) 110 FLR 891 : (2006) 6 JT 468 : (2007) 1 LW 121 : (2006) 3 PLJR 386 : (2006) 7 SCALE 206 : (2006) 6 SCC 537 : (2006) SCC(L&S) 1445 : (2006) 3 SCR 685 Supp : (2006) 5 Supreme 650 : (2006) 2 UJ 1065

Andhra Pradesh Public Employment (Recording and Alteration of Date of Birth) Rules, 1984 — Rule 4Bombay Civil Services Rules, 1959 — Rule 171Constitution of India, 1950 — Article 226
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Supreme Court18 Jul 2006Disposed Of

Union of India (UOI) Vs Shri Avtar Singh

Supreme Court Of India · (2006) 6 JT 459 : (2007) 2 LW 320 : (2006) 7 SCALE 221 : (2006) 6 SCC 493 : (2006) SCC(L&S) 1426 : (2006) 4 SCR 666 Supp : (2006) 2 UJ 1000 : (2006) 3 UPLBEC 2280

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Supreme Court17 Jul 2006Allowed

Manager (Now Regional Director) R.B.I. Vs Gopinath Sharma and Another

Supreme Court Of India · AIR 2006 SC 2614 : (2006) AIRSCW 3642 : (2006) 110 FLR 803 : (2006) 6 JT 394 : (2006) 3 LLJ 492 : (2006) 4 LW 207 : (2006) 7 SCALE 151 : (2006) 6 SCC 221 : (2006) 3 SCR 597 Supp : (2007) 1 SLJ 192 : (2006) 5 Supreme 613

Constitution of India, 1950 — Article 14, 142, 16, 226, 32Industrial Disputes Act, 1947 — Section 25B, 25F, 25G
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Supreme Court17 Jul 2006Dismissed

Administrator, B.S.R.T.C. Vs Ranjana Majhi and Others

Supreme Court Of India · (2006) 3 ACC 842 : (2006) ACJ 2239 : AIR 2007 SC 649 : (2006) 4 AWC 3169 Supp : (2006) 4 CHN 87 Supp : (2006) 7 JT 89 : (2006) 5 MhLj 568 : (2007) 2 MLJ 293 : (2006) MPLJ 32 : (2006) 3 PLJR 303 : (2006) 7 SCALE 188 : (2006) 6 SCC 67 : (2006) 3 SCR 627 Sup

Motor Vehicles Act, 1988 — Section 166
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Supreme Court17 Jul 2006Disposed Of

State of Jammu & Kashmir and Others Vs Sajad Ahmed Mir

Supreme Court Of India · AIR 2006 SC 2743 : (2006) AIRSCW 3708 : (2006) 110 FLR 883 : (2006) 6 JT 387 : (2007) 2 LW 324 : (2006) 4 MLJ 605 : (2007) 1 RLW 73 : (2006) 7 SCALE 136 : (2006) 5 SCC 766 : (2006) SCC(L&S) 1195 : (2006) 3 SCR 576 Supp : (2007) 1 SLJ 219 : (2006) 5 Suprem

Constitution of India, 1950 — Article 14, 16
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