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Supreme Court Of India judgments

59,847 judgments · page 1,289 of 2,993

Supreme Court12 Jul 2006Dismissed

Union of India (UOI) Vs R. Bhusal

Supreme Court Of India · (2006) 102 CLT 770 : (2006) 131 DLT 720 : (2006) 111 FLR 224 : (2006) 7 JT 180 : (2006) 7 SCALE 315 : (2006) 6 SCC 36 : (2006) SCC(L&S) 1269 : (2006) 4 SCR 498 Supp

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Supreme Court12 Jul 2006Dismissed

Amrit Vanaspati Co. Ltd. Vs Khem Chand and Another

Supreme Court Of India · AIR 2006 SC 2739 : (2006) AIRSCW 3713 : (2006) 110 FLR 898 : (2006) 6 JT 436 : (2007) 1 KLT 72 : (2006) 3 LLJ 344 : (2006) 7 SCALE 229 : (2006) 6 SCC 325 : (2006) SCC(L&S) 1331 : (2006) 3 SCR 481 Supp : (2007) 1 SLJ 246 : (2006) 5 Supreme 636 : (2006) 3 U

Uttar Pradesh Industrial Disputes Act, 1947 — Section 11A
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Supreme Court12 Jul 2006Dismissed

Morinda Cooperative Sugar Mills Ltd. Vs Morinda Coop. Sugar Mills Workers Union

Supreme Court Of India · (2006) 4 AWC 3248 Supp : (2006) 6 BomCR 69 : (2006) 110 FLR 1010 : (2006) 6 JT 374 : (2006) 3 LLJ 559 : (2006) 3 PLJR 357 : (2006) 144 PLR 385 : (2006) 7 SCALE 57 : (2006) 6 SCC 80 : (2006) 3 SCR 473 Supp : (2007) 1 SLJ 230

Civil Procedure Code, 1908 (CPC) — Section 100Punjab Co-operative Societies Act, 1961 — Section 79
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Supreme Court12 Jul 2006Disposed Of

Kushum Lata Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2006 SC 2643 : (2006) AIRSCW 3543 : (2006) 4 AWC 3356 Supp : (2006) 4 JCR 159 : (2006) 6 JT 293 : (2006) 3 MLJ 298 : (2006) 7 SCALE 41 : (2006) 6 SCC 180 : (2006) 3 SCR 462 Supp : (2006) 5 Supreme 843 : (2006) 3 UPLBEC 2386

Uttar Pradesh Minor Minerals Concession Rules, 1963 — Rule 23
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Supreme Court11 Jul 2006Disposed Of

Jain Studios Limited through its President Vs Shin Satellite Public Co. Ltd.

Supreme Court Of India · AIR 2006 SC 2686 : (2006) AIRSCW 3592 : (2006) 5 ALD 71 : (2006) 3 ARBLR 59 : (2007) 1 AWC 171 Supp : (2006) 7 JT 40 : (2007) 2 LW 337 : (2006) 3 PLJR 392 : (2006) 7 SCALE 34 : (2006) 5 SCC 501 : (2006) 3 SCR 409 Supp : (2006) 5 Supreme 369

Arbitration and Conciliation Act, 1996 — Section 11(6), 11(7)Constitution of India, 1950 — Article 137, 145, 5
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Supreme Court11 Jul 2006Allowed

Pappu Vs State of Madhya Pradesh

Supreme Court Of India · (2006) 2 ACR 2293 : AIR 2006 SC 2659 : (2006) AIRSCW 3623 : (2006) CriLJ 3640 : (2006) 3 JLJ 123 : (2006) 6 JT 308 : (2006) 7 SCALE 24 : (2006) 7 SCC 391 : (2006) 3 SCR 394 Supp : (2006) 5 Supreme 323

Penal Code, 1860 (IPC) — Section 294, 300, 302, 304, 307
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Supreme Court11 Jul 2006Allowed

Manjula Vs K.R. Mahesh

Supreme Court Of India · AIR 2006 SC 2750 : (2006) AIRSCW 3766 : (2006) 5 ALD 126 : (2007) 1 AWC 97 Supp : (2006) 5 BomCR 597 : (2006) 102 CLT 357 : (2006) 5 CTC 90 : (2006) 2 DMC 165 : (2006) 3 JCR 335 : (2006) 7 JT 220 : (2006) 2 KLJ 732 : (2007) 2 LW 340 : (2006) 5 MhLj 447 :

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Supreme Court11 Jul 2006Allowed

R.S.R.T.C. and Others Vs Ramdhara Indoliya

Supreme Court Of India · (2006) 4 AWC 3355 Supp : (2006) 110 FLR 775 : (2006) 4 JCR 45 : (2006) 3 LLJ 154 : (2006) 4 MLJ 1249 : (2006) 3 PLJR 383 : (2006) 7 SCALE 121 : (2006) 6 SCC 287 : (2006) SCC(L&S) 1316 : (2006) 3 SCR 448 Supp : (2007) 1 SLJ 263

Constitution of India, 1950 — Article 311(2)
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Supreme Court11 Jul 2006Allowed

Ramesh B. Desai and Others Vs Bipin Vadilal Mehta and Others

Supreme Court Of India · AIR 2006 SC 3672 : (2006) AIRSCW 3768 : (2006) 5 ALD 18 : (2007) 1 AWC 299 Supp : (2006) 5 BomCR 574 : (2006) 132 CompCas 479 : (2006) 5 CompLJ 203 : (2006) 3 GLR 2495 : (2006) 6 JT 253 : (2006) 4 LW 896 : (2006) 4 MLJ 174 : (2006) 7 SCALE 62 : (2006) 5 S

Civil Procedure Code Amendment Act, 1976 — Order 14 Rule 2Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 14 Rule 2(1), Order 14 Rule 2(2), Order 6 Rule 4, Order 7 Rule 11Companies (Amendment) Act, 1988 —
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Supreme Court11 Jul 2006Dismissed

Pushpa Devi Bhagat (D) th. LR. Smt. Sadhna Rai Vs Rajinder Singh and Others

Supreme Court Of India · AIR 2006 SC 2628 : (2006) AIRSCW 3549 : (2006) 3 AWC 3134 Supp : (2006) 4 CHN 93 Supp : (2006) 4 JCR 30 : (2006) 6 JT 235 : (2007) 1 LW 684 : (2006) 3 MLJ 258 : (2006) 4 RLW 2817 : (2006) 7 SCALE 8 : (2006) 5 SCC 566 : (2006) 3 SCR 370 Supp : (2006) 5 Sup

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 23 Rule 3A, Order 3 Rule 1, Order 3 Rule 4, Order 3 Rule 4(1)Evidence Act, 1872 — Section 3
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Supreme Court11 Jul 2006Allowed

Associated Journals Ltd. Vs The Mysore Paper Mills Ltd.

Supreme Court Of India · AIR 2006 SC 2695 : (2006) AIRSCW 3618 : (2006) 6 BomCR 128 : (2006) 102 CLT 572 : (2006) 132 CompCas 470 : (2006) 5 CompLJ 342 : (2006) 6 JT 351 : (2006) 4 LW 295 : (2006) 7 SCALE 51 : (2006) 6 SCC 197 : (2006) 69 SCL 311 : (2006) 3 SCR 439 Supp : (2006)

Companies (Court) Rules, 1959 — Rule 18, 21
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Supreme Court11 Jul 2006Dismissed

Jyothi Ademma Vs Plant Engineer, Nellore and Another

Supreme Court Of India · (2006) ACJ 2165 : AIR 2006 SC 2830 : (2006) AIRSCW 3949 : (2006) 110 FLR 776 : (2006) 26 GLH 109 : (2006) 3 JCR 333 : (2006) 6 JT 300 : (2006) 3 KLT 426 : (2006) 3 LLJ 324 : (2007) 1 LW 867 : (2006) 4 MLJ 154 : (2006) 3 MPJR 21 : (2006) 4 RLW 3287 : (2006

Workmens Compensation Act, 1923 — Section 3(1), 30
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Supreme Court11 Jul 2006Allowed

Chhotalal S. Ajmera (HUF) Vs Commissioner of Income Tax

Supreme Court Of India · (2007) 289 ITR 1 : (2007) 160 TAXMAN 142

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 132(12), 132(5), 245C, 245C(1), 245D(1)Income Tax Settlement Commission (Procedure) Rules, 1987 — Rule 6
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Supreme Court10 Jul 2006Dismissed

State of Haryana and Another Vs Shri Om Prakash

Supreme Court Of India · (2006) 110 FLR 1016 : (2006) 6 JT 231 : (2006) 7 SCALE 1 : (2006) 5 SCC 688 : (2006) SCC(L&S) 1175 : (2006) 3 SCR 366 Supp : (2007) 1 SLJ 244

Punjab Government National Emergency (Concession) Rules, 1965 — Rule 4
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Supreme Court10 Jul 2006Allowed

Ibrahim Nazeer Vs State of Tamil Nadu and Another

Supreme Court Of India · (2006) 2 ACR 2291 : AIR 2006 SC 3606 : (2006) CriLJ 3632 : (2006) 6 JT 228 : (2006) 7 SCALE 3 : (2006) 6 SCC 64 : (2006) 3 SCR 357 Supp

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)
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Supreme Court07 Jul 2006Dismissed

Subhaga and Others Vs Shobha and Others

Supreme Court Of India · (2006) 5 ALD 78 : (2006) 3 AWC 3132 Supp : (2006) 6 JT 178 : (2006) 6 MhLj 545 : (2007) MPLJ 221 : (2006) 2 OLR 778 : (2006) 3 PLJR 305 : (2006) 2 RD 342 : (2006) 6 SCALE 598 : (2006) 5 SCC 466

Civil Procedure Code, 1908 (CPC) — Section 100
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Supreme Court07 Jul 2006Dismissed

Lata Singh Vs State of U.P. and Another

Supreme Court Of India · (2006) 2 ACR 2328 : AIR 2006 SC 2522 : (2006) AIRSCW 3499 : (2006) 2 ALD(Cri) 330 : (2006) 3 ALT(Cri) 148 : (2006) CriLJ 3309 : (2007) 41 GLH 27 : (2007) 27 GLH 41 : (2006) 6 JT 173 : (2006) 2 KLJ 735 : (2006) 3 KLT 375 : (2006) 2 OLR 502 : (2006) 3 PLJR

Constitution of India, 1950 — Article 32Criminal Procedure Code, 1973 (CrPC) — Section 164, 482Penal Code, 1860 (IPC) — Section 366, 368
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Supreme Court06 Jul 2006Dismissed

Kuldeep Singh Vs Govt. of NCT of Delhi

Supreme Court Of India · AIR 2006 SC 2652 : (2006) AIRSCW 3627 : (2006) 6 JT 199 : (2006) 6 SCALE 588 : (2006) 5 SCC 702 : (2006) 3 SCR 335 Supp : (2006) 5 Supreme 742

Constitution of India, 1950 — Article 14, 47Delhi Liquor Licence Rules, 1976 — Rule 33, 34
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