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Supreme Court Of India judgments

59,847 judgments · page 1,292 of 2,993

Supreme Court25 May 2006Dismissed

D. Vinod Shivappa Vs Nanda Belliappa

Supreme Court Of India · (2006) 2 ACR 2346 : AIR 2006 SC 2179 : (2006) AIRSCW 2757 : (2006) 3 ALT(Cri) 276 : (2006) 3 BC 465 : (2006) 131 CompCas 663 : (2006) CriLJ 2897 : (2006) 3 CTC 591 : (2006) 130 DLT 534 : (2007) 1 JCR 377 : (2006) 11 JT 187 : (2006) 5 KarLJ 32 : (2006) 3 K

Criminal Procedure Code, 1973 (CrPC) — Section 204, 482General Clauses Act, 1897 — Section 27Negotiable Instruments Act, 1881 (NI) — Section 138, 142
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Supreme Court25 May 2006Disposed Of

Bhagwati Prasad Pawan Kumar Vs Union of India (UOI)

Supreme Court Of India · (2006) 3 ACC 1 : AIR 2006 SC 2331 : (2006) AIRSCW 3101 : (2006) 3 AWC 3070 Supp : (2006) 1 CTLJ 395 : (2006) 11 JT 178 : (2007) 1 LW 12 : (2006) 6 MhLj 6 : (2006) MPLJ 328 : (2006) 144 PLR 76 : (2006) 4 RLW 2608 : (2006) 6 SCALE 328 : (2006) 5 SCC 311 : (

Arbitration Act, 1940 — Section 20Contract Act, 1872 — Section 63, 8
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Supreme Court25 May 2006Allowed

Midnapore Peoples'' Co-op. Bank Ltd. and Others Vs Chunilal Nanda and Others

Supreme Court Of India · (2006) 2 ACR 2353 : AIR 2006 SC 2190 : (2006) AIRSCW 2766 : (2006) 4 ALD 53 : (2006) 3 CALLT 53 : (2006) 102 CLT 452 : (2006) CriLJ 2903 : (2007) 1 JCR 209 : (2006) 11 JT 203 : (2007) 1 LW 225 : (2007) 1 MLJ 804 : (2006) 6 SCALE 308 : (2006) 5 SCC 399 : (

Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 2(2), 2(9)Constitution of India, 1950 — Article 136, 215Contempt of Courts Act, 1971 — Section 17, 19, 19(1), 20
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Supreme Court25 May 2006Disposed Of

Government of A.P. and Another Vs Y. Surender Reddy

Supreme Court Of India · AIR 2006 SC 2446 : (2006) AIRSCW 2897 : (2006) 5 ALT 20 : (2006) 3 CTC 508 : (2006) 110 FLR 628 : (2006) 6 SCALE 321 : (2006) 10 SCC 207 : (2007) 1 SCC(L&S) 66 : (2006) 2 SCR 1021 Supp : (2006) 4 Supreme 582

Administrative Tribunals Act, 1985 — Section 15, 19Constitution of India, 1950 — Article 136
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Supreme Court24 May 2006Allowed

Harsh Vardhan Bansal Vs Chandigarh Housing Board and Another

Supreme Court Of India · AIR 2006 SC 2261 : (2006) AIRSCW 2926 : (2006) 5 ALT 17 : (2006) 3 AWC 3119 Supp : (2006) 144 PLR 63 : (2006) 6 SCALE 306 : (2006) 9 SCC 708 : (2006) 2 SCR 962 Supp : (2006) 4 Supreme 500

Chandigarh Housing Board (Allotment, Management and Sale of Tenements) Regulations, 1979 — Regulation 6
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Supreme Court24 May 2006Disposed Of

Gurubachan Singh and Another Vs Ram Niwas

Supreme Court Of India · AIR 2006 SC 2204 : (2006) AIRSCW 2844 : (2006) 6 ALD 89 : (2006) 11 JT 291 : (2006) 3 RLW 2535 : (2006) 6 SCALE 300 : (2006) 5 SCC 296 : (2006) 2 SCR 966 Supp : (2006) 4 Supreme 639 : (2006) 2 UJ 835

Rajasthan Premises (Control Of Rent And Eviction) Act, 1950 — Section 13, 13(1)(e), 13(3), 13(4), 13(6), 19ADelhi Rent Control Act, 1958 — Section 14(1), 16(2), 16(3)Evidence Act, 1872 — Section 114E
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Supreme Court24 May 2006Allowed

Arvinder Singh Bains Vs State of Punjab and Others

Supreme Court Of India · AIR 2006 SC 2265 : (2006) AIRSCW 2927 : (2006) 11 JT 553 : (2006) 6 SCALE 339 : (2006) 6 SCC 673 : (2006) SCC(L&S) 1523 : (2006) 2 SCR 886 Supp : (2006) 3 SLJ 489 : (2006) 5 Supreme 147 : (2006) 2 UJ 843 : (2006) 3 UPLBEC 2946

Punjab Civil Services (Executive Branch) (Class I) Rules, 1976 — Rule 7, 8, 9, 11, 12, 13, 14, 15, 17, 18, 20, 21, 21C, 24(5), 25Medical Services Rules, 1945 — Rule 18Service Regulations — Regulation 3, 30, 34, 34(6)
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Supreme Court24 May 2006Partly Allowed

Radheshyam Ajitsaria and Another Vs Bengal Chatkal Mazdoor Union and Others

Supreme Court Of India · (2006) 3 BC 353 : (2006) 5 CompLJ 1 : (2006) 11 JT 312 : (2006) 6 SCALE 361 : (2006) 11 SCC 771 : (2006) 69 SCL 73 : (2006) 2 SCR 582 Supp

Companies Act, 1956 — Section 441, 466, 529AConstitution of India, 1950 — Article 136Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 11, 11(1), 11(2), 11(2)(1)
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Supreme Court23 May 2006Disposed Of

The State of Punjab Vs Harchal Singh (Dead) through LRs.

Supreme Court Of India · AIR 2006 SC 2122 : (2006) AIRSCW 2722 : (2006) 6 ALD 86 : (2006) 5 ALT 24 : (2006) 6 ALT 10 : (2006) 3 AWC 3068 Supp : (2006) 3 CTC 750 : (2006) 2 RD 340 : (2006) 6 SCALE 271 : (2006) 9 SCC 723 : (2006) 3 SCR 868 Supp : (2006) 4 Supreme 529

Land Acquisition Act, 1894 — Section 23(1A), 23(2), 28, 4
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Supreme Court23 May 2006Dismissed

The Chairman, SEBI Vs Shriram Mutual Fund and Another

Supreme Court Of India · AIR 2006 SC 2287 : (2006) AIRSCW 2997 : (2006) 5 ALT 15 : (2006) 3 BC 392 : (2006) 131 CompCas 591 : (2006) 5 CompLJ 30 : (2006) 3 CTC 569 : (2006) 11 JT 164 : (2006) 4 LW 974 : (2006) 6 SCALE 154 : (2006) 5 SCC 361 : (2006) 68 SCL 216 : (2006) 2 SCR 833

Foreign Exchange Regulation Act, 1947 — Section 10, 10(1), 23, 23(1), 37(1)Income Tax Act, 1961 — Section 139(1), 271(1), 276COrissa Sales Tax Act, 1947 — Section 25
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Supreme Court23 May 2006Allowed

K.H. Siraj Vs High Court of Kerala and Others

Supreme Court Of India · AIR 2006 SC 2339 : (2006) AIRSCW 3136 : (2006) 11 JT 424 : (2006) 2 KLT 923 : (2006) 6 SCALE 167 : (2006) 6 SCC 395 : (2006) SCC(L&S) 1345 : (2006) 3 SCR 790 Supp : (2007) 1 SLJ 164 : (2006) 4 Supreme 448

Constitution of India, 1950 — Article 15, 15(4), 16(4), 226, 233Kerala High Court Rules, 1971 — Rule 148Kerala Judicial Service Rules, 1991 — Rule 10, 10(3), 14, 15, 16
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Supreme Court22 May 2006Disposed Of

Y.P. Sarabhai Vs Union Bank of India and Another

Supreme Court Of India · AIR 2006 SC 2316 : (2006) AIRSCW 2948 : (2006) 6 ALT 1 : (2006) 110 FLR 356 : (2006) 11 JT 218 : (2006) 2 LLJ 1122 : (2006) 6 SCALE 264 : (2006) 5 SCC 377 : (2006) SCC(L&S) 1101 : (2006) 3 SCR 853 Supp : (2007) 1 SLJ 59 : (2006) 4 Supreme 598 : (2006) 2 U

Constitution of India, 1950 — Article 136, 226Union Bank of India Officer Employees (Conduct) Regulations, 1976 — Regulation 13, 13(1)
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Supreme Court19 May 2006Dismissed

Assistant Engineer, Rajasthan Vs Ram Charan

Supreme Court Of India · (2006) 5 ALT 10 : (2006) 4 CTC 93 : (2006) 2 LLJ 1035 : (2006) 5 MhLj 237 : (2006) 6 SCALE 150 : (2006) 5 SCC 272 : (2006) SCC(L&S) 1089 : (2006) 2 SCR 784 Supp

Industrial Disputes Act, 1947 — Section 25(F), 25(G), 25(H)Limitation Act, 1963 — Section 5
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Supreme Court19 May 2006Disposed Of

National Board of Examinations Vs G. Anand Ramamurthy and Others

Supreme Court Of India · AIR 2006 SC 2484 : (2006) AIRSCW 3320 : (2006) 5 ALT 17 : (2006) 4 CTC 264 : (2006) 130 DLT 363 : (2006) 3 JCR 247 : (2007) 1 LW 11 : (2006) 6 SCALE 146 : (2006) 5 SCC 515 : (2006) 2 SCR 772 Supp : (2006) 4 Supreme 411

Constitution of India, 1950 — Article 226
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