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Supreme Court Of India judgments

59,847 judgments · page 1,294 of 2,993

Supreme Court12 May 2006Allowed

K.K. Parmar and Others Vs H.C. of Gujarat thr. Registrar and Others

Supreme Court Of India · AIR 2006 SC 3559 : (2006) AIRSCW 2856 : (2006) 3 GLR 2445 : (2006) 6 JT 509 : (2006) 5 SCALE 691 : (2006) 5 SCC 789 : (2006) SCC(L&S) 1201 : (2006) 2 SCR 565 Supp : (2006) 3 SLJ 324 : (2006) 4 Supreme 625

Constitution of India, 1950 — Article 226, 229, 309Gujarat (Recruitment and Conditions of Service of Staff) (Amendment) Rules, 1992 — Rule 47, 47(2), 50(1), 56, 91(1)Gujarat (Recruitment and Conditions of Service of Staff
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Supreme Court12 May 2006Partly Allowed

V.C., Banaras Hindu University and Others Vs Shrikant

Supreme Court Of India · AIR 2006 SC 2304 : (2006) AIRSCW 2952 : (2006) AIRSCW 2304 : (2006) 4 ALD 102 : (2007) 1 ALT 30 : (2006) 6 SCALE 66 : (2006) 11 SCC 42 : (2007) 1 SCC(L&S) 327 : (2006) 3 SCR 536 Supp : (2006) 3 SLJ 275 : (2006) 5 Supreme 336 : (2006) 3 UPLBEC 2671

Banaras Hindu University Act, 1915 — Section 10, 17, 18Bihar Service Code, 1952 — Rule 76Constitution of India, 1950 — Article 14, 162, 21, 311
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Supreme Court12 May 2006Disposed Of

U.P. State Sugar Corpn. Ltd. and Another Vs Sant Raj Singh and Others

Supreme Court Of India · AIR 2006 SC 2296 : (2006) AIRSCW 3013 : (2007) 1 ALT 20 : (2006) 11 JT 545 : (2006) 3 LLJ 509 : (2006) 4 MLJ 618 : (2006) 6 SCALE 205 : (2006) 9 SCC 82 : (2006) SCC(L&S) 1610 : (2006) 3 SCR 636 Supp : (2007) 1 SLJ 84 : (2006) 6 Supreme 174 : (2006) 3 UPLB

Constitution of India, 1950 — Article 14, 15, 16, 39Equal Remuneration Act, 1976 — Section 2Uttar Pradesh Sugar Undertakings (Acquisition) Act, 1971 — Section 16, 3
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Supreme Court12 May 2006Dismissed

North Eastern Karnataka R.T. Corpn. Vs Ashappa

Supreme Court Of India · AIR 2006 SC 2164 : (2006) AIRSCW 2644 : (2006) 110 FLR 80 : (2006) 3 JCR 193 : (2007) 3 KarLJ 157 : (2006) 2 LLJ 865 : (2007) 1 LW 193 : (2006) 3 RLW 2495 : (2006) 6 SCALE 89 : (2006) 5 SCC 137 : (2006) SCC(L&S) 942 : (2006) 2 SCR 708 Supp : (2007) 1 SLJ

Industrial Disputes Act, 1947 — Section 11A
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Supreme Court12 May 2006Disposed Of

Gabbu Vs State of M.P.

Supreme Court Of India · (2006) 2 ACR 2151 : AIR 2006 SC 2461 : (2006) AIRSCW 3212 : (2006) 2 ALD(Cri) 769 : (2006) CriLJ 3276 : (2006) 2 JLJ 358 : (2006) 11 JT 255 : (2006) 6 MhLj 566 : (2007) MPLJ 28 : (2006) 5 SCALE 649 : (2006) 5 SCC 740 : (2006) 4 Supreme 439

Penal Code, 1860 (IPC) — Section 34, 366, 368, 376, 506B
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Supreme Court12 May 2006Dismissed

Bhogadi Kannababu and Others Vs Vuggina Pydamma and Others

Supreme Court Of India · AIR 2006 SC 2403 : (2006) AIRSCW 3052 : (2006) 3 AWC 2652 Supp : (2006) 6 BomCR 214 : (2006) 102 CLT 301 : (2006) 3 JCR 101 : (2006) 11 JT 21 : (2007) 1 LW 811 : (2006) 3 MLJ 105 : (2006) 5 SCALE 642 : (2006) 5 SCC 532 : (2006) 2 SCR 352 Supp : (2006) 4 S

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 116
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Supreme Court12 May 2006Dismissed

Chandrika Singh Vs Arvind Kumar Singh (dead) by LRs. and Others

Supreme Court Of India · AIR 2006 SC 2199 : (2006) AIRSCW 2780 : (2006) 3 JCR 250 : (2006) 11 JT 13 : (2006) 6 SCALE 17 : (2006) 10 SCC 404 : (2006) 2 SCR 341 Supp : (2006) 4 Supreme 274

Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 16, 16(1), 16(2), 16(3), 32Civil Procedure Code, 1908 (CPC) — Order 21 Rule 34Registration Act, 1908 — Section 60
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Supreme Court12 May 2006Partly Allowed

Jai Beverages Pvt. Ltd. Vs State of Jammu and Kashmir and Others

Supreme Court Of India · (2006) AIRSCW 2786 : (2006) 5 ALT 10 : (2006) 2 JKJ 16 : (2006) 6 SCALE 128 : (2006) 5 SCC 772 : (2006) 2 SCR 497 Supp : (2006) 147 STC 114 : (2006) 4 Supreme 477

Central Sales Tax Act, 1956 — Section 8(5)Jammu and Kashmir General Sales Tax Act, 1962 — Section 5
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Supreme Court11 May 2006Dismissed

Ram Biraji Devi and Another Vs Umesh Kumar Singh and Another

Supreme Court Of India · (2006) 2 ACR 1545 : AIR 2006 SC 2035 : (2006) AIRSCW 2543 : (2006) 2 ALD(Cri) 150 : (2006) 3 ALT(Cri) 249 : (2006) 102 CLT 385 : (2006) CriLJ 2782 : (2006) 11 JT 133 : (2006) 3 PLJR 190 : (2006) 5 SCALE 638 : (2006) 6 SCC 669 : (2006) 3 SCR 329 Supp : (20

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 406, 419, 420
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Supreme Court11 May 2006Partly Allowed

Om Prakash Vs State of U.P.

Supreme Court Of India · (2006) 2 ACR 1540 : AIR 2006 SC 2214 : (2006) AIRSCW 2814 : (2006) 1 ALD(Cri) 933 : (2006) 3 ALT(Cri) 152 : (2006) CriLJ 2913 : (2006) 5 JT 460 : (2006) 3 RLW 2555 : (2006) 5 SCALE 614 : (2006) 9 SCC 787 : (2006) 2 SCR 318 Supp : (2006) 4 Supreme 313

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 228A, 376, 376(1), 376(2), 376A
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Supreme Court11 May 2006Dismissed

Satya Narain Shukla Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2006 SC 2511 : (2006) AIRSCW 2665 : (2006) 6 ALT 17 : (2006) 110 FLR 233 : (2006) 3 PLJR 133 : (2006) 5 SCALE 627 : (2006) 9 SCC 69 : (2006) SCC(L&S) 1599 : (2006) 3 SCR 275 Supp : (2006) 3 SLJ 301 : (2006) 5 Supreme 417

All India Services Act, 1951 — Section 3, 3(2)Constitution of India, 1950 — Article 154, 309, 311(2), 312
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Supreme Court11 May 2006Allowed

Salim Akbarali Nanji Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2006 SC 2218 : (2006) AIRSCW 2806 : (2007) 1 ALT 13 : (2006) 3 AWC 3053 Supp : (2006) 2 BC 334 : (2006) 131 CompCas 675 : (2006) 5 JT 587 : (2006) 3 KLT 6 : (2006) 4 MLJ 167 : (2006) 5 SCALE 606 : (2006) 5 SCC 302 : (2006) 68 SCL 417 : (2006) 3 SCR 30

Banking Regulation Act, 1949 — Section 17(1), 17(2), 21, 22(4), 27Income Tax Act, 1961 — Section 43DRecovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19, 31A
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Supreme Court11 May 2006Allowed

K.P. Sudhakaran and Another Vs State of Kerala and Others

Supreme Court Of India · AIR 2006 SC 2138 : (2006) AIRSCW 2700 : (2006) 5 ALT 26 : (2006) 110 FLR 20 : (2006) 11 JT 101 : (2006) 2 KLT 817 : (2006) 3 MLJ 329 : (2006) 6 SCALE 92 : (2006) 5 SCC 386 : (2006) SCC(L&S) 1105 : (2006) 3 SCR 291 Supp : (2007) 1 SLJ 38 : (2006) 5 Supreme

Constitution of India, 1950 — Article 309Kerala Public Services Act, 1968 — Section 3Kerala State and Subordinate Services (Amendment) Rules, 1976 — Rule 27
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Supreme Court10 May 2006Allowed

UBS AG Vs State Bank of Patiala

Supreme Court Of India · AIR 2006 SC 2250 : (2006) AIRSCW 1672 : (2006) AIRSCW 2731 : (2006) 4 ALD 120 : (2007) 2 ALT 7 : (2006) 3 BC 188 : (2006) 5 BomCR 657 : (2006) 131 CompCas 399 : (2006) 3 CTC 600 : (2006) 11 JT 155 : (2007) 1 LW 641 : (2006) 5 MhLj 434 : (2006) 3 MLJ 114 :

Constitution of India, 1950 — Article 136, 14
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Supreme Court10 May 2006Dismissed

G.M. Tank Vs State of Gujarat and Another

Supreme Court Of India · (2006) 2 ACR 1555 : AIR 2006 SC 2129 : (2006) AIRSCW 2709 : (2006) 3 CTC 494 : (2006) 3 GLR 2348 : (2006) 3 JCR 309 : (2006) 11 JT 36 : (2006) 3 KLT 514 : (2006) 3 LLJ 1075 : (2006) 3 MLJ 143 : (2006) 3 RLW 2480 : (2006) 5 SCALE 582 : (2006) 5 SCC 446 : (

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 313Gujarat Civil Services (Conduct) Rules, 1971 — Rule 3(1)
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Supreme Court10 May 2006Allowed

T.N. Godavarman Thirumulpad through the Amicus Curiae Vs Ashok Khot and Another

Supreme Court Of India · (2006) 2 ACR 1649 : AIR 2006 SC 2007 : (2006) AIRSCW 2475 : (2006) 6 ALT 20 : (2006) 6 BomCR 877 : (2006) 102 CLT 791 : (2006) CriLJ 2773 : (2006) 4 JCR 57 : (2006) 5 JT 492 : (2006) 3 MLJ 170 : (2006) 5 SCALE 361 : (2006) 5 SCC 1 : (2006) 2 SCR 215 Supp

Bombay Forest Rules, 1942 — Rule 88Bombay Transit of Forest Produce (Vidarbha Region Saurashtra and Kutch Area) Rules, 1960 — Rule 23(1)
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Supreme Court09 May 2006Allowed

Harigovind Yadav Vs Rewa Sidhi Gramin Bank and Others

Supreme Court Of India · AIR 2006 SC 3596 : (2006) AIRSCW 2822 : (2006) 110 FLR 428 : (2006) 5 JT 601 : (2006) 5 SCALE 524 : (2006) 6 SCC 145 : (2006) SCC(L&S) 1277 : (2006) 2 SCR 116 Supp : (2007) 1 SLJ 18 : (2006) 4 Supreme 673

Constitution of India, 1950 — Article 142, 226Regional Rural Banks (Appointment and Promotion of Officers and Other Employees) Rules, 1988 — Rule 10, 5Regional Rural Banks Act, 1976 — Section 17, 29
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