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Supreme Court Of India judgments

59,847 judgments · page 1,295 of 2,993

Supreme Court09 May 2006Dismissed

Centrotrade Minerals and Metal Inc. Vs Hindustan Copper Limited

Supreme Court Of India · (2006) 3 ARBLR 201 : (2006) 5 JT 507 : (2006) 5 SCALE 535 : (2006) 11 SCC 245 : (2006) 2 SCR 146 Supp

Arbitration Act, 1940 — Section 30, 34, 44, 47, 7Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 12, 12(3), 13Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1
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Supreme Court08 May 2006Disposed Of

Jaya Bachchan Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2006 SC 2119 : (2006) AIRSCW 2601 : (2006) 3 AWC 2764 Supp : (2006) 102 CLT 268 : (2006) 5 JT 414 : (2006) 3 KLT 576 : (2006) 5 MhLj 233 : (2006) 3 MLJ 63 : (2006) MPLJ 463 : (2006) 3 MPLJ 463 : (2006) 3 RLW 2491 : (2006) 5 SCALE 511 : (2006) 5 SCC 26

Constitution of India, 1950 — Article 102, 102(1), 103, 103(2), 191(1)Parliament (Prevention of Disqualification) Act, 1959 — Section 3
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Supreme Court08 May 2006Dismissed

Hero Vinoth (minor) Vs Seshammal

Supreme Court Of India · AIR 2006 SC 2234 : (2006) AIRSCW 2833 : (2006) 4 ALD 28 : (2006) 4 AWC 3299 Supp : (2006) 3 CHN 165 Supp : (2006) 102 CLT 393 : (2006) 4 CTC 79 : (2006) 5 JT 436 : (2007) 2 LW 945 : (2006) 3 MLJ 121 : (2007) MPLJ 17 : (2006) 2 RD 269 : (2006) 5 SCALE 477

Civil Procedure Code Amendment Act, 1973 — Section 100Civil Procedure Code, 1908 (CPC) — Section 100, 109Constitution of India, 1950 — Article 133(1)
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Supreme Court08 May 2006Disposed Of

Sanjay Kumar and Others Vs Narinder Verma and Others

Supreme Court Of India · (2006) 109 FLR 1148 : (2007) 1 JCR 197 : (2006) 2 JKJ 8 : (2006) 3 MLJ 183 : (2006) 5 SCALE 441 : (2006) 6 SCC 467 : (2006) SCC(L&S) 1411 : (2006) 3 SCR 59 Supp : (2007) 1 SLJ 125

Jammu and Kashmir Power Development Department (Subordinate) Service Recruitment Rules, 1981 — Rule 18
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Supreme Court08 May 2006Allowed

S. Narayana Vs Md. Ahmedulla Khan and Others

Supreme Court Of India · AIR 2006 SC 2224 : (2006) AIRSCW 2872 : (2007) 1 ALT 13 : (2006) 109 FLR 1142 : (2006) 2 LLJ 1021 : (2006) 5 SCALE 448 : (2006) 10 SCC 84 : (2006) 2 SCR 69 Supp : (2007) 1 SLJ 145 : (2006) 6 Supreme 208

Andhra Pradesh State and Subordinate Service Rules, 1962 — Rule 10, 29, 3(8)Constitution of India, 1950 — Article 162, 309
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Supreme Court05 May 2006Disposed Of

Ram Bachan Rai and Others Vs Ram Udar Rai and Others

Supreme Court Of India · AIR 2006 SC 2248 : (2006) AIRSCW 2894 : (2006) 2 ALT 26 : (2006) 3 AWC 2500 Supp : (2006) 3 CHN 122 Supp : (2006) 3 JCR 274 : (2006) 11 JT 63 : (2007) 1 LW 114 : (2006) 3 MLJ 67 : (2006) 3 MPJR 1 : (2006) 144 PLR 663 : (2006) 5 SCALE 259 : (2006) 9 SCC 44

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, Order 21 Rule 58, Order 9 Rule 13, 115, 47Limitation Act, 1963 — Article 136
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Supreme Court05 May 2006Disposed Of

N. Birendra Singh Vs L. Priyo kumar Singh and Others

Supreme Court Of India · AIR 2006 SC 2228 : (2006) AIRSCW 2878 : (2006) 110 FLR 226 : (2006) 11 JT 527 : (2006) 5 SCALE 434 : (2006) 9 SCC 650 : (2006) SCC(L&S) 1966 : (2006) 1 SCR 957 Supp : (2006) 5 Supreme 302 : (2006) 3 UPLBEC 2939

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Supreme Court05 May 2006Allowed

Anil Kumar Tulsiyani Vs State of U.P. and Another

Supreme Court Of India · (2006) 2 ACR 1634 : (2006) 3 ALT(Cri) 4 : (2006) 5 JT 411 : (2006) 2 KLT 806 : (2006) 2 OLR 59 : (2006) 5 SCALE 233 : (2006) 9 SCC 425 : (2006) 9 SCC 225 : (2006) 1 SCR 923 Supp : (2006) 1 UJ 726

Constitution of India, 1950 — Article 136Penal Code, 1860 (IPC) — Section 201, 302
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Supreme Court05 May 2006Allowed

Lt. Governor, NCT and Others Vs Ved Prakash @ Vedu

Supreme Court Of India · (2006) 2 ACR 1636 : (2006) 5 JT 425 : (2006) 5 SCALE 250 : (2006) 5 SCC 228 : (2006) 1 SCR 927 Supp : (2006) 1 UJ 739

Arms Act, 1959 — Section 25, 26, 27, 28, 29Bombay Police Act, 1951 — Section 56Bombay Prevention of Begging Act, 1959 — Section 107, 108, 11
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Supreme Court05 May 2006Allowed

Standard Chartered Bank Vs Andhra Bank Financial Services Ltd. and Others

Supreme Court Of India · AIR 2006 SC 3626 : (2006) AIRSCW 3460 : (2007) 1 ALT 17 : (2006) 5 SCALE 384 : (2006) 6 SCC 94 : (2006) 68 SCL 109 : (2006) 3 SCR 1 Supp : (2006) 4 Supreme 238

Benami Transactions (Prohibition) Act, 1988 — Section 4(2)Code Of Civil Procedure, 1908 — Section 11Companies Act, 1956 — Section 108, 108(1), 111, 111(1), 155, 2(12), 620, 620(1)(a)
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Supreme Court05 May 2006Dismissed

Nayini Narasimha Reddy Vs Dr. K. Laxman and Others

Supreme Court Of India · AIR 2006 SC 2050 : (2006) AIRSCW 2564 : (2006) 3 AWC 2503 Supp : (2007) 1 JCR 192 : (2006) 5 JT 578 : (2006) 2 KLT 840 : (2006) 5 SCALE 516 : (2006) 5 SCC 239 : (2006) 1 SCR 902 Supp : (2006) 5 Supreme 390

Civil Procedure Code, 1908 (CPC) — Order 16 Rule 1(2)Conduct of Elections Rules, 1961 — Rule 23(3), 23(5), 31(2), 38(4), 38A(4)Representation of the People Act, 1951 — Section 128, 94
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Supreme Court05 May 2006Allowed

Municipal Council, Sujanpur Vs Surinder Kumar

Supreme Court Of India · (2006) 110 FLR 198 : (2006) 3 JCR 106 : (2006) 11 JT 226 : (2006) 2 LLJ 768 : (2006) 5 SCALE 505 : (2006) 5 SCC 173 : (2006) SCC(L&S) 967 : (2006) 1 SCR 914 Supp : (2007) 1 SLJ 6 : (2006) 1 UJ 761

Constitution of India, 1950 — Article 12, 14, 16Evidence Act, 1872 — Section 106, 41Industrial Disputes Act, 1947 — Section 10(1), 11A, 2(S), 25F
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Supreme Court05 May 2006Allowed

Sunny Kapoor Vs State (UT of Chandigarh)

Supreme Court Of India · (2006) 2 ACR 1547 : AIR 2006 SC 2242 : (2006) AIRSCW 2886 : (2006) 3 ALT(Cri) 264 : (2006) CriLJ 2920 : (2006) 11 JT 298 : (2006) 5 SCALE 467 : (2006) 10 SCC 182 : (2006) 2 SCR 881 Supp : (2006) 5 Supreme 476

Penal Code, 1860 (IPC) — Section 120B, 149, 302, 34, 397
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Supreme Court05 May 2006Allowed

Seema Arshad Zaheer and Others Vs Municipal Corpn. of Greater Mumbai and Others

Supreme Court Of India · (2006) 5 ALD 1 : (2006) 5 ALT 33 : (2006) 5 ALT 26 : (2006) 3 AWC 3059 Supp : (2006) 4 BomCR 46 : (2006) 102 CLT 777 : (2006) 11 JT 1 : (2006) 2 KLJ 752 : (2006) 4 KLT 65 : (2006) 5 MhLj 218 : (2006) 5 SCALE 263 : (2006) 5 SCC 282 : (2006) 2 SCR 865 Supp

Bombay Municipal Corporation Act, 1888 — Section 351Constitution of India, 1950 — Article 136
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Supreme Court04 May 2006Disposed Of

Lingegowd Detective and Security Chamber (P) Limited Vs Mysore Kirloskar Limited and Others

Supreme Court Of India · AIR 2006 SC 1967 : (2006) AIRSCW 2425 : (2006) 109 FLR 1009 : (2006) 5 JT 452 : (2006) 4 KarLJ 461 : (2006) 2 KLT 68 : (2006) 2 LLJ 762 : (2006) 3 RLW 2202 : (2006) 5 SCALE 227 : (2006) 5 SCC 180 : (2006) SCC(L&S) 981 : (2006) 1 SCR 844 Supp : (2007) 1 SL

Constitution of India, 1950 — Article 14, 21, 23, 258Minimum Wages Act, 1948 — Section 2, 26(3), 27, 3, 3(1)
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