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Supreme Court Of India judgments

59,847 judgments · page 1,298 of 2,993

Supreme Court25 Apr 2006Disposed Of

Budhan Singh and Others Vs State of Bihar

Supreme Court Of India · (2006) 2 ACR 1814 : AIR 2006 SC 1959 : (2006) AIRSCW 2298 : (2006) CriLJ 2451 : (2007) 1 JCR 372 : (2006) 11 JT 365 : (2006) 4 SCALE 570 : (2006) 4 SCC 740 : (2006) 1 SCR 261 Supp : (2006) 4 Supreme 75

Arms Act, 1959 — Section 27Constitution of India, 1950 — Article 136Penal Code, 1860 (IPC) — Section 120, 120B, 193, 194, 195
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Supreme Court25 Apr 2006Dismissed

Padma Ben Banushali and Another Vs Yogendra Rathore and Others

Supreme Court Of India · AIR 2006 SC 2167 : (2006) AIRSCW 2616 : (2006) 3 ALD 121 : (2006) 4 ALT 51 : (2006) 3 AWC 2406 Supp : (2006) 3 CHN 176 Supp : (2006) 3 CTC 67 : (2006) 5 JT 122 : (2007) 1 LW 19 : (2006) 3 MLJ 57 : (2006) 3 RLW 2474 : (2006) 4 SCALE 546 : (2006) 1 SCR 250

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1, Order 21 Rule 10, Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 102
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Supreme Court25 Apr 2006Allowed

Gurswarup Joshi Vs Beena Sharma and Others

Supreme Court Of India · AIR 2006 SC 1999 : (2006) AIRSCW 3565 : (2006) AIRSCW 2421 : (2007) 1 AWC 263 Supp : (2006) 4 CHN 45 Supp : (2006) 3 CTC 53 : (2006) 5 JT 223 : (2007) 1 LW 306 : (2006) 3 MLJ 43 : (2006) 2 RD 150 : (2006) 4 SCALE 558 : (2006) 5 SCC 119 : (2006) 1 SCR 342

Succession Act, 1925 — Section 276, 81, 89
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Supreme Court25 Apr 2006Disposed Of

Amarjit Kaur and Others Vs Karamvir Singh and Others

Supreme Court Of India · AIR 2006 SC 2481 : (2006) AIRSCW 3270 : (2006) 3 AWC 2389 Supp : (2006) 4 CHN 51 Supp : (2006) 4 SCALE 553 : (2006) 11 SCC 610 : (2006) 1 SCR 228 Supp : (2006) 3 Supreme 685

Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 115Punjab Custom (Power to Contest) Act, 1920 — Section 6
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Supreme Court25 Apr 2006Disposed Of

Jayasingh Vs K.K. Velayutham and Another

Supreme Court Of India · (2006) 2 ACR 1820 : AIR 2006 SC 2407 : (2006) AIRSCW 3095 : (2006) 2 ALD(Cri) 161 : (2006) CriLJ 3272 : (2006) 11 JT 137 : (2007) 1 LW(Cri) 1 : (2006) 4 SCALE 591 : (2006) 9 SCC 414 : (2006) 1 SCR 348 Supp : (2006) 4 Supreme 507

Criminal Procedure Code, 1973 (CrPC) — Section 161, 197Penal Code, 1860 (IPC) — Section 166, 380, 392, 427, 448
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Supreme Court25 Apr 2006Dismissed

Bir Singh Vs State of Himachal Pradesh

Supreme Court Of India · (2006) 2 ACR 1825 : AIR 2006 SC 1944 : (2006) AIRSCW 2307 : (2006) 1 ALD(Cri) 921 : (2006) 1 ALD(Cri) 135 : (2006) 3 ALT(Cri) 253 : (2006) 102 CLT 426 : (2006) CriLJ 2456 : (2006) 5 CTC 180 : (2006) 11 JT 308 : (2006) 4 SCALE 624 : (2006) 9 SCC 579 : (200

Criminal Procedure Code, 1973 (CrPC) — Section 107, 151Penal Code, 1860 (IPC) — Section 307
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Supreme Court25 Apr 2006Partly Allowed

S.S. Rana Vs Registrar, Co-operative Societies and Another

Supreme Court Of India · (2006) 5 JT 186 : (2006) 4 SCALE 638 : (2006) 11 SCC 634 : (2006) 2 SCR 311 Supp : (2006) 3 SLJ 334

Administrative Tribunals Act, 1985 — Section 14(2)Constitution of India, 1950 — Article 12Himachal Pradesh Co-operative Societies Act, 1968 — Section 35B(4)
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Supreme Court25 Apr 2006Allowed

CEAT Ltd. Vs Murphy India Employees Union

Supreme Court Of India · AIR 2006 SC 2412 : (2006) AIRSCW 3038 : (2006) 4 BomCR 682 : (2006) 110 FLR 203 : (2007) 1 JCR 305 : (2006) 2 LLJ 891 : (2005) 2 MhLj 600 : (2006) 4 SCALE 628 : (2006) 9 SCC 478 : (2006) SCC(L&S) 1848 : (2006) 1 SCR 295 Supp : (2007) 1 SLJ 29 : (2006) 4 S

Bombay Shops and Commercial Establishments Act, 1948 — Section 38BIndustrial Disputes (Bombay) Rules, 1957 — Rule 62Industrial Disputes Act, 1947 — Section 10A(3A), 18(1), 18(3), 2, 3
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Supreme Court24 Apr 2006Allowed

Purushottam Kumar Jha Vs State of Jharkhand and Others

Supreme Court Of India · AIR 2006 SC 3655 : (2006) AIRSCW 2628 : (2006) 3 JCR 263 : (2006) 7 JT 46 : (2006) 3 LLJ 238 : (2006) 4 SCALE 561 : (2006) 9 SCC 458 : (2006) SCC(L&S) 1840 : (2006) 1 SCR 215 Supp : (2006) 3 SLJ 482 : (2006) 5 Supreme 92

Bihar Reorganisation Act, 2000 — Section 72, 72(1), 72(2), 74
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Supreme Court24 Apr 2006Allowed

Maharashtra State Mining Corporation Vs Sunil Pathak

Supreme Court Of India · AIR 2006 SC 1923 : (2006) AIRSCW 2358 : (2006) 4 BomCR 745 : (2008) 142 CompCas 421 : (2006) 109 FLR 1081 : (2006) 2 LLJ 759 : (2006) 4 MhLj 417 : (2006) 5 SCALE 17 : (2006) 5 SCC 96 : (2006) 70 SCL 351 : (2006) 3 Supreme 797

Constitution of India, 1950 — Article 311(1)
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Supreme Court24 Apr 2006Dismissed

D. Anuradha Vs Jt. Secretary and Another

Supreme Court Of India · (2006) 2 ACR 1748 : AIR 2006 SC 3661 : (2006) AIRSCW 3635 : (2006) AIRSCW 2635 : (2006) 2 ALD(Cri) 761 : (2006) 3 ALT(Cri) 225 : (2006) 2 CALLT 115 : (2006) CriLJ 2784 : (2006) 5 JT 91 : (2006) 4 SCALE 470 : (2006) 5 SCC 142 : (2006) 1 SCR 186 Supp : (200

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1), 8Constitution of India, 1950 — Article 22Foreign Exchange Regulation Act, 1973 — Section 40
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