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Supreme Court Of India judgments

59,847 judgments · page 1,300 of 2,993

Supreme Court12 Apr 2006Dismissed

Rama Narang Vs Ramesh Narang and Another

Supreme Court Of India · (2006) 2 ACR 1799 : AIR 2006 SC 1883 : (2006) AIRSCW 2218 : (2006) 6 ALT 21 : (2006) CriLJ 2369 : (2006) 2 CTC 691 : (2007) 1 GLR 66 : (2006) 4 JT 540 : (2006) 2 KLT 740 : (2007) 1 LW 197 : (2006) 3 PLJR 226 : (2006) 4 SCALE 280 : (2006) 11 SCC 114 : (200

Arbitration Act, 1940 — Section 20Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Constitution of India, 1950 — Article 139A
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Supreme Court12 Apr 2006Allowed

Minu Kumari and Another Vs The State of Bihar and Others

Supreme Court Of India · (2006) 2 ACR 1714 : AIR 2006 SC 1937 : (2006) 1 ALD(Cri) 687 : (2006) 3 ALT(Cri) 256 : (2006) 101 CLT 821 : (2006) CriLJ 2468 : (2006) 3 GLR 2013 : (2006) 4 JT 569 : (2006) 2 KLT 588 : (2006) 2 OLR 34 : (2006) 4 SCALE 329 : (2006) 4 SCC 359

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 169, 170, 173, 173(2)Penal Code, 1860 (IPC) — Section 323, 34, 341, 435
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Supreme Court10 Apr 2006Dismissed

Lok Ram Vs Nihal Singh and Another

Supreme Court Of India · (2006) 2 ACR 1711 : AIR 2006 SC 1892 : (2006) AIRSCW 2129 : (2006) 3 ALT(Cri) 1 : (2006) CriLJ 2366 : (2006) 1 DMC 659 : (2006) 4 JT 464 : (2006) 3 RLW 2126 : (2006) 4 SCALE 240 : (2006) 10 SCC 192 : (2006) 3 Supreme 400

Criminal Procedure Code, 1973 (CrPC) — Section 169, 319, 319(1), 319(4)(1)Penal Code, 1860 (IPC) — Section 304B, 34, 406, 498A
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Supreme Court10 Apr 2006Dismissed

T.N. Godavarman Thirumalpad Vs Union of India (UOI) and Others

Supreme Court Of India · (2006) 1 ALD(Cri) 801 : (2006) 6 ALT 7 : (2007) 1 JCR 99 : (2006) 4 JT 454 : (2006) 4 SCALE 232 : (2006) 10 SCC 480 : (2006) 5 SCC 47 : (2006) 5 SCC 28

Constitution of India, 1950 — Article 21, 249, 250Wild Life (Protection) Act, 1972 — Section 18, 19, 2(26), 2(37), 21
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Supreme Court10 Apr 2006

The State of Gujarat and Another Vs Mahendrakumar Parshottambhai Desai (Dead) by L.Rs.

Supreme Court Of India · AIR 2006 SC 1864 : (2006) AIRSCW 2169 : (2006) 5 ALT 17 : (2006) 3 GLR 1821 : (2006) 4 JT 600 : (2006) 3 RLW 2097 : (2006) 4 SCALE 265 : (2006) 9 SCC 772 : (2006) 3 Supreme 754 : (2006) 2 UC 1258 : (2006) 1 UJ 504

Bombay Land Revenue Code, 1879 — Section 37(2)Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 41 Rule 27(1)Constitution of India, 1950 — Article 136
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Supreme Court10 Apr 2006Allowed

Syndicate Bank Vs Channaveerappa Beleri and Others

Supreme Court Of India · AIR 2006 SC 1874 : (2006) AIRSCW 2134 : (2006) 21 ALT 6 : (2006) 2 AWC 2061 Supp : (2006) 2 BC 579 : (2006) 131 CompCas 303 : (2006) 4 JT 579 : (2006) 4 KarLJ 276 : (2006) 4 LW 871 : (2006) 3 MLJ 5 : (2006) 3 RLW 2105 : (2006) 4 SCALE 368 : (2006) 11 SCC

Contract Act, 1872 — Section 126, 128, 129, 130Limitation Act, 1908 — Article 115, 116, 120Limitation Act, 1963 — Article 113, 21, 22, 55
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Supreme Court05 Apr 2006Allowed

Commissioner of Police, New Delhi Vs Narender Singh

Supreme Court Of India · (2006) 2 ACR 1793 : AIR 2006 SC 1800 : (2006) 128 DLT 801 : (2006) 4 JT 328 : (2006) 3 RLW 2042 : (2006) 4 SCALE 161 : (2006) 4 SCC 265 : (2006) SCC(L&S) 686 : (2006) 3 SLJ 54 : (2006) 2 UPLBEC 1545

Constitution Of India, 1950 — Article 226, 311(2)Delhi Police (Punishment And Appeal) Rules, 1987 — Rule 12Indian Penal Code, 1860 — Section 34, 186, 307, 308, 353, 357, 380, 409
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Supreme Court05 Apr 2006Allowed

T. Aruntperunjothi Vs State through S.H.O., Pondicherry

Supreme Court Of India · (2006) 2 ACR 2062 : AIR 2006 SC 2475 : (2006) AIRSCW 3241 : (2006) 3 ALT(Cri) 70 : (2006) 102 CLT 95 : (2006) CriLJ 3290 : (2006) 1 DMC 698 : (2007) 1 JCR 364 : (2006) 4 JT 300 : (2006) 4 RLW 2809 : (2006) 4 SCALE 103 : (2006) 9 SCC 467 : (2006) 3 Supreme

Criminal Procedure Code, 1973 (CrPC) — Section 176Dowry Prohibition Act, 1961 — Section 2Evidence Act, 1872 — Section 113A, 113B
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Supreme Court05 Apr 2006Disposed Of

State of Chhattisgarh Vs Lekhram

Supreme Court Of India · (2006) 2 ACR 1996 : AIR 2006 SC 1746 : (2006) AIRSCW 1982 : (2006) 3 ALT(Cri) 6 : (2006) CriLJ 2139 : (2006) 4 JT 477 : (2006) 3 PLJR 161 : (2006) 3 RLW 1938 : (2006) 4 SCALE 118 : (2006) 5 SCC 736 : (2006) 3 Supreme 288 : (2006) 2 UC 1280

Evidence Act, 1872 — Section 35Penal Code, 1860 (IPC) — Section 363, 366, 376
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Supreme Court05 Apr 2006Disposed Of

Union of India (UOI) and Another Vs Satya Prakash and Others

Supreme Court Of India · AIR 2006 SC 3409 : (2006) AIRSCW 1815 : (2006) 128 DLT 722 : (2006) 4 JT 524 : (2006) 2 KLT 375 : (2006) 4 SCALE 60 : (2006) 4 SCC 550 : (2006) 3 SLJ 371 : (2006) 3 SLR 56 : (2006) 3 Supreme 453 : (2006) 1 UJ 532 : (2006) 2 UPLBEC 1904

Civil Services Examination (CSE) Rules, 1996 — Rule 16(2), 18, 2Constitution of India, 1950 — Article 16(4)
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Supreme Court05 Apr 2006Allowed

Ranjit Singh Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2006 SC 3685 : (2006) AIRSCW 2177 : (2006) 5 ALT 30 : (2006) 129 DLT 405 : (2006) 4 JT 376 : (2006) 2 LLJ 908 : (2006) 4 SCALE 154 : (2006) 4 SCC 153 : (2006) SCC(L&S) 631 : (2006) 3 Supreme 363 : (2006) 2 UPLBEC 1538

Central Civil Services (Conduct) Rules, 1964 — Rule 18(3), 3(1)State Bank of India (Supervisory Staff) Service Rules, 1975 — Rule 50(3)
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Supreme Court05 Apr 2006Allowed

State of Haryana Vs Ranbir @ Rana

Supreme Court Of India · (2006) 2 ACR 1983 : AIR 2006 SC 1796 : (2006) AIRSCW 2022 : (2006) 1 ALD(Cri) 673 : (2006) 3 ALT(Cri) 47 : (2006) 102 CLT 215 : (2006) CriLJ 2142 : (2006) 3 CTC 48 : (2006) 4 JT 350 : (2006) 2 KLT 370 : (2006) 3 PLJR 117 : (2006) 4 SCALE 113 : (2006) 5 SC

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 42, 50, 50(1), 50(4)
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