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Supreme Court Of India judgments

59,847 judgments · page 1,302 of 2,993

Supreme Court03 Apr 2006Disposed Of

Malik Mazhar Sultan and Another Vs U.P. Public Service Commission and Others

Supreme Court Of India · (2006) 5 ALT 28 : (2006) 2 AWC 1993 Supp : (2006) 109 FLR 777 : (2006) 4 JT 531 : (2006) 4 SCALE 1 : (2006) 9 SCC 507 : (2006) SCC(L&S) 1870 : (2006) 3 SLJ 39 : (2006) 1 UJ 468 : (2006) 3 UPLBEC 2571

Constitution of India, 1950 — Article 234, 309Uttar Pradesh Judicial Service Rules, 2001 — Rule 10, 15, 16, 17, 18
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Supreme Court03 Apr 2006Dismissed

Gonchi Rajashekhar Reddy, etc. Vs State of A.P. and Others

Supreme Court Of India · (2006) 2 ACR 1700 : AIR 2006 SC 3468 : (2006) AIRSCW 2230 : (2006) CriLJ 2378 : (2006) 4 SCALE 23 : (2006) 9 SCC 535 : (2006) 3 Supreme 268 : (2006) 1 UJ 559

Criminal Procedure Code, 1973 (CrPC) — Section 107Penal Code, 1860 (IPC) — Section 149, 302
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Supreme Court31 Mar 2006Allowed

State of Madhya Pradesh Vs Badri Yadav and Another

Supreme Court Of India · (2006) 2 ACR 1703 : AIR 2006 SC 1769 : (2006) AIRSCW 1927 : (2006) 2 ALT(Cri) 206 : (2006) CriLJ 2128 : (2006) 2 CTC 538 : (2006) 2 JLJ 431 : (2006) 4 JT 154 : (2006) 3 KLT 205 : (2006) 2 MPJR 227 : (2006) 3 RLW 2033 : (2006) 3 SCALE 669 : (2006) 9 SCC 54

Criminal Procedure Code, 1973 (CrPC) — Section 164, 233, 233(3), 311Penal Code, 1860 (IPC) — Section 193, 302, 34
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Supreme Court31 Mar 2006Dismissed

State of Maharashtra Vs Sant Dnyaneshwar Shikshan Shastra Mahavidyalaya and Others

Supreme Court Of India · (2006) 6 ALT 3 : (2006) 4 BomCR 773 : (2006) 4 JT 201 : (2006) 3 SCALE 675 : (2006) 9 SCC 1

National Council For Teaching Education Act, 1993 — Section 2, 3(1), 10A, 12, 12(d), 12(e), 12(f), 12(g), 12(h), 14, 14(1), 14(6), 14(a)(3), 14(3), 15, 15(1), 16, 17, 18, 31, 32(1), 32(2), 82, 83University Grants Commission Act, 1956 — Section 2(f)Indian Medical Council Act, 1956 — Section 10A
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Supreme Court31 Mar 2006Allowed

Smt. Sandhya Jadhav Vs State of Maharashtra

Supreme Court Of India · (2006) 2 ACR 1708 : (2006) 2 ALT(Cri) 197 : (2006) CriLJ 2111 : (2006) 4 JT 316 : (2006) 2 KLT 413 : (2006) 3 SCALE 665 : (2006) 4 SCC 653

Penal Code, 1860 (IPC) — Section 300, 302, 323, 324, 325
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Supreme Court30 Mar 2006Dismissed

Maharashtra State Financial Corporation Vs Ashok K. Agarwal and Others

Supreme Court Of India · AIR 2006 SC 1584 : (2006) AIRSCW 1794 : (2006) 2 AWC 1991 Supp : (2006) 2 BC 225 : (2006) 4 BomCR 766 : (2006) 131 CompCas 1 : (2006) 4 CTC 89 : (2006) 3 JCR 25 : (2006) 4 JT 197 : (2006) 2 KLT 401 : (2007) 1 LW 635 : (2006) 2 MLJ 444 : (2006) 143 PLR 349

Civil Procedure Code, 1908 (CPC) — Section 2(2)Limitation Act, 1963 — Article 136, 137State Financial Corporations Act, 1951 — Section 31, 31(1), 32
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Supreme Court29 Mar 2006Allowed

S. Rajeswari Vs S.N. Kulasekaran and Others

Supreme Court Of India · (2006) 4 ALT 40 : (2006) 2 AWC 2008 Supp : (2006) 3 CTC 171 : (2006) 3 JCR 279 : (2006) 4 JT 345 : (2007) 1 LW 220 : (2006) 4 MhLj 734 : (2006) 2 MLJ 405 : (2006) MPLJ 237 : (2006) 4 SCALE 9 : (2006) 4 SCC 412 : (2006) 2 UC 1196

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 103, Order 21 Rule 97, Order 21 Rule 98
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Supreme Court29 Mar 2006Dismissed

Akhil Bharat Gosewa Sangh Vs State of A.P. and Others Umesh and Others Vs State of Karnataka and Others

Supreme Court Of India · (2006) 2 ACR 1289 : (2006) 3 ALD 82 : (2006) 4 JT 482 : (2006) 3 SCALE 617 : (2006) 4 SCC 162 : (1995) 1 SCC 370

Andhra Pradesh Gram Panchayats Act, 1964 — Section 131(3)Andhra Pradesh Prohibition of Cow Slaughter and Animal Preservation Act, 1977 — Section 5, 6, 6(1), 6(2)Constitution of India, 1950 — Article 136, 14, 15, 18,
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Supreme Court29 Mar 2006Allowed

Maruti Udyog Ltd. Vs Susheel Kumar Gabgotra and Another

Supreme Court Of India · AIR 2006 SC 1586 : (2006) AIRSCW 1681 : (2006) 4 BomCR 266 : (2006) 4 CompLJ 539 : (2006) 2 CPJ 3 : (2006) 4 JT 113 : (2007) 1 LW 649 : (2006) 4 MhLj 267 : (2006) 2 MLJ 437 : (2006) MPLJ 30 : (2006) 3 MPLJ 30 : (2006) 3 RLW 2519 : (2006) 3 SCALE 611 : (20

Jammu and Kashmir Consumer Protection Act, 1987 — Section 17
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Supreme Court29 Mar 2006Disposed Of

Sarup Singh Gupta Vs S. Jagdish Singh and Others

Supreme Court Of India · AIR 2006 SC 1734 : (2006) AIRSCW 1966 : (2006) 3 ALD 73 : (2006) 3 ALT 47 : (2006) 2 AWC 1925 Supp : (2006) 2 CTC 658 : (2006) 128 DLT 534 : (2006) 3 JCR 277 : (2006) 4 JT 277 : (2006) 2 KLT 860 : (2006) 2 MLJ 414 : (2006) 143 PLR 287 : (2006) 3 RLW 1868

Transfer of Property Act, 1882 — Section 106, 111, 113, 116
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Supreme Court28 Mar 2006Allowed

Punjab and Sind Bank Vs Allahabad Bank and Others

Supreme Court Of India · (2006) 4 ALT 18 : (2006) 2 BC 271 : (2006) 4 CHN 67 Supp : (2006) 199 ELT 3 : (2006) 4 JT 161 : (2007) 2 LW 897 : (2006) 143 PLR 283 : (2006) 3 SCALE 557 : (2006) 4 SCC 780

Constitution of India, 1950 — Article 131
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Supreme Court28 Mar 2006Disposed Of

S. Venugopal Vs A. Karruppusami and Another

Supreme Court Of India · AIR 2006 SC 1930 : (2006) AIRSCW 2295 : (2006) 3 CHN 6 Supp : (2006) 2 CTC 615 : (2006) 5 JT 218 : (2006) 3 MLJ 29 : (2006) 3 RLW 2199 : (2006) 3 SCALE 656 : (2006) 4 SCC 507 : (2006) 3 Supreme 234 : (2006) 1 UJ 565

Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 14(1)
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Supreme Court28 Mar 2006Allowed

President, SIUC Vs State of Kerala and Others

Supreme Court Of India · AIR 2006 SC 3462 : (2006) AIRSCW 2189 : (2006) 5 ALT 4 : (2006) 3 PLJR 44 : (2006) 3 SCALE 575 : (2006) 9 SCC 354 : (2006) SCC(L&S) 642 : (2006) 4 Supreme 514

Constitution of India, 1950 — Article 16(4), 32Kerala Public Services Act, 1968 — Section 2(2)Kerala State and Subordinate Services Act, 1958 — Section 1
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Supreme Court28 Mar 2006Allowed

Ewanlangki-e-Rymbai and Elaka Jowai Secular Movement Vs Jaintia Hills District Council and Others

Supreme Court Of India · AIR 2006 SC 1589 : (2006) AIRSCW 1726 : (2006) 4 JT 139 : (2006) 3 SCALE 562 : (2006) 4 SCC 748 : (2006) 4 Supreme 426

Chota Nagpur Tenancy Act, 1808 — Section 7, 76, 8Succession Act, 1925 — Section 118, 213, 213(1), 57United Khasi and Jaintia Hills Autonomous District (Appointment and Succession of Chiefs and Headmen) Act, 1959 — S
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Supreme Court27 Mar 2006Dismissed

Halwasia Vidya Vihar (Sr. Sec. School) Haryana Vs The Regional Provident Fund Commissioner

Supreme Court Of India · AIR 2006 SC 1767 : (2006) AIRSCW 1938 : (2006) 3 JCR 27 : (2006) 4 JT 110 : (2006) 2 LLJ 497 : (2006) 3 RLW 1973 : (2006) 3 SCALE 548 : (2006) 4 SCC 46 : (2006) SCC(L&S) 639 : (2006) 3 SLJ 209 : (2006) 3 Supreme 214 : (2006) 2 UPLBEC 1304

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14(B), 15(2), 17, 17(5), 7(A)Sick Industrial Companies (Special Provisions) Act, 1985 — Section 4
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