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Supreme Court Of India judgments

59,847 judgments · page 1,305 of 2,993

Supreme Court08 Mar 2006Disposed Of

Rajbir Singh Vs State of U.P. and Another

Supreme Court Of India · (2006) 1 ACR 1131 : (2006) 9 ADJ 640 : AIR 2006 SC 1963 : (2006) AIRSCW 2311 : (2006) 2 ALT(Cri) 211 : (2006) 101 CLT 788 : (2006) CriLJ 2458 : (2006) 3 JT 372 : (2006) 2 LW(Cri) 503 : (2006) 2 PLJR 327 : (2006) 3 SCALE 125 : (2006) 4 SCC 51 : (2006) 2 Su

Criminal Procedure Code, 1973 (CrPC) — Section 161, 227, 228, 228(1), 397Penal Code, 1860 (IPC) — Section 201, 301, 301A, 302, 34Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Secti
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Supreme Court08 Mar 2006Disposed Of

Zahira Habibullah Sheikh and Another Vs State of Gujarat and Others

Supreme Court Of India · (2006) 2 ACR 1185 : AIR 2006 SC 1367 : (2006) AIRSCW 1340 : (2006) 1 ALD(Cri) 559 : (2006) 2 ALT(Cri) 287 : (2006) CriLJ 1694 : (2006) 2 GLR 1493 : (2006) 3 JT 399 : (2006) 2 KLT 350 : (2006) 1 OLR 721 : (2006) 3 PLJR 83 : (2006) 3 SCALE 104 : (2006) 3 SC

Constitution of India, 1950 — Article 129, 142(2)Contempt of Courts Act, 1971 — Section 15Criminal Procedure Code, 1973 (CrPC) — Section 173(8), 311, 391
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Supreme Court08 Mar 2006Allowed

Gurpreet Singh Bhullar and Another Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2006 SC 1484 : (2006) AIRSCW 1371 : (2006) 3 MLJ 23 : (2006) 2 PLJR 293 : (2006) 3 SCC 758 : (2006) SCC(L&S) 659 : (2006) 3 SLJ 68 : (2006) 2 Supreme 487 : (2006) 2 UPLBEC 1220

Penal Code, 1860 (IPC) — Section 120B, 342, 365Police Service (Appointment by Promotion) Regulations, 1955 — Regulation 5(1), 5(5), 7, 7(3)
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Supreme Court08 Mar 2006Disposed Of

State of Maharashtra and Others Vs Mana Adim Jamat Mandal

Supreme Court Of India · AIR 2006 SC 3446 : (2006) AIRSCW 1529 : (2006) 4 ALT 24 : (2006) 4 BomCR 299 : (2006) 3 JT 338 : (2006) 2 KLT 724 : (2006) 3 MhLj 407 : (2006) 2 MhLj 407 : (2006) 2 PLJR 313 : (2006) 3 SCALE 169 : (2006) 4 SCC 98 : (2006) 3 Supreme 28

Constitution of India, 1950 — Article 341, 342, 366Scheduled Castes and Scheduled Tribes Orders (Amendment) Act, 1976 — Section 4
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Supreme Court08 Mar 2006Allowed

Deepak Chandrakant Patil Vs State of Maharashtra

Supreme Court Of India · (2006) 1 ACR 1146 : AIR 2006 SC 1708 : (2006) AIRSCW 1637 : (2006) 2 ALT(Cri) 189 : (2006) 3 JT 537 : (2006) 3 SCALE 229 : (2006) 10 SCC 151 : (2006) 3 Supreme 162 : (2006) 1 UC 488 : (2006) 1 UJ 778

Penal Code, 1860 (IPC) — Section 106, 302
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Supreme Court07 Mar 2006Allowed

Arun Singh @ Arun Kumar Singh Vs State of Bihar and Others

Supreme Court Of India · AIR 2006 SC 1413 : (2006) AIRSCW 3653 : (2006) AIRSCW 1306 : (2006) 3 ALD 6 : (2006) 2 JCR 325 : (2006) 3 JT 389 : (2006) 3 PLJR 17 : (2006) 3 SCALE 130 : (2006) 9 SCC 375 : (2006) 2 Supreme 550 : (2006) 4 Supreme 169

Bihar Panchayat Raj Act, 1993 — Section 139(1), 139(2)Bihar Panchayat Raj Rules, 1995 — Rule 122
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Supreme Court06 Mar 2006Dismissed

G. Amalorpavam and Others Vs R.C. Diocese of Madurai and Others

Supreme Court Of India · (2006) 3 ALT 67 : (2006) 2 AWC 1463 Supp : (2006) 5 BomCR 896 : (2006) 3 CHN 94 Supp : (2006) 101 CLT 570 : (2006) 3 JT 183 : (2006) 2 KLT 13 : (2007) 1 LW 869 : (2006) 4 MhLj 187 : (2006) 2 MLJ 63 : (2006) 2 PLJR 284 : (2006) 3 SCALE 90 : (2006) 3 SCC 22

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31, 100
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Supreme Court06 Mar 2006Allowed

N. Khosla Vs Rajlakshmi (dead) and Others

Supreme Court Of India · AIR 2006 SC 1249 : (2006) AIRSCW 1219 : (2006) AIRSCW 1529 : (2006) 2 ALD 119 : (2006) 2 ARBLR 57 : (2006) 2 AWC 1911 Supp : (2006) 3 CHN 82 Supp : (2006) 102 CLT 76 : (2006) 3 JT 200 : (2007) 2 LW 329 : (2006) 2 MLJ 448 : (2006) 1 OLR 643 : (2006) 2 PLJR

Arbitration Act, 1940 — Section 14Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4Registration Act, 1908 — Section 17, 17(1)
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Supreme Court06 Mar 2006Allowed

Gunwantbhai Mulchand Shah and Others Vs Anton Elis Farel and Others

Supreme Court Of India · AIR 2006 SC 1556 : (2006) AIRSCW 1377 : (2006) 3 ALT 74 : (2006) 2 AWC 1475 Supp : (2006) 3 BomCR 81 : (2006) 3 CHN 73 Supp : (2006) 3 JCR 178 : (2006) 3 JT 212 : (2006) 3 MhLj 66 : (2006) 2 MLJ 399 : (2006) MPLJ 412 : (2006) 3 SCALE 82 : (2006) 3 SCC 634

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, 9Contract Act, 1872 — Section 46Limitation Act, 1963 — Article 113, 54, 10, 11, 12
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Supreme Court03 Mar 2006Allowed

State of U.P. and Others Vs Rajkumar Sharma and Others

Supreme Court Of India · (2006) 4 ALT 22 : (2006) 2 AWC 1452 Supp : (2006) 109 FLR 286 : (2006) 3 JT 167 : (2006) 3 PLJR 13 : (2006) 2 SCALE 785(1) : (2006) 3 SCC 330 : (2006) SCC(L&S) 565 : (2006) 3 SLJ 81 : (2006) 2 UC 713 : (2006) 2 UPLBEC 1433

Constitution of India, 1950 — Article 14, 16, 320, 323(2)Uttar Pradesh Public Works Department Subordinate Engineering Rules, 1951 — Rule 12, 16Uttar Pradesh Reorganisation Act, 2000 — Section 78
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Supreme Court02 Mar 2006

Bharat Sanchar Nigam Ltd. and Another Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2006 SC 1383 : (2006) AIRSCW 1266 : (2006) 4 CompLJ 330 : (2006) 201 CTR 346 : (2006) 282 ITR 273 : (2006) 3 JT 114 : (2006) 2 PLJR 336 : (2006) 2 SCALE 752 : (2006) 3 SCC 1 : (2006) 145 STC 91 : (2006) 2 STR 161 : (2006) 2 Supreme 508 : (2006) 152 TA

Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 131, 136, 14, 141, 19(1)Customs Act, 1962 — Section 2(22)
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Supreme Court02 Mar 2006Allowed

State of Karnataka Vs Parmjit Singh and Others

Supreme Court Of India · AIR 2006 SC 1408 : (2006) AIRSCW 1300 : (2006) 3 ALT 22 : (2006) 2 AWC 1692 Supp : (2006) 3 CHN 132 Supp : (2006) 2 CPJ 6 : (2006) 2 JCR 330 : (2006) 3 JT 386 : (2006) 3 KarLJ 353 : (2006) 3 PLJR 3 : (2006) 3 SCALE 163 : (2006) 4 SCC 49 : (2006) 2 Supreme

Constitution of India, 1950 — Article 20, 21Consumer Protection (Amendment) Act, 2002 — Section 23, 23(2)Consumer Protection Act, 1986 — Section 27
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