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Supreme Court Of India judgments

59,847 judgments · page 1,307 of 2,993

Supreme Court24 Feb 2006Allowed

Musaraf Hossain Khan Vs Bhagheeratha Engg. Ltd. and Others

Supreme Court Of India · AIR 2006 SC 1288 : (2006) AIRSCW 1137 : (2006) 1 ALD(Cri) 653 : (2006) 2 AWC 1749 Supp : (2006) 2 BC 515 : (2006) 3 BomCR 98 : (2006) 130 CompCas 390 : (2006) 4 CompLJ 419 : (2006) CriLJ 1683 : (2006) 2 CTC 57 : (2006) 3 JT 80 : (2006) 2 KLT 525 : (2006)

Civil Procedure Code, 1908 (CPC) — Section 20(c)Constitution of India, 1950 — Article 226, 226(2), 227Criminal Procedure Code, 1973 (CrPC) — Section 177, 178, 179, 180, 181(1), 188, 190, 219, 482
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Supreme Court24 Feb 2006Dismissed

Himmat Singh Vs State of Haryana and Others

Supreme Court Of India · (2006) AIRSCW 1090 : (2006) 4 ALT 7 : (2006) 2 AWC 1759 Supp : (2006) 109 FLR 223 : (2006) 2 MLJ 416 : (2006) 2 PLJR 155 : (2006) 2 SCALE 560 : (2006) 9 SCC 256 : (2006) SCC(L&S) 1686 : (2006) 2 SLJ 485 : (2006) 2 Supreme 338

Criminal Procedure Code, 1973 (CrPC) — Section 133, 140, 143, 144, 145
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Supreme Court24 Feb 2006Allowed

The Haryana State Agricultural Marketing Board Vs Subhash Chand and Another

Supreme Court Of India · AIR 2006 SC 1263 : (2006) AIRSCW 1191 : (2006) 3 JT 393 : (2006) 2 LLJ 241 : (2006) 2 PLJR 189 : (2006) 2 SCALE 614 : (2006) 2 SCC 794 : (2006) SCC(L&S) 455 : (2006) 3 SLJ 87 : (2006) 2 Supreme 326 : (2006) 2 UPLBEC 1226

Constitution of India, 1950 — Article 136Evidence Act, 1872 — Section 41Industrial Disputes Act, 1947 — Section 10(1)(c), 2, 25G, 25H
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Supreme Court24 Feb 2006Allowed

State of M.P. and Others Vs Arjunlal Rajak

Supreme Court Of India · (2006) AIRSCW 1128 : (2006) 109 FLR 156 : (2006) 2 JCR 135 : (2006) 2 JLJ 24 : (2006) 3 JT 56 : (2006) 2 LLJ 104 : (2006) 2 PLJR 144 : (2006) 2 SCALE 610 : (2006) 2 SCC 711 : (2006) SCC(L&S) 429 : (2006) 2 SLJ 481 : (2006) 2 Supreme 322 : (2006) 1 UPLBEC

Constitution of India, 1950 — Article 136, 14, 16, 309, 311Industrial Disputes Act, 1947 — Section 25B, 25FUttar Pradesh Industrial Disputes Act, 1947 — Section 6N
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Supreme Court24 Feb 2006Allowed

M.P. Housing Board and Another Vs Manoj Shrivastava

Supreme Court Of India · AIR 2006 SC 3499 : (2006) AIRSCW 1235 : (2006) 101 CLT 580 : (2006) 109 FLR 194 : (2006) 2 JLJ 1 : (2006) 3 JT 73 : (2006) 2 LLJ 119 : (2006) 2 PLJR 151 : (2006) 2 SCALE 572 : (2006) 2 SCC 702 : (2006) SCC(L&S) 422 : (2006) 2 SLJ 464 : (2006) 2 Supreme 35

Constitution of India, 1950 — Article 12, 14, 15, 16, 162, 226, 309Madhya Pradesh Industrial Relations Act, 1960 — Section 31(3), 64A
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Supreme Court24 Feb 2006Allowed

Union of India (UOI) and Another Vs S.C. Parashar

Supreme Court Of India · AIR 2006 SC 3566 : (2006) 4 ALT 15 : (2006) 109 FLR 228 : (2006) 4 JCR 18 : (2006) 3 JT 162 : (2006) 2 KLT 107 : (2006) 2 PLJR 200 : (2006) 2 SCALE 527 : (2006) 3 SCC 167 : (2006) SCC(L&S) 496 : (2006) 2 SLJ 490 : (2006) 2 UPLBEC 1429

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 11Central Civil Services (Conduct) Rules, 1964 — Rule 3(1), 3(1)(ii), 11(iii)(a), 11(v), 11
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Supreme Court24 Feb 2006Dismissed

Sunila Jain Vs Union of India (UOI) and Another

Supreme Court Of India · (2006) 2 ACR 1208 : (2006) AIRSCW 1062 : (2006) 5 ALT 3 : (2006) CriLJ 1636 : (2006) 2 JT 612 : (2006) 2 SCALE 520 : (2006) 3 SCC 321 : (2006) 2 Supreme 277

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(3)Constitution of India, 1950 — Article 22, 22(5)Criminal Procedure Code, 1973 (CrPC) — Section 436
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Supreme Court24 Feb 2006Dismissed

A.P.S.R.T.C. and Others Vs G. Srinivas Reddy and Others

Supreme Court Of India · AIR 2006 SC 1465 : (2006) AIRSCW 1108 : (2006) 111 FLR 515 : (2006) 2 JCR 227 : (2006) 3 JT 189 : (2006) 2 LLJ 425 : (2006) 3 LW 170 : (2006) 2 PLJR 107 : (2006) 2 SCALE 539 : (2006) 3 SCC 674 : (2006) SCC(L&S) 577 : (2006) 2 SLJ 422 : (2006) 2 Supreme 39

Constitution of India, 1950 — Article 226Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 10(1)Industrial Disputes Act, 1947 — Section 10
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Supreme Court24 Feb 2006Disposed Of

Bishwanath Prasad Singh Vs Rajendra Prasad and Another

Supreme Court Of India · AIR 2006 SC 2965 : (2006) AIRSCW 4235 : (2006) 2 AWC 1763 Supp : (2006) 3 CHN 13 Supp : (2006) 3 JCR 168 : (2006) 3 JT 221 : (2006) 2 LW 729 : (2006) 2 RD 416 : (2007) 1 RLW 290 : (2006) 2 SCALE 699 : (2006) 4 SCC 432 : (2006) 2 Supreme 561

Transfer Of Property Act, 1882 — Section 58(c), 83, 91Evidence Act, 1872 — Section 91, 92Code Of Civil Procedure, 1908 — Section 11, 100
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Supreme Court24 Feb 2006Allowed

P. Mani Vs State of Tamil Nadu

Supreme Court Of India · (2006) 2 ACR 1204 : AIR 2006 SC 1319 : (2006) AIRSCW 1053 : (2006) 2 ALT(Cri) 216 : (2006) CriLJ 1629 : (2006) 3 CTC 193 : (2006) 1 DMC 471 : (2006) 2 JT 607 : (2006) 1 OLR 610 : (2006) 2 PLJR 213 : (2006) 2 SCALE 482 : (2006) 3 SCC 161 : (2006) 2 Supreme

Evidence Act, 1872 — Section 106, 113APenal Code, 1860 (IPC) — Section 302, 307
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Supreme Court24 Feb 2006Allowed

Mohinder Prasad Jain Vs Manohar Lal Jain

Supreme Court Of India · AIR 2006 SC 1471 : (2006) AIRSCW 1098 : (2006) 4 BomCR 851 : (2006) 2 CHN 149 Supp : (2006) 3 JCR 77 : (2006) 2 JT 620 : (2006) 3 LW 199 : (2006) 143 PLR 667 : (2006) 2 SCALE 531 : (2006) 2 SCC 724 : (2006) 2 Supreme 289

Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13, 4
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Supreme Court23 Feb 2006Dismissed

Puran Das Vs Union of India (UOI) and Others

Supreme Court Of India · (2006) 109 FLR 277 : (2006) 4 JCR 21 : (2006) 2 JT 565 : (2006) 2 PLJR 246 : (2006) 2 SCALE 465 : (2006) 3 SCC 97 : (2006) SCC(L&S) 477 : (2006) 2 SLJ 405

Constitution of India, 1950 — Article 14, 16(1)
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Supreme Court23 Feb 2006Allowed

Virendra Kumar Tripathy Vs Nirmala Devi and Others

Supreme Court Of India · AIR 2006 SC 1724 : (2006) AIRSCW 1578 : (2006) 4 ALT 1 : (2006) 2 AWC 1700 Supp : (2006) 3 CHN 125 Supp : (2006) 3 JCR 155 : (2006) 2 PLJR 302 : (2006) 3 RLW 1966 : (2006) 3 SCALE 189(1) : (2006) 3 SCC 615 : (2006) 3 Supreme 20

Civil Procedure Code, 1908 (CPC) — Section 100A
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Supreme Court23 Feb 2006Disposed Of

Intellectuals Forum, Tirupathi Vs State of A.P. and Others

Supreme Court Of India · AIR 2006 SC 1350 : (2006) AIRSCW 1309 : (2006) 2 ALT 67 : (2006) 4 CompLJ 513 : (2006) 2 CTC 71 : (2006) 2 JT 568 : (2006) 3 MLJ 201 : (2006) 2 SCALE 494 : (2006) 3 SCC 549 : (2006) 2 Supreme 292

Constitution of India, 1950 — Article 14, 19, 21, 48A, 51A
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Supreme Court23 Feb 2006Dismissed

Ushabai and Others Vs Balkrishna Biharilal and Others

Supreme Court Of India · AIR 2006 SC 3553 : (2006) AIRSCW 1031 : (2006) 4 ALT 5 : (2006) 2 AWC 1573 Supp : (2006) 2 CHN 100 Supp : (2006) 102 CLT 168 : (2006) 3 JT 468 : (2006) 2 MPHT 258 : (2006) 2 PLJR 187 : (2006) 2 SCALE 461 : (2006) 3 SCC 686 : (2006) 2 Supreme 247 : (2006)

Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 100(5), 12(1)
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Supreme Court22 Feb 2006Disposed Of

Ravi kumar alias Kutti Ravi Vs State of Tamil Nadu

Supreme Court Of India · (2006) 1 ACR 966 : AIR 2006 SC 1448 : (2006) AIRSCW 1037 : (2006) 1 ALD(Cri) 633 : (2006) 2 ALT(Cri) 161 : (2006) CriLJ 1625 : (2006) 1 JKJ 73 : (2006) 2 JT 555 : (2006) 2 PLJR 219 : (2006) 2 SCALE 449 : (2006) 9 SCC 240 : (2006) 2 Supreme 264 : (2006) 1

Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302, 307, 376, 449, 511
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