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Supreme Court Of India judgments

59,847 judgments · page 1,308 of 2,993

Supreme Court21 Feb 2006Dismissed

Ramesh Kumari Vs State (N.C.T. of Delhi) and Others

Supreme Court Of India · (2006) 1 ACR 971 : AIR 2006 SC 1322 : (2006) AIRSCW 1021 : (2006) 2 ALT(Cri) 106 : (2006) CriLJ 1622 : (2006) 1 CTC 666 : (2006) 127 DLT 636 : (2006) 26 GLH 780 : (2006) 2 JT 548 : (2006) 1 KLJ 922 : (2006) 2 KLT 404 : (2006) 2 MPHT 308 : (2006) 2 PLJR 21

Criminal Procedure Code, 1973 (CrPC) — Section 112, 139, 154, 154(1), 154(3)
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Supreme Court20 Feb 2006Dismissed

Begam Suraiya Rashid and Others Vs State of Madhya Pradesh and Others

Supreme Court Of India · AIR 2006 SC 1283 : (2006) AIRSCW 1156 : (2006) 2 JT 527 : (2006) 2 MPHT 272 : (2006) 2 SCALE 433 : (2006) 3 SCC 305 : (2006) 2 Supreme 431

Bhopal Abolition of Jagirs and Land Reforms Act, 1953 — Section 17, 27, 4, 5(1), 6Madhya Pradesh Land Revenue Code, 1959 — Section 104, 108, 109, 114, 116
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Supreme Court20 Feb 2006Allowed

Transmission Corporation of A.P. Ltd. and Others Vs Sri Rama Krishna Rice Mill

Supreme Court Of India · AIR 2006 SC 1445 : (2006) AIRSCW 975 : (2006) 3 ALT 26 : (2006) 2 BomCR 517 : (2007) 1 JCR 234 : (2006) 2 JT 516 : (2006) 1 KLT 931 : (2007) 1 LW 109 : (2006) 2 SCALE 409 : (2006) 3 SCC 74 : (2006) SCC(L&S) 467 : (2006) 2 Supreme 208

Constitution of India, 1950 — Article 311(2)Electricity (Supply) Act, 1948 — Section 49
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Supreme Court17 Feb 2006Allowed

Balakrishnan Vs Malaiyandi Konar

Supreme Court Of India · AIR 2006 SC 1458 : (2006) AIRSCW 951 : (2006) 2 AWC 1255 Supp : (2006) 2 BomCR 520 : (2006) 2 CHN 136 Supp : (2006) 101 CLT 605 : (2006) 3 CTC 180 : (2006) 2 JCR 223 : (2006) 2 JT 442 : (2006) 1 KLT 926 : (2006) 4 LW 1029 : (2006) 3 MhLj 544 : (2006) 2 ML

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 64, Order 21 Rule 92, Order 21 Rule 95, 47Limitation Act, 1908 — Article 180Limitation Act, 1963 — Article 134
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Supreme Court17 Feb 2006Dismissed

Avinash Hansraj Gajbhiye Vs Official Liquidator, V. Pharma P. Ltd.

Supreme Court Of India · AIR 2006 SC 1317 : (2006) AIRSCW 1216 : (2006) 2 BC 136 : (2006) 2 BomCR 531 : (2006) 4 CompLJ 305 : (2006) 3 JCR 70 : (2006) 2 JT 439 : (2006) 1 OLR 640 : (2006) 100 RD 725 : (2006) 1 RD 725 : (2006) 2 SCALE 399 : (2006) 2 SCC 615 : (2006) 66 SCL 198 : (

Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 47 Rule 7Companies Act, 1956 — Section 483, 543(1)
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Supreme Court17 Feb 2006Dismissed

Sheila B. Das Vs P.R. Sugasree

Supreme Court Of India · AIR 2006 SC 1343 : (2006) AIRSCW 965 : (2006) 4 ALT 11 : (2006) 2 AWC 1245 Supp : (2006) 2 BomCR 524 : (2006) 1 DMC 343 : (2006) 2 JCR 210 : (2006) 2 JT 482 : (2006) 4 LW 830 : (2006) 3 MhLj 567 : (2006) 2 MLJ 294 : (2006) MPLJ 437 : (2006) 2 PLJR 262 : (

Guardians and Wards Act, 1890 — Section 17(3), 25, 7Hindu Minority and Guardianship Act, 1956 — Section 6
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Supreme Court16 Feb 2006Disposed Of

Bansraj Laltaprasad Mishra Vs Stanley Parker Jones

Supreme Court Of India · AIR 2006 SC 3569 : (2006) AIRSCW 1073 : (2006) 3 ALD 1 : (2006) 2 AWC 1591 Supp : (2006) 3 BomCR 116 : (2006) 2 CHN 143 Supp : (2006) 2 CTC 427 : (2006) 3 JCR 159 : (2006) 3 JT 480 : (2006) 2 MhLj 465 : (2006) MPLJ 149 : (2006) 2 PLJR 258 : (2006) 2 SCALE

Evidence Act, 1872 — Section 116
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Supreme Court16 Feb 2006Disposed Of

Gammon India Ltd. Vs Spl. Chief Secretary and Others

Supreme Court Of India · (2006) 2 ALD 103 : (2006) 2 JT 494 : (2006) 2 SCALE 414 : (2006) 3 SCC 354 : (2006) 145 STC 1

Andhra Pradesh General Clauses Act, 1891 — Section 18, 8, 8A, 9Andhra Pradesh General Sales Tax Act, 1957 — Section 5B, 5B(2), 7A(2)Andhra Pradesh Value Added Tax Act, 2005 — Section 80, 80(1), 80(3)
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Supreme Court16 Feb 2006Allowed

CEAT Ltd. Vs Anand Abasaheb Hawaldar and Others

Supreme Court Of India · AIR 2006 SC 1172 : (2006) AIRSCW 923 : (2006) 2 BomCR 533 : (2006) 108 FLR 1158 : (2006) 2 JT 426 : (2006) 1 LLJ 1096 : (2006) 3 MhLj 551 : (2006) 2 SCALE 352 : (2006) 3 SCC 56 : (2006) SCC(L&S) 461 : (2006) 2 SLJ 440 : (2006) 2 Supreme 134

Companies Act, 1956 — Section 3Industrial Disputes Act, 1947 — Section 2
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Supreme Court16 Feb 2006Allowed

State of Punjab and Others Vs Balwinder Singh

Supreme Court Of India · (2006) 3 ALT 4 : (2006) 2 AWC 1595 Supp : (2006) 109 FLR 280 : (2006) 2 JT 545 : (2006) 2 PLJR 105 : (2006) 2 SCALE 430 : (2006) 9 SCC 269 : (2006) SCC(L&S) 1698

Civil Procedure Code, 1908 (CPC) — Section 100Punjab Police Rules, 1934 — Rule 12.1, 13.3(1), 13.3(2), 13.8(1), 16.38
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Supreme Court16 Feb 2006Allowed

M.C. Mehta Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2006 SC 1325 : (2006) AIRSCW 979 : (2006) 127 DLT 226 : (2006) 2 JT 448 : (2006) 2 SCALE 364 : (2006) 3 SCC 399 : (2006) 2 Supreme 179

Delhi (Control of Building Operations) Act, 1955 — Section 31ADelhi Development Act, 1957 — Section 12, 12(1), 12(2), 15, 2Delhi Municipal Corporation Act, 1957 — Section 2(24), 2(26), 2(3), 2(34), 2(59)
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Supreme Court16 Feb 2006

T.V. Saravanan @ S.A.R. Prasana Venkatachaariar Chaturvedi Vs State through Secretary and Another

Supreme Court Of India · (2006) 1 ACR 1013 : AIR 2006 SC 1462 : (2006) AIRSCW 2849 : (2006) 2 ALT(Cri) 119 : (2006) CriLJ 1619 : (2006) 2 JT 433 : (2006) 2 SCALE 358 : (2006) 2 SCC 664 : (2006) 4 Supreme 578 : (2006) 1 UJ 598

Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3(1)
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Supreme Court15 Feb 2006Allowed

S.L. Srinivasa Jute Twine Mills P. Ltd. Vs Union of India (UOI) and Another

Supreme Court Of India · (2006) AIRSCW 1025 : (2006) 4 ALT 10 : (2006) 2 AWC 1150 Supp : (2006) 108 FLR 1166 : (2006) 3 JCR 235 : (2006) 2 JT 397 : (2006) 2 LLJ 225 : (2006) 3 LW 278 : (2006) 2 SCALE 345 : (2006) 2 SCC 740 : (2006) SCC(L&S) 440 : (2006) 2 SLJ 457 : (2006) 2 Supre

Employees Provident Fund (Amendment) Act, 1958 — Section 16Employees Provident Fund (Amendment) Act, 1960 — Section 16(1)Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1, 16, 16(1)
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Supreme Court14 Feb 2006Dismissed

State of A.P. Vs S. Rayappa and Others

Supreme Court Of India · (2006) 1 ACR 1009 : AIR 2006 SC 3709 : (2006) AIRSCW 929 : (2006) 2 ALT(Cri) 110 : (2006) CriLJ 1616 : (2006) 2 JT 392 : (2006) 1 LW(Cri) 459 : (2006) 2 PLJR 331 : (2006) 2 SCALE 321 : (2006) 4 SCC 512 : (2006) 2 Supreme 71 : (2006) 1 UC 618

Penal Code, 1860 (IPC) — Section 144, 148, 149, 302
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Supreme Court14 Feb 2006Allowed

Smt. Seema Vs Ashwani Kumar

Supreme Court Of India · AIR 2006 SC 1158 : (2006) AIRSCW 858 : (2006) 2 ALD 57 : (2006) 3 ALT 24 : (2006) 2 AWC 1599 Supp : (2006) 2 BomCR 497 : (2006) 2 CHN 191 Supp : (2006) 101 CLT 639 : (2006) 1 CTC 552 : (2006) 127 DLT 282 : (2006) 1 DMC 327 : (2006) 2 JCR 137 : (2006) 1 JK

Hindu Marriage Act, 1955 — Section 3, 8, 8(2)Jammu and Kashmir Christian Marriage and Divorce Act, 1957 — Section 26, 37Jammu and Kashmir Muslim Marriages Registration Act, 1981 — Section 3
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Supreme Court14 Feb 2006Allowed

Anjan Kumar Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2006 SC 1177 : (2006) AIRSCW 888 : (2006) 2 BomCR 538 : (2006) 1 CTC 558 : (2006) 2 JCR 218 : (2006) 1 JKJ 59 : (2006) 3 JLJ 42 : (2006) 2 JT 385 : (2006) 1 KLT 805 : (2006) 3 MhLj 867 : (2006) 2 MLJ 1 : (2006) 2 MPHT 1 : (2006) 2 PLJR 139 : (2006) 2

Constitution of India, 1950 — Article 13, 14, 15(2), 15(3), 15(4)
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Supreme Court13 Feb 2006Dismissed

Vemareddy Kumaraswamy Reddy and Another Vs State of A.P.

Supreme Court Of India · AIR 2006 SC 3517 : (2006) AIRSCW 894 : (2006) 2 ALD 92 : (2006) 2 JT 361 : (2006) 2 SCALE 314 : (2006) 2 SCC 670 : (2006) 2 Supreme 124

Andhra Pradesh Forest Act, 1967 — Section 26Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1973 — Section 15Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Rules, 1974 — Rule 11,
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Supreme Court13 Feb 2006Allowed

Kishore Kumar Khaitan and Another Vs Praveen Kumar Singh

Supreme Court Of India · AIR 2006 SC 1474 : (2006) AIRSCW 1077 : (2006) 2 ALD 65 : (2006) 3 ALT 22 : (2006) 2 AWC 1142 Supp : (2006) 3 CHN 27 Supp : (2006) 101 CLT 659 : (2006) 3 CTC 185 : (2006) 3 JCR 162 : (2006) 2 JT 351 : (2006) 2 LW 798 : (2006) 2 MLJ 206 : (2006) 2 PLJR 237

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1, 115, 151Constitution of India, 1950 — Article 227Transfer of Property Act, 1882 — Section 107
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