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Supreme Court Of India judgments

59,847 judgments · page 1,310 of 2,993

Supreme Court02 Feb 2006Allowed

R.K. Parvatharaj Gupta Vs K.C. Jayadeva Reddy

Supreme Court Of India · (2006) 2 AWC 1336 Supp : (2006) 2 CHN 8 Supp : (2006) 1 CTC 828 : (2006) 3 JCR 240 : (2006) 2 JT 156 : (2006) 3 LW 31 : (2006) 3 MhLj 1 : (2006) 2 MhLj 1 : (2006) 3 MLJ 110 : (2006) 2 SCALE 156 : (2006) 2 SCC 428 : (2006) 1 SCR 1059

Limitation Act, 1963 — Article 54
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Supreme Court02 Feb 2006Allowed

B.H.E.L. and Another Vs B.K. Vijay and Others

Supreme Court Of India · (2006) 2 AWC 1355 Supp : (2006) 108 FLR 1113 : (2006) 1 LLJ 1102 : (2006) 2 SCALE 195 : (2006) 2 SCC 654 : (2006) SCC(L&S) 411 : (2006) 1 SCR 1066 : (2006) 3 SLJ 407

Evidence Act, 1872 — Section 41Factories Act, 1948 — Section 40B, 92Uttar Pradesh Factories (Safety Officers) Rules, 1984 — Rule 4, 5
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Supreme Court01 Feb 2006Allowed

A.P.S.R.T.C. and Another Vs B.S. David Paul

Supreme Court Of India · AIR 2006 SC 961 : (2006) AIRSCW 661 : (2006) 108 FLR 1005 : (2006) 2 JCR 119 : (2006) 2 JT 149 : (2006) 1 LLJ 999 : (2006) 2 PLJR 34 : (2006) 2 SCALE 110 : (2006) 2 SCC 282 : (2006) SCC(L&S) 287 : (2006) 1 SCR 1001 : (2006) 2 SLJ 379 : (2006) 1 Supreme 56

Industrial Disputes Act, 1947 — Section 10, 33C(2)
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Supreme Court31 Jan 2006Dismissed

Smt. Bailamma @ Doddabailamma (Dead) and Others Vs Poornaprajna House Building Co-operative Society and Others

Supreme Court Of India · AIR 2006 SC 1132 : (2006) AIRSCW 689 : (2006) 2 AWC 1339 Supp : (2006) 2 JT 108 : (2006) 2 KarLJ 129 : (2006) 3 LW 337 : (2006) 3 MhLj 331 : (2006) 2 MhLj 331 : (2006) 2 MLJ 262 : (2006) 2 SCALE 62 : (2006) 2 SCC 416 : (2006) 1 SCR 984 : (2006) 1 Supreme

Constitution Of India, 1950 — Article 229Land Acquisition Act, 1894 — Section 4(1), 6, 7, 8, 9, 9(2), 9(3), 9(4), 11, 11A, 11(1)(i), 11(1)(ii), 11(1)(iii), 11(2), 12, 12(2), 18, 30
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Supreme Court31 Jan 2006Allowed

Shanti G. Patel and Others Vs State of Maharashtra and Others

Supreme Court Of India · AIR 2006 SC 1104 : (2006) AIRSCW 743 : (2006) 3 ALT 23 : (2006) 4 BomCR 469 : (2006) 3 MhLj 324 : (2006) 2 MhLj 324 : (2006) 2 SCALE 97 : (2006) 2 SCC 505 : (2006) 1 Supreme 590 : (2006) 1 UJ 606

Constitution of India, 1950 — Article 243P, 243Q, 243R, 243WMaharashtra Regional and Town Planning Act, 1966 — Section 37(1), 37(1AA)
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Supreme Court31 Jan 2006Allowed

Shin Satellite Public Co. Ltd. Vs Jain Studios Limited

Supreme Court Of India · AIR 2006 SC 963 : (2006) AIRSCW 664 : (2006) 3 ALT 7 : (2006) 1 ARBLR 286 : (2006) 2 AWC 1259 Supp : (2006) 2 CompLJ 417 : (2006) 2 JT 89 : (2006) 3 LW 249 : (2006) 1 PLJR 464 : (2006) 2 SCALE 53 : (2006) 2 SCC 628 : (2006) 1 SCR 933 : (2006) 2 Supreme 10

Arbitration and Conciliation Act, 1996 — Section 11(6)Constitution of India, 1950 — Article 13Contract Act, 1872 — Section 28
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Supreme Court31 Jan 2006Allowed

Syndicate Bank and Others Vs Venkatesh Gururao Kurati

Supreme Court Of India · AIR 2006 SC 3542 : (2006) AIRSCW 680 : (2006) 3 ALT 26 : (2006) 2 CHN 114 Supp : (2006) 108 FLR 1043 : (2006) 2 JT 73 : (2006) 2 KarLJ 205 : (2006) 1 LLJ 988 : (2006) 1 PLJR 442 : (2006) 2 SCALE 101 : (2006) 3 SCC 150 : (2006) SCC(L&S) 487 : (2006) 1 SCR

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Supreme Court31 Jan 2006Allowed

Govt. of A.P. and Others Vs Mohd. Narsullah Khan

Supreme Court Of India · AIR 2006 SC 1214 : (2006) AIRSCW 734 : (2006) 108 FLR 1108 : (2006) 2 JT 82 : (2006) 1 LLJ 1108 : (2006) 2 PLJR 5 : (2006) 2 SCALE 12 : (2006) 2 SCC 373 : (2006) SCC(L&S) 316 : (2006) 1 SCR 911 : (2006) 2 SLJ 294 : (2006) 1 Supreme 569 : (2006) 1 UPLBEC 7

Constitution of India, 1950 — Article 226, 309
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Supreme Court31 Jan 2006Dismissed

State of Karnataka and Others Vs C. Lalitha

Supreme Court Of India · (2006) 3 ALT 28 : (2006) 108 FLR 1051 : (2006) 2 JT 322 : (2006) 2 LLJ 93 : (2006) 2 SCALE 73 : (2006) 2 SCC 747 : (2006) SCC(L&S) 447 : (2006) 1 SCR 971 : (2006) 2 SLJ 151

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Supreme Court31 Jan 2006Dismissed

L.K. Verma Vs H.M.T. Ltd. and Another

Supreme Court Of India · AIR 2006 SC 975 : (2006) AIRSCW 460 : (2006) 108 FLR 1101 : (2006) 2 JT 99 : (2006) 1 LLJ 1074 : (2006) 142 PLR 838 : (2006) 2 SCALE 90 : (2006) 2 SCC 269 : (2006) SCC(L&S) 278 : (2006) 1 SCR 959 : (2006) 2 SLJ 350 : (2006) 1 Supreme 575 : (2006) 1 UPLBEC

Constitution of India, 1950 — Article 141, 226Factories Act, 1948 — Section 40BIndustrial Disputes Act, 1947 — Section 11A
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Supreme Court31 Jan 2006Dismissed

Tanaji Ramchandra Nimhan Vs Swati Vinayak Nimhan and Others

Supreme Court Of India · AIR 2006 SC 1218 : (2006) AIRSCW 673 : (2006) 3 ALT 1 : (2006) 3 BomCR 166 : (2006) 2 JT 129 : (2006) 2 MhLj 762 : (2006) 2 SCALE 81 : (2006) 2 SCC 300 : (2006) 1 SCR 948 : (2006) 1 Supreme 593

Bombay Provincial Municipal Corporations Act, 1949 — Section 16, 403
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Supreme Court30 Jan 2006Allowed

Mayar (H.K.) Ltd. and Others Vs Owners and Parties, Vessel M.V. Fortune Express and Others

Supreme Court Of India · AIR 2006 SC 1828 : (2006) AIRSCW 863 : (2006) 2 ALD 36 : (2006) 3 BC 156 : (2006) 2 CHN 53 Supp : (2006) 2 JCR 344 : (2006) 2 JT 48 : (2006) 2 SCALE 30 : (2006) 3 SCC 100 : (2006) 1 SCR 860 : (2006) 1 Supreme 677

Carriage of Goods by Sea Act, 1925 — Section 2Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16, Order 6 Rule 2, Order 7 Rule 11, 10
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Supreme Court30 Jan 2006Allowed

Puran and Others Vs Gram Panchayat, Faridabad

Supreme Court Of India · (2006) 2 JT 38 : (2006) 143 PLR 341 : (2006) 2 SCALE 2 : (2006) 2 SCC 433 : (2006) 1 UJ 628

Punjab Occupancy Tenants (Vesting of Proprietary Rights) Act, 1952 — Section 3Punjab Tenancy Act, 1887 — Section 5, 6, 7, 8Punjab Village Common Lands (Regulation) Act, 1961 — Section 4(1), 4(2), 4(3)
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Supreme Court30 Jan 2006Dismissed

The Regional Provident Fund Commissioner, Mangalore Vs Central Aercanut and Coca Marketing and Processing Co-op. Ltd., Mangalore

Supreme Court Of India · AIR 2006 SC 971 : (2006) AIRSCW 449 : (2006) 2 ALD 62 : (2006) 2 ALT 22 : (2006) 108 FLR 805 : (2006) 2 JCR 121 : (2006) 2 JT 45 : (2006) 2 KarLJ 287 : (2006) 1 LLJ 995 : (2006) 1 PLJR 472 : (2006) 2 SCALE 8 : (2006) 2 SCC 381 : (2006) SCC(L&S) 323 : (200

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 2, 7AIndustrial Employment (Standing Orders) Act, 1946 — Section 10, 11, 12, 12A, 12A(1)Industrial Employment (Standing Orders) Central Rules, 194
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Supreme Court27 Jan 2006Disposed Of

The Workmen of Bhurkunda Colliery of Central Coalfields Ltd. Vs The Management of Bhurkunda Colliery of Central Coalfields Ltd. Employers in relation to the Management of Bhurkunda Colliery of Central Coalfields Ltd., Ranchi

Supreme Court Of India · (2006) AIRSCW 452 : (2006) AIRSCW 2740 : (2006) 2 ALT 26 : (2006) 108 FLR 826 : (2006) 2 JCR 123 : (2006) 2 JT 1 : (2006) 1 LLJ 842 : (2006) 2 PLJR 1 : (2006) 1 SCALE 595 : (2006) 3 SCC 297 : (2006) SCC(L&S) 530 : (2006) 1 SCR 851 : (2006) 2 SLJ 190 : (20

Constitution of India, 1950 — Article 14, 16, 19
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