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Supreme Court Of India judgments

59,847 judgments · page 1,319 of 2,993

Supreme Court08 Nov 2005Allowed

Amar Alcoholi Ltd. Vs SICOM Ltd. and Another

Supreme Court Of India · AIR 2006 SC 286 : (2005) AIRSCW 5869 : (2006) 2 ALT 14 : (2006) 1 AWC 163 Supp : (2006) 1 BC 49 : (2006) 2 BomCR 643 : (2005) 128 CompCas 778 : (2006) 2 CompLJ 220 : (2006) 1 JCR 297 : (2005) 9 JT 495 : (2005) 9 SCALE 244 : (2006) 1 SCC 199 : (2005) 64 SC

State Financial Corporations Act, 1951 — Section 27, 29, 30, 31, 32A
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Supreme Court07 Nov 2005Allowed

R.M. Yellatti Vs The Assistant Executive Engineer

Supreme Court Of India · AIR 2006 SC 355 : (2005) AIRSCW 6103 : (2006) 108 FLR 213 : (2006) 2 JCR 5 : (2005) 9 JT 340 : (2006) 2 KarLJ 447 : (2006) 1 LLJ 442 : (2005) 9 SCALE 139 : (2006) 1 SCC 106 : (2006) SCC(L&S) 1 : (2006) 2 SLJ 1 : (2005) 8 Supreme 586 : (2006) 1 UPLBEC 213

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 10I, 2, 25B, 25F
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Supreme Court28 Oct 2005Allowed

Baldev Singh Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2006 SC 531 : (2005) AIRSCW 6180 : (2005) 107 FLR 1143 : (2006) 1 JCR 15 : (2005) 10 JT 213 : (2006) 2 RLW 1244 : (2005) 9 SCALE 73 : (2005) 8 SCC 747 : (2006) SCC(L&S) 35 : (2006) 2 SLJ 390 : (2005) 7 Supreme 689

Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 302, 34, 452
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Supreme Court28 Oct 2005Allowed

Romesh Lal Jain Vs Naginder Singh Rana and Others

Supreme Court Of India · (2006) 1 ACR 511 : AIR 2006 SC 336 : (2005) AIRSCW 5875 : (2006) 1 ALT(Cri) 127 : (2005) 9 JT 393 : (2005) 4 RLW 3074 : (2005) 8 SCALE 810 : (2006) 1 SCC 294 : (2005) 8 Supreme 106 : (2006) 1 UJ 217

Indian Penal Code , 1860 — Section 34, 120B, 147, 148, 149, 167, 218, 302, 307, 323, 325, 341, 380, 386, 405, 409, 419, 420, 427, 465, 467, 468, 471, 504, 506Code Of Criminal Procedure, 1973 — Section 173, 197, 197(3), 482Prevention Of Corruption Act, 1988 — Section 5(1)(c), 5(2), 13(2), 19
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Supreme Court28 Oct 2005Allowed

Punjab and Sind Bank and Others Vs Mohinder Pal Singh and Others

Supreme Court Of India · AIR 2006 SC 533 : (2005) AIRSCW 6182 : (2005) 107 FLR 1139 : (2005) 10 JT 222 : (2006) 1 LLJ 340 : (2006) 1 PLJR 408 : (2006) 1 RLW 299 : (2005) 9 SCALE 97 : (2005) 12 SCC 747 : (2006) 2 SLJ 38 : (2005) 7 Supreme 707

Constitution of India, 1950 — Article 12
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Supreme Court28 Oct 2005Allowed

Commnr. of Customs (Imports), Mumbai Vs Tullow India Operations Ltd.

Supreme Court Of India · AIR 2006 SC 536 : (2005) AIRSCW 6187 : (2005) 103 ECC 209 : (2005) 189 ELT 401 : (2005) 10 JT 618 : (2005) 9 SCALE 58 : (2005) 13 SCC 789 : (2005) 8 Supreme 790

Customs Act, 1962 — Section 111, 112, 12, 14, 151ACustoms Tariff Act, 1975 — Section 3(1)Customs Valuation (Determination of Price of Imported Goods) Rules, 1988 — Rule 4, 9
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Supreme Court28 Oct 2005Allowed

Bishna @ Bhiswadeb Mahato and Others Vs State of West Bengal

Supreme Court Of India · (2005) 3 ACR 3386 : AIR 2006 SC 302 : (2005) AIRSCW 5798 : (2006) 1 ALT(Cri) 180 : (2006) 3 CALLT 9 : (2005) 9 JT 290 : (2005) 12 SCC 657 : (2005) 8 Supreme 180

Criminal Law Act, 1967 — Section 3Criminal Procedure Code, 1973 (CrPC) — Section 145, 161, 34Evidence Act, 1872 — Section 105, 145, 155, 6
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Supreme Court28 Oct 2005Dismissed

Triloki Nath and Others Vs State of U.P.

Supreme Court Of India · (2005) 3 ACR 3408 : AIR 2006 SC 321 : (2005) AIRSCW 5824 : (2006) 1 ALD(Cri) 1 : (2006) 1 ALT(Cri) 297 : (2005) 9 JT 370 : (2005) 13 SCC 323 : (2005) 8 Supreme 146

Penal Code, 1860 (IPC) — Section 34, 96, 97, 100, 101, 102, 103, 104, 105, 106, 141, 142, 149, 323, 326, 425,
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Supreme Court28 Oct 2005

Mylapore Club Vs State of Tamil Nadu and Another

Supreme Court Of India · AIR 2006 SC 523 : (2005) AIRSCW 6170 : (2005) 5 CTC 494 : (2005) 9 JT 443 : (2006) 1 LW 558 : (2006) 1 MLJ 27 : (2005) 9 SCALE 150 : (2005) 12 SCC 752 : (2005) 8 Supreme 291

Constitution Of India, 1950 — Article 14, 19Madras City Tenants'' Protection (Amendment) Act, 1994 — Section 3, 4, 7, 9Madras City Tenants'' Protection Act, 1921 — Section 1, 1(2), 1(3), 2, 3, 9
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Supreme Court27 Oct 2005Dismissed

C.K. Jidheesh Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2006 SC 444 : (2005) AIRSCW 5905 : (2005) 199 CTR 212 : (2005) 103 ECC 81 : (2005) 279 ITR 118 : (2005) 10 JT 297 : (2005) 4 KLT 770 : (2005) 13 SCC 37 : (2006) 144 STC 322 : (2005) 7 Supreme 500

Constitution of India, 1950 — Article 14, 19(1), 366(29A)Customs Act, 1962 — Section 2(22)Finance Act, 1994 — Section 65(47), 65(48), 65(72), 66, 67
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Supreme Court27 Oct 2005Allowed

Jaipur Municipal Corporation Vs C.L. Mishra

Supreme Court Of India · (2006) 1 ALT 21 : (2006) 1 AWC 89 Supp : (2006) 2 BomCR 91 : (2006) 101 CLT 76 : (2006) 3 JCR 231 : (2005) 9 JT 195 : (2006) 1 OLR 362 : (2006) 1 RLW 40 : (2005) 8 SCC 423 : (2006) 1 UJ 23

Constitution of India, 1950 — Article 226
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