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Supreme Court Of India judgments

59,847 judgments · page 1,322 of 2,993

Supreme Court20 Oct 2005dismissed

State of M.P. Vs Veerendra Singh and Another

Supreme Court Of India · (2005) 3 ACR 3154 : AIR 2006 SC 572 : (2005) AIRSCW 6236 : (2005) 2 ALD(Cri) 958 : (2006) 1 ALT(Cri) 93 : (2006) 1 JCR 86 : (2005) 9 JT 22 : (2005) 8 SCC 11 : (2005) 7 Supreme 231

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 384, 385, 386Penal Code, 1860 (IPC) — Section 376
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Supreme Court20 Oct 2005Allowed

State of M.P. Vs Sangram and Others

Supreme Court Of India · (2005) 3 ACR 3168 : AIR 2006 SC 48 : (2005) AIRSCW 5457 : (2005) CriLJ 4642 : (2005) 12 JT 564 : (2011) 1 SCC(Cri) 1034 : (2005) 7 Supreme 315

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 384, 385, 385(2), 386Penal Code, 1860 (IPC) — Section 307, 34
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Supreme Court19 Oct 2005Allowed

Sasikumar and Others Vs Kunnath Chellappan Nair and Others

Supreme Court Of India · AIR 2005 SC 4395 : (2005) AIRSCW 5321 : (2005) 6 ALT 75 : (2006) 1 AWC 23 Supp : (2006) 1 CHN 116 Supp : (2005) 9 JT 171 : (2006) 100 RD 218 : (2006) 1 RD 218 : (2005) 8 SCALE 585 : (2005) 12 SCC 588 : (2005) 12 SCC 587 : (2005) 7 Supreme 275

Civil Procedure Code Amendment Act, 1976 — Section 100Civil Procedure Code, 1908 (CPC) — Section 100, 100(3), 100(4), 100(5)
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Supreme Court19 Oct 2005Allowed

Ramlal and Another Vs Phagua and Others

Supreme Court Of India · AIR 2006 SC 623 : (2005) AIRSCW 6348 : (2005) 6 ALT 70 : (2005) 5 CTC 282 : (2006) 1 JCR 82 : (2005) 9 JT 47 : (2006) 2 LW 40 : (2006) 1 PLJR 4 : (2005) 99 RD 796 : (2005) 2 RD 796 : (2006) 2 RLW 1506 : (2005) 8 SCALE 427 : (2006) 1 SCC 168 : (2005) 7 Sup

Civil Procedure Code, 1908 (CPC) — Section 100, 100(5)Constitution of India, 1950 — Article 136Transfer of Property Act, 1882 — Section 53
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Supreme Court19 Oct 2005Allowed

Union of India (UOI) and Others Vs Braj Nandan Singh

Supreme Court Of India · AIR 2005 SC 4403 : (2005) 3 BLJR 2229 : (2005) 107 FLR 819 : (2005) 9 JT 166 : (2006) 1 PLJR 187 : (2005) 8 SCALE 424 : (2005) 8 SCC 325 : (2005) SCC(L&S) 1135 : (2006) 1 SLJ 503

Administrative Tribunals Act, 1985 — Section 19Central Civil Services (Pension) Rules, 1972 — Rule 14, 26, 26(1), 26(2), 49
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Supreme Court19 Oct 2005Dismissed

Chennammal Vs Munimalaiyan and Others

Supreme Court Of India · AIR 2005 SC 4397 : (2005) 6 ALD 83 : (2006) 1 ALT 43 : (2005) 5 CTC 370 : (2006) 1 JCR 75 : (2005) 9 JT 1 : (2005) 4 LW 726 : (2006) 2 MLJ 7 : (2005) 99 RD 789 : (2005) 2 RD 789 : (2006) 1 RLW 130 : (2005) 8 SCALE 473 : (2005) 13 SCC 71

Civil Procedure Code, 1908 (CPC) — Order 34 Rule 7Transfer of Property Act, 1882 — Section 58
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Supreme Court18 Oct 2005

Union of India (UOI) and Others Vs Ashok Kumar and Others

Supreme Court Of India · AIR 2006 SC 124 : (2005) AIRSCW 5590 : (2005) 107 FLR 840 : (2005) 12 JT 515 : (2005) 8 SCALE 397 : (2005) 8 SCC 760 : (2006) 1 SLJ 312 : (2005) 7 Supreme 239 : (2006) 1 UPLBEC 528

Army Act, 1950 — Section 19Army Rules, 1954 — Rule 14Border Security Force Act, 1968 — Section 10
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Supreme Court18 Oct 2005Dismissed

V. Hucheswaran Vs Madras Hardware Mart

Supreme Court Of India · AIR 2006 SC 50 : (2005) AIRSCW 5507 : (2006) 1 JCR 106 : (2005) 9 JT 358 : (2006) 1 LW 20 : (2006) 1 RD 57 : (2005) 8 SCALE 494 : (2005) 8 SCC 496 : (2005) 7 Supreme 219

Civil Procedure Code, 1908 (CPC) — Section 115Limitation Act, 1963 — Article 136
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Supreme Court07 Oct 2005Dismissed

State through Inspector of Police, A.P. Vs K. Narasimhachary

Supreme Court Of India · (2005) 3 ACR 3249 : AIR 2006 SC 628 : (2005) AIRSCW 6275 : (2006) 1 ALD(Cri) 32 : (2006) 1 ALT(Cri) 114 : (2006) CriLJ 518 : (2005) 12 JT 553 : (2005) 8 SCC 364 : (2005) 7 Supreme 155

Evidence Act, 1872 — Section 45, 47, 67, 74, 76Prevention of Corruption Act, 1988 — Section 11, 13(1), 13(2), 13(3), 19
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Supreme Court07 Oct 2005Disposed Of

Srikantha S.M. Vs Bharath Earth Movers Ltd.

Supreme Court Of India · (2006) 1 ALD 98 : (2005) 107 FLR 1062 : (2005) 12 JT 465 : (2005) 8 SCC 314 : (2005) SCC(L&S) 1119 : (2006) 1 SLJ 423

Central Civil Services (Pension) Rules, 1972 — Rule 48A(4)
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Supreme Court07 Oct 2005Allowed

Amteshwar Anand Vs Virender Mohan Singh and Others

Supreme Court Of India · AIR 2006 SC 151 : (2005) AIRSCW 5650 : (2006) 1 ALD 84 : (2005) 124 DLT 588 : (2006) 1 JCR 147 : (2005) 9 JT 559 : (2006) 1 OLR 79 : (2006) 142 PLR 214 : (2005) 8 SCALE 359 : (2006) 1 SCC 148 : (2005) 8 Supreme 219

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, Order 23 Rule 3, 151Registration Act, 1908 — Section 17(1), 17(2)
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Supreme Court07 Oct 2005Dismissed

Harnek Singh Vs Charanjit Singh and Others

Supreme Court Of India · AIR 2006 SC 52 : (2005) AIRSCW 5459 : (2005) AIRSCW 1531 : (2005) AIRSCW 1328 : (2005) 9 JT 352 : (2006) 142 PLR 709 : (2005) 8 SCALE 441 : (2005) 8 SCC 383 : (2005) 2 Supreme 302 : (2005) 7 Supreme 182 : (2006) 1 UJ 39

Constitution of India, 1950 — Article 226, 243O, 243ZGPunjab Panchayat Election Rules, 1994 — Rule 12, 31, 35, 45(1)Punjab Panchayati Raj Act, 1994 — Section 105
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Supreme Court07 Oct 2005Dismissed

Saroop Singh Vs Banto and Others

Supreme Court Of India · AIR 2005 SC 4407 : (2006) 1 JCR 36 : (2005) 9 JT 200 : (2006) 3 LW 36 : (2006) 142 PLR 783 : (2005) 8 SCALE 415 : (2005) 8 SCC 330 : (2006) 1 UJ 1

Evidence Act, 1872 — Section 107, 108Limitation Act, 1908 — Article 142, 144Limitation Act, 1963 — Article 64, 65
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Supreme Court07 Oct 2005Dismissed

State of Karnataka through CBI Vs C. Nagarajaswamy

Supreme Court Of India · (2005) 3 ACR 3143 : AIR 2005 SC 4308 : (2005) AIRSCW 5240 : (2006) 1 ALD(Cri) 140 : (2006) 1 ALT(Cri) 119 : (2005) CriLJ 4534 : (2005) 12 JT 349 : (2006) 1 KarLJ 104 : (2006) 1 KLT 219 : (2005) 8 SCALE 280 : (2005) 8 SCC 370 : (2005) 7 Supreme 121 : (2005

Constitution of India, 1950 — Article 20, 21Criminal Procedure Code, 1973 (CrPC) — Section 173, 221(1), 221(2), 227, 239Penal Code, 1860 (IPC) — Section 161
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Supreme Court07 Oct 2005Disposed Of

Union of India (UOI) thr. Inspector, CBI Vs Purnandu Biswas

Supreme Court Of India · (2005) 3 ACR 3281 : (2006) 1 ALT(Cri) 106 : (2005) 85 DRJ 439 : (2005) 12 JT 505 : (2005) 8 SCALE 246 : (2005) 12 SCC 576

Criminal Procedure Code, 1973 (CrPC) — Section 211Prevention of Corruption Act, 1988 — Section 11, 12, 13(1), 13(2), 14
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Supreme Court07 Oct 2005Disposed Of

Rameshwar Prasad and Others Vs Union of India (UOI) and Another

Supreme Court Of India · AIR 2005 SC 4301 : (2005) AIRSCW 5225 : (2005) 10 JT 196 : (2005) 4 PLJR 256 : (2005) 4 RLW 2383 : (2005) 8 SCALE 171 : (2005) 7 SCC 625 : (2005) 7 Supreme 152 : (2005) 2 UJ 1445

Constitution of India, 1950 — Article 174, 356Representation of the People Act, 1951 — Section 73
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