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Supreme Court Of India judgments

59,847 judgments · page 1,324 of 2,993

Supreme Court05 Oct 2005Disposed Of

Rajasthan Financial Corporation and Another Vs The Official Liquidator and Another

Supreme Court Of India · AIR 2006 SC 755 : (2006) AIRSCW 113 : (2005) 4 BC 551 : (2006) 1 BomCR 531 : (2005) 128 CompCas 387 : (2005) 6 CompLJ 129 : (2005) 12 JT 156 : (2006) 2 LW 133 : (2005) 4 MLJ 184 : (2006) 142 PLR 404 : (2005) 8 SCALE 255 : (2005) 8 SCC 190 : (2005) 63 SCL

Companies Act, 1956 — Section 442(2), 446, 446(2), 466, 528Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19(19)State Financial Corporations Act, 1951 — Section 29, 29(1), 3, 31, 32
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Supreme Court05 Oct 2005Allowed

State of M.P. Vs Mahesh Bhoomia

Supreme Court Of India · (2005) 3 ACR 3159 : AIR 2006 SC 763 : (2006) AIRSCW 108 : (2005) 12 JT 417 : (2005) 8 SCC 13(2) : (2005) 6 Supreme 719

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 384, 385, 385(2), 386Penal Code, 1860 (IPC) — Section 376, 376(1), 376(2)
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Supreme Court05 Oct 2005Allowed

State of M.P. Vs Vilru @ Kamal

Supreme Court Of India · (2005) 3 ACR 3203 : AIR 2006 SC 765 : (2006) AIRSCW 110 : (2006) 1 ALT(Cri) 78 : (2006) 1 JCR 116 : (2005) 12 JT 411 : (2005) 8 SCC 14(2) : (2005) 6 Supreme 674

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 384, 385, 386Penal Code, 1860 (IPC) — Section 376
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Supreme Court05 Oct 2005Dismissed

Baldev Singh Bajwa Vs Monish Saini

Supreme Court Of India · AIR 2006 SC 59 : (2005) AIRSCW 5465 : (2005) AIRSCW 1103 : (2005) 12 JT 442 : (2006) MPLJ 1 : (2005) 8 SCALE 338 : (2005) 12 SCC 778 : (2005) 1 Supreme 496 : (2005) 8 Supreme 240

Civil Procedure Code, 1908 (CPC) — Section 10East Punjab Urban Rent Restriction Act, 1949 — Section 13A, 13B, 13B(1), 13B(2), 13B(3)
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Supreme Court04 Oct 2005Allowed

Tirath Kumar @ Raj Rani and Another Vs State of Haryana

Supreme Court Of India · (2005) 3 ACR 3134 : AIR 2005 SC 4429 : (2005) AIRSCW 5358 : (2006) 1 ALD(Cri) 42 : (2006) 2 ALT 24 : (2006) 1 ALT(Cri) 249 : (2005) 2 DMC 744 : (2005) 10 JT 451 : (2006) 1 OLR 54 : (2005) 12 SCC 561 : (2005) 7 Supreme 191

Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 304B
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Supreme Court04 Oct 2005Dismissed

Sarup Singh Vs State of Punjab

Supreme Court Of India · (2005) 3 ACR 3207 : AIR 2005 SC 4345 : (2005) AIRSCW 5057 : (2006) 1 ALT(Cri) 1 : (2005) CriLJ 4518 : (2006) 1 JCR 118 : (2005) 12 JT 340 : (2005) 12 SCC 591 : (2005) 3 SCR 965 Supp : (2005) 6 Supreme 676

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Supreme Court04 Oct 2005Allowed

Sait Nagjee Purushotham and Co. Ltd. Vs Vimalabai Prabhulal and Others

Supreme Court Of India · AIR 2006 SC 770 : (2006) AIRSCW 45 : (2005) 12 JT 225 : (2005) 4 KLT 452 : (2005) 8 SCC 252 : (2005) 3 SCR 973 Supp : (2005) 6 Supreme 722

Delhi Rent Control Act, 1958 — Section 14(1)ESSO (Acquisition of Undertakings in India) Act, 1974 — Section 7Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(17), 11(3), 11(4), 11(4)(I)
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Supreme Court04 Oct 2005Allowed

State of M.P. Vs Gauri Shankar

Supreme Court Of India · (2005) 3 ACR 3253 : AIR 2006 SC 768 : (2005) AIRSCW 6382 : (2005) 9 JT 19 : (2005) 8 SCC 12(2) : (2005) 7 Supreme 295

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 384, 385, 386Penal Code, 1860 (IPC) — Section 376, 376(1), 376(2)
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Supreme Court04 Oct 2005Dismissed

Jagdish Narain Vs Krishna and Others

Supreme Court Of India · (2005) 3 ACR 3070 : AIR 2005 SC 4341 : (2006) 1 ALD(Cri) 199 : (2005) CriLJ 4513 : (2005) 12 JT 327 : (2005) 4 RLW 2895 : (2005) 13 SCC 255

Penal Code, 1860 (IPC) — Section 302, 34
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Supreme Court04 Oct 2005Disposed Of

Hafiz Vs State of U.P.

Supreme Court Of India · (2005) 3 ACR 3197 : AIR 2006 SC 632 : (2005) AIRSCW 6280 : (2006) 1 ALD(Cri) 205 : (2006) 1 ALT(Cri) 69 : (2006) CriLJ 522 : (2005) 8 SCALE 138 : (2005) 12 SCC 599 : (2005) 3 SCR 952 Supp : (2005) 6 Supreme 747

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302, 304, 326, 34
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Supreme Court04 Oct 2005Dismissed

State Bank of India Vs K.C. Tharakan and Others

Supreme Court Of India · (2006) 101 CLT 235 : (2005) 107 FLR 848 : (2005) 12 JT 358 : (2006) 1 LLJ 332 : (2006) 1 PLJR 411 : (2005) 8 SCALE 211 : (2005) 8 SCC 428 : (2005) SCC(L&S) 1159 : (2005) 1 SCR 1012 Supp : (2006) 1 SLJ 343 : (2006) 1 UPLBEC 144

Industrial Disputes (Central) Rules, 1957 — Rule 5Industrial Disputes Act, 1947 — Section 7
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Supreme Court04 Oct 2005Dismissed

State of M.P. Vs Mulli

Supreme Court Of India · (2006) 1 JCR 129 : (2005) 4 MPHT 480 : (2005) 4 RLW 2810 : (2005) 8 SCC 13(3)

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 384, 385, 386Penal Code, 1860 (IPC) — Section 363, 366, 376, 376(1), 376(2)
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Supreme Court04 Oct 2005Disposed Of

State of M.P. Vs Govind

Supreme Court Of India · (2005) 3 ACR 3247 : (2006) 1 JCR 131 : (2005) 12 JT 566 : (2005) 8 SCC 12(3)

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 384, 385, 386Penal Code, 1860 (IPC) — Section 376
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Supreme Court04 Oct 2005Allowed

State of M.P. Vs Parasram

Supreme Court Of India · (2005) 3 ACR 2901 : AIR 2005 SC 3629 : (2005) AIRSCW 4878 : (2005) CriLJ 4365 : (2005) 12 JT 116 : (2005) 4 MPHT 281 : (2005) 4 RLW 2858 : (2005) 8 SCC 13 : (2005) 6 Supreme 731

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 384, 385, 385(2), 386Penal Code, 1860 (IPC) — Section 376, 376(1), 376(2)
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Supreme Court04 Oct 2005Dismissed

Ruma Chakraborty Vs Sudha Rani Banerjee and Another

Supreme Court Of India · AIR 2005 SC 3557 : (2005) 6 ALD 116 : (2005) 4 AWC 3791 Supp : (2006) 1 CHN 90 Supp : (2005) 5 CTC 226 : (2005) 2 DMC 716 : (2005) 12 JT 134 : (2005) 4 RLW 2882 : (2005) 8 SCALE 124 : (2005) 8 SCC 140 : (2005) 3 SCR 1051 Supp

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2)Constitution of India, 1950 — Article 142, 226Hindu Adoptions and Maintenance Act, 1956 — Section 18, 23, 23(1), 23(2), 3
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