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Supreme Court Of India judgments

59,847 judgments · page 1,325 of 2,993

Supreme Court04 Oct 2005Dismissed

M.M. Malhotra Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2006 SC 80 : (2005) AIRSCW 5497 : (2006) 1 BomCR 661 : (2005) 107 FLR 1006 : (2005) 9 JT 506 : (2006) 1 MhLj 1 : (2006) MPLJ 1 : (2005) 8 SCALE 202 : (2005) 8 SCC 351 : (2005) SCC(L&S) 1139 : (2005) 3 SCR 1026 Supp : (2006) 1 SLJ 303 : (2005) 7 Suprem

Air Force Act, 1950 — Section 18, 19, 191(5), 45, 46Air Force Rules, 1969 — Rule 16, 16(4)Army Act, 1950 — Section 19, 191(2), 45
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Supreme Court03 Oct 2005Dismissed

Bangalore Development Authority and Others Vs R. Hanumaiah and Others

Supreme Court Of India · AIR 2005 SC 3631 : (2005) 12 JT 64 : (2005) 6 KarLJ 161 : (2005) 8 SCALE 80 : (2005) 12 SCC 508 : (2005) 3 SCR 901 Supp

Bangalore Development Authority (Amendment) Act, 1993 — Section 13, 38, 38C, 5, 65Bangalore Development Authority Act, 1976 — Section 158, 38, 65, 76(3)Bangalore Development Authority Rules, 1976 — Rule 3, 5
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Supreme Court03 Oct 2005Allowed

G. Srinivas Goud Vs State of A.P.

Supreme Court Of India · (2005) 3 ACR 2907 : AIR 2005 SC 3647 : (2009) 5 ALD 552 : (2006) 1 ALT(Cri) 86 : (2005) CriLJ 4367 : (2005) 12 JT 215 : (2005) 8 SCALE 34 : (2005) 8 SCC 183 : (2005) 1 SCR 840 Supp : (2005) 2 UJ 1509

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 22, 41, 41(1), 41(2), 41(3)
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Supreme Court03 Oct 2005Partly Allowed

State of M.P. Vs Bala @ Balaram

Supreme Court Of India · (2005) 3 ACR 3156 : AIR 2005 SC 3567 : (2005) AIRSCW 4952 : (2005) CriLJ 4371 : (2006) 3 JCR 219 : (2005) 12 JT 386 : (2005) 8 SCALE 53 : (2005) 8 SCC 1 : (2005) 1 SCR 859 Supp : (2005) 6 Supreme 646 : (2005) 2 UJ 1478

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 384, 385, 385(2), 386Penal Code, 1860 (IPC) — Section 363, 366, 376, 376(1), 376(2)
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Supreme Court03 Oct 2005Allowed

Gaya Prasad Kar Vs Subrata Kumar Banerjee

Supreme Court Of India · AIR 2005 SC 4348 : (2006) 2 CHN 93 Supp : (2005) 12 JT 127 : (2005) 8 SCALE 40 : (2005) 8 SCC 14(3) : (2005) 3 SCR 891 Supp

Civil Procedure Code, 1908 (CPC) — Section 115Limitation Act, 1908 — Section 5West Bengal Premises Tenancy Act, 1956 — Section 13, 13(6), 17(2), 17(2A), 39
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Supreme Court03 Oct 2005Allowed

The Commissioner of Central Excise, New Delhi Vs Hari Chand Shri Gopal etc.

Supreme Court Of India · AIR 2005 SC 3595 : (2005) 102 ECC 481 : (2005) 188 ELT 353 : (2005) 12 JT 189 : (2005) 8 SCALE 58 : (2005) 8 SCC 164 : (2005) 3 SCR 931 Supp

Central Excise Rules, 1944 — Rule 9, 47, 49A(1), 52A, 54, 173B, 173FF, 173G, 173K, 174, 192, 196, 224(1)Central Excises And Salt Act, 1944 — Section 5A(1), 11A, 14Additional Duties Of Excise (Goods Of Special Importance) Act, 1957 — Section 3(3)
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Supreme Court03 Oct 2005Disposed Of

U.P. State Textile Corporation Ltd. Vs P.C. Chaturvedi and Others

Supreme Court Of India · AIR 2006 SC 87 : (2005) AIRSCW 5519 : (2006) 109 FLR 411 : (2005) 12 JT 90 : (2006) 1 LLJ 413 : (2006) 1 PLJR 243 : (2005) 8 SCALE 46 : (2005) 8 SCC 211 : (2005) SCC(L&S) 1108 : (2005) 1 SCR 849 Supp : (2006) 2 SLJ 62 : (2005) 6 Supreme 612

Constitution of India, 1950 — Article 21Uttar Pradesh State Textile Corporation Conduct, Control and Disciplinary Rules, 1992 — Rule 41
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Supreme Court03 Oct 2005Dismissed

Air India Employees Self Contributory Superannuation Pension Scheme Vs Kuriakose V. Cherian and Others

Supreme Court Of India · AIR 2006 SC 3716 : (2005) AIRSCW 6390 : (2006) 108 FLR 519 : (2006) 1 LLJ 846 : (2005) 8 SCALE 109 : (2005) 8 SCC 404 : (2005) SCC(L&S) 1188 : (2005) 3 SCR 867 Supp : (2006) 1 SLJ 287 : (2005) 6 Supreme 754 : (2005) 2 UJ 1463

Constitution of India, 1950 — Article 12, 14, 226Income Tax Act, 1922 — Section 15(1)Income Tax Act, 1961 — Section 2(6)
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Supreme Court30 Sept 2005Disposed Of

Sidharth Vs State of Bihar

Supreme Court Of India · (2005) 3 ACR 2912 : AIR 2005 SC 4352 : (2005) AIRSCW 5009 : (2006) 1 ALD(Cri) 234 : (2005) 3 ALT(Cri) 308 : (2005) 3 BLJR 2097 : (2005) CriLJ 4499 : (2006) 1 JCR 1 : (2005) 12 JT 310 : (2005) 7 SCALE 700 : (2005) 12 SCC 545 : (2005) 3 SCR 800 Supp : (2005

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 172, 172(3), 313Evidence Act, 1872 — Section 10, 145, 3, 30
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Supreme Court30 Sept 2005Allowed

Jaihind Roadways Vs Maharashtra Rajya Mathadi Transport and General Kamgar Union and Others

Supreme Court Of India · (2006) 1 BomCR 287 : (2006) 108 FLR 754 : (2005) 12 JT 57 : (2005) 8 SCALE 1 : (2005) 8 SCC 51 : (2005) SCC(L&S) 1129 : (2005) 3 SCR 820 Supp : (2006) 2 SLJ 32 : (2005) 2 UJ 1409

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Constitution of India, 1950 — Article 226Industrial Disputes (Appellate Tribunal) Act, 1950 — Section 7(2)
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Supreme Court30 Sept 2005Dismissed

Rakesh Vij Vs Dr. Raminder Pal Singh Sethi and Others Raminder Pal Singh Sethi Vs Union of India (UOI) and Another

Supreme Court Of India · AIR 2005 SC 3593 : (2005) AIRSCW 4482 : (2006) 1 CHN 37 Supp : (2005) 12 JT 1 : (2005) 141 PLR 676 : (2005) 8 SCALE 11 : (2005) 3 SCR 777 Supp : (2005) 7 Supreme 345

Constitution of India, 1950 — Article 13, 13(1), 13(2), 14, 32East Punjab Urban Rent Restriction (Chandigarh Amendment) Act, 1982 — Section 2, 3East Punjab Urban Rent Restriction Act (Extension of Chandigarh) Act, 1974 &m
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Supreme Court29 Sept 2005Dismissed

Ram Bhual Vs Ambika Singh

Supreme Court Of India · AIR 2005 SC 4233 : (2005) AIRSCW 5024 : (2004) AIRSCW 4345 : (2005) 4 AWC 3786 Supp : (2005) 12 JT 49 : (2005) 7 SCALE 669 : (2005) 12 SCC 121 : (2005) 3 SCR 693 Supp : (2005) 6 Supreme 590

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 3, Order 8 Rule 4Representation of the People Act, 1951 — Section 100(1), 116A, 33, 33(4), 36
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Supreme Court29 Sept 2005Allowed

State of M.P. Vs Dayal Sahu

Supreme Court Of India · (2005) 3 ACR 2929 : AIR 2005 SC 3570 : (2006) 1 ALD(Cri) 212 : (2005) CriLJ 4375 : (2006) 2 JLJ 135 : (2005) 12 JT 150 : (2005) 4 KLT 426 : (2005) 4 MPHT 240 : (2006) 1 PLJR 69 : (2005) 7 SCALE 663 : (2005) 8 SCC 122 : (2005) 1 SCR 703 Supp

Penal Code, 1860 (IPC) — Section 376
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Supreme Court29 Sept 2005Dismissed

State of Goa Vs Babu Thomas

Supreme Court Of India · (2005) 3 ACR 2903 : AIR 2005 SC 3606 : (2005) AIRSCW 4845 : (2005) CriLJ 4379 : (2005) 12 JT 204 : (2005) 7 SCALE 659 : (2005) 8 SCC 130 : (2005) 1 SCR 712 Supp : (2005) 6 Supreme 547 : (2005) 2 UJ 1405

Penal Code, 1860 (IPC) — Section 161, 165Prevention of Corruption Act, 1988 — Section 10, 11, 13, 13(1), 15
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Supreme Court29 Sept 2005Allowed

NGEF Ltd. Vs Chandra Developers Pvt. Ltd. and Another

Supreme Court Of India · (2005) 4 BC 406 : (2005) 127 CompCas 822 : (2005) 6 CompLJ 203 : (2005) 12 JT 29 : (2005) 4 MLJ 168 : (2005) 8 SCC 219 : (2005) 64 SCL 1 : (2005) 3 SCR 747 Supp

Companies (Court) Rules, 1959 — Rule 24, 6, 6, 7, 9, 9Companies Act, 1956 — Section 150(1), 150(3), 293, 433, 441Constitution of India, 1950 — Article 100, 136
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Supreme Court29 Sept 2005Allowed

Pentakota Satyanarayana and Others Vs Pentakota Seetharatnam and Others

Supreme Court Of India · AIR 2005 SC 4362 : (2005) 6 ALD 35 : (2005) 5 ALLMR 1105 : (2005) 6 ALT 50 : (2005) 4 AWC 3548 Supp : (2005) 5 CTC 207 : (2005) 2 DMC 669 : (2006) 1 JCR 283 : (2005) 12 JT 258 : (2006) 2 LW 658 : (2005) 7 SCALE 682 : (2005) 8 SCC 67 : (2005) 3 SCR 719 Sup

Constitution of India, 1950 — Article 136Evidence Act, 1872 — Section 114, 68Hindu Adoptions and Maintenance Act, 1956 — Section 22
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