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Supreme Court Of India judgments

59,847 judgments · page 1,326 of 2,993

Supreme Court28 Sept 2005dismissed

Air India Ltd. and Others Vs Vishal Capoor and Others

Supreme Court Of India · (2006) 1 BomCR 731 : (2005) 107 FLR 855 : (2005) 12 JT 170 : (2005) 7 SCALE 619 : (2005) 13 SCC 42 : (2006) SCC(L&S) 1041 : (2005) 3 SCR 670 Supp : (2006) 1 SLJ 11 : (2005) 2 UJ 1391

Constitution of India, 1950 — Article 14, 226, 227Industrial Disputes Act, 1947 — Section 10(1), 12, 12(2), 12(4), 12(5)
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Supreme Court28 Sept 2005Allowed

Commissioner of Sales Tax, U.P. Vs Swadeshi Polytax Ltd., Ghaziabad

Supreme Court Of India · AIR 2006 SC 574 : (2005) AIRSCW 6238 : (2005) 12 JT 236 : (2005) 7 SCALE 644 : (2005) 8 SCC 134 : (2005) 3 SCR 663 Supp : (2005) 142 STC 386 : (2005) 6 Supreme 619

Constitution of India, 1950 — Article 132, 133, 136, 137, 226Uttar Pradesh Trade Tax Act, 1948 — Section 29A, 29A(1)
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Supreme Court28 Sept 2005Dismissed

Gurmeet Singh Vs State of Uttar Pradesh

Supreme Court Of India · (2005) 3 ACR 3075 : AIR 2005 SC 3611 : (2006) 1 ALT(Cri) 53 : (2005) CriLJ 4384 : (2005) 8 JT 628 : (2005) 7 SCALE 610 : (2005) 12 SCC 107 : (2005) 3 SCR 651 Supp : (2005) 2 UJ 1490

Constitution of India, 1950 — Article 134A, 14, 21, 32Criminal Procedure Code, 1973 (CrPC) — Section 415, 415(2)Penal Code, 1860 (IPC) — Section 302
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Supreme Court28 Sept 2005Allowed

State of U.P. Vs Murli

Supreme Court Of India · (2005) 3 ACR 3011 : AIR 2005 SC 3609 : (2006) AIRSCW 66 : (2005) AIRSCW 4850 : (2005) CriLJ 4382 : (2005) 12 SCC 586 : (2005) 6 Supreme 692 : (2005) 6 Supreme 569

Penal Code, 1860 (IPC) — Section 302, 304, 307, 34
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Supreme Court27 Sept 2005Allowed

M.M. Bilaney and Another Vs Fali Rustomji Kumar

Supreme Court Of India · (2006) 1 BomCR 254 : (2005) 4 JCR 221 : (2005) 12 JT 333 : (2005) 7 SCC 682 : (2005) 3 SCR 622 Supp

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 14Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97
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Supreme Court27 Sept 2005Disposed Of

State of Uttar Pradesh and Another Vs Brijpal Singh

Supreme Court Of India · AIR 2006 SC 3592 : (2005) 6 ALD 91 : (2005) 5 CTC 45 : (2005) 107 FLR 604 : (2005) 12 JT 498 : (2005) 8 SCC 58 : (2005) SCC(L&S) 1081 : (2005) 1 SCR 633 Supp : (2006) 1 SLJ 131

Constitution of India, 1950 — Article 32Industrial Disputes Act, 1947 — Section 10, 33A, 33C, 33C(2)
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Supreme Court27 Sept 2005Partly Allowed

State of Andhra Pradesh Vs Kanda Gopaludu

Supreme Court Of India · (2005) 3 ACR 3235 : AIR 2005 SC 3616 : (2005) AIRSCW 4860 : (2006) 1 ALD(Cri) 279 : (2006) 1 ALT(Cri) 315 : (2006) 2 JT 412 : (2005) 13 SCC 116 : (2005) 1 SCR 643 Supp : (2005) 6 Supreme 551

Evidence Act, 1872 — Section 24, 25, 26Penal Code, 1860 (IPC) — Section 302
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Supreme Court26 Sept 2005Dismissed

Harshad Chiman Lal Modi Vs DLF Universal and Another

Supreme Court Of India · AIR 2005 SC 4446 : (2005) AIRSCW 5369 : (2005) 6 ALD 1 : (2006) 2 CHN 160 Supp : (2006) 101 CLT 5 : (2005) 5 CTC 133 : (2006) 3 JCR 222 : (2005) 8 JT 561 : (2006) 2 LW 85 : (2006) 100 RD 394 : (2005) 4 RLW 2459 : (2005) 7 SCALE 533 : (2005) 7 SCC 791 : (2

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, Order 21 Rule 34, Order 21 Rule 35, Order 6 Rule 17, 15Contract Act, 1872 — Section 28
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Supreme Court26 Sept 2005Dismissed

P.C. Agarwala Vs Payment of Wages Inspector, M.P. and Others

Supreme Court Of India · AIR 2006 SC 3576 : (2006) AIRSCW 146 : (2005) 127 CompCas 787 : (2005) 6 CompLJ 227 : (2005) 107 FLR 826 : (2006) 2 JLJ 61 : (2005) 8 JT 544 : (2005) 7 SCALE 519 : (2005) 8 SCC 104 : (2005) SCC(L&S) 1089 : (2005) 63 SCL 109 : (2005) 3 SCR 514 Supp : (2006

Companies Act, 1956 — Section 291, 5Constitution of India, 1950 — Article 14, 19(1), 21Employees State Insurance Act, 1948 — Section 2(17), 40, 85B, 85C
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Supreme Court26 Sept 2005Dismissed

TCI Finance Ltd. Vs Calcutta Medical center Ltd. and Another

Supreme Court Of India · AIR 2005 SC 3654 : (2005) 6 ALD 23 : (2005) 4 AWC 3803 Supp : (2006) 2 CHN 4 Supp : (2005) 100 CLT 741 : (2005) 4 JCR 230 : (2005) 8 JT 537 : (2006) 142 PLR 172 : (2005) 7 SCALE 503 : (2005) 8 SCC 41 : (2005) 1 SCR 489 Supp

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 54, Order 21 Rule 58, Order 37 Rule 1, Order 37 Rule 2, Order 9 Rule 13Transfer of Property Act, 1882 — Section 53
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Supreme Court26 Sept 2005

T.N. Godavarman Thirumulpad Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2005 SC 4256 : (2005) 6 CompLJ 158 : (2005) 8 JT 588 : (2006) 1 SCC 1 : (2005) 3 SCR 552 Supp

Bombay Public Trusts Act, 1950 — Section 57, 58, 66Constitution of India, 1950 — Article 110, 110(1), 14, 195, 199Environment (Protection) Act, 1986 — Section 3, 3(2), 3(3), 4, 5
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Supreme Court26 Sept 2005Disposed Of

State Vs Amarmani Tripathi State of U.P. Vs Madhumani Tripathi

Supreme Court Of India · (2005) 3 ACR 2995 : AIR 2005 SC 3490 : (2005) AIRSCW 4763 : (2005) 3 BLJR 2084 : (2005) CriLJ 4149 : (2005) 123 DLT 362 : (2005) 85 DRJ 227 : (2005) 8 JT 517 : (2006) 1 LW(Cri) 464 : (2006) 1 PLJR 190 : (2005) 7 SCALE 489 : (2005) 8 SCC 21 : (2005) 1 SCR

Criminal Procedure Code, 1973 (CrPC) — Section 161, 173(8), 437, 437(1), 439Penal Code, 1860 (IPC) — Section 201
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Supreme Court26 Sept 2005Dismissed

U.P. State Spinning Co. Ltd. Vs R.S. Pandey and Another

Supreme Court Of India · (2006) 101 CLT 160 : (2005) 107 FLR 729 : (2005) 12 JT 242 : (2005) 8 SCC 264 : (2006) SCC(L&S) 78 : (2005) 1 SCR 603 Supp : (2006) 1 SLJ 1

Constitution of India, 1950 — Article 226, 32Industrial Disputes Act, 1947 — Section 10, 11A
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