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Supreme Court Of India judgments

59,847 judgments · page 1,328 of 2,993

Supreme Court19 Sept 2005Allowed

Anwari Begum Vs Sher Mohammad and Another

Supreme Court Of India · (2005) 3 ACR 2640 : AIR 2005 SC 3530 : (2005) AIRSCW 4641 : (2005) 3 ALT(Cri) 278 : (2005) CriLJ 4132 : (2005) 8 JT 387 : (2005) 4 KLT 836 : (2006) 1 PLJR 142 : (2005) 7 SCC 326 : (2005) 3 SCR 287 Supp : (2005) 6 Supreme 452

Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 504
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Supreme Court19 Sept 2005Allowed

Amarsingh Ramjibhai Barot Vs State of Gujarat

Supreme Court Of India · (2005) 3 ACR 2627 : AIR 2005 SC 4248 : (2006) 1 ALT(Cri) 24 : (2005) CriLJ 4521 : (2006) 1 JCR 121 : (2005) 8 JT 374 : (2005) 7 SCC 550 : (2005) 3 SCR 272 Supp : (2005) 2 UJ 1308

Narcotic Drugs and Psychotropic Substances (Amendment) Act, 2001 — Section 41(1)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 17, 18, 2, 21
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Supreme Court19 Sept 2005Dismissed

Unit Trust of India Vs Ravinder Kumar Shukla, etc. etc.

Supreme Court Of India · AIR 2005 SC 3528 : (2005) 4 AWC 3451 Supp : (2005) 6 BomCR 805 : (2006) 1 CHN 54 Supp : (2005) 4 CPJ 10 : (2005) 5 CTC 77 : (2005) 3 GLR 2757 : (2005) 4 JCR 214 : (2005) 12 JT 345 : (2005) 4 KLT 303 : (2006) 2 LW 53 : (2006) 1 MhLj 305 : (2006) 2 MLJ 171

Companies Act, 1956 — Section 207Unit Trust of India Act, 1963 — Section 3
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Supreme Court19 Sept 2005Dismissed

R.C. Tobacco Pvt. Ltd. and Another etc. Vs Union of India (UOI) and Others Union of India (UOI) and Others Vs R.C. Tobacco Pvt. Ltd. and Others

Supreme Court Of India · (2005) 102 ECC 449 : (2005) 188 ELT 129 : (2005) 12 JT 281 : (2005) 7 SCC 725 : (2005) 3 SCR 342 Supp

Additional Duties of Excise (Goods of Special Importance) Act, 1957 — Section 3(3)Additional Duties of Excise (Textiles and Textile Articles) Act, 1978 — Section 3(3)Bombay Sales Tax (Amendment) Rules, 1992 — Rule 4
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Supreme Court16 Sept 2005Allowed

Devasahayam (D) by LRs. Vs P. Savithramma and Others

Supreme Court Of India · AIR 2006 SC 779 : (2005) AIRSCW 6406 : (2005) 5 CTC 52 : (2005) 8 JT 361 : (2006) 1 RD 60 : (2006) 2 RLW 969 : (2005) 7 SCC 653 : (2005) 3 SCR 255 Supp : (2005) 6 Supreme 698

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10, 10(1), 10(2), 12, 13Andhra Pradesh Court Fees and Suits Valuation Act, 1956 — Section 20, 24ACivil Procedure Code, 1908 (CPC) — Ord
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Supreme Court16 Sept 2005Dismissed

Md. Munna Vs Union of India (UOI) and Others Kartick Biswas Vs State of West Bengal and Others

Supreme Court Of India · (2005) 3 ACR 2600 : AIR 2005 SC 3440 : (2005) CriLJ 4124 : (2003) 123 DLT 388 : (2005) 85 DRJ 257 : (2006) 1 GLR 114 : (2005) 3 JKJ 35 : (2005) 8 JT 348 : (2005) 4 KLT 256 : (2006) 2 LW(Cri) 569 : (2005) 7 SCC 417 : (2005) 3 SCR 233 Supp

Constitution of India, 1950 — Article 32Criminal Procedure (Amendment) Act, 1955 — Section 53Criminal Procedure Code, 1973 (CrPC) — Section 383, 386, 401, 418, 418(1)
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Supreme Court15 Sept 2005Allowed

Mrs. Sanjana M. Wig Vs Hindustan Petro Corporation Ltd.

Supreme Court Of India · AIR 2005 SC 3454 : (2005) AIRSCW 4535 : (2005) 6 ALD 110 : (2006) 1 BomCR 689 : (2006) 101 CLT 362 : (2005) 5 CTC 292 : (2005) 2 CTLJ 147 : (2005) 4 JCR 249 : (2005) 8 JT 334 : (2005) 8 SCC 242 : (2005) 3 SCR 190 Supp : (2005) 6 Supreme 328 : (2005) 2 UJ

Constitution of India, 1950 — Article 14, 226Specific Relief Act, 1963 — Section 14
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Supreme Court15 Sept 2005Allowed

Hari Rao Vs N. Govindachari and Others

Supreme Court Of India · AIR 2005 SC 3389 : (2005) 5 ALD 134 : (2005) 4 CTC 694 : (2005) 8 JT 305 : (2005) 4 KLT 244 : (2005) 4 LW 41 : (2005) 4 MLJ 115 : (2005) 7 SCC 643 : (2005) 3 SCR 217 Supp

East Punjab Urban Rent Restriction Act, 1949 — Section 13(2)Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2), 11(2), 21Transfer of Property Act, 1882 — Section 108
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Supreme Court15 Sept 2005Dismissed

State Bank''s Staff Union (Madras Circle) Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2005 SC 3446 : (2005) AIRSCW 4622 : (2005) 5 CTC 629 : (2005) 107 FLR 737 : (2005) 8 JT 315 : (2005) 3 LLJ 854 : (2005) 7 SCC 584 : (2005) SCC(L&S) 994 : (2005) 1 SCR 200 Supp : (2005) 6 Supreme 522

Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 12ABanking Laws (Amendment) Act, 1984 — Section 43, 43A, 43A(1), 43A(2), 43A(3)Constitution of India, 1950 — Article 14
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Supreme Court14 Sept 2005Disposed Of

Satbir Singh and Others Vs State of Haryana

Supreme Court Of India · (2005) 3 ACR 2631 : AIR 2005 SC 3546 : (2005) AIRSCW 4735 : (2005) 3 ALT(Cri) 289 : (2005) CriLJ 4137 : (2005) 2 DMC 515 : (2005) 8 JT 394 : (2005) 12 SCC 72 : (2005) 3 SCR 182 Supp : (2005) 6 Supreme 374

Evidence Act, 1872 — Section 113BJuvenile Justice (Care and Protection of Children) Act, 2000 — Section 20Juvenile Justice Act, 1986 — Section 2
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Supreme Court14 Sept 2005Allowed

Bank of India and Another Vs Avinash D. Mandivikar and Others

Supreme Court Of India · AIR 2005 SC 3395 : (2005) 5 ALLMR 1023 : (2006) 1 BomCR 300 : (2005) 107 FLR 610 : (2005) 8 JT 326 : (2005) 4 MhLj 409 : (2005) MPLJ 303 : (2005) 7 SCC 690 : (2005) SCC(L&S) 1011 : (2005) 3 SCR 170 Supp : (2006) 1 SLJ 47 : (2005) 2 UJ 1332

Constitution of India, 1950 — Article 136, 226
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Supreme Court12 Sept 2005Allowed

Dilip Kumar Ghosh and Others Vs Chairman and Others

Supreme Court Of India · AIR 2005 SC 3485 : (2005) 107 FLR 634 : (2005) 8 JT 271 : (2005) 7 SCC 567 : (2005) SCC(L&S) 986 : (2005) 3 SCR 158 Supp : (2006) 1 SLJ 39

West Bengal Recruitment and Leave of Teachers in Primary Schools Rules, 1991 — Rule 2, 35, 6, 9
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Supreme Court12 Sept 2005Allowed

Management Committee of Montfort Senior Secondary School Vs Shri Vijay Kumar and Others

Supreme Court Of India · AIR 2005 SC 3549 : (2005) AIRSCW 4724 : (2005) 3 ARBLR 243 : (2005) 123 DLT 188 : (2006) 108 FLR 222 : (2005) 8 JT 279 : (2005) 7 SCC 472 : (2005) SCC(L&S) 966 : (2005) 3 SCR 137 Supp : (2006) 1 SLJ 153 : (2005) 6 Supreme 507

Arbitration and Conciliation Act, 1996 — Section 15(3), 2(4), 5, 8, 8(1)Constitution of India, 1950 — Article 14, 226, 227, 30, 30(1)Delhi School Education Act, 1973 — Section 10, 11, 11(1), 12, 14
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Supreme Court12 Sept 2005Allowed

Management of Kalpataru Vidya Samasthe (R) and Another Vs S.B. Gupta and Another

Supreme Court Of India · AIR 2005 SC 3458 : (2005) AIRSCW 4561 : (2005) 6 ALT 25 : (2005) 107 FLR 425 : (2005) 4 JCR 237 : (2005) 8 JT 267 : (2005) 6 KarLJ 149 : (2005) 7 SCC 524 : (2005) SCC(L&S) 982 : (2005) 3 SCR 152 Supp : (2006) 1 SLJ 137 : (2005) 6 Supreme 289

Civil Procedure Code, 1908 (CPC) — Section 115Karnataka Education Act, 1983 — Section 15, 3, 94
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Supreme Court08 Sept 2005Dismissed

Reddy Sampath Kumar Vs State of Andhra Pradesh

Supreme Court Of India · (2005) 3 ACR 2598 : AIR 2005 SC 3478 : (2005) AIRSCW 4620 : (2005) 3 ALT(Cri) 287 : (2005) CriLJ 4131 : (2006) 1 JCR 125 : (2005) 8 JT 294 : (2006) 1 OLR 52 : (2005) 4 PLJR 176 : (2005) 7 SCC 603 : (2005) 3 SCR 133 Supp : (2005) 6 Supreme 228

Indian Medical Council Act, 1956 — Section 15(2)Penal Code, 1860 (IPC) — Section 201, 302, 420, 467, 468
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Supreme Court08 Sept 2005Dismissed

Damodaran Pillai and Others Vs South Indian Bank Ltd.

Supreme Court Of India · AIR 2005 SC 3460 : (2005) 5 ALLMR 961 : (2005) 4 AWC 3160 Supp : (2006) 1 CGLJ 112 : (2006) 2 CHN 85 Supp : (2005) 100 CLT 608 : (2005) 4 CTC 534 : (2006) 2 JCR 145 : (2005) 8 JT 197 : (2005) 4 KLT 192 : (2006) 2 LW 47 : (2005) 4 MLJ 163 : (2006) 142 PLR

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 105, Order 21 Rule 105(2), Order 21 Rule 105(3), Order 21 Rule 105(4), Order 21 Rule 106Criminal Procedure Code, 1973 (CrPC) — Section 417Karnataka Land Reforms (Amendment)
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