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Supreme Court Of India judgments

59,847 judgments · page 1,329 of 2,993

Supreme Court08 Sept 2005Allowed

State of T.N. Vs Kaliaperumal

Supreme Court Of India · (2006) 3 ACR 3419 : (2005) 12 SCC 473

Criminal Procedure Code, 1973 (CrPC) — Section 360Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 7Probation of Offenders Act, 1958 — Section 18
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Supreme Court07 Sept 2005Dismissed

State of Rajasthan and Others Vs Basant Nahata

Supreme Court Of India · AIR 2005 SC 3401 : (2005) AIRSCW 4456 : (2005) 4 AWC 3085 Supp : (2005) 4 CTC 606 : (2006) 1 CTLJ 19 : (2005) 8 JT 171 : (2005) 12 SCC 77 : (2005) 1 SCR 1 Supp : (2005) 6 Supreme 243 : (2005) 2 UJ 1366

Arbitration and Conciliation Act, 1996 — Section 34(2)Constitution of India, 1950 — Article 14, 245, 246, 300A, 31AContract Act, 1872 — Section 23
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Supreme Court07 Sept 2005Disposed Of

Anantalal Ghosh Vs State of West Bengal

Supreme Court Of India · (2005) 3 ACR 2597 : AIR 2005 SC 3415 : (2005) AIRSCW 4495 : (2006) 1 ALT(Cri) 250 : (2005) CriLJ 4123 : (2005) 8 JT 292 : (2005) 12 SCC 474 : (2005) 6 Supreme 432

Penal Code, 1860 (IPC) — Section 201, 302, 34
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Supreme Court07 Sept 2005Disposed Of

Union of India (UOI) Vs Pramod Gupta (D) by L.Rs. and Others

Supreme Court Of India · AIR 2005 SC 3708 : (2005) 4 CTC 762 : (2005) 8 JT 203 : (2005) 12 SCC 1

Bangalore Development Authority Act, 1976 — Section 17(5)Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 6 Rule 18, Order 6 Rule 3Companies Act, 1956 — Section 617
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Supreme Court07 Sept 2005Disposed Of

Ranvir Singh and Another Vs Union of India (UOI)

Supreme Court Of India · AIR 2005 SC 3467 : (2005) 6 ALD 63 : (2005) 4 AWC 3152 Supp : (2005) 4 CTC 645 : (2005) 123 DLT 252 : (2005) 8 JT 253 : (2006) 3 LW 159 : (2005) 4 MLJ 147 : (2005) 99 RD 220 : (2005) 12 SCC 59 : (2005) 3 SCR 31 Supp

Land Acquisition Act, 1894 — Section 18, 4, 4(1), 51A
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Supreme Court07 Sept 2005Allowed

Rai University Vs State of Chhattisgarh and Others

Supreme Court Of India · AIR 2005 SC 3859 : (2005) 8 JT 163 : (2005) 7 SCC 330

Chhattisgarh Niji Kshetra Vishwavidyalaya (Sthapana Aur Viniyaman) Adhiniyam, 2002 — Section 33, 34, 5, 6Chhattisgarh Vishwavidyalaya Adhiniyam, 1973 — Section 36, 7(1)Constitution of India, 1950 — Article 32
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Supreme Court06 Sept 2005Dismissed

Surinder Singh @ Shingara Singh Vs State of Punjab

Supreme Court Of India · (2005) 3 ACR 2593 : AIR 2005 SC 3669 : (2005) AIRSCW 4426 : (2005) CriLJ 4119 : (2005) 4 JCR 139 : (2005) 4 MhLj 1193 : (2005) MPLJ 461 : (2005) 7 SCC 387 : (2005) 3 SCR 1172 Supp : (2005) 6 Supreme 150

Constitution of India, 1950 — Article 21Penal Code, 1860 (IPC) — Section 302, 34
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Supreme Court06 Sept 2005Dismissed

Mahadeo Bajirao Patil Vs State of Maharashtra and Others

Supreme Court Of India · (2005) 6 ALT 17 : (2005) 4 AWC 3453 Supp : (2006) 1 BomCR 220 : (2006) 1 GLR 190 : (2005) 4 JCR 253 : (2006) 3 LW 153 : (2006) 1 MhLj 28 : (2005) 7 SCC 440 : (2005) 2 SCR 1182 Supp : (2005) 2 UJ 1345

Land Acquisition Act, 1894 — Section 11, 11, 12(2), 17(3), 18
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Supreme Court05 Sept 2005Dismissed

V. Ramana Vs A.P.S.R.T.C. and Others

Supreme Court Of India · AIR 2005 SC 3417 : (2005) AIRSCW 4431 : (2005) 4 AWC 3079 Supp : (2005) 107 FLR 262 : (2005) 3 LLJ 725 : (2006) 1 LW 574 : (2006) 2 MLJ 162 : (2005) 7 SCC 338 : (2006) SCC(L&S) 69 : (2005) 2 SCR 1149 Supp : (2006) 1 SLJ 77 : (2005) 6 Supreme 183

Industrial Disputes Act, 1947 — Section 11A
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Supreme Court02 Sept 2005

State of U.P. and Others Vs Sukhpal Singh Bal etc. etc.

Supreme Court Of India · (2005) 3 ACC 785 : AIR 2005 SC 3324 : (2005) AIRSCW 4325 : (2005) 4 AWC 3073 Supp : (2005) 8 JT 115 : (2005) 7 SCC 615 : (2005) 3 SCR 1135 Supp : (2005) 7 Supreme 52

Constitution of India, 1950 — Article 14, 19(1)Income Tax Act, 1961 — Section 271(1)Motor Vehicles Act, 1988 — Section 87, 88(12), 88(9)
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Supreme Court02 Sept 2005Dismissed

National Fertilizers Ltd. and Another Vs P.K. Khanna

Supreme Court Of India · AIR 2005 SC 3742 : (2005) AIRSCW 4333 : (2005) 4 AWC 3165 Supp : (2005) 107 FLR 163 : (2005) 4 JCR 233 : (2005) 3 LLJ 767 : (2005) 7 SCC 597 : (2005) SCC(L&S) 1006 : (2005) 6 Supreme 230

Employees (Conduct, Discipline and Appeal) Rules, 1977 — Rule 29, 31, 32, 33, 33(2)
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