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Supreme Court Of India judgments

59,847 judgments · page 1,332 of 2,993

Supreme Court23 Aug 2005Partly Allowed

State of Rajasthan Vs Daulat Ram

Supreme Court Of India · (2005) 3 ACR 2805 : AIR 2005 SC 3816 : (2005) AIRSCW 4423 : (2006) 1 ALD(Cri) 45 : (2005) CriLJ 4117 : (2005) 102 ECC 139 : (2005) 8 JT 82 : (2005) 4 RLW 2527 : (2005) 7 SCC 36 : (2005) 3 SCR 880 Supp : (2005) 6 Supreme 80 : (2005) 2 UJ 1421

Criminal Procedure Code, 1973 (CrPC) — Section 2General Clauses Act, 1897 — Section 3(42)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 50, 8
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Supreme Court22 Aug 2005Allowed

Rajasthan State Road Transport Corporation and Others Vs Zakir Hussain

Supreme Court Of India · (2005) 4 AWC 3467 Supp : (2005) 4 CTC 269 : (2005) 107 FLR 105 : (2006) 2 JCR 63 : (2005) 7 JT 512 : (2005) 4 KLT 91 : (2005) 3 LLJ 786 : (2005) 4 RLW 2512 : (2005) 7 SCC 447 : (2005) SCC(L&S) 945 : (2005) 2 SCR 786 Supp : (2005) 3 SLJ 459 : (2006) 1 UJ 5

Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 226, 311, 311(2)Industrial Disputes Act, 1947 — Section 10, 12, 17, 17(1), 18
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Supreme Court18 Aug 2005Disposed Of

Brij Pal Sharma Vs Ghaziabad Development Authority

Supreme Court Of India · AIR 2005 SC 4282 : (2005) 4 AWC 3662 Supp : (2005) 3 BLJR 1840 : (2006) 1 CHN 33 Supp : (2005) 3 CPJ 43 : (2005) 4 JCR 68 : (2005) 12 JT 21 : (2005) 7 SCC 106 : (2005) 2 SCR 768 Supp

Constitution of India, 1950 — Article 12
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Supreme Court17 Aug 2005Allowed

State of Maharashtra and Another Vs R.S. Bhonde and Others

Supreme Court Of India · AIR 2005 SC 3740 : (2005) 5 ALLMR 1001 : (2005) 6 BomCR 826 : (2005) 106 FLR 1212 : (2005) 7 JT 400 : (2005) 3 LLJ 517 : (2005) 4 MhLj 1190 : (2005) 6 SCC 751 : (2005) SCC(L&S) 907 : (2005) 3 SCR 763 Supp : (2005) 2 UJ 1231

Maharashtra Agricultural Universities (Krishi Vidyapeeths) Act, 1983 — Section 50BMaharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28
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Supreme Court16 Aug 2005Dismissed

Smt. Rani Kusum Vs Smt. Kanchan Devi and Others

Supreme Court Of India · AIR 2005 SC 3304 : (2005) AIRSCW 3985 : (2005) 4 AWC 3861G Supp : (2005) 3 BLJR 2132 : (2005) 4 CTC 809 : (2005) 4 JCR 118 : (2005) 7 JT 409 : (2005) 4 LW 277 : (2006) 1 OLR 8 : (2005) 141 PLR 627 : (2005) 99 RD 616 : (2005) 2 RD 616 : (2005) 4 RLW 2244 :

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1, Order 8 Rule 10Consumer Protection Act, 1986 — Section 13(2)
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Supreme Court12 Aug 2005Dismissed

P.A. Inamdar and Others Vs State of Maharashtra and Others

Supreme Court Of India · AIR 2005 SC 3226 : (2005) AIRSCW 3923 : (2005) 5 ALLMR 1030 : (2005) 5 ALT 1 : (2005) 4 AWC 3864(2) Supp : (2005) 5 BomCR 859 : (2005) 4 CTC 81 : (2005) 3 ESC 373 : (2005) 4 JCR 164 : (2005) 7 JT 313 : (2005) 5 KarLJ 161 : (2005) 3 MLJ 158 : (2005) 3 RLW

Constitution of India, 1950 — Article 14, 142, 15(1), 19, 19(1)
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Supreme Court12 Aug 2005Dismissed

Rajendra Construction Company Vs Maharashtra Housing and Area Development Authority and Others

Supreme Court Of India · AIR 2005 SC 3701 : (2005) AIRSCW 3992 : (2005) 5 ALLMR 1003 : (2005) 2 ARBLR 637 : (2006) 1 BomCR 374 : (2005) 5 CTC 150 : (2005) 7 JT 388 : (2005) 4 LW 539 : (2005) 6 SCC 678 : (2005) 2 SCR 582 Supp : (2005) 6 Supreme 292 : (2005) 2 UJ 1259

Arbitration Act, 1940 — Section 16, 17, 20, 21, 30Arbitration and Conciliation Act, 1996 — Section 31(3)Maharashtra Housing and Area Development Act, 1976 — Section 173
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Supreme Court12 Aug 2005Allowed

Premier Engineers Vs Taj Rubber Industries and Another

Supreme Court Of India · AIR 2005 SC 3796 : (2005) AIRSCW 3819 : (2005) 127 CompCas 244 : (2005) 3 CPJ 45 : (2005) 4 JCR 115 : (2005) 7 JT 384 : (2005) 62 SCL 581 : (2005) 2 SCR 597 Supp : (2005) 5 Supreme 627

Monopolies and Restrictive Trade Practices Act, 1969 — Section 12B, 2, 36A, 36A(1)
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Supreme Court12 Aug 2005Allowed

Samya Sett Vs Shambu Sarkar and Another

Supreme Court Of India · (2005) 3 ACR 2762 : AIR 2005 SC 3309 : (2005) AIRSCW 4003 : (2005) 2 ALD(Cri) 522 : (2005) 3 ALT(Cri) 256 : (2005) CriLJ 3739 : (2005) 4 JCR 155 : (2005) 7 JT 375 : (2005) 6 SCC 767 : (2005) 2 SCR 686 Supp : (2005) 5 Supreme 642

Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 561ANarcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20
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