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Supreme Court Of India judgments

59,847 judgments · page 1,333 of 2,993

Supreme Court12 Aug 2005Disposed Of

Shin-Etsu Chemical Co. Ltd. Vs Aksh Optifibre Ltd. and Another

Supreme Court Of India · AIR 2005 SC 3766 : (2005) AIRSCW 4384 : (2005) 3 ARBLR 1 : (2005) 4 AWC 3851 Supp : (2005) 127 CompCas 97 : (2005) 4 CTC 297 : (2005) 7 JT 426 : (2005) 4 LW 685 : (2005) 4 MLJ 84 : (2005) 7 SCC 234 : (2005) 3 SCR 699 Supp : (2005) 6 Supreme 15 : (2005) 3

Constitution Of India, 1950 — Article 227Arbitration And Conciliation Act, 1996 — Section 5, 8, 8(3), 44, 45, 46, 47, 48, 48(1), 48(1)(a), 48(2), 49, 50, 50(1)(a), 51, 52, 85Foreign Awards (Recognition And Enforcement) Act, 1961 — Section 3
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Supreme Court11 Aug 2005Dismissed

State of Punjab and Others Vs Amar Nath Goyal and Others

Supreme Court Of India · AIR 2006 SC 171 : (2005) AIRSCW 5664 : (2005) 4 ESC 489 : (2005) 106 FLR 1062 : (2005) 7 JT 301 : (2005) 3 LLJ 759 : (2005) 6 SCC 754 : (2005) SCC(L&S) 910 : (2005) 3 SCR 549 Supp : (2005) 3 SLJ 475 : (2005) 6 Supreme 469

Constitution of India, 1950 — Article 14
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Supreme Court11 Aug 2005Disposed Of

Amita Vs Union of India (UOI) and Another

Supreme Court Of India · (2005) 4 ESC 497 : (2005) 4 JCR 240 : (2005) 7 JT 288 : (2005) 3 LLJ 749 : (2005) 13 SCC 721 : (2006) SCC(L&S) 1507 : (2005) 2 SCR 565 Supp : (2005) 3 SLJ 410

Constitution of India, 1950 — Article 14, 16, 19, 21, 32Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 32, 33, 38, 42, 47
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Supreme Court11 Aug 2005Disposed Of

Rita Dutta and Another Vs Subhendu Dutta

Supreme Court Of India · AIR 2006 SC 189 : (2005) AIRSCW 5686 : (2005) 6 ALT 7 : (2005) 4 AWC 3861E Supp : (2005) 5 BomCR 512 : (2006) 1 CHN 6 Supp : (2005) 2 DMC 384 : (2005) 4 JCR 100 : (2005) 7 JT 279 : (2005) 4 PLJR 67 : (2005) 6 SCC 619 : (2005) 5 Supreme 596

Hindu Marriage Act, 1955 — Section 13, 24
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Supreme Court11 Aug 2005

Punjab State Electricity Board Ltd. Vs Zora Singh and Others

Supreme Court Of India · AIR 2006 SC 182 : (2005) AIRSCW 5676 : (2005) 4 AWC 3860M Supp : (2005) 3 BLJR 1820 : (2005) 3 CPJ 35 : (2005) 4 JCR 149 : (2005) 7 JT 258 : (2006) 2 MLJ 178 : (2005) 4 RLW 2223 : (2005) 6 SCC 776 : (2005) 2 SCR 524 Supp : (2005) 5 Supreme 660

Constitution of India, 1950 — Article 12, 14Electricity (Supply) Act, 1948 — Section 2, 49, 5, 79, 79AElectricity Act, 1910 — Section 22, 24
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Supreme Court10 Aug 2005Allowed

Govt. of A.P. and Others Vs Kollutla Obi Reddy and Others

Supreme Court Of India · AIR 2006 SC 642 : (2005) AIRSCW 6297 : (2005) 4 AWC 3860K Supp : (2005) 7 JT 472 : (2005) 4 LW 674 : (2005) 2 SCR 513 Supp : (2005) 5 Supreme 609

Constitution of India, 1950 — Article 31ALand Acquisition Act, 1894 — Section 11, 11A, 17, 18, 23
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Supreme Court09 Aug 2005Allowed

G. Mahalingappa Vs G.M. Savitha

Supreme Court Of India · (2005) 147 TAXMAN 583

Benami Transactions (Prohibition) Act, 1988 — Section 2, 3, 4Civil Procedure Code, 1908 (CPC) — Section 100
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Supreme Court09 Aug 2005Allowed

Peerappa and Others Vs State of Karnataka

Supreme Court Of India · (2005) 3 ACR 2757 : (2005) 2 ALD(Cri) 517 : (2005) 3 ALT(Cri) 119 : (2005) 7 JT 282 : (2005) 12 SCC 461 : (2005) 2 UJ 1136

Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 27, 8Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 34
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Supreme Court08 Aug 2005Dismissed

A.N. Venkatesh and Another Vs State of Karnataka

Supreme Court Of India · (2005) 3 ACR 2518 : AIR 2005 SC 3809 : (2005) 3 ALT(Cri) 264 : (2005) 100 CLT 781 : (2005) CriLJ 3732 : (2005) 7 JT 246 : (2005) 5 KarLJ 321 : (2005) 7 SCC 714

Criminal Procedure Code, 1973 (CrPC) — Section 157, 313Evidence Act, 1872 — Section 27, 8Penal Code, 1860 (IPC) — Section 201, 302, 363, 384
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Supreme Court08 Aug 2005Allowed

P.V. Mahadevan Vs M.D., Tamil Nadu Housing Board

Supreme Court Of India · AIR 2006 SC 207 : (2005) AIRSCW 5690 : (2005) 4 CTC 403 : (2005) 7 JT 417 : (2005) 3 LLJ 527 : (2006) 1 LW 157 : (2006) 2 PLJR 121 : (2005) SCC(L&S) 861 : (2005) 2 SCR 474 Supp : (2006) 1 SLJ 67 : (2005) 5 Supreme 611

Tamil Nadu State Housing Board Act, 1961 — Section 118, 119
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Supreme Court08 Aug 2005Dismissed

G.M., O.N.G.C. Ltd. Vs Sendhabhai Vastram Patel and Others

Supreme Court Of India · (2005) 6 ALT 10 : (2005) 3 AWC 2791 Supp : (2005) 7 JT 465 : (2005) 4 LW 761 : (2005) 2 SCR 448 Supp : (2005) 2 UJ 1243

Constitution of India, 1950 — Article 136, 142, 226, 32Land Acquisition Act, 1894 — Section 11, 23, 4, 4(1), 54
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Supreme Court08 Aug 2005Disposed Of

Bal Patil and Another Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2005 SC 3172 : (2005) AIRSCW 3762 : (2005) 5 ALD 123 : (2005) 5 ALLMR 973 : (2005) 3 AWC 2796 Supp : (2005) 6 BomCR 769 : (2005) 4 JCR 60 : (2005) 7 JT 185 : (2006) 2 MLJ 186 : (2005) 6 SCC 690 : (2005) 2 SCR 459 Supp : (2005) 5 Supreme 669 : (2005) 2

Constitution of India, 1950 — Article 14, 25, 26, 27, 28National Commission for Minorities Act, 1992 — Section 2, 9
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