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Supreme Court Of India judgments

59,847 judgments · page 1,336 of 2,993

Supreme Court25 Jul 2005Allowed

R. Murali and Others Vs Kanyaka P. Devasthanam and Charities and Others

Supreme Court Of India · AIR 2005 SC 3096 : (2005) AIRSCW 3630 : (2005) 5 ALD 107 : (2005) 4 AWC 3194 Supp : (2005) 4 CTC 234 : (2005) 4 JCR 103 : (2005) 6 JT 381 : (2005) 3 LW 422 : (2005) 4 MLJ 52 : (2005) 6 SCC 166 : (2005) 1 SCR 799 Supp : (2005) 5 Supreme 199

Civil Procedure Code, 1908 (CPC) — Section 92, 93Constitution of India, 1950 — Article 25, 26Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 106, 107, 5, 6, 64
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Supreme Court25 Jul 2005Dismissed

National Insurance Co. Ltd. Vs Harjeet Rice Mills

Supreme Court Of India · (2005) 4 AWC 3309 Supp : (2005) 126 CompCas 804 : (2005) 3 CPJ 6 : (2005) 4 CTC 41 : (2005) 6 JT 372 : (2006) 1 LW 555 : (2005) 4 MLJ 58 : (2005) 3 PLJR 235 : (2005) 141 PLR 285 : (2005) 6 SCC 45 : (2005) 1 SCR 794 Supp : (2005) 2 UJ 1037

Insurance Act, 1938 — Section 64UM
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Supreme Court25 Jul 2005

State of Punjab Vs Sawaran Singh

Supreme Court Of India · (2005) 3 ACR 2536 : AIR 2005 SC 3114 : (2005) AIRSCW 3597 : (2005) 2 ALD(Cri) 498 : (2005) 100 CLT 344 : (2005) CriLJ 3445 : (2005) 6 JT 456 : (2005) 3 RLW 428 : (2005) 6 SCC 101 : (2005) 2 SCR 786 Supp : (2005) 5 Supreme 189 : (2005) 2 UJ 927

Criminal Procedure Code, 1973 (CrPC) — Section 313, 313(1)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 50
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Supreme Court25 Jul 2005Allowed

The State of Andhra Pradesh and Another Vs T. Suryachandra Rao

Supreme Court Of India · AIR 2005 SC 3110 : (2005) AIRSCW 3603 : (2005) 5 ALD 118 : (2009) 52 CompCas 477 : (2005) 6 JT 391 : (2006) 1 LW 547 : (2005) 141 PLR 551 : (2005) 6 SCC 149 : (2005) 1 SCR 809 Supp : (2005) 5 Supreme 213

Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1973 — Section 10(3), 21Contract Act, 1872 — Section 17
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Supreme Court22 Jul 2005Allowed

Union of India (UOI) and Others Vs Kamla Devi

Supreme Court Of India · AIR 2005 SC 3132 : (2005) AIRSCW 3654 : (2005) 122 DLT 367 : (2005) 106 FLR 921 : (2006) 2 JCR 54 : (2005) 6 JT 413 : (2005) 3 LLJ 345 : (2005) 6 SCC 73 : (2005) SCC(L&S) 805 : (2005) 2 SCR 782 Supp : (2006) 1 SLJ 62 : (2005) 5 Supreme 321

Constitution of India, 1950 — Article 309, 32
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Supreme Court22 Jul 2005Allowed

Guntaiah and Others Vs Hambamma and Others

Supreme Court Of India · AIR 2005 SC 4013 : (2005) 5 ALD 78 : (2005) 6 JT 347 : (2005) 5 KarLJ 304 : (2005) 4 KLT 227 : (2005) 6 SCC 228 : (2005) 1 SCR 770 Supp

Constitution Of India, 1950 — Article 19Mysore Land Revenue (Amendment Rules), 1960 — Rule 43C, 43D, 43E, 43F, 43J, 43G, 43G(4)Karnataka Scheduled Castes And Scheduled Tribes (Prohibition Of Transfer Of Certain Lands), Act, 1978 — Section 4, 4(1), 5, 11
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Supreme Court21 Jul 2005Dismissed

Suresh Chandra Vs State of Uttar Pradesh

Supreme Court Of India · (2005) 3 ACR 2526 : AIR 2005 SC 3120 : (2005) AIRSCW 3610 : (2005) 100 CLT 373 : (2005) CriLJ 3449 : (2005) 6 JT 397 : (2005) 6 SCC 130 : (2005) 2 SCR 759 Supp : (2005) 5 Supreme 364

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 109, 300, 302, 304, 307
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Supreme Court20 Jul 2005Dismissed

Jai Singh B. Chauhan Vs Punjab National Bank and Others

Supreme Court Of India · AIR 2005 SC 3134 : (2005) 3 AWC 2961 Supp : (2006) 3 BomCR 467 : (2005) 6 JT 272 : (2005) 3 LLJ 182 : (2005) 6 SCC 262 : (2005) 1 SCR 743 Supp : (2006) 1 SLJ 84 : (2005) 2 UJ 1070

Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 19(2)Punjab National Bank (Employees) Pension Regulations, 1995 — Regulation 1, 2, 3, 3(3), 5
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Supreme Court20 Jul 2005Allowed

Ganga Kumar Srivastava Vs The State of Bihar

Supreme Court Of India · (2005) 2 ACR 2060 : AIR 2005 SC 3123 : (2005) AIRSCW 3617 : (2005) 2 ALD(Cri) 485 : (2005) 2 BLJR 1630 : (2005) CriLJ 3454 : (2005) 6 JT 356 : (2005) 6 SCC 211 : (2005) 5 Supreme 123 : (2005) 2 UJ 1073

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 161
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Supreme Court19 Jul 2005Dismissed

Employees State Insurance Corporation Vs Gnanambigai Mills Ltd.

Supreme Court Of India · AIR 2005 SC 3964 : (2005) 4 JCR 107 : (2005) 6 JT 376 : (2005) 3 LLJ 179 : (2005) 6 SCC 67 : (2005) SCC(L&S) 800 : (2005) 1 SCR 738 Supp : (2005) 3 SLJ 1

Employees State Insurance Act, 1948 — Section 2(22)Industrial Disputes Act, 1947 — Section 10(1), 10B
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