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Supreme Court Of India judgments

59,847 judgments · page 1,339 of 2,993

Supreme Court10 May 2005Partly Allowed

Mahendra Singh Vs Gulab

Supreme Court Of India · AIR 2005 SC 2515 : (2005) AIRSCW 2710 : (2005) 4 ALD 121 : (2005) 5 ALLMR 611 : (2005) 5 BomCR 179 : (2005) 4 SCC 522 : (2005) 4 Supreme 627 : (2005) 2 UJ 938

Representation of the People Act, 1951 — Section 116A, 123, 123(4), 80
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Supreme Court10 May 2005Allowed

Gurpal Singh Vs State of Punjab and Others

Supreme Court Of India · AIR 2005 SC 2755 : (2005) 5 ALLMR 797 : (2005) 100 CLT 275 : (2005) 5 JT 389 : (2005) 3 KLT 588 : (2006) 1 LW 142 : (2005) 2 OLR 184 : (2005) 5 SCC 136 : (2005) SCC(L&S) 636 : (2005) 1 SCR 215 Supp : (2005) 3 SLJ 136

Punjab Agricultural Produce Markets Act, 1961 — Section 42Punjab Excise Act, 1974 — Section 61, 61(1)
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Supreme Court09 May 2005Dismissed

National Insurance Corporation Ltd. Vs Mrs. Kanti Devi and Others

Supreme Court Of India · (2005) 2 ACC 712 : (2005) ACJ 1544 : AIR 2005 SC 2850 : (2005) AIRSCW 3282 : (2005) 5 ALLMR 781 : (2005) 3 ALT 35 : (2005) 2 AWC 1914 Supp : (2005) 2 BLJR 1282 : (2005) 3 JCR 151 : (2005) 11 JT 273 : (2005) 2 OLR 348 : (2005) 5 SCC 789 : (2005) 1 SCR 186

Motor Vehicles Act, 1988 — Section 10, 10(2), 149(2), 149(4), 149(5)
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Supreme Court09 May 2005Disposed Of

Murlidhar and Others Vs State of Rajasthan

Supreme Court Of India · (2005) 2 ACR 1749 : AIR 2005 SC 2345 : (2005) AIRSCW 2596 : (2005) 2 ALD(Cri) 363 : (2005) 3 ALT(Cri) 35 : (2005) CriLJ 2608 : (2005) 5 JT 358 : (2005) 11 SCC 133 : (2005) 1 SCR 175 Supp : (2005) 4 Supreme 411 : (2005) 2 UJ 915

Evidence Act, 1872 — Section 106, 114Penal Code, 1860 (IPC) — Section 120B, 147, 148, 149, 201
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Supreme Court06 May 2005Allowed

Md. Malek Mondal Vs Pranjal Bardalai and Another

Supreme Court Of India · (2005) 2 ACR 1608 : (2005) 2 ALD(Cri) 403 : (2005) 122 ECR 326 : (2005) 3 PLJR 30 : (2005) 10 SCC 608

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 29, 36A, 41, 42
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Supreme Court06 May 2005Allowed

Pritpal Singh Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2005 SC 2408 : (2005) AIRSCW 2610 : (2005) 120 DLT 97 : (2005) 105 FLR 967 : (2005) 11 JT 308 : (2005) 3 LLJ 473 : (2005) 3 PLJR 24 : (2005) 4 Supreme 532

Constitution of India, 1950 — Article 227
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Supreme Court06 May 2005Dismissed

Shantha @ Ushadevi and Another Vs B.G. Shivananjappa

Supreme Court Of India · (2005) 2 ACR 1452 : AIR 2005 SC 2410 : (2005) AIRSCW 2613 : (2005) 2 ALD(Cri) 370 : (2005) 5 ALT 20 : (2005) 2 ALT(Cri) 282 : (2005) 2 BLJR 1296 : (2005) CriLJ 2615 : (2005) 2 DMC 1 : (2005) 5 JT 347 : (2005) 4 KarLJ 208 : (2005) 3 PLJR 119 : (2005) 4 SCC

Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 125(3)
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Supreme Court06 May 2005Allowed

State of Kerala and Others Vs Maharashtra Distilleries Ltd. and Others

Supreme Court Of India · AIR 2005 SC 2594 : (2005) AIRSCW 2944 : (2005) 5 JT 427 : (2005) 11 SCC 1 : (2005) 2 SCR 91 Supp : (2005) 141 STC 358 : (2005) 4 Supreme 435

Central Excises and Salt Act, 1944 — Section 3Cochin Abkari Act, 1077 — Section 10, 14, 24, 29, 29(2)Constitution of India, 1950 — Article 301, 304, 304(1), 311
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Supreme Court06 May 2005Disposed Of

Vellikannu Vs R. Singaperumal and Another

Supreme Court Of India · AIR 2005 SC 2587 : (2005) AIRSCW 2820 : (2005) 5 ALLMR 762 : (2005) 4 ALT 28 : (2005) 2 AWC 1905 Supp : (2005) 2 BLJR 1290 : (2005) 100 CLT 766 : (2005) 5 JT 234 : (2005) 3 LW 705 : (2005) 4 MLJ 63 : (2005) 141 PLR 334 : (2005) 2 RD 348 : (2005) 99 RD 348

Hindu Succession Act, 1956 — Section 25, 27, 6, 8Penal Code, 1860 (IPC) — Section 302
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Supreme Court06 May 2005Dismissed

Badri Prasad and Others Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2005 SC 2531 : (2005) 5 ALLMR 718 : (2005) 120 DLT 55 : (2005) 3 ESC 418 : (2005) 105 FLR 1023 : (2005) 3 JCR 241 : (2005) 11 JT 304 : (2005) 3 LLJ 1 : (2005) 2 OLR 80 : (2005) 11 SCC 304 : (2005) 11 SCC 298 : (2006) SCC(L&S) 92

Constitution of India, 1950 — Article 136, 227
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Supreme Court06 May 2005Dismissed

B. Leelavathi Vs Honnamma and Another

Supreme Court Of India · (2005) 5 ALT 1 : (2005) 4 CHN 5 Supp : (2006) 2 JCR 142 : (2005) 99 RD 113 : (2005) 2 RD 113 : (2005) 11 SCC 115 : (2005) 1 SCR 146 Supp

Bangalore Development Authority (Amendment) Act, 1993 — Section 9Bangalore Development Authority Act, 1976 — Section 64
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Supreme Court05 May 2005Dismissed

Neeraj Munjal and Others Vs Atul Grover Minor and Another

Supreme Court Of India · AIR 2005 SC 2867 : (2005) AIRSCW 2814 : (2005) 4 ALD 93 : (2005) 4 ALT 1 : (2005) 2 ARBLR 119 : (2005) 4 CHN 18 Supp : (2005) 2 CPJ 1 : (2005) 5 JT 383 : (2005) 3 LW 743 : (2005) 141 PLR 192 : (2005) 5 SCC 404 : (2005) 1 SCR 11 Supp : (2005) 4 Supreme 18

Arbitration Act, 1940 — Section 30, 33Arbitration and Conciliation Act, 1996 — Section 21, 85, 85(2)Consumer Protection Act, 1986 — Section 22
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Supreme Court05 May 2005Dismissed

State of U.P. Vs Jai Bir Singh

Supreme Court Of India · (2005) 3 CTC 741 : (2005) 106 FLR 190 : (2005) 5 JT 170 : (2005) 2 LLJ 831 : (2005) 3 MLJ 146 : (2005) 5 SCC 1 : (2005) SCC(L&S) 642 : (2005) 2 SCR 20 Supp : (2005) 2 UPLBEC 1387

Criminal Justice Act, 1988 — Section 108, 109, 110, 111, 112Industrial Disputes Act, 1947 — Section 1(2), 2
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Supreme Court05 May 2005Allowed

K. Raheja Development Corporation Vs State of Karnataka

Supreme Court Of India · AIR 2005 SC 2350 : (2005) 5 JT 161 : (2005) 2 KLT 822 : (2005) 3 MLJ 151 : (2005) 5 SCC 162 : (2005) 3 SCR 1210 : (2005) 141 STC 298 : (2006) 3 STR 337

Karnataka Sales Tax Act, 1957 — Section 2(1)Transfer of Property Act, 1882 — Section 5(1), 5(3), 5(3C), 5(4), 5(5)
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