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Supreme Court Of India judgments

59,847 judgments · page 1,340 of 2,993

Supreme Court05 May 2005Allowed

Nasir Sikander Shaikh Vs State of Maharashtra

Supreme Court Of India · (2005) 2 ACR 1607 : AIR 2005 SC 2533 : (2005) AIRSCW 2721 : (2005) 5 ALT 8 : (2005) 2 ALT(Cri) 242 : (2005) CriLJ 2621 : (2005) 25 GLH 58 : (2005) 58 GLH 25 : (2005) 11 JT 183 : (2005) 2 OLR 84 : (2005) 10 SCC 585 : (2005) 4 Supreme 49

Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 307
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Supreme Court05 May 2005Allowed

Standard Chartered Bank and Others etc. Vs Directorate of Enforcement and Others etc.

Supreme Court Of India · AIR 2005 SC 2622 : (2005) AIRSCW 2829 : (2005) 4 ALD 10 : (2005) 3 BC 119 : (2005) 125 CompCas 513 : (2005) 4 CompLJ 464 : (2005) 3 CTC 39 : (2005) 195 CTR 465 : (2005) 119 DLT 687 : (2005) 100 ECC 457 : (2005) 275 ITR 81 : (2005) 5 JT 267 : (2005) 2 KLT

Criminal Procedure Code, 1973 (CrPC) — Section 235Finance (No. 2) Act, 2004 — Section 35HA(3)Foreign Exchange Regulation Act, 1973 — Section 13, 18(1), 18A, 19(1), 44(2)
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Supreme Court04 May 2005Dismissed

Rajesh Kumar Gupta and Others Vs State of U.P. and Others

Supreme Court Of India · AIR 2005 SC 2540 : (2005) AIRSCW 2731 : (2005) 2 ESC 291 : (2005) 106 FLR 411 : (2005) 6 JT 12 : (2005) 5 SCC 172 : (2005) SCC(L&S) 668 : (2005) 3 SCR 1171 : (2005) 3 SLJ 164 : (2005) 4 Supreme 262

Constitution of India, 1950 — Article 14, 15, 15(1), 15(3), 16National Council for Teacher Education Act, 1993 — Section 16, 3, 5
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Supreme Court04 May 2005Allowed

Kailash Chand and Another Vs Dharam Das

Supreme Court Of India · AIR 2005 SC 2362 : (2005) 5 JT 139 : (2005) 3 LW 672 : (2005) 5 SCC 375 : (2005) 3 SCR 1182 : (2006) 1 ShimLC 86

Himachal Pradesh Urban Rent Control Act, 1987 — Section 14(3)
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Supreme Court04 May 2005Dismissed

Vasanthi Vs State of Andhra Pradesh

Supreme Court Of India · (2005) 2 ACR 1447 : AIR 2005 SC 2643 : (2005) AIRSCW 2872 : (2005) 2 ALD(Cri) 399 : (2005) 100 CLT 225 : (2005) CriLJ 3075 : (2005) 11 JT 206 : (2005) 5 SCC 132 : (2005) 1 SCR 1200 : (2005) 3 Supreme 753

Andhra Pradesh Control of Organised Crime Act, 2001 — Section 18(1), 21(4), 27, 3(2), 3(4)Penal Code, 1860 (IPC) — Section 120B, 279, 341, 364(A)
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Supreme Court04 May 2005Disposed Of

State of Haryana and Another Vs National Consumer Awareness Group and Others

Supreme Court Of India · AIR 2005 SC 2356 : (2005) 2 AWC 1691 Supp : (2006) 3 CPJ 8 : (2005) 3 JCR 127 : (2005) 5 JT 151 : (2006) 1 LW 251 : (2005) 5 SCC 284 : (2005) SCC(L&S) 530 : (2005) 1 SCR 1158 : (2005) 3 SLJ 156

Constitution of India, 1950 — Article 217, 226, 227Consumer Protection Act, 1986 — Section 16, 16(1), 16(1A), 16(1B)
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Supreme Court03 May 2005Disposed Of

Church of North India Vs Lavajibhai Ratanjibhai and Others

Supreme Court Of India · (2005) 10 SCC 760 : (2005) 3 SCR 1037 : (2005) 2 UJ 945

Bombay Public Trusts Act, 1950 — Section 10, 11, 13, 17, 18Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 7 Rule 11, 92, 93Constitution of India, 1950 — Article 254
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Supreme Court03 May 2005Allowed

Narender Vs Pradeep Kumar

Supreme Court Of India · AIR 2005 SC 2369 : (2005) AIRSCW 2650 : (2005) 119 DLT 526 : (2005) 5 JT 117 : (2005) 5 SCC 372 : (2005) 3 Supreme 745

Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 227Delhi Rent Control Act, 1958 — Section 14
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Supreme Court03 May 2005Allowed

U.P.S.C. Vs K. Rajaiah and Others

Supreme Court Of India · AIR 2005 SC 2853 : (2005) AIRSCW 3275 : (2005) 106 FLR 214 : (2005) 11 JT 1 : (2005) 10 SCC 15 : (2005) SCC(L&S) 738 : (2005) 3 Supreme 373

Constitution of India, 1950 — Article 14, 16, 226Police Service (Appointment by Promotion) Regulations, 1955 — Regulation 5(4), 5(5)
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Supreme Court03 May 2005Disposed Of

Surinder Singh Vs Kapoor Singh (Dead) th. Lrs. and Others

Supreme Court Of India · (2005) 4 ALD 106 : (2005) 5 ALLMR 816 : (2005) 2 AWC 1685 Supp : (2005) 2 BLJR 1316 : (2005) 5 BomCR 605 : (2005) 100 CLT 198 : (2005) 2 CTC 801 : (2005) 11 JT 8 : (2005) 3 LW 696 : (2005) 3 MhLj 747 : (2006) 1 RD 22 : (2005) 5 SCC 142 : (2005) 1 SCR 1084

Specific Relief Act, 1877 — Section 15Specific Relief Act, 1963 — Section 12, 12(2), 12(3)
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Supreme Court03 May 2005Allowed

Viveka Nand Sethi Vs Chairman, J and K Bank Ltd. and Others

Supreme Court Of India · (2005) 2 ESC 260 : (2005) 106 FLR 207 : (2005) 2 JKJ 1 : (2005) 5 JT 193 : (2005) 2 LLJ 1034 : (2005) 5 SCC 337 : (2005) SCC(L&S) 689 : (2005) 1 SCR 1095 : (2005) 3 SLJ 148 : (2005) 2 UPLBEC 2036

Industrial Disputes Act, 1947 — Section 17B
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Supreme Court03 May 2005Dismissed

Pramod Kumar Jaiswal and Others Vs Bibi Husn Bano and Others

Supreme Court Of India · AIR 2005 SC 2857 : (2005) AIRSCW 3240 : (2005) 5 ALLMR 784 : (2005) 2 AWC 1697 Supp : (2005) 3 BLJR 1976 : (2006) 2 BomCR 855 : (2005) 4 CHN 58 Supp : (2005) 2 CTC 809 : (2005) 3 JCR 153 : (2005) 5 JT 79 : (2005) 4 LW 770 : (2006) 2 MLJ 372 : (2005) 141 P

Transfer of Property Act, 1882 — Section 105, 108, 109, 111, 111(d), 44Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)
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Supreme Court03 May 2005Allowed

Smt. Angrej Kaur Vs Union of India (UOI) and Others

Supreme Court Of India · (2005) 5 ALT 18 : (2005) 119 DLT 439 : (2005) 2 JKJ 10 : (2005) 11 JT 75 : (2006) 1 LW 179 : (2006) 1 LW(Cri) 21 : (2005) 3 PLJR 32 : (2005) 4 SCC 446 : (2005) 3 SCR 1140 : (2005) 3 UC 1543 : (2005) 2 UJ 874

Constitution of India, 1950 — Article 32
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Supreme Court03 May 2005Disposed Of

Allahabad Jal Sansthan Vs Daya Shankar Rai and Another

Supreme Court Of India · AIR 2005 SC 2372 : (2005) 5 ALLMR 705 : (2005) 2 ESC 288 : (2005) 105 FLR 943 : (2005) 5 JT 112 : (2005) 2 LLJ 847 : (2005) 5 SCC 124 : (2005) SCC(L&S) 631 : (2005) 3 SCR 1077 : (2005) 3 SLJ 144 : (2005) 2 UPLBEC 1405

Uttar Pradesh Industrial Disputes Act, 1947 — Section 6N
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