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Supreme Court Of India judgments

59,847 judgments · page 1,341 of 2,993

Supreme Court02 May 2005Dismissed

In Re: Enforcement and Implementation of Dowry Prohibition Act, 1961

Supreme Court Of India · AIR 2005 SC 2375 : (2005) 5 ALLMR 570 : (2005) 2 BLJR 1285 : (2005) 5 BomCR 198 : (2005) CriLJ 2598 : (2005) 119 DLT 452 : (2005) 1 DMC 805 : (2005) 3 JCR 170 : (2005) 5 JT 71 : (2005) 4 LW 18 : (2005) 2 LW(Cri) 728 : (2005) 4 SCC 565 : (2005) 3 SCR 1020

Dowry Prohibition (Maintenance of Lists of presents to the Bride and Bridegroom) Rules, 1985 — Rule 2, 3Dowry Prohibition Act, 1961 — Section 10, 3, 4, 4A, 6
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Supreme Court02 May 2005Dismissed

Prem Chand Vijay Kumar Vs Yashpal Singh and Another

Supreme Court Of India · (2005) 2 ACR 1852 : (2005) 3 BC 198 : (2005) 2 BLJR 1269 : (2005) 125 CompCas 338 : (2006) 4 CompLJ 413 : (2005) 2 CTC 823 : (2005) 3 GLR 1884 : (2005) 5 JT 318 : (2005) 2 KLT 914 : (2005) 4 MhLj 100 : (2005) MPLJ 5 : (2005) 141 PLR 713 : (2005) 2 RLW 303

Civil Procedure Code, 1908 (CPC) — Section 20Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 142
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Supreme Court29 Apr 2005Dismissed

M.C.D. Vs State of Delhi and Another

Supreme Court Of India · (2005) 2 ACR 2126 : AIR 2005 SC 2658 : (2005) AIRSCW 2882 : (2005) 3 ALT(Cri) 72 : (2005) CriLJ 3077 : (2005) 120 DLT 1 : (2005) 11 JT 106 : (2005) 4 SCC 605 : (2005) 3 SCR 1010 : (2005) 4 Supreme 240

Criminal Procedure Code, 1973 (CrPC) — Section 389Delhi Municipal Corporation Act, 1957 — Section 332, 343, 344, 461Probation of Offenders Act, 1958 — Section 4, 4(1), 4(2), 6
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Supreme Court29 Apr 2005Dismissed

Commissioner of Trade Tax, Lucknow Vs Kanhai Ram Thekedar

Supreme Court Of India · AIR 2005 SC 3033 : (2005) 185 ELT 3 : (2005) 5 JT 13 : (2005) 2 KLT 948 : (2005) 4 SCC 472 : (2005) 3 SCR 984 : (2005) 141 STC 1

Uttar Pradesh Sales Tax (Amendment) Act, 1971 — Section 8(9)Uttar Pradesh Sales Tax Act, 1948 — Section 3B, 4A, 4B(6), 7, 8(2)Uttar Pradesh Trade Tax Rules, 1948 — Rule 43
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Supreme Court29 Apr 2005Allowed

Hans Raj Banga Vs Ram Chander Aggarwal

Supreme Court Of India · AIR 2005 SC 2384 : (2005) 4 CHN 47 Supp : (2005) 3 CTC 40 : (2005) 5 JT 38 : (2005) 141 PLR 185 : (2005) 4 SCC 572 : (2005) 3 SCR 994

Administration of Evacuee Property Act, 1950 — Section 2Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 14, 21, 24, 29(1), 29(2)Displaced Persons (Compensation and Rehabilitation) Rules, 1955 &mdas
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Supreme Court28 Apr 2005dismissed

M.B. Ramachandran Vs Gowramma and Others

Supreme Court Of India · AIR 2005 SC 2671 : (2005) 11 JT 166 : (2005) 4 KarLJ 321 : (2005) 10 SCC 25 : (2005) 3 SCR 964

Karnataka (Personal and Miscellaneous) Inams Abolition Act, 1954 — Section 2Karnataka (Religious and Charitable) Inams Abolition Act, 1955 — Section 3
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Supreme Court28 Apr 2005Dismissed

A.P.S.R.T.C. Vs Regional Transport Authority and Another

Supreme Court Of India · (2005) 2 ACC 384 : AIR 2005 SC 2663 : (2005) 4 ALD 1 : (2005) 5 JT 50 : (2005) 4 SCC 391 : (2005) 3 SCR 931

Andhra Pradesh Motor Vehicles Rules, 1989 — Rule 258, 258(2)Motor Vehicles Act, 1939 — Section 63(3B), 63(6)Motor Vehicles Act, 1988 — Section 100, 102, 103, 104, 2(31)
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Supreme Court28 Apr 2005Dismissed

Manoj Kumar and Another Vs Munni Devi

Supreme Court Of India · AIR 2005 SC 2391 : (2005) AIRSCW 2509 : (2005) 4 ALT 11 : (2005) 11 JT 16 : (2005) 4 SCC 191 : (2005) 3 SCR 959 : (2005) 3 Supreme 584

Constitution of India, 1950 — Article 136, 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)
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Supreme Court28 Apr 2005Allowed

Harmohinder Singh Pradhan Vs Ranjeet Singh Talwandi and Others

Supreme Court Of India · AIR 2005 SC 2379 : (2005) 5 ALLMR 581 : (2005) 5 JT 4 : (2005) 5 SCC 46 : (2005) 3 SCR 952 : (2005) 2 UJ 870

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16, Order 7 Rule 11Representation of the People Act, 1951 — Section 116A, 123(3), 83(1)
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Supreme Court28 Apr 2005Allowed

Rajesh K. Gupta Vs Ram Gopal Agarwala and Others

Supreme Court Of India · (2005) 2 ACR 1849 : AIR 2005 SC 2426 : (2005) AIRSCW 2418 : (2005) 3 ALD 75 : (2005) CriLJ 2581 : (2005) 119 DLT 430 : (2005) 5 JT 1 : (2005) 2 RLW 241 : (2005) 5 SCC 359 : (2005) 3 SCR 946 : (2005) 3 Supreme 621

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Supreme Court27 Apr 2005Disposed Of

Balwan Singh etc. Vs State of Haryana

Supreme Court Of India · (2005) 2 ACR 1844 : (2005) 2 ALD(Cri) 323 : (2005) 2 ALT(Cri) 248 : (2005) 5 JT 351 : (2005) 11 SCC 245

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 323, 34
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Supreme Court27 Apr 2005Dismissed

Shri Banarsi Dass Vs Mrs. Teeku Dutta and Another

Supreme Court Of India · (2005) 3 ALD 78 : (2005) 5 ALLMR 601 : (2005) 4 ALT 7 : (2005) 2 BLJR 1122 : (2005) 5 BomCR 778 : (2005) 3 CHN 174 Supp : (2005) 100 CLT 73 : (2005) 3 CTC 227 : (2005) 3 JCR 189 : (2005) 4 JT 627 : (2005) 2 KLT 729 : (2006) 1 LW 10 : (2005) 2 MLJ 181 : (2

Civil Procedure Code, 1908 (CPC) — Section 115, 151Evidence Act, 1872 — Section 112, 4Succession Act, 1925 — Section 372
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Supreme Court26 Apr 2005Allowed

Bijay Kumar Saraogi Vs State of Jharkhand

Supreme Court Of India · AIR 2005 SC 2435 : (2005) 5 ALLMR 832 : (2005) 2 BLJR 1113 : (2005) 3 JCR 192 : (2005) 11 JT 187 : (2005) 99 RD 116 : (2005) 2 RD 116 : (2005) 3 RLW 379 : (2005) 7 SCC 748

Civil Procedure Code, 1908 (CPC) — Section 152Land Acquisition (Amendment) Act — Section 23(1), 28Land Acquisition Act, 1894 — Section 18
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Supreme Court26 Apr 2005Allowed

SACI Allied Products Ltd., U.P. Vs Commissioner of Central Excise, Meerut

Supreme Court Of India · AIR 2005 SC 4031 : (2005) AIRSCW 2581 : (2005) 100 ECC 1 : (2005) 183 ELT 225 : (2005) 4 JT 577 : (2005) 7 SCC 159 : (2005) 3 SCR 881 : (2005) 4 Supreme 202

Central Excise (Valuation) Rules, 1975 — Rule 173C(11), 5, 7Central Excises and Salt Act, 1944 — Section 3(2), 4, 4(1), 4(4)Customs Tariff Act, 1975 — Section 3
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Supreme Court26 Apr 2005Allowed

Anwarul Haq Vs The State of Uttar Pradesh

Supreme Court Of India · (2005) 2 ACR 1841 : AIR 2005 SC 2382 : (2005) 2 ALD(Cri) 57 : (2005) 5 ALT 23 : (2005) 2 ALT(Cri) 179 : (2005) CriLJ 2602 : (2005) 5 JT 9 : (2005) 2 KLT 840 : (2005) 10 SCC 581 : (2005) 3 SCR 917 : (2005) 2 UJ 1001

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Penal Code, 1860 (IPC) — Section 324, 334, 34, 504, 506
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