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Supreme Court Of India judgments

59,847 judgments · page 1,342 of 2,993

Supreme Court26 Apr 2005Allowed

Hari Chand and Others Vs Faridabad Complex Administration and Others Pt. Udai Bhan and Others Vs Faridabad Municipal Corporation and Others

Supreme Court Of India · AIR 2005 SC 2429 : (2005) 2 ESC 252 : (2005) 105 FLR 765 : (2005) 4 JT 608 : (2005) 2 LLJ 1085 : (2005) 4 SCC 592 : (2005) SCC(L&S) 513 : (2005) 3 SCR 903 : (2005) 2 SLJ 432 : (2005) 2 UPLBEC 1994

Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 14, 19, 226Punjab civil Services Rules — Rule 3.16
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Supreme Court26 Apr 2005Allowed

Nagalla Mukha Lingam Vs State of A.P.

Supreme Court Of India · (2005) 2 ACR 1761 : AIR 2005 SC 2466 : (2005) AIRSCW 2432 : (2005) 5 ALT 7 : (2005) 2 ALT(Cri) 244 : (2005) CriLJ 2583 : (2005) 5 JT 109 : (2005) 11 SCC 242 : (2005) 3 Supreme 624

Penal Code, 1860 (IPC) — Section 148, 149, 302, 323, 324
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Supreme Court25 Apr 2005Allowed

S.V. Muzumdar and Others Vs Gujarat State Fertilizer Co. Ltd. and Another

Supreme Court Of India · (2005) 2 ACR 1858 : AIR 2005 SC 2436 : (2005) AIRSCW 2364 : (2005) 5 ALT 21 : (2005) 2 ALT(Cri) 278 : (2005) 3 BC 1 : (2005) 1 CGLJ 391 : (2005) 125 CompCas 188 : (2005) 4 CompLJ 493 : (2005) CriLJ 2566 : (2005) 3 CTC 380 : (2005) 3 GLR 2052 : (2005) 6 JT

Criminal Procedure Code, 1973 (CrPC) — Section 205, 205(2)Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 141(1), 141(2)Penal Code, 1860 (IPC) — Section 114, 420
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Supreme Court25 Apr 2005Allowed

Kasturi Vs Iyyamperumal and Others

Supreme Court Of India · AIR 2005 SC 2813 : (2005) 3 ALD 83 : (2005) 5 ALLMR 721 : (2005) 4 ALT 19 : (2005) 2 BLJR 1114 : (2005) 5 BomCR 801 : (2005) 3 CHN 180 Supp : (2005) 2 CTC 676 : (2005) 3 JCR 182 : (2005) 4 JT 565 : (2005) 4 LW 25 : (2005) 3 MhLj 1 : (2005) MPLJ 261 : (200

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(1), Order 1 Rule 10(2)Representation of the People Act, 1951 — Section 82Specific Relief Act, 1963 — Section 19
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Supreme Court21 Apr 2005Allowed

U.P. Madhyamik Shiksha Parishad and Others Vs Raj Kumar Agnihotri

Supreme Court Of India · AIR 2005 SC 2491 : (2005) AIRSCW 2470 : (2005) 5 ALLMR 822 : (2005) 3 AWC 2212 Supp : (2005) 3 ESC 323 : (2005) 105 FLR 969 : (2005) 4 JT 516 : (2006) 2 LW 182 : (2005) 11 SCC 465 : (2006) SCC(L&S) 96 : (2005) 1 SCR 770 : (2005) 3 SLJ 176 : (2005) 4 Supre

Constitution of India, 1950 — Article 226, 309Orissa General Financial Rules, 1959 — Rule 65Uttar Pradesh Recruitment to Services (Determination of Date of Birth) Rules, 1974 — Rule 2
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Supreme Court21 Apr 2005

Kokilambal and Others Vs N. Raman

Supreme Court Of India · AIR 2005 SC 2468 : (2005) 4 ALD 75 : (2005) 5 ALLMR 833 : (2005) 4 CHN 10 Supp : (2005) 4 JT 618 : (2005) 2 KLT 1007 : (2005) 3 LW 736 : (2005) 141 PLR 196 : (2005) 99 RD 117 : (2005) 2 RD 117 : (2005) 11 SCC 234 : (2005) 3 SCR 839

Succession Act, 1925 — Section 119, 120Transfer of Property Act, 1882 — Section 19, 21
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Supreme Court21 Apr 2005Dismissed

Bombay Electric Supply and Transport Undertaking Vs Laffans (India) Pvt. Ltd. and Another

Supreme Court Of India · AIR 2005 SC 2486 : (2005) AIRSCW 3257 : (2005) 5 ALLMR 633 : (2005) 3 AWC 2133 Supp : (2005) 2 BLJR 1153 : (2005) 4 BomCR 587 : (2005) 2 CPJ 6 : (2005) 3 JCR 76 : (2005) 4 JT 538 : (2005) 3 RLW 380 : (2005) 4 SCC 327 : (2005) 3 SCR 785 : (2005) 4 Supreme

Electricity Act, 1910 — Section 26, 26(1), 26(4), 26(6), 26(7)Electricity Rules, 1956 — Rule 57, 57(1), 57(2)
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Supreme Court21 Apr 2005Disposed Of

Sihor Nagar Palika Bureau Vs Bhabhlubhai Virabhai and Co.

Supreme Court Of India · (2005) 3 ALD 125 : (2005) 5 ALLMR 687 : (2005) 2 BLJR 1235 : (2005) 4 BomCR 395 : (2005) 99 CLT 760 : (2005) 3 CTC 352 : (2005) 4 JT 528 : (2005) 3 MLJ 63 : (2005) 4 SCC 1 : (2005) 1 UJ 690

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1(3), Order 41 Rule 5, Order 41 Rule 5(5)
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Supreme Court21 Apr 2005Disposed Of

Mukhtiar Ahmed Ansari Vs State (N.C.T. of Delhi)

Supreme Court Of India · (2005) 2 ACR 1763 : AIR 2005 SC 2804 : (2005) AIRSCW 2379 : (2005) 2 ALD(Cri) 25 : (2006) 1 CHN 98 Supp : (2005) CriLJ 2569 : (2005) 119 DLT 340 : (2005) 4 JT 503 : (2005) 5 SCC 258 : (2005) 3 SCR 797 : (2005) 3 Supreme 370

Arms Act, 1959 — Section 25, 25(1B)Criminal Procedure Code, 1973 (CrPC) — Section 428Evidence Act, 1872 — Section 60
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Supreme Court21 Apr 2005Allowed

Saibanna Vs State of Karnataka

Supreme Court Of India · (2005) 2 ACR 1836 : (2005) 2 ALD(Cri) 39 : (2005) 5 JT 564 : (2005) 4 SCC 165 : (2005) 3 SCR 760

Criminal Procedure Code, 1973 (CrPC) — Section 235(2), 313, 354(3), 427(2)Penal Code, 1860 (IPC) — Section 302, 303, 307, 309
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Supreme Court20 Apr 2005Allowed

State of U.P. Vs Shiv Kumar and Others

Supreme Court Of India · (2005) 2 ACR 1834 : AIR 2005 SC 2992 : (2005) AIRSCW 2536 : (2005) 2 ALD(Cri) 361 : (2005) 5 ALT 7 : (2005) 2 ALT(Cri) 246 : (2005) CriLJ 2604 : (2005) 5 JT 550 : (2005) 11 SCC 212 : (2005) 3 Supreme 564

Penal Code, 1860 (IPC) — Section 302, 34
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Supreme Court20 Apr 2005Allowed

Secretary, O.N.G.C. Ltd. and Another Vs V.U. Warrier

Supreme Court Of India · AIR 2005 SC 3039 : (2005) 5 BomCR 251 : (2005) 106 FLR 63 : (2005) 4 JT 489 : (2005) 2 LLJ 1040 : (2005) 2 MhLj 985 : (2005) 5 SCC 245 : (2005) SCC(L&S) 676 : (2005) 3 SCR 696 : (2005) 2 SLJ 486 : (2005) 2 UJ 1023

Central Civil Services (Pension) Rules, 1972 — Rule 3, 9Constitution of India, 1950 — Article 226Oil and Natural Gas Commission Act, 1959 — Section 32
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