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Supreme Court Of India judgments

59,847 judgments · page 1,343 of 2,993

Supreme Court20 Apr 2005Allowed

State of Rajasthan Vs Jora Ram

Supreme Court Of India · (2005) 2 ACR 1831 : AIR 2005 SC 2440 : (2005) AIRSCW 2393 : (2005) 5 ALT 8 : (2005) 2 ALT(Cri) 254 : (2005) CriLJ 2578 : (2005) 5 JT 578 : (2005) 3 RLW 388 : (2005) 10 SCC 591 : (2005) 3 Supreme 568

Penal Code, 1860 (IPC) — Section 302, 304, 323, 324, 34
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Supreme Court20 Apr 2005Allowed

State of U.P. Vs Shyam Veer and Others

Supreme Court Of India · (2005) 2 ACR 1856 : AIR 2005 SC 4108 : (2005) AIRSCW 2539 : (2005) 2 ALD(Cri) 374 : (2005) 2 ALT(Cri) 290 : (2005) CriLJ 2606 : (2005) 5 JT 107 : (2005) 10 SCC 611 : (2005) 3 Supreme 566 : (2005) 3 Supreme 556

Penal Code, 1860 (IPC) — Section 109, 147, 149, 300, 302
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Supreme Court20 Apr 2005Dismissed

M.P. Gopalakrishnan Nair and Another Vs State of Kerala and Others

Supreme Court Of India · AIR 2005 SC 2053 : (2005) 3 CTC 428 : (2006) 2 JCR 76 : (2005) 4 JT 436 : (2005) 2 KLT 779 : (2005) 11 SCC 45 : (2005) 3 SCR 712

Constitution of India, 1950 — Article 14, 164, 19, 21, 25Guruvayoor Devaswom (Amendment) Act, 1978 — Section 2, 3, 35, 4, 4(1)Travancore-Cochin Hindu Religious Institutions Act, 1950 — Section 4, 6
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Supreme Court19 Apr 2005Allowed

Anderson Wright and Co. Vs Amar Nath Roy and Others

Supreme Court Of India · AIR 2005 SC 2457 : (2005) 5 ALLMR 939 : (2005) 3 ALT 33 : (2005) 3 CHN 133 Supp : (2005) 11 JT 300 : (2005) 3 LW 56 : (2005) 141 PLR 666 : (2005) 3 RLW 425

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12
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Supreme Court19 Apr 2005Dismissed

Om Prakash Shrivastava Vs State of M.P. and Another

Supreme Court Of India · AIR 2005 SC 2453 : (2005) AIRSCW 2397 : (2005) 2 ESC 284 : (2005) 105 FLR 773 : (2006) 1 JLJ 363 : (2005) 4 JT 602 : (2005) 11 SCC 488 : (2006) SCC(L&S) 107 : (2005) 3 SCR 679 : (2006) 1 SLJ 55 : (2005) 4 Supreme 169

Madhya Pradesh Civil Services (Executive) Classification Recruitment and Condition of Service Rules, 1975 — Rule 13, 13(4), 13(5), 13(6)Madhya Pradesh Civil Services (General Conditions of Service) Rules, 1961 — Rule 12, 8, 8(4),
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Supreme Court19 Apr 2005Allowed

Master Marine Services Pvt. Ltd. Vs Metcalfe and Hodgkinson Pvt. Ltd. and Another

Supreme Court Of India · AIR 2005 SC 2299 : (2005) AIRSCW 2189 : (2005) 5 ALLMR 657 : (2005) 2 BC 574 : (2005) 2 CTLJ 48 : (2005) 119 DLT 139 : (2005) 4 JT 408 : (2006) 1 LW 170 : (2005) 6 SCC 138 : (2005) 3 SCR 666 : (2005) 4 Supreme 578

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Constitution of India, 1950 — Article 14, 226Insurance Act, 1938 — Section 42(4), 64D, 64UM
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Supreme Court18 Apr 2005Allowed

National Insurance Co. Ltd. Vs Prembai Patel and Others

Supreme Court Of India · (2005) 2 ACC 361 : (2005) ACJ 1323 : AIR 2005 SC 2337 : (2005) AIRSCW 2254 : (2005) 5 ALLMR 563 : (2005) 4 ALT 44 : (2005) 3 AWC 2126 Supp : (2005) 2 BLJR 1107 : (2006) 1 CALLT 31 : (2005) 125 CompCas 86 : (2005) 3 CTC 569 : (2005) 3 JLJ 385 : (2005) 4 JT

Motor Vehicles Act, 1988 — Section 140, 145, 146, 147, 148Workmens Compensation Act, 1923 — Section 3
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Supreme Court15 Apr 2005Allowed

Vasant Tukaram Pawar Vs State of Maharashtra

Supreme Court Of India · (2005) 2 ACR 1822 : (2005) CriLJ 2531 : (2005) 3 JCR 82 : (2005) 11 JT 271 : (2005) 3 PLJR 12 : (2005) 5 SCC 281 : (2005) 1 SCR 630

Criminal Procedure Code, 1973 (CrPC) — Section 389Penal Code, 1860 (IPC) — Section 120, 120B, 409Prevention of Corruption Act, 1988 — Section 13(1), 13(2)
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Supreme Court15 Apr 2005Dismissed

Zoroastrian Co-operative Housing Society Limited and Another Vs District Registrar Co-operative Societies (Urban) and Others

Supreme Court Of India · AIR 2005 SC 2306 : (2005) AIRSCW 2317 : (2005) 5 ALLMR 731 : (2005) 3 BomCR 514 : (2005) 125 CompCas 235 : (2005) 2 GLR 1530 : (2005) 4 JT 337 : (2005) 5 SCC 632 : (2005) 1 SCR 592 : (2005) 3 Supreme 428

Constitution of India, 1950 — Article 12, 14, 15, 19(1), 26Contract Act, 1872 — Section 11, 23Gujarat Co-operative Societies Act, 1961 — Section 161
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