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Supreme Court Of India judgments

59,847 judgments · page 1,344 of 2,993

Supreme Court15 Apr 2005Dismissed

Dattu Shamrao Valake and Another Vs State of Maharashtra

Supreme Court Of India · (2005) 2 ACR 1823 : AIR 2005 SC 2331 : (2005) 2 ALT(Cri) 234 : (2005) 3 CALLT 105 : (2005) CriLJ 2555 : (2005) 4 JT 307 : (2005) 11 SCC 261 : (2005) 3 SCR 635

Arms Act, 1959 — Section 25(1), 30Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 300, 302, 304, 307, 324
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Supreme Court13 Apr 2005Allowed

State of Rajasthan Vs Biram Lal

Supreme Court Of India · (2005) 2 ACR 1817 : AIR 2005 SC 2327 : (2005) AIRSCW 2270 : (2005) 5 ALT 8 : (2005) 2 ALT(Cri) 106 : (2005) CriLJ 2561 : (2005) 5 JT 475 : (2005) 3 PLJR 8 : (2005) 10 SCC 714 : (2005) 1 SCR 580 : (2005) 3 Supreme 423 : (2005) 1 UJ 734

Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 376, 450
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Supreme Court13 Apr 2005Allowed

Swamy Atmananda and Others Vs Sri Ramakrishna Tapovanam and Others

Supreme Court Of India · AIR 2005 SC 2392 : (2005) AIRSCW 3179 : (2005) 3 ALT 49 : (2005) 2 ESC 272 : (2005) 4 JT 472 : (2005) 4 LW 328 : (2005) 3 MLJ 65 : (2005) 10 SCC 51 : (2005) 1 SCR 556 : (2005) 3 Supreme 396 : (2005) 2 UPLBEC 2070

Arbitration Act, 1940 — Section 33Civil Procedure Code, 1908 (CPC) — Order 31 Rule 2, 11Tamil Nadu Recognised Private Schools (Regulation) Act, 1973 — Section 4, 5, 53, 53A
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Supreme Court13 Apr 2005Allowed

Umabai and Another Vs Nilkanth Dhondiba Chavan (Dead) by Lrs. and Another

Supreme Court Of India · (2005) 3 AWC 2948 Supp : (2005) 4 CHN 24 Supp : (2005) 4 CTC 55 : (2005) 4 JT 292 : (2005) 4 LW 438 : (2005) 4 MhLj 306 : (2005) 4 MLJ 24 : (2005) 141 PLR 341 : (2005) 99 RD 338 : (2005) 2 RD 338 : (2005) 6 SCC 243 : (2005) 1 SCR 521

Civil Procedure Code, 1908 (CPC) — Section 100Maharashtra Debt Relief Act, 1975 — Section 4, 7Specific Relief Act, 1963 — Section 16
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Supreme Court13 Apr 2005Disposed Of

Amit Kumar Shaw and Another Vs Farida Khatoon and Another

Supreme Court Of India · AIR 2005 SC 2209 : (2005) 4 ALD 98 : (2005) 5 ALLMR 458 : (2005) 4 ALT 18 : (2005) 2 AWC 1348 Supp : (2005) 2 BLJR 1273 : (2005) 5 BomCR 690 : (2005) 3 CHN 83 Supp : (2005) 4 CTC 47 : (2005) 5 JT 20 : (2005) 2 KLT 806 : (2005) 3 LW 728 : (2005) 3 MhLj 330

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Limitation Act, 1877 — Section 22Transfer of Property Act, 1882 — Section 52
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Supreme Court13 Apr 2005Allowed

Swamy Atmananda Vs Swami Bodhananda and Others

Supreme Court Of India · AIR 2005 SC 2227 : (2005) AIRSCW 2171 : (2005) 5 ALLMR 535 : (2005) 2 AWC 1355(1) Supp : (2005) 100 CLT 439 : (2005) 3 CTC 143 : (2005) 2 JCR 248 : (2005) 11 JT 379 : (2005) 4 LW 346 : (2005) 99 RD 232 : (2005) 2 RD 232 : (2005) 3 SCC 734 : (2005) 1 SCR 5

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Supreme Court13 Apr 2005Dismissed

Khursheed Vs State of Haryana

Supreme Court Of India · AIR 2005 SC 2326 : (2005) 2 ALT(Cri) 161 : (2005) 100 CLT 136 : (2005) CriLJ 2564 : (2005) 5 JT 571 : (2005) 3 SCC 763

Punjab Prohibition of Cow Slaughter Act, 1955 — Section 8
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Supreme Court13 Apr 2005Dismissed

State of Kerala and Others Vs V. Baby

Supreme Court Of India · (2005) 2 ACR 1462 : AIR 2005 SC 3010 : (2005) AIRSCW 2277 : (2005) 4 ALT 22 : (2005) 2 ALT(Cri) 230 : (2005) CriLJ 2565 : (2005) 5 JT 256 : (2005) 11 SCC 270 : (2005) 3 Supreme 421

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Supreme Court13 Apr 2005Allowed

Viluben Jhalejar Contractor (D) by LRs. Vs State of Gujarat

Supreme Court Of India · AIR 2005 SC 2214 : (2005) 5 ALLMR 449 : (2005) 3 ALT 39 : (2005) 2 AWC 1355 Supp : (2005) 5 BomCR 331 : (2005) 4 CTC 71 : (2005) 3 GLR 2074 : (2005) 4 JT 282 : (2006) 1 LW 189 : (2005) 4 SCC 789 : (2005) 1 SCR 542 : (2005) 1 UJ 716 : (2005) 2 UPLBEC 2092

Land Acquisition Act, 1894 — Section 11, 18, 23, 23(1), 23(2)
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Supreme Court13 Apr 2005Allowed

K.R. Soorachari Vs State of Karnataka

Supreme Court Of India · (2005) 2 ACR 1459 : AIR 2005 SC 2674 : (2005) 4 ALT 21 : (2005) 2 ALT(Cri) 231 : (2005) CriLJ 3082 : (2005) 1 DMC 850 : (2005) 3 JCR 89 : (2005) 5 JT 252 : (2005) 4 KarLJ 444 : (2005) 3 PLJR 14 : (2005) 11 SCC 214

Dowry Prohibition Act, 1961 — Section 3, 4, 6Penal Code, 1860 (IPC) — Section 201, 302, 307, 34, 498A
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Supreme Court12 Apr 2005Disposed Of

Indore Development Authority Vs Shrikrishna Oil Mills and Others

Supreme Court Of India · AIR 2005 SC 2231 : (2005) 3 JLJ 150 : (2005) 4 JT 249 : (2005) 4 MPHT 484 : (2005) 4 SCC 404 : (2005) 3 SCR 480

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4, 6, 9Madhya Pradesh Nagar Tatha Gram Nivesh Adhiniyam, 1973 — Section 50, 50(3), 50(4), 50(7), 51
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Supreme Court12 Apr 2005Allowed

State of Rajasthan Vs Ram Chandra

Supreme Court Of India · (2005) 2 ACR 1440 : AIR 2005 SC 2221 : (2005) AIRSCW 2123 : (2006) 1 CALLT 20 : (2006) 1 CGLJ 44 : (2005) CriLJ 2201 : (2005) 100 ECC 83 : (2005) 4 JT 390 : (2005) 3 KLT 601 : (2005) 2 RLW 224 : (2005) 5 SCC 151 : (2005) 1 SCR 496 : (2005) 3 Supreme 302 :

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 41, 41(1), 41(2), 42
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Supreme Court12 Apr 2005Disposed Of

Commissioner of Central Excise, Trichy Vs Grasim Industries Ltd.

Supreme Court Of India · AIR 2005 SC 4101 : (2005) 99 ECC 713 : (2005) 183 ELT 123 : (2005) 4 JT 270 : (2005) 4 SCC 194 : (2005) 3 SCR 466

Central Excise Rules, 1944 — Rule 173QCentral Excises and Salt Act, 1944 — Section 5A(1)Medicinal and Toilet Preparations (Excise Duties) Act, 1955 — Section 2
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Supreme Court12 Apr 2005Dismissed

State of U.P. Vs Sunder Singh and Others

Supreme Court Of India · (2005) 2 ACR 1284 : AIR 2005 SC 2238 : (2005) AIRSCW 2033 : (2005) 2 ALT(Cri) 229 : (2005) CriLJ 2186 : (2005) 2 JCR 248(1) : (2005) 11 JT 175 : (2005) 3 PLJR 104 : (2005) 3 SCC 735 : (2005) 3 Supreme 359

Penal Code, 1860 (IPC) — Section 148, 149, 302, 324
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Supreme Court11 Apr 2005Allowed

Achal Misra Vs Rama Shanker Singh and Others

Supreme Court Of India · (2005) 1 ARC 877 : (2005) 2 AWC 1585 Supp : (2005) 4 CHN 124 Supp : (2005) 4 JT 236 : (2005) 141 PLR 356 : (2005) 5 SCC 531 : (2000) 6 SCC 694 : (2005) 3 SCR 439

Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1A, 105(1), 105(2), 97Constitution of India, 1950 — Article 226, 227Transfer of Property Act, 1882 — Section 109
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Supreme Court11 Apr 2005Dismissed

M.P. State Textiles Corpn. Ltd. Vs Mehendra and Others

Supreme Court Of India · AIR 2005 SC 2242 : (2005) AIRSCW 2086 : (2005) 2 AWC 1512 Supp : (2005) 105 FLR 607 : (2005) 3 JCR 69 : (2005) 4 JT 324 : (2005) 2 LLJ 560 : (2005) 4 MLJ 81 : (2005) 10 SCC 675 : (2005) 3 Supreme 295 : (2005) 1 UJ 623

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Supreme Court11 Apr 2005Allowed

Sona Bala Bora and Others Vs Jyotirindra Bhatacharjee

Supreme Court Of India · (2005) 5 ALLMR 1128 : (2005) 2 AWC 1593 Supp : (2005) 3 CHN 114 Supp : (2005) 100 CLT 147 : (2005) 1 CTLJ 345 : (2005) 4 JT 418 : (2005) 4 SCC 501 : (2005) 3 SCR 454 : (2005) 1 UJ 626

Contract Act, 1872 — Section 11, 12Criminal Procedure Code, 1973 (CrPC) — Section 107
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Supreme Court11 Apr 2005Disposed Of

Nityanand Rai Vs State of Bihar and Another

Supreme Court Of India · (2005) 2 ACR 1280 : AIR 2005 SC 2239 : (2005) AIRSCW 2034 : (2005) 2 ALD(Cri) 20 : (2005) 4 ALT 21 : (2005) 2 ALT(Cri) 111 : (2005) 2 BLJR 1182 : (2005) CriLJ 2187 : (2005) 4 JT 368 : (2005) 2 PLJR 267 : (2005) 2 RLW 237 : (2005) 4 SCC 178 : (2005) 3 Supr

Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 120, 302, 307
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