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Supreme Court Of India judgments

59,847 judgments · page 1,347 of 2,993

Supreme Court30 Mar 2005Disposed Of

State of Karnataka and Another Vs Sangappa Dyavappa Biradar and Others

Supreme Court Of India · AIR 2005 SC 2204 : (2005) 3 ALD 52 : (2005) 5 ALLMR 495 : (2005) 2 AWC 1752 Supp : (2005) 4 JT 24 : (2005) 4 KarLJ 216 : (2005) 2 KLT 580 : (2005) 4 LW 549 : (2005) 3 MLJ 95 : (2005) 99 RD 223 : (2005) 2 RD 223 : (2005) 4 SCC 264 : (2005) 3 SCR 1197

Constitution of India, 1950 — Article 226, 299Land Acquisition Act, 1894 — Section 11, 11(1), 11(2), 11(4), 12(2)Land Acquisition Rules — Rule 10
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Supreme Court30 Mar 2005Dismissed

Tata Iron and Steel Co. Ltd. Vs State of Jharkhand and Others

Supreme Court Of India · AIR 2005 SC 2871 : (2005) AIRSCW 1781 : (2005) 2 BLJR 1168 : (2005) 99 ECC 689 : (2005) 2 JCR 235 : (2005) 3 JT 582 : (2005) 4 SCC 272 : (2005) 3 SCR 1207 : (2005) 140 STC 284 : (2005) 3 Supreme 199

Bihar Finance Act, 1981 — Section 2(e), 3, 3(9)(b), 7, 7(3), 7(3)(b), 12, 13, 13(1)(b), 13(2)(b), 14, 16, 22, 23Central Sales Tax Act, 1957 — Section 14Uttar Pradesh Trade Tax Act, 1948 — Section 4A, 4A(6)
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Supreme Court29 Mar 2005Allowed

New India Assurance Co. Ltd. Vs Charlie and Another

Supreme Court Of India · (2005) ACJ 1131 : AIR 2005 SC 2157 : (2005) AIRSCW 1801 : (2005) 5 ALLMR 486 : (2005) 3 AWC 2221 Supp : (2005) 2 BLJR 1148 : (2005) 3 GLR 2343 : (2005) 3 JCR 65 : (2005) 11 JT 264 : (2005) 3 KLT 227 : (2005) 3 MLJ 118 : (2005) 140 PLR 661 : (2005) 10 SCC

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Supreme Court29 Mar 2005Dismissed

Shree Subhlaxmi Fabrics Pvt. Ltd. Vs Chand Mal Baradia and Others

Supreme Court Of India · AIR 2005 SC 2161 : (2005) AIRSCW 1807 : (2005) 3 ALD 93 : (2005) 5 ALLMR 640 : (2005) 1 ARBLR 623 : (2005) 2 AWC 1420 Supp : (2005) 3 CHN 123 Supp : (2005) 124 CompCas 811 : (2005) 4 CompLJ 549 : (2005) 11 JT 155 : (2005) 10 SCC 704 : (2005) 2 SCR 1138 :

Arbitration and Conciliation Act, 1996 — Section 10, 11, 12, 13, 14Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1, 151, 20Contract Act, 1872 — Section 28
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Supreme Court29 Mar 2005Disposed Of

Hem Raj and Others Vs State of Haryana

Supreme Court Of India · (2005) 2 ACR 1336 : AIR 2005 SC 2110 : (2005) 1 ALD(Cri) 710 : (2005) CriLJ 2152 : (2005) 3 JT 600 : (2005) 2 OLR 482 : (2005) 10 SCC 614 : (2005) 2 SCR 1152 : (2005) 1 UJ 665

Criminal Procedure Code, 1973 (CrPC) — Section 173Penal Code, 1860 (IPC) — Section 300, 302, 34
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Supreme Court29 Mar 2005Dismissed

C.S. Krishnamurthy Vs State of Karnataka

Supreme Court Of India · (2005) 2 ACR 1328

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 5(1), 5(2)
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Supreme Court28 Mar 2005Dismissed

Bijender Singh Vs State of Haryana and Another

Supreme Court Of India · (2005) 2 ACR 1333 : AIR 2005 SC 2262 : (2005) 2 ALD(Cri) 53 : (2005) 2 BLJR 906 : (2005) 100 CLT 130 : (2005) CriLJ 2195 : (2005) 4 JT 1 : (2005) 2 KLT 743 : (2005) 3 SCC 685 : (2005) 2 SCR 1131 : (2005) 1 UJ 662

Evidence Act, 1872 — Section 35Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 1(3), 20, 64Penal Code, 1860 (IPC) — Section 201, 302, 364
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Supreme Court28 Mar 2005Partly Allowed

State of Rajasthan Vs Nav Bharat Construction Co. Nav Bharat Construction Co. thr. Partner Vs State of Rajasthan

Supreme Court Of India · AIR 2005 SC 2795 : (2005) AIRSCW 1691 : (2005) 3 ALD 58 : (2005) 5 ALLMR 606 : (2005) 1 ARBLR 495 : (2005) 3 AWC 2930 Supp : (2005) 2 BLJR 982 : (2005) 125 CompCas 1 : (2005) 3 JT 558 : (2005) 11 SCC 197 : (2005) 1 SCR 988 Supp : (2005) 3 Supreme 141 : (2

Arbitration Act, 1940 — Section 17, 29, 30, 30(1), 41Civil Procedure Code, 1908 (CPC) — Section 152, 34Constitution of India, 1950 — Article 136
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Supreme Court18 Mar 2005Allowed

State of Tamil Nadu Vs M. Krishnappan and Others

Supreme Court Of India · AIR 2005 SC 2168 : (2005) AIRSCW 1718 : (2005) 2 CTC 290 : (2005) 3 JT 490 : (2005) 2 KLT 349 : (2005) 2 LW 270 : (2005) 3 MLJ 31 : (2005) 4 SCC 53 : (2005) 3 SCR 1112 : (2005) 3 Supreme 75

Constitution of India, 1950 — Article 14, 19(1), 265, 301Rajasthan Motor Vehicles Taxation Act, 1951 — Section 4Tamil Nadu Motor Vehicles Taxation Act, 1974 — Section 2, 3, 3(1), 3(2), 3A
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Supreme Court18 Mar 2005Disposed Of

Smt. Claude-Lila Parulekar Vs Sakal Papers Pvt. Ltd. and Others

Supreme Court Of India · AIR 2005 SC 4074 : (2005) AIRSCW 1892 : (2005) 2 BC 542 : (2006) 3 BomCR 429 : (2005) 124 CompCas 685 : (2005) 4 CompLJ 193 : (2006) 1 CTLJ 465 : (2005) 3 JT 523 : (2005) 11 SCC 73 : (2005) 59 SCL 414 : (2005) 2 SCR 1063 : (2005) 3 Supreme 46 : (2005) 2 U

Civil Procedure Code, 1908 (CPC) — Section 100, 9Companies Act, 1956 — Section 10, 100, 101, 102, 103, 108Sales of Goods Act, 1930 — Section 10(1), 11, 32, 9(1)
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Supreme Court17 Mar 2005Dismissed

Gujarat Ambuja Cements Ltd. and Another Vs Union of India (UOI) and Another

Supreme Court Of India · AIR 2005 SC 3020 : (2005) 4 CompLJ 440 : (2005) 194 CTR 428 : (2005) 99 ECC 377 : (2005) 182 ELT 33 : (2005) 274 ITR 194 : (2005) 3 JT 389 Supp : (2005) 4 SCC 214 : (2005) 2 SCR 1038 : (2006) 3 STR 608 : (2005) 1 UJ 738

Constitution of India, 1950 — Article 14, 246(1)Finance Act, 1994 — Section 64(3), 65, 65(28), 65(41), 65(5)Finance Act, 1997 — Section 68(1A), 84
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Supreme Court17 Mar 2005Disposed Of

Bank of Baroda Vs Ghemarbhai Harjibhai Rabari

Supreme Court Of India · AIR 2005 SC 2799 : (2005) 5 ALLMR 492 : (2005) 105 FLR 383 : (2005) 3 JCR 62 : (2005) 3 JT 312 : (2005) 2 LLJ 475 : (2005) 10 SCC 792 : (2005) SCC(L&S) 963 : (2005) 2 UJ 1020 : (2005) 2 UPLBEC 1671

Industrial Disputes Act, 1947 — Section 25A, 25G, 25H
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Supreme Court17 Mar 2005Dismissed

Onkar Nath Misra Vs State of Haryana and Another

Supreme Court Of India · AIR 2005 SC 2783 : (2005) AIRSCW 1703 : (2005) 5 ALLMR 470 : (2005) 4 ALT 12 : (2005) 105 FLR 351 : (2005) 3 JT 433 : (2005) 2 LLJ 541 : (2005) 3 SCC 736 : (2005) SCC(L&S) 445 : (2005) 2 Supreme 632 : (2005) 2 UPLBEC 1679

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Supreme Court17 Mar 2005Disposed Of

Lal Singh Ram Singh Rajput Vs The Assistant Executive Engineer

Supreme Court Of India · AIR 2005 SC 2175 : (2005) 4 ALT 11 : (2005) 2 ESC 238 : (2005) 105 FLR 376 : (2005) 3 JT 461 Supp : (2005) 4 KarLJ 460 : (2005) 2 LLJ 256 : (2005) 2 PLJR 174 : (2005) 11 SCC 204 : (2005) SCC(L&S) 868 : (2005) 2 UPLBEC 1539

Industrial Disputes Act, 1947 — Section 25F
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Supreme Court17 Mar 2005Allowed

Mediquip Systems Pvt. Ltd. Vs Proxima Medical System GMBH

Supreme Court Of India · AIR 2005 SC 4175 : (2005) AIRSCW 5324 : (2005) 2 BC 366 : (2005) 3 CHN 56 Supp : (2005) 124 CompCas 473 : (2005) 4 CompLJ 6 : (2005) 2 CTC 392 : (2005) 3 JT 380 : (2005) 4 LW 475 : (2005) 7 SCC 42 : (2005) 59 SCL 255 : (2005) 2 SCR 1015 : (2005) 3 Supreme

Companies Act, 1956 — Section 433, 433(1), 434, 434(1)
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