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Supreme Court Of India judgments

59,847 judgments · page 1,349 of 2,993

Supreme Court11 Mar 2005Allowed

Shanmughasundaram and Others Vs Diravia Nadar (Dead) by Lrs. and Another

Supreme Court Of India · AIR 2005 SC 1836 : (2005) AIRSCW 1426 : (2005) 1 ARBLR 401 : (2005) 3 AWC 2942 Supp : (2005) 2 CTC 148 : (2005) 3 JT 186 : (2005) 141 PLR 670 : (2005) 10 SCC 728 : (2005) 2 SCR 649 : (2005) 2 Supreme 578 : (2005) 1 UJ 552

Arbitration Act, 1940 — Section 20, 30Civil Procedure Code, 1908 (CPC) — Section 11Specific Relief Act, 1963 — Section 12
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Supreme Court11 Mar 2005Dismissed

Iqbal Singh Marwah and Another Vs Meenakshi Marwah and Another

Supreme Court Of India · (2005) 2 ACR 1379 : AIR 2005 SC 2119 : (2005) 1 ALD(Cri) 717 : (2006) 1 ALT(Cri) 9 : (2005) CriLJ 2161 : (2005) 118 DLT 329 : (2005) 3 JT 195 : (2005) 2 LW(Cri) 629 : (2005) 3 MhLj 530 : (2005) 2 OLR 102 : (2005) 4 SCC 370 : (2005) 2 SCR 708 : (2005) 1 UJ

Criminal Procedure Code, 1973 (CrPC) — Section 190, 195, 195, 195(1), 195(1)Penal Code, 1860 (IPC) — Section 120B, 172, 173, 174, 175
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Supreme Court11 Mar 2005Allowed

S.K. Bhatt Vs State of U.P. and Others

Supreme Court Of India · (2005) 1 ACR 1087 : (2005) 2 ALD(Cri) 45 : (2005) CriLJ 1747 : (2005) 6 JT 58 : (2005) 3 SCC 634

Criminal Procedure Code, 1973 (CrPC) — Section 190(1), 397(2)
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Supreme Court11 Mar 2005Allowed

Raj Kumar Yadav Vs Samir Kumar Mahaseth and Others

Supreme Court Of India · (2005) 3 ALD 1 : (2005) 2 AWC 1018 Supp : (2005) 1 BLJR 758 : (2005) 3 JCR 57 : (2005) 11 JT 177 : (2005) 3 SCC 601 : (2005) 2 SCR 670

Constitution of India, 1950 — Article 225, 329General Clauses Act, 1897 — Section 10Patna High Court Rules, 1916 — Rule 6, 7
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Supreme Court11 Mar 2005Disposed Of

Charanjit Lal Mehra and Others Vs Smt. Kamal Saroj Mahajan and Another

Supreme Court Of India · AIR 2005 SC 2765 : (2005) 2 AWC 1014 Supp : (2005) 3 CHN 25 Supp : (2005) 2 CTC 235 : (2005) 118 DLT 396 : (2005) 3 JCR 28 : (2005) 3 JT 213 : (2006) 1 LW 283 : (2005) 11 SCC 279 : (2005) 2 SCR 661

Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6Delhi Rent Control Act, 1958 — Section 6A, 8Transfer of Property Act, 1882 — Section 106
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Supreme Court11 Mar 2005Dismissed

Vithalbhai Pvt. Ltd. Vs Union Bank of India

Supreme Court Of India · AIR 2005 SC 1891 : (2005) AIRSCW 1509 : (2005) 3 ALD 6 : (2005) 1 ARC 887 : (2005) 2 AWC 1023 Supp : (2005) 2 BLJR 937 : (2005) 2 CHN 137 Supp : (2005) 100 CLT 297 : (2005) 2 CTC 582 : (2005) 3 JT 278 : (2005) 2 KLT 491 : (2006) 1 LW 11 : (2005) 2 MLJ 185

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 80, 9Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3)Limitation Act, 1963 — Section 3
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Supreme Court11 Mar 2005Dismissed

Bolin Chetia Vs Jogadish Bhuyan and Others

Supreme Court Of India · AIR 2005 SC 1872 : (2005) 3 JT 267 : (2005) 6 SCC 81 : (2005) 2 SCR 692 : (2005) 1 UJ 499

Bombay High Court Rules — Rule 965, 966, 966ACentral Excises and Salt Act, 1944 — Section 35LCivil Procedure Code, 1908 (CPC) — Order 41 Rule 11, Order 41 Rule 11(1)
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Supreme Court11 Mar 2005Allowed

Shahaji Vs Executive Engineer, P.W.D.

Supreme Court Of India · (2005) 5 ALLMR 802 : (2007) 115 FLR 675 : (2005) 3 LLJ 522 : (2005) 12 SCC 141 : (2006) SCC(L&S) 644

Industrial Disputes Act, 1947 — Section 10, 12
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Supreme Court10 Mar 2005Dismissed

Savitaben Somabhai Bhatiya Vs State of Gujarat and Others

Supreme Court Of India · (2005) 1 ACR 1094 : AIR 2005 SC 1809 : (2005) AIRSCW 1601 : (2005) 1 ALD(Cri) 691 : (2005) 3 ALT(Cri) 79 : (2005) 1 BLJR 827 : (2005) CriLJ 2141 : (2005) 2 CTC 141 : (2005) 1 DMC 503 : (2005) 2 GLR 1378 : (2005) 3 JT 164 : (2005) 2 KLT 65 : (2005) 140 PLR

Constitution of India, 1950 — Article 15(3), 39Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 127Penal Code, 1860 (IPC) — Section 494
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Supreme Court10 Mar 2005Dismissed

Sheikh Meheboob @ Hetak and Others Vs State of Maharashtra

Supreme Court Of India · (2005) 1 ACR 1099 : AIR 2005 SC 1805 : (2005) AIRSCW 1595 : (2005) 2 ALD(Cri) 47 : (2005) CriLJ 2136 : (2005) 3 JT 137 : (2005) 10 SCC 387 : (2005) 2 SCR 628 : (2005) 2 Supreme 458 : (2005) 1 UJ 565

Penal Code, 1860 (IPC) — Section 302, 34
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Supreme Court09 Mar 2005Allowed

Calcutta Municipal Corporation and Others Vs Shrey Mercantile Pvt. Ltd. and Others Calcutta Municipal Corporation and Others Vs Avenue Properties (P) Ltd. and Another

Supreme Court Of India · AIR 2005 SC 1879 : (2005) 2 CHN 120 Supp : (2005) 100 CLT 235 : (2005) 3 JT 143 : (2005) 4 SCC 245 : (2005) 2 SCR 584 : (2005) 2 UPLBEC 1941

Calcutta Municipal Corporation (Amendment) Act, 1988 — Section 126, 127, 127(3), 127(4), 170Constitution of India, 1950 — Article 14, 19(1), 19(5), 19(6), 246Essential Commodities Act, 1955 — Section 3
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Supreme Court09 Mar 2005Allowed

Ram Dayal Rai Vs Jharkhand State Electricity Board and Others

Supreme Court Of India · AIR 2005 SC 1920 : (2005) AIRSCW 1341 : (2005) 4 ALT 15 : (2005) 2 BLJR 918 : (2005) 105 FLR 160 : (2006) 1 JCR 240 : (2005) 3 JT 130 : (2005) 2 LLJ 690 : (2005) 3 SCC 501 : (2005) SCC(L&S) 427 : (2005) 2 SCR 576 : (2005) 2 SLJ 481 : (2005) 3 Supreme 23 :

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Supreme Court09 Mar 2005Disposed Of

K. Venkatachala Bhat and Another Vs Krishna Nayak (D) by Lrs. and Others

Supreme Court Of India · (2005) 2 AWC 1012 Supp : (2005) 1 BLJR 821 : (2005) 2 CHN 195 Supp : (2005) 2 CTC 232 : (2005) 3 JCR 14 : (2005) 3 JT 161 : (2005) 141 PLR 668 : (2005) 4 SCC 117 : (2005) 3 SCR 623 : (2005) 2 UC 1051 : (2005) 1 UJ 535

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 141Constitution of India, 1950 — Article 226
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Supreme Court09 Mar 2005Allowed

Sahakari Khand Udyog Mandal Ltd. Vs Commissioner of Central Excise and Customs

Supreme Court Of India · AIR 2005 SC 1897 : (2005) AIRSCW 1518 : (2005) 99 ECC 257 : (2005) 181 ELT 328 : (2005) 3 JT 296 : (2005) 4 MLJ 13 : (2005) 3 SCC 738 : (2005) 2 SCR 606 : (2005) 3 Supreme 460

Central Excise Rules, 1944 — Rule 8(1)Central Excises and Salt Act, 1944 — Section 11B, 11B(2)Constitution of India, 1950 — Article 226, 299, 38, 39
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Supreme Court09 Mar 2005Allowed

Gayatri Devi and Others Vs Shashi Pal Singh

Supreme Court Of India · AIR 2005 SC 2342 : (2005) 3 ALD 40 : (2005) 2 AWC 1072 Supp : (2005) 2 BLJR 915 : (2005) 3 CHN 160 Supp : (2005) 2 CTC 157 : (2005) 118 DLT 108 : (2005) 3 JT 170 : (2005) 5 SCC 527 : (2005) 2 UC 954 : (2005) 1 UJ 695

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 115Delhi Rent Control Act, 1958 — Section 14(1), 25
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Supreme Court09 Mar 2005Allowed

Chief Engineer (Construction) Vs Keshava Rao (D) by LRs.

Supreme Court Of India · (2005) 4 ALT 10 : (2005) 2 ESC 243 : (2005) 105 FLR 378 : (2005) 3 JCR 96 : (2005) 3 JT 451 Supp : (2005) 2 LLJ 479 : (2005) 11 SCC 229 : (2005) SCC(L&S) 872 : (2005) 2 UPLBEC 1675

Industrial Disputes Act, 1947 — Section 25B, 25F
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