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Supreme Court Of India judgments

59,847 judgments · page 1,350 of 2,993

Supreme Court04 Mar 2005Dismissed

Devalsab (Dead) by Lrs. Vs Ibrahimsab F. Karajagi and Another

Supreme Court Of India · AIR 2005 SC 1940 : (2005) 4 ALD 57 : (2005) 5 ALLMR 549 : (2005) 2 ALT 1 : (2005) 3 ALT 1 : (2005) 3 CHN 51 Supp : (2005) 2 CTC 227 : (2005) 1 CTLJ 339 : (2005) 2 JCR 103 : (2005) 3 JT 40 : (2005) 3 KarLJ 329 : (2006) 3 LW 617 : (2005) 2 MLJ 112 : (2005)

Specific Relief Act, 1963 — Section 20
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Supreme Court04 Mar 2005

Madhya Pradesh Electricity Board Vs Jagdish Chandra Sharma

Supreme Court Of India · AIR 2005 SC 1924 : (2005) AIRSCW 1352 : (2005) 105 FLR 155 : (2005) 2 JLJ 369 : (2005) 3 JT 102 : (2005) 2 KLT 147 : (2005) 2 LLJ 156 : (2005) 3 SCC 401 : (2005) SCC(L&S) 417 : (2005) 2 SCR 559 : (2005) 2 SLJ 325 : (2005) 2 Supreme 497 : (2005) 2 UPLBEC 1

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 11AMadhya Pradesh Industrial Relations Act, 1960 — Section 107A
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Supreme Court04 Mar 2005Disposed Of

Ravi Kumar Vs State of Punjab

Supreme Court Of India · (2005) 1 ACR 1082 : AIR 2005 SC 1929 : (2005) AIRSCW 1359 : (2005) CriLJ 1742 : (2005) 3 JT 62 : (2005) 2 LW(Cri) 815 : (2005) 9 SCC 315 : (2005) 2 SCR 548 : (2005) 2 Supreme 402 : (2005) 1 UJ 558

Criminal Procedure Code, 1973 (CrPC) — Section 157Evidence Act, 1872 — Section 145, 161Penal Code, 1860 (IPC) — Section 300, 302, 304
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Supreme Court03 Mar 2005Dismissed

Ramesh and Others Vs State of Tamil Nadu

Supreme Court Of India · (2005) 1 ACR 1077 : AIR 2005 SC 1989 : (2005) AIRSCW 1319 : (2005) CriLJ 1732 : (2005) 1 DMC 554 : (2005) 3 JT 90 : (2005) 2 LW(Cri) 807 : (2005) 3 SCC 507 : (2005) 2 SCR 493 : (2005) 2 Supreme 381 : (2005) 2 UJ 885

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 468(1), 468(2), 473, 482Dowry Prohibition Act, 1961 — Section 3, 4
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Supreme Court03 Mar 2005Disposed Of

Rekha Mukherjee Vs Ashis Kumar Das and Others

Supreme Court Of India · AIR 2005 SC 1944 : (2005) AIRSCW 1381 : (2005) 3 AWC 2920 Supp : (2005) 2 CHN 148 Supp : (2005) 2 JCR 319 : (2005) 3 JT 68 : (2004) 2 LW 380 : (2005) 2 MLJ 147 : (2005) 3 SCC 427 : (2005) 2 SCR 473 : (2005) 2 Supreme 437 : (2005) 1 UJ 723

Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 95, Order 21 Rule 97Income Tax Act, 1961 — Section 280ALimitation Act, 1963 — Article 136
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Supreme Court03 Mar 2005Allowed

V. Subramani and Another Vs State of Tamil Nadu

Supreme Court Of India · (2005) 1 ACR 1088 : AIR 2005 SC 1983 : (2005) AIRSCW 1311 : (2005) CriLJ 1727 : (2005) 1 JKJ 25 : (2005) 3 JT 82 : (2005) 10 SCC 358 : (2005) 3 SCR 536 : (2005) 2 Supreme 413 : (2005) 2 UJ 1004

Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 100, 101, 102, 103, 104
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Supreme Court03 Mar 2005Dismissed

Karnataka State Road Transport Corporation and Another Vs S.G. Kotturappa and Another

Supreme Court Of India · AIR 2005 SC 1933 : (2005) 2 AWC 1064 Supp : (2005) 3 ESC 311 : (2005) 105 FLR 274 : (2005) 3 JCR 21 : (2005) 3 JT 20 : (2005) 3 KarLJ 42 : (2005) 2 LLJ 161 : (2005) 3 SCC 409 : (2005) SCC(L&S) 484 : (2005) 2 SCR 516 : (2005) 2 SLJ 208 : (2005) 2 UPLBEC 16

Constitution of India, 1950 — Article 14, 16, 311, 311(2)Industrial Disputes Act, 1947 — Section 2, 25B, 25FKarnataka State Road Transport Corporation (Cadre and Recruitment) Regulations, 1982 — Regulation 10, 10(5)
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Supreme Court03 Mar 2005Dismissed

Sushanta Tagore and Others Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2005 SC 1975 : (2005) 4 ALT 16 : (2005) 2 CHN 183 Supp : (2005) 3 JT 48 : (2005) 3 SCC 16 : (2005) 3 SCR 502 : (2005) 2 UPLBEC 1615

Constitution of India, 1950 — Article 12, 21, 51AWest Bengal Estates Acquisition Act, 1953 — Section 4, 5A, 5B, 6, 6(32)West Bengal Town and Country (Planning and Development) Act, 1979 — Section 37
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Supreme Court03 Mar 2005Allowed

Balbir Singh, etc. Vs State of Punjab, etc.

Supreme Court Of India · (2005) 1 ACR 967 : (2005) 3 ALT(Cri) 30 : (2005) 3 JT 7 : (2005) 9 SCC 299 : (2005) 1 UJ 570

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304, 326, 34
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Supreme Court01 Mar 2005Disposed Of

Commissioner of Central Excise, Nagpur Vs Simplex Mills Co. Ltd.

Supreme Court Of India · AIR 2005 SC 4061 : (2005) 99 ECC 161 : (2005) 181 ELT 345 : (2005) 3 JT 1 : (2005) 3 SCC 51 : (2005) 2 SCR 441 : (2005) 140 STC 125

Central Excise Tariff Act, 1985 — Section 2Central Excises and Salt Act, 1944 — Section 37BInterpretation Rules — Rule 1, 3
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Supreme Court01 Mar 2005Dismissed

Harbans Kaur and Another Vs State of Haryana

Supreme Court Of India · (2005) 1 ACR 964 : AIR 2005 SC 2989 : (2005) 2 ALD(Cri) 330 : (2005) CriLJ 2199 : (2005) 3 JT 233 : (2005) 2 LW(Cri) 561 : (2005) 9 SCC 195 : (2005) 2 SCR 450 : (2005) 1 UJ 671

Penal Code, 1860 (IPC) — Section 302, 304, 323, 325, 326
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