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Supreme Court Of India judgments

59,847 judgments · page 1,351 of 2,993

Supreme Court28 Feb 2005Dismissed

Secretary to the Govt. and Another Vs M. Senthil Kumar

Supreme Court Of India · (2005) 105 FLR 70 : (2005) 2 JCR 1 : (2005) 2 JT 615 : (2005) 3 MLJ 143 : (2005) 3 SCC 451 : (2005) SCC(L&S) 424 : (2005) 2 SCR 436 : (2005) 2 SLJ 195 : (2005) 2 UPLBEC 1852

Constitution of India, 1950 — Article 16(2)
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Supreme Court28 Feb 2005Allowed

Netai Dutta Vs State of West Bengal

Supreme Court Of India · (2005) 1 ACR 975 : (2005) 2 ALT(Cri) 125 : (2005) CriLJ 1737 : (2005) 3 JT 46 : (2005) 2 SCC 659

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 107, 306
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Supreme Court28 Feb 2005Dismissed

Haryana State Coop. Land Development Bank Vs Neelam

Supreme Court Of India · AIR 2005 SC 1843 : (2005) 2 AWC 1245 Supp : (2005) 2 ESC 192 : (2005) 105 FLR 114 : (2005) 2 JCR 108 : (2005) 2 JT 600 : (2005) 1 LLJ 1153 : (2005) 5 SCC 91 : (2005) 2 SCR 424 : (2005) 2 SLJ 218 : (2005) 2 UJ 798 : (2005) 2 UPLBEC 2044

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1Constitution of India, 1950 — Article 137, 226, 32Limitation Act, 1963 — Section 10
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Supreme Court25 Feb 2005Disposed Of

Dhariwal Industries Ltd. and Another Vs M.S.S. Food Products

Supreme Court Of India · AIR 2005 SC 1999 : (2005) 2 ALLMR 22 : (2005) 4 ALT 5 : (2005) 3 AWC 2934 Supp : (2005) 2 BLJR 929 : (2005) 1 CGLJ 358 : (2005) 2 JLJ 304 : (2005) 2 JT 505 : (2005) 2 MLJ 139 : (2005) 30 PTC 233 : (2005) 3 SCC 63 : (2005) 2 UPLBEC 1111

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4, Order 41 Rule 27, Order 43 Rule 1Constitution of India, 1950 — Article 136Trade Marks Act, 1999 — Section 27, 39
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Supreme Court25 Feb 2005Dismissed

Kasturi Vs Iyyamperumal and Others

Supreme Court Of India · (2005) MPLJ 21

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(1), Order 1 Rule 10(2)Representation of the People Act, 1951 — Section 82Specific Relief Act, 1963 — Section 19
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Supreme Court24 Feb 2005Allowed

State of Punjab Vs Balwant Rai

Supreme Court Of India · (2005) 1 ACR 972 : (2005) CriLJ 1739 : (2005) 99 ECC 209 : (2005) 5 JT 530 : (2005) 2 LW(Cri) 566 : (2005) 3 SCC 164 : (2005) 3 SCR 408 : (2005) 1 UJ 753

Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 42, 50
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Supreme Court24 Feb 2005Allowed

Mangu Khan and Others Vs State of Rajasthan

Supreme Court Of India · (2005) 2 ACR 1126 : AIR 2005 SC 1912 : (2005) AIRSCW 1541 : (2005) 1 ALD(Cri) 733 : (2005) 2 CALLT 111 : (2005) CriLJ 1748 : (2005) 2 JT 575 : (2005) 2 LW(Cri) 492 : (2005) 2 RLW 286 : (2005) 10 SCC 374 : (2005) 2 SCR 368 : (2005) 2 Supreme 198 : (2005) 1

Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 304
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Supreme Court24 Feb 2005Allowed

Food Corporation of India and Others Vs Bhanu Lodh and Others

Supreme Court Of India · AIR 2005 SC 2775 : (2005) 2 AWC 1296 Supp : (2005) 2 CALLT 96 : (2005) 3 ESC 297 : (2005) 105 FLR 1058 : (2005) 2 JT 562 : (2005) 3 SCC 618 : (2005) SCC(L&S) 433 : (2005) 2 SCR 350 : (2005) 2 SLJ 198 : (2005) 2 UJ 783 : (2005) 2 UPLBEC 1842

Constitution of India, 1950 — Article 14Electricity (Supply) Act, 1948 — Section 78(1), 78AFood Corporation of India Staff Regulations, 1971 — Regulation 7(2)
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