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Supreme Court Of India judgments

59,847 judgments · page 1,352 of 2,993

Supreme Court23 Feb 2005Disposed Of

Govt. of A.P. and Another Vs J.B. Educational Society and Another etc.

Supreme Court Of India · AIR 2005 SC 2014 : (2005) 2 ALD 69 : (2005) 3 CTC 555 : (2005) 2 ESC 184 : (2005) 2 JT 521 : (2005) 2 KLT 154 : (2005) 3 LW 31 : (2005) 3 SCC 212 : (2005) 2 SCR 302 : (2005) 2 UPLBEC 1647

All India Council for Technical Education (Grant of Approval for Starting New Technical Institutions, Introduction of Courses or Programmes and Approval of Intake Capacity of Seats for the Courses or Programmes) Regulations, 1994 — Regulation 9,
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Supreme Court23 Feb 2005Allowed

State Bank of Patiala Vs Phoolpati

Supreme Court Of India · AIR 2005 SC 1918 : (2005) AIRSCW 1549 : (2005) 5 ALLMR 466 : (2005) 2 AWC 1243 Supp : (2005) 2 ESC 213 : (2005) 105 FLR 59 : (2005) 2 JCR 106 : (2005) 2 LLJ 473 : (2005) 3 LW 556 : (2005) 3 SCC 88 : (2005) SCC(L&S) 340 : (2005) 3 SCR 345 : (2005) 2 SLJ 23

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Supreme Court23 Feb 2005Dismissed

Ram Swarup Vs Mohd. Javed Razack and Another

Supreme Court Of India · (2005) 1 ACR 971 : AIR 2005 SC 2005 : (2005) AIRSCW 1114 : (2005) CriLJ 1725 : (2005) 11 JT 196 : (2005) 10 SCC 393 : (2005) 2 Supreme 254

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 199, 482Penal Code, 1860 (IPC) — Section 499, 503
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Supreme Court23 Feb 2005Dismissed

State of Rajasthan Vs Gurmail Singh

Supreme Court Of India · (2005) 2 ACR 1133 : (2005) CriLJ 1746 : (2005) 99 ECC 151 : (2005) 121 ECR 146 : (2005) 1 JKJ 39 : (2005) 2 JT 574 : (2005) 2 OLR 466 : (2005) 3 SCC 59 : (2005) 2 UJ 860

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 8
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Supreme Court22 Feb 2005Allowed

Balkar Singh Vs Jagdish Kumar and Others etc.

Supreme Court Of India · (2005) 1 ACR 998 : (2005) CriLJ 1712 : (2005) 2 JT 556 : (2005) 3 SCC 186 : (2005) 2 UJ 808

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 321, 482Penal Code, 1860 (IPC) — Section 186, 353, 382, 506
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Supreme Court22 Feb 2005

S and S. Enterprise Vs Designated Authority and Others

Supreme Court Of India · (2005) 2 ALT 24 : (2005) 99 ECC 7 : (2005) 181 ELT 375 : (2005) 3 JT 457 : (2005) 3 SCC 337 : (2005) 2 SCR 255

Customs Tariff (Identification, Assessment and Collection of Anti-dumping Duty on Dumped Articles and for Determination of Injury) Rules, 1995 — Rule 5Customs Tariff Act, 1975 — Section 14, 9A
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Supreme Court22 Feb 2005Allowed

U.P. Parents Association and Others Vs S.K. Bhargava and Others etc. etc.

Supreme Court Of India · AIR 2005 SC 1952 : (2005) 5 ALLMR 957 : (2005) 3 ALT 17 : (2005) 2 ALT 17 : (2005) 2 AWC 1124 Supp : (2005) 10 JT 220 : (2005) 2 MLJ 110 : (2005) 1 RD 755 : (2005) 98 RD 753 : (2005) 3 SCC 444

Land Acquisition (Amendment) Act, 1984 — Section 48(1)Land Acquisition Act, 1894 — Section 4, 48, 6
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Supreme Court22 Feb 2005Partly Allowed

Kishan Lal Vs State of M.P. and Others

Supreme Court Of India · (2005) 2 ALLMR 18 : (2005) 2 ALT 32 : (2005) 2 AWC 1294 Supp : (2005) 3 SCC 632 : (2005) 2 UJ 804

Constitution of India, 1950 — Article 252Urban Land (Ceiling and Regulation) Act, 1976 — Section 10(3), 3, 3(4), 33
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