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Supreme Court Of India judgments

59,847 judgments · page 1,354 of 2,993

Supreme Court16 Feb 2005Dismissed

Suresh Vs Mahadevappa Shivappa Danannava and Another

Supreme Court Of India · (2005) 1 ACR 1010 : AIR 2005 SC 1047 : (2005) AIRSCW 989 : (2005) 1 ALD 549 : (2005) 1 ALD(Cri) 549 : (2005) 100 CLT 83 : (2005) 1 CTC 600 : (2005) 2 JT 462 : (2005) 1 LW(Cri) 218 : (2005) 3 SCC 670 : (2005) 3 SCR 131 : (2005) 2 Supreme 59

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 190, 190(1), 200, 401Penal Code, 1860 (IPC) — Section 196, 209, 386, 403, 406
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Supreme Court14 Feb 2005Dismissed

Commissioner of Customs, Mumbai Vs Bureau Veritas and Others

Supreme Court Of India · (2005) 98 ECC 834 : (2005) 181 ELT 3 : (2005) 2 JT 348 : (2005) 3 SCC 265 : (2005) 2 SCR 118

Customs Act, 1962 — Section 111, 112, 113, 130E, 14(1)Customs Valuation (Determination of Price of Imported Goods) Rules, 1988 — Rule 3, 4, 4(1), 4(2), 5
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Supreme Court14 Feb 2005Dismissed

Oswal Agro Furane Ltd. and Another Vs Oswal Agro Furane Workers Union and Others

Supreme Court Of India · (2005) 104 FLR 992 : (2005) 2 JCR 10 : (2005) 2 JT 260 : (2005) 1 KLT 936 : (2005) 1 LLJ 1117 : (2005) 3 SCC 224 : (2005) SCC(L&S) 381 : (2005) 2 SCR 94 : (2005) 2 SLJ 240 : (2005) 1 UPLBEC 793

Constitution of India, 1950 — Article 226, 254Contract Act, 1872 — Section 23Industrial Disputes Act, 1947 — Section 10, 10A(3A), 12, 12(3), 18
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Supreme Court14 Feb 2005Dismissed

ADIL Jamshed Frenchman (D) by LRs. Vs Sardar Dastur Schools Trust and Others

Supreme Court Of India · AIR 2005 SC 996 : (2005) 5 ALLMR 326 : (2005) 2 AWC 1128 Supp : (2005) 3 BomCR 710 : (2005) 2 CHN 116 Supp : (2005) 1 CTC 718 : (2005) 2 JT 332 : (2005) 2 MhLj 5 : (2005) 141 PLR 227 : (2005) 99 RD 724 : (2005) 2 RD 724 : (2005) 3 RLW 371 : (2005) 2 SCC 4

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 107(1), 115
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Supreme Court14 Feb 2005Allowed

Ajad Singh @ Ajad Vs Chatra and Others

Supreme Court Of India · (2005) 3 ALT 30 : (2005) 2 ALT 30 : (2005) 1 ARC 627 : (2005) 2 AWC 1125 Supp : (2005) 2 CHN 92 Supp : (2005) 2 JCR 286 : (2005) 2 JT 417 : (2005) 140 PLR 539 : (2005) 99 RD 716 : (2005) 2 RD 716 : (2005) 1 RD 649 : (2005) 3 RLW 396 : (2005) 2 SCC 567 : (

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3
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Supreme Court14 Feb 2005Allowed

Management of Sonepat Cooperative Sugar Mills Ltd. Vs Ajit Singh

Supreme Court Of India · AIR 2005 SC 1050 : (2005) AIRSCW 1005 : (2005) 2 AWC 1130 Supp : (2005) 3 ESC 305 : (2005) 105 FLR 1 : (2005) 2 JCR 311 : (2005) 2 JT 370 : (2005) 1 LLJ 1122 : (2005) 140 PLR 645 : (2005) 3 SCC 232 : (2005) 2 SCR 105 : (2005) 2 SLJ 188 : (2005) 2 Supreme

Arbitration Act, 1940 — Section 16, 16(3)Industrial Disputes Act, 1947 — Section 2, 25F, 33C(2)
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Supreme Court11 Feb 2005Dismissed

S. Pushpa and Others Vs Sivachanmugavelu and Others

Supreme Court Of India · AIR 2005 SC 1038 : (2005) AIRSCW 977 : (2005) 5 ALLMR 803 : (2005) 3 CALLT 71 : (2005) 2 CTC 708 : (2005) 2 ESC 173 : (2004) 102 FLR 642 : (2005) 2 JT 137 : (2005) 3 MLJ 1 : (2005) 3 SCC 1 : (2005) SCC(L&S) 327 : (2005) 1 SCR 1158 : (2005) 2 SLJ 347 : (20

Constitution of India, 1950 — Article 16, 16(4), 227, 230, 231(2)General Clauses Act, 1897 — Section 3(8)Government of Union Territories Act, 1963 — Section 50
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Supreme Court11 Feb 2005Dismissed

J.H. Jadhav Vs Forbes Gokak Ltd.

Supreme Court Of India · AIR 2005 SC 998 : (2005) 104 FLR 1005 : (2005) 2 JCR 15 : (2005) 2 JT 378 : (2005) 3 KarLJ 62 : (2005) 1 LLJ 1089 : (2005) 3 SCC 202 : (2005) SCC(L&S) 377 : (2005) 2 SCR 88 : (2005) 2 SLJ 236 : (2005) 2 UJ 1083 : (2005) 2 UPLBEC 1625

Industrial Disputes Act, 1947 — Section 2
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