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Supreme Court Of India judgments

59,847 judgments · page 1,357 of 2,993

Supreme Court28 Jan 2005Dismissed

Sandhya Thakur Vs Vimla Devi Kushwah and Others

Supreme Court Of India · AIR 2005 SC 909 : (2005) AIRSCW 600 : (2005) 5 ALLMR 269 : (2005) 1 AWC 679 Supp : (2005) 99 CLT 555 : (2005) 1 CTC 604 : (2005) 2 JCR 58 : (2005) 1 JT 556 : (2005) 2 MPHT 90 : (2005) 140 PLR 246 : (2005) 2 SCC 731 : (2005) 1 Supreme 564 : (2005) 2 UPLBEC

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Supreme Court27 Jan 2005Allowed

Christopher Barla Vs Basudev Naik (D) by Lrs.

Supreme Court Of India · AIR 2005 SC 1020 : (2005) 3 ALD 19 : (2005) 3 ALT 5 : (2005) 2 ALT 5 : (2005) 1 BLJR 317 : (2005) 2 CHN 57 Supp : (2005) 2 JCR 184 : (2005) 1 JT 644 : (2005) 99 RD 714 : (2005) 2 RD 714 : (2005) 1 RD 652 : (2005) 9 SCC 207

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Supreme Court27 Jan 2005Allowed

Paramjit Singh Vs State of Punjab

Supreme Court Of India · (2006) 1 ACR 915 : (2005) 10 SCC 143

Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 109, 302, 324, 34
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Supreme Court25 Jan 2005Dismissed

Maruti Udyog Ltd. Vs Ram Lal and Others

Supreme Court Of India · AIR 2005 SC 851 : (2005) AIRSCW 654 : (2005) 5 ALLMR 405 : (2005) 104 FLR 820 : (2005) 1 JT 449 : (2005) 1 LLJ 853 : (2005) 2 SCC 638 : (2005) SCC(L&S) 308 : (2005) 1 SCR 790 : (2005) 2 SLJ 358 : (2005) 1 Supreme 731 : (2005) 2 UPLBEC 1470

Coking Coal Mines (Nationalisation) Act, 1972 — Section 17, 17(2), 9Constitution of India, 1950 — Article 13, 142Industrial Disputes Act, 1947 — Section 10(1), 2, 25B, 25F, 25FF
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Supreme Court25 Jan 2005Dismissed

State of Madhya Pradesh Vs Rameshwar

Supreme Court Of India · (2005) 1 ACR 904 : AIR 2005 SC 687 : (2005) AIRSCW 442 : (2005) 1 ALD 588 : (2005) 1 ALD(Cri) 588 : (2005) 3 CALLT 59 : (2005) CriLJ 912 : (2005) 2 JT 97 : (2005) 2 MPHT 204 : (2005) 2 PLJR 42 : (2005) 2 SCC 373 : (2005) 1 Supreme 425 : (2005) 1 UJ 276

Penal Code, 1860 (IPC) — Section 366
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Supreme Court25 Jan 2005Disposed Of

Surendra Singh Vs State of Bihar

Supreme Court Of India · (2006) 2 OLR 106 : (2005) 12 SCC 361

Criminal Procedure Code, 1973 (CrPC) — Section 173, 362Penal Code, 1860 (IPC) — Section 201, 301, 34
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Supreme Court24 Jan 2005Allowed

State of Madhya Pradesh Vs Munna Choubey and Another

Supreme Court Of India · (2005) 1 ACR 896 : AIR 2005 SC 682 : (2005) AIRSCW 443 : (2005) 1 ALD(Cri) 510 : (2005) 1 BLJR 330 : (2005) 3 CALLT 62 : (2005) CriLJ 913 : (2005) 3 JLJ 277 : (2005) 2 JT 122 : (2005) 2 LW(Cri) 481 : (2005) 2 SCC 710 : (2005) 2 SCR 781 : (2005) 1 Supreme

Constitution of India, 1950 — Article 136Criminal Law (Amendment) Act, 1983 — Section 375, 376A, 376B, 376C, 376DPenal Code, 1860 (IPC) — Section 109(1), 375, 376, 376(1), 376(2)
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Supreme Court20 Jan 2005Allowed

State of Madhya Pradesh and Others Vs Paltan Mallah and Others etc.

Supreme Court Of India · (2005) 1 ACR 911 : AIR 2005 SC 733 : (2005) CriLJ 918 : (2005) 1 CTC 457 : (2005) 1 JT 531 : (2005) 3 SCC 169 : (2005) 2 SCR 710 : (2005) 1 UJ 417

Arms Act, 1959 — Section 25, 25(1)A, 27Criminal Procedure Code, 1973 (CrPC) — Section 103, 165, 313Evidence Act, 1872 — Section 30, 32
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Supreme Court20 Jan 2005Disposed Of

Brahm Dutt Vs Union of India (UOI)

Supreme Court Of India · AIR 2005 SC 730 : (2005) 3 CompLJ 358 : (2005) 2 JCR 59 : (2005) 1 JT 421 : (2005) 2 SCC 431 : (2005) 57 SCL 429 : (2005) 1 UPLBEC 895

Competition Commission of India (Selection of Chairperson and Other Members of the Commission) Rules, 2003 — Rule 3, 4(3)Monopolies and Restrictive Trade Practices Act, 1969 — Section 1(3), 63(2), 7, 8, 8(2)
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