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Supreme Court Of India judgments

59,847 judgments · page 1,359 of 2,993

Supreme Court12 Jan 2005Dismissed

Mridul Dhar (Minor) and Another Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2005 SC 666 : (2005) AIRSCW 471 : (2005) 2 BLJR 853 : (2005) 1 CTC 764 : (2005) 2 ESC 198 : (2005) 1 JT 340 : (2005) 1 KLT 723 : (2005) 2 SCC 65 : (2005) 1 SCR 380 : (2005) 2 Supreme 658 : (2005) 1 UPLBEC 876

Graduate Medical Education (Amendment) Regulations, 2004 — Regulation 8(3)Indian Medical Council Act, 1956 — Section 10A, 11, 33
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Supreme Court12 Jan 2005Disposed Of

Nagarjit Ahir etc. Vs State of Bihar

Supreme Court Of India · (2005) 1 ACR 518 : AIR 2005 SC 722 : (2005) AIRSCW 430 : (2005) 1 BLJR 335 : (2005) CriLJ 904 : (2005) 2 JCR 48 : (2005) 2 JT 336 : (2005) 2 PLJR 70 : (2005) 10 SCC 369 : (2005) 1 Supreme 250

Criminal Procedure Code, 1973 (CrPC) — Section 107Penal Code, 1860 (IPC) — Section 149, 302
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Supreme Court12 Jan 2005Allowed

Mathai Vs State of Kerala

Supreme Court Of India · (2005) 1 ACR 505 : AIR 2005 SC 710 : (2005) AIRSCW 368 : (2005) 1 ALD(Cri) 610 : (2005) CriLJ 898 : (2005) 1 JCR 213 : (2005) 2 JT 365 : (2005) 1 KLT 19 : (2005) 2 LW(Cri) 487 : (2005) 3 SCC 260 : (2005) 1 SCR 45 : (2005) 1 Supreme 215

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Penal Code, 1860 (IPC) — Section 320, 324, 325, 326, 335
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Supreme Court11 Jan 2005Dismissed

Janak Singh Vs Ram Das Rai and Others

Supreme Court Of India · (2005) 2 ALT 49 : (2005) 1 BLJR 468 : (2005) 2 JCR 52 : (2005) 2 JT 249 : (2005) 1 PLJR 256 : (2005) 2 SCC 1 : (2005) 1 SCR 360 : (2005) 2 UJ 1168

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16Conduct of Elections Rules, 1961 — Rule 63Representation of the People Act, 1951 — Section 117, 63, 81, 82, 83
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Supreme Court11 Jan 2005Disposed Of

State of Bihar and Others Vs Shree Baidyanath Ayurved Bhawan Private Ltd. and Others

Supreme Court Of India · AIR 2005 SC 932 : (2005) AIRSCW 515 : (2005) 1 BLJR 179 : (2005) 191 ELT 3 : (2005) 1 JCR 190 : (2005) 1 JT 314 : (2005) 2 SCC 762 : (2005) 2 SCR 334 : (2005) 1 Supreme 297

Bihar and Orissa Excise Rules, 1919 — Rule 18, 21, 33Bihar Excise (Amendment) Act, 1951 — Section 13, 18, 19, 19(1), 19(4)Constitution of India, 1950 — Article 14, 245, 246, 246(1), 246(2)
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Supreme Court11 Jan 2005Dismissed

V. Radhakrishna Reddy Vs State of A.P.

Supreme Court Of India · (2005) 1 ACR 515 : AIR 2005 SC 807 : (2005) AIRSCW 729 : (2005) 3 ALT(Cri) 107 : (2005) CriLJ 1411 : (2005) 2 JT 407 : (2005) 10 SCC 417 : (2005) 1 Supreme 243

Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 7
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Supreme Court11 Jan 2005Dismissed

Kendriya Vidyalaya Sangathan and Another Vs S.C. Sharma

Supreme Court Of India · AIR 2005 SC 768 : (2005) 1 ESC 125 : (2005) 104 FLR 863 : (2005) 1 JT 336 : (2005) 2 LLJ 153 : (2005) 2 SCC 363 : (2005) SCC(L&S) 270 : (2005) 1 SCR 374 : (2005) 2 SLJ 261 : (2005) 2 UPLBEC 1289

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14, 19
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Supreme Court11 Jan 2005Dismissed

Jamshed N. Guzdar Vs State of Maharashtra and Others

Supreme Court Of India · AIR 2005 SC 862 : (2005) 3 BomCR 139 : (2005) 1 JLJ 358 : (2005) 1 JT 370 : (2005) 2 MhLj 392 : (2005) 1 MPHT 497 : (2005) MPLJ 181 : (2005) 2 SCC 591 : (2005) 1 SCR 223 : (2005) 2 UJ 812

Bombay City Civil Court Act, 1948 — Section 3Civil Procedure Code, 1908 (CPC) — Section 6, 9Companies Act, 1956 — Section 397, 398, 398(1)
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Supreme Court11 Jan 2005Dismissed

Fatima Riswana Vs State Rep. by A.C.P., Chennai and Others

Supreme Court Of India · (2005) 1 ACR 343 : AIR 2005 SC 712 : (2005) 1 ALD(Cri) 589 : (2005) 1 ALT(Cri) 262 : (2005) 1 CGLJ 371 : (2005) CriLJ 900 : (2005) 116 DLT 382 : (2005) 1 JCR 209 : (2005) 1 JKJ 1 : (2005) 1 JT 425 : (2005) 1 KLT 502 : (2005) 3 RLW 409 : (2005) 1 SCC 582

Arms Act, 1959 — Section 27Immoral Traffic (Prevention) Act, 1956 — Section 5, 6Indecent Representation of Women (Prohibition) Act, 1986 — Section 6
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Supreme Court11 Jan 2005Dismissed

Pu Myllai Hlychho and Others Vs State of Mizoram and Others

Supreme Court Of India · (2005) 1 JT 263 : (2005) 2 SCC 92 : (2005) 1 SCR 279

Constitution (Sixty-First Amendment) Act, 1988 — Section 2Constitution of India, 1950 — Article 102, 103, 143, 144(6), 145(3)Mizoram Autonomous District Council Constitution and Conduct of Business of the District Council
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Supreme Court11 Jan 2005Allowed

P. Prabhakaran Vs P. Jayarajan Ramesh Singh Dalal Vs Nafe Singh and Others

Supreme Court Of India · AIR 2005 SC 688 : (2005) 79 DRJ 305 : (2005) 1 JT 173 : (2005) 1 KLT 510 : (2005) 2 MLJ 27 : (2005) 1 SCC 754

Constitution Of India, 1950 — Article 14, 164, 191, 286(1)(a)Code Of Criminal Procedure, 1973 — Section 31, 389Representation Of The People Act, 1951 — Section 8, 8(1), 8(2), 8(3), 8(4), 36(2)(a), 67A, 100, 100(1)(a), 100(1)(d)(i), 116A
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Supreme Court10 Jan 2005Dismissed

Commissioner Hindu Religious and Charitable Endowment Vs P. Shanmugama and Others

Supreme Court Of India · AIR 2005 SC 770 : (2005) 2 ALD 87 : (2005) 2 ALT 45 : (2005) 2 AWC 1869 Supp : (2005) 1 BLJR 295 : (2005) 2 CALLT 25 : (2005) 2 JCR 88 : (2005) 1 JT 201 : (2005) 98 RD 620 : (2005) 1 RD 620 : (2005) 9 SCC 232

Civil Procedure Code, 1908 (CPC) — Section 100, 100(4), 100(5)Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1951 — Section 63
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Supreme Court10 Jan 2005Allowed

Papila Bai Vs Chavdas T. Bhortakke (Dead) by LRs. and Others

Supreme Court Of India · AIR 2005 SC 662 : (2005) 5 ALLMR 304 : (2005) 3 BomCR 726 : (2005) 2 CHN 51 Supp : (2005) 2 GLR 1470 : (2005) 1 JT 210 : (2005) 2 SCC 509 : (2005) 1 SCR 215

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32R, 4, 88CRajasthan Tenancy Act, 1955 — Section 15
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Supreme Court10 Jan 2005Allowed

Jayendra Saraswathi Swamigal Vs State of Tamil Nadu

Supreme Court Of India · (2005) 1 ACR 333 : AIR 2005 SC 716 : (2005) 1 ALT(Cri) 255 : (2005) 99 CLT 644 : (2005) CriLJ 883 : (2005) 1 CTC 233 : (2005) 116 DLT 354 : (2005) 2 GLR 1133 : (2005) 1 JKJ 9 : (2005) 1 JT 361 : (2005) 1 KLT 471 : (2005) 1 LW(Cri) 95 : (2005) 1 OLR 325 :

Criminal Procedure Code, 1973 (CrPC) — Section 164, 437(1), 439Evidence Act, 1872 — Section 10, 3, 30, 32(1)
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Supreme Court10 Jan 2005Dismissed

H.P. State Electricity Board and Others Vs Shiv K. Sharma and Others

Supreme Court Of India · AIR 2005 SC 954 : (2005) 5 ALLMR 251 : (2005) 1 AWC 359 Supp : (2005) 1 JT 169 : (2005) 2 KLT 98 : (2005) 3 LW 245 : (2005) 2 SCC 164 : (2005) 1 SCR 209 : (2005) 3 ShimLC 55 : (2005) 1 UJ 468 : (2005) 2 UPLBEC 1286

Civil Procedure Code, 1908 (CPC) — Section 100Constitution of India, 1950 — Article 136Land Acquisition Act, 1894 — Section 11, 16, 3
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Supreme Court07 Jan 2005Dismissed

Mohd. Shamim and Others Vs Smt. Nahid Begum and Another

Supreme Court Of India · (2005) 1 ACR 340 : AIR 2005 SC 757 : (2005) AIRSCW 332 : (2005) 1 ALD(Cri) 552 : (2005) 1 ALT(Cri) 224 : (2005) 99 CLT 631 : (2005) CriLJ 889 : (2005) 1 DMC 311 : (2005) 1 JCR 177 : (2005) 11 JT 61 : (2005) 2 LW(Cri) 886 : (2005) 1 OLR 335 : (2005) 3 SCC

Constitution of India, 1950 — Article 142Criminal Procedure Code, 1973 (CrPC) — Section 124, 125, 482Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3
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