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Supreme Court Of India judgments

59,847 judgments · page 1,361 of 2,993

Supreme Court17 Dec 2004Allowed

Chief Engineer, M.S.E.B. and Another Vs Suresh Raghunath Bhokare

Supreme Court Of India · (2005) 2 ESC 159 : (2005) 104 FLR 302 : (2005) 1 JT 207 : (2005) 1 LLJ 429 : (2004) 10 SCALE 526 : (2005) 10 SCC 465 : (2005) SCC(L&S) 765 : (2005) 1 UPLBEC 899

Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 44
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Supreme Court17 Dec 2004Allowed

Bhanu Kumar Jain Vs Archana Kumar and Another

Supreme Court Of India · AIR 2005 SC 626 : (2005) 5 ALLMR 257 : (2005) 1 ARC 653 : (2005) 1 AWC 609 Supp : (2005) 3 BomCR 245 : (2005) 2 CHN 61 Supp : (2005) 1 CTC 368 : (2005) 2 JCR 114 : (2005) 3 JLJ 303 : (2005) 1 JT 220 : (2005) 1 KLT 456 : (2005) 1 LW 582 : (2005) 2 MhLj 839

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 17 Rule 2, Order 22 Rule 10, Order 43 Rule 1, Order 47 Rule 1
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Supreme Court17 Dec 2004Dismissed

Divisional Manager, Plantation Division, Andaman and Nicobar Islands Vs Munnu Barrick and Others

Supreme Court Of India · (2005) 5 ALLMR 212 : (2005) 1 AWC 605 Supp : (2005) 2 CHN 74 Supp : (2005) 3 ESC 335 : (2005) 104 FLR 375 : (2005) 1 JCR 220 : (2005) 11 JT 530 : (2005) 1 LLJ 557 : (2004) 10 SCALE 513 : (2005) 2 SCC 237 : (2005) SCC(L&S) 200 : (2005) 2 SLJ 99

Constitution of India, 1950 — Article 309, 311, 311(2)Industrial Disputes Act, 1947 — Section 11A
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Supreme Court17 Dec 2004Dismissed

The Management of the Tata Iron and Steel Co. Ltd. Vs Chief Inspecting Officer and Others Tata Iron and Steel Co. Ltd. Vs Labour Court, Jamshedpur and Another

Supreme Court Of India · (2005) 1 BLJR 460 : (2005) 3 ESC 458 : (2005) 104 FLR 329 : (2005) 2 JCR 171 : (2005) 11 JT 449 : (2005) 1 LLJ 722 : (2004) 10 SCALE 599 : (2005) 9 SCC 605 : (2005) SCC(L&S) 550

Bihar Shops and Establishments Act, 1953 — Section 2(16), 2(4), 2(5), 2(6), 4Bihar Shops and Establishments Rules, 1955 — Rule 3, 3AEmployees State Insurance Act, 1948 — Section 2A, 87
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Supreme Court17 Dec 2004Allowed

Cholan Roadways Limited Vs G. Thirugnanasambandam

Supreme Court Of India · (2005) 1 ACC 143 : AIR 2005 SC 570 : (2005) 5 ALLMR 439 : (2005) 104 FLR 440 : (2005) 2 JCR 196 : (2005) 1 JT 116 : (2005) 1 LLJ 569 : (2005) 3 SCC 241 : (2005) SCC(L&S) 395 : (2005) 1 UPLBEC 817

Central Excise Rules, 1944 — Rule 173QIndustrial Disputes Act, 1947 — Section 10, 11, 33(2)
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Supreme Court17 Dec 2004Disposed Of

Pandurang Sitaram Bhagwat Vs State of Maharashtra

Supreme Court Of India · (2005) 1 ACR 415 : AIR 2005 SC 643 : (2005) 1 ALD(Cri) 379 : (2005) CriLJ 880 : (2005) 1 JT 91 : (2005) 1 OLR 482 : (2004) 10 SCALE 508 : (2005) 9 SCC 44

Criminal Procedure Code, 1973 (CrPC) — Section 397Penal Code, 1860 (IPC) — Section 323, 34, 354, 376, 504
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Supreme Court17 Dec 2004Allowed

Nathi Devi Vs Radha Devi Gupta

Supreme Court Of India · AIR 2005 SC 648 : (2005) AIRSCW 2721 : (2005) 80 DRJ 518 Supp : (2005) 2 JCR 71 : (2005) 1 JT 1 : (2005) 1 KLT 443 : (2004) 10 SCALE 550 : (2005) 2 SCC 271 : (2005) 1 Supreme 393

Delhi Police Act, 1978 — Section 3Delhi Rent Control Act, 1958 — Section 14, 14(1), 14(6), 14A, 14A(1)
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Supreme Court17 Dec 2004Dismissed

Shri Ashok Tanwar and Another Vs State of Himachal Pradesh and Others

Supreme Court Of India · AIR 2005 SC 614 : (2005) 4 ALD 34 : (2005) 1 BLJR 665 : (2005) 2 CHN 34 Supp : (2005) 3 CompLJ 118 : (2005) 1 CPJ 21 : (2005) 1 CTC 288 : (2005) 104 FLR 523 : (2005) 2 JCR 143 : (2004) 10 SCALE 535 : (2005) 2 SCC 104 : (2005) 2 SLJ 372

Constitution of India, 1950 — Article 124(2), 145(3), 217, 217(1), 223Consumer Protection Act, 1986 — Section 10, 16, 16(1), 20, 20(1)
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Supreme Court16 Dec 2004Dismissed

Sona Chandi Oal Committee and Others Vs State of Maharashtra

Supreme Court Of India · AIR 2005 SC 635 : (2005) 5 ALLMR 277 : (2005) 3 BomCR 227 : (2004) 10 SCALE 454 : (2005) 2 SCC 345

Bombay Money Lenders Act, 1946 — Section 18, 18(2), 18(4), 19, 2(5A)Bombay Money Lenders Rules, 1959 — Rule 10, 11, 16, 17Central Excises and Salt Act, 1944 — Section 4(4)
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Supreme Court16 Dec 2004Allowed

State of U.P. Vs Shri Krishan

Supreme Court Of India · (2005) 1 ACR 422 : AIR 2005 SC 762 : (2005) AIRSCW 359 : (2005) CriLJ 892 : (2005) 1 JT 89 : (2005) 10 SCC 399 : (2005) 1 Supreme 263

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 34
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