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Supreme Court Of India judgments

59,847 judgments · page 1,366 of 2,993

Supreme Court19 Nov 2004Allowed

Govt. of A.P. and Another Vs Syed Akbar

Supreme Court Of India · AIR 2005 SC 492 : (2004) AIRSCW 7125 : (2005) 1 ALT 36 : (2004) 5 CTC 506 : (2004) 10 JT 569 : (2004) 9 SCALE 553 : (2005) 1 SCC 558 : (2004) 8 Supreme 621

Andhra Pradesh (Telangana Area) Land Revenue Act, 1317 — Section 54ABoard Standing Order — Section 90(32)Constitution of India, 1950 — Article 136
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Supreme Court19 Nov 2004Dismissed

British Motor Car Co. Vs Madan Lal Saggi (Dead) and Another

Supreme Court Of India · AIR 2005 SC 240 : (2005) 1 CHN 76 Supp : (2005) 6 JT 470 : (2005) 2 LW 780 : (2005) 139 PLR 293 : (2004) 9 SCALE 568 : (2005) 1 SCC 8

Constitution of India, 1950 — Article 136East Punjab Urban Rent Restriction Act, 1949 — Section 13, 13(2)
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Supreme Court19 Nov 2004Disposed Of

Ahad Brothers Vs State of M.P. and Another

Supreme Court Of India · AIR 2005 SC 355 : (2004) AIRSCW 6657 : (2005) 1 ALD 68 : (2005) 5 ALLMR 347 : (2005) 1 AWC 298 Supp : (2005) 1 CALLT 86 : (2004) 5 CTC 794 : (2005) 3 JLJ 38 : (2004) 10 JT 136 : (2005) 3 LW 12 : (2005) 2 MhLj 215 : (2005) MPLJ 5 : (2005) 139 PLR 598 : (20

Land Acquisition Act, 1894 — Section 18, 3, 30, 4(1)
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Supreme Court19 Nov 2004Allowed

Raj Kumar Vs Dipender Kaur Sethi

Supreme Court Of India · (2005) 5 ALLMR 170 : (2005) 1 ARC 450 : (2005) 1 AWC 311 Supp : (2004) 3 BLJR 2213 : (2004) 5 CTC 685 : (2005) 98 RD 272 : (2005) 1 RD 272 : (2004) 9 SCALE 565 : (2005) 9 SCC 304

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 7 Rule 11, 115, 151
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Supreme Court18 Nov 2004Allowed

State of Madhya Pradesh Vs Ramesh

Supreme Court Of India · (2005) 1 ACR 307 : (2005) 1 ALT(Cri) 112 : (2005) CriLJ 652 : (2005) 3 JLJ 420 : (2004) 10 JT 584 : (2004) 9 SCALE 435 : (2005) 9 SCC 705

Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 100, 101, 102, 103, 104
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Supreme Court18 Nov 2004Dismissed

State of Punjab Vs Parveen Kumar

Supreme Court Of India · (2005) 1 ACR 293 : (2005) 1 ALD(Cri) 424 : (2005) 1 ALT(Cri) 228 : (2005) 1 DMC 89 : (2004) 10 JT 388 : (2004) 10 SCALE 81 : (2005) 9 SCC 769

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 304B, 498A
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Supreme Court18 Nov 2004Dismissed

State of Kerala Vs Alex George and Another etc.

Supreme Court Of India · (2004) 192 CTR 581 : (2004) 271 ITR 290 : (2004) 10 JT 104 : (2005) 1 KLT 164 : (2004) 9 SCALE 545 : (2005) 1 SCC 299

Kerala Finance Act, 1987 — Section 1(2), 3(2)Kerala Plantations (Additional Tax) Rules, 1960 — Rule 16Kerala Plantations Tax Act, 1960 — Section 13, 14, 2(9), 27, 3
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Supreme Court18 Nov 2004Dismissed

Birendra Rai and Others Vs State of Bihar

Supreme Court Of India · (2005) 1 ACR 289 : (2005) 1 ALD 333 : (2005) 1 ALD(Cri) 333 : (2005) 1 ALT(Cri) 96 : (2004) 3 BLJR 2322 : (2005) 2 JCR 38 : (2004) 10 SCALE 94 : (2005) 9 SCC 719

Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 149, 302
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Supreme Court17 Nov 2004Dismissed

Nirmal Singh and Another Vs State of Bihar

Supreme Court Of India · (2005) 1 ACR 87 : (2005) 2 ALT(Cri) 20 : (2004) 3 BLJR 2351 : (2005) CriLJ 672 : (2005) 2 JCR 33 : (2005) 6 JT 254 : (2004) 10 SCALE 1 : (2005) 9 SCC 725

Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 302, 34
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Supreme Court17 Nov 2004dismissed

Ganesh Santa Ram Sirur Vs State Bank of India and Another

Supreme Court Of India · AIR 2005 SC 314 : (2004) AIRSCW 6725 : (2005) 3 BomCR 888 : (2004) 9 JT 620 : (2005) 1 LLJ 188 : (2004) 9 SCALE 449 : (2005) 1 SCC 13 : (2005) 2 SLJ 246 : (2004) 8 Supreme 607 : (2005) 1 UJ 123 : (2005) 1 UPLBEC 354

State Bank of India (Officers Service) Rules, 1992 — Rule 27(2), 33(1), 51(2), 67, 69(2)State Bank of India (Supervisory Staff) Service Rules, 1975 — Rule 32(4), 34(3)
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Supreme Court17 Nov 2004dismissed

Registrar, High Court of Gujarat and Another Vs C.G. Sharma

Supreme Court Of India · AIR 2005 SC 344 : (2004) AIRSCW 6687 : (2004) 5 CTC 525 : (2005) 3 ESC 346 : (2005) 1 GLR 649 : (2004) 9 JT 602 : (2004) 9 SCALE 478 : (2005) 1 SCC 132 : (2005) SCC(L&S) 12 : (2005) 2 SLJ 104 : (2005) 1 Supreme 23 : (2005) 1 UPLBEC 313

Constitution of India, 1950 — Article 14, 16, 226, 311, 311(2)Gujarat Judicial Services Recruitment Rules, 1961 — Rule 5(4)
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Supreme Court17 Nov 2004Allowed

State of Jharkhand and Others Vs Ambay Cements and Another

Supreme Court Of India · AIR 2005 SC 4168 : (2004) AIRSCW 6703 : (2004) 3 BLJR 2157 : (2004) 5 CTC 515 : (2004) 178 ELT 55 : (2006) 3 JCR 183 : (2004) 10 JT 93 : (2004) 9 SCALE 501 : (2005) 1 SCC 368 : (2005) 139 STC 74 : (2004) 8 Supreme 163

Bihar Finance Act, 1981 — Section 7(3)Constitution of India, 1950 — Article 226
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Supreme Court17 Nov 2004Allowed

Dr. Manju Varma Vs State of U.P. and Others

Supreme Court Of India · (2005) 1 AWC 520 Supp : (2004) 178 ELT 64 : (2005) 2 JCR 159 : (2004) 9 SCALE 463 : (2005) 1 SCC 73 : (2005) 1 UPLBEC 948 : (2005) 1 UPLBEC 496

Arbitration and Conciliation Act, 1996 — Section 11, 11(6)Civil Procedure Code, 1908 (CPC) — Section 24Constitution of India, 1950 — Article 133(1), 134(1), 136, 136(1), 139A
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Supreme Court17 Nov 2004Allowed

State of A.P. Vs S. Janardhana Rao

Supreme Court Of India · (2005) 1 ACR 301 : (2004) AIRSCW 6826 : (2005) 1 ALD 444 : (2005) 1 ALD(Cri) 444 : (2005) 1 ALT(Cri) 64 : (2005) 2 CALLT 50 : (2005) 1 JT 33 : (2004) 9 SCALE 532 : (2005) 1 SCC 360

Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 7
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