Supreme Court06 Oct 2005Disposed Of
Rajasthan State Road Transport Corporation and Another Vs Khadarmal
Supreme Court Of India · (2007) 115 FLR 282 : (2006) SCC(L&S) 56
COURT ARCHIVE
Supreme Court Of India judgments, 2005
947 judgments · page 11 of 48
Supreme Court06 Oct 2005Allowed
Lilly Kutty Vs Scrutiny Committee, S.C. and S.T. and Others
Supreme Court Of India · AIR 2005 SC 4313 : (2005) 12 JT 569 : (2005) 4 KLT 640 : (2005) 8 SCALE 288 : (2005) 8 SCC 283
Constitution Of India, 1950 — Article 14, 136, 243O, 341, 342Kerala (Scheduled Castes And Scheduled Tribes) Regulation Of Issue Of Community Certificates Act, 1996 — Section 8, 9, 10, 12, 16, 17, 26Kerala Panchayat Raj Act, 1994 — Section 153(14)
Supreme Court05 Oct 2005Allowed
Tata Chemicals Ltd. Vs State of Gujarat and Another
Supreme Court Of India · (2005) 6 ALT 79 : (2006) 1 AWC 17 Supp : (2005) 12 JT 420 : (2005) 99 RD 808 : (2005) 2 RD 808 : (2005) 4 RLW 2920 : (2005) 2 UJ 1383
Civil Procedure Code, 1908 (CPC) — Order 29 Rule 1, Order 29 Rule 2
Supreme Court05 Oct 2005Allowed
Naresh Kumar Goyal Vs Union of India (UOI) and Others
Supreme Court Of India · (2005) 3 ACR 3149 : AIR 2005 SC 4421 : (2005) AIRSCW 5394 : (2006) 1 ALT(Cri) 47 : (2005) CriLJ 4539 : (2005) 12 JT 428 : (2005) 8 SCC 276 : (2005) 7 Supreme 70
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3, 7Constitution of India, 1950 — Article 22, 226, 32
Supreme Court05 Oct 2005Dismissed
State of M.P. Vs Killu @ Kailash Vishwakarma
Supreme Court Of India · (2005) 3 ACR 3161 : AIR 2006 SC 777 : (2006) AIRSCW 57 : (2005) 12 JT 414 : (2005) 8 SCC 14(1) : (2005) 7 Supreme 20
Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 384, 385, 385(2), 386Penal Code, 1860 (IPC) — Section 306, 376, 376(1), 376(2)
Supreme Court05 Oct 2005Allowed
State of M.P. Vs Makhmal Khan and Others
Supreme Court Of India · (2005) 3 ACR 2899 : AIR 2005 SC 3667 : (2005) AIRSCW 4935 : (2005) CriLJ 4363 : (2005) 8 SCC 8 : (2005) 7 Supreme 1
Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 384, 385, 385(2), 386Penal Code, 1860 (IPC) — Section 376(1), 376(2)
Supreme Court05 Oct 2005Allowed
The Managing Director, TNSTC Ltd. Vs K.I. Bindu and Others
Supreme Court Of India · (2005) 4 ACC 350 : (2006) ACJ 423 : AIR 2005 SC 4425 : (2005) AIRSCW 5343 : (2006) 1 ALT 11 : (2006) 1 AWC 19 Supp : (2006) 1 JCR 45 : (2005) 10 JT 501 : (2006) 1 PLJR 149 : (2006) 142 PLR 224 : (2005) 8 SCC 473 : (2005) 3 SCR 1089 Supp : (2005) 7 Supreme
Motor Vehicles Act, 1988 — Section 163(A), 166
Supreme Court05 Oct 2005Disposed Of
Chander Pal Singh and Others Vs Ajay Kumar Joshi and Another
Supreme Court Of India · (2005) 3 ACR 2924 : AIR 2005 SC 4238 : (2005) CriLJ 4509 : (2006) 1 JCR 70 : (2005) 12 JT 379 : (2005) 8 SCALE 165 : (2005) 12 SCC 537
Constitution of India, 1950 — Article 129, 39DContempt of Courts Act, 1971 — Section 12, 2Uttar Pradesh Co-operative Collections Fund and Amin and Other Employees Service Rules, 2002 — Rule 2(c), 2(d)
Supreme Court05 Oct 2005Dismissed
In Re: Smt. Sayalee Sanjeev Joshi, Member, Maharashtra Public Service Commission
Supreme Court Of India · AIR 2005 SC 4419 : (2005) AIRSCW 1326 : (2006) 1 ALD(Cri) 39 : (2005) 10 JT 206 : (2005) 8 SCALE 452 : (2005) 8 SCC 501 : (2005) 3 SCR 1099 Supp : (2005) 2 Supreme 300
Constitution of India, 1950 — Article 317, 317(1)
Supreme Court05 Oct 2005Disposed Of
State of Haryana and Others Vs Charanjit Singh and Others, etc. etc.
Supreme Court Of India · AIR 2006 SC 161 : (2005) AIRSCW 5632 : (2005) 107 FLR 994 : (2005) 12 JT 475 : (2006) 1 LLJ 431 : (2006) 1 PLJR 176 : (2005) 8 SCALE 482 : (2006) 9 SCC 321 : (2006) SCC(L&S) 1804 : (2005) 7 Supreme 193
Constitution of India, 1950 — Article 136, 14, 226, 39
Supreme Court05 Oct 2005Disposed Of
Rajasthan Financial Corporation and Another Vs The Official Liquidator and Another
Supreme Court Of India · AIR 2006 SC 755 : (2006) AIRSCW 113 : (2005) 4 BC 551 : (2006) 1 BomCR 531 : (2005) 128 CompCas 387 : (2005) 6 CompLJ 129 : (2005) 12 JT 156 : (2006) 2 LW 133 : (2005) 4 MLJ 184 : (2006) 142 PLR 404 : (2005) 8 SCALE 255 : (2005) 8 SCC 190 : (2005) 63 SCL
Companies Act, 1956 — Section 442(2), 446, 446(2), 466, 528Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19(19)State Financial Corporations Act, 1951 — Section 29, 29(1), 3, 31, 32
Supreme Court05 Oct 2005Allowed
State of M.P. Vs Mahesh Bhoomia
Supreme Court Of India · (2005) 3 ACR 3159 : AIR 2006 SC 763 : (2006) AIRSCW 108 : (2005) 12 JT 417 : (2005) 8 SCC 13(2) : (2005) 6 Supreme 719
Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 384, 385, 385(2), 386Penal Code, 1860 (IPC) — Section 376, 376(1), 376(2)
Supreme Court05 Oct 2005Allowed
State of M.P. Vs Vilru @ Kamal
Supreme Court Of India · (2005) 3 ACR 3203 : AIR 2006 SC 765 : (2006) AIRSCW 110 : (2006) 1 ALT(Cri) 78 : (2006) 1 JCR 116 : (2005) 12 JT 411 : (2005) 8 SCC 14(2) : (2005) 6 Supreme 674
Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 384, 385, 386Penal Code, 1860 (IPC) — Section 376
Supreme Court05 Oct 2005Dismissed
Britannia Industries Ltd. Vs Commissioner of Income Tax, West Bengal, Kolkata and Another
Supreme Court Of India · AIR 2005 SC 4333 : (2005) 198 CTR 313 : (2005) 278 ITR 546 : (2005) 12 JT 98 : (2005) 8 SCALE 148 : (2006) 1 SCC 646
Finance Act, 1964 — Section 37(3)Finance Act, 1983 — Section 37Income Tax Act, 1961 — Section 28, 30, 31, 32, 33
Supreme Court05 Oct 2005Dismissed
Baldev Singh Bajwa Vs Monish Saini
Supreme Court Of India · AIR 2006 SC 59 : (2005) AIRSCW 5465 : (2005) AIRSCW 1103 : (2005) 12 JT 442 : (2006) MPLJ 1 : (2005) 8 SCALE 338 : (2005) 12 SCC 778 : (2005) 1 Supreme 496 : (2005) 8 Supreme 240
Civil Procedure Code, 1908 (CPC) — Section 10East Punjab Urban Rent Restriction Act, 1949 — Section 13A, 13B, 13B(1), 13B(2), 13B(3)
Supreme Court04 Oct 2005Allowed
Tirath Kumar @ Raj Rani and Another Vs State of Haryana
Supreme Court Of India · (2005) 3 ACR 3134 : AIR 2005 SC 4429 : (2005) AIRSCW 5358 : (2006) 1 ALD(Cri) 42 : (2006) 2 ALT 24 : (2006) 1 ALT(Cri) 249 : (2005) 2 DMC 744 : (2005) 10 JT 451 : (2006) 1 OLR 54 : (2005) 12 SCC 561 : (2005) 7 Supreme 191
Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 304B
Supreme Court04 Oct 2005Dismissed
Sarup Singh Vs State of Punjab
Supreme Court Of India · (2005) 3 ACR 3207 : AIR 2005 SC 4345 : (2005) AIRSCW 5057 : (2006) 1 ALT(Cri) 1 : (2005) CriLJ 4518 : (2006) 1 JCR 118 : (2005) 12 JT 340 : (2005) 12 SCC 591 : (2005) 3 SCR 965 Supp : (2005) 6 Supreme 676
Supreme Court04 Oct 2005Allowed
Sait Nagjee Purushotham and Co. Ltd. Vs Vimalabai Prabhulal and Others
Supreme Court Of India · AIR 2006 SC 770 : (2006) AIRSCW 45 : (2005) 12 JT 225 : (2005) 4 KLT 452 : (2005) 8 SCC 252 : (2005) 3 SCR 973 Supp : (2005) 6 Supreme 722
Delhi Rent Control Act, 1958 — Section 14(1)ESSO (Acquisition of Undertakings in India) Act, 1974 — Section 7Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(17), 11(3), 11(4), 11(4)(I)
Supreme Court04 Oct 2005Allowed
State of M.P. Vs Gauri Shankar
Supreme Court Of India · (2005) 3 ACR 3253 : AIR 2006 SC 768 : (2005) AIRSCW 6382 : (2005) 9 JT 19 : (2005) 8 SCC 12(2) : (2005) 7 Supreme 295
Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 384, 385, 386Penal Code, 1860 (IPC) — Section 376, 376(1), 376(2)
Supreme Court04 Oct 2005Dismissed
Jagdish Narain Vs Krishna and Others
Supreme Court Of India · (2005) 3 ACR 3070 : AIR 2005 SC 4341 : (2006) 1 ALD(Cri) 199 : (2005) CriLJ 4513 : (2005) 12 JT 327 : (2005) 4 RLW 2895 : (2005) 13 SCC 255
Penal Code, 1860 (IPC) — Section 302, 34