CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments, 2005

947 judgments · page 12 of 48

Supreme Court04 Oct 2005Disposed Of

Hafiz Vs State of U.P.

Supreme Court Of India · (2005) 3 ACR 3197 : AIR 2006 SC 632 : (2005) AIRSCW 6280 : (2006) 1 ALD(Cri) 205 : (2006) 1 ALT(Cri) 69 : (2006) CriLJ 522 : (2005) 8 SCALE 138 : (2005) 12 SCC 599 : (2005) 3 SCR 952 Supp : (2005) 6 Supreme 747

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302, 304, 326, 34
Read judgment
Supreme Court04 Oct 2005Dismissed

State Bank of India Vs K.C. Tharakan and Others

Supreme Court Of India · (2006) 101 CLT 235 : (2005) 107 FLR 848 : (2005) 12 JT 358 : (2006) 1 LLJ 332 : (2006) 1 PLJR 411 : (2005) 8 SCALE 211 : (2005) 8 SCC 428 : (2005) SCC(L&S) 1159 : (2005) 1 SCR 1012 Supp : (2006) 1 SLJ 343 : (2006) 1 UPLBEC 144

Industrial Disputes (Central) Rules, 1957 — Rule 5Industrial Disputes Act, 1947 — Section 7
Read judgment
Supreme Court04 Oct 2005Dismissed

State of M.P. Vs Mulli

Supreme Court Of India · (2006) 1 JCR 129 : (2005) 4 MPHT 480 : (2005) 4 RLW 2810 : (2005) 8 SCC 13(3)

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 384, 385, 386Penal Code, 1860 (IPC) — Section 363, 366, 376, 376(1), 376(2)
Read judgment
Supreme Court04 Oct 2005Disposed Of

State of M.P. Vs Govind

Supreme Court Of India · (2005) 3 ACR 3247 : (2006) 1 JCR 131 : (2005) 12 JT 566 : (2005) 8 SCC 12(3)

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 384, 385, 386Penal Code, 1860 (IPC) — Section 376
Read judgment
Supreme Court04 Oct 2005Allowed

State of M.P. Vs Parasram

Supreme Court Of India · (2005) 3 ACR 2901 : AIR 2005 SC 3629 : (2005) AIRSCW 4878 : (2005) CriLJ 4365 : (2005) 12 JT 116 : (2005) 4 MPHT 281 : (2005) 4 RLW 2858 : (2005) 8 SCC 13 : (2005) 6 Supreme 731

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)
Read judgment
Supreme Court04 Oct 2005Dismissed

Ruma Chakraborty Vs Sudha Rani Banerjee and Another

Supreme Court Of India · AIR 2005 SC 3557 : (2005) 6 ALD 116 : (2005) 4 AWC 3791 Supp : (2006) 1 CHN 90 Supp : (2005) 5 CTC 226 : (2005) 2 DMC 716 : (2005) 12 JT 134 : (2005) 4 RLW 2882 : (2005) 8 SCALE 124 : (2005) 8 SCC 140 : (2005) 3 SCR 1051 Supp

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2)Constitution of India, 1950 — Article 142, 226Hindu Adoptions and Maintenance Act, 1956 — Section 18, 23, 23(1), 23(2), 3
Read judgment
Supreme Court04 Oct 2005Dismissed

M.M. Malhotra Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2006 SC 80 : (2005) AIRSCW 5497 : (2006) 1 BomCR 661 : (2005) 107 FLR 1006 : (2005) 9 JT 506 : (2006) 1 MhLj 1 : (2006) MPLJ 1 : (2005) 8 SCALE 202 : (2005) 8 SCC 351 : (2005) SCC(L&S) 1139 : (2005) 3 SCR 1026 Supp : (2006) 1 SLJ 303 : (2005) 7 Suprem

Air Force Act, 1950 — Section 18, 19, 191(5), 45, 46Air Force Rules, 1969 — Rule 16, 16(4)Army Act, 1950 — Section 19, 191(2), 45
Read judgment
Supreme Court03 Oct 2005Dismissed

Bangalore Development Authority and Others Vs R. Hanumaiah and Others

Supreme Court Of India · AIR 2005 SC 3631 : (2005) 12 JT 64 : (2005) 6 KarLJ 161 : (2005) 8 SCALE 80 : (2005) 12 SCC 508 : (2005) 3 SCR 901 Supp

Bangalore Development Authority (Amendment) Act, 1993 — Section 13, 38, 38C, 5, 65Bangalore Development Authority Act, 1976 — Section 158, 38, 65, 76(3)Bangalore Development Authority Rules, 1976 — Rule 3, 5
Read judgment
Supreme Court03 Oct 2005Allowed

G. Srinivas Goud Vs State of A.P.

Supreme Court Of India · (2005) 3 ACR 2907 : AIR 2005 SC 3647 : (2009) 5 ALD 552 : (2006) 1 ALT(Cri) 86 : (2005) CriLJ 4367 : (2005) 12 JT 215 : (2005) 8 SCALE 34 : (2005) 8 SCC 183 : (2005) 1 SCR 840 Supp : (2005) 2 UJ 1509

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 22, 41, 41(1), 41(2), 41(3)
Read judgment
Supreme Court03 Oct 2005Partly Allowed

State of M.P. Vs Bala @ Balaram

Supreme Court Of India · (2005) 3 ACR 3156 : AIR 2005 SC 3567 : (2005) AIRSCW 4952 : (2005) CriLJ 4371 : (2006) 3 JCR 219 : (2005) 12 JT 386 : (2005) 8 SCALE 53 : (2005) 8 SCC 1 : (2005) 1 SCR 859 Supp : (2005) 6 Supreme 646 : (2005) 2 UJ 1478

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 384, 385, 385(2), 386Penal Code, 1860 (IPC) — Section 363, 366, 376, 376(1), 376(2)
Read judgment
Supreme Court03 Oct 2005Allowed

Gaya Prasad Kar Vs Subrata Kumar Banerjee

Supreme Court Of India · AIR 2005 SC 4348 : (2006) 2 CHN 93 Supp : (2005) 12 JT 127 : (2005) 8 SCALE 40 : (2005) 8 SCC 14(3) : (2005) 3 SCR 891 Supp

Civil Procedure Code, 1908 (CPC) — Section 115Limitation Act, 1908 — Section 5West Bengal Premises Tenancy Act, 1956 — Section 13, 13(6), 17(2), 17(2A), 39
Read judgment
Supreme Court03 Oct 2005Allowed

The Commissioner of Central Excise, New Delhi Vs Hari Chand Shri Gopal etc.

Supreme Court Of India · AIR 2005 SC 3595 : (2005) 102 ECC 481 : (2005) 188 ELT 353 : (2005) 12 JT 189 : (2005) 8 SCALE 58 : (2005) 8 SCC 164 : (2005) 3 SCR 931 Supp

Central Excise Rules, 1944 — Rule 9, 47, 49A(1), 52A, 54, 173B, 173FF, 173G, 173K, 174, 192, 196, 224(1)Central Excises And Salt Act, 1944 — Section 5A(1), 11A, 14Additional Duties Of Excise (Goods Of Special Importance) Act, 1957 — Section 3(3)
Read judgment
Supreme Court03 Oct 2005Disposed Of

U.P. State Textile Corporation Ltd. Vs P.C. Chaturvedi and Others

Supreme Court Of India · AIR 2006 SC 87 : (2005) AIRSCW 5519 : (2006) 109 FLR 411 : (2005) 12 JT 90 : (2006) 1 LLJ 413 : (2006) 1 PLJR 243 : (2005) 8 SCALE 46 : (2005) 8 SCC 211 : (2005) SCC(L&S) 1108 : (2005) 1 SCR 849 Supp : (2006) 2 SLJ 62 : (2005) 6 Supreme 612

Constitution of India, 1950 — Article 21Uttar Pradesh State Textile Corporation Conduct, Control and Disciplinary Rules, 1992 — Rule 41
Read judgment
Supreme Court03 Oct 2005Dismissed

Air India Employees Self Contributory Superannuation Pension Scheme Vs Kuriakose V. Cherian and Others

Supreme Court Of India · AIR 2006 SC 3716 : (2005) AIRSCW 6390 : (2006) 108 FLR 519 : (2006) 1 LLJ 846 : (2005) 8 SCALE 109 : (2005) 8 SCC 404 : (2005) SCC(L&S) 1188 : (2005) 3 SCR 867 Supp : (2006) 1 SLJ 287 : (2005) 6 Supreme 754 : (2005) 2 UJ 1463

Constitution of India, 1950 — Article 12, 14, 226Income Tax Act, 1922 — Section 15(1)Income Tax Act, 1961 — Section 2(6)
Read judgment
Supreme Court30 Sept 2005Disposed Of

Sidharth Vs State of Bihar

Supreme Court Of India · (2005) 3 ACR 2912 : AIR 2005 SC 4352 : (2005) AIRSCW 5009 : (2006) 1 ALD(Cri) 234 : (2005) 3 ALT(Cri) 308 : (2005) 3 BLJR 2097 : (2005) CriLJ 4499 : (2006) 1 JCR 1 : (2005) 12 JT 310 : (2005) 7 SCALE 700 : (2005) 12 SCC 545 : (2005) 3 SCR 800 Supp : (2005

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 172, 172(3), 313Evidence Act, 1872 — Section 10, 145, 3, 30
Read judgment
Supreme Court30 Sept 2005Allowed

Jaihind Roadways Vs Maharashtra Rajya Mathadi Transport and General Kamgar Union and Others

Supreme Court Of India · (2006) 1 BomCR 287 : (2006) 108 FLR 754 : (2005) 12 JT 57 : (2005) 8 SCALE 1 : (2005) 8 SCC 51 : (2005) SCC(L&S) 1129 : (2005) 3 SCR 820 Supp : (2006) 2 SLJ 32 : (2005) 2 UJ 1409

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Constitution of India, 1950 — Article 226Industrial Disputes (Appellate Tribunal) Act, 1950 — Section 7(2)
Read judgment