CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments, 2005

947 judgments · page 13 of 48

Supreme Court30 Sept 2005Dismissed

Rakesh Vij Vs Dr. Raminder Pal Singh Sethi and Others Raminder Pal Singh Sethi Vs Union of India (UOI) and Another

Supreme Court Of India · AIR 2005 SC 3593 : (2005) AIRSCW 4482 : (2006) 1 CHN 37 Supp : (2005) 12 JT 1 : (2005) 141 PLR 676 : (2005) 8 SCALE 11 : (2005) 3 SCR 777 Supp : (2005) 7 Supreme 345

Constitution of India, 1950 — Article 13, 13(1), 13(2), 14, 32East Punjab Urban Rent Restriction (Chandigarh Amendment) Act, 1982 — Section 2, 3East Punjab Urban Rent Restriction Act (Extension of Chandigarh) Act, 1974 &m
Read judgment
Supreme Court29 Sept 2005Dismissed

Ram Bhual Vs Ambika Singh

Supreme Court Of India · AIR 2005 SC 4233 : (2005) AIRSCW 5024 : (2004) AIRSCW 4345 : (2005) 4 AWC 3786 Supp : (2005) 12 JT 49 : (2005) 7 SCALE 669 : (2005) 12 SCC 121 : (2005) 3 SCR 693 Supp : (2005) 6 Supreme 590

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 3, Order 8 Rule 4Representation of the People Act, 1951 — Section 100(1), 116A, 33, 33(4), 36
Read judgment
Supreme Court29 Sept 2005Allowed

State of M.P. Vs Dayal Sahu

Supreme Court Of India · (2005) 3 ACR 2929 : AIR 2005 SC 3570 : (2006) 1 ALD(Cri) 212 : (2005) CriLJ 4375 : (2006) 2 JLJ 135 : (2005) 12 JT 150 : (2005) 4 KLT 426 : (2005) 4 MPHT 240 : (2006) 1 PLJR 69 : (2005) 7 SCALE 663 : (2005) 8 SCC 122 : (2005) 1 SCR 703 Supp

Penal Code, 1860 (IPC) — Section 376
Read judgment
Supreme Court29 Sept 2005Dismissed

State of Goa Vs Babu Thomas

Supreme Court Of India · (2005) 3 ACR 2903 : AIR 2005 SC 3606 : (2005) AIRSCW 4845 : (2005) CriLJ 4379 : (2005) 12 JT 204 : (2005) 7 SCALE 659 : (2005) 8 SCC 130 : (2005) 1 SCR 712 Supp : (2005) 6 Supreme 547 : (2005) 2 UJ 1405

Penal Code, 1860 (IPC) — Section 161, 165Prevention of Corruption Act, 1988 — Section 10, 11, 13, 13(1), 15
Read judgment
Supreme Court29 Sept 2005Allowed

NGEF Ltd. Vs Chandra Developers Pvt. Ltd. and Another

Supreme Court Of India · (2005) 4 BC 406 : (2005) 127 CompCas 822 : (2005) 6 CompLJ 203 : (2005) 12 JT 29 : (2005) 4 MLJ 168 : (2005) 8 SCC 219 : (2005) 64 SCL 1 : (2005) 3 SCR 747 Supp

Companies (Court) Rules, 1959 — Rule 24, 6, 6, 7, 9, 9Companies Act, 1956 — Section 150(1), 150(3), 293, 433, 441Constitution of India, 1950 — Article 100, 136
Read judgment
Supreme Court29 Sept 2005Allowed

Pentakota Satyanarayana and Others Vs Pentakota Seetharatnam and Others

Supreme Court Of India · AIR 2005 SC 4362 : (2005) 6 ALD 35 : (2005) 5 ALLMR 1105 : (2005) 6 ALT 50 : (2005) 4 AWC 3548 Supp : (2005) 5 CTC 207 : (2005) 2 DMC 669 : (2006) 1 JCR 283 : (2005) 12 JT 258 : (2006) 2 LW 658 : (2005) 7 SCALE 682 : (2005) 8 SCC 67 : (2005) 3 SCR 719 Sup

Constitution of India, 1950 — Article 136Evidence Act, 1872 — Section 114, 68Hindu Adoptions and Maintenance Act, 1956 — Section 22
Read judgment
Supreme Court28 Sept 2005dismissed

Air India Ltd. and Others Vs Vishal Capoor and Others

Supreme Court Of India · (2006) 1 BomCR 731 : (2005) 107 FLR 855 : (2005) 12 JT 170 : (2005) 7 SCALE 619 : (2005) 13 SCC 42 : (2006) SCC(L&S) 1041 : (2005) 3 SCR 670 Supp : (2006) 1 SLJ 11 : (2005) 2 UJ 1391

Constitution of India, 1950 — Article 14, 226, 227Industrial Disputes Act, 1947 — Section 10(1), 12, 12(2), 12(4), 12(5)
Read judgment
Supreme Court28 Sept 2005Allowed

Commissioner of Sales Tax, U.P. Vs Swadeshi Polytax Ltd., Ghaziabad

Supreme Court Of India · AIR 2006 SC 574 : (2005) AIRSCW 6238 : (2005) 12 JT 236 : (2005) 7 SCALE 644 : (2005) 8 SCC 134 : (2005) 3 SCR 663 Supp : (2005) 142 STC 386 : (2005) 6 Supreme 619

Constitution of India, 1950 — Article 132, 133, 136, 137, 226Uttar Pradesh Trade Tax Act, 1948 — Section 29A, 29A(1)
Read judgment
Supreme Court28 Sept 2005Dismissed

Gurmeet Singh Vs State of Uttar Pradesh

Supreme Court Of India · (2005) 3 ACR 3075 : AIR 2005 SC 3611 : (2006) 1 ALT(Cri) 53 : (2005) CriLJ 4384 : (2005) 8 JT 628 : (2005) 7 SCALE 610 : (2005) 12 SCC 107 : (2005) 3 SCR 651 Supp : (2005) 2 UJ 1490

Constitution of India, 1950 — Article 134A, 14, 21, 32Criminal Procedure Code, 1973 (CrPC) — Section 415, 415(2)Penal Code, 1860 (IPC) — Section 302
Read judgment
Supreme Court28 Sept 2005Allowed

State of U.P. Vs Murli

Supreme Court Of India · (2005) 3 ACR 3011 : AIR 2005 SC 3609 : (2006) AIRSCW 66 : (2005) AIRSCW 4850 : (2005) CriLJ 4382 : (2005) 12 SCC 586 : (2005) 6 Supreme 692 : (2005) 6 Supreme 569

Penal Code, 1860 (IPC) — Section 302, 304, 307, 34
Read judgment
Supreme Court27 Sept 2005Allowed

M.M. Bilaney and Another Vs Fali Rustomji Kumar

Supreme Court Of India · (2006) 1 BomCR 254 : (2005) 4 JCR 221 : (2005) 12 JT 333 : (2005) 7 SCC 682 : (2005) 3 SCR 622 Supp

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 14Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97
Read judgment
Supreme Court27 Sept 2005Disposed Of

State of Uttar Pradesh and Another Vs Brijpal Singh

Supreme Court Of India · AIR 2006 SC 3592 : (2005) 6 ALD 91 : (2005) 5 CTC 45 : (2005) 107 FLR 604 : (2005) 12 JT 498 : (2005) 8 SCC 58 : (2005) SCC(L&S) 1081 : (2005) 1 SCR 633 Supp : (2006) 1 SLJ 131

Constitution of India, 1950 — Article 32Industrial Disputes Act, 1947 — Section 10, 33A, 33C, 33C(2)
Read judgment
Supreme Court27 Sept 2005Partly Allowed

State of Andhra Pradesh Vs Kanda Gopaludu

Supreme Court Of India · (2005) 3 ACR 3235 : AIR 2005 SC 3616 : (2005) AIRSCW 4860 : (2006) 1 ALD(Cri) 279 : (2006) 1 ALT(Cri) 315 : (2006) 2 JT 412 : (2005) 13 SCC 116 : (2005) 1 SCR 643 Supp : (2005) 6 Supreme 551

Evidence Act, 1872 — Section 24, 25, 26Penal Code, 1860 (IPC) — Section 302
Read judgment