COURT ARCHIVE

Supreme Court Of India judgments, 2005

947 judgments · page 3 of 48

Supreme Court07 Dec 2005Dismissed

D.S.P., Chennai Vs K. Inbasgaran

Supreme Court Of India · (2006) 1 ACR 210 : AIR 2006 SC 552 : (2005) AIRSCW 6208 : (2006) 1 ALD(Cri) 293 : (2005) CriLJ 319 : (2006) 200 CTR 624 : (2006) 282 ITR 435 : (2005) 10 JT 332 : (2006) 2 LW(Cri) 523 : (2006) 2 MhLj 399 : (2006) MPLJ 512 : (2006) 1 RLW 434 : (2006) 1 SCC

Income Tax Act, 1961 — Section 132(4)Prevention of Corruption Act, 1947 — Section 5(3)Prevention of Corruption Act, 1988 — Section 13(1), 13(2)

Supreme Court07 Dec 2005Dismissed

Commissioner of Central Excise, Meerut Vs Maharshi Ayurveda Corporation Limited

Supreme Court Of India · AIR 2006 SC 557 : (2005) AIRSCW 6215 : (2005) 103 ECC 277 : (2006) 193 ELT 10 : (2005) 10 JT 360 : (2005) 13 SCC 584 : (2005) 8 Supreme 411

Central Excises and Salt Act, 1944 — Section 35L(B)Interpretation Rules — Rule 3

Supreme Court06 Dec 2005Allowed

Nirmaljit Kaur Vs State of Punjab and Others

Supreme Court Of India · (2006) 1 ACR 201 : AIR 2006 SC 607 : (2005) AIRSCW 6253 : (2006) 3 ALT 19 : (2006) 1 CHN 79 Supp : (2006) 1 CTC 69 : (2006) 1 JCR 178 : (2005) 10 JT 368 : (2006) 1 OLR 107 : (2006) 1 RLW 398 : (2006) 9 SCC 364 : (2006) 9 SCC 363 : (2005) 8 Supreme 333 : (

Constitution of India, 1950 — Article 32Guardians and Wards Act, 1890 — Section 25Hindu Minority and Guardianship Act, 1956 — Section 9

Supreme Court06 Dec 2005Allowed

Umrao Singh Vs Punjabi University, Patiala and Others

Supreme Court Of India · (2006) 108 FLR 335 : (2006) 1 JT 56 : (2005) 13 SCC 365 : (2006) SCC(L&S) 1071 : (2006) 2 SLJ 375

Supreme Court01 Dec 2005Disposed Of

Kailasbhai Shukaram Tiwari Vs Jostna Laxmidas Pujara and Another

Supreme Court Of India · AIR 2006 SC 741 : (2006) AIRSCW 59 : (2006) 2 ALT 1 : (2006) 1 JT 43 : (2006) 1 KLT 630 : (2006) 1 MhLj 791 : (2006) 1 SCC 524 : (2005) 8 Supreme 539

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)Constitution of India, 1950 — Article 227

Supreme Court30 Nov 2005Allowed

Union of India (UOI) Vs Major Singh and Others

Supreme Court Of India · (2006) 3 ACR 3387 : (2006) 9 SCC 170

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 42, 42(2), 50, 8

Supreme Court29 Nov 2005Disposed Of

MSA Nederland B.V. Vs Larsen and Toubro Ltd.

Supreme Court Of India · (2006) 2 CompLJ 90 : (2005) 13 SCC 719

Arbitration and Conciliation Act, 1996 — Section 11, 11(9)

Supreme Court28 Nov 2005Allowed

Procter and Gamble Hygiene and Health Care Ltd. Vs Commissioner of Central Excise, Bhopal

Supreme Court Of India · (2005) 103 ECC 241 : (2005) 190 ELT 289 : (2005) 10 JT 153 : (2006) 1 SCC 267

Central Excises and Salt Act, 1944 — Section 11A(1), 2, 3, 35L, 4(1)

Supreme Court25 Nov 2005Allowed

Amit Singh alias Chintu and Another Vs State of U.P.

Supreme Court Of India · (2006) 3 ACR 3385 : (2006) 9 SCC 522

Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 20Penal Code, 1860 (IPC) — Section 302, 323, 34, 452Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3

Supreme Court25 Nov 2005Allowed

Life Insurance Corporation of India Vs R. Dhandapani

Supreme Court Of India · AIR 2006 SC 615 : (2005) AIRSCW 6271 : (2006) 108 FLR 953 : (2006) 1 JCR 140 : (2005) 10 JT 245 : (2006) 1 LLJ 329 : (2006) 1 MLJ 100 : (2006) 1 PLJR 404 : (2006) 2 SLJ 42 : (2005) 8 Supreme 38 : (2006) 1 UPLBEC 353

Industrial Disputes Act, 1947 — Section 11A, 17BLife Insurance Corporation (Agents) Regulations, 1972 — Regulation 30(8)

Supreme Court24 Nov 2005Dismissed

Jalaram Vs State of Rajasthan

Supreme Court Of India · (2006) 1 ACR 265 : AIR 2006 SC 618 : (2005) AIRSCW 6334 : (2006) 1 ALT(Cri) 203 : (2006) CriLJ 528 : (2005) 10 JT 168 : (2006) 1 RLW 181 : (2005) 13 SCC 347 : (2005) 8 Supreme 205 : (2006) 1 UJ 69

Criminal Procedure Code, 1973 (CrPC) — Section 319Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 304

Supreme Court24 Nov 2005Allowed

Vishnu @ Undrya Vs State of Maharashtra

Supreme Court Of India · (2006) 1 ACR 328 : AIR 2006 SC 508 : (2005) AIRSCW 6149 : (2006) 1 ALD(Cri) 22 : (2006) 1 ALT(Cri) 217 : (2005) CriLJ 303 : (2005) 10 JT 174 : (2006) 1 PLJR 391 : (2006) 1 RLW 662 : (2006) 1 SCC 283 : (2005) 8 Supreme 165 : (2006) 1 UJ 130

Bombay Children Act, 1948 — Section 57Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 366, 375, 376

Supreme Court24 Nov 2005Dismissed

Sanjeev Woolen Mills Vs Commissioner of Income Tax, Mumbai

Supreme Court Of India · AIR 2006 SC 500 : (2005) AIRSCW 6138 : (2005) 199 CTR 441 : (2005) 279 ITR 434 : (2006) 1 PLJR 158 : (2005) 9 SCALE 519 : (2005) 13 SCC 307 : (2005) 8 Supreme 308 : (2005) 8 Supreme 304

Income Tax Act, 1922 — Section 13Income Tax Act, 1961 — Section 144, 145, 145(1), 80HHC

Supreme Court23 Nov 2005Disposed Of

Chairman, Oil and Natural Gas Corporation Ltd. and Another Vs Shyamal Chandra Bhowmik

Supreme Court Of India · AIR 2006 SC 392 : (2005) AIRSCW 6025 : (2005) 107 FLR 1186 : (2006) 1 JCR 309 : (2006) 1 LLJ 419 : (2006) 2 RLW 1247 : (2005) 9 SCALE 473 : (2006) 1 SCC 337 : (2006) 2 SLJ 364 : (2005) 8 Supreme 213

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 25F

Supreme Court23 Nov 2005Allowed

Karta Ram Rameshwar Dass Vs Ram Bilas and Others

Supreme Court Of India · AIR 2006 SC 362 : (2005) AIRSCW 5992 : (2006) 1 AWC 304 Supp : (2006) 1 CHN 57 Supp : (2006) 101 CLT 430 : (2005) 10 JT 135 : (2006) 1 KLT 136 : (2006) 1 PLJR 25 : (2006) 142 PLR 776 : (2006) 2 RLW 1316 : (2006) 1 SCC 125 : (2005) 8 Supreme 1

Hyderabad Houses (Rent, Eviction and Lease) Control Act, 1954 — Section 15

Supreme Court23 Nov 2005Dismissed

Haji Khan Vs State of Uttar Pradesh

Supreme Court Of India · (2006) 1 ACR 257 : (2006) 1 ALT(Cri) 235 : (2005) 10 JT 185 : (2006) 1 RLW 669 : (2005) 13 SCC 353

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 307, 34

Supreme Court23 Nov 2005

Taiyab Khan and Others Vs State of Bihar (Now Jharkhand)

Supreme Court Of India · (2006) 1 ACR 249 : AIR 2006 SC 673 : (2005) AIRSCW 6374 : (2006) 2 ALT 8 : (2006) 1 ALT(Cri) 208 : (2005) 3 BLJR 2325 : (2006) CriLJ 544 : (2006) 1 DMC 291 : (2006) 1 JCR 11 : (2005) 10 JT 192 : (2006) 1 PLJR 230 : (2006) 1 RLW 396 : (2005) 13 SCC 455 : (

Penal Code, 1860 (IPC) — Section 304B

Supreme Court23 Nov 2005Disposed Of

Pratap Singh and Another Vs State of Madhya Pradesh

Supreme Court Of India · (2006) 1 ACR 197 : AIR 2006 SC 514 : (2005) AIRSCW 6158 : (2006) 2 ALT(Cri) 8 : (2006) 1 CLT 571 : (2005) CriLJ 310 : (2006) 1 JCR 162 : (2006) 1 JLJ 331 : (2005) 10 JT 423 : (2006) 2 RLW 1496 : (2005) 13 SCC 624 : (2005) 8 Supreme 386

Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 379

Supreme Court23 Nov 2005Disposed Of

Competent Authority Vs Barangore Jute Factory and Others

Supreme Court Of India · (2006) 2 CHN 19 Supp : (2006) 1 PLJR 219 : (2006) 1 RLW 388 : (2005) 9 SCALE 493 : (2005) 13 SCC 477

Land Acquisition Act, 1894 — Section 4, 5ANational Highways Act, 1956 — Section 3, 3A, 3A(1), 3A(2), 3A(3)

Supreme Court22 Nov 2005Allowed

Abani K. Debnath and Another Vs State of Tripura

Supreme Court Of India · (2006) 1 ACR 273 : AIR 2006 SC 518 : (2005) AIRSCW 6163 : (2006) 2 ALT(Cri) 13 : (2005) CriLJ 314 : (2006) 1 JCR 33 : (2006) 2 RLW 1242 : (2005) 13 SCC 422 : (2005) 7 Supreme 774

Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 148, 149, 302, 323, 325