COURT ARCHIVE

Supreme Court Of India judgments, 2005

947 judgments · page 39 of 48

Supreme Court24 Feb 2005Allowed

Mangal Prasad Tamoli (Dead) by Lrs. Vs Narvedshwar Mishra (Dead) by Lrs. and Others

Supreme Court Of India · AIR 2005 SC 1964 : (2005) AIRSCW 1287 : (2005) 4 ALD 53 : (2005) 1 ARC 642 : (2005) 2 AWC 1305 Supp : (2005) 3 CHN 37 Supp : (2005) 11 JT 229 : (2005) 2 MLJ 171 : (2005) 99 RD 177 : (2005) 2 RD 177 : (2005) 3 SCC 422 : (2005) 2 Supreme 240

Supreme Court24 Feb 2005Allowed

Mangu Khan and Others Vs State of Rajasthan

Supreme Court Of India · (2005) 2 ACR 1126 : AIR 2005 SC 1912 : (2005) AIRSCW 1541 : (2005) 1 ALD(Cri) 733 : (2005) 2 CALLT 111 : (2005) CriLJ 1748 : (2005) 2 JT 575 : (2005) 2 LW(Cri) 492 : (2005) 2 RLW 286 : (2005) 10 SCC 374 : (2005) 2 SCR 368 : (2005) 2 Supreme 198 : (2005) 1

Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 304

Supreme Court24 Feb 2005Disposed Of

State of Jammu & Kashmir and Others Vs Sanjeev Kumar and Others

Supreme Court Of India · (2005) 105 FLR 62 : (2005) 1 JKJ 34 : (2005) 3 JT 96 : (2005) 4 SCC 148 : (2005) 3 SCR 396 : (2005) 2 UPLBEC 1931

Jammu and Kashmir Medical Education (Gazetted) Service Recruitment Rules, 1979 — Rule 57

Supreme Court24 Feb 2005Allowed

Pahwa Chemicals Pvt. Ltd. Vs The Commissioner of Central Excise, New Delhi

Supreme Court Of India · (2005) 4 ALT 3 : (2005) 99 ECC 91 : (2005) 181 ELT 339 : (2005) 274 ITR 87 : (2005) 11 JT 21 : (2005) 2 SCC 720 : (2005) 2 SCR 380

Central Excise Rules, 1944 — Rule 2, 57I, 57U, 9(2)Central Excise Tariff Act, 1985 — Section 2Central Excises and Salt Act, 1944 — Section 33, 35B(1), 37B

Supreme Court24 Feb 2005Disposed Of

Hindustan Zinc Ltd. Vs Commissioner of Central Excise, Jaipur

Supreme Court Of India · (2005) 99 ECC 117 : (2005) 181 ELT 162 : (2005) 2 JT 520 : (2005) 2 SCC 668

Central Excises and Salt Act, 1944 — Section 35L

Supreme Court24 Feb 2005Allowed

K.G. Arumugham and Others Vs K.A. Chinnappan and Others

Supreme Court Of India · (2005) 4 ALD 48 : (2005) 2 ALT 18 : (2005) 3 CHN 31 Supp : (2005) 11 JT 29 : (2005) 2 MLJ 167 : (2005) 2 SCC 793 : (2005) 2 UJ 1152

Supreme Court24 Feb 2005Allowed

Food Corporation of India and Others Vs Bhanu Lodh and Others

Supreme Court Of India · AIR 2005 SC 2775 : (2005) 2 AWC 1296 Supp : (2005) 2 CALLT 96 : (2005) 3 ESC 297 : (2005) 105 FLR 1058 : (2005) 2 JT 562 : (2005) 3 SCC 618 : (2005) SCC(L&S) 433 : (2005) 2 SCR 350 : (2005) 2 SLJ 198 : (2005) 2 UJ 783 : (2005) 2 UPLBEC 1842

Constitution of India, 1950 — Article 14Electricity (Supply) Act, 1948 — Section 78(1), 78AFood Corporation of India Staff Regulations, 1971 — Regulation 7(2)

Supreme Court24 Feb 2005Allowed

Suresh Chandra Sharma Vs Chairman, UPSEB and Others

Supreme Court Of India · AIR 2005 SC 2021 : (2005) AIRSCW 1133 : (2005) 4 ALT 8 : (2005) 3 ESC 421 : (2005) 105 FLR 56 : (2005) 3 JCR 104 : (2005) 11 JT 72 : (2005) 3 SCC 153 : (2005) SCC(L&S) 369 : (2005) 2 Supreme 250

Supreme Court23 Feb 2005Allowed

Gangadeep Pratisthan Pvt. Ltd. and Others Vs Mechano and Others

Supreme Court Of India · AIR 2005 SC 1958 : (2005) 2 ALT 18 : (2006) 1 CTLJ 438 : (2005) 2 JCR 259 : (2005) 11 SCC 273

Supreme Court23 Feb 2005Dismissed

Shenyang Mastsushita S. Battery Co. Ltd. Vs Exide Industries Ltd. and Others

Supreme Court Of India · (2005) 181 ELT 320 : (2005) 3 JT 175 : (2005) 3 SCC 39 : (2005) 2 SCR 332

Customs Tariff (Identification, Assessment and Collection of Anti-dumping Duty on Dumped Articles and for Determination of Injury) Rules, 1995 — Rule 1, 17, 2, 3, 4Customs Tariff Act, 1975 — Section 9A, 9A(1), 9A(6)

Supreme Court23 Feb 2005Dismissed

Sidheshwar Sahakari Sakhar Karkhana Ltd. Vs Union of India (UOI) and Others

Supreme Court Of India · (2005) 99 ECC 74 : (2005) 181 ELT 304 : (2005) 3 JT 31 : (2005) 3 SCC 369 : (2005) 3 SCR 317

Central Excise Rules, 1944 — Rule 8Central Excises and Salt Act, 1944 — Section 35GConstitution of India, 1950 — Article 226, 227

Supreme Court23 Feb 2005Allowed

Vikas Agarwal and Another Vs State of U.P. and Others

Supreme Court Of India · (2005) 2 ALT 20 : (2005) 3 SCC 38

Supreme Court23 Feb 2005

Commissioner of Central Excise, Bolpur Vs Ratan Melting and Wire Industries, Calcutta

Supreme Court Of India · (2005) 5 ALLMR 959 : (2005) 195 CTR 12 : (2005) 99 ECC 89 : (2005) 181 ELT 364 : (2005) 6 JT 77 : (2005) 3 SCC 57 : (2005) 2 SCR 329 : (2005) 142 STC 595

Supreme Court23 Feb 2005Disposed Of

Govt. of A.P. and Another Vs J.B. Educational Society and Another etc.

Supreme Court Of India · AIR 2005 SC 2014 : (2005) 2 ALD 69 : (2005) 3 CTC 555 : (2005) 2 ESC 184 : (2005) 2 JT 521 : (2005) 2 KLT 154 : (2005) 3 LW 31 : (2005) 3 SCC 212 : (2005) 2 SCR 302 : (2005) 2 UPLBEC 1647

All India Council for Technical Education (Grant of Approval for Starting New Technical Institutions, Introduction of Courses or Programmes and Approval of Intake Capacity of Seats for the Courses or Programmes) Regulations, 1994 — Regulation 9,

Supreme Court23 Feb 2005Allowed

State Bank of Patiala Vs Phoolpati

Supreme Court Of India · AIR 2005 SC 1918 : (2005) AIRSCW 1549 : (2005) 5 ALLMR 466 : (2005) 2 AWC 1243 Supp : (2005) 2 ESC 213 : (2005) 105 FLR 59 : (2005) 2 JCR 106 : (2005) 2 LLJ 473 : (2005) 3 LW 556 : (2005) 3 SCC 88 : (2005) SCC(L&S) 340 : (2005) 3 SCR 345 : (2005) 2 SLJ 23

Supreme Court23 Feb 2005Dismissed

Ram Swarup Vs Mohd. Javed Razack and Another

Supreme Court Of India · (2005) 1 ACR 971 : AIR 2005 SC 2005 : (2005) AIRSCW 1114 : (2005) CriLJ 1725 : (2005) 11 JT 196 : (2005) 10 SCC 393 : (2005) 2 Supreme 254

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 199, 482Penal Code, 1860 (IPC) — Section 499, 503

Supreme Court23 Feb 2005Dismissed

State of Rajasthan Vs Gurmail Singh

Supreme Court Of India · (2005) 2 ACR 1133 : (2005) CriLJ 1746 : (2005) 99 ECC 151 : (2005) 121 ECR 146 : (2005) 1 JKJ 39 : (2005) 2 JT 574 : (2005) 2 OLR 466 : (2005) 3 SCC 59 : (2005) 2 UJ 860

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

Supreme Court23 Feb 2005Allowed

Balakrishna H. Sawant and Others Vs Sangli, Miraj and Kupwad City M. Corpn. and Others

Supreme Court Of India · (2005) 4 BomCR 776 : (2005) 2 JCR 3 : (2005) 11 JT 19 : (2005) 3 SCC 61 : (2005) 2 UJ 806

Supreme Court22 Feb 2005Dismissed

Kanchusthabam Satyanarayana and Others Vs Namuduri Atchutaramayya and Others

Supreme Court Of India · AIR 2005 SC 2010 : (2005) 3 ALD 14 : (2005) 2 ALT 31 : (2005) 1 ARC 647 : (2005) 2 AWC 1239 Supp : (2005) 3 JCR 106 : (2005) 2 JT 609 : (2005) 11 SCC 109 : (2005) 2 SCR 294

Andhra Pradesh (Andhra Area) Tenancy Act, 1956 — Section 16, 18Constitution of India, 1950 — Article 136

Supreme Court22 Feb 2005Allowed

Balkar Singh Vs Jagdish Kumar and Others etc.

Supreme Court Of India · (2005) 1 ACR 998 : (2005) CriLJ 1712 : (2005) 2 JT 556 : (2005) 3 SCC 186 : (2005) 2 UJ 808

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 321, 482Penal Code, 1860 (IPC) — Section 186, 353, 382, 506