Supreme Court22 Nov 2005Disposed Of
Iqbal and Others Vs His Holiness Dr. Syedna Mohamed Burhanuddin Saheb
Supreme Court Of India · (2006) 3 ALT 4 : (2006) 1 JT 65 : (2006) 1 SCALE 28 : (2005) 13 SCC 759
COURT ARCHIVE
Supreme Court Of India judgments, 2005
947 judgments · page 4 of 48
Supreme Court22 Nov 2005Allowed
Iqbal and Others Vs Hakimuddin and Others
Supreme Court Of India · (2006) 1 AWC 795 Supp : (2006) 1 JT 61 : (2006) 1 SCALE 24 : (2005) 13 SCC 754
Supreme Court22 Nov 2005Disposed Of
Union of India (UOI) and Another Vs Major Bahadur Singh
Supreme Court Of India · (2006) 108 FLR 146 : (2005) 10 JT 127 : (2005) 9 SCALE 459 : (2006) 1 SCC 368 : (2006) SCC(L&S) 959 : (2006) 1 UPLBEC 459
Supreme Court22 Nov 2005Allowed
State of Orissa and Others Vs Md. Illiyas
Supreme Court Of India · AIR 2006 SC 258 : (2005) AIRSCW 5925 : (2006) 1 CHN 119 Supp : (2006) 101 CLT 490 : (2006) 1 JCR 314 : (2006) 1 OLR 93 : (2005) 9 SCALE 466 : (2006) 1 SCC 275 : (2005) 8 Supreme 25
Orissa Grama Panchayat Act, 1964 — Section 115, 115(1), 115(2), 115(3)
Supreme Court22 Nov 2005Allowed
Mohd. Shakeel Vs State of A.P.
Supreme Court Of India · (2005) 11 SC CK 0008
Penal Code, 1860 (IPC) — Section 302, 304
Supreme Court21 Nov 2005Allowed
Rajinder Singh Chauhan and Others Vs State of Haryana and Others
Supreme Court Of India · (2005) 85 DRJ 139 : (2006) 108 FLR 1 : (2005) 10 JT 25 : (2006) 1 LLJ 303 : (2006) 1 RLW 308 : (2005) 9 SCALE 428 : (2005) 13 SCC 179 : (2006) SCC(L&S) 739 : (2006) 2 SLJ 26 : (2006) 1 UPLBEC 844
CONFED Staff Service Rules, 1975 — Rule 3(b)Factories Act, 1948 — Section 2, 2(1)Industrial Disputes Act, 1947 — Section 2, 25F, 25K, 25L, 25N
Supreme Court21 Nov 2005Allowed
Commissioner of Central Excise, Indore Vs S. Kumars Ltd. and Others
Supreme Court Of India · (2005) 103 ECC 225 : (2005) 190 ELT 145 : (2005) 9 SCALE 434 : (2005) 13 SCC 266
Central Excise (Valuation) Rules, 1975 — Rule 3, 4, 5, 6, 7Central Excises and Salt Act, 1944 — Section 11A, 4, 4(1), 4(4)
Supreme Court18 Nov 2005dismissed
Kabini Minerals Pvt. Ltd. and Another Vs State of Orissa and Others
Supreme Court Of India · AIR 2006 SC 674 : (2006) 102 CLT 114 : (2006) 1 JCR 143 : (2005) 10 JT 40 : (2006) 1 PLJR 168 : (2005) 9 SCALE 403 : (2006) 1 SCC 54
Orissa Minor Minerals Concession Rules, 1990 — Rule 6, 6(5), 6(6)
Supreme Court18 Nov 2005Allowed
Mr. Shaikh Salim Haji Abdul Khayumsab Vs Mr. Kumar and Others
Supreme Court Of India · AIR 2006 SC 396 : (2005) AIRSCW 6031 : (2006) 1 ALT 1 : (2006) 1 AWC 529 Supp : (2006) 1 BomCR 57 : (2006) 1 CHN 70 Supp : (2006) 101 CLT 464 : (2006) 1 JCR 112 : (2005) 10 JT 1 : (2006) 1 LW 779 : (2006) 1 MhLj 178 : (2006) 1 MLJ 105 : (2006) MPLJ 11 : (
Civil Procedure Code Amendment Act, 1999 — Order 8 Rule 1Civil Procedure Code, 1908 (CPC) — Order 5 Rule 1, Order 5 Rule 5, Order 8 Rule 1, 122
Supreme Court18 Nov 2005Dismissed
E. Parashuraman (D) by LRs. Vs V. Doraiswamy (D) by LRs.
Supreme Court Of India · AIR 2006 SC 376 : (2005) AIRSCW 6003 : (2006) 1 CHN 61 Supp : (2005) 10 JT 10 : (2006) 2 KarLJ 341 : (2006) 142 PLR 661 : (2006) 2 RLW 1254 : (2006) 1 SCC 658 : (2005) 8 Supreme 656
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 7 Rule 11, 94Evidence Act, 1872 — Section 116Karnataka Rent Control Act, 1961 — Section 2(7), 21, 21(1), 29(4)
Supreme Court18 Nov 2005Allowed
Harwindra Kumar Vs Chief Engineer, Karmik and Others
Supreme Court Of India · AIR 2006 SC 365 : (2005) AIRSCW 5995 : (2006) 1 AWC 524 Supp : (2005) 107 FLR 1194 : (2005) 10 JT 32 : (2006) 1 LLJ 452 : (2005) 9 SCALE 452 : (2005) 13 SCC 300 : (2006) SCC(L&S) 1063 : (2006) 2 SLJ 19 : (2005) 8 Supreme 140 : (2006) 1 UPLBEC 20
Uttar Pradesh Fundamental Rules, — Rule 56(a)Uttar Pradesh Water Supply & Sewerage Act, 1975 — Section 3, 15, 15(1), 31, 31(1), 37, 89, 97, 97(2)(c)Uttar Pradesh Jal Nigam Engineers (Public Health Branch) Service Regulations, 1978 — Regulation 31
Supreme Court17 Nov 2005Allowed
Director General, Doordarshan Mandi House, New Delhi and Others Vs Manas Dey and Others
Supreme Court Of India · AIR 2006 SC 263 : (2005) AIRSCW 5922 : (2006) 1 AWC 334 Supp : (2006) 2 CHN 1 Supp : (2005) 107 FLR 1191 : (2006) 1 JCR 308 : (2005) 10 JT 8 : (2006) 1 LLJ 450 : (2006) 1 PLJR 140 : (2005) 9 SCALE 383 : (2005) 13 SCC 437 : (2006) SCC(L&S) 1084 : (2006) 2
Administrative Tribunals Act, 1985 — Section 19
Supreme Court17 Nov 2005Allowed
State of U.P. Vs Chatur Singh
Supreme Court Of India · (2006) 1 ACR 263 : AIR 2006 SC 745 : (2005) AIRSCW 6376 : (2006) 1 ALT(Cri) 96 : (2006) CriLJ 545 : (2006) 1 JCR 35 : (2005) 10 JT 302 : (2005) 9 SCALE 444 : (2005) 13 SCC 360 : (2005) 7 Supreme 772
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304
Supreme Court17 Nov 2005Allowed
Kishore Chandra Samal Vs The Divisional Manager, Orissa State Cashew Development Corporation Ltd., Dhenkanal
Supreme Court Of India · AIR 2006 SC 3613 : (2006) AIRSCW 3589 : (2006) 108 FLR 143 : (2006) 1 JCR 30 : (2005) 10 JT 46 : (2006) 1 LLJ 685 : (2006) 1 PLJR 121 : (2005) 9 SCALE 379 : (2006) 1 SCC 253 : (2006) SCC(L&S) 241 : (2006) 2 SLJ 50 : (2005) 7 Supreme 751 : (2006) 1 UPLBEC
Industrial Disputes Act, 1947 — Section 2, 25F
Supreme Court17 Nov 2005Dismissed
Sedco Forex International Drill. Inc. and Others Vs Commissioner of Income Tax, Dehradun and Another
Supreme Court Of India · AIR 2006 SC 428 : (2005) AIRSCW 6082 : (2005) AIRSCW 2939 : (2005) 199 CTR 320 : (2005) 279 ITR 310 : (2005) 5 JT 639 : (2005) 12 SCC 717 : (2005) 5 Supreme 775 : (2005) 8 Supreme 174
Finance Act, 1999 — Section 9(1)Income Tax Act, 1961 — Section 119, 4(1), 5(2), 9, 9(1)
Supreme Court17 Nov 2005Allowed
State of Himachal Pradesh Vs Asha Ram
Supreme Court Of India · (2006) 1 ACR 250 : AIR 2006 SC 381 : (2005) AIRSCW 6009 : (2006) 1 ALT(Cri) 225 : (2005) CriLJ 139 : (2006) 1 PLJR 476 : (2005) 9 SCALE 371 : (2005) 13 SCC 766 : (2005) 7 Supreme 742
Penal Code, 1860 (IPC) — Section 376
Supreme Court17 Nov 2005Dismissed
State of Punjab and Others Vs Chhabra Rice Mills and Others
Supreme Court Of India · (2005) 10 JT 483 : (2006) 142 PLR 726 : (2005) 9 SCALE 450 : (2005) 13 SCC 221 : (2006) 144 STC 1
Punjab General Sales Tax Act, 1948 — Section 2U.P. Krishi Utpadan Mandi Adiniyam, 1964 — Section 3D(1)
Supreme Court17 Nov 2005Allowed
Punjab State Electricity Board Vs Darbara Singh
Supreme Court Of India · AIR 2006 SC 387 : (2005) AIRSCW 6018 : (2005) 107 FLR 1200 : (2005) 10 JT 199 : (2006) 1 LLJ 289 : (2006) 2 MhLj 385 : (2006) MPLJ 482 : (2006) 2 RLW 1326 : (2005) 9 SCALE 385 : (2006) 1 SCC 121 : (2006) SCC(L&S) 64 : (2005) 7 Supreme 686 : (2006) 1 UPLBE
Industrial Disputes Act, 1947 — Section 2(oo)(bb), 25F
Supreme Court16 Nov 2005Dismissed
K.S. Nagamuthu Vs State of Tamil Nadu and Others
Supreme Court Of India · (2006) 1 ACR 275 : AIR 2006 SC 374 : (2005) AIRSCW 6124 : (2006) 2 ALT 19 : (2006) 1 ALT(Cri) 282 : (2005) 10 JT 216 : (2006) 1 PLJR 398 : (2006) 4 SCC 792 : (2005) 8 Supreme 4
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)
Supreme Court16 Nov 2005Dismissed
Hazara Bradri and Others Vs Lokesh Dutta Multani
Supreme Court Of India · AIR 2006 SC 370 : (2005) AIRSCW 6119 : (2006) 1 ALT 29 : (2006) 1 AWC 534 Supp : (2005) 10 JT 147 : (2006) 2 MLJ 409 : (2006) 1 RD 388 : (2005) 9 SCALE 407 : (2005) 13 SCC 278 : (2005) 8 Supreme 102