COURT ARCHIVE

Supreme Court Of India judgments, 2005

947 judgments · page 40 of 48

Supreme Court22 Feb 2005

S and S. Enterprise Vs Designated Authority and Others

Supreme Court Of India · (2005) 2 ALT 24 : (2005) 99 ECC 7 : (2005) 181 ELT 375 : (2005) 3 JT 457 : (2005) 3 SCC 337 : (2005) 2 SCR 255

Customs Tariff (Identification, Assessment and Collection of Anti-dumping Duty on Dumped Articles and for Determination of Injury) Rules, 1995 — Rule 5Customs Tariff Act, 1975 — Section 14, 9A

Read judgment

Supreme Court22 Feb 2005Disposed Of

Swasthya Raksha Samiti Rati Chowk Vs Chaudhary Ram Harakh Chand (D) by LRs. and Others

Supreme Court Of India · AIR 2005 SC 1835 : (2005) 5 ALLMR 468 : (2005) 5 JT 561 : (2005) 2 SCC 718

Land Acquisition (Companies) Rules, 1963 — Rule 4(2), 4(4)Land Acquisition Act, 1894 — Section 40, 5A

Read judgment

Supreme Court22 Feb 2005Allowed

Sanjay Gera Vs Haryana Urban Development Authority and Another

Supreme Court Of India · (2005) 4 ALD 62 : (2005) 3 ALT 20 : (2005) 2 ALT 20 : (2005) 2 JT 532 : (2005) 3 SCC 207 : (2005) 2 UPLBEC 1098

Read judgment

Supreme Court22 Feb 2005Allowed

Laxmi Sales Corporation Vs Bolangir Trading Company and Others

Supreme Court Of India · AIR 2005 SC 1962 : (2005) 4 ALT 6 : (2005) 2 AWC 1292 Supp : (2005) 2 BC 166 : (2005) 1 CTLJ 531 : (2005) 3 JT 501 : (2005) 3 SCC 157 : (2005) 2 UJ 777

Read judgment

Supreme Court22 Feb 2005Dismissed

D.C.L. Polyster Ltd., Nagpur Vs Collector of Central Excise and Customs, Nagpur

Supreme Court Of India · (2005) 99 ECC 137 : (2005) 181 ELT 190 : (2005) 2 JT 486 : (2005) 3 SCC 455 : (2005) 2 SCR 279

Central Excise Rules, 1944 — Rule 3, 49, 52A, 9Central Excises and Salt Act, 1944 — Section 35L

Read judgment

Supreme Court22 Feb 2005

Goa Foundation Vs Union of India (UOI)

Supreme Court Of India · (2005) 11 SCC 560

Read judgment

Supreme Court22 Feb 2005Allowed

U.P. Parents Association and Others Vs S.K. Bhargava and Others etc. etc.

Supreme Court Of India · AIR 2005 SC 1952 : (2005) 5 ALLMR 957 : (2005) 3 ALT 17 : (2005) 2 ALT 17 : (2005) 2 AWC 1124 Supp : (2005) 10 JT 220 : (2005) 2 MLJ 110 : (2005) 1 RD 755 : (2005) 98 RD 753 : (2005) 3 SCC 444

Land Acquisition (Amendment) Act, 1984 — Section 48(1)Land Acquisition Act, 1894 — Section 4, 48, 6

Read judgment

Supreme Court22 Feb 2005Disposed Of

W.P.I.L. Ltd., Ghaziabad Vs Commissioner of Central Excise, Meerut, U.P.

Supreme Court Of India · (2005) 99 ECC 1 : (2005) 181 ELT 359 : (2005) 2 JT 499 : (2005) 3 SCC 73 : (2005) 3 SCR 246

Central Excise Rules, 1944 — Rule 8

Read judgment

Supreme Court22 Feb 2005Partly Allowed

Kishan Lal Vs State of M.P. and Others

Supreme Court Of India · (2005) 2 ALLMR 18 : (2005) 2 ALT 32 : (2005) 2 AWC 1294 Supp : (2005) 3 SCC 632 : (2005) 2 UJ 804

Constitution of India, 1950 — Article 252Urban Land (Ceiling and Regulation) Act, 1976 — Section 10(3), 3, 3(4), 33

Read judgment

Supreme Court22 Feb 2005Allowed

Management of Madurantakam, Co-operative Sugar Mills Ltd. Vs S. Viswanathan

Supreme Court Of India · AIR 2005 SC 1954 : (2005) AIRSCW 1418 : (2005) 2 ALT 29 : (2005) 104 FLR 1229 : (2005) 2 JT 481 : (2005) 2 LLJ 1 : (2005) 3 SCC 193 : (2005) SCC(L&S) 372 : (2005) 2 Supreme 128 : (2005) 2 UPLBEC 1107

Constitution of India, 1950 — Article 136, 226, 227

Read judgment

Supreme Court22 Feb 2005Dismissed

Mahindra and Mahindra Ltd. Vs N.B. Naravade etc.

Supreme Court Of India · AIR 2005 SC 1993 : (2005) AIRSCW 115 : (2005) 2 CALLT 121 : (2005) 117 DLT 697 : (2005) 104 FLR 1218 : (2005) 2 JCR 4 : (2005) 2 JT 583 : (2005) 2 KLT 32 : (2005) 1 LLJ 1129 : (2005) 3 SCC 134 : (2005) SCC(L&S) 361 : (2006) 1 SLJ 204 : (2005) 2 Supreme 14

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11A

Read judgment

Supreme Court22 Feb 2005Dismissed

Commissioner of Income Tax, Jalpaiguri Vs Om Prakash Mittal

Supreme Court Of India · (2005) 2 ALT 26 : (2005) 194 CTR 97 : (2005) 184 ELT 3 : (2005) 273 ITR 326 : (2005) 2 JT 538 : (2005) 3 MLJ 48 : (2005) 2 SCC 751 : (2005) 2 SCR 263

Income Tax Act, 1961 — Section 139, 143, 144, 147, 245A

Read judgment

Supreme Court22 Feb 2005Dismissed

Employers, Mgmt., M. Colliery, BCCL Ltd. Vs Bihar Colliery Kamgar Union through Workmen

Supreme Court Of India · AIR 2005 SC 2006 : (2005) 1 BLJR 502 : (2005) 104 FLR 1224 : (2006) 2 JCR 151 : (2005) 2 JT 444 : (2005) 1 LLJ 1135 : (2005) 3 SCC 331 : (2005) SCC(L&S) 412 : (2005) 2 UPLBEC 1102

Industrial Disputes Act, 1947 — Section 10, 11(A)

Read judgment

Supreme Court22 Feb 2005Partly Allowed

Commissioner of Central Excise, Allahabad, etc. Vs Hindustan Safety Glass Works Ltd., etc.

Supreme Court Of India · (2005) 99 ECC 33 : (2005) 181 ELT 178 : (2005) 2 JT 465 : (2005) 3 SCC 468 : (2005) 2 SCR 229

Read judgment

Supreme Court22 Feb 2005Dismissed

Commissioner of Income Tax Vs Om Prakash Mittal

Supreme Court Of India · (2005) 143 TAXMAN 373

Income Tax Act, 1961 — Section 143, 144, 147, 245A, 245B

Read judgment

Supreme Court22 Feb 2005Dismissed

Muriadih Colliery of Bharat Coking Coal Ltd. Vs Bihar Colliery Kamgar Union through Workmen

Supreme Court Of India · (2007) 115 FLR 670

Industrial Disputes Act, 1947 — Section 10, 11A

Read judgment

Supreme Court22 Feb 2005Dismissed

Balwinder Singh and Another Vs Asstt. Commissioner, Customs and Central Excise

Supreme Court Of India · (2005) 3 ACR 3243 : (2005) 5 ALT 27 : (2005) 2 ALT(Cri) 319 : (2005) 124 ECR 135 : (2005) 4 SCC 146

Customs Act, 1962 — Section 108Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 22, 23, 25, 28Penal Code, 1860 (IPC) — Section 120B

Read judgment

Supreme Court22 Feb 2005Disposed Of

Triveni Glass Ltd., Allahabad Vs Union of India (UOI) and Others

Supreme Court Of India · (2005) 99 ECC 147 : (2005) 181 ELT 289 : (2005) 2 JT 477 : (2005) 3 SCC 484 : (2005) 3 SCR 223 : (2005) 141 STC 291

Central Excises and Salt Act, 1944 — Section 4, 4(4)

Read judgment

Supreme Court21 Feb 2005Dismissed

National Insurance Co. Ltd. Vs Bommithi Subbhayamma and Others

Supreme Court Of India · (2005) 3 ACC 423 : (2005) ACJ 721 : (2006) 131 CompCas 280 : (2005) 1 CTC 706 : (2005) 2 LW 163 : (2005) 141 PLR 546 : (2005) 12 SCC 243 : (2005) 2 UJ 1087

Constitution of India, 1950 — Article 137Motor Vehicles Act, 1988 — Section 145, 147, 149(2), 2(14), 2(35)

Read judgment

Supreme Court21 Feb 2005Dismissed

Commissioner of Central Excise, Pune Vs Abhi Chemicals and Pharmaceuticals Pvt. Ltd.

Supreme Court Of India · (2005) 99 ECC 65 : (2005) 181 ELT 351 : (2005) 3 SCC 541 : (2005) 2 SCR 210

Read judgment