COURT ARCHIVE

Supreme Court Of India judgments, 2005

947 judgments · page 43 of 48

Supreme Court07 Feb 2005Allowed

State of Haryana Vs Ram Pal and Others

Supreme Court Of India · (2005) 1 ACR 644 : (2005) 1 ALD(Cri) 557 : (2005) CriLJ 1718 : (2005) 1 CTC 797 : (2005) 2 JT 267 : (2005) 1 KLT 870 : (2005) 3 SCC 347 : (2005) 2 SCR 1112 : (2005) 1 UJ 273

Constitution of India, 1950 — Article 141Criminal Procedure Code, 1973 (CrPC) — Section 378(3)Penal Code, 1860 (IPC) — Section 148, 149, 302, 304, 323

Supreme Court04 Feb 2005Dismissed

Shankarapa Kubbanna Kattimani Vs Karnataka State Road Transport Corporation and Others

Supreme Court Of India · (2006) 2 RCR(Criminal) 228 : (2005) 12 SCC 266

Supreme Court04 Feb 2005Allowed

Municipal Committee, Sirsa Vs Munshi Ram

Supreme Court Of India · AIR 2005 SC 792 : (2005) AIRSCW 762 : (2005) 1 AWC 793 Supp : (2005) 105 FLR 66 : (2005) 2 JT 117 : (2005) 1 LLJ 1077 : (2005) 2 SCC 382 : (2005) SCC(L&S) 277 : (2005) 1 Supreme 818 : (2005) 1 UJ 398 : (2005) 1 UPLBEC 934

Supreme Court04 Feb 2005Dismissed

Govindaraju Vs Mariamman

Supreme Court Of India · AIR 2005 SC 1008 : (2005) 2 ALD 90 : (2005) 5 ALLMR 553 : (2005) 1 AWC 787 Supp : (2005) 3 BomCR 87 : (2005) 3 CHN 64 Supp : (2005) 3 CTC 504 : (2005) 2 JCR 267 : (2005) 2 JT 107 : (2005) 2 LW 139 : (2005) 2 MLJ 122 : (2005) 1 RD 731 : (2005) 98 RD 731 :

Civil Procedure Code, 1908 (CPC) — Section 100, 100(5)Hindu Succession Act, 1956 — Section 15(1), 15(2)

Supreme Court04 Feb 2005Disposed Of

M.P. Lohia etc. Vs State of West Bengal and Another

Supreme Court Of India · (2005) 1 ACR 656 : AIR 2005 SC 790 : (2005) AIRSCW 767 : (2005) 2 ALT 22 : (2005) 2 ALT(Cri) 64 : (2005) CriLJ 1416 : (2005) 1 DMC 335 : (2005) 2 JT 105 : (2005) 1 OLR 541 : (2005) 1 PLJR 453 : (2005) 2 SCC 686 : (2005) 1 Supreme 766 : (2005) 1 UJ 376

Criminal Procedure Code, 1973 (CrPC) — Section 438(2)Penal Code, 1860 (IPC) — Section 304B, 34, 406, 498A

Supreme Court04 Feb 2005Disposed Of

Dr. Subramanian Swamy Vs Director, CBI and Others

Supreme Court Of India · (2005) 1 AWC 797 Supp : (2005) CriLJ 1413 : (2005) 2 JCR 273 : (2005) 2 JT 382 : (2005) 2 SCC 317 : (2005) SCC(L&S) 241

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11(1), 12(3), 5(10)BConstitution of India, 1950 — Article 14Delhi Police Special Establishment Act, 1946 — Section 6A

Supreme Court04 Feb 2005Disposed Of

O.K. Play (India) Ltd. Vs Commissioner of Central Excise-II, New Delhi

Supreme Court Of India · AIR 2005 SC 1031 : (2005) AIRSCW 855 : (2005) 98 ECC 633 : (2005) 180 ELT 291 : (2005) 2 JT 208 : (2005) 2 SCC 555 : (2005) 1 SCR 1086 : (2005) 1 Supreme 852

Central Excise (Valuation) Rules, 1975 — Rule 6Central Excise Rules, 1944 — Rule 173G, 9, 9(2)Central Excises and Salt Act, 1944 — Section 11A, 11A(1), 11A(2), 11A(3), 2

Supreme Court03 Feb 2005Disposed Of

Kailash Dwivedi Vs State of M.P. and Another

Supreme Court Of India · (2006) 3 ACR 3456 : (2005) 11 SCC 182

Criminal Procedure Code, 1973 (CrPC) — Section 313, 319Penal Code, 1860 (IPC) — Section 149, 302, 34

Supreme Court03 Feb 2005Allowed

Suresh Kumar Tekriwal Vs State of Jharkhand and Another

Supreme Court Of India · (2005) 12 SCC 278

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 482

Supreme Court03 Feb 2005Allowed

The President, Poornathrayisha Seva Sangham, Thripunithura Vs K. Thilakan Kavenal and Others

Supreme Court Of India · AIR 2005 SC 2918 : (2005) AIRSCW 3391 : (2005) 99 CLT 695 : (2005) 2 JCR 31 : (2005) 2 JT 363 : (2005) 2 SCC 689 : (2005) 1 SCR 1082 : (2005) 1 Supreme 805 : (2005) 1 UC 656 : (2005) 2 UPLBEC 1136

Constitution of India, 1950 — Article 226

Supreme Court03 Feb 2005Allowed

Chairman, State Bank of India and Others Vs H.C. Agarwal and Another

Supreme Court Of India · (2005) 2 ALT 15 : (2005) 104 FLR 1008 : (2005) 1 LLJ 1083 : (2005) 10 SCC 81

Supreme Court03 Feb 2005Allowed

O.K. Play (India) Ltd. Vs Commissioner of Central Excise, Delhi-III, Gurgaon Commissioner of Central Excise, Delhi-III, Gurgaon Vs O.K. Play (India) Ltd.

Supreme Court Of India · AIR 2005 SC 1023 : (2005) AIRSCW 865 : (2005) 98 ECC 609 : (2005) 180 ELT 300 : (2005) 1 JT 648 : (2005) 2 SCC 460 : (2005) 1 SCR 1069 : (2005) 1 Supreme 810

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

Supreme Court03 Feb 2005Disposed Of

State of Gujarat Vs Gopal Laxman Thakur and Another

Supreme Court Of India · (2005) 4 ALT 13 : (2005) 2 ALT(Cri) 94 : (2005) CriLJ 1435 : (2005) 5 JT 534 : (2005) 10 SCC 82

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

Supreme Court03 Feb 2005Disposed Of

State of Orissa Vs Niranjan Mohapatra and Others

Supreme Court Of India · (2005) 1 ACR 643 : AIR 2005 SC 970 : (2005) AIRSCW 891 : (2005) 2 ALT 13 : (2005) CriLJ 1427 : (2005) 1 DMC 407 : (2005) 2 JT 599 : (2005) 2 OLR 465 : (2005) 9 SCC 578 : (2005) 1 Supreme 954

Penal Code, 1860 (IPC) — Section 304B, 498AProbation of Offenders Act, 1958 — Section 4

Supreme Court03 Feb 2005Allowed

State of U.P. and Others Vs Jawahar Lal Bhatia

Supreme Court Of India · AIR 2005 SC 971 : (2005) AIRSCW 892 : (2005) 5 ALLMR 338 : (2005) 3 ALT 29 : (2005) 2 ALT 29 : (2005) 104 FLR 1062 : (2005) 2 LLJ 695 : (2005) 10 SCC 83 : (2005) SCC(L&S) 508 : (2005) 1 Supreme 955

Supreme Court03 Feb 2005Dismissed

Badrilal Vs Chandan Singh and Others

Supreme Court Of India · (2005) 1 ACR 647 : (2005) 1 ALD 541 : (2005) 1 ALD(Cri) 541 : (2005) 5 JT 535 : (2005) 1 OLR 407 : (2005) 9 SCC 221

Supreme Court03 Feb 2005Allowed

Ayodhya Singh Vs State of Bihar and Others

Supreme Court Of India · (2005) 1 ACR 646 : AIR 2005 SC 1022 : (2005) 1 ALD 542 : (2005) 1 ALD(Cri) 542 : (2005) 4 ALT 7 : (2005) 2 ALT(Cri) 92 : (2005) 1 BLJR 483 : (2005) CriLJ 1450 : (2005) 9 SCC 584 : (2005) 1 UJ 396

Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 302

Supreme Court02 Feb 2005Allowed

Nagesh Datta Shetti and Others Vs The State of Karnataka and Others

Supreme Court Of India · (2005) 2 ALT 2 : (2005) 1 AWC 680 Supp : (2005) 2 JT 597 : (2005) 3 KarLJ 326 : (2005) 10 SCC 383 : (2005) 1 SCR 1065

Supreme Court02 Feb 2005Allowed

Zee Telefilms Ltd. and Another Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2005 SC 2677 : (2005) AIRSCW 2985 : (2005) 4 CompLJ 283 : (2005) 2 JT 8 : (2005) 4 SCC 649 : (2005) 2 SCR 913 : (2005) 1 Supreme 886

Constitution of India, 1950 — Article 12, 13(1), 13(2), 14, 145(3)Human Rights Act, 1998 — Section 8International Cricket Council Rules — Rule 10, 12, 32, 32A, 33

Supreme Court02 Feb 2005Dismissed

Pratap Singh Vs State of Jharkhand and Another

Supreme Court Of India · (2005) 1 ACR 819 : AIR 2005 SC 2731 : (2005) AIRSCW 3088 : (2005) 1 ALT(Cri) 294 : (2005) 1 BLJR 434 : (2005) CriLJ 3091 : (2005) 3 JCR 244 : (2005) 2 JLJ 40 : (2005) 2 JT 271 : (2005) 1 LW(Cri) 405 : (2005) 2 OLR 191 : (2005) 2 RLW 261 : (2005) 3 SCC 551

Constitution Of India, 1950 — Article 14, 20, 20(1), 21Indian Penal Code, 1860 — Section 120B, 201, 302, 364AJuvenile Justice Act, 1986 — Section 2(e), 2(h), 2(k), 3, 6, 7, 8, 8(a), 9, 10, 12, 12(3), 14, 15, 16, 16(2), 18, 19, 20, 21, 22, 23, 24, 25, 26, 27, 28, 29, 30, 31, 32, 33, 34, 35, 36, 37, 38, 39, 40, 41, 42, 43, 44, 45, 46, 47, 48, 49, 50, 51, 52, 53, 54, 55, 56, 57, 58, 59, 60, 61, 62, 63, 68, 69(2), 70