Supreme Court08 Nov 2005Allowed

Ramashray Yadav and Others Vs State of Bihar

Supreme Court Of India · (2006) 1 ACR 114 : AIR 2006 SC 201 : (2005) AIRSCW 5710 : (2006) 1 ALD(Cri) 61 : (2006) 1 ALT(Cri) 253 : (2005) 3 BLJR 2321 : (2005) CriLJ 133 : (2006) 1 JCR 20 : (2005) 9 JT 437 : (2006) 1 LW(Cri) 15 : (2006) 1 PLJR 232 : (2005) 13 SCC 468 : (2005) 7 Sup

Arms Act, 1959 — Section 27Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 161
Supreme Court08 Nov 2005Allowed

Dilawar Singh Vs Parvinder Singh @ Iqbal Singh and Another

Supreme Court Of India · (2006) 1 ACR 111 : AIR 2006 SC 389 : (2005) AIRSCW 6021 : (2006) 1 ALD(Cri) 57 : (2006) 1 ALT(Cri) 275 : (2005) CriLJ 145 : (2005) 9 JT 476 : (2005) 4 KLT 1029 : (2006) 2 LW(Cri) 497 : (2006) 1 PLJR 401 : (2006) 1 RLW 186 : (2005) 9 SCALE 200 : (2005) 12

Criminal Procedure Code, 1973 (CrPC) — Section 190, 319, 482Penal Code, 1860 (IPC) — Section 406, 498APrevention of Corruption Act, 1947 — Section 5(1), 6(1)
Supreme Court08 Nov 2005Dismissed

Narayan Prasad and Others Vs State of M.P.

Supreme Court Of India · (2006) 1 ACR 525 : AIR 2006 SC 204 : (2005) AIRSCW 5696 : (2006) 1 ALD(Cri) 52 : (2006) 1 ALT(Cri) 173 : (2005) CriLJ 123 : (2005) 9 JT 433 : (2006) 1 MPHT 369 : (2005) 13 SCC 247 : (2005) 7 Supreme 567

Penal Code, 1860 (IPC) — Section 395, 396, 411, 412
Supreme Court08 Nov 2005Allowed

Ajai Agarwal and Others Vs Har Govind Prasad Singhal and Others

Supreme Court Of India · AIR 2006 SC 282 : (2005) AIRSCW 5895 : (2006) 1 AWC 1 Supp : (2005) 10 JT 161 : (2005) 9 SCALE 133 : (2005) 13 SCC 145 : (2005) 7 Supreme 508 : (2006) 1 UC 325

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 16(10), 20(4), 30(1), 4, 5
Supreme Court08 Nov 2005Allowed

Amar Alcoholi Ltd. Vs SICOM Ltd. and Another

Supreme Court Of India · AIR 2006 SC 286 : (2005) AIRSCW 5869 : (2006) 2 ALT 14 : (2006) 1 AWC 163 Supp : (2006) 1 BC 49 : (2006) 2 BomCR 643 : (2005) 128 CompCas 778 : (2006) 2 CompLJ 220 : (2006) 1 JCR 297 : (2005) 9 JT 495 : (2005) 9 SCALE 244 : (2006) 1 SCC 199 : (2005) 64 SC

State Financial Corporations Act, 1951 — Section 27, 29, 30, 31, 32A
Supreme Court07 Nov 2005Allowed

R.M. Yellatti Vs The Assistant Executive Engineer

Supreme Court Of India · AIR 2006 SC 355 : (2005) AIRSCW 6103 : (2006) 108 FLR 213 : (2006) 2 JCR 5 : (2005) 9 JT 340 : (2006) 2 KarLJ 447 : (2006) 1 LLJ 442 : (2005) 9 SCALE 139 : (2006) 1 SCC 106 : (2006) SCC(L&S) 1 : (2006) 2 SLJ 1 : (2005) 8 Supreme 586 : (2006) 1 UPLBEC 213

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 10I, 2, 25B, 25F
Supreme Court28 Oct 2005Allowed

Baldev Singh Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2006 SC 531 : (2005) AIRSCW 6180 : (2005) 107 FLR 1143 : (2006) 1 JCR 15 : (2005) 10 JT 213 : (2006) 2 RLW 1244 : (2005) 9 SCALE 73 : (2005) 8 SCC 747 : (2006) SCC(L&S) 35 : (2006) 2 SLJ 390 : (2005) 7 Supreme 689

Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 302, 34, 452
Supreme Court28 Oct 2005Allowed

Romesh Lal Jain Vs Naginder Singh Rana and Others

Supreme Court Of India · (2006) 1 ACR 511 : AIR 2006 SC 336 : (2005) AIRSCW 5875 : (2006) 1 ALT(Cri) 127 : (2005) 9 JT 393 : (2005) 4 RLW 3074 : (2005) 8 SCALE 810 : (2006) 1 SCC 294 : (2005) 8 Supreme 106 : (2006) 1 UJ 217

Indian Penal Code , 1860 — Section 34, 120B, 147, 148, 149, 167, 218, 302, 307, 323, 325, 341, 380, 386, 405, 409, 419, 420, 427, 465, 467, 468, 471, 504, 506Code Of Criminal Procedure, 1973 — Section 173, 197, 197(3), 482Prevention Of Corruption Act, 1988 — Section 5(1)(c), 5(2), 13(2), 19
Supreme Court28 Oct 2005Allowed

Punjab and Sind Bank and Others Vs Mohinder Pal Singh and Others

Supreme Court Of India · AIR 2006 SC 533 : (2005) AIRSCW 6182 : (2005) 107 FLR 1139 : (2005) 10 JT 222 : (2006) 1 LLJ 340 : (2006) 1 PLJR 408 : (2006) 1 RLW 299 : (2005) 9 SCALE 97 : (2005) 12 SCC 747 : (2006) 2 SLJ 38 : (2005) 7 Supreme 707

Constitution of India, 1950 — Article 12
Supreme Court28 Oct 2005Allowed

Commnr. of Customs (Imports), Mumbai Vs Tullow India Operations Ltd.

Supreme Court Of India · AIR 2006 SC 536 : (2005) AIRSCW 6187 : (2005) 103 ECC 209 : (2005) 189 ELT 401 : (2005) 10 JT 618 : (2005) 9 SCALE 58 : (2005) 13 SCC 789 : (2005) 8 Supreme 790

Customs Act, 1962 — Section 111, 112, 12, 14, 151ACustoms Tariff Act, 1975 — Section 3(1)Customs Valuation (Determination of Price of Imported Goods) Rules, 1988 — Rule 4, 9
Supreme Court28 Oct 2005Allowed

Bishna @ Bhiswadeb Mahato and Others Vs State of West Bengal

Supreme Court Of India · (2005) 3 ACR 3386 : AIR 2006 SC 302 : (2005) AIRSCW 5798 : (2006) 1 ALT(Cri) 180 : (2006) 3 CALLT 9 : (2005) 9 JT 290 : (2005) 12 SCC 657 : (2005) 8 Supreme 180

Criminal Law Act, 1967 — Section 3Criminal Procedure Code, 1973 (CrPC) — Section 145, 161, 34Evidence Act, 1872 — Section 105, 145, 155, 6
Supreme Court28 Oct 2005Dismissed

Triloki Nath and Others Vs State of U.P.

Supreme Court Of India · (2005) 3 ACR 3408 : AIR 2006 SC 321 : (2005) AIRSCW 5824 : (2006) 1 ALD(Cri) 1 : (2006) 1 ALT(Cri) 297 : (2005) 9 JT 370 : (2005) 13 SCC 323 : (2005) 8 Supreme 146

Penal Code, 1860 (IPC) — Section 34, 96, 97, 100, 101, 102, 103, 104, 105, 106, 141, 142, 149, 323, 326, 425,