CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments, 2005

947 judgments · page 8 of 48

Supreme Court26 Oct 2005Dismissed

State of Gujarat Vs Mirzapur Moti Kureshi Kassab Jamat and Others Shree Ahimsa Army Manav Kalyan Jeev Daya Charitable Trust Vs Mirzapur Moti Kureshi Kassab Jamat, Ahmedabad and Others

Supreme Court Of India · (2006) 1 ACR 588 : AIR 2006 SC 212 : (2005) AIRSCW 5723 : (2006) 1 GLR 294 : (2006) 2 JCR 272 : (2005) 12 JT 580 : (2006) 1 RLW 705 : (2005) 8 SCALE 661 : (2005) 8 SCC 534 : (2005) 8 Supreme 697 : (2006) 1 UJ 240 : (2005) 8 SCC 534

Bombay Animal Preservation (Gujarat Amendment) Act, 1994 — Section 2, 4Bombay Animal Preservation Act, 1954 — Section 5Bombay Animal Preservation Act, 1948 — 5(1), 5(2), 5(3), 6
Read judgment
Supreme Court25 Oct 2005Dismissed

K.R. Purushothaman Vs State of Kerala

Supreme Court Of India · (2005) 3 ACR 3328 : AIR 2006 SC 35 : (2005) AIRSCW 5437 : (2006) 2 ALT(Cri) 1 : (2005) CriLJ 4648 : (2005) 85 DRJ 430 : (2005) 9 JT 38 : (2005) 4 KLT 842 : (2005) 8 SCALE 618 : (2005) 12 SCC 631 : (2005) 7 Supreme 323

Penal Code, 1860 (IPC) — Section 120A, 120B, 403, 409, 477APrevention of Corruption Act, 1988 — Section 13(1), 13(2)
Read judgment
Supreme Court25 Oct 2005Allowed

State of Karnataka Vs Laxuman

Supreme Court Of India · AIR 2006 SC 24 : (2005) AIRSCW 5535 : (2006) 101 CLT 291 : (2005) 9 JT 89 : (2006) 1 KarLJ 129 : (2006) 1 MLJ 111 : (2005) 8 SCC 709 : (2005) 8 Supreme 49

Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1Constitution of India, 1950 — Article 226Karnataka Land Acquisition (Amendment) Act — Section 18
Read judgment
Supreme Court25 Oct 2005Allowed

Surendranagar District Panchayat Vs Dahyabhai Amarsinh

Supreme Court Of India · AIR 2006 SC 110 : (2005) AIRSCW 5562 : (2006) 2 CALLT 99 : (2006) 108 FLR 193 : (2006) 2 GLR 1014 : (2005) 9 JT 54 : (2006) 1 LLJ 424 : (2005) 8 SCALE 631 : (2005) 8 SCC 750 : (2006) SCC(L&S) 38 : (2006) 2 SLJ 121 : (2005) 7 Supreme 307 : (2006) 1 UJ 12

Industrial Disputes (Amendment) Act, 1964 — Section 25BIndustrial Disputes Act, 1947 — Section 2, 25B(1), 25B(2), 25F, 25G
Read judgment
Supreme Court25 Oct 2005Allowed

State of U.P. Vs Ganga Ram and Others

Supreme Court Of India · (2005) 3 ACR 3300 : AIR 2006 SC 20 : (2005) AIRSCW 5431 : (2006) 1 ALD(Cri) 223 : (2005) CriLJ 4643 : (2005) 9 JT 362 : (2005) 8 SCALE 603 : (2005) 13 SCC 239 : (2005) 7 Supreme 329

Penal Code, 1860 (IPC) — Section 302, 34
Read judgment
Supreme Court24 Oct 2005Dismissed

State of M.P. Vs Bhura Kunjda

Supreme Court Of India · (2005) 3 ACR 3171 : AIR 2006 SC 569 : (2005) AIRSCW 6232 : (2006) 1 ALT(Cri) 76 : (2006) 1 JCR 168 : (2006) 1 PLJR 144 : (2005) 8 SCALE 577 : (2011) 1 SCC(Cri) 1025 : (2005) 8 Supreme 300 : (2005) 2 UJ 1526

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 384, 385, 385(2), 386Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 8
Read judgment
Supreme Court24 Oct 2005Dismissed

St. Theresa''s Tender Loving Care Home and Others Vs State of Andhra Pradesh

Supreme Court Of India · AIR 2005 SC 4375 : (2005) AIRSCW 5399 : (2006) 1 AWC 92 Supp : (2006) 101 CLT 86 : (2005) 5 CTC 685 : (2006) 1 JCR 58 : (2005) 9 JT 11 : (2005) 4 KLT 729 : (2006) 3 LW 241 : (2006) 1 MLJ 148 : (2005) 8 SCALE 610 : (2005) 7 Supreme 372

Constitution of India, 1950 — Article 15, 24, 39Family Courts Act, 1984 — Section 19(1)Guardians and Wards Act, 1890 — Section 10, 47, 7, 8, 9
Read judgment
Supreme Court24 Oct 2005Disposed Of

State of M.P. Vs Sunil

Supreme Court Of India · (2005) 3 ACR 3170 : AIR 2006 SC 627 : (2005) AIRSCW 6263 : (2006) 1 OLR 119 : (2011) 1 SCC(Cri) 1038 : (2005) 8 Supreme 274

Penal Code, 1860 (IPC) — Section 342, 363, 366, 376
Read judgment
Supreme Court24 Oct 2005Allowed

State of M.P. Vs Badri @ Bhuru

Supreme Court Of India · (2005) 3 ACR 3165 : AIR 2006 SC 571 : (2005) AIRSCW 6234 : (2006) 1 ALT(Cri) 91 : (2011) 1 SCC(Cri) 1032 : (2005) 7 Supreme 601

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 384, 385, 385(2), 386Penal Code, 1860 (IPC) — Section 307, 341
Read judgment
Supreme Court24 Oct 2005Allowed

State of M.P. Vs Ramdeen and Others

Supreme Court Of India · (2005) 3 ACR 3298 : AIR 2006 SC 752 : (2005) AIRSCW 6358 : (2006) 1 ALT(Cri) 104 : (2006) 1 JCR 166 : (2006) 2 JT 424 : (2011) 1 SCC(Cri) 1029 : (2005) 8 Supreme 331

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 384, 385, 386Penal Code, 1860 (IPC) — Section 304, 34
Read judgment
Supreme Court24 Oct 2005Allowed

State of M.P. Vs Ram Kumar

Supreme Court Of India · (2005) 3 ACR 3233 : AIR 2006 SC 643 : (2005) AIRSCW 6356 : (2006) 1 ALT(Cri) 171 : (2006) 1 JCR 88 : (2011) 1 SCC(Cri) 1036 : (2005) 7 Supreme 498

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 384, 385, 386Penal Code, 1860 (IPC) — Section 307
Read judgment
Supreme Court24 Oct 2005Dismissed

Mohd. Siddiq Ali Vs High Court of A.P. through Registrar and Others

Supreme Court Of India · AIR 2005 SC 4380 : (2005) AIRSCW 5388 : (2006) 108 FLR 58 : (2005) 9 JT 285 : (2005) 8 SCALE 580 : (2005) 13 SCC 207 : (2006) SCC(L&S) 745 : (2005) 7 Supreme 317

Andhra Pradesh State and Subordinate Service Rules, 1996 — Rule 22, 22(A)(2), 22AAndhra Pradesh State Higher Judicial Services Rules, 2007 — Rule 10Constitution of India, 1950 — Article 15(1), 15(3), 16(2), 16(4), 32
Read judgment
Supreme Court21 Oct 2005Allowed

S. Brahmanand and Others Vs K.R. Muthugopal (D) and Others

Supreme Court Of India · AIR 2006 SC 40 : (2005) AIRSCW 5447 : (2005) 6 ALD 74 : (2006) 1 AWC 79 Supp : (2006) 1 CHN 136 Supp : (2005) 2 CTLJ 287 : (2006) 1 JCR 50 : (2005) 9 JT 149 : (2005) 4 KLT 809 : (2006) 1 LW 614 : (2005) 8 SCALE 587 : (2005) 12 SCC 764 : (2005) 7 Supreme 3

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Contract Act, 1872 — Section 63Limitation Act, 1908 — Article 113
Read judgment
Supreme Court21 Oct 2005Allowed

Mass Holdings Pvt. Ltd. Vs Municipal Corporation of Greater Mumbai and Another

Supreme Court Of India · AIR 2006 SC 749 : (2006) AIRSCW 38 : (2006) 1 ALT 29 : (2005) 6 BomCR 539 : (2005) 9 JT 106 : (2005) 8 SCALE 598 : (2006) 10 SCC 503 : (2005) 7 Supreme 290 : (2006) 1 UJ 152

Maharashtra Heritage Conservation Committee Regulations, 1995 — Regulation 67, 67(2)Maharashtra Regional and Town Planning Act, 1966 — Section 22, 31(1)
Read judgment