CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments, 2006

1,179 judgments · page 4 of 59

Supreme Court08 Dec 2006Dismissed

Sathi Vijay Kumar Vs Tota Singh and Others

Supreme Court Of India · (2007) 5 ALT 9 : (2006) 14 SCALE 199 : (2006) 13 SCC 353 : (2006) 10 SCR 433 Supp

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16, Order 7 Rule 11, 100, 123, 123(7)Conduct of Elections Rules, 1961 — Rule 10, 10(1), 5, 54A, 8Constitution of India, 1950 — Article 324
Read judgment
Supreme Court08 Dec 2006Dismissed

Ajendraprasadji N. Pande and Another Vs Swami Keshavprakeshdasji N. and Others

Supreme Court Of India · AIR 2007 SC 806 : (2007) 2 ALD 93 : (2007) 1 JT 579 : (2007) 3 RLW 1790 : (2006) 13 SCALE 525 : (2006) 10 SCR 477 Supp

Civil Procedure Code Amendment Act, 1999 — Section 148, 16Civil Procedure Code, 1908 (CPC) — Order 11 Rule 14, Order 11 Rule 22, Order 11 Rule 8, Order 12 Rule 2, Order 18 Rule 14(2)Constitution of India, 1950 — Art
Read judgment
Supreme Court08 Dec 2006Dismissed

Gokul Bhagaji Patil Vs State of Maharashtra and Another

Supreme Court Of India · (2007) 1 ACR 57 : (2007) 2 ALT(Cri) 248 : (2007) CriLJ 776 : (2007) 1 JT 311 : (2006) 13 SCALE 262 : (2007) 2 SCC 475 : (2006) 10 SCR 374 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 438(2), 439Maharashtra Control of Organised Crime Act, 1999 — Section 2, 21(4), 24, 3, 3(2)Penal Code, 1860 (IPC) — Section 257, 260, 34, 420, 467
Read judgment
Supreme Court08 Dec 2006Allowed

Sita Devi Vs Bihar State Housing Board and Others

Supreme Court Of India · (2007) 2 AWC 1670 Supp : (2007) 1 BLJR 800 : (2007) 2 JCR 90 : (2007) 1 PLJR 246 : (2007) 1 SCALE 56 : (2006) 12 SCC 567 : (2006) SCR 516 Supp : (2007) 1 UJ 271

Bihar State Housing Board (Management and Disposal of Housing Estates) Regulations, 1983 — Rule 36(3)
Read judgment
Supreme Court07 Dec 2006Allowed

State of Karnataka and Others Vs Ameerbi and Others

Supreme Court Of India · (2007) 1 JT 279 : (2007) 1 LLJ 996 : (2006) 13 SCALE 319 : (2007) 11 SCC 681 : (2006) SCR 329 Supp

Administrative Tribunals Act, 1985 — Section 14, 14(1), 15, 3Constitution of India, 1950 — Article 12, 14, 14(1), 16, 77, 162, 191(1), 309, 310, 310(2), 311Representation of the People Act, 1951 — Section 10
Read judgment
Supreme Court07 Dec 2006Allowed

Nagar Nigam, Meerut Vs Al Faheem Meat Exports Pvt. Ltd and Others

Supreme Court Of India · (2007) 2 AWC 1366 Supp : (2007) 1 JT 484 : (2007) 1 SCALE 88 : (2006) 13 SCC 382 : (2006) 10 SCR 354 Supp : (2007) 1 UC 597

Constitution of India, 1950 — Article 12, 14, 21, 226Uttar Pradesh Municipal Corporation Act, 1959 — Section 422, 423, 423(1), 423(2)
Read judgment
Supreme Court06 Dec 2006Disposed Of

K. Karunakaran Vs State of Kerala

Supreme Court Of India · (2007) 1 ACR 502 : (2007) 1 CTC 535 : (2007) 208 ELT 322 : (2007) 1 KLT 58 : (2006) 13 SCALE 88 : (2007) 1 SCC 59 : (2006) 10 SCR 283 Supp : (2007) 5 STR 323

Criminal Procedure Code, 1973 (CrPC) — Section 321Penal Code, 1860 (IPC) — Section 120BPrevention of Corruption Act, 1988 — Section 13(1)(d), 13(2)
Read judgment
Supreme Court06 Dec 2006Allowed

Raghunath Rai Bareja and Another Vs Punjab National Bank and Others

Supreme Court Of India · (2007) 2 ALT 114 : (2007) 1 AWC 507 Supp : (2007) 135 CompCas 163 : (2007) 1 CompLJ 108 : (2007) 5 CTC 642 : (2007) 1 JT 542 : (2007) 1 LW 611 : (2007) 3 MhLj 83 : (2007) MPLJ 306 : (2006) 13 SCALE 511 : (2007) 2 SCC 230 : (2006) 10 SCR 287 Supp

Civil Procedure Code, 1908 (CPC) — Order 34 Rule 11Companies (Court) Rules, 1959 — Rule 10, 117, 9Companies Act, 1956 — Section 446, 446(1), 446(3)
Read judgment
Supreme Court06 Dec 2006Dismissed

Lalu Prasad @ Lalu Prasad Yadav Vs State of Bihar through CBI (AHD), Patna

Supreme Court Of India · (2007) 1 ACR 136 : (2007) 1 JT 183 : (2007) 1 KLT 47 : (2006) 13 SCALE 91 : (2007) 1 SCC 49 : (2006) 10 SCR 251 Supp

Prevention Of Corruption Act, 1988 — Section 5(2), 5(3A), 6, 13(1)(e), 13(2), 19(1), 19(1)(b), 19(2)Code of Criminal Procedure, 1973 — Section 173, 197, 227, 239, 240, 245Indian Penal Code, 1860 — Section 107, 109, 161, 164, 165
Read judgment
Supreme Court06 Dec 2006Dismissed

Parkash Singh Badal and Another Vs State of Punjab and Others

Supreme Court Of India · (2007) 1 ACR 78 : AIR 2007 SC 1274 : (2007) AIRSCW 1415 : (2007) 3 ALD 8 : (2007) 1 ALD(Cri) 760 : (2007) 1 ALT(Cri) 122 : (2007) CLT 567 Supp : (2007) 1 JT 89 : (2006) 13 SCALE 54 : (2007) 1 SCC 1 : (2006) 10 SCR 197 Supp : (2006) 8 Supreme 964

Constitution Of India, 1950 — Article 141, 192, 233, 234, 235Code Of Criminal Procedure, 1973 — Section 2(c), 2(o), 41(1)(a), 41(1)(g), 154(1), 154, 154(3), 155, 155(2), 155(3), 155(4), 156(1), 156(3), 157, 157(1), 157(2), 170, 173, 173(2), 173(8), 175(5), 190, 190(c), 193, 196, 197, 197(1), 197(2), 215, 220, 452Prevention Of Corruption Act, 1947 — Section 5, 5(1)(d), 5(2), 6, 6(1), 6(2)
Read judgment
Supreme Court06 Dec 2006Dismissed

Rotash Vs State of Rajasthan

Supreme Court Of India · (2007) 1 ACR 129 : (2007) 1 ALD(Cri) 217 : (2007) 2 ALT(Cri) 314 : (2007) CLT 854 Supp : (2007) CriLJ 758 : (2007) OLR 854 Supp : (2006) 13 SCALE 186 : (2006) 12 SCC 64 : (2006) 10 SCR 264 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 33, 34, 37
Read judgment
Supreme Court05 Dec 2006Dismissed

Municipal Corporation, Jabalpur Vs Om Prakash Dubey

Supreme Court Of India · AIR 2007 SC 893 : (2007) 1 AWC 422 Supp : (2007) 112 FLR 810 : (2007) 2 JLJ 248 : (2007) 1 LLJ 1026 : (2007) 3 RLW 1804 : (2006) 13 SCALE 266 : (2007) 1 SCC 373 : (2007) 1 SCC(L&S) 256 : (2006) 10 SCR 85 Supp : (2007) 3 SLJ 31

Constitution of India, 1950 — Article 12, 136, 14, 16, 162Contempt of Courts Act, 1971 — Section 12, 19Madhya Pradesh Municipal Corporation Act, 1956 — Section 58
Read judgment