COURT ARCHIVE

Supreme Court Of India judgments, 2006

1,179 judgments · page 56 of 59

Supreme Court02 Feb 2006Allowed

S.N. Chandrashekar and Another Vs State of Karnataka and Others

Supreme Court Of India · AIR 2006 SC 1204 : (2006) AIRSCW 800 : (2006) 3 ALT 8 : (2006) 2 JT 202 : (2006) 2 KarLJ 305 : (2006) 2 SCALE 248 : (2006) 3 SCC 208 : (2006) 1 SCR 1039 : (2006) 2 Supreme 48

Constitution of India, 1950 — Article 136, 166Karnataka Town and Country Planning Act, 1961 — Section 10, 10(1), 12, 13(1), 13(2)Karnataka Urban and Rural Planning Act, 1961 — Section 14A, 14A(1), 15

Supreme Court02 Feb 2006Dismissed

Philomina Jose Vs Federal Bank Ltd. and Others

Supreme Court Of India · AIR 2006 SC 1162 : (2006) AIRSCW 854 : (2006) 3 ALT 1 : (2006) 2 AWC 1576 Supp : (2006) 2 BC 98 : (2006) 4 BomCR 870 : (2006) 2 CHN 154 Supp : (2006) 101 CLT 808 : (2006) 130 CompCas 1 : (2006) 4 CTC 188 : (2006) 2 JCR 116 : (2006) 2 JT 271 : (2006) 1 KLT

Civil Procedure Code Amendment Act, 1976 — Section 97(1), 97(2)Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, Order 21 Rule 90, Order 21 Rule 92, Order 34 Rule 3(2), Order 34 Rule 4Transfer of Property Act, 1882 &md

Supreme Court02 Feb 2006Dismissed

Commnr. of Central Excise, Raipur Vs Hira Cement

Supreme Court Of India · (2006) 194 ELT 257 : (2006) 2 JT 369 : (2006) 2 SCALE 134 : (2006) 2 SCC 439 : (2006) 1 SCR 1077 : (2006) 145 STC 264 : (2007) 8 STR 96

Central Excises and Salt Act, 1944 — Section 35L, 4, 5ACompanies Act, 1956 — Section 6

Supreme Court02 Feb 2006Dismissed

Ram Saran Vs I.G. of Police, CRPF and Others

Supreme Court Of India · AIR 2006 SC 3530 : (2007) AIRSCW 1011 : (2006) AIRSCW 740 : (2006) 3 ALT 1 : (2006) 108 FLR 1171 : (2006) 3 JCR 90 : (2006) 1 JKJ 30 : (2006) 2 JT 267 : (2006) 2 PLJR 198 : (2006) 2 SCALE 131 : (2006) 2 SCC 541 : (2006) SCC(L&S) 351 : (2006) 1 SCR 1102 :

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 11(2), 14Central Civil Services (Pension) Rules, 1972 — Rule 24Central Reserve Police Force Act, 1949 — Section 11(1)

Supreme Court02 Feb 2006Allowed

The Chairman Railway Board and Others Vs T. Vittal Rao and Others

Supreme Court Of India · AIR 2006 SC 3515 : (2006) AIRSCW 933 : (2005) 3 ALD 19 : (2006) 3 ALT 14 : (2006) 108 FLR 1163 : (2006) 2 JT 161 : (2006) 1 LLJ 1082 : (2006) 2 SCALE 153 : (2006) 2 SCC 467 : (2006) SCC(L&S) 326 : (2006) 1 SCR 1097 : (2006) 2 SLJ 430 : (2006) 1 Supreme 60

Supreme Court02 Feb 2006Dismissed

Dove Investments Pvt. Ltd. and Others Vs Gujarat Industrial Inv. Corporation Ltd. and Another

Supreme Court Of India · AIR 2006 SC 1454 : (2006) AIRSCW 902 : (2006) 2 BC 1 : (2006) 129 CompCas 929 : (2006) 2 CTC 233 : (2006) 2 JT 164 : (2006) 2 LW 515 : (2006) 2 SCALE 234 : (2006) 2 SCC 619 : (2006) 66 SCL 89 : (2006) 1 SCR 1087 : (2006) 2 Supreme 41

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1Companies Act, 1956 — Section 108, 108(1), 108(1A), 108(1C), 108(1D)Constitution of India, 1950 — Article 136

Supreme Court02 Feb 2006Dismissed

Milk Producers Association, Orissa and Others Vs State of Orissa and Others

Supreme Court Of India · AIR 2006 SC 3508 : (2006) AIRSCW 935 : (2006) 101 CLT 715 : (2006) 2 JT 217 : (2006) 2 PLJR 175 : (2006) 2 SCALE 262 : (2006) 3 SCC 229 : (2006) 1 SCR 1023 : (2006) 2 Supreme 1

Constitution of India, 1950 — Article 162

Supreme Court02 Feb 2006Disposed Of

Commissioner of Income Tax Vs Varas International (P.) Ltd.

Supreme Court Of India · (2006) 204 CTR 119 : (2006) 154 TAXMAN 331

Supreme Court02 Feb 2006Allowed

R.K. Parvatharaj Gupta Vs K.C. Jayadeva Reddy

Supreme Court Of India · (2006) 2 AWC 1336 Supp : (2006) 2 CHN 8 Supp : (2006) 1 CTC 828 : (2006) 3 JCR 240 : (2006) 2 JT 156 : (2006) 3 LW 31 : (2006) 3 MhLj 1 : (2006) 2 MhLj 1 : (2006) 3 MLJ 110 : (2006) 2 SCALE 156 : (2006) 2 SCC 428 : (2006) 1 SCR 1059

Limitation Act, 1963 — Article 54

Supreme Court02 Feb 2006Dismissed

Jagmodhan Mehatabsing Gujaral and Others Vs State of Maharashtra

Supreme Court Of India · (2007) 1 KLJ 748

Electricity Act, 1910 — Section 39, 44, 50

Supreme Court02 Feb 2006Allowed

B.H.E.L. and Another Vs B.K. Vijay and Others

Supreme Court Of India · (2006) 2 AWC 1355 Supp : (2006) 108 FLR 1113 : (2006) 1 LLJ 1102 : (2006) 2 SCALE 195 : (2006) 2 SCC 654 : (2006) SCC(L&S) 411 : (2006) 1 SCR 1066 : (2006) 3 SLJ 407

Evidence Act, 1872 — Section 41Factories Act, 1948 — Section 40B, 92Uttar Pradesh Factories (Safety Officers) Rules, 1984 — Rule 4, 5

Supreme Court01 Feb 2006Allowed

A.P.S.R.T.C. and Another Vs B.S. David Paul

Supreme Court Of India · AIR 2006 SC 961 : (2006) AIRSCW 661 : (2006) 108 FLR 1005 : (2006) 2 JCR 119 : (2006) 2 JT 149 : (2006) 1 LLJ 999 : (2006) 2 PLJR 34 : (2006) 2 SCALE 110 : (2006) 2 SCC 282 : (2006) SCC(L&S) 287 : (2006) 1 SCR 1001 : (2006) 2 SLJ 379 : (2006) 1 Supreme 56

Industrial Disputes Act, 1947 — Section 10, 33C(2)

Supreme Court31 Jan 2006Dismissed

Smt. Bailamma @ Doddabailamma (Dead) and Others Vs Poornaprajna House Building Co-operative Society and Others

Supreme Court Of India · AIR 2006 SC 1132 : (2006) AIRSCW 689 : (2006) 2 AWC 1339 Supp : (2006) 2 JT 108 : (2006) 2 KarLJ 129 : (2006) 3 LW 337 : (2006) 3 MhLj 331 : (2006) 2 MhLj 331 : (2006) 2 MLJ 262 : (2006) 2 SCALE 62 : (2006) 2 SCC 416 : (2006) 1 SCR 984 : (2006) 1 Supreme

Constitution Of India, 1950 — Article 229Land Acquisition Act, 1894 — Section 4(1), 6, 7, 8, 9, 9(2), 9(3), 9(4), 11, 11A, 11(1)(i), 11(1)(ii), 11(1)(iii), 11(2), 12, 12(2), 18, 30

Supreme Court31 Jan 2006Allowed

Shanti G. Patel and Others Vs State of Maharashtra and Others

Supreme Court Of India · AIR 2006 SC 1104 : (2006) AIRSCW 743 : (2006) 3 ALT 23 : (2006) 4 BomCR 469 : (2006) 3 MhLj 324 : (2006) 2 MhLj 324 : (2006) 2 SCALE 97 : (2006) 2 SCC 505 : (2006) 1 Supreme 590 : (2006) 1 UJ 606

Constitution of India, 1950 — Article 243P, 243Q, 243R, 243WMaharashtra Regional and Town Planning Act, 1966 — Section 37(1), 37(1AA)

Supreme Court31 Jan 2006Allowed

Shin Satellite Public Co. Ltd. Vs Jain Studios Limited

Supreme Court Of India · AIR 2006 SC 963 : (2006) AIRSCW 664 : (2006) 3 ALT 7 : (2006) 1 ARBLR 286 : (2006) 2 AWC 1259 Supp : (2006) 2 CompLJ 417 : (2006) 2 JT 89 : (2006) 3 LW 249 : (2006) 1 PLJR 464 : (2006) 2 SCALE 53 : (2006) 2 SCC 628 : (2006) 1 SCR 933 : (2006) 2 Supreme 10

Arbitration and Conciliation Act, 1996 — Section 11(6)Constitution of India, 1950 — Article 13Contract Act, 1872 — Section 28

Supreme Court31 Jan 2006Allowed

Syndicate Bank and Others Vs Venkatesh Gururao Kurati

Supreme Court Of India · AIR 2006 SC 3542 : (2006) AIRSCW 680 : (2006) 3 ALT 26 : (2006) 2 CHN 114 Supp : (2006) 108 FLR 1043 : (2006) 2 JT 73 : (2006) 2 KarLJ 205 : (2006) 1 LLJ 988 : (2006) 1 PLJR 442 : (2006) 2 SCALE 101 : (2006) 3 SCC 150 : (2006) SCC(L&S) 487 : (2006) 1 SCR

Supreme Court31 Jan 2006Allowed

Govt. of A.P. and Others Vs Mohd. Narsullah Khan

Supreme Court Of India · AIR 2006 SC 1214 : (2006) AIRSCW 734 : (2006) 108 FLR 1108 : (2006) 2 JT 82 : (2006) 1 LLJ 1108 : (2006) 2 PLJR 5 : (2006) 2 SCALE 12 : (2006) 2 SCC 373 : (2006) SCC(L&S) 316 : (2006) 1 SCR 911 : (2006) 2 SLJ 294 : (2006) 1 Supreme 569 : (2006) 1 UPLBEC 7

Constitution of India, 1950 — Article 226, 309

Supreme Court31 Jan 2006Allowed

The Commissioner and Secretary to Government, Transport Department, Fort. St. George, Madras Vs N. Govindan Achary and Others

Supreme Court Of India · (2006) AIRSCW 747 : (2006) 3 ALT 16 : (2006) 2 JT 121 : (2006) 1 LLJ 1113 : (2006) 2 SCALE 18 : (2006) 2 SCC 473 : (2006) SCC(L&S) 332 : (2006) 1 SCR 898 : (2006) 2 SLJ 144 : (2006) 1 Supreme 670

Tamil Nadu Pension Rules, 1978 — Rule 34

Supreme Court31 Jan 2006Dismissed

State of Karnataka and Others Vs C. Lalitha

Supreme Court Of India · (2006) 3 ALT 28 : (2006) 108 FLR 1051 : (2006) 2 JT 322 : (2006) 2 LLJ 93 : (2006) 2 SCALE 73 : (2006) 2 SCC 747 : (2006) SCC(L&S) 447 : (2006) 1 SCR 971 : (2006) 2 SLJ 151

Supreme Court31 Jan 2006Dismissed

L.K. Verma Vs H.M.T. Ltd. and Another

Supreme Court Of India · AIR 2006 SC 975 : (2006) AIRSCW 460 : (2006) 108 FLR 1101 : (2006) 2 JT 99 : (2006) 1 LLJ 1074 : (2006) 142 PLR 838 : (2006) 2 SCALE 90 : (2006) 2 SCC 269 : (2006) SCC(L&S) 278 : (2006) 1 SCR 959 : (2006) 2 SLJ 350 : (2006) 1 Supreme 575 : (2006) 1 UPLBEC

Constitution of India, 1950 — Article 141, 226Factories Act, 1948 — Section 40BIndustrial Disputes Act, 1947 — Section 11A