Supreme Court06 Jan 2006Allowed
Municipal Council, Samrala Vs Raj Kumar
Supreme Court Of India · (2006) 3 SCC 81
Constitution Of India, 1950 — Article 12, 14, 16Industrial Disputes Act, 1947 — Section 2(oo)(bb), 10, 25F
COURT ARCHIVE
Supreme Court Of India judgments, 2006
1,179 judgments · page 59 of 59
Supreme Court06 Jan 2006Allowed
Rabindra Mahto and Another Vs State of Jharkhand
Supreme Court Of India · AIR 2006 SC 887 : (2006) AIRSCW 298 : (2006) 1 ALD(Cri) 261 : (2006) 2 ALT(Cri) 75 : (2006) 1 BLJR 125 : (2006) CriLJ 957 : (2006) 3 CTC 512 : (2006) 1 JT 137 : (2006) 1 LW(Cri) 260 : (2006) 2 PLJR 10 : (2006) 1 SCALE 182 : (2006) 10 SCC 432 : (2006) 1 SC
Criminal Procedure Code, 1973 (CrPC) — Section 156, 157, 159, 174Penal Code, 1860 (IPC) — Section 141, 149, 302, 323
Supreme Court05 Jan 2006Allowed
Union of India (UOI) and Others Vs Kali Dass Batish and Another
Supreme Court Of India · AIR 2006 SC 789 : (2006) AIRSCW 227 : (2006) 2 ALT 58 : (2006) 108 FLR 746 : (2006) 2 JCR 105 : (2006) 1 JT 170 : (2006) 1 MLJ 184 : (2006) 1 PLJR 385 : (2006) 1 SCALE 190 : (2006) 1 SCC 779 : (2006) SCC(L&S) 225 : (2006) 1 SCR 261 : (2006) 2 SLJ 201 : (2
Administrative Tribunals Act, 1985 — Section 14, 3, 4, 6, 6(3)Constitution of India, 1950 — Article 226, 32, 323A
Supreme Court05 Jan 2006Allowed
State of Karnataka and Another Vs Shreyas Papers Pvt. Ltd. and Others
Supreme Court Of India · AIR 2006 SC 865 : (2006) AIRSCW 169 : (2006) 2 ALT 19 : (2006) 1 CTC 290 : (2006) 1 JT 180 : (2006) 3 LW 269 : (2006) 2 PLJR 23 : (2006) 1 SCALE 160 : (2006) 1 SCC 615 : (2006) 1 SCR 235 : (2006) 144 STC 331 : (2006) 1 Supreme 56
Karnataka Sales Tax Act, 1957 — Section 13, 13(2), 15, 15(1), 2State Financial Corporations Act, 1951 — Section 29, 29(1), 29(2), 29(5)Transfer of Property Act, 1882 — Section 100
Supreme Court04 Jan 2006Allowed
R. Janakiraman Vs State represented by Inspector of Police, CBI, SPE, Madras
Supreme Court Of India · (2006) 1 ACR 353 : AIR 2006 SC 1106 : (2006) AIRSCW 754 : (2006) 1 ALD(Cri) 544 : (2006) CriLJ 1232 : (2006) 1 JT 147 : (2006) 2 PLJR 75 : (2006) 1 SCALE 167 : (2006) 1 SCC 697 : (2006) 1 SCR 212 : (2006) 1 Supreme 138
Criminal Procedure Code, 1973 (CrPC) — Section 164, 236, 237, 238, 313Evidence Act, 1872 — Section 91, 92, 92(1)Income Tax Act, 1961 — Section 131
Supreme Court04 Jan 2006Dismissed
Raj Kumar and Others Vs Union of India (UOI) and Another
Supreme Court Of India · AIR 2006 SC 938 : (2007) AIRSCW 946 : (2006) AIRSCW 307 : (2006) 1 JCR 278 : (2006) 1 JT 49 : (2006) 2 PLJR 59 : (2006) 1 SCALE 67 : (2006) 1 SCC 737 : (2006) SCC(L&S) 216 : (2006) 1 SCR 169 : (2006) 2 SLJ 195 : (2006) 1 Supreme 159 : (2006) 8 Supreme 102
Border Security Force Rules, 1969 — Rule 19, 19(1)Central Civil Services (Pension) Rules, 1972 — Rule 26, 49Constitution of India, 1950 — Article 142
Supreme Court04 Jan 2006Allowed
The Associated Cement Companies Ltd. Vs Government of Andhra Pradesh and Another
Supreme Court Of India · AIR 2006 SC 928 : (2006) AIRSCW 323 : (2006) 2 ALT 9 : (2006) 1 JT 107 : (2006) 1 SCALE 147 : (2006) 1 SCC 597 : (2006) 1 SCR 149 : (2006) 144 STC 342 : (2006) 1 Supreme 175
Andhra Pradesh General Sales Tax (Amendment) Act, 1984 — Section 5, 5F, 6, 6A, 6CAndhra Pradesh General Sales Tax Act, 1957 — Section 9(1)Constitution of India, 1950 — Article 14, 19(1)
Supreme Court04 Jan 2006Dismissed
Kallu @ Masih and Others Vs State of Madhya Pradesh
Supreme Court Of India · (2006) 1 ACR 341 : AIR 2006 SC 831 : (2006) AIRSCW 177 : (2006) 2 ALT(Cri) 56 : (2006) CriLJ 799 : (2006) 2 JLJ 194 : (2006) 2 JT 631 : (2006) 1 LW(Cri) 253 : (2006) 2 RLW 1146 : (2006) 1 SCALE 100 : (2006) 10 SCC 313 : (2006) 1 SCR 201 : (2006) 1 Supreme
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 378(3)Penal Code, 1860 (IPC) — Section 141, 147, 148, 149, 307
Supreme Court04 Jan 2006Allowed
T. Subramanian Vs State of Tamil Nadu
Supreme Court Of India · (2006) 1 ACR 336 : AIR 2006 SC 836 : (2006) AIRSCW 184 : (2006) 1 ALD(Cri) 436 : (2006) 101 CLT 516 : (2006) CriLJ 804 : (2006) 1 JT 101 : (2006) 1 LW(Cri) 421 : (2006) 1 LW(Cri) 269 : (2006) 2 PLJR 100 : (2006) 2 RLW 1152 : (2006) 1 SCALE 116 : (2006) 1
Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 313, 4(1), 5(1), 5(2)
Supreme Court04 Jan 2006Allowed
State of Maharashtra Vs Rashid Babubhai Mulani
Supreme Court Of India · (2006) 1 ACR 347 : AIR 2006 SC 825 : (2006) AIRSCW 162 : (2006) 1 ALD(Cri) 449 : (2006) 2 ALT(Cri) 83 : (2006) 108 BOMLR 189 : (2006) CriLJ 794 : (2009) 2 JKJ 1 : (2006) 1 JT 76 : (2006) 2 PLJR 132 : (2006) 2 RLW 1140 : (2006) 1 SCALE 107 : (2006) 1 SCC 4
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 161
Supreme Court03 Jan 2006Dismissed
Mathew Oommen Vs Suseela Mathew
Supreme Court Of India · AIR 2006 SC 786 : (2006) AIRSCW 208 : (2006) 2 ALD 22 : (2006) 2 ALT 3 : (2006) 1 AWC 790 Supp : (2006) 2 CHN 48 Supp : (2006) 1 CTC 300 : (2006) 2 JCR 111 : (2006) 1 JT 225 : (2006) 2 KarLJ 80 : (2006) 1 KLT 626 : (2006) 1 RD 366 : (2006) 100 RD 366 : (2
Supreme Court03 Jan 2006Allowed
State of Bihar and Others Vs Project Uchcha Vidya, Sikshak Sangh and Others
Supreme Court Of India · (2006) AIRSCW 2779 : (2006) 3 ALT 19 : (2006) 1 BLJR 140 : (2006) 1 JCR 254 : (2006) 1 JT 195 : (2006) 1 PLJR 483 : (2006) 1 SCALE 122 : (2006) 2 SCC 545 : (2006) SCC(L&S) 355 : (2006) 1 SCR 14 : (2006) 4 Supreme 387
Constitution of India, 1950 — Article 14, 15, 154, 16, 162Essential Commodities Act, 1955 — Section 3
Supreme Court03 Jan 2006Allowed
Sarat Chandra Mishra and Others Vs State of Orissa and Others
Supreme Court Of India · AIR 2006 SC 861 : (2006) AIRSCW 203 : (2006) 2 ALT 20 : (2006) 101 CLT 678 : (2006) 108 FLR 837 : (2006) 2 JCR 336 : (2006) 1 JT 190 : (2006) 2 LLJ 99 : (2006) 1 SCALE 9 : (2006) 1 SCC 638 : (2006) SCC(L&S) 182 : (2006) 1 SCR 116 : (2006) 1 Supreme 252 :
Constitution of India, 1950 — Article 142
Supreme Court03 Jan 2006Allowed
Regional Manager, S.B.I. Vs Rakesh Kumar Tewari
Supreme Court Of India · AIR 2006 SC 839 : (2006) AIRSCW 235 : (2006) 2 ALT 24 : (2006) 86 DRJ 400 : (2006) 108 FLR 733 : (2006) 1 JT 252 : (2006) 1 LLJ 748 : (2006) 1 PLJR 436 : (2006) 1 SCALE 59 : (2006) 1 SCC 530 : (2006) SCC(L&S) 143 : (2006) 1 Supreme 151 : (2006) 1 UJ 617 :
Constitution of India, 1950 — Article 136, 226Industrial Disputes (Central) Rules, 1957 — Rule 3, 78Industrial Disputes Act, 1947 — Section 17B, 2, 25B, 25G, 25H
Supreme Court03 Jan 2006Disposed Of
State of Karnataka and Others Vs KGSD Canteen Employees Welfare Association and Others
Supreme Court Of India · AIR 2006 SC 845 : (2006) AIRSCW 212 : (2006) 2 ALT 21 : (2006) 1 CTC 414 : (2006) 109 FLR 18 : (2006) 1 JT 84 : (2006) 2 KarLJ 1 : (2006) 1 LLJ 691 : (2006) 2 PLJR 37 : (2006) 2 RLW 1156 : (2006) 1 SCALE 85 : (2006) 1 SCC 567 : (2006) SCC(L&S) 158 : (2006
Andhra Pradesh Factories Rules, 1950 — Rule 65, 71Constitution of India, 1950 — Article 14, 15, 16, 162, 226Contract Labour (Regulation and Abolition) Act, 1970 — Section 10(1)
Supreme Court03 Jan 2006Dismissed
Ashwin S. Mehta and Another Vs Custodian and Others
Supreme Court Of India · (2006) 1 ACR 841 : AIR 2006 SC 795 : (2006) AIRSCW 243 : (2006) 3 BomCR 329 : (2006) 130 CompCas 197 : (2006) 2 CompLJ 193 : (2006) 2 JCR 255 : (2006) 1 JT 229 : (2006) 2 MLJ 220 : (2006) 1 SCALE 33 : (2006) 2 SCC 385 : (2006) 65 SCL 261 : (2006) 1 SCR 56
Limitation Act, 1963 — Section 29(2), 4(2), 5Special Court (Trial of Offences Relating to Transactions in Securities) Act, 1992 — Section 11, 11(1), 11(2), 3, 3(2)
Supreme Court03 Jan 2006Disposed Of
State of Rajasthan and Another Vs Mohammed Ayub Naz
Supreme Court Of India · AIR 2006 SC 856 : (2006) AIRSCW 197 : (2006) 2 ALT 31 : (2006) 1 CTC 361 : (2006) 108 FLR 841 : (2006) 1 JT 162 : (2006) 1 KLT 581 : (2006) 1 LLJ 742 : (2006) 2 RLW 1084 : (2006) 1 SCALE 79 : (2006) 1 SCC 589 : (2006) SCC(L&S) 175 : (2006) 1 SCR 138 : (20
Rajasthan Civil Services (Classification, Control and Appeal) Rules, 1958 — Rule 16, 86(3)
Supreme Court03 Jan 2006Allowed
Rakesh Kumar Mishra Vs The State of Bihar and Others
Supreme Court Of India · (2006) 1 ACR 1003 : AIR 2006 SC 820 : (2006) AIRSCW 189 : (2006) 2 ALT(Cri) 48 : (2006) 1 BLJR 118 : (2006) CriLJ 808 : (2006) 1 JT 1 : (2006) 1 KLJ 405 : (2006) 2 KLT 26 : (2006) 2 PLJR 16 : (2006) 2 RLW 979 : (2006) 1 SCALE 15 : (2006) 1 SCC 557 : (2006
Bihar Police Manual, 1978 — Rule 165Criminal Procedure Code, 1973 (CrPC) — Section 100, 100(4), 165, 166, 190Penal Code, 1860 (IPC) — Section 120(B), 342, 389, 395, 469
Supreme Court02 Jan 2006Disposed Of
Mohd. Yousuf Vs Smt. Afaq Jahan and Another
Supreme Court Of India · (2006) 1 KLJ 380
Criminal Procedure Code, 1973 (CrPC) — Section 147, 154, 155, 155(3), 156Foreign Exchange Regulation Act, 1973 — Section 23, 23(3)(b), 8(2)Penal Code, 1860 (IPC) — Section 420, 467, 471