COURT ARCHIVE

Supreme Court Of India judgments, 2006

1,179 judgments · page 6 of 59

Supreme Court01 Dec 2006Allowed

Ashoka Smokeless Coal Ind. P. Ltd. and Others Vs Union of India (UOI) and Others

Supreme Court Of India · (2007) 1 CTLJ 1 : (2007) 1 JT 125 : (2006) 13 SCALE 102 : (2007) 2 SCC 640 : (2006) 9 SCR 954 Supp

Central Vigilance Commission Act, 2003 — Section 8(1)Constitution of India, 1950 — Article 12, 14, 19, 19(1), 298Electricity (Supply) Act, 1948 — Section 49

Supreme Court01 Dec 2006Allowed

State of Kerala and Others Vs Unni and Another

Supreme Court Of India · AIR 2007 SC 819 : (2007) 1 ALLMR 476 : (2007) 1 KLJ 97 : (2007) 1 KLT 151 : (2006) 13 SCALE 208 : (2007) 2 SCC 365 : (2006) 9 SCR 931 Supp

Constitution of India, 1950 — Article 14, 47Kerala Abkari Act, 1077 — Section 18A, 195(1), 24, 29, 29(1)Kerala Abkari Shops Disposal Rules, 2002 — Rule 9(2)

Supreme Court01 Dec 2006Allowed

Muir Mills Unit of N.T.C. (U.P) Ltd. Vs Swayam Prakash Srivastava and Another

Supreme Court Of India · AIR 2007 SC 519 : (2007) AIRSCW 58 : (2007) 1 ALLMR 918 : (2007) 112 FLR 865 : (2006) 13 SCALE 195 : (2007) 1 SCC 491 : (2007) 1 SCC(L&S) 312 : (2006) 9 SCR 1028 Supp : (2007) 3 SLJ 88

Industrial Disputes Act, 1947 — Section 2Uttar Pradesh Industrial Disputes Act, 1947 — Section 2, 6N

Supreme Court01 Dec 2006Dismissed

Prakash Vs State of Madhya Pradesh

Supreme Court Of India · (2007) 1 ACR 296 : (2007) CriLJ 798 : (2007) 2 JCR 263 : (2006) 12 SCALE 635 : (2006) 9 SCR 907 Supp : (2006) 3 ShimLC 398

Penal Code, 1860 (IPC) — Section 302, 304, 34

Supreme Court30 Nov 2006Partly Allowed

Utha Moidu Haji Vs Kuningarath Kunhabdulla and Others

Supreme Court Of India · (2006) 14 SCALE 156 : (2007) 14 SCC 792 : (2006) 10 SCR 886 Supp

Limitation (Amendment) Act, 1968 — Section 6, 8Limitation Act, 1908 — Article 114, 91Limitation Act, 1963 — Article 59, 60, 65, 27, 6

Supreme Court30 Nov 2006Allowed

State of Madhya Pradesh Vs Kedar Yadav

Supreme Court Of India · (2007) 1 ACR 198 : (2007) 2 KLJ 325 : (2006) 12 SCALE 629 : (2011) 1 SCC(Cri) 1008 : (2006) 10 SCR 852 Supp

Penal Code, 1860 (IPC) — Section 307, 324

Supreme Court30 Nov 2006Allowed

K.N. Sathyapalan (Dead) by LRs. Vs State of Kerala and Another

Supreme Court Of India · (2006) 4 ARBLR 275 : (2007) 2 JCR 9 : (2006) 10 JT 615 : (2006) 12 SCALE 654 : (2007) 13 SCC 43 : (2006) 9 SCR 864 Supp

Arbitration Act, 1940 — Section 17, 30, 5

Supreme Court30 Nov 2006Allowed

The New India Assurance Co. Ltd. Vs Smt. Afroz Bi and Others

Supreme Court Of India · (2006) 4 ACC 792 : (2007) 1 ALT 41 : (2007) 1 AWC 405 Supp : (2006) 13 SCALE 233 : (2006) 12 SCC 521 : (2006) 3 ShimLC 396

Supreme Court30 Nov 2006Allowed

Union of India (UOI) and Others Vs Carpenter Workers Union and Others

Supreme Court Of India · (2007) 3 ALT 29 : (2007) 112 FLR 781 : (2006) 12 SCC 435 : (2007) 1 SCC(L&S) 959 : (2006) 10 SCR 904 Supp

Supreme Court30 Nov 2006Allowed

Chandrika Singh (Dead) by LRs. and Another Vs Sarjug Singh and Another

Supreme Court Of India · (2007) 1 AWC 668 Supp : (2007) 3 JCR 182 : (2006) 13 SCALE 408 : (2006) 9 SCR 880 Supp

Civil Procedure Code, 1908 (CPC) — Section 100Hindu Succession Act, 1956 — Section 14(1)Land Acquisition Act, 1894 — Section 30

Supreme Court30 Nov 2006Allowed

Lankeshwar Malakar and Others Vs R. Deka and Others

Supreme Court Of India · (2007) 5 ALT 32 : (2007) 102 RD 719 : (2006) 14 SCALE 46 : (2006) 13 SCC 570 : (2006) 9 SCR 895 Supp

Supreme Court30 Nov 2006Dismissed

N.V. Subba Rao Vs Corporation Bank and Others

Supreme Court Of India · (2007) 112 FLR 685 : (2006) 13 SCALE 287 : (2006) 12 SCC 112 : (2007) 2 SCC(L&S) 315 : (2006) 10 SCR 876 Supp

Supreme Court30 Nov 2006Dismissed

Antar Singh Vs State of M.P.

Supreme Court Of India · (2007) 1 ACR 37 : (2006) 13 SCALE 380 : (2006) 9 SCR 900 Supp : (2006) 3 ShimLC 393

Penal Code, 1860 (IPC) — Section 302, 34, 449

Supreme Court29 Nov 2006Dismissed

Transcore Vs Union of India (UOI) and Another

Supreme Court Of India · AIR 2007 SC 712 : (2007) 1 ALD 109 : (2007) 1 BC 33 : (2007) 135 CompCas 1 : (2007) 1 CompLJ 1 : (2006) 5 CTC 753 : (2006) 135 DLT 151 : (2007) 1 MLJ 929 : (2006) 12 SCALE 585 : (2008) 1 SCC 125 : (2007) 73 SCL 11 : (2006) 10 SCR 785 Supp

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(1)(4), Order 23 Rule 1(3), Order 23 Rule 2, Order 23 Rule 3, Order 40 Rule 1Companies Act, 1956 — Section 529ADebt Recovery Appellate Tribunal (Procedure) Rules, 1994 &md

Supreme Court29 Nov 2006Dismissed

Commr. of Central Excise and Customs, Surat-II Vs Nirmala Dyechem and Another

Supreme Court Of India · (2007) 207 ELT 161 : (2006) 14 SCALE 69 : (2007) 12 SCC 558 : (2006) 9 SCR 837 Supp

Central Excises and Salt Act, 1944 — Section 11AC

Supreme Court29 Nov 2006Allowed

Dakshin Haryana Bijli Vitran Nigam Ltd. thr. Mng. Director and Others Vs Mohinder Singh (d) through LRs.

Supreme Court Of India · (2007) 3 ALT 4 : (2007) 112 FLR 469 : (2006) 12 SCALE 583 : (2006) 13 SCC 26 : (2006) 9 SCR 781 Supp

Haryana State Electricity Board Employees (Punishment and Appeal) Regulations, 1990 — Regulation 7

Supreme Court29 Nov 2006Dismissed

Accountant General of Orissa and Another Vs R. Ramamurty and Another

Supreme Court Of India · AIR 2007 SC 622 : (2007) 1 KLT 170 : (2006) 13 SCALE 20 : (2007) 2 SCC(L&S) 330 : (2006) 9 SCR 776 Supp

Central Civil Services (Pension) Rules, 1972 — Rule 3(1), 37, 37A, 55A

Supreme Court29 Nov 2006Dismissed

Assam Electronics Development Corporation Ltd. and Another Vs Educomp Solutions Ltd. and Others

Supreme Court Of India · (2007) 5 ALT 30 : (2007) 1 BC 472 : (2006) 12 SCALE 579 : (2006) 13 SCC 563

Constitution of India, 1950 — Article 14, 226

Supreme Court29 Nov 2006Allowed

Gulab Chand Agrawal Vs State of Bihar and Others

Supreme Court Of India · (2007) 4 ALT 3 : (2007) 112 FLR 702 : (2007) 4 JCR 57 : (2006) 13 SCALE 406 : (2006) 9 SCR 849 Supp

Bihar Municipal Officers and Servants Pension Rules, 1987 — Rule 4Constitution of India, 1950 — Article 12

Supreme Court29 Nov 2006Allowed

Prem Narain and Another Vs The State of Madhya Pradesh

Supreme Court Of India · (2007) 1 ACR 38 : (2007) CriLJ 774 : (2006) 13 SCALE 463 : (2006) 9 SCR 844 Supp

Penal Code, 1860 (IPC) — Section 304, 304(11), 34