Supreme Court29 Nov 2006Allowed
Devender Singh Vs State of Haryana
Supreme Court Of India · (2007) 1 ACR 55 : (2007) 1 DMC 87 : (2006) 13 SCALE 375 : (2006) 9 SCR 840 Supp : (2006) 3 ShimLC 391
COURT ARCHIVE
Supreme Court Of India judgments, 2006
1,179 judgments · page 7 of 59
Supreme Court28 Nov 2006Allowed
Bar Council of India Vs Board of Mang. Dayanand Coll. of law and Others
Supreme Court Of India · AIR 2007 SC 1342 : (2007) AIRSCW 1518 : (2006) 10 JT 603 : (2007) 1 KLT 177 : (2006) 13 SCALE 236 : (2007) 2 SCC 202 : (2006) 9 SCR 756 Supp : (2007) 3 SLJ 54
Advocates Act, 1961 — Section 4Bar Council of India Rules, 1975 — Rule 12, 17(1)Constitution of India, 1950 — Article 254(2)
Supreme Court28 Nov 2006Dismissed
State of U.P. and Others Vs Ruk Mangal Singh Rathaur
Supreme Court Of India · (2007) 5 ALT 28 : (2006) 13 SCALE 161 : (2006) 10 SCR 746 Supp
Constitution of India, 1950 — Article 309Co-operative Federation Authority (Business) Regulations, 1976 — Regulation 17Subordinate Co-operative Service Rules, 1979 — Rule 5
Supreme Court28 Nov 2006Allowed
Commissioner of Central Excise, Chandigarh Vs Khanna Industries and Others
Supreme Court Of India · (2006) 113 ECC 498 : (2006) 139 ECR 498 : (2007) 207 ELT 17 : (2006) 13 SCALE 15 : (2006) 12 SCC 476 : (2006) 9 SCR 725 Supp : (2006) 2 UJ 1551
Central Excise Rules, 1944 — Rule 174, 8, 8(1)
Supreme Court28 Nov 2006Allowed
Sadashio Mundaji Bhalerao Vs State of Maharashtra
Supreme Court Of India · (2007) 1 ACR 289 : AIR 2007 SC 1028 : (2007) CLT 847 Supp : (2007) 2 JCR 67 : (2007) OLR 847 Supp : (2006) 12 SCALE 470 : (2006) 9 SCR 733 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 224, 302, 307, 34
Supreme Court28 Nov 2006Disposed Of
Union of India (UOI) and Another Vs S.L. Verma and Others
Supreme Court Of India · (2007) 5 ALT 17 : (2007) 137 DLT 88 : (2007) 112 FLR 697 : (2006) 14 SCALE 56 : (2006) 12 SCC 53 : (2006) 10 SCR 770 Supp
Bureau of Indian Standards (Terms and Condition of Service of Employees) Regulation, 1988 — Regulation 16
Supreme Court28 Nov 2006Allowed
Aleyamma Varghese Vs Secretary, General Education Department and Others
Supreme Court Of India · (2006) 11 SC CK 0026
Supreme Court27 Nov 2006Allowed
The Secretary, Malankara Syrian Catholic College Vs T. Jose and Others
Supreme Court Of India · AIR 2007 SC 570 : (2007) 2 ALLMR 949 : (2007) 5 ALT 2 : (2007) 1 KLT 22 : (2007) 1 PLJR 177 : (2007) 2 RLW 1654 : (2006) 13 SCALE 1 : (2007) 1 SCC 386 : (2006) 9 SCR 644 Supp : (2007) 3 SLJ 74
Constitution of India, 1950 — Article 19(1), 28, 30, 30(1), 30(2)Kerala Education Rules, 1959 — Rule 34, 44AKerala University Act, 1969 — Section 53(1), 53(2), 53(3)
Supreme Court27 Nov 2006Dismissed
Indian Oil Corporation Ltd. Vs State of Assam and Others
Supreme Court Of India · (2006) 12 SCALE 621 : (2006) 9 SCR 712 Supp : (2007) 5 VST 1
Assam General Sales Tax Act, 1993 — Section 2(34), 7, 8, 8(1)Assam General Sales Tax Rules, 1993 — Rule 12, 12(1)
Supreme Court27 Nov 2006Allowed
M.C. Mehta Vs Union of India (UOI) and Others
Supreme Court Of India · (2007) 1 ACR 460 : (2006) 12 SCALE 391 : (2007) 1 SCC 110
Indian Penal Code, 1860 — Section 120B, 304B, 498A, 420, 467, 468, 471Constitution Of India, 1950 — Article 32, 142Code Of Criminal Procedure, 1973 — Section 2(2), 5, 24, 36, 54, 154, 155, 156(3), 157, 157(1), 158, 159, 168, 169, 170, 172, 173, 173(2), 173(2)(i)(d), 173(3), 174(3), 175(5), 190, 190(1)(a), 190(1)(b), 190(1)(c), 482
Supreme Court27 Nov 2006Allowed
Naveen Chandra Vs State of Uttranchal
Supreme Court Of India · (2007) 1 ACR 269 : AIR 2007 SC 363 : (2007) 2 ALT(Cri) 252 : (2007) CriLJ 874 : (2007) 2 JCR 247 : (2007) 3 RLW 2143 : (2006) 12 SCALE 456 : (2006) 9 SCR 668 Supp : (2006) 3 ShimLC 405
Criminal Procedure Code, 1973 (CrPC) — Section 366Evidence Act, 1872 — Section 100, 101, 102, 103, 104Penal Code, 1860 (IPC) — Section 100, 101, 102, 105, 300
Supreme Court24 Nov 2006Allowed
Saurabh Prakash Vs DLF Universal Ltd.
Supreme Court Of India · (2007) 5 ALT 24 : (2007) 1 CompLJ 215 : (2007) 1 CPJ 4 : (2007) 1 CTLJ 71 : (2006) 12 SCALE 531 : (2007) 1 SCC 228 : (2006) 72 SCL 443 : (2006) 9 SCR 625 Supp
Constitution of India, 1950 — Article 142Contract Act, 1872 — Section 70, 74Monopolies and Restrictive Trade Practices Act, 1969 — Section 12, 12A, 12B, 12B(1), 2
Supreme Court24 Nov 2006Partly Allowed
Meghalaya State Electricity Board and Others Vs Thuleswar Barbaruah and Others
Supreme Court Of India · (2007) 6 ALT 5 : (2008) 2 CLT 610 : (2007) 112 FLR 471 : (2008) 2 GLT 30 : (2006) 12 SCALE 492 : (2008) 1 SCC 671 : (2006) 9 SCR 508 Supp : (2006) 3 ShimLC 418 : (2007) 3 SLJ 318
Assam State Electricity Board Employees (General Services) Regulations, 1960 — Regulation 37, 37(3), 4, 40(2)Electricity (Supply) Act, 1948 — Section 5
Supreme Court24 Nov 2006Dismissed
State of Haryana and Others Vs Devi Dutt and Others
Supreme Court Of India · (2007) 112 FLR 329 : (2006) 12 SCALE 489 : (2006) 13 SCC 32 : (2006) 9 SCR 514 Supp : (2007) 3 SLJ 118
Constitution of India, 1950 — Article 136, 226Industrial Disputes Act, 1947 — Section 25F, 25G
Supreme Court24 Nov 2006Allowed
Mohammed Arshad Vs State of Maharashtra and Others
Supreme Court Of India · (2007) 1 ACR 896 : AIR 2007 SC 624 : (2007) 1 ALT(Cri) 198 : (2007) CLT 607 Supp : (2006) 12 SCALE 370 : (2006) 9 SCR 359 Supp
Constitution of India, 1950 — Article 12Penal Code, 1860 (IPC) — Section 302, 34, 498A
Supreme Court24 Nov 2006Allowed
Anil @ Raju Namdev Patil Vs Administration of Daman and Diu, Daman and Another
Supreme Court Of India · (2007) 1 ACR 255 : (2007) 2 ALT(Cri) 106 : (2006) 10 JT 586 : (2006) 12 SCALE 516 : (2006) 9 SCR 466 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 164, 215, 221, 251, 313Evidence Act, 1872 — Section 24, 27, 32, 32(1)Penal Code, 1860 (IPC) — Section 149, 201, 302, 304A, 304B
Supreme Court24 Nov 2006Allowed
Baso Prasad and Others Vs State of Bihar
Supreme Court Of India · (2007) 1 ACR 944 : AIR 2007 SC 1019 : (2007) CLT 596 Supp : (2006) 12 SCALE 354 : (2006) 9 SCR 431 Supp
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 45
Supreme Court24 Nov 2006Disposed Of
Vikramjit Singh @ Vicky Vs State of Punjab
Supreme Court Of India · (2007) 1 ACR 904 : (2007) CriLJ 1000 : (2006) 12 SCALE 321 : (2006) 12 SCC 306 : (2006) 10 SCR 375 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 106, 8
Supreme Court24 Nov 2006dismissed
State of Himachal Pradesh and Others Vs Surinder Singh Banolta
Supreme Court Of India · AIR 2007 SC 903 : (2007) 3 ALT 6 : (2006) 12 SCALE 571 : (2006) 12 SCC 484 : (2006) 9 SCR 574 Supp
Constitution of India, 1950 — Article 243B, 243C, 243D, 243E, 243FHimachal Pradesh Panchayati Raj Act, 1994 — Section 122, 122(2), 159, 162, 163Himachal Pradesh Public Premises and Land (Eviction and Rent Recovery) Act, 1
Supreme Court24 Nov 2006Allowed
Hotel and Restaurant Assocn. and Another Vs Star India Pvt. Ltd. and Others
Supreme Court Of India · AIR 2007 SC 1168 : (2007) 1 CompLJ 46 : (2006) 12 SCALE 543 : (2006) 9 SCR 602 Supp : (2007) 5 STR 161
Consumer Protection Act, 1986 — Section 2(1)(d), 9Telecom Regulatory Authority Of India Act, 1997 — Section 2(1)(j), 2(1)(k), 2(2),11, 11(1)(a), 11(2), 14, 14(a), 14(a)(ii), 14(a)(iii), 14(b), 18, 36Cable Television Network (Regulation) Act 1995 — Section 2, 2(i), 4(A), 4(A)(9)