COURT ARCHIVE

Supreme Court Of India judgments

59,848 judgments · page 1,279 of 2,993

Supreme Court11 Sept 2006Allowed

State of Gujarat and Others Vs Dilipbhai Shaligram Patil

Supreme Court Of India · AIR 2006 SC 3091 : (2006) AIRSCW 4588 : (2007) 1 ALLMR 472 : (2007) 1 ALT 27 : (2007) 103 CLT 22 : (2007) 1 GLR 1 : (2007) 2 LW 506 : (2007) 1 MLJ 314 : (2006) 9 SCALE 157 : (2006) 8 SCC 72 : (2006) SCC(L&S) 1802 : (2006) 6 SCR 880 Supp : (2007) 2 SLJ 201

Supreme Court11 Sept 2006Dismissed

Maragathammal Vs Kamalammal

Supreme Court Of India · (2007) 1 ALT 30 : (2006) 5 CTC 698 : (2006) 12 JT 50 : (2007) 2 LW 503 : (2006) 4 MLJ 1685 : (2006) 9 SCALE 144 : (2006) 8 SCC 152 : (2006) 5 SCR 898 Supp

Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10, 11, 23

Supreme Court08 Sept 2006Allowed

Commnr. of Central Excise, Calcutta Vs Panihati Rubber Ltd.

Supreme Court Of India · (2006) 202 ELT 41 : (2006) 8 JT 608 : (2006) 9 SCALE 67 : (2006) 10 SCC 129 : (2006) 5 SCR 847 Supp : (2006) 2 UJ 1139

Central Excise Rules, 1944 — Rule 173CCentral Excises and Salt Act, 1944 — Section 4(4)Constitution of India, 1950 — Article 136

Supreme Court08 Sept 2006Allowed

Sneh Enterprises Vs Commnr. of Customs, New Delhi

Supreme Court Of India · (2006) 202 ELT 7 : (2006) 8 JT 587 : (2006) 9 SCALE 95 : (2006) 7 SCC 714 : (2006) 6 SCR 817 Supp : (2006) 2 UJ 1171

Customs Act, 1962 — Section 15, 15(1), 15A, 46, 68Customs Tariff Act, 1975 — Section 2, 3, 3(6), 9A, 9A(8)Finance Act, 2004 — Section 26, 76

Supreme Court08 Sept 2006Dismissed

Food Corporation of India and Others Vs Harmesh Chand

Supreme Court Of India · (2007) 2 ALT 9 : (2006) 4 AWC 3923 Supp : (2006) 9 SCALE 78 : (2006) 7 SCC 654

Criminal Procedure Code, 1973 (CrPC) — Section 482

Supreme Court08 Sept 2006Allowed

Sadhu Singh Vs Gurdwara Sahib Narike and Others

Supreme Court Of India · AIR 2006 SC 3282 : (2006) AIRSCW 3058 : (2006) AIRSCW 4790 : (2007) 1 ALT 12 : (2006) 4 AWC 3865 Supp : (2006) 4 CTC 773 : (2006) 8 JT 525 : (2007) 2 LW 541 : (2007) 1 MLJ 25 : (2007) 1 OLR 18 : (2006) 9 SCALE 83 : (2006) 8 SCC 75 : (2006) 5 SCR 799 Supp

Hindu Adoptions and Maintenance Act, 1956 — Section 18, 21, 22, 27, 28Hindu Succession Act, 1956 — Section 14(1), 14(2), 30, 8Transfer of Property Act, 1882 — Section 39

Supreme Court08 Sept 2006Dismissed

Surendra Prasad Tewari Vs Uttar Pradesh Rajya Krishi Utpadan Mandi Parishad and Others

Supreme Court Of India · (2006) 10 ADJ 222 : (2007) 1 ALLMR 461 : (2006) 8 JT 504 : (2006) 3 LLJ 1026 : (2006) 9 SCALE 101 : (2006) 7 SCC 684 : (2006) SCC(L&S) 1745 : (2006) 6 SCR 828 Supp

Constitution of India, 1950 — Article 12, 14, 15, 16, 17

Supreme Court08 Sept 2006Allowed

State of Madhya Pradesh and Others Vs Yogesh Chandra Dubey and Others

Supreme Court Of India · (2007) 2 ALT 15 : (2006) 111 FLR 332 : (2006) 3 JLJ 241 : (2006) 8 JT 595 : (2006) 3 LLJ 1060 : (2006) 4 MLJ 932 : (2006) 4 MPHT 321 : (2006) 4 PLJR 216 : (2006) 9 SCALE 73 : (2006) 8 SCC 67 : (2006) SCC(L&S) 1797 : (2006) 6 SCR 858 Supp : (2006) 3 ShimLC

Constitution of India, 1950 — Article 12Evidence Act, 1872 — Section 41

Supreme Court08 Sept 2006Disposed Of

State of U.P. and Others Vs Pawan Kumar Divedi and Others

Supreme Court Of India · (2007) 3 ALT 9 : (2006) 8 JT 579 : (2006) 9 SCALE 114 : (2006) 7 SCC 745 : (2006) SCC(L&S) 1770 : (2007) 3 ShimLC 307

Uttar Pradesh Basic Education Act, 1972 — Section 10, 13A, 19, 2, 2(1)Uttar Pradesh Junior High School (Payment of Salaries of Teachers and Other Employees) Act, 1978 — Section 2, 5Uttar Pradesh Recognized Basic School (R

Supreme Court07 Sept 2006Dismissed

Tej Bahadur Ram Vs State of U.P. and Others

Supreme Court Of India · (2006) 111 FLR 336 : (2006) 9 SCALE 79 : (2006) 7 SCC 660 : (2006) SCC(L&S) 1723 : (2006) 6 SCR 793 Supp : (2007) 2 SLJ 207

Constitution of India, 1950 — Article 14, 16Uttar Pradesh Electricity Reforms Act, 1999 — Section 23, 23(1)Uttar Pradesh State Electricity Board (Employees Retirement) Regulations, 1975 — Rule 2

Supreme Court07 Sept 2006Dismissed

General Manager, Appellate Authority, Bank of India and Another Vs Mohd. Nizamuddin

Supreme Court Of India · AIR 2006 SC 3290 : (2006) AIRSCW 4880 : (2007) 2 ALT 12 : (2006) 111 FLR 339 : (2007) 1 KLJ 568 : (2006) 3 LLJ 964 : (2006) 4 PLJR 213 : (2006) 9 SCALE 121 : (2006) 7 SCC 410 : (2006) SCC(L&S) 1663 : (2006) 7 Supreme 286

Supreme Court06 Sept 2006Disposed Of

Board of Trustees, Visakhapatnam Port Trust and Others Vs T.S.N. Raju and Another

Supreme Court Of India · (2006) 8 JT 486 : (2006) 9 SCALE 55 : (2006) 7 SCC 664 : (2006) SCC(L&S) 1727 : (2006) 5 SCR 758 Supp : (2007) 3 SLJ 347

Constitution of India, 1950 — Article 12

Supreme Court06 Sept 2006Dismissed

Som Dev and Others Vs Rati Ram and Another

Supreme Court Of India · AIR 2006 SC 3297 : (2006) AIRSCW 4806 : (2007) 3 ALT 11 : (2006) 4 AWC 3926 Supp : (2006) 5 CTC 79 : (2006) 4 JCR 141 : (2006) 8 JT 469 : (2007) 2 LW 402 : (2007) 1 OLR 31 : (2006) 9 SCALE 31 : (2006) 10 SCC 788 : (2006) 6 SCR 778 Supp : (2006) 7 Supreme

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Evidence Act, 1872 — Section 44Registration (Amendment) Act, 1886 — Section 42

Supreme Court06 Sept 2006Allowed

Jawala Singh (D) by Lrs. and Others Vs Jagat Singh (D) by Lrs. and Others

Supreme Court Of India · (2006) 6 ALD 3 : (2006) 4 AWC 3924 Supp : (2006) 5 CTC 183 : (2006) 8 JT 483 : (2007) 2 LW 553 : (2006) 2 RD 853 : (2006) 9 SCALE 43 : (2006) 10 SCC 148 : (2006) 5 SCR 754 Supp

Civil Procedure Code, 1908 (CPC) — Section 100, 100(3), 100(4), 100(5)

Supreme Court06 Sept 2006Disposed Off

B.C. Sharma and Another Vs M.L. Bhalla and Others

Supreme Court Of India · AIR 2006 SC 3293 : (2006) AIRSCW 4982 : (2006) 4 AWC 3838 Supp : (2006) 111 FLR 358 : (2006) 8 JT 600 : (2006) 3 LLJ 1064 : (2006) 4 PLJR 208 : (2006) 9 SCALE 48 : (2006) 10 SCC 410 : (2007) 1 SCC(L&S) 217 : (2006) 6 Supreme 761

Trade Unions Act, 1926 — Section 22

Supreme Court05 Sept 2006Allowed

Rajasthan State Road Transport Corpn. Vs Indag Rubber Ltd.

Supreme Court Of India · (2006) 3 ARBLR 567 : (2006) 4 AWC 3590 Supp : (2006) 8 JT 461 : (2006) 9 SCALE 18 : (2006) 7 SCC 700 : (2006) 5 SCR 743 Supp

Supreme Court05 Sept 2006Allowed

Hindustan Petroleum Corpn. and Another Vs Chander Bhan and Another

Supreme Court Of India · (2006) 2 CTLJ 220 : (2006) 8 JT 378 : (2006) 9 SCALE 14 : (2006) 7 SCC 525 : (2006) 5 SCR 737 Supp

Supreme Court05 Sept 2006Dismissed

Amin Chand Payarelal Vs Inspecting Asstt. Commissioner, Income Tax and Others

Supreme Court Of India · (2006) 204 CTR 585 : (2006) 285 ITR 546 : (2006) 8 JT 373 : (2006) 9 SCALE 10 : (2006) 7 SCC 483 : (2006) 5 SCR 730 Supp

Income Tax Act, 1961 — Section 271, 271(1)(a), 139, 139(1), 139(2), 139(3), 139(4)

Supreme Court04 Sept 2006Allowed

A. Geetha Vs State of Tamil Nadu and Another

Supreme Court Of India · (2006) 3 ACR 2814 : AIR 2006 SC 3053 : (2006) AIRSCW 4382 : (2007) 1 ALT(Cri) 23 : (2006) 102 CLT 677 : (2006) 8 JT 389 : (2006) 4 PLJR 201 : (2006) 9 SCALE 6 : (2006) 7 SCC 603 : (2006) 5 SCR 724 Supp : (2006) 6 Supreme 737

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 22Penal Code, 1860 (IPC) — Section 366Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders

Supreme Court04 Sept 2006Allowed

Beena Philipose and Another Vs State of Kerala

Supreme Court Of India · (2006) 3 ACR 2812 : (2006) 3 ALT(Cri) 187 : (2007) 1 JCR 363 : (2006) 2 OLR 717 : (2006) 4 PLJR 203 : (2006) 9 SCALE 4 : (2006) 7 SCC 414 : (2006) 5 SCR 720 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 120B, 420, 421, 465, 466