Supreme Court01 Sept 2006Partly Allowed

Sham Shankar Kankaria Vs State of Maharashtra

Supreme Court Of India · (2006) 3 ACR 2806 : (2006) 3 ALT(Cri) 299 : (2006) 26 GLH 322 : (2006) 8 JT 533 : (2006) 2 OLR 708 : (2006) 8 SCALE 760 : (2006) 13 SCC 165 : (2006) 6 SCR 709 Supp

Bombay Police Act, 1951 — Section 135, 37(1)Evidence Act, 1872 — Section 32, 60Penal Code, 1860 (IPC) — Section 34, 143, 147, 149, 302, 304, 342
Supreme Court01 Sept 2006Dismissed

Mahesh Lall Seal and Others Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2007 SC 357 : (2006) 3 ARBLR 414 : (2006) 4 AWC 3583 Supp : (2006) 8 JT 434 : (2006) 4 PLJR 281 : (2006) 8 SCALE 768 : (2006) 10 SCC 227 : (2006) 5 SCR 696 Supp

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 18(1)Requisitioning and Acquisition of Immovable Property Act, 1952 — Section 11, 8, 8(1), 8(3)
Supreme Court31 Aug 2006Dismissed

Commissioner of Customs, New Delhi Vs Prodelin India (P) Ltd.

Supreme Court Of India · (2006) 202 ELT 13 : (2006) 8 JT 615 : (2006) 8 SCALE 748 : (2006) 10 SCC 280 : (2006) 5 SCR 678 Supp : (2006) 2 UJ 1156

Customs Act, 1962 — Section 14, 14(1), 14(1A), 14(2)Customs Valuation (Determination of Price of Imported Goods) Rules, 1988 — Rule 2(2), 3, 4, 4(1), 4(2)
Supreme Court31 Aug 2006Dismissed

Renuka Bai @ Rinku @ Ratan and Another Vs State of Maharashtra

Supreme Court Of India · (2006) 3 ACR 2736 : AIR 2006 SC 3056 : (2006) AIRSCW 4385 : (2007) 2 ALT(Cri) 85 : (2006) 8 JT 282 : (2007) 1 PLJR 18 : (2007) 1 RLW 273 : (2006) 8 SCALE 604 : (2006) 7 SCC 442 : (2006) 5 SCR 643 Supp : (2006) 6 Supreme 679

Criminal Procedure Code, 1973 (CrPC) — Section 306, 308Penal Code, 1860 (IPC) — Section 120B, 302, 323, 364
Supreme Court31 Aug 2006Disposed Of

Khalek Shaikh Vs State of West Bengal

Supreme Court Of India · (2006) 3 ACR 2743 : (2006) 3 ALT(Cri) 273 : (2006) 8 SCALE 742 : (2006) 7 SCC 439 : (2006) 5 SCR 665 Supp

Bengal Excise Act, 1909 — Section 46A
Supreme Court30 Aug 2006Disposed Of

State of West Bengal Vs Haresh C. Banerjee and Others

Supreme Court Of India · (2007) 3 ALT 16 : (2006) 111 FLR 318 : (2006) 8 JT 501 : (2006) 4 KLT 44 : (2006) 3 LLJ 806 : (2006) 4 PLJR 142 : (2006) 8 SCALE 693 : (2006) 7 SCC 651 : (2006) SCC(L&S) 1719 : (2006) 6 SCR 620 Supp : (2006) 3 ShimLC 304 : (2007) 2 SLJ 74

Constitution of India, 1950 — Article 19(1), 300, 300A, 309, 31(1)West Bengal Services (Death-cum-Retirement Benefit) Rules, 1971 — Rule 10(1)
Supreme Court30 Aug 2006Allowed

Defiance Knitting Industries Pvt. Ltd. Vs Jay Arts

Supreme Court Of India · (2006) 6 ALD 5 : (2007) 1 AWC 66 Supp : (2007) 103 CLT 12 : (2006) 5 CTC 186 : (2006) 4 JCR 119 : (2006) 8 JT 454 : (2007) 2 LW 498 : (2006) 6 MhLj 275 : (2006) 4 MLJ 939 : (2006) 8 SCALE 698 : (2006) 8 SCC 25 : (2006) 5 SCR 625 Supp : (2006) 3 UC 1987

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 2, Order 37 Rule 2(1), Order 37 Rule 3(5)
Supreme Court30 Aug 2006Allowed

Union of India (UOI) and Another Vs Ayub Ali

Supreme Court Of India · AIR 2006 SC 3341 : (2006) AIRSCW 5079 : (2007) 2 ALT 7 : (2007) 103 CLT 57 : (2007) 1 CTLJ 135 : (2007) 1 MhLj 496 : (2006) 4 PLJR 26 : (2006) 8 SCALE 696 : (2006) 7 SCC 511 : (2006) 6 SCR 634 Supp : (2006) 6 Supreme 750

Supreme Court30 Aug 2006Disposed off

United India Insurance Co. Ltd. Vs J.A. Infra Structure Pvt. Ltd.

Supreme Court Of India · (2007) 3 ALT 1 : (2006) 3 ARBLR 369 : (2006) 4 AWC 3581 Supp : (2006) 4 JCR 123 : (2006) 4 LW 893 : (2006) 4 MLJ 936 : (2007) MPLJ 232 : (2006) 4 PLJR 117 : (2006) 8 SCALE 707 : (2006) 8 SCC 21 : (2006) 6 SCR 638 Supp

Arbitration and Conciliation Act, 1996 — Section 34, 34(3), 43Civil Procedure Code, 1908 (CPC) — Order 23 Rule 2Limitation Act, 1963 — Section 14, 14(1)
Supreme Court29 Aug 2006Allowed

Jindal Vijayanagar Steel (JSW Steel Ltd.) Vs Jindal Praxair Oxygen Company Ltd.

Supreme Court Of India · (2006) 3 ARBLR 340 : (2006) 6 BomCR 309 : (2006) 134 CompCas 119 : (2006) 8 JT 230 : (2006) 4 LW 305 : (2006) 8 SCALE 668 : (2006) 11 SCC 521 : (2006) 5 SCR 579 Supp

Arbitration Act, 1940 — Section 2, 42Arbitration and Conciliation Act, 1996 — Section 2, 2(1), 21, 37(1), 42Civil Procedure Code, 1908 (CPC) — Section 120, 141, 151, 16, 17
Supreme Court29 Aug 2006Disposed Of

Ramdev Food Products Pvt. Ltd. Vs Arvindbhai Rambhai Patel and Others

Supreme Court Of India · AIR 2006 SC 3304 : (2006) AIRSCW 4988 : (2006) 6 ALD 36 : (2007) 1 ALLMR 402 : (2007) 3 ALT 19 : (2006) 26 GLH 369 : (2007) 1 GLR 594 : (2006) 8 JT 393 : (2006) 33 PTC 281 : (2006) 8 SCALE 631 : (2006) 8 SCC 726 : (2006) 7 Supreme 224

Copyright Act, 1957 — Section 63Penal Code, 1860 (IPC) — Section 417, 419, 420, 486Registration Act, 1908 — Section 17(1), 17(2)
Supreme Court29 Aug 2006Dismissed

Om Prakash Mann Vs Director of Education (BASIC) and Others

Supreme Court Of India · AIR 2006 SC 3096 : (2006) AIRSCW 4548 : (2007) 2 ALT 9 : (2006) 111 FLR 790 : (2006) 4 JCR 78 : (2007) 2 MLJ 291 : (2006) 4 PLJR 36 : (2006) 8 SCALE 704 : (2006) 7 SCC 558 : (2006) SCC(L&S) 1716 : (2006) 7 Supreme 159

Uttar Pradesh Intermediate Education Rules, 1921 — Rule 32
Supreme Court28 Aug 2006Allowed

Ganesh Bank, Kurundwad Ltd. and Others Vs The Union of India (UOI) and Others

Supreme Court Of India · (2007) 1 BC 296 : (2006) 6 BomCR 98 : (2006) 133 CompCas 371 : (2006) 8 JT 132 : (2007) 146 PLR 429 : (2006) 8 SCALE 588 : (2006) 10 SCC 645 : (2006) 71 SCL 167 : (2006) 5 SCR 437 Supp : (2006) 3 UPLBEC 2919

Banking Regulation Act, 1949 — Section 11(3), 27, 36AB, 45, 45(1)Multi-State Cooperative Societies Act, 2002 — Section 17, 18
Supreme Court28 Aug 2006Allowed

B. Srinivasa Reddy Vs Karnataka Urban Water Supply and Drainage Board Employees'' Association and Others

Supreme Court Of India · AIR 2006 SC 3106 : (2006) AIRSCW 4515 : (2006) 8 JT 293 : (2006) 6 KarLJ 457 : (2006) 8 SCALE 710 : (2006) 11 SCC 731 : (2006) 6 SCR 462 Supp : (2006) 7 Supreme 4

Constitution Of India, 1950 — Section 14, 16, 32, 226, 310(2), 311Karnataka Urban Water Supply & Drainage Board Services (Cadre And Recruitment) Regulations, 1985 — Regulation 27Karnataka Urban Water Supply And Drainage Board Rules, 1974 — Section 3, 4(2), 27
Supreme Court28 Aug 2006Disposed Of

Seema Ghosh Vs Tata Iron and Steel Company

Supreme Court Of India · AIR 2006 SC 2936 : (2006) AIRSCW 4250 : (2006) 111 FLR 492 : (2007) 1 JCR 44 : (2006) 8 JT 268 : (2006) 3 LLJ 759 : (2006) 4 PLJR 28 : (2006) 8 SCALE 613 : (2006) 7 SCC 722 : (2006) SCC(L&S) 1758 : (2006) 6 SCR 421 Supp : (2007) 1 SLJ 283 : (2006) 7 Supre

Constitution of India, 1950 — Article 136, 226, 227