COURT ARCHIVE

Supreme Court Of India judgments

59,847 judgments · page 1,290 of 2,993

Supreme Court06 Jul 2006Allowed

State of Tamil Nadu and Another Vs Alagar

Supreme Court Of India · (2006) 2 ACR 2323 : (2006) 2 ALD(Cri) 306 : (2006) 3 ALT(Cri) 132 : (2006) 102 CLT 734 : (2006) 3 CTC 830 : (2006) 6 JT 167 : (2006) 6 SCALE 539 : (2006) 7 SCC 540 : (2006) 4 SCR 310 Supp

Constitution of India, 1950 — Article 226Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3(1)

Supreme Court06 Jul 2006Dismissed

State Bank of India and Another Vs Mula Sahakari Sakhar Karkhana Ltd.

Supreme Court Of India · AIR 2007 SC 2361 : (2007) AIRSCW 4182 : (2006) 5 ALD 35 : (2006) 3 AWC 3124 Supp : (2006) 6 BomCR 143 : (2006) 132 CompCas 565 : (2006) 2 CTLJ 1 : (2006) 6 JT 152 : (2007) 1 LW 676 : (2006) 6 MhLj 257 : (2006) 3 PLJR 365 : (2006) 6 SCALE 600 : (2006) 6 SC

Contract Act, 1872 — Section 124Evidence Act, 1872 — Section 91, 92Transfer of Property Act, 1882 — Section 58

Supreme Court06 Jul 2006Allowed

V.N. Ratheesh Vs State of Kerala

Supreme Court Of India · (2006) 2 ACR 2325 : AIR 2006 SC 2667 : (2006) AIRSCW 3568 : (2006) 2 ALD(Cri) 358 : (2006) 3 ALT(Cri) 167 : (2006) CriLJ 3634 : (2006) 6 JT 163 : (2006) 3 KLT 383 : (2006) 4 RLW 3168 : (2006) 6 SCALE 553 : (2006) 10 SCC 617 : (2006) 3 SCR 314 Supp : (2006

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304

Supreme Court06 Jul 2006Allowed

Chhanni Vs The State of Uttar Pradesh

Supreme Court Of India · (2006) 2 ACR 2321 : AIR 2006 SC 3051 : (2006) AIRSCW 4062 : (2007) 1 ALT(Cri) 82 : (2006) CriLJ 4068 : (2006) 6 JT 169 : (2006) 2 LW(Cri) 992 : (2007) NCC 57 : (2006) 2 OLR 496 : (2007) 1 RLW 429 : (2006) 6 SCALE 550 : (2006) 5 SCC 396 : (2006) 3 SCR 305

Criminal Procedure Code, 1973 (CrPC) — Section 360, 360(1), 361General Clauses Act, 1897 — Section 8(1)Penal Code, 1860 (IPC) — Section 147, 149, 304, 323

Supreme Court06 Jul 2006Dismissed

South Delhi Club Ltd. Vs Lal Chand Public Charitable T. Ltd.

Supreme Court Of India · (2006) 07 SC CK 0004

Supreme Court05 Jul 2006Allowed

Assistant Engineer, C.A.D., Kota Vs Dhan Kunwar

Supreme Court Of India · AIR 2006 SC 2670 : (2006) AIRSCW 3571 : (2006) 111 FLR 792 : (2006) 3 JCR 254 : (2006) 6 JT 142 : (2006) 3 LLJ 12 : (2006) 3 PLJR 322 : (2006) 6 SCALE 571 : (2006) 5 SCC 481 : (2006) SCC(L&S) 1142 : (2006) 3 SCR 274 Supp : (2006) 5 Supreme 271 : (2006) 3

Industrial Disputes Act, 1947 — Section 10, 10(1), 25FRajasthan Public Works Department (Buildings and Roads) Including Gardens, Irrigation, Water-Works and Ayurvedic Departments, Work-charged Employees Service Rules, 1964 — Rule 26

Supreme Court05 Jul 2006Allowed

Bunnilal Chaudhary Vs State of Bihar

Supreme Court Of India · (2006) 2 ACR 2272 : AIR 2006 SC 2531 : (2006) AIRSCW 3419 : (2006) 2 ALD(Cri) 300 : (2006) 3 ALT(Cri) 293 : (2006) CriLJ 3297 : (2006) 7 JT 245 : (2007) 1 KLJ 839 : (2006) 3 PLJR 342 : (2006) 6 SCALE 527 : (2006) 10 SCC 639 : (2006) 3 SCR 264 Supp : (2006

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 299, 300

Supreme Court05 Jul 2006Allowed

Crawford Bayley and Co. and Others Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2006 SC 2544 : (2006) AIRSCW 3449 : (2006) 4 AWC 3312 Supp : (2006) 6 BomCR 785 : (2006) 4 JCR 195 : (2006) 6 JT 217 : (2006) 5 MhLj 723 : (2006) 3 PLJR 307 : (2006) 6 SCALE 541 : (2006) 6 SCC 25 : (2006) 3 SCR 240 Supp : (2006) 5 Supreme 857

Constitution of India, 1950 — Article 14, 166, 226, 254(1), 254(2)Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 3, 4(1), 4(2)

Supreme Court05 Jul 2006Allowed

State of Goa Vs Western Builders

Supreme Court Of India · AIR 2006 SC 2525 : (2006) AIRSCW 3436 : (2006) 3 ARBLR 1 : (2006) 4 AWC 3346 Supp : (2006) 6 BomCR 119 : (2006) 3 JCR 257 : (2006) 6 JT 125 : (2006) 4 LW 883 : (2006) 6 MhLj 737 : (2006) 3 MLJ 97 : (2007) MPLJ 7 : (2006) 3 PLJR 350 : (2006) 6 SCALE 574 :

Arbitration Act, 1940 — Section 30, 33Arbitration and Conciliation Act, 1996 — Section 11, 11(4), 11(6), 11(9), 14(3)Civil Procedure Code, 1908 (CPC) — Order 23 Rule 2

Supreme Court05 Jul 2006Allowed

Indian Drugs and Pharmaceuticals Ltd. Vs Devki Devi and Others

Supreme Court Of India · AIR 2006 SC 2691 : (2006) AIRSCW 3637 : (2006) 110 FLR 763 : (2006) 6 JT 136 : (2006) 3 LLJ 783 : (2006) 6 SCALE 559 : (2006) 5 SCC 523 : (2006) SCC(L&S) 1169 : (2006) 3 SCR 279 Supp : (2007) 1 SLJ 224 : (2006) 5 Supreme 630 : (2006) 2 UJ 931 : (2006) 3 U

Constitution of India, 1950 — Article 14, 16Industrial Disputes (Central) Rules, 1957 — Rule 58Uttar Pradesh Industrial Disputes Act, 1947 — Section 18(1), 2, 6N

Supreme Court05 Jul 2006Dismissed

Commissioner of Central Excise, Delhi Vs Carrier Aircon Ltd.

Supreme Court Of India · (2006) 199 ELT 577 : (2006) 6 JT 181 : (2006) 6 SCALE 564 : (2006) 5 SCC 596 : (2006) 3 SCR 254 Supp : (2006) 147 STC 421 : (2006) 2 UJ 894

Central Excise Rules, 1944 — Rule 9(2)Central Excise Tariff Act, 1985 — Section 2Central Excises and Salt Act, 1944 — Section 11A, 11AB, 11AC

Supreme Court05 Jul 2006Allowed

Shri Balasaheb K. Thackeray and Another Vs Shri Venkat @ Babru and Another

Supreme Court Of India · (2006) 2 ACR 2320 : (2007) 1 ALT(Cri) 116 : (2006) 102 CLT 323 : (2006) 7 JT 44 : (2006) 3 KLT 509 : (2006) 3 PLJR 321 : (2006) 6 SCALE 557 : (2006) 5 SCC 530 : (2006) 3 SCR 301 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 256, 302, 495, 82Penal Code, 1860 (IPC) — Section 34, 500

Supreme Court04 Jul 2006Disposed Of

U.P. State Road Transport Corporation Vs Babu Ram

Supreme Court Of India · (2006) 6 ALT 24 : (2006) 6 JT 103 : (2006) 3 LLJ 15 : (2006) 6 SCALE 514 : (2006) 5 SCC 433 : (2006) SCC(L&S) 1113 : (2006) 4 SCR 212 Supp : (2006) 3 UPLBEC 2256

Uttar Pradesh Industrial Disputes Act, 1947 — Section 10

Supreme Court04 Jul 2006Allowed

A.N. Roy, Commissioner of Police and Another Vs Suresh Sham Singh

Supreme Court Of India · (2006) 2 ACR 2228 : AIR 2006 SC 2677 : (2006) AIRSCW 3522 : (2006) 3 ALT(Cri) 283 : (2006) CriLJ 3614 : (2006) 6 JT 89 : (2006) 6 MhLj 577 : (2006) 3 PLJR 298 : (2006) 6 SCALE 446 : (2006) 5 SCC 745 : (2006) 3 SCR 165 Supp : (2006) 5 Supreme 171 : (2006)

Constitution of India, 1950 — Article 23, 35Criminal Procedure Code, 1973 (CrPC) — Section 20, 20(1), 20(2), 20(5)Immoral Traffic (Prevention) Act, 1956 — Section 18, 20

Supreme Court04 Jul 2006Dismissed

Mukesh Ali Vs State of Assam and Another

Supreme Court Of India · AIR 2006 SC 2672 : (2006) AIRSCW 3508 : (2006) 6 JT 111 : (2006) 3 PLJR 332 : (2006) 6 SCALE 500 : (2006) 5 SCC 485 : (2006) 3 SCR 228 Supp : (2007) 1 SLJ 91 : (2006) 5 Supreme 362 : (2006) 2 UJ 875

Assam Services (Discipline and Appeal) Rules, 1964 — Rule 26, 27Constitution of India, 1950 — Article 142

Supreme Court04 Jul 2006Allowed

Devinder Singh and Others Vs State of Haryana and Another

Supreme Court Of India · AIR 2006 SC 2850 : (2006) AIRSCW 3899 : (2007) 1 AWC 181 Supp : (2006) 4 CHN 140 Supp : (2006) 6 JT 312 : (2006) 6 SCALE 507 : (2006) 5 SCC 720 : (2006) 3 SCR 218 Supp : (2006) 5 Supreme 256 : (2006) 2 UJ 867

Civil Procedure Code Amendment Act, 1973 — Section 35A, 80Haryana Ceiling on Land Holdings Act, 1972 — Section 11, 14(1), 18, 21, 26Punjab Security of Land Tenures Act, 1953 — Section 25A

Supreme Court04 Jul 2006Allowed

State of Tamil Nadu Vs Ravi @ Nehru

Supreme Court Of India · (2006) 2 ACR 2223 : AIR 2006 SC 2568 : (2006) AIRSCW 1046 : (2006) AIRSCW 2866 : (2006) AIRSCW 3444 : (2006) 2 ALD(Cri) 618 : (2007) 1 ALT(Cri) 233 : (2006) CriLJ 3305 : (2006) 6 JT 379 : (2006) 3 PLJR 324 : (2006) 4 RLW 2739 : (2006) 6 SCALE 441 : (2006)

Penal Code, 1860 (IPC) — Section 376

Supreme Court04 Jul 2006Dismissed

Umed Singh Vs Arya Samaj Sewa Sadan

Supreme Court Of India · (2006) 6 ALT 26 : (2007) 1 CHN 10 Supp : (2006) 3 JCR 244 : (2006) 6 JT 107 : (2006) 3 KLT 392 : (2006) 144 PLR 179 : (2006) 6 SCALE 523 : (2006) 5 SCC 437 : (2006) 4 SCR 196 Supp : (2006) 2 UJ 925

Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13(3)

Supreme Court04 Jul 2006Allowed

M.S. Narayana Menon @ Mani Vs State of Kerala and Another

Supreme Court Of India · (2006) 2 ACR 2170 : AIR 2006 SC 3366 : (2006) AIRSCW 4652 : (2006) 2 ALD(Cri) 317 : (2007) 1 ALT(Cri) 103 : (2006) 3 BC 433 : (2006) 132 CompCas 450 : (2006) 6 CompLJ 39 : (2006) CriLJ 4607 : (2006) 3 CTC 730 : (2006) 6 JT 72 : (2006) 3 KLT 404 : (2006) 2

Evidence Act, 1872 — Section 3, 4Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139Penal Code, 1860 (IPC) — Section 499

Supreme Court04 Jul 2006Allowed

K. Madalaimuthu and Another Vs State of Tamil Nadu and Others

Supreme Court Of India · AIR 2006 SC 2662 : (2006) AIRSCW 3515 : (2006) 6 JT 190 : (2006) 3 MLJ 161 : (2006) 6 SCALE 433 : (2006) 6 SCC 558 : (2006) SCC(L&S) 1451 : (2006) 3 SCR 176 Supp : (2006) 5 Supreme 883 : (2006) 2 UJ 884

Tamil Nadu Registration Services Rules, 1969 — Rule 25Tamil Nadu State and Subordinate Services Rules, 1955 — Rule 10, 10(1), 2(1), 23, 35