CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments

59,847 judgments · page 1,291 of 2,993

Supreme Court04 Jul 2006Dismissed

A.P. Foods Vs S. Samuel and Others

Supreme Court Of India · AIR 2006 SC 3622 : (2006) AIRSCW 3504 : (2006) 102 CLT 374 : (2006) 110 FLR 543 : (2007) 1 JCR 246 : (2006) 6 JT 97 : (2006) 3 LLJ 18 : (2006) 6 SCALE 533 : (2006) 5 SCC 469 : (2006) SCC(L&S) 1136 : (2006) 3 SCR 203 Supp : (2006) 5 Supreme 225 : (2006) 3

Constitution of India, 1950 — Article 226, 32Industrial Disputes Act, 1947 — Section 10, 9APayment of Bonus Act, 1965 — Section 20, 22, 32
Read judgment
Supreme Court04 Jul 2006Allowed

Heeralal Yadav Vs State of M.P. and Others

Supreme Court Of India · (2006) 2 ACR 2219 : AIR 2006 SC 2535 : (2006) AIRSCW 3425 : (2006) 2 ALD(Cri) 338 : (2007) 1 ALT(Cri) 260 : (2006) CriLJ 3301 : (2007) 2 JLJ 48 : (2006) 6 JT 210 : (2006) 6 SCALE 517 : (2006) 10 SCC 718 : (2006) 3 SCR 147 Supp : (2006) 5 Supreme 178

Penal Code, 1860 (IPC) — Section 302, 34
Read judgment
Supreme Court04 Jul 2006Allowed

A.P. Public Service Commission Vs K. Sudharshan Reddy and Others

Supreme Court Of India · AIR 2006 SC 2540 : (2006) AIRSCW 3430 : (2006) 6 JT 145 : (2006) 5 MhLj 465 : (2006) 3 PLJR 361 : (2006) 6 SCALE 412 : (2006) 5 SCC 505 : (2006) SCC(L&S) 1160 : (2006) 3 SCR 188 Supp : (2007) 1 SLJ 72 : (2006) 5 Supreme 625 : (2006) 3 UPLBEC 2372

Administrative Tribunals Act, 1985 — Section 19Constitution of India, 1950 — Article 14, 16, 16(1)
Read judgment
Supreme Court04 Jul 2006Allowed

Popular Muthiah Vs State represented by Inspector of Police

Supreme Court Of India · (2006) 2 ACR 2157 : (2007) 1 ALT(Cri) 4 : (2006) 6 JT 332 : (2006) 2 LW(Cri) 817 : (2006) 6 SCALE 417 : (2006) 7 SCC 296 : (2006) 3 SCR 100 Supp

Constitution Of India, 1950 — Article 227Code Of Criminal Procedure, 1973 — Section 156(3), 173, 173(2)(i), 173(8), 190, 202(1), 209, 228, 230, 319, 351, 374(2), 386, 391, 398, 482, 483Indian Penal Code, 1860 — Section 302
Read judgment
Supreme Court03 Jul 2006Allowed

Surendranagar Distt. Panchayat and Another Vs Gangaben Laljibhai and Others

Supreme Court Of India · (2006) 6 ALT 9 : (2006) 110 FLR 548 : (2006) 6 JT 64 : (2006) 3 LLJ 320 : (2006) 3 PLJR 380 : (2006) 6 SCALE 408 : (2006) 9 SCC 132 : (2006) SCC(L&S) 1623 : (2006) 4 SCR 89 Supp : (2007) 1 SLJ 63 : (2006) 2 UPLBEC 2003

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 25F
Read judgment
Supreme Court03 Jul 2006Allowed

R. Kalavathi Vs The State of Tamil Nadu and Others

Supreme Court Of India · (2006) 2 ACR 2154 : (2006) 3 ALT(Cri) 30 : (2006) 6 JT 69 : (2007) 1 LW(Cri) 338 : (2006) 6 SCALE 385 : (2006) 6 SCC 14 : (2006) 3 SCR 74 Supp

Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 2(f), 3(1)
Read judgment
Supreme Court03 Jul 2006Allowed

Chief Engineer, Ranjit Sagar Dam and Another Vs Sham Lal

Supreme Court Of India · AIR 2006 SC 2682 : (2006) AIRSCW 3574 : (2006) 110 FLR 552 : (2006) 6 JT 50 : (2006) 3 LLJ 326 : (2006) 3 PLJR 376 : (2006) 4 RLW 3171 : (2006) 6 SCALE 388 : (2006) 9 SCC 124 : (2006) SCC(L&S) 1617 : (2006) 3 SCR 80 Supp : (2006) 5 Supreme 142 : (2006) 2

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10
Read judgment
Supreme Court03 Jul 2006Allowed

Yashwith Construction P. Ltd. Vs Simplex Concrete Piles India Ltd. and Another

Supreme Court Of India · AIR 2006 SC 2798 : (2006) AIRSCW 3808 : (2006) 3 ARBLR 55 : (2006) 4 AWC 3353 Supp : (2006) 6 CompLJ 58 : (2007) 1 LW 638 : (2006) 4 MLJ 945 : (2007) 1 RLW 65 : (2006) 7 SCALE 48 : (2006) 6 SCC 204 : (2006) 4 SCR 96 Supp : (2006) 5 Supreme 461

Arbitration Act, 1940 — Section 8(1)Arbitration and Conciliation Act, 1996 — Section 11, 11(5), 11(6), 15, 15(1)Constitution of India, 1950 — Article 136
Read judgment
Supreme Court23 Jun 2006Dismissed

Laxmi Sharma and Others Vs V.C., Chhatrapati Sahuji Maharaj University and Others Himalaya Ayurvedic Medical College Vs Chancellor, Sri Shahuji Maharaj University and Others

Supreme Court Of India · AIR 2006 SC 3619 : (2006) AIRSCW 3579 : (2006) 5 ALD 66 : (2006) 6 ALT 32 : (2006) 6 JT 13 : (2006) 6 SCALE 493 : (2006) 9 SCC 138 : (2006) 3 SCR 65 Supp : (2006) 5 Supreme 375 : (2006) 2 UJ 824 : (2006) 2 UPLBEC 2020

Uttar Pradesh State Universities Act, 1973 — Section 37(2)
Read judgment
Supreme Court16 Jun 2006

Mayuram Subramanian Srinivasan Vs C.B.I.

Supreme Court Of India · (2006) 2 ACR 2315 : AIR 2006 SC 2449 : (2006) AIRSCW 3234 : (2006) 3 ALT(Cri) 142 : (2006) 102 CLT 648 : (2006) CriLJ 3285 : (2006) 6 JT 1 : (2006) 4 RLW 3080 : (2006) 6 SCALE 483 : (2006) 5 SCC 752 : (2006) 69 SCL 105 : (2006) 3 SCR 48 Supp : (2006) 5 Su

Constitution Of India, 1950 — Article 134(A), 134(1)(a), 134(1)(b), 136, 141, 145, 145(1)Supreme Court Rules, 1966 — Order 21, Order 21 Rule 13ASpecial Court (Trial Of Offences Relating To Transaction In Securities) Act, 1992 — Section 9, 9(4), 10
Read judgment
Supreme Court16 Jun 2006Allowed

Hari Singh Vs The State of U.P.

Supreme Court Of India · (2006) 2 ACR 2243 : AIR 2006 SC 2464 : (2006) AIRSCW 3032 : (2006) 2 ALD(Cri) 344 : (2006) CriLJ 3283 : (2006) 130 DLT 591 : (2006) 3 KLT 269 : (2007) 1 LW(Cri) 499 : (2006) 4 RLW 2731 : (2006) 6 SCALE 489 : (2006) 5 SCC 733 : (2006) 3 SCR 59 Supp : (2006

Constitution of India, 1950 — Article 32Criminal Procedure Code, 1973 (CrPC) — Section 154, 156, 190, 200, 203
Read judgment
Supreme Court15 Jun 2006Allowed

State of Haryana and Others Vs AGM Management Services Ltd.

Supreme Court Of India · (2006) 6 ALT 8 : (2006) 3 AWC 3076 Supp : (2006) 6 BomCR 168 : (2006) 6 JT 19 : (2006) 144 PLR 190 : (2006) 4 RLW 2882 : (2006) 6 SCALE 480 : (2006) 5 SCC 520 : (2006) 3 SCR 43 Supp

Haryana Development and Regulation of Urban Areas Act, 1975 — Section 7A
Read judgment
Supreme Court15 Jun 2006Allowed

Kalu Ram and Another Vs State of Delhi

Supreme Court Of India · (2006) 2 ACR 2241 : AIR 2006 SC 2460 : (2006) AIRSCW 3233 : (2006) 3 ALT(Cri) 130 : (2006) CriLJ 3284 : (2006) 6 JT 22 : (2006) 6 SCALE 478 : (2006) 5 SCC 674 : (2006) 3 SCR 40 Supp : (2006) 5 Supreme 511

Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 304
Read judgment
Supreme Court09 Jun 2006Dismissed

Union of India (UOI) and Others Vs M. Mathivanan

Supreme Court Of India · AIR 2006 SC 2326 : (2006) AIRSCW 3108 : (2006) 6 ALT 18 : (2006) 110 FLR 704 : (2006) 4 JCR 50 : (2006) 6 JT 56 : (2006) 3 MLJ 305 : (2006) 6 SCALE 466 : (2006) 6 SCC 57 : (2006) SCC(L&S) 1271 : (2006) 4 SCR 30 Supp : (2007) 1 SLJ 77 : (2006) 5 Supreme 53

Read judgment
Supreme Court08 Jun 2006Disposed Of

Hotel and Restaurant Karamchari Sangh Vs Gulmarg Hotel and Others

Supreme Court Of India · AIR 2006 SC 2336 : (2006) AIRSCW 3048 : (2006) 110 FLR 617 : (2006) 6 JT 8 : (2006) 2 LLJ 1128 : (2006) 3 PLJR 347 : (2006) 6 SCALE 473 : (2006) 5 SCC 442 : (2006) SCC(L&S) 1117 : (2006) 3 SCR 17 Supp : (2007) 1 SLJ 67 : (2006) 4 Supreme 730 : (2006) 2 UJ

Uttar Pradesh Industrial Disputes Act, 1947 — Section 3, 3(1), 5, 6Uttar Pradesh Industrial Peace (Timely Payment of Wages) Act, 1978 — Section 3
Read judgment
Supreme Court05 Jun 2006Dismissed

Rajinder Vs State of Haryana

Supreme Court Of India · (2006) 2 ACR 2233 : AIR 2006 SC 2257 : (2006) AIRSCW 2987 : (2006) CriLJ 2926 : (2006) 3 KLT 218 : (2006) 6 SCALE 454 : (2006) 5 SCC 425 : (2006) 3 SCR 5 Supp : (2006) 4 Supreme 734

Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 299, 300, 302, 304, 326
Read judgment