Supreme Court19 May 2006Allowed
Om Prakash and Others Vs Dil Bahar and Others
Supreme Court Of India · (2006) 4 ALD 40 : (2006) 3 AWC 2757 Supp : (2006) 6 SCALE 122 : (2006) 9 SCC 695
Land Acquisition Act, 1894 — Section 18
COURT ARCHIVE
Supreme Court Of India judgments
59,847 judgments · page 1,293 of 2,993
Supreme Court18 May 2006Disposed Of
P.S.E.B., Patiala and Another Vs Sudarshan Parshad and Others
Supreme Court Of India · AIR 2006 SC 2185 : (2006) AIRSCW 2751 : (2006) 6 SCALE 212 : (2006) 9 SCC 152 : (2006) 6 Supreme 430
Supreme Court18 May 2006Dismissed
Panakanti Sampath Rao Vs State of A.P.
Supreme Court Of India · (2006) 2 ACR 2342 : (2006) 3 ALT(Cri) 157 : (2006) 3 CTC 833 : (2006) 2 DMC 518 : (2006) 7 JT 253 : (2006) 3 PLJR 215 : (2006) 6 SCALE 142 : (2006) 9 SCC 658 : (2006) 9 SCC 191 : (2006) 2 SCR 765 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374[2), 378[3)[1)Dowry Prohibition Act, 1961 — Section 2, 3, 4Penal Code, 1860 (IPC) — Section 302, 304B, 498A
Supreme Court16 May 2006Disposed Of
Binapani Kar Chowdhury Vs Sri Satyabrata Basu and Another
Supreme Court Of India · AIR 2006 SC 2263 : (2006) AIRSCW 3009 : (2006) 3 AWC 3121 Supp : (2006) 4 CHN 158 Supp : (2006) 4 JCR 128 : (2006) 4 MLJ 162 : (2006) 6 SCALE 286 : (2006) 10 SCC 442 : (2006) 2 SCR 758 Supp : (2006) 4 Supreme 502 : (2006) 2 UC 1361 : (2006) 2 UJ 817
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, 115, 151Succession Act, 1925 — Section 213, 213(1)
Supreme Court12 May 2006Allowed
McDermott International Inc. Vs Burn Standard Co. Ltd. and Others
Supreme Court Of India · (2006) 5 ALD 84 : (2006) 2 ARBLR 498 : (2007) 1 CALLT 36 : (2007) 3 CompLJ 213 : (2006) 11 JT 376 : (2006) 4 MLJ 456 : (2006) 6 SCALE 220 : (2006) 11 SCC 181 : (2006) 2 SCR 409 Supp
Arbitration Act, 1940 — Section 16, 2(2), 30, 31, 31(3)Arbitration and Conciliation Act, 1996 — Section 16, 2(1), 33, 34, 7Carriage of Goods by Sea Act, 1992 — Section 2(2)
Supreme Court12 May 2006Allowed
State of U.P. and Others Vs Saraya Industries Ltd.
Supreme Court Of India · (2007) 1 ALT 15 : (2006) 3 AWC 3078 Supp : (2006) 6 SCALE 56 : (2006) 11 SCC 129 : (2006) 3 SCR 741 Supp
Punjab Bonded Warehouse Rules, 1957 — Rule 8Uttar Pradesh Excise Act, 1910 — Section 13, 18, 19, 25, 26
Supreme Court12 May 2006Allowed
State Bank of Bikaner and Jaipur Vs Om Prakash Sharma
Supreme Court Of India · (2007) 1 ALT 8 : (2006) 109 FLR 1203 : (2006) 11 JT 286 : (2006) 2 LLJ 1046 : (2006) 6 SCALE 107 : (2006) 5 SCC 123 : (2006) SCC(L&S) 930 : (2006) 3 SCR 701 Supp : (2006) 3 SLJ 457
Constitution of India, 1950 — Article 226, 227Industrial Disputes (Central) Rules, 1957 — Rule 77, 79Industrial Disputes Act, 1947 — Section 25F, 25H
Supreme Court12 May 2006Dismissed
U.P. Raghavendra Acharya and Others Vs State of Karnataka and Others
Supreme Court Of India · AIR 2006 SC 2145 : (2006) AIRSCW 2676 : (2007) 1 ALT 26 : (2006) 6 JT 416 : (2006) 4 KarLJ 449 : (2006) 6 SCALE 23 : (2006) 9 SCC 630 : (2006) SCC(L&S) 1948 : (2006) 5 Supreme 380
Constitution of India, 1950 — Article 14, 16, 19(1), 31(1)Karnataka Civil Services Rules, 1958 — Rule 1, 296, 296B, 296C, 296D
Supreme Court12 May 2006Allowed
Howrah Mills Co. Ltd. and Another Vs Md. Shamin and Others
Supreme Court Of India · (2007) 1 ALT 1 : (2006) 3 BC 321 : (2006) 4 CHN 121 Supp : (2006) 6 SCALE 50 : (2006) 5 SCC 539 : (2006) 2 SCR 692 Supp
Bengal Police Regulations, 1943 — Regulation 666, 669Calcutta Thika Tenancy (Acquisition and Regulation) Act, 1981 — Section 5, 6Constitution of India, 1950 — Article 226
Supreme Court12 May 2006Allowed
M.P. Gangadharan and Another Vs State of Kerala and Others
Supreme Court Of India · AIR 2006 SC 2360 : (2006) AIRSCW 3120 : (2007) 1 ALD 25 : (2006) 3 AWC 2660 Supp : (2006) 1 DMC 803 : (2006) 11 JT 79 : (2006) 3 KLT 84 : (2006) 6 SCALE 194 : (2006) 6 SCC 162 : (2006) 2 SCR 649 Supp : (2006) 4 Supreme 489
Constitution of India, 1950 — Article 227, 235, 236, 246(2)Consumer Protection Act, 1986 — Section 16(1)Family Courts Act, 1984 — Section 11, 16, 2, 20, 21
Supreme Court12 May 2006Allowed
National Fertilizers Ltd. and Others Vs Somvir Singh
Supreme Court Of India · AIR 2006 SC 2319 : (2006) AIRSCW 2972 : (2006) 6 CompLJ 310 : (2006) 110 FLR 211 : (2006) 4 JCR 25 : (2006) 11 JT 279 : (2006) 2 LLJ 1113 : (2006) 3 MLJ 90 : (2006) 6 SCALE 101 : (2006) 5 SCC 493 : (2006) SCC(L&S) 1152 : (2006) 2 SCR 397 Supp : (2007) 1 S
Constitution of India, 1950 — Article 12, 14, 142, 16, 16(4)Contract Act, 1872 — Section 70Employment Exchanges (Compulsory Notification of Vacancies) Act, 1959 — Section 3(1)
Supreme Court12 May 2006Allowed
Budh Singh and Others Vs State of U.P.
Supreme Court Of India · (2006) 2 ACR 1902 : AIR 2006 SC 2500 : (2006) AIRSCW 2686 : (2006) 2 ALT(Cri) 306 : (2006) CriLJ 2886 : (2006) 11 JT 503 : (2006) 5 SCALE 666 : (2006) 9 SCC 731 : (2006) 2 SCR 715 Supp : (2006) 4 Supreme 388
Arms Act, 1959 — Section 27Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 157, 161, 172, 174
Supreme Court12 May 2006Allowed
Ravinder Singh Gorkhi Vs State of U.P.
Supreme Court Of India · (2006) 2 ACR 1892 : AIR 2006 SC 2157 : (2006) AIRSCW 2648 : (2006) 2 ALD(Cri) 168 : (2006) 3 ALT(Cri) 39 : (2006) CriLJ 2791 : (2006) 130 DLT 602 : (2006) 5 JT 468 : (2006) 3 PLJR 205 : (2006) 5 SCALE 682 : (2006) 5 SCC 584 : (2006) 3 SCR 615 Supp : (2006
Arms Act, 1959 — Section 25, 27Constitution of India, 1950 — Article 21, 32Criminal Procedure Code, 1973 (CrPC) — Section 302, 313
Supreme Court12 May 2006Allowed
Karnataka Industrial Areas Development Board Vs Sri. C. Kenchappa and Others
Supreme Court Of India · AIR 2006 SC 2038 : (2006) AIRSCW 2547 : (2006) 4 ALD 84 : (2006) 3 JCR 319 : (2006) 5 JT 556 : (2006) 4 KarLJ 545 : (2006) 6 SCALE 1 : (2006) 6 SCC 371 : (2006) 2 SCR 362 Supp : (2006) 5 Supreme 187
Constitution of India, 1950 — Article 14, 21, 226, 47, 48AKarnataka Industrial Areas Development Act, 1966 — Section 28, 28(1), 3(1), 31, 47
Supreme Court12 May 2006Dismissed
The General Secretary, South Indian Cashew Factories Workers'' Union Vs The Managing Director, Kerala State Cashew Development Corporation Ltd. and Others
Supreme Court Of India · AIR 2006 SC 2208 : (2006) AIRSCW 2801 : (2007) 1 ALT 9 : (2006) 110 FLR 492 : (2006) 2 KLT 834 : (2006) 2 LLJ 772 : (2006) 3 RLW 2540 : (2006) 6 SCALE 44 : (2006) 5 SCC 201 : (2006) SCC(L&S) 988 : (2006) 2 SCR 488 Supp : (2007) 1 SLJ 1 : (2006) 4 Supreme
Industrial Disputes Act, 1947 — Section 11A
Supreme Court12 May 2006Dismissed
Panchanan Dhara and Others Vs Monmatha Nath Maity (Dead) thr. L.Rs. and Another
Supreme Court Of India · AIR 2006 SC 2281 : (2006) AIRSCW 3020 : (2006) 4 ALD 18 : (2006) 131 CompCas 577 : (2006) 1 CTLJ 403 : (2007) 1 JCR 226 : (2006) 11 JT 89 : (2007) 1 LW 652 : (2006) 5 MhLj 209 : (2006) 3 MLJ 81 : (2006) MPLJ 468 : (2006) 6 SCALE 34 : (2006) 5 SCC 340 : (2
Civil Procedure Code, 1908 (CPC) — Section 100(4)Companies Act, 1956 — Section 46, 48Contract Act, 1872 — Section 29, 31, 63
Supreme Court12 May 2006Allowed
Babanrao Tukaram Ranjane Vs State of Maharashtra
Supreme Court Of India · (2006) 2 ACR 1915 : AIR 2006 SC 3604 : (2006) AIRSCW 3528 : (2006) 2 ALT(Cri) 200 : (2006) CriLJ 3619 : (2006) 11 JT 33 : (2006) 3 PLJR 184 : (2006) 5 SCALE 625 : (2006) 9 SCC 422 : (2006) 2 SCR 631 Supp : (2006) 4 Supreme 214
Criminal Procedure Code, 1973 (CrPC) — Section 438(2), 439Maharashtra Control of Organised Crime Act, 1999 — Section 21(4), 24, 3, 3(2), 3(5)Penal Code, 1860 (IPC) — Section 120B
Supreme Court12 May 2006Allowed
Umrao Vs State of Haryana and Others State of Haryana Vs Babu Lal and Others
Supreme Court Of India · (2006) 2 ACR 1885 : AIR 2006 SC 2152 : (2006) AIRSCW 2657 : (2006) 1 ALD(Cri) 925 : (2006) 3 ALT(Cri) 171 : (2006) CriLJ 2798 : (2006) 7 JT 258 : (2006) 3 PLJR 241 : (2006) 5 SCALE 658 : (2006) 10 SCC 136 : (2006) 3 SCR 601 Supp : (2006) 4 Supreme 297
Penal Code, 1860 (IPC) — Section 148, 149, 302, 307, 325
Supreme Court12 May 2006Allowed
State of Himachal Pradesh Vs Karanvir
Supreme Court Of India · (2006) 2 ACR 1899 : AIR 2006 SC 2211 : (2006) AIRSCW 2853 : (2006) 1 ALD(Cri) 941 : (2006) 3 ALT(Cri) 290 : (2006) CriLJ 2917 : (2006) 5 JT 479 : (2006) 5 SCALE 654 : (2006) 5 SCC 381 : (2006) 3 SCR 666 Supp : (2006) 4 Supreme 319
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 405, 409
Supreme Court12 May 2006Dismissed
State of Punjab and Another Vs H.B. Malhotra
Supreme Court Of India · AIR 2006 SC 2519 : (2006) AIRSCW 2968 : (2006) 6 ALT 15 : (2006) 110 FLR 77 : (2006) 11 JT 28 : (2006) 2 LLJ 1125 : (2006) 4 RLW 2744 : (2006) 6 SCALE 84 : (2006) 11 SCC 169 : (2006) 3 SCR 391 Supp : (2007) 1 SLJ 56 : (2006) 4 Supreme 305
Punjab Civil Services Rules, 1969 — Rule 592