COURT ARCHIVE

Supreme Court Of India judgments

59,847 judgments · page 1,296 of 2,993

Supreme Court04 May 2006Disposed Of

Life Insurance Corporation of India and Another Vs Smt. S. Sindhu

Supreme Court Of India · (2006) ACJ 1804 : AIR 2006 SC 2366 : (2006) AIRSCW 3129 : (2006) 3 AWC 2759 Supp : (2006) 131 CompCas 373 : (2006) 2 CPJ 18 : (2006) 3 CTC 583 : (2006) 5 JT 484 : (2006) 2 KLT 785 : (2007) 1 LW 661 : (2006) 3 RLW 2549 : (2006) 5 SCALE 375 : (2006) 5 SCC 2

Interest Act, 1839 — Section 1Interest Act, 1978 — Section 2, 3, 3(1), 3(3), 4(1)

Supreme Court03 May 2006Disposed Of

Adityapur Industrial Area Development Authority Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2006 SC 2375 : (2006) AIRSCW 3085 : (2006) 202 CTR 464 : (2006) 283 ITR 97 : (2006) 4 JCR 202 : (2006) 11 JT 67 : (2006) 5 SCALE 321 : (2006) 5 SCC 100 : (2006) 1 SCR 757 Supp : (2006) 5 Supreme 352 : (2006) 1 UJ 713

Bihar Industrial Area Development Authority Act, 1974 — Section 17, 7Cantonments Act, 1924 — Section 3Constitution of India, 1950 — Article 243, 243P, 285, 289, 289(1)

Supreme Court03 May 2006Dismissed

Inderpreet Singh Kahlon and Others Vs State of Punjab and Others

Supreme Court Of India · AIR 2006 SC 2571 : (2006) AIRSCW 3346 : (2007) 1 JCR 251 : (2006) 5 JT 352 : (2006) 5 SCALE 273 : (2006) 11 SCC 356 : (2007) 1 SCC(L&S) 444 : (2006) 1 SCR 772 Supp : (2006) 4 Supreme 8

Constitution of India, 1950 — Article 14, 16, 21, 311, 315Criminal Procedure Code, 1973 (CrPC) — Section 164Prevention of Corruption Act, 1988 — Section 13(2), 7

Supreme Court03 May 2006Dismissed

Ravi Rao Gaikwad and Others Vs Rajajinagar Youth Social Welfare Asson. and Others

Supreme Court Of India · AIR 2006 SC 1991 : (2006) AIRSCW 2431 : (2006) 6 ALT 5 : (2006) 102 CLT 434 : (2006) 4 KarLJ 670 : (2006) 3 MLJ 168 : (2006) 5 SCALE 179 : (2006) 5 SCC 62 : (2006) 2 SCR 750 Supp : (2006) 4 Supreme 89 : (2006) 2 UC 1344

Supreme Court03 May 2006Disposed Of

Navdeep Vs State of Punjab and Others

Supreme Court Of India · AIR 2006 SC 2103 : (2006) AIRSCW 2433 : (2006) 6 ALT 22 : (2006) 109 FLR 1209 : (2006) 3 JCR 282 : (2006) 5 JT 308 : (2006) 5 SCALE 169 : (2006) 9 SCC 500 : (2006) SCC(L&S) 1868 : (2006) 1 SCR 753 Supp : (2006) 3 SLJ 405 : (2006) 4 Supreme 118

Supreme Court03 May 2006Allowed

Sahebrao and Another Vs State of Maharashtra

Supreme Court Of India · (2006) 2 ACR 1565 : AIR 2006 SC 2002 : (2006) AIRSCW 2490 : (2006) 2 ALD(Cri) 154 : (2006) 3 ALT(Cri) 10 : (2006) CriLJ 2881 : (2006) 1 DMC 853 : (2006) 11 JT 260 : (2006) 3 PLJR 252 : (2006) 5 SCALE 172 : (2006) 9 SCC 794 : (2006) 2 SCR 737 Supp : (2006)

Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 304B, 306, 498A

Supreme Court02 May 2006Allowed

Swamy Prakasananda and Another Vs State of Kerala and Others

Supreme Court Of India · (2006) 11 JT 247 : (2006) 5 SCALE 206 : (2006) 9 SCC 144

Criminal Procedure Code, 1973 (CrPC) — Section 145Sivagiri Mutt (Emergency Provisions) Act, 1997 — Section 3, 4, 5, 6, 6(5)

Supreme Court02 May 2006Dismissed

Nautam Prakash DGSVC, Vadtal and Others Vs K.K. Thakkar and Others

Supreme Court Of India · AIR 2006 SC 2075 : (2006) AIRSCW 2449 : (2006) 3 BomCR 883 : (2006) 11 JT 238 : (2006) 5 MhLj 531 : (2006) 5 SCALE 213 : (2006) 5 SCC 330 : (2006) 1 SCR 646 Supp : (2006) 4 Supreme 197

Bombay Public Trusts Act, 1950 — Section 28, 41A, 41A(1), 41B, 57(2)Bombay Reorganisation Act, 1960 — Section 3(1)Bombay Tenancy and Agricultural Lands Act, 1948 — Section 88B

Supreme Court02 May 2006Allowed

I.I.T. Kanpur Vs Umesh Chandra and Others

Supreme Court Of India · (2006) 110 FLR 420 : (2006) 5 JT 326 : (2006) 3 PLJR 219 : (2006) 5 SCALE 182 : (2006) 5 SCC 664 : (2006) SCC(L&S) 1177 : (2006) 1 SCR 667 Supp : (2006) 2 UPLBEC 1928

Institutes of Technology Act, 1961 — Section 13, 26, 27

Supreme Court02 May 2006Allowed

Nagar Mahapalika (Now Municipal Corpn.) Vs State of U.P. and Others

Supreme Court Of India · AIR 2006 SC 2113 : (2006) AIRSCW 2497 : (2006) 109 FLR 1092 : (2006) 5 JT 318 : (2006) 2 LLJ 748 : (2006) 5 SCALE 145 : (2006) 5 SCC 127 : (2006) SCC(L&S) 934 : (2006) 1 SCR 681 Supp : (2007) 1 SLJ 118 : (2006) 3 Supreme 772

Constitution of India, 1950 — Article 14, 16Industrial Disputes Act, 1947 — Section 2, 25FUttar Pradesh Industrial Disputes Act, 1947 — Section 6N

Supreme Court02 May 2006Dismissed

A. Jitendernath Vs Jubilee Hills Coop. House Bld. Soc. and Another

Supreme Court Of India · (2006) 4 ALT 1 : (2006) 7 JT 183 : (2006) 5 SCALE 130 : (2006) 1 SCR 702 Supp

Andhra Pradesh Co-operative Societies Act, 1964 — Section 61Andhra Pradesh Co-operative Societies Rules, 1964 — Rule 17Constitution of India, 1950 — Article 142

Supreme Court02 May 2006Dismissed

Dudhganga Vikas Seva Sanstha Maryadit Vs Distt. Collectors, Kolhapur and Others

Supreme Court Of India · AIR 2007 SC 347 : (2006) 6 ALT 25 : (2006) 4 BomCR 617 : (2006) 5 JT 447 : (2006) 5 MhLj 325 : (2006) 5 SCALE 338 : (2006) 5 SCC 250 : (2006) 1 SCR 729 Supp : (2006) 1 UJ 675

Maharashtra Co-operative Societies (Amendment) Act, 2000 — Section 27(3)Maharashtra Co-operative Societies Act, 1960 — Section 27, 27(2), 27(3), 27(4), 27(5)Maharashtra Specified Co-operative Societies (Elections to Commi

Supreme Court02 May 2006Disposed Of

Haryana State Electronics Development Corporation Ltd. Vs Mamni

Supreme Court Of India · AIR 2006 SC 2427 : (2006) AIRSCW 2979 : (2006) 11 JT 232 : (2006) 2 LLJ 744 : (2006) 3 RLW 2545 : (2006) 5 SCALE 164 : (2006) 9 SCC 434 : (2006) SCC(L&S) 1830 : (2006) 1 SCR 638 Supp : (2007) 1 SLJ 158 : (2006) 5 Supreme 56

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7Evidence Act, 1872 — Section 106Industrial Disputes Act, 1947 — Section 10(1), 11A, 2, 25F

Supreme Court02 May 2006Disposed Of

Union of India (UOI) and Others Vs Bashir Ahmed

Supreme Court Of India · AIR 2006 SC 2487 : (2006) AIRSCW 3323 : (2006) 6 ALT 5 : (2006) 3 JCR 1 : (2006) 2 JKJ 5 : (2006) 5 SCALE 158 : (2006) 9 SCC 609 : (2006) SCC(L&S) 1899 : (2006) 2 SCR 725 Supp : (2006) 4 Supreme 82

Supreme Court02 May 2006Disposed Of

Anil Rishi Vs Gurbaksh Singh

Supreme Court Of India · AIR 2006 SC 1971 : (2006) AIRSCW 2394 : (2006) 3 AWC 2656 Supp : (2006) 4 CTC 524 : (2007) 1 JCR 205 : (2006) 11 JT 521 : (2007) 1 LW 126 : (2006) 6 MhLj 280 : (2006) 3 MLJ 33 : (2006) 143 PLR 775 : (2006) 2 RD 265 : (2006) 3 RLW 2210 : (2006) 5 SCALE 153

Evidence Act, 1872 — Section 101, 102, 111

Supreme Court02 May 2006Dismissed

Prem Singh and Others Vs Birbal and Others

Supreme Court Of India · AIR 2006 SC 3608 : (2006) AIRSCW 3595 : (2006) 3 AWC 2512 Supp : (2006) 6 BomCR 332 : (2006) 3 JCR 270 : (2006) 5 JT 311 : (2006) 2 KLT 863 : (2007) 1 LW 873 : (2006) 5 MhLj 441 : (2006) 3 MLJ 37 : (2007) MPLJ 1 : (2006) 143 PLR 647 : (2006) 2 RD 260 : (2

Limitation Act, 1908 — Article 114, 91, 6, 8Limitation Act, 1963 — Article 59, 27, 3Specific Relief Act, 1963 — Section 31

Supreme Court01 May 2006Disposed Of

State of Maharashtra and Others Vs Nagpur Distillers, Nagpur and Another

Supreme Court Of India · AIR 2006 SC 1987 : (2006) AIRSCW 2399 : (2007) 1 ALT 1 : (2006) 5 BomCR 200 : (2006) 5 JT 336 : (2006) 5 SCALE 77 : (2006) 5 SCC 112 : (2006) 2 SCR 603 Supp : (2006) 5 Supreme 877

Bombay Prohibition Act, 1949 — Section 11, 12, 13, 143, 49Bombay Rectified Spirit (Transport in Bond) Rules, 1951 — Rule 5, 5(2)Bombay Rectified Spirit Rules, 1951 — Rule 12(2)

Supreme Court01 May 2006Partly Allowed

Mercantile Bank Ltd., Bombay Vs The Commissioner of Income Tax, Bombay City-III

Supreme Court Of India · AIR 2006 SC 3667 : (2006) AIRSCW 2435 : (2006) 4 BomCR 568 : (2006) 202 CTR 457 : (2006) 283 ITR 84 : (2006) 5 JT 344 : (2006) 5 SCALE 244 : (2006) 5 SCC 221 : (2006) 1 SCR 628 Supp : (2006) 5 Supreme 932 : (2006) 1 UJ 753

Income Tax Act, 1961 — Section 119, 119(1), 17, 36(1), 36(2)

Supreme Court01 May 2006Allowed

Bishnu Prasad Dash Vs Raj Kumar Agarwal and Others

Supreme Court Of India · (2006) 6 ALT 6 : (2006) 3 CTC 57 : (2006) 2 OLR 420 : (2006) 3 PLJR 163 : (2006) 5 SCALE 224 : (2006) 11 SCC 151 : (2006) 1 SCR 624 Supp

Supreme Court01 May 2006Disposed Of

Raj Singh Vs Achal Mishra and Others Achal Mishra Vs Raj Singh

Supreme Court Of India · (2007) 1 ALT 13 : (2006) 3 AWC 2113 Supp : (2006) 5 SCALE 127 : (2006) 11 SCC 503 : (2006) 1 SCR 613 Supp

Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 18(3)