COURT ARCHIVE

Supreme Court Of India judgments

59,847 judgments · page 1,299 of 2,993

Supreme Court20 Apr 2006Allowed

Sedco Forex International Drilling Inc. Vs The Oil and Natural Gas Corporation Ltd.

Supreme Court Of India · (2006) 4 BomCR 735 : (2006) 5 CompLJ 570 : (2006) 3 CTC 119

Arbitration and Conciliation Act, 1996 — Section 11(4)

Supreme Court20 Apr 2006

State of Karnataka and Another Vs All India Manufacturers Organization and Others

Supreme Court Of India · AIR 2006 SC 1846 : (2006) AIRSCW 2234 : (2006) 6 ALT 19 : (2006) 11 JT 337 : (2006) 4 KarLJ 369 : (2006) 4 SCALE 398 : (2006) 4 SCC 683 : (2006) 2 SCR 86 Supp : (2006) 5 Supreme 819

Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 12, 226, 300ACriminal Procedure Code, 1973 (CrPC) — Section 195, 340

Supreme Court20 Apr 2006Allowed

Nizam Sugar Factory Vs Collector of Central Excise, A.P.

Supreme Court Of India · (2006) 197 ELT 465 : (2006) 11 SCC 573

Central Excise Rules, 1944 — Rule 9(1)Central Excises and Salt Act, 1944 — Section 11A, 11A(1), 35L(b)

Supreme Court19 Apr 2006Dismissed

Ashok Laxman Gaikwad Vs State of Maharashtra

Supreme Court Of India · (2006) 2 ACR 1737 : AIR 2006 SC 1773 : (2006) AIRSCW 2095 : (2006) 1 ALD(Cri) 696 : (2006) 2 ALT(Cri) 259 : (2006) CriLJ 2145 : (2006) 1 DMC 645 : (2006) 4 SCALE 396 : (2006) 9 SCC 587 : (2006) 1 SCR 71 Supp : (2006) 3 Supreme 519

Penal Code, 1860 (IPC) — Section 302

Supreme Court19 Apr 2006Allowed

Raj Pal and Others Vs The State of Haryana

Supreme Court Of India · (2006) 2 ACR 1740 : (2006) 1 ALD(Cri) 678 : (2006) 3 ALT(Cri) 178 : (2006) 11 JT 124 : (2006) 2 OLR 118 : (2006) 4 SCALE 456 : (2006) 9 SCC 678 : (2006) 1 SCR 74 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 100, 101, 102, 103, 104Probation of Offenders Act, 1958 — Section 4

Supreme Court19 Apr 2006Allowed

Ram Kumar Vs State of Haryana

Supreme Court Of India · (2006) 3 ACR 3243 : (2007) 1 OLR 679 : (2006) 4 SCC 347

Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 366, 376

Supreme Court18 Apr 2006Allowed

Gurdev Kaur and Others Vs Kaki and Others

Supreme Court Of India · AIR 2006 SC 1975 : (2006) AIRSCW 2404 : (2007) 2 ALD 20 : (2006) 3 AWC 2373 Supp : (2007) 3 BomCR 869 : (2006) 4 CHN 1 Supp : (2007) 1 CTC 334 : (2006) 5 JT 72 : (2006) 4 LW 942 : (2007) MPLJ 1 : (2007) 1 RLW 636 : (2006) 4 SCALE 436 : (2007) 1 SCC 546 :

Civil Procedure Code, 1882 — Section 584Civil Procedure Code, 1908 (CPC) — Section 100, 101, 109Constitution of India, 1950 — Article 133(1)

Supreme Court18 Apr 2006Dismissed

Indian Bank Vs ABS Marine Products Pvt. Ltd.

Supreme Court Of India · AIR 2006 SC 1899 : (2006) AIRSCW 2156 : (2006) 3 AWC 2276 Supp : (2007) 1 BC 112 : (2007) 1 CALLT 1 : (2006) 3 CHN 49 Supp : (2006) 131 CompCas 339 : (2006) 3 JCR 295 : (2006) 5 JT 281 : (2006) 2 KLT 538 : (2006) 4 LW 924 : (2006) 4 MLJ 870 : (2006) 4 SCA

Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 141, 142, 226, 227Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 17, 18, 19, 19(1), 19(10)

Supreme Court18 Apr 2006Dismissed

Abhijit Gupta Vs S.N.B. National Centre, Basic Sciences and Others

Supreme Court Of India · AIR 2006 SC 3471 : (2006) 3 AWC 2272 Supp : (2006) 3 CALLT 1 : (2006) 5 JT 12 : (2006) 2 LLJ 777 : (2006) 4 SCALE 380 : (2006) 4 SCC 469

Constitution of India, 1950 — Article 12, 226

Supreme Court17 Apr 2006Dismissed

Municipal Corpn. Allahabad and Another Vs Harsh Tandon and Another

Supreme Court Of India · (2007) 2 OLR 772 : (2007) 6 SCC 419

Supreme Court17 Apr 2006Allowed

Saheb Khan Vs Mohd. Yusufuddin and Others

Supreme Court Of India · AIR 2006 SC 1871 : (2006) AIRSCW 2210 : (2006) 5 ALT 20 : (2006) 3 AWC 2269 Supp : (2006) 3 CHN 99 Supp : (2006) 3 CTC 198 : (2006) 3 JCR 14 : (2006) 5 JT 1 : (2006) 4 MhLj 764 : (2006) 3 MLJ 1 : (2006) 2 OLR 575 : (2006) 4 SCALE 352 : (2006) 4 SCC 476 :

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 54(2), Order 21 Rule 66, Order 21 Rule 67, Order 21 Rule 67(1), Order 21 Rule 90Partition Act, 1893 — Section 2, 3

Supreme Court17 Apr 2006Allowed

Transmission Corpn., A.P. Ltd. and Others Vs P. Ramachandra Rao and Another

Supreme Court Of India · AIR 2006 SC 3615 : (2006) AIRSCW 3584 : (2006) 5 ALT 25 : (2006) 110 FLR 15 : (2006) 4 JT 593 : (2006) 2 LLJ 824 : (2006) 4 SCALE 362 : (2006) 9 SCC 623 : (2006) SCC(L&S) 1942 : (2006) 2 SCR 18 Supp : (2006) 3 SLJ 190 : (2006) 3 Supreme 541 : (2006) 2 UPL

Constitution of India, 1950 — Article 14Electricity (Supply) Act, 1948 — Section 79(C)Industrial Disputes Act, 1947 — Section 12(3), 18, 18(3), 2

Supreme Court17 Apr 2006Allowed

Rodemadan India Limited Vs International Trade Expo center Limited

Supreme Court Of India · AIR 2006 SC 3456 : (2006) AIRSCW 2113 : (2006) 2 ARBLR 83 : (2006) 3 AWC 2262 Supp : (2007) 1 CALLT 18 : (2006) 131 CompCas 326 : (2006) 5 CompLJ 191 : (2006) 3 CTC 557 : (2006) 3 JCR 3 : (2006) 5 JT 203 : (2006) 4 MLJ 318 : (2006) 4 SCALE 385 : (2006) 11

Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 2(1), 42, 9Companies Act, 1956 — Section 299, 300Constitution of India, 1950 — Article 145

Supreme Court17 Apr 2006Dismissed

Indcon Structurals (P) Ltd. Vs Commissioner of Central Excise, Chennai

Supreme Court Of India · (2006) 197 ELT 146 : (2006) 5 JT 6 : (2006) 4 SCALE 356 : (2006) 4 SCC 786 : (2006) 1 SCR 11 Supp

Central Excises and Salt Act, 1944 — Section 35L, 5A(1)

Supreme Court17 Apr 2006Allowed

Saheb Khan Vs Mohd. Yousufuddin and Others

Supreme Court Of India · (2006) 2 OLR 575

Code Of Civil Procedure, 1908 (CPC) — Order 21 Rule 54, Order 21 Rule 66, Order 21 Rule 67, Order 21 Rule 90, 151Code Of Civil Procedure, 1908 — Section 151Partition Act, 1893 — Section 2, 3

Supreme Court13 Apr 2006Dispoded Off

Jindal Stainless Ltd. and Another Vs State of Haryana and Others

Supreme Court Of India · AIR 2006 SC 2550 : (2006) AIRSCW 3396 : (2006) 283 ITR 1 : (2006) 4 JT 611 : (2006) 4 SCALE 300 : (2006) 7 SCC 241 : (2006) 145 STC 544 : (2006) 3 Supreme 593

Constitution of India, 1950 — Article 145(3), 246, 286, 301, 302Haryana Local Area Development Tax Act, 2000 — Section 22

Supreme Court13 Apr 2006Allowed

State of Maharashtra and Another Vs Suresh Pandurang Darvakar

Supreme Court Of India · (2006) 2 ACR 1720 : AIR 2006 SC 2471 : (2006) AIRSCW 3222 : (2006) 1 ALD(Cri) 694 : (2006) 3 ALT(Cri) 55 : (2006) CriLJ 3279 : (2006) 4 JT 576 : (2006) 4 SCALE 325 : (2006) 4 SCC 776 : (2006) 3 Supreme 444

Maharashtra Open Prisons Rules, 1971 — Rule 6Penal Code, 1860 (IPC) — Section 354, 376Prisons (Bombay Furlough and Parole) Rules, 1959 — Rule 17, 19, 20, 3, 4(4)

Supreme Court13 Apr 2006Dismissed

U.P.S.R.T.C. Ltd. Vs Sarada Prasad Misra and Another

Supreme Court Of India · AIR 2006 SC 2466 : (2006) AIRSCW 3216 : (2006) 5 ALT 31 : (2006) 3 AWC 2257 Supp : (2006) 110 FLR 622 : (2006) 5 JT 114 : (2006) 2 LLJ 829 : (2006) 4 SCALE 507 : (2006) 4 SCC 733 : (2006) SCC(L&S) 857 : (2006) 2 SCR 1 Supp : (2006) 3 SLJ 178 : (2006) 3 Su

Constitution of India, 1950 — Article 226Uttar Pradesh Industrial Disputes Act, 1947 — Section 25F, 2A

Supreme Court13 Apr 2006Disposed Of

R.D. Upadhyay Vs State of A.P. and Others

Supreme Court Of India · (2006) 2 ACR 1722 : AIR 2006 SC 1946 : (2006) AIRSCW 2274 : (2006) 3 ALD 42 : (2006) 1 ALD(Cri) 777 : (2006) 5 JT 18 : (2006) 2 OLR 1 : (2006) 4 SCALE 336 : (2006) 3 Supreme 546

Constitution of India, 1950 — Article 14, 15, 15(3), 21, 21A

Supreme Court13 Apr 2006

M.C. Mehta Vs Union of India (UOI) and Others

Supreme Court Of India · (2006) 11 JT 621 : (2006) 4 SCALE 246 : (2006) 11 SCC 582

Punjab Land Preservation Act, 1900 — Section 4, 5