COURT ARCHIVE

Supreme Court Of India judgments

59,847 judgments · page 1,301 of 2,993

Supreme Court05 Apr 2006Allowed

Narinder Mohan Arya Vs United India Insurance Co. Ltd. and Others

Supreme Court Of India · AIR 2006 SC 1748 : (2006) AIRSCW 1969 : (2006) 109 FLR 705 : (2006) 4 JT 404 : (2006) 2 LLJ 806 : (2006) 4 SCALE 181 : (2006) 4 SCC 713 : (2006) SCC(L&S) 840 : (2006) 3 SLJ 211 : (2006) 3 Supreme 459 : (2006) 1 UJ 541 : (2006) 2 UPLBEC 2029

General Insurance (Conduct, Discipline and Appeal) Rules, 1975 — Rule 20, 23, 24, 37(2), 39(2)

Supreme Court05 Apr 2006Dismissed

Nagarathinam and Others Vs State rep. by Inspector of Police

Supreme Court Of India · (2006) 2 ACR 1987 : AIR 2006 SC 1736 : (2006) AIRSCW 1958 : (2006) AIRSCW 1916 : (2006) 3 ALT(Cri) 17 : (2006) 2 CGLJ 413 : (2006) CriLJ 2120 : (2006) 4 JT 288 : (2006) 2 LW(Cri) 577 : (2006) 4 SCALE 92 : (2006) 9 SCC 57 : (2006) 3 Supreme 314 : (2006) 2

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307

Supreme Court05 Apr 2006Dismissed

Dhaneswar Mahakud and Others Vs State of Orissa

Supreme Court Of India · (2006) 2 ACR 2086 : AIR 2006 SC 1727 : (2006) AIRSCW 1906 : (2006) 2 ALT(Cri) 278 : (2006) CriLJ 2113 : (2006) 5 JT 144 : (2006) 4 SCALE 170 : (2006) 9 SCC 307

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 114, 148, 149, 302, 323

Supreme Court05 Apr 2006Disposed Of

Gursewak Singh Vs Avtar Singh and Others

Supreme Court Of India · AIR 2006 SC 1791 : (2006) AIRSCW 2026 : (2006) 2 AWC 2080 Supp : (2006) 4 JT 384 : (2006) 143 PLR 781 : (2006) 4 SCALE 122 : (2006) 4 SCC 542 : (2006) 3 Supreme 386 : (2006) 1 UJ 523

Punjab State Election Commission Rules, 1994 — Rule 33, 37

Supreme Court05 Apr 2006Allowed

T. Madhava Kurup Vs T.C. Madhava Kurup (D) by Lrs. and Others

Supreme Court Of India · AIR 2006 SC 1941 : (2006) AIRSCW 2290 : (2006) 3 ALD 37 : (2006) 5 ALT 24 : (2006) 4 CHN 19 Supp : (2006) 4 JT 370 : (2006) 2 KLT 382 : (2006) 3 PLJR 125 : (2006) 4 SCALE 130 : (2006) 4 SCC 399 : (2006) 3 Supreme 354 : (2006) 1 UJ 483

Supreme Court05 Apr 2006Allowed

Central Government of India and Others Vs Krishnaji Parvetesh Kulkarni

Supreme Court Of India · AIR 2006 SC 1744 : (2006) AIRSCW 1946 : (2006) 3 ALD 35 : (2006) 5 ALT 24 : (2006) 2 AWC 2058 Supp : (2006) 131 CompCas 369 : (2006) 2 CTC 668 : (2006) 4 JT 367 : (2006) 3 KarLJ 536 : (2006) 2 KLT 423 : (2006) 3 PLJR 72 : (2006) 4 SCALE 143 : (2006) 4 SCC

Indira Vikas Patra Rules, 1986 — Rule 6, 7(2), 8, 9

Supreme Court05 Apr 2006Dismissed

Munivel Vs State of Tamil Nadu

Supreme Court Of India · (2006) 2 ACR 1998 : AIR 2006 SC 1761 : (2006) AIRSCW 1949 : (2006) 3 ALT(Cri) 134 : (2006) CriLJ 2133 : (2006) 4 JT 356 : (2006) 2 KLT 682 : (2006) 4 SCALE 134 : (2006) 9 SCC 394 : (2006) 3 Supreme 377 : (2006) 1 UJ 493

Indian Penal Code, 1860 — Section 34, 307, 147, 148, 149, 302, 324, 326

Supreme Court05 Apr 2006Allowed

T. Aruntperunjothi Vs State through S.H.O. Pondicherry

Supreme Court Of India · (2006) 3 UC 1470

Criminal Procedure Code, 1973 (CrPC) — Section 176Dowry Prohibition Act, 1961 — Section 2Evidence Act, 1872 — Section 113A, 113B

Supreme Court05 Apr 2006Dismissed

M.V. Bijlani Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2006 SC 3475 : (2006) AIRSCW 2096 : (2006) 102 CLT 635 : (2006) 109 FLR 717 : (2006) 2 JLJ 260 : (2006) 4 JT 469 : (2006) 2 LLJ 800 : (2006) 4 SCALE 146 : (2006) 5 SCC 88 : (2006) SCC(L&S) 919 : (2006) 3 SLJ 184 : (2006) 3 Supreme 393

Supreme Court05 Apr 2006Allowed

Raghu Lakshminarayanan Vs M/S. Fine Tubes

Supreme Court Of India · (2006) NCC 123

Civil Procedure Code, 1908 (CPC) — Order 30 Rule 1, Order 30 Rule 10, Order 30 Rule 4Companies Act, 1956 — Section 34Criminal Procedure Code, 1973 (CrPC) — Section 482

Supreme Court04 Apr 2006Allowed

Kirtibhai Madhavlal Joshi Vs State of Gujarat

Supreme Court Of India · (2006) 3 ACR 3245

Prevention of Terrorism Act, 2002 — Section 22(2), 3(3), 49, 49(6), 49(7)

Supreme Court04 Apr 2006Allowed

Hindustan Zinc Ltd. Vs Friends Coal Carbonisation

Supreme Court Of India · (2006) 2 ARBLR 20 : (2006) 2 AWC 2071 Supp : (2006) 5 CompLJ 421 : (2006) 4 JT 392 : (2006) 5 MhLj 1 : (2006) MPLJ 453 : (2007) 1 SCALE 1 : (2006) 4 SCC 445

Arbitration and Conciliation Act, 1996 — Section 24, 28, 28(1), 31(3), 34, 34(2)(b), 37

Supreme Court04 Apr 2006Dismissed

Harihar Nath and Others Vs State Bank of India and Others

Supreme Court Of India · (2006) 2 BC 538 : (2006) 131 CompCas 119 : (2006) 4 CompLJ 433 : (2006) 3 CTC 520 : (2006) 4 JT 241 : (2007) 1 LW 575 : (2006) 3 MLJ 224 : (2006) 143 PLR 638 : (2006) 4 SCALE 43 : (2006) 4 SCC 457 : (2006) 67 SCL 234 : (2006) 1 UJ 443

Companies Act, 1956 — Section 391, 446, 446(1), 446(2), 466Limitation Act, 1963 — Article 104, 113, 137, 58, 15(2)Sick Industrial Companies (Special Provisions) Act, 1985 — Section 16, 22

Supreme Court04 Apr 2006Allowed

Punjab State Industrial Dev. Corporation Ltd. Vs P.N.F.C. Karamchari Sangh and Another

Supreme Court Of India · (2006) 2 BC 559 : (2006) 131 CompCas 113 : (2006) 5 CompLJ 185 : (2006) 109 FLR 644 : (2006) 4 JT 337 : (2006) 2 LLJ 797 : (2006) 143 PLR 308 : (2006) 4 SCALE 39 : (2006) 4 SCC 367 : (2006) 67 SCL 229 : (2006) 3 SLJ 205

Companies (Court) Rules, 1959 — Rule 9Companies Act, 1956 — Section 446, 446(2), 529A

Supreme Court04 Apr 2006Allowed

Karnataka Power Corporation Limited through its Chairman and Managing Director and Another Vs K. Thangappan and Another

Supreme Court Of India · AIR 2006 SC 1581 : (2006) AIRSCW 3259 : (2006) AIRSCW 1828 : (2006) 2 AWC 2021 Supp : (2006) 109 FLR 724 : (2006) 4 JT 312 : (2006) 3 KarLJ 505 : (2006) 2 LLJ 421 : (2006) 4 SCALE 56 : (2006) 4 SCC 322 : (2006) SCC(L&S) 791 : (2006) 3 SLJ 201 : (2006) 3 S

Constitution of India, 1950 — Article 226, 32Industrial Disputes Act, 1947 — Section 12(3)

Supreme Court04 Apr 2006Disposed Of

Hari Shankar Singhania and Others Vs Gaur Hari Singhania and Others

Supreme Court Of India · AIR 2006 SC 2488 : (2006) AIRSCW 3330 : (2006) 2 ARBLR 1 : (2006) 3 BomCR 10 : (2006) 2 CTC 597 : (2006) 4 JT 251 : (2006) 3 MLJ 243 : (2006) 4 SCALE 74 : (2006) 4 SCC 658 : (2006) 3 Supreme 566 : (2006) 2 UC 1236 : (2006) 1 UJ 423

Arbitration Act, 1940 — Section 20, 33, 8Limitation Act, 1963 — Article 137

Supreme Court04 Apr 2006Dismissed

United India Insurance Co. Ltd., Shimla Vs Tilak Singh and Others

Supreme Court Of India · (2006) 2 ACC 1 : (2006) ACJ 1441 : AIR 2006 SC 1576 : (2006) AIRSCW 1822 : (2006) 2 ALD 2015 : (2006) 3 ALD 75 : (2006) 4 ALT 23 : (2006) 131 CompCas 163 : (2006) 2 CTC 661 : (2006) 3 GLR 2379 : (2006) 3 JCR 9 : (2006) 4 JT 280 : (2006) 2 KLT 884 : (2006)

General Clauses Act, 1897 — Section 6Motor Vehicles Act, 1939 — Section 103A, 94, 95, 95(1)Motor Vehicles Act, 1988 — Section 147, 147(1), 157, 166, 217

Supreme Court04 Apr 2006Allowed

Rajasthan Housing Board through its Chairman Vs Shivraj Singh Bhandari

Supreme Court Of India · (2006) 2 AWC 2024 Supp : (2006) 4 SCALE 52 : (2006) 9 SCC 390 : (2006) 2 UC 1203 : (2006) 1 UJ 477

Supreme Court03 Apr 2006Dismissed

State of Maharashtra and Others Vs A.P. Paper Mills Ltd.

Supreme Court Of India · AIR 2006 SC 1788 : (2006) AIRSCW 2037 : (2006) 2 AWC 2011 Supp : (2006) 2 BC 245 : (2006) 3 BomCR 540 : (2006) 2 CTC 619 : (2006) 1 CTLJ 284 : (2006) 4 JT 271 : (2006) 3 RLW 2038 : (2006) 4 SCALE 28 : (2006) 4 SCC 209 : (2006) 3 Supreme 309 : (2006) 1 UJ

Constitution of India, 1950 — Article 226

Supreme Court03 Apr 2006Allowed

Joseph Antony Lazarus (Dead) by Lrs. Vs A.J. Francis

Supreme Court Of India · AIR 2006 SC 1895 : (2006) AIRSCW 2184 : (2006) 3 ALT 87 : (2006) 2 AWC 2004 Supp : (2006) 4 CHN 39 Supp : (2006) 2 CTC 756 : (2006) 4 JT 321 : (2007) 2 LW 279 : (2006) 2 MLJ 428 : (2006) 2 RD 61 : (2006) 4 SCALE 17 : (2006) 9 SCC 515 : (2006) 3 Supreme 25