COURT ARCHIVE

Supreme Court Of India judgments

59,847 judgments · page 1,303 of 2,993

Supreme Court24 Mar 2006Allowed

Kerala Samsthana Chethu Thozhilali Union Vs State of Kerala and Others

Supreme Court Of India · AIR 2006 SC 3480 : (2006) AIRSCW 1869 : (2006) 5 JT 41 : (2006) 2 KLT 270 : (2006) 2 LLJ 529 : (2006) 3 SCALE 534 : (2006) 4 SCC 327 : (2006) SCC(L&S) 796 : (2006) 4 Supreme 156

Central Excises and Salt Act, 1944 — Section 3Cess Act, 1880 — Section 3, 3(1), 3(4)Constitution of India, 1950 — Article 14, 19(6), 311, 368, 39

Supreme Court24 Mar 2006Dismissed

A. Sudhakar Vs Post Master General, Hyderabad and Another

Supreme Court Of India · (2006) 109 FLR 569 : (2006) 4 JT 68 : (2006) 2 LLJ 540 : (2006) 3 SCALE 524 : (2006) 4 SCC 348 : (2006) SCC(L&S) 817 : (2006) 3 SLJ 45 : (2006) 2 UPLBEC 1297

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 11, 14, 14(11), 14(15)Central Civil Services (Conduct) Rules, 1964 — Rule 17, 3(1)Constitution of India, 1950 — Article 311, 311(2)

Supreme Court24 Mar 2006Dismissed

State of Tamil Nadu and Another Vs P. Krishnamurthy and Others

Supreme Court Of India · AIR 2006 SC 1622 : (2006) AIRSCW 1778 : (2006) 4 JT 167 : (2006) 4 LW 635 : (2006) 3 MLJ 313 : (2006) 3 SCALE 460 : (2006) 4 SCC 517 : (2006) 5 Supreme 581

Mines and Minerals (Development and Regulation) Act, 1957 — Section 15, 17, 17A, 24A, 4Tamil Nadu Minor Mineral Concession Rules, 1959 — Rule 1(3), 15, 2(6), 36(1), 36(5)

Supreme Court24 Mar 2006Allowed

National Insurance Co. Ltd. Vs Kusum Rai and Others

Supreme Court Of India · (2006) 2 ACC 19 : (2006) ACJ 1336 : AIR 2006 SC 3440 : (2006) AIRSCW 1649 : (2006) 3 ALT 81 : (2006) 2 AWC 1918 Supp : (2006) 131 CompCas 391 : (2006) 2 CPJ 8 : (2006) 2 CTC 347 : (2006) 3 GLR 2224 : (2006) 3 JCR 288 : (2006) 4 JT 9 : (2006) 2 KLT 300 : (

Constitution of India, 1950 — Article 136Motor Vehicles Act, 1939 — Section 11Motor Vehicles Act, 1988 — Section 10, 10(2), 149(2), 163A, 166

Supreme Court24 Mar 2006Dismissed

State of Jharkhand and Others Vs Tata Cummins Ltd. and Another

Supreme Court Of India · (2006) 5 ALT 2 : (2006) 2 JCR 129 : (2006) 4 JT 1 : (2006) 3 PLJR 20 : (2006) 3 SCALE 499 : (2006) 4 SCC 57 : (2006) 145 STC 340

Supreme Court24 Mar 2006Dismissed

Sankaran Moitra Vs Sadhna Das and Another

Supreme Court Of India · (2006) 2 ACR 1350 : AIR 2006 SC 1599 : (2006) AIRSCW 1695 : (2006) AIRSCW 1004 : (2006) 2 ALT(Cri) 224 : (2006) 26 GLH 28 : (2006) 3 GLR 2304 : (2006) 4 JT 34 : (2006) 3 SCALE 414 : (2006) 4 SCC 584 : (2006) 4 Supreme 645 : (2006) 2 Supreme 454

Bombay Police Act, 1951 — Section 147, 148Constitution of India, 1950 — Article 136, 14Criminal Procedure Code, 1973 (CrPC) — Section 173, 196, 197, 197(1), 197(3)

Supreme Court24 Mar 2006Dismissed

Ramreddy Rajeshkhanna Reddy and Another Vs State of Andhra Pradesh

Supreme Court Of India · (2006) 2 ACR 1443 : AIR 2006 SC 1656 : (2006) AIRSCW 1602 : (2006) 2 ALT(Cri) 251 : (2006) 26 GLH 271 : (2006) 4 JT 16 : (2006) 3 SCALE 452 : (2006) 10 SCC 172 : (2006) 3 Supreme 175

Penal Code, 1860 (IPC) — Section 302, 34

Supreme Court24 Mar 2006Dismissed

Mohinder Singh and Others Vs State of Punjab

Supreme Court Of India · (2006) 2 ACR 1278 : AIR 2006 SC 1639 : (2006) AIRSCW 1610 : (2006) 4 JT 96 : (2006) 3 SCALE 507 : (2006) 10 SCC 418 : (2006) 5 Supreme 62 : (2006) 1 UJ 696

Penal Code, 1860 (IPC) — Section 149, 302

Supreme Court24 Mar 2006Dismissed

Goetze (India) Ltd. Vs Commissioner of Income Tax

Supreme Court Of India · (2006) 204 CTR 182 : (2006) 284 ITR 323

Income Tax Act, 1961 — Section 254

Supreme Court24 Mar 2006Dismissed

Perin Prabir Roy Vs Prabir Roy

Supreme Court Of India · (2006) 03 SC CK 0009

Criminal Procedure Code, 1973 (CrPC) — Section 125

Supreme Court24 Mar 2006Disposed Of

Employees State Insurance Corporation Vs All India I.T.D.C. Employees Union and Others

Supreme Court Of India · (2006) 2 AWC 1714 Supp : (2006) 4 JT 26 : (2006) 2 LLJ 547 : (2006) 3 LW 179 : (2006) 3 SCALE 492 : (2006) 4 SCC 257 : (2007) 1 SCC(L&S) 992 : (2006) 2 UPLBEC 1290

Employees State Insurance (Amendment) Act, 1950 — Section 3Employees State Insurance Act, 1948 — Section 1(4)Constitution Of India, 1950 — Article 12, 226

Supreme Court23 Mar 2006Disposed Of

Ashok Manikchand Chankeshwara and Others Vs H.R. Barge and Another

Supreme Court Of India · (2006) 03 SC CK 0073

Supreme Court23 Mar 2006Dismissed

Rishiroop Polymers Pvt. Ltd. Vs Designated Authority and Additional Secretary

Supreme Court Of India · (2006) 5 ALT 7 : (2006) 196 ELT 385 : (2006) 4 JT 78 : (2006) 3 SCALE 477 : (2006) 4 SCC 303

Central Excises and Salt Act, 1944 — Section 3(1)Customs Tariff (Identification, Assessment and Collection of Anti-dumping Duty on Dumped Articles and for Determination of Injury) Rules, 1995 — Rule 2(b)Customs Tariff Act

Supreme Court23 Mar 2006Dismissed

State of Punjab and Another Vs Mewa Singh

Supreme Court Of India · AIR 2006 SC 3491 : (2006) AIRSCW 1940 : (2006) 5 ALT 14 : (2006) 3 JCR 29 : (2006) 4 JT 239 : (2006) 3 SCALE 344 : (2006) 9 SCC 276 : (2006) 3 Supreme 167

Supreme Court23 Mar 2006Allowed

Chief Administrator PUDA and Another Vs Mrs. Shabnam Virk

Supreme Court Of India · AIR 2006 SC 1758 : (2006) AIRSCW 1943 : (2006) 4 ALT 7 : (2006) 2 AWC 1711(1) Supp : (2006) 5 BomCR 919 : (2006) 4 CompLJ 445 : (2006) 2 CPJ 1 : (2006) 3 CTC 840 : (2006) 3 JT 563 : (2007) 1 LW 667 : (2006) 4 MhLj 1 : (2006) MPLJ 9 : (2006) 3 PLJR 10 : (2

Consumer Protection Act, 1986 — Section 21

Supreme Court23 Mar 2006Disposed Of

N. Srinivasa Rao Vs Spl. Court under A.P. Land Grabbing (Prohibition) Act and Others

Supreme Court Of India · AIR 2006 SC 3691 : (2006) AIRSCW 1740 : (2006) 3 ALD 10 : (2006) 4 ALT 29 : (2006) 3 SCALE 386 : (2006) 4 SCC 214 : (2006) 3 Supreme 145

Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950 — Section 30, 38, 38E, 47, 49Andhra Pradesh Land Grabbing (Prohibition) Act, 1982 — Section 2, 4, 5, 98Constitution of India, 1950 — Article 226, 227

Supreme Court22 Mar 2006Allowed

Percept D''Mark (India) Pvt. Ltd. Vs Zaheer Khan and Another

Supreme Court Of India · AIR 2006 SC 3426 : (2006) AIRSCW 1751 : (2006) 2 ARBLR 34 : (2006) 2 AWC 1869 Supp : (2006) 5 BomCR 322 : (2006) 5 CompLJ 224 : (2006) 1 CTLJ 100 : (2006) 11 JT 596 : (2006) 2 LW 870 : (2006) 4 MLJ 1695 : (2006) 3 SCALE 324 : (2006) 4 SCC 227 : (2006) 3 S

Arbitration and Conciliation Act, 1996 — Section 36, 9Contract Act, 1872 — Section 27Specific Relief Act, 1963 — Section 14, 14(1), 41, 42

Supreme Court22 Mar 2006Disposed Of

Union of India (UOI) and Others Vs Ranbir Singh Rathaur and Others etc. etc.

Supreme Court Of India · (2006) 5 ALT 15 : (2006) 128 DLT 600 : (2006) 3 SCALE 352 : (2006) 11 SCC 696

Army Act, 1950 — Section 165, 18, 69Constitution of India, 1950 — Article 14, 310, 32Official Secrets Act, 1923 — Section 3(1)

Supreme Court22 Mar 2006Disposed Of

Jagat Ram Vs Varinder Prakash

Supreme Court Of India · AIR 2006 SC 1786 : (2006) AIRSCW 2042 : (2006) 3 ALD 21 : (2006) 4 ALT 5 : (2006) 2 AWC 1923 Supp : (2006) 4 CHN 90 Supp : (2006) 3 JCR 293 : (2006) 4 JT 342 : (2006) 4 MhLj 506 : (2006) 3 MLJ 141 : (2006) MPLJ 209 : (2006) 2 PLJR 311 : (2006) 3 RLW 2208

Hindu Succession Act, 1956 — Section 14(1), 14(2)Limitation Act, 1963 — Article 141, 65

Supreme Court22 Mar 2006Allowed

State of Haryana and Others Vs Bikar Singh

Supreme Court Of India · AIR 2006 SC 2473 : (2006) AIRSCW 3228 : (2006) 3 AWC 2768 Supp : (2006) 110 FLR 620 : (2006) 2 LLJ 754 : (2006) 4 RLW 2733 : (2006) 5 SCALE 344 : (2006) 9 SCC 450 : (2006) SCC(L&S) 1838 : (2006) 4 Supreme 335