COURT ARCHIVE

Supreme Court Of India judgments

59,847 judgments · page 1,304 of 2,993

Supreme Court22 Mar 2006Dismissed

Rajesh Kumar Aggarwal and Others Vs K.K. Modi and Others

Supreme Court Of India · AIR 2006 SC 1647 : (2006) AIRSCW 1538 : (2006) 3 ALD 61 : (2006) 3 ALT 50 : (2006) 2 AWC 1886 Supp : (2006) 3 JCR 58 : (2006) 3 JT 607 : (2006) 3 KLT 192 : (2006) 2 LW 776 : (2006) 4 MhLj 719 : (2006) 3 MLJ 70 : (2006) MPLJ 215 : (2006) 2 OLR 561 : (2006)

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151Trusts Act, 1882 — Section 60, 61

Supreme Court21 Mar 2006Dismissed

Jameskutty Jacob Vs United India Insurance Co. and Others

Supreme Court Of India · (2006) 2 ACC 30 : (2006) 3 SCC 750

Motor Vehicles Act, 1939 — Section 95(2)

Supreme Court21 Mar 2006Dismissed

Haridas Das Vs Smt. Usha Rani Banik and Others

Supreme Court Of India · AIR 2006 SC 1634 : (2006) AIRSCW 1771 : (2006) 2 AWC 1706 Supp : (2006) 4 BomCR 92 : (2006) 4 CHN 58 Supp : (2006) 2 CTC 321 : (2006) 2 GLT 1 : (2006) 3 JCR 31 : (2006) 3 JT 526 : (2006) 3 LW 258 : (2006) 4 MhLj 14 : (2006) 3 MLJ 17 : (2006) MPLJ 226 : (2

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2(2), Order 2 Rule 2, Order 47 Rule 1, 114, 151Constitution of India, 1950 — Article 226

Supreme Court21 Mar 2006Disposed Of

Naveen Kohli Vs Neelu Kohli

Supreme Court Of India · AIR 2006 SC 1675 : (2006) AIRSCW 1550 : (2006) 2 AWC 1057 Supp : (2006) 5 BomCR 240 : (2006) 2 CTC 510 : (2006) 128 DLT 360 : (2006) 1 DMC 489 : (2006) 3 GLR 2182 : (2006) 3 JCR 128 : (2006) 3 JT 491 : (2006) 2 LW 606 : (2006) 4 MhLj 242 : (2006) 2 MLJ 24

Civil Procedure Code, 1908 (CPC) — Section 11Companies Act, 1956 — Section 397, 398Constitution of India, 1950 — Article 136, 142

Supreme Court21 Mar 2006Allowed

Manish Mohan Sharma and Others Vs Ram Bahadur Thakur Ltd. and Others

Supreme Court Of India · AIR 2006 SC 1690 : (2006) AIRSCW 1621 : (2006) 131 CompCas 149 : (2006) 4 CompLJ 289 : (2006) 3 JT 620 : (2006) 3 SCALE 275 : (2006) 4 SCC 416 : (2006) 67 SCL 91 : (2006) 3 Supreme 339

Civil Procedure Code, 1908 (CPC) — Section 36Companies Act, 1956 — Section 10F, 397, 397(1), 397(2), 398

Supreme Court21 Mar 2006Dismissed

Vinita Saxena Vs Pankaj Pandit

Supreme Court Of India · (2006) 2 ACR 2070 : AIR 2006 SC 1662 : (2006) AIRSCW 1585 : (2006) 3 ALT 24 : (2006) 4 BomCR 810 : (2006) 2 CTC 328 : (2006) 128 DLT 387 : (2006) 1 DMC 531 : (2006) 3 JCR 114 : (2006) 3 JT 587 : (2006) 2 KLT 150 : (2006) 2 LW 419 : (2006) 2 MLJ 383 : (200

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 125, 488Hindu Adoptions and Maintenance Act, 1956 — Section 18

Supreme Court20 Mar 2006Dismissed

Director General of Income Tax Vs Diamondstar Exports Ltd.

Supreme Court Of India · (2007) 293 ITR 438 : (2006) 5 SCC 564 : (2006) 156 TAXMAN 299

Income Tax Act, 1961 — Section 132

Supreme Court20 Mar 2006Allowed

Union of India (UOI) and Another Vs Kankuben (Dead) by LRs. and Others etc. etc.

Supreme Court Of India · AIR 2006 SC 1784 : (2006) AIRSCW 2044 : (2006) 4 ALT 28 : (2006) 2 AWC 1704 Supp : (2006) 109 FLR 530 : (2006) 3 JCR 149 : (2006) 2 LLJ 280 : (2006) 2 PLJR 334 : (2006) 3 SCALE 296 : (2006) 9 SCC 292 : (2006) SCC(L&S) 1700 : (2006) 3 SLJ 92 : (2006) 3 Sup

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10, 33C(2)Railways Act, 1890 — Section 71A, 71B, 71C, 71D, 71E

Supreme Court20 Mar 2006Dismissed

Prabhakaran and Others Vs M. Azhagiri Pillai (Dead) by LRs. and Others

Supreme Court Of India · AIR 2006 SC 1567 : (2006) AIRSCW 1482 : (2006) 2 AWC 1899 Supp : (2006) 3 CHN 151 Supp : (2006) 2 CTC 412 : (2006) 5 JT 57 : (2006) 2 LW 922 : (2006) 2 MLJ 272 : (2006) 3 RLW 2324 : (2006) 3 SCALE 235 : (2006) 4 SCC 484 : (2006) 3 Supreme 245

Civil Procedure Code, 1908 (CPC) — Order 34 Rule 10, Order 34 Rule 7, Order 34 Rule 8, Order 34 Rule 8A, Order 34 Rule 9Limitation Act, 1908 — Article 148, 19, 30Limitation Act, 1963 — Article 61, 18, 27

Supreme Court20 Mar 2006Allowed

Dagdu Vs President, Anandrao Naik S.P. Mandal and Others

Supreme Court Of India · (2006) 9 SCC 782

Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 2(20), 2(21), 2(6), 8, 9

Supreme Court10 Mar 2006Disposed Of

Mahabir Vegetable Oils Pvt. Ltd. and Another Vs State of Haryana and Others

Supreme Court Of India · (2006) AIRSCW 1500 : (2006) 3 JT 544 : (2006) 143 PLR 159 : (2006) 3 SCALE 178 : (2006) 3 SCC 620 : (2006) 145 STC 350 : (2006) 2 Supreme 693

Central Sales Tax Act, 1956 — Section 8(5)Haryana General Sales Tax Act, 1973 — Section 13B, 25A, 64, 64(2), 64(2A)Haryana General Sales Tax Rules, 1975 — Rule 28A, 28A(2), 28B, 28C

Supreme Court10 Mar 2006Dismissed

Dipak K. Ghosh Vs State of W.B. and Others

Supreme Court Of India · AIR 2006 SC 1703 : (2006) AIRSCW 1516 : (2006) AIRSCW 1495 : (2006) 2 BC 308 : (2006) 3 CHN 117 Supp : (2006) 3 SCALE 198 : (2006) 3 SCC 765 : (2006) 3 Supreme 23 : (2006) 1 UJ 682

Supreme Court10 Mar 2006Allowed

Rajinder Arora Vs Union of India (UOI) and Others

Supreme Court Of India · (2006) 1 ACR 1135 : AIR 2006 SC 1719 : (2006) AIRSCW 3692 : (2006) AIRSCW 1510 : (2006) CriLJ 2102 : (2006) 3 JT 518 : (2006) 2 LW(Cri) 490 : (2006) 3 SCALE 202 : (2006) 4 SCC 796 : (2006) 5 Supreme 659 : (2006) 5 Supreme 3659 : (2006) 3 Supreme 139

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 2Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 108, 2(39)

Supreme Court10 Mar 2006Disposed Of

General Manager, Indian Overseas Bank Vs Workmen, All India Overseas Bank Employees Union

Supreme Court Of India · AIR 2006 SC 1699 : (2006) AIRSCW 1520 : (2006) 101 CLT 798 : (2006) 110 FLR 594 : (2006) 3 JCR 151 : (2006) 2 KLT 58 : (2006) 2 LLJ 253 : (2006) 3 RLW 1941 : (2006) 3 SCALE 213 : (2006) 3 SCC 729 : (2006) 3 SLJ 62 : (2006) 3 Supreme 11 : (2006) 2 UPLBEC 1

Industrial Disputes Act, 1947 — Section 17B, 2

Supreme Court10 Mar 2006Allowed

Mohamed Masthan Vs Society, Congregation, Bros., S. Heart and Another

Supreme Court Of India · AIR 2006 SC 1706 : (2006) AIRSCW 1633 : (2006) 5 ALT 16 : (2006) 2 AWC 1896 Supp : (2006) 2 CTC 407 : (2006) 3 JCR 145 : (2006) 3 JT 485 : (2006) 3 MLJ 233 : (2006) 3 RLW 1963 : (2006) 3 SCALE 209 : (2006) 9 SCC 345 : (2006) 9 SCC 344 : (2006) 3 Supreme 1

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35, Order 21 Rule 97, 151Constitution of India, 1950 — Article 227

Supreme Court10 Mar 2006Allowed

P.R. Murlidharan and Others Vs Swami Dharmananda Theertha Padar and Others

Supreme Court Of India · (2006) 3 ALT 92 : (2006) 2 AWC 1694 Supp : (2006) 3 CHN 145 Supp : (2006) 102 CLT 52 : (2006) 3 JT 556 : (2006) 2 KLT 119 : (2006) 3 LW 187 : (2006) 2 RD 41 : (2006) 3 SCALE 361 : (2006) 4 SCC 501

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9Constitution of India, 1950 — Article 21

Supreme Court10 Mar 2006Dismissed

You One Engineering and Construction Co. Ltd. and Another Vs National Highways Authority of India (NHAI)

Supreme Court Of India · AIR 2006 SC 3453 : (2006) 4 MhLj 742 : (2006) 2 PLJR 298 : (2006) 4 SCC 372

Arbitration and Conciliation Act, 1996 — Section 11(12), 11(6), 2, 3

Supreme Court09 Mar 2006Disposed Of

State of Jammu and Kashmir Vs S. Mohan Singh and Another

Supreme Court Of India · (2006) 1 ACR 1140 : AIR 2006 SC 1410 : (2006) AIRSCW 1302 : (2006) 2 ALT(Cri) 202 : (2006) CriLJ 1691 : (2006) 2 JKJ 1 : (2006) 3 JT 452 : (2006) 3 PLJR 26 : (2006) 3 SCALE 156 : (2006) 9 SCC 272 : (2006) 2 Supreme 547 : (2006) 2 Supreme 131 : (2006) 1 UJ

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

Supreme Court09 Mar 2006Allowed

Hasan Ali Raihany Vs Union of India (UOI) and Others

Supreme Court Of India · (2006) 1 ACR 964 : AIR 2006 SC 1714 : (2006) AIRSCW 1572 : (2006) 2 ALT(Cri) 221 : (2006) CriLJ 2106 : (2006) 128 DLT 759 : (2006) 3 JT 533 : (2006) 3 SCALE 293 : (2006) 3 SCC 705 : (2006) 3 Supreme 135

Supreme Court09 Mar 2006Allowed

State of U.P. Vs Desh Raj

Supreme Court Of India · (2006) 1 ACR 1143 : (2006) 2 ALT(Cri) 194 : (2007) 112 FLR 456 : (2006) 2 PLJR 324 : (2006) 9 SCC 278 : (2007) 1 SCC(L&S) 163 : (2006) 1 UC 476

Penal Code, 1860 (IPC) — Section 302, 376