Supreme Court01 Mar 2006Allowed
Shivalik Agro Poly Products Vs Punjab State Civil Supplies Corpn. and Others
Supreme Court Of India · (2006) 03 SC CK 0075
COURT ARCHIVE
Supreme Court Of India judgments
59,847 judgments · page 1,306 of 2,993
Supreme Court01 Mar 2006Allowed
Bijoy Kumar Dugar Vs Bidyadhar Dutta and Others
Supreme Court Of India · (2006) 2 ACC 36 : (2006) ACJ 1058 : AIR 2006 SC 1255 : (2006) AIRSCW 1116 : (2006) 3 ALT 16 : (2006) 2 AWC 1456 Supp : (2006) 5 BomCR 282 : (2006) 130 CompCas 325 : (2006) 3 CTC 122 : (2006) 3 JCR 82 : (2006) 3 JT 94 : (2007) 1 LW 841 : (2006) 4 MhLj 178
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 136, 226, 227Motor Vehicles Act, 1988 — Section 149(2), 170, 173
Supreme Court01 Mar 2006Disposed Of
Union of India (UOI) Vs Munshi Ram (Dead) by LRs. and Others
Supreme Court Of India · AIR 2006 SC 1716 : (2006) AIRSCW 1575 : (2006) 3 ALT 71 : (2006) 2 AWC 1697 Supp : (2006) 2 CTC 534 : (2006) 2 KLT 992 : (2006) 4 MhLj 488 : (2006) 4 MhLj 482 : (2006) 3 MLJ 292 : (2006) MPLJ 233 : (2006) 3 SCALE 225 : (2006) 4 SCC 538 : (2006) 3 Supreme
Land Acquisition Act, 1894 — Section 17(1), 18, 28A, 4(1)
Supreme Court28 Feb 2006Dismissed
Jet Ply Wood Private Ltd. and Another Vs Madhukar Nowlakha and Others Biswarup Banerjee and Others Vs Madhukar Nowlakha
Supreme Court Of India · AIR 2006 SC 1260 : (2006) AIRSCW 1187 : (2006) 2 ALD 98 : (2006) 3 ALT 61 : (2006) 2 AWC 1466 Supp : (2006) 3 CHN 66 Supp : (2006) 102 CLT 157 : (2006) 3 CTC 175 : (2006) 2 JCR 233 : (2006) 3 JT 60 : (2006) 2 KLT 624 : (2007) 2 LW 284 : (2006) 2 MLJ 433 :
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, 151Constitution of India, 1950 — Article 227
Supreme Court28 Feb 2006Disposed Of
Dinesh @ Buddha Vs State of Rajasthan
Supreme Court Of India · (2006) 2 ACR 1467 : AIR 2006 SC 1267 : (2006) AIRSCW 1123 : (2006) 1 ALD(Cri) 598 : (2006) 2 ALT(Cri) 170 : (2006) CriLJ 1679 : (2006) 3 JT 66 : (2006) 1 KLT 1006 : (2006) 1 OLR 634 : (2006) 2 PLJR 208 : (2006) 2 SCALE 734 : (2006) 3 SCC 771 : (2006) 2 Su
Constitution of India, 1950 — Article 21Penal Code, 1860 (IPC) — Section 228A, 375, 376, 376(2), 376AScheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 2, 3, 3(2)
Supreme Court28 Feb 2006Disposed Of
Municipal Corporation Chandigarh and Others Etc. Vs Shantikunj Investment Pvt. Ltd. Etc.
Supreme Court Of India · AIR 2006 SC 1270 : (2006) AIRSCW 1169 : (2006) 1 CTLJ 145 : (2006) 3 JT 1 : (2006) 2 SCALE 712 : (2006) 4 SCC 109 : (2006) 2 Supreme 400
Chandigarh Lease-Hold Of Sites And Buildings Rules, 1973 — Rule 3(2), 11, 12, 12(2), 12(3A)Capital Of Punjab (Development And Regulation) Act, 1952 — Section 2, 2(b), 2(f), 2(i), 2(j), 2(k), 3, 5, 6, 7, 8, 8A, 22Indian Contract Act, 1872 — Section 67
Supreme Court27 Feb 2006Allowed
Amar Singh Vs Union of India (UOI) and Others
Supreme Court Of India · (2006) 2 SCALE 698 : (2011) 7 SCC 90
Supreme Court27 Feb 2006Disposed Of
Mullaperiyar Environmental Protection Forum Vs Union of India (UOI) and Others
Supreme Court Of India · AIR 2006 SC 1428 : (2006) AIRSCW 1241 : (2006) 1 ARBLR 374 : (2006) 3 JT 31 : (2006) 2 SCALE 680 : (2006) 3 SCC 643 : (2006) 2 Supreme 579
Constitution of India, 1950 — Article 246, 262, 262(1), 263, 3Forest (Conservation) Act, 1980 — Section 2Inter State Water Disputes Act, 1956 — Section 11
Supreme Court24 Feb 2006Disposed Of
Venkatappa @ Moode (D) by LRs. Vs M. Abdul Jabbar and Others
Supreme Court Of India · (2006) 4 ALT 32 : (2006) 2 CHN 105 Supp : (2006) 3 JCR 17 : (2006) 2 SCALE 549 : (2006) 9 SCC 235 : (2006) 1 UJ 611
Supreme Court24 Feb 2006Allowed
Chairman and M.D., Bharat Pet. Corpn. Ltd. and Others Vs T.K. Raju
Supreme Court Of India · AIR 2006 SC 3504 : (2006) AIRSCW 1102 : (2006) 2 JT 624 : (2006) 2 KLT 334 : (2006) 2 LLJ 113 : (2006) 3 LW 235 : (2006) 2 PLJR 249 : (2006) 2 SCALE 553 : (2006) 3 SCC 143 : (2006) 2 SLJ 470 : (2006) 2 Supreme 369 : (2006) 1 UPLBEC 994
Conduct, Discipline and Appeal Rules, 1975 — Rule 22, 4, 4(1)
Supreme Court24 Feb 2006Allowed
Munna Chanda Vs State of Assam
Supreme Court Of India · (2006) 2 ACR 1200 : AIR 2006 SC 3555 : (2006) AIRSCW 1058 : (2006) 2 ALT(Cri) 165 : (2006) CriLJ 1632 : (2006) 3 JT 366 : (2006) 1 LW(Cri) 443 : (2006) 2 PLJR 223 : (2006) 2 SCALE 476 : (2006) 3 SCC 752 : (2006) 2 Supreme 420
Penal Code, 1860 (IPC) — Section 149, 302, 34
Supreme Court24 Feb 2006Allowed
Indochem Electronic and Another Vs Addl. Collector of Customs, A.P.
Supreme Court Of India · (2006) 2 AWC 1744 Supp : (2006) 3 BomCR 142 : (2006) 1 CPJ 1 : (2006) 3 CTC 74 : (2006) 128 DLT 143 : (2006) 3 JCR 92 : (2006) 3 JT 174 : (2006) 2 LW 837 : (2006) 3 MLJ 237 : (2006) 2 PLJR 203 : (2006) 143 PLR 143 : (2006) 2 SCALE 565 : (2006) 3 SCC 721
Consumer Protection Act, 1986 — Section 14, 14(1), 2Sales of Goods Act, 1930 — Section 12, 12(3)
Supreme Court24 Feb 2006Dismissed
Union of India (UOI) and Another Vs Malti Sharma
Supreme Court Of India · (2006) 4 ALT 13 : (2006) 109 FLR 218 : (2006) 3 JT 154 : (2006) 2 PLJR 193 : (2006) 2 SCALE 578 : (2006) 9 SCC 262 : (2006) SCC(L&S) 1691 : (2006) 2 SLJ 452 : (2006) 2 UPLBEC 1423
Supreme Court24 Feb 2006Allowed
State of U.P. Vs Sheo Shanker Lal Srivastava and Others
Supreme Court Of India · AIR 2006 SC 3548 : (2006) AIRSCW 1149 : (2006) 2 AWC 1470 Supp : (2006) 3 JT 48 : (2006) 2 LLJ 219 : (2006) 2 SCALE 631 : (2006) 3 SCC 276 : (2006) SCC(L&S) 521 : (2006) 3 SLJ 441 : (2006) 2 Supreme 591 : (2006) 1 UPLBEC 985
Supreme Court24 Feb 2006Allowed
Rishi Pal Singh and Others Vs Meerut Development Authority and Another
Supreme Court Of India · AIR 2006 SC 3572 : (2006) AIRSCW 1096 : (2006) 3 ALT 5 : (2006) 2 AWC 1597 Supp : (2006) 3 CTC 566 : (2006) 3 JCR 87 : (2006) 3 JT 515 : (2006) 3 LW 196 : (2006) 3 MhLj 531 : (2006) MPLJ 434 : (2006) 2 RD 407 : (2006) 2 SCALE 535 : (2006) 3 SCC 205 : (200
Land Acquisition Act, 1894 — Section 18, 4
Supreme Court24 Feb 2006Dismissed
HEC Voluntary Retd. Emps. Welfare Soc. and Another Vs Heavy Engineering Corporation Ltd. and Others
Supreme Court Of India · AIR 2006 SC 1420 : (2006) AIRSCW 1361 : (2006) 3 JCR 211 : (2006) 3 JT 102 : (2006) 2 LLJ 245 : (2006) 2 PLJR 124 : (2006) 2 SCALE 660 : (2006) 3 SCC 708 : (2006) SCC(L&S) 602 : (2006) 3 SLJ 162 : (2006) 2 Supreme 617 : (2006) 1 UPLBEC 976
Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 12
Supreme Court24 Feb 2006Allowed
V.M. Salim Vs Fathima Muhammed and Others
Supreme Court Of India · (2006) 02 SC CK 0036
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3), 18, 20
Supreme Court24 Feb 2006Disposed Of
Canara Bank and Others Vs Swapan Kumar Pani and Another
Supreme Court Of India · AIR 2006 SC 1297 : (2006) AIRSCW 1131 : (2006) 4 ALT 2 : (2006) 3 CTC 203 : (2006) 3 JT 472 : (2006) 2 LLJ 432 : (2006) 2 PLJR 320 : (2006) 2 SCALE 604 : (2006) 3 SCC 251 : (2006) SCC(L&S) 507 : (2006) 2 SLJ 476 : (2006) 2 Supreme 343 : (2006) 2 UPLBEC 12
Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 19Canara Bank Officer Employees (Discipline and Appeal) Regulations, 1976 — Regulation 18, 21, 24, 3(1), 4
Supreme Court24 Feb 2006Dismissed
Branch Manager, M.P. State Agro Industries Development Corpn. Ltd. and Another Vs Shri S.C. Pandey
Supreme Court Of India · (2006) 3 JT 348 : (2006) 2 LLJ 215 : (2006) 2 PLJR 147 : (2006) 2 SCALE 619 : (2006) 2 SCC 716 : (2006) SCC(L&S) 434 : (2006) 3 SLJ 196
Industrial Disputes Act, 1947 — Section 25B, 25FMadhya Pradesh Industrial Employment (Standing Orders) Rules, 1963 — Rule 2, 2(4)Service Recruitment Selections Regulations, 1976 — Regulation 16
Supreme Court24 Feb 2006Allowed
Standard Chartered Bank and Others Vs Directorate of Enforcement and Others
Supreme Court Of India · (2006) 2 ACR 1450 : AIR 2006 SC 1301 : (2006) AIRSCW 1196 : (2006) AIRSCW 3723 : (2005) 4 ALD 10 : (2006) 1 ALD(Cri) 614 : (2006) 2 ALT(Cri) 143 : (2006) 2 BC 391 : (2006) 3 BomCR 621 : (2006) 2 CALLT 42 : (2006) 130 CompCas 341 : (2006) 127 DLT 747 : (20
Constitution of India, 1950 — Article 14, 20(3), 21, 31BCriminal Procedure Code, 1973 (CrPC) — Section 482Customs Act, 1962 — Section 140(1)