COURT ARCHIVE

Supreme Court Of India judgments

59,847 judgments · page 1,309 of 2,993

Supreme Court10 Feb 2006Allowed

The Managing Director, Orix Auto Finance (India) Ltd. Vs Shri Jagmander Singh and Another

Supreme Court Of India · (2006) 2 ALD 33 : (2006) 3 ALT 18 : (2006) 2 AWC 1174 Supp : (2006) 2 BC 108 : (2006) 2 BomCR 543 : (2006) 3 CHN 1 Supp : (2007) 2 CPJ 45 : (2006) 1 CTC 670 : (2006) 1 CTLJ 82 : (2006) 127 DLT 278 : (2006) 3 JCR 72 : (2006) 1 JKJ 55 : (2006) 2 JT 344 : (2

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 115, 151

Supreme Court10 Feb 2006Allowed

Duncan Industries Ltd. and Another Vs Union of India (UOI)

Supreme Court Of India · AIR 2006 SC 3699 : (2006) 2 AWC 1162 Supp : (2006) 1 JKJ 42 : (2006) 2 JT 294 : (2006) 2 SCALE 284 : (2006) 3 SCC 129

Constitution of India, 1950 — Article 14Essential Commodities Act, 1955 — Section 3

Supreme Court10 Feb 2006Allowed

Sushila Bhikaji Sawant Vs State of Maharashtra and Others

Supreme Court Of India · (2006) 2 MhLj 841 : (2006) MPLJ 261

Supreme Court08 Feb 2006Dismissed

Sub-Divisional Officer Telegraph, Bijnor Vs The Presiding Officer Central Government Industrial Tribunal-cum-Labour Court, Kanpur and Another

Supreme Court Of India · AIR 2006 SC 3708 : (2006) AIRSCW 900 : (2006) 2 ALT 94 : (2006) 3 ALT 29 : (2006) 2 AWC 1148 Supp : (2006) 108 FLR 1153 : (2006) 2 JT 276 : (2006) 1 LLJ 1085 : (2006) 2 PLJR 106 : (2006) 2 SCALE 272 : (2006) 2 SCC 652 : (2006) SCC(L&S) 420 : (2006) 2 Supr

Industrial Disputes Act, 1947 — Section 25F

Supreme Court08 Feb 2006Disposed Of

Udayani Ship Breakers Ltd. Vs Commnr. of Customs and Central Excise, Rajkot

Supreme Court Of India · (2006) 3 ALT 24 : (2006) 195 ELT 3 : (2006) 2 JT 336 : (2006) 2 SCALE 277 : (2006) 3 SCC 345

Customs Act, 1962 — Section 12, 130(E), 14, 14(1), 17Customs Tariff Act, 1975 — Section 3Customs Valuation (Determination of Price of Imported Goods) Rules, 1988 — Rule 3, 4(1)

Supreme Court07 Feb 2006Allowed

Kastha Niwarak Grahnirman Sahakari Sanstha Maryadit, Indore Vs President, Indore Development Authority

Supreme Court Of India · AIR 2006 SC 1142 : (2006) AIRSCW 712 : (2006) 2 AWC 1139 Supp : (2006) 3 JCR 75 : (2006) 2 JT 259 : (2006) 3 LW 265 : (2006) 2 SCALE 274 : (2006) 2 SCC 604 : (2006) 2 Supreme 121

Constitution of India, 1950 — Article 14Madhya Pradesh Nagar Tatha Gram Nivesh Adhiniyam, 1973 — Section 50(2)

Supreme Court06 Feb 2006Allowed

H.P. Pyarejan Vs Dasappa (Dead) by LRs. and Others

Supreme Court Of India · AIR 2006 SC 1144 : (2006) AIRSCW 715 : (2006) 3 ALT 41 : (2006) 2 AWC 1134 Supp : (2006) 3 BomCR 668 : (2006) 2 CHN 12 Supp : (2006) 2 CTC 778 : (2006) 1 CTLJ 74 : (2006) 2 JCR 202 : (2006) 1 JKJ 34 : (2006) 2 JT 228 : (2006) 2 KarLJ 239 : (2006) 3 LW 124

Civil Procedure Code, 1908 (CPC) — Section 100Specific Relief Act, 1963 — Section 16

Supreme Court03 Feb 2006Disposed Of

Vidyawati Gupta and Others Vs Bhakti Hari Nayak and Others

Supreme Court Of India · AIR 2006 SC 1194 : (2006) AIRSCW 813 : (2006) 3 ALT 3 : (2006) 2 AWC 1580 Supp : (2006) 2 CHN 173 Supp : (2006) 2 CTC 146 : (2006) 3 JCR 200 : (2006) 2 JT 278 : (2006) 2 LW 714 : (2006) 2 MLJ 312 : (2006) 2 SCALE 203 : (2006) 2 SCC 777 : (2006) 2 Supreme

Arbitration and Conciliation Act, 1996 — Section 8Calcutta High Court (Original Side) Rules, 1914 — Rule 1Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 4 Rule 1, Order 4 Rule 1(2), Order 4 Rule 1(3), Orde

Supreme Court03 Feb 2006Allowed

South Bengal State Transport Corpn. Vs Swapan Kumar Mitra and Others

Supreme Court Of India · AIR 2006 SC 3533 : (2006) AIRSCW 768 : (2006) 3 ALT 6 : (2006) 3 CHN 104 Supp : (2006) 109 FLR 1 : (2006) 2 JT 307 : (2006) 1 LLJ 1087 : (2006) 2 SCALE 141 : (2006) 2 SCC 584 : (2006) SCC(L&S) 553 : (2006) 2 SLJ 411 : (2006) 1 Supreme 697

Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 279, 304A, 338, 427

Supreme Court03 Feb 2006Disposed Of

Sube Singh Vs State of Haryana and Others

Supreme Court Of India · (2006) ACJ 1138 : (2006) 1 ACR 703 : AIR 2006 SC 1117 : (2006) AIRSCW 779 : (2006) 4 ALT 22 : (2006) 2 ALT(Cri) 123 : (2006) 2 CGLJ 217 : (2006) 102 CLT 19 : (2006) CriLJ 1242 : (2006) 2 JT 235 : (2006) 1 OLR 305 : (2006) 143 PLR 746 : (2006) 2 SCALE 161

Arms Act, 1959 — Section 25Central Excises and Salt Act, 1944 — Section 1, 14Constitution of India, 1950 — Article 21, 226, 32

Supreme Court03 Feb 2006Allowed

Municipal Corporation, Jaipur Vs Shankarlal

Supreme Court Of India · AIR 2006 SC 1155 : (2006) AIRSCW 731 : (2006) 3 ALT 21 : (2006) 2 AWC 1171 Supp : (2006) 108 FLR 1098 : (2006) 3 JCR 80 : (2006) 2 JT 523 : (2006) 2 SCALE 182 : (2006) 2 SCC 369 : (2006) 1 Supreme 637

Supreme Court03 Feb 2006Allowed

BSES Ltd. (Now Reliance Energy Ltd.) Vs Fenner India Ltd. and Another

Supreme Court Of India · AIR 2006 SC 1148 : (2006) AIRSCW 721 : (2006) 2 ALD 1 : (2006) 1 ARBLR 388 : (2006) 2 AWC 1155 Supp : (2006) 2 BC 20 : (2006) 3 CHN 38 Supp : (2006) 130 CompCas 8 : (2006) 2 CompLJ 430 : (2006) 2 CTC 137 : (2006) 1 CTLJ 228 : (2006) 2 JT 192 : (2006) 2 LW

Arbitration and Conciliation Act, 1996 — Section 17, 9

Supreme Court03 Feb 2006Disposed Of

Shiva Nath Prasad Vs State of West Bengal and Others

Supreme Court Of India · (2006) 1 ACR 722 : AIR 2006 SC 1181 : (2006) AIRSCW 828 : (2006) 2 ALD 76 : (2006) 2 ALT(Cri) 175 : (2006) CriLJ 1258 : (2006) 2 CTC 216 : (2006) 127 DLT 198 : (2006) 2 JT 172 : (2006) 2 SCALE 217 : (2006) 2 SCC 757 : (2006) 2 Supreme 19 : (2006) 1 UC 655

Criminal Procedure Code, 1973 (CrPC) — Section 482Evidence Act, 1872 — Section 91, 92Penal Code, 1860 (IPC) — Section 109, 120B, 204, 405, 406

Supreme Court02 Feb 2006Allowed

Union Public Service Commission Vs Girish Jayanti Lal Vaghela and Others

Supreme Court Of India · AIR 2006 SC 1165 : (2006) AIRSCW 844 : (2006) 3 BomCR 640 : (2006) 6 CompLJ 296 : (2006) 108 FLR 996 : (2006) 2 JCR 360 : (2006) 1 JKJ 18 : (2006) 2 JT 137 : (2006) 1 MLJ 156 : (2006) 2 SCALE 115 : (2006) 2 SCC 482 : (2006) SCC(L&S) 339 : (2006) 1 SCR 100

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 2Constitution of India, 1950 — Article 16, 309, 310, 310(2), 311Workmens Compensation Act, 1923 — Section 3(1)

Supreme Court02 Feb 2006Allowed

S.N. Chandrashekar and Another Vs State of Karnataka and Others

Supreme Court Of India · AIR 2006 SC 1204 : (2006) AIRSCW 800 : (2006) 3 ALT 8 : (2006) 2 JT 202 : (2006) 2 KarLJ 305 : (2006) 2 SCALE 248 : (2006) 3 SCC 208 : (2006) 1 SCR 1039 : (2006) 2 Supreme 48

Constitution of India, 1950 — Article 136, 166Karnataka Town and Country Planning Act, 1961 — Section 10, 10(1), 12, 13(1), 13(2)Karnataka Urban and Rural Planning Act, 1961 — Section 14A, 14A(1), 15

Supreme Court02 Feb 2006Dismissed

Philomina Jose Vs Federal Bank Ltd. and Others

Supreme Court Of India · AIR 2006 SC 1162 : (2006) AIRSCW 854 : (2006) 3 ALT 1 : (2006) 2 AWC 1576 Supp : (2006) 2 BC 98 : (2006) 4 BomCR 870 : (2006) 2 CHN 154 Supp : (2006) 101 CLT 808 : (2006) 130 CompCas 1 : (2006) 4 CTC 188 : (2006) 2 JCR 116 : (2006) 2 JT 271 : (2006) 1 KLT

Civil Procedure Code Amendment Act, 1976 — Section 97(1), 97(2)Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, Order 21 Rule 90, Order 21 Rule 92, Order 34 Rule 3(2), Order 34 Rule 4Transfer of Property Act, 1882 &md

Supreme Court02 Feb 2006Dismissed

Commnr. of Central Excise, Raipur Vs Hira Cement

Supreme Court Of India · (2006) 194 ELT 257 : (2006) 2 JT 369 : (2006) 2 SCALE 134 : (2006) 2 SCC 439 : (2006) 1 SCR 1077 : (2006) 145 STC 264 : (2007) 8 STR 96

Central Excises and Salt Act, 1944 — Section 35L, 4, 5ACompanies Act, 1956 — Section 6

Supreme Court02 Feb 2006Dismissed

Ram Saran Vs I.G. of Police, CRPF and Others

Supreme Court Of India · AIR 2006 SC 3530 : (2007) AIRSCW 1011 : (2006) AIRSCW 740 : (2006) 3 ALT 1 : (2006) 108 FLR 1171 : (2006) 3 JCR 90 : (2006) 1 JKJ 30 : (2006) 2 JT 267 : (2006) 2 PLJR 198 : (2006) 2 SCALE 131 : (2006) 2 SCC 541 : (2006) SCC(L&S) 351 : (2006) 1 SCR 1102 :

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 11(2), 14Central Civil Services (Pension) Rules, 1972 — Rule 24Central Reserve Police Force Act, 1949 — Section 11(1)

Supreme Court02 Feb 2006Allowed

The Chairman Railway Board and Others Vs T. Vittal Rao and Others

Supreme Court Of India · AIR 2006 SC 3515 : (2006) AIRSCW 933 : (2005) 3 ALD 19 : (2006) 3 ALT 14 : (2006) 108 FLR 1163 : (2006) 2 JT 161 : (2006) 1 LLJ 1082 : (2006) 2 SCALE 153 : (2006) 2 SCC 467 : (2006) SCC(L&S) 326 : (2006) 1 SCR 1097 : (2006) 2 SLJ 430 : (2006) 1 Supreme 60

Supreme Court02 Feb 2006Dismissed

Dove Investments Pvt. Ltd. and Others Vs Gujarat Industrial Inv. Corporation Ltd. and Another

Supreme Court Of India · AIR 2006 SC 1454 : (2006) AIRSCW 902 : (2006) 2 BC 1 : (2006) 129 CompCas 929 : (2006) 2 CTC 233 : (2006) 2 JT 164 : (2006) 2 LW 515 : (2006) 2 SCALE 234 : (2006) 2 SCC 619 : (2006) 66 SCL 89 : (2006) 1 SCR 1087 : (2006) 2 Supreme 41

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1Companies Act, 1956 — Section 108, 108(1), 108(1A), 108(1C), 108(1D)Constitution of India, 1950 — Article 136