COURT ARCHIVE

Supreme Court Of India judgments

59,847 judgments · page 1,311 of 2,993

Supreme Court27 Jan 2006Allowed

Sandvik Asia Ltd. Vs Commissioner of Income Tax-I, Pune and Others

Supreme Court Of India · AIR 2006 SC 1223 : (2006) AIRSCW 468 : (2006) 3 ALT 28 : (2006) 4 BomCR 886 : (2006) 1 CTC 741 : (2006) 200 CTR 505 : (2006) 196 ELT 257 : (2006) 280 ITR 643 : (2006) 2 JT 7 : (2006) 2 MLJ 25 : (2006) 1 SCALE 569 : (2006) 2 SCC 508 : (2006) 1 SCR 811 : (2

Central Excises and Salt Act, 1944 — Section 11B, 11B(1), 35FCustoms Act, 1962 — Section 129E, 27(1)Income Tax Act, 1961 — Section 139(8), 2(43), 214, 214(1), 214(1A)

Supreme Court25 Jan 2006Disposed Of

Nisar Khan @ Guddu and Others Vs State of Uttaranchal

Supreme Court Of India · (2006) 1 ACR 735 : (2006) 1 ALD(Cri) 580 : (2006) 2 ALT(Cri) 90 : (2006) 2 JT 262 : (2006) 2 SCALE 25 : (2006) 9 SCC 386 : (2006) 1 UC 577 : (2006) 1 UJ 593

Arms Act, 1959 — Section 25, 27Evidence Act, 1872 — Section 25, 26, 27Penal Code, 1860 (IPC) — Section 148, 149, 302

Supreme Court25 Jan 2006Allowed

The Commissioner of Police and Others Vs Syed Hussain

Supreme Court Of India · AIR 2006 SC 1246 : (2006) AIRSCW 908 : (2006) 2 CGLJ 75 : (2006) 108 FLR 1155 : (2006) 2 JCR 207 : (2006) 2 JT 332 : (2006) 1 OLR 439 : (2006) 2 PLJR 243 : (2006) 2 SCALE 301 : (2006) 3 SCC 173 : (2006) SCC(L&S) 503 : (2006) 1 SCR 805 : (2006) 2 Supreme 1

Constitution of India, 1950 — Article 14

Supreme Court24 Jan 2006Dismissed

Rameshwar Prasad and Others Vs Union of India (UOI) and Another

Supreme Court Of India · AIR 2006 SC 980 : (2006) AIRSCW 494 : (2006) 3 CTC 209 : (2006) 1 JT 457 : (2006) 2 MLJ 67 : (2006) 1 PLJR 249 : (2006) 1 SCALE 385 : (2006) 2 SCC 1 : (2006) 1 SCR 562 : (2006) 1 Supreme 393

Constitution of India, 1950 — Article 102, 103(2), 13, 131, 14Evidence Act, 1872 — Section 106Government of India (Amendment) Act, 1919 — Section 21

Supreme Court23 Jan 2006Allowed

L.I.C. of India Vs Sushil

Supreme Court Of India · (2006) 2 AWC 1353 Supp : (2006) 2 BomCR 563 : (2006) 108 BOMLR 311 : (2006) 108 FLR 1175 : (2006) 1 JKJ 13 : (2006) 2 JT 330 : (2006) 1 LLJ 860 : (2006) 1 PLJR 503 : (2006) 1 SCALE 558 : (2006) 2 SCC 471 : (2006) SCC(L&S) 329 : (2006) 1 SCR 558 : (2006) 2

Supreme Court23 Jan 2006Disposed Of

Chairman-cum-M.D., T.N.C.S. Corpn. Ltd. and Others Vs K. Meerabai

Supreme Court Of India · AIR 2006 SC 3522 : (2006) AIRSCW 701 : (2006) 2 CHN 124 Supp : (2006) 1 CTC 348 : (2006) 108 FLR 940 : (2006) 1 LLJ 826 : (2006) 2 LW 532 : (2006) 1 MLJ 166 : (2006) 1 SCALE 546 : (2006) 2 SCC 255 : (2006) SCC(L&S) 265 : (2006) 1 SCR 540 : (2006) 2 SLJ 15

Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 409, 477A

Supreme Court20 Jan 2006Dismissed

Motor Industries Co. Ltd. Vs Commissioner of Central Excise, Aurangabad

Supreme Court Of India · (2006) AIRSCW 441 : (2006) 3 BomCR 179 : (2006) 194 ELT 16 : (2006) 1 JT 376 : (2006) 1 SCALE 363 : (2006) 1 SCC 791 : (2006) 1 SCR 491 : (2006) 1 Supreme 558

Central Excises and Salt Act, 1944 — Section 35L

Supreme Court20 Jan 2006Partly Allowed

Radha Mohan Singh Vs State of U.P.

Supreme Court Of India · (2006) 1 KLJ 535

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 161, 174, 175, 313, 329, 392, 429Penal Code, 1860 (IPC) — Section 140, 141, 147, 148, 149, 300, 321, 302, 304, 323, 324, 326

Supreme Court20 Jan 2006Dismissed

Shrikant Vs Vasantrao and Others

Supreme Court Of India · AIR 2006 SC 918 : (2006) AIRSCW 385 : (2006) 2 ALT 44 : (2006) 108 BOMLR 320 : (2006) 1 JT 394 : (2006) 2 MhLj 1 : (2006) 1 OLR 393 : (2006) 1 SCALE 344 : (2006) 2 SCC 682 : (2006) 1 SCR 496 : (2006) 1 Supreme 344 : (2006) 1 UJ 357

Constitution of India, 1950 — Article 102(1), 12, 14, 16, 171General Clauses Act, 1897 — Section 2(60)Maharashtra Godawari Marathwada Irrigation Development Corporation Act, 1998 — Section 15, 3, 3(1), 3(2)

Supreme Court20 Jan 2006Dismissed

Radha Mohan Singh @ Lal Saheb and Others Vs State of U.P.

Supreme Court Of India · (2006) 1 ACR 825 : AIR 2006 SC 951 : (2006) AIRSCW 421 : (2006) 1 ALD(Cri) 414 : (2006) 2 ALT(Cri) 93 : (2006) CriLJ 1121 : (2006) 2 CTC 762 : (2006) 1 JT 428 : (2006) 1 OLR 337 : (2006) 1 SCALE 369 : (2006) 2 SCC 450 : (2006) 1 SCR 519 : (2006) 1 Supreme

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 161, 174, 174(1), 174(2), 175Penal Code, 1860 (IPC) — Section 141, 147, 148, 149, 300

Supreme Court19 Jan 2006Dismissed

Iqbal Naseer Usmani Vs Central Bank of India and Others

Supreme Court Of India · AIR 2006 SC 893 : (2006) AIRSCW 360 : (2006) 2 ALT 32 : (2006) 1 AWC 962 Supp : (2006) 1 BC 570 : (2006) 2 CHN 111 Supp : (2006) 1 JT 380 : (2006) 2 MLJ 51 : (2006) 2 PLJR 87 : (2006) 100 RD 364 : (2006) 1 RD 364 : (2006) 1 SCALE 360 : (2006) 2 SCC 241 :

Uttar Pradesh Public Moneys (Recovery of Dues) Act, 1972 — Section 2, 3, 3(1)

Supreme Court19 Jan 2006Allowed

Punjab State Electricity Board and Others Vs Harvinder Singh

Supreme Court Of India · AIR 2006 SC 973 : (2006) AIRSCW 458 : (2006) 2 ALT 22 : (2006) 2 JCR 114 : (2006) 2 JT 349 : (2006) 2 PLJR 29 : (2006) 1 SCALE 566 : (2006) 2 SCC 279 : (2006) 1 SCR 486 : (2006) 1 Supreme 386

Supreme Court19 Jan 2006Disposed Of

Shailesh Jasvantbhai and Another Vs State of Gujarat and Others

Supreme Court Of India · (2006) 1 ACR 821 : (2006) AIRSCW 436 : (2006) 1 ALT(Cri) 257 : (2006) CriLJ 1132 : (2006) 2 GLR 1428 : (2006) 1 JT 639 : (2006) 1 SCALE 561 : (2006) 2 SCC 359 : (2006) 1 SCR 477 : (2006) 1 Supreme 389 : (2006) 1 UJ 398

Bombay Police Act, 1951 — Section 135Penal Code, 1860 (IPC) — Section 114, 307, 324, 504

Supreme Court18 Jan 2006Dismissed

Vikram Cement Vs Commnr. of Central Excise, Indore

Supreme Court Of India · (2006) AIRSCW 362 : (2006) 3 ALT 2 : (2006) 194 ELT 3 : (2006) 1 JT 385 : (2006) 1 SCALE 327 : (2006) 2 SCC 351 : (2006) 1 SCR 465 : (2006) 1 Supreme 288

Central Excise Rules, 1944 — Rule 57A, 57B, 57C, 57D, 57E

Supreme Court18 Jan 2006Allowed

Union of India (UOI) and Others Vs Flight Cadet Ashish Rai

Supreme Court Of India · AIR 2006 SC 1243 : (2006) AIRSCW 443 : (2006) 2 ALT 17 : (2006) 1 AWC 958 Supp : (2006) 108 FLR 855 : (2006) 1 JKJ 8 : (2006) 1 JT 423 : (2006) 1 PLJR 449 : (2006) 1 SCALE 339 : (2006) 2 SCC 364 : (2006) SCC(L&S) 312 : (2006) 1 SCR 457 : (2006) 2 SLJ 186

Supreme Court18 Jan 2006Allowed

Ram Bachan Rai and Others Vs Ram Udar Rai and Others

Supreme Court Of India · (2006) AIRSCW 961 : (2006) AIRSCW 344 : (2006) 1 ALT 63 : (2006) 1 BLJR 194 : (2006) 3 BomCR 836 : (2006) 2 CHN 80 Supp : (2006) 1 CTC 431 : (2006) 1 JCR 245 : (2006) 2 JT 522 : (2006) 2 PLJR 72 : (2006) 1 SCALE 338 : (2006) 1 SCC 625 : (2006) 1 SCR 455 :

Limitation Act, 1963 — Article 136

Supreme Court17 Jan 2006Allowed

Sadashiv Ramrao Hadbe Vs State of Maharashtra and Another

Supreme Court Of India · (2006) 108 BOMLR 315 : (2006) 10 SCC 92

Supreme Court17 Jan 2006Allowed

Om Parkash Vs State of Haryana

Supreme Court Of India · AIR 2006 SC 894 : (2006) AIRSCW 368 : (2006) 1 ALD(Cri) 269 : (2006) CriLJ 972 : (2006) 1 JT 343 : (2006) 2 PLJR 90 : (2006) 1 SCALE 290 : (2006) 5 SCC 688 : (2006) 1 SCR 423 : (2006) 1 Supreme 275

Penal Code, 1860 (IPC) — Section 201, 302Prevention of Corruption Act, 1988 — Section 12, 20

Supreme Court17 Jan 2006Allowed

State of Gujarat and Another Vs Akshay Amrutlal Thakkar

Supreme Court Of India · AIR 2006 SC 943 : (2006) AIRSCW 373 : (2006) 2 GLR 1562 : (2006) 1 JT 417 : (2006) 2 PLJR 31 : (2006) 1 SCALE 299 : (2006) 2 SCC 309 : (2006) SCC(L&S) 290 : (2006) 1 SCR 439 : (2006) 2 SLJ 174 : (2006) 1 Supreme 325 : (2006) 1 UJ 403

Bombay Home Guards Act, 1947 — Section 1(1), 1(3), 2, 2(1), 2(2)Bombay Home Guards Rules, 1953 — Rule 11, 12, 2(2), 2(3), 2(6)

Supreme Court17 Jan 2006Allowed

Surender Singh Vs State of Haryana

Supreme Court Of India · (2006) 1 ACR 838 : (2006) 1 JT 645 : (2006) 1 SCALE 279 : (2006) 9 SCC 247 : (2006) 1 SCR 431 : (2006) 1 UC 584

Arms Act, 1959 — Section 25Penal Code, 1860 (IPC) — Section 392, 394, 397