COURT ARCHIVE

Supreme Court Of India judgments

59,847 judgments · page 1,313 of 2,993

Supreme Court04 Jan 2006Allowed

The Associated Cement Companies Ltd. Vs Government of Andhra Pradesh and Another

Supreme Court Of India · AIR 2006 SC 928 : (2006) AIRSCW 323 : (2006) 2 ALT 9 : (2006) 1 JT 107 : (2006) 1 SCALE 147 : (2006) 1 SCC 597 : (2006) 1 SCR 149 : (2006) 144 STC 342 : (2006) 1 Supreme 175

Andhra Pradesh General Sales Tax (Amendment) Act, 1984 — Section 5, 5F, 6, 6A, 6CAndhra Pradesh General Sales Tax Act, 1957 — Section 9(1)Constitution of India, 1950 — Article 14, 19(1)

Supreme Court04 Jan 2006Dismissed

Kallu @ Masih and Others Vs State of Madhya Pradesh

Supreme Court Of India · (2006) 1 ACR 341 : AIR 2006 SC 831 : (2006) AIRSCW 177 : (2006) 2 ALT(Cri) 56 : (2006) CriLJ 799 : (2006) 2 JLJ 194 : (2006) 2 JT 631 : (2006) 1 LW(Cri) 253 : (2006) 2 RLW 1146 : (2006) 1 SCALE 100 : (2006) 10 SCC 313 : (2006) 1 SCR 201 : (2006) 1 Supreme

Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 378(3)Penal Code, 1860 (IPC) — Section 141, 147, 148, 149, 307

Supreme Court04 Jan 2006Allowed

T. Subramanian Vs State of Tamil Nadu

Supreme Court Of India · (2006) 1 ACR 336 : AIR 2006 SC 836 : (2006) AIRSCW 184 : (2006) 1 ALD(Cri) 436 : (2006) 101 CLT 516 : (2006) CriLJ 804 : (2006) 1 JT 101 : (2006) 1 LW(Cri) 421 : (2006) 1 LW(Cri) 269 : (2006) 2 PLJR 100 : (2006) 2 RLW 1152 : (2006) 1 SCALE 116 : (2006) 1

Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 313, 4(1), 5(1), 5(2)

Supreme Court04 Jan 2006Allowed

State of Maharashtra Vs Rashid Babubhai Mulani

Supreme Court Of India · (2006) 1 ACR 347 : AIR 2006 SC 825 : (2006) AIRSCW 162 : (2006) 1 ALD(Cri) 449 : (2006) 2 ALT(Cri) 83 : (2006) 108 BOMLR 189 : (2006) CriLJ 794 : (2009) 2 JKJ 1 : (2006) 1 JT 76 : (2006) 2 PLJR 132 : (2006) 2 RLW 1140 : (2006) 1 SCALE 107 : (2006) 1 SCC 4

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 161

Supreme Court03 Jan 2006Dismissed

Mathew Oommen Vs Suseela Mathew

Supreme Court Of India · AIR 2006 SC 786 : (2006) AIRSCW 208 : (2006) 2 ALD 22 : (2006) 2 ALT 3 : (2006) 1 AWC 790 Supp : (2006) 2 CHN 48 Supp : (2006) 1 CTC 300 : (2006) 2 JCR 111 : (2006) 1 JT 225 : (2006) 2 KarLJ 80 : (2006) 1 KLT 626 : (2006) 1 RD 366 : (2006) 100 RD 366 : (2

Supreme Court03 Jan 2006Allowed

State of Bihar and Others Vs Project Uchcha Vidya, Sikshak Sangh and Others

Supreme Court Of India · (2006) AIRSCW 2779 : (2006) 3 ALT 19 : (2006) 1 BLJR 140 : (2006) 1 JCR 254 : (2006) 1 JT 195 : (2006) 1 PLJR 483 : (2006) 1 SCALE 122 : (2006) 2 SCC 545 : (2006) SCC(L&S) 355 : (2006) 1 SCR 14 : (2006) 4 Supreme 387

Constitution of India, 1950 — Article 14, 15, 154, 16, 162Essential Commodities Act, 1955 — Section 3

Supreme Court03 Jan 2006Allowed

Sarat Chandra Mishra and Others Vs State of Orissa and Others

Supreme Court Of India · AIR 2006 SC 861 : (2006) AIRSCW 203 : (2006) 2 ALT 20 : (2006) 101 CLT 678 : (2006) 108 FLR 837 : (2006) 2 JCR 336 : (2006) 1 JT 190 : (2006) 2 LLJ 99 : (2006) 1 SCALE 9 : (2006) 1 SCC 638 : (2006) SCC(L&S) 182 : (2006) 1 SCR 116 : (2006) 1 Supreme 252 :

Constitution of India, 1950 — Article 142

Supreme Court03 Jan 2006Allowed

Regional Manager, S.B.I. Vs Rakesh Kumar Tewari

Supreme Court Of India · AIR 2006 SC 839 : (2006) AIRSCW 235 : (2006) 2 ALT 24 : (2006) 86 DRJ 400 : (2006) 108 FLR 733 : (2006) 1 JT 252 : (2006) 1 LLJ 748 : (2006) 1 PLJR 436 : (2006) 1 SCALE 59 : (2006) 1 SCC 530 : (2006) SCC(L&S) 143 : (2006) 1 Supreme 151 : (2006) 1 UJ 617 :

Constitution of India, 1950 — Article 136, 226Industrial Disputes (Central) Rules, 1957 — Rule 3, 78Industrial Disputes Act, 1947 — Section 17B, 2, 25B, 25G, 25H

Supreme Court03 Jan 2006Disposed Of

State of Karnataka and Others Vs KGSD Canteen Employees Welfare Association and Others

Supreme Court Of India · AIR 2006 SC 845 : (2006) AIRSCW 212 : (2006) 2 ALT 21 : (2006) 1 CTC 414 : (2006) 109 FLR 18 : (2006) 1 JT 84 : (2006) 2 KarLJ 1 : (2006) 1 LLJ 691 : (2006) 2 PLJR 37 : (2006) 2 RLW 1156 : (2006) 1 SCALE 85 : (2006) 1 SCC 567 : (2006) SCC(L&S) 158 : (2006

Andhra Pradesh Factories Rules, 1950 — Rule 65, 71Constitution of India, 1950 — Article 14, 15, 16, 162, 226Contract Labour (Regulation and Abolition) Act, 1970 — Section 10(1)

Supreme Court03 Jan 2006Dismissed

Ashwin S. Mehta and Another Vs Custodian and Others

Supreme Court Of India · (2006) 1 ACR 841 : AIR 2006 SC 795 : (2006) AIRSCW 243 : (2006) 3 BomCR 329 : (2006) 130 CompCas 197 : (2006) 2 CompLJ 193 : (2006) 2 JCR 255 : (2006) 1 JT 229 : (2006) 2 MLJ 220 : (2006) 1 SCALE 33 : (2006) 2 SCC 385 : (2006) 65 SCL 261 : (2006) 1 SCR 56

Limitation Act, 1963 — Section 29(2), 4(2), 5Special Court (Trial of Offences Relating to Transactions in Securities) Act, 1992 — Section 11, 11(1), 11(2), 3, 3(2)

Supreme Court03 Jan 2006Disposed Of

State of Rajasthan and Another Vs Mohammed Ayub Naz

Supreme Court Of India · AIR 2006 SC 856 : (2006) AIRSCW 197 : (2006) 2 ALT 31 : (2006) 1 CTC 361 : (2006) 108 FLR 841 : (2006) 1 JT 162 : (2006) 1 KLT 581 : (2006) 1 LLJ 742 : (2006) 2 RLW 1084 : (2006) 1 SCALE 79 : (2006) 1 SCC 589 : (2006) SCC(L&S) 175 : (2006) 1 SCR 138 : (20

Rajasthan Civil Services (Classification, Control and Appeal) Rules, 1958 — Rule 16, 86(3)

Supreme Court03 Jan 2006Allowed

Rakesh Kumar Mishra Vs The State of Bihar and Others

Supreme Court Of India · (2006) 1 ACR 1003 : AIR 2006 SC 820 : (2006) AIRSCW 189 : (2006) 2 ALT(Cri) 48 : (2006) 1 BLJR 118 : (2006) CriLJ 808 : (2006) 1 JT 1 : (2006) 1 KLJ 405 : (2006) 2 KLT 26 : (2006) 2 PLJR 16 : (2006) 2 RLW 979 : (2006) 1 SCALE 15 : (2006) 1 SCC 557 : (2006

Bihar Police Manual, 1978 — Rule 165Criminal Procedure Code, 1973 (CrPC) — Section 100, 100(4), 165, 166, 190Penal Code, 1860 (IPC) — Section 120(B), 342, 389, 395, 469

Supreme Court02 Jan 2006Disposed Of

Mohd. Yousuf Vs Smt. Afaq Jahan and Another

Supreme Court Of India · (2006) 1 KLJ 380

Criminal Procedure Code, 1973 (CrPC) — Section 147, 154, 155, 155(3), 156Foreign Exchange Regulation Act, 1973 — Section 23, 23(3)(b), 8(2)Penal Code, 1860 (IPC) — Section 420, 467, 471

Supreme Court16 Dec 2005Allowed

Siddartha Tubes Ltd. Vs Commissioner of Customs and Central Excise, Indore (MP)

Supreme Court Of India · (2005) 103 ECC 321 : (2006) 193 ELT 6 : (2005) 10 JT 558 : (2005) 13 SCC 559

Central Excises and Salt Act, 1944 — Section 2, 3, 35L, 4, 4(1)

Supreme Court16 Dec 2005Dismissed

Shree Hari Chemicals Export Ltd. Vs Union of India (UOI) and Another

Supreme Court Of India · AIR 2006 SC 693 : (2005) AIRSCW 6451 : (2005) 193 ELT 257 : (2005) 10 JT 571 : (2006) 1 SCC 396 : (2005) 8 Supreme 648

Central Excise Rules, 1944 — Rule 173Q, 56A, 56A(8), 56A(9), 57ACustoms Tariff Act, 1975 — Section 3

Supreme Court16 Dec 2005Dismissed

State of Punjab and Others Vs Satnam Kaur and Others

Supreme Court Of India · (2006) 108 FLR 637 : (2006) 1 JCR 245(1) : (2005) 10 JT 611 : (2005) 13 SCC 617 : (2006) SCC(L&S) 1243 : (2006) 1 UPLBEC 838

Constitution of India, 1950 — Article 136, 226

Supreme Court16 Dec 2005Disposed Of

Hombe Gowda Edn. Trust and Another Vs State of Karnataka and Others

Supreme Court Of India · (2006) 108 FLR 584 : (2006) 2 JCR 24 : (2005) 10 JT 598 : (2006) 1 LLJ 1004 : (2006) 2 LW(Cri) 481 : (2006) 1 RLW 632 : (2006) 1 SCC 430 : (2006) 2 SLJ 272

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14(2)Constitution of India, 1950 — Article 136, 141Industrial Disputes Act, 1947 — Section 11A

Supreme Court16 Dec 2005Allowed

State of U.P. Vs Neeraj Awasthi and Others

Supreme Court Of India · (2006) 1 AWC 875 Supp : (2006) 109 FLR 625 : (2006) 1 JT 19 : (2006) 1 LLJ 721 : (2006) 1 SCC 667 : (2006) SCC(L&S) 190

Constitution of India, 1950 — Article 12, 13, 136, 14, 142Industrial Disputes (Central) Rules, 1957 — Rule 42, 43Uttar Pradesh Agricultural Produce Market Committees (Centralized) Service Regulations, 1984 — Regulat

Supreme Court16 Dec 2005Dismissed

Sonepat Cooperative Sugar Mills Ltd. Vs Rakesh Kumar

Supreme Court Of India · (2006) 2 ALT 9 : (2006) 108 FLR 592 : (2005) 10 JT 629 : (2006) 1 LLJ 688 : (2005) 13 SCC 578 : (2006) SCC(L&S) 1496 : (2006) 1 UPLBEC 860

Industrial Disputes Act, 1947 — Section 10(1), 2, 25F, 2A

Supreme Court16 Dec 2005Allowed

Harkirat Singh Vs Amrinder Singh

Supreme Court Of India · AIR 2006 SC 713 : (2006) AIRSCW 4 : (2006) 2 ALT 21 : (2005) 10 JT 513 : (2005) 13 SCC 511 : (2005) 8 Supreme 547

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 15, Order 6 Rule 16, Order 6 Rule 2, Order 6 Rule 4, Order 6 Rule 6Conduct of Elections Rules, 1961 — Rule 90, 94ARepresentation of the People Act, 1951 — Section 100,