CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments

59,847 judgments · page 1,316 of 2,993

Supreme Court25 Nov 2005Allowed

Amit Singh alias Chintu and Another Vs State of U.P.

Supreme Court Of India · (2006) 3 ACR 3385 : (2006) 9 SCC 522

Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 20Penal Code, 1860 (IPC) — Section 302, 323, 34, 452Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3
Read judgment
Supreme Court25 Nov 2005Allowed

Life Insurance Corporation of India Vs R. Dhandapani

Supreme Court Of India · AIR 2006 SC 615 : (2005) AIRSCW 6271 : (2006) 108 FLR 953 : (2006) 1 JCR 140 : (2005) 10 JT 245 : (2006) 1 LLJ 329 : (2006) 1 MLJ 100 : (2006) 1 PLJR 404 : (2006) 2 SLJ 42 : (2005) 8 Supreme 38 : (2006) 1 UPLBEC 353

Industrial Disputes Act, 1947 — Section 11A, 17BLife Insurance Corporation (Agents) Regulations, 1972 — Regulation 30(8)
Read judgment
Supreme Court24 Nov 2005Dismissed

Jalaram Vs State of Rajasthan

Supreme Court Of India · (2006) 1 ACR 265 : AIR 2006 SC 618 : (2005) AIRSCW 6334 : (2006) 1 ALT(Cri) 203 : (2006) CriLJ 528 : (2005) 10 JT 168 : (2006) 1 RLW 181 : (2005) 13 SCC 347 : (2005) 8 Supreme 205 : (2006) 1 UJ 69

Criminal Procedure Code, 1973 (CrPC) — Section 319Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 304
Read judgment
Supreme Court24 Nov 2005Allowed

Vishnu @ Undrya Vs State of Maharashtra

Supreme Court Of India · (2006) 1 ACR 328 : AIR 2006 SC 508 : (2005) AIRSCW 6149 : (2006) 1 ALD(Cri) 22 : (2006) 1 ALT(Cri) 217 : (2005) CriLJ 303 : (2005) 10 JT 174 : (2006) 1 PLJR 391 : (2006) 1 RLW 662 : (2006) 1 SCC 283 : (2005) 8 Supreme 165 : (2006) 1 UJ 130

Bombay Children Act, 1948 — Section 57Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 366, 375, 376
Read judgment
Supreme Court24 Nov 2005Dismissed

Sanjeev Woolen Mills Vs Commissioner of Income Tax, Mumbai

Supreme Court Of India · AIR 2006 SC 500 : (2005) AIRSCW 6138 : (2005) 199 CTR 441 : (2005) 279 ITR 434 : (2006) 1 PLJR 158 : (2005) 9 SCALE 519 : (2005) 13 SCC 307 : (2005) 8 Supreme 308 : (2005) 8 Supreme 304

Income Tax Act, 1922 — Section 13Income Tax Act, 1961 — Section 144, 145, 145(1), 80HHC
Read judgment
Supreme Court23 Nov 2005Allowed

Karta Ram Rameshwar Dass Vs Ram Bilas and Others

Supreme Court Of India · AIR 2006 SC 362 : (2005) AIRSCW 5992 : (2006) 1 AWC 304 Supp : (2006) 1 CHN 57 Supp : (2006) 101 CLT 430 : (2005) 10 JT 135 : (2006) 1 KLT 136 : (2006) 1 PLJR 25 : (2006) 142 PLR 776 : (2006) 2 RLW 1316 : (2006) 1 SCC 125 : (2005) 8 Supreme 1

Hyderabad Houses (Rent, Eviction and Lease) Control Act, 1954 — Section 15
Read judgment
Supreme Court23 Nov 2005Dismissed

Haji Khan Vs State of Uttar Pradesh

Supreme Court Of India · (2006) 1 ACR 257 : (2006) 1 ALT(Cri) 235 : (2005) 10 JT 185 : (2006) 1 RLW 669 : (2005) 13 SCC 353

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 307, 34
Read judgment
Supreme Court23 Nov 2005

Taiyab Khan and Others Vs State of Bihar (Now Jharkhand)

Supreme Court Of India · (2006) 1 ACR 249 : AIR 2006 SC 673 : (2005) AIRSCW 6374 : (2006) 2 ALT 8 : (2006) 1 ALT(Cri) 208 : (2005) 3 BLJR 2325 : (2006) CriLJ 544 : (2006) 1 DMC 291 : (2006) 1 JCR 11 : (2005) 10 JT 192 : (2006) 1 PLJR 230 : (2006) 1 RLW 396 : (2005) 13 SCC 455 : (

Penal Code, 1860 (IPC) — Section 304B
Read judgment
Supreme Court23 Nov 2005Disposed Of

Pratap Singh and Another Vs State of Madhya Pradesh

Supreme Court Of India · (2006) 1 ACR 197 : AIR 2006 SC 514 : (2005) AIRSCW 6158 : (2006) 2 ALT(Cri) 8 : (2006) 1 CLT 571 : (2005) CriLJ 310 : (2006) 1 JCR 162 : (2006) 1 JLJ 331 : (2005) 10 JT 423 : (2006) 2 RLW 1496 : (2005) 13 SCC 624 : (2005) 8 Supreme 386

Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 379
Read judgment
Supreme Court22 Nov 2005Allowed

Abani K. Debnath and Another Vs State of Tripura

Supreme Court Of India · (2006) 1 ACR 273 : AIR 2006 SC 518 : (2005) AIRSCW 6163 : (2006) 2 ALT(Cri) 13 : (2005) CriLJ 314 : (2006) 1 JCR 33 : (2006) 2 RLW 1242 : (2005) 13 SCC 422 : (2005) 7 Supreme 774

Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 148, 149, 302, 323, 325
Read judgment
Supreme Court22 Nov 2005Allowed

State of Orissa and Others Vs Md. Illiyas

Supreme Court Of India · AIR 2006 SC 258 : (2005) AIRSCW 5925 : (2006) 1 CHN 119 Supp : (2006) 101 CLT 490 : (2006) 1 JCR 314 : (2006) 1 OLR 93 : (2005) 9 SCALE 466 : (2006) 1 SCC 275 : (2005) 8 Supreme 25

Orissa Grama Panchayat Act, 1964 — Section 115, 115(1), 115(2), 115(3)
Read judgment
Supreme Court21 Nov 2005Allowed

Rajinder Singh Chauhan and Others Vs State of Haryana and Others

Supreme Court Of India · (2005) 85 DRJ 139 : (2006) 108 FLR 1 : (2005) 10 JT 25 : (2006) 1 LLJ 303 : (2006) 1 RLW 308 : (2005) 9 SCALE 428 : (2005) 13 SCC 179 : (2006) SCC(L&S) 739 : (2006) 2 SLJ 26 : (2006) 1 UPLBEC 844

CONFED Staff Service Rules, 1975 — Rule 3(b)Factories Act, 1948 — Section 2, 2(1)Industrial Disputes Act, 1947 — Section 2, 25F, 25K, 25L, 25N
Read judgment