CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments

59,847 judgments · page 1,317 of 2,993

Supreme Court18 Nov 2005Allowed

Mr. Shaikh Salim Haji Abdul Khayumsab Vs Mr. Kumar and Others

Supreme Court Of India · AIR 2006 SC 396 : (2005) AIRSCW 6031 : (2006) 1 ALT 1 : (2006) 1 AWC 529 Supp : (2006) 1 BomCR 57 : (2006) 1 CHN 70 Supp : (2006) 101 CLT 464 : (2006) 1 JCR 112 : (2005) 10 JT 1 : (2006) 1 LW 779 : (2006) 1 MhLj 178 : (2006) 1 MLJ 105 : (2006) MPLJ 11 : (

Civil Procedure Code Amendment Act, 1999 — Order 8 Rule 1Civil Procedure Code, 1908 (CPC) — Order 5 Rule 1, Order 5 Rule 5, Order 8 Rule 1, 122
Read judgment
Supreme Court18 Nov 2005Dismissed

E. Parashuraman (D) by LRs. Vs V. Doraiswamy (D) by LRs.

Supreme Court Of India · AIR 2006 SC 376 : (2005) AIRSCW 6003 : (2006) 1 CHN 61 Supp : (2005) 10 JT 10 : (2006) 2 KarLJ 341 : (2006) 142 PLR 661 : (2006) 2 RLW 1254 : (2006) 1 SCC 658 : (2005) 8 Supreme 656

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 7 Rule 11, 94Evidence Act, 1872 — Section 116Karnataka Rent Control Act, 1961 — Section 2(7), 21, 21(1), 29(4)
Read judgment
Supreme Court18 Nov 2005Allowed

Harwindra Kumar Vs Chief Engineer, Karmik and Others

Supreme Court Of India · AIR 2006 SC 365 : (2005) AIRSCW 5995 : (2006) 1 AWC 524 Supp : (2005) 107 FLR 1194 : (2005) 10 JT 32 : (2006) 1 LLJ 452 : (2005) 9 SCALE 452 : (2005) 13 SCC 300 : (2006) SCC(L&S) 1063 : (2006) 2 SLJ 19 : (2005) 8 Supreme 140 : (2006) 1 UPLBEC 20

Uttar Pradesh Fundamental Rules, — Rule 56(a)Uttar Pradesh Water Supply & Sewerage Act, 1975 — Section 3, 15, 15(1), 31, 31(1), 37, 89, 97, 97(2)(c)Uttar Pradesh Jal Nigam Engineers (Public Health Branch) Service Regulations, 1978 — Regulation 31
Read judgment
Supreme Court17 Nov 2005Allowed

State of U.P. Vs Chatur Singh

Supreme Court Of India · (2006) 1 ACR 263 : AIR 2006 SC 745 : (2005) AIRSCW 6376 : (2006) 1 ALT(Cri) 96 : (2006) CriLJ 545 : (2006) 1 JCR 35 : (2005) 10 JT 302 : (2005) 9 SCALE 444 : (2005) 13 SCC 360 : (2005) 7 Supreme 772

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304
Read judgment
Supreme Court17 Nov 2005Allowed

State of Himachal Pradesh Vs Asha Ram

Supreme Court Of India · (2006) 1 ACR 250 : AIR 2006 SC 381 : (2005) AIRSCW 6009 : (2006) 1 ALT(Cri) 225 : (2005) CriLJ 139 : (2006) 1 PLJR 476 : (2005) 9 SCALE 371 : (2005) 13 SCC 766 : (2005) 7 Supreme 742

Penal Code, 1860 (IPC) — Section 376
Read judgment
Supreme Court17 Nov 2005Allowed

Punjab State Electricity Board Vs Darbara Singh

Supreme Court Of India · AIR 2006 SC 387 : (2005) AIRSCW 6018 : (2005) 107 FLR 1200 : (2005) 10 JT 199 : (2006) 1 LLJ 289 : (2006) 2 MhLj 385 : (2006) MPLJ 482 : (2006) 2 RLW 1326 : (2005) 9 SCALE 385 : (2006) 1 SCC 121 : (2006) SCC(L&S) 64 : (2005) 7 Supreme 686 : (2006) 1 UPLBE

Industrial Disputes Act, 1947 — Section 2(oo)(bb), 25F
Read judgment
Supreme Court16 Nov 2005Dismissed

K.S. Nagamuthu Vs State of Tamil Nadu and Others

Supreme Court Of India · (2006) 1 ACR 275 : AIR 2006 SC 374 : (2005) AIRSCW 6124 : (2006) 2 ALT 19 : (2006) 1 ALT(Cri) 282 : (2005) 10 JT 216 : (2006) 1 PLJR 398 : (2006) 4 SCC 792 : (2005) 8 Supreme 4

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)
Read judgment
Supreme Court16 Nov 2005Dismissed

Hazara Bradri and Others Vs Lokesh Dutta Multani

Supreme Court Of India · AIR 2006 SC 370 : (2005) AIRSCW 6119 : (2006) 1 ALT 29 : (2006) 1 AWC 534 Supp : (2005) 10 JT 147 : (2006) 2 MLJ 409 : (2006) 1 RD 388 : (2005) 9 SCALE 407 : (2005) 13 SCC 278 : (2005) 8 Supreme 102

Read judgment
Supreme Court16 Nov 2005Allowed

Parbata Vs State of Rajasthan

Supreme Court Of India · (2006) 1 ACR 270 : AIR 2006 SC 747 : (2006) AIRSCW 35 : (2006) 1 ALT(Cri) 271 : (2006) 2 CALLT 109 : (2006) CriLJ 562 : (2006) 1 JCR 171 : (2005) 13 SCC 398 : (2005) 8 Supreme 328

Criminal Procedure Code, 1973 (CrPC) — Section 379Penal Code, 1860 (IPC) — Section 376(2)
Read judgment
Supreme Court16 Nov 2005Disposed Of

Himanshu Chandravadan Desai and Others Vs State of Gujarat

Supreme Court Of India · (2006) 1 ACR 134 : AIR 2006 SC 179 : (2005) AIRSCW 5719 : (2006) 1 ALT(Cri) 158 : (2006) 1 BC 380 : (2006) 101 CLT 385 : (2005) CriLJ 136 : (2005) 5 JT 635 : (2006) 1 PLJR 228 : (2005) 4 RLW 2932 : (2005) 13 SCC 234 : (2005) 8 Supreme 92 : (2006) 1 UJ 207

Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 114, 120B, 406, 409, 420
Read judgment
Supreme Court16 Nov 2005Dismissed

Rite Approach Group Ltd. Vs Rosoboronexport

Supreme Court Of India · AIR 2006 SC 401 : (2005) AIRSCW 6037 : (2006) 1 ALT 24 : (2005) 3 ARBLR 465 : (2006) 129 CompCas 771 : (2006) 2 CompLJ 82 : (2005) 85 DRJ 265 : (2005) 9 JT 527 : (2006) 1 PLJR 172 : (2005) 9 SCALE 361 : (2006) 1 SCC 206 : (2005) 7 Supreme 720 : (2006) 1 U

Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 11(8), 16, 34Constitution of India, 1950 — Article 136
Read judgment
Supreme Court16 Nov 2005Dismissed

Narayan Chandra Ghosh and Others Vs Kanailal Ghosh and Others

Supreme Court Of India · AIR 2006 SC 562 : (2005) AIRSCW 6222 : (2006) 1 CHN 105 Supp : (2005) 9 SCALE 350 : (2006) 1 SCC 175 : (2005) 7 Supreme 668

Constitution Of India, 1950 — Acticle 136Calcutta Thika Tenancy Act, 1949 — Section 2(1), 2(2), 2(5), 3, 3(1)(i), 3(1)(iii), 5, 10, 10(1), 10(2), 10A, 10A(3)Calcutta Thika Tenancy Stay Of Proceedings (Temporary Provisions) Act, 1978 — Section 3, 4, 5
Read judgment
Supreme Court16 Nov 2005Dismissed

State of Rajasthan Vs Fakir Mal

Supreme Court Of India · (2006) 3 ACR 3378 : (2005) 13 SCC 457

Constitution of India, 1950 — Article 136Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 5(1)
Read judgment
Supreme Court14 Nov 2005Allowed

F.C.I. and Others Vs Sone Lal

Supreme Court Of India · AIR 2006 SC 264 : (2005) AIRSCW 5844 : (2006) 1 ALT 25 : (2006) 108 FLR 137 : (2006) 1 LLJ 507 : (2006) 1 PLJR 57 : (2005) 13 SCC 11 : (2006) SCC(L&S) 725 : (2006) 2 SLJ 357 : (2005) 7 Supreme 603 : (2006) 1 UJ 350 : (2006) 1 UPLBEC 383

Food Corporation of India Staff Regulations, 1971 — Regulation 54, 56, 57, 58, 59
Read judgment