COURT ARCHIVE

Supreme Court Of India judgments

59,847 judgments · page 1,321 of 2,993

Supreme Court25 Oct 2005Allowed

Surendranagar District Panchayat Vs Dahyabhai Amarsinh

Supreme Court Of India · AIR 2006 SC 110 : (2005) AIRSCW 5562 : (2006) 2 CALLT 99 : (2006) 108 FLR 193 : (2006) 2 GLR 1014 : (2005) 9 JT 54 : (2006) 1 LLJ 424 : (2005) 8 SCALE 631 : (2005) 8 SCC 750 : (2006) SCC(L&S) 38 : (2006) 2 SLJ 121 : (2005) 7 Supreme 307 : (2006) 1 UJ 12

Industrial Disputes (Amendment) Act, 1964 — Section 25BIndustrial Disputes Act, 1947 — Section 2, 25B(1), 25B(2), 25F, 25G

Supreme Court25 Oct 2005Allowed

Surendranagar District Panchayat and Another Vs Jethabhai Pitamberbhai

Supreme Court Of India · (2005) 107 FLR 1145 : (2005) 9 JT 163 : (2006) 1 MhLj 64 : (2006) MPLJ 17 : (2005) 4 RLW 2935 : (2005) 8 SCALE 627 : (2005) 8 SCC 450 : (2005) SCC(L&S) 1167 : (2006) 1 UJ 36

Industrial Disputes Act, 1947 — Section 25B, 25F

Supreme Court25 Oct 2005Allowed

State of U.P. Vs Ganga Ram and Others

Supreme Court Of India · (2005) 3 ACR 3300 : AIR 2006 SC 20 : (2005) AIRSCW 5431 : (2006) 1 ALD(Cri) 223 : (2005) CriLJ 4643 : (2005) 9 JT 362 : (2005) 8 SCALE 603 : (2005) 13 SCC 239 : (2005) 7 Supreme 329

Penal Code, 1860 (IPC) — Section 302, 34

Supreme Court24 Oct 2005Dismissed

State of M.P. Vs Bhura Kunjda

Supreme Court Of India · (2005) 3 ACR 3171 : AIR 2006 SC 569 : (2005) AIRSCW 6232 : (2006) 1 ALT(Cri) 76 : (2006) 1 JCR 168 : (2006) 1 PLJR 144 : (2005) 8 SCALE 577 : (2011) 1 SCC(Cri) 1025 : (2005) 8 Supreme 300 : (2005) 2 UJ 1526

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 384, 385, 385(2), 386Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 8

Supreme Court24 Oct 2005Dismissed

St. Theresa''s Tender Loving Care Home and Others Vs State of Andhra Pradesh

Supreme Court Of India · AIR 2005 SC 4375 : (2005) AIRSCW 5399 : (2006) 1 AWC 92 Supp : (2006) 101 CLT 86 : (2005) 5 CTC 685 : (2006) 1 JCR 58 : (2005) 9 JT 11 : (2005) 4 KLT 729 : (2006) 3 LW 241 : (2006) 1 MLJ 148 : (2005) 8 SCALE 610 : (2005) 7 Supreme 372

Constitution of India, 1950 — Article 15, 24, 39Family Courts Act, 1984 — Section 19(1)Guardians and Wards Act, 1890 — Section 10, 47, 7, 8, 9

Supreme Court24 Oct 2005Disposed Of

State of M.P. Vs Sunil

Supreme Court Of India · (2005) 3 ACR 3170 : AIR 2006 SC 627 : (2005) AIRSCW 6263 : (2006) 1 OLR 119 : (2011) 1 SCC(Cri) 1038 : (2005) 8 Supreme 274

Penal Code, 1860 (IPC) — Section 342, 363, 366, 376

Supreme Court24 Oct 2005Allowed

State of M.P. Vs Badri @ Bhuru

Supreme Court Of India · (2005) 3 ACR 3165 : AIR 2006 SC 571 : (2005) AIRSCW 6234 : (2006) 1 ALT(Cri) 91 : (2011) 1 SCC(Cri) 1032 : (2005) 7 Supreme 601

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 384, 385, 385(2), 386Penal Code, 1860 (IPC) — Section 307, 341

Supreme Court24 Oct 2005Allowed

State of M.P. Vs Ramdeen and Others

Supreme Court Of India · (2005) 3 ACR 3298 : AIR 2006 SC 752 : (2005) AIRSCW 6358 : (2006) 1 ALT(Cri) 104 : (2006) 1 JCR 166 : (2006) 2 JT 424 : (2011) 1 SCC(Cri) 1029 : (2005) 8 Supreme 331

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 384, 385, 386Penal Code, 1860 (IPC) — Section 304, 34

Supreme Court24 Oct 2005Allowed

State of M.P. Vs Ram Kumar

Supreme Court Of India · (2005) 3 ACR 3233 : AIR 2006 SC 643 : (2005) AIRSCW 6356 : (2006) 1 ALT(Cri) 171 : (2006) 1 JCR 88 : (2011) 1 SCC(Cri) 1036 : (2005) 7 Supreme 498

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 384, 385, 386Penal Code, 1860 (IPC) — Section 307

Supreme Court24 Oct 2005Dismissed

Mohd. Siddiq Ali Vs High Court of A.P. through Registrar and Others

Supreme Court Of India · AIR 2005 SC 4380 : (2005) AIRSCW 5388 : (2006) 108 FLR 58 : (2005) 9 JT 285 : (2005) 8 SCALE 580 : (2005) 13 SCC 207 : (2006) SCC(L&S) 745 : (2005) 7 Supreme 317

Andhra Pradesh State and Subordinate Service Rules, 1996 — Rule 22, 22(A)(2), 22AAndhra Pradesh State Higher Judicial Services Rules, 2007 — Rule 10Constitution of India, 1950 — Article 15(1), 15(3), 16(2), 16(4), 32

Supreme Court21 Oct 2005Allowed

S. Brahmanand and Others Vs K.R. Muthugopal (D) and Others

Supreme Court Of India · AIR 2006 SC 40 : (2005) AIRSCW 5447 : (2005) 6 ALD 74 : (2006) 1 AWC 79 Supp : (2006) 1 CHN 136 Supp : (2005) 2 CTLJ 287 : (2006) 1 JCR 50 : (2005) 9 JT 149 : (2005) 4 KLT 809 : (2006) 1 LW 614 : (2005) 8 SCALE 587 : (2005) 12 SCC 764 : (2005) 7 Supreme 3

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Contract Act, 1872 — Section 63Limitation Act, 1908 — Article 113

Supreme Court21 Oct 2005Allowed

Mass Holdings Pvt. Ltd. Vs Municipal Corporation of Greater Mumbai and Another

Supreme Court Of India · AIR 2006 SC 749 : (2006) AIRSCW 38 : (2006) 1 ALT 29 : (2005) 6 BomCR 539 : (2005) 9 JT 106 : (2005) 8 SCALE 598 : (2006) 10 SCC 503 : (2005) 7 Supreme 290 : (2006) 1 UJ 152

Maharashtra Heritage Conservation Committee Regulations, 1995 — Regulation 67, 67(2)Maharashtra Regional and Town Planning Act, 1966 — Section 22, 31(1)

Supreme Court21 Oct 2005Dismissed

Controller of Defence Accounts (Pension) and Others Vs S. Balachandran Nair

Supreme Court Of India · AIR 2005 SC 4391 : (2005) 107 FLR 910 : (2005) 12 JT 646 : (2005) 4 KLT 703 : (2005) 8 SCALE 517 : (2005) 13 SCC 128 : (2006) SCC(L&S) 734 : (2006) 2 SLJ 370

Medical Services of the Armed Forces Regulations, 1983 — Regulation 423, 53

Supreme Court21 Oct 2005Allowed

Subhash Projects and Marketing Ltd. Vs West Bengal Power Development Corporation Ltd. and Others

Supreme Court Of India · AIR 2006 SC 116 : (2005) AIRSCW 5579 : (2006) 1 BC 119 : (2005) 2 CTLJ 278 : (2006) 2 JCR 47 : (2005) 12 JT 542 : (2005) 8 SCALE 550 : (2005) 8 SCC 438 : (2005) 8 Supreme 17

Supreme Court21 Oct 2005Disposed Of

Union of India (UOI) and Another Vs Raja Mohammed Amir Mohammad Khan

Supreme Court Of India · AIR 2005 SC 4383 : (2005) AIRSCW 5303 : (2006) 1 BomCR 639 : (2005) 4 JCR 206 : (2005) 9 JT 25 : (2005) 8 SCALE 523 : (2005) 8 SCC 696 : (2005) 7 Supreme 399 : (2006) 1 UJ 44

Defence of India Act, 1962 — Section 48Defence of India Rules, 1962 — Rule 133VEnemy Property Act, 1968 — Section 10, 13, 17, 18, 19

Supreme Court21 Oct 2005Allowed

Central Organisation of Tamil Nadu Electricity Employees Vs Tamil Nadu Electricity Board

Supreme Court Of India · (2006) 108 FLR 238 : (2005) 12 JT 526 : (2006) 1 LLJ 292 : (2006) 1 PLJR 425 : (2005) 8 SCALE 537 : (2005) 8 SCC 729 : (2006) SCC(L&S) 19 : (2006) 1 SLJ 445 : (2006) 1 UPLBEC 515

Constitution of India, 1950 — Article 14Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 17Industrial Disputes Act, 1947 — Section 12, 18, 19, 9A

Supreme Court21 Oct 2005Dismissed

Dayandeo Ganpat Jadhav Vs Madhav Vithal Bhaskar and Others

Supreme Court Of India · AIR 2006 SC 93 : (2006) AIRSCW 5551 : (2005) 5 ALLMR 1137 : (2006) 2 BomCR 117 : (2005) 10 JT 249 : (2005) 4 MhLj 1156 : (2005) 8 SCALE 561 : (2005) 8 SCC 340 : (2005) 7 Supreme 763 : (2006) 1 UJ 141

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 15, 15(1), 15(2), 31, 31ABombay Tenancy and Agricultural Lands Rules, 1956 — Rule 2A, 9Constitution of India, 1950 — Article 136, 227

Supreme Court20 Oct 2005Allowed

State of M.P. Vs Anil

Supreme Court Of India · (2005) 3 ACR 3167 : AIR 2006 SC 622 : (2005) AIRSCW 6264 : (2006) 1 ALD(Cri) 218 : (2005) 12 JT 562 : (2005) 4 RLW 3069 : (2005) 8 SCALE 498 : (2011) 1 SCC(Cri) 1027 : (2005) 7 Supreme 217

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 384, 385, 385(2), 386Penal Code, 1860 (IPC) — Section 394

Supreme Court20 Oct 2005Allowed

Union of India (UOI) and Others Vs Ghulam Mohd. Bhat

Supreme Court Of India · AIR 2005 SC 4289 : (2005) 107 FLR 822 : (2006) 1 JCR 109 : (2005) 9 JT 212 : (2006) 1 PLJR 123 : (2005) 8 SCALE 509 : (2005) 13 SCC 228 : (2006) SCC(L&S) 1215 : (2006) 2 SLJ 386

Central Reserve Police Force Act, 1949 — Section 10, 11, 11(1), 9Central Reserve Police Force Rules, 1955 — Rule 27

Supreme Court20 Oct 2005Allowed

State of M.P. Vs Ballare @ Ram Gopal

Supreme Court Of India · (2005) 3 ACR 3163 : (2005) 10 JT 318 : (2005) 8 SCALE 501 : (2005) 8 SCC 249 : (2006) 1 UJ 9

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 384, 385, 386Penal Code, 1860 (IPC) — Section 304