COURT ARCHIVE

Supreme Court Of India judgments

59,847 judgments · page 1,323 of 2,993

Supreme Court07 Oct 2005Dismissed

Union of India (UOI) through Govt. of Pondicherry and Another Vs V. Ramakrishnan and Others

Supreme Court Of India · AIR 2005 SC 4295 : (2005) AIRSCW 5147 : (2005) 9 JT 422 : (2005) 8 SCALE 273 : (2005) 8 SCC 394 : (2005) SCC(L&S) 1150 : (2006) 1 SLJ 320 : (2005) 7 Supreme 136

Central Administrative Tribunal (Procedure) Rules, 1987 — Rule 12Constitution of India, 1950 — Article 16, 162, 309Punjab Civil Medical Service (Class- I) Rules, 1972 — Rule 2(2), 9A

Supreme Court07 Oct 2005Allowed

Compack Pvt. Ltd. Vs Commissioner of Central Excise, Vadodara

Supreme Court Of India · AIR 2006 SC 141 : (2005) AIRSCW 5615 : (2005) 103 ECC 1 : (2005) 189 ELT 3 : (2005) 12 JT 435 : (2005) 8 SCALE 435 : (2005) 8 SCC 300 : (2005) 7 Supreme 701

Central Excise Rules, 1944 — Rule 56A, 57A, 57G, 8(1)Customs Act, 1962 — Section 25(1)Customs Tariff Act, 1975 — Section 3

Supreme Court07 Oct 2005Dismissed

N.K. Sharma Vs Abhimanyu

Supreme Court Of India · (2005) 3 ACR 3137 : AIR 2005 SC 4303 : (2005) AIRSCW 5233 : (2006) 1 ALT(Cri) 59 : (2005) CriLJ 4529 : (2006) 1 JCR 135 : (2005) 12 JT 491 : (2005) 4 KLT 738 : (2005) 8 SCALE 313 : (2005) 13 SCC 213 : (2005) 7 Supreme 104 : (2005) 2 UJ 1385

Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 309Criminal Procedure Code, 1973 (CrPC) — Section 197, 200, 202, 203, 482

Supreme Court06 Oct 2005Disposed Of

State of M.P. Vs Dayanand Dohar

Supreme Court Of India · (2005) 3 ACR 3245 : AIR 2006 SC 754 : (2005) AIRSCW 6354 : (2006) 1 ALT(Cri) 150 : (2005) 12 JT 559 : (2005) 8 SCC 12(1) : (2005) 8 Supreme 275

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 384, 385, 386Penal Code, 1860 (IPC) — Section 376, 376(1), 376(2)

Supreme Court06 Oct 2005Allowed

Suresh Seth Vs Commissioner, Indore Municipal Corporation and Others

Supreme Court Of India · AIR 2006 SC 767 : (2005) AIRSCW 6380 : (2005) 9 JT 210 : (2005) 4 RLW 2921 : (2005) 13 SCC 287 : (2005) 7 Supreme 134

Madhya Pradesh Municipal Corporation Act, 1956 — Section 441F

Supreme Court06 Oct 2005Allowed

State of M.P. Vs Sheshrao

Supreme Court Of India · (2005) 3 ACR 3135 : AIR 2005 SC 4417 : (2005) 12 JT 425 : (2005) 8 SCC 11(1)

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 384, 385, 385(2), 386Penal Code, 1860 (IPC) — Section 376(1), 376(2), 506

Supreme Court06 Oct 2005Disposed Of

State of M.P. Vs Rajesh

Supreme Court Of India · (2005) 3 ACR 3239 : (2006) 1 ALD(Cri) 459 : (2006) 1 ALT(Cri) 143 : (2006) CriLJ 553 : (2005) 10 JT 194 : (2005) 8 SCC 11(2)

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 384, 385, 385(2), 386Penal Code, 1860 (IPC) — Section 376(1), 376(2), 506

Supreme Court06 Oct 2005Dismissed

State of M.P. Vs Rakesh

Supreme Court Of India · (2005) 3 ACR 3205 : AIR 2005 SC 4319 : (2005) AIRSCW 5220 : (2005) CriLJ 4527 : (2005) 12 JT 422 : (2005) 4 MPHT 508 : (2005) 8 SCC 13 : (2005) 7 Supreme 206

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 384, 385, 385(2), 386Penal Code, 1860 (IPC) — Section 363, 366, 376, 376(1), 376(2)

Supreme Court06 Oct 2005Allowed

K. Channegowda and Others Vs Karnataka Public Service Commission and Others Dr. K. Rameshwarappa Vs Karnataka Public Service Commission and Another

Supreme Court Of India · (2006) 109 FLR 31 : (2005) 12 JT 390 : (2005) 12 SCC 688 : (2006) SCC(L&S) 707 : (2006) 2 SLJ 68

Supreme Court06 Oct 2005Allowed

D. Ganesh Rao Patnaik and Others Vs State of Jharkhand and Others

Supreme Court Of India · AIR 2005 SC 4321 : (2006) 1 BLJR 9 : (2005) 107 FLR 868 : (2006) 2 JCR 91 : (2005) 10 JT 261 : (2005) 8 SCALE 180 : (2005) 8 SCC 454 : (2005) SCC(L&S) 1171 : (2006) 1 SLJ 431

Bihar Superior Judicial Service Rules, 1946 — Rule 1(2), 15, 16, 2, 3Constitution of India, 1950 — Article 14, 16, 233, 309Uttar Pradesh Higher Judicial Service Rules, 1975 — Rule 18, 22(1), 22(3), 22(4), 6

Supreme Court06 Oct 2005Allowed

Suram Chand Vs State of Jammu & Kashmir and Others

Supreme Court Of India · (2006) 3 ACR 3375 : (2005) 13 SCC 172

Supreme Court06 Oct 2005Disposed Off

Center for Public Interest Litigation and Another Vs Union of India (UOI) and Another

Supreme Court Of India · AIR 2005 SC 4413 : (2006) 101 CLT 220 : (2006) 1 GLR 752 : (2005) 12 JT 369 : (2006) 1 LW(Cri) 275 : (2005) 8 SCC 202 : (2006) 2 SLJ 56

All India Services (Discipline and Appeal) Rules, 1969 — Rule 8Criminal Procedure Code, 1973 (CrPC) — Section 197

Supreme Court06 Oct 2005Disposed Of

Rajasthan State Road Transport Corporation and Another Vs Khadarmal

Supreme Court Of India · (2007) 115 FLR 282 : (2006) SCC(L&S) 56

Supreme Court06 Oct 2005Allowed

Lilly Kutty Vs Scrutiny Committee, S.C. and S.T. and Others

Supreme Court Of India · AIR 2005 SC 4313 : (2005) 12 JT 569 : (2005) 4 KLT 640 : (2005) 8 SCALE 288 : (2005) 8 SCC 283

Constitution Of India, 1950 — Article 14, 136, 243O, 341, 342Kerala (Scheduled Castes And Scheduled Tribes) Regulation Of Issue Of Community Certificates Act, 1996 — Section 8, 9, 10, 12, 16, 17, 26Kerala Panchayat Raj Act, 1994 — Section 153(14)

Supreme Court05 Oct 2005Allowed

Tata Chemicals Ltd. Vs State of Gujarat and Another

Supreme Court Of India · (2005) 6 ALT 79 : (2006) 1 AWC 17 Supp : (2005) 12 JT 420 : (2005) 99 RD 808 : (2005) 2 RD 808 : (2005) 4 RLW 2920 : (2005) 2 UJ 1383

Civil Procedure Code, 1908 (CPC) — Order 29 Rule 1, Order 29 Rule 2

Supreme Court05 Oct 2005Allowed

Naresh Kumar Goyal Vs Union of India (UOI) and Others

Supreme Court Of India · (2005) 3 ACR 3149 : AIR 2005 SC 4421 : (2005) AIRSCW 5394 : (2006) 1 ALT(Cri) 47 : (2005) CriLJ 4539 : (2005) 12 JT 428 : (2005) 8 SCC 276 : (2005) 7 Supreme 70

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3, 7Constitution of India, 1950 — Article 22, 226, 32

Supreme Court05 Oct 2005Dismissed

State of M.P. Vs Killu @ Kailash Vishwakarma

Supreme Court Of India · (2005) 3 ACR 3161 : AIR 2006 SC 777 : (2006) AIRSCW 57 : (2005) 12 JT 414 : (2005) 8 SCC 14(1) : (2005) 7 Supreme 20

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 384, 385, 385(2), 386Penal Code, 1860 (IPC) — Section 306, 376, 376(1), 376(2)

Supreme Court05 Oct 2005Allowed

State of M.P. Vs Makhmal Khan and Others

Supreme Court Of India · (2005) 3 ACR 2899 : AIR 2005 SC 3667 : (2005) AIRSCW 4935 : (2005) CriLJ 4363 : (2005) 8 SCC 8 : (2005) 7 Supreme 1

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 384, 385, 385(2), 386Penal Code, 1860 (IPC) — Section 376(1), 376(2)

Supreme Court05 Oct 2005Allowed

The Managing Director, TNSTC Ltd. Vs K.I. Bindu and Others

Supreme Court Of India · (2005) 4 ACC 350 : (2006) ACJ 423 : AIR 2005 SC 4425 : (2005) AIRSCW 5343 : (2006) 1 ALT 11 : (2006) 1 AWC 19 Supp : (2006) 1 JCR 45 : (2005) 10 JT 501 : (2006) 1 PLJR 149 : (2006) 142 PLR 224 : (2005) 8 SCC 473 : (2005) 3 SCR 1089 Supp : (2005) 7 Supreme

Motor Vehicles Act, 1988 — Section 163(A), 166

Supreme Court05 Oct 2005Disposed Of

Chander Pal Singh and Others Vs Ajay Kumar Joshi and Another

Supreme Court Of India · (2005) 3 ACR 2924 : AIR 2005 SC 4238 : (2005) CriLJ 4509 : (2006) 1 JCR 70 : (2005) 12 JT 379 : (2005) 8 SCALE 165 : (2005) 12 SCC 537

Constitution of India, 1950 — Article 129, 39DContempt of Courts Act, 1971 — Section 12, 2Uttar Pradesh Co-operative Collections Fund and Amin and Other Employees Service Rules, 2002 — Rule 2(c), 2(d)