COURT ARCHIVE

Supreme Court Of India judgments

59,847 judgments · page 1,327 of 2,993

Supreme Court23 Sept 2005Allowed

Joseph Severance and Others Vs Benny Mathew and Others

Supreme Court Of India · (2005) 6 ALD 17 : (2005) 4 AWC 3781 Supp : (2006) 101 CLT 101 : (2005) 5 CTC 678 : (2005) 8 JT 509 : (2005) 4 KLT 290 : (2005) 99 RD 661 : (2005) 2 RD 661 : (2005) 4 RLW 2377 : (2005) 7 SCALE 479 : (2005) 7 SCC 667 : (2005) 3 SCR 429 Supp

Civil Procedure Code, 1908 (CPC) — Section 100(4)Contract Act, 1872 — Section 65Easements Act, 1882 — Section 60

Supreme Court23 Sept 2005Allowed

Obettee Pvt. Ltd. Vs Mohd. Shafiq Khan

Supreme Court Of India · AIR 2005 SC 3510 : (2005) AIRSCW 4752 : (2005) 107 FLR 405 : (2005) 4 RLW 2401 : (2005) 7 SCALE 477 : (2005) 8 SCC 46 : (2005) SCC(L&S) 1075 : (2005) 3 SCR 449 Supp : (2006) 2 SLJ 53 : (2005) 6 Supreme 533

Industrial Disputes Act, 1947 — Section 4(K)

Supreme Court23 Sept 2005Allowed

Anand Nishikawa Co. Ltd. Vs Commissioner of Central Excise, Meerut

Supreme Court Of India · AIR 2005 SC 3660 : (2005) AIRSCW 4923 : (2005) 102 ECC 417 : (2005) 188 ELT 149 : (2005) 7 SCALE 459 : (2005) 7 SCC 749 : (2005) 3 SCR 413 Supp : (2005) 7 Supreme 335

Central Excise (Amendment) Act, 1980 — Section 11ACentral Excise (Amendment) Act, 2000 — Section 11ACentral Excise Rules, 1944 — Rule 10

Supreme Court23 Sept 2005Allowed

Islamic Academy of Education and Another Vs State of Karnataka and Others

Supreme Court Of India · (2005) 09 SC CK 0007

Supreme Court23 Sept 2005Dismissed

Aniglase Yohannan Vs Ramlatha and Others

Supreme Court Of India · AIR 2005 SC 3503 : (2005) AIRSCW 4789 : (2005) 6 ALD 11 : (2005) 4 AWC 3776 Supp : (2005) 5 CTC 800 : (2005) 2 CTLJ 301 : (2005) 4 KLT 280 : (2006) 142 PLR 779 : (2005) 4 RLW 2428 : (2005) 7 SCALE 471 : (2005) 7 SCC 534 : (2005) 3 SCR 440 Supp : (2005) 6

Specific Relief Act, 1963 — Section 16(c)

Supreme Court22 Sept 2005Dismissed

Vaijayanti Vs State of Maharashtra

Supreme Court Of India · (2006) 3 ACR 3463 : (2005) 13 SCC 134

Arms Act, 1959 — Section 25, 27Penal Code, 1860 (IPC) — Section 302, 34, 394

Supreme Court21 Sept 2005Allowed

State of M.P. Vs Ramesh C. Sharma

Supreme Court Of India · (2006) 3 ACR 3430 : (2005) 12 SCC 628

Criminal Procedure Code, 1973 (CrPC) — Section 173(2), 190, 190(1), 193, 195Penal Code, 1860 (IPC) — Section 161, 165, 165APrevention of Corruption Act, 1947 — Section 5(1), 5A

Supreme Court20 Sept 2005Allowed

Kishore and Others Vs State of Maharashtra

Supreme Court Of India · (2006) 3 ACR 3426 : (2005) 12 SCC 569

Arms Act, 1959 — Section 25, 3Penal Code, 1860 (IPC) — Section 34, 398Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 15, 3, 4

Supreme Court20 Sept 2005Dismissed

G. Srinivas Vs Govt. of A.P. and Others

Supreme Court Of India · AIR 2005 SC 4455 : (2005) AIRSCW 5169 : (2006) 1 ALT 9 : (2005) 7 SCALE 430 : (2005) 13 SCC 712 : (2005) 1 SCR 404 Supp : (2005) 4 Supreme 738

Hyderabad Administration of Evacuee Property Regulations, 1359 — Regulation 6

Supreme Court20 Sept 2005Dismissed

Geeta Jagdish Mangtani Vs Jagdish Mangtani

Supreme Court Of India · AIR 2005 SC 3508 : (2005) 4 AWC 3533 Supp : (2005) 3 BLJR 2117 : (2005) 6 BomCR 26 : (2005) 5 CTC 567 : (2005) 2 DMC 492 : (2005) 3 GLR 2731 : (2005) 4 JCR 228 : (2005) 8 JT 406 : (2005) 4 KLT 299 : (2005) 4 PLJR 195 : (2006) 142 PLR 144 : (2005) 4 RLW 23

Hindu Marriage Act, 1955 — Section 13(1)

Supreme Court20 Sept 2005Allowed

S.M.S. Pharmaceuticals Ltd. Vs Neeta Bhalla and Another

Supreme Court Of India · (2005) 3 ACR 3082 : AIR 2005 SC 3512 : (2005) AIRSCW 4740 : (2005) 2 ALD(Cri) 595 : (2005) 5 ALLMR 1118 : (2005) 4 BC 425 : (2005) 3 BLJR 2108 : (2005) 127 CompCas 563 : (2005) 6 CompLJ 144 : (2005) CriLJ 4140 : (2005) 5 CTC 65 : (2005) 123 DLT 275 : (200

Companies Act, 1956 — Section 2(13), 291, 292, 293Criminal Procedure Code, 1973 (CrPC) — Section 200, 201, 202, 203, 204Drugs and Cosmetics Act, 1940 — Section 34

Supreme Court20 Sept 2005Dismissed

Hindustan Petroleum Corporation Ltd. Vs Darius Shapur Chenai and Others

Supreme Court Of India · AIR 2005 SC 3520 : (2005) 6 ALD 53 : (2005) 5 CTC 789 : (2005) 8 JT 470 : (2006) 1 KLT 230 : (2006) 2 LW 74 : (2005) 4 RLW 2407 : (2005) 7 SCALE 386 : (2005) 7 SCC 627 : (2005) 3 SCR 388 Supp

Constitution Of India, 1950 — Article 14, 19, 300ACaltex (Acquisition Of Shares Of Caltex Oil Refining (India) Limited And Of The Undertakings In India Of Caltex (India) Limited) Ordinance, 1976 — Section 7(3), 9Land Acquisition Act, 1894 — Section 3(f)(iv), 4, 4(1), 5A, 6, 6(3), 17, 17(4)

Supreme Court20 Sept 2005Dismissed

Bechara Kora Modi and Others Vs State of West Bengal

Supreme Court Of India · (2005) 3 ACR 2994 : AIR 2006 SC 638 : (2005) AIRSCW 6289 : (2006) 1 ALT(Cri) 269 : (2005) 7 SCALE 455 : (2005) 13 SCC 395 : (2005) 6 Supreme 435

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

Supreme Court19 Sept 2005Allowed

Jaswant Raj Soni Vs Prakash Mal

Supreme Court Of India · (2005) 2 MPJR 502

Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 28Transfer of Property Act, 1882 — Section 106

Supreme Court19 Sept 2005

Ajit Kumar Nag Vs General Manager (P.J.), Indian Oil Corporation Ltd., Haldia and Others

Supreme Court Of India · AIR 2005 SC 4217 : (2005) 107 FLR 407 : (2005) 8 JT 425 : (2005) 4 RLW 2326 : (2005) 7 SCC 764 : (2005) SCC(L&S) 1020 : (2005) 3 SCR 314 Supp : (2006) 1 SLJ 267

Constitution of India, 1950 — Article 12, 136, 14, 226, 227Contract Act, 1872 — Section 23Penal Code, 1860 (IPC) — Section 147, 149, 323, 341, 498A

Supreme Court19 Sept 2005Disposed Of

Sanatan Rana Vs State of Jharkhand

Supreme Court Of India · (2005) 3 ACR 2638 : AIR 2005 SC 3532 : (2005) AIRSCW 4704 : (2005) 3 BLJR 2257 : (2005) CriLJ 4162 : (2005) 5 CTC 504 : (2005) 8 JT 391 : (2005) 4 PLJR 159 : (2005) 12 SCC 596 : (2005) 6 Supreme 342

Penal Code, 1860 (IPC) — Section 396, 397, 398, 412

Supreme Court19 Sept 2005Disposed Of

Col. Anil Kak (Retd.) Vs Municipal Corporation, Indore and Others

Supreme Court Of India · AIR 2007 SC 1130 : (2007) AIRSCW 1104 : (2005) 4 AWC 3539 Supp : (2006) 1 CHN 148 Supp : (2005) 5 CTC 508 : (2005) 4 JCR 216 : (2005) 8 JT 412 : (2005) 99 RD 667 : (2005) 2 RD 667 : (2005) 12 SCC 734 : (2005) 6 Supreme 385

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 115Constitution of India, 1950 — Article 227

Supreme Court19 Sept 2005Allowed

Jaswant Raj Soni and Jabar Lal Vs Prakash Mal and Kan Mal

Supreme Court Of India · (2005) 6 ALT 23 : (2005) 4 AWC 3537 Supp : (2006) 1 CHN 152 Supp : (2005) 5 CTC 147 : (2005) 4 JCR 219 : (2005) 4 KLT 559 : (2005) 8 SCC 38 : (2005) 2 UJ 1354

Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 28Transfer of Property Act, 1882 — Section 106

Supreme Court19 Sept 2005Disposed Of

Sitaram Paswan and Another Vs State of Bihar

Supreme Court Of India · (2005) 3 ACR 2635 : AIR 2005 SC 3534 : (2005) AIRSCW 4713 : (2005) 3 BLJR 2120 : (2005) CriLJ 4135 : (2005) 8 JT 358 : (2005) 4 PLJR 164 : (2005) 13 SCC 110 : (2005) 6 Supreme 358

Constitution of India, 1950 — Article 136Penal Code, 1860 (IPC) — Section 323, 324, 34, 341Probation of Offenders Act, 1958 — Section 3, 4

Supreme Court19 Sept 2005Disposed Of

U.P.S.E.B. and Another Vs Sant Kabir Sahakari Katai Mills Ltd.

Supreme Court Of India · (2005) 4 AWC 3542 Supp : (2006) 1 CTC 481 : (2005) 8 JT 399 : (2005) 7 SCC 576 : (2005) 1 SCR 293 Supp

Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 12, 131Electricity (Supply) Act, 1948 — Section 49, 79