Supreme Court02 Sept 2005Allowed
Princy Vs Dominic
Supreme Court Of India · (2005) 09 SC CK 0026
Divorce Act, 1869 — Section 19(3)
COURT ARCHIVE
Supreme Court Of India judgments
59,847 judgments · page 1,330 of 2,993
Supreme Court02 Sept 2005Dismissed
Mangal Singh and Others Vs State of Bihar
Supreme Court Of India · (2005) 3 ACR 2818 : AIR 2005 SC 3269 : (2005) AIRSCW 4146 : (2005) 3 BLJR 2179 : (2005) CriLJ 3755 : (2005) 4 JCR 137 : (2005) 4 PLJR 163 : (2005) 13 SCC 205 : (2005) 6 Supreme 129
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 149, 302
Supreme Court01 Sept 2005Dismissed
Commissioner of Income Tax, Rajkot Vs Shatrusailya Digvijaysingh Jadeja
Supreme Court Of India · AIR 2005 SC 4000 : (2005) 197 CTR 590 : (2005) 192 ELT 3 : (2005) 277 ITR 435 : (2005) 8 JT 50 : (2005) 7 SCC 294 : (2005) 2 SCR 1119 Supp : (2005) 2 UJ 1425
Finance Act, 1998 — Section 86, 87, 88, 89, 90Income Tax Act, 1961 — Section 143(3), 246, 264, 87, 90
Supreme Court01 Sept 2005Allowed
Central Coalfields Ltd. Vs State of Jharkhand and Others
Supreme Court Of India · AIR 2005 SC 3425 : (2005) 4 JCR 1 : (2005) 8 JT 77 : (2005) 7 SCC 492 : (2005) 2 SCR 1128 Supp
Bihar and Orissa Public Demands Recovery Act, 1914 — Section 60Coal Bearing Areas (Acquisition and Development) Act, 1957 — Section 10Coal Mines (Nationalisation) Act, 1973 — Section 3
Supreme Court01 Sept 2005Disposed Of
Shatrusailya Digvijaysingh Jadeja Vs Commissioner of Income Tax, Rajkot
Supreme Court Of India · AIR 2005 SC 3995 : (2005) 197 CTR 596 : (2005) 192 ELT 22 : (2005) 277 ITR 449 : (2005) 8 JT 113 : (2005) 7 SCC 292 : (2005) 3 SCR 1115 Supp : (2005) 147 TAXMAN 563
Finance Act, 1998 — Section 87, 88, 90, 90(1), 92
Supreme Court01 Sept 2005Dismissed
Natwar Parikh and Co. Ltd. Vs State of Karnataka and Others
Supreme Court Of India · (2005) 3 ACC 749 : AIR 2005 SC 3428 : (2005) AIRSCW 4361 : (2005) 5 CTC 807 : (2006) 1 GLR 1 : (2005) 8 JT 39 : (2005) 6 KarLJ 1 : (2005) 141 PLR 775 : (2005) 7 SCC 364 : (2005) 2 SCR 1100 Supp : (2005) 6 Supreme 97
Karnataka Motor Vehicles Taxation Act, 1957 — Section 16, 2, 3, 3(1), 3(2)Motor Vehicles Act, 1939 — Section 22, 38, 42(1)Motor Vehicles Act, 1988 — Section 2, 2(14), 2(28), 2(44), 2(46)
Supreme Court01 Sept 2005Dismissed
V.D. Chaudhary Vs State of U.P. and Another
Supreme Court Of India · (2005) 3 ACR 2815 : AIR 2005 SC 3270 : (2005) AIRSCW 4138 : (2005) 3 ALT(Cri) 272 : (2005) CriLJ 3753 : (2005) 8 JT 101 : (2005) 12 SCC 304 : (2005) 2 SCR 1095 Supp : (2005) 6 Supreme 105
Criminal Procedure Code, 1973 (CrPC) — Section 82, 83Penal Code, 1860 (IPC) — Section 304, 304A, 338
Supreme Court01 Sept 2005Dismissed
Mani Ram Vs The State of Haryana and Others
Supreme Court Of India · AIR 2005 SC 3423 : (2005) AIRSCW 4381 : (2005) 107 FLR 160 : (2005) 4 PLJR 157 : (2005) 7 SCC 144 : (2005) SCC(L&S) 921 : (2005) 6 Supreme 85
Punjab Police Rules, 1934 — Rule 18(1)
Supreme Court31 Aug 2005Dismissed
State of Punjab Vs Hakam Singh
Supreme Court Of India · (2005) 3 ACR 2808 : AIR 2005 SC 3759 : (2005) AIRSCW 4339 : (2006) 1 ALD(Cri) 148 : (2005) CriLJ 4111 : (2005) 8 JT 68 : (2005) 4 MhLj 1178 : (2005) MPLJ 439 : (2005) 7 SCC 408 : (2005) 6 Supreme 261 : (2005) 3 UC 1938
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 307, 34, 449
Supreme Court31 Aug 2005Dismissed
State Bank of India and Another Vs Bela Bagchi and Others
Supreme Court Of India · AIR 2005 SC 3272 : (2005) AIRSCW 4141 : (2005) 107 FLR 258 : (2005) 8 JT 96 : (2005) 3 LLJ 721 : (2005) 7 SCC 435 : (2005) SCC(L&S) 940 : (2005) 3 SCR 1084 Supp : (2005) 3 SLJ 454 : (2005) 6 Supreme 87
Imperial Bank of India Employees Pension and Guarantee Fund Rules — Rule 10, 11Imperial Bank of India Employees Provident Fund Rules — Rule 20State Bank of India (Supervisory Staff) Service Rules, 1975 — Rule 20A, 2
Supreme Court31 Aug 2005Allowed
State of Uttaranchal Vs Jagpal Singh Tyagi
Supreme Court Of India · (2007) 115 FLR 280 : (2005) SCC(L&S) 1078
Supreme Court31 Aug 2005Allowed
Rajasthan State Road Transport Corporation and Others Vs Shyam Bihari Lal Gupta
Supreme Court Of India · AIR 2005 SC 3476 : (2005) AIRSCW 4579 : (2005) 107 FLR 256 : (2005) 8 JT 290 : (2006) 2 MLJ 169 : (2006) 2 RLW 948 : (2005) 7 SCC 406 : (2006) SCC(L&S) 67 : (2005) 2 SCR 1092 Supp : (2006) 1 SLJ 145 : (2005) 6 Supreme 191
Civil Procedure Code, 1908 (CPC) — Section 115
Supreme Court30 Aug 2005dismissed
A.P. Public Service Commission Vs Koneti Venkateswarulu and Others
Supreme Court Of India · AIR 2005 SC 4292 : (2005) AIRSCW 5175 : (2005) 5 ALD 103 : (2005) 107 FLR 157 : (2005) 4 JCR 162 : (2005) 8 JT 23 : (2006) 1 MhLj 845 : (2006) MPLJ 274 : (2005) 7 SCC 177 : (2005) SCC(L&S) 924 : (2005) 2 SCR 1050 Supp : (2005) 3 SLJ 407 : (2005) 6 Supreme
Supreme Court30 Aug 2005Allowed
ah
Supreme Court Of India · AIR 2005 SC 3275 : (2005) 107 FLR 153 : (2006) 2 JCR 59 : (2005) 8 JT 33 : (2005) 5 KarLJ 467 : (2005) 3 LLJ 850 : (2005) 7 SCC 206 : (2005) SCC(L&S) 927 : (2005) 2 SCR 1042 Supp
Constitution of India, 1950 — Article 14, 16Karnataka Civil Services (Appointment on Compassionate Grounds) Rules, 1990 — Rule 5
Supreme Court30 Aug 2005Disposed Of
Ashutosh Vs State of Rajasthan and Others
Supreme Court Of India · AIR 2005 SC 3434 : (2005) 4 AWC 3869N Supp : (2005) 4 BC 13 : (2006) 1 BomCR 760 : (2005) 4 CTC 408 : (2006) 2 JCR 155 : (2005) 8 JT 58 : (2005) 4 KLT 264 : (2006) 2 LW 56 : (2005) 7 SCC 308 : (2005) 2 SCR 1057 Supp
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 49, Order 21 Rule 49(2), Order 21 Rule 49(3), Order 21 Rule 49(4), Order 21 Rule 49(5)Partnership Act, 1932 — Section 24, 25, 30Transfer of Property Act, 1882 — Secti
Supreme Court30 Aug 2005Dismissed
Atma Ram Vs Shakuntala Rani
Supreme Court Of India · AIR 2005 SC 3753 : (2005) 123 DLT 127 : (2005) 85 DRJ 244 : (2005) 8 JT 104 : (2005) 4 RLW 2469 : (2005) 7 SCC 211 : (2005) 2 SCR 1071 Supp
Constitution of India, 1950 — Article 136, 227Delhi Rent Control Act, 1958 — Section 11, 13(1), 13(2), 13(3), 14(1)East Punjab Urban Rent Restriction Act, 1949 — Section 13(1), 13(2), 13(3), 31
Supreme Court30 Aug 2005Allowed
Ram Kanwar Vs Kewal Singh and Others Barfo Vs Satbir and Others
Supreme Court Of India · (2005) 5 ALLMR 970 : (2005) 4 AWC 3870 Supp : (2006) 1 BomCR 416 : (2006) 1 CHN 29 Supp : (2005) 4 JCR 268 : (2005) 12 JT 376 : (2006) 2 RLW 1097 : (2005) 7 SCC 279
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, 100, 100(4)
Supreme Court29 Aug 2005Allowed
Ajay Kumar Sharma Vs State of U.P. & Others
Supreme Court Of India · (2005) 7 SCC 507
Indian Penal Code, 1860 — Section 302
Supreme Court29 Aug 2005Allowed
Sumer Vs State of U.P.
Supreme Court Of India · (2005) 3 ACR 2801 : (2005) 123 DLT 85 : (2005) 85 DRJ 253 : (2005) 8 JT 92 : (2005) 7 SCC 220
Penal Code, 1860 (IPC) — Section 149, 302
Supreme Court29 Aug 2005Allowed
State of Haryana and Others Vs Raj Rani
Supreme Court Of India · (2005) 3 ACC 811 : (2005) ACJ 2116 : AIR 2005 SC 3279 : (2005) 6 BomCR 927 : (2005) 4 CPJ 28 : (2005) 4 CTC 703 : (2005) 4 JCR 227 : (2005) 8 JT 56 : (2006) 1 LW 580 : (2005) 4 MLJ 131 : (2005) 141 PLR 795 : (2005) 4 RLW 2511 : (2005) 7 SCC 22 : (2005) 3