CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments

59,847 judgments · page 1,331 of 2,993

Supreme Court29 Aug 2005Allowed

Popat and Kotecha Property Vs State Bank of India Staff Association

Supreme Court Of India · (2005) 6 ALD 27 : (2005) 4 AWC 3869H Supp : (2005) 4 CTC 489 : (2005) 12 JT 302 : (2006) 1 LW 748 : (2005) 99 RD 730 : (2005) 2 RD 730 : (2005) 7 SCC 510 : (2005) 2 SCR 1030 Supp

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2(1), Order 7 Rule 11, Order 7 Rule 13, Order 7 Rule 7, Order 7 Rule 9
Read judgment
Supreme Court25 Aug 2005Disposed Of

State of Punjab Vs Shiv Ram and Others

Supreme Court Of India · (2005) 3 ACC 717 : (2005) ACJ 2084 : AIR 2005 SC 3280 : (2005) AIRSCW 4108 : (2005) 5 ALD 85 : (2005) 5 ALLMR 1090 : (2005) 4 AWC 3868E Supp : (2006) 1 BomCR 338 : (2009) 2 CompLJ 398 : (2005) 4 CPJ 14 : (2005) 4 CTC 627 : (2005) 7 JT 606 : (2005) 4 KLT 6

Civil Procedure Code, 1908 (CPC) — Section 80Medical Termination of Pregnancy Act, 1971 — Section 3, 3(2)
Read judgment
Supreme Court25 Aug 2005Disposed Of

Rajeshwari Vs Puran Indoria

Supreme Court Of India · (2005) 4 AWC 3869(3) Supp : (2005) 100 CLT 625 : (2005) 4 CTC 567 : (2005) 7 JT 630 : (2006) 1 LW 495 : (2005) 4 MLJ 157 : (2005) 99 RD 621 : (2005) 2 RD 621 : (2005) 7 SCC 60 : (2005) 2 SCR 1016 Supp : (2005) 3 UC 2058 : (2005) 2 UJ 1438

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31, 100, 110, 115, 96Constitution of India, 1950 — Article 133(1), 136, 227Limitation Act, 1963 — Article 54
Read judgment
Supreme Court25 Aug 2005Allowed

Pundlik Vs State of Maharashtra and Others

Supreme Court Of India · AIR 2005 SC 3746 : (2005) AIRSCW 4371 : (2005) 5 ALLMR 1082 : (2006) 1 BomCR 405 : (2005) 8 JT 1 : (2005) 4 MhLj 254 : (2005) 7 SCC 181 : (2005) 2 SCR 977 Supp : (2005) 6 Supreme 115 : (2005) 2 UJ 1324

Constitution of India, 1950 — Article 136, 226Maharashtra Specified Co-operative Societies (Elections to Committees) Rules, 1971 — Rule 5, 5(2)
Read judgment
Supreme Court24 Aug 2005Allowed

Chairman, M.P. Electricity Board and Others Vs Shiv Narayan and Another

Supreme Court Of India · (2005) 4 AWC 3639 Supp : (2005) 100 CLT 648 : (2006) 1 GLR 387 : (2006) 1 JLJ 261 : (2005) 4 KLT 485 : (2006) 1 LW 226 : (2006) 142 PLR 468 : (2005) 4 RLW 2480 : (2005) 7 SCC 283 : (2005) 2 SCR 958 Supp

Bombay Shops and Establishments Act, 1948 — Section 2(4)Constitution of India, 1950 — Article 19Evidence Act, 1872 — Section 150
Read judgment
Supreme Court24 Aug 2005Dismissed

Ateef Nasir Mulla Vs State of Maharashtra

Supreme Court Of India · (2005) 3 ACR 2677 : AIR 2005 SC 3293 : (2005) 3 ALT(Cri) 281 : (2005) CriLJ 3748 : (2005) 4 KLT 74 : (2005) 7 SCC 29 : (2005) 2 SCR 919 Supp : (2005) 2 UJ 1225

Criminal Procedure Code, 1973 (CrPC) — Section 167, 167, 49(2)Prevention of Terrorism Act, 2002 — Section 3, 4, 49(2)Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 20(4)
Read judgment
Supreme Court24 Aug 2005Dismissed

J. Abdul Hakeem Vs State of Tamil Nadu and Others

Supreme Court Of India · (2005) 3 ACR 2682 : AIR 2005 SC 3677 : (2005) 2 ALD(Cri) 513 : (2006) 1 ALT(Cri) 39 : (2005) CriLJ 3745 : (2005) 102 ECC 25 : (2005) 8 JT 18 : (2005) 7 SCC 70 : (2005) 63 SCL 16

Constitution of India, 1950 — Article 22(5)Customs Act, 1962 — Section 112Foreign Trade (Development and Regulation) Act, 1992 — Section 11(1)
Read judgment
Supreme Court24 Aug 2005Dismissed

Impression Prints Vs Commissioner of Central Excise, Delhi-1

Supreme Court Of India · AIR 2005 SC 3980 : (2005) 102 ECC 1 : (2005) 187 ELT 170 : (2005) 7 JT 585 : (2005) 7 SCC 497 : (2005) 2 SCR 904 Supp

Central Excises and Salt Act, 1944 — Section 11AC, 2Central Sales Tax Act, 1956 — Section 7, 8(1)Central Sales Tax Rules, 1957 — Rule 13
Read judgment
Supreme Court24 Aug 2005

Vikram Cement Vs Commissioner of Central Excise, Indore

Supreme Court Of India · (2005) 102 ECC 121 : (2005) 187 ELT 145 : (2005) 7 JT 637 : (2005) 7 SCC 74 : (2005) 3 SCR 930 Supp

Additional Duties of Excise (Goods of Special Importance) Act, 1957 — Section 3Additional Duties of Excise (Textiles and Textile Articles) Act, 1978 — Section 3Central Excise (Amendment) Rules, 2001 — Rule 4(3)
Read judgment
Supreme Court24 Aug 2005Dismissed

Xerox Modicorp Limited Vs State of Karnataka

Supreme Court Of India · AIR 2005 SC 3336 : (2005) AIRSCW 4073 : (2005) 7 SCC 380 : (2005) 3 SCR 895 Supp : (2005) 142 STC 209 : (2005) 5 Supreme 789

Constitution (Forty-Sixth Amendment) Act, 1982 — Article 366(29A)Karnataka Sales Tax Act, 1957 — Section 2, 5BKarnataka Sales Tax Rules, 1957 — Rule 6(4)
Read judgment
Supreme Court24 Aug 2005Allowed

Thankachan Vs State of Kerala

Supreme Court Of India · (2005) 3 ACR 2804 : AIR 2005 SC 3819 : (2005) AIRSCW 4577 : (2008) 1 ALD(Cri) 292 : (2008) 2 ALT(Cri) 39 : (2006) 1 ALT(Cri) 178 : (2005) CriLJ 4130 : (2005) 8 JT 86 : (2005) 4 RLW 2538 : (2005) 11 SCC 536 : (2005) 6 Supreme 14

Penal Code, 1860 (IPC) — Section 302, 304
Read judgment
Supreme Court24 Aug 2005Dismissed

Union of India (UOI) Vs Krimpex Synthetics Ltd.

Supreme Court Of India · AIR 2005 SC 3479 : (2005) AIRSCW 4581 : (2005) 4 BC 381 : (2005) 8 JT 27 : (2005) 7 SCC 374 : (2005) 3 SCR 886 Supp : (2005) 5 Supreme 808 : (2005) 2 UJ 1415

Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1
Read judgment
Supreme Court23 Aug 2005Dismissed

Bihar State Housing Board Vs Arun Dakshy

Supreme Court Of India · AIR 2005 SC 3483 : (2005) 4 AWC 3661 Supp : (2005) 3 BLJR 1838 : (2006) 1 CHN 77 Supp : (2005) 4 CPJ 12 : (2005) 4 JCR 54 : (2005) 12 JT 19 : (2005) 7 SCC 103 : (2005) 2 SCR 819 Supp

Bihar State Housing Board (Management and Disposal of Housing Estates) Regulations, 1983 — Regulation 45
Read judgment
Supreme Court23 Aug 2005Allowed

CREF Finance Ltd. Vs Shree Shanthi Homes Pvt. Ltd. and Another

Supreme Court Of India · (2005) 3 ACR 2797 : AIR 2005 SC 4284 : (2006) 1 ALD(Cri) 48 : (2006) 1 ALT(Cri) 65 : (2005) 100 CLT 638 : (2005) 127 CompCas 311 : (2005) CriLJ 4524 : (2005) 4 CTC 684 : (2005) 8 JT 87 : (2006) 1 KarLJ 118 : (2005) 4 MhLj 1186 : (2005) MPLJ 456 : (2005) 7

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482Negotiable Instruments Act, 1881 (NI) — Section 138
Read judgment
Supreme Court23 Aug 2005Dismissed

Durga Prasanna Tripathy Vs Arundhati Tripathy

Supreme Court Of India · AIR 2005 SC 3297 : (2005) 5 ALLMR 1012 : (2005) 6 ALT 28 : (2005) 4 AWC 3649 Supp : (2006) 1 BomCR 386 : (2005) 4 CTC 287 : (2005) 2 DMC 453 : (2006) 1 GLR 24 : (2005) 4 JCR 42 : (2005) 7 JT 596 : (2006) 1 LW 512 : (2006) 1 MhLj 10 : (2006) MPLJ 1 : (2005

Constitution of India, 1950 — Article 136, 142Family Courts Act, 1984 — Section 19, 9Hindu Marriage Act, 1955 — Section 13, 13(1)
Read judgment
Supreme Court23 Aug 2005Allowed

G. Reghunathan Vs K.V. Varghese

Supreme Court Of India · AIR 2005 SC 3680 : (2005) 4 KLT 147 : (2006) 1 LW 209 : (2005) 7 SCC 317 : (2005) 2 SCR 848 Supp

East Punjab Urban Rent Restriction Act, 1949 — Section 13(2)Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2), 11(4), 11(9), 18, 20
Read judgment