Supreme Court08 Aug 2005Allowed
K. Vengadachalam Vs K.C. Palanisamy and Others
Supreme Court Of India · (2005) 4 MhLj 1169
Criminal Procedure Code, 1973 (CrPC) — Section 195(1)Penal Code, 1860 (IPC) — Section 172, 173, 174, 175, 176
COURT ARCHIVE
Supreme Court Of India judgments
59,847 judgments · page 1,334 of 2,993
Supreme Court08 Aug 2005Allowed
Binny Ltd. and Another Vs V. Sadasivan and Others Mr. D.S. Veer Ranji Vs CIBA Specialty Chemicals (I) Ltd. and Others
Supreme Court Of India · AIR 2005 SC 3202 : (2005) 3 AWC 2806 Supp : (2005) 5 CTC 117 : (2005) 4 JCR 257 : (2005) 7 JT 214 : (2005) 4 KLT 315 : (2005) 3 LLJ 738 : (2005) 4 LW 745 : (2005) 6 SCC 657 : (2005) SCC(L&S) 881 : (2005) 2 SCR 421 Supp : (2005) 3 SLJ 485
Constitution Of India, 1950 — Article 12, 14, 21, 32, 226Central Inland Water Transport Corporation Limited (Service, Discipline And Appeal) Rules, 1979 — Rule 9(1)Industrial Disputes Act, 1947 — Section 25F, 25N
Supreme Court05 Aug 2005Allowed
Commissioner of Customs (General), New Delhi Vs Gujarat Perstorp Electronics Ltd. Commissioner of Customs (Air Cargo) and Others Vs Pearl Engineering Polymers Ltd. and Others
Supreme Court Of India · (2005) 101 ECC 577 : (2005) 186 ELT 532 : (2005) 7 JT 490 : (2005) 7 SCC 118 : (2005) 2 SCR 389 Supp
Customs Act, 1962 — Section 111, 112, 25(1), 28(1)Customs Tariff Act, 1975 — Section 2Income Tax Act, 1961 — Section 32, 43, 43(3)
Supreme Court05 Aug 2005Dismissed
Jacob Mathew Vs State of Punjab and Another
Supreme Court Of India · (2005) ACJ 1840 : (2005) 3 ACR 2257 : AIR 2005 SC 3180 : (2005) 5 ALD 52 : (2005) 2 ALD(Cri) 334 : (2005) 3 ALT(Cri) 1 : (2005) 3 AWC 2756 Supp : (2009) 2 CompLJ 367 : (2005) 3 CPJ 9 : (2005) CriLJ 3710 : (2005) 4 CTC 540 : (2005) 122 DLT 83 : (2005) 85 D
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 302, 304A, 336, 337, 338
Supreme Court05 Aug 2005Allowed
Life Insurance Corporation of India Vs Mani Ram
Supreme Court Of India · (2005) ACJ 2079 : AIR 2005 SC 3349 : (2006) 3 ALD 24 : (2005) 5 ALLMR 1133 : (2005) 3 AWC 2786 Supp : (2005) 3 BLJR 1816 : (2006) 1 BomCR 354 : (2005) 126 CompCas 905 : (2005) 3 CPJ 31 : (2005) 4 JCR 56 : (2005) 7 JT 240 : (2006) 1 LW 582 : (2005) 141 PLR
Consumer Protection Act, 1986 — Section 12
Supreme Court05 Aug 2005Allowed
Reference under Article 317(1) of the Constitution of India, for inquiry and report on the charges leveled against Dr. H.B. Mirdha, Chairman, Orissa Public Service Commission
Supreme Court Of India · (2005) 7 JT 167 : (2005) 6 SCC 790 : (2005) 2 SCR 370 Supp
Constitution of India, 1950 — Article 317, 317(1), 74
Supreme Court05 Aug 2005Disposed Of
Commissioner of Central Excise-I, New Delhi Vs S.R. Tissues Pvt. Ltd. and Another
Supreme Court Of India · AIR 2005 SC 3694 : (2005) 197 CTR 437 : (2005) 101 ECC 505 : (2005) 186 ELT 385 : (2005) 7 JT 475 : (2005) 6 SCC 310 : (2005) 2 SCR 355 Supp
Central Excises and Salt Act, 1944 — Section 2, 3, 35L
Supreme Court05 Aug 2005Allowed
Kishun @ Ram Kishun (Dead) through LRs. Vs Bihari (D) by LRs.
Supreme Court Of India · AIR 2005 SC 3799 : (2005) AIRSCW 3823 : (2005) 5 ALLMR 936 : (2005) 6 ALT 2 : (2005) 3 AWC 2783 Supp : (2005) 6 BomCR 913 : (2006) 1 CHN 10 Supp : (2005) 4 JCR 87 : (2005) 6 JT 614 : (2006) 2 KLJ 713 : (2006) 3 LW 623 : (2005) 4 MhLj 1 : (2005) MPLJ 1 : (
Civil Procedure Code Amendment Act, 1976 — Order 43 Rule 1, 104Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 96(3)
Supreme Court05 Aug 2005Dismissed
Supriya Basu and Others Vs West Bengal Hsg. Board and Others
Supreme Court Of India · AIR 2005 SC 4187 : (2005) AIRSCW 3370 : (2005) 5 CTC 299 : (2005) 6 JT 618 : (2006) 2 KLJ 686 : (2005) 4 KLT 116 : (2006) 1 LW 314 : (2005) 4 PLJR 65 : (2005) 6 SCC 289 : (2005) 3 SCR 351 Supp : (2005) 5 Supreme 371 : (2005) 2 UJ 1128
Supreme Court05 Aug 2005Allowed
Indian City Properties Ltd. and Another Vs The Municipal Commissioner of Greater Bombay and Another
Supreme Court Of India · AIR 2005 SC 3802 : (2005) 5 ALLMR 929 : (2005) 5 BomCR 529 : (2005) 7 JT 168 : (2005) 6 SCC 417 : (2005) 2 SCR 372 Supp : (2005) 2 UJ 1357
Constitution of India, 1950 — Article 226Development Control Regulations for Greater Bombay, 1991 — Regulation 3(42), 30, 35Mumbai Municipal Corporation Act, 1888 — Section 143, 296, 297, 298, 299
Supreme Court04 Aug 2005Allowed
ICICI Bank Ltd. and Another Vs Municipal Corporation of Greater Bombay and Others
Supreme Court Of India · AIR 2005 SC 3315 : (2006) 1 BomCR 319 : (2006) 2 JCR 165 : (2005) 6 JT 570 : (2005) 6 SCC 404 : (2005) 2 SCR 62 Supp : (2005) 2 UJ 1141
Bombay Municipal Corporation Act, 1888 — Section 328, 328(3), 328A
Supreme Court04 Aug 2005Allowed
A.B.C. (India) Ltd. Vs State of Assam and Another
Supreme Court Of India · AIR 2005 SC 3215 : (2005) 7 JT 197 : (2005) 6 SCC 424 : (2005) 2 SCR 36 Supp : (2005) 142 STC 88
Assam General Sales Tax Act, 1993 — Section 3, 3(1), 42, 42(1), 42(3)Assam General Sales Tax Rules, 1993 — Rule 21A, 39A, 42, 43Constitution of India, 1950 — Article 32
Supreme Court04 Aug 2005Allowed
R.P. Singh Vs Union of India (UOI) and Others
Supreme Court Of India · AIR 2005 SC 4189 : (2005) 3 AWC 3044 Supp : (2005) 122 DLT 130 : (2006) 2 JCR 181 : (2005) 12 JT 24 : (2005) 4 PLJR 232 : (2005) 7 SCC 24
Land Acquisition Act, 1894 — Section 18, 23, 4, 54, 6
Supreme Court04 Aug 2005Dismissed
State (N.C.T. of Delhi) Vs Navjot Sandhu @ Afsan Guru Shaukat Hussain Guru Vs State (N.C.T. of Delhi)
Supreme Court Of India · (2005) 3 ACR 2332 : AIR 2005 SC 3820 : (2005) AIRSCW 4146 : (2005) 3 ALT(Cri) 125 : (2005) CriLJ 3950 : (2005) 122 DLT 194 : (2005) 11 SCC 600 : (2005) 3 SCR 79 Supp : (2005) 5 Supreme 414
Constitution Of India, 1950 — Article 14, 20(3), 21, 22, 22(1), 23, 239, 239A, 239AA, 239AA(3)(b), 239(1)Indian Telegraph Rules, 1951 — Rule 419AIndian Penal Code, 1860 — Section 34, 40, 43, 71, 107, 108, 109, 110, 111, 112, 113, 114, 115, 116, 117, 120A, 120B, 121, 121A, 122, 123, 124, 186, 300, 302, 307, 332, 353
Supreme Court04 Aug 2005Allowed
P.T. Thomas Vs Thomas Job
Supreme Court Of India · AIR 2005 SC 3575 : (2005) AIRSCW 4593 : (2005) 3 AWC 3048 Supp : (2005) 3 BLJR 2244 : (2006) 1 CGLJ 206 : (2005) 4 CHN 139 Supp : (2005) 100 CLT 542 : (2005) 4 CTC 30 : (2006) 1 GLR 246 : (2005) 4 JCR 90 : (2005) 10 JT 304 : (2005) 3 KLT 1042 : (2006) 1 L
Constitution Of India, 1950 — Article 226Code Of Civil Procedure, 1908 — Section 96, 115, Order 23 Rule 3Indian Post Office Act, 1898 — Section 27
Supreme Court03 Aug 2005Allowed
Indian Drugs and Pharmaceuticals Ltd. and Another Vs R.K. Shewaramani
Supreme Court Of India · AIR 2005 SC 3806 : (2005) 122 DLT 147 : (2005) 107 FLR 1 : (2005) 6 JT 557 : (2005) 3 LLJ 734 : (2005) 6 SCC 76 : (2005) SCC(L&S) 808 : (2005) 2 SCR 14 Supp : (2006) 1 SLJ 74
Constitution of India, 1950 — Article 12Industrial Drugs and Pharmaceuticals Limited (Conduct, Discipline and Appeal) Rules, 1978 — Rule 30A
Supreme Court02 Aug 2005Partly Allowed
Satyaendra Dayal Khare Vs State of Maharashtra
Supreme Court Of India · (2006) 3 ACR 3421 : (2005) 12 SCC 485
Penal Code, 1860 (IPC) — Section 341, 342, 354
Supreme Court02 Aug 2005Allowed
State of U.P. and Others Vs Ram Bachan Tripathi
Supreme Court Of India · AIR 2005 SC 3212 : (2005) AIRSCW 3805 : (2005) 5 ALLMR 858 : (2005) 106 FLR 1214 : (2005) 10 JT 341 : (2005) 3 LLJ 731 : (2005) SCC(L&S) 858 : (2005) 2 SCR 924 Supp : (2006) 1 SLJ 71 : (2005) 5 Supreme 286
Supreme Court02 Aug 2005Allowed
Ishwar Dutt Vs Land Acquisition Collector and Another
Supreme Court Of India · AIR 2005 SC 3165 : (2005) 4 AWC 3202 Supp : (2006) 101 CLT 29 : (2005) 4 JCR 142 : (2005) 6 JT 540 : (2005) 3 RLW 439 : (2005) 7 SCC 190 : (2005) 1 SCR 903 Supp
Civil Procedure Code, 1908 (CPC) — Section 107, 11Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 18, 23(1A), 4, 4(1), 54
Supreme Court02 Aug 2005Disposed Of
Salem Advocate Bar Association, Tamil Nadu Vs Union of India (UOI)
Supreme Court Of India · AIR 2005 SC 3353 : (2005) AIRSCW 3827 : (2005) 5 ALD 1 : (2005) 5 ALLMR 876 : (2005) 3 ARBLR 81 : (2005) 3 AWC 2996 Supp : (2005) 3 BLJR 1934 : (2005) 6 BomCR 839 : (2006) 2 GLR 1312 : (2006) 1 JLJ 135 : (2005) 6 JT 486 : (2005) 6 KarLJ 529 : (2005) 6 SCC
Alternative Dispute Resolution and Mediation Rules, 2003 — Rule 10, 11, 12, 13, 14Arbitration and Conciliation Act, 1996 — Section 67, 73Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 41 Rule 11, Order 5