COURT ARCHIVE

Supreme Court Of India judgments

59,847 judgments · page 1,337 of 2,993

Supreme Court19 Jul 2005Disposed Of

Sushil Kumar Sharma Vs Union of India (UOI) and Others

Supreme Court Of India · (2005) 2 ACR 2070 : AIR 2005 SC 3100 : (2005) AIRSCW 3569 : (2005) 2 ALD(Cri) 633 : (2005) 5 ALLMR 982 : (2005) CriLJ 3439 : (2005) 2 DMC 325 : (2005) 6 JT 266 : (2005) 3 KLT 611 : (2005) 3 RLW 433 : (2005) 6 SCC 281 : (2005) 2 SCR 730 Supp : (2005) 5 Sup

Constitution of India, 1950 — Article 14, 32Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 304B, 306, 498A

Supreme Court18 Jul 2005Dismissed

State of H.P. and Others Vs Gujarat Ambuja Cement Ltd. and Another

Supreme Court Of India · AIR 2005 SC 3936 : (2005) AIRSCW 3727 : (2005) 6 JT 298 : (2005) 2 SCR 684 Supp : (2005) 142 STC 1 : (2005) 5 Supreme 161 : (2005) 6 SCC 499 : (2005) 5 Scale 548

Constitution of India, 1950 — Article 226Himachal Pradesh General Sales Tax Act, 1968 — Section 5A, 12(3), 14(8), 31(1), 35, 42, 42(1)Transfer Of Property Act, 1882 — Section 105

Supreme Court18 Jul 2005Allowed

State of Maharashtra Vs Mohd. Rashid and Another

Supreme Court Of India · (2006) 1 ACR 902

Supreme Court18 Jul 2005Disposed Of

In Re: Noise Pollution - Implementation of the Laws for restricting use of loudspeakers and high volume producing sound systems Forum, Prevention of Envn. and Sound Pollution

Supreme Court Of India · AIR 2005 SC 3136 : (2005) AIRSCW 3525 : (2005) 3 AWC 2685 Supp : (2005) 5 BomCR 553 : (2005) 121 DLT 547 : (2005) 4 JCR 4 : (2005) 6 JT 210 : (2005) 5 SCC 733 : (2005) 1 SCR 624 Supp : (2005) 5 Supreme 77 : (2005) 3 UC 1450

Constitution Of India, 1950 — Article 19, 19(1)(A), 21, 25, 141, 142Noise Pollution (Regulation And Control) Rules, 2000 — Rule 3, 4Central Motor Vehicles Rules, 1989 — Rule 119, 120

Supreme Court15 Jul 2005Allowed

Arjunan Vs State represented by Inspector of Police and Others

Supreme Court Of India · (2006) 3 ACR 3374 : (2005) 13 SCC 454

Penal Code, 1860 (IPC) — Section 109, 148, 149, 302, 307

Supreme Court15 Jul 2005Allowed

Director of Education, Uttaranchal and Others Vs Ved Prakash Joshi and Others

Supreme Court Of India · AIR 2005 SC 3200 : (2005) 5 ALLMR 856 : (2005) 3 AWC 2964 Supp : (2005) 6 BomCR 172 : (2005) CriLJ 3731 : (2006) 2 JCR 174 : (2005) 6 JT 276 : (2005) 4 LW 767 : (2005) 3 MhLj 930 : (2005) MPLJ 415 : (2005) 6 SCC 98 : (2005) SCC(L&S) 812 : (2005) 1 SCR 620

Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 12, 14, 15

Supreme Court15 Jul 2005Allowed

Modi Telefibres Ltd. and Others Vs Sujit Kumar Choudhary and Others

Supreme Court Of India · (2006) 1 MhLj 705 : (2005) 7 SCC 40

Contempt of Courts Act, 1971 — Section 19

Supreme Court15 Jul 2005Disposed Of

U.P. State Road Transport Corporation through its Chairman Vs Omaditya Verma and Others

Supreme Court Of India · AIR 2005 SC 2959 : (2005) 3 AWC 2499 Supp : (2005) 3 JCR 199 : (2005) 6 JT 468 : (2005) 4 MLJ 43 : (2005) 3 PLJR 226

Supreme Court Rules, 1966 — Order 11 Rule 16

Supreme Court14 Jul 2005Allowed

Divisional Manager, United India Insurance Company Ltd. and Another Vs Samir Chandra Chaudhary

Supreme Court Of India · (2005) 2 MPJR 294

Consumer Protection Act, 1986 — Section 1Evidence Act, 1872 — Section 31

Supreme Court14 Jul 2005Dismissed

State of Punjab and Others Vs Sukhwinder Singh

Supreme Court Of India · AIR 2005 SC 2960 : (2005) AIRSCW 3477 : (2005) 6 JT 170 : (2005) 141 PLR 402 : (2005) 5 SCC 569 : (2005) SCC(L&S) 705 : (2005) 2 SCR 580 Supp : (2005) 3 SLJ 186 : (2005) 5 Supreme 68

Constitution of India, 1950 — Article 311Punjab Police Rules, 1934 — Rule 12.21, 12.21(3), 16.24, 19.3, 19.5

Supreme Court14 Jul 2005Allowed

Anil Baluni Vs Surendra Singh Negi

Supreme Court Of India · AIR 2005 SC 3987 : (2005) 3 AWC 2483 Supp : (2005) 6 JT 196 : (2006) 1 PLJR 33 : (2005) 5 SCC 793 : (2005) 1 SCR 595 Supp : (2005) 2 UJ 1010

Representation of the People Act, 1951 — Section 100(1), 116A, 33, 80, 81

Supreme Court14 Jul 2005Disposed Of

Divisional Manager, United India Insurance Co. Ltd. and Another Vs Samir Chandra Chaudhary

Supreme Court Of India · (2005) 4 ALT 59 : (2005) 3 AWC 2501 Supp : (2005) 3 BLJR 1752 : (2006) 1 BomCR 870 : (2005) 3 CPJ 2 : (2006) 2 JCR 175 : (2005) 6 JT 289 : (2005) 4 LW 498 : (2006) 148 PLR 143 : (2005) 5 SCC 784 : (2005) 1 SCR 613 Supp : (2005) 2 UJ 1052

Evidence Act, 1872 — Section 31

Supreme Court14 Jul 2005Partly Allowed

General Manager, Haryana Roadways Vs Rudhan Singh

Supreme Court Of India · AIR 2005 SC 3966 : (2005) 3 AWC 2492 Supp : (2005) 3 ESC 484 : (2005) 3 JCR 209 : (2005) 6 JT 137 : (2005) 3 LLJ 4 : (2005) 141 PLR 397 : (2005) 5 SCC 591 : (2005) SCC(L&S) 716 : (2005) 1 SCR 569 Supp : (2005) 3 SLJ 170 : (2005) 2 UJ 932

Industrial Disputes Act, 1947 — Section 10(1), 2, 25B, 25B(2), 25F

Supreme Court13 Jul 2005Disposed Of

State of Madhya Pradesh Vs Saleem @ Chamaru and Another

Supreme Court Of India · (2005) 2 ACR 2122 : AIR 2005 SC 3996 : (2005) AIRSCW 3511 : (2005) 3 ALT(Cri) 22 : (2005) CriLJ 3435 : (2005) 6 JT 293 : (2005) 5 SCC 554 : (2005) 2 SCR 562 Supp : (2005) 4 Supreme 733

Penal Code, 1860 (IPC) — Section 294, 307, 325, 330, 333, 506

Supreme Court12 Jul 2005Allowed

Smt. Ram Sakhi Devi Vs Chhatra Devi and Others

Supreme Court Of India · (2005) 3 AWC 2497 Supp : (2005) 2 BLJR 1642 : (2006) 1 BomCR 466 : (2005) 4 CHN 135 Supp : (2005) 100 CLT 679 : (2005) 3 CTC 577 : (2005) 197 CTR 602 : (2005) 3 JCR 201 : (2005) 6 JT 167 : (2005) 4 LW 495 : (2005) 4 MhLj 289 : (2005) MPLJ 48 : (2005) 2 RD

Civil Procedure Code, 1908 (CPC) — Section 100, 100(3), 100(4), 100(5)

Supreme Court12 Jul 2005Disposed Of

Commissioner of Trade Tax, U.P. and Another Vs Kajaria Ceramics Ltd.

Supreme Court Of India · AIR 2005 SC 2968 : (2005) AIRSCW 3450 : (2005) 191 ELT 20 : (2005) 6 JT 28 : (2005) 11 SCC 149 : (2005) 1 SCR 437 Supp : (2005) 141 STC 406 : (2005) 4 Supreme 699

Central Excises and Salt Act, 1944 — Section 37BUttar Pradesh Trade Tax Act, 1948 — Section 15A(1), 29A, 4A, 4A(1), 4A(2)

Supreme Court12 Jul 2005Disposed Of

Sarbananda Sonowal Vs Union of India (UOI) and Another

Supreme Court Of India · AIR 2005 SC 2920 : (2005) 6 JT 79 : (2005) 5 SCC 665 : (2005) 1 SCR 472 Supp

Citizenship Act, 1955 — Section 18, 6A, 6A(1), 6A(3), 6A(6)Constitution of India, 1950 — Article 1, 13, 14, 19(1), 21Evidence Act, 1872 — Section 101, 106

Supreme Court12 Jul 2005Dismissed

K. Vidya Sagar Vs State of Uttar Pradesh and Others

Supreme Court Of India · (2005) 2 ACR 2208 : AIR 2005 SC 2911 : (2005) 3 JCR 219 : (2005) 6 JT 20 : (2005) 5 SCC 581

Constitution of India, 1950 — Article 136, 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 380, 447, 454, 457

Supreme Court12 Jul 2005Dismissed

Aanaimuthu Thevar (Dead) by LRs. Vs Alagammal and Others

Supreme Court Of India · AIR 2005 SC 4004 : (2005) 4 ALT 51 : (2005) 3 AWC 2677 Supp : (2005) 4 CHN 102 Supp : (2005) 4 CTC 20 : (2005) 3 JCR 203 : (2005) 6 JT 333 : (2005) 4 LW 35 : (2005) 4 MLJ 1 : (2005) 6 SCC 202 : (2005) 1 SCR 549 Supp : (2005) 3 UC 1922

Civil Procedure Code, 1908 (CPC) — Section 11

Supreme Court11 Jul 2005Disposed Of

N.V. Srinivasa Murthy and Others Vs Mariyamma (dead) by Proposed LRs. and Others

Supreme Court Of India · AIR 2005 SC 2897 : (2005) AIRSCW 3346 : (2005) 5 ALD 113 : (2005) 3 AWC 2541 Supp : (2005) 3 CTC 545 : (2005) 6 JT 1 : (2005) 5 KarLJ 17 : (2005) 3 LW 722 : (2005) 2 OLR 425 : (2006) 1 PLJR 1 : (2005) 2 RD 395 : (2005) 99 RD 395 : (2005) 5 SCC 548 : (2005

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 7 Rule 11