COURT ARCHIVE

Supreme Court Of India judgments

59,847 judgments · page 1,338 of 2,993

Supreme Court11 Jul 2005Dismissed

Shanti Prasad Devi and Another Vs Shankar Mahto and Others

Supreme Court Of India · AIR 2005 SC 2905 : (2005) 4 ALD 116 : (2005) 5 ALLMR 848 : (2005) 3 AWC 2537 Supp : (2005) 2 BLJR 1608 : (2005) 4 CHN 119 Supp : (2005) 3 CTC 550 : (2005) 6 JT 6 : (2005) 3 LW 716 : (2005) 2 OLR 431 : (2005) 5 SCC 543 : (2005) 1 SCR 418 Supp : (2005) 2 UJ

Transfer of Property Act, 1882 — Section 106, 116

Supreme Court11 Jul 2005Dismissed

State of Kerala and Another Vs P.V. Neelakandan Nair and Others

Supreme Court Of India · AIR 2005 SC 3066 : (2005) 106 FLR 622 : (2005) 3 JCR 214 : (2005) 3 KLT 717 : (2005) 5 SCC 561 : (2005) SCC(L&S) 698 : (2005) 2 SCR 426 Supp : (2005) 3 SLJ 130 : (2005) 2 UJ 1040

Kerala Education Rules, 1959 — Rule 62

Supreme Court18 May 2005Allowed

Savita Vs State of Rajasthan and Others

Supreme Court Of India · (2005) 12 SCC 338

Companies Act, 1956 — Section 633Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 406, 498A

Supreme Court13 May 2005Disposed Of

(Dr.) Chirariji Lal (Dead) by Lrs. Vs Hari Das (Dead) by Lrs.

Supreme Court Of India · (2005) 2 MPJR 275

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 6A, Order 20 Rule 6A(2), Order 41 Rule 1Limitation Act, 1963 — Article 136, 45Stamp Act, 1899 — Section 2(14), 2(15), 3, 33, 35

Supreme Court13 May 2005Dismissed

Dr. Chiranji Lal (D) by LRs. Vs Hari Das (D) by LRs.

Supreme Court Of India · AIR 2005 SC 2564 : (2005) 5 ALLMR 770 : (2005) 2 AWC 1793 Supp : (2005) 4 CHN 72 Supp : (2005) 120 DLT 83 : (2005) 5 JT 329 : (2005) 2 KLT 1018 : (2005) 3 LW 640 : (2005) 99 RD 272 : (2005) 2 RD 272 : (2005) 2 RLW 313 : (2005) 10 SCC 746 : (2005) 1 SCR 35

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 6A, Order 20 Rule 6A(2), Order 41 Rule 1Limitation Act, 1963 — Article 136, 45Stamp Act, 1899 — Section 2(14), 2(15), 3, 33, 35

Supreme Court13 May 2005Dismissed

Sree Vijayakumar and Another Vs State, by Inspector of Police, Kanyakumari

Supreme Court Of India · (2005) 2 ACR 2201 : (2005) 2 ALD(Cri) 503 : (2005) CriLJ 3085 : (2005) 5 JT 481 : (2005) 2 KLJ 374 : (2005) 2 LW(Cri) 710 : (2005) 10 SCC 737 : (2005) 1 SCR 398 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 323, 324, 34

Supreme Court13 May 2005Allowed

Sanjeev Bhatnagar Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2005 SC 2841 : (2005) AIRSCW 3201 : (2005) 2 AWC 1804 Supp : (2005) 120 DLT 147 : (2005) 3 JCR 133 : (2005) 5 JT 323 : (2005) 4 LW 793 : (2005) 2 OLR 405 : (2005) 5 SCC 330 : (2005) 1 SCR 371 Supp : (2005) 4 Supreme 149 : (2005) 3 UC 1606

Constitution of India, 1950 — Article 32, 51A

Supreme Court13 May 2005Disposed Of

Ajendraprasadji Narendraprasadji Pandey Vs Swamy K. Narayandasji and Others

Supreme Court Of India · (2005) 4 ALD 112 : (2005) 5 ALT 17 : (2005) 2 BLJR 1313 : (2005) 6 JT 71 : (2005) 10 SCC 11 : (2005) 1 SCR 392 Supp : (2005) 2 UJ 1049

Bombay Public Trusts Act, 1950 — Section 50, 51Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 7 Rule 11Constitution of India, 1950 — Article 136

Supreme Court13 May 2005Disposed Of

State of Madhya Pradesh Vs Babbu Barkare @ Dalap Singh

Supreme Court Of India · (2005) 2 ACR 1602 : AIR 2005 SC 2846 : (2005) 3 ALT(Cri) 91 : (2005) CriLJ 3117 : (2005) 11 JT 257 : (2005) 4 MPHT 1 : (2005) 2 OLR 414 : (2005) 5 SCC 413 : (2005) 2 SCR 381 Supp

Constitution of India, 1950 — Article 136Penal Code, 1860 (IPC) — Section 375, 376, 376(1), 376(2), 376A, 376-A, 376-B, 376-C, 376-D

Supreme Court13 May 2005Dismissed

Sanjiv Kumar Vs Om Prakash Chautala and Another

Supreme Court Of India · (2005) 2 ACR 1756 : AIR 2005 SC 2571 : (2005) AIRSCW 2901 : (2005) 5 JT 491 : (2005) 5 SCC 510 : (2005) 4 Supreme 163

All India Services (Conduct) Rules, 1968 — Rule 3(1)Penal Code, 1860 (IPC) — Section 120, 406, 409, 468, 471Prevention of Corruption Act, 1988 — Section 13(1)

Supreme Court12 May 2005Allowed

Jagdish and Another Vs State of Haryana

Supreme Court Of India · (2005) 2 ACR 1747 : AIR 2005 SC 2576 : (2005) 2 ALD(Cri) 482 : (2005) 3 ALT(Cri) 84 : (2005) CriLJ 3073 : (2005) 5 JT 579 : (2005) 11 SCC 146

Penal Code, 1860 (IPC) — Section 307, 323, 34

Supreme Court12 May 2005Dismissed

K.A. Grace and Another Vs M.S. Lakshmipathi Naidu and Others

Supreme Court Of India · (2005) 5 JT 472 : (2005) 4 KarLJ 1 : (2005) 3 RLW 321 : (2005) 10 SCC 757

Karnataka Rent Control Act, 1961 — Section 21, 21(1), 29, 29(1), 50Karnataka Rent Control Rules, 1961 — Rule 9

Supreme Court12 May 2005Partly Allowed

Seeman @ Veeranam Vs State, by Inspector of Police

Supreme Court Of India · (2005) 2 ACR 1455 : AIR 2005 SC 2503 : (2005) AIRSCW 2705 : (2005) 6 ALT 10 : (2005) 3 ALT(Cri) 87 : (2005) CriLJ 2618 : (2005) 5 JT 555 : (2005) 11 SCC 142 : (2005) 4 Supreme 84

Penal Code, 1860 (IPC) — Section 302

Supreme Court12 May 2005Allowed

Kedar Nath Dubey (D) by Lrs. and Others Vs Sheo Narain Dubey (D) by Lrs. and Others

Supreme Court Of India · (2005) 2 AWC 1800 Supp : (2005) 4 CHN 39 Supp : (2005) 5 JT 467 : (2005) 98 RD 717 : (2005) 1 RD 717 : (2005) 10 SCC 621 : (2005) 1 SCR 352 Supp

Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 154, 198, 284, 285, 3Uttar Pradesh Zamindari Abolition and Land Reforms Rules, 1952 — Rule 282, 284, 285, 285A, 285H

Supreme Court11 May 2005Dismissed

Bhagwan Dass and Another Vs Kamal Abrol and Others

Supreme Court Of India · AIR 2005 SC 2583 : (2005) 5 ALLMR 756 : (2005) 1 CTLJ 501 : (2005) 5 JT 339 : (2005) 4 LW 267 : (2005) 3 RLW 324 : (2005) 11 SCC 66 : (2005) 1 SCR 342 Supp

Constitution of India, 1950 — Article 226Hindu Marriage Act, 1955 — Section 19Registration Act, 1908 — Section 33

Supreme Court11 May 2005Dismissed

Ashok Lanka and Another Vs Rishi Dixit and Others

Supreme Court Of India · AIR 2005 SC 2821 : (2005) 5 JT 395 : (2005) 5 SCC 598 : (2005) 1 SCR 299 Supp

Chhattisgarh Excise Act, 1915 — Section 62, 63, 7Chhattisgarh Excise Settlement of Licences for Retail Sale of Country/Foreign Liquor Rules, 2002 — Rule 1.3, 10, 11, 13, 23Civil Procedure Code, 1908 (CPC) — Order 6

Supreme Court11 May 2005Dismissed

Mishrilal and Others Vs State of M.P. and Others

Supreme Court Of India · (2005) 2 ACR 1744 : (2005) 3 ALT(Cri) 41 : (2005) 5 JT 559 : (2005) 4 MPHT 286 : (2005) 10 SCC 701 : (2005) 1 SCR 259 Supp

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

Supreme Court11 May 2005Allowed

Technip S.A. Vs SMS Holding (Pvt.) Ltd. and Others

Supreme Court Of India · (2005) 3 BC 56 : (2005) 125 CompCas 545 : (2005) 4 CompLJ 385 : (2005) 4 CTC 209 : (2005) 5 JT 506 : (2005) 5 SCC 465 : (2005) 60 SCL 249 : (2005) 2 SCR 223 Supp

Evidence Act, 1872 — Section 45Foreign Awards (Recognition and Enforcement) Act, 1961 — Section 7(1)Income Tax Act, 1922 — Section 23A

Supreme Court11 May 2005Disposed Of

Kewal Kishan Gupta Vs Jammu and Kashmir Special Tribunal and Others

Supreme Court Of India · AIR 2005 SC 2578 : (2005) 6 ALT 12 : (2005) 11 JT 35 : (2005) 7 SCC 110

Jammu and Kashmir Municipal Act, 2008 — Section 229, 229(1), 229(3), 229(4)

Supreme Court11 May 2005Partly Allowed

Shubh Shanti Services Ltd. Vs Manjula S. Agarwalla and Others

Supreme Court Of India · AIR 2005 SC 2506 : (2005) AIRSCW 2663 : (2005) 5 ALLMR 618 : (2005) 3 ALT(Cri) 97 : (2005) 125 CompCas 477 : (2005) 4 CompLJ 417 : (2005) 107 FLR 7 : (2005) 5 JT 370 : (2005) 3 MhLj 340 : (2005) 5 SCC 30 : (2005) 60 SCL 280 : (2005) 1 SCR 264 Supp : (2005

Companies Act, 1956 — Section 291, 628, 629, 630, 631Penal Code, 1860 (IPC) — Section 109