COURT ARCHIVE

Supreme Court Of India judgments

59,847 judgments · page 1,345 of 2,993

Supreme Court11 Apr 2005Allowed

Shakuntla Devi Vs Kamla and Others

Supreme Court Of India · (2005) 3 ALD 118 : (2005) 5 ALLMR 538 : (2005) 4 ALT 38 : (2005) 2 AWC 1599 Supp : (2005) 3 CHN 106 Supp : (2005) 100 CLT 568 : (2005) 4 CTC 754 : (2005) 3 JCR 91 : (2005) 4 JT 315 : (2005) 3 MhLj 578 : (2005) 3 MLJ 56 : (2005) MPLJ 254 : (2005) 141 PLR 3

Civil Procedure Code, 1908 (CPC) — Section 11Hindu Succession Act, 1956 — Section 14, 14(1)

Supreme Court08 Apr 2005Dismissed

State of Himachal Pradesh Vs Pawan Kumar State of Rajasthan Vs Bhanwar Lal

Supreme Court Of India · (2005) 2 ACR 1291 : AIR 2005 SC 2265 : (2005) AIRSCW 2154 : (2004) 2 ALD(Cri) 847 : (2006) 1 CALLT 1 : (2005) CriLJ 2208 : (2005) 99 ECC 737 : (2005) 4 JT 373 : (2005) 3 KLT 195 : (2005) 4 SCC 350 : (2005) 1 SCR 417 : (2005) 2 ShimLC 107 : (2005) 3 Suprem

Constitution of India, 1950 — Article 20(3)Criminal Procedure Code, 1973 (CrPC) — Section 103, 165General Clauses Act, 1897 — Section 3(42)

Supreme Court08 Apr 2005Allowed

Holiram Bordoloi Vs State of Assam

Supreme Court Of India · (2005) 2 ACR 1285 : AIR 2005 SC 2059 : (2005) 1 ALD(Cri) 703 : (2005) CriLJ 2174 : (2005) 2 GLT 1 : (2005) 4 JT 156 : (2005) 3 SCC 793 : (2005) 3 SCR 406 : (2005) 1 UJ 638

Criminal Procedure Code, 1973 (CrPC) — Section 129, 235(2), 313, 37, 43Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 326

Supreme Court08 Apr 2005Allowed

Spun Casting and Engg. Co. Pvt. Ltd. Vs Dwijendra Lal Sinha (Dead) through Lrs. and Others

Supreme Court Of India · AIR 2005 SC 2054 : (2005) AIRSCW 1980 : (2005) 3 CHN 76 Supp : (2005) 4 JT 328 : (2005) 6 SCC 265 : (2005) 3 SCR 395 : (2005) 3 Supreme 255

Evidence Act, 1872 — Section 116Madhya Bharat Accommodation Control Act, 1955 — Section 3ATransfer of Property Act, 1882 — Section 106

Supreme Court07 Apr 2005Dismissed

Delhi Development Authority Vs Skipper Construction and Another

Supreme Court Of India · (2005) 119 DLT 331 : (2005) 4 JT 455 : (2005) 3 SCR 313 : (2005) 2 UPLBEC 2084

Constitution of India, 1950 — Article 129, 136, 142

Supreme Court07 Apr 2005Dismissed

Ambadas Sitaram More Vs Murlidhar Digamber and Another

Supreme Court Of India · AIR 2005 SC 3048 : (2005) 5 ALLMR 561 : (2005) 4 ALT 17 : (2005) 11 JT 184 : (2005) 5 SCC 357 : (2005) 2 UJ 761

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32G

Supreme Court07 Apr 2005Allowed

Girdhari and Others Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2005 SC 3038 : (2005) 3 AWC 2351 Supp : (2005) 6 JT 56 : (2005) 11 SCC 291

Constitution of India, 1950 — Article 226Requisitioning and Acquisition of Immovable Property Act, 1952 — Section 7(1)

Supreme Court07 Apr 2005Allowed

Amarendra Komalam and Another Vs Usha Sinha and Another

Supreme Court Of India · AIR 2005 SC 2758 : (2005) 3 ALD 63 : (2005) 2 AWC 1504 Supp : (2005) 2 BLJR 1160 : (2005) 3 CHN 138 Supp : (2005) 3 JCR 163 : (2005) 4 JT 98 : (2005) 3 MLJ 101 : (2005) 11 SCC 251 : (2005) 3 SCR 326

Criminal Procedure Code, 1973 (CrPC) — Section 340

Supreme Court07 Apr 2005Dismissed

Gujarat Cypromet Ltd. Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2005 SC 2064 : (2005) 2 ALLMR 27 : (2005) 4 ALT 28 : (2005) 100 ECC 28 : (2005) 182 ELT 433 : (2005) 3 GLR 1841 : (2005) 4 JT 119 : (2005) 4 SCC 185 : (2005) 3 SCR 339 : (2005) 1 UJ 645

Constitution of India, 1950 — Article 226Major Port Trusts Act, 1963 — Section 59(2), 61, 62, 63

Supreme Court07 Apr 2005Allowed

Rajasthan Welfare Society Vs State of Rajasthan

Supreme Court Of India · AIR 2005 SC 2066 : (2005) 105 FLR 611 : (2005) 4 JT 163 : (2005) 2 LLJ 563 : (2005) 2 RLW 219 : (2005) 5 SCC 275 : (2005) SCC(L&S) 524 : (2005) 3 SCR 387 : (2005) 2 SLJ 448 : (2005) 2 UJ 844

Payment of Gratuity Act, 1972 — Section 4Rajasthan Non-Government Educational Institutions (Recognition, Grant-in-aid and Service Conditions etc. Rules, 1993 — Rule 22Rajasthan Non-Government Educational Institutions Act,

Supreme Court06 Apr 2005Allowed

Subhadra Rani Pal Choudhary Vs Sheirly Weigal Nain and Others

Supreme Court Of India · AIR 2005 SC 3011 : (2006) 1 CALLT 79 : (2005) 3 CHN 92 Supp : (2005) 4 JT 222 : (2005) 141 PLR 99 : (2005) 2 RD 251 : (2005) 5 SCC 230 : (2005) 1 SCR 270

Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1, 51Specific Relief Act, 1963 — Section 21, 22(2)Succession Act, 1925 — Section 211, 227, 247

Supreme Court06 Apr 2005Allowed

Kailash Vs Nanhku and Others

Supreme Court Of India · AIR 2005 SC 2441 : (2005) 3 ALD 102 : (2005) 5 ALLMR 689 : (2005) 1 ARC 861 : (2005) 2 AWC 1490 Supp : (2005) 2 BLJR 1422 : (2005) 3 BomCR 906 : (2005) 3 CTC 355 : (2005) 4 JT 204 : (2005) 2 KLT 623 : (2005) 2 MhLj 775 : (2005) 1 OLR 718 : (2005) 141 PLR

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 6 Rule 17, Order 8 Rule 1, Order 8 Rule 10, Order 8 Rule 9Constitution of India, 1950 — Article 225Consumer Protection Act, 1986 — Section 13

Supreme Court05 Apr 2005Dismissed

Jaswant Gir Vs State of Punjab

Supreme Court Of India · (2006) 3 ACR 3405 : (2005) 12 SCC 438

Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 34

Supreme Court05 Apr 2005Allowed

Associated Cement Companies Ltd. Vs State of Madhya Pradesh and Another

Supreme Court Of India · AIR 2005 SC 2461 : (2005) 4 JT 89 : (2005) 5 SCC 347 : (2005) 3 SCR 258

Constitution of India, 1950 — Article 277Madhya Pradesh Municipalities Act, 1961 — Section 127, 127(1), 127(2), 127(3), 127(4)

Supreme Court05 Apr 2005Allowed

Channy Enterprises Vs Commissioner of Central Excise, Chandigarh

Supreme Court Of India · AIR 2005 SC 2228 : (2005) AIRSCW 2172 : (2005) 99 ECC 723 : (2005) 182 ELT 436 : (2005) 11 JT 101 : (2005) 4 SCC 298 : (2005) 3 SCR 251 : (2005) 4 Supreme 612

Central Excise Rules, 1944 — Rule 4, 96(ZP)Central Excises and Salt Act, 1944 — Section 35H(I), 3AInduction Furnace Annual Capacity Determination Rules, 1977 — Rule 3

Supreme Court05 Apr 2005Dismissed

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

Supreme Court Of India · AIR 2005 SC 2250 : (2005) AIRSCW 2097 : (2005) 3 AWC 2343 Supp : (2005) 4 JT 62 : (2005) 4 SCC 424 : (2005) 1 SCR 166 : (2005) 3 Supreme 521

Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 136, 141, 226Motor Vehicles Act, 1988 — Section 68F(2)

Supreme Court05 Apr 2005Dismissed

Kamalanantha and Others Vs State of Tamil Nadu

Supreme Court Of India · (2005) 2 ACR 1502 : AIR 2005 SC 2132 : (2005) AIRSCW 1836 : (2005) 3 ALT(Cri) 44 : (2006) 1 CHN 41 Supp : (2005) 3 CTC 764 : (2005) 4 JT 170 : (2005) 5 SCC 194 : (2005) 3 SCR 182 : (2005) 4 Supreme 501

Criminal Procedure Code, 1973 (CrPC) — Section 31, 160, 164, 218, 233, 234, 239, 464, 465, 537Penal Code, 1860 (IPC) — Section 109, 114, 142, 201, 302

Supreme Court05 Apr 2005Allowed

Bhagawati Oxygen Ltd. Vs Hindustan Copper Ltd. Hindustan Copper Ltd. Vs Bhagawati Oxygen Ltd.

Supreme Court Of India · AIR 2005 SC 2071 : (2005) 5 ALLMR 515 : (2005) 1 ARBLR 608 : (2005) 2 BC 585 : (2005) 4 CHN 88 Supp : (2005) 4 JT 73 : (2005) 4 LW 360 : (2005) 3 SCR 232

Arbitration Act, 1940 — Section 3, 30, 33, 35, 41Civil Procedure Code, 1908 (CPC) — Section 34Sales of Goods Act, 1930 — Section 61

Supreme Court05 Apr 2005Dismissed

Associated Cement Companies Ltd. Vs State of M.P. and Another

Supreme Court Of India · (2005) ILR (MP) 667 : (2006) 1 JLJ 237

Constitution of India, 1950 — Article 277Madhya Pradesh Municipalities Act, 1961 — Section 127, 127(1), 127(2), 127(3), 127(4)

Supreme Court04 Apr 2005Disposed Of

State of N.C.T. of Delhi and Another Vs Sanjeev @ Bittoo

Supreme Court Of India · AIR 2005 SC 2080 : (2005) AIRSCW 1987 : (2005) CriLJ 2179 : (2005) 118 DLT 710 : (2005) 2 JCR 228 : (2005) 4 JT 109 : (2005) 5 SCC 181 : (2005) 1 SCR 151 : (2005) 3 Supreme 214

Bombay Police Act, 1951 — Section 56Delhi Police Act, 1978 — Section 46, 47, 48, 50, 50(1), 51Penal Code, 1860 (IPC) — Section 290, 489E, 498A