Supreme Court04 Apr 2005Allowed
All India Judges Assocn. and Others Vs Union of India (UOI) and Others
Supreme Court Of India · (2006) 1 OLR 56 : (2006) SCC(L&S) 895
COURT ARCHIVE
Supreme Court Of India judgments
59,847 judgments · page 1,346 of 2,993
Supreme Court01 Apr 2005Disposed Of
Commissioner of Central Excise, Belgaum Vs Akay Cosmetics Pvt. Ltd.
Supreme Court Of India · AIR 2005 SC 4020 : (2005) 99 ECC 762 : (2005) 182 ELT 294 : (2005) 11 JT 239 : (2005) 3 SCC 764 : (2005) 3 SCR 118
Central Excises and Salt Act, 1944 — Section 11A, 3(2), 35L, 4, 4(1)Customs Tariff Act, 1975 — Section 3
Supreme Court01 Apr 2005Disposed Of
State of Nagaland Vs Lipok AO and Others
Supreme Court Of India · (2005) 2 ACR 1121 : AIR 2005 SC 2191 : (2005) AIRSCW 1748 : (2005) 1 ALD(Cri) 697 : (2005) 100 CLT 111 : (2005) 183 ELT 337 : (2005) 4 JT 10 : (2005) 2 KLT 547 : (2005) 3 RLW 357 : (2005) 3 SCC 752 : (2005) 1 SCR 108 : (2005) 3 Supreme 107 : (2005) 1 UJ 6
Criminal Procedure Code, 1973 (CrPC) — Section 378(3)Limitation Act, 1963 — Section 5Penal Code, 1860 (IPC) — Section 302, 307, 326, 34
Supreme Court01 Apr 2005Allowed
K.C. Sharma Vs Delhi Stock Exchange and Others
Supreme Court Of India · AIR 2005 SC 2884 : (2005) 118 DLT 618 : (2005) 2 ESC 215 : (2005) 105 FLR 538 : (2005) 4 JT 18 : (2005) 2 LLJ 567 : (2005) 4 SCC 4 : (2005) SCC(L&S) 496 : (2005) 59 SCL 753
Constitution of India, 1950 — Article 12, 226
Supreme Court01 Apr 2005Dismissed
Commissioner of Central Excise, Belgaum Vs Akay Cosmetics (P) Ltd., Humbli
Supreme Court Of India · AIR 2005 SC 4098 : (2005) AIRSCW 1870 : (2005) 99 ECC 647 : (2005) 3 SCC 785 : (2005) 3 SCR 141 : (2005) 3 Supreme 506
Central Excises and Salt Act, 1944 — Section 35L, 4(4)
Supreme Court01 Apr 2005Dismissed
Indian Charge Chrome Ltd. and Another Vs Union of India (UOI) and Others
Supreme Court Of India · AIR 2005 SC 2087 : (2005) 99 CLT 772 : (2005) 101 ECC 41 : (2005) 3 JCR 84 : (2005) 5 JT 583 : (2005) 98 RD 720 : (2005) 1 RD 720 : (2005) 4 SCC 67
Constitution of India, 1950 — Article 166Mineral Concession Rules, 1960 — Rule 59(1), 59(2)Mines and Minerals (Development and Regulation) Act, 1957 — Section 11(4), 11(5), 5(1)
Supreme Court01 Apr 2005Allowed
State of M.P. Vs Bhagwat
Supreme Court Of India · (2006) 3 ACR 3388 : (2005) 11 SCC 141
Penal Code, 1860 (IPC) — Section 342, 376(1), 506
Supreme Court01 Apr 2005Allowed
Dabur India Limited Vs Commissioner of Central Excise, Jamshedpur
Supreme Court Of India · AIR 2005 SC 4050 : (2005) 99 ECC 641 : (2005) 182 ELT 290 : (2005) 4 JT 57 : (2005) 4 SCC 9 : (2005) 3 SCR 144
Supreme Court31 Mar 2005Allowed
Canara Bank Vs V.K. Awasthy
Supreme Court Of India · AIR 2005 SC 2090 : (2005) AIRSCW 2005 : (2005) 2 BLJR 1223 : (2005) 4 CompLJ 249 : (2005) 2 ESC 225 : (2005) 105 FLR 630 : (2005) 4 JCR 124 : (2005) 4 JT 40 : (2005) 2 LLJ 461 : (2005) 6 SCC 321 : (2005) SCC(L&S) 833 : (2005) 61 SCL 144 : (2005) 3 SCR 81
Supreme Court31 Mar 2005Allowed
Kuldeep Singh and Another Vs State of Tamil Nadu and Others
Supreme Court Of India · AIR 2005 SC 2106 : (2005) 5 ALLMR 529 : (2005) 2 AWC 1757 Supp : (2005) 2 CTC 700 : (2005) 11 JT 80 : (2005) 2 KLT 505 : (2006) 1 LW 15 : (2005) 3 MLJ 80 : (2005) 11 SCC 122 : (2005) 3 SCR 67
Constitution of India, 1950 — Article 252, 32Transplantation of Human Organs and Tissues Act, 1994 — Section 1, 17, 18, 19, 2Transplantation of Human Organs Rules, 1995 — Rule 3
Supreme Court31 Mar 2005Partly Allowed
Brij Mohan Lal Vs Union of India (UOI) and Others
Supreme Court Of India · (2005) 3 ALD 72 : (2005) 5 ALLMR 598 : (2005) 4 CompLJ 459 : (2005) 119 DLT 364 : (2005) 11 JT 234 : (2005) 3 KLT 224 : (2005) 4 MLJ 9 : (2005) 99 RD 147 : (2005) 2 RD 147 : (2004) 10 SCALE 10 : (2005) 3 SCR 103
Constitution of India, 1950 — Article 21, 275
Supreme Court31 Mar 2005Disposed Of
N.S. Viswanatha Shetty Vs K.R. Shivaswamy and Others
Supreme Court Of India · (2005) 4 JT 5 : (2005) 4 KarLJ 145 : (2005) 11 SCC 130
Civil Procedure Code, 1908 (CPC) — Section 115, 26Income Tax Act, 1961 — Section 50
Supreme Court31 Mar 2005Dismissed
Sree Balaji Rice Mill, Bellary Vs State of Karnataka
Supreme Court Of India · AIR 2005 SC 2197 : (2005) 2 CTC 591 : (2005) 5 JT 539 : (2005) 4 SCC 21 : (2005) 3 SCR 12 : (2005) 140 STC 267
Bombay Sales Tax Act, 1959 — Section 57(1)Gujarat Sales Tax Act, 1969 — Section 67(1)Haryana General Sales Tax Act, 1973 — Section 40(1)
Supreme Court31 Mar 2005Disposed Of
Cifco Properties Pvt. Ltd. and Others Vs The Custodian and Others
Supreme Court Of India · AIR 2005 SC 2101 : (2005) 5 ALLMR 527 : (2005) 2 BC 530 : (2005) 4 BomCR 603 : (2005) 125 CompCas 10 : (2005) 4 CompLJ 499 : (2005) 4 JT 7 : (2005) 3 SCC 708 : (2005) 59 SCL 499 : (2005) 3 SCR 76 : (2005) 1 UJ 692
Supreme Court31 Mar 2005Allowed
V.M. Salgaocar and Bros. Vs Board of Trustees of Port of Mormugao and Another
Supreme Court Of India · AIR 2005 SC 4138 : (2005) AIRSCW 3285 : (2005) 5 BomCR 374 : (2005) 3 JT 607 : (2005) 140 PLR 743 : (2005) 4 SCC 613 : (2005) 3 SCR 27 : (2005) 4 Supreme 181
Arbitration and Conciliation Act, 1996 — Section 34Bombay Municipal Corporation Act, 1888 — Section 527Bombay Port Trust Act, 1879 — Section 64A, 87
Supreme Court31 Mar 2005Disposed Of
Bharti Telenet Ltd. Vs Union of India (UOI) and Others
Supreme Court Of India · (2005) 4 CompLJ 233 : (2005) 4 JT 32 : (2005) 4 SCC 72 : (2005) 3 SCR 54
Telecom Regulatory Authority of India Act, 1997 — Section 11(1), 14, 14A, 14A(2), 14A(3)
Supreme Court31 Mar 2005Dismissed
Binod Kumar Gupta and Others Vs Ram Ashray Mahoto and Others
Supreme Court Of India · (2005) 2 PLJR 218 : (2005) 4 SCC 209
Constitution of India, 1950 — Article 226
Supreme Court30 Mar 2005Allowed
Star India (P) Ltd. Vs COMMISSIONER OF CENTRAL EXCISE
Supreme Court Of India · (2006) 201 CTR 63 : (2006) 280 ITR 321
FINANCE ACT, 2002 — Section 148
Supreme Court30 Mar 2005Allowed
KEC International Ltd. Vs Shankar Lal Sharma
Supreme Court Of India · (2005) 105 FLR 938 : (2005) 3 JT 565 : (2005) 2 LLJ 1050 : (2005) 11 SCC 286 : (2005) SCC(L&S) 876 : (2005) 2 UJ 856
Industrial Disputes Act, 1947 — Section 10(1), 25F, 25G, 25H, 33(2)
Supreme Court30 Mar 2005Allowed
K. Kalimuthu Vs State by D.S.P.
Supreme Court Of India · (2005) 2 ACR 1434 : AIR 2005 SC 2257 : (2005) AIRSCW 2039 : (2005) 1 ALD(Cri) 683 : (2005) 2 BLJR 1185 : (2005) CriLJ 2190 : (2005) 3 CTC 313 : (2005) 2 JCR 254 : (2005) 11 JT 48 : (2005) 2 LW(Cri) 719 : (2005) 4 SCC 512 : (2005) 3 SCR 1 : (2005) 3 Suprem
Criminal Procedure Code, 1973 (CrPC) — Section 190, 193, 197, 197(1), 197(2)Prevention of Corruption Act, 1947 — Section 19, 5(1), 5(2)