COURT ARCHIVE

Supreme Court Of India judgments

59,847 judgments · page 1,348 of 2,993

Supreme Court17 Mar 2005Allowed

Manicka Poosali (Dead) by LRs. and Others Vs Anjalai Ammal and Another

Supreme Court Of India · AIR 2005 SC 1777 : (2005) AIRSCW 1639 : (2005) 3 ALD 27 : (2005) 2 AWC 1430 Supp : (2005) 3 CHN 18 Supp : (2005) 3 CTC 233 : (2005) 3 JCR 16 : (2005) 3 JT 443 Supp : (2005) 4 LW 467 : (2005) 2 MLJ 116 : (2005) 99 RD 241 : (2005) 2 RD 241 : (2005) 10 SCC 3

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

Supreme Court17 Mar 2005Dismissed

Noble Synthetics Ltd. Vs Collector of Central Excise, Bombay

Supreme Court Of India · AIR 2005 SC 4053 : (2005) AIRSCW 1705 : (2005) 2 CTC 458 : (2005) 99 ECC 353 : (2005) 121 ECR 1 : (2005) 182 ELT 27 : (2005) 3 JT 435 : (2005) 3 SCC 674 : (2005) 2 SCR 1003 : (2005) 2 Supreme 649

Central Excise Rules, 1944 — Rule 173B(4), 173Q(2), 56, 56(2), 56(4)Central Excises and Salt Act, 1944 — Section 11A

Supreme Court16 Mar 2005Disposed Of

Secretary, A.P. Public Service Commission Vs B. Swapna and Others

Supreme Court Of India · (2005) 2 ESC 246 : (2005) 105 FLR 464 : (2005) 3 JT 468 Supp : (2005) 4 SCC 154 : (2005) SCC(L&S) 452 : (2005) 2 SCR 991 : (2005) 2 SLJ 331 : (2005) 2 UPLBEC 1545

Andhra Pradesh Service Commission (Procedure) Rules — Rule 6

Supreme Court16 Mar 2005Dismissed

Hari Shankar Rastogi Vs Sham Manohar and Others

Supreme Court Of India · (2005) 5 ALLMR 630 : (2005) 3 ALT 19 : (2005) 2 AWC 1428 Supp : (2005) 4 BomCR 667 : (2005) 1 CGLJ 421 : (2005) 100 CLT 97 : (2005) 3 CTC 139 : (2005) 118 DLT 446 : (2005) 3 JCR 61 : (2005) 3 JT 431 : (2005) 2 KLT 342 : (2006) 1 LW 318 : (2005) 2 MhLj 115

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, 41

Supreme Court16 Mar 2005Dismissed

Mahendra Baburao Mahadik and Others Vs Subhash Krishna Kanitkar and Others

Supreme Court Of India · AIR 2005 SC 1794 : (2005) AIRSCW 1579 : (2005) 5 ALLMR 585 : (2005) 3 BomCR 28 : (2005) 3 JT 409 : (2005) 4 SCC 99 : (2005) 2 SCR 903 : (2005) 2 Supreme 707 : (2005) 2 UJ 1090 : (2005) 2 UPLBEC 1560

Calcutta Municipal Act, 1923 — Section 363(2), 449Maharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 — Section 189, 189(2), 189(3), 189(5), 189(6)Maharashtra Regional and Town Planning Act,

Supreme Court16 Mar 2005Dismissed

Ahmed Noormohmed Bhatti Vs State of Gujarat and Others

Supreme Court Of India · (2005) 2 ACR 1392 : AIR 2005 SC 2115 : (2005) 2 ALD(Cri) 75 : (2005) 2 BLJR 901 : (2005) CriLJ 2157 : (2005) 2 GLR 1402 : (2005) 3 JT 484 Supp : (2005) 2 KLT 769 : (2005) 3 SCC 647

Constitution of India, 1950 — Article 21, 22, 226Criminal Procedure Code, 1973 (CrPC) — Section 107, 116, 151, 482Penal Code, 1860 (IPC) — Section 504, 506, 507

Supreme Court16 Mar 2005Allowed

Krishnasamy Reddiar Educational Trust Vs Member Secretary, National Council for Teachers Education and Another

Supreme Court Of India · AIR 2005 SC 2785 : (2005) 2 BLJR 868 : (2005) 2 ESC 219 : (2005) 3 JCR 32 : (2005) 3 JT 371 : (2005) 4 LW 459 : (2005) 3 MLJ 11 : (2005) 4 SCC 89 : (2005) 2 SCR 937 : (2005) 2 UPLBEC 1552

Constitution of India, 1950 — Article 14, 141, 19National Council for Teacher Education Act, 1993 — Section 14, 14(3), 15, 32, 32(2)National Council for Teachers Education (Norms and Standards for Teacher Education Progra

Supreme Court16 Mar 2005Allowed

Kapra Mazdoor Ekta Union Vs Management of Birla Cotton Spinning and Weaving Mills Ltd. and Another

Supreme Court Of India · AIR 2005 SC 1782 : (2005) 2 AWC 1075 Supp : (2005) 105 FLR 416 : (2005) 3 JCR 38 : (2005) 2 KLT 978 : (2005) 2 LLJ 271 : (2005) 13 SCC 777 : (2006) SCC(L&S) 1635 : (2005) 2 SCR 888 : (2005) 2 SLJ 338

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Industrial Disputes Act, 1947 — Section 10(1), 12(5), 17, 17A, 17A(1)

Supreme Court16 Mar 2005Dismissed

Union of India (UOI) Vs Tecco Trichy Engineers and Contractors

Supreme Court Of India · AIR 2005 SC 1832 : (2005) AIRSCW 1635 : (2005) 4 ALT 1 : (2005) 1 ARBLR 409 : (2005) 2 AWC 1416 Supp : (2005) 4 CompLJ 16 : (2005) 3 JCR 53 : (2005) 3 JT 426 : (2005) 4 LW 490 : (2005) 2 PLJR 170 : (2005) 4 SCC 239 : (2005) 3 SCR 983 : (2005) 2 Supreme 62

Arbitration and Conciliation Act, 1996 — Section 2, 31, 31(5), 32, 33

Supreme Court16 Mar 2005Partly Allowed

Ramesh Chand Daga Vs Rameshwari Bai

Supreme Court Of India · (2005) 2 AWC 1115 Supp : (2005) 2 BLJR 846 : (2005) 5 BomCR 354 : (2005) 4 CHN 81 Supp : (2005) 100 CLT 257 : (2005) 1 DMC 678 : (2005) 3 JCR 122 : (2005) 2 JLJ 1 : (2005) 3 JT 476 Supp : (2005) 4 LW 452 : (2005) 4 SCC 772 : (2005) 2 SCR 927 : (2005) 2 UC

Hindu Marriage Act, 1955 — Section 10, 25, 5

Supreme Court16 Mar 2005Dismissed

The State of West Bengal and Others Vs Purvi Communication Pvt. Ltd. and Others

Supreme Court Of India · AIR 2005 SC 1849 : (2005) AIRSCW 1447 : (2005) 2 CHN 162 Supp : (2005) 2 CTC 300 : (2005) 3 JT 339 : (2005) 2 LW 37 : (2005) 3 SCC 711 : (2005) 3 SCR 954 : (2005) 140 STC 154 : (2005) 2 Supreme 750

Constitution of India, 1950 — Article 19(1), 226, 286West Bengal Entertainment-cum-Amusement Tax Act, 1982 — Section 4A(4a)(ii)

Supreme Court15 Mar 2005Allowed

Agastyar Trust Vs Commissioner and Secretary to Government Revenue Department and Another

Supreme Court Of India · AIR 2005 SC 1824 : (2005) AIRSCW 1623 : (2005) 2 CTC 215 : (2005) 3 JT 236 : (2005) 2 LW 73 : (2005) 3 MLJ 133 : (2005) 3 SCC 516 : (2005) 2 SCR 824 : (2005) 3 Supreme 631

Civil Procedure Code, 1908 (CPC) — Section 11Income Tax Act, 1961 — Section 12, 12ATamil Nadu Panchayats Act, 1958 — Section 4

Supreme Court15 Mar 2005Allowed

State of Orissa and Others Vs Loknath Ray and Others

Supreme Court Of India · (2005) 2 ESC 240 : (2005) 105 FLR 348 : (2005) 3 JT 464 Supp : (2005) 10 SCC 678 : (2005) SCC(L&S) 855 : (2005) 3 SCR 873 : (2005) 2 SLJ 306 : (2005) 2 UPLBEC 1542

Supreme Court15 Mar 2005Disposed Of

Narmada Bachao Andolan Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2005 SC 2994 : (2005) AIRSCW 1662 : (2005) 3 GLR 2182 : (2005) 3 JT 316 : (2005) 4 SCC 32 : (2000) 10 SCC 664 : (2005) 2 SCR 840 : (2005) 2 Supreme 782

Inter State Water Disputes Act, 1956 — Section 4, 5(1)

Supreme Court14 Mar 2005Dismissed

Sailesh Shyam Parsekar Vs Baban alias Vishwanath S. Godge and Another

Supreme Court Of India · (2005) 2 ALD(Cri) 25 : (2005) 3 KCCR 1966 : (2005) 2 OLR 430 : (2005) 4 SCC 162

Negotiable Instruments Act, 1881 (NI) — Section 138

Supreme Court14 Mar 2005Allowed

Thamanna Shivalingappa Teli Vs State of Karnataka and Another

Supreme Court Of India · (2006) 2 RCR(Criminal) 332

Penal Code, 1860 (IPC) — Section 380, 457

Supreme Court14 Mar 2005Allowed

Manager, R.B.I., Bangalore Vs S. Mani and Others

Supreme Court Of India · AIR 2005 SC 2179 : (2005) AIRSCW 1728 : (2005) 6 BomCR 455 : (2005) 105 FLR 1067 : (2005) 3 JCR 110 : (2005) 3 JT 248 : (2005) 4 KarLJ 255 : (2005) 2 LLJ 258 : (2005) 3 MhLj 758 : (2005) 5 SCC 100 : (2005) SCC(L&S) 609 : (2005) 2 SCR 797 : (2005) 2 SLJ 30

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 5(1)Constitution of India, 1950 — Article 12Evidence Act, 1872 — Section 114

Supreme Court14 Mar 2005Disposed Of

State of Punjab Vs Mohinder Singh

Supreme Court Of India · AIR 2005 SC 1868 : (2005) AIRSCW 1476 : (2005) 5 ALLMR 505 : (2005) 2 AWC 1009 Supp : (2005) 1 BLJR 823 : (2005) 3 CHN 155 Supp : (2005) 100 CLT 357 : (2005) 2 CTC 828 : (2005) 3 JT 220 : (2005) 2 KLT 126 : (2006) 1 LW 198 : (2005) 3 SCC 702 : (2005) 3 SC

Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 32, 35Punjab Civil Services Rules — Rule 2.5

Supreme Court14 Mar 2005Dismissed

Andhra Bank Vs Official Liquidator and Another

Supreme Court Of India · AIR 2005 SC 1814 : (2005) AIRSCW 1608 : (2005) 2 BC 425 : (2005) 3 CHN 1 Supp : (2005) 124 CompCas 453 : (2005) 4 CompLJ 33 : (2005) 3 JT 506 : (2005) 3 MLJ 19 : (2005) 5 SCC 75 : (2005) 59 SCL 239 : (2005) 2 SCR 776 : (2005) 2 Supreme 721

Civil Procedure Code, 1908 (CPC) — Section 73Companies Act, 1956 — Section 17, 18, 19(19), 19(2), 19(22)Constitution of India, 1950 — Article 226, 227

Supreme Court14 Mar 2005Allowed

M.P. Housing Board Vs Anil Kumar Khiwani

Supreme Court Of India · AIR 2005 SC 1863 : (2005) AIRSCW 1468 : (2005) 4 ALD 86 : (2005) 2 AWC 1059 Supp : (2005) 2 CTC 601 : (2005) 2 JLJ 168 : (2005) 3 JT 225 : (2006) 1 LW 182 : (2005) 2 MLJ 175 : (2005) 3 MPHT 308 : (2005) 10 SCC 796 : (2005) 2 SCR 765 : (2005) 4 Supreme 380

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2