COURT ARCHIVE

Supreme Court Of India judgments

59,847 judgments · page 1,355 of 2,993

Supreme Court11 Feb 2005Dismissed

Prof. Yashpal and Another Vs State of Chhattisgarh and Others

Supreme Court Of India · AIR 2005 SC 2026 : (2005) AIRSCW 1168 : (2005) 2 ESC 129 : (2005) 2 JT 165 : (2005) 5 SCC 420 : (2005) 3 SCR 23 : (2005) 2 Supreme 322

COMPANIES ACT, 1956 — Section 12, 13, 25, 26, 3Constitution of India, 1950 — Article 245, 246, 254, 32University Grants Commission Act, 1956 — Section 2, 22, 23, 24, 25

Supreme Court11 Feb 2005Dismissed

B.P. Achala Anand Vs S. Appi Reddy and Another

Supreme Court Of India · AIR 2005 SC 986 : (2005) 4 BomCR 823 : (2005) 2 CHN 96 Supp : (2005) 117 DLT 354 : (2005) 1 DMC 345 : (2005) 2 JCR 21 : (2005) 2 JT 233 : (2005) 3 KarLJ 1 : (2005) 1 KLT 904 : (2005) 2 MLJ 80 : (2005) 3 SCC 313 : (2005) 2 SCR 3 : (2005) 2 UC 770 : (2005)

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Constitution of India, 1950 — Article 142Hindu Adoptions and Maintenance Act, 1956 — Section 3

Supreme Court11 Feb 2005Allowed

Bhuna Co-Op. Sugar Mills Ltd. Vs Commissioner of Income Tax and Another

Supreme Court Of India · (2005) 2 SCR 83 : (2005) 143 TAXMAN 369

Income Tax Act, 1961 — Section 143, 143(1A), 43B(d)

Supreme Court10 Feb 2005Allowed

Gayadin Vs State of M.P.

Supreme Court Of India · (2006) 3 ACR 3397 : (2005) 12 SCC 267

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 302

Supreme Court09 Feb 2005Dismissed

Secy. Deptt. of Home Secy. A.P. and Others Vs B. Chinnam Naidu

Supreme Court Of India · (2005) 2 ESC 170 : (2005) 104 FLR 1063 : (2005) 2 JCR 18 : (2005) 2 JT 358 : (2005) 1 OLR 548 : (2005) 2 SCC 746 : (2005) SCC(L&S) 323 : (2005) 2 SCR 1147 : (2005) 2 SLJ 233 : (2005) 2 UPLBEC 1628

Supreme Court09 Feb 2005Allowed

Commissioner of Central Excise, Hyderabad Vs Sunder Steels Ltd.

Supreme Court Of India · (2005) 98 ECC 777 : (2005) 120 ECR 151 : (2005) 181 ELT 154 : (2005) 2 JT 398 : (2005) 3 SCC 363 : (2005) 1 SCR 1154

Central Excises and Salt Act, 1944 — Section 3A, 3A(1)

Supreme Court08 Feb 2005Allowed

Dhampur Sugar Mills Ltd. Vs Bhola Singh

Supreme Court Of India · AIR 2005 SC 1790 : (2005) AIRSCW 1572 : (2005) 3 ALD 35 : (2005) 3 ESC 319 : (2005) 104 FLR 999 : (2005) 2 JT 98 : (2005) 1 LLJ 1084 : (2005) 2 SCC 470 : (2005) SCC(L&S) 292 : (2005) 1 SCR 1123 : (2005) 2 SLJ 225 : (2005) 1 Supreme 948 : (2005) 1 UPLBEC 9

Uttar Pradesh Industrial Disputes Act, 1947 — Section 6, 6N

Supreme Court08 Feb 2005Dismissed

Southern Agrifurane Industries Ltd. Vs Commercial Tax Officer and Others

Supreme Court Of India · (2005) 1 BC 598 : (2005) 2 CTC 692 : (2005) 2 JT 129 : (2005) 2 SCC 575 : (2005) 140 STC 1

Sick Industrial Companies (Special Provisions) Act, 1985 — Section 18(1), 18(4), 18(8), 19(3), 3(1)Tamil Nadu General Clauses Act, 1891 — Section 15Tamil Nadu General Sales Tax Act, 1959 — Section 15, 17A, 17A(1), 1

Supreme Court08 Feb 2005Allowed

State of U.P. Vs Satish

Supreme Court Of India · (2005) 1 ACR 648 : AIR 2005 SC 1000 : (2005) AIRSCW 905 : (2005) 1 ALD(Cri) 614 : (2005) 3 ALT(Cri) 110 : (2005) CriLJ 1428 : (2005) 2 CTC 71 : (2005) 2 JT 153 : (2005) 3 SCC 114 : (2005) 2 SCR 1132 : (2005) 2 Supreme 13 : (2005) 1 UJ 367

Criminal Procedure Code, 1973 (CrPC) — Section 366Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302, 363, 366, 376(2)

Supreme Court07 Feb 2005Dismissed

Collector of Central Excise, Pune Vs Bajaj Tempo Ltd.

Supreme Court Of India · AIR 2005 SC 1029 : (2005) 98 ECC 695 : (2005) 180 ELT 289 : (2005) 2 JT 89 : (2005) 2 SCC 655 : (2005) 1 SCR 1118

Central Excises and Salt Act, 1944 — Section 11A

Supreme Court07 Feb 2005Allowed

State of Haryana Vs Ram Pal and Others

Supreme Court Of India · (2005) 1 ACR 644 : (2005) 1 ALD(Cri) 557 : (2005) CriLJ 1718 : (2005) 1 CTC 797 : (2005) 2 JT 267 : (2005) 1 KLT 870 : (2005) 3 SCC 347 : (2005) 2 SCR 1112 : (2005) 1 UJ 273

Constitution of India, 1950 — Article 141Criminal Procedure Code, 1973 (CrPC) — Section 378(3)Penal Code, 1860 (IPC) — Section 148, 149, 302, 304, 323

Supreme Court04 Feb 2005Dismissed

Shankarapa Kubbanna Kattimani Vs Karnataka State Road Transport Corporation and Others

Supreme Court Of India · (2006) 2 RCR(Criminal) 228 : (2005) 12 SCC 266

Supreme Court04 Feb 2005Allowed

Municipal Committee, Sirsa Vs Munshi Ram

Supreme Court Of India · AIR 2005 SC 792 : (2005) AIRSCW 762 : (2005) 1 AWC 793 Supp : (2005) 105 FLR 66 : (2005) 2 JT 117 : (2005) 1 LLJ 1077 : (2005) 2 SCC 382 : (2005) SCC(L&S) 277 : (2005) 1 Supreme 818 : (2005) 1 UJ 398 : (2005) 1 UPLBEC 934

Supreme Court04 Feb 2005Dismissed

Govindaraju Vs Mariamman

Supreme Court Of India · AIR 2005 SC 1008 : (2005) 2 ALD 90 : (2005) 5 ALLMR 553 : (2005) 1 AWC 787 Supp : (2005) 3 BomCR 87 : (2005) 3 CHN 64 Supp : (2005) 3 CTC 504 : (2005) 2 JCR 267 : (2005) 2 JT 107 : (2005) 2 LW 139 : (2005) 2 MLJ 122 : (2005) 1 RD 731 : (2005) 98 RD 731 :

Civil Procedure Code, 1908 (CPC) — Section 100, 100(5)Hindu Succession Act, 1956 — Section 15(1), 15(2)

Supreme Court04 Feb 2005Disposed Of

M.P. Lohia etc. Vs State of West Bengal and Another

Supreme Court Of India · (2005) 1 ACR 656 : AIR 2005 SC 790 : (2005) AIRSCW 767 : (2005) 2 ALT 22 : (2005) 2 ALT(Cri) 64 : (2005) CriLJ 1416 : (2005) 1 DMC 335 : (2005) 2 JT 105 : (2005) 1 OLR 541 : (2005) 1 PLJR 453 : (2005) 2 SCC 686 : (2005) 1 Supreme 766 : (2005) 1 UJ 376

Criminal Procedure Code, 1973 (CrPC) — Section 438(2)Penal Code, 1860 (IPC) — Section 304B, 34, 406, 498A

Supreme Court04 Feb 2005Disposed Of

Dr. Subramanian Swamy Vs Director, CBI and Others

Supreme Court Of India · (2005) 1 AWC 797 Supp : (2005) CriLJ 1413 : (2005) 2 JCR 273 : (2005) 2 JT 382 : (2005) 2 SCC 317 : (2005) SCC(L&S) 241

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11(1), 12(3), 5(10)BConstitution of India, 1950 — Article 14Delhi Police Special Establishment Act, 1946 — Section 6A

Supreme Court04 Feb 2005Disposed Of

O.K. Play (India) Ltd. Vs Commissioner of Central Excise-II, New Delhi

Supreme Court Of India · AIR 2005 SC 1031 : (2005) AIRSCW 855 : (2005) 98 ECC 633 : (2005) 180 ELT 291 : (2005) 2 JT 208 : (2005) 2 SCC 555 : (2005) 1 SCR 1086 : (2005) 1 Supreme 852

Central Excise (Valuation) Rules, 1975 — Rule 6Central Excise Rules, 1944 — Rule 173G, 9, 9(2)Central Excises and Salt Act, 1944 — Section 11A, 11A(1), 11A(2), 11A(3), 2

Supreme Court03 Feb 2005Disposed Of

Kailash Dwivedi Vs State of M.P. and Another

Supreme Court Of India · (2006) 3 ACR 3456 : (2005) 11 SCC 182

Criminal Procedure Code, 1973 (CrPC) — Section 313, 319Penal Code, 1860 (IPC) — Section 149, 302, 34

Supreme Court03 Feb 2005Allowed

Suresh Kumar Tekriwal Vs State of Jharkhand and Another

Supreme Court Of India · (2005) 12 SCC 278

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 482

Supreme Court03 Feb 2005Allowed

The President, Poornathrayisha Seva Sangham, Thripunithura Vs K. Thilakan Kavenal and Others

Supreme Court Of India · AIR 2005 SC 2918 : (2005) AIRSCW 3391 : (2005) 99 CLT 695 : (2005) 2 JCR 31 : (2005) 2 JT 363 : (2005) 2 SCC 689 : (2005) 1 SCR 1082 : (2005) 1 Supreme 805 : (2005) 1 UC 656 : (2005) 2 UPLBEC 1136

Constitution of India, 1950 — Article 226