Supreme Court03 Feb 2005Allowed
Chairman, State Bank of India and Others Vs H.C. Agarwal and Another
Supreme Court Of India · (2005) 2 ALT 15 : (2005) 104 FLR 1008 : (2005) 1 LLJ 1083 : (2005) 10 SCC 81
COURT ARCHIVE
Supreme Court Of India judgments
59,847 judgments · page 1,356 of 2,993
Supreme Court03 Feb 2005Allowed
O.K. Play (India) Ltd. Vs Commissioner of Central Excise, Delhi-III, Gurgaon Commissioner of Central Excise, Delhi-III, Gurgaon Vs O.K. Play (India) Ltd.
Supreme Court Of India · AIR 2005 SC 1023 : (2005) AIRSCW 865 : (2005) 98 ECC 609 : (2005) 180 ELT 300 : (2005) 1 JT 648 : (2005) 2 SCC 460 : (2005) 1 SCR 1069 : (2005) 1 Supreme 810
Central Excises and Salt Act, 1944 — Section 11A(1), 35L
Supreme Court03 Feb 2005Disposed Of
State of Gujarat Vs Gopal Laxman Thakur and Another
Supreme Court Of India · (2005) 4 ALT 13 : (2005) 2 ALT(Cri) 94 : (2005) CriLJ 1435 : (2005) 5 JT 534 : (2005) 10 SCC 82
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 2
Supreme Court03 Feb 2005Disposed Of
State of Orissa Vs Niranjan Mohapatra and Others
Supreme Court Of India · (2005) 1 ACR 643 : AIR 2005 SC 970 : (2005) AIRSCW 891 : (2005) 2 ALT 13 : (2005) CriLJ 1427 : (2005) 1 DMC 407 : (2005) 2 JT 599 : (2005) 2 OLR 465 : (2005) 9 SCC 578 : (2005) 1 Supreme 954
Penal Code, 1860 (IPC) — Section 304B, 498AProbation of Offenders Act, 1958 — Section 4
Supreme Court03 Feb 2005Allowed
State of U.P. and Others Vs Jawahar Lal Bhatia
Supreme Court Of India · AIR 2005 SC 971 : (2005) AIRSCW 892 : (2005) 5 ALLMR 338 : (2005) 3 ALT 29 : (2005) 2 ALT 29 : (2005) 104 FLR 1062 : (2005) 2 LLJ 695 : (2005) 10 SCC 83 : (2005) SCC(L&S) 508 : (2005) 1 Supreme 955
Supreme Court03 Feb 2005Dismissed
Badrilal Vs Chandan Singh and Others
Supreme Court Of India · (2005) 1 ACR 647 : (2005) 1 ALD 541 : (2005) 1 ALD(Cri) 541 : (2005) 5 JT 535 : (2005) 1 OLR 407 : (2005) 9 SCC 221
Supreme Court03 Feb 2005Allowed
Ayodhya Singh Vs State of Bihar and Others
Supreme Court Of India · (2005) 1 ACR 646 : AIR 2005 SC 1022 : (2005) 1 ALD 542 : (2005) 1 ALD(Cri) 542 : (2005) 4 ALT 7 : (2005) 2 ALT(Cri) 92 : (2005) 1 BLJR 483 : (2005) CriLJ 1450 : (2005) 9 SCC 584 : (2005) 1 UJ 396
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 302
Supreme Court02 Feb 2005Allowed
Nagesh Datta Shetti and Others Vs The State of Karnataka and Others
Supreme Court Of India · (2005) 2 ALT 2 : (2005) 1 AWC 680 Supp : (2005) 2 JT 597 : (2005) 3 KarLJ 326 : (2005) 10 SCC 383 : (2005) 1 SCR 1065
Supreme Court02 Feb 2005Allowed
Zee Telefilms Ltd. and Another Vs Union of India (UOI) and Others
Supreme Court Of India · AIR 2005 SC 2677 : (2005) AIRSCW 2985 : (2005) 4 CompLJ 283 : (2005) 2 JT 8 : (2005) 4 SCC 649 : (2005) 2 SCR 913 : (2005) 1 Supreme 886
Constitution of India, 1950 — Article 12, 13(1), 13(2), 14, 145(3)Human Rights Act, 1998 — Section 8International Cricket Council Rules — Rule 10, 12, 32, 32A, 33
Supreme Court02 Feb 2005Dismissed
Pratap Singh Vs State of Jharkhand and Another
Supreme Court Of India · (2005) 1 ACR 819 : AIR 2005 SC 2731 : (2005) AIRSCW 3088 : (2005) 1 ALT(Cri) 294 : (2005) 1 BLJR 434 : (2005) CriLJ 3091 : (2005) 3 JCR 244 : (2005) 2 JLJ 40 : (2005) 2 JT 271 : (2005) 1 LW(Cri) 405 : (2005) 2 OLR 191 : (2005) 2 RLW 261 : (2005) 3 SCC 551
Constitution Of India, 1950 — Article 14, 20, 20(1), 21Indian Penal Code, 1860 — Section 120B, 201, 302, 364AJuvenile Justice Act, 1986 — Section 2(e), 2(h), 2(k), 3, 6, 7, 8, 8(a), 9, 10, 12, 12(3), 14, 15, 16, 16(2), 18, 19, 20, 21, 22, 23, 24, 25, 26, 27, 28, 29, 30, 31, 32, 33, 34, 35, 36, 37, 38, 39, 40, 41, 42, 43, 44, 45, 46, 47, 48, 49, 50, 51, 52, 53, 54, 55, 56, 57, 58, 59, 60, 61, 62, 63, 68, 69(2), 70
Supreme Court01 Feb 2005Dismissed
Kamesh Panjiyar @ Kamlesh Panjiyar Vs State of Bihar
Supreme Court Of India · (2005) 1 ACR 802 : AIR 2005 SC 785 : (2005) 1 ALD(Cri) 575 : (2005) 1 BLJR 311 : (2005) CriLJ 1418 : (2005) 1 DMC 321 : (2005) 2 JT 218 : (2005) 2 LW(Cri) 794 : (2005) 2 SCC 388 : (2005) 1 SCR 903 : (2005) 1 UJ 390
Dowry Prohibition Act, 1961 — Section 2Evidence Act, 1872 — Section 113A, 113B, 114Penal Code, 1860 (IPC) — Section 30, 304B, 498A
Supreme Court01 Feb 2005Allowed
The Government of Tamil Nadu and Others Vs M. Ananchu Asari and Others
Supreme Court Of India · (2005) 2 ALLMR 8 : (2005) 2 ALT 11 : (2005) 2 ESC 183 : (2005) 104 FLR 890 : (2005) 2 JT 400 : (2005) 2 SCC 332 : (2005) SCC(L&S) 258 : (2005) 1 UC 495 : (2005) 2 UPLBEC 1607
Supreme Court31 Jan 2005Allowed
Commissioner of Income Tax, Mumbai Vs D.P. Sandu Bros. Chembur (P) Ltd. Union of India (UOI) and Another Vs Cadell Weaving Mill Co. Pvt. Ltd. and Another
Supreme Court Of India · AIR 2005 SC 796 : (2005) 5 ALLMR 545 : (2005) 273 ITR 1 : (2005) 2 JT 226 : (2005) 2 SCC 584 : (2005) 1 SCR 895
Income Tax Act, 1961 — Section 10(3), 14, 2(24), 45, 48
Supreme Court31 Jan 2005Allowed
Idrish Bhai Daudbhai Vs State of Gujarat
Supreme Court Of India · (2005) 1 ACR 814 : (2005) 1 ALD(Cri) 581 : (2005) CriLJ 1422 : (2005) 3 GLR 2269 : (2005) 2 JT 411 : (2005) 2 LW(Cri) 570 : (2005) 1 OLR 499 : (2005) 3 SCC 277 : (2005) 1 SCR 885 : (2005) 2 UJ 1163
Bombay Police Act, 1951 — Section 135Penal Code, 1860 (IPC) — Section 302, 324, 34
Supreme Court31 Jan 2005Dismissed
Commissioner of Income Tax Vs D.P. Sandu Bros. Chembur (P) Ltd.
Supreme Court Of India · (2005) 193 CTR 578 : (2005) 142 TAXMAN 713
Finance Act, 1984 — Section 55Income Tax Act, 1961 — Section 10, 14, 45, 48, 56
Supreme Court28 Jan 2005Allowed
Mangalore Ganesh Beedi Works Vs Commissioner of Income Tax
Supreme Court Of India · (2005) 2 ALT 5 : (2005) 142 TAXMAN 720
Income Tax Act, 1961 — Section 260A
Supreme Court28 Jan 2005Dismissed
Sobha Hymavathi Devi Vs Setti Gangadhara Swamy and Others
Supreme Court Of India · AIR 2005 SC 800 : (2005) AIRSCW 718 : (2005) 2 ALD 53 : (2005) 3 ALT 8 : (2006) 2 JCR 236 : (2005) 1 JT 496 : (2005) 2 SCC 244 : (2005) 2 SCR 848 : (2005) 1 Supreme 617
Constitution of India, 1950 — Article 15(4), 16(4), 330, 332Representation of the People Act, 1951 — Section 100, 166A, 3, 81
Supreme Court28 Jan 2005Dismissed
M. Janardhana Rao Vs Joint Commissioner of Income Tax
Supreme Court Of India · (2005) 4 CompLJ 23 : (2005) 193 CTR 585 : (2005) 273 ITR 50 : (2005) 2 JT 402 : (2005) 1 MhLj 1142 : (2005) MPLJ 401 : (2005) 2 SCC 324 : (2005) 1 SCR 874
Civil Procedure Code, 1908 (CPC) — Section 100, 100(1), 100(3), 100(4), 100(5)Companies Act, 1956 — Section 583(4)Income Tax Act, 1961 — Section 260A, 260A(1), 260A(2), 260A(3), 260A(4)
Supreme Court28 Jan 2005Allowed
Mangalore Ganesh Beedi Works Vs The Commissioner of Income Tax, Mysore and Another
Supreme Court Of India · (2005) 5 ALLMR 815 : (2005) 4 CompLJ 29 : (2005) 193 CTR 590 : (2005) 273 ITR 56 : (2005) 2 JT 442 : (2005) 2 SCC 329 : (2005) 1 SCR 882
Income Tax Act, 1961 — Section 260A
Supreme Court28 Jan 2005Dismissed
Sridevi and Others Vs Jayaraja Shetty and Others
Supreme Court Of India · AIR 2005 SC 780 : (2005) AIRSCW 605 : (2005) 2 ALD 99 : (2005) 5 ALLMR 225 : (2005) 2 ALT 24 : (2005) 1 AWC 799 Supp : (2005) 1 BLJR 289 : (2005) 2 CHN 84 Supp : (2005) 99 CLT 487 : (2005) 1 CTC 443 : (2005) 2 JCR 179 : (2005) 1 JT 547 : (2005) 2 KarLJ 15
Succession Act, 1925 — Section 63