Supreme Court19 Jan 2005Dismissed
Hoshila Tiwari Vs State of Bihar and Others
Supreme Court Of India · (2005) 01 SC CK 0088
Bihar Panchayat Election Rules, 1995 — Rule 76(3), 79, 80
COURT ARCHIVE
Supreme Court Of India judgments
59,847 judgments · page 1,358 of 2,993
Supreme Court19 Jan 2005Dismissed
R and M Trust Vs Koramangala Residents Vigilance Group and Others
Supreme Court Of India · AIR 2005 SC 894 : (2005) AIRSCW 736 : (2005) 1 JT 507 : (2005) 3 KarLJ 17 : (2005) 3 SCC 91 : (2005) 1 SCR 582 : (2005) 1 Supreme 405 : (2005) 2 UPLBEC 1264
City of Bangalore Improvement (Allotment of Sites) Rules, 1964 — Rule 10, 17, 17(4), 17(4), 17(5)Constitution of India, 1950 — Article 14, 32Karnataka Municipal Corporation Act, 1976 — Section 321
Supreme Court19 Jan 2005Allowed
Sunil Kumar and Another Vs State of Rajasthan
Supreme Court Of India · (2005) 1 ACR 905 : (2005) 2 ALD(Cri) 309 : (2005) 1 ALT(Cri) 266 : (2005) CriLJ 1402 : (2005) 2 JT 1 : (2005) 2 LW(Cri) 514 : (2005) 9 SCC 283 : (2005) 2 SCR 612 : (2005) 1 UJ 278
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 141, 147, 148, 149, 302
Supreme Court18 Jan 2005Dismissed
Rameshwar Pandey and Others Vs State of Bihar
Supreme Court Of India · (2005) 1 ACR 901 : (2005) 1 ALD 106 : (2005) 1 ALD(Cri) 506 : (2005) 1 ALD(Cri) 106 : (2005) 4 ALT 23 : (2005) 2 ALT(Cri) 76 : (2005) 1 BLJR 306 : (2005) 3 CALLT 53 : (2005) CriLJ 1407 : (2005) 2 JCR 62 : (2005) 2 JT 92 : (2005) 2 PLJR 29 : (2005) 9 SCC 2
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 120B, 149, 302, 34, 364
Supreme Court18 Jan 2005Allowed
State of Punjab and Others Vs Mohinderjit Kaur
Supreme Court Of India · (2005) 3 CALLT 30 : (2005) 1 ESC 82 : (2005) 104 FLR 867 : (2005) 1 JT 560 : (2005) 3 LW 238 : (2005) 1 OLR 454 : (2005) 140 PLR 59 : (2005) 2 SCC 743 : (2005) 2 SCR 577 : (2005) 1 UJ 438 : (2005) 2 UPLBEC 1296
Legal Services Authorities Act, 1987 — Section 19(1), 19(2), 19(5), 20, 20(3)
Supreme Court18 Jan 2005Allowed
Kailash Verma Vs Punjab State Civil Supplies Corporation and Another
Supreme Court Of India · (2005) 1 ACR 508 : (2005) 2 JT 420 : (2005) 2 LW(Cri) 774 : (2005) 1 OLR 544 : (2005) 2 SCC 571 : (2005) 1 SCR 527
Criminal Procedure Code, 1973 (CrPC) — Section 397, 397(1), 397(3), 482, 483Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 173, 406, 420, 428
Supreme Court18 Jan 2005Allowed
Larsen and Toubro Ltd. Vs Union of India (UOI) and Others
Supreme Court Of India · AIR 2005 SC 4180 : (2005) 98 ECC 345 : (2005) 191 ELT 39 : (2005) 1 JT 412 : (2005) 3 SCC 654 : (2005) 1 SCR 533
Supreme Court18 Jan 2005Disposed Of
Bharat Forge Co. Ltd. Vs Uttam Manohar Nakate
Supreme Court Of India · AIR 2005 SC 947 : (2005) 5 ALLMR 243 : (2005) 3 BomCR 762 : (2005) 116 DLT 513 : (2005) 104 FLR 812 : (2005) 1 JT 303 : (2005) 1 LLJ 738 : (2005) 2 SCC 489 : (2005) SCC(L&S) 298 : (2005) 1 SCR 545 : (2005) 2 SLJ 286 : (2005) 1 UPLBEC 868
Constitution of India, 1950 — Article 136, 226Industrial Employment (Standing Orders) Act, 1946 — Order 24(1)Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 26,
Supreme Court18 Jan 2005Disposed Of
Kalyan Chandra Sarkar etc. Vs Rajesh Ranjan @ Pappu Yadav and Another
Supreme Court Of India · (2005) 1 ACR 715 : AIR 2005 SC 921 : (2004) AIRSCW 6868 : (2005) 2 ALD(Cri) 295 : (2005) 1 ALT(Cri) 272 : (2005) 1 BLJR 194 : (2005) CriLJ 944 : (2005) 1 CTC 783 : (2005) 2 GLR 921 : (2005) 1 JT 482 : (2006) 1 LW(Cri) 341 : (2005) 1 OLR 438 : (2004) 10 SC
Arms Act, 1959 — Section 27Constitution of India, 1950 — Article 136, 21Criminal Procedure Code, 1973 (CrPC) — Section 164, 437(1)
Supreme Court18 Jan 2005Allowed
State of Karnataka Vs K. Gopalakrishna
Supreme Court Of India · (2005) 1 ACR 808 : AIR 2005 SC 1014 : (2005) AIRSCW 949 : (2005) 1 ALD 568 : (2005) 1 ALD(Cri) 568 : (2005) 1 ALT(Cri) 245 : (2005) CriLJ 1436 : (2005) 1 DMC 245 : (2005) 2 JT 389 : (2005) 9 SCC 291 : (2005) 1 Supreme 735
Penal Code, 1860 (IPC) — Section 201, 302, 304B, 498A
Supreme Court18 Jan 2005Dismissed
Rahul Agarwal Vs Rakesh Jain and Another
Supreme Court Of India · (2005) 1 ACR 521 : AIR 2005 SC 910 : (2005) AIRSCW 576 : (2005) 1 ALT(Cri) 252 : (2005) CriLJ 963 : (2005) 1 CTC 380 : (2005) 2 LW(Cri) 501 : (2005) 2 MPHT 178 : (2005) 2 SCC 377 : (2005) 1 SCR 521 : (2005) 1 Supreme 254
Criminal Procedure Code, 1973 (CrPC) — Section 321Penal Code, 1860 (IPC) — Section 294, 34, 341, 506(2)
Supreme Court18 Jan 2005Allowed
People''s Union for Civil Liberties Vs Union of India (UOI) and Another
Supreme Court Of India · (2005) 1 JT 283 : (2005) 2 SCC 436 : (2005) 1 SCR 494 : (2005) 2 UPLBEC 1249
Constitution of India, 1950 — Article 21Penal Code, 1860 (IPC) — Section 176, 177Protection of Human Rights Act, 1993 — Section 11, 12, 13, 14, 2
Supreme Court18 Jan 2005Allowed
Jagjit Singh @ Jagga Vs State of Punjab
Supreme Court Of India · (2005) 1 ACR 706 : AIR 2005 SC 913 : (2005) 1 ALD(Cri) 741 : (2005) 2 ALT 6 : (2005) 1 ALT(Cri) 284 : (2005) 1 CGLJ 397 : (2005) CriLJ 955 : (2005) 11 JT 313 : (2005) 2 OLR 467 : (2005) 3 SCC 689 : (2005) 1 SCR 559
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302, 34, 376, 458, 460
Supreme Court17 Jan 2005Dismissed
P. Jesaya (D) By Lrs Vs Sub-Collector & Anr
Supreme Court Of India · (2005) 01 SC CK 0089
Code Of Civil Procedure, 1908 — Order 23 Rule 4, Order 22 Rule 10
Supreme Court17 Jan 2005Dismissed
Panchanan Mishra Vs Digambar Mishra and Others
Supreme Court Of India · (2005) 1 ACR 510 : (2005) 1 ALD(Cri) 526 : (2005) 1 BLJR 165 : (2005) CriLJ 1721 : (2005) 1 CTC 361 : (2005) 1 JCR 216 : (2005) 2 JT 341 : (2005) 1 KLT 673 : (2005) 2 LW(Cri) 524 : (2005) 3 SCC 143 : (2005) 1 SCR 484 : (2005) 1 UJ 471
Arms Act, 1959 — Section 27Constitution of India, 1950 — Article 136, 136(1)Criminal Procedure Code, 1973 (CrPC) — Section 39
Supreme Court13 Jan 2005Dismissed
Surender Kumar Vs Union of India and Others
Supreme Court Of India · (2005) 3 CALLT 25 : (2005) 1 ESC 122 : (2005) 104 FLR 577 : (2005) 2 JCR 86 : (2005) 1 JT 557 : (2005) 2 SCC 313 : (2005) SCC(L&S) 238 : (2005) 2 SLJ 126 : (2005) 2 UPLBEC 1294
Supreme Court13 Jan 2005Allowed
Umesh Kamat Vs State of Bihar
Supreme Court Of India · (2005) 1 ACR 499 : AIR 2005 SC 726 : (2005) AIRSCW 435 : (2005) 1 BLJR 174 : (2005) 3 CALLT 17 : (2005) CriLJ 908 : (2005) 2 JCR 43 : (2005) 1 JT 466 : (2005) 2 LW(Cri) 506 : (2005) 9 SCC 200 : (2005) 2 SCR 474 : (2005) 1 Supreme 324
Evidence Act, 1872 — Section 9Penal Code, 1860 (IPC) — Section 395, 396, 397, 412
Supreme Court13 Jan 2005Dismissed
Surendra Kumar Vs Union of India (UOI) and Others
Supreme Court Of India · (2005) 3 CALLT 25 : (2005) 1 ESC 122 : (2005) 104 FLR 577 : (2005) 2 JCR 86 : (2005) 1 JT 557 : (2005) 2 SCC 313 : (2005) SCC(L&S) 238 : (2005) 2 SLJ 126 : (2005) 2 UPLBEC 1294
Supreme Court13 Jan 2005Disposed Of
Kapila Hingorani Vs State of Bihar
Supreme Court Of India · AIR 2005 SC 980 : (2005) 104 FLR 869 : (2005) 1 JT 440 : (2005) 2 LLJ 232 : (2005) 2 SCC 262 : (2005) SCC(L&S) 206 : (2005) 1 SCR 456 : (2005) 2 SLJ 417 : (2005) 2 UPLBEC 1490
Constitution of India, 1950 — Article 21Electricity (Supply) Act, 1948 — Section 79States Reorganisation Act, 1956 — Section 65
Supreme Court12 Jan 2005Allowed
Prakash Kumar @ Prakash Bhutto Vs State of Gujarat
Supreme Court Of India · (2005) 1 ACR 726 : (2005) 1 ALD(Cri) 594 : (2005) 1 ALT(Cri) 107 : (2005) CriLJ 929 : (2005) 11 JT 209 : (2005) 2 SCC 409 : (2005) 1 SCR 408 : (2005) 1 UJ 446
Arms Act, 1959 — Section 25Constitution of India, 1950 — Article 14, 21Criminal Procedure Code, 1973 (CrPC) — Section 209