COURT ARCHIVE

Supreme Court Of India judgments

59,847 judgments · page 1,363 of 2,993

Supreme Court09 Dec 2004Disposed Of

Hindustan Petroleum Corporation Ltd. and Others Vs Sarvesh Berry

Supreme Court Of India · (2004) AIRSCW 7290 : (2005) 104 FLR 305 : (2006) 2 JCR 341 : (2004) 10 JT 392 : (2005) 1 LLJ 588 : (2004) 10 SCALE 340 : (2005) 10 SCC 471 : (2005) 1 Supreme 388 : (2005) 1 UJ 442 : (2005) 1 UPLBEC 452

Hindustan Petroleum Management Employees (Conduct, Discipline and Appeal) Rules, 1976 — Rule 13(1)Prevention of Corruption Act, 1988 — Section 13(1)

Supreme Court09 Dec 2004Allowed

Narender Singh and Others Vs Jai Bhagwan and Others

Supreme Court Of India · AIR 2005 SC 582 : (2005) AIRSCW 156 : (2005) 1 AWC 7 Supp : (2005) 2 CHN 80 Supp : (2005) 1 CTC 605 : (2004) 10 JT 345 : (2005) 2 LW 21 : (2004) 10 SCALE 335 : (2005) 9 SCC 157 : (2005) 1 Supreme 112

Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 4, 49, 49(2)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 122B

Supreme Court09 Dec 2004Disposed Of

Commissioner, Trade Tax, U.P. Vs D.S.M. Group of Industries

Supreme Court Of India · AIR 2005 SC 271 : (2004) AIRSCW 6771 : (2004) 10 JT 429 : (2004) 10 SCALE 296 : (2005) 1 SCC 657 : (2005) 139 STC 269 : (2005) 2 Supreme 37

Uttar Pradesh Trade Tax Act, 1948 — Section 25, 4A, 4A(6)(5), 8(1), 8AUttar Pradesh Trade Tax Rules, 1948 — Rule 6, 6A

Supreme Court08 Dec 2004Allowed

Thangaiya Vs State of Tamil Nadu

Supreme Court Of India · (2005) 1 ACR 171 : (2005) AIRSCW 76 : (2005) CriLJ 684 : (2004) 10 JT 421 : (2004) 10 SCALE 319 : (2005) 9 SCC 650 : (2005) 1 Supreme 867

Penal Code, 1860 (IPC) — Section 299, 300, 302, 304, 307

Supreme Court08 Dec 2004Dismissed

Hari Badan Rai and Others Vs State of Bihar

Supreme Court Of India · (2005) 1 ACR 2 : AIR 2005 SC 247 : (2004) AIRSCW 6794 : (2005) 4 ALT 23 : (2005) 2 ALT(Cri) 27 : (2004) 3 BLJR 2284 : (2004) 5 CTC 787 : (2005) 1 JCR 13 : (2004) 10 SCALE 281 : (2005) 9 SCC 590 : (2004) 8 Supreme 712

Penal Code, 1860 (IPC) — Section 201, 302, 34

Supreme Court08 Dec 2004Allowed

Central Bureau of Investigation Vs Akhilesh Singh

Supreme Court Of India · (2005) 1 ACR 4 : AIR 2005 SC 268 : (2004) AIRSCW 6791 : (2005) 1 ALD 395 : (2005) 1 ALD(Cri) 395 : (2005) 1 ALT 38 : (2005) 1 ALT(Cri) 231 : (2004) 3 BLJR 2337 : (2004) 5 CTC 784 : (2005) 1 LW(Cri) 254 : (2005) 1 OLR 354 : (2004) 10 SCALE 284 : (2005) 1 S

Criminal Procedure Code, 1973 (CrPC) — Section 482Evidence Act, 1872 — Section 10Penal Code, 1860 (IPC) — Section 109, 120B, 302

Supreme Court08 Dec 2004Allowed

Commissioner of Central Excise, Calcutta Vs Emkay Investments (P) Ltd. and Another

Supreme Court Of India · AIR 2005 SC 261 : (2005) 1 CTC 146 : (2004) 97 ECC 537 : (2004) 174 ELT 298 : (2004) 10 JT 377 : (2004) 10 SCALE 269 : (2005) 1 SCC 526

Central Excise Rules, 1944 — Rule 173B, 173C, 173F, 173G(2), 226Central Excises and Salt Act, 1944 — Section 4

Supreme Court08 Dec 2004Allowed

Ram Shankar Bhattacharjee Vs Gauhati High Court and Others

Supreme Court Of India · AIR 2005 SC 245 : (2005) 1 ALT 47 : (2005) 1 CTC 73 : (2009) 104 FLR 309 : (2005) 2 GLT 2 : (2005) 1 JCR 151 : (2005) 11 JT 98 : (2004) 10 SCALE 288 : (2005) 9 SCC 702 : (2005) SCC(L&S) 726

Supreme Court08 Dec 2004Dismissed

Commr. of C. Ex., Hyderabad Vs Associated Cement Companies Ltd.

Supreme Court Of India · (2005) 180 ELT 3

Finance Act, 2000 — Section 112, 112(1)

Supreme Court07 Dec 2004Allowed

Collector of Customs, Bangalore and Another Vs Maestro Motors Ltd. and Another

Supreme Court Of India · (2004) AIRSCW 7439 : (2004) 97 ECC 633 : (2004) 117 ECR 909 : (2004) 174 ELT 289 : (2005) 11 JT 289 : (2004) 10 SCALE 578 : (2004) 10 SCALE 253 : (2005) 9 SCC 412 : (2005) 4 Supreme 604

Customs Act, 1962 — Section 25Customs Tariff Act, 1975 — Section 3Interpretative Rules — Rule 2

Supreme Court07 Dec 2004Dismissed

Commissioner of Central Excise, Nagpur Vs Vicco Laboratories

Supreme Court Of India · (2005) 179 ELT 17 : (2005) 4 SCC 17

Supreme Court06 Dec 2004Allowed

Israr Vs State of U.P.

Supreme Court Of India · (2005) 1 ACR 157 : AIR 2005 SC 249 : (2004) AIRSCW 6916 : (2005) 1 ALD(Cri) 388 : (2004) 10 JT 526 : (2004) 10 SCALE 237 : (2005) 9 SCC 616 : (2004) 8 Supreme 718

Arms Act, 1959 — Section 25Penal Code, 1860 (IPC) — Section 299, 302, 307, 324

Supreme Court06 Dec 2004Allowed

Thayarammal (Dead) by Lr. Vs Kanakammal and Others

Supreme Court Of India · (2005) 11 JT 277 : (2004) 10 SCALE 221 : (2004) 10 SCALE 22 : (2005) 1 SCC 457

Official Trustees Act, 1913 — Section 10Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 23, 24, 3, 6(17), 6(5)

Supreme Court06 Dec 2004Allowed

Harinarayan G. Bajaj Vs Rajesh Meghani and Another

Supreme Court Of India · (2004) 3 ARBLR 539 : (2005) 123 CompCas 21 : (2005) 3 CompLJ 1 : (2004) 10 JT 209 : (2004) 10 SCALE 212 : (2005) 10 SCC 660 : (2004) 56 SCL 653 : (2005) 1 UPLBEC 995

Arbitration and Conciliation Act, 1996 — Section 2, 34National Stock Exchange Rules — Rule 11, 1C, 2, 33Provincial Insolvency Act, 1920 — Section 28(2), 29, 59

Supreme Court06 Dec 2004Dismissed

Ballav Narain Vs State of Bihar

Supreme Court Of India · (2004) 13 SCC 87

Supreme Court06 Dec 2004Dismissed

Tithi Garg (Minor) Vs National Insurance Company Ltd. and Another

Supreme Court Of India · (2004) 12 SC CK 0029

Supreme Court06 Dec 2004Allowed

Sunita Devi Vs State of Bihar and Another

Supreme Court Of India · (2005) 1 ACR 20 : AIR 2005 SC 498 : (2004) AIRSCW 7116 : (2005) 1 ALD(Cri) 314 : (2005) 1 BLJR 40 : (2005) 1 CGLJ 257 : (2004) 115 DLT 517 : (2005) 2 GLR 1096 : (2005) 1 JCR 7 : (2004) 10 JT 491 : (2005) 1 KLT 748 : (2005) 2 MhLj 534 : (2005) MPLJ 406 : (

Criminal Procedure Code, 1973 (CrPC) — Section 154, 164, 173(5), 173(6), 200Penal Code, 1860 (IPC) — Section 323, 341, 376, 384, 511

Supreme Court06 Dec 2004Dismissed

Janki Vashdeo Bhojwani and Another Vs Indusind Bank Ltd. and Others

Supreme Court Of India · AIR 2005 SC 439 : (2004) AIRSCW 7064 : (2005) 3 ALD 43 : (2004) 5 ALLMR 396 : (2005) 2 ALT 57 : (2005) 1 AWC 138 Supp : (2005) 3 BomCR 846 : (2005) 1 CHN 175 Supp : (2005) 123 CompCas 154 : (2005) 3 CTC 128 : (2005) 3 JCR 175 : (2004) 10 JT 264 : (2005) 2

Civil Procedure Code, 1908 (CPC) — Order 3 Rule 1, Order 3 Rule 2, 138

Supreme Court03 Dec 2004Dismissed

State of U.P. and Others Vs Gulab Shankar Srivastava

Supreme Court Of India · (2005) 1 AWC 44 Supp : (2005) 104 FLR 203 : (2005) 11 JT 201 : (2005) 1 LLJ 692 : (2004) 10 SCALE 198 : (2005) 9 SCC 682 : (2005) SCC(L&S) 722 : (2005) 1 UPLBEC 925

Constitution of India, 1950 — Article 136, 226Uttar Pradesh Civil Services Regulations — Regulation 351A

Supreme Court03 Dec 2004Dismissed

State of West Bengal Vs Ashish Kumar Roy and Others

Supreme Court Of India · AIR 2005 SC 254 : (2004) AIRSCW 6905 : (2005) 1 CHN 109 Supp : (2004) 10 JT 217 : (2004) 10 SCALE 202 : (2005) 10 SCC 110 : (2005) 4 Supreme 554

Constitution of India, 1950 — Article 136, 141, 226, 227, 31AWest Bengal Estates Acquisition Act, 1953 — Section 36West Bengal Land Reforms and Tenancy Tribunal Act, 1997 — Section 11, 2, 28, 4, 5