|
1
|
2010(2) eILR(PAT) SC 109
|
SPECIAL LEAVE PETITION (CIVIL)-104/2010
|
M/S. HINDUSTAN PETROLEUM CORPN. LTD. & ORS. vs M/S. SUPER HIGHWAY SERVICES & ANR.
|
U.U. Lalit, Sanjay Kapur, Rajiv Kapur
|
Ramesh P. Bhatt, Ravi Bhushan, Mohit Kumar Shah
|
Constitution of India
|
Article 136
|
Mr. Justice Altamas Kabir
, Mr. Justice Cyriac Joseph
|
English
|
Hindi
|
|
2
|
|
SPECIAL LEAVE PETITION (CIVIL)-1258/2013
|
T.P. VISHNU KUMAR vs CANARA BANK P.N. ROAD, TIRUPPUR & ORS.
|
--
|
--
|
Constitution of India
|
226
|
Mr. Justice K.S. Radhakrishnan
, Mr. Justice Dipak Misra
|
English
|
Hindi
|
|
3
|
|
SPECIAL LEAVE PETITION (CIVIL)-2492/2021
|
K. P. NATARAJAN & ANR. vs MUTHALAMMAL & ORS
|
S. Nagamuthu; M. P. Parthiban
|
M. A. Chinnasamy; C. Rubavathi; M. Veeraragavan; Ch. Leela Sarveswar; V. Senthil Kumar; P. Rajaram
|
Code of Civil Procedure, 1908
|
Rule3
|
Justice Smt. Indira Banerjee
, Mr. Justice V. Ramasubramanian
|
English
|
Hindi
|
|
4
|
1997(2) eILR(PAT) SC 27
|
SPECIAL LEAVE PETITION (CIVIL)-2622/1997
|
NIRMALA JAGDISHCHANDRA KABRA vs THE TRANSPORT COMMISSIONER AND ORS.
|
Arun Jaitley and S.C. Patel
|
Not Available
|
Motor Vehicle Act
|
207
|
Mr. Justice K Ramaswamy
, Mr. Justice S. Saghir Ahmad
|
English
|
Hindi
|
|
5
|
|
SPECIAL LEAVE PETITION (CIVIL)-5052/2009
|
R.B. RAMLINGAM vs R.B. BHUVANESWARI
|
S. Gurukrishna Kumar, S.R. Setia
|
Shyam Diwan
|
Constitution of India
|
Article 136
|
Mr. Justice S.H Kapadia
, Mr. Justice H. L. Dattu
|
English
|
Hindi
|
|
6
|
1997(4) eILR(PAT) SC 95
|
SPECIAL LEAVE PETITION (CIVIL)-5613/1997
|
L.N. VENKATESAN vs THE STATE OF TAMIL NADU AND ORS.
|
K.B.S. Rajan
|
|
LAND ACQUISITION ACT
|
Nil
|
Mr. Justice K Ramaswamy
, Mr. Justice G. B. Pattanaik
|
English
|
Hindi
|
|
7
|
1979(9) eILR(PAT) SC 1
|
SPECIAL LEAVE PETITION (CIVIL)-6056/1979
|
MUNDRIKA PRASAD SINHA vs STATE OF BIHAR
|
P. Govindan Nair and S. K. Sinha
|
L. N. Sinha, Attorney General, U. P. Singh and R. B . Mahton
|
Constitution of India
|
Article 136
|
Mr. Justice V.R. Krishna Iyer
, Mr. Justice P. N Singhal
|
English
|
Hindi
|
|
8
|
2004(4) eILR(PAT) SC 1
|
SPECIAL LEAVE PETITION (CIVIL)-8071/2002
|
TIRUPATI BALAJI DEVELOPERS PVT. LTD. AND ORS. vs STA TE OF BIHAR AND ORS.
|
P.S. Mishra, Tathagat H. Vardhan, Amitabh C. Mishra, Dhruv Kumar Jha and C.D. Singh
|
Sunil Roy, Manish Mohan, B.M. Prasad, Mrs.Anita Mohan and Ugra Shankar Pd
|
Constitution of India
|
226
|
Mr. Justice R.C. Lahoti
, Mr. Justice Ashok Bhan
|
English
|
Hindi
|
|
9
|
2024(7) eILR(PAT) SC 1
|
SPECIAL LEAVE PETITION (CIVIL)-9656/2023
|
BIHAR STAFF SELECTION COMMISSION & ANR. vs HIMAL KUMARI & ANR. ETC.
|
ARUN K. SINHA
|
RACHITTA RAI, NAMIT SAXENA
|
Constitution of India
|
Article 309
|
Mr. Justice Vikram Nath
, Mr. Justice Prasanna Bhalachandra Varale
|
English
|
Hindi
|
|
10
|
1988(5) eILR(PAT) SC 1
|
SPECIAL LEAVE PETITION (CIVIL)-15667/1987
|
BURMAH SHELL OIL DISTRIBUTING NOW KNOWN AS BHARAT PETROLEUM CORPORATION LTD. vs KHAJA MIDHAT NOOR AND OTHERS
|
G.L. Sanghi, S.K. Mehta, M.K. Dua, S.M. Sarin and Aman Vachher
|
Salman Khurshid, Irshad Ahmad, V.D. Phadke and L.R. Singh
|
Transfer of Property Act,1882
|
106
|
Mr Justice Sabyasachi Mukharji
, Mr Justice S.Ranganathan
|
English
|
Hindi
|
|
11
|
|
SPECIAL LEAVE PETITION (CIVIL)-18662/2013
|
M/S PRP EXPORTS & ETC. vs THE CHIEF SECRETARY, GOVERNMENT OF TAMIL NADU & ORS.
|
Harish Salve, Mukul Rohatgi
|
G. Pugalendhi, GP, Sheelam
|
Mines and Minerals(Regulation and Development)Act, 1957
|
4(1)
|
Mr. Justice K.S. Radhakrishnan
, Mr. Justice A.K. Sikri
|
English
|
Hindi
|
|
12
|
2013(7) eILR(PAT) SC 460
|
SPECIAL LEAVE PETITION (CIVIL)-26824/2012
|
YASHWANT SINGH & ORS. vs STATE OF BIHAR & ORS.
|
|
|
Bihar Elementary Teachers Appointment Rules, 2003
|
Nil
|
Mr. Justice Altamas Kabir
, Mr. Justice Anil R. Dave
, Mr. Justice Vikramajit Sen
|
English
|
Hindi
|
|
13
|
2023(1) eILR(PAT) SC 1
|
SPECIAL LEAVE PETITION (CRIMINAL)-834/2023
|
BIMLA TIWARI vs STATE OF BIHAR AND ORS.
|
Shaurya Sahay
|
Not Available
|
INDIAN PENAL CODE
|
406
|
Mr. Justice Dinesh Maheshwari
, Mr. Justice Hrishikesh Roy
|
English
|
Hindi
|
|
14
|
1977(10) eILR(PAT) SC 1
|
SPECIAL LEAVE PETITION (CRIMINAL)-863/1977
|
BALWANT SINGH & ORS. vs STATE OF BIHAR
|
S. K. Sinha
|
Not Available
|
Criminal Procedure Code (Act II of 1974)
|
321
|
Mr. Justice V.R. Krishna Iyer
, Mr. Justice Jaswant Singh
, Mr. Justice D. A. Desai
|
English
|
Hindi
|
|
15
|
1994(9) eILR(PAT) SC 1
|
SPECIAL LEAVE PETITION (CRIMINAL)-1834/1994
|
SANJAY DUTT vs THE STATE THROUGH C.B.I. BOMBAY
|
KAPIL SIBAL, C.B. WADHWA, A.K. SAHU, MANMOHAN, RASHMI KATHAPALIA AND LATA KRISHNAMURTI
|
K.T.S. TULSI, N. NATARAJAN, V.K. AGARWAL, P. PARMESWARAN AND KRISHNA MAHAJAN
|
Terrorist and Disruptive Activities(Prevention)Act, 1987
|
5(2)
|
Mr. Justice A. M. Ahmadi
, Mr. Justice J. S Verma
, Mr. Justice P. B. Sawant
, Mr. Justice B. P Jeevan Reddy
, Mr. Justice N. P. Singh
|
English
|
Hindi
|
|
16
|
2010(9) eILR(PAT) SC 1
|
SPECIAL LEAVE PETITION (CRIMINAL)-5123/2009
|
UMA SHANKAR SINGH vs STATE OF BIHAR AND ANR.
|
ALOK KUMAR
|
GOPAL SINGH MD. SHAHID ANWAR
|
Code of Criminal Procedure, 1973
|
190(1)(b)
|
Mr. Justice Altamas Kabir
, Mr. Justice A.K.Patnaik
|
English
|
Hindi
|
|
17
|
2012(10) eILR(PAT) SC 1
|
SPECIAL LEAVE PETITION (CRIMINAL)-8907/2009
|
ANUP SARMAH vs BHOLA NATH SHARMA AND ORS.
|
Gopal Singh, Rituraj Biswas, Sujaya Bardhan
|
Naresh Kaushik, Sanjeev Kumar Bhardwaj, Vivya Nagpal Lalita Kaushik
|
INDIAN PENAL CODE
|
395
|
Mr. Justice Dr B. S. Chauhan
, Mr. Justice Fakkir Mohamed Ibrahim Kalifulla
|
English
|
Hindi
|
|
18
|
2014(1) eILR(PAT) SC 53
|
SPECIAL LEAVE PETITION (CRIMINAL)-9967/2011
|
SANJAY KUMAR vs THE STATE OF BIHAR & ANR.
|
Manu Shanker Mishra
|
Gopal Singh, Chandan Kumar
|
INDIAN PENAL CODE
|
420
|
Mr. Justice Dr B. S. Chauhan
, Mr. Justice J. Chelameswar
, Mr. Justice M.Y.Eqbal
|
English
|
Hindi
|
|
19
|
2024(1) eILR(PAT) SC 36
|
CIVIL APPEAL-1/2024
|
Vashist Narayan Kumar vs The State of Bihar & Ors.
|
Shivam Singh, Ms. Shaswati Parhi, Gopal Singh
|
Azmat Hayat Amanullah, Tirupati Gaurav Shahi
|
Constitution of India
|
Article 142
|
Mr. Justice J.K. Maheswari
, Mr. Justice K.V. Viswanathan
|
English
|
Hindi
|
|
20
|
1997(5) eILR(PAT) SC 1
|
CIVIL APPEAL-9/1986
|
THE COMMISSIONER OF INCOME-TAX BOMBAY ETC. vs M/S PODAR CEMENT PVT. LTD. ETC.
|
K.N. Shukla, R. Sathish, K.N. Nagpal and Mr. B. Krishna Prasad
|
Harish N. Salve, G.C. Sharma, Sanjeev Puri, N. Ganpathy, Vinay Yaish, Santosh K. Agarwal, B.S. Ahuja and A. Subba Rao
|
Income tax Act (1961)
|
22
|
Mr. Justice K. S. Paripoornan
, Mr. Justice K. Venkataswami
, Mr. Justice B. N Kirpal
|
English
|
Hindi
|
|
21
|
|
CIVIL APPEAL-9/2014
|
SALEM MUNICIPALITY vs P. KUMAR & ORS.
|
R. Venkataramani, Rakesh Dwivedi, Gurukrishna Kumar, Rajiv Dutta, V. Giri
|
Vinodh Kanna B., A. Sriram, Siddartha Iyer, Yashraj Bundela, Praveen Vignesh, Ms. Purbitra Mitra, K.V. Vijayakumar, G. Sivabalamurugan, Vasantha Kumar, R. Chandrachud, R. Ayyam Perumal, Ms. C. Rubavathi
|
Tamilnadu Estate (Abolition & Conversion into Ryotwari) Act, 1948
|
3
|
Mr. Justice Arun Mishra
, Mr. Justice Vineet Saran
|
English
|
Hindi
|
|
22
|
2008(1) eILR(PAT) SC 11
|
CIVIL APPEAL-10/2008
|
ATUL SINGH & ORS. vs SUNIL KUMAR SINGH & ORS.
|
Ranjit Kumar, Binu Tamta and Kamal Gupta
|
S.B. Sanyal, Devashish Bharuka, Abhishek Sinha and Dr. Sushil Balwada
|
Arbitration Conciliation Act, 1996
|
7
|
Mr. Justice G. P. Mathur
, Mr Justice Aftab Alam
|
English
|
Hindi
|
|
23
|
1980(5) eILR(PAT) SC 245
|
CIVIL APPEAL-14/1979
|
TUMATI VENKAISH ETC ETC vs STATE OF ANDHRA PRADESH
|
F.S. NARIMA, K. KRISHNA RAO AND K. RAJENDRA CHOUDHARY
|
K.K. VENUGOPAL, RAM CHANDRA REDDY AND B. PARTHASARTHY
|
Constitution of India
|
Article 252(1)
|
The Chief Justice of India
, Mr. Justice P. N Bhagwati
, Mr. Justice V.R. Krishna Iyer
, Mr. Justice V. D Tulzapurkar
, Mr. Justice A.P. Sen
|
English
|
Hindi
|
|
24
|
2011(1) eILR(PAT) SC 1
|
CIVIL APPEAL-14/2011
|
SECRETARY/GENERAL MANAGER CHENNAI CENTRAL COOPERATIVE BANK LTD. & ANR. vs S. KAMALAVENI SUNDARAM
|
K.V. Viswanathan, Mary Mitzy, G.S. Chauhan, Shiv Prakash Pandey
|
S. Aravindh, V. Balachandran
|
Code of Civil Procedure, 1908
|
34
|
Mr Justice Aftab Alam
, Mr. Justice R.M. Lodha
|
English
|
Hindi
|
|
25
|
1959(9) eILR(PAT) SC 1
|
CIVIL APPEAL-19/1954
|
Radha Prasad Singh vs Gajadhar Singh and others
|
L.K. Jha, B.K. Sinha
|
G.S. Pathak, B.Sen, B.K. Saran, R.C. Prasad, S.D. Sekhari
|
Constitution of India
|
Article 133(1)(c)
|
The Chief Justice of India
, Mr. Justice M. Hidayatullah
, Mr Justice K.C. Das Gupta
|
English
|
Hindi
|
|
26
|
1958(3) eILR(PAT) SC 1
|
CIVIL APPEAL-19/1956
|
EARNEST JOHN WHITE vs MRS. KATHLEEN OLIVE WHITE AND OTHERS
|
M. C. Setalvad, Attorney-General for India, N. C. Chatterjee and P. K. Chatterjee
|
S. P. Varma
|
Divorce Act, 1869
|
14
|
Mr. Justice Bhagwati
, Mr. Justice J.L. Kapur
, Mr. Justice P.B. Gajendra Gadkar
|
English
|
Hindi
|
|
27
|
1969(10) eILR(PAT) SC 1
|
CIVIL APPEAL-21/1966
|
STATE OF BIHAR vs K. K. MISRA AND ORS.
|
D. Goburdhun
|
M. K. Ramamurthi
|
Code of Criminal Procedure, 1898 (Act 5 of 1898)
|
144(6)
|
Mr. Justice J.C. Shah
, Mr. Justice J. M Shelat
, Mr. Justice C. A Vaidialingam
, Mr. Justice K.S. Hegde
, Mr. Justice A.N. Ray
|
English
|
Hindi
|
|
28
|
|
CIVIL APPEAL-27/1960
|
STATE OF BIHAR vs RAMESHWAR PRATAP NARAIN SINGH AND OTHERS.
|
Lal Narayan Sinha; S. P. Varma
|
D. Goburdhan
|
Bihar Land Reforms Act, 1950 (Bihar 30 of 1950)
|
4
|
Mr. Justice B. P Sinha
, Mr. Justice A.K Sarkar
, Mr Justice K.C. Das Gupta
, Mr. Justice N.Rajagopala Ayyangar
, Mr. Justice J.R Mudholkar
|
English
|
Hindi
|
|
29
|
1997(2) eILR(PAT) SC 1
|
CIVIL APPEAL-27/1985
|
THE STATE OF HARYANA AND ORS. vs RAM KUMAR MANN
|
Jasbir Malik
|
Ms. Urmila Sirur
|
Constitution of India
|
Article 14
|
Mr. Justice K Ramaswamy
, Mr. Justice S. Saghir Ahmad
|
English
|
Hindi
|
|
30
|
|
CIVIL APPEAL-29/1950
|
SUKHDEV SINGH vs MAHARAJA BAHADUR OF GIDHAUR
|
Amarendra Nath Sinha
|
Lal Narain Sinha
|
Nil
|
Nil
|
Mr. Justice Saiyid Fazl Ali
, Mr. Justice Bijan Kumar Mukherjea
, Mr. Justice Chandrasekhara Aiyar
|
English
|
Hindi
|
|
31
|
1967(8) eILR(PAT) SC 1
|
CIVIL APPEAL-29/1966
|
JAGDISH PANDEY vs THE CHANCELLOR UNIVERSITY OF BIHAR AND ANR.
|
B. C. Ghosh and K. K. Sinha
|
S. Mustafi, A. K. Nag and P. K. Chatterjee
|
Bihar State Universities(University of Bihar, Bhagalpur and Ranchi)(Amendment) Act 13 of 1962
|
4
|
Mr. Justice K. N Wanchoo
, Mr. Justice R. S Bachawat
, Mr. Justice v.Ramaswami
, Mr. Justice G. K Mitter
, Mr. Justice K.S. Hegde
|
English
|
Hindi
|
|
32
|
1994(12) eILR(PAT) SC 1
|
CIVIL APPEAL-31/1994
|
SH. SUBASH CHANDRA VERMA AND ORS. ETC. vs THE STATE OF BIHAR AND ORS. ETC.
|
Gopal Subramaniam, and M.L. Verma
|
Anip Sachthey and B.B. Singh
|
Service Law
|
Article 136
|
The Chief Justice of India
, Mr. Justice S. Mohan
|
English
|
Hindi
|
|
33
|
|
CIVIL APPEAL-34/1992
|
RANBIR YADAV vs STATE OF BIHAR
|
Ram Jethmalani, Ms. Lata Krishnamurti and Babhash Kumar Yadav
|
M.L. Agrawal, S.K. Patri and B.B. Singh
|
Constitution of India
|
Article 136
|
Mr. Justice Dr. A.S. Anand
, Mr. Justice M. K Mukherjee
|
English
|
Hindi
|
|
34
|
2010(8) eILR(PAT) SC 5
|
CIVIL APPEAL-36/2004
|
N. NATESAM PILLAI vs SPL. TAHSILDAR, LAND ACQUISITION, TIRUCHY
|
K.K. Mani, Ankit Swarup, K. Lakshminarayan
|
Promila, T.S. Kumaran, V.G. Pragasam
|
LAND ACQUISITION ACT
|
18
|
Mr. Justice Dr. Mukundakam Sharma
, Mr. Justice Anil R. Dave
|
English
|
Hindi
|
|
35
|
|
CIVIL APPEAL-39/1955
|
BASHIRUDDIN ASHRAF vs THE STATE OF BIHAR
|
Murtaza Fazl Ali, and R. C. Prasad
|
S. P. Varma
|
WAQF ACT
|
8
|
Mr. Justice S.R. Das
, Mr. Justice S. J. Imam
, Mr Justice S.K Das
, Mr. Justice Govinda Menon
, Mr. Justice A.K Sarkar
|
English
|
Hindi
|
|
36
|
1997(4) eILR(PAT) SC 155
|
CIVIL APPEAL-44/1990
|
UNION OF INDIA AND ANR. vs T. SUNDARARAMAN AND ORS.
|
P.P. Malhotra; S. Vasim; A qadri ; C.V. Subba Rao
|
Chandan Ramamurthi
|
Nil
|
Nil
|
Mr. Justice Sujata V Manohar
, Mr. Justice V. N Khare
|
English
|
Hindi
|
|
37
|
1973(12) eILR(PAT) SC 377
|
CIVIL APPEAL-50/1968
|
Raval and Co. vs K.C. Ramachandran and Ors
|
K.S. Ramamurthy and S. Gopalakrishnan,
|
S. V. Gupte and A.S. Nambiar,
|
Tamil Nadu Buildings (Lease and Rent Control) Act , 1960
|
4(1)
|
The Chief Justice of India
, Mr. Justice H.R. Khanna
, Mr. Justice Kuttyil Kurien Mathew
, Mr. Justice A. Alagiriswami
, Mr. Justice P. N Bhagwati
|
English
|
Hindi
|
|
38
|
1950(3) eILR(PAT) SC 1
|
CIVIL APPEAL-51/1949
|
BHAWANIPORE BANKING CORPORATION, LTD. vs GOURI SHANKAR SHARMA
|
Manohar Lal, (H. K. Mitter with him)
|
B. C. Mitter
|
Limitation Act
|
Article 182
|
The Chief Justice of India
, Mr. Justice Patanjali Sastri
, Mr. Justice Saiyid Fazl Ali
, Mr. Justice Mehr Chand Mahajan
, Mr. Justice Bijan Kumar Mukherjea
, Mr. Justice Sudhi Ranjan Das
|
English
|
Hindi
|
|
39
|
1971(1) eILR(PAT) SC 1
|
CIVIL APPEAL-52/1968
|
UNION OF INDIA vs JYOTI PRAKASH MITTER
|
Jagadish Swarup, Solicitor-General, Ram Panjwani and S. P. Nayar
|
JYOTI PRAKASH MITTER
|
Constitution of India
|
Article 132(1)
|
The Chief Justice of India
, Mr. Justice S.M.Sikri
, Mr. Justice V. Bhargava
, Mr. Justice K.S. Hegde
, Mr. Justice A.N Grover
, Mr. Justice I. D. Dua
|
English
|
Hindi
|
|
40
|
|
CIVIL APPEAL-53/1951
|
SIDHESHWAR MUKHERJEE vs BHUBNESHWAR PRASAD NARAIN SINGH AND OTHERS
|
C. K. Daphtary,Rameshwar Nath
|
Ratan Lal Chawla, K. N. Aggarwal
|
Constitution of India
|
Article 133
|
Mr. Justice Mehr Chand Mahajan
, Mr. Justice Mukherjea
, Mr. Justice Jagannadhadas
|
English
|
Hindi
|
|
41
|
|
CIVIL APPEAL-54/2005
|
G.M. INDIAN BANK vs R. RANI & ANR
|
_
|
_
|
Constitution of India
|
Article 366
|
Mr. Justice B. N. Agrawal
, Mr. Justice P. P. Naolekar
|
English
|
Hindi
|
|
42
|
|
CIVIL APPEAL-54/2026
|
Abhay Kumar Patel & Ors. vs State of Bihar & Ors.
|
Vijay Kumar, Ms. Kaveeta Wadia, Sr. Advs., Manoj Kumar Srivastava, Vivek Jain, Manoj Kashyap, Shashank Tripathi, Ms. Chhavi Jain.
|
Anshul Narayan, Abhindra Maheshwari, Prem Prakash, Navin Prakash, Smarhar Singh, Ms. Shweta Kumari, Pankaj Prakash, Dhananjaya Kumar Tyagi, Mohd Asim, Manoj Kumar, Jai Krishna Singh.
|
Constitution of India
|
Article 309
|
Mr. Justice J.K. Maheswari
|
English
|
Hindi
|
|
43
|
1950(11) eILR(PAT) SC 1
|
CIVIL APPEAL-61/1950
|
SETH PREMCHAND SATRAMDAS vs THE STATE OF BIHAR.
|
H. P. Sinha
|
S. K. Mitra
|
Bihar Sales Tax Rules
|
Nil
|
Mr. Justice Saiyid Fazl Ali
, Mr. Justice Mukherjea
, Mr. Justice Chandrasekhara Aiyar
|
English
|
Hindi
|
|
44
|
|
CIVIL APPEAL-62/1953
|
MOTIPUR ZAMINDARI CO. LTD. vs THE STATE OF BIHAR AND ANOTHER.
|
P. R. Das
|
M. C. Setalvad
|
Bihar Land Reforms Act, 1950 (Bihar 30 of 1950)
|
2(o)
|
The Chief Justice of India
, Mr. Justice Mukherjea
, Mr. Justice S.R. Das
, Mr. Justice Ghulam Hasan
, Mr. Justice Bhagwati
|
English
|
Hindi
|
|
45
|
1963(1) eILR(PAT) SC 1
|
CIVIL APPEAL-73/1961
|
RAM BILAS SINGH AND ORS. vs THE STATE OF BIHAR
|
Jai Gopal Sethi, C.L. Sareen and R. L. Kohli
|
S. P. Varma and R. N. Sachthey
|
INDIAN PENAL CODE
|
149
|
Mr. Justice S. J. Imam
, Mr. Justice Justice K.Subba Rao
, Mr. Justice N.Rajagopala Ayyangar
|
English
|
Hindi
|
|
46
|
|
CIVIL APPEAL-75/1950
|
THAKUR RUDRESWARI PRASAD SINHA vs SRIMATI RANI PROBHABHATI AND OTHERS
|
N. C. Chatterjee
|
B.C. De
|
CODE OF CIVIL PROCEDURE
|
47
|
Mr. Justice Patanjali Sastri
, Mr. Justice Mukherjea
, Mr. Justice S.R. Das
, Mr. Justice Vivian Bose
|
English
|
Hindi
|
|
47
|
1970(10) eILR(PAT) SC 16
|
CIVIL APPEAL-77/1970
|
MADHU LIMAYE vs SUB-DIVISIONAL MAGISTRATE, MONGHYR & ORS.
|
Rajendra Chaudhuri and Pratap Singh
|
C. K. Daphtary, L. M. Singhvi and O. P. Rana
|
CODE OF CRIMINAL PROCEDURE
|
144
|
Mr. Justice M. Hidayatullah
, Mr. Justice J. M Shelat
, Mr. Justice V. Bhargava
, Mr. Justice G. K Mitter
, Mr. Justice C.A. Vaidialingam
, Mr. Justice A.N. Ray
, Mr. Justice I. D. Dua
|
English
|
Hindi
|
|
48
|
|
CIVIL APPEAL-78/1950
|
BISHUNDEO NARAIN AND ANOTHER vs SEOGENI RAI AND JAGERNATH
|
H. J. Umrigar
|
S. P. Sinha
|
CODE OF CIVIL PROCEDURE
|
Order 32 Rule 7
|
The Chief Justice of India
, Mr. Justice Patanjali Sastri
, Mr. Justice Mehr Chand Mahajan
, Mr. Justice S.R. Das
, Mr. Justice Vivian Bose
|
English
|
Hindi
|
|
49
|
1950(5) eILR(PAT) SC 81
|
CIVIL APPEAL-83/1950
|
BHAGWATI PRASAD SAH AND OTHERS vs DULHIN RAMESHWARI KUER AND ANOTHER
|
Bakshi Tek Chand
|
Gopinath Kunzru
|
Evidence Act,1872
|
32
|
Mr. Justice Saiyid Fazl Ali
, Mr. Justice Mukherjea
, Mr. Justice Chandrasekhara Aiyar
|
English
|
Hindi
|
|
50
|
1959(9) eILR(PAT) SC 40
|
CIVIL APPEAL-87/1958
|
THE ASSOCIATED CEMENT COMPANIES LIMITED, CHAJIBASSA CEMENT WORKS, JHINKPANI vs THEIR WORKMEN
|
R. J. Kolah, S. N. Andley and Rameshwar Nath
|
B. C. Ghose and P. K. Chatterjee
|
Industrial Disputes Act(XIV of 1947)
|
2
|
Mr. Justice S.R. Das
, Mr. Justice S. K Das
, Mr. Justice M. Hidayatullah
|
English
|
Hindi
|
|
51
|
|
CIVIL APPEAL-98/1959
|
THE CHIEF INSPECTOR OF MINES AND ANOTHER vs LALA KARAM CHAND THAP AR ETC.
|
N. S. Bindra and R. H. Dhebar
|
G. S. Pathak, S. O. Banerjee and P. K. Chatterjee,
|
Mines Act
|
27
|
Mr. Justice B. P Sinha
, Mr Justice S.K Das
, Mr Justice K.C. Das Gupta
, Mr. Justice N.Rajagopala Ayyangar
, Mr. Justice J.R Mudholkar
|
English
|
Hindi
|
|
52
|
|
CIVIL APPEAL-104/1950
|
GUR NARAIN DAS AND ANOTHER vs GUR TAHAL DAS AND OTHERS
|
Gurbachan Singh, Manohar Lal Sachdev
|
S. B. Jathar
|
Constitution of India
|
Article 133
|
Mr. Justice Saiyid Fazl Ali
, Mr. Justice Vivian Bose
|
English
|
Hindi
|
|
53
|
|
CIVIL APPEAL-104/1959
|
RAM SARAN LALL AND OTHERS vs MST. DOMINI KUER AND OTHERS
|
M. C. Setalvad, and R. C. Prasad
|
S. P. Varma
|
Indian Registration Act 1908
|
47
|
Mr. Justice B. P Sinha
, Mr. Justice A.K Sarkar
, Mr Justice K.C. Das Gupta
, Mr. Justice N.Rajagopala Ayyangar
, Mr. Justice J.R Mudholkar
|
English
|
Hindi
|
|
54
|
1976(8) eILR(PAT) SC 1
|
CIVIL APPEAL-104/1970
|
DAMODAR VALLEY CORPORATIO vs STATE OF BIHAR & ORS.
|
L. M. Singhvi, U. P. Singh and S. N. Jha
|
Sarjoo Prasad and U. S. Prasad
|
Bihar Electricity Duty Act, 1948
|
3(2)(v)
|
Mr. Justice H.R. Khanna
, Mr. Justice N.L. UNTWALIA
, Mr. Justice Jaswant Singh
|
English
|
Hindi
|
|
55
|
1999(5) eILR(PAT) SC 1
|
CIVIL APPEAL-107/1992
|
RAM JANKIJEE DEITIES AND ORS. vs STATE OF BIHAR AND ORS.
|
D. Goburdhan
|
B.B. Singh
|
Constitution of India
|
Article 32
|
Mr. Justice M. Jagannadha Rao
, Mr. Justice Umesh C. Banerjee
|
English
|
Hindi
|
|
56
|
1967(11) eILR(PAT) SC 1
|
CIVIL APPEAL-109/1967
|
MOHD. Y AQUB, ETC. vs THE STATE OF JAMMU & KASHMIR
|
M. K. Ramamurthi
|
C. K. Daphtary, R. H. Dhebar and S. P. Nayar
|
Constitution of India
|
13(2)
|
The Chief Justice of India
, Mr. Justice M. Hidayatullah
, Mr. Justice J.C. Shah
, Mr. Justice R. S Bachawat
, Mr. Justice V. Ramaswami
, Mr. Justice G. K Mitter
, Mr. Justice K.S. Hegde
|
English
|
Hindi
|
|
57
|
1968(3) eILR(PAT) SC 1
|
CIVIL APPEAL-109/1967
|
S. N. BOSE vs STATE OF BIHAR
|
Debobrata Mookherjee and P. K. Ghosh
|
B. P. Jha
|
Prevention of Corruption Act(II of 1947)
|
4(1)
|
Mr. Justice G. K Mitter
, Mr. Justice K.S. Hegde
|
English
|
Hindi
|
|
58
|
|
CIVIL APPEAL-114/1950
|
RAM KUMAR DAS vs JAGADISH CHANDRA DEB DHABAL DEB
|
M.C.Setalvad
|
B.C.De
|
Transfer of Property Act (Act IV of 1882)
|
106
|
The Chief Justice of India
, Mr. Justice Mukherjea
, Mr. Justice Das
, Mr. Justice Vivian Bose
|
English
|
Hindi
|
|
59
|
1958(2) eILR(PAT) SC 1
|
CIVIL APPEAL-118/1956
|
SHREEMATI KASHI BAI vs SUDHA RANI GROSE AND OTHERS
|
M. C. Setalvad, Attorney-General for India, Kshitindra Nath Bhattacharya
|
N. C. Chatterjee, S. C; Bannerjee and P. R. Chatterjee
|
Nil
|
Nil
|
Mr. Justice Bhagwat
, Mr. Justice J.L. Kapur
, Mr. Justice P.B. Gajendra Gadkar
|
English
|
Hindi
|
|
60
|
1999(4) eILR(PAT) SC 14
|
CIVIL APPEAL-122/1986
|
BELAPUR SUGAR AND ALLIED INDUSTRIES LTD. vs COLLECTOR OF CENTRAL EXCISE, AURANGABAD
|
Dushyant Dave, Shri Narain and Sandeep Narain
|
Anoop Chaudhary, Hemant Sharma and P. Parmeswaran
|
Central Excise Rules
|
Rule8
|
Mr. Justice A.P. Misra
, Mr. Justice R. P Sethi
|
English
|
Hindi
|
|
61
|
2013(1) eILR(PAT) SC 1
|
CIVIL APPEAL-128/2013
|
STATE OF BIHAR AND OTHERS vs NIRMAL.KUMAR GUPTA
|
Gopal Singh
|
Shantanu Sagar, Priti Rashmi, Smarhar Singh, T. Mahipal
|
Bihar Excise(settlement of Licences for Retail Sale of Country/Spiced Country Liquor)Rules,2004
|
Rule19
|
Mr. Justice K.S. Radhakrishnan
, Mr. Justice Dipak Misra
|
English
|
Hindi
|
|
62
|
1994(6) eILR(PAT) SC 1
|
CIVIL APPEAL-135/1979
|
GOVERNMENT OF UNION TERRITORY OF PONDICHERRY vs MOHAMMED HUSSAIN (DEAD) BY L.Rs.
|
A.S. Nambiar, P.K. Manohar and Smt. Shanta Vasudevan
|
G.V. Iyer and K.R. Nambiar
|
Constitution of India
|
30
|
Mr. Justice M. M. Punchhi
, Mr. Justice S. C Agrawal
, Mr. Justice B. P Jeevan Reddy
|
English
|
Hindi
|
|
63
|
|
CIVIL APPEAL-136/1953
|
RAJ KALI KUER vs RAM RATTAN PANDEY
|
|
|
Nil
|
Nil
|
Mr. Justice Vivian Bose
, Mr. Justice B. Jagannadhadas
, Mr. Justice Sinha
|
English
|
Hindi
|
|
64
|
1997(4) eILR(PAT) SC 104
|
CIVIL APPEAL-139/1980
|
COMMISSIONER OF INCOME TAX, MADRAS vs M/S. AMALGAMATION PVT. LTD.
|
|
|
INCOME TAX ACT
|
Nil
|
Mr. Justice S. C Agrawal
, Mr. Justice K. S. Paripoornan
|
English
|
Hindi
|
|
65
|
1952(4) eILR(PAT) SC 1
|
CIVIL APPEAL-143/1951
|
MAHABIR GOPE AND OTHERS vs HARBANS NARAIN SINGH AND OTHERS.
|
Saiyid Murtaza Faz/ Ali
|
N. C. Chatterjee
|
Bihar Tenancy Act
|
5(2)
|
Mr. Justice Mehr Chand Mahajan
, Mr. Justice Chandrasekhara Aiyar
, Mr. Justice Vivian Bose
|
English
|
Hindi
|
|
66
|
|
CIVIL APPEAL-170/1959
|
Chandi Prasad Chokhani vs The State of Bihar
|
Veda Vyas and V.P Maheswari
|
R.G Prasad
|
Constitution of India
|
Article 136
|
Mr Justice S.K Das
, Mr. Justice J.L. Kapur
, Mr. Justice M. Hidayatullah
, Mr. Justice J.C. Shah
, Mr. Justice T.L. Venkatarama Aiyar
|
English
|
Hindi
|
|
67
|
1962(2) eILR(PAT) SC 1
|
CIVIL APPEAL-188/1961
|
THE ATLAS CYCLE INDUSTRIES, LTD., SONEPAT vs THEIR WORKMEN
|
G.S Pathak, J.B Dadachanji, O.C Mathur and Ravinder Narain
|
Bawa Shivcharan Singh and Janardan Sharma
|
Constitution of India
|
Article 14
|
The Chief Justice of India
, Mr. Justice Justice K.Subba Rao
, Mr. Justice N.Rajagopala Ayyangar
, Mr. Justice J.R Mudholkar
, Mr. Justice T.L. Venkatarama Aiyar
|
English
|
Hindi
|
|
68
|
|
CIVIL APPEAL-195/1961
|
RAM RAN BIJAI SINGH AND OTHERS vs BEHARI SINGH ALIAS BAGANDHA SINGH
|
Sarjoo Prasad and Mohan Behari
|
A. V. Viswanatha Sastri and D. Goburdhun
|
Bihar Land Reforms Act, 1950 (Bihar 30 of 1950)
|
3
|
Mr. Justice P.B. Gajendra Gadkar
, Mr. Justice K. N Wanchoo
, Mr Justice K.C. Das Gupta
, Mr. Justice J.C. Shah
, Mr. Justice N.Rajagopala Ayyangar
|
English
|
Hindi
|
|
69
|
1961(12) eILR(PAT) SC 1
|
CIVIL APPEAL-201/1961
|
Arjun Prasad vs Shantilal Shankarlal Shah and Others
|
A.V. Viswanatha Sastri, R.K. Garg, M.K. Ramamurthi, D.P. Singh and S.C. Agarwala
|
M.C. Setalvad, Attorney-General for India; B.P. Rajgarhia and K.K. Sinha
|
General clause Act , 1897
|
3
|
Mr Justice K.C. Das Gupta
, Mr. Justice Raghubar Dayal
|
English
|
Hindi
|
|
70
|
|
CIVIL APPEAL-206/1955
|
JAI NARAIN RAM LUNDIA vs KEDAR NATH KHETAN AND OTHERS.
|
Veda, Vyas, S. K. Kapur and Ganpat Rai
|
C. K. Daphtary, K. B. Asthana and C. P. Lal
|
CODE OF CIVIL PROCEDURE
|
42
|
Mr. Justice Vivian Bose
, Mr. Justice S. J. Imam
, Mr. Justice Chandrasekhara Aiyar
|
English
|
Hindi
|
|
71
|
1985(4) eILR(PAT) SC 133
|
CIVIL APPEAL-206/1979
|
Daman Singh & Ors. vs State of Punjab & Ors.
|
M.K. Rananwrthi, R.C. Pathak, Arvind Kumar, Mrs. Laxmi Arvind, Miss K.V. Lalitha, Arun Madan, Sarwa Mitter, Manoj Swarup and Miss Lalita Kohli
|
M.S. Gujral, S.K. Bagga, Swaraj Kaushal, R.S. Sodhi and M.P. Jha
|
Constitution of India
|
Article 144
|
The Chief Justice of India
, Mr. Justice D. A. Desai
, Mr. Justice O. Chinnappa Reddy
, Mr Justice E.S. Venkataramiah
, Mr. Justice Ranganath Misra
|
English
|
Hindi
|
|
72
|
1968(11) eILR(PAT) SC 1
|
CIVIL APPEAL-207/1966
|
Akhtar Alam vs The State Of Bihar
|
K. R. Chaudhuri
|
D. Goburdhun
|
Prevention of Corruption Act(II of 1947)
|
5(2)
|
Mr. Justice J.C. Shah
, Mr. Justice v.Ramaswami
, Mr. Justice A.N Grover
|
English
|
Hindi
|
|
73
|
1989(9) eILR(PAT) SC 1
|
CIVIL APPEAL-207/1984
|
S.S. RATHORE vs STATE OF MADHYA PRADESH
|
RANJIT KUMAR AND SUBHASH SHARMA
|
PRITHVI RAJ AND S.K. AGNIHOTRI
|
Limitation Act
|
Article 113
|
The Chief Justice of India
, Mr Justice Sabyasachi Mukharji
, Mr. Justice Ranganath Misra
, Mr. Justice G.L. Oza
, Mr. Justice B.C. Ray
, Mr. Justice K. N. Singh
, Mr. Justice S. Natarajan
|
English
|
Hindi
|
|
74
|
1961(4) eILR(PAT) SC 1
|
CIVIL APPEAL-209/1959
|
THE STATE OF BIHAR vs M/s. KARAM CHAND THAPAR AND BROTHERS LTD.
|
L. K. Jha and R. C. Prasad
|
M. C. Setalvad, Attorney-General for India, P. K. Mukherjee
|
Indian Stamp Act, 1899(2 of 1899)
|
35
|
Mr Justice S.K Das
, Mr. Justice J.L. Kapur
, Mr. Justice M. Hidayatullah
, Mr. Justice J.C. Shah
, Mr. Justice T.L. Venkatarama Aiyar
|
English
|
Hindi
|
|
75
|
1981(8) eILR(PAT) SC 1
|
CIVIL APPEAL-209/1970
|
Bhaiya Ramanuj Pratap Deo vs Lalu Maheshanuj Pratap Deo & Ors And Vice-Versa
|
S.C. Misra and U.P. Singh
|
K.K. Sinha, S.K. Sinha and M.L. Chibber
|
Hindu Succession Act
|
4
|
Mr. Justice D. A. Desai
, Mr. Justice A. D. Koshal
, Mr Justice R.B. Misra
|
English
|
Hindi
|
|
76
|
|
CIVIL APPEAL-210/1959
|
INDIAN COPPER CORPORATION LTD. vs THE STATE OF BIHAB, AND OTHERS.
|
B. C. Ghose and P. K. Chatterjee
|
S. P. Varma, R. C. Dutta
|
Bihar Sales Tax Act, 1947
|
33
|
Mr. Justice S. K Das
, Mr. Justice M. Hidayatullah
, Mr Justice K.C. Das Gupta
, Mr. Justice J.C. Shah
, Mr. Justice N.Rajagopala Ayyangar
|
English
|
Hindi
|
|
77
|
2005(2) eILR(PAT) SC 1
|
CIVIL APPEAL-210/2005
|
PRATAP SINGH vs STATE OF JHARKHAND AND ANR
|
|
|
Juvenile Justice Act, 1986
|
2(h)
|
Mr. Justice N. Santosh Hegde
, Mr. Justice S. N. Variava
, Mr. Justice B. P. Singh
, Mr. Justice H. K. Sema
, Mr. Justice S. B. Sinha
|
English
|
Hindi
|
|
78
|
1965(10) eILR(PAT) SC 1
|
CIVIL APPEAL-211/1965
|
LALITESHWAR PRASAD SAHI vs BATESHWAR PRASAD AND OTHERS
|
Purshottam Trikumdas and D. Goburdhun
|
Sarjoo Prasad, Nagendra Kumar Roy and K. K. Sinha
|
Representation Of Peoples Act
|
7
|
Mr. Justice P.B. Gajendra Gadkar
, Mr. Justice K. N Wanchoo
, Mr. Justice M. Hidayatullah
, Mr. Justice J.C. Shah
, Mr. Justice S.M.Sikri
|
English
|
Hindi
|
|
79
|
1973(12) eILR(PAT) SC 1
|
CIVIL APPEAL-212/1973
|
GWALIOR RAYON SILK MFG. (WVG.) CO. LTD. vs THE ASSTT. COMMISSIONER OF SALES TAX & ORS.
|
A.K. SEN, R.V. PATEL, BISWARUP GUPTE, R.N. JHUNJHUNWALA AND U.K. KHAITAN
|
N. SHROFF
|
Central Sales Tax Act, 1956
|
8(2)(b)
|
The Chief Justice of India
, Mr. Justice Kuttyil Kurien Mathew
, Mr. Justice H.R. Khanna
, Mr. Justice A. Alagiriswami
, Mr. Justice P. N Bhagwati
|
English
|
Hindi
|
|
80
|
1965(4) eILR(PAT) SC 1
|
CIVIL APPEAL-213/1964
|
COMMISSIONER OF INCOME-TAX, MADRAS vs MANAGING TRUSTEES, NAGORE DURGHA, NAGORE
|
Niren De, Additional Solicitor-General R. Ganapathy Iyer and R. N. Sachthey
|
A. V. Vishwanatha Sastri, M. M. Ismail and R. Gopalakrishnan
|
Income tax Act, 1922
|
41
|
Mr. Justice Justice K.Subba Rao
, Mr. Justice J.C. Shah
, Mr. Justice S.M.Sikri
|
English
|
Hindi
|
|
81
|
1989(11) eILR(PAT) SC 12
|
CIVIL APPEAL-220/1987
|
BIHAR STATE ELECTRICITY BOARD, PATNA AND ORS vs GREEN RUBBER INDUSTRIES AND ORS.
|
Soli J. Sorabjee and Ranjit Kumar
|
B.D. Sharma "and S.K. Jain
|
Nil
|
Nil
|
Mr. Justice K.N. Saikia
, Mr. Justice M. Fathima Beevi
|
English
|
Hindi
|
|
82
|
1959(4) eILR(PAT) SC 96
|
CIVIL APPEAL-225/1955
|
MAHANT MOTI DAS vs S. P. SAHI, THE SPECIAL OFFICER IN CHARGE OF HINDU RELIGIOUS TRUSTS & OTHERS
|
R. Patnaik, R. C. Prasad
|
Mahahir Prasad, Advocate-General for the State of Bihar, Tribeni Prasad Sinha and S. P. Varma
|
Bihar State Hindu Religious Trusts Act, 1950
|
2
|
Mr. Justice S.R. Das
, Mr. Justice S. K Das
, Mr. Justice P.B. Gajendra Gadkar
, Mr. Justice K. N Wanchoo
, Mr. Justice M. Hidayatullah
|
English
|
Hindi
|
|
83
|
1996(4) eILR(PAT) SC 1
|
CIVIL APPEAL-225/1996
|
Ram Nath Mahto vs State of Bihar
|
N. R Choudhary
|
Praveen Swarup
|
Indian Penal Code, 1860
|
396
|
Mr. Justice M. M. Punchhi
, Mr. Justice Sujata V Manohar
|
English
|
Hindi
|
|
84
|
|
CIVIL APPEAL-228/1958
|
THE BIHAR STATE CO-OPERATIVE BANK LTD. vs THE COMMISSIONER OF INCOME-TAX
|
N. A. Palkhivala, Thakur Prasad and R. C. Prasad
|
C. K. Daphtary, R. Ganapathy Iyer, D. Gupta
|
Income tax Act, 1922
|
12
|
Mr. Justice J.L. Kapur
, Mr. Justice A.K Sarkar
, Mr. Justice M. Hidayatullah
|
English
|
Hindi
|
|
85
|
1959(4) eILR(PAT) SC 1
|
CIVIL APPEAL-230/1955
|
State of Bihar and others vs Smt. Charusila Dasi
|
Mahabir Prasad, R.C. Prasad
|
N.C. Chattergee, P.K. Chattergee
|
Constitution of India
|
Article 133(1)(c)
|
The Chief Justice of India
, Mr. Justice S. K Das
, Mr. Justice P.B. Gajendra Gadkar
, Mr. Justice K. N Wanchoo
, Mr. Justice M. Hidayatullah
|
English
|
Hindi
|
|
86
|
|
CIVIL APPEAL-231/1955
|
THE MINERAL DEVELOPMENT LTD., CALCUTTA vs THE UNION OF INDIA AND ANOTHER.
|
N. C. Chatterjee, Sanjeev Choudhuri, Ganpat Rai
|
C. K. Daphtary, Lal Narayan Sinha, Bajrang Sahai
|
Mines and Minerals(Regulation and Development)Act
|
3(d)
|
The Chief Justice of India
, Mr. Justice J.L. Kapur
, Mr. Justice P.B. Gajendra Gadkar
, Mr. Justice Justice K.Subba Rao
, Mr. Justice K. N Wanchoo
|
English
|
Hindi
|
|
87
|
1987(11) eILR(PAT) SC 1
|
CIVIL APPEAL-235/1974
|
M.S. JAGADAMBAL vs SOUTHERN INDIAN EDUCATION TRUST & ORS.
|
S. Padmanabhan; A.T.M. Sampath
|
M. Abdul Khadar; Mrs R. Ramachandran; S. Balakrishnan
|
CODE OF CIVIL PROCEDURE
|
96
|
Mr. Justice B.C. Ray
, Mr. Justice K. Jagannatha Shetty
|
English
|
Hindi
|
|
88
|
1958(5) eILR(PAT) SC 17
|
CIVIL APPEAL-239/1954
|
MAHANT RAMDHAN PURI vs BANKEY BIHARI SARAN & OTHERS
|
Purshottam Tricumdas; S.P. Varma
|
S.P. Sinha; R. C. Prasad
|
Transfer of Property Act,1882
|
77(1)
|
Mr. Justice P.B. Gajendra Gadkar
, Mr. Justice A.K Sarkar
, Mr. Justice Justice K.Subba Rao
, Mr. Justice Vivian Bose
|
English
|
Hindi
|
|
89
|
|
CIVIL APPEAL-249/1954
|
RAGHUBAR MANDAL HARIHAR MANDAL vs THE STATE OF BIHAR
|
Bhawam Lal, K. L. Mehta
|
L. K. Jha, B. K. P. Sinha, R. C. Parsad
|
Indian Income Tax Act, 1922
|
23(3)
|
Mr. Justice Bhagwati
, Mr Justice S.K Das
, Mr. Justice J.L. Kapur
|
English
|
Hindi
|
|
90
|
1961(9) eILR(PAT) SC 1
|
CIVIL APPEAL-252/1960
|
M/ S. BHARAT SUGAR MILLS LTD. vs SHRI JAI SINGH AND OTHERS
|
A. B. N. Sinha, K. K. Sinha and G. N. Dikshit
|
T. R. Bhasin
|
Industrial Disputes Act, 1947
|
33
|
Mr. Justice K. N Wanchoo
, Mr Justice K.C. Das Gupta
|
English
|
Hindi
|
|
91
|
1959(5) eILR(PAT) SC 1
|
CIVIL APPEAL-254/1954
|
MAHARAJADHIRAJ SIR KAMESHWAR SINGH vs THE STATE OF BIHAR
|
B. Sen, S. K . Majumdar and I. N. Shroff
|
M. C. Setalvad, Attorney-General for India, B. K. Saran and R. C. Prasad
|
INCOME TAX ACT
|
34
|
Mr. Justice S.R. Das
, Mr. Justice Natwarlal Harilal Bhagwati
, Mr. Justice M. Hidayatullah
|
English
|
Hindi
|
|
92
|
1965(3) eILR(PAT) SC 1
|
CIVIL APPEAL-262/1964
|
DR. G. B. GRANT vs STATE OF BIHAR
|
S. R. Ghosal and R. C. Prasad
|
D. P. Singh, R. K. Garg. S.C. Agarwala and M.K. Ramamurthi
|
Land Acquisition Act, 1894
|
11
|
Mr. Justice Justice K.Subba Rao
, Mr. Justice J.C. Shah
, Mr. Justice R. S Bachawat
|
English
|
Hindi
|
|
93
|
1951(4) eILR(PAT) SC 1
|
CIVIL APPEAL-270/1951
|
THE STATE OF MADRAS vs SRIMATHl CHAMPAKAM DORAIRAJAN
|
V. K. T. Chari, Advocate-General, Madras (R. Ganapathy lyer, with him)
|
Alladi Krishnaswami Aiyar (Alladi Kupuswami Aiyar, with him)
|
Constitution of India
|
Article 13
|
The Chief Justice of India
, Mr. Justice Saiyid Fazl Ali
, Mr. Justice Patanjali Sastri
, Mr. Justice Mehr Chand Mahajan
, Mr. Justice Mukherjea
, Mr. Justice S.R. Das
, Mr. Justice Vivian Bose
|
English
|
Hindi
|
|
94
|
1952(5) eILR(PAT) SC 255
|
CIVIL APPEAL-273/1951
|
THE STATE OF BIHAR vs SHAILABALA DEVI
|
S. K.. Mitra, K. Dayal
|
Basant Chandra Ghosh, Arun Chandra Mitra
|
Constitution of India
|
Article 19
|
Mr. Justice Patanjali Sastri
, Mr. Justice Mehr Chand Mahajan
, Mr. Justice Mukherjea
, Mr. Justice Das
, Mr. Justice Bose
|
English
|
Hindi
|
|
95
|
1960(9) eILR(PAT) SC 1
|
CIVIL APPEAL-273/1955
|
THAKUR MANMOHAN DEO AND ANOTHER vs THE STATE OF BIHAR AND OTHERS (AND CONNECTED APPEAL)
|
L. K. Jha, J.C. Sinha, S. Mustafi and R. R. Biswas
|
Lal Narayan Sinha, Bajrang Sahai and R. C. Prasad
|
Bihar Land Reforms Act, 1950 (Bihar 30 of 1950)
|
2(o)(q)(r)
|
Mr Justice S.K Das
, Mr. Justice J.L. Kapur
, Mr. Justice Justice K.Subba Rao
, Mr. Justice M. Hidayatullah
, Mr. Justice N.Rajagopala Ayyangar
|
English
|
Hindi
|
|
96
|
|
CIVIL APPEAL-286/1960
|
ANANGA BIJOY MITTRA vs TATA IRON & STEEL CO., LTD.
|
N. C. Chatterjee and R. C. Prasad
|
S. N. Andley and S. P. Varma,
|
Chhota Nagpur Tenancy Act, 1908
|
6
|
The Chief Justice of India
, Mr. Justice P.B. Gajendra Gadkar
, Mr. Justice K. N Wanchoo
, Mr Justice K.C. Das Gupta
, Mr. Justice J.C. Shah
|
English
|
Hindi
|
|
97
|
2008(2) eILR(PAT) SC 76
|
CIVIL APPEAL-290/2001
|
THIRUVENGADA PILLAI vs NAVANEETHAMMAL & ANR.
|
Sunita Sharma
|
K.K. Mani C.K.R. Lenin Sekar and Mayur R. Shah
|
Evidence Act,1872
|
73
|
Mr. Justice R.V Raveendran
, Mr. Justice P. Sathasivam
|
English
|
Hindi
|
|
98
|
1958(10) eILR(PAT) SC 1
|
CIVIL APPEAL-297/1955
|
MAHARAJ KUMAR KAMAL SINGH vs THE COMMISSIONER OF INCOME-TAX, BIHAR & ORISSA
|
A. V. Viswanatha Sastri and B. K. Sinha
|
K. N. Rajagopala Sastri, R. H. Dhebar and D. Gupta
|
Income tax Act, 1922
|
34
|
Mr. Justice Venkatarama Ayyar
, Mr. Justice P.B. Gajendra Gadkar
, Mr. Justice A.K Sarkar
|
English
|
Hindi
|
|
99
|
|
CIVIL APPEAL-297/1970
|
C.I.T. BIHAR & ORISSA, PATNA vs MAHARAJ KUMAR KAML SINGH
|
V. S. Desai, I. R. Murthy, S. P. Nayar
|
N. D. Karkhanis, Santokh Singh a.nd U. P. Singh
|
Income tax Act, 1922
|
16(3)
|
Mr. Justice K.S. Hegde
, Mr. Justice P. Jaganmohan Reddy
, Mr. Justice H.R. Khanna
|
English
|
Hindi
|
|
100
|
1962(4) eILR(PAT) SC 40
|
CIVIL APPEAL-300/1960
|
FIRM GULAM HUSSAIN HAJI YAKUB & SONS vs STATE OF RAJASTHAN
|
Chand Mal lodha and Brijbhan Kishori
|
S.K Kapur and D. Gupta
|
Regency Act for the Sirohi Minority Administration, 1947
|
9
|
The Chief Justice of India
, Mr. Justice P.B. Gajendra Gadkar
, Mr. Justice K. N Wanchoo
, Mr. Justice N.Rajagopala Ayyangar
, Mr. Justice T.L. Venkatarama Aiyar
|
English
|
Hindi
|
|
101
|
1967(10) eILR(PAT) SC 65
|
CIVIL APPEAL-303/1967
|
STRAW PRODUCTS LTD. vs INCOME TAX OFFICER, BHOPAL & ORS.
|
A. K. Sen, II. R. Gokhale, Rameslnvar Nath and Mahinder Narain
|
Niren De, G. R. Raja Gopaul, Ganapathy Iyer and R. N, Sachthey
|
INCOME TAX ACT
|
6
|
The Chief Justice of India
, Mr. Justice M. Hidayatullah
, Mr. Justice J.C. Shah
, Mr. Justice R. S Bachawat
, Mr. Justice V. Ramaswami
, Mr. Justice G. K Mitter
, Mr. Justice K.S. Hegde
|
English
|
Hindi
|
|
102
|
1952(5) eILR(PAT) SC 1
|
CIVIL APPEAL-305/1951
|
THE STATE OF BIHAR vs MAHARAJADHIRAJA SIR KAMESHWAR SINGH OF DARBHANGA AND OTHERS
|
M. C. Settdvad (Attorney-General. for India) and Mahabir Prasad (Advocate-General. of Bihar) with G. N. Joshi, Lal Narain Singh and Alladi Kuppuswami
|
P. R. Das (B. Sen, with him), Sanjib K. Chowdhury, S. N. Mukherjee, S. K. Kapur, Urukramdas Chakravarty, Raghosaran Lal, S. C. Mazumdar, S. Mustafid and jagadish Chandra Sinha, Ray Parasnath
|
Constitution of India
|
226
|
Mr. Justice Patanjali Sastri
, Mr. Justice Mehr Chand Mahajan
, Mr. Justice Chandrasekhara Aiyar
|
English
|
Hindi
|
|
103
|
1968(7) eILR(PAT) SC 1
|
CIVIL APPEAL-323/1965
|
BIBI AISHA AND ORS vs BIBAIR SUBAI SUNNI MAJLIS AVAQAF AND ORS
|
S. C. Agarwal, K. N. K. Nair, Anil Kumar Gupta and S. P. Singh
|
Sarjoo Prasad and U.P. Singh
|
Evidence Act,1872
|
65(a)
|
Mr. Justice R. S Bachawat
, Mr. Justice K.S. Hegde
|
English
|
Hindi
|
|
104
|
1999(5) eILR(PAT) SC 88
|
CIVIL APPEAL-336/1993
|
UMAPATI CHOUDHARY vs STATE OF BIHAR
|
Pankaj Kalra and R.P. Singh
|
Irshad Ahmad and U.S. Prasad
|
Service Law
|
Nil
|
Mr. Justice Sujata V Manohar
, Mr. Justice D.P. Mohapatra
, Mr. Justice R.C. Lahoti
|
English
|
Hindi
|
|
105
|
2005(5) eILR(PAT) SC 106
|
CIVIL APPEAL-336/2004
|
Pramod Kumar Jaiswal and Ors. vs Bibi Husn and Ors.
|
M.K.S. Menon and K. Rajeev
|
Anil Nauriya, Mrs. Hemantika Wahi and Ms. Sumita Hazarika
|
Transfer of Property Act,1882
|
111
|
The Chief Justice of India
, Mr. Justice G. P. Mathur
, Mr. Justice P. K Balasubramanyan
|
English
|
Hindi
|
|
106
|
1959(4) eILR(PAT) SC 53
|
CIVIL APPEAL-343/1955
|
MAHANT RAM SAROOP DASJI vs S. P. SAHI, SPECIAL OFFICER-IN-CHARGE OF THE HINDU RELIGIOUS TRUSTS
|
L. K. Jha, B. K. P. Sinha and R. G. Prasad
|
Mahabir Prasad, Ishwari Nandan Prasad and S. P. Varma
|
Bihar Hindu Religious Trust Act,1950
|
4(5)
|
The Chief Justice of India
, Mr Justice S.K Das
, Mr. Justice P.B. Gajendra Gadkar
, Mr. Justice K. N Wanchoo
, Mr. Justice M. Hidayatullah
|
English
|
Hindi
|
|
107
|
|
CIVIL APPEAL-354/1957
|
State Of Bihar vs Lt Col. K.S.R Swami
|
L.K Jha, DP Singh, R.K Garg, M.K Ramamurthi and SC Agarwala
|
B.K.P Sinha and A.G Ratnaparkhi
|
Indian Forest Act
|
30
|
Mr. Justice K. N Wanchoo
, Mr Justice K.C. Das Gupta
, Mr. Justice J.C. Shah
|
English
|
Hindi
|
|
108
|
1958(8) eILR(PAT) SC 1
|
CIVIL APPEAL-358/1957
|
THE STATE OF BIHAR vs D.N. GANGULY AND Ors.
|
J. N. Baneijee; R. C. Prasad
|
Basanta Chandra Ghose ; P.K.Chatterjee; M.C.Setalvad; Nooni Chakravertty; B.P.Maheshwasi; R.pattnaik
|
Industrial Disputes Act(XIV of 1947)
|
10
|
Mr. Justice Venkatarama Ayyar
, Mr. Justice P.B. Gajendra Gadkar
, Mr. Justice A.K Sarkar
|
English
|
Hindi
|
|
109
|
|
CIVIL APPEAL-376/1967
|
INDIA MACHINERY STORES ( P ) LTD vs COMMISSIONER OF INCOME - TAX , BIHAR
|
M. C. Chagia and R. C. Prasad
|
Jagadish Swarup , Solicitor - General , G. C. Sharma , R. N. Sachthey and B. D. Sharma
|
INCOME TAX ACT
|
66(1)
|
Mr. Justice J.C. Shah
, Mr. Justice K.S. Hegde
, Mr. Justice A.N Grover
|
English
|
Hindi
|
|
110
|
1972(1) eILR(PAT) SC 1
|
CIVIL APPEAL-379/1967
|
M/S Jethmull Bhojraj vs State of Bihar & Ors.
|
A. K. Sen, R. K. Garg, S. C. Agarwal and D. P. Singh
|
Niren De, Attorney General for India, D. Goburdhun
|
Land Acquisition Act (1 of 1874)
|
9
|
Mr. Justice K.S. Hegde
, Mr. Justice P. Jaganmohan Reddy
, Mr. Justice D. G. Palekar
|
English
|
Hindi
|
|
111
|
1984(11) eILR(PAT) SC 1
|
CIVIL APPEAL-386/1980
|
State of Maharashtra Etc. Etc. vs Mrs. Kamal Sukumar Durgule and ors. etc.
|
Dr. L.M. Singhvi, O.P. Rana, R.P. Vyas, M.N. Shroff and Abhishek Manu Singhvi
|
K.K. Singhvi, Anil Gupta and Brij Bhushan
|
Constitution of India
|
Article 14
|
The Chief Justice of India
, Mr. Justice S. Murtaza Fazal Ali
, Mr. Justice V. D Tulzapurkar
, Mr. Justice O. Chinnappa Reddy
, Mr. Justice A. Varadarajan
|
English
|
Hindi
|
|
112
|
|
CIVIL APPEAL-387/1977
|
P. Ananthakrishnan Nair & Anr. vs Dr. G. Ramakrishnan & Anr.
|
Mr. T.S. Krishnamurthy Iyer, Mr. A.T.M. Sampath and Mr. Thirumaran
|
Mr. G.L. Sanghi, Mr. P.S. Poti, Mr. A.V. Rangam, Mr. M.G. Natarajan and Mr. T.V. Ratnam
|
Tamil Nadu City Tenants Protection Act, 1921
|
2
|
Mr Justice Sabyasachi Mukharji
, Mr. Justice K. N. Singh
|
English
|
Hindi
|
|
113
|
|
CIVIL APPEAL-388/1960
|
RAM P ADARATH MAHTO vs MISHRI SINGH & ANR.
|
S. P. Varma
|
L. K. Jha, D. Govardhan and K. K. Sinha
|
Representation of the People Act, 1951
|
Nil
|
Mr. Justice P.B. Gajendra Gadkar
, Mr. Justice A.K Sarkar
, Mr. Justice K. N Wanchoo
|
English
|
Hindi
|
|
114
|
|
CIVIL APPEAL-397/1979
|
Basha and Ors. vs Khairunnessa Bivi and Ors.
|
Mr. G. Viswanatha Iyer, Mr. Dileep Tandon and Mr. P.K. Pillai
|
Mr. A.T.M. Sampath and Mr. S. Balaji
|
Code of Civil Procedure, 1908
|
Nil
|
Mr. Justice K Ramaswamy
, Mr. Justice S. C Agrawal
|
English
|
Hindi
|
|
115
|
|
CIVIL APPEAL-403/1961
|
DR. RAI SHIVENDRA BAHADUR vs THE GOVERNING BODY OF THE NALANDA COLLEGE
|
Basudeva Prasad and Naunit Lal,
|
N. C. Chatterjee, D. P. Singh, R. K. Garg, S. C. Agarwala and M. K. Ramamurthy
|
Constitution of India
|
226
|
The Chief Justice of India
, Mr. Justice J.L. Kapur
, Mr. Justice M. Hidayatullah
, Mr. Justice J.C. Shah
, Mr. Justice J.R Mudholkar
|
English
|
Hindi
|
|
116
|
2007(4) eILR(PAT) SC 1
|
CIVIL APPEAL-418/2007
|
M.M.S. INVESTMENTS, MADURAI AND ORS. vs V. VEERAPPAN AND ORS.
|
K.K. Mani, K.B. Sandeep
|
V. Prabhakar, V. Subramani and Revathy Raghavan
|
Specific Relief Act, 1963
|
16
|
Mr. Justice Arijit Pasayat
, Mr. Justice S.H Kapadia
|
English
|
Hindi
|
|
117
|
|
CIVIL APPEAL-425/1957
|
STATE OF BIHAR AND ANOTHER vs UMESH JHA
|
B. K. P. Sinha and D. P. Singh
|
L. K. Jha and R. 0. Prasa,d,
|
Bihar Land Reforms Act, 1950 (Bihar 30 of 1950)
|
4(h)
|
Mr. Justice J.L. Kapur
, Mr. Justice Justice K.Subba Rao
, Mr. Justice M. Hidayatullah
, Mr. Justice J.C. Shah
, Mr. Justice Raghubar Dayal
|
English
|
Hindi
|
|
118
|
1965(9) eILR(PAT) SC 28
|
CIVIL APPEAL-435/1959
|
AMBIKA PRASAD THAKUR AND ORS. vs MAHARAJ KUMAR KAMAL SINGH AND ORS.
|
S. T. Desai, U. P. Singh and D. Goburdhan
|
G. S. Pathak, B. Dutta & K. K. Singh, Sarjoo Prasad, Kanhaiyaji and A. G. Ratnaparkhi, D. P. Singh
|
Evidence Act,1872
|
114
|
Mr. Justice Justice K.Subba Rao
, Mr. Justice J.R Mudholkar
, Mr. Justice R. S Bachawat
|
English
|
Hindi
|
|
119
|
|
CIVIL APPEAL-448/1959
|
DHARAMVIR DHIR. vs THE COMMISSIONER OF INCOME-TAX, BIHAR & ORISSA
|
A. V. Viswanatha Sastri and Naunit Lal
|
A. N. Kripal and D. Gupta
|
Income tax Act, 1922
|
10(2)
|
Mr. Justice J.L. Kapur
, Mr. Justice M. Hidayatullah
, Mr. Justice J.C. Shah
|
English
|
Hindi
|
|
120
|
1998(4) eILR(PAT) SC 25
|
CIVIL APPEAL-448/1987
|
MOHD. HADI RAJA ETC. vs STATE OF BIHAR AND ANR.
|
|
|
Constitution of India
|
Article 12
|
Mr. Justice G. N Ray
, Mr. Justice G. B. Pattanaik
|
English
|
Hindi
|
|
121
|
2014(9) eILR(PAT) SC 32
|
CIVIL APPEAL-459/1997
|
U.P. HINDI SAHITYA SAMMELAN vs STATE OF U.P.
|
Shyam Divan, Salman Khurshid
|
Dr. Rajeev Dhawan, R.P. Mehrotra
|
Constitution of India
|
Article 345
|
The Chief Justice of India
, Mr. Justice Dipak Misra
, Mr. Justice Madan B.Lokur
, Mr. Justice Kurian Joseph
, Mr. Justice S. A Bobde
|
English
|
Hindi
|
|
122
|
1970(9) eILR(PAT) SC 65
|
CIVIL APPEAL-477/1970
|
JAI NARAIN MISRA vs STATE OF BIHAR & ORS.
|
S.V. Gupte, U.P. Singh
|
H.R. Gokhale, R.C. Prasad, D.P. Singh
|
Bihar Agricultural Service Class I
|
Nil
|
Mr. Justice J.C. Shah
, Mr. Justice K.S. Hegde
, Mr. Justice A.N Grover
|
English
|
Hindi
|
|
123
|
|
CIVIL APPEAL-481/1980
|
L. CHANDRA KUMAR ETC. ETC vs THE UNION OF INDIA AND ORS. ETC. ETC.
|
V.R. Reddy, K.N. Bhat
|
V.R. Reddy, K.N. Bhat
|
Constitution of India
|
Article 323A(2)(d)
|
Mr. Justice A. M. Ahmadi
, Mr. Justice M. M. Punchhi
, Mr. Justice K Ramaswamy
, Mr. Justice S.P. Bharucha
, Mr. Justice S. Saghir Ahmad
, Mr. Justice K. Venkataswami
, Mr. Justice K. T Thomas
|
English
|
Hindi
|
|
124
|
1991(5) eILR(PAT) SC 1
|
CIVIL APPEAL-491/1991
|
SUB- COMMITTEE ON JUDICIAL ACCOUNTABILITY vs UNION OF INDIA AND ORS.
|
|
|
Constitution of India
|
Article 124(5)
|
Mr. Justice B.C. Ray
, Mr. Justice L.M. Sharma
, Mr Justice M. N. Venkatachaliah
, Mr. Justice J. S Verma
, Mr. Justice S. C Agrawal
|
English
|
Hindi
|
|
125
|
1972(5) eILR(PAT) SC 1
|
CIVIL APPEAL-493/1967
|
HARI SINGH AND ORS. vs THE MILITARY ESTATE OFFICER AND ANR.
|
Rameshwar D'al, Sharda Rani and A. D. Mathur
|
Ravinder Narain, Bhuvnesh Kumar' and A Subba Rao
|
Public premises (eviction of unauthorised occupants )Act
|
15
|
Mr. Justice S.M.Sikri
, Mr. Justice J. M Shelat
, Mr. Justice A.N. Ray
, Mr. Justice I. D. Dua
, Mr. Justice D. G. Palekar
, Mr. Justice Hans Raj Khanna
, Mr. Justice M. Hameedullah Beg
|
English
|
Hindi
|
|
126
|
1961(5) eILR(PAT) SC 1
|
CIVIL APPEAL-497/1957
|
Sheodhyan Singh And Others vs Musammat Sanichara Kuer and Others
|
L.K. Jha, and P.J(. Chatterjee
|
A. V. Viswanatha Sastri and R. C. Pm8ad
|
CODE OF CRIMINAL PROCEDURE
|
144
|
Mr. Justice P.B. Gajendra Gadkar
, Mr. Justice K. N Wanchoo
|
English
|
Hindi
|
|
127
|
|
CIVIL APPEAL-502/1999
|
V.S. Palanichamy Chettiar Firm vs C. Alagappan and Anr.
|
Mr. R. Sundara Varadan and Mr. T.V. Ratnam
|
Mr. K.K. Mani
|
Specific Relief Act, 1963
|
16
|
Mr. Justice S. Saghir Ahmad
, Mr. Justice D. P Wadhwa
|
English
|
Hindi
|
|
128
|
|
CIVIL APPEAL-503/1993
|
UNION OF INDIA AND ANR. vs S. DHARMALINGAM
|
V.C. Mahajan, Ms. Niranjan Singh, Anil Katiyar and C.V.S. Rao
|
K.K. Venugopal and Pramod Dayal
|
CCS (CCA) Rules, 1965
|
13
|
Mr. Justice Kuldip Singh
, Mr. Justice S. C Agrawal
|
English
|
Hindi
|
|
129
|
1960(12) eILR(PAT) SC 1
|
CIVIL APPEAL-506/1957
|
STATE OF ANDHRA vs GADDAM VENKATAPPAYYA
|
K.N Rajagopala Sastri and D. Gupta
|
T.V.R Tatachari
|
Constitution of India
|
Article 133(1)(c)
|
The Chief Justice of India
, Mr Justice S.K Das
, Mr. Justice A.K Sarkar
, Mr. Justice N.Rajagopala Ayyangar
, Mr. Justice J.R Mudholkar
|
English
|
Hindi
|
|
130
|
1991(9) eILR(PAT) SC 1
|
CIVIL APPEAL-507/1992
|
STEEL AUTHORITY OF INDIA LTD. vs J.C. BUDHARAJA, GOVERNMENT AND MINING CONTRACTOR
|
Dhruv Mehta; M.P. Vinod
|
G.L. Sanghi; Raj Kumar Mahta
|
Arbitration Act, 1940
|
30
|
Mr. Justice D. P Wadhwa
, Mr. Justice M.B. Shah
|
English
|
Hindi
|
|
131
|
1969(9) eILR(PAT) SC 1
|
CIVIL APPEAL-512/1969
|
STATE OF BIHAR vs UNION OF INDIA AND ANR.
|
D. P. Singh, D. Goburdhun, U. P. Singh, R. C Prasad
|
Niren De, Attarney-General, V. A. Seyid Muhammad and B. D. Sharma, D. N. Gupta, D. N. Mukherjee
|
Constitution of India
|
Article 131
|
The Chief Justice
, Mr. Justice J.C. Shah
, Mr. Justice v.Ramaswami
, Mr. Justice G. K Mitter
, Mr. Justice A.N Grover
|
English
|
Hindi
|
|
132
|
2010(10) eILR(PAT) SC 42
|
CIVIL APPEAL-516/2004
|
BRIJ LAL AND ORS. vs COMMISSIONER OF INCOME TAX, JALANDHAR
|
ANNAM D. N. RAO
|
Not Availabl
|
INCOME TAX ACT
|
245-c
|
The Chief Justice of India
, Mr. Justice B.Sudershan Reddy
, Mr. Justice K.S Panicker Radhakrishnan
, Mr. Justice Surinder Singh Nijjar
, Mr Justice Swatanter Kumar
|
English
|
Hindi
|
|
133
|
1977(8) eILR(PAT) SC 16
|
CIVIL APPEAL-533/1975
|
R. S. JOSHI, S.T.O. GUJARAT ETC. ETC. vs AJIT MILLS LTD., AHMEDABAD & ANR. ETC. ETC.
|
S. T. Desai and R. M. Mehta, M. N. Shroff and Miss Radha Rangaswami
|
B. Sen, I. N. Shroff
|
Constitution of India
|
Article 14
|
The Chief Justice of India
, Mr. Justice Y. V. Chandrachud
, Mr. Justice P. N Bhagwati
, Mr. Justice V.R. Krishna Iyer
, Mr. Justice N.L. UNTWALIA
, Mr. Justice S. Murtaza Fazal Ali
, Mr. Justice P.S. Kailasam
|
English
|
Hindi
|
|
134
|
2002(4) eILR(PAT) SC 1
|
CIVIL APPEAL-535/2000
|
P. RAMA CHANDRA RAO vs STATE OF KARNATAKA
|
|
|
Constitution of India
|
Article 21
|
The Chief Justice of India
, Mr. Justice Syed Shah Mohammed Quadri
, Mr. Justice R.C. Lahoti
, Mr. Justice N. Santosh Hegde
, Mr. Justice Doraiswamy Raju
, Mrs. Justice Ruma Pal
, Mr. Justice Arijit Pasayat
|
English
|
Hindi
|
|
135
|
1962(4) eILR(PAT) SC 1
|
CIVIL APPEAL-537/1960
|
SREE RAGHUTHILAKATHIRTHA SREEPADANGALAVARU SWAMIJI vs THE STATE OF MYSORE AND OTHERS
|
S.S Shukla and E. Udayarathnam
|
H.N Sanyal, R. Gopalakrishnan and P.D Menon
|
Constitution of India
|
Article 14
|
The Chief Justice of India
, Mr. Justice P.B. Gajendra Gadkar
, Mr. Justice K. N Wanchoo
, Mr. Justice N.Rajagopala Ayyangar
, Mr. Justice T.L. Venkatarama Aiyar
|
English
|
Hindi
|
|
136
|
1970(2) eILR(PAT) SC 37
|
CIVIL APPEAL-564/1968
|
CHAMPA KUMARI SINGHI & ORS. vs THE MEMBER BOARD OF REVENUE , WEST BENGAL AND OTHERS
|
M. C. Chagla, P. N. Tiwari, I. B. Dadachanji. 0. C. Mathur and Ravinder Narain
|
Jagadish Swarup, Solicitor-General, R. Gopalakrishnan and R. N. Sachthey
|
Indian Income Tax Act(11 of 1922)
|
46
|
The Chief Justice of India
, Mr. Justice J.C. Shah
, Mr. Justice K.S. Hegde
, Mr. Justice A.N Grover
, Mr. Justice A.N. Ray
, Mr. Justice I. D. Dua
|
English
|
Hindi
|
|
137
|
|
CIVIL APPEAL-570/1980
|
Esskey Roadways (Firm) vs Anandhakrishnan Bus Service
|
Mr. C.S. Vaidyanathan, Mr. K. Vishwanathan and Mr. K.V. Venkataraman
|
Mr. S. Srinivasan and Mrs. N. Annapoorani
|
Motor Vehicle Act
|
46
|
Mr. Justice K Ramaswamy
, Mr. Justice S. C Agrawal
|
English
|
Hindi
|
|
138
|
1985(4) eILR(PAT) SC 57
|
CIVIL APPEAL-570/1983
|
Mc DOWELL & COMPANY LIMITED vs THE COMMERCIAL TAX OFFICER
|
SOLI J. SORABJEE, HARISH N. SALVE, RAVINDER NARAIN AND A.K. VERMA
|
S.T. DESAI, B. PARTHASARTHI AND T.V.S.N. CHARI
|
Constitution of India
|
Article 136
|
The Chief Justice of India
, Mr. Justice D. A. Desai
, Mr. Justice O. Chinnappa Reddy
, Mr Justice E.S. Venkataramiah
, Mr. Justice Ranganath Misra
|
English
|
Hindi
|
|
139
|
1967(10) eILR(PAT) SC 1
|
CIVIL APPEAL-572/1966
|
SECRETARY, MADRAS GYMKHANA CLUB EMPLOYEES UNION vs MANAGEMENT OF THE GYMKHANA CLUB
|
B. R. Dolai, E. C. Agarwala, Champat Rai, Kartar Singh Suri, Ambrish Kumar, P.C. Agrawala
|
H. R. Gokhale, M.R. Narayanaswamy Iyer, R. Ganapathy Iver
|
INDUSTRIAL DISPUTES ACT
|
2(i)
|
Mr. Justice M. Hidayatullah
, Mr. Justice V. Bhargava
, Mr. Justice C. A Vaidialingam
|
English
|
Hindi
|
|
140
|
1977(5) eILR(PAT) SC 1
|
CIVIL APPEAL-579/1976
|
TRUSTEES FOR THE IMPROVEMENT OF CALCUTTA vs CHANDRA SEKHAR MALLICK & ORS.
|
P. K. Chatterjee, G. S. Chatterjee and D. P. Mukherjee,
|
P. K. Mukherjee
|
Constitution of India
|
Article 144A
|
The Chief Justice of India
, Mr. Justice Y. V. Chandrachud
, Mr. Justice P. N Bhagwati
, Mr. Justice V.R. Krishna Iyer
, Mr. Justice N.L. UNTWALIA
, Mr. Justice S. Murtaza Fazal Ali
, Mr. Justice P.S. Kailasam
|
English
|
Hindi
|
|
141
|
|
CIVIL APPEAL-596/1986
|
WORKMEN OF ENGLISH ELECTRIC COMPANY OF INDIA LTD., MADRAS vs PRESIDING OFFICER & ANR.
|
M.K. Ramamurthi, K.S. Jankiraman and Jitender Sharma
|
T.S. Gopalan, P.N. Ramalingam and A.T.M. Sampath
|
Constitution of India
|
226
|
Mr. Justice Ranganath Misra
, Mr. Justice P. B. Sawant
, Mr. Justice K Ramaswamy
|
English
|
Hindi
|
|
142
|
2002(8) eILR(PAT) SC 1
|
CIVIL APPEAL-608/2001
|
LAXMAN vs STATE OF MAHARASHTRA
|
S. MURALIDHAR
|
U.U LALIT, N.V. RAGHUPATHY, RAVI ADSURE AND S.S. SHINDE
|
Evidence Act,1872
|
32
|
Mr. Justice G. B. Pattanaik
, Mr. Justice M.B. Shah
, Mr. Justice Doraiswamy Raju
, Mr. Justice S. N. Variava
, Mr. Justice D. M Dharmadhikari
|
English
|
Hindi
|
|
143
|
1967(3) eILR(PAT) SC 1
|
CIVIL APPEAL-610/1965
|
TIIE UNION OF INDIA, REPRESENTED BY THE GENERAL MANAGER, NORTH-EASTERN RAILWAY, GORAKHPUR vs THE INDIAN SUGAR MILLS ASSOCIATION, CALCUTTA AND ANOTHER
|
N. S. Hindra, R. H. Dhebar, R. N. Sachthey
|
A. K. Sen, B. P. Maheshwari, R. K. Chaudhary
|
RAILWAYS ACT
|
29
|
Mr. Justice K. N Wanchoo
, Mr. Justice V. Bhargava
|
English
|
Hindi
|
|
144
|
1968(9) eILR(PAT) SC 1
|
CIVIL APPEAL-630/1966
|
CHAIRMAN, M/ S. BROOKE BOND INDIA PVT. LTD. vs CHANDRA NATH CHOUDHARY
|
H. R. Gokhale, M. C. Bhandare, Jatindas Mahajan, O. C. Mathur, J. B. Dadachanji and Ravinder Narain
|
A. S. R. Chari and A. K. Nag
|
Industrial Disputes Act, 1947
|
33
|
Mr. Justice J. M Shelat
, Mr. Justice V. Bhargava
, Mr. Justice C. A Vaidialingam
|
English
|
Hindi
|
|
145
|
|
CIVIL APPEAL-645/1957
|
JAISRI SAHU vs RAJDEWAN DUBEY AND OTHERS
|
A. V. Viswanatha Sastri; R. C. Prasad
|
R. K. Garg; M. K. Ramamurthi; S. C. Agarwal
|
Constitution of India
|
Article 133
|
Mr. Justice P.B. Gajendra Gadkar
, Mr. Justice K. N Wanchoo
, Mr Justice K.C. Das Gupta
, Mr. Justice T.L. Venkatarama Aiyar
|
English
|
Hindi
|
|
146
|
1964(2) eILR(PAT) SC 1
|
CIVIL APPEAL-647/1962
|
S. M. KARIM vs MST. BIBI SAKINA
|
S. P. Varma
|
S. P. Sinha, Shahzadi Mohiuddin and Shaukat Hussain
|
Constitution of India
|
Article 136
|
Mr. Justice M. Hidayatullah
, Mr. Justice Raghubar Dayal
|
English
|
Hindi
|
|
147
|
1985(10) eILR(PAT) SC 44
|
CIVIL APPEAL-650/1975
|
KIRPAL SINGH, M.L.A. vs UTTAM SINGH AND ANR
|
K.K. GARG, A.K. GANGULI, M.M. KSHATRIYA AND VANDANA SHARMA
|
G.L. SANGHI, P.H. PAREKH AND P.K. MANOHAR
|
Constitution of India
|
Article 191(1)(a)
|
Mr. Justice O. Chinnappa Reddy
, Mr Justice E.S. Venkataramiah
, Mr. Justice V. Balakrishna Eradi
, Mr Justice R.B. Misra
, Mr. Justice V. Khalid
|
English
|
Hindi
|
|
148
|
2012(5) eILR(PAT) SC 1
|
CIVIL APPEAL-651/2009
|
AMAR PAL SINGH vs STATE OF U.P. AND ANR.
|
S.S. Dahiya, M.S. Bakshi, Debasis Misra
|
R.K. Dash, Abhishth Kumar, Dr. Monika Guaain
|
CODE OF CRIMINAL PROCEDURE
|
156(3)
|
Mr. Justice Dr B. S. Chauhan
, Mr. Justice Dipak Misra
|
English
|
Hindi
|
|
149
|
2005(1) eILR(PAT) SC 62
|
CIVIL APPEAL-661/2003
|
PU MYLLAI HLYCHHO AND ORS vs STATE OF MIZORAM AND ORS
|
Anil Nauriya, Ms. Beena Madhavan and Ms. Sumita Hazarika
|
U.U. Lalit, Prasenjit Keswani, Hemantika Wahi and Ajay Choudhary
|
Constitution of India
|
Aricle 163
|
The Chief Justice of India
, Mr. Justice Shivraj V. Patil
, Mr. Justice K.G Balakrishnan
, Mr. Justice B. N. Srikrishna
, Mr. Justice G. P. Mathur
|
English
|
Hindi
|
|
150
|
1974(4) eILR(PAT) SC 427
|
CIVIL APPEAL-680/1968
|
MAGANLAL CHHAGGANLAL (P) LTD. vs MUNICIPAL CORPORATION OF GREATER BOMBAY & ORS .
|
A. K. Sen, S. C. Mazumdar and S. K. Basu
|
R. l. Joshi, M. N. Kothari, K. S. Kadam, P. C. Bhartari, J, B. Dada- chanji, 0. C. Mathur and Ravinder Narain
|
Constitution of India
|
Article 14
|
Mr. Justice A.N. Ray
, Mr. Justice D. G. Palekar
, Mr. Justice Hans Raj Khanna
, Mr. Justice Kuttyil Kurien Mathew
, Mr. Justice A. Alagiriswami
, Mr. Justice P. N Bhagwati
, Mr. Justice V.R. Krishna Iyer
|
English
|
Hindi
|
|
151
|
1986(7) eILR(PAT) SC 1
|
CIVIL APPEAL-683/1971
|
KIRTI BHUSAN SINGH vs STATE OF BIHAR AND ORS.
|
B.P. Singh
|
D. Goburdahn
|
Bihar service code,1952
|
Rule 73(F)
|
Mr Justice E.S. Venkataramiah
, Mr. Justice V. Balakrishna Eradi
|
English
|
Hindi
|
|
152
|
1969(8) eILR(PAT) SC 1
|
CIVIL APPEAL-685/1967
|
BAIJNATH KEDIA vs STATE OF BIHAR & ORS.
|
A. K. Sen and P. K. Chatterjee
|
Lal Narain Singha, Lakshman Saran Sinha and D. Goburdhun
|
Constitution of India
|
Article 226
|
Mr. Justice M. Hidayatullah
, Mr. Justice J. M Shelat
, Mr. Justice V. Bhargava
, Mr. Justice K.S. Hegde
, Mr. Justice A.N Grover
|
English
|
Hindi
|
|
153
|
1964(4) eILR(PAT) SC 1
|
CIVIL APPEAL-700/1963
|
COMMISSIONER OF INCOME-TAX, MADRAS vs SJVAKASI MATCH EXPORT COMPANY
|
H. N. Sanyal,N. D. Karkhanis, R. N. Sachthey
|
K. Srinivasan and R. Gopalakrishnan
|
INCOME TAX ACT
|
26(A)
|
Mr. Justice Justice K.Subba Rao
, Mr. Justice J.C. Shah
, Mr. Justice S.M.Sikri
|
English
|
Hindi
|
|
154
|
1976(8) eILR(PAT) SC 20
|
CIVIL APPEAL-705/1971
|
STATE OF BIHAR & ANR.,ETC. vs KHAS KARANPURA COLLIERIES LTD. ETC.
|
D. P. Singh, S. C. Agarwal, V.J. Francis
|
Sachin Chaudhary
|
Constitution of India
|
Article 32
|
The Chief Justice of India
, Mr. Justice M.H. Beg
, Mr. Justice Jaswant Singh
|
English
|
Hindi
|
|
155
|
|
CIVIL APPEAL-714/1975
|
ANIRUDH PRASAD vs RAJESHWARI SAROJ DAS & OTHERS
|
Pramod Swarup and K. K. Chaudhury
|
K. P. Verma, B. B. Sinha and S. C. Patel
|
Representation of the People Act, 1951
|
97
|
Mr. Justice Y. V. Chandrachud
, Mr. Justice V.R. Krishna Iyer
, Mr. Justice A.C. Gupta
|
English
|
Hindi
|
|
156
|
|
CIVIL APPEAL-721/1976
|
RADHA KISHAN SAO vs GOPAL MODI & ORS.
|
Harbans Singh Marwah
|
K. K. Sinha, S. K. Sinha and Devi Prasad
|
Bihar Building (Lease , Rent and Eviction) Control Act
|
11
|
Mr. Justice P.K. Goswami
, Mr. Justice P.N. Shinghal
|
English
|
Hindi
|
|
157
|
|
CIVIL APPEAL-741/1978
|
STATE INSURANCE CORPORATION AND ANR. vs BATA SHOE COMPANY (P) LTD.
|
Abdul Khader, R.N. Kapoor
|
G.B. Pai, Parveen Kumar
|
Employees' State Insurance Act
|
2(22)
|
Mr. Justice R. S Pathak
, Mr. Justice A.P. Sen
|
English
|
Hindi
|
|
158
|
1965(9) eILR(PAT) SC 1
|
CIVIL APPEAL-743/1965
|
PRINCIPAL, PATNA COLLEGE, PATNA, AND OTHERS vs KALYAN SRINIVAS RAMAN
|
C. K. Daphtary, Attorney-General, R. N. Sinha and S. P. Varma
|
Basudev Prasad, K. Rajendra Chaudhri, and K. R. Chaudhuri
|
Nil
|
Nil
|
Mr. Justice P.B. Gajendra Gadkar
, Mr. Justice K. N Wanchoo
, Mr. Justice M. Hidayatullah
, Mr. Justice J.C. Shah
, Mr. Justice S.M.Sikri
|
English
|
Hindi
|
|
159
|
|
CIVIL APPEAL-745/1976
|
C.I.T. MADRAS AND ANR. vs DALMIA CEMENT (BHARAT) LTD.
|
M.C. Manchanda, Dr. K.P. Bhatnagar and D.S. Mehra
|
Harihar Lal, Vineet Maheshwari and R.K. Maheshwari
|
Nil
|
Nil
|
Mr. Justice B. P Jeevan Reddy
, Mr. Justice S.P. Bharucha
|
English
|
Hindi
|
|
160
|
1981(4) eILR(PAT) SC 1
|
CIVIL APPEAL-758/1978
|
M.M. QUASlM vs MANOHAR LAL SHARMA & ORS.
|
R.K. Garg; V.J. Francis; D.K. Garg; S. K. Jain
|
Smjoo Prasad; S. N. Misra; A.N. Bardiyar
|
Code of Civil Procedure, 1908
|
Order XLI Rule 27
|
Mr. Justice D. A. Desai
, Mr. Justice R. S Pathak
, Mr Justice E.S. Venkataramiah
|
English
|
Hindi
|
|
161
|
2007(2) eILR(PAT) SC 1
|
CIVIL APPEAL-765/2007
|
SRI RAJENDRA SINGH RANA AND ORS. vs SWAMI PRASAD MAURYA AND ORS.
|
|
|
Constitution of India
|
Article 191
|
The Chief Justice of India
, Mr. Justice H. K. Sema
, Mr. Justice Dr. A. R. Lakshmanan
, Mr. Justice P. K Balasubramanyan
, Mr. Justice D. K Jain
|
English
|
Hindi
|
|
162
|
|
CIVIL APPEAL-770/1967
|
INDIAN MICA & MICANITE INDUSTRIES LTD . vs STATE OF BIHAR & ORS .
|
Sarjoo Prasad , K. K. Sinha and B. B. Sinha
|
S. C. Agarwala , R. K. Garg , V. J. Francis , Narayana Netter and S. P. Singh
|
Excise Act
|
90(I)
|
Mr. Justice S.M.Sikri
, Mr. Justice G. K Mitter
, Mr. Justice K.S. Hegde
, Mr. Justice A.N Grover
, Mr. Justice P. Jaganmohan Reddy
|
English
|
Hindi
|
|
163
|
1964(3) eILR(PAT) SC 1
|
CIVIL APPEAL-780/1962
|
Commissioner of INCOME-TAX, BIHAR vs Dalmia Investment Co. Ltd.
|
K. N. Rajagopal Sastri and R. N. Sachthey
|
S. K. Kapur and B. N. Kirpal
|
Constitution of India
|
Article 136
|
Mr. Justice A.K Sarkar
, Mr. Justice M. Hidayatullah
, Mr. Justice J.C. Shah
|
English
|
Hindi
|
|
164
|
2020(1) eILR(PAT) SC 1
|
CIVIL APPEAL-780/2020
|
CHANDESHWAR SAW vs BRIJ BHUSHAN PRASAD & ORS.
|
Amit Pawan, Abhishek Amritanshu, Anand Nandan, Akshat Srivastava, Hasan Zubair Waris, Rohit Rajeshi, Ms. Shivangi
|
Abhay Kumar, Vineet Kumar Singh, Kumar Milind, Gopal Singh, Manish Kumar
|
Panchdayat Raj Election Rules (BIHAR)
|
140
|
Mr. Justice A.M. Khanwilkar
, Mr. Justice Dinesh Maheshwari
|
English
|
Hindi
|
|
165
|
1999(2) eILR(PAT) SC 1
|
CIVIL APPEAL-787/1990
|
MADAN MOHAN CHOUDHARY vs STATE OF BIHAR
|
Ms. Prerna Swarup, Pramod Swarup and Praveen Swarup
|
N.K. Singh and Uma Nath Singh
|
Constitution of India
|
Article 235
|
Mr. Justice S. Saghir Ahmad
, Mr. Justice M. Jagannadha Rao
|
English
|
Hindi
|
|
166
|
2001(12) eILR(PAT) SC 1
|
CIVIL APPEAL-791/1993
|
PRADIP CHANDRA PARIJA AND ORS vs PRAMOD CHANDRA PATANAIK AND ORS
|
|
|
Constitution of India
|
Article 145(2)
|
The Chief Justice of India
, Mr. Justice Syed Shah Mohammed Quadri
, Mr. Justice Umesh C. Banerjee
, Mr. Justice S. N. Variava
, Mr. Justice Shivraj V. Patil
|
English
|
Hindi
|
|
167
|
1958(11) eILR(PAT) SC 1
|
CIVIL APPEAL-793/1957
|
S. K. G. Sugar Ltd. vs Sri Ali Hassan, Chairman, Industrial Tribunal, Bihar & Others
|
C. K. Daphtary, A. B. N. Sinha, B. P. Maheshwari
|
S. P. Varma
|
INDUSTRIAL DISPUTES ACT
|
33
|
The Chief Justice of India
, Mr. Justice Natwarlal Harilal Bhagwati
, Mr. Justice Bhuvaneshwar Prasad Sinha
, Mr. Justice Justice K.Subba Rao
, Mr. Justice K. N Wanchoo
|
English
|
Hindi
|
|
168
|
1970(10) eILR(PAT) SC 1
|
CIVIL APPEAL-800/1967
|
BIHAR STATE BOARD OF RELIGIOUS TRUST vs PALAT LALL AND ANOTHER
|
D. Goburdhun and R. Goburdhun
|
R. C. Prasad
|
Bihar Hindu Religious Trust Act,1950
|
78
|
The Chief Justice of India
, Mr. Justice A.N. Ray
|
English
|
Hindi
|
|
169
|
2007(5) eILR(PAT) SC 1
|
CIVIL APPEAL-816/2001
|
COAL INDIA LTD. AND ORS. vs DOMCO SMOKELESS FUELS (P) LTD.
|
Vikas Singh, ASG, P.P. Rao, Sr. Adv., Anip Sachthey, Mohit Paul, Arijit Prasad, Krishan Mahajan, R.S. Rana, V.K. Venna, Rana Mukherjee, S. Chandra Shekhar. Amit Kumar, Krishnanand Pandeya
|
NOT AVAILABLE
|
Coal Control Order(Bihar)
|
Nil
|
Mr. Justice S. B. Sinha
, Mr. Justice Markandey Katju
|
English
|
Hindi
|
|
170
|
2016(9) eILR(PAT) SC 25
|
CIVIL APPEAL-823/2013
|
UNION OF INDIA & ORS vs DEVJEE MISHRA
|
R. Bala Subramanian, Ananya Mishra, Pranav Kumar
|
Shishir Pinaki, Raj iv Kumar Sinha, Samir Ali Khan
|
Constitution of India
|
Article 21
|
Mr. Justice T.S. Thakur
, Mr. Justice A.M. Khanwilkar
|
English
|
Hindi
|
|
171
|
2020(1) eILR(PAT) SC 47
|
CIVIL APPEAL-838/2020
|
URMILA DEVI & ORS. vs BRANCH MANAGER, NATIONAL INSURANCE COMPANY LTD. & ANR.
|
Shivam Singh, Rohit Kumar Singh, Harpreet Singh Gupta, Guru Sharan Maurya, Animesh Kumar, Sumit Kumar, Rana Prashant, Neeraj Shekhar,
|
Ashok Kumar Sharma, Sr. Adv., Parmanand Gaur, Kshitij Mudgal, Ekansh Bansal, Akhil Sharma
|
Motor Vehicles Act, 1988
|
173
|
The Chief Justice of India
, Mr. Justice B.R. Gavai
, Mr. Justice Surya Kant
|
English
|
Hindi
|
|
172
|
1996(2) eILR(PAT) SC 1
|
CIVIL APPEAL-846/1981
|
THE BIHAR STATE BOARD OF RELIGIOUS TRUST vs RAMSUBARAN DAS
|
Lakshmi Raman Singh
|
NOT AVAILABLE
|
Evidence Act,1872
|
102
|
Mr. Justice S.P. Bharucha
, Mr. Justice S. B. Majmudar
|
English
|
Hindi
|
|
173
|
1994(5) eILR(PAT) SC 5
|
CIVIL APPEAL-851/1993
|
K. PERIASANI vs SUB-TEHSILDAR (LAND ACQUISITION)
|
V. Balachandran
|
A. Mariarputham and Mrs. Aruna Mathur
|
LAND ACQUISITION ACT
|
6
|
Mr. Justice K Ramaswamy
, Mr. Justice N. Venkatachala
|
English
|
Hindi
|
|
174
|
2019(1) eILR(PAT) SC 15
|
CIVIL APPEAL-884/2019
|
THE STATE OF BIHAR vs DR. SACHINDRA NARAYAN
|
Ms. Meenakshi Arora, V.N. Sinha, Ms. Abha R. Sharma, D.S. Pramar, Ms. Sujeeta Srivastava, Saurabh Shandilya, A. Lakshminarayanan, Kripa Shankar Prasad, J. Priyadarshini
|
A.Lakshminarayanan, Kripa shankar Prasad
|
Anugraha Narayan Sinha Institute of Social Studies Act ,1964
|
6
|
Mr. Justice Dhananjay Y Chandrachud
, Mr. Justice Hemant Gupta
|
English
|
Hindi
|
|
175
|
1994(7) eILR(PAT) SC 111
|
CIVIL APPEAL-885/1993
|
DIRECTOR, CENTRAL PLANTATION CROPS RESEARCH INSTITUTE, KESARAGOD AND ORS. vs M. PURUSHOTHAMAN AND ORS.
|
Ranjit Kumar and Ms. Bina Tamta
|
|
Service Law
|
Rule 44
|
Mr. Justice P. B. Sawant
, Mr. Justice M. K Mukherjee
|
English
|
Hindi
|
|
176
|
1967(4) eILR(PAT) SC 1
|
CIVIL APPEAL-911/1964
|
RAJA BAHADUR GIRIWAR PRASAD NARAIN SINGH vs DUKHU LAL DAS & ORS.
|
B. Sen; U. P. Singh
|
B. R. L. Iyengar; S. N. Mukherjee
|
Bihar Land Reforms Act, 1950 (Bihar 30 of 1950)
|
3(2)
|
The Chief Justice of India
, Mr. Justice V. Bhargava
, Mr. Justice G. K Mitter
|
English
|
Hindi
|
|
177
|
|
CIVIL APPEAL-913/2021
|
UNION OF INDIA & ORS. vs MANOJ KUMAR & ORS.
|
R.S. Suri, ASG, Ms. V. Mohana
|
Vikas Singh, Shanker Raju, Sr. Advs.
|
Nil
|
Nil
|
Mr. Justice Sanjay Kishan Kaul
, Mr. Justice Hrishikesh Roy
|
English
|
Hindi
|
|
178
|
1998(1) eILR(PAT) SC 32
|
CIVIL APPEAL-914/1986
|
STATE OF ANDHRA PRADESH vs DR.K.RAMCHANDRAN
|
Mr. G. Prabhakar
|
Ex-parte
|
A.P Civil Services (Disciplinary Proceeding Tribunal) Act, 1960
|
4
|
Mr. Justice S. Saghir Ahmad
, Mr. Justice G. B. Pattanaik
|
English
|
Hindi
|
|
179
|
|
CIVIL APPEAL-955/2006
|
M/S BSES LTD. (NOW RELIANCE ENERGY LTD.) vs M/S FENNER INDIA LTD: AND ANR.
|
Mukul Rohtagi, K.R. Sasiprabhu, Ms. Manali Singhal, Mustafa Alam and Ardendu Thakur
|
Soli J. Sorabjee, Raju Ramachandran, R. Veera Raghavan. Subramonium Prasad, Raghavendra S. Srivastava, P. Kapoor and V.G. Pragasam
|
ARBITRATION AND CONCILIATION ACT
|
9
|
Mr. Justice H. K. Sema
, Mr. Justice B. N. Srikrishna
|
English
|
Hindi
|
|
180
|
1983(10) eILR(PAT) SC 26
|
CIVIL APPEAL-957/1973
|
State of Tamil Nadu Etc. Etc. vs L. Abu Kavur Bai and Ors. Etc.
|
S.S. Ray, R.K. Garg and A. V. Rangam
|
G.L Sanghi and Miss Lily Thomas
|
Constitution of India
|
Article 32
|
The Chief Justice of India
, Mr. Justice S. Murtaza Fazal Ali
, Mr. Justice V. D Tulzapurkar
, Mr. Justice O. Chinnappa Reddy
, Mr. Justice A. Varadarajan
|
English
|
Hindi
|
|
181
|
2023(2) eILR(PAT) SC 1
|
CIVIL APPEAL-969/2023
|
BAR COUNCIL OF INDIA vs BONNIE FOI LAW COLLEGE & ORS.
|
ARDHENDUMAULI KUMAR PRASAD
|
MOHAN PANDEY
|
Advocates Act, 1961
|
49
|
Mr. Justice Sanjay Kishan Kaul
, Mr. Justice Sanjiv Khanna
, Mr. Justice Abhay S. Oka
, Mr. Justice Vikram Nath
, Mr. Justice Dinesh Maheshwari
|
English
|
Hindi
|
|
182
|
2008(2) eILR(PAT) SC 52
|
CIVIL APPEAL-990/2008
|
V. SUBBULAKSHMI & ORS vs S.LAKSHMI & ANR.
|
V. Krishnamurthy, V. Ramasubramanian
|
Ashok Kumar Sharma
|
Motor Vehicles Act, 1988
|
166
|
Mr. Justice S.B. Sinha
, Mr. Justice Harjit Singh Bedi
|
English
|
Hindi
|
|
183
|
1980(9) eILR(PAT) SC 1
|
CIVIL APPEAL-1007/1980
|
HAFIZ WASHI AHMED vs KUTUBUDDIN AND ORS.
|
Syed Ali Ahmed, Tanweer Ahmed and Mohan Pandey
|
D. Goburdhan
|
Nil
|
Nil
|
Mr. Justice K Ramaswamy
, Mr. Justice K. Venkataswami
, Mr. Justice G. B. Pattanaik
|
English
|
Hindi
|
|
184
|
2004(2) eILR(PAT) SC 1
|
CIVIL APPEAL-1012/2004
|
ORIENTAL INSURANCE CO. LTD. vs SHRI NANJAPPAN AND ORS.
|
Joy Basu, B.K. Satija
|
A.T.M. Sampath and Ms. Aarthi Radhakrishnan
|
Motor Vehicles Act, 1988
|
168
|
Mr. Justice Doraiswamy Raju
, Mr. Justice Arijit Pasayat
|
English
|
Hindi
|
|
185
|
1985(10) eILR(PAT) SC 1
|
CIVIL APPEAL-1021/1976
|
ADARSH TRAVELS BUS SERVICE AND ANR vs STATE OF U.P. AND ORS
|
|
|
Motor Vehicle Act
|
68(c)
|
Mr. Justice O. Chinnappa Reddy
, Mr Justice E.S. Venkataramiah
, Mr. Justice V. Balakrishna Eradi
, Mr Justice R.B. Misra
, Mr. Justice V. Khalid
|
English
|
Hindi
|
|
186
|
|
CIVIL APPEAL-1045/2006
|
UNION OF INDIA AND ANR vs B. KISHORE
|
_
|
_
|
Constitution of India
|
Article 136
|
Mr Justice Aftab Alam
, Mr. Justice R.M. Lodha
|
English
|
Hindi
|
|
187
|
1970(2) eILR(PAT) SC 1
|
CIVIL APPEAL-1065/1966
|
BIHAR STATE ROAD TRANSPORT CORPORATION vs STATE OF BIHAR AND ORS.
|
Sarjoo Prasad, R. P. Srivastava, Saranjit Singh Jauhar and K.K. Sinha
|
D. Goburdhun
|
Industrial Disputes Act, 1947
|
2(s)
|
Mr. Justice J. M Shelat
, Mr. Justice G. K Mitter
|
English
|
Hindi
|
|
188
|
2017(12) eILR(PAT) SC 1
|
CIVIL APPEAL-1093/2006
|
THE STATE OF JHARKHAND AND ORS. vs M/S HINDUSTAN CONSTRUCTION CO. LTD.
|
Ajit Kumar Sinha, Gopal Prasad
|
K. V. Viswanathan, Jayant K. Mehta
|
ARBITRATION AND CONCILIATION ACT
|
31
|
The Chief Justice of India
, Mr. Justice A.K. Sikri
, Mr. Justice A.M. Khanwilkar
, Mr. Justice Dhananjay Y Chandrachud
, Mr. Justice Ashok Bhushan
|
English
|
Hindi
|
|
189
|
2006(5) eILR(PAT) SC 1
|
CIVIL APPEAL-1100/2000
|
RAM BACHAN RAI AND ORS. vs RAM UDAI RAI AND ORS.
|
S. Chandra Shekhar
|
S.B. Sanyal and Akhilesh Kumar Pandey
|
Code of Civil Procedure, 1908
|
Order IX Rule 13
|
Mr. Justice Arijit Pasayat
, Mr. Justice Tarun Chatterjee
|
English
|
Hindi
|
|
190
|
1990(2) eILR(PAT) SC 1
|
CIVIL APPEAL-1102/1990
|
MANAGEMENT OF M/S M.S. NALLY BHARAT ENGG. CO. LTD. vs STATE OF BIHAR & ORS.
|
A.K. Sen, K.D. Prasad, J. Krishna and Mrs. Naresh Bakshi
|
S.K. Sinha and U.S. Prasad
|
Industrial Disputes Act, 1947
|
33-B
|
Mr. Justice K. Jagannatha Shetty
, Mr. Justice T.K. Thommen
|
English
|
Hindi
|
|
191
|
2008(2) eILR(PAT) SC 1
|
CIVIL APPEAL-1103/2008
|
UNION OF INDIA & ORS. vs S. KRISHNAN & ANR.
|
Ashok Bhan, T.A. Khan, B.K. Prasad
|
A.K. Ganguli, R. Sudaravardan
|
Constitution (Scheduled Tribes) order, 1950
|
Article 311
|
Mr. Justice Arijit Pasayat
, Mr. Justice S.H Kapadia
|
English
|
Hindi
|
|
192
|
1968(11) eILR(PAT) SC 25
|
CIVIL APPEAL-1110/1965
|
SHASHIBUSHAN PRASAD MISHRA & ANR. vs BABUJI RAI & ORS.
|
Sarjoo Prasad, B. P. Iha
|
C. B. Agarwala, P. K. Chatterjee, R. B. Datar
|
Constitution of India
|
Article 32
|
Mr. Justice S.M.Sikri
, Mr. Justice R. S Bachawat
, Mr. Justice K.S. Hegde
|
English
|
Hindi
|
|
193
|
2009(2) eILR(PAT) SC 54
|
CIVIL APPEAL-1120/2009
|
A. VENKATAKRISHNAN vs STATE OF TAMIL NADU AND ORS.
|
Kiran Suri
|
NA
|
Constitution of India
|
Article 14
|
Mr. Justice Arijit Pasayat
, Mr. Justice Dr. Mukundakam Sharma
|
English
|
Hindi
|
|
194
|
1990(2) eILR(PAT) SC 29
|
CIVIL APPEAL-1130/1990
|
INDIAN OXYGEN LTD. vs STATE OF BIHAR & ORS.
|
G.B. Pai, S.K. Patri and J.R. Das
|
Dr. S.K. Ghose, Mrs. M. Qammaruddin and M. Qammaruddin
|
Bihar Industrial Establishments (National and Festival Holidays and Casual Leave) Act 1977
|
3
|
Mr. Justice K. Jagannatha Shetty
, Mr. Justice Kuldip Singh
|
English
|
Hindi
|
|
195
|
|
CIVIL APPEAL-1139/2002
|
STATE OF BIHAR (NOW JHARKHAND) AND ORS. vs BOKARO AND RAMGUR LTD. AND ORS.
|
Ratan Kumar Choudhuri
|
R.C. Kohli, (NP), Ashok Mathur (NP)
|
Nil
|
Nil
|
Mr. Justice Arijit Pasayat
, Mr. Justice P. Sathasivam
, Mr Justice Aftab Alam
|
English
|
Hindi
|
|
196
|
1975(9) eILR(PAT) SC 1
|
CIVIL APPEAL-1160/1974
|
STATE OF KERALA & ANR vs N. M. THOMAS & ORS.
|
M. M. Abdul Khadir and K. M. K. Nair
|
T. S. Krishnamoorthy Iyer, P. K. Pillai and N. Sudhakaran
|
Constitution of India
|
Article 16
|
The Chief Justice of India
, Mr. Justice H.R. Khanna
, Mr. Justice Kuttyil Kurien Mathew
, Mr. Justice M.H. Beg
, Mr. Justice V.R. Krishna Iyer
, Mr. Justice A.C. Gupta
, Mr. Justice S. Murtaza Fazal Ali
|
English
|
Hindi
|
|
197
|
1967(2) eILR(PAT) SC 80
|
CIVIL APPEAL-1172/1965
|
COMMISSIONER OF INCOME-TAX BIHAR AND ORISSA vs MANAGER, COURT OF WARDS ESTATE, BETTIAH
|
R. H. Dhebar; R. N. Sachthey
|
S. P. Varma
|
Income tax Act, 1922
|
Nil
|
Mr. Justice M. Hidayatullah
, Mr. Justice J. M Shelat
, Mr. Justice G. K Mitter
|
English
|
Hindi
|
|
198
|
1986(5) eILR(PAT) SC 1
|
CIVIL APPEAL-1174/1980
|
Tulsipur Sugar Co. Ltd. Etc vs Secretary to the Government of U.P. and Ors
|
|
|
U.P.Sugarcane (Purchase Tax) Act, 1961
|
14
|
Mr. Justice P. N Bhagwati
, Mr. Justice O. Chinnappa Reddy
, Mr Justice R.B. Misra
, Mr. Justice V. Khalid
, Mr. Justice G.L. Oza
|
English
|
Hindi
|
|
199
|
|
CIVIL APPEAL-1192/1971
|
SOUTH INDIA VISCOSE LTD. vs STATE OF TAMIL NADU
|
S. T. Desai, A.K. Verma and J.B. Dadachanji
|
A.K. Sen and A.V. Rangam
|
Central Sales Tax Act, 1956
|
3 A
|
Mr. Justice R. S Pathak
, Mr Justice E.S. Venkataramiah
|
English
|
Hindi
|
|
200
|
1992(3) eILR(PAT) SC 1
|
CIVIL APPEAL-1205/1992
|
MOHD. FIDA KARIM AND ANR. vs STATE OF BIHAR AND ORS.
|
Kapil Sibal, Harish N. Salve, Ranjit Kumar, G.D. Bhandari and S.C. Patel
|
M.L. Varma, B.B. Singh, Vikash Singh and L.R. Singh
|
Bihar Excise Act 1915
|
42
|
Mr. Justice N.M Kasliwal
, Mr. Justice K. Jayachandra Reddy
, Mr. Justice G. N Ray
|
English
|
Hindi
|
|
201
|
1996(8) eILR(PAT) SC 12
|
CIVIL APPEAL-1208/1975
|
UJJAGAR SINGH(DEAD) BY LRS ETC vs THE COLLECTOR, BHATINDA AND ANR ETC
|
|
|
Punjab Land Reforms Act , 1972
|
Nil
|
Mr. Justice Kuldip Singh
, Mr. Justice M. M. Punchhi
, Mr. Justice N. P. Singh
, Mr. Justice M. K Mukherjee
, Mr. Justice S. Saghir Ahmad
|
English
|
Hindi
|
|
202
|
1985(12) eILR(PAT) SC 1
|
CIVIL APPEAL-1224/1977
|
Prakash Amichand shah vs State of Gujarat and Ors
|
R.F. Nariman, P.K. Manohar and P.H. Parekh
|
T.S. Krishnamoorthy Iyer, T.U. Mehta, Prashant Desai and S.C. Patel
|
Bombay Town Planning Act, 1954
|
32
|
Mr. Justice O. Chinnappa Reddy
, Mr Justice E.S. Venkataramiah
, Mr. Justice V. Balakrishna Eradi
, Mr Justice R.B. Misra
, Mr. Justice V. Khalid
|
English
|
Hindi
|
|
203
|
1984(2) eILR(PAT) SC 382
|
CIVIL APPEAL-1233/1973
|
COMMISSIONER OF WEALTH TAX, PATNA vs RAGHUBIR NARAIN SINGH
|
G. C. Sharma; B. B. Ahuja & Miss A. Subhashini
|
P. K. Chatterjee; Rathin Dass
|
Wealth Tax Act
|
2(m)
|
Mr. Justice V. D Tulzapurkar
, Mr Justice Sabyasachi Mukharji
|
English
|
Hindi
|
|
204
|
1984(2) eILR(PAT) SC 416
|
CIVIL APPEAL-1238/1973
|
COMMISSIONER OF WEALTH TAX, BIHAR, PATNA vs MAHARAJA KUMAR KAMAL SINGH
|
B.B. Ahuja & Ms. A. Subhashini
|
Dr. Y.S. Chitale, and U.P. Singh
|
Wealth Tax Act
|
2(m)
|
Mr. Justice V. D Tulzapurkar
, Mr. Justice R. S Pathak
, Mr Justice Sabyasachi Mukharji
|
English
|
Hindi
|
|
205
|
1971(8) eILR(PAT) SC 1
|
CIVIL APPEAL-1239/1966
|
THE WORKMEN vs GREAVES COTTON AND CO. LTD. AND ORS.
|
K. T. Sule, M. G. Phadnis, Vinnet Kumar
|
G. B. Pai, P. N. Tiwari, P. K. Rele
|
INDUSTRIAL DISPUTES ACT
|
12
|
Mr. Justice G. K Mitter
, Mr. Justice C. A Vaidialingam
, Mr. Justice P. Jaganmohan Reddy
|
English
|
Hindi
|
|
206
|
|
CIVIL APPEAL-1248/1978
|
Commissioner of Income Tax, Madras vs K. R. Sadayappan
|
B.B. Ahuja and Ms. A. Subhashini
|
A.T.M. Sampath and P.N. Ramalingam
|
Income tax Act (1961)
|
271(1)(c)
|
The Chief Justice of India
, Mr. Justice K.N. Saikia
|
English
|
Hindi
|
|
207
|
|
CIVIL APPEAL-1252/1970
|
SUSHIL KUMAR SEN vs STATE OF BIHAR
|
P. K. Chatterjee, Rathin Das
|
D. Goburdhan
|
CODE OF CIVIL PROCEDURE
|
Order 47 Rule 1
|
Mr. Justice A.N. Ray
, Mr. Justice Kuttyil Kurien Mathew
, Mr. Justice V.R. Krishna Iyer
|
English
|
Hindi
|
|
208
|
1986(8) eILR(PAT) SC 1
|
CIVIL APPEAL-1257/1985
|
INDIAN OIL CORPORATION LTD vs STATE OF BIHAR AND ORS
|
M.K. Banerjee, Sol. Genl, D.N. Misra. B.D. Barucha arid A.M. Dittia
|
M.K. Ramamurthy and Mrs. Gyan Sudha Mishra
|
Constitution of India
|
Article 226
|
Mr. Justice V. Balakrishna Eradi
, Mr. Justice Murari Mohan Dutt
|
English
|
Hindi
|
|
209
|
|
CIVIL APPEAL-1264/1968
|
DHANI DEVI vs SANT BIHARI & ORS.
|
C. K. Daphtary, Saptami Iha , B. P. Iha,
|
D. Goburdhun
|
Motor Vehicle Act (4 of 1939)
|
45
|
Mr. Justice S.M.Sikri
, Mr. Justice R. S Bachawat
|
English
|
Hindi
|
|
210
|
1968(4) eILR(PAT) SC 10
|
CIVIL APPEAL-1271/1967
|
KESHAVLAL JETHALAL SHAH vs MOHANLAL BHAGWAN DAS & ANR.
|
B. C. Misra, R. K. Mathur and M. V. Goswami
|
S. K. Zarer and K. L. Hathi
|
CODE OF CIVIL PROCEDURE
|
115
|
Mr. Justice M. Hidayatullah
, Mr. Justice J.C. Shah
, Mr. Justice S.M.Sikri
, Mr. Justice R. S Bachawat
, Mr. Justice v.Ramaswami
, Mr. Justice G. K Mitter
, Mr. Justice C. A Vaidialingam
, Mr. Justice K.S. Hegde
|
English
|
Hindi
|
|
211
|
|
CIVIL APPEAL-1279/1986
|
SECRETARY, CENTRAL BOARD OF EXCISE AND CUSTOMS & ORS. vs K.S. MAHALINGAM
|
|
|
Constitution of India
|
Article 311(2)
|
Mr. Justice Murari Mohan Dutt
, Mr. Justice A.P. Sen
|
English
|
Hindi
|
|
212
|
1970(2) eILR(PAT) SC 19
|
CIVIL APPEAL-1285/1966
|
DISTRICT COLLECTOR OF HYDERABAD & ORS vs M/S IBRAHIM & CO.ETC
|
P. Ram Reddy and A. V. Rangam
|
|
Constitution of India
|
Article 301
|
The Chief Justice of India
, Mr. Justice J.C. Shah
, Mr. Justice K.S. Hegde
, Mr. Justice A.N Grover
, Mr. Justice A.N. Ray
, Mr. Justice I. D. Dua
|
English
|
Hindi
|
|
213
|
1979(8) eILR(PAT) SC 11
|
CIVIL APPEAL-1301/1977
|
V. DHANAPAL CHETTIAR vs YESODAI AMMAL
|
K. JAYARAM AND K. RAMKUMAR
|
M. N. PADMANABHAN, T. A. RAMACHANDRAN, M. N. TANDON AND MRS. RAMACHANDRAN
|
Rent Control Acts
|
106
|
The Chief Justice of India
, Mr. Justice R.S. Sarkaria
, Mr. Justice N.L. UNTWALIA
, Mr. Justice P.N. Shinghal
, Mr. Justice P.S. Kailasam
, Mr. Justice O. Chinnappa Reddy
, Mr Justice E.S. Venkataramiah
|
English
|
Hindi
|
|
214
|
1990(2) eILR(PAT) SC 115
|
CIVIL APPEAL-1308/1990
|
P.K. UNNI vs NIRMALA INDUSTRIES & ORS.
|
K. Parasaran; B. Ramamoorthy; V. Balachandran
|
M.R. Narayanaswamy; A.T.M. Sampath
|
Limitation Act
|
Nil
|
Mr. Justice K. N. Singh
, Mr. Justice T.Kochu Thommen
, Mr. Justice N.M Kasliwal
|
English
|
Hindi
|
|
215
|
2020(2) eILR(PAT) SC 105
|
CIVIL APPEAL-1318/2017
|
M/s Edelweiss Asset Reconstruction Company Ltd. vs R. Perumalswamy & Ors.
|
Balaji Srinivasan, AAG, Neeraj Kishan Kaul, C. Ariyama Sundaram, Sr. Advs., Atul Sharma, Ms. Renuka Iyer, Akash Lamba, M/s. M. Rambabu And Co., Amar Dave, Mahesh Agarwal, Ankur Saigal, Ms. Gunika Gupta, Divyang Gobind Chandiramani, Sanjiv Kumar, Shaishir S. Divatia, K.P. Sanjeev Kumar, Ms. Rohini Musa, Abhishek Gupta, Zafar Inayat, K.P. Sathish Kumar, B. Mohanraj, K. Kanagaraj, E. C. Agrawala, M. Yogesh Kanna, T.R.B. Siva Kumar, M. Karthiga, K. V. Vijayakumar, D. L. Chidananda, V. Balaji, Vinod Mehta, Atul Mehta, Rakesh K. Sharma, Ms. Astha Tyagi, Mullapudi Rambabu, Shravanath Paruchuri (for M/s. M. Rambabu And Co.), S. Gowthaman
|
Balaji Srinivasan, AAG, Neeraj Kishan Kaul, C. Ariyama Sundaram, Sr. Advs., Atul Sharma, Ms. Renuka Iyer, Akash Lamba, M/s. M. Rambabu And Co., Amar Dave, Mahesh Agarwal, Ankur Saigal, Ms. Gunika Gupta, Divyang Gobind Chandiramani, Sanjiv Kumar, Shaishir S. Divatia, K.P. Sanjeev Kumar, Ms. Rohini Musa, Abhishek Gupta, Zafar Inayat, K.P. Sathish Kumar, B. Mohanraj, K. Kanagaraj, E. C. Agrawala, M. Yogesh Kanna, T.R.B. Siva Kumar, M. Karthiga, K. V. Vijayakumar, D. L. Chidananda, V. Balaji, Vinod Mehta, Atul Mehta, Rakesh K. Sharma, Ms. Astha Tyagi, Mullapudi Rambabu, Shravanath Paruchuri (for M/s. M. Rambabu And Co.), S. Gowthaman
|
Land Acquisition Act, 1894
|
4(1)
|
Mr. Justice Dhananjay Y Chandrachud
, Mr. Justice Ajay Rastogi
|
English
|
Hindi
|
|
216
|
|
CIVIL APPEAL-1324/2008
|
MANAGEMENT, THE ASSISTANT SALT COMMISSIONER vs SECRETARY, CENTRAL SALT MAZDOOR UNION
|
K. Radhakrishnan, Kiran Bhardwaj, B.V. Balramdas
|
Jitendra Sharma, B.K. Pal and P.N. Jha
|
Constitution of India
|
Article 14
|
Mr. Justice S.B. Sinha
, Mr. Justice V. S Sirpurkar
|
English
|
Hindi
|
|
217
|
1967(2) eILR(PAT) SC 1
|
CIVIL APPEAL-1340/1966
|
KHAMBALIA MUNICIPALITY AND ANR. vs STATE OF GUJARAT
|
Purshottam Trikamdas, and Ravinder Narain
|
N. S. Bindra, K. L. Hathi, S. P. Nayvar and R. H. Dhebar
|
Gujrat Panchayats Act,1961
|
9(1)
|
Mr. Justice K. N Wanchoo
, Mr. Justice R. S Bachawat
, Mr. Justice J. M Shelat
|
English
|
Hindi
|
|
218
|
1999(5) eILR(PAT) SC 49
|
CIVIL APPEAL-1354/1980
|
HYDERABAD INDUSTRIES LTD. AND ANR vs UNION OF INDIA AND ORS
|
|
|
Customs Act
|
12
|
Mr. Justice S.P. Bharucha
, Mr. Justice B. N Kirpal
, Mr. Justice S. Rajendra Babu
, Mr. Justice Syed Shah Mohammed Quadri
, Mr. Justice M.B. Shah
|
English
|
Hindi
|
|
219
|
|
CIVIL APPEAL-1359/1981
|
BIBI RAHMANI KHATOON & ORS. vs HARKOO GOPE & ORS.
|
B.P. Singh
|
S.K. Mehta
|
Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956
|
4
|
Mr. Justice Baharul Islam
, Mr. Justice D. A. Desai
|
English
|
Hindi
|
|
220
|
1980(5) eILR(PAT) SC 171
|
CIVIL APPEAL-1361/1977
|
SETH NAN LAL & ANR vs STATE OF HARYANA & ORS
|
|
|
Haryana ceiling on land Holdings Act, 1972
|
Article 254(1)
|
The Chief Justice of India
, Mr. Justice P. N Bhagwati
, Mr. Justice V.R. Krishna Iyer
, Mr. Justice V. D Tulzapurkar
, Mr. Justice A.P. Sen
|
English
|
Hindi
|
|
221
|
1970(9) eILR(PAT) SC 1
|
CIVIL APPEAL-1363/1966
|
STATE OF BIHAR AND ORS. vs SHIVA BHIKSHUK MISHRA
|
L. M. Singhvi and U. P. Singh
|
D. Goburdhun and R. Goburdhun
|
Constitution of India
|
Article 311
|
Mr. Justice J.C. Shah
, Mr. Justice K.S. Hegde
, Mr. Justice A.N Grover
|
English
|
Hindi
|
|
222
|
|
CIVIL APPEAL-1365/1978
|
GANESH PRASAD SAH KESARI & ANR. vs LAKSHMI NARAYAN GUPTA
|
B.P. Singh, R. Kumar
|
Mrs. Gian Sudha Misra
|
Bihar Buildings (Lease, Rent and Eviction) Control Act
|
11A
|
Mr. Justice D. A. Desai
, Mr. Justice Ranganath Misra
|
English
|
Hindi
|
|
223
|
|
CIVIL APPEAL-1379/1991
|
The Commissioner, Hindu Religious and Charitable Endowments Administration Department, Madras vs Smt. P.S. Sethurathinam
|
Mr. T. Harish Kumar, Mr. V. Krishnamurthy, Mr. V. Ram Subramanium and Mr. A. Mariarputham
|
Mr. T.L. Ram Mohan and Mr. R. Ayyam Perumal
|
Tamil Nadu Hindu Religious & Charitable Endowment Act, 1959
|
45
|
Mr. Justice S. Rajendra Babu
, Mr. Justice M.B. Shah
|
English
|
Hindi
|
|
224
|
|
CIVIL APPEAL-1387/1991
|
UNION OF INDIA AND ORS. vs DUDH NATH PRASAD.
|
P.P. Malhotra, Ms. Nandini Gore, P. Parmeswaran
|
Ms. Ambika Pratap Singh, S.P. Sinha, Madhu Saran, A Sharan
|
Representation Of Peoples Act
|
20
|
Mr. Justice S. Saghir Ahmad
, Mr. Justice S. P Kurdukar
|
English
|
Hindi
|
|
225
|
1994(7) eILR(PAT) SC 86
|
CIVIL APPEAL-1387/1993
|
STATE OF TAMIL NADU AND ORS. vs V.S. BALAKRISHNAN AND ORS. ETC.
|
V. R. Reddy, Solicitor General and P.R. Seetharaman
|
Kapil Sibal, Chidambaram Arun Jaitley, J.K. Das, Ms. Nina Gupta, Nand Kumar, Vineet Kumar (NP), Ms Indu Malhotra and Ms. V. Mohana
|
Service Law
|
Nil
|
Mr. Justice Kuldip Singh
, Mr. Justice Yogeshwar Dayal
|
English
|
Hindi
|
|
226
|
2008(1) eILR(PAT) SC 1
|
CIVIL APPEAL-1389/2001
|
M/S. BIHAR CAUSTIC & CHEMICALS LTD. vs KRIPA PANDEY
|
Ashok Grover, Praveen Kumar
|
R.R. Dubey, Pawan Upadhyay, Santosh Mishra, Shiv Mangal Sharma, Rohit Yadav, Shubhra Goyal and Sharmila Upadhyay
|
Industrial Disputes Act, 1947
|
10
|
Mr. Justice Arijit Pasayat
, Mr. Justice P. Sathasivam
|
English
|
Hindi
|
|
227
|
2007(3) eILR(PAT) SC 1
|
CIVIL APPEAL-1389/2007
|
M/S. DURGA HOTEL COMPLEX vs RESERVE BANK OF INDIA AND ORS.
|
Ranjeet Kumar, Rudreshwar Singh, Kaushik Poddar
|
R. Sudaravaradan, R.N. Trivedi, R.N. Keshwani,
|
Banking Regulation Act,1949
|
19
|
Mr. Justice H. K. Sema
, Mr. Justice P. K Balasubramanyan
|
English
|
Hindi
|
|
228
|
1979(9) eILR(PAT) SC 35
|
CIVIL APPEAL-1394/1974
|
HASINUDDIN KHAN AND ANR vs DEPUTY DIRECTOR OF CONSOLIDATION AND ORS
|
J.P. GOYAL, S.K. JAIN
|
A.P.S. CHAUHAN, V.C. PARASHAR
|
U.P. High Court (Abolition of Letters Patent Appeals) Act, 1972
|
33
|
The Chief Justice of India
, Mr. Justice V.R. Krishna Iyer
, Mr. Justice N.L. UNTWALIA
, Mr. Justice P.N. Shinghal
, Mr. Justice A. D. Koshal
|
English
|
Hindi
|
|
229
|
2001(2) eILR(PAT) SC 26
|
CIVIL APPEAL-1397/2001
|
BUDDHI NATH CHAUDHARY AND ORS. vs ABAHI KUMAR AND ORS.
|
P.S. Mishra, R.K. Jain, P.P. Rao
|
---
|
Constitution of India
|
Article 226
|
Mr. Justice S. Rajendra Babu
, Mr. Justice S.N. Phukan
|
English
|
Hindi
|
|
230
|
1985(7) eILR(PAT) SC 1
|
CIVIL APPEAL-1401/1973
|
GRAM PANCHAYAT OF VILLAGE, JAMALPUR vs MALWINDER SINGH AND ORS
|
|
|
Conduct of Examination Act (Bihar)
|
Article 31
|
The Chief Justice of India
, Mr. Justice S. Murtaza Fazal Ali
, Mr. Justice V. D Tulzapurkar
, Mr. Justice O. Chinnappa Reddy
, Mr. Justice A. Varadarajan
|
English
|
Hindi
|
|
231
|
1991(12) eILR(PAT) SC 1
|
CIVIL APPEAL-1403/1986
|
SECRETARY, IRRIGATION DEPARTMENT, GOVERNMENT OF ORISSA AND ORS ETC ETC vs G.C. ROY ETC ETC
|
N.S. HEGDE, G.L. SANGHI AND R.K. MEHTA
|
MILAN BANERJEE, R.K. GARG AND ARUN MADAN
|
Arbitration Act, 1940
|
30
|
The Chief Justice of India
, Mr. Justice P. B. Sawant
, Mr. Justice N.M Kasliwal
, Mr. Justice B. P Jeevan Reddy
, Mr. Justice G. N Ray
|
English
|
Hindi
|
|
232
|
1999(10) eILR(PAT) SC 1
|
CIVIL APPEAL-1416/1990
|
M/S K. DAMODARASAMY NAIDU AND BROS. ETC ETC vs THE STATE OF TAMIL NADU AND ANR ETC ETC
|
|
|
Constitution of India
|
Article 366
|
Mr. Justice S.P. Bharucha
, Mr. Justice B. N Kirpal
, Mr. Justice V. N Khare
, Mr. Justice D.P. Mohapatra
, Mr. Justice N. Santosh Hegde
|
English
|
Hindi
|
|
233
|
|
CIVIL APPEAL-1430/1974
|
STATE OF BIHAR & ANR. vs DR. ASIS KUMAR MUKHERJEE & ORS.
|
|
|
Indian Medical Council Act, 1956
|
2
|
Mr. Justice V.R. Krishna Iyer
, Mr. Justice P.K. Goswami
, Mr. Justice A.C. Gupta
|
English
|
Hindi
|
|
234
|
|
CIVIL APPEAL-1440/1986
|
LAKHAN SAO (DECEASED) NOW THROUGH HIS LEGAL HEIRS vs DHARAMU CHAUDHARY
|
Ranjan Diwvedi, A.N. Bardiar, R.S. Sharma
|
D. Goburdhan, D .N. Goburdhan
|
Code of Civil Procedure, 1908
|
100
|
Mr. Justice B.C. Ray
, Mr. Justice M. Fathima Beevi
|
English
|
Hindi
|
|
235
|
1973(12) eILR(PAT) SC 250
|
CIVIL APPEAL-1453/1969
|
Rama Sugar Industries Ltd vs State of Andhra Pradesh and Ors
|
S.V. Gupte and G. Narayana Rao
|
Niren De and P. Parmeshwara Rao
|
Andhra Pradesh Sugarcane (Regulation of supply and purchase)Act,1951
|
21(3)(b)
|
The Chief Justice of India
, Mr. Justice H.R. Khanna
, Mr. Justice Kuttyil Kurien Mathew
, Mr. Justice A. Alagiriswami
, Mr. Justice P. N Bhagwati
|
English
|
Hindi
|
|
236
|
1967(2) eILR(PAT) SC 56
|
CIVIL APPEAL-1454/1966
|
RAJENDRA PRASAD JAIN vs SHEEL BHADRA YAJEE & ORS.
|
Veda Vyasa, K. K. Jain, R. Gopalakrishnan
|
K. P. Varma and D. Goburdhun
|
Representation Of Peoples Act
|
123(3)
|
Mr. Justice K. N Wanchoo
, Mr. Justice R. S Bachawat
, Mr. Justice V. Bhargava
|
English
|
Hindi
|
|
237
|
1975(8) eILR(PAT) SC 1
|
CIVIL APPEAL-1461/1974
|
BAR COUNCIL OF MAHARASHTRA vs M. V. DABHOLKAR. ETC. ETC.
|
V. S. Desai, Vimal Dave and Kailash Mehta
|
M. V. Dabolkar
|
Advocates Act, 1961
|
37
|
The Chief Justice of India
, Mr. Justice H.R. Khanna
, Mr. Justice Kuttyil Kurien Mathew
, Mr. Justice M.H. Beg
, Mr. Justice V.R. Krishna Iyer
, Mr. Justice A.C. Gupta
, Mr. Justice S. Murtaza Fazal Ali
|
English
|
Hindi
|
|
238
|
|
CIVIL APPEAL-1468/2008
|
MUNDRIKA DUBEY AND ORS vs STATE OF BIHAR AND ORS.
|
Priya Hingorani (for M/s. Hingorani & Associates)
|
Shravan Kumar, B.P. Yadav, Sanjeev Malhotra, Gopal Singh and Manish Kumar
|
Nil
|
Nil
|
Mr. Justice Tarun Chatterjee
, Mr. Justice Harjit Singh Bedi
|
English
|
Hindi
|
|
239
|
2004(9) eILR(PAT) SC 22
|
CIVIL APPEAL-1488/2004
|
ASSOCIATED CEMENT COMPANIES LTD. vs STATE OF BIHAR AND ORS.
|
R.F. Nariman, Ashish Dholakia, U.A. Rana and Arvind Kumar
|
B.B. Singh
|
FInance Act
|
3
|
Mr. Justice Arijit Pasayat
, Mr. Justice C. K. Thakker
|
English
|
Hindi
|
|
240
|
|
CIVIL APPEAL-1500/2004
|
PATTAMMAL AND ORS. vs UNION OF INDIA AND ANR.
|
Dhruv Mehta, P.B. Suresh, Vipin Nair and V.K. Biju
|
T.L.V. Iyer and V.G. Pragasam
|
Land Acquisition Act, 1894
|
4(1)
|
Mr. Justice Ashok Bhan
, Mr. Justice Altamas Kabir
|
English
|
Hindi
|
|
241
|
1980(3) eILR(PAT) SC 1
|
CIVIL APPEAL-1528/1970
|
R. R. ENGINEERING CO. vs ZILA PARISHAD, BAREILLY & ANR
|
YOGWSHWAR PRASAD, S.K. BAGGA, ASHOKE SRIVASTAVA AND RANI CHHABRA
|
|
Districts Boards Act, 1922
|
108
|
The Chief Justice of India
, Mr. Justice V.R. Krishna Iyer
, Mr. Justice N.L. UNTWALIA
, Mr. Justice P.N. Shinghal
, Mr. Justice A. D. Koshal
|
English
|
Hindi
|
|
242
|
1989(5) eILR(PAT) SC 84
|
CIVIL APPEAL-1529/1971
|
I.J. RAO, ASSISTANT COLLECTOR OF CUSTOMS & ORS. vs BIBHUTI BHUSHAN BAGH & ANR.
|
G. Ramaswamy, Additional Solicitor general, A.K. Ganguli, P. Parmeshwaran and A.K. Srivastava
|
D.N. Mukharjee and P.K. Ghosh
|
Customs Act
|
124A
|
The Chief Justice of India
, Mr Justice E.S. Venkataramiah
, Mr. Justice Ranganath Misra
, Mr. Justice M. H. Kania
, Mr Justice M. N. Venkatachaliah
|
English
|
Hindi
|
|
243
|
|
CIVIL APPEAL-1543/1999
|
STATE OF BIHAR AND ORS. vs SHREE BAIDYANATH AYURVED BHAWAN (P) LTD. AND ORS.
|
Dinesh Dwivedi, Kumar Rajesh Singh, Rajnish Prasad for B.B. Singh
|
V.A. Mohta, A.K. Sanghi, Neelkanth Nayak, Ms. Gauri Gupta, Vivek Sood for R.P. Wadhwani
|
Constitution of India
|
Article 14
|
Mr. Justice S. N. Variava
, Mr. Justice Ar. Lakshmanan
, Mr. Justice S.H Kapadia
|
English
|
Hindi
|
|
244
|
1997(2) eILR(PAT) SC 17
|
CIVIL APPEAL-1549/1997
|
CALCUITA MUNICIPAL CORPORATION AND ANR. vs SUJIT BARAN MUKHERJEE AND ORS. ETC.
|
Tapas Ray, Gaurav Jain and Ms. Abha Jain
|
B.K. Ghosh (Ms. Sarla Chandra) (NP)
|
Constitution of India
|
Article 14
|
Mr. Justice K Ramaswamy
, Mr. Justice S. Saghir Ahmad
|
English
|
Hindi
|
|
245
|
1974(1) eILR(PAT) SC 1
|
CIVIL APPEAL-1553/1972
|
MANGALORE GANESH BEEDI WORKS ETC ETC vs UNION OF INDIA ETC
|
SOLL SORABJEE WITH M/S M: RAMACHAHDRAN, SALINDRA SWARUP, J.B. DADACHANII, O. C. MATHUR AND RAVINDER NARAIN
|
MR. M. VEERAPPA
|
Constitution of India
|
Article 14
|
Mr. Justice A.N. Ray
, Mr. Justice H.R. Khanna
, Mr. Justice Kuttyil Kurien Mathew
, Mr. Justice A. Alagiriswami
, Mr. Justice P. N Bhagwati
|
English
|
Hindi
|
|
246
|
1997(2) eILR(PAT) SC 8
|
CIVIL APPEAL-1565/1997
|
THE STATE OF TAMIL NADU AND ORS. vs A. GURUSAMY
|
M.A. Krishnamoorthy, J.B. Ravi and V. Krishnamurthy
|
K. V. Mohan
|
Constitution of India
|
Article 341(1)
|
Mr. Justice K Ramaswamy
, Mr. Justice G.T Nanavati
|
English
|
Hindi
|
|
247
|
2024(2) eILR(PAT) SC 106
|
CIVIL APPEAL-1566/2024
|
Anil Kishore Pandit vs The State of Bihar and Others
|
Subhro Sanyal, Sagar Roy, Sandeep Lamba, Amber Shehbaz Ansari, Dr. Nilakshi Choudhury, Kaushal Kishore, Mr./Ms. Avni Singh, Sanjay Kumar and Ms. Aakanksa Tiwari
|
Samir Ali Khan, Pranjal Sharma, Kashif Irshad Khan, Neeraj Shekhar, Kartik Kumar, Mrs. Kshama Sharma
|
Service Law
|
Nil
|
Mr. Justice Hima Kohli
, Mr. Justice Ahsanuddin Amanullah
|
English
|
Hindi
|
|
248
|
1997(2) eILR(PAT) SC 36
|
CIVIL APPEAL-1572/1997
|
UNION OF INDIA AND ORS. ETC. vs B. PRASAD, B.S.O., AND ORS. ETC ..
|
P.P. Malhotra, Ms. Smitha Inna, Y.P. Mahajan, Ms. Anil Katiyar, Arvind K. Sharma, Ms. Kamakshi S. Mehlwal
|
Arun Jaitely, P.P. Rao, Jasmect Singh, Mahainder Singh Raj K. Gupta, H.V.P. Sharma, Rajesh and Sanjay Parikh
|
Service Law
|
Rule1
|
Mr. Justice K Ramaswamy
, Mr. Justice G.T Nanavati
|
English
|
Hindi
|
|
249
|
1996(1) eILR(PAT) SC 9
|
CIVIL APPEAL-1576/1996
|
DEPUTY DIRECTOR (MINERALS), DALONTGUNJ CIRCLE ETC. vs MUSTAK ALI AND ORS.
|
B.B. Singh
|
Uday Sinha and Anil Kr. Jha
|
Service Law
|
Nil
|
Mr. Justice K Ramaswamy
, Mr. Justice G. B. Pattanaik
|
English
|
Hindi
|
|
250
|
|
CIVIL APPEAL-1578/1996
|
DR. (CAPT.) AKHOURI RAMESH CHANDRA SINHA ETC. vs THE STATE OF BIHAR AND ORS. ETC.
|
R.K. Jain and Akhilesh Kr. Pandey
|
Altaf Ahmed, Basudeya Prasad, Ajit Kr. Sinha, Anil K. Jha, Rudreshwar Singh, R.P. Wadhwani and A.P. Madh
|
Service Law
|
Nil
|
Mr. Justice K Ramaswamy
, Mr. Justice G. B. Pattanaik
|
English
|
Hindi
|
|
251
|
|
CIVIL APPEAL-1580/2022
|
GOVERNMENT OF TAMIL NADU & OTHERS vs R. THAMARAISELVAM ETC. ETC.
|
_
|
_
|
Constitution of India
|
Article 133
|
Mr. Justice M.R. Shah
, Justice Smt. B.V. Nagarathna
|
English
|
Hindi
|
|
252
|
|
CIVIL APPEAL-1582/1994
|
Food Corporation of India vs Sreekanth Transport
|
Y. Prabhakar
|
Shambhu Prasad Singh, M/s Arputham and Aruna & Co.
|
Arbitration Act, 1940
|
20
|
Mr. Justice V. N Khare
, Mr. Justice Umesh C. Banerjee
|
English
|
Hindi
|
|
253
|
1993(9) eILR(PAT) SC 1
|
CIVIL APPEAL-1592/1993
|
PAVITRI DEVI AND ANR. vs DARBARI SINGH AND ORS.
|
|
|
Hindu Succession Act
|
30
|
Mr. Justice Kuldip Singh
, Mr. Justice K Ramaswamy
|
English
|
Hindi
|
|
254
|
1967(2) eILR(PAT) SC 42
|
CIVIL APPEAL-1604/1996
|
TATA ENGINEERING AND LOCOMOTIVE COMPANY LTD. vs ASSISTANT COMMISSIONER OF COMMERCIAL TAXES & ANR.
|
N. A. Palkhiwala, S. P. Mehta, Ravinder Narain and O. C. Mathur
|
Niren De, Addl. Solicitor-General and U. P. Singh
|
Constitution of India
|
226
|
Mr. Justice M. Hidayatullah
, Mr. Justice J. M Shelat
, Mr. Justice G. K Mitter
|
English
|
Hindi
|
|
255
|
1999(7) eILR(PAT) SC 1
|
CIVIL APPEAL-1612/1998
|
UNION OF INDIA AND ORS vs M.V. VALLIAPPAN AND ORS
|
S.S. VAIDYANATHAN, S.K. DWIVEDI, RANBIR CHANDRA, S.D. SHARMA, HEMANT SHARMA, S. WASIM A. QUADRI, SHIVRAM, JAYANT TRIPATHI, B.K. PRASAD AND P. PARMESWARAN
|
S. GANESH, PRATAP VENUGOPAL, K.J. JOHN, PRASANTHI PRASAD
|
INCOME TAX ACT
|
171(9)
|
Mr. Justice S.P. Bharucha
, Mr. Justice B. N Kirpal
, Mr. Justice S. Rajendra Babu
, Mr. Justice Syed Shah Mohammed Quadri
, Mr. Justice M.B. Shah
|
English
|
Hindi
|
|
256
|
1980(4) eILR(PAT) SC 201
|
CIVIL APPEAL-1614/1979
|
THE ISHWARI KHETAN SUGAR MILLS(P.) LTD. & ANOTHER ETC vs THE STATE OF UTTAR PRADESH & ORS ETC
|
F.S. NARIMA, BHASKAR GUPTA, RAJESH KHAITAN, ROHINGTON NARIMAN AND P. R. SEETHRAMA
|
|
Constitution of India
|
Article 246
|
Mr. Justice V.R. Krishna Iyer
, Mr. Justice S. Murtaza Fazal Ali
, Mr. Justice D. A. Desai
, Mr. Justice R. S Pathak
, Mr. Justice A. D. Koshal
|
English
|
Hindi
|
|
257
|
|
CIVIL APPEAL-1622/2018
|
UNION OF INDIA & ANR. vs PUSHPAVATHI & ORS. ETC.
|
R. Venkataramani, Sr. Adv., V. G. Pragasam, Prabu Ramasubramanian, S. Manuraj, Yashraj Singh Bundela, Praveen Vignesh,
|
G. Sivabalamurugan, Vasantha Kumar, L. K. Pandey, P. Jegan, P. Parmeswaran
|
Land Acquisition Act, 1894
|
18
|
Mr. Justice R.K Agrawal
, Mr. Justice Abhay Manohar Sapre
|
English
|
Hindi
|
|
258
|
2024(5) eILR(PAT) SC 1
|
CIVIL APPEAL-1627/2016
|
RAM BALAK SINGH vs STATE OF BIHAR AND ANR.
|
LAKSHMI RAMAN SINGH
|
MANISH KUMAR
|
Bihar Consolidation of Upholding and Prevention of Fragmentation Act, 1956
|
10(B)
|
Mr. Justice Pankaj Mithal
, Mr. Justice Prasanna Bhalachandra Varale
|
English
|
Hindi
|
|
259
|
2020(2) eILR(PAT) SC 87
|
CIVIL APPEAL-1627/2020
|
M/S Z ENGINEERS CONSTRUCTION PVT LTD vs BIPIN BIHARI BEHERA
|
Shyam Divan, Sr. Adv., Anirudh Sanganeria, Satya Smruti Mohanty, Ms. Shruti Agarwal
|
Vikas Dhawan, S.P. Das, Lakshay, Kaustubh Shukla
|
Stamp Act,1899(as amended by Orissa Act no.01 of 2003 w.e.f. 20.01.2003)
|
35
|
Mr. Justice S. Abdul Nazeer
, Mr. Justice Hemant Gupta
|
English
|
Hindi
|
|
260
|
2024(8) eILR(PAT) SC 1
|
CIVIL APPEAL-1635/2013
|
JAGDISH PRASAD SINGH vs THE STATE OF BIHAR AND OTHERS
|
C. GEORGE THOMAS
|
RAJ BAHADUR YADAV, MANISH KUMAR
|
Bihar pension Rules,1950
|
Nil
|
Mr. Justice Sandeep Mehta
, Mr. Justice R. Mahadevan
|
English
|
Hindi
|
|
261
|
2008(2) eILR(PAT) SC 122
|
CIVIL APPEAL-1661/2008
|
VIJAY KUMAR KARWA vs OFFICIAL LIQUIDATOR, ROHTAS INDS. LTD.
|
P.S. Mishra, Manu Shankar Mishra, Ravi Chandra Mishra
|
A. Sharan, Devashish Bharuka, Ashok K. Srivastava
|
Companies Act 1956
|
483
|
Mr. Justice Arijit Pasayat
, Mr. Justice C. K. Thakker
, Mr. Justice Lokeshwar Singh Panta
|
English
|
Hindi
|
|
262
|
2020(2) eILR(PAT) SC 29
|
CIVIL APPEAL-1677/2020
|
DR. HIRA LAL vs STATE OF BIHAR & ORS
|
Sunil Kr., Himanshu Shekhar
|
Ms. Pratistha Vij, Abhinav Mukerji, Parthiv K. Goswami, Ms. Diksha Rai, Sibo Shankar Mishra, Mrs. Anil Katiyar
|
Bihar pension Rules,1950
|
Rule27
|
Mr. Justice Uday Umesh Lalit
, Ms. Justice Indu Malhotra
|
English
|
Hindi
|
|
263
|
1986(4) eILR(PAT) SC 1
|
CIVIL APPEAL-1685/1970
|
Municipal Corporation of the City of Ahmedabad and Ors vs Jan Mohammed Usmanbhai and Anr
|
S.T. Desai, T.U. Mehta, H.S. Parihar, Mrs. A.K. Verma, Joel Peres, D.N. Mishra and Vipin Chandra
|
G.A. Shah, Girish Chandra, C.V. Subba Rao and R.N. Poddar
|
Bombay Provincial Municipal Corporation Act 1949
|
466(1)(D)(b)
|
Mr. Justice O. Chinnappa Reddy
, Mr Justice E.S. Venkataramiah
, Mr. Justice V. Balakrishna Eradi
, Mr Justice R.B. Misra
, Mr. Justice V. Khalid
|
English
|
Hindi
|
|
264
|
1970(4) eILR(PAT) SC 1
|
CIVIL APPEAL-1705/1969
|
MANAGEMENT OF SAFDARJUNG HOSPITAL, NEW DELHI vs KULDIP SINGH SETHI (With Connected Appeals)
|
Niren De, Attorney·General and S. P. Nayar
|
M. K. Ramamurthi, E. C. Agarwala, R. P. Agarwala and M. V. Goswami
|
Industrial Disputes Act(XIV of 1947)
|
2(j)
|
The Chief Justice of India
, Mr. Justice J.C. Shah
, Mr. Justice K.S. Hegde
, Mr. Justice A.N Grover
, Mr. Justice A.N. Ray
, Mr. Justice I. D. Dua
|
English
|
Hindi
|
|
265
|
|
CIVIL APPEAL-1719/1986
|
K. Venkatachalam vs A. Swamickan and Anr.
|
Tripurari Ray for Vineet Kumar
|
V. Balakrishnamurthy and P. Kavilan (V. Balachandran), A. Mariarputham
|
Constitution of India
|
Article 226
|
Mr. Justice D. P Wadhwa
, Mr. Justice N. Santosh Hegde
|
English
|
Hindi
|
|
266
|
1970(2) eILR(PAT) SC 109
|
CIVIL APPEAL-1724/1967
|
JOINT COMMERCIAL TAX OFFICER, HARBOUR DIV. II, MADRAS vs YOUNG MENS INDIAN ASSOCIATION (REG.) MADRAS & ORS.
|
M. C. Chagla and A. V. Rangam
|
D. Narsaraju and R. Gopalakrishnan
|
Madras General Sales Tax Act, 1959
|
2(g)
|
The Chief Justice of India
, Mr. Justice J.C. Shah
, Mr. Justice K.S. Hegde
, Mr. Justice A.N Grover
, Mr. Justice A.N. Ray
, Mr. Justice I. D. Dua
|
English
|
Hindi
|
|
267
|
1973(12) eILR(PAT) SC 201
|
CIVIL APPEAL-1730/1967
|
State of Punjab and Anr vs Khan Chand
|
V. C. Mahajan, and R. N. Sachthey
|
Shaukat Hussain
|
Constitution of India
|
Article 14
|
The Chief Justice of India
, Mr. Justice H.R. Khanna
, Mr. Justice Kuttyil Kurien Mathew
, Mr. Justice A. Alagiriswami
, Mr. Justice P. N Bhagwati
|
English
|
Hindi
|
|
268
|
|
CIVIL APPEAL-1758/1986
|
Pandiyan Roadways Corporation Ltd. vs Thiru M.A. Egappan
|
Mr. Dr. Y.S. Chitale, Mr. A.V. Rangam, Mr. T.V. Ratnam and Mr. M. Palani
|
Mr. K.K. Venugopal, Mr. A.T.M. Sampath and Mr. S. Srinivasan
|
Motor Vehicle Act
|
68(c)
|
Mr Justice E.S. Venkataramiah
, Mr. Justice K. N. Singh
|
English
|
Hindi
|
|
269
|
1994(11) eILR(PAT) SC 9
|
CIVIL APPEAL-1770/1984
|
SMT. SITA DEVI (DEAD) BY LRS. vs STATE OF BIHAR AND ORS.
|
S.B. Sanyal, B.B. Singh
|
H.L. Agarwala, Irshad Ahmed
|
Bihar Agricultural Produce Markets Act 1960
|
27
|
Mr. Justice K Ramaswamy
, Mr. Justice K. S. Paripoornan
|
English
|
Hindi
|
|
270
|
1997(3) eILR(PAT) SC 29
|
CIVIL APPEAL-1834/1997
|
MUNICIPAL CORPORATION OF DELHI AND ANR. vs SHRI NARESH KUMAR AND ORS.
|
Ms. Madhu Tewatia and Ranbir Yadav
|
Mukul Mudgal
|
Delhi Municipal Corporation Act, 1957
|
115(4)(c)
|
Mr. Justice B. P Jeevan Reddy
, Mr. Justice K. S. Paripoornan
|
English
|
Hindi
|
|
271
|
1983(11) eILR(PAT) SC 1
|
CIVIL APPEAL-1851/1974
|
BAlDYANATH AYURVEDA BHAWAN MAZDOOR UNION, PATNA vs MANAGEMENT OF SHRI BAIDYANATH AYURVEDA BHAWAN PVT. LTD. & ORS.
|
R.K. Garg and V.J. Francis
|
L.C. Goyal
|
Industrial Disputes Act, 1947
|
10
|
Mr. Justice D. A. Desai
, Mr Justice R.B. Misra
, Mr. Justice Ranganath Misra
|
English
|
Hindi
|
|
272
|
2016(2) eILR(PAT) SC 8
|
CIVIL APPEAL-1853/2016
|
ALAULI ANCHAL BOAT TRAFFIC COOPERATIVE SOCIETY LTD., PHULTORA AND ANR. vs STATE OF BIHAR AND ORS.
|
Subhro Sanyal, Ram Nibas Pd.
|
Shivam Singh, Gopal Singh
|
Constitution of India
|
Article 32
|
The Chief Justice of India
, Mr. Justice A.K. Sikri
, Mr. Justice R.Banumathi
|
English
|
Hindi
|
|
273
|
|
CIVIL APPEAL-1867/1992
|
STATE OF TAMIL NADU AND ORS. vs L. KRISHNAN AND ORS.
|
A. Mariarputham
|
A.T.M. Sampath
|
LAND ACQUISITION ACT
|
6
|
Mr. Justice B. L. Hansaria
, Mr. Justice S. B. Majmudar
|
English
|
Hindi
|
|
274
|
1974(4) eILR(PAT) SC 572
|
CIVIL APPEAL-1871/1967
|
BIHAR STATE BOARD OF HINDU RELIGIOUS TRUSTS vs BHUBNESHWAR PRASAD CHOUDHARY & ANR.
|
D. Goburdhan
|
K. K. Sinha and S. K. Sinha
|
Bihar Hindu Religious Trust Act,1950
|
2
|
Mr. Justice Kuttyil Kurien Mathew
, Mr. Justice A. Alagiriswami
|
English
|
Hindi
|
|
275
|
2010(11) eILR(PAT) SC 51
|
CIVIL APPEAL-1878/2004
|
COMMISSIONER OF CENTRAL EXCISE, NEW DELHI vs MIS HARi CHAND SHRI GOPAL AND OTHER
|
B. KRISHNA PRASAD
|
Harish Salve
|
Central Excise Rules
|
Rule 192
|
The Chief Justice of India
, Mr. Justice B.Sudershan Reddy
, Mr. Justice K.S Panicker Radhakrishnan
, Mr. Justice Surinder Singh Nijjar
, Mr Justice Swatanter Kumar
|
English
|
Hindi
|
|
276
|
|
CIVIL APPEAL-1895/1974
|
Thiru John & Anr. vs Returning Officer & Ors.
|
R. N. Chaudhary and Mrs. V. D. Khanna
|
T. N. C. Srinivasavaradacharya, S. C. Lakshminarain, S. R. L. Narayan, M. S. Narasimahan, A. V. Rangam
|
Representation Of Peoples Act
|
100
|
Mr. Justice V.R. Krishna Iyer
, Mr. Justice R.S. Sarkaria
, Mr. Justice Jaswant Singh
|
English
|
Hindi
|
|
277
|
2006(1) eILR(PAT) SC 583
|
CIVIL APPEAL-1902/2000
|
Employers In Relation To The Management Of Sudamdih Colliery Of M/S Bharat Coking Coal Ltd. vs Their Workmen Represented By rashtriya Colliery Mazdoor Sangh
|
Ajit Kumar Sinha
|
S. B. Upadhyay, Ms. K. L. Das and Shiv Mangal Sharma
|
INDUSTRIAL DISPUTES ACT
|
10
|
Mr. Justice Arijit Pasayat
, Mr. Justice Tarun Chatterjee
|
English
|
Hindi
|
|
278
|
|
CIVIL APPEAL-1932/1970
|
RAJAMMAL AND ANR. vs MOOKAN @ PERIA PERUMAL THEVAL & ORS.
|
M. Natesan, Mrs. Janaki Ramachandran and K. Kumar
|
Vepa P. Sarathy, Gopal Subramanian and Mrs. S. Gopalakrishnan
|
Madras Bhoodan Yagna Act (15 of 1958)
|
16
|
Mr. Justice O. Chinnappa Reddy
, Mr. Justice A.P. Sen
, Mr. Justice Baharul Islam
|
English
|
Hindi
|
|
279
|
|
CIVIL APPEAL-1932/1982
|
COAL MINES PROVIDENT FUND COMMISSIONER vs RAMESH CHANDER JHA
|
M.C. Mahajan, Heman! Sharma and Ms. A. Subhashini
|
M.P. Jha
|
CODE OF CIVIL PROCEDURE
|
80
|
Mr. Justice K.N. Saikia
, Mr. Justice M. Fathima Beevi
|
English
|
Hindi
|
|
280
|
|
CIVIL APPEAL-1932/1990
|
K. P. Periannan vs Government of Tamil Nadu and Ors.
|
R. Mohan and R. Ayyamperumal
|
V. Krishnamurthy
|
Tamil Nadu Today and Arrack Shops (Disposal in Auction) Rules, 1981
|
Rule3
|
Mr Justice S. Ratnavel Pandian
, Mr. Justice K. Jayachandra Reddy
|
English
|
Hindi
|
|
281
|
2012(10) eILR(PAT) SC 12
|
CIVIL APPEAL-1961/2010
|
UNION OF INDIA AND ORS. vs DINESH PRASAD
|
R. Balasubramanium, Asha G. Nair, Vikash Malhotra, Santosh Kumar (For B. Krishna Prasad)
|
Apurb Lal, Daleep Singh (For Susmita Lal)
|
Army Act, 1950
|
116
|
Mr. Justice R.M. Lodha
, Mr. Justice Anil R. Dave
|
English
|
Hindi
|
|
282
|
1997(3) eILR(PAT) SC 80
|
CIVIL APPEAL-1978/1997
|
THE BIHAR STATE WATER DEVELOPMENT CORPORATION vs SHRI ARUN KUMAR MISHRA AND ORS.
|
Basudev Prasad, R.K. Khanna and R.P. Singh
|
Nil
|
Service Law
|
Article 136
|
Mr. Justice K Ramaswamy
, Mr. Justice G.T Nanavati
|
English
|
Hindi
|
|
283
|
1997(3) eILR(PAT) SC 23
|
CIVIL APPEAL-1988/1997
|
TECH. EXECUTIVE (ANTI POLLUTION) WELFARE ASSOCIATION vs COMMISSIONER OF TRANSPORT DEPT. AND ANR.
|
M.N. Krishnamani, R. D. Upadhyay
|
Subhash Chandra Jain
|
CONTEMPT OF COURTS ACT
|
10
|
Mr. Justice K Ramaswamy
, Mr. Justice G.T Nanavati
|
English
|
Hindi
|
|
284
|
1970(1) eILR(PAT) SC 1
|
CIVIL APPEAL-2004/1966
|
ASHOKA MARKETING LTD. vs STATE OF BIHAR AND ANR.
|
S. V. Gupte, H. K. Puri for K. K. Jain
|
Lal Narain Sinha, Advocate-General and U. P. Singh
|
Bihar sales tax act, 1959
|
20-A
|
The Chief Justice of India
, Mr. Justice J.C. Shah
, Mr. Justice K.S. Hegde
, Mr. Justice A.N Grover
, Mr. Justice A.N. Ray
, Mr. Justice I. D. Dua
|
English
|
Hindi
|
|
285
|
1979(12) eILR(PAT) SC 1
|
CIVIL APPEAL-2005/1972
|
KHORSHED SHAPOOR CHENAI ETC. vs ASSISTANT CONTROLLER OF ESTATE DUTY
|
N: A. Palkhiwlla, Y. V. Anjaneyulu, A. Subba Rao, J. B. Dadachanjl, Mrs. A . K. Verma, T. Ansari and A. H. Haskar
|
V. S. Desai, B. B. Ahuja and Miss A. Subhashini
|
Estate Duty Act, 1953
|
59(a)
|
Mr. Justice P. N Bhagwati
, Mr. Justice V. D Tulzapurkar
, Mr. Justice R. S Pathak
|
English
|
Hindi
|
|
286
|
1989(3) eILR(PAT) SC 72
|
CIVIL APPEAL-2037/1977
|
BANSIDHAR AND OTHERS vs STATE OF RAJASTHAN AND OTHERS
|
A.K. Sen, V.M. Tarkunde, Shanti Bhushan, Sushil Kumar Jain, N.D.B. Raju
|
C.M. Lodha, Badri Dass Sharma, S.D. Khanduja and Indra Makwana
|
Rajasthan Tenancy Act,1955
|
5(6A)
|
The Chief Justice of India
, Mr Justice E.S. Venkataramiah
, Mr. Justice Ranganath Misra
, Mr. Justice M. H. Kania
, Mr Justice M. N. Venkatachaliah
|
English
|
Hindi
|
|
287
|
|
CIVIL APPEAL-2039/1969
|
BHAIYA RAM MUNDA vs ANIRUDH PATAR & ORS.
|
D. Goburdhun and R. Goburdhun
|
K. K. Sinha, S. Thakur Prasad and S. S. Jauhar
|
Constitution (Scheduled Tribes) order, 1950
|
Article 342
|
Mr. Justice J.C. Shah
, Mr. Justice V. Bhargava
|
English
|
Hindi
|
|
288
|
|
CIVIL APPEAL-2044/1990
|
Suryakumar Govindjee vs Krishnammal and Ors.
|
C.S. Vaidyanathau, K.V. Vishwanathan, K.V. Mohan, S.R. Bhat and S.R. Setia
|
K. Parsaran and V. Balachandran
|
Tamil Nadu Buildings (Lease and Rent Control) Act , 1960
|
2(2)
|
Mr Justice S.Ranganathan
, Mr. Justice A. M. Ahmadi
|
English
|
Hindi
|
|
289
|
1978(2) eILR(PAT) SC 247
|
CIVIL APPEAL-2047/1974
|
State of Kerala vs M.K Krishnan Nair & Ors.
|
L. N. Sinha and K. M. K. Nair
|
T. C. Raghavan and P. Keshava Pillai
|
Kerala Judicial Service Rules,1966
|
Nil
|
The Chief Justice of India
, Mr. Justice P. N Bhagwati
, Mr. Justice V.R. Krishna Iyer
, Mr. Justice S. Murtaza Fazal Ali
, Mr. Justice P.N. Shinghal
, Mr. Justice Jaswant Singh
, Mr. Justice V. D Tulzapurkar
|
English
|
Hindi
|
|
290
|
1998(4) eILR(PAT) SC 1
|
CIVIL APPEAL-2085/1998
|
BOARD OF TRUSTEES, PORT OF MUMBAI vs INDIAN OIL CORPORATION
|
Ashok H. Desai, Attorney General, U.J. Kakhija, Dinesh Mathur and Mrs. A.K. Verma
|
R.P. Bhatt, M.N. Shroff and Ms. Suvira Lal
|
Major Port Trusts Act, 1963
|
64
|
Mr. Justice Sujata V Manohar
, Mr. Justice D. P Wadhwa
|
English
|
Hindi
|
|
291
|
|
CIVIL APPEAL-2098/2000
|
BIBI ZAFIRA KHATOON AND OTHERS vs MOHAMMED HUSSAIN AND ANOTHER
|
Ranjan Mukherjee, S. Bhowmik and S.C. Ghosh
|
H.L. Agarwal, Syed Ali Ahmad, Syed Tanveer Ahmed
|
Bihar Buildings (Lease, Rent and Eviction) Control Act
|
12
|
Mr. Justice Tarun Chatterjee
, Mr. Justice G. S Singhvi
, Mr. Justice R.M. Lodha
|
English
|
Hindi
|
|
292
|
|
CIVIL APPEAL-2106/2007
|
MANAGEMENT OF COIMBATORE DISTRICT CENTRAL CO-OPERATIVE BANK vs SECRETARY, COIMBATORE DISTRICT CENTRAL CO-OPERATIVE BANK EMPLOYEES ASSOCIATION AND ANR.
|
K.V. Vishwanathan, B. Raghunath, Anup Kumar
|
N.G.R. Prasad, S.R. Setia
|
Constitution of India
|
Article 14
|
Mr. Justice C. K. Thakker
, Mr. Justice Tarun Chatterjee
|
English
|
Hindi
|
|
293
|
|
CIVIL APPEAL-2138/2007
|
M.P. RAM MOHAN RAJA vs STATE OF TAMIL NADU AND ORS.
|
K. Subramanian, E.C. Agrawala, Mahesh Agaiwal
|
K.K. Mani, R. Nedumaran
|
Constitution of India
|
Article 133
|
Mr. Justice A. K Mathur
, Mr. Justice Tarun Chatterjee
|
English
|
Hindi
|
|
294
|
1972(12) eILR(PAT) SC 13
|
CIVIL APPEAL-2139/1968
|
NAGPUR IMPROVEMENT TRUST AND ANOTHER vs VITHAL RAO AND OTHERS
|
V. M. Tarkunde, Y. R. Dandige and A. G. Ratnaparkhi
|
S. V. Natu, K. K. Khamberker, P. Kesava Pillai and M. R. K. Pillai
|
Constitution of India
|
Article 226
|
The Chief Justice
, Mr. Justice J. M Shelat
, Mr. Justice A.N. Ray
, Mr. Justice D. G. Palekar
, Mr. Justice M.H. Beg
, Mr. Justice S. N. Dwivedi
, Mr. Justice I. D. Dua
|
English
|
Hindi
|
|
295
|
|
CIVIL APPEAL-2142/1970
|
K. C. P. EMPLOYEES ASSOCIATION, MADRAS vs MANAGEMENT OF K. C. P. LTD., MADRAS
|
M. K. Ramamurthi, M. P. Dhar and Vineet Kumar
|
V. M. Tarkunde; Naunit Lal; B. P. Singh
|
Payment of Bonus Act, 1965
|
3
|
Mr. Justice V.R. Krishna Iyer
, Mr. Justice Jaswant Singh
|
English
|
Hindi
|
|
296
|
1999(4) eILR(PAT) SC 1
|
CIVIL APPEAL-2158/1999
|
ASHWANI K. MISHRA vs P. MUNIAM BABU
|
Girdhar G. Upadhyay, Ms. Vinita G. Upadhyay and R.D. Upadhyay
|
Ms. Sangeeta Kumar
|
Motor Vehicles Act, 1988
|
140
|
Mr. Justice S. Saghir Ahmad
, Mr. Justice R. P Sethi
|
English
|
Hindi
|
|
297
|
1996(3) eILR(PAT) SC 46
|
CIVIL APPEAL-2166/1980
|
SMT. AMBEY DEVI vs STATE OF BIHAR AND ANR.
|
S.N. Misra, Deba Prasad Mukherjee, Manish Verma, Abhilekh Verma
|
|
Land Acquisition Act, 1894
|
12
|
Mr. Justice K Ramaswamy
, Mr. Justice K. Venkataswami
|
English
|
Hindi
|
|
298
|
|
CIVIL APPEAL-2170/2009
|
ORIENTAL INSURANCE CO. LTD. vs PORSELVI & ANR.
|
S. Paul, A. Gupta, K.K. Bhat,
|
NIL
|
Motor Vehicle Act
|
173
|
Mr. Justice Arijit Pasayat
, Mr. Justice Asok Kumar Ganguly
|
English
|
Hindi
|
|
299
|
1971(10) eILR(PAT) SC 1
|
CIVIL APPEAL-2172/1970
|
UNION OF INDIA vs H. S. DHILLON
|
M. C. Setalvad, M. C. Chagla, R. H. Dhebar and B. D. Sharma
|
H. L. Sibbal, Advocate-General, Punjab, N. A. Palkhivala, Bhuvanesh Kumari, J. B. Dadachanji, O. C. Mathur and Ravinder Narain, and K. P. Bhandari
|
Constitution of India
|
Article 226
|
The Chief Justice
, Mr. Justice J. M Shelat
, Mr. Justice A.N. Ray
, Mr. Justice I. D. Dua
, Mr. Justice S. C. Roy
, Mr. Justice D. G. Palekar
, Mr. Justice G. K Mitter
|
English
|
Hindi
|
|
300
|
1984(4) eILR(PAT) SC 1
|
CIVIL APPEAL-2182/1984
|
Election Commission of India vs State of Haryana
|
S.S. Ray and Krishnamurthi Swami
|
K.G. Bhagat, A.K, Sen, H.B. Singh, A. Subbha Rao, and R.N. Podda
|
Constitution of India
|
Article 136
|
The Chief Justice of India
, Mr. Justice V. D Tulzapurkar
, Mr. Justice R. S Pathak
, Mr. Justice D. P. Madon
, Mr. Justice M. P Thakkar
|
English
|
Hindi
|
|
301
|
|
CIVIL APPEAL-2206/2007
|
P. CHANDRASEKHARAN AND ORS. vs S. KANAKARAJAN AND ORS.
|
S. Balakrishnan, Subramonium Prasad
|
V. Prabhakar, Ramjee Prasad, V. Subramani, Revathy Raghavan
|
Constitution of India
|
Article 136
|
Mr. Justice S.B. Sinha
, Mr. Justice Markandey Katju
|
English
|
Hindi
|
|
302
|
1978(2) eILR(PAT) SC 319
|
CIVIL APPEAL-2212/1969
|
STATE OF MAHARASHTRA & ORS. vs MAN SINGH SURAT SINGH PADVI & ORS
|
H. R. Gokhale, A. R. Antule and M. N. Shroff
|
R. P. Bhatt, B. R. Agarwala and P. B. Agarwala
|
Constitution of India
|
Article 19(1)(f)
|
The Chief Justice of India
, Mr. Justice P. N Bhagwati
, Mr. Justice V.R. Krishna Iyer
, Mr. Justice S. Murtaza Fazal Ali
, Mr. Justice P.N. Shinghal
, Mr. Justice Jaswant Singh
, Mr. Justice V. D Tulzapurkar
|
English
|
Hindi
|
|
303
|
2002(3) eILR(PAT) SC 1
|
CIVIL APPEAL-2226/1997
|
PADMASUNDARA RAO (DEAD) AND ORS vs STATE OF T.N. AND ORS
|
V. BALACHANDRAN, S. ARAVINDH, SENTHIL JAGADEESAN AND V. RAMASUBRAMANIAN
|
T.L. VISWANATHA IYER , R. MOHAN, V. BALAJI, P.N. RAMALINGAM AND V.G. PRAGASAM
|
Land Acquisition Act, 1894
|
6
|
The Chief Justice of India
, Mr. Justice R.C. Lahoti
, Mr. Justice N. Santosh Hegde
, Mrs. Justice Ruma Pal
, Mr. Justice Arijit Pasayat
|
English
|
Hindi
|
|
304
|
|
CIVIL APPEAL-2232/2002
|
TAMIL NADU WAKF BOARD vs SYED ABDUL QUADER & ORS.
|
J.M. Khanna, Col. S.B. Kumar
|
K.K. Mani, Abhishek Krishna, S.A. Saud, Mohd. Pravez Dabas, Shuaibuddin, Shakil Ahmed Syed
|
Nil
|
Nil
|
Mr. Justice R.M. Lodha
, Mr. Justice Anil R. Dave
|
English
|
Hindi
|
|
305
|
1997(3) eILR(PAT) SC 73
|
CIVIL APPEAL-2236/1997
|
UNION OF INDIA AND ORS. vs BRIJ LAL THAKUR
|
B.B. Singh
|
S.B. Sanyal and Ranjan Mukherjee
|
Constitution of India
|
Article 14
|
Mr. Justice K Ramaswamy
, Mr. Justice G.T Nanavati
|
English
|
Hindi
|
|
306
|
1997(3) eILR(PAT) SC 1
|
CIVIL APPEAL-2237/1997
|
HUKAM RAJ KHINVSARA vs UNION OF INDIA AND ORS.
|
L.C. Goyal and Ms. Surita Bamezai
|
Ms. Kamakshi Mehlwal, Ms. Kanupriya and A.K. Sharma
|
Administrative Tribunals Act,1985
|
27
|
Mr. Justice K Ramaswamy
, Mr. Justice G.T Nanavati
|
English
|
Hindi
|
|
307
|
1968(4) eILR(PAT) SC 27
|
CIVIL APPEAL-2239/1966
|
STATE OF MAHARASHTRA ETC. vs MADHAVRAO DAMODAR PATILCHAND AND ORS.
|
C. K. Daphtary, Attorney-General, M. S. K: Sastri and S. P. Nayar
|
F. S. Nariman, D. S. Nargolkar and K. R. Chaudhuri
|
Constitution of India
|
Article 31-B
|
Mr. Justice M. Hidayatullah
, Mr. Justice J.C. Shah
, Mr. Justice S.M.Sikri
, Mr. Justice R. S Bachawat
, Mr. Justice G. K Mitter
, Mr. Justice C.A. Vaidialingam
, Mr. Justice K.S. Hegde
|
English
|
Hindi
|
|
308
|
2005(5) eILR(PAT) SC 1
|
CIVIL APPEAL-2249/2000
|
State of Kerala and ors. vs Maharashtra Distilleries Ltd. And Ors.
|
T.L.V. Iyer, John Mathew, K.R. Sasiprabhu and Ms. Indra
|
F.S. Nariman and Ashok H. Desai, V. Giri, Ms. Indu Malhotra, Ms. Madhu Sweta, Ms. Anjali K. Venna, Niraj Gupta, Ms. Liz Mathew, E.M.S. Anam and Fazlin Anam
|
Kerala Abkari Act
|
17(a)
|
Mr. Justice N. Santosh Hegde
, Mr. Justice S. N. Variava
, Mr. Justice B. P. Singh
, Mr. Justice H. K. Sema
, Mr. Justice S. B. Sinha
|
English
|
Hindi
|
|
309
|
|
CIVIL APPEAL-2251/2009
|
M. RATHINASWAMI & ORS. vs STATE OF TAMIL NADU & ORS. ETC.
|
P.P. Rao, Nalini Chidambaram, V. Balachandran
|
M.N. Rao, A Mariarputham, A.V. Rangam
|
Constitution of India
|
16
|
Mr. Justice R.V Raveendran
, Mr. Justice Markandey Katju
|
English
|
Hindi
|
|
310
|
1981(8) eILR(PAT) SC 53
|
CIVIL APPEAL-2280/1970
|
Lalu Maheshanuj Pratap Deo & Ors vs Bhaiya Ramanuj Pratap Deo
|
K.K. Sinha, S.K. Sinha and M.L. Chibber
|
S.C. Misra and U.P. Singh
|
Hindu Succession Act
|
4
|
Mr. Justice D. A. Desai
, Mr. Justice A. D. Koshal
, Mr Justice R.B. Misra
|
English
|
Hindi
|
|
311
|
|
CIVIL APPEAL-2282/2025
|
Rakesh Kumar Verma vs HDFC Bank Ltd.
|
Narender Hooda, Sr. Adv., Rishab Raj Jain, Ms. Kajal Sharma, Grijesh Kumar, Ms. Amiti Gupta, Udayan Jain, Sonal Jain, Sandeep S Deshmukh, Vatsalya Vigya, Pradeep Kumar Tripathi.
|
Narender Hooda, Sr. Adv., G.S. Chaturvedi, Shantanu Chatuervedi, Ms. Priyanka Tyagi, Surya Kant, Rishab Raj Jain, Ms. Kajal Sharma, Grijesh Kumar, Ms. Amiti Gupta, Udayan Jain, Sonal Jain.
|
Contract Act, 1872
|
28
|
Mr. Justice Dipankar Datta
, Mr. Justice Manmohan
|
English
|
Hindi
|
|
312
|
1974(8) eILR(PAT) SC 1
|
CIVIL APPEAL-2289/1970
|
Shamsher Singh & Anr. vs State of Punjab
|
Appellant appeared in person
|
F.S. Nariman, H. R. Khanna and O. P. Sharma
|
Constitution of India
|
Article 311
|
The Chief Justice of India
, Mr. Justice D. G. Palekar
, Mr. Justice Kuttyil Kurien Mathew
, Mr. Justice Y. V. Chandrachud
, Mr. Justice A. Alagiriswami
, Mr. Justice P. N Bhagwati
, Mr. Justice V.R. Krishna Iyer
|
English
|
Hindi
|
|
313
|
1966(12) eILR(PAT) SC 1
|
CIVIL APPEAL-2313/1966
|
D.S. REDDY vs CHANCELLOR, OSMANIA UNIVERSITY & ORS
|
M.C. Setalvad. D. Narasaraju, Anwar Ullah Pasha R. V. Pillai and M. M. Kashatriya
|
Niren De, P. Ram Reddy, S.Ramachr ndra Reddy, T.V.R. Tatachari
|
Constitution of India
|
Article 14
|
Mr. Justice Justice K.Subba Rao
, The Chief Justice
, Mr. Justice J.C. Shah
, Mr. Justice S.M.Sikri
, Mr. Justice v.Ramaswami
, Mr. Justice C. A Vaidialingam
|
English
|
Hindi
|
|
314
|
1988(3) eILR(PAT) SC 1
|
CIVIL APPEAL-2315/1981
|
DR. CHAKRADHAR PASWAN vs STATE OF BIHAR & ORS.
|
S.R. Srivastava
|
D. Goburdhan and A. Sharan
|
Constitution of India
|
16
|
Mr. Justice A.P. Sen
, Mr. Justice B.C. Ray
|
English
|
Hindi
|
|
315
|
2013(3) eILR(PAT) SC 50
|
CIVIL APPEAL-2323/2013
|
THE CHIEF EXECUTIVE OFFICER, PONDICHERRY KHADI AND VILLAGE INDUSTRIES BOARD AND ANR. vs K. AROQUIA RADJA & ORS.
|
R. Venkatramani, V.G. Pragasam, S. Prabu Ramasubramanian, Supriya Garg, Neelam Singh, Shodhan Babu
|
C. Raghonatha Reddy, C. Salila Reddy, V. Vasanta Kumar, AV. Rangam, Richa Bharadwaj
|
Constitution of India
|
16
|
Mr. Justice G.S.Singhvi
, Mr. Justice H.L. Gokhale
, Mr. Justice Ranjana Prakash Desai
|
English
|
Hindi
|
|
316
|
1969(4) eILR(PAT) SC 1
|
CIVIL APPEAL-2346/1968
|
RT. REV. BISHOPS. K. PATRO & ORS. vs STATE OF BIHAR ORS.
|
M.C. Setalvad and R. Gopalakrishnan
|
D. Goburdhun
|
Constitution of India
|
29
|
Mr. Justice M. Hidayatullah
, Mr. Justice J.C. Shah
, Mr. Justice v.Ramaswami
, Mr. Justice G. K Mitter
, Mr. Justice A.N Grover
|
English
|
Hindi
|
|
317
|
1997(5) eILR(PAT) SC 68
|
CIVIL APPEAL-2347/1988
|
BIHAR STATE ELECTRICITY BOARD AND ANR. vs USHA MARTIN INDUSTRIES AND ANR.
|
|
|
Electricity Supply Act 1948
|
49
|
Mr. Justice S. C. Sen
, Mr. Justice K. T Thomas
|
English
|
Hindi
|
|
318
|
2018(2) eILR(PAT) SC 1
|
CIVIL APPEAL-2356/2018
|
UPENDRA SINGH vs THE STATE OF BIHAR AND ORS.
|
Meera Mathur
|
Subhro Sanyal, Abhinav Mukerji, Ms. Binu Sharma, Ms. Purnima Krishna, Siddharth Garg, Ajay Kumar Talesara, Atul Jha, Sandeep Kumar Jha
|
Constitution of India
|
Article 14
|
Mr. Justice A.K. Sikri
, Mr. Justice Ashok Bhushan
|
English
|
Hindi
|
|
319
|
2018(7) eILR(PAT) SC 54
|
CIVIL APPEAL-2357/2017
|
GOVERNMENT OF NCT OF DELHI vs UNION OF INDIA & ANOTHER
|
|
|
Constitution of India
|
Article 239AB
|
Mr. Justice Dipak Misra
, Mr. Justice A.K. Sikri
, Mr. Justice A.M. Khanwilkar
, Mr. Justice Dhananjay Y Chandrachud
, Mr. Justice Ashok Bhushan
|
English
|
Hindi
|
|
320
|
1990(8) eILR(PAT) SC 1
|
CIVIL APPEAL-2368/1986
|
ASHOKA MARKETING LTD. AND ANR. ETC. ETC. vs PUNJAB NATIONAL BANK AND ORS. ETC. ETC
|
K.K. Venugopal, A.K. Ganguli, Yogeshwar Prasad, P.R. Seetharaman, S.K. Gupta and A.K.Srivastava
|
Soli J. Sorabjee, Attorney General. Kapil Sibbal, Additional Solicitor General. G.L. Sanghi, S. Ganesh, Mrs. Sushma Suri, EMS Anam, Atul Namda, Aman Vachher, S.K.Mehta, Kailash Vasdev and S.R. Srivastava
|
Delhi Rent Control Act.1958
|
14
|
The Chief Justice of India
, Mr. Justice B.C. Ray
, Mr. Justice M. H. Kania
, Mr. Justice K.N. Saikia
, Mr. Justice S. C Agrawal
|
English
|
Hindi
|
|
321
|
|
CIVIL APPEAL-2395/2000
|
SWAMY ATMANANDA AND ORS. vs SRI RAMAKRISHNA TAPOVANAM AND ORS.
|
|
|
Code of Civil Procedure, 1908
|
9
|
Mr. Justice B. P. Singh
, Mr. Justice S.B. Sinha
|
English
|
Hindi
|
|
322
|
1970(11) eILR(PAT) SC 1
|
CIVIL APPEAL-2402/1966
|
STATE OF BIHAR & ANR. vs TATA ENGINEERlNG & LOCOMOTIVE CO. LTD.
|
A. K. Sen and U. P. Singh
|
N. A. Palkhivala, S. B. Mehta, B. Datta
|
Constitution of India
|
Article 286
|
Mr. Justice J.C. Shah
, Mr. Justice G. K Mitter
, Mr. Justice K.S. Hegde
, Mr. Justice A.N Grover
, Mr. Justice A.N. Ray
|
English
|
Hindi
|
|
323
|
2016(2) eILR(PAT) SC 1
|
CIVIL APPEAL-2405/2016
|
ANUBHAV KUMAR CHOUDHARY & ORS. vs UNION OF INDIA & ORS.
|
Manu Shanker Mishra, Nishant Kumar
|
|
Constitution of India
|
Article 32
|
Mr. Justice J. Chelameswar
, Mr. Justice Abhay Manohar Sapre
|
English
|
Hindi
|
|
324
|
1997(3) eILR(PAT) SC 9
|
CIVIL APPEAL-2409/1997
|
U.P. AVAS EVAM VIKAS PARISHAD ETC. ETC. vs UDAI RAM (DEAD) THROUGH L.RS. AND ANR. ETC. ETC.
|
P.K. Jain
|
Jitender Mohan Sharma
|
LAND ACQUISITION ACT
|
4(1)
|
Mr. Justice K Ramaswamy
, Mr. Justice G.T Nanavati
|
English
|
Hindi
|
|
325
|
|
CIVIL APPEAL-2416/2000
|
COMMISSIONER OF CENTRAL EXCISE, CHENNAI vs M/S. T.V.S. SUZUKI LTD. HOSUR
|
M.L. Verma, Ms. Nisha Bagchi, P. Manish and B.K. Prasad
|
Rajendra Singhvi, Ashok K. Singh, V. Lakshmi Kumaran, Aolk Yadav, V. Balachandran and Staish K. Agnihotri
|
Central Excises Act
|
Rule9
|
Mr. Justice S. Rajendra Babu
, Mr. Justice B. N. Srikrishna
, Mr. Justice G. P. Mathur
|
English
|
Hindi
|
|
326
|
1997(3) eILR(PAT) SC 56
|
CIVIL APPEAL-2417/1997
|
MOHAN LAL AND ORS. vs STATE OF HIMACHAL PRADESH THROUGH ITS SECRETARY, EXCISE AND TAXATION DEPARTMENT, GOVERNMENT SECRETARIAT, SHIMLA-2 AND ORS.
|
Arun Jaitley and Ms. Kamini Jaiswal
|
O.P. Sharma, R.C. Gobrele, K.R. Gupta, Vivek Sharma, Ashok Sudan, Mrs. Nanita Sharma
|
Service Law
|
Rule11
|
Mr. Justice K Ramaswamy
, Mr. Justice G.T Nanavati
|
English
|
Hindi
|
|
327
|
|
CIVIL APPEAL-2420/2018
|
R LAKSHMIKANTHAM vs DEVARAJI
|
Dr. Pooja Jha, Dr. R. Prakash, Ms. Nandita Jha, Vishwa Pal Singh
|
|
Nil
|
Nil
|
Mr. Justice R.F.Nariman
, Mr. Justice Surya Kant
|
English
|
Hindi
|
|
328
|
1973(12) eILR(PAT) SC 293
|
CIVIL APPEAL-2427/1968
|
Kamta Prasad Aggarwal Etc. vs Executive Officer, Ballabgarh and Anr
|
Brij Bans Kishore and M. M. Kshatrya,
|
S. K. Mehta, K. R. Nagaraja, M. Qummaruddin and Vinod Dhawan
|
Constitution of India
|
Article 276
|
The Chief Justice of India
, Mr. Justice H.R. Khanna
, Mr. Justice Kuttyil Kurien Mathew
, Mr. Justice A. Alagiriswami
, Mr. Justice P. N Bhagwati
|
English
|
Hindi
|
|
329
|
1970(12) eILR(PAT) SC 1
|
CIVIL APPEAL-2428/1966
|
SUNIL KUMAR ROY vs M/S. BHOWRA KANKANEE COLLIERIES LTD. & ORS.
|
B. Sen and Sukumar Ghose
|
M. c. Chagla, S. C . Banerjee and A. K. Nag
|
Indian Registration Act 1908
|
Nil
|
Mr. Justice J.C. Shah
, Mr. Justice K.S. Hegde
, Mr. Justice A.N Grover
|
English
|
Hindi
|
|
330
|
|
CIVIL APPEAL-2503/1997
|
The Secretary to Government and Anr. vs K. Muniappan
|
Mr. V. Krishnamurthy
|
Mrs. Chandan Ramamurthi
|
The Tamil Nadu Civil Services (Discipline and Appeal) Rules
|
17
|
Mr. Justice K Ramaswamy
, Mr. Justice K. T Thomas
|
English
|
Hindi
|
|
331
|
1998(1) eILR(PAT) SC 1
|
CIVIL APPEAL-2524/1992
|
VST INDUSTRIES LTD. vs COLLECTOR OF CENTRAL EXCISE, HYDERABAD
|
Anil B. Devan and S.R. Setia
|
N.K. Bajpai, Pallav Shishodia and V.K. Verma
|
Central Excise and Salt Act, 1994
|
4
|
Mr. Justice J. S Verma
, Mr. Justice B. N Kirpal
, Mr. Justice V. N Khare
|
English
|
Hindi
|
|
332
|
2014(3) eILR(PAT) SC 84
|
CIVIL APPEAL-2529/2002
|
HIGH COURT OF JUDICATURE AT PATNA, THROUGH R.G vs SHYAM DEO SINGH & ORS
|
|
|
Service Law
|
Nil
|
Mr. Justice P. Sathasivam
, Mr. Justice Ranjan Gogoi
, Mr. Justice N.V. Ramana
|
English
|
Hindi
|
|
333
|
|
CIVIL APPEAL-2534/2007
|
MANAGEMENT, PANDIYAN ROADWAYS CORP. LTD. vs N. BALAKRISHNAN
|
T. Harish Kumar
|
S. Guru Krishna Kumar, S.R. Setia
|
Industrial Disputes Act, 1947
|
33(2)(b)
|
Mr. Justice S.B. Sinha
, Mr. Justice Markandey Katju
|
English
|
Hindi
|
|
334
|
1973(12) eILR(PAT) SC 92
|
CIVIL APPEAL-2547/1969
|
State of Tamil Nadu, Etc. vs Sitalakshmi mills, Etc.
|
S. V. Gupte and A. V. Rangam
|
B. Sen, S. D. Sharma, S. P. Nayar, . C. B. Aggarwala and Saroja Gopalakrishnan, N. Natesan, V. Nataraj, D.N. Guptaa and O.P. Rana
|
Central Sales Tax Act, 1956
|
8(2)(b)
|
The Chief Justice of India
, Mr. Justice H.R. Khanna
, Mr. Justice Kuttyil Kurien Mathew
, Mr. Justice A. Alagiriswami
, Mr. Justice P. N Bhagwati
|
English
|
Hindi
|
|
335
|
2008(2) eILR(PAT) SC 13
|
CIVIL APPEAL-2551/2001
|
K.V. RAMI REDDI vs PREMA
|
V. Balachandran
|
V. Ramasubramanian
|
Code of Civil Procedure, 1908
|
2(9)
|
Mr. Justice Arijit Pasayat
, Mr. Justice P. Sathasivam
|
English
|
Hindi
|
|
336
|
2007(5) eILR(PAT) SC 32
|
CIVIL APPEAL-2551/2007
|
SOUTHERN PETROCHEMICAL INDUSTRIES CO. LTD. vs ELECTRICITY INSPECTOR AND E.T.1.0. AND ORS.
|
R.F. Nariman, A.R.L. Sundrasan
|
T.R Andharujina, V. Krishnamurthy
|
Constitution of India
|
Article 14
|
Mr. Justice S. B. Sinha
, Mr. Justice Markandey Katju
|
English
|
Hindi
|
|
337
|
1970(5) eILR(PAT) SC 1
|
CIVIL APPEAL-2572/1969
|
TEJ KIRAN JAIN AND OTHERS vs N. SANJIVA REDDY AND OTHERS
|
P. N. Lekhi and K. B. Rohatgi
|
Niren De, Attorney-General, L. M. Singhvi, R. H. Dhebar and S. P. Nayar
|
Constitution of India
|
Article 105(2)
|
The Chief Justice of India
, Mr. Justice J.C. Shah
, Mr. Justice K.S. Hegde
, Mr. Justice A.N Grover
, Mr. Justice A.N. Ray
, Mr. Justice I. D. Dua
|
English
|
Hindi
|
|
338
|
1973(9) eILR(PAT) SC 14
|
CIVIL APPEAL-2572/1972
|
SATYANARAYANA SINHA vs M/S S. LAL AND COMPANY (PVT.) LTD.
|
B. P. Singh
|
Lal Narain Sinha; S. P. Nayar; D. Goburdhan
|
Constitution of India
|
Article 32
|
Mr. Justice P. Jaganmohan Reddy
, Mr. Justice S. N. Dwivedi
|
English
|
Hindi
|
|
339
|
2019(8) eILR(PAT) SC 1
|
CIVIL APPEAL-2575/2001
|
JANAM SINGH KUDADA & ANR vs STATE OF BIHAR & ORS
|
Akhilesh Kumar Pandey
|
Ms. Nandini Sen, Deba Prasad Mukherjee, Jayesh Gaurav, Gopal Prasad
|
Bihar Kolhan Civil Justice (Regulation and Validation) Act,1978
|
2
|
Mr. Justice R.F.Nariman
, Mr. Justice R. Subhash Reddy
, Mr. Justice Surya Kant
|
English
|
Hindi
|
|
340
|
1997(4) eILR(PAT) SC 69
|
CIVIL APPEAL-2576/1997
|
KAMLESHWAR PRASAD vs PRADUMANJU AGARWAL (DEAD) BY LRS.
|
Manoj Swamp and Ms. Lalitha Kohli
|
Ms. Halida Khatoon
|
Constitution of India
|
Article 226
|
Mr. Justice K Ramaswamy
, Mr. Justice G. B. Pattanaik
|
English
|
Hindi
|
|
341
|
1979(11) eILR(PAT) SC 1
|
CIVIL APPEAL-2582/1969
|
MAHANT PARICHCHAN DAS vs THE BIHAR STATE BOARD OF RELIGIOUS TRUSTS AND ORS.
|
B. P. Singh
|
D. Gobardhan, U. P. Singh
|
Bihar Hindu Religious Trust Act, 1951 (1 of 1951)
|
78
|
Mr. Justice R.S. Sarkaria
, Mr. Justice O. Chinnappa Reddy
|
English
|
Hindi
|
|
342
|
1970(8) eILR(PAT) SC 13
|
CIVIL APPEAL-2598/1969
|
STATE OF KERALA, ETC vs VERY REV. MOTHER PROVINCIAL, ETC
|
Mohan Kumaramangalam, K. S. Paripooram, R. K. Garg. S. C. Agarwala and M. R. K. Pillai
|
M. K. Nambyar, N. A. Subramanian and P. K. Pillai
|
Constitution of India
|
Article 30(1)
|
The Chief Justice of India
, Mr. Justice J.C. Shah
, Mr. Justice K.S. Hegde
, Mr. Justice A.N Grover
, Mr. Justice A.N. Ray
, Mr. Justice I. D. Dua
|
English
|
Hindi
|
|
343
|
1984(3) eILR(PAT) SC 1
|
CIVIL APPEAL-2613/1983
|
Arjun Chaubey vs Union of India and others
|
R..K. Garg, S.N. Singh and D.K. Garg
|
P.R. Mridul, Miss A. Subhashini, R.N., Poddar, C. V, Subba Rao and A.K, Ganguli
|
Constitution of India
|
Article 311(2)
|
The Chief Justice of India
, Mr. Justice V. D Tulzapurkar
, Mr. Justice R. S Pathak
, Mr. Justice D. P. Madon
, Mr. Justice M. P Thakkar
|
English
|
Hindi
|
|
344
|
|
CIVIL APPEAL-2660/1993
|
PATNA UNIVERSITY vs AWADH KJSHORE PD. YADAV AND ORS. ETC. ETC.
|
|
|
Bihar Inter University Board Act, 1981
|
Nil
|
Mr. Justice Kuldip Singh
, Mr. Justice P. B. Sawant
, Mr. Justice N. P. Singh
|
English
|
Hindi
|
|
345
|
|
CIVIL APPEAL-2679/1997
|
Union of India vs R.V. Swamy @ Vellaichamy
|
Hemant Sharma and P. Parmeshwaran
|
Ms. N. Annapoorani A. Mariarputham
|
Swatantrata Sainik Sammam Pension Scheme, 1980
|
Nil
|
Mr. Justice K Ramaswamy
, Mr. Justice D. P Wadhwa
|
English
|
Hindi
|
|
346
|
2013(1) eILR(PAT) SC 35
|
CIVIL APPEAL-2688/2006
|
THE ASSISTANT COMMISSIONER OF INCOME TAX, CHENNAI vs M/S A.R. ENTERPRISES
|
Harish Chandra, Rahul Kaushik, Priya Hingorani, Yatinder Chaudhary, Utkarsh Malhotra, B.V. Balaram Das, Anil Katiyar
|
V. Prabhakar, Revathy Raghavan, Jyoti Prashar, Nikhil Swami, Prabha Swami
|
Income tax Act (1961)
|
158BB
|
Mr. Justice D. K Jain
, Mr. Justice H. L. Dattu
, Mr. Justice Jagdish Singh Khehar
|
English
|
Hindi
|
|
347
|
|
CIVIL APPEAL-2690/2006
|
THE COMMISSIONER OF INCOME TAX, II, TIRUCHIRAPALLI vs CITY UNION BANK LTD
|
Mohan Prasaran,V. Shekhar, H. Raghavendra Rao
|
Jayashree Wad, Ashish Wad, Neeraj Kumar
|
Constitution of India
|
Article 136
|
Mr. Justice Arijit Pasayat
, Mr. Justice Dr. Mukundakam Sharma
|
English
|
Hindi
|
|
348
|
|
CIVIL APPEAL-2709/1999
|
Arumugham (Dead) By LRS. And Ors. vs Sundarambal And Anr.
|
V. Prabhakar and Ms. Revathy Raghavan
|
S. Balakrishnan and S.R. Hegde
|
Code of Civil Procedure, 1908
|
Nil
|
Mr. Justice M. Jagannadha Rao
, Mr. Justice N. Santosh Hegde
|
English
|
Hindi
|
|
349
|
2001(5) eILR(PAT) SC 1
|
CIVIL APPEAL-2738/2001
|
KARNATAKA STATE ROAD TRANSPORT CORPN. vs SMT. LAKSHMIDEVAMMA AND ANR
|
|
|
Industrial Disputes Act, 1947
|
10
|
Mr. Justice S.P. Bharucha
, Mr. Justice V. N Khare
, Mr. Justice N. Santosh Hegde
, Mr. Justice Y. K Sabharwal
, Mr. Justice Shivraj V. Patil
|
English
|
Hindi
|
|
350
|
1996(8) eILR(PAT) SC 1
|
CIVIL APPEAL-2795/1985
|
NALANIKANT RAMADAS GUJJAR vs TULASIBAI(DEAD) BY LRS AND ORS
|
KAMLENDRA MISRA, SIDHANSU AND DEVENDRA SINGH
|
P.R. RAMASESH
|
Bombay Rents Hotel and Lodging Houses Rates (control) Act , 1947
|
5(8)
|
Mr. Justice Kuldip Singh
, Mr. Justice M. M. Punchhi
, Mr. Justice N. P. Singh
, Mr. Justice M. K Mukherjee
, Mr. Justice S. Saghir Ahmad
|
English
|
Hindi
|
|
351
|
2015(3) eILR(PAT) SC 46
|
CIVIL APPEAL-2835/2015
|
AMARKANT RAI vs STATE OF BIHAR & ORS.
|
Pradeep Gupta, Parinav Gupta, Mansi Gupta
|
Abhinav Mukerji, Bihu Sharma, Pumima Krishna
|
Bihar State University Act, 1976
|
35
|
Mr. Justice V.Gopala Gowda
, Mrs. Justice R.Banumathi
|
English
|
Hindi
|
|
352
|
1989(5) eILR(PAT) SC 23
|
CIVIL APPEAL-2839/1989
|
UNION OF INDIA & ANR. vs RAGHUBIR SINGH (DEAD) BY LRS. ETC.
|
|
|
Constitution of India
|
Article 145
|
The Chief Justice of India
, Mr Justice E.S. Venkataramiah
, Mr Justice Sabyasachi Mukharji
, Mr. Justice Ranganath Misra
, Mr. Justice S. Natarajan
|
English
|
Hindi
|
|
353
|
|
CIVIL APPEAL-2841/1993
|
COMMISSIONER OF INCOME TAX, MADRAS vs EXPRESS NEWSPAPER LTD.
|
Dr. V. Gaurishankar, V.K. Verma, Ranbir Chandra, D.S. Mehra and Ms. A. Subhashini
|
Ms. Bina Gupta, Ms. Monika Mohil, Mrs. Madhvi Khera and Ms. Priya Gupta
|
Income tax Act (1961)
|
245-c
|
Mr. Justice Yogeshwar Dayal
, Mr. Justice B. P Jeevan Reddy
|
English
|
Hindi
|
|
354
|
2014(2) eILR(PAT) SC 31
|
CIVIL APPEAL-2876/2014
|
EX. ARMYMEN'S PROTECTION SERVICES P. LTD. vs UNION OF INDIA AND OTHERS
|
Samir Ali Khan
|
Atul Nanda, Rameeza Hakeem, Amol N. Suryawashi, Parinay T. Vasandani, Law Associates, Sushma Suri
|
Aircraft Act, 1935
|
5
|
Mr. Justice Sudhanshu Jyoti Mukhopadhaya
, Mr. Justice Kurian Joseph
|
English
|
Hindi
|
|
355
|
1997(4) eILR(PAT) SC 88
|
CIVIL APPEAL-2880/1997
|
NADAR MAHAJAN SANGAM S. VELAICHAMY NADAR KALLOORI AND ORS. vs DISTRICT REGISTRAR (SOCIETIES AND ORS.)
|
Kapil Sibal; D.D. Thakur; P.P. Rao V. Laxminarayan; Ms. Bina Gupta; Ms. Rakhi Ray
|
S. Siva Subramaniam; S. Subbaiah; K.V. Vijayakumar
|
Nil
|
Nil
|
Mr. Justice K Ramaswamy
, Mr. Justice D. P Wadhwa
|
English
|
Hindi
|
|
356
|
|
CIVIL APPEAL-2911/1986
|
S. Sivaprakasam vs B.V. Muniraj and Ors.
|
S. Balakrishnan and S. Prasad
|
Tripurari Ray for Vineet Kumar and Yatish Mohan
|
Code of Civil Procedure, 1908
|
Nil
|
Mr. Justice K Ramaswamy
, Mr. Justice D. P Wadhwa
|
English
|
Hindi
|
|
357
|
1996(2) eILR(PAT) SC 98
|
CIVIL APPEAL-2915/1996
|
SADASIVAM vs K. DORAISAMY
|
Kapil Sibal, V. Krishnamurthy
|
U.R. Lalit, C. Balasubramanium and K. Ram Kumar
|
Transfer of Property Act,1882
|
54
|
Mr. Justice G. N Ray
, Mr. Justice B. L. Hansaria
|
English
|
Hindi
|
|
358
|
|
CIVIL APPEAL-2927/1979
|
BALKRISHNA PANDEY vs STATE OF BIHAR AND ORS.
|
L.R. Singh
|
D. Goburdhan
|
Service Law
|
Nil
|
Mr. Justice K Ramaswamy
, Mr. Justice B. L. Hansaria
|
English
|
Hindi
|
|
359
|
1989(2) eILR(PAT) SC 1
|
CIVIL APPEAL-2984/1983
|
GHANSHYAM DAS GUPTA vs DEVI LAL AND OTHERS
|
Govind Mukhoty; K.N. Rai
|
F.S. Nariman; Ranjit Kumar
|
Constitution of India
|
32
|
Mr. Justice M. H. Kania
, Mr. Justice Lalit Mohan Sharma
|
English
|
Hindi
|
|
360
|
|
CIVIL APPEAL-2987/2016
|
JOINT SECRETARY, POLITICAL DEPARTMENT, GOVERNMENT OF MEGHALAYA, MAIN SECRETARIAT, SHILLONG vs HIGH COURT OF MEGAHALAYA THROUGH ITS REGISTRAR,
|
Ranjan Mukherjee, Subhro Sanyal
|
Ranjan Mukherjee, Subhro Sanyal
|
Constitution of India
|
226
|
Mr. Justice Dipak Misra
, Mr. Justice Shiva Kirti Singh
|
English
|
Hindi
|
|
361
|
2017(11) eILR(PAT) SC 1
|
CIVIL APPEAL-3018/2017
|
INDIAN OIL CORPORATION LTD. vs THE STATE OF BIHAR
|
Arvind P. Datar, Hrishikesh Baruah, Radhika Gupta, Pranav Jain, Kshitij Paliwal, Suiddhant Kaushik
|
S. Ganesh, Abha R. Sharma, D. S. Parmar, Sujeeta Srivastava
|
Entry Tax
|
3(2)
|
Mr. Justice R.F.Nariman
, Mr. Justice Sanjay Kishan Kaul
|
English
|
Hindi
|
|
362
|
|
CIVIL APPEAL-3039/1986
|
S. Vanathan Muthuraja vs Ramalingam alias Krishnamurthy Gurukkal and Ors.
|
S. Siva Subramaniam and R. Ayyam Perumal
|
S. Srinivasan
|
Code of Civil Procedure, 1908
|
9
|
Mr. Justice K Ramaswamy
, Mr. Justice D. P Wadhwa
|
English
|
Hindi
|
|
363
|
2019(11) eILR(PAT) SC 1
|
CIVIL APPEAL-3105/2017
|
HARI NIWAS GUPTA vs THE STATE OF BIHAR
|
S. R. Singh, Nidhash Gupta, Sunita Pandit, Shivam Sharma, Krishna Kumar Yadav, Ankur Yadav, Japneet Kaur, Asha Gopalan Nair, Ravi Prakash, Aditya Dewan, Chandra Prakash, Saroj Bala
|
Pravin H. Parekh,Devashish Bharuka,Ravi Bharuka,Sarvshree, Justine George,Tanya Chaudhry,Pratyusha Priyadarshini,M/S. Parekh & Co.
|
Constitution of India
|
Article 311(2)
|
Ms. Justice Indu Malhotra
, Mr. Justice Sanjiv Khanna
|
English
|
Hindi
|
|
364
|
|
CIVIL APPEAL-3173/2018
|
UNION OF INDIA vs R. SETHUMADHAVAN & ANR.
|
Ajit Kumar Sinha, Ms. Reena Pandey, Mrs. Anil Katiyar
|
Vikas Mahendra, Ms. Pritha Srikumar
|
Service Law
|
Nil
|
Mr. Justice Madan B.Lokur
, Mr. Justice Deepak Gupta
|
English
|
Hindi
|
|
365
|
2006(11) eILR(PAT) SC 1
|
CIVIL APPEAL-3228/2006
|
MIS TRANSCORE vs UNION OF INDIA AND ANR.
|
Soli J. Sorabjee, Ranjit Kumar
|
K.N. Bhatt, Rajiv Shakdhar
|
Securitization & Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
|
17(3)
|
Mr. Justice Arijit Pasayat
, Mr. Justice S.H Kapadia
|
English
|
Hindi
|
|
366
|
|
CIVIL APPEAL-3246/1984
|
KULDIP MAHATON AND ORS. vs BHULAN MAHTO (DEAD) BY LRS. AND ORS.
|
S.K. Bagga, Mrs. S. Bagga, Seeraj Bagga
|
B.B. Singh, R.P. Singh
|
Constitution of India
|
Article 226
|
Mr. Justice K Ramaswamy
, Mr. Justice N. Venkatachala
|
English
|
Hindi
|
|
367
|
|
CIVIL APPEAL-3250/1983
|
DEHRI ROHTAS LIGHT RAILWAY COMPANY LIMITED vs DISTRICT BOARD BHOJPUR AND ORS.
|
S.K. Sinha
|
M.L. Verma and B.B. Singh
|
Bengal Cess Act, 1880 (Bengal Act IX of 1880, as amended in Bihar)
|
5
|
Mr. Justice M. Fathima Beevi
, Mr. Justice S. C Agrawal
|
English
|
Hindi
|
|
368
|
1994(11) eILR(PAT) SC 1
|
CIVIL APPEAL-3298/1984
|
SRI SHYAM SUNDER PRASAD AND ORS. vs SRI RAJ PAL SINGH AND ANR.
|
B.B. Singh
|
|
Limitation Act
|
Article 142
|
Mr. Justice K Ramaswamy
, Mr. Justice N. P. Singh
, Mr. Justice N. Venkatachala
|
English
|
Hindi
|
|
369
|
2018(3) eILR(PAT) SC 1
|
CIVIL APPEAL-3344/2018
|
THE STATE OF BIHAR & ORS. vs M/S BRAHMAPUTRA INFRASTRUCTURE LIMITED
|
Naman Nagrath, Rajeev Dhawan, Ms. Meenakshi Arora, Parag P. Tripathi
|
Not Available
|
ARBITRATION AND CONCILIATION ACT
|
11(6)
|
Mr Justice Adarsh Kumar Goel
, Mr. Justice R.F.Nariman
, Mr. Justice Uday Umesh Lalit
|
English
|
Hindi
|
|
370
|
|
CIVIL APPEAL-3353/2018
|
P. Meenakshisundaram vs P. VIJAYAKUMAR & ANR.
|
V. Mohana, B. Raghunath, N. C. Kavitha, Vijay Kumar
|
V. Prabhakar, Ms. Jyoti Parasher, N. J. Ramchandar, S. Rajappa
|
Constitution of India
|
326
|
Mrs. Justice R.Banumathi
, Mr. Justice Uday Umesh Lalit
|
English
|
Hindi
|
|
371
|
1996(2) eILR(PAT) SC 72
|
CIVIL APPEAL-3356/1992
|
K. NANDAKUMAR vs MANAGING DIRECTOR, THANTHAI PERIYAR TRANSPORT CORPN.
|
V. Balachandran and V. Ramasubramaniam
|
Mrs. Aruna Mathur and A. Mariarputham
|
Motor Vehicle Act
|
92A
|
Mr. Justice S.P. Bharucha
, Mr. Justice S. B. Majmudar
|
English
|
Hindi
|
|
372
|
|
CIVIL APPEAL-3374/1984
|
CENTRAL COAL FIELDS LTD. ETC. vs BHUBANESWAR SINGH & ORS.
|
L.N. Sinha, A. Sachthey and R.N. Sachthey
|
D. Goburdhan
|
Coking Coal Mines (Nationalisation) Act, 1971
|
21 (2)
|
Mr. Justice P. N Bhagwati
, Mr. Justice Amarendra Nath Sen
, Mr. Justice Ranganath Misra
|
English
|
Hindi
|
|
373
|
|
CIVIL APPEAL-3403/1993
|
GURUCHARAN KOERI AND ORS. vs BIBI SHAMSUNISSA
|
S.B. Sanyal and Vishnu Mathur
|
Uday Sinha and A. Sharan
|
Code of Civil Procedure, 1908
|
100
|
Mr. Justice K. Jayachandra Reddy
, Mr. Justice N. P. Singh
|
English
|
Hindi
|
|
374
|
1997(4) eILR(PAT) SC 1
|
CIVIL APPEAL-3404/1997
|
A.P. STATE ROAD TRANSPORT CORPORATION, HYDERABAD, REPRESENTED BY MANAGING DIRECTOR vs P. VENKAIAH AND ORS.
|
Altaf Ahmed, B. Parthasarthy
|
C.K. Sucharita and B. Kanta Rao
|
LAND ACQUISITION ACT
|
4(1)
|
Mr. Justice K Ramaswamy
, Mr. Justice D. P Wadhwa
|
English
|
Hindi
|
|
375
|
2001(11) eILR(PAT) SC 79
|
CIVIL APPEAL-3406/1998
|
RAJENDRA TIWARY vs BASUDEO PRASAD AND ANR.
|
Akhilesh Kumar Pandey, Ashok Pandey
|
Ms. Asha Jain Madan, Mukesh Jain , Sushi! Kr. Pathak
|
Bihar Buildings(Lease,Rent and Eviction)Control Act,1982
|
2(f)
|
Mr. Justice Syed Shah Mohammed Quadri
, Mr. Justice S.N. Phukan
|
English
|
Hindi
|
|
376
|
2023(5) eILR(PAT) SC 1
|
CIVIL APPEAL-3411/2023
|
KANIMOZHI KARUNANIDHI vs A. SANTHANA KUMAR & ORS
|
P. Wilson, Dr. Joseph Aristotle S, Richardson Wilson
|
S. Makesh, N. I. Ramachandran, L. R. Venkatesan
|
Representation Of Peoples Act
|
83(1)(a)
|
Mr. Justice Ajay Rastogi
, Justice Smt. Bela M. Trivedi
|
English
|
Hindi
|
|
377
|
2009(3) eILR(PAT) SC 1
|
CIVIL APPEAL-3492/2006
|
BINANI ZINC LIMITED vs KERALA STATE ELECTRICITY BOARD AND OTHERS
|
K.K. Venugopal, Sudhir Gupta, Syed Shahid Husain Rizvi, Hina Rizvi, Uttara Babbar
|
T.L. Viswanatha Iyer, M.T. George, G. Prakash
|
ELECTRICITY ACT
|
49
|
Mr. Justice S.B. Sinha
, Mr. Justice Asok Kumar Ganguly
, Mr. Justice R.M. Lodha
|
English
|
Hindi
|
|
378
|
1996(2) eILR(PAT) SC 30
|
CIVIL APPEAL-3496/1982
|
THE STEEL AUTHORITY OF INDIA AND ORS. vs NEW MARINE COAL CO. (PVT.) LTD.
|
Jaideep Gupta and K.J. John
|
B.B. Singh and Rajiv Singh
|
Constitution of India
|
Article 133(1)(c)
|
Mr. Justice K Ramaswamy
, Mr. Justice S. Saghir Ahmad
|
English
|
Hindi
|
|
379
|
2012(4) eILR(PAT) SC 1
|
CIVIL APPEAL-3505/2012
|
NATIONAL COUNCIL FOR TECH. EDU. & ANR vs VAISHNAV INST. OF TECH. & MGT
|
Pallav Shishodia, Sunil Singh Parihar, S.K. Sabharwal, Amitesh Kumar, Ravi Kant, Priti Kumari, Navin Prakash, Vivek Malik, Kamal Mohan Gupta, Sanjay Sharawat, Jasbir Singh Malik, Dr. Kailash Chand, Varun Thakur, V.N. Raghupathy, C.D. Singh, Sanjay Sharawat, Milind Kumar, Sanjay Ghosh, Nitin Bhardwaj, Ajit Kumar Gupta, Ajai Kumar Bhatia, Jatinder Kumar Bhatia
|
Kailash Chand
|
National council for teacher education act, 1993
|
13
|
Mr. Justice R.M. Lodha
, Mr. Justice H.L. Gokhale
|
English
|
Hindi
|
|
380
|
2009(5) eILR(PAT) SC 1
|
CIVIL APPEAL-3564/2009
|
BASANTI PRASAD vs THE CHAIRMAN, BIHAR SCHOOL EXAMINATION BOARD AND OTHERS
|
Ranjan Mukherjee
|
Gopal Singh, Manish Kumar and Rohan Cama
|
Constitution of India
|
Article 136
|
Mr. Justice Tarun Chatterjee
, Mr. Justice H. L. Dattu
|
English
|
Hindi
|
|
381
|
1997(4) eILR(PAT) SC 6
|
CIVIL APPEAL-3571/1997
|
D-BLOCK ASHOK NAGAR (SAHIBABAD) PLOT HOLDERS ASSOCIATION (REGD.) vs STATE OF U.P. AND ORS.
|
R.K. Gupta and Sudhir Kr. Gupta
|
P.K. Jain and A.K. Goel
|
LAND ACQUISITION ACT
|
4(1)
|
Mr. Justice K Ramaswamy
, Mr. Justice S. Saghir Ahmad
, Mr. Justice G. B. Pattanaik
|
English
|
Hindi
|
|
382
|
1997(4) eILR(PAT) SC 10
|
CIVIL APPEAL-3572/1997
|
UNION OF INDIA AND ANR. vs SHRI RISAL SINGH
|
K. Lahiri, Y.P. Mahajan and S.N. Terdol
|
A.B. Rohtagi, A. Mariarputham, Vinode Yadav and Aruna Mathur
|
LAND ACQUISITION ACT
|
4(1)
|
Mr. Justice K Ramaswamy
, Mr. Justice S. Saghir Ahmad
, Mr. Justice G. B. Pattanaik
|
English
|
Hindi
|
|
383
|
2009(5) eILR(PAT) SC 77
|
CIVIL APPEAL-3581/2008
|
Maharani Devi & Anr. vs Union of India & Ors.
|
Shweta Garg
|
Harish Chandra, Sadhan Sandhu, A.K. Sharma, D.S. Mahra
|
Constitution of India
|
Article 14
|
Mr. Justice Tarun Chatterjee
, Mr. Justice V. S Sirpurkar
|
English
|
Hindi
|
|
384
|
2005(7) eILR(PAT) SC 1
|
CIVIL APPEAL-3608/2005
|
SMT. RAM SAKHI DEVI vs CHHATRA DEVI AND ORS.
|
D.K. Thakur and Debasis Misra
|
Krishna Prasad, Sanjay R. Hegde, S.K. Verma and N.S. Bisht
|
CODE OF CIVIL PROCEDURE
|
100
|
Mr. Justice Arijit Pasayat
, Mr. Justice S.H Kapadia
|
English
|
Hindi
|
|
385
|
1996(2) eILR(PAT) SC 37
|
CIVIL APPEAL-3610/1996
|
J. JOSE DHANAPAUL vs S. THOMAS AND ORS.
|
Dr. A.F. Julian and A. Mariarputham
|
KR. Nagaraja
|
Service Law
|
Nil
|
Mr. Justice K Ramaswamy
, Mr. Justice G. B. Pattanaik
|
English
|
Hindi
|
|
386
|
1996(2) eILR(PAT) SC 81
|
CIVIL APPEAL-3617/1996
|
TAMIL NADU HOUSING BOARD vs A. VISWAM (DEAD) BY LRS.
|
Harish Salve, A. Mariarputham, Mrs. Aruna Mathur and Ajay Kumar
|
R.F. Nariman, S. Nand Kumar, L.K. Pandey, S. Sivasubramaniam and M.A. Chinasamy
|
Land Acquisition Act, 1894
|
12
|
Mr. Justice K Ramaswamy
, Mr. Justice G. B. Pattanaik
|
English
|
Hindi
|
|
387
|
2020(11) eILR(PAT) SC 1
|
CIVIL APPEAL-3630/2020
|
SHANTI DEVI ALIAS SHANTI MISHRA vs UNION OF INDIA AND ORS.
|
Arvind Kumar Gupta
|
Abhay Singh
|
Constitution of India
|
Article 226
|
Mr. Justice Ashok Bhushan
, Mr. Justice R. Subhash Reddy
, Mr. Justice M.R. Shah
|
English
|
Hindi
|
|
388
|
1989(11) eILR(PAT) SC 1
|
CIVIL APPEAL-3658/1989
|
STATE OF BIHAR AND ORS vs DR. SANJAY KUMAR SINHA AND ORS.
|
Pramod Swarup
|
M.C. Bhandare (NP), A.K. Goel and Ms. Gyan Sudha Misra
|
Nil
|
Nil
|
Mr. Justice Ranganath Misra
, Mr. Justice P. B. Sawant
, Mr. Justice K Ramaswamy
|
English
|
Hindi
|
|
389
|
1996(2) eILR(PAT) SC 41
|
CIVIL APPEAL-3658/1996
|
SECRETARY TO GOVERNMENT, PROHIBITION AND EXCISE DEPARTMENT vs L. SRINIVASAN
|
Ms. A. Subhashini
|
V. Ramasubramanian and V. Balachandran
|
Service Law
|
Nil
|
Mr. Justice K Ramaswamy
, Mr. Justice G. B. Pattanaik
|
English
|
Hindi
|
|
390
|
2012(9) eILR(PAT) SC 1
|
CIVIL APPEAL-3682/2007
|
TEHRI HYDRO DEV. CORPN LTD. vs JAI PRAKASH ASSO. LTD.
|
Puneet Taneja, Gurpreet S. Parwanda, Monika Tyagi, Shail Kumar Dwivedi
|
S.B. Upadhyay, Pawan Upadhyay, Pawan Kishor, Sharmila Upadhyay
|
ARBITRATION AND CONCILIATION ACT
|
37
|
Mr. Justice R.M. Lodha
, Mr. Justice Anil R. Dave
, Mr. Justice Ranjan Gogoi
|
English
|
Hindi
|
|
391
|
1996(2) eILR(PAT) SC 46
|
CIVIL APPEAL-3684/1996
|
GOWRISHANKAR AND ANR. vs JOSHI AMBA SHANKAR FAMILY TRUST AND ORS.
|
Soli J. Sorabjee, G.P. Srivastava, Mahesh Agrawal and E.C. Agrawala
|
K.J. John
|
INCOME TAX ACT
|
230 A
|
Mr. Justice A. M. Ahmadi
, Mr. Justice M. K Mukherjee
, Mr. Justice Sujata V Manohar
|
English
|
Hindi
|
|
392
|
1995(9) eILR(PAT) SC 1
|
CIVIL APPEAL-3689/1984
|
BRIGHU NATH SAHAY SINGH AND ORS. vs MD. KHALILUR RAHMAN AND ORS.
|
Tapas Ray and D.P. Mukherjee
|
M. Quamaruddin, Feroze Ahmed, Ms. M. Quamaruddin and Ms. R. Begum
|
Bihar Land Reforms Act, 1950 (Bihar 30 of 1950)
|
6
|
Mr. Justice K Ramaswamy
, Mr. Justice B. L. Hansaria
|
English
|
Hindi
|
|
393
|
1991(2) eILR(PAT) SC 1
|
CIVIL APPEAL-3693/1982
|
BIHAR STATE ROAD TRANSPORT CORPORATION vs STATE TRANSPORT APPELLATE TRIBUNAL AND ORS.
|
Ranjit Kumar
|
Ex-Parti
|
Motor Vehicle Act
|
68D
|
Mr. Justice M. M. Punchhi
, Mr. Justice K Ramaswamy
|
English
|
Hindi
|
|
394
|
1997(4) eILR(PAT) SC 14
|
CIVIL APPEAL-3697/1997
|
SPECIAL DEPUTY COLLECTOR AND ANR. ETC. vs KURRA SAMBASIVA RAO AND ORS. ETC.
|
P.P. Rao, Sudhir Chandra Agarwal, K. Amreshwari, D. Prakash Reddy, Guntur Prabhakar, G.N. Reddy, Nindini Gore, A. Venkateswar Rao, G. Venkatesh, N. Annapoorni, P.N. Niroop, S. Muralidhar, Sanjay Parikh, V.G. Pragasam, Tara Chandra Sharma, Rajani K. Prasad and G. Prabhakar
|
Not Available
|
LAND ACQUISITION ACT
|
18
|
Mr. Justice K Ramaswamy
, Mr. Justice S. Saghir Ahmad
, Mr. Justice G. B. Pattanaik
|
English
|
Hindi
|
|
395
|
2021(3) eILR(PAT) SC 1
|
CIVIL APPEAL-3745/2020
|
THE STATE OF TAMIL NADU & ORS. vs K. SHOBANA ETC. ETC.
|
Balaji Srinivasan,C. Aryama Sundaram, Vinodh Kanna B.
|
V. Giri, N.L. Rajah, Mrs. V. Mohana
|
Tamil Nadu Government Servants (Conditions of Service) Act 2016
|
27(F)
|
Mr. Justice Sanjay Kishan Kaul
, Mr. Justice Dinesh Maheshwari
, Mr. Justice Hrishikesh Roy
|
English
|
Hindi
|
|
396
|
|
CIVIL APPEAL-3748/1999
|
M/S. LAND T MC NEILL TD. ETC. ETC. vs GOVERNMENT OF TAMIL NADU
|
Bharat Sangal, S. Muralidhar. and S. Vallinayangam
|
A. Mariarputham, and Ms. Aruna Mathur
|
Contract Labour (Regulation and Abolition) Act
|
10
|
Mr. Justice S. Rajendra Babu
, Mr. Justice S. N. Variava
|
English
|
Hindi
|
|
397
|
|
CIVIL APPEAL-3753/2011
|
A.C. Muthiah vs Board of Control for Cricket in India and Anr.
|
Dr. Abhishek Manu Singhvi, Nalini Chidambaram, Rohit Bhat, Vikas Mehta, Amit Bhandari, Narhari Singh
|
G.E. Vahanvati, AG, R.F. Nariman, P.R. Raman, Radha Rangaswamy, Akhila Kaushik, A. Poorv Kurup, Amit Sibal, Mihir Chatterjee, Hari Shankar K., K. Harishankar, Vikas Singh Jangra
|
Societies Registration Act, 1860
|
Nil
|
Mr. Justice J.M Panchal
, Mrs. Justice Gyan Sudha Misra
|
English
|
Hindi
|
|
398
|
2021(9) eILR(PAT) SC 1
|
CIVIL APPEAL-3767/2010
|
THE STATE OF BIHAR AND ORS. vs ARBIND JEE
|
Abhinav Mukerji, Ms. Pratishtha Vij, Mrs. Bihu Sharma, Akshay C. Shrivastava
|
Satwik Misra, Ms. Udita Singh, Lakshmi Raman Singh
|
Service Law
|
Rule78
|
Mr. Justice R. Subhash Reddy
, Mr. Justice Hrishikesh Roy
|
English
|
Hindi
|
|
399
|
2016(4) eILR(PAT) SC 54
|
CIVIL APPEAL-3778/2016
|
KEDAR MISHRA vs THE STATE OF BIHAR & ORS.
|
Akhilesh Kumar Pandey
|
Raj iv Shankar Dvivedi, Shivam Singh, Gopal Singh, AdvitiyaAwasthi
|
Constitution of India
|
Article 32
|
The Chief Justice of India
, Mr. Justice R.Banumathi
, Mr. Justice Uday Umesh Lalit
|
English
|
Hindi
|
|
400
|
2023(4) eILR(PAT) SC 1
|
CIVIL APPEAL-3802/2020
|
M/s N. N. GLOBAL MERCANTILE PRIVATE LIMITED vs M/s INDO UNIQUE FLAME LTD. & ORS
|
GAGAN SANGHI, RAMESHWAR PRASAD GOYAL
|
K. RAMAKANTH REDDY, MALVIKA TRIVEDI, RAJUL SHRIVASTAV, MOHIT D. RAM, MONISH HANDA, CHARU AMBWANI, RAGHU GURRAM, KAVYA VIJAY, KOMAL AGARWAL, SANJAY KAPUR, MEGHA KARNWAL, SURYA PRAKASH, ARJUN BHATIA, AKSHATA JOSHI, ASTHA GUMBER, DEBESH PANDA, NAMAN MAHESHWARI, GARV MALHOTRA, NEIL CHATTERJEE, UDBHAV GADY, SNEHAL MAHESHWARI, RAHUL TOTALA, ESHAN APRAMEYA CHATURVEDI, PREMLAL KRISHNAN, RAHUL ARYA, MADHAV BHATIA, BANI DIXIT, YOGESH SHARMA, SHAILENDRA SLARIA, ARUN PANDIAN, SHRESHTH ARYA, ADITYA PANDEY, HIMANSHU KAPOOR, ALOK TRIPATHI, SUJAL GUPTA, PUNEET SINGH BINDRA, ANSHIKA MISHRA, SIMRAN JEET, RISHABH GUPTA
|
ARBITRATION AND CONCILIATION ACT
|
7
|
Mr. Justice K.M. Joseph
, Mr. Justice Ajay Rastogi
, Mr. Justice Anirudhha Bose
, Mr. Justice Hrishikesh Roy
, Mr. Justice C.T. Ravikumar
|
English
|
Hindi
|
|
401
|
2017(8) eILR(PAT) SC 1
|
CIVIL APPEAL-3845/2008
|
THE STATE OF BIHAR AND ORS. vs MODERN TENT HOUSE AND ANR.
|
Shreyas Jain, Gopal Singh
|
Nagendra Rai, Sr. Adv. Braj Kishore Mishra, Ms. Aparna Jha, Arup Banerjee
|
Code of Civil Procedure, 1908
|
Rule17
|
Mr. Justice R.K Agrawal
, Mr. Justice Abhay Manohar Sapre
|
English
|
Hindi
|
|
402
|
|
CIVIL APPEAL-3874/2006
|
M/S. STEEL AUTHORITY OF INDIA LTD. vs S.U.T.N.I. SANGAM & ORS.
|
|
|
Land Acquisition Act, 1894
|
18
|
Mr. Justice S.B. Sinha
, Mr. Justice Cyriac Joseph
|
English
|
Hindi
|
|
403
|
2022(5) eILR(PAT) SC 22
|
CIVIL APPEAL-3900/2022
|
THE STATE OF BIHAR & ORS vs RAJMATI DEVI & ANR
|
Shivam Singh, Abhinav Singh, Manish Kumar
|
Jayant K. Sud, ASG, Ms. Rachitta Rai, Ms. Alka Agrawal, Ms. Vimla Sinha, T. S. Sabarish, Ms. Gargi Khanna, Shantanu Sharma, Raj Bahadur Yadav
|
Bihar Research Society Act,2007
|
5
|
Mr. Justice M.R. Shah
, Mr. Justice B.V. Nagarathna
|
English
|
Hindi
|
|
404
|
|
CIVIL APPEAL-3902/1993
|
SHYAM NANDAN PRASAD AND ORS. vs STATE OF BIHAR AND ORS
|
P.P. Rao, S.S. Ray, R.K. Jain
|
|
LAND ACQUISITION ACT
|
35
|
Mr. Justice A. M. Ahmadi
, Mr. Justice M. M. Punchhi
|
English
|
Hindi
|
|
405
|
2019(4) eILR(PAT) SC 81
|
CIVIL APPEAL-3918/2019
|
The State of Tamil Nadu & Ors. vs Elephant G. Rajendran & Ors. Etc
|
K. K. Venugopal, AG, Balaji Srinivasan, AAG, Mukul Rohatgi, R. Basant, Jaideep Gupta, Mohan Parasaran, Sr. Advs., B. Vinodh Kanna, Ms. Pallavi Sengupta, Ms. Valarmathi, Ms. Swati Ghildiyal, Ms. Shraddha Deshmukh, Ankur, B.V. Balramdas, Mayilsamy K., K. Muthu Ganesh Pandian, N. R. Maurya, P. Somasundram, Ms.Vrinda Grover, Dr. Anindita Pujari, Soutik Banerjee, Ms. Aarti Krupa Kumar, Gagan Gupta, R. Anand Padmanabhan, Prawal Chaturvedi, Ms. Nishaka Tyagi, Aravind S., Shashi Bhushan Kumar, Ashwin Kumar D.S., Aditi Dani, D. L. Chidananda, G. S. Mani, Lewish Edward, R. C. Sharma, R. Sathish, Ms. Purbita Mitra, R. Naveenraj, K. V. Vijayakumar
|
K. K. Venugopal, AG, Balaji Srinivasan, AAG, Mukul Rohatgi, R. Basant, Jaideep Gupta, Mohan Parasaran, Sr. Advs., B. Vinodh Kanna, Ms. Pallavi Sengupta, Ms. Valarmathi, Ms. Swati Ghildiyal, Ms. Shraddha Deshmukh, Ankur, B.V. Balramdas, Mayilsamy K., K. Muthu Ganesh Pandian, N. R. Maurya, P. Somasundram, Ms.Vrinda Grover, Dr. Anindita Pujari, Soutik Banerjee, Ms. Aarti Krupa Kumar, Gagan Gupta, R. Anand Padmanabhan, Prawal Chaturvedi, Ms. Nishaka Tyagi, Aravind S., Shashi Bhushan Kumar, Ashwin Kumar D.S., Aditi Dani, D. L. Chidananda, G. S. Mani, Lewish Edward, R. C. Sharma, R. Sathish, Ms. Purbita Mitra, R. Naveenraj, K. V. Vijayakumar
|
Constitution of India
|
32
|
Mr. Justice Ashok Bhushan
, Mr. Justice K.M. Joseph
|
English
|
Hindi
|
|
406
|
2008(5) eILR(PAT) SC 1
|
CIVIL APPEAL-3940/2008
|
TAMIL NADU ELECTRICITY BOARD & ANR. vs STATUS SPINNING MILLS LTD. & ANR.
|
A.K. Ganguli, K. Ramamoorthy, K. Parasaran etc
|
-
|
ELECTRICITY ACT
|
37
|
Mr. Justice S. B. Sinha
, Mr. Justice Lokeshwar Singh Panta
|
English
|
Hindi
|
|
407
|
2006(4) eILR(PAT) SC 35
|
CIVIL APPEAL-4009/1998
|
JOSEPH ANTONY LAZARUS (DEAD) BY LRS. vs A.J. FRANCIS
|
K.K. Mani, K.B. Sandeep, R.K. Pandey and Mayur R. Shah
|
|
Nil
|
Nil
|
Mr. Justice B. P. Singh
, Mr. Justice Altamas Kabir
|
English
|
Hindi
|
|
408
|
1985(8) eILR(PAT) SC 1
|
CIVIL APPEAL-4011/1985
|
PRAKASH CHANDRA AGARWAL vs STATE OF BIHAR AND ORS.
|
Not Available
|
Not Available
|
Bihar Civil Service(Judicial Branch) Recruitment Rules,1955
|
Rule15
|
Mr Justice E.S. Venkataramiah
, Mr Justice R.B. Misra
|
English
|
Hindi
|
|
409
|
2019(4) eILR(PAT) SC 28
|
CIVIL APPEAL-4020/2019
|
NAND KUMAR MANJHI & ANR. ETC vs THE STATE OF BIHAR & ORS. ETC
|
Rakesh Dwivedi, Rudreshwar Singh, Ms. Isha Singh, Ms. Snehil Sonay, Siddhartha Iyer, Kaushik Poddar
|
Dinesh Dwivedi, Nagendra Rai, Chandra Prakash, Chandan Kumar, Yasharth Kant, Gaurav Agrawal, Abhinav Mukerji, Ms. Bihu Sharma, Ms. Pratishthaq Vij, Ms. Purnima Krishna, Ms. Prerna Singh, Shantanu Sagar
|
Bihar Forest Services Rules,1953
|
Rule 3(aa)
|
Mr. Justice Uday Umesh Lalit
, Ms. Justice Indu Malhotra
|
English
|
Hindi
|
|
410
|
2008(10) eILR(PAT) SC 1
|
CIVIL APPEAL-4022/1999
|
COMMISSIONER OF CENTRAL EXCISE, BOLPUR vs M/S RATAN MELTING & WIRE INDUSTRIES
|
|
|
Constitution of India
|
Article 141
|
The Chief Justice of India
, Mr. Justice Arijit Pasayat
, Mr. Justice Harjit Singh Bedi
, Mr. Justice P. Sathasivam
, Mr. Justice J.M Panchal
|
English
|
Hindi
|
|
411
|
1988(11) eILR(PAT) SC 1
|
CIVIL APPEAL-4031/1988
|
RAGHUNATH THAKUR vs STATE OF BIHAR & ORS.
|
R.K. Jain, R.P. Singh and Y .D. Chandrachud
|
U.S. Prasad
|
Constitution of India
|
Article 14
|
Mr Justice Sabyasachi Mukharji
, Mr Justice S.Ranganathan
|
English
|
Hindi
|
|
412
|
2024(8) eILR(PAT) SC 51
|
CIVIL APPEAL-4056/1999
|
Mineral Area Development Authority & Anr. vs M/s Steel Authority of India & Anr. Etc.
|
|
|
Constitution of India
|
Article 142
|
The Chief Justice of India
, Mr. Justice Hrishikesh Roy
, Mr. Justice Abhay S. Oka
, Mr. Justice J.B. Pardiwala
, Mr. Justice Manoj Misra
, Mr. Justice Ujjal Bhuyan
, Mr. Justice Satish Chandra Sharma
, Mr. Justice Augustine George Masih
|
English
|
Hindi
|
|
413
|
2011(4) eILR(PAT) SC 122
|
CIVIL APPEAL-4093/1991
|
M/S SOMAIYA ORGANICS(INDIA) LTD vs STATE OF UTTAR PRADESH AND ANR
|
|
|
U.P. Excise Act,1910
|
29
|
Mr. Justice B. N Kirpal
, Mr. Justice Syed Shah Mohammed Quadri
, Mr. Justice M.B. Shah
, Mrs. Justice Ruma Pal
, Mr. Justice K.G Balakrishnan
|
English
|
Hindi
|
|
414
|
1989(4) eILR(PAT) SC 154
|
CIVIL APPEAL-4113/1985
|
MAHARASHTRA STATE ELECTRICITY BOARD vs THANA ELECTRIC SUPPLY CO. & OTHERS.
|
|
|
Constitution of India
|
Article 14
|
The Chief Justice of India
, Mr Justice Sabyasachi Mukharji
, Mr. Justice S. Natarajan
, Mr Justice M. N. Venkatachaliah
, Mr Justice S.Ranganathan
|
English
|
Hindi
|
|
415
|
2006(9) eILR(PAT) SC 1
|
CIVIL APPEAL-4119/2004
|
RAM PRAVESH SINGH AND ORS. vs STATE OF BIHAR AND ORS.
|
P.S. Mishra, Gaurav Agrawal, Upendra Mishra
|
Kailash Vasdev, Navin Prakash, Nishakant Pandey
|
Industrial Disputes Act, 1947
|
25
|
Mr. Justice B. P. Singh
, Mr. Justice R.V Raveendran
|
English
|
Hindi
|
|
416
|
2001(10) eILR(PAT) SC 1
|
CIVIL APPEAL-4126/2000
|
COMMISSIONER OF INCOME TAX, MUMBAI vs ANJUM M.H. GHASWALA AND ORS
|
|
|
INCOME TAX ACT
|
245D(4)
|
The Chief Justice of India
, Mr. Justice K. T Thomas
, Mr. Justice R.C. Lahoti
, Mr. Justice N. Santosh Hegde
, Mr. Justice S. N. Variava
|
English
|
Hindi
|
|
417
|
2009(7) eILR(PAT) SC 23
|
CIVIL APPEAL-4154/2009
|
K.N. FARMS INDUSTRIES (PVT.) LTD. vs STATE OF BIHAR & ORS.
|
S.B. Sanyal, Ranjan Mukherjee
|
Gopal Singh, Anuj Prakash
|
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act,1961
|
2(f)
|
Mr. Justice R.V Raveendran
, Mr. Justice J.M Panchal
|
English
|
Hindi
|
|
418
|
|
CIVIL APPEAL-4227/2003
|
GANGAI VINAYAGAR TEMPLE & ORS. vs MEENAKSHI AMMAL & ORS.
|
Jaideep Gupta, Sanjay R. Hegde, A. Rohen Singh
|
LN. Rao, G. Masilamani, Surendranath
|
Code of Civil Procedure, 1908
|
11
|
Mr. Justice Markandey Katju
, Mr. Justice Asok Kumar Ganguly
|
English
|
Hindi
|
|
419
|
1999(7) eILR(PAT) SC 56
|
CIVIL APPEAL-4234/1983
|
COMMISSIONER OF INCOME TAX, LUDHIANA vs OM PRAKASH
|
|
|
INCOME TAX ACT
|
64(1)(i)
|
Mr. Justice S.P. Bharucha
, Mr. Justice B. N Kirpal
, Mr. Justice S. Rajendra Babu
, Mr. Justice Syed Shah Mohammed Quadri
, Mr. Justice M.B. Shah
|
English
|
Hindi
|
|
420
|
2017(1) eILR(PAT) SC 243
|
CIVIL APPEAL-4235/2014
|
BOARD OF CONTROL FOR CRICKET IN INDIA vs CRICKET ASSOCIATION OF BIHAR AND ORS.
|
Maninder Singh, ASG, Gopal Subramanium, (AC), Kapil Sibal, Arbind Dattar, Pramod Swarup, Sr. Advs., Santosh Krishnan, Ankur Kashyap, Raghav Chadha, Pavan Bhushan, Ms. Radha Rangaswamy, Ms. Ranjeeta Rohatgi, Abhinav M,ukerji, Ameet Singh, Ms. Pareena Swarup, Praveen Swarup, Ms. Sushma Verma, Sahil, V.K. Biju, Ms. Ria Sachthey, Amit A. Pai, Senthil Jagadeesan
|
SNEHASISH MUKHERJEE[R-8] RAJAT MITTAL[R-9] S.. UDAYA KUMAR SAGAR[R-15] ARJUN GARG[R-3] ABHISHEK ATREY[R-1] P. NARASIMHAN[R-1] PAI AMIT[R-10] SANTOSH KUMAR - I[R-1][INT] ZEESHAN DIWAN [R-9] RITESH KUMAR CHOWDHARY[R-1][IMPL] CHANDRA BHUSHAN PRASAD[R-1][INT] RAJAT SEHGAL[R-1]
|
Code of Criminal Procedure, 1973
|
195
|
Mr. Justice T.S. Thakur
, Mr. Justice A.M. Khanwilkar
, Mr. Justice Dhananjay Y Chandrachud
|
English
|
Hindi
|
|
421
|
2022(5) eILR(PAT) SC 1
|
CIVIL APPEAL-4242/2022
|
AARAV JAIN vs THE BIHAR PUBLIC SERVICE COMMISSION
|
R. Balasubramanian, Gopal Sankaranarayanan, Mrs. Anjana Prakash, Vijay Hansaria, Sachin Sharma, Rahul Gaur, Satyavrat,Sharma, Anil Kumar Gulati, Ms. Pooja Dhar, Ms. Ishita Chowdhury, Varun Singh, Nitin Saluja, Abhijeet Kumar Pandey, Raman Kr. Singh, Tungesh, Saket Singh, Ms. Sangeeta Singh, Ms. Somyashree, Mrs. Niranjana Singh, Navin Prakash, Samir Ali Khan, M/s. Parekh & Co., Gaurav Agrawal, C. George Thomas, Anuj Prakash, Kumar Mihir, Shantanu Sagar, Shashank Shekhar, Anil Kumar, Gunjesh Ranjan
|
Kumar Mihir
|
Bihar Civil Service(Judicial Branch) Recruitment Rules,1955
|
Rule9
|
Mr. Justice S. Abdul Nazeer
, Mr. Justice Vikram Nath
|
English
|
Hindi
|
|
422
|
2010(5) eILR(PAT) SC 556
|
CIVIL APPEAL-4256/2010
|
MD. ASHIF AND ORS. vs STATE OF BIHAR AND ORS.
|
K.K. Rai; Ambhoj Kumar Sinha
|
Manish Kumar; Gopal Singh
|
Constitution of India
|
14
|
Mr. Justice J.M Panchal
, Mr. Justice T.S. Thakur
|
English
|
Hindi
|
|
423
|
1999(4) eILR(PAT) SC 27
|
CIVIL APPEAL-4372/1984
|
STATE OF M.P. AND ANR vs SMT. ABHA SETHI ETC
|
|
|
Madhya Pradesh Entertainments duty and Advertisement Tax Act, 1936
|
Nil
|
Mr. Justice S.P. Bharucha
, Mr. Justice B. N Kirpal
, Mr. Justice S. Rajendra Babu
, Mr. Justice Syed Shah Mohammed Quadri
, Mr. Justice M.B. Shah
|
English
|
Hindi
|
|
424
|
2017(3) eILR(PAT) SC 36
|
CIVIL APPEAL-4397/2017
|
STATE OF BIHAR AND OTHERS ETC. vs ANIL KUMAR AND OTHERS ETC.
|
--
|
--
|
Prevention of Atrocities (S.C/S.T Act )
|
9
|
The Chief Justice of India
, Mr. Justice Dhananjay Y Chandrachud
, Mr. Justice Sanjay Kishan Kaul
|
English
|
Hindi
|
|
425
|
|
CIVIL APPEAL-4409/2000
|
CHANDRIKA SINGH (DEAD) BY LRS. AND ANR. vs SARJUG SINGH AND ANR.
|
E.R. Kumar, P.H. Parekh, Rajendra Rohtagi
|
S.B. Upadhyay, Shiv Mangat Sharma and Ms. Kumud L. Das
|
Hindu Succession Act
|
14
|
Mr. Justice S.B. Sinha
, Mr. Justice Markandey Katju
|
English
|
Hindi
|
|
426
|
|
CIVIL APPEAL-4426/2011
|
LALITESHWAR PRASAD SINGH & ORS. vs S. P. SRIVASTAVA (D) THR. LRS.
|
S. K. Bhattacharya, Suresh Bharti
|
R. Basant, Amit Pawan
|
CODE OF CIVIL PROCEDURE
|
Rule31
|
Mr. Justice R.K Agrawal
, Mrs. Justice R.Banumathi
|
English
|
Hindi
|
|
427
|
|
CIVIL APPEAL-4448/2005
|
VEERU DEVGAN vs STATE OF TAMIL NADU & ANR.
|
lndu Malhotra, Shashi M. Kapila, Manisha Handa and Vikas Mehta
|
R. Venkataramani, Vallinayagam and V.G. Pragasam
|
FOREST (CONSERVATION) ACT
|
Nil
|
Mr. Justice C. K. Thakker
, Mr. Justice Lokeshwar Singh Panta
|
English
|
Hindi
|
|
428
|
2016(7) eILR(PAT) SC 123
|
CIVIL APPEAL-4480/1998
|
G.T. VENKATASWAMY REDDY vs STATE TRANSPORT AUTHORITY AND ORS.
|
K. K. Venugopal
|
Dr. (Mrs.) VIPIN GUPTA
|
MOTOR VEHICLES ACT
|
48
|
The Chief Justice of India
, Mr. Justice Fakkir Mohamed Ibrahim Kalifulla
, Mr. Justice S. A Bobde
, Mrs. Justice R.Banumathi
, Mr. Justice Uday Umesh Lalit
|
English
|
Hindi
|
|
429
|
2010(5) eILR(PAT) SC 492
|
CIVIL APPEAL-4481/2010
|
M/S. SPEEDLINE AGENCIES vs M/S. T. STANES & CO. LTD.
|
K.K. Venugopal, Vuneet Subramani, Liz Mathew
|
K. Parasaran, KV Viswanathan, Anil Kaushik, Abhishek Kaushik, Mary Mitzy, Gopal Singh Chauhan, Shiv Prakash Pandey
|
Tamil Nadu Buildings (Lease and Rent Control) Act , 1960
|
10
|
Mr. Justice P. Sathasivam
, Mr. Justice J.M Panchal
|
English
|
Hindi
|
|
430
|
|
CIVIL APPEAL-4497/1985
|
TATA ENGINEERING AND LOCOMOTIVE COMPANY LTD. vs THE STATE OF BIHAR AND ANR.
|
R.F. Nariman, S. Sukumaran
|
D. Goburdhan
|
Bihar Finance Act, 1981
|
13(1) (b)
|
Mr. Justice R.M SAHAI
, Mr. Justice N. P. Singh
|
English
|
Hindi
|
|
431
|
2013(7) eILR(PAT) SC 92
|
CIVIL APPEAL-4500/2002
|
FACULTY ASSOCIATION OF AllMS vs UNION OF INDIA & ORS.
|
SHEKHAR KUMAR
|
NARESH KUMAR
|
Constitution of India
|
Article 15
|
The Chief Justice of India
, Mr. Justice Surinder Singh Nijjar
, Mr. Justice Ranjan Gogoi
, Mr. Justice M.Y.Eqbal
, Mr. Justice Vikramajit Sen
|
English
|
Hindi
|
|
432
|
1985(1) eILR(PAT) SC 1
|
CIVIL APPEAL-4509/1980
|
M/S Lohia Machines Limited and anr. vs Union of India and ors.
|
N.A. Palkhivala, B.K. Mohanti
|
K. Parasaran, Miss A. Subhashin
|
Constitution of India
|
Article 32
|
The Chief Justice of India
, Mr. Justice P. N Bhagwati
, Mr. Justice Amarendra Nath Sen
, Mr. Justice D. P. Madon
, Mr. Justice M. P Thakkar
|
English
|
Hindi
|
|
433
|
2006(10) eILR(PAT) SC 16
|
CIVIL APPEAL-4517/2006
|
Rohit Singh and Ors. vs State of Bihar (Now State of Jharkhand) and Ors.
|
Mohit Chaudhary, Pooja Sharma, Jyoti Mendiratta and Subrath Dev
|
Shashi Shekhar Dvivedi, P.N. Mishra, Rajiv Shankar Dvivedi, Vishal Kumar Tiwary, Rajeev Ranjan Tiwary, Rajiv Singh, Mangal Sharma, S.B. Upadhyay and Anil Kumar Jha
|
Code of Civil Procedure, 1908-Order VIII
|
Rule 6A
|
Mr. Justice S.B. Sinha
, Mr. Justice P. K Balasubramanyan
|
English
|
Hindi
|
|
434
|
2002(1) eILR(PAT) SC 379
|
CIVIL APPEAL-4566/1996
|
NEW INDIA ASSURANCE CO. LTD vs C.M. JAYA AND ORS
|
UDAY GUPTA, NINA GUPTA, ARPITA MAHAJAN, PRANEETA SHARMA AND VINEET KUMAR
|
K.C. DUA, TARUN DUA, SONIA SHARMA, S.C. SHARDA AND LALIT KUMAR
|
Motor Vehicle Act
|
95(2)
|
The Chief Justice of India
, Mr. Justice Syed Shah Mohammed Quadri
, Mr. Justice Umesh C. Banerjee
, Mr. Justice S. N. Variava
, Mr. Justice Shivraj V. Patil
|
English
|
Hindi
|
|
435
|
2006(10) eILR(PAT) SC 64
|
CIVIL APPEAL-4570/2006
|
Gurpreet Singh vs Union of India
|
Mukul Rohatgi, P.S. Narasimha, Sridhar Potaraju, Avijeet K. Lala, S.M. Sarin, P.N. Puri, Rohit Rao and John Mathew
|
A. Sharan, T.M. Mohd. Yuseff, S.W.A Qadri, Anil Katiyar, Shishir Pinaki, Shalinee Ranjan, Amit Anand Tiwari and Sushma Suri
|
LAND ACQUISITION ACT
|
23(1)
|
The Chief Justice of India
, Mr. Justice K.G Balakrishnan
, Mr. Justice S.H Kapadia
, Mr. Justice C. K. Thakker
, Mr. Justice P. K Balasubramanyan
|
English
|
Hindi
|
|
436
|
|
CIVIL APPEAL-4621/2002
|
Hari Shankar Prasad vs Shahid Ali Khan and Ors.
|
Mr. Rakesh Dwivedi, Mr. Gaurav Agrawal, Mr. Saurav Agarwal and Mr. Prashant Kumar.
|
Not mentioned
|
Representation of the People Act, 1951
|
16
|
Mr. Justice R.C. Lahoti
, Mr. Justice Brijesh kumar
|
English
|
Hindi
|
|
437
|
|
CIVIL APPEAL-4661/2025
|
Naresh Kumar Sinha vs State of Bihar & Ors.
|
Anurag Singh, Anil Kumar Mishra
|
Manish Kumar
|
Nil
|
Nil
|
Mr. Justice J.K. Maheswari
, Mr. Justice Aravind Kumar
|
English
|
Hindi
|
|
438
|
2008(7) eILR(PAT) SC 1
|
CIVIL APPEAL-4666/2008
|
Shail Kumari Devi & Anr. vs Krishan Bhagwan Pathak @ Kishun B. Pathak
|
Abhinav Prakash and Kanhaiya Priyadarshi
|
Kumar Rajesh Singh and Niranjana Singh
|
Code of Criminal Procedure, 1973
|
125
|
Mr. Justice C. K. Thakker
, Mr. Justice D. K Jain
|
English
|
Hindi
|
|
439
|
|
CIVIL APPEAL-4667/1999
|
R. GANDHI vs U.O.I. AND ANR.
|
R. Venkataraman, V. Prabhakar, Ms. Pallavi Choudhary and Ms. Radha Rangaswamy
|
A.S. Nambiar, Y.P. Mahajan and P. Parmeswaran
|
Service Law
|
Nil
|
Mr. Justice K. Venkataswami
, Mr. Justice Syed Shah Mohammed Quadri
|
English
|
Hindi
|
|
440
|
|
CIVIL APPEAL-4694/1984
|
ST. JOSEPH TEXTILES vs UNION OF INDIA AND ANR.
|
V. Krishnamurthy, V. Balachandran and A.K. Sinha
|
V.C. Mahajan, C.V. Subha Rao, V.K. Verma and Ms. Ameeka Singh
|
Indian Railways Act, 1890
|
77(1)
|
Mr. Justice Kuldip Singh
, Mr. Justice P. B. Sawant
|
English
|
Hindi
|
|
441
|
2003(4) eILR(PAT) SC 1
|
CIVIL APPEAL-4703/1999
|
COMMISSIONER OF WEALTH TAX, HYDERABAD vs TRUSTEES OF HEH
|
R.P. BHARTI, RANBIR CHANDRA, NEERA GUPTA, RAJIV TYAGI, K.C. KAUSHIK, PRITESH KAPOOR, B.V. BALRAM DAS AND SUSHMA SURI
|
S. GANESH, J.B. DADACHANJI, P. MURALIKRISHNA, BUDDY A. RANGANADHAN, A.V. RANGAM AND A. RANGANADHAN
|
Wealth Tax Act
|
21(1)
|
The Chief Justice of India
, Mr. Justice R.C. Lahoti
, Mr. Justice B. N. Agrawal
, Mr. Justice S. B. Sinha
, Mr. Justice Dr. A. R. Lakshmanan
|
English
|
Hindi
|
|
442
|
|
CIVIL APPEAL-4703/2022
|
U.N. KRISHNAMURTHY (SINCE DECEASED) THR. LRS. vs A. M. KRISHNAMURTHY
|
Krishnan Venugopal, Shashikiran Shetty, Mahesh Thakur, Ms. Vipasha Singh
|
N. D. B. Raju, M. A. Chinnasamy, Ms. C. Rubavathi, Ch. Leela Sarveswar, T. Meikandan, P. Rajaram, V. Senthil Kumar
|
Specific Relief Act
|
16
|
Justice Smt. Indira Banerjee
, Mr. Justice Hrishikesh Roy
|
English
|
Hindi
|
|
443
|
2023(2) eILR(PAT) SC 62
|
CIVIL APPEAL-4769/2022
|
NATIONAL INSURANCE COMPANY LTD. vs THE CHIEF ELECTORAL OFFICER AND ORS.
|
Ms. Shantha Devi Raman, Garvesh Kabra, Arihant Jain
|
Amit Sharma, Dipesh Sinha, Ms. Pallavi Barua
|
Indian Contract Act,1872
|
182
|
Mr. Justice Sanjay Kishan Kaul
, Mr. Justice Abhay S. Oka
|
English
|
Hindi
|
|
444
|
2012(7) eILR(PAT) SC 78
|
CIVIL APPEAL-4838/2012
|
A. NAWAB JOHN & ORS. vs V.N. SUBRAMANIYAM
|
S. Gurukrishna Kumar, A. Prasanna Venkat, Srikala Gurukrishna Kumar
|
R. Venkataramani, Aljo Joseph, V. Senthil Kumar, Balaji Srinivasan
|
The Bengal Ferries Act
|
4
|
Mr. Justice P. Sathasivam
, Mr. Justice J. Chelameswar
|
English
|
Hindi
|
|
445
|
2019(5) eILR(PAT) SC 46
|
CIVIL APPEAL-4862/2019
|
STATE OF BIHAR AND ORS. vs THE BIHAR SECONDARY TEACHERS STRUGGLE COMMITTEE, MUNGER AND ORS.
|
RANA RANJIT SINGH, AMIT PAWAN
|
SWARUPAMA CHATURVEDI, SATYAJEET KUMAR
|
Constitution of India
|
Article 21
|
Mr. Justice Abhay Manohar Sapre
, Mr. Justice Uday Umesh Lalit
|
English
|
Hindi
|
|
446
|
1994(7) eILR(PAT) SC 38
|
CIVIL APPEAL-4878/1994
|
BIHAR PUBLIC SERVICE COMMISSION AND ANR. ETC. vs DR. SHIV JATAN THAKUR AND ORS. ETC.
|
L.R. Singh
|
S.B. Upadhyay, Gopal Singh, B.B. Singh and S.K. Bhattacharya
|
Constitution of India
|
226
|
Mr. Justice K Ramaswamy
, Mr. Justice N. Venkatachala
|
English
|
Hindi
|
|
447
|
|
CIVIL APPEAL-4968/2009
|
C.J. PAUL AND ORS. vs DISTRICT COLLECTOR AND ORS.
|
K. Rajeev
|
R. Sundaravaradan, R. Nedumaran
|
Indian Stamp Act, 1899(2 of 1899)
|
47(a)
|
Mr. Justice S.B. Sinha
, Mr. Justice Deepak Verma
|
English
|
Hindi
|
|
448
|
|
CIVIL APPEAL-4972/2025
|
Sangita Sinha vs Bhawana Bhardwaj and Ors.
|
S. B. Upadhyay, Ms. Indu Kaul, Rajiv Kumar Sinha
|
Mungeshwar Sahoo, Ardhendumauli Kumar Prasad
|
Specific Relief Act, 1963
|
16(c)
|
Mr. Justice Dipankar Datta
, Mr. Justice Manmohan
|
English
|
Hindi
|
|
449
|
|
CIVIL APPEAL-5024/2000
|
PRITHAWI NATH RAM vs STATE OF JHARKHAND AND ORS.
|
Raju Ramachandran, Zaiki Ahmed Khan, Irshad Ahmad
|
B.B. Singh, Anil Kumar Jha, Lakshmi Raman Singh, Anurag Sharma, Navin Prakash
|
Contempt of Court Act, 1971
|
11
|
Mr. Justice Arijit Pasayat
, Mr. Justice D. M Dharmadhikari
|
English
|
Hindi
|
|
450
|
|
CIVIL APPEAL-5057/2009
|
NARAYANA GRAMANI & ORS. vs MARIAMMAL & ORS.
|
MSM Asaithambi; V. Balaji; Rakesh K. Sharma; C. Kannan; Ms. Sripradha Krishnan; A.T.M. Sampath
|
MSM Asaithambi; V. Balaji; Rakesh K. Sharma; C. Kannan; Ms. Sripradha Krishnan; A.T.M. Sampath
|
Code of Civil Procedure, 1908
|
100
|
Mr. Justice Abhay Manohar Sapre
, Mr. Justice Vineet Saran
|
English
|
Hindi
|
|
451
|
2000(8) eILR(PAT) SC 1
|
CIVIL APPEAL-5089/1997
|
THE QUARRY OWNERS ASSOCIATION ETC vs THE STATE OF BIHAR AND ORS
|
F.S. Nariman, S.B. Sanyal, G.L. Sanghi, P.P. Rao, R.K. Dwivedi, A.K. Pandey, B.B. Singh, Subhro Sanyal, Subhash Sharma, Ms. Manita Verma, Jamshed Buy and Kumar Rajesh Singh
|
NA
|
Mines and Minerals(Regulation and Development)Act, 1957
|
15(1)
|
Mr. Justice A.P. Misra
, Mr. Justice N. Santosh Hegde
|
English
|
Hindi
|
|
452
|
|
CIVIL APPEAL-5093/1998
|
COMMISSIONER OF HINDU RELIGIOUS AND CHARITABLE ENDOWMENT (ADMN.), MADRAS AND ANR. vs VEDANTHA STHAPNA SABHA
|
K. Ramamoorthy, R. Ayyam Perumal
|
R. Sundaravaradan, Ramesh N. Keswani
|
Tamil Nadu Hindu Religious & Charitable Endowment Act, 1959
|
6(11)
|
Mr. Justice Doraiswamy Raju
, Mr. Justice Arijit Pasayat
|
English
|
Hindi
|
|
453
|
|
CIVIL APPEAL-5102/2000
|
A. Venkatasubbiah Naidu vs S. Chellappan and Ors.
|
S. Sivasubramaniam, M. Mohan and R. Nedumaran
|
V. Selvraj for Mis. Arputham, Aruna and Co. and M.A. Chinnaswamy
|
Code of Civil Procedure, 1908
|
Order XXXIX Rule 1
|
Mr. Justice K. T Thomas
, Mr. Justice R. P Sethi
|
English
|
Hindi
|
|
454
|
2007(4) eILR(PAT) SC 10
|
CIVIL APPEAL-5107/2000
|
KANDAPAZHA NADAR AND ORS. vs CHITRAGANIAMMAL AND ORS.
|
V. Prabhakar, Ramjee Prasad, V. Subramani and Revathy Raghavan
|
--
|
Code of Civil Procedure, 1908
|
2(2)
|
Mr. Justice Arijit Pasayat
, Mr. Justice S.H Kapadia
|
English
|
Hindi
|
|
455
|
2013(7) eILR(PAT) SC 173
|
CIVIL APPEAL-5130/2013
|
S. SUBRAMANIAM BALAJI vs THE GOVERNMENT OF TAMIL NADU & ORS
|
P.P. Malhotra, ASG, Arvind P. Datar, Shekhar Naphade, Abhay Kumar, Rupesh Kumar Pandey, Upendra Pratap Singh, Neetu Jain, Vineet Kumar Singh, Shubhangi Tuli, R. Rakesh Sharma, P. Krishnamoorthy, B. Balaji, Rachana Joshi lssar, D.K. Thakur, Sushma Suri, D.S. Mahra, Meenakshi Arora
|
P.P. Malhotra, ASG, Arvind P. Datar, Shekhar Naphade, Abhay Kumar, Rupesh Kumar Pandey, Upendra Pratap Singh, Neetu Jain, Vineet Kumar Singh, Shubhangi Tuli, R. Rakesh Sharma, P. Krishnamoorthy, B. Balaji, Rachana Joshi lssar, D.K. Thakur, Sushma Suri, D.S. Mahra, Meenakshi Arora
|
Representation Of Peoples Act
|
123
|
Mr. Justice P. Sathasivam
, Mr. Justice Ranjan Gogoi
|
English
|
Hindi
|
|
456
|
2002(9) eILR(PAT) SC 1
|
CIVIL APPEAL-5166/2001
|
MEDICAL COUNCIL OF INDIA vs MADHU SINGH AND ORS.
|
Harish N. Salve, Soliciter General, A. Mariarputham, Maninder Singh, Ms. Pratibha, Ms. Kavita Wadia and Ms. Ankur Talwar
|
A.K. Pandey
|
Nil
|
Nil
|
Mrs. Justice Ruma Pal
, Mr. Justice Arijit Pasayat
|
English
|
Hindi
|
|
457
|
|
CIVIL APPEAL-5167/2009
|
METROPOLITAN TRANSPORT CORPORATION vs V. VENKATESAN
|
Mohan Parasaran, ASG, T. Harish Kumar, Prasanth P., V. Vasudevan
|
K.V. Viswanathan, P.V. Yogeswaran
|
INDUSTRIAL DISPUTES ACT
|
33
|
Mr. Justice Tarun Chatterjee
, Mr. Justice R.M. Lodha
|
English
|
Hindi
|
|
458
|
|
CIVIL APPEAL-5177/1996
|
STATE OF BIHAR AND ANR. vs RANCHI ZILASAMTA PARTY AND ANR.
|
Soli J. Sorabjee; F.S. Nariman; P.P. Rao; Shanti Bhushan; Arun Jaitley; O.P. Sharma; Rajiv Dhawan; Rameshwar Prasad; Sashi Anugrah; B.B. Singh; Jamshed Bey; Prashant Bhushan; Maninder Singh; Pratibha M. Singh; Ravi Shankar Prasad; Rakesh Prasad; Sushil Kumar Modi; Ms. Nanita Sharma; Ranji Thomas; Prashant Chaudhary; P .K. Shahi; Pramod Kumar; Gopal Singh and Ms. Vimala Sinha
|
Soli J. Sorabjee; F.S. Nariman; P.P. Rao; Shanti Bhushan; Arun Jaitley; O.P. Sharma; Rajiv Dhawan; Rameshwar Prasad; Sashi Anugrah; B.B. Singh; Jamshed Bey; Prashant Bhushan; Maninder Singh; Pratibha M. Singh; Ravi Shankar Prasad; Rakesh Prasad; Sushil Kumar Modi; Ms. Nanita Sharma; Ranji Thomas; Prashant Chaudhary; P .K. Shahi; Pramod Kumar; Gopal Singh and Ms. Vimala Sinha
|
Constitution of India
|
Article 226
|
Mr. Justice K Ramaswamy
, Mr. Justice S.P. Bharucha
, Mr. Justice K. S. Paripoornan
|
English
|
Hindi
|
|
459
|
|
CIVIL APPEAL-5182/1993
|
R. K. Mohammed Ubaidullah and Ors. vs Hajee C. Abdul Wahab (Dead) by LRS.
|
A.T.M. Sampath and V. Balaji
|
K. Parsaran, Krishnamurthi Swami and Mrs. Prabha Swami
|
Specific Relief Act, 1963
|
19(b)
|
Mr. Justice D.P. Mohapatra
, Mr. Justice Shivraj V. Patil
|
English
|
Hindi
|
|
460
|
2019(7) eILR(PAT) SC 52
|
CIVIL APPEAL-5205/2019
|
STATE OF BIHAR AND ORS vs DILIP KUMAR AND ANR
|
Manish Kumar, Gopal Singh
|
Abhijeet Sinha
|
Bihar Municipal Body Elementary Teachers (Employment and Service Conditions) Rules ,2006
|
Rule8
|
Mr. Justice Dhananjay Y Chandrachud
, Justice Smt. Indira Banerjee
|
English
|
Hindi
|
|
461
|
2013(7) eILR(PAT) SC 1
|
CIVIL APPEAL-5311/2012
|
AHSANUL HODA vs STATE OF BIHAR
|
Gaurav Agrawal
|
Manish Kumar
|
LAND ACQUISITION ACT
|
4
|
Mr. Justice G.S.Singhvi
, Mr. Justice Sudhanshu Jyoti Mukhopadhaya
|
English
|
Hindi
|
|
462
|
|
CIVIL APPEAL-5344/2005
|
UNITED BANK OF INDIA vs TAMIL NADU BANKS DEPOSIT COLLECTORS UNION AND ANR
|
_
|
_
|
Constitution of India
|
Article 133
|
Mr. Justice Arijit Pasayat
, Mr. Justice S.H Kapadia
|
English
|
Hindi
|
|
463
|
|
CIVIL APPEAL-5497/2025
|
Maharana Pratap Singh vs The State of Bihar & Ors.
|
Sunil Kumar, Rajiv Jain, Ms. Rohini Prasad
|
Samir Ali Khan, Pranjal Sharma, Kashif Irshad Khan, Abhimanyu Jhamba
|
Indian Penal Code, 1860
|
34
|
Mr. Justice Dipankar Datta
, Mr. Justice Prashant Kumar Mishra
|
English
|
Hindi
|
|
464
|
2013(7) eILR(PAT) SC 356
|
CIVIL APPEAL-5505/2013
|
M/s Integrated Finance Co. Ltd. vs Reserve Bank of India & Ors.
|
Arvind Datar, V. Prakash, Iqbal Chagla, Parag P. Tripathi, Shyam Divan, Imran Sharma, Nakul Mohta, Mahesh Agarwal, Rishi Agrawala, E.C. Agrawala, Abhinav Agrawala, Manju Jaria, S.R. Setia, N. Ganpathy, Naval Agarwal, Ramesh Babu M.R., Swati Setia, Manish Nair, Kunal, Krishna Dev, Senthil Jagadeesan, Romy Chacko, C.K. Sasi, Abhay Kumar.
|
Arvind Datar, V. Prakash, Iqbal Chagla, Parag P. Tripathi, Shyam Divan, Imran Sharma, Nakul Mohta, Mahesh Agarwal, Rishi Agrawala, E.C. Agrawala, Abhinav Agrawala, Manju Jaria, S.R. Setia, N. Ganpathy, Naval Agarwal, Ramesh Babu M.R., Swati Setia, Manish Nair, Kunal, Krishna Dev, Senthil Jagadeesan, Romy Chacko, C.K. Sasi, Abhay Kumar.
|
Reserve Bank of India Act, 1934
|
45
|
Mr. Justice Surinder Singh Nijjar
, Mr. Justice Pinaki Chandra Ghose
|
English
|
Hindi
|
|
465
|
2010(9) eILR(PAT) SC 17
|
CIVIL APPEAL-5616/2000
|
STATE OF KARNATAKA vs AZAD COACH BUILDERS PVT.LTD. & ANR.
|
Not Available
|
Not Available
|
Central Sales Tax Act, 1956
|
5(3)
|
Mr. Justice S.H Kapadia
, Mr. Justice B.Sudershan Reddy
, Mr. Justice K.S Panicker Radhakrishnan
, Mr. Justice Surinder Singh Nijjar
, Mr Justice Swatanter Kumar
|
English
|
Hindi
|
|
466
|
|
CIVIL APPEAL-5638/2007
|
SHIPPING CORPORATION OF INDIA LTD vs M/S. BHARAT EARTH MOVERS LTD. & ANR
|
C.A. Sundaram, P.B. Suresh and Vipin Nair
|
P.R. Sikka, Chander Shekhar Ashri
|
Constitution of India
|
Article 133
|
Mr. Justice S.B. Sinha
, Mr. Justice G.S.Singhvi
|
English
|
Hindi
|
|
467
|
|
CIVIL APPEAL-5642/2008
|
C. KRISHNAN AND ORS. vs KISTAMMAL AND ORS.
|
V. Prabhakar, Ramjee Prasad, Revathy Raghavan
|
G. Umapathy, Rakesh K. Sharma
|
Nil
|
Nil
|
Mr. Justice Arijit Pasayat
, Mr. Justice Dr. Mukundakam Sharma
|
English
|
Hindi
|
|
468
|
2019(7) eILR(PAT) SC 74
|
CIVIL APPEAL-5709/2019
|
STATE OF BIHAR & ORS. vs DR. CHAITRAYA KUMAR SINGH & ORS.
|
Devashish Bharuka, Ravi Bharuka, Ms. Sarvshree, Justine George, Aditya Singhal, Akshay Amritanshu
|
Kumar Shivan, Manoj Tandon, Ms. Tulika Mukherjee
|
Constitution of India
|
Article 226
|
Mr. Justice Dhananjay Y Chandrachud
, Justice Smt. Indira Banerjee
|
English
|
Hindi
|
|
469
|
2021(9) eILR(PAT) SC 20
|
CIVIL APPEAL-5728/2021
|
M/S MAGADH SUGAR & ENERGY LTD. vs THE STATE OF BIHAR & ORS.
|
S. K. Bagaria, Praveen Kumar, Kumar Ajit Singh, Ms. Sunaina Kumar
|
Saket Singh, Mrs. Niranjana Singh
|
Constitution of India
|
226
|
Mr. Justice Dhananjay Y Chandrachud
, Mr. Justice Vikram Nath
, Justice Smt. B.V. Nagarathna
|
English
|
Hindi
|
|
470
|
|
CIVIL APPEAL-5740/2005
|
THE COMMISSIONER, CORPORATION OF CHENNAI vs R. SIVASANKARA MEHTA AND ANOTHER
|
K. Ramaurthy, Promila, S. Thananjayan
|
Dhruv Mehta, R. Balasubramanina, E.C. Agrawala
|
Constitution of India
|
Article 133
|
Mr. Justice Asok Kumar Ganguly
, Mr Justice Swatanter Kumar
|
English
|
Hindi
|
|
471
|
|
CIVIL APPEAL-5760/1999
|
K. DURAISAMY AND ANR. vs STATE OF TAMIL NADU AND ORS.
|
K.V. Vishwanathan, Atul Kumar Sinha and K.V. Venkataraman
|
M.A .. Krishnamoorthy
|
Nil
|
Nil
|
Mr. Justice Dr. A.S. Anand
, Mr. Justice R.C. Lahoti
, Mr. Justice Doraiswamy Raju
|
English
|
Hindi
|
|
472
|
2022(8) eILR(PAT) SC 14
|
CIVIL APPEAL-5764/2022
|
Md. Islam & Ors. vs The BIhar State Electricity Board & Ors.
|
Amit Pawan, Anand Nandan, Hassan Zubair Waris, Suchit Singh Rawat, Ms. Shivangi, Aakarsh
|
Navin Prakash, Abhishek Vikas, Raj Kishor Choudhary, Pranab Prakash
|
Bihar State Employees Conditions of Service (Assured Career Progression Scheme) Rules 2003
|
Nil
|
Mr. Justice Dhananjay Y Chandrachud
, Mr. Justice A.S. Bopanna
|
English
|
Hindi
|
|
473
|
2024(10) eILR(PAT) SC 197
|
CIVIL APPEAL-5773/2009
|
A. TAJUDEEN vs UNION OF INDIA
|
R. Nedumaran
|
K. Radhakrishnan Arijit Prasad, Kiran Bhardwaj
|
FOREIGN EXCHANGE REGULATION ACT
|
50
|
Mr. Justice Jagdish Singh Khehar
, Mr. Justice C. Nagappan
|
English
|
Hindi
|
|
474
|
2011(7) eILR(PAT) SC 28
|
CIVIL APPEAL-5779/2008
|
BIHAR STATE HOUSING BOARD & ORS. vs ASHA LATA VERMA
|
S. Chandra Shekhar, Manoj Kumar, Ramraghvendra, Suraj Rathi
|
Praneet Ranjan, Pranay Ranjan, Raghwendra Tiwari
|
Constitution of India
|
Article 226
|
Mr. Justice P. Sathasivam
, Mr. Justice H.L. Gokhale
|
English
|
Hindi
|
|
475
|
1995(5) eILR(PAT) SC 1
|
CIVIL APPEAL-5791/1995
|
FAKRUDDIN vs THE PRINCIPAL, CONSOLIDATION TRAINING INSTITUTE
|
H.L. Srivastava, S.M. Rai, B.M. Sharma and T.N. Singh
|
B.B. Singh
|
Constitution of India
|
226
|
Mr. Justice R.M SAHAI
, Mr. Justice S. B. Majmudar
|
English
|
Hindi
|
|
476
|
2012(8) eILR(PAT) SC 1
|
CIVIL APPEAL-5821/2012
|
KAVITA SOLUNKE vs STATE OF MAHARASHTRA AND ORS.
|
Gagan Sanghi, Rameshwar Prasad Goyal
|
A.K. Sanghi, Madhvi Diwan, Sanjay Kharde, Asha Gopalan Nair, Shivaji M. Jadhav, Anish R. Shah, S.K. Jain, Prity Kunwar, Sarvpreet Singh
|
Constitution of India
|
Article 341
|
Mr. Justice T.S. Thakur
, Mr. Justice Fakkir Mohamed Ibrahim Kalifulla
|
English
|
Hindi
|
|
477
|
|
CIVIL APPEAL-5823/2011
|
LACHHMI NARAIN SINGH (D) THROUGH LRS & ORS. vs SARJUG SINGH (DEAD) THROUGH LRS. & ORS.
|
Ms. Sreoshi Chatterjee, Shiv Kumar Pandey
|
Abhay Kumar
|
Nil
|
Nil
|
Mr. Justice Sanjay Kishan Kaul
, Mr. Justice Hrishikesh Roy
|
English
|
Hindi
|
|
478
|
|
CIVIL APPEAL-5855/2009
|
STATE OF TAMIL NADU & ORS. vs AMALA ANNAI HIGHER SECONDARY SCHOOL
|
E. Padmanabhan, S. Thananjayan
|
C. Selvaraju, Mary Mitzy, Deepak Jain, Anil Kaushik, G.S. Chauhan, Shiv Prakash Pandey
|
Service Law
|
Nil
|
Mr. Justice Tarun Chatterjee
, Mr. Justice R.M. Lodha
|
English
|
Hindi
|
|
479
|
2017(1) eILR(PAT) SC 1
|
CIVIL APPEAL-5875/1994
|
KRISHNA KUMAR SINGH AND ANR. vs STATE OF BIHAR AND ORS.
|
Ranjit Kumar, SG, Mukul Rohtagi, AG, A.N.S. Nadkarni, ASG, T.R. Andhyarujina (A.C.), Salman Khurshid, Rakesh Dwivedi, V. Giri
|
Not Available
|
Constitution of India
|
Article 213
|
The Chief Justice
, Mr. Justice S. A Bobde
, Mr Justice Adarsh Kumar Goel
, Mr. Justice Uday Umesh Lalit
, Mr. Justice Dhananjay Y Chandrachud
, Mr. Justice L. Nageswara Rao
|
English
|
Hindi
|
|
480
|
2002(1) eILR(PAT) SC 1
|
CIVIL APPEAL-5880/1997
|
M/S KONKAN RAILWAY CORPORATION LTD. AND ANR vs M/S RANI CONSTRUCTION PVT. LTD.
|
|
|
ARBITRATION AND CONCILIATION ACT
|
11
|
The Chief Justice of India
, Mr. Justice Syed Shah Mohammed Quadri
, Mr. Justice Umesh C. Banerjee
, Mr. Justice S. N. Variava
, Mr. Justice Shivraj V. Patil
|
English
|
Hindi
|
|
481
|
1994(9) eILR(PAT) SC 71
|
CIVIL APPEAL-5917/1994
|
BHARAT COKING COAL LTD. vs STEEL ABRASERS AND ALLIED PRODUCTS LTD.
|
Harish N. Salve, R.N. Sachthey, Anip Sachthey, Himanshu Munshi and C.D. Singh
|
S.B. Sanyal and S.B. Upadhyay
|
Essential Commodities Act
|
16(2)
|
Mr. Justice S. C Agrawal
, Mr. Justice M. K Mukherjee
|
English
|
Hindi
|
|
482
|
2011(7) eILR(PAT) SC 15
|
CIVIL APPEAL-5996/2011
|
M/S EUREKA FORBES LIMITED vs STATE OF BIHAR AND ORS
|
S.B. Sanyal, Alok Kumar
|
Gopal Singh, Rudreshwar Singh
|
Bihar Sales Tax Rules
|
17(2)
|
Mr. Justice Mukandakam Sharma
, Mr. Justice Anil R. Dave
|
English
|
Hindi
|
|
483
|
2005(7) eILR(PAT) SC 13
|
CIVIL APPEAL-6028/2002
|
CHAIRMAN, LIFE INSURANCE CORPORATION AND ORS. vs RAJIV KUMAR BHASKER
|
G.L. Sanghi, L. Nageshwar Rao, A.V. Rangam
|
Dr. Maya Rao, K.R. Nagaraja, (NP), Ajit Kumar Sinha
|
Contract Act, 1872
|
182
|
Mr. Justice Ashok Bhan
, Mr. Justice S. B. Sinha
|
English
|
Hindi
|
|
484
|
2014(7) eILR(PAT) SC 43
|
CIVIL APPEAL-6046/2004
|
ROHTAS BHANKHAR & ORS. vs UNION OF INDIA & ANR.
|
Dr. Krishan Singh Chauhan, Ajit Kumar Ekka, Ravi Prakash, Chand Kiran, Murari Lal
|
Ranjit Kumar, SG., P. S. Patwalia, ASG., A. Mariarputham, V. Mohana, Binu Tamta, D.L. Chindananda, Sushma Suri
|
Constitution of India
|
Article 16(4)
|
The Chief Justice of India
, Mr. Justice Jagdish Singh Khehar
, Mr. Justice J. Chelameswar
, Mr. Justice A.K. Sikri
, Mr. Justice R.F.Nariman
|
English
|
Hindi
|
|
485
|
|
CIVIL APPEAL-6072/2023
|
SWEETY KUMARI vs THE STATE OF BIHAR AND OTHERS
|
Radheshyam Sharma, Dibyanshu Pandey, Harish Pandey, Mukesh Kumar, Madhup Kumar Tiwari, Rajesh Kumar, Brijesh Kumar, Ms. Neha Rai, Krishna Kumar Singh, Mridul Chakraborty, Tushar Srivastava, Abhijeet Kumar Pandey, Aditya Singh-1, Raman Kr. Singh
|
Azmat Hayat Amanullah, T. G. Shahi, Navin Prakash, Gaurav Agrawal
|
Bihar Civil Service(Judicial Branch) Recruitment Rules,1955
|
9
|
Mr. Justice J.K. Maheswari
, Mr. Justice K.V. Viswanathan
|
English
|
Hindi
|
|
486
|
|
CIVIL APPEAL-6098/1997
|
STATE OF BIHAR AND ORS. vs BIHAR RAJYA M.S.E.S.K.K. MAHASANGH AND ORS.
|
Rakesh Dwivedi, B.B. Singh, Akhilesh Kr. Pandey , Ashok Kr. Pandey
|
Ranjit Kumar, Harish N. Salve, Raju Ramachandran
|
Bihar State University Act, 1976
|
35
|
Mr. Justice Y. K Sabharwal
, Mr. Justice D. M Dharmadhikari
|
English
|
Hindi
|
|
487
|
2021(4) eILR(PAT) SC 1
|
CIVIL APPEAL-6149/2015
|
KIRAN DEVI vs THE BIHAR STATE SUNNI WAKF BOARD AND ORS.
|
Shantanu Sagar, Prabhat Ranjan, Jeewesh Prakash, Ms. Divya Mishra, Anil Kumar
|
Subhro Sanyal
|
Constitution of India
|
Article 226
|
Mr. Justice Ashok Bhushan
, Mr. Justice S. Abdul Nazeer
, Mr. Justice Hemant Gupta
|
English
|
Hindi
|
|
488
|
2010(2) eILR(PAT) SC 1
|
CIVIL APPEAL-6249/2001
|
STATE OF WEST BENGAL AND ORS. vs THE COMMITTEE FOR PROTECTION OF DEMOCRATIC RIGHTS, WEST BENGAL AND ORS.
|
TARA CHANDRA SHARMA
|
ANIP SACHTHEY
|
Constitution of India
|
Article 32
|
The Chief Justice of India
, Mr. Justice R.V Raveendran
, Mr. Justice D. K Jain
, Mr. Justice P. Sthasivam
, Mr. Justice J.M Panchal
|
English
|
Hindi
|
|
489
|
|
CIVIL APPEAL-6265/2013
|
STATE OF BIHAR & ORS vs ARBIND
|
Mr. Manish Kumar, Mr. Gopal Singh
|
Mr. Atul Chitale, Mr. Suresh lshwar, Atishi Dipankar
|
Nil
|
Nil
|
Mr. Justice Anil R. Dave
, Mr. Justice Dipak Misra
|
English
|
Hindi
|
|
490
|
2004(9) eILR(PAT) SC 1
|
CIVIL APPEAL-6275/2004
|
SUMAN VERMA vs UNION OF INDIA AND ORS.
|
N.N. Goswamy, Ms. Indu Goswamy
|
Harish Chandra, V.K. Verma, Vijay Panjwani, Amit Pawan, Amit Kumar and Shreekant N. Terdal
|
Evidence Act,1872
|
35
|
Mr. Justice Arijit Pasayat
, Mr. Justice C. K. Thakker
|
English
|
Hindi
|
|
491
|
2014(8) eILR(PAT) SC 1
|
CIVIL APPEAL-6275/2014
|
North Eastern Railway & Ors. vs Tripple Engineering Works
|
P.S. Patwalia, ASG, Madhrima Tatia, Shreekant N. Terdal
|
Sangeeta Singh, Jogendra Singh, Merusagar Samantaray
|
Arbitration Conciliation Act, 1996
|
11(6)
|
Mr. Justice Ranjan Gogoi
, Mr. Justice M.Y.Eqbal
|
English
|
Hindi
|
|
492
|
2019(9) eILR(PAT) SC 67
|
CIVIL APPEAL-6295/2015
|
THE AUTHORISED OFFICER, INDIAN BANK vs D. VISALAKSHI AND ANR.
|
Dhruv Mehta, Sudhivasudevan, Jaideep Gupta, Jayanth Muthraj, Sr. Advs. and Others
|
Dhruv Mehta, Sudhivasudevan, Jaideep Gupta, Jayanth Muthraj, Sr. Advs. and Others
|
Securitization & Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
|
14
|
Mr. Justice A.M. Khanwilkar
, Mr. Justice Dinesh Maheshwari
|
English
|
Hindi
|
|
493
|
|
CIVIL APPEAL-6309/2009
|
BAJAJ AUTO LIMITED vs TVS MOTOR COMPANY LTD.
|
H.N. Salve, R.F. Nariman, Mahesh Agarwal
|
Shanti Bhushan, Dr. AM. Singhvi, Gopal Jain
|
Indian Patents Act 1973
|
Nil
|
Mr. Justice Markandey Katju
, Mr. Justice Asok Kumar Ganguly
|
English
|
Hindi
|
|
494
|
|
CIVIL APPEAL-6318/2010
|
MAHANTH SATYANAND @ RAMJEE SINGH vs SHYAM LAL CHAUHAN AND OTHERS
|
Nagendra Rai, R. Venkataramani, Sr. Advs., Ms. Prerna Singh, Rohit K. Singh, T. Mahipal, Atishi Dipankar, Santosh Kumar, Sukumar, Jitendra Kumar, Prafulla Ranjan Tiwary, Rajiv Ranjan Mishra, Atishi Dipankar, T. Mahipal, G. Umapati, Ardhendumauli Kumar Prasad, Ms. Taruna Ardhendumauli Prasad, Namit Saxena, Nirnimesh Dube,
|
Nagendra Rai, R. Venkataramani, Sr. Advs., Ms. Prerna Singh, Rohit K. Singh, T. Mahipal, Atishi Dipankar, Santosh Kumar, Sukumar, Jitendra Kumar, Prafulla Ranjan Tiwary, Rajiv Ranjan Mishra, Atishi Dipankar, T. Mahipal, G. Umapati, Ardhendumauli Kumar Prasad, Ms. Taruna Ardhendumauli Prasad, Namit Saxena, Nirnimesh Dube,
|
Code of Civil Procedure, 1908
|
Rule5
|
Mr. Justice N.V. Ramana
, Mr. Justice S. Abdul Nazeer
|
English
|
Hindi
|
|
495
|
2004(8) eILR(PAT) SC 10
|
CIVIL APPEAL-6356/2000
|
STATE OF BIHAR AND ORS. vs RAJENDRA SINGH AND ANR.
|
B.B. Singh
|
Raju Ramachandran, Zaiki Ahmed Khan and Irshad Ahmed
|
Nil
|
Nil
|
Mr. Justice Arijit Pasayat
, Mr. Justice D. M Dharmadhikari
|
English
|
Hindi
|
|
496
|
2002(1) eILR(PAT) SC 40
|
CIVIL APPEAL-6453/2001
|
I.T.C. LIMITED vs AGRICULTURAL PRODUCE MARKET COMMITTEE AND ORS
|
|
|
Constitution of India
|
Article 246
|
The Chief Justice of India
, Mr. Justice G. B. Pattanaik
, Mr. Justice Y. K Sabharwal
, Mrs. Justice Ruma Pal
, Mr. Justice Brijesh kumar
|
English
|
Hindi
|
|
497
|
2024(5) eILR(PAT) SC 510
|
CIVIL APPEAL-6511/2024
|
Tamil Nadu Medical Services Corporation Limited vs Tamil Nadu Medical Services Corporation Employees Welfare Union & Anr.
|
S. Nandakumar, Basant R, Ms. Deepika Nandakumar
|
Ashwini Kumar, P. Gandepan, Ms. D. Poornima,
|
Industrial Disputes Act, 1947
|
Nil
|
Mr. Justice Sanjay Karol
, Mr. Justice Prasanna Bhalachandra Varale
|
English
|
Hindi
|
|
498
|
|
CIVIL APPEAL-6626/1995
|
V. DANDAPANI CHETTIAR vs BALASUBRAMANIAN CHETTIAR (DEAD) BY LRS AND ORS.
|
K. Ram Kumar and B. Sridhar Reddy
|
A.T.M. Sampath, V. Balaji and Ms. T.S. Santhi
|
Hindu Succession Act
|
15(1)
|
Mr. Justice M.B. Shah
, Mr. Justice Dr. A. R. Lakshmanan
|
English
|
Hindi
|
|
499
|
|
CIVIL APPEAL-6626/2001
|
STATE OF BIHAR AND ORS. vs PROJECT UCHCHA VIDYA, SIKSHAK SANGH AND ORS.
|
|
|
Constitution of India
|
14
|
Mr. Justice S.B. Sinha
, Mr. Justice P. P. Naolekar
|
English
|
Hindi
|
|
500
|
|
CIVIL APPEAL-6647/2003
|
K. BALARAMAN vs CHAIRMAN, RAILWAY BOARD AND ORS
|
A.T.M. Sampath, T.S. Shanti
|
A. Mariarputham, Ch. Shamsuddin Khan, A.K. Sharma
|
Constitution of India
|
Article 133
|
Mr. Justice Dalveer Bhandari
, Mr. Justice Deepak Verma
|
English
|
Hindi
|
|
501
|
2014(9) eILR(PAT) SC 90
|
CIVIL APPEAL-6651/2008
|
UNION OF INDIA & ANR. vs JAI KISHUN SINGH (D) THROUGH L.RS. & ORS.
|
S. Wasim A Qadri; Rekha Pandey
|
Manu Shanker Mishra; Nishant Kumar; Manish Kumar; Mridul Ray
|
Nil
|
Nil
|
Mr. Justice Vikramajit Sen
, Mr. Justice Arun Mishra
|
English
|
Hindi
|
|
502
|
2014(7) eILR(PAT) SC 122
|
CIVIL APPEAL-6692/2014
|
STATE OF BIHAR AND OTHERS vs KRIPA NANO SINGH AND ANOTHER
|
Gopal Singh and Manish Kumar
|
S.K. Sinha, Sushma Suri, Tapesh Kumar, Bimlesh Kr. Singh
|
Constitution of India
|
Article 226
|
Mr. Justice Madan B.Lokur
, Mr. Justice Kurian Joseph
|
English
|
Hindi
|
|
503
|
|
CIVIL APPEAL-6785/2023
|
MOHAMED IBRAHIM vs THE CHAIRMAN & MANAGING DIRECTOR & ORS.
|
A Velan, Ms. Navpreet Kaur, Mritunjay Pathak, Aditya Raj Singh, Mehmood Umar Faruqui, TS Nanda Kumar
|
T. Harish Kumar, Navneet Dugar, Subham Kothari, Ms. Preethi G
|
Rights of Persons with Disabilities Act, 2016
|
33
|
Mr. Justice S. Ravindra Bhatt
, Mr. Justice Aravind Kumar
|
English
|
Hindi
|
|
504
|
2011(10) eILR(PAT) SC 1
|
CIVIL APPEAL-6786/2003
|
Dr. T. Varghese George vs Kora K. George & Ors.
|
K. Subramanian, E.C. Agrawala, Mahesh Agarwal, Rishi Agrawala
|
M.S. Ganesh, V. Giri, R. Ayyam Perumal, K. Seshachary, Shomana Khanna, G. Natarajan, Subramanium Prasad, V.N. Raghupathy, S. Nanda Kumar, Achin Goel, R. Satish Kumar, Deepak Prakash, Usha Nandini, Biju Raman, Mohammed Sadique, Jogy Scaria , Purnima Bhat
|
Constitution of India
|
Article 30(1)
|
Mr. Justice R.V Raveendran
, Mr. Justice H.L. Gokhale
|
English
|
Hindi
|
|
505
|
|
CIVIL APPEAL-6897/2022
|
Owners and Parties Interested in the Vessel M.V. Polaris Galaxy vs Banque Cantonale de Geneve
|
Mr. K. V. Vishwanathan, Mr. Prashant S. Pratap, Mr. Amitava Majumdar, Mr. Arvind Kumar Gupta, Mr. Pabita Dutta, Mr. Rishi Bhardwaj, Mr. Amartya Saran and Mr. A. Sumant Gupta.
|
Mr. Zarir Bharucha, Mr. Aditya Verma, Mr. Bimal Rajasekhar, Mr. Chandrashekhar Haridh, Ms. Priyamvada Mishra and Mr. Rigved Prasad.
|
Code of Civil Procedure, 1908
|
Order 1 Rule 10(2)
|
Justice Smt. Indira Banerjee
, Mr. Justice A.S. Bopanna
|
English
|
Hindi
|
|
506
|
2009(11) eILR(PAT) SC 1
|
CIVIL APPEAL-6937/2004
|
RAJENDRA AGRICULTURAL UNIVERSITY vs ASHOK KUMAR PRASAD AND ORS.
|
K.K. Rai, Ambhoj Kumar Sinha
|
P.S. Mishra, M.K. Choudhary, Namita Choudhary
|
Bihar Agricultural Universities Act, 1987
|
36
|
Mr. Justice R.V Raveendran
, Mr. Justice G.S.Singhvi
|
English
|
Hindi
|
|
507
|
2021(11) eILR(PAT) SC 16
|
CIVIL APPEAL-6953/2021
|
VEENA PANDEY vs UNION OF INDIA AND ORS.
|
Santosh Kumar, Madhurendra Sharma, Rajiv Ranjan Mishra, Yadav Narender Singh.
|
Ms. Madhvi Divan, ASG, Gurmeet Singh Makker, Pranay Ranjan, Ms. Swarupama Chaturvedi, Ayush Puri.
|
Coal Mines Provident Fundand Miscellaneous ProvisionAct,1948
|
3E
|
Mr. Justice R. Subhash Reddy
, Mr. Justice Hrishikesh Roy
|
English
|
Hindi
|
|
508
|
|
CIVIL APPEAL-7108/2003
|
BHARATHA MATHA & ANR vs R. VIJAYA RENGANATHAN & ORS
|
K. Ram Kumar
|
Sai Krishna Rajgopal, Hari Shankar, Vikas Singh Jangra
|
Code of Civil Procedure, 1908
|
100
|
Mr. Justice B. S Chauhan
, Mr Justice Swatanter Kumar
|
English
|
Hindi
|
|
509
|
2019(1) eILR(PAT) SC 1
|
CIVIL APPEAL-7224/2012
|
RAGINI SINHA vs STATE OF BIHAR & ORS
|
Vivek Singh, Swastik Dalai, Santosh Kumar - I
|
Gopal Singh, Vivek Singh
|
Minimum Wages Act
|
3
|
Mr. Justice Abhay Manohar Sapre
, Ms. Justice Indu Malhotra
|
English
|
Hindi
|
|
510
|
2012(10) eILR(PAT) SC 57
|
CIVIL APPEAL-7234/2012
|
PARAS NATH RAI AND OTHERS vs STATE OF BIHAR AND ORS.
|
Nagendra Rai, Smarhar Singh, Shantanu Sagar
|
S.B. Sanyal, Akhilesh Kr.Pandey, Sudhanshu Saran
|
Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956
|
3
|
Mr. Justice K.S. Radhakrishnan
, Mr. Justice Dipak Misra
|
English
|
Hindi
|
|
511
|
2019(9) eILR(PAT) SC 1
|
CIVIL APPEAL-7243/2019
|
THE BIHAR STATE HOUSING BOARD & ORS vs RADHA BALLABH HEALTH CARE AND RESEARCH INSTITUTE (P) LTD
|
Ranjit Kumar, Shivam Singh, Jaideep Khanna, Gopal Singh
|
Neeraj Kishan Kaul, Amit Kumar Singh, Mrs. E. Enatoli Sema, Chanan Parwani, Gaurav Prakash,
|
Constitution of India
|
Article 14
|
Mr. Justice L. Nageswara Rao
, Mr. Justice Hemant Gupta
|
English
|
Hindi
|
|
512
|
2015(12) eILR(PAT) SC 1
|
CIVIL APPEAL-7266/2009
|
Indian Oil Corporation Ltd. vs Nilofer Siddiqui & Ors.
|
Ms. Pinky Anand, Mrs. Priya Puri, Ms. Somya Rathore
|
Kapil Sibal, Salman Khurshid, Ravi Chandra Prakash, lmtiayaz Ahmad, Nizam Pasha, Ms. Sushma Singh, Mukesh Kr. Singh, Purushottam Sharma Tripathi, Prabhash Kr. Yadav, V. K. Monga
|
Constitution of India
|
12
|
Mr. Justice V.Gopala Gowda
, Mr. Justice Amitava Roy
|
English
|
Hindi
|
|
513
|
|
CIVIL APPEAL-7284/2008
|
M. CHANDRA vs M. THANGAMUTHU & ANR.
|
|
|
Constitution of India
|
Article 341
|
Mr. Justice D. K Jain
, Mr. Justice H. L. Dattu
|
English
|
Hindi
|
|
514
|
2018(7) eILR(PAT) SC 1
|
CIVIL APPEAL-7314/2018
|
THE STATE OF BIHAR vs BIHAR RAJYA BHUMI VIKAS BANK SAMITI
|
Nagendra Rai, Parag P. Tripathi,Gopal Singh, Manish Kumar, Aprajita Sud, Jayant Kumar Mehta, Rajesh K. Singh, Rajesh Prasad Chaudhary, Suveni Bhagat, Ms. Mishika Bajpai
|
Jayant Kumar Mehta
|
ARBITRATION AND CONCILIATION ACT
|
34(5)
|
Mr. Justice R.F.Nariman
, Ms. Justice Indu Malhotra
|
English
|
Hindi
|
|
515
|
2022(5) eILR(PAT) SC 35
|
CIVIL APPEAL-7364/2014
|
STATE OF BIHAR & ORS vs SHYAMA NANDAN MISHRA
|
P. S. Patwalia, Abhinav Mukerji, Ms. Pratishtha Vij, Ms. Bihu Sharma
|
Vijay Hansaria, V. N. Sinha, Vinay Navare, Sr. Advs., Ms. Sharmila Upadhyay, Akhilesh Kumar Pandey, Ms. Shalini Chandra, Shantanu Sagar, Gunjesh Ranjan, Anil Kumar, Satyajeet Kumar, Ms. Gwen Karthika, Ms. Divya Roy
|
Bihar Non-Government Secondary Schools(Taking over of Control and Managemnt)Act,1981
|
9
|
Mr. Justice K.M. Joseph
, Mr. Justice Hrishikesh Roy
|
English
|
Hindi
|
|
516
|
2014(8) eILR(PAT) SC 22
|
CIVIL APPEAL-7392/2014
|
STATE OF BIHAR AND ORS. vs CHANDRESHWAR PATHAK
|
Gopal Singh, Manish Kumar
|
Manoj R. Sinha, T. Mahipal
|
Constitution of India
|
Article 14
|
Mr. Justice T.S. Thakur
, Mr Justice Adarsh Kumar Goel
|
English
|
Hindi
|
|
517
|
2014(8) eILR(PAT) SC 43
|
CIVIL APPEAL-7414/2014
|
NAWAL KISHORE SHARMA vs UNION OF INDIA AND OTHERS
|
Guru Krishan Kumar, Rakesh Kumar, Prabhat Kaushik, Deb Nandan Rajak, Maneesh Arora and Mridula Ray Bharadwaj
|
N.K. Kaul, ASG., Nagendra Rai Rashmi Malhotra Silpa Nair, Sanyat Lodha Aakanksha Kaul Bharti Tyagi, D.S. Mahra Manita Verma S. Janani and Devashish Bharuka
|
Constitution of India
|
226
|
Mr. Justice Ranjan Gogoi
, Mr. Justice M.Y.Eqbal
|
English
|
Hindi
|
|
518
|
|
CIVIL APPEAL-7431/1994
|
SASA MUSA SUGAR WORKS ETC. ETC. vs STATE OF BIHAR AND ORS. ETC. ETC.
|
|
|
Bihar Agricultural Produce Markets Act 1960
|
15
|
Mr. Justice G. N Ray
, Mr. Justice B. L. Hansaria
|
English
|
Hindi
|
|
519
|
2023(5) eILR(PAT) SC 83
|
CIVIL APPEAL-7467/2014
|
SALEM MUSLIM BURIAL GROUND PROTECTION COMMITTEE vs STATE OF TAMIL NADU AND ORS.
|
Mrs. June Chaudhari, M/s. Shakil Ahmad Syed, Syed Ahmed Saud
|
Narendra Kumar, K. V. Vijayakumar, Ms. N. S. Nappinai
|
Tamilnadu Estate (Abolition & Conversion into Ryotwari) Act, 1948
|
11
|
Mr. Justice V. Ramasubramanian
, Mr. Justice Pankaj Mithal
|
English
|
Hindi
|
|
520
|
1999(4) eILR(PAT) SC 31
|
CIVIL APPEAL-7538/1997
|
SH. AKLU RAM MAHTO vs SH. RAJENDRA MAHTO
|
R. Sundravardhan, Prashant Kumar, Vijay Kumar, B.K. Sharma, Kumar Parimal and A.V. Rao
|
S.K. Verma, M.K. Choudhary and A. Sharan
|
Representation Of Peoples Act
|
10
|
Mr. Justice Sujata V Manohar
, Mr. Justice K. Venkataswami
|
English
|
Hindi
|
|
521
|
|
CIVIL APPEAL-7604/2005
|
THE COMMISSIONER OF INCOME TAX, MADURAI ETC. ETC. vs MIS. SARAVANA SPININNG MILLS PVT. LTD.
|
Vikas Singh, ASG, Mathai M. Paikeday, Arijit Prasad
|
R. Venkataraman, S. Ganesh, K.K. Mani, C.K.R. Sekar
|
Income tax Act (1961)
|
37
|
Mr. Justice S.H Kapadia
, Mr. Justice B.Sudershan Reddy
|
English
|
Hindi
|
|
522
|
|
CIVIL APPEAL-7630/2011
|
HIGH COURT OF JUDICATURE AT PATNA vs MADAN MOHAN PRASAD & ORS.
|
P.H. Parekh, Ajay Kr. Jha, Pallavi Srivastava
|
Gopal Singh, Rudreshwar Singh, Gaurav Sharma
|
Constitution of India
|
235
|
Mr. Justice J.M Panchal
, Mr. Justice H.L. Gokhale
|
English
|
Hindi
|
|
523
|
2020(4) eILR(PAT) SC 1
|
CIVIL APPEAL-7649/2019
|
BIHAR STATE ELECTRICITY BOARD ETC. vs M/S ICEBERG INDUSTRIES LTD. AND ORS. ETC.
|
Navin Prakash, Abhishek Vikas
|
Nikhil Nayyar, Susmit Pushkar, Anchit Oswal, S. Nausad, Bhawna Mishra, Abhinav Mukerji, Pratishtha Vij, Bihu Sharma, Samarth Khanna, E. C. Vidya Sagar, Manish Kumar, Srikaanth
|
ELECTRICITY ACT
|
2(15)
|
Mr. Justice Deepak Gupta
, Mr. Justice Anirudhha Bose
|
English
|
Hindi
|
|
524
|
|
CIVIL APPEAL-7659/2002
|
DEVENDRA KUMAR SINGH vs ADMINISTRATOR, BIHAR COOP. MKT. UNION LTD. AND ANR.
|
Sunil Kumar ; Anita Kanungo ; Himanshu Shekhar
|
Dinesh Dwivedi ; Kailash Vasdev ; S.K. Sinha ; Ritu Ras Biswas ; Gopal Singh ; B.B. Singh
|
Service Law
|
Article 12
|
Mr. Justice S.B. Sinha
, Mr. Justice P. P. Naolekar
|
English
|
|
|
525
|
2021(12) eILR(PAT) SC 32
|
CIVIL APPEAL-7677/2021
|
THE STATE OF BIHAR AND ORS. vs MADHU KANT RANJAN AND ANR.
|
Abhinav Mukerji, Mrs. Bihu Sharma, Ms. Pratishtha Vij, Akshay C. Shrivastava
|
M. Shoeb Alam, Ms. Fauzia Shakil
|
Service Law
|
Rule78
|
Mr. Justice M.R. Shah
, Justice Smt. B.V. Nagarathna
|
English
|
Hindi
|
|
526
|
|
CIVIL APPEAL-7719/1994
|
PARAMBIKULAM A.P.O. ASSOCIATION vs STATE OF TAMIL NADU AND ORS.
|
A.K. Ganguli, S. Aravindh and V. Balachandran
|
R. Mohan, M.A. Krishanamoorthy, M.A. Chinnaswamy and R. Nedumaran
|
Constitution of India
|
Article 246
|
Mr. Justice B. N Kirpal
, Mr. Justice S. Rajendra Babu
|
English
|
Hindi
|
|
527
|
2011(9) eILR(PAT) SC 15
|
CIVIL APPEAL-7754/2011
|
BIHAR STATE ELECTRICITY BOARD & ANR . vs RAM DEO PRASAD SINGH & ORS .
|
Navin Prakash
|
S.B. Sanyal , Subhro Sanyal , Gopal Prasad , Rajiv Shankar Dvivedi, Praveen Kr . Singh
|
Bihar Reorganisation Act
|
89
|
Mr Justice Aftab Alam
, Mr. Justice R.M. Lodha
|
English
|
Hindi
|
|
528
|
|
CIVIL APPEAL-7809/1997
|
Lakshmi Narayanan vs S. S. Pandian
|
T.L.V. Iyer, Ms. N. Annapoorani and Nagbhushan
|
S. Siva Subramaniam, Ramasubbaraju, S. Srinivasan, P.R. Salvaraj and J.B. Ravi
|
Code of Civil Procedure, 1908
|
Order 21 Rule 2
|
Mr. Justice Syed Shah Mohammed Quadri
, Mr. Justice Y. K Sabharwal
|
English
|
Hindi
|
|
529
|
2019(10) eILR(PAT) SC 20
|
CIVIL APPEAL-7879/2019
|
THE STATE OF BIHAR AND ORS. vs DEVENDRA SHARMA
|
ABHINAV MUKERJI
|
MANU SHANKER MISHRA
|
Constitution of India
|
Article 309
|
Mr. Justice L. Nageswara Rao
, Mr. Justice Hemant Gupta
|
English
|
Hindi
|
|
530
|
2001(11) eILR(PAT) SC 69
|
CIVIL APPEAL-7932/2001
|
STATE OF BIHAR AND ORS. vs JAIN PLASTICS AND CHEMICALS LTD.
|
Kumar Rajesh Singh , B.B. Singh
|
Shri Narain, Sandeep Narain, Ms. Anjali
|
Constitution of India
|
226
|
Mr. Justice M.B. Shah
, Mr. Justice B. N. Agrawal
|
English
|
Hindi
|
|
531
|
2001(11) eILR(PAT) SC 15
|
CIVIL APPEAL-7952/2001
|
KAMALESHWAR KISHORE SINGH vs PARAS NATH SINGH AND ORS.
|
Debasis Misra
|
Amitesh Kumar and Lakshmi Raman Singh
|
Code of Civil Procedure, 1908
|
115
|
Mr. Justice R.C. Lahoti
, Mr. Justice Brijesh kumar
|
English
|
Hindi
|
|
532
|
|
CIVIL APPEAL-8069/2019
|
M. HARIHARASUDHAN vs R. KARMEGAM AND ORS.
|
V. Giri, Veera Kathirawan
|
G. Sivabalamurugan
|
Constitution of India
|
Article 133
|
Mr. Justice Mohan M. Shantanagoudar
, Mr. Justice Ajay Rastogi
|
English
|
Hindi
|
|
533
|
2018(8) eILR(PAT) SC 1
|
CIVIL APPEAL-8146/2018
|
UNITED INDIA INSURANCE CO. LTD. & ANR. vs HYUNDAI ENGINEERING AND CONSTRUCTION CO. LTD. & ORS.
|
P. P. Malhotra, Ms. Meenakshi Arora, Mohit Paul
|
S. Ravi Shankar, Ms. Yamunah Nachiar, Ms. Bhanu Kapoor
|
ARBITRATION AND CONCILIATION ACT
|
11(6)
|
Mr. Justice Dipak Misra
, Mr. Justice A.M. Khanwilkar
, Mr. Justice Dhananjay Y Chandrachud
|
English
|
Hindi
|
|
534
|
|
CIVIL APPEAL-8185/2009
|
Alagammal and Ors. vs Ganesan and Anr.
|
V. Prabhakar; Ms. E.R. Sumathy; Ms. Jyothi Parashar; N. J.Ramchandar
|
P. V. Yogeswaran; Ashish Kumar Upadhyay; Y. Lokesh; V. Kandha Prabhu; V. Sibi Kargil; Ms. Maitri Goal; Ms. Sonali Patra; Sachin Kumar Verma; Ms. Divya
|
Specific Relief Act, 1963
|
Nil
|
Mr. Justice Vikram Nath
, Mr. Justice Ahsanuddin Amanullah
|
English
|
Hindi
|
|
535
|
2015(3) eILR(PAT) SC 1
|
CIVIL APPEAL-8192/2003
|
VIKRAM CEMENT AND ANR. vs STATE OF MADHYA PRADESH AND ORS.
|
Niraj Sharma
|
Arvind Verma, C. D. Singh
|
Constitution of India
|
Article 14
|
Mr. Justice A.K. Sikri
, Mr. Justice R.F.Nariman
|
English
|
Hindi
|
|
536
|
2005(1) eILR(PAT) SC 111
|
CIVIL APPEAL-8213/2001
|
K. PRABHAKARAN vs P. JAYARAJAN
|
|
|
Representation Of Peoples Act
|
8(3)
|
The Chief Justice of India
, Mr. Justice Shivraj V. Patil
, Mr. Justice K.G Balakrishnan
, Mr. Justice B. N. Srikrishna
, Mr. Justice G. P. Mathur
|
English
|
Hindi
|
|
537
|
2003(10) eILR(PAT) SC 1
|
CIVIL APPEAL-8216/2003
|
RAM CHANDRA SINGH vs SA VITRI DEVI AND ORS.
|
Dr. G.C. Bharuka, Sanjiv Goel, Devashish Bharuka, B.K. Satija, S.B. E Upadhyay (NP), R.S. Dvivedi, Ajay Kumar, S.R. Setia, Ajay Choudhary, (NP), Amit Kumar (NP), Ram Lal Roy, R.N. Keshwani
|
Dr. G.C. Bharuka, Sanjiv Goel, Devashish Bharuka, B.K. Satija, S.B. E Upadhyay (NP), R.S. Dvivedi, Ajay Kumar, S.R. Setia, Ajay Choudhary, (NP), Amit Kumar (NP), Ram Lal Roy, R.N. Keshwani
|
Constitution of India
|
Article 32
|
Mr. Justice V. N Khare
, Mr. Justice S.B. Sinha
|
English
|
Hindi
|
|
538
|
2019(10) eILR(PAT) SC 1
|
CIVIL APPEAL-8219/2019
|
BIHAR INDUSTRIAL AREA DEVELOPMENT AUTHORITY & ORS. vs AMIT KUMAR & ORS
|
Gaurav Agrawal, Ms. Anisha Upadhyay, Rajiv Tyagi, Neeraj Shekhar, Animesh Kumar, Sumit Kumar, Ashutosh Thakur, Ms. Ekta Bharati
|
Not Available
|
Bihar Industrial Area Development Act,1974
|
4
|
Mr. Justice Deepak Gupta
, Mr. Justice Anirudhha Bose
|
English
|
Hindi
|
|
539
|
2020(5) eILR(PAT) SC 1
|
CIVIL APPEAL-8225/2012
|
GOPAL PRASAD vs BIHAR SCHOOL EXAMINATION BOARD AND OTHERS
|
Anand Shankar Jha, Arjun Garg, Srikanth S., Manish Kumar, and Gopal Singh
|
Gopal Singh
|
Indian Contract Act,1872
|
2
|
Justice Smt. Indira Banerjee
, Mr. Justice Ajay Rastogi
|
English
|
Hindi
|
|
540
|
2012(11) eILR(PAT) SC 1
|
CIVIL APPEAL-8226/2012
|
BIHAR STATE GOVERNMENT SECONDARY SCHOOL TEACHERS ASSOCIATION vs BIHAR EDUCATION SERVICE ASSOCIATION & ORS.
|
P.S. Patwalia, Debal K. Banerjee, Nagendra Rai,
|
B.K. Chaudhary, Ramestfwar Prasad Goyal, Tapesh K. Singh
|
Constitution of India
|
141
|
Mr. Justice Surinder Singh Nijjar
, Mr. Justice H.L. Gokhale
|
English
|
Hindi
|
|
541
|
2003(3) eILR(PAT) SC 24
|
CIVIL APPEAL-8394/2002
|
J.M.D. Alloys Ltd. vs Bihar State Electricity Board and Ors.
|
Gopal Subramanium, V.R. Reddy, Santosh Kumar, Chandra Kant, Avinash Kumar, Rakesh K. Sharma, Mihir Kr. Jha and Navin Prakash
|
Gopal Subramanium, V.R. Reddy, Santosh Kumar, Chandra Kant, Avinash Kumar, Rakesh K. Sharma, Mihir Kr. Jha and Navin Prakash
|
ELECTRICITY ACT
|
26
|
Mr. Justice S. Rajendra Babu
, Mr. Justice D. M Dharmadhikari
, Mr. Justice G. P. Mathur
|
English
|
Hindi
|
|
542
|
2014(9) eILR(PAT) SC 109
|
CIVIL APPEAL-8450/2014
|
ABHAY KUMAR SINGH & ORS. vs STATE OF BIHAR & ORS.
|
S.N. Jha, Arup Banerjee, Dvnath Anand, Aparna Jha
|
Manish Kumar, Gopal Singh
|
Bihar Police Manual,1978
|
Nil
|
Mr. Justice T.S. Thakur
, Mr Justice Adarsh Kumar Goel
, Mrs. Justice R.Banumathi
|
English
|
Hindi
|
|
543
|
2014(9) eILR(PAT) SC 125
|
CIVIL APPEAL-8459/2014
|
V.K. VASANTHA KUMARI vs R. SUDHAKAR
|
V.K. Vasantha Kumari
|
E.G. Agrawala, Dheeraj Gupta
|
HINDU MARRIAGE ACT
|
24
|
Mr. Justice J. Chelameswar
, Mr. Justice A.K. Sikri
|
English
|
Hindi
|
|
544
|
1984(1) eILR(PAT) SC 1
|
CIVIL APPEAL-8491/1983
|
Amar Kant Choudhary vs State Of Bihar & Ors
|
P.R. Mridul, and M.P. Jha,.
|
B.B: Singh
|
Constitution of India
|
Article 226
|
Mr Justice E.S. Venkataramiah
, Mr Justice R.B. Misra
|
English
|
Hindi
|
|
545
|
1986(2) eILR(PAT) SC 1
|
CIVIL APPEAL-8548/1983
|
Filterco and Anr vs Commissioner of Sales Tax, Madhya Pradesh and Anr
|
P. Govindan Nair, S.K. Gambhir
|
A.K. Sanghi
|
Constitution of India
|
Article 226
|
Mr. Justice O. Chinnappa Reddy
, Mr Justice E.S. Venkataramiah
, Mr. Justice V. Balakrishna Eradi
, Mr Justice R.B. Misra
, Mr. Justice V. Khalid
|
English
|
Hindi
|
|
546
|
|
CIVIL APPEAL-8605/2002
|
BANNARI AMMAN SUGARS LTD. vs COMMERCIAL TAX OFFICER AND ORS.
|
A.M. Singhvi, Prabha Shanker Mishra, A.K. Ganguli, V. Giri, Vikas Mehta, Amit Bhandari, Ms. Indu Malhotra, Ambrish Kumar, N. Prasad, Sandeep, K.K. Mani
|
R. Muthukumarasamy, Additional Advocate General for the State of T.N. and Subramonium Prasad
|
Evidence Act,1872
|
115
|
Mr. Justice Arijit Pasayat
, Mr. Justice C. K. Thakker
|
English
|
Hindi
|
|
547
|
2018(11) eILR(PAT) SC 1
|
CIVIL APPEAL-8649/2018
|
THE STATE OF BIHAR vs KIRTI NARAYAN PRASAD
|
Ranjit Kumar, Sr. Adv., Gopal Singh, Manish Kumar, Ms. Aprajita Sud, Kumar Milind, Rajiv Kumar, D. P. Mohanty, Rameshwar Prasad Goyal, Navin Prakash, Ms. Meetu Singh, A. K. Yadav, L. R. Rath, Ms. Rumi Chandra, K. V. Mohan, Manu Shanker Mishra, Abhijat P. Medh, Ashish Kumar Das, Parmanand Gaur, Dr. Kailash Chand, Ms. Sandhya Tiwary, Ashok Kumar Tiwary, V. N. Raghupathy, Kedar Nath Tripathy, Gaurav Agrawal, Ms. Monica Hareja, Ms. Rashmi Nandkumar, Sandeep Das, Ms. Surbhi Sharma, Ms. Pratishtha Vij, Abhinav Mukerji, Ms. Bihu Sharma, Ms. Purnima Krishna, Ms. Asha Upadhyay, Awdhesh Kumar Singh, J. P. Tripathi, Braham Singh, Rohit Vidhudi, R. D. Upadhyay, Rajiv Shankar Dvivedi, Rajesh Prasad Singh
|
Rajiv Kumar
|
Constitution of India
|
14
|
Mr. Justice Madan B.Lokur
, Mr. Justice S. Abdul Nazeer
, Mr. Justice Deepak Gupta
|
English
|
Hindi
|
|
548
|
2013(1) eILR(PAT) SC 97
|
CIVIL APPEAL-8848/2012
|
KALLAKKURICHI TALUK RETIRED OFFICIAL ASSOCIATION, TAMILNADU, ETC. vs STATE OF TAMILNADU
|
--
|
--
|
Constitution of India
|
14
|
Mr. Justice D. K Jain
, Mr. Justice Jagdish Singh Khehar
|
English
|
Hindi
|
|
549
|
2010(10) eILR(PAT) SC 1
|
CIVIL APPEAL-8865/2010
|
PITAMBAR SINGH AND ORS. vs STATE OF BIHAR AND ORS.
|
Nagendra Rai, Shantanu Sagar, Smarhar, Gopi Raman and T. Mahipal
|
Gopal Singh and Manish Kumar
|
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act,1961
|
2(ee)
|
Mr. Justice V. S Sirpurkar
, Mr. Justice Cyriac Joseph
|
English
|
Hindi
|
|
550
|
1998(1) eILR(PAT) SC 23
|
CIVIL APPEAL-8911/1983
|
HASANALI W ALIM CHAND (DEAD) BY L.RS. vs STATE OF MAHARASHTRA
|
Krishan Mahajan, Amit Dhingra and P.H. Parekh
|
G.B. Sathe and D.M. Nargolkar
|
LAND ACQUISITION ACT
|
6
|
Mr. Justice Dr. A.S. Anand
, Mr. Justice S. Rajendra Babu
|
English
|
Hindi
|
|
551
|
2019(9) eILR(PAT) SC 39
|
CIVIL APPEAL-8950/2011
|
KRISHNA PRASAD VERMA (D) THR. LRS. vs STATE OF BIHAR
|
Braj Kishore Mishra, Ms. Aparna Jha, Ms. Kriti S., Abhishek Yadav
|
Sanjay Jain, ASG, Pravin H. Parekh, Sr. Adv., Yogesh Pachauri, Ms. Binu Tamta, Ms. Anil Katiyar, Kshatrshal Raj, Nikhil Ramdev, Ms. Tanya Chaudhry, Ms. Pratyusha Priyadarshi, M/S. Parekh & Co., Gopal Singh, Srikaanth S
|
Constitution of India
|
Article 235
|
Mr. Justice Deepak Gupta
, Mr. Justice Anirudhha Bose
|
English
|
Hindi
|
|
552
|
|
CIVIL APPEAL-9044/1996
|
M.R.F. LTD. vs COLLECTOR OF CENTRAL EXCISE, MADRAS.
|
Joseph Vellapally, S.lgnatius, Krishnan Venugopal, ThomasVellapally, K.R. Nambiar
|
R.P. Bhat, Rajiv Nanda, B.K. Prasad
|
Central Excise and Salt Act, 1944
|
35
|
Mr. Justice P. Venkatarama Reddi
, Mr. Justice S.H Kapadia
|
English
|
Hindi
|
|
553
|
2024(8) eILR(PAT) SC 102
|
CIVIL APPEAL-9059/2022
|
V.S. Palanivel vs P. Sriram, CS, Liquidator, Etc.
|
P. Chidambaram, Sr. Adv., B. Ragunath, Prassana Venkat, Mrs. N.C. Kavitha, Sriram P., Advs.
|
C.U. Singh, Arvind Datar, Sr. Advs., K.V. Vijayakumar, K.V. Sriwas Narayanan, K.V. Vibu Prasad, Sathiyanarayanan, V. Balachandran, Siddharth Naidu, Prithvi Raj J.S., M/s. KSN & Co., Advs.
|
Insolvency and Bankruptcy Code, 2016
|
Nil
|
Mr. Justice Hima Kohli
, Mr. Justice Ahsanuddin Amanullah
|
English
|
Hindi
|
|
554
|
|
CIVIL APPEAL-9072/1996
|
STATE OF BIHAR AND ANR. vs BAL MUKUND SAH AND ORS.
|
V.A. Bobde, F.S. Nariman, Dr. Rajeev Dhavan, Rakesh Dwivedi, and others
|
|
Constitution of India
|
14
|
Mr. Justice S. B. Majmudar
, Mr. Justice G. B. Pattanaik
, Mr. Justice V. N Khare
, Mr. Justice R. P Sethi
, Mr. Justice Umesh C. Banerjee
|
English
|
Hindi
|
|
555
|
2016(10) eILR(PAT) SC 1
|
CIVIL APPEAL-9092/2012
|
ASHOK KUMAR AND ANR vs STATE OF BIHAR AND ORS
|
Amit Pawan, Akshat Shrivastava, Suryodaya Prakash Tiwari, Gaurav Singh
|
Nagendra Rai, Sr. Adv., Ms. Prema Singh, Shashank Saurav, T. Mahipal, Gopal Singh, Shlok Chandra
|
Bihar Civil Court Staff(Class III and Class IV)(Amendment) Rules,2001
|
Rule5
|
Mr. Justice T.S. Thakur
, Mr. Justice A.M. Khanwilkar
, Mr. Justice Dhananjay Y Chandrachud
|
English
|
Hindi
|
|
556
|
2020(2) eILR(PAT) SC 69
|
CIVIL APPEAL-9173/2010
|
NARAYAN YADAV (D) THR.LRS. vs THE STATE OF BIHAR .
|
Amit Kumar, Somesh Chandra Jha, Praveen Chandra, Ms. Pyoli
|
Jagjit Singh Chhabra, Saksham Maheshwari, D.K. Thakur, Devendra Jha, Abhishek Kumar, Shivraju HB, Rituparn Uniyal, H. L. Chumber, Dr. V. P.Appan, Gopal Singh, Jaideep Khanna, Srikaanth S
|
Bihar & Orissa Public Demands Recovery Act, 1914
|
28
|
Mr. Justice L. Nageswara Rao
, Mr. Justice R. Subhash Reddy
|
English
|
Hindi
|
|
557
|
|
CIVIL APPEAL-9366/2013
|
SHOBHA SINHA vs THE STATE OF BIHAR & ORS.
|
Ajit Kumar Sinha, Ashwarya Sinha, Ambhoj Kumar Sinha
|
Nagendra Rai, Ardhendumauli Kumar Prasad
|
Bihar Government Servants(Classification,Control and Appeal)Rules,2005
|
24
|
Mr. Justice Surinder Singh Nijjar
, Mr. Justice A.K. Sikri
|
English
|
Hindi
|
|
558
|
|
CIVIL APPEAL-9423/2019
|
THE DIRECTOR GENERAL OF POLICE & ANR. vs M JEYANTHI
|
M. Yogesh Kanna, Karthik Rajendran, Ms. Uma Prasuna Bachu
|
Dr. P. Jyothimani, Sumit Kumar, Hemant Kumar, Bhupendra Kumar, Gunjan Kumar
|
Tamil Nadu Government Servants (Conditions of Service) Act 2016
|
50
|
Mr. Justice Dhananjay Y Chandrachud
, Mr. Justice Hrishikesh Roy
|
English
|
Hindi
|
|
559
|
2006(3) eILR(PAT) SC 1
|
CIVIL APPEAL-9446/2003
|
MANISH MOHAN SHARMA AND CO. vs RAM BAHADUR THAKUR LTD. AND ORS.
|
C.A. Sundram, Ms. Rohini Musa, Ms. Shiva Santanam Shivanathan
|
A.N. Haksar, Ashok Kumar
|
Companies Act 1956
|
397
|
Mrs. Justice Ruma Pal
, Mr. Justice Dalveer Bhandari
|
English
|
Hindi
|
|
560
|
2019(12) eILR(PAT) SC 1
|
CIVIL APPEAL-9482/2019
|
DR. (MAJOR) MEETA SAHAI vs STATE OF BIHAR & ORS
|
Gaurav Agrawal
|
Shivam Singh, Harpreet Singh Gupta, Gopal Singh, Navin Prakash
|
Bihar Health Service(Appointment and service Conditions) Rules ,2013
|
Rule 2(a)
|
Mr. Justice Deepak Gupta
, Mr. Justice Surya Kant
|
English
|
Hindi
|
|
561
|
|
CIVIL APPEAL-9496/2025
|
Vijay Kumar vs Central Bank of India & Ors.
|
Neeraj Shekhar, Mrs. Kshama Sharma, Rajesh Kumar Maurya, Ujjwal Ashutosh, Ramendra Vikram Singh, Ram Bachan Choudhary, Amrendra Singh.
|
Dhruv Mehta, Sr. Adv., Ashish Wad, Manoj Wad, Ms. Swati Arya, Ms. Akriti Arya, Ms. Nishi Sangtani, Mohd. Hadi, M/s. J S Wad And Co.
|
Central Bank of India (Employees’) Pension Regulations, 1995
|
Nil
|
Mr. Justice Pamidighantam Sri Narasimha
, Mr. Justice Joymalya Bagchi
|
English
|
Hindi
|
|
562
|
2010(11) eILR(PAT) SC 118
|
CIVIL APPEAL-9896/2010
|
BHAGWAN BUDHA PRATHMIK TECHNICAL TRAINING COLLEGE NIRMALI vs THE STATE OF BIHAR AND ORS.
|
K.V. Vishwanathan, Neeraj Shekhar, Ashutosh Thakur, Sishir Pinaki, Ravi C. Prakash, and C.D. Singh
|
Gopal Singh, Manish Kumar, Lakshmi Raman Singh, Amitesh Kumar, Ravi Kant, Anup Kumar and Amit Pawan
|
National council for teacher education act, 1993
|
14
|
Mr. Justice R.V Raveendran
, Mr. Justice H.L. Gokhale
|
English
|
Hindi
|
|
563
|
2016(9) eILR(PAT) SC 1
|
CIVIL APPEAL-9921/2016
|
GOVT. OF BIHAR AND ORS. ETC. ETC. vs DAYANAND SINGH ETC. ETC.
|
P.S. Patwalia, ASG, Ajit Kumar Sinha, Sr. Adv.
|
Amrendra Sharan, Pravin H. Parekh
|
Bihar Superior Judicial Service Rules,1951
|
Rule4A
|
Mr. Justice J. Chelameswar
, Mr. Justice Abhay Manohar Sapre
|
English
|
Hindi
|
|
564
|
|
CIVIL APPEAL-9973/1983
|
CHANDRA BANSI SINGH AND ORS . ETC. vs STATE OF BIHAR AND ORS . ETC.
|
R. P. Bhatt and A. K Srivastava
|
F.S. Narlman, Ram Balak Mahto, B. P Singh and Ranjit Kumar
|
Constitution of India
|
Article 14
|
Mr. Justice S. Murtaza Fazal Ali
, Mr. Justice A. Varadarajan
, Mr Justice Sabyasachi Mukharji
|
English
|
Hindi
|
|
565
|
2010(11) eILR(PAT) SC 1
|
CIVIL APPEAL-10098/2010
|
R. JAYARAMA AND ORS. vs STATE OF KERALA AND ORS.
|
R. Venkataramani, C.S. Rajan, Jaideep Gupta, M. Girish Kumar, Aljo K. Joseph, Vijay Kumar, A. Raghunath, G. Prakash, Beena Prakash, V. Senthil, Radha Shyam Jena, B.V. Deepak, Dilip Pillai, T.T.K. Deepak & Co.
|
Not Available
|
Service Law
|
Rule39
|
Mr. Justice P. Sathasivam
, Mr. Justice B. S Chauhan
|
English
|
Hindi
|
|
566
|
2017(8) eILR(PAT) SC 904
|
CIVIL APPEAL-10214/2017
|
M/s Shoeline vs Commissioner of Service Tax & Ors.
|
G. V. Rao, A.K. Upadhyay, Devendra Singh
|
Yashyank Andhyaru, Tara Chandra Sharma, Ms. Sunita, Rani Singh, B. Krishna Prasad
|
Constitution of India
|
Article 226
|
Mr. Justice A.K. Sikri
, Mr. Justice Ashok Bhushan
|
English
|
Hindi
|
|
567
|
1983(10) eILR(PAT) SC 1
|
CIVIL APPEAL-10296/1983
|
CHANDRIKA JHA vs STATE OF BIHAR AND ORS.
|
Pramod Swarup
|
K.N. Rai
|
Constitution of India
|
Article 154(1)
|
Mr. Justice A.P. Sen
, Mr Justice E.S. Venkataramiah
|
English
|
Hindi
|
|
568
|
2017(8) eILR(PAT) SC 7
|
CIVIL APPEAL-10463/2017
|
MS.Z vs THE STATE OF BIHAR AND OTHERS
|
Ms. Vrinda Grover,Archit Rajpal, Ms.Arnita V. Joseph, T. Mahipal
|
Ms. Abba R. Sharma, D. S. Parmar, Ms. Sujeeta Srivastava, Vibhu Shankar Mishra, G S. Makker
|
Medical Termination of Pregnancy Act, 1971
|
2
|
Mr. Justice Dipak Misra
, Mr. Justice Amitava Roy
, Mr. Justice A.M. Khanwilkar
|
English
|
Hindi
|
|
569
|
|
CIVIL APPEAL-10651/1983
|
P. Sadagopan and Ors. vs Food Corporation of India, Zonal Officer (South Zone) represented by its Zonal Manager and Anr.
|
Mr. Amrish Kumar
|
Mr. S.G. Sambandan and Mr. Y.P. Rao
|
Food Corporation of India (Staff) Regulations, 1971
|
10
|
Mr. Justice K Ramaswamy
, Mr. Justice S. Saghir Ahmad
|
English
|
Hindi
|
|
570
|
2010(12) eILR(PAT) SC 1
|
CIVIL APPEAL-10664/2010
|
SAFIYA BEE vs MOHD. VAJAHATH HUSSAIN ALIAS FASI
|
K. Swami, Prabha
|
Bina Madhavan, Tarun Satija
|
Andhra Pradesh Land Grabbing(Prohibiton)Act,1982
|
7A
|
Mr. Justice V. S Sirpurkar
, Mr. Justice Cyriac Joseph
|
English
|
Hindi
|
|
571
|
|
CIVIL APPEAL-10672/2016
|
Mala Devi vs Union of India & Ors.
|
Brijesh Kumar, Ritik Malik, Ms. Geetanjali Setia
|
S.D. Sanjay, Sachin Sharma, Amit Sharma
|
Constitution of India
|
Article 142
|
The Cheif Justice Sanjay Karol
, Mr. Justice Satish Chandra Sharma
|
English
|
Hindi
|
|
572
|
|
CIVIL APPEAL-10680/2025
|
State Bank of India & Others vs Ramadhar Sao
|
Sanjay Kapur, Surya Prakash, Ms. Shubhra Kapur, Ms. Mahima Kapur, Ms. Akanksha Bhatia, Ms. Annu Mishra.
|
Devashish Bharukha,Sr.Adv., Ms. Sarvshree, Ms. Rita Jha.
|
Constitution of India
|
226
|
Mr. Justice Rajesh Bindal
, Mr. Justice Manmohan
|
English
|
Hindi
|
|
573
|
1984(2) eILR(PAT) SC 401
|
CIVIL APPEAL-10811/1983
|
VIVEKA NAND GIRI vs NAWAL KSHORE SAHI
|
Dr. L.M Singhvi, K.N. Rai and A.M. Singhvi
|
L.R. Singh, A.Sharan & Salman Khurshid
|
Representation Of Peoples Act
|
36
|
Mr. Justice S. Murtaza Fazal Ali
, Mr. Justice A. Varadarajan
, Mr. Justice Ranganath Misra
|
English
|
Hindi
|
|
574
|
2018(4) eILR(PAT) SC 1
|
CIVIL APPEAL-10854/2014
|
UNION PUBLIC SERVICE COMMISSION vs M. SATHIYA PRIYA AND OTHERS
|
Ms. Binu Tamta
|
R. Venkatramani, Sr. Adv., Nitish Gupta, Chandra Prakash, Dr. Ritu Bhardwaj, Yashraj Bundela, Radhakrishnan, M. Yogesh Kanna
|
Service Law
|
Nil
|
Mr. Justice Mohan M. Shantanagoudar
, Mr. Justice Navin Sinha
|
English
|
Hindi
|
|
575
|
|
CIVIL APPEAL-10940/2014
|
BALURAM vs P. CHELLATHANGAM & ORS.
|
G. S. Mani; R. Sathish
|
Ms. Madhurima Mridual; Manoj V. George; Ms. Shilpa M. George; Aakash Kamra; Siju Thomas; Alex Joseph
|
Code of Civil Procedure, 1908
|
1
|
Mr. Justice T.S. Thakur
, Mr Justice Adarsh Kumar Goel
|
English
|
Hindi
|
|
576
|
2024(10) eILR(PAT) SC 92
|
CIVIL APPEAL-11030/2024
|
Shashi Bhushan Prasad Singh vs The State of Bihar and Others
|
|
|
Bihar Water Resources Department Subordinate Engineering (civil) Cadre Recruitment Rules, 2015
|
Nil
|
Justice Smt. Bela M. Trivedi
, Mr. Justice Satish Chandra Sharma
|
English
|
Hindi
|
|
577
|
2024(10) eILR(PAT) SC 1
|
CIVIL APPEAL-11117/2024
|
The Patna Municipal Corporation & Ors. vs M/s Tribro Ad Bureau & Ors.
|
Brijender Chahar, Rudreshwar Singh, Kaushik Poddar,
|
Sanjay Singh, Dr. Manish Singhvi, Ms. Sarvshree, Ms. Somyashree, Rudrank Shivam Singh, Ms. Adya Rao, D. K. Devesh, Abhinav Mukerji, Mrs. Bihu Sharma, Ms. Pratishtha Vij, Akshay C. Shrivastava
|
Bihar Muncipal Act,2007
|
431
|
Mr. Justice Vikram Nath
, Mr. Justice Ahsanuddin Amanullah
|
English
|
Hindi
|
|
578
|
2014(12) eILR(PAT) SC 1
|
CIVIL APPEAL-11465/2014
|
M/S RAM BARAI SINGH & CO. vs STATE OF BIHAR
|
Gaurav Agrawal
|
Manish Kumar
|
Constitution of India
|
Article 226
|
Mr. Justice M.Y.Eqbal
, Mr. Justice Shiva Kirti Singh
|
English
|
Hindi
|
|
579
|
2014(12) eILR(PAT) SC 17
|
CIVIL APPEAL-11488/2014
|
SHASHIKALA DEVI vs CENTRAL BANK OF INDIA & ORS.
|
Y. Raja Gopala Rao; Hitendra Nath Rath
|
Shish Wad; Ms. Jayshree Wad
|
Constitution of India
|
Article 136
|
Mr. Justice T.S. Thakur
, Mrs. Justice R.Banumathi
|
English
|
Hindi
|
|
580
|
1999(11) eILR(PAT) SC 1
|
CIVIL APPEAL-11811/1995
|
AJIT KUMAR RATH vs STATE OF ORISSA
|
P.P. Rao, K. Mahalik, Debasis Mohanty, K.N. Tripathi, J.R. Das, Jamshed Bey, Ajay Talesara and A. Qamaruddin
|
P.N. Misra, R.S. Jena, Raj Kumar Mehta and Mrs. M. Sarada
|
CODE OF CIVIL PROCEDURE
|
114
|
Mr. Justice S. Saghir Ahmad
, Mr. Justice R. P Sethi
|
English
|
Hindi
|
|
581
|
|
CIVIL APPEAL-11886/2016
|
ROBUST HOTELS PVT. LTD. & ORS vs EIH LIMITED & ORS
|
K. K. Venugopal, K. V. Vishwanathan
|
Jaideep Gupta, Siddhartha Mitra
|
Constitution of India
|
Article 136
|
Mr. Justice Pinaki Chandra Ghose
, Mr. Justice Ashok Bhushan
|
English
|
Hindi
|
|
582
|
|
CIVIL APPEAL-13516/2015
|
FERRODOUS ESTATES (PVT.) LTD. vs P. GOPIRATHNAM (DEAD) & ORS.
|
|
|
Specific Relief Act, 1963
|
20
|
Mr. Justice R.F.Nariman
, Mr. Justice Navin Sinha
|
English
|
Hindi
|
|
583
|
|
CIVIL APPEAL-14100/2024
|
National Highway Authority of India vs G Athipathi and Others
|
Santosh Kumar-I, Arjun Singh Bhati
|
A. Lakshminarayanan
|
National Highways Authority of India (Recruitment, Seniority and Promotion) Regulations, 1996.
|
Nil
|
Mr. Justice Sudhanshu Dhulia
, Mr. Justice Ahsanuddin Amanullah
|
English
|
Hindi
|
|
584
|
2024(12) eILR(PAT) SC 1
|
CIVIL APPEAL-14394/2024
|
UNION OF INDIA & ORS vs ROHIT NANDAN
|
K.M. NATARAJ, R. BALA, AMRISH KUMAR, SHRADHA DESHMUKH, AAKANKSHA KAUL, SARTHAK KAROL, ROHIT KHARE, PIYUSH BERIWAL
|
ANILENDRA PANDEY, RAJEEV KUMAR RANJAN, PRIYA KASHYAP, NADEEM HUSSAIN, M/S RANJAN AND COMPANY
|
Constitution of India
|
Article 341
|
Mr. Justice Pamidighantam Sri Narasimha
, Mr. Justice Manoj Misra
|
English
|
Hindi
|
|
585
|
1996(12) eILR(PAT) SC 1
|
CIVIL APPEAL-15112/1996
|
STATE OF BIHAR AND ORS. vs BIHAR DISTILLERY LTD. ETC.
|
S.B. Sanyal, B.B. Singh
|
Y. V. Giri, Jyoti Saran, Praveen Kumar
|
Bihar Excise (Amendment and Validating) Act 1995
|
2
|
Mr. Justice B. P Jeevan Reddy
, Mr. Justice K. S. Paripoornan
|
English
|
Hindi
|
|
586
|
2024(7) eILR(PAT) SC 30
|
CIVIL APPEAL-18802/2017
|
DR. BHIM RAO AMBEDKAR VICHAR MANCH BIHAR, PATNA vs THE STATE OF BIHAR & ORS.
|
VAIBHAV MANU SRIVASTAVA
|
ABHINAV MUKERJI , MANISH KUMAR, NAVIN PRAKASH, SHYAMAL KUMAR, ABHINAV MUKERJI
|
Constitution of India
|
Article 341
|
Mr. Justice Vikram Nath
, Mr. Justice Prashant Kumar Mishra
|
English
|
Hindi
|
|
587
|
|
CRIMINAL APPEAL-3/1950
|
SANTOSH KUMAR JAIN vs THE STATE.
|
N. C. Chatterjee
|
S. K. Mitra
|
Indian Penal Code, 1860
|
186
|
The Chief Justice of India
, Mr. Justice Patanjali Sastri
, Mr. Justice Sudhi Ranjan Das
|
English
|
Hindi
|
|
588
|
1963(7) eILR(PAT) SC 1
|
CRIMINAL APPEAL-3/1962
|
CHERUBIN GREGORY vs THE STATE OF BIHAR
|
D. Goburdhan
|
S.P. Verma
|
INDIAN PENAL CODE
|
304-A
|
Mr. Justice Bhuvaneshwar Prasad Sinha
, Mr. Justice J.C. Shah
, Mr. Justice N.Rajagopala Ayyangar
|
English
|
Hindi
|
|
589
|
|
CRIMINAL APPEAL-3/2001
|
NASIRUDDIN KHAN AND ORS. vs STATE OF BIHAR
|
P.S. Mishra, Harshvardhan Thatagat, Shefali Jain, Sunita R. Singh and rajesh Prasad Singh
|
Gopal Singh, Manish Kumar and Vimla Sinha
|
Indian Penal Code, 1860
|
304
|
Mr. Justice Arijit Pasayat
, Mr. Justice Dr. Mukundakam Sharma
|
English
|
Hindi
|
|
590
|
1955(9) eILR(PAT) SC 1
|
CRIMINAL APPEAL-19/1955
|
DEONANDAN MISHRA vs THE STATE OF BIHAR
|
B. P. Maheshwari
|
M. M. Sinha
|
INDIAN PENAL CODE
|
302
|
Mr. Justice Vivian Bose
, Mr. Justice Jagannadhadas
, Mr. Justice Bhuvaneshwar Prasad Sinha
|
English
|
Hindi
|
|
591
|
1998(1) eILR(PAT) SC 45
|
CRIMINAL APPEAL-22/1988
|
DIRECTORATE OF ENFORCEMENT vs ASHOK KUMAR JAIN
|
K.N. Bhatt, Arun Jaitley, Kapil Sibbal, V.K. Vernia, Rajeev Sharma, K.A. Datta, R.K. Handoo, Gopal Jain, Ajay Kr. Yadav, K.V. Mohan and Ms. Rajani
|
Not Available
|
FOREIGN EXCHANGE REGULATION ACT
|
41
|
Mr. Justice M. K Mukherjee
, Mr. Justice S. P Kurdukar
, Mr. Justice K. T Thomas
|
English
|
Hindi
|
|
592
|
1993(1) eILR(PAT) SC 1
|
CRIMINAL APPEAL-24/1993
|
KISHUN SINGH AND ORS. vs STATE OF BIHAR
|
Uday Sinha and M.P. Jha
|
B.B. Singh
|
Code of Criminal Procedure, 1973
|
319
|
Mr. Justice A. M. Ahmadi
, Mr. Justice N. P. Singh
|
English
|
Hindi
|
|
593
|
|
CRIMINAL APPEAL-27/1996
|
DIRECTOR OF ENFORCEMENT vs M/S M.C.T.M. CORPORATION PVT. LTD. AND ORS.
|
K.T.S. Tulsi, Dr. R.R. Mishra, V.K. Verma & S.K. Sharma
|
Ambrish Kumar, C. Ramakrishna
|
FOREIGN EXCHANGE REGULATION ACT
|
10(2)
|
Mr. Justice Dr. A.S. Anand
, Mr. Justice Faizan Uddin
|
English
|
Hindi
|
|
594
|
1964(9) eILR(PAT) SC 1
|
CRIMINAL APPEAL-29/1963
|
RAM RATAN alias RATAN AHIR AND OTHERS vs THE STATE OF BIHAR AND ANOTHER
|
Nuruddin Ahmed; B. P. Singh; U. P. Singh
|
B. P. Jha
|
Indian Penal Code, 1860
|
45
|
Mr. Justice A.K Sarkar
, Mr. Justice K. N Wanchoo
, Mr. Justice Raghubar Dayal
|
English
|
Hindi
|
|
595
|
|
CRIMINAL APPEAL-30/1969
|
SAMMBHU NATH JHA vs KEDAR PRASAD SINHA & ORS.
|
Basudev Prasad Sinha ; B. P. Jha
|
NIL
|
Commission of Inquiry Act 1952
|
3
|
Mr. Justice J. M Shelat
, Mr. Justice H.R. Khanna
|
English
|
Hindi
|
|
596
|
|
CRIMINAL APPEAL-35/1999
|
Powanammal vs State of Tamil Nadu and Anr.
|
K.K. Mani
|
N. Natarajan and V.G. Pragasam
|
Constitution of India
|
Article 22(5)
|
Mr. Justice K. T Thomas
, Mr. Justice D. P Wadhwa
, Mr. Justice Syed Shah Mohammed Quadri
|
English
|
Hindi
|
|
597
|
|
CRIMINAL APPEAL-36/1958
|
THE STATE OF BIHAR vs HIRALAL KEJRIWAL AND ANOTHER
|
K. P. Varma, R. C. Prasad,
|
H. J. Umrigar, B. P. Maheshwari
|
Essential Commodities Act
|
16
|
Mr. Justice S. J. Imam
, Mr. Justice Justice K.Subba Rao
|
English
|
Hindi
|
|
598
|
1951(3) eILR(PAT) SC 1
|
CRIMINAL APPEAL-42/1948
|
RAJA BRAJA SUNDAR DEB vs MONI BEHARA AND OTHERS
|
Manohar Lal; G. P. Das
|
B. N. Das; Sir Kant Mahanti
|
Criminal Procedure Code (Act II of 1974)
|
145
|
Mr. Justice Mehr Chand Mahajan
, Mr. Justice Mukherjea
, Mr. Justice Chandrasekhara Aiyar
|
English
|
Hindi
|
|
599
|
2013(3) eILR(PAT) SC 1
|
CRIMINAL APPEAL-43/2010
|
UMESH SINGH vs STATE OF BIHAR
|
Amarendra Sharan, Samir Ali Khan, Dhruv Pal, Somesh Chandra Jha, Aparajita Mukherjee
|
Chandan Kumar, Gopal Singh
|
INDIAN PENAL CODE
|
302
|
Mr. Justice Chandramauli Kr. Prasad
, Mr. Justice V.Gopala Gowda
|
English
|
Hindi
|
|
600
|
1968(4) eILR(PAT) SC 1
|
CRIMINAL APPEAL-47/1966
|
BAIDYA NATH PRASAD SRIVASTAVA vs STATE OF BIHAR
|
B. P. Singh and D. N. Misra
|
D. P. Singh and K. M. K. Nair
|
CODE OF CRIMINAL PROCEDURE
|
342(a)
|
Mr. Justice v.Ramaswami
, Mr. Justice G. K Mitter
, Mr. Justice C. A Vaidialingam
|
English
|
Hindi
|
|
601
|
1977(8) eILR(PAT) SC 1
|
CRIMINAL APPEAL-51/1977
|
STATE OF BIHAR vs RAMESH SINGH
|
U. P. Singh, S. N. Jha
|
B. P. Singh, A. K. Srivastava
|
Code of Criminal Procedure, 1973
|
226
|
Mr. Justice N.L. UNTWALIA
, Mr. Justice P. N Singhal
|
English
|
Hindi
|
|
602
|
1973(9) eILR(PAT) SC 1
|
CRIMINAL APPEAL-53/1970
|
STATE OF BIHAR vs PASHUPATI SINGH & ANR. & VICE VERSA
|
U. S. Prasad, S.K. Sinha, B. B. Sinha and D. P. Mukerjea
|
U. P. Singh
|
Indian Penal Code, 1860
|
302
|
Mr. Justice H.R. Khanna
, Mr. Justice A. Alagiriswami
|
English
|
Hindi
|
|
603
|
|
CRIMINAL APPEAL-61/2007
|
SASI ENTERPRISES vs ASSISTANT COMMISSIONER OF INCOME TAX
|
Shekhar Naphade; Gaurav Aggarwal; Senthil; Meha Aggarwal; Varun Tandon; Subramonium Prasad; Pranab Kumar Mullick
|
Sidharth Luthra; K. Radhakrishnan; K. Ramaswami; W.A. Quadri; Arijit Prasad; Rajat Mathur; Gargi Khanna; Rahul Kaushik; Pranay Aggarwal; B.V. Balaram Das; Ajay Bansal; Rakesh Kumar; A.A. Chaudhary; Rajeev Kumar; Dheeraj Gupta
|
Income tax Act (1961)
|
144
|
Mr. Justice K.S. Radhakrishnan
, Mr. Justice A.K. Sikri
|
English
|
Hindi
|
|
604
|
|
CRIMINAL APPEAL-62/1953
|
THE STATE OF BIHAR vs M. HOMI AND ANOTHER
|
A1ahabir Prasad, Advocate-General for the State of Bihar (Shyam Nandan Prasad and M. M. Sinha, with him)
|
S. N. Mukherji
|
Nil
|
Nil
|
Mr. Justice Vivian Bose
, Mr. Justice Jagannadhadas
, Mr. Justice Sinha
|
English
|
Hindi
|
|
605
|
1996(1) eILR(PAT) SC 1
|
CRIMINAL APPEAL-66/1996
|
STATE OF BIHAR vs SRI RAJENDRA AGRAWALLA
|
B.B. Singh
|
U .R. Lalit, E.C. Vidyasagar and lmtiaz Ahmad
|
Code of Criminal Procedure, 1973
|
482
|
Mr. Justice K Ramaswamy
, Mr. Justice G. B. Pattanaik
|
English
|
Hindi
|
|
606
|
1974(1) eILR(PAT) SC 101
|
CRIMINAL APPEAL-70/1972
|
SAWAL DAS vs STATE OF BIHAR
|
A. N. Mulla, S. N. Misra, S. S. Jauhar and Sudha Misra
|
R. C. Prasad
|
Indian Penal Code, 1860
|
34
|
Mr. Justice M.H. Beg
, Mr. Justice P. N Bhagwati
|
English
|
Hindi
|
|
607
|
2019(4) eILR(PAT) SC 1
|
CRIMINAL APPEAL-71/2012
|
RUPALI DEVI vs STATE OF UTTAR PRADESH
|
AJAY KUMAR SRIVASTAVA
|
PRAVEEN CHATURVEDI, ANUVRAT SHARMA
|
INDIAN PENAL CODE
|
498(A)
|
The Chief Justice
, Mr. Justice Deepak Gupta
, Mr. Justice Sanjiv Khanna
|
English
|
Hindi
|
|
608
|
2009(4) eILR(PAT) SC 21
|
CRIMINAL APPEAL-72/2003
|
GEORGE PON PAUL vs KANAGALET & ORS.
|
C. Paramasivam. P. Ramesh, Rakesh K
|
|
Indian Penal Code, 1860
|
452
|
Mr. Justice Arijit Pasayat
, Mr. Justice Asok Kumar Ganguly
|
English
|
Hindi
|
|
609
|
1958(8) eILR(PAT) SC 45
|
CRIMINAL APPEAL-79/1956
|
BADRI RAI & ANOTHER vs THE STATE OF BIHAR
|
B. R. L. Iyengar, S. P. Sinha and P. C. Agarwala
|
R. C. Prasad
|
Indian Penal Code, 1860
|
120B
|
Mr. Justice Bhuvaneshwar Prasad Sinha
, Mr. Justice S. J. Imam
|
English
|
Hindi
|
|
610
|
|
CRIMINAL APPEAL-83/1959
|
STATE OF BIHAR vs KRIPA SHANKAR JAISWAL
|
D. P. Singh, R. H. Dhebar
|
C. P. Lal
|
Industrial Disputes Act, 1947
|
11(2)
|
Mr. Justice J.L. Kapur
, Mr. Justice P.B. Gajendra Gadkar
, Mr. Justice Justice K.Subba Rao
, Mr. Justice K. N Wanchoo
|
English
|
Hindi
|
|
611
|
|
CRIMINAL APPEAL-94/1969
|
GUDAR DUSADH vs STATE OF BIHAR
|
Nur-ud-din Ahmed and U. P. Singh
|
R. C. Prasad
|
Indian Penal Code, 1860
|
300
|
Mr. Justice J. M Shelat
, Mr. Justice P. Jaganmohan Reddy
, Mr. Justice H.R. Khanna
|
English
|
Hindi
|
|
612
|
2013(2) eILR(PAT) SC 1
|
CRIMINAL APPEAL-94/2011
|
SANAULLAH KHAN vs STATE OF BIHAR
|
Amarendra Sharan, lrshad Ahmad, Sanchit G., Somesh Chandra Jha, Dhruv Pal
|
Samir Ali Khan, Gopal Singh
|
INDIAN PENAL CODE
|
302
|
Mr. Justice A.K.Patnaik
, Mr. Justice Madan B.Lokur
|
English
|
Hindi
|
|
613
|
2022(1) eILR(PAT) SC 1
|
CRIMINAL APPEAL-95/2022
|
SUNIL KUMAR vs THE STATE OF BIHAR
|
Rituraj Choudhary, Rituraj Biswas, Chandan Kumar, Mayan Prasad, Ms. Sujaya Bardhan
|
Devashish Bharuka, Ms. Sarvshree, Justine George, Manas Sayal, Atul Kumar, Ms. Sweety Singh, Ms. Archana Kumari
|
INDIAN PENAL CODE
|
302
|
Mr. Justice M.R. Shah
, Mr. Justice Sanjiv Khanna
|
English
|
Hindi
|
|
614
|
1985(4) eILR(PAT) SC 1
|
CRIMINAL APPEAL-103/1981
|
MOHD. AHMED KHAN vs SHAH BANO BEGUM AND ORS
|
P. GOVINDAN NAIR, ASHOK MAHAJAN, KRIPLANI, SANGEETA AND S.K. GAMBHIR
|
DANIAL LATIFI NAFESS AHMAD SIDDIQUI, S.N. SINGH AND T.N. SINGH
|
Code of Criminal Procedure, 1973
|
127(3)(b)
|
The Chief Justice of India
, Mr. Justice D. A. Desai
, Mr. Justice O. Chinnappa Reddy
, Mr Justice E.S. Venkataramiah
, Mr. Justice Ranganath Misra
|
English
|
Hindi
|
|
615
|
2022(1) eILR(PAT) SC 25
|
CRIMINAL APPEAL-111/2015
|
RAJESH PRASAD vs THE STATE OF BIHAR AND ANR. ETC
|
Ms. Prerna Singh, T. Mahipal
|
Saket Singh, Mrs. Niranjana Singh, Ranjan Mukherjee
|
INDIAN PENAL CODE
|
302
|
Mr. Justice M.R. Shah
, Justice Smt. B.V. Nagarathna
|
English
|
Hindi
|
|
616
|
1968(3) eILR(PAT) SC 30
|
CRIMINAL APPEAL-134/1965
|
MOHD. USMAN vs The State of Bihar
|
Nur-ud-din Ahmed, A. K. Nag
|
D. P. Singh, Anil Kumar, Shivpujan Singh
|
Indian Explosives Act, 1884
|
5(3)
|
Mr. Justice S.M.Sikri
, Mr. Justice J. M Shelat
, Mr. Justice V. Bhargava
|
English
|
Hindi
|
|
617
|
2001(11) eILR(PAT) SC 30
|
CRIMINAL APPEAL-135/2000
|
SUKHAN RAUT AND ORS. vs STATE OF BIHAR
|
P.S. Mishra, Vishnu Sharma, Chandrashekhar Singh, Upendra Mishra, Tathagat Harshvardhan, Deba Prasad Mukherjee
|
Silket Singh, D.B. Singh
|
Indian Penal Code, 1860
|
149
|
Mr. Justice R. P Sethi
, Mr. Justice Y. K Sabharwal
|
English
|
Hindi
|
|
618
|
2009(1) eILR(PAT) SC 1
|
CRIMINAL APPEAL-138/2009
|
VAKIL PRASAD SINGH vs STATE OF BIHAR
|
AKHILESH KUMAR PANDEY
|
GOPAL SINGH
|
Constitution of India
|
Article 21
|
Mr. Justice D. K Jain
, Mr. Justice R.M. Lodha
|
English
|
Hindi
|
|
619
|
2010(10) eILR(PAT) SC 155
|
CRIMINAL APPEAL-140/2004
|
ANJANI CHAUDHARY vs STATE OF BIHAR
|
S.C. Patel, Jai Prakash Narayan Gupta, Pankaj Kr. Singh
|
Chandan Kumar
|
Indian Penal Code, 1860
|
302
|
Mr. Justice Harjit Singh Bedi
, Mr. Justice Chandramauli Kr. Prasad
|
English
|
Hindi
|
|
620
|
1968(2) eILR(PAT) SC 1
|
CRIMINAL APPEAL-145/1966
|
RAMU GOPE AND ORS. vs STATE OF BIHAR
|
D. Goburdhun
|
B. P. Jha
|
INDIAN PENAL CODE
|
302
|
Mr. Justice J.C. Shah
, Mr. Justice v.Ramaswami
, Mr. Justice A.N Grover
|
English
|
Hindi
|
|
621
|
2013(7) eILR(PAT) SC 128
|
CRIMINAL APPEAL-148/2003
|
DHARAM PAL & ORS. vs STATE OF HARYANA & ANR.
|
VINAY GARG
|
J. P. DHANDA, KAMAL MOHAN GUPTA
|
CODE OF CRIMINAL PROCEDURE
|
190
|
The Chief Justice of India
, Mr. Justice Surinder Singh Nijjar
, Mr. Justice Ranjan Gogoi
, Mr. Justice M.Y.Eqbal
, Mr. Justice Vikramajit Sen
|
English
|
Hindi
|
|
622
|
2022(4) eILR(PAT) SC 1
|
CRIMINAL APPEAL-150/2020
|
ANUJ SINGH@ RAMANUJ SINGH@ SETH SINGH vs THE STATE OF BIHAR
|
Mrs. Anjana Prakash, Sr. Adv., Anuj Prakash, Ms. Jaikriti S. Jadeja, Prabhat Ranjan Raj, Shantanu Sagar
|
Abhinav Mukerji, Saket Singh, Ms. Sangeeta Singh, Mrs.Niranjana Singh
|
INDIAN PENAL CODE
|
307
|
The Chief Justice
, Mr. Justice Krishna Murari
, Mr. Justice Hima Kohli
|
English
|
Hindi
|
|
623
|
1962(2) eILR(PAT) SC 27
|
CRIMINAL APPEAL-153/1960
|
BIPAT GOPE vs STATE OF BIHAR
|
Sarjoo Prasad, B.K. Banerjee, P.K. Chatterjee and A.K. Nag
|
S.P. Varma
|
Code of Criminal Procedure, 1898 (Act 5 of 1898)
|
207
|
Mr. Justice M. Hidayatullah
, Mr. Justice J.C. Shah
|
English
|
Hindi
|
|
624
|
1966(4) eILR(PAT) SC 1
|
CRIMINAL APPEAL-158/1965
|
STATE OF BIHAR vs S. K. ROY
|
R. H. Dhebar, V. D. Mahajan B. R. G. K. Achar
|
N. C. Chatterjee, Suprakash Bannerjee and Sukumar Ghose
|
Coal Mines Provident Fund and Bonus Scheme Act, 1948
|
2(C)
|
Mr. Justice M. Hidayatullah
, Mr. Justice v.Ramaswami
|
English
|
Hindi
|
|
625
|
1970(8) eILR(PAT) SC 1
|
CRIMINAL APPEAL-162/1967
|
KHEDU MOHTON AND ORS. vs STATE OF BIHAR
|
E. C. Agrawala
|
B. P. Jha
|
Code of Criminal Procedure, 1898 (Act 5 of 1898)
|
417(3)
|
Mr. Justice K.S. Hegde
, Mr. Justice I. D. Dua
|
English
|
Hindi
|
|
626
|
|
CRIMINAL APPEAL-165/1957
|
SARJUG RAI AND OTHERS vs THE STATE OF BIHAR
|
G. C. Mathur
|
S. P. Varma
|
Code of Criminal Procedure, 1898 (Act 5 of 1898)
|
31
|
Mr. Justice B. P Sinha
, Mr. Justice J.L. Kapur
|
English
|
Hindi
|
|
627
|
1978(1) eILR(PAT) SC 1
|
CRIMINAL APPEAL-169/1968
|
MUKTINARAIN JHA AND ORS. vs STATE OF BIHAR
|
Parnwd Swarup
|
NA
|
Criminal Procedure Code (Act II of 1974)
|
371
|
Mr. Justice V.R. Krishna Iyer
, Mr. Justice Jaswant Singh
|
English
|
Hindi
|
|
628
|
2024(4) eILR(PAT) SC 1
|
CRIMINAL APPEAL-177/2018
|
RAHUL KUMAR YADAV vs THE STATE OF BIHAR
|
DHARMENDRA KUMAR SINHA
|
DEVASHISH BHARUKA, AZMAT HAYAT AMANULLAH
|
JUVENILE JUSTICE (CARE AND PROTECTION OF CHILDREN) ACT
|
7A
|
Mr. Justice B.R. Gavai
, Mr. Justice Sandeep Mehta
|
English
|
Hindi
|
|
629
|
2019(2) eILR(PAT) SC 142
|
CRIMINAL APPEAL-180/2019
|
Deep Narayan Chourasia vs State of Bihar
|
Brajesh Kumar, A. P.Sinha, Saurav Kumar
|
NA
|
Indian Penal Code, 1860
|
302
|
Mr. Justice Abhay Manohar Sapre
, Mr. Justice Dinesh Maheshwari
|
English
|
Hindi
|
|
630
|
1958(5) eILR(PAT) SC 1
|
CRIMINAL APPEAL-183/1957
|
GALLU SAH vs THE STATE OF BIHAR
|
P. K. Chatterjee
|
D. P. Singh
|
Indian Penal Code, 1860
|
108
|
The Chief Justice of India
, Mr. Justice Bhagwati
, Mr. Justice T.L. Venkatarama Aiyar
, Mr Justice S.K Das
|
English
|
Hindi
|
|
631
|
1958(11) eILR(PAT) SC 47
|
CRIMINAL APPEAL-187/1956
|
ALAMGIR & ANOTHER vs THE STATE OF BIHAR
|
B. K. Saran, K. L. Mehta
|
R. H. Dhebar, T. M. Sen
|
Code of Criminal Procedure, 1898 (Act 5 of 1898)
|
439
|
Mr. Justice P.B. Gajendra Gadkar
, Mr. Justice A.K Sarkar
|
English
|
Hindi
|
|
632
|
2010(5) eILR(PAT) SC 462
|
CRIMINAL APPEAL-188/2009
|
RANVEER YADAV vs STATE OF BIHAR
|
P.S. MISHRA, KUMAR RAJESH SINGH, SISHIR PINAKI, THATHAGAT H. VARDHAN, UPENDRA MISHRA, DHRUV KUMAR JHA AND NIRANJANA SINGH
|
NAGENDRA RAI, P.H. PAREKH, GOPAL SINGH, MANISH KUMAR, SAMEER PAREKH, AJAY KUMAR JHA, SOMANADRI GOUR, PALLAVI SRIVASTAVA, SHANGTANU SAGAR, SMARHAR AND T.MAHIPAL
|
Contempt of Court Act, 1971
|
12(1)
|
Mr. Justice G.S.Singhvi
, Mr. Justice Asok Kumar Ganguly
|
English
|
Hindi
|
|
633
|
1967(1) eILR(PAT) SC 1
|
CRIMINAL APPEAL-189/1964
|
RAGHUBANS DUBEY vs STATE OF BIHAR
|
Danial Latifi and K. K. Sinha
|
R. N. Sachthey
|
Code of Criminal Procedure, 1898 (Act 5 of 1898)
|
190(1)(b)
|
Mr. Justice M. Hidayatullah
, Mr. Justice S.M.Sikri
, Mr. Justice C. A Vaidialingam
|
English
|
Hindi
|
|
634
|
1968(12) eILR(PAT) SC 1
|
CRIMINAL APPEAL-190/1966
|
NISHI KANT JHA vs STATE OF BIHAR
|
B. P. Singh and S. N. Prasad
|
A. S. R. Chari and U. P. Singh
|
CODE OF CRIMINAL PROCEDURE
|
342
|
Mr. Justice M. Hidayatullah
, Mr. Justice J.C. Shah
, Mr. Justice v.Ramaswami
, Mr. Justice G. K Mitter
, Mr. Justice A.N Grover
|
English
|
Hindi
|
|
635
|
2022(2) eILR(PAT) SC 1
|
CRIMINAL APPEAL-195/2022
|
KAHKASHAN KAUSAR @ SONAM vs THE STATE OF BIHAR
|
Smarhar Singh, Ms. Shweta Kumari
|
Samir Ali Khan, Abhay Kumar, Sriharsh Nahush Bundela, Kumar Milind, Shagun Ruhil, Vishal Nautiyal
|
INDIAN PENAL CODE
|
498(A)
|
Mr. Justice S. Abdul Nazeer
, Mr. Justice Krishna Murari
|
English
|
Hindi
|
|
636
|
|
CRIMINAL APPEAL-199/1957
|
BIBHUTI BHUSAN CHATTERJEE vs THE STATE OF BIHAR
|
P. K. Chatterjee
|
N. S. Bindra, D. Gupta
|
CODE OF CRIMINAL PROCEDURE
|
107
|
Mr. Justice P.B. Gajendra Gadkar
, Mr. Justice Justice K.Subba Rao
|
English
|
Hindi
|
|
637
|
1966(1) eILR(PAT) SC 1
|
CRIMINAL APPEAL-200/1965
|
TIIE STATE OF BIHAR vs RAMBALAK SINGH AND OTHERS
|
Lal Narain Sinha, Advocate-General, Bihar, Bajarang Sahai, and S. P. Varma
|
D. Goburdhan and G. N. Sinha
|
Constitution of India
|
Article 226
|
Mr. Justice P.B. Gajendra Gadkar
, Mr. Justice J.C. Shah
, Mr. Justice S.M.Sikri
, Mr. Justice v.Ramaswami
, Mr. Justice P. Satyanarayan Raju
|
English
|
Hindi
|
|
638
|
1997(2) eILR(PAT) SC 44
|
CRIMINAL APPEAL-200/1997
|
BRAJ KISHORE THAKUR vs UNION OF INDIA AND OTHERS
|
L.R. Singh
|
Udai Singh and A.K. Jha
|
Constitution of India
|
Article 136
|
Mr. Justice M. M. Punchhi
, Mr. Justice K. T Thomas
|
English
|
Hindi
|
|
639
|
2005(2) eILR(PAT) SC 90
|
CRIMINAL APPEAL-205/2005
|
Kamesh Panjiyar @ Kamlesh Panjiyar vs State of Bihar & Ors.
|
Prabhash Kumar Yadav and Dr. Krishan Singh Chauhan
|
B.B. Singh and Kumar Rajesh Singh
|
Indian Penal Code, 1860
|
304B
|
Mr. Justice Arijit Pasayat
, Mr. Justice S.H Kapadia
|
English
|
Hindi
|
|
640
|
2019(2) eILR(PAT) SC 1
|
CRIMINAL APPEAL-211/2019
|
SH. NARENDRA KUMAR SRIVASTAVA vs THE STATE OF BIHAR
|
Ashwani Bhardwaj
|
Abhinav Mukerji, Ms. Bihu Sharma, Ms. Purnima Krishna, Vikrant Yadav, Santosh Paul, M. C. Dhingra
|
CODE OF CRIMINAL PROCEDURE
|
340
|
Mr. Justice A.K. Sikri
, Mr. Justice S. Abdul Nazeer
|
English
|
Hindi
|
|
641
|
|
CRIMINAL APPEAL-212/1967
|
GOPAL PRASAD SINHA vs STATE OF BIHAR
|
S. N. Prasad
|
B. P. Jha
|
INDIAN PENAL CODE
|
409
|
Mr. Justice S.M.Sikri
, Mr. Justice I. D. Dua
|
English
|
Hindi
|
|
642
|
1993(2) eILR(PAT) SC 1
|
CRIMINAL APPEAL-213/1993
|
RAVI RAMAN PRASAD AND ANR. vs STATE OF BIHAR AND OTHERS
|
S.N. Sinha
|
B.B. Singh and Ms. P. Khata (for Ms. Rani Jethmalani)
|
CODE OF CRIMINAL PROCEDURE
|
144
|
Mr. Justice Lalit Mohan Sharma
, Mr. Justice K Ramaswamy
, Mr. Justice N. Venkatachala
|
English
|
Hindi
|
|
643
|
1966(2) eILR(PAT) SC 1
|
CRIMINAL APPEAL-214/1963
|
LAKHAN MAHTO & ORS vs STATE OF BIHAR
|
_
|
_
|
Criminal Procedure Code (Act II of 1974)
|
423
|
Mr. Justice Justice K.Subba Rao
, Mr. Justice V. Ramaswami
|
English
|
Hindi
|
|
644
|
1974(4) eILR(PAT) SC 1
|
CRIMINAL APPEAL-223/1970
|
Anil Kumar Bose vs The State of Bihar
|
S.Balakrishnan, N.M Ghatate and B.Chakravarti
|
R.C Prasad
|
INDIAN PENAL CODE
|
420
|
Mr. Justice H.R. Khanna
, Mr. Justice P.K. Goswami
|
English
|
Hindi
|
|
645
|
2016(7) eILR(PAT) SC 1
|
CRIMINAL APPEAL-231/2009
|
MUTHURAMALINGAM & ORS. vs STATE REP. BY INSP. OF POLICE
|
K. K. MANI
|
M. YOGESH KANNA
|
CODE OF CRIMINAL PROCEDURE
|
31
|
The Chief Justice of India
, Mr. Justice Fakkir Mohamed Ibrahim Kalifulla
, Mr. Justice A.K. Sikri
, Mr. Justice S. A Bobde
, Mrs. Justice R.Banumathi
|
English
|
Hindi
|
|
646
|
1987(11) eILR(PAT) SC 26
|
CRIMINAL APPEAL-232/1987
|
JOHNEY D' COUTO vs STATE OF TAMIL NADU
|
K.K. Venugopal; C.S. Vaidyanathan; Probir Chowdhry; S.R. Bhatt; S.R. Selia
|
M.M. Abdul Khader; A. V. Rangam
|
Nil
|
Nil
|
Mr. Justice Ranganath Misra
, Mr Justice S.Ranganathan
|
English
|
Hindi
|
|
647
|
1966(9) eILR(PAT) SC 1
|
CRIMINAL APPEAL-238/1964
|
JAMUNA SINGH vs STATE OF BIHAR
|
D. P. Singh
|
Not Available
|
INDIAN PENAL CODE
|
115
|
Mr. Justice v.Ramaswami
, Mr. Justice V. Bhargava
, Mr. Justice Raghubar Dayal
|
English
|
Hindi
|
|
648
|
|
CRIMINAL APPEAL-241/1982
|
Sheonandan Paswan vs State of Bihar & Others
|
Mr. K.K. Venugopal, Mr. S.K. Sinha, Mr. S.K. Verma, Mr. V.N. Singh, Mr. L.K. Pandey, Mr. M.N. Krishnamani and Mr. V.N. Sinha.
|
Mr. K. Parasaran, Solicitor General, Mr. K.P. Verma, Mr. P.S. Mishra, Mr. R.P. Singh, Mr. A.K. Sen, Mr. O.P. Malhotra, Mr. R.K. Jain, Mr. Rajendra Singh, Mr. Ranjit Kumar, Mr. S. Goswami, Mr. S.N. Kacker, Mr. M.P. Jha, Mr. Jaya Narayan and Smt. Nirmala Prasad.
|
Code of Criminal Procedure, 1973
|
321
|
Mr. Justice V. D Tulzapurkar
, Mr. Justice Baharul Islam
, Mr Justice R.B. Misra
|
English
|
Hindi
|
|
649
|
1986(12) eILR(PAT) SC 41
|
CRIMINAL APPEAL-241/1982
|
Sheo Nandan Paswan vs State Of Bihar & Ors
|
Dr. L.M. Singhvi, S.K. Sinha, S.K. Verma, A.M. Singhvi, S. Singh, C. Mukhopadhya and R. Tyagi
|
Dr. Y.S. Chitale, F.S. Nariman, S.N. Kacker, Rajinder Singh, D. Goburdhan, D. Chandrachud, L.R. Singh, Gopal Singh, M.P. Jha, R.K. Jain, Ranjit Kumar and B.P. Singh
|
Constitution of India
|
Article 137
|
The Chief Justice of India
, Mr Justice E.S. Venkataramiah
, Mr. Justice V. Khalid
, Mr. Justice G.L. Oza
, Mr. Justice S. Natarajan
|
English
|
Hindi
|
|
650
|
1984(2) eILR(PAT) SC 164
|
CRIMINAL APPEAL-247/1983
|
A. R. Antulay vs Ramdas Sriniwas Nayak and another
|
Dr. L, M. Singhvi, Dalveer Bhandari, A. M. Singhvl, S. S. Parkar, H. Bhardwaj, U. N. Bhandari, H. M. Singh, Ranbir Singh, S. G.Hasnain, Shamrao Samant, and HA Sekhar
|
Ram Jethmalani, PR Vakil, Ms. Rani Jethmalani, Mukesh Jethmalani, OP Malviya, Shailendra Bhardwaj, Harish Jagtlani
|
Code of Criminal Procedure, 1973
|
4
|
Mr. Justice D. A. Desai
, Mr. Justice R. S Pathak
, Mr. Justice O. Chinnappa Reddy
, Mr. Justice A.P. Sen
, Mr. Justice V. Balakrishna Eradi
|
English
|
Hindi
|
|
651
|
1997(3) eILR(PAT) SC 16
|
CRIMINAL APPEAL-247/1997
|
KATTA RAMUDU vs STATE OF ANDHRA PRADESH
|
Ms. K. Sharada Devi (SCLSC)
|
G. Prabhakar
|
INDIAN PENAL CODE
|
302
|
Mr. Justice K Ramaswamy
, Mr. Justice G.T Nanavati
|
English
|
Hindi
|
|
652
|
|
CRIMINAL APPEAL-249/2007
|
D.K. GANESH BABU vs P.T. MANOKARAN AND ORS.
|
Rajiv Dutt, G. Siva Balamurugan, Y. Arvanagiri
|
L.N. Rao, C.K. Sasi and V.G. Pragasam
|
Code of Criminal Procedure, 1973
|
438
|
Mr. Justice Arijit Pasayat
, Mr. Justice R.V Raveendran
|
English
|
Hindi
|
|
653
|
2009(2) eILR(PAT) SC 1
|
CRIMINAL APPEAL-258/2009
|
Shakuntala Devi & Ors vs CHAMRU MAHTO & ANR.
|
S.B. Sanyal, K.D. Prasad, Vishal Prasad and Satish Vig
|
Narendra Kumar, V. Balaji, M.K. Sinha, Parekh Thakur, Gopal Singh and Chandan Kumar
|
CODE OF CRIMINAL PROCEDURE
|
482
|
Mr. Justice Altamas Kabir
, Mr. Justice Cyriac Joseph
|
English
|
Hindi
|
|
654
|
2014(1) eILR(PAT) SC 1
|
CRIMINAL APPEAL-259/2009
|
JOSHINDER YADAV vs STATE OF BIHAR
|
Gaurav Agrawal, Shankar Narayanan
|
Gopal Singh, Prerna Singh
|
Indian Penal Code, 1860
|
302
|
Mr. Justice Ranjana Prakash Desai
, Mr. Justice J. Chelameswar
|
English
|
Hindi
|
|
655
|
2020(2) eILR(PAT) SC 1
|
CRIMINAL APPEAL-264/2020
|
SANTOSH PRASAD @ SANTOSH KUMAR vs THE STATE OF BIHAR
|
Santosh Kumar, V. Sushant Gupta, Mushtaq Ahmad, Madhurendra Sharma
|
Keshav Mohan, Rishi K. Awasthi, Prashant Kumar, Piyus Vatsa, Santosh Kumar-I
|
INDIAN PENAL CODE
|
376(1)
|
Mr. Justice Ashok Bhushan
, Mr. Justice M.R. Shah
|
English
|
Hindi
|
|
656
|
2015(2) eILR(PAT) SC 1
|
CRIMINAL APPEAL-269/2015
|
M/S BENNET COLEMAN & CO. LTD vs STATE OF BIHAR & ORS
|
P. P. Rao, Bhaskar P. Gupta, K. Datta
|
Sikumar, Deepak Goel, Gopal Singh
|
Industrial Disputes Act, 1947
|
29
|
Mr. Justice Kurian Joseph
, Mr. Justice N.V. Ramana
|
English
|
Hindi
|
|
657
|
1996(3) eILR(PAT) SC 1
|
CRIMINAL APPEAL-274/1984
|
SMT. GIAN KAUR ETC ETC vs THE STATE OF PUNJAB ETC ETC
|
|
|
Constitution of India
|
Article 21
|
Mr. Justice J. S Verma
, Mr. Justice G. N Ray
, Mr. Justice N. P. Singh
, Mr. Justice Faizan Uddin
, Mr. Justice G.T Nanavati
|
English
|
Hindi
|
|
658
|
|
CRIMINAL APPEAL-292/1976
|
STATE OF TAMIL NADU vs V. KRISHNNASWAMI NAIDU & ANR.
|
V. P. Raman; A. V. Rangam
|
Hardev Singh and R. S. Sodhi
|
CRIMINAL LAW AMENDMENT ACT
|
Nil
|
Mr. Justice S. Murtaza Fazal Ali
, Mr. Justice P.S. Kailasam
|
English
|
Hindi
|
|
659
|
2008(2) eILR(PAT) SC 32
|
CRIMINAL APPEAL-295/2008
|
BALU @ BAKTHVATCHALU vs STATE OF TAMIL NADU
|
Rana Mukherjee, Anand, lndrani, lshit Saharia, Abhijit Sengupta
|
V.G. Pragasam, S. Joseph Aristotle, S. Prabu Ramasubramanian
|
Juvenile Justice Act, 1986
|
20
|
Mr. Justice S.B. Sinha
, Mr. Justice V. S Sirpurkar
|
English
|
Hindi
|
|
660
|
2014(9) eILR(PAT) SC 138
|
CRIMINAL APPEAL-296/2014
|
MOHAMMED FASRIN vs STATE REP. BY THE INTELLIGENCE OFFICER
|
Shikhil Suri, Shiv Kumar Suri, Shilpa Saini
|
Ajit Kumar Sinha, Sanjay Kumar Tyagi, Rajan Kumar Chaurasia, Mrs. Rekha Pandey, T.A. Khan, Divyansh Rai, B.V. Balaram Das, B. Krishna Prasad
|
NARCOTIC DRUGS AND PSYCHOTROPIC SUBSTANCES ACT
|
8(c)
|
Mr. Justice Deepak Gupta
, Mr. Justice Anirudhha Bose
|
English
|
Hindi
|
|
661
|
2016(4) eILR(PAT) SC 11
|
CRIMINAL APPEAL-299/2016
|
AMANULLAH AND ANR. vs STATE OF BIHAR AND ORS.
|
Neeraj Shekhar, Ashutosh Thakur, Rana Prashant, Rohit Kr. Singh, Animesh Kumar,
|
Gopal Singh, Shivam Singh, Ms. Varsha Poddar, Shishir Pinaki, Sanjay Jain,
|
CODE OF CRIMINAL PROCEDURE
|
482
|
Mr. Justice V.Gopala Gowda
, Mr. Justice Uday Umesh Lalit
|
English
|
Hindi
|
|
662
|
|
CRIMINAL APPEAL-300/2011
|
SUNDER @ SUNDARARAJAN vs STATE BY INSPECTOR OF POLICE
|
K.K. Mani, Abhishek Krishna
|
Yogesh Kanna, A. Santha Kumaran, S. Thananjayan
|
Indian Penal Code, 1860
|
364(A)
|
Mr. Justice P. Sathasivam
, Mr. Justice Jagdish Singh Khehar
|
English
|
Hindi
|
|
663
|
|
CRIMINAL APPEAL-311/2008
|
S. ANAND vs VASUMATHI CHANDRASEKAR
|
S. Anand
|
A. Regunathan, P. Vinay Kumar
|
NEGOTIABLE INSTRUMENTS ACT
|
138
|
Mr. Justice S.B. Sinha
, Mr. Justice V. S Sirpurkar
|
English
|
Hindi
|
|
664
|
2014(2) eILR(PAT) SC 52
|
CRIMINAL APPEAL-314/2014
|
BACHU DAS vs STATE OF BIHAR AND OTHERS
|
Anuj Prakash, Samir Ali Khan
|
Gopal Singh, Manish Kumar, Ravi Shankar Kumar, B.K. Choudhary, Nitin Kumar Thakur
|
Code of Criminal Procedure, 1973
|
438
|
The Chief Justice of India
, Mr. Justice Ranjan Gogoi
|
English
|
Hindi
|
|
665
|
1997(4) eILR(PAT) SC 36
|
CRIMINAL APPEAL-324/1987
|
BALO YADAV AND OTHERS vs STATE OF BIHAR
|
S.B. Sanyal and Rajesh Prasad Singh
|
Anil Kumar Jha
|
INDIAN PENAL CODE
|
302
|
Mr. Justice G. N Ray
, Mr. Justice K. T Thomas
|
English
|
Hindi
|
|
666
|
2009(2) eILR(PAT) SC 30
|
CRIMINAL APPEAL-334/2009
|
RAJU vs THE STATE BY INSPECTOR OF POLICE
|
K.K. Mani, CKR Lenin Sekar, Mayur R. Shah
|
V. Kamagaraj, S. Thananjayan
|
Indian Penal Code, 1860
|
302
|
Mr. Justice Arijit Pasayat
, Mr. Justice Dr. Mukundakam Sharma
, Mr. Justice H. L. Dattu
|
English
|
Hindi
|
|
667
|
1980(4) eILR(PAT) SC 103
|
CRIMINAL APPEAL-335/1978
|
GURBAKSH SINGH SIBBIA ETC vs STATE OF PUNJAB
|
M. C. BHANDARE, GOBIND DAS, K. S. THAPAR, DILIP SINGH, SUNANDA BHANDARE, A. N. KARKHANIS, DEEPAK THAPAR AND MISS MALINI
|
SOLI. J. SORABJEE, BISHAMBER LAL KHANNA, LIARDEV SINGH, R. S. SODHI AND B. B. SINGH
|
Code of Criminal Procedure, 1973
|
438
|
The Chief Justice of India
, Mr. Justice P. N Bhagwati
, Mr. Justice N.L. UNTWALIA
, Mr. Justice R. S Pathak
, Mr. Justice O. Chinnappa Reddy
|
English
|
Hindi
|
|
668
|
1989(4) eILR(PAT) SC 1
|
CRIMINAL APPEAL-343/1988
|
ALLAUDDIN MIAN & ORS. SHARIF MIAN & ANR. vs STATE OF BIHAR
|
R.K. Garg, Salman Khurshid, Rakesh Luthra, Irshad Ahmad, Vinayak D. Phadke, Mrs. Bimla Sinha and Gopal Singh
|
A. Sharan, D. Goburdhan, D.N. Goburdhan and B.B. Singh
|
Code of Criminal Procedure, 1973
|
235
|
Mr. Justice S. Natarajan
, Mr. Justice A. M. Ahmadi
|
English
|
Hindi
|
|
669
|
2015(7) eILR(PAT) SC 1
|
CRIMINAL APPEAL-343/2012
|
JOGENDRA YADAV AND ORS. vs STATE OF BIHAR AND ANR.
|
Sishir Pinaki, Shailendra Kumar, Suryodaya Prakash Tiwari, Amit Pawan
|
Gopal Singh, Prerna Singh, Shekhar Prit Jha, Dr .. Richa Awasthi Dubey
|
Code of Criminal Procedure, 1973
|
319
|
Mr. Justice S. A Bobde
, Mr. Justice R.K Agrawal
|
English
|
Hindi
|
|
670
|
|
CRIMINAL APPEAL-347/2008
|
ARUN KUMAR vs THE STATE OF BIHAR AND ANR.
|
Ranjan Mukherjee and S.C. Ghosh
|
Manish Kumar, Gopal Singh and Lakshmi Raman Singh
|
Nil
|
Nil
|
Mr. Justice Arijit Pasayat
, Mr. Justice P. Sathasivam
|
English
|
Hindi
|
|
671
|
1984(2) eILR(PAT) SC 1
|
CRIMINAL APPEAL-356/1983
|
R.S Nayak vs A.R Antulay
|
Ram Jethmalani P.R. Vakil, Ms. Rani Jethmalani, Mukesh Jethmalani, O.P. Malviya, Shailendra Bhardwaj and Harish Jagatlani
|
Dr. L.M Singhvi, Dalveer Bhandari, A.M Singhvi, S.S Parkar, H. Bharadwaj, U.N Bhandari, H.M Singh, Ranbir Singh and S.G Hasnani
|
Prevention of Corruption Act, 1947
|
6
|
Mr. Justice D. A. Desai
, Mr. Justice R. S Pathak
, Mr. Justice O. Chinnappa Reddy
, Mr. Justice A.P. Sen
, Mr. Justice V. Balakrishna Eradi
|
English
|
Hindi
|
|
672
|
|
CRIMINAL APPEAL-373/2006
|
BIRENDER PODDAR vs STATE OF BIHAR
|
Manu Shanker Mishra, Rituraj Choudhary, Mayur Chaturvedi, C.D. Singh
|
Gopal Singh, Chandan Kumar
|
Indian Penal Code, 1860
|
302
|
Mr. Justice Asok Kumar Ganguly
, Mr. Justice Deepak Verma
|
English
|
Hindi
|
|
673
|
1993(3) eILR(PAT) SC 14
|
CRIMINAL APPEAL-375/1985
|
RADHEY SHYAM KHEMKA AND ANR. ETC. vs STATE OF BIHAR AND ANR. ETC.
|
S.N. Misra, Manish Misra, P.C. Kapur
|
Mrs. K. Amareswari, C.V.S. Rao, A.D.N. Rao, S.N. Jha
|
Code of Criminal Procedure, 1973
|
482
|
Mr. Justice Dr. A.S. Anand
, Mr. Justice N. P. Singh
|
English
|
Hindi
|
|
674
|
2011(4) eILR(PAT) SC 91
|
CRIMINAL APPEAL-379/2009
|
MD. MANNAN @ ABDUL MANNAN vs STATE OF BIHAR
|
Aftab Ali Khan, M.Z. Chaudhary
|
Gopal Singh
|
INDIAN PENAL CODE
|
302
|
Mr. Justice Harjit Singh Bedi
, Mr. Justice Chandramauli Kr. Prasad
|
English
|
Hindi
|
|
675
|
1996(12) eILR(PAT) SC 49
|
CRIMINAL APPEAL-402/1996
|
BALARAM PRASAD AGRAWAL vs STATE OF BIHAR & ORS.
|
S.B. Sanyal, Sr. Adv.; Gopal Prasad; K. Pandeya
|
B.B. Singh; Anjani Kumar Jha
|
Evidence Act,1872
|
60
|
Mr. Justice G. N Ray
, Mr. Justice S. B. Majmudar
|
English
|
Hindi
|
|
676
|
2009(5) eILR(PAT) SC 94
|
CRIMINAL APPEAL-402/2002
|
SUBBUSINGH vs STATE BY PUBLIC PROSECUTOR
|
P.P. Rao, K.V. Visanathan
|
S. Thananjayan
|
Prevention of Corruption Act
|
7
|
Mr. Justice Arijit Pasayat
, Mr. Justice D. K Jain
, Mr. Justice Mukandakam Sharma
|
English
|
Hindi
|
|
677
|
2005(3) eILR(PAT) SC 1
|
CRIMINAL APPEAL-402/2005
|
Iqbal Singh Marwah vs Meenakshi Etc.
|
|
|
Code of Criminal Procedure, 1973
|
195(1)(b)(ii)
|
The Chief Justice of India
, Mr. Justice B. N. Agrawal
, Mr. Justice H. K. Sema
, Mr. Justice G. P. Mathur
, Mr. Justice P. K Balasubramanyan
|
English
|
Hindi
|
|
678
|
1987(2) eILR(PAT) SC 1
|
CRIMINAL APPEAL-423/1986
|
PARAM HANS YADAV & SADANAND TRIPATHI vs STATE OF BIHAR & ORS.
|
R.L. Kohli and S.P. Singh
|
Jaya Narayan and D. Goburdhan
|
Indian Evidence Act, 1872
|
24
|
Mr. Justice Ranganath Misra
, Mr. Justice M. M. Dutt
|
English
|
Hindi
|
|
679
|
1996(5) eILR(PAT) SC 1
|
CRIMINAL APPEAL-434/1996
|
P.S. RAJYA vs THE STATE OF BIHAR
|
Prashant Bhushan
|
B.B. Singh, P. Parmeshwaran and S.N. Terdol
|
Prevention of Corruption Act, 1947
|
5(2)
|
Mr. Justice Dr. A.S. Anand
, Mr. Justice K. Venkataswami
|
English
|
Hindi
|
|
680
|
1983(6) eILR(PAT) SC 1
|
CRIMINAL APPEAL-440/1974
|
SHEIKH ZAKIR vs STATE OF BIHAR
|
Davendra. N. Goburdhan And D. Goburdhan
|
S.N. Jha
|
Evidence Act,1872
|
114
|
Mr Justice E.S. Venkataramiah
, Mr. Justice V. Balakrishna Eradi
|
English
|
Hindi
|
|
681
|
2009(3) eILR(PAT) SC 39
|
CRIMINAL APPEAL-450/2009
|
SAMIRA KHANUM vs MD. AFSAR TOWHEED AND ANR.
|
Ejaz Maqbool
|
Altaf Ahmad, T.A. Khan, Gaurav Agrawal
|
INDIAN PENAL CODE
|
482
|
Mr. Justice Arijit Pasayat
, Mr. Justice Asok Kumar Ganguly
|
English
|
Hindi
|
|
682
|
|
CRIMINAL APPEAL-452/2007
|
JOHN PANDIAN vs STATE REP. BY INSPECTOR OF POLICE, T. NADU
|
|
|
INDIAN PENAL CODE
|
302
|
Mr. Justice V. S Sirpurkar
, Mr. Justice Cyriac Joseph
|
English
|
Hindi
|
|
683
|
|
CRIMINAL APPEAL-456/2019
|
Periyasami and Ors. vs S. Nallasamy
|
S. Nagamuthu, M. P. Parthiban, A. S. Vairawan, R. Sudhakaran
|
M. A. Chinnasamy, Ms. C. Rubavathi, Ms. Leela Sarveshwar, S. Peer Mohammad, P. Raja Ram
|
Code of Criminal Procedure, 1973
|
319
|
Mr. Justice Dhananjay Y Chandrachud
, Mr. Justice Hemant Gupta
|
English
|
Hindi
|
|
684
|
1996(2) eILR(PAT) SC 11
|
CRIMINAL APPEAL-461/1987
|
STATE(THROUGH CBI/NEW DELHI) vs S.J. CHOUDHARY
|
A. JAYARAM, A. SUBHA RAO AND P. PARMESWARAN
|
|
Indian Evidence Act, 1872
|
45
|
Mr. Justice J. S Verma
, Mr. Justice G. N Ray
, Mr. Justice N. P. Singh
, Mr. Justice Faizan Uddin
, Mr. Justice G.T Nanavati
|
English
|
Hindi
|
|
685
|
1993(3) eILR(PAT) SC 1
|
CRIMINAL APPEAL-462/1985
|
HARENDRA NATH MANDAL vs STATE OF BIHAR
|
R.C. Kohli
|
Pramod Swarup
|
INDIAN PENAL CODE
|
304
|
Mr. Justice Dr. A.S. Anand
, Mr. Justice N. P. Singh
|
English
|
Hindi
|
|
686
|
2000(5) eILR(PAT) SC 1
|
CRIMINAL APPEAL-469/2000
|
ARNIT DAS vs STATE OF BIHAR
|
U.R. Lalit, N.R. Choudhary, Jai Prakash Pandey and Somnath Mukherjee
|
Altaf Ahmad, Additional Solictor General, L.R. Singh, B.B. Singh and Kumar Rajesh Singh
|
Juvenile Justice Act, 1986
|
2(h)
|
Mr. Justice K. T Thomas
, Mr. Justice R.C. Lahoti
|
English
|
Hindi
|
|
687
|
1983(4) eILR(PAT) SC 17
|
CRIMINAL APPEAL-481/1980
|
DR. S.S. KHANNA vs CHIEF SECRETARY, PATNA & OTHERS
|
D.P. Singh, and V.J. Francis
|
D. Goburdhan
|
CODE OF CRIMINAL PROCEDURE
|
319
|
Mr Justice E.S. Venkataramiah
, Mr. Justice Amrendra Nath Sen
|
English
|
Hindi
|
|
688
|
|
CRIMINAL APPEAL-486/2009
|
Sethuraman vs Rajamanickam
|
S. Ravi Shankar, Yamunah Nachiar, Jaya Kedia
|
Manish Kumar Saran
|
Code of Criminal Procedure, 1973
|
91
|
Mr. Justice Tarun Chatterjee
, Mr. Justice V. S Sirpurkar
|
English
|
Hindi
|
|
689
|
1997(4) eILR(PAT) SC 47
|
CRIMINAL APPEAL-489/1989
|
DAULAT RAM vs STATE OF PUNJAB
|
Pankaj Katra and Vijay Kumar
|
R.S. Sodhi
|
INDIAN PENAL CODE
|
302
|
Mr. Justice M. M. Punchhi
, Mr. Justice K. S. Paripoornan
|
English
|
Hindi
|
|
690
|
|
CRIMINAL APPEAL-490/2025
|
Ramji Prasad Jaiswal @ Ramjee Prasad Jaiswal and Ors. vs State of Bihar
|
Ms. Mukta Gupta, Mudit Jain, Ms. Samprikta Ghoshal, Nitya Gupta, Ms. Mahima Malhotra, Aayush Goswami, Saiful Haque, Aditya Samaddar
|
Vikramjit Banerjee, Santosh Kumar, Ms. Bharti Tyagi, Praneet Pranav, Mrigank Pathak, Prashant Rawat, Nring Chamwibo Zeliang, Abhishek Singh, Mukesh Kumar Maroria
|
Code of Criminal Procedure, 1973
|
313
|
Mr. Justice Abhay S. Oka
, Mr. Justice Ujjal Bhuyan
|
English
|
Hindi
|
|
691
|
2001(10) eILR(PAT) SC 35
|
CRIMINAL APPEAL-491/2000
|
MUNSHI PRASAD AND ORS. vs STATE OF BIHAR
|
R. Venkataramani; Satya Mitra Garg
|
Saket Singh
|
INDIAN PENAL CODE
|
302
|
Mr. Justice Umesh C. Banerjee
, Mr. Justice K.G Balakrishnan
|
English
|
Hindi
|
|
692
|
2001(12) eILR(PAT) SC 23
|
CRIMINAL APPEAL-497/2000
|
PANCHDEO SINGH vs STATE OF BIHAR
|
Jaspal Singh H.M. Singh and Anil Hooda
|
Ashok Mathur
|
Indian Penal Code, 1860
|
302
|
Mr. Justice Umesh C. Banerjee
, Mr. Justice K.G Balakrishnan
|
English
|
Hindi
|
|
693
|
|
CRIMINAL APPEAL-511/2014
|
SIKANDER MAHTO vs TUNNA @ TUNNU MIAN @ TUNNA MIAN @ MOBIN ANSARI & ANR.
|
|
|
Indian Penal Code, 1860
|
376
|
Mr. Justice P. Sathasivam
, Mr. Justice Ranjan Gogoi
|
English
|
Hindi
|
|
694
|
2024(1) eILR(PAT) SC 1
|
CRIMINAL APPEAL-523/2024
|
Bharat Sher Singh Kalsia vs State of Bihar and Anr.
|
Maninder Singh, Ms. Shirin Khajuria, Ms. Oshi Verma, Rajesh Batra, Ms. Sonia Kukreja, Rohit Chandra
|
Siddhartha Dave, Santosh Krishnan, Simon Benjamin, Ms. Sonam Anand, Ms. Deepshikha Sansanwal, Ms. Mridul Singh, Devashish Bharuka, Ms. Sarvshree, Shobhit Dvivedi, Ms. Swati Mishra
|
CODE OF CRIMINAL PROCEDURE
|
482
|
Mr. Justice V. Nath
, Mr. Justice Ahsanuddin Amanullah
|
English
|
Hindi
|
|
695
|
2012(3) eILR(PAT) SC 1
|
CRIMINAL APPEAL-525/2012
|
JAi PRAKASH SINGH vs THE STATE OF BIHAR AND ANR. ETC.
|
Dvijendra Kr. Pandey, Amit Pawan
|
Gopal Singh, Prerna Singh, Kavita Jha, Rajeev Kumar Jha, S.P. Sharma
|
CODE OF CRIMINAL PROCEDURE
|
438
|
Mr. Justice B. S Chauhan
, Mr. Justice Jagdish Singh Khehar
|
English
|
Hindi
|
|
696
|
2005(1) eILR(PAT) SC 1
|
CRIMINAL APPEAL-526/2001
|
PRAKASH KUMAR @ PRAKASH BHUTTO vs STATE OF GUJARAT
|
Manish Singhvi, Saurabh, Ajay and Ashok K. Mahajan
|
Yashank Adhyaru, Hemantika Wahi and Aruna Gupta
|
Terrorist and Disruptive Activities(Prevention)Act, 1987
|
15
|
The Chief Justice of India
, Mr. Justice B. N. Agrawal
, Mr. Justice H. K. Sema
, Mr. Justice G. P. Mathur
, Mr. Justice P. K Balasubramanyan
|
English
|
Hindi
|
|
697
|
2019(3) eILR(PAT) SC 1
|
CRIMINAL APPEAL-526/2019
|
GANGA PRASAD MAHTO vs STATE OF BIHAR
|
Rajnish Kumar, Amrendra Singh, Shantanu Kumar
|
Abhinav Mukerji, Ms. Bihu Sharma, Ms. Pratishtha Vij, Ms. Purnima Krishna
|
INDIAN PENAL CODE
|
376
|
Mr. Justice Abhay Manohar Sapre
, Mr. Justice Dinesh Maheshwari
|
English
|
Hindi
|
|
698
|
1991(4) eILR(PAT) SC 1
|
CRIMINAL APPEAL-527/1990
|
STATE OF BIHAR ETC. ETC. vs P.P. SHARMA, IAS AND ANR.
|
Kapil Sibal; P.P. Rao; P.K. Shahi
|
Dr. Shankar Ghose;
|
CODE OF CRIMINAL PROCEDURE
|
173
|
Mr. Justice Kuldip Singh
, Mr. Justice K Ramaswamy
|
English
|
Hindi
|
|
699
|
2011(4) eILR(PAT) SC 1
|
CRIMINAL APPEAL-531/2005
|
KULDIP YADAV AND ORS. vs STATE OF BIHAR
|
C. BALAKRISHNA
|
GOPAL SINGH
|
Code of Criminal Procedure, 1973
|
302
|
Mr. Justice P. Sathasivam
, Mr. Justice H.L. Gokhale
|
English
|
Hindi
|
|
700
|
2017(4) eILR(PAT) SC 1
|
CRIMINAL APPEAL-533/2017
|
ANANT SINGH@ ANANT KUMAR SINGH vs THE STATE OF BIHAR AND ORS
|
U.R. LALIT, CHANDRA BHUSHAN PRASAD, MEHUL SHARMA, KRIPA SHANKAR PRASAD
|
BASANT R, M. SHOEB ALAM, MOJAHID KARIM KHAN
|
Bihar Control of Crimes Act, 1981
|
23(2)
|
Mr. Justice R.F.Nariman
, Mr. Justice Mohan M. Shantanagoudar
|
English
|
Hindi
|
|
701
|
1995(4) eILR(PAT) SC 63
|
CRIMINAL APPEAL-540/1987
|
AKHILESH HAJAM vs THE STATE OF BIHAR
|
K.R. Nagaraja
|
Pramod Swarup
|
Indian Penal Code, 1860
|
302
|
Mr. Justice G. N Ray
, Mr. Justice Faizan Uddin
|
English
|
Hindi
|
|
702
|
2014(3) eILR(PAT) SC 42
|
CRIMINAL APPEAL-541/2014
|
RUPAK KUMAR vs STATE OF BIHAR
|
Nagendra Rai, Shantanu Sagar, Smarhar Singh, Gopi Raman (for T. Mahipal)
|
Chandan Kumar (for Gopal Singh), Samii Ali Khan
|
CODE OF CRIMINAL PROCEDURE
|
482
|
Mr. Justice Chandramauli Kr. Prasad
, Mr. Justice Pinaki Chandra Ghose
|
English
|
Hindi
|
|
703
|
|
CRIMINAL APPEAL-557/2002
|
STATE REP. BY TAHSILDAR-CUM-SALES OFFICER vs M. JANKIRAMAN & ANR.
|
V. Kanakaraj, V.G. Pragasam, S.J. Aristotle, Prabu Rama Subramanian, S. Thananjayan
|
P. Radha Rani and P. Vijay Kumar, Mohan Rao
|
Pondichery Excise Act
|
31
|
Mr. Justice Arijit Pasayat
, Mr. Justice Asok Kumar Ganguly
|
English
|
Hindi
|
|
704
|
2017(3) eILR(PAT) SC 1
|
CRIMINAL APPEAL-570/2017
|
Manju Devi vs ONKARJIT SINGH AHLUWALIA @ OMKARJEET SINGH & OTHERS
|
--
|
--
|
SC/ST Act
|
3
|
Mr. Justice R.K Agrawal
, Mr. Justice Ashok Bhushan
|
English
|
Hindi
|
|
705
|
2021(12) eILR(PAT) SC 1
|
CRIMINAL APPEAL-574/2012
|
PARVATI DEVI vs THE STATE OF BIHAR NOW STATE OF JHARKHAND AND ORS.
|
Aabhas Parimal, Somanatha Padhan, Satya Kam Sharma, Ms. Anagha S. Desai
|
Tapesh Kumar Singh, Aditya Pratap Singh, Mrs. L. Bhaswati Singh, Aditya Narayan Das
|
INDIAN PENAL CODE
|
304B
|
The Chief Justice
, Mr. Justice Surya Kant
, Mr. Justice Hima Kohli
|
English
|
Hindi
|
|
706
|
2020(9) eILR(PAT) SC 1
|
CRIMINAL APPEAL-577/2020
|
STALIN vs STATE REPRESENTED BY THE INSPECTOR OF POLICE
|
K. K. Mani, Ms. T. Archana
|
M. Yogesh Kanna
|
Indian Penal Code, 1860
|
302
|
Mr. Justice Ashok Bhushan
, Mr. Justice R. Subhash Reddy
, Mr. Justice M.R. Shah
|
English
|
Hindi
|
|
707
|
1991(7) eILR(PAT) SC 1
|
CRIMINAL APPEAL-578/1988
|
HARENDRA NARAIN SINGH ETC vs STATE OF BIHAR
|
Sharan
|
Goburdhan
|
Indian Evidence Act, 1872
|
3
|
Mr. Justice K. N. Singh
, Mr. Justice P. B. Sawant
|
English
|
Hindi
|
|
708
|
|
CRIMINAL APPEAL-605/2005
|
Bunnilal Chaudhary vs State of Bihar
|
Mr. S. Chandra Shekhar
|
Mr. Rituraj Biswas and Mr. Gopal Singh
|
Indian Penal Code, 1860
|
299
|
Mr. Justice Ar. Lakshmanan
, Mr. Justice Lokeshwar Singh Panta
|
English
|
Hindi
|
|
709
|
2021(7) eILR(PAT) SC 1
|
CRIMINAL APPEAL-606/2021
|
LAKSHMAN SINGH vs STATE OF BIHAR (NOW JHARKHAND)
|
Manoj Swarup, Dharmendra Kumar Sinha, Rajiv Kumar Jha, Onkar Prasad
|
Arunabh Chowdhury, Ms. Pallavi Langar, Tapesh Kumar Singh, Aditya Pratap Singh, Ms. Bhaswati Singh
|
INDIAN PENAL CODE
|
327
|
Mr. Justice Dhananjay Y Chandrachud
, Mr. Justice M.R. Shah
|
English
|
Hindi
|
|
710
|
2009(4) eILR(PAT) SC 1
|
CRIMINAL APPEAL-619/2009
|
RAMA CHAUDHARY vs STATE OF BIHAR
|
U.U. Lalit, Rudrashwar Singh, Kaushik Poddar
|
Vimla Singh
|
INDIAN PENAL CODE
|
34
|
Mr. Justice S.B. Sinha
, Mr. Justice P. Sathasivam
|
English
|
Hindi
|
|
711
|
|
CRIMINAL APPEAL-632/2006
|
Ram Biraji Devi and Anr. vs Umesh Kumar Singh and Anr.
|
Mr. Braj Kishore Mishra and Ms. Aparna Jha.
|
Mr. Tarkeshwar Nath, Mr. P.K. Mishra, Mr. K.K. Rai, Mr. Ranjan K. Pandey and Mr. Gopal Singh.
|
Code of Criminal Procedure, 1973
|
482
|
Mr. Justice Ashok Bhan
, Mr. Justice Lokeshwar Singh Panta
|
English
|
Hindi
|
|
712
|
2001(12) eILR(PAT) SC 42
|
CRIMINAL APPEAL-654/2000
|
SUDAMA PANDEY AND ORS. vs STATE OF BIHAR
|
Sushil Kumar, Rishi Malhotra and Prem Malhotra
|
Saket Singh for B.B. Singh
|
Constitution of India
|
Article 136
|
Mr. Justice Umesh C. Banerjee
, Mr. Justice K.G Balakrishnan
|
English
|
Hindi
|
|
713
|
|
CRIMINAL APPEAL-655/2002
|
INSPECTOR OF POLICE, TAMIL NADU vs MUTHUSAMY AND ANR.
|
Shanmugasundaram, S. Thananjayan and V.G. Pragasam
|
V. Ramasubramanian
|
Indian Penal Code, 1860
|
302
|
Mr. Justice Arijit Pasayat
, Mr. Justice Harjit Singh Bedi
|
English
|
Hindi
|
|
714
|
2010(4) eILR(PAT) SC 1
|
CRIMINAL APPEAL-662/2010
|
LALU PRASAD YADAV vs STATE OF BIHAR & ANR.
|
PAREKH & CO.
|
VISHWAJIT SINGH
|
Code of Criminal Procedure, 1973
|
378(1)
|
Mr. Justice K.G Balakrishnan
, Mr. Justice R.M. Lodha
, Mr. Justice B. S Chauhan
|
English
|
Hindi
|
|
715
|
2022(3) eILR(PAT) SC 1
|
CRIMINAL APPEAL-673/2011
|
DESH DEEPAK KUMAR VIHANGAM@ DEEPAK KUMAR vs THE STATE OF BIHAR
|
MANU SHANKER MISHRA
|
ABHINAV MUKERJI
|
INDIAN PENAL CODE
|
364(A)
|
Mr. Justice Sanjiv Khanna
, Justice Smt. Bela M. Trivedi
|
English
|
Hindi
|
|
716
|
2019(4) eILR(PAT) SC 71
|
CRIMINAL APPEAL-675/2019
|
MD. ALLAUDDIN KHAN vs THE STATE OF BIHAR AND ORS.
|
Binay Kumar Das, H. Hasibuddin, Ms. Priyanka Das
|
Prabhat Ranjan Raj, Jeewesh Prakash, Ms. Ritu Dubey, Shantanu Sagar, Devashish Bharuka, Ms. Ravi Bharuka, Ms. Sarvshree, Justine George, Aditya Singala
|
Code of Criminal Procedure, 1973
|
482
|
Mr. Justice Abhay Manohar Sapre
, Mr. Justice Dinesh Maheshwari
|
English
|
Hindi
|
|
717
|
|
CRIMINAL APPEAL-680/2006
|
NADIMUTHU AND ORS. vs THE STATE REP. BY INSPECTOR UF POLICE
|
P.R. Kovilan Poongkuntran, V. Vasudevan and T. Harish Kumar
|
Sundaravaradan, V.G. Pragasam, S. Vallinayagam
|
Indian Penal Code, 1860
|
302
|
Mr. Justice S.B. Sinha
, Mr. Justice Markandey Katju
|
English
|
Hindi
|
|
718
|
1983(12) eILR(PAT) SC 1
|
CRIMINAL APPEAL-692/1983
|
State of Punjab vs Jagdev Singh Talwandi
|
K. Parasaran, Bhagwant Singh, Gurmukh Singh, D.S. Brar, G.S. Mann, R.D. Aggarwal, Miss A Subhashini and S.K. Bagga
|
Hardev Singh, G.S Grewal, N.S Das Behl, R.S Sodhi and J.S. Sandhawalia
|
Constitution of India
|
Article 22(5)
|
The Chief Justice of India
, Mr. Justice P. N Bhagwati
, Mr. Justice Amarendra Nath Sen
, Mr. Justice D. P. Madon
, Mr. Justice M. P Thakkar
|
English
|
Hindi
|
|
719
|
|
CRIMINAL APPEAL-699/2020
|
M. RAVINDRAN vs THE INTELLIGENCE OFFICER, DIRECTORATE OF REVENUE INTELLIGENCE
|
|
|
CODE OF CRIMINAL PROCEDURE
|
167(2)
|
Mr. Justice Uday Umesh Lalit
, Mr. Justice Mohan M. Shantanagoudar
, Mr. Justice Vineet Saran
|
English
|
Hindi
|
|
720
|
2017(10) eILR(PAT) SC 1
|
CRIMINAL APPEAL-701/2012
|
BIRBAL CHOUDHARY @ MUKHIYA JEE vs THE STATE OF BIHAR
|
R. Basant, S. B. Upadhyay, Abbay Kumar, Himanshu, Vineet Kr. Singh, Bilal Khan, Santosh Mishra, Sujit Kumar Singh, Param Kumar Mishra, Anisha Upadhyay, Nishant Kumar, Sharmila Upadhyay, Abhijat P. Medh, Nakul Dewan, C. George Thomas, Tanya Shree, Zain Maqbool, Ejaz Maqbool, Kumar Rajesh Singh, Punam Singh, Niranjana Singh, Gaurav Agrawal, Abhikalp Pratap Singh, T. Mahi pal
|
Ratnakar Dash, Akhilesh Kumar Pandey, Gopal Singh, Kumar Milind,.Abhinav Mukherji, Siddharth Garg, Ms. Bihu Sharma,Purnima Krishna
|
INDIAN PENAL CODE
|
364(A)
|
Mr. Justice A.K. Sikri
, Mr. Justice R.K Agrawal
|
English
|
Hindi
|
|
721
|
2014(3) eILR(PAT) SC 61
|
CRIMINAL APPEAL-708/2014
|
State of Bihar & Ors. vs Rajmangal Ram
|
|
|
Code of Criminal Procedure, 1973
|
465
|
Mr. Justice P. Sathasivam
, Mr. Justice Ranjan Gogoi
|
English
|
Hindi
|
|
722
|
2010(5) eILR(PAT) SC 582
|
CRIMINAL APPEAL-716/2008
|
ADALAT PANDIT & ANR. vs STATE OF BIHAR
|
--
|
--
|
INDIAN PENAL CODE
|
147
|
Mr. Justice V. S Sirpurkar
, Mr. Justice Dr. Mukundakam Sharma
|
English
|
Hindi
|
|
723
|
|
CRIMINAL APPEAL-719/1996
|
RAMASHISH YADAV AND ORS vs The State Of Bihar
|
M.P. Jha, Ram Ekbal Roy
|
B.B. Singh
|
Indian Penal Code, 1860
|
302
|
Mr. Justice G. B. Pattanaik
, Mr. Justice N. Santosh Hegde
|
English
|
Hindi
|
|
724
|
2025(2) eILR(PAT) SC 1
|
CRIMINAL APPEAL-728/2025
|
The Union of India through the Assistant Director vs Kanhaiya Prasad
|
Suryaprakash V. Raju, Zoheb Hussain, Annam Venkatesh, Arvind Kumar Sharma
|
Ranjit Kumar, Mohit Agrawal, M/s. Saa Chambers
|
Prevention of Money Laundering Act.
|
45
|
Justice Smt. Bela M. Trivedi
, Mr. Justice Prasanna Bhalachandra Varale
|
English
|
Hindi
|
|
725
|
2014(10) eILR(PAT) SC 29
|
CRIMINAL APPEAL-729/2010
|
RAJIB RANJAN & ORS. vs R. VIJAY KUMAR
|
Rahul Srivastava, Ram Swarup Sharma
|
R. Vijaykumar
|
Code of Criminal Procedure, 1973
|
197
|
Mr. Justice J. Chelameswar
, Mr. Justice A.K. Sikri
|
English
|
Hindi
|
|
726
|
2000(3) eILR(PAT) SC 1
|
CRIMINAL APPEAL-740/1998
|
SURESH RAI AND ORS vs STATE OF BIHAR
|
U.R. Lalit, Chander Bhushan Pd. and Ranjit Kumar
|
B.B. Singh and Kumar Rajesh Singh
|
INDIAN PENAL CODE
|
302
|
Mr. Justice S. Saghir Ahmad
, Mr. Justice A.P. Misra
, Mr. Justice Y. K Sabharwal
|
English
|
Hindi
|
|
727
|
2011(4) eILR(PAT) SC 164
|
CRIMINAL APPEAL-755/2011
|
REKHA vs STATE OF TAMIL NADU, THROUGH SECRETARY TO GOVERNMENT & ANR.
|
K.K. Mani, Abhishek Krishna, S.J. Aristotle
|
Altaf Ahmed, Promila, S. Thananjayan
|
Constitution of India
|
22(3)
|
Mr. Justice Markandey Katju
, Mr. Justice Surinder Singh Nijjar
, Mr. Justice Gyan Sudha Misra
|
English
|
Hindi
|
|
728
|
1995(4) eILR(PAT) SC 1
|
CRIMINAL APPEAL-764/1994
|
KAMLESHKUMAR ISHWARDAS PATEL ETC ETC vs UNION OF INDIA AND ORS ETC ETC
|
RAM JETHMALANI, H. WAHI, NO. MUKHERJEE AND S. HAZARIKA
|
K.T.S TULSI, Y.P. MAHAJAN, V.J. FRANCIS, V.K. VERMA, KRISHAN MAHAJAN AND D.S. MEHTA
|
Conservation of foreign exchange and prevention of smuggling activities Act , 1974
|
3
|
The Chief Justice of India
, Mr. Justice S. C Agrawal
, Mr. Justice S.P. Bharucha
, Mr. Justice K. S. Paripoornan
, Mr. Justice Sujata V Manohar
|
English
|
Hindi
|
|
729
|
1998(5) eILR(PAT) SC 1
|
CRIMINAL APPEAL-769/1989
|
STATE OF B!HAR vs KAMLA PRASAD SINGH AND ORS.
|
Pramod Swarup
|
Anil Kumar Jha and Mr. Akhilesh Kumar Pandey
|
Code of Criminal Procedure, 1973
|
190
|
Mr. Justice G.T Nanavati
, Mr. Justice S. P Kurdukar
|
English
|
Hindi
|
|
730
|
2009(2) eILR(PAT) SC 64
|
CRIMINAL APPEAL-773/2003
|
SUNDAR BABU AND ANR. vs STATE OF TAMIL NADU
|
Joseph Pookkatt, Gaurav Agrawal and Prashant Kumar
|
S. Thannanjayan
|
Code of Criminal Procedure, 1973
|
482
|
Mr. Justice Arijit Pasayat
, Mr. Justice Lokeshwar Singh Panta
, Mr. Justice P. Sathasivam
|
English
|
Hindi
|
|
731
|
2014(9) eILR(PAT) SC 1
|
CRIMINAL APPEAL-775/2007
|
ANUP LAL YADAV vs STATE OF BIHAR
|
T. Mahipal, Prem Sunder Jha
|
Gopal Singh, Prerna Singh
|
INDIAN PENAL CODE
|
302
|
Mr. Justice Ranjana Prakash Desai
, Mr. Justice N.V. Ramana
|
English
|
Hindi
|
|
732
|
2006(4) eILR(PAT) SC 1
|
CRIMINAL APPEAL-779/2005
|
T. ARUNTPERUNJOTHI vs STATE THROUGH S.H.0., PONDJCHERRY
|
Ms. Mahlakshmi Pavani and G. Balaji
|
R. Sundaravaradan, V.G. Pragasam and G.N. Reddy
|
Indian Penal Code, 1860
|
304B
|
Mr. Justice S. B. Sinha
, Mr. Justice P. P. Naolekar
|
English
|
Hindi
|
|
733
|
2022(7) eILR(PAT) SC 9
|
CRIMINAL APPEAL-803/2017
|
DHANANJAY RAI @ GUDDU RAI vs THE STATE OF BIHAR
|
Anuj Prakaash, Siddhartha Jha
|
Saket Singh, Mrs. Niranjana Singh
|
INDIAN PENAL CODE
|
302
|
Mr. Justice Ajay Rastogi
, Mr. Justice Abhay S. Oka
|
English
|
Hindi
|
|
734
|
2017(5) eILR(PAT) SC 1
|
CRIMINAL APPEAL-825/2017
|
ARUN KUMAR vs THE STATE OF BIHAR AND ORS.
|
Rohit Sharma, Rounak Nayak, Arvind Kumar, Tiwary Sandeep Puggal, (for Harish Pandey)
|
E. C. Vidya Sagar, Shantanu Sagar, Gopal Sirigh, Manish Kumar, Shivam Singh
|
Code of Criminal Procedure, 1973
|
378
|
Mr. Justice R.K Agrawal
, Mr. Justice Abhay Manohar Sapre
|
English
|
Hindi
|
|
735
|
2009(4) eILR(PAT) SC 28
|
CRIMINAL APPEAL-826/2009
|
SANTHANAM vs STATE OF TAMIL NADU
|
Sushma Manchanda
|
Nil
|
Indian Penal Code, 1860
|
304
|
Mr. Justice Arijit Pasayat
, Mr. Justice Asok Kumar Ganguly
|
English
|
Hindi
|
|
736
|
|
CRIMINAL APPEAL-829/2008
|
PANNAYAR vs STATE OF TAMIL NADU BY INSPECTOR OF POLICE
|
S. Mahendran
|
V. Kanagaraj, Tamim Hashimi, Promila (for S. Thananjayan)
|
Indian Penal Code, 1860
|
302
|
Mr. Justice V. S Sirpurkar
, Mr. Justice Deepak Verma
|
English
|
Hindi
|
|
737
|
2013(7) eILR(PAT) SC 24
|
CRIMINAL APPEAL-830/2013
|
RAJARAM PRASAD YADAV vs STATE OF BIHAR AND ANR.
|
Mohit Kumar Shah
|
Gopal Singh, Anant Sharma, Amlan Kumar Ghosh
|
Code of Criminal Procedure, 1973
|
311
|
Mr. Justice T.S. Thakur
, Mr. Justice Fakkir Mohamed Ibrahim Kalifulla
|
English
|
Hindi
|
|
738
|
2006(10) eILR(PAT) SC 138
|
CRIMINAL APPEAL-842/2003
|
THE STATE REP. BY INSPECTOR OF POLICE, PUDUKOTTAI, TAMIL NADU vs A. PARTHIBAN
|
Subramonium Prasad and V.G. Pragasam
|
K. Sarada Devi
|
Prevention of Corruption Act
|
7
|
Mr. Justice Arijit Pasayat
, Mr. Justice R.V Raveendran
|
English
|
Hindi
|
|
739
|
2020(10) eILR(PAT) SC 1
|
CRIMINAL APPEAL-860/2019
|
Satya Deo @ Boorey vs The State of Uttar Pradesh
|
|
|
JUVENILE JUSTICE (CARE AND PROTECTION OF CHILDREN) ACT
|
15
|
Mr. Justice S. Abdul Nazeer
, Mr. Justice Sanjiv Khanna
|
English
|
Hindi
|
|
740
|
2008(10) eILR(PAT) SC 26
|
CRIMINAL APPEAL-862/2001
|
Mukul Mahto and Ors. vs State of Jharkhand and Anr.
|
Dr. K.D. Prasad, A.N. Deo and Satish Vig
|
Rajesh Pathak and B.B. Singh
|
Indian Penal Code, 1860
|
34
|
Mr. Justice Arijit Pasayat
, Mr. Justice Mukandakam Sharma
|
English
|
Hindi
|
|
741
|
2019(5) eILR(PAT) SC 1
|
CRIMINAL APPEAL-868/2019
|
BIRENDRA PRASAD SAH vs THE STATE OF BIHAR
|
Nagendra Rai, Sr. Adv., Ms. Prerna Singh, Shantanu Sagar, Aakash,Ms. Priya Ranjan
|
Jay Saula, Sr. Adv., Keshav Mohan, Rishi K. Awasthi, Santosh Kumar-I, Arvind Gupta and Sanjeev Kumar Verma
|
CODE OF CRIMINAL PROCEDURE
|
482
|
Mr. Justice Dhananjay Y Chandrachud
, Mr. Justice Hemant Gupta
|
English
|
Hindi
|
|
742
|
2000(10) eILR(PAT) SC 1
|
CRIMINAL APPEAL-885/2000
|
ABDUL WAHAB ANSARI vs STATE OF BIHAR
|
Pradeep Ranjan Tiwary, Santosh Kumar and Rakesh K. Sharma
|
B.B. Singh and S.K. Sinha
|
Code of Criminal Procedure, 1973
|
197(1)
|
Mr. Justice G. B. Pattanaik
, Mr. Justice M.B. Shah
, Mr. Justice S.N. Phukan
|
English
|
Hindi
|
|
743
|
2001(2) eILR(PAT) SC 1
|
CRIMINAL APPEAL-887/2000
|
KANHAI MISHRA @ KANHAIYA MISAR vs STATE OF BIHAR
|
M. Qamaruddin
|
B.B. Singh, Kumar Rajesh Singh
|
INDIAN PENAL CODE
|
302
|
Mr. Justice K. T Thomas
, Mr. Justice R. P Sethi
, Mr. Justice B. N. Agrawal
|
English
|
Hindi
|
|
744
|
2021(10) eILR(PAT) SC 30
|
CRIMINAL APPEAL-903/2021
|
Ganesan vs State Rep. by Station House Officer
|
G. Sivabalamurugan, P. R. Kovilan Poongkuntran, V. Vasudevan, Mrs. Geetha Kovilan
|
Dr. Joseph Aristotle S., Ms. Preeti Singh, Ms. Ripul Swati Kumari,
|
Indian Penal Code, 1860
|
395
|
Mr. Justice Dhananjay Y Chandrachud
, Mr. Justice M.R. Shah
|
English
|
Hindi
|
|
745
|
|
CRIMINAL APPEAL-904/1996
|
KAILASH KUMAR SANWATIA vs STATE OF BIHAR AND ANR.
|
S. B. Upadhyay, R.R. Dubey
|
Anil Kumar Jha
|
INDIAN PENAL CODE
|
409
|
Mr. Justice Doraiswamy Raju
, Mr. Justice Arijit Pasayat
|
English
|
Hindi
|
|
746
|
|
CRIMINAL APPEAL-909/2003
|
RAVICHANDRAN vs STATE BY DY. SUPERIN. OF POLICE, MADRAS
|
R. Venkatarmani, C.K.R. Lenin Sekar, Aljo,
|
P.P. Malhotra, ASG, M. Chatterjee,
|
Code of Criminal Procedure, 1973
|
394(2)
|
Mr. Justice Dr. Mukundakam Sharma
, Mr. Justice H. L. Dattu
|
English
|
Hindi
|
|
747
|
2009(5) eILR(PAT) SC 52
|
CRIMINAL APPEAL-909/2009
|
RAM SURESH SINGH vs PRABHAT SINGH @ CHHOTU SINGH & ANR.
|
Praneet Ranjan, Ajay Amritraj
|
Sishir Pinaki, Kumar Ranjan, Alok Kumar, Manish Kumar, Gopal Singh
|
JUVENILE JUSTICE (CARE AND PROTECTION OF CHILDREN) ACT
|
6
|
Mr. Justice S. B. Sinha
, Mr. Justice Cyriac Joseph
|
English
|
Hindi
|
|
748
|
|
CRIMINAL APPEAL-912/1999
|
RAM SARAN MAHTO AND ANR. vs THE STATE OF BIHAR
|
Shambhu Parasad Singh
|
B.B. Singh
|
Indian Penal Code, 1860
|
302
|
Mr. Justice K. T Thomas
, Mr. Justice M.B. Shah
|
English
|
Hindi
|
|
749
|
2011(4) eILR(PAT) SC 65
|
CRIMINAL APPEAL-917/2011
|
SUNITA KUMARI KASHYAP vs STATE OF BIHAR AND ANR.
|
Vivek Singh, Udita Singh, Chandra Prakash, Lakshmi Raman Singh
|
S.B. Sanyal, Subhro Sanyal, Gopal Singh, Ramita Guha
|
INDIAN PENAL CODE
|
498(A)
|
Mr. Justice P. Sathasivam
, Mr. Justice B. S Chauhan
|
English
|
Hindi
|
|
750
|
|
CRIMINAL APPEAL-938/2009
|
U. SUVETHA vs STATE BY INSPECTOR OF POLICE AND ANOTHER
|
A. Ramesh, R. Anand Padmanabhan, Pramod Dayal
|
-
|
Indian Penal Code, 1860
|
498(A)
|
Mr. Justice S.B. Sinha
, Mr. Justice R.M. Lodha
|
English
|
Hindi
|
|
751
|
2022(7) eILR(PAT) SC 29
|
CRIMINAL APPEAL-950/2022
|
BARUN CHANDRA THAKUR vs MASTER BHOLU & ANR.
|
|
|
JUVENILE JUSTICE (CARE AND PROTECTION OF CHILDREN) ACT
|
15
|
Mr. Justice Dinesh Maheshwari
, Mr. Justice Vikram Nath
|
English
|
Hindi
|
|
752
|
2019(7) eILR(PAT) SC 22
|
CRIMINAL APPEAL-951/2019
|
SATVINDER SINGH @ SATVINDER SINGH SALUJA vs THE STATE OF BIHAR
|
Rahul Shyam Bhandari, Akash Sinha, Ms. Bhavya Vijay Tangri, A. Siva
|
Shivam Singh, Gopal Singh
|
Excise Act (Bihar)
|
2(17 A)
|
Mr. Justice Ashok Bhushan
, Mr. Justice K.M. Joseph
|
English
|
Hindi
|
|
753
|
2009(5) eILR(PAT) SC 27
|
CRIMINAL APPEAL-952/2009
|
BHARAT PRASAD & ORS. vs THE STATE OF BIHAR & ORS.
|
Smashar Singh, S. Sagar, A. Nandan
|
P.S. Mishra, Gopal Singh, Manish Kumar
|
Bihar Tenancy Act
|
48E
|
Mr. Justice Arijit Pasayat
, Mr. Justice Asok Kumar Ganguly
|
English
|
Hindi
|
|
754
|
|
CRIMINAL APPEAL-967/2001
|
ARUMUGAM vs STATE REP. BY INSPECTOR OF POLICE, TAMIL NADU
|
V. Kanakaraj, S.Thananjayan
|
V.G. Pragasam
|
Indian Penal Code, 1860
|
304
|
Mr. Justice Arijit Pasayat
, Mr. Justice Dr. Mukundakam Sharma
|
English
|
Hindi
|
|
755
|
|
CRIMINAL APPEAL-987/2002
|
DHANAPAL vs STATE BY PUBLIC PROSECUTOR, MADRAS
|
Altaf Ahmad, M.A. Chinnasamy, K.K. Kumar, Preetam
|
R. Nedumaran
|
Code of Criminal Procedure, 1973
|
378
|
Mr. Justice Dalveer Bhandari
, Mr. Justice Harjit Singh Bedi
|
English
|
Hindi
|
|
756
|
2014(3) eILR(PAT) SC 111
|
CRIMINAL APPEAL-1027/2008
|
UNION OF INDIA vs SHEO SHAMBHU GIRI
|
Dr. Ashok Dhamija, Binu Tamta, Sonia Dhamija, B.K. Prasad, Shawna Singh Dev, B.V. Balaram Das
|
Ardhendumauli Kumar Prasad, Nirmal Kumar Ambastha, Aviral Shukla
|
Narcotic Drugs And Psychotropic Substances Rules
|
29
|
Mr. Justice B. S Chauhan
, Mr. Justice J. Chelameswar
|
English
|
Hindi
|
|
757
|
2024(9) eILR(PAT) SC 1
|
CRIMINAL APPEAL-1031/2015
|
Vijay Singh @ Vijay Kr. Sharma vs The State of Bihar
|
R. K. Dash, Sr. Adv., Ms. Fauzia Shakil, Amit Sharma, Dipesh Sinha, Ms. Pallavi Barua, Ms. Aparna Singh, Ajay Kumar Singh, Advs
|
Shivam Singh, Kartikay Aggarwal, Manish Kumar, Shantanu Sagar, Anil Kumar, Prabhat Ranjan Raj, Gunjesh Ranjan, Shashank Kumar Saurav, Vaibhav Jain, Manoneet Dwivedi, Advs.
|
Indian Penal Code, 1860
|
302
|
Justice Smt. Bela M. Trivedi
, Mr. Justice Satish Chandra Sharma
|
English
|
Hindi
|
|
758
|
2022(7) eILR(PAT) SC 1
|
CRIMINAL APPEAL-1031/2022
|
KANCHAN KUMARI vs THE STATE OF BIHAR
|
Somesh Chandra Jha, Parvez Alam
|
Manish Kumar, Harsh Choudhary
|
CODE OF CRIMINAL PROCEDURE
|
438
|
Mr. Justice K.M. Joseph
, Mr. Justice Hrishikesh Roy
|
English
|
Hindi
|
|
759
|
2004(9) eILR(PAT) SC 50
|
CRIMINAL APPEAL-1032/2004
|
DIPESH CHANDAK vs UNION OF INDIA
|
M.L. Lahoty, Paban K. Sharma, Himanshu Shekhar
|
K.P. Pathak and B. Datta, Additional Solicitor Generals, Ms. Sandhya Goswami, B.V. Balaram Das, Ms. Revathy Raghavan, P. Parmeswaran
|
Code of Criminal Procedure, 1973
|
Nil
|
Mr. Justice S. N. Variava
, Mr. Justice A. K Mathur
|
English
|
Hindi
|
|
760
|
1998(10) eILR(PAT) SC 1
|
CRIMINAL APPEAL-1045/1998
|
RAJ DEO SHARMA vs THE STATE OF BIHAR
|
Gopal Subramaniam, Atul Sreedharan, K.C. Sudershan
|
B.B. Singh
|
Constitution of India
|
Article 21
|
Mr. Justice M. M. Punchhi
, Mr. Justice K. T Thomas
, Mr. Justice M. Srinivasan
|
English
|
Hindi
|
|
761
|
2006(10) eILR(PAT) SC 1
|
CRIMINAL APPEAL-1047/2006
|
LALLAN CHAUDHARY AND ORS. vs STATE OF BIHAR AND ANR.
|
Tripurari Rai, Rahul Shukla, Manoj Saxena and Pravir Choudhary
|
Gopal Singh and Anukul Raj
|
Code of Criminal Procedure, 1973
|
154
|
Mr. Justice H. K. Sema
, Mr. Justice P. K Balasubramanyan
|
English
|
Hindi
|
|
762
|
|
CRIMINAL APPEAL-1049/2021
|
Vijay @ Vijayakumar vs State Represented by Inspector of Police
|
M.P. Parthiban
|
D. Kumanan, Ms. Deepa S., Sheikh F. Kalia, Veshal Tyagi, Chinmay Anand, Shagufa Khan
|
Indian Penal Code, 1860
|
300
|
Mr. Justice J.B. Pardiwala
, Mr. Justice R. Mahadevan
|
English
|
Hindi
|
|
763
|
2019(7) eILR(PAT) SC 1
|
CRIMINAL APPEAL-1070/2017
|
SANJAY RAJAK vs THE STATE OF BIHAR
|
Prabhash Kr. Yadav, Mansoor Ali
|
Saket Singh, Ms. Sangeeta Singh, Mrs. Niranjana Singh
|
INDIAN PENAL CODE
|
364(A)
|
Mr. Justice Abhay Manohar Sapre
, Mr. Justice Navin Sinha
|
English
|
Hindi
|
|
764
|
|
CRIMINAL APPEAL-1081/2005
|
P. MANI vs STATE OF TAMIL NADU
|
V.J. Francis, A Radhakrishnan, Anupam Mishra and Jenis V. Francis
|
Subramonium Prasad, Abhay Kumar, Gopal Krishnan and Jai Kishore
|
Evidence Act,1872
|
106
|
Mr. Justice S. B. Sinha
, Mr. Justice P. P. Naolekar
|
English
|
Hindi
|
|
765
|
2019(7) eILR(PAT) SC 84
|
CRIMINAL APPEAL-1081/2019
|
Sanjeev Kumar Gupta vs The State Of Uttar Pradesh and Anr
|
Kamini Jaiswal, Dhananjay Garg, Baban Kr. Sharma, Rani Mishra, Jatinderpal Singh and Pratiksha Tripathi
|
Ravindra Singh, Vishnu Shankar Jain, Raman Yadav, Syed Mehdi Imam, Varnita Rastogi, Dr. Amarendra Pratap Yadav, Kritiya Pandey, Rupesh Kumar, Tara Chandra Sharma, Neelam Sharma and Pankhuri Shrivastava,
|
JUVENILE JUSTICE (CARE AND PROTECTION OF CHILDREN) ACT
|
7A
|
Mr. Justice Dhananjay Y Chandrachud
, Justice Smt. Indira Banerjee
|
English
|
Hindi
|
|
766
|
|
CRIMINAL APPEAL-1084/1997
|
SHOBHIT CHAMAR AND ANR. vs STATE OF BIHAR
|
R.K. Jain, Ajay Bhalla , Ms. Abba R. Sharma
|
Ranjit Kumar , B.B. Singh
|
Indian Penal Code, 1860
|
302
|
Mr. Justice G.T Nanavati
, Mr. Justice S. P Kurdukar
|
English
|
Hindi
|
|
767
|
2007(8) eILR(PAT) SC 1
|
CRIMINAL APPEAL-1086/2007
|
PRADEEP KUMAR@ PRADEEP KUMAR VERMA vs STATE OF BIHAR AND ANR.
|
Akhilesh Kumar Pandey, Sudarshan Saran, Shefali Jain and Ranjana Narayan
|
Varinder Kumar Sharma, Gopal Singh, Manish Kumar, Anukul Raj, Rituraj Biswas, Yugal Kishor Prasad
|
INDIAN PENAL CODE
|
376
|
Mr. Justice Arijit Pasayat
, Mr. Justice D. K Jain
|
English
|
Hindi
|
|
768
|
2000(12) eILR(PAT) SC 1
|
CRIMINAL APPEAL-1111/2000
|
THE STATE OF BIHAR vs CHANDRA BHUSHAN SINGH AND ORS
|
B.B. Singh and Kumar Rajesh Singh
|
P.S. Mishra, S. Chandrashekhar, Himanshu Shekhar and Vishnu Sharma
|
Code of Criminal Procedure, 1973
|
2(d)
|
Mr. Justice K. T Thomas
, Mr. Justice R. P Sethi
|
English
|
Hindi
|
|
769
|
2008(10) eILR(PAT) SC 15
|
CRIMINAL APPEAL-1112/2003
|
KAPIL DEO SINHA vs KIRANDEO PRASAD & ANR.
|
Shweta Garg, Rakesh Garg, Khwairakpam Nobin Singh
|
Amit Sharma, Suchit Mohanty, Anupam Lal Das, B.B. Singh
|
Indian Penal Code, 1860
|
302
|
Mr. Justice Arijit Pasayat
, Mr. Justice Mukandakam Sharma
|
English
|
Hindi
|
|
770
|
|
CRIMINAL APPEAL-1134/2016
|
Gauri Mahto @ Gauri Kumar vs The State of Bihar
|
Ms. Fauzia Shakil, Ms. Tasmiya Taleha
|
Samir Ali Khan, Anil Kumar Verma
|
Indian Penal Code, 1860
|
364(A)
|
Mr. Justice J.K. Maheswari
, Mr. Justice Aravind Kumar
|
English
|
Hindi
|
|
771
|
2016(11) eILR(PAT) SC 1
|
CRIMINAL APPEAL-1141/2016
|
STATE OF BIHAR vs RAJBALLAV PRASAD@ RAJBALLAV Pp. YADAV@ RAJBALLABH YADAV
|
Gopal Subramaniam, Sr.Adv., Gopal Singh, Manish Kumar,
|
Dushyant Dave, Sidharth Luthra, Sr. Advs., Farrukh Rasheed, Sanjeev K. Singh
|
INDIAN PENAL CODE
|
376
|
Mr. Justice A.K. Sikri
, Mr. Justice Abhay Manohar Sapre
|
English
|
Hindi
|
|
772
|
2019(7) eILR(PAT) SC 125
|
CRIMINAL APPEAL-1160/2019
|
G. J. Raja vs Tejraj Surana
|
Vinay Navare, Sr. Adv. (AC), G. Ananda Selvam, Mayilsamy K., PVK Deivendran, Manikandan A, Ms Kavita Bhardwaj, Nihangam R. Maurya, Ms. Lakshmi Ramamurthy, Dr. Ravindre S. Chingale, Mahaling Pandarge, Abhijit Sengupta
|
Vinay Navare, Sr. Adv. (AC), G. Ananda Selvam, Mayilsamy K., PVK Deivendran, Manikandan A, Ms Kavita Bhardwaj, Nihangam R. Maurya, Ms. Lakshmi Ramamurthy, Dr. Ravindre S. Chingale, Mahaling Pandarge, Abhijit Sengupta
|
NEGOTIABLE INSTRUMENTS ACT
|
138
|
Mr. Justice Uday Umesh Lalit
, Mr. Justice Vineet Saran
|
English
|
Hindi
|
|
773
|
|
CRIMINAL APPEAL-1165/2009
|
MANNU SAO vs STATE OF BIHAR
|
A.K. Srivastav, Sanjay Verma
|
Chandan Kumar
|
Indian Penal Code, 1860
|
302
|
Mr. Justice B. S Chauhan
, Mr Justice Swatanter Kumar
|
English
|
Hindi
|
|
774
|
|
CRIMINAL APPEAL-1187/2014
|
Zainul vs The State of Bihar
|
Ashwani Kumar Singh, Rauf Rahim, Sr. Advs., Ashish Anshuman, Chandan Malav, Ms. Prerna Singh, Ambar Qamaruddin, Tejasvi Kumar, Mrs. M. Qamaruddin.
|
Divyansh Mishra, Yoshit Jain, Manish Kumar, Ms. Himani Choudhary, Samir Ali Khan, Pranjal Sharma, Anil Kumar Verma.
|
Indian Penal Code, 1860
|
Nil
|
Mr. Justice J.B. Pardiwala
, Mr. Justice R. Mahadevan
|
English
|
Hindi
|
|
775
|
2021(10) eILR(PAT) SC 1
|
CRIMINAL APPEAL-1209/2021
|
PREM SHANKAR PRASAD vs THE STATE OF BIHAR AND ANR
|
Rituraj Biswas, Rituraj Choudhary, Ms. Sujaya Bardhan
|
Devashish Bharuka, Ms. Sarvshree, Justine George, Manas Syal, Abhishek
|
CODE OF CRIMINAL PROCEDURE
|
438
|
Mr. Justice M.R. Shah
, Mr. Justice A.S. Bopanna
|
English
|
Hindi
|
|
776
|
2001(11) eILR(PAT) SC 46
|
CRIMINAL APPEAL-1217/2001
|
STATE OF BIHAR AND ANR. vs MD. KHALIQUE AND ANR.
|
B.S. Singh
|
N.P. Midha
|
Indian Penal Code, 1860
|
120B
|
Mr. Justice K. T Thomas
, Mr. Justice S.N. Phukan
|
English
|
Hindi
|
|
777
|
2001(11) eILR(PAT) SC 55
|
CRIMINAL APPEAL-1218/2001
|
SHAILENDRA KUMAR vs STATE OF BIHAR AND ORS.
|
Ms. Kamakshi S. Mehlwal
|
B.B. Singh and Shiva Pujan Singh
|
CODE OF CRIMINAL PROCEDURE
|
311
|
Mr. Justice M.B. Shah
, Mr. Justice B. N. Agrawal
, Mr. Justice Arijit Pasayat
|
English
|
Hindi
|
|
778
|
2022(8) eILR(PAT) SC 1
|
CRIMINAL APPEAL-1224/2022
|
WYETH LIMITED AND ORS. vs STATE OF BIHAR AND ANR.
|
Mukul Rohatgi, Gopal Jain, Sr. Advs., Ajay Singh, Samit Rohatgi, Ms. Alka Sinha, Amit Kumar, Vivek Kumar Singh, Anuvrat Sharma
|
Narender Hooda, Sr. Adv., Saket Singh, Ms. Somya Shree, Azmat Amanullah, Mrs. Niranjana Singh, Shaurya Lamba, Akash Bhuyan, Rushte Saluja, Ranjan Kumar Pandey
|
CODE OF CRIMINAL PROCEDURE
|
482
|
Justice Smt. Indira Banerjee
, Mr. Justice V. Ramasubramanian
|
English
|
Hindi
|
|
779
|
2009(7) eILR(PAT) SC 1
|
CRIMINAL APPEAL-1234/2009
|
SUBODH KUMAR YADAV vs STATE OF BIHAR AND ANR.
|
Anukul Raj and R. Nedumaran
|
Manish Kumar and Gopal Singh
|
Code of Criminal Procedure, 1973
|
439
|
Mr. Justice R.V Raveendran
, Mr. Justice J.M Panchal
|
English
|
Hindi
|
|
780
|
2014(3) eILR(PAT) SC 1
|
CRIMINAL APPEAL-1240/2004
|
RAM NIRANJAN ROY vs STATE OF BIHAR
|
APPELLANT-IN-PERSON
|
Siddharth Luthra, ASG (A.C.), Anandana Handa, Aditya Singla, Supriya Juneja, Prerna Singh, Gopal Singh
|
CONTEMPT OF COURTS ACT
|
14
|
Mr. Justice Ranjana Prakash Desai
, Mr. Justice Madan B.Lokur
|
English
|
Hindi
|
|
781
|
2021(11) eILR(PAT) SC 27
|
CRIMINAL APPEAL-1240/2021
|
RISHIPAL SINGH SOLANKI vs STATE OF UTTAR PRADESH & ORS.
|
Anupam Dwivedi, Pradeep Kumar Dwivedi, Sandeep Kumar Dwivedi, Satyam Pandey, Vishweshwar Mishra, Vikash Kumar Sinha, Rakesh Mishra
|
Sharan Thakur, Sarvesh Singh Baghel, Shantanu Singh, Saurabh Trivedi, S. C. Tripathi
|
JUVENILE JUSTICE (CARE AND PROTECTION OF CHILDREN) ACT
|
Nil
|
Mr. Justice Dhananjay Y Chandrachud
, Mr. Justice B.V. Nagarathna
|
English
|
Hindi
|
|
782
|
2017(8) eILR(PAT) SC 935
|
CRIMINAL APPEAL-1261/2017
|
Central Bureau of Investigation vs M. Sivamani
|
Ms.Pinky Anand, Kailesh Vasudev, Ms.Alka Agrawal, Mukesh Kumar Maroria, Hemant Arya
|
Basant R., Senthil Jagadeesan, Ms. Shruti Iyer, Karthik Ashok, ArunAnbumani
|
Code of Criminal Procedure, 1973
|
195(1)(b)(ii)
|
Mr Justice Adarsh Kumar Goel
, Mr. Justice Uday Umesh Lalit
|
English
|
Hindi
|
|
783
|
2023(9) eILR(PAT) SC 1
|
CRIMINAL APPEAL-1271/2018
|
MUNNA PANDEY vs STATE OF BIHAR
|
Dr. Aditya Sondhi, Ms. Aishwarya Saranga, Ms. Meghana Tm, Ms. Harini Raghupathi, Kabir Dixit
|
Samir Ali Khan, Pranjal Sharma
|
INDIAN PENAL CODE
|
302
|
Mr. Justice B.R. Gavai
, Mr. Justice J.B. Pardiwala
, Mr. Justice Prashant Kumar Mishra
|
English
|
Hindi
|
|
784
|
2014(7) eILR(PAT) SC 1
|
CRIMINAL APPEAL-1277/2014
|
ARNESH KUMAR vs STATE OF BIHAR AND ANR.
|
Rakesh Kumar, Kaushal Yadav
|
Rudreshwar Singh, Samir Ali Khan, Aparna Jha, Braj K. Mishra, Abhishek Yadav
|
CODE OF CRIMINAL PROCEDURE
|
41
|
Mr. Justice Chandramauli Kr. Prasad
, Mr. Justice Pinaki Chandra Ghose
|
English
|
Hindi
|
|
785
|
2001(12) eILR(PAT) SC 10
|
CRIMINAL APPEAL-1280/2001
|
KARI CHOUDHARY vs MOST. SITA DEVI AND ORS.
|
A. Sharan, S. Chandrashekhar, Sri Prakash, Irshad Ahmad
|
Ambhoj Kr. Sinha
|
CODE OF CRIMINAL PROCEDURE
|
173
|
Mr. Justice K. T Thomas
, Mr. Justice S.N. Phukan
|
English
|
Hindi
|
|
786
|
2002(10) eILR(PAT) SC 1
|
CRIMINAL APPEAL-1282/2001
|
GANGADHAR BEHERA AND ORS vs ST A TE OF ORI SSA
|
Shibasliish Misra
|
Janaranjan Das, G.Biswal, S. Mishra
|
INDIAN PENAL CODE
|
141
|
Mr. Justice Arijit Pasayat
, Mr. Justice S.B. Sinha
|
English
|
Hindi
|
|
787
|
2004(8) eILR(PAT) SC 1
|
CRIMINAL APPEAL-1331/2003
|
NA VAL KISHORE SINGH vs STATE OF BIHAR
|
Upendra Mishra, Kanhaiya Priyadarshi
|
B.B. Singh, Kumar Rajesh Singh
|
Indian Penal Code, 1860
|
304
|
Mr. Justice K.G Balakrishnan
, Mr. Justice Dr. A. R. Lakshmanan
|
English
|
Hindi
|
|
788
|
2021(11) eILR(PAT) SC 1
|
CRIMINAL APPEAL-1374/2021
|
ALI AHMAD vs THE STATE OF BIHAR AND ANR.
|
M. Shoeb Alam, Ms. Fauzia Shakil, Gautam Jha, Pankaj Kumar, Ms. Sweta Jha
|
Manish Kumar, Ms. Anisha Mathur, Samir Ali Khan, Gaurav Agrawal
|
CODE OF CRIMINAL PROCEDURE
|
302
|
Mr. Justice K.M. Joseph
, Mr. Justice Pamidighantam Sri Narasimha
|
English
|
Hindi
|
|
789
|
2011(7) eILR(PAT) SC 1
|
CRIMINAL APPEAL-1429/2011
|
MUNILAL MOCHI vs STATE OF BIHAR AND ANR.
|
Nagendra Rai, T. Mahipal
|
Gopal Singh, Rituraj Biswas
|
Prevention of Corruption Act
|
120B
|
Mr. Justice P. Sathasivam
, Mr. Justice Dr B. S. Chauhan
|
English
|
Hindi
|
|
790
|
2007(10) eILR(PAT) SC 1
|
CRIMINAL APPEAL-1462/2007
|
NARESH KUMAR YADAV vs RAVINDRA KUMAR AND ORS.
|
Sunil Kumar, Rajiv Shankar Dvivedi and Ajay Choudhary
|
P.S. Mishra and Ranjit Kumar, Amit Pawan, Gopal Singh and Manish Kumar
|
Criminal Procedure Code (Act II of 1974)
|
438
|
Mr. Justice Arijit Pasayat
, Mr. Justice Lokeshwar Singh Panta
|
English
|
Hindi
|
|
791
|
2006(9) eILR(PAT) SC 59
|
CRIMINAL APPEAL-1521/2005
|
S. CHINNASAMY AND ANR. vs SEED INSPECTOR, COIMBATORE AND ANR.
|
P. Anand Padmanabhan and Pramod Dayal
|
V.G. Pragasam
|
Essential Commodities Act
|
3(2)
|
Mr. Justice S.B. Sinha
, Mr. Justice Dalveer Bhandari
|
English
|
Hindi
|
|
792
|
2024(3) eILR(PAT) SC 1
|
CRIMINAL APPEAL-1552/2024
|
Srikant Upadhyay And Ors. vs State of Bihar And Anr.
|
Basant R Sr. Adv., Anand Shankar, Debashis Mukherjee, Param Nand, Kavinesh Rm, Onkar Nath
|
Anshul Narayan, Prem Prakash, Bhanwar Pal Singh Jadon, Susheel Tomar, Satya Prakash, Chetan Jadon, Ms. Abha R. Sharma
|
CODE OF CRIMINAL PROCEDURE
|
438
|
Mr. Justice C.T. Ravikumar
, Mr. Justice Sanjay Kumar
|
English
|
Hindi
|
|
793
|
2022(9) eILR(PAT) SC 1
|
CRIMINAL APPEAL-1562/2022
|
KANCHAN KUMAR vs THE STATE OF BIHAR
|
Sunil Kumar, Sr. Adv., Himanshu Shekhar, Parth Shekhar, Awanish Sinha
|
Abhinav Mukerji
|
CODE OF CRIMINAL PROCEDURE
|
227
|
The Chief Justice
, Mr. Justice Hima Kohli
, Mr. Justice Pamidighantam Sri Narasimha
|
English
|
Hindi
|
|
794
|
2009(8) eILR(PAT) SC 1
|
CRIMINAL APPEAL-1582/2009
|
M.N. OJHA & ORS. vs ALOK KUMAR SRIVASTAV & ANR.
|
Dhruv Mehta, Yashraj Singh Deora, Mohit Abraham, K.L. Mehta & Co.
|
Gopal Singh, Chandan Kumar
|
Code of Criminal Procedure, 1973
|
482
|
Mr. Justice R.V Raveendran
, Mr. Justice B.Sudershan Reddy
|
English
|
Hindi
|
|
795
|
|
CRIMINAL APPEAL-1590/2009
|
V. KANNAN vs STATE REP. BY INSPECTOR OF POLICE ·
|
Altaf Ahmed; S. Thananjayan
|
T.V. Ratnam, M. Chandra Shekhar, B.K. Prasad
|
Prevention of Corruption Act
|
13
|
Mr. Justice Dalveer Bhandari
, Mr. Justice P. Sathasivam
|
English
|
Hindi
|
|
796
|
|
CRIMINAL APPEAL-1615/2013
|
STATE OF BIHAR & ORS. vs ASHOK KUMAR SINGH & ORS.
|
S.K. Bagaria, Sandeep Singh
|
Sunil Kumar, Armendra Sharan
|
Prevention of Corruption Act
|
13(2)
|
Mr. Justice Sudhanshu Jyoti Mukhopadhaya
, Mr. Justice V.Gopala Gowda
|
English
|
Hindi
|
|
797
|
2019(5) eILR(PAT) SC 18
|
CRIMINAL APPEAL-1617/2014
|
SHIO SHANKAR DUBEY vs THE STATE OF BIHAR
|
Akhilesh Kr. Pandey, Rajeev Singh, Prabuddha Sharma
|
Devashish Bharuka, Ravi Bharuka, Ms. Sarvshree, Justine George,Aditya Singala
|
INDIAN PENAL CODE
|
302
|
Mr. Justice Ashok Bhushan
, Mr. Justice K.M. Joseph
|
English
|
Hindi
|
|
798
|
2006(8) eILR(PAT) SC 542
|
CRIMINAL APPEAL-1621/2005
|
RAMJEE RAI AND ORS. vs STATE OF BIHAR
|
P.S. Mishra, Dhruv Kumar Jha, Tathagat Harsh Vardhan, Upendra Mishra, Ravi Chandra Prakash and Manu Shanker Mishra
|
Kirti Sinha
|
Indian Penal Code, 1860
|
34
|
Mr. Justice S. B. Sinha
, Mr. Justice Dalveer Bhandari
|
English
|
Hindi
|
|
799
|
2021(8) eILR(PAT) SC 1
|
CRIMINAL APPEAL-1677/2011
|
SURAJDEO MAHTO AND ANR. vs THE STATE OF BIHAR
|
Ms. Prerna Singh, T. Mahipal
|
Abhinav Mukerji, Mrs. Bihu Sharma, Ms. Pratishtha Vij
|
INDIAN PENAL CODE
|
302
|
The Chief Justice
, Mr. Justice Surya Kant
, Mr. Justice Anirudhha Bose
|
English
|
Hindi
|
|
800
|
2009(9) eILR(PAT) SC 1
|
CRIMINAL APPEAL-1695/2009
|
MD. IBRAHIM AND ORS. vs STATE OF BIHAR AND ANR.
|
Gaurav Agrawal
|
Gopal Singh, Vimla Sinha and Amit Pawan
|
INDIAN PENAL CODE
|
420
|
Mr. Justice Markandey Katju
, Mr. Justice A.K.Patnaik
|
English
|
Hindi
|
|
801
|
|
CRIMINAL APPEAL-1706/2008
|
R. KUPPUSAMY vs STATE REP. BY INSPECTOR OF POLICE, AMBEILIGAI
|
Mahalakshmi Pavani; G. Balaji; Mukesh Kumar Singh
|
M. Yogesh Kanna; A. Santha Kumaran
|
Indian Penal Code, 1860
|
302
|
Mr. Justice T.S. Thakur
, Mr. Justice Sudhanshu Jyoti Mukhopadhaya
|
English
|
Hindi
|
|
802
|
|
CRIMINAL APPEAL-1726/2015
|
HARENDRA RAI vs THE STATE OF BIHAR AND ORS.
|
Abhay Kumar, Shagun Ruhil, Rajat Khattry, Ms. Kusum Pandey, Saurabh Mishra, Ms. Neetu Jain Gautam, Ms. Neetu Jain, Ms. Anamika
|
R. Basant, Dr. Abhishek Manu Singhvi, Sr. Advs., Devashish Bharuka, Ms. Sarvshree, Shobhit Dvivedi, Ms. Swati Mishra, Neeraj Shekhar, Sunny Choudhary, Manoj Kumar, Ms. Nishi Kashyap, Shashi Bhushan Singh
|
Indian Penal Code, 1860
|
302
|
Mr. Justice Sanjay Kishan Kaul
, Mr. Justice Abhay S. Oka
, Mr. Justice Vikram Nath
|
English
|
Hindi
|
|
803
|
|
CRIMINAL APPEAL-1750/2022
|
STATE THROUGH THE INSPECTOR OF POLICE vs LALY @ MANIKANDAN & ANOTHER ETC.
|
Dr. Joseph Aristotle S., Ms. Nupur Sharma, Shobhit Dwivedi, Sanjeev Kumar Mahara
|
Rao Ranjit
|
Indian Penal Code, 1860
|
302
|
Mr. Justice M.R. Shah
, Mr. Justice Krishna Murari
|
English
|
Hindi
|
|
804
|
|
CRIMINAL APPEAL-1766/2009
|
D. VENKATASUBRAMANIAM AND ORS. vs M.K. MOHAN KRISHNAMACHARI AND ANR.
|
--
|
--
|
Code of Criminal Procedure, 1973
|
482
|
Mr. Justice R.V Raveendran
, Mr. Justice B.Sudershan Reddy
|
English
|
Hindi
|
|
805
|
2022(10) eILR(PAT) SC 1
|
CRIMINAL APPEAL-1768/2022
|
DEVENDRA NATH SINGH vs THE STATE OF BIHAR
|
Siddharth Dave, Sr. Adv., Aditya Singh, Ms. Manisha Ambwani,
|
Garvesh Kabra, Samir Ali Khan, Aman Pathak, Manish Kumar, Amit Pawan, Prasanna Mohan, Ms. Ishita Sinha, Sameer Shrivastava, Hussan Zubair Waris, Dr. Sangeeta Verma, Ms. Shivangi, Aakarsh,
|
CODE OF CRIMINAL PROCEDURE
|
482
|
Mr. Justice Dinesh Maheshwari
, Mr. Justice J.B. Pardiwala
|
English
|
Hindi
|
|
806
|
2012(7) eILR(PAT) SC 1
|
CRIMINAL APPEAL-1804/2009
|
ANAND MOHAN vs STATE OF BIHAR
|
Ram Jethmalani, Surinder Singh, Nagendra Rai, Ranjit Kumar, Ashok Kumar Singh, Kumar Ranjan, Shantanu Sagar, Kripa Shankar Pd., M.P. Jha, Mohit Kumar Shah, Shilpi Shah, Tungesh, Gopal Singh, Samir Ali Khan, Manish Kumar, Anant Sharma, Deepak Prabhakaran, Shaikh Chand Saheb, Vijendra Kumar, M.P. Jha, Ram Ekbal Roy, Harshvardhan Jha, Dileep Pillai, Baban Kumar Sharma, Chandan Ramamurthi, Hari Shankar K.
|
GOPAL SINGH
|
INDIAN PENAL CODE
|
147
|
Mr. Justice A.K.Patnaik
, Mr Justice Swatanter Kumar
|
English
|
Hindi
|
|
807
|
2019(2) eILR(PAT) SC 32
|
CRIMINAL APPEAL-1804/2011
|
SHIV SHANKAR PRASAD SINGH vs THE STATE OF BIHAR
|
Santosh Mishra, Manish Kumar, Ms. Sharmila Upadhyay, Ms. Aparajita Singh, T. Mahipal
|
P. K. Dey, A. K. Srivastava, Arvind Kumar Sharma, Ashok Kumar Srivastava
|
INDIAN PENAL CODE
|
409
|
Mr. Justice Abhay Manohar Sapre
, Mr. Justice R. Subhash Reddy
|
English
|
Hindi
|
|
808
|
2011(9) eILR(PAT) SC 8
|
CRIMINAL APPEAL-1812/2011
|
ABDUL GHAFOOR AND ANR. vs STATE OF BIHAR
|
Gaurav Agrawal
|
Ardhendumauli Kumar Prasad (for Gopal Singh)
|
INDIAN PENAL CODE
|
323
|
Mr Justice Aftab Alam
, Mr. Justice Ranjana Prakash Desai
|
English
|
Hindi
|
|
809
|
|
CRIMINAL APPEAL-1831/2011
|
RANJEET KUMAR RAM@ RANJEET KUMAR DAS vs STATE OF BIHAR
|
Anupam Lal Das, Anirudh Singh
|
Anuj, Shubhra Rai, Gopal Singh
|
INDIAN PENAL CODE
|
364(A)
|
Mr. Justice T.S. Thakur
, Mrs. Justice R.Banumathi
|
English
|
Hindi
|
|
810
|
2008(11) eILR(PAT) SC 1
|
CRIMINAL APPEAL-1893/2008
|
BHUVANESHWAR YADAV vs STATE OF BIHAR AND ORS
|
Akhilesh Kumar Pandey
|
Manish Kumar and Gopal Singh
|
Code of Criminal Procedure, 1973
|
439
|
Mr. Justice Arijit Pasayat
, Mr. Justice Mukandakam Sharma
|
English
|
Hindi
|
|
811
|
2011(9) eILR(PAT) SC 1
|
CRIMINAL APPEAL-1903/2011
|
DINBANDHU vs STATE OF BIHAR AND ANR.
|
M. A. CHINNASAMY
|
Chandan Kumar (for Gopal Singh) and Jay Kishore Singh
|
INDIAN PENAL CODE
|
468
|
Mr. Justice Ranjana Prakash Desai
, Mr Justice Aftab Alam
|
English
|
Hindi
|
|
812
|
2011(10) eILR(PAT) SC 79
|
CRIMINAL APPEAL-1949/2011
|
D. ETHIRAJ vs SECRETARY TO GOVT. & ORS
|
A.L. Somayajee, V. Padmanabhan, Shailendra Kishore,
|
Gurukrishna Kumar, Akshat Hansaria, B. Balaji
|
Constitution of India
|
Article 141
|
Mr. Justice Asok Kumar Ganguly
, Mr. Justice Gyan Sudha Misra
|
English
|
Hindi
|
|
813
|
1998(2) eILR(PAT) SC 1
|
CRIMINAL APPEAL-2059/1996
|
SACHIDA NAND SINGH AND ANR. vs STATE OF BIHAR AND ANR.
|
K.B. Sinha, J.D. Jain, Kawaljeet Kochar and S.K. Jain
|
B.B. Singh, Rakesh K. Sharma
|
Code of Criminal Procedure, 1973
|
195(1)(b)(ii)
|
Mr. Justice M. M. Punchhi
, Mr. Justice K. T Thomas
, Mr. Justice M. Srinivasan
|
English
|
Hindi
|
|
814
|
2013(12) eILR(PAT) SC 1
|
CRIMINAL APPEAL-2083/2013
|
KAMLESH KUMAR vs STATE OF BIHAR AND ANR.
|
Manan Kr. Mishra, Akhilesh Kumar Pandey, Sudhanshu Saran, Swati Chandra
|
Samir Ali Khan, Nitin Kumar Thakur, Anilendra Pandey, D.K. Thakur
|
NEGOTIABLE INSTRUMENTS ACT
|
138
|
Mr. Justice K.S. Radhakrishnan
, Mr. Justice A.K. Sikri
|
English
|
Hindi
|
|
815
|
2011(11) eILR(PAT) SC 1
|
CRIMINAL APPEAL-2160/2011
|
Shiv Shankar Singh vs State of Bihar & Anr.
|
Gaurav Agrawal
|
Awanish SIngh, Gopal Singh, Ravi Bhushan
|
Code of Criminal Procedure, 1973
|
156(3)
|
Mr. Justice Dr B. S. Chauhan
, Mr. Justice T.S. Thakur
|
English
|
Hindi
|
|
816
|
2023(3) eILR(PAT) SC 1
|
CRIMINAL APPEAL-2230/2010
|
PAWAN KUMAR CHOURASIA vs STATE OF BIHAR
|
Gaurav Agrawal, Saurav Sunil
|
Abhinav Mukerji, Akshay C. Shrivastava, Mrs. Bihu Sharma, Ms. Pratishtha Vij
|
INDIAN PENAL CODE
|
302
|
Mr. Justice Abhay S. Oka
, Mr. Justice Rajesh Bindal
|
English
|
Hindi
|
|
817
|
2014(10) eILR(PAT) SC 1
|
CRIMINAL APPEAL-2327/2014
|
BINOD KUMAR vs STATE OF BIHAR
|
Dr. Manish Singhvi, Atul Jha, Sandeep Jha, Dharmendra Kumar Sinha
|
Prerna Singh, Gopal Singh, Rajiv Kumar, Kusum Chaudhary
|
CODE OF CRIMINAL PROCEDURE
|
482
|
Mr. Justice T.S. Thakur
, Mrs. Justice R.Banumathi
|
English
|
Hindi
|
|
818
|
2024(5) eILR(PAT) SC 391
|
CRIMINAL APPEAL-2411/2024
|
Child in Conflict with Law Through his Mother vs The State of Karnataka and Another
|
S. Nagamuthu, Sidharth Luthra, Ms. Sakshi Kakkar, Shakti Singh, R Karthik, T Hari
|
Aman Panwar, V. N. Raghupathy, Manendra Pal Gupta, Shivam Singh Baghel, Harsh Gattani
|
JUVENILE JUSTICE (CARE AND PROTECTION OF CHILDREN) ACT
|
14(3)
|
Mr. Justice C.T. Ravikumar
, Mr. Justice Rajesh Bindal
|
English
|
Hindi
|
|
819
|
2024(10) eILR(PAT) SC 123
|
CRIMINAL APPEAL-2623/2014
|
Rama Devi vs The State of Bihar and Others
|
|
|
Indian Penal Code, 1860
|
302
|
Mr. Justice Sanjiv Khanna
, Mr. Justice Sanjay Kumar
, Mr. Justice R. Mahadevan
|
English
|
Hindi
|
|
820
|
|
CRIMINAL APPEAL-3090/2025
|
Victim ‘X’ vs State of Bihar and Anr.
|
Dr. Vinod Kumar Tewari, Raunak Parekh, Ms. Minu Kumari
|
Samir Ali Khan, Pranjal Sharma, Kashif Khan
|
Indian Penal Code, 1860
|
376
|
Mr. Justice Vikram Nath
, Mr. Justice Sandeep Mehta
|
English
|
Hindi
|
|
821
|
2024(8) eILR(PAT) SC 34
|
CRIMINAL APPEAL-3210/2024
|
Sudeep Chatterjee vs The State of Bihar and Anr.
|
CHAND QURESHI
|
PREM PRAKASH AND DIVYANSHU KUMAR SRIVASTAVA
|
CODE OF CRIMINAL PROCEDURE
|
438
|
Mr. Justice C.T. Ravikumar
, Mr. Justice Prashant Kumar Mishra
|
English
|
Hindi
|
|
822
|
2024(2) eILR(PAT) SC 1
|
CRIMINAL APPEAL-3589/2023
|
High Court Bar Association, Allahabad vs State of U.P. & Ors.
|
Rakesh Dwivedi, VK Shukla
|
Tushar Mehta, Ajay Kumar Misra
|
Constitution of India
|
Article 142
|
The Chief Justice of India
, Mr. Justice Abhay S. Oka
, Mr. Justice J.B. Pardiwala
, Mr. Justice Manoj Misra
, Mr. Justice Pankaj Mithal
|
English
|
Hindi
|
|
823
|
2024(5) eILR(PAT) SC 29
|
CRIMINAL APPEAL-3924/2023
|
SUNITA DEVI vs THE STATE OF BIHAR
|
UDITA SINGH
|
SAMIR ALI KHAN, PRERNA SINGH
|
Code of Criminal Procedure, 1973
|
173
|
Mr. Justice M. M. Sundresh
, Mr. Justice S.V.N. Bhatti
|
English
|
Hindi
|
|
824
|
|
CRIMINAL APPEAL-4011/2024
|
V. Senthil Balaji vs The Deputy Director, Directorate of Enforcement
|
Mukul Rohatgi, Siddharth Luthra, S. Prabakaran
|
Tushar Mehta, Kanu Agrawal
|
Prevention of Money Laundering Act.
|
3
|
Mr. Justice Abhay S. Oka
, Mr. Justice Augustine George Masih
|
English
|
Hindi
|
|
825
|
2024(10) eILR(PAT) SC 60
|
CRIMINAL APPEAL-4324/2024
|
HDFC Bank Ltd. vs The State Of Bihar & Ors
|
Neeraj Kishan Kaul, Vikram B. Trivedi, Faisal Sayyed, Nagarkatti Kartik Uday, Sanidhya Kumar and Pritha Suri
|
Manish Kumar, Divyansh Mishra, Venkatraman Chandrashekhara Bharathi, H R Rao, Priyanka Terdal, Udai Khanna and Shashank Bajpai
|
CODE OF CRIMINAL PROCEDURE
|
482
|
Mr. Justice B.R. Gavai
, Mr. Justice K.V. Viswanathan
|
English
|
Hindi
|
|
826
|
|
CRIMINAL APPEAL-4831/2024
|
Rajeev Kumar Upadhyay vs Srikant Upadhyay & Ors.
|
Bhanwar Pal Singh Jadon, Susheel Tomar, Sanjeev Malhotra
|
Santosh Kumar, Rajiv R. Mishra, Ms. Suruchi Yadav
|
INDIAN PENAL CODE
|
504
|
Mr. Justice C.T. Ravikumar
, Mr. Justice Sanjay Karol
|
English
|
Hindi
|
|
827
|
|
CRIMINAL APPEAL-5279/2024
|
George vs The State of Tamil Nadu and Others
|
S. Nagamuthu, Sr. Adv., Ms. D Durga Devi, Pranab Prakash
|
N.R.Elango, Sr. Adv., Sabarish Subramanian, Vishnu Unnikrishnan, C. Kranthi Kumar, Danish Saifi, V.M. Eshwar, Ms. Aswani Satheesh
|
Indian Penal Code, 1860
|
341
|
Mr. Justice B.R. Gavai
, Mr. Justice K.V. Viswanathan
|
English
|
Hindi
|
|
828
|
2024(12) eILR(PAT) SC 35
|
CRIMINAL APPEAL-5387/2024
|
Athar Parwez vs Union of India
|
Dr. Aditya Sondhi, Sr. Adv., Divyesh Pratap Singh, Adil Sharfuddin, Shashank Singh, Akash Alex, Ms. Aishwarya Sm, Ms. Meghana Tm, Anubhav Kumar
|
Ms. Aishwarya Bhati, A.S.G., Ms. Poornima Singh, Ms. Shagun Thakur, Vasu Vats, Ms. Shivika Mehra, Ms. Bani Dikshit, Ms. Seema Bengani, Parantap Singh, Ms. Rajeshwari Shankar, Arvind Kumar Sharma
|
Constitution of India
|
Article 21
|
Mr. Justice Abhay S. Oka
, Mr. Justice Augustine George Masih
|
English
|
Hindi
|
|
829
|
2024(12) eILR(PAT) SC 22
|
CRIMINAL APPEAL-5579/2024
|
Shambhu Debnath vs The State of Bihar & Ors.
|
Anuj Prakash, Namit Saxena, Neeraj Dubey, Pradum Kumar, Chaitanya
|
Samir Ali Khan, Pranjal Sharma, Arup Banerjee, Amitava Poddar, Ms. Ananya Poddar, Saurav Mitra
|
Indian Penal Code, 1860
|
302
|
Mr. Justice Vikram Nath
, Mr. Justice Prasanna Bhalachandra Varale
|
English
|
Hindi
|
|
830
|
1992(12) eILR(PAT) SC 1
|
WRIT PETITION (CIVIL-1/1972
|
ATLAS CYCLE INDUSTRIES LIMITED vs STATE OF HARYANA AND ANOTHER
|
Harish N. Salve, H.S. Parihar, Kuldeep S. Parihar, R.P. Kapur and Sanjay Kapur
|
Manmohan, K.C. Bajaj and Ms. Indu Malhotra
|
Constitution of India
|
Article 32
|
The Chief Justice of India
, Mr Justice S. Ratnavel Pandian
, Mr. Justice B. P Jeevan Reddy
, Mr. Justice S.P. Bharucha
, Mr. Justice S. Mohan
|
English
|
Hindi
|
|
831
|
1950(5) eILR(PAT) SC 69
|
WRIT PETITION (CIVIL-10/1950
|
RASHID AHMED vs THE MUNICIPAL BOARD, KAIRANA
|
Nuruddin
|
Radhelal Agarwala
|
Constitution of India
|
Article 32
|
The Chief Justice of India
, Mr. Justice Saiyid Fazl Ali
, Mr. Justice Patanjali Sastri
, Mr. Justice Mehr Chand Mahajan
, Mr. Justice Bijan Kumar Mukherjea
, Mr. Justice Sudhi Ranjan Das
|
English
|
Hindi
|
|
832
|
1950(5) eILR(PAT) SC 46
|
WRIT PETITION (CIVIL-16/1950
|
ROMESH THAPPAR vs THE STATE OF MADRAS
|
C. R. Pattabhi Raman
|
K. Rajah Ayyar, Advocate-General of Madras, (Ganapathi Ayyar, with him)
|
Constitution of India
|
Article 19(1)(a)
|
The Chief Justice of India
, Mr. Justice Saiyid Fazl Ali
, Mr. Justice Patanjali Sastri
, Mr. Justice Mehr Chand Mahajan
, Mr. Justice Bijan Kumar Mukherjea
, Mr. Justice Sudhi Ranjan Das
|
English
|
Hindi
|
|
833
|
2010(5) eILR(PAT) SC 1
|
WRIT PETITION (CIVIL-21/1999
|
BHIM SINGH vs UNION OF INDIA AND ORS.
|
DINESH KUMAR GARG
|
Not Available
|
Constitution of India
|
Article 32
|
The Chief Justice of India
, Mr. Justice R.V Raveendran
, Mr. Justice D. K Jain
, Mr. Justice P. Sathasivam
, Mr. Justice J.M Panchal
|
English
|
Hindi
|
|
834
|
1950(5) eILR(PAT) SC 1
|
WRIT PETITION (CIVIL-29/1950
|
BRIJ BHUSHAN AND ANOTHER vs THE STATE OF DELHI
|
N. C. Chatterjee ( B. Banerji, with him)
|
M. C. Setalvad, Attorney-General for India, (S. M. Sikri, with him)
|
Constitution of India
|
Article 19(1)(a)
|
The Chief Justice of India
, Mr. Justice Saiyid Fazl Ali
, Mr. Justice Patanjali Sastri
, Mr. Justice Mehr Chand Mahajan
, Mr. Justice Bijan Kumar Mukherjea
, Mr. Justice Sudhi Ranjan Das
|
English
|
Hindi
|
|
835
|
2002(4) eILR(PAT) SC 61
|
WRIT PETITION (CIVIL-43/1998
|
CHANDRA PRAKASH AND ORS vs STATE OF U.P. AND ANR
|
|
|
Constitution of India
|
Article 141
|
The Chief Justice of India
, Mr. Justice R.C. Lahoti
, Mr. Justice N. Santosh Hegde
, Mrs. Justice Ruma Pal
, Mr. Justice Arijit Pasayat
|
English
|
Hindi
|
|
836
|
1994(4) eILR(PAT) SC 1
|
WRIT PETITION (CIVIL-53/1993
|
GRAHAK SANSTHA MANCH AND ETC ETC vs STATE OF MAHARASHTRA
|
V.M. TARKUNDE, V.M. GANPULE, UMESH BHAGWAT AND V.B. JOSHI
|
S.K. DHOLAKIA AND A. S. BHASME
|
Bombay Land Requistion Act,1948
|
6
|
The Chief Justice of India
, Mr. Justice J. S Verma
, Mr. Justice P. B. Sawant
, Mr. Justice S. C Agrawal
, Mr. Justice S.P. Bharucha
|
English
|
Hindi
|
|
837
|
1979(2) eILR(PAT) SC 16
|
WRIT PETITION (CIVIL-57/1978
|
HUSSAINARA KHATOON AND ORS. vs HOME SECRETARY, STATE OF BIHAR, GOVT. OF BIHAR, PATNA
|
Mrs. K. Hingorani
|
S. M. Jha and U. P. Singh
|
Constitution of India
|
Article 21
|
Mr. Justice P. N Bhagwati
, Mr. Justice R. S Pathak
, Mr. Justice A. D. Koshal
|
English
|
Hindi
|
|
838
|
1979(2) eILR(PAT) SC 1
|
WRIT PETITION (CIVIL-57/1978
|
HUSSAINARA KHATOON & ORS. vs HOME SECRETARY, STATE OF BIHAR, PATNA
|
Mrs. K. Hingorani
|
Lal Narain Sinha, U. P. Singh and S. N. J ha
|
Constitution of India
|
Article 21
|
Mr. Justice P. N Bhagwati
, Mr. Justice A.P. Sen
|
English
|
Hindi
|
|
839
|
1979(5) eILR(PAT) SC 1
|
WRIT PETITION (CIVIL-57/1978
|
Hussainara Khatoon & Ors vs Home secretary, State of Bihar, Govt. of Bihar, Patna
|
Mrs. K. Hingorani
|
U. P. Singh
|
Constitution of India
|
Article 21
|
Mr. Justice P. N Bhagwati
, Mr. Justice O. Chinnappa Reddy
|
English
|
Hindi
|
|
840
|
1979(2) eILR(PAT) SC 51
|
WRIT PETITION (CIVIL-57/1979
|
HUSSAINARA KHATOON & ORS. vs HOME SECRETARY, STATE OF BIHAR, GOVT. OF BIHAR, PATNA
|
Mrs. K. Hingorani
|
S. M. Jha and U. P. Singh
|
Constitution of India
|
21
|
Mr. Justice P. N Bhagwati
, Mr. Justice R. S Pathak
, Mr. Justice A. D. Koshal
|
English
|
Hindi
|
|
841
|
1979(3) eILR(PAT) SC 1
|
WRIT PETITION (CIVIL-57/1979
|
HUSSAINARA KHATOON & ORS. vs HOME SECRETARY, STATE OF BIHAR, PATNA
|
K. Hingorani
|
U. P. Singh
|
Constitution of India
|
Article 21
|
Mr. Justice P. N Bhagwati
, Mr. Justice D. A. Desai
|
English
|
Hindi
|
|
842
|
1979(4) eILR(PAT) SC 1
|
WRIT PETITION (CIVIL-57/1979
|
Hussainara Khantoon and Ors vs Home Secretary, State of Bihar, Patna
|
Mrs. K. Hingorani
|
U.P. Singh and S.N. Jha
|
Constitution of India
|
Article 21
|
Mr. Justice P.N. Buagwats
, Mr. Justice O. Chinnappa Reddy
, Mr. Justice A.P. Sen
|
English
|
Hindi
|
|
843
|
1962(9) eILR(PAT) SC 1
|
WRIT PETITION (CIVIL-62/1962
|
BRIDGE & ROOF CO. (INDIA) LTD. vs UNION OF INDIA
|
G.B Pai, J.B Dadachanji, O.C Mathur and Ravinder Narain
|
Veda Vyasa and R.H Dhebar
|
Constitution of India
|
Article 32
|
The Chief Justice of India
, Mr. Justice S. J. Imam
, Mr. Justice Justice K.Subba Rao
, Mr. Justice K. N Wanchoo
, Mr. Justice J.C. Shah
, Mr. Justice N.Rajagopala Ayyangar
|
English
|
Hindi
|
|
844
|
1957(5) eILR(PAT) SC 1
|
WRIT PETITION (CIVIL-63/1957
|
NARAYAN BHASKAR KHARE vs THE ELECTION COMMISSION OF INDIA (and connencted petition)
|
R.V.S. Mani and I.R.V. Sastri
|
M.C. Setalvad, G.N. Joshi, Porus A. Mehta and R.H. Dhebar
|
Constitution of India
|
Article 71
|
Mr. Justice S.R. Das
, Mr. Justice Bhagwati
, Mr. Justice S. J. Imam
, Mr Justice S.K Das
, Mr. Justice J.L. Kapur
, Mr. Justice P.B. Gajendra Gadkar
, Mr. Justice A.K Sarkar
|
English
|
Hindi
|
|
845
|
1967(3) eILR(PAT) SC 49
|
WRIT PETITION (CIVIL-64/1966
|
MANEKLAL CHHOTALAL & ORS vs M. G. MAKWANA & ORS
|
B. Sen, Tricumlal J. Patel and 1. N. Shroff
|
H. D. Banajee, R. Ganapathy Iyer, R. H. Dhebar and S. P.Nayyar
|
Constitution of India
|
Article 14
|
Mr. Justice Justice K.Subba Rao
, The Chief Justice
, Mr. Justice J.C. Shah
, Mr. Justice S.M.Sikri
, Mr. Justice v.Ramaswami
, Mr. Justice C.A. Vaidialingam
|
English
|
Hindi
|
|
846
|
1980(4) eILR(PAT) SC 1
|
WRIT PETITION (CIVIL-66/1974
|
KAMAL KANTI DUTTA AND ORS vs UNION OF INDIA AND ORS
|
V.M. THARKUNDE, J.N. HALDAR, RATHIN DASS AND A.K. SANGHI
|
RAM PANJWANI, BISHAMBER LAL, RAJ PANJWANI AND VIJAY PANJWANI
|
Constitution of India
|
Article 32
|
The Chief Justice of India
, Mr. Justice N.L. UNTWALIA
, Mr. Justice P.S. Kailasam
, Mr. Justice D. A. Desai
, Mr Justice E.S. Venkataramiah
|
English
|
Hindi
|
|
847
|
2019(2) eILR(PAT) SC 55
|
WRIT PETITION (CIVIL-71/2019
|
RAHUL DUTTA & ORS vs THE STATE OF BIHAR & ORS
|
Gopal Shankaranarayanan, Ms. Pooja Dhar, Ms. Gayatri Verma, Ms. Aishwarya Kane, Rakesh Kumar, Sanjay Yadav, Rahul Kumar, Bishwabandhu, Ms. Nabila Hasan, Satya Mitra, Kshatrshal Raj, Vishal Prasad, Ms. Tanya Chaudhry, Ms. Pragtyusha Priyadarshini (for M/s. Parekh & Co.), Navin Prakash, Keshav Mohan, Rishi K. Awasthi, Prashant Kumar, Santosh Kumar-I,
|
Parekh & Co. Navin Prakash[R-2], Santosh kumar-I
|
Bihar Civil Service(Judicial Branch) Recruitment Rules,1955
|
Rule5A(3)
|
Mr. Justice Arun Mishra
, Mr. Justice Navin Sinha
|
English
|
Hindi
|
|
848
|
2018(5) eILR(PAT) SC 1
|
WRIT PETITION (CIVIL-76/2018
|
ALAKH ALOK SRIVASTAVA vs UNION OF INDIA & ORS.
|
Alakh Alok Srivastava , Ms. Harpreet Kaur, Kedar Nath Tripathy
|
Ms. Pinky Anand, R. Balasubramanian, Ms. Swarupma Chaturvedi, Ms. Snidha Mehra, Ms. Aarti Sharma, Santosh Kr. Vishwakarma, Ms. Arunima Dwivedi, Ms. Saudamini Sharma, M.K. Maroria, Gurmeet Singh Makker, Sibo Sankar Mishra, Ms. Sutapa Sarangi, Ms. S.S. Sen
|
POCSO Act 2012
|
Nil
|
The Chief Justice of India
, Mr. Justice A.M. Khanwilkar
, Mr. Justice Dhananjay Y Chandrachud
|
English
|
Hindi
|
|
849
|
1995(2) eILR(PAT) SC 1
|
WRIT PETITION (CIVIL-79/1979
|
R.K. SABHARWAL AND ORS vs THE STATE OF PUNJAB
|
|
|
Service Law
|
Nil
|
Mr. Justice Kuldip Singh
, Mr. Justice S. Mohan
, Mr. Justice M. K Mukherjee
, Mr. Justice B. L. Hansaria
, Mr. Justice S. B. Majmudar
|
English
|
Hindi
|
|
850
|
2010(3) eILR(PAT) SC 1
|
WRIT PETITION (CIVIL-86/2004
|
RAMDAS ATHAWALE vs UNION OF INDIA AND ORS
|
Not Available
|
??. ?????????
|
Constitution of India
|
Article 32
|
The Chief Justice of India
, Mr. Justice S.H Kapadia
, Mr. Justice R.V Raveendran
, Mr. Justice B.Sudershan Reddy
, Mr. Justice P. Sathasivam
|
English
|
Hindi
|
|
851
|
1973(12) eILR(PAT) SC 438
|
WRIT PETITION (CIVIL-92/1969
|
Binani Bros. (P) Ltd. vs Union of India and Ors
|
V.M. Tarkunde, G.R. Chopra and C.M. Kohli
|
V.M. Tarkunde, G.R. Chopra, C.M. Kohli, P.K. Chatterjee and G.S. Chatterjee,
|
Constitution of India
|
Article 286
|
The Chief Justice of India
, Mr. Justice H.R. Khanna
, Mr. Justice Kuttyil Kurien Mathew
, Mr. Justice A. Alagiriswami
, Mr. Justice P. N Bhagwati
|
English
|
Hindi
|
|
852
|
2023(3) eILR(PAT) SC 60
|
WRIT PETITION (CIVIL-104/2015
|
ANOOP BARANWAL vs UNION OF INDIA
|
GOPAL SANKARANARAYANAN, PRASHANT BHUSHAN, ALICE RAJ, RAHUL GUPTA, RIA YADAV, VARINDER KUMAR SHARMA, VARUN THAKUR, SYED IMTIYAZ, SHANTANU SHARMA, ALI SAFEER FAROOQI, SAYEER AGARWAL, SHARDDHA SARAN,AFTABALI KHAN, BRAJESH PANDEY, SHASHANK RATNOO, ASHWINI KUMAR UPADHYAY, ASHWANI KUMAR DUBEY, TANYA SRIVASTVA, ADITI GUPTA, JHANVI DUBEY, SHIVANI VIJ, ISHITA CHOWDHARY, TRISHA CHANDRAN
|
R. VENKATARAMANI, TUSHAR MEHTA, BALBIR SINGH, K. M. NATARAJ, PRASENJEET MOHAPATRA, SAMARVIR SINGH, NAMAN TANDON, ANU SURA, PRAHLAD SINGH, SHARATH NAMBIAR, VINAYAK SHARMA, RAJAT NAIR, PRIYANKA DAS, MANAN POPLI, NIRANJANA SINGH, SHRADDHA DESHMUKH, ANKUR TALWAR, SUMIT TETERWAL, CHINMAYEE CHANDRA, MAYANK PANDEY, UDAI KHANNA, ANIRUDH BHAT, NAKUL CHENGAPPA K.K., AKRITI A. MANUBARWALA, NIRANJANA SINGH, SHYAM GOPAL, VIJAYALAKSHMI VENKATARAMANI, ANANDH VENKATARAMAN, VINAYAK MEHROTARA, CHITVAN SINGHAL, PRAVEEN VIGNESH, SONALI JAIN, MANSI SOOD, ABHISHEK KUMAR PANDEY, ARVIND KUMAR SHARMA, MUKESH KUMAR MARORIA, AMIT SHARMA, KALEESWARAM RAJ, NISHE RAJEN SHONKER, MS. ANU K. JOY, ALIM ANVAR, THULASI K. RAJ
|
Constitution of India
|
Article 32
|
Mr. Justice K.M. Joseph
, Mr. Justice Ajay Rastogi
, Mr. Justice Anirudhha Bose
, Mr. Justice Hrishikesh Roy
, Mr. Justice C.T. Ravikumar
|
English
|
Hindi
|
|
853
|
1978(2) eILR(PAT) SC 116
|
WRIT PETITION (CIVIL-108/1976
|
MADAN MOHAN PATHAK vs UNION OF INDIA & ORS. ETC.
|
R. K. Garg, S. C. Agarwala and Aruneshwar Gupta
|
S. V. Gupte, Attorney Genl., U. R. Lalit, R. N. Sacluhey and A. Subhashini
|
Constitution of India
|
Article 31
|
The Chief Justice of India
, Mr. Justice Y. V. Chandrachud
, Mr. Justice P. N Bhagwati
, Mr. Justice V.R. Krishna Iyer
, Mr. Justice S. Murtaza Fazal Ali
, Mr. Justice P. N Singhal
, Mr. Justice D. A. Desai
|
English
|
Hindi
|
|
854
|
1980(5) eILR(PAT) SC 1
|
WRIT PETITION (CIVIL-111/1977
|
TARA PRASAD SINGH ETC ETC vs UNION OF INDIA & OTHERS
|
A. K. SEN, S. C. BANERJEE, Y. S. CHITALE, K. K. SINHA, S. K. SINHA, PRADEEP HAJELA, S. K. VERMA, A. K. SRIVDSTAVA, M. P. !HA, C. K. RATNA- PARKHI, B. N. LALA, SURAJDEO SINGH, D. P. MUKHERJEE AND A. K. GANGULI
|
S. V. GUPTE, S. N. KACKER, U. R. LALIT, S. P. NAYAR, R. N. SACHTHEY AND GOBIND"M'UKHOTY
|
Constitution of India
|
Article 14
|
The Chief Justice of India
, Mr. Justice P. N Bhagwati
, Mr. Justice V.R. Krishna Iyer
, Mr. Justice R.S. Sarkaria
, Mr. Justice N.L. UNTWALIA
, Mr. Justice P.S. Kailasam
, Mr. Justice V. D Tulzapurkar
|
English
|
Hindi
|
|
855
|
|
WRIT PETITION (CIVIL-117/1958
|
DEVATA PRASAD SINGH CHAUDHURI AND OTHERS vs THE HON'BLE THE CHIEF JUSTICE AND JUDGES OF THE PATNA HIGH COURT
|
R. K. Garg, M. K. Ramamurthi, S. G. Agarwala and D. P. Singh
|
|
Legal Practitioners Act,1879
|
9
|
Mr. Justice B. P Sinha
, Mr Justice S.K Das
, Mr. Justice A.K Sarkar
, Mr. Justice N.Rajagopala Ayyangar
, Mr. Justice J.R Mudholkar
|
English
|
Hindi
|
|
856
|
2017(8) eILR(PAT) SC 110
|
WRIT PETITION (CIVIL-118/2016
|
SHAYARA BANO vs UNION OF INDIA AND OTHERS
|
|
|
Constitution of India
|
Article 13(1)
|
Mr. Justice Jagdish Singh Khehar
, Mr. Justice Kurian Joseph
, Mr. Justice R.F.Nariman
, Mr. Justice Uday Umesh Lalit
, Mr. Justice S. Abdul Nazeer
|
English
|
Hindi
|
|
857
|
1980(2) eILR(PAT) SC 15
|
WRIT PETITION (CIVIL-151/1979
|
P. N. ESWARA IYER vs THE REGISTRAR, SUPREME COURT OF INDIA
|
R.K. GARG, S. BALAKRISHNAN AND M.K. D. NAMBOODIRI
|
|
Constitution of India
|
Article 32
|
Mr. Justice V.R. Krishna Iyer
, Mr. Justice S. Murtaza Fazal Ali
, Mr. Justice D. A. Desai
, Mr. Justice R. S Pathak
, Mr. Justice A. D. Koshal
|
English
|
Hindi
|
|
858
|
1993(10) eILR(PAT) SC 1
|
WRIT PETITION (CIVIL-156/1993
|
SUPREME COURT ADVOCATES-ON-RECORD ASSOCIATION AND ANR. vs UNION OF INDIA
|
|
|
Constitution of India
|
Article 124
|
Mr Justice S. Ratnavel Pandian
, Mr. Justice A. M. Ahmadi
, Mr. Justice Kuldip Singh
, Mr. Justice J. S Verma
, Mr. Justice M. M. Punchhi
, Mr. Justice Yogeshwar Dayal
, Mr. Justice G. N Ray
, Mr. Justice Dr. A.S. Anand
, Mr. Justice S.P. Bharucha
|
English
|
Hindi
|
|
859
|
1959(12) eILR(PAT) SC 1
|
WRIT PETITION (CIVIL-159/1956
|
MINERAL DEVELOPMENT LTD. vs THE STATE OF BIHAR AND ANOTHER
|
N. C. Chatterjee and D. N. Mukherjee
|
Mahabir Prasad, Bajrang Sahai and R. C. Prasad
|
Bihar Mica Act, 1947
|
25(1)(c)
|
The Chief Justice of India
, Mr. Justice P.B. Gajendra Gadkar
, Mr. Justice Justice K.Subba Rao
, Mr Justice K.C. Das Gupta
, Mr. Justice J.C. Shah
|
English
|
Hindi
|
|
860
|
2003(3) eILR(PAT) SC 1
|
WRIT PETITION (CIVIL-160/2002
|
MOHD. ASLAM @ BHURE vs UNION OF INDIA AND ORS
|
|
|
Constitution of India
|
Article 32
|
Mr. Justice S. Rajendra Babu
, Mr. Justice Syed Shah Mohammed Quadri
, Mr. Justice M.B. Shah
, Mr. Justice N. Santosh Hegde
, Mr. Justice Doraiswamy Raju
|
English
|
Hindi
|
|
861
|
1989(3) eILR(PAT) SC 115
|
WRIT PETITION (CIVIL-162/1977
|
KOTHANDRAN SPG. MILLS PVT. LTD. & ANR. vs UNION OF INDIA & ORS.
|
Jitendra Sharma
|
T.V.S.N. Chari
|
Constitution of India
|
Article 32
|
The Chief Justice of India
, Mr Justice E.S. Venkataramiah
, Mr. Justice Ranganath Misra
, Mr Justice M. N. Venkatachaliah
, Mr. Justice N. D. Ojha
|
English
|
Hindi
|
|
862
|
1951(10) eILR(PAT) SC 1
|
WRIT PETITION (CIVIL-166/1951
|
SRI SANKARI PRASAD SINGH DEO vs UNION OF INDIA AND STATE OF BIHAR
|
S. M. Bose, S. Chaudhuri, S. K. Dhar, N. P. Asthana
|
P. R. Das, S. M. Bose,. S. Chaudhuri, N. C Chatterjee, S. K. Dhar and S. P. Sinha
|
Constitution of India
|
Article 31(A)
|
The Chief Justice of India
, Mr. Justice Patanjali Sastri
, Mr. Justice Mukherjea
, Mr. Justice Das
, Mr. Justice Chandrasekhara Aiyar
|
English
|
Hindi
|
|
863
|
1960(8) eILR(PAT) SC 1
|
WRIT PETITION (CIVIL-176/1959
|
Pandit M.S.M Sharma vs Dr. Shree Krishna Sinha and others
|
Basudeva Prasad, M.K Ramamurthi, K.N Keshwa and R. Mahalingier
|
Lal Narain Sinha, B.K.P Sinha, L.S Sinha and S.P Varma
|
Constitution of India
|
Article 32
|
The Chief Justice of India
, Mr. Justice S. J. Imam
, Mr. Justice P.B. Gajendra Gadkar
, Mr. Justice A.K Sarkar
, Mr. Justice Justice K.Subba Rao
, Mr. Justice K. N Wanchoo
, Mr Justice K.C. Das Gupta
, Mr. Justice J.C. Shah
|
English
|
Hindi
|
|
864
|
1967(2) eILR(PAT) SC 87
|
WRIT PETITION (CIVIL-194/1966
|
RAM BACHAN LAL vs THE STATE OF BIHAR
|
B. Sen and K. K. Sinha
|
B. P. Jha
|
Bihar and Orissa Municipal Act
|
82(1) (FF)
|
Mr. Justice Justice K.Subba Rao
, Mr. Justice J.C. Shah
, Mr. Justice S.M.Sikri
, Mr. Justice v.Ramaswami
, Mr. Justice C.A. Vaidialingam
|
English
|
Hindi
|
|
865
|
2020(8) eILR(PAT) SC 1
|
WRIT PETITION (CIVIL-196/2018
|
TAMIL NADU MEDICAL OFFICERS ASSOCIATION & ORS vs UNION OF INDIA & OTHERS
|
|
|
Medical Council Of India Post Graduate Medical Education Regulations, 2000
|
Regulation 9(iv)
|
Mr. Justice Arun Mishra
, Justice Smt. Indira Banerjee
, Mr. Justice Vineet Saran
, Mr. Justice M.R. Shah
, Mr. Justice Anirudhha Bose
|
English
|
Hindi
|
|
866
|
2018(3) eILR(PAT) SC 11
|
WRIT PETITION (CIVIL-215/2005
|
COMMON CAUSE (A REGD. SOCIETY) vs UNION OF INDIA & ANOTHER
|
Prashant Bhushan, Rohit Kr. Singh, Amiy Shukla, Shakti Vardhan, Sudhaker T., Cheryl,
|
P.S. Narasimha, A. Mariarputham, Arvind Datar, Sanjay R. Hegde, S.S. Shamshery, Ms. Madhvi Divan,
|
Constitution of India
|
Article 21
|
Mr. Justice Dipak Misra
, Mr. Justice A.K. Sikri
, Mr. Justice Dhananjay Y Chandrachud
, Mr. Justice Ashok Bhushan
, Mr. Justice A.M. Khanwilkar
|
English
|
Hindi
|
|
867
|
1971(5) eILR(PAT) SC 1
|
WRIT PETITION (CIVIL-217/1968
|
Deokinandan Prasad vs State of Bihar and Ors.
|
Bishan Narain, B. B. Sinha,. S. N. Misra, S . .S . Jauhar and K. K. Sinha,
|
B.P. Jha
|
Constitution of India
|
Article 32
|
Mr. Justice S.M.Sikri
, Mr. Justice G. K Mitter
, Mr. Justice C.A. Vaidialingam
, Mr. Justice P. Jaganmohan Reddy
, Mr. Justice I. D. Dua
|
English
|
Hindi
|
|
868
|
2006(8) eILR(PAT) SC 1
|
WRIT PETITION (CIVIL-217/2004
|
Kuldip Nayar vs Union of India and ors.
|
Rajinder Sacher, F.S. Nariman
|
Milon K. Banerjee, G.E. Vahanvati
|
Constitution of India
|
Article 32
|
The Chief Justice of India
, Mr. Justice K.G Balakrishnan
, Mr. Justice S.H Kapadia
, Mr. Justice C. K. Thakker
, Mr. Justice P. K Balasubramanyan
|
English
|
Hindi
|
|
869
|
2020(6) eILR(PAT) SC 1
|
WRIT PETITION (CIVIL-227/2019
|
NIRBHAY KUMAR & ORS. vs STATE OF BIHAR & ORS
|
Jayant Bhushan, Ms. Aishwarya Bhati, Sr. Advs., M.M. Singh, Rameshwar Prasad Goyal, Anand Nandan, Raj Kishor Choudhary, Shakeel Ahmed, Chinmoy Pradip Sharma, Puneet Taneja, Shantanu Sagar, Kundan Kumar Mishra, Akshat Shrivastava, Amit Pawan, Samir Ali Khan, Arun K. Sinha, Neeraj Shekhar
|
Not Available
|
Service Law
|
Rule1
|
Mr. Justice Ashok Bhushan
, Mr. Justice M.B. Shah
, Mr. Justice V. Ramasubramanian
|
English
|
Hindi
|
|
870
|
2023(7) eILR(PAT) SC 1
|
WRIT PETITION (CIVIL-229/2017
|
SIVANANDAN C T AND OTHERS vs HIGH COURT OF KERALA AND OTHERS
|
Rana Mukherjee, Niranjan Reddy
|
K.M. Nataraj, Dama Seshadri Naidu
|
Kerla State Higher Judicial Services Special Rules 1961
|
Rule2(c)(iii)
|
The Chief Justice of India
, Mr. Justice Hrishikesh Roy
, Mr. Justice Pamidighantam Sri Narasimha
, Mr. Justice Pankaj Mithal
, Mr. Justice Manoj Misra
|
English
|
Hindi
|
|
871
|
1978(1) eILR(PAT) SC 6
|
WRIT PETITION (CIVIL-231/1977
|
MANEKA GANDHI vs UNION OF INDIA
|
|
|
Constitution of India
|
Article 14
|
The Chief Justice of India
, Mr. Justice Y. V. Chandrachud
, Mr. Justice P. N Bhagwati
, Mr. Justice V.R. Krishna Iyer
, Mr. Justice N.L. UNTWALIA
, Mr. Justice S. Murtaza Fazal Ali
, Mr. Justice P.S. Kailasam
|
English
|
Hindi
|
|
872
|
1974(4) eILR(PAT) SC 13
|
WRIT PETITION (CIVIL-232/1973
|
The Ahmedabad St. Xaviers College Society & Anr. Etc. vs State of Gujrat & Anr.
|
N.A. Palkhiwala, I. M Nanavati, SUdhir Nanavati, A. Natrai, J. B. Dadachanji, P. C. Bhartari, O. C. Mathur and Ravinder Narain
|
F. S. Nariman, R. H. Dhebar and S. P. Nayar
|
Constitution of India
|
Article 30
|
The Chief Justice of India
, Mr. Justice D. G. Palekar
, Mr. Justice P. Jaganmohan Reddy
, Mr. Justice H.R. Khanna
, Mr. Justice Kuttyil Kurien Mathew
, Mr. Justice M.H. Beg
, Mr. Justice S. N. Dwivedi
, Mr. Justice Y. V. Chandrachud
, Mr. Justice A. Alagiriswami
|
English
|
Hindi
|
|
873
|
2001(9) eILR(PAT) SC 1
|
WRIT PETITION (CIVIL-242/2001
|
B.R. KAPUR vs STATE OF TAMIL NADU AND ANR
|
|
|
Representation Of Peoples Act
|
8(3)
|
Mr. Justice S.P. Bharucha
, Mr. Justice G. B. Pattanaik
, Mr. Justice Y. K Sabharwal
, Mrs. Justice Ruma Pal
, Mr. Justice Brijesh kumar
|
English
|
Hindi
|
|
874
|
2024(5) eILR(PAT) SC 240
|
WRIT PETITION (CIVIL-251/2016
|
Abhimeet Sinha & Ors. vs High Court of Judicature at Patna & Ors.
|
|
|
Constitution of India
|
Article 32
|
Mr. Justice Hrishikesh Roy
, Mr. Justice Prashant Kumar Mishra
|
English
|
Hindi
|
|
875
|
1971(5) eILR(PAT) SC 44
|
WRIT PETITION (CIVIL-254/1968
|
SRIRAM NARAYAN MEDHI vs STATE OF MAHARASHTRA
|
V.M. Tarkunde, V.M. Limaye and S.S. Shukla
|
V.S. Desai, M.C. Bhandare and S.P. Nayar
|
Constitution of India
|
Article 32
|
The Chief Justice of India
, Mr. Justice G. K Mitter
, Mr. Justice C. A Vaidialingam
, Mr. Justice A.N. Ray
, Mr. Justice P. Jaganmohan Reddy
|
English
|
Hindi
|
|
876
|
1989(5) eILR(PAT) SC 209
|
WRIT PETITION (CIVIL-254/1981
|
ELEL HOTELS AND INVESTMENTS LIMITED AND ANR. ETC. ETC. vs UNION OF INDIA
|
N.A. Palkhiwala, Soli J. Sorabjee, T.R. Andhyarujina, H.P. Ranina, S. Ganesh
|
K. Parasaran, B. Datta, V. Jaganatha Rao, K. Sudhakaran, Dr.V. Gauri Shankar, S.K. Dholakia
|
Constitution of India
|
Article 14
|
The Chief Justice of India
, Mr Justice Sabyasachi Mukharji
, Mr. Justice S. Natarajan
, Mr Justice M. N. Venkatachaliah
, Mr Justice S.Ranganathan
|
English
|
Hindi
|
|
877
|
2005(10) eILR(PAT) SC 1
|
WRIT PETITION (CIVIL-257/2005
|
Rameshwar Prasad and ors. vs Union of India and anr
|
Soli J. Sorabjee and Ranjit Kumar
|
Milon K.Banerjee, Goolam E.Vahanvati
|
Constitution of India
|
Article 32
|
Mr. Justice Y. K Sabharwal
, Mr. Justice K.G Balakrishnan
, Mr. Justice B. N. Agrawal
, Mr. Justice Ashok Bhan
, Mr. Justice Arijit Pasayat
|
English
|
Hindi
|
|
878
|
2006(1) eILR(PAT) SC 1
|
WRIT PETITION (CIVIL-257/2005
|
Rameshwar Prasad and ors. vs Union of India and anr
|
|
|
Constitution of India
|
Article 32
|
The Chief Justice of India
, Mr. Justice K.G Balakrishnan
, Mr. Justice B. N. Agrawal
, Mr. Justice Ashok Bhan
, Mr. Justice Arijit Pasayat
|
English
|
Hindi
|
|
879
|
1989(12) eILR(PAT) SC 1
|
WRIT PETITION (CIVIL-268/1989
|
CHARAN LAL SAHU ETC. ETC. vs UNION OF INDIA AND ORS.
|
|
|
Constitution of India
|
Article 14
|
The Chief Justice of India
, Mr. Justice K. N. Singh
, Mr Justice S.Ranganathan
, Mr. Justice A. M. Ahmadi
, Mr. Justice K.N. Saikia
|
English
|
Hindi
|
|
880
|
2010(5) eILR(PAT) SC 145
|
WRIT PETITION (CIVIL-296/2004
|
B.P. SINGHAL vs UNION OF INDIA AND ANR.
|
K. S. RANA
|
P. PARMESWARAN
|
Constitution of India
|
Article 32
|
The Chief Justice of India
, Mr. Justice S.H Kapadia
, Mr. Justice R.V Raveendran
, Mr. Justice B.Sudershan Reddy
, Mr. Justice P. Sathasivam
|
English
|
Hindi
|
|
881
|
1970(9) eILR(PAT) SC 17
|
WRIT PETITION (CIVIL-307/1970
|
MADHU LIMAYE AND ANR. vs VED MURTI & ORS.
|
K. Rajendra Chaudhuri and Pratap Singh
|
C. D. Daphtary, L. M. Singhvi and O. P. Rana
|
Constitution of India
|
Article 32
|
Mr. Justice M. Hidayatullah
, Mr. Justice J. M Shelat
, Mr. Justice V. Bhargava
, Mr. Justice G. K Mitter
, Mr. Justice C. A Vaidialingam
, Mr. Justice A.N. Ray
, Mr. Justice I. D. Dua
|
English
|
Hindi
|
|
882
|
1993(10) eILR(PAT) SC 618
|
WRIT PETITION (CIVIL-317/1993
|
T.M.A. PAI FOUNDATION AND ORS ETC ETC vs STATE OF KARNATAKA AND ORS ETC ETC
|
|
|
Constitution of India
|
Article 144
|
Mr Justice S. Ratnavel Pandian
, Mr. Justice S. C Agrawal
, Mr. Justice S. Mohan
, Mr. Justice B. P Jeevan Reddy
, Mr. Justice S.P. Bharucha
|
English
|
Hindi
|
|
883
|
1970(9) eILR(PAT) SC 22
|
WRIT PETITION (CIVIL-330/1970
|
RAJ NARAIN vs SUPDT. CENTRAL JAIL, NEW DELHI
|
D. P. Singh
|
|
CODE OF CRIMINAL PROCEDURE
|
344
|
Mr. Justice M. Hidayatullah
, Mr. Justice J. M Shelat
, Mr. Justice V. Bhargava
, Mr. Justice G. K Mitter
, Mr. Justice C. A Vaidialingam
, Mr. Justice A.N. Ray
, Mr. Justice I. D. Dua
|
English
|
Hindi
|
|
884
|
1988(9) eILR(PAT) SC 1
|
WRIT PETITION (CIVIL-339/1986
|
RAKESH CHANDRA NARAYAN vs STATE OF BIHAR
|
S.P. Pandey and Mrs. Rekha Pandey
|
J.R Dass, D.K. Sinha, D. Goburdhan and R.K. Mehta
|
Constitution of India
|
Article 32
|
Mr. Justice Ranganath Misra
, Mr Justice M. N. Venkatachaliah
|
English
|
Hindi
|
|
885
|
2003(8) eILR(PAT) SC 1
|
WRIT PETITION (CIVIL-350/1993
|
ISLAMIC ACADEMY OF EDUCATION AND ANOTHER vs STATE OF KARNATAKA AND OTHERS
|
|
|
Constitution of India
|
Article 30
|
The Chief Justice of India
, Mr. Justice S. N. Variava
, Mr. Justice K.G Balakrishnan
, Mr. Justice Arijit Pasayat
, Mr. Justice S. B. Sinha
|
English
|
Hindi
|
|
886
|
1993(2) eILR(PAT) SC 9
|
WRIT PETITION (CIVIL-351/1992
|
RAGHUNATHRAO GANPATRAO ETC ETC vs UNION OF INDIA
|
|
|
Constitution of India
|
Article 291
|
The Chief Justice of India
, Mr Justice S. Ratnavel Pandian
, Mr. Justice B. P Jeevan Reddy
, Mr. Justice S.P. Bharucha
, Mr. Justice S. Mohan
|
English
|
Hindi
|
|
887
|
1980(2) eILR(PAT) SC 84
|
WRIT PETITION (CIVIL-355/1979
|
P. S. R. SADHANANTHAM vs ARUNACHALAM & ANR
|
R.P. MRIDUL, K. JAYARAM, K. RAM KUMAR AND ARUNESHWAR GUPTA
|
SOLI J. SORABJEE, R.N. SACHTHEY, E.C. AGARWALA AND A. SUBHASHINI
|
Constitution of India
|
Article 136
|
Mr. Justice V.R. Krishna Iyer
, Mr. Justice S. Murtaza Fazal Ali
, Mr. Justice D. A. Desai
, Mr. Justice R. S Pathak
, Mr. Justice A. D. Koshal
|
English
|
Hindi
|
|
888
|
2010(5) eILR(PAT) SC 280
|
WRIT PETITION (CIVIL-356/1994
|
DR. K. KRISHNA MURTHY & ORS. vs UNION OF INDIA & ANR.
|
|
|
Constitution of India
|
Article 32
|
The Chief Justice of India
, Mr. Justice R.V Raveendran
, Mr. Justice D. K Jain
, Mr. Justice P. Sathasivam
, Mr. Justice J.M Panchal
|
English
|
Hindi
|
|
889
|
1991(1) eILR(PAT) SC 51
|
WRIT PETITION (CIVIL-381/1988
|
SUBHASH KUMAR vs STATE OF BIHAR AND ORS.
|
S.K. Sinha
|
D. Goburdhan, Ms. A. Subhashini, K.K. Lahiri, Ms. Lira Goswami and D .N. Misra
|
Constitution of India
|
21
|
Mr. Justice K. N. Singh
, Mr. Justice N. D. Ojha
|
English
|
Hindi
|
|
890
|
1986(12) eILR(PAT) SC 1
|
WRIT PETITION (CIVIL-412/1984
|
DR. D.C. WADHWA & ORS. vs STATE OF BIHAR & ORS.
|
Soli J. Sorabji, J.B. Dadachanji, Ravinder Narain, T.N. Ansari, Joel Pares, S. Sukumaran and Dr. Chandrachud
|
L.N. Sinha, Jai Narain, P.P. Singh, D. Goburdhan and Ms. S. Relan
|
Constitution of India
|
Article 213
|
Mr. Justice P. N Bhagwati
, Mr. Justice Ranganath Misra
, Mr. Justice G.L. Oza
, Mr. Justice Murari Mohan Dutt
, Mr. Justice K. N. Singh
|
English
|
Hindi
|
|
891
|
1973(12) eILR(PAT) SC 305
|
WRIT PETITION (CIVIL-446/1971
|
Pooran Mal Etc. vs Director of Inspection (Investigation) of Income Tax Mayur Bhavan, New Delhi and Others
|
N. D. Karkhanis and Ram Lal
|
F. S. Nariman, B. B. Ahuja and S. P. Nayar
|
Income tax Act (1961)
|
132(1)
|
Mr. Justice A.N. Ray
, Mr. Justice D. G. Palekar
, Mr. Justice Y. V. Chandrachud
, Mr. Justice A. Alagiriswami
, Mr. Justice P. N Bhagwati
|
English
|
Hindi
|
|
892
|
1989(4) eILR(PAT) SC 36
|
WRIT PETITION (CIVIL-457/1972
|
TINSUKHIA ELECTRIC SUPPLY CO. LTD. vs STATE OF ASSAM AND ORS.
|
Soli.J Sorabji, S.Rangarajan, Harish N. Salve, D.N Mukharji, Ranjan Khukherjee, Udey K.Lalit, S.K Nandi and S. Parekh
|
Dr. Shankar Ghosh, G.L. Sanghi, P.Chowdhary, C.S Vaidyanathan, C.V Subba Rao
|
Constitution of India
|
Article 14
|
The Chief Justice of India
, Mr Justice Sabyasachi Mukharji
, Mr. Justice S. Natarajan
, Mr Justice M. N. Venkatachaliah
, Mr Justice S.Ranganathan
|
English
|
Hindi
|
|
893
|
1990(3) eILR(PAT) SC 92
|
WRIT PETITION (CIVIL-464/1977
|
SHRI SITARAM SUGAR COMPANY LIMITED & ANR. ETC. vs UNION OF INDIA & ORS.
|
|
|
Essential Commodities Act
|
3(3-c)
|
The Chief Justice of India
, Mr. Justice K. Jagannatha Shetty
, Mr. Justice T.Kochu Thommen
, Mr. Justice A. M. Ahmadi
, Mr. Justice K.N. Saikia
|
English
|
Hindi
|
|
894
|
2014(2) eILR(PAT) SC 1
|
WRIT PETITION (CIVIL-470/2005
|
Shabnam hashmi vs Union of India and others
|
|
|
Constitution of India
|
Article 32
|
The Chief Justice of India
, Mr. Justice Ranjan Gogoi
, Mr. Justice Shiva Kirti Singh
|
English
|
Hindi
|
|
895
|
2018(2) eILR(PAT) SC 19
|
WRIT PETITION (CIVIL-473/2005
|
SAMPURNA BEHURA vs UNION OF INDIA & ORS.
|
Colin Gonsalves, Ms. Sneha Mukherjee, Ms. Jyoti Mendiratta,
|
S. Wasim A. Qadri, R. K. Rathore, Ms. Sunita Sharma, Ms. Gunwant Dara, A. A. Raj, B. V. Balram Das, G. S. Makker, Raj Bahadur, Shailender Saini, Saeed Qadri, Vikas Bansal, Gagan Gupta, Saurabh Gupta
|
Constitution of India
|
32
|
Mr. Justice Madan B.Lokur
, Mr. Justice Deepak Gupta
|
English
|
Hindi
|
|
896
|
2005(2) eILR(PAT) SC 114
|
WRIT PETITION (CIVIL-541/2004
|
M/S Zee Tele Films Ltd. And anr. vs Union of Indian and ors.
|
|
|
Constitution of India
|
Article 32
|
Mr. Justice N. Santosh Hegde
, Mr. Justice S. N. Variava
, Mr. Justice B. P. Singh
, Mr. Justice H. K. Sema
, Mr. Justice S. B. Sinha
|
English
|
Hindi
|
|
897
|
2018(12) eILR(PAT) SC 1
|
WRIT PETITION (CIVIL-565/2012
|
Nipun Saxena & Anr. vs Union of India & Ors.
|
|
|
INDIAN PENAL CODE
|
228A
|
Mr. Justice Madan B.Lokur
, Mr. Justice Deepak Gupta
|
English
|
Hindi
|
|
898
|
1993(2) eILR(PAT) SC 344
|
WRIT PETITION (CIVIL-607/1992
|
UNNI KRISHNAN J.P. AND ORS ETC ETC vs STATE OF ANDHRA PRADESH AND ORS ETC ETC
|
|
|
Constitution of India
|
Article 21
|
The Chief Justice of India
, Mr Justice S. Ratnavel Pandian
, Mr. Justice S. Mohan
, Mr. Justice B. P Jeevan Reddy
, Mr. Justice S.P. Bharucha
|
English
|
Hindi
|
|
899
|
1985(3) eILR(PAT) SC 1
|
WRIT PETITION (CIVIL-629/1984
|
T. Venkata Reddy Etc. Etc. vs State of Andhra Pradesh
|
Subramanya Poty, T.S. Krishnamurty Iyer
|
K. Subramanva Rebdy , E. Manohar
|
Constitution of India
|
Article 32
|
The Chief Justice of India
, Mr. Justice D. A. Desai
, Mr. Justice O. Chinnappa Reddy
, Mr Justice E.S. Venkataramiah
, Mr. Justice Ranganath Misra
|
English
|
Hindi
|
|
900
|
1972(12) eILR(PAT) SC 1
|
WRIT PETITION (CIVIL-646/1970
|
SARDARMAL LALWANI vs STATE OF MADHYA PRADESH & ORS.
|
S. Banerjee and P. K. Ghosh
|
Y. S. Dharmadhikari and I. N. Shroff
|
Constitution of India
|
Article 32
|
Mr. Justice S.M.Sikri
, Mr. Justice J. M Shelat
, Mr. Justice A.N. Ray
, Mr. Justice D. G. Palekar
, Mr. Justice M. Hameedullah Beg
, Mr. Justice S. N. Dwivedi
, Mr. Justice I. D. Dua
|
English
|
Hindi
|
|
901
|
1980(11) eILR(PAT) SC 1
|
WRIT PETITION (CIVIL-656/1977
|
WAMAN RAO & ORS ETC ETC vs UNION OF INDIA AND ORS
|
M.N. PHADKE, N.M. GHATATE, S.N. BAPAT AND S.V. DESHPANDE
|
|
Constitution of India
|
Article 31-B
|
The Chief Justice of India
, Mr. Justice P. N Bhagwati
, Mr. Justice V.R. Krishna Iyer
, Mr. Justice V. D Tulzapurkar
, Mr. Justice A.P. Sen
|
English
|
Hindi
|
|
902
|
1978(2) eILR(PAT) SC 1
|
WRIT PETITION (CIVIL-712/1977
|
Parag Ice & Oil Mills & Anr. Etc vs Union of India
|
A. K Sen
|
S. N. Kackar, R. P. Bhatt, E. C. Agarwala and Girish Chandra
|
Industrial Disputes Act, 1947
|
2(i)
|
The Chief Justice of India
, Mr. Justice Y. V. Chandrachud
, Mr. Justice P. N Bhagwati
, Mr. Justice S. Murtaza Fazal Ali
, Mr. Justice P.N. Shinghal
, Mr. Justice Jaswant Singh
, Mr. Justice D. A. Desai
|
English
|
Hindi
|
|
903
|
1980(11) eILR(PAT) SC 122
|
WRIT PETITION (CIVIL-865/1979
|
MARU RAM ETC ETC vs UNION OF INDIA & ANR
|
DR. L.M. SINGHVI, S.K. BAGGA , S. BAGGA AND NAND LAL
|
O.P. RANA, S.C. MAHESHWARI AND R.K. BHATT
|
Constitution of India
|
Article 14
|
The Chief Justice of India
, Mr. Justice P. N Bhagwati
, Mr. Justice V.R. Krishna Iyer
, Mr. Justice S. Murtaza Fazal Ali
, Mr. Justice A. D. Koshal
|
English
|
Hindi
|
|
904
|
2001(9) eILR(PAT) SC 106
|
WRIT PETITION (CIVIL-868/1986
|
DANIAL LATIFI AND ANR vs UNION OF INDIA
|
|
|
Constitution of India
|
Article 14
|
Mr. Justice G. B. Pattanaik
, Mr. Justice S. Rajendra Babu
, Mr. Justice D.P. Mohapatra
, Mr. Justice Doraiswamy Raju
, Mr. Justice Shivraj V. Patil
|
English
|
Hindi
|
|
905
|
1994(7) eILR(PAT) SC 1
|
WRIT PETITION (CIVIL-898/1990
|
ACTION COMMITTEE ON ISSUE OF CASTE CERTIFICATE TO SCHEDULED CASTES AND SCHEDULED TRIBES IN THE STATE OF MAHARASHTRA vs UNION OF INDIA AND ANR
|
|
|
Constitution of India
|
Article 14
|
Mr. Justice A. M. Ahmadi
, Mr. Justice P. B. Sawant
, Mr. Justice M. M. Punchhi
, Mr. Justice Yogeshwar Dayal
, Mr. Justice N. P. Singh
|
English
|
Hindi
|
|
906
|
1990(5) eILR(PAT) SC 1
|
WRIT PETITION (CIVIL-989/1989
|
MARRI CHANDRA SHEKHAR RAO vs DEAN, SETH G.S. MEDICAL COLLEGE AND ORS.
|
Raju Ramachandran, Mrs. Sadhna Ramachandran and Ravinder Bhatt
|
Soli J. Sorabjee, Attorney General, S.K. Dholakia. R.P. Bhatt, A.S. Bobde, V.A. Gangal, A.S. Bhasme, Ms. A. Subhashini, V.N. Ganpule and S. Sukumaran
|
Constitution of India
|
Article 341
|
The Chief Justice of India
, Mr. Justice B.C. Ray
, Mr. Justice L.M. Sharma
, Mr. Justice P. B. Sawant
, Mr. Justice K Ramaswamy
|
English
|
Hindi
|
|
907
|
2022(2) eILR(PAT) SC 27
|
WRIT PETITION (CIVIL-1052/2021
|
SUNIL KUMAR RAI vs THE STATE OF BIHAR
|
S. K. Rai, R. K. Ranjan, V. K. Sinha, Sandeep, Ms. Suchita Dixit, Navin Kumar, Ms. Kumari Bandana
|
Ranjit Kumar, Sr. Adv., Azmat Hayat Amanullah
|
Constitution of India
|
Article 32
|
Mr. Justice K.M. Joseph
, Mr. Justice Hrishikesh Roy
|
English
|
Hindi
|
|
908
|
1989(3) eILR(PAT) SC 1
|
WRIT PETITION (CIVIL-1060/1987
|
BUILDERS ASSOCIATION OF INDIA & ORS. ETC. ETC. vs UNION OF INDIA & ORS. ETC. ETC.
|
|
|
Constitution of India
|
Article 286
|
The Chief Justice of India
, Mr Justice E.S. Venkataramiah
, Mr. Justice Ranganath Misra
, Mr Justice M. N. Venkatachaliah
, Mr. Justice N. D. Ojha
|
English
|
Hindi
|
|
909
|
1980(2) eILR(PAT) SC 1
|
WRIT PETITION (CIVIL-1149/1979
|
Mantoo Majumdar and Basdev Singh vs STATE OF BIHAR
|
V. N. Ganpule
|
U. P. Singh
|
CODE OF CRIMINAL PROCEDURE
|
167(2)
|
Mr. Justice V.R. Krishna Iyer
, Mr. Justice A.C. Gupta
, Mr. Justice R. S Pathak
|
English
|
Hindi
|
|
910
|
1990(3) eILR(PAT) SC 1
|
WRIT PETITION (CIVIL-1152/1988
|
COMMITTEE FOR PROTECTION OF RIGHTS OF ONGC EMPLOYEES AND ORS. vs OIL AND NATURAL GAS COMMISSION THROUGH ITS CHAIRMAN-TEL BHA VAN DEHRADUN AND ANR.
|
M.K. Ramamurthi, R.C. Pathak, Naresh Mathur, Sudhir Kumar and Ms. Baby Lal
|
B. Dutta, R.K. Joshi and S.K. Jain
|
Oil and Natural Gas Commission Act, 1959
|
32
|
The Chief Justice of India
, Mr. Justice B.C. Ray
, Mr. Justice M. H. Kania
, Mr. Justice K.N. Saikia
, Mr. Justice S. C Agrawal
|
English
|
Hindi
|
|
911
|
1985(5) eILR(PAT) SC 1
|
WRIT PETITION (CIVIL-1177/1979
|
DR. P. NALLA THAMPY TERAH vs UNION OF INDIA & ORS
|
SOLI J. SORABJEE, HARISH N. SALVE AND LAXMI KANT PANDEY
|
K. PARASARAN, T.S. KRISHNAMURTY IYER AND A. SUBHASHINI
|
Constitution of India
|
Article 14
|
The Chief Justice of India
, Mr. Justice P. N Bhagwati
, Mr. Justice D. A. Desai
, Mr. Justice Amrendra Nath Sen
, Mr. Justice V. Balakrishna Eradi
|
English
|
Hindi
|
|
912
|
1994(5) eILR(PAT) SC 1
|
WRIT PETITION (CIVIL-1235/1986
|
FRICK INDIA LTD AND ANR vs STATE OF HARYANA AND ORS
|
|
|
Central Sales Tax Act, 1956
|
6
|
The Chief Justice of India
, Mr. Justice A. M. Ahmadi
, Mr. Justice J. S Verma
, Mr. Justice G. N Ray
, Mr. Justice S.P. Bharucha
|
English
|
Hindi
|
|
913
|
1989(5) eILR(PAT) SC 107
|
WRIT PETITION (CIVIL-1395/1987
|
FEDERATION OF HOTEL & RESTAURANT ASSOCIATION OF INDIA, ETC. vs UNION OF INDIA & ORS.
|
N.A. Palkhiwala, T.R. Andhyarujina, Soli J. Sorabjee, R. Dada, S. Ganesh
|
K. Parasaran, Attorney General, B. Datta, Addi. Solicitor General, Dr. V. Gauri Shankar, S.K. Dholakia
|
Constitution of India
|
Article 14
|
The Chief Justice of India
, Mr Justice Sabyasachi Mukharji
, Mr. Justice S. Natarajan
, Mr Justice M. N. Venkatachaliah
, Mr Justice S.Ranganathan
|
English
|
Hindi
|
|
914
|
1988(8) eILR(PAT) SC 1
|
WRIT PETITION (CIVIL-1426/1987
|
Vikram Deo Singh Tomar vs State of Bihar
|
Ms. Abha Jain
|
M.P. Jha
|
Constitution of India
|
Article 21
|
Mr. Justice R. S Pathak
, Mr. Justice L.M. Sharma
, Mr. Justice N. D. Ojha
|
English
|
Hindi
|
|
915
|
1980(5) eILR(PAT) SC 118
|
WRIT PETITION (CIVIL-1543/1977
|
AMBIKA PRASAD MISHRA ETC vs STATE OF U.P. AND ORS ETC
|
M.S. GUPTA
|
|
Constitution of India
|
Article 32
|
The Chief Justice of India
, Mr. Justice P. N Bhagwati
, Mr. Justice V.R. Krishna Iyer
, Mr. Justice V. D Tulzapurkar
, Mr. Justice A.P. Sen
|
English
|
Hindi
|
|
916
|
1985(7) eILR(PAT) SC 49
|
WRIT PETITION (CIVIL-2043/1981
|
DISTRIBUTORS(BARODA) PVT LTD vs UNION OF INDIA AND TWO ORS
|
K.H. KAJI AND M.N. SHROFF
|
K. PARASARAN AND K.S. GURUMOORTHY
|
Constitution of India
|
Article 141
|
The Chief Justice of India
, Mr. Justice Bhagwati
, Mr. Justice Amrendra Nath Sen
, Mr. Justice D. P. Madon
, Mr. Justice M. P Thakkar
|
English
|
Hindi
|
|
917
|
|
WRIT PETITION (CIVIL-2222/1977
|
NEW BIHAR BIRI LEAVES CO. & ORS. vs STATE OF BIHAR & ORS.
|
F. S. Nariman, Anil B. Devan, J. B. Dadachanji
|
Lal Narain Sinha, Ram Balak Mahto, Miss A . Subhashini
|
Constitution of India
|
Article 19
|
Mr. Justice R.S. Sarkaria
, Mr. Justice R. S Pathak
|
English
|
Hindi
|
|
918
|
1990(2) eILR(PAT) SC 48
|
WRIT PETITION (CIVIL-2275/1982
|
M.M.R. KHAN AND ORS. ETC. vs UNION OF INDIA AND ORS. ETC.
|
|
|
Nil
|
Nil
|
Mr. Justice Ranganath Misra
, Mr. Justice P. B. Sawant
, Mr. Justice K Ramaswamy
|
English
|
Hindi
|
|
919
|
1983(4) eILR(PAT) SC 1
|
WRIT PETITION (CIVIL-3053/1980
|
DEVAKI NANDAN PRASAD vs STATE OF BIHAR & ORS.
|
Dr. L.M. Singhvi, S.K. Sinha, S:K. Verma, A.M. Singhvi and Laxmi Kant Pandey
|
D. Goburdhan
|
Bihar pension Rules,1950
|
Rule5
|
Mr. Justice D. A. Desai
, Mr. Justice O. Chinnappa Reddy
|
English
|
Hindi
|
|
920
|
1990(3) eILR(PAT) SC 24
|
WRIT PETITION (CIVIL-4146/1978
|
HUNDRAJ KANYALAL SAJNANI ETC. vs UNION OF INDIA AND ORS.
|
|
|
INCOME TAX ACT
|
Nil
|
The Chief Justice of India
, Mr. Justice B.C. Ray
, Mr. Justice L.M. Sharma
, Mr. Justice P. B. Sawant
, Mr. Justice K Ramaswamy
|
English
|
Hindi
|
|
921
|
1979(8) eILR(PAT) SC 1
|
WRIT PETITION (CIVIL-4313/1978
|
RAMESHWAR PRASAD vs STATE OF BIHAR AND ORS.
|
U. P. Singh and S. N. Jha
|
S. V. Gupte and B. P. Singh
|
Constitution of India
|
Article 14
|
Mr. Justice S. Murtaza Fazal Ali
, Mr. Justice P.S. Kailasam
, Mr. Justice A.P. Sen
|
English
|
Hindi
|
|
922
|
1989(10) eILR(PAT) SC 1
|
WRIT PETITION (CIVIL-5222/1985
|
WORKERS OF ROHIAS INDUSTRIES LTD vs ROHTAS INDUSTRIES LTD
|
R.K. Garg, S.K. Verma, P. Anshu Mishra and R.S. Singh
|
K. Parasaran, G. Ramaswamy, Ms. A. Subhashini, Probir Mitra and K. Swamy
|
Constitution of India
|
Article 32
|
Mr. Justice Ranganath Misra
, Mr. Justice P. B. Sawant
, Mr. Justice K Ramaswamy
|
English
|
Hindi
|
|
923
|
1980(12) eILR(PAT) SC 1
|
WRIT PETITION (CIVIL-5670/1980
|
KHATRI AND OTHERS vs STATE OF BIHAR AND ORS.
|
Mrs. K. Hingorani and Miss Rekha Tiwari
|
K. G. Bhagat and D. Goburdhan
|
Constitution of India
|
Article 21
|
Mr. Justice P. N Bhagwati
, Mr. Justice A.P. Sen
|
English
|
Hindi
|
|
924
|
1981(3) eILR(PAT) SC 1
|
WRIT PETITION (CIVIL-5670/1980
|
KHATRI AND ORS. ETC. vs STATE OF BIHAR AND ORS.
|
Mrs. K. Hingorani, Mr. Hingorani, Mukul Mudgal and Damodar Prakash
|
K.G. Bhagat and D. Goburdhan
|
Constitution of India
|
Article 32
|
Mr. Justice P. N Bhagwati
, Mr. Justice Baharul Islam
|
English
|
Hindi
|
|
925
|
1991(10) eILR(PAT) SC 1
|
WRIT PETITION (CIVIL-5723/1982
|
Madhu Kishwar and Ors vs State of Bihar
|
Mrs Pinky Anand and D.N. Goburdhan
|
B.B. Singh, Pramod Swarup, J.P. Verghese, LJ. Vadakare and Ms. Kamini Jaiswal (N.P.)
|
Chhota Nagpur Tenancy Act, 1908
|
7
|
Mr. Justice Ranganath Misra
, Mr. Justice Kuldip Singh
|
English
|
Hindi
|
|
926
|
1991(1) eILR(PAT) SC 1
|
WRIT PETITION (CIVIL-13550/1984
|
INDIAN EX-SERVICES LEAGUE AND ORS. ETC vs UNION OF INDIA AND ORS. ETC.
|
G. Viswanatha Iyer, K.L, Rathee, S, Balakrishnan, S. Prasad and S.K. Sinha
|
Ashok H. Desai, Solicitor General, Arun Jaitley, Additional Solicitor General, Maninder Singh, Ms, Anil Katyar, C.V.S. Rao and Rajan Narain.
|
Constitution of India
|
Article 32
|
Mr. Justice B.C. Ray
, Mr. Justice M. H. Kania
, Mr. Justice K. Jagannatha Shetty
, Mr. Justice L.M. Sharma
, Mr. Justice J. S Verma
|
English
|
Hindi
|
|
927
|
1973(12) eILR(PAT) SC 114
|
WRIT PETITION(CRIMINAL)-41/1973
|
Fagu Shaw, Etc, Etc vs The State of West Bengal
|
R.K. Maheshwari
|
P.K. Chatterjee and G.S. Chatterjee
|
Constitution of India
|
Article 22(4)(a)(b)
|
The Chief Justice of India
, Mr. Justice Kuttyil Kurien Mathew
, Mr. Justice Y. V. Chandrachud
, Mr. Justice A. Alagiriswami
, Mr. Justice P. N Bhagwati
|
English
|
Hindi
|
|
928
|
2013(11) eILR(PAT) SC 1
|
WRIT PETITION(CRIMINAL)-68/2008
|
LALITA KUMARI vs GOVT. OF U.P. AND ORS.
|
|
|
CODE OF CRIMINAL PROCEDURE
|
154
|
The Chief Justice of India
, Mr. Justice Dr B. S. Chauhan
, Mr. Justice Ranjana Prakash Desai
, Mr. Justice Ranjan Gogoi
, Mr. Justice S. A Bobde
|
English
|
Hindi
|
|
929
|
2018(9) eILR(PAT) SC 1
|
WRIT PETITION(CRIMINAL)-76/2016
|
NAVTEJ SINGH JOHAR & ORS. vs UNION OF INDIA THR. SECRETARY MINISTRY OF LAW AND JUSTICE
|
|
|
Indian Penal Code, 1860
|
377
|
Mr. Justice Dipak Misra
, Mr. Justice R.F.Nariman
, Mr. Justice A.M. Khanwilkar
, Mr. Justice Dhananjay Y Chandrachud
, Ms. Justice Indu Malhotra
|
English
|
Hindi
|
|
930
|
1961(1) eILR(PAT) SC 1
|
WRIT PETITION(CRIMINAL)-90/1956
|
BABULAL PARATE vs STATE OF MAHARASHTRA AND OTHERS
|
R.V.S Mani
|
N.S Bindra, K.L Hathi and R.H Dhebar
|
Constitution of India
|
Article 32
|
The Chief Justice of India
, Mr Justice S.K Das
, Mr. Justice A.K Sarkar
, Mr. Justice N.Rajagopala Ayyangar
, Mr. Justice J.R Mudholkar
|
English
|
Hindi
|
|
931
|
2017(5) eILR(PAT) SC 15
|
WRIT PETITION(CRIMINAL)-102/2007
|
Re: Exploitation of Children in Orphanages in the State of Tamil Nadu vs Union of India & Ors.
|
|
|
POCSO Act 2012
|
2(14)
|
Mr. Justice Madan B.Lokur
, Mr. Justice Deepak Gupta
|
English
|
Hindi
|
|
932
|
2023(1) eILR(PAT) SC 15
|
WRIT PETITION(CRIMINAL)-113/2016
|
KAUSHAL KISHOR vs STATE OF UTTAR PRADESH & ORS
|
KALEESWARAM RAJ, THULASI K. RAJ, RADHALAKSHMI R., SUVIDUTT , SOMLAGNA BISWAS, RISHESH SIKARWAR, AMAN KHULLAR RENU YADAV, SAMERJIT SINGH CHAUDHRY, HITESH KUMAR SHARMA, AKHILESHWAR JHA, MIRDULA SINGH CHAUHAN, SANDHYA SINGH
|
R. VENKATARAMANI, TUSHAR MEHTA, BALBIR SINGH, MADHAVI DIVAN, R. BALA, PRADEEP RAI, GARIMA PRASAD, NAMAN TANDON, SAMARVIR SINGH, PRESENJEET MOHAPATRA, RAJAT NAIR, ANKUR TALWAR, KANU AGRAWAL, ANIRUDH BHATT, SHYAM GOPAL, MONICA BENJAMIN, SUJATHA BAGADHI, SHRADDHA DESHMUKH, UDAI KHANNA, ANU S., MAYANK PANDEY, VINAYAK MEHROTRA, CHITVAN SINGHAL, SONALI JAIN, ABHISHEK KUMAR PANDEY, ARVIND KUMAR SHARMA, MUKESH KUMAR MARORIA, AJAY VIKRAM SINGH, RAJSHREE RAI, VINAY KUMAR, SHASHANK RAI, ARNAV MITTAL, RITIKA GAUR, BANSHIKA GARG, VIPIN BHARTI, AMRENDRA KUMAR SINGH, PRIYANKA SINGH, PRANJALI GOEL, SHARJEEL AHAMAD, SWARUPAMA CHATURVEDI, PRADEEP MISRA, ABHISHEK, LAKSHMI RAMAN SINGH
|
Constitution of India
|
Article 19(1)(a)
|
Mr. Justice S. Abdul Nazeer
, Mr. Justice B.R. Gavai
, Mr. Justice A.S. Bopanna
, Mr. Justice V. Ramasubramanian
, Mr. Justice B.V. Nagarathna
|
English
|
Hindi
|
|
933
|
2017(2) eILR(PAT) SC 1
|
WRIT PETITION(CRIMINAL)-132/2016
|
Asha Ranjan vs State of Bihar & Ors.
|
Shanti Bhushan, Kislay Pandey, Ankur Gogia, Ms. Manju Jetley, Rohit Kumar Singh, Ms. Vartika Seth, Siddharth Garg, Prashant Bhushan
|
P. S. Narasimha, Surendra Singh, Shekhar Naphade, Shamik Sanjanwala, Pradeep Kumar Dey, T. N. Razdan, Gopal Singh, Manish Kumar, Dhirendra Singh Parmar, Susheel Tomar, Ms. Abha R. Sharma, M. Shoeb Alam, Ms. Fauzia Shakil, Ujjwal Singh, Mojahid Karim Khan
|
Constitution of India
|
Article 32
|
Mr. Justice Dipak Misra
, Mr. Justice Amitava Roy
|
English
|
Hindi
|
|
934
|
2023(8) eILR(PAT) SC 1
|
WRIT PETITION(CRIMINAL)-252/2023
|
RAJO @ RAJWA @ RAJENDRA MANDAL vs THE STATE OF BIHAR AND ORS.
|
Randhir Kumar Ojha
|
Azmat Hayat Amanullah, T. G. Shahi
|
Prevention of Corruption Act
|
5
|
Mr. Justice S. Ravindra Bhatt
, Mr. Justice Prashant Kumar Mishra
|
English
|
Hindi
|
|
935
|
1974(10) eILR(PAT) SC 1
|
WRIT PETITION(CRIMINAL)-278/1974
|
BINOD BIHARI MAHATO vs STATE OF BIHAR & ORS.
|
K. K. Sinha and S. K. Sinha
|
Lal Narayan Sinha, Gyan Sudha Misra and B. P. Singh
|
Maintenance of Internal Security Act,1971
|
3(1)(a)(ii)
|
Mr. Justice P. N Bhagwati
, Mr. Justice R.S. Sarkaria
|
English
|
Hindi
|
|
936
|
1986(11) eILR(PAT) SC 1
|
WRIT PETITION(CRIMINAL)-540/1986
|
BIHAR LEGAL SUPPORT SOCIETY vs THE CHIEF JUSTICE OF INDIA AND ANR.
|
Jaya Narain Petitioner-in-person
|
NOT AVAILABLE
|
Constitution of India
|
Article 136
|
The Chief Justice of India
, Mr. Justice Ranganath Misra
, Mr. Justice V. Khalid
, Mr. Justice G.L. Oza
, Mr. Justice Murari Mohan Dutt
|
English
|
Hindi
|
|
937
|
1999(11) eILR(PAT) SC 54
|
WRIT PETITION(CRIMINAL)-608/1983
|
MAKHAN LAL GOKUL CHAND vs THE ADMINISTRATOR, UNION TERRITORY OF DELHI AND ANR
|
HARIJINDER SINGH, RANI JETHMALANI, GAURI KARUNA DASS AND LEENA PRASAD
|
REKHA PANDEY
|
Constitution of India
|
Article 32
|
The Chief Justice of India
, Mr. Justice G.T Nanavati
, Mr. Justice K. T Thomas
, Mr. Justice D. P Wadhwa
, Mr. Justice S. Rajendra Babu
|
English
|
Hindi
|
|
938
|
1984(2) eILR(PAT) SC 265
|
WRIT PETITION(CRIMINAL)-1171/1982
|
Lakshmi Kant Pandey vs Union of India
|
Petitioner in person
|
Miss A. Subhashini
|
Constitution of India
|
Article 15
|
Mr. Justice P. N Bhagwati
, Mr. Justice R. S Pathak
, Mr. Justice Amarendra Nath Sen
|
English
|
Hindi
|
|
939
|
1991(10) eILR(PAT) SC 11
|
WRIT PETITION(CRIMINAL)-1339/1991
|
SMT. SHASHI NAYAR vs UNION OF INDIA AND ORS
|
R.K. JAIN, A. MARIARPUTHAM, ARUNA MATHUR, UDAI LALIT, SHANKAR C. GHOSH AND CHANCHAL GANGULI
|
|
Constitution of India
|
Article 32
|
Mr. Justice K. N. Singh
, Mr. Justice P. B. Sawant
, Mr. Justice N.M Kasliwal
, Mr. Justice B. P Jeevan Reddy
, Mr. Justice G. N Ray
|
English
|
Hindi
|
|
940
|
1986(8) eILR(PAT) SC 18
|
WRIT PETITION(CRIMINAL)-1451/1985
|
SHEELA BARSE & ANR. vs UNION OF INDIA & ORS.
|
|
S.B. Bhasme, Harbans Lal, A.S. Bhasme, Badri Das Sharma, C.V. Subba Rao, R. Kumar, D.N. Mukharji, R. Mukherji, Tapash Roy, Dilip Sinha and J.R. Das
|
Constitution of India
|
Article 32
|
The Chief Justice of India
, Mr. Justice Ranganath Misra
|
English
|
Hindi
|
|
941
|
1994(3) eILR(PAT) SC 1
|
WRIT PETITION(CRIMINAL)-1833/1984
|
KARTAR SINGH vs STATE OF PUNJAB
|
|
|
Terrorist and Disruptive Activities(Prevention)Act, 1987
|
2(1)(a)(i)
|
Mr Justice S. Ratnavel Pandian
, Mr. Justice M. M. Punchhi
, Mr. Justice K Ramaswamy
, Mr. Justice S. C Agrawal
, Mr. Justice R.M SAHAI
|
English
|
Hindi
|
|
942
|
1983(8) eILR(PAT) SC 1
|
WRIT PETITION(CRIMINAL)-1987/1982
|
RUDULSAH vs STATE OF BIHAR AND ANOTHER
|
Mrs. K. Hingorani
|
D. Goburdhan
|
Constitution of India
|
Article 32
|
Mr. Justice Y. V. Chandrachud
, Mr. Justice Amarendra Nath Sen
, Mr. Justice Ranganath Misra
|
English
|
Hindi
|
|
943
|
1993(2) eILR(PAT) SC 143
|
TRANSFER PETITION (CIVIL)-78/1982
|
R.C. POUDYAL AND ANR ETC ETC vs UNION OF INDIA AND ORS ETC ETC
|
|
|
Representation Of Peoples Act
|
7(1-A)
|
The Chief Justice of India
, Mr Justice M. N. Venkatachaliah
, Mr. Justice J. S Verma
, Mr. Justice K. Jayachandra Reddy
, Mr. Justice S. C Agrawal
|
English
|
Hindi
|
|
944
|
2016(7) eILR(PAT) SC 49
|
TRANSFER PETITION (CIVIL)-1343/2008
|
ANITA KUSHWAHA vs PUSHAP SUDAN
|
MONA K. RAJVANSHI
|
RAJESH SRIVASTAVA
|
Constitution of India
|
Article 32
|
The Chief Justice of India
, Mr. Justice Fakkir Mohamed Ibrahim Kalifulla
, Mr. Justice A.K. Sikri
, Mr. Justice S. A Bobde
, Mrs. Justice R.Banumathi
|
English
|
Hindi
|
|
945
|
2021(1) eILR(PAT) SC 1
|
REVIEW PETITION (CIVIL)-65/2021
|
BEGHAR FOUNDATION THROUGH ITS SECRETARY AND ANR. vs JUSTICE K.S. PUTTASWAMY (RETD.) AND ORS.
|
M. T. GEORGE
|
Not Available
|
Constitution of India
|
Article 110
|
Mr. Justice A.M. Khanwilkar
, Mr. Justice Dhananjay Y Chandrachud
, Mr. Justice Ashok Bhan
, Mr. Justice S. Abdul Nazeer
, Mr. Justice B.R. Gavai
|
English
|
Hindi
|
|
946
|
2016(4) eILR(PAT) SC 1
|
REVIEW PETITION (CIVIL)-2159/2013
|
MEDICAL COUNCIL OF INDIA vs CHRISTIAN MEDICAL COLLEGE VELLORE AND ORS.
|
Vikas Singh
|
Ms. Pinky Anand
|
Constitution of India
|
Article 137
|
Mr. Justice Anil R. Dave
, Mr. Justice A.K. Sikri
, Mr. Justice R.K Agrawal
, Mr Justice Adarsh Kumar Goel
, Mrs. Justice R.Banumathi
|
English
|
Hindi
|
|
947
|
1971(8) eILR(PAT) SC 48
|
REVIEW PETITION (CRIMINAL)-19/1974
|
Sawal Das vs The State of Bihar
|
R. Jethmalani, S. N. Misra and S.S. Jauhar
|
R.C. Prasad
|
INDIAN PENAL CODE
|
201
|
Mr. Justice M.H. Beg
, Mr. Justice P. N Bhagwati
|
English
|
Hindi
|
|
948
|
2019(2) eILR(PAT) SC 70
|
REVIEW PETITION (CRIMINAL)-308/2011
|
MD. MANNAN @ ABDUL MANNAN vs STATE OF BIHAR
|
Ms. Nitya Ramakrishnan, Shadan Farasat
|
Devashish Bharuka, Ravi Bharuka
|
CODE OF CRIMINAL PROCEDURE
|
235(2)
|
Mr. Justice N.V. Ramana
, Mr. Justice Mohan M. Shantanagoudar
, Justice Smt. Indira Banerjee
|
English
|
Hindi
|
|
949
|
2010(8) eILR(PAT) SC 1
|
REVIEW PETITION (CRIMINAL)-352/2010
|
RAJESH RANJAN @ PAPPU YADAV vs STATE OF BIHAR THROUGH CBI
|
Prem Prakash
|
Not Available
|
Constitution of India
|
Article 137
|
Mr. Justice Markandey Katju
, Mr. Justice A.K.Patnaik
|
English
|
Hindi
|
|
950
|
2010(5) eILR(PAT) SC 454
|
TRANSFERRED CASE (CIVIL)-150/2006
|
MADRAS BAR ASSOCIATION vs UNION OF INDIA
|
|
|
Constitution of India
|
Article 139
|
The Chief Justice of India
, Mr. Justice R.V Raveendran
, Mr. Justice D. K Jain
, Mr. Justice P. Sathasivam
, Mr. Justice J.M Panchal
|
English
|
Hindi
|
|
951
|
1985(9) eILR(PAT) SC 1
|
TRANSFERRED CASE (CIVIL)-364/1984
|
INDRAJIT BARIJA AND ORS ETC vs ELECTION COMMISSIONER OF INDIA AND ORS
|
V ·M· Tarkunde, P.G. llarua, S.N. Medhi, Shanti Bhushan, K.K. Venugopal, V.M. Tarkunde, Soli J, Sorabji, Hrishikesh Roy, Mrs. ~ Mr.- Karanjawala, K. Pablay, Swaraj Kaushal, E.c. · Vidyasagar, Sushma Swaraj, N.M. Ghatate, s.v. Deshpande, Lira Goswami, Mrs. R. · Swamy, c.s. Vaidyanathan,· p; Choudhary, P.G. llarua, Miss Lakshmi Anand Kumar and Ms. N. Rama
|
K. Parasaran, Attorney General, J.<.G. Bhagat, Additional Solicitor ·General,. A.K. 'Sen, F.s. Nariman, f;R• Mridul, S.N. lihuyan, Advocate General Assam, K. Swamy, Ms. A. Subhashini, S.K. Nandy, M.z. Ahmed and Kath Hazarika
|
Constitution of India
|
Article 226
|
The Chief Justice of India
, Mr. Justice Amrendra Nath Sen
, Mr. Justice V. Balakrishna Eradi
, Mr. Justice Ranganath Misra
, Mr. Justice V. Khalid
|
English
|
Hindi
|
|
952
|
1997(2) eILR(PAT) SC 66
|
SPECIAL LEAVE TO PETITION (CIVIL)-3721/1997
|
RADHA KISHUN vs UNION OF INDIA AND ORS.
|
M.K. Dua
|
Nil
|
Service Law
|
Article 136
|
Mr. Justice K Ramaswamy
, Mr. Justice Sujata V Manohar
|
English
|
Hindi
|
|
953
|
|
SPECIAL LEAVE TO PETITION (CRIMINAL)-1218/2018
|
THE STATE OF MEGHALAYA vs MELVIN SOHLANGPIAW
|
Ranjan Mukherjee, Upendra Mishra, Avijit Mani Tripathi, K.V. Kharlyngdoh, T.K. Nayak, P.S. Negi, Ms. Sruti Ram (Kochar), Chetan Joshi
|
Ms. Liz Mathew, Navneet R., Ms. Sonali Jain, Advs. for the Respondent.
|
Constitution of India
|
Article 366
|
Mr. Justice Mohan M. Shantanagoudar
, Mr. Justice R. Subhash Reddy
|
English
|
Hindi
|
|
954
|
2001(11) eILR(PAT) SC 1
|
WRIT TO PETITION (CIVIL)-42/1985
|
THE SOCIETY OF ST. JOSEPH'S COLLEGE vs UNION OF INDIA AND ORS
|
|
|
Constitution of India
|
Article 30(1A)
|
The Chief Justice of India
, Mr. Justice Syed Shah Mohammed Quadri
, Mr. Justice N. Santosh Hegde
, Mr. Justice S. N. Variava
, Mr. Justice Shivraj V. Patil
|
English
|
Hindi
|
|
955
|
|
WRIT TO PETITION (CIVIL)-223/2009
|
M/s. Novaads vs Metropolitan Transport Corporation and Ors.
|
Mr. Mukul Rohatgi, Mr. Subramonium Prasad, Mr. C.U. Singh, Mr. V. Giri, Mr. Ravindra Srivastava, Mr. C.A. Sundaram, Mr. B. Raghenth Basant, Ms. Liz Mathew, Ms. Shruti Iyer, Mr. Nikhil Nayyar, Mr. Ambuj Agrawal, Mr. Dhananjay Baijal, Ms. Akanksha, Mr. K.S. Natrajan, Mr. V. Ramasubramanian, Mr. Jayanth B. Muth Raj, Mrs. Malavika J., Mr. Sureshan P., Mr. B. Balaji, Mr. R. Rakesh Sharma, Ms. R. Shase, Mr. Paramveer, Mr. Rajiv Dalal, Mr. S. Thananjayan, Mr. T. Harish Kumar and Mr. V.N. Raghupathy.
|
Mr. Mukul Rohatgi, Mr. Subramonium Prasad, Mr. C.U. Singh, Mr. V. Giri, Mr. Ravindra Srivastava, Mr. C.A. Sundaram, Mr. B. Raghenth Basant, Ms. Liz Mathew, Ms. Shruti Iyer, Mr. Nikhil Nayyar, Mr. Ambuj Agrawal, Mr. Dhananjay Baijal, Ms. Akanksha, Mr. K.S. Natrajan, Mr. V. Ramasubramanian, Mr. Jayanth B. Muth Raj, Mrs. Malavika J., Mr. Sureshan P., Mr. B. Balaji, Mr. R. Rakesh Sharma, Ms. R. Shase, Mr. Paramveer, Mr. Rajiv Dalal, Mr. S. Thananjayan, Mr. T. Harish Kumar and Mr. V.N. Raghupathy.
|
Motor Vehicle Act
|
Nil
|
Mr. Justice Dipak Misra
, Mr. Justice Uday Umesh Lalit
|
English
|
Hindi
|
|
956
|
1989(5) eILR(PAT) SC 1
|
WRIT TO PETITION (CIVIL)-3130/1981
|
BHARAT SURFACTANTS (PVT.) LTD. & ANR. vs UNION OF INDIA & ANR.
|
Soli J. Sorabjee, Harish N. Salve, K.K. Patel, Ujwal Rana, Rajiv Dutta and K.K. Mohan
|
K. Parasaran, Attorney General, B. Datta, Additional Solicitor General, Kuldip Singh, Additional Solicitor General, Ms. A. Subhashini
|
Customs Act
|
15
|
The Chief Justice of India
, Mr Justice Sabyasachi Mukharji
, Mr. Justice S. Natarajan
, Mr Justice M. N. Venkatachaliah
, Mr Justice S.Ranganathan
|
English
|
Hindi
|
|
957
|
|
ORIGINAL SUIT-1/2018
|
STATE OF TAMIL NADU vs STATE OF KARNATAKA AND ANOTHER
|
|
|
Constitution of India
|
131
|
Mr. Justice Uday Umesh Lalit
, Mr. Justice Vineet Saran
|
English
|
Hindi
|
|
958
|
|
CONTEMPT PETITION (CIVIL)-208/2006
|
K. MADALAIMUTHU AND ANR. vs STATE OF TAMIL NADU AND ORS.
|
K. Ramamurthy, B. Balaji and Satya Mitra Garg
|
Soli J. Sorabjee, Altaf Ahmad, V.G. Pragasam
|
Constitution of India
|
Article 129
|
Mr. Justice Dr. A. R. Lakshmanan
, Mr. Justice Altamas Kabir
|
English
|
Hindi
|
|
959
|
1991(11) eILR(PAT) SC 1
|
CONTEMPT PETITION (CIVIL)-236/1991
|
Ashok Kumar Singh And Ors vs State Of Bihar And Ors
|
Prashant Bhushan
|
P.D. Sharma
|
Contempt of Court Act, 1971
|
Nil
|
The Chief Justice of India
, Mr. Justice G. N Ray
, Mr. Justice Dr. A.S. Anand
|
English
|
Hindi
|
|
960
|
|
CONTEMPT PETITION (CIVIL)-297/2007
|
NAND KISHORE OJHA vs ANJANI KUMAR SINGH
|
Paramjeet Singh Patwalia, Ramesh P. Bhatt
|
P.K. Shahi, Gopal Singh
|
CONTEMPT OF COURTS ACT
|
Nil
|
Mr. Justice Altamas Kabir
, Mr. Justice H. L. Dattu
|
English
|
Hindi
|
|
961
|
|
CONTEMPT PETITION (CIVIL)-638/2017
|
V. SENTHUR AND ANOTHER vs M. VIJAYAKUMAR, IAS, SECRETARY, TAMIL NADU PUBLIC SERVICE COMMISSION AND ANOTHER
|
Nithin Saravanan, Ms. Arunima Singh, Karunakar Mahalik, Ms. Priyadarshini, Ms. Ridhima Malhotra, Prashant Bhushan; Pranav Sachdeva, N. Subramaniyan, Jatin Bhardwaj, Ms. Shantha D. Raman, Garvesh Kabra, Arihant Jain, Ms. Neha Rathi
|
Amit Anand Tiwari, V. Krishnamurthy, AAGs, V. Giri, P. Wilson, C. S. Vaidyanathan, Mukul Rohatgi, Sr. Advs., Vinodh Kanna B., M. Yogesh Kanna, T. R. B. Sivakumar, Ms. C. N. G. Niraimathi, Dr. Joseph Aristotle S., Nitish Raj, Akshay Nagarajan, Mohammed Sadique T. A., Ms. Preeti Singh, Ms. Ripul Swati Kumari
|
Constitution of India
|
141
|
Mr. Justice L. Nageswara Rao
, Mr. Justice B.R. Gavai
|
English
|
Hindi
|
|
962
|
2014(7) eILR(PAT) SC 62
|
CONTEMPT PETITION (CRIMINAL)-11/1990
|
DR. SUBRAMANIAN SWAMY vs ARUN SHOURIE
|
BHARAT SANGAL
|
BINA GUPTA
|
CONTEMPT OF COURTS ACT
|
15
|
The Chief Justice of India
, Mr. Justice Anil R. Dave
, Mr. Justice Sudhanshu Jyoti Mukhopadhaya
, Mr. Justice Dipak Misra
, Mr. Justice Shiva Kirti Singh
|
English
|
Hindi
|
|
963
|
1973(4) eILR(PAT) SC 1
|
CONTEMPT PETITION (CRIMINAL)-266/1972
|
SAMBHU NATH SARKAR vs THE STATE OF WEST BENGAL & ORS.
|
Naranarayan Gooptu, Dilip Sinha, Pulak Ranjan Mandal and Rathin Das
|
Niren De, D. N. Mukherjee and G. S. Chatterjee
|
Constitution of India
|
Article 14
|
Mr. Justice J. M Shelat
, Mr. Justice K.S. Hegde
, Mr. Justice A.N. Ray
, Mr. Justice P. Jaganmohan Reddy
, Mr. Justice Hans Raj Khanna
, Mr. Justice A. K. Mukherjea
, Mr. Justice Y. V. Chandrachud
|
English
|
Hindi
|
|
964
|
1997(3) eILR(PAT) SC 43
|
TAX REFERENCE CASE-1/1993
|
SUWALAL ANANDILAL JAIN vs COMMISSIONER OF INCOME TAX, BIHAR, RANCHI
|
A. Subba Rao
|
A. Raghuvir, Ms. Lakshmi Iyengar and B.K. Prasad
|
INCOME TAX ACT
|
40(b)
|
The Chief Justice
, Mr. Justice Sujata V Manohar
, Mr. Justice K. Venkataswami
|
English
|
Hindi
|
|
965
|
1974(6) eILR(PAT) SC 1
|
SPECIAL REFERENCE CASE-1/1974
|
SPECIAL REFERENCE NO. 1 OF 1974 vs
|
|
|
Constitution of India
|
Article 54
|
The Chief Justice of India
, Mr. Justice P. Jaganmohan Reddy
, Mr. Justice D. G. Palekar
, Mr. Justice H.R. Khanna
, Mr. Justice Kuttyil Kurien Mathew
, Mr. Justice M.H. Beg
, Mr. Justice Y. V. Chandrachud
|
English
|
Hindi
|
|
966
|
1994(2) eILR(PAT) SC 1
|
SPECIAL REFERENCE CASE-1/1985
|
REFERENCE UNDER ARTICLE 317(1) OF THE CONSTITUTION OF INDIA REGARDING ENQUIRY AND REPORT ON THE ALLEGATIONS AGAINST SH. M MEGHA CHANDRA SINGH, CHAIRMAN, MANIPUR SERVICE COMMISSION vs
|
INDIRA JAISING, P.H. PAREKH AND BINA MADHAVAN
|
V.C. MAHAJAN AND S. JANANI
|
Constitution of India
|
Article 317
|
The Chief Justice of India
, Mr Justice S. Ratnavel Pandian
, Mr. Justice S. Mohan
, Mr. Justice G. N Ray
, Mr. Justice Faizan Uddin
|
English
|
Hindi
|
|
967
|
2004(3) eILR(PAT) SC 1
|
SPECIAL REFERENCE CASE-1/2001
|
SEPCIAL REFERENCE NO. 1 OF 2001 vs
|
|
|
Constitution of India
|
Article 246
|
Mr. Justice S. Rajendra Babu
, Mr. Justice K.G Balakrishnan
, Mr. Justice P. Venkatarama Reddi
, Mr. Justice B. N. Srikrishna
, Mr. Justice G. P. Mathur
|
English
|
Hindi
|
|
968
|
1978(2) eILR(PAT) SC 226
|
ELECTION PETITION (CIVIL)-1/1977
|
Charan Lal Sahu vs Neelam Sanjeeva Reddy
|
P. Ram Reddy, O.C. Mathur, J. B. Dadachanji, C.S.R. Rao and A. V. V. Nair
|
S. V. Gupte and R. N. Sachthey
|
Constitution of India
|
Article 14
|
The Chief Justice of India
, Mr. Justice Y. V. Chandrachud
, Mr. Justice P. N Bhagwati
, Mr. Justice V.R. Krishna Iyer
, Mr. Justice Jaswant Singh
, Mr. Justice V. D Tulzapurkar
, Mr. Justice D. A. Desai
|
English
|
Hindi
|
|
969
|
1992(9) eILR(PAT) SC 1
|
ELECTION PETITION (CIVIL)-1/1992
|
MITHILESH KUMAR SINHA ETC vs RETURNING OFFICER FOR PRESIDENTIAL ELECTION AND ORS ETC
|
IN PERSON
|
G. RAMASWAMY, KAPIL SIBAL, A.M. SINGHVI, SUSHIL KUMAR JAIN, A.P. DHAMIJA, SUDHANSHU ATREYA, RANJIT KUMAR, ANIL SHRIVASTAVA AND A. SUBHASHINI
|
Presidential and vice-presidential Elections Act, 1952
|
5
|
Mr. Justice J. S Verma
, Mr. Justice K. Jayachandra Reddy
, Mr. Justice S. C Agrawal
, Mr. Justice Yogeshwar Dayal
, Mr. Justice Dr. A.S. Anand
|
English
|
Hindi
|
|
970
|
2002(12) eILR(PAT) SC 1
|
ELECTION PETITION (CIVIL)-1/2002
|
CHARAN LAL SAHU vs DR. A.P.J. ABDUL KALAM AND ORS
|
|
|
Presidential and vice-presidential Elections Act, 1952
|
19
|
The Chief Justice of India
, Mr. Justice V. N Khare
, Mr. Justice K.G Balakrishnan
, Mr. Justice Ashok Bhan
, Mr. Justice Arun Kumar
|
English
|
Hindi
|
|
971
|
2012(12) eILR(PAT) SC 1
|
ELECTION PETITION (CIVIL)-1/2012
|
PURNO AGITOK SANGMA vs PRANAB MUKHERJEE
|
|
|
Constitution of India
|
Article 58(2)
|
The Chief Justice of India
, Mr. Justice P. Sathasivam
, Mr. Justice Surinder Singh Nijjar
, Mr. Justice J. Chelameswar
, Mr. Justice Ranjan Gogoi
|
English
|
Hindi
|
|
972
|
1983(12) eILR(PAT) SC 43
|
ELECTION PETITION (CIVIL)-2/1982
|
Charan Lal Sahu & Others vs Giani Zail Singh & Another
|
K Parasaran and R.D Agrawala
|
O.P Sharma, R.C. Gubrele, K.R Gupta and R.C. Bhatia
|
Constitution of India
|
Article 71
|
The Chief Justice of India
, Mr. Justice P. N Bhagwati
, Mr. Justice Amarendra Nath Sen
, Mr. Justice D. P. Madon
, Mr. Justice M. P Thakkar
|
English
|
Hindi
|
|
973
|
2023(12) eILR(PAT) SC 1
|
ARBITRATION PETITION-38/2020
|
COX AND KINGS LTD. vs SAP INDIA PVT. LTD. & ANR.
|
Nakul Dewan, Sanjoy Ghose
|
Tushar Mehta, Darius J. Khambata
|
ARBITRATION AND CONCILIATION ACT
|
45
|
The Chief Justice of India
, Mr. Justice Hrishikesh Roy
, Mr. Justice Pamidighantam Sri Narasimha
, Mr. Justice J.B. Pardiwala
, Mr. Justice Manoj Misra
|
English
|
Hindi
|
|
974
|
2023(12) eILR(PAT) SC 245
|
CURATIVE PETITION(CIVIL)-44/2023
|
IN RE: INTERPLAY BETWEEN ARBITRATION AGREEMENTS UNDER THE ARBITRATION AND CONCILIATION ACT 1996 AND THE INDIAN STAMP ACT 1899 vs
|
Arvind P Datar, Nikhil Sakhardande, Jayant Mehta, Sr. Advs., Debesh Panda, Ms. Amrita Panda, Naman Maheshwari, Ms. Snehal Maheshwari, Rameshwar Totala, Rahul Totala, Udbhav Gady, Ashish Venugopal, Ms. Sonali Mathur, Siddharth Sijoria, Garv Malhotra, Eshan A Chaturvedi, Arijit Sanyal, Ms. Arundhati Kale, Omar Ahmad, Pratyush Miglani, Pranav Mago, Kanishk Aggrawal, Sri Aditya Kumar, Sooraj Sharma, Ms. Payal Chawla, Ms. Hina Shaheen, Ms. Yamini Daga, Shubhra Swami Paranjpe, Raghav Bhatia, Soayib Qureshi
|
Shyam Divan, Nikhil Nayyar, Sr. Advs., Ms. Pritha Srikumar Iyer, Sulabh Rewari, Divyanshu Rai, Rongon Choudhary, Ms. Mansvini Jain, Atharv Gupta, Ravi Raghunath, Ms. Aakashi Lodha, Dhanaram Ramachandran, Advs
|
ARBITRATION AND CONCILIATION ACT
|
11
|
The Chief Justice of India
, Mr. Justice Sanjay Kishan Kaul
, Mr. Justice Sanjiv Khanna
, Mr. Justice B.R. Gavai
, Mr. Justice Surya Kant
, Mr. Justice J.B. Pardiwala
, Mr. Justice Manoj Misra
|
English
|
Hindi
|
|
975
|
2023(3) eILR(PAT) SC 14
|
CURATIVE PETITION(CIVIL)-345/2010
|
UNION OF INDIA AND ORS. vs M/S. UNION CARBIDE CORPORATION AND ORS.
|
APARNA BHAT, SHREEKANT NEELAPPA TERDAL, ANITHA SHENOY, GURMEET SINGH MAKKER
|
BINA GUPTA, SHIRAZ CONTRACTOR PATODIA, BINA GUPTA
|
Constitution of India
|
Article 137
|
Mr. Justice Sanjay Kishan Kaul
, Mr. Justice Sanjiv Khanna
, Mr. Justice Abhay S. Oka
, Mr. Justice Vikram Nath
, Mr. Justice J.K. Maheswari
|
English
|
Hindi
|
|
976
|
2011(5) eILR(PAT) SC 1
|
CURATIVE PETITION(CRL)-39/2010
|
C.B.I. AND ORS. vs KESHUB MAHINDRA ETC. ETC
|
APARNA BHAT
|
LAWYER S KNIT & CO
|
Code of Criminal Procedure, 1973
|
323
|
The Chief Justice of India
, Mr. Justice Altamas Kabir
, Mr. Justice R.V Raveendran
, Mr. Justice B.Sudershan Reddy
, Mr Justice Aftab Alam
|
English
|
Hindi
|
|
977
|
2024(3) eILR(PAT) SC 63
|
DIARYNO AND DIARYYR-11805/2024
|
Association for Democratic Reforms and Another vs Union of India and Others
|
Prashant Bhushan, Ms. Neha Rathi, Ms. Kajal Giri, Pranav Sachdeva, Ms. Shivani Kapoor, Kamal Kishore
|
Tushar Mehta, SG, Kapil Sibal
|
Constitution of India
|
Article 32
|
The Chief Justice of India
, Mr. Justice Sanjiv Khanna
, Mr. Justice B.R. Gavai
, Mr. Justice J.B. Pardiwala
, Mr. Justice Manoj Misra
|
English
|
Hindi
|
|
978
|
2021(4) eILR(PAT) SC 64
|
SUO MOTO WRIT PETITION(CRIMINAL)-2/2020
|
IN RE: EXPEDITIOUS TRIAL OF CASES UNDER SECTION 138 OF N.I. ACT 1881 vs
|
|
|
NEGOTIABLE INSTRUMENTS ACT
|
138
|
The Chief Justice of India
, Mr. Justice L. Nageswara Rao
, Mr. Justice B.R. Gavai
, Mr. Justice A.S. Bopanna
, Mr. Justice S. Ravindra Bhatt
|
English
|
Hindi
|
|
979
|
1991(11) eILR(PAT) SC 16
|
REF. U/S 143-1/1991
|
IN THE MATTER OF CAUVERY WATER DISPUTES TRIBUNAL vs
|
|
|
Constitution of India
|
Article 131
|
The Chief Justice of India
, Mr. Justice K. N. Singh
, Mr. Justice A. M. Ahmadi
, Mr. Justice Kuldip Singh
, Mr. Justice P. B. Sawant
|
English
|
Hindi
|
|
980
|
2002(10) eILR(PAT) SC 41
|
REF. U/S 143-1/2002
|
SPECIAL REFERENCE NO. 1 OF 2002 vs
|
|
|
Constitution of India
|
Article 324
|
The Chief Justice of India
, Mr. Justice V. N Khare
, Mr. Justice K.G Balakrishnan
, Mr. Justice Ashok Bhan
, Mr. Justice Arijit Pasayat
|
English
|
Hindi
|
|
981
|
2024(3) eILR(PAT) SC 38
|
MISCELLANEOUS APPLICATION-486/2024
|
State Bank of India vs Association for Democratic Reforms and Others
|
Harish Salve
|
Prashant Bhushan
|
Constitution of India
|
Article 14
|
The Chief Justice of India
, Mr. Justice Sanjiv Khanna
, Mr. Justice B.R. Gavai
, Mr. Justice J.B. Pardiwala
, Mr. Justice Manoj Misra
|
English
|
Hindi
|
|
982
|
2021(10) eILR(PAT) SC 26
|
MISCELLANEOUS APPLICATION-1608/2021
|
M/S MAGADH SUGAR & ENERGY LTD. vs THE STATE OF BIHAR AND ORS.
|
Praveen Kumar, Ms. Sunaina Kumar
|
Saket Singh, Mrs. Niranjana Singh
|
Constitution of India
|
Article 226
|
Mr. Justice Dhananjay Y Chandrachud
, Justice Smt. B.V. Nagarathna
|
English
|
Hindi
|
|
983
|
1984(4) eILR(PAT) SC 40
|
MISCELLANEOUS APPLICATION-1740/1984
|
R.S Nayak vs A.R Antulay
|
Ram Jethmalani, Ms. Rani Jethmalani, Naresh Jethmalani and J. Wad
|
A. K. Sen, M. N. Shroff and Dalveer Bhandari
|
CRIMINAL LAW AMENDMENT ACT
|
8(1)
|
Mr. Justice D. A. Desai
, Mr. Justice R. S Pathak
, Mr. Justice O. Chinnappa Reddy
, Mr. Justice A.P. Sen
, Mr. Justice V. Balakrishna Eradi
|
English
|
Hindi
|