Table of Cases

A

A. Sanjeevi Naidu v. State of Madras, AIR 1970 SC 1102: (1970) 2 SCJ 582: (1970) 2 Andh WR (SC) 98

117

A.A. Mulla v. State of Maharashtra, MANU/SC/0339/1997 : AIR 1997 SC 1441: 1997 Cr LJ 353: 1997 AIR SCW 63:JT 1996 (9) SC 551: (1996) 11 SCC 606: 1997 SCC (Cri) 305

 60

A.C. Jose v. Sivan Pillai, MANU/SC/0341/1984 : AIR 1984 SC 921: (1984) 2 SCC 656: 1984 Ker LT 510: 1984 UJ (SC) 558

248

A.D.M., Jabalpur v. S. Shukla, MANU/SC/0062/1976 : AIR 1976 SC 1207: (1976) 2 SCC 521: 1976 Cr LJ 945:1976 UJ (SC) 610: MANU/SC/0179/1976 : (1976) 3 SCC 454: (1976) 3 SCR 929: 1976 Supp SCR 172

 90

A.H. Wadia v. Commissioner of Income-tax, Bombay, MANU/FE/0004/1948 : AIR 1949 FC 18: 17 ITR 63: 1948 FCR 121

204

A.K. Gopalan v. State of Madras, MANU/SC/0012/1950 : AIR 1950 SC 27: 1950 SCJ 174:51 Cr LJ 1383: 1950 SCR 88

 25, 26, 48, 63, 70, 72

A.K. Roy v. Union of India, MANU/SC/0051/1981 : AIR 1982 SC 710: 1982 Cr LJ 340: (1982) 1 SCC 27:1982 SCC (Cri) 152: 1982 (2) SCJ 68

 112

A.R. Antulay v. R.S. Naik, MANU/SC/0002/1988 : AIR 1988 SC 1531: JT 1988 (2) SC 325: (1988) 2 SCC 602: 1988 SCC (Cri) 372

24

A.S. Narayana Deekshitulu v. State of Andhra Pradesh, MANU/SC/0455/1996 : AIR 1996 SC 1765: 1996 AIR SCW 2029:JT 1996 (3) SC 482: MANU/SC/0455/1996 : (1996) 9 SCC 548: (1996) 3 SCR 543

A.V. Nachane v. Union of India, MANU/SC/0251/1982 : AIR 1982 SC 1126: (1982) 1 SCC 205: (1982) 1 SCWR 203

32

A.V.S. Narasimha Rao v. State of Andhra Pradesh, MANU/SC/0494/1969 : AIR 1970 SC 422: (1970) 1 SCA 51:1970 (1) SCJ 365: (1970) 1 SCR 115

 41

Abdul Shakur v. Rikhab Chand, MANU/SC/0074/1957 : AIR 1958 SC 52: 1958 SCA 279: 1958 SCJ 329: MANU/SC/0074/1957 : 1958 SCR 387

127

Addl. Distt. Magistrate, Jabalpur v. Shivakant Shukla, AIR 1976 SC 1207: (1976) 2 SCC 521:1976 Cr LJ 945: 1976 UJ (SC) 610: MANU/SC/0179/1976 : (1976) 3 SCC 454: (1976) 3 SCR 929: 1976 Supp SCR 172

 97

Advocates-on-record Association v. Union of India, MANU/SC/0073/1994 : AIR 1994 SC 268: (1993) 4 SCC 441

155

AIIMS Students’ Union v. AIIMS, MANU/SC/0480/2001 : AIR 2001 SC 3262: 2001 AIR SCW 3143: JT 2001 (7) SC 12:

MANU/SC/0480/2001 : (2002) 1 SCC 428: 2001 (4) SCJ 590: (2001) 5 SCALE 430: 2001 (6) Supreme 367

95, 100

Air India Statutory Corp. v. United Labour Union, MANU/SC/0163/1997 : AIR 1997 SC 645: 1997 AIR SCW 430:

MANU/SC/0163/1997 : (1997) 9 SCC 377: 1997 (3) Serv LJ 81 SC: 1997 (2) Supreme 165

92

Air India v. Nargesh Meerza, MANU/SC/0688/1981 : AIR 1981 SC 1829: (1981) 4 SCC 335

33

Ajay Canu v. Union of India, MANU/SC/0010/1988 : (1988) 4 SCC 156: AIR 1988 SC 2027: JT 1988 (3) SC 523

56

Ajay Goswami v. Union of India, MANU/SC/5585/2006 : AIR 2007 SC 493: 2007 AIR SCW 15: (2007) 1 SCC 143:

(2006) 14 SCALE 317: 2007 (1) SCC (Cri) 298

51

Ajay Hasia v. Khalid Mujib, MANU/SC/0498/1980 : AIR 1981 SC 487: (1981) 1 SCC 722: 1981 SCC (Lab) 258:

(1981) 2 SCR 79

22, 32, 40

Ajay Kumar v. UOI, MANU/SC/0978/2006 : AIR 2006 SC 1177: 2006 AIR SCW 888: (2006) 3 SCC 257: 2006 (2) SCJ 472

38

Ajit Singh (II) v. State of Punjab, MANU/SC/0575/1999 : AIR 1999 SC 3471: 1999 AIR SCW 3460: (1999) 7 SCC 209:

1999 (8) Supreme 211

43

Akhil Bharatiya Soshit Karamchari Sangh (Railway) v. Union of India, MANU/SC/0058/1980 : AIR 1981 SC 298:

MANU/SC/0058/1980 : (1981) 1 SCC 246: 1981 SCC (Lab) 50: (1981) 2 SCR 185

40, 42, 88

All India Judges Association v. Union of India, MANU/SC/0251/2002 : AIR 2002 SC 1752: 2002 AIR SCW 1706:

JT 2002 (3) SC 503: (2002) 4 SCC 247: 2002 (2) SCJ 598: (2002) 5 SRJ 246:

(2002) 3 SCALE 291: 2002 (3) Supreme 180

180

All-India Station Masters’ and Assistant Station Masters’ Association, Delhi v.

General Manager, Central Railway, MANU/SC/0192/1959 : AIR 1960 SC 384: (1960) 2 SCR 311

40

Amrit Singh v. State of Punjab, MANU/SC/8642/2006 : AIR 2007 SC 132: 2007 Cr LJ 298: 2006 AIR SCW 5712:

2006 (4) Crimes 380: (2006) 11 SCALE 309: 2007 (2) SCC (Cri) 397: 2006 (8) Supreme 710

63

Animal and Environment Legal Defence Fund v. Union of India, AIR 1997 SC 1071:

1997 AIR SCW 1078: JT 1997 (3) SC 298: (1997) 3 SCC 549: 1997 (1) SCJ 522:

(1997) 2 SCR 728: (1997) 2 SCALE 493: 1997 (2) Supreme 713

65

Apparel Ex-port Promotion, Council v. A.K. Chopra, MANU/SC/0014/1999 : AIR 1999 SC 625: 1999 AIR SCW 274:

JT 1999 (1) SC 61: (1999) 1 SCC 759: (1999) 1 SCJ 265: (1999) 1 SCALE 57:

1999 (1) Supreme 110: 1999 (1) UJ (SC) 508

66

Arumugha v. Narayana, AIR 1958 Mad 282

36

Aruna Roy v. Union of India, AIR 2002 SC 3176: 2002 AIR SCW 3670: JT 2002 (7) SC 103:

(2002) 7 SCC 368: 2002 (4) SCJ 235: (2002) 6 SCALE 408: 2002 (6) Supreme 437

9, 81

Ashok Kumar Thakur v. State of Bihar, MANU/SC/0011/1996 : (1995) 5 SCC 403: AIR 1996 SC 75:

1995 AIR SCW 3731: 1995 (3) SCJ 705

44

Ashok Kumar Thakur v. UOI, 2008 AIR SCW 2899: AIR 2008 SC (Supp) 1

39

Ashok Kumar Yadav v. State of Haryana, MANU/SC/0026/1985 : AIR 1987 SC 454: (1985) 4 SCC 417:

1986 SCC (Lab) 88: 1985 3 Serv LR 200: 1986 2 Lab LN 804

181

Assam Small Scale Ind. Dev. Corpn. Ltd. v. J.D. Pharmaceuticals, AIR 2006 SC 131:

2005 AIR SCW 5600: MANU/SC/1206/2005 : (2005) 13 SCC 19: 2005 (8) SCJ 98

23

Atiabari Tea Co. Ltd. v. State of Assam, MANU/SC/0030/1960 : AIR 1961 SC 232: ILR 1961 13 Assam 257: (1961) 1 SCR 809

229, 230

Attorney-General for Canada v. Attorney General for Onterio, (1937) AC 326: MANU/PR/0031/1937 : AIR 1937 PC 82

209

Automobile Transport (Rajasthan) Ltd. v. State of Rajasthan, AIR 1962 SC 1406:

(1962) 2 SCA 35: (1963) 1 SCR 491

230

Azeez Basha v. Union of India, MANU/SC/0039/1967 : AIR 1968 SC 662: (1968) 1 SCR 833

80

B

B. Venkataraman v. State of T.N., MANU/SC/0080/1951 : AIR 1951 SC 229: 1951 SCJ 318

41

B.C.P.P. Mazdoor Sangh v. N.T.P.C., MANU/SC/8013/2007 : AIR 2008 SC 336: 2007 AIR SCW 6879:

(2007) 12 SCALE 204: 2007 (7) Supreme 704

40

B.R. Enterprises v. State of Uttar Pradesh, MANU/SC/0330/1999 : AIR 1999 SC 1867: 1999 AIR SCW 1526:

JT 1999 (3) SC 431: (1999) 9 SCC 700: 1999 (7) SRJ 95: 1999 (4) Supreme 472

230

Babulal Parate v. State of Maharashtra, MANU/SC/0155/1961 : AIR 1961 SC 884: (1961) 2 Cr LJ 16:

1961 (1) SCJ 524: (1961) 3 SCR 423

54

Bachan Singh v. State of Punjab, MANU/SC/0055/1982 : AIR 1980 SC 898: 1980 Cr LJ 636: (1980) 2 SCC 684: 1980 SCC (Cri) 580

69

Bajoe Emmanuel v. State of Kerala, MANU/SC/0061/1986 : AIR 1987 SC 748: (1986) 3 SCC 615: 1986 JT 115:

1986 (3) Supreme 344: 1986 (3) SCJ 395

79

Balaji Raghavan v. Union of India, MANU/SC/0211/1996 : AIR 1996 SC 770: 1996 AIR SCW 86:

MANU/SC/0211/1996 : (1996) 1 SCC 361: (1996) 1 UJ (SC) 197

46

Balco Employees’ Union (Regd) v. Union of India, MANU/SC/0779/2001 : AIR 2002 SC 350: 2001 AIR SCW 5135:

JT 2001 (10) SC 466: (2002) 2 SCC 333: 2002 (1) SCJ 123: (2001) 8 SCALE 541:

2001 (8) Supreme 660

88

Baldev Raj Guliani v. Punjab and Haryana High Court, MANU/SC/0537/1976 : AIR 1976 SC 2490:

MANU/SC/0537/1976 : (1976) 4 SCC 201: 1976 SCC (Lab ) 571: (1977) 1 SCR 425

96

Bandhua Mukti Morcha v. Union of India, MANU/SC/0051/1983 : AIR 1984 SC 802: (1984) 3 SCC 161:

1984 SCC (Lab) 389

64, 76, 88, 98

Basheshar Nath v. Commissioner of Income-tax, Delhi and Rajasthan, AIR 1959 SC 149:

1959 SCJ 1207: 1959 SCR Supp (1) 528

28

Batul Chandra Ghosh v. State of West Bengal, MANU/SC/0637/1972 : AIR 1974 SC 2285: 1974 Cr LJ 1314

178

Bengal Immunity Company Ltd. v. State of Bihar, MANU/SC/0083/1955 : AIR 1955 SC 661: 1955 SCA 1140:

1955 SCJ 672: (1955) 6 STC 446: (1955) 2 SCR 603

156, 175

Bennett Coleman and Co. Ltd. v. Union of India, MANU/SC/0038/1972 : AIR 1973 SC 106: (1972) 2 SCC 788:

1973 (1) SCJ 177

48, 50

Berubari Union (in re:), MANU/SC/0049/1960 : AIR 1960 SC 845: 1960 SCJ 933: (1961) 1 SCA 22: (1960) 3 SCR 250

154

Bharat Bank Ltd., Delhi v. Employees of the Bharat Bank, Ltd., Delhi, MANU/SC/0030/1950 : AIR 1950 SC 188:

86 CLJ 230: MANU/SC/0030/1950 : 1950 SCR 459

153

Bhikaji Narain v. State of Madhya Pradesh, MANU/SC/0016/1955 : AIR 1955 SC 781: (1955) 2 SCR 589: 1956 SCJ 48

27

Bhim Singh, MLA v. State of Jammu and Kashmir, MANU/SC/0064/1985 : AIR 1986 SC 494: 1986 Cr LJ 192:

MANU/SC/0064/1985 : (1985) 4 SCC 677: 1986 SCC (Cri) 47: 1986 UJ (SC) 458: (1986) 1 APLJ (SC) 36

226

Bhudhan Chaudhary v. State of Bihar, MANU/SC/0047/1954 : AIR 1955 SC 191: 1955 Cr LJ 374:

1955 SCJ 163: (1955) 1 SCR 1045

24

Bihar Eastern Gangetic Fishermen Co-operative Society Ltd. v. Sipahi Singh,

MANU/SC/0060/1977 : AIR 1977 SC 2149: 1978 BLJR 22: (1978) 1 SCWR 268: (1978) 1 SCR 375

224

Bijoe Emmanuel v. State of Kerala, MANU/SC/0061/1986 : AIR 1987 SC 748: (1986) 3 SCC 615: 1986 JT 115:

1986 (3) Supreme 344: 1986 (3) SCJ 395

51, 100

C

C.B. Muthamma v. Union of India, AIR 1979 SC 1868: (1979) 4 SCC 260

41

Capt. Dushyant Somal v. Smt. Sushma Somal, MANU/SC/0540/1981 : AIR 1981 SC 1026: 1981 Cr LJ 719:

(1981) 2 SCC 977: 1981 SCC (Cri) 413

178

Cauvery Water Dispute Tribunal (in re:), MANU/SC/0097/1992 : AIR 1992 SC 522: 1992 AIR SCW 119:

JT 1991 (4) SC 361: (1993) Supp 1 SCC 96

155

Chairman, Railway Board v. Chandrima Das, MANU/SC/0046/2000 : AIR 2000 SC 988: 2000 Cr LJ 1473:

2000 AIR SCW 649: JT 2000 (1) SC 426: (2000) 2 SCC 465: 2000 (3) SCJ 1:

(2000) 1 SCALE 279: 2000 (1) Supreme 265

49, 66

Chander Mohan Khanna v. NCERT, MANU/SC/0010/1992 : AIR 1992 SC 76: 1991 AIR SCW 2749: (1991) 4 SCC 578:

1991 (2) UJ (SC) 747

23

Chandigarh Housing Board v. Gurmit Singh, MANU/SC/0013/2002 : AIR 2002 SC 587: 2002 AIR SCW 176:

MANU/SC/0013/2002 : (2002) 2 SCC 29: 2002 (1) SCJ 220

15

Chandra Bhawan Boarding and Lodging, Bangalore v. State of Mysore, AIR 1970 SC 2042:

(1970) 2 SCR 600: 1970 Lab IC 1632

97

Chandra Mohan v. State of Uttar Pradesh, AIR 1966 SC 1987: (1967) 1 SCA 209:

(1967) 1 SCWR 153: (1967) 1 SCR 77: 1967 (2) SCJ 717

181

Chandra Rajakumari v. Police Commissioner, Hyderabad, MANU/AP/0153/1998 : AIR 1998 AP 302:

1998 (1) Andh LD 810: 1998 (1) Andh LT 329

64

Charan Lal Sahu v. Neelam Sanjeeva Reddy, MANU/SC/0401/1978 : AIR 1978 SC 499: 1978 UJ (SC) 134:

MANU/SC/0401/1978 : (1978) 2 SCC 500: 1978 (2) SCJ 51

108

Chenna Jagdeshwar v. State of Andhra Pradesh, 1988 Cr LJ 549

67

Chiranjit Lal Chowdhary v. Union of India, MANU/SC/0009/1950 : AIR 1951 SC 41: 1951 SCJ 29: 1950 SCR 869

30

Clerks and Depot Cashiers of the Calcutta Tramways Co. Ltd. v. Calcutta Tramways Co. Ltd.,

MANU/SC/0061/1956 : AIR 1957 SC 78: 1957 SCJ 23: 1956 SCR 772: 1956 SCC 518

154

Common Cause, A Registered Society v. Union of India, (1996) 6 SCC 667

115

Commr., Hindu Religious Endowments, Madras v. Lakshmindra Thirtha Swamiar of Shirur Mutt,

MANU/SC/0136/1954 : AIR 1954 SC 282: 1954 SCJ 335: 1954 SCR 1005

78

Communist Party of India (M) v. Bharat Kumar, AIR 1998 SC 184: 1997 AIR SCW 4147:

MANU/SC/0823/1998 : (1998) 1 SCC 201: (1997) 7 SCALE 21: 1997 (9) Supreme 415: 1998 (1) UJ (SC) 60

53

Consumer Education and Research Centre v. Union of India, (1995) 3 SCC 42:

1995 AIR SCW 759: 1995 Lab IC 1368: MANU/SC/0175/1995 : AIR 1995 SC 922

65

D

D. Bhuvan Mohan Patnaik v. State of Andhra Pradesh, MANU/SC/0038/1974 : AIR 1974 SC 2092:

1974 SCC (Cri) 803: 1975 Cr LJ 556: (1975) 3 SCC 185: (1975) 2 SCR 24

94

D.A.V. College, Jullundur v. State of Punjab, MANU/SC/0039/1971 : AIR 1971 SC 1737: 1971 (Supp) SCR 688:

MANU/SC/0039/1971 : (1971) 2 SCC 269

81, 82, 83

D.C. Saxena v. Chief Justice of India. MANU/SC/0627/1996 : (1996) 5 SCC 216: 1996 Cr LJ 3274:

1996 AIR SCW 3082: JT 1996 (6) SC 529: MANU/SC/0627/1996 : (1996) 5 SCC 216

145

D.C. Wadhwa v. State of Bihar, MANU/SC/0072/1986 : (1987) 1 SCC 378: AIR 1987 SC 579: 1987 JT 70: 1986 (4) Supreme 465

163

D.N. Chanchala v. State of Mysore, AIR 1971 SC 1765: 1971 (Supp) SCR 608

38

D.P. Joshi v. State of Madhya Pradesh, MANU/SC/0012/1955 : AIR 1955 SC 334: 1955 SCJ 298: 1955 SCR 1215

35

D.S. Nakara v. Union of India, MANU/SC/0237/1982 : AIR 1983 SC 130: (1983) 1 SCC 305: 1983 SCC (Lab) 145:

1983 UJ (SC) 217: (1983) 1 SCWR 390: 1983 (1) SCJ 188

8, 32, 34, 94

Daily Rated Causal Labour Employed under P and T Department v. Union of India,

MANU/SC/0434/1987 : (1988) 1 SCC 122: AIR 1987 SC 2342: JT 1987 (5) SC 164

34

Damyanti Naranga v. Union of India, MANU/SC/0726/1971 : AIR 1971 SC 966: (1971) 3 SCR 840: 1971 UJ (SC) 409

54

Daryao v. State of Uttar Pradesh, MANU/SC/0012/1961 : AIR 1961 SC 1457: 1962 (1) SCJ 702: (1962) 1 SCR 574

87

Deena alias Deen Dayal v. Union of India, MANU/SC/0094/1983 : AIR 1983 SC 1155: 1983 Cr LJ 1602

76

Deepchand v. State of Uttar Pradesh, MANU/SC/0023/1959 : AIR 1959 SC 648: 1959 SCJ 1069: 1959 SCR Supp (2) 8

27

Delhi Judicial Service Association, Tis Hazari Court, Delhi v. State of Gujarat, MANU/SC/0478/1991 : (1991) 4 SCC 406:

MANU/SC/0478/1991 : AIR 1991 SC 2176: 1991 Cr LJ 3086: 1991 AIR SCW 2419: 1991 (3) Crimes 232:

JT 1991 (3) SC 617: (1991) 3 SCR 936

62, 145

Delhi Police Non-Gazetted Karamchari Sangh v. Union of India, AIR 1987 SC 379: 1986 JT 920:

MANU/SC/0068/1986 : (1987) 1 SCC 115: 1987 (1) Supreme 9: (1987) 1 UJ (SC) 234: 1987 (1) SCJ 144

55

Delhi Transport Corporation v. DTC. Mazdoor Congress, MANU/SC/0031/1991 : AIR 1991 SC 101:

JT 1990 (3) SC 725: 1991 SCC (Lands) 1213: (1991) Supp 1 SCC 600

64

Dhan Bahadur Gharti v. State, AIR 1953 Ass 61

57

Dhananjay Shanker Shetty v. State of Maharashtra, MANU/SC/0620/2002 : AIR 2002 SC 2787: 2002 Cr LJ 3729:

2002 AIR SCW 3155: 2002 (3) Crimes 59: JT 2002 (5) SC 559: (2002) 6 SCC 596:

(2002) 5 SCALE 387: 2002 SCC (Cri) 1444: 2002 (5) Supreme 148: 2002 (2) UJ (SC) 1176

148

DLF Power Limited v. Central Coalfields Ltd., MANU/SC/0532/2009 : AIR 2009 SC 2189: 2009 AIR SCW 2881:

MANU/SC/0532/2009 : (2009) 6 SCC 258: (2009) 5 SCALE 429

68

Dubaria v. Har Prasad, MANU/SC/1638/2009 : (2009) 9 SCC 346

153

E

E.P. Royappa v. State of Tamil Nadu, MANU/SC/0380/1973 : AIR 1974 SC 555: (1974) 4 SCC 3: (1974) 2 SCR 348

31

E.V. Chinnaiah v. State of Andhra Pradesh, MANU/SC/0960/2004 : AIR 2005 SC 162: 2004 AIR SCW 6419:

MANU/SC/0960/2004 : (2005) 1 SCC 394: 2004 (8) Supreme 810

38

ECIL, Hyderabad (Managing Director) v. B. Karunakar, MANU/SC/0237/1994 : (1993) 4 SCC 727: 1994 AIR SCW 1050:

JT 1993 (6) SC 1: 1994 SCC (LandS) 1009: 1994 (1) SCT 319: 1993 (3) Serv LJ SC 193

235

Election Commission of India v. Saka Venkata Rao, MANU/SC/0060/1953 : AIR 1953 SC 210: 1953 SCA 203:

1953 SCJ 293: MANU/SC/0060/1953 : 1953 SCR 1144

128

Electricity Board Rajasthan v. Mohan Lal, MANU/SC/0360/1967 : AIR 1967 SC 1857: (1968) 1 SCA 9:

1968 (1) SCJ 461: (1967) 3 SCR 377

22

Excel Wear v. Union of India, MANU/SC/0263/1978 : AIR 1979 SC 25: (1978) 4 SCC 224: 1979 (1) SCJ 292:

(1979) 1 SCR 1009: (1978) 2 SCWR 382

8, 58

F

Farey v. Burvett, 1938 21 CLR 433

208

Francis Coralie Mullin v. Administrator, Union Territory of Delhi, AIR 1981 SC 746:

1981 Cr LJ 306: MANU/SC/0517/1981 : (1981) 1 SCC 608: 1981 SCC (Cri) 212: 1981 (2) SCJ 18: (1981) 2 SCR 516

64

G

G.D. Karkare v. T.L. Shevde, MANU/NA/0099/1950 : AIR 1952 Nag 330: ILR (1952) Nag 409

176

Garikapati Veeraya v. U.N. Subbiah Choudhry, MANU/SC/0008/1957 : AIR 1957 SC 540: 1957 SCA 495:

1957 SCJ 439: MANU/SC/0035/1956 : 1957 SCR 399: 1957 SCJ 501

151

Gaurav Jain v. Union of India, MANU/SC/0789/1997 : AIR 1997 SC 3021: 1997 AIR SCW 3055: 1997 (3) Crimes 40:

JT 1997 (6) SC 305: (1997) 8 SCC 114: 1997 (2) SCJ 334: (1997) 4 SCALE 657:

1998 SCC (Cri) 25: 1997 (6) Supreme 394

76

Gazula Dasaratha Rama Rao v. State of Andhra Pradesh, MANU/SC/0040/1960 : AIR 1961 SC 564: (1961) 2 SCR 931

41

Ghulam Sarwar v. Union of India, MANU/SC/0062/1966 : AIR 1967 SC 1335: (1967) 1 SCA 246: 1967 Cr LJ 1204:

(1967) 2 SCR 271

177

Gian Kaur v. State of Punjab, MANU/SC/0335/1996 : (1996) 2 SCC 648: AIR 1996 SC 946: 1996 Cr LJ 1660: 1996 AIR SCW 1336:

1996 (1) Crimes 197: JT 1996 (3) SC 339: (1996) 3 SCR 697: 1996 SCC (Cri) 374

67

Golak Nath v. State of Punjab, MANU/SC/0029/1967 : AIR 1967 SC 1643: 1967 (2) SCJ 486: (1967) 2 SCR 762: (1967) 2 SCWR 1006

7

Governor-General v. Raleigh Investment Co., MANU/FE/0015/1944 : AIR 1944 FC 51: 1944 FCR 229

204

H

Hamdard Dawakhana v. Union of India, MANU/SC/0016/1959 : AIR 1960 SC 554: 1960 Cr LJ 735: 1960 SCJ 611: (1960) 2 SCR 671

50

Hari Shankar Prasad Gupta v. Sukhdeo Prasad, MANU/UP/0128/1954 : AIR 1954 All 227: ILR (1954) 1 All 447: 1953 All LJ 678

176

Hari Vishnu Kamath v. Ahmad Ishaque, MANU/SC/0001/1954 : AIR 1955 SC 223: 1955 SCA 105: 1955 SCJ 267: MANU/SC/0095/1954 : 1955 SCR 1104

173

Hasan Ali Raihani v. Union of India, MANU/SC/8021/2006 : AIR 2006 SC 1714: 2006 Cr LJ 2106: 2006 AIR SCW 1572:

MANU/SC/8021/2006 : (2006) 3 SCC 705: 2006 SCJ 803: (2006) 3 SCALE 293: 2006 SCC (Cri) 33: 2006 (3) Supreme 135

56

Hathisingh Mfg Co., Ltd., Ahmedabad v. Union of India, MANU/SC/0303/1960 : AIR 1960 SC 923: 1961 (1) SCJ 22:

(1960) 3 SCR 528

58

Himat Lal K. Shah v. Commissioner of Police, Ahmedabad, MANU/SC/0583/1972 : AIR 1973 SC 87: 1973 Cr LJ 204:

MANU/SC/0583/1972 : (1973) 1 SCC 227: 1973 SCC (Cri) 280

54

Hindustan Commercial Bank Ltd., Kanpur (Management) v. Bhagwan Dass,

MANU/SC/0213/1964 : AIR 1965 SC 1142: (1965) 2 SCR 265: 1965 (I) LLJ 466

149

His Holiness Kesavananda Bharati Sripadgalvaru v. State of Kerala,

MANU/SC/0445/1973 : AIR 1973 SC 1461: (1973) 4 SCC 225: (1973) Supp SCR 1

7, 8, 10, 25, 85, 98, 270, 272

Hoechst Pharmaceuticals Ltd. v. State of Bihar, MANU/SC/0392/1983 : AIR 1983 SC 1019: 1983 UJ (SC) 617:

MANU/SC/0392/1983 : (1983) 4 SCC 45: 1983 SCC (Tax) 248

210

Hussainara Khatoon v. Home Secretary, State of Bihar, Patna, AIR 1979 SC 1369:

1979 Cr LJ 1045: (1979) 3 SCR 532: MANU/SC/0121/1979 : (1980) 1 SCC 98: 1980 SCC (Cri) 40

69

Hussainara Khatoon v. Home Secretary, State of Bihar, Patna, AIR 1979 SC 1377:

1979 Cr LJ 1052: (1979) 1 SCC 108: (1979) 3 SCR 760: 1979 SCC (Cri) 50

73

I

I.C. Golak Nath v. State of Punjab, MANU/SC/0029/1967 : AIR 1967 SC 1643: 1967 All LJ 813: 1967 (2) SCJ 486:

(1967) 2 SCA 642: (1967) 2 SCR 762: (1967) 2 SCWR 1006

271

I.R. Coelho v. State of Tamil Nadu, MANU/SC/0595/2007 : AIR 2007 SC 861: 2007 AIR SCW 611:

MANU/SC/0595/2007 : (2007) 2 SCC 1: (2007) 1 SCALE 197: 2007 (1) Supreme 137

85, 86, 273

Inder Prakash Gupta v. State of Jammu and Kashmir, AIR 2004 SC 2523: 2004 AIR SCW 2737:

2004 (2) SCT 680: 2004 (6) SRJ 186: (2004) 5 SCALE 90: 2004 (3) Serv LJ 159 SC: 2004 (3) Supreme 593

241

Indian Express Newspaper (Bom) Pvt. Ltd. v. Union of India, AIR 1986 SC 515:

MANU/SC/0406/1984 : (1985) 1 SCC 641: (1985) 2 SCR 287

50

Indira Nehru Gandhi v. Raj Narain, (1975) Supp SCC 1: MANU/SC/0304/1975 : AIR 1975 SC 2299: (1976) 2 SCR 347

108, 121, 272

Indira Sawhney v. Union of India, MANU/SC/0104/1993 : AIR 1993 SC 477: 1992 AIR SCW 3682:

JT 1992 (6) SC 273: 1993 (1) SCJ 353

37, 42

Intellectual Forum Tirupathi v. State of Andhra Pradesh, AIR 2006 SC 1350: 2006 AIR SCW 1309:

MANU/SC/8047/2006 : (2006) 3 SCC 549: 2006 (2) SCJ 293: 2006 (2) Supreme 292

65

J

Jagannath Ramanuj Das v. State of Orissa, MANU/SC/0137/1954 : AIR 1954 SC 400: 1954 SCJ 329: 1954 SCR 1046

81

Jagdish Chanana v. State of Haryana, MANU/SC/7455/2008 : AIR 2008 SC 1968: 2008 Cr LJ 2237:

2008 AIR SCW 2279: (2008) 4 SCALE 411

152

Jalan Trading Co. (P) Ltd. v. D.M. Aney, MANU/SC/0267/1978 : AIR 1979 SC 233: 1978 Lab IC 1772: (1979) 3 SCC 220

230

Jamalpur Arya Samaj v. Dr. D. Ram, AIR 1954 Pat 297: ILR 33 Pat 157

176

Javed v. State of Haryana, AIR 2003 SC 3047: 2003 AIR SCW 3892: JT 2003 (6) SC 183:

MANU/SC/0523/2003 : (2003) 8 SCC 369: (2003) 5 SCALE 602: 2003 (5) Supreme 371

79

Jaya Bachchan v. Union of India, MANU/SC/2395/2006 : AIR 2006 SC 2119: 2006 AIR SCW 2601: (2006) 5 SCC 266:

2006 (5) SCJ 1: (2006) 5 SCALE 511: 2006 (4) Supreme 378

127

Jayantilal Amritlal Shodhan v. F.N. Rana, MANU/SC/0046/1963 : AIR 1964 SC 648: (1964) 2 SCA 284: (1964) 5 SCR 294

102

Jayendra Vishnu v. State of Maharashtra, MANU/SC/0926/2009 : (2009) 7 SCC 104

68

Jilabhai Nanbhai Khachar v. State of Gujarat, MANU/SC/0033/1995 : AIR 1995 SC 142: 1994 (72) Taxman 435:

1994 AIR SCW 4181: JT 1994 (4) SC 473

228

Jitendra Panchal v. Intelligence Officer, NCB, MANU/SC/0123/2009 : AIR 2009 SC 1938: 2009 AIR SCW 1559:

2009 (1) Crimes 338: MANU/SC/0123/2009 : (2009) 3 SCC 57: (2009) 2 SCALE 202: 2009 (1) SCC (Cri) 986

60

Joginder Kumar v. State of Uttar Pradesh, MANU/SC/0311/1994 : (1994) 4 SCC 260: AIR 1994 SC 1349:

1994 Cr LJ 1981: 1994 AIR SCW 1886: 1994 (2) Crimes 106: JT 1994 (3) SC 423:

1994 (2) SCJ 230: (1994) 3 SCR 661: 1994 SCC (Cri) 1172

68, 71, 72

Jyoti Basu v. Debi Ghosal, MANU/SC/0144/1982 : AIR 1982 SC 983: 1982 UJ (SC) 186: (1982) 1 SCC 691: 1982 (1) SCJ 245

52

K

K. Nagaraj v. State of Andhra Pradesh, AIR 1985 SC 524: (1985) 1 SCC 523

33

K. Veeraswami v. Union of India, (1991) 3 SCC 855: 1991 SCC (Cri) 734

143

K. Venkatachalam v. A. Swamickan, MANU/SC/0298/1999 : AIR 1999 SC 1723: 1999 AIR SCW 1353: JT 1999 (3) SC 242:

MANU/SC/0298/1999 : (1999) 4 SCC 526: (1999) 3 SCALE 12: 1999 (4) Supreme 333: 1999 (2) UJ (SC) 1064

248

K.A. Abbas v. Union of India, MANU/SC/0053/1970 : AIR 1971 SC 481: (1971) 2 SCR 446: 1971 (2) SCJ 242

52

K.C. Gajapati Narayan Deo v. State of Orissa, MANU/SC/0014/1953 : AIR 1953 SC 375: 1953 SCJ 592: 1954 SCA 1: 1954 SCR 1

207

K.M. Nanavati v. State of Bombay, MANU/SC/0063/1960 : AIR 1961 SC 112: (1961) 1 Cr LJ 173: (1961) 1 SCA 54:

(1961) 1 SCR 497: 1961 (2) SCJ 100

110, 162

Kalawati v. State of Himachal Pradesh, MANU/SC/0030/1953 : AIR 1953 SC 131: 1953 Cr LJ 668: 1953 SCJ 144: MANU/SC/0030/1953 : 1953 SCR 546

63

Kasturi Lal Ralia Ram Jain v. State of Uttar Pradesh, MANU/SC/0086/1964 : AIR 1965 SC 1039: 1965 (2) SCJ 318:

(1965) 1 SCWR 995: (1965) 1 SCA 809: (1965) 2 Cr LJ 144: (1965) 1 SCR 375

226

Kedar Nath Bajoria v. State of West Bengal, MANU/SC/0082/1953 : AIR 1953 SC 404: 1953 Cr LJ 1621:

1953 SCJ 580: MANU/SC/0082/1953 : 1954 SCR 30

30, 59

Kehar Singh v. Union of India, MANU/SC/0240/1988 : (1989) 1 SCC 204: 1989 Cr LJ 941: JT 1988 (4) SC 693:

MANU/SC/0240/1988 : (1989) 1 SCC 204: 1989 (1) Crimes 238: 1989 SCC (Cri) 86

110

Kerala Education Bill, 1957 (in re:), MANU/SC/0029/1958 : AIR 1958 SC 956: 1959 SCJ 321: 1959 SCR 995

97, 154

Keshav Singh (in re:), MANU/SC/0048/1964 : AIR 1965 SC 745: 1965 (1) SCJ 847: (1965) 1 SCA 441: (1965) 1 SCR 413

155

Keshava v. State of Mysore, AIR 1956 Mys 20: ILR (1955) Mys 597

241

Keshavan Madhava Menon v. State of Bombay, MANU/SC/0020/1951 : AIR 1951 SC 128: 1951 SCJ 182:

MANU/SC/0020/1951 : 1951 SCR 228: 52 Cr LJ 860

25

Kharak Singh v. State of Uttar Pradesh, MANU/SC/0085/1962 : AIR 1963 SC 1295: (1963) 2 Cr LJ 329:

(1964) 1 SCR 332: 1964 (2) SCJ 107

55, 64

Khatri v. State of Bihar, MANU/SC/0518/1981 : AIR 1981 SC 928: 1981 Cr LJ 470: (1981) 1 SCC 627:

1981 UJ (SC) 72: (1981) 2 SCR 408: 1981 (2) SCJ 185

73

Khem Chand v. Union of India, MANU/SC/0120/1957 : AIR 1958 SC 300: 1958 SCA 222: 1958 SCJ 497:

(1958) 1 Mad LJ (SC) 169: 1958 (I) LLJ 167: 1958 SCR 1080

236

Khoday Distilleries v. State of Karnataka, MANU/SC/0572/1995 : (1995) 1 SCC 574: AIR 1996 SC 911:

1995 AIR SCW 313: JT 1994 (6) SC 588

57

Kihoto Hallohan v. Zachilhu, MANU/SC/0713/1991 : (1992) 1 SCC 309: AIR 1993 SC 412: 1992 AIR SCW 3497:

JT 1992 (1) SC 600: (1992) 1 SCR 686: (1992) Supp 2 SCC 651

26, 125, 128, 129

Kishor Mohanlal Bakshi v. Union of India, MANU/SC/0389/1961 : AIR 1962 SC 1139: 1962 44 ITR 532

40

Kishor Singh Ravinder Dev etc, v. State of Rajasthan, MANU/SC/0072/1980 : AIR 1981 SC 625: 1981 Cr LJ 17:

MANU/SC/0072/1980 : (1981) 1 SCC 503: 1981 SCC (Cri) 191: 1981 (2) SCJ 97

69

Kulathil Mammu v. State of Kerala, MANU/SC/0080/1966 : AIR 1966 SC 1614: 1966 Cr LJ 1217: (1967) 3 SCR 706:

1967 (2) SCJ 653

15

Kuldeep Singh v. Government of N.C.T. Delhi, MANU/SC/8215/2006 : AIR 2006 SC 2652: 2006 AIR SCW 3627:

MANU/SC/8215/2006 : (2006) 5 SCC 702: 2006 (7) SCJ 342: (2006) 6 SCALE 588: 2006 (5) Supreme 742

57

Kuldip Nayar v. Union of India, MANU/SC/3865/2006 : AIR 2006 SC 3127: 2006 AIR SCW 4394: (2006) 7 SCC 1: 2006 (6) SCJ 702

3

Kuljeet Singh alias Ranga v. Lt. Governor of Delhi, AIR 1981 SC 2239

110

Kunhayammed v. State of Kerala, MANU/SC/0432/2000 : AIR 2000 SC 2587: 2000 AIR SCW 2608: JT 2000 (9) SC 110:

MANU/SC/0432/2000 : (2000) 6 SCC 359: (2000) 5 SCALE 167: 2000 (5) Supreme 181: 2000 (2) UJ (SC) 1158

151, 153

L

L. Chandra Kumar v. Union of India, MANU/SC/0261/1997 : AIR 1997 SC 1125: 1997 AIR SCW 1345: JT 1997 (3) SC 589:

MANU/SC/0261/1997 : (1997) 3 SCC 261: (1997) 3 SCALE 40: 1998 (2) Serv LJ 124 SC: 1997 (3) Supreme 147

25, 245, 273

Lallubhai Jogibhai Patel v. Union of India, MANU/SC/0216/1980 : (1981) 2 SCC 427: AIR 1981 SC 728: 1981 Cr LJ 288:

1981 SCC (Cri) 463: 1981 (2) SCJ 37: (1981) 2 SCR 352

74

LIC of India v. Consumer Education and Research Centre, AIR 1995 SC 1811:

1995 SCC (Cri) 608: 1995 AIR SCW 2834: JT 1995 (4) SC 366

8

Lily Thomas v. Union of India, AIR 2000 SC 1650: 2000 Cr LJ 2433: 2000 AIR SCW 1760:

JT 2000 (5) SC 617: (2000) 6 SCC 224: (2000) 4 SCALE 176: 2000 SCC (Cri) 1056:

2000 (3) Supreme 601: 2000 (2) UJ (SC) 1113

156

M

M. Ct. Muthiah v. Commissioner of Income-tax, Madras, MANU/SC/0022/1955 : AIR 1956 SC 269:

1956 SCJ 349: (1955) 2 SCR 1247

28

M. Ismail Faruqui v. Union of India, AIR 1955 SC 605: 1994 AIR SCW 4897

26

M. Karunanidhi v. Union of India, MANU/SC/0159/1979 : AIR 1979 SC 898: 1979 Cr LR (SC) 219:

1979 Cr LJ 773: MANU/SC/0159/1979 : (1979) 3 SCC 431: 1979 SCC (Cri) 691

164, 210

M. Kumar v. Bharat Earth Movers Ltd., MANU/KA/0406/1999 : AIR 1999 Kant 343: ILR (KANT) 1999 KAR 1715:

1999 (5) Kant LJ 193

23

M.C. Mehta v. State of Tamil Nadu, MANU/SC/0169/1997 : AIR 1997 SC 699: 1997 AIR SCW 407: (1996) 6 SCC 756:

1997 SCC (LandS) 49: 1997 (1) Supreme 207: 1997 (1) UJ (SC) 243

77, 92, 95

M.C. Mehta v. Union of India, MANU/SC/0271/2003 : AIR 2003 SC 3469: 2003 Cr LJ 2045: 2003 AIR SCW 1975:

JT 2003 (3) SC 505: (2003) 5 SCC 376: (2003) 3 SCALE 575: 2003 (3) Supreme 44

96

M.C. Mehta v. Union of India, AIR 2007 SC 1087: 2007 AIR SCW 1025: 2007 (1) Crimes 375:

MANU/SC/5296/2006 : (2007) 1 SCC 110: (2006) 12 SCALE 391: 2007 (1) SCC (Cri) 264: 2007 (1) Supreme 219

96

M.G. Badappanavar v. State of Karnataka, AIR 2001 SC 260: 2000 AIR SCW 4340:

(2001) 2 SCC 666: 2001 (1) Supreme 306

29, 44

M.P. Gopalakrishnan Nair v. State of Kerala, AIR 2005 SC 3053: 2005 AIR SCW 2292:

MANU/SC/0305/2005 : (2005) 11 SCC 45: 2005 (4) SCJ 47

9

M.P. Sharma v. Satish Chandra, District Magistrate, Delhi, AIR 1954 SC 300:

1954 Cr LJ 865: 1954 SCJ 428: MANU/SC/0018/1954 : 1954 SCR 1077

61, 62

M.R. Sugar Mills v. State of Uttar Pradesh, MANU/SC/0336/1978 : AIR 1979 SC 621: (1979) 2 SCC 409:

1979 (2) SCJ 185: (1979) 2 SCR 641

37, 42

M.R. Balaji v. State of Mysore, MANU/SC/0080/1962 : AIR 1963 SC 649: (1963) 2 SCA 1: (1963) Supp 1 SCR 439

28

Madhav Hayawadanrao Hoskot v. State of Maharashtra, MANU/SC/0119/1978 : AIR 1978 SC 1548:

1978 Cr LJ 1678: MANU/SC/0119/1978 : (1978) 3 SCC 544: 1978 SCC (Cri) 468

68

Madhu Limaye (in re:), AIR 1969 SC 1014: (1969) 3 SCR 154: 1969 Cr LJ 1440:

(1969) 1 SCWR 470: MANU/SC/0047/1968 : (1969) 1 SCC 292

72

Madhu Limaye v. Superintendent, Tihar Jail, Delhi, MANU/SC/0150/1975 : AIR 1975 SC 1505: (1970) 1 SCC 525:

1975 SCC (Cri) 235: (1975) 3 SCR 582

35

Mahabir Prasad v. Prafulla Chandra, MANU/WB/0035/1969 : AIR 1969 Cal 198: 72 Cal WN 328

164

Mahadeo Sahni v. State of Bihar, MANU/SC/0671/2002 : AIR 2002 SC 3032: 2002 Cr LJ 4065: 2002 AIR SCW 3381:

2002 (3) Crimes 187: JT 2002 (6) SC 87: (2002) 6 SCC 656: (2002) 5 SCALE 577:

2002 SCC (Cri) 1453: 2002 (5) Supreme 413

149

Mahesh Prasad v. State of Uttar Pradesh, MANU/SC/0045/1954 : AIR 1955 SC 70: 1955 Cr LJ 249:

1955 BLJR 98: 1955 All LJ 87: 1955 SCA 65: 1955 SCJ 153: MANU/SC/0045/1954 : 1955 SCR 965

235

Maneka Gandhi v. Union of India, MANU/SC/0133/1978 : AIR 1978 SC 597: (1978) 1 SCC 248:

(1978) 2 SCR 621: 1978 (2) SCJ 312

32, 49, 52, 63, 70, 72

Manmohan Singh v. Commissioner, Union Territory of Chandigarh, AIR 1985 SC 364:

1985 UJ (SC) 411: 1984 Supp SCC 540

23

Maqbool Hussain v. State of Bombay, MANU/SC/0062/1953 : AIR 1953 SC 325: 1953 SCJ 456: 1953 Cr LJ 1432: MANU/SC/0062/1953 : 1953 SCR 730

60

Marbury v. Madison, (1803) 1 Cranch 137

25

Minerva Mills Ltd. v. Union of India, MANU/SC/0075/1980 : AIR 1980 SC 1789: (1980) 2 SCC 591:

MANU/SC/0075/1980 : (1980) 3 SCC 625: 1980 UJ (SC) 727

86, 98, 263, 272

Mithu v. State of Punjab, MANU/SC/0065/1983 : AIR 1983 SC 473: 1983 Cr LJ 811: (1983) 2 SCC 277: 1983 (1) SCJ 327

32

Mohammad Yasin v. Town Area Committee, MANU/SC/0012/1952 : AIR 1952 SC 115: 1952 SCJ 162: 1952 SCR 572:

1952 SCA 237

21

Mohan Kumar Singhania v. Union of India, AIR 1992 SC 426: 1992 SCC (L&S) 455: (1992) Supp 1 SCC 594

42

Mohan Mahto v. Central Coal Fields Ltd., MANU/SC/7934/2007 : AIR 2008 SC 39: 2007 AIR SCW 6060:

MANU/SC/7934/2007 : (2007) 8 SCC 549: 2007 (6) Supreme 525

23

Mohd. Dastagir v. State of Madras, AIR 1980 SC 756: 1960 Cr LJ 1159: 1960 SCJ 726: (1960) 3 SCR 116

63

Mohd. Hanif Quareshi v. State of Bihar, MANU/SC/0027/1958 : AIR 1958 SC 731: 1958 SCJ 975: 1959 SCR 629

80

Mohini Jain v. State of Karnataka, MANU/SC/0357/1992 : (1992) 3 SCC 666: AIR 1992 SC 1858: 1992 AIR SCW 2100:

JT 1992 (4) SC 292: 1992 (3) SCJ 152: (1992) 3 SCR 658: 1992 (2) UJ (SC) 331

68

Mukhtiar Ahmed Ansari v. State (NCT of Delhi), MANU/SC/0309/2005 : AIR 2005 SC 2804: 2005 Cr LJ 2569:

2005 AIR SCW 2379: 2005 (2) Crimes 107: JT 2005 (4) SC 503: (2005) 5 SCC 258:

2005 (4) SCJ 526: (2005) 4 SCALE 269: 2005 SCC (Cri) 1037: 2005 (3) Supreme 370

61

Murli S. Deora v. Union of India, MANU/SC/0703/2001 : AIR 2002 SC 40: 2001 AIR SCW 4505: JT 2001 (9) SC 364:

MANU/SC/0703/2001 : (2001) 8 SCC 765: 2002 (1) SCJ 85: (2001) 8 SCALE 6: 2001 (8) Supreme 326

65

N

N. Nagendra Rao and Co. v. State of Andhra Pradesh, MANU/SC/0530/1994 : (1994) 6 SCC 205: AIR 1994 SC 2663:

1994 AIR SCW 3753: JT 1994 (5) SC 572: 1994 SCC (Cri) 1609

226

N.B. Khare v. State of Delhi, MANU/SC/0004/1950 : AIR 1950 SC 211: 1950 SCJ 328: 1950 SCR 519

55

Nainsukh v. State of Uttar Pradesh, MANU/SC/0061/1953 : AIR 1953 SC 384: 1953 SCJ 546: 1953 SCR 1184

35

Nakudda Ali v. Jayaratne, AIR 1951 AC 66

172

Nandini Satpathy v. P.L. Dani, MANU/SC/0139/1978 : AIR 1978 SC 1025: 1978 Cr LJ 968: (1978) 2 SCC 424: 1978 SCC (Cri) 236

62, 63

Nar Singh Pal v. Union of India, MANU/SC/0221/2000 : AIR 2000 SC 1401: 2000 AIR SCW 1141:

MANU/SC/0221/2000 : (2000) 3 SCC 588: 2000 (2) Supreme 667

28

Narayan Bhaskar Khare (Dr.) v. Election Commission of India,

MANU/SC/0022/1957 : AIR 1957 SC 694: 1957 SCC 344: 1957 SCJ 663

109

Naresh Shridhar Mirajkar v. State of Maharashtra, AIR 1967 SC 1: (1966) 2 SCA 363:

(1966) 3 SCR 744

24, 145

Narpat Singh v. Jaipur Development Authority, MANU/SC/0357/2002 : AIR 2002 SC 2036: 2002 AIR SCW 2085:

JT 2002 (1) SC (Supp) 481: (2002) 4 SCC 666: (2002) 4 SCALE 31: 2002 (3) Supreme 449:

2002 (2) UJ (SC) 820

152

Naval v. Union of India, MANU/RH/0821/2008 : AIR 2009 RAJ 63: 2009 (3) ALJ (NOC) 502: 2009 (1) Raj LW 865: 2009 (2) WLC 507

69

Neelima (Dr.) v. Dean of PG Studies, AP Agriculture University, Hyd., MANU/AP/0040/1993 : AIR 1993 AP 229:

1993 (1) AP LJ 140: 1993 (1) Andh LT 458

38

Neeraja Choudhary v. State of Madhya Pradesh, MANU/SC/0060/1984 : AIR 1984 SC 1099: (1984) 3 SCC 243:

1984 (2) Crimes 511

64

Nepal Singh v. State of Uttar Pradesh, MANU/SC/0283/1984 : AIR 1985 SC 84: (1985) 1 SCC 56: 1985 UJ (SC) 287: (1985) 2 SCR 1

45

Noise Pollution (N) (in re:), MANU/SC/0415/2005 : AIR 2005 SC 3136: 2005 AIR SCW 3525: JT 2005 (6) SC 210:

MANU/SC/0415/2005 : (2005) 5 SCC 733: 2005 (5) SCJ 165: (2005) 5 SCALE 475: 2005 (5) Supreme 77

51

O

Olga Tellis v. Bombay Municipal Corporation, MANU/SC/0039/1985 : AIR 1986 SC 180: (1985) 3 SCC 545:

1986 Cr LR (SC) 23

28, 64

Om Prakash Jaiswal v. D.K. Mittal, MANU/SC/0118/2000 : AIR 2000 SC 1136: 2000 Cr LJ 1700: 2000 AIR SCW 722:

JT 2000 (2) SC 293: (2000) 3 SCC 171: 2000 (1) SCJ 581: (2000) 2 SCALE 28:

2000 (1) Supreme 574: 2000 (1) UJ (SC) 524

145

Ous Kutilingal Achudan Nair v. Union of India, MANU/SC/0057/1975 : AIR 1976 SC 1179: 1976 UJ (SC) 43:

(1976) 1 SCWR 79: MANU/SC/0057/1975 : (1976) 2 SCC 780: (1976) 2 SCR 769: 1976 (2) SCJ 453

54

P

P&O Steam Navigation Co. v. Secretary of State for India, (1861) 5 Bom HCR App 1

225

P. Rathinam/Nagbhusan Patnaik v. Union of India, MANU/SC/0433/1994 : (1994) 3 SCC 394: AIR 1994 SC 1844:

1994 Cr LJ 1605: 1994 AIR SCW 1764: 1994 (2) Crimes 228: JT 1994 (3) SC 392:

1994 (2) SCJ 545: (1994) 3 SCR 673: 1994 SCC (Cri) 740

67

P.A. Inamdar v. State of Maharastra, MANU/SC/0482/2005 : AIR 2005 SC 3226: 2005 AIR SCW 3923:

(2005) 6 SCC 537: 2005 (5) SCJ 746

38

P.V. Narasimha Rao v. State (CBI/SPE), MANU/SC/0293/1998 : AIR 1998 SC 2120: 1998 Cr LJ 2930: 1998 AIR SCW 2001:

1998 (2) Crimes 124: JT 1998 (3) SC 318: (1998) 4 SCC 626: 1998 (1) SCJ 529: (1998) 2 SCR 870:

1998 SCC (Cri) 1108: 1998 (4) Supreme 1

130

Pandit M.S.M. Sharma v. Dr. Shree Krishna Sinha, AIR 1968 SC 1168: 1959 (Supp) 1 SCR 806:

(1961) 1 SCR 96: 1961 (2) SCJ 73: (1961) 2 SCA 582

138

Pandit M.S.M. Sharma v. Sri Krishna Sinha, MANU/SC/0021/1958 : AIR 1959 SC 395: 1959 SCJ 925: (1959) SCR Supp 1 806

130

Pannalal Binjraj v. Union of India, MANU/SC/0020/1956 : AIR 1957 SC 397: 1957 SCA 660: 1957 SCR 233

26

Pareed Lubha Muhammed Lubba v. K.K. Neelambaran, MANU/KE/0064/1967 : AIR 1967 Ker 155:

ILR (1967) 1 Ker 110: 1967 Cr LJ 891: 1967 Ker LJ 403

58

Parmanand Katara v. Union of India, MANU/SC/0423/1989 : AIR 1989 SC 2039: 1990 Cr LJ 671

67

Parshadi v. Uttar Pradesh, MANU/SC/0100/1956 : AIR 1957 SC 211: 1957 Cr LJ 328

62

Parshotam Lal Dhingra v. Union of India, MANU/SC/0126/1957 : AIR 1958 SC 36

236

People’s Union for Civil Liberties v. Union of India, AIR 1997 SC 568: 1997 AIR SCW 113:

JT 1997 (1) SC 288: (1997) 1 SCC 301: 1996 (4) SCJ 565: 1997 (1) UJ (SC) 187

51, 66

People’s Union for Civil Liberties v. Union of India, AIR 1997 SC 1203: 1997 AIR SCW 1234:

1997 (1) Cr CJ 374: 1997 (1) Crimes 190: JT 1997 (2) SC 311: (1997) 3 SCC 433: 1997 (1) SCJ 480:

(1997) 1 SCR 923: (1997) 1 SCALE 706: 1997 SCC (Cri) 434: 1997 (2) Supreme 429

97

People’s Union for Democratic Rights v. Union of India, AIR 1982 SC 1473:

1982 UJ (SC) 553: MANU/SC/0314/1982 : (1982) 2 SCC 494: (1982) 2 SCWR 202

45, 64, 75, 76

Peoples Union for Civil Liberties v. Union of India, (2003) 3 SCALE 263: MANU/SC/0234/2003 : AIR 2003 SC 2363:

2003 AIR SCW 2353: JT 2003 (2) SC 528: (2003) 4 SCC 399: (2003) 2 SCR 1136: 2003 (3) Supreme 93

65

Prabhu Dutt v. Union of India, MANU/SC/0087/1981 : AIR 1982 SC 6: 1982 Cr LJ 148: (1982) 1 SCC 1:

1982 (1) SCJ 169: 1982 SCC (Cri) 41: (1982) 1 SCR 1184

50

Pradeep Jain v. Union of India, MANU/SC/0047/1984 : AIR 1984 SC 1420: (1984) 3 SCC 654

15, 36

Prafulla Kumar v. Bank of Commerce Ltd., Khulna, AIR 1947 PC 60: 74 Ind App paras 23

206

Prem Chand Garg v. Excise Commissioner, U.P., MANU/SC/0082/1962 : AIR 1963 SC 996: (1963) 2 SCA 125:

(1963) SUPP 1 SCR 885

24, 87

Presidential Election case (in re:), AIR 1974 SC 1982: (1974) 2 SCC 33: (1975) 1 SCR 504

102, 105, 155

Presidential Reference (in re:), AIR 1999 SC 1: 1998 AIR SCW 3400: JT 1998 (7) SC 304:

MANU/SC/1146/1998 : (1998) 7 SCC 739: 1998 (4) SCJ 200: (1998) 5 SCALE 629: 1998 (8) Supreme 140

142, 155

Pritam Singh v. State, MANU/SC/0015/1950 : AIR 1950 SC 169: 86 CLJ 120: 51 Cr LJ 1270: 1950 SCR 453

151

Province of Bombay v. Khushaldas S. Advani, MANU/SC/0034/1950 : AIR 1950 SC 222: 1950 SCJ 451:

86 CLJ 330: MANU/SC/0034/1950 : 1950 SCR 621: (1950) 2 MLJ 703

172

Purshotam Lal Dhingra v. Union of India, MANU/SC/0126/1957 : AIR 1958 SC 36: 1958 MPC 165: 1958 SCA 37:

1958 SCJ 217: 1958 BLJR 285: 1958 All LJ 372: MANU/SC/0126/1957 : 1958 SCR 828

235

R

R. Chandevarappa v. State of Karnataka, MANU/SC/0805/1995 : (1995) 6 SCC 309: (1995) 5 SCALE 620: JT 1995 (7) SC 93

95

R. Rajagopal alias R.R. Gopal v. State of Tamil Nadu, MANU/SC/0056/1995 : AIR 1995 SC 264: (1994) Supp 3 SCC 644:

1994 (2) UJ (SC) 661: 1994 AIR SCW 4420: JT 1994 (6) SC 514

66

R.C. Cooper v. Union of India, MANU/SC/0074/1970 : AIR 1970 SC 1318: (1971) 1 SCR 512: (1970) 2 SCC 298

19, 48, 72, 112

R.D. Shetty v. International Airport Authority, MANU/SC/0048/1979 : (1979) 3 SCC 489: AIR 1979 SC 1628

22

R.D. Upadhyay v. State of Andhra Pradesh, MANU/SC/2061/2006 : AIR 2006 SC 1946: 2006 AIR SCW 2274:

2006 (2) Crimes 138: (2006) 4 SCALE 336: 2006 (3) Supreme 546

69

R.K. Garg v. Union of India, AIR 1981 SC 2138: 1981 11 Tax Caw Rev 277 (SC)

30, 32

R.M. Malkani v. State of Maharashtra, MANU/SC/0204/1972 : AIR 1973 SC 157: 1973 Cr LJ 228: (1973) 1 SCC 471:

1973 SCC (Cri) 389: (1973) 2 SCWR 776

66

R.M.D.C. v. Union of India, MANU/SC/0020/1957 : AIR 1957 SC 628: 1957 SCJ 593: 1957 SCA 912

26

Radheshyam Khare v. State of Madhya Pradesh, MANU/SC/0005/1958 : AIR 1959 SC 107: 1959 SCJ 6:

1959 Nag LJ 49: 1959 MPLJ 185: MANU/SC/0005/1958 : 1959 SCR 1440

172

Rai Sahib Ram Jawaya Kapur v. State of Punjab, MANU/SC/0011/1955 : AIR 1955 SC 549: 1955 SCA 577:

1955 SCJ 504: (1955) 2 SCR 225

101, 117, 161

Rajneesh Kapoor v. Union of India, MANU/SC/8567/2006 : AIR 2007 SC 204

56

Ram Krishna Dalmia v. Delhi Administration, MANU/SC/0024/1958 : AIR 1958 SC 538: 1959 SCJ 147: 1959 SCR 279

31

Ramesh v. Gendalal Motilal Patni, MANU/SC/0039/1966 : AIR 1966 SC 1445: 1966 (2) SCJ 152: (1966) 2 SCA 83:

1966 (2) SCJ 762: (1966) 2 SCWR 682: (1966) 3 SCR 198

148

Randhir Singh v. Union of India, MANU/SC/0234/1982 : AIR 1982 SC 879: (1982) 1 SCC 618: 1982 SCC (Lab) 119:

1982 UJ (SC) 193: (1982) 1 SCWR 260: 1982 (1) SCJ 283

34, 93

Rashid Ahmed v. M.B. Kairana, MANU/SC/0005/1950 : AIR 1950 SC 163: 1950 SCJ 124: 1950 SCR 566

21

Ratilal Panachand Gandhi v. State of Bombay, MANU/SC/0138/1954 : AIR 1954 SC 388: 1954 SCJ 480: 1954 SCR 1055

79

Rattanlal v. State of Punjab, MANU/SC/0072/1964 : AIR 1965 SC 444: 1965 (1) SCJ 779: (1965) 1 Cr LJ 360:

(1964) 7 SCR 676: (1964) 2 SCWR 161

59

Research Foundation for Science Technology National Resources Policy v. Union of India,

(2005) 10 SCC 510

65

Rev. Stainislaus v. State of Madhya Pradesh, MANU/SC/0056/1977 : AIR 1977 SC 908: 1977 Cr LJ 551:

MANU/SC/0056/1977 : (1977) 1 SCC 677: 1977 UJ (SC) 156: 1977 SCC (Cri) 147: 1977 (1) SCJ 478: (1977) 2 SCR 611

79

Revathi v. Union of India, MANU/SC/0562/1988 : AIR 1988 SC 835: JT 1988 (1) SC 419

33

Romesh Thappar v. State of Madras, MANU/SC/0006/1950 : AIR 1950 SC 124: 1950 SCJ 418: 51 Cr LJ 1514: MANU/SC/0006/1950 : 1950 SCR 594

26, 49, 172

Rudal Shah v. State of Bihar, MANU/SC/0380/1983 : AIR 1983 SC 1086: 1983 Cr LJ 1644: (1983) 4 SCC 141:

1983 UJ (SC) 759: 1983 SCC (Cri) 798

226

S

S. Nagraj v. State of Karnataka, (1993) Supp (4) SCC 595

156

S.A. Venkataraman v. Union of India, MANU/SC/0133/1954 : AIR 1954 SC 375: 1954 Cr LJ 993: 1954 SCJ 461: MANU/SC/0133/1954 : 1954 SCR 1150

60

S.P. Gupta v. President of India, MANU/SC/0080/1981 : AIR 1982 SC 149: 1981 Supp SCC 87: (1982) 2 SCR 365

52, 88, 142, 168

S.P. Mittal v. Union of India, AIR 1983 SC 1: (1983) 1 SCC 51: 1983 (1) SCJ 45: (1983) 1 SCR 729

80, 81

S.P. Sampath Kumar v. Union of India, AIR 1987 SC 386: 1987 Lab IC 222: 1986 JT 996 (2):

MANU/SC/0851/1987 : (1987) 1 SCC 124: 1986 (4) Supreme 382: (1987) 1 SCWR 245: 1987 SCJ 401: 1987 (1) UJ (SC) 191

273

S.R. Bommai v. Union of India, MANU/SC/0444/1994 : AIR 1994 SC 1918: 1994 AIR SCW 2946: JT 1994 (2) SC 215:

MANU/SC/0444/1994 : (1994) 3 SCC 1: 1994 (2) SCR 644

78, 114, 267

S.S. Dhanoa v. Union of India, MANU/SC/0399/1991 : AIR 1991 SC 1745: 1991 AIR SCW 1937: JT 1991 (3) SC 290:

MANU/SC/0399/1991 : (1991) 3 SCC 567: (1991) 3 SCR 159: 1991 (2) UJ (SC) 555

247

Sabhajit Tewary v. Union of India, MANU/SC/0059/1975 : (1975) 1 SCC 485: AIR 1975 SC 1329: (1975) 1 SCWR 360:

(1975) 3 SCR 616

23

Sadan Singh v. New Delhi Municipal Committee, AIR 1989 SC 1988: (1989) 4 SCC 155: (1989) 2 SCR 1038

57

Sagir Ahmed v. State of Uttar Pradesh, MANU/SC/0110/1954 : AIR 1954 SC 728: 1954 SCJ 819: 1955 SCR 707

27

Sajjan Singh v. State of Rajasthan, MANU/SC/0052/1964 : AIR 1965 SC 845: 1965 (1) SCJ 377: (1965) 1 SCWR 593:

(1965) 1 SCA 875: (1965) 1 SCR 933

271

Sakal Papers Ltd. v. Union of India, MANU/SC/0090/1961 : AIR 1962 SC 305: 1962 (2) SCJ 400: (1962) 3 SCR 842

50

Sakshi v. Union of India, MANU/SC/0523/2004 : AIR 2004 SC 3566: 2004 Cr LJ 2881: 2004 AIR SCW 3449: 2004 (3) Crimes 177:

MANU/SC/0523/2004 : (2004) 5 SCC 518: (2004) 6 SCALE 15: 2004 SCC (Cri) 1645: 2004 (5) Supreme 68

58

Samsher Singh v. State of Punjab, MANU/SC/0073/1974 : AIR 1974 SC 2192: 1974 Serv LR 701:

1974 SCC (Lab) 550: (1975) 1 SCR 814

114, 161

Sanjeev Coke Manufacturing Company v. M/s. Bharat Coking Coal Ltd., AIR 1983 SC 239:

MANU/SC/0040/1982 : (1983) 1 SCC 147: 1983 UJ (SC) 81: 1983 (1) SCJ 233: (1983) 1 SCR 1000

86

Sanjit Ray v. State of Rajasthan, MANU/SC/0254/1983 : AIR 1983 SC 328: 1983 UJ (SC) 161: (1983) 1 SCC 525: (1983) 1 SCWR 346

33

Sardar Syedna Taher Saifuddin Saheb v. State of Bombay, AIR 1962 SC 853:

1963 (2) SCJ 519: (1962) Supp 2 SCR 496

80

Sarla Mudgal, President, Kalyani v. Union of India, MANU/SC/0290/1995 : (1995) 3 SCC 635: AIR 1995 SC 1531:

1995 AIR SCW 2326: 1995 Cr LJ 2926: JT 1995 (4) SC 331: (1995) 3 SCC 635: 1995 SCC (Cri) 569

59, 94

Satwant Singh Sawhney v. D. Ramarathnam, A.P.O. New Delhi, AIR 1967 SC 1836:

1968 (1) SCJ 178: (1967) 3 SCR 525

64

Satya v. Teja Singh, MANU/SC/0212/1974 : AIR 1975 SC 105: 1975 SCC (Cri) 50: (1975) 1 SCC 120: 1975 (2) SCJ 294

15

Sayalee Sanjeev Joshi (in re:), MANU/SC/1293/2005 : AIR 2005 SC 4419: 2005 AIR SCW 5334: JT 2005 (10) SC 206:

MANU/SC/1293/2005 : (2005) 8 SCC 501: 2005 (7) SCJ 578: (2005) 8 SCALE 452

239

Secretary Ministry of Information and Broadcasting v. Cricket Association of West Bengal,

MANU/SC/0246/1995 : (1995) 2 SCC 161: AIR 1995 SC 1236: 1995 AIR SCW 1856

52

Shankari Prasad Singh Deo v. Union of India, MANU/SC/0013/1951 : AIR 1951 SC 458: 1951 ALJ 740: (1951) 2 MLJ 683:

88 Cal LJ 281: 1951 SCJ 775: MANU/SC/0013/1951 : 1952 SCR 89

271

Shanno Devi v. Mangal Sain, MANU/SC/0189/1960 : AIR 1961 SC 58: 1961 (1) SCJ 201: (1961) 1 SCR 576

15

Shibu Soren v. Dayanand Sahay, MANU/SC/0372/2001 : AIR 2001 SC 2583: 2001 AIR SCW 2626: JT 2001 (5) SC 504:

MANU/SC/0372/2001 : (2001) 7 SCC 425: 2001 (4) SCJ 338: (2001) 4 SCALE 395: 2001 (5) Supreme 193

128

Som Prakash Rekhi v. Union of India, AIR 1981 SC 212: (1981) 1 SCC 449:

(1981) 1 SCWR 173: (1981) 2 SCR 111

22

Special Court Bill (in re:), MANU/SC/0039/1978 : AIR 1979 SC 478: (1979) 1 SCC 380: 1979 (2) SCJ 35: (1979) 2 SCR 476

155

State (NCT of Delhi) v. Navjot Sandhu, MANU/SC/0465/2005 : AIR 2005 SC 3820: 2005 Cr LJ 3950:

2005 AIR SCW 4148: 2005 (3) Crimes 87: 2005 (6) SCJ 210: (2005) 6 SCALE 177:

2005 SCC (Cri) 1715: 2005 (5) Supreme 414

60

State Bank of India v. S.B.I. Employees’ Union, MANU/SC/0146/1987 : AIR 1987 SC 2203: JT 1987 (4) SC 579:

MANU/SC/0146/1987 : (1987) 4 SCC 370: 1987 Rajdhani LR 552

151

State of Bihar v. Bhagirath Sharma, MANU/SC/0067/1973 : AIR 1973 SC 2198: 1973 Cr LJ 1184: (1973) 1 SCWR 655:

MANU/SC/0067/1973 : (1973) 2 SCC 257: 1973 SCC (Cri) 809

150

State of Bihar v. Charusila Das, MANU/SC/0176/1959 : AIR 1959 SC 1002: (1959) 2 SCA 369: 1959 SCJ 1193:

1959 BLJR 785: 1959 SCR Supp (2) 601

205

State of Bihar v. Kameshwar Singh, MANU/SC/0020/1952 : AIR 1952 SC 252: 1952 SCJ 354: 1952 SCR 889: 1953 SCA 53

206

State of Bihar v. Syed Asad Raza, MANU/SC/0616/1997 : AIR 1997 SC 2425: 1997 AIR SCW 2339: JT 1997 (5) SC 97:

MANU/SC/0616/1997 : (1997) 11 SCC 442: 1997 (2) SCJ 304: (1997) 3 SCR 658: (1997) 3 SCALE 723: 1997 (4) Supreme 587

83

State of Bihar v. Union of India, MANU/SC/0062/1969 : AIR 1970 SC 1446: (1970) 2 SCR 522: 1970 (2) SCJ 717

146

State of Bombay v. Bombay Education Society, MANU/SC/0029/1954 : AIR 1954 SC 561: 1954 SCJ 678: 1955 SCR 568

36, 82

State of Bombay v. F.N. Balsara, AIR 1951 SC 381: 1951 SCJ 478: (1951) 2 MLJ 141:

52 Cr LJ 1361: MANU/SC/0009/1951 : 1951 SCR 682

26, 206

State of Bombay v. Kathi Kalu Oghad, MANU/SC/0134/1961 : AIR 1961 SC 1808: (1961) 2 Cr LJ 856: (1962) 3 SCR 10

62

State of Bombay v. R.M.D. Chamarbaugwala, MANU/SC/0019/1957 : AIR 1957 SC 699:

(1957) 2 Mad LJ (SC) 87: 1957 SCJ 607: 1957 SCA 867

57, 205, 230

State of Bombay v. S.L. Apte, AIR 1961 SC 678: 1961 (1) SCJ 685: (1961) 1 Cr LJ 725: (1961) 3 SCR 107

60

State of Gujarat v. Ambica Mills, MANU/SC/0092/1974 : AIR 1974 SC 1300: (1974) 4 SCC 656: 1974 (2) SCJ 211: (1974) 3 SCR 760

27

State of Gujarat v. Mirzapur Moti Kureshi Kassab Jamat, AIR 2006 SC 212: 2005 AIR SCW 5723:

MANU/SC/1352/2005 : (2005) 8 SCC 534: 2005 (7) SCJ 701: (2005) 8 SCALE 661: 2005 (8) Supreme 697

96

State of Jammu and Kashmir v. Thakur Ganga Singh, MANU/SC/0011/1959 : AIR 1960 SC 356: (1960) 2 SCR 346:

(1960) 1 Mad LJ (SC) 67: 1960 SCJ 231

147

State of Karnataka v. Appa Balu Ingale, MANU/SC/0151/1993 : AIR 1993 SC 1126

45

State of Karnataka v. Union of India, 1978 (2) SCJ 190: MANU/SC/0144/1977 : AIR 1978 SC 68: (1977) 4 SCC 608: (1978) 2 SCR 1

146

State of Kerala v. N.M. Thomas, MANU/SC/0479/1975 : AIR 1976 SC 490: (1976) 2 SCC 310: (1976) 1 SCR 906: 1976 SCWR 207

42

State of Madhya Pradesh v. Bhailal Bhai, MANU/SC/0029/1964 : AIR 1964 SC 1006: 1964 Jab LJ 115:

(1964) 15 STC 450: 1964 MPLJ 705: (1964) 1 SCWR 793: (1964) 6 SCR 261

231

State of Madras v. Champakam Dorairajan, MANU/SC/0007/1951 : AIR 1951 SC 226: 1951 SCJ 313: 1951 SCR 525

37, 95, 97

State of Madras v. N.K. Nataraja Mudaliar, AIR 1969 SC 147: (1968) 3 SCR 829: (1968) 22 STC 376

231

State of Madras v. V.G. Row, MANU/SC/0013/1952 : AIR 1952 SC 196: 1952 SCJ 253: 1952 Cr LJ 966: MANU/SC/0013/1952 : 1952 SCR 597

49, 54

State of Maharashtra v. Maruti Sripati Dubal, MANU/SC/0115/1997 : AIR 1997 SC 411: (1996) 6 SCC 42

67

State of Mysore v. H. Srinivasamurthy, MANU/SC/0457/1976 : AIR 1976 SC 1104: (1976) 1 SCC 817: (1976) 3 SCR 255

40

State of Mysore v. K. Chandrasekhara Adiga, MANU/SC/0534/1976 : AIR 1976 SC 853: 1976 UJ (SC) 231: (1976) 2 SCC 495

227

State of Mysore v. R.V. Bidap, MANU/SC/0397/1973 : AIR 1973 SC 2555: (1973) 2 SCWR 373:

1973 SCC (Lab) 538: 1973 II LLJ 418

238

State of Orissa v. Madan Gopal Rungta, MANU/SC/0012/1951 : AIR 1952 SC 12: (1951) 2 Mad LJ 645: 1951 SCJ 764:

MANU/SC/0012/1951 : 1952 SCR 28

148

State of Rajasthan v. Hat Singh, 2003 AIR SCW 217: MANU/SC/0006/2003 : AIR 2003 SC 791: 2003 Cr LJ 884:

2003 (1) Crimes 356: JT 2003 (1) SC 77: (2003) 2 SCC 152: (2003) 1 SCR 38:

(2003) 1 SCALE 43: 2003 SCC (Cri) 451: 2003 (1) Supreme 215: 2003 (1) UJ (SC) 407

60

State of Rajasthan v. Vidhyawati, MANU/SC/0025/1962 : AIR 1962 SC 933: (1962) 2 SCA 362

226

State of Tamil Nadu v. Senthil Kumar, MANU/SC/0050/1999 : AIR 1999 SC 971: 1999 Cr LJ 1343: 1999 AIR SCW 591:

1999 (1) Crimes 46: JT 1999 (1) SC 201: (1999) 2 SCC 646: 1999 (1) SCJ 384:

(1999) 1 SCALE 226: 1999 SCC (Cri) 299: 1999 (1) Supreme 271

74

State of Tamil Nadu v. State of Karnataka, (1991) Supp 1 SCC 240: (1991) 2 SCR 501

214

State of Uttar Pradesh v. Abdul Samad, MANU/SC/0102/1962 : AIR 1962 SC 1506: (1962) 2 Cr LJ 499:

(1962) Supp 3 SCR 915

73

State of Uttar Pradesh v. Audh Narain Singh, MANU/SC/0274/1964 : AIR 1965 SC 360: (1964) 1 SCWR 506:

1964 All LJ 777: 1964 (2) SCJ 590: (1964) 7 SCR 89

235

State of Uttar Pradesh v. Babu Ram Upadhya, MANU/SC/0312/1960 : AIR 1961 SC 751: (1961) 1 SCA 593:

(1961) 1 Cr LJ 773: (1961) 2 SCR 679: ILR (1961) 1 All 509

233

State of Uttar Pradesh v. Kartar Singh, MANU/SC/0060/1964 : AIR 1964 SC 1135: (1964) 1 SCWR 435:

(1964) 2 Cr LJ 229: 1964 (2) SCJ 666

57

State of Uttar Pradesh v. Kaushilya, MANU/SC/0091/1963 : AIR 1964 SC 416: (1964) 1 SCWR 276: (1964) 4 SCR 1002

56

State of Uttar Pradesh v. Raj Narain, MANU/SC/0032/1975 : AIR 1975 SC 865: (1975) 4 SCC 428: (1975) 3 SCR 333

52

State of West Bengal v. Subodh Gopal Bose, MANU/SC/0018/1953 : AIR 1954 SC 92: 1954 SCJ 127:

1954 SCA 65: MANU/SC/0018/1953 : 1954 SCR 587

21

State Trading Corporation of India v. Commercial Tax Officer AIR 1963 SC 1811:

1963 (2) SCJ 605: (1964) 2 SCA 201: (1964) 4 SCR 99

19

State v. Gulab Singh, MANU/UP/0230/1953 : AIR 1953 All 483

45

Subhash Kumar v. State of Bihar, MANU/SC/0106/1991 : AIR 1991 SC 420: 1991 AIR SCW 121: JT 1991 (1) SC 77:

MANU/SC/0106/1991 : (1991) 1 SCC 598: (1991) 1 SCR 5: 1991 (1) UJ (SC) 533

65

Subhash Sharma v. Union of India, MANU/SC/0643/1990 : AIR 1991 SC 631: 1991 AIR SCW 128: 1991 (2) Civ LJ 532:

JT 1990 (4) SC 245: (1991) Supp 1 SCC 574

141

Sukhdev Singh v. Bhagatram, MANU/SC/0667/1975 : AIR 1975 SC 1331: (1975) 1 SCC 421:

1975 SCC (Lab) 101: (1975) 3 SCR 619

22, 23

Sukhwant Singh v. State of Punjab, MANU/SC/0866/2009 : (2009) 7 SCC 559

66

Sunil Batra v. Delhi Administration, MANU/SC/0184/1978 : AIR 1978 SC 1675: 1978 Cr LJ 1741

69

Sunil Kumar v. Government of West Bengal, AIR 1950 Cal 274: 51 Cr LJ 1110

164

Supreme Court Advocates-on-Record Association v. Union of India, AIR 1994 SC 268:

1993 AIR SCW 4101: JT 1993 (5) SC 479: (1993) 4 SCC 441: (1993) 5 Serv LR 337

142

Supreme Court Bar Association v. Union of India, MANU/SC/0291/1998 : (1998) 4 SCC 409: AIR 1998 SC 1895:

1998 AIR SCW 1706: 1998 (2) SCJ 629: (1998) 2 SCR 795: 1998 (4) Supreme 251

145

Surjit Singh Thind v. Kanwaljit Kaur, AIR 2003 P&H 353: 2004 (1) Cur LJ (CCR) 52:

2004 (2) Marri LJ 108

67

Susetha v. State of Tamil Nadu, MANU/SC/8403/2006 : AIR 2006 SC 2893: 2006 AIR SCW 4026: (2006) 6 SCC 543:

(2006) 7 SCALE 640: 2006 (6) Supreme 193

65

T

T. Barai v. Henry An Hoe, MANU/SC/0123/1982 : (1983) 1 SCC 177: AIR 1983 SC 150: 1983 Cr LJ 164:

1983 SCC (Cri) 143: 1983 UJ (SC) 132 (2): (1983) 1 SCR 905

59

T. Devadasan v. Union of India, MANU/SC/0270/1963 : AIR 1964 SC 179: (1964) 4 SCR 680

42

T.M.A. Pai Foundation v. State of Karnataka, MANU/SC/0905/2002 : AIR 2003 SC 355: 2002 AIR SCW 4957:

JT 2002 (9) SC 1: (2002) 8 SCC 481: (2002) 8 SCALE 1: 2002 (8) Supreme 62

57, 68, 80

T.N. Godavarman v. Union of India, MANU/SC/0960/2002 : AIR 2003 SC 724: 2003 AIR SCW 23: JT 2002 (9) SC 200:

(2002) 10 SCC 606: (2002) 8 SCALE 204: 2002 (7) Supreme 620

65

T.N. Seshan v. Union of India, (1995) 4 SCC 611: 1995 AIR SCW 3341

247

Tarachand Damu Sutar v. State of Maharashtra, MANU/SC/0132/1961 : AIR 1962 SC 130: (1962) 1 Cr LJ 196:

(1962) 2 SCR 775: 1963 (2) SCJ 17

150

Tarlochan Dev Sharma v. State of Punjab, MANU/SC/1466/2001 : AIR 2001 SC 2524: 2001 AIR SCW 2689: JT 2001 (5) SC 645:

MANU/SC/1466/2001 : (2001) 6 SCC 260: 2001 (4) SCJ 277: (2001) 4 SCALE 472: 2001 (5) Supreme 361

161

Tashi Delek Gaming Solutions Ltd. v. State of Karnataka, AIR 2006 SC 661: 2005 AIR SCW 6477:

JT 2005 (10) SC 458: (2006) 1 SCC 442: 2006 (1) SCJ 399: (2005) 10 SCALE 104:

2006 (8) Supreme 770

147

Tata Iron and Steel Co., Ltd. v. State of Bihar, AIR 1958 SC 452: (1958) 9 STC 267: 1958 SCA 469:

1958 SCJ 818: MANU/SC/0123/1958 : 1958 SCR 1355: 1959 BLJR 453

205

Tata Press Ltd. v. MTNL, MANU/SC/0745/1995 : (1995) 5 SCC 139: AIR 1995 SC 2438: 1995 (3) SCJ 571:

1995 AIR SCW 3602: JT 1995 (5) SC 647

50

Tika Ramji v. State of Uttar Pradesh, MANU/SC/0008/1956 : AIR 1956 SC 676: 1956 SCJ 625: 1956 SCR 393

55

U

U.N. Rao v. Indira Gandhi, MANU/SC/0059/1971 : AIR 1971 SC 1002: (1971) 1 Civ Ap J (SC) 176: 1971 (Supp) SCR 46

114

Ujjambai v. State of Uttar Pradesh, (1963) 1 SCC 778: AIR 1962 SC 1621: (1963) 1 SCR 778

21

Union of India v. A. Hussain, MANU/SC/0874/1998 : AIR 1998 SC 577: 1998 AIR SCW 171: (1998) 1 SCC 537: 1997 (5) SCJ 55:

(1997) 7 SCALE 477: 1998 SCC (Cri) 437: 1997 (10) Supreme 377: 1998 (1) UJ (SC) 165

89

Union of India v. Association for Democratic Reforms, MANU/SC/0394/2002 : AIR 2002 SC 2112: 2002 AIR SCW 2186:

JT 2002 (4) SC 501: (2002) 5 SCC 294: (2002) 4 SCALE 297: 2002 (4) Supreme 1

51

Union of India v. Deep Chand Pandey, MANU/SC/0088/1993 : (1992) 4 SCC 432: AIR 1993 SC 382: 1992 AIR SCW 3429:

JT 1992 (5) SC 276: 1993 SCC (LandS) 21: 1992 (3) SCJ 229: (1992) 4 SCR 49: 1992 (2) UJ (SC) 714

243

Union of India v. Naveen Jindal, MANU/SC/0072/2004 : AIR 2004 SC 1559: 2004 AIR SCW 705: JT 2004 (2) SC 1:

MANU/SC/0072/2004 : (2004) 2 SCC 510: (2004) 1 SCALE 677: 2004 (1) Supreme 880: 2004 (2) UJ (SC) 955

51, 100, 117

Union of India v. S.P. Anand, MANU/SC/0493/1998 : AIR 1998 SC 2615: 1998 AIR SCW 2656: JT 1998 (5) SC 359:

MANU/SC/0493/1998 : (1998) 6 SCC 466: (1998) 3 SCR 1046: 1999 (1) SRJ 110: (1998) 4 SCALE 433:

1998 (6) Supreme 309: (1998) 2 UJ (SC) 483: 1999 Writ LR 1

142

Union of India v. Sankalchand Himatlal Sheth, MANU/SC/0065/1977 : AIR 1977 SC 2328: 1978 (7) SCJ 265:

1978 Serv LJ 314: (1978) 1 SCR 423

140

Union of India v. Virpal Singh Chauhan, MANU/SC/0113/1996 : AIR 1996 SC 448: 1995 AIR SCW 4309:

JT 1995 (7) SC 231: (1995) 6 SCC 684

43

Unni Krishnan J.P. v. State of Andhra Pradesh, MANU/SC/0333/1993 : (1993) 1 SCC 645: 1993 AIR SCW 863:

JT 1993 (1) SC 474: MANU/SC/0333/1993 : (1993) 1 SCC 645: (1993) 1 SCR 594: 1993 (1) UJ (SC) 721

68, 98

Usha Devi v. Kailash Narain Dixit, MANU/MP/0008/1978 : AIR 1978 MP 24: 1977 MPLJ 311: 1977 Hindu LR 360

177

V

Valsamma Paul v. Cochin University, MANU/SC/0275/1996 : AIR 1996 SC 1011: 1996 AIR SCW 492:

MANU/SC/0275/1996 : (1996) 3 SCC 545: (1996) 1 SCR 128

35, 38

Vijay Kumar Sharma v. Chairman Social Service Commission, AIR 2001 SC 1691:

2001 AIR SCW 1744: MANU/SC/0279/2001 : (2001) 4 SCC 289: 2001 (3) Supreme 451

40

Vishaka v. State of Rajasthan, MANU/SC/0786/1997 : AIR 1997 SC 3011: 1997 AIR SCW 3043: 1997 (3) Crimes 188:

JT 1997 (7) SC 384: (1997) 6 SCC 241: 1997 (3) SCJ 584: (1997) 5 SCALE 453:

1997 SCC (Cri) 932: 1997 (7) Supreme 323

33, 66

W

Waman Rao v. Union of India, MANU/SC/0092/1980 : AIR 1981 SC 271: (1980) 3 SCC 587:

1980 UJ (SC) 742: (1981) 2 SCR 1

86

Welton v. Miss Quri, (1857) 91 US 272

229

Y

Yusuf Abdul Aziz v. State of Bombay and Husseinbhoy Laljee, AIR 1954 SC 321:

1954 Cr LJ 886: 1954 SCJ 385: MANU/SC/0124/1954 : 1954 SCR 930

37

Z

Zee Telefilms Ltd. v. Union of India, MANU/SC/0074/2005 : AIR 2005 SC 2677: 2005 AIR SCW 2985:

MANU/SC/0074/2005 : (2005) 4 SCC 649: 2005 (2) SCJ 121

23