Supreme Court21 Dec 2007Dismissed
Godabari Sahu Vs State of Orissa
Supreme Court Of India · (2007) 12 SC CK 0121
Criminal Procedure Code, 1973 (CrPC) — Section 239Prevention of Corruption Act, 1988 — Section 13(1)(e), 13(2)
COURT ARCHIVE
Supreme Court Of India judgments, 2007
1,482 judgments · page 1 of 75
Supreme Court14 Dec 2007Dismissed
Union of India (UOI) and Others Vs Income Tax Bar Association
Supreme Court Of India · (2008) 215 CTR 297 : (2008) 169 TAXMAN 38
Supreme Court14 Dec 2007Dismissed
Ram Pal and Another Vs State of U.P.
Supreme Court Of India · (2008) 1 ACR 862 : (2008) CriLJ 1395 : (2008) 1 JT 11 : (2007) 14 SCALE 394
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 107, 116, 149, 302, 34
Supreme Court14 Dec 2007Allowed
Hindustan Paper Corporation Ltd. Vs Kagajkal Thikadar Sramik Union and Others
Supreme Court Of India · (2008) 1 CLT 156 : (2008) 116 FLR 1145 : (2008) 1 JT 156 : (2008) 1 LLJ 917 : (2007) 14 SCALE 457 : (2008) 2 SCC 545 : (2008) 1 SCC(L&S) 472 : (2008) 2 UPLBEC 1329
Contract Labour (Regulation and Abolition) Act, 1970 — Section 10Contract Labour (Regulation and Abolition) Assam Rules, 1971 — Rule 25, 25(2)
Supreme Court14 Dec 2007Allowed
Union of India (UOI) and Others Vs Shri Ramesh Singh Rajput
Supreme Court Of India · (2008) 116 FLR 408 : (2008) 1 JT 65 : (2007) 14 SCALE 653 : (2008) 2 SCC 62 : (2008) 1 SCC(L&S) 371 : (2008) 1 UPLBEC 910
Supreme Court14 Dec 2007Dismissed
Hari Yadav Vs State of Bihar
Supreme Court Of India · (2008) 1 ACR 859 : AIR 2008 SC 867 : (2007) CriLJ 821 : (2007) 13 JT 640 : (2008) 39 OCR 460 : (2008) 39 OCR 387 : (2007) 14 SCALE 656
Penal Code, 1860 (IPC) — Section 300, 302, 323
Supreme Court14 Dec 2007Allowed
Government of Karnataka and Others Vs Smt. Gowramma and Others
Supreme Court Of India · (2008) 1 AWC 883 Supp : (2008) 2 KarLJ 177 : (2007) 14 SCALE 613 : (2007) 13 SCC 482
Supreme Court14 Dec 2007Allowed
Magna Publishers Co. Ltd. and Others Vs Shilpa S. Shetty
Supreme Court Of India · AIR 2008 SC 681 : (2008) 5 ALT 18 : (2008) 1 AWC 889 Supp : (2009) 2 CGLJ 476 : (2008) 1 JT 159 : (2008) 1 OLR 264 : (2007) 14 SCALE 320 : (2007) 12 SCC 792
Supreme Court14 Dec 2007Allowed
State of Gujarat Vs Gajanand M. Dalwadi (D) by LRs.
Supreme Court Of India · AIR 2008 SC 861 : (2008) 2 CLT 645 : (2008) 116 FLR 401 : (2008) 1 LLJ 871 : (2007) 14 SCALE 903 : (2008) 1 SCC(L&S) 304 : (2009) 1 SLJ 167
Central Motor Vehicles Rules, 1989 — Rule 14, 16Constitution of India, 1950 — Article 227
Supreme Court14 Dec 2007Dismissed
Soni Dineshbhai Manilal and Others Vs Jagjivan Mulchand Chokshi Jagjivan Mulchand Chokshi Vs Soni Dineshbhai Manilal and Others
Supreme Court Of India · AIR 2008 SC 887 : (2008) 1 AWC 838 Supp : (2008) 2 CHN 107 Supp : (2008) 2 JCR 114 : (2008) 1 JT 256 : (2008) 2 LW 666 : (2008) 104 RD 299 : (2007) 14 SCALE 597 : (2007) 13 SCC 293
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 1, Order 18 Rule 1(u), Order 26 Rule 11, Order 26 Rule 16, Order 43 Rule 1, 100, 105Constitution of India, 1950 — Article 136
Supreme Court14 Dec 2007Allowed
Suresh Estates Pvt. Ltd. and Others Vs Municipal Corp. of Greater Mumbai and Others
Supreme Court Of India · (2008) 1 ALLMR 768 : (2008) 3 BomCR 233 : (2007) 13 JT 630 : (2007) 14 SCALE 572 : (2009) 3 SCC 186
Constitution of India, 1950 — Article 14, 226Development Control Rules for Greater Mumbai, 1967 — Rule 10(1), 10(2), 52(8)Environment (Protection) Act, 1986 — Section 24, 3, 3(1), 3(2), 5
Supreme Court14 Dec 2007Allowed
Mount Carmel School Society Vs D.D.A.
Supreme Court Of India · (2008) 1 AWC 843 Supp : (2008) 56 BLJR 517 : (2007) 13 JT 661 : (2007) 14 SCALE 624 : (2008) 2 SCC 141 : (2008) 1 UJ 103 : (2008) 1 UPLBEC 34
Supreme Court14 Dec 2007Dismissed
Asokan Vs Lakshmikutty and Others
Supreme Court Of India · (2008) 1 AWC 877 Supp : (2008) 2 CHN 189 Supp : (2008) 1 KLT 54 : (2008) 2 LW 548 : (2008) 1 MLJ 193 : (2008) 1 OLR 166 : (2007) 4 RLW 208 : (2007) 14 SCALE 627 : (2007) 13 SCC 210
Contract Act, 1872 — Section 16Evidence Act, 1872 — Section 91, 92Transfer of Property Act, 1882 — Section 122, 123
Supreme Court14 Dec 2007Allowed
Ranju @ Gautam Ghosh Vs Rekha Ghosh and Others
Supreme Court Of India · (2008) 5 ALT 32 : (2008) 1 AWC 948 Supp : (2008) 2 CHN 57 Supp : (2007) 13 JT 664 : (2007) 14 SCALE 618 : (2007) 14 SCC 81
Bengal General Clauses Act, 1899 — Section 28Criminal Procedure Code, 1973 (CrPC) — Section 144Transfer of Property Act, 1882 — Section 108
Supreme Court14 Dec 2007Partly Allowed
Onkar Nath Mishra and Others Vs State (NCT of Delhi) and Another
Supreme Court Of India · (2008) 1 ACR 854 : (2008) 56 BLJR 753 : (2008) 2 CLT 718 : (2008) CriLJ 1391 : (2008) 1 DMC 265 : (2008) 1 JT 20 : (2008) 2 LW(Cri) 955 : (2007) 14 SCALE 403 : (2008) 2 SCC 561 : (2008) 1 UJ 107
Criminal Procedure Code, 1973 (CrPC) — Section 160, 227, 228, 239, 240Penal Code, 1860 (IPC) — Section 34, 405, 406, 498A
Supreme Court14 Dec 2007Disposed Of
Everest Wools Pvt. Ltd. and Others Vs U.P. Financial Corporation and Others
Supreme Court Of India · (2008) 6 ALT 15 : (2008) 1 AWC 834 Supp : (2008) 1 BC 594 : (2008) 2 CLT 593 : (2008) 141 CompCas 361 : (2007) 2 CTLJ 451 : (2008) 1 JT 140 : (2007) 14 SCALE 445 : (2008) 1 SCC 643
Constitution of India, 1950 — Article 12, 14Contract Act, 1872 — Section 151State Financial Corporations Act, 1951 — Section 29, 31
Supreme Court14 Dec 2007Allowed
Union of India (UOI) Vs S.R. Dhingra and Others
Supreme Court Of India · AIR 2008 SC 856 : (2007) AIRSCW 6465 : (2008) 1 CLT 149 : (2008) 116 FLR 397 : (2008) 1 JT 145 : (2008) 1 LLJ 867 : (2008) 2 MLJ 490 : (2007) 14 SCALE 451 : (2008) 2 SCC 229 : (2008) 1 SCC(L&S) 926 : (2009) 2 SLJ 90 : (2008) 1 UJ 114 : (2008) 1 UPLBEC 900
Constitution of India, 1950 — Article 14, 309
Supreme Court14 Dec 2007Dismissed
Singh Enterprises Vs Commissioner of Central Excise, Jamshedpur and Others
Supreme Court Of India · (2008) AIRSCW 1461 : (2008) 1 CLT 709 : (2008) 1 CTC 707 : (2008) 124 ECC 1 : (2008) 150 ECR 1 : (2008) 221 ELT 163 : (2007) 14 SCALE 610 : (2008) 3 SCC 70 : (2007) 8 Supreme 533 : (2008) 12 VST 542
Central Excises and Salt Act, 1944 — Section 35, 35(1)Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 5
Supreme Court14 Dec 2007Allowed
Vineet Kumar Chauhan Vs State of U.P.
Supreme Court Of India · (2008) 1 ACR 717 : AIR 2008 SC 780 : (2008) 56 BLJR 771 : (2008) CLT 310 : (2008) CriLJ 1367 : (2008) 2 KLT 620 : (2007) 14 SCALE 386
Penal Code, 1860 (IPC) — Section 299, 300, 302, 304, 307Supreme Court (Enlargement of Criminal Appellate Jurisdiction) Act, 1970 — Section 2
Supreme Court14 Dec 2007Allowed
Seema Dhamdhere, Secretary, M.P.S.C. Vs State of Maharashtra and Others
Supreme Court Of India · (2008) 5 ALLMR 436 : (2008) 1 AWC 845 Supp : (2007) 13 JT 658 : (2008) 1 MLJ 489 : (2007) 14 SCALE 500 : (2008) 2 SCC 290 : (2008) 1 SCC(L&S) 932