Supreme Court16 Nov 2007Dismissed
I.D.L. Chemical Ltd. Vs State of Orissa
Supreme Court Of India · (2007) 12 JT 635 : (2007) 13 SCALE 181 : (2007) 12 SCR 91
Central Sales Tax Act, 1956 — Section 3(a)
COURT ARCHIVE
Supreme Court Of India judgments, 2007
1,482 judgments · page 10 of 75
Supreme Court16 Nov 2007Dismissed
State of Rajasthan and Others Vs Khandaka Jain Jewellers
Supreme Court Of India · AIR 2008 SC 509 : (2007) AIRSCW 3619 : (2008) 1 CHN 132 : (2008) 1 CTC 60 : (2008) 1 JCR 126 : (2007) 13 JT 82 : (2008) 1 LW 705 : (2008) 1 MLJ 1139 : (2007) 4 RLW 3556 : (2007) 13 SCALE 190 : (2007) 12 SCR 105
Stamp Act, 1952 — Section 17, 2(12), 27, 3, 47A(1)
Supreme Court16 Nov 2007Allowed
Bijli Cotton Mill (Unit of National Textile Corporation U.P. Limited) Vs U.P. Power Corporation Limited and Others
Supreme Court Of India · (2009) 148 CompCas 4 : (2007) 12 JT 645 : (2007) 13 SCALE 200 : (2007) 80 SCL 444 : (2007) 12 SCR 129
Sick Industrial Companies (Special Provisions) Act, 1985 — Section 18(8), 18(9)
Supreme Court16 Nov 2007Allowed
B. Ramakichenin @ Balagandhi Vs Union of India (UOI) and Others
Supreme Court Of India · (2008) 1 ALLMR 480 : (2008) 1 CLT 884 : (2008) 3 JKJ 68 : (2007) 13 JT 91 : (2007) 13 SCALE 175 : (2008) 1 SCC 362 : (2008) 1 SCC(L&S) 177 : (2007) 12 SCR 120 : (2008) 2 SLJ 387
Constitution of India, 1950 — Article 14
Supreme Court15 Nov 2007Disposed Of
Commissioner of Trade Tax, U.P. Vs Malviya Chemical and Pharmaceutical Private Limited, Ghaziabad
Supreme Court Of India · (2008) 1 CLT 531 : (2007) 13 JT 133 : (2007) 13 SCALE 118 : (2008) 1 SCC 275 : (2007) 12 SCR 68
Uttar Pradesh Trade Tax Act, 1948 — Section 3, 4A, 4A(1), 4AAA, 7Uttar Pradesh Trade Tax Rules, 1948 — Rule 41, 41(8)
Supreme Court15 Nov 2007Dismissed
Jai Fibres Ltd. Vs Commissioner of Central Excise, Mumbai-III
Supreme Court Of India · (2008) 2 CLT 10 : (2007) 123 ECC 185 : (2007) 149 ECR 185 : (2007) 218 ELT 484 : (2007) 13 JT 97 : (2008) 1 SCC 434 : (2007) 12 SCR 82
Central Excise Rules, 1944 — Rule 10, 173BCentral Excises and Salt Act, 1944 — Section 11A, 35E(4), 37B
Supreme Court15 Nov 2007Dismissed
Mahmood and Another Vs State of U.P.
Supreme Court Of India · (2008) 2 ACR 1460 : AIR 2008 SC 515 : (2008) 1 ALD(Cri) 122 : (2008) CriLJ 698 : (2007) 13 JT 68 : (2007) 13 SCALE 155 : (2007) 12 SCR 51
Criminal Procedure Code, 1973 (CrPC) — Section 1, 157, 157(2), 159Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 379
Supreme Court14 Nov 2007Disposed Of
United India Insurance Company Limited Vs Serjerao and Others
Supreme Court Of India · (2008) ACJ 254 : AIR 2008 SC 460 : (2008) 1 AWC 104 Supp : (2008) 1 BomCR 420 : (2008) 1 JT 82 : (2008) 2 LW 33 : (2008) 2 MLJ 855 : (2008) 39 OCR 163 : (2007) 13 SCALE 80 : (2008) 7 SCC 425 : (2007) 12 SCR 1150
Motor Vehicles Act, 1988 — Section 140, 168, 173, 174
Supreme Court14 Nov 2007Disposed Of
ONGC Ltd. Vs Garware Shipping Corpn. Ltd.
Supreme Court Of India · AIR 2008 SC 456 : (2008) 6 ALT 1 : (2007) 4 ARBLR 179 : (2008) 1 BomCR 410 : (2008) 1 CompLJ 471 : (2008) 1 PLJR 137 : (2007) 13 SCALE 148 : (2007) 13 SCC 434 : (2007) 11 SCR 1154
Arbitration and Conciliation Act, 1996 — Section 34Constitution of India, 1950 — Article 136
Supreme Court14 Nov 2007Allowed
Radha Pisharassiar Amma Vs State of Kerala
Supreme Court Of India · (2008) 2 ACR 1452 : (2008) 39 OCR 116 : (2008) 1 PLJR 134 : (2007) 13 SCALE 73 : (2007) 13 SCC 410
Penal Code, 1860 (IPC) — Section 120B, 405, 409, 467, 468Prevention of Corruption Act, 1988 — Section 13(1), 13(2)
Supreme Court14 Nov 2007Allowed
Oriental Insurance Co. Ltd. Vs Smt. Raj Kumari and Others
Supreme Court Of India · (2008) ACJ 295 : AIR 2008 SC 403 : (2008) 1 ALD 109 : (2008) 1 AWC 257 Supp : (2008) 2 LW 19 : (2008) 1 MhLj 501 : (2008) 149 PLR 227 : (2007) 13 SCALE 113 : (2007) 11 SCR 1141
Supreme Court14 Nov 2007Dismissed
Anita Enterprises and Another Vs Belfer Coop. Housing Society Ltd. and Others
Supreme Court Of India · AIR 2008 SC 746 : (2008) 1 ALLMR 944 : (2008) 1 BomCR 581 : (2008) 1 CLT 538 : (2007) 13 JT 1 : (2007) 13 SCALE 83 : (2008) 1 SCC 285 : (2007) 12 SCR 1
Constitution Of India, 1950 — Article 227Maharashtra Co-Operative Societies Rules, 1961 Rule 8, 8(2), 10, 10(1)(5), 10(1)(5)(a), 10(1)(5)(b), 10(1)(5)(c), 12, 28Maharashtra Co-Operative Societies Act, 1960 — Section 2, 2(5), 2(16), 2(19), 2(19)(c), 2(21), 2(24), 2(26), 2(27), 4, 12, 22, 23, 23(1A), 24, 25, 29, 29(2), 31, 35, 35(1), 36, 47, 47(1), 47(2), 47(3), 79AA, 91, 91(3), 93(2), 94(1), 97, 146(1)(a), 147, 165
Supreme Court13 Nov 2007Allowed
Janatha Cashew Exporting Co. Vs Commissioner of Income Tax
Supreme Court Of India · (2009) 309 ITR 440
Income Tax Act, 1961 — Section 80HHC(1), 80HHC(1A), 80HHC(3), 260A
Supreme Court13 Nov 2007Disposed Of
State of Punjab and Others etc. Vs Supreet Rajpal and Another etc.
Supreme Court Of India · (2007) 115 FLR 1152 : (2008) 3 JKJ 73 : (2007) 13 JT 146 : (2008) 1 LLJ 597 : (2007) 13 SCALE 18 : (2007) 13 SCC 290 : (2008) 2 SCC(L&S) 616 : (2007) 11 SCR 1124
Supreme Court13 Nov 2007Allowed
Commissioner, Income Tax, Thiruvananthapuram Vs K. Ravindranathan Nair
Supreme Court Of India · (2007) AIRSCW 6390 : (2007) 213 CTR 227 : (2007) 295 ITR 228 : (2007) 12 JT 504 : (2007) 13 SCALE 134 : (2007) 11 SCR 1097 : (2007) 6 Supreme 214
Customs Act, 1962 — Section 50(1)Income Tax Act, 1961 — Section 28, 288(2), 29, 30, 31
Supreme Court13 Nov 2007Partly Allowed
Hasi Mohan Barman and Another Vs State of Assam and Another
Supreme Court Of India · (2008) 1 ACR 1140 : AIR 2008 SC 388 : (2008) 1 ALD(Cri) 142 : (2008) 2 ALT(Cri) 42 : (2008) CLT 253 : (2008) 2 GLT 27 : (2007) 13 JT 140 : (2007) 13 SCALE 20 : (2008) 1 SCC 184 : (2007) 11 SCR 1135
Criminal Procedure Code, 1973 (CrPC) — Section 319, 320Penal Code, 1860 (IPC) — Section 307, 313, 326, 34
Supreme Court13 Nov 2007Allowed
Pondicherry State Cooperative Consumer Federation Ltd. Vs Union Territory of Pondicherry
Supreme Court Of India · (2008) 1 CLT 502 : (2007) 13 JT 198 : (2007) 13 SCALE 61 : (2008) 1 SCC 206 : (2007) 11 SCR 1118
Pondicherry General Sales Tax Act, 1967 — Section 19, 19(3)
Supreme Court13 Nov 2007Allowed
Unipatch Rubber Ltd. Vs Commissioner of Central Excise, Bhopal
Supreme Court Of India · (2011) 272 ELT 340
Supreme Court13 Nov 2007Allowed
Thankachan and Another Vs State of Kerala
Supreme Court Of India · (2008) 2 ACR 1449 : AIR 2008 SC 406 : (2008) 39 OCR 121 : (2007) 13 SCALE 69 : (2007) 12 SCR 1128
Criminal Procedure Code, 1973 (CrPC) — Section 313(1)Penal Code, 1860 (IPC) — Section 300, 302, 304, 34
Supreme Court12 Nov 2007Dismissed
Gurdev Singh Vs Narain Singh
Supreme Court Of India · AIR 2008 SC 630 : (2008) 1 CTC 268 : (2008) 1 JCR 218 : (2008) 1 JT 69 : (2008) 2 LW 631 : (2008) 1 MLJ 251 : (2008) 1 PLJR 125 : (2008) 104 RD 328 : (2008) 2 RLW 1288 : (2007) 13 SCALE 370 : (2007) 14 SCC 173 : (2007) 11 SCR 1093