COURT ARCHIVE

Supreme Court Of India judgments, 2007

1,482 judgments · page 17 of 75

Supreme Court11 Oct 2007Dismissed

Suresh Jindal Vs BSES Rajdhani Power Limited and Others

Supreme Court Of India · AIR 2008 SC 281 : (2007) AIRSCW 6748 : (2007) AIRSCW 5629 : (2007) 2 BLJR 3086 : (2008) 1 CLT 868 : (2007) 12 JT 145 : (2007) 12 SCALE 223 : (2008) 1 SCC 341 : (2007) 12 SCR 53 : (2007) 7 Supreme 484 : (2007) 6 Supreme 318 : (2007) 2 UJ 1243

Delhi Electricity Reform (Transfer Scheme) Rules, 2001 — Rule 2Delhi Electricity Reform Act, 2000 — Section 15, 16, 26, 61Electricity (Supply) Act, 1948 — Section 10, 11, 12, 13, 14

Supreme Court11 Oct 2007Dismissed

Managing Director, Karnataka Forest Development Corporation Ltd. Vs Workmen of Karnataka Pulpwood Ltd. and Others

Supreme Court Of India · (2007) 115 FLR 811 : (2008) 1 JCR 8 : (2007) 12 JT 184 : (2008) 1 KarLJ 429 : (2008) 1 LLJ 880 : (2007) 12 SCALE 140 : (2007) 14 SCC 221 : (2007) 10 SCR 1151

Constitution of India, 1950 — Article 14, 16Industrial Disputes Act, 1947 — Section 25, 25B, 25D, 25E, 25F

Supreme Court11 Oct 2007Dismissed

C. Natrajan Vs Ashim Bai and Another

Supreme Court Of India · AIR 2008 SC 363 : (2007) AIRSCW 6953 : (2008) 1 AWC 339 Supp : (2008) 1 CHN 11 Supp : (2007) 12 JT 295 : (2008) 1 LW 96 : (2008) 1 MLJ 1278 : (2008) 2 RLW 1077 : (2007) 12 SCALE 163 : (2007) 11 SCR 33 : (2007) 7 Supreme 532

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, Order 7 Rule 13Limitation Act, 1908 — Article 142, 144Limitation Act, 1963 — Article 58, 64, 65

Supreme Court11 Oct 2007Disposed Of

G.M. Tanda Thermal Power Project Vs Jai Prakash Srivastava and Another

Supreme Court Of India · (2008) 116 FLR 979 : (2008) 1 LLJ 887 : (2007) 12 SCALE 103 : (2007) 11 SCR 46

Constitution of India, 1950 — Article 226

Supreme Court11 Oct 2007Allowed

Attar Singh Kaushik Vs Secretary/Commr. Transport Department and Another

Supreme Court Of India · (2008) 1 CLT 901 : (2007) 12 JT 428 : (2008) 2 MLJ 551 : (2007) 12 SCALE 241 : (2008) 1 SCC 400 : (2008) 1 SCC(L&S) 200 : (2007) 11 SCR 73

Supreme Court10 Oct 2007Allowed

Shah Nawaz Khan Vs State of Maharashtra

Supreme Court Of India · (2007) 10 SC CK 0136

Constitution of India, 1950 — Article 21

Supreme Court10 Oct 2007Dismissed

Kishan Chand and Others Vs State of U.P.

Supreme Court Of India · (2008) 1 ACR 628 : AIR 2008 SC 133 : (2007) AIRSCW 6304 : (2007) 11 JT 594 : (2008) 39 OCR 211 : (2007) 10 SCR 1022 : (2007) 7 Supreme 507

Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307

Supreme Court10 Oct 2007Dismissed

State of Maharashtra and Another Vs Mohd. Sajid Husain Mohd. S. Husain etc.

Supreme Court Of India · (2008) 1 ACR 616 : AIR 2008 SC 155 : (2007) AIRSCW 6354 : (2008) CLT 225 : (2007) 11 JT 587 : (2008) 1 RLW 756 : (2007) 12 SCALE 63 : (2008) 1 SCC 213 : (2007) 10 SCR 995 : (2007) 7 Supreme 472

Criminal Procedure Code, 1973 (CrPC) — Section 154, 164, 438Immoral Traffic (Prevention) Act, 1956 — Section 5Penal Code, 1860 (IPC) — Section 34, 342, 376, 376(2)

Supreme Court10 Oct 2007Allowed

State of M.P. and Others Vs Sanjay Kumar Pathak and Others

Supreme Court Of India · (2008) 2 CLT 20 : (2008) 1 JLJ 211 : (2007) 12 JT 219 : (2007) 12 SCALE 72 : (2008) 1 SCC 456 : (2008) 1 SCC(L&S) 207 : (2007) 10 SCR 951 : (2008) 1 SLJ 341

Constitution of India, 1950 — Article 14, 16Madhya Pradesh Non-Gazetted Class III Educational Service (Non-Collegiate) Recruitment and Promotion Rules, 1973 — Rule 10

Supreme Court10 Oct 2007Allowed

Trivedi Himanshu Ghanshyambhai Vs Ahmedabad Municipal Corporation and Others

Supreme Court Of India · AIR 2008 SC 148 : (2007) AIRSCW 6338 : (2007) 4 AWC 4149 Supp : (2008) 1 GLR 859 : (2007) 12 SCALE 183 : (2007) 8 SCC 644 : (2007) 2 SCC(L&S) 980 : (2007) 11 SCR 1041 : (2008) 2 SLJ 213 : (2007) 7 Supreme 438 : (2008) 1 UPLBEC 449

Constitution of India, 1950 — Article 226

Supreme Court10 Oct 2007Allowed

Maruti Udyog Limited Vs Mahinder C. Mehta and Others

Supreme Court Of India · AIR 2008 SC 309 : (2007) AIRSCW 6829 : (2008) 1 AWC 989 Supp : (2008) 1 BC 151 : (2008) 1 CompLJ 90 : (2007) 12 JT 27 : (2007) 11 SCALE 750 : (2007) 13 SCC 220 : (2007) 10 SCR 933 : (2007) 7 Supreme 462 : (2008) 1 UPLBEC 560

Arbitration and Conciliation Act, 1996 — Section 13, 17, 8, 9Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6Constitution of India, 1950 — Article 129

Supreme Court10 Oct 2007Dismissed

Mahalaxmi Motors Ltd. Vs Mandal Revenue Officer and Others

Supreme Court Of India · (2007) AIRSCW 7026 : (2007) 12 JT 200 : (2007) 12 SCALE 40 : (2007) 11 SCC 714 : (2007) 10 SCR 964

Andhra Pradesh (Telangana Area) Abolition of Inams Act, 1955 — Section 3(1)Andhra Pradesh Land Grabbing (Prohibition) Act, 1982 — Section 10, 15, 17B, 2, 3

Supreme Court10 Oct 2007Allowed

K. Prakashan Vs P.K. Surenderan

Supreme Court Of India · (2008) 1 ACR 622 : (2007) 6 BomCR 480 : (2008) CLT 245 : (2007) 11 JT 573 : (2008) 2 MhLj 771 : (2007) 12 SCALE 96 : (2008) 1 SCC 258 : (2007) 10 SCR 1010

Evidence Act, 1872 — Section 3Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139

Supreme Court10 Oct 2007Dismissed

M.C. Mehta Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2008 SC 180 : (2007) AIRSCW 6459 : (2008) 1 CHN 27 Supp : (2008) CLT 535 : (2008) CriLJ 360 : (2007) 12 JT 18 : (2007) 12 SCALE 91 : (2008) 1 SCC 407 : (2007) 10 SCR 1060 : (2007) 7 Supreme 495

Constitution of India, 1950 — Article 32, 49, 51ACriminal Procedure Code, 1973 (CrPC) — Section 173(1), 173(2), 190, 197, 197(1)

Supreme Court09 Oct 2007Disposed Of

Vishal Properties Pvt. Ltd. Vs State of U.P. and Others

Supreme Court Of India · AIR 2008 SC 183 : (2007) AIRSCW 6540 : (2007) 12 JT 56 : (2007) 12 SCALE 32 : (2007) 11 SCC 172 : (2007) 11 SCR 910 : (2007) 7 Supreme 432 : (2008) 1 UPLBEC 554

Constitution of India, 1950 — Article 14, 226Uttar Pradesh Industrial Area Development Act, 1976 — Section 10(1)

Supreme Court09 Oct 2007Dismissed

Gurdev Raj Vs The State of Punjab

Supreme Court Of India · (2008) 1 ACR 581 : (2008) CriLJ 382 : (2007) 11 JT 555 : (2007) 11 SCALE 729 : (2007) 13 SCC 380 : (2007) 10 SCR 835

Penal Code, 1860 (IPC) — Section 302, 304

Supreme Court09 Oct 2007Allowed

Inder Mohan Goswami and Another Vs State of Uttaranchal and Others

Supreme Court Of India · (2008) 1 ACR 586 : AIR 2008 SC 251 : (2007) AIRSCW 6659 : (2007) 5 CTC 614 : (2007) 11 JT 499 : (2008) 1 LW(Cri) 346 : (2008) 39 OCR 188 : (2007) 12 SCALE 15 : (2007) 10 SCR 847

Constitution of India, 1950 — Article 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 482Penal Code, 1860 (IPC) — Section 120B, 415, 420, 467, 468

Supreme Court09 Oct 2007Dismissed

T. Vijendradas and Another Vs M. Subramanian and Others

Supreme Court Of India · AIR 2008 SC 563 : (2007) AIRSCW 6366 : (2008) 1 ALLMR 446 : (2007) 4 AWC 4127 Supp : (2008) 1 CHN 33 Supp : (2008) 1 LW 11 : (2008) 1 MhLj 508 : (2007) 12 SCALE 1 : (2007) 8 SCC 751 : (2007) 11 SCR 880 : (2008) 1 UC 62

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 9, Order 21 Rule 66, Order 21 Rule 91, Order 21 Rule 92, Order 21 Rule 92(4)Constitution of India, 1950 — Article 136, 142Tamil Nadu District Municipalities Act, 1920 &mdash

Supreme Court09 Oct 2007Dismissed

Bishan Singh and Another Vs The State

Supreme Court Of India · (2008) 1 ACR 570 : AIR 2008 SC 131 : (2007) AIRSCW 6291 : (2008) 1 ALT(Cri) 435 : (2007) 12 JT 15 : (2008) NCC 3 : (2007) 11 SCALE 726 : (2007) 13 SCC 65 : (2007) 10 SCR 798 : (2007) 7 Supreme 386

Penal Code, 1860 (IPC) — Section 147, 149, 308, 323, 325

Supreme Court09 Oct 2007Dismissed

N.R. Constructions Pvt. Ltd. Vs Sri Ram Badan Singh and Others

Supreme Court Of India · (2007) 6 ALD 113 : (2007) 6 ALLMR 940 : (2008) 4 ALT 18 : (2007) 4 ARBLR 14 : (2007) 4 AWC 4118 Supp : (2008) 1 CHN 61 Supp : (2007) 5 CTC 365 : (2007) 4 PLJR 215 : (2007) 11 SCALE 701 : (2007) 11 SCC 19 : (2007) 10 SCR 792

Arbitration and Conciliation Act, 1996 — Section 34, 36Civil Procedure Code, 1908 (CPC) — Order 21 Rule 18, Order 21 Rule 19, 47