Supreme Court05 Oct 2007Dismissed

Prabir Banerjee Vs Union of India (UOI) and Others

Supreme Court Of India · (2007) 2 BLJR 2805 : (2007) 115 FLR 1168 : (2007) 11 JT 464 : (2007) 11 SCALE 660 : (2007) 8 SCC 793 : (2008) 1 SCC(L&S) 917 : (2007) 10 SCR 694 : (2008) 1 UPLBEC 757

Central Excise Rules, 2002 — Rule 3(2)Constitution of India, 1950 — Article 226, 227
Supreme Court04 Oct 2007Dismissed

Sumtibai and Others Vs Paras Finance Co. Regd. Partnership Firm Beawer (Raj.) Thru Smt. Mankanwar Chordia (Dead) and Others

Supreme Court Of India · AIR 2007 SC 3166 : (2007) AIRSCW 6125 : (2007) 6 ALT 20 : (2007) 4 AWC 4101 Supp : (2008) 1 CHN 65 Supp : (2008) 1 JCR 1 : (2007) 11 JT 479 : (2007) 6 MLJ 733 : (2007) 4 MPHT 33 : (2007) 2 OLR 811 : (2008) 104 RD 80 : (2007) 11 SCALE 596 : (2007) 10 SCC 8

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 22 Rule 4(2)
Supreme Court04 Oct 2007Dismissed

State of Gujarat Vs Turabali Gulamhussain Hirani and Another

Supreme Court Of India · (2008) 1 ACR 944 : AIR 2008 SC 86 : (2007) AIRSCW 6122 : (2007) 2 ALD(Cri) 978 : (2008) 1 GLH 57 : (2008) 57 GLH 1 : (2008) 2 GLR 1061 : (2008) 1 GLT 12 : (2007) 12 JT 308 : (2007) 4 KLT 656 : (2007) 2 OLR 807 : (2007) 4 PLJR 207 : (2007) 11 SCALE 556 : (

Supreme Court04 Oct 2007Allowed

Hasthimal and Sons and Others Vs P. Tej Raj Sharma

Supreme Court Of India · AIR 2007 SC 3246 : (2007) AIRSCW 6135 : (2008) 1 ALD 15 : (2007) 6 ALT 25 : (2007) 4 AWC 4099 Supp : (2008) 1 BC 189 : (2007) 4 CHN 85 Supp : (2007) 13 JT 500 : (2007) 4 LW 886 : (2007) 11 SCALE 601 : (2007) 11 SCC 87 : (2007) 10 SCR 537 : (2007) 7 Suprem

Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6
Supreme Court03 Oct 2007Disposed Of

Moti Lal and Another Vs State of M.P.

Supreme Court Of India · (2008) 1 ACR 1143 : (2008) 1 ALD(Cri) 101 : (2008) 1 ALT(Cri) 441 : (2008) CLT 722 : (2008) CriLJ 722 : (2008) 39 OCR 296 : (2008) OLR 722 : (2007) 13 SCALE 42 : (2007) 11 SCR 293

Penal Code, 1860 (IPC) — Section 147, 148, 302, 307, 324
Supreme Court03 Oct 2007Disposed Of

Bank of Rajasthan Vs Keshav Bangur and Another

Supreme Court Of India · (2008) 1 ACR 939 : AIR 2008 SC 202 : (2007) AIRSCW 6571 : (2007) 6 ALLMR 945 : (2008) CriLJ 397 : (2007) 12 JT 191 : (2008) 2 RLW 982 : (2007) 11 SCALE 541 : (2007) 13 SCC 145 : (2007) 10 SCR 506

Criminal Procedure Code, 1973 (CrPC) — Section 154, 156(3), 173(2), 173(8), 482Penal Code, 1860 (IPC) — Section 120B, 406, 409, 420, 467
Supreme Court03 Oct 2007Disposed Of

Ram Prakash Gupta Vs Rajiv Kumar Gupta and Others

Supreme Court Of India · (2007) 6 ALLMR 953 : (2007) 6 ALT 3 : (2007) 4 AWC 4091 Supp : (2008) 1 CHN 95 Supp : (2007) 11 JT 472 : (2007) 4 LW 798 : (2008) 1 MLJ 45 : (2008) 149 PLR 326 : (2008) 1 RLW 776 : (2007) 11 SCALE 549 : (2007) 10 SCC 59 : (2007) 10 SCR 520 : (2008) 1 UC 1

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, Order 7 Rule 12, Order 7 Rule 9Evidence Act, 1872 — Section 116Limitation Act, 1963 — Article 59
Supreme Court28 Sept 2007Allowed

Khursheed and Another Vs State of U.P.

Supreme Court Of India · (2008) 2 ALT(Cri) 29 : (2007) 12 JT 138 : (2008) NCC 19 : (2007) 11 SCALE 574 : (2007) 12 SCC 68 : (2007) 10 SCR 489

Criminal Procedure Code, 1973 (CrPC) — Section 320, 320(1), 320(2), 320(8)Penal Code, 1860 (IPC) — Section 323, 325, 34
Supreme Court28 Sept 2007Allowed

U.B. Gadhe and Others Vs G.M., Gujarat Ambuja Cement Pvt. Ltd.

Supreme Court Of India · AIR 2008 SC 99 : (2007) AIRSCW 6157 : (2007) 115 FLR 515 : (2008) 2 GLR 932 : (2007) 11 JT 425 : (2008) 1 LLJ 156 : (2007) 11 SCALE 581 : (2007) 13 SCC 634 : (2008) 2 SCC(L&S) 672 : (2007) 10 SCR 452 : (2007) 7 Supreme 609 : (2008) 1 UPLBEC 735

Constitution of India, 1950 — Article 226
Supreme Court28 Sept 2007Disposed Of

K. Subba Reddy Vs State of Andhra Pradesh

Supreme Court Of India · AIR 2008 SC 106 : (2007) AIRSCW 6205 : (2008) CLT 167 : (2008) CriLJ 345 : (2008) 1 OLR 38 : (2008) OLR 167 : (2007) 4 PLJR 191 : (2007) 11 SCALE 516 : (2007) 8 SCC 246 : (2007) 2 SCC(L&S) 875 : (2007) 11 SCR 419 : (2007) 6 Supreme 605

Prevention of Corruption Act, 1988 — Section 7
Supreme Court28 Sept 2007Allowed

Guriya @ Tabassum Tauquir and Others Vs State of Bihar and Another

Supreme Court Of India · AIR 2008 SC 95 : (2007) AIRSCW 6144 : (2008) CLT 121 : (2007) 11 JT 438 : (2007) 2 OLR 817 : (2007) 4 RLW 19 : (2007) 11 SCALE 533 : (2007) 8 SCC 224 : (2007) 10 SCR 385 : (2007) 6 Supreme 599

Criminal Procedure Code, 1973 (CrPC) — Section 169, 311, 313, 319, 319(1)
Supreme Court28 Sept 2007Allowed

Moradabad Development Authority Vs Saurabh Jain and Others

Supreme Court Of India · (2007) 4 AWC 4115 Supp : (2008) 1 CHN 12 Supp : (2007) 12 JT 124 : (2007) 11 SCALE 563 : (2007) 8 SCC 305 : (2007) 10 SCR 443 : (2007) 3 UC 1905

Urban Land (Ceiling and Regulation) Act, 1976 — Section 11, 12, 30, 30(1), 33Uttar Pradesh Urban Planning and Development Act, 1973 — Section 17, 34
Supreme Court28 Sept 2007Disposed Of

State of Punjab Vs Mohinder Singh and Others

Supreme Court Of India · AIR 2008 SC 92 : (2007) AIRSCW 6142 : (2008) 1 ALT(Cri) 353 : (2008) 1 GLH 382 : (2007) 12 JT 120 : (2007) 11 SCALE 528 : (2007) 13 SCC 560 : (2007) 11 SCR 411 : (2007) 6 Supreme 589

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34, 460