COURT ARCHIVE

Supreme Court Of India judgments, 2007

1,482 judgments · page 23 of 75

Supreme Court18 Sept 2007Disposed Of

Dinesh Dalmia Vs C.B.I.

Supreme Court Of India · AIR 2008 SC 78 : (2007) AIRSCW 6112 : (2008) 1 ALD(Cri) 331 : (2008) CriLJ 337 : (2007) 7 JT 164 : (2008) 1 LW(Cri) 333 : (2007) 11 SCALE 228 : (2007) 8 SCC 770 : (2007) 9 SCR 1124 : (2007) 6 Supreme 417

Constitution of India, 1950 — Article 22Criminal Procedure Code, 1973 (CrPC) — Section 161, 167, 167(2), 173, 173(2)Penal Code, 1860 (IPC) — Section 120B, 409, 420, 468, 471

Supreme Court18 Sept 2007Allowed

Jagdish and Another Vs State of Madhya Pradesh

Supreme Court Of India · (2007) AIRSCW 6322 : (2008) CriLJ 350 : (2008) 2 JLJ 357 : (2007) 11 JT 151 : (2008) 1 OLR 41 : (2007) 11 SCALE 213 : (2007) 13 SCC 12 : (2007) 9 SCR 1082 : (2007) 6 Supreme 313

Penal Code, 1860 (IPC) — Section 302, 34

Supreme Court17 Sept 2007Allowed

State of Jharkhand and Others Vs Manshu Kumbhkar

Supreme Court Of India · (2008) 2 ALLMR 776 : (2007) 11 JT 109 : (2007) 6 MLJ 1665 : (2007) 11 SCALE 168 : (2007) 8 SCC 249 : (2007) 2 SCC(L&S) 878 : (2007) 9 SCR 1069 : (2008) 1 SLJ 396

Constitution of India, 1950 — Article 14, 16, 16(1)

Supreme Court17 Sept 2007Disposed Of

Boodireddy Chandraiah and Others Vs Arigela Laxmi and Another

Supreme Court Of India · AIR 2008 SC 380 : (2007) 1 ALD 24 : (2007) 6 ALLMR 962 : (2007) 6 ALT 28 : (2007) 4 AWC 4052 Supp : (2007) 2 BLJR 2840 : (2007) 4 CHN 45 Supp : (2008) 105 CLT 73 : (2008) 1 MhLj 389 : (2008) 1 MLJ 131 : (2008) 1 OLR 197 : (2008) 149 PLR 288 : (2007) 103 R

Civil Procedure Code, 1908 (CPC) — Section 100, 109Constitution of India, 1950 — Article 133(1)

Supreme Court17 Sept 2007Dismissed

Rajeev Hitendra Pathan and Others Vs Achyut Kashinath Karekar and Another

Supreme Court Of India · (2008) 1 ALD 103 : (2007) 4 AWC 4050 Supp : (2007) 4 CHN 108 Supp : (2008) 1 CompLJ 404 : (2007) 4 JCR 116 : (2007) 7 JT 145 : (2007) 11 SCALE 166 : (2007) 7 SCC 667 : (2007) 9 SCR 1057

Consumer Protection Act, 1986 — Section 22A

Supreme Court17 Sept 2007Allowed

City and Industrial Development Corporation of Maharashtra and Another Vs Ekta Mahila Mandal and Another

Supreme Court Of India · (2008) 4 ALT 20 : (2007) 4 AWC 4058 Supp : (2008) 1 BomCR 282 : (2007) 11 JT 138 : (2007) 11 SCALE 163 : (2007) 7 SCC 701 : (2007) 9 SCR 1077

Constitution of India, 1950 — Article 21AMaharashtra Regional and Town Planning Act, 1966 — Section 40

Supreme Court17 Sept 2007Dismissed

Oriental Insurance Co. Ltd. Vs Syed Ibrahim and Others

Supreme Court Of India · AIR 2008 SC 103 : (2007) AIRSCW 6197 : (2008) 1 ALD 12 : (2007) 4 AWC 3556 Supp : (2007) 11 JT 113 : (2008) 1 KarLJ 63 : (2007) 4 KLT 319 : (2007) 4 LW 782 : (2007) 11 SCALE 184 : (2007) 11 SCC 512 : (2007) 9 SCR 1052 : (2007) 6 Supreme 574

Motor Vehicles Act, 1988 — Section 168

Supreme Court17 Sept 2007Allowed

Pratibha Vs Rameshwari Devi and Others

Supreme Court Of India · (2007) AIRSCW 5933 : (2007) 2 ALD(Cri) 860 : (2008) CriLJ 329 : (2007) 2 DMC 583 : (2007) 11 JT 122 : (2007) 11 SCALE 174 : (2007) 9 SCR 1038 : (2007) 6 Supreme 554 : (2007) 12 SCC 369

Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 156(3), 169, 173Hindu Marriage Act, 1955 — Section 13Penal Code, 1860 (IPC) — Section 406, 498A

Supreme Court17 Sept 2007Allowed

Ciddagunta Subrahmanyam Reddy Vs Namakari Muni Reddy and Others

Supreme Court Of India · (2007) 6 ALLMR 989 : (2007) 5 CTC 238 : (2007) 11 JT 524 : (2007) 6 MLJ 1061 : (2008) 104 RD 79 : (2007) 11 SCALE 206 : (2007) 11 SCC 401

Civil Procedure Code, 1908 (CPC) — Section 100

Supreme Court14 Sept 2007Allowed

Kendriya Vidyalaya Sangathan and Others Vs Shri Dharmendra Sharma

Supreme Court Of India · AIR 2007 SC 3210 : (2007) AIRSCW 5820 : (2007) 4 AWC 4049 Supp : (2007) 115 FLR 351 : (2007) 11 JT 533 : (2007) 4 PLJR 238 : (2007) 11 SCALE 157 : (2007) 8 SCC 148 : (2007) 2 SCC(L&S) 804 : (2007) 9 SCR 1007 : (2007) 6 Supreme 582 : (2008) 1 UPLBEC 464

Supreme Court14 Sept 2007Dismissed

Phulia Tudu and Another Vs The State of Bihar (now Jharkhand)

Supreme Court Of India · (2008) 1 ACR 294 : AIR 2007 SC 3215 : (2007) CriLJ 4690 : (2007) 7 JT 156 : (2007) 11 SCALE 103 : (2007) 9 SCR 997

Penal Code, 1860 (IPC) — Section 299, 300, 302, 304, 34

Supreme Court14 Sept 2007Allowed

C.A. Pious Vs The State of Kerala and Another

Supreme Court Of India · (2008) 1 ACR 289 : AIR 2007 SC 3221 : (2007) AIRSCW 6482 : (2007) AIRSCW 5836 : (2008) CLT 206 : (2007) CriLJ 4697 : (2007) 11 JT 344 : (2007) 4 KLT 380 : (2007) 11 SCALE 123 : (2007) 8 SCC 312 : (2007) 9 SCR 989

Constitution of India, 1950 — Article 161, 20(1), 72Criminal Procedure Code, 1973 (CrPC) — Section 432, 432(6), 433, 433AKerala Prisons Rules, 1958 — Rule 225, 225(2), 280A, 452B, 453

Supreme Court14 Sept 2007Dismissed

Union of India (UOI) and Another Vs Shree Shankar Textiles Ex-employees Union and Others

Supreme Court Of India · (2007) 115 FLR 182 : (2007) 11 JT 407 : (2007) 11 SCALE 131 : (2007) 7 SCC 783 : (2007) 2 SCC(L&S) 785 : (2007) 10 SCR 983 : (2008) 1 UPLBEC 766

Constitution of India, 1950 — Article 14, 16Industrial Disputes Act, 1947 — Section 12(3), 25O

Supreme Court14 Sept 2007Allowed

Kuldeep Singh Vs Union of India (UOI) and Others

Supreme Court Of India · (2007) 4 CHN 105 Supp : (2007) 11 JT 284 : (2007) 11 SCALE 129 : (2007) 10 SCC 491 : (2007) 9 SCR 979

Supreme Court14 Sept 2007Disposed Of

Union of India (UOI) Vs Shri Shiv Shanker Kesari

Supreme Court Of India · (2008) 1 ACR 283 : (2007) 2 ALD(Cri) 869 : (2008) CriLJ 335 : (2007) 7 JT 201 : (2008) 1 KarLJ 112 : (2007) 4 KLT 421 : (2007) 11 SCALE 159 : (2007) 7 SCC 798 : (2007) 10 SCR 964

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 27A, 29, 37, 37(1)

Supreme Court14 Sept 2007Dismissed

The Bihar State Board of Religious Trusts and Another Vs Vishwanath Prasad Lohia and Others

Supreme Court Of India · (2007) 3 SCALE 423 : (2007) 7 SCC 471 : (2007) 9 SCR 954

Bihar Hindu Religious Trusts Act, 1950 — Section 29, 29(2), 32

Supreme Court14 Sept 2007Dismissed

Commissioner of Income Tax, Salem Vs P.V. Kalyanasundaram

Supreme Court Of India · (2007) 212 CTR 97 : (2007) 294 ITR 49 : (2007) 11 JT 290 : (2007) 11 SCALE 110 : (2007) 10 SCC 487 : (2007) 9 SCR 949 : (2007) 164 TAXMAN 78

Income Tax Act, 1961 — Section 158BD, 260A

Supreme Court14 Sept 2007Allowed

Sanwariya Lal Vs State of Rajasthan

Supreme Court Of India · (2008) 1 ACR 280 : AIR 2007 SC 3219 : (2007) AIRSCW 5831 : (2008) 1 ALT(Cri) 410 : (2007) CriLJ 4694 : (2007) 11 JT 403 : (2007) 11 SCALE 120 : (2007) 12 SCC 751 : (2007) 9 SCR 943 : (2007) 6 Supreme 547

Criminal Procedure Code, 1973 (CrPC) — Section 174Penal Code, 1860 (IPC) — Section 302

Supreme Court14 Sept 2007Allowed

Ganapathi Sanya Naik Vs State of Karnataka

Supreme Court Of India · (2008) 1 ACR 278 : AIR 2007 SC 3213 : (2007) AIRSCW 5824 : (2008) CLT 213 : (2007) CriLJ 4689 : (2007) 27 GLH 619 : (2007) 7 JT 162 : (2008) 1 KarLJ 104 : (2008) OLR 213 : (2007) 4 PLJR 182 : (2007) 11 SCALE 94 : (2007) 8 SCC 309 : (2007) 9 SCR 939 : (200

Prevention of Corruption Act, 1988 — Section 13(1), 13(2)

Supreme Court14 Sept 2007Dismissed

Vanga Sriniwas Vs Public Prosecutor, High Court of A.P.

Supreme Court Of India · AIR 2008 SC 88 : (2007) AIRSCW 6137 : (2008) 1 ALD(Cri) 311 : (2008) 105 CLT 323 : (2007) 5 CTC 90 : (2007) 2 DMC 668 : (2007) 11 JT 96 : (2007) 11 SCALE 150 : (2007) 10 SCC 219 : (2007) 10 SCR 1028 : (2007) 6 Supreme 226

Criminal Procedure Code, 1973 (CrPC) — Section 235(1)Penal Code, 1860 (IPC) — Section 201, 302, 303, 304B, 304B(2)