Supreme Court01 Aug 2007Dismissed
State of Madhya Pradesh Vs Basodi
Supreme Court Of India · (2007) 3 ACR 2859 : (2007) 9 SCALE 526 : (2007) 9 SCR 753
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 302
COURT ARCHIVE
Supreme Court Of India judgments, 2007
1,482 judgments · page 31 of 75
Supreme Court01 Aug 2007Allowed
State of Karnataka Vs Madesha and Others
Supreme Court Of India · (2007) 3 ACR 2861 : (2007) 104 CLT 799 : (2007) 10 JT 54 : (2007) 9 SCALE 523 : (2007) 7 SCC 35 : (2007) 8 SCR 757
Penal Code, 1860 (IPC) — Section 106, 201
Supreme Court01 Aug 2007Allowed
Municipal Committee, Patiala Vs Model Town Residents Asson. and Others
Supreme Court Of India · AIR 2007 SC 2844 : (2007) AIRSCW 5164 : (2007) 9 JT 590 : (2007) 148 PLR 333 : (2007) 9 SCALE 507 : (2007) 8 SCC 669 : (2007) 8 SCR 719 : (2007) 5 Supreme 781
Constitution of India, 1950 — Article 14, 226, 265Land Acquisition Act, 1894 — Section 23Punjab Municipal Act, 1911 — Section 3, 3(1), 3(8), 68, 71(1)
Supreme Court31 Jul 2007Allowed
Aurohill Global Commodities Ltd. Vs M.S.T.C. Ltd.
Supreme Court Of India · AIR 2007 SC 2706 : (2007) AIRSCW 4891 : (2007) 3 CompLJ 403 : (2007) 9 JT 579 : (2007) 6 MhLj 690 : (2008) MPLJ 10 : (2007) 7 SCC 120 : (2007) 8 SCR 689
Arbitration and Conciliation Act, 1996 — Section 11, 11(5), 11(9), 16
Supreme Court30 Jul 2007Disposed Of
Commissioner of Income Tax Vs Canara Bank
Supreme Court Of India · (2007) 211 CTR 437 : (2007) 293 ITR 115 : (2007) 165 TAXMAN 61
Interest Tax Act, 1974 — Section 2, 5, 9
Supreme Court30 Jul 2007Allowed
Bank of India and Another Vs Tarun Kr. Biswan and Others
Supreme Court Of India · AIR 2007 SC 2669 : (2007) 6 ALLMR 418 : (2007) 3 CALLT 79 : (2007) 3 CHN 4 Supp : (2007) 9 JT 543 : (2007) 9 SCALE 443 : (2007) 7 SCC 114 : (2007) 2 SCC(L&S) 600 : (2007) 8 SCR 625 : (2008) 1 UPLBEC 4
Industrial Disputes Act, 1947 — Section 25B, 25F
Supreme Court30 Jul 2007Allowed
Indian Airlines Officers'' Association Vs Indian Airlines Ltd. and Others Indian Airlines Cabin Crew Association Vs Union of India (UOI) and Another
Supreme Court Of India · AIR 2007 SC 2747 : (2007) AIRSCW 4960 : (2007) 9 JT 519 : (2007) 9 SCALE 479 : (2007) 10 SCC 684 : (2008) 1 SCC(L&S) 135 : (2007) 8 SCR 655 : (2008) 1 SLJ 456 : (2007) 5 Supreme 635
Supreme Court30 Jul 2007Dismissed
N.P. Jharia Vs State of M.P.
Supreme Court Of India · (2007) 3 ACR 3156 : AIR 2007 SC 2677 : (2007) AIRSCW 4834 : (2007) 2 ALD(Cri) 689 : (2008) CLT 62 : (2007) CriLJ 3745 : (2007) 9 JT 563 : (2007) 4 MPHT 329 : (2008) OLR 62 : (2007) 4 PLJR 85 : (2007) 9 SCALE 448 : (2007) 7 SCC 358 : (2007) 8 SCR 618 : (20
Criminal Procedure Code, 1973 (CrPC) — Section 173(8)Prevention of Corruption Act, 1947 — Section 5(1), 5(2)
Supreme Court30 Jul 2007Dismissed
Gujarat Pradesh Panchayat Parishad and Others Vs State of Gujarat and Others
Supreme Court Of India · (2008) 1 GLR 779 : (2007) 9 JT 503 : (2007) 9 SCALE 452 : (2007) 7 SCC 718 : (2007) 2 SCC(L&S) 765 : (2007) 8 SCR 634
Constitution of India, 1950 — Article 226, 243, 243B, 243C, 243GGujarat Panchayats (Amendment) Act, 1993 — Section 161, 162, 162(1), 2, 227
Supreme Court27 Jul 2007Allowed
Smt. Shakuntala Vs State of Haryana
Supreme Court Of India · (2007) 3 ACR 3159 : AIR 2007 SC 2709 : (2007) AIRSCW 4895 : (2007) CriLJ 3747 : (2007) 2 DMC 202 : (2007) 9 JT 433 : (2008) 39 OCR 270 : (2007) 9 SCALE 423 : (2007) 10 SCC 168 : (2007) 8 SCR 608 : (2007) 5 Supreme 668
Evidence Act, 1872 — Section 32, 60Penal Code, 1860 (IPC) — Section 302, 304B, 307, 498A
Supreme Court27 Jul 2007Dismissed
Idrishan Yakubkhan Pathan Vs State of Gujarat thr. Public Prosecutor
Supreme Court Of India · (2007) 3 ACR 3169 : (2008) 2 ALT(Cri) 46 : (2007) CriLJ 4688 : (2007) 4 JCR 32 : (2007) 9 SCALE 429 : (2007) 9 SCC 352 : (2007) 8 SCR 605
Explosive Substances Act, 1908 — Section 3, 4, 6Penal Code, 1860 (IPC) — Section 120B, 286, 307, 337Prevention of Terrorism Act, 2002 — Section 20, 21(2), 22(3), 3(3), 34(1)(4)
Supreme Court27 Jul 2007Allowed
Municipal Corporation of Delhi Vs Qimat Rai Gupta and Others
Supreme Court Of India · AIR 2007 SC 2742 : (2007) AIRSCW 6166 : (2007) AIRSCW 4552 : (2007) 3 CHN 19 Supp : (2007) 9 JT 496 : (2007) 9 SCALE 415 : (2007) 7 SCC 309 : (2007) 8 SCR 570 : (2007) 5 Supreme 680 : (2007) 7 Supreme 36 : (2007) 2 UJ 980
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 54(1)Criminal Procedure Code, 1973 (CrPC) — Section 369Delhi Municipal Corporation Act, 1957 — Section 113, 113(1), 114, 114A, 114C
Supreme Court27 Jul 2007Dismissed
Japani Sahoo Vs Chandra Sekhar Mohanty
Supreme Court Of India · (2007) 3 ACR 3170 : AIR 2007 SC 2762 : (2007) AIRSCW 4998 : (2007) 2 ALD(Cri) 596 : (2007) CriLJ 4068 : (2007) 4 CTC 740 : (2007) 9 JT 471 : (2007) 3 KLT 760 : (2008) 1 LW(Cri) 1 : (2007) 9 SCALE 400 : (2007) 8 SCR 582 : (2007) 5 Supreme 604 : (2007) 2 UJ
Constitution of India, 1950 — Article 14, 21Criminal Procedure Code, 1973 (CrPC) — Section 156, 156(3), 202, 204, 466Forest Act, 1927 — Section 33
Supreme Court27 Jul 2007Allowed
Commissioner of Income Tax, Chennai Vs Alagendran Finance Ltd.
Supreme Court Of India · AIR 2007 SC 3005 : (2007) 211 CTR 69 : (2007) 293 ITR 1 : (2007) 9 JT 424 : (2007) 9 SCALE 387 : (2007) 7 SCC 215 : (2007) 8 SCR 558
Income Tax Act, 1922 — Section 22(2)Income Tax Act, 1961 — Section 129, 139, 143(3), 147, 148Wealth Tax Act, 1957 — Section 17
Supreme Court27 Jul 2007Dismissed
Indradeo Paswan Vs Union of India (UOI) and Others
Supreme Court Of India · AIR 2007 SC 2683 : (2007) AIRSCW 4848 : (2007) 2 BLJR 2241 : (2007) 9 JT 488 : (2007) 9 SCALE 380 : (2007) 7 SCC 250 : (2007) 2 SCC(L&S) 620 : (2007) 8 SCR 547 : (2008) 2 SLJ 130 : (2007) 5 Supreme 623
Bihar Reorganisation Act, 2000 — Section 72(2), 73Punjab Reorganisation Act, 1966 — Section 82(6)
Supreme Court26 Jul 2007Dismissed
State of U.P. Vs Abdul Karim and Others
Supreme Court Of India · (2007) 3 ACR 3183 : (2007) 9 JT 572 : (2007) 9 SCALE 395 : (2007) 13 SCC 569 : (2007) 9 SCR 540
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 34
Supreme Court26 Jul 2007Allowed
Swan Mills Ltd. Vs Union of India (UOI) and Others
Supreme Court Of India · (2007) 211 CTR 78 : (2007) 120 ECC 140 : (2007) ECR 140 : (2007) 214 ELT 322 : (2007) 9 JT 415 : (2007) 7 SCC 29 : (2007) 9 SCR 531 : (2007) 2 UJ 907
Central Excises and Salt Act, 1944 — Section 11AACustoms Act, 1962 — Section 142Finance (No. 2) Act, 1998 — Section 89
Supreme Court25 Jul 2007Allowed
State of U.P. Vs Mushtaq Alam
Supreme Court Of India · (2007) 3 ACR 3193 : AIR 2007 SC 2672 : (2007) AIRSCW 4828 : (2007) CriLJ 3740 : (2007) 9 JT 556 : (2007) 9 SCALE 363 : (2007) 11 SCC 215 : (2007) 9 SCR 526 : (2007) 5 Supreme 630
Penal Code, 1860 (IPC) — Section 302, 307
Supreme Court25 Jul 2007Dismissed
Iddar and Others Vs Aabida and Another
Supreme Court Of India · (2007) 3 ACR 3190 : AIR 2007 SC 3029 : (2007) AIRSCW 5490 : (2008) 1 ALD(Cri) 282 : (2007) CriLJ 4313 : (2007) 9 JT 552 : (2007) 4 KLT 652 : (2007) 2 OLR 689 : (2008) 1 RLW 493 : (2007) 9 SCALE 358 : (2007) 8 SCR 518 : (2007) 5 Supreme 688
Criminal Procedure Code, 1973 (CrPC) — Section 311, 482Evidence Act, 1872 — Section 60, 64, 91Penal Code, 1860 (IPC) — Section 120B, 376, 406, 498A
Supreme Court25 Jul 2007Disposed Of
B.C. Deva @ Dyava Vs State of Karnataka
Supreme Court Of India · (2007) 3 ACR 3186 : (2007) 2 ALD(Cri) 716 : (2007) 9 JT 558 : (2007) 5 KarLJ 614 : (2007) 9 SCALE 338 : (2007) 12 SCC 122 : (2007) 8 SCR 509
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 376