COURT ARCHIVE

Supreme Court Of India judgments, 2007

1,482 judgments · page 35 of 75

Supreme Court09 Jul 2007Dismissed

General Insurance Council and Others Vs State of Andhra Pradesh and Others

Supreme Court Of India · AIR 2007 SC 2696 : (2007) AIRSCW 4873 : (2007) 5 ALD 76 : (2007) 4 AWC 3371 Supp : (2008) 1 GLR 521 : (2008) 3 JKJ 48 : (2007) 3 KLT 547 : (2007) 5 MLJ 1290 : (2008) 149 PLR 588 : (2007) 9 SCALE 165 : (2007) 12 SCC 354 : (2007) 8 SCR 192

Central Motor Vehicles Rules, 1989 — Rule 150, 159Motor Vehicles Act, 1988 — Section 158, 158(6), 160

Supreme Court09 Jul 2007Allowed

State of Kerala and Others Vs K. Prasad and Another

Supreme Court Of India · AIR 2007 SC 2701 : (2007) AIRSCW 4884 : (2007) 9 JT 140 : (2007) 3 KLT 531 : (2007) 9 SCALE 154 : (2007) 7 SCC 140 : (2007) 8 SCR 115 : (2007) 2 UJ 851

Constitution of India, 1950 — Article 14, 226Kerala Education Rules, 1959 — Rule 2, 2(1), 2(4), 2A, 2A(1)

Supreme Court09 Jul 2007Disposed Of

DIT (International Taxation), Mumbai Vs Morgan Stanley and Co. Inc. Morgan Stanley and Co. Inc. Vs Director of Income Tax, Mumbai

Supreme Court Of India · (2007) 109 BOMLR 1348 : (2007) 5 CompLJ 21 : (2007) 210 CTR 419 : (2007) 292 ITR 416 : (2007) 9 JT 1 : (2007) 9 SCALE 1 : (2007) 7 SCC 1 : (2007) 8 SCR 52 : (2007) 162 TAXMAN 165

Income Tax Act, 1961 — Section 10A, 10B, 44BB, 44BBA, 92EIncome Tax Rules, 1962 — Rule 10A, 10B, 10C, 10D, 10E

Supreme Court09 Jul 2007Allowed

National Insurance Co. Ltd. Vs Smt. Sobina Iakai and Others

Supreme Court Of India · (2007) ACJ 2043 : (2007) 3 AWC 2757 Supp : (2008) 1 BomCR 754 : (2007) 5 CTC 892 : (2007) 2 CTLJ 9 : (2007) 9 JT 306 : (2007) 3 KLT 613 : (2008) 1 LW 869 : (2008) 1 MhLj 571 : (2008) 1 MLJ 912 : (2008) MPLJ 240 : (2007) 148 PLR 614 : (2007) 4 RLW 3435 : (

Supreme Court03 Jul 2007Dismissed

State of Punjab and Others Vs Sanjeet Singh Grewal and Others New Town Planning and Development Authority for Anandgarh Vs The Securities and Exchange Board of India and Others

Supreme Court Of India · (2007) 9 JT 38 : (2007) 148 PLR 483 : (2007) 8 SCALE 688 : (2007) 6 SCC 292 : (2007) 9 SCR 891 : (2007) 9 SCR 1

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 14, 14(2), 28, 28(2), 29Punjab New Capital (Periphery) Control Act, 1952 — Section 10, 5

Supreme Court03 Jul 2007Dismissed

Ram Krishan Mahajan Vs Union Territory of Chandigarh and Others Inderjeet Behal (Dead) through Lrs. Vs Union Territory of Chandigarh and Another Hakam Singh Vs Union Territory of Ch

Supreme Court Of India · AIR 2007 SC 2514 : (2007) AIRSCW 4469 : (2008) 2 ALT 10 : (2007) 148 PLR 347 : (2007) 8 SCALE 675 : (2007) 6 SCC 634 : (2007) 8 SCR 34 : (2007) 5 Supreme 534

Land Acquisition Act, 1894 — Section 3, 4, 48, 52(2), 5APunjab Municipal Act, 1911 — Section 192, 241, 242, 243, 3Punjab Municipal Act, 1976 — Section 192

Supreme Court21 Jun 2007Allowed

State, NCT of Delhi Vs Malvinder Singh

Supreme Court Of India · (2007) 3 ACR 3055 : (2007) CriLJ 3512 : (2007) 2 JKJ 72 : (2007) 9 JT 283 : (2007) 3 KLT 418 : (2007) 8 SCALE 557 : (2007) 11 SCC 314 : (2007) 7 SCR 1109 : (2007) 4 UC 127 : (2007) 2 UJ 751

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 17, 41, 42, 43Penal Code, 1860 (IPC) — Section 41, 43

Supreme Court21 Jun 2007Dismissed

Prabhakaran Vs State of Kerala

Supreme Court Of India · (2007) ACJ 2178 : (2007) 3 ACR 3136 : AIR 2007 SC 2376 : (2007) AIRSCW 6626 : (2007) AIRSCW 4227 : (2007) 2 ALD(Cri) 627 : (2008) 1 ALT(Cri) 243 : (2007) 9 JT 346 : (2007) 3 KLT 400 : (2007) 8 SCALE 605 : (2007) 14 SCC 269 : (2007) 7 SCR 1141 : (2007) 5 S

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

Supreme Court21 Jun 2007Dismissed

State of U.P. Vs Surendra Kumar Solanki

Supreme Court Of India · (2007) 3 ACR 3118 : (2008) 1 ALT(Cri) 312 : (2007) CLT 1095 : (2007) CriLJ 3752 : (2007) 9 JT 190 : (2007) 2 OLR 637 : (2007) OLR 1095 : (2007) 8 SCALE 653 : (2007) 5 SCC 414 : (2007) 8 SCR 1120

Penal Code, 1860 (IPC) — Section 363, 366Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)

Supreme Court21 Jun 2007Dismissed

State of Rajasthan Vs Chittarmal

Supreme Court Of India · (2007) 3 ACR 3131 : (2008) 1 ALT(Cri) 236 : (2007) 9 JT 261 : (2007) 8 SCALE 659 : (2007) 10 SCC 792 : (2007) 8 SCR 1152

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 299, 300, 302, 304A

Supreme Court21 Jun 2007Allowed

Central Bureau of Investigation Vs State of Gujarat

Supreme Court Of India · (2007) 3 ACR 3113 : AIR 2007 SC 2522 : (2007) AIRSCW 4499 : (2007) 104 CLT 683 : (2008) 1 GLR 155 : (2007) 8 SCALE 628 : (2007) 6 SCC 156 : (2007) 7 SCR 1174 : (2007) 5 Supreme 620

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 397Penal Code, 1860 (IPC) — Section 381

Supreme Court21 Jun 2007Disposed Of

Manubhai Atabhai Vs State of Gujarat

Supreme Court Of India · (2007) 3 ACR 3317 : AIR 2007 SC 2437 : (2007) AIRSCW 4356 : (2008) 1 ALT(Cri) 304 : (2008) 1 GLR 565 : (2007) 8 SCALE 646 : (2007) 10 SCC 358 : (2007) 7 SCR 1115 : (2007) 5 Supreme 401 : (2007) 4 UC 100

Bombay Police Act, 1951 — Section 135Penal Code, 1860 (IPC) — Section 300, 302, 304

Supreme Court21 Jun 2007Disposed Of

Sukhdev Vs State of Punjab

Supreme Court Of India · (2007) 3 ACR 3111 : (2008) 105 RD 89 : (2007) 8 SCALE 649 : (2007) 8 SCR 1123 : (2007) 4 UC 88

Penal Code, 1860 (IPC) — Section 300, 302, 324, 326

Supreme Court21 Jun 2007Allowed

State of Punjab and Others Vs Kuldip Singh

Supreme Court Of India · (2007) 3 ACR 3129 : (2008) 1 ALT(Cri) 301 : (2007) CriLJ 3751 : (2007) 8 SCALE 662 : (2007) 6 SCC 218 : (2007) 7 SCR 1137 : (2007) 4 UC 82

Criminal Procedure Code, 1973 (CrPC) — Section 482

Supreme Court21 Jun 2007Dismissed

Kulwant Singh @ Kulbansh Singh Vs State of Bihar

Supreme Court Of India · (2007) 3 ACR 3216 : (2007) 8 SCALE 655 : (2007) 7 SCR 1178 : (2007) 4 UC 439

Penal Code, 1860 (IPC) — Section 109, 114, 161, 302

Supreme Court21 Jun 2007Dismissed

Balbir Singh Vs State of Delhi

Supreme Court Of India · (2007) 3 ACR 3314 : AIR 2007 SC 2397 : (2007) AIRSCW 5668 : (2007) AIRSCW 4256 : (2007) CriLJ 3507 : (2007) 4 JCR 51 : (2007) 9 JT 569 : (2007) 8 SCALE 642 : (2007) 6 SCC 226 : (2007) 7 SCR 1102 : (2007) 5 Supreme 387 : (2007) 7 Supreme 174

Arms Act, 1959 — Section 25, 26Constitution of India, 1950 — Article 21, 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 258, 300, 300(1), 309, 311

Supreme Court21 Jun 2007Disposed Of

Shaikah Bakshu and Others Vs State of Maharashtra

Supreme Court Of India · (2007) 3 ACR 3133 : (2007) 9 JT 342 : (2007) 2 OLR 482 : (2007) 8 SCALE 601 : (2007) 11 SCC 269 : (2007) 7 SCR 1130 : (2007) 4 UC 429

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34, 498A

Supreme Court21 Jun 2007Dismissed

Krishna and Another Vs State of U.P.

Supreme Court Of India · (2007) 3 ACR 3050 : AIR 2007 SC 2452 : (2007) AIRSCW 4372 : (2007) 2 ALD(Cri) 730 : (2007) CriLJ 3525 : (2007) 9 JT 184 : (2007) 8 SCALE 634 : (2007) 7 SCR 1157 : (2007) 5 Supreme 589 : (2007) 4 UC 346 : (2007) 2 UJ 803

Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 100, 101, 102, 103, 104

Supreme Court21 Jun 2007Allowed

State of Madhya Pradesh and Another Vs Bachha Lal and Another

Supreme Court Of India · (2007) 8 SCALE 631 : (2007) 6 SCC 52 : (2007) 7 SCR 1169

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(3)Criminal Procedure Code, 1973 (CrPC) — Section 197Madhya Pradesh General Sales Tax Act, 1958 — Section 29, 48, 48(1)

Supreme Court20 Jun 2007Dismissed

Depot Superintendent H.P. Corpn. Ltd. and Another Vs Kolhapur Agri. Market Commtt., Kolhapur

Supreme Court Of India · (2007) 5 ALLMR 495 : (2008) 1 ALT 17 : (2007) 9 JT 577 : (2007) 8 SCALE 598 : (2007) 6 SCC 159 : (2007) 7 SCR 1061

Caltex Acquisition of Shares of Caltex Oil Refining (India) Limited and of the Undertakings in India of Caltex (India) Limited Act, 1977 — Section 7, 7(1), 7(2), 7(3), 9Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17