Supreme Court20 Jun 2007Dismissed
Hazarilal Vs State of M.P.
Supreme Court Of India · (2007) 3 ACR 3312 : (2008) 1 ALT(Cri) 293 : (2007) 9 JT 566 : (2007) 8 SCALE 555 : (2007) 7 SCR 1081
Penal Code, 1860 (IPC) — Section 304B, 498A
COURT ARCHIVE
Supreme Court Of India judgments, 2007
1,482 judgments · page 36 of 75
Supreme Court20 Jun 2007Dismissed
Heera and Another Vs State of Rajasthan
Supreme Court Of India · (2007) 3 ACR 3122 : AIR 2007 SC 2425 : (2007) AIRSCW 4304 : (2007) CriLJ 3514 : (2007) 9 JT 175 : (2007) 8 SCALE 615 : (2007) 10 SCC 175 : (2007) 7 SCR 1065 : (2007) 4 Supreme 816 : (2007) 4 UC 335
Evidence Act, 1872 — Section 27, 9Penal Code, 1860 (IPC) — Section 162, 395
Supreme Court20 Jun 2007Allowed
State of Haryana Vs Jagat Paul and Others
Supreme Court Of India · (2007) 3 ACR 3059 : (2007) 8 SCALE 625 : (2007) 10 SCC 161 : (2007) 7 SCR 1075 : (2007) 4 UC 77
Penal Code, 1860 (IPC) — Section 302, 304, 323, 325, 34
Supreme Court20 Jun 2007Allowed
State of U.P. Vs Raja Ram and Others
Supreme Court Of India · (2007) 3 ACR 3127 : (2008) 1 ALT(Cri) 35 : (2007) 9 JT 172 : (2007) 8 SCALE 612 : (2007) 8 SCR 1085
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 34
Supreme Court20 Jun 2007Dismissed
State of U.P. Vs Jai Prakash
Supreme Court Of India · (2007) 3 ACR 3119 : AIR 2007 SC 2497 : (2007) AIRSCW 4443 : (2007) CriLJ 3534 : (2007) 9 JT 181 : (2007) 8 SCALE 561 : (2007) 10 SCC 164 : (2007) 8 SCR 1090 : (2007) 5 Supreme 585
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302, 364
Supreme Court20 Jun 2007Dismissed
Lala Ram Vs State of Rajasthan
Supreme Court Of India · (2007) 3 ACR 3116 : (2007) 9 JT 191 : (2007) 8 SCALE 621 : (2007) 10 SCC 225 : (2007) 7 SCR 1095 : (2007) 4 UC 395
Penal Code, 1860 (IPC) — Section 302, 34
Supreme Court19 Jun 2007Allowed
State of Maharashtra and Others Vs Mehamud
Supreme Court Of India · (2007) 3 ACR 3329 : (2007) 9 JT 278 : (2007) 8 SCALE 593 : (2007) 7 SCR 1043 : 2007) 12 SCC 358
Punjab Police Rules, 1934 — Rule 23.4(3)(b), 23.9(2)Maharashtra Prevention Of Dangerous Activities Of Slumlords, Bootleggers And Drug Offenders Act , 1981 — Section 2, 2(b1), 2(c), 3, 3(4)Police Act, 1861 — Section 23
Supreme Court19 Jun 2007Disposed Of
State of Madhya Pradesh Vs Chamru @ Bhagwandas etc. etc.
Supreme Court Of India · (2007) 3 ACR 3332 : AIR 2007 SC 2400 : (2007) AIRSCW 4260 : (2007) CriLJ 3509 : (2007) 3 JLJ 1 : (2007) 8 JT 598 : (2007) 8 SCALE 587 : (2007) 14 SCC 423 : (2007) 7 SCR 1055 : (2007) 5 Supreme 575
Criminal Procedure Code, 1973 (CrPC) — Section 366Penal Code, 1860 (IPC) — Section 302, 307, 324, 34
Supreme Court19 Jun 2007Disposed Of
Kishori Lal Vs State of M.P.
Supreme Court Of India · (2007) 3 ACR 3319 : AIR 2007 SC 2457 : (2007) AIRSCW 4380 : (2007) 2 ALD(Cri) 727 : (2008) 1 ALT(Cri) 298 : (2007) 4 CTC 158 : (2007) 3 JLJ 148 : (2007) 8 SCALE 591 : (2007) 10 SCC 797 : (2007) 7 SCR 1051 : (2007) 4 Supreme 674
Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 107, 109, 306
Supreme Court15 Jun 2007Disposed Of
Commissioner of Central Excise, Bangalore Vs Brindavan Beverages (P) Ltd. and Others
Supreme Court Of India · (2008) 2 ALT 6 : (2007) 119 ECC 87 : (2007) 145 ECR 87 : (2007) 213 ELT 487 : (2007) 8 SCALE 549 : (2007) 5 SCC 388 : (2007) 7 SCR 1033
Supreme Court15 Jun 2007Allowed
Daya Ram Vs Raghunath and Others
Supreme Court Of India · (2008) 1 ALT 1 : (2007) 4 AWC 3291 Supp : (2007) 9 JT 36 : (2007) 3 KLT 286 : (2007) 103 RD 130 : (2007) 8 SCALE 552 : (2007) 11 SCC 241 : (2007) 7 SCR 1039
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 198(4)
Supreme Court14 Jun 2007Allowed
Deepak Rajak Vs State of West Bengal
Supreme Court Of India · (2007) 3 ACR 2832 : (2007) 3 CALLT 59 : (2007) 9 JT 31 : (2007) 7 SCR 1022
Penal Code, 1860 (IPC) — Section 120B, 201, 302, 34
Supreme Court14 Jun 2007Allowed
State of Punjab Vs Sanjiv Kumar @ Sanju and Others
Supreme Court Of India · (2007) 3 ACR 2828 : AIR 2007 SC 2430 : (2007) AIRSCW 4313 : (2007) CriLJ 3519 : (2007) 9 JT 274 : (2007) 8 SCALE 581 : (2007) 9 SCC 791 : (2007) 7 SCR 1025 : (2007) 5 Supreme 222
Penal Code, 1860 (IPC) — Section 141, 149, 302, 323, 324
Supreme Court14 Jun 2007Allowed
Niranjan Singh Vs State of Madhya Pradesh
Supreme Court Of India · (2007) 3 ACR 2833 : AIR 2007 SC 2434 : (2007) AIRSCW 4318 : (2008) 1 ALT(Cri) 357 : (2007) CriLJ 3523 : (2007) 9 JT 33 : (2007) 8 SCALE 546 : (2007) 10 SCC 459 : (2007) 7 SCR 1017 : (2007) 5 Supreme 218
Penal Code, 1860 (IPC) — Section 320, 392, 395, 397
Supreme Court13 Jun 2007Disposed Of
State of Madhya Pradesh Vs Sewa Singh
Supreme Court Of India · (2007) 3 ACR 2835 : AIR 2007 SC 2263 : (2007) AIRSCW 3944 : (2007) 8 SCALE 484 : (2007) 11 SCC 295 : (2007) 7 SCR 1014 : (2007) 5 Supreme 511
Penal Code, 1860 (IPC) — Section 304
Supreme Court13 Jun 2007Allowed
State of Rajasthan Vs Om Prakash
Supreme Court Of India · (2007) 3 ACR 2837 : AIR 2007 SC 2257 : (2007) AIRSCW 3937 : (2007) 8 JT 620 : (2007) 8 SCALE 576 : (2007) 8 SCR 1000 : (2007) 4 Supreme 642 : (2007) 4 UC 468
Penal Code, 1860 (IPC) — Section 302
Supreme Court13 Jun 2007Disposed Of
Ashok Pandey Vs K. Mayawati and Others
Supreme Court Of India · AIR 2007 SC 2259 : (2007) AIRSCW 3940 : (2008) 1 ALLMR 420 : (2007) 8 JT 624 : (2007) 8 SCALE 671 : (2007) 10 SCC 16 : (2007) 7 SCR 1006 : (2007) 4 Supreme 637 : (2007) 2 UJ 744
Constitution of India, 1950 — Article 101, 144, 144(3), 163, 164(1)
Supreme Court07 Jun 2007Allowed
State of Rajasthan Vs Wakteng
Supreme Court Of India · (2007) 3 ACR 2840 : AIR 2007 SC 2020 : (2007) AIRSCW 3802 : (2007) 2 ALD(Cri) 460 : (2007) 9 JT 26 : (2007) 4 RLW 2891 : (2007) 8 SCALE 435 : (2007) 8 SCR 992 : (2007) 5 Supreme 183
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 324, 326, 34
Supreme Court06 Jun 2007Dismissed
K.V.S. and Others Vs Jaspal Kaur and Another
Supreme Court Of India · AIR 2007 SC 2023 : (2007) AIRSCW 3805 : (2008) 1 ALT 6 : (2007) 8 SCALE 258 : (2007) 6 SCC 13 : (2007) 2 SCC(L&S) 289 : (2007) 7 SCR 969 : (2008) 1 SLJ 280 : (2007) 2 UJ 764
Supreme Court06 Jun 2007Allowed
Ananta Deb Singha Mahapatra and Others Vs State of West Bengal
Supreme Court Of India · (2007) 3 ACR 2888 : AIR 2007 SC 2524 : (2007) AIRSCW 4502 : (2007) 2 ALD(Cri) 710 : (2007) 8 JT 633 : (2007) 8 SCALE 448 : (2007) 13 SCC 374 : (2007) 7 SCR 974 : (2007) 5 Supreme 7 : (2007) 4 UC 143
Evidence Act, 1872 — Section 100, 101, 102, 103, 104Penal Code, 1860 (IPC) — Section 102, 105, 147, 148, 149