CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments, 2007

1,482 judgments · page 39 of 75

Supreme Court18 May 2007Allowed

Manjappa Vs State of Karnataka

Supreme Court Of India · (2007) 2 ACR 2062 : (2007) 2 ALD(Cri) 291 : (2007) CriLJ 3220 : (2007) 7 JT 226 : (2007) 2 OLR 402 : (2007) 7 SCALE 513 : (2007) 6 SCC 231 : (2007) 7 SCR 275

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 357(1), 360, 361Penal Code, 1860 (IPC) — Section 323, 325, 504
Read judgment
Supreme Court18 May 2007Allowed

Commissioner of Agricultural Income Tax Vs M.N. Moni

Supreme Court Of India · (2007) 210 CTR 82 : (2007) 291 ITR 387 : (2007) 8 JT 29 : (2007) 3 KLT 339 : (2007) 8 SCALE 148 : (2007) 10 SCC 584 : (2007) 7 SCR 257 : (2007) 161 TAXMAN 207

Kerala Agricultural Income Tax Act, 1950 — Section 60
Read judgment
Supreme Court18 May 2007Disposed Of

Vijaykumar Baldev Mishra @ Sharma Vs State of Maharashtra

Supreme Court Of India · (2007) 3 ACR 2687 : AIR 2008 SC 961 : (2008) AIRSCW 492 : (2008) CriLJ 1409 : (2007) 7 JT 206 : (2007) 7 SCALE 486 : (2007) 8 SCR 601 : (2007) 4 Supreme 288

Constitution of India, 1950 — Article 14, 20(1), 226Criminal Procedure Code, 1973 (CrPC) — Section 209(1), 209(2), 253(1), 253(2), 320Penal Code, 1860 (IPC) — Section 302, 307
Read judgment
Supreme Court18 May 2007Disposed Of

State of U.P. and Others Vs Jeet S. Bisht and Another

Supreme Court Of India · (2007) 4 AWC 3241 Supp : (2008) 1 LW 424 : (2008) 4 MLJ 551 : (2007) 8 SCALE 35 : (2007) 6 SCC 586 : (2007) 8 SCR 705

Administrative Tribunals Act, 1985 — Section 10(3)Constitution of India, 1950 — Article 141, 142, 21, 229, 254Consumer Protection Act, 1986 — Section 10(3), 16, 16(2), 9
Read judgment
Supreme Court18 May 2007Allowed

Sheel Kr. Roy Vs Secretary M/o Defence and Others

Supreme Court Of India · (2007) 2 ALD(Cri) 567 : (2007) 2 JKJ 64 : (2007) 7 JT 485 : (2007) 7 SCALE 530 : (2008) 2 SCC(L&S) 496 : (2007) 7 SCR 475

Army Act, 1950 — Section 116, 39, 71Army Rules, 1954 — Rule 22Constitution of India, 1950 — Article 14, 21
Read judgment
Supreme Court18 May 2007Allowed

Swamy Sharaddananda @ Murali Manohar Mishra Vs State of Karnataka

Supreme Court Of India · (2007) 3 ACR 2626 : AIR 2007 SC 2531 : (2007) AIRSCW 4513 : (2008) 2 ALD(Cri) 505 : (2008) 3 ALT(Cri) 89 : (2007) 6 KarLJ 1 : (2007) 8 SCALE 1 : (2007) 12 SCC 288 : (2007) 8 SCR 616 : (2007) 4 Supreme 329

Constitution of India, 1950 — Article 19, 21, 368, 72(1), 72(3)Criminal Justice Act, 2003 — Section 142Criminal Procedure Code, 1973 (CrPC) — Section 235, 235(2), 313, 354, 354(3)
Read judgment
Supreme Court18 May 2007Disposed Of

Nagar Mahapalika, Kanpur Vs Smt. Vibha Shukla and Others

Supreme Court Of India · AIR 2007 SC 2291 : (2007) AIRSCW 3981 : (2007) 114 FLR 487 : (2007) 8 JT 532 : (2007) 8 SCALE 361 : (2007) 7 SCR 488 : (2007) 4 Supreme 466 : (2008) 1 UPLBEC 13

Constitution of India, 1950 — Article 14, 16, 162, 309, 77Uttar Pradesh Co-operative Societies Employees Service Regulations, 1975 — Regulation 103, 5Uttar Pradesh Intermediate Education Act, 1921 — Section 16(GG),
Read judgment
Supreme Court18 May 2007Dismissed

Ambica Industries Vs Commissioner of Central Excise

Supreme Court Of India · (2007) AIRSCW 6854 : (2007) 213 ELT 323 : (2007) 8 JT 467 : (2007) 8 SCALE 488 : (2007) 6 SCC 769 : (2007) 7 SCR 685 : (2007) 9 STT 1 : (2009) 20 VST 1

Central Excises and Salt Act, 1944 — Section 33, 35C, 35G, 35G(1), 35G(9)Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 23 Rule 1, 100, 100(1), 141Companies Act, 1956 — Section 10A, 10F, 1A, 2(11)
Read judgment
Supreme Court18 May 2007Allowed

Narain Prasad Aggarwal (D) by LRs. Vs State of M.P.

Supreme Court Of India · AIR 2007 SC 2349 : (2007) AIRSCW 4165 : (2007) 4 JCR 93 : (2007) 8 JT 389 : (2007) 6 MLJ 1740 : (2007) 8 SCALE 250 : (2007) 11 SCC 736 : (2007) 7 SCR 414 : (2007) 5 Supreme 524

Evidence Act, 1872 — Section 35Limitation Act, 1908 — Article 142, 144, 64, 65Madhya Pradesh Land Revenue Code, 1959 — Section 100
Read judgment
Supreme Court18 May 2007Dismissed

S. Rathinam @ Kuppamuthu and Others Vs L.S. Mariappan and Others

Supreme Court Of India · AIR 2007 SC 2134 : (2007) AIRSCW 3664 : (2007) 4 AWC 3201 Supp : (2007) 8 JT 555 : (2008) 1 LW 23 : (2007) 103 RD 691 : (2007) 8 SCALE 253 : (2007) 6 SCC 724 : (2007) 7 SCR 568 : (2007) 4 Supreme 397

Constitution of India, 1950 — Article 19(1)Contract Act, 1872 — Section 23Hindu Succession Act, 1956 — Section 14(1)
Read judgment
Supreme Court18 May 2007Allowed

Budh Singh Vs State of M.P.

Supreme Court Of India · (2007) 3 ACR 2777 : (2007) 2 ALD(Cri) 620 : (2007) 8 SCALE 252 : (2007) 10 SCC 496 : (2007) 7 SCR 385 : (2007) 4 UC 135

Penal Code, 1860 (IPC) — Section 302, 304, 34
Read judgment