COURT ARCHIVE

Supreme Court Of India judgments, 2007

1,482 judgments · page 50 of 75

Supreme Court24 Apr 2007Disposed Of

A. Rama Rao and Others Vs Raghu Nath Patnaik and Others

Supreme Court Of India · AIR 2007 SC 3036 : (2007) AIRSCW 5500 : (2007) 4 ALLMR 304 : (2007) 4 ALT 21 : (2007) 3 AWC 2409 Supp : (2007) 6 JT 202 : (2007) 4 MLJ 903 : (2008) 149 PLR 591 : (2007) 6 SCALE 148 : (2007) 9 SCC 521 : (2007) 5 SCR 527 : (2007) 3 Supreme 928

Supreme Court24 Apr 2007Dismissed

Abdulvahab Abdul Majid Shaikh and Others Vs State of Gujarat State of Gujarat Vs Abdulvahab Abdul Majid Shaikh and Others

Supreme Court Of India · AIR 2007 SC 2492 : (2007) AIRSCW 4436 : (2007) 2 ALD(Cri) 72 : (2007) 7 JT 63 : (2007) 9 SCC 293 : (2007) 5 SCR 549

Indian Penal Code, 1860 — Section 120B, 342, 365, 384Evidence Act, 1872 — Section 30Terrorist And Disruptive Activities (Prevention) ACT, 1987 — Section 3, 5, 15

Supreme Court23 Apr 2007Allowed

Management of Coimbatore District Central Co-operative Bank Vs Secretary, Coimbatore District Central Co-operative Bank Employees Association and Another

Supreme Court Of India · (2007) 2 BLJR 1708 : (2007) 114 FLR 236 : (2008) 2 JCR 130 : (2007) 5 JT 628 : (2007) 2 LLJ 724 : (2007) 6 SCALE 45 : (2007) 4 SCC 669 : (2007) 5 SCR 430 : (2007) 3 UC 1568

Constitution of India, 1950 — Article 14, 142, 226, 227Industrial Disputes Act, 1947 — Section 10

Supreme Court23 Apr 2007Allowed

L.I.C. of India Vs Anwar Khan (since deceased) through Lrs.

Supreme Court Of India · (2007) 113 FLR 979 : (2007) 2 LLJ 1027 : (2007) 6 SCALE 34 : (2007) 11 SCC 25 : (2008) 1 SCC(L&S) 664 : (2007) 5 SCR 450

Constitution of India, 1950 — Article 136Payment of Wages Act, 1936 — Section 1(6), 15, 15(2), 15(3), 2(18)Uttar Pradesh Dookan Aur Vanijya Adhishthan Adhiniyam, 1962 — Section 14, 15, 16, 18, 2(4)

Supreme Court23 Apr 2007Allowed

Rashtriya Chemical and Fertilizers Ltd. and Another Vs General Employees Association and Others

Supreme Court Of India · (2008) 2 BomCR 467 : (2007) 113 FLR 972 : (2007) 6 JT 67 : (2007) 2 LLJ 1032 : (2007) 6 SCALE 110 : (2007) 5 SCC 273 : (2007) 2 SCC(L&S) 159 : (2007) 5 SCR 457

Constitution of India, 1950 — Article 226U.P. Industrial Disputes Act, 1947 — Section 4KIndustrial Disputes Act, 1947 — Section 3(b), 4K, 10(1), 10(1)(d)

Supreme Court20 Apr 2007Dismissed

Union of India (UOI) and Others Vs Keshar Singh

Supreme Court Of India · (2007) AIRSCW 5251 : (2007) 6 ALLMR 486 : (2007) 113 FLR 1008 : (2007) 6 JT 20 : (2007) 3 KLT 171 : (2007) 6 SCALE 17 : (2008) 2 SCC(L&S) 940 : (2007) 6 SCR 408 : (2007) 5 Supreme 942 : (2007) 1 UJ 559 : (2007) 2 UPLBEC 1342

Pension Regulations, 1961 — Regulation 173, 185, 423, 48, 53

Supreme Court20 Apr 2007Allowed

Tamil Nadu State Electricity Board Vs Central Electricity Regulatory Commission and Others Uttar Pradesh Power Corporation Ltd. and Another Vs National Thermal Power Corporation Ltd. and Others

Supreme Court Of India · AIR 2007 SC 1711 : (2007) AIRSCW 2699 : (2007) 3 AWC 2356 Supp : (2007) ELR 1155 : (2007) 6 JT 74 : (2007) 6 SCALE 26 : (2007) 6 SCR 416 : (2007) 1 UJ 575

Central Electricity Regulatory Commission (Terms and Conditions for Determination of Tariff) Regulations, 2001 — Regulation 2.2, 2.7Electricity (Supply) Act, 1948 — Section 13, 43AElectricity Act, 2003 — Section 125

Supreme Court20 Apr 2007Allowed

Adhunik Food Products (P) Ltd., U.P. Vs Commissioner of Central Excise, Meerut

Supreme Court Of India · (2007) AIRSCW 5894 : (2007) 117 ECC 296 : (2007) 143 ECR 296 : (2007) 211 ELT 360 : (2007) 8 JT 338 : (2007) 6 SCALE 22 : (2007) 9 SCC 32 : (2007) 5 SCR 389 : (2007) 1 UJ 605

Central Excises and Salt Act, 1944 — Section 5A(1)

Supreme Court20 Apr 2007Disposed Of

Mohit Bhargava Vs Bharat Bhushan Bhargava and Others

Supreme Court Of India · AIR 2007 SC 1717 : (2007) AIRSCW 2707 : (2007) 4 ALT 13 : (2007) 3 AWC 2348 Supp : (2007) 3 CHN 47 Supp : (2007) 5 CTC 298 : (2007) 2 JLJ 383 : (2007) 6 JT 140 : (2007) 3 LW 1069 : (2007) 4 MhLj 1 : (2007) 4 MLJ 508 : (2007) MPLJ 419 : (2007) 3 RLW 2179 :

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 3, Order 21 Rule 48, Order 21 Rule 50, Order 21 Rule 54, 115Constitution of India, 1950 — Article 227

Supreme Court19 Apr 2007Disposed Of

Smt. J. Yashoda Vs Smt. K. Shobha Rani

Supreme Court Of India · AIR 2007 SC 1721 : (2007) AIRSCW 2713 : (2007) 3 ALLMR 823 : (2007) 3 AWC 2353 Supp : (2007) 6 BomCR 783 : (2007) 3 CHN 139 Supp : (2007) 104 CLT 503 : (2007) 3 CTC 781 : (2007) 212 ELT 458 : (2007) 6 JT 64 : (2007) 3 LW 1066 : (2007) 4 MLJ 958 : (2007) 1

Evidence Act, 1872 — Section 63, 64, 65, 66

Supreme Court19 Apr 2007Allowed

Pradeep Singh Vs Union of India (UOI) and Others

Supreme Court Of India · (2007) 2 JKJ 55 : (2007) 6 JT 1 : (2007) 6 SCALE 1 : (2007) 11 SCC 612 : (2007) 5 SCR 358 : (2007) 2 UPLBEC 1791

Army Act, 1950 — Section 116, 3, 39A, 80Army Rules, 1954 — Rule 149, 6, 84Constitution of India, 1950 — Article 226, 227

Supreme Court19 Apr 2007Allowed

N. Rangachari Vs Bharat Sanchar Nigam Ltd.

Supreme Court Of India · (2007) 2 ACR 2188 : AIR 2007 SC 1682 : (2007) AIRSCW 2591 : (2007) 2 ALD(Cri) 112 : (2007) 4 BC 516 : (2008) 1 CompLJ 124 : (2007) CriLJ 2448 : (2007) 3 CTC 495 : (2007) 6 JT 292 : (2007) 2 KLT 1030 : (2008) 1 LW(Cri) 371 : (2007) 4 MhLj 375 : (2007) MPLJ

Companies Act, 1956 — Section 291Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 141(2)

Supreme Court19 Apr 2007Disposed Of

Authorised Officer and Deputy Conservator of Forests and Another Vs Asgarli Khan

Supreme Court Of India · (2007) 2 ACR 2186 : (2007) AIRSCW 6289 : (2007) 6 JT 280 : (2008) 1 KarLJ 80 : (2007) 5 SCALE 813 : (2007) 5 SCC 412 : (2007) 3 Supreme 779

Karnataka Forest Act, 1963 — Section 71A

Supreme Court19 Apr 2007Partly Allowed

Union of India (UOI) and Another Vs T.V. Patel

Supreme Court Of India · (2007) 114 FLR 1 : (2007) 4 KLT 370 : (2007) 6 SCALE 9 : (2007) 4 SCC 785 : (2007) 2 SCC(L&S) 98 : (2007) 6 SCR 373 : (2008) 1 SLJ 54

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 11, 15, 15(3), 16Central Civil Services (Conduct) Rules, 1964 — Rule 3(1)Constitution of India, 1950 — Article 226, 311, 32, 320, 320(3)

Supreme Court19 Apr 2007Partly Allowed

The State of Manipur and Another Vs Smt. Chabungbam Thoibisana Devi and Others

Supreme Court Of India · AIR 2007 SC 2616 : (2007) AIRSCW 4668 : (2007) 4 ALLMR 307 : (2007) 6 ALT 4 : (2007) 3 AWC 2228 Supp : (2007) 113 FLR 1006 : (2007) 6 JT 287 : (2007) 6 SCALE 121 : (2007) 5 SCC 655 : (2007) 5 SCR 385

Supreme Court19 Apr 2007Allowed

Gupta Modern Breweries Vs State of Jammu and Kashmir and Others

Supreme Court Of India · (2007) 118 ECC 30 : (2007) ECR 30 : (2007) 2 JKJ 29 : (2007) 5 JT 619 : (2007) 5 SCALE 842 : (2007) 6 SCC 317 : (2007) 5 SCR 343

Andhra Pradesh Excise Act, 1968 — Section 28, 28(1), 28(2)Bombay Prohibition Act, 1949 — Section 58ACalcutta Municipalities Act, 1951 — Section 548

Supreme Court19 Apr 2007Dismissed

Commissioner of Central Excise, Chennai-I Vs Chennai Petroleum Corpn. Ltd.

Supreme Court Of India · (2007) 117 ECC 322 : (2007) 143 ECR 322 : (2007) 5 JT 614 : (2007) 5 SCALE 851 : (2007) 13 SCC 393 : (2007) 5 SCR 322 : (2007) 8 STT 168 : (2007) 1 UJ 613

Central Excises and Salt Act, 1944 — Section 11A, 35L

Supreme Court18 Apr 2007Allowed

Union of India (UOI) and Others Vs A.N. Mohanan

Supreme Court Of India · (2007) 3 CTC 621 : (2007) 113 FLR 877 : (2007) 3 JCR 29 : (2007) 5 JT 565 : (2007) 2 KLT 758 : (2007) 4 MLJ 1117 : (2007) 5 SCALE 778 : (2007) 5 SCC 425 : (2007) 6 SCR 279 : (2008) 1 SLJ 111

Supreme Court18 Apr 2007Allowed

V.R. Sudhakara Rao and Others Vs T.V. Kameswari

Supreme Court Of India · (2007) 3 AWC 2723 Supp : (2007) 3 CHN 26 Supp : (2007) 3 CTC 684 : (2007) 7 JT 252 : (2008) 1 MhLj 1 : (2008) MPLJ 239 : (2007) 5 SCALE 815 : (2007) 6 SCC 650 : (2007) 6 SCR 284 : (2007) 3 UC 1356

Transfer of Property Act, 1882 — Section 53A

Supreme Court18 Apr 2007Allowed

Ashutosh Vs Indian Airlines Ltd. and Others

Supreme Court Of India · (2008) 6 ALT 23 : (2007) 3 PLJR 192 : (2007) 5 SCALE 803 : (2007) 12 SCC 406 : (2007) 5 SCR 294 : (2008) 1 SLJ 133

Constitution of India, 1950 — Article 14