COURT ARCHIVE

Supreme Court Of India judgments, 2007

1,482 judgments · page 55 of 75

Supreme Court02 Apr 2007Disposed Of

Ojas Industries (P) Ltd. Vs Oudh Sugar Mills Ltd. and Others

Supreme Court Of India · AIR 2007 SC 1619 : (2007) AIRSCW 2381 : (2007) 6 ALT 24 : (2007) 6 JT 617 : (2007) 3 PLJR 6 : (2007) 5 SCALE 256 : (2007) 4 SCC 723 : (2007) 4 SCR 661 : (2007) 3 Supreme 346

Constitution of India, 1950 — Article 14, 73Essential Commodities Act, 1955 — Section 3Industries (Development and Regulation) Act, 1951 — Section 29B, 29B(1)

Supreme Court02 Apr 2007Dismissed

The Oriental Insurance Company Limited Vs Meena Variyal and Others

Supreme Court Of India · (2007) ACJ 1284 : AIR 2007 SC 1609 : (2007) 3 ALD 99 : (2007) 3 AWC 2116 Supp : (2007) 137 CompCas 116 : (2007) 3 GLR 2356 : (2007) 5 JT 65 : (2008) 1 LW 838 : (2007) 2 MLJ 1330 : (2007) 3 MPHT 1 : (2007) 5 SCALE 269 : (2007) 5 SCC 428 : (2007) 4 SCR 641

Motor Vehicles Act, 1988 — Section 110A, 145, 146, 146(1), 147Road Traffic Act, 1972 — Section 143, 143(1), 145, 145(3)Workmens Compensation Act, 1923 — Section 92A

Supreme Court02 Apr 2007Dismissed

Mano Vs State of Tamil Nadu

Supreme Court Of India · (2007) 3 ACR 3144 : (2007) 2 ALT(Cri) 144 : (2007) CriLJ 2736 : (2007) 3 JCR 41 : (2007) 5 JT 143 : (2007) 5 SCALE 231 : (2007) 13 SCC 795 : (2007) 4 SCR 678

Penal Code, 1860 (IPC) — Section 302, 34

Supreme Court02 Apr 2007Allowed

Union of India (UOI) Vs K. Indrasena Reddy and Another

Supreme Court Of India · AIR 2007 SC 2484 : (2007) AIRSCW 4424 : (2007) 5 ALD 35 : (2007) 5 ALLMR 924 : (2007) 5 ALT 12 : (2007) 3 JCR 34 : (2007) 3 PLJR 182 : (2007) 5 SCALE 775 : (2007) 14 SCC 305 : (2007) 5 SCR 686

Hyderabad Defence Rules — Rule 119

Supreme Court30 Mar 2007Dismissed

Chairman, U.P. Jal Nigam and Another Vs Radhey Shyam Gautam and Another

Supreme Court Of India · (2007) 6 AWC 5902

Uttar Pradesh Jal Nigam Services of Engineers (Public Health Branch) Regulations, 1978 — Regulation 31, 56Uttar Pradesh Water Supply and Sewerage Act, 1975 — Section 15, 15(1), 31(1), 37, 46

Supreme Court30 Mar 2007Allowed

Ravi Khullar and Another Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2007 SC 2334 : (2007) AIRSCW 4040 : (2007) 3 CTC 574 : (2007) 139 DLT 506 : (2007) 6 JT 25 : (2007) 5 MhLj 545 : (2007) 4 MLJ 660 : (2007) MPLJ 205 : (2007) 3 RLW 2325 : (2007) 5 SCALE 236 : (2007) 5 SCC 231 : (2007) 4 SCR 598

Evidence Act, 1872 — Section 76, 77Land Acquisition (Amendment) Act, 1984 — Section 28A, 28A(1)Land Acquisition Act, 1894 — Section 11, 11A, 11A(1), 12, 12(2)

Supreme Court30 Mar 2007Allowed

Commissioner of Income Tax, Thiruvananthapuram Vs Baby Marine Exports, Kollam

Supreme Court Of India · AIR 2007 SC 1627 : (2007) AIRSCW 2392 : (2007) 209 CTR 183 : (2007) 290 ITR 323 : (2007) 5 JT 56 : (2007) 5 SCALE 317 : (2007) 4 SCC 555 : (2007) 4 SCR 628 : (2007) 3 Supreme 357

Income Tax Act, 1922 — Section 15CIncome Tax Act, 1961 — Section 28, 80HHC, 80HHC(1), 80HHC(1A), 80HHC(3)

Supreme Court30 Mar 2007Allowed

Surinder Singh Vs Union of India (UOI) and Others

Supreme Court Of India · (2007) 3 JCR 36 : (2007) 5 JT 164 : (2007) 4 MLJ 626 : (2007) 5 SCALE 205 : (2007) 11 SCC 599 : (2008) 2 SCC(L&S) 391 : (2007) 5 SCR 575 : (2008) 1 SLJ 235 : (2007) 1 UJ 490 : (2007) 3 UPLBEC 89

Supreme Court30 Mar 2007Allowed

Makhan Singh (D) by Lrs. Vs Kulwant Singh

Supreme Court Of India · AIR 2007 SC 1808 : (2007) AIRSCW 3018 : (2007) 3 AWC 2662 Supp : (2007) 3 JCR 107 : (2007) 5 JT 288 : (2007) 3 LW 475 : (2007) 3 MLJ 834 : (2007) 147 PLR 65 : (2007) 5 SCALE 226 : (2007) 10 SCC 602 : (2007) 3 Supreme 241

Civil Procedure Code, 1908 (CPC) — Section 100Hindu Succession Act, 1956 — Section 8

Supreme Court30 Mar 2007Allowed

R.N. Sharma Vs B.M. Gupta (Ex. Registrar J-I) and Another

Supreme Court Of India · (2007) 2 ACR 2185 : (2007) 5 SCALE 203 : (2007) 9 SCC 37 : (2007) 2 SCC(L&S) 658

Supreme Court Rules, 1966 — Rule 5

Supreme Court30 Mar 2007Allowed

Shiv Gopal Sah @ Shiv Gopal Sahu Vs Sita Ram Saraugi and Others

Supreme Court Of India · AIR 2007 SC 1478 : (2007) 3 AWC 2863 Supp : (2007) 2 BLJR 1425 : (2008) 1 LW 451 : (2007) 147 PLR 78 : (2007) 5 SCALE 198 : (2007) 5 SCR 568 : (2007) 2 UC 1156

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115

Supreme Court30 Mar 2007Allowed

Smt. Manjuri Bera Vs The Oriental Insurance Company Ltd. and Another

Supreme Court Of India · (2007) 2 ACC 365 : (2007) ACJ 1279 : AIR 2007 SC 1474 : (2007) 3 ALD 55 : (2007) 3 AWC 2158 Supp : (2007) 3 JCR 128 : (2007) 5 JT 78 : (2008) 2 KLT 873 : (2008) 1 LW 832 : (2007) 4 MLJ 906 : (2007) 146 PLR 611 : (2007) 2 RLW 1384 : (2007) 5 SCALE 193 : (2

Motor Vehicles Act, 1988 — Section 140, 140(2), 162, 163A, 165, 165(1), 166, 166(1)(c), 168Code Of Civil Procedure, 1908 — Section 2(11)Motor Vehicles Act, 1939 — Section 110

Supreme Court29 Mar 2007Dismissed

Commissioner of Customs, Mumbai Vs Clariant (India) Limited, Worli

Supreme Court Of India · (2007) 117 ECC 1 : (2007) ECR 1 : (2007) 210 ELT 481 : (2007) 5 SCALE 164 : (2007) 4 SCR 515

Customs Act, 1962 — Section 130ECustoms Valuation (Determination of Price of Imported Goods) Rules, 1988 — Rule 4(2), 4(3), 8

Supreme Court29 Mar 2007Allowed

Zuari Industries Ltd. Vs Commissioner of Central Excise and Customs

Supreme Court Of India · (2007) AIRSCW 3100 : (2007) 117 ECC 11 : (2007) ECR 11 : (2007) 210 ELT 648 : (2007) 5 JT 418 : (2007) 5 SCALE 153 : (2007) 5 SCR 553 : (2007) 5 Supreme 250

Customs Act, 1962 — Section 130E

Supreme Court29 Mar 2007Dismissed

Government of Andhra Pradesh and Another Vs Corporation Bank

Supreme Court Of India · (2007) 5 JT 407 : (2007) 5 SCALE 210 : (2007) 9 SCC 55 : (2007) 4 SCR 530 : (2007) 6 VST 755

Andhra Pradesh General Sales Tax Act, 1957 — Section 2, 2(1), 5Bihar and Orissa Co-operative Societies Act, 1935 — Section 48(1)

Supreme Court29 Mar 2007Allowed

Kemrock Industries and Exports Ltd. Vs Commissioner of Central Excise, Vadodara

Supreme Court Of India · (2007) 121 ECC 363 : (2007) 147 ECR 363 : (2007) 210 ELT 497 : (2007) 5 SCALE 168 : (2007) 9 SCC 52 : (2007) 4 SCR 547

Supreme Court29 Mar 2007Disposed Of

Ashoka Kumar Thakur Vs Union of India (UOI) and Others

Supreme Court Of India · (2007) 2 BLJR 1101 : (2007) 5 JT 276 : (2007) 2 MLJ 1211 : (2007) 5 SCALE 179 : (2007) 4 SCC 361 : (2007) 4 SCR 493 : (2007) 3 UPLBEC 2208

Central Educational Institutions (Reservation in Admission) Act, 2006 — Section 2, 5(1)(2), 6Constitution of India, 1950 — Article 14, 15, 15(4), 15(5), 16National Commission for Backward Classes Act, 1993 — Section 11

Supreme Court29 Mar 2007Allowed

HBM Print Ltd. Vs Scantrans India Pvt. Ltd.

Supreme Court Of India · (2007) 2 CTC 655 : (2007) 6 MLJ 1802 : (2009) 17 SCC 338

Arbitration Act, 1940 — Section 11, 42Arbitration and Conciliation Act, 1996 — Section 11, 2, 42Limitation Act, 1963 — Section 14

Supreme Court29 Mar 2007Dismissed

Essar Steel Ltd. and Another Vs Union of India (UOI) and Others

Supreme Court Of India · (2007) AIRSCW 6532 : (2007) 117 ECC 5 : (2007) 143 ECR 5 : (2007) 210 ELT 644 : (2007) 5 JT 414 : (2007) 5 SCALE 221 : (2007) 4 SCC 761 : (2007) 4 SCR 540 : (2007) 3 Supreme 844

Customs Act, 1962 — Section 18(3), 47(1), 47(2)

Supreme Court29 Mar 2007Dismissed

M. Srinivasa Prasad and Others Vs The Comptroller and Auditor General of India and Others

Supreme Court Of India · (2007) 139 DLT 354 : (2007) 5 JT 128 : (2007) 5 SCALE 173 : (2007) 10 SCC 246 : (2008) 1 SCC(L&S) 1095 : (2007) 5 SCR 520 : (2008) 1 SLJ 229 : (2007) 1 UJ 627

Audit and Accounts Department Recruitment Rules, 1989 — Rule 12Audit and Accounts Department Section Officer (Commercial Audit) Recruitment Rules, 1988 — Rule 11, 4Constitution of India, 1950 — Article 148(5)