CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments, 2007

1,482 judgments · page 58 of 75

Supreme Court19 Mar 2007Dismissed

Thelapalli Raghavaiah Vs Station House Officer and Others

Supreme Court Of India · (2007) 2 ACR 2344 : (2007) CriLJ 1813 : (2007) 4 SCALE 458 : (2007) 10 SCC 424 : (2007) 5 SCR 103 : (2007) 4 UC 39

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120(B), 196, 199, 403, 406
Read judgment
Supreme Court19 Mar 2007Dismissed

Ramkripal Charmakar Vs State of Madhya Pradesh

Supreme Court Of India · (2007) 2 ACR 1622 : (2007) 2 ALD(Cri) 940 : (2007) CriLJ 2302 : (2007) 4 JT 393 : (2007) 1 OLR 803 : (2007) 4 SCALE 438 : (2007) 4 SCR 125 : (2007) 4 UC 47

Penal Code, 1860 (IPC) — Section 122, 354, 375, 376, 399
Read judgment
Supreme Court19 Mar 2007Disposed Of

Akhlaq Vs State of U.P.

Supreme Court Of India · (2007) 2 ACR 2346 : (2007) CriLJ 2277 : (2007) 5 JT 170 : (2007) 4 SCALE 506 : (2009) 17 SCC 221 : (2011) 1 SCC(Cri) 981 : (2007) 4 SCR 71

Evidence Act, 1872 — Section 30, 8Penal Code, 1860 (IPC) — Section 302, 34, 376
Read judgment
Supreme Court19 Mar 2007Disposed Of

Bajaj Hindustan Sugar and Industries Limited Vs Balrampur Chini Mills Ltd. and Others Balrampur Chini Mills Ltd. and Another Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2007 SC 1906 : (2007) AIRSCW 3417 : (2007) 4 ALLMR 318 : (2007) 3 AWC 2289 Supp : (2007) 2 CHN 210 Supp : (2008) 1 JCR 68 : (2007) 6 JT 609 : (2008) 1 LW 746 : (2007) 2 OLR 420 : (2007) 4 SCALE 465 : (2007) 9 SCC 43 : (2007) 4 SCR 132 : (2007) 2 UC 11

Civil Procedure Code, 1908 (CPC) — Order 33 Rule 5, 115, 80(1), 80(2)
Read judgment
Supreme Court19 Mar 2007Allowed

Biswajit Halder @ Babu Halder and Others Vs State of West Bengal

Supreme Court Of India · (2007) 2 ACR 2341 : (2007) 2 ALD(Cri) 975 : (2007) 2 ALT(Cri) 162 : (2008) CLT 281 : (2007) CriLJ 2300 : (2007) 1 DMC 539 : (2007) 5 JT 360 : (2008) 1 RLW 711 : (2007) 4 SCALE 462 : (2008) 1 SCC 202 : (2007) 4 SCR 120

Dowry Prohibition Act, 1961 — Section 3, 3(1), 4Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 304B, 34, 498A
Read judgment
Supreme Court19 Mar 2007Partly Allowed

Kusheshwar Prasad Singh Vs State of Bihar and Others

Supreme Court Of India · (2007) 2 BLJR 1404 : (2007) 5 JT 237 : (2007) 4 SCALE 534 : (2007) 11 SCC 447 : (2007) 4 SCR 95

Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 10, 11, 11(1), 30, 32
Read judgment
Supreme Court16 Mar 2007Allowed

Sai Enterprises Vs Bhimreddy Laxmaiah and Another

Supreme Court Of India · (2007) 3 ALLMR 817 : (2007) 2 BC 607 : (2007) 2 CTC 826 : (2007) 3 LW 20 : (2007) 3 MLJ 820 : (2007) 146 PLR 640 : (2007) 103 RD 118 : (2007) 4 SCALE 576 : (2007) 13 SCC 576 : (2007) 4 SCR 40 : (2007) 2 UC 1226

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 54(2), Order 21 Rule 64, Order 21 Rule 69, Order 21 Rule 90, 115Constitution of India, 1950 — Article 227
Read judgment
Supreme Court16 Mar 2007Dismissed

Alchemist Limited and Another Vs State Bank of Sikkim and Others

Supreme Court Of India · AIR 2007 SC 1812 : (2007) AIRSCW 3023 : (2007) 4 ALD 61 : (2007) 136 CompCas 665 : (2007) 4 JT 474 : (2008) 1 LW 753 : (2007) 4 MhLj 586 : (2008) 3 MLJ 812 : (2007) MPLJ 284 : (2007) 4 SCALE 412 : (2007) 11 SCC 335 : (2007) 75 SCL 421 : (2007) 4 SCR 46 :

Constitution of India, 1950 — Article 226, 226(2)
Read judgment
Supreme Court16 Mar 2007Partly Allowed

Mummidi Hemadri and Others Vs State of Andhra Pradesh

Supreme Court Of India · (2007) 2 ACR 1578 : AIR 2007 SC 2528 : (2007) AIRSCW 4507 : (2007) 2 ALD(Cri) 720 : (2007) 4 JT 356 : (2007) 4 SCALE 431 : (2007) 13 SCC 496 : (2007) 4 SCR 30 : (2007) 2 Supreme 978 : (2007) 1 UJ 398

Penal Code, 1860 (IPC) — Section 141, 147, 148, 149, 302
Read judgment
Supreme Court15 Mar 2007Partly Allowed

State of Punjab and Others Vs Des Bandhu

Supreme Court Of India · (2007) 113 FLR 355 : (2007) 2 LLJ 529 : (2007) 4 SCALE 421 : (2007) 9 SCC 39 : (2007) 2 SCC(L&S) 660 : (2007) 5 SCR 26

Industrial Disputes Act, 1947 — Section 10(1), 25F, 25G, 25N
Read judgment
Supreme Court15 Mar 2007Disposed Of

Tamil Nadu Housing Board Vs Keeravani Ammal and Others

Supreme Court Of India · AIR 2007 SC 1691 : (2007) AIRSCW 5834 : (2007) AIRSCW 2602 : (2007) 3 ALLMR 344 : (2007) 3 AWC 2276 Supp : (2007) 2 CTC 447 : (2007) 6 JT 602 : (2008) 1 LW 15 : (2007) 2 MLJ 863 : (2007) 4 SCALE 423 : (2007) 9 SCC 255 : (2007) 4 SCR 1062 : (2007) 2 Suprem

Land Acquisition Act, 1894 — Section 23(1A), 23(2), 36, 4(1), 48
Read judgment
Supreme Court15 Mar 2007Partly Allowed

A.P. Cooperative Oil Seeds Growers Federation Ltd. Hyderabad, Andhra Pradesh Vs D. Achyuta Rao and Others M. Ramesh and Others Vs Mohd. Anwar Ali and Others

Supreme Court Of India · (2008) 3 ALT 17 : (2007) 114 FLR 69 : (2007) 4 JT 454 : (2007) 4 SCALE 382 : (2007) 13 SCC 320 : (2008) 2 SCC(L&S) 628 : (2007) 4 SCR 1 : (2007) 3 SLJ 460

Andhra Pradesh Co-operative Societies Act, 1964 — Section 116C, 3Andhra Pradesh Co-operative Societies Rules, 1964 — Rule 8Constitution of India, 1950 — Article 14, 16
Read judgment
Supreme Court15 Mar 2007Dismissed

Durga Hotel Complex Vs Reserve Bank of India and Others

Supreme Court Of India · AIR 2007 SC 1467 : (2007) AIRSCW 6899 : (2007) 3 AWC 2281 Supp : (2007) 2 BC 575 : (2007) 136 CompCas 631 : (2007) 3 CTC 609 : (2007) 4 JT 424 : (2007) 2 KLT 717 : (2007) 3 LW 707 : (2007) 5 MLJ 35 : (2007) 4 SCALE 482 : (2007) 5 SCC 120 : (2007) 75 SCL 4

Banking Regulation Act, 1949 — Section 35AConstitution of India, 1950 — Article 226Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19(10), 19(11), 19(8), 19(9)
Read judgment
Supreme Court15 Mar 2007Disposed Of

Rama Narang Vs Ramesh Narang and Another

Supreme Court Of India · AIR 2007 SC 2029 : (2007) AIRSCW 3086 : (2007) 3 AWC 2162 Supp : (2007) 136 CompCas 645 : (2007) 4 JT 407 : (2007) 4 SCALE 443 : (2009) 17 SCC 609 : (2007) 75 SCL 215 : (2007) 3 SCR 1099

Constitution of India, 1950 — Article 139AContempt of Courts Act, 1971 — Section 2
Read judgment