Supreme Court09 Mar 2007Dismissed
Bandu Vs State of Maharashtra
Supreme Court Of India · (2007) 1 ACR 1005 : (2007) 1 DMC 754 : (2007) 4 SCALE 291 : (2007) 4 SCC 211 : (2007) 3 SCR 848
Penal Code, 1860 (IPC) — Section 302, 498A
COURT ARCHIVE
Supreme Court Of India judgments, 2007
1,482 judgments · page 60 of 75
Supreme Court09 Mar 2007Dismissed
Union of India (UOI) Vs Ananto (Dead) and Another
Supreme Court Of India · AIR 2007 SC 1561 : (2007) AIRSCW 2248 : (2007) 3 ALLMR 856 : (2007) 2 AWC 1575 Supp : (2007) 147 PLR 69 : (2007) 4 SCALE 296 : (2007) 10 SCC 748 : (2007) 4 SCR 877
Legal Services Authorities Act, 1987 — Section 19(1), 19(5), 20, 20(3), 20(5)Requisitioning and Acquisition of Immovable Property Act, 1952 — Section 8
Supreme Court09 Mar 2007Allowed
All Bengal Excise Licensees Association Vs Raghabendra Singh and Others
Supreme Court Of India · AIR 2007 SC 1386 : (2007) AIRSCW 1739 : (2007) CriLJ 2147 : (2007) 4 MLJ 79 : (2007) 4 SCALE 155 : (2007) 3 SCR 816 : (2007) 2 Supreme 936
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, 151, 4Constitution of India, 1950 — Article 215, 225Contempt of Courts Act, 1971 — Section 9A
Supreme Court09 Mar 2007Dismissed
N.K. Wahi Vs Shekhar Singh and Others
Supreme Court Of India · (2007) 2 ACR 1346 : AIR 2007 SC 1454 : (2007) AIRSCW 1880 : (2007) 2 BC 438 : (2007) 137 CompCas 939 : (2007) 138 DLT 783 : (2007) 3 JCR 55 : (2007) 2 JKJ 19 : (2007) 2 KLT 1021 : (2008) 1 MhLj 833 : (2007) 4 SCALE 188 : (2007) 9 SCC 481 : (2007) 4 SCR 88
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 141(1), 141(2)
Supreme Court09 Mar 2007Dismissed
Speed Lines (P) Ltd. Vs Commissioner of Income Tax
Supreme Court Of India · (2008) 214 CTR 13 : (2009) 316 ITR 102 : (2008) 170 TAXMAN 243
Supreme Court08 Mar 2007Dismissed
Vedic Girls Senior Secondary School Arya Samaj Mandir, Jhajjar Vs Smt. Rajwanti and Others
Supreme Court Of India · AIR 2007 SC 1779 : (2007) AIRSCW 2967 : (2007) 3 AWC 2601 Supp : (2008) 1 JCR 84 : (2007) 4 JT 320 : (2007) 4 MhLj 384 : (2007) 3 MLJ 863 : (2007) MPLJ 425 : (2007) 4 SCALE 233 : (2007) 5 SCC 97 : (2007) 4 SCR 808 : (2007) 3 Supreme 10 : (2007) 2 UPLBEC 1
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, 36A, 47
Supreme Court08 Mar 2007Allowed
Sriram Industrial Enterprises Ltd. Vs Mahak Singh and Others
Supreme Court Of India · AIR 2007 SC 1370 : (2007) AIRSCW 1712 : (2007) 4 JT 278 : (2007) 2 LLJ 393 : (2007) 4 SCALE 237 : (2007) 4 SCC 94 : (2007) 1 SCC(L&S) 961 : (2007) 3 SCR 783 : (2007) 3 Supreme 553 : (2007) 2 UPLBEC 1560
Constitution of India, 1950 — Article 226, 227Evidence Act, 1872 — Section 114Industrial Disputes Act, 1947 — Section 10, 25B, 25B(2), 25F
Supreme Court08 Mar 2007Dismissed
The Managing Director, TNSTC Vs Sripriya and Others
Supreme Court Of India · (2007) 2 ACC 50 : (2007) ACJ 1076 : (2007) 4 CTC 251 : (2007) 4 MLJ 604 : (2007) 4 SCALE 222 : (2007) 13 SCC 641 : (2007) 3 SCR 762
Motor Vehicles Act, 1988 — Section 173
Supreme Court08 Mar 2007Allowed
Ishwar Chandra and Others Vs The Oriental Insurance Co. Ltd. and Others
Supreme Court Of India · (2007) 2 ACC 63 : AIR 2007 SC 1445 : (2007) AIRSCW 1889 : (2007) 3 ALT 35 : (2007) 3 JCR 18 : (2007) 2 JKJ 25 : (2007) 2 LW 733 : (2007) 4 MLJ 557 : (2007) 4 SCALE 292 : (2007) 10 SCC 650 : (2007) 3 SCR 720 : (2007) 3 Supreme 65 : (2007) 2 UC 1325
Motor Vehicles Act, 1988 — Section 10, 10(2), 14, 15, 15(1)
Supreme Court08 Mar 2007Dismissed
New Delhi Municipal Council Vs Pan Singh and Others
Supreme Court Of India · AIR 2007 SC 1365 : (2007) AIRSCW 1705 : (2007) 4 ALLMR 314 : (2007) 113 FLR 338 : (2007) 4 JT 253 : (2007) 4 SCALE 204 : (2007) 9 SCC 278 : (2007) 2 SCC(L&S) 398 : (2007) 3 SCR 711 : (2008) 3 SLJ 130 : (2007) 3 Supreme 743 : (2007) 2 UPLBEC 1411
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 18(3)
Supreme Court08 Mar 2007Disposed Of
Swami Prasad Vs State of Madhya Pradesh
Supreme Court Of India · (2007) 1 ACR 1121 : (2007) 3 JLJ 293 : (2007) 4 JT 337 : (2007) 4 SCALE 181 : (2007) 13 SCC 25 : (2007) 3 SCR 660
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302
Supreme Court08 Mar 2007Allowed
P. Suresh Kumar Vs R. Shankar
Supreme Court Of India · (2007) 1 ACR 1006 : AIR 2007 SC 1774 : (2007) AIRSCW 2961 : (2007) 2 ALD(Cri) 106 : (2007) 2 BC 389 : (2007) 2 CALLT 67 : (2007) CriLJ 2951 : (2007) 2 CTC 670 : (2007) 4 JT 343 : (2007) 1 OLR 602 : (2007) 146 PLR 559 : (2007) 3 RLW 2040 : (2007) 4 SCALE 1
Criminal Procedure Code, 1973 (CrPC) — Section 29(2), 357, 357(1), 357(3), 377Negotiable Instruments Act, 1881 (NI) — Section 138
Supreme Court08 Mar 2007Dismissed
Sanjay Vs State of Maharashtra
Supreme Court Of India · (2007) 1 ACR 1126 : AIR 2007 SC 1368 : (2007) AIRSCW 1710 : (2007) CriLJ 1801 : (2007) 1 DMC 788 : (2007) 3 JCR 6 : (2008) 2 LW(Cri) 999 : (2007) 4 SCALE 178 : (2007) 9 SCC 148 : (2007) 3 SCR 644 : (2007) 3 Supreme 740 : (2007) 4 UC 193
Penal Code, 1860 (IPC) — Section 306, 34, 498A
Supreme Court08 Mar 2007Dismissed
Sunil Pannalal Banthia and Others Vs City and Industrial Development Corpn. of Maharashtra Ltd. and Another
Supreme Court Of India · AIR 2007 SC 1529 : (2007) AIRSCW 2117 : (2007) 2 AWC 1447 Supp : (2007) 2 CPJ 11 : (2007) 1 CTLJ 97 : (2007) 4 JT 271 : (2007) 4 SCALE 216 : (2007) 10 SCC 674 : (2007) 3 SCR 798
Bombay Disposal of Land Regulations, 1975 — Regulation 4Constitution of India, 1950 — Article 141Contract Act, 1872 — Section 23, 25
Supreme Court08 Mar 2007Allowed
Omkar Prasad Verma Vs State of Madhya Pradesh
Supreme Court Of India · (2007) 2 ACR 1336 : AIR 2007 SC 1381 : (2007) AIRSCW 1728 : (2007) 2 CALLT 62 : (2007) CriLJ 1831 : (2007) 4 JT 333 : (2007) 4 RLW 2736 : (2007) 4 SCALE 150 : (2007) 4 SCC 323 : (2007) 3 SCR 670 : (2007) 2 Supreme 883 : (2007) 2 UC 862
Penal Code, 1860 (IPC) — Section 375, 376, 376(2), 376A, 376B
Supreme Court08 Mar 2007Disposed Of
Vice Chancellor, M.D. University, Rohtak Vs Jahan Singh
Supreme Court Of India · (2007) 113 FLR 428 : (2007) 4 SCALE 226 : (2007) 5 SCC 77 : (2007) 2 SCC(L&S) 118 : (2007) 4 SCR 676
Constitution of India, 1950 — Article 14Maharishi Dayanand University Regulations — Regulation 26Maharshi Dayanand University Act, 1975 — Section 64(2A)
Supreme Court08 Mar 2007Allowed
N.D.P. Namboodripad (Dead) by LRs. Vs Union of India (UOI) and Others
Supreme Court Of India · AIR 2007 SC 1782 : (2007) AIRSCW 2972 : (2007) 115 FLR 63 : (2007) 5 JT 32 : (2007) 2 KLT 248 : (2007) 4 SCALE 361 : (2007) 4 SCC 502 : (2007) 2 SCC(L&S) 49 : (2007) 3 SCR 769 : (2007) 2 Supreme 1038
Constitution Of India, 1950 — Article 14Kerala Service Rules Part III — Rule 62Kerala Service Rules Part 1 — Rule 12(23)
Supreme Court08 Mar 2007Allowed
India Household and Healthcare Ltd. Vs LG Household and Healthcare Ltd.
Supreme Court Of India · AIR 2007 SC 1376 : (2007) AIRSCW 1721 : (2007) 1 ARBLR 468 : (2007) 2 AWC 1442 Supp : (2007) 136 CompCas 621 : (2007) 2 CompLJ 425 : (2007) 4 JT 325 : (2007) 4 SCALE 209 : (2007) 5 SCC 510 : (2007) 3 SCR 726 : (2007) 1 UJ 377
Arbitration and Conciliation Act, 1996 — Section 11, 11(5), 11(6), 16, 45Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2, 10, 151
Supreme Court08 Mar 2007Disposed Of
Anilbhai M. Patel and Others Vs Suryapur Bank Agent D.B.H. Samiti and Others
Supreme Court Of India · (2007) AIRSCW 6802 : (2007) 136 CompCas 489 : (2007) 2 GLR 1753 : (2007) 4 JT 258 : (2007) 4 SCALE 282 : (2007) 4 SCC 83 : (2007) 3 SCR 698 : (2007) 2 UPLBEC 1456
Constitution Of India, 1950 — Article 226Banking Regulation Act, 1949 — Section 35A, 35(1A), 45, 71, 86, 115AGujarat Cooperative Societies Act, 1961 — Section 71, 71(a), 71(b), 71(c), 71(d), 71(e), 71(f), 81
Supreme Court08 Mar 2007Allowed
Commnr. of Sales Tax, Orissa and Others Vs Crown Re-roller (P) Ltd. and Others
Supreme Court Of India · (2007) 210 ELT 334 : (2007) 8 JT 278 : (2007) 2 OLR 206 : (2007) 11 OLR 206 : (2007) 4 SCALE 196 : (2007) 3 SCC 659 : (2007) 3 SCR 686 : (2007) 1 UJ 430
Bihar Finance Act, 1981 — Section 7, 7(3)Central Excises and Salt Act, 1944 — Section 3Central Sales Tax Act, 1956 — Section 14