COURT ARCHIVE

Supreme Court Of India judgments, 2007

1,482 judgments · page 63 of 75

Supreme Court27 Feb 2007Allowed

Rabindra Chandra Paul Vs Commr. of Customs (Preventive) Shillong

Supreme Court Of India · (2007) AIRSCW 6201 : (2007) 209 ELT 326 : (2007) 8 JT 437 : (2007) 3 SCALE 732 : (2007) 3 SCC 93 : (2007) 3 SCR 319 : (2007) 3 Supreme 185

Customs Act, 1962 — Section 111, 128A(3), 130E, 14, 14(1)Customs Valuation (Determination of Price of Imported Goods) Rules, 1988 — Rule 10A, 3, 4, 4(1), 4(2)

Supreme Court27 Feb 2007Dismissed

State of H.P. and Others Vs Gehar Singh

Supreme Court Of India · (2007) 113 FLR 434 : (2007) 2 JCR 194 : (2007) 8 JT 458 : (2007) 2 LLJ 381 : (2007) 3 SCALE 683 : (2007) 12 SCC 43 : (2007) 3 SCR 364 : (2008) 3 SLJ 139

Administrative Tribunals Act, 1985 — Section 19Constitution of India, 1950 — Article 32

Supreme Court26 Feb 2007Allowed

Pune Municipal Corporation Vs State of Maharashtra and Others

Supreme Court Of India · AIR 2007 SC 2414 : (2007) AIRSCW 4287 : (2007) 5 ALLMR 425 : (2007) 3 AWC 2820 Supp : (2007) 3 GLR 2610 : (2007) 4 JT 87 : (2007) 3 SCALE 640 : (2007) 5 SCC 211 : (2007) 3 SCR 277 : (2007) 2 Supreme 779

Bombay Land Revenue Code, 1879 — Section 211, 65Limitation Act, 1963 — Article 113Urban Land (Ceiling and Regulation) Act, 1976 — Section 10, 10(1), 10(2), 10(3), 10(5)

Supreme Court26 Feb 2007Allowed

Shri Vishwa Nath Sharma Vs Shyam Shankar Goela and Another

Supreme Court Of India · (2007) 2 CHN 204 Supp : (2007) 1 CTLJ 491 : (2007) 139 DLT 91 : (2007) 5 JT 514 : (2007) 3 MLJ 809 : (2007) 3 SCALE 569 : (2007) 10 SCC 595 : (2007) 4 SCR 268

Civil Procedure Code, 1908 (CPC) — Section 96

Supreme Court26 Feb 2007Dismissed

Ramesh Chander Singh Vs High Court of Allahabad and Another

Supreme Court Of India · (2007) 3 ACR 2513 : (2007) 4 ADJ 653 : (2007) 3 ALLMR 848 : (2007) 6 BomCR 865 : (2007) 113 FLR 841 : (2007) 4 JT 135 : (2007) 4 MLJ 1055 : (2007) 3 SCALE 559 : (2007) 4 SCC 247 : (2007) 3 SCR 198 : (2007) 2 UPLBEC 1184

Constitution of India, 1950 — Article 226, 235Penal Code, 1860 (IPC) — Section 302, 307, 34

Supreme Court26 Feb 2007Dismissed

Manager, ICICI Bank Ltd. Vs Prakash Kaur and Others

Supreme Court Of India · (2007) 2 ACR 2023 : (2007) 3 ADJ 211 : AIR 2007 SC 1349 : (2007) AIRSCW 1667 : (2007) 3 ALD 79 : (2007) 2 BC 226 : (2007) 2 CHN 63 Supp : (2007) 1 CompLJ 561 : (2007) 2 CTC 334 : (2007) 138 DLT 248 : (2007) 3 JCR 175 : (2007) 1 JKJ 23 : (2007) 4 JT 39 : (

Penal Code, 1860 (IPC) — Section 120B, 166, 167, 212, 217Prevention of Corruption Act, 1988 — Section 13

Supreme Court26 Feb 2007Dismissed

Swamy Prakasananda and Another Vs State of Kerala and Others

Supreme Court Of India · (2007) AIRSCW 6444 : (2007) 3 SCALE 574 : (2007) 13 SCC 201 : (2007) 13 SCC 195 : (2007) 6 Supreme 615

Supreme Court26 Feb 2007Allowed

Alpesh Navinchandra Shah Vs State of Maharashtra and Others

Supreme Court Of India · (2007) 2 ACR 1504 : (2007) 3 JT 630 : (2007) 3 SCALE 598 : (2007) 2 SCC 777 : (2007) 3 SCR 223

Central Excises and Salt Act, 1944 — Section 32A, 32DConservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1), 8Constitution of India, 1950 — Article 21, 32

Supreme Court26 Feb 2007Allowed

State of Manipur and Another Vs Ksh. Moirangninthou Singh and Others

Supreme Court Of India · (2007) 113 FLR 199 : (2009) 2 GLT 48 : (2007) 3 SCALE 501 : (2007) 10 SCC 544 : (2008) 1 SCC(L&S) 35 : (2007) 3 SCR 193 : (2008) 1 SLJ 1

Manipur Home Guards Act, 1966 — Section 4(4)Manipur Home Guards Rules, 1981 — Rule 3, 7, 8

Supreme Court26 Feb 2007Disposed Of

Vijay Singh Charak Vs Union of India (UOI) and Others

Supreme Court Of India · (2007) 2 AWC 1920 Supp : (2007) 113 FLR 194 : (2007) 1 JKJ 19 : (2007) 3 SCALE 503 : (2007) 9 SCC 743 : (2007) 2 SCC(L&S) 721 : (2007) 4 SCR 187 : (2008) 1 SLJ 4

Forest Service (Recruitment) Regulations — Regulation 5

Supreme Court26 Feb 2007Disposed Of

Nadimuthu and Others Vs The State rep. by the Inspector of Police

Supreme Court Of India · (2007) 2 ACR 1583 : AIR 2007 SC 2482 : (2007) AIRSCW 4420 : (2007) 3 SCALE 498 : (2007) 10 SCC 785 : (2007) 3 SCR 182

Penal Code, 1860 (IPC) — Section 114, 302, 34, 364

Supreme Court26 Feb 2007Disposed Of

Shajahan and Others Vs State of Kerala and Another

Supreme Court Of India · (2007) 2 ACR 1563 : (2007) CriLJ 2291 : (2007) 2 MPHT 1 : (2007) 3 SCALE 618 : (2007) 12 SCC 96

Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 34, 100, 101, 102, 103, 104, 302, 324,

Supreme Court23 Feb 2007Disposed Of

Harjit Singh and Another Vs The State of Punjab and Another

Supreme Court Of India · (2007) 6 ALLMR 982 : (2007) 113 FLR 318 : (2007) 8 JT 549 : (2007) 3 SCALE 553 : (2007) 9 SCC 582 : (2007) 2 SCC(L&S) 997 : (2007) 3 SCR 130

Punjab Police Rules, 1934 — Rule 16.2, 16.2(1), 18.5, 18.6

Supreme Court23 Feb 2007Allowed

Khazan Singh (D) by LRs. Vs Gurbhajan Singh and Others

Supreme Court Of India · AIR 2007 SC 2941 : (2007) AIRSCW 5344 : (2007) AIRSCW 3510 : (2007) 3 AWC 3158 Supp : (2007) 3 JCR 149 : (2007) 8 JT 311 : (2007) 3 MLJ 944 : (2007) 2 OLR 682 : (2007) 103 RD 228 : (2007) 2 RLW 1540 : (2007) 4 SCALE 63 : (2007) 3 SCC 175 : (2007) 3 SCR 12

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, 151

Supreme Court23 Feb 2007Disposed Of

Krishnamurthy S. Setlur Dead by LRs. Vs O.V. Narasimha Setty and Others

Supreme Court Of India · AIR 2007 SC 1788 : (2007) AIRSCW 2979 : (2008) 3 ALT 21 : (2007) 2 AWC 2082 Supp : (2007) 8 JT 318 : (2007) 4 KarLJ 463 : (2007) 4 MhLj 427 : (2007) 4 MLJ 608 : (2007) MPLJ 15 : (2007) 146 PLR 800 : (2007) 3 SCALE 478 : (2007) 3 SCC 569 : (2007) 2 SCR 109

Civil Procedure Code, 1908 (CPC) — Section 100, 96Constitution of India, 1950 — Article 136Limitation Act, 1963 — Article 64, 27

Supreme Court23 Feb 2007Dismissed

D.K. Ganesh Babu Vs P.T. Manokaran and Others

Supreme Court Of India · (2007) 2 ACR 1570 : (2007) 5 ADJ 1 : AIR 2007 SC 1450 : (2007) AIRSCW 1896 : (2007) CriLJ 1827 : (2007) 1 DMC 340 : (2007) 3 JT 572 : (2007) 3 SCALE 445 : (2007) 4 SCC 434 : (2007) 3 SCR 1 : (2007) 2 Supreme 598

Criminal Procedure Code, 1973 (CrPC) — Section 437, 437(3), 438, 439, 46(1)Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 304B

Supreme Court23 Feb 2007Dismissed

Manish Maheshwari Vs Asstt. Commissioner of Income Tax and Another Indore Construction (Pvt.) Ltd. Vs Commissioner of Income Tax

Supreme Court Of India · AIR 2007 SC 1696 : (2007) AIRSCW 2648 : (2007) 208 CTR 97 : (2007) 289 ITR 341 : (2007) 4 JT 104 : (2007) 3 SCALE 627 : (2007) 3 SCC 794 : (2007) 3 SCR 61 : (2007) 3 Supreme 283

Income Tax Act, 1922 — Section 22(4), 37(1)Income Tax Act, 1961 — Section 131(1), 132, 132(1A), 132(4A), 132AIncome Tax Rules, 1962 — Rule 112

Supreme Court23 Feb 2007Allowed

Mahim Patram Private Ltd. Vs Union of India (UOI) and Others

Supreme Court Of India · (2007) 4 JT 50 : (2007) 3 SCALE 584 : (2007) 3 SCC 668 : (2007) 3 SCR 73 : (2007) 7 STR 110 : (2007) 7 STT 136

Central Sales Tax (Amendment) Act, 1962 — Section 8Central Sales Tax (Uttar Pradesh) Rules, 1957 — Rule 9Central Sales Tax Act, 1956 — Section 13, 13(1), 13(3), 14, 15

Supreme Court23 Feb 2007Allowed

Nair Service Society Vs State of Kerala

Supreme Court Of India · AIR 2007 SC 2891 : (2007) AIRSCW 5276 : (2007) 6 JT 103 : (2007) 2 KLT 77 : (2007) 4 SCALE 106 : (2007) 4 SCC 1 : (2007) 3 SCR 149 : (2007) 3 Supreme 598 : (2007) 3 UPLBEC 2120

Companies Act, 1956 — Section 25Constitution of India, 1950 — Article 12, 14, 141, 142, 144Kerala State Backward Classes (Reservation of Appointments or Posts in the Services Under the State) Act, 1995 — Section 3

Supreme Court23 Feb 2007Dismissed

Uttaranchal Forest Development Corporation Vs M.C. Joshi

Supreme Court Of India · (2007) AIRSCW 3345 : (2007) 5 ALLMR 416 : (2007) 113 FLR 191 : (2007) 2 LLJ 390 : (2007) 3 SCALE 545 : (2007) 9 SCC 353 : (2007) 4 SCR 114 : (2008) 3 SLJ 155 : (2007) 4 Supreme 712

Constitution of India, 1950 — Article 12, 14, 16Uttar Pradesh Industrial Disputes Act, 1947 — Section 6N