COURT ARCHIVE

Supreme Court Of India judgments, 2007

1,482 judgments · page 66 of 75

Supreme Court20 Feb 2007Allowed

Punjab State Warehousing Corp., Chandigarh Vs Manmohan Singh and Another

Supreme Court Of India · (2007) AIRSCW 6332 : (2007) AIRSCW 6301 : (2007) 113 FLR 218 : (2007) 4 JT 291 : (2007) 2 LLJ 519 : (2007) 3 SCALE 401 : (2007) 9 SCC 337 : (2007) 2 SCC(L&S) 809 : (2007) 2 SCR 933 : (2008) 1 SLJ 292 : (2007) 6 Supreme 429 : (2007) 2 UPLBEC 1447

Constitution of India, 1950 — Article 14, 16, 162, 309

Supreme Court20 Feb 2007Dismissed

Commnr. Sales Tax, U.P. Vs Bharat Bone Mill

Supreme Court Of India · (2007) 3 SCALE 383 : (2007) 4 SCC 136 : (2007) 2 SCR 886 : (2007) 6 STR 167

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Sales Tax Act — Section 22, 35

Supreme Court20 Feb 2007Dismissed

P.S. Ranakrishna Reddy Vs M.K. Bhagyalakshmi and Another

Supreme Court Of India · AIR 2007 SC 1256 : (2007) AIRSCW 6375 : (2007) AIRSCW 1383 : (2007) 2 AWC 1614 Supp : (2007) 2 CALLT 54 : (2007) 2 CTC 357 : (2007) 4 JT 223 : (2007) 4 LW 218 : (2007) 4 MLJ 193 : (2007) 3 SCALE 409 : (2007) 10 SCC 231 : (2007) 2 SCR 876 : (2007) 2 Suprem

Specific Relief Act, 1963 — Section 20, 23

Supreme Court19 Feb 2007Dismissed

Alok Haldar Vs State of Uttaranchal

Supreme Court Of India · (2007) NCC 377

Penal Code, 1860 (IPC) — Section 304B, 306

Supreme Court19 Feb 2007Allowed

Jyotsna Dwivedi Vs Union of India (UOI) and Others

Supreme Court Of India · (2007) 4 ALT 18 : (2007) 3 SCALE 457 : (2007) 13 SCC 199 : (2007) 2 SCR 807

Constitution of India, 1950 — Article 32

Supreme Court19 Feb 2007Allowed

Gen. Manager, Hutti Gold Mines Co. Vs Shivappa (D) Tr. his LRs. and Others

Supreme Court Of India · AIR 2007 SC 2488 : (2007) AIRSCW 4430 : (2007) 2 AWC 1896 Supp : (2007) 5 KarLJ 422 : (2007) 3 SCALE 286 : (2007) 2 SCR 804

Supreme Court19 Feb 2007Disposed Of

Manjunath Chennabasapa Madalli Vs State of Karnataka

Supreme Court Of India · (2007) 2 ACR 1400 : AIR 2007 SC 2080 : (2007) AIRSCW 3196 : (2007) CriLJ 2964 : (2007) 1 DMC 474 : (2008) 1 JCR 160 : (2007) 3 JT 550 : (2007) 5 KarLJ 36 : (2007) 2 RLW 1159 : (2007) 3 SCALE 226 : (2007) 9 SCC 160 : (2007) 2 SCR 795 : (2007) 2 Supreme 546

Penal Code, 1860 (IPC) — Section 302, 307, 498A, 504

Supreme Court19 Feb 2007Disposed Of

Kalegura Padma Rao and Another Vs The State of A.P., rep. by the Public Prosecutor

Supreme Court Of India · (2007) 2 ACR 1373 : AIR 2007 SC 1299 : (2007) AIRSCW 1447 : (2007) 1 ALD(Cri) 752 : (2007) 3 JT 513 : (2007) 2 RLW 1152 : (2007) 3 SCALE 209 : (2007) 12 SCC 48 : (2007) 2 SCR 781 : (2007) 2 Supreme 551

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 147, 148, 149, 299, 300

Supreme Court19 Feb 2007Dismissed

Vipin Kumar Gadhok Vs Ravinder Nath Khanna and Others

Supreme Court Of India · (2007) 4 ALLMR 830 : (2007) 1 ARBLR 346 : (2007) 2 AWC 1560 Supp : (2007) 1 CompLJ 386 : (2007) 138 DLT 40 : (2007) 4 JT 294 : (2007) 3 SCALE 231 : (2007) 10 SCC 623

Arbitration and Conciliation Act, 1996 — Section 11, 16

Supreme Court15 Feb 2007Dismissed

Union Public Service Commission Vs S. Thiagarajan and Others

Supreme Court Of India · (2007) AIRSCW 6582 : (2007) 8 JT 451 : (2007) 6 MLJ 1670 : (2007) 3 SCALE 219 : (2007) 9 SCC 548 : (2007) 2 SCC(L&S) 727 : (2007) 3 SCR 724 : (2007) 2 Supreme 364

Administrative Service (Appointment by Promotion) Regulations, 1955 — Regulation 5(3)Administrative Service (Appointment by Promotion) Second Amendment Regulations, 1997 — Regulation 3, 5Forest Service (Appointment by Pro

Supreme Court15 Feb 2007Disposed Of

Delhi Electricity Regulatory Commission Vs BSES Yamuna Power Limited and Others

Supreme Court Of India · (2007) 8 JT 409 : (2007) 3 SCALE 289 : (2007) 3 SCC 33 : (2007) 2 SCR 747

Delhi Electricity Reform Act, 2000 — Section 12, 12(3), 14, 15, 16Electricity (Supply) Act, 1948 — Section 57, 57AElectricity Act, 2003 — Section 185, 185(2)

Supreme Court15 Feb 2007Allowed

Union of India (UOI) and Another Vs Kaushalaya Devi

Supreme Court Of India · (2007) 3 ADJ 44 : (2007) 2 ALLMR 872 : (2007) 4 BomCR 729 : (2007) 4 JT 250 : (2007) 6 MLJ 176 : (2007) 3 SCALE 187 : (2007) 9 SCC 525 : (2007) 3 SCR 745 : (2007) 3 UPLBEC 73

Supreme Court15 Feb 2007Allowed

Ram Singh Vs Sonia and Others

Supreme Court Of India · (2007) 2 ACR 1708 : AIR 2007 SC 1218 : (2007) AIRSCW 1278 : (2007) 2 ALT(Cri) 203 : (2007) CriLJ 1642 : (2007) 3 JT 287 : (2007) 3 SCALE 106 : (2007) 3 SCC 1 : (2007) 2 SCR 651 : (2007) 2 Supreme 86 : (2007) 4 UC 257

Arms Act, 1959 — Section 25(1B)Constitution of India, 1950 — Article 136, 19, 21Criminal Procedure Code, 1973 (CrPC) — Section 164, 164(2), 164(4), 235(2), 281

Supreme Court15 Feb 2007Allowed

Chandrappa and Others Vs State of Karnataka

Supreme Court Of India · (2007) 2 ACR 1730 : (2007) CriLJ 2136 : (2007) 3 JT 316 : (2007) 4 KarLJ 249 : (2007) 4 RLW 2744 : (2007) 3 SCALE 90 : (2007) 4 SCC 415 : (2007) 2 SCR 630

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 372, 373, 374, 375, 376Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 302

Supreme Court15 Feb 2007Dismissed

Vema China Koteswara Rao Vs District Collector and Others

Supreme Court Of India · AIR 2007 SC 2368 : (2007) AIRSCW 4191 : (2007) 2 ALLMR 876 : (2007) 4 JT 243 : (2007) 3 SCALE 188 : (2007) 3 SCC 517 : (2007) 3 SCR 741 : (2007) 2 Supreme 218

Supreme Court15 Feb 2007Dismissed

Alok Shanker Pandey Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2007 SC 1198 : (2007) AIRSCW 1233 : (2007) 5 ALLMR 419 : (2007) 1 CompLJ 382 : (2007) 2 CPJ 3 : (2007) 4 JT 248 : (2007) 4 MLJ 205 : (2007) 3 SCALE 190 : (2007) 3 SCC 545 : (2007) 74 SCL 198 : (2007) 2 SCR 737 : (2007) 2 Supreme 249

Monopolies and Restrictive Trade Practices Act, 1969 — Section 12B

Supreme Court15 Feb 2007Allowed

S. Sankaran Vs D. Kausalya

Supreme Court Of India · (2007) 2 ALLMR 877 : (2007) 2 ALT 127 : (2007) 2 AWC 1570 Supp : (2007) 4 JT 251 : (2007) 4 LW 210 : (2007) 3 MLJ 251 : (2007) 2 PLJR 98 : (2007) 3 SCALE 186 : (2007) 9 SCC 284 : (2007) 2 SCR 734

Supreme Court15 Feb 2007Allowed

Shyam Vs State of M.P. through P.S. Bercha

Supreme Court Of India · (2007) 2 ACR 1752 : (2007) AIRSCW 6562 : (2007) 3 JCR 59 : (2007) 3 JT 497 : (2007) 3 SCALE 181 : (2007) 2 SCR 706

Penal Code, 1860 (IPC) — Section 302, 304, 34

Supreme Court15 Feb 2007Dismissed

Imtiaz and Another Vs State of Uttar Pradesh

Supreme Court Of India · (2007) 2 ACR 1748 : (2007) 3 ADJ 30 : (2007) CriLJ 1663 : (2007) 3 JT 484 : (2007) 3 SCALE 204 : (2007) 2 SCR 698

Penal Code, 1860 (IPC) — Section 147, 148, 149, 300, 302

Supreme Court15 Feb 2007Allowed

Harbans Singh Vs State (Govt. of N.C.T. of Delhi)

Supreme Court Of India · (2007) 2 ACR 1744 : (2007) 3 JT 490 : (2007) 3 SCALE 193 : (2007) 2 SCR 689

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 106Prevention of Terrorism Act, 2002 — Section 20, 22, 22(2), 22(3), 3