COURT ARCHIVE

Supreme Court Of India judgments, 2007

1,482 judgments · page 70 of 75

Supreme Court01 Feb 2007Allowed

Inder Jeet Khurana Vs State of Haryana and Others

Supreme Court Of India · AIR 2007 SC 1190 : (2007) AIRSCW 1223 : (2007) 3 JT 46 : (2007) 2 SCALE 430 : (2007) 3 SCC 102 : (2007) 1 SCC(L&S) 806 : (2007) 1 Supreme 926

Haryana Revenue (Group B) Service Rules, 1988 — Rule 18, 21, 7, 9, 9(1)Punjab Land Revenue Act, 1887 — Section 9Punjab Tahsildari Rules, 1932 — Rule 6

Supreme Court01 Feb 2007Allowed

Parthiban Blue Metal Etc. Vs The Member Secy. T.N. Polln. Cont. Bd. and Others

Supreme Court Of India · (2007) 5 ALT 9 : (2007) 2 AWC 1062 Supp : (2007) 2 CHN 7 Supp : (2007) 2 SCALE 424 : (2007) 13 SCC 197 : (2007) 2 SCR 124

Tamil Nadu Minor Mineral Concession Rules, 1959 — Rule 36(1)

Supreme Court01 Feb 2007Allowed

Life Insurance Corporation of India Vs State of Rajasthan and Others

Supreme Court Of India · (2007) 4 ALT 15 : (2007) 2 SCALE 422 : (2007) 2 SCC 709 : (2007) 2 SCR 114

Supreme Court01 Feb 2007Allowed

Amey Co-op. Housing Society Ltd. Vs Public Concern for Governance Trust and Others

Supreme Court Of India · (2007) 2 ALLMR 901 : (2007) 1 CTLJ 162 : (2007) 3 JT 147 : (2007) 5 MLJ 436 : (2007) 2 SCALE 405 : (2007) 4 SCC 635 : (2007) 2 SCR 80

CIDCO (Lease of Land to Co-operative Housing Society) Regulations, 1995 — Regulation 3Maharashtra Regional and Town Planning Act, 1966 — Section 118, 159(1)

Supreme Court01 Feb 2007Allowed

State Bank of India and Others Vs Jaspal Kaur

Supreme Court Of India · (2007) AIRSCW 6861 : (2007) 112 FLR 1037 : (2007) 2 JCR 200 : (2007) 3 JT 35 : (2007) 2 LLJ 385 : (2007) 1 LW 587 : (2007) 5 MLJ 396 : (2007) 146 PLR 754 : (2007) 2 SCALE 397 : (2007) 9 SCC 571 : (2007) 2 SCC(L&S) 578 : (2007) 2 SCR 101 : (2007) 3 SLJ 1 :

Constitution of India, 1950 — Article 226

Supreme Court01 Feb 2007Allowed

P.K. Kapur Vs Union of India (UOI) and Others

Supreme Court Of India · (2007) AIRSCW 6447 : (2007) 138 DLT 203 : (2007) 3 JT 98 : (2007) 2 SCALE 447 : (2007) 9 SCC 425 : (2007) 2 SCC(L&S) 518 : (2007) 2 SCR 128 : (2007) 3 SLJ 14 : (2007) 2 Supreme 905 : (2007) 1 UJ 295

Constitution of India, 1950 — Article 14

Supreme Court01 Feb 2007Allowed

J.K. Synthetics Ltd. Vs K.P. Agrawal and Another

Supreme Court Of India · (2007) 112 FLR 1049 : (2007) 3 JT 1 : (2007) 2 LLJ 128 : (2007) 2 SCALE 382 : (2007) 2 SCC 433 : (2007) 1 SCC(L&S) 651 : (2007) 2 SCR 60 : (2007) 3 SLJ 101 : (2007) 2 UPLBEC 1371

Civil Procedure Code, 1908 (CPC) — Section 152Constitution of India, 1950 — Article 226, 227Evidence Act, 1872 — Section 106

Supreme Court01 Feb 2007Allowed

Shiraz Golden Restaurant Vs Commercial Shop and Factory Establishment Union and Others

Supreme Court Of India · (2007) 115 FLR 143

Supreme Court01 Feb 2007Partly Allowed

National Insurance Co. Ltd. Vs Mubasir Ahmed and Another

Supreme Court Of India · (2007) 2 ACC 374 : (2007) ACJ 845 : AIR 2007 SC 1208 : (2007) 112 FLR 1033 : (2007) 3 JT 176 : (2007) 3 KLT 26 : (2007) 1 LLJ 1035 : (2007) 2 LW 700 : (2007) 3 MLJ 49 : (2007) 2 SCALE 455 : (2007) 2 SCC 349 : (2007) 1 SCC(L&S) 643 : (2007) 2 SCR 117 : (20

Workmens Compensation Act, 1923 — Section 22, 30, 4, 4(1), 4A

Supreme Court31 Jan 2007Allowed

Melton India Vs The Commissioner Trade Tax, U.P.

Supreme Court Of India · (2007) 2 JT 638 : (2007) 2 SCALE 362 : (2007) 2 SCC 705 : (2007) 2 SCR 40

Uttar Pradesh Trade Tax Act, 1948 — Section 4A

Supreme Court31 Jan 2007Allowed

Harishchandra Prasad Mani and Others Vs State of Jharkhand and Another

Supreme Court Of India · (2007) 2 ACR 1693 : (2007) 3 JT 229 : (2007) 4 RLW 2796 : (2007) 2 SCALE 370 : (2007) 2 SCR 26

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482Penal Code, 1860 (IPC) — Section 120B, 201, 302, 328

Supreme Court31 Jan 2007Allowed

The Principal Secretary to Government Finance and Planning Department Vs A.P. Pensioners Samaj and Others

Supreme Court Of India · (2007) 3 JT 232 : (2007) 2 SCALE 360 : (2007) 13 SCC 137 : (2008) 2 SCC(L&S) 592 : (2007) 2 SCR 37 : (2007) 2 UPLBEC 1136

Supreme Court31 Jan 2007Allowed

Sellappan Vs State of Tamil Nadu

Supreme Court Of India · (2007) 2 ACR 1697 : (2007) 2 ALT(Cri) 276 : (2007) 1 AWC 494 Supp : (2007) CriLJ 1442 : (2007) 3 JT 247 : (2007) 2 KLJ 276 : (2007) 2 SCALE 373 : (2007) 2 SCR 46

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 299, 300, 302, 304, 324

Supreme Court31 Jan 2007Dismissed

Udaipur Phosphates Fertilizers Ltd. Vs Union of India (UOI) and Another

Supreme Court Of India · AIR 2007 SC 1139 : (2007) AIRSCW 6378 : (2007) 3 JT 42 : (2007) 2 SCALE 366 : (2007) 13 SCC 539 : (2007) 3 SCR 31 : (2007) 7 Supreme 112 : (2007) 1 UJ 282

Supreme Court25 Jan 2007Allowed

Government of A.P. and Others Vs V. Appala Swamy

Supreme Court Of India · (2007) 112 FLR 1028 : (2007) 3 SCALE 1

Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1963 — Rule 9

Supreme Court25 Jan 2007Disposed Of

Subhodkumar and Others Vs Bhagwant Namdeorao Mehetre and Others

Supreme Court Of India · AIR 2007 SC 1324 : (2007) 2 AWC 1937 Supp : (2007) 2 JCR 44 : (2007) 2 JT 523 : (2007) 2 SCALE 288 : (2007) 10 SCC 571 : (2007) 3 SCR 1

Supreme Court25 Jan 2007Allowed

Boddam Narsimha Vs Hasan Ali Khan (Dead) by L.R. and Others

Supreme Court Of India · AIR 2007 SC 1145 : (2007) 3 ALT 50 : (2007) 2 JT 629 : (2007) 2 SCALE 274 : (2007) 11 SCC 410 : (2007) 1 SCR 1223

Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950 — Section 38EAndhra Pradesh Rights in Land and Pattadar Pass Books Act, 1971 — Section 4Hyderabad Tenancy and Agricultural Lands Act, 1950 — S

Supreme Court25 Jan 2007Disposed Of

Commissioner of Central Excise, Jaipur Vs Birla Corporation Ltd. and Another

Supreme Court Of India · (2007) 116 ECC 88 : (2007) ECR 88 : (2007) 208 ELT 481 : (2007) 2 SCALE 283 : (2007) 3 SCC 68 : (2007) 2 SCR 12 : (2007) 7 STT 367 : (2007) 1 UJ 275

Central Excise and Customs Laws (Amendment) Act, 1991 — Section 11BCentral Excise Rules, 1944 — Rule 9B, 9B(5)Central Excises and Salt Act, 1944 — Section 11B, 11B(1), 11B(2), 11B(3), 4

Supreme Court24 Jan 2007Disposed Of

Garhwal Mandal Vikas Nigam Ltd. Vs Krishna Travel Agency

Supreme Court Of India · (2007) 01 SC CK 0093

Arbitration and Conciliation Act, 1996 — Section 11(6), 2(1)(e), 34, 37, 37(1)

Supreme Court24 Jan 2007Allowed

Shri Harendra Nath Borah Vs State of Assam

Supreme Court Of India · (2007) 1 ACR 821 : (2007) 2 ALT(Cri) 164 : (2007) 2 JT 404 : (2007) 2 KLJ 298 : (2007) 2 SCALE 319 : (2007) 1 SCR 1211

Criminal Procedure Code, 1973 (CrPC) — Section 197Penal Code, 1860 (IPC) — Section 299, 300, 302, 304