COURT ARCHIVE

Supreme Court Of India judgments, 2007

1,482 judgments · page 72 of 75

Supreme Court17 Jan 2007Dismissed

Guru Jambheshwar University through Registrar Vs Dharam Pal

Supreme Court Of India · AIR 2007 SC 1040 : (2007) AIRSCW 6740 : (2007) AIRSCW 834 : (2007) 3 ALLMR 394 : (2007) 2 JCR 126 : (2007) 2 JT 418 : (2007) 1 LLJ 1006 : (2007) 3 MhLj 63 : (2007) 2 RLW 877 : (2007) 2 SCALE 340 : (2007) 2 SCC 265 : (2007) 1 SCC(L&S) 792 : (2007) 1 SCR 99

Constitution of India, 1950 — Article 136, 14, 16Industrial Disputes Act, 1947 — Section 10(1), 2, 25F, 2APayment of Gratuity Act, 1972 — Section 2, 4, 4(1), 4(2), 4(3)

Supreme Court17 Jan 2007Dismissed

Raj Kumar Gupta Vs Union of India (UOI) and Others

Supreme Court Of India · (2007) 5 ALT 3 : (2007) 2 SCALE 220 : (2007) 2 SCC 214 : (2007) 1 SCR 1085

Supreme Court17 Jan 2007Allowed

Engineer Syndicate Vs State of Bihar and Others

Supreme Court Of India · (2007) AIRSCW 5867 : (2007) 3 ALLMR 869 : (2007) 2 ALT 111 : (2007) 1 ARBLR 240 : (2007) 2 AWC 1945 Supp : (2007) 2 JCR 99 : (2007) 2 LW 765 : (2007) 4 MLJ 840 : (2007) 2 SCALE 224 : (2007) 3 SCC 99 : (2007) 1 SCR 1080 : (2007) 6 Supreme 289

Arbitration Act, 1940 — Section 20, 21, 30, 34

Supreme Court17 Jan 2007Allowed

State of Haryana and Another Vs Saroj Bala and Others

Supreme Court Of India · AIR 2007 SC 2486 : (2007) AIRSCW 4427 : (2007) 2 SCALE 246 : (2007) 10 SCC 486 : (2008) 1 SCC(L&S) 682 : (2007) 1 Supreme 749

Supreme Court17 Jan 2007Allowed

Milkmen Colony Vikas Samiti Vs State of Rajasthan and Others Shri Ghanchi Mahasabha, Jodhpur Vs Rajasthan Chapter of Indian Association of Lawyers and Others

Supreme Court Of India · AIR 2007 SC 1048 : (2007) AIRSCW 843 : (2007) 2 AWC 2001 Supp : (2007) 2 JT 509 : (2007) 4 MLJ 1064 : (2007) 2 RLW 1008 : (2007) 2 SCALE 235 : (2007) 2 SCC 413 : (2007) 1 SCR 1056 : (2007) 1 Supreme 909

Constitution of India, 1950 — Article 21, 215, 226

Supreme Court17 Jan 2007Dismissed

Vinay Shukla Vs Union of India (UOI) and Others

Supreme Court Of India · (2007) 1 ACR 825 : (2007) CriLJ 1448 : (2007) 2 JCR 211 : (2007) 2 JLJ 1 : (2007) 3 JT 234 : (2007) 2 SCALE 60 : (2007) 2 SCC 464

Constitution of India, 1950 — Article 14, 21, 32

Supreme Court17 Jan 2007Disposed Of

Suchitra Components Ltd. Vs Commissioner of Central Excise, Guntur

Supreme Court Of India · (2007) 115 ECC 207 : (2007) ECR 207 : (2007) 208 ELT 321 : (2007) 2 SCALE 234 : (2007) 12 SCC 452 : (2007) 2 SCR 1095 : (2007) 1 UJ 188 : (2009) 20 VST 726

Supreme Court17 Jan 2007Allowed

The New India Assurance Company Limited Vs Smt. Kalpana and Others

Supreme Court Of India · (2007) 1 ACC 356 : (2007) ACJ 825 : AIR 2007 SC 1243 : (2007) AIRSCW 1316 : (2007) 2 ALD 122 : (2007) 1 CTC 523 : (2007) 2 JCR 41 : (2007) 2 JT 353 : (2007) 2 LW 696 : (2007) 4 MhLj 411 : (2007) 2 MLJ 1173 : (2007) 2 SCALE 227 : (2007) 3 SCC 538 : (2007)

Motor Vehicles Act, 1988 — Section 173, 81

Supreme Court17 Jan 2007Allowed

Meharchand Das Vs Lal Babu Siddique and Others

Supreme Court Of India · AIR 2007 SC 1499 : (2007) AIRSCW 2024 : (2007) 2 AWC 1774 Supp : (2007) 3 JCR 21 : (2007) 3 MLJ 951 : (2007) 2 SCALE 539 : (2007) 3 Supreme 95

Bihar Privileged Persons Homestead Tenancy Act, 1947 — Section 17A, 18, 2, 6, 6(2)Chota Nagpur Tenancy Act, 1980 — Section 46Santhal Pargana Tenancy (Supplementary Provisions) Act, 1949 — Section 20

Supreme Court16 Jan 2007Disposed Of

Oriental Insurance Co. Ltd. Vs Smt. Jhuma Saha and Others

Supreme Court Of India · (2007) 1 ACC 420 : (2007) ACJ 818 : AIR 2007 SC 1054 : (2007) 3 ALT 57 : (2007) 2 JCR 219 : (2007) 2 JT 646 : (2007) 2 MLJ 660 : (2007) 2 SCALE 255 : (2007) 9 SCC 263 : (2007) 1 SCR 979

Motor Vehicles Act, 1988 — Section 147, 147(1), 147(2), 166

Supreme Court16 Jan 2007Disposed Of

Bishnu Prasad Sinha and Another Vs State of Assam

Supreme Court Of India · (2007) 2 ACR 1963 : AIR 2007 SC 848 : (2007) AIRSCW 569 : (2007) 2 ALT(Cri) 187 : (2007) CriLJ 1145 : (2008) 2 GLT 1 : (2007) 2 JT 428 : (2007) 3 RLW 1861 : (2007) 2 SCALE 42 : (2007) 11 SCC 467 : (2007) 1 SCR 916

Constitution of India, 1950 — Article 20(3), 21Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Evidence Act, 1872 — Section 24, 25, 26, 27, 28

Supreme Court16 Jan 2007Disposed Of

Virendra Kumar Vs State of U.P.

Supreme Court Of India · (2007) 2 ACR 1983 : (2007) AIRSCW 6809 : (2007) AIRSCW 5826 : (2007) 2 SCALE 103 : (2007) 9 SCC 211 : (2006) 12 SCC 148 : (2007) 2 SCR 970 : (2007) 7 Supreme 591

Criminal Procedure Code, 1973 (CrPC) — Section 161, 222, 222(1), 222(2), 313Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 302, 303, 304, 305, 306

Supreme Court16 Jan 2007Dismissed

Jameel Vs State of Maharashtra

Supreme Court Of India · (2007) 2 ACR 1980 : AIR 2007 SC 971 : (2007) AIRSCW 733 : (2007) CriLJ 1425 : (2007) 3 JT 237 : (2007) 1 KLJ 942 : (2007) 3 RLW 2260 : (2007) 2 SCALE 32 : (2007) 1 SCR 946 : (2007) 1 Supreme 671

Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 20Penal Code, 1860 (IPC) — Section 363, 376, 377, 511

Supreme Court16 Jan 2007Disposed Of

Ajay Bansal Vs Anup Mehta and Others

Supreme Court Of India · AIR 2007 SC 909 : (2007) AIRSCW 652 : (2007) 3 ALLMR 385 : (2007) 2 AWC 1672 Supp : (2007) 3 CALLT 18 : (2007) 3 CTC 604 : (2007) 2 JCR 275 : (2007) 2 JT 239 : (2007) 3 LW 166 : (2007) 3 MhLj 72 : (2007) 5 MLJ 782 : (2007) MPLJ 302 : (2007) 3 RLW 2255 : (

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3(5), Order 37 Rule 3(6), Order 37 Rule 4, Order 41 Rule 1, 105(1)Constitution of India, 1950 — Article 227

Supreme Court16 Jan 2007Dismissed

Saroj Kumar Poddar Vs State (NCT of Delhi) and Another

Supreme Court Of India · (2007) 2 ACR 2013 : AIR 2007 SC 912 : (2007) AIRSCW 2279 : (2007) AIRSCW 656 : (2007) 2 BC 218 : (2007) 104 CLT 237 : (2007) 137 CompCas 837 : (2007) 1 CompLJ 302 : (2007) CriLJ 1419 : (2007) 1 CTC 529 : (2007) 2 JT 233 : (2007) 4 MhLj 141 : (2007) MPLJ 9

Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 141(1), 141(2)

Supreme Court16 Jan 2007Dismissed

State of Maharashtra and Others Vs Sanjay K. Nimje

Supreme Court Of India · (2007) 2 ALLMR 911 : (2007) 2 JT 347 : (2007) 2 SCALE 214 : (2007) 2 SCR 960 : (2007) 1 UJ 181

Constitution of India, 1950 — Article 136, 341, 342Maharashtra Scheduled Castes, Scheduled Tribes, De-notified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of Issuance and Veri

Supreme Court15 Jan 2007Allowed

D. Gopinathan Pillai Vs State of Kerala and Another

Supreme Court Of India · AIR 2007 SC 2624 : (2007) AIRSCW 4713 : (2007) 4 ALLMR 313 : (2007) 6 ALT 21 : (2007) 1 ARBLR 154 : (2007) 2 AWC 1935 Supp : (2007) 1 LW 878 : (2007) 3 MhLj 54 : (2007) MPLJ 293 : (2007) 2 SCALE 222 : (2007) 2 SCC 322 : (2007) 1 SCR 904 : (2007) 1 Supreme

Arbitration Act, 1940 — Section 39

Supreme Court15 Jan 2007Disposed Of

Noida Entrepreneurs Assn. Vs Noida and Others

Supreme Court Of India · (2007) 2 ADJ 86 : AIR 2007 SC 1161 : (2007) AIRSCW 1178 : (2007) 3 CTC 211 : (2007) 2 JT 620 : (2007) 4 MLJ 884 : (2007) 4 RLW 2790 : (2007) 2 SCALE 131 : (2007) 10 SCC 395 : (2008) 1 SCC(L&S) 672 : (2007) 1 SCR 892 : (2007) 2 Supreme 1046

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 5(1)

Supreme Court12 Jan 2007Allowed

A.P.S.R.T.C. and Others Vs Abdul Kareem

Supreme Court Of India · (2007) 4 ALT 18 : (2007) 2 AWC 1193(1) Supp : (2007) 2 JCR 111 : (2007) 2 JT 532 : (2007) 2 SCALE 129 : (2007) 2 SCC 466 : (2007) 1 SCR 888 : (2007) 2 UPLBEC 1451

Constitution of India, 1950 — Article 137Supreme Court Rules, 1966 — Order 40 Rule 3

Supreme Court12 Jan 2007Allowed

State of Rajasthan and Another Vs H.V. Hotels Pvt. Ltd. and Another

Supreme Court Of India · (2007) AIRSCW 6736 : (2007) AIRSCW 1093 : (2007) 6 ALT 26 : (2007) 2 JT 411 : (2007) 2 SCALE 333 : (2007) 2 SCC 468 : (2007) 2 SCR 868 : (2007) 1 Supreme 675 : (2007) 7 Supreme 316

Jaipur Development Authority Act, 1982 — Section 54Rajasthan Land Revenue Act, 1956 — Section 102A