Supreme Court09 Jan 2007Allowed

Sanjay Singh and Another Vs U.P. Public Service Commission, Allahabad and Another

Supreme Court Of India · AIR 2007 SC 950 : (2007) AIRSCW 707 : (2007) 2 JT 534 : (2007) 2 SCALE 1 : (2007) 3 SCC 720 : (2007) 1 SCC(L&S) 870 : (2007) 2 SCR 235 : (2007) 1 Supreme 639 : (2007) 2 UPLBEC 1068

Constitution of India, 1950 — Article 12, 132, 133, 134, 136Uttar Pradesh Judicial Service Rules, 2001 — Rule 16, 19, 20, 20(1), 20(2)Uttar Pradesh Public Service Commission (Procedure of Conduct and Business) Rules, 1976
Supreme Court08 Jan 2007Dismissed

Neetu Vs State of Punjab and Others

Supreme Court Of India · AIR 2007 SC 758 : (2007) 2 CHN 3 Supp : (2007) 1 JT 452 : (2007) 4 LW 110 : (2007) 6 MLJ 1177 : (2007) 1 SCALE 168 : (2007) 10 SCC 614 : (2007) 1 SCR 223

Supreme Court08 Jan 2007Allowed

Sheo Prasad Bhor @ Sri Prasad Vs State of Assam

Supreme Court Of India · (2007) 2 ACR 1955 : AIR 2007 SC 918 : (2007) AIRSCW 664 : (2007) CriLJ 1423 : (2007) 3 JT 271 : (2007) 2 RLW 1537 : (2007) 1 SCALE 173 : (2007) 3 SCC 120 : (2007) 1 Supreme 75

Criminal Procedure Code, 1973 (CrPC) — Section 161, 164Penal Code, 1860 (IPC) — Section 147, 149, 201, 302
Supreme Court05 Jan 2007Dismissed

Amit Singh Bhikamsingh Thakur Vs State of Maharashtra

Supreme Court Of India · (2007) 1 ACR 543 : AIR 2007 SC 676 : (2007) 1 ALD(Cri) 181 : (2007) 3 CALLT 23 : (2007) CriLJ 1168 : (2007) 1 JT 390 : (2007) 2 RLW 884 : (2007) 1 SCALE 62 : (2007) 2 SCC 310 : (2007) 1 SCR 191

Arms Act, 1959 — Section 25(1B), 27, 3, 5Criminal Procedure Code, 1973 (CrPC) — Section 162Evidence Act, 1872 — Section 24, 25, 26, 27, 9
Supreme Court05 Jan 2007Allowed

Appasaheb and Another Vs State of Maharashtra

Supreme Court Of India · (2007) 1 ACR 538 : AIR 2007 SC 763 : (2007) 1 ALD(Cri) 734 : (2007) 2 CGLJ 55 : (2007) 1 DMC 143 : (2007) 1 KLJ 897 : (2007) 1 MPHT 209 : (2007) 1 OLR 353 : (2007) 3 RLW 1770 : (2007) 1 SCALE 50 : (2007) 9 SCC 721 : (2007) 1 SCR 164

Criminal Procedure Code, 1973 (CrPC) — Section 161, 386, 423(1)Dowry Prohibition Act, 1961 — Section 2Penal Code, 1860 (IPC) — Section 304B, 304B(1), 306, 34, 498A
Supreme Court05 Jan 2007Allowed

Associated Indem Mechanical Pvt. Ltd. Vs West Bengal Small Scale Industrial Development Corporation Ltd. and Others

Supreme Court Of India · AIR 2007 SC 788 : (2007) AIRSCW 489 : (2007) 2 CHN 183 Supp : (2007) 1 JT 402 : (2007) 5 MLJ 775 : (2007) 1 SCALE 117 : (2007) 3 SCC 607 : (2007) 1 SCR 174 : (2007) 1 Supreme 197 : (2007) 1 UJ 163

Constitution of India, 1950 — Article 236West Bengal Government Premises (Tenancy Regulation) Act, 1976 — Section 12, 13, 2, 3, 3(1)
Supreme Court04 Jan 2007Allowed

Gulzar Vs State of M.P.

Supreme Court Of India · (2007) 1 ACR 573 : AIR 2008 SC 383 : (2007) 1 ALD(Cri) 709 : (2007) 1 JT 219 : (2007) 1 KLJ 564 : (2007) 1 SCALE 28 : (2007) 1 SCC 619 : (2007) 1 SCR 81 : (2007) 1 UJ 77

Criminal Procedure Code, 1973 (CrPC) — Section 360, 360(10), 361General Clauses Act, 1897 — Section 8(1)Penal Code, 1860 (IPC) — Section 379, 380, 381, 404, 420
Supreme Court04 Jan 2007Allowed

Raj Kumar Prasad Tamarkar Vs State of Bihar and Another

Supreme Court Of India · (2007) 1 ACR 566 : (2007) 1 ALD(Cri) 192 : (2007) 1 BLJR 790 : (2007) CLT 886 Supp : (2007) CriLJ 1174 : (2007) 1 DMC 164 : (2007) 2 JCR 80 : (2007) 1 JT 239 : (2007) 1 SCALE 19 : (2007) 10 SCC 433 : (2007) 1 SCR 13 : (2007) 1 UJ 82

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 304
Supreme Court04 Jan 2007Dismissed

Yogesh Mehta Vs Custodian Appointed under the Special Court and Others

Supreme Court Of India · (2007) AIRSCW 3716 : (2007) 4 ALLMR 781 : (2007) 1 BLJR 221 : (2007) 1 CompLJ 232 : (2007) 1 CTLJ 84 : (2007) 2 JCR 114 : (2007) 3 MLJ 501 : (2007) 1 SCALE 105 : (2007) 2 SCC 624 : (2007) 2 SCR 62 : (2007) 1 UJ 93

Contract Act, 1872 — Section 55Special Court (Trial of Offences Relating to Transactions in Securities) Act, 1992 — Section 3, 3(3)
Supreme Court04 Jan 2007Partly Allowed

Deewan Singh and Others Vs Rajendra Pd. Ardevi and Others

Supreme Court Of India · AIR 2007 SC 767 : (2007) 1 JT 223 : (2007) 3 RLW 1775 : (2007) 1 SCALE 32 : (2007) 10 SCC 528 : (2007) 1 SCR 30

Constitution of India, 1950 — Article 12General Clauses Act, 1897 — Section 3(31)Rajasthan Public Trusts Act, 1959 — Section 17, 17(2), 18, 45, 52
Supreme Court04 Jan 2007Dismissed

Commissioner of Income Tax, Bhopal Vs Ralson Industries Ltd.

Supreme Court Of India · AIR 2007 SC 668 : (2007) 207 CTR 201 : (2007) 214 ELT 166 : (2007) 288 ITR 322 : (2007) 1 JT 356 : (2007) 1 SCALE 44 : (2007) 2 SCC 326 : (2007) 1 SCR 53 : (2007) 7 STR 497 : (2007) 1 UJ 69

Income Tax Act, 1961 — Section 143(3), 154, 154(1), 154(6), 263