COURT ARCHIVE

Supreme Court Of India judgments, 2007

1,482 judgments · page 8 of 75

Supreme Court28 Nov 2007Disposed Of

Personal Manager, SBI and Another Vs Krishna Grameena Bank Employees Union and Another

Supreme Court Of India · (2007) 13 JT 210 : (2008) 1 KarLJ 62 : (2008) 1 LLJ 894 : (2007) 3 SCALE 575 : (2007) 13 SCC 262 : (2008) 2 SCC(L&S) 608 : (2007) 12 SCR 632 : (2008) 1 UPLBEC 482

Constitution of India, 1950 — Article 32National Bank for Agriculture and Rural Development Act, 1981 — Section 10, 17(1), 38State Bank of India Act, 1955 — Section 18

Supreme Court28 Nov 2007Dismissed

Nagendra Chandra Vs State of Jharkhand and Others

Supreme Court Of India · (2008) 1 ALLMR 443 : (2008) 2 CLT 683 : (2008) 1 JCR 225 : (2007) 3 SCALE 491 : (2008) 1 SCC(L&S) 348 : (2007) 12 SCR 608

Constitution of India, 1950 — Article 12, 14, 16, 16(1)Recruitment and Promotion Rules — Rule 1.5

Supreme Court27 Nov 2007Dismissed

Chaturbhuj Vs Sita Bai

Supreme Court Of India · (2008) 1 LW(Cri) 615

Constitution of India, 1950 — Article 15(3), 39Criminal Procedure Code, 1973 (CrPC) — Section 125, 482

Supreme Court27 Nov 2007Disposed Of

Uttaranchal Forest Hospital Trust Vs Dinesh Kumar

Supreme Court Of India · (2008) 2 CLT 205 : (2008) 116 FLR 1144 : (2007) 13 JT 515 : (2008) 1 LLJ 565 : (2007) 3 SCALE 499 : (2008) 1 SCC 542 : (2007) 1 SCR 573

Uttar Pradesh Industrial Disputes Act, 1947 — Section 6N

Supreme Court27 Nov 2007Allowed

Chief Commissioner of Income Tax and Others Vs Smt. Susheela Prasad and Others

Supreme Court Of India · (2008) 116 FLR 374 : (2007) 13 JT 503 : (2008) 1 LLJ 857 : (2007) 3 SCALE 406 : (2008) 2 SCC(L&S) 486 : (2007) 12 SCR 585

Administrative Tribunals Act, 1985 — Section 19Constitution of India, 1950 — Article 14

Supreme Court27 Nov 2007Dismissed

U.P. Forest Corporation and Another Vs Dy. Commissioner of Income Tax, Lucknow

Supreme Court Of India · (2007) 213 CTR 473 : (2008) 297 ITR 1 : (2007) 1 SCR 601

General Clauses Act, 1897 — Section 3(31)Income Tax Act, 1961 — Section 10(20), 11, 11(1), 12, 12AIncome Tax Rules, 1962 — Rule 17A

Supreme Court27 Nov 2007Dismissed

Kannan (dead) by Lrs. and Others Vs V.S. Pandurangam (dead) by Lrs. and Others

Supreme Court Of India · AIR 2008 SC 951 : (2008) 1 ALLMR 472 : (2008) 1 ALT 13 : (2008) 1 CHN 151 Supp : (2007) 13 JT 523 : (2008) 2 LW 520 : (2008) 1 MhLj 523 : (2008) 1 MPHT 453 : (2007) 3 SCALE 511 : (2007) 12 SCR 591

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, 100(4)

Supreme Court27 Nov 2007Dismissed

State of Haryana and Others Vs Babu Singh

Supreme Court Of India · (2008) 2 MhLj 907 : (2008) MPLJ 55 : (2007) 3 SCALE 552 : (2008) 2 SCC 85 : (2008) 1 SCC(L&S) 386

Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 226Punjab Civil Services Rules, 1952 — Rule 2.2, 5.1, 5.32B, 6.1, 6.16

Supreme Court27 Nov 2007Disposed Of

Janak Raj Vs Pardeep Kumar

Supreme Court Of India · AIR 2008 SC 542 : (2008) 1 JKJ 9 : (2007) 13 JT 577 : (2008) 2 MLJ 929 : (2007) 3 SCALE 522 : (2007) 12 SCC 555 : (2007) 12 SCR 596

Jammu and Kashmir Houses and Shops Rent Control Act, 1966 — Section 11, 11(1), 11(4), 12, 12(3)

Supreme Court27 Nov 2007Allowed

G.K. Choksi and Company Vs Commissioner of Income Tax, Gujarat

Supreme Court Of India · (2008) 1 CLT 515 : (2007) 13 JT 182 : (2008) 1 SCC 246 : (2007) 12 SCR 561

Income Tax Act, 1961 — Section 2, 2(13), 2(36), 256(1), 28

Supreme Court26 Nov 2007Allowed

Union of India (UOI) and Another Vs Vicco Laboratories

Supreme Court Of India · (2008) 3 ALLMR 453 : (2008) 2 CTC 511 : (2007) 123 ECC 278 : (2007) 149 ECR 278 : (2007) 218 ELT 647 : (2008) 4 MLJ 1272 : (2007) 3 SCALE 481 : (2007) 13 SCC 270 : (2007) 1 SCR 534

Central Excise (Amendment) Act, 1994 — Section 118Central Excises and Salt Act, 1944 — Section 11B

Supreme Court26 Nov 2007Allowed

Honda Siel Power Products Ltd. Vs Commissioner of Income Tax, Delhi

Supreme Court Of India · (2008) 221 ELT 11 : (2007) 13 JT 481 : (2007) 3 SCALE 472 : (2007) 12 SCR 552 : (2008) 9 STC 117 : (2008) 1 UJ 10 : (2008) 12 VST 200

Companies Act, 1956 — Section 209(3)Income Tax Act, 1961 — Section 145, 154, 254(2), 43(2), 43A

Supreme Court23 Nov 2007Dismissed

Director, Sree Chithira Thirunal Institute for Medical Science and Technology and Another Vs M. Pushkaran

Supreme Court Of India · AIR 2008 SC 559 : (2008) 1 CLT 106 : (2008) 3 JKJ 56 : (2007) 13 JT 315 : (2007) 3 SCALE 424 : (2008) 1 SCC 448 : (2008) 1 SCC(L&S) 258 : (2007) 12 SCR 465

Constitution of India, 1950 — Article 14

Supreme Court23 Nov 2007Allowed

Union of India (UOI) and Others Vs Amar Singh

Supreme Court Of India · (2008) 3 JKJ 62 : (2007) 13 JT 281 : (2007) 3 SCALE 454 : (2008) 2 SCC(L&S) 936 : (2007) 1 SCR 498

Central Civil Services (Pension) Act — Section 2Central Civil Services (Pension) Rules, 1972 — Rule 2, 24Central Reserve Police Force Act, 1949 — Section 11(1), 18

Supreme Court23 Nov 2007Dismissed

Rameshwar Das Agrawal and Another Vs Kiran Agrawal and Others

Supreme Court Of India · AIR 2008 SC 953 : (2008) AIRSCW 458 : (2008) 1 CLT 126 : (2007) 13 JT 176 : (2008) 2 LW 837 : (2008) 3 MLJ 553 : (2007) 3 SCALE 441 : (2008) 2 SCC 155 : (2007) 12 SCR 488

Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 11(8), 16, 34Constitution of India, 1950 — Article 136

Supreme Court23 Nov 2007Dismissed

Indian Overseas Bank, Anna Salai and Another Vs P. Ganesan and Others

Supreme Court Of India · AIR 2008 SC 553 : (2008) 2 CLT 597 : (2007) 5 CTC 632 : (2008) 116 FLR 494 : (2007) 13 JT 118 : (2008) 1 LLJ 502 : (2008) 2 LW 506 : (2008) 1 MLJ 37 : (2007) 3 SCALE 446 : (2008) 1 SCC(L&S) 275 : (2007) 12 SCR 474

Constitution of India, 1950 — Article 136, 226Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 307, 323, 324, 341, 427

Supreme Court23 Nov 2007Dismissed

Tamil Nadu wakf Board Vs Larabsha Darga Panruti

Supreme Court Of India · (2008) 2 JCR 18 : (2008) 1 JT 123 : (2008) 2 LW 524 : (2008) 1 MLJ 982 : (2007) 13 SCC 416 : (2007) 1 SCR 518

Waqf Act, 1954 — Section 3(1)

Supreme Court23 Nov 2007Allowed

Dir. S.C.T.I. for Med. Sci. and Tech. and Another Vs M. Pushkaran

Supreme Court Of India · AIR 2008 SC 559 : (2008) 1 CLT 106 : (2008) 3 JKJ 56 : (2007) 13 JT 315 : (2007) 3 SCALE 424 : (2008) 1 SCC 448 : (2008) 1 SCC(L&S) 258 : (2007) 12 SCR 465

Constitution of India, 1950 — Article 14

Supreme Court23 Nov 2007Allowed

T.N. Godavaraman Thirumulpad Vs Union of India (UOI) and Others In Re: Vedanta Aluminium Ltd.

Supreme Court Of India · (2008) 1 CLT 143 : (2008) 1 MLJ 997 : (2007) 3 SCALE 430 : (2008) 2 SCC 222 : (2007) 12 SCR 447

Supreme Court23 Nov 2007Dismissed

Ranip Nagar Palika Vs Babuji Gabhaji Thakore and Others

Supreme Court Of India · (2009) 120 FLR 1007 : (2007) 13 JT 299 : (2008) 1 LLJ 492 : (2007) 3 SCALE 436 : (2007) 13 SCC 343 : (2008) 2 SCC(L&S) 648 : (2007) 12 SCR 456 : (2008) 1 UPLBEC 549

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 25F