CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments, 2007

1,482 judgments · page 9 of 75

Supreme Court23 Nov 2007Allowed

Dadan Ram and Others Vs State of Bihar and Others

Supreme Court Of India · AIR 2008 SC 588 : (2007) 13 JT 293 : (2008) 1 PLJR 215 : (2007) 13 SCC 583 : (2007) 12 SCR 507

Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 11(1), 15(1), 2, 30(1), 32Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Rules, 1963 — Rule 5
Read judgment
Supreme Court23 Nov 2007Allowed

Delhi Development Authority Vs Arjun Lal Satija and Others

Supreme Court Of India · (2007) 13 JT 427 : (2007) 3 SCALE 468 : (2007) 13 SCC 603

Delhi Co-operative Societies Act, 1972 — Section 80, 87Delhi Co-operative Societies Act, 2003 — Section 87Delhi Development Authority (Disposal of Developed Nazul Land) Rules, 1981 — Rule 17, 6
Read judgment
Supreme Court21 Nov 2007Allowed

Zenith Steel Tubes and Industries Ltd. and Another Vs SICOM Limited

Supreme Court Of India · AIR 2008 SC 451 : (2008) 2 ALLMR 350 : (2008) 1 BomCR 30 : (2008) 2 CLT 197 : (2008) 141 CompCas 428 : (2007) 13 JT 102 : (2008) 1 SCC 533 : (2007) 80 SCL 435 : (2007) 1 SCR 413

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 80, 85Limitation Act, 1963 — Article 137Negotiable Instruments Act, 1881 (NI) — Section 138
Read judgment
Supreme Court20 Nov 2007Allowed

Manohar Nale and Others Vs Jaipalsing Rajput and Others

Supreme Court Of India · AIR 2008 SC 429 : (2008) 1 BomCR 53 : (2008) 1 CHN 117 Supp : (2008) 2 CLT 188 : (2008) 2 CTC 60 : (2007) 13 JT 171 : (2008) 1 KLT 832 : (2008) 2 LW 501 : (2007) 6 MLJ 1796 : (2007) 13 SCALE 340 : (2008) 1 SCC 520 : (2007) 12 SCR 364 : (2008) 1 UC 1

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, Order 20 Rule 12(1), Order 20 Rule 6A, Order 20 Rule 7, Order 41 Rule 1Constitution of India, 1950 — Article 227Limitation Act, 1963 — Article 136
Read judgment
Supreme Court20 Nov 2007Disposed Of

P.C. Chacko and Another Vs Chairman, Life Insurance Corporation of India and Others

Supreme Court Of India · (2008) ACJ 456 : AIR 2008 SC 424 : (2007) AIRSCW 6794 : (2008) 1 ALD 30 : (2008) 1 ALLMR 408 : (2008) 1 CLT 859 : (2008) 3 CPJ 78 : (2008) 1 CTC 152 : (2008) 1 KLT 698 : (2008) 2 LW 528 : (2008) 1 MLJ 1256 : (2008) 149 PLR 257 : (2007) 13 SCALE 329 : (200

Constitution of India, 1950 — Article 12Insurance Act, 1938 — Section 45
Read judgment
Supreme Court20 Nov 2007Disposed Of

D. Sailu Vs State of A.P.

Supreme Court Of India · (2008) 2 ACR 1455 : AIR 2008 SC 505 : (2008) 1 ALD(Cri) 150 : (2008) 2 ALT(Cri) 239 : (2008) CriLJ 686 : (2007) 13 JT 57 : (2008) 1 LW(Cri) 607 : (2008) 39 OCR 383 : (2008) 39 OCR 368 : (2007) 12 SCR 397

Penal Code, 1860 (IPC) — Section 300, 302, 304, 34
Read judgment
Supreme Court20 Nov 2007Dismissed

Abdul Raheem Vs The Karnataka Electricity Board and Others

Supreme Court Of India · AIR 2008 SC 956 : (2009) AIRSCW 1353 : (2008) 1 ALT 1 : (2008) 1 CHN 173 Supp : (2008) 1 GLH 642 : (2007) 13 JT 63 : (2008) 2 KarLJ 445 : (2008) 2 LW 700 : (2008) 2 MLJ 922 : (2008) 1 PLJR 220 : (2007) 13 SCALE 336 : (2007) 14 SCC 133 : (2007) 12 SCR 389

Civil Procedure Code, 1908 (CPC) — Section 100Constitution of India, 1950 — Article 136Specific Relief Act, 1963 — Section 22
Read judgment
Supreme Court20 Nov 2007Allowed

Usha P. Kuvelkar and Others Vs Ravindra Subrai Dalvi

Supreme Court Of India · (2008) 2 ALLMR 345 : (2008) 1 BomCR 65 : (2008) 1 CLT 93 : (2008) 1 KLJ 932 : (2008) 1 KLT 398 : (2007) 13 SCALE 316 : (2008) 1 SCC 330 : (2007) 1 SCR 324

Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968 — Section 23(1), 23A, 23A(1)(3A), 23A(3)
Read judgment
Supreme Court20 Nov 2007Allowed

Santhosh and Others Vs Saraswathibai and Another

Supreme Court Of India · AIR 2008 SC 500 : (2008) 3 BomCR 773 : (2008) 1 CHN 124 Supp : (2008) 2 CLT 27 : (2008) 1 KarLJ 609 : (2008) 2 LW 514 : (2008) 3 MLJ 530 : (2007) 13 SCALE 356 : (2008) 1 SCC 465 : (2007) 12 SCR 375

Hindu Succession Act, 1956 — Section 12, 14, 14(1), 14(2), 6
Read judgment
Supreme Court20 Nov 2007Disposed Of

State of Rajasthan and Others Vs Pareshar Soni

Supreme Court Of India · AIR 2008 SC 623 : (2008) 6 ALT 12 : (2007) 13 JT 127 : (2008) 2 RLW 1283 : (2007) 13 SCALE 363 : (2007) 14 SCC 144

Rajasthan Municipalities Act, 1959 — Section 170, 170(1), 170(8), 173A, 173A(4)
Read judgment
Supreme Court19 Nov 2007Allowed

J.K. Industries Ltd. and Another Vs Union of India (UOI) and Others

Supreme Court Of India · (2008) 143 CompCas 325 : (2008) 5 CompLJ 369 : (2007) 213 CTR 301 : (2008) 297 ITR 176 : (2007) 12 JT 529 : (2007) 13 SCALE 204 : (2007) 80 SCL 283 : (2007) 12 SCR 136

Central Provinces and Berar Sales Tax Act, 1947 — Section 6(2)Companies (Accounting Standards) Rules, 2006 — Rule 3Companies (Profits) Surtax Rules, 1964 — Rule 2
Read judgment
Supreme Court19 Nov 2007Dismissed

State of Punjab Vs Raninder Singh and Another

Supreme Court Of India · (2008) 2 ACR 1412 : AIR 2008 SC 609 : (2008) CLT 330 : (2008) CriLJ 801 : (2007) 13 JT 574 : (2008) 1 KLJ 807 : (2008) 1 KLJ 507 : (2008) OLR 330 : (2008) 1 PLJR 204 : (2008) 2 RLW 1236 : (2007) 3 SCALE 416 : (2008) 1 SCC 564 : (2007) 12 SCR 307

Criminal Procedure Code, 1973 (CrPC) — Section 438(2)
Read judgment