COURT ARCHIVE

Supreme Court Of India judgments

59,848 judgments · page 1,144 of 2,993

Supreme Court07 May 2008Dismissed

Rajasthan State Electricity Board Vs Union of India (UOI) and Others

Supreme Court Of India · (2008) 3 CLT 635 : (2008) 4 LW 939 : (2009) 2 MLJ 1095 : (2008) 7 SCALE 579 : (2008) 5 SCC 632

Constitution of India, 1950 — Article 226Railway Claims Tribunal Act, 1987 — Section 13

Supreme Court07 May 2008Disposed Of

Tarakanath Kar Vs Lipika Kar

Supreme Court Of India · (2008) 3 ACR 2483 : AIR 2008 SC 2310 : (2008) AIRSCW 3945 : (2008) 4 CALLT 41 : (2008) 3 CLT 395 : (2008) 2 DMC 260 : (2008) 29 GLH 3 : (2008) 3 GLH 29 : (2008) 7 JT 126 : (2008) 2 KLJ 900 : (2008) 3 PLJR 415 : (2008) 5 SCC 387

Criminal Procedure Code, 1973 (CrPC) — Section 125, 362Penal Code, 1860 (IPC) — Section 494, 498A

Supreme Court07 May 2008Disposed Of

M. Natarajan Vs State by Inspector of Police, SPE, CBI, ACB Chennai

Supreme Court Of India · (2008) 2 ACR 1821 : (2008) 217 CTR 1 : (2008) 120 ECC 141 : (2008) 156 ECR 141 : (2008) 226 ELT 679 : (2008) 6 JT 451 : (2008) 8 SCALE 290 : (2008) 8 SCC 413

Constitution of India, 1950 — Article 246Criminal Procedure Code, 1973 (CrPC) — Section 239, 245, 482Customs Act, 1962 — Section 127H, 132, 136, 28, 90(1)

Supreme Court07 May 2008Dismissed

Commissioner of Income Tax Vs Realest Builders and Services Ltd.

Supreme Court Of India · (2008) 216 CTR 345 : (2008) 307 ITR 202 : (2008) 15 SCC 112 : (2008) 170 TAXMAN 218

Income Tax Act, 1961 — Section 145

Supreme Court07 May 2008Partly Allowed

Asha Saxena Vs State of M.P. and Others

Supreme Court Of India · (2009) 3 MPJR 59

Supreme Court07 May 2008Allowed

N.G.P. Industries Ltd. Vs Commissioner of Central Excise, Jamshedpur

Supreme Court Of India · (2012) 279 ELT 4

Supreme Court06 May 2008Dismissed

Sitaram Agarwal and Another Vs Subarata Chandra and Damkrishna Dhara and Others

Supreme Court Of India · (2008) 5 ALD 94 : (2008) 3 AWC 2581 Supp : (2008) 3 CLT 708 : (2008) 4 LW 910 : (2009) 4 MLJ 663 : (2008) 105 RD 203 : (2008) 8 SCALE 191 : (2008) 7 SCC 716

Supreme Court06 May 2008Dismissed

Kotikalapudi Subba Rao Vs State of A.P. and Another

Supreme Court Of India · (2008) 2 ACR 1833 : (2008) 2 ALD(Cri) 121 : (2008) 3 CLT 398 : (2008) 2 KLJ 874 : (2008) 4 PLJR 210 : (2008) 7 SCALE 581 : (2008) 5 SCC 390

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 300, 302, 304, 307, 34

Supreme Court06 May 2008Allowed

Indian Mercantile I.B. Assn. (Tenants) and Others Vs Union of India (UOI) and Others

Supreme Court Of India · (2008) 6 BomCR 835 : (2008) 8 SCALE 597 : (2008) 15 SCC 527

Maharashtra Housing and Area Development Act, 1976 — Section 103, 103A, 92

Supreme Court06 May 2008Allowed

Jaswant Singh Lamba Vs Haryana Agricultural University and Others

Supreme Court Of India · (2008) AIRSCW 3481 : (2009) 1 ALT 43 : (2008) 3 CLT 646 : (2008) 117 FLR 936 : (2008) 15 GLH 3 : (2008) 3 GLH 15 : (2008) 13 SCALE 204 : (2008) 5 SCC 656 : (2008) 2 SCC(L&S) 161 : (2009) 1 SLJ 182 : (2008) 4 Supreme 323

Supreme Court06 May 2008Allowed

Lachhman Singh (Deceased) through Legal Representatives and Others Vs Hazara Singh (Deceased) through Legal Representatives and Others

Supreme Court Of India · (2008) 3 AWC 2635 Supp : (2008) 3 CLT 76 : (2008) 3 CTC 541 : (2008) 3 GLH 226 : (2008) 7 JT 129 : (2008) 7 MLJ 481 : (2008) 3 PLJR 413 : (2009) 106 RD 79 : (2008) 8 SCALE 220 : (2008) 5 SCC 444

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 41 Rule 27(1), Order 41 Rule 28Limitation Act, 1963 — Section 3

Supreme Court06 May 2008Allowed

Commissioner of Income Tax, Thiruvanathapuram Vs Joseph Valakuzhy

Supreme Court Of India · (2008) 3 CLT 817 : (2008) 216 CTR 320 : (2008) 302 ITR 190 : (2008) 2 KLT 807 : (2008) 8 SCALE 470 : (2008) 8 SCC 127 : (2008) 170 TAXMAN 196

Income Tax Act, 1961 — Section 139, 139(3), 143(3), 260, 263Income Tax Rules, 1962 — Rule 9A, 9A(2), 9A(3), 9A(4)

Supreme Court06 May 2008Allowed

Cochin University of Science and Technology and Another Vs Thomas P. John and Others

Supreme Court Of India · AIR 2008 SC 2931 : (2008) AIRSCW 4919 : (2008) 6 ALLMR 964 : (2009) 3 ALT 4 : (2008) 56 BLJR 1866 : (2008) 3 CLT 788 : (2008) 7 JT 76 : (2008) 2 KLT 718 : (2008) 4 LW 918 : (2009) 1 MLJ 1306 : (2009) 1 RLW 1 : (2008) 9 SCALE 21 : (2008) 8 SCC 82

Cochin University of Science and Technology Act, 1986 — Section 18Constitution of India, 1950 — Article 14

Supreme Court06 May 2008Dismissed

Telecom District Manager and Others Vs Keshab Deb

Supreme Court Of India · (2009) 2 ALT 2 : (2008) 4 AWC 3365 Supp : (2008) 118 FLR 376 : (2008) 7 JT 257 : (2009) 1 LLJ 733 : (2008) 8 SCC 402 : (2008) 2 SCC(L&S) 709 : (2009) 1 SLJ 382

Administrative Tribunals Act, 1985 — Section 14, 14(1), 14(3), 28Constitution of India, 1950 — Article 136, 14Industrial Disputes Act, 1947 — Section 2, 25F

Supreme Court06 May 2008Disposed Of

R and B Falcon (A) Pty Ltd. Vs Commissioner of Income Tax

Supreme Court Of India · (2008) AIRSCW 5286 : (2008) 216 CTR 289 : (2008) 301 ITR 309 : (2008) 8 SCALE 223 : (2008) 12 SCC 466 : (2008) 5 Supreme 281 : (2008) 169 TAXMAN 515

Income Tax (Amendment) Act, 1983 — Section 9(1)Income Tax Act, 1961 — Section 115B(2), 115JB, 115W, 115WA, 115WA(1)

Supreme Court06 May 2008Dismissed

Sudhir Kumar Rana Vs Surinder Singh and Others

Supreme Court Of India · (2008) ACJ 1834 : AIR 2008 SC 2405 : (2008) AIRSCW 3981 : (2008) 3 ALLMR 907 : (2008) 7 JT 131 : (2008) 3 KLT 322 : (2008) 4 LW 811 : (2008) 5 MLJ 1386 : (2008) 41 OCR 768 : (2008) 8 SCALE 594 : (2008) 12 SCC 436

Motor Vehicles Act, 1988 — Section 166, 173

Supreme Court06 May 2008Allowed

C.K. Prahalada and Others Vs State of Karnataka and Others

Supreme Court Of India · (2009) 2 ALT 2 : (2008) 3 AWC 3042 Supp : (2008) 3 GLH 493 : (2008) 7 JT 8 : (2008) 5 KarLJ 561 : (2008) 4 LW 915 : (2009) 2 MLJ 959 : (2010) 1 RLW 416 : (2008) 8 SCALE 600 : (2008) 15 SCC 577

Civil Procedure Code, 1908 (CPC) — Section 80, 80(2)Constitution of India, 1950 — Article 136

Supreme Court06 May 2008Dismissed

Mohammedia Coop. Building Society Ltd. Vs Lakshmi S. Coop. Building Society Ltd. and Others

Supreme Court Of India · (2008) 4 ALD 86 : (2009) 3 ALT 30 : (2008) 3 CLT 345 : (2008) 6 JT 250 : (2008) 4 LW 842 : (2008) 6 MhLj 5 : (2008) MPLJ 401 : (2009) 106 RD 116 : (2008) 7 SCC 310 : (2008) 3 UC 1457

Specific Relief Act, 1963 — Section 17, 20Urban Land (Ceiling and Regulation) Act, 1976 — Section 20Waqf Act, 1954 — Section 3, 3(4), 36, 36(2), 36A

Supreme Court06 May 2008Allowed

National Insurance Co. Ltd. Vs Yellamma and Another

Supreme Court Of India · (2008) ACJ 1906 : AIR 2008 SC 3145 : (2008) AIRSCW 5298 : (2008) 3 CLT 490 : (2008) 2 KLT 1006 : (2008) 4 LW 905 : (2008) 6 MLJ 142 : (2008) 4 PLJR 15 : (2008) 151 PLR 761 : (2009) 1 RLW 85 : (2008) 8 SCALE 235 : (2008) 7 SCC 526

Constitution of India, 1950 — Article 142Contract Act, 1872 — Section 25, 65Insurance Act, 1938 — Section 64VB, 65

Supreme Court06 May 2008Allowed

Yasha Overseas Vs Commissioner of Sales Tax and Others Jindal Drugs Ltd. and Another Vs State of Maharashtra and Another International Creative Foods Ltd. Vs State of Kerala @RESPON

Supreme Court Of India · (2008) 7 SCALE 117 : (2008) 8 SCC 681 : (2008) 15 STT 375 : (2008) 17 VST 182

Bombay Sales Tax Act, 1959 — Section 2(13), 2(28)Constitution of India, 1950 — Article 246(3), 366, 366(29A)Delhi Sales Tax Act, 1975 — Section 2, 2(1)