Supreme Court02 May 2008Dismissed
Ashok Kumar Vs State of Bihar and Others
Supreme Court Of India · AIR 2008 SC 2723 : (2008) AIRSCW 4533 : (2009) 3 ALT 6 : (2008) 7 MLJ 703 : (2008) 2 PLJR 266 : (2008) 8 SCC 445
COURT ARCHIVE
Supreme Court Of India judgments
59,848 judgments · page 1,146 of 2,993
Supreme Court01 May 2008Allowed
Man Singh Vs State of Haryana and Others
Supreme Court Of India · AIR 2008 SC 2481 : (2008) AIRSCW 3424 : (2008) 3 AWC 2751 Supp : (2008) 117 FLR 1091 : (2008) 2 GLH 524 : (2009) 1 LW 20 : (2008) 8 MLJ 518 : (2008) 4 PLJR 6 : (2008) 7 SCALE 750 : (2008) 12 SCC 331 : (2009) 1 SCC(L&S) 170 : (2009) 1 SLJ 365 : (2008) 3 Su
Civil Procedure Code, 1908 (CPC) — Section 100, 100(5)Constitution of India, 1950 — Article 14, 142Punjab Police Rules, 1934 — Rule 16.29
Supreme Court01 May 2008Disposed Of
K. Jayasekhar Vs Secy. to Govt. Agri. and Coop. Deptt. and Another
Supreme Court Of India · (2008) 118 FLR 590
Andhra Pradesh (Agricultural Produce and Livestock) Markets Rules, 1969 — Rule 6Andhra Pradesh State and Subordinate Service Rules, 1996 — Rule 22
Supreme Court01 May 2008Allowed
Guruswamy Nadar Vs P. Lakshmi Ammal (D) through LRs. and Others
Supreme Court Of India · AIR 2008 SC 2560 : (2008) AIRSCW 3583 : (2008) 4 ALD 5 : (2008) 4 ALLMR 431 : (2008) 5 ALT 4 : (2009) 2 BomCR 403 : (2008) 106 CLT 533 : (2008) 3 GLH 371 : (2008) 6 JT 555 : (2008) 4 LW 806 : (2008) 6 MhLj 521 : (2009) 2 MLJ 949 : (2008) MPLJ 465 : (2009)
Specific Relief Act, 1963 — Section 16, 19Transfer of Property Act, 1882 — Section 52
Supreme Court01 May 2008Dismissed
Mahant Dooj Das (Dead) through LR. Vs Udasin Panchayati Bara Akhara and Another
Supreme Court Of India · (2009) 4 ALT 32 : (2008) 3 AWC 2569 Supp : (2008) 6 JT 267 : (2008) 105 RD 719 : (2008) 7 SCALE 286 : (2008) 12 SCC 181 : (2008) 8 UC 1284
Civil Procedure Code, 1908 (CPC) — Section 100, 100(5), 9Uttar Pradesh Tenancy Act, 1939 — Section 3, 30, 30(3), 47, 47Uttar Pradesh Urban Areas Zamindari Abolition and Land Reforms Act, 1956 — Section 3, 3, 4, 5, 8
Supreme Court01 May 2008Allowed
Commissioner of Central Excise, New Delhi Vs India Thermit Corporation Ltd. and Others
Supreme Court Of India · (2008) 128 ECC 130 : (2008) 154 ECR 130 : (2008) 226 ELT 164 : (2008) 6 JT 579 : (2008) 8 SCALE 134
Central Excise Rules, 1944 — Rule 173Q, 209A, 226, 9(2)Central Excises and Salt Act, 1944 — Section 11A, 11A(1), 11AC, 35L
Supreme Court01 May 2008Allowed
Ila Vipin Pandya Vs Smita Ambalal Patel and Another
Supreme Court Of India · AIR 2008 SC 2183 : (2008) AIRSCW 3335 : (2008) 5 ALLMR 958 : (2008) 4 ALT 19 : (2008) 3 BomCR 547 : (2008) 4 CHN 95 Supp : (2008) 3 CLT 424 : (2009) 2 MLJ 521 : (2008) MPLJ 15 : (2008) 7 SCALE 756 : (2008) 7 SCC 435
Bombay High Court (Original Side) Rules, 1980 — Rule 267, 268Evidence Act, 1872 — Section 76
Supreme Court01 May 2008Allowed
Sudhir Kumar Bhalla Vs Jagdish Chand, etc. etc.
Supreme Court Of India · (2008) 2 ACR 2292 : AIR 2008 SC 2407 : (2008) AIRSCW 3631 : (2008) 5 BomCR 486 : (2008) 4 CALLT 57 : (2008) 3 CLT 221 : (2008) CriLJ 3004 : (2008) 6 JT 549 : (2008) 2 PLJR 268 : (2008) 6 SCALE 626 : (2008) 7 SCC 137
Criminal Procedure Code, 1973 (CrPC) — Section 156Negotiable Instruments Act, 1881 (NI) — Section 138, 138(5)Penal Code, 1860 (IPC) — Section 120B, 420, 463, 465, 468
Supreme Court01 May 2008Dismissed
Jagdish and Others Vs State of Uttar Pradesh
Supreme Court Of India · (2008) 05 SC CK 0077
Penal Code, 1860 (IPC) — Section 147, 148, 304
Supreme Court01 May 2008Partly Allowed
Bharat Glass Tube Limited Vs Gopal Glass Works Limited
Supreme Court Of India · AIR 2008 SC 2520 : (2008) AIRSCW 3509 : (2009) 4 ALT 21 : (2008) 5 MLJ 939 : (2008) 37 PTC 1 : (2008) 8 SCALE 4 : (2008) 10 SCC 657
Copyright Act, 1957 — Section 2Designs Act, 1911 — Section 51ADesigns Act, 2000 — Section 1, 1(3), 10, 11, 11(2)
Supreme Court01 May 2008Allowed
B. Desraj Vs Commissioner of Income Tax
Supreme Court Of India · (2008) 216 CTR 348 : (2008) 301 ITR 439 : (2010) 14 SCC 510 : (2008) 171 TAXMAN 481
Finance Act, 1990 — Section 28Income Tax Act, 1961 — Section 28
Supreme Court01 May 2008Allowed
Sree Ayyanar Spinning and Weaving Mills Ltd. Vs Commissioner of Income Tax
Supreme Court Of India · (2008) 216 CTR 351 : (2008) 301 ITR 434 : (2012) 211 TAXMAN 534 : (2008) 171 TAXMAN 498
Income Tax Act, 1961 — Section 143, 254, 260A
Supreme Court30 Apr 2008Allowed
Sushila Raje Holkar Vs Anil Kak (Retd.)
Supreme Court Of India · (2009) 4 ALT 20 : (2008) 3 AWC 2649 Supp : (2008) 2 GLH 430 : (2008) 4 LW 820 : (2008) 7 SCALE 484 : (2009) 2 SCC(L&S) 497
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1), 13, 13(2), 13(5), 13(6)Transfer of Property Act, 1882 — Section 107
Supreme Court30 Apr 2008Allowed
Punjab National Bank by Chairman and Another Vs Astamija Dash Astamija Dash Vs Punjab National Bank and Another
Supreme Court Of India · AIR 2008 SC 3182 : (2008) AIRSCW 5374 : (2009) 3 ALT 2 : (2008) 5 CTC 554 : (2008) 118 FLR 438 : (2008) 3 LLJ 584 : (2009) 1 LW 62 : (2008) 7 MLJ 490 : (2008) 7 SCALE 726 : (2009) 1 SCC(L&S) 673 : (2009) 1 SLJ 129
Administrative Service (Appointment by Selection) Second Amendment Regulations, 1989 — Regulation 2Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 12, 12(2), 19, 4, 4(4)Constitution of Ind
Supreme Court30 Apr 2008Disposed Of
Punjab Aromatics Vs State of Kerala
Supreme Court Of India · (2008) 2 KLT 673 : (2008) 7 SCALE 691 : (2008) 11 SCC 482 : (2008) 14 VST 519
Constitution of India, 1950 — Article 226, 286, 286(1)Kerala General Sales Tax Act, 1963 — Section 5(1), 5(2), 5(3), 5(4), 5(5)Tamil Nadu General Sales Tax Act, 1959 — Section 7A(1)
Supreme Court30 Apr 2008Allowed
Mandali Ranganna and Others etc. Vs T. Ramachandra and Others
Supreme Court Of India · AIR 2008 SC 2291 : (2008) AIRSCW 3817 : (2008) 3 AWC 2711 Supp : (2008) 4 CHN 164 Supp : (2008) 4 CTC 360 : (2008) 5 KarLJ 613 : (2008) 4 LW 814 : (2008) 7 MLJ 1331 : (2008) 8 SCALE 277 : (2008) 11 SCC 1
Supreme Court30 Apr 2008Dismissed
Reliance Infocomm Ltd. Vs Bharat Sanchar Nigam Ltd. and Others
Supreme Court Of India · AIR 2008 SC 2533 : (2008) AIRSCW 3526 : (2009) 3 ALT 15 : (2008) 2 CompLJ 445 : (2008) 6 SCALE 503 : (2008) 10 SCC 535 : (2008) 2 UJ 701
Telecom Regulatory Authority of India Act, 1997 — Section 11, 13, 18, 36Telecommunication Interconnection Usage Charges Regulations, 2003 — Regulation 2
Supreme Court30 Apr 2008Dismissed
Commissioner of Central Excise, Chandigarh-I Vs IPF Vikram India Ltd.
Supreme Court Of India · (2008) 129 ECC 198 : (2008) 155 ECR 198
Central Excise Rules, 1944 — Rule 173C, 173QCentral Excises and Salt Act, 1944 — Section 11A, 4, 4(1), 4A
Supreme Court30 Apr 2008Disposed Of
Eastern Equipment and Sales Ltd. Vs ING. Yash Kumar Khanna
Supreme Court Of India · AIR 2008 SC 2360 : (2008) AIRSCW 3891 : (2009) 1 ALT 24 : (2008) 3 AWC 2645 Supp : (2008) 7 JT 136 : (2008) 151 PLR 689 : (2008) 6 SCALE 498 : (2008) 12 SCC 739
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
Supreme Court30 Apr 2008Dismissed
Babu Singh and Others Vs Ram Sahai @ Ram Singh
Supreme Court Of India · AIR 2008 SC 2485 : (2008) AIRSCW 3429 : (2009) 6 ALT 25 : (2008) 3 AWC 2825 : (2008) 4 CHN 140 Supp : (2008) 4 LW 770 : (2008) 7 MLJ 263 : (2008) 7 SCALE 743
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 10Evidence Act, 1872 — Section 68, 69, 71Succession Act, 1925 — Section 63, 63(1)