COURT ARCHIVE

Supreme Court Of India judgments

59,848 judgments · page 1,158 of 2,993

Supreme Court25 Mar 2008Dismissed

Bal Krishna and Another Vs Bhagwan Das (Dead) and Others

Supreme Court Of India · AIR 2008 SC 1786 : (2008) AIRSCW 4863 : (2008) AIRSCW 2467 : (2008) 3 ALD 27 : (2008) 3 ALLMR 809 : (2008) 2 AWC 1760 Supp : (2008) 3 CHN 35 Supp : (2008) 1 CTLJ 337 : (2008) 4 SCALE 805 : (2008) 12 SCC 145 : (2008) 2 Supreme 752 : (2008) 5 Supreme 442 :

Specific Relief Act, 1877 — Section 24Specific Relief Act, 1963 — Section 16, 20

Supreme Court25 Mar 2008Allowed

Promotee Telecom Engineers Forum and Others Vs D.S. Mathur, Secretary, Department of Telecommunications

Supreme Court Of India · (2008) CriLJ 2999 : (2008) 4 SCALE 815 : (2008) 11 SCC 579 : (2008) 2 SCC(L&S) 1069 : (2008) 3 SLJ 306 : (2008) 2 UPLBEC 82

Constitution of India, 1950 — Article 309

Supreme Court25 Mar 2008Allowed

EMM Tex Synthetics Vs Om Parkash and Another

Supreme Court Of India · (2008) ACJ 1321 : AIR 2008 SC 1845 : (2008) AIRSCW 2545 : (2008) 3 ALLMR 860 : (2008) 2 AWC 2038 Supp : (2008) 118 FLR 782 : (2008) 4 JT 451 : (2008) 3 LLJ 321 : (2008) 151 PLR 421 : (2008) 4 SCALE 113 : (2009) 2 SCC(L&S) 371 : (2009) 1 SLR 154 : (2008) 1

Workmens Compensation Act, 1923 — Section 30, 30(1)

Supreme Court25 Mar 2008Dismissed

Pravin Vs State of Madhya Pradesh

Supreme Court Of India · (2008) 2 ACR 1907 : AIR 2008 SC 1846 : (2008) AIRSCW 2547 : (2008) CriLJ 2980 : (2008) 2 JLJ 112 : (2008) 4 JT 354 : (2008) 40 OCR 389 : (2008) 4 SCALE 431

Arms Act, 1959 — Section 25, 25(1B), 27, 5Constitution of India, 1950 — Article 136Evidence Act, 1872 — Section 114

Supreme Court25 Mar 2008Dismissed

Sarvsheel Mago Vs State of Haryana and Others

Supreme Court Of India · (2008) 2 ACR 2073 : (2008) 4 JT 73 : (2008) 4 SCALE 537 : (2008) 11 SCC 703

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 211, 341, 342, 482Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 58Penal Code, 1860 (IPC) — Section 120B, 211, 307, 341, 342

Supreme Court25 Mar 2008Dismissed

Bavisetti Kameswara Rao @ Babai Vs State of A.P. rep. by its Public Prosecutor High Court of A.P., Hyderabad

Supreme Court Of India · (2008) 2 ACR 1901 : AIR 2008 SC 1854 : (2008) AIRSCW 2599 : (2008) CriLJ 2987 : (2008) 5 JT 350 : (2008) 4 SCALE 452 : (2008) 15 SCC 725

Penal Code, 1860 (IPC) — Section 147, 148, 149, 300, 302

Supreme Court25 Mar 2008Allowed

Rajendra Vs State of Maharashtra and Others

Supreme Court Of India · (2008) 3 BomCR 284 : (2008) 4 JT 532 : (2008) 4 SCALE 676 : (2008) 11 SCC 90 : (2008) 2 SCC(L&S) 1063 : (2008) 3 SLJ 402 : (2008) 2 UPLBEC 1501

Supreme Court25 Mar 2008Disposed Of

Union of India (UOI) and Others Vs Chander Mohan Trikha

Supreme Court Of India · (2008) 03 SC CK 0021

Supreme Court25 Mar 2008Allowed

Anathula Sudhakar Vs P. Buchi Reddy (Dead) by LRs. and Others

Supreme Court Of India · AIR 2008 SC 2033 : (2008) AIRSCW 4959 : (2008) 5 ALLMR 451 : (2009) 2 ALT 30 : (2008) 2 AWC 1768 Supp : (2008) 3 CHN 176 Supp : (2008) 3 CLT 23 : (2009) 2 LW 546 : (2009) 1 MLJ 1001 : (2009) 2 OLR 388 : (2008) 4 SCALE 718 : (2008) 4 SCC 594 : 2008 (2) RCR

Civil Procedure Code, 1908 (CPC) — Section 100Transfer of Property Act, 1882 — Section 123, 41

Supreme Court24 Mar 2008Allowed

State of Maharashtra Vs Madhukar Wamanrao Smarth

Supreme Court Of India · (2008) 2 ACR 1916 : AIR 2008 SC 1793 : (2008) AIRSCW 2475 : (2008) CriLJ 2591 : (2008) 4 JT 461 : (2008) 4 SCALE 412 : (2008) 5 SCC 721

Criminal Procedure Code, 1973 (CrPC) — Section 248, 31(1), 389Penal Code, 1860 (IPC) — Section 109, 34, 420

Supreme Court24 Mar 2008Allowed

The Drugs Inspector and Another Vs Fizikem Laboratories Pvt. Ltd. and Another

Supreme Court Of India · (2008) 2 ACR 2212 : AIR 2008 SC 1932 : (2008) AIRSCW 2192 : (2008) 1 ALD(Cri) 856 : (2008) 1 CLT 827 : (2008) 4 JT 56 : (2008) 4 SCALE 82 : (2008) 4 SCC 784

Criminal Procedure Code, 1973 (CrPC) — Section 482Drugs and Cosmetics Act, 1940 — Section 13, 16, 17, 17A, 17BPenal Code, 1860 (IPC) — Section 21, 22, 23, 27

Supreme Court24 Mar 2008Allowed

Tata Chemicals Ltd. Vs Union of India (UOI) and Others

Supreme Court Of India · (2008) 128 ECC 26 : (2008) 154 ECR 26 : (2008) 224 ELT 519 : (2008) 4 JT 630 : (2008) 4 SCALE 401

Constitution of India, 1950 — Article 136Customs Tariff (Identification, Assessment and Collection of Anti-dumping Duty on Dumped Articles and for Determination of Injury) Rules, 1995 — Rule 18

Supreme Court24 Mar 2008Disposed Of

Karnal Improvement Trust Vs Smt. Sumitra Devi (dead) by Lrs. and Others

Supreme Court Of India · AIR 2008 SC 1981 : (2008) AIRSCW 2747 : (2008) 5 ALD 53 : (2008) 3 ALT 33 : (2008) 3 ALT 31 : (2008) 2 AWC 2112 Supp : (2008) 2 KLT 146 : (2008) 4 SCALE 642 : (2008) 12 SCC 423

Land Acquisition (Amendment) Act, 1984 — Section 30(1)Land Acquisition Act, 1894 — Section 11, 15, 18, 23(1A), 23(2)

Supreme Court24 Mar 2008Allowed

Corporation of City of Bangalore Vs Zulekha Bi and Others

Supreme Court Of India · (2008) AIRSCW 5236 : (2009) 1 ALT 22 : (2008) 2 AWC 1796 Supp : (2008) 3 CHN 142 Supp : (2008) 3 JCR 32 : (2008) 4 JT 539 : (2008) 5 KarLJ 476 : (2008) 4 SCALE 673 : (2008) 11 SCC 306 : (2008) 8 UC 941

Civil Procedure Code, 1908 (CPC) — Section 96

Supreme Court24 Mar 2008Allowed

Union of India (UOI) and Others Vs Laishram Lincola Singh @ Nicolai

Supreme Court Of India · (2008) 2 ACR 2070 : (2008) 4 JT 306 : (2008) 40 OCR 687 : (2008) 4 SCALE 114 : (2008) 5 SCC 490

National Security Act, 1980 — Section 3(3)

Supreme Court24 Mar 2008Dismissed

The General Secretary, Cement Workers Karamchari Sangh, Sawai Madhopur, Rajasthan Vs Jaipur Udyog Limited and Others

Supreme Court Of India · (2008) AIRSCW 2760 : (2009) 3 ALT 8 : (2008) 56 BLJR 1535 : (2008) 3 CLT 44 : (2008) 4 JT 226 : (2008) 2 LLJ 676 : (2008) 4 SCALE 248 : (2008) 4 SCC 701 : (2008) 2 SCC(L&S) 35 : (2008) 2 UPLBEC 1066

Industrial Disputes (Central) Rules, 1957 — Rule 58, 58(4)Industrial Disputes (Rajasthan Amendment) Act, 1947 — Section 10B, 10F, 10I, 17Industrial Disputes Act, 1947 — Section 10(3), 34

Supreme Court14 Mar 2008Allowed

Gurdial Kaur (D) through LRs. Vs Piara Singh (D) through LRs.

Supreme Court Of India · AIR 2008 SC 2019 : (2008) AIRSCW 2669 : (2009) 2 ALT 15 : (2008) 2 AWC 2114 Supp : (2008) 2 CHN 208 Supp : (2008) 4 LW 111 : (2008) 4 SCALE 695

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7, 100(5)Constitution of India, 1950 — Article 136, 142Specific Relief Act, 1963 — Section 12, 16, 20, 28

Supreme Court14 Mar 2008Allowed

Bhikhubhai Vithlabhai Patel and Others Vs State of Gujarat and Another

Supreme Court Of India · AIR 2008 SC 1771 : (2008) AIRSCW 2446 : (2008) 3 ALLMR 816 : (2008) 2 CLT 334 : (2008) 2 FLR 1531 : (2008) 4 JT 10 : (2008) 4 SCALE 278 : (2008) 4 SCC 144 : (2008) 2 Supreme 548

Companies Act, 1956 — Section 237Gujarat Town Planning and Urban Development Act, 1976 — Section 10, 11, 12, 13, 14Income Tax Act, 1961 — Section 147

Supreme Court14 Mar 2008Allowed

Ramachandra Krishna Bhatta Vs State of Karnataka and Another

Supreme Court Of India · (2008) AIRSCW 2829 : (2008) 4 JT 501 : (2008) 4 KarLJ 465 : (2008) 4 SCALE 783 : (2008) 11 SCC 25

Constitution of India, 1950 — Article 136Karnataka Land Reforms Act, 1961 — Section 121, 121A, 132, 133, 45

Supreme Court14 Mar 2008Allowed

Hindalco Industries Ltd. Vs Association of Engineering Workers

Supreme Court Of India · AIR 2008 SC 1867 : (2008) AIRSCW 2618 : (2008) 3 ALLMR 861 : (2009) 2 ALT 11 : (2008) 3 BomCR 25 : (2008) 117 FLR 891 : (2008) 2 GLH 284 : (2008) 4 JT 211 : (2008) 2 LLJ 697 : (2008) 4 SCALE 704 : (2008) 13 SCC 441 : (2009) 1 SCC(L&S) 315 : (2008) 2 Supre

Bombay Industrial Relations Act, 1946 — Section 60Constitution of India, 1950 — Article 136, 16(4)Factories Act, 1948 — Section 46, 46(1)