Supreme Court18 Feb 2008Dismissed
Vishwanath Saraogi Vs Ravi Bhatia and Others
Supreme Court Of India · (2008) 5 ALLMR 1006 : (2008) 6 JT 248 : (2008) 2 SCALE 675 : (2008) 15 SCC 797
COURT ARCHIVE
Supreme Court Of India judgments
59,848 judgments · page 1,170 of 2,993
Supreme Court15 Feb 2008Disposed Of
K. Manjusree Vs State of A.P. and Another
Supreme Court Of India · AIR 2008 SC 1470 : (2008) AIRSCW 1529 : (2008) 2 ALT 85 : (2008) 6 ALT 17 : (2008) 2 CLT 123 : (2008) 2 JT 437 : (2008) 3 MLJ 114 : (2008) 2 SCALE 554 : (2008) 3 SCC 512 : (2008) 1 SCC(L&S) 841 : (2008) 1 UJ 375
Andhra Pradesh State Higher Judicial Service Rules, 1964 — Rule 18
Supreme Court15 Feb 2008Allowed
L. Parmeswaran Vs Chief Personal Officer and Others
Supreme Court Of India · (2008) AIRSCW 1594 : (2009) 2 ALT 4 : (2008) 56 BLJR 1268 : (2008) 2 CLT 347 : (2008) 116 FLR 1025 : (2008) 2 JT 547 : (2008) 2 MLJ 1127 : (2008) 2 SCALE 543 : (2008) 3 SCC 649 : (2008) 1 SCC(L&S) 878 : (2008) 2 SLJ 489 : (2008) 2 Supreme 186 : (2008) 1 U
Constitution of India, 1950 — Article 14, 142, 226, 32
Supreme Court15 Feb 2008Allowed
Bant Singh and Another Vs Niranjan Singh (D) by Lrs. and Another
Supreme Court Of India · AIR 2008 SC 1512 : (2008) AIRSCW 1611 : (2008) 2 AWC 1369 Supp : (2008) 2 CLT 296 : (2008) 2 JT 452 : (2008) 3 MLJ 128 : (2008) 105 RD 26 : (2008) 2 SCALE 531 : (2008) 4 SCC 75 : (2008) 1 UJ 428
Evidence Act, 1872 — Section 50, 60
Supreme Court15 Feb 2008Dismissed
Cherotte Sugathan (Died through LR''s) and Others Vs Cherotte Bharathi and Others
Supreme Court Of India · AIR 2008 SC 1467 : (2008) AIRSCW 1525 : (2008) 3 ALLMR 829 : (2008) 2 ALT 8 : (2008) 2 AWC 1428 Supp : (2008) 2 CHN 126 Supp : (2008) 1 CLT 174 : (2008) 2 CTC 92 : (2008) 3 JCR 173 : (2008) 1 KLT 846 : (2008) 2 LW 102 : (2008) 2 MLJ 926 : (2008) 2 SCALE 5
Hindu Succession Act, 1956 — Section 14, 14(1), 23, 24, 4Hindu Widows Remarriage Act, 1856 — Section 2
Supreme Court15 Feb 2008Allowed
Ghaziabad Development Authority and Another Vs Ashok Kumar and Another
Supreme Court Of India · (2008) AIRSCW 4738 : (2008) AIRSCW 1474 : (2008) 6 ALT 20 : (2008) 2 CLT 526 : (2008) 117 FLR 1198 : (2008) 2 JT 494 : (2008) 1 LLJ 1013 : (2008) 2 SCALE 593 : (2008) 4 SCC 261 : (2008) 1 SCC(L&S) 1016 : (2008) 2 Supreme 282
Constitution of India, 1950 — Article 14, 16Industrial Disputes Act, 1947 — Section 2, 25BUttar Pradesh Industrial Disputes Act, 1947 — Section 2, 6N
Supreme Court15 Feb 2008Allowed
S.K. Alagh Vs State of U.P. and Others
Supreme Court Of India · AIR 2008 SC 1731 : (2008) AIRSCW 2389 : (2008) 2 ALD(Cri) 78 : (2009) 1 ALT(Cri) 1 : (2008) 4 BC 622 : (2008) 142 CompCas 228 : (2008) CriLJ 2256 : (2008) 2 JT 540 : (2008) 2 LW(Cri) 1252 : (2008) 39 OCR 905 : (2008) 2 SCALE 523 : (2008) 5 SCC 662 : (2008
Criminal Procedure Code, 1973 (CrPC) — Section 244, 245, 245(2), 482Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14APenal Code, 1860 (IPC) — Section 405, 406
Supreme Court15 Feb 2008Dismissed
B.K. Muniraju Vs State of Karnataka and Others
Supreme Court Of India · AIR 2008 SC 1438 : (2008) AIRSCW 1463 : (2009) 2 ALT 9 : (2008) 2 CLT 454 : (2008) 3 JT 284 : (2008) 3 KarLJ 369 : (2008) 1 LW 910 : (2008) 2 MLJ 1181 : (2008) 2 SCALE 515 : (2008) 4 SCC 451
Constitution of India, 1950 — Article 226, 227Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4, 4(1), 4(2), 4(3)Mysore Land Grant Rules, 1960 — Rule 43
Supreme Court15 Feb 2008Allowed
Union of India (UOI) Vs Dattatray Mendhekar and Others
Supreme Court Of India · AIR 2008 SC 1678 : (2008) AIRSCW 1939 : (2008) 3 ALLMR 441 : (2008) 6 ALT 22 : (2008) 2 AWC 1600 Supp : (2008) 5 BomCR 433 : (2008) 1 CLT 82 : (2008) 3 JT 194 : (2009) 1 LLJ 316 : (2008) 2 MhLj 720 : (2008) 3 MLJ 938 : (2008) 3 MPHT 298 : (2008) MPLJ 52 :
Supreme Court15 Feb 2008Allowed
G.M., B.S.N.L. and Others Vs Mahesh Chand
Supreme Court Of India · (2008) AIRSCW 1521 : (2008) 6 ALT 7 : (2008) 2 CLT 870 : (2008) 117 FLR 573 : (2008) 2 JT 475 : (2008) 2 LLJ 633 : (2008) 3 MLJ 90 : (2008) 2 SCALE 506 : (2008) 3 SCC 474 : (2008) 1 SCC(L&S) 792 : (2008) 2 Supreme 1
Constitution of India, 1950 — Article 226High Court Ordinance Act, 1949 — Section 18Industrial Disputes Act, 1947 — Section 10, 25F
Supreme Court15 Feb 2008Dismissed
Progressive Education Society and Another Vs Rajendra and Another
Supreme Court Of India · AIR 2008 SC 1442 : (2008) AIRSCW 1469 : (2009) 3 ALT 10 : (2008) 3 BomCR 655 : (2008) 1 CLT 668 : (2008) 116 FLR 1021 : (2008) 2 JT 500 : (2008) 2 MhLj 715 : (2008) 3 MLJ 65 : (2008) 2 SCALE 537 : (2008) 3 SCC 310 : (2008) 1 SCC(L&S) 617 : (2008) 2 Suprem
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 5(3), 9Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 14, 15, 15(6)
Supreme Court15 Feb 2008Allowed
State Bank of Patiala Vs Manjeet
Supreme Court Of India · AIR 2008 SC 1482 : (2008) AIRSCW 1545 : (2008) 2 CLT 116 : (2008) 1 LLJ 1010 : (2008) 2 SCALE 481 : (2008) 3 SCC 501 : (2008) 1 SCC(L&S) 834 : (2008) 2 Supreme 41
State Bank of India (Subsidiary Banks) Act, 1959 — Section 25(1), 63(1), 63(2)State Bank of Patiala (Employees) Pension Regulations, 1995 — Regulation 1, 2, 3, 3(3), 40(3)
Supreme Court15 Feb 2008Allowed
Gowdara Nanjappa Vs Matada Bassaiah and Others
Supreme Court Of India · AIR 2008 SC 1480 : (2008) AIRSCW 1542 : (2009) 2 ALT 25 : (2008) 2 CLT 294 : (2008) 2 JT 491 : (2008) 3 KarLJ 545 : (2008) 2 SCALE 528 : (2008) 4 SCC 51 : (2008) 2 Supreme 71
Karnataka Land Reforms Act, 1961 — Section 121A
Supreme Court15 Feb 2008Allowed
Babu Ram and Others Vs State of Punjab
Supreme Court Of India · (2008) 1 ACR 1032 : AIR 2008 SC 1260 : (2008) AIRSCW 1276 : (2008) 2 CLT 364 : (2008) CriLJ 1651 : (2008) 2 GLH 96 : (2008) 96 GLH 2 : (2008) 2 JT 384 : (2008) NCC 367 : (2008) 3 RLW 2699 : (2008) 3 SCC 709 : (2008) 2 Supreme 35
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Penal Code, 1860 (IPC) — Section 302, 34
Supreme Court15 Feb 2008Dismissed
Sher Singh and Another Vs State of Punjab
Supreme Court Of India · (2008) 1 ACR 1000 : AIR 2008 SC 1426 : (2008) AIRSCW 1437 : (2008) CriLJ 2062 : (2008) 1 DMC 401 : (2008) 2 JT 423 : (2008) 2 MPHT 292 : (2008) 39 OCR 860 : (2008) 2 SCALE 492 : (2008) 4 SCC 265 : (2008) 2 Supreme 74
Penal Code, 1860 (IPC) — Section 302, 34
Supreme Court15 Feb 2008Allowed
Management, The Assistant Salt Commissioner Vs Secretary, Central Salt Mazdoor Union
Supreme Court Of India · (2008) AIRSCW 1443 : (2008) 224 ELT 14 : (2008) 2 JT 469 : (2008) 1 LLJ 1016 : (2008) 2 SCALE 548 : (2008) 11 SCC 278 : (2009) 16 STR 97 : (2008) 2 Supreme 276
Central Excise Rules, 1944 — Rule 102, 121, 129, 130Constitution of India, 1950 — Article 136, 14, 16, 309
Supreme Court14 Feb 2008Dismissed
Commnr. of Customs, Central Excise, Noida Vs Punjab Fibres Ltd., Noida
Supreme Court Of India · (2008) 2 CLT 46 : (2008) 125 ECC 195 : (2008) 151 ECR 195 : (2008) 223 ELT 337 : (2008) 2 JT 458 : (2008) 2 SCALE 469 : (2008) 3 SCC 73 : (2008) 13 STT 112
Central Excises and Salt Act, 1944 — Section 35, 35(1), 35C, 35E(3), 35GFinance Act, 1999 — Section 128Limitation Act, 1963 — Section 5
Supreme Court14 Feb 2008Allowed
Oriental Insurance Company Ltd. Vs Jashuben and Others
Supreme Court Of India · (2008) ACJ 1097 : AIR 2008 SC 1734 : (2008) AIRSCW 2393 : (2008) 2 AWC 1144 Supp : (2008) 2 CLT 465 : (2008) 3 LW 40 : (2008) 4 MhLj 569 : (2008) 3 MLJ 33 : (2008) MPLJ 1 : (2008) 151 PLR 465 : (2008) 4 RLW 3373 : (2008) 4 SCC 162
Motor Vehicles Act, 1988 — Section 129
Supreme Court14 Feb 2008Allowed
Bharat Heavy Electricals Ltd. Vs ESI Corporation
Supreme Court Of India · AIR 2008 SC 1449 : (2008) AIRSCW 1494 : (2009) 1 ALT 28 : (2008) 1 CLT 254 : (2008) 117 FLR 1184 : (2008) 2 JT 407 : (2008) 2 LLJ 302 : (2008) 4 MLJ 795 : (2008) 2 SCALE 454 : (2008) 3 SCC 247 : (2008) 1 UC 469
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7A, 7A(1), 7A(3)Employees State Insurance (General) Regulations, 1950 — Regulation 32Employees State Insurance Act, 1948 — Section 2(13), 2, 40, 41, 41(1), 44, 45A
Supreme Court14 Feb 2008Allowed
Chandrakant Bhagchand Sanghavi and Others Vs Ambalal Dalsukhbhai Shah and Others
Supreme Court Of India · (2008) 4 AWC 3757 Supp : (2008) 4 SCALE 50