Supreme Court14 Feb 2008Dismissed
Kashimath Samsthan and Another Vs Srimadh Sudhindra Thirtha Swamy
Supreme Court Of India · (2008) 02 SC CK 0168
COURT ARCHIVE
Supreme Court Of India judgments
59,848 judgments · page 1,171 of 2,993
Supreme Court14 Feb 2008Allowed
T.N. Electricity Board and Another Vs T.N. Electricity Board Thozhilalar Aykkiya Sangam
Supreme Court Of India · (2009) 2 ALT 18 : (2008) 1 CLT 738 : (2008) 3 JT 332 : (2008) 2 SCALE 626 : (2008) 3 SCC 359 : (2008) 1 SCC(L&S) 649 : (2008) 2 UPLBEC 1847
Constitution of India, 1950 — Article 14, 16, 19(1)
Supreme Court14 Feb 2008Disposed Of
Forbes Forbes Campbell and Co. Ltd. Vs Board of Trustees, Port of Bombay
Supreme Court Of India · (2009) 3 ALT 10 : (2008) 2 CLT 302 : (2008) 224 ELT 9 : (2008) 2 JT 544 : (2008) 2 SCALE 369 : (2008) 4 SCC 87
Major Port Trusts Act, 1963 — Section 2, 61, 62
Supreme Court14 Feb 2008Dismissed
Munshi Lal (Dead) by Lrs. Vs Distt. Judge, Aligarh and Another
Supreme Court Of India · (2009) 3 ALT 31 : (2008) 2 AWC 1305 Supp : (2008) 3 JT 504 : (2008) 3 SCALE 79 : (2008) 3 SCC 301
Urban Land (Ceiling and Regulation) Repeal Act, 1999 — Section 4
Supreme Court14 Feb 2008Dismissed
Renukadevi H. Etc. Vs Bangalore Metropolitan Transport Corporation Etc.
Supreme Court Of India · (2008) ACJ 1188 : AIR 2008 SC 1967 : (2009) AIRSCW 672 : (2008) AIRSCW 2277 : (2008) 3 ALLMR 838 : (2008) 6 JT 242 : (2008) 3 KarLJ 714 : (2008) 152 PLR 226 : (2008) 3 SCALE 17 : (2008) 8 Supreme 793
Supreme Court14 Feb 2008Allowed
Rajasthan Krishi Vishva Vidhyalaya, Bikaner Vs Devi Singh
Supreme Court Of India · (2008) 2 ALLMR 792 : (2009) 3 ALT 13 : (2008) 2 CLT 120 : (2008) 116 FLR 1183 : (2008) 2 JT 552 : (2008) 2 LLJ 965 : (2008) 2 SCALE 448 : (2008) 3 SCC 505 : (2008) 1 SCC(L&S) 838
Constitution of India, 1950 — Article 14Rajasthan (Regulation of Appointments to Public Services and Rationalisation of Staff) Act, 1999 — Section 11, 19, 7, 9
Supreme Court14 Feb 2008Allowed
Ramesh Dass Vs Raghu Nath and Others
Supreme Court Of India · (2008) 1 ACR 1037 : AIR 2008 SC 1298 : (2008) AIRSCW 1349 : (2008) CriLJ 1945 : (2008) 2 JT 348 : (2008) 3 KLT 250 : (2008) 39 OCR 848 : (2008) 2 SCALE 444 : (2008) 4 SCC 588 : (2008) 2 Supreme 45
Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 360, 360(1), 360(10), 361General Clauses Act, 1897 — Section 8(1)
Supreme Court14 Feb 2008Dismissed
Goodearth Steels Pvt. Ltd. Vs Commnr. of Central Excise, Kanpur
Supreme Court Of India · (2008) 2 CLT 50 : (2008) 129 ECC 23 : (2008) 155 ECR 23 : (2008) 2 JT 463 : (2008) 2 SCALE 473 : (2008) 3 SCC 77
Central Excises and Salt Act, 1944 — Section 35B(3), 35B(4), 35B(5), 35E(3), 35H
Supreme Court14 Feb 2008Allowed
The Oriental Insurance Company Ltd. Vs Sorumai Gogoi and Others
Supreme Court Of India · (2008) 02 SC CK 0022
Penal Code, 1860 (IPC) — Section 406, 420Workmens Compensation Act, 1923 — Section 2, 3, 3(1), 30, 4Evidence Act, 1872 — Section 108, 109
Supreme Court14 Feb 2008Allowed
State of Jharkhand and Others Vs Bijay Kumar and Others
Supreme Court Of India · AIR 2008 SC 1446 : (2008) AIRSCW 1483 : (2008) 117 FLR 94 : (2008) 2 JCR 9 : (2008) 2 JT 464 : (2008) 2 MLJ 1187 : (2008) 2 SCALE 438 : (2008) 3 SLJ 19
Constitution of India, 1950 — Article 136, 14, 141, 142, 14,16Education Code — Article 45
Supreme Court14 Feb 2008Allowed
A. Manoharan and Others Vs Union of India (UOI) and Others
Supreme Court Of India · (2008) 1 CLT 763 : (2008) 2 CTC 672 : (2008) 2 JT 527 : (2008) 3 MLJ 39 : (2008) 2 SCALE 616 : (2008) 3 SCC 641 : (2008) 1 SCC(L&S) 870
Madras Port Trust Employees (Appointment, Promotion, etc.) Regulations, 2000 — Regulation 5Major Port Trusts Act, 1963 — Section 2847H, 110, 111, 106, 107, 108, 109, 110, 124(1), 124(2), 133(2D)
Supreme Court14 Feb 2008Dismissed
S. Anand Vs Vasumathi Chandrasekar
Supreme Court Of India · (2008) 1 ACR 1049 : AIR 2008 SC 1296 : (2008) AIRSCW 1346 : (2008) 2 ALT(Cri) 49 : (2008) CriLJ 1943 : (2008) 3 GLR 2652 : (2008) 2 JT 345 : (2008) 39 OCR 851 : (2008) 3 RLW 2711 : (2008) 2 SCALE 451 : (2008) 4 SCC 67
Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 256, 256(1), 311Negotiable Instruments Act, 1881 (NI) — Section 138
Supreme Court14 Feb 2008Allowed
Oriental Insurance Company Ltd. Vs Sorumai Gogoi and Others
Supreme Court Of India · (2008) AIRSCW 1477 : (2008) 2 AWC 1160 Supp : (2008) 2 CHN 85 Supp : (2008) 118 FLR 4 : (2008) 2 JCR 51 : (2008) 2 JT 415 : (2008) 2 KLT 975 : (2008) 2 LLJ 863 : (2008) 3 LW 34 : (2008) 2 MLJ 1164 : (2008) 2 SCALE 463 : (2008) 4 SCC 572 : (2008) 1 SCC(L&S
Evidence Act, 1872 — Section 108, 109Motor Vehicles Act, 1988 — Section 147, 27Penal Code, 1860 (IPC) — Section 406, 420
Supreme Court13 Feb 2008Allowed
B. Vishwanath Vs State of Karnataka
Supreme Court Of India · (2008) 1 ACR 998 : (2008) CriLJ 1947 : (2008) 2 JT 305 : (2008) 3 KarLJ 299 : (2008) 39 OCR 826 : (2008) 2 SCALE 353 : (2008) 11 SCC 168
Penal Code, 1860 (IPC) — Section 307, 427, 448
Supreme Court12 Feb 2008Dismissed
Commissioner of Income Tax Vs C.A. Taktawala
Supreme Court Of India · (2008) 215 CTR 399 : (2009) 309 ITR 340 : (2011) 12 SCC 516
Income Tax Act, 1961 — Section 260AWealth Tax Act, 1957 — Section 18(1)(c), 27A
Supreme Court12 Feb 2008Allowed
State of M.P. and Others Vs Hazarilal
Supreme Court Of India · AIR 2008 SC 1300 : (2008) AIRSCW 1354 : (2008) 56 BLJR 986 : (2008) 1 CLT 589 : (2008) 2 JT 390 : (2008) 2 LLJ 715 : (2008) 2 LW 898 : (2008) 2 MLJ 1061 : (2008) 2 SCALE 361 : (2008) 3 SCC 273 : (2008) 1 SCC(L&S) 611 : (2008) 2 Supreme 51 : (2008) 1 UJ 31
Constitution of India, 1950 — Article 311(2)Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966 — Rule 14, 18, 19Penal Code, 1860 (IPC) — Section 323, 34
Supreme Court12 Feb 2008Allowed
State of U.P. Vs Jagram and Others
Supreme Court Of India · (2008) 1 ACR 1040 : (2008) AIRSCW 1358 : (2008) CriLJ 1949 : (2008) 2 JT 402 : (2008) 39 OCR 835 : (2008) 2 SCALE 395 : (2009) 17 SCC 405 : (2011) 1 SCC(Cri) 1040
Penal Code, 1860 (IPC) — Section 302, 324, 34
Supreme Court12 Feb 2008Disposed Of
V. Laxminarasamma Vs A. Yadaiah (dead) and Others
Supreme Court Of India · (2008) 1 CLT 822 : (2008) 2 JT 497 : (2008) 2 SCALE 388 : (2008) 4 SCC 526
Andhra Pradesh Land Grabbing (Prohibition) Act, 1982 — Section 15, 30, 47, 7(1), 8(1)Civil Procedure Code, 1908 (CPC) — Section 9
Supreme Court12 Feb 2008Disposed Of
Har Prasad and Another Vs Ranveer Singh and Another
Supreme Court Of India · (2008) 1 ACR 995 : AIR 2008 SC 1265 : (2008) AIRSCW 1282 : (2008) CLT 514 : (2008) CriLJ 1655 : (2008) 2 JT 261 : (2008) OLR 514 : (2008) 3 RLW 2705 : (2008) 2 SCALE 391 : (2008) 11 SCC 431 : (2008) 2 Supreme 216
Criminal Procedure Code, 1973 (CrPC) — Section 169, 170, 173, 173(3), 190
Supreme Court12 Feb 2008Dismissed
Life Insurance Corporation of India and Others Vs Retired L.I.C. Officers Association and Others
Supreme Court Of India · AIR 2008 SC 1485 : (2008) AIRSCW 1552 : (2008) 1 CLT 724 : (2008) 117 FLR 1 : (2008) 2 JT 337 : (2008) 2 MLJ 932 : (2008) 2 SCALE 484 : (2008) 3 SCC 321 : (2008) 1 SCC(L&S) 622 : (2008) 2 SLJ 480 : (2008) 2 Supreme 157 : (2008) 2 UPLBEC 1442
Industrial Disputes Act, 1947 — Section 10(4)Life Insurance Corporation Act, 1956 — Section 49, 49(2)Life Insurance Corporation of India Class-I Officers (Revision of Terms and Conditions of Service) Instructions, 1996 — Regulation 51