COURT ARCHIVE

Supreme Court Of India judgments

59,848 judgments · page 1,182 of 2,993

Supreme Court04 Jan 2008Allowed

State of U.P. Vs Punni and Others

Supreme Court Of India · (2008) 1 ACR 432 : AIR 2008 SC 932 : (2008) AIRSCW 376 : (2008) 2 ALD(Cri) 316 : (2008) 2 ALT(Cri) 272 : (2008) 105 CLT 361 : (2008) CriLJ 1028 : (2008) 1 GLH 466 : (2008) 1 JT 164 : (2008) 1 SCALE 43 : (2008) 11 SCC 153 : (2008) 1 Supreme 86

Arms Act, 1959 — Section 25, 27, 4Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 378, 386

Supreme Court04 Jan 2008Allowed

Dharam Pal and Others Vs State of U.P.

Supreme Court Of India · (2008) 1 ACR 327 : AIR 2008 SC 920 : (2008) AIRSCW 357 : (2008) 1 ALD(Cri) 500 : (2008) 2 ALT(Cri) 142 : (2008) CLT 371 : (2008) CriLJ 1016 : (2008) 1 GLH 419 : (2008) 1 JT 172 : (2008) OLR 371 : (2008) 2 PLJR 236 : (2008) 3 RLW 2575 : (1981) 1 SCALE 839

Criminal Procedure Code, 1973 (CrPC) — Section 313, 377, 378, 385, 386Evidence Act, 1872 — Section 32, 32(1)Penal Code, 1860 (IPC) — Section 300, 302, 304, 323, 34

Supreme Court04 Jan 2008Allowed

Ghulam Mohammad Dar Vs State of Jammu & Kashmir and Others

Supreme Court Of India · AIR 2008 SC 989 : (2008) AIRSCW 533 : (2008) 1 ARBLR 10 : (2008) 1 AWC 756 Supp : (2008) 2 CLT 1 : (2008) 2 MLJ 60 : (2008) 1 SCALE 21 : (2008) 1 SCC 422 : (2008) 1 Supreme 71 : (2008) 1 UC 209

Supreme Court04 Jan 2008Partly Allowed

Kasam Ali Momin Vs Municipal Corporation of Greater Bombay and Others

Supreme Court Of India · (2008) 1 ALLMR 934 : (2008) 1 AWC 831 Supp : (2008) 2 BomCR 3 : (2008) 2 CLT 246 : (2008) 1 JCR 164 : (2008) 1 SCALE 70 : (2008) 1 SCC 597 : (2008) 1 UC 219

Bombay Municipal Corporation Act, 1888 — Section 351, 354A, 527Constitution of India, 1950 — Article 136

Supreme Court03 Jan 2008Dismissed

State of Himachal Pradesh Vs Paras Ram and Others

Supreme Court Of India · (2008) 1 ACR 439 : AIR 2008 SC 930 : (2008) AIRSCW 373 : (2008) AIRSCW 1129 : (2008) 2 ALT(Cri) 269 : (2008) 56 BLJR 786 : (2008) 105 CLT 392 : (2008) CriLJ 1026 : (2008) 1 JT 184 : (2008) 3 RLW 2595 : (2008) 1 SCALE 6 : (2008) 3 SCC 655 : (2008) 1 Suprem

Constitution of India, 1950 — Article 141Criminal Procedure Code, 1973 (CrPC) — Section 154, 378(1), 378(3), 378(5)Penal Code, 1860 (IPC) — Section 147, 427, 436, 447, 506

Supreme Court03 Jan 2008DIsmissed

Kaliyamma and Others Vs Deputy Commnr. Chitradurga Distt. and Others

Supreme Court Of India · (2008) AIRSCW 4850 : (2009) 1 ALT 31 : (2008) 1 CHN 177 Supp : (2008) 2 CLT 329 : (2008) 1 JT 182 : (2008) 2 KarLJ 385 : (2008) 2 MLJ 58 : (2008) 1 SCALE 3 : (2008) 4 SCC 137

Karnataka High Court Act, 1979 — Section 4Karnataka High Court Rules, 1959 — Rule 43G, 43JKarnataka Scheduled Castes and Schedules Tribes (Prohibition of Transfer of Certain Lands) (Amendment) Act, 1979 — Section 5(

Supreme Court21 Dec 2007Dismissed

Godabari Sahu Vs State of Orissa

Supreme Court Of India · (2007) 12 SC CK 0121

Criminal Procedure Code, 1973 (CrPC) — Section 239Prevention of Corruption Act, 1988 — Section 13(1)(e), 13(2)

Supreme Court14 Dec 2007Dismissed

Union of India (UOI) and Others Vs Income Tax Bar Association

Supreme Court Of India · (2008) 215 CTR 297 : (2008) 169 TAXMAN 38

Supreme Court14 Dec 2007Dismissed

Ram Pal and Another Vs State of U.P.

Supreme Court Of India · (2008) 1 ACR 862 : (2008) CriLJ 1395 : (2008) 1 JT 11 : (2007) 14 SCALE 394

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 107, 116, 149, 302, 34

Supreme Court14 Dec 2007Allowed

Hindustan Paper Corporation Ltd. Vs Kagajkal Thikadar Sramik Union and Others

Supreme Court Of India · (2008) 1 CLT 156 : (2008) 116 FLR 1145 : (2008) 1 JT 156 : (2008) 1 LLJ 917 : (2007) 14 SCALE 457 : (2008) 2 SCC 545 : (2008) 1 SCC(L&S) 472 : (2008) 2 UPLBEC 1329

Contract Labour (Regulation and Abolition) Act, 1970 — Section 10Contract Labour (Regulation and Abolition) Assam Rules, 1971 — Rule 25, 25(2)

Supreme Court14 Dec 2007Allowed

Union of India (UOI) and Others Vs Shri Ramesh Singh Rajput

Supreme Court Of India · (2008) 116 FLR 408 : (2008) 1 JT 65 : (2007) 14 SCALE 653 : (2008) 2 SCC 62 : (2008) 1 SCC(L&S) 371 : (2008) 1 UPLBEC 910

Supreme Court14 Dec 2007Dismissed

Hari Yadav Vs State of Bihar

Supreme Court Of India · (2008) 1 ACR 859 : AIR 2008 SC 867 : (2007) CriLJ 821 : (2007) 13 JT 640 : (2008) 39 OCR 460 : (2008) 39 OCR 387 : (2007) 14 SCALE 656

Penal Code, 1860 (IPC) — Section 300, 302, 323

Supreme Court14 Dec 2007Allowed

Government of Karnataka and Others Vs Smt. Gowramma and Others

Supreme Court Of India · (2008) 1 AWC 883 Supp : (2008) 2 KarLJ 177 : (2007) 14 SCALE 613 : (2007) 13 SCC 482

Supreme Court14 Dec 2007Allowed

Magna Publishers Co. Ltd. and Others Vs Shilpa S. Shetty

Supreme Court Of India · AIR 2008 SC 681 : (2008) 5 ALT 18 : (2008) 1 AWC 889 Supp : (2009) 2 CGLJ 476 : (2008) 1 JT 159 : (2008) 1 OLR 264 : (2007) 14 SCALE 320 : (2007) 12 SCC 792

Supreme Court14 Dec 2007Allowed

State of Gujarat Vs Gajanand M. Dalwadi (D) by LRs.

Supreme Court Of India · AIR 2008 SC 861 : (2008) 2 CLT 645 : (2008) 116 FLR 401 : (2008) 1 LLJ 871 : (2007) 14 SCALE 903 : (2008) 1 SCC(L&S) 304 : (2009) 1 SLJ 167

Central Motor Vehicles Rules, 1989 — Rule 14, 16Constitution of India, 1950 — Article 227

Supreme Court14 Dec 2007Dismissed

Soni Dineshbhai Manilal and Others Vs Jagjivan Mulchand Chokshi Jagjivan Mulchand Chokshi Vs Soni Dineshbhai Manilal and Others

Supreme Court Of India · AIR 2008 SC 887 : (2008) 1 AWC 838 Supp : (2008) 2 CHN 107 Supp : (2008) 2 JCR 114 : (2008) 1 JT 256 : (2008) 2 LW 666 : (2008) 104 RD 299 : (2007) 14 SCALE 597 : (2007) 13 SCC 293

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 1, Order 18 Rule 1(u), Order 26 Rule 11, Order 26 Rule 16, Order 43 Rule 1, 100, 105Constitution of India, 1950 — Article 136

Supreme Court14 Dec 2007Allowed

Suresh Estates Pvt. Ltd. and Others Vs Municipal Corp. of Greater Mumbai and Others

Supreme Court Of India · (2008) 1 ALLMR 768 : (2008) 3 BomCR 233 : (2007) 13 JT 630 : (2007) 14 SCALE 572 : (2009) 3 SCC 186

Constitution of India, 1950 — Article 14, 226Development Control Rules for Greater Mumbai, 1967 — Rule 10(1), 10(2), 52(8)Environment (Protection) Act, 1986 — Section 24, 3, 3(1), 3(2), 5

Supreme Court14 Dec 2007Allowed

Mount Carmel School Society Vs D.D.A.

Supreme Court Of India · (2008) 1 AWC 843 Supp : (2008) 56 BLJR 517 : (2007) 13 JT 661 : (2007) 14 SCALE 624 : (2008) 2 SCC 141 : (2008) 1 UJ 103 : (2008) 1 UPLBEC 34

Supreme Court14 Dec 2007Dismissed

Asokan Vs Lakshmikutty and Others

Supreme Court Of India · (2008) 1 AWC 877 Supp : (2008) 2 CHN 189 Supp : (2008) 1 KLT 54 : (2008) 2 LW 548 : (2008) 1 MLJ 193 : (2008) 1 OLR 166 : (2007) 4 RLW 208 : (2007) 14 SCALE 627 : (2007) 13 SCC 210

Contract Act, 1872 — Section 16Evidence Act, 1872 — Section 91, 92Transfer of Property Act, 1882 — Section 122, 123

Supreme Court14 Dec 2007Allowed

Ranju @ Gautam Ghosh Vs Rekha Ghosh and Others

Supreme Court Of India · (2008) 5 ALT 32 : (2008) 1 AWC 948 Supp : (2008) 2 CHN 57 Supp : (2007) 13 JT 664 : (2007) 14 SCALE 618 : (2007) 14 SCC 81

Bengal General Clauses Act, 1899 — Section 28Criminal Procedure Code, 1973 (CrPC) — Section 144Transfer of Property Act, 1882 — Section 108