COURT ARCHIVE

Supreme Court Of India judgments

59,848 judgments · page 1,184 of 2,993

Supreme Court13 Dec 2007Dismissed

Sanapareddy Maheedhar and Another Vs State of Andhra Pradesh and Another

Supreme Court Of India · (2008) 1 ACR 691 : AIR 2008 SC 787 : (2007) AIRSCW 3631 : (2008) 56 BLJR 528 : (2008) CriLJ 1375 : (2008) 1 DMC 129 : (2008) 2 LW(Cri) 876 : (2008) 1 OLR 266 : (2008) 2 RLW 1363 : (2007) 14 SCALE 321 : (2007) 13 SCC 165 : (2007) 4 Supreme 213

Constitution of India, 1950 — Article 136, 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 156(3), 161, 188Dowry Prohibition Act, 1961 — Section 3, 4, 6

Supreme Court13 Dec 2007Dismissed

Delhi Development Authority, N.D. and Another Vs Joint Action Committee, Allottee of SFS Flats and Others

Supreme Court Of India · AIR 2008 SC 1343 : (2008) AIRSCW 762 : (2008) 2 CLT 755 : (2008) 2 CTLJ 508 : (2008) 146 DLT 609 : (2007) 13 JT 548 : (2007) 14 SCALE 507 : (2008) 2 SCC 672

Constitution Of India, 1950 — Article 12, 14, 19(1)(e), 37, 265Delhi Development Act, 1957 — Section 2, 2(h), 2(25), 2(30), 3, 4, 5, 5A, 6, 41, 52, 57(1)(f)Indian Contract Act, 1872 — Section 29, 60

Supreme Court13 Dec 2007Allowed

Mahboob Deepak Vs Nagar Panchayat Gajraula and Another

Supreme Court Of India · (2008) 2 CLT 230 : (2008) 116 FLR 379 : (2008) 1 JT 150 : (2008) 1 LLJ 855 : (2007) 14 SCALE 504 : (2008) 1 SCC 575 : (2008) 1 SCC(L&S) 239 : (2008) 2 UPLBEC 1105

Constitution of India, 1950 — Article 14, 16Uttar Pradesh Industrial Disputes Act, 1947 — Section 6N

Supreme Court13 Dec 2007Dismissed

L.M.L. Ltd. Vs State of U.P. and Others Executive Engineer, Uttaranchal Power Corporation Vs Kashi Vishwanath Steel Ltd. and Others Diamond Cements Vs U.P. Power Corporation Ltd. an

Supreme Court Of India · AIR 2008 SC 1032 : (2008) AIRSCW 599 : (2008) 56 BLJR 483 : (2008) 2 CLT 71 : (2007) 14 SCALE 469 : (2008) 3 SCC 128

Electricity (Supply) Act, 1948 — Section 2(1), 22, 22(1), 27, 28Uttar Pradesh Electricity Reforms Act, 1999 — Section 10, 13, 2, 24, 24(1)

Supreme Court13 Dec 2007Allowed

C.S. Azad Krishi Evam Prodyogiki Vishwavidyalaya Vs United Trades Congress and Another

Supreme Court Of India · (2008) 56 BLJR 520 : (2008) 2 CLT 712 : (2008) 116 FLR 415 : (2007) 13 JT 644 : (2008) 1 LLJ 875 : (2007) 14 SCALE 590 : (2008) 2 SCC 552 : (2008) 1 SCC(L&S) 504 : (2008) 1 UPLBEC 21

Constitution of India, 1950 — Article 12, 14, 16, 226Uttar Pradesh Industrial Disputes Act, 1947 — Section 6NUttar Pradesh Krishi Evam Prodyogik Vishavidyalaya Adhiniyam, 1958 — Section 8

Supreme Court13 Dec 2007Disposed Of

Union of India (UOI) and Another Vs Narendra Singh

Supreme Court Of India · (2008) 2 CLT 778 : (2008) 116 FLR 448 : (2008) 2 JLJ 311 : (2007) 14 SCALE 364 : (2008) 2 SCC 750 : (2008) 1 SCC(L&S) 547 : (2008) 2 SLJ 412 : (2008) 1 UPLBEC 27

Audit and Accounts Department Section Officer (Commercial Audit) Recruitment Rules, 1988 — Rule 3, 5Constitution of India, 1950 — Article 148Fundamental Rules, 1922 — Rule 31A

Supreme Court13 Dec 2007Allowed

Brij Lal (Dead) by LRs. and Others Vs State of Haryana and Others etc. etc.

Supreme Court Of India · (2008) 1 JT 55 : (2007) 14 SCALE 495

Haryana Ceiling on Land Holdings Act, 1972 — Section 18(6)Punjab Security of Land Tenures Act, 1953 — Section 10A, 9(1)Punjab Security of Land Tenures Rules, 1956 — Rule 18, 20A, 20B, 20C, 20D

Supreme Court13 Dec 2007Dismissed

Rugmini Ammal (dead) by Lrs. Vs V. Narayana Reddiar and Others

Supreme Court Of India · (2008) 1 ACR 869 : AIR 2008 SC 895 : (2008) CriLJ 1405 : (2008) 2 LW(Cri) 871 : (2007) 14 SCALE 413

Criminal Procedure Code, 1973 (CrPC) — Section 190, 195, 195(1), 340, 340(1)Kerala High Court Act, 1958 — Section 5Penal Code, 1860 (IPC) — Section 463, 471, 475, 476

Supreme Court13 Dec 2007Allowed

M.V. Thimmaiah and Others Vs Union Public Service Commission and Others

Supreme Court Of India · (2007) 13 JT 613 : (2008) 2 KarLJ 596 : (2007) 14 SCALE 537 : (2008) 2 SCC 119 : (2008) 1 SCC(L&S) 409 : (2008) 2 SLJ 397 : (2008) 1 UPLBEC 21

Administrative Service (Appointment by Promotion) (Amendment) Regulations, 1997 — Regulation 7, 7(2)Administrative Service (Appointment by Promotion) Regulations, 1955 — Regulation 2, 3, 3(3), 5, 5(4)Constitution of India

Supreme Court13 Dec 2007Allowed

Rameshwar Dass Vs State of Punjab and Another

Supreme Court Of India · (2008) 1 ACR 849 : AIR 2008 SC 890 : (2008) AIRSCW 637 : (2008) CriLJ 1400 : (2008) 1 DMC 292 : (2008) 2 JCR 13 : (2007) 14 SCALE 378

Criminal Procedure Code, 1973 (CrPC) — Section 313Dowry Prohibition Act, 1961 — Section 3, 4Evidence Act, 1872 — Section 65

Supreme Court13 Dec 2007Disposed Of

Dy. Commissioner of Income Tax Vs Divya Investment (P) Ltd.

Supreme Court Of India · (2009) 313 ITR 363 : (2008) 171 TAXMAN 92

Income Tax Act, 1961 — Section 148, 253, 260A

Supreme Court12 Dec 2007Dismissed

Hondaram Ramchandra Vs Yeshwant Mahadev Kadam (dead) through L.Rs.

Supreme Court Of India · (2008) 5 ALT 7 : (2008) 1 AWC 874 Supp : (2008) 116 FLR 362 : (2008) 1 JT 60 : (2008) 1 LLJ 860 : (2008) 1 PLJR 256 : (2007) 14 SCALE 641 : (2007) 14 SCC 277 : (2009) 3 SLJ 312 : (2008) 1 UPLBEC 28

Industrial Disputes Act, 1947 — Section 10(1), 25F, 25FFF, 33(C2)

Supreme Court12 Dec 2007Allowed

General Manager, North West Railway and Others Vs Chanda Devi

Supreme Court Of India · (2007) 14 SCALE 296 : (2008) 2 SCC 108 : (2008) 1 SCC(L&S) 399

Constitution of India, 1950 — Article 14, 142, 16, 21, 309, 310, 311(2)Government of India Act, 1915 — Section 96B(2)Railway Services (Pension) Rules, 1993 — Rule 2

Supreme Court12 Dec 2007Disposed Of

R.K. Mobisana Singh Vs KH. Temba Singh and Others

Supreme Court Of India · (2007) 14 SCALE 239 : (2008) 1 SCC(L&S) 315 : (2009) 1 SLJ 146

Andhra Pradesh State and Subordinate Service Rules, 1996 — Rule 10, 23Constitution of India, 1950 — Article 309Jammu and Kashmir Civil Services (Classification, Control and Appeal) Rules, 1956 — Rule 15, 23

Supreme Court12 Dec 2007Dismissed

National Insurance Company Ltd. Vs Indira Srivastava and Others

Supreme Court Of India · (2008) ACJ 614 : AIR 2008 SC 845 : (2008) 1 CLT 226 : (2008) 1 CPJ 24 : (2008) 1 KLT 62 : (2008) 2 LW 457 : (2008) MhLj 550 : (2008) 2 MLJ 495 : (2008) MPLJ 498 : (2008) 149 PLR 786 : (2007) 4 RLW 214 : (2007) 14 SCALE 461 : (2008) 2 SCC 763

Motor Vehicles Act, 1988 — Section 124, 124A, 128(1), 129, 168

Supreme Court12 Dec 2007Allowed

Umar Mohammad and Others Vs State of Rajasthan

Supreme Court Of India · (2008) 1 ACR 670 : (2008) CriLJ 816 : (2008) 39 OCR 481 : (2007) 14 SCALE 183

Criminal Procedure Code, 1973 (CrPC) — Section 161, 311Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307, 323

Supreme Court12 Dec 2007Dismissed

Ajay Mohan and Others Vs H.N. Rai and Others

Supreme Court Of India · AIR 2008 SC 804 : (2008) 1 AWC 68 Supp : (2008) 1 BomCR 535 : (2008) 1 CHN 180 Supp : (2008) 2 CLT 697 : (2007) 14 SCALE 287 : (2008) 2 SCC 507

Transfer of Property Act, 1882 — Section 53A

Supreme Court12 Dec 2007Allowed

Eastern Book Company and Others Vs D.B. Modak and Another

Supreme Court Of India · AIR 2008 SC 809 : (2008) 2 ALD 1 : (2008) 56 BLJR 181 : (2008) 1 CALLT 69 : (2008) 1 CLT 40 : (2008) 1 CompLJ 1 : (2008) 1 JKJ 41 : (2008) 2 LW 278 : (2008) 1 MLJ 361 : (2008) 36 PTC 1 : (2007) 14 SCALE 191 : (2008) 1 SCC 1

Central Excises and Salt Act, 1944 — Section 11B, 11D, 11E, 12A, 12BCompanies (Profits) Surtax Act, 1964 — Section 8Constitution of India, 1950 — Article 10, 15, 15(4), 16(4), 226

Supreme Court12 Dec 2007Allowed

Commissioner of Central Excise, Chandigarh Vs Supreme Fabrics Ltd.

Supreme Court Of India · (2008) 124 ECC 7 : (2008) 150 ECR 7 : (2008) 221 ELT 161 : (2008) 1 JT 64 : (2007) 14 SCALE 639 : (2007) 13 SCC 233

Central Excises and Salt Act, 1944 — Section 4(4)

Supreme Court12 Dec 2007Allowed

Sarabjit Rick Singh Vs Union of India (UOI)

Supreme Court Of India · (2008) 1 ACR 676 : (2007) AIRSCW 3646 : (2008) 56 BLJR 499 : (2008) 1 CLT 650 : (2008) 146 DLT 197 : (2007) 14 SCALE 263 : (2008) 2 SCC 417 : (2007) 4 Supreme 447 : (2008) 1 UJ 82

Constitution of India, 1950 — Article 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 173(5), 177, 188, 190, 200Evidence Act, 1872 — Section 3, 90