COURT ARCHIVE

Supreme Court Of India judgments

59,848 judgments · page 1,185 of 2,993

Supreme Court12 Dec 2007Disposed Of

Commissioner of Income Tax Vs Willamson Financial Services and Others

Supreme Court Of India · (2008) 56 BLJR 544 : (2007) 213 CTR 612 : (2008) 297 ITR 17 : (2007) 13 JT 581 : (2007) 14 SCALE 337 : (2008) 2 SCC 202

Constitution Of India, 1950 — Article 245, 246(1), 246(3), 366(1)Income-Tax Rules, 1962 — Rule 7, 8, 8(1)Income Tax Act, 1961 — Section 2(1A), 2(24), 2(45), 4, 5, 10, 10(1), 11, 12, 14, 15, 16, 17, 18, 19, 20, 21, 22, 23, 24, 25, 26, 27, 28, 29, 30, 31, 32, 33, 34, 35, 36, 37, 38, 39, 40, 41, 42, 43, 43A, 44, 45, 46, 47, 48, 49, 50, 51, 52, 53, 54, 55, 56, 57, 58, 59, 66, 71, 72, 80A, 80AB, 80B(5), 80C, 80D, 80E, 80F, 80G, 80H, 80I, 80J, 80K, 80L, 80M, 80N, 80O, 80P, 80Q, 80R, 80S, 80T, 80U, 80IA, 80I, 80HH, 80HHB, 80HHC, 80HHC(1), 80HHC(3), 80HHC(3)(a), 86, 86A, 110, 295, 295(2)(b)

Supreme Court12 Dec 2007Disposed Of

General Manager, UCO Bank and Another Vs M. Venuranganath

Supreme Court Of India · AIR 2008 SC 732 : (2008) 116 FLR 501 : (2008) 1 LLJ 913 : (2008) 4 PLJR 196 : (2007) 13 SCC 251 : (2008) 2 SCC(L&S) 598 : (2009) 1 SLJ 175 : (2008) 1 UPLBEC 29

Penal Code, 1860 (IPC) — Section 120B, 471, 477Prevention of Corruption Act, 1947 — Section 5(1), 5(2)United Commercial Bank Officer Employees (Conduct) Regulations, 1976 — Regulation 12, 12(1), 14, 15, 15(1)

Supreme Court12 Dec 2007Allowed

Keshav Vs State of Maharashtra

Supreme Court Of India · (2008) 1 ACR 667 : (2008) CLT 332 : (2007) 14 SCALE 174 : (2007) 13 SCC 284

Evidence Act, 1872 — Section 27

Supreme Court12 Dec 2007Allowed

Gopal Vs State of Maharashtra

Supreme Court Of India · (2007) 12 SC CK 0026

Penal Code, 1860 (IPC) — Section 300, 302, 304

Supreme Court12 Dec 2007Allowed

Deddappa and Others Vs The Branch Manager, National Insurance Co. Ltd.

Supreme Court Of India · (2008) ACJ 581 : AIR 2008 SC 767 : (2008) 1 ALLMR 968 : (2008) 1 ALT 38 : (2008) 1 CLT 162 : (2008) 1 KLT 296 : (2008) 2 LW 465 : (2008) 2 MLJ 575 : (2008) 149 PLR 775 : (2008) 2 RLW 1354 : (2007) 14 SCALE 257 : (2008) 2 SCC 595

Constitution of India, 1950 — Article 142Contract Act, 1872 — Section 25, 65Insurance Act, 1938 — Section 64VB

Supreme Court12 Dec 2007Dismissed

The Director General, Border Security Force and Others Vs Deenamma Sanuel

Supreme Court Of India · (2008) 5 ALT 3 : (2008) 116 FLR 368 : (2008) 1 JT 122 : (2008) 1 KLT 587 : (2007) 14 SCALE 410 : (2008) 2 SCC 244 : (2008) 1 SCC(L&S) 456

Border Security Force Rules, 1969 — Rule 19Central Civil Services (Pension) Rules, 1972 — Rule 49

Supreme Court12 Dec 2007Dismissed

Kerala State Electricity Board Vs Commr. of Central Excise, Thiruvananthapuram

Supreme Court Of India · AIR 2008 SC 798 : (2008) 2 CLT 676 : (2008) 214 CTR 87 : (2007) 14 SCALE 311 : (2008) 9 STR 3 : (2008) 12 VST 1

Constitution of India, 1950 — Article 246(1)Finance Act, 1994 — Section 105, 65, 65(31), 65(41), 66Finance Act, 2000 — Section 116, 117

Supreme Court12 Dec 2007Dismissed

Anil Kumar Goel Vs Kishan Chand Kaura

Supreme Court Of India · (2008) 1 ACR 688 : AIR 2008 SC 899 : (2008) CriLJ 1386 : (2008) 146 DLT 121 : (2008) 1 KLT 50 : (2008) 1 LW(Cri) 619 : (2008) 1 MPHT 374 : (2008) 2 RLW 1793 : (2007) 14 SCALE 179 : (2007) 13 SCC 492

Criminal Procedure Code, 1973 (CrPC) — Section 245, 482General Clauses Act, 1897 — Section 5Negotiable Instruments (Amendment and Miscellaneous Provisions) Act, 2002 — Section 142

Supreme Court11 Dec 2007Dismissed

Oriental Select Granite Pvt. Ltd. Vs State of Karnataka and Others

Supreme Court Of India · (2007) 14 SCALE 117

Karnataka Minor Mineral Concession Rules, 1969 — Rule 3AKarnataka Minor Mineral Concession Rules, 1994 — Rule 3(1)

Supreme Court11 Dec 2007Allowed

Sumersinbh Umedsinh Rajput @ Sumersinh Vs State of Gujarat

Supreme Court Of India · (2008) 1 ACR 1 : AIR 2008 SC 904 : (2008) CriLJ 1388 : (2008) 1 JT 97 : (2007) 14 SCALE 74 : (2007) 13 SCC 83

Arms Act, 1959 — Section 25, 25(1)Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 307, 353

Supreme Court11 Dec 2007Dismissed

Shakur Basti Shamshan Bhumi Sudhar Samiti (Regd.) Vs The Lt. Governor, National Capital Territory of Delhi and Others

Supreme Court Of India · (2008) 146 DLT 373 : (2007) 14 SCALE 154 : (2007) 13 SCC 53

Constitution of India, 1950 — Article 226

Supreme Court11 Dec 2007Allowed

Indu Nissan Oxo Chemicals Ind. Ltd. Vs Union of India (UOI) and Others

Supreme Court Of India · (2008) 221 ELT 7 : (2007) 14 SCALE 150

Central Excises and Salt Act, 1944 — Section 35FCustoms Act, 1962 — Section 112, 129ESick Industrial Companies (Special Provisions) Act, 1985 — Section 22

Supreme Court11 Dec 2007Allowed

National Insurance Co. Ltd. Vs Deepa Devi and Others

Supreme Court Of India · (2008) ACJ 705 : AIR 2008 SC 735 : (2008) 1 ALLMR 924 : (2008) 1 CLT 907 : (2008) 2 JCR 34 : (2008) 2 LW 659 : (2008) 3 MLJ 932 : (2008) 149 PLR 780 : (2007) 1 RLW 294 : (2007) 14 SCALE 168 : (2008) 1 SCC 414

Motor Vehicles Act, 1939 — Section 2(19), 94, 95Motor Vehicles Act, 1988 — Section 166, 2, 2(30), 64

Supreme Court11 Dec 2007Allowed

Gurunath Manohar Pavaskar and Others Vs Nagesh Siddappa Navalgund and Others

Supreme Court Of India · AIR 2008 SC 901 : (2008) 1 AWC 4 Supp : (2008) 1 CHN 146 Supp : (2008) 2 JCR 31 : (2008) 2 KarLJ 464 : (2008) 2 LW 497 : (2008) 104 RD 243 : (2007) 14 SCALE 283 : (2007) 13 SCC 565

Civil Procedure Code, 1908 (CPC) — Section 151Evidence Act, 1872 — Section 101, 110, 35, 83

Supreme Court11 Dec 2007Dismissed

Jitendra Kumar and Others Vs State of Haryana and Another

Supreme Court Of India · (2007) 14 SCALE 125 : (2008) 2 SCC 161 : (2008) 1 SCC(L&S) 428

Constitution of India, 1950 — Article 14, 16, 317Haryana Civil Services (Executive Branch) and Allied Services and other Services common/combined Examination Act, 2002 — Section 2, 4, 4(4)Punjab Civil Services (Executive

Supreme Court11 Dec 2007Allowed

Dharmarajan and Others Vs Valliammal and Others

Supreme Court Of India · AIR 2008 SC 850 : (2008) 1 AWC 74 Supp : (2008) 1 CLT 218 : (2008) 1 JT 113 : (2008) MhLj 531 : (2008) 1 MLJ 974 : (2008) MPLJ 261 : (2007) 14 SCALE 79 : (2008) 2 SCC 741

Civil Procedure Code, 1908 (CPC) — Section 100

Supreme Court11 Dec 2007Allowed

Sewa Ram and Another Vs State of U.P.

Supreme Court Of India · (2008) 1 ACR 13 : AIR 2008 SC 682 : (2008) CriLJ 802 : (2008) 1 JT 136 : (2008) 2 LW(Cri) 911 : (2008) 39 OCR 472 : (2008) 2 RLW 1290 : (2007) 14 SCALE 145

Penal Code, 1860 (IPC) — Section 302, 323, 34

Supreme Court10 Dec 2007Dismissed

Ravi Bhushan Prasad Verma Vs State of Bihar and Others

Supreme Court Of India · (2008) 1 PLJR 164

Supreme Court10 Dec 2007Disposed Of

Commissioner of Income Tax Vs Air Liquide India Holding (P.) Ltd.

Supreme Court Of India · (2008) 167 TAXMAN 221

Income Tax Act, 1961 — Section 133A, 260A

Supreme Court10 Dec 2007Allowed

Haryana Land Reclamation and Development Corporation Ltd. Vs Nirmal Kumar

Supreme Court Of India · (2008) 1 CLT 636 : (2008) 116 FLR 366 : (2008) 1 LLJ 864 : (2008) 3 MhLj 49 : (2008) MPLJ 348 : (2007) 14 SCALE 34 : (2008) 2 SCC 366 : (2008) 1 SCC(L&S) 951

Industrial Disputes Act, 1947 — Section 10Rajasthan Industrial Disputes Rules, 1958 — Rule 77Rajasthan Ordinance, 1949 — Section 18