CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments

59,848 judgments · page 1,192 of 2,993

Supreme Court13 Nov 2007Partly Allowed

Hasi Mohan Barman and Another Vs State of Assam and Another

Supreme Court Of India · (2008) 1 ACR 1140 : AIR 2008 SC 388 : (2008) 1 ALD(Cri) 142 : (2008) 2 ALT(Cri) 42 : (2008) CLT 253 : (2008) 2 GLT 27 : (2007) 13 JT 140 : (2007) 13 SCALE 20 : (2008) 1 SCC 184 : (2007) 11 SCR 1135

Criminal Procedure Code, 1973 (CrPC) — Section 319, 320Penal Code, 1860 (IPC) — Section 307, 313, 326, 34
Read judgment
Supreme Court13 Nov 2007Allowed

Thankachan and Another Vs State of Kerala

Supreme Court Of India · (2008) 2 ACR 1449 : AIR 2008 SC 406 : (2008) 39 OCR 121 : (2007) 13 SCALE 69 : (2007) 12 SCR 1128

Criminal Procedure Code, 1973 (CrPC) — Section 313(1)Penal Code, 1860 (IPC) — Section 300, 302, 304, 34
Read judgment
Supreme Court12 Nov 2007Dismissed

Gurdev Singh Vs Narain Singh

Supreme Court Of India · AIR 2008 SC 630 : (2008) 1 CTC 268 : (2008) 1 JCR 218 : (2008) 1 JT 69 : (2008) 2 LW 631 : (2008) 1 MLJ 251 : (2008) 1 PLJR 125 : (2008) 104 RD 328 : (2008) 2 RLW 1288 : (2007) 13 SCALE 370 : (2007) 14 SCC 173 : (2007) 11 SCR 1093

Read judgment
Supreme Court12 Nov 2007Dismissed

State of U.P. Vs Atar Singh and Others

Supreme Court Of India · (2008) 1 ACR 1100 : AIR 2008 SC 411 : (2007) 12 JT 445 : (2008) 39 OCR 76 : (2007) 13 SCALE 30 : (2007) 11 SCR 1018

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 323Uttar Pradesh Police Regulations, 1948 — Rule 115
Read judgment
Supreme Court12 Nov 2007Dismissed

Antram Vs State of Maharashtra

Supreme Court Of India · (2008) 1 ACR 1146 : AIR 2008 SC 409 : (2007) 12 JT 526 : (2008) 39 OCR 83 : (2007) 13 SCALE 15 : (2007) 13 SCC 356 : (2007) 11 SCR 980

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 299, 302, 304, 307
Read judgment
Supreme Court12 Nov 2007Disposed Of

Canon Steels P. Ltd. Vs Commissioner of Customs

Supreme Court Of India · (2008) 1 CTC 92 : (2007) 123 ECC 1 : (2007) 149 ECR 1 : (2007) 218 ELT 161 : (2007) 13 JT 188 : (2008) 2 MLJ 572 : (2007) 13 SCALE 77 : (2007) 11 SCR 1053 : (2009) 15 STR 97

Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 130
Read judgment
Supreme Court12 Nov 2007Disposed Of

M.P. State Electricity Board and Another Vs Grasim Industries Ltd.

Supreme Court Of India · AIR 2008 SC 433 : (2007) AIRSCW 5608 : (2008) 1 ALLMR 468 : (2008) 1 AWC 502 Supp : (2007) 13 JT 232 : (2007) 13 SCALE 46 : (2007) 11 SCC 187 : (2007) 11 SCR 1060 : (2007) 6 Supreme 169

Constitution of India, 1950 — Article 12Electricity (Supply) Act, 1948 — Section 26, 49, 79Electricity Rules, 1956 — Rule 27
Read judgment
Supreme Court12 Nov 2007Dismissed

Sitaram Sao @ Mungeri Vs State of Jharkhand

Supreme Court Of India · (2008) 1 ACR 1133 : AIR 2008 SC 391 : (2008) 1 ALD(Cri) 131 : (2008) 56 BLJR 242 : (2007) 13 JT 157 : (2008) 39 OCR 436 : (2007) 13 SCALE 51 : (2007) 11 SCR 997

Criminal Procedure Code, 1973 (CrPC) — Section 306Evidence Act, 1872 — Section 114, 133Penal Code, 1860 (IPC) — Section 120B, 364, 396, 412
Read judgment
Supreme Court12 Nov 2007Allowed

Naresh Giri Vs State of M.P.

Supreme Court Of India · (2008) ACJ 300 : (2008) 1 ACR 1148 : AIR 2007 SC 7104 : (2008) 1 ALD(Cri) 145 : (2008) 3 ALT(Cri) 68 : (2008) CLT 702 : (2008) 1 JLJ 1 : (2007) 12 JT 433 : (2007) 4 KLT 1115 : (2008) 39 OCR 430 : (2007) 4 RLW 3485 : (2007) 13 SCALE 7 : (2007) 11 SCR 987

Penal Code, 1860 (IPC) — Section 279, 28, 299, 300, 302
Read judgment
Supreme Court12 Nov 2007Allowed

Union of India (UOI) and Another Vs Adani Exports Ltd. and Another

Supreme Court Of India · (2007) 123 ECC 5 : (2007) 149 ECR 5 : (2007) 218 ELT 164 : (2007) 13 JT 143 : (2007) 13 SCALE 4 : (2007) 13 SCC 207 : (2007) 80 SCL 250 : (2007) 12 SCR 974 : (2009) 13 STR 81

Customs Act, 1962 — Section 129EForeign Exchange Management Act, 1999 — Section 49(3), 49(4)Foreign Exchange Regulation Act, 1973 — Section 50
Read judgment
Supreme Court12 Nov 2007Dismissed

The Regional Manager, APSRTC Vs N. Satyanarayana and Others

Supreme Court Of India · (2008) 1 ALLMR 433 : (2008) 1 CLT 506 : (2007) 115 FLR 1007 : (2008) 3 JKJ 76 : (2007) 13 JT 191 : (2008) 1 LLJ 704 : (2007) 13 SCALE 12 : (2008) 1 SCC 210 : (2008) 1 SCC(L&S) 161 : (2007) 11 SCR 1013 : (2008) 3 SLJ 159

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 25B
Read judgment
Supreme Court12 Nov 2007Disposed Of

Larsen and Toubro Ltd. Vs Fertilizer and Chemicals Travancore Ltd.

Supreme Court Of India · AIR 2008 SC 465 : (2007) 4 ARBLR 186 : (2008) 1 CLT 520 : (2007) 13 JT 486 : (2008) 2 LW 87 : (2008) 2 MLJ 866 : (2007) 13 SCALE 170 : (2008) 1 SCC 252 : (2007) 11 SCR 1085

Arbitration Act, 1940 — Section 5Arbitration and Conciliation Act, 1996 — Section 11, 5Constitution of India, 1950 — Article 226
Read judgment
Supreme Court12 Nov 2007Allowed

Gali Venkataiah Vs State of Andhra Pradesh

Supreme Court Of India · (2008) 2 ACR 2092 : AIR 2008 SC 462 : (2008) 1 ALD(Cri) 157 : (2008) 1 ALT(Cri) 391 : (2008) CriLJ 690 : (2007) 12 JT 452 : (2008) 39 OCR 154 : (2007) 13 SCALE 37 : (2007) 11 SCR 1030

Penal Code, 1860 (IPC) — Section 300, 302, 304
Read judgment
Supreme Court12 Nov 2007Disposed Of

Jaswant Talkies Vs Commercial Taxes Officer, Bhilwara

Supreme Court Of India · AIR 2008 SC 468 : (2008) 1 CLT 497 : (2007) 13 JT 336 : (2007) 13 SCALE 165 : (2008) 1 SCC 188 : (2007) 11 SCR 1075

Rajasthan Entertainments and Advertisements Tax Act, 1957 — Section 10, 10(3), 6(1), 6(2)Rajasthan Sales Tax Act, 1994 — Section 13A, 13B, 13C, 13D, 13E
Read judgment