COURT ARCHIVE

Supreme Court Of India judgments

59,848 judgments · page 1,193 of 2,993

Supreme Court02 Nov 2007Dismissed

Management of Indian Bank and Another Vs G. Ramachandran and Others

Supreme Court Of India · AIR 2008 SC 959 : (2008) 2 CLT 642 : (2007) 13 JT 436 : (2008) 2 LLJ 321 : (2007) 3 SCALE 496 : (2008) 1 SCC 711 : (2008) 1 SCC(L&S) 301 : (2007) 11 SCR 967

Bank Employees Pension Regulations, 1995 — Regulation 14, 17, 21Bank Officers Service Regulations, 1979 — Regulation 37Central Civil Services (Pension) Rules, 1972 — Rule 21

Supreme Court02 Nov 2007Dismissed

Veena Kumari Tandon Vs Neelam Bhalla and Others

Supreme Court Of India · (2008) 1 ALLMR 404 : (2008) 1 BomCR 438 : (2007) 12 JT 500 : (2007) 13 SCALE 26 : (2007) 12 SCC 764 : (2007) 12 SCR 960

Maharashtra Co-operative Societies Act, 1960 — Section 152A, 27, 27(2), 27(3), 27(4)

Supreme Court02 Nov 2007Disposed Of

Savitri Goenka Vs Kusum Lata Damant and Others

Supreme Court Of India · (2007) AIRSCW 6981 : (2008) 1 ALT(Cri) 456 : (2008) CriLJ 441 : (2007) 13 JT 220 : (2008) 39 OCR 91 : (2008) 1 OLR 196 : (2008) 1 PLJR 94 : (2007) 12 SCALE 799 : (2007) 14 SCC 373 : (2007) 11 SCR 918 : (2007) 7 Supreme 480

Criminal Procedure Code, 1973 (CrPC) — Section 438, 439, 482

Supreme Court02 Nov 2007Disposed Of

Y.N. Gangadhara Setty and Others Vs Jaya Prakash Reddy, MD, Karnataka Cooperative Milk Producers Federation

Supreme Court Of India · AIR 2008 SC 640 : (2008) 1 AWC 505 Supp : (2008) 1 KarLJ 11 : (2007) 12 SCALE 680 : (2007) 14 SCC 434

Supreme Court02 Nov 2007Dismissed

State of Haryana Vs Mahender Singh and Others

Supreme Court Of India · (2008) CriLJ 444 : (2008) 39 OCR 130 : (2007) 12 SCALE 669 : (2007) 13 SCC 606 : (2007) 11 SCR 932

Constitution of India, 1950 — Article 14, 161, 20(1), 21, 32Criminal Procedure (Amendment) Act, 1978 — Section 432, 433, 433ACriminal Procedure Code, 1973 (CrPC) — Section 401, 433A

Supreme Court02 Nov 2007Dismissed

Whirlpool of India Ltd. Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2008 SC 397 : (2008) 1 ALD 105 : (2007) 123 ECC 93 : (2007) 149 ECR 93 : (2007) 218 ELT 167 : (2007) 13 JT 148 : (2007) 12 SCALE 754 : (2007) 14 SCC 468 : (2007) 12 SCR 869

Central Excises and Salt Act, 1944 — Section 4, 4A, 4A(1), 4A(2)Standards of Weights and Measures (Packaged Commodities) Rules, 1977 — Rule 2, 3, 6Standards of Weights and Measures Act, 1976 — Section 2

Supreme Court02 Nov 2007Disposed Of

Muthu Vs State by Inspector of Police, Tamil Nadu

Supreme Court Of India · (2008) 1 ACR 1094 : AIR 2008 SC 1 : (2007) AIRSCW 6982 : (2008) CriLJ 442 : (2007) 4 KLT 982 : (2008) 39 OCR 63 : (2007) 12 SCALE 795 : (2011) 1 SCC(Cri) 1051 : (2007) 11 SCR 911

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

Supreme Court02 Nov 2007

D. Boopalan and Others Vs Madras Metropolitan W.S.S. Board and Others

Supreme Court Of India · (2007) 12 SCALE 781 : (2008) 2 SCC(L&S) 517 : (2007) 11 SCR 879 : (2008) 2 SLJ 149

Chennai Metropolitan Water Supply and Sewerage Board Act, 1978 — Section 81, 81(2)Constitution of India, 1950 — Article 14, 16, 309

Supreme Court02 Nov 2007Dismissed

Rahul Builders Vs Arihant Fertilizers and Chemical and Another

Supreme Court Of India · (2008) 1 ACR 1096 : (2008) 1 BomCR 572 : (2008) 2 CompLJ 83 : (2008) CriLJ 452 : (2007) 5 CTC 876 : (2008) 1 JLJ 44 : (2007) 12 JT 495 : (2007) 4 KLT 977 : (2008) 4 MhLj 365 : (2008) 1 MPHT 146 : (2008) MPLJ 1 : (2008) 39 OCR 58 : (2008) 1 RLW 549 : (2007

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138

Supreme Court02 Nov 2007Dismissed

Gurpreet Kaur @ Rinky Vs Vipin Kumar Gupta

Supreme Court Of India · (2008) 2 ACR 2090 : (2008) 1 ALD(Cri) 140 : (2008) 1 ALT(Cri) 454 : (2008) CLT 234 : (2008) 1 JCR 133 : (2007) 13 JT 155 : (2008) 2 MhLj 484 : (2008) MPLJ 210 : (2008) OLR 234 : (2008) 1 OLR 204 : (2008) 1 PLJR 50 : (2007) 12 SCALE 667 : (2008) 1 SCC 231

Criminal Procedure Code, 1973 (CrPC) — Section 200Hindu Adoptions and Maintenance Act, 1956 — Section 18

Supreme Court02 Nov 2007Dismissed

Sunil Kumar Vs Ram Singh Gaud and Others

Supreme Court Of India · (2008) ACJ 9 : (2008) 1 ALD 114 : (2008) 1 ALLMR 413 : (2008) 1 AWC 106 Supp : (2007) 12 JT 648 : (2008) 2 LW 18 : (2008) 2 MLJ 865 : (2008) 39 OCR 48 : (2008) 149 PLR 313 : (2007) 12 SCALE 762 : (2007) 14 SCC 61 : (2007) 12 SCR 876

Motor Vehicles Act, 1988 — Section 163A, 166

Supreme Court02 Nov 2007Dismissed

Amrutnagar Sahakari S.K. Union Vs Rashtriya Sakhar Kamgar Union and Others

Supreme Court Of India · (2007) 11 SC CK 0041

Supreme Court02 Nov 2007Disposed Of

Vinitec Electronics Private Limited Vs HCL Infosystems Limited

Supreme Court Of India · (2007) AIRSCW 7015 : (2008) 1 BC 170 : (2008) 2 CLT 206 : (2007) 2 CTLJ 259 : (2008) 1 JCR 107 : (2007) 12 JT 480 : (2008) 149 PLR 335 : (2007) 12 SCALE 692 : (2008) 1 SCC 544 : (2007) 12 SCR 897

Supreme Court02 Nov 2007Allowed

Lucknow Development Authority Vs Krishna Gopal Lahoti and Others

Supreme Court Of India · AIR 2008 SC 399 : (2008) 1 ALD 18 : (2008) 1 ALLMR 475 : (2007) 6 ALT 53 : (2008) 2 CLT 214 : (2007) 12 JT 489 : (2007) 4 KLT 1046 : (2008) 1 LW 117 : (2008) 1 MLJ 1038 : (2007) 12 SCALE 685 : (2008) 1 SCC 554 : (2007) 11 SCR 921

Civil Procedure Code, 1908 (CPC) — Section 96Land Acquisition Act, 1894 — Section 11, 18, 23, 24, 25, 54

Supreme Court01 Nov 2007Dismissed

Union of India (UOI) and Another Vs Central Electrical and Mechanical Engineering Service (CE and MES) Group ''A'' (Direct Recruits) Association, CPWD and Others

Supreme Court Of India · AIR 2008 SC 3 : (2008) 1 CLT 878 : (2007) 13 SCALE 23 : (2008) 1 SCC 354 : (2008) 1 SCC(L&S) 173 : (2007) 12 SCR 863

Constitution of India, 1950 — Article 162, 309Ministry of Urban Affairs and Employment (Department of Urban Development), Central Engineering (Civil) Group A Service Rules, 1996 — Rule 3, 4

Supreme Court01 Nov 2007Dismissed

Bihar State Council of Ayurvedic and Unani Medicine Vs State of Bihar and Others

Supreme Court Of India · AIR 2008 SC 595 : (2008) 56 BLJR 251 : (2007) 13 JT 32 : (2007) 12 SCALE 644 : (2007) 11 SCR 824

Bihar Development of Ayurvedic and Unani Systems of Medicines Act, 1951 — Section 10, 11, 13, 15, 17Bihar Development of Ayurvedic and Unani Systems of Medicines Regulations, 1959 — Regulation 16Indian Medicine Central Co

Supreme Court01 Nov 2007Allowed

Mohan Kumar Rayana Vs Komal Mohan Rayana

Supreme Court Of India · AIR 2008 SC 471 : (2008) 2 ALLMR 340 : (2008) 3 ALT 11 : (2008) 1 AWC 490 Supp : (2008) 1 JCR 122 : (2008) 3 MLJ 536 : (2007) 12 SCALE 758 : (2007) 14 SCC 357 : (2007) 11 SCR 854

Guardians and Wards Act, 1890 — Section 25, 7Hindu Minority and Guardianship Act, 1956 — Section 6

Supreme Court01 Nov 2007Allowed

Union of India (UOI) and Others Vs State of U.P. and Others

Supreme Court Of India · AIR 2008 SC 521 : (2008) 1 AWC 483 Supp : (2007) 12 SCALE 719 : (2007) 11 SCC 324 : (2007) 80 SCL 80 : (2007) 12 SCR 792

Constitution of India, 1950 — Article 1(2), 245(1), 246(4), 285, 285(1)Railways Act, 1890 — Section 135Railways Act, 1989 — Section 184

Supreme Court01 Nov 2007Dismissed

Union of India (UOI) and Another Vs Mahajabeen Akhtar

Supreme Court Of India · AIR 2008 SC 435 : (2008) 1 CLT 888 : (2008) 3 JKJ 79 : (2007) 12 SCALE 771 : (2008) 1 SCC 368 : (2008) 1 SCC(L&S) 183 : (2007) 12 SCR 807 : (2008) 2 SLJ 140

Constitution of India, 1950 — Article 14, 142, 39

Supreme Court01 Nov 2007Allowed

Commissioner of Income Tax Vs P.V.A.L. Kulandagan Chettiar

Supreme Court Of India · (2007) 11 SC CK 0019

Customs Act, 1962 — Section 75