Supreme Court25 Oct 2007Dismissed
Commissioner of Central Excise, Meerut Vs Convertech Equipment Pvt. Ltd.
Supreme Court Of India · (2011) 272 ELT 342
COURT ARCHIVE
Supreme Court Of India judgments
59,848 judgments · page 1,195 of 2,993
Supreme Court25 Oct 2007Allowed
Hemant Trivedi Vs State of Rajasthan
Supreme Court Of India · (2008) 2 ACR 1564 : (2008) 39 OCR 230 : (2007) 12 SCALE 605 : (2007) 14 SCC 513
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 201, 302
Supreme Court24 Oct 2007Allowed
Union of India (UOI) Vs B.M. Jha
Supreme Court Of India · (2007) 115 FLR 1005 : (2008) 3 JKJ 52 : (2008) 1 JT 77 : (2007) 12 SCALE 630 : (2007) 11 SCC 632 : (2007) 12 SCR 661
Supreme Court24 Oct 2007Dismissed
Iqbal Vs State of Kerala
Supreme Court Of India · AIR 2008 SC 288 : (2007) AIRSCW 6771 : (2008) CriLJ 436 : (2007) 12 JT 311 : (2008) 39 OCR 241 : (2008) 1 PLJR 34 : (2007) 12 SCC 724 : (2007) 11 SCR 655
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 34, 366A, 375, 376
Supreme Court24 Oct 2007Allowed
Dashrath @ Champa and Others Vs State of Madhya Pradesh
Supreme Court Of India · (2008) 2 ACR 1559 : AIR 2008 SC 316 : (2007) AIRSCW 6837 : (2007) 12 JT 400 : (2008) 39 OCR 392 : (2007) 11 SCR 642
Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 32, 32(1), 60Penal Code, 1860 (IPC) — Section 302, 304, 34
Supreme Court23 Oct 2007Dismissed
Ratnabali Capitals Markets Ltd. Vs Securities and Exchange Board of India and Another
Supreme Court Of India · AIR 2008 SC 290 : (2007) AIRSCW 6774 : (2008) 1 BC 233 : (2008) 1 BomCR 105 : (2008) 2 CLT 14 : (2007) 12 JT 233 : (2008) 1 SCC 439 : (2007) 11 SCR 629
Banking Companies Act, 1949 — Section 37, 37(3), 38, 45DBankruptcy Act, 1869 — Section 125, 126Companies Act, 1956 — Section 153, 389, 390, 391, 392, 393, 394
Supreme Court23 Oct 2007Disposed Of
Smt. Thokchom Ongbi Sangeeta @ Sangi Devi and Another Vs Oriental Insurance Co. Ltd. and Others
Supreme Court Of India · (2008) ACJ 6 : AIR 2008 SC 245 : (2007) AIRSCW 6665 : (2008) 1 ALD 81 : (2007) 4 AWC 3955 Supp : (2008) 56 BLJR 275 : (2008) 3 JKJ 45 : (2007) 12 JT 279 : (2008) 2 LW 15 : (2008) 1 MLJ 151 : (2008) 39 OCR 448 : (2008) 1 RLW 905 : (2007) 11 SCC 750 : (2007
Motor Vehicles Act, 1939 — Section 95, 95(1)Motor Vehicles Act, 1988 — Section 147, 147(1)
Supreme Court23 Oct 2007Allowed
Naresh Kumar Yadav Vs Ravindra Kumar and Others
Supreme Court Of India · AIR 2008 SC 218 : (2007) AIRSCW 6617 : (2008) CLT 707 : (2008) 2 CTC 67 : (2007) 12 JT 171 : (2008) 1 KLT 839 : (2008) 39 OCR 314 : (2008) 1 RLW 899 : (2008) 1 SCC 632 : (2007) 11 SCR 615
Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 161(3), 164, 173(5)
Supreme Court22 Oct 2007Allowed
Balakrushna Behera and Another Vs Satya Prakash Dash
Supreme Court Of India · AIR 2008 SC 223 : (2007) AIRSCW 6630 : (2008) 1 AWC 316 Supp : (2008) 1 CLT 566 : (2008) 1 JT 71 : (2008) 1 SCC 318 : (2008) 1 SCC(L&S) 159 : (2007) 11 SCR 605
Constitution of India, 1950 — Article 226
Supreme Court22 Oct 2007Disposed Of
Sanjay Bansal and Another Vs Jawaharlal Vats and Others
Supreme Court Of India · (2008) 2 ACR 1613 : AIR 2008 SC 207 : (2007) AIRSCW 6587 : (2008) CLT 691 : (2008) CriLJ 428 : (2007) 12 JT 227 : (2007) 4 MPHT 438 : (2008) 39 OCR 402 : (2008) 1 OLR 72 : (2008) 2 RLW 988 : (2007) 13 SCC 71 : (2007) 11 SCR 591
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 169, 170, 173, 173(2), 190(1)(b), 190(1)(b)Penal Code, 1860 (IPC) — Section 307
Supreme Court22 Oct 2007Dismissed
Rabindra Kumar Shaw (dead) thr. LRs. Vs Manick Lal Shaw
Supreme Court Of India · AIR 2008 SC 646 : (2008) 1 ALT 47 : (2008) 1 AWC 117 Supp : (2008) 1 CALLT 56 : (2008) 1 JCR 134 : (2007) 13 JT 537 : (2007) 13 SCC 647 : (2007) 11 SCR 601 : (2008) 1 UC 49
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4, 151
Supreme Court13 Oct 2007Dismissed
Rugmini Ammal (dead) by L.Rs. Vs Narayana Reddiar and Others
Supreme Court Of India · (2007) 10 SC CK 0135
Criminal Procedure Code, 1973 (CrPC) — Section 190, 195(1), 195(4), 340, 340(1)Kerala High Court Act, 1958 — Section 5Penal Code, 1860 (IPC) — Section 463, 471, 475, 476
Supreme Court12 Oct 2007Allowed
Basanti Devi Vs Raviprakash Ramprasad Jaiswal
Supreme Court Of India · AIR 2008 SC 295 : (2007) AIRSCW 6781 : (2007) 6 ALT 47 : (2008) 1 AWC 182 Supp : (2008) 3 BomCR 786 : (2008) 1 CLT 525 : (2008) 1 CTC 698 : (2007) 12 JT 273 : (2008) 1 LW 213 : (2008) 1 MLJ 1263 : (2008) 104 RD 478 : (2008) 1 SCC 267 : (2007) 11 SCR 444
Bombay High Court Rules — Rule 683Hindu Succession Act, 1956 — Section 15, 16, 3, 8Succession Act, 1925 — Section 263, 283(3), 299
Supreme Court12 Oct 2007Allowed
Kanwarjit Singh Dhillon Vs Hardyal Singh Dhillon and Others
Supreme Court Of India · (2007) 6 ALT 43 : (2008) 1 AWC 107 Supp : (2008) 1 CTC 80 : (2007) 13 JT 50 : (2008) 1 MhLj 527 : (2007) 11 SCC 357 : (2007) 11 SCR 368
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2
Supreme Court12 Oct 2007Disposed Of
State of Rajasthan Vs Munshi
Supreme Court Of India · (2008) CLT 328 : (2007) 13 JT 540 : (2008) 1 RLW 381 : (2007) 12 SCC 759 : (2007) 11 SCR 282
Penal Code, 1860 (IPC) — Section 376
Supreme Court12 Oct 2007Dismissed
Sarvesh Narain Shukla Vs Daroga Singh and Others
Supreme Court Of India · AIR 2008 SC 320 : (2007) AIRSCW 6843 : (2008) 39 OCR 407 : (2007) 13 SCC 360 : (2007) 11 SCR 300
Criminal Procedure Code, 1973 (CrPC) — Section 82, 83, 147, 148, 161, 82, 83Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 379, 411
Supreme Court12 Oct 2007Allowed
Dimple Gupta (Minor) Vs Rajiv Gupta
Supreme Court Of India · (2008) 2 ACR 1576 : AIR 2008 SC 239 : (2007) AIRSCW 6651 : (2008) 39 OCR 208 : (2007) 12 SCALE 176 : (2007) 10 SCC 30 : (2007) 11 SCR 213
Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 125
Supreme Court12 Oct 2007Dismisssed
Rajinder Singh Katoch Vs Chandigarh Administration and Others
Supreme Court Of India · (2008) 2 ACR 1629 : AIR 2008 SC 178 : (2007) AIRSCW 6453 : (2001) 1 CGLJ 501 : (2008) CriLJ 356 : (2007) 13 JT 534 : (2007) 4 KLT 877 : (2007) 10 SCC 69 : (2007) 7 Supreme 302
Criminal Procedure Code, 1973 (CrPC) — Section 154, 482Penal Code, 1860 (IPC) — Section 339
Supreme Court12 Oct 2007Allowed
Purnendu Mukhopadhyay and Others Vs V.K. Kapoor and Another
Supreme Court Of India · (2008) 1 CALLT 22 : (2007) 12 JT 439 : (2007) 11 SCR 462 : (2008) 2 SLJ 12
Supreme Court12 Oct 2007Allowed
Mahabir Singh Vs Subhash and Others
Supreme Court Of India · AIR 2008 SC 276 : (2007) AIRSCW 6733 : (2008) 1 AWC 165 Supp : (2008) 1 CHN 82 Supp : (2008) 1 CLT 881 : (2008) 1 CTC 173 : (2007) 13 JT 194 : (2008) 1 LW 103 : (2008) 1 MLJ 1214 : (2008) 1 PLJR 75 : (2008) 149 PLR 645 : (2008) 1 SCC 358 : (2007) 11 SCR 4
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 19A, Order 5 Rule 20, Order 9 Rule 13Limitation Act, 1963 — Article 123, 3