COURT ARCHIVE

Supreme Court Of India judgments

59,848 judgments · page 1,196 of 2,993

Supreme Court12 Oct 2007Allowed

United India Insurance Co. Ltd. Vs Davinder Singh

Supreme Court Of India · (2008) ACJ 1 : AIR 2008 SC 329 : (2007) AIRSCW 6866 : (2008) 1 ALD(Cri) 42 : (2008) 1 ALLMR 463 : (2007) 4 AWC 3964 Supp : (2007) 4 KLT 954 : (2008) 2 LW 10 : (2008) 1 MhLj 497 : (2008) 3 MPHT 236 : (2008) MPLJ 30 : (2008) 149 PLR 309 : (2007) 4 RLW 10 :

Consumer Protection Act, 1986 — Section 10, 10(2), 12, 15, 2Motor Vehicles Act, 1988 — Section 149

Supreme Court12 Oct 2007Allowed

Swapan Kumar Pal Vs Achintya Kumar Nayak and Others

Supreme Court Of India · (2008) 1 AWC 162 Supp : (2008) 1 CALLT 5 : (2008) 2 CHN 75 Supp : (2007) 2 CTLJ 245 : (2008) 1 JCR 29 : (2007) 12 JT 338 : (2008) 1 LW 162 : (2008) 2 MLJ 569 : (2008) 1 SCC 379 : (2007) 12 SCR 428

Constitution of India, 1950 — Article 226

Supreme Court12 Oct 2007Dismissed

Shridevi and Another Vs Muralidhar and Another

Supreme Court Of India · (2008) 1 AWC 997 Supp : (2007) 12 SCALE 234 : (2007) 14 SCC 721 : (2007) 11 SCR 375 : (2008) 1 UC 57

Bangalore Development Authority Act, 1976 — Section 18

Supreme Court12 Oct 2007Allowed

Marripati Nagaraja and Others Vs The Government of Andhra Pradesh and Others

Supreme Court Of India · (2008) 1 ALD(Cri) 37 : (2007) 12 JT 407 : (2007) 11 SCC 522 : (2008) 1 SCC(L&S) 68 : (2007) 11 SCR 506 : (2008) 2 SLJ 1

Andhra Pradesh Subordinate Service Rules — Rule 22A, 22A(2)Constitution of India, 1950 — Article 16, 309, 335

Supreme Court12 Oct 2007Dismissed

John K. John Vs Tom Varghese and Another

Supreme Court Of India · (2008) CriLJ 434 : (2007) 13 JT 222 : (2007) 11 SCR 287

Constitution of India, 1950 — Article 136Negotiable Instruments Act, 1881 (NI) — Section 138, 139

Supreme Court12 Oct 2007Allowed

Bharat Petroleum Corporation Ltd. Vs The Great Eastern Shipping Co. Ltd.

Supreme Court Of India · AIR 2008 SC 357 : (2007) AIRSCW 6945 : (2008) 1 ALLMR 424 : (2007) 4 ARBLR 55 : (2008) 1 AWC 245 Supp : (2008) 3 BomCR 245 : (2008) 2 CLT 175 : (2007) 12 JT 76 : (2007) 12 SCALE 247 : (2008) 1 SCC 503 : (2007) 11 SCR 117 : (2007) 7 Supreme 628

Constitution of India, 1950 — Article 136

Supreme Court12 Oct 2007Allowed

The Security Printing and Minting Corporation of India Limited and Another Vs Gandhi Industrial Corporation

Supreme Court Of India · (2007) 4 ARBLR 65 : (2008) 1 AWC 426 Supp : (2008) 3 BomCR 339 : (2007) 217 ELT 489 : (2007) 13 SCC 236 : (2007) 11 SCR 86

Arbitration and Conciliation Act, 1996 — Section 11, 34Central Excise Rules, 1994 — Rule 57A, 57H

Supreme Court12 Oct 2007Allowed

State of Haryana and Another Vs Aravali Khanij Udyog and Another

Supreme Court Of India · AIR 2008 SC 273 : (2007) AIRSCW 6730 : (2008) 2 CLT 607 : (2007) 2 CTLJ 241 : (2008) 1 SCC 663 : (2007) 11 SCR 180 : (2007) 8 Supreme 45

Environment (Protection) Act, 1986 — Section 23, 3

Supreme Court12 Oct 2007Disposed Of

Parayya Allayya Hittalamani Vs Sri Parayya Gurulingayya Poojari and Others

Supreme Court Of India · AIR 2008 SC 241 : (2007) AIRSCW 6654 : (2008) 1 AWC 1078 Supp : (2007) 12 JT 352 : (2008) 1 KarLJ 353 : (2008) 1 LW 186 : (2008) 2 MLJ 504 : (2007) 11 SCR 326

Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 92

Supreme Court12 Oct 2007Allowed

Arjun Singh Rathore and Others Vs B.N. Chaturvedi and Others

Supreme Court Of India · (2007) 13 JT 543 : (2007) 11 SCC 605 : (2008) 2 SCC(L&S) 387 : (2007) 11 SCR 320 : (2008) 2 SLJ 230

Regional Rural Banks Act, 1976 — Section 29

Supreme Court12 Oct 2007Dismissed

Ramesh Baburao Devaskar and Others Vs State of Maharashtra

Supreme Court Of India · (2008) 2 ACR 1607 : (2008) CriLJ 372 : (2007) 12 SCALE 272 : (2007) 13 SCC 501 : (2007) 11 SCR 197

Criminal Procedure Code, 1973 (CrPC) — Section 154, 157, 164Penal Code, 1860 (IPC) — Section 161

Supreme Court12 Oct 2007Allowed

Kishan Singh and Another Vs State of Punjab

Supreme Court Of India · AIR 2008 SC 233 : (2007) 2 DMC 719 : (2007) 12 JT 91 : (2008) 39 OCR 166 : (2007) 12 SCALE 148 : (2007) 11 SCR 155

Dowry Prohibition Act, 1961 — Section 2Penal Code, 1860 (IPC) — Section 304B, 315, 498A

Supreme Court12 Oct 2007Allowed

State of Andhra Pradesh and Another Vs Concap Capacitors, Balanagar, Hyderabad and Others

Supreme Court Of India · (2007) 217 ELT 481 : (2007) 12 JT 62 : (2007) 8 SCC 658 : (2007) 11 SCR 140 : (2007) 10 VST 204

Andhra Pradesh General Sales Tax Act, 1957 — Section 42AConstitution of India, 1950 — Article 136

Supreme Court12 Oct 2007Allowed

Devinder Singh and Others Vs State of Punjab and Others

Supreme Court Of India · AIR 2008 SC 261 : (2007) AIRSCW 6692 : (2008) 1 ALD 84 : (2008) 1 AWC 168 Supp : (2007) 2 BLJR 3069 : (2008) 1 CALLT 31 : (2008) 2 CLT 654 : (2008) 3 JCR 43 : (2007) 12 JT 256 : (2008) 1 LW 379 : (2008) 1 MLJ 887 : (2009) 106 RD 552 : (2007) 11 SCR 475 :

Companies Act, 1956 — Section 3, 617Land Acquisition (Companies) Rules, 1963 — Rule 3, 3(5), 4, 4(1), 4(4)Land Acquisition Act, 1894 — Section 17, 3, 39, 4, 40(1)

Supreme Court12 Oct 2007Dismissed

Paras Ship Breakers Ltd. Vs Commissioner of Central Excise

Supreme Court Of India · (2007) 122 ECC 310 : (2007) 148 ECR 310 : (2007) 217 ELT 321 : (2007) 12 JT 282 : (2007) 13 SCC 315 : (2007) 11 SCR 419

Central Excises and Salt Act, 1944 — Section 35G, 3A, 3A(2)

Supreme Court12 Oct 2007Dismissed

Commr. of Customs, Bangalore Vs ACER India Pvt. Ltd.

Supreme Court Of India · (2007) AIRSCW 6938 : (2008) 1 CLT 100 : (2007) 122 ECC 412 : (2007) 148 ECR 412 : (2007) 12 JT 287 : (2007) 12 SCALE 581 : (2008) 1 SCC 382 : (2007) 11 SCR 558 : (2007) 8 Supreme 734

Computers (Additional Duty) Rules, 2004 — Rule 2Customs Act, 1962 — Section 19Customs Tariff Act, 1975 — Section 3, 3(3), 3(4), 33

Supreme Court12 Oct 2007Allowed

Union of India (UOI) and Others Vs Hiranmoy Sen and Others

Supreme Court Of India · (2008) 2 CLT 271 : (2007) 115 FLR 786 : (2007) 12 JT 503 : (2007) 12 SCALE 170 : (2008) 1 SCC 630 : (2008) 1 SCC(L&S) 271 : (2007) 12 SCR 83 : (2008) 2 SLJ 222

Supreme Court12 Oct 2007Partly Allowed

State of Delhi Vs Jitti

Supreme Court Of India · (2008) 2 ACR 1617 : (2008) 1 ALT(Cri) 340 : (2008) CriLJ 358 : (2007) 12 JT 37 : (2008) 39 OCR 159 : (2007) 12 SCALE 159 : (2009) 17 SCC 292 : (2011) 1 SCC(Cri) 1013 : (2007) 11 SCR 133

Narcotic Drugs and Psychotropic Substances (Amendment) Act, 2001 — Section 41, 41(1)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 1(2), 18

Supreme Court12 Oct 2007Dismissed

Gopal Vs State of Maharashtra

Supreme Court Of India · (2008) 2 ACR 1578 : AIR 2008 SC 216 : (2007) AIRSCW 6605 : (2008) 1 GLH 397 : (2007) 12 JT 24 : (2007) 12 SCALE 179 : (2007) 12 SCC 718 : (2007) 11 SCR 173 : (2007) 7 Supreme 599

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

Supreme Court12 Oct 2007Allowed

Annakili Vs A. Vedanayagam and Others

Supreme Court Of India · AIR 2008 SC 346 : (2007) AIRSCW 6892 : (2008) 1 AWC 111 Supp : (2008) 1 CTC 329 : (2008) 1 JCR 32 : (2007) 12 JT 383 : (2008) 1 LW 69 : (2007) 11 SCR 517 : (2007) 7 Supreme 342

Limitation Act, 1908 — Article 142, 144Limitation Act, 1963 — Article 64, 65