COURT ARCHIVE

Supreme Court Of India judgments

59,848 judgments · page 1,206 of 2,993

Supreme Court07 Sept 2007Disposed Of

Kulesh Mondal Vs The State of West Bengal

Supreme Court Of India · (2008) 1 ACR 151 : AIR 2007 SC 3228 : (2007) AIRSCW 5880 : (2007) 2 ALD(Cri) 897 : (2007) 3 CALLT 97 : (2008) 105 CLT 112 : (2008) CriLJ 325 : (2007) 11 JT 65 : (2007) 10 SCALE 637 : (2007) 8 SCC 578 : (2007) 9 SCR 799 : (2007) 6 Supreme 122

Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 300, 302, 323, 337, 34

Supreme Court07 Sept 2007Dismissed

Y.A. Ajit Vs Sofana Ajit

Supreme Court Of India · AIR 2007 SC 3151 : (2007) AIRSCW 5703 : (2007) 5 ALT 75 : (2007) 4 AWC 4036 Supp : (2007) 11 JT 88 : (2007) 2 OLR 703 : (2007) 10 SCALE 635 : (2007) 10 SCC 429 : (2007) 9 SCR 808 : (2007) 6 Supreme 119

Civil Procedure Code, 1908 (CPC) — Section 24Criminal Procedure Code, 1973 (CrPC) — Section 177, 178

Supreme Court06 Sept 2007Allowed

Visitor and Others Vs K.S. Misra

Supreme Court Of India · (2007) AIRSCW 5706 : (2007) 115 FLR 353 : (2007) 11 SCALE 5 : (2007) 8 SCC 593 : (2007) 2 SCC(L&S) 959 : (2007) 10 SCR 763 : (2008) 1 SLJ 381 : (2007) 6 Supreme 107 : (2008) 1 UPLBEC 531

Liberalised Pension Rules, 1950 — Rule 6A

Supreme Court06 Sept 2007Dismissed

Research Foundation for Science Vs Union of India (UOI) and Another

Supreme Court Of India · AIR 2007 SC 3118 : (2007) AIRSCW 5610 : (2008) 4 ALT 19 : (2007) 10 JT 635 : (2007) 10 SCALE 594 : (2007) 8 SCC 583 : (2007) 9 SCR 749 : (2007) 2 UJ 1080

HW Rules, 2003 — Rule 5

Supreme Court06 Sept 2007Dismissed

Numaligarh Refinery Ltd. Vs Daelim Industrial Company Ltd.

Supreme Court Of India · (2007) AIRSCW 6293 : (2007) AIRSCW 5948 : (2007) 3 ARBLR 378 : (2007) 4 AWC 3998 Supp : (2008) 1 CompLJ 136 : (2007) 11 JT 73 : (2007) 10 SCALE 577 : (2007) 8 SCC 466 : (2007) 9 SCR 724 : (2007) 7 Supreme 13 : (2007) 6 Supreme 128 : (2007) 2 UJ 1057

Arbitration and Conciliation Act, 1996 — Section 34Contract Act, 1872 — Section 69, 73Sales of Goods Act, 1930 — Section 64A, 64A(1), 64A(2)

Supreme Court05 Sept 2007Dismissed

M.P. State Agro Industries Development Corporation Ltd. and Another Vs Jahan Khan

Supreme Court Of India · AIR 2007 SC 3153 : (2007) AIRSCW 5712 : (2007) 10 JT 571 : (2007) 10 SCALE 602 : (2007) 10 SCC 88 : (2008) 1 SCC(L&S) 9 : (2007) 9 SCR 715 : (2007) 6 Supreme 172

Constitution of India, 1950 — Article 226, 227

Supreme Court05 Sept 2007Allowed

State of Uttar Pradesh Vs Ram Veer Singh and Others

Supreme Court Of India · (2007) 3 ACR 3431 : AIR 2007 SC 3075 : (2007) AIRSCW 5553 : (2007) 10 SCALE 545 : (2007) 13 SCC 102 : (2007) 10 SCR 689 : (2007) 6 Supreme 164

Penal Code, 1860 (IPC) — Section 201, 302, 34

Supreme Court05 Sept 2007Allowed

Mukesh Kumar Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2007 SC 3077 : (2007) AIRSCW 5556 : (2007) 10 JT 565 : (2007) 2 OLR 718 : (2007) 4 PLJR 151 : (2007) 10 SCALE 543 : (2007) 8 SCC 398 : (2007) 2 SCC(L&S) 926 : (2007) 9 SCR 711 : (2007) 6 Supreme 178

Supreme Court05 Sept 2007Allowed

Dilawar Singh Vs State of Delhi

Supreme Court Of India · (2007) 3 ACR 3434 : AIR 2007 SC 3234 : (2007) AIRSCW 5899 : (2007) 2 ALD(Cri) 912 : (2007) 2 BLJR 2828 : (2007) CriLJ 4709 : (2007) 10 JT 585 : (2007) 10 SCALE 556 : (2007) 9 SCR 695 : (2007) 6 Supreme 153 : (2007) 2 UJ 1108

Indian Penal Code, 1860 — Section 147, 304, 342, 392, 395, 397, 398, 448, 452Code Of Criminal Procedure, 1973 — Section 154, 154(3), 155, 155(3), 156, 156(3), 169, 173, 190, 190(1)(a), 200, 202, 202(1), 204, 210, 304, 465Sea Customs Act, 1878 — Section 19, 23B

Supreme Court31 Aug 2007Dismissed

Madan Lal Kapoor Vs Rajiv Thapar and Others

Supreme Court Of India · (2008) 1 ACR 154 : (2007) 104 CLT 804 : (2007) CriLJ 4684 : (2007) 4 MPHT 251 : (2007) 2 OLR 720 : (2007) 11 SCALE 3 : (2007) 7 SCC 623 : (2007) 9 SCR 686

Supreme Court31 Aug 2007Disposed Of

Commissioner of Central Excise, Jaipur Vs Sri Ganganagar Bottling Co.

Supreme Court Of India · (2007) 215 ELT 481 : (2007) 10 JT 552 : (2007) 10 SCALE 510 : (2007) 7 SCC 512 : (2007) 9 SCR 669 : (2007) 11 STT 1

Central Excise Rules, 1944 — Rule 8(1)

Supreme Court31 Aug 2007Disposed Of

Ram Nayak Vs U.P. State Sugar Corporation

Supreme Court Of India · (2008) 4 ALT 25 : (2007) 115 FLR 189 : (2007) 10 JT 563 : (2007) 10 SCALE 513 : (2007) 11 SCC 372 : (2008) 1 SCC(L&S) 767 : (2007) 9 SCR 665

Uttar Pradesh Sugar Undertakings (Acquisition) Act, 1971 — Section 10, 16(3), 2A

Supreme Court31 Aug 2007Disposed Of

Aggarwal and Modi Enterprises Pvt. Ltd. and Another Vs New Delhi Municipal Council

Supreme Court Of India · AIR 2007 SC 3131 : (2007) AIRSCW 5662 : (2007) 4 AWC 3992 Supp : (2007) 2 BLJR 2476 : (2007) 4 CHN 110 Supp : (2008) 1 CTLJ 9 : (2007) 10 JT 545 : (2007) 10 SCALE 549 : (2007) 8 SCC 75 : (2007) 9 SCR 675 : (2007) 6 Supreme 17

Constitution of India, 1950 — Article 12, 14New Delhi Municipal Council Act, 1994 — Section 141(2)

Supreme Court30 Aug 2007Dismissed

Mahesh Gupta and Others Vs Yashwant Kumar Ahirwar and Others

Supreme Court Of India · AIR 2007 SC 3136 : (2007) AIRSCW 5683 : (2007) 115 FLR 613 : (2008) 3 JLJ 79 : (2007) 10 JT 556 : (2007) 10 SCALE 485 : (2007) 8 SCC 621 : (2007) 2 SCC(L&S) 965 : (2007) 9 SCR 578 : (2008) 2 SLJ 187 : (2007) 6 Supreme 276

Constitution of India, 1950 — Article 14, 16, 16(4), 39

Supreme Court30 Aug 2007Allowed

A.P.S.R.T.C. rep. by its Chief Law Officer Vs M. Pentaiah Chary

Supreme Court Of India · (2007) ACJ 2468 : AIR 2007 SC 3141 : (2007) AIRSCW 5687 : (2007) 6 ALD 1 : (2008) 3 JKJ 35 : (2007) 10 JT 491 : (2008) 1 LW 886 : (2007) 6 MLJ 1096 : (2007) 10 SCALE 495 : (2007) 13 SCC 625 : (2007) 9 SCR 607 : (2007) 6 Supreme 237

Constitution of India, 1950 — Article 136Motor Vehicles Act, 1988 — Section 163, 166Workmens Compensation Act, 1923 — Section 2(l)

Supreme Court30 Aug 2007Allowed

Commissioner of Customs, Chennai Vs Hewlett Packard India Sales (P) Ltd.

Supreme Court Of India · (2007) AIRSCW 6227 : (2007) 121 ECC 127 : (2007) ECR 127 : (2007) 215 ELT 484 : (2007) 10 JT 521 : (2007) 10 SCALE 535 : (2007) 8 SCC 404 : (2007) 9 SCR 641 : (2007) 6 Supreme 248

Supreme Court30 Aug 2007Dismissed

State of Rajasthan and Others Vs Jagdish Chopra

Supreme Court Of India · (2007) AIRSCW 5729 : (2007) 115 FLR 195 : (2007) 10 JT 534 : (2007) 4 RLW 14 : (2007) 10 SCALE 470 : (2007) 8 SCC 161 : (2007) 2 SCC(L&S) 837 : (2007) 10 SCR 599 : (2008) 2 SLJ 182 : (2007) 6 Supreme 242

Constitution of India, 1950 — Article 14, 142, 16Rajasthan Educational Subordinate Service Rules, 1971 — Rule 9(3)

Supreme Court30 Aug 2007

Syndicate Bank Vs Estate Officer and Manager, A.P.I.I.C. Ltd. and Others

Supreme Court Of India · AIR 2007 SC 3169 : (2007) AIRSCW 5758 : (2007) 6 ALD 53 : (2007) 4 AWC 4011 Supp : (2007) 5 CompLJ 98 : (2007) 8 SCC 361 : (2007) 10 SCR 619 : (2007) 6 Supreme 258

Companies Act, 1956 — Section 125Evidence Act, 1872 — Section 114Income Tax Act, 1922 — Section 12B

Supreme Court30 Aug 2007Allowed

Indian Bank and Another Vs N. Venkatramani

Supreme Court Of India · AIR 2007 SC 3159 : (2007) AIRSCW 5722 : (2007) 115 FLR 190 : (2007) 10 JT 530 : (2007) 6 MLJ 723 : (2007) 10 SCALE 475 : (2007) 10 SCC 609 : (2008) 1 SCC(L&S) 697 : (2007) 9 SCR 570 : (2008) 1 SLJ 443 : (2007) 6 Supreme 253

Bank Employees Pension Regulations, 1995 — Regulation 16, 17, 18, 19, 23Constitution of India, 1950 — Article 136, 226, 32Delhi Rent Control Act, 1958 — Section 14(1), 14A, 14D

Supreme Court30 Aug 2007Allowed

Ram Preeti Yadav Vs Mahendra Pratap Yadav and Others

Supreme Court Of India · AIR 2007 SC 3156 : (2007) AIRSCW 5718 : (2007) CriLJ 4685 : (2007) 10 SCALE 479 : (2007) 12 SCC 385 : (2007) 9 SCR 590 : (2007) 7 Supreme 120

Constitution of India, 1950 — Article 129, 136, 142