COURT ARCHIVE

Supreme Court Of India judgments

59,848 judgments · page 1,219 of 2,993

Supreme Court28 May 2007Allowed

Byvarapu Raju Vs State of Andhra Pradesh and Another

Supreme Court Of India · (2007) 3 ACR 2774 : AIR 2007 SC 1904 : (2007) AIRSCW 3414 : (2007) CriLJ 3204 : (2007) 8 JT 177 : (2007) 4 RLW 3071 : (2007) 8 SCALE 95 : (2007) 11 SCC 218 : (2007) 7 SCR 815 : (2007) 4 Supreme 581 : (2007) 4 UC 461 : (2007) 2 UJ 739

Penal Code, 1860 (IPC) — Section 201, 300, 302, 304, 34

Supreme Court25 May 2007Dismissed

Mr. C. Gupta Vs Glaxo Smith Klin Pharmaceutical Limited

Supreme Court Of India · (2007) 6 ALLMR 422 : (2007) 114 FLR 585 : (2007) 8 JT 480 : (2007) 6 MhLj 73 : (2007) 8 SCALE 467 : (2007) 7 SCC 171 : (2007) 2 SCC(L&S) 605 : (2007) 7 SCR 800

Constitution of India, 1950 — Article 14, 142, 20(1), 21Contract Act, 1872 — Section 23Industrial Disputes (Amendment) Act, 1984 — Section 1(1)

Supreme Court24 May 2007Allowed

Commissioner of Customs, Kolkata Vs Peerless Consultancy Services Pvt. Ltd.

Supreme Court Of India · (2007) 119 ECC 77 : (2007) ECR 77 : (2007) 213 ELT 481 : (2007) 3 JCR 185 : (2007) 8 JT 505 : (2007) 8 SCALE 386 : (2007) 5 SCC 735 : (2007) 7 SCR 783

Customs Act, 1962 — Section 11, 113(d), 114Foreign Trade (Development and Regulation) Act, 1992 — Section 3(3)Foreign Trade (Regulation) Rules, 1993 — Rule 11, 14

Supreme Court24 May 2007Allowed

Commissioner of Custom, New Delhi Vs Brooks International and Others

Supreme Court Of India · (2007) 119 ECC 1 : (2007) 213 ELT 161 : (2007) 8 JT 514 : (2007) 8 SCALE 373 : (2007) 10 SCC 396 : (2007) 7 SCR 791

Customs Act, 1962 — Section 11, 14, 2, 2(33), 2(41), 46, 50, 76, 76(1)(b), 111, 111(d), 113, 113(1)(d), 113(d)Foreign Exchange Regulation Act, 1973 — Section 18Foreign Trade Development And Regulation Act, 1992 — Section 11(1)

Supreme Court23 May 2007Dismissed

Assistant Commissioner of Income Tax Vs Rajesh Jhaveri Stock Brokers Pvt. Ltd.

Supreme Court Of India · AIR 2007 SC 2163 : (2007) AIRSCW 3812 : (2007) 210 CTR 30 : (2007) 291 ITR 500 : (2007) 8 JT 494 : (2007) 8 SCALE 396 : (2007) 7 SCR 765 : (2007) 4 Supreme 606 : (2007) 2 UJ 725

Income Tax Act, 1961 — Section 139, 139(2), 142(1), 143(1), 143(2)

Supreme Court23 May 2007Disposed Of

Ajnala Coop. Sugar Mills Ltd. Vs Sukhraj Singh

Supreme Court Of India · (2007) AIRSCW 6529 : (2007) 8 JT 503 : (2007) 2 LLJ 1060 : (2007) 148 PLR 188 : (2007) 8 SCALE 393 : (2009) 17 SCC 326 : (2011) 2 SCC(L&S) 341 : (2007) 7 SCR 779 : (2007) 2 UJ 774

Industrial Disputes Act, 1947 — Section 2, 25F

Supreme Court22 May 2007Dismissed

State of Tripura and Others Vs Bina Choudhary and Others

Supreme Court Of India · AIR 2007 SC 2169 : (2007) AIRSCW 3821 : (2008) 1 ALT 2 : (2007) 4 AWC 3321 Supp : (2008) 2 GLT 44 : (2007) 8 JT 519 : (2007) 8 SCALE 378 : (2007) 7 SCC 52 : (2007) 8 SCR 752 : (2007) 4 Supreme 408

Tripura Indian Forest (Tripura Second Amendment) Act, 1986 — Section 52A

Supreme Court22 May 2007Allowed

National Agricultural Co-op. Marketing Federation India Ltd. Vs Gains Trading Ltd.

Supreme Court Of India · (2007) 2 ARBLR 339 : (2008) 2 CompLJ 344 : (2007) 3 CTC 699 : (2007) 9 JT 352 : (2007) 8 SCALE 566 : (2007) 5 SCC 692 : (2007) 2 UJ 768

Arbitration and Conciliation Act, 1996 — Section 11, 11(5), 11(9), 16, 16(1)

Supreme Court22 May 2007Disposed Of

Zaminder Dharmik and Shekshnik Nyas Vs Siddhanath (dead) by Lrs.

Supreme Court Of India · (2007) 4 AWC 3324 Supp : (2007) 8 JT 644 : (2007) 8 SCALE 477 : (2007) 9 SCC 9 : (2007) 8 SCR 758

Civil Procedure Code, 1908 (CPC) — Order 11 Rule 21, Order 13 Rule 10, Order 6 Rule 17, 100Madhya Pradesh Land Revenue Code, 1959 — Section 165(6), 248, 250, 57, 57

Supreme Court21 May 2007Disposed Of

Continental Profiles Ltd. Vs Commissioner of Central Excise, New Delhi

Supreme Court Of India · (2007) 119 ECC 8 : (2007) ECR 8 : (2007) 213 ELT 335 : (2007) 8 JT 522 : (2007) 8 SCALE 370 : (2007) 13 SCC 800 : (2007) 7 SCR 747

Supreme Court21 May 2007Disposed Of

Garrison Engineer (Utility), Bhatinda Vs Shri Narinder Singh

Supreme Court Of India · (2007) AIRSCW 6798 : (2007) AIRSCW 6227 : (2008) 1 ALLMR 435 : (2008) 1 ALT 10 : (2007) 114 FLR 399 : (2007) 8 JT 579 : (2007) 2 LLJ 1059 : (2007) 4 PLJR 87 : (2007) 8 SCALE 368 : (2007) 11 SCC 35 : (2008) 1 SCC(L&S) 670 : (2007) 7 SCR 744 : (2007) 6 Supr

Industrial Disputes Act, 1947 — Section 25F

Supreme Court18 May 2007Dismissed

Veer Kunwor Singh University Ad hoc Teachers Association and Others Vs The Bihar State University (C.C.) Service Commission and Others

Supreme Court Of India · (2007) 3 PLJR 262

Bihar State Universities Act, 1976 — Section 57, 58(1)Constitution of India, 1950 — Article 12, 14, 141, 142, 144, 320

Supreme Court18 May 2007Allowed

Union of India (UOI) and Another Vs A.K. Narula

Supreme Court Of India · (2007) 7 AWC 7441

Supreme Court18 May 2007Disposed Of

Ramesh Chandra Sharma Vs Punjab National Bank and Another

Supreme Court Of India · (2007) 114 FLR 477 : (2007) 8 JT 588 : (2007) 3 LLJ 245 : (2007) 8 SCALE 240 : (2007) 9 SCC 15 : (2008) 1 SCC(L&S) 337 : (2007) 7 SCR 585 : (2008) 1 SLJ 272

Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 12, 19, 19(2)Constitution of India, 1950 — Article 311(2)Orissa State Financial Corporation Employees Provident Fund Regulations, 1959 &mdas

Supreme Court18 May 2007Allowed

Commissioner of Income Tax, New Delhi Vs Oriental Fire and General Insurance Co. Ltd.

Supreme Court Of India · AIR 2007 SC 2248 : (2007) AIRSCW 7025 : (2007) AIRSCW 3925 : (2007) 2 BLJR 1643 : (2007) 210 CTR 162 : (2007) 291 ITR 370 : (2007) 8 JT 349 : (2007) 8 SCALE 170 : (2007) 6 SCC 496 : (2007) 7 SCR 462 : (2007) 4 Supreme 483

Income Tax Act, 1961 — Section 10, 256, 28, 29, 30Income Tax Rules, 1962 — Rule 1, 5, 6Insurance Act, 1938 — Section 11, 36(1)

Supreme Court18 May 2007Allowed

Heinz Italia and Another Vs Dabur India Ltd.

Supreme Court Of India · (2007) 4 ALLMR 777 : (2007) 3 AWC 3155 Supp : (2007) 104 CLT 719 : (2007) 4 CTC 810 : (2007) 6 MhLj 7 : (2007) 35 PTC 1 : (2007) 7 SCALE 608 : (2007) 6 SCC 1

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Copyright Act, 1957 — Section 63Trade and Merchandise Marks Act, 1958 — Section 106, 29

Supreme Court18 May 2007

Smt. Ass Kaur (Deceased) by L.Rs. Vs Kartar Singh (Dead) by L.Rs. and Others

Supreme Court Of India · AIR 2007 SC 2369 : (2007) AIRSCW 4219 : (2008) 1 ALD 28 : (2007) 5 ALLMR 909 : (2007) 4 AWC 3293 Supp : (2007) 9 JT 118 : (2007) 148 PLR 197 : (2007) 8 SCALE 502 : (2007) 5 SCC 561 : (2007) 7 SCR 670 : (2007) 4 Supreme 501 : (2007) 3 UC 1668

Evidence Act, 1872 — Section 57Hindu Succession Act, 1956 — Section 4, 8Punjab Laws Act, 1872 — Section 5, 7

Supreme Court18 May 2007Dismissed

Rizwan Akbar Hussain Syyed Vs Mehmood Hussain and Another

Supreme Court Of India · (2007) 2 ACR 2059 : (2007) CriLJ 3255 : (2007) 3 CTC 696 : (2007) 7 JT 561 : (2008) 1 PLJR 233 : (2007) 7 SCALE 377 : (2007) 10 SCC 368 : (2007) 7 SCR 246

Criminal Procedure Code, 1973 (CrPC) — Section 439(2)Penal Code, 1860 (IPC) — Section 307, 324, 34

Supreme Court18 May 2007Dismissed

Caterpillar India Pvt. Ltd. Vs Western Coal Fields Ltd. and Others

Supreme Court Of India · AIR 2007 SC 2971 : (2007) AIRSCW 5413 : (2007) 8 JT 174 : (2007) 8 SCALE 145 : (2007) 11 SCC 32 : (2007) 7 SCR 251

Supreme Court18 May 2007Allowed

Manjappa Vs State of Karnataka

Supreme Court Of India · (2007) 2 ACR 2062 : (2007) 2 ALD(Cri) 291 : (2007) CriLJ 3220 : (2007) 7 JT 226 : (2007) 2 OLR 402 : (2007) 7 SCALE 513 : (2007) 6 SCC 231 : (2007) 7 SCR 275

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 357(1), 360, 361Penal Code, 1860 (IPC) — Section 323, 325, 504