COURT ARCHIVE

Supreme Court Of India judgments

59,848 judgments · page 1,221 of 2,993

Supreme Court18 May 2007Allowed

Kamakshi Builders Vs Ambedkar Educational Society and Others

Supreme Court Of India · AIR 2007 SC 2191 : (2007) AIRSCW 3850 : (2007) 5 ALLMR 461 : (2008) 1 JCR 40 : (2007) 6 MLJ 337 : (2007) 148 PLR 59 : (2007) 7 SCALE 475 : (2007) 12 SCC 27 : (2007) 7 SCR 339 : (2007) 4 Supreme 455

Arbitration Act, 1940 — Section 14(2)Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 13Limitation Act, 1963 — Article 113, 65, 66, 67

Supreme Court18 May 2007Dismissed

UCO Bank and Another Vs Rajinder Lal Capoor

Supreme Court Of India · AIR 2007 SC 2129 : (2007) AIRSCW 3656 : (2007) 114 FLR 413 : (2007) 8 JT 581 : (2007) 3 RLW 1979 : (2007) 8 SCALE 255 : (2007) 6 SCC 694 : (2007) 2 SCC(L&S) 550 : (2007) 8 SCR 543 : (2008) 1 SLJ 262 : (2007) 4 Supreme 474

Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 19(2)Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Constitution of India, 1950 — Article 142

Supreme Court18 May 2007Allowed

Bidhannagar (Salt Lake) Welfare Association Vs Central Valuation Board and Others

Supreme Court Of India · AIR 2007 SC 2276 : (2007) AIRSCW 3962 : (2007) 3 CHN 95 Supp : (2007) 8 JT 118 : (2007) 7 SCALE 546 : (2007) 6 SCC 668 : (2007) 7 SCR 430 : (2007) 4 Supreme 542

West Bengal Central Valuation Board Act, 1978 — Section 9, 9(1), 10, 11, 12, 13, 14, 14(1), 15, 15(3) Indian Penal Code, 1860 — Section 303Human Rights Act 1998 — Section 6, 6(3)(a)Nationality, Immigration And Asylum Act, 2002 — Section 106(1A), 101(1), 101(2)

Supreme Court18 May 2007Dismissed

C.C. Alavi Haji Vs Palapetty Muhammed and Another

Supreme Court Of India · (2007) 3 ACR 2738 : (2007) 2 ALD(Cri) 294 : (2007) 2 BC 533 : (2007) 4 BomCR 314 : (2007) 137 CompCas 692 : (2007) CriLJ 3214 : (2007) 3 JCR 209 : (2007) 7 JT 498 : (2007) 3 KLJ 81 : (2007) 3 KLT 77 : (2008) 3 MhLj 115 : (2008) MPLJ 441 : (2007) 2 OLR 384

Criminal Procedure Code, 1973 (CrPC) — Section 482Evidence Act, 1872 — Section 114General Clauses Act, 1897 — Section 27

Supreme Court17 May 2007Partly Allowed

Madishetti Bala Ramul (D) by L.Rs. Vs The Land Acquisition Officer

Supreme Court Of India · (2007) 5 ALLMR 904 : (2007) 8 JT 180 : (2008) 1 MLJ 881 : (2007) 8 SCALE 184 : (2007) 9 SCC 650 : (2007) 7 SCR 222

Land Acquisition Act, 1894 — Section 11, 16, 17, 17(1), 18

Supreme Court17 May 2007Allowed

Ila Vipin Pandya Vs Smita Ambalal Patel

Supreme Court Of India · AIR 2007 SC 2404 : (2008) 3 BomCR 482 : (2007) 3 CHN 164 Supp : (2007) 6 MhLj 618 : (2008) MPLJ 15 : (2007) 7 SCALE 331 : (2007) 6 SCC 750 : (2007) 7 SCR 24

Contempt of Courts Act, 1971 — Section 12, 2

Supreme Court17 May 2007Dismissed

Sudhir Madan and Others Vs Municipal Corporation of Delhi and Others

Supreme Court Of India · (2007) 8 SCALE 257 : (2007) 8 SCR 1

New Delhi Municipal Council Act, 1994 — Section 225, 330

Supreme Court17 May 2007Allowed

Rubabbuddin Sheikh Vs State of Gujarat and Others

Supreme Court Of India · (2007) 3 CHN 72 Supp : (2007) CriLJ 3206 : (2007) 2 GLR 1829 : (2007) 7 JT 543 : (2007) 7 SCALE 471 : (2007) 4 SCC 404

Constitution of India, 1950 — Article 32

Supreme Court17 May 2007

Ashoka Kumar Thakur Vs Union of India (UOI) and Others etc.

Supreme Court Of India · (2007) 7 SCALE 590 : (2007) 4 SCC 397 : (2007) 7 SCR 63 : (2007) 2 UJ 966

Constitution of India, 1950 — Article 14, 145(3), 15, 15(1), 15(4)Supreme Court Rules, 1966 — Order 35

Supreme Court17 May 2007Allowed

Afzalkhan @ Babu Murtuzakhan Pathan Vs State of Gujarat

Supreme Court Of India · (2007) 3 ACR 2745 : (2007) 2 ALD(Cri) 464 : (2007) CriLJ 3223 : (2007) 2 GLR 2283 : (2007) 7 JT 200 : (2007) 4 RLW 2989 : (2007) 7 SCALE 365 : (2007) 9 SCC 387 : (2007) 7 SCR 73

Arms Act, 1959 — Section 25(1), 25(1), 27, 29Evidence Act, 1872 — Section 25, 26, 30, 32(1)Penal Code, 1860 (IPC) — Section 120(B), 120B, 121, 121(A), 122

Supreme Court17 May 2007Dismissed

Commissioner of Income Tax, Pune Vs Shirke Construction Equipment Ltd.

Supreme Court Of India · (2007) 210 CTR 159 : (2007) 291 ITR 380 : (2007) 8 JT 356 : (2007) 8 SCALE 105 : (2007) 7 SCR 19

Income Tax Act, 1961 — Section 29, 72, 80AB, 80HHC

Supreme Court17 May 2007Dismissed

Gannmani Anasuya and Others Vs Parvatini Amarendra Chowdhary and Others

Supreme Court Of India · AIR 2007 SC 2380 : (2007) AIRSCW 4233 : (2007) 8 JT 167 : (2008) 1 LW 466 : (2007) 5 MLJ 1273 : (2008) 149 PLR 595 : (2007) 8 SCALE 191 : (2007) 10 SCC 296 : (2007) 7 SCR 201 : (2007) 5 Supreme 357

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31Constitution of India, 1950 — Article 113, 136Evidence Act, 1872 — Section 145, 58

Supreme Court17 May 2007Disposed Of

In Re: Smt. Sayalee Sanjeev Joshi, Member, Maharashtra Public Service Commission

Supreme Court Of India · (2007) 3 ACR 3271 : AIR 2007 SC 2809 : (2007) AIRSCW 5103 : (2007) 7 JT 292 : (2007) 7 SCALE 631 : (2007) 7 SCR 116

Constitution of India, 1950 — Article 145, 315, 316, 317, 318Evidence Act, 1872 — Section 10Penal Code, 1860 (IPC) — Section 120B, 380, 381, 409, 418

Supreme Court17 May 2007Disposed Of

Arvind Constructions Co. Pvt. Ltd. Vs Kalinga Mining Corporation and Others

Supreme Court Of India · AIR 2007 SC 2144 : (2007) AIRSCW 6819 : (2007) AIRSCW 3677 : (2007) 2 ARBLR 279 : (2007) 8 JT 32 : (2008) 1 MhLj 7 : (2007) 7 SCALE 567 : (2007) 6 SCC 798 : (2007) 7 SCR 180 : (2007) 5 Supreme 568 : (2007) 8 Supreme 196

Arbitration and Conciliation Act, 1996 — Section 11(4), 9Civil Procedure Code, 1908 (CPC) — Order 18 Rule 5Partnership Act, 1932 — Section 69(3)

Supreme Court17 May 2007Dismissed

Kurmanchal Inst. of Degree and Diploma and Others Vs Chancellor, M.J.P. Rohilkhand Univ. and Others

Supreme Court Of India · AIR 2007 SC 2253 : (2007) AIRSCW 3931 : (2007) 8 JT 24 : (2007) 8 SCALE 178 : (2007) 6 SCC 35 : (2007) 7 SCR 191 : (2007) 5 Supreme 376 : (2007) 3 UPLBEC 2740

Uttar Pradesh State Universities Act, 1973 — Section 4(1A), 42(2), 5, 51, 51(2)

Supreme Court17 May 2007Allowed

Tejshree Ghag Vs Prakash Parashuram Patil and Others etc. etc.

Supreme Court Of India · AIR 2007 SC 2141 : (2007) AIRSCW 3673 : (2007) 5 ALLMR 900 : (2007) 5 BomCR 199 : (2007) 8 SCALE 165 : (2007) 6 SCC 220 : (2007) 2 SCC(L&S) 451 : (2007) 8 SCR 214

Bihar State Universities Act, 1976 — Section 10(14)Constitution of India, 1950 — Article 14, 16, 309, 311

Supreme Court17 May 2007Dismissed

Tanna and Modi Vs Commissioner of Income Tax , Mumbai XXV and Others

Supreme Court Of India · AIR 2007 SC 2301 : (2007) AIRSCW 3994 : (2007) 210 CTR 273 : (2007) 292 ITR 209 : (2007) 8 SCALE 511 : (2007) 7 SCC 434 : (2007) 8 SCR 233

Constitution of India, 1950 — Article 136, 142Finance Act, 1997 — Section 71(1), 71(2)Income Tax Act, 1961 — Section 132, 132A, 133A, 139, 142

Supreme Court17 May 2007

National Insruance Company Ltd. Vs Meena Aggarwal

Supreme Court Of India · (2007) 05 SC CK 0046

Supreme Court17 May 2007Allowed

Regional Institute of Medical Science and Another Vs S. Bhagyabati Devi

Supreme Court Of India · (2007) 8 JT 187 : (2007) 8 SCALE 99 : (2007) 10 SCC 504 : (2008) 1 SCC(L&S) 683 : (2007) 7 SCR 84 : (2008) 1 SLJ 256 : (2007) 3 UPLBEC 2084

Indian Medical Council Act, 1956 — Section 33Time Scale Promotion Rules, 1991 — Rule 17(B), 3, 31, 4, 6(F)

Supreme Court17 May 2007Allowed

Commnr. of Customs (Port), Chennai Vs Toyota Kirloskar Motor Pvt. Ltd.

Supreme Court Of India · (2007) 119 ECC 326 : (2007) ECR 326 : (2007) 213 ELT 4 : (2007) 8 SCALE 151 : (2007) 5 SCC 371 : (2007) 7 SCR 94 : (2007) 2 UJ 834

Central Excises and Salt Act, 1944 — Section 14, 14(1), 14(1A), 2(22), 2(23)Customs Valuation (Determination of Price of Imported Goods) Rules, 1988 — Rule 3, 4, 5, 6, 7