COURT ARCHIVE

Supreme Court Of India judgments

59,848 judgments · page 1,222 of 2,993

Supreme Court17 May 2007Allowed

Bangalore Development Authority Vs Syndicate Bank

Supreme Court Of India · AIR 2007 SC 2198 : (2007) AIRSCW 3859 : (2008) 3 BomCR 808 : (2007) 3 CompLJ 58 : (2007) 2 CPJ 17 : (2007) 2 CTLJ 52 : (2008) 1 GLR 624 : (2007) 8 JT 106 : (2007) 5 KarLJ 145 : (2007) 6 MLJ 975 : (2007) 8 SCALE 200 : (2007) 6 SCC 711 : (2007) 7 SCR 47 : (

Consumer Protection Act, 1986 — Section 2, 21

Supreme Court16 May 2007Disposed Of

K Krishna M.A. Raihany Vs Union of India (UOI) and Others

Supreme Court Of India · (2007) 3 ACR 2892 : (2007) 7 JT 258 : (2007) 7 SCALE 252 : (2007) 5 SCC 533

Citizenship Act, 1955 — Section 14, 5, 6, 6(1)Foreign Exchange Regulation Act, 1973 — Section 29(1)

Supreme Court16 May 2007Dismissed

Union of India (UOI) and Another Vs Shardindu

Supreme Court Of India · AIR 2007 SC 2204 : (2007) AIRSCW 3867 : (2007) 6 ALLMR 970 : (2007) 7 SCALE 575 : (2007) 6 SCC 276 : (2007) 2 SCC(L&S) 456 : (2007) 7 SCR 1039 : (2008) 1 SLJ 151

Constitution of India, 1950 — Article 142, 310, 324National Council for Teacher Education Act, 1993 — Section 2, 3(4), 31, 4, 4(3)National Council for Teachers Education Rules, 1997 — Rule 5, 6, 7, 9(7B)

Supreme Court16 May 2007Disposed Of

Union of India (UOI) and Another Vs Bashirbhai R. Khiliji

Supreme Court Of India · (2007) 4 ALLMR 813 : (2008) 2 ALT 4 : (2007) 114 FLR 774 : (2007) 8 SCALE 63 : (2007) 6 SCC 16 : (2007) 2 SCC(L&S) 292 : (2007) 7 SCR 1060 : (2008) 1 SLJ 252

Central Civil Services (Pension) Rules, 1972 — Rule 2, 35, 36, 37, 38Central Reserve Police Force Rules, 1955 — Rule 35, 36, 37, 42

Supreme Court16 May 2007Dismissed

Babu Vithu Gaikwad [Dead] by LRs. Vs Chintaman Sadashiv and Others

Supreme Court Of India · (2007) 4 ALLMR 806 : (2007) 5 BomCR 70 : (2007) 3 CHN 10 Supp : (2007) 7 JT 596 : (2007) 8 SCALE 68 : (2007) 9 SCC 632 : (2007) 6 SCR 1067

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 14, 29, 30, 31, 31AConstitution of India, 1950 — Article 227

Supreme Court16 May 2007Disposed Of

Ananda Mohan Sen and Another Vs State of West Bengal

Supreme Court Of India · (2007) 3 ACR 2730 : (2007) 2 ALD(Cri) 611 : (2007) CriLJ 2770 : (2007) 1 DMC 860 : (2007) 7 SCALE 254 : (2007) 10 SCC 774 : (2007) 6 SCR 1088 : (2007) 4 UC 403

Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 302, 304B, 306, 306IP, 498A

Supreme Court16 May 2007Allowed

Smt. Yallwwa and Others Vs National Insurance Co. Ltd. and Another

Supreme Court Of India · AIR 2007 SC 2582 : (2007) AIRSCW 4590 : (2008) 1 ALD 117 : (2007) 4 ALLMR 822 : (2007) 4 ALT 45 : (2007) 3 AWC 2480 Supp : (2008) 3 JKJ 25 : (2007) 6 KarLJ 321 : (2007) 3 KLT 91 : (2007) 4 MhLj 543 : (2007) 5 MLJ 322 : (2007) MPLJ 260 : (2007) 148 PLR 82

Arbitration Act, 1940 — Section 2Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10A

Supreme Court16 May 2007Allowed

Nani Sha and Others Vs State of Arunachal Pradesh and Others

Supreme Court Of India · AIR 2007 SC 2356 : (2007) AIRSCW 4174 : (2007) 114 FLR 841 : (2007) 7 JT 284 : (2007) 7 SCALE 521 : (2007) 6 SCR 1027

Arunachal Pradesh Forest Corporation Limited Service Rules, 1977 — Rule 17, 25, 5Uttar Pradesh Agriculture Group B Service Rules, 1995 — Rule 17, 21Uttar Pradesh Government Servants (Seniority) Rules, 1991 — Rule 8<

Supreme Court16 May 2007Disposed Of

Geeta Vs State of M.P. and Others

Supreme Court Of India · AIR 2007 SC 2223 : (2007) AIRSCW 3892 : (2007) 4 ALLMR 300 : (2008) 2 JLJ 179 : (2007) 7 JT 547 : (2007) 7 SCALE 509 : (2007) 10 SCC 590 : (2008) 1 SCC(L&S) 692 : (2007) 6 SCR 1081 : (2007) 5 Supreme 239

Supreme Court16 May 2007Disposed Of

G.L. Sultania and Another Vs The Securities and Exchange Board of India and Others

Supreme Court Of India · AIR 2007 SC 2172 : (2007) AIRSCW 3824 : (2007) 6 BomCR 643 : (2007) 137 CompCas 658 : (2007) 3 CompLJ 4 : (2007) 7 SCALE 674 : (2007) 5 SCC 133 : (2007) 76 SCL 473 : (2007) 7 SCR 1152

Companies Act, 1956 — Section 2(29A), 4(1)Securities and Exchange Board of India (Substantial Acquisition of Shares and Takeovers) Regulations, 1997 — Regulation 10, 11, 12, 14, 14(1)Securities and Exchange Board of India

Supreme Court16 May 2007Dismissed

Institute of Chartered Financial Analysts of India and Others Vs Council of the Institute of Chartered Accountants of India and Others

Supreme Court Of India · AIR 2007 SC 2091 : (2007) AIRSCW 3719 : (2007) 5 ALD 56 : (2007) 2 BLJR 1627 : (2007) 7 JT 518 : (2007) 7 SCALE 454 : (2007) 6 SCR 1127 : (2007) 4 Supreme 716 : (2007) 2 UJ 706 : (2007) 3 UPLBEC 2795

Chartered Accountants Act, 1949 — Section 2, 2(2), 22, 22A, 24(2)Constitution of India, 1950 — Article 13(3), 14, 19(1), 19(6)Monopolies and Restrictive Trade Practices Act, 1969 — Section 11, 36

Supreme Court16 May 2007Dismissed

Kranti Vs Union of India (UOI) and Others

Supreme Court Of India · (2007) AIRSCW 6624 : (2007) 8 JT 359 : (2007) 7 SCALE 372 : (2007) 6 SCC 744

Supreme Court16 May 2007Allowed

State of Orissa and Another Vs Asiatic Gases Ltd.

Supreme Court Of India · (2007) 8 JT 21 : (2007) 8 SCALE 141 : (2007) 5 SCC 766 : (2007) 6 SCR 1182 : (2007) 7 VST 531

Constitution of India, 1950 — Article 366(29A)Haryana General Sales Tax Act, 1973 — Section 2Orissa Sales Tax Act, 1947 — Section 2

Supreme Court16 May 2007Allowed

Apoline D''Souza Vs John D''Souza

Supreme Court Of India · AIR 2007 SC 2219 : (2007) AIRSCW 3886 : (2007) 4 ALLMR 817 : (2007) 3 CHN 54 Supp : (2007) 7 JT 492 : (2007) 5 KarLJ 213 : (2007) 5 MLJ 1263 : (2007) 7 SCALE 766 : (2007) 7 SCC 225 : (2007) 5 Supreme 24

Evidence Act, 1872 — Section 63, 68Succession Act, 1925 — Section 276, 63

Supreme Court16 May 2007Allowed

Ram Kripal Singh Vs State of U.P. and Others

Supreme Court Of India · (2007) 137 CompCas 958 : (2007) 3 CompLJ 543 : (2007) 8 JT 192 : (2007) 103 RD 599 : (2007) 8 SCALE 86 : (2007) 11 SCC 22 : (2007) 6 SCR 1187

State Financial Corporations Act, 1951 — Section 29

Supreme Court16 May 2007Allowed

N. Ranga Rao and Sons Vs The State of Karnataka and Others

Supreme Court Of India · (2007) 9 JT 409 : (2007) 8 SCALE 88 : (2007) 9 SCC 691 : (2007) 6 SCR 1191

Entry of Goods Act, 1979 — Section 15, 15, 15(1), 15(2), 15(3)

Supreme Court16 May 2007Allowed

Vijay D. Salvi Vs State of Maharashtra and Others

Supreme Court Of India · (2007) 05 SC CK 0014

Negotiable Instruments Act, 1881 (NI) — Section 138

Supreme Court15 May 2007Allowed

Southern Petrochemical Industries Co. Ltd. Vs Electricity Inspector and E.T.I.O. and Others

Supreme Court Of India · AIR 2007 SC 1984 : (2007) AIRSCW 3752 : (2007) 2 CTC 273 : (2007) ELR 1166 : (2007) 7 JT 613 : (2007) 3 LW 268 : (2007) 4 MLJ 723 : (2007) 7 SCALE 392 : (2007) 5 SCC 447 : (2007) 6 SCR 955

Constitution Of India, 1950 — Article 14, 245, 246, 246(3), 248(1), 248(2), 254, 254(2), 254(3), 265, 286, 287, 288, 288(2), 299, 357(2), 366(12), 366(29A), 366(29A)(d)Punjab Electricity (Duty) Rules, 1958 — Rule 3Government Of India Act, 1935 — Section 154A

Supreme Court15 May 2007Dismissed

R.V. Dev alias R. Vasudevan Nair Vs Chief Secretary, Govt. of Kerala and Others

Supreme Court Of India · (2007) 7 AWC 6609

Civil Procedure Code, 1882 — Order 33 Rule 10, Order 33 Rule 11, Section 151, Section 152, Section 411

Supreme Court15 May 2007Dismissed

Commissioner of Central Excise, Indore Vs Cethar Vessels Ltd. and Others

Supreme Court Of India · (2007) 212 ELT 454 : (2007) 7 SCALE 596 : (2009) 17 SCC 551 : (2007) 6 SCR 701

Central Excises and Salt Act, 1944 — Section 37B