Supreme Court15 May 2007Allowed
Coal India Limited and Others Vs Domco Smokeless Fuels (P) Ltd.
Supreme Court Of India · (2007) 3 PLJR 245
Constitution of India, 1950 — Article 12, 136
COURT ARCHIVE
Supreme Court Of India judgments
59,848 judgments · page 1,224 of 2,993
Supreme Court15 May 2007Partly Allowed
Udai Singh Dagar and Others Vs Union of India (UOI) and Others
Supreme Court Of India · AIR 2007 SC 2599 : (2007) AIRSCW 4638 : (2007) 6 ALLMR 447 : (2007) 2 BLJR 2218 : (2007) 7 JT 127 : (2007) 7 SCALE 278 : (2007) 10 SCC 306 : (2007) 7 SCR 707
Bombay Veterinary Practitioners Act, 1953 — Section 14, 19, 24, 25Constitution of India, 1950 — Article 16(6), 19, 19(1), 252, 311Drugs and Cosmetics Rules, 1945 — Rule 2
Supreme Court14 May 2007Allowed
Ram Kumar Barnwal Vs Ram Lakhan (dead)
Supreme Court Of India · (2007) 3 AWC 2866 Supp : (2007) 3 KLT 945 : (2007) 6 MLJ 186 : (2007) 148 PLR 224 : (2007) 7 SCALE 271 : (2007) 5 SCC 660 : (2007) 6 SCR 576
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 10(3), 21, 21(1), 30
Supreme Court14 May 2007Dismissed
State of U.P. and Others Vs Deepak Fertilizers and Petrochemical Corporation Ltd.
Supreme Court Of India · (2007) 7 SCALE 263 : (2007) 10 SCC 342 : (2007) 7 SCR 525 : (2007) 7 VST 535
Constitution of India, 1950 — Article 13(2), 14, 19(1)Uttar Pradesh General Clauses Act, 1904 — Section 21Uttar Pradesh Trade Tax Act, 1948 — Section 25, 3A, 3D, 4, 4A
Supreme Court14 May 2007Disposed Of
Suman Sood @ Kamal Jeet Kaur Vs State of Rajasthan
Supreme Court Of India · (2007) 3 ACR 2963 : AIR 2007 SC 2774 : (2007) AIRSCW 5013 : (2007) 2 ALD(Cri) 576 : (2007) CriLJ 4080 : (2007) 9 JT 453 : (2007) 7 SCALE 312 : (2007) 5 SCC 634 : (2007) 7 SCR 499
Constitution of India, 1950 — Article 32Explosive Substances Act, 1908 — Section 4, 5Extradition Act, 1962 — Section 21
Supreme Court14 May 2007Allowed
Lal Devi and Another Vs Vaneeta Jain and Others
Supreme Court Of India · AIR 2007 SC 1889 : (2007) AIRSCW 3387 : (2007) 4 ALT 39 : (2007) 3 AWC 2872 Supp : (2007) 104 CLT 809 : (2008) 1 LW 132 : (2007) 6 MhLj 69 : (2007) 4 MLJ 503 : (2008) MPLJ 42 : (2007) 2 OLR 414 : (2007) 3 RLW 2573 : (2007) 7 SCALE 178 : (2007) 7 SCC 200 :
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, Order 9 Rule 7, 151
Supreme Court14 May 2007Allowed
Powai Plant Co-operative Housing Society (Proposed) Vs Pooja Estate Consultant and Construction and Others
Supreme Court Of India · (2007) 7 JT 1 : (2007) 7 SCALE 172 : (2007) 9 SCC 235 : (2007) 6 SCR 550
Constitution of India, 1950 — Article 136, 226Maharashtra Housing and Area Development (Disposal of Land) Rules, 1985 — Rule 11, 12, 12, 13, 14Maharashtra Housing and Area Development Act, 1976 — Section 184, 185
Supreme Court14 May 2007Dismissed
Daya Singh Lahoriya @ Rajeev Sudan @ Vinay Kumar Vs State of Rajasthan
Supreme Court Of India · (2007) 2 ACR 2052 : AIR 2008 SC 477 : (2007) AIRSCW 6336 : (2008) CriLJ 702 : (2007) 7 JT 31 : (2007) 7 SCALE 163 : (2007) 5 SCC 366 : (2007) 6 SCR 494 : (2007) 6 Supreme 551
Arms Act, 1959 — Section 25, 7Explosive Substances Act, 1908 — Section 4, 5Penal Code, 1860 (IPC) — Section 120B, 353, 364A, 420, 468
Supreme Court14 May 2007Disposed Of
Shankar Jaiswara Vs State of West Bengal
Supreme Court Of India · (2007) 3 ACR 2782 : (2007) AIRSCW 2724 : (2007) 2 ALD(Cri) 373 : (2007) CriLJ 3271 : (2007) 7 JT 23 : (2007) 7 SCALE 145 : (2007) 9 SCC 360 : (2007) 6 SCR 480
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 304, 85, 86
Supreme Court14 May 2007Disposed Of
Bhagwan Das Vs Kartar Singh and Others
Supreme Court Of India · (2007) 2 ACR 2044 : AIR 2007 SC 2045 : (2007) AIRSCW 3107 : (2007) CriLJ 3420 : (2007) 1 DMC 845 : (2007) 7 JT 36 : (2007) 4 RLW 2980 : (2007) 7 SCALE 167 : (2007) 11 SCC 205 : (2007) 6 SCR 474 : (2007) 3 Supreme 1073
Penal Code, 1860 (IPC) — Section 107, 304B, 306, 34, 498
Supreme Court14 May 2007Dismissed
Ravindran @ John Vs The Superintendent of Customs
Supreme Court Of India · (2007) 2 ACR 2072 : (2007) CriLJ 3414 : (2007) 7 JT 47 : (2007) 7 SCALE 153 : (2007) 6 SCC 410
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 22, 29, 42, 42(2), 43
Supreme Court14 May 2007Allowed
Punjab State and Others Vs Dina Nath The Executive Engineer, Anandpur Sahib Hydel Construction Division Vs Dina Nath and Others
Supreme Court Of India · AIR 2007 SC 2157 : (2007) AIRSCW 3694 : (2007) 4 ALLMR 791 : (2007) 2 ARBLR 345 : (2007) 3 AWC 2813 Supp : (2007) 7 JT 229 : (2007) 4 MhLj 333 : (2007) MPLJ 430 : (2007) 7 SCALE 443 : (2007) 5 SCC 28 : (2007) 6 SCR 536 : (2007) 5 Supreme 502
Arbitration Act, 1940 — Section 2, 20, 20(1)Limitation Act, 1963 — Article 137
Supreme Court14 May 2007Allowed
Kaushlya Devi Vs Shri Karan Arora and Others
Supreme Court Of India · AIR 2007 SC 1912 : (2007) AIRSCW 3424 : (2007) 4 ALT 61 : (2007) 3 AWC 2113 Supp : (2007) 5 CTC 173 : (2007) 3 JCR 117 : (2008) 1 LW 853 : (2007) 5 MLJ 1269 : (2007) 148 PLR 356 : (2007) 4 RLW 3068 : (2007) 7 SCALE 517 : (2007) 11 SCC 120 : (2007) 6 SCR 5
Motor Vehicles Act, 1988 — Section 140, 141, 166, 168
Supreme Court14 May 2007Allowed
Ashok Kumar Bhuwania Vs Union of India (UOI) and Others
Supreme Court Of India · (2007) 3 PLJR 112
Supreme Court11 May 2007Dismissed
Promoters and Builders Association of Pune Vs Pune Municipal Corporation and Others
Supreme Court Of India · (2007) 4 BomCR 713 : (2007) 7 JT 564 : (2007) 7 SCALE 218 : (2007) 6 SCC 143 : (2007) 6 SCR 459
Maharashtra Regional and Town Planning Act, 1966 — Section 158, 37, 37(1), 37(1)(A), 37(2)
Supreme Court11 May 2007Dismissed
Gas Authority of India Ltd. and Another Vs Keti Construction (I) Ltd. and Others
Supreme Court Of India · (2007) 2 ARBLR 323 : (2007) 3 AWC 2802 Supp : (2007) 4 CTC 435 : (2007) 6 JT 581 : (2007) 4 MhLj 441 : (2007) 5 MLJ 1251 : (2007) MPLJ 458 : (2007) 7 SCALE 98 : (2007) 5 SCC 38 : (2007) 6 SCR 439
Arbitration and Conciliation Act, 1996 — Section 11(6), 16, 16(5), 34, 34(2)Constitution of India, 1950 — Article 16, 16(3)
Supreme Court11 May 2007Dismissed
V. Shankaranarayana Rao (D) by Lrs. and Others Vs Leelavathy (Dead) by Lrs. and Others
Supreme Court Of India · AIR 2007 SC 2637 : (2007) AIRSCW 4757 : (2007) 5 ALD 27 : (2007) 5 ALLMR 919 : (2007) 3 AWC 2878 Supp : (2007) 3 CHN 22 Supp : (2007) 4 CTC 685 : (2007) 4 JCR 14 : (2007) 8 JT 164 : (2007) 5 KarLJ 497 : (2007) 6 MLJ 192 : (2007) 7 SCALE 73 : (2007) 10 SCC
Supreme Court11 May 2007Dismissed
Noor @ Noordhin Vs State of Karnataka
Supreme Court Of India · (2007) 2 ACR 2047 : (2007) CriLJ 4299 : (2007) 6 KarLJ 497 : (2007) 2 OLR 676 : (2007) 8 SCALE 665 : (2007) 12 SCC 84 : (2007) 6 SCR 400
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 120B, 143, 148, 149, 300
Supreme Court11 May 2007Dismissed
Devendra Singh and Others Vs State of U.P. and Others
Supreme Court Of India · (2007) 6 ALT 21 : (2007) 7 JT 13 : (2007) 7 SCALE 127 : (2007) 9 SCC 491 : (2007) 2 SCC(L&S) 539 : (2008) 3 UPLBEC 2716
Uttar Pradesh Basic Education (Teachers) Service Rules, 1981 — Rule 14, 14(2), 14(3), 14(4), 14(5)
Supreme Court11 May 2007Dismissed
Commissioner of Central Excise, Jaipur Vs Mahavir Aluminium Ltd.
Supreme Court Of India · (2007) 212 ELT 3 : (2007) 7 JT 72 : (2007) 7 SCALE 81 : (2007) 5 SCC 260 : (2007) 6 SCR 423 : (2007) 9 STT 61
Central Excise Rules, 1944 — Rule 173BCentral Excises and Salt Act, 1944 — Section 2, 3, 4