COURT ARCHIVE

Supreme Court Of India judgments

59,848 judgments · page 1,225 of 2,993

Supreme Court11 May 2007Dismissed

Maniben Maheria Vs State of Gujarat

Supreme Court Of India · (2007) 3 ACR 2789 : (2007) AIRSCW 3501 : (2007) 2 ALD(Cri) 315 : (2007) CriLJ 3187 : (2007) 1 DMC 801 : (2007) 3 JCR 140 : (2007) 7 JT 551 : (2007) 2 KLT 965 : (2007) 7 SCALE 93 : (2007) 10 SCC 362 : (2007) 6 SCR 409 : (2007) 3 Supreme 1045

Evidence Act, 1872 — Section 32, 32(1)

Supreme Court11 May 2007Allowed

State of U.P. and Another Vs Nidhi Khanna and Another

Supreme Court Of India · (2007) AIRSCW 5913 : (2007) AIRSCW 5350 : (2007) 114 FLR 230 : (2007) 7 JT 93 : (2007) 7 SCALE 131 : (2007) 5 SCC 572 : (2007) 2 SCC(L&S) 225 : (2007) 6 SCR 429 : (2007) 3 UPLBEC 2065

Uttar Pradesh Higher Education Services Commission Act, 1980 — Section 12, 12(2), 12(3), 12(4), 13

Supreme Court10 May 2007Allowed

Commnr. of Central Excise, Bhavnagar Vs Saurashtra Chemicals Ltd.

Supreme Court Of India · (2007) 119 ECC 12 : (2007) 145 ECR 12 : (2007) 212 ELT 7 : (2007) 8 JT 148 : (2007) 7 SCALE 67 : (2007) 10 SCC 352 : (2007) 6 SCR 371 : (2007) 8 STT 433

Central Excise Rules, 1944 — Rule 173Q(1), 57AC, 57AC(1), 57AC(2), 57Q(3)Central Excises and Salt Act, 1944 — Section 11, 11AB, 35GCustoms Tariff Act, 1975 — Section 3

Supreme Court10 May 2007Allowed

Tulip Star Hotels and Others Vs Union of Centaur-Tulip Employees and Others

Supreme Court Of India · AIR 2007 SC 2489 : (2007) AIRSCW 4432 : (2007) 113 FLR 1190 : (2007) 7 JT 8 : (2007) 3 LLJ 9 : (2007) 7 SCALE 77 : (2007) 7 SCR 380 : (2007) 3 Supreme 250 : (2007) 3 Supreme 1050

Supreme Court10 May 2007Partly Allowed

Anil Vs State of Haryana

Supreme Court Of India · (2007) 3 ACR 2816 : (2007) 2 ALD(Cri) 968 : (2007) CriLJ 4294 : (2007) 7 JT 238 : (2007) 7 SCALE 56 : (2007) 10 SCC 274 : (2007) 6 SCR 358 : (2007) 4 UC 548

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 174Penal Code, 1860 (IPC) — Section 300, 302

Supreme Court10 May 2007Allowed

Joseph and Another Vs State of Kerala and Another

Supreme Court Of India · (2007) 3 KLT 144 : (2007) 7 SCALE 49 : (2007) 10 SCC 414 : (2007) 6 SCR 347

Kerala Land Reforms Act, 1963 — Section 82Kerala Private Forests (Vesting and Assignment) Act, 1971 — Section 2, 3, 3(2), 3(3), 8AStates Reorganisation Act, 1956 — Section 5, 5(2)

Supreme Court10 May 2007Allowed

Soma Chakravarty Vs State through CBI

Supreme Court Of India · (2007) 3 ACR 2823 : AIR 2007 SC 2149 : (2007) AIRSCW 3683 : (2007) 2 ALD(Cri) 272 : (2007) CriLJ 3257 : (2007) 7 JT 181 : (2007) 2 OLR 638 : (2007) 7 SCALE 25 : (2007) 5 SCC 403 : (2007) 6 SCR 324 : (2007) 4 Supreme 280 : (2007) 2 UJ 696

Constitution of India, 1950 — Article 136Penal Code, 1860 (IPC) — Section 120B, 409, 420, 429, 468

Supreme Court10 May 2007Dismissed

Additional General Manager/Human Resource Bharat Heavy Electricals Ltd. Vs Suresh Ramkrishna Burde

Supreme Court Of India · AIR 2007 SC 2048 : (2007) AIRSCW 3111 : (2007) 5 BomCR 57 : (2007) 4 CTC 427 : (2007) 114 FLR 212 : (2007) 6 JT 630 : (2007) 4 MLJ 515 : (2007) MPLJ 1 : (2007) 4 RLW 2983 : (2007) 7 SCALE 112 : (2007) 5 SCC 336 : (2007) 2 SCC(L&S) 152 : (2007) 6 SCR 388 :

Constitution of India, 1950 — Article 311, 342

Supreme Court10 May 2007Allowed

Kendriya Vidyalaya Sangathan and Others Vs L.V. Subramanyeswara and Another

Supreme Court Of India · (2007) AIRSCW 6535 : (2007) 6 JT 594 : (2007) 3 LLJ 174 : (2007) 5 MhLj 522 : (2007) MPLJ 10 : (2007) 7 SCALE 86 : (2007) 5 SCC 326 : (2007) 2 SCC(L&S) 143 : (2007) 6 SCR 335 : (2008) 1 SLJ 67 : (2007) 2 Supreme 902 : (2007) 2 UPLBEC 1940

Administrative Tribunals Act, 1985 — Section 14, 14(2)Appointment, Promotion, Security Rules, 1971 — Rule 149, 149(25), 6, 7, 9Constitution of India, 1950 — Article 14, 142, 16, 162, 226

Supreme Court09 May 2007Dismissed

Tarachand Vs Sagarbai @ Chaiyalibai

Supreme Court Of India · (2008) 2 MPJR 1

Transfer of Property Act, 1882 — Section 111, 58, 59, 62, 83

Supreme Court09 May 2007Allowed

Adivekka and Others Vs Hanamavva Kom Venkatesh ''D'' by LRs. and Another

Supreme Court Of India · AIR 2007 SC 2025 : (2007) AIRSCW 3060 : (2007) 4 AWC 3316 Supp : (2008) 1 GLR 582 : (2007) 5 KarLJ 1 : (2008) 1 LW 264 : (2007) 6 MLJ 355 : (2007) 7 SCALE 37 : (2007) 7 SCC 91 : (2007) 6 SCR 264 : (2007) 5 Supreme 73 : (2007) 3 UC 1604

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

Supreme Court09 May 2007Allowed

Dinkar Maruti Jadhav Vs Nivrutti Gangaram Pawar (dead) by Lrs. and Others

Supreme Court Of India · (2007) AIRSCW 7006 : (2007) 7 JT 80 : (2007) 7 SCALE 18 : (2007) 10 SCC 422 : (2007) 6 SCR 320

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 29, 31, 31A, 31B, 33B

Supreme Court09 May 2007Allowed

State of U.P. and Another Vs Dinkar Sinha R.K. Chaturvedi Vs Dinkar Sinha and Others

Supreme Court Of India · (2007) 7 SCALE 8 : (2007) 10 SCC 548 : (2008) 1 SCC(L&S) 38 : (2007) 7 SCR 305

Constitution of India, 1950 — Article 309, 352, 372Government of India Act, 1935 — Section 241Police Service Rules, 1942 — Rule 21

Supreme Court09 May 2007Dismissed

Relax Safety Industries, Mumbai and Another Vs The Commissioner of Customs, (Import), Mumbai

Supreme Court Of India · (2007) 212 ELT 289 : (2007) 7 JT 17 : (2007) 7 SCALE 43 : (2007) 5 SCC 759 : (2007) 6 SCR 296 : (2007) 2 UJ 934

Customs Act, 1962 — Section 111, 112, 124, 125, 28

Supreme Court09 May 2007Dismissed

Thimmappa Rai Vs Ramanna Rai and Others

Supreme Court Of India · (2007) 3 CHN 144 Supp : (2007) 5 CTC 287 : (2007) 5 KarLJ 413 : (2007) 5 MLJ 1245 : (2007) 7 SCALE 119 : (2007) 7 SCR 283

Civil Procedure Code, 1908 (CPC) — Section 99Evidence Act, 1872 — Section 58Karnataka Land Reforms Act, 1961 — Section 4, 45, 48A, 55(1)

Supreme Court09 May 2007Dismissed

Shree Surat Valsad Jilla K.M.G. Parishad Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2007 SC 2056 : (2007) AIRSCW 3154 : (2007) 2 GLR 2234 : (2007) 7 SCALE 21 : (2007) 5 SCC 360 : (2007) 6 SCR 257

Constitution of India, 1950 — Article 330, 341, 341(1), 341(2), 342

Supreme Court09 May 2007Dismissed

State of Jharkhand and Others Vs Voltas Ltd., East Singhbhum

Supreme Court Of India · (2007) 3 JCR 215 : (2007) 6 JT 574 : (2007) 7 SCALE 32 : (2007) 9 SCC 266 : (2007) 6 SCR 276 : (2007) 7 STR 106 : (2007) 7 VST 317

Bihar Finance Act, 1981 — Section 24, 58Bihar Sales Tax Act, 1944 — Section 21, 21(1)Bihar Sales Tax Rules, 1959 — Rule 13A

Supreme Court09 May 2007Allowed

Vikram and Others Vs State of Maharashtra

Supreme Court Of India · (2007) 3 ACR 2980 : (2007) AIRSCW 3392 : (2007) 2 ALD(Cri) 319 : (2007) CriLJ 3193 : (2007) 7 JT 215 : (2007) 6 SCALE 698 : (2007) 7 SCR 185 : (2007) 4 Supreme 698

Criminal Procedure Code, 1973 (CrPC) — Section 161, 162Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 323

Supreme Court09 May 2007Dismissed

Santosh @ Santukrao Vs State of Maharashtra

Supreme Court Of India · (2007) 3 ACR 2978 : (2007) 2 ALD(Cri) 692 : (2008) 1 ALT(Cri) 80 : (2007) 3 JCR 144 : (2007) 7 JT 223 : (2007) 6 SCALE 718 : (2007) 13 SCC 457 : (2007) 6 SCR 199 : (2007) 4 UC 387

Penal Code, 1860 (IPC) — Section 302, 307

Supreme Court09 May 2007Allowed

U.P.S.R.T.C. Vs Ram Kishan Arora

Supreme Court Of India · (2007) 3 JCR 120 : (2007) 3 LLJ 171 : (2007) 6 SCALE 721 : (2007) 4 SCC 627 : (2007) 2 SCC(L&S) 64 : (2007) 7 SCR 205 : (2007) 3 UPLBEC 80

Constitution of India, 1950 — Article 226