COURT ARCHIVE

Supreme Court Of India judgments

59,848 judgments · page 1,227 of 2,993

Supreme Court07 May 2007Allowed

Taarika Exports and Another Vs Union of India (UOI) and Another

Supreme Court Of India · AIR 2007 SC 1844 : (2007) 6 ALT 25 : (2007) 212 ELT 15 : (2007) 6 JT 569 : (2007) 6 SCALE 548 : (2007) 5 SCC 254 : (2007) 7 SCR 94

Constitution of India, 1950 — Article 226Foreign Trade (Development and Regulation) Act, 1992 — Section 20(2)Imports and Exports (Control) Act, 1947 — Section 4I, 4I(1), 4L

Supreme Court07 May 2007Dismissed

Prem Kumar and Another Vs State of U.P. and Others

Supreme Court Of India · (2007) 5 ADJ 272 : (2007) 103 RD 1 : (2007) 6 SCALE 647 : (2007) 6 SCR 102

Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10(2)

Supreme Court07 May 2007Allowed

Y. Saraba Reddy Vs Puthur Rami Reddy and Another

Supreme Court Of India · (2007) 3 ACR 2438 : (2007) AIRSCW 6579 : (2007) AIRSCW 6258 : (2007) 6 JT 460 : (2007) 4 KLT 362 : (2007) 2 OLR 394 : (2007) 3 RLW 2599 : (2007) 6 SCALE 555 : (2007) 4 SCC 773 : (2007) 6 SCR 69 : (2007) 3 Supreme 500 : (2007) 3 Supreme 1032 : (2007) 4 UC

Criminal Procedure Code, 1973 (CrPC) — Section 169, 319, 319(1), 319(4)(1)

Supreme Court04 May 2007Allowed

State of Punjab and Others Vs Arun Kumar Aggarwal and Others

Supreme Court Of India · (2007) 6 SCALE 593 : (2007) 10 SCC 402 : (2008) 2 SCC(L&S) 377 : (2007) 6 SCR 8 : (2008) 1 SLJ 37

Constitution of India, 1950 — Article 226Punjab Irrigation Department (Group-A) Service Rules, 2004 — Rule 10Punjab Service of Engineers (Class II) Public Works Department (Irrigation Branch) Rules, 1941 — Rule 19,

Supreme Court04 May 2007Dismissed

Bhopal Gas Peedith Mahila Udyog Sanghathan and Another Vs Union of India (UOI) and Others

Supreme Court Of India · (2007) 8 JT 39 : (2007) 6 SCALE 507 : (2007) 9 SCC 707 : (2007) 6 SCR 24

Bhopal Gas Leak Disaster (Processing of Claims) Act, 1985 — Section 9Constitution of India, 1950 — Article 136, 226, 227, 32

Supreme Court03 May 2007Allowed

Mahadeo Laxman Sarane and Another Vs State of Maharashtra

Supreme Court Of India · (2007) 2 ACR 2066 : (2007) CriLJ 3209 : (2007) 7 JT 40 : (2007) 7 SCALE 137

Criminal Procedure Code, 1973 (CrPC) — Section 157, 379Penal Code, 1860 (IPC) — Section 302, 34Supreme Court (Enlargement of Criminal Appellate Jurisdiction) Act, 1970 — Section 2

Supreme Court03 May 2007Allowed

Raju @ Raj Kumar Vs State of Rajasthan

Supreme Court Of India · (2007) 3 ACR 2494 : (2007) 6 JT 404 : (2007) 6 SCALE 499 : (2007) 10 SCC 289 : (2007) 5 SCR 1156 : (2007) 4 UC 6

Penal Code, 1860 (IPC) — Section 120B, 147, 148, 149, 302

Supreme Court03 May 2007Allowed

Abdul Aziz Vs State of Rajasthan

Supreme Court Of India · (2007) 3 ACR 2490 : (2008) 1 ALT(Cri) 278 : (2007) 6 JT 397 : (2007) 6 SCALE 588 : (2007) 10 SCC 283 : (2007) 5 SCR 1166

Penal Code, 1860 (IPC) — Section 149, 302, 34, 380, 457

Supreme Court03 May 2007Allowed

Dayal Singh Vs State of Maharashtra

Supreme Court Of India · (2007) 3 ACR 2483 : (2007) 2 ALD(Cri) 326 : (2007) CriLJ 3265 : (2007) 1 DMC 824 : (2007) 6 JT 424 : (2007) 6 SCALE 464 : (2007) 4 UC 318

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 161, 161(3), 207Evidence Act, 1872 — Section 32

Supreme Court03 May 2007Allowed

Tirumala Tirupati Devasthanams Vs K. Jotheeswara Pillai (D) by LRs. and Others

Supreme Court Of India · AIR 2007 SC 1771 : (2007) AIRSCW 2932 : (2007) 114 FLR 12 : (2007) 6 JT 447 : (2007) 3 LLJ 13 : (2007) 6 SCALE 603 : (2007) 9 SCC 461 : (2007) 2 SCC(L&S) 534 : (2007) 7 SCR 1 : (2008) 1 SLJ 22 : (2007) 3 Supreme 1022 : (2007) 3 UPLBEC 2530

Tirumala Tirupati Devasthanams Employees Service Rules, 1989 — Rule 1, 11, 2, 3, 4

Supreme Court03 May 2007Disposed Of

Rubabbuddin Sheikh Vs State of Gujarat and Others

Supreme Court Of India · (2007) 2 ACR 1850 : (2007) AIRSCW 3473 : (2007) 2 GLR 1826 : (2008) 1 PLJR 191 : (2007) 6 SCALE 365 : (2007) 4 SCC 318 : (2007) 4 Supreme 687

Constitution of India, 1950 — Article 32

Supreme Court02 May 2007Allowed

Post Master General Kolkata and Others Vs Tutu Das (Dutta)

Supreme Court Of India · (2007) 6 AWC 5727

Constitution of India, 1950 — Article 14, 16, 162, 21, 309Industrial Disputes Act, 1947 — Section 25F

Supreme Court02 May 2007Allowed

Post Master General, Kolkata and Others Vs Tutu Das (Dutta)

Supreme Court Of India · (2007) 4 JCR 101 : (2007) 6 JT 340 : (2007) 3 LLJ 163 : (2007) 6 MLJ 322 : (2007) 6 SCALE 453 : (2007) 5 SCC 317 : (2007) 2 SCC(L&S) 179 : (2007) 5 SCR 1117 : (2008) 3 SLJ 118 : (2007) 2 UPLBEC 1921

Constitution of India, 1950 — Article 14, 16, 162, 21, 309Industrial Disputes Act, 1947 — Section 25F

Supreme Court02 May 2007Allowed

Rajasthan Public Service Commission Vs Kaila Kumar Paliwal and Another

Supreme Court Of India · AIR 2007 SC 1746 : (2007) AIRSCW 2867 : (2007) 114 FLR 920 : (2007) 6 JT 471 : (2007) 6 SCALE 531 : (2007) 10 SCC 260 : (2008) 1 SCC(L&S) 492 : (2007) 5 SCR 1131 : (2008) 3 SLJ 236 : (2007) 3 UPLBEC 2435

Constitution of India, 1950 — Article 12, 226

Supreme Court02 May 2007Dismissed

Masooda Parveen Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2007 SC 1840 : (2007) 6 AWC 5722S(3) : (2007) 2 JKJ 41 : (2007) 6 JT 518 : (2007) 6 SCALE 447 : (2007) 4 SCC 548 : (2007) 5 SCR 1106

Armed Forces (Jammu and Kashmir) Special Powers Act, 1990 — Section 3, 4, 6Constitution of India, 1950 — Article 32

Supreme Court02 May 2007Allowed

Talson Real Estate Pvt. Ltd. Vs State of Maharashtra and Others

Supreme Court Of India · (2007) 6 ALT 9 : (2007) 3 AWC 2653 Supp : (2007) 5 BomCR 151 : (2007) 10 JT 232 : (2007) 6 MLJ 195 : (2007) 6 SCALE 478 : (2007) 13 SCC 186 : (2008) 2 UPLBEC 69

Land Acquisition Act, 1894 — Section 18, 4, 4(1), 45, 5A

Supreme Court02 May 2007Disposed Of

Shilpa Shares and Securities and Others Vs The National Co-operative Bank Ltd. and Others

Supreme Court Of India · (2007) 3 ALLMR 832 : (2007) 3 AWC 3164 Supp : (2007) 3 BomCR 790 : (2007) 6 JT 402 : (2007) 4 MhLj 184 : (2007) 6 SCALE 545 : (2007) 12 SCC 165 : (2007) 5 SCR 1128

Maharashtra Co-operative Societies Rules, 1961 — Rule 107(11)(g)

Supreme Court02 May 2007Dismissed

Kailash Prasad Yadav and Another Vs State of Jharkhand and Another

Supreme Court Of India · (2007) 3 ACR 2499 : AIR 2007 SC 2626 : (2007) AIRSCW 4741 : (2007) 2 ALT(Cri) 153 : (2007) CriLJ 3722 : (2007) 6 JT 369 : (2007) 2 OLR 471 : (2007) 6 SCALE 461 : (2007) 5 SCC 769 : (2007) 5 SCR 1150 : (2007) 4 Supreme 55

Essential Commodities Act, 1955 — Section 3, 6A, 6A(1)

Supreme Court02 May 2007Dismissed

P. Sudhakar Rao and Others Vs U. Govinda Rao and Others

Supreme Court Of India · (2007) 6 SCALE 377 : (2007) 12 SCC 148 : (2008) 2 SCC(L&S) 467

Andhra Pradesh Engineering Service Rules, 1966 — Rule 1(2), 2, 4, 6Andhra Pradesh State and Subordinate Service Rules, 1962 — Rule 10, 23AConstitution of India, 1950 — Article 14, 16, 309, 371D

Supreme Court02 May 2007Dismissed

Sri Baragur Ramachandrappa and Others Vs State of Karnataka and Others

Supreme Court Of India · (2007) 3 ACR 2502 : (2007) 2 ALD(Cri) 381 : (2007) 2 BLJR 1666 : (2007) CriLJ 2933 : (2007) 3 CTC 85 : (2007) 6 JT 411 : (2007) 4 KarLJ 353 : (2007) 6 SCALE 486 : (2007) 5 SCC 11 : (2007) 5 SCR 1086 : (2007) 4 UC 360

Constitution of India, 1950 — Article 19(1), 51ACriminal Procedure Code, 1973 (CrPC) — Section 95, 95(1), 96, 96(2)Penal Code, 1860 (IPC) — Section 124A, 153A, 153B, 292, 293