COURT ARCHIVE

Supreme Court Of India judgments

59,848 judgments · page 1,235 of 2,993

Supreme Court04 Apr 2007Allowed

Binani Industries Ltd., Kerala Vs Assistant Commissioner of Commercial Taxes, VI Circle, Bangalore and Others

Supreme Court Of India · (2007) AIRSCW 5773 : (2007) 5 JT 311 : (2007) 5 SCALE 429 : (2007) 4 SCR 797 : (2007) 5 Supreme 766 : (2007) 1 UJ 515 : (2007) 6 VST 783

Constitution of India, 1950 — Article 366Income Tax Act, 1922 — Section 34, 35(10)Karnataka Sales Tax Act, 1957 — Section 12A, 13A(1), 20, 21, 21(1)

Supreme Court04 Apr 2007Disposed Of

Laxman Anaji Dhundale and Another Vs State of Maharashtra

Supreme Court Of India · (2007) 2 ACR 2183 : AIR 2007 SC 1876 : (2007) 2 ALD(Cri) 312 : (2007) 2 ALT(Cri) 120 : (2007) CriLJ 3191 : (2007) 1 DMC 744 : (2007) 5 SCALE 330 : (2007) 10 SCC 771 : (2007) 4 SCR 768 : (2007) 4 UC 206

Penal Code, 1860 (IPC) — Section 302, 34, 498A

Supreme Court04 Apr 2007Disposed Of

Ram Charittar and Another etc. Vs State of Uttar Pradesh etc.

Supreme Court Of India · (2007) 2 ACR 2143 : (2007) 5 ADJ 3 : AIR 2007 SC 2988 : (2007) AIRSCW 5436 : (2007) 2 ALT(Cri) 122 : (2007) CriLJ 4308 : (2007) 3 PLJR 214 : (2007) 5 SCALE 315 : (2007) 9 SCC 76 : (2007) 3 Supreme 445 : (2007) 4 UC 212

Penal Code, 1860 (IPC) — Section 302, 34

Supreme Court04 Apr 2007Disposed Of

Greater Bombay Co-op. Bank Ltd. Vs United Yarn Tex. Pvt. Ltd. and Others

Supreme Court Of India · AIR 2007 SC 1584 : (2007) 3 ALT 1 : (2007) 137 CompCas 63 : (2007) 5 JT 201 : (2007) 3 KLT 302 : (2007) 3 MhLj 434 : (2007) 5 SCALE 366 : (2007) 6 SCC 236 : (2007) 4 SCR 823

Andhra Pradesh Co-operative Societies Act, 1964 — Section 19, 2, 30A, 31, 31ABanking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 3Banking Companies Act, 1949 — Section 5, 5(1)

Supreme Court04 Apr 2007Disposed Of

Ace Pipeline Contracts Private Limited Vs Bharat Petroleum Corporation Limited

Supreme Court Of India · AIR 2007 SC 1764 : (2007) AIRSCW 2918 : (2007) 2 ARBLR 49 : (2007) 3 AWC 2667 Supp : (2008) 4 CompLJ 20 : (2007) 5 JT 105 : (2007) 5 MhLj 603 : (2007) 6 MLJ 346 : (2007) MPLJ 1 : (2007) 5 SCALE 341 : (2007) 5 SCC 304 : (2007) 4 SCR 777 : (2007) 3 Supreme

Arbitration Act, 1940 — Section 20Arbitration and Conciliation Act, 1996 — Section 11, 11(2), 11(4), 11(5), 11(6)Limitation Act, 1963 — Section 5

Supreme Court04 Apr 2007Dismissed

Moran M. Baselios Marthoma Mathews II and Others Vs State of Kerala and Others

Supreme Court Of India · (2007) 4 ALLMR 309 : (2007) 6 JT 282 : (2007) 6 SCALE 134 : (2007) 6 SCC 517

Constitution of India, 1950 — Article 12, 136, 144, 19, 226

Supreme Court04 Apr 2007Dismissed

M.S. Shoes East Ltd. Vs The Commissioner of Customs, ICD, New Delhi

Supreme Court Of India · (2007) 210 ELT 641 : (2007) 5 SCALE 312 : (2007) 5 SCC 185 : (2007) 4 SCR 791

Customs Act, 1962 — Section 14, 14(1), 14(1A), 14(2), 15(1), 46Foreign Exchange Management Act, 1999 — Section 2

Supreme Court03 Apr 2007Allowed

Hindustan Granites Vs Union of India and (UOI) and Others

Supreme Court Of India · (2007) 117 ECC 329 : (2007) ECR 329 : (2007) 5 SCALE 587 : (2007) 80 SCL 449 : (2007) 4 SCR 743

Constitution of India, 1950 — Article 14Foreign Trade (Development and Regulation) Act, 1992 — Section 5

Supreme Court03 Apr 2007Allowed

Arun Kumar and Others Vs Union of India (UOI) and Others

Supreme Court Of India · (2007) 5 JT 181 : (2007) 5 SCALE 290 : (2007) 5 SCC 580 : (2007) 2 SCC(L&S) 232 : (2007) 4 SCR 707 : (2007) 2 UPLBEC 1490

Central Reserve Police Force Rules, 1955 — Rule 14Constitution of India, 1950 — Article 14, 16, 16(1)Punjab Civil Services Rules — Rule 3.1

Supreme Court03 Apr 2007Allowed

Secretary to Government and Others Vs Peekay Re-Rolling Mills (P) Ltd.

Supreme Court Of India · (2007) 8 JT 342 : (2007) 2 KLT 680 : (2007) 5 SCALE 283 : (2007) 4 SCC 310 : (2007) 4 SCR 723 : (2007) 6 VST 773

Constitution of India, 1950 — Article 162Kerala General Sales Tax Act, 1963 — Section 10, 10(1), 10(3)

Supreme Court03 Apr 2007Dismissed

Raj Kumar Soni and Another Vs State of U.P. and Another

Supreme Court Of India · (2007) 4 ADJ 539 : (2007) 3 AWC 2657 Supp : (2007) 5 JT 114 : (2007) 5 SCALE 334 : (2007) 10 SCC 635 : (2007) 4 SCR 733

Constitution of India, 1950 — Article 226, 32Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 122(6)Uttar Pradesh Zamindari Abolition and Land Reforms Rules, 1952 — Rule 5

Supreme Court03 Apr 2007Dismissed

Ranjit Singh Vs State of M.P.

Supreme Court Of India · (2007) 2 ACR 2302 : (2007) CriLJ 2764 : (2007) 5 SCALE 500 : (2007) 14 SCC 472 : (2007) 4 SCR 759

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

Supreme Court03 Apr 2007Allowed

Star India Pvt. Ltd. Vs Sea T.V. Network Ltd. and Another

Supreme Court Of India · AIR 2007 SC 1538 : (2008) 1 ALT 15 : (2007) 5 JT 242 : (2007) 4 MLJ 528 : (2007) 5 SCALE 301 : (2007) 4 SCC 656 : (2007) 5 SCR 691

Constitution of India, 1950 — Article 19(1), 19(2)Telecommunication (Broadcasting and Cable Services) Interconnection Regulations, 2004 — Regulation 2, 3.1, 3.2, 3.3

Supreme Court02 Apr 2007Disposed Of

Ojas Industries (P) Ltd. Vs Oudh Sugar Mills Ltd. and Others

Supreme Court Of India · AIR 2007 SC 1619 : (2007) AIRSCW 2381 : (2007) 6 ALT 24 : (2007) 6 JT 617 : (2007) 3 PLJR 6 : (2007) 5 SCALE 256 : (2007) 4 SCC 723 : (2007) 4 SCR 661 : (2007) 3 Supreme 346

Constitution of India, 1950 — Article 14, 73Essential Commodities Act, 1955 — Section 3Industries (Development and Regulation) Act, 1951 — Section 29B, 29B(1)

Supreme Court02 Apr 2007Dismissed

The Oriental Insurance Company Limited Vs Meena Variyal and Others

Supreme Court Of India · (2007) ACJ 1284 : AIR 2007 SC 1609 : (2007) 3 ALD 99 : (2007) 3 AWC 2116 Supp : (2007) 137 CompCas 116 : (2007) 3 GLR 2356 : (2007) 5 JT 65 : (2008) 1 LW 838 : (2007) 2 MLJ 1330 : (2007) 3 MPHT 1 : (2007) 5 SCALE 269 : (2007) 5 SCC 428 : (2007) 4 SCR 641

Motor Vehicles Act, 1988 — Section 110A, 145, 146, 146(1), 147Road Traffic Act, 1972 — Section 143, 143(1), 145, 145(3)Workmens Compensation Act, 1923 — Section 92A

Supreme Court02 Apr 2007Dismissed

Mano Vs State of Tamil Nadu

Supreme Court Of India · (2007) 3 ACR 3144 : (2007) 2 ALT(Cri) 144 : (2007) CriLJ 2736 : (2007) 3 JCR 41 : (2007) 5 JT 143 : (2007) 5 SCALE 231 : (2007) 13 SCC 795 : (2007) 4 SCR 678

Penal Code, 1860 (IPC) — Section 302, 34

Supreme Court02 Apr 2007Allowed

Union of India (UOI) Vs K. Indrasena Reddy and Another

Supreme Court Of India · AIR 2007 SC 2484 : (2007) AIRSCW 4424 : (2007) 5 ALD 35 : (2007) 5 ALLMR 924 : (2007) 5 ALT 12 : (2007) 3 JCR 34 : (2007) 3 PLJR 182 : (2007) 5 SCALE 775 : (2007) 14 SCC 305 : (2007) 5 SCR 686

Hyderabad Defence Rules — Rule 119

Supreme Court30 Mar 2007Dismissed

Chairman, U.P. Jal Nigam and Another Vs Radhey Shyam Gautam and Another

Supreme Court Of India · (2007) 6 AWC 5902

Uttar Pradesh Jal Nigam Services of Engineers (Public Health Branch) Regulations, 1978 — Regulation 31, 56Uttar Pradesh Water Supply and Sewerage Act, 1975 — Section 15, 15(1), 31(1), 37, 46

Supreme Court30 Mar 2007Allowed

Ravi Khullar and Another Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2007 SC 2334 : (2007) AIRSCW 4040 : (2007) 3 CTC 574 : (2007) 139 DLT 506 : (2007) 6 JT 25 : (2007) 5 MhLj 545 : (2007) 4 MLJ 660 : (2007) MPLJ 205 : (2007) 3 RLW 2325 : (2007) 5 SCALE 236 : (2007) 5 SCC 231 : (2007) 4 SCR 598

Evidence Act, 1872 — Section 76, 77Land Acquisition (Amendment) Act, 1984 — Section 28A, 28A(1)Land Acquisition Act, 1894 — Section 11, 11A, 11A(1), 12, 12(2)

Supreme Court30 Mar 2007Allowed

Commissioner of Income Tax, Thiruvananthapuram Vs Baby Marine Exports, Kollam

Supreme Court Of India · AIR 2007 SC 1627 : (2007) AIRSCW 2392 : (2007) 209 CTR 183 : (2007) 290 ITR 323 : (2007) 5 JT 56 : (2007) 5 SCALE 317 : (2007) 4 SCC 555 : (2007) 4 SCR 628 : (2007) 3 Supreme 357

Income Tax Act, 1922 — Section 15CIncome Tax Act, 1961 — Section 28, 80HHC, 80HHC(1), 80HHC(1A), 80HHC(3)