Supreme Court20 Mar 2007Allowed
A.S. Sastry Vs Chief Commnr. of Income Tax and Others
Supreme Court Of India · (2007) 113 FLR 944 : (2007) 4 SCALE 555 : (2007) 9 SCC 41 : (2007) 2 SCC(L&S) 662 : (2007) 4 SCR 245
COURT ARCHIVE
Supreme Court Of India judgments
59,848 judgments · page 1,238 of 2,993
Supreme Court20 Mar 2007Disposed Of
Secretary Padippu K.S. Sangam Ltd. Vs C. Varghese
Supreme Court Of India · (2007) 113 FLR 827 : (2007) 2 KLT 335 : (2007) 2 LLJ 544 : (2007) 4 SCALE 560 : (2007) 9 SCC 301 : (2007) 2 SCC(L&S) 512 : (2007) 4 SCR 241
Supreme Court20 Mar 2007Allowed
Allahabad Ladies Club Vs Jitendra Nath Singh and Others
Supreme Court Of India · (2007) 5 ADJ 94 : (2007) AIRSCW 5889 : (2007) 5 ALT 5 : (2007) 2 AWC 1846 Supp : (2007) 2 CTC 658 : (2007) 3 MLJ 867 : (2007) 4 SCALE 541 : (2007) 11 SCC 609 : (2007) 4 SCR 235 : (2007) 1 UJ 566
Uttar Pradesh Parks, Playgrounds and Open Spaces (Preservation and Regulation) Act, 1975 — Section 3, 4, 6, 7, 8
Supreme Court20 Mar 2007Allowed
Peekay Re-rolling Mills (P) Ltd. Vs The Assistant Commissioner and Another
Supreme Court Of India · (2007) AIRSCW 5845 : (2007) 4 JT 589 : (2007) 2 KLT 704 : (2007) 5 SCALE 96 : (2007) 4 SCC 30 : (2007) 4 SCR 185 : (2009) 13 STR 305 : (2007) 6 Supreme 196 : (2007) 1 UJ 455
Bihar Finance Act, 1981 — Section 11, 12, 3Central Sales Tax Act, 1956 — Section 14, 15Constitution of India, 1950 — Article 226, 265, 277, 286, 286(3)
Supreme Court20 Mar 2007Dismissed
Diploma Engineers Sangh Vs State of U.P. and Others
Supreme Court Of India · (2007) 4 JT 532 : (2007) 4 SCALE 582 : (2007) 13 SCC 300 : (2008) 2 SCC(L&S) 619 : (2007) 4 SCR 207 : (2008) 1 SLJ 13 : (2007) 2 UPLBEC 1320
Constitution Of India, 1950 — Article 14, 16, 162Uttar Pradesh Service Of Engineers (Building And Roads Branch) Class-II Rules, 1936 — Rule 2, 3(c), 3(d), 3(e), 3(f), 3(g), 3(h), 3(i), 3(j), 3(k) 5, 5(iv), 5(v), 6, 9, 9(i), 9(ii), 12Uttar Pradesh Service Of Engineers (Building And Roads Branch) Class-II Rules, 1969 — Rule 3(c), 5, 6
Supreme Court20 Mar 2007Dismissed
Palitana Sugar Mills Pvt. Ltd. and Another Vs Smt. Vilasiniben Ramachandran and Others
Supreme Court Of India · AIR 2007 SC 1701 : (2007) AIRSCW 6930 : (2007) AIRSCW 2655 : (2007) AIRSCW 1068 : (2008) 3 ALT 20 : (2007) 2 AWC 1838 Supp : (2007) 5 JT 83 : (2007) 3 MLJ 735 : (2007) 4 SCALE 514 : (2007) 4 SCR 221 : (2007) 7 Supreme 224 : (2007) 1 Supreme 1012
Bombay Land Revenue Code, 1879 — Rule 108(6), 48Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 142
Supreme Court20 Mar 2007Allowed
Dnyaneshwar Vs State of Maharashtra
Supreme Court Of India · (2007) 2 ACR 2200 : (2007) 2 ALT(Cri) 141 : (2007) 1 DMC 732 : (2007) 5 SCALE 350 : (2007) 10 SCC 445 : (2007) 4 SCR 248
Penal Code, 1860 (IPC) — Section 302, 498A
Supreme Court19 Mar 2007Allowed
Subhash Mahadevasa Habib Vs Nemasa Ambasa Dharmadas (D) by LRs. and Others
Supreme Court Of India · AIR 2007 SC 1828 : (2007) AIRSCW 3044 : (2007) 4 ALLMR 324 : (2007) 4 CTC 232 : (2007) 5 JT 12 : (2007) 6 MLJ 992 : (2007) 5 SCALE 34 : (2007) 13 SCC 650 : (2007) 5 SCR 150
Civil Procedure Code Amendment Act, 1976 — Section 21, 21(2), 97(1)Civil Procedure Code, 1908 (CPC) — Section 11, 15, 16, 17, 18Suits Valuation Act, 1887 — Section 11
Supreme Court19 Mar 2007Dismissed
Amrit Agro Industries Ltd. and Another Vs Commissioner of Central Excise, Ghaziabad
Supreme Court Of India · AIR 2007 SC 1523 : (2007) 210 ELT 183 : (2007) 4 JT 584 : (2007) 5 SCALE 86 : (2007) 4 SCR 62
Central Excises and Salt Act, 1944 — Section 35L, 4(4)
Supreme Court19 Mar 2007Allowed
Imran Ali Vs Habibullah and Another
Supreme Court Of India · (2007) 4 SCALE 610 : (2007) 12 SCC 506 : (2007) 4 SCR 183
Supreme Court19 Mar 2007Dismissed
Nand Kishore Ojha Vs Madan Mohan Jha
Supreme Court Of India · (2007) 2 AWC 1844 Supp : (2008) 1 JCR 137 : (2007) 4 SCALE 611 : (2007) 13 SCC 349 : (2008) 2 SCC(L&S) 654 : (2007) 4 SCR 179 : (2008) 3 SLJ 162
Constitution of India, 1950 — Article 21A
Supreme Court19 Mar 2007Allowed
Commissioner of Central Excise, Madras Vs Home Ashok Leyland Ltd.
Supreme Court Of India · (2007) AIRSCW 6914 : (2007) 121 ECC 369 : (2007) 147 ECR 369 : (2007) 210 ELT 178 : (2007) 4 SCALE 592 : (2007) 4 SCC 51 : (2007) 4 SCR 90 : (2007) 7 STT 354
Central Excise Rules, 1944 — Rule 173G(1), 56A(2), 57A, 57E, 57G
Supreme Court19 Mar 2007Disposed Of
Sterlite Industries (India) Ltd. Vs Commissioner of Customs, Chennai
Supreme Court Of India · (2007) 210 ELT 180 : (2007) 4 SCALE 627 : (2007) 10 SCC 474 : (2007) 5 SCR 84
Customs Act, 1962 — Section 130EInterpretation Rules — Rule 3
Supreme Court19 Mar 2007Dismissed
Thelapalli Raghavaiah Vs Station House Officer and Others
Supreme Court Of India · (2007) 2 ACR 2344 : (2007) CriLJ 1813 : (2007) 4 SCALE 458 : (2007) 10 SCC 424 : (2007) 5 SCR 103 : (2007) 4 UC 39
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120(B), 196, 199, 403, 406
Supreme Court19 Mar 2007Dismissed
Ramkripal Charmakar Vs State of Madhya Pradesh
Supreme Court Of India · (2007) 2 ACR 1622 : (2007) 2 ALD(Cri) 940 : (2007) CriLJ 2302 : (2007) 4 JT 393 : (2007) 1 OLR 803 : (2007) 4 SCALE 438 : (2007) 4 SCR 125 : (2007) 4 UC 47
Penal Code, 1860 (IPC) — Section 122, 354, 375, 376, 399
Supreme Court19 Mar 2007Disposed Of
Akhlaq Vs State of U.P.
Supreme Court Of India · (2007) 2 ACR 2346 : (2007) CriLJ 2277 : (2007) 5 JT 170 : (2007) 4 SCALE 506 : (2009) 17 SCC 221 : (2011) 1 SCC(Cri) 981 : (2007) 4 SCR 71
Evidence Act, 1872 — Section 30, 8Penal Code, 1860 (IPC) — Section 302, 34, 376
Supreme Court19 Mar 2007Disposed Of
The Secretary, A.P. Social Welfare-Residential Educational Institutions Vs Sri Pindiga Sridhar and Others
Supreme Court Of India · AIR 2007 SC 1527 : (2007) 3 ALLMR 336 : (2007) 5 ALT 29 : (2007) 3 AWC 2295 Supp : (2007) 113 FLR 465 : (2007) 3 MLJ 870 : (2007) 4 SCALE 479 : (2007) 13 SCC 352 : (2008) 2 SCC(L&S) 656 : (2007) 4 SCR 145 : (2008) 3 SLJ 169 : (2007) 1 UJ 486
Supreme Court19 Mar 2007Disposed Of
Bajaj Hindustan Sugar and Industries Limited Vs Balrampur Chini Mills Ltd. and Others Balrampur Chini Mills Ltd. and Another Vs Union of India (UOI) and Others
Supreme Court Of India · AIR 2007 SC 1906 : (2007) AIRSCW 3417 : (2007) 4 ALLMR 318 : (2007) 3 AWC 2289 Supp : (2007) 2 CHN 210 Supp : (2008) 1 JCR 68 : (2007) 6 JT 609 : (2008) 1 LW 746 : (2007) 2 OLR 420 : (2007) 4 SCALE 465 : (2007) 9 SCC 43 : (2007) 4 SCR 132 : (2007) 2 UC 11
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 5, 115, 80(1), 80(2)
Supreme Court19 Mar 2007Allowed
Biswajit Halder @ Babu Halder and Others Vs State of West Bengal
Supreme Court Of India · (2007) 2 ACR 2341 : (2007) 2 ALD(Cri) 975 : (2007) 2 ALT(Cri) 162 : (2008) CLT 281 : (2007) CriLJ 2300 : (2007) 1 DMC 539 : (2007) 5 JT 360 : (2008) 1 RLW 711 : (2007) 4 SCALE 462 : (2008) 1 SCC 202 : (2007) 4 SCR 120
Dowry Prohibition Act, 1961 — Section 3, 3(1), 4Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 304B, 34, 498A
Supreme Court19 Mar 2007Allowed
Biswajit Haider @ Babu Haider and Others Vs State of West Bengal
Supreme Court Of India · (2007) 2 MPJR 1
Dowry Prohibition Act, 1961 — Section 3, 3(1), 4Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 304B, 34, 498A