COURT ARCHIVE

Supreme Court Of India judgments

59,848 judgments · page 1,245 of 2,993

Supreme Court23 Feb 2007Dismissed

Ashok Kumar Sonkar Vs Union of India (UOI) and Others

Supreme Court Of India · (2007) 3 AWC 2846 Supp : (2007) 6 JT 127 : (2007) 3 SCALE 517 : (2007) 4 SCC 54 : (2007) 2 SCC(L&S) 19 : (2007) 3 SCR 95 : (2007) 3 SLJ 420 : (2007) 2 UPLBEC 57

Banaras Hindu University Act, 1915 — Section 17, 5, 5(2), 5(3), 5(4)Constitution of India, 1950 — Article 14, 142, 16Public Service Commission Rules — Rule 37

Supreme Court22 Feb 2007Allowed

Vinay Kr. Khambate Vs Vinay Kr. Aggarwal and Others

Supreme Court Of India · AIR 2007 SC 2436 : (2008) 2 ALT 8 : (2008) 1 JCR 138 : (2007) 4 JT 268 : (2007) 3 SCALE 443 : (2007) 12 SCC 24 : (2006) 12 SCC 24 : (2007) 3 SCR 1077

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4Delhi Rent Control Act, 1958 — Section 2, 22

Supreme Court22 Feb 2007

Satish Jaggi Vs State of Chhattisgarh and Others

Supreme Court Of India · (2007) 2 ACR 1332 : (2007) CriLJ 1786 : (2007) 3 JT 508 : (2007) 1 OLR 795 : (2007) 3 SCALE 405 : (2007) 3 SCC 62

Criminal Procedure Code, 1973 (CrPC) — Section 406, 407

Supreme Court22 Feb 2007Disposed Of

Madhya Pradesh Rajya Sahakari Bank Maryadit Vs State of M.P. and Others

Supreme Court Of India · (2007) 4 JT 16 : (2007) 3 SCALE 451 : (2007) 2 SCR 1049

Constitution of India, 1950 — Article 12, 16, 16(4), 16(4A)Madhya Pradesh Co-operative Societies Act, 1960 — Section 55(1)Madhya Pradesh Lok Sewa (Anusuchit Jatiyon Anusuchit Jan Jatiyon Aur Any Pichhde Vargon Ke Liye Ara

Supreme Court22 Feb 2007Disposed Of

Syndicate Bank Vs Estate Officer and Manager (Recoveries) and Others

Supreme Court Of India · (2007) AIRSCW 5900 : (2007) 6 ALD 53 : (2008) 5 ALT 25 : (2007) 2 BC 542 : (2007) 8 JT 249 : (2007) 3 SCALE 377 : (2009) 17 SCC 287 : (2007) 2 Supreme 887

Supreme Court22 Feb 2007Allowed

Transport Corporation of India Ltd. Vs Veljan Hydrair Ltd.

Supreme Court Of India · (2007) 3 ALD 63 : (2007) 3 AWC 2175 Supp : (2007) 2 CPJ 35 : (2008) 1 JCR 90 : (2007) 4 JT 8 : (2007) 3 LW 31 : (2007) 3 MLJ 762 : (2007) 3 SCC 142 : (2007) 3 SCR 1082

Carriers Act, 1865 — Section 10Consumer Protection Act, 1986 — Section 24A

Supreme Court22 Feb 2007Allowed

P. Raghava Kurup and Another Vs V. Ananthakumari and Others

Supreme Court Of India · (2007) AIRSCW 6513 : (2007) 113 FLR 652 : (2008) 1 JCR 74 : (2007) 3 JT 622 : (2007) 3 SCALE 431 : (2007) 9 SCC 179 : (2007) 2 SCC(L&S) 372 : (2007) 2 SCR 1058 : (2007) 3 SLJ 413

Kerala Education (Amendment) Rules, 1982 — Rule 1Kerala Education Rules, 1959 — Rule 1, 43, 43B, 43B(1), 49Uttar Pradesh General Clauses Act, 1904 — Section 16

Supreme Court22 Feb 2007Disposed Of

State of Gujarat Vs Anand Acharya @ Bharat Kumar Sadhu

Supreme Court Of India · (2007) 113 FLR 447 : (2007) 4 JT 124 : (2007) 2 LLJ 709 : (2007) 3 SCALE 415 : (2007) 9 SCC 310 : (2007) 2 SCC(L&S) 514

Constitution of India, 1950 — Article 136Gujarat Civil Services (Conduct) Rules, 1971 — Rule 18, 26, 3(1)(3)

Supreme Court22 Feb 2007Dismissed

Assistant Commissioner, Anti Evasion Commercial Taxes, Bharatpur Vs Amtek India Limited

Supreme Court Of India · (2007) 4 JT 297 : (2007) 3 SCALE 420 : (2007) 11 SCC 407 : (2007) 2 SCR 1092 : (2007) 6 STR 164

General Clauses Act, 1897 — Section 3(22)Limitation Act, 1963 — Section 14, 2Penal Code, 1860 (IPC) — Section 52

Supreme Court21 Feb 2007Allowed

Sahara India and Others Vs M.C. Aggarwal Huf

Supreme Court Of India · AIR 2007 SC 1261 : (2007) AIRSCW 1389 : (2007) 3 ALLMR 350 : (2007) 5 ALT 18 : (2007) 2 AWC 1898 Supp : (2007) 3 JCR 12 : (2007) 4 JT 289 : (2007) 2 PLJR 100 : (2007) 2 RLW 1097 : (2007) 3 SCALE 287 : (2007) 11 SCC 800 : (2007) 2 SCR 1037 : (2007) 3 Supre

Supreme Court21 Feb 2007Dismissed

Vinod G. Asrani Vs State of Maharashtra

Supreme Court Of India · AIR 2007 SC 1253 : (2007) AIRSCW 6659 : (2007) AIRSCW 3492 : (2007) AIRSCW 1379 : (2007) 5 JT 125 : (2007) 3 SCALE 241 : (2007) 3 SCC 633 : (2007) 3 SCR 1023 : (2007) 2 Supreme 607

Criminal Procedure Code, 1973 (CrPC) — Section 154Maharashtra Control of Organised Crime Act, 1999 — Section 23(1), 23(2), 3

Supreme Court21 Feb 2007Dismissed

Smt. Mayadevi Vs Jagdish Prasad

Supreme Court Of India · AIR 2007 SC 1426 : (2007) AIRSCW 1803 : (2007) 3 ALD 87 : (2007) 3 ALLMR 388 : (2007) 5 ALT 21 : (2007) 2 AWC 1833 Supp : (2007) 2 CALLT 24 : (2007) 2 CompCas 24 : (2007) 1 DMC 325 : (2008) 1 GLR 197 : (2007) 2 JCR 191 : (2007) 4 JT 65 : (2007) 4 LW 249 :

Hindu Marriage Act, 1955 — Section 10, 28Penal Code, 1860 (IPC) — Section 302

Supreme Court21 Feb 2007Disposed Of

Mohan Lal and Others Vs State of Haryana

Supreme Court Of India · (2007) 2 ACR 1338 : (2007) 1 DMC 402 : (2007) 3 JCR 170 : (2007) 3 JT 602 : (2008) 2 LW(Cri) 993 : (2007) 9 SCC 151 : (2007) 2 SCR 1030

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

Supreme Court20 Feb 2007Allowed

The State of West Bengal and Others Vs Veejay International (India) and Others

Supreme Court Of India · (2007) 3 JT 578 : (2007) 3 SCALE 439 : (2007) 3 SCC 465 : (2007) 3 SCR 1007

Constitution of India, 1950 — Article 19, 19(1)Essential Commodities Act, 1955 — Section 2, 3, 3(1), 3(2), 5Foreign Trade (Development and Regulation) Act, 1992 — Section 5

Supreme Court20 Feb 2007Dismissed

Bhandari Construction Company Vs Narayan Gopal Upadhye

Supreme Court Of India · AIR 2007 SC 1441 : (2007) AIRSCW 1846 : (2007) 2 AWC 1892 Supp : (2008) 1 JCR 102 : (2007) 3 MLJ 467 : (2007) MPLJ 405 : (2007) 2 PLJR 55 : (2007) 3 SCALE 386 : (2007) 3 SCC 163 : (2007) 2 SCR 924 : (2007) 3 Supreme 467 : (2007) 2 UC 1171

Evidence Act, 1872 — Section 91, 92

Supreme Court20 Feb 2007Dismissed

New India Assurance Co. Ltd. Vs Vedwati and Others

Supreme Court Of India · (2007) 1 ACC 924 : AIR 2007 SC 1334 : (2007) AIRSCW 1505 : (2007) 3 ALLMR 312 : (2007) 2 CTC 664 : (2007) 2 JKJ 12 : (2007) 4 JT 28 : (2007) 2 KLT 219 : (2007) 2 LW 704 : (2007) 3 MLJ 117 : (2007) 2 RLW 1098 : (2007) 3 SCALE 397 : (2007) 9 SCC 486 : (2007

Motor Vehicles Act, 1988 — Section 140, 145, 147, 147(1), 166

Supreme Court20 Feb 2007Allowed

S.T. Ramesh Vs State of Karnataka and Another

Supreme Court Of India · AIR 2007 SC 1262 : (2007) AIRSCW 1390 : (2007) 5 ALT 27 : (2007) 3 JT 532 : (2007) 2 PLJR 31 : (2007) 3 SCALE 354 : (2007) 9 SCC 436 : (2007) 2 SCC(L&S) 524 : (2007) 2 SCR 819 : (2007) 2 Supreme 913

Administrative Tribunals Act, 1985 — Section 19All India Services (Confidential Roll) Rules, 1970 — Rule 5, 5(3), 6, 8, 9

Supreme Court20 Feb 2007Dismissed

National Insurance Co. Ltd. Vs Ishar Das Madan Lal

Supreme Court Of India · (2007) 1 ACC 717 : (2007) 3 ALD 74 : (2007) 3 AWC 2187 Supp : (2007) 2 CALLT 173 : (2007) 2 CALLT 17 : (2007) 2 CPJ 5 : (2007) 3 JCR 62 : (2007) 2 JKJ 49 : (2007) 4 JT 21 : (2007) 2 LW 714 : (2007) 3 MLJ 726 : (2007) 3 SCALE 336 : (2007) 4 SCC 105 : (2007

Penal Code, 1860 (IPC) — Section 378, 405, 409

Supreme Court20 Feb 2007Disposed Of

Lachhman Dass Vs Jagat Ram and Others

Supreme Court Of India · (2007) 3 JT 595 : (2007) 4 MLJ 1122 : (2007) 3 SCALE 349 : (2007) 10 SCC 448 : (2007) 2 SCR 980

Constitution of India, 1950 — Article 14, 15, 19(1), 300APunjab Pre-emption Act, 1913 — Section 21, 6Registration Act, 1908 — Section 30(2)

Supreme Court20 Feb 2007Dismissed

State of Manipur and Others Vs Y. Token Singh and Others

Supreme Court Of India · (2007) 6 ALLMR 439 : (2007) 114 FLR 912 : (2007) 3 JT 606 : (2007) 3 MLJ 934 : (2007) 3 SCALE 319 : (2007) 5 SCC 65 : (2007) 2 SCC(L&S) 107 : (2007) 2 SCR 965 : (2007) 2 UPLBEC 1165

Constitution of India, 1950 — Article 14, 16, 309