Supreme Court02 Feb 2007Allowed

Dhananjay @ Dhananjay Kumar Singh Vs State of Bihar and Another

Supreme Court Of India · (2007) 1 ACR 850 : (2007) CriLJ 1440 : (2007) 2 JT 642 : (2007) 2 KLJ 294 : (2007) 2 SCALE 418 : (2007) 2 SCR 206

Criminal Procedure Code, 1973 (CrPC) — Section 239, 320, 320(1), 320(2), 320(9)Penal Code, 1860 (IPC) — Section 307, 323, 34, 383, 384
Supreme Court02 Feb 2007Dismissed

Kumar Motors, Bareilly Vs Commissioner of Sales Tax, U.P., Lucknow

Supreme Court Of India · (2007) 3 JT 193 : (2007) 2 SCALE 507 : (2007) 4 SCC 140 : (2007) 2 SCR 174 : (2007) 1 UJ 287 : (2007) 5 VST 646

Central Sales Tax Act, 1956 — Section 5(3)Uttar Pradesh Sales Tax Act, 1948 — Section 2, 3, 3AAAA, 4AUttar Pradesh Sales Tax Rules, 1948 — Rule 12A
Supreme Court02 Feb 2007Dismissed

Rajesh Kumar Sharma Vs Union of India (UOI) and Others

Supreme Court Of India · (2007) 5 ALT 5 : (2007) 138 DLT 121 : (2007) 115 ECC 208 : (2007) 141 ECR 208 : (2007) 209 ELT 3 : (2007) 2 SCALE 518 : (2007) 9 SCC 158 : (2007) 2 SCR 245 : (2007) 1 UJ 191

Customs (Compounding of Offences) Rules, 2005 — Rule 5Customs Act, 1962 — Section 135(1)
Supreme Court02 Feb 2007Disposed Of

National Institute of Technology and Others Vs Niraj Kumar Singh

Supreme Court Of India · AIR 2007 SC 1155 : (2007) AIRSCW 1169 : (2007) 1 AWC 897 Supp : (2007) 2 CHN 98 Supp : (2007) 3 JT 163 : (2007) 2 LLJ 23 : (2007) 3 MLJ 100 : (2007) 2 SCALE 525 : (2007) 2 SCC 481 : (2007) 1 SCC(L&S) 668 : (2007) 2 SCR 184 : (2007) 1 Supreme 900 : (2007)

Constitution of India, 1950 — Article 12, 14, 16, 16(2), 16(3)Contempt of Courts Act, 1971 — Section 12
Supreme Court02 Feb 2007Allowed

Commissioner of Customs (Port), Kolkata Vs J.K. Corporation Limited

Supreme Court Of India · (2007) AIRSCW 6012 : (2007) 208 ELT 485 : (2007) 3 JT 81 : (2007) 2 SCALE 459 : (2007) 9 SCC 401 : (2007) 2 SCR 196 : (2007) 5 Supreme 945

Customs Act, 1962 — Section 12, 156Customs Tariff Act, 1975 — Section 14, 14(1), 14(1A)Customs Valuation (Determination of Price of Imported Goods) Rules, 1988 — Rule 12, 4, 9, 9(1)
Supreme Court02 Feb 2007Dismissed

Hardev Singh Vs Gurmail Singh (Dead) by LRs.

Supreme Court Of India · AIR 2007 SC 1058 : (2007) AIRSCW 948 : (2007) 4 ALT 24 : (2007) 1 AWC 907 Supp : (2007) 3 CALLT 37 : (2007) 2 JCR 310 : (2007) 3 JT 56 : (2007) 4 LW 29 : (2007) 3 MLJ 44 : (2007) 146 PLR 813 : (2007) 2 SCALE 466 : (2007) 2 SCC 404 : (2007) 2 SCR 141 : (20

Transfer Of Property Act, 1882 — Section 41, 43, 47, 52Hindu Succession Act, 1956 — Section 14(1)Indian Contract Act, 1872 — Section 23
Supreme Court01 Feb 2007Allowed

Tej Pal Singh Vs Union of India (UOI) and Others

Supreme Court Of India · (2008) 1 ALT 11 : (2007) 112 FLR 1032 : (2007) 1 LLJ 1044 : (2007) 2 SCALE 495 : (2007) 2 SCC 758 : (2007) 1 SCC(L&S) 749 : (2007) 3 SCR 138 : (2007) 3 SLJ 120

Constitution of India, 1950 — Article 226
Supreme Court01 Feb 2007Dismissed

National Insurance Co. Ltd. Vs Mam Chand and Another

Supreme Court Of India · (2007) 2 ACC 381 : (2007) ACJ 881 : (2007) AIRSCW 1052 : (2007) 3 ALLMR 833 : (2007) 4 ALT 13 : (2007) 3 JT 214 : (2007) 4 LW 44 : (2007) 5 MLJ 434 : (2007) 147 PLR 14 : (2007) 2 SCALE 428 : (2007) 3 SCC 691 : (2007) 2 SCR 111 : (2007) 1 Supreme 1010

Motor Vehicles Act, 1988 — Section 166
Supreme Court01 Feb 2007Allowed

Inder Jeet Khurana Vs State of Haryana and Others

Supreme Court Of India · AIR 2007 SC 1190 : (2007) AIRSCW 1223 : (2007) 3 JT 46 : (2007) 2 SCALE 430 : (2007) 3 SCC 102 : (2007) 1 SCC(L&S) 806 : (2007) 1 Supreme 926

Haryana Revenue (Group B) Service Rules, 1988 — Rule 18, 21, 7, 9, 9(1)Punjab Land Revenue Act, 1887 — Section 9Punjab Tahsildari Rules, 1932 — Rule 6
Supreme Court01 Feb 2007Allowed

State Bank of India and Others Vs Jaspal Kaur

Supreme Court Of India · (2007) AIRSCW 6861 : (2007) 112 FLR 1037 : (2007) 2 JCR 200 : (2007) 3 JT 35 : (2007) 2 LLJ 385 : (2007) 1 LW 587 : (2007) 5 MLJ 396 : (2007) 146 PLR 754 : (2007) 2 SCALE 397 : (2007) 9 SCC 571 : (2007) 2 SCC(L&S) 578 : (2007) 2 SCR 101 : (2007) 3 SLJ 1 :

Constitution of India, 1950 — Article 226
Supreme Court01 Feb 2007Allowed

P.K. Kapur Vs Union of India (UOI) and Others

Supreme Court Of India · (2007) AIRSCW 6447 : (2007) 138 DLT 203 : (2007) 3 JT 98 : (2007) 2 SCALE 447 : (2007) 9 SCC 425 : (2007) 2 SCC(L&S) 518 : (2007) 2 SCR 128 : (2007) 3 SLJ 14 : (2007) 2 Supreme 905 : (2007) 1 UJ 295

Constitution of India, 1950 — Article 14
Supreme Court01 Feb 2007Allowed

J.K. Synthetics Ltd. Vs K.P. Agrawal and Another

Supreme Court Of India · (2007) 112 FLR 1049 : (2007) 3 JT 1 : (2007) 2 LLJ 128 : (2007) 2 SCALE 382 : (2007) 2 SCC 433 : (2007) 1 SCC(L&S) 651 : (2007) 2 SCR 60 : (2007) 3 SLJ 101 : (2007) 2 UPLBEC 1371

Civil Procedure Code, 1908 (CPC) — Section 152Constitution of India, 1950 — Article 226, 227Evidence Act, 1872 — Section 106