CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments

59,848 judgments · page 1,260 of 2,993

Supreme Court05 Dec 2006Dismissed

Ramchandra Murarilal Bhattad and Others Vs State of Maharashtra and Others

Supreme Court Of India · AIR 2007 SC 401 : (2007) 4 ALT 14 : (2007) 1 CTLJ 177 : (2006) 13 SCALE 300 : (2007) 2 SCC 588 : (2006) 10 SCR 106 Supp

Bangalore Development Authority Act, 1976 — Section 19(4)Constitution of India, 1950 — Article 14, 226Mumbai Metropolitan Region Development Authority (Disposal of Land) Regulations, 1977 — Regulation 7, 9
Read judgment
Supreme Court05 Dec 2006Partly Allowed

Salim Sahab Vs State of Madhya Pradesh

Supreme Court Of India · (2007) 1 ACR 179 : (2007) 1 ALD(Cri) 713 : (2007) 2 ALT(Cri) 124 : (2007) 103 CLT 531 : (2007) 2 JCR 213 : (2007) 1 MPJR 90 : (2006) 13 SCALE 228 : (2006) 10 SCR 51 Supp

Penal Code, 1860 (IPC) — Section 300, 302, 324
Read judgment
Supreme Court04 Dec 2006Allowed

State of Uttaranchal and Another Vs Dinesh Kumar Sharma

Supreme Court Of India · (2007) 3 ALT 15 : (2007) 114 FLR 104 : (2008) 3 JKJ 14 : (2006) 13 SCALE 246 : (2007) 1 SCC(L&S) 594 : (2006) SCR 1 Supp : (2007) 2 UPLBEC 66

Constitution of India, 1950 — Article 309Uttar Pradesh Agricultural Group II Service Rules, 1995 — Rule 17, 21, 3Uttar Pradesh Government Servants (Seniority) Rules, 1991 — Rule 8
Read judgment
Supreme Court04 Dec 2006Dismissed

Mustafikhan Vs State of Maharashtra

Supreme Court Of India · (2007) 1 ACR 195 : (2007) 1 KLJ 601 : (2006) 10 SCR 15 Supp

Penal Code, 1860 (IPC) — Section 109, 409, 467, 468, 477APrevention of Corruption Act, 1947 — Section 5(1)(d), 5(2)
Read judgment
Supreme Court04 Dec 2006Disposed Of

Abhishek Kumar Vs State of Haryana and Others

Supreme Court Of India · (2007) 3 ALT 28 : (2007) 112 FLR 700 : (2006) 13 SCALE 658 : (2007) 2 SCC(L&S) 308 : (2006) 10 SCR 37 Supp

Haryana Compassionate Assistance to the Dependents of Deceased Government Employees Rules, 2003 — Rule 9
Read judgment
Supreme Court04 Dec 2006Dismissed

P.K. Sreekantan and Others Vs P. Sreekumaran Nair and Others

Supreme Court Of India · AIR 2007 SC 516 : (2007) 2 ALD 117 : (2007) 2 ALT 40 : (2007) 2 AWC 1108 Supp : (2007) 2 CTC 820 : (2007) 2 JCR 207 : (2007) 1 KLT 100 : (2007) 2 RLW 1642 : (2006) 13 SCALE 289 : (2006) SCR 20 Supp

Land Acquisition Act, 1894 — Section 11, 12(1), 12(2), 18, 18(1)
Read judgment
Supreme Court01 Dec 2006Allowed

State Bank of Hyderabad Vs Town Municipal Council

Supreme Court Of India · (2007) 1 ALT 23 : (2007) 1 AWC 627 Supp : (2006) 5 CTC 874 : (2007) 1 OLR 406 : (2007) 145 PLR 332 : (2006) 13 SCALE 332 : (2007) 1 SCC 765 : (2006) 9 SCR 919 Supp : (2006) 2 UJ 1557

Civil Procedure Code Amendment Act, 1999 — Section 16, 7Civil Procedure Code Amendment Act, 2002 — Section 16(1), 16(2)Civil Procedure Code, 1908 (CPC) — Order 6 Rule 15, Order 6 Rule 17, Order 6 Rule 18, Order 6 Ru
Read judgment
Supreme Court01 Dec 2006Allowed

Siemens Ltd. Vs State of Maharashtra and Others

Supreme Court Of India · (2007) 3 ALT 4 : (2007) 207 ELT 168 : (2007) 1 KLT 88 : (2007) 1 LW 608 : (2007) 2 MLJ 295 : (2006) 12 SCC 33 : (2006) 9 SCR 925 Supp : (2007) 5 STR 3

Constitution of India, 1950 — Article 226
Read judgment
Supreme Court01 Dec 2006Allowed

State of Kerala and Others Vs Unni and Another

Supreme Court Of India · AIR 2007 SC 819 : (2007) 1 ALLMR 476 : (2007) 1 KLJ 97 : (2007) 1 KLT 151 : (2006) 13 SCALE 208 : (2007) 2 SCC 365 : (2006) 9 SCR 931 Supp

Constitution of India, 1950 — Article 14, 47Kerala Abkari Act, 1077 — Section 18A, 195(1), 24, 29, 29(1)Kerala Abkari Shops Disposal Rules, 2002 — Rule 9(2)
Read judgment
Supreme Court01 Dec 2006Dismissed

Prakash Vs State of Madhya Pradesh

Supreme Court Of India · (2007) 1 ACR 296 : (2007) CriLJ 798 : (2007) 2 JCR 263 : (2006) 12 SCALE 635 : (2006) 9 SCR 907 Supp : (2006) 3 ShimLC 398

Penal Code, 1860 (IPC) — Section 302, 304, 34
Read judgment