Supreme Court30 Nov 2006Allowed
Union of India (UOI) and Others Vs Carpenter Workers Union and Others
Supreme Court Of India · (2007) 3 ALT 29 : (2007) 112 FLR 781 : (2006) 12 SCC 435 : (2007) 1 SCC(L&S) 959 : (2006) 10 SCR 904 Supp
COURT ARCHIVE
Supreme Court Of India judgments
59,848 judgments · page 1,261 of 2,993
Supreme Court30 Nov 2006Allowed
Chandrika Singh (Dead) by LRs. and Another Vs Sarjug Singh and Another
Supreme Court Of India · (2007) 1 AWC 668 Supp : (2007) 3 JCR 182 : (2006) 13 SCALE 408 : (2006) 9 SCR 880 Supp
Civil Procedure Code, 1908 (CPC) — Section 100Hindu Succession Act, 1956 — Section 14(1)Land Acquisition Act, 1894 — Section 30
Supreme Court30 Nov 2006Allowed
Lankeshwar Malakar and Others Vs R. Deka and Others
Supreme Court Of India · (2007) 5 ALT 32 : (2007) 102 RD 719 : (2006) 14 SCALE 46 : (2006) 13 SCC 570 : (2006) 9 SCR 895 Supp
Supreme Court30 Nov 2006Dismissed
N.V. Subba Rao Vs Corporation Bank and Others
Supreme Court Of India · (2007) 112 FLR 685 : (2006) 13 SCALE 287 : (2006) 12 SCC 112 : (2007) 2 SCC(L&S) 315 : (2006) 10 SCR 876 Supp
Supreme Court30 Nov 2006Dismissed
Antar Singh Vs State of M.P.
Supreme Court Of India · (2007) 1 ACR 37 : (2006) 13 SCALE 380 : (2006) 9 SCR 900 Supp : (2006) 3 ShimLC 393
Penal Code, 1860 (IPC) — Section 302, 34, 449
Supreme Court29 Nov 2006Dismissed
Transcore Vs Union of India (UOI) and Another
Supreme Court Of India · AIR 2007 SC 712 : (2007) 1 ALD 109 : (2007) 1 BC 33 : (2007) 135 CompCas 1 : (2007) 1 CompLJ 1 : (2006) 5 CTC 753 : (2006) 135 DLT 151 : (2007) 1 MLJ 929 : (2006) 12 SCALE 585 : (2008) 1 SCC 125 : (2007) 73 SCL 11 : (2006) 10 SCR 785 Supp
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(1)(4), Order 23 Rule 1(3), Order 23 Rule 2, Order 23 Rule 3, Order 40 Rule 1Companies Act, 1956 — Section 529ADebt Recovery Appellate Tribunal (Procedure) Rules, 1994 &md
Supreme Court29 Nov 2006Dismissed
Commr. of Central Excise and Customs, Surat-II Vs Nirmala Dyechem and Another
Supreme Court Of India · (2007) 207 ELT 161 : (2006) 14 SCALE 69 : (2007) 12 SCC 558 : (2006) 9 SCR 837 Supp
Central Excises and Salt Act, 1944 — Section 11AC
Supreme Court29 Nov 2006Allowed
Dakshin Haryana Bijli Vitran Nigam Ltd. thr. Mng. Director and Others Vs Mohinder Singh (d) through LRs.
Supreme Court Of India · (2007) 3 ALT 4 : (2007) 112 FLR 469 : (2006) 12 SCALE 583 : (2006) 13 SCC 26 : (2006) 9 SCR 781 Supp
Haryana State Electricity Board Employees (Punishment and Appeal) Regulations, 1990 — Regulation 7
Supreme Court29 Nov 2006Dismissed
Accountant General of Orissa and Another Vs R. Ramamurty and Another
Supreme Court Of India · AIR 2007 SC 622 : (2007) 1 KLT 170 : (2006) 13 SCALE 20 : (2007) 2 SCC(L&S) 330 : (2006) 9 SCR 776 Supp
Central Civil Services (Pension) Rules, 1972 — Rule 3(1), 37, 37A, 55A
Supreme Court29 Nov 2006Dismissed
Assam Electronics Development Corporation Ltd. and Another Vs Educomp Solutions Ltd. and Others
Supreme Court Of India · (2007) 5 ALT 30 : (2007) 1 BC 472 : (2006) 12 SCALE 579 : (2006) 13 SCC 563
Constitution of India, 1950 — Article 14, 226
Supreme Court29 Nov 2006Allowed
Gulab Chand Agrawal Vs State of Bihar and Others
Supreme Court Of India · (2007) 4 ALT 3 : (2007) 112 FLR 702 : (2007) 4 JCR 57 : (2006) 13 SCALE 406 : (2006) 9 SCR 849 Supp
Bihar Municipal Officers and Servants Pension Rules, 1987 — Rule 4Constitution of India, 1950 — Article 12
Supreme Court29 Nov 2006Allowed
Prem Narain and Another Vs The State of Madhya Pradesh
Supreme Court Of India · (2007) 1 ACR 38 : (2007) CriLJ 774 : (2006) 13 SCALE 463 : (2006) 9 SCR 844 Supp
Penal Code, 1860 (IPC) — Section 304, 304(11), 34
Supreme Court29 Nov 2006Allowed
Devender Singh Vs State of Haryana
Supreme Court Of India · (2007) 1 ACR 55 : (2007) 1 DMC 87 : (2006) 13 SCALE 375 : (2006) 9 SCR 840 Supp : (2006) 3 ShimLC 391
Supreme Court28 Nov 2006Allowed
Bar Council of India Vs Board of Mang. Dayanand Coll. of law and Others
Supreme Court Of India · AIR 2007 SC 1342 : (2007) AIRSCW 1518 : (2006) 10 JT 603 : (2007) 1 KLT 177 : (2006) 13 SCALE 236 : (2007) 2 SCC 202 : (2006) 9 SCR 756 Supp : (2007) 3 SLJ 54
Advocates Act, 1961 — Section 4Bar Council of India Rules, 1975 — Rule 12, 17(1)Constitution of India, 1950 — Article 254(2)
Supreme Court28 Nov 2006Dismissed
State of U.P. and Others Vs Ruk Mangal Singh Rathaur
Supreme Court Of India · (2007) 5 ALT 28 : (2006) 13 SCALE 161 : (2006) 10 SCR 746 Supp
Constitution of India, 1950 — Article 309Co-operative Federation Authority (Business) Regulations, 1976 — Regulation 17Subordinate Co-operative Service Rules, 1979 — Rule 5
Supreme Court28 Nov 2006Allowed
Commissioner of Central Excise, Chandigarh Vs Khanna Industries and Others
Supreme Court Of India · (2006) 113 ECC 498 : (2006) 139 ECR 498 : (2007) 207 ELT 17 : (2006) 13 SCALE 15 : (2006) 12 SCC 476 : (2006) 9 SCR 725 Supp : (2006) 2 UJ 1551
Central Excise Rules, 1944 — Rule 174, 8, 8(1)
Supreme Court28 Nov 2006Allowed
Sadashio Mundaji Bhalerao Vs State of Maharashtra
Supreme Court Of India · (2007) 1 ACR 289 : AIR 2007 SC 1028 : (2007) CLT 847 Supp : (2007) 2 JCR 67 : (2007) OLR 847 Supp : (2006) 12 SCALE 470 : (2006) 9 SCR 733 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 224, 302, 307, 34
Supreme Court28 Nov 2006Disposed Of
Union of India (UOI) and Another Vs S.L. Verma and Others
Supreme Court Of India · (2007) 5 ALT 17 : (2007) 137 DLT 88 : (2007) 112 FLR 697 : (2006) 14 SCALE 56 : (2006) 12 SCC 53 : (2006) 10 SCR 770 Supp
Bureau of Indian Standards (Terms and Condition of Service of Employees) Regulation, 1988 — Regulation 16
Supreme Court28 Nov 2006Allowed
Aleyamma Varghese Vs Secretary, General Education Department and Others
Supreme Court Of India · (2006) 11 SC CK 0026
Supreme Court27 Nov 2006Allowed
The Secretary, Malankara Syrian Catholic College Vs T. Jose and Others
Supreme Court Of India · AIR 2007 SC 570 : (2007) 2 ALLMR 949 : (2007) 5 ALT 2 : (2007) 1 KLT 22 : (2007) 1 PLJR 177 : (2007) 2 RLW 1654 : (2006) 13 SCALE 1 : (2007) 1 SCC 386 : (2006) 9 SCR 644 Supp : (2007) 3 SLJ 74
Constitution of India, 1950 — Article 19(1), 28, 30, 30(1), 30(2)Kerala Education Rules, 1959 — Rule 34, 44AKerala University Act, 1969 — Section 53(1), 53(2), 53(3)