Supreme Court22 Nov 2006Allowed
Mohd. Ismail Alias Haji Abdul Kadar Sheikh Vs State of Gujarat
Supreme Court Of India · (2007) 3 SCC 118
Penal Code, 1860 (IPC) — Section 302, 304
COURT ARCHIVE
Supreme Court Of India judgments
59,848 judgments · page 1,264 of 2,993
Supreme Court22 Nov 2006Dismissed
Parme Hansda and Another Vs State of Bihar (now Jharkhand)
Supreme Court Of India · (2007) 2 ACR 1896 : (2007) CLT 899 Supp : (2007) CriLJ 314 : (2007) OLR 899 Supp : (2007) 1 PLJR 32 : (2006) 12 SCALE 188 : (2006) 12 SCC 114 : (2006) 9 SCR 253 Supp
Penal Code, 1860 (IPC) — Section 304, 342
Supreme Court21 Nov 2006Allowed
Lekha Vs P. Anil Kumar
Supreme Court Of India · (2007) 1 ALT 35 : (2007) 1 CHN 98 Supp : (2007) CLT 893 Supp : (2007) 1 DMC 57 : (2007) 2 JCR 221 : (2006) 10 JT 516 : (2007) 1 KLT 9 : (2006) 4 LW 768 : (2007) 2 MLJ 298 : (2007) 148 PLR 71 : (2006) 12 SCALE 163 : (2006) 9 SCR 234 Supp : (2007) 3 ShimLC
Guardians and Wards Act, 1890 — Section 17, 25
Supreme Court21 Nov 2006Allowed
E.S.I.C. Vs C.C. Santhakumar
Supreme Court Of India · (2007) 112 FLR 636 : (2007) 2 JCR 132 : (2006) 10 JT 549 : (2007) 1 KLT 133 : (2007) 2 LLJ 3 : (2007) 1 LW 622 : (2007) 147 PLR 191 : (2006) 12 SCALE 171 : (2007) 1 SCC 584 : (2007) 1 SCC(L&S) 413 : (2006) 9 SCR 212 Supp
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14BEmployees State Insurance (Amendment) Act, 1966 — Section 38, 39, 40, 41, 42Employees State Insurance (Amendment) Act, 1989 — Section 39(
Supreme Court21 Nov 2006Allowed
Kalyan Singh Vs State of Madhya Pradesh th. Secy. (Home)
Supreme Court Of India · (2007) 1 ACR 302 : (2006) 12 SCALE 577 : (2006) 13 SCC 303 : (2006) 9 SCR 249 Supp : (2006) 3 ShimLC 416
Penal Code, 1860 (IPC) — Section 302, 34
Supreme Court21 Nov 2006Allowed
Rishikesh Sharma Vs Saroj Sharma
Supreme Court Of India · (2007) 1 ALT 1 : (2007) 1 AWC 946 Supp : (2007) CLT 901 Supp : (2006) 5 CTC 703 : (2007) 1 DMC 77 : (2007) 2 JCR 239 : (2007) 3 MhLj 1 : (2007) MPLJ 319 : (2007) 2 MPLJ 319 : (2007) OLR 901 Supp : (2007) 1 PLJR 81 : (2006) 12 SCALE 282 : (2007) 2 SCC 263
Hindu Marriage Act, 1955 — Section 28
Supreme Court20 Nov 2006Allowed
Sanghamitra Ghosh Vs Kajal Kumar Ghosh
Supreme Court Of India · (2007) 2 ALLMR 927 : (2007) 5 ALT 19 : (2007) 1 CALLT 102 : (2007) 1 DMC 105 : (2006) 10 JT 288 : (2007) 1 PLJR 75 : (2007) 148 PLR 76 : (2006) 11 SCALE 313 : (2007) 2 SCC 220 : (2006) 9 SCR 156 Supp
Constitution of India, 1950 — Article 142Criminal Procedure Code, 1973 (CrPC) — Section 125Dowry Prohibition Act, 1961 — Section 3, 4
Supreme Court20 Nov 2006Dismissed
State of Punjab and Others Vs Rajesh Kumar
Supreme Court Of India · (2007) 3 ALT 14 : (2006) 12 SCALE 154 : (2006) 12 SCC 418 : (2006) 10 SCR 208 Supp
Punjab Police Rules, 1934 — Rule 12.21, 19.5
Supreme Court20 Nov 2006Dismissed
Ambica Construction Vs Union of India (UOI)
Supreme Court Of India · (2007) 1 ALT 29 : (2006) 4 ARBLR 288 : (2006) 10 JT 629 : (2006) 12 SCALE 149 : (2006) 9 SCR 188 Supp
Arbitration and Conciliation Act, 1996 — Section 11, 34, 37
Supreme Court20 Nov 2006Allowed
Oil and Natural Gas Corpn. Ltd. Vs Engineering Mazdoor Sangh
Supreme Court Of India · AIR 2007 SC 920 : (2007) 5 ALT 23 : (2006) 10 JT 635 : (2007) MPLJ 443 : (2007) 3 RLW 1819 : (2006) 12 SCALE 156 : (2007) 1 SCC 250 : (2007) 1 SCC(L&S) 157 : (2006) 9 SCR 177 Supp : (2009) 1 SLJ 448
Industrial Disputes Act, 1947 — Section 33, 33(1), 33A
Supreme Court20 Nov 2006Allowed
Chief Commissioner of Income Tax, Bhopal and Others Vs Leena Jain and Others
Supreme Court Of India · (2007) 2 ALLMR 939 : (2007) 113 FLR 315 : (2006) 12 SCALE 411 : (2006) 11 SCC 350 : (2007) 1 SCC(L&S) 441 : (2006) 9 SCR 169 Supp
Administrative Tribunals Act, 1985 — Section 19Constitution of India, 1950 — Article 14
Supreme Court20 Nov 2006Disposed Of
Suresh Chandra Khandelwal and Co. Vs State of M.P. and Others
Supreme Court Of India · (2007) 1 OLR 225 : (2006) 12 SCALE 284 : (2006) 13 SCC 698 : (2006) 10 SCR 174 Supp
Supreme Court20 Nov 2006Allowed
Kansing Kalusing Thakore and Others Vs Rabari Maganbhai Vashrambhai and Others
Supreme Court Of India · (2006) 12 SCALE 414 : (2006) 9 SCR 196 Supp
Bombay Merged Territories and Areas (Jagirs Abolition) Act, 1953 — Section 8Bombay Tenancy and Agricultural Lands Act, 1948 — Section 43Constitution of India, 1950 — Article 226
Supreme Court17 Nov 2006Dismissed
The Managing Director The North East Karnataka Road Transport Corporation Vs K. Maruti
Supreme Court Of India · (2007) 112 FLR 466 : (2006) 12 SCALE 377 : (2006) 9 SCR 150 Supp
Constitution of India, 1950 — Article 226, 227Industrial Disputes (Karnataka Amendment) Act, 1947 — Section 10(4A)
Supreme Court17 Nov 2006Dismissed
Wheels India Ltd. Vs Shanker Lal and Another
Supreme Court Of India · (2007) 3 ALT 9 : (2007) 112 FLR 334 : (2006) 12 SCALE 142 : (2006) 12 SCC 46 : (2007) 2 SCC(L&S) 310
Supreme Court17 Nov 2006Dismissed
Shiv Charan Singh Vs The State of Punjab and Others
Supreme Court Of India · (2007) 3 ALT 3 : (2007) 112 FLR 168 : (2007) 1 PLJR 82 : (2006) 12 SCALE 422 : (2006) 9 SCR 143 Supp
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 7
Supreme Court17 Nov 2006Allowed
Pune Taximen''s Consumer Co-operative Society Ltd. Vs The Regional Transport Authority, Bombay and Others
Supreme Court Of India · (2006) 12 SCALE 423 : (2006) 9 SCR 146 Supp
Supreme Court17 Nov 2006Allowed
Sundaram Home Finance Ltd. Vs Tahsildar, Hosur and Another
Supreme Court Of India · (2006) 11 SC CK 0015
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(1), 13(2), 13(4), 14Transfer of Property Act, 1882 — Section 69, 69A
Supreme Court16 Nov 2006Disposed Of
Rajesh Ranjan Yadav @ Pappu Yadav Vs C.B.I. through its Director
Supreme Court Of India · (2008) 2 ALT(Cri) 379
Arms Act, 1959 — Section 27Bihar Jail Manual Rules — Rule 623, 626, 628Criminal Procedure Code, 1973 (CrPC) — Section 164
Supreme Court16 Nov 2006Dismissed
Bapu Vs State of Maharashtra
Supreme Court Of India · (2007) 2 ACR 1822 : (2007) 1 ALD(Cri) 122 : (2007) CLT 512 Supp : (2007) CriLJ 310 : (2007) 1 DMC 67 : (2006) 10 JT 197 : (2006) 11 SCALE 561 : (2006) 9 SCR 52 Supp
Penal Code, 1860 (IPC) — Section 302