COURT ARCHIVE

Supreme Court Of India judgments

59,848 judgments · page 1,266 of 2,993

Supreme Court13 Nov 2006Dismissed

Daulat Singh Surana and Others Vs First Land Acquisition Collector and Others

Supreme Court Of India · AIR 2007 SC 471 : (2007) 2 ALD 1 : (2007) 1 AWC 524 Supp : (2008) 2 JCR 55 : (2007) 1 JT 24 : (2006) 11 SCALE 482 : (2006) 8 SCR 1076 Supp

Constitution of India, 1950 — Article 31(2), 37, 39Land Acquisition Act, 1894 — Section 16, 17(4), 4, 4(1), 40West Bengal Land (Requisition and Acquisition) Act, 1948 — Section 3(1), 4(1), 5(3)

Supreme Court13 Nov 2006Disposed Of

Minor Sunil Oraon Tr. Guardian and Others Vs C.B.S.E. and Others

Supreme Court Of India · AIR 2007 SC 458 : (2007) 1 ALLMR 939 : (2006) 10 JT 375 : (2007) 4 LW 97 : (2006) 12 SCALE 203 : (2006) 8 SCR 1125 Supp

Supreme Court13 Nov 2006Allowed

Commissioner, Sales Tax, U.P. Vs Mohan Brickfield, Agra

Supreme Court Of India · (2006) 10 JT 95 : (2006) 12 SCALE 17 : (2006) 8 SCR 1108 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 100, 165Uttar Pradesh Trade Tax Act, 1948 — Section 10(2), 10(4), 10(5), 11, 12

Supreme Court13 Nov 2006Dismissed

Supra Marketing Agencies Vs Commercial Tax Officer, Hyderabad and Others

Supreme Court Of India · (2007) 4 ALT 17 : (2006) 12 SCALE 52 : (2006) 11 SCC 353 : (2006) 9 SCR 1120 Supp : (2007) 5 VST 406

Andhra Pradesh General Sales Tax Act, 1957 — Section 42A

Supreme Court13 Nov 2006Allowed

National Institute of Technology, Jamshedpur and Others Vs Chandra Shekhar Chaudhary

Supreme Court Of India · AIR 2007 SC 463 : (2007) 113 FLR 456 : (2007) 3 JCR 90 : (2006) 12 SCALE 30 : (2007) 1 SCC 93 : (2007) 1 SCC(L&S) 1 : (2006) 8 SCR 1102 Supp

Constitution of India, 1950 — Article 14

Supreme Court11 Nov 2006Disposed Of

District Rehabilitation Officer and Others Vs Jay Kishore Maity and Others

Supreme Court Of India · (2006) 11 SC CK 0165

Constitution of India, 1950 — Article 142

Supreme Court10 Nov 2006Dismissed

B.K. Channappa Vs State of Karnataka

Supreme Court Of India · (2007) 2 ACR 1808 : AIR 2007 SC 432 : (2007) 1 ALT(Cri) 265 : (2007) CLT 911 Supp : (2007) OLR 911 Supp : (2006) 12 SCALE 239 : (2006) 12 SCC 57 : (2006) 8 SCR 810 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 143, 144, 147, 148, 149

Supreme Court10 Nov 2006Dismissed

Gangadhar Pillai Vs Siemens Ltd.

Supreme Court Of India · (2007) 2 ALLMR 449 : (2007) 112 FLR 152 : (2006) 10 JT 265 : (2006) 11 SCALE 635 : (2007) 1 SCC 533 : (2007) 1 SCC(L&S) 346 : (2006) 8 SCR 900 Supp

Constitution of India, 1950 — Article 136, 227Industrial Disputes Act, 1947 — Section 2, 25F, 25GMaharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 26, 27, 28, 32

Supreme Court10 Nov 2006Disposed Of

U.P. State Road Transport Corporation and Others Vs Shivaji

Supreme Court Of India · AIR 2007 SC 322 : (2006) 11 SCALE 691 : (2006) 13 SCC 637 : (2006) 9 SCR 972 Supp

Industrial Disputes Act, 1947 — Section 11A

Supreme Court10 Nov 2006Allowed

Chairman, U.P. Jal Nigam and Another Vs Jaswant Singh and Another

Supreme Court Of India · AIR 2007 SC 924 : (2007) 3 ALLMR 374 : (2007) 112 FLR 243 : (2006) 10 JT 500 : (2007) 2 LLJ 17 : (2006) 12 SCALE 347 : (2006) 11 SCC 464 : (2006) 8 SCR 916 Supp

Constitution of India, 1950 — Article 226, 32

Supreme Court10 Nov 2006Dismissed

State of Uttaranchal Vs Rajesh Kumar Gupta

Supreme Court Of India · (2007) 1 ACR 1093 : (2007) AIRSCW 1025 : (2007) CLT 503 Supp : (2006) 26 GLH 637 : (2006) 10 JT 8 : (2007) NCC 177 : (2007) OLR 503 Supp : (2007) 1 RLW 774 : (2006) 11 SCALE 391 : (2007) 1 SCC 355 : (2006) 9 SCR 843 Supp : (2007) 1 Supreme 219

Constitution of India, 1950 — Article 136Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 10, 19, 2, 21(4), 22Narcotic Drugs and Psychotropic Substances Rules, 1985 — Rule 53, 63, 64, 65, 65(2)<

Supreme Court10 Nov 2006Disposed Of

Indian Airlines Ltd. Vs Prabha D. Kanan Prabha D. Kanan Vs Indian Airlines Ltd. and Another

Supreme Court Of India · AIR 2007 SC 548 : (2006) 10 JT 334 : (2007) 2 LLJ 113 : (2006) 12 SCALE 58 : (2006) 11 SCC 67 : (2007) 1 SCC(L&S) 359 : (2006) 8 SCR 1027 Supp

Air Corporations (Transfer of Undertakings and Repeal) Act, 1994 — Section 8Air Corporations Act, 1953 — Section 44, 45Airlines (Flying Crew) Service Regulations — Regulation 13

Supreme Court10 Nov 2006Allowed

Commissioner of Central Excise, Surat Vs Zandu Pharmaceutical Works Ltd.

Supreme Court Of India · (2006) 113 ECC 73 : (2006) ECR 73 : (2006) 204 ELT 18 : (2006) 10 JT 524 : (2006) 11 SCALE 619 : (2006) 8 SCR 1057 Supp

Central Excise Rules, 1944 — Rule 173Q, 9(2)Central Excises and Salt Act, 1944 — Section 11A, 11AB, 4A

Supreme Court10 Nov 2006Dismissed

Pandey and Co. Builders Pvt. Ltd. Vs State of Bihar and Another

Supreme Court Of India · AIR 2007 SC 465 : (2007) 1 ALLMR 897 : (2006) 4 ARBLR 192 : (2007) 1 AWC 837 Supp : (2006) 10 JT 414 : (2007) 2 LW 961 : (2006) 11 SCALE 665 : (2007) 1 SCC 467 : (2006) 8 SCR 997 Supp

Arbitration Act, 1940 — Section 31(4)Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 14, 15, 16Bengal, North- Western Provinces, Agra and Assam Civil Courts Act, 1887 — Section 3

Supreme Court10 Nov 2006Allowed

Mohan Raj Vs Dimbeswari Saikia and Another

Supreme Court Of India · (2007) 1 ACR 1044 : AIR 2007 SC 232 : (2007) CLT 526 Supp : (2007) CriLJ 52 : (2006) 11 SCALE 330 : (2006) 8 SCR 873 Supp

Assam General Clauses Act, 1915 — Section 6Criminal Procedure (Assam Amendment) Act, 1983 — Section 2Criminal Procedure (Assam Repealing) Act, 1986 — Section 3

Supreme Court10 Nov 2006Dismissed

National Small Industries Corpn. Ltd. Vs V. Lakshminarayanan

Supreme Court Of India · (2007) 3 ALT 8 : (2006) 111 FLR 1205 : (2007) 1 JT 69 : (2006) 11 SCALE 684 : (2007) 1 SCC 214 : (2007) 1 SCC(L&S) 145 : (2006) 8 SCR 821 Supp : (2007) 3 SLJ 25 : (2006) 2 UJ 1461

Apprentices Act, 1961 — Section 18, 22Industrial Disputes Act, 1947 — Section 12B, 17B, 2, 25F

Supreme Court10 Nov 2006Allowed

District Rehabilitation Officer and Others Vs Jay Kishore Maity and Others

Supreme Court Of India · AIR 2007 SC 290 : (2007) 112 FLR 162 : (2006) 10 JT 276 : (2007) 2 LLJ 401 : (2006) 11 SCALE 545 : (2007) 1 SCC(L&S) 953 : (2006) 8 SCR 1011 Supp : (2006) 2 UJ 1507

Constitution of India, 1950 — Article 142

Supreme Court10 Nov 2006Allowed

State of A.P. Vs V. Sarma Rao and Others Etc. Etc.

Supreme Court Of India · (2007) 1 ACR 1052 : AIR 2007 SC 137 : (2007) CriLJ 289 : (2006) 9 JT 620 : (2007) 1 MLJ 784 : (2006) 11 SCALE 401 : (2007) 2 SCC 159 : (2006) 8 SCR 859 Supp

Civil Procedure Code, 1908 (CPC) — Section 2, 2(4)Criminal Procedure Code, 1973 (CrPC) — Section 195, 340, 463, 471, 475Land Acquisition Act, 1898 — Section 18, 23(1), 26, 53

Supreme Court10 Nov 2006Allowed

Amrit Singh Vs State of Punjab

Supreme Court Of India · (2007) 1 ACR 1039 : AIR 2007 SC 132 : (2007) CLT 520 Supp : (2007) CriLJ 298 : (2006) 10 JT 1 : (2006) 11 SCALE 309 : (2006) 8 SCR 889 Supp

Penal Code, 1860 (IPC) — Section 276(2)(f), 302, 376

Supreme Court10 Nov 2006Dismissed

State of Haryana and Others Vs M.P. Mohla

Supreme Court Of India · (2007) 1 AWC 872 Supp : (2006) 11 SCALE 658 : (2007) 1 SCC 457 : (2007) 1 SCC(L&S) 303 : (2006) 9 SCR 926 Supp

Contempt of Courts Act, 1971 — Section 12Haryana Civil Services (Assured Career Progression) Rules, 1968 — Rule 15, 2, 4.4Haryana Civil Services (Assured Career Progression) Rules, 1998 — Rule 15, 2, 4.4