Supreme Court19 Oct 2006Disposed Of
Govindammal Vs R. Perumal Chettiar and Others
Supreme Court Of India · AIR 2007 SC 204 : (2007) 2 ALT 91 : (2007) 1 AWC 947 Supp : (2008) 2 JCR 139 : (2006) 10 JT 121 : (2007) 11 SCC 600 : (2006) 11 SCC 600
COURT ARCHIVE
Supreme Court Of India judgments
59,848 judgments · page 1,271 of 2,993
Supreme Court19 Oct 2006Dismissed
Bay Berry Apartments Pvt. Ltd. and Another Vs Shobha and Others
Supreme Court Of India · AIR 2007 SC 226 : (2007) 1 AWC 266 Supp : (2007) 1 CHN 68 Supp : (2006) 9 JT 404 : (2007) 2 LW 779 : (2007) 102 RD 91 : (2006) 10 SCALE 596 : (2006) 7 SCR 738 Supp
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7Constitution of India, 1950 — Article 136Hindu Succession Act, 1956 — Section 14(1), 4, 4(1), 6, 8
Supreme Court19 Oct 2006Allowed
Sankar Deb Acharya and Others Vs Biswanath Chakraborty and Others
Supreme Court Of India · (2007) 1 CHN 54 Supp : (2006) 9 JT 370 : (2006) 10 SCALE 528 : (2007) 1 SCC 309 : (2007) 1 SCC(L&S) 192 : (2006) 7 SCR 651 Supp
Constitution Of India, 1950 — Article 309West Bengal Services (Appointment, Probation & Confirmation) Rules, 1979 — Rule 5, 5(1)(a), 5(b), 6(2), 5, 5(4), 7West Bengal Service (Determination Of Seniority) Rule, 1981 — Rule 4
Supreme Court19 Oct 2006Allowed
State of Madhya Pradesh Vs Mukesh and Others
Supreme Court Of India · (2007) 1 ACR 730 : (2007) 1 JCR 317 : (2006) 10 SCALE 346 : (2006) 13 SCC 197 : (2006) 7 SCR 492 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 30Penal Code, 1860 (IPC) — Section 107
Supreme Court19 Oct 2006Disposed Of
Kishansing Tomar Vs Municipal Corporation of the City of Amedabad and Others
Supreme Court Of India · AIR 2007 SC 269 : (2007) 4 BomCR 414 : (2007) 3 JCR 66 : (2006) 9 JT 320 : (2006) 10 SCALE 438 : (2006) 8 SCC 352 : (2006) 7 SCR 454 Supp : (2007) 1 UC 278
Bombay Provincial Municipal Corporations Act, 1949 — Section 6(1), 6A, 6BConstitution of India, 1950 — Article 174, 174(1), 243K, 243T, 243URepresentation of the People Act, 1951 — Section 14, 15
Supreme Court19 Oct 2006Allowed
Prithipal Singh Vs State of Punjab and Others
Supreme Court Of India · (2006) 111 FLR 904 : (2006) 9 JT 495 : (2006) 11 SCALE 28 : (2006) 7 SCR 814 Supp : (2007) 3 SLJ 293
Constitution of India, 1950 — Article 311, 311(2)Police Act, 1861 — Section 7Punjab Police Rules, 1934 — Rule 16.28, 44, 45, 46
Supreme Court19 Oct 2006Dismissed
Suresh Pathrella Vs Oriental Bank of Commerce
Supreme Court Of India · AIR 2007 SC 199 : (2006) 111 FLR 898 : (2007) 3 JCR 72 : (2006) 10 SCALE 362 : (2006) 10 SCC 572 : (2007) 1 SCC(L&S) 224 : (2006) 8 SCR 564 Supp : (2007) 2 SLJ 1
Oriental Bank of Commerce Officer Employees (Conduct) Regulations, 1982 — Regulation 3(1)Penal Code, 1860 (IPC) — Section 406, 420
Supreme Court19 Oct 2006Dismissed
Tejinder Singh Gujral Vs Inderjit Singh and Another
Supreme Court Of India · (2007) 1 AWC 401 Supp : (2007) 1 JCR 58 : (2007) 2 LW 755 : (2007) 2 MLJ 287 : (2007) 1 RLW 650 : (2006) 10 SCALE 448 : (2007) 1 SCC 508 : (2006) 8 SCR 599 Supp : (2006) 3 ShimLC 314
Motor Vehicles Act, 1988 — Section 166
Supreme Court19 Oct 2006Allowed
T. Vijayalakshmi and Others Vs Town Planning Member and Another
Supreme Court Of India · AIR 2007 SC 25 : (2006) 9 JT 297 : (2007) 1 KarLJ 70 : (2006) 10 SCALE 455 : (2006) 8 SCC 502 : (2006) 8 SCR 534 Supp
Karnataka Town and Country Planning Act, 1961 — Section 2(7), 3AE
Supreme Court19 Oct 2006Dismissed
M.D., Hindustan Fasteners Pvt. Ltd. Vs Nashik Workers Union
Supreme Court Of India · (2007) 3 ALT 26 : (2007) 113 FLR 243 : (2006) 9 JT 308 : (2006) 10 SCALE 431 : (2007) 11 SCC 660 : (2006) 7 SCR 553 Supp : (2007) 2 SLJ 35
Evidence Act, 1872 — Section 91, 92Industrial Disputes Act, 1947 — Section 12(2), 12(3)
Supreme Court19 Oct 2006Allowed
State of Rajasthan Vs Sarjeet Singh and Another
Supreme Court Of India · (2006) 111 FLR 908 : (2006) 9 JT 302 : (2007) 1 LLJ 236 : (2006) 10 SCALE 417 : (2006) 8 SCC 508 : (2006) SCC(L&S) 2032 : (2006) 7 SCR 614 Supp : (2007) 2 SLJ 59
Constitution of India, 1950 — Article 142Industrial Disputes Act, 1947 — Section 10, 11A, 2, 25F, 25G, 25H
Supreme Court19 Oct 2006Allowed
Union of India (UOI) and Another Vs S.D. Bandhopadhyay and Others
Supreme Court Of India · (2006) 10 SCALE 499 : (2006) 10 SCC 621 : (2007) 1 SCC(L&S) 231 : (2006) 8 SCR 587 Supp : (2007) 2 SLJ 218
Supreme Court19 Oct 2006Allowed
Anil Singh and Another Vs State of Bihar and Others
Supreme Court Of India · (2007) 1 ACR 725 : (2006) 10 SCALE 379 : (2006) 7 SCR 504 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 319, 482
Supreme Court19 Oct 2006Dismissed
Commissioner of Customs, Bangalore Vs Spice Telecom, Bangalore
Supreme Court Of India · (2006) 112 ECC 545 : (2006) ECR 545 : (2006) 203 ELT 538 : (2006) 9 JT 426 : (2006) 11 SCALE 1 : (2006) 10 SCC 704 : (2006) 7 SCR 545 Supp : (2006) 2 UJ 1417
Customs Act, 1962 — Section 25(1)
Supreme Court19 Oct 2006Dismissed
B. Venkatamuni Vs C.J. Ayodhya Ram Singh and Others
Supreme Court Of India · AIR 2007 SC 311 : (2007) 2 ALD 35 : (2007) 1 AWC 596 Supp : (2007) 1 CHN 29 Supp : (2006) 9 JT 415 : (2007) 2 LW 870 : (2007) 102 RD 102 : (2006) 11 SCALE 148 : (2006) 8 SCR 787 Supp
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 67, 68Succession Act, 1925 — Section 295, 63
Supreme Court19 Oct 2006Allowed
Baldev Singh Vs Shinder Pal Singh and Another
Supreme Court Of India · (2006) 9 JT 442 : (2007) 145 PLR 252 : (2006) 11 SCALE 54 : (2007) 1 SCC 341 : (2006) 7 SCR 721 Supp
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 15Punjab Panchayat Election Rules, 1994 — Rule 33(2), 79, 79(2), 79(3)Punjab State Election Commission Act, 1994 — Section 66, 68, 69, 78, 89(1)
Supreme Court19 Oct 2006Dismissed
Dakshin Haryana Bijli Vitran Nigam Ltd. Vs Paramount Polymers Pvt. Ltd.
Supreme Court Of India · AIR 2007 SC 2 : (2007) 1 AWC 45 Supp : (2006) 9 JT 349 : (2006) 10 SCALE 488 : (2006) 7 SCR 635 Supp : (2006) 2 UJ 1398
Electricity (Supply) Act, 1948 — Section 49 72, 75, 79Electricity Act, 1910 — Section 24Haryana Government Electrical Undertakings (Dues Recovery) Act, 1970 — Section 4, 6
Supreme Court19 Oct 2006Disposed Of
Samghaji Hariba Patil Vs State of Karnataka
Supreme Court Of India · (2006) 3 ACR 3203 : AIR 2007 SC 28 : (2006) 2 ALD(Cri) 844 : (2007) 1 ALT(Cri) 75 : (2007) CriLJ 36 : (2007) 2 JCR 50 : (2007) 1 KarLJ 169 : (2006) 10 SCALE 283 : (2006) 10 SCC 494 : (2006) 7 SCR 415 Supp : (2006) 2 UJ 1389
Penal Code, 1860 (IPC) — Section 302, 307, 34, 504Supreme Court (Enlargement of Criminal Appellate Jurisdiction) Act, 1970 — Section 2
Supreme Court19 Oct 2006Allowed
Adishwar Jain Vs Union of India (UOI) and Another
Supreme Court Of India · (2007) 1 ACR 955 : (2006) 112 ECC 328 : (2006) ECR 328 : (2006) 9 JT 432 : (2006) 10 SCALE 553 : (2006) 11 SCC 339 : (2006) 7 SCR 801 Supp : (2006) 2 UJ 1353
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3Constitution of India, 1950 — Article 136, 22(5)Customs Act, 1962 — Section 108
Supreme Court19 Oct 2006Dismissed
Commissioner of Central Excise and Customs, A.P. Vs Suresh Jhunjhunwala and Others
Supreme Court Of India · (2006) 112 ECC 229 : (2006) ECR 229 : (2006) 203 ELT 353 : (2006) 9 JT 361 : (2006) 10 SCALE 480 : (2006) 7 SCR 575 Supp
Customs Act, 1962 — Section 113, 114, 125, 14, 2(33)Foreign Exchange Regulation Act, 1973 — Section 12(1), 12(2), 15, 18, 22Foreign Trade (Regulation) Rules, 1993 — Rule 11, 5(2)