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Supreme Court Of India judgments, 2007

1,482 judgments · page 12 of 75

Supreme Court02 Nov 2007Disposed Of

Muthu Vs State by Inspector of Police, Tamil Nadu

Supreme Court Of India · (2008) 1 ACR 1094 : AIR 2008 SC 1 : (2007) AIRSCW 6982 : (2008) CriLJ 442 : (2007) 4 KLT 982 : (2008) 39 OCR 63 : (2007) 12 SCALE 795 : (2011) 1 SCC(Cri) 1051 : (2007) 11 SCR 911

Penal Code, 1860 (IPC) — Section 300, 302, 304
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Supreme Court02 Nov 2007Dismissed

Rahul Builders Vs Arihant Fertilizers and Chemical and Another

Supreme Court Of India · (2008) 1 ACR 1096 : (2008) 1 BomCR 572 : (2008) 2 CompLJ 83 : (2008) CriLJ 452 : (2007) 5 CTC 876 : (2008) 1 JLJ 44 : (2007) 12 JT 495 : (2007) 4 KLT 977 : (2008) 4 MhLj 365 : (2008) 1 MPHT 146 : (2008) MPLJ 1 : (2008) 39 OCR 58 : (2008) 1 RLW 549 : (2007

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138
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Supreme Court02 Nov 2007Dismissed

Gurpreet Kaur @ Rinky Vs Vipin Kumar Gupta

Supreme Court Of India · (2008) 2 ACR 2090 : (2008) 1 ALD(Cri) 140 : (2008) 1 ALT(Cri) 454 : (2008) CLT 234 : (2008) 1 JCR 133 : (2007) 13 JT 155 : (2008) 2 MhLj 484 : (2008) MPLJ 210 : (2008) OLR 234 : (2008) 1 OLR 204 : (2008) 1 PLJR 50 : (2007) 12 SCALE 667 : (2008) 1 SCC 231

Criminal Procedure Code, 1973 (CrPC) — Section 200Hindu Adoptions and Maintenance Act, 1956 — Section 18
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Supreme Court02 Nov 2007Dismissed

Sunil Kumar Vs Ram Singh Gaud and Others

Supreme Court Of India · (2008) ACJ 9 : (2008) 1 ALD 114 : (2008) 1 ALLMR 413 : (2008) 1 AWC 106 Supp : (2007) 12 JT 648 : (2008) 2 LW 18 : (2008) 2 MLJ 865 : (2008) 39 OCR 48 : (2008) 149 PLR 313 : (2007) 12 SCALE 762 : (2007) 14 SCC 61 : (2007) 12 SCR 876

Motor Vehicles Act, 1988 — Section 163A, 166
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Supreme Court02 Nov 2007Allowed

Lucknow Development Authority Vs Krishna Gopal Lahoti and Others

Supreme Court Of India · AIR 2008 SC 399 : (2008) 1 ALD 18 : (2008) 1 ALLMR 475 : (2007) 6 ALT 53 : (2008) 2 CLT 214 : (2007) 12 JT 489 : (2007) 4 KLT 1046 : (2008) 1 LW 117 : (2008) 1 MLJ 1038 : (2007) 12 SCALE 685 : (2008) 1 SCC 554 : (2007) 11 SCR 921

Civil Procedure Code, 1908 (CPC) — Section 96Land Acquisition Act, 1894 — Section 11, 18, 23, 24, 25, 54
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Supreme Court01 Nov 2007Dismissed

Union of India (UOI) and Another Vs Central Electrical and Mechanical Engineering Service (CE and MES) Group ''A'' (Direct Recruits) Association, CPWD and Others

Supreme Court Of India · AIR 2008 SC 3 : (2008) 1 CLT 878 : (2007) 13 SCALE 23 : (2008) 1 SCC 354 : (2008) 1 SCC(L&S) 173 : (2007) 12 SCR 863

Constitution of India, 1950 — Article 162, 309Ministry of Urban Affairs and Employment (Department of Urban Development), Central Engineering (Civil) Group A Service Rules, 1996 — Rule 3, 4
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Supreme Court01 Nov 2007Dismissed

Bihar State Council of Ayurvedic and Unani Medicine Vs State of Bihar and Others

Supreme Court Of India · AIR 2008 SC 595 : (2008) 56 BLJR 251 : (2007) 13 JT 32 : (2007) 12 SCALE 644 : (2007) 11 SCR 824

Bihar Development of Ayurvedic and Unani Systems of Medicines Act, 1951 — Section 10, 11, 13, 15, 17Bihar Development of Ayurvedic and Unani Systems of Medicines Regulations, 1959 — Regulation 16Indian Medicine Central Co
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Supreme Court01 Nov 2007Allowed

Mohan Kumar Rayana Vs Komal Mohan Rayana

Supreme Court Of India · AIR 2008 SC 471 : (2008) 2 ALLMR 340 : (2008) 3 ALT 11 : (2008) 1 AWC 490 Supp : (2008) 1 JCR 122 : (2008) 3 MLJ 536 : (2007) 12 SCALE 758 : (2007) 14 SCC 357 : (2007) 11 SCR 854

Guardians and Wards Act, 1890 — Section 25, 7Hindu Minority and Guardianship Act, 1956 — Section 6
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Supreme Court01 Nov 2007Allowed

Union of India (UOI) and Others Vs State of U.P. and Others

Supreme Court Of India · AIR 2008 SC 521 : (2008) 1 AWC 483 Supp : (2007) 12 SCALE 719 : (2007) 11 SCC 324 : (2007) 80 SCL 80 : (2007) 12 SCR 792

Constitution of India, 1950 — Article 1(2), 245(1), 246(4), 285, 285(1)Railways Act, 1890 — Section 135Railways Act, 1989 — Section 184
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Supreme Court31 Oct 2007Dismissed

A. Lewis and Another etc. Vs M.T. Ramamurthy and Others

Supreme Court Of India · AIR 2008 SC 493 : (2008) 6 ALT 23 : (2008) 1 CHN 158 Supp : (2007) 13 JT 79 : (2008) 1 KarLJ 711 : (2008) 1 MLJ 253 : (2007) 12 SCALE 750 : (2007) 14 SCC 87 : (2008) 1 UC 39

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12Transfer of Property Act, 1882 — Section 53A
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Supreme Court31 Oct 2007Allowed

P. Vaikunta Shenoy and Co. Vs P. Hari Sharma

Supreme Court Of India · AIR 2008 SC 416 : (2008) 1 ALLMR 415 : (2008) 1 AWC 432 Supp : (2008) 1 BC 263 : (2007) 13 JT 518 : (2008) 1 KarLJ 161 : (2007) 4 KLT 985 : (2008) 3 MLJ 541 : (2007) 12 SCALE 640 : (2007) 11 SCR 725

Karnataka Money Lenders Act, 1961 — Section 2(10), 2(2)
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Supreme Court31 Oct 2007Allowed

Prabha Arora and Another Vs Brij Mohini Anand and Others

Supreme Court Of India · AIR 2008 SC 643 : (2008) 1 AWC 325 Supp : (2007) 13 JT 230 : (2007) 4 KLT 1007 : (2008) 1 MLJ 144 : (2007) 12 SCALE 631 : (2007) 10 SCC 53 : (2007) 11 SCR 721

Trusts Act, 1882 — Section 51Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1)(a)
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