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Supreme Court Of India judgments, 2007

1,482 judgments · page 15 of 75

Supreme Court12 Oct 2007Allowed

Kishan Singh and Another Vs State of Punjab

Supreme Court Of India · AIR 2008 SC 233 : (2007) 2 DMC 719 : (2007) 12 JT 91 : (2008) 39 OCR 166 : (2007) 12 SCALE 148 : (2007) 11 SCR 155

Dowry Prohibition Act, 1961 — Section 2Penal Code, 1860 (IPC) — Section 304B, 315, 498A
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Supreme Court12 Oct 2007Allowed

Devinder Singh and Others Vs State of Punjab and Others

Supreme Court Of India · AIR 2008 SC 261 : (2007) AIRSCW 6692 : (2008) 1 ALD 84 : (2008) 1 AWC 168 Supp : (2007) 2 BLJR 3069 : (2008) 1 CALLT 31 : (2008) 2 CLT 654 : (2008) 3 JCR 43 : (2007) 12 JT 256 : (2008) 1 LW 379 : (2008) 1 MLJ 887 : (2009) 106 RD 552 : (2007) 11 SCR 475 :

Companies Act, 1956 — Section 3, 617Land Acquisition (Companies) Rules, 1963 — Rule 3, 3(5), 4, 4(1), 4(4)Land Acquisition Act, 1894 — Section 17, 3, 39, 4, 40(1)
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Supreme Court12 Oct 2007Dismissed

Commr. of Customs, Bangalore Vs ACER India Pvt. Ltd.

Supreme Court Of India · (2007) AIRSCW 6938 : (2008) 1 CLT 100 : (2007) 122 ECC 412 : (2007) 148 ECR 412 : (2007) 12 JT 287 : (2007) 12 SCALE 581 : (2008) 1 SCC 382 : (2007) 11 SCR 558 : (2007) 8 Supreme 734

Computers (Additional Duty) Rules, 2004 — Rule 2Customs Act, 1962 — Section 19Customs Tariff Act, 1975 — Section 3, 3(3), 3(4), 33
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Supreme Court12 Oct 2007Partly Allowed

State of Delhi Vs Jitti

Supreme Court Of India · (2008) 2 ACR 1617 : (2008) 1 ALT(Cri) 340 : (2008) CriLJ 358 : (2007) 12 JT 37 : (2008) 39 OCR 159 : (2007) 12 SCALE 159 : (2009) 17 SCC 292 : (2011) 1 SCC(Cri) 1013 : (2007) 11 SCR 133

Narcotic Drugs and Psychotropic Substances (Amendment) Act, 2001 — Section 41, 41(1)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 1(2), 18
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Supreme Court12 Oct 2007Dismissed

Gopal Vs State of Maharashtra

Supreme Court Of India · (2008) 2 ACR 1578 : AIR 2008 SC 216 : (2007) AIRSCW 6605 : (2008) 1 GLH 397 : (2007) 12 JT 24 : (2007) 12 SCALE 179 : (2007) 12 SCC 718 : (2007) 11 SCR 173 : (2007) 7 Supreme 599

Penal Code, 1860 (IPC) — Section 300, 302
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Supreme Court12 Oct 2007Allowed

Annakili Vs A. Vedanayagam and Others

Supreme Court Of India · AIR 2008 SC 346 : (2007) AIRSCW 6892 : (2008) 1 AWC 111 Supp : (2008) 1 CTC 329 : (2008) 1 JCR 32 : (2007) 12 JT 383 : (2008) 1 LW 69 : (2007) 11 SCR 517 : (2007) 7 Supreme 342

Limitation Act, 1908 — Article 142, 144Limitation Act, 1963 — Article 64, 65
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Supreme Court12 Oct 2007Allowed

Niyamat Ali Molla Vs Sonargon Housing Co-operative Society Ltd. and Others

Supreme Court Of India · AIR 2008 SC 225 : (2007) AIRSCW 6662 : (2008) 1 AWC 1069 Supp : (2008) 1 CALLT 10 : (2008) 1 CTC 161 : (2007) 12 JT 367 : (2008) 1 LW 106 : (2008) 1 MLJ 1268 : (2007) 13 SCC 421 : (2007) 11 SCR 346

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 3, Order 21 Rule 97, Order 21 Rule 99, Order 7 Rule 3, 151Specific Relief Act, 1963 — Section 31
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Supreme Court12 Oct 2007Disposed Of

G.K. Mohan and Others Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2008 SC 305 : (2007) AIRSCW 6801 : (2008) 5 ALT 18 : (2008) 1 AWC 330 Supp : (2007) 12 JT 475 : (2008) 1 KarLJ 375 : (2007) 11 SCC 747 : (2007) 11 SCR 193 : (2008) 2 SLJ 19

Constitution of India, 1950 — Article 14, 16Defence Research and Development Organization, Technical Cadre Recruitment Rules, 1995 — Rule 6(4)
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Supreme Court12 Oct 2007Dismissed

B. Suresh Yadav Vs Sharifa Bee and Another

Supreme Court Of India · AIR 2008 SC 210 : (2007) AIRSCW 6592 : (2008) CriLJ 431 : (2008) 1 CTC 338 : (2007) 12 JT 341 : (2008) 1 OLR 67 : (2007) 13 SCC 107 : (2007) 12 SCR 238 : (2007) 7 Supreme 297

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 24, 406, 415, 420
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Supreme Court12 Oct 2007Disposed Of

Devi Lal Vs State of Rajasthan

Supreme Court Of India · (2008) 2 ACR 1571 : AIR 2008 SC 332 : (2007) AIRSCW 6871 : (2007) 2 DMC 743 : (2007) 12 JT 114 : (2007) 12 SCALE 265 : (2007) 11 SCR 219

Evidence Act, 1872 — Section 113A, 113BPenal Code, 1860 (IPC) — Section 304B, 306, 498A
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