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Supreme Court Of India judgments, 2007

1,482 judgments · page 16 of 75

Supreme Court12 Oct 2007Dismissed

Savithri and Others Vs Karthyayani Amma and Others

Supreme Court Of India · AIR 2008 SC 300 : (2007) AIRSCW 6787 : (2008) 1 AWC 126 Supp : (2007) 12 JT 248 : (2007) 4 KLT 811 : (2008) 1 LW 255 : (2007) 11 SCC 621 : (2007) 11 SCR 404

Evidence Act, 1872 — Section 68Succession Act, 1925 — Section 63
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Supreme Court12 Oct 2007Allowed

Prakash Chandra Yadav Vs State of Bihar and Others

Supreme Court Of India · (2008) 1 ALT(Cri) 334 : (2008) CriLJ 438 : (2007) 12 JT 472 : (2008) 39 OCR 398 : (2008) 1 PLJR 206 : (2007) 13 SCC 134 : (2007) 11 SCR 231

Explosive Substances Act, 1908 — Section 3, 4Penal Code, 1860 (IPC) — Section 109, 109B, 307, 334
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Supreme Court12 Oct 2007Dismissed

National Insurance Co. Ltd. Vs Cholleti Bharatamma and Others

Supreme Court Of India · (2008) ACJ 268 : AIR 2008 SC 484 : (2008) 1 ALLMR 436 : (2007) 4 AWC 3957 Supp : (2008) 2 CLT 2 : (2008) 2 GLR 1403 : (2008) 1 JCR 14 : (2007) 12 JT 319 : (2008) 2 LW 21 : (2008) 1 MLJ 66 : (2008) 149 PLR 315 : (2008) 1 RLW 684 : (2008) 1 SCC 423 : (2007)

Central Motor Vehicles Rules, 1989 — Rule 252, 252(2), 277(3)Motor Vehicles Act, 1939 — Section 2(25), 95Motor Vehicles Act, 1988 — Section 147, 147(1), 149, 2(35)
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Supreme Court12 Oct 2007Disposed Of

State of Rajasthan Vs Ajit Singh and Others

Supreme Court Of India · (2008) 2 ACR 1620 : (2008) 2 CLT 249 : (2008) CriLJ 364 : (2007) 12 JT 102 : (2008) 1 SCC 601 : (2007) 11 SCR 251

Arms Act, 1959 — Section 25(3)Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 25, 26, 27, 28, 29
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Supreme Court12 Oct 2007Dismissed

R.S. Jayakumar and Others Vs State of Kerala and Others

Supreme Court Of India · (2008) 6 ALT 7 : (2008) 2 CLT 222 : (2007) 12 JT 327 : (2007) 4 KLT 1104 : (2008) 1 SCC 567 : (2008) 1 SCC(L&S) 231 : (2007) 11 SCR 99 : (2008) 1 SLJ 305

Constitution of India, 1950 — Article 309Kerala Forest Subordinate Service Rules, 1966 — Rule 10, 10(2), 2, 6, 7Kerala State and Subordinate Services Rules, 1958 — Rule 2(3), 31
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Supreme Court11 Oct 2007Allowed

Mohannakumaran Nair Vs Vijayakumaran Nair

Supreme Court Of India · AIR 2008 SC 213 : (2007) AIRSCW 6595 : (2008) 1 AWC 335 Supp : (2008) 1 BC 203 : (2008) 1 CHN 76 Supp : (2008) 1 CTC 74 : (2008) 1 LW 64 : (2008) 1 MLJ 1334 : (2007) 12 SCALE 130 : (2007) 11 SCR 24 : (2007) 7 Supreme 518

Civil Procedure Code, 1908 (CPC) — Section 115, 15, 16, 17, 18
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Supreme Court11 Oct 2007Allowed

BCPP Mazdoor Sangh and Another Vs N.T.P.C. and Others

Supreme Court Of India · AIR 2008 SC 336 : (2007) AIRSCW 6879 : (2007) 12 JT 156 : (2007) 12 SCALE 204 : (2007) 10 SCR 1084 : (2008) 1 SLJ 319

Constitution of India, 1950 — Article 14, 226, 227Contract Act, 1872 — Section 16(1), 19A, 23
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Supreme Court11 Oct 2007Dismissed

Mercantile Company Vs Commnr. of Central Excise, Calcutta

Supreme Court Of India · (2007) 122 ECC 301 : (2007) 148 ECR 301 : (2007) 217 ELT 330 : (2007) 12 JT 358 : (2007) 12 SCALE 195 : (2007) 12 SCC 304 : (2007) 10 SCR 1069 : (2008) 12 VST 255

Central Excise Rules, 1944 — Rule 173QCentral Excises and Salt Act, 1944 — Section 11A, 11AB, 11AC, 35L
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Supreme Court11 Oct 2007Dismissed

Administrator, Unit Trust of India Vs B.M. Malani and Others

Supreme Court Of India · (2007) AIRSCW 6813 : (2007) 212 CTR 425 : (2008) 296 ITR 31 : (2008) 1 RLW 375 : (2007) 12 SCALE 107 : (2007) 10 SCR 1138

Constitution of India, 1950 — Article 12Income Tax Act, 1961 — Section 112, 222, 223, 224, 225, 226, 226(3), 226(3)(vi)
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