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Supreme Court Of India judgments, 2007

1,482 judgments · page 18 of 75

Supreme Court09 Oct 2007Dismissed

Accounts Officer, Jharkhand State Electricity Board and Another Vs Anwar Ali

Supreme Court Of India · AIR 2008 SC 164 : (2007) 6 ALLMR 943 : (2007) 4 AWC 4137 Supp : (2007) 2 BLJR 3066 : (2008) 1 CHN 25 Supp : (2008) 1 JCR 236 : (2007) 12 JT 639 : (2008) 1 LW 76 : (2008) 1 MLJ 153 : (2007) 12 SCALE 37 : (2007) 10 SCR 905

Consumer Protection Act, 1986 — Section 2Electricity Act, 2003 — Section 126, 145
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Supreme Court09 Oct 2007Allowed

Mohtesham Mohd. Ismail Vs Spl. Director, Enforcement Directorate and Another

Supreme Court Of India · (2008) 1 ACR 572 : (2007) AIRSCW 6348 : (2007) 2 BLJR 3058 : (2008) CLT 113 : (2007) 12 JT 41 : (2008) 2 KarLJ 243 : (2007) 11 SCALE 741 : (2007) 8 SCC 254 : (2007) 79 SCL 611 : (2007) 10 SCR 804 : (2009) 13 STR 433 : (2007) 7 Supreme 389

Evidence Act, 1872 — Section 24Foreign Exchange Regulation Act, 1973 — Section 13, 18, 19, 3, 4(1)
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Supreme Court09 Oct 2007Allowed

Manilal Hiraman Chaudhari Vs State of Maharashtra

Supreme Court Of India · (2008) 1 ACR 578 : AIR 2008 SC 161 : (2007) AIRSCW 6362 : (2007) 12 JT 618 : (2007) 11 SCALE 736 : (2007) 10 SCR 817 : (2007) 7 Supreme 397

Penal Code, 1860 (IPC) — Section 120B, 302, 34, 341, 506
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Supreme Court09 Oct 2007Allowed

Sunil Gupta Vs Kiran Girhotra and Others

Supreme Court Of India · AIR 2008 SC 140 : (2007) AIRSCW 6314 : (2008) 1 ALD 1 : (2008) 1 AWC 985 Supp : (2008) 1 CHN 7 Supp : (2008) 1 CTC 343 : (2007) 12 JT 605 : (2007) 4 LW 755 : (2007) 6 MLJ 1757 : (2008) 104 RD 493 : (2007) 12 SCALE 59 : (2007) 8 SCC 506 : (2007) 11 SCR 827

Constitution of India, 1950 — Article 227Succession Act, 1925 — Section 211, 263, 283, 307, 307(1)
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Supreme Court08 Oct 2007Dismissed

Hariom Agarwal Vs Prakash Chand Malviya

Supreme Court Of India · AIR 2008 SC 166 : (2007) AIRSCW 6368 : (2008) 1 MPJR 1 : (2007) 7 Supreme 402

Evidence Act, 1872 — Section 63Madhya Pradesh Stamp Rules, 1942 — Rule 19Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)
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Supreme Court08 Oct 2007Disposed Of

Hariom Agrawal Vs Prakash Chand Malviya

Supreme Court Of India · AIR 2007 SC 166 : (2007) 6 ALLMR 930 : (2007) 4 AWC 4121 Supp : (2007) 4 CHN 97 Supp : (2008) 3 CTC 457 : (2007) 3 JLJ 336 : (2007) 12 JT 49 : (2008) 1 MPHT 156 : (2007) 103 RD 635 : (2007) 11 SCALE 705 : (2007) 8 SCC 514 : (2007) 10 SCR 772

Evidence Act, 1872 — Section 63Madhya Pradesh Stamp Rules, 1942 — Rule 19Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)
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Supreme Court08 Oct 2007Disposed Of

Shanti Lal Vs State of M.P.

Supreme Court Of India · (2008) 1 ACR 399 : (2007) 2 BLJR 2814 : (2008) CriLJ 386 : (2008) 1 JLJ 362 : (2007) 12 JT 1 : (2008) 1 KLT 503 : (2008) 1 LW(Cri) 509 : (2008) 1 MPHT 1 : (2007) 10 SCR 727

Bihar Wakf Act, 1947 — Section 58Criminal Procedure Code, 1973 (CrPC) — Section 29, 30, 30(1), 33, 33General Clauses Act, 1897 — Section 25
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Supreme Court05 Oct 2007Dismissed

Bureau of Indian Standards Vs S.K. Kanojia

Supreme Court Of India · AIR 2008 SC 113 : (2007) AIRSCW 6251 : (2007) 12 JT 609 : (2007) 11 SCALE 646 : (2007) 8 SCC 636 : (2007) 2 SCC(L&S) 972 : (2007) 10 SCR 574 : (2008) 2 SLJ 206

Bureau of Indian Standards Act, 1986 — Section 38
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Supreme Court05 Oct 2007Allowed

Sita Ram and Others Vs Radhey Shyam

Supreme Court Of India · AIR 2008 SC 143 : (2008) 1 ALD 5 : (2007) 6 ALT 35 : (2007) 4 AWC 4105 Supp : (2008) 1 CHN 72 Supp : (2008) 1 CTC 86 : (2008) 1 JCR 5 : (2007) 4 LW 889 : (2008) 1 MLJ 146 : (2008) 104 RD 114 : (2007) 11 SCALE 626 : (2007) 10 SCR 552

Specific Relief Act, 1963 — Section 16
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Supreme Court05 Oct 2007Disposed Of

Citibank, N.A. Vs TLC Marketing PLC and Another

Supreme Court Of India · AIR 2008 SC 118 : (2007) AIRSCW 6263 : (2007) 4 ARBLR 1 : (2007) 4 AWC 4140 Supp : (2008) 2 CLT 158 : (2007) 11 JT 445 : (2007) 11 SCALE 675 : (2008) 1 SCC 481 : (2007) 10 SCR 710 : (2007) 7 Supreme 252 : (2007) 2 UJ 1210

Arbitration Act, 1940 — Section 20, 8Arbitration and Conciliation Act, 1996 — Section 10, 10(1), 10(2), 11(10), 11(12)
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Supreme Court05 Oct 2007Allowed

CCE, Lucknow Vs Wimco Ltd.

Supreme Court Of India · (2007) AIRSCW 6508 : (2007) 122 ECC 1 : (2007) 148 ECR 1 : (2007) 217 ELT 3 : (2007) 11 JT 628 : (2007) 11 SCALE 619 : (2007) 8 SCC 412 : (2007) 10 SCR 560 : (2007) 7 Supreme 380 : (2009) 20 VST 240

Central Excise Rules, 1944 — Rule 173B, 52ACentral Excises and Salt Act, 1944 — Section 11AB
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Supreme Court05 Oct 2007Allowed

U.P. Co-op Spg. Mills Federation Limited and Another Vs Ram Pratap Yadav and Others

Supreme Court Of India · AIR 2008 SC 126 : (2007) AIRSCW 6988 : (2007) AIRSCW 6279 : (2007) 115 FLR 684 : (2007) 12 JT 633 : (2008) 1 LLJ 593 : (2007) 11 SCALE 669 : (2007) 11 SCC 428 : (2008) 1 SCC(L&S) 797 : (2007) 11 SCR 684 : (2007) 8 Supreme 89 : (2007) 7 Supreme 359 : (2008

Uttar Pradesh Co-operative Societies Act, 1965 — Section 122(1)Uttar Pradesh Co-operative Societies Employees Service Regulations, 1975 — Regulation 87
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Supreme Court05 Oct 2007Dismissed

Carona Ltd. Vs Parvathy Swaminathan and Sons

Supreme Court Of India · AIR 2008 SC 187 : (2007) 2 BLJR 3030 : (2007) 6 BomCR 801 : (2007) 11 JT 484 : (2008) 1 MLJ 51 : (2007) 11 SCALE 630 : (2007) 8 SCC 559 : (2007) 10 SCR 656

Constitution Of India, 1950 — Article 14, 136Code Of Civil Procedure, 1908 — Order 20 Rule 12Maharashtra Rent Control Act, 1999 — Section 3(1)(b), 12, 22
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