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Supreme Court Of India judgments, 2007

1,482 judgments · page 2 of 75

Supreme Court14 Dec 2007Dismissed

Chinde Gowda Vs Puttamma

Supreme Court Of India · (2008) 2 KarLJ 460 : (2008) 104 RD 258 : (2007) 14 SCALE 607

Constitution of India, 1950 — Article 19(1)Karnataka High Court Act, 1979 — Section 4Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 5
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Supreme Court14 Dec 2007Dismissed

Union of India (UOI) Vs Smt. Sadhana Khanna

Supreme Court Of India · AIR 2008 SC 860 : (2008) 1 AWC 955 Supp : (2008) 2 CLT 648 : (2008) 1 JKJ 12 : (2008) 1 JT 161 : (2007) 14 SCALE 439 : (2008) 1 SCC(L&S) 308 : (2009) 1 SLJ 181 : (2008) 2 UPLBEC 1335

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Supreme Court13 Dec 2007Dismissed

Ujjagar Singh Vs State of Punjab

Supreme Court Of India · (2008) 1 ACR 709 : (2008) CriLJ 808 : (2008) 1 JT 1 : (2008) 1 KLJ 590 : (2007) 14 SCALE 428 : (2007) 13 SCC 90

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 309, 376
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Supreme Court13 Dec 2007Dismissed

Achhaibar Maurya Vs State of U.P. and Others

Supreme Court Of India · (2008) 2 CLT 744 : (2008) 116 FLR 377 : (2008) 1 KLT 213 : (2007) 14 SCALE 425 : (2008) 2 SCC 639 : (2008) 1 SCC(L&S) 519 : (2008) 2 SLJ 422 : (2008) 1 UPLBEC 41

Constitution of India, 1950 — Article 14, 16Uttar Pradesh Basic Education (Teachers) Service Rules, 1981 — Rule 29Uttar Pradesh Basic Education Act, 1972 — Section 19(1)
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Supreme Court13 Dec 2007Dismissed

Poonam Verma and Others Vs Delhi Development Authority

Supreme Court Of India · AIR 2008 SC 870 : (2007) 13 JT 604 : (2007) 14 SCALE 485 : (2007) 13 SCC 154

Constitution of India, 1950 — Article 12, 14, 166, 309Delhi Development Act, 1957 — Section 41, 56, 56(2)General Clauses Act, 1897 — Section 21
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Supreme Court13 Dec 2007Allowed

State of A.P. Vs A.S. Peter

Supreme Court Of India · (2008) 1 ACR 704 : AIR 2008 SC 1052 : (2008) AIRSCW 637 : (2008) CLT 561 : (2008) 2 LW(Cri) 963 : (2008) 2 RLW 1583 : (2007) 14 SCALE 372 : (2008) 2 SCC 383

Criminal Procedure Code, 1973 (CrPC) — Section 156(2), 173, 173, 173(8), 36General Clauses Act, 1897 — Section 21, 3, 6Penal Code, 1860 (IPC) — Section 120, 199, 200, 204
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Supreme Court13 Dec 2007Dismissed

Chinnathaman Vs State rep. by Inspector of Police

Supreme Court Of India · (2008) 1 ACR 323 : AIR 2008 SC 784 : (2008) CriLJ 1372 : (2007) 14 SCALE 357 : (2007) 14 SCC 690 : (2008) 1 UJ 129

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 304
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Supreme Court13 Dec 2007Allowed

New India Assurance Company Ltd. Vs Nusli Neville Wadia and Another

Supreme Court Of India · AIR 2008 SC 876 : (2008) 56 BLJR 560 : (2008) 1 BomCR 550 : (2008) 1 JT 31 : (2007) 14 SCALE 556 : (2008) 3 SCC 279

Constitution of India, 1950 — Article 12, 14Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 15, 18, 2, 3, 4Public Premises (Eviction of Unauthorised Occupants) Rules, 1971 — Rule 5
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Supreme Court13 Dec 2007Dismissed

Sanapareddy Maheedhar and Another Vs State of Andhra Pradesh and Another

Supreme Court Of India · (2008) 1 ACR 691 : AIR 2008 SC 787 : (2007) AIRSCW 3631 : (2008) 56 BLJR 528 : (2008) CriLJ 1375 : (2008) 1 DMC 129 : (2008) 2 LW(Cri) 876 : (2008) 1 OLR 266 : (2008) 2 RLW 1363 : (2007) 14 SCALE 321 : (2007) 13 SCC 165 : (2007) 4 Supreme 213

Constitution of India, 1950 — Article 136, 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 156(3), 161, 188Dowry Prohibition Act, 1961 — Section 3, 4, 6
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Supreme Court13 Dec 2007Dismissed

Delhi Development Authority, N.D. and Another Vs Joint Action Committee, Allottee of SFS Flats and Others

Supreme Court Of India · AIR 2008 SC 1343 : (2008) AIRSCW 762 : (2008) 2 CLT 755 : (2008) 2 CTLJ 508 : (2008) 146 DLT 609 : (2007) 13 JT 548 : (2007) 14 SCALE 507 : (2008) 2 SCC 672

Constitution Of India, 1950 — Article 12, 14, 19(1)(e), 37, 265Delhi Development Act, 1957 — Section 2, 2(h), 2(25), 2(30), 3, 4, 5, 5A, 6, 41, 52, 57(1)(f)Indian Contract Act, 1872 — Section 29, 60
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Supreme Court13 Dec 2007Allowed

Mahboob Deepak Vs Nagar Panchayat Gajraula and Another

Supreme Court Of India · (2008) 2 CLT 230 : (2008) 116 FLR 379 : (2008) 1 JT 150 : (2008) 1 LLJ 855 : (2007) 14 SCALE 504 : (2008) 1 SCC 575 : (2008) 1 SCC(L&S) 239 : (2008) 2 UPLBEC 1105

Constitution of India, 1950 — Article 14, 16Uttar Pradesh Industrial Disputes Act, 1947 — Section 6N
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Supreme Court13 Dec 2007Dismissed

L.M.L. Ltd. Vs State of U.P. and Others Executive Engineer, Uttaranchal Power Corporation Vs Kashi Vishwanath Steel Ltd. and Others Diamond Cements Vs U.P. Power Corporation Ltd. an

Supreme Court Of India · AIR 2008 SC 1032 : (2008) AIRSCW 599 : (2008) 56 BLJR 483 : (2008) 2 CLT 71 : (2007) 14 SCALE 469 : (2008) 3 SCC 128

Electricity (Supply) Act, 1948 — Section 2(1), 22, 22(1), 27, 28Uttar Pradesh Electricity Reforms Act, 1999 — Section 10, 13, 2, 24, 24(1)
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Supreme Court13 Dec 2007Allowed

C.S. Azad Krishi Evam Prodyogiki Vishwavidyalaya Vs United Trades Congress and Another

Supreme Court Of India · (2008) 56 BLJR 520 : (2008) 2 CLT 712 : (2008) 116 FLR 415 : (2007) 13 JT 644 : (2008) 1 LLJ 875 : (2007) 14 SCALE 590 : (2008) 2 SCC 552 : (2008) 1 SCC(L&S) 504 : (2008) 1 UPLBEC 21

Constitution of India, 1950 — Article 12, 14, 16, 226Uttar Pradesh Industrial Disputes Act, 1947 — Section 6NUttar Pradesh Krishi Evam Prodyogik Vishavidyalaya Adhiniyam, 1958 — Section 8
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Supreme Court13 Dec 2007Disposed Of

Union of India (UOI) and Another Vs Narendra Singh

Supreme Court Of India · (2008) 2 CLT 778 : (2008) 116 FLR 448 : (2008) 2 JLJ 311 : (2007) 14 SCALE 364 : (2008) 2 SCC 750 : (2008) 1 SCC(L&S) 547 : (2008) 2 SLJ 412 : (2008) 1 UPLBEC 27

Audit and Accounts Department Section Officer (Commercial Audit) Recruitment Rules, 1988 — Rule 3, 5Constitution of India, 1950 — Article 148Fundamental Rules, 1922 — Rule 31A
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