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Supreme Court Of India judgments, 2007

1,482 judgments · page 21 of 75

Supreme Court24 Sept 2007Allowed

Hyderabad Industries Ltd. Vs ESI Corporation

Supreme Court Of India · (2008) 1 AWC 314 Supp : (2007) 115 FLR 512 : (2007) 11 JT 355 : (2008) 1 LLJ 293 : (2007) 11 SCALE 413 : (2007) 8 SCC 167 : (2007) 2 SCC(L&S) 843 : (2007) 10 SCR 272 : (2007) 3 UPLBEC 2473

Employees State Insurance Act, 1948 — Section 1(4), 2(13), 2(14), 2(9), 82(2)
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Supreme Court24 Sept 2007Allowed

Bakhtiyar Hussain (dead) thr. LRs. Vs Hafiz Khan and Others

Supreme Court Of India · (2008) 1 AWC 311 Supp : (2007) 2 BLJR 2788 : (2007) 4 CHN 40 Supp : (2007) 11 JT 384 : (2007) 11 SCALE 415 : (2007) 12 SCC 420 : (2007) 10 SCR 266

Civil Procedure Code, 1908 (CPC) — Section 100Madhya Pradesh Land Revenue Code, 1959 — Section 168, 169
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Supreme Court24 Sept 2007Allowed

Dhampur Sugar Mills Ltd. Vs State of U.P. and Others

Supreme Court Of India · AIR 2008 SC 48 : (2007) AIRSCW 6072 : (2007) 2 BLJR 3046 : (2007) 11 JT 293 : (2007) 11 SCALE 418 : (2007) 8 SCC 338 : (2007) 10 SCR 245 : (2007) 7 Supreme 132

Constitution of India, 1950 — Article 14, 19(1), 226, 254(2), 47Criminal Procedure Code, 1973 (CrPC) — Section 133Licensing and Controlling Theatres and Other Places of Public Amusement in Bombay City Rules, 1884 — Rule 250
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Supreme Court21 Sept 2007Allowed

Mohammad Sadiq and Others Vs State of Uttar Pradesh and Others

Supreme Court Of India · AIR 2008 SC 30 : (2007) AIRSCW 6049 : (2007) 115 FLR 417 : (2008) 1 LLJ 890 : (2007) 11 SCALE 361 : (2007) 8 SCC 171 : (2007) 10 SCR 189 : (2008) 2 SLJ 194

Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 309Societies Registration Act, 1860 — Section 1, 10, 13, 14, 2
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Supreme Court21 Sept 2007Allowed

Dhampur Sugar (Kashipur) Ltd. Vs State of Uttranchal and Others

Supreme Court Of India · (2007) 7 JT 209 : (2007) 11 SCALE 374 : (2007) 8 SCC 418 : (2007) 10 SCR 199 : (2007) 3 UPLBEC 2672

Companies Act, 1956 — Section 10, 11, 12, 13, 14Essential Commodities Act, 1955 — Section 2, 3Industries (Development and Regulation) Act, 1951 — Section 2
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Supreme Court21 Sept 2007Allowed

Malleshappa Vs State of Karnataka

Supreme Court Of India · AIR 2008 SC 69 : (2007) AIRSCW 6100 : (2007) 7 JT 234 : (2007) 11 SCALE 347 : (2007) 13 SCC 399 : (2007) 10 SCR 153 : (2007) 7 Supreme 102

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 201
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Supreme Court21 Sept 2007Allowed

Jaya Simha Vs State of Karnataka

Supreme Court Of India · AIR 2008 SC 377 : (2008) CLT 216 : (2007) 11 JT 535 : (2008) 1 KarLJ 291 : (2008) OLR 216 : (2007) 4 PLJR 149 : (2007) 11 SCALE 344 : (2007) 8 SCC 145

Criminal Procedure Code, 1973 (CrPC) — Section 439Karnataka Control of Organized Crimes Act, 2000 — Section 25, 3, 3(2), 4Karnataka Stamp Act, 1957 — Section 63B
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Supreme Court20 Sept 2007Allowed

Commissioner of Customs, New Delhi Vs Phoenix International Ltd. and Another

Supreme Court Of India · (2007) AIRSCW 6721 : (2007) 121 ECC 393 : (2007) 147 ECR 393 : (2007) 216 ELT 503 : (2007) 7 JT 189 : (2007) 11 SCALE 332 : (2007) 10 SCC 114 : (2007) 10 SCR 126 : (2007) 6 Supreme 82

Customs Act, 1962 — Section 111, 112A, 130E, 28(1)Customs Tariff Rules, 1975 — Rule 1, 2Customs Valuation (Determination of Price of Imported Goods) Rules, 1988 — Rule 4, 8
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Supreme Court19 Sept 2007Dismissed

Bibhishan Vs State of Maharashtra

Supreme Court Of India · (2008) 1 ALT(Cri) 337 : (2008) CriLJ 721 : (2007) 11 JT 545 : (2007) 11 SCALE 276 : (2007) 12 SCC 390 : (2007) 10 SCR 123

Penal Code, 1860 (IPC) — Section 376, 511
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