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Supreme Court Of India judgments, 2007

1,482 judgments · page 22 of 75

Supreme Court18 Sept 2007Allowed

Mallanna and Others Vs State of Karnataka

Supreme Court Of India · (2007) AIRSCW 5917 : (2007) 2 ALD(Cri) 873 : (2008) 1 ALT(Cri) 248 : (2008) 105 CLT 120 : (2008) 1 KarLJ 1 : (2007) 11 SCALE 194 : (2007) 8 SCC 523

Penal Code, 1860 (IPC) — Section 149, 302
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Supreme Court18 Sept 2007Allowed

Mohan Mahto Vs Central Coal Field Ltd. and Others

Supreme Court Of India · AIR 2008 SC 39 : (2007) AIRSCW 6060 : (2007) 115 FLR 427 : (2007) 7 JT 175 : (2008) 1 LLJ 496 : (2007) 11 SCALE 281 : (2007) 8 SCC 549 : (2007) 2 SCC(L&S) 951 : (2007) 9 SCR 1142 : (2008) 1 SLJ 401 : (2007) 6 Supreme 525 : (2007) 3 UPLBEC 2715

Constitution of India, 1950 — Article 12, 14, 16, 16(1), 309Industrial Disputes Act, 1947 — Section 18(3), 2Karnataka Civil Services (Appointment on Compassionate Grounds) Rules, 1996 — Rule 5
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Supreme Court18 Sept 2007Allowed

Modern School Vs Shashi Pal Sharma and Others

Supreme Court Of India · (2007) AIRSCW 6523 : (2007) 7 JT 245 : (2007) 11 SCALE 310 : (2007) 8 SCC 540 : (2007) 2 SCC(L&S) 943 : (2007) 10 SCR 76 : (2007) 6 Supreme 505 : (2007) 3 UPLBEC 2698

Delhi School Education Act, 1973 — Section 114ADelhi School Education Rules, 1973 — Rule 114
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Supreme Court18 Sept 2007Disposed Of

State of Tamil Nadu Vs Seshachalam

Supreme Court Of India · AIR 2008 SC 647 : (2007) 11 JT 358 : (2007) 6 MLJ 738 : (2007) 11 SCALE 239 : (2007) 10 SCC 137 : (2008) 1 SCC(L&S) 475 : (2007) 11 SCR 53 : (2008) 1 SLJ 413

Constitution of India, 1950 — Article 14, 15, 16, 16(1)Tamil Nadu Secretariat Service Rules — Rule 4
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Supreme Court18 Sept 2007Disposed Of

State of Punjab Vs Deepak Mattu

Supreme Court Of India · AIR 2008 SC 35 : (2008) CriLJ 322 : (2007) 7 JT 204 : (2008) 39 OCR 342 : (2007) 11 SCALE 289 : (2007) 11 SCC 319 : (2007) 11 SCR 90

Criminal Procedure Code, 1973 (CrPC) — Section 389, 389(1)Prevention of Corruption Act, 1988 — Section 13(2), 7
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Supreme Court18 Sept 2007Dismissed

Shiv Kumar Sharma Vs Santosh Kumari

Supreme Court Of India · AIR 2008 SC 171 : (2007) AIRSCW 6384 : (2007) 6 ALLMR 935 : (2007) 6 ALT 13 : (2008) 2 BomCR 313 : (2007) 4 CHN 89 Supp : (2007) 5 CTC 453 : (2008) 1 CTLJ 108 : (2007) 11 JT 260 : (2007) 4 LW 893 : (2008) MhLj 593 : (2008) 149 PLR 186 : (2008) 104 RD 489

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 2 Rule 3, Order 2 Rule 4, Order 20 Rule 12, Order 41 Rule 31Constitution of India, 1950 — Article 142, 226, 227Specific Relief Act, 1963 — Section 21, 38, 41<
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Supreme Court18 Sept 2007Dismissed

Shri Mundri Lal Vs Smt. Sushila Rani and Another

Supreme Court Of India · (2007) 11 JT 266 : (2007) 6 MLJ 1683 : (2007) 11 SCALE 293 : (2007) 8 SCC 609 : (2007) 10 SCR 99

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Constitution of India, 1950 — Article 136Provincial Small Cause Courts Act, 1887 — Section 25
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Supreme Court18 Sept 2007Allowed

Mohd. Masood Ahmad Vs State of U.P. and Others

Supreme Court Of India · (2007) 115 FLR 363 : (2007) 12 JT 467 : (2008) 1 LW 79 : (2008) 1 MLJ 1044 : (2007) 11 SCALE 271 : (2007) 8 SCC 150 : (2007) 2 SCC(L&S) 806 : (2007) 10 SCR 72 : (2008) 1 SLJ 430 : (2008) 1 UPLBEC 523

Constitution of India, 1950 — Article 226
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Supreme Court18 Sept 2007Allowed

Union of India (UOI) and Others Vs S. Vinodh Kumar and Others

Supreme Court Of India · AIR 2008 SC 5 : (2007) AIRSCW 5989 : (2008) 1 MhLj 358 : (2007) 4 RLW 3507 : (2007) 11 SCALE 257 : (2007) 8 SCC 100 : (2007) 2 SCC(L&S) 792 : (2007) 11 SCR 41 : (2008) 1 SLJ 407 : (2007) 6 Supreme 410

Constitution of India, 1950 — Article 14, 16
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Supreme Court18 Sept 2007Allowed

Bhavya Apparels Private Limited and Another Vs Union of India (UOI) and Another

Supreme Court Of India · (2007) AIRSCW 6286 : (2007) AIRSCW 6192 : (2007) AIRSCW 3540 : (2007) 121 ECC 385 : (2007) 147 ECR 385 : (2007) 216 ELT 347 : (2007) 11 JT 253 : (2007) 11 SCALE 218 : (2007) 10 SCC 129 : (2007) 10 SCR 1 : (2007) 6 Supreme 368

Constitution of India, 1950 — Article 14Customs Act, 1962 — Section 128A, 129, 129E, 129A, 129A(6), 129B
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Supreme Court18 Sept 2007Allowed

Anil Ritolla @ A.K. Ritolia Vs State of Bihar and Another

Supreme Court Of India · (2008) CriLJ 353 : (2007) 7 JT 147 : (2007) 11 SCALE 401 : (2007) 10 SCC 110 : (2007) 9 SCR 1091

Bihar Sales Tax Rules, 1959 — Rule 12(2), 14Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 23, 24, 34, 384, 415
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Supreme Court18 Sept 2007Allowed

Jagannath Vs State of M.P.

Supreme Court Of India · (2007) 11 JT 349 : (2007) 11 SCALE 252 : (2007) 9 SCR 1097

Penal Code, 1860 (IPC) — Section 302, 326, 34
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Supreme Court18 Sept 2007Allowed

State of Karnataka Vs Ameer Jan

Supreme Court Of India · AIR 2008 SC 108 : (2007) AIRSCW 6217 : (2008) CriLJ 347 : (2007) 7 JT 183 : (2008) 1 KarLJ 33 : (2007) 11 SCALE 207 : (2007) 11 SCC 273 : (2007) 9 SCR 1105 : (2007) 6 Supreme 341

Criminal Procedure Code, 1973 (CrPC) — Section 197, 197(1)Prevention of Corruption Act, 1947 — Section 4, 6Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 19, 19(1), 19(2)
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Supreme Court18 Sept 2007Allowed

Maksud Saiyed Vs State of Gujarat and Others

Supreme Court Of India · (2008) 1 ACR 138 : (2008) CLT 715 : (2008) 1 CTC 259 : (2007) 11 JT 276 : (2008) 39 OCR 326 : (2007) 11 SCALE 318 : (2008) 5 SCC 668 : (2007) 9 SCR 1113

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 200, 482Penal Code, 1860 (IPC) — Section 120B, 177, 181, 191, 192
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