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Supreme Court Of India judgments, 2007

1,482 judgments · page 24 of 75

Supreme Court14 Sept 2007Allowed

State of Karnataka Vs Raju

Supreme Court Of India · (2008) 1 ACR 286 : AIR 2007 SC 3225 : (2007) AIRSCW 5841 : (2007) 2 ALD(Cri) 890 : (2007) CriLJ 4700 : (2007) 11 JT 397 : (2008) 1 KarLJ 89 : (2007) 11 SCALE 114 : (2007) 11 SCC 490 : (2007) 9 SCR 970

Penal Code, 1860 (IPC) — Section 376, 376(2)
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Supreme Court14 Sept 2007Disposed Of

Radhu Vs State of Madhya Pradesh

Supreme Court Of India · (2007) 2 ALD(Cri) 902 : (2008) 1 ALT(Cri) 120 : (2007) CriLJ 4704 : (2007) 11 JT 91 : (2007) 11 SCALE 96 : (2007) 12 SCC 57

Constitution of India, 1950 — Article 136Penal Code, 1860 (IPC) — Section 109, 323, 34, 342, 376
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Supreme Court13 Sept 2007Dismissed

State of Rajasthan Vs Parthu

Supreme Court Of India · AIR 2008 SC 10 : (2007) AIRSCW 5995 : (2008) 1 ALD(Cri) 386 : (2008) 1 ALT(Cri) 458 : (2007) CriLJ 4722 : (2007) 11 SCALE 460 : (2007) 10 SCR 932

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 302, 307
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Supreme Court12 Sept 2007Allowed

DHV BV Vs Tahal Consulting Engineers Ltd. and Others

Supreme Court Of India · AIR 2007 SC 3113 : (2007) AIRSCW 5602 : (2007) 3 ARBLR 428 : (2007) 4 AWC 4040 Supp : (2008) 2 CTC 84 : (2007) 11 JT 58 : (2008) 2 MhLj 1 : (2008) MPLJ 462 : (2007) 11 SCALE 82 : (2007) 8 SCC 321 : (2007) 9 SCR 921 : (2007) 6 Supreme 188

Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 16Income Tax Act, 1961 — Section 148
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Supreme Court11 Sept 2007Allowed

Krishnan Vs Backiam and Another

Supreme Court Of India · (2007) 5 ALT 71 : (2007) 4 AWC 4038 Supp : (2008) 1 CTC 446 : (2007) 11 JT 71 : (2007) 4 LW 779 : (2007) 6 MLJ 704 : (2007) 2 OLR 706 : (2007) 103 RD 523 : (2007) 11 SCALE 46 : (2007) 12 SCC 190 : (2007) 9 SCR 901

Civil Procedure Code, 1908 (CPC) — Section 100, 96Evidence Act, 1872 — Section 68Transfer of Property Act, 1882 — Section 54, 59
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Supreme Court11 Sept 2007Allowed

Sunil Kumar Parimal and Another Vs The State of Bihar and Others

Supreme Court Of India · AIR 2008 SC 43 : (2007) AIRSCW 6066 : (2007) 2 BLJR 2781 : (2007) 4 JCR 130 : (2007) 11 JT 42 : (2007) 4 PLJR 163 : (2007) 11 SCALE 39 : (2007) 10 SCC 150 : (2007) 10 SCR 890 : (2007) 6 Supreme 145 : (2007) 3 UPLBEC 2707

Bihar School Examination Board Rules, 1963 — Rule 7Constitution of India, 1950 — Article 142National Council for Teacher Education Act, 1993 — Section 16
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Supreme Court11 Sept 2007Dismissed

Tama @Tamal Mal Vs State of West Bengal

Supreme Court Of India · AIR 2008 SC 12 : (2007) AIRSCW 5998 : (2008) 1 ALT(Cri) 338 : (2007) CriLJ 4724 : (2007) 11 SCALE 455 : (2007) 10 SCC 493 : (2007) 10 SCR 917

Penal Code, 1860 (IPC) — Section 302
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Supreme Court10 Sept 2007Partly Allowed

M. Srinivasulu Vs State of A.P.

Supreme Court Of India · (2008) 1 ACR 155 : AIR 2007 SC 3146 : (2007) AIRSCW 5647 : (2007) 2 ALD(Cri) 883 : (2007) 2 DMC 693 : (2008) 149 PLR 321 : (2008) 1 RLW 770 : (2007) 11 SCALE 12 : (2007) 9 SCR 842

Dowry Prohibition Act, 1961 — Section 2Evidence Act, 1872 — Section 113B, 114Penal Code, 1860 (IPC) — Section 30, 304B, 498A
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Supreme Court07 Sept 2007Dismissed

Des Raj Vs State of Punjab

Supreme Court Of India · (2008) 1 ACR 144 : (2007) 2 ALD(Cri) 933 : (2007) 11 JT 516 : (2008) 1 LW(Cri) 491 : (2007) 10 SCALE 642 : (2007) 9 SCR 774

Criminal Procedure Code, 1973 (CrPC) — Section 235(2), 354(3)Penal Code, 1860 (IPC) — Section 114, 148, 149, 302, 307
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Supreme Court07 Sept 2007Allowed

The Commissioner, Karnataka Housing Board Vs C. Muddaiah

Supreme Court Of India · AIR 2007 SC 3100 : (2007) AIRSCW 5577 : (2007) 6 ALLMR 403 : (2007) 4 AWC 4028 Supp : (2007) 10 JT 609 : (2008) 1 KarLJ 249 : (2008) 1 MhLj 546 : (2007) 10 SCALE 625 : (2007) 2 SCC(L&S) 748 : (2007) 9 SCR 784 : (2008) 1 SLJ 387 : (2007) 6 Supreme 97

Constitution of India, 1950 — Article 226Karnataka State Civil Services (Regulation of Promotion, Pay and Pension) Act, 1973 — Section 1(2), 11, 11(2), 4, 4(2)States Reorganisation Act, 1956 — Section 115
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Supreme Court07 Sept 2007Disposed Of

Kulesh Mondal Vs The State of West Bengal

Supreme Court Of India · (2008) 1 ACR 151 : AIR 2007 SC 3228 : (2007) AIRSCW 5880 : (2007) 2 ALD(Cri) 897 : (2007) 3 CALLT 97 : (2008) 105 CLT 112 : (2008) CriLJ 325 : (2007) 11 JT 65 : (2007) 10 SCALE 637 : (2007) 8 SCC 578 : (2007) 9 SCR 799 : (2007) 6 Supreme 122

Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 300, 302, 323, 337, 34
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