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Supreme Court Of India judgments, 2007

1,482 judgments · page 25 of 75

Supreme Court07 Sept 2007Dismissed

Y.A. Ajit Vs Sofana Ajit

Supreme Court Of India · AIR 2007 SC 3151 : (2007) AIRSCW 5703 : (2007) 5 ALT 75 : (2007) 4 AWC 4036 Supp : (2007) 11 JT 88 : (2007) 2 OLR 703 : (2007) 10 SCALE 635 : (2007) 10 SCC 429 : (2007) 9 SCR 808 : (2007) 6 Supreme 119

Civil Procedure Code, 1908 (CPC) — Section 24Criminal Procedure Code, 1973 (CrPC) — Section 177, 178
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Supreme Court06 Sept 2007Allowed

Visitor and Others Vs K.S. Misra

Supreme Court Of India · (2007) AIRSCW 5706 : (2007) 115 FLR 353 : (2007) 11 SCALE 5 : (2007) 8 SCC 593 : (2007) 2 SCC(L&S) 959 : (2007) 10 SCR 763 : (2008) 1 SLJ 381 : (2007) 6 Supreme 107 : (2008) 1 UPLBEC 531

Liberalised Pension Rules, 1950 — Rule 6A
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Supreme Court06 Sept 2007Dismissed

Numaligarh Refinery Ltd. Vs Daelim Industrial Company Ltd.

Supreme Court Of India · (2007) AIRSCW 6293 : (2007) AIRSCW 5948 : (2007) 3 ARBLR 378 : (2007) 4 AWC 3998 Supp : (2008) 1 CompLJ 136 : (2007) 11 JT 73 : (2007) 10 SCALE 577 : (2007) 8 SCC 466 : (2007) 9 SCR 724 : (2007) 7 Supreme 13 : (2007) 6 Supreme 128 : (2007) 2 UJ 1057

Arbitration and Conciliation Act, 1996 — Section 34Contract Act, 1872 — Section 69, 73Sales of Goods Act, 1930 — Section 64A, 64A(1), 64A(2)
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Supreme Court05 Sept 2007Allowed

Mukesh Kumar Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2007 SC 3077 : (2007) AIRSCW 5556 : (2007) 10 JT 565 : (2007) 2 OLR 718 : (2007) 4 PLJR 151 : (2007) 10 SCALE 543 : (2007) 8 SCC 398 : (2007) 2 SCC(L&S) 926 : (2007) 9 SCR 711 : (2007) 6 Supreme 178

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Supreme Court05 Sept 2007Allowed

Dilawar Singh Vs State of Delhi

Supreme Court Of India · (2007) 3 ACR 3434 : AIR 2007 SC 3234 : (2007) AIRSCW 5899 : (2007) 2 ALD(Cri) 912 : (2007) 2 BLJR 2828 : (2007) CriLJ 4709 : (2007) 10 JT 585 : (2007) 10 SCALE 556 : (2007) 9 SCR 695 : (2007) 6 Supreme 153 : (2007) 2 UJ 1108

Indian Penal Code, 1860 — Section 147, 304, 342, 392, 395, 397, 398, 448, 452Code Of Criminal Procedure, 1973 — Section 154, 154(3), 155, 155(3), 156, 156(3), 169, 173, 190, 190(1)(a), 200, 202, 202(1), 204, 210, 304, 465Sea Customs Act, 1878 — Section 19, 23B
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Supreme Court31 Aug 2007Disposed Of

Ram Nayak Vs U.P. State Sugar Corporation

Supreme Court Of India · (2008) 4 ALT 25 : (2007) 115 FLR 189 : (2007) 10 JT 563 : (2007) 10 SCALE 513 : (2007) 11 SCC 372 : (2008) 1 SCC(L&S) 767 : (2007) 9 SCR 665

Uttar Pradesh Sugar Undertakings (Acquisition) Act, 1971 — Section 10, 16(3), 2A
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Supreme Court31 Aug 2007Disposed Of

Aggarwal and Modi Enterprises Pvt. Ltd. and Another Vs New Delhi Municipal Council

Supreme Court Of India · AIR 2007 SC 3131 : (2007) AIRSCW 5662 : (2007) 4 AWC 3992 Supp : (2007) 2 BLJR 2476 : (2007) 4 CHN 110 Supp : (2008) 1 CTLJ 9 : (2007) 10 JT 545 : (2007) 10 SCALE 549 : (2007) 8 SCC 75 : (2007) 9 SCR 675 : (2007) 6 Supreme 17

Constitution of India, 1950 — Article 12, 14New Delhi Municipal Council Act, 1994 — Section 141(2)
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Supreme Court30 Aug 2007Dismissed

Mahesh Gupta and Others Vs Yashwant Kumar Ahirwar and Others

Supreme Court Of India · AIR 2007 SC 3136 : (2007) AIRSCW 5683 : (2007) 115 FLR 613 : (2008) 3 JLJ 79 : (2007) 10 JT 556 : (2007) 10 SCALE 485 : (2007) 8 SCC 621 : (2007) 2 SCC(L&S) 965 : (2007) 9 SCR 578 : (2008) 2 SLJ 187 : (2007) 6 Supreme 276

Constitution of India, 1950 — Article 14, 16, 16(4), 39
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Supreme Court30 Aug 2007Allowed

A.P.S.R.T.C. rep. by its Chief Law Officer Vs M. Pentaiah Chary

Supreme Court Of India · (2007) ACJ 2468 : AIR 2007 SC 3141 : (2007) AIRSCW 5687 : (2007) 6 ALD 1 : (2008) 3 JKJ 35 : (2007) 10 JT 491 : (2008) 1 LW 886 : (2007) 6 MLJ 1096 : (2007) 10 SCALE 495 : (2007) 13 SCC 625 : (2007) 9 SCR 607 : (2007) 6 Supreme 237

Constitution of India, 1950 — Article 136Motor Vehicles Act, 1988 — Section 163, 166Workmens Compensation Act, 1923 — Section 2(l)
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Supreme Court30 Aug 2007Dismissed

State of Rajasthan and Others Vs Jagdish Chopra

Supreme Court Of India · (2007) AIRSCW 5729 : (2007) 115 FLR 195 : (2007) 10 JT 534 : (2007) 4 RLW 14 : (2007) 10 SCALE 470 : (2007) 8 SCC 161 : (2007) 2 SCC(L&S) 837 : (2007) 10 SCR 599 : (2008) 2 SLJ 182 : (2007) 6 Supreme 242

Constitution of India, 1950 — Article 14, 142, 16Rajasthan Educational Subordinate Service Rules, 1971 — Rule 9(3)
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Supreme Court30 Aug 2007Allowed

Indian Bank and Another Vs N. Venkatramani

Supreme Court Of India · AIR 2007 SC 3159 : (2007) AIRSCW 5722 : (2007) 115 FLR 190 : (2007) 10 JT 530 : (2007) 6 MLJ 723 : (2007) 10 SCALE 475 : (2007) 10 SCC 609 : (2008) 1 SCC(L&S) 697 : (2007) 9 SCR 570 : (2008) 1 SLJ 443 : (2007) 6 Supreme 253

Bank Employees Pension Regulations, 1995 — Regulation 16, 17, 18, 19, 23Constitution of India, 1950 — Article 136, 226, 32Delhi Rent Control Act, 1958 — Section 14(1), 14A, 14D
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Supreme Court30 Aug 2007Allowed

Harishchandra Ladaku Thange Vs State of Maharashtra

Supreme Court Of India · (2007) 3 ACR 3443 : AIR 2007 SC 2957 : (2007) AIRSCW 6247 : (2007) AIRSCW 5394 : (2007) 2 BLJR 2530 : (2007) 10 JT 496 : (2007) 10 SCALE 464 : (2007) 11 SCC 436 : (2007) 9 SCR 562 : (2007) 6 Supreme 232

Penal Code, 1860 (IPC) — Section 302, 394
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