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Supreme Court Of India judgments, 2007

1,482 judgments · page 27 of 75

Supreme Court24 Aug 2007Dismissed

Bal Ram Bali and Another Vs Union of India (UOI)

Supreme Court Of India · AIR 2007 SC 3074 : (2007) AIRSCW 5822 : (2007) 4 AWC 3576 Supp : (2007) 2 BLJR 2445 : (2007) 4 JCR 75 : (2007) 10 JT 509 : (2007) 10 SCALE 277 : (2007) 6 SCC 805 : (2007) 6 Supreme 409

Constitution of India, 1950 — Article 32, 48
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Supreme Court24 Aug 2007Allowed

Sudha Verma Vs State of UP and Another

Supreme Court Of India · (2007) 3 ACR 3447 : (2007) 2 BLJR 2447 : (2007) 10 JT 436 : (2007) 10 SCALE 258 : (2007) 10 SCR 314

Penal Code, 1860 (IPC) — Section 147, 302, 304, 307, 323
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Supreme Court24 Aug 2007Dismissed

Saroja Vs Chinnusamy (Dead) by L.Rs and Another

Supreme Court Of India · AIR 2007 SC 3067 : (2007) AIRSCW 5543 : (2007) 6 ALD 22 : (2007) 6 ALT 59 : (2007) 4 AWC 3846 Supp : (2007) 5 CTC 233 : (2007) 10 JT 441 : (2007) 4 KLT 233 : (2007) 4 LW 1062 : (2008) 2 MhLj 18 : (2007) 6 MLJ 712 : (2008) MPLJ 451 : (2008) 104 RD 336 : (2

Civil Procedure Code, 1908 (CPC) — Section 11
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Supreme Court24 Aug 2007Allowed

Union of India (UOI) and Another Vs S.S. Ahluwalia

Supreme Court Of India · AIR 2007 SC 2952 : (2007) AIRSCW 5387 : (2007) 10 JT 413 : (2007) 4 PLJR 230 : (2008) 1 RLW 450 : (2007) 10 SCALE 344 : (2007) 7 SCC 257 : (2007) 2 SCC(L&S) 627 : (2007) 10 SCR 377 : (2008) 2 SLJ 174 : (2007) 6 Supreme 521 : (2008) 1 UPLBEC 186

Central Reserve Police Force Rules, 1955 — Rule 43
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Supreme Court24 Aug 2007Dismissed

Sukhdeo Pandey Vs Union of India (UOI) and Another

Supreme Court Of India · (2007) 6 ALLMR 491 : (2007) 10 JT 539 : (2007) 10 SCALE 338 : (2007) 7 SCC 455 : (2007) 2 SCC(L&S) 992 : (2007) 10 SCR 369 : (2008) 1 SLJ 477

Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 467, 469
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Supreme Court24 Aug 2007Partly Allowed

M.C. Chamaraju Vs Hind Nippon Rural Industrial (P) Ltd.

Supreme Court Of India · AIR 2007 SC 2946 : (2007) AIRSCW 5962 : (2007) AIRSCW 5379 : (2008) 4 ALT 26 : (2007) 114 FLR 1184 : (2007) 4 JCR 66 : (2007) 10 JT 410 : (2008) 1 PLJR 7 : (2007) 10 SCALE 293 : (2007) 8 SCC 501 : (2007) 2 SCC(L&S) 932 : (2007) 9 SCR 361 : (2007) 6 Suprem

Payment of Gratuity (Central) Rules, 1972 — Rule 10(1)Payment of Gratuity Act, 1972 — Section 7(4)
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Supreme Court23 Aug 2007Allowed

Union of India (UOI) Vs Tata Teleservices (Maharashtra) Ltd.

Supreme Court Of India · (2007) AIRSCW 5363 : (2007) 4 AWC 3655 Supp : (2007) 2 BLJR 2452 : (2008) 1 BomCR 339 : (2007) 5 CompLJ 118 : (2007) 10 JT 356 : (2007) 6 MLJ 1692 : (2007) 10 SCALE 266 : (2007) 7 SCC 517 : (2007) 10 SCR 285 : (2007) 6 Supreme 293

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6A, 100Consumer Protection Act, 1986 — Section 9Criminal Procedure Code, 1973 (CrPC) — Section 195
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Supreme Court23 Aug 2007Dismissed

Rajindera Singh (Dead) through LRs. and Others Vs Prem Mai and Others

Supreme Court Of India · AIR 2007 SC 3057 : (2007) AIRSCW 5529 : (2007) 6 ALD 28 : (2007) 6 ALLMR 990 : (2008) 5 ALT 31 : (2007) 4 AWC 3573 Supp : (2007) 4 JCR 83 : (2007) 10 JT 502 : (2007) 6 MLJ 709 : (2007) 2 OLR 697 : (2007) 4 PLJR 128 : (2007) 10 SCALE 456 : (2007) 11 SCC 37

Civil Procedure Code, 1908 (CPC) — Section 144Uttar Pradesh Tenancy Act, 1939 — Section 180
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Supreme Court22 Aug 2007Allowed

Central Bank of India and Others Vs Madan Chandra Brahma and Another

Supreme Court Of India · AIR 2008 SC 15 : (2007) AIRSCW 6016 : (2007) 2 BLJR 2524 : (2008) 116 FLR 88 : (2007) 10 JT 299 : (2007) 10 SCALE 251 : (2007) 8 SCC 294 : (2007) 2 SCC(L&S) 910 : (2007) 9 SCR 275 : (2008) 2 SLJ 164 : (2007) 6 Supreme 303 : (2007) 2 UJ 1029 : (2008) 2 UPL

Banking Regulation Act, 1949 — Section 45, 45(5), 45(7)Constitution of India, 1950 — Article 142
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Supreme Court22 Aug 2007Allowed

Jayanti Food Processing (P) Ltd. Vs Commissioner of Central Excise, Rajasthan Commissioner of Central Excise, Calicut Vs ITEL Industries Pvt. Ltd. Nestle India Limited Vs Commission

Supreme Court Of India · (2007) 121 ECC 1 : (2007) 10 JT 327 : (2007) 8 SCC 34 : (2007) 9 SCR 221 : (2007) 10 STT 375 : (2007) 2 UJ 1002

Standards Of Weights & Measures (Packaged Commodities) Rules, 1977 — Rule 1(3), 2A, 2(o), 2(p), 2(q), 2(r), 2(w), 2(x), 2(x)(i), 2(x)(ii), 3, 6, 6(1), 6(1)(f), 15, 16, 17, 23(1), 23(2), 29, 34, 34(a)Central Excise Act, 1944 — Section 3(2), 4, 4A, 4A(1), 4A(2)Finance Act, 1997 — Section 82
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Supreme Court22 Aug 2007Disposed Of

The Chief Commercial Manager, South Central Railway, Secunderabad and Others Vs G. Ratnam and Others The Divisional Commercial Manager, South Central Railway, Secunderabad and Others Vs M. Subramanyam Devers @RE

Supreme Court Of India · AIR 2007 SC 2976 : (2007) AIRSCW 5419 : (2007) 6 ALD 11 : (2007) 10 JT 378 : (2007) 10 SCALE 321 : (2007) 8 SCC 212 : (2007) 2 SCC(L&S) 851 : (2007) 9 SCR 259 : (2008) 1 SLJ 433

Constitution of India, 1950 — Article 226, 23Railway Servants (Discipline and Appeal) Rules, 1968 — Rule 25Railway Services (Conduct) Rules, 1966 — Rule 3(1)
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Supreme Court21 Aug 2007Allowed

S.C. Chandra and Others Vs State of Jharkhand and Others

Supreme Court Of India · AIR 2007 SC 3021 : (2007) AIRSCW 5480 : (2007) 4 JCR 126 : (2007) 10 JT 272 : (2007) 10 SCALE 209 : (2007) 8 SCC 279 : (2007) 2 SCC(L&S) 897 : (2007) 9 SCR 130 : (2008) 1 SLJ 282

Bihar Non-Government Secondary Schools (Taking Over of Management and Control) Act, 1981 — Section 19Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 14, 39
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Supreme Court21 Aug 2007Dismissed

Canteen Mazdoor Sabha Vs Metallurgical Engg. Consultants (I) Ltd. and Others

Supreme Court Of India · (2007) AIRSCW 5619 : (2007) AIRSCW 3372 : (2007) 2 BLJR 2469 : (2008) 116 FLR 92 : (2007) 10 JT 292 : (2007) 10 SCALE 202 : (2007) 7 SCC 710 : (2007) 2 SCC(L&S) 758 : (2007) 9 SCR 210 : (2008) 2 UPLBEC 67

Constitution of India, 1950 — Article 14, 226, 39Industrial Disputes Act, 1947 — Section 10(2)State Bank of India Act, 1955 — Section 50(3)
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Supreme Court21 Aug 2007Allowed

State of Maharashtra Vs Tulshiram Bhanudas Kamble and Others

Supreme Court Of India · (2007) 3 ACR 3451 : AIR 2007 SC 3042 : (2007) AIRSCW 5509 : (2008) 1 ALD(Cri) 266 : (2007) 2 BLJR 2493 : (2007) CriLJ 4319 : (2007) 10 JT 597 : (2007) 10 SCALE 166 : (2007) 9 SCR 185 : (2007) 6 Supreme 491

Constitution of India, 1950 — Article 136Penal Code, 1860 (IPC) — Section 147, 148, 149, 188, 302
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Supreme Court21 Aug 2007Dismissed

Subhash Vs State of Haryana

Supreme Court Of India · AIR 2008 SC 448 : (2008) CriLJ 693 : (2007) 10 JT 516 : (2007) 10 SCALE 105 : (2007) 12 SCC 63

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34, 392, 397
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Supreme Court21 Aug 2007Disposed Of

Santosh Ajit Sachdeva and Others Vs Anoopi Shahani

Supreme Court Of India · AIR 2007 SC 3231 : (2007) AIRSCW 5884 : (2007) 10 JT 289 : (2007) 4 KLT 220 : (2008) 1 MhLj 543 : (2007) 6 MLJ 988 : (2008) 149 PLR 25 : (2007) 4 RLW 3308 : (2007) 10 SCALE 263 : (2007) 7 SCC 675 : (2007) 9 SCR 204 : (2007) 7 Supreme 182

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)
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Supreme Court21 Aug 2007Dismissed

All India Federation of Tax Practitioners and Others Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2007 SC 2990 : (2007) AIRSCW 5437 : (2008) 5 CompLJ 488 : (2007) 211 CTR 449 : (2007) 120 ECC 451 : (2007) ECR 451 : (2007) 293 ITR 406 : (2007) 10 JT 305 : (2007) 6 MLJ 1062 : (2007) 10 SCALE 178 : (2007) 7 SCC 527 : (2007) 9 SCR 147 : (2007) 7 STR 6

Finance Act, 1994 — Section 2, 3, 9C, 9D, 11B, 65, 65(16), 66, 67, 67(3), 68, 71, 72, 73, 83Government Of India Act 1935 — Section 3(3), 100, 142ACantonments Act, 1924 — Section 60
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