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Supreme Court Of India judgments, 2007

1,482 judgments · page 29 of 75

Supreme Court14 Aug 2007

Rozan Mian Vs Tahera Begum and Others

Supreme Court Of India · AIR 2007 SC 2883 : (2007) AIRSCW 5266 : (2007) 3 CALLT 108 : (2007) 2 CTLJ 303 : (2007) 10 JT 134 : (2007) 6 MLJ 659 : (2007) 148 PLR 310 : (2007) 10 SCALE 20 : (2007) 12 SCC 175 : (2007) 8 SCR 1013 : (2007) 5 Supreme 960

Calcutta Thika Tenancy (Acquisition and Regulation) Act, 1981 — Section 4, 5, 6(3), 7(1), 7(2)Contract Act, 1872 — Section 56
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Supreme Court13 Aug 2007Allowed

State of Gujarat Vs Narendra K. Amin

Supreme Court Of India · (2007) 3 ACR 3361 : AIR 2007 SC 2876 : (2007) AIRSCW 5249 : (2008) 1 GLR 205 : (2007) 10 JT 167 : (2008) 1 RLW 383 : (2007) 10 SCALE 14 : (2008) 13 SCC 594 : (2007) 5 Supreme 958

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 438, 439
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Supreme Court13 Aug 2007Disposed Of

Kittusamy Vs State of Tamil Nadu

Supreme Court Of India · (2007) 3 ACR 3363 : AIR 2007 SC 2796 : (2007) AIRSCW 5078 : (2007) CriLJ 4288 : (2007) 10 JT 175 : (2007) 10 SCALE 7 : (2007) 11 SCC 238 : (2007) 8 SCR 1000 : (2007) 5 Supreme 939

Penal Code, 1860 (IPC) — Section 302, 34
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Supreme Court13 Aug 2007Dismissed

Union of India (UOI) Vs Bharat Battery Manufacturing Co. (P) Ltd.

Supreme Court Of India · (2007) 5 ALLMR 442 : (2007) 3 ARBLR 282 : (2007) 4 AWC 3730 Supp : (2008) 4 CompLJ 32 : (2007) 10 JT 129 : (2007) 6 MLJ 719 : (2007) 10 SCALE 9 : (2007) 7 SCC 684 : (2007) 9 SCR 993

Arbitration and Conciliation Act, 1996 — Section 11, 11(4), 11(5), 11(6), 11(8)
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Supreme Court08 Aug 2007Allowed

Food Corporation of India and Others Vs Ramesh Kumar

Supreme Court Of India · AIR 2007 SC 2864 : (2007) AIRSCW 5205 : (2007) 4 AWC 3725 Supp : (2007) 114 FLR 1193 : (2007) 10 JT 185 : (2007) 10 SCALE 4 : (2007) 8 SCC 141 : (2007) 2 SCC(L&S) 801 : (2007) 8 SCR 940 : (2008) 1 UPLBEC 147

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Supreme Court08 Aug 2007Dismissed

Commissioner of Central Excise, Mumbai-I Vs Bombay Dyeing and Mfg. Co. Ltd.

Supreme Court Of India · (2007) 120 ECC 475 : (2007) ECR 475 : (2007) 215 ELT 3 : (2007) 10 JT 89 : (2007) 9 SCALE 665 : (2007) 8 SCC 177 : (2007) 8 SCR 913 : (2007) 10 STT 286

Central Excise Act, 1944 — Section 4, 5A(1), 11AB, 11A(2B), 11A(2), 37BAdditional Duties Of Excise (Goods Of Special Importance) Act, 1957 — Section 3(3)Customs Tariff Act, 1975 — Section 3
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Supreme Court07 Aug 2007Allowed

Central Bank of India Vs Siriguppa Sugars and Chemicals Ltd. and Others

Supreme Court Of India · AIR 2007 SC 2804 : (2007) AIRSCW 5088 : (2007) 6 ALLMR 431 : (2007) 4 AWC 3505 Supp : (2007) 139 CompCas 149 : (2007) 3 CompLJ 393 : (2007) 4 CTC 757 : (2008) 1 CTLJ 1 : (2007) 5 KarLJ 578 : (2007) 4 LW 786 : (2008) 2 MhLj 11 : (2007) 6 MLJ 284 : (2008) M

Companies Act, 1956 — Section 529, 529AContract Act, 1872 — Section 172, 173, 174, 175, 176Industrial Disputes Act, 1947 — Section 33
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Supreme Court07 Aug 2007Allowed

Sonia Vs Oriental Insurance Co. Ltd. and Others

Supreme Court Of India · AIR 2007 SC 2932 : (2007) AIRSCW 5329 : (2007) 10 JT 37 : (2007) 9 SCALE 625 : (2007) 10 SCC 627 : (2008) 1 SCC(L&S) 702 : (2007) 8 SCR 883 : (2007) 5 Supreme 796 : (2007) 2 UJ 974 : (2008) 1 UPLBEC 195

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