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Supreme Court Of India judgments, 2007

1,482 judgments · page 3 of 75

Supreme Court13 Dec 2007Dismissed

Rugmini Ammal (dead) by Lrs. Vs V. Narayana Reddiar and Others

Supreme Court Of India · (2008) 1 ACR 869 : AIR 2008 SC 895 : (2008) CriLJ 1405 : (2008) 2 LW(Cri) 871 : (2007) 14 SCALE 413

Criminal Procedure Code, 1973 (CrPC) — Section 190, 195, 195(1), 340, 340(1)Kerala High Court Act, 1958 — Section 5Penal Code, 1860 (IPC) — Section 463, 471, 475, 476
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Supreme Court13 Dec 2007Allowed

M.V. Thimmaiah and Others Vs Union Public Service Commission and Others

Supreme Court Of India · (2007) 13 JT 613 : (2008) 2 KarLJ 596 : (2007) 14 SCALE 537 : (2008) 2 SCC 119 : (2008) 1 SCC(L&S) 409 : (2008) 2 SLJ 397 : (2008) 1 UPLBEC 21

Administrative Service (Appointment by Promotion) (Amendment) Regulations, 1997 — Regulation 7, 7(2)Administrative Service (Appointment by Promotion) Regulations, 1955 — Regulation 2, 3, 3(3), 5, 5(4)Constitution of India
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Supreme Court13 Dec 2007Allowed

Rameshwar Dass Vs State of Punjab and Another

Supreme Court Of India · (2008) 1 ACR 849 : AIR 2008 SC 890 : (2008) AIRSCW 637 : (2008) CriLJ 1400 : (2008) 1 DMC 292 : (2008) 2 JCR 13 : (2007) 14 SCALE 378

Criminal Procedure Code, 1973 (CrPC) — Section 313Dowry Prohibition Act, 1961 — Section 3, 4Evidence Act, 1872 — Section 65
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Supreme Court12 Dec 2007Dismissed

Hondaram Ramchandra Vs Yeshwant Mahadev Kadam (dead) through L.Rs.

Supreme Court Of India · (2008) 5 ALT 7 : (2008) 1 AWC 874 Supp : (2008) 116 FLR 362 : (2008) 1 JT 60 : (2008) 1 LLJ 860 : (2008) 1 PLJR 256 : (2007) 14 SCALE 641 : (2007) 14 SCC 277 : (2009) 3 SLJ 312 : (2008) 1 UPLBEC 28

Industrial Disputes Act, 1947 — Section 10(1), 25F, 25FFF, 33(C2)
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Supreme Court12 Dec 2007Disposed Of

R.K. Mobisana Singh Vs KH. Temba Singh and Others

Supreme Court Of India · (2007) 14 SCALE 239 : (2008) 1 SCC(L&S) 315 : (2009) 1 SLJ 146

Andhra Pradesh State and Subordinate Service Rules, 1996 — Rule 10, 23Constitution of India, 1950 — Article 309Jammu and Kashmir Civil Services (Classification, Control and Appeal) Rules, 1956 — Rule 15, 23
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Supreme Court12 Dec 2007Dismissed

National Insurance Company Ltd. Vs Indira Srivastava and Others

Supreme Court Of India · (2008) ACJ 614 : AIR 2008 SC 845 : (2008) 1 CLT 226 : (2008) 1 CPJ 24 : (2008) 1 KLT 62 : (2008) 2 LW 457 : (2008) MhLj 550 : (2008) 2 MLJ 495 : (2008) MPLJ 498 : (2008) 149 PLR 786 : (2007) 4 RLW 214 : (2007) 14 SCALE 461 : (2008) 2 SCC 763

Motor Vehicles Act, 1988 — Section 124, 124A, 128(1), 129, 168
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Supreme Court12 Dec 2007Allowed

Umar Mohammad and Others Vs State of Rajasthan

Supreme Court Of India · (2008) 1 ACR 670 : (2008) CriLJ 816 : (2008) 39 OCR 481 : (2007) 14 SCALE 183

Criminal Procedure Code, 1973 (CrPC) — Section 161, 311Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307, 323
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Supreme Court12 Dec 2007Dismissed

Ajay Mohan and Others Vs H.N. Rai and Others

Supreme Court Of India · AIR 2008 SC 804 : (2008) 1 AWC 68 Supp : (2008) 1 BomCR 535 : (2008) 1 CHN 180 Supp : (2008) 2 CLT 697 : (2007) 14 SCALE 287 : (2008) 2 SCC 507

Transfer of Property Act, 1882 — Section 53A
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Supreme Court12 Dec 2007Allowed

Eastern Book Company and Others Vs D.B. Modak and Another

Supreme Court Of India · AIR 2008 SC 809 : (2008) 2 ALD 1 : (2008) 56 BLJR 181 : (2008) 1 CALLT 69 : (2008) 1 CLT 40 : (2008) 1 CompLJ 1 : (2008) 1 JKJ 41 : (2008) 2 LW 278 : (2008) 1 MLJ 361 : (2008) 36 PTC 1 : (2007) 14 SCALE 191 : (2008) 1 SCC 1

Central Excises and Salt Act, 1944 — Section 11B, 11D, 11E, 12A, 12BCompanies (Profits) Surtax Act, 1964 — Section 8Constitution of India, 1950 — Article 10, 15, 15(4), 16(4), 226
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Supreme Court12 Dec 2007Allowed

Sarabjit Rick Singh Vs Union of India (UOI)

Supreme Court Of India · (2008) 1 ACR 676 : (2007) AIRSCW 3646 : (2008) 56 BLJR 499 : (2008) 1 CLT 650 : (2008) 146 DLT 197 : (2007) 14 SCALE 263 : (2008) 2 SCC 417 : (2007) 4 Supreme 447 : (2008) 1 UJ 82

Constitution of India, 1950 — Article 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 173(5), 177, 188, 190, 200Evidence Act, 1872 — Section 3, 90
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Supreme Court12 Dec 2007Disposed Of

Commissioner of Income Tax Vs Willamson Financial Services and Others

Supreme Court Of India · (2008) 56 BLJR 544 : (2007) 213 CTR 612 : (2008) 297 ITR 17 : (2007) 13 JT 581 : (2007) 14 SCALE 337 : (2008) 2 SCC 202

Constitution Of India, 1950 — Article 245, 246(1), 246(3), 366(1)Income-Tax Rules, 1962 — Rule 7, 8, 8(1)Income Tax Act, 1961 — Section 2(1A), 2(24), 2(45), 4, 5, 10, 10(1), 11, 12, 14, 15, 16, 17, 18, 19, 20, 21, 22, 23, 24, 25, 26, 27, 28, 29, 30, 31, 32, 33, 34, 35, 36, 37, 38, 39, 40, 41, 42, 43, 43A, 44, 45, 46, 47, 48, 49, 50, 51, 52, 53, 54, 55, 56, 57, 58, 59, 66, 71, 72, 80A, 80AB, 80B(5), 80C, 80D, 80E, 80F, 80G, 80H, 80I, 80J, 80K, 80L, 80M, 80N, 80O, 80P, 80Q, 80R, 80S, 80T, 80U, 80IA, 80I, 80HH, 80HHB, 80HHC, 80HHC(1), 80HHC(3), 80HHC(3)(a), 86, 86A, 110, 295, 295(2)(b)
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Supreme Court12 Dec 2007Disposed Of

General Manager, UCO Bank and Another Vs M. Venuranganath

Supreme Court Of India · AIR 2008 SC 732 : (2008) 116 FLR 501 : (2008) 1 LLJ 913 : (2008) 4 PLJR 196 : (2007) 13 SCC 251 : (2008) 2 SCC(L&S) 598 : (2009) 1 SLJ 175 : (2008) 1 UPLBEC 29

Penal Code, 1860 (IPC) — Section 120B, 471, 477Prevention of Corruption Act, 1947 — Section 5(1), 5(2)United Commercial Bank Officer Employees (Conduct) Regulations, 1976 — Regulation 12, 12(1), 14, 15, 15(1)
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Supreme Court12 Dec 2007Allowed

Deddappa and Others Vs The Branch Manager, National Insurance Co. Ltd.

Supreme Court Of India · (2008) ACJ 581 : AIR 2008 SC 767 : (2008) 1 ALLMR 968 : (2008) 1 ALT 38 : (2008) 1 CLT 162 : (2008) 1 KLT 296 : (2008) 2 LW 465 : (2008) 2 MLJ 575 : (2008) 149 PLR 775 : (2008) 2 RLW 1354 : (2007) 14 SCALE 257 : (2008) 2 SCC 595

Constitution of India, 1950 — Article 142Contract Act, 1872 — Section 25, 65Insurance Act, 1938 — Section 64VB
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