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Supreme Court Of India judgments, 2007

1,482 judgments · page 32 of 75

Supreme Court24 Jul 2007Allowed

Mrs. Hafizun Begum Vs Md. Ikram Heque and Others

Supreme Court Of India · AIR 2007 SC 2680 : (2007) AIRSCW 4840 : (2007) 6 ALT 10 : (2007) 4 AWC 3366 Supp : (2007) 4 CTC 335 : (2007) 4 JCR 108 : (2008) 3 JKJ 41 : (2007) 9 JT 646 : (2007) 3 KLT 644 : (2007) 4 LW 793 : (2007) 6 MLJ 76 : (2007) 148 PLR 344 : (2007) 9 SCALE 331 : (

Arbitration and Conciliation Act, 1996 — Section 2(1)Civil Procedure Code, 1908 (CPC) — Section 2(11)Motor Vehicles Act, 1939 — Section 110
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Supreme Court24 Jul 2007Allowed

Smt. Subha Raj and Another Vs Sankar Sarkar and Another

Supreme Court Of India · (2007) 3 ACR 3195 : (2008) 1 ALT(Cri) 221 : (2007) CriLJ 4293 : (2007) 9 JT 644 : (2007) 2 OLR 674(1) : (2007) 9 SCALE 346 : (2007) 11 SCC 85 : (2007) 9 SCR 493

Criminal Procedure Code, 1973 (CrPC) — Section 401, 402, 482Penal Code, 1860 (IPC) — Section 120B, 323, 342, 382, 386
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Supreme Court24 Jul 2007Dismissed

Arvind Kumar and Another Vs State of Madhya Pradesh

Supreme Court Of India · (2007) 3 ACR 3197 : AIR 2007 SC 2674 : (2007) AIRSCW 4830 : (2007) CriLJ 3741 : (2007) 2 DMC 178 : (2007) 9 JT 398 : (2007) 9 SCALE 324 : (2007) 8 SCR 474

Criminal Procedure Code, 1973 (CrPC) — Section 313Dowry Prohibition Act, 1961 — Section 4Evidence Act, 1872 — Section 113A
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Supreme Court23 Jul 2007Allowed

B.S. Goraya Vs U.T. of Chandigarh

Supreme Court Of India · (2007) 3 ACR 3201 : AIR 2007 SC 3039 : (2007) AIRSCW 5505 : (2007) CriLJ 4316 : (2007) 9 JT 394 : (2007) 3 KLT 967 : (2008) 1 RLW 497 : (2007) 9 SCALE 314 : (2007) 6 SCC 397 : (2007) 8 SCR 458 : (2007) 5 Supreme 426

Criminal Procedure Code, 1973 (CrPC) — Section 197Penal Code, 1860 (IPC) — Section 120B, 227, 420, 471Prevention of Corruption Act, 1947 — Section 161, 162, 163, 164, 165
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Supreme Court23 Jul 2007Allowed

State of Orissa and Another Vs Surendranath Mallick and Others

Supreme Court Of India · AIR 2007 SC 3034 : (2007) AIRSCW 5498 : (2007) 115 FLR 347 : (2007) 4 JCR 106 : (2007) 2 OLR 716 : (2007) 9 SCALE 344 : (2007) 9 SCC 705 : (2007) 2 SCC(L&S) 725 : (2007) 9 SCR 470 : (2007) 5 Supreme 473

Orissa Reservation of Vacancies Act, 1975 — Section 3
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Supreme Court20 Jul 2007Allowed

K. Srikanth Singh Vs North East Securities Ltd. and Another

Supreme Court Of India · (2007) 3 ACR 3211 : (2008) 1 BC 244 : (2007) 3 CompLJ 422 : (2007) 4 CTC 765 : (2007) 9 JT 449 : (2008) 39 OCR 266 : (2007) 9 SCALE 371 : (2007) 77 SCL 214 : (2007) 8 SCR 452 : (2007) 2 UJ 690

Criminal Procedure Code, 1973 (CrPC) — Section 200, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141
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Supreme Court20 Jul 2007Dismissed

State of U.P. and Another Vs Lalloo Singh

Supreme Court Of India · (2007) 3 ACR 3204 : (2008) CLT 13 : (2007) 3 KLJ 374 : (2007) NCC 839 : (2008) OLR 13 : (2007) 9 SCALE 291 : (2007) 7 SCC 334 : (2007) 9 SCR 420

Criminal Procedure Code, 1973 (CrPC) — Section 451, 457Wild Life (Protection) Act, 1972 — Section 18, 39, 39(1), 50, 50(1)
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Supreme Court20 Jul 2007Disposed Of

Sandeep Polymers Pvt. Ltd. Vs Bajaj Auto Ltd. and Others

Supreme Court Of India · AIR 2007 SC 2656 : (2007) AIRSCW 4795 : (2007) 5 ALLMR 407 : (2007) 2 CTLJ 14 : (2007) 9 JT 363 : (2007) 4 LW 769 : (2007) 6 MLJ 67 : (2007) 9 SCALE 304 : (2007) 7 SCC 148 : (2007) 8 SCR 437 : (2007) 5 Supreme 513 : (2007) 2 UJ 914

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 1, Order 2 Rule 2, Order 6 Rule 16, Order 6 Rule 2, Order 6 Rule 2(1)
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Supreme Court19 Jul 2007Disposed Of

R.J. Shah and Co. Vs H.P. State Electricity Board

Supreme Court Of India · AIR 2007 SC 2682 : (2007) AIRSCW 4846 : (2007) 13 JT 520 : (2007) 9 SCALE 297 : (2007) 10 SCC 620 : (2007) 8 SCR 416 : (2007) 5 Supreme 420

Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 104Independence Act, 1947 — Section 23, 9
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Supreme Court19 Jul 2007Dismissed

State of M.P. Vs Kusum

Supreme Court Of India · AIR 2007 SC 2647 : (2007) AIRSCW 4772 : (2007) CriLJ 3725 : (2007) 3 JLJ 272 : (2007) 9 JT 376 : (2007) 9 SCALE 288 : (2007) 10 SCC 799 : (2007) 8 SCR 411 : (2007) 5 Supreme 395

Penal Code, 1860 (IPC) — Section 302
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Supreme Court19 Jul 2007Allowed

A.A. Gopalakrishnan Vs Cochin Devaswom Board and Others

Supreme Court Of India · AIR 2007 SC 3162 : (2007) AIRSCW 5741 : (2007) 4 AWC 4024 Supp : (2008) 1 BomCR 445 : (2007) 5 CTC 165 : (2007) 10 JT 567 : (2007) 4 KLT 965 : (2008) 1 MhLj 743 : (2007) 6 MLJ 751 : (2008) MPLJ 235 : (2007) 103 RD 593 : (2007) 10 SCALE 572 : (2007) 7 SCC

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 23 Rule 3AKerala Land Reforms Act, 1963 — Section 72, 72F, 72F(5)
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