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Supreme Court Of India judgments, 2007

1,482 judgments · page 33 of 75

Supreme Court18 Jul 2007Disposed Of

Aleque Padamsee and Others Vs Union of India (UOI) and Others

Supreme Court Of India · (2007) 3 ACR 3153 : (2007) CriLJ 3729 : (2007) 9 JT 378 : (2007) 3 KLT 1028 : (2007) 9 SCALE 275 : (2007) 6 SCC 171 : (2007) 8 SCR 390

Constitution of India, 1950 — Article 32Criminal Procedure Code, 1973 (CrPC) — Section 154, 154(1), 156, 190, 196
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Supreme Court17 Jul 2007Allowed

Maulana Naseeruddin Mohd. Haneefuddin Vs State of Gujarat

Supreme Court Of India · (2007) 3 ACR 3151 : (2008) 1 ALT(Cri) 48 : (2007) 9 JT 447 : (2007) 12 SCC 545 : (2007) 8 SCR 385

Arms Act, 1959 — Section 25(1), 27, 29Criminal Procedure Code, 1973 (CrPC) — Section 151, 164, 482Penal Code, 1860 (IPC) — Section 120(B), 121, 121(A), 122, 123
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Supreme Court17 Jul 2007Disposed Of

Mohd. Yaseen Vs State of U.P.

Supreme Court Of India · (2007) 3 ACR 3149 : (2007) 2 OLR 592 : (2007) 7 SCC 49 : (2007) 8 SCR 380

Criminal Procedure Code, 1973 (CrPC) — Section 360, 362, 482, 561Prevention of Food Adulteration Act, 1954 — Section 16, 20AA, 7
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Supreme Court16 Jul 2007Disposed Of.

Haridas Das Vs Smt. Usha Rani Banik and Others and Apu Banik

Supreme Court Of India · (2007) 3 ACR 2704 : AIR 2007 SC 2688 : (2007) AIRSCW 4862 : (2007) 5 ALD 43 : (2007) 2 ALD(Cri) 484 : (2007) 4 CHN 27 Supp : (2007) 2 JKJ 77 : (2007) 3 KLT 587 : (2007) 4 LW 759 : (2007) 6 MLJ 274 : (2006) MPLJ 226 : (2007) 8 SCR 365 : (2007) 5 Supreme 26

Constitution of India, 1950 — Article 19
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Supreme Court16 Jul 2007Allowed

B.R. Gupta and Another Vs Rohit Jain

Supreme Court Of India · (2007) 3 ACR 3148 : (2008) CLT 108 : (2007) CriLJ 3724 : (2008) OLR 108 : (2007) 2 OLR 469 : (2007) 7 SCC 454

Criminal Procedure Code, 1973 (CrPC) — Section 406Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 120B, 420, 465, 467, 468
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Supreme Court13 Jul 2007Dismissed

State, C.B.I., Hyderabad Vs Edwin Devasahayam

Supreme Court Of India · (2007) 3 ACR 3141 : AIR 2007 SC 2507 : (2007) AIRSCW 4458 : (2007) 2 ALD(Cri) 592 : (2007) CriLJ 3536 : (2007) 9 SCR 333

Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 19(1), 19(3), 7
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Supreme Court13 Jul 2007Allowed

Mukarram Ali Khan Vs State of U.P. and Others

Supreme Court Of India · (2007) 4 AWC 3519 Supp : (2007) 4 LW 797 : (2008) 1 MhLj 507 : (2007) 11 SCC 90

Constitution of India, 1950 — Article 252(2)Urban Land (Ceiling and Regulation) Act, 1976 — Section 11, 12, 13, 14, 6Urban Land (Ceiling and Regulation) Repeal Act, 1999 — Section 4
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Supreme Court12 Jul 2007Dismissed

Asis Kumar Samanta and Others Vs State of West Bengal and Others

Supreme Court Of India · (2007) 3 CALLT 71 : (2007) 114 FLR 723 : (2007) 9 JT 340 : (2007) 9 SCALE 152 : (2007) 5 SCC 800 : (2007) 2 SCC(L&S) 262 : (2007) 8 SCR 329

Constitution of India, 1950 — Article 226West Bengal Service (Determination of Seniority) Rules, 1981 — Rule 6(2)
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Supreme Court11 Jul 2007Allowed

Manjula Sinha Vs State of U.P. and Others

Supreme Court Of India · (2007) 3 ACR 3048 : (2007) 2 DMC 395 : (2007) 9 SCALE 161 : (2007) 8 SCR 301 : (2007) 2 UJ 903

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 406, 498A
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