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Supreme Court Of India judgments, 2007

1,482 judgments · page 37 of 75

Supreme Court06 Jun 2007Allowed

Ajay Singh Vs State of Maharashtra

Supreme Court Of India · (2007) 3 ACR 2884 : AIR 2007 SC 2188 : (2007) AIRSCW 3845 : (2007) 2 ALD(Cri) 449 : (2007) 8 JT 638 : (2007) 8 SCALE 461 : (2007) 7 SCR 983 : (2007) 5 Supreme 1 : (2007) 4 UC 157 : (2007) 2 UJ 756

Criminal Procedure Code, 1973 (CrPC) — Section 154, 313, 315Penal Code, 1860 (IPC) — Section 302
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Supreme Court05 Jun 2007Dismissed

Iqbal Bano Vs State of U.P. and Another

Supreme Court Of India · (2007) 3 ACR 2898 : AIR 2007 SC 2215 : (2007) AIRSCW 3880 : (2007) 2 ALD(Cri) 455 : (2007) 4 CTC 90 : (2008) 1 GLR 477 : (2007) 8 JT 648 : (2007) 3 KLT 63 : (2007) 3 LW 671 : (2008) 1 LW(Cri) 386 : (2007) 2 OLR 773 : (2007) 3 RLW 1941 : (2007) 8 SCALE 426

Constitution of India, 1950 — Article 14, 15, 21Criminal Procedure Code, 1973 (CrPC) — Section 125, 126, 126(1)Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3, 3(1), 3(3), 4
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Supreme Court05 Jun 2007Allowed

Shivanand Mallappa Koti Vs The State of Karnataka

Supreme Court Of India · (2007) 3 ACR 3219 : AIR 2007 SC 2314 : (2007) 2 ALD(Cri) 565 : (2008) 1 ALT(Cri) 233 : (2007) 2 DMC 166 : (2007) 8 JT 462 : (2007) 5 KarLJ 299 : (2007) 4 RLW 3178 : (2007) 8 SCALE 408 : (2007) 13 SCC 68 : (2007) 7 SCR 930 : (2007) 4 UC 446

Dowry Prohibition Act, 1961 — Section 3, 4, 6Penal Code, 1860 (IPC) — Section 302, 498A
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Supreme Court05 Jun 2007Allowed

State of Rajasthan Vs Babu Ram

Supreme Court Of India · (2007) 3 ACR 3335 : (2007) 2 ALD(Cri) 268 : (2008) 105 CLT 265 : (2007) 8 JT 510 : (2007) 6 MhLj 465 : (2007) MPLJ 432 : (2007) 4 RLW 2887 : (2007) 8 SCALE 382 : (2007) 6 SCC 55 : (2007) 7 SCR 939 : (2007) 4 UC 94

Criminal Procedure Code, 1973 (CrPC) — Section 2General Clauses Act, 1897 — Section 3(42)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 17, 18, 2, 41, 42
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Supreme Court05 Jun 2007Dismissed

Jagvir Singh and Others Vs State (Delhi Admn.)

Supreme Court Of India · (2007) 3 ACR 2903 : AIR 2007 SC 2244 : (2008) 105 CLT 209 : (2007) 8 JT 488 : (2008) 1 LW(Cri) 385 : (2007) 8 SCALE 260 : (2007) 5 SCC 359 : (2007) 7 SCR 946

Penal Code, 1860 (IPC) — Section 330, 34, 342, 365
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Supreme Court05 Jun 2007Dismissed

Om Prakash Vs State (NCT) of Delhi

Supreme Court Of India · (2007) 3 ACR 2897 : (2007) 8 JT 539 : (2007) 8 SCALE 406 : (2007) 5 SCC 370 : (2007) 7 SCR 958 : (2007) 4 UC 106

Criminal Procedure Code, 1973 (CrPC) — Section 433Prevention of Food Adulteration Act, 1954 — Section 13(2), 16, 7(1)
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Supreme Court05 Jun 2007Disposed Of

State of Haryana Vs Suresh

Supreme Court Of India · (2007) 3 ACR 2894 : AIR 2007 SC 2245 : (2007) AIRSCW 3921 : (2007) 8 JT 629 : (2007) 3 KLT 213 : (2007) 8 SCALE 441 : (2007) 7 SCR 961 : (2007) 5 Supreme 169

Criminal Procedure Code, 1973 (CrPC) — Section 2, 313General Clauses Act, 1897 — Section 3(42)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 2, 41, 42, 43
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Supreme Court04 Jun 2007Dismissed

State of Madhya Pradesh Vs Nisar

Supreme Court Of India · (2007) 3 ACR 3214 : AIR 2007 SC 2316 : (2007) AIRSCW 4015 : (2007) 2 ALD(Cri) 574 : (2008) 2 ALT(Cri) 44 : (2007) 9 JT 302(1) : (2007) 4 RLW 3181 : (2007) 8 SCALE 446 : (2007) 5 SCC 658 : (2007) 7 SCR 926 : (2007) 4 Supreme 499

Penal Code, 1860 (IPC) — Section 302
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Supreme Court04 Jun 2007Disposed Of

Bapu @ Gajraj Singh Vs State of Rajasthan

Supreme Court Of India · (2007) 3 ACR 3308 : (2008) 105 CLT 65 : (2007) 9 JT 110 : (2007) 4 KLT 63 : (2007) 3 RLW 1946 : (2007) 8 SCALE 455 : (2007) 8 SCC 66 : (2007) 7 SCR 917 : (2007) 4 UC 110

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 302, 84
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Supreme Court01 Jun 2007Allowed

Maharashtra University of Health Sciences represented by Deputy Registrar Vs Paryani Mukesh Jawaharlal and Others Santosh Kumar and Others Vs Medical Council of India and Others

Supreme Court Of India · AIR 2007 SC 2264 : (2007) AIRSCW 3946 : (2007) 4 BomCR 77 : (2007) 9 JT 127 : (2007) 8 SCALE 529 : (2007) 10 SCC 201 : (2007) 7 SCR 891 : (2008) 1 UPLBEC 9

Graduate Medical Education Regulations, 1997 — Regulation 12(2), 12(4)Indian Medical Council Act, 1956 — Section 33Indian Medical Council Regulations, 2000 — Regulation 12, 12(2), 12(4)
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Supreme Court01 Jun 2007Allowed

State of Haryana Vs Surender and Others etc.

Supreme Court Of India · (2007) 3 ACR 2905 : AIR 2007 SC 2312 : (2007) 8 JT 490 : (2007) 2 OLR 486 : (2007) 8 SCALE 259 : (2007) 11 SCC 281 : (2007) 7 SCR 885

Penal Code, 1860 (IPC) — Section 302, 394, 397
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Supreme Court01 Jun 2007Dismissed

Sukhdev Singh Vs State of Haryana

Supreme Court Of India · (2007) 3 ACR 2904 : (2007) AIRSCW 6442 : (2008) 1 ALT(Cri) 300 : (2007) 8 JT 493 : (2009) 106 RD 87 : (2007) 8 SCALE 411 : (2007) 8 SCR 914 : (2007) 4 Supreme 497 : (2007) 4 UC 454

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18
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Supreme Court31 May 2007Dismissed

Manik Das and Others Vs State of Assam

Supreme Court Of India · (2007) 3 ACR 2908 : AIR 2007 SC 2274 : (2007) AIRSCW 6163 : (2007) AIRSCW 3959 : (2008) 2 GLT 17 : (2007) 9 JT 331 : (2007) 8 SCALE 413 : (2007) 11 SCC 403 : (2007) 7 SCR 863 : (2007) 7 Supreme 33 : (2007) 2 UJ 785

Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 147, 302, 34
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Supreme Court30 May 2007Allowed

Goa Shipyard Ltd. Vs Babu Thomas

Supreme Court Of India · (2008) 3 BomCR 498 : (2007) 114 FLR 1120 : (2007) 8 JT 611 : (2007) 8 SCALE 416 : (2007) 10 SCC 662 : (2008) 1 SCC(L&S) 125 : (2007) 7 SCR 830

Companies Act, 1956 — Section 289Constitution of India, 1950 — Article 14Goa Shipyard Officers Conduct, Discipline and Appeal Rules, 1979 — Rule 41
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Supreme Court30 May 2007Dismissed

State of Gujarat and Another Vs Shaileshbhai Mansukhlal Shah and Another State of Gujarat Vs Rameshbhai Thobhanbhai

Supreme Court Of India · (2007) 3 ACR 3042 : (2008) 105 CLT 227 : (2007) 9 JT 102 : (2008) 2 PLJR 1 : (2007) 4 RLW 3100 : (2007) 9 SCALE 56 : (2007) 7 SCC 71 : (2007) 7 SCR 850

Criminal Procedure Code, 1973 (CrPC) — Section 363Prevention of Food Adulteration Act, 1954 — Section 11, 11(1), 13(1), 13(2), 13(2A)Prevention of Food Adulteration Rules, 1955 — Rule 4(2), 4(6)
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