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Supreme Court Of India judgments, 2007

1,482 judgments · page 4 of 75

Supreme Court12 Dec 2007Dismissed

Anil Kumar Goel Vs Kishan Chand Kaura

Supreme Court Of India · (2008) 1 ACR 688 : AIR 2008 SC 899 : (2008) CriLJ 1386 : (2008) 146 DLT 121 : (2008) 1 KLT 50 : (2008) 1 LW(Cri) 619 : (2008) 1 MPHT 374 : (2008) 2 RLW 1793 : (2007) 14 SCALE 179 : (2007) 13 SCC 492

Criminal Procedure Code, 1973 (CrPC) — Section 245, 482General Clauses Act, 1897 — Section 5Negotiable Instruments (Amendment and Miscellaneous Provisions) Act, 2002 — Section 142
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Supreme Court11 Dec 2007Allowed

Sumersinbh Umedsinh Rajput @ Sumersinh Vs State of Gujarat

Supreme Court Of India · (2008) 1 ACR 1 : AIR 2008 SC 904 : (2008) CriLJ 1388 : (2008) 1 JT 97 : (2007) 14 SCALE 74 : (2007) 13 SCC 83

Arms Act, 1959 — Section 25, 25(1)Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 307, 353
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Supreme Court11 Dec 2007Allowed

National Insurance Co. Ltd. Vs Deepa Devi and Others

Supreme Court Of India · (2008) ACJ 705 : AIR 2008 SC 735 : (2008) 1 ALLMR 924 : (2008) 1 CLT 907 : (2008) 2 JCR 34 : (2008) 2 LW 659 : (2008) 3 MLJ 932 : (2008) 149 PLR 780 : (2007) 1 RLW 294 : (2007) 14 SCALE 168 : (2008) 1 SCC 414

Motor Vehicles Act, 1939 — Section 2(19), 94, 95Motor Vehicles Act, 1988 — Section 166, 2, 2(30), 64
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Supreme Court11 Dec 2007Dismissed

Jitendra Kumar and Others Vs State of Haryana and Another

Supreme Court Of India · (2007) 14 SCALE 125 : (2008) 2 SCC 161 : (2008) 1 SCC(L&S) 428

Constitution of India, 1950 — Article 14, 16, 317Haryana Civil Services (Executive Branch) and Allied Services and other Services common/combined Examination Act, 2002 — Section 2, 4, 4(4)Punjab Civil Services (Executive
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Supreme Court11 Dec 2007Allowed

Dharmarajan and Others Vs Valliammal and Others

Supreme Court Of India · AIR 2008 SC 850 : (2008) 1 AWC 74 Supp : (2008) 1 CLT 218 : (2008) 1 JT 113 : (2008) MhLj 531 : (2008) 1 MLJ 974 : (2008) MPLJ 261 : (2007) 14 SCALE 79 : (2008) 2 SCC 741

Civil Procedure Code, 1908 (CPC) — Section 100
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Supreme Court11 Dec 2007Allowed

Sewa Ram and Another Vs State of U.P.

Supreme Court Of India · (2008) 1 ACR 13 : AIR 2008 SC 682 : (2008) CriLJ 802 : (2008) 1 JT 136 : (2008) 2 LW(Cri) 911 : (2008) 39 OCR 472 : (2008) 2 RLW 1290 : (2007) 14 SCALE 145

Penal Code, 1860 (IPC) — Section 302, 323, 34
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Supreme Court10 Dec 2007Allowed

Haryana Land Reclamation and Development Corporation Ltd. Vs Nirmal Kumar

Supreme Court Of India · (2008) 1 CLT 636 : (2008) 116 FLR 366 : (2008) 1 LLJ 864 : (2008) 3 MhLj 49 : (2008) MPLJ 348 : (2007) 14 SCALE 34 : (2008) 2 SCC 366 : (2008) 1 SCC(L&S) 951

Industrial Disputes Act, 1947 — Section 10Rajasthan Industrial Disputes Rules, 1958 — Rule 77Rajasthan Ordinance, 1949 — Section 18
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Supreme Court10 Dec 2007Dismissed

Nopany Investments (P) Ltd. Vs Santokh Singh (HUF)

Supreme Court Of India · AIR 2008 SC 673 : (2008) 1 AWC 708 Supp : (2008) 1 CLT 208 : (2008) 146 DLT 217 : (2007) 13 JT 448 : (2008) 3 MLJ 543 : (2007) 14 SCALE 90 : (2008) 2 SCC 728

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31Delhi Rent Control Act, 1958 — Section 15, 3, 6A, 8General Clauses Act, 1897 — Section 6
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Supreme Court10 Dec 2007Dismissed

State of Rajasthan Vs Ganeshi Lal

Supreme Court Of India · AIR 2008 SC 690 : (2007) AIRSCW 7012 : (2008) 1 AWC 961 Supp : (2008) 2 CLT 703 : (2008) 116 FLR 180 : (2007) 13 JT 423 : (2008) 1 LLJ 670 : (2007) 14 SCALE 61 : (2008) 2 SCC 533 : (2008) 1 SCC(L&S) 465 : (2007) 1 SCR 1197 : (2007) 7 Supreme 602 : (2008)

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 2, 25G
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Supreme Court10 Dec 2007Partly Allowed

Bindha Prasad and Others Vs Bhan Datt (dead) by Lrs.

Supreme Court Of India · (2008) 1 AWC 642 Supp : (2008) 1 CHN 142 Supp : (2008) 2 CLT 707 : (2008) 104 RD 70 : (2007) 14 SCALE 106 : (2008) 2 SCC 537

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 6, 100Uttar Pradesh Zamindari Abolition and Land Reforms (Amendment) Act, 1962 — Section 137, 137(2)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Sec
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Supreme Court10 Dec 2007Dismissed

Laxman Prasad Vs Prodigy Electronics Ltd. and Another

Supreme Court Of India · AIR 2008 SC 685 : (2008) 1 ALT 56 : (2008) 1 AWC 644 Supp : (2008) 1 CALLT 58 : (2008) 2 CLT 263 : (2007) 13 JT 439 : (2008) 1 MLJ 1055 : (2008) 37 PTC 209 : (2008) 2 RLW 1293 : (2007) 14 SCALE 65 : (2008) 1 SCC 618

Code Of Civil Procedure, 1908 — Section 16, 17, 18, 19, 20, 151, Order 39 Rule 1, Order 39 Rule 2, Order 7 Rule 10, Order 7 Rule 11, Order 7 Rule 11(a)
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