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Supreme Court Of India judgments, 2007

1,482 judgments · page 40 of 75

Supreme Court18 May 2007Allowed

Aashirwad Films Vs Union of India (UOI) and Others

Supreme Court Of India · (2007) 5 ALD 1 : (2007) 3 CTC 596 : (2007) 8 JT 398 : (2007) 5 MLJ 170 : (2007) 4 PLJR 39 : (2007) 8 SCALE 254 : (2007) 6 SCC 624 : (2007) 7 SCR 310

Constitution of India, 1950 — Article 14, 15, 19, 21, 31(2)
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Supreme Court18 May 2007Allowed

Kamakshi Builders Vs Ambedkar Educational Society and Others

Supreme Court Of India · AIR 2007 SC 2191 : (2007) AIRSCW 3850 : (2007) 5 ALLMR 461 : (2008) 1 JCR 40 : (2007) 6 MLJ 337 : (2007) 148 PLR 59 : (2007) 7 SCALE 475 : (2007) 12 SCC 27 : (2007) 7 SCR 339 : (2007) 4 Supreme 455

Arbitration Act, 1940 — Section 14(2)Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 13Limitation Act, 1963 — Article 113, 65, 66, 67
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Supreme Court18 May 2007Dismissed

UCO Bank and Another Vs Rajinder Lal Capoor

Supreme Court Of India · AIR 2007 SC 2129 : (2007) AIRSCW 3656 : (2007) 114 FLR 413 : (2007) 8 JT 581 : (2007) 3 RLW 1979 : (2007) 8 SCALE 255 : (2007) 6 SCC 694 : (2007) 2 SCC(L&S) 550 : (2007) 8 SCR 543 : (2008) 1 SLJ 262 : (2007) 4 Supreme 474

Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 19(2)Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Constitution of India, 1950 — Article 142
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Supreme Court18 May 2007Allowed

Bidhannagar (Salt Lake) Welfare Association Vs Central Valuation Board and Others

Supreme Court Of India · AIR 2007 SC 2276 : (2007) AIRSCW 3962 : (2007) 3 CHN 95 Supp : (2007) 8 JT 118 : (2007) 7 SCALE 546 : (2007) 6 SCC 668 : (2007) 7 SCR 430 : (2007) 4 Supreme 542

West Bengal Central Valuation Board Act, 1978 — Section 9, 9(1), 10, 11, 12, 13, 14, 14(1), 15, 15(3) Indian Penal Code, 1860 — Section 303Human Rights Act 1998 — Section 6, 6(3)(a)Nationality, Immigration And Asylum Act, 2002 — Section 106(1A), 101(1), 101(2)
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Supreme Court18 May 2007Dismissed

C.C. Alavi Haji Vs Palapetty Muhammed and Another

Supreme Court Of India · (2007) 3 ACR 2738 : (2007) 2 ALD(Cri) 294 : (2007) 2 BC 533 : (2007) 4 BomCR 314 : (2007) 137 CompCas 692 : (2007) CriLJ 3214 : (2007) 3 JCR 209 : (2007) 7 JT 498 : (2007) 3 KLJ 81 : (2007) 3 KLT 77 : (2008) 3 MhLj 115 : (2008) MPLJ 441 : (2007) 2 OLR 384

Criminal Procedure Code, 1973 (CrPC) — Section 482Evidence Act, 1872 — Section 114General Clauses Act, 1897 — Section 27
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Supreme Court17 May 2007Allowed

Ila Vipin Pandya Vs Smita Ambalal Patel

Supreme Court Of India · AIR 2007 SC 2404 : (2008) 3 BomCR 482 : (2007) 3 CHN 164 Supp : (2007) 6 MhLj 618 : (2008) MPLJ 15 : (2007) 7 SCALE 331 : (2007) 6 SCC 750 : (2007) 7 SCR 24

Contempt of Courts Act, 1971 — Section 12, 2
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Supreme Court17 May 2007Allowed

Afzalkhan @ Babu Murtuzakhan Pathan Vs State of Gujarat

Supreme Court Of India · (2007) 3 ACR 2745 : (2007) 2 ALD(Cri) 464 : (2007) CriLJ 3223 : (2007) 2 GLR 2283 : (2007) 7 JT 200 : (2007) 4 RLW 2989 : (2007) 7 SCALE 365 : (2007) 9 SCC 387 : (2007) 7 SCR 73

Arms Act, 1959 — Section 25(1), 25(1), 27, 29Evidence Act, 1872 — Section 25, 26, 30, 32(1)Penal Code, 1860 (IPC) — Section 120(B), 120B, 121, 121(A), 122
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Supreme Court17 May 2007Dismissed

Gannmani Anasuya and Others Vs Parvatini Amarendra Chowdhary and Others

Supreme Court Of India · AIR 2007 SC 2380 : (2007) AIRSCW 4233 : (2007) 8 JT 167 : (2008) 1 LW 466 : (2007) 5 MLJ 1273 : (2008) 149 PLR 595 : (2007) 8 SCALE 191 : (2007) 10 SCC 296 : (2007) 7 SCR 201 : (2007) 5 Supreme 357

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31Constitution of India, 1950 — Article 113, 136Evidence Act, 1872 — Section 145, 58
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Supreme Court17 May 2007Disposed Of

Arvind Constructions Co. Pvt. Ltd. Vs Kalinga Mining Corporation and Others

Supreme Court Of India · AIR 2007 SC 2144 : (2007) AIRSCW 6819 : (2007) AIRSCW 3677 : (2007) 2 ARBLR 279 : (2007) 8 JT 32 : (2008) 1 MhLj 7 : (2007) 7 SCALE 567 : (2007) 6 SCC 798 : (2007) 7 SCR 180 : (2007) 5 Supreme 568 : (2007) 8 Supreme 196

Arbitration and Conciliation Act, 1996 — Section 11(4), 9Civil Procedure Code, 1908 (CPC) — Order 18 Rule 5Partnership Act, 1932 — Section 69(3)
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Supreme Court17 May 2007Allowed

Tejshree Ghag Vs Prakash Parashuram Patil and Others etc. etc.

Supreme Court Of India · AIR 2007 SC 2141 : (2007) AIRSCW 3673 : (2007) 5 ALLMR 900 : (2007) 5 BomCR 199 : (2007) 8 SCALE 165 : (2007) 6 SCC 220 : (2007) 2 SCC(L&S) 451 : (2007) 8 SCR 214

Bihar State Universities Act, 1976 — Section 10(14)Constitution of India, 1950 — Article 14, 16, 309, 311
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Supreme Court17 May 2007Dismissed

Tanna and Modi Vs Commissioner of Income Tax , Mumbai XXV and Others

Supreme Court Of India · AIR 2007 SC 2301 : (2007) AIRSCW 3994 : (2007) 210 CTR 273 : (2007) 292 ITR 209 : (2007) 8 SCALE 511 : (2007) 7 SCC 434 : (2007) 8 SCR 233

Constitution of India, 1950 — Article 136, 142Finance Act, 1997 — Section 71(1), 71(2)Income Tax Act, 1961 — Section 132, 132A, 133A, 139, 142
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