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Supreme Court Of India judgments, 2007

1,482 judgments · page 41 of 75

Supreme Court17 May 2007Allowed

Commnr. of Customs (Port), Chennai Vs Toyota Kirloskar Motor Pvt. Ltd.

Supreme Court Of India · (2007) 119 ECC 326 : (2007) ECR 326 : (2007) 213 ELT 4 : (2007) 8 SCALE 151 : (2007) 5 SCC 371 : (2007) 7 SCR 94 : (2007) 2 UJ 834

Central Excises and Salt Act, 1944 — Section 14, 14(1), 14(1A), 2(22), 2(23)Customs Valuation (Determination of Price of Imported Goods) Rules, 1988 — Rule 3, 4, 5, 6, 7
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Supreme Court17 May 2007Allowed

Bangalore Development Authority Vs Syndicate Bank

Supreme Court Of India · AIR 2007 SC 2198 : (2007) AIRSCW 3859 : (2008) 3 BomCR 808 : (2007) 3 CompLJ 58 : (2007) 2 CPJ 17 : (2007) 2 CTLJ 52 : (2008) 1 GLR 624 : (2007) 8 JT 106 : (2007) 5 KarLJ 145 : (2007) 6 MLJ 975 : (2007) 8 SCALE 200 : (2007) 6 SCC 711 : (2007) 7 SCR 47 : (

Consumer Protection Act, 1986 — Section 2, 21
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Supreme Court16 May 2007Dismissed

Union of India (UOI) and Another Vs Shardindu

Supreme Court Of India · AIR 2007 SC 2204 : (2007) AIRSCW 3867 : (2007) 6 ALLMR 970 : (2007) 7 SCALE 575 : (2007) 6 SCC 276 : (2007) 2 SCC(L&S) 456 : (2007) 7 SCR 1039 : (2008) 1 SLJ 151

Constitution of India, 1950 — Article 142, 310, 324National Council for Teacher Education Act, 1993 — Section 2, 3(4), 31, 4, 4(3)National Council for Teachers Education Rules, 1997 — Rule 5, 6, 7, 9(7B)
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Supreme Court16 May 2007Disposed Of

Union of India (UOI) and Another Vs Bashirbhai R. Khiliji

Supreme Court Of India · (2007) 4 ALLMR 813 : (2008) 2 ALT 4 : (2007) 114 FLR 774 : (2007) 8 SCALE 63 : (2007) 6 SCC 16 : (2007) 2 SCC(L&S) 292 : (2007) 7 SCR 1060 : (2008) 1 SLJ 252

Central Civil Services (Pension) Rules, 1972 — Rule 2, 35, 36, 37, 38Central Reserve Police Force Rules, 1955 — Rule 35, 36, 37, 42
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Supreme Court16 May 2007Disposed Of

Ananda Mohan Sen and Another Vs State of West Bengal

Supreme Court Of India · (2007) 3 ACR 2730 : (2007) 2 ALD(Cri) 611 : (2007) CriLJ 2770 : (2007) 1 DMC 860 : (2007) 7 SCALE 254 : (2007) 10 SCC 774 : (2007) 6 SCR 1088 : (2007) 4 UC 403

Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 302, 304B, 306, 306IP, 498A
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Supreme Court16 May 2007Allowed

Smt. Yallwwa and Others Vs National Insurance Co. Ltd. and Another

Supreme Court Of India · AIR 2007 SC 2582 : (2007) AIRSCW 4590 : (2008) 1 ALD 117 : (2007) 4 ALLMR 822 : (2007) 4 ALT 45 : (2007) 3 AWC 2480 Supp : (2008) 3 JKJ 25 : (2007) 6 KarLJ 321 : (2007) 3 KLT 91 : (2007) 4 MhLj 543 : (2007) 5 MLJ 322 : (2007) MPLJ 260 : (2007) 148 PLR 82

Arbitration Act, 1940 — Section 2Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10A
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Supreme Court16 May 2007Allowed

Nani Sha and Others Vs State of Arunachal Pradesh and Others

Supreme Court Of India · AIR 2007 SC 2356 : (2007) AIRSCW 4174 : (2007) 114 FLR 841 : (2007) 7 JT 284 : (2007) 7 SCALE 521 : (2007) 6 SCR 1027

Arunachal Pradesh Forest Corporation Limited Service Rules, 1977 — Rule 17, 25, 5Uttar Pradesh Agriculture Group B Service Rules, 1995 — Rule 17, 21Uttar Pradesh Government Servants (Seniority) Rules, 1991 — Rule 8<
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Supreme Court16 May 2007Disposed Of

Geeta Vs State of M.P. and Others

Supreme Court Of India · AIR 2007 SC 2223 : (2007) AIRSCW 3892 : (2007) 4 ALLMR 300 : (2008) 2 JLJ 179 : (2007) 7 JT 547 : (2007) 7 SCALE 509 : (2007) 10 SCC 590 : (2008) 1 SCC(L&S) 692 : (2007) 6 SCR 1081 : (2007) 5 Supreme 239

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Supreme Court16 May 2007Disposed Of

G.L. Sultania and Another Vs The Securities and Exchange Board of India and Others

Supreme Court Of India · AIR 2007 SC 2172 : (2007) AIRSCW 3824 : (2007) 6 BomCR 643 : (2007) 137 CompCas 658 : (2007) 3 CompLJ 4 : (2007) 7 SCALE 674 : (2007) 5 SCC 133 : (2007) 76 SCL 473 : (2007) 7 SCR 1152

Companies Act, 1956 — Section 2(29A), 4(1)Securities and Exchange Board of India (Substantial Acquisition of Shares and Takeovers) Regulations, 1997 — Regulation 10, 11, 12, 14, 14(1)Securities and Exchange Board of India
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Supreme Court16 May 2007Dismissed

Institute of Chartered Financial Analysts of India and Others Vs Council of the Institute of Chartered Accountants of India and Others

Supreme Court Of India · AIR 2007 SC 2091 : (2007) AIRSCW 3719 : (2007) 5 ALD 56 : (2007) 2 BLJR 1627 : (2007) 7 JT 518 : (2007) 7 SCALE 454 : (2007) 6 SCR 1127 : (2007) 4 Supreme 716 : (2007) 2 UJ 706 : (2007) 3 UPLBEC 2795

Chartered Accountants Act, 1949 — Section 2, 2(2), 22, 22A, 24(2)Constitution of India, 1950 — Article 13(3), 14, 19(1), 19(6)Monopolies and Restrictive Trade Practices Act, 1969 — Section 11, 36
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Supreme Court16 May 2007Allowed

State of Orissa and Another Vs Asiatic Gases Ltd.

Supreme Court Of India · (2007) 8 JT 21 : (2007) 8 SCALE 141 : (2007) 5 SCC 766 : (2007) 6 SCR 1182 : (2007) 7 VST 531

Constitution of India, 1950 — Article 366(29A)Haryana General Sales Tax Act, 1973 — Section 2Orissa Sales Tax Act, 1947 — Section 2
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Supreme Court16 May 2007Allowed

Apoline D''Souza Vs John D''Souza

Supreme Court Of India · AIR 2007 SC 2219 : (2007) AIRSCW 3886 : (2007) 4 ALLMR 817 : (2007) 3 CHN 54 Supp : (2007) 7 JT 492 : (2007) 5 KarLJ 213 : (2007) 5 MLJ 1263 : (2007) 7 SCALE 766 : (2007) 7 SCC 225 : (2007) 5 Supreme 24

Evidence Act, 1872 — Section 63, 68Succession Act, 1925 — Section 276, 63
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Supreme Court16 May 2007Allowed

Ram Kripal Singh Vs State of U.P. and Others

Supreme Court Of India · (2007) 137 CompCas 958 : (2007) 3 CompLJ 543 : (2007) 8 JT 192 : (2007) 103 RD 599 : (2007) 8 SCALE 86 : (2007) 11 SCC 22 : (2007) 6 SCR 1187

State Financial Corporations Act, 1951 — Section 29
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Supreme Court15 May 2007Allowed

Southern Petrochemical Industries Co. Ltd. Vs Electricity Inspector and E.T.I.O. and Others

Supreme Court Of India · AIR 2007 SC 1984 : (2007) AIRSCW 3752 : (2007) 2 CTC 273 : (2007) ELR 1166 : (2007) 7 JT 613 : (2007) 3 LW 268 : (2007) 4 MLJ 723 : (2007) 7 SCALE 392 : (2007) 5 SCC 447 : (2007) 6 SCR 955

Constitution Of India, 1950 — Article 14, 245, 246, 246(3), 248(1), 248(2), 254, 254(2), 254(3), 265, 286, 287, 288, 288(2), 299, 357(2), 366(12), 366(29A), 366(29A)(d)Punjab Electricity (Duty) Rules, 1958 — Rule 3Government Of India Act, 1935 — Section 154A
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