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Supreme Court Of India judgments, 2007

1,482 judgments · page 46 of 75

Supreme Court07 May 2007Disposed Of

N. Devindrappa Vs State of Karnataka

Supreme Court Of India · (2007) 3 ACR 2442 : AIR 2007 SC 1741 : (2007) AIRSCW 2850 : (2007) CriLJ 2949 : (2007) 7 JT 35 : (2007) 4 KarLJ 341 : (2007) 3 KLJ 302 : (2007) 4 PLJR 148 : (2007) 147 PLR 217 : (2007) 3 RLW 2341 : (2007) 6 SCALE 553 : (2007) 5 SCC 228 : (2007) 6 SCR 36

Penal Code, 1860 (IPC) — Section 420
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Supreme Court07 May 2007Allowed

State of Maharashtra Vs Siraz Ahmed Nisar Ahmed and Others

Supreme Court Of India · (2007) 3 ACR 2407 : AIR 2007 SC 1859 : (2007) AIRSCW 2942 : (2007) 2 ALD(Cri) 86 : (2007) 6 JT 482 : (2007) 6 SCALE 621 : (2007) 5 SCC 161 : (2007) 6 SCR 40 : (2007) 3 Supreme 993

Arms Act, 1959 — Section 25, 27, 27(2), 27(3), 3Constitution of India, 1950 — Article 20(3)Criminal Procedure Code, 1973 (CrPC) — Section 164
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Supreme Court07 May 2007Allowed

Taarika Exports and Another Vs Union of India (UOI) and Another

Supreme Court Of India · AIR 2007 SC 1844 : (2007) 6 ALT 25 : (2007) 212 ELT 15 : (2007) 6 JT 569 : (2007) 6 SCALE 548 : (2007) 5 SCC 254 : (2007) 7 SCR 94

Constitution of India, 1950 — Article 226Foreign Trade (Development and Regulation) Act, 1992 — Section 20(2)Imports and Exports (Control) Act, 1947 — Section 4I, 4I(1), 4L
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Supreme Court07 May 2007Allowed

Y. Saraba Reddy Vs Puthur Rami Reddy and Another

Supreme Court Of India · (2007) 3 ACR 2438 : (2007) AIRSCW 6579 : (2007) AIRSCW 6258 : (2007) 6 JT 460 : (2007) 4 KLT 362 : (2007) 2 OLR 394 : (2007) 3 RLW 2599 : (2007) 6 SCALE 555 : (2007) 4 SCC 773 : (2007) 6 SCR 69 : (2007) 3 Supreme 500 : (2007) 3 Supreme 1032 : (2007) 4 UC

Criminal Procedure Code, 1973 (CrPC) — Section 169, 319, 319(1), 319(4)(1)
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Supreme Court04 May 2007Allowed

State of Punjab and Others Vs Arun Kumar Aggarwal and Others

Supreme Court Of India · (2007) 6 SCALE 593 : (2007) 10 SCC 402 : (2008) 2 SCC(L&S) 377 : (2007) 6 SCR 8 : (2008) 1 SLJ 37

Constitution of India, 1950 — Article 226Punjab Irrigation Department (Group-A) Service Rules, 2004 — Rule 10Punjab Service of Engineers (Class II) Public Works Department (Irrigation Branch) Rules, 1941 — Rule 19,
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Supreme Court03 May 2007Allowed

Mahadeo Laxman Sarane and Another Vs State of Maharashtra

Supreme Court Of India · (2007) 2 ACR 2066 : (2007) CriLJ 3209 : (2007) 7 JT 40 : (2007) 7 SCALE 137

Criminal Procedure Code, 1973 (CrPC) — Section 157, 379Penal Code, 1860 (IPC) — Section 302, 34Supreme Court (Enlargement of Criminal Appellate Jurisdiction) Act, 1970 — Section 2
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Supreme Court03 May 2007Allowed

Raju @ Raj Kumar Vs State of Rajasthan

Supreme Court Of India · (2007) 3 ACR 2494 : (2007) 6 JT 404 : (2007) 6 SCALE 499 : (2007) 10 SCC 289 : (2007) 5 SCR 1156 : (2007) 4 UC 6

Penal Code, 1860 (IPC) — Section 120B, 147, 148, 149, 302
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Supreme Court03 May 2007Allowed

Abdul Aziz Vs State of Rajasthan

Supreme Court Of India · (2007) 3 ACR 2490 : (2008) 1 ALT(Cri) 278 : (2007) 6 JT 397 : (2007) 6 SCALE 588 : (2007) 10 SCC 283 : (2007) 5 SCR 1166

Penal Code, 1860 (IPC) — Section 149, 302, 34, 380, 457
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Supreme Court03 May 2007Allowed

Dayal Singh Vs State of Maharashtra

Supreme Court Of India · (2007) 3 ACR 2483 : (2007) 2 ALD(Cri) 326 : (2007) CriLJ 3265 : (2007) 1 DMC 824 : (2007) 6 JT 424 : (2007) 6 SCALE 464 : (2007) 4 UC 318

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 161, 161(3), 207Evidence Act, 1872 — Section 32
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Supreme Court03 May 2007Allowed

Tirumala Tirupati Devasthanams Vs K. Jotheeswara Pillai (D) by LRs. and Others

Supreme Court Of India · AIR 2007 SC 1771 : (2007) AIRSCW 2932 : (2007) 114 FLR 12 : (2007) 6 JT 447 : (2007) 3 LLJ 13 : (2007) 6 SCALE 603 : (2007) 9 SCC 461 : (2007) 2 SCC(L&S) 534 : (2007) 7 SCR 1 : (2008) 1 SLJ 22 : (2007) 3 Supreme 1022 : (2007) 3 UPLBEC 2530

Tirumala Tirupati Devasthanams Employees Service Rules, 1989 — Rule 1, 11, 2, 3, 4
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Supreme Court02 May 2007Allowed

Post Master General, Kolkata and Others Vs Tutu Das (Dutta)

Supreme Court Of India · (2007) 4 JCR 101 : (2007) 6 JT 340 : (2007) 3 LLJ 163 : (2007) 6 MLJ 322 : (2007) 6 SCALE 453 : (2007) 5 SCC 317 : (2007) 2 SCC(L&S) 179 : (2007) 5 SCR 1117 : (2008) 3 SLJ 118 : (2007) 2 UPLBEC 1921

Constitution of India, 1950 — Article 14, 16, 162, 21, 309Industrial Disputes Act, 1947 — Section 25F
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Supreme Court02 May 2007Dismissed

Masooda Parveen Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2007 SC 1840 : (2007) 6 AWC 5722S(3) : (2007) 2 JKJ 41 : (2007) 6 JT 518 : (2007) 6 SCALE 447 : (2007) 4 SCC 548 : (2007) 5 SCR 1106

Armed Forces (Jammu and Kashmir) Special Powers Act, 1990 — Section 3, 4, 6Constitution of India, 1950 — Article 32
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