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Supreme Court Of India judgments, 2007

1,482 judgments · page 47 of 75

Supreme Court02 May 2007Dismissed

Kailash Prasad Yadav and Another Vs State of Jharkhand and Another

Supreme Court Of India · (2007) 3 ACR 2499 : AIR 2007 SC 2626 : (2007) AIRSCW 4741 : (2007) 2 ALT(Cri) 153 : (2007) CriLJ 3722 : (2007) 6 JT 369 : (2007) 2 OLR 471 : (2007) 6 SCALE 461 : (2007) 5 SCC 769 : (2007) 5 SCR 1150 : (2007) 4 Supreme 55

Essential Commodities Act, 1955 — Section 3, 6A, 6A(1)
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Supreme Court02 May 2007Dismissed

P. Sudhakar Rao and Others Vs U. Govinda Rao and Others

Supreme Court Of India · (2007) 6 SCALE 377 : (2007) 12 SCC 148 : (2008) 2 SCC(L&S) 467

Andhra Pradesh Engineering Service Rules, 1966 — Rule 1(2), 2, 4, 6Andhra Pradesh State and Subordinate Service Rules, 1962 — Rule 10, 23AConstitution of India, 1950 — Article 14, 16, 309, 371D
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Supreme Court02 May 2007Dismissed

Sri Baragur Ramachandrappa and Others Vs State of Karnataka and Others

Supreme Court Of India · (2007) 3 ACR 2502 : (2007) 2 ALD(Cri) 381 : (2007) 2 BLJR 1666 : (2007) CriLJ 2933 : (2007) 3 CTC 85 : (2007) 6 JT 411 : (2007) 4 KarLJ 353 : (2007) 6 SCALE 486 : (2007) 5 SCC 11 : (2007) 5 SCR 1086 : (2007) 4 UC 360

Constitution of India, 1950 — Article 19(1), 51ACriminal Procedure Code, 1973 (CrPC) — Section 95, 95(1), 96, 96(2)Penal Code, 1860 (IPC) — Section 124A, 153A, 153B, 292, 293
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Supreme Court02 May 2007Allowed

Larsen and Tubro Ltd. Vs The Commissioner of Central Excise, Pune-II

Supreme Court Of India · (2007) AIRSCW 6234 : (2007) 5 BomCR 163 : (2007) 118 ECC 12 : (2007) 144 ECR 12 : (2007) 211 ELT 513 : (2007) 6 JT 440 : (2007) 6 SCALE 524 : (2007) 9 SCC 617 : (2007) 5 SCR 1141 : (2007) 8 STT 403 : (2007) 4 Supreme 49

Central Excise Rules, 1944 — Rule 173Q, 209A, 226, 49(1)Central Excises and Salt Act, 1944 — Section 11A, 11A(1)
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Supreme Court01 May 2007Dismissed

Ram Singh Vijay Pal Singh and Others Vs State of U.P. and Others

Supreme Court Of India · (2007) 5 ADJ 512 : (2007) 3 ALLMR 806 : (2007) 2 CTLJ 1 : (2007) 6 JT 302 : (2007) 6 SCALE 389 : (2007) 6 SCC 44 : (2007) 5 SCR 1060 : (2007) 2 UPLBEC 1513

Constitution of India, 1950 — Article 226Stamp Act, 1899 — Article 35Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964 — Section 12, 12(2), 26A, 26L, 26L(1)
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Supreme Court30 Apr 2007Dismissed

Sree Durga Distributors Vs State of Karnataka

Supreme Court Of India · AIR 2007 SC 1751 : (2007) AIRSCW 2879 : (2007) 212 ELT 12 : (2007) 6 JT 578 : (2007) 6 SCALE 474 : (2007) 4 SCC 476 : (2007) 5 SCR 1037 : (2007) 8 STT 253 : (2007) 4 Supreme 83 : (2007) 7 VST 267

Limitation Act, 1908 — Section 12, 29(2), 3Representation of the People Act, 1951 — Section 116A(3)
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Supreme Court27 Apr 2007Dismissed

Hamida Vs Rashid @ Rasheed and Others

Supreme Court Of India · (2007) 2 ACR 1864 : (2008) 105 CLT 410 : (2007) CriLJ 3422 : (2007) 6 JT 392 : (2007) 6 SCALE 517 : (2007) 1 SCC 474 : (2007) 5 SCR 937 : (2007) 4 UC 479

Criminal Procedure Code, 1973 (CrPC) — Section 439, 482, 561APenal Code, 1860 (IPC) — Section 302, 304, 307, 324, 34
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Supreme Court27 Apr 2007Dismissed

State of Himachal Pradesh Vs Uttam Kumar and Others

Supreme Court Of India · (2007) CriLJ 2946 : (2007) 7 JT 123 : (2007) 6 SCALE 251 : (2007) 12 SCC 348 : (2007) 5 SCR 858

Criminal Procedure Code, 1973 (CrPC) — Section 102, 154, 313Penal Code, 1860 (IPC) — Section 120B, 201, 212, 302, 34
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Supreme Court27 Apr 2007Allowed

Binapani Paul Vs Pratima Ghosh and Others

Supreme Court Of India · AIR 2008 SC 543 : (2007) 5 ALD 113 : (2007) 4 BomCR 160 : (2007) 3 CHN 78 Supp : (2007) 7 JT 458 : (2007) 4 MLJ 1076 : (2007) 6 SCALE 398 : (2007) 6 SCC 100 : (2007) 5 SCR 946

Mysore Hindu Law Womens Rights Act, 1933 — Section 10, 10(2)Powers of Attorney Act, 1882 — Section 5
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Supreme Court27 Apr 2007Dismissed

D. Dwarakanantha Reddy Vs Chaitnya Bharathi Educational Society and Others

Supreme Court Of India · AIR 2007 SC 1794 : (2007) AIRSCW 2997 : (2007) 6 JT 224 : (2007) 6 MhLj 19 : (2007) MPLJ 365 : (2007) 6 SCALE 256 : (2007) 6 SCC 130 : (2007) 5 SCR 775 : (2007) 3 Supreme 974

Andhra Pradesh (Telangana Area) Public Societies Registration Act, 1350 — Section 23Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151Constitution of India, 1950 — Article 136, 4
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Supreme Court27 Apr 2007Allowed

S.T. Krishnappa Vs Shivakumar and Others

Supreme Court Of India · (2007) AIRSCW 6169 : (2007) 3 AWC 2406 Supp : (2007) 3 CHN 33 Supp : (2007) 5 CTC 294 : (2007) 6 JT 641 : (2007) 4 MLJ 955 : (2007) 148 PLR 771 : (2007) 6 SCALE 374 : (2007) 10 SCC 761 : (2007) 5 SCR 890 : (2007) 7 Supreme 40 : (2007) 1 UJ 669

Evidence Act, 1872 — Section 92
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