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Supreme Court Of India judgments, 2007

1,482 judgments · page 48 of 75

Supreme Court27 Apr 2007Allowed

Raj Pal and Another Vs State of Haryana

Supreme Court Of India · (2007) 2 ACR 2136 : (2007) 2 ALD(Cri) 24 : (2007) CriLJ 2926 : (2007) 6 JT 554 : (2007) 6 SCALE 201 : (2007) 13 SCC 554 : (2007) 5 SCR 757

Criminal Procedure Code, 1973 (CrPC) — Section 313, 616Penal Code, 1860 (IPC) — Section 302, 34
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Supreme Court27 Apr 2007Allowed

Ravi @ Ravichandran Vs State rep. by Inspector of Police

Supreme Court Of India · (2007) 2 ACR 2124 : AIR 2007 SC 1729 : (2007) AIRSCW 2740 : (2007) 2 ALD(Cri) 393 : (2007) CriLJ 2740 : (2007) 3 JCR 47 : (2007) 7 JT 55 : (2007) 6 SCALE 216 : (2007) 5 SCR 766 : (2007) 3 Supreme 781

Evidence Act, 1872 — Section 9Penal Code, 1860 (IPC) — Section 120B, 147, 148, 149, 302
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Supreme Court27 Apr 2007Allowed

Bikash Bhushan Ghosh and Others Vs Novartis India Limited and Another

Supreme Court Of India · (2007) 3 ALLMR 858 : (2007) 3 CHN 37 Supp : (2007) 113 FLR 1183 : (2007) 6 JT 432 : (2007) 2 LLJ 837 : (2007) 3 RLW 2592 : (2007) 6 SCALE 537 : (2007) 5 SCC 591 : (2007) 5 SCR 985

Civil Procedure Code, 1908 (CPC) — Section 21, 99Industrial Disputes Act, 1947 — Section 10, 10(1), 2, 2ASuits Valuation Act, 1887 — Section 11
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Supreme Court27 Apr 2007Dismissed

Ramkrushna Vs State of Maharashtra

Supreme Court Of India · (2007) CriLJ 3431 : (2007) 6 JT 637 : (2007) 6 SCALE 247 : (2007) 13 SCC 525 : (2007) 5 SCR 818

Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 34
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Supreme Court27 Apr 2007Dismissed

Jodhraj Singh Vs State of Rajasthan

Supreme Court Of India · (2007) 2 ALD(Cri) 280 : (2007) CriLJ 2942 : (2007) 7 JT 118 : (2007) 6 SCALE 242 : (2007) 5 SCR 850

Penal Code, 1860 (IPC) — Section 161, 302, 34
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Supreme Court27 Apr 2007Dismissed

Ambaram Vs State of M.P.

Supreme Court Of India · (2007) CriLJ 2743 : (2007) 8 JT 540 : (2007) 6 SCALE 232 : (2007) 12 SCC 105

Penal Code, 1860 (IPC) — Section 148, 149, 299, 300, 302
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Supreme Court27 Apr 2007Dismissed

V.K. Puri Vs Central Bureau of Investigation

Supreme Court Of India · (2007) 2 ACR 2114 : (2007) 2 ALD(Cri) 407 : (2008) 105 CLT 244 : (2007) CriLJ 2929 : (2007) 6 JT 169 : (2007) 6 SCALE 222 : (2007) 6 SCC 91 : (2007) 5 SCR 807

Criminal Procedure Code, 1973 (CrPC) — Section 177, 178, 179, 3(1)Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 5(2), 5(3)
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Supreme Court27 Apr 2007Allowed

Labha Vs State of Uttaranchal

Supreme Court Of India · (2007) 2 ACR 2140 : (2008) 1 ALT(Cri) 309 : (2007) 8 JT 335 : (2007) NCC 539 : (2007) 6 SCALE 229 : (2007) 12 SCC 433 : (2007) 5 SCR 826

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 300, 302, 304
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Supreme Court27 Apr 2007Dismissed

P. Chandrasekharan and Others Vs S. Kanakarajan and Others

Supreme Court Of India · AIR 2007 SC 2306 : (2007) AIRSCW 4002 : (2007) 3 ALLMR 826 : (2007) 3 AWC 2646 Supp : (2007) 5 BomCR 419 : (2007) 104 CLT 585 : (2007) 6 JT 347 : (2007) 3 LW 1090 : (2007) 4 MLJ 842 : (2007) 103 RD 245 : (2007) 3 RLW 2577 : (2007) 6 SCALE 342 : (2007) 5 S

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, Order 22 Rule 9, Order 22 Rule 9(2), 100, 100(4)Customs Act, 1962 — Section 130ALimitation Act, 1963 — Section 5
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Supreme Court27 Apr 2007Allowed

Hindustan Aeronautics Ltd. Vs Dan Bahadur Singh and Others

Supreme Court Of India · AIR 2007 SC 2733 : (2007) AIRSCW 4933 : (2007) 4 ALLMR 756 : (2008) 1 CompLJ 381 : (2007) 114 FLR 204 : (2007) 6 JT 320 : (2007) 3 LLJ 234 : (2007) 6 MLJ 267 : (2007) 6 SCALE 415 : (2007) 6 SCC 207 : (2007) 2 SCC(L&S) 441 : (2007) 5 SCR 923 : (2007) 4 Sup

Companies Act, 1956 — Section 617, 619, 620Constitution of India, 1950 — Article 16, 162, 309, 311Industrial Disputes Act, 1947 — Section 25C, 25F, 25FF, 25FFF
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Supreme Court27 Apr 2007Allowed

I.G. (Karmik) and Others Vs Prahalad Mani Tripathi

Supreme Court Of India · (2007) 4 ADJ 661 : (2007) 3 ALLMR 866 : (2007) 114 FLR 9 : (2007) 7 JT 556 : (2007) 6 SCALE 370 : (2007) 6 SCC 162 : (2007) 2 SCC(L&S) 417 : (2007) 5 SCR 978 : (2008) 1 SLJ 89 : (2008) 1 UPLBEC 35

Constitution of India, 1950 — Article 136, 14, 16, 309
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Supreme Court27 Apr 2007Dismissed

L. Ushadevi Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2007 SC 2621 : (2007) AIRSCW 4684 : (2007) 4 BomCR 691 : (2007) 114 FLR 54 : (2007) 4 KLT 755 : (2007) 6 SCALE 302 : (2007) 6 SCR 916 : (2007) 3 Supreme 907

Constitution of India, 1950 — Article 342, 366Kerala (Scheduled Castes and Scheduled Tribes) Regulation of Issue of Community Certificates Act, 1996 — Section 11(1), 2, 2(1), 3, 30
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Supreme Court27 Apr 2007Allowed

Hamdard (Wakf) Laboratories Vs Deputy Labour Commr. and Others

Supreme Court Of India · AIR 2008 SC 968 : (2007) 2 BLJR 1678 : (2007) 114 FLR 58 : (2007) 6 JT 329 : (2007) 3 LLJ 1 : (2007) 3 RLW 2343 : (2007) 5 SCC 281 : (2007) 2 SCC(L&S) 166 : (2007) 5 SCR 873 : (2007) 2 UPLBEC 1928

Industrial Disputes Act, 1947 — Section 33C(1), 33C(2)Payment of Bonus Act, 1965 — Section 2(21), 22, 39Payment of Wages Act, 1936 — Section 2
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Supreme Court26 Apr 2007Allowed

Shakti Dan Vs State of Rajasthan

Supreme Court Of India · (2007) 04 SC CK 0156

Indian Penal Code, 1860 — Section 299, 299(b), 299(c), 300, 300(2), 300(3), 300(4), 300(C), 302, 304, 304I, 323
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Supreme Court26 Apr 2007Dismissed

Dharappa Vs Bijapur Co-operative Milk Producers Societies Union Ltd.

Supreme Court Of India · AIR 2007 SC 1848 : (2007) 113 FLR 1159 : (2007) 4 KarLJ 161 : (2007) 2 LLJ 844 : (2007) 6 SCALE 307 : (2007) 9 SCC 109 : (2007) 5 SCR 729

Andhra Pradesh Co-operative Societies Act, 1964 — Section 61Constitution of India, 1950 — Article 254, 254(2)Industrial Disputes Act, 1947 — Section 10, 10(4A), 25F, 9C
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