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Supreme Court Of India judgments, 2007

1,482 judgments · page 49 of 75

Supreme Court26 Apr 2007Allowed

State of Orissa and Others Vs Prasana Kumar Sahoo

Supreme Court Of India · AIR 2007 SC 2588 : (2007) AIRSCW 4606 : (2007) 6 JT 182 : (2007) 6 SCALE 236 : (2007) 5 SCR 697 : (2007) 3 Supreme 786 : (2007) 2 UPLBEC 1822

Constitution of India, 1950 — Article 14, 16, 162, 309
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Supreme Court26 Apr 2007Allowed

Punjab Water Supply Sewerage Board and Another Vs Ram Sajivan and Another

Supreme Court Of India · (2007) 4 ALLMR 798 : (2007) 113 FLR 1172 : (2007) 4 JCR 26 : (2007) 3 LLJ 156 : (2007) 6 SCALE 276 : (2007) 9 SCC 86 : (2007) 2 SCC(L&S) 668 : (2007) 5 SCR 684

Constitution of India, 1950 — Article 136, 141, 142, 311(2)Probation of Offenders Act, 1958 — Section 11A, 12, 3, 4Railway Servants (Discipline and Appeal) Rules, 1968 — Rule 10, 11, 12, 13, 14
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Supreme Court26 Apr 2007Allowed

Union of India (UOI) Vs A.S. Gangoli and Others

Supreme Court Of India · (2007) 6 JT 255 : (2007) 6 SCALE 332 : (2007) 6 SCC 196 : (2007) 2 SCC(L&S) 432 : (2007) 6 SCR 706 : (2008) 1 SLJ 296 : (2007) 2 UPLBEC 1813

Air Force Pension Regulations, 1961 — Regulation 16, 18, 25, 5Constitution of India, 1950 — Article 14Defence Service Army Regulations, 1987 — Regulation 16, 3
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Supreme Court26 Apr 2007Dismissed

Satya Narayan Agarwal Vs State of Assam

Supreme Court Of India · (2007) 2 ACR 2119 : (2007) CriLJ 3733 : (2008) 1 GLT 14 : (2007) 7 JT 70 : (2007) 6 SCALE 166 : (2007) 9 SCC 156 : (2007) 5 SCR 669

Criminal Procedure Code, 1973 (CrPC) — Section 433Prevention of Food Adulteration Act, 1954 — Section 16(1), 7
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Supreme Court25 Apr 2007Allowed

State of West Bengal Vs Dinesh Dalmia

Supreme Court Of India · (2007) 2 ACR 2202 : AIR 2007 SC 1801 : (2007) AIRSCW 3006 : (2007) 2 ALD(Cri) 63 : (2007) CriLJ 2757 : (2007) 6 JT 309 : (2007) 6 SCALE 80 : (2007) 5 SCC 773 : (2007) 6 SCR 561 : (2007) 4 Supreme 136 : (2007) 4 UC 306

Criminal Procedure Code, 1973 (CrPC) — Section 154, 167, 167(1), 167(2), 173(2)Penal Code, 1860 (IPC) — Section 120B, 409, 420, 467, 468
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Supreme Court25 Apr 2007Partly Allowed

State of Punjab Vs Anil Kumar

Supreme Court Of India · (2007) 113 FLR 946 : (2007) 7 JT 559 : (2007) 2 LLJ 815 : (2007) 147 PLR 94 : (2007) 6 SCALE 300 : (2007) 9 SCC 663 : (2007) 2 SCC(L&S) 1003 : (2007) 5 SCR 650

Industrial Disputes Act, 1947 — Section 2
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Supreme Court25 Apr 2007Dismissed

M.P. Ram Mohan Raja Vs State of Tamil Nadu and Others

Supreme Court Of India · AIR 2007 SC 1742 : (2007) 3 CTC 506 : (2007) 3 JCR 123 : (2007) 6 JT 195 : (2007) 4 MLJ 961 : (2007) 6 SCALE 186 : (2007) 9 SCC 78 : (2007) 5 SCR 576

Constitution of India, 1950 — Article 14Tamil Nadu Minor Mineral Concession Rules, 1959 — Rule 39, 8C
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Supreme Court25 Apr 2007Dismissed

Asharam and Another Vs State of Madhya Pradesh

Supreme Court Of India · (2007) 2 ACR 2108 : AIR 2007 SC 2594 : (2007) AIRSCW 4619 : (2007) 3 RLW 1974 : (2007) 6 SCALE 140 : (2007) 11 SCC 164 : (2007) 5 SCR 607 : (2007) 4 Supreme 154

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 324
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Supreme Court25 Apr 2007Dismissed

Commissioner of Income Tax, Coimbatore Vs Lakshmi Machine Works

Supreme Court Of India · AIR 2007 SC 2385 : (2007) AIRSCW 4240 : (2007) 210 CTR 1 : (2007) 290 ITR 667 : (2007) 6 JT 236 : (2007) 6 SCALE 168 : (2007) 11 SCC 126 : (2007) 5 SCR 622

Customs Act, 1962 — Section 50, 50(1)Income Tax Act, 1961 — Section 143(1), 143(2), 2(24), 28, 40Income Tax Rules, 1962 — Rule 18BBA(3)
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Supreme Court24 Apr 2007Dismissed

Abdulvahab Abdulmajid Shaikh & Ors Vs State Of Gujarat

Supreme Court Of India · (2007) 5 SCR 538 : (2007) 4 SCC 257 : (2007) 6 Scale 127

Indian Penal Code, 1860 — Section 120B, 212, 342, 365, 365A, 384, 395, 465, 471Terrorist And Disruptive Activities (Prevention) Act, 1987 — Section 3, 5, 15, 25(1)(b), 27Evidence Act, 1872 — Section 3
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Supreme Court24 Apr 2007Allowed

Sheik Rafi Vs State of Andhra Pradesh and Another

Supreme Court Of India · (2007) 2 ACR 2217 : (2007) 2 ALD(Cri) 402 : (2007) CriLJ 2746 : (2007) 3 JCR 8 : (2007) 6 JT 13 : (2007) 6 SCALE 74 : (2007) 13 SCC 76 : (2007) 4 UC 379

Penal Code, 1860 (IPC) — Section 299, 300, 302, 304
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Supreme Court24 Apr 2007Dismissed

Babulal Jain Vs State of M.P. and Others

Supreme Court Of India · (2007) 5 ALT 12 : (2007) 6 JT 59 : (2008) 2 MPJR 71 : (2007) 6 SCALE 70 : (2007) 6 SCC 180 : (2007) 2 SCC(L&S) 422 : (2007) 5 SCR 514

Administrative Tribunals Act, 1985 — Section 21Constitution of India, 1950 — Article 142Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966 — Rule 22(D)
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Supreme Court24 Apr 2007Dismissed

P.T. Munichikkanna Reddy and Others Vs Revamma and Others

Supreme Court Of India · AIR 2007 SC 1753 : (2007) AIRSCW 2897 : (2007) 4 ALD 47 : (2007) 3 AWC 2411 Supp : (2007) 3 CHN 116 Supp : (2007) 6 JT 86 : (2007) 4 KarLJ 274 : (2007) 4 LW 269 : (2007) 6 MhLj 336 : (2007) 4 MLJ 912 : (2007) 6 SCALE 95 : (2007) 6 SCC 59 : (2007) 5 SCR 49

Commons Registration Act, 1965 — Section 22(1), 53ALimitation (Amendment) Act, 1963 — Article 64, 65Limitation (Amendment) Act, 1980 — Article 1
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Supreme Court24 Apr 2007Dismissed

Prakash Kumar @ Prakash Bhutto Vs State of Gujarat

Supreme Court Of India · (2007) 2 ACR 2121 : (2007) 104 CLT 816 : (2007) CriLJ 2731 : (2007) 3 GLR 1970 : (2007) 7 JT 60 : (2007) 6 SCALE 91 : (2007) 4 SCC 266 : (2007) 5 SCR 532

Penal Code, 1860 (IPC) — Section 120, 120B, 342, 365Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 15
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Supreme Court24 Apr 2007Dismissed

Union of India (UOI) Vs S.P.S. Rajkumar and Others

Supreme Court Of India · (2007) 6 JT 278 : (2007) 6 SCALE 124 : (2007) 6 SCC 407 : (2007) 2 SCC(L&S) 484 : (2007) 6 SCR 521 : (2007) 3 UPLBEC 2849

Air Force Act, 1950 — Section 161(2)Air Force Rules, 1969 — Rule 40Army Rules, 1954 — Rule 103, 104, 46
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