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Supreme Court Of India judgments, 2007

1,482 judgments · page 51 of 75

Supreme Court18 Apr 2007Dismissed

Usha Balashaheb Swami and Others Vs Kiran Appaso Swami and Others

Supreme Court Of India · AIR 2007 SC 1663 : (2007) AIRSCW 2545 : (2007) 5 ALD 79 : (2007) 3 AWC 2728 Supp : (2007) 3 CTC 400 : (2007) 5 JT 476 : (2008) 1 LW 455 : (2007) 5 MhLj 593 : (2007) 4 MLJ 99 : (2007) MPLJ 311 : (2007) 2 OLR 169 : (2007) 11 OLR 169 : (2007) 3 RLW 2583 : (2

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 15ACivil Procedure Code, 1908 (CPC) — Order 15 Rule 1, Order 6 Rule 17, 115Constitution of India, 1950 — Article 227
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Supreme Court17 Apr 2007Allowed

Virlon Textile Mills Ltd. Vs Commissioner of Central Excise, Mumbai

Supreme Court Of India · (2007) 118 ECC 43 : (2007) 144 ECR 43 : (2007) 211 ELT 353 : (2007) 5 JT 597 : (2007) 5 SCALE 767 : (2007) 4 SCC 440 : (2007) 6 SCR 266

Central Excise Rules, 1944 — Rule 8(1)Central Excise Tariff Act, 1985 — Section 3Central Excises and Salt Act, 1944 — Section 3, 3(1), 5A(1)
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Supreme Court17 Apr 2007Disposed Of

Nanjappa Vs Union of India (UOI)

Supreme Court Of India · (2007) 2 ACR 2279 : (2007) AIRSCW 6287 : (2008) 1 KarLJ 82 : (2007) 3 PLJR 165 : (2007) 5 SCALE 730 : (2007) 4 SCC 350 : (2007) 3 Supreme 683

Criminal Procedure Code, 1973 (CrPC) — Section 438(2), 439Karnataka Control of Organized Crimes Act, 2000 — Section 2, 25, 3, 3(2), 4Karnataka Stamp Act, 1957 — Section 63B
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Supreme Court17 Apr 2007Dismissed

U.P. Power Corporation Ltd. and Another Vs Bijli Mazdoor Sangh and Others

Supreme Court Of India · (2007) 4 ADJ 566 : (2007) 113 FLR 821 : (2007) 5 JT 611 : (2007) 2 LLJ 832 : (2007) 5 SCALE 732 : (2007) 5 SCC 755 : (2007) 2 SCC(L&S) 258 : (2007) 6 SCR 256

Constitution of India, 1950 — Article 14Criminal Procedure Code, 1973 (CrPC) — Section 482Industrial Disputes Act, 1947 — Section 25(F)
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Supreme Court17 Apr 2007Dismissed

Shailendra Dania and Others Vs S.P. Dubey and Others

Supreme Court Of India · (2007) 5 JT 487 : (2007) 5 SCALE 781 : (2007) 5 SCC 535 : (2007) 2 SCC(L&S) 202 : (2007) 5 SCR 190

Constitution of India, 1950 — Article 14, 16Manipur Public Works Department/Irrigation and Food Control/Public Health Engineering (Superintending Engineer (C)/Superintending Surveyor of Works) Recruitment Rules — Rule 11, 7
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Supreme Court17 Apr 2007Dismissed

Coal India Ltd. and Others Vs Saroj Kumar Mishra

Supreme Court Of India · AIR 2007 SC 1706 : (2007) AIRSCW 2662 : (2008) 1 ALLMR 458 : (2007) 104 CLT 569 : (2007) 6 JT 6 : (2007) 5 SCALE 724 : (2007) 9 SCC 625 : (2008) 2 SCC(L&S) 321 : (2007) 5 SCR 233 : (2008) 1 SLJ 100 : (2008) 1 UPLBEC 36

Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 12, 16
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Supreme Court17 Apr 2007Dismissed

Syndicate Bank, Bangalore Vs Satya Srinath

Supreme Court Of India · (2007) 114 FLR 977 : (2007) 5 JT 465 : (2007) 4 KarLJ 473 : (2007) 2 LLJ 820 : (2007) 5 SCALE 744 : (2007) 6 SCR 242 : (2008) 1 SLJ 106 : (2007) 3 UPLBEC 2093

Syndicate Bank (Employees) Pension Regulations, 1995 — Regulation 29
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Supreme Court17 Apr 2007Dismissed

State of Kerala and Others Vs E.K. Bhaskaran Pillai

Supreme Court Of India · AIR 2007 SC 2645 : (2007) AIRSCW 4766 : (2007) 5 ALLMR 420 : (2007) 6 JT 83 : (2007) 3 KLT 711 : (2007) 5 SCALE 740 : (2007) 6 SCC 524 : (2007) 2 SCC(L&S) 487 : (2007) 5 SCR 251 : (2008) 1 SLJ 164 : (2007) 3 UPLBEC 2396

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Supreme Court17 Apr 2007Allowed

Hatti Singh Vs State of Haryana

Supreme Court Of India · (2007) 2 ACR 2297 : (2007) 2 ALD(Cri) 9 : (2007) CriLJ 2726 : (2007) 7 JT 478 : (2007) 5 SCALE 760 : (2007) 5 SCR 221 : (2007) 1 UJ 660

Arms Act, 1959 — Section 25Evidence Act, 1872 — Section 106, 114Penal Code, 1860 (IPC) — Section 201, 302, 34, 364
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Supreme Court16 Apr 2007Dismissed

Kandapazha Nadar and Others Vs Chitraganiammal and Others

Supreme Court Of India · AIR 2007 SC 1575 : (2007) 5 ALT 16 : (2007) 3 AWC 2338 Supp : (2007) 3 CTC 767 : (2007) 3 JCR 51 : (2007) 5 JT 605 : (2008) 1 LW 87 : (2007) 6 MhLj 513 : (2007) MPLJ 459 : (2007) 148 PLR 210 : (2007) 103 RD 112 : (2007) 4 RLW 3095 : (2007) 5 SCALE 707 : (

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 20 Rule 12, Order 22 Rule 10, Order 22 Rule 10(1), Order 23 Rule 1
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Supreme Court16 Apr 2007Dismissed

Special Deputy Collector (Land Acquisition), General, Hyderabad Vs B. Chandra Reddy and Others

Supreme Court Of India · AIR 2007 SC 1579 : (2007) 2 ARBLR 82 : (2007) 3 AWC 2332 Supp : (2007) 3 JCR 1 : (2007) 6 JT 156 : (2007) 5 SCALE 700 : (2007) 11 SCC 151 : (2007) 5 SCR 163 : (2007) 2 UPLBEC 1745

Constitution of India, 1950 — Article 136, 14Land Acquisition Act, 1894 — Section 23(1), 5(3)Requisitioning and Acquisition of Immovable Property Act, 1952 — Section 10, 11, 3, 4, 5
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Supreme Court16 Apr 2007Allowed

Suraj Bhan and Others Vs Financial Commissioner and Others

Supreme Court Of India · (2007) AIRSCW 3517 : (2007) 3 AWC 2329 Supp : (2007) 3 CHN 9 Supp : (2007) 6 JT 152 : (2007) 103 RD 116 : (2007) 5 SCALE 712 : (2007) 6 SCC 186 : (2007) 6 SCR 155

Constitution of India, 1950 — Article 136Land Acquisition Act, 1894 — Section 29, 30, 31
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Supreme Court13 Apr 2007Dismissed

Gomti Vs Thakurdas and Others

Supreme Court Of India · (2007) 2 ACR 2261 : (2007) 5 ADJ 2 : (2007) AIRSCW 5253 : (2007) 1 ALD(Cri) 980 : (2007) CriLJ 2431 : (2007) 2 OLR 131 : (2007) 11 OLR 131 : (2007) 5 SCALE 655 : (2007) 11 SCC 160 : (2007) 5 SCR 90 : (2007) 4 UC 241 : (2007) 1 UJ 647

Arms Act, 1959 — Section 25, 3(2), 3(5)Criminal Procedure Code, 1973 (CrPC) — Section 389Penal Code, 1860 (IPC) — Section 120B, 147, 148, 149, 201
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Supreme Court13 Apr 2007Allowed

Rama Paswan and Others Vs State of Jharkhand

Supreme Court Of India · (2007) 2 ACR 2276 : (2007) 2 ALD(Cri) 494 : (2007) 2 BLJR 1442 : (2007) CriLJ 2750 : (2007) 3 JCR 131 : (2007) 9 JT 336 : (2007) 2 RLW 1534 : (2007) 5 SCALE 646 : (2007) 11 SCC 191 : (2007) 5 SCR 83 : (2007) 1 UJ 635

Criminal Procedure Code, 1973 (CrPC) — Section 311, 313, 482Evidence Act, 1872 — Section 60, 64, 91Penal Code, 1860 (IPC) — Section 320, 376
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Supreme Court13 Apr 2007Allowed

Aleyamma Mathai Almeida Vs State of Goa and Others

Supreme Court Of India · (2007) 5 ALT 11 : (2007) 6 BomCR 790 : (2007) 9 JT 333 : (2007) 5 SCALE 677 : (2008) 1 SCC(L&S) 806 : (2007) 5 SCR 149

Constitution of India, 1950 — Article 30Goa School Education Act, 1984 — Section 20Goa School Education Rules, 1986 — Rule 74(3)
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Supreme Court13 Apr 2007Dismissed

Supreme Court Bar Association Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2007 SC 1670 : (2007) AIRSCW 7023 : (2007) AIRSCW 2559 : (2008) 3 ALT 8 : (2007) 3 GLR 2757 : (2007) 5 JT 438 : (2008) 1 LW 220 : (2007) 3 MLJ 826 : (2007) 147 PLR 83 : (2007) 5 SCALE 630 : (2007) 4 SCC 353 : (2007) 6 SCR 96 : (2007) 3 Supreme 562 : (

Constitution of India, 1950 — Article 21, 235, 32, 39ALegal Services Authorities Act, 1987 — Section 6(2), 7, 8
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Supreme Court13 Apr 2007Disposed Of

Municipal Corporation, Jabalpur and Others Vs Rajesh Construction Co.

Supreme Court Of India · AIR 2007 SC 2069 : (2007) AIRSCW 3179 : (2007) 2 ARBLR 65 : (2007) 3 AWC 2736 Supp : (2007) 5 JT 452 : (2007) 3 LW 34 : (2007) 5 MhLj 515 : (2007) 3 MLJ 878 : (2007) MPLJ 26 : (2007) 5 SCALE 669 : (2007) 5 SCC 344 : (2007) 5 SCR 137

Arbitration and Conciliation Act, 1996 — Section 11, 11(4), 11(5), 11(6)
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