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Supreme Court Of India judgments, 2007

1,482 judgments · page 52 of 75

Supreme Court13 Apr 2007Dismissed

A.P. Housing Board Vs Mohammad Sadatullah and Others

Supreme Court Of India · (2007) 8 JT 220 : (2007) 5 SCALE 681 : (2007) 6 SCC 566 : (2007) 5 SCR 107

Andhra Pradesh Housing Board Act, 1962 — Section 10, 22A, 4(1), 5A, 6Andhra Pradesh Land Grabbing (Prohibition) Act, 1982 — Section 1, 10, 14, 15, 2Andhra Pradesh Land Grabbing (Prohibition) Rules, 1988 — Rule 2, 3,
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Supreme Court12 Apr 2007Disposed Of

Matsushita Television and Audio (I) Ltd. Vs Commissioner of Customs

Supreme Court Of India · (2007) AIRSCW 7008 : (2007) 117 ECC 415 : (2007) 143 ECR 415 : (2007) 5 JT 458 : (2007) 5 SCALE 662 : (2007) 11 SCC 198 : (2007) 5 SCR 46 : (2007) 7 Supreme 522

Central Excises and Salt Act, 1944 — Section 2.02, 3.01, 35L(B), 6.01ECustoms Valuation (Determination of Price of Imported Goods) Rules, 1988 — Rule 4(2), 9(1)
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Supreme Court12 Apr 2007Dismissed

Begum Sabiha Sultan Vs Nawab Mohd. Mansur Ali Khan and Others

Supreme Court Of India · AIR 2007 SC 1636 : (2007) AIRSCW 2488 : (2007) 4 ALT 55 : (2007) 3 AWC 2344 Supp : (2007) 5 JT 431 : (2008) 1 LW 81 : (2007) 4 MLJ 1034 : (2007) 4 RLW 2739 : (2007) 5 SCALE 754 : (2007) 4 SCC 343 : (2007) 5 SCR 36 : (2007) 3 Supreme 732

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10A, 16, 20Constitution of India, 1950 — Article 136
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Supreme Court12 Apr 2007Dismissed

Gajanand Agarwal Vs State of Orissa and Another

Supreme Court Of India · (2007) 2 ACR 2284 : (2007) 1 ALT(Cri) 296 : (2007) CriLJ 2752 : (2007) 1 DMC 646 : (2007) 2 OLR 215 : (2007) 11 OLR 215 : (2007) 5 SCALE 639 : (2007) 12 SCC 131 : (2007) 5 SCR 68 : (2007) 4 UC 284

Criminal Procedure Code, 1973 (CrPC) — Section 161, 173(8), 438, 82, 83Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 302, 304B, 34, 406, 498A
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Supreme Court12 Apr 2007Allowed

Jai Singh and Others Vs The State of Karnataka

Supreme Court Of India · (2007) 2 ACR 2294 : (2007) 1 ALD(Cri) 983 : (2007) CriLJ 2434 : (2007) 8 JT 332 : (2007) 4 KarLJ 269 : (2007) 5 SCALE 658 : (2007) 10 SCC 788

Criminal Procedure Code, 1973 (CrPC) — Section 161, 378Penal Code, 1860 (IPC) — Section 147, 149, 201, 302
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Supreme Court12 Apr 2007Allowed

Sheikh Ikram Sheikh Israil and Others Vs State of Maharashtra and Others

Supreme Court Of India · (2007) 3 ALLMR 873 : (2008) 4 ALT 23 : (2007) 7 JT 435 : (2007) 5 SCALE 584 : (2007) 4 SCC 217 : (2007) 5 SCR 55 : (2007) 1 UJ 571

Environment (Protection) Act, 1986 — Section 25, 3(1), 3(2), 6(2)Environment (Protection) Rules, 1986 — Rule 5Noise Pollution (Regulation and Control) Rules, 2000 — Rule 3, 4, 6
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Supreme Court11 Apr 2007Allowed

Depot Manager, APSRTC Vs B. Swamy

Supreme Court Of India · AIR 2007 SC 2731 : (2007) 5 ALD 41 : (2007) 5 ALLMR 926 : (2007) 5 ALT 24 : (2007) 113 FLR 824 : (2007) 2 LLJ 817 : (2007) 5 SCALE 637 : (2007) 12 SCC 40 : (2008) 2 SCC(L&S) 396 : (2007) 4 SCR 764 : (2007) 2 UPLBEC 1788

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2A(2)
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Supreme Court11 Apr 2007Allowed

Directorate of Film Festivals and Others Vs Gaurav Ashwin Jain and Others

Supreme Court Of India · AIR 2007 SC 1640 : (2007) AIRSCW 2497 : (2007) 3 BomCR 577 : (2007) 5 JT 394 : (2007) 3 LW 245 : (2007) 3 MLJ 955 : (2007) 5 SCALE 565 : (2007) 4 SCC 737 : (2007) 5 SCR 7 : (2007) 3 Supreme 855

Cinematograph Act, 1952 — Section 3, 4, 5A, 5B, 5B(2)Constitution of India, 1950 — Article 14, 19(1), 19(2), 226National Film Awards Regulations — Regulation 10, 15, 8
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Supreme Court11 Apr 2007Allowed

Mukesh Tikaji Bora Vs Union of India (UOI) and Others

Supreme Court Of India · (2007) 2 ACR 2271 : (2007) 5 JT 548 : (2007) 5 SCALE 603 : (2007) 9 SCC 28 : (2007) 75 SCL 401 : (2007) 5 SCR 26

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1), 7(1)Constitution of India, 1950 — Article 136, 22(5), 226, 32Foreign Exchange Regulation Act, 1973 — Section 37, 9(1)
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Supreme Court11 Apr 2007Dismissed

M.M.S. Investments, Madurai and Others Vs V. Veerappan and Others

Supreme Court Of India · AIR 2007 SC 2663 : (2007) AIRSCW 4809 : (2007) 3 ALT 94 : (2007) 3 AWC 2342 Supp : (2007) 3 CHN 6 Supp : (2008) 1 LW 62 : (2007) 148 PLR 18 : (2007) 5 SCALE 582 : (2007) 9 SCC 660 : (2007) 5 SCR 32 : (2007) 4 Supreme 761

Specific Relief Act, 1963 — Section 16
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Supreme Court10 Apr 2007Allowed

Dilip S. Dhanukar Vs Kotak Mahindra Co. Ltd. and Another

Supreme Court Of India · (2007) 3 ACR 2565 : (2007) 1 ALD(Cri) 990 : (2007) 137 CompCas 1 : (2007) CriLJ 2417 : (2008) 1 GLR 307 : (2007) 6 JT 204 : (2008) 1 MhLj 22 : (2007) 2 OLR 263 : (2007) 11 OLR 263 : (2007) 5 SCALE 452 : (2007) 6 SCC 528 : (2007) 4 SCR 1122 : (2007) 4 UC 5

Constitution of India, 1950 — Article 11, 19(1), 19(5), 21Criminal Procedure Code, 1973 (CrPC) — Section 357, 357(1), 357(2), 357(3), 357(5)Negotiable Instruments Act, 1881 (NI) — Section 138, 138(1), 141, 17, 17(4)
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Supreme Court10 Apr 2007Dismissed

Rattanlal Vs State of Jammu and Kashmir

Supreme Court Of India · (2007) CriLJ 2955 : (2007) 1 JKJ 41 : (2007) 5 JT 538 : (2007) 5 SCALE 472 : (2007) 13 SCC 18 : (2007) 4 SCR 1029

Criminal Procedure Code, 1973 (CrPC) — Section 161Ranbir Penal Code, 1989 — Section 302, 307, 323, 324, 34
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Supreme Court10 Apr 2007Dismissed

Naravan @ Naran Vs State of Rajasthan

Supreme Court Of India · (2007) 2 ACR 2361 : (2007) 2 ALD(Cri) 398 : (2007) CriLJ 2733 : (2008) 1 JCR 140 : (2007) 5 SCALE 534 : (2007) 6 SCC 465 : (2007) 4 SCR 1096

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 366, 376, 392
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Supreme Court10 Apr 2007Dismissed

Food Corporation of India Vs Chandu Construction and Another

Supreme Court Of India · (2007) 2 ARBLR 74 : (2007) 3 AWC 2325 Supp : (2007) 3 BomCR 597 : (2008) 1 JCR 95 : (2007) 5 JT 305 : (2007) 4 MhLj 497 : (2007) 4 MLJ 73 : (2007) MPLJ 268 : (2007) 5 SCALE 487 : (2007) 4 SCC 697 : (2007) 4 SCR 1160

Arbitration Act, 1940 — Section 30
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