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Supreme Court Of India judgments, 2007

1,482 judgments · page 54 of 75

Supreme Court05 Apr 2007Allowed

M. Venkataramana Hebbar (D) by L.Rs. Vs M. Rajagopal Hebbar and Others

Supreme Court Of India · (2007) 6 ALLMR 482 : (2007) 3 CHN 1 Supp : (2007) 6 JT 164 : (2007) 4 KarLJ 183 : (2008) 1 LW 149 : (2007) 5 MLJ 318 : (2007) 3 PLJR 81 : (2007) 103 RD 233 : (2007) 5 SCALE 598 : (2007) 6 SCC 401 : (2007) 5 SCR 941 : (2007) 3 UC 1516

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 3, Order 8 Rule 3(1), Order 8 Rule 3(2), Order 8 Rule 5Evidence Act, 1872 — Section 58Registration Act, 1908 — Section 17
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Supreme Court05 Apr 2007Disposed Of

Secretary, Akola Taluka Education Society and Another Vs Shivaji and Others

Supreme Court Of India · (2007) 114 FLR 326 : (2007) 5 JT 328 : (2007) 5 SCALE 409 : (2007) 9 SCC 564 : (2007) 2 SCC(L&S) 679 : (2007) 4 SCR 949 : (2008) 1 SLJ 167 : (2007) 3 UPLBEC 93

Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 2(20), 2(21), 2(24)Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 26Uttar Pradesh Indust
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Supreme Court05 Apr 2007Allowed

Vishwamitra Ram Kumar Vs Vesta Time Company

Supreme Court Of India · (2007) 2 CHN 193 Supp : (2007) 5 JT 266 : (2007) 6 MLJ 177 : (2007) 148 PLR 190 : (2007) 5 SCALE 516 : (2007) 5 SCR 926

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27West Bengal Premises Tenancy Act, 1956 — Section 13(1)(f), 13(1)(ff), 13(3A), 18(3A), 18A
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Supreme Court05 Apr 2007Allowed

Madhya Pradesh Administration Vs Tribhuban

Supreme Court Of India · (2007) 3 ALLMR 876 : (2007) 113 FLR 886 : (2007) 3 JCR 24 : (2007) 2 LLJ 577 : (2007) 5 SCALE 397 : (2007) 9 SCC 748 : (2008) 1 SCC(L&S) 264 : (2007) 4 SCR 378 : (2007) 1 UJ 640

Constitution of India, 1950 — Article 12, 14, 16Industrial Disputes Act, 1947 — Section 11A, 2, 25FUttar Pradesh Industrial Disputes Act, 1947 — Section 6N
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Supreme Court04 Apr 2007Disposed Of

Laxman Anaji Dhundale and Another Vs State of Maharashtra

Supreme Court Of India · (2007) 2 ACR 2183 : AIR 2007 SC 1876 : (2007) 2 ALD(Cri) 312 : (2007) 2 ALT(Cri) 120 : (2007) CriLJ 3191 : (2007) 1 DMC 744 : (2007) 5 SCALE 330 : (2007) 10 SCC 771 : (2007) 4 SCR 768 : (2007) 4 UC 206

Penal Code, 1860 (IPC) — Section 302, 34, 498A
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Supreme Court04 Apr 2007Disposed Of

Ram Charittar and Another etc. Vs State of Uttar Pradesh etc.

Supreme Court Of India · (2007) 2 ACR 2143 : (2007) 5 ADJ 3 : AIR 2007 SC 2988 : (2007) AIRSCW 5436 : (2007) 2 ALT(Cri) 122 : (2007) CriLJ 4308 : (2007) 3 PLJR 214 : (2007) 5 SCALE 315 : (2007) 9 SCC 76 : (2007) 3 Supreme 445 : (2007) 4 UC 212

Penal Code, 1860 (IPC) — Section 302, 34
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Supreme Court04 Apr 2007Disposed Of

Greater Bombay Co-op. Bank Ltd. Vs United Yarn Tex. Pvt. Ltd. and Others

Supreme Court Of India · AIR 2007 SC 1584 : (2007) 3 ALT 1 : (2007) 137 CompCas 63 : (2007) 5 JT 201 : (2007) 3 KLT 302 : (2007) 3 MhLj 434 : (2007) 5 SCALE 366 : (2007) 6 SCC 236 : (2007) 4 SCR 823

Andhra Pradesh Co-operative Societies Act, 1964 — Section 19, 2, 30A, 31, 31ABanking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 3Banking Companies Act, 1949 — Section 5, 5(1)
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Supreme Court04 Apr 2007Disposed Of

Ace Pipeline Contracts Private Limited Vs Bharat Petroleum Corporation Limited

Supreme Court Of India · AIR 2007 SC 1764 : (2007) AIRSCW 2918 : (2007) 2 ARBLR 49 : (2007) 3 AWC 2667 Supp : (2008) 4 CompLJ 20 : (2007) 5 JT 105 : (2007) 5 MhLj 603 : (2007) 6 MLJ 346 : (2007) MPLJ 1 : (2007) 5 SCALE 341 : (2007) 5 SCC 304 : (2007) 4 SCR 777 : (2007) 3 Supreme

Arbitration Act, 1940 — Section 20Arbitration and Conciliation Act, 1996 — Section 11, 11(2), 11(4), 11(5), 11(6)Limitation Act, 1963 — Section 5
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Supreme Court03 Apr 2007Allowed

Arun Kumar and Others Vs Union of India (UOI) and Others

Supreme Court Of India · (2007) 5 JT 181 : (2007) 5 SCALE 290 : (2007) 5 SCC 580 : (2007) 2 SCC(L&S) 232 : (2007) 4 SCR 707 : (2007) 2 UPLBEC 1490

Central Reserve Police Force Rules, 1955 — Rule 14Constitution of India, 1950 — Article 14, 16, 16(1)Punjab Civil Services Rules — Rule 3.1
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Supreme Court03 Apr 2007Dismissed

Raj Kumar Soni and Another Vs State of U.P. and Another

Supreme Court Of India · (2007) 4 ADJ 539 : (2007) 3 AWC 2657 Supp : (2007) 5 JT 114 : (2007) 5 SCALE 334 : (2007) 10 SCC 635 : (2007) 4 SCR 733

Constitution of India, 1950 — Article 226, 32Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 122(6)Uttar Pradesh Zamindari Abolition and Land Reforms Rules, 1952 — Rule 5
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Supreme Court03 Apr 2007Dismissed

Ranjit Singh Vs State of M.P.

Supreme Court Of India · (2007) 2 ACR 2302 : (2007) CriLJ 2764 : (2007) 5 SCALE 500 : (2007) 14 SCC 472 : (2007) 4 SCR 759

Penal Code, 1860 (IPC) — Section 147, 148, 149, 302
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Supreme Court03 Apr 2007Allowed

Star India Pvt. Ltd. Vs Sea T.V. Network Ltd. and Another

Supreme Court Of India · AIR 2007 SC 1538 : (2008) 1 ALT 15 : (2007) 5 JT 242 : (2007) 4 MLJ 528 : (2007) 5 SCALE 301 : (2007) 4 SCC 656 : (2007) 5 SCR 691

Constitution of India, 1950 — Article 19(1), 19(2)Telecommunication (Broadcasting and Cable Services) Interconnection Regulations, 2004 — Regulation 2, 3.1, 3.2, 3.3
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