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Supreme Court Of India judgments, 2007

1,482 judgments · page 57 of 75

Supreme Court21 Mar 2007Disposed Of

Govt. of A.P. and Another Vs G. Jaya Prasad Rao and Others

Supreme Court Of India · AIR 2007 SC 1503 : (2007) 3 ALD 42 : (2007) 4 JT 636 : (2007) 4 MLJ 1039 : (2007) 4 SCALE 630 : (2007) 11 SCC 528 : (2008) 1 SCC(L&S) 74 : (2007) 4 SCR 256

Andhra Pradesh Police (Civil) Service Rules, 1998 — Rule 10, 11, 12, 2, 3Constitution of India, 1950 — Article 14, 16, 21, 311Police Act, 1861 — Section 2
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Supreme Court21 Mar 2007Allowed

High Court of A.P. Vs Spl. Deputy Collector (LA), A.P. and Others

Supreme Court Of India · (2007) 5 ALT 26 : (2007) 2 AWC 1865 Supp : (2007) 3 CHN 15 Supp : (2008) 1 CTC 769 : (2007) 3 JCR 198 : (2008) 2 MLJ 1137 : (2007) 4 SCALE 552 : (2007) 13 SCC 580 : (2007) 4 SCR 308

Civil Procedure Code, 1908 (CPC) — Section 129Constitution of India, 1950 — Article 215, 227Contempt of Courts Act, 1971 — Section 23
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Supreme Court21 Mar 2007Disposed Of

Ravi Prakash Goel Vs Chandra Prakash Goel and Another

Supreme Court Of India · AIR 2007 SC 1517 : (2007) 2 ARBLR 1 : (2007) 2 AWC 1858 Supp : (2007) 4 CTC 417 : (2007) 4 JT 523 : (2007) 4 LW 417 : (2007) 4 SCALE 562 : (2007) 4 SCR 295 : (2007) 2 UC 1218

Arbitration Act, 1940 — Section 20Arbitration and Conciliation Act, 1996 — Section 11, 2(1), 21, 35, 40Limitation Act, 1963 — Article 5
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Supreme Court21 Mar 2007Dismissed

Shankar Diwal Wadu Vs State of Maharashtra

Supreme Court Of India · (2007) 2 ACR 1290 : AIR 2007 SC 1410 : (2007) 2 ALT(Cri) 151 : (2007) CriLJ 1802 : (2007) 4 SCALE 591 : (2007) 4 SCR 253

Penal Code, 1860 (IPC) — Section 302, 303, 304, 506
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Supreme Court21 Mar 2007Allowed

Vishwanath Gupta Vs State of Uttaranchal

Supreme Court Of India · (2007) 2 ACR 2195 : (2007) CriLJ 2296 : (2007) 5 JT 48 : (2007) NCC 603 : (2007) 5 SCALE 114 : (2007) 11 SCC 633 : (2007) 5 SCR 332 : (2007) 1 UJ 619

Criminal Procedure Code, 1973 (CrPC) — Section 11, 173, 175, 177, 178Penal Code, 1860 (IPC) — Section 364A
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Supreme Court21 Mar 2007Disposed Of

Federal Bank Ltd. and Others Vs State of Kerala and Others

Supreme Court Of India · (2007) 137 CompCas 44 : (2007) 2 CTC 848 : (2007) 5 JT 91 : (2007) 3 KLT 106 : (2007) 4 SCALE 613 : (2007) 4 SCC 188 : (2007) 4 SCR 313 : (2007) 6 VST 736

Banking Companies Act, 1949 — Section 2, 29, 5, 6, 6(1)Central Sales Tax Act, 1956 — Section 2Companies Act, 1956 — Section 210(3)
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Supreme Court21 Mar 2007Dismissed

Shree Ram Mills Ltd. Vs Utility Premises (P) Ltd.

Supreme Court Of India · (2007) 1 ARBLR 517 : (2007) 2 AWC 1848 Supp : (2007) 4 BomCR 109 : (2007) 3 CompLJ 200 : (2007) 4 JT 501 : (2009) 3 LW 833 : (2007) 4 SCALE 571 : (2007) 4 SCC 599 : (2007) 5 SCR 279

Arbitration Act, 1940 — Section 20Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 16, 9Limitation Act, 1963 — Article 137
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Supreme Court20 Mar 2007Allowed

Allahabad Ladies Club Vs Jitendra Nath Singh and Others

Supreme Court Of India · (2007) 5 ADJ 94 : (2007) AIRSCW 5889 : (2007) 5 ALT 5 : (2007) 2 AWC 1846 Supp : (2007) 2 CTC 658 : (2007) 3 MLJ 867 : (2007) 4 SCALE 541 : (2007) 11 SCC 609 : (2007) 4 SCR 235 : (2007) 1 UJ 566

Uttar Pradesh Parks, Playgrounds and Open Spaces (Preservation and Regulation) Act, 1975 — Section 3, 4, 6, 7, 8
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Supreme Court20 Mar 2007Allowed

Peekay Re-rolling Mills (P) Ltd. Vs The Assistant Commissioner and Another

Supreme Court Of India · (2007) AIRSCW 5845 : (2007) 4 JT 589 : (2007) 2 KLT 704 : (2007) 5 SCALE 96 : (2007) 4 SCC 30 : (2007) 4 SCR 185 : (2009) 13 STR 305 : (2007) 6 Supreme 196 : (2007) 1 UJ 455

Bihar Finance Act, 1981 — Section 11, 12, 3Central Sales Tax Act, 1956 — Section 14, 15Constitution of India, 1950 — Article 226, 265, 277, 286, 286(3)
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Supreme Court20 Mar 2007Dismissed

Diploma Engineers Sangh Vs State of U.P. and Others

Supreme Court Of India · (2007) 4 JT 532 : (2007) 4 SCALE 582 : (2007) 13 SCC 300 : (2008) 2 SCC(L&S) 619 : (2007) 4 SCR 207 : (2008) 1 SLJ 13 : (2007) 2 UPLBEC 1320

Constitution Of India, 1950 — Article 14, 16, 162Uttar Pradesh Service Of Engineers (Building And Roads Branch) Class-II Rules, 1936 — Rule 2, 3(c), 3(d), 3(e), 3(f), 3(g), 3(h), 3(i), 3(j), 3(k) 5, 5(iv), 5(v), 6, 9, 9(i), 9(ii), 12Uttar Pradesh Service Of Engineers (Building And Roads Branch) Class-II Rules, 1969 — Rule 3(c), 5, 6
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Supreme Court20 Mar 2007Dismissed

Palitana Sugar Mills Pvt. Ltd. and Another Vs Smt. Vilasiniben Ramachandran and Others

Supreme Court Of India · AIR 2007 SC 1701 : (2007) AIRSCW 6930 : (2007) AIRSCW 2655 : (2007) AIRSCW 1068 : (2008) 3 ALT 20 : (2007) 2 AWC 1838 Supp : (2007) 5 JT 83 : (2007) 3 MLJ 735 : (2007) 4 SCALE 514 : (2007) 4 SCR 221 : (2007) 7 Supreme 224 : (2007) 1 Supreme 1012

Bombay Land Revenue Code, 1879 — Rule 108(6), 48Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 142
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Supreme Court20 Mar 2007Allowed

Dnyaneshwar Vs State of Maharashtra

Supreme Court Of India · (2007) 2 ACR 2200 : (2007) 2 ALT(Cri) 141 : (2007) 1 DMC 732 : (2007) 5 SCALE 350 : (2007) 10 SCC 445 : (2007) 4 SCR 248

Penal Code, 1860 (IPC) — Section 302, 498A
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Supreme Court19 Mar 2007Allowed

Subhash Mahadevasa Habib Vs Nemasa Ambasa Dharmadas (D) by LRs. and Others

Supreme Court Of India · AIR 2007 SC 1828 : (2007) AIRSCW 3044 : (2007) 4 ALLMR 324 : (2007) 4 CTC 232 : (2007) 5 JT 12 : (2007) 6 MLJ 992 : (2007) 5 SCALE 34 : (2007) 13 SCC 650 : (2007) 5 SCR 150

Civil Procedure Code Amendment Act, 1976 — Section 21, 21(2), 97(1)Civil Procedure Code, 1908 (CPC) — Section 11, 15, 16, 17, 18Suits Valuation Act, 1887 — Section 11
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Supreme Court19 Mar 2007Dismissed

Nand Kishore Ojha Vs Madan Mohan Jha

Supreme Court Of India · (2007) 2 AWC 1844 Supp : (2008) 1 JCR 137 : (2007) 4 SCALE 611 : (2007) 13 SCC 349 : (2008) 2 SCC(L&S) 654 : (2007) 4 SCR 179 : (2008) 3 SLJ 162

Constitution of India, 1950 — Article 21A
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