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Supreme Court Of India judgments, 2007

1,482 judgments · page 59 of 75

Supreme Court14 Mar 2007Allowed

P.K. Arjunan Vs State of Kerala

Supreme Court Of India · AIR 2007 SC 2331 : (2007) AIRSCW 5850 : (2007) AIRSCW 4035 : (2007) 5 JT 53 : (2007) 2 KLT 958 : (2007) 5 SCALE 92 : (2007) 9 SCC 516 : (2007) 3 SCR 1042 : (2007) 7 Supreme 199

Constitution of India, 1950 — Article 47Evidence Act, 1872 — Section 106Kerala Abkari Act, 1955 — Section 4, 55, 58A, 64
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Supreme Court14 Mar 2007Allowed

Deepak Jain Vs Charu Jain

Supreme Court Of India · (2007) 3 ALT 31 : (2007) 3 AWC 3154 Supp : (2007) 1 DMC 576 : (2008) 1 JCR 136 : (2007) 3 MLJ 819 : (2007) 4 SCALE 399 : (2007) 10 SCC 229 : (2007) 3 SCR 1039

Hindu Marriage Act, 1955 — Section 24
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Supreme Court14 Mar 2007Disposed Of

Smt. Parminder Kaur Vs State of U.P. and Another

Supreme Court Of India · (2007) 2 ACR 1611 : (2007) 2 ALT(Cri) 269 : (2007) CriLJ 1997 : (2007) 4 JT 398 : (2007) 4 SCALE 369 : (2007) 3 SCR 1021

Criminal Procedure Code, 1973 (CrPC) — Section 406, 482Penal Code, 1860 (IPC) — Section 420, 446, 463, 466, 467
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Supreme Court14 Mar 2007Dismissed

Union of India (UOI) and Another Vs Harish Kumar

Supreme Court Of India · (2007) 2 ACR 1617 : AIR 2007 SC 1430 : (2007) AIRSCW 1820 : (2008) 105 CLT 281 : (2007) CriLJ 1815 : (2007) 10 JT 254 : (2007) 4 SCALE 261 : (2008) 1 SCC 195 : (2007) 4 SCR 994

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 11, 11(1), 3, 3(1), 9Constitution of India, 1950 — Article 22(5), 226Smugglers and Foreign Exchange Manipulators (Forfeiture of P
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Supreme Court14 Mar 2007Dismissed

Meghraj Biscuits Industries Ltd. Vs Commissioner of Central Excise, U.P.

Supreme Court Of India · AIR 2007 SC 1433 : (2007) 116 ECC 527 : (2007) ECR 527 : (2007) 210 ELT 161 : (2007) 4 JT 436 : (2007) 35 PTC 599 : (2007) 4 SCALE 523 : (2007) 3 SCC 780 : (2007) 3 SCR 1003 : (2007) 7 STT 270 : (2007) 1 UJ 472

Central Excises and Salt Act, 1944 — Section 35LTrade Marks Act, 1940 — Section 20Trade Marks Act, 1999 — Section 18, 18(I), 23, 28
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Supreme Court13 Mar 2007Disposed Of

Ashok Kumar Kapur and Others Vs Ashok Khanna and Others

Supreme Court Of India · (2007) 2 AWC 2091 Supp : (2007) 2 CHN 222 Supp : (2007) 4 JT 362 : (2007) 4 SCALE 265 : (2007) 5 SCC 189 : (2007) 75 SCL 193 : (2007) 3 SCR 957

Calcutta High Court Rules, 1914 — Rule 1Charitable and Religious Trusts Act, 1920 — Section 7Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, 90
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Supreme Court13 Mar 2007Allowed

Namdeo Vs State of Maharashtra

Supreme Court Of India · (2007) 2 ACR 1522 : (2007) 2 ALT(Cri) 237 : (2007) CriLJ 1819 : (2007) 4 JT 618 : (2007) 4 SCALE 337 : (2007) 3 SCR 939 : (2007) 4 UC 228

Constitution of India, 1950 — Article 136Evidence Act, 1872 — Section 134Penal Code, 1860 (IPC) — Section 302, 304
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Supreme Court13 Mar 2007Disposed Of

Mohan and Another Vs State of Maharashtra and Others

Supreme Court Of India · AIR 2007 SC 2625 : (2007) AIRSCW 4714 : (2007) 3 ALLMR 326 : (2008) 1 ALT 24 : (2007) 6 BomCR 879 : (2007) 3 CTC 209 : (2007) 4 KLT 773 : (2007) 4 LW 42 : (2007) 3 MLJ 383 : (2007) 2 PLJR 163 : (2007) 4 SCALE 335 : (2007) 9 SCC 431 : (2007) 3 SCR 936 : (2

Land Acquisition Act, 1894 — Section 11, 11A, 4, 6
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Supreme Court12 Mar 2007Dismissed

BOC India Ltd. Vs Bhagwati Oxygen Ltd.

Supreme Court Of India · (2007) 1 ARBLR 476 : (2008) 2 JCR 123 : (2007) 8 JT 258 : (2007) 4 SCALE 325 : (2007) 9 SCC 503 : (2007) 3 SCR 915

Arbitration Act, 1940 — Section 16(1), 30, 30(1), 33, 8
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Supreme Court12 Mar 2007Allowed

Geejaganda Somaiah Vs State of Karnataka

Supreme Court Of India · (2007) 2 ACR 1185 : AIR 2007 SC 1355 : (2007) AIRSCW 1681 : (2007) 2 CALLT 86 : (2007) CriLJ 1792 : (2007) 4 JT 380 : (2007) 4 SCALE 314 : (2007) 9 SCC 315 : (2007) 3 SCR 899 : (2007) 5 Supreme 130

Constitution of India, 1950 — Article 14Evidence Act, 1872 — Section 106, 114, 25, 26, 27Penal Code, 1860 (IPC) — Section 302, 34
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Supreme Court09 Mar 2007Dismissed

Yogesh Narain Saxena Vs State of Uttaranchal

Supreme Court Of India · (2007) 1 ACR 993 : (2007) 2 CALLT 100 : (2007) CriLJ 2282 : (2007) 4 SCALE 247 : (2009) 16 SCC 547 : (2007) 4 SCR 856

Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Penal Code, 1860 (IPC) — Section 201, 302
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