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Supreme Court Of India judgments, 2007

1,482 judgments · page 6 of 75

Supreme Court05 Dec 2007Allowed

Sheikh Abdul Rashid and Others Vs State of Jammu & Kashmir and Others

Supreme Court Of India · (2008) 2 CLT 649 : (2008) 116 FLR 591 : (2008) 1 JKJ 3 : (2008) 1 JT 127 : (2008) 1 SCC(L&S) 310 : (2007) 12 SCR 940

Constitution of India, 1950 — Article 142Jammu and Kashmir Civil Services (Classification, Control and Appeal) Rules, 1956 — Rule 24, 382, 383, 384, 385Jammu and Kashmir Police (Gazetted) Service Recruitment Rules, 1984 &
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Supreme Court05 Dec 2007Dismissed

Directorate of Revenue and Another Vs Mohammed Nisar Holia

Supreme Court Of India · (2008) 1 ACR 226 : (2008) CLT 352 : (2007) 13 JT 408 : (2008) 2 SCC 370 : (2007) 12 SCR 906

Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8(c), 22, 29, 41(1), 42, 42(1), 42(2), 43, 50, 51, 57, 66, 67Code Of Criminal Procedure, 1973 — Section 4, 100, 165Indian Stamp Act, 1899 — Section 73
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Supreme Court04 Dec 2007Allowed

Rajendra Datta Zarekar Vs State of Goa

Supreme Court Of India · (2008) 1 ACR 165 : AIR 2008 SC 572 : (2008) CriLJ 710 : (2007) 13 JT 387 : (2008) 2 RLW 1227 : (2007) 12 SCR 840 : (2008) 1 UJ 1

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 342, 375, 376, 376(2)Supreme Court (Enlargement of Criminal Appellate Jurisdiction) Act, 1970 — Section 2A
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Supreme Court04 Dec 2007Dismissed

Union of India (UOI) and Another Vs Ranchod and Others

Supreme Court Of India · AIR 2008 SC 938 : (2008) 1 ALT 5 : (2008) 1 AWC 148 Supp : (2008) 1 CTC 778 : (2008) 2 LW 842 : (2008) 2 MLJ 1132 : (2007) 1 SCR 873

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31, Order 47 Rule 1, 100Land Acquisition Act, 1894 — Section 18, 4(1), 54, 6(1), 9
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Supreme Court04 Dec 2007Dismissed

Harpal Singh Vs State of Punjab

Supreme Court Of India · (2008) 1 ACR 161 : AIR 2008 SC 743 : (2007) 13 JT 394 : (2007) 13 SCC 387 : (2007) 12 SCR 830

Arms Act, 1959 — Section 25Explosive Substances Act, 1908 — Section 5Explosives Act, 1884 — Section 4, 5, 9B
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Supreme Court04 Dec 2007Allowed

Naresh Govind Vaze Vs Govt. of Maharashtra and Others

Supreme Court Of India · (2008) 1 ALLMR 487 : (2008) 1 BomCR 248 : (2008) 2 CLT 183 : (2008) 116 FLR 174 : (2008) 1 SCC 514 : (2008) 1 SCC(L&S) 223 : (2007) 12 SCR 863

Constitution of India, 1950 — Article 21, 309Maharashtra Civil Services (Discipline and Appeal) Rules, 1979 — Rule 5(1), 8, 8(5), 8(6), 8(7)Maharashtra Civil Services (Pension) Rules, 1982 — Rule 100
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Supreme Court04 Dec 2007Dismissed

Sangam Spinners Vs Regional Provident Fund Commissioner-I

Supreme Court Of India · AIR 2008 SC 739 : (2008) 1 AWC 133 Supp : (2008) 1 CLT 896 : (2008) 116 FLR 167 : (2007) 13 JT 346 : (2008) 1 LLJ 661 : (2008) 3 LW 739 : (2008) 1 SCC 391 : (2008) 1 SCC(L&S) 192 : (2007) 12 SCR 883

Employees Provident Fund (Amendment) Act, 1958 — Section 16Employees Provident Fund (Amendment) Act, 1960 — Section 16(1)Employees Provident Fund and Miscellaneous Provisions (Amendment) Act, 1988 — Section 16, 16(1
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Supreme Court03 Dec 2007Dismissed

State of Madhya Pradesh Vs Babulal

Supreme Court Of India · (2008) 1 ACR 235 : AIR 2008 SC 582 : (2008) CLT 271 : (2008) CriLJ 714 : (2008) 3 JLJ 53 : (2007) 13 JT 272 : (2008) 1 KarLJ 551 : (2008) 1 LW(Cri) 633 : (2008) 2 MPHT 350 : (2008) 39 OCR 251 : (2008) 1 OLR 483 : (2008) 1 SCC 234 : (2007) 12 SCR 795

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 304, 307, 375, 376, 376(1)
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Supreme Court03 Dec 2007Disposed Of

Sanjay Kumar Kedia Vs Narcotics Control Bureau and Another

Supreme Court Of India · (2008) 1 ACR 243 : (2008) 2 ALT(Cri) 234 : (2008) 221 ELT 20 : (2008) 1 LW(Cri) 628 : (2008) 39 OCR 307 : (2008) 2 SCC 294

Information Technology Act, 2000 — Section 79, 8Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 12, 24, 29, 37, 67Penal Code, 1860 (IPC) — Section 116
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Supreme Court03 Dec 2007Dismissed

L and T Komatsu Ltd. Vs N. Udayakumar

Supreme Court Of India · (2008) 1 ALLMR 491 : (2008) 1 CLT 508 : (2008) 116 FLR 1139 : (2008) 1 JKJ 34 : (2008) 1 LLJ 849 : (2008) 1 SCC 224 : (2008) 1 SCC(L&S) 164 : (2007) 12 SCR 820

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 10(4A), 11A
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