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Supreme Court Of India judgments, 2007

1,482 judgments · page 61 of 75

Supreme Court07 Mar 2007Allowed

Janardhan Narasimha Nayak Vs Balwant Venaktesh Kulkarni and Another

Supreme Court Of India · AIR 2007 SC 2940 : (2007) AIRSCW 5340 : (2007) 2 AWC 1565 Supp : (2007) 2 CTC 668 : (2007) 6 KarLJ 584 : (2007) 3 LW 717 : (2007) 3 MLJ 943 : (2007) 4 SCALE 153 : (2007) 9 SCC 658 : (2007) 3 SCR 626 : (2007) 2 Supreme 867

Civil Procedure Code, 1908 (CPC) — Section 100
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Supreme Court07 Mar 2007Disposed Of

M. Vishweshwara Shastry Vs M. Gopalakrishna Bhat and Others

Supreme Court Of India · AIR 2007 SC 2715 : (2007) AIRSCW 4907 : (2007) 3 ALLMR 335 : (2007) 2 AWC 1569 Supp : (2007) 5 KarLJ 660 : (2007) 4 LW 340 : (2007) 3 MLJ 381 : (2007) 1 OLR 609 : (2007) 146 PLR 639 : (2007) 9 SCC 494 : (2007) 4 SCR 629 : (2007) 2 Supreme 869 : (2007) 2 U

Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 43 Rule 1, Order 9 Rule 13
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Supreme Court07 Mar 2007Dismissed

A.V. Papayya Sastry and Others Vs Government of A.P. and Others

Supreme Court Of India · AIR 2007 SC 1546 : (2007) AIRSCW 2212 : (2007) 6 ALD 68 : (2007) 6 ALD 86 : (2007) 5 ALT 3 : (2007) 3 AWC 2538 Supp : (2007) 4 JT 186 : (2007) 4 LW 139 : (2007) 3 MLJ 784 : (2007) 2 PLJR 201 : (2007) 2 RCR(Civil) 431 : (2007) 4 SCALE 88 : (2007) 4 SCC 221

Constitution Of India, 1950 — Section 136, 136(1), 141Code Of Civil Procedure, 1908 — Section 151, Order 47, Rule 1(1)Land Acquisition Act, 1894 — Section 4(1), 6
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Supreme Court07 Mar 2007Disposed Of

Wyawahare and Sons and Others Vs Madhukar Raghunath Bhave

Supreme Court Of India · AIR 2007 SC 3037 : (2007) AIRSCW 5502 : (2007) 3 ALLMR 333 : (2007) 2 AWC 1606 Supp : (2007) 3 CTC 82 : (2007) 4 LW 49 : (2007) 4 MLJ 770 : (2007) 2 OLR 700 : (2007) 4 SCALE 104 : (2007) 9 SCC 614 : (2007) 4 SCR 632 : (2007) 3 Supreme 527

Civil Procedure Code, 1908 (CPC) — Section 100
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Supreme Court02 Mar 2007Allowed

Rashida Kamaluddin Syed and Another Vs Shaikh Saheblal Mardan (Dead) through Lrs. and Another

Supreme Court Of India · (2007) 2 ACR 1295 : (2007) 2 CALLT 75 : (2007) 2 CLT 75 : (2007) CriLJ 2306 : (2007) 4 JT 159 : (2008) 1 LW(Cri) 59 : (2007) 1 OLR 577 : (2007) 4 SCALE 16 : (2007) 3 SCC 548 : (2007) 4 UC 56

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 198, 198, 204, 207A, 208Penal Code, 1860 (IPC) — Section 34, 384, 406, 411A(2), 417
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Supreme Court02 Mar 2007Allowed

National Insurance Co. Ltd. Vs Laxmi Narain Dhut

Supreme Court Of India · (2007) 2 ACC 28 : (2007) ACJ 721 : AIR 2007 SC 1414 : (2007) AIRSCW 1782 : (2007) 3 ALD 112 : (2007) 3 ALLMR 834 : (2007) 2 BLJR 1387 : (2007) 136 CompCas 678 : (2007) 3 GLR 2565 : (2008) 1 JCR 56 : (2007) 4 JT 169 : (2007) 2 LW 719 : (2007) 4 MhLj 388 :

Civil Procedure Code, 1908 (CPC) — Section 13Motor Vehicles Act, 1939 — Section 110A, 110B, 94, 95, 96Motor Vehicles Act, 1988 — Section 145, 146, 147, 148, 149
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Supreme Court02 Mar 2007Dismissed

Jatinder Nath Vs Chopra Land Developers Pvt. Ltd. and Another

Supreme Court Of India · AIR 2007 SC 1401 : (2007) AIRSCW 1760 : (2007) 1 ARBLR 490 : (2007) 3 AWC 2592 Supp : (2007) 4 JT 300 : (2007) 4 SCALE 70 : (2007) 3 SCR 545 : (2007) 2 Supreme 923

Arbitration Act, 1940 — Section 14, 15, 16, 17, 19Civil Procedure Code, 1908 (CPC) — Section 16, 20Contract Act, 1872 — Section 28
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Supreme Court02 Mar 2007Disposed Of

State of Goa Vs Sanjay Thakran and Another

Supreme Court Of India · (2007) 2 ACR 1194 : (2007) 2 ALD(Cri) 949 : (2007) 2 ALT(Cri) 170 : (2007) 5 JT 146 : (2007) 3 SCALE 740 : (2007) 3 SCC 755 : (2007) 3 SCR 507

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 120B, 302, 34, 364, 376
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Supreme Court01 Mar 2007Allowed

Vishwanath Chaturvedi Vs Union of India (UOI) and Others

Supreme Court Of India · (2007) 2 ACR 1869 : (2007) AIRSCW 6406 : (2007) 2 CALLT 37 : (2007) 4 JT 144 : (2007) 2 MLJ 672 : (2007) 3 SCALE 714 : (2007) 4 SCC 380 : (2007) 4 SCR 448 : (2007) 8 Supreme 309

Constitution of India, 1950 — Article 14, 21, 32Income Tax Act, 1961 — Section 133(6)Prevention of Corruption Act, 1988 — Section 17
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Supreme Court01 Mar 2007Allowed

C.M.C. Ltd. Vs Unit Trust of India and Others

Supreme Court Of India · AIR 2007 SC 1557 : (2007) AIRSCW 2243 : (2007) 4 ALD 1 : (2007) 1 ARBLR 392 : (2007) 3 AWC 2271 Supp : (2007) 4 JT 112 : (2007) 4 LW 243 : (2007) 6 MLJ 728 : (2007) 3 SCALE 726 : (2007) 10 SCC 751 : (2007) 3 SCR 467 : (2007) 8 Supreme 751

Arbitration and Conciliation Act, 1996 — Section 11(6)Constitution of India, 1950 — Article 226Council of Arbitration Rules — Rule 15, 4
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