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Supreme Court Of India judgments, 2007

1,482 judgments · page 64 of 75

Supreme Court23 Feb 2007Allowed

P. Mohanan Pillai Vs State of Kerala and Others

Supreme Court Of India · AIR 2007 SC 2840 : (2007) AIRSCW 5157 : (2007) 113 FLR 442 : (2007) 2 JCR 187 : (2007) 2 KLT 551 : (2007) 3 SCALE 548 : (2007) 9 SCC 497 : (2007) 2 SCC(L&S) 542 : (2007) 3 SCR 53 : (2008) 3 SLJ 144 : (2007) 3 Supreme 727

Constitution of India, 1950 — Article 12, 14
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Supreme Court23 Feb 2007Dismissed

Nathuni Ram Vs Raghupat Ram and Others

Supreme Court Of India · AIR 2007 SC 2487 : (2007) AIRSCW 4429 : (2008) 4 ALT 15 : (2007) 2 AWC 2090 Supp : (2007) 2 JCR 1 : (2007) 3 MLJ 894 : (2007) 3 SCALE 543 : (2007) 12 SCC 438 : (2007) 3 SCR 36 : (2007) 2 Supreme 711

Civil Procedure Code, 1908 (CPC) — Section 100
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Supreme Court23 Feb 2007Dismissed

Vijay Singh Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2007 SC 1384 : (2007) AIRSCW 1736 : (2007) 113 FLR 249 : (2007) 3 SCALE 581 : (2007) 9 SCC 63 : (2007) 2 SCC(L&S) 664 : (2007) 4 SCR 11 : (2007) 3 Supreme 447 : (2007) 3 UPLBEC 80

Delhi Police (Punishment and Appeal) Rules, 1980 — Rule 15(1), 15(2)Penal Code, 1860 (IPC) — Section 325, 34
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Supreme Court23 Feb 2007Dismissed

Ashok Kumar Sonkar Vs Union of India (UOI) and Others

Supreme Court Of India · (2007) 3 AWC 2846 Supp : (2007) 6 JT 127 : (2007) 3 SCALE 517 : (2007) 4 SCC 54 : (2007) 2 SCC(L&S) 19 : (2007) 3 SCR 95 : (2007) 3 SLJ 420 : (2007) 2 UPLBEC 57

Banaras Hindu University Act, 1915 — Section 17, 5, 5(2), 5(3), 5(4)Constitution of India, 1950 — Article 14, 142, 16Public Service Commission Rules — Rule 37
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Supreme Court22 Feb 2007Allowed

Vinay Kr. Khambate Vs Vinay Kr. Aggarwal and Others

Supreme Court Of India · AIR 2007 SC 2436 : (2008) 2 ALT 8 : (2008) 1 JCR 138 : (2007) 4 JT 268 : (2007) 3 SCALE 443 : (2007) 12 SCC 24 : (2006) 12 SCC 24 : (2007) 3 SCR 1077

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4Delhi Rent Control Act, 1958 — Section 2, 22
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Supreme Court22 Feb 2007Disposed Of

Madhya Pradesh Rajya Sahakari Bank Maryadit Vs State of M.P. and Others

Supreme Court Of India · (2007) 4 JT 16 : (2007) 3 SCALE 451 : (2007) 2 SCR 1049

Constitution of India, 1950 — Article 12, 16, 16(4), 16(4A)Madhya Pradesh Co-operative Societies Act, 1960 — Section 55(1)Madhya Pradesh Lok Sewa (Anusuchit Jatiyon Anusuchit Jan Jatiyon Aur Any Pichhde Vargon Ke Liye Ara
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Supreme Court22 Feb 2007Allowed

Transport Corporation of India Ltd. Vs Veljan Hydrair Ltd.

Supreme Court Of India · (2007) 3 ALD 63 : (2007) 3 AWC 2175 Supp : (2007) 2 CPJ 35 : (2008) 1 JCR 90 : (2007) 4 JT 8 : (2007) 3 LW 31 : (2007) 3 MLJ 762 : (2007) 3 SCC 142 : (2007) 3 SCR 1082

Carriers Act, 1865 — Section 10Consumer Protection Act, 1986 — Section 24A
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Supreme Court22 Feb 2007Allowed

P. Raghava Kurup and Another Vs V. Ananthakumari and Others

Supreme Court Of India · (2007) AIRSCW 6513 : (2007) 113 FLR 652 : (2008) 1 JCR 74 : (2007) 3 JT 622 : (2007) 3 SCALE 431 : (2007) 9 SCC 179 : (2007) 2 SCC(L&S) 372 : (2007) 2 SCR 1058 : (2007) 3 SLJ 413

Kerala Education (Amendment) Rules, 1982 — Rule 1Kerala Education Rules, 1959 — Rule 1, 43, 43B, 43B(1), 49Uttar Pradesh General Clauses Act, 1904 — Section 16
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Supreme Court22 Feb 2007Disposed Of

State of Gujarat Vs Anand Acharya @ Bharat Kumar Sadhu

Supreme Court Of India · (2007) 113 FLR 447 : (2007) 4 JT 124 : (2007) 2 LLJ 709 : (2007) 3 SCALE 415 : (2007) 9 SCC 310 : (2007) 2 SCC(L&S) 514

Constitution of India, 1950 — Article 136Gujarat Civil Services (Conduct) Rules, 1971 — Rule 18, 26, 3(1)(3)
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Supreme Court21 Feb 2007Allowed

Sahara India and Others Vs M.C. Aggarwal Huf

Supreme Court Of India · AIR 2007 SC 1261 : (2007) AIRSCW 1389 : (2007) 3 ALLMR 350 : (2007) 5 ALT 18 : (2007) 2 AWC 1898 Supp : (2007) 3 JCR 12 : (2007) 4 JT 289 : (2007) 2 PLJR 100 : (2007) 2 RLW 1097 : (2007) 3 SCALE 287 : (2007) 11 SCC 800 : (2007) 2 SCR 1037 : (2007) 3 Supre

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Supreme Court21 Feb 2007Dismissed

Vinod G. Asrani Vs State of Maharashtra

Supreme Court Of India · AIR 2007 SC 1253 : (2007) AIRSCW 6659 : (2007) AIRSCW 3492 : (2007) AIRSCW 1379 : (2007) 5 JT 125 : (2007) 3 SCALE 241 : (2007) 3 SCC 633 : (2007) 3 SCR 1023 : (2007) 2 Supreme 607

Criminal Procedure Code, 1973 (CrPC) — Section 154Maharashtra Control of Organised Crime Act, 1999 — Section 23(1), 23(2), 3
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Supreme Court21 Feb 2007Dismissed

Smt. Mayadevi Vs Jagdish Prasad

Supreme Court Of India · AIR 2007 SC 1426 : (2007) AIRSCW 1803 : (2007) 3 ALD 87 : (2007) 3 ALLMR 388 : (2007) 5 ALT 21 : (2007) 2 AWC 1833 Supp : (2007) 2 CALLT 24 : (2007) 2 CompCas 24 : (2007) 1 DMC 325 : (2008) 1 GLR 197 : (2007) 2 JCR 191 : (2007) 4 JT 65 : (2007) 4 LW 249 :

Hindu Marriage Act, 1955 — Section 10, 28Penal Code, 1860 (IPC) — Section 302
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Supreme Court21 Feb 2007Disposed Of

Mohan Lal and Others Vs State of Haryana

Supreme Court Of India · (2007) 2 ACR 1338 : (2007) 1 DMC 402 : (2007) 3 JCR 170 : (2007) 3 JT 602 : (2008) 2 LW(Cri) 993 : (2007) 9 SCC 151 : (2007) 2 SCR 1030

Penal Code, 1860 (IPC) — Section 302, 34
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