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Supreme Court Of India judgments, 2007

1,482 judgments · page 65 of 75

Supreme Court20 Feb 2007Dismissed

Bhandari Construction Company Vs Narayan Gopal Upadhye

Supreme Court Of India · AIR 2007 SC 1441 : (2007) AIRSCW 1846 : (2007) 2 AWC 1892 Supp : (2008) 1 JCR 102 : (2007) 3 MLJ 467 : (2007) MPLJ 405 : (2007) 2 PLJR 55 : (2007) 3 SCALE 386 : (2007) 3 SCC 163 : (2007) 2 SCR 924 : (2007) 3 Supreme 467 : (2007) 2 UC 1171

Evidence Act, 1872 — Section 91, 92
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Supreme Court20 Feb 2007Dismissed

New India Assurance Co. Ltd. Vs Vedwati and Others

Supreme Court Of India · (2007) 1 ACC 924 : AIR 2007 SC 1334 : (2007) AIRSCW 1505 : (2007) 3 ALLMR 312 : (2007) 2 CTC 664 : (2007) 2 JKJ 12 : (2007) 4 JT 28 : (2007) 2 KLT 219 : (2007) 2 LW 704 : (2007) 3 MLJ 117 : (2007) 2 RLW 1098 : (2007) 3 SCALE 397 : (2007) 9 SCC 486 : (2007

Motor Vehicles Act, 1988 — Section 140, 145, 147, 147(1), 166
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Supreme Court20 Feb 2007Allowed

S.T. Ramesh Vs State of Karnataka and Another

Supreme Court Of India · AIR 2007 SC 1262 : (2007) AIRSCW 1390 : (2007) 5 ALT 27 : (2007) 3 JT 532 : (2007) 2 PLJR 31 : (2007) 3 SCALE 354 : (2007) 9 SCC 436 : (2007) 2 SCC(L&S) 524 : (2007) 2 SCR 819 : (2007) 2 Supreme 913

Administrative Tribunals Act, 1985 — Section 19All India Services (Confidential Roll) Rules, 1970 — Rule 5, 5(3), 6, 8, 9
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Supreme Court20 Feb 2007Dismissed

National Insurance Co. Ltd. Vs Ishar Das Madan Lal

Supreme Court Of India · (2007) 1 ACC 717 : (2007) 3 ALD 74 : (2007) 3 AWC 2187 Supp : (2007) 2 CALLT 173 : (2007) 2 CALLT 17 : (2007) 2 CPJ 5 : (2007) 3 JCR 62 : (2007) 2 JKJ 49 : (2007) 4 JT 21 : (2007) 2 LW 714 : (2007) 3 MLJ 726 : (2007) 3 SCALE 336 : (2007) 4 SCC 105 : (2007

Penal Code, 1860 (IPC) — Section 378, 405, 409
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Supreme Court20 Feb 2007Disposed Of

Lachhman Dass Vs Jagat Ram and Others

Supreme Court Of India · (2007) 3 JT 595 : (2007) 4 MLJ 1122 : (2007) 3 SCALE 349 : (2007) 10 SCC 448 : (2007) 2 SCR 980

Constitution of India, 1950 — Article 14, 15, 19(1), 300APunjab Pre-emption Act, 1913 — Section 21, 6Registration Act, 1908 — Section 30(2)
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Supreme Court20 Feb 2007Dismissed

State of Manipur and Others Vs Y. Token Singh and Others

Supreme Court Of India · (2007) 6 ALLMR 439 : (2007) 114 FLR 912 : (2007) 3 JT 606 : (2007) 3 MLJ 934 : (2007) 3 SCALE 319 : (2007) 5 SCC 65 : (2007) 2 SCC(L&S) 107 : (2007) 2 SCR 965 : (2007) 2 UPLBEC 1165

Constitution of India, 1950 — Article 14, 16, 309
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Supreme Court20 Feb 2007Dismissed

Thiriveedhi Channaiah Vs Gudipudi Venkata Subba Rao (D) by Lrs. and Others

Supreme Court Of India · AIR 2007 SC 2439 : (2007) AIRSCW 4359 : (2007) 5 ALD 33 : (2008) 1 ALT 31 : (2007) 2 AWC 1316 Supp : (2007) 2 CTC 345 : (2007) 4 JT 215 : (2007) 4 LW 232 : (2007) 3 MLJ 248 : (2007) 2 PLJR 224 : (2007) 3 SCALE 328 : (2009) 17 SCC 341 : (2007) 3 SCR 960 :

Land Acquisition Act, 1894 — Section 4(1)
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Supreme Court20 Feb 2007Dismissed

Allahabad Bank Vs State of West Bengal and Others

Supreme Court Of India · (2007) 2 AWC 1511 Supp : (2007) 4 JT 317 : (2007) 2 PLJR 97 : (2007) 3 SCALE 279 : (2007) 12 SCC 672 : (2007) 2 SCR 913

Companies Act, 1956 — Section 617Urban Land (Ceiling and Regulation) Act, 1976 — Section 19, 19(2), 20
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Supreme Court20 Feb 2007Dismissed

Julieta Antonieta Tarcato Vs Suleiman Ismail

Supreme Court Of India · (2007) 3 ALD 69 : (2008) 3 ALT 28 : (2007) 2 AWC 1624 Supp : (2008) 1 CLT 488 : (2007) 4 JT 32 : (2007) 4 LW 224 : (2008) 2 MhLj 486 : (2007) 3 SCALE 492 : (2008) 1 SCC 173 : (2007) 2 SCR 811

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Supreme Court20 Feb 2007Dismissed

Chinthamani Ammal Vs Nandagopal Gounder and Another

Supreme Court Of India · (2007) 5 ALT 65 : (2007) 2 AWC 1619 Supp : (2007) 3 JT 543 : (2007) 4 LW 212 : (2007) 3 MLJ 123 : (2007) 3 SCALE 313 : (2007) 4 SCC 163 : (2007) 2 SCR 903

Civil Procedure Code, 1908 (CPC) — Section 100, 96Hindu Succession Act, 1956 — Section 14(1)
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Supreme Court20 Feb 2007Dismissed

S.M.S. Pharmaceuticals Ltd. Vs Neeta Bhalla and Another

Supreme Court Of India · (2007) 1 ACR 1175 : (2006) 1 ALT(Cri) 29 : (2007) 2 BC 521 : (2007) 1 CompLJ 369 : (2008) 146 DLT 239 : (2007) 3 GLR 2322 : (2007) 2 JKJ 1 : (2007) 4 JT 230 : (2007) 3 KLT 672 : (2008) 1 LW(Cri) 50 : (2007) 4 MhLj 452 : (2007) MPLJ 275 : (2007) 1 OLR 559

Criminal Procedure Code, 1898 (CrPC) — Section 561ACriminal Procedure Code, 1973 (CrPC) — Section 362, 397, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 141(2)
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Supreme Court20 Feb 2007Allowed

Kamala S. Vs Vidyadharan M.J. and Another

Supreme Court Of India · (2007) 2 ACR 1327 : (2007) 2 BC 463 : (2007) 2 CTC 648 : (2008) 1 GLR 423 : (2008) 1 JCR 229 : (2007) 3 JT 565 : (2007) 3 SCALE 235 : (2007) 5 SCC 264 : (2007) 2 SCR 852

Criminal Procedure Code, 1973 (CrPC) — Section 357(3)Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139, 142
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Supreme Court20 Feb 2007Dismissed

State of Maharashtra and Others Vs Tukaram Tryambak Chaudhari and Others

Supreme Court Of India · (2007) AIRSCW 6475 : (2007) 2 ALLMR 933 : (2007) 2 JCR 181 : (2007) 3 JT 523 : (2007) 2 RLW 1465 : (2007) 3 SCALE 272 : (2007) 9 SCC 201 : (2007) 2 SCC(L&S) 385 : (2007) 2 SCR 835 : (2008) 3 SLJ 97 : (2007) 7 Supreme 233

Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 6
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Supreme Court20 Feb 2007Allowed

Raymond Ltd. and Another Vs State of Chhattisgarh and Others

Supreme Court Of India · AIR 2007 SC 2854 : (2007) AIRSCW 5177 : (2007) 3 AWC 2181 Supp : (2007) 2 CTC 456 : (2007) 3 JT 582 : (2007) 4 MLJ 198 : (2007) 102 RD 505 : (2007) 3 SCALE 341 : (2007) 3 SCC 79 : (2007) 2 SCR 990 : (2007) 2 Supreme 647

Bombay Stamp Act, 1958 — Section 53AStamp Act, 1899 — Section 26, 31, 32, 32(1), 32(3)
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Supreme Court20 Feb 2007Allowed

Gottumukkala Appala Narasimha Raju and Others Vs National Insurance Co. Ltd. and Another

Supreme Court Of India · (2007) 2 ACC 880 : AIR 2007 SC 2907 : (2007) AIRSCW 5296 : (2007) 6 ALD 36 : (2007) 3 ALLMR 352 : (2007) 113 FLR 346 : (2007) 3 JCR 112 : (2007) 3 JT 556 : (2007) 2 LLJ 531 : (2007) 2 LW 707 : (2007) 3 RLW 2001 : (2007) 3 SCALE 364 : (2007) 13 SCC 446 : (

Motor Vehicles Act, 1988 — Section 140, 140(1), 143, 147, 147(2)Railways Act, 1890 — Section 3Workmens Compensation Act, 1923 — Section 19(1), 2, 3, 4A, 4A(3)
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Supreme Court20 Feb 2007Dismissed

Des Raj and Others Vs Bhagat Ram (Dead) By LRs. and Others

Supreme Court Of India · (2007) 4 ALD 6 : (2007) 2 AWC 1483 Supp : (2007) 2 CTC 838 : (2007) 5 JT 299 : (2007) 3 LW 429 : (2007) 3 MLJ 803 : (2007) 3 SCALE 371 : (2007) 9 SCC 641 : (2007) 2 SCR 892

Limitation Act, 1908 — Article 142, 144Limitation Act, 1963 — Article 64, 65
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Supreme Court20 Feb 2007Allowed

Mangi Lal Vs State of Rajasthan

Supreme Court Of India · (2008) 2 ALT 13 : (2007) 113 FLR 222 : (2007) 2 PLJR 14 : (2007) 3 SCALE 458 : (2007) 9 SCC 189 : (2007) 2 SCC(L&S) 381 : (2007) 2 SCR 1002

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