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Supreme Court Of India judgments, 2007

1,482 judgments · page 67 of 75

Supreme Court15 Feb 2007Allowed

Abbas Ali Vs State of Rajasthan

Supreme Court Of India · (2007) 2 ACR 1342 : AIR 2007 SC 1239 : (2007) AIRSCW 1310 : (2007) CriLJ 1667 : (2007) 3 JT 373 : (2008) 1 LW(Cri) 44 : (2007) 3 SCALE 198 : (2007) 9 SCC 129 : (2007) 2 SCR 714 : (2007) 2 Supreme 401 : (2006) 6 Supreme 415 : (2007) 1 UJ 595

Penal Code, 1860 (IPC) — Section 299, 300, 302, 304
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Supreme Court14 Feb 2007Dismissed

Shantilal Kesharmal Gandhi Vs Prabhakar Balkrishna Mahanubhav

Supreme Court Of India · (2007) AIRSCW 5371 : (2007) 2 ALLMR 873 : (2007) 3 JT 384 : (2007) 3 MLJ 889 : (2007) 2 RLW 1243 : (2007) 3 SCALE 143 : (2007) 2 SCC 619 : (2007) 7 Supreme 150 : (2007) 2 UC 683

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)Constitution of India, 1950 — Article 227Transfer of Property Act, 1882 — Section 108
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Supreme Court13 Feb 2007Dismissed

Chhedi Lal Misra (Dead) through LRs. Vs Civil Judge, Lucknow and Others

Supreme Court Of India · (2007) 3 ADJ 83 : (2007) 4 ALLMR 768 : (2008) 3 ALT 16 : (2007) 2 AWC 1567 Supp : (2007) 3 JCR 173 : (2007) 5 MLJ 431 : (2007) 3 RLW 2177 : (2007) 3 SCALE 147 : (2007) 4 SCC 632 : (2007) 2 SCR 568 : (2007) 2 UC 666

United Provinces Muslim Wakf Act, 1936 — Section 38, 5, 5(1)Uttar Pradesh Muslim Waqfs Act, 1960 — Section 29, 30, 49(4), 57A
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Supreme Court13 Feb 2007Dismissed

Jagraj Singh Vs Birpal Kaur

Supreme Court Of India · AIR 2007 SC 2083 : (2007) 3 ALT 86 : (2007) 2 AWC 1608 Supp : (2007) 1 DMC 351 : (2007) 3 JCR 134 : (2007) 3 JT 389 : (2007) 4 LW 20 : (2007) 3 MLJ 370 : (2007) 3 SCALE 150 : (2007) 2 SCC 564 : (2007) 2 SCR 496 : (2007) 2 UC 1103

Civil Procedure Code, 1908 (CPC) — Order 3 Rule 1, Order 32A Rule 3, Order 32A Rule 3(2), Order 9 Rule 12Constitution of India, 1950 — Article 136Hindu Marriage Act, 1955 — Section 13, 13(1), 19, 20, 21
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Supreme Court13 Feb 2007Dismissed

Divisional Controller, G.S.R.T.C. Vs Kadarbhai J. Suthar

Supreme Court Of India · (2007) 2 ALD 126 : (2007) 2 AWC 1518 Supp : (2007) 113 FLR 188 : (2007) 8 JT 564 : (2007) 1 LLJ 1046 : (2007) 3 SCALE 39 : (2007) 10 SCC 561 : (2007) 2 SCR 550 : (2008) 3 SLJ 166

Industrial Disputes Act, 1947 — Section 10(1)
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Supreme Court13 Feb 2007Allowed

State of NCT of Delhi Vs Ravi Kant Sharma and Others

Supreme Court Of India · (2007) 2 ACR 1394 : AIR 2007 SC 1135 : (2007) AIRSCW 6599 : (2007) CriLJ 1674 : (2007) 137 DLT 577 : (2007) 3 JT 501 : (2007) 2 KLT 349 : (2008) 1 LW(Cri) 33 : (2007) 2 RLW 1237 : (2007) 3 SCALE 135 : (2007) 2 SCC 764 : (2007) 2 SCR 540 : (2007) 7 Supreme

Criminal Procedure Code, 1973 (CrPC) — Section 161, 161(3), 172, 173, 173(6)Evidence Act, 1872 — Section 145, 161
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Supreme Court13 Feb 2007Dismissed

State Bank of India and Another Vs Somvir Singh

Supreme Court Of India · (2007) 3 ALD 60 : (2007) 3 ALLMR 338 : (2007) 2 AWC 1552 Supp : (2007) 113 FLR 225 : (2007) 3 JT 398 : (2007) 2 LLJ 230 : (2007) 3 SCALE 42 : (2007) 4 SCC 778 : (2007) 2 SCC(L&S) 92 : (2007) 2 SCR 509

Constitution of India, 1950 — Article 16(1), 16(2)
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Supreme Court13 Feb 2007Dismissed

State of Maharashtra and Others Vs Lalit Somdatta Nagpal and Another

Supreme Court Of India · (2007) CriLJ 1678 : (2007) 3 JT 466 : (2007) 3 SCALE 49 : (2007) 4 SCC 171 : (2007) 2 SCR 473

Civil Procedure Code, 1908 (CPC) — Section 82Criminal Procedure Code, 1973 (CrPC) — Section 167(5), 262, 263, 264, 265Essential Commodities (Special Provisions) Act, 1981 — Section 12A, 12AA, 12AA(1), 7
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Supreme Court12 Feb 2007Dismissed

Union of India (UOI) and Another Vs S.K. Goel and Others

Supreme Court Of India · AIR 2007 SC 1199 : (2007) AIRSCW 1235 : (2007) 138 DLT 237 : (2007) 209 ELT 334 : (2007) 3 JT 361 : (2007) 3 MLJ 107 : (2007) 4 RLW 2798 : (2007) 3 SCALE 5 : (2007) 3 SCR 432 : (2007) 2 Supreme 522

Constitution of India, 1950 — Article 226, 51A
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Supreme Court12 Feb 2007Dismissed

N. Suriyakala Vs A. Mohandoss and Others

Supreme Court Of India · (2007) 2 ACR 1404 : (2007) CriLJ 1461 : (2007) 1 DMC 413 : (2007) 3 JT 266 : (2007) 1 OLR 504 : (2007) 3 SCALE 15 : (2007) 9 SCC 196 : (2007) 3 SCR 419 : (2007) 1 UJ 304

Civil Procedure Code, 1908 (CPC) — Section 100, 96Constitution of India, 1950 — Article 136, 136(1)Dowry Prohibition Act, 1961 — Section 4
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