Supreme Court Of India Judgments 2007 — Page 68

Supreme Court09 Feb 2007Disposed Of

Punjab State Electricity Board and Another Vs Sudesh Kumar Puri

Supreme Court Of India · (2007) 113 FLR 216 : (2007) 4 JT 245 : (2007) 2 LLJ 1 : (2007) 3 SCALE 141 : (2007) 2 SCC 428 : (2007) 1 SCC(L&S) 648 : (2007) 2 SCR 409 : (2007) 3 SLJ 115 : (2007) 2 UPLBEC 1396

Industrial Disputes Act, 1947 — Section 10, 2, 5F

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Supreme Court09 Feb 2007Partly Allowed

Nahar Enterprises Vs Hyderabad Allwyn Ltd. and Another

Supreme Court Of India · (2008) 1 ALD 47 : (2007) 2 AWC 1901 Supp : (2007) 3 JCR 16 : (2007) 4 JT 218 : (2007) 3 MLJ 253 : (2007) 1 OLR 621 : (2007) 3 SCALE 461 : (2007) 9 SCC 466 : (2007) 2 SCR 413

Civil Procedure Code, 1908 (CPC) — Order 5 Rule 2, Order 9 Rule 13, Order 9 Rule 2, Order 9 Rule 6(1)Limitation Act, 1963 — Article 123

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Supreme Court09 Feb 2007Allowed

Sharadamma Vs Special Land Acquisition Officer and Another

Supreme Court Of India · (2007) 2 AWC 1767 Supp : (2008) 1 JCR 52 : (2007) 3 JT 223 : (2007) 3 MLJ 814 : (2007) 2 SCALE 594 : (2007) 11 SCC 347 : (2007) 2 SCR 402

Land Acquisition Act, 1894 — Section 18, 4

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Supreme Court09 Feb 2007Disposed Of

Kamla Prasad and Others Vs Sri Krishna Kant Pathak and Others

Supreme Court Of India · (2007) 2 AWC 1764 Supp : (2007) 3 JT 282 : (2007) 102 RD 425 : (2007) 2 SCALE 607 : (2007) 4 SCC 213 : (2007) 2 SCR 395

Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 229B, 229B(1), 229B(2)

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Supreme Court09 Feb 2007Disposed Of

State of U.P. and Others Vs S.K. Theatre Productions and Others

Supreme Court Of India · (2007) 3 ADJ 42 : (2007) 2 SCALE 583 : (2007) 10 SCC 198 : (2007) 3 SCR 391

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Supreme Court09 Feb 2007Dismissed

Dattatray Krishnaji Ghule Vs State of Maharashtra and Another

Supreme Court Of India · (2007) 2 ACR 1407 : AIR 2007 SC 1133 : (2007) AIRSCW 1117 : (2007) CriLJ 1455 : (2007) 3 JT 279 : (2007) 2 SCALE 585 : (2007) 4 SCC 113 : (2007) 2 SCR 384 : (2007) 4 Supreme 735

Criminal Procedure Code, 1973 (CrPC) — Section 438(2), 439Maharashtra Control of Organised Crime Act, 1999 — Section 2(1), 21(4), 24, 3, 3(1)Penal Code, 1860 (IPC) — Section 192, 217, 218, 263

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Supreme Court08 Feb 2007Dismissed

State of Karnataka and Another Vs Karnataka State Patels Sangha and Another

Supreme Court Of India · AIR 2007 SC 1188 : (2007) AIRSCW 1220 : (2007) 3 JT 257 : (2007) 2 SCALE 569 : (2007) 4 SCC 207 : (2007) 2 SCC(L&S) 34 : (2007) 2 Supreme 165

Constitution of India, 1950 — Article 14Karnataka Village Offices Abolition Act, 1961 — Section 2

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Supreme Court08 Feb 2007Allowed

L.P. Shashi Kumar Vs Industrial Dev. Bank of India Ltd. and Others

Supreme Court Of India · AIR 2008 SC 644 : (2007) AIRSCW 3638 : (2007) AWC 1771 Supp : (2011) 1 CPJ 15 : (2007) 2 SCALE 599 : (2007) 12 SCC 129 : (2007) 2 SCR 379

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Supreme Court08 Feb 2007Allowed

H.M.T. Ltd. rep. by its Deputy General Manager (HRM) and Another Vs Mudappa and Others

Supreme Court Of India · (2007) AIRSCW 1058 : (2007) 3 JT 112 : (2007) 4 MLJ 617 : (2007) 2 SCALE 573 : (2007) 9 SCC 768 : (2007) 1 Supreme 1016

Constitution of India, 1950 — Article 226Karnataka Industrial Areas Development Act, 1966 — Section 1(2), 1(3), 2(6), 28, 28(1)

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Supreme Court08 Feb 2007Allowed

Sayarabano @ Sultanabegum Vs State of Maharashtra

Supreme Court Of India · (2007) 2 ACR 1704 : (2007) CriLJ 1458 : (2007) 1 DMC 500 : (2007) 3 JT 106 : (2007) 2 KLJ 319 : (2007) 2 SCALE 564 : (2007) 2 SCR 354

Penal Code, 1860 (IPC) — Section 302, 307

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Supreme Court07 Feb 2007Dismissed

Tamil Nadu Water Supply and Drainage Board Vs Satyanarayana Brothers Pvt. Ltd.

Supreme Court Of India · (2007) 1 ARBLR 351 : (2007) 2 AWC 1438 Supp : (2007) 3 JT 616 : (2007) 1 LW 888 : (2007) 2 SCALE 602 : (2007) 10 SCC 468 : (2007) 3 SCR 347

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Supreme Court07 Feb 2007Disposed Of

Rajavel Vs Thirunavukkarasu and Others

Supreme Court Of India · (2007) 02 SC CK 0033

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Limitation Act, 1963 — Section 10

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Supreme Court07 Feb 2007Dismissed

Vidya Vikas Mandal and Another Vs The Education Officer and Another

Supreme Court Of India · (2007) AIRSCW 6443 : (2007) 2 ALLMR 461 : (2008) 2 ALT 29 : (2007) 114 FLR 542 : (2007) 3 JT 273 : (2007) 2 SCALE 589 : (2007) 11 SCC 352 : (2007) 3 SCR 340 : (2007) 2 SLJ 496 : (2007) 5 Supreme 227

Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 36, 36(2), 37(4), 37(5), 37(6)

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Supreme Court07 Feb 2007Dismissed

Anurag Rastogi and Others Vs State of U.P. and Another

Supreme Court Of India · (2007) 2 ACR 1696 : (2007) 3 ADJ 56 : (2007) AIRSCW 5979 : (2007) CriLJ 1454 : (2007) 1 DMC 522 : (2007) 4 JT 221 : (2007) 1 OLR 492 : (2007) 3 RLW 2188 : (2007) 2 SCALE 563 : (2007) 4 SCC 771 : (2007) 2 SCR 336 : (2007) 7 Supreme 18

Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 307, 323, 406, 498A, 504

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Supreme Court07 Feb 2007Allowed

Land Acquisition Officer, A.P. Vs Kamadana Ramakrishna Rao and Another

Supreme Court Of India · AIR 2007 SC 1142 : (2007) AIRSCW 1145 : (2007) 2 AWC 1323 Supp : (2007) 8 JT 544 : (2007) 4 LW 133 : (2007) 4 MhLj 416 : (2007) 2 MLJ 666 : (2007) 2 SCALE 554 : (2007) 3 SCC 526 : (2007) 2 SCR 327 : (2007) 4 Supreme 728

Land Acquisition Act, 1894 — Section 18, 4, 4(1), 54

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Supreme Court07 Feb 2007Allowed

Umesh Vs State of Maharashtra

Supreme Court Of India · (2007) 1 ACR 853 : (2007) 3 JT 261 : (2007) 2 SCALE 546 : (2007) 3 SCR 321

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302

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Supreme Court07 Feb 2007Disposed Of

Anuran Rastogi and Others Vs State of U.P. and Another

Supreme Court Of India · (2007) 1 MPJR 309

Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 307, 323, 406, 498A, 504

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Supreme Court06 Feb 2007Dismissed

Lt. Col. V.K. Pandey Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2007 SC 3032 : (2007) AIRSCW 5494 : (2007) 3 JT 219 : (2007) 3 PLJR 228 : (2007) 2 SCALE 559 : (2007) 3 SCC 159 : (2007) 1 SCC(L&S) 819 : (2007) 2 Supreme 169 : (2007) 2 UPLBEC 1049

Army Act, 1950 — Section 27

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Supreme Court06 Feb 2007Allowed

Virtual Soft Systems Ltd. Vs Commissioner of Income Tax, Delhi-I

Supreme Court Of India · (2007) 207 CTR 733 : (2007) 289 ITR 83 : (2007) 3 JT 125 : (2007) 2 SCALE 612 : (2007) 9 SCC 665 : (2007) 3 SCR 289

Constitution of India, 1950 — Article 20(1)Finance Act, 2002 — Section 271Income Tax Act, 1922 — Section 23(5), 28, 28(1)

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Supreme Court06 Feb 2007Allowed

Union of India (UOI) and Another Vs F.H. Dubash

Supreme Court Of India · (2008) 4 ALT 13 : (2007) 113 FLR 29 : (2007) 8 JT 405 : (2007) 2 SCALE 542 : (2007) 11 SCC 424 : (2008) 1 SCC(L&S) 763 : (2007) 3 SCR 315 : (2007) 3 SLJ 122

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Supreme Court Of India judgments, 2007