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Supreme Court Of India judgments, 2007

1,482 judgments · page 7 of 75

Supreme Court30 Nov 2007Allowed

Desh Raj Vs Bodh Raj

Supreme Court Of India · AIR 2008 SC 632 : (2008) 2 ALT 67 : (2008) 1 CLT 131 : (2007) 13 JT 259 : (2008) 149 PLR 494 : (2008) 2 SCC 186 : (2007) 12 SCR 757 : (2008) 1 UJ 31

Constitution of India, 1950 — Article 173Evidence Act, 1872 — Section 35, 90Punjab Police Rules, 1934 — Rule 22.45, 22.66
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Supreme Court30 Nov 2007Dismissed

Kailash Chandra Vs State of M.P.

Supreme Court Of India · (2007) 1 ALT(Cri) 50 : (2008) 124 ECC 4 : (2008) 150 ECR 4 : (2008) 1 MPJR 173 : (2007) 14 SCALE 165 : (2006) 12 SCC 667 : (2007) 12 SCR 778

Criminal Procedure Code, 1973 (CrPC) — Section 452Madhya Pradesh Excise (Amendment) Act, 2000 — Section 47, 47A, 47BMadhya Pradesh Excise Act, 1915 — Section 34, 46, 46(1), 47
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Supreme Court30 Nov 2007Allowed

New India Assurance Co. Ltd. Vs Prabhu Lal

Supreme Court Of India · (2008) ACJ 627 : AIR 2008 SC 614 : (2008) 1 AWC 260 Supp : (2008) 2 CLT 629 : (2008) 2 CompLJ 480 : (2008) 1 JCR 208 : (2007) 13 JT 246 : (2008) 3 LW 124 : (2008) 1 MPHT 437 : (2008) 149 PLR 434 : (2008) 1 RLW 697 : (2007) 3 SCALE 588 : (2007) 12 SCR 724

Central Motor Vehicles Rules, 1989 — Rule 16Indian Penal Code, 1860 — Section 279, 337Motor Vehicles Act, 1988 — Section 2, 2(14), 2(21), 2(28), 2(47), 3, 3(1), 5, 10, 14, 15(2), 27, 66, 94, 96, 147, 149
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Supreme Court29 Nov 2007Allowed

Shaik China Brahmam Vs State of A.P.

Supreme Court Of India · (2008) 2 ACR 1414 : AIR 2008 SC 610 : (2007) 13 JT 417 : (2008) 39 OCR 452 : (2008) 2 PLJR 7 : (2007) 3 SCALE 582 : (2007) 14 SCC 457 : (2007) 12 SCR 657

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 34Supreme Court (Enlargement of Criminal Appellate Jurisdiction) Act, 1970 — Section 2
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Supreme Court29 Nov 2007Allowed

Kapildeo Mandal and Others Vs State of Bihar

Supreme Court Of India · (2008) 2 ACR 1418 : AIR 2008 SC 533 : (2008) CriLJ 730 : (2007) 13 JT 202 : (2008) 1 LW(Cri) 686 : (2008) 39 OCR 374 : (2008) 39 OCR 266 : (2007) 3 SCALE 562 : (2006) 12 SCC 99 : (2007) 12 SCR 668 : (2008) 1 UJ 71

Penal Code, 1860 (IPC) — Section 148, 149, 302, 323, 452
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Supreme Court29 Nov 2007Allowed

Didigam Bikshapathi and Another Vs State of A.P.

Supreme Court Of India · (2008) 2 ACR 1425 : AIR 2008 SC 527 : (2008) 1 ALD(Cri) 105 : (2008) 106 CLT 313 : (2008) CriLJ 724 : (2007) 13 JT 166 : (2008) 39 OCR 387 : (2007) 3 SCALE 535 : (2008) 2 SCC 403 : (2007) 12 SCR 694

Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 482Penal Code, 1860 (IPC) — Section 306
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Supreme Court28 Nov 2007Disposed Of

Amit Kumar Vs State of U.P. and Others

Supreme Court Of India · AIR 2008 SC 592 : (2008) 2 CLT 193 : (2007) 3 SCALE 515 : (2008) 1 SCC 528 : (2007) 10 VST 757

Uttar Pradesh Entertainments and Betting Tax Act, 1979 — Section 11(3), 12, 5
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Supreme Court28 Nov 2007Dismissed

Sarva Shramik Sanghatana (K.V), Mumbai Vs State of Maharashtra and Others

Supreme Court Of India · AIR 2008 SC 946 : (2008) 2 ALLMR 314 : (2008) 3 BomCR 758 : (2008) 2 CLT 169 : (2008) 2 LLJ 501 : (2008) 1 MLJ 137 : (2007) 3 SCALE 525 : (2008) 1 SCC 494 : (2008) 1 SCC(L&S) 215 : (2007) 12 SCR 645

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(4), Order 7 Rule 7, 11Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 25O, 25O(1), 25O(3), 25O(5), 25O(6)
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Supreme Court28 Nov 2007Dismissed

Yadvendra Arya and Another Vs Mukesh Kumar Gupta

Supreme Court Of India · AIR 2008 SC 773 : (2007) 13 JT 287 : (2007) 3 SCALE 502 : (2008) 2 SCC 144 : (2007) 1 SCR 615

Constitution of India, 1950 — Article 227Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 11, 11(1), 13(3), 21(1)
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