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Supreme Court Of India judgments, 2007

1,482 judgments · page 73 of 75

Supreme Court12 Jan 2007Disposed Of

S. Nazeer Ahmed Vs State Bank of Mysore and Others

Supreme Court Of India · AIR 2007 SC 989 : (2007) AIRSCW 766 : (2007) 3 ALLMR 379 : (2007) 2 AWC 1675 Supp : (2007) 2 CHN 88 Supp : (2007) 135 CompCas 664 : (2007) 3 JCR 218 : (2007) 2 JT 500 : (2007) 2 KLT 369 : (2007) 4 LW 51 : (2007) 5 MLJ 768 : (2007) 3 RLW 1824 : (2007) 2 SC

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 34 Rule 14, Order 34 Rule 14(1), Order 34 Rule 15, Order 41 Rule 22Transfer of Property Act, 1882 — Section 43
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Supreme Court12 Jan 2007Disposed Of

Commercial Taxation Officer Vs Rajasthan Taxchem Ltd.

Supreme Court Of India · (2007) 2 SCALE 120 : (2007) 3 SCC 124 : (2008) 12 STR 660 : (2007) 1 UJ 255

Bombay Sales Tax Act, 1959 — Section 25Rajasthan Sales Tax Act, 1994 — Section 10, 10(1), 2, 37, 84Sales Tax Act, 1954 — Section 2(34), 5C(1), 5C(2)
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Supreme Court12 Jan 2007Dismissed

Union Bank of India Vs Venkatesh Gopal Mahishi and Another

Supreme Court Of India · (2007) AIRSCW 5872 : (2007) 3 ALLMR 327 : (2007) 112 FLR 920 : (2007) 2 JT 359 : (2007) 2 SCALE 206 : (2007) 12 SCC 20 : (2007) 2 SCC(L&S) 296 : (2007) 2 SCR 878 : (2007) 6 Supreme 581 : (2007) 1 UJ 207 : (2007) 2 UPLBEC 1363

Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 19(2)Constitution of India, 1950 — Article 136Union Bank of India (Employees) Pension Regulations, 1995 — Regulation 2, 29, 3, 3(1), 3,
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Supreme Court11 Jan 2007Allowed

M. Durai Vs Madhu and Others

Supreme Court Of India · (2007) AIRSCW 6248 : (2008) 1 ALD 124 : (2007) 2 AWC 1377 Supp : (2007) 3 CTC 691 : (2007) 2 MLJ 657 : (2007) 102 RD 615 : (2007) 2 SCALE 309 : (2007) 3 SCC 114 : (2007) 1 SCR 816

Limitation Act, 1908 — Article 142, 144Limitation Act, 1963 — Article 61, 64, 65
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Supreme Court11 Jan 2007Allowed

Rathnashalvan Vs State of Karnataka

Supreme Court Of India · (2007) ACJ 782 : (2007) 2 ACR 2018 : (2007) AIRSCW 988 : (2007) CriLJ 1451 : (2007) 2 SCALE 108 : (2007) 3 SCC 474 : (2007) 2 SCR 774 : (2007) 1 Supreme 732

Penal Code, 1860 (IPC) — Section 279, 299, 300, 304A, 337
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Supreme Court11 Jan 2007Allowed

I.R. Coelho (Dead) By LRs. Vs State of Tamil Nadu and Others

Supreme Court Of India · AIR 2007 SC 861 : (2007) AIRSCW 611 : (2007) 1 ALLMR 944 : (2007) 1 AWC 689 Supp : (2007) 2 JCR 148 : (2007) 2 JT 292 : (2007) 1 KLT 623 : (2007) 3 MLJ 423 : (2007) 1 SCALE 197 : (2007) 2 SCC 1 : (2007) 1 SCR 706 : (2007) 1 Supreme 137

Constitution (Forty-Second Amendment) Act, 1976 — Section 4, 55Constitution of India, 1950 — Article 13, 13(2), 13(4), 14, 15Urban Land (Ceiling and Regulation) Act, 1976 — Section 27(1)
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Supreme Court11 Jan 2007Partly Allowed

Lal Mohammad and Others Vs Indian Railway Construction Co. Ltd. and Others Ravindra Nath Mishra Vs Indian Railway Construction Co. Ltd. and Another

Supreme Court Of India · AIR 2007 SC 2230 : (2007) AIRSCW 5910 : (2007) 112 FLR 847 : (2007) 2 JT 458 : (2007) 2 SCALE 138 : (2007) 2 SCC 513 : (2007) 1 SCC(L&S) 725 : (2007) 1 SCR 784 : (2007) 6 Supreme 201

Constitution of India, 1950 — Article 12, 14, 16, 21, 226Factories Act, 1948 — Section 2Industrial Disputes (Amendment) Act, 1957 — Section 25FF, 25FFF
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Supreme Court10 Jan 2007Disposed Of

Jayantilal Investments Vs Madhuvihar Co-operative Housing Society and Others

Supreme Court Of India · AIR 2007 SC 1011 : (2007) AIRSCW 796 : (2007) 2 ALLMR 398 : (2007) 2 JT 368 : (2007) 2 SCALE 81 : (2007) 9 SCC 220 : (2007) 1 SCR 677 : (2007) 1 Supreme 694

Maharashtra Ownership Flats (Regulation of the promotion of construction etc.) Rules, 1964 — Rule 5, 8, 9Maharashtra Ownership Flats (Regulation of the Promotion of Construction, Sale, Management and Transfer) (Amendment) Act, 1986 &mda
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Supreme Court10 Jan 2007Disposed Of

State of Madhya Pradesh Vs Bacchudas @ Balram and Others

Supreme Court Of India · (2007) 2 ACR 1957 : AIR 2007 SC 1236 : (2007) AIRSCW 1661 : (2007) CriLJ 1661 : (2007) 2 JT 607 : (2007) 2 SCALE 315 : (2007) 9 SCC 135 : (2007) 2 SCR 671 : (2007) 1 Supreme 796

Penal Code, 1860 (IPC) — Section 302, 304, 34
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Supreme Court10 Jan 2007Disposed Of

Krishna Bhagya Jala Nigam Ltd. Vs G. Harischandra Reddy and Another

Supreme Court Of India · AIR 2007 SC 817 : (2007) AIRSCW 527 : (2007) 3 ALD 1 : (2007) 2 ALLMR 423 : (2008) 1 ALT 1 : (2007) 1 ARBLR 148 : (2007) 2 AWC 1285 Supp : (2007) 1 CompLJ 209 : (2007) 2 JCR 87 : (2007) 2 JT 447 : (2007) 2 SCALE 95 : (2007) 2 SCC 720 : (2007) 1 Supreme 13

Arbitration and Conciliation Act, 1996 — Section 11, 16, 34(2), 37(1)
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Supreme Court10 Jan 2007Dismissed

Vikram Dhillon Vs State of Haryana and Others

Supreme Court Of India · (2007) AIRSCW 5733 : (2007) 2 JT 250 : (2007) 2 SCALE 67 : (2007) 9 SCC 423 : (2007) 2 SCR 297 : (2007) 5 Supreme 317

Constitution of India, 1950 — Article 14, 142, 21, 226, 32Penal Code, 1860 (IPC) — Section 304A, 405, 409
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Supreme Court09 Jan 2007Allowed

North East Karnataka Road Transport Corporation Vs M. Nagangouda

Supreme Court Of India · AIR 2007 SC 973 : (2007) AIRSCW 736 : (2007) 6 ALT 28 : (2007) 112 FLR 887 : (2007) 2 JT 265 : (2007) 1 LLJ 1013 : (2007) 2 MLJ 452 : (2007) 1 SCALE 125 : (2007) 10 SCC 765 : (2008) 1 SCC(L&S) 718 : (2007) 1 SCR 282 : (2007) 3 SLJ 50 : (2007) 1 Supreme 75

Karnataka State Road Transport Corporation Servants (C and D) Regulations, 1971 — Regulation 19(3)
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