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Supreme Court Of India judgments

59,848 judgments · page 1,198 of 2,993

Supreme Court11 Oct 2007Allowed

BCPP Mazdoor Sangh and Another Vs N.T.P.C. and Others

Supreme Court Of India · AIR 2008 SC 336 : (2007) AIRSCW 6879 : (2007) 12 JT 156 : (2007) 12 SCALE 204 : (2007) 10 SCR 1084 : (2008) 1 SLJ 319

Constitution of India, 1950 — Article 14, 226, 227Contract Act, 1872 — Section 16(1), 19A, 23
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Supreme Court11 Oct 2007Dismissed

Mercantile Company Vs Commnr. of Central Excise, Calcutta

Supreme Court Of India · (2007) 122 ECC 301 : (2007) 148 ECR 301 : (2007) 217 ELT 330 : (2007) 12 JT 358 : (2007) 12 SCALE 195 : (2007) 12 SCC 304 : (2007) 10 SCR 1069 : (2008) 12 VST 255

Central Excise Rules, 1944 — Rule 173QCentral Excises and Salt Act, 1944 — Section 11A, 11AB, 11AC, 35L
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Supreme Court11 Oct 2007Dismissed

Suresh Jindal Vs BSES Rajdhani Power Limited and Others

Supreme Court Of India · AIR 2008 SC 281 : (2007) AIRSCW 6748 : (2007) AIRSCW 5629 : (2007) 2 BLJR 3086 : (2008) 1 CLT 868 : (2007) 12 JT 145 : (2007) 12 SCALE 223 : (2008) 1 SCC 341 : (2007) 12 SCR 53 : (2007) 7 Supreme 484 : (2007) 6 Supreme 318 : (2007) 2 UJ 1243

Delhi Electricity Reform (Transfer Scheme) Rules, 2001 — Rule 2Delhi Electricity Reform Act, 2000 — Section 15, 16, 26, 61Electricity (Supply) Act, 1948 — Section 10, 11, 12, 13, 14
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Supreme Court11 Oct 2007Dismissed

C. Natrajan Vs Ashim Bai and Another

Supreme Court Of India · AIR 2008 SC 363 : (2007) AIRSCW 6953 : (2008) 1 AWC 339 Supp : (2008) 1 CHN 11 Supp : (2007) 12 JT 295 : (2008) 1 LW 96 : (2008) 1 MLJ 1278 : (2008) 2 RLW 1077 : (2007) 12 SCALE 163 : (2007) 11 SCR 33 : (2007) 7 Supreme 532

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, Order 7 Rule 13Limitation Act, 1908 — Article 142, 144Limitation Act, 1963 — Article 58, 64, 65
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Supreme Court10 Oct 2007Dismissed

Kishan Chand and Others Vs State of U.P.

Supreme Court Of India · (2008) 1 ACR 628 : AIR 2008 SC 133 : (2007) AIRSCW 6304 : (2007) 11 JT 594 : (2008) 39 OCR 211 : (2007) 10 SCR 1022 : (2007) 7 Supreme 507

Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
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Supreme Court10 Oct 2007Dismissed

State of Maharashtra and Another Vs Mohd. Sajid Husain Mohd. S. Husain etc.

Supreme Court Of India · (2008) 1 ACR 616 : AIR 2008 SC 155 : (2007) AIRSCW 6354 : (2008) CLT 225 : (2007) 11 JT 587 : (2008) 1 RLW 756 : (2007) 12 SCALE 63 : (2008) 1 SCC 213 : (2007) 10 SCR 995 : (2007) 7 Supreme 472

Criminal Procedure Code, 1973 (CrPC) — Section 154, 164, 438Immoral Traffic (Prevention) Act, 1956 — Section 5Penal Code, 1860 (IPC) — Section 34, 342, 376, 376(2)
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Supreme Court10 Oct 2007Allowed

State of M.P. and Others Vs Sanjay Kumar Pathak and Others

Supreme Court Of India · (2008) 2 CLT 20 : (2008) 1 JLJ 211 : (2007) 12 JT 219 : (2007) 12 SCALE 72 : (2008) 1 SCC 456 : (2008) 1 SCC(L&S) 207 : (2007) 10 SCR 951 : (2008) 1 SLJ 341

Constitution of India, 1950 — Article 14, 16Madhya Pradesh Non-Gazetted Class III Educational Service (Non-Collegiate) Recruitment and Promotion Rules, 1973 — Rule 10
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Supreme Court10 Oct 2007Allowed

Maruti Udyog Limited Vs Mahinder C. Mehta and Others

Supreme Court Of India · AIR 2008 SC 309 : (2007) AIRSCW 6829 : (2008) 1 AWC 989 Supp : (2008) 1 BC 151 : (2008) 1 CompLJ 90 : (2007) 12 JT 27 : (2007) 11 SCALE 750 : (2007) 13 SCC 220 : (2007) 10 SCR 933 : (2007) 7 Supreme 462 : (2008) 1 UPLBEC 560

Arbitration and Conciliation Act, 1996 — Section 13, 17, 8, 9Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6Constitution of India, 1950 — Article 129
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Supreme Court10 Oct 2007Dismissed

Mahalaxmi Motors Ltd. Vs Mandal Revenue Officer and Others

Supreme Court Of India · (2007) AIRSCW 7026 : (2007) 12 JT 200 : (2007) 12 SCALE 40 : (2007) 11 SCC 714 : (2007) 10 SCR 964

Andhra Pradesh (Telangana Area) Abolition of Inams Act, 1955 — Section 3(1)Andhra Pradesh Land Grabbing (Prohibition) Act, 1982 — Section 10, 15, 17B, 2, 3
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Supreme Court10 Oct 2007Allowed

K. Prakashan Vs P.K. Surenderan

Supreme Court Of India · (2008) 1 ACR 622 : (2007) 6 BomCR 480 : (2008) CLT 245 : (2007) 11 JT 573 : (2008) 2 MhLj 771 : (2007) 12 SCALE 96 : (2008) 1 SCC 258 : (2007) 10 SCR 1010

Evidence Act, 1872 — Section 3Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139
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Supreme Court10 Oct 2007Dismissed

M.C. Mehta Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2008 SC 180 : (2007) AIRSCW 6459 : (2008) 1 CHN 27 Supp : (2008) CLT 535 : (2008) CriLJ 360 : (2007) 12 JT 18 : (2007) 12 SCALE 91 : (2008) 1 SCC 407 : (2007) 10 SCR 1060 : (2007) 7 Supreme 495

Constitution of India, 1950 — Article 32, 49, 51ACriminal Procedure Code, 1973 (CrPC) — Section 173(1), 173(2), 190, 197, 197(1)
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Supreme Court09 Oct 2007Disposed Of

Vishal Properties Pvt. Ltd. Vs State of U.P. and Others

Supreme Court Of India · AIR 2008 SC 183 : (2007) AIRSCW 6540 : (2007) 12 JT 56 : (2007) 12 SCALE 32 : (2007) 11 SCC 172 : (2007) 11 SCR 910 : (2007) 7 Supreme 432 : (2008) 1 UPLBEC 554

Constitution of India, 1950 — Article 14, 226Uttar Pradesh Industrial Area Development Act, 1976 — Section 10(1)
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