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Supreme Court Of India judgments

59,848 judgments · page 1,199 of 2,993

Supreme Court09 Oct 2007Dismissed

Gurdev Raj Vs The State of Punjab

Supreme Court Of India · (2008) 1 ACR 581 : (2008) CriLJ 382 : (2007) 11 JT 555 : (2007) 11 SCALE 729 : (2007) 13 SCC 380 : (2007) 10 SCR 835

Penal Code, 1860 (IPC) — Section 302, 304
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Supreme Court09 Oct 2007Allowed

Inder Mohan Goswami and Another Vs State of Uttaranchal and Others

Supreme Court Of India · (2008) 1 ACR 586 : AIR 2008 SC 251 : (2007) AIRSCW 6659 : (2007) 5 CTC 614 : (2007) 11 JT 499 : (2008) 1 LW(Cri) 346 : (2008) 39 OCR 188 : (2007) 12 SCALE 15 : (2007) 10 SCR 847

Constitution of India, 1950 — Article 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 482Penal Code, 1860 (IPC) — Section 120B, 415, 420, 467, 468
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Supreme Court09 Oct 2007Dismissed

T. Vijendradas and Another Vs M. Subramanian and Others

Supreme Court Of India · AIR 2008 SC 563 : (2007) AIRSCW 6366 : (2008) 1 ALLMR 446 : (2007) 4 AWC 4127 Supp : (2008) 1 CHN 33 Supp : (2008) 1 LW 11 : (2008) 1 MhLj 508 : (2007) 12 SCALE 1 : (2007) 8 SCC 751 : (2007) 11 SCR 880 : (2008) 1 UC 62

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 9, Order 21 Rule 66, Order 21 Rule 91, Order 21 Rule 92, Order 21 Rule 92(4)Constitution of India, 1950 — Article 136, 142Tamil Nadu District Municipalities Act, 1920 &mdash
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Supreme Court09 Oct 2007Dismissed

Bishan Singh and Another Vs The State

Supreme Court Of India · (2008) 1 ACR 570 : AIR 2008 SC 131 : (2007) AIRSCW 6291 : (2008) 1 ALT(Cri) 435 : (2007) 12 JT 15 : (2008) NCC 3 : (2007) 11 SCALE 726 : (2007) 13 SCC 65 : (2007) 10 SCR 798 : (2007) 7 Supreme 386

Penal Code, 1860 (IPC) — Section 147, 149, 308, 323, 325
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Supreme Court09 Oct 2007Dismissed

N.R. Constructions Pvt. Ltd. Vs Sri Ram Badan Singh and Others

Supreme Court Of India · (2007) 6 ALD 113 : (2007) 6 ALLMR 940 : (2008) 4 ALT 18 : (2007) 4 ARBLR 14 : (2007) 4 AWC 4118 Supp : (2008) 1 CHN 61 Supp : (2007) 5 CTC 365 : (2007) 4 PLJR 215 : (2007) 11 SCALE 701 : (2007) 11 SCC 19 : (2007) 10 SCR 792

Arbitration and Conciliation Act, 1996 — Section 34, 36Civil Procedure Code, 1908 (CPC) — Order 21 Rule 18, Order 21 Rule 19, 47
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Supreme Court09 Oct 2007Dismissed

Accounts Officer, Jharkhand State Electricity Board and Another Vs Anwar Ali

Supreme Court Of India · AIR 2008 SC 164 : (2007) 6 ALLMR 943 : (2007) 4 AWC 4137 Supp : (2007) 2 BLJR 3066 : (2008) 1 CHN 25 Supp : (2008) 1 JCR 236 : (2007) 12 JT 639 : (2008) 1 LW 76 : (2008) 1 MLJ 153 : (2007) 12 SCALE 37 : (2007) 10 SCR 905

Consumer Protection Act, 1986 — Section 2Electricity Act, 2003 — Section 126, 145
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Supreme Court09 Oct 2007Allowed

Mohtesham Mohd. Ismail Vs Spl. Director, Enforcement Directorate and Another

Supreme Court Of India · (2008) 1 ACR 572 : (2007) AIRSCW 6348 : (2007) 2 BLJR 3058 : (2008) CLT 113 : (2007) 12 JT 41 : (2008) 2 KarLJ 243 : (2007) 11 SCALE 741 : (2007) 8 SCC 254 : (2007) 79 SCL 611 : (2007) 10 SCR 804 : (2009) 13 STR 433 : (2007) 7 Supreme 389

Evidence Act, 1872 — Section 24Foreign Exchange Regulation Act, 1973 — Section 13, 18, 19, 3, 4(1)
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Supreme Court09 Oct 2007Allowed

Sunil Gupta Vs Kiran Girhotra and Others

Supreme Court Of India · AIR 2008 SC 140 : (2007) AIRSCW 6314 : (2008) 1 ALD 1 : (2008) 1 AWC 985 Supp : (2008) 1 CHN 7 Supp : (2008) 1 CTC 343 : (2007) 12 JT 605 : (2007) 4 LW 755 : (2007) 6 MLJ 1757 : (2008) 104 RD 493 : (2007) 12 SCALE 59 : (2007) 8 SCC 506 : (2007) 11 SCR 827

Constitution of India, 1950 — Article 227Succession Act, 1925 — Section 211, 263, 283, 307, 307(1)
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Supreme Court08 Oct 2007Dismissed

Hariom Agarwal Vs Prakash Chand Malviya

Supreme Court Of India · AIR 2008 SC 166 : (2007) AIRSCW 6368 : (2008) 1 MPJR 1 : (2007) 7 Supreme 402

Evidence Act, 1872 — Section 63Madhya Pradesh Stamp Rules, 1942 — Rule 19Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)
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Supreme Court08 Oct 2007Disposed Of

Hariom Agrawal Vs Prakash Chand Malviya

Supreme Court Of India · AIR 2007 SC 166 : (2007) 6 ALLMR 930 : (2007) 4 AWC 4121 Supp : (2007) 4 CHN 97 Supp : (2008) 3 CTC 457 : (2007) 3 JLJ 336 : (2007) 12 JT 49 : (2008) 1 MPHT 156 : (2007) 103 RD 635 : (2007) 11 SCALE 705 : (2007) 8 SCC 514 : (2007) 10 SCR 772

Evidence Act, 1872 — Section 63Madhya Pradesh Stamp Rules, 1942 — Rule 19Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)
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Supreme Court08 Oct 2007Disposed Of

Shanti Lal Vs State of M.P.

Supreme Court Of India · (2008) 1 ACR 399 : (2007) 2 BLJR 2814 : (2008) CriLJ 386 : (2008) 1 JLJ 362 : (2007) 12 JT 1 : (2008) 1 KLT 503 : (2008) 1 LW(Cri) 509 : (2008) 1 MPHT 1 : (2007) 10 SCR 727

Bihar Wakf Act, 1947 — Section 58Criminal Procedure Code, 1973 (CrPC) — Section 29, 30, 30(1), 33, 33General Clauses Act, 1897 — Section 25
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Supreme Court05 Oct 2007Dismissed

Bureau of Indian Standards Vs S.K. Kanojia

Supreme Court Of India · AIR 2008 SC 113 : (2007) AIRSCW 6251 : (2007) 12 JT 609 : (2007) 11 SCALE 646 : (2007) 8 SCC 636 : (2007) 2 SCC(L&S) 972 : (2007) 10 SCR 574 : (2008) 2 SLJ 206

Bureau of Indian Standards Act, 1986 — Section 38
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Supreme Court05 Oct 2007Allowed

Sita Ram and Others Vs Radhey Shyam

Supreme Court Of India · AIR 2008 SC 143 : (2008) 1 ALD 5 : (2007) 6 ALT 35 : (2007) 4 AWC 4105 Supp : (2008) 1 CHN 72 Supp : (2008) 1 CTC 86 : (2008) 1 JCR 5 : (2007) 4 LW 889 : (2008) 1 MLJ 146 : (2008) 104 RD 114 : (2007) 11 SCALE 626 : (2007) 10 SCR 552

Specific Relief Act, 1963 — Section 16
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