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Supreme Court Of India judgments

59,848 judgments · page 1,201 of 2,993

Supreme Court28 Sept 2007Allowed

Moradabad Development Authority Vs Saurabh Jain and Others

Supreme Court Of India · (2007) 4 AWC 4115 Supp : (2008) 1 CHN 12 Supp : (2007) 12 JT 124 : (2007) 11 SCALE 563 : (2007) 8 SCC 305 : (2007) 10 SCR 443 : (2007) 3 UC 1905

Urban Land (Ceiling and Regulation) Act, 1976 — Section 11, 12, 30, 30(1), 33Uttar Pradesh Urban Planning and Development Act, 1973 — Section 17, 34
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Supreme Court28 Sept 2007Disposed Of

State of Punjab Vs Mohinder Singh and Others

Supreme Court Of India · AIR 2008 SC 92 : (2007) AIRSCW 6142 : (2008) 1 ALT(Cri) 353 : (2008) 1 GLH 382 : (2007) 12 JT 120 : (2007) 11 SCALE 528 : (2007) 13 SCC 560 : (2007) 11 SCR 411 : (2007) 6 Supreme 589

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34, 460
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Supreme Court28 Sept 2007Dismissed

K. Radhai Vs C.B.I. Cochin Unit

Supreme Court Of India · AIR 2008 SC 111 : (2007) AIRSCW 6245 : (2007) 12 JT 128 : (2007) 4 PLJR 193 : (2007) 11 SCALE 508 : (2007) 10 SCC 582 : (2007) 10 SCR 380 : (2007) 6 Supreme 585

Penal Code, 1860 (IPC) — Section 420, 465, 468, 471Prevention of Corruption Act, 1988 — Section 13(1)
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Supreme Court28 Sept 2007Dismissed

ICI India Ltd. and Another Vs State of Orissa and Others

Supreme Court Of India · (2007) AIRSCW 6152 : (2007) 11 JT 411 : (2007) 11 SCALE 568 : (2007) 8 SCC 629 : (2007) 10 SCR 433 : (2007) 7 Supreme 3 : (2007) 10 VST 1

Central Sales Tax Act, 1956 — Section 8(3)Orissa Sales Tax Act, 1947 — Section 5(1), 9
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Supreme Court26 Sept 2007Allowed

K.R. Mohan Reddy Vs Net Work Inc. rep. Tr. M.D.

Supreme Court Of India · AIR 2008 SC 579 : (2008) 1 ALT 10 : (2008) 1 MLJ 1253 : (2008) 2 RLW 1233 : (2007) 12 SCALE 587 : (2007) 10 SCR 872

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 41 Rule 27(1)
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Supreme Court26 Sept 2007Allowed

Sayed Abul Ala Vs Union of India (UOI) and Others

Supreme Court Of India · (2008) 39 OCR 419 : (2007) 10 SCR 631

Constitution of India, 1950 — Article 14, 19, 21, 22Criminal Procedure Code, 1973 (CrPC) — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 19, 24, 27A, 37, 9
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Supreme Court26 Sept 2007Allowed

Morgina Begum Vs Managing Director, Hanuman Plantation Ltd.

Supreme Court Of India · AIR 2008 SC 199 : (2007) AIRSCW 6567 : (2008) 1 ALD 77 : (2007) 4 AWC 3681 Supp : (2007) 115 FLR 509 : (2008) 1 GLT 1 : (2007) 12 JT 134 : (2008) 1 LLJ 305 : (2008) 149 PLR 482 : (2007) 11 SCALE 503 : (2007) 11 SCC 616 : (2008) 2 SCC(L&S) 458 : (2007) 10

Workmens Compensation Act, 1923 — Section 21, 21(1)
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Supreme Court26 Sept 2007Allowed

Commissioner of Customs, New Delhi Vs C-Net Communication (I) Pvt. Ltd.

Supreme Court Of India · (2007) AIRSCW 6208 : (2007) AIRSCW 5726 : (2007) 122 ECC 107 : (2007) 148 ECR 107 : (2007) 216 ELT 337 : (2007) 11 JT 329 : (2007) 11 SCALE 492 : (2007) 12 SCC 72 : (2007) 10 SCR 330 : (2007) 7 Supreme 126 : (2007) 2 UJ 1191

Customs Act, 1962 — Section 130E(B)Customs Tariff Act, 1975 — Section 10, 11
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Supreme Court25 Sept 2007Allowed

M. Mohammed Abdulla Vs State of Kerala and Others

Supreme Court Of India · (2008) 1 KLT 712 : (2007) 12 SCALE 258 : (2007) 10 SCC 654 : (2008) 1 SCC(L&S) 706 : (2007) 10 SCR 619 : (2008) 2 SLJ 224

Kerala Local Fund Audit Service Special Rules, 1960 — Rule 3Kerala State and Subordinate Services Rules, 1958 — Rule 27, 28, 31, 9
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