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Supreme Court Of India judgments

59,848 judgments · page 1,205 of 2,993

Supreme Court14 Sept 2007Allowed

Sanwariya Lal Vs State of Rajasthan

Supreme Court Of India · (2008) 1 ACR 280 : AIR 2007 SC 3219 : (2007) AIRSCW 5831 : (2008) 1 ALT(Cri) 410 : (2007) CriLJ 4694 : (2007) 11 JT 403 : (2007) 11 SCALE 120 : (2007) 12 SCC 751 : (2007) 9 SCR 943 : (2007) 6 Supreme 547

Criminal Procedure Code, 1973 (CrPC) — Section 174Penal Code, 1860 (IPC) — Section 302
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Supreme Court14 Sept 2007Allowed

Ganapathi Sanya Naik Vs State of Karnataka

Supreme Court Of India · (2008) 1 ACR 278 : AIR 2007 SC 3213 : (2007) AIRSCW 5824 : (2008) CLT 213 : (2007) CriLJ 4689 : (2007) 27 GLH 619 : (2007) 7 JT 162 : (2008) 1 KarLJ 104 : (2008) OLR 213 : (2007) 4 PLJR 182 : (2007) 11 SCALE 94 : (2007) 8 SCC 309 : (2007) 9 SCR 939 : (200

Prevention of Corruption Act, 1988 — Section 13(1), 13(2)
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Supreme Court14 Sept 2007Dismissed

Vanga Sriniwas Vs Public Prosecutor, High Court of A.P.

Supreme Court Of India · AIR 2008 SC 88 : (2007) AIRSCW 6137 : (2008) 1 ALD(Cri) 311 : (2008) 105 CLT 323 : (2007) 5 CTC 90 : (2007) 2 DMC 668 : (2007) 11 JT 96 : (2007) 11 SCALE 150 : (2007) 10 SCC 219 : (2007) 10 SCR 1028 : (2007) 6 Supreme 226

Criminal Procedure Code, 1973 (CrPC) — Section 235(1)Penal Code, 1860 (IPC) — Section 201, 302, 303, 304B, 304B(2)
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Supreme Court14 Sept 2007Allowed

State of Karnataka Vs Raju

Supreme Court Of India · (2008) 1 ACR 286 : AIR 2007 SC 3225 : (2007) AIRSCW 5841 : (2007) 2 ALD(Cri) 890 : (2007) CriLJ 4700 : (2007) 11 JT 397 : (2008) 1 KarLJ 89 : (2007) 11 SCALE 114 : (2007) 11 SCC 490 : (2007) 9 SCR 970

Penal Code, 1860 (IPC) — Section 376, 376(2)
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Supreme Court14 Sept 2007Disposed Of

Radhu Vs State of Madhya Pradesh

Supreme Court Of India · (2007) 2 ALD(Cri) 902 : (2008) 1 ALT(Cri) 120 : (2007) CriLJ 4704 : (2007) 11 JT 91 : (2007) 11 SCALE 96 : (2007) 12 SCC 57

Constitution of India, 1950 — Article 136Penal Code, 1860 (IPC) — Section 109, 323, 34, 342, 376
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Supreme Court13 Sept 2007Dismissed

State of Rajasthan Vs Parthu

Supreme Court Of India · AIR 2008 SC 10 : (2007) AIRSCW 5995 : (2008) 1 ALD(Cri) 386 : (2008) 1 ALT(Cri) 458 : (2007) CriLJ 4722 : (2007) 11 SCALE 460 : (2007) 10 SCR 932

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 302, 307
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Supreme Court12 Sept 2007Allowed

DHV BV Vs Tahal Consulting Engineers Ltd. and Others

Supreme Court Of India · AIR 2007 SC 3113 : (2007) AIRSCW 5602 : (2007) 3 ARBLR 428 : (2007) 4 AWC 4040 Supp : (2008) 2 CTC 84 : (2007) 11 JT 58 : (2008) 2 MhLj 1 : (2008) MPLJ 462 : (2007) 11 SCALE 82 : (2007) 8 SCC 321 : (2007) 9 SCR 921 : (2007) 6 Supreme 188

Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 16Income Tax Act, 1961 — Section 148
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Supreme Court11 Sept 2007Allowed

Krishnan Vs Backiam and Another

Supreme Court Of India · (2007) 5 ALT 71 : (2007) 4 AWC 4038 Supp : (2008) 1 CTC 446 : (2007) 11 JT 71 : (2007) 4 LW 779 : (2007) 6 MLJ 704 : (2007) 2 OLR 706 : (2007) 103 RD 523 : (2007) 11 SCALE 46 : (2007) 12 SCC 190 : (2007) 9 SCR 901

Civil Procedure Code, 1908 (CPC) — Section 100, 96Evidence Act, 1872 — Section 68Transfer of Property Act, 1882 — Section 54, 59
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Supreme Court11 Sept 2007Dismissed

Tama @Tamal Mal Vs State of West Bengal

Supreme Court Of India · AIR 2008 SC 12 : (2007) AIRSCW 5998 : (2008) 1 ALT(Cri) 338 : (2007) CriLJ 4724 : (2007) 11 SCALE 455 : (2007) 10 SCC 493 : (2007) 10 SCR 917

Penal Code, 1860 (IPC) — Section 302
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Supreme Court10 Sept 2007Partly Allowed

M. Srinivasulu Vs State of A.P.

Supreme Court Of India · (2008) 1 ACR 155 : AIR 2007 SC 3146 : (2007) AIRSCW 5647 : (2007) 2 ALD(Cri) 883 : (2007) 2 DMC 693 : (2008) 149 PLR 321 : (2008) 1 RLW 770 : (2007) 11 SCALE 12 : (2007) 9 SCR 842

Dowry Prohibition Act, 1961 — Section 2Evidence Act, 1872 — Section 113B, 114Penal Code, 1860 (IPC) — Section 30, 304B, 498A
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Supreme Court07 Sept 2007Dismissed

Des Raj Vs State of Punjab

Supreme Court Of India · (2008) 1 ACR 144 : (2007) 2 ALD(Cri) 933 : (2007) 11 JT 516 : (2008) 1 LW(Cri) 491 : (2007) 10 SCALE 642 : (2007) 9 SCR 774

Criminal Procedure Code, 1973 (CrPC) — Section 235(2), 354(3)Penal Code, 1860 (IPC) — Section 114, 148, 149, 302, 307
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Supreme Court07 Sept 2007Allowed

The Commissioner, Karnataka Housing Board Vs C. Muddaiah

Supreme Court Of India · AIR 2007 SC 3100 : (2007) AIRSCW 5577 : (2007) 6 ALLMR 403 : (2007) 4 AWC 4028 Supp : (2007) 10 JT 609 : (2008) 1 KarLJ 249 : (2008) 1 MhLj 546 : (2007) 10 SCALE 625 : (2007) 2 SCC(L&S) 748 : (2007) 9 SCR 784 : (2008) 1 SLJ 387 : (2007) 6 Supreme 97

Constitution of India, 1950 — Article 226Karnataka State Civil Services (Regulation of Promotion, Pay and Pension) Act, 1973 — Section 1(2), 11, 11(2), 4, 4(2)States Reorganisation Act, 1956 — Section 115
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