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Supreme Court Of India judgments

59,848 judgments · page 1,207 of 2,993

Supreme Court30 Aug 2007Allowed

Harishchandra Ladaku Thange Vs State of Maharashtra

Supreme Court Of India · (2007) 3 ACR 3443 : AIR 2007 SC 2957 : (2007) AIRSCW 6247 : (2007) AIRSCW 5394 : (2007) 2 BLJR 2530 : (2007) 10 JT 496 : (2007) 10 SCALE 464 : (2007) 11 SCC 436 : (2007) 9 SCR 562 : (2007) 6 Supreme 232

Penal Code, 1860 (IPC) — Section 302, 394
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Supreme Court30 Aug 2007Partly Allowed

Commissioner of Central Excise, Nagpur Vs Ballarpur Industries Ltd.

Supreme Court Of India · (2007) AIRSCW 5675 : (2007) 121 ECC 81 : (2007) 147 ECR 81 : (2007) 215 ELT 489 : (2007) 10 JT 577 : (2007) 10 SCALE 500 : (2007) 8 SCC 89 : (2007) 9 SCR 650 : (2007) 11 STT 6 : (2007) 6 Supreme 205

Central Excise (Valuation) Rules, 1975 — Rule 6, 7Central Excise Rules, 1944 — Rule 173C, 57A, 57CC, 57CC(1), 57CC(7)Central Excises and Salt Act, 1944 — Section 11A, 35L, 37, 4, 4(1), 4(2)
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Supreme Court29 Aug 2007Allowed

Chacko and Another Vs Mahadevan

Supreme Court Of India · AIR 2007 SC 2967 : (2007) AIRSCW 5408 : (2007) 6 ALLMR 410 : (2007) 4 AWC 3577 Supp : (2007) 2 BLJR 2522 : (2008) 105 CLT 139 : (2007) 4 JCR 90 : (2007) 10 JT 461 : (2007) 4 KLT 753 : (2007) 6 MhLj 594 : (2007) 6 MLJ 657 : (2008) MPLJ 8 : (2007) 4 PLJR 14

Civil Procedure Code, 1908 (CPC) — Section 100, 96
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Supreme Court29 Aug 2007Allowed

Bharat Sewa Sansthan Vs U.P. Electronics Corporation Limited

Supreme Court Of India · AIR 2007 SC 2961 : (2007) AIRSCW 5983 : (2008) 5 ALT 17 : (2007) 3 ARBLR 299 : (2007) 4 AWC 3565 Supp : (2007) 10 JT 463 : (2008) 1 MhLj 555 : (2007) 4 PLJR 131 : (2007) 10 SCALE 446 : (2007) 7 SCC 737 : (2007) 9 SCR 533

Arbitration and Conciliation Act, 1996 — Section 8, 8(1)Civil Procedure Code, 1908 (CPC) — Order 11 Rule 14Constitution of India, 1950 — Article 142
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Supreme Court27 Aug 2007Allowed

State of Maharashtra Vs Dattatraya Digamber Birajdar

Supreme Court Of India · AIR 2007 SC 3056 : (2007) AIRSCW 5527 : (2007) 6 BomCR 699 : (2007) 114 FLR 1191 : (2007) 4 JCR 92 : (2007) 10 JT 459 : (2007) 10 SCALE 442 : (2007) 12 SCC 172 : (2008) 2 SCC(L&S) 126 : (2007) 9 SCR 504 : (2007) 6 Supreme 64 : (2008) 1 UPLBEC 169

Industrial Disputes Act, 1947 — Section 10, 10(1), 12(5)
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Supreme Court27 Aug 2007Allowed

United Bank of India Vs Sidhartha Chakraborty

Supreme Court Of India · AIR 2007 SC 3071 : (2007) AIRSCW 5548 : (2007) 115 FLR 1 : (2007) 4 JCR 69 : (2007) 10 JT 451 : (2007) 10 SCALE 437 : (2007) 2 SCC(L&S) 744 : (2007) 10 SCR 498 : (2007) 6 Supreme 3 : (2008) 1 UPLBEC 161

Industrial Disputes Act, 1947 — Section 10, 31(1), 33, 33(1), 33(2)
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Supreme Court27 Aug 2007Dismissed

Raj Kumar and Others Vs Haryana State and Others

Supreme Court Of India · AIR 2007 SC 3124 : (2007) AIRSCW 5625 : (2007) 6 ALD 5 : (2007) 4 AWC 3562 Supp : (2007) 4 JCR 72 : (2007) 10 JT 454 : (2008) 1 LW 181 : (2007) 6 MLJ 1083 : (2008) 104 RD 111 : (2007) 10 SCALE 375 : (2007) 7 SCC 609 : (2007) 9 SCR 455 : (2007) 6 Supreme 7

Land Acquisition Act, 1894 — Section 25, 4, 6
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Supreme Court27 Aug 2007Dismissed

Raghunandan Vs State of Madhya Pradesh

Supreme Court Of India · (2007) 3 ACR 3369 : AIR 2007 SC 2973 : (2007) AIRSCW 5415 : (2007) CriLJ 4305 : (2007) 10 JT 431 : (2008) 1 RLW 453 : (2007) 10 SCALE 353 : (2007) 9 SCC 347 : (2007) 9 SCR 475 : (2007) 6 Supreme 59

Penal Code, 1860 (IPC) — Section 302, 34
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Supreme Court27 Aug 2007Dismissed

Girja Prasad (Dead) by LRs. Vs State of Madhya Pradesh

Supreme Court Of India · (2007) 3 ACR 3372 : AIR 2007 SC 3106 : (2007) AIRSCW 5589 : (2007) 2 ALD(Cri) 924 : (2007) 10 JT 421 : (2007) 4 KLT 99 : (2007) 4 RLW 3311 : (2007) 10 SCALE 358 : (2007) 7 SCC 625 : (2007) 6 Supreme 49

Criminal Procedure Code, 1973 (CrPC) — Section 394(2)Penal Code, 1860 (IPC) — Section 161, 165Prevention of Corruption Act, 1947 — Section 4, 4(1), 5(1), 5(2)
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Supreme Court27 Aug 2007Allowed

Girnar Traders Vs State of Maharashtra and Others

Supreme Court Of India · AIR 2007 SC 3180 : (2007) AIRSCW 5782 : (2007) 4 AWC 3851 Supp : (2008) 1 BomCR 454 : (2007) 10 SCALE 391 : (2007) 7 SCC 555 : (2007) 9 SCR 383 : (2007) 6 Supreme 25

Bombay Municipal Corporation Act, 1888 — Section 90(1), 90(3)Bombay Town Planning Act, 1954 — Section 3(1), 4(1)Calcutta Improvement Act, 1911 — Section 55
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