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Supreme Court Of India judgments

59,848 judgments · page 1,211 of 2,993

Supreme Court07 Aug 2007Dismissed

Himadri Chemicals Industries Ltd. Vs Coal Tar Refining Company

Supreme Court Of India · AIR 2007 SC 2798 : (2007) AIRSCW 5080 : (2007) 3 ARBLR 139 : (2007) 4 AWC 3438 Supp : (2007) 3 CALLT 86 : (2007) 139 CompCas 706 : (2007) 9 JT 631 : (2007) 4 RLW 3500 : (2007) 9 SCALE 631 : (2007) 8 SCC 110 : (2007) 8 SCR 869

Arbitration and Conciliation Act, 1996 — Section 9
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Supreme Court06 Aug 2007Dismissed

Rajendra Singh Vs State of U.P. and Another

Supreme Court Of India · (2007) 3 ACR 2696 : AIR 2007 SC 2786 : (2007) AIRSCW 5034 : (2007) 2 ALD(Cri) 695 : (2008) CLT 1 : (2007) CriLJ 4281 : (2007) 9 JT 613 : (2008) 1 LW(Cri) 362 : (2008) 1 OLR 27 : (2007) 1 RLW 301 : (2007) 9 SCALE 593 : (2007) 8 SCR 834 : (2007) 5 Supreme 7

Criminal Procedure Code, 1973 (CrPC) — Section 161, 162(1), 169, 193, 319Evidence Act, 1872 — Section 103Penal Code, 1860 (IPC) — Section 302
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Supreme Court06 Aug 2007Allowed

Silak Ram and Another Vs State of Haryana

Supreme Court Of India · (2007) 3 ACR 3345 : AIR 2007 SC 2739 : (2007) AIRSCW 3760 : (2007) CriLJ 3760 : (2007) 9 JT 641 : (2007) 9 SCALE 606 : (2007) 10 SCC 464 : (2007) 8 SCR 849 : (2007) 5 Supreme 821

Penal Code, 1860 (IPC) — Section 302, 34
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Supreme Court06 Aug 2007Allowed

Kulwinder Singh Vs State of Punjab

Supreme Court Of India · (2007) 3 ACR 3342 : AIR 2007 SC 2868 : (2007) AIRSCW 5215 : (2007) 2 ALD(Cri) 946 : (2007) 2 ALT(Cri) 308 : (2007) CriLJ 4290 : (2007) 10 JT 35 : (2007) 10 SCC 455 : (2007) 8 SCR 891 : (2007) 5 Supreme 817

Criminal Procedure Code, 1973 (CrPC) — Section 366Penal Code, 1860 (IPC) — Section 302
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Supreme Court06 Aug 2007Allowed

Jay Mahakali Rolling Mills Vs Union of India (UOI) and Others

Supreme Court Of India · (2007) 215 ELT 11 : (2007) 9 JT 629 : (2007) 9 SCALE 603 : (2007) 12 SCC 198 : (2007) 8 SCR 855 : (2007) 10 STT 234

Central Excise Rules, 1944 — Rule 173(Q), 173(Q)(1), 173B, 173F(3), 173G(1)Central Excises and Salt Act, 1944 — Section 11A, 11A(1), 6
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Supreme Court03 Aug 2007Dismissed

Deepak Singchi Vs State of Rajasthan and Another

Supreme Court Of India · (2007) 3 ACR 3024 : AIR 2007 SC 3064 : (2007) AIRSCW 6560 : (2007) AIRSCW 5539 : (2008) 1 ALD(Cri) 278 : (2007) CriLJ 4338 : (2007) 9 JT 610 : (2007) 1 RLW 314 : (2007) 9 SCALE 560 : (2007) 8 SCR 787 : (2007) 5 Supreme 732 : (2007) 3 Supreme 293 : (2007)

Criminal Procedure Code, 1973 (CrPC) — Section 439
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Supreme Court03 Aug 2007Allowed

Shaik Mastan Vali Vs State of Andhra Pradesh

Supreme Court Of India · (2007) 3 ACR 3020 : (2007) 2 ALD(Cri) 705 : (2007) CriLJ 4277 : (2007) 9 JT 604 : (2007) 9 SCALE 555 : (2007) 9 SCC 342 : (2007) 8 SCR 779

Penal Code, 1860 (IPC) — Section 302Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 3(2), 3(5)
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Supreme Court02 Aug 2007Allowed

Bank of India and Others Vs T. Jogram

Supreme Court Of India · AIR 2007 SC 2793 : (2007) AIRSCW 5069 : (2007) 5 ALD 109 : (2007) 115 FLR 15 : (2007) 9 JT 584 : (2007) 9 SCALE 549 : (2007) 7 SCC 236 : (2007) 2 SCC(L&S) 615 : (2007) 8 SCR 763 : (2008) 2 SLJ 169 : (2007) 5 Supreme 801

Bank of India Employees (Discipline and Appeal) Regulations, 1976 — Regulation 17Bank of India Officer Employees (Conduct) Regulations, 1976 — Regulation 24, 3(1)Constitution of India, 1950 — Article 226
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Supreme Court02 Aug 2007Allowed

State of Rajasthan Vs Nana and Others

Supreme Court Of India · (2007) 3 ACR 2864 : (2007) CriLJ 3762 : (2007) 10 JT 52 : (2007) 9 SCALE 545 : (2007) 9 SCC 398 : (2007) 9 SCR 771

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 149, 302, 304, 323, 324
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Supreme Court02 Aug 2007Dismissed

Pothula Rama Rao Vs Pendyala Venakata Krishna Rao and Others

Supreme Court Of India · AIR 2007 SC 2924 : (2007) AIRSCW 5320 : (2007) 6 ALD 30 : (2007) 4 AWC 3715 Supp : (2007) 10 JT 147 : (2007) 4 KLT 307 : (2007) 10 SCALE 33 : (2007) 11 SCC 1 : (2007) 8 SCR 982

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16, Order 7 Rule 11Representation of the People Act, 1950 — Section 16, 18, 22Representation of the People Act, 1951 — Section 100(1), 116, 2(1), 33, 33(1)
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Supreme Court01 Aug 2007Allowed

Mehiboobsab Abbasabi Nadaf Vs State of Karnataka

Supreme Court Of India · (2007) 3 ACR 2852 : AIR 2007 SC 2666 : (2007) AIRSCW 6608 : (2007) AIRSCW 4823 : (2007) CriLJ 3737 : (2007) 2 DMC 388 : (2007) 10 JT 62 : (2007) 5 KarLJ 621 : (2007) 9 SCALE 473 : (2007) 13 SCC 112 : (2007) 8 SCR 713 : (2007) 5 Supreme 713 : (2007) 7 Supr

Penal Code, 1860 (IPC) — Section 302, 34, 498A
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Supreme Court01 Aug 2007Disposed Of

State of Punjab Vs Nirmal Singh

Supreme Court Of India · (2008) 3 ALT 15 : (2007) 115 FLR 345 : (2007) 10 JT 31 : (2007) 4 KLT 1029 : (2007) 9 SCALE 543 : (2007) 8 SCC 108 : (2007) 2 SCC(L&S) 799

Punjab Civil Services (Punishment and Appeal) Rules, 1970 — Rule 21, 5
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Supreme Court01 Aug 2007Dismissed

Veer Prakash Sharma Vs Anil Kumar Agarwal and Another

Supreme Court Of India · (2007) 3 ACR 2855 : (2008) 1 BC 253 : (2008) CLT 67 : (2007) CriLJ 3735 : (2007) 10 JT 57 : (2008) 1 MhLj 135 : (2007) 2 OLR 608 : (2007) 9 SCALE 502 : (2007) 9 SCR 746

Criminal Procedure Code, 1973 (CrPC) — Section 200, 482Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 402, 405, 406, 409, 415
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