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Supreme Court Of India judgments

59,848 judgments · page 1,226 of 2,993

Supreme Court09 May 2007Allowed

Master Cables Pvt. Ltd. Vs State of Kerala and Another

Supreme Court Of India · (2007) 210 CTR 86 : (2008) 296 ITR 8 : (2007) 3 KLT 408 : (2007) 7 SCALE 1 : (2007) 5 SCC 416 : (2007) 6 SCR 219 : (2007) 7 VST 355

Constitution of India, 1950 — Article 246, 286, 366Kerala General Sales Tax Act, 1963 — Section 245, 35, 35(1), 35(2)Penal Code, 1860 (IPC) — Section 120B, 420
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Supreme Court09 May 2007Allowed

Tara Chand Vs Sagarbai @ Chaiyalibai

Supreme Court Of India · AIR 2007 SC 2059 : (2007) AIRSCW 3158 : (2007) 3 CHN 64 Supp : (2008) 3 JLJ 151 : (2007) 6 JT 534 : (2007) 3 LW 1077 : (2007) 5 MhLj 474 : (2007) 4 MLJ 521 : (2007) MPLJ 18 : (2007) 6 SCALE 706 : (2007) 5 SCC 392 : (2007) 7 SCR 231 : (2007) 5 Supreme 307

Transfer of Property Act, 1882 — Section 111, 58, 59, 62, 83
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Supreme Court09 May 2007Dismissed

Sohan Singh Sodhi Vs Punjab State Electricity Board, Patiala

Supreme Court Of India · AIR 2007 SC 2713 : (2007) AIRSCW 4903 : (2007) 6 ALLMR 436 : (2007) 7 SCALE 63 : (2007) 5 SCC 528 : (2007) 2 SCC(L&S) 198 : (2007) 6 SCR 250 : (2008) 1 SLJ 62

Constitution of India, 1950 — Article 12, 14, 309Electricity (Supply) Act, 1948 — Section 12, 15, 79
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Supreme Court08 May 2007Dismissed

Raja Lal Singh Vs The State of Jharkhand

Supreme Court Of India · (2007) 3 ACR 2427 : AIR 2007 SC 2154 : (2007) AIRSCW 3690 : (2007) 2 ALD(Cri) 264 : (2007) CriLJ 3262 : (2007) 1 DMC 811 : (2007) 7 JT 77 : (2007) 6 SCALE 568 : (2007) 6 SCR 105 : (2007) 3 Supreme 1037 : (2007) 4 UC 541

Penal Code, 1860 (IPC) — Section 304B, 34
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Supreme Court08 May 2007Dismissed

Sujoy Sen @ Sujoy Kr. Sen Vs The State of West Bengal

Supreme Court Of India · (2007) 3 ACR 2425 : (2007) 104 CLT 806 : (2007) CriLJ 3727 : (2007) 6 JT 465 : (2007) 6 SCALE 560 : (2007) 6 SCC 32 : (2007) 7 SCR 112

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302
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Supreme Court08 May 2007Disposed Of

Patrick JJ. Saldanha Vs Antony M. Saldanha

Supreme Court Of India · AIR 2007 SC 2620 : (2007) AIRSCW 4682 : (2007) 4 ALT 19 : (2007) 3 CHN 61 Supp : (2007) 3 CTC 778 : (2007) 8 JT 256 : (2007) 6 KarLJ 306 : (2008) 1 LW 93 : (2007) 2 OLR 541 : (2007) 6 SCALE 676 : (2007) 11 SCC 148 : (2007) 6 SCR 124 : (2007) 3 Supreme 101

Civil Procedure Code, 1908 (CPC) — Section 100, 100(3), 100(4), 100(5)
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Supreme Court08 May 2007Allowed

The Iron and Steel Company Limited Vs Tiwari Road Lines

Supreme Court Of India · AIR 2007 SC 2064 : (2007) AIRSCW 3172 : (2007) 2 ARBLR 270 : (2007) 5 CompLJ 1 : (2007) 6 JT 526 : (2007) 6 SCALE 682 : (2007) 5 SCC 703 : (2007) 6 SCR 156 : (2007) 3 Supreme 1066

Arbitration Act, 1940 — Section 20(4)Arbitration and Conciliation Act, 1996 — Section 11, 11(1), 11(12), 11(2), 11(3)
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Supreme Court08 May 2007Allowed

Kishore Lal Vs Chairman, Employees State Insurance Corporation

Supreme Court Of India · AIR 2007 SC 1819 : (2007) AIRSCW 3032 : (2007) AIRSCW 6708 : (2007) 4 ALD 36 : (2007) 3 AWC 3082 Supp : (2007) 2 BLJR 1653 : (2007) 2 CompLJ 385 : (2008) 1 CPJ 13 : (2007) 3 CTC 561 : (2007) 114 FLR 219 : (2007) 3 JCR 189 : (2008) 3 JKJ 1 : (2007) 6 JT 54

Employees'' State Insurance (Central) Rules, 1950 — Rule 56, 57, 58, 60, 61Employees State Insurance Act, 1948 — Section 38, 39, 40, 40(2), 46(1), 56, 59, 74, 75, 75(1), 75(1)(a), 75(1)(b), 75(1)(c), 75(1)(d), 75(1)(e), 75(1)(f), 75(1)(g), 75(2), 75(2)(a), 75(2)(b), 75(2)(c), 75(2)(d), 75(2)(e), 75(2)(f), 75(2)(g), 75(3), 95 Consumer Protection Act, 1986 — Section 2(1)(d), 2(1)(o)Employees' Provident Funds And Miscellaneous Provisions Act, 1952 — Section 5
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Supreme Court07 May 2007Dismissed

Sunder Lal Vs State of Rajasthan

Supreme Court Of India · (2007) 3 ACR 2430 : (2007) 2 ALD(Cri) 470 : (2007) CriLJ 3281 : (2007) 6 JT 451 : (2007) 6 SCALE 649 : (2007) 10 SCC 371 : (2007) 7 SCR 76

Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 32, 60Penal Code, 1860 (IPC) — Section 299, 300, 302, 304, 307
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Supreme Court07 May 2007Disposed Of

N. Devindrappa Vs State of Karnataka

Supreme Court Of India · (2007) 3 ACR 2442 : AIR 2007 SC 1741 : (2007) AIRSCW 2850 : (2007) CriLJ 2949 : (2007) 7 JT 35 : (2007) 4 KarLJ 341 : (2007) 3 KLJ 302 : (2007) 4 PLJR 148 : (2007) 147 PLR 217 : (2007) 3 RLW 2341 : (2007) 6 SCALE 553 : (2007) 5 SCC 228 : (2007) 6 SCR 36

Penal Code, 1860 (IPC) — Section 420
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Supreme Court07 May 2007Allowed

State of Maharashtra Vs Siraz Ahmed Nisar Ahmed and Others

Supreme Court Of India · (2007) 3 ACR 2407 : AIR 2007 SC 1859 : (2007) AIRSCW 2942 : (2007) 2 ALD(Cri) 86 : (2007) 6 JT 482 : (2007) 6 SCALE 621 : (2007) 5 SCC 161 : (2007) 6 SCR 40 : (2007) 3 Supreme 993

Arms Act, 1959 — Section 25, 27, 27(2), 27(3), 3Constitution of India, 1950 — Article 20(3)Criminal Procedure Code, 1973 (CrPC) — Section 164
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