Supreme Court Of India Judgments

Supreme Court26 Apr 2007Dismissed

Satya Narayan Agarwal Vs State of Assam

Supreme Court Of India · (2007) 2 ACR 2119 : (2007) CriLJ 3733 : (2008) 1 GLT 14 : (2007) 7 JT 70 : (2007) 6 SCALE 166 : (2007) 9 SCC 156 : (2007) 5 SCR 669

Criminal Procedure Code, 1973 (CrPC) — Section 433Prevention of Food Adulteration Act, 1954 — Section 16(1), 7

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Supreme Court25 Apr 2007Allowed

State of West Bengal Vs Dinesh Dalmia

Supreme Court Of India · (2007) 2 ACR 2202 : AIR 2007 SC 1801 : (2007) AIRSCW 3006 : (2007) 2 ALD(Cri) 63 : (2007) CriLJ 2757 : (2007) 6 JT 309 : (2007) 6 SCALE 80 : (2007) 5 SCC 773 : (2007) 6 SCR 561 : (2007) 4 Supreme 136 : (2007) 4 UC 306

Criminal Procedure Code, 1973 (CrPC) — Section 154, 167, 167(1), 167(2), 173(2)Penal Code, 1860 (IPC) — Section 120B, 409, 420, 467, 468

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Supreme Court25 Apr 2007Partly Allowed

State of Punjab Vs Anil Kumar

Supreme Court Of India · (2007) 113 FLR 946 : (2007) 7 JT 559 : (2007) 2 LLJ 815 : (2007) 147 PLR 94 : (2007) 6 SCALE 300 : (2007) 9 SCC 663 : (2007) 2 SCC(L&S) 1003 : (2007) 5 SCR 650

Industrial Disputes Act, 1947 — Section 2

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Supreme Court25 Apr 2007Dismissed

M.P. Ram Mohan Raja Vs State of Tamil Nadu and Others

Supreme Court Of India · AIR 2007 SC 1742 : (2007) 3 CTC 506 : (2007) 3 JCR 123 : (2007) 6 JT 195 : (2007) 4 MLJ 961 : (2007) 6 SCALE 186 : (2007) 9 SCC 78 : (2007) 5 SCR 576

Constitution of India, 1950 — Article 14Tamil Nadu Minor Mineral Concession Rules, 1959 — Rule 39, 8C

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Supreme Court25 Apr 2007Dismissed

Maharshi Dayanand University and Another Vs Anand Coop. L/C Society Ltd. and Another

Supreme Court Of India · AIR 2007 SC 2441 : (2007) AIRSCW 4361 : (2007) 2 ARBLR 294 : (2007) 3 AWC 2363 Supp : (2007) 6 JT 175 : (2007) 6 SCALE 164 : (2007) 5 SCC 295 : (2007) 5 SCR 596 : (2007) 3 Supreme 837 : (2007) 3 UPLBEC 2112

Arbitration and Conciliation Act, 1996 — Section 11, 16, 7

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Supreme Court25 Apr 2007Allowed

Fazilka Coop. Sugar Mills Vs Jatinder Kumar Gupta and Another

Supreme Court Of India · (2007) 5 ALT 7 : (2007) 113 FLR 978 : (2007) 2 LLJ 835 : (2007) 147 PLR 96 : (2007) 6 SCALE 192 : (2007) 9 SCC 194 : (2007) 2 SCC(L&S) 383 : (2007) 5 SCR 618

Industrial Disputes Act, 1947 — Section 10(1), 2A

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Supreme Court25 Apr 2007Allowed

Nadia Distt. Primary School Council and Another Vs Sristidhar Biswas and Others

Supreme Court Of India · AIR 2007 SC 2640 : (2007) AIRSCW 6455 : (2007) AIRSCW 4760 : (2007) 6 JT 188 : (2007) 6 SCALE 159 : (2008) 2 SCC(L&S) 946 : (2007) 5 SCR 586 : (2008) 1 SLJ 93 : (2007) 3 Supreme 967 : (2007) 3 UPLBEC 89

West Bengal Primary Education Act, 1973 — Section 37, 93

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Supreme Court25 Apr 2007Dismissed

Asharam and Another Vs State of Madhya Pradesh

Supreme Court Of India · (2007) 2 ACR 2108 : AIR 2007 SC 2594 : (2007) AIRSCW 4619 : (2007) 3 RLW 1974 : (2007) 6 SCALE 140 : (2007) 11 SCC 164 : (2007) 5 SCR 607 : (2007) 4 Supreme 154

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 324

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Supreme Court25 Apr 2007Dismissed

Commissioner of Income Tax, Coimbatore Vs Lakshmi Machine Works

Supreme Court Of India · AIR 2007 SC 2385 : (2007) AIRSCW 4240 : (2007) 210 CTR 1 : (2007) 290 ITR 667 : (2007) 6 JT 236 : (2007) 6 SCALE 168 : (2007) 11 SCC 126 : (2007) 5 SCR 622

Customs Act, 1962 — Section 50, 50(1)Income Tax Act, 1961 — Section 143(1), 143(2), 2(24), 28, 40Income Tax Rules, 1962 — Rule 18BBA(3)

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Supreme Court24 Apr 2007Dismissed

Abdulvahab Abdulmajid Shaikh & Ors Vs State Of Gujarat

Supreme Court Of India · (2007) 5 SCR 538 : (2007) 4 SCC 257 : (2007) 6 Scale 127

Indian Penal Code, 1860 — Section 120B, 212, 342, 365, 365A, 384, 395, 465, 471Terrorist And Disruptive Activities (Prevention) Act, 1987 — Section 3, 5, 15, 25(1)(b), 27Evidence Act, 1872 — Section 3

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Supreme Court24 Apr 2007Dismissed

Co-operative Company Ltd. Vs Commissioner of Trade Tax, U.P.

Supreme Court Of India · (2007) 6 JT 49 : (2007) 6 SCALE 61 : (2007) 5 SCR 476 : (2007) 7 VST 174

Provincial Sales Tax Act — Section 2HUttar Pradesh Sales Tax Act, 1948 — Section 3A(1)Uttar Pradesh Trade Tax Act, 1948 — Section 2, 3AB

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Supreme Court24 Apr 2007Dismissed

Babulal Jain Vs State of M.P. and Others

Supreme Court Of India · (2007) 5 ALT 12 : (2007) 6 JT 59 : (2008) 2 MPJR 71 : (2007) 6 SCALE 70 : (2007) 6 SCC 180 : (2007) 2 SCC(L&S) 422 : (2007) 5 SCR 514

Administrative Tribunals Act, 1985 — Section 21Constitution of India, 1950 — Article 142Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966 — Rule 22(D)

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Supreme Court24 Apr 2007Dismissed

Prakash Kumar @ Prakash Bhutto Vs State of Gujarat

Supreme Court Of India · (2007) 2 ACR 2121 : (2007) 104 CLT 816 : (2007) CriLJ 2731 : (2007) 3 GLR 1970 : (2007) 7 JT 60 : (2007) 6 SCALE 91 : (2007) 4 SCC 266 : (2007) 5 SCR 532

Penal Code, 1860 (IPC) — Section 120, 120B, 342, 365Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 15

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Supreme Court24 Apr 2007Dismissed

Union of India (UOI) Vs S.P.S. Rajkumar and Others

Supreme Court Of India · (2007) 6 JT 278 : (2007) 6 SCALE 124 : (2007) 6 SCC 407 : (2007) 2 SCC(L&S) 484 : (2007) 6 SCR 521 : (2007) 3 UPLBEC 2849

Air Force Act, 1950 — Section 161(2)Air Force Rules, 1969 — Rule 40Army Rules, 1954 — Rule 103, 104, 46

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Supreme Court24 Apr 2007Disposed Of

A. Rama Rao and Others Vs Raghu Nath Patnaik and Others

Supreme Court Of India · AIR 2007 SC 3036 : (2007) AIRSCW 5500 : (2007) 4 ALLMR 304 : (2007) 4 ALT 21 : (2007) 3 AWC 2409 Supp : (2007) 6 JT 202 : (2007) 4 MLJ 903 : (2008) 149 PLR 591 : (2007) 6 SCALE 148 : (2007) 9 SCC 521 : (2007) 5 SCR 527 : (2007) 3 Supreme 928

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Supreme Court24 Apr 2007Dismissed

Abdulvahab Abdul Majid Shaikh and Others Vs State of Gujarat State of Gujarat Vs Abdulvahab Abdul Majid Shaikh and Others

Supreme Court Of India · AIR 2007 SC 2492 : (2007) AIRSCW 4436 : (2007) 2 ALD(Cri) 72 : (2007) 7 JT 63 : (2007) 9 SCC 293 : (2007) 5 SCR 549

Indian Penal Code, 1860 — Section 120B, 342, 365, 384Evidence Act, 1872 — Section 30Terrorist And Disruptive Activities (Prevention) ACT, 1987 — Section 3, 5, 15

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Supreme Court23 Apr 2007Allowed

Management of Coimbatore District Central Co-operative Bank Vs Secretary, Coimbatore District Central Co-operative Bank Employees Association and Another

Supreme Court Of India · (2007) 2 BLJR 1708 : (2007) 114 FLR 236 : (2008) 2 JCR 130 : (2007) 5 JT 628 : (2007) 2 LLJ 724 : (2007) 6 SCALE 45 : (2007) 4 SCC 669 : (2007) 5 SCR 430 : (2007) 3 UC 1568

Constitution of India, 1950 — Article 14, 142, 226, 227Industrial Disputes Act, 1947 — Section 10

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Supreme Court23 Apr 2007Allowed

L.I.C. of India Vs Anwar Khan (since deceased) through Lrs.

Supreme Court Of India · (2007) 113 FLR 979 : (2007) 2 LLJ 1027 : (2007) 6 SCALE 34 : (2007) 11 SCC 25 : (2008) 1 SCC(L&S) 664 : (2007) 5 SCR 450

Constitution of India, 1950 — Article 136Payment of Wages Act, 1936 — Section 1(6), 15, 15(2), 15(3), 2(18)Uttar Pradesh Dookan Aur Vanijya Adhishthan Adhiniyam, 1962 — Section 14, 15, 16, 18, 2(4)

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Supreme Court23 Apr 2007Allowed

Rashtriya Chemical and Fertilizers Ltd. and Another Vs General Employees Association and Others

Supreme Court Of India · (2008) 2 BomCR 467 : (2007) 113 FLR 972 : (2007) 6 JT 67 : (2007) 2 LLJ 1032 : (2007) 6 SCALE 110 : (2007) 5 SCC 273 : (2007) 2 SCC(L&S) 159 : (2007) 5 SCR 457

Constitution of India, 1950 — Article 226U.P. Industrial Disputes Act, 1947 — Section 4KIndustrial Disputes Act, 1947 — Section 3(b), 4K, 10(1), 10(1)(d)

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Supreme Court20 Apr 2007Dismissed

Union of India (UOI) and Others Vs Keshar Singh

Supreme Court Of India · (2007) AIRSCW 5251 : (2007) 6 ALLMR 486 : (2007) 113 FLR 1008 : (2007) 6 JT 20 : (2007) 3 KLT 171 : (2007) 6 SCALE 17 : (2008) 2 SCC(L&S) 940 : (2007) 6 SCR 408 : (2007) 5 Supreme 942 : (2007) 1 UJ 559 : (2007) 2 UPLBEC 1342

Pension Regulations, 1961 — Regulation 173, 185, 423, 48, 53

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