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Supreme Court Of India judgments

59,848 judgments · page 1,231 of 2,993

Supreme Court20 Apr 2007Allowed

Tamil Nadu State Electricity Board Vs Central Electricity Regulatory Commission and Others Uttar Pradesh Power Corporation Ltd. and Another Vs National Thermal Power Corporation Ltd. and Others

Supreme Court Of India · AIR 2007 SC 1711 : (2007) AIRSCW 2699 : (2007) 3 AWC 2356 Supp : (2007) ELR 1155 : (2007) 6 JT 74 : (2007) 6 SCALE 26 : (2007) 6 SCR 416 : (2007) 1 UJ 575

Central Electricity Regulatory Commission (Terms and Conditions for Determination of Tariff) Regulations, 2001 — Regulation 2.2, 2.7Electricity (Supply) Act, 1948 — Section 13, 43AElectricity Act, 2003 — Section 125
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Supreme Court20 Apr 2007Disposed Of

Mohit Bhargava Vs Bharat Bhushan Bhargava and Others

Supreme Court Of India · AIR 2007 SC 1717 : (2007) AIRSCW 2707 : (2007) 4 ALT 13 : (2007) 3 AWC 2348 Supp : (2007) 3 CHN 47 Supp : (2007) 5 CTC 298 : (2007) 2 JLJ 383 : (2007) 6 JT 140 : (2007) 3 LW 1069 : (2007) 4 MhLj 1 : (2007) 4 MLJ 508 : (2007) MPLJ 419 : (2007) 3 RLW 2179 :

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 3, Order 21 Rule 48, Order 21 Rule 50, Order 21 Rule 54, 115Constitution of India, 1950 — Article 227
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Supreme Court19 Apr 2007Disposed Of

Smt. J. Yashoda Vs Smt. K. Shobha Rani

Supreme Court Of India · AIR 2007 SC 1721 : (2007) AIRSCW 2713 : (2007) 3 ALLMR 823 : (2007) 3 AWC 2353 Supp : (2007) 6 BomCR 783 : (2007) 3 CHN 139 Supp : (2007) 104 CLT 503 : (2007) 3 CTC 781 : (2007) 212 ELT 458 : (2007) 6 JT 64 : (2007) 3 LW 1066 : (2007) 4 MLJ 958 : (2007) 1

Evidence Act, 1872 — Section 63, 64, 65, 66
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Supreme Court19 Apr 2007Allowed

Pradeep Singh Vs Union of India (UOI) and Others

Supreme Court Of India · (2007) 2 JKJ 55 : (2007) 6 JT 1 : (2007) 6 SCALE 1 : (2007) 11 SCC 612 : (2007) 5 SCR 358 : (2007) 2 UPLBEC 1791

Army Act, 1950 — Section 116, 3, 39A, 80Army Rules, 1954 — Rule 149, 6, 84Constitution of India, 1950 — Article 226, 227
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Supreme Court19 Apr 2007Allowed

N. Rangachari Vs Bharat Sanchar Nigam Ltd.

Supreme Court Of India · (2007) 2 ACR 2188 : AIR 2007 SC 1682 : (2007) AIRSCW 2591 : (2007) 2 ALD(Cri) 112 : (2007) 4 BC 516 : (2008) 1 CompLJ 124 : (2007) CriLJ 2448 : (2007) 3 CTC 495 : (2007) 6 JT 292 : (2007) 2 KLT 1030 : (2008) 1 LW(Cri) 371 : (2007) 4 MhLj 375 : (2007) MPLJ

Companies Act, 1956 — Section 291Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 141(2)
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Supreme Court19 Apr 2007Partly Allowed

Union of India (UOI) and Another Vs T.V. Patel

Supreme Court Of India · (2007) 114 FLR 1 : (2007) 4 KLT 370 : (2007) 6 SCALE 9 : (2007) 4 SCC 785 : (2007) 2 SCC(L&S) 98 : (2007) 6 SCR 373 : (2008) 1 SLJ 54

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 11, 15, 15(3), 16Central Civil Services (Conduct) Rules, 1964 — Rule 3(1)Constitution of India, 1950 — Article 226, 311, 32, 320, 320(3)
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Supreme Court19 Apr 2007Allowed

Gupta Modern Breweries Vs State of Jammu and Kashmir and Others

Supreme Court Of India · (2007) 118 ECC 30 : (2007) ECR 30 : (2007) 2 JKJ 29 : (2007) 5 JT 619 : (2007) 5 SCALE 842 : (2007) 6 SCC 317 : (2007) 5 SCR 343

Andhra Pradesh Excise Act, 1968 — Section 28, 28(1), 28(2)Bombay Prohibition Act, 1949 — Section 58ACalcutta Municipalities Act, 1951 — Section 548
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Supreme Court18 Apr 2007Allowed

Union of India (UOI) and Others Vs A.N. Mohanan

Supreme Court Of India · (2007) 3 CTC 621 : (2007) 113 FLR 877 : (2007) 3 JCR 29 : (2007) 5 JT 565 : (2007) 2 KLT 758 : (2007) 4 MLJ 1117 : (2007) 5 SCALE 778 : (2007) 5 SCC 425 : (2007) 6 SCR 279 : (2008) 1 SLJ 111

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Supreme Court18 Apr 2007Allowed

V.R. Sudhakara Rao and Others Vs T.V. Kameswari

Supreme Court Of India · (2007) 3 AWC 2723 Supp : (2007) 3 CHN 26 Supp : (2007) 3 CTC 684 : (2007) 7 JT 252 : (2008) 1 MhLj 1 : (2008) MPLJ 239 : (2007) 5 SCALE 815 : (2007) 6 SCC 650 : (2007) 6 SCR 284 : (2007) 3 UC 1356

Transfer of Property Act, 1882 — Section 53A
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Supreme Court18 Apr 2007Dismissed

Usha Balashaheb Swami and Others Vs Kiran Appaso Swami and Others

Supreme Court Of India · AIR 2007 SC 1663 : (2007) AIRSCW 2545 : (2007) 5 ALD 79 : (2007) 3 AWC 2728 Supp : (2007) 3 CTC 400 : (2007) 5 JT 476 : (2008) 1 LW 455 : (2007) 5 MhLj 593 : (2007) 4 MLJ 99 : (2007) MPLJ 311 : (2007) 2 OLR 169 : (2007) 11 OLR 169 : (2007) 3 RLW 2583 : (2

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 15ACivil Procedure Code, 1908 (CPC) — Order 15 Rule 1, Order 6 Rule 17, 115Constitution of India, 1950 — Article 227
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Supreme Court17 Apr 2007Allowed

Virlon Textile Mills Ltd. Vs Commissioner of Central Excise, Mumbai

Supreme Court Of India · (2007) 118 ECC 43 : (2007) 144 ECR 43 : (2007) 211 ELT 353 : (2007) 5 JT 597 : (2007) 5 SCALE 767 : (2007) 4 SCC 440 : (2007) 6 SCR 266

Central Excise Rules, 1944 — Rule 8(1)Central Excise Tariff Act, 1985 — Section 3Central Excises and Salt Act, 1944 — Section 3, 3(1), 5A(1)
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Supreme Court17 Apr 2007Disposed Of

Nanjappa Vs Union of India (UOI)

Supreme Court Of India · (2007) 2 ACR 2279 : (2007) AIRSCW 6287 : (2008) 1 KarLJ 82 : (2007) 3 PLJR 165 : (2007) 5 SCALE 730 : (2007) 4 SCC 350 : (2007) 3 Supreme 683

Criminal Procedure Code, 1973 (CrPC) — Section 438(2), 439Karnataka Control of Organized Crimes Act, 2000 — Section 2, 25, 3, 3(2), 4Karnataka Stamp Act, 1957 — Section 63B
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Supreme Court17 Apr 2007Dismissed

U.P. Power Corporation Ltd. and Another Vs Bijli Mazdoor Sangh and Others

Supreme Court Of India · (2007) 4 ADJ 566 : (2007) 113 FLR 821 : (2007) 5 JT 611 : (2007) 2 LLJ 832 : (2007) 5 SCALE 732 : (2007) 5 SCC 755 : (2007) 2 SCC(L&S) 258 : (2007) 6 SCR 256

Constitution of India, 1950 — Article 14Criminal Procedure Code, 1973 (CrPC) — Section 482Industrial Disputes Act, 1947 — Section 25(F)
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Supreme Court17 Apr 2007Dismissed

Shailendra Dania and Others Vs S.P. Dubey and Others

Supreme Court Of India · (2007) 5 JT 487 : (2007) 5 SCALE 781 : (2007) 5 SCC 535 : (2007) 2 SCC(L&S) 202 : (2007) 5 SCR 190

Constitution of India, 1950 — Article 14, 16Manipur Public Works Department/Irrigation and Food Control/Public Health Engineering (Superintending Engineer (C)/Superintending Surveyor of Works) Recruitment Rules — Rule 11, 7
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