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Supreme Court Of India judgments

59,848 judgments · page 1,232 of 2,993

Supreme Court17 Apr 2007Dismissed

Coal India Ltd. and Others Vs Saroj Kumar Mishra

Supreme Court Of India · AIR 2007 SC 1706 : (2007) AIRSCW 2662 : (2008) 1 ALLMR 458 : (2007) 104 CLT 569 : (2007) 6 JT 6 : (2007) 5 SCALE 724 : (2007) 9 SCC 625 : (2008) 2 SCC(L&S) 321 : (2007) 5 SCR 233 : (2008) 1 SLJ 100 : (2008) 1 UPLBEC 36

Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 12, 16
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Supreme Court17 Apr 2007Dismissed

Syndicate Bank, Bangalore Vs Satya Srinath

Supreme Court Of India · (2007) 114 FLR 977 : (2007) 5 JT 465 : (2007) 4 KarLJ 473 : (2007) 2 LLJ 820 : (2007) 5 SCALE 744 : (2007) 6 SCR 242 : (2008) 1 SLJ 106 : (2007) 3 UPLBEC 2093

Syndicate Bank (Employees) Pension Regulations, 1995 — Regulation 29
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Supreme Court17 Apr 2007Dismissed

State of Kerala and Others Vs E.K. Bhaskaran Pillai

Supreme Court Of India · AIR 2007 SC 2645 : (2007) AIRSCW 4766 : (2007) 5 ALLMR 420 : (2007) 6 JT 83 : (2007) 3 KLT 711 : (2007) 5 SCALE 740 : (2007) 6 SCC 524 : (2007) 2 SCC(L&S) 487 : (2007) 5 SCR 251 : (2008) 1 SLJ 164 : (2007) 3 UPLBEC 2396

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Supreme Court17 Apr 2007Allowed

Hatti Singh Vs State of Haryana

Supreme Court Of India · (2007) 2 ACR 2297 : (2007) 2 ALD(Cri) 9 : (2007) CriLJ 2726 : (2007) 7 JT 478 : (2007) 5 SCALE 760 : (2007) 5 SCR 221 : (2007) 1 UJ 660

Arms Act, 1959 — Section 25Evidence Act, 1872 — Section 106, 114Penal Code, 1860 (IPC) — Section 201, 302, 34, 364
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Supreme Court16 Apr 2007Dismissed

Kandapazha Nadar and Others Vs Chitraganiammal and Others

Supreme Court Of India · AIR 2007 SC 1575 : (2007) 5 ALT 16 : (2007) 3 AWC 2338 Supp : (2007) 3 CTC 767 : (2007) 3 JCR 51 : (2007) 5 JT 605 : (2008) 1 LW 87 : (2007) 6 MhLj 513 : (2007) MPLJ 459 : (2007) 148 PLR 210 : (2007) 103 RD 112 : (2007) 4 RLW 3095 : (2007) 5 SCALE 707 : (

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 20 Rule 12, Order 22 Rule 10, Order 22 Rule 10(1), Order 23 Rule 1
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Supreme Court16 Apr 2007Dismissed

Special Deputy Collector (Land Acquisition), General, Hyderabad Vs B. Chandra Reddy and Others

Supreme Court Of India · AIR 2007 SC 1579 : (2007) 2 ARBLR 82 : (2007) 3 AWC 2332 Supp : (2007) 3 JCR 1 : (2007) 6 JT 156 : (2007) 5 SCALE 700 : (2007) 11 SCC 151 : (2007) 5 SCR 163 : (2007) 2 UPLBEC 1745

Constitution of India, 1950 — Article 136, 14Land Acquisition Act, 1894 — Section 23(1), 5(3)Requisitioning and Acquisition of Immovable Property Act, 1952 — Section 10, 11, 3, 4, 5
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Supreme Court16 Apr 2007Allowed

Suraj Bhan and Others Vs Financial Commissioner and Others

Supreme Court Of India · (2007) AIRSCW 3517 : (2007) 3 AWC 2329 Supp : (2007) 3 CHN 9 Supp : (2007) 6 JT 152 : (2007) 103 RD 116 : (2007) 5 SCALE 712 : (2007) 6 SCC 186 : (2007) 6 SCR 155

Constitution of India, 1950 — Article 136Land Acquisition Act, 1894 — Section 29, 30, 31
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Supreme Court13 Apr 2007Dismissed

Gomti Vs Thakurdas and Others

Supreme Court Of India · (2007) 2 ACR 2261 : (2007) 5 ADJ 2 : (2007) AIRSCW 5253 : (2007) 1 ALD(Cri) 980 : (2007) CriLJ 2431 : (2007) 2 OLR 131 : (2007) 11 OLR 131 : (2007) 5 SCALE 655 : (2007) 11 SCC 160 : (2007) 5 SCR 90 : (2007) 4 UC 241 : (2007) 1 UJ 647

Arms Act, 1959 — Section 25, 3(2), 3(5)Criminal Procedure Code, 1973 (CrPC) — Section 389Penal Code, 1860 (IPC) — Section 120B, 147, 148, 149, 201
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Supreme Court13 Apr 2007Allowed

Rama Paswan and Others Vs State of Jharkhand

Supreme Court Of India · (2007) 2 ACR 2276 : (2007) 2 ALD(Cri) 494 : (2007) 2 BLJR 1442 : (2007) CriLJ 2750 : (2007) 3 JCR 131 : (2007) 9 JT 336 : (2007) 2 RLW 1534 : (2007) 5 SCALE 646 : (2007) 11 SCC 191 : (2007) 5 SCR 83 : (2007) 1 UJ 635

Criminal Procedure Code, 1973 (CrPC) — Section 311, 313, 482Evidence Act, 1872 — Section 60, 64, 91Penal Code, 1860 (IPC) — Section 320, 376
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Supreme Court13 Apr 2007Allowed

Aleyamma Mathai Almeida Vs State of Goa and Others

Supreme Court Of India · (2007) 5 ALT 11 : (2007) 6 BomCR 790 : (2007) 9 JT 333 : (2007) 5 SCALE 677 : (2008) 1 SCC(L&S) 806 : (2007) 5 SCR 149

Constitution of India, 1950 — Article 30Goa School Education Act, 1984 — Section 20Goa School Education Rules, 1986 — Rule 74(3)
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Supreme Court13 Apr 2007Dismissed

Supreme Court Bar Association Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2007 SC 1670 : (2007) AIRSCW 7023 : (2007) AIRSCW 2559 : (2008) 3 ALT 8 : (2007) 3 GLR 2757 : (2007) 5 JT 438 : (2008) 1 LW 220 : (2007) 3 MLJ 826 : (2007) 147 PLR 83 : (2007) 5 SCALE 630 : (2007) 4 SCC 353 : (2007) 6 SCR 96 : (2007) 3 Supreme 562 : (

Constitution of India, 1950 — Article 21, 235, 32, 39ALegal Services Authorities Act, 1987 — Section 6(2), 7, 8
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Supreme Court13 Apr 2007Disposed Of

Municipal Corporation, Jabalpur and Others Vs Rajesh Construction Co.

Supreme Court Of India · AIR 2007 SC 2069 : (2007) AIRSCW 3179 : (2007) 2 ARBLR 65 : (2007) 3 AWC 2736 Supp : (2007) 5 JT 452 : (2007) 3 LW 34 : (2007) 5 MhLj 515 : (2007) 3 MLJ 878 : (2007) MPLJ 26 : (2007) 5 SCALE 669 : (2007) 5 SCC 344 : (2007) 5 SCR 137

Arbitration and Conciliation Act, 1996 — Section 11, 11(4), 11(5), 11(6)
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Supreme Court13 Apr 2007Dismissed

A.P. Housing Board Vs Mohammad Sadatullah and Others

Supreme Court Of India · (2007) 8 JT 220 : (2007) 5 SCALE 681 : (2007) 6 SCC 566 : (2007) 5 SCR 107

Andhra Pradesh Housing Board Act, 1962 — Section 10, 22A, 4(1), 5A, 6Andhra Pradesh Land Grabbing (Prohibition) Act, 1982 — Section 1, 10, 14, 15, 2Andhra Pradesh Land Grabbing (Prohibition) Rules, 1988 — Rule 2, 3,
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Supreme Court12 Apr 2007Disposed Of

Matsushita Television and Audio (I) Ltd. Vs Commissioner of Customs

Supreme Court Of India · (2007) AIRSCW 7008 : (2007) 117 ECC 415 : (2007) 143 ECR 415 : (2007) 5 JT 458 : (2007) 5 SCALE 662 : (2007) 11 SCC 198 : (2007) 5 SCR 46 : (2007) 7 Supreme 522

Central Excises and Salt Act, 1944 — Section 2.02, 3.01, 35L(B), 6.01ECustoms Valuation (Determination of Price of Imported Goods) Rules, 1988 — Rule 4(2), 9(1)
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Supreme Court12 Apr 2007Dismissed

Begum Sabiha Sultan Vs Nawab Mohd. Mansur Ali Khan and Others

Supreme Court Of India · AIR 2007 SC 1636 : (2007) AIRSCW 2488 : (2007) 4 ALT 55 : (2007) 3 AWC 2344 Supp : (2007) 5 JT 431 : (2008) 1 LW 81 : (2007) 4 MLJ 1034 : (2007) 4 RLW 2739 : (2007) 5 SCALE 754 : (2007) 4 SCC 343 : (2007) 5 SCR 36 : (2007) 3 Supreme 732

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10A, 16, 20Constitution of India, 1950 — Article 136
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Supreme Court12 Apr 2007Dismissed

Gajanand Agarwal Vs State of Orissa and Another

Supreme Court Of India · (2007) 2 ACR 2284 : (2007) 1 ALT(Cri) 296 : (2007) CriLJ 2752 : (2007) 1 DMC 646 : (2007) 2 OLR 215 : (2007) 11 OLR 215 : (2007) 5 SCALE 639 : (2007) 12 SCC 131 : (2007) 5 SCR 68 : (2007) 4 UC 284

Criminal Procedure Code, 1973 (CrPC) — Section 161, 173(8), 438, 82, 83Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 302, 304B, 34, 406, 498A
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Supreme Court12 Apr 2007Allowed

Jai Singh and Others Vs The State of Karnataka

Supreme Court Of India · (2007) 2 ACR 2294 : (2007) 1 ALD(Cri) 983 : (2007) CriLJ 2434 : (2007) 8 JT 332 : (2007) 4 KarLJ 269 : (2007) 5 SCALE 658 : (2007) 10 SCC 788

Criminal Procedure Code, 1973 (CrPC) — Section 161, 378Penal Code, 1860 (IPC) — Section 147, 149, 201, 302
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