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Supreme Court Of India judgments

59,848 judgments · page 1,233 of 2,993

Supreme Court12 Apr 2007Allowed

Sheikh Ikram Sheikh Israil and Others Vs State of Maharashtra and Others

Supreme Court Of India · (2007) 3 ALLMR 873 : (2008) 4 ALT 23 : (2007) 7 JT 435 : (2007) 5 SCALE 584 : (2007) 4 SCC 217 : (2007) 5 SCR 55 : (2007) 1 UJ 571

Environment (Protection) Act, 1986 — Section 25, 3(1), 3(2), 6(2)Environment (Protection) Rules, 1986 — Rule 5Noise Pollution (Regulation and Control) Rules, 2000 — Rule 3, 4, 6
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Supreme Court11 Apr 2007Allowed

Depot Manager, APSRTC Vs B. Swamy

Supreme Court Of India · AIR 2007 SC 2731 : (2007) 5 ALD 41 : (2007) 5 ALLMR 926 : (2007) 5 ALT 24 : (2007) 113 FLR 824 : (2007) 2 LLJ 817 : (2007) 5 SCALE 637 : (2007) 12 SCC 40 : (2008) 2 SCC(L&S) 396 : (2007) 4 SCR 764 : (2007) 2 UPLBEC 1788

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2A(2)
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Supreme Court11 Apr 2007Allowed

Directorate of Film Festivals and Others Vs Gaurav Ashwin Jain and Others

Supreme Court Of India · AIR 2007 SC 1640 : (2007) AIRSCW 2497 : (2007) 3 BomCR 577 : (2007) 5 JT 394 : (2007) 3 LW 245 : (2007) 3 MLJ 955 : (2007) 5 SCALE 565 : (2007) 4 SCC 737 : (2007) 5 SCR 7 : (2007) 3 Supreme 855

Cinematograph Act, 1952 — Section 3, 4, 5A, 5B, 5B(2)Constitution of India, 1950 — Article 14, 19(1), 19(2), 226National Film Awards Regulations — Regulation 10, 15, 8
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Supreme Court11 Apr 2007Allowed

Mukesh Tikaji Bora Vs Union of India (UOI) and Others

Supreme Court Of India · (2007) 2 ACR 2271 : (2007) 5 JT 548 : (2007) 5 SCALE 603 : (2007) 9 SCC 28 : (2007) 75 SCL 401 : (2007) 5 SCR 26

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1), 7(1)Constitution of India, 1950 — Article 136, 22(5), 226, 32Foreign Exchange Regulation Act, 1973 — Section 37, 9(1)
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Supreme Court11 Apr 2007Dismissed

M.M.S. Investments, Madurai and Others Vs V. Veerappan and Others

Supreme Court Of India · AIR 2007 SC 2663 : (2007) AIRSCW 4809 : (2007) 3 ALT 94 : (2007) 3 AWC 2342 Supp : (2007) 3 CHN 6 Supp : (2008) 1 LW 62 : (2007) 148 PLR 18 : (2007) 5 SCALE 582 : (2007) 9 SCC 660 : (2007) 5 SCR 32 : (2007) 4 Supreme 761

Specific Relief Act, 1963 — Section 16
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Supreme Court10 Apr 2007Allowed

Dilip S. Dhanukar Vs Kotak Mahindra Co. Ltd. and Another

Supreme Court Of India · (2007) 3 ACR 2565 : (2007) 1 ALD(Cri) 990 : (2007) 137 CompCas 1 : (2007) CriLJ 2417 : (2008) 1 GLR 307 : (2007) 6 JT 204 : (2008) 1 MhLj 22 : (2007) 2 OLR 263 : (2007) 11 OLR 263 : (2007) 5 SCALE 452 : (2007) 6 SCC 528 : (2007) 4 SCR 1122 : (2007) 4 UC 5

Constitution of India, 1950 — Article 11, 19(1), 19(5), 21Criminal Procedure Code, 1973 (CrPC) — Section 357, 357(1), 357(2), 357(3), 357(5)Negotiable Instruments Act, 1881 (NI) — Section 138, 138(1), 141, 17, 17(4)
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Supreme Court10 Apr 2007Dismissed

Rattanlal Vs State of Jammu and Kashmir

Supreme Court Of India · (2007) CriLJ 2955 : (2007) 1 JKJ 41 : (2007) 5 JT 538 : (2007) 5 SCALE 472 : (2007) 13 SCC 18 : (2007) 4 SCR 1029

Criminal Procedure Code, 1973 (CrPC) — Section 161Ranbir Penal Code, 1989 — Section 302, 307, 323, 324, 34
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Supreme Court10 Apr 2007Dismissed

Naravan @ Naran Vs State of Rajasthan

Supreme Court Of India · (2007) 2 ACR 2361 : (2007) 2 ALD(Cri) 398 : (2007) CriLJ 2733 : (2008) 1 JCR 140 : (2007) 5 SCALE 534 : (2007) 6 SCC 465 : (2007) 4 SCR 1096

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 366, 376, 392
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Supreme Court10 Apr 2007Dismissed

Food Corporation of India Vs Chandu Construction and Another

Supreme Court Of India · (2007) 2 ARBLR 74 : (2007) 3 AWC 2325 Supp : (2007) 3 BomCR 597 : (2008) 1 JCR 95 : (2007) 5 JT 305 : (2007) 4 MhLj 497 : (2007) 4 MLJ 73 : (2007) MPLJ 268 : (2007) 5 SCALE 487 : (2007) 4 SCC 697 : (2007) 4 SCR 1160

Arbitration Act, 1940 — Section 30
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Supreme Court10 Apr 2007Disposed Of

Naresh Kumar Madan Vs State of Madhya Pradesh

Supreme Court Of India · (2007) 2 ACR 2290 : AIR 2008 SC 385 : (2007) AIRSCW 5586 : (2007) 3 JCR 146 : (2007) 5 JT 544 : (2007) 2 KLT 539 : (2007) 3 RLW 2184 : (2007) 5 SCALE 510 : (2007) 4 SCC 766 : (2007) 4 SCR 1040 : (2007) 6 Supreme 282

Companies Act, 1956 — Section 617Electricity (Supply) Act, 1948 — Section 12, 15, 5, 5(1), 65Penal Code, 1860 (IPC) — Section 21
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Supreme Court10 Apr 2007Allowed

Magan Vs State of Madhya Pradesh

Supreme Court Of India · (2007) 2 ACR 2265 : AIR 2007 SC 2317 : (2007) 2 ALT(Cri) 158 : (2007) 3 JCR 44 : (2007) 5 SCALE 549 : (2007) 13 SCC 140 : (2007) 4 SCR 1047

Penal Code, 1860 (IPC) — Section 148, 149, 302, 323
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Supreme Court10 Apr 2007Allowed

Krishi Utpadan Mandi Samity, Manglor Vs Pahal Singh

Supreme Court Of India · (2007) 4 ADJ 563 : (2007) 5 ALLMR 921 : (2007) 113 FLR 818 : (2008) 1 JCR 100 : (2007) 5 JT 556 : (2007) 2 LLJ 713 : (2007) 5 SCALE 504 : (2007) 11 SCC 193 : (2008) 2 SCC(L&S) 482 : (2007) 4 SCR 1085

Constitution of India, 1950 — Article 226, 227Industrial Disputes (Central) Rules, 1957 — Rule 12(9)Industrial Disputes Act, 1947 — Section 11A
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Supreme Court10 Apr 2007Dismissed

Naresh Kumar Madan Vs State of M.P.

Supreme Court Of India · (2007) 2 MPJR 70

li>Electricity (Supply) Act, 1948 — Section 5, 12, 15, 65, 66, 78, 78A, 81Prevention Of Corruption Act, 1988 — Section 2(1)(c), 7, 13(1)(d), 13(2)Indian Penal Code, 1860 — Section 21
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Supreme Court10 Apr 2007Allowed

Commissioner of Income Tax, Kolkata Vs Mukundray K. Shah

Supreme Court Of India · AIR 2007 SC 1963 : (2007) AIRSCW 6395 : (2007) 2 BLJR 1430 : (2007) 209 CTR 97 : (2007) 290 ITR 433 : (2007) 5 JT 363 : (2007) 5 SCALE 553 : (2007) 4 SCC 327 : (2007) 4 SCR 1104 : (2007) 1 UJ 537

Income Tax Act, 1961 — Section 132, 132(1), 132(4), 143(3), 158B
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Supreme Court10 Apr 2007Dismissed

Haryana Urban Development Authority Vs Om Pal

Supreme Court Of India · AIR 2008 SC 475 : (2007) 113 FLR 831 : (2007) 4 JCR 144 : (2007) 5 JT 560 : (2007) 2 LLJ 1030 : (2007) 5 SCALE 507 : (2007) 5 SCC 742 : (2007) 2 SCC(L&S) 255 : (2007) 4 SCR 1091

Industrial Disputes Act, 1947 — Section 11A, 25B, 25F, 25N
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Supreme Court10 Apr 2007Allowed

Everest Advertising Pvt. Ltd. Vs State, Govt. of NCT of Delhi and Others

Supreme Court Of India · (2007) 2 ACR 2353 : AIR 2007 SC 1650 : (2007) AIRSCW 2510 : (2007) 2 ALD(Cri) 1 : (2007) 137 CompCas 32 : (2007) 3 CompLJ 410 : (2007) CriLJ 2442 : (2007) 3 GLR 2062 : (2007) 5 JT 529 : (2007) 3 KLT 831 : (2007) 6 MhLj 49 : (2007) MPLJ 337 : (2007) 5 SCAL

Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 203, 204Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 141(2)Prevention of Food Adulteration Act, 1954 — Section 16, 7
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