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Supreme Court Of India judgments

59,848 judgments · page 1,234 of 2,993

Supreme Court10 Apr 2007Dismissed

V.B. Prasad Vs Manager, P.M.D.U.P. School and Others

Supreme Court Of India · AIR 2007 SC 2053 : (2007) AIRSCW 3138 : (2007) 113 FLR 835 : (2007) 5 JT 378 : (2007) 2 KLT 583 : (2007) 5 SCALE 543 : (2007) 10 SCC 269 : (2008) 1 SCC(L&S) 500 : (2007) 4 SCR 1077 : (2007) 3 Supreme 534 : (2007) 3 UPLBEC 2883

Constitution of India, 1950 — Article 30Kerala Education Rules, 1959 — Rule 44, 45Kerala Finance Department Rules — Rule 91
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Supreme Court10 Apr 2007Dismissed

Paul Varghese Vs State of Kerala and Another

Supreme Court Of India · (2007) 2 ACR 2273 : AIR 2007 SC 2618 : (2007) AIRSCW 4670 : (2007) 5 JT 525 : (2007) 5 SCALE 540 : (2007) 4 SCR 1155 : (2007) 4 Supreme 757 : (2007) 4 UC 488

Criminal Procedure Code, 1973 (CrPC) — Section 197, 319, 319(4), 465(2)Prevention of Corruption Act, 1947 — Section 6(2)Prevention of Corruption Act, 1988 — Section 19, 19(1), 19(2), 19(3), 19(4)
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Supreme Court09 Apr 2007Disposed Of

Lok Sewa Shikshan Mandal Vs A.R. Mundhada Charitable Trust and Others

Supreme Court Of India · AIR 2007 SC 1656 : (2007) AIRSCW 2523 : (2007) 4 ALT 4 : (2007) 3 AWC 2748 Supp : (2007) 5 JT 383 : (2007) 4 MLJ 64 : (2007) 5 SCALE 618 : (2007) 9 SCC 779 : (2007) 4 SCR 1007 : (2007) 3 UC 1625 : (2007) 3 UPLBEC 2888

Land Acquisition (Amendment) Act, 1984 — Section 11ALand Acquisition Act, 1894 — Section 11, 11A, 12, 17, 3
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Supreme Court09 Apr 2007Allowed

Shiv Kant Yadav Vs Indian Oil Corporation and Others

Supreme Court Of India · (2007) 4 ADJ 598 : AIR 2007 SC 1534 : (2007) 1 CTLJ 505 : (2007) 5 JT 257 : (2007) 3 MLJ 841 : (2007) 5 SCALE 402 : (2007) 4 SCC 410 : (2007) 5 SCR 1000

Penal Code, 1860 (IPC) — Section 294, 323, 34, 341, 506B
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Supreme Court09 Apr 2007Allowed

State of Kerala and Another Vs M.A. Mathai

Supreme Court Of India · AIR 2007 SC 1537 : (2008) 1 ALLMR 418 : (2007) 3 ALT 41 : (2007) 3 CHN 18 Supp : (2007) 2 CTC 329 : (2007) 1 CTLJ 236 : (2007) 3 JCR 27 : (2007) 8 JT 365 : (2007) 3 LW 169 : (2007) 4 MLJ 1119 : (2007) 146 PLR 661 : (2007) 5 SCALE 426 : (2007) 10 SCC 195 :

Contract Act, 1872 — Section 55, 56
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Supreme Court09 Apr 2007Disposed Of

Mohd. Shafi Vs Mohd. Rafiq and Another

Supreme Court Of India · (2007) 2 ACR 2268 : AIR 2007 SC 1899 : (2007) AIRSCW 3399 : (2007) CriLJ 3198 : (2007) 5 JT 562 : (2007) 2 OLR 399 : (2007) 5 SCALE 611 : (2007) 4 SCR 1023

Criminal Procedure Code, 1973 (CrPC) — Section 161, 319, 482Penal Code, 1860 (IPC) — Section 302, 307, 324
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Supreme Court05 Apr 2007Dismissed

Commnr. of Income Tax and Another Vs Distillers Co. Ltd.

Supreme Court Of India · (2007) AIRSCW 6741 : (2007) 209 CTR 177 : (2007) 290 ITR 419 : (2007) 5 JT 261 : (2007) 5 SCALE 416 : (2007) 5 SCC 353 : (2007) 4 SCR 960 : (2007) 1 UJ 497

Constitution of India, 1950 — Article 265, 301, 304Income Tax Act, 1961 — Section 260A, 43, 43BKarnataka Excise (Manufacturing and Bottling of Arrack) Rules, 1987 — Rule 14, 14(3)
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Supreme Court05 Apr 2007Disposed Of

Mahendra Singh Vs State of M.P.

Supreme Court Of India · (2007) 3 ACR 2581 : (2007) 5 SCALE 362 : (2007) 9 SCC 796 : (2007) 4 SCR 892

Penal Code, 1860 (IPC) — Section 302, 304, 324, 34
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Supreme Court05 Apr 2007Dismissed

Raghu Lakshminarayanan Vs Fine Tubes

Supreme Court Of India · AIR 2007 SC 1634 : (2007) AIRSCW 2460 : (2007) 1 ALD(Cri) 987 : (2007) 2 ALT(Cri) 148 : (2007) 2 BC 490 : (2007) CriLJ 2436 : (2007) 215 ELT 19 : (2007) 3 GLR 2058 : (2007) 5 JT 552 : (2007) 3 KLT 54 : (2007) 4 MhLj 399 : (2007) 2 OLR 161 : (2007) 11 OLR

Civil Procedure Code, 1908 (CPC) — Order 30 Rule 1, Order 30 Rule 10, Order 30 Rule 4Companies Act, 1956 — Section 34Criminal Procedure Code, 1973 (CrPC) — Section 482
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Supreme Court05 Apr 2007Allowed

M. Venkataramana Hebbar (D) by L.Rs. Vs M. Rajagopal Hebbar and Others

Supreme Court Of India · (2007) 6 ALLMR 482 : (2007) 3 CHN 1 Supp : (2007) 6 JT 164 : (2007) 4 KarLJ 183 : (2008) 1 LW 149 : (2007) 5 MLJ 318 : (2007) 3 PLJR 81 : (2007) 103 RD 233 : (2007) 5 SCALE 598 : (2007) 6 SCC 401 : (2007) 5 SCR 941 : (2007) 3 UC 1516

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 3, Order 8 Rule 3(1), Order 8 Rule 3(2), Order 8 Rule 5Evidence Act, 1872 — Section 58Registration Act, 1908 — Section 17
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Supreme Court05 Apr 2007Disposed Of

Secretary, Akola Taluka Education Society and Another Vs Shivaji and Others

Supreme Court Of India · (2007) 114 FLR 326 : (2007) 5 JT 328 : (2007) 5 SCALE 409 : (2007) 9 SCC 564 : (2007) 2 SCC(L&S) 679 : (2007) 4 SCR 949 : (2008) 1 SLJ 167 : (2007) 3 UPLBEC 93

Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 2(20), 2(21), 2(24)Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 26Uttar Pradesh Indust
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Supreme Court05 Apr 2007Allowed

Vishwamitra Ram Kumar Vs Vesta Time Company

Supreme Court Of India · (2007) 2 CHN 193 Supp : (2007) 5 JT 266 : (2007) 6 MLJ 177 : (2007) 148 PLR 190 : (2007) 5 SCALE 516 : (2007) 5 SCR 926

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27West Bengal Premises Tenancy Act, 1956 — Section 13(1)(f), 13(1)(ff), 13(3A), 18(3A), 18A
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Supreme Court05 Apr 2007Allowed

Madhya Pradesh Administration Vs Tribhuban

Supreme Court Of India · (2007) 3 ALLMR 876 : (2007) 113 FLR 886 : (2007) 3 JCR 24 : (2007) 2 LLJ 577 : (2007) 5 SCALE 397 : (2007) 9 SCC 748 : (2008) 1 SCC(L&S) 264 : (2007) 4 SCR 378 : (2007) 1 UJ 640

Constitution of India, 1950 — Article 12, 14, 16Industrial Disputes Act, 1947 — Section 11A, 2, 25FUttar Pradesh Industrial Disputes Act, 1947 — Section 6N
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