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Supreme Court Of India judgments

59,848 judgments · page 1,236 of 2,993

Supreme Court30 Mar 2007Allowed

Makhan Singh (D) by Lrs. Vs Kulwant Singh

Supreme Court Of India · AIR 2007 SC 1808 : (2007) AIRSCW 3018 : (2007) 3 AWC 2662 Supp : (2007) 3 JCR 107 : (2007) 5 JT 288 : (2007) 3 LW 475 : (2007) 3 MLJ 834 : (2007) 147 PLR 65 : (2007) 5 SCALE 226 : (2007) 10 SCC 602 : (2007) 3 Supreme 241

Civil Procedure Code, 1908 (CPC) — Section 100Hindu Succession Act, 1956 — Section 8
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Supreme Court30 Mar 2007Allowed

Smt. Manjuri Bera Vs The Oriental Insurance Company Ltd. and Another

Supreme Court Of India · (2007) 2 ACC 365 : (2007) ACJ 1279 : AIR 2007 SC 1474 : (2007) 3 ALD 55 : (2007) 3 AWC 2158 Supp : (2007) 3 JCR 128 : (2007) 5 JT 78 : (2008) 2 KLT 873 : (2008) 1 LW 832 : (2007) 4 MLJ 906 : (2007) 146 PLR 611 : (2007) 2 RLW 1384 : (2007) 5 SCALE 193 : (2

Motor Vehicles Act, 1988 — Section 140, 140(2), 162, 163A, 165, 165(1), 166, 166(1)(c), 168Code Of Civil Procedure, 1908 — Section 2(11)Motor Vehicles Act, 1939 — Section 110
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Supreme Court29 Mar 2007Disposed Of

Ashoka Kumar Thakur Vs Union of India (UOI) and Others

Supreme Court Of India · (2007) 2 BLJR 1101 : (2007) 5 JT 276 : (2007) 2 MLJ 1211 : (2007) 5 SCALE 179 : (2007) 4 SCC 361 : (2007) 4 SCR 493 : (2007) 3 UPLBEC 2208

Central Educational Institutions (Reservation in Admission) Act, 2006 — Section 2, 5(1)(2), 6Constitution of India, 1950 — Article 14, 15, 15(4), 15(5), 16National Commission for Backward Classes Act, 1993 — Section 11
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Supreme Court29 Mar 2007Allowed

HBM Print Ltd. Vs Scantrans India Pvt. Ltd.

Supreme Court Of India · (2007) 2 CTC 655 : (2007) 6 MLJ 1802 : (2009) 17 SCC 338

Arbitration Act, 1940 — Section 11, 42Arbitration and Conciliation Act, 1996 — Section 11, 2, 42Limitation Act, 1963 — Section 14
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Supreme Court29 Mar 2007Dismissed

M. Srinivasa Prasad and Others Vs The Comptroller and Auditor General of India and Others

Supreme Court Of India · (2007) 139 DLT 354 : (2007) 5 JT 128 : (2007) 5 SCALE 173 : (2007) 10 SCC 246 : (2008) 1 SCC(L&S) 1095 : (2007) 5 SCR 520 : (2008) 1 SLJ 229 : (2007) 1 UJ 627

Audit and Accounts Department Recruitment Rules, 1989 — Rule 12Audit and Accounts Department Section Officer (Commercial Audit) Recruitment Rules, 1988 — Rule 11, 4Constitution of India, 1950 — Article 148(5)
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Supreme Court28 Mar 2007Allowed

Rishi Kumar Govil Vs Maqsoodan and Others

Supreme Court Of India · (2007) 2 AWC 1914 Supp : (2007) 10 JT 99 : (2007) 3 RLW 2454 : (2007) 5 SCALE 135 : (2007) 4 SCC 465 : (2007) 4 SCR 483

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 16, 16(2)
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Supreme Court26 Mar 2007Dismissed

Sarvan Singh Vs Kishan Singh (dead) thr. Lrs. and Others

Supreme Court Of India · (2007) 3 AWC 2526 Supp : (2007) 2 CTC 662 : (2008) 1 LW 60 : (2007) 3 MLJ 839 : (2007) 147 PLR 13 : (2007) 5 SCALE 121 : (2007) 13 SCC 574 : (2007) 4 SCR 468 : (2007) 2 UC 943

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 19, 151
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Supreme Court26 Mar 2007Disposed Of

State of H.P. Vs Mushtaq Ahmad

Supreme Court Of India · (2007) 2 ACR 1245 : (2007) AIRSCW 6580 : (2008) 2 LW(Cri) 892 : (2007) 5 SCALE 27 : (2007) 9 SCC 528 : (2007) 5 SCR 424 : (2007) 3 Supreme 249

Constitution of India, 1950 — Article 136, 141Criminal Procedure Code, 1973 (CrPC) — Section 378(3)
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Supreme Court26 Mar 2007Disposed Of

Kunwar Pal Singh (Dead) by L.Rs. Vs State of U.P. and Others

Supreme Court Of India · AIR 2007 SC 1675 : (2007) AIRSCW 2571 : (2007) 3 AWC 2529 Supp : (2007) 5 JT 1 : (2007) 4 MhLj 389 : (2007) MPLJ 439 : (2007) 5 SCALE 122 : (2007) 5 SCC 85 : (2007) 4 SCR 409 : (2007) 2 UC 1135

Land Acquisition Act, 1894 — Section 11, 11A, 17, 17(1), 17(4)
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Supreme Court26 Mar 2007Dismissed

Aditya Hotels (P) Ltd. Vs Bombay Swadeshi Stores Ltd. and Others

Supreme Court Of India · AIR 2007 SC 1574 : (2007) 3 ALD 125 : (2007) 3 ALLMR 324 : (2007) 3 AWC 2527 Supp : (2007) 3 MLJ 832 : (2007) 103 RD 110 : (2007) 5 SCALE 171 : (2007) 4 SCR 471

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1Constitution of India, 1950 — Article 227
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