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Supreme Court Of India judgments

59,848 judgments · page 1,237 of 2,993

Supreme Court26 Mar 2007Dismissed

State Bank of India Vs Vijay Kumar

Supreme Court Of India · AIR 2007 SC 1689 : (2007) AIRSCW 2600 : (2007) 2 AWC 1919 Supp : (2007) 4 MLJ 117 : (2007) 147 PLR 81 : (2007) 5 SCALE 133 : (2007) 11 SCC 369 : (2007) 75 SCL 394 : (2007) 5 SCR 475 : (2007) 3 Supreme 207

Constitution of India, 1950 — Article 136
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Supreme Court26 Mar 2007Disposed Of

Samar Ghosh Vs Jaya Ghosh

Supreme Court Of India · (2007) 4 ALD 11 : (2007) 3 ALT 62 : (2007) 2 BLJR 1047 : (2007) 6 BomCR 834 : (2007) 3 CTC 464 : (2007) 1 DMC 597 : (2007) 5 JT 569 : (2007) 2 MLJ 1185 : (2007) 146 PLR 618 : (2007) 5 SCALE 1 : (2007) 4 SCC 511 : (2007) 4 SCR 428

Matrimonial Causes Act, 1973 — Section 1(2)Special Marriage Act, 1954 — Section 10, 13(1), 3
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Supreme Court23 Mar 2007Disposed Of

Chanda (dead) through LRs. Vs Rattni and Another

Supreme Court Of India · AIR 2007 SC 1514 : (2007) 3 ALLMR 341 : (2007) 2 AWC 1903 Supp : (2007) 3 CTC 773 : (2008) 1 JCR 87 : (2007) 5 JT 28 : (2008) 1 LW 123 : (2007) 3 MLJ 799 : (2007) 5 SCALE 53 : (2007) 4 SCR 402 : (2007) 2 UC 1229

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 12, 115Specific Relief Act, 1877 — Section 35, 35(3)Specific Relief Act, 1963 — Section 28, 28(1)
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Supreme Court23 Mar 2007Allowed

Madhumilan Syntex Ltd. and Others Vs Union of India (UOI) and Another

Supreme Court Of India · (2007) 2 ACR 1880 : AIR 2007 SC 1481 : (2007) 2 ALT(Cri) 129 : (2007) 2 BLJR 1409 : (2007) 208 CTR 417 : (2007) 210 ELT 484 : (2007) 290 ITR 199 : (2007) 4 JT 542 : (2007) 147 PLR 717 : (2007) 5 SCALE 68 : (2007) 11 SCC 297

Companies Act, 1956 — Section 2, 2(13)Constitution of India, 1950 — Article 136, 142Criminal Procedure Code, 1973 (CrPC) — Section 245, 397, 399, 482
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Supreme Court22 Mar 2007Allowed

Netraj Singh Vs State of M.P.

Supreme Court Of India · (2007) 2 ACR 1247 : AIR 2008 SC 14 : (2007) AIRSCW 5899 : (2007) 2 ALT(Cri) 156 : (2008) 1 GLH 186 : (2008) 1 JLJ 272 : (2007) 4 SCALE 601 : (2007) 12 SCC 520 : (2007) 4 SCR 370 : (2007) 3 Supreme 114

Penal Code, 1860 (IPC) — Section 149, 302
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Supreme Court22 Mar 2007Allowed

State of U.P. and Others Vs R.C. Misra

Supreme Court Of India · (2007) 113 FLR 468 : (2007) 4 JT 558 : (2007) 2 LLJ 716 : (2007) 3 MLJ 873 : (2007) 4 SCALE 595 : (2007) 9 SCC 698 : (2007) 2 SCC(L&S) 1005 : (2007) 5 SCR 360 : (2007) 2 UPLBEC 1329

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Supreme Court22 Mar 2007Dismissed

Shridhar Sumant Vagal Vs State of Maharashtra and Another

Supreme Court Of India · (2007) 2 ACR 1287 : AIR 2007 SC 2592 : (2007) AIRSCW 4615 : (2007) 27 GLH 115 : (2007) 5 JT 44 : (2007) 4 SCALE 556 : (2007) 12 SCC 514 : (2007) 2 Supreme 971 : (2007) 4 UC 30

Criminal Procedure Code, 1973 (CrPC) — Section 438(2)Maharashtra Control of Organised Crime Act, 1999 — Section 21(4), 24, 3(2), 3(5)Penal Code, 1860 (IPC) — Section 120B, 216, 218, 221
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Supreme Court22 Mar 2007Dismissed

Mohd. Aslam @ Bhure Vs State of U.P. and Others

Supreme Court Of India · (2007) 2 ACR 1248 : AIR 2007 SC 1901 : (2007) AIRSCW 3402 : (2007) CriLJ 3200 : (2007) 5 JT 39 : (2007) 4 SCALE 547 : (2007) 12 SCC 667 : (2007) 4 SCR 339

Criminal Procedure Code, 1973 (CrPC) — Section 11(1), 173, 173(8)General Clauses Act, 1897 — Section 21Penal Code, 1860 (IPC) — Section 147, 149, 153A, 153B, 238
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Supreme Court22 Mar 2007Dismissed

Bharat Co-Operative Bank (Mumbai) Ltd. Vs Co-Operative Bank Employees Union

Supreme Court Of India · AIR 2007 SC 2320 : (2007) AIRSCW 5360 : (2007) AIRSCW 4020 : (2007) 4 ALLMR 749 : (2007) 3 BomCR 673 : (2007) 114 FLR 155 : (2007) 4 JT 572 : (2007) 2 LLJ 825 : (2007) 4 MhLj 506 : (2007) 5 SCALE 57 : (2007) 4 SCC 685 : (2007) 4 SCR 347 : (2007) 5 Supreme

Maharashtra Recognition Of Trade Unions And Prevention Of Unfair Labour Practices Act, 1971 — Section 28Banking Regulation Act, 1949 — Section 5, 5(b), 5(c), 5(d)Industrial Disputes Act, 1947 — Section 2(a), 2(a)(ii), 2(bb), 2(kk)
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Supreme Court22 Mar 2007Dismissed

Punjab National Bank and Another Vs Vilas Bokade and Another

Supreme Court Of India · (2007) 3 MhLj 805

Maharashtra Scheduled Castes, Scheduled Tribes, De-notified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of Issuance and Verification of) Caste Certificate Act, 2000 — Section 10
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Supreme Court21 Mar 2007Disposed Of

Govt. of A.P. and Another Vs G. Jaya Prasad Rao and Others

Supreme Court Of India · AIR 2007 SC 1503 : (2007) 3 ALD 42 : (2007) 4 JT 636 : (2007) 4 MLJ 1039 : (2007) 4 SCALE 630 : (2007) 11 SCC 528 : (2008) 1 SCC(L&S) 74 : (2007) 4 SCR 256

Andhra Pradesh Police (Civil) Service Rules, 1998 — Rule 10, 11, 12, 2, 3Constitution of India, 1950 — Article 14, 16, 21, 311Police Act, 1861 — Section 2
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Supreme Court21 Mar 2007Allowed

High Court of A.P. Vs Spl. Deputy Collector (LA), A.P. and Others

Supreme Court Of India · (2007) 5 ALT 26 : (2007) 2 AWC 1865 Supp : (2007) 3 CHN 15 Supp : (2008) 1 CTC 769 : (2007) 3 JCR 198 : (2008) 2 MLJ 1137 : (2007) 4 SCALE 552 : (2007) 13 SCC 580 : (2007) 4 SCR 308

Civil Procedure Code, 1908 (CPC) — Section 129Constitution of India, 1950 — Article 215, 227Contempt of Courts Act, 1971 — Section 23
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Supreme Court21 Mar 2007Disposed Of

Ravi Prakash Goel Vs Chandra Prakash Goel and Another

Supreme Court Of India · AIR 2007 SC 1517 : (2007) 2 ARBLR 1 : (2007) 2 AWC 1858 Supp : (2007) 4 CTC 417 : (2007) 4 JT 523 : (2007) 4 LW 417 : (2007) 4 SCALE 562 : (2007) 4 SCR 295 : (2007) 2 UC 1218

Arbitration Act, 1940 — Section 20Arbitration and Conciliation Act, 1996 — Section 11, 2(1), 21, 35, 40Limitation Act, 1963 — Article 5
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Supreme Court21 Mar 2007Dismissed

Shankar Diwal Wadu Vs State of Maharashtra

Supreme Court Of India · (2007) 2 ACR 1290 : AIR 2007 SC 1410 : (2007) 2 ALT(Cri) 151 : (2007) CriLJ 1802 : (2007) 4 SCALE 591 : (2007) 4 SCR 253

Penal Code, 1860 (IPC) — Section 302, 303, 304, 506
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Supreme Court21 Mar 2007Allowed

Vishwanath Gupta Vs State of Uttaranchal

Supreme Court Of India · (2007) 2 ACR 2195 : (2007) CriLJ 2296 : (2007) 5 JT 48 : (2007) NCC 603 : (2007) 5 SCALE 114 : (2007) 11 SCC 633 : (2007) 5 SCR 332 : (2007) 1 UJ 619

Criminal Procedure Code, 1973 (CrPC) — Section 11, 173, 175, 177, 178Penal Code, 1860 (IPC) — Section 364A
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Supreme Court21 Mar 2007Disposed Of

Federal Bank Ltd. and Others Vs State of Kerala and Others

Supreme Court Of India · (2007) 137 CompCas 44 : (2007) 2 CTC 848 : (2007) 5 JT 91 : (2007) 3 KLT 106 : (2007) 4 SCALE 613 : (2007) 4 SCC 188 : (2007) 4 SCR 313 : (2007) 6 VST 736

Banking Companies Act, 1949 — Section 2, 29, 5, 6, 6(1)Central Sales Tax Act, 1956 — Section 2Companies Act, 1956 — Section 210(3)
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Supreme Court21 Mar 2007Dismissed

Shree Ram Mills Ltd. Vs Utility Premises (P) Ltd.

Supreme Court Of India · (2007) 1 ARBLR 517 : (2007) 2 AWC 1848 Supp : (2007) 4 BomCR 109 : (2007) 3 CompLJ 200 : (2007) 4 JT 501 : (2009) 3 LW 833 : (2007) 4 SCALE 571 : (2007) 4 SCC 599 : (2007) 5 SCR 279

Arbitration Act, 1940 — Section 20Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 16, 9Limitation Act, 1963 — Article 137
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