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Supreme Court Of India judgments

59,848 judgments · page 1,239 of 2,993

Supreme Court19 Mar 2007Partly Allowed

Kusheshwar Prasad Singh Vs State of Bihar and Others

Supreme Court Of India · (2007) 2 BLJR 1404 : (2007) 5 JT 237 : (2007) 4 SCALE 534 : (2007) 11 SCC 447 : (2007) 4 SCR 95

Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 10, 11, 11(1), 30, 32
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Supreme Court16 Mar 2007Allowed

Sai Enterprises Vs Bhimreddy Laxmaiah and Another

Supreme Court Of India · (2007) 3 ALLMR 817 : (2007) 2 BC 607 : (2007) 2 CTC 826 : (2007) 3 LW 20 : (2007) 3 MLJ 820 : (2007) 146 PLR 640 : (2007) 103 RD 118 : (2007) 4 SCALE 576 : (2007) 13 SCC 576 : (2007) 4 SCR 40 : (2007) 2 UC 1226

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 54(2), Order 21 Rule 64, Order 21 Rule 69, Order 21 Rule 90, 115Constitution of India, 1950 — Article 227
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Supreme Court16 Mar 2007Dismissed

Alchemist Limited and Another Vs State Bank of Sikkim and Others

Supreme Court Of India · AIR 2007 SC 1812 : (2007) AIRSCW 3023 : (2007) 4 ALD 61 : (2007) 136 CompCas 665 : (2007) 4 JT 474 : (2008) 1 LW 753 : (2007) 4 MhLj 586 : (2008) 3 MLJ 812 : (2007) MPLJ 284 : (2007) 4 SCALE 412 : (2007) 11 SCC 335 : (2007) 75 SCL 421 : (2007) 4 SCR 46 :

Constitution of India, 1950 — Article 226, 226(2)
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Supreme Court16 Mar 2007Partly Allowed

Mummidi Hemadri and Others Vs State of Andhra Pradesh

Supreme Court Of India · (2007) 2 ACR 1578 : AIR 2007 SC 2528 : (2007) AIRSCW 4507 : (2007) 2 ALD(Cri) 720 : (2007) 4 JT 356 : (2007) 4 SCALE 431 : (2007) 13 SCC 496 : (2007) 4 SCR 30 : (2007) 2 Supreme 978 : (2007) 1 UJ 398

Penal Code, 1860 (IPC) — Section 141, 147, 148, 149, 302
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Supreme Court15 Mar 2007Partly Allowed

State of Punjab and Others Vs Des Bandhu

Supreme Court Of India · (2007) 113 FLR 355 : (2007) 2 LLJ 529 : (2007) 4 SCALE 421 : (2007) 9 SCC 39 : (2007) 2 SCC(L&S) 660 : (2007) 5 SCR 26

Industrial Disputes Act, 1947 — Section 10(1), 25F, 25G, 25N
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Supreme Court15 Mar 2007Disposed Of

Tamil Nadu Housing Board Vs Keeravani Ammal and Others

Supreme Court Of India · AIR 2007 SC 1691 : (2007) AIRSCW 5834 : (2007) AIRSCW 2602 : (2007) 3 ALLMR 344 : (2007) 3 AWC 2276 Supp : (2007) 2 CTC 447 : (2007) 6 JT 602 : (2008) 1 LW 15 : (2007) 2 MLJ 863 : (2007) 4 SCALE 423 : (2007) 9 SCC 255 : (2007) 4 SCR 1062 : (2007) 2 Suprem

Land Acquisition Act, 1894 — Section 23(1A), 23(2), 36, 4(1), 48
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Supreme Court15 Mar 2007Partly Allowed

A.P. Cooperative Oil Seeds Growers Federation Ltd. Hyderabad, Andhra Pradesh Vs D. Achyuta Rao and Others M. Ramesh and Others Vs Mohd. Anwar Ali and Others

Supreme Court Of India · (2008) 3 ALT 17 : (2007) 114 FLR 69 : (2007) 4 JT 454 : (2007) 4 SCALE 382 : (2007) 13 SCC 320 : (2008) 2 SCC(L&S) 628 : (2007) 4 SCR 1 : (2007) 3 SLJ 460

Andhra Pradesh Co-operative Societies Act, 1964 — Section 116C, 3Andhra Pradesh Co-operative Societies Rules, 1964 — Rule 8Constitution of India, 1950 — Article 14, 16
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Supreme Court15 Mar 2007Dismissed

Durga Hotel Complex Vs Reserve Bank of India and Others

Supreme Court Of India · AIR 2007 SC 1467 : (2007) AIRSCW 6899 : (2007) 3 AWC 2281 Supp : (2007) 2 BC 575 : (2007) 136 CompCas 631 : (2007) 3 CTC 609 : (2007) 4 JT 424 : (2007) 2 KLT 717 : (2007) 3 LW 707 : (2007) 5 MLJ 35 : (2007) 4 SCALE 482 : (2007) 5 SCC 120 : (2007) 75 SCL 4

Banking Regulation Act, 1949 — Section 35AConstitution of India, 1950 — Article 226Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19(10), 19(11), 19(8), 19(9)
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Supreme Court15 Mar 2007Disposed Of

Rama Narang Vs Ramesh Narang and Another

Supreme Court Of India · AIR 2007 SC 2029 : (2007) AIRSCW 3086 : (2007) 3 AWC 2162 Supp : (2007) 136 CompCas 645 : (2007) 4 JT 407 : (2007) 4 SCALE 443 : (2009) 17 SCC 609 : (2007) 75 SCL 215 : (2007) 3 SCR 1099

Constitution of India, 1950 — Article 139AContempt of Courts Act, 1971 — Section 2
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Supreme Court14 Mar 2007Allowed

P.K. Arjunan Vs State of Kerala

Supreme Court Of India · AIR 2007 SC 2331 : (2007) AIRSCW 5850 : (2007) AIRSCW 4035 : (2007) 5 JT 53 : (2007) 2 KLT 958 : (2007) 5 SCALE 92 : (2007) 9 SCC 516 : (2007) 3 SCR 1042 : (2007) 7 Supreme 199

Constitution of India, 1950 — Article 47Evidence Act, 1872 — Section 106Kerala Abkari Act, 1955 — Section 4, 55, 58A, 64
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Supreme Court14 Mar 2007Allowed

Deepak Jain Vs Charu Jain

Supreme Court Of India · (2007) 3 ALT 31 : (2007) 3 AWC 3154 Supp : (2007) 1 DMC 576 : (2008) 1 JCR 136 : (2007) 3 MLJ 819 : (2007) 4 SCALE 399 : (2007) 10 SCC 229 : (2007) 3 SCR 1039

Hindu Marriage Act, 1955 — Section 24
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Supreme Court14 Mar 2007Disposed Of

Smt. Parminder Kaur Vs State of U.P. and Another

Supreme Court Of India · (2007) 2 ACR 1611 : (2007) 2 ALT(Cri) 269 : (2007) CriLJ 1997 : (2007) 4 JT 398 : (2007) 4 SCALE 369 : (2007) 3 SCR 1021

Criminal Procedure Code, 1973 (CrPC) — Section 406, 482Penal Code, 1860 (IPC) — Section 420, 446, 463, 466, 467
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Supreme Court14 Mar 2007Dismissed

Union of India (UOI) and Another Vs Harish Kumar

Supreme Court Of India · (2007) 2 ACR 1617 : AIR 2007 SC 1430 : (2007) AIRSCW 1820 : (2008) 105 CLT 281 : (2007) CriLJ 1815 : (2007) 10 JT 254 : (2007) 4 SCALE 261 : (2008) 1 SCC 195 : (2007) 4 SCR 994

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 11, 11(1), 3, 3(1), 9Constitution of India, 1950 — Article 22(5), 226Smugglers and Foreign Exchange Manipulators (Forfeiture of P
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Supreme Court14 Mar 2007Dismissed

Meghraj Biscuits Industries Ltd. Vs Commissioner of Central Excise, U.P.

Supreme Court Of India · AIR 2007 SC 1433 : (2007) 116 ECC 527 : (2007) ECR 527 : (2007) 210 ELT 161 : (2007) 4 JT 436 : (2007) 35 PTC 599 : (2007) 4 SCALE 523 : (2007) 3 SCC 780 : (2007) 3 SCR 1003 : (2007) 7 STT 270 : (2007) 1 UJ 472

Central Excises and Salt Act, 1944 — Section 35LTrade Marks Act, 1940 — Section 20Trade Marks Act, 1999 — Section 18, 18(I), 23, 28
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Supreme Court13 Mar 2007Disposed Of

Ashok Kumar Kapur and Others Vs Ashok Khanna and Others

Supreme Court Of India · (2007) 2 AWC 2091 Supp : (2007) 2 CHN 222 Supp : (2007) 4 JT 362 : (2007) 4 SCALE 265 : (2007) 5 SCC 189 : (2007) 75 SCL 193 : (2007) 3 SCR 957

Calcutta High Court Rules, 1914 — Rule 1Charitable and Religious Trusts Act, 1920 — Section 7Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, 90
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