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Supreme Court Of India judgments

59,848 judgments · page 1,240 of 2,993

Supreme Court13 Mar 2007Allowed

Namdeo Vs State of Maharashtra

Supreme Court Of India · (2007) 2 ACR 1522 : (2007) 2 ALT(Cri) 237 : (2007) CriLJ 1819 : (2007) 4 JT 618 : (2007) 4 SCALE 337 : (2007) 3 SCR 939 : (2007) 4 UC 228

Constitution of India, 1950 — Article 136Evidence Act, 1872 — Section 134Penal Code, 1860 (IPC) — Section 302, 304
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Supreme Court13 Mar 2007Disposed Of

Mohan and Another Vs State of Maharashtra and Others

Supreme Court Of India · AIR 2007 SC 2625 : (2007) AIRSCW 4714 : (2007) 3 ALLMR 326 : (2008) 1 ALT 24 : (2007) 6 BomCR 879 : (2007) 3 CTC 209 : (2007) 4 KLT 773 : (2007) 4 LW 42 : (2007) 3 MLJ 383 : (2007) 2 PLJR 163 : (2007) 4 SCALE 335 : (2007) 9 SCC 431 : (2007) 3 SCR 936 : (2

Land Acquisition Act, 1894 — Section 11, 11A, 4, 6
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Supreme Court12 Mar 2007Dismissed

BOC India Ltd. Vs Bhagwati Oxygen Ltd.

Supreme Court Of India · (2007) 1 ARBLR 476 : (2008) 2 JCR 123 : (2007) 8 JT 258 : (2007) 4 SCALE 325 : (2007) 9 SCC 503 : (2007) 3 SCR 915

Arbitration Act, 1940 — Section 16(1), 30, 30(1), 33, 8
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Supreme Court12 Mar 2007Allowed

Geejaganda Somaiah Vs State of Karnataka

Supreme Court Of India · (2007) 2 ACR 1185 : AIR 2007 SC 1355 : (2007) AIRSCW 1681 : (2007) 2 CALLT 86 : (2007) CriLJ 1792 : (2007) 4 JT 380 : (2007) 4 SCALE 314 : (2007) 9 SCC 315 : (2007) 3 SCR 899 : (2007) 5 Supreme 130

Constitution of India, 1950 — Article 14Evidence Act, 1872 — Section 106, 114, 25, 26, 27Penal Code, 1860 (IPC) — Section 302, 34
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Supreme Court09 Mar 2007Dismissed

Yogesh Narain Saxena Vs State of Uttaranchal

Supreme Court Of India · (2007) 1 ACR 993 : (2007) 2 CALLT 100 : (2007) CriLJ 2282 : (2007) 4 SCALE 247 : (2009) 16 SCC 547 : (2007) 4 SCR 856

Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Penal Code, 1860 (IPC) — Section 201, 302
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Supreme Court09 Mar 2007Dismissed

Bandu Vs State of Maharashtra

Supreme Court Of India · (2007) 1 ACR 1005 : (2007) 1 DMC 754 : (2007) 4 SCALE 291 : (2007) 4 SCC 211 : (2007) 3 SCR 848

Penal Code, 1860 (IPC) — Section 302, 498A
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Supreme Court09 Mar 2007Dismissed

Union of India (UOI) Vs Ananto (Dead) and Another

Supreme Court Of India · AIR 2007 SC 1561 : (2007) AIRSCW 2248 : (2007) 3 ALLMR 856 : (2007) 2 AWC 1575 Supp : (2007) 147 PLR 69 : (2007) 4 SCALE 296 : (2007) 10 SCC 748 : (2007) 4 SCR 877

Legal Services Authorities Act, 1987 — Section 19(1), 19(5), 20, 20(3), 20(5)Requisitioning and Acquisition of Immovable Property Act, 1952 — Section 8
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Supreme Court09 Mar 2007Allowed

All Bengal Excise Licensees Association Vs Raghabendra Singh and Others

Supreme Court Of India · AIR 2007 SC 1386 : (2007) AIRSCW 1739 : (2007) CriLJ 2147 : (2007) 4 MLJ 79 : (2007) 4 SCALE 155 : (2007) 3 SCR 816 : (2007) 2 Supreme 936

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, 151, 4Constitution of India, 1950 — Article 215, 225Contempt of Courts Act, 1971 — Section 9A
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Supreme Court09 Mar 2007Dismissed

N.K. Wahi Vs Shekhar Singh and Others

Supreme Court Of India · (2007) 2 ACR 1346 : AIR 2007 SC 1454 : (2007) AIRSCW 1880 : (2007) 2 BC 438 : (2007) 137 CompCas 939 : (2007) 138 DLT 783 : (2007) 3 JCR 55 : (2007) 2 JKJ 19 : (2007) 2 KLT 1021 : (2008) 1 MhLj 833 : (2007) 4 SCALE 188 : (2007) 9 SCC 481 : (2007) 4 SCR 88

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 141(1), 141(2)
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Supreme Court08 Mar 2007Allowed

Sriram Industrial Enterprises Ltd. Vs Mahak Singh and Others

Supreme Court Of India · AIR 2007 SC 1370 : (2007) AIRSCW 1712 : (2007) 4 JT 278 : (2007) 2 LLJ 393 : (2007) 4 SCALE 237 : (2007) 4 SCC 94 : (2007) 1 SCC(L&S) 961 : (2007) 3 SCR 783 : (2007) 3 Supreme 553 : (2007) 2 UPLBEC 1560

Constitution of India, 1950 — Article 226, 227Evidence Act, 1872 — Section 114Industrial Disputes Act, 1947 — Section 10, 25B, 25B(2), 25F
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