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Supreme Court Of India judgments

59,848 judgments · page 1,241 of 2,993

Supreme Court08 Mar 2007Allowed

Ishwar Chandra and Others Vs The Oriental Insurance Co. Ltd. and Others

Supreme Court Of India · (2007) 2 ACC 63 : AIR 2007 SC 1445 : (2007) AIRSCW 1889 : (2007) 3 ALT 35 : (2007) 3 JCR 18 : (2007) 2 JKJ 25 : (2007) 2 LW 733 : (2007) 4 MLJ 557 : (2007) 4 SCALE 292 : (2007) 10 SCC 650 : (2007) 3 SCR 720 : (2007) 3 Supreme 65 : (2007) 2 UC 1325

Motor Vehicles Act, 1988 — Section 10, 10(2), 14, 15, 15(1)
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Supreme Court08 Mar 2007Dismissed

New Delhi Municipal Council Vs Pan Singh and Others

Supreme Court Of India · AIR 2007 SC 1365 : (2007) AIRSCW 1705 : (2007) 4 ALLMR 314 : (2007) 113 FLR 338 : (2007) 4 JT 253 : (2007) 4 SCALE 204 : (2007) 9 SCC 278 : (2007) 2 SCC(L&S) 398 : (2007) 3 SCR 711 : (2008) 3 SLJ 130 : (2007) 3 Supreme 743 : (2007) 2 UPLBEC 1411

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 18(3)
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Supreme Court08 Mar 2007Disposed Of

Swami Prasad Vs State of Madhya Pradesh

Supreme Court Of India · (2007) 1 ACR 1121 : (2007) 3 JLJ 293 : (2007) 4 JT 337 : (2007) 4 SCALE 181 : (2007) 13 SCC 25 : (2007) 3 SCR 660

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302
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Supreme Court08 Mar 2007Allowed

P. Suresh Kumar Vs R. Shankar

Supreme Court Of India · (2007) 1 ACR 1006 : AIR 2007 SC 1774 : (2007) AIRSCW 2961 : (2007) 2 ALD(Cri) 106 : (2007) 2 BC 389 : (2007) 2 CALLT 67 : (2007) CriLJ 2951 : (2007) 2 CTC 670 : (2007) 4 JT 343 : (2007) 1 OLR 602 : (2007) 146 PLR 559 : (2007) 3 RLW 2040 : (2007) 4 SCALE 1

Criminal Procedure Code, 1973 (CrPC) — Section 29(2), 357, 357(1), 357(3), 377Negotiable Instruments Act, 1881 (NI) — Section 138
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Supreme Court08 Mar 2007Dismissed

Sanjay Vs State of Maharashtra

Supreme Court Of India · (2007) 1 ACR 1126 : AIR 2007 SC 1368 : (2007) AIRSCW 1710 : (2007) CriLJ 1801 : (2007) 1 DMC 788 : (2007) 3 JCR 6 : (2008) 2 LW(Cri) 999 : (2007) 4 SCALE 178 : (2007) 9 SCC 148 : (2007) 3 SCR 644 : (2007) 3 Supreme 740 : (2007) 4 UC 193

Penal Code, 1860 (IPC) — Section 306, 34, 498A
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Supreme Court08 Mar 2007Allowed

Omkar Prasad Verma Vs State of Madhya Pradesh

Supreme Court Of India · (2007) 2 ACR 1336 : AIR 2007 SC 1381 : (2007) AIRSCW 1728 : (2007) 2 CALLT 62 : (2007) CriLJ 1831 : (2007) 4 JT 333 : (2007) 4 RLW 2736 : (2007) 4 SCALE 150 : (2007) 4 SCC 323 : (2007) 3 SCR 670 : (2007) 2 Supreme 883 : (2007) 2 UC 862

Penal Code, 1860 (IPC) — Section 375, 376, 376(2), 376A, 376B
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Supreme Court08 Mar 2007Disposed Of

Vice Chancellor, M.D. University, Rohtak Vs Jahan Singh

Supreme Court Of India · (2007) 113 FLR 428 : (2007) 4 SCALE 226 : (2007) 5 SCC 77 : (2007) 2 SCC(L&S) 118 : (2007) 4 SCR 676

Constitution of India, 1950 — Article 14Maharishi Dayanand University Regulations — Regulation 26Maharshi Dayanand University Act, 1975 — Section 64(2A)
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Supreme Court08 Mar 2007Allowed

N.D.P. Namboodripad (Dead) by LRs. Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2007 SC 1782 : (2007) AIRSCW 2972 : (2007) 115 FLR 63 : (2007) 5 JT 32 : (2007) 2 KLT 248 : (2007) 4 SCALE 361 : (2007) 4 SCC 502 : (2007) 2 SCC(L&S) 49 : (2007) 3 SCR 769 : (2007) 2 Supreme 1038

Constitution Of India, 1950 — Article 14Kerala Service Rules Part III — Rule 62Kerala Service Rules Part 1 — Rule 12(23)
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Supreme Court08 Mar 2007Allowed

India Household and Healthcare Ltd. Vs LG Household and Healthcare Ltd.

Supreme Court Of India · AIR 2007 SC 1376 : (2007) AIRSCW 1721 : (2007) 1 ARBLR 468 : (2007) 2 AWC 1442 Supp : (2007) 136 CompCas 621 : (2007) 2 CompLJ 425 : (2007) 4 JT 325 : (2007) 4 SCALE 209 : (2007) 5 SCC 510 : (2007) 3 SCR 726 : (2007) 1 UJ 377

Arbitration and Conciliation Act, 1996 — Section 11, 11(5), 11(6), 16, 45Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2, 10, 151
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Supreme Court08 Mar 2007Disposed Of

Anilbhai M. Patel and Others Vs Suryapur Bank Agent D.B.H. Samiti and Others

Supreme Court Of India · (2007) AIRSCW 6802 : (2007) 136 CompCas 489 : (2007) 2 GLR 1753 : (2007) 4 JT 258 : (2007) 4 SCALE 282 : (2007) 4 SCC 83 : (2007) 3 SCR 698 : (2007) 2 UPLBEC 1456

Constitution Of India, 1950 — Article 226Banking Regulation Act, 1949 — Section 35A, 35(1A), 45, 71, 86, 115AGujarat Cooperative Societies Act, 1961 — Section 71, 71(a), 71(b), 71(c), 71(d), 71(e), 71(f), 81
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Supreme Court07 Mar 2007Allowed

Janardhan Narasimha Nayak Vs Balwant Venaktesh Kulkarni and Another

Supreme Court Of India · AIR 2007 SC 2940 : (2007) AIRSCW 5340 : (2007) 2 AWC 1565 Supp : (2007) 2 CTC 668 : (2007) 6 KarLJ 584 : (2007) 3 LW 717 : (2007) 3 MLJ 943 : (2007) 4 SCALE 153 : (2007) 9 SCC 658 : (2007) 3 SCR 626 : (2007) 2 Supreme 867

Civil Procedure Code, 1908 (CPC) — Section 100
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Supreme Court07 Mar 2007Disposed Of

M. Vishweshwara Shastry Vs M. Gopalakrishna Bhat and Others

Supreme Court Of India · AIR 2007 SC 2715 : (2007) AIRSCW 4907 : (2007) 3 ALLMR 335 : (2007) 2 AWC 1569 Supp : (2007) 5 KarLJ 660 : (2007) 4 LW 340 : (2007) 3 MLJ 381 : (2007) 1 OLR 609 : (2007) 146 PLR 639 : (2007) 9 SCC 494 : (2007) 4 SCR 629 : (2007) 2 Supreme 869 : (2007) 2 U

Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 43 Rule 1, Order 9 Rule 13
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Supreme Court07 Mar 2007Dismissed

A.V. Papayya Sastry and Others Vs Government of A.P. and Others

Supreme Court Of India · AIR 2007 SC 1546 : (2007) AIRSCW 2212 : (2007) 6 ALD 68 : (2007) 6 ALD 86 : (2007) 5 ALT 3 : (2007) 3 AWC 2538 Supp : (2007) 4 JT 186 : (2007) 4 LW 139 : (2007) 3 MLJ 784 : (2007) 2 PLJR 201 : (2007) 2 RCR(Civil) 431 : (2007) 4 SCALE 88 : (2007) 4 SCC 221

Constitution Of India, 1950 — Section 136, 136(1), 141Code Of Civil Procedure, 1908 — Section 151, Order 47, Rule 1(1)Land Acquisition Act, 1894 — Section 4(1), 6
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