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Supreme Court Of India judgments

59,848 judgments · page 1,244 of 2,993

Supreme Court26 Feb 2007Allowed

Alpesh Navinchandra Shah Vs State of Maharashtra and Others

Supreme Court Of India · (2007) 2 ACR 1504 : (2007) 3 JT 630 : (2007) 3 SCALE 598 : (2007) 2 SCC 777 : (2007) 3 SCR 223

Central Excises and Salt Act, 1944 — Section 32A, 32DConservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1), 8Constitution of India, 1950 — Article 21, 32
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Supreme Court26 Feb 2007Disposed Of

Vijay Singh Charak Vs Union of India (UOI) and Others

Supreme Court Of India · (2007) 2 AWC 1920 Supp : (2007) 113 FLR 194 : (2007) 1 JKJ 19 : (2007) 3 SCALE 503 : (2007) 9 SCC 743 : (2007) 2 SCC(L&S) 721 : (2007) 4 SCR 187 : (2008) 1 SLJ 4

Forest Service (Recruitment) Regulations — Regulation 5
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Supreme Court26 Feb 2007Disposed Of

Shajahan and Others Vs State of Kerala and Another

Supreme Court Of India · (2007) 2 ACR 1563 : (2007) CriLJ 2291 : (2007) 2 MPHT 1 : (2007) 3 SCALE 618 : (2007) 12 SCC 96

Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 34, 100, 101, 102, 103, 104, 302, 324,
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Supreme Court23 Feb 2007Allowed

Khazan Singh (D) by LRs. Vs Gurbhajan Singh and Others

Supreme Court Of India · AIR 2007 SC 2941 : (2007) AIRSCW 5344 : (2007) AIRSCW 3510 : (2007) 3 AWC 3158 Supp : (2007) 3 JCR 149 : (2007) 8 JT 311 : (2007) 3 MLJ 944 : (2007) 2 OLR 682 : (2007) 103 RD 228 : (2007) 2 RLW 1540 : (2007) 4 SCALE 63 : (2007) 3 SCC 175 : (2007) 3 SCR 12

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, 151
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Supreme Court23 Feb 2007Disposed Of

Krishnamurthy S. Setlur Dead by LRs. Vs O.V. Narasimha Setty and Others

Supreme Court Of India · AIR 2007 SC 1788 : (2007) AIRSCW 2979 : (2008) 3 ALT 21 : (2007) 2 AWC 2082 Supp : (2007) 8 JT 318 : (2007) 4 KarLJ 463 : (2007) 4 MhLj 427 : (2007) 4 MLJ 608 : (2007) MPLJ 15 : (2007) 146 PLR 800 : (2007) 3 SCALE 478 : (2007) 3 SCC 569 : (2007) 2 SCR 109

Civil Procedure Code, 1908 (CPC) — Section 100, 96Constitution of India, 1950 — Article 136Limitation Act, 1963 — Article 64, 27
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Supreme Court23 Feb 2007Dismissed

D.K. Ganesh Babu Vs P.T. Manokaran and Others

Supreme Court Of India · (2007) 2 ACR 1570 : (2007) 5 ADJ 1 : AIR 2007 SC 1450 : (2007) AIRSCW 1896 : (2007) CriLJ 1827 : (2007) 1 DMC 340 : (2007) 3 JT 572 : (2007) 3 SCALE 445 : (2007) 4 SCC 434 : (2007) 3 SCR 1 : (2007) 2 Supreme 598

Criminal Procedure Code, 1973 (CrPC) — Section 437, 437(3), 438, 439, 46(1)Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 304B
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Supreme Court23 Feb 2007Dismissed

Manish Maheshwari Vs Asstt. Commissioner of Income Tax and Another Indore Construction (Pvt.) Ltd. Vs Commissioner of Income Tax

Supreme Court Of India · AIR 2007 SC 1696 : (2007) AIRSCW 2648 : (2007) 208 CTR 97 : (2007) 289 ITR 341 : (2007) 4 JT 104 : (2007) 3 SCALE 627 : (2007) 3 SCC 794 : (2007) 3 SCR 61 : (2007) 3 Supreme 283

Income Tax Act, 1922 — Section 22(4), 37(1)Income Tax Act, 1961 — Section 131(1), 132, 132(1A), 132(4A), 132AIncome Tax Rules, 1962 — Rule 112
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Supreme Court23 Feb 2007Allowed

Mahim Patram Private Ltd. Vs Union of India (UOI) and Others

Supreme Court Of India · (2007) 4 JT 50 : (2007) 3 SCALE 584 : (2007) 3 SCC 668 : (2007) 3 SCR 73 : (2007) 7 STR 110 : (2007) 7 STT 136

Central Sales Tax (Amendment) Act, 1962 — Section 8Central Sales Tax (Uttar Pradesh) Rules, 1957 — Rule 9Central Sales Tax Act, 1956 — Section 13, 13(1), 13(3), 14, 15
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Supreme Court23 Feb 2007Allowed

Nair Service Society Vs State of Kerala

Supreme Court Of India · AIR 2007 SC 2891 : (2007) AIRSCW 5276 : (2007) 6 JT 103 : (2007) 2 KLT 77 : (2007) 4 SCALE 106 : (2007) 4 SCC 1 : (2007) 3 SCR 149 : (2007) 3 Supreme 598 : (2007) 3 UPLBEC 2120

Companies Act, 1956 — Section 25Constitution of India, 1950 — Article 12, 14, 141, 142, 144Kerala State Backward Classes (Reservation of Appointments or Posts in the Services Under the State) Act, 1995 — Section 3
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Supreme Court23 Feb 2007Dismissed

Uttaranchal Forest Development Corporation Vs M.C. Joshi

Supreme Court Of India · (2007) AIRSCW 3345 : (2007) 5 ALLMR 416 : (2007) 113 FLR 191 : (2007) 2 LLJ 390 : (2007) 3 SCALE 545 : (2007) 9 SCC 353 : (2007) 4 SCR 114 : (2008) 3 SLJ 155 : (2007) 4 Supreme 712

Constitution of India, 1950 — Article 12, 14, 16Uttar Pradesh Industrial Disputes Act, 1947 — Section 6N
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Supreme Court23 Feb 2007Allowed

P. Mohanan Pillai Vs State of Kerala and Others

Supreme Court Of India · AIR 2007 SC 2840 : (2007) AIRSCW 5157 : (2007) 113 FLR 442 : (2007) 2 JCR 187 : (2007) 2 KLT 551 : (2007) 3 SCALE 548 : (2007) 9 SCC 497 : (2007) 2 SCC(L&S) 542 : (2007) 3 SCR 53 : (2008) 3 SLJ 144 : (2007) 3 Supreme 727

Constitution of India, 1950 — Article 12, 14
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Supreme Court23 Feb 2007Dismissed

Nathuni Ram Vs Raghupat Ram and Others

Supreme Court Of India · AIR 2007 SC 2487 : (2007) AIRSCW 4429 : (2008) 4 ALT 15 : (2007) 2 AWC 2090 Supp : (2007) 2 JCR 1 : (2007) 3 MLJ 894 : (2007) 3 SCALE 543 : (2007) 12 SCC 438 : (2007) 3 SCR 36 : (2007) 2 Supreme 711

Civil Procedure Code, 1908 (CPC) — Section 100
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Supreme Court23 Feb 2007Dismissed

Vijay Singh Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2007 SC 1384 : (2007) AIRSCW 1736 : (2007) 113 FLR 249 : (2007) 3 SCALE 581 : (2007) 9 SCC 63 : (2007) 2 SCC(L&S) 664 : (2007) 4 SCR 11 : (2007) 3 Supreme 447 : (2007) 3 UPLBEC 80

Delhi Police (Punishment and Appeal) Rules, 1980 — Rule 15(1), 15(2)Penal Code, 1860 (IPC) — Section 325, 34
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