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Supreme Court Of India judgments

59,848 judgments · page 1,247 of 2,993

Supreme Court19 Feb 2007Dismissed

Vipin Kumar Gadhok Vs Ravinder Nath Khanna and Others

Supreme Court Of India · (2007) 4 ALLMR 830 : (2007) 1 ARBLR 346 : (2007) 2 AWC 1560 Supp : (2007) 1 CompLJ 386 : (2007) 138 DLT 40 : (2007) 4 JT 294 : (2007) 3 SCALE 231 : (2007) 10 SCC 623

Arbitration and Conciliation Act, 1996 — Section 11, 16
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Supreme Court15 Feb 2007Dismissed

Union Public Service Commission Vs S. Thiagarajan and Others

Supreme Court Of India · (2007) AIRSCW 6582 : (2007) 8 JT 451 : (2007) 6 MLJ 1670 : (2007) 3 SCALE 219 : (2007) 9 SCC 548 : (2007) 2 SCC(L&S) 727 : (2007) 3 SCR 724 : (2007) 2 Supreme 364

Administrative Service (Appointment by Promotion) Regulations, 1955 — Regulation 5(3)Administrative Service (Appointment by Promotion) Second Amendment Regulations, 1997 — Regulation 3, 5Forest Service (Appointment by Pro
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Supreme Court15 Feb 2007Allowed

Ram Singh Vs Sonia and Others

Supreme Court Of India · (2007) 2 ACR 1708 : AIR 2007 SC 1218 : (2007) AIRSCW 1278 : (2007) 2 ALT(Cri) 203 : (2007) CriLJ 1642 : (2007) 3 JT 287 : (2007) 3 SCALE 106 : (2007) 3 SCC 1 : (2007) 2 SCR 651 : (2007) 2 Supreme 86 : (2007) 4 UC 257

Arms Act, 1959 — Section 25(1B)Constitution of India, 1950 — Article 136, 19, 21Criminal Procedure Code, 1973 (CrPC) — Section 164, 164(2), 164(4), 235(2), 281
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Supreme Court15 Feb 2007Allowed

Chandrappa and Others Vs State of Karnataka

Supreme Court Of India · (2007) 2 ACR 1730 : (2007) CriLJ 2136 : (2007) 3 JT 316 : (2007) 4 KarLJ 249 : (2007) 4 RLW 2744 : (2007) 3 SCALE 90 : (2007) 4 SCC 415 : (2007) 2 SCR 630

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 372, 373, 374, 375, 376Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 302
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Supreme Court15 Feb 2007Dismissed

Alok Shanker Pandey Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2007 SC 1198 : (2007) AIRSCW 1233 : (2007) 5 ALLMR 419 : (2007) 1 CompLJ 382 : (2007) 2 CPJ 3 : (2007) 4 JT 248 : (2007) 4 MLJ 205 : (2007) 3 SCALE 190 : (2007) 3 SCC 545 : (2007) 74 SCL 198 : (2007) 2 SCR 737 : (2007) 2 Supreme 249

Monopolies and Restrictive Trade Practices Act, 1969 — Section 12B
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Supreme Court15 Feb 2007Allowed

S. Sankaran Vs D. Kausalya

Supreme Court Of India · (2007) 2 ALLMR 877 : (2007) 2 ALT 127 : (2007) 2 AWC 1570 Supp : (2007) 4 JT 251 : (2007) 4 LW 210 : (2007) 3 MLJ 251 : (2007) 2 PLJR 98 : (2007) 3 SCALE 186 : (2007) 9 SCC 284 : (2007) 2 SCR 734

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Supreme Court15 Feb 2007Allowed

Harbans Singh Vs State (Govt. of N.C.T. of Delhi)

Supreme Court Of India · (2007) 2 ACR 1744 : (2007) 3 JT 490 : (2007) 3 SCALE 193 : (2007) 2 SCR 689

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 106Prevention of Terrorism Act, 2002 — Section 20, 22, 22(2), 22(3), 3
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Supreme Court15 Feb 2007Allowed

Abbas Ali Vs State of Rajasthan

Supreme Court Of India · (2007) 2 ACR 1342 : AIR 2007 SC 1239 : (2007) AIRSCW 1310 : (2007) CriLJ 1667 : (2007) 3 JT 373 : (2008) 1 LW(Cri) 44 : (2007) 3 SCALE 198 : (2007) 9 SCC 129 : (2007) 2 SCR 714 : (2007) 2 Supreme 401 : (2006) 6 Supreme 415 : (2007) 1 UJ 595

Penal Code, 1860 (IPC) — Section 299, 300, 302, 304
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Supreme Court14 Feb 2007Dismissed

Shantilal Kesharmal Gandhi Vs Prabhakar Balkrishna Mahanubhav

Supreme Court Of India · (2007) AIRSCW 5371 : (2007) 2 ALLMR 873 : (2007) 3 JT 384 : (2007) 3 MLJ 889 : (2007) 2 RLW 1243 : (2007) 3 SCALE 143 : (2007) 2 SCC 619 : (2007) 7 Supreme 150 : (2007) 2 UC 683

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)Constitution of India, 1950 — Article 227Transfer of Property Act, 1882 — Section 108
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