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Supreme Court Of India judgments

59,848 judgments · page 1,249 of 2,993

Supreme Court07 Feb 2007Dismissed

Vidya Vikas Mandal and Another Vs The Education Officer and Another

Supreme Court Of India · (2007) AIRSCW 6443 : (2007) 2 ALLMR 461 : (2008) 2 ALT 29 : (2007) 114 FLR 542 : (2007) 3 JT 273 : (2007) 2 SCALE 589 : (2007) 11 SCC 352 : (2007) 3 SCR 340 : (2007) 2 SLJ 496 : (2007) 5 Supreme 227

Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 36, 36(2), 37(4), 37(5), 37(6)
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Supreme Court07 Feb 2007Dismissed

Anurag Rastogi and Others Vs State of U.P. and Another

Supreme Court Of India · (2007) 2 ACR 1696 : (2007) 3 ADJ 56 : (2007) AIRSCW 5979 : (2007) CriLJ 1454 : (2007) 1 DMC 522 : (2007) 4 JT 221 : (2007) 1 OLR 492 : (2007) 3 RLW 2188 : (2007) 2 SCALE 563 : (2007) 4 SCC 771 : (2007) 2 SCR 336 : (2007) 7 Supreme 18

Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 307, 323, 406, 498A, 504
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Supreme Court07 Feb 2007Allowed

Umesh Vs State of Maharashtra

Supreme Court Of India · (2007) 1 ACR 853 : (2007) 3 JT 261 : (2007) 2 SCALE 546 : (2007) 3 SCR 321

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302
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Supreme Court02 Feb 2007Disposed Of

Ram Abhilakh Vs State of U.P. and Others

Supreme Court Of India · (2007) 1 ACR 856 : (2007) CriLJ 1439 : (2007) 1 DMC 431 : (2007) 2 KLJ 285 : (2007) 2 SCALE 426 : (2007) 3 SCC 155 : (2007) 2 SCR 212

Criminal Procedure Code, 1973 (CrPC) — Section 397Penal Code, 1860 (IPC) — Section 494
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Supreme Court02 Feb 2007Allowed

Indu Bhushan Vs Munna Lal and Another

Supreme Court Of India · (2007) 3 ALLMR 316 : (2007) 1 AWC 903 Supp : (2007) 3 JT 171 : (2007) 2 LW 1094 : (2007) 148 PLR 1 : (2007) 102 RD 522 : (2007) 2 SCALE 514 : (2007) 2 SCR 238 : (2007) 1 UJ 108

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 12, Order 41 Rule 14, Order 41 Rule 14(1), Order 41 Rule 14(4), Order 41 Rule 21
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Supreme Court02 Feb 2007Dismissed

Prem Lala Nahata and Another Vs Chandi Prasad Sikaria

Supreme Court Of India · AIR 2007 SC 1247 : (2007) AIRSCW 1120 : (2007) 1 AWC 772 : (2007) 5 BomCR 220 : (2007) 3 CALLT 45 : (2007) 3 CTC 101 : (2007) 3 JT 69 : (2007) 1 KLT 910 : (2007) 4 LW 41 : (2007) 2 MLJ 1177 : (2007) 2 SCALE 496 : (2007) 2 SCC 551 : (2007) 2 SCR 261 : (200

Civil Procedure Code Amendment Act, 1976 — Order 1 Rule 1, Order 1 Rule 10, Order 1 Rule 2, Order 1 Rule 3, Order 1 Rule 3A
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Supreme Court02 Feb 2007Dismissed

Janardhanam Prasad Vs Ramdas

Supreme Court Of India · (2007) 2 AWC 1064 Supp : (2007) 2 CHN 75 Supp : (2007) 2 JCR 305 : (2007) 3 JT 187 : (2007) 4 LW 36 : (2007) 3 MLJ 721 : (2007) 2 SCALE 442 : (2007) 2 SCR 151

Limitation Act, 1963 — Article 54Registration Act, 1908 — Section 30(2)Transfer of Property Act, 1882 — Section 3, 51, 55
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Supreme Court02 Feb 2007Dismissed

Prasar Bharti and Others Vs Amarjeet Singh and Others

Supreme Court Of India · AIR 2007 SC 1269 : (2007) AIRSCW 1407 : (2007) 115 FLR 57 : (2008) 1 JCR 150 : (2007) 3 JT 89 : (2007) 3 MLJ 742 : (2007) 2 SCALE 486 : (2007) 9 SCC 539 : (2007) 2 SCC(L&S) 566 : (2007) 2 SCR 160 : (2007) 3 SLJ 7 : (2007) 2 Supreme 1004 : (2007) 2 UPLBEC

Constitution of India, 1950 — Article 14, 142, 16, 235, 309Prasar Bharati (Broadcasting Corporation of India) Act, 1990 — Section 11, 11(1), 11(4), 11(5), 12
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