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Supreme Court Of India judgments

59,848 judgments · page 1,253 of 2,993

Supreme Court17 Jan 2007Allowed

The New India Assurance Company Limited Vs Smt. Kalpana and Others

Supreme Court Of India · (2007) 1 ACC 356 : (2007) ACJ 825 : AIR 2007 SC 1243 : (2007) AIRSCW 1316 : (2007) 2 ALD 122 : (2007) 1 CTC 523 : (2007) 2 JCR 41 : (2007) 2 JT 353 : (2007) 2 LW 696 : (2007) 4 MhLj 411 : (2007) 2 MLJ 1173 : (2007) 2 SCALE 227 : (2007) 3 SCC 538 : (2007)

Motor Vehicles Act, 1988 — Section 173, 81
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Supreme Court17 Jan 2007Allowed

Meharchand Das Vs Lal Babu Siddique and Others

Supreme Court Of India · AIR 2007 SC 1499 : (2007) AIRSCW 2024 : (2007) 2 AWC 1774 Supp : (2007) 3 JCR 21 : (2007) 3 MLJ 951 : (2007) 2 SCALE 539 : (2007) 3 Supreme 95

Bihar Privileged Persons Homestead Tenancy Act, 1947 — Section 17A, 18, 2, 6, 6(2)Chota Nagpur Tenancy Act, 1980 — Section 46Santhal Pargana Tenancy (Supplementary Provisions) Act, 1949 — Section 20
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Supreme Court16 Jan 2007Disposed Of

Oriental Insurance Co. Ltd. Vs Smt. Jhuma Saha and Others

Supreme Court Of India · (2007) 1 ACC 420 : (2007) ACJ 818 : AIR 2007 SC 1054 : (2007) 3 ALT 57 : (2007) 2 JCR 219 : (2007) 2 JT 646 : (2007) 2 MLJ 660 : (2007) 2 SCALE 255 : (2007) 9 SCC 263 : (2007) 1 SCR 979

Motor Vehicles Act, 1988 — Section 147, 147(1), 147(2), 166
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Supreme Court16 Jan 2007Disposed Of

Bishnu Prasad Sinha and Another Vs State of Assam

Supreme Court Of India · (2007) 2 ACR 1963 : AIR 2007 SC 848 : (2007) AIRSCW 569 : (2007) 2 ALT(Cri) 187 : (2007) CriLJ 1145 : (2008) 2 GLT 1 : (2007) 2 JT 428 : (2007) 3 RLW 1861 : (2007) 2 SCALE 42 : (2007) 11 SCC 467 : (2007) 1 SCR 916

Constitution of India, 1950 — Article 20(3), 21Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Evidence Act, 1872 — Section 24, 25, 26, 27, 28
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Supreme Court16 Jan 2007Disposed Of

Virendra Kumar Vs State of U.P.

Supreme Court Of India · (2007) 2 ACR 1983 : (2007) AIRSCW 6809 : (2007) AIRSCW 5826 : (2007) 2 SCALE 103 : (2007) 9 SCC 211 : (2006) 12 SCC 148 : (2007) 2 SCR 970 : (2007) 7 Supreme 591

Criminal Procedure Code, 1973 (CrPC) — Section 161, 222, 222(1), 222(2), 313Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 302, 303, 304, 305, 306
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Supreme Court16 Jan 2007Dismissed

Jameel Vs State of Maharashtra

Supreme Court Of India · (2007) 2 ACR 1980 : AIR 2007 SC 971 : (2007) AIRSCW 733 : (2007) CriLJ 1425 : (2007) 3 JT 237 : (2007) 1 KLJ 942 : (2007) 3 RLW 2260 : (2007) 2 SCALE 32 : (2007) 1 SCR 946 : (2007) 1 Supreme 671

Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 20Penal Code, 1860 (IPC) — Section 363, 376, 377, 511
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Supreme Court16 Jan 2007Disposed Of

Ajay Bansal Vs Anup Mehta and Others

Supreme Court Of India · AIR 2007 SC 909 : (2007) AIRSCW 652 : (2007) 3 ALLMR 385 : (2007) 2 AWC 1672 Supp : (2007) 3 CALLT 18 : (2007) 3 CTC 604 : (2007) 2 JCR 275 : (2007) 2 JT 239 : (2007) 3 LW 166 : (2007) 3 MhLj 72 : (2007) 5 MLJ 782 : (2007) MPLJ 302 : (2007) 3 RLW 2255 : (

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3(5), Order 37 Rule 3(6), Order 37 Rule 4, Order 41 Rule 1, 105(1)Constitution of India, 1950 — Article 227
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Supreme Court16 Jan 2007Dismissed

Saroj Kumar Poddar Vs State (NCT of Delhi) and Another

Supreme Court Of India · (2007) 2 ACR 2013 : AIR 2007 SC 912 : (2007) AIRSCW 2279 : (2007) AIRSCW 656 : (2007) 2 BC 218 : (2007) 104 CLT 237 : (2007) 137 CompCas 837 : (2007) 1 CompLJ 302 : (2007) CriLJ 1419 : (2007) 1 CTC 529 : (2007) 2 JT 233 : (2007) 4 MhLj 141 : (2007) MPLJ 9

Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 141(1), 141(2)
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Supreme Court16 Jan 2007Dismissed

State of Maharashtra and Others Vs Sanjay K. Nimje

Supreme Court Of India · (2007) 2 ALLMR 911 : (2007) 2 JT 347 : (2007) 2 SCALE 214 : (2007) 2 SCR 960 : (2007) 1 UJ 181

Constitution of India, 1950 — Article 136, 341, 342Maharashtra Scheduled Castes, Scheduled Tribes, De-notified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of Issuance and Veri
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Supreme Court15 Jan 2007Allowed

D. Gopinathan Pillai Vs State of Kerala and Another

Supreme Court Of India · AIR 2007 SC 2624 : (2007) AIRSCW 4713 : (2007) 4 ALLMR 313 : (2007) 6 ALT 21 : (2007) 1 ARBLR 154 : (2007) 2 AWC 1935 Supp : (2007) 1 LW 878 : (2007) 3 MhLj 54 : (2007) MPLJ 293 : (2007) 2 SCALE 222 : (2007) 2 SCC 322 : (2007) 1 SCR 904 : (2007) 1 Supreme

Arbitration Act, 1940 — Section 39
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Supreme Court15 Jan 2007Disposed Of

Noida Entrepreneurs Assn. Vs Noida and Others

Supreme Court Of India · (2007) 2 ADJ 86 : AIR 2007 SC 1161 : (2007) AIRSCW 1178 : (2007) 3 CTC 211 : (2007) 2 JT 620 : (2007) 4 MLJ 884 : (2007) 4 RLW 2790 : (2007) 2 SCALE 131 : (2007) 10 SCC 395 : (2008) 1 SCC(L&S) 672 : (2007) 1 SCR 892 : (2007) 2 Supreme 1046

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 5(1)
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Supreme Court12 Jan 2007Allowed

A.P.S.R.T.C. and Others Vs Abdul Kareem

Supreme Court Of India · (2007) 4 ALT 18 : (2007) 2 AWC 1193(1) Supp : (2007) 2 JCR 111 : (2007) 2 JT 532 : (2007) 2 SCALE 129 : (2007) 2 SCC 466 : (2007) 1 SCR 888 : (2007) 2 UPLBEC 1451

Constitution of India, 1950 — Article 137Supreme Court Rules, 1966 — Order 40 Rule 3
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Supreme Court12 Jan 2007Allowed

State of Rajasthan and Another Vs H.V. Hotels Pvt. Ltd. and Another

Supreme Court Of India · (2007) AIRSCW 6736 : (2007) AIRSCW 1093 : (2007) 6 ALT 26 : (2007) 2 JT 411 : (2007) 2 SCALE 333 : (2007) 2 SCC 468 : (2007) 2 SCR 868 : (2007) 1 Supreme 675 : (2007) 7 Supreme 316

Jaipur Development Authority Act, 1982 — Section 54Rajasthan Land Revenue Act, 1956 — Section 102A
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Supreme Court12 Jan 2007Disposed Of

S. Nazeer Ahmed Vs State Bank of Mysore and Others

Supreme Court Of India · AIR 2007 SC 989 : (2007) AIRSCW 766 : (2007) 3 ALLMR 379 : (2007) 2 AWC 1675 Supp : (2007) 2 CHN 88 Supp : (2007) 135 CompCas 664 : (2007) 3 JCR 218 : (2007) 2 JT 500 : (2007) 2 KLT 369 : (2007) 4 LW 51 : (2007) 5 MLJ 768 : (2007) 3 RLW 1824 : (2007) 2 SC

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 34 Rule 14, Order 34 Rule 14(1), Order 34 Rule 15, Order 41 Rule 22Transfer of Property Act, 1882 — Section 43
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Supreme Court12 Jan 2007Disposed Of

Commercial Taxation Officer Vs Rajasthan Taxchem Ltd.

Supreme Court Of India · (2007) 2 SCALE 120 : (2007) 3 SCC 124 : (2008) 12 STR 660 : (2007) 1 UJ 255

Bombay Sales Tax Act, 1959 — Section 25Rajasthan Sales Tax Act, 1994 — Section 10, 10(1), 2, 37, 84Sales Tax Act, 1954 — Section 2(34), 5C(1), 5C(2)
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Supreme Court12 Jan 2007Dismissed

Union Bank of India Vs Venkatesh Gopal Mahishi and Another

Supreme Court Of India · (2007) AIRSCW 5872 : (2007) 3 ALLMR 327 : (2007) 112 FLR 920 : (2007) 2 JT 359 : (2007) 2 SCALE 206 : (2007) 12 SCC 20 : (2007) 2 SCC(L&S) 296 : (2007) 2 SCR 878 : (2007) 6 Supreme 581 : (2007) 1 UJ 207 : (2007) 2 UPLBEC 1363

Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 19(2)Constitution of India, 1950 — Article 136Union Bank of India (Employees) Pension Regulations, 1995 — Regulation 2, 29, 3, 3(1), 3,
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Supreme Court11 Jan 2007Allowed

M. Durai Vs Madhu and Others

Supreme Court Of India · (2007) AIRSCW 6248 : (2008) 1 ALD 124 : (2007) 2 AWC 1377 Supp : (2007) 3 CTC 691 : (2007) 2 MLJ 657 : (2007) 102 RD 615 : (2007) 2 SCALE 309 : (2007) 3 SCC 114 : (2007) 1 SCR 816

Limitation Act, 1908 — Article 142, 144Limitation Act, 1963 — Article 61, 64, 65
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Supreme Court11 Jan 2007Allowed

Rathnashalvan Vs State of Karnataka

Supreme Court Of India · (2007) ACJ 782 : (2007) 2 ACR 2018 : (2007) AIRSCW 988 : (2007) CriLJ 1451 : (2007) 2 SCALE 108 : (2007) 3 SCC 474 : (2007) 2 SCR 774 : (2007) 1 Supreme 732

Penal Code, 1860 (IPC) — Section 279, 299, 300, 304A, 337
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