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Supreme Court Of India judgments

59,848 judgments · page 1,254 of 2,993

Supreme Court11 Jan 2007Allowed

I.R. Coelho (Dead) By LRs. Vs State of Tamil Nadu and Others

Supreme Court Of India · AIR 2007 SC 861 : (2007) AIRSCW 611 : (2007) 1 ALLMR 944 : (2007) 1 AWC 689 Supp : (2007) 2 JCR 148 : (2007) 2 JT 292 : (2007) 1 KLT 623 : (2007) 3 MLJ 423 : (2007) 1 SCALE 197 : (2007) 2 SCC 1 : (2007) 1 SCR 706 : (2007) 1 Supreme 137

Constitution (Forty-Second Amendment) Act, 1976 — Section 4, 55Constitution of India, 1950 — Article 13, 13(2), 13(4), 14, 15Urban Land (Ceiling and Regulation) Act, 1976 — Section 27(1)
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Supreme Court11 Jan 2007Partly Allowed

Lal Mohammad and Others Vs Indian Railway Construction Co. Ltd. and Others Ravindra Nath Mishra Vs Indian Railway Construction Co. Ltd. and Another

Supreme Court Of India · AIR 2007 SC 2230 : (2007) AIRSCW 5910 : (2007) 112 FLR 847 : (2007) 2 JT 458 : (2007) 2 SCALE 138 : (2007) 2 SCC 513 : (2007) 1 SCC(L&S) 725 : (2007) 1 SCR 784 : (2007) 6 Supreme 201

Constitution of India, 1950 — Article 12, 14, 16, 21, 226Factories Act, 1948 — Section 2Industrial Disputes (Amendment) Act, 1957 — Section 25FF, 25FFF
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Supreme Court10 Jan 2007Disposed Of

Jayantilal Investments Vs Madhuvihar Co-operative Housing Society and Others

Supreme Court Of India · AIR 2007 SC 1011 : (2007) AIRSCW 796 : (2007) 2 ALLMR 398 : (2007) 2 JT 368 : (2007) 2 SCALE 81 : (2007) 9 SCC 220 : (2007) 1 SCR 677 : (2007) 1 Supreme 694

Maharashtra Ownership Flats (Regulation of the promotion of construction etc.) Rules, 1964 — Rule 5, 8, 9Maharashtra Ownership Flats (Regulation of the Promotion of Construction, Sale, Management and Transfer) (Amendment) Act, 1986 &mda
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Supreme Court10 Jan 2007Disposed Of

State of Madhya Pradesh Vs Bacchudas @ Balram and Others

Supreme Court Of India · (2007) 2 ACR 1957 : AIR 2007 SC 1236 : (2007) AIRSCW 1661 : (2007) CriLJ 1661 : (2007) 2 JT 607 : (2007) 2 SCALE 315 : (2007) 9 SCC 135 : (2007) 2 SCR 671 : (2007) 1 Supreme 796

Penal Code, 1860 (IPC) — Section 302, 304, 34
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Supreme Court10 Jan 2007Disposed Of

Krishna Bhagya Jala Nigam Ltd. Vs G. Harischandra Reddy and Another

Supreme Court Of India · AIR 2007 SC 817 : (2007) AIRSCW 527 : (2007) 3 ALD 1 : (2007) 2 ALLMR 423 : (2008) 1 ALT 1 : (2007) 1 ARBLR 148 : (2007) 2 AWC 1285 Supp : (2007) 1 CompLJ 209 : (2007) 2 JCR 87 : (2007) 2 JT 447 : (2007) 2 SCALE 95 : (2007) 2 SCC 720 : (2007) 1 Supreme 13

Arbitration and Conciliation Act, 1996 — Section 11, 16, 34(2), 37(1)
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Supreme Court10 Jan 2007Dismissed

Vikram Dhillon Vs State of Haryana and Others

Supreme Court Of India · (2007) AIRSCW 5733 : (2007) 2 JT 250 : (2007) 2 SCALE 67 : (2007) 9 SCC 423 : (2007) 2 SCR 297 : (2007) 5 Supreme 317

Constitution of India, 1950 — Article 14, 142, 21, 226, 32Penal Code, 1860 (IPC) — Section 304A, 405, 409
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Supreme Court09 Jan 2007Allowed

North East Karnataka Road Transport Corporation Vs M. Nagangouda

Supreme Court Of India · AIR 2007 SC 973 : (2007) AIRSCW 736 : (2007) 6 ALT 28 : (2007) 112 FLR 887 : (2007) 2 JT 265 : (2007) 1 LLJ 1013 : (2007) 2 MLJ 452 : (2007) 1 SCALE 125 : (2007) 10 SCC 765 : (2008) 1 SCC(L&S) 718 : (2007) 1 SCR 282 : (2007) 3 SLJ 50 : (2007) 1 Supreme 75

Karnataka State Road Transport Corporation Servants (C and D) Regulations, 1971 — Regulation 19(3)
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Supreme Court09 Jan 2007Allowed

Sanjay Singh and Another Vs U.P. Public Service Commission, Allahabad and Another

Supreme Court Of India · AIR 2007 SC 950 : (2007) AIRSCW 707 : (2007) 2 JT 534 : (2007) 2 SCALE 1 : (2007) 3 SCC 720 : (2007) 1 SCC(L&S) 870 : (2007) 2 SCR 235 : (2007) 1 Supreme 639 : (2007) 2 UPLBEC 1068

Constitution of India, 1950 — Article 12, 132, 133, 134, 136Uttar Pradesh Judicial Service Rules, 2001 — Rule 16, 19, 20, 20(1), 20(2)Uttar Pradesh Public Service Commission (Procedure of Conduct and Business) Rules, 1976
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Supreme Court08 Jan 2007Dismissed

Neetu Vs State of Punjab and Others

Supreme Court Of India · AIR 2007 SC 758 : (2007) 2 CHN 3 Supp : (2007) 1 JT 452 : (2007) 4 LW 110 : (2007) 6 MLJ 1177 : (2007) 1 SCALE 168 : (2007) 10 SCC 614 : (2007) 1 SCR 223

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Supreme Court08 Jan 2007Allowed

Sheo Prasad Bhor @ Sri Prasad Vs State of Assam

Supreme Court Of India · (2007) 2 ACR 1955 : AIR 2007 SC 918 : (2007) AIRSCW 664 : (2007) CriLJ 1423 : (2007) 3 JT 271 : (2007) 2 RLW 1537 : (2007) 1 SCALE 173 : (2007) 3 SCC 120 : (2007) 1 Supreme 75

Criminal Procedure Code, 1973 (CrPC) — Section 161, 164Penal Code, 1860 (IPC) — Section 147, 149, 201, 302
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