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Supreme Court Of India judgments

59,848 judgments · page 1,255 of 2,993

Supreme Court05 Jan 2007Dismissed

Amit Singh Bhikamsingh Thakur Vs State of Maharashtra

Supreme Court Of India · (2007) 1 ACR 543 : AIR 2007 SC 676 : (2007) 1 ALD(Cri) 181 : (2007) 3 CALLT 23 : (2007) CriLJ 1168 : (2007) 1 JT 390 : (2007) 2 RLW 884 : (2007) 1 SCALE 62 : (2007) 2 SCC 310 : (2007) 1 SCR 191

Arms Act, 1959 — Section 25(1B), 27, 3, 5Criminal Procedure Code, 1973 (CrPC) — Section 162Evidence Act, 1872 — Section 24, 25, 26, 27, 9
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Supreme Court05 Jan 2007Allowed

Appasaheb and Another Vs State of Maharashtra

Supreme Court Of India · (2007) 1 ACR 538 : AIR 2007 SC 763 : (2007) 1 ALD(Cri) 734 : (2007) 2 CGLJ 55 : (2007) 1 DMC 143 : (2007) 1 KLJ 897 : (2007) 1 MPHT 209 : (2007) 1 OLR 353 : (2007) 3 RLW 1770 : (2007) 1 SCALE 50 : (2007) 9 SCC 721 : (2007) 1 SCR 164

Criminal Procedure Code, 1973 (CrPC) — Section 161, 386, 423(1)Dowry Prohibition Act, 1961 — Section 2Penal Code, 1860 (IPC) — Section 304B, 304B(1), 306, 34, 498A
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Supreme Court05 Jan 2007Allowed

Associated Indem Mechanical Pvt. Ltd. Vs West Bengal Small Scale Industrial Development Corporation Ltd. and Others

Supreme Court Of India · AIR 2007 SC 788 : (2007) AIRSCW 489 : (2007) 2 CHN 183 Supp : (2007) 1 JT 402 : (2007) 5 MLJ 775 : (2007) 1 SCALE 117 : (2007) 3 SCC 607 : (2007) 1 SCR 174 : (2007) 1 Supreme 197 : (2007) 1 UJ 163

Constitution of India, 1950 — Article 236West Bengal Government Premises (Tenancy Regulation) Act, 1976 — Section 12, 13, 2, 3, 3(1)
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Supreme Court04 Jan 2007Allowed

Gulzar Vs State of M.P.

Supreme Court Of India · (2007) 1 ACR 573 : AIR 2008 SC 383 : (2007) 1 ALD(Cri) 709 : (2007) 1 JT 219 : (2007) 1 KLJ 564 : (2007) 1 SCALE 28 : (2007) 1 SCC 619 : (2007) 1 SCR 81 : (2007) 1 UJ 77

Criminal Procedure Code, 1973 (CrPC) — Section 360, 360(10), 361General Clauses Act, 1897 — Section 8(1)Penal Code, 1860 (IPC) — Section 379, 380, 381, 404, 420
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Supreme Court04 Jan 2007Allowed

Raj Kumar Prasad Tamarkar Vs State of Bihar and Another

Supreme Court Of India · (2007) 1 ACR 566 : (2007) 1 ALD(Cri) 192 : (2007) 1 BLJR 790 : (2007) CLT 886 Supp : (2007) CriLJ 1174 : (2007) 1 DMC 164 : (2007) 2 JCR 80 : (2007) 1 JT 239 : (2007) 1 SCALE 19 : (2007) 10 SCC 433 : (2007) 1 SCR 13 : (2007) 1 UJ 82

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 304
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Supreme Court04 Jan 2007Dismissed

Yogesh Mehta Vs Custodian Appointed under the Special Court and Others

Supreme Court Of India · (2007) AIRSCW 3716 : (2007) 4 ALLMR 781 : (2007) 1 BLJR 221 : (2007) 1 CompLJ 232 : (2007) 1 CTLJ 84 : (2007) 2 JCR 114 : (2007) 3 MLJ 501 : (2007) 1 SCALE 105 : (2007) 2 SCC 624 : (2007) 2 SCR 62 : (2007) 1 UJ 93

Contract Act, 1872 — Section 55Special Court (Trial of Offences Relating to Transactions in Securities) Act, 1992 — Section 3, 3(3)
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Supreme Court04 Jan 2007Partly Allowed

Deewan Singh and Others Vs Rajendra Pd. Ardevi and Others

Supreme Court Of India · AIR 2007 SC 767 : (2007) 1 JT 223 : (2007) 3 RLW 1775 : (2007) 1 SCALE 32 : (2007) 10 SCC 528 : (2007) 1 SCR 30

Constitution of India, 1950 — Article 12General Clauses Act, 1897 — Section 3(31)Rajasthan Public Trusts Act, 1959 — Section 17, 17(2), 18, 45, 52
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Supreme Court04 Jan 2007Dismissed

Commissioner of Income Tax, Bhopal Vs Ralson Industries Ltd.

Supreme Court Of India · AIR 2007 SC 668 : (2007) 207 CTR 201 : (2007) 214 ELT 166 : (2007) 288 ITR 322 : (2007) 1 JT 356 : (2007) 1 SCALE 44 : (2007) 2 SCC 326 : (2007) 1 SCR 53 : (2007) 7 STR 497 : (2007) 1 UJ 69

Income Tax Act, 1961 — Section 143(3), 154, 154(1), 154(6), 263
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Supreme Court04 Jan 2007Allowed

Ishikawajma-Harima Heavy Industries Ltd. Vs Director of Income Tax, Mumbai

Supreme Court Of India · AIR 2007 SC 929 : (2007) AIRSCW 678 : (2007) AIRSCW 6673 : (2007) 207 CTR 361 : (2007) 288 ITR 408 : (2007) 1 JT 508 : (2007) 1 SCALE 140 : (2007) 3 SCC 481 : (2007) 1 SCR 112 : (2007) 6 STR 3 : (2007) 1 Supreme 473 : (2007) 1 UJ 127

Excess Profits Tax Act, 1940 — Section 5Income Tax Act, 1922 — Section 42Income Tax Act, 1961 — Section 115A(1), 241(Q)(1), 42, 42(3), 4A
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Supreme Court15 Dec 2006Allowed

Triveni Chemicals Limited Vs Union of India (UOI) and Another

Supreme Court Of India · (2007) 207 ELT 324 : (2006) 14 SCALE 40 : (2007) 2 SCC 503 : (2006) SCR 1197 Supp : (2007) 5 STR 177 : (2007) 7 STT 152

Central Excise and Customs Laws (Amendment) Act, 1991 — Section 11B, 3Central Excises and Salt Act, 1944 — Section 11B, 11B(2), 11B(3), 12AContract Act, 1872 — Section 72
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Supreme Court15 Dec 2006Allowed

Youaraj Rai Vs Chander Bahadur Karki

Supreme Court Of India · AIR 2007 SC 561 : (2007) 2 ALLMR 942 : (2007) 1 PLJR 273 : (2007) 1 SCC 561 : (2006) SCR 1184 Supp

Conduct of Elections Rules, 1961 — Rule 76, 77, 78, 79, 80Constitution of India, 1950 — Article 171, 329, 80Delimitation Act, 1972 — Section 8(2), 9(1)
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Supreme Court15 Dec 2006dismissed

S.R. Batra and Another Vs Smt. Taruna Batra

Supreme Court Of India · (2007) AIRSCW 1088 : (2007) 2 ALD 66 : (2007) 3 ALT 18 : (2007) 1 AWC 664 Supp : (2007) 3 CTC 219 : (2007) 136 DLT 1 : (2007) 1 DMC 1 : (2007) 1 OLR 399 : (2007) 146 PLR 425 : (2007) 2 RLW 1546 : (2006) 13 SCALE 652 : (2007) 3 SCC 169 : (2006) 10 SCR 1206

Constitution of India, 1950 — Article 226, 227Penal Code, 1860 (IPC) — Section 34, 406, 498A, 506Protection of Women From Domestic Violence Act, 2005 — Section 12(1), 17, 17(1), 19(1), 2
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Supreme Court15 Dec 2006Allowed

Acharaparambath Pradeepan and Another Vs State of Kerala

Supreme Court Of India · (2007) 1 ACR 348 : (2007) CLT 872 Supp : (2007) 1 KLT 249 : (2006) 13 SCALE 600 : (2006) 10 SCR 1101 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 118Penal Code, 1860 (IPC) — Section 143, 147, 148, 120B, 343, 449, 302, 332, 328, 394, 397, 398, 506(i),149
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