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Supreme Court Of India judgments

59,848 judgments · page 1,257 of 2,993

Supreme Court13 Dec 2006Dismissed

Patel Joitaram Kalidas and Others Vs Spl. Land Acquisition Officer and Another

Supreme Court Of India · (2007) 1 CTC 538 : (2007) 2 GLR 1773 : (2007) 3 JCR 92 : (2007) 1 JT 424 : (2007) 3 MhLj 3 : (2007) MPLJ 321 : (2007) MPLJ 221 : (2007) 2 RLW 947 : (2006) 13 SCALE 421 : (2007) 2 SCC 341 : (2006) 10 SCR 922 Supp

Constitution of India, 1950 — Article 136Land Acquisition Act, 1894 — Section 18, 23(1), 23(1A), 23(2), 26
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Supreme Court13 Dec 2006Allowed

Sujata Uday Patil Vs Uday Madhukar Patil

Supreme Court Of India · (2007) 2 ALD 45 : (2007) 3 ALLMR 319 : (2007) 3 ALT 43 : (2007) 2 AWC 1421 Supp : (2007) 5 CTC 266 : (2007) 1 DMC 6 : (2007) 2 JCR 229 : (2006) 13 SCC 272 : (2006) SCR 955 Supp : (2007) 1 UJ 34

Criminal Procedure Code, 1973 (CrPC) — Section 125Divorce Act, 1869 — Section 10Hindu Adoptions and Maintenance Act, 1956 — Section 18
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Supreme Court13 Dec 2006Allowed

Meera Chauhan Vs Harsh Bishnoi and Another

Supreme Court Of India · (2007) 1 ADJ 216 : (2007) 1 AWC 469 Supp : (2007) 1 CTC 89 : (2007) 3 JCR 155 : (2007) 1 JT 458 : (2006) 13 SCALE 581 : (2006) 10 SCR 965 Supp : (2007) 1 UC 414

Civil Procedure Code, 1908 (CPC) — Section 151Specific Relief Act, 1963 — Section 6
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Supreme Court12 Dec 2006Disposed Of

Bablu @ Mubarik Hussain Vs State of Rajasthan

Supreme Court Of India · (2007) 1 ACR 338 : AIR 2007 SC 697 : (2007) 1 ALD(Cri) 717 : (2007) CriLJ 1160 : (2006) 14 SCALE 15 : (2006) 10 SCR 835 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 354(3), 360, 361, 366, 367(5)Penal Code, 1860 (IPC) — Section 149, 302, 85
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Supreme Court12 Dec 2006Allowed

Uttaranchal Forest Development Corpn. and Another Vs Jabar Singh and Others

Supreme Court Of India · (2006) AIRSCW 434 : (2007) 113 FLR 1 : (2007) 2 LLJ 95 : (2007) 3 MhLj 354 : (2006) 13 SCALE 558 : (2007) 2 SCC 112 : (2007) 1 SCC(L&S) 750 : (2007) 2 SCL 423 : (2006) SCR 852 Supp : (2007) 2 SLJ 423 : (2006) 1 Supreme 384

Constitution of India, 1950 — Article 136, 226, 32Employees State Insurance Act, 1948 — Section 2, 2(12)Factories Act, 1948 — Section 2, 2(1)
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Supreme Court12 Dec 2006Dismissed

The Deputy Director, Land Acquisition Vs Malla Atchinaidu and Others

Supreme Court Of India · AIR 2007 SC 740 : (2007) 4 ALT 3 : (2007) 3 JT 18 : (2007) 1 LW 84 : (2006) 12 SCC 87 : (2006) 10 SCR 885 Supp

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 5, 115, 151, 152Evidence Act, 1872 — Section 21Land Acquisition Act, 1968 — Section 13A, 17(4), 18, 23(1), 23(2)
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Supreme Court12 Dec 2006Allowed

Hasham Abbas Sayyad Vs Usman Abbas Sayyad and Others

Supreme Court Of India · (2007) 2 ALD 59 : (2007) 2 AWC 1426 Supp : (2007) 2 JCR 15 : (2007) 1 JT 616 : (2007) 3 MhLj 56 : (2007) MPLJ 294 : (2007) 2 RLW 952 : (2006) 14 SCALE 131 : (2007) 2 SCC 355 : (2006) 10 SCR 740 Supp

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18, Order 20 Rule 7, Order 26 Rule 13, Order 26 Rule 14, Order 26 Rule 18(2)Constitution of India, 1950 — Article 142Limitation Act, 1963 — Article 136
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Supreme Court12 Dec 2006Allowed

V. Venkata Subbarao Vs State, represented by Inspector of Police, A.P.

Supreme Court Of India · (2007) 1 ACR 421 : AIR 2007 SC 489 : (2007) 1 ALD(Cri) 209 : (2009) 2 ALT(Cri) 380 : (2007) CriLJ 754 : (2007) 2 JCR 253 : (2007) 1 KarLJ 227 : (2007) NCC 199 : (2007) 2 RLW 1649 : (2006) 14 SCALE 125 : (2006) 13 SCC 305

Prevention of Corruption Act, 1988 — Section 11, 13(1), 13(2), 20, 7
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Supreme Court12 Dec 2006Dismissed

Aloke Nath Dutta and Others Vs State of West Bengal

Supreme Court Of India · (2007) 1 ACR 632 : (2006) 13 SCALE 467 : (2006) 10 SCR 662 Supp

Constitution of India, 1950 — Article 20(3), 21Criminal Procedure Code, 1973 (CrPC) — Section 161, 161(1), 162(1), 164, 235(2)Evidence Act, 1872 — Section 114, 24, 25, 26, 27
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Supreme Court11 Dec 2006Dismissed

Bhimashya and Others Vs Smt. Janabi @ Janawwa

Supreme Court Of India · (2007) 2 AWC 1432 Supp : (2007) 2 JCR 34 : (2007) 1 JT 332 : (2006) 14 SCALE 27 : (2006) 10 SCR 628 Supp

Civil Procedure Code, 1908 (CPC) — Section 100Hindu Adoptions and Maintenance Act, 1956 — Section 3, 4, 5, 6
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Supreme Court11 Dec 2006Allowed

Indian Charge Chrome Ltd. and Another Vs Union of India (UOI) and Others

Supreme Court Of India · (2007) 1 JT 558 : (2006) 14 SCALE 138 : (2006) 10 SCR 640 Supp

Constitution of India, 1950 — Article 166Mineral Concession Rules, 1960 — Rule 59, 59(1), 59(2)Mines and Minerals (Development and Regulation) Act, 1957 — Section 10, 11, 11(1), 11(2), 11(5), 17A, 17A(1), 17(A)(2), 17(A)(3)
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