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Supreme Court Of India judgments

59,848 judgments · page 1,262 of 2,993

Supreme Court27 Nov 2006Allowed

Naveen Chandra Vs State of Uttranchal

Supreme Court Of India · (2007) 1 ACR 269 : AIR 2007 SC 363 : (2007) 2 ALT(Cri) 252 : (2007) CriLJ 874 : (2007) 2 JCR 247 : (2007) 3 RLW 2143 : (2006) 12 SCALE 456 : (2006) 9 SCR 668 Supp : (2006) 3 ShimLC 405

Criminal Procedure Code, 1973 (CrPC) — Section 366Evidence Act, 1872 — Section 100, 101, 102, 103, 104Penal Code, 1860 (IPC) — Section 100, 101, 102, 105, 300
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Supreme Court24 Nov 2006Allowed

Saurabh Prakash Vs DLF Universal Ltd.

Supreme Court Of India · (2007) 5 ALT 24 : (2007) 1 CompLJ 215 : (2007) 1 CPJ 4 : (2007) 1 CTLJ 71 : (2006) 12 SCALE 531 : (2007) 1 SCC 228 : (2006) 72 SCL 443 : (2006) 9 SCR 625 Supp

Constitution of India, 1950 — Article 142Contract Act, 1872 — Section 70, 74Monopolies and Restrictive Trade Practices Act, 1969 — Section 12, 12A, 12B, 12B(1), 2
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Supreme Court24 Nov 2006Partly Allowed

Meghalaya State Electricity Board and Others Vs Thuleswar Barbaruah and Others

Supreme Court Of India · (2007) 6 ALT 5 : (2008) 2 CLT 610 : (2007) 112 FLR 471 : (2008) 2 GLT 30 : (2006) 12 SCALE 492 : (2008) 1 SCC 671 : (2006) 9 SCR 508 Supp : (2006) 3 ShimLC 418 : (2007) 3 SLJ 318

Assam State Electricity Board Employees (General Services) Regulations, 1960 — Regulation 37, 37(3), 4, 40(2)Electricity (Supply) Act, 1948 — Section 5
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Supreme Court24 Nov 2006Allowed

Mohammed Arshad Vs State of Maharashtra and Others

Supreme Court Of India · (2007) 1 ACR 896 : AIR 2007 SC 624 : (2007) 1 ALT(Cri) 198 : (2007) CLT 607 Supp : (2006) 12 SCALE 370 : (2006) 9 SCR 359 Supp

Constitution of India, 1950 — Article 12Penal Code, 1860 (IPC) — Section 302, 34, 498A
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Supreme Court24 Nov 2006Allowed

Baso Prasad and Others Vs State of Bihar

Supreme Court Of India · (2007) 1 ACR 944 : AIR 2007 SC 1019 : (2007) CLT 596 Supp : (2006) 12 SCALE 354 : (2006) 9 SCR 431 Supp

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 45
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Supreme Court24 Nov 2006Disposed Of

Vikramjit Singh @ Vicky Vs State of Punjab

Supreme Court Of India · (2007) 1 ACR 904 : (2007) CriLJ 1000 : (2006) 12 SCALE 321 : (2006) 12 SCC 306 : (2006) 10 SCR 375 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 106, 8
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Supreme Court24 Nov 2006dismissed

State of Himachal Pradesh and Others Vs Surinder Singh Banolta

Supreme Court Of India · AIR 2007 SC 903 : (2007) 3 ALT 6 : (2006) 12 SCALE 571 : (2006) 12 SCC 484 : (2006) 9 SCR 574 Supp

Constitution of India, 1950 — Article 243B, 243C, 243D, 243E, 243FHimachal Pradesh Panchayati Raj Act, 1994 — Section 122, 122(2), 159, 162, 163Himachal Pradesh Public Premises and Land (Eviction and Rent Recovery) Act, 1
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Supreme Court24 Nov 2006Dismissed

M.P. Mathur and Others Vs D.T.C and Others

Supreme Court Of India · AIR 2007 SC 414 : (2007) 2 ALLMR 879 : (2007) 136 DLT 297 : (2006) 12 SCALE 446 : (2006) 9 SCR 519 Supp

Constitution of India, 1950 — Article 39Orissa Sales Tax Act, 1947 — Section 6Specific Relief Act, 1963 — Section 34
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Supreme Court24 Nov 2006Allowed

State of Maharashtra Vs Shashikant S. Pujari and Others

Supreme Court Of India · AIR 2007 SC 373 : (2007) 1 ALLMR 981 : (2007) 6 ALT 14 : (2006) 12 SCALE 495 : (2006) 13 SCC 175 : (2007) 2 SCC(L&S) 499 : (2006) 10 SCR 490 Supp

Constitution of India, 1950 — Article 142Qualifications which required of a person to be appointed to the teaching staff of a University and Institutions affiliated to it) Regulation, 1991 — Regulation 2University Grants
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Supreme Court24 Nov 2006Allowed

State of M.P. and Others Vs Lalit Kumar Verma

Supreme Court Of India · AIR 2007 SC 528 : (2007) 3 ALT 23 : (2007) 112 FLR 345 : (2007) 3 JLJ 26 : (2006) 12 SCALE 642 : (2007) 1 SCC 575 : (2007) 1 SCC(L&S) 405 : (2006) 9 SCR 591 Supp

Constitution of India, 1950 — Article 12, 14, 16Industrial Disputes Act, 1947 — Section 25FRecruitment Rules — Rule 28
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Supreme Court24 Nov 2006Allowed

Chatar Singh Vs State of M.P.

Supreme Court Of India · (2007) 1 ACR 901 : AIR 2007 SC 319 : (2007) CriLJ 796 : (2007) 2 KLJ 13 : (2007) 1 OLR 227 : (2007) 3 RLW 2140 : (2006) 12 SCALE 381 : (2006) 9 SCR 369 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 31, 31(2)Penal Code, 1860 (IPC) — Section 71, 120B, 201, 302, 364, 364A, 365
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Supreme Court24 Nov 2006Dismissed

Babubhai Udesinh Parmar Vs State of Gujarat

Supreme Court Of India · (2007) 1 ACR 939 : AIR 2007 SC 420 : (2007) CriLJ 786 : (2007) 1 GLR 742 : (2007) 1 OLR 235 : (2006) 12 SCALE 385 : (2006) 9 SCR 401 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 164, 164(2), 164(3), 164(4), 313Evidence Act, 1872 — Section 24
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Supreme Court24 Nov 2006Allowed

G.L. Vijain Vs K. Shankar

Supreme Court Of India · (2006) 5 CTC 796 : (2007) 1 KLT 273 : (2007) 1 MLJ 630 : (2007) 146 PLR 564 : (2007) 3 RLW 2007 : (2006) 12 SCALE 649 : (2006) 10 SCR 583 Supp

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, Order 41 Rule 5, Order 9 Rule 13, Order 9 Rule 7, 115Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 25
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Supreme Court24 Nov 2006Dismissed

Gagan Kanojia and Another Vs State of Punjab

Supreme Court Of India · (2007) 1 ACR 231 : (2007) 2 ALT(Cri) 260 : (2006) 12 SCALE 479 : (2006) 9 SCR 413 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 164, 366Evidence Act, 1872 — Section 6, 8Penal Code, 1860 (IPC) — Section 27, 201, 302, 34, 364, 366
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