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Supreme Court Of India judgments

59,848 judgments · page 1,265 of 2,993

Supreme Court16 Nov 2006Dismissed

Rajesh Ranjan Yadav @ Pappu Yadav Vs CBI through its Director

Supreme Court Of India · (2007) 2 ACR 1815 : AIR 2007 SC 451 : (2007) CriLJ 304 : (2007) 1 LW(Cri) 348 : (2007) 1 PLJR 34 : (2006) 11 SCALE 551 : (2007) 1 SCC 70 : (2006) 9 SCR 40 Supp : (2006) 2 UJ 1536

Arms Act, 1959 — Section 27Bihar Jail Manual Rules — Rule 623, 626Constitution of India, 1950 — Article 136, 21
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Supreme Court16 Nov 2006Allowed

Krishi Utpadan Mandi Parishad and Another Vs I.T.C. Ltd.

Supreme Court Of India · (2007) AIRSCW 1054 : (2007) 5 ALT 13 : (2006) 11 SCALE 649 : (2006) 12 SCC 460 : (2006) 9 SCR 132 Supp : (2006) 2 UJ 1498 : (2009) 20 VST 578

Constitution of India, 1950 — Article 226General Clauses Act, 1897 — Section 24Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964 — Section 12
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Supreme Court16 Nov 2006Allowed

Government of India and Anr Vs George Philip

Supreme Court Of India · AIR 2007 SC 705 : (2007) 112 FLR 1067 : (2006) 10 JT 487 : (2006) 12 SCALE 122 : (2006) 9 SCR 108 Supp

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14, 15(4), 29ACentral Civil Services (Conduct) Rules, 1964 — Rule 3(1)(iii)Constitution of India, 1950 — Article 14, 226, 51A(j)
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Supreme Court16 Nov 2006Allowed

Union of India (UOI) and Another Vs V.S. Engineering (P) Ltd.

Supreme Court Of India · AIR 2007 SC 285 : (2007) 4 ALT 2 : (2006) 4 ARBLR 236 : (2007) 1 CompLJ 126 : (2007) 3 CTC 412 : (2007) 2 JCR 297 : (2007) 2 LW 973 : (2007) 1 MLJ 765 : (2007) 1 PLJR 155 : (2006) 12 SCALE 144 : (2006) 13 SCC 240 : (2006) 10 SCR 125 Supp

Arbitration and Conciliation Act, 1996 — Section 11
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Supreme Court15 Nov 2006

Union of India (UOI) and Others Vs S.K. Saigal and Others

Supreme Court Of India · AIR 2007 SC 1211 : (2007) AIRSCW 1269 : (2007) 3 ALT 4 : (2007) 3 JCR 77 : (2006) 10 JT 284 : (2006) 12 SCALE 367 : (2007) 14 SCC 556 : (2006) 9 SCR 1165 Supp

Central Ground Water Board (Scientific Group A Post) Recruitment Rules, 1995 — Rule 7(2)(b)
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Supreme Court15 Nov 2006Dismissed

Sub Divisional Officer (P), UHBVNL Vs Dharam Pal

Supreme Court Of India · AIR 2007 SC 1214 : (2006) AIRSCW 1034 : (2007) 2 ALD 106 : (2007) 1 ALLMR 929 : (2007) 4 ALT 21 : (2007) 1 CompLJ 248 : (2007) 1 CTC 687 : (2007) 2 JCR 292 : (2007) 1 KLT 199 : (2007) 2 LW 759 : (2007) 2 MLJ 260 : (2006) 12 SCALE 465 : (2006) 12 SCC 222 :

Consumer Protection Act, 1986 — Section 21Electricity Act, 1910 — Section 15, 26, 26(1), 26(6), 26(7)Electricity Rules, 1956 — Rule 57, 57(1), 57(3)
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Supreme Court15 Nov 2006Allowed

Satin Chandra Pegu Vs State of Assam

Supreme Court Of India · (2007) 2 ACR 1814 : AIR 2007 SC 457 : (2007) 1 ALT(Cri) 120 : (2007) CriLJ 309 : (2007) 2 JCR 66 : (2007) 1 LW(Cri) 502 : (2007) 1 OLR 231 : (2007) 1 PLJR 91 : (2006) 11 SCALE 498 : (2006) 12 SCC 446 : (2006) 8 SCR 1172 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401, 482Penal Code, 1860 (IPC) — Section 409
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Supreme Court14 Nov 2006Dismissed

Ranbaj Singh Vs State of Punjab

Supreme Court Of India · (2007) 2 ACR 1785 : AIR 2007 SC 129 : (2007) CLT 516 Supp : (2007) CriLJ 295 : (2006) 10 JT 174 : (2007) OLR 516 Supp : (2006) 11 SCALE 477 : (2011) 1 SCC(Cri) 998

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304, 307, 34
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Supreme Court14 Nov 2006Allowed

Ravikant S. Patil Vs Sarvabhouma S. Bagali

Supreme Court Of India · (2007) 1 ACR 496 : (2007) 2 ALLMR 443 : (2007) 3 ALT 12 : (2007) 2 CTC 349 : (2006) 10 JT 578 : (2007) 1 KarLJ 398 : (2007) 1 PLJR 85 : (2006) 12 SCALE 295 : (2007) 1 SCC 673 : (2006) 8 SCR 1156 Supp

Constitution Of India, 1950 — Article 191, 191(1)(e)Representation Of The People Act, 1951 — Section 7(b), 8, 8(1), 8(1)(a), 8(3), 8(4), 36(2)(a), 100(1)(a), 116AIndian Penal Code, 1860 — Section 218, 366, 376, 376(1), 376(2), 392, 466
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