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Supreme Court Of India judgments

59,848 judgments · page 1,268 of 2,993

Supreme Court07 Nov 2006Partly Allowed

Union of India (UOI) and Others Vs Asian Food Industries

Supreme Court Of India · AIR 2007 SC 750 : (2006) 204 ELT 8 : (2007) 10 JT 65 : (2006) 12 SCALE 105 : (2006) 13 SCC 542 : (2006) 9 SCR 485 Supp

Constitution of India, 1950 — Article 14Customs Act, 1962 — Section 11, 16, 16(1), 39, 50, 51Foreign Trade (Development and Regulation) Act, 1992 — Section 3, 3(2), 3(3), 5
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Supreme Court07 Nov 2006Allowed

Bharat Heavy Electricals Ltd. Vs Anil and Others

Supreme Court Of India · (2007) 112 FLR 117 : (2006) 10 JT 297 : (2006) 11 SCALE 567 : (2007) 1 SCC(L&S) 432 : (2006) 8 SCR 686 Supp : (2007) 2 SLJ 490

Uttar Pradesh Industrial Disputes Act, 1947 — Section 2A, 4K, 6N
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Supreme Court07 Nov 2006Dismissed

Ramdas and Others Vs State of Maharashtra

Supreme Court Of India · (2007) 2 ACR 1456 : AIR 2007 SC 155 : (2007) 1 ALD(Cri) 126 : (2007) 3 CALLT 1 : (2007) 1 PLJR 40 : (2006) 11 SCALE 340 : (2007) 2 SCC 170

Penal Code, 1860 (IPC) — Section 34, 376Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)
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Supreme Court07 Nov 2006Allowed

Shashikant Vs Central Bureau of Investigation and Others

Supreme Court Of India · (2007) 1 ACR 1102 : AIR 2007 SC 351 : (2007) 103 CLT 511 : (2007) CriLJ 995 : (2006) 9 JT 603 : (2007) 1 KLJ 608 : (2007) 1 PLJR 135 : (2006) 11 SCALE 272 : (2007) 1 SCC 630 : (2006) 8 SCR 474 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 154, 157, 157(1), 157(2), 4(1)Delhi Police Special Establishment Act, 1946 — Section 2Prevention of Corruption Act, 1988 — Section 5A
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Supreme Court07 Nov 2006Disposed Off

Oil and Natural Gas Corporation Ltd. Vs Nippon Steel Corporation Ltd.

Supreme Court Of India · AIR 2007 SC 327 : (2006) 4 ARBLR 171 : (2007) 1 AWC 648 Supp : (2007) 4 BomCR 233 : (2006) 134 CompCas 712 : (2006) 10 JT 238 : (2006) 12 SCALE 211 : (2007) 2 SCC 382 : (2006) 8 SCR 596 Supp

Arbitration Act, 1940 — Section 13, 14, 14(1), 14(2), 30Bombay High Court (Original Side) Rules, 1980 — Rule 786Civil Procedure Code, 1908 (CPC) — Order 3 Rule 5
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Supreme Court07 Nov 2006Allowed

Vasu Dev Singh and Others Vs Union of India (UOI) and Others

Supreme Court Of India · (2007) 4 ALT 1 : (2006) 144 PLR 802 : (2006) 11 SCALE 108 : (2006) 12 SCC 753 : (2006) 9 SCR 565 Supp

Constitution Of India, 1950 — Article 12, 14, 19(1)(a), 239, 245, 246, 368East Punjab Urban Rent Restriction Act, 1949 — Section 1(2), 2(a), 2(j), 3, 4, 4(3)(i), 4(3)(ii), 4(4)(ii)(c), 5, 6, 8, 9, 10, 13, 13A, 13B, 26Punjab Reorganization Act, 1966 — Section 87, 88, 89
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Supreme Court07 Nov 2006Allowed

State of Rajasthan Vs Kashi Ram

Supreme Court Of India · (2007) 2 ACR 1788 : AIR 2007 SC 144 : (2006) 10 JT 28 : (2007) 1 PLJR 107 : (2007) 1 RLW 497 : (2006) 11 SCALE 440 : (2006) 12 SCC 254 : (2006) 9 SCR 501 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 106, 27Penal Code, 1860 (IPC) — Section 302
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Supreme Court07 Nov 2006Allowed

Depot Manager, A.P.S.R.T.C. Vs Raghuda Siva Sankar Prasad

Supreme Court Of India · AIR 2007 SC 152 : (2007) 1 ALD 4 : (2007) 112 FLR 703 : (2006) 9 JT 576 : (2006) 4 LW 668 : (2006) 11 SCALE 316 : (2007) 1 SCC 222 : (2007) 1 SCC(L&S) 151 : (2006) 8 SCR 625 Supp : (2007) 2 SLJ 418

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11A
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Supreme Court06 Nov 2006Dismissed

B. Noha Vs State of Kerala and Another

Supreme Court Of India · (2007) 1 ACR 1160 : (2007) CLT 493 Supp : (2006) 11 SCALE 288 : (2006) 8 SCR 368 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 7
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Supreme Court06 Nov 2006Dismissed

Dharamraj and Others Vs Chhitan and Others

Supreme Court Of India · (2007) 1 AWC 559 Supp : (2007) 102 RD 73 : (2006) 11 SCALE 292 : (2006) 8 SCR 385 Supp

Assam Excise Rules, 1945 — Rule 206(2)Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 9A(2)
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Supreme Court06 Nov 2006Allowed

Venkategowda and Others Vs State of Karnataka

Supreme Court Of India · (2007) 1 ACR 1154 : (2007) 1 ALD(Cri) 137 : (2007) CLT 497 Supp : (2006) 10 JT 19 : (2007) OLR 497 Supp : (2006) 11 SCALE 280 : (2006) 9 SCR 373 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 302
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