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Supreme Court Of India judgments, 2008

1,904 judgments · page 1 of 96

Supreme Court19 Dec 2008Dismissed

Ramdeo Kahar and Others Vs State of Bihar

Supreme Court Of India · AIR 2009 SC 1803 : (2009) AIRSCW 1392 : (2009) CriLJ 1715 : (2009) 2 JT 198 : (2009) 1 SCALE 634

Criminal Procedure Code, 1973 (CrPC) — Section 313, 319(4), 375, 465Penal Code, 1860 (IPC) — Section 302, 307, 34
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Supreme Court19 Dec 2008Allowed

Lalitaben Jayantilal Popat Vs Pragnaben Jamnadas Kataria and Others

Supreme Court Of India · AIR 2009 SC 1389 : (2009) AIRSCW 828 : (2009) 2 ALD 19 : (2009) 2 AWC 1289 Supp : (2009) 2 GLR 1700 : (2009) 2 JT 149 : (2009) 3 LW 925 : (2009) 1 OLR 170 : (2009) 1 SCALE 328 : (2008) 15 SCC 365 : (2009) 1 Supreme 339 : (2009) 1 UC 441 : (2008) 1 UJ 119

Constitution of India, 1950 — Article 136Evidence Act, 1872 — Section 68Succession Act, 1925 — Section 276, 63, 63(c)
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Supreme Court19 Dec 2008Allowed

Roop Singh Negi Vs Punjab National Bank and Others

Supreme Court Of India · (2009) 120 FLR 610 : (2009) 2 JT 176 : (2009) 2 LLJ 21 : (2009) 3 MLJ 934 : (2009) 1 SCALE 284 : (2009) 2 SCC 570 : (2009) 1 SCC(L&S) 398 : (2009) 3 SLJ 14 : (2009) 4 SLR 78 : (2008) 1 UJ 183 : (2009) 1 UPLBEC 570

Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 120B, 380, 411
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Supreme Court19 Dec 2008Allowed

CSIR and Others Vs Ramesh Chandra Agrawal and Another

Supreme Court Of India · (2009) 1 JT 562 : (2009) 1 SCALE 551 : (2009) 3 SCC 35 : (2009) 1 SCC(L&S) 547 : (2009) 3 SLR 424

Administrative Tribunals Act, 1985 — Section 14Constitution of India, 1950 — Article 14, 16Education Code — Article 45
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Supreme Court19 Dec 2008Allowed

Sharon Michael and Others Vs State of Tamil Nadu and Another

Supreme Court Of India · (2009) 2 ACR 1403 : (2009) CLT 22 : (2008) 13 JT 551 : (2009) 2 KLJ 67 : (2009) 1 LW(Cri) 609 : (2009) OLR 22 : (2009) 1 SCALE 627 : (2009) 3 SCC 375

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 405, 409, 415, 420
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Supreme Court19 Dec 2008Allowed

Premkumar and Others Vs State of Kerala

Supreme Court Of India · (2009) 2 JT 314 : (2009) 1 LW(Cri) 600 : (2009) NCC 233 : (2009) 42 OCR 550 : (2009) 1 SCALE 452 : (2008) 17 SCC 264

Constitution of India, 1950 — Article 136, 142Criminal Procedure Code, 1973 (CrPC) — Section 154, 174, 177, 178, 179, 406,498ADowry Prohibition Act, 1961 — Section 4
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Supreme Court19 Dec 2008Dismissed

Harendra Nath Chakraborty Vs State of West Bengal

Supreme Court Of India · (2009) 1 ALD(Cri) 499 : (2009) CLT 16 : (2009) 1 CTC 399 : (2009) OLR 16 : (2009) 2 SCC 758

Criminal Procedure Code, 1973 (CrPC) — Section 313, 360Essential Commodities Act, 1955 — Section 2A(1), 3, 3(1), 3(2), 7(1), 7(1)(a)(ii)Evidence Act, 1872 — Section 114(g)
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Supreme Court19 Dec 2008Allowed

Asraf Alli Vs Naveen Hotels Ltd. and Another

Supreme Court Of India · (2009) ACJ 663 : (2009) AWC 806 Supp : (2009) 9 KarLJ 51 : (2009) 3 KCCR 1729 : (2009) 3 LW 934 : (2009) 4 MhLj 739 : (2009) MPLJ 564 : (2009) 1 SCALE 396 : (2009) 2 SCC 755

Motor Vehicles Act, 1988 — Section 173
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Supreme Court19 Dec 2008Dismissed

Pramila Suman Singh Vs State of Maharashtra and Others

Supreme Court Of India · (2009) 2 BomCR 138 : (2009) 1 JT 665 : (2009) 4 MhLj 742 : (2009) 1 SCALE 260 : (2009) 2 SCC 729

Bombay Municipal Corporation Act, 1888 — Section 337Constitution of India, 1950 — Article 14, 226, 300ADevelopment Control Regulations for Greater Bombay, 1991 — Regulation 33(10), 5(3)
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Supreme Court19 Dec 2008Allowed

Brij Nandan Jaiswal Vs Munna @ Munna Jaiswal and Another

Supreme Court Of India · (2009) 1 ACR 868 : AIR 2009 SC 1021 : (2009) AIRSCW 134 : (2009) CriLJ 838 : (2009) 1 KLJ 560 : (2009) 1 PLJR 283 : (2008) 16 SCALE 60 : (2009) 1 SCC 678 : (2008) 8 Supreme 612

Criminal Procedure Code, 1973 (CrPC) — Section 107, 116Penal Code, 1860 (IPC) — Section 302, 323, 504, 506
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Supreme Court19 Dec 2008Dismissed

Aqeel Ahmad Vs State of U.P.

Supreme Court Of India · (2009) 1 ACR 1078 : AIR 2009 SC 1271 : (2009) AIRSCW 587 : (2009) CLT 7 : (2009) 1 JT 136 : (2009) OLR 7 : (2009) 2 PLJR 66 : (2009) 2 RLW 1909 : (2008) 16 SCALE 245 : (2008) 16 SCC 372

Criminal Procedure Code, 1973 (CrPC) — Section 157, 159, 174, 313, 366Penal Code, 1860 (IPC) — Section 141, 148, 149, 302, 304
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Supreme Court18 Dec 2008Allowed

Malwa Strips Pvt. Ltd. Vs Jyoti Ltd.

Supreme Court Of India · AIR 2009 SC 1581 : (2009) AIRSCW 1113 : (2009) 2 AWC 1280 Supp : (2008) 13 JT 515 : (2009) 2 LW 845 : (2010) 2 MPJR 334 : (2009) 1 MPJR 253 : (2009) 154 PLR 513 : (2009) 1 SCALE 438 : (2009) 2 SCC 426 : (2009) 1 Supreme 415

Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 41 Rule 5(5), Order 41 Rule 5, Order 41 Rule 1(3)Companies Act, 1956 — Section 87
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Supreme Court18 Dec 2008Disposed Of

Shri Najmuddin and Others Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2009 SC 1429 : (2009) AIRSCW 894 : (2008) 13 JT 530 : (2009) 106 RD 435 : (2009) 1 SCALE 309 : (2009) 2 SCC 720

Constitution of India, 1950 — Article 136, 14, 19, 21, 226Evidence Act, 1872 — Section 91Resettlement of Displaced Persons (Land Acquisition) Act, 1948 — Section 3, 4
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Supreme Court18 Dec 2008Allowed

C. Cheriathan Vs P. Narayanan Embranthiri and Others

Supreme Court Of India · AIR 2009 SC 1502 : (2009) AIRSCW 996 : (2009) 2 AWC 1283 Supp : (2008) 13 JT 542 : (2009) 4 MhLj 732 : (2009) 3 MLJ 720 : (2009) MPLJ 568 : (2009) 1 SCALE 430 : (2009) 2 SCC 673 : (2009) 1 Supreme 216

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 41 Rule 33Transfer of Property Act, 1882 — Section 58, 58(c), 60
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Supreme Court18 Dec 2008Dismissed

State of Haryana Vs Bhup Singh and Others

Supreme Court Of India · (2009) 2 ACR 1400 : AIR 2009 SC 1252 : (2009) AIRSCW 561 : (2009) 2 ALT(Cri) 138 : (2009) CriLJ 1134 : (2009) 1 JT 535 : (2009) 2 RLW 1744 : (2009) 1 SCALE 97 : (2009) 2 SCC 268

Constitution of India, 1950 — Article 14, 141, 161Penal Code, 1860 (IPC) — Section 302, 433A
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