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Supreme Court Of India judgments, 2008

1,904 judgments · page 5 of 96

Supreme Court15 Dec 2008Dismissed

Baikunth Singh Vs State of Bihar and Others

Supreme Court Of India · (2009) 1 ACR 701 : (2009) 1 ALD(Cri) 222 : (2009) 1 JT 146 : (2009) 1 OLR 321 : (2009) 1 PLJR 340 : (2008) 16 SCALE 165

Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 201, 304B, 34, 406
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Supreme Court15 Dec 2008Dismissed

Shiv Kumar Vs State of N.C.T. of Delhi

Supreme Court Of India · (2009) 1 OLR 350 : (2009) 1 PLJR 325 : (2008) 16 SCALE 27

Criminal Procedure Code, 1973 (CrPC) — Section 389Penal Code, 1860 (IPC) — Section 302Prevention of Corruption Act, 1988 — Section 13(2), 7
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Supreme Court15 Dec 2008Dismissed

Dharam Pal Vs State of Haryana and Others

Supreme Court Of India · AIR 2009 SC 1580 : (2009) AIRSCW 1111 : (2009) 1 AWC 881 Supp : (2008) 13 JT 7 : (2009) 156 PLR 744 : (2009) 106 RD 609 : (2009) 1 SCALE 151 : (2009) 2 SCC 397 : (2009) 1 UPLBEC 45

Land Acquisition Act, 1894 — Section 4, 4(1), 6
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Supreme Court12 Dec 2008Allowed

B.P. Moideen Sevamandir and Another Vs A.M. Kutty Hassan

Supreme Court Of India · (2009) 2 AWC 1420 Supp : (2009) 2 JT 320 : (2009) 1 KLT 235 : (2009) 2 MLJ 1063 : (2008) 16 SCALE 364 : (2009) 2 SCC 198

Arbitration and Conciliation Act, 1996 — Section 20(5), 67, 75, 86Civil Procedure Code, 1908 (CPC) — Section 89
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Supreme Court12 Dec 2008Allowed

Ravishwar Manjhi and Others Vs State of Jharkhand

Supreme Court Of India · (2009) 1 ACR 1054 : AIR 2009 SC 1262 : (2009) AIRSCW 575 : (2009) CLT 405 : (2008) 13 JT 292(1) : (2009) 3 PLJR 1 : (2008) 16 SCALE 45

Criminal Procedure Code, 1973 (CrPC) — Section 107, 313Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 100, 101, 102, 103, 104, 147, 148, 149, 302, 307, 324, 326
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Supreme Court12 Dec 2008Allowed

Rangaiah Vs State of Karnataka

Supreme Court Of India · AIR 2009 SC 1411 : (2009) AIRSCW 871 : (2009) CLT 381 : (2009) 3 KarLJ 529 : (2009) 2 PLJR 48 : (2008) 16 SCALE 1

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 324
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Supreme Court12 Dec 2008Allowed

Kailash Rani Dang Vs Rakesh Bala Aneja and Another

Supreme Court Of India · AIR 2009 SC 1662 : (2009) AIRSCW 1188 : (2008) 4 ARBLR 649 : (2008) 12 JT 617 : (2009) 3 LW 825 : (2009) 3 MLJ 332 : (2009) MPLJ 16 : (2008) 16 SCALE 297 : (2009) 1 SCC 732

Arbitration and Conciliation Act, 1996 — Section 3, 3(1), 3(3), 33, 33(1), 31(5), 34, 34(3)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 26
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Supreme Court12 Dec 2008Dismissed

Vaman Narain Ghiya Vs State of Rajasthan

Supreme Court Of India · AIR 2009 SC 1362 : (2009) AIRSCW 785 : (2009) 1 ALD(Cri) 873 : (2009) CriLJ 1311 : (2009) 234 ELT 3 : (2008) 13 JT 137 : (2009) 1 KarLJ 714 : (2009) 1 KLJ 714 : (2009) 1 LW(Cri) 637 : (2009) 2 PLJR 35 : (2008) 16 SCALE 324 : (2009) 2 SCC 281 : (2009) 1 Su

Criminal Procedure Code, 1973 (CrPC) — Section 2, 436, 437(6), 438, 439Penal Code, 1860 (IPC) — Section 380, 411, 413, 457
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Supreme Court12 Dec 2008Disposed Of

Harman Electronics (P) Ltd. and Another Vs National Panasonic India Ltd.

Supreme Court Of India · (2009) 1 ACR 800 : (2009) 2 AD 21 : AIR 2009 SC 1168 : (2009) AIRSCW 410 : (2009) 1 CompLJ 29 : (2009) CriLJ 1109 : (2009) 156 DLT 160 : (2009) 1 GLH 750 : (2009) 2 GLR 1467 : (2008) 13 JT 671 : (2009) 2 KLT 113 : (2009) 1 LW(Cri) 582 : (2009) MPLJ 549 :

Constitution of India, 1950 — Article 142Criminal Procedure Code, 1973 (CrPC) — Section 177, 178, 179General Clauses Act, 1897 — Section 27
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Supreme Court12 Dec 2008Dismissed

Bharpur Singh and Others Vs Shamsher Singh

Supreme Court Of India · AIR 2009 SC 1766 : (2009) AIRSCW 1338 : (2009) 2 ALT 33 : (2009) 1 AWC 873 Supp : (2009) 1 JT 590 : (2009) 1 SCALE 481 : (2009) 3 SCC 687

Evidence Act, 1872 — Section 68, 69, 70, 90Succession Act, 1925 — Section 63
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Supreme Court12 Dec 2008Dismissed

Mahavir Singh Vs Khiali Ram and Others

Supreme Court Of India · AIR 2009 SC 1761 : (2009) AIRSCW 1331 : (2009) 120 FLR 602 : (2009) 1 JT 351 : (2009) 1 SCALE 417 : (2009) 3 SCC 439 : (2009) 1 SCC(L&S) 737

Constitution of India, 1950 — Article 226, 309Gram Panchayat Act, 1952 — Section 2, 6(5)Punjab Land Revenue Act, 1887 — Section 16D(3), 16D(4), 28
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Supreme Court12 Dec 2008Allowed

Vidyabai and Others Vs Padmalatha and Another

Supreme Court Of India · AIR 2009 SC 1433 : (2009) AIRSCW 899 : (2009) 3 AWC 2489 Supp : (2009) 1 JT 302 : (2009) 3 KarLJ 604 : (2009) 3 LW 137 : (2009) 4 MhLj 30 : (2009) MPLJ 122 : (2009) 1 OLR 737 : (2009) 154 PLR 490 : (2009) 106 RD 390 : (2009) 2 RLW 1581 : (2009) 1 SCALE 20

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 4(1), Order 18 Rule 4(2), Order 6 Rule 17, Order 8 Rule 1A, 148Constitution of India, 1950 — Article 136
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Supreme Court12 Dec 2008Dismissed

Om Prakash Vs State of U.P.

Supreme Court Of India · (2009) 1 ACR 696 : AIR 2009 SC 944 : (2009) AIRSCW 1 : (2009) CriLJ 7872 : (2008) 13 JT 466 : (2009) 2 PLJR 30 : (2008) 16 SCALE 158 : (2008) 8 Supreme 681

Criminal Procedure Code, 1973 (CrPC) — Section 107Penal Code, 1860 (IPC) — Section 148, 149, 302, 306, 307
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Supreme Court12 Dec 2008Disposed Of

M.D., Balasaheb Desai Sahakari S.K. Ltd. Vs Kashinath Ganapati Kambale

Supreme Court Of India · (2009) 1 AWC 862 Supp : (2009) 2 BomCR 102 : (2009) 120 FLR 510 : (2009) 1 JT 521 : (2009) 2 LLJ 210 : (2009) 1 SCALE 112 : (2009) 2 SCC 288 : (2009) 2 SLJ 508

Bombay Industrial Relations Act, 1946 — Section 78Evidence Act, 1872 — Section 106Industrial Disputes Act, 1947 — Section 11A
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