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Supreme Court Of India judgments, 2008

1,904 judgments · page 9 of 96

Supreme Court02 Dec 2008Disposed Of

Novartis India Ltd. Vs State of West Bengal and Others

Supreme Court Of India · (2009) 1 AWC 533 Supp : (2009) 120 FLR 618 : (2008) 13 JT 12 : (2009) 2 LLJ 9 : (2009) 3 MLJ 289 : (2008) 15 SCALE 470 : (2009) 3 SCC 124 : (2009) 1 SCC(L&S) 595 : (2009) 2 SLJ 252 : (2009) 1 SLR 675

Constitution of India, 1950 — Article 142, 16, 4Evidence Act, 1872 — Section 106Industrial Disputes Act, 1947 — Section 17B, 25F
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Supreme Court02 Dec 2008Dismissed

Narendra Gopal Vidyarthi Vs Rajat Vidyarthi

Supreme Court Of India · (2009) 4 AWC 3884 Supp : (2008) 13 JT 313 : (2009) 3 LW 35 : (2009) 4 MLJ 1063 : (2010) 1 MPJR 99 : (2009) 3 PLJR 11 : (2011) 3 RCR(Civil) 886 : (2008) 16 SCALE 122 : (2009) 3 SCC 287

Civil Procedure Code, 1908 (CPC) — Section 100, 109, 96Constitution of India, 1950 — Article 133(1)Specific Relief Act, 1963 — Section 41
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Supreme Court02 Dec 2008Dismissed

United India Insurance Co. Ltd. Vs Santro Devi and Others

Supreme Court Of India · (2009) ACJ 570 : (2009) 3 ALD 129 : (2009) 1 AWC 502 Supp : (2008) 13 JT 372 : (2009) 2 MhLj 960 : (2009) 3 MLJ 130 : (2009) MPLJ 53 : (2008) 16 SCALE 136

Motor Vehicles Act, 1988 — Section 145, 146, 147, 147(1), 147(3)Workmens Compensation Act, 1923 — Section 30, 4
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Supreme Court02 Dec 2008Allowed

Rama Kant Verma Vs State of U.P. and Others

Supreme Court Of India · AIR 2009 SC 1093 : (2009) AIRSCW 255 : (2008) 13 JT 84 : (2008) 16 SCALE 229 : (2008) 8 Supreme 848

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 366Penal Code, 1860 (IPC) — Section 148, 149, 302
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Supreme Court02 Dec 2008Allowed

Mohammed Yusuf Vs Faij Mohammad and Others

Supreme Court Of India · (2009) 3 AWC 2479(1) Supp : (2009) 5 KCCR 3352 : (2009) 3 LW 31 : (2009) 3 MLJ 340 : (2009) 106 RD 708 : (2009) 1 SCALE 71 : (2009) 3 SCC 513

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 10, Order 8 Rule 1, 148Constitution of India, 1950 — Article 136, 226, 227
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Supreme Court02 Dec 2008Dismissed

S. Satnam Singh and Others Vs Surender Kaur and Another

Supreme Court Of India · AIR 2009 SC 1089 : (2009) 2 ALD 1 : (2009) 2 AWC 1414 Supp : (2009) 2 JCR 100 : (2008) 13 JT 459 : (2009) 4 MhLj 6 : (2009) 2 MLJ 738 : (2009) MPLJ 301 : (2008) 15 SCALE 626 : (2009) 2 SCC 562

Arbitration Act, 1940 — Section 21Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18, Order 20 Rule 18(2), Order 26 Rule 14, 152, 2(2)
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Supreme Court01 Dec 2008Dismissed

Yogi Agarwal Vs Inspiration Clothes and U and Others

Supreme Court Of India · AIR 2009 SC 1098 : (2009) AIRSCW 261 : (2010) 1 ALT 2 : (2009) 2 ALT 17 : (2008) 4 ARBLR 663 : (2009) 1 AWC 1002 Supp : (2010) 4 CompLJ 428 : (2009) 1 JT 440 : (2009) 2 MLJ 1096 : (2009) MPLJ 517 : (2008) 16 SCALE 221 : (2009) 1 SCC 372 : (2008) 8 Supreme

Arbitration and Conciliation Act, 1996 — Section 7, 8
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Supreme Court01 Dec 2008Allowed

Vijay Vs State of Maharashtra

Supreme Court Of India · (2009) 1 ACR 1159 : AIR 2009 SC 1217 : (2009) AIRSCW 488 : (2009) CLT 359 : (2009) OLR 359 : (2012) 1 RCR(Criminal) 315 : (2009) 2 RLW 1707 : (2008) 8 Supreme 659

Penal Code, 1860 (IPC) — Section 304B, 306, 34, 498A
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Supreme Court01 Dec 2008Dismissed

Chaman and Another Vs State of Uttaranchal

Supreme Court Of India · AIR 2009 SC 1036 : (2009) AIRSCW 175 : (2009) CriLJ 978 : (2012) 1 RCR(Criminal) 25 : (2008) 8 Supreme 593 : (2009) 2 UC 994 : (2009) 1 UD 466

Penal Code, 1860 (IPC) — Section 302, 323, 34
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Supreme Court01 Dec 2008Allowed

Baldev Singh Vs State of Haryana

Supreme Court Of India · AIR 2009 SC 963 : (2009) AIRSCW 33 : (2009) 1 ALD(Cri) 195 : (2009) CLT 361 : (2009) CriLJ 948 : (2009) OLR 361 : (2008) 8 Supreme 544

Penal Code, 1860 (IPC) — Section 201, 302, 354, 376, 511
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Supreme Court01 Dec 2008Disposed Of

State of Orissa Vs Sikhar Jena and Others

Supreme Court Of India · AIR 2009 SC 1039 : (2009) AIRSCW 179 : (2009) CriLJ 980 : (2009) 1 JT 421 : (2008) 15 SCC 187

Explosives Act, 1884 — Section 9Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
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Supreme Court01 Dec 2008Allowed

Mohindra Hire Purchase (Regd.) Vs Jarnail Singh

Supreme Court Of India · (2009) 1 ALD(Cri) 277 : (2009) CLT 398 : (2009) CriLJ 1161 : (2009) 1 JT 379 : (2009) 1 LW(Cri) 663 : (2009) OLR 398 : (2009) 1 PLJR 240

Constitution of India, 1950 — Article 141Criminal Procedure Code, 1973 (CrPC) — Section 378, 378(1), 378(2), 378(3), 378(4)Negotiable Instruments Act, 1881 (NI) — Section 138
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