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Supreme Court Of India judgments, 2008

1,904 judgments · page 92 of 96

Supreme Court18 Jan 2008Allowed

J.C. Budhraja Vs Chairman, Orissa Mining CorporationLtd. & Anr.

Supreme Court Of India · AIR 2008 SC 1363 : (2008) AIRSCW 800 : (2008) 1 ARBLR 238 : (2008) 1 JT 514 : (2008) 3 MhLj 33 : (2008) 8 MLJ 179 : (2008) MPLJ 261 : (2008) 2 PLJR 41 : (2008) 1 Scale 597 : (2008) 2 SCC 444

Code Of Civil Procedure, 1908 — Order 22 Rule 3Arbitration Act, 1940 — Section 8, 8(2), 18, 20, 30, 37(2), 41ALimitation Act, 1963 — Section 18
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Supreme Court18 Jan 2008Dismissed

State of Maharashtra Vs Devahari Devasingh Pawar and Others

Supreme Court Of India · (2008) 1 ACR 787 : AIR 2008 SC 1375 : (2008) AIRSCW 815 : (2008) 1 ALD(Cri) 922 : (2008) CLT 530 : (2008) CriLJ 1593 : (2008) 1 GLH 709 : (2008) 1 MPJR 181 : (2008) OLR 530 : (2008) 1 SCALE 541 : (2008) 2 SCC 540 : (2008) 1 Supreme 397

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 197Drugs and Cosmetics Act, 1940 — Section 17A, 17C, 18, 21, 27
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Supreme Court18 Jan 2008Allowed

Workmen of Balmadies Estates Vs Management Balmadies Estate and Others

Supreme Court Of India · (2008) AIRSCW 927 : (2008) 3 CLT 12 : (2009) 2 CTC 746 : (2008) 116 FLR 731 : (2008) 2 JCR 107 : (2008) 1 JT 587 : (2008) 1 LLJ 673 : (2008) 1 SCALE 517 : (2008) 4 SCC 517 : (2008) 1 Supreme 405 : (2008) 1 UPLBEC 571

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11(A)
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Supreme Court18 Jan 2008Dismissed

Premkumari and Others Vs Prahlad Dev and Others

Supreme Court Of India · (2008) ACJ 776 : AIR 2008 SC 1073 : (2008) AIRSCW 682 : (2008) 1 CLT 246 : (2008) 3 GLR 3744 : (2008) 3 JLJ 334 : (2008) 2 LW 416 : (2008) 3 MLJ 568 : (2008) 2 PLJR 102 : (2008) 149 PLR 241 : (2008) 2 RLW 1147 : (2008) 1 SCALE 531 : (2008) 3 SCC 193

Constitution of India, 1950 — Article 136Motor Vehicles Act, 1988 — Section 140, 149, 149(2), 149(3), 149(4)
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Supreme Court18 Jan 2008Disposed Of

U.P. State Sugar Corporation Ltd. and Others Vs Kamal Swaroop Tondon

Supreme Court Of India · AIR 2008 SC 1235 : (2008) AIRSCW 1241 : (2009) 2 ALT 6 : (2008) 118 FLR 834 : (2008) 2 LLJ 854 : (2008) 1 SCALE 615 : (2008) 2 SCC 41 : (2008) 1 SCC(L&S) 352 : (2008) 1 UPLBEC 53

Central Civil Services (Pension) Rules, 1972 — Rule 3, 31, 9Constitution of India, 1950 — Article 226
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Supreme Court18 Jan 2008Dismissed

Bihar Caustic and Chemicals Ltd. Vs Kripa Pandey

Supreme Court Of India · (2008) AIRSCW 960 : (2008) 6 ALT 6 : (2008) 116 FLR 736 : (2008) 1 JCR 223 : (2008) 1 JT 593 : (2008) 1 LLJ 824 : (2008) 2 PLJR 183 : (2008) 1 SCALE 627 : (2008) 11 SCC 173 : (2008) 2 SCC(L&S) 1128 : (2008) 1 Supreme 419 : (2008) 1 UPLBEC 574

Industrial Disputes Act, 1947 — Section 17B, 2
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Supreme Court18 Jan 2008Dismissed

State of Punjab and Another Vs Jalour Singh and Others

Supreme Court Of India · (2008) ACJ 2874 : AIR 2008 SC 1209 : (2008) AIRSCW 1196 : (2008) 2 ALT 1 : (2008) 1 CLT 192 : (2008) 1 GLH 761 : (2008) 296 ITR 257 : (2008) 2 JCR 145 : (2008) 2 JT 83 : (2008) 1 KLJ 887 : (2008) 2 KLT 236 : (2008) 2 LW 321 : (2008) 149 PLR 261 : (2008) 2

Constitution of India, 1950 — Article 226, 227Legal Services Authorities Act, 1987 — Section 19, 19(5), 20, 20(1), 20(2)
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Supreme Court17 Jan 2008Dismissed

Usha Devi Vs Rijwan Ahamd and Others

Supreme Court Of India · AIR 2008 SC 1147 : (2008) AIRSCW 1061 : (2008) AIRSCW 4970 : (2008) 3 ALD 1 : (2008) 2 ALT 21 : (2008) 2 CHN 7 Supp : (2008) 1 GLH 341 : (2008) 1 JCR 192 : (2008) 1 JT 564 : (2008) 2 LW 881 : (2008) 5 MhLj 82 : (2008) 3 MLJ 287 : (2008) MPLJ 460 : (2008)

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2A, Order 6 Rule 17, 115, 151
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Supreme Court17 Jan 2008Dismissed

State of Maharashtra and Others Vs Uttam Vishnu Pawar

Supreme Court Of India · (2009) AIRSCW 1049 : (2008) AIRSCW 937 : (2008) 3 ALLMR 447 : (2008) 6 ALT 15 : (2008) 5 BomCR 429 : (2008) 1 CLT 190 : (2008) 116 FLR 788 : (2008) 2 JT 80 : (2008) 6 MhLj 757 : (2008) 2 MLJ 911 : (2008) 1 SCALE 538 : (2008) 2 SCC 646 : (2008) 1 SCC(L&S)

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Supreme Court17 Jan 2008Disposed Of

S. Raju Vs C. Sathammai

Supreme Court Of India · AIR 2008 SC 1104 : (2008) AIRSCW 940 : (2008) 3 ALD 16 : (2008) 2 ALT 32 : (2008) 1 CHN 171 Supp : (2008) 1 JCR 235 : (2008) 1 JT 583 : (2008) 3 MLJ 931 : (2008) 1 OLR 330 : (2008) 2 PLJR 72 : (2008) 3 RLW 1951 : (2008) 1 SCALE 497 : (2008) 2 SCC 583 : (2

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3
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Supreme Court17 Jan 2008Dismissed

H.U.D.A. Vs Prem Kumar Agarwal and Another

Supreme Court Of India · (2008) AIRSCW 962 : (2008) AIRSCW 3587 : (2008) 3 ALT 1 : (2008) 1 CPJ 42 : (2008) 1 JT 590 : (2008) 2 LW 672 : (2008) 3 MLJ 87 : (2008) 149 PLR 248 : (2008) 1 SCALE 484 : (2008) 1 Supreme 345 : (2008) 1 UC 246

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Supreme Court16 Jan 2008Dismissed

Kunju alias Balachandran Vs State of Tamil Nadu

Supreme Court Of India · (2008) 1 ACR 783 : AIR 2008 SC 1381 : (2008) 105 CLT 513 : (2008) CriLJ 1804 : (2008) 1 JT 450 : (2008) 1 LW(Cri) 423 : (2008) 1 SCALE 479 : (2008) 2 SCC 151

Evidence Act, 1872 — Section 134Penal Code, 1860 (IPC) — Section 302, 307, 341
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Supreme Court16 Jan 2008Allowed

Samira Kohli Vs Dr. Prabha Manchanda and Another

Supreme Court Of India · (2008) ACJ 747 : AIR 2008 SC 1385 : (2008) AIRSCW 855 : (2008) 2 ALD 69 : (2008) 56 BLJR 790 : (2008) 5 BomCR 373 : (2008) 1 CompLJ 185 : (2008) 1 CPJ 56 : (2008) 1 CTC 392 : (2008) 1 JT 399 : (2008) 2 LW 336 : (2008) 2 MLJ 662 : (2008) 39 OCR 520 : (2008

Consumer Protection Act, 1986 — Section 21Indian Medical Council Act, 1956 — Section 33
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