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Supreme Court Of India judgments, 2008

1,904 judgments · page 94 of 96

Supreme Court11 Jan 2008Allowed

Labh Singh and Others Vs Bachan Singh

Supreme Court Of India · AIR 2008 SC 1432 : (2008) AIRSCW 1450 : (2008) 1 AWC 530 Supp : (2008) 2 CHN 22 Supp : (2008) 2 CLT 331 : (2008) 1 JT 584 : (2008) 149 PLR 238 : (2008) 1 SCALE 369 : (2008) 4 SCC 140 : (2008) 1 Supreme 335

Civil Procedure Code, 1908 (CPC) — Section 100Punjab Pre-emption Act, 1913 — Section 15(1)
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Supreme Court11 Jan 2008Allowed

Benjamin Vs State represented by Inspector of Police

Supreme Court Of India · (2008) 1 ACR 807 : AIR 2008 SC 1383 : (2008) AIRSCW 838 : (2008) CLT 408 : (2008) CriLJ 1806 : (2008) 1 JT 511 : (2008) OLR 408 : (2008) 1 SCALE 366 : (2008) 3 SCC 745

Penal Code, 1860 (IPC) — Section 302, 34
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Supreme Court10 Jan 2008Allowed

Shiv Nath Prasad Vs Saran Pal Jeet Singh Tulsi and Others

Supreme Court Of India · (2008) AIRSCW 1153 : (2008) 56 BLJR 992 : (2008) 2 CLT 51 : (2008) 116 FLR 552 : (2008) 3 GLH 566 : (2008) 1 JCR 203 : (2008) 1 JT 630 : (2008) 1 MLJ 1202 : (2008) 1 SCALE 250 : (2008) 3 SCC 80 : (2008) 1 SCC(L&S) 567 : (2008) 1 Supreme 34 : (2008) 1 UJ 2

Constitution of India, 1950 — Article 16(4A)Madhya Pradesh Lok Sewa (Anusuchit Jatiyon Anusuchit Jan Jatiyon Aur Any Pichhde Vargon Ke Liye Arakshan) Adhiniyam, 1994 — Section 5, 5A
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Supreme Court10 Jan 2008Allowed

Venture Global Engineering Vs Satyam Computer Services Ltd. and Another

Supreme Court Of India · AIR 2008 SC 1061 : (2008) AIRSCW 667 : (2008) 2 ALD 46 : (2008) 3 ALLMR 416 : (2008) 1 ARBLR 137 : (2008) 2 CLT 477 : (2008) 1 CompLJ 224 : (2008) 1 CTC 348 : (2008) 1 JT 468 : (2008) 4 LW 433 : (2008) 4 MhLj 579 : (2008) 2 MLJ 289 : (2008) MPLJ 329 : (20

Arbitration and Conciliation Act, 1996 — Section 1, 1(2), 17, 2, 2(1)Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Companies Act, 1956 — Section 108, 110, 111A
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Supreme Court10 Jan 2008Disposed Of

Puran Singh Vs State of Uttaranchal

Supreme Court Of India · (2008) 1 ACR 492 : (2008) AIRSCW 662 : (2008) 2 ALD(Cri) 323 : (2008) 2 ALT(Cri) 85 : (2008) 2 CLT 387 : (2008) CriLJ 1058 : (2008) 2 GLH 649 : (2008) 1 JT 303 : (2008) 1 KLJ 875 : (2008) NCC 291 : (2008) 2 PLJR 219 : (2008) 1 SCALE 306 : (2008) 3 SCC 795

Arms Act, 1959 — Section 25, 27Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 378
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Supreme Court10 Jan 2008Disposed Of

Bija and Others Vs State of Haryana

Supreme Court Of India · (2008) 1 ACR 487 : (2008) AIRSCW 613 : (2008) 2 ALD(Cri) 398 : (2008) 2 ALT(Cri) 180 : (2008) CriLJ 1051 : (2008) 1 DMC 223 : (2008) 1 JT 297 : (2008) 1 SCALE 311 : (2008) 11 SCC 242 : (2008) 1 Supreme 141

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304B, 34, 498A
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Supreme Court10 Jan 2008Allowed

Town Planning Municipal Council Vs Rajappa and Another

Supreme Court Of India · (2008) AIRSCW 1251 : (2008) 1 ALLMR 920 : (2008) 2 ALT 47 : (2008) 1 AWC 529 Supp : (2008) 2 CHN 20 Supp : (2008) 2 CLT 733 : (2008) 1 JCR 167 : (2008) 1 JT 557 : (2008) 3 KarLJ 82 : (2008) 1 LW 876 : (2008) 3 PLJR 239 : (2008) 104 RD 303 : (2008) 1 SCALE

Civil Procedure Code, 1908 (CPC) — Section 100Karnataka Municipalities Act, 1964 — Section 284(1)
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Supreme Court09 Jan 2008Allowed

Imagic Creative Pvt. Ltd. Vs The Commissioner of Commercial Taxes and Others

Supreme Court Of India · (2009) AIRSCW 1746 : (2008) AIRSCW 844 : (2008) AIRSCW 4326 : (2008) 56 BLJR 1038 : (2008) 2 CLT 735 : (2008) 1 CTC 843 : (2008) 1 JT 496 : (2008) 1 SCALE 356 : (2008) 2 SCC 614 : (2008) 9 STR 337 : (2008) 12 STT 392 : (2008) 8 Supreme 678 : (2008) 4 Supr

Constitution of India, 1950 — Article 246, 366, 366(29A)Customs Act, 1962 — Section 2(22)Karnataka Sales Tax Act, 1957 — Section 12, 12(3)
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Supreme Court09 Jan 2008Allowed

Tamil Nadu Housing Board and Others Vs Sea Shore Apartments Owners Welfare Association

Supreme Court Of India · AIR 2008 SC 1151 : (2008) AIRSCW 1080 : (2008) 1 AWC 514 Supp : (2008) 1 CLT 682 : (2008) 1 CompLJ 260 : (2008) 1 CPJ 45 : (2008) 1 CTC 245 : (2008) 1 JCR 168 : (2008) 1 JT 318 : (2009) 2 LW 29 : (2008) 2 MLJ 278 : (2008) 1 SCALE 201 : (2008) 3 SCC 21 : (

Constitution of India, 1950 — Article 12, 136, 14, 226, 32Consumer Protection Act, 1986 — Section 12, 2(1)
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Supreme Court09 Jan 2008Dismissed

State of M.P. and Others Vs Madhukar Rao

Supreme Court Of India · (2008) 1 ACR 776 : (2008) AIRSCW 787 : (2008) 2 ALD 63 : (2009) 1 ALT 16 : (2008) 2 JCR 86 : (2008) 1 JLJ 427 : (2008) 1 JT 364 : (2008) 2 KLT 105 : (2008) 1 MPJR 189 : (2008) 39 OCR 629 : (2008) 3 PLJR 447 : (2008) 1 SCALE 231 : (2008) 14 SCC 624 : (2008

Criminal Procedure Code, 1973 (CrPC) — Section 360, 451Wild Life (Protection) Act, 1972 — Section 39, 39(1), 42, 43, 44
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Supreme Court09 Jan 2008Disposed Of

S.K. Dua Vs State of Haryana and Another

Supreme Court Of India · AIR 2008 SC 1077 : (2008) AIRSCW 689 : (2008) 1 CLT 701 : (2008) 116 FLR 636 : (2008) 1 JT 331 : (2008) 3 KLT 58 : (2008) 2 PLJR 128 : (2008) 3 RLW 2592 : (2008) 1 SCALE 284 : (2008) 3 SCC 44 : (2008) 1 SCC(L&S) 563 : (2008) 3 SLJ 104 : (2008) 1 Supreme 9

Constitution of India, 1950 — Article 14, 19, 21, 226
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Supreme Court09 Jan 2008Disposed Of

Surinder Shukla Vs Union of India (UOI) and Others

Supreme Court Of India · (2008) AIRSCW 972 : (2008) 1 ALLMR 921 : (2008) 2 CLT 746 : (2008) 116 FLR 632 : (2008) 1 JCR 189 : (2008) 1 JT 453 : (2008) 2 MLJ 303 : (2008) 1 SCALE 239 : (2008) 2 SCC 649 : (2008) 1 SCC(L&S) 525 : (2008) 3 SLJ 35 : (2008) 1 Supreme 30 : (2008) 1 UPLBE

Constitution of India, 1950 — Article 226
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Supreme Court09 Jan 2008Disposed Of

Suryalakshmi Cotton Mills Ltd. Vs Rajvir Industries Ltd. and Others

Supreme Court Of India · AIR 2008 SC 1683 : (2008) AIRSCW 1956 : (2008) 1 ALD(Cri) 669 : (2008) 2 ALT(Cri) 152 : (2008) 1 JT 340 : (2008) 1 SCALE 331 : (2008) 13 SCC 678 : (2008) 1 Supreme 123 : (2008) 1 UC 453

Criminal Procedure Code, 1973 (CrPC) — Section 120B, 155(2), 156(1), 482Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 141Penal Code, 1860 (IPC) — Section 405, 406, 415, 420, 463
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Supreme Court09 Jan 2008Allowed

Mazhar Hassan Vs Gangu Singh and Others

Supreme Court Of India · (2008) AIRSCW 841 : (2008) 1 AWC 394 Supp : (2008) 2 CLT 283 : (2008) 1 JT 464 : (2008) 104 RD 198 : (2008) 1 SCALE 321 : (2008) 4 SCC 38 : (2008) 1 Supreme 55

Criminal Procedure Code, 1973 (CrPC) — Section 145, 146Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 9A(2)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 209, 210
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Supreme Court09 Jan 2008Dismissed

K.S. Krishna Sarma Vs Kifayat Ali

Supreme Court Of India · AIR 2008 SC 1337 : (2008) AIRSCW 754 : (2008) 2 ALD 61 : (2008) 1 AWC 397 Supp : (2008) 3 CLT 21 : (2008) 1 JT 461 : (2008) 2 LW 878 : (2008) 2 MLJ 764 : (2008) 1 SCALE 317 : (2008) 4 SCC 591 : (2008) 1 Supreme 59

Constitution of India, 1950 — Article 227
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Supreme Court09 Jan 2008Dismissed

Kanhaiyalal Vs Union of India (UOI)

Supreme Court Of India · (2008) 1 ACR 791 : AIR 2008 SC 1044 : (2008) AIRSCW 627 : (2008) 1 ALD(Cri) 899 : (2008) 2 ALT(Cri) 402 : (2008) 2 ALT(Cri) 294 : (2008) CLT 999 : (2008) 3 JLJ 280 : (2008) 1 JT 279 : (2008) OLR 999 : (2008) 2 PLJR 224 : (2008) 2 RLW 1574 : (2008) 1 SCALE

Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 3, 8, 18, 21, 29, 42, 50, 53, 57, 67, 107, 108Evidence Act, 1872 — Section 24, 25, 26, 27, 30Code Of Criminal Procedure, 1973 — Section 164, 313
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Supreme Court08 Jan 2008Dismissed

Sunil Poddar and Others Vs Union Bank of India

Supreme Court Of India · AIR 2008 SC 1006 : (2008) AIRSCW 1633 : (2008) AIRSCW 556 : (2008) 1 AWC 386 Supp : (2011) 1 BC 155 : (2008) 2 CHN 165 Supp : (2008) 1 CLT 604 : (2008) 141 CompCas 597 : (2008) 2 CTC 686 : (2008) 2 JCR 23 : (2008) 1 JT 308 : (2008) 4 LW 152 : (2008) 3 MhL

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 5 Rule 15, Order 9 Rule 13Constitution of India, 1950 — Article 136Limitation Act, 1908 — Article 164
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Supreme Court08 Jan 2008Disposed Of

State of Haryana and Others Vs Dinesh Kumar

Supreme Court Of India · AIR 2008 SC 1083 : (2008) AIRSCW 696 : (2009) 238 ELT 545 : (2008) 1 GLH 447 : (2008) 1 JCR 196 : (2008) 1 JT 390 : (2008) 39 OCR 636 : (2008) 1 SCALE 268 : (2008) 3 SCC 222 : (2008) 1 Supreme 296 : (2008) 1 UPLBEC 884

Constitution of India, 1950 — Article 136, 22(2)Criminal Procedure Code, 1973 (CrPC) — Section 438, 439, 46, 46(1), 46(2)Customs Act, 1962 — Section 107, 108
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Supreme Court08 Jan 2008Allowed

Sify Ltd. Vs First Flight Couriers Ltd.

Supreme Court Of India · (2008) 3 ALD 49 : (2009) 1 ALT 23 : (2008) 1 AWC 525 Supp : (2008) 2 BomCR 16 : (2008) 2 CHN 1 Supp : (2008) 2 CLT 514 : (2008) 1 JT 357 : (2008) 4 LW 91 : (2008) 4 MhLj 620 : (2008) 1 MLJ 1187 : (2008) MPLJ 15 : (2008) 2 PLJR 145 : (2008) 149 PLR 763 : (

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 2, Order 37 Rule 3(5)
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