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Supreme Court Of India judgments, 2008

1,904 judgments · page 95 of 96

Supreme Court08 Jan 2008Dismissed

Sat Narain Vs State of Haryana through Ministry of Home

Supreme Court Of India · (2008) 1 ACR 541 : AIR 2008 SC 999 : (2008) AIRSCW 548 : (2008) 2 ALT(Cri) 261 : (2008) CriLJ 1416 : (2008) 2 JT 327 : (2008) 2 PLJR 132 : (2008) 1 SCALE 144 : (2009) 17 SCC 141 : (2011) 1 SCC(Cri) 962

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304, 307, 323, 324
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Supreme Court08 Jan 2008DIsposed Of

Ashok Kumar Shrivastava and Others Vs Ram Lal and Others

Supreme Court Of India · (2008) AIRSCW 975 : (2008) 2 CLT 85 : (2008) 1 SCALE 176 : (2008) 3 SCC 148 : (2008) 1 SCC(L&S) 575 : (2008) 2 SLJ 430

Constitution Of India, 1950 — Article 14, 16, 163, 309, 320(3)Uttar Pradesh Sales Tax Officers (Grade II) Service Rules, 1983 — Rule 3(1), 3(j), 3(l), 5, 5(1), 15, 18(4)Uttar Pradesh Public Service Commission (Limitation Of Function) Regulations, 1954 — Regulation 3, 3(b), 5(a)
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Supreme Court08 Jan 2008Dismissed

Bhadrappa (D) by LRs. Vs Tolacha Naik

Supreme Court Of India · AIR 2008 SC 1080 : (2008) AIRSCW 693 : (2008) 6 ALT 7 : (2008) 1 CLT 123 : (2008) 1 JT 336 : (2008) 2 KarLJ 218 : (2008) 1 SCALE 122 : (2008) 2 SCC 104 : (2008) 1 Supreme 146

Constitution of India, 1950 — Article 19(1)(f)Karnataka High Court Act, 1961 — Section 4Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4, 4(1), 4(2), 5, 5A
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Supreme Court08 Jan 2008Allowed

Oriental Bank of Commerce Vs Sunder Lal Jain and Another

Supreme Court Of India · AIR 2008 SC 1339 : (2008) AIRSCW 756 : (2008) 1 BC 582 : (2008) 1 MLJ 1181 : (2008) 151 PLR 136 : (2008) 1 SCALE 298 : (2008) 2 SCC 280 : (2008) 1 Supreme 172

Constitution of India, 1950 — Article 226Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 20
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Supreme Court08 Jan 2008Disposed Of

Mani Vs State of Tamil Nadu

Supreme Court Of India · (2008) 1 ACR 481 : AIR 2008 SC 1021 : (2008) AIRSCW 576 : (2008) CriLJ 1046 : (2008) 1 JT 191 : (2009) 1 MLJ 824 : (2008) 2 PLJR 139 : (2008) 1 SCALE 126 : (2009) 17 SCC 273 : (2011) 1 SCC(Cri) 1001 : (2008) 1 Supreme 160

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 302, 34
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Supreme Court07 Jan 2008Allowed

Commissioner of Income Central II Vs Suresh N. Gupta

Supreme Court Of India · (2008) AIRSCW 1066 : (2008) 2 CLT 392 : (2008) 214 CTR 274 : (2008) 297 ITR 322 : (2008) 1 JT 208 : (2008) 1 SCALE 99 : (2008) 4 SCC 362 : (2008) 166 TAXMAN 313

Constitution of India, 1950 — Article 269, 270, 271Finance Act, 2001 — Section 2(1), 2(2), 2(3)Finance Act, 2002 — Section 113
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Supreme Court07 Jan 2008Allowed

Ramesh Krishna Madhusudan Nayar Vs The State of Maharashtra

Supreme Court Of India · (2008) 1 ACR 479 : AIR 2008 SC 927 : (2008) AIRSCW 370 : (2008) 2 ALD(Cri) 556 : (2008) 2 ALT(Cri) 82 : (2008) CriLJ 1023 : (2008) 1 JT 187 : (2008) 39 OCR 626 : (2008) 1 SCALE 118 : (2008) 1 Supreme 82

Evidence Act, 1872 — Section 134Penal Code, 1860 (IPC) — Section 300, 302, 304, 307, 506
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Supreme Court04 Jan 2008Dismissed

Commissioner of Income Tax, Bangalore Vs Infosys Technologies Ltd.

Supreme Court Of India · (2008) 214 CTR 293 : (2008) 297 ITR 167 : (2008) 1 JT 225 : (2008) 1 SCALE 92 : (2008) 2 SCC 272 : (2008) 166 TAXMAN 204

Fourth Schedule Rules — Rule 11(2), 11(4), 6Income Tax Act, 1961 — Section 17(1), 17(2), 192Securities Contracts (Regulation) Act, 1956 — Section 2
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Supreme Court04 Jan 2008Allowed

Reserve Bank of India Vs M. Hanumaiah and Others

Supreme Court Of India · AIR 2008 SC 994 : (2008) AIRSCW 540 : (2008) 2 CLT 658 : (2008) 1 JT 247 : (2008) 2 KarLJ 469 : (2008) 2 MLJ 62 : (2008) 2 PLJR 80 : (2008) 1 SCALE 34 : (2008) 1 SCC 770 : (2008) 1 Supreme 137 : (2008) 1 UJ 191

Banking Companies Act, 1956 — Section 35(4), 37, 37(1), 38, 38(1)Banking Regulation Act, 1949 — Section 35, 56Companies Act, 1956 — Section 391, 392, 433, 583
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Supreme Court04 Jan 2008Dismissed

Bhagwan Dass and Another Vs Punjab State Electricity Board

Supreme Court Of India · AIR 2008 SC 990 : (2008) AIRSCW 5142 : (2008) AIRSCW 534 : (2008) 6 ALT 14 : (2008) 1 AWC 827 Supp : (2008) 2 CLT 233 : (2008) 116 FLR 627 : (2008) 1 JCR 177 : (2008) 1 JT 240 : (2008) 1 LLJ 696 : (2008) 2 LW 866 : (2008) 2 MLJ 79 : (2008) 4 PLJR 152 : (2

Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2, 47, 47(2)Punjab State Electricity Board Employees (Punishment and Appeal) Regulations, 1971 — Regulation 8
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Supreme Court04 Jan 2008Allowed

Atul Singh and Others Vs Sunil Kumar Singh and Others

Supreme Court Of India · AIR 2008 SC 1016 : (2009) AIRSCW 206 : (2008) AIRSCW 570 : (2009) 1 ALT 19 : (2008) 1 ARBLR 1 : (2008) 1 AWC 757 Supp : (2008) 56 BLJR 778 : (2008) 1 CLT 168 : (2008) 2 CTC 856 : (2008) 2 JCR 39 : (2008) 2 LW 872 : (2008) 3 PLJR 257 : (2008) 1 SCALE 84 :

Arbitration Act, 1940 — Section 34Arbitration and Conciliation Act, 1996 — Section 33, 7, 7(4), 8, 8(1)Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11
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Supreme Court04 Jan 2008Allowed

Union of India (UOI) and Others Vs Dineshan K.K.

Supreme Court Of India · AIR 2008 SC 1026 : (2008) AIRSCW 591 : (2008) AIRSCW 2711 : (2008) 1 ALLMR 936 : (2008) 1 AWC 763 Supp : (2008) 2 CLT 238 : (2008) 118 FLR 238 : (2008) 1 JT 231 : (2008) 2 MLJ 725 : (2008) 1 SCALE 74 : (2008) 1 SCC 586 : (2008) 1 SCC(L&S) 248 : (2008) 2 S

Constitution of India, 1950 — Article 14, 16, 39
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Supreme Court04 Jan 2008Allowed

Mathania Fabrics Vs Commnr. of Central Excise, Jaipur

Supreme Court Of India · (2008) AIRSCW 1453 : (2008) CLT 819 : (2008) 124 ECC 117 : (2008) 150 ECR 117 : (2008) 221 ELT 481 : (2008) 1 JT 637 : (2008) OLR 819 : (2008) 1 SCALE 135 : (2008) 4 SCC 461 : (2008) 1 Supreme 275

Central Excises and Salt Act, 1944 — Section 11A, 2
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Supreme Court04 Jan 2008Allowed

State of Rajasthan Vs Jaggu Ram

Supreme Court Of India · (2008) 1 ACR 533 : AIR 2008 SC 982 : (2008) AIRSCW 521 : (2008) 2 ALT(Cri) 59 : (2008) 56 BLJR 760 : (2008) CriLJ 1039 : (2008) 1 DMC 207 : (2008) 1 JT 199 : (2008) 39 OCR 520 : (2008) 3 PLJR 225 : (2008) 3 RLW 2584 : (2008) 1 SCALE 22 : (2008) 12 SCC 51

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Dowry Prohibition Act, 1961 — Section 2Evidence Act, 1872 — Section 106, 113B
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Supreme Court04 Jan 2008Allowed

State of U.P. Vs Punni and Others

Supreme Court Of India · (2008) 1 ACR 432 : AIR 2008 SC 932 : (2008) AIRSCW 376 : (2008) 2 ALD(Cri) 316 : (2008) 2 ALT(Cri) 272 : (2008) 105 CLT 361 : (2008) CriLJ 1028 : (2008) 1 GLH 466 : (2008) 1 JT 164 : (2008) 1 SCALE 43 : (2008) 11 SCC 153 : (2008) 1 Supreme 86

Arms Act, 1959 — Section 25, 27, 4Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 378, 386
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Supreme Court04 Jan 2008Allowed

Dharam Pal and Others Vs State of U.P.

Supreme Court Of India · (2008) 1 ACR 327 : AIR 2008 SC 920 : (2008) AIRSCW 357 : (2008) 1 ALD(Cri) 500 : (2008) 2 ALT(Cri) 142 : (2008) CLT 371 : (2008) CriLJ 1016 : (2008) 1 GLH 419 : (2008) 1 JT 172 : (2008) OLR 371 : (2008) 2 PLJR 236 : (2008) 3 RLW 2575 : (1981) 1 SCALE 839

Criminal Procedure Code, 1973 (CrPC) — Section 313, 377, 378, 385, 386Evidence Act, 1872 — Section 32, 32(1)Penal Code, 1860 (IPC) — Section 300, 302, 304, 323, 34
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