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Supreme Court Of India judgments

59,848 judgments · page 1,088 of 2,993

Supreme Court19 Dec 2008Dismissed

Harendra Nath Chakraborty Vs State of West Bengal

Supreme Court Of India · (2009) 1 ALD(Cri) 499 : (2009) CLT 16 : (2009) 1 CTC 399 : (2009) OLR 16 : (2009) 2 SCC 758

Criminal Procedure Code, 1973 (CrPC) — Section 313, 360Essential Commodities Act, 1955 — Section 2A(1), 3, 3(1), 3(2), 7(1), 7(1)(a)(ii)Evidence Act, 1872 — Section 114(g)
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Supreme Court19 Dec 2008Allowed

Asraf Alli Vs Naveen Hotels Ltd. and Another

Supreme Court Of India · (2009) ACJ 663 : (2009) AWC 806 Supp : (2009) 9 KarLJ 51 : (2009) 3 KCCR 1729 : (2009) 3 LW 934 : (2009) 4 MhLj 739 : (2009) MPLJ 564 : (2009) 1 SCALE 396 : (2009) 2 SCC 755

Motor Vehicles Act, 1988 — Section 173
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Supreme Court19 Dec 2008Dismissed

Pramila Suman Singh Vs State of Maharashtra and Others

Supreme Court Of India · (2009) 2 BomCR 138 : (2009) 1 JT 665 : (2009) 4 MhLj 742 : (2009) 1 SCALE 260 : (2009) 2 SCC 729

Bombay Municipal Corporation Act, 1888 — Section 337Constitution of India, 1950 — Article 14, 226, 300ADevelopment Control Regulations for Greater Bombay, 1991 — Regulation 33(10), 5(3)
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Supreme Court19 Dec 2008Allowed

Brij Nandan Jaiswal Vs Munna @ Munna Jaiswal and Another

Supreme Court Of India · (2009) 1 ACR 868 : AIR 2009 SC 1021 : (2009) AIRSCW 134 : (2009) CriLJ 838 : (2009) 1 KLJ 560 : (2009) 1 PLJR 283 : (2008) 16 SCALE 60 : (2009) 1 SCC 678 : (2008) 8 Supreme 612

Criminal Procedure Code, 1973 (CrPC) — Section 107, 116Penal Code, 1860 (IPC) — Section 302, 323, 504, 506
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Supreme Court19 Dec 2008Dismissed

Aqeel Ahmad Vs State of U.P.

Supreme Court Of India · (2009) 1 ACR 1078 : AIR 2009 SC 1271 : (2009) AIRSCW 587 : (2009) CLT 7 : (2009) 1 JT 136 : (2009) OLR 7 : (2009) 2 PLJR 66 : (2009) 2 RLW 1909 : (2008) 16 SCALE 245 : (2008) 16 SCC 372

Criminal Procedure Code, 1973 (CrPC) — Section 157, 159, 174, 313, 366Penal Code, 1860 (IPC) — Section 141, 148, 149, 302, 304
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Supreme Court18 Dec 2008Allowed

Malwa Strips Pvt. Ltd. Vs Jyoti Ltd.

Supreme Court Of India · AIR 2009 SC 1581 : (2009) AIRSCW 1113 : (2009) 2 AWC 1280 Supp : (2008) 13 JT 515 : (2009) 2 LW 845 : (2010) 2 MPJR 334 : (2009) 1 MPJR 253 : (2009) 154 PLR 513 : (2009) 1 SCALE 438 : (2009) 2 SCC 426 : (2009) 1 Supreme 415

Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 41 Rule 5(5), Order 41 Rule 5, Order 41 Rule 1(3)Companies Act, 1956 — Section 87
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Supreme Court18 Dec 2008Disposed Of

Shri Najmuddin and Others Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2009 SC 1429 : (2009) AIRSCW 894 : (2008) 13 JT 530 : (2009) 106 RD 435 : (2009) 1 SCALE 309 : (2009) 2 SCC 720

Constitution of India, 1950 — Article 136, 14, 19, 21, 226Evidence Act, 1872 — Section 91Resettlement of Displaced Persons (Land Acquisition) Act, 1948 — Section 3, 4
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Supreme Court18 Dec 2008Allowed

C. Cheriathan Vs P. Narayanan Embranthiri and Others

Supreme Court Of India · AIR 2009 SC 1502 : (2009) AIRSCW 996 : (2009) 2 AWC 1283 Supp : (2008) 13 JT 542 : (2009) 4 MhLj 732 : (2009) 3 MLJ 720 : (2009) MPLJ 568 : (2009) 1 SCALE 430 : (2009) 2 SCC 673 : (2009) 1 Supreme 216

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 41 Rule 33Transfer of Property Act, 1882 — Section 58, 58(c), 60
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Supreme Court18 Dec 2008Dismissed

State of Haryana Vs Bhup Singh and Others

Supreme Court Of India · (2009) 2 ACR 1400 : AIR 2009 SC 1252 : (2009) AIRSCW 561 : (2009) 2 ALT(Cri) 138 : (2009) CriLJ 1134 : (2009) 1 JT 535 : (2009) 2 RLW 1744 : (2009) 1 SCALE 97 : (2009) 2 SCC 268

Constitution of India, 1950 — Article 14, 141, 161Penal Code, 1860 (IPC) — Section 302, 433A
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Supreme Court18 Dec 2008Allowed

Thukral Mechanical Works Vs P.M. Diesels Pvt. Ltd. and Another

Supreme Court Of India · AIR 2009 SC 1443 : (2009) AIRSCW 913 : (2009) 2 JT 59 : (2009) 3 MLJ 568 : (2009) 39 PTC 193 : (2009) 1 SCALE 497 : (2009) 2 SCC 768 : (2009) 1 Supreme 382 : (2008) 1 UJ 105

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 4Constitution of India, 1950 — Article 366Trade and Merchandise Marks Act, 1958 — Section 107, 12(3), 36, 37, 46
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Supreme Court18 Dec 2008Allowed

National Insurance Co. Ltd. Vs Rattani and Others

Supreme Court Of India · (2009) ACJ 925 : AIR 2009 SC 1499 : (2009) AIRSCW 992 : (2009) 1 AWC 814 Supp : (2009) MPLJ 11 : (2009) 154 PLR 517 : (2009) 1 SCALE 379 : (2009) 2 SCC 75 : (2009) 12 Vat Reporter 2510

Motor Vehicles Act, 1988 — Section 147, 173(1)
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Supreme Court18 Dec 2008Allowed

Mohan Meakin Ltd. Vs State of H.P. and Others

Supreme Court Of India · (2009) 1 JT 599 : (2009) 1 SCALE 510 : (2009) 3 SCC 157 : (2009) 2 ShimLC 88 : (2008) 1 UJ 167

Constitution of India, 1950 — Article 19(6), 245, 245(1), 246, 298Excise Barriers Rules, 1939 — Rule 19.1, 19.2Punjab Excise Act, 1914 — Section 16, 18, 18A, 19, 20(2)
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Supreme Court18 Dec 2008Allowed

The Depot Manager A.P.S.R.T.C. Vs P. Jayaram Reddy

Supreme Court Of India · (2010) 1 ALT 8 : (2009) 120 FLR 802 : (2009) 1 JT 427 : (2009) 2 LLJ 530 : (2009) 1 SCALE 491 : (2009) 2 SCC 681 : (2009) 1 SCC(L&S) 529 : (2009) 7 SLR 326

Industrial Disputes Act, 1947 — Section 11A, 2A(2)
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Supreme Court18 Dec 2008Allowed

Kopargaon S.S.K. Ltd. Vs State of Maharashtra and Others

Supreme Court Of India · (2009) 2 BomCR 59 : (2009) 120 FLR 766 : (2009) 2 LLJ 524 : (2009) 1 SCALE 523 : (2009) 3 SCC 273 : (2009) 8 SLR 758

Bombay Prohibition Act, 1949 — Section 114, 58ACivil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 14, 162, 19(1)(C), 19(1)(G), 309
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Supreme Court18 Dec 2008Allowed

New India Assurance Company Ltd. Vs Sadanand Mukhi and Others

Supreme Court Of India · (2009) ACJ 998 : AIR 2009 SC 1788 : (2009) AIRSCW 1372 : (2009) AWC 808 Supp : (2008) 13 JT 536 : (2009) 3 KCCR 1753 : (2009) 4 MhLj 13 : (2009) MPLJ 133 : (2009) 3 RLW 2768 : (2009) 1 SCALE 252 : (2009) 2 SCC 417 : (2009) 1 Supreme 747 : (2009) 1 Supreme

Motor Vehicles Act, 1988 — Section 1, 146, 147, 147(1), 149(1), 163A, 165(1)
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Supreme Court18 Dec 2008Allowed

State of M.P. Vs Bablu Natt

Supreme Court Of India · (2009) 1 ACR 1010 : AIR 2009 SC 1810 : (2009) AIRSCW 1402 : (2009) 1 ALD(Cri) 477 : (2009) CriLJ 1722 : (2009) 2 GLH 74 : (2009) 74 GLH 2 : (2008) 13 JT 437 : (2009) 1 KarLJ 686 : (2009) 1 KLJ 686 : (2009) 1 PLJR 295 : (2008) 16 SCALE 329 : (2009) 2 SCC 2

Constitution of India, 1950 — Article 47Criminal Procedure Code, 1973 (CrPC) — Section 235(2), 248(2), 325, 360, 361Penal Code, 1860 (IPC) — Section 363, 366, 368, 376, 376(1)
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