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Supreme Court Of India judgments

59,848 judgments · page 1,089 of 2,993

Supreme Court18 Dec 2008Allowed

Nagaraja Vs State of Karnataka

Supreme Court Of India · (2009) 1 ACR 1072 : AIR 2009 SC 1522 : (2009) AIRSCW 1024 : (2009) 1 JT 48 : (2009) 4 KarLJ 369 : (2009) 1 LW(Cri) 593 : (2009) 42 OCR 515 : (2009) 1 OLR 475 : (2009) 1 PLJR 304 : (2008) 16 SCALE 347 : (2009) 1 Supreme 94

Penal Code, 1860 (IPC) — Section 141, 149, 302, 307, 323
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Supreme Court18 Dec 2008Dismissed

Ex-Constable Ramvir Singh Vs Union of India (UOI) and Others

Supreme Court Of India · (2009) 1 ACR 1066 : (2009) 120 FLR 779 : (2008) 16 SCALE 253 : (2009) 3 SCC 97 : (2009) 1 SCC(L&S) 581 : (2010) 3 SLJ 183 : (2009) 1 SLR 691

Army Act, 1950 — Section 41Border Security Force Act, 1968 — Section 117, 22, 63Border Security Force Rules, 1969 — Rule 157
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Supreme Court18 Dec 2008Allowed

Vinod Solanki Vs Union of India (UOI) and Another

Supreme Court Of India · (2009) AIRSCW 143 : (2009) 233 ELT 157 : (2009) 1 JT 1 : (2008) 16 SCALE 31 : (2009) 92 SCL 157 : (2009) 13 STR 337 : (2008) 8 Supreme 753

Constitution of India, 1950 — Article 14, 136, 21Criminal Procedure Code, 1973 (CrPC) — Section 164Customs Act, 1962 — Section 107, 108, 138B, 138B(1), 14
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Supreme Court18 Dec 2008Allowed

Samadhan Dhudaka Koli Vs State of Maharashtra

Supreme Court Of India · (2009) 1 ACR 870 : AIR 2009 SC 1059 : (2009) AIRSCW 212 : (2009) 1 ALD(Cri) 215 : (2009) CLT 433 : (2009) 1 JT 122 : (2008) 16 SCALE 66 : (2008) 16 SCC 705 : (2008) 8 Supreme 719

Penal Code, 1860 (IPC) — Section 302, 498A
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Supreme Court18 Dec 2008Allowed

Bank of Baroda and Others Vs Ganpat Singh Deora

Supreme Court Of India · AIR 2009 SC 1745 : (2009) 120 FLR 514 : (2009) 2 LLJ 603 : (2009) 1 SCALE 168 : (2009) 3 SCC 217 : (2009) 1 SCC(L&S) 622 : (2009) 2 SLJ 162 : (2009) 3 SLR 15 : (2009) 1 UPLBEC 52

Bank of Baroda (Employees Pension) Regulations, 1995 — Regulation 14, 2, 28, 29, 29(1)
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Supreme Court18 Dec 2008Dismissed

C.R. Jayaraman and Others Vs M. Palaniappan and Others

Supreme Court Of India · AIR 2009 SC 1495 : (2009) AIRSCW 987 : (2009) 2 ALD 27 : (2009) 2 LW 136 : (2009) 1 SCALE 300 : (2009) 3 SCC 425 : (2009) 1 Supreme 348

Constitution of India, 1950 — Article 136Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 63, 9(12)
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Supreme Court18 Dec 2008Allowed

H.P. State Forest Company Ltd. Vs United India Insurance Co. Ltd.

Supreme Court Of India · (2009) ACJ 684 : AIR 2009 SC 1407 : (2009) AIRSCW 865 : (2009) 2 ALD 33 : (2009) 1 AWC 818 Supp : (2009) 1 CompLJ 231 : (2009) 1 CPJ 1 : (2008) 13 JT 66 : (2009) 2 LW 429 : (2009) 1 SCALE 216 : (2009) 2 SCC 252 : (2009) 1 Supreme 375

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Contract Act, 1872 — Section 28
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Supreme Court18 Dec 2008Dismissed

Panchi Devi Vs State of Rajasthan and Others

Supreme Court Of India · (2009) 120 FLR 771 : (2009) 1 SCALE 306 : (2009) 2 SCC 589 : (2009) 1 SCC(L&S) 408 : (2009) 2 SLJ 282 : (2009) 2 SLR 455

Constitution of India, 1950 — Article 14Rajasthan Public Works Department (Buildings and Roads) Including Gardens, Irrigation, Water-Works and Ayurvedic Departments, Work-charged Employees Service Rules, 1964 — Rule 22, 22(6), 22A
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Supreme Court17 Dec 2008Dismissed

Avinash Kumar Chauhan Vs Vijay Krishna Mishra

Supreme Court Of India · (2009) 1 ALD 109 : (2009) 2 ALT 19 : (2009) 2 AWC 1272 Supp : (2009) 6 BomCR 334 : (2009) 2 GLR 1202 : (2009) 1 JT 656 : (2009) 4 MhLj 349 : (2009) 3 MLJ 409 : (2009) 3 MPHT 6 : (2009) 1 MPJR 113 : (2009) MPLJ 289 : (2009) 106 RD 57 : (2009) 1 SCALE 80 :

Constitution of India, 1950 — Article 227Registration Act, 1908 — Section 17, 49Special Economic Zones Act, 2005 — Section 2
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Supreme Court17 Dec 2008Dismissed

C. Balachandran and Others Vs State of Kerala and Others

Supreme Court Of India · (2009) 120 FLR 834 : (2009) 4 KLT 79 : (2009) 3 LLJ 1 : (2009) 1 SCALE 195 : (2009) 3 SCC 179 : (2009) 1 SCC(L&S) 610 : (2009) 3 SLJ 338 : (2009) 3 SLR 398

Constitution of India, 1950 — Article 14, 142, 16Kerala State and Subordinate Services Rules, 1958 — Rule 9(a)(i)Kerala Water Supply and Sewerages Act, 1986 — Section 69
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Supreme Court17 Dec 2008Allowed

Vijay Industries Vs NATL Technologies Limited

Supreme Court Of India · AIR 2009 SC 1695 : (2009) AIRSCW 1229 : (2009) 147 CompCas 490 : (2009) 2 CompLJ 175 : (2009) 2 JT 41 : (2009) 3 MLJ 943 : (2009) 1 SCALE 466 : (2009) 3 SCC 527 : (2009) 89 SCL 205 : (2009) 1 Supreme 280

Companies Act, 1956 — Section 433, 433(f), 434, 434(1), 439Constitution of India, 1950 — Article 142Income Tax Act, 1961 — Section 226(3)
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