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Supreme Court Of India judgments

59,848 judgments · page 1,092 of 2,993

Supreme Court12 Dec 2008Allowed

Kailash Rani Dang Vs Rakesh Bala Aneja and Another

Supreme Court Of India · AIR 2009 SC 1662 : (2009) AIRSCW 1188 : (2008) 4 ARBLR 649 : (2008) 12 JT 617 : (2009) 3 LW 825 : (2009) 3 MLJ 332 : (2009) MPLJ 16 : (2008) 16 SCALE 297 : (2009) 1 SCC 732

Arbitration and Conciliation Act, 1996 — Section 3, 3(1), 3(3), 33, 33(1), 31(5), 34, 34(3)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 26
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Supreme Court12 Dec 2008Dismissed

Vaman Narain Ghiya Vs State of Rajasthan

Supreme Court Of India · AIR 2009 SC 1362 : (2009) AIRSCW 785 : (2009) 1 ALD(Cri) 873 : (2009) CriLJ 1311 : (2009) 234 ELT 3 : (2008) 13 JT 137 : (2009) 1 KarLJ 714 : (2009) 1 KLJ 714 : (2009) 1 LW(Cri) 637 : (2009) 2 PLJR 35 : (2008) 16 SCALE 324 : (2009) 2 SCC 281 : (2009) 1 Su

Criminal Procedure Code, 1973 (CrPC) — Section 2, 436, 437(6), 438, 439Penal Code, 1860 (IPC) — Section 380, 411, 413, 457
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Supreme Court12 Dec 2008Disposed Of

Harman Electronics (P) Ltd. and Another Vs National Panasonic India Ltd.

Supreme Court Of India · (2009) 1 ACR 800 : (2009) 2 AD 21 : AIR 2009 SC 1168 : (2009) AIRSCW 410 : (2009) 1 CompLJ 29 : (2009) CriLJ 1109 : (2009) 156 DLT 160 : (2009) 1 GLH 750 : (2009) 2 GLR 1467 : (2008) 13 JT 671 : (2009) 2 KLT 113 : (2009) 1 LW(Cri) 582 : (2009) MPLJ 549 :

Constitution of India, 1950 — Article 142Criminal Procedure Code, 1973 (CrPC) — Section 177, 178, 179General Clauses Act, 1897 — Section 27
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Supreme Court12 Dec 2008Dismissed

Bharpur Singh and Others Vs Shamsher Singh

Supreme Court Of India · AIR 2009 SC 1766 : (2009) AIRSCW 1338 : (2009) 2 ALT 33 : (2009) 1 AWC 873 Supp : (2009) 1 JT 590 : (2009) 1 SCALE 481 : (2009) 3 SCC 687

Evidence Act, 1872 — Section 68, 69, 70, 90Succession Act, 1925 — Section 63
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Supreme Court12 Dec 2008Dismissed

Mahavir Singh Vs Khiali Ram and Others

Supreme Court Of India · AIR 2009 SC 1761 : (2009) AIRSCW 1331 : (2009) 120 FLR 602 : (2009) 1 JT 351 : (2009) 1 SCALE 417 : (2009) 3 SCC 439 : (2009) 1 SCC(L&S) 737

Constitution of India, 1950 — Article 226, 309Gram Panchayat Act, 1952 — Section 2, 6(5)Punjab Land Revenue Act, 1887 — Section 16D(3), 16D(4), 28
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Supreme Court12 Dec 2008Allowed

Vidyabai and Others Vs Padmalatha and Another

Supreme Court Of India · AIR 2009 SC 1433 : (2009) AIRSCW 899 : (2009) 3 AWC 2489 Supp : (2009) 1 JT 302 : (2009) 3 KarLJ 604 : (2009) 3 LW 137 : (2009) 4 MhLj 30 : (2009) MPLJ 122 : (2009) 1 OLR 737 : (2009) 154 PLR 490 : (2009) 106 RD 390 : (2009) 2 RLW 1581 : (2009) 1 SCALE 20

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 4(1), Order 18 Rule 4(2), Order 6 Rule 17, Order 8 Rule 1A, 148Constitution of India, 1950 — Article 136
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Supreme Court12 Dec 2008Dismissed

Om Prakash Vs State of U.P.

Supreme Court Of India · (2009) 1 ACR 696 : AIR 2009 SC 944 : (2009) AIRSCW 1 : (2009) CriLJ 7872 : (2008) 13 JT 466 : (2009) 2 PLJR 30 : (2008) 16 SCALE 158 : (2008) 8 Supreme 681

Criminal Procedure Code, 1973 (CrPC) — Section 107Penal Code, 1860 (IPC) — Section 148, 149, 302, 306, 307
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Supreme Court12 Dec 2008Disposed Of

M.D., Balasaheb Desai Sahakari S.K. Ltd. Vs Kashinath Ganapati Kambale

Supreme Court Of India · (2009) 1 AWC 862 Supp : (2009) 2 BomCR 102 : (2009) 120 FLR 510 : (2009) 1 JT 521 : (2009) 2 LLJ 210 : (2009) 1 SCALE 112 : (2009) 2 SCC 288 : (2009) 2 SLJ 508

Bombay Industrial Relations Act, 1946 — Section 78Evidence Act, 1872 — Section 106Industrial Disputes Act, 1947 — Section 11A
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Supreme Court12 Dec 2008Allowed

Tarsem Singh Vs State of Punjab

Supreme Court Of India · AIR 2009 SC 1454 : (2009) AIRSCW 928 : (2009) 1 ALD(Cri) 252 : (2009) CLT 458 : (2008) 13 JT 185 : (2008) 16 SCALE 168 : (2008) 2 SCC(L&S) 140 : (2008) 8 Supreme 649

Indian Penal Code, 1860 — Section 302, 304B, 306, 498ADowry Prohibition Act, 1961 — Section 2Evidence Act, 1872 — Section 106, 113A, 113B, 114
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Supreme Court11 Dec 2008Allowed

A and G Projects and Technologies Ltd. Vs State of Karnataka

Supreme Court Of India · (2008) 16 SCALE 178 : (2009) 2 SCC 326 : (2009) 18 STT 525 : (2009) 11 Vat Reporter 3 : (2009) 19 VST 239

Central Sales Tax Act, 1956 — Section 14, 15, 2, 3, 3(a), 3(b), 4, 6, 6(1), 6(2), 9(1)Constitution of India, 1950 — Article 269, 286Karnataka Sales Tax Act, 1957 — Section 23(1)
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Supreme Court11 Dec 2008Allowed

Punj Lloyd Limited Vs Corporate Risks India Pvt. Ltd.

Supreme Court Of India · (2009) 1 AWC 452 Supp : (2009) 147 CompCas 203 : (2009) 1 CompLJ 283 : (2008) 13 JT 306 : (2009) 4 LW 42 : (2009) 2 MLJ 1127 : (2009) 1 PLJR 211 : (2008) 16 SCALE 285 : (2009) 2 SCC 301 : (2009) 1 UC 323 : (2008) 1 UJ 157

Consumer Protection Act, 1986 — Section 12, 21
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Supreme Court11 Dec 2008Allowed

Bimla Agarwala and Others Vs State of U.P. and Others

Supreme Court Of India · (2009) 1 ACR 1065 : AIR 2009 SC 1657 : (2009) AIRSCW 1181 : (2009) CriLJ 1533 : (2009) 1 PLJR 217 : (2008) 16 SCALE 114

Criminal Procedure Code, 1973 (CrPC) — Section 406Penal Code, 1860 (IPC) — Section 420Supreme Court Rules, 1966 — Order 36B
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Supreme Court11 Dec 2008Dismissed

Maharashtra State Judges Association and Others Vs The Registrar General, High Court, High Court of Judicature at Bombay and Another

Supreme Court Of India · AIR 2009 SC 1571 : (2009) AIRSCW 1099 : (2010) 1 ALT 15 : (2009) 2 BomCR 72 : (2009) 1 JT 74 : (2009) 1 PLJR 172 : (2009) 1 SCC 569 : (2009) 2 SLR 138 : (2008) 8 Supreme 830 : (2009) 1 UPLBEC 616

Constitution of India, 1950 — Article 32, 32Maharashtra Judicial Service (Seniority) Rules, 2007 — Rule 4, 4(1), 4(2)
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