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Supreme Court Of India judgments

59,848 judgments · page 1,099 of 2,993

Supreme Court19 Nov 2008Allowed

Hamidkhan Vs Ashabi and Others

Supreme Court Of India · (2009) AWC 995 Supp : (2009) 1 JT 236 : (2009) 5 KarLJ 58 : (2009) 5 KCCR 3426 : (2009) MPLJ 416 : (2008) 15 SCALE 528 : (2008) 1 UJ 205

Bombay Public Trusts Act, 1950 — Section 36Constitution of India, 1950 — Article 142Limitation Act, 1963 — Article 54(2)
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Supreme Court19 Nov 2008Disposed Of

Haleema Zubair, Tropical Traders Vs State of Kerala

Supreme Court Of India · (2009) AIRSCW 1136 : (2008) 13 JT 478 : (2008) 15 SCALE 571 : (2009) 13 STR 113 : (2008) 8 Supreme 739 : (2008) 1 UJ 86 : (2009) 11 Vat Reporter 10 : (2009) 19 VST 142

Kerala General Sales Tax Act, 1963 — Section 12, 2, 29, 5(1)
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Supreme Court19 Nov 2008Dismissed

Parag Construction Vs State of Maharashtra and Others

Supreme Court Of India · (2009) 1 BomCR 629 : (2008) 15 SCALE 432

Constitution of India, 1950 — Article 226Development Control Regulations for Greater Bombay, 1991 — Regulation 33(10)Maharashtra Regional and Town Planning (Maharashtra Regional and Town Planning) Rules — Rule 18
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Supreme Court19 Nov 2008Allowed

Gaurav Nagpal Vs Sumedha Nagpal

Supreme Court Of India · AIR 2009 SC 557 : (2009) 1 ALT 1 : (2009) 1 AWC 281 Supp : (2009) 57 BLJR 795 : (2009) 1 BomCR 58 : (2009) 6 CTC 497 : (2008) 2 DMC 811 : (2008) 12 JT 115 : (2009) 2 LW 27 : (2009) MPLJ 504 : (2009) 1 PLJR 53 : (2009) 153 PLR 113 : (2009) 1 SCC 42 : (2008

Constitution of India, 1950 — Article 32Guardians and Wards Act, 1890 — Section 25Hindu Marriage Act, 1955 — Section 26
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Supreme Court19 Nov 2008Dismissed

Vithal Pundalik Zendge Vs State of Maharashtra

Supreme Court Of India · (2009) 2 ACR 1497 : AIR 2009 SC 1110 : (2009) AIRSCW 297 : (2009) 2 LW(Cri) 933 : (2008) 15 SCALE 615

Criminal Procedure Code, 1973 (CrPC) — Section 294Evidence Act, 1872 — Section 134Penal Code, 1860 (IPC) — Section 144, 148, 149, 302
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Supreme Court18 Nov 2008Dismissed

Mohmed Amin @ Amin Choteli Rahim Miyan Shaikh and Another Vs C.B.I. through its Director

Supreme Court Of India · (2009) 1 ACR 632 : (2009) 57 BLJR 529 : (2008) 12 JT 160 : (2008) 15 SCC 49 : AIR 2008 SC 938 (2008) 16 SCR 155 : (2008) 14 Scale 240

Terrorist And Disruptive Activities (Prevention) Rules, 1987 — Rule 15, 15(1), 15(5)Terrorist And Disruptive Activities (Prevention) Act, 1987 — Section 3, 3(1), 3(3), 5, 12, 12(1), 12(2), 15, 15(1), 15(2), 18, 20(8), 21(1), 21(1)(a), 21(1)(b), 21(1)(c), 21(1)(d)Arms Act, 1959 — Section 25(1)(a), 25(1)(b), 27
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Supreme Court18 Nov 2008Dismissed

Mohd. Ashique Vs State of Maharashtra

Supreme Court Of India · AIR 2009 SC 624 : (2009) 1 JCR 165 : (2009) 1 PLJR 37 : (2009) 2 RLW 2006 : (2009) 1 SCC 368

Constitution of India, 1950 — Article 226, 227, 48A, 51AForest Act, 1927 — Section 52(2), 61, 61A, 61B, 61B(2)
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Supreme Court18 Nov 2008Dismissed

Mukul Saikia and Others Vs State of Assam and Others

Supreme Court Of India · AIR 2009 SC 747 : (2009) 6 ALT 19 : (2009) 2 GLT 38 : (2008) 12 JT 414 : (2009) 1 SCC 386 : (2009) 1 SCC(L&S) 186 : (2010) 3 SLJ 197

Assam Executive Business Rules, 1968 — Rule 17Assam Public Service Commission (Limitation of Functions) Regulations, 1951 — Regulation 3Constitution of India, 1950 — Article 14, 16, 226
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Supreme Court18 Nov 2008Allowed

Kamla Chaturvedi Vs National Insurance Co. and Others

Supreme Court Of India · (2009) ACJ 115 : (2009) 1 AWC 509 Supp : (2009) 120 FLR 149 : (2009) 1 JLJ 1 : (2008) 13 JT 404(1) : (2009) 1 LLJ 542 : (2009) 1 LW 1005 : (2009) 1 MPJR 307 : (2009) MPLJ 542 : (2009) 153 PLR 354 : (2009) 1 SCC 487 : (2009) 1 SCC(L&S) 198 : (2009) 2 SLJ 2

Motor Vehicles Act, 1988 — Section 148, 167Workmens Compensation Act, 1923 — Section 3, 4, 4A, 4A(1), 4A(2)
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Supreme Court18 Nov 2008Allowed

Hanuman Prasad and Others Vs State of Rajasthan

Supreme Court Of India · (2009) 1 ACR 293 : (2009) 1 JCR 163 : (2008) 13 JT 200 : (2009) 1 LW(Cri) 155 : (2009) 42 OCR 284 : (2009) 1 SCC 507 : (2008) 1 UJ 94

Criminal Procedure Code, 1973 (CrPC) — Section 161, 164Penal Code, 1860 (IPC) — Section 34, 376, 376(2)
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Supreme Court17 Nov 2008Dismissed

P. Venugopal Vs Madan P. Sarathi

Supreme Court Of India · (2009) 1 ACR 144 : AIR 2009 SC 568 : (2008) 12 JT 292 : (2009) 1 KarLJ 569 : (2009) NCC 84 : (2009) 1 SCC 492

Constitution of India, 1950 — Article 136Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139
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Supreme Court17 Nov 2008Disposed Of

National Small Industries Corporation Ltd. Vs State (NCT of Delhi) and Others

Supreme Court Of India · (2009) 1 ACR 208 : AIR 2009 SC 1284 : (2009) AIRSCW 713 : (2009) 1 ALD(Cri) 419 : (2008) 57 BLJR 251 : (2009) 4 BomCR 463 : (2008) 147 CompCas 11 : (2009) CriLJ 1299 : (2008) 154 DLT 669 : (2009) 3 GLR 2109 : (2008) 13 JT 428 : (2008) 4 KLT 798 : (2009) 4

Companies Act, 1956 — Section 617, 617Criminal Procedure Code, 1973 (CrPC) — Section 190, 2, 200, 249, 256Essential Commodities Act, 1955 — Section 11
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