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Supreme Court Of India judgments

59,848 judgments · page 1,103 of 2,993

Supreme Court06 Nov 2008Allowed

Comed Chemicals Ltd. Vs C.N. Ramchand

Supreme Court Of India · (2008) 4 AWC 4009 Supp : (2008) 4 CompLJ 465 : (2008) 11 JT 547 : (2009) 1 MLJ 953 : (2009) 1 PLJR 20 : (2008) 13 SCALE 717 : (2009) 1 SCC 91

Arbitration and Conciliation Act, 1996 — Section 10, 11, 11(9), 2, 2(1)
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Supreme Court05 Nov 2008Disposed Of

Dharam Chand Vs State of Punjab and Others

Supreme Court Of India · (2008) 3 ACR 3312 : AIR 2009 SC 1304 : (2009) AIRSCW 748 : (2009) 2 ALT(Cri) 260 : (2008) 2 DMC 843 : (2008) 11 JT 556 : (2009) 1 PLJR 99 : (2008) 15 SCC 513 : (2008) 8 Supreme 20

Constitution of India, 1950 — Article 161Criminal Procedure Code, 1973 (CrPC) — Section 432Penal Code, 1860 (IPC) — Section 304B
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Supreme Court05 Nov 2008Allowed

Mohd. Azad @ Samin Vs State of West Bengal

Supreme Court Of India · (2009) 1 ACR 79 : AIR 2009 SC 1307 : (2009) AIRSCW 752 : (2009) 1 CALLT 57 : (2008) 11 JT 658 : (2009) 1 LW(Cri) 546 : (2009) 42 OCR 151 : (2009) 2 RLW 1815 : (2008) 15 SCC 449 : (2008) 8 Supreme 41

Criminal Procedure Code, 1973 (CrPC) — Section 164, 164(2), 313Evidence Act, 1872 — Section 24Penal Code, 1860 (IPC) — Section 201, 302, 34
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Supreme Court04 Nov 2008Allowed

Radhey Shyam Gupta Vs Punjab National Bank and Another

Supreme Court Of India · AIR 2009 SC 930 : (2009) 1 ALD 79 : (2009) 2 ALT 9 : (2009) 4 BomCR 490 : (2008) 12 JT 634 : (2009) 5 KCCR 3337 : (2009) 3 LW 937 : (2009) 4 MLJ 1121 : (2009) MPLJ 386 : (2009) 2 RLW 1783 : (2009) 1 SCC 376

Civil Procedure Code, 1908 (CPC) — Section 115, 115(1), 47, 60(1)Payment of Gratuity Act, 1972 — Section 5Pensions Act, 1871 — Section 11
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Supreme Court04 Nov 2008Dismissed

Munna @ Pooran Yadav Vs State of Madhya Pradesh

Supreme Court Of India · (2008) 3 ACR 3307 : AIR 2009 SC 1344 : (2009) AIRSCW 761 : (2009) 2 ALT(Cri) 37 : (2009) CLT 264 : (2009) 1 JCR 91 : (2009) 2 JLJ 100 : (2008) 11 JT 567 : (2009) OLR 264 : (2009) 1 PLJR 90 : (2009) 1 SCC 202

Arms Act, 1959 — Section 25, 27Penal Code, 1860 (IPC) — Section 302, 34Constitution Of India, 1950 — Article 21
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Supreme Court04 Nov 2008Allowed

State of Kerala Vs Orison J. Francis and Another

Supreme Court Of India · (2008) 3 ACR 3304 : AIR 2009 SC 500 : (2009) 1 ALD(Cri) 734 : (2009) 1 ALT(Cri) 309 : (2008) 57 BLJR 232 : (2008) 232 ELT 11 : (2009) 1 JCR 183 : (2008) 12 JT 101 : (2009) 42 OCR 197 : (2009) 1 PLJR 86 : (2011) 3 RCR(Criminal) 220 : (2009) 2 SCC 160

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 482Drugs and Cosmetics Act, 1940 — Section 18, 21, 27, 3, 33G
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Supreme Court04 Nov 2008Allowed

Director (Studies) and Others Vs Vaibhav Singh Chauhan

Supreme Court Of India · (2009) 6 ALT 21 : (2008) 57 BLJR 214 : (2009) 1 JCR 145 : (2008) 11 JT 416 : (2009) 1 PLJR 108 : (2008) 14 SCALE 554

Constitution of India, 1950 — Article 14National Council for Hotel Management and Catering Technology Examination Rules, 2001 — Rule 10.6, 8.1, 8.1(1), 9.1, 9.2
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Supreme Court04 Nov 2008Dismissed

Rajesh Burmann Vs Mitul Chatterjee (Burman)

Supreme Court Of India · AIR 2009 SC 651 : (2009) 1 ALD 102 : (2009) 4 BomCR 455 : (2009) 1 CALLT 83 : (2009) CLT 191 : (2009) 2 DMC 830 : (2009) 1 GLR 783 : (2009) 1 JCR 133 : (2008) 12 JT 145 : (2009) MPLJ 409 : (2009) OLR 191 : (2009) 1 PLJR 133 : (2009) 153 PLR 533 : (2009) 1

Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 136, 227Hindu Adoptions and Maintenance Act, 1956 — Section 18, 3
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Supreme Court04 Nov 2008Allowed

Official Liquidator Vs Dayanand and Others

Supreme Court Of India · (2008) 4 CompLJ 401 : (2008) 11 JT 467 : (2009) 3 LLJ 305 : (2008) 13 SCALE 558 : (2008) 10 SCC 1 : (2009) 1 SCC(L&S) 943

Constitution Of India, 1950 — Article 14, 16, 21, 39(d), 141, 162, 226, 309Companies (Court) Rules, 1959 — Rule 308, 309Banking Regulation Act, 1949 — Section 38A
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