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Supreme Court Of India judgments

59,848 judgments · page 1,111 of 2,993

Supreme Court01 Oct 2008Allowed

Inspector of Police, T.N. Vs Palanisamy @ Selvan

Supreme Court Of India · (2009) 1 ACR 427 : AIR 2009 SC 1012 : (2009) AIRSCW 108 : (2009) 2 CGLJ 81 : (2009) CLT 98 : (2009) CriLJ 788 : (2008) 11 JT 311 : (2009) OLR 98 : (2009) 2 RLW 1587 : (2008) 13 SCALE 450

Penal Code, 1860 (IPC) — Section 302
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Supreme Court30 Sept 2008Allowed

Reserve Bank of India and Another Vs State rep. by M.R. Bhavsar, Bombay

Supreme Court Of India · (2009) 1 ACR 941 : (2008) 2 ALD(Cri) 775 : (2008) 10 JT 610 : (2009) 1 LLJ 551 : (2008) 13 SCALE 100 : (2008) 12 SCC 498 : (2009) 3 SLJ 383 : (2009) 3 SLR 384

Constitution of India, 1950 — Article 226Contract Labour (Regulation and Abolition) Act, 1970 — Section 2, 7Criminal Procedure Code, 1973 (CrPC) — Section 482
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Supreme Court30 Sept 2008Disposed Of

Mr. Krishna Gopal Kakani Vs Bank of Baroda

Supreme Court Of India · (2009) 1 ALD 65 : (2008) 6 BomCR 836 : (2009) 1 CLR 310 : (2009) 1 GLH 322 : (2009) 1 JLJ 154 : (2008) 11 JT 62 : (2009) 2 MLJ 539 : (2008) 13 SCALE 160 : (2008) 13 SCC 485

Limitation Act, 1908 — Article 113, 120, 22, 24, 10Trusts Act, 1882 — Section 10, 14, 19, 88, 9
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Supreme Court30 Sept 2008Disposed Of

Pareena Swarup Vs Union of India (UOI)

Supreme Court Of India · (2009) 1 CALLT 14 : (2008) 231 ELT 210 : (2008) 11 JT 343 : (2008) 13 SCALE 84 : (2008) 14 SCC 107 : (2008) 88 SCL 1 : (2009) 1 SLJ 315 : (2010) 18 STR 230

Adjudicating Authority Rules, 2007 — Rule 3(3)Appellate Tribunal Rules, 2007 — Rule 4, 6(1), 6(2)Constitution of India, 1950 — Article 14, 19(1), 21, 217(2), 226
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Supreme Court29 Sept 2008Dismissed

Baby Manji Yamada Vs Union of India (UOI) and Another

Supreme Court Of India · AIR 2009 SC 84 : (2008) 11 JT 150 : (2008) 4 KLT 306 : (2009) 3 MLJ 929 : (2008) 41 OCR 708 : (2008) 13 SCALE 76 : (2008) 13 SCC 518

Commission for Protection of Child Rights Act, 2005 — Section 13Constitution of India, 1950 — Article 32
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Supreme Court29 Sept 2008Dismissed

Balwant Singh and Others Vs State of H.P.

Supreme Court Of India · (2009) 1 ALT(Cri) 103 : (2008) CriLJ 4683 : (2008) 10 JT 589 : (2008) 41 OCR 700 : (2008) 13 SCALE 50 : (2008) 15 SCC 497

Criminal Procedure Code, 1973 (CrPC) — Section 154, 173, 313Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 304B, 306, 498A
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Supreme Court29 Sept 2008Allowed

Ram Kumar and Another Vs State of Rajasthan and Others

Supreme Court Of India · AIR 2009 SC 4 : (2009) 1 JCR 1 : (2008) 10 JT 680 : (2009) 3 MLJ 1143 : (2008) 13 SCALE 92 : (2008) 10 SCC 73

Civil Procedure Code, 1908 (CPC) — Section 2(17), 80Rajasthan Land Acquisition Act, 1953 — Section 52
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Supreme Court29 Sept 2008Allowed

Union of India (UOI) and Others Vs Dharamendra Textile Processors and Others

Supreme Court Of India · (2008) 219 CTR 617 : (2008) 133 ECC 247 : (2008) 159 ECR 247 : (2008) 231 ELT 3 : (2008) 306 ITR 277 : (2008) 11 JT 255 : (2008) 13 SCALE 233 : (2008) 13 SCC 369 : (2008) 174 TAXMAN 571 : (2009) 11 Vat Reporter 63 : (2008) 18 VST 180

Central Excise Rules, 1944 — Rule 96ZO, 96ZQ, 96ZQ(5), 173G(1), 173QIncome Tax Act, 1961 — Section 132(4), 139, 139(1), 142, 142(1)(i), 143(1)(a), 148, 153(1), 271B, 271C, 271F, 271(1)(a), 271(1)(C), 272A, 272(1)(c), 271(1)(e), 276CCentral Excise Act, 1944 — Section 3A, 3A(3), 3A(4), 11A, 11A(2), 11AB, 11AC, 15H
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Supreme Court29 Sept 2008Allowed

State of Himachal Pradesh Vs Manoj Kumar @ Chhotu

Supreme Court Of India · (2009) 1 ALD(Cri) 62 : (2009) 2 ALT(Cri) 299 : (2008) CriLJ 4685 : (2008) 11 JT 27 : (2008) 13 SCALE 82 : (2008) 13 SCC 654

Constitution of India, 1950 — Article 141Criminal Procedure Code, 1973 (CrPC) — Section 378, 378(1), 378(3)Penal Code, 1860 (IPC) — Section 376, 506, 511
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Supreme Court26 Sept 2008Allowed

Budhi Lal Vs State of Uttarakhand

Supreme Court Of India · AIR 2009 SC 87 : (2008) 57 BLJR 223 : (2009) CriLJ 360 : (2008) 10 JT 572 : (2008) 12 SCALE 848 : (2009) 1 UC 97

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 299, 300, 302, 304
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