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Supreme Court Of India judgments

59,848 judgments · page 1,113 of 2,993

Supreme Court23 Sept 2008Dismissed

K. Alex Vs Delhi State Mineral Dev. Corporation

Supreme Court Of India · (2009) 4 ALT 28 : (2008) 56 BLJR 3047 : (2009) 120 FLR 477 : (2008) 10 JT 545 : (2009) 1 LLJ 612 : (2008) 8 MLJ 1123 : (2008) 12 SCALE 803 : (2008) 9 SCC 456 : (2008) 2 SCC(L&S) 923 : (2009) 1 SLJ 297 : (2009) 1 SLR 443 : (2008) 2 UJ 1290

Central Civil Services (Temporary Service) Rules, 1965 — Rule 5(1)Delhi State Industrial Development Corporation Limited (Staff Service) Rules, 1978 — Rule 3, 7Industrial Disputes Act, 1947 — Section 25FFF
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Supreme Court23 Sept 2008Allowed

Shakti Bhog Foods Limited Vs Kola Shipping Limited

Supreme Court Of India · AIR 2009 SC 12 : (2008) 6 ALD 73 : (2009) 1 GLH 282 : (2008) 4 JCR 108 : (2008) 10 JT 694 : (2009) 2 LW 309 : (2008) 12 SCALE 822 : (2009) 2 SCC 134

Arbitration and Conciliation Act, 1996 — Section 16, 30, 31, 45, 7Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 20Constitution of India, 1950 — Article 136
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Supreme Court23 Sept 2008Allowed

Hemaji Waghaji Jat Vs Bhikhabhai Khengarbhai Harijan and Others

Supreme Court Of India · AIR 2009 SC 103 : (2008) 6 ALD 121 : (2008) 6 ALT 1 : (2008) 4 AWC 4152 Supp : (2009) 1 CHN 1 Supp : (2008) 4 JCR 71 : (2008) 10 JT 562 : (2008) 4 KLT 357 : (2009) 106 RD 784 : (2008) 12 SCALE 697 : (2009) 16 SCC 517

Civil Procedure Code, 1908 (CPC) — Section 100Constitution of India, 1950 — Article 136Limitation Act, 1963 — Article 142, 144, 65
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Supreme Court23 Sept 2008

Subramanian Swamy Vs Election Commission of India through its Secretary

Supreme Court Of India · AIR 2009 SC 110 : (2008) 56 BLJR 3032 : (2008) 5 CTC 463 : (2008) 10 JT 486 : (2009) 3 MLJ 1214 : (2008) 12 SCALE 831 : (2008) 14 SCC 318

Conduct of Elections Rules, 1961 — Rule 10, 5Constitution of India, 1950 — Article 14, 324Representation of the People (Preparation of Electoral Rolls) Rules, 1950 — Rule 10(4), 5(1)
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Supreme Court23 Sept 2008

Commissioner of Customs, New Delhi Vs Sony India Ltd.

Supreme Court Of India · (2008) 133 ECC 77 : (2008) 159 ECR 77 : (2008) 231 ELT 385 : (2008) 10 JT 666 : (2008) 12 SCALE 706

Central Excise Tariff Act, 1985 — Section 2Customs Act, 1962 — Section 111, 112, 114, 2, 28(1)Customs Tariff Act, 1975 — Section 3
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Supreme Court23 Sept 2008Allowed

Bachhaj Nahar Vs Nilima Mandal and Another

Supreme Court Of India · AIR 2009 SC 1103 : (2009) AIRSCW 287 : (2009) 1 AWC 706 Supp : (2009) 1 CLR 362 : (2008) 13 JT 255 : (2009) 2 LW 485 : (2009) 4 MLJ 900 : (2008) 15 SCALE 158 : (2008) 17 SCC 491

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Supreme Court23 Sept 2008Allowed

Shahu Shikshan Prasarak Mandal and Another Vs Lata P. Kore and Others

Supreme Court Of India · AIR 2009 SC 366 : (2008) 56 BLJR 3072 : (2008) 6 BomCR 591 : (2008) 119 FLR 670 : (2009) 1 GLH 417 : (2008) 11 JT 84 : (2009) 1 LLJ 247 : (2009) 1 MLJ 195 : (2008) 12 SCALE 792 : (2008) 13 SCC 525 : (2009) 1 UPLBEC 234

Bombay High Court (Appellate Side) Rules, 1960 — Rule 1, 3, 4, 17, 18, 18(41), 18(44)Constitution of India, 1950 — Article 226, 227
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Supreme Court22 Sept 2008Dismissed

State of Punjab Vs Karnail Singh

Supreme Court Of India · (2008) 3 ACR 3239 : AIR 2009 SC 372 : (2008) 2 ALD(Cri) 783 : (2003) 5 ALT 39 : (2008) 3 ALT(Cri) 465 : (2008) 106 CLT 785 : (2009) CriLJ 395 : (2008) 12 SCALE 751 : (2008) 9 SCC 114

Companies Act, 1956 — Section 617Prevention of Corruption Act, 1988 — Section 10, 13(2), 2, 7
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Supreme Court22 Sept 2008Dismissed

T. Jayakumar Vs A. Gopu and Another

Supreme Court Of India · (2008) AIRSCW 2657 : (2008) 119 FLR 392 : (2008) 10 JT 530 : (2008) 12 SCALE 815 : (2008) 9 SCC 403 : (2008) 2 SCC(L&S) 919 : (2009) 1 SLJ 293 : (2008) 2 UJ 1284

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Supreme Court22 Sept 2008Allowed

Premiya @ Prem Prakash Vs State of Rajasthan

Supreme Court Of India · (2008) 3 ACR 3233 : AIR 2009 SC 351 : (2009) 1 ALD(Cri) 642 : (2008) 56 BLJR 3060 : (2008) 4 JCR 91 : (2009) 2 LW(Cri) 1020 : (2008) 41 OCR 745 : (2009) 1 RLW 738 : (2008) 12 SCALE 739 : (2008) 10 SCC 81

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 228A, 354, 375, 376, 376A
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Supreme Court22 Sept 2008Disposed Of

Basavaraja and Others Vs State of Karnataka

Supreme Court Of India · (2008) 3 ACR 3236 : (2009) 1 ALD(Cri) 65 : (2009) 1 ALT(Cri) 360 : (2008) 2 DMC 764 : (2008) 10 JT 440 : (2008) 6 KarLJ 577 : (2009) 1 LW(Cri) 133 : (2009) 1 RLW 307 : (2008) 12 SCALE 735 : (2008) 9 SCC 329 : (2008) 3 ShimLC 267

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34
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Supreme Court22 Sept 2008Dismissed

Union of India (UOI) Vs Y.S. Sadhu, Ex-Inspector

Supreme Court Of India · AIR 2009 SC 161 : (2008) 119 FLR 395 : (2008) 10 JT 521 : (2009) 1 LLJ 609 : (2008) 8 MLJ 1116 : (2008) 12 SCALE 748 : (2008) 12 SCC 30 : (2009) 1 SCC(L&S) 126 : (2009) 1 SLR 434 : (2008) 3 UPLBEC 2896

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Supreme Court19 Sept 2008Allowed

Union of India (UOI) Vs K.H. Srinivasan and Others

Supreme Court Of India · (2008) 119 FLR 332 : (2009) 2 KarLJ 71 : (2008) 12 SCALE 776 : (2008) 9 SCC 461 : (2008) 2 SCC(L&S) 927 : (2008) 3 ShimLC 281 : (2009) 2 SLJ 179 : (2009) 2 SLR 628 : (2009) 1 UPLBEC 118

Police Service (Appointment by Promotion) Regulations, 1955 — Regulation 5, 5(1), 5(3)
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