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Supreme Court Of India judgments

59,848 judgments · page 1,118 of 2,993

Supreme Court03 Sept 2008Disposed Of

Baldev Kumar Vs B.M. Sharma

Supreme Court Of India · (2009) 1 MPJR 95

Constitution of India, 1950 — Article 136MADHYA PRADESH MUNICIPAL CORPORATION ACT, 1956 — Section 305, 436
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Supreme Court02 Sept 2008Disposed Of

V.N. Bharat Vs D.D.A. and Another

Supreme Court Of India · AIR 2009 SC 1233 : (2009) AIRSCW 524 : (2008) 4 AWC 3625 Supp : (2008) 4 CompLJ 215 : (2008) 4 CompLJ 210 : (2008) 10 JT 34 : (2008) 12 SCALE 11 : (2008) 86 SCL 254 : (2008) 6 Supreme 343 : (2008) 3 UC 1623

Evidence Act, 1872 — Section 114Monopolies and Restrictive Trade Practices Act, 1969 — Section 12A, 36B
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Supreme Court02 Sept 2008Dismissed

Radhey Shyam Rastogi Vs Ashish Kumar and Another

Supreme Court Of India · (2008) 4 AWC 3624 Supp : (2008) 12 SCALE 131 : (2008) 10 SCC 225 : (2008) 3 UC 1630

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 17
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Supreme Court02 Sept 2008Dismissed

Madan Kishore Vs Major Sudhir Sewal and Others

Supreme Court Of India · (2010) 1 ALT 8 : (2008) 9 JT 436 : (2008) 12 SCALE 20 : (2008) 8 SCC 744

Civil Procedure Code, 1908 (CPC) — Section 100Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953 — Section 11, 13, 14, 27, 27(2)Limitation Act, 1963 — Article 65
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Supreme Court02 Sept 2008Allowed

State rep. by D.S.P., S.B. C.I.D. Vs K.V. Rajendran and Others

Supreme Court Of India · (2008) 3 ACR 2669 : AIR 2009 SC 46 : (2009) 1 ALD(Cri) 632 : (2009) CriLJ 355 : (2008) 230 ELT 577 : (2008) 10 JT 392 : (2009) 1 RLW 524 : (2008) 12 SCALE 160 : (2008) 8 SCC 673

Criminal Procedure Code, 1973 (CrPC) — Section 362, 482Penal Code, 1860 (IPC) — Section 177, 186, 506(2)
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Supreme Court01 Sept 2008Disposed Of

Gopi Krishna Trivedi Vs Sudama Prasad Ojha

Supreme Court Of India · AIR 2009 SC 355 : (2008) 4 AWC 4094 Supp : (2008) 4 CHN 190 Supp : (2009) 1 GLR 575 : (2008) 8 MLJ 507 : (2008) 12 SCALE 418 : (2008) 9 SCC 401

Stamp Act, 1899 — Section 2(14)
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Supreme Court01 Sept 2008Allowed

State of Maharashtra Vs Bharat Shanti Lal Shah and Others

Supreme Court Of India · (2009) 1 ACR 924 : (2009) AIRSCW 307 : (2009) 1 ALT(Cri) 173 : (2008) 10 JT 77 : (2008) 12 SCALE 167 : (2008) 13 SCC 5

Constitution Of India, 1950 — Article 13(2), 14, 20, 21, 245, 254, 246, 366(10)Indian Telegraph Rules, 1951 — Rule 419A(1), 419A(5)Maharashtra Control Of Organised Crime Act, 1999 — Section 2, 2(d), 2(e), 2(f), 3, 3(3), 3(5), 4, 13, 14, 14(2), 14(3), 14(4), 14(5), 14(6), 14(7), 14(8), 14(9), 14(10), 14(11), 14(12), 14(13), 15, 16, 20, 21(1), 21(5)
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Supreme Court29 Aug 2008Allowed

Raju Ramsing Vasave Vs Mahesh Deorao Bhivapurkar and Others

Supreme Court Of India · (2008) 4 AWC 3951 Supp : (2008) 56 BLJR 2851 : (2008) 9 JT 445 : (2008) 8 MLJ 47 : (2008) 12 SCALE 252 : (2008) 9 SCC 54 : (2008) 2 SCC(L&S) 802 : (2008) 2 UJ 1057

Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 141, 142, 226, 227, 32
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Supreme Court29 Aug 2008Dismissed

Hari Singh Gond Vs State of M.P.

Supreme Court Of India · AIR 2009 SC 31 : (2009) 1 ALT(Cri) 318 : (2008) 56 BLJR 2872 : (2009) CriLJ 346 : (2008) 3 JLJ 160 : (2008) 9 JT 488 : (2008) 3 KLT 969 : (2009) 1 RLW 372 : (2008) 12 SCALE 102 : (2008) 2 UJ 1051

Criminal Procedure Code, 1973 (CrPC) — Section 339Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 201, 302, 84
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