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Supreme Court Of India judgments

59,848 judgments · page 1,119 of 2,993

Supreme Court29 Aug 2008Allowed

Bholu Ram Vs State of Punjab and Another

Supreme Court Of India · (2009) 1 ALT(Cri) 52 : (2008) 56 BLJR 2812 : (2008) CriLJ 4576 : (2009) 1 GLH 39 : (2009) 39 GLH 1 : (2008) 9 JT 504 : (2008) 41 OCR 464 : (2008) 12 SCALE 133 : (2008) 9 SCC 140

Constitution of India, 1950 — Article 136Punjab Financial Rules Volume-I — Rule 2.2(II), 2.31(a)Indian Penal Code, 1860 — Section 34, 304B, 409, 420, 467, 468, 471, 498A, 500
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Supreme Court29 Aug 2008Dismissed

State of Punjab Vs Rakesh Kumar

Supreme Court Of India · (2007) 2 ALT(Cri) 3 : (2009) CriLJ 396 : (2008) 9 JT 424 : (2009) NCC 66 : (2008) 12 SCALE 95

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 366, 375, 376, 376(1), 376(2)
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Supreme Court29 Aug 2008Dismissed

Rajiv Arora Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2009 SC 1100 : (2009) 5 ALT 14 : (2009) 120 FLR 210 : (2008) 9 JT 499 : (2008) 12 SCALE 90 : (2008) 15 SCC 306 : (2009) 1 SLJ 98 : (2009) 1 SLR 427

Air Force Act, 1950 — Section 40, 45, 47, 48, 65Air Force Rules, 1969 — Rule 43, 43(3), 57
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Supreme Court29 Aug 2008Allowed

National Insurance Co. Ltd. Vs Abhaysing Pratapsing Waghela and Others

Supreme Court Of India · (2008) ACJ 2697 : (2008) 6 ALT 29 : (2008) 4 AWC 3826 Supp : (2008) 106 CLT 800 : (2008) 3 GLH 791 : (2009) 1 GLR 306 : (2008) 9 JT 493 : (2008) 4 KLT 657 : (2009) 2 LW 217 : (2009) 1 MhLj 19 : (2008) 8 MLJ 796 : (2009) MPLJ 31 : (2008) 152 PLR 729 : (200

Constitution of India, 1950 — Article 136Insurance Act, 1938 — Section 54, 64VBMotor Vehicles Act, 1988 — Section 145, 145(1), 146, 147, 147(2)
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Supreme Court29 Aug 2008Allowed

K. Vilasini and Others Vs Edwin Periera and Others

Supreme Court Of India · AIR 2009 SC 1041 : (2009) AIRSCW 182 : (2008) 4 AWC 4209 Supp : (2008) 4 BC 143 : (2008) 10 JT 188 : (2008) 4 KLT 204 : (2009) 1 LW 462 : (2009) 1 MLJ 1291 : (2008) 12 SCALE 318 : (2008) 3 UC 1636

Civil Procedure Code, 1908 (CPC) — Order 34 Rule 3(2), Order 34 Rule 5, Order 34 Rule 8(3)Transfer of Property Act, 1882 — Section 60
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Supreme Court29 Aug 2008Allowed

Jammu Rural Bank Vs Mohd. Din and Others

Supreme Court Of India · AIR 2009 SC 51 : (2008) 4 BC 171 : (2008) 3 JKJ 14(1) : (2008) 9 JT 473 : (2008) 12 SCALE 117 : (2008) 12 SCC 712 : (2008) 2 UJ 1223

Debt Relief Scheme — Section 3(a)
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Supreme Court28 Aug 2008Dismissed

State of H.P. Vs Suresh Kumar @ Chhotu

Supreme Court Of India · AIR 2009 SC 1109 : (2009) AIRSCW 295 : (2008) 10 JT 366 : (2008) 12 SCALE 415 : (2008) 10 SCC 104

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 109, 34, 363, 366, 368
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Supreme Court28 Aug 2008Allowed

State of U.P. Vs Raja @ Jalil

Supreme Court Of India · (2009) 2 ALT(Cri) 112 : (2008) CriLJ 4693 : (2008) 10 JT 249 : (2008) 12 SCALE 522 : (2008) 10 SCC 318

Criminal Procedure Code, 1973 (CrPC) — Section 366Penal Code, 1860 (IPC) — Section 302, 376, 511
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Supreme Court28 Aug 2008Dismissed

State of M.P. Vs Munnibai and Another

Supreme Court Of India · (2009) 1 ALT(Cri) 300 : (2008) CriLJ 4692 : (2008) 10 JT 376 : (2008) 12 SCALE 543 : (2008) 10 SCC 305

Penal Code, 1860 (IPC) — Section 302, 328, 34
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Supreme Court28 Aug 2008Allowed

State of U.P. Vs Munshi

Supreme Court Of India · AIR 2009 SC 370 : (2009) CriLJ 393 : (2008) 12 SCALE 74 : (2008) 9 SCC 390 : (2009) 1 ShimLC 130

Penal Code, 1860 (IPC) — Section 363, 366, 376
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Supreme Court27 Aug 2008Allowed

State of Himachal Pradesh Vs Sardara Singh

Supreme Court Of India · (2008) 2 ALD(Cri) 627 : (2008) 229 ELT 496 : (2008) 11 SCALE 772 : (2008) 9 SCC 392 : (2008) 3 ShimLC 236

Constitution of India, 1950 — Article 141Criminal Procedure Code, 1973 (CrPC) — Section 378, 378(1), 378(2), 378(3), 378(5)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15
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