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Supreme Court Of India judgments

59,848 judgments · page 1,120 of 2,993

Supreme Court26 Aug 2008Dismissed

Delhi Development Authority Vs R.S. Sharma and Co., New Delhi

Supreme Court Of India · (2008) AIRSCW 2812 : (2008) 3 ARBLR 362 : (2009) 1 AWC 246 Supp : (2008) 152 DLT 678 : (2008) 9 JT 362 : (2008) 4 LW 401 : (2009) 1 MLJ 327 : (2008) 11 SCALE 663 : (2008) 13 SCC 80 : (2008) 3 UC 1400

Arbitration Act, 1940 — Section 20, 20(1), 24, 28, 28(1)Arbitration and Conciliation Act, 1996 — Section 33, 34, 34(1), 34(2), 34(3)
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Supreme Court26 Aug 2008Dismissed

M.K. Palia and Sons Pvt. Ltd. Vs Mumbai Municipal Corporation and Another

Supreme Court Of India · AIR 2009 SC 236 : (2010) 1 ALT 25 : (2008) 6 BomCR 844 : (2008) 110 BOMLR 2657 : (2008) 9 JT 417 : (2008) 11 SCALE 629 : (2008) 13 SCC 424 : (2008) 2 UJ 1124

Maharashtra Municipal Corporation (Amendment) Act, 1975 — Section 484, 485Mumbai Municipal Corporation Act, 1888 — Section 156, 160, 162, 162(1), 163
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Supreme Court26 Aug 2008Allowed

Chattar Singh and Another Vs State of Haryana

Supreme Court Of India · (2009) 1 ACR 955 : AIR 2009 SC 378 : (2009) 1 ALT(Cri) 193 : (2009) CriLJ 319 : (2008) 10 JT 230 : (2008) 41 OCR 641 : (2008) 11 SCALE 674

Criminal Procedure Code, 1973 (CrPC) — Section 164Evidence Act, 1872 — Section 24, 30Penal Code, 1860 (IPC) — Section 201, 302, 498A
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Supreme Court26 Aug 2008

State of Andhra Pradesh and Others Vs Larsen and Tourbo Ltd. and Others

Supreme Court Of India · (2008) 5 ALD 85 : (2008) 106 CLT 919 : (2008) 9 JT 463 : (2008) 12 SCALE 77 : (2008) 9 SCC 191 : (2009) 11 Vat Reporter 160 : (2008) 17 VST 1

Andhra Pradesh Value Added Tax Act, 2005 — Section 4, 4(7), 8Andhra Pradesh Value Added Tax Rules, 2005 — Rule 17, 17(1)Central Sales Tax Act, 1956 — Section 3, 4, 5, 6A
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Supreme Court25 Aug 2008Allowed

Punjab Agro Industries Corpn. Ltd. Vs Kewal Singh Dhillon

Supreme Court Of India · (2008) 3 ARBLR 344 : (2008) 4 AWC 3693 Supp : (2008) 9 JT 256 : (2009) 1 MLJ 1302 : (2008) 11 SCALE 616 : (2008) 10 SCC 128 : (2008) 2 UJ 1090

Arbitration and Conciliation Act, 1996 — Section 11, 11(10), 11(3), 11(4), 11(5)Constitution of India, 1950 — Article 136, 227
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Supreme Court25 Aug 2008Allowed

INDTEL Technical Services Pvt. Ltd. Vs W.S. Atkins PLC.

Supreme Court Of India · AIR 2009 SC 1132 : (2009) AIRSCW 343 : (2009) 5 ALT 1 : (2008) 3 ARBLR 391 : (2008) 9 JT 354 : (2009) 1 MLJ 320 : (2008) 11 SCALE 375 : (2008) 10 SCC 308 : (2008) 8 Supreme 98

Arbitration and Conciliation Act, 1996 — Section 11, 11(9), 2, 2(2), 2(8)Civil Procedure Code, 1908 (CPC) — Section 89
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Supreme Court25 Aug 2008Partly Allowed

B. Venkat Swamy Vs Vijaya Nehru and Another

Supreme Court Of India · (2009) 2 ALT(Cri) 123 : (2008) 13 JT 628 : (2008) 41 OCR 634 : (2009) 1 RLW 342 : (2008) 11 SCALE 656 : (2008) 10 SCC 260

Criminal Procedure Code, 1973 (CrPC) — Section 313Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 302, 304B, 306, 498, 498A
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Supreme Court25 Aug 2008Allowed

Goondla Venkateswarlu Vs State of A.P. and Another

Supreme Court Of India · (2008) 2 ALD(Cri) 876 : (2008) 230 ELT 202 : (2008) 4 JCR 31 : (2008) 9 JT 521 : (2009) 1 OLR 233 : (2008) 11 SCALE 707 : (2008) 9 SCC 613

Andhra Pradesh General Sales Tax Act, 1957 — Section 27, 28, 28(2), 28(3), 28(4)Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 197, 482
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Supreme Court25 Aug 2008Dismissed

Krantikari Suraksha Rakshak Sanghatana Vs Bharat Sanchar Nigam Ltd. and Others

Supreme Court Of India · AIR 2009 SC 1118 : (2010) 1 ALT 24 : (2008) 56 BLJR 2877 : (2009) 4 BomCR 748 : (2009) 120 FLR 177 : (2008) 10 JT 123 : (2009) 1 LLJ 532 : (2008) 11 SCALE 723 : (2008) 10 SCC 166 : (2009) 1 SCC(L&S) 28

Constitution of India, 1950 — Article 254(2)Maharashtra Private Security Guards (Regulation of Employment and Welfare) Act, 1981 — Section 1(4), 19, 2, 2(1), 2(10)
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Supreme Court25 Aug 2008Allowed

General Manager, State Bank of India and Others Vs Anju Jain

Supreme Court Of India · (2008) 6 ALLMR 442 : (2009) 4 ALT 3 : (2008) 56 BLJR 2842 : (2008) 119 FLR 714 : (2008) 9 JT 272 : (2009) 1 LLJ 319 : (2009) 2 LW 344 : (2009) 2 MhLj 41 : (2008) 7 MLJ 895 : (2009) MPLJ 1 : (2008) 4 RLW 3244 : (2008) 11 SCALE 647 : (2008) 8 SCC 475 : (200

Constitution of India, 1950 — Article 136, 14, 226, 227
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Supreme Court25 Aug 2008Disposed Of

Md. Abdul Sufan Laskar and Others Vs State of Assam

Supreme Court Of India · (2008) CLT 1334 : (2009) 2 GLT 53 : (2008) 9 JT 252 : (2009) 1 LW(Cri) 67 : (2009) 1 OLR 229 : (2008) OLR 1334 : (2008) 11 SCALE 620 : (2008) 9 SCC 333 : (2009) 1 ShimLC 123

Criminal Procedure Code, 1973 (CrPC) — Section 313, 320, 320(1), 320(2), 320(8)Penal Code, 1860 (IPC) — Section 147, 323, 324, 325, 326
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Supreme Court22 Aug 2008Allowed

K.K. Saravana Babu Vs State of Tamil Nadu and Another

Supreme Court Of India · (2009) 2 ALT(Cri) 204 : (2008) 56 BLJR 2802 : (2008) 9 JT 343 : (2008) 11 SCALE 572 : (2008) 9 SCC 89

Constitution of India, 1950 — Article 19, 21, 22, 22(5), 32Penal Code, 1860 (IPC) — Section 120B, 420, 465, 467, 468Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Of
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