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Supreme Court Of India judgments

59,848 judgments · page 1,121 of 2,993

Supreme Court22 Aug 2008Dismissed

Ramisetty Naraiah Vs Poluri Venkata Subbamma and Others

Supreme Court Of India · (2008) 6 ALD 58 : (2008) 5 ALT 49 : (2008) 56 BLJR 2829 : (2008) 10 JT 273 : (2008) 11 SCALE 580 : (2008) 15 SCC 484 : (2008) 2 UJ 1193

Andhra Pradesh (Andhra Area) Tenancy Act, 1956 — Section 11, 13, 15, 15(1), 15(6)Constitution of India, 1950 — Article 227
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Supreme Court22 Aug 2008Disposed Of

Ram Pyare Mishra Vs Prem Shanker and Others

Supreme Court Of India · AIR 2009 SC 552 : (2008) CLT 1327 : (2008) 9 JT 263 : (2009) 1 LW(Cri) 58 : (2008) OLR 1327 : (2008) 11 SCALE 607

Evidence Act, 1872 — Section 105, 134Penal Code, 1860 (IPC) — Section 100, 101, 102, 103, 104
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Supreme Court21 Aug 2008Dismissed

Monotosh Saha Vs Special Director, Enforcement Directorate and Another

Supreme Court Of India · (2009) 1 CALLT 1 : (2008) 4 CHN 211 Supp : (2008) 229 ELT 492 : (2008) 11 JT 146 : (2008) 8 MLJ 304 : (2008) 11 SCALE 603 : (2008) 12 SCC 359 : (2008) 86 SCL 121 : (2010) 18 STR 81

Adjudication Proceedings and Appeal Rules, 1974 — Rule 3Central Excises and Salt Act, 1944 — Section 35FForeign Exchange Management Act, 1999 — Section 17(1), 19, 19(1), 19(2), 35
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Supreme Court21 Aug 2008Allowed

Iqbal Singh Vs State of Punjab

Supreme Court Of India · (2009) AIRSCW 126 : (2008) 2 ALD(Cri) 641 : (2008) CriLJ 4679 : (2008) 11 JT 165 : (2008) 11 SCALE 599 : (2008) 11 SCC 698

Penal Code, 1860 (IPC) — Section 300, 302, 304, 323, 324
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Supreme Court20 Aug 2008Dismissed

Raman Vs State of Kerala

Supreme Court Of India · (2008) 3 ACR 2933 : (2008) CriLJ 4695 : (2008) 9 JT 212 : (2008) 11 SCALE 385 : (2008) 11 SCC 797

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304
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Supreme Court20 Aug 2008Dismissed

Gunnana Pentayya @ Pentadu and Others Vs State of A.P.

Supreme Court Of India · (2008) 2 ALD(Cri) 726 : (2009) 2 ALT(Cri) 7 : (2008) 9 JT 304 : (2009) 1 OLR 106 : (2008) 11 SCALE 557 : (2009) 16 SCC 59

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 141, 148, 149, 302, 323
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Supreme Court20 Aug 2008Disposed Of

Hardip Singh Vs State of Punjab

Supreme Court Of India · (2008) 3 ACR 2917 : AIR 2009 SC 432 : (2008) 9 JT 328 : (2009) 153 PLR 138 : (2008) 11 SCALE 513 : (2008) 8 SCC 557

Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 50, 51, 52, 52(3)
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Supreme Court20 Aug 2008Allowed

Nikhil Merchant Vs Central Bureau of Investigation and Another

Supreme Court Of India · AIR 2009 SC 428 : (2008) 2 ALD(Cri) 591 : (2008) CLT 1226 : (2009) 1 GLH 31 : (2009) 31 GLH 1 : (2008) 9 JT 192 : (2008) 3 KLT 769 : (2008) NCC 901 : (2008) OLR 1226 : (2009) 1 RLW 185 : (2008) 11 SCALE 379 : (2008) 9 SCC 677

Constitution of India, 1950 — Article 136, 142, 226Criminal Procedure Code, 1973 (CrPC) — Section 320, 320(2), 482Penal Code, 1860 (IPC) — Section 120B, 406, 420, 463, 464
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Supreme Court20 Aug 2008Dismissed

Gorige Pentaiah Vs State of A.P. and Others

Supreme Court Of India · (2009) 2 ALT(Cri) 2749 : (2009) 2 CGLJ 392 : (2008) CLT 1305 : (2009) CriLJ 350 : (2008) 9 JT 543 : (2008) OLR 1305 : (2008) 11 SCALE 715 : (2008) 12 SCC 531 : (2008) 18 VST 247

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 482Penal Code, 1860 (IPC) — Section 120B, 420, 427, 447, 467
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Supreme Court19 Aug 2008Allowed

Kumar Gonsusab and Others Vs Sri Mohammed Miyan Urf Baban and Others

Supreme Court Of India · (2008) 5 ALD 72 : (2008) 5 ALT 54 : (2008) 4 AWC 3634 Supp : (2008) 56 BLJR 2836 : (2008) 4 CHN 57 Supp : (2008) 9 JT 334 : (2009) 1 KarLJ 1 : (2008) 4 KLT 265 : (2009) 2 MLJ 73 : (2009) 106 RD 660 : (2008) 11 SCALE 373 : (2008) 10 SCC 153 : (2008) 3 UC 1

Transfer of Property Act, 1882 — Section 54
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