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Supreme Court Of India judgments

59,848 judgments · page 1,125 of 2,993

Supreme Court04 Aug 2008Allowed

Entertainment Tax Officer, Madhapur Circle, Hyderabad Vs Geeta Enterprises Entertainment Tax Officer, Rajendra Nagar, Ranga Reddy, Distt. Hyderabad, A.P. Vs Sreedevi 70 MM The Commercial Tax Offi

Supreme Court Of India · (2009) 6 ALT 17 : (2008) 3 CLT 822 : (2008) 11 SCALE 170 : (2008) 8 SCC 134 : (2009) 11 Vat Reporter 33 : (2008) 16 VST 461

Andhra Pradesh Entertainment Tax Act, 1939 — Section 5, 5(1), 5(6), 6Andhra Pradesh Entertainment Tax Rules, 1939 — Rule 27, 27(13)
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Supreme Court04 Aug 2008Allowed

Baldev Singh Vs State of Punjab

Supreme Court Of India · AIR 2009 SC 913 : (2008) CLT 1152 : (2008) 8 JT 690 : (2008) OLR 1152 : (2008) 11 SCALE 120 : (2008) 13 SCC 233

Criminal Procedure Code, 1973 (CrPC) — Section 313Dowry Prohibition Act, 1961 — Section 2, 3, 4Evidence Act, 1872 — Section 113B, 114
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Supreme Court04 Aug 2008Dismissed

Dinesh Singh Vs State of U.P.

Supreme Court Of India · (2008) 8 JT 684 : (2008) 11 SCALE 113 : (2008) 15 SCC 745

Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 100, 101, 102, 103, 104
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Supreme Court04 Aug 2008Allowed

Dinesh Kumar Vs State of Rajasthan

Supreme Court Of India · AIR 2008 SC 3259 : (2008) AIRSCW 5512 : (2008) 106 CLT 691 : (2008) CriLJ 4311 : (2008) 9 JT 148 : (2009) 1 PLJR 4 : (2008) 11 SCALE 108 : (2008) 8 SCC 270

Criminal Procedure Code, 1973 (CrPC) — Section 313, 315Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
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Supreme Court01 Aug 2008Dismissed

Gulbarga University Vs Mallikarjun S. Kodagali and Another

Supreme Court Of India · (2009) 3 ALT 17 : (2008) 3 ARBLR 232 : (2008) 3 AWC 2952 Supp : (2008) 4 CHN 63 Supp : (2008) 4 CTC 531 : (2008) 6 KarLJ 701 : (2009) 3 LW 766 : (2008) 8 MLJ 249 : (2008) 4 PLJR 85 : (2008) 11 SCALE 79 : (2008) 13 SCC 589

Arbitration and Conciliation Act, 1996 — Section 34, 34(2), 34(3), 43Civil Procedure Code, 1908 (CPC) — Section 47Limitation Act, 1963 — Section 14, 29(2), 3, 5
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Supreme Court01 Aug 2008Dismissed

Samundra Devi and Others Vs Narendra Kaur and Others

Supreme Court Of India · (2008) ACJ 2616 : AIR 2008 SC 3205 : (2008) 4 AWC 3206 Supp : (2008) CLT 1191 : (2008) 4 CPJ 25 : (2009) 57 GLH 1 : (2009) 1 GLH 57 : (2009) 2 JLJ 161 : (2009) 5 LW 40 : (2009) 1 MhLj 38 : (2008) 6 MLJ 1046 : (2008) 4 MPJR 224 : (2009) MPLJ 20 : (2008) OL

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 41 Rule 33Motor Vehicles Act, 1988 — Section 147, 149, 149(2), 166, 170
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Supreme Court01 Aug 2008Allowed

Subodh S. Salaskar Vs Jayprakash M. Shah and Another

Supreme Court Of India · (2008) 3 ACR 2341 : AIR 2008 SC 3086 : (2009) AIRSCW 1148 : (2008) AIRSCW 5176 : (2008) 2 ALD(Cri) 481 : (2008) 6 BomCR 139 : (2008) CLT 1135 : (2008) 145 CompCas 121 : (2008) 4 CompLJ 278 : (2008) CriLJ 3953 : (2009) 1 GLR 484 : (2008) 8 JT 637 : (2008)

Civil Procedure Code, 1908 (CPC) — Order 5 Rule 9(5)Criminal Procedure Code, 1973 (CrPC) — Section 473Evidence Act, 1872 — Section 114
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Supreme Court01 Aug 2008Allowed

Satya Narain Yadav Vs Gajanand and Another

Supreme Court Of India · AIR 2008 SC 3284 : (2008) AIRSCW 5562 : (2008) 2 ALD(Cri) 785 : (2008) 8 JT 432 : (2009) 1 OLR 78 : (2009) 1 RLW 263 : (2008) 10 SCALE 728 : (2008) 3 UC 1535

Criminal Procedure Code, 1973 (CrPC) — Section 372, 373, 374, 375, 376Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 100, 101, 102, 103, 104
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Supreme Court01 Aug 2008Dismissed

Valson and Another Vs State of Kerala

Supreme Court Of India · (2008) 9 JT 665 : (2008) 10 SCALE 715 : (2008) 12 SCC 241

Criminal Procedure Code, 1973 (CrPC) — Section 372, 373, 374, 375, 376Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 302
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Supreme Court01 Aug 2008Allowed

Ram Babu Tiwari Vs United Indian Insurance Co. Ltd. and Others

Supreme Court Of India · (2008) ACJ 2654 : (2008) 5 ALLMR 906 : (2008) 4 AWC 3201 Supp : (2008) 106 CLT 700 : (2009) 1 GLR 545 : (2009) 2 JLJ 190 : (2008) 8 JT 454 : (2009) 3 LW 760 : (2008) 6 MLJ 1056 : (2008) 4 MPJR 31 : (2009) MPLJ 292 : (2008) 152 PLR 138 : (2008) 4 RLW 3456

Motor Vehicles Act, 1939 — Section 96(2)Motor Vehicles Act, 1988 — Section 141, 147, 149, 149(2), 15
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Supreme Court01 Aug 2008Dismissed

D. Purushotama Reddy and Another Vs K. Sateesh

Supreme Court Of India · (2008) 3 ACR 2337 : AIR 2008 SC 3202 : (2008) AIRSCW 5411 : (2009) 6 ALT 28 : (2008) 4 BC 269 : (2008) CLT 1204 : (2008) 3 KLT 590 : (2009) 3 LW 751 : (2008) 6 MLJ 1067 : (2008) OLR 1204 : (2008) 152 PLR 1 : (2008) 11 SCALE 73 : (2008) 8 SCC 505

Constitution of India, 1950 — Article 12, 136, 14, 142, 21Criminal Procedure Code, 1973 (CrPC) — Section 200, 357, 357(1), 357(3), 357(5)Negotiable Instruments Act, 1881 (NI) — Section 138, 142, 4, 5
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