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Supreme Court Of India judgments

59,848 judgments · page 1,127 of 2,993

Supreme Court28 Jul 2008Partly Allowed

A.K. Jain Vs Prem Kapoor

Supreme Court Of India · AIR 2008 SC 3194 : (2008) AIRSCW 5390 : (2008) 8 JT 615 : (2008) 152 PLR 210 : (2008) 4 RLW 3160 : (2008) 10 SCALE 507 : (2008) 8 SCC 593 : (2008) 5 Supreme 463

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27East Punjab Urban Rent Restriction Act, 1949 — Section 13(3)Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13, 13(3)
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Supreme Court28 Jul 2008Allowed

Shail Kumari Devi and Another Vs Krishan Bhagwan Pathak @ Kishun B. Pathak

Supreme Court Of India · AIR 2008 SC 3006 : (2008) AIRSCW 5063 : (2008) 56 BLJR 2598 : (2008) CriLJ 3881 : (2008) 2 DMC 363 : (2008) 3 GLH 588 : (2008) 4 JCR 125 : (2008) 8 JT 227 : (2008) 3 KLT 576 : (2008) 41 OCR 249 : (2008) 10 SCALE 602 : (2008) 9 SCC 632

Constitution of India, 1950 — Article 136Criminal Procedure (Amendment) Act, 2001 — Section 125Criminal Procedure Code, 1973 (CrPC) — Section 117, 125, 125(1), 125(2), 138(2)
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Supreme Court28 Jul 2008Allowed

Eastern Coalfields Ltd. Vs Dugal Kumar

Supreme Court Of India · AIR 2008 SC 3000 : (2008) AIRSCW 5055 : (2008) 4 CALLT 70 : (2008) 4 CHN 69 Supp : (2008) 4 CLT 70 : (2008) 8 JT 276 : (2008) 10 SCALE 449 : (2008) 14 SCC 295 : (2008) 3 UC 1382

Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 14, 226, 32
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Supreme Court25 Jul 2008Disposed Of

Behari Kunj Sahkari Avas Samiti Vs State of U.P. and Others

Supreme Court Of India · (2008) 8 JT 295 : (2008) 10 SCALE 551 : (2008) 12 SCC 306

Administration of Evacuee Property Act, 1950 — Section 10(1), 10(2), 2, 22, 24Contract Act, 1872 — Section 17Displaced Persons (Compensation and Rehabilitation) Rules, 1955 — Rule 92
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Supreme Court24 Jul 2008Dismissed

Sannaia Subba Rao and Others Vs State of A.P.

Supreme Court Of India · (2008) 56 BLJR 2583 : (2008) 41 OCR 182 : (2008) 3 RLW 2689 : (2008) 10 SCALE 401

Criminal Procedure Code, 1973 (CrPC) — Section 222, 378Evidence Act, 1872 — Section 35Penal Code, 1860 (IPC) — Section 363, 366A, 368, 372, 511
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Supreme Court24 Jul 2008Partly Allowed

Mangoo @ Mangal Singh Vs State of M.P.

Supreme Court Of India · (2008) 3 ACR 2516 : (2008) 4 MPJR 12 : (2008) 10 SCALE 493 : (2008) 8 SCC 283

Constitution of India, 1950 — Article 136, 32Penal Code, 1860 (IPC) — Section 149, 300, 302, 304
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Supreme Court24 Jul 2008Allowed

Suraj Singh Vs State of U.P.

Supreme Court Of India · (2009) AIRSCW 1752 : (2008) 2 ALD(Cri) 301 : (2008) 3 ALT(Cri) 472 : (2008) 8 JT 411 : (2008) 10 SCALE 536

Criminal Procedure Code, 1973 (CrPC) — Section 372, 417, 418, 423Penal Code, 1860 (IPC) — Section 302, 323, 34, 423(1), 447
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Supreme Court24 Jul 2008Allowed

National Insurance Co. Ltd. Vs Gulab Nabi and Another

Supreme Court Of India · (2008) ACJ 2668 : AIR 2009 SC 743 : (2008) 4 AWC 3213 Supp : (2008) 118 FLR 955 : (2008) 3 LLJ 363 : (2008) 10 SCALE 504 : (2008) 11 SCC 349 : (2008) 2 SCC(L&S) 1014 : (2009) 1 SLR 760

Workmens Compensation Act, 1923 — Section 20, 30, 4
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Supreme Court24 Jul 2008Disposed Of

Rajbabu and Another Vs State of M.P.

Supreme Court Of India · (2008) 3 ACR 2510 : AIR 2008 SC 3212 : (2008) AIRSCW 5435 : (2009) 1 ALD(Cri) 122 : (2008) 56 BLJR 2551 : (2008) CriLJ 4301 : (2008) 2 DMC 624 : (2008) 8 JT 250 : (2008) 4 MPJR 188 : (2008) 41 OCR 195 : (2009) 1 OLR 97 : (2008) 10 SCALE 437 : (2008) 2 UJ

Evidence Act, 1872 — Section 113A, 4Penal Code, 1860 (IPC) — Section 107, 306, 498A
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Supreme Court23 Jul 2008Allowed

Bantu Vs The State of U.P.

Supreme Court Of India · (2008) 8 JT 136 : (2009) 1 LW(Cri) 31 : (2008) 11 SCC 113

Constitution of India, 1950 — Article 19, 21Criminal Procedure Code, 1973 (CrPC) — Section 235(2), 313, 354(3), 366Penal Code, 1860 (IPC) — Section 302, 364, 375, 376, 376A
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