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Supreme Court Of India judgments

59,848 judgments · page 1,132 of 2,993

Supreme Court10 Jul 2008Dismissed

Satish Sitole Vs Smt. Ganga

Supreme Court Of India · AIR 2008 SC 3093 : (2008) AIRSCW 5190 : (2008) 5 ALLMR 963 : (2008) 5 ALT 1 : (2008) 6 BomCR 49 : (2008) 4 CHN 28 Supp : (2008) 3 CLT 722 : (2008) 4 CTC 285 : (2008) 2 DMC 167 : (2008) 4 JCR 89 : (2009) 2 LW 191 : (2008) 7 MLJ 1238 : (2008) 4 MPJR 269 : (

Constitution of India, 1950 — Article 142Hindu Marriage Act, 1955 — Section 13(1)Penal Code, 1860 (IPC) — Section 498A
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Supreme Court10 Jul 2008Partly Allowed

Lakhwinder Singh Vs Union of India (UOI) and Others

Supreme Court Of India · (2008) AIRSCW 5231 : (2009) 3 ALT 18 : (2008) 3 CLT 566 : (2008) 118 FLR 1040 : (2008) 8 JT 207 : (2008) 10 SCALE 301 : (2008) 7 SCC 648 : (2008) 2 SCC(L&S) 451 : (2009) 1 SLJ 92 : (2009) 2 SLR 219 : (2008) 3 UPLBEC 2674

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Supreme Court10 Jul 2008Allowed

Bhupinder Singh Vs U.T. of Chandigarh

Supreme Court Of India · (2009) 1 ALT(Cri) 44 : (2008) CriLJ 3446 : (2008) 10 SCALE 3 : (2008) 8 SCC 531

Criminal Procedure Code, 1973 (CrPC) — Section 313, 357Penal Code, 1860 (IPC) — Section 375, 376, 417, 420, 498A
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Supreme Court10 Jul 2008Disposed Of

Bachan Singh Vs Union of India (UOI) and Others

Supreme Court Of India · (2008) 5 ALLMR 992 : (2009) 3 ALT 18 : (2008) 106 CLT 896 : (2008) 3 JKJ 5 : (2008) 13 JT 605 : (2008) 6 MLJ 684 : (2008) 10 SCALE 184 : (2008) 9 SCC 161 : (2009) 1 SLJ 496 : (2009) 1 SLR 409

Army Act, 1950 — Section 109, 113, 153, 154, 164Army Rules, 1954 — Rule 23(1), 23(2), 23(3), 23(4), 23(6)Constitution of India, 1950 — Article 136, 20, 226
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Supreme Court10 Jul 2008Allowed

Sujit Kumar Banerjee Vs Rameshwaran and Others

Supreme Court Of India · AIR 2009 SC 1188 : (2009) AIRSCW 437 : (2008) 4 ALT 17 : (2008) 4 AWC 3792 Supp : (2009) 4 BomCR 907 : (2008) 3 CPJ 62 : (2008) 5 CTC 383 : (2009) 1 GLH 682 : (2008) 7 JT 568 : (2008) 6 MLJ 654 : (2009) 2 RLW 1664 : (2008) 10 SCALE 52 : (2008) 10 SCC 366

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Supreme Court10 Jul 2008Allowed

Deep Chandra Juneja Vs Smt. Lajwanti Kathuria (Dead) through L.Rs.

Supreme Court Of India · AIR 2008 SC 3095 : (2008) AIRSCW 5193 : (2008) 4 ALD 130 : (2008) 56 BLJR 2293 : (2008) 8 JT 213 : (2008) 10 SCALE 257 : (2008) 8 SCC 497 : (2008) 5 Supreme 136 : (2008) 11 UJ 811

Constitution of India, 1950 — Article 136, 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1), 30(1)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Evi
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Supreme Court10 Jul 2008Allowed

Faqir Chand Gulati Vs Uppal Agencies Pvt. Ltd. and Another

Supreme Court Of India · (2008) AIRSCW 5216 : (2008) 4 ALD 102 : (2008) 5 ALT 10 : (2008) 3 CPJ 48 : (2008) 4 CTC 170 : (2008) 7 JT 552 : (2009) 2 LW 175 : (2008) 6 MLJ 721 : (2008) 2 OLR 446 : (2008) 9 SCALE 768 : (2008) 10 SCC 345 : (2008) 12 STR 401 : (2008) 5 Supreme 76 : (20

Consumer Protection Act, 1986 — Section 14, 2(1), 3
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Supreme Court10 Jul 2008

Kuriachan Chacko and Others Vs State of Kerala

Supreme Court Of India · (2008) 56 BLJR 2300 : (2008) 3 GLH 256 : (2008) 7 JT 614 : (2008) 9 SCALE 787 : (2008) 8 SCC 708

Penal Code, 1860 (IPC) — Section 120B, 34, 415, 420Prize Chits and Money Circulation Schemes Banning Act, 1978 — Section 10, 11, 2, 3, 4Reserve Bank of India Act, 1934 — Section 45I, 45S, 58B
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Supreme Court10 Jul 2008Dismissed

Atma Linga Reddy and Others Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2009 SC 436 : (2008) AIRSCW 2860 : (2009) 3 ALT 22 : (2008) 106 CALLT 612 : (2008) 106 CLT 612 : (2008) 7 JT 601 : (2008) 7 MLJ 152 : (2008) 9 SCALE 745 : (2008) 7 SCC 788 : (2008) 2 UJ 795

Constitution of India, 1950 — Article 131, 143, 21, 226, 262Inter State Water Disputes Act, 1956 — Section 11, 6
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Supreme Court09 Jul 2008Dismissed

Seema Vs Ashwani Kumar

Supreme Court Of India · (2009) 4 ALT 4 : (2008) 2 CHN 141 Supp : (2008) 3 CLT 475 : (2008) 7 JT 535 : (2008) 9 SCALE 813 : (2008) 7 SCC 509

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Supreme Court09 Jul 2008Disposed Of

FCS Software Solutions Ltd. Vs LA Medical Devices Ltd. and Others

Supreme Court Of India · AIR 2008 SC 3137 : (2008) AIRSCW 5284 : (2008) 4 ALD 123 : (2008) 144 CompCas 391 : (2008) 3 CompLJ 209 : (2008) 7 JT 499 : (2008) 6 MLJ 655 : (2008) 10 SCALE 7 : (2008) 10 SCC 440 : (2008) 85 SCL 401 : (2008) 5 Supreme 109

Civil Procedure Code, 1908 (CPC) — Section 151Companies (Court) Rules, 1959 — Rule 9Constitution of India, 1950 — Article 136
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Supreme Court09 Jul 2008Dismissed

State of Tamil Nadu and Another Vs R. Sasikumar

Supreme Court Of India · AIR 2008 SC 2827 : (2008) AIRSCW 4680 : (2008) CriLJ 3511 : (2008) 7 JT 494 : (2008) 10 SCALE 47 : (2008) 13 SCC 751

Constitution of India, 1950 — Article 22(5)Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3(1)
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Supreme Court09 Jul 2008Allowed

Genda Singh and Others Vs State of U.P.

Supreme Court Of India · (2009) 2 ALT(Cri) 171 : (2008) CriLJ 3618 : (2008) 8 JT 123 : (2008) 9 SCALE 805 : (2008) 11 SCC 791

Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 100, 101, 102, 103, 104
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Supreme Court09 Jul 2008Disposed Of

State of Maharashtra Vs Gajanan @ Hemant Janardhan Wankhede

Supreme Court Of India · (2008) AIRSCW 4854 : (2008) 3 CLT 764 : (2008) CriLJ 3549 : (2008) 7 JT 491 : (2008) 9 SCALE 802 : (2008) 8 SCC 38 : (2008) 5 Supreme 475

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 363, 366, 376
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