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Supreme Court Of India judgments

59,848 judgments · page 1,135 of 2,993

Supreme Court13 Jun 2008Disposed Of

Nehru @ Jawahar Vs State of Chhatisgarh

Supreme Court Of India · (2008) 3 ACR 2442 : AIR 2008 SC 2574 : (2008) AIRSCW 4329 : (2008) 2 ALD(Cri) 387 : (2008) 56 BLJR 2068 : (2008) 3 CLT 370 : (2008) CriLJ 3490 : (2008) 9 SCALE 437 : (2008) 7 SCC 341 : (2008) 4 Supreme 452 : (2008) 2 UJ 791

Criminal Procedure Code, 1973 (CrPC) — Section 357(1)Penal Code, 1860 (IPC) — Section 375, 376
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Supreme Court13 Jun 2008Allowed

Katta Surendera Vs State of A.P.

Supreme Court Of India · (2008) 3 ACR 2447 : (2008) 2 ALD(Cri) 394 : (2008) 56 BLJR 2249 : (2008) CriLJ 3196 : (2008) 11 SCC 360 : (2008) 2 UJ 819

Penal Code, 1860 (IPC) — Section 100, 101, 102, 103, 104
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Supreme Court13 Jun 2008Dismissed

Hemchand Jha Vs State of Bihar

Supreme Court Of India · (2008) 3 ACR 2392 : (2008) 56 BLJR 2041 : (2008) CriLJ 3203 : (2008) 9 SCALE 211 : (2008) 11 SCC 303

Penal Code, 1860 (IPC) — Section 302, 34
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Supreme Court13 Jun 2008Dismissed

Habib Ibrahim Vs State of Rajasthan

Supreme Court Of India · (2008) 3 ACR 2444 : (2008) AIRSCW 3268 : (2008) 2 ALD(Cri) 405 : (2009) 2 ALT(Cri) 62 : (2008) 56 BLJR 2244 : (2008) CriLJ 3201 : (2008) NCC 785 : (2008) 40 OCR 973 : (2008) 9 SCALE 415 : (2008) 6 SCC 772 : (2008) 2 UJ 757

Foreigners Act, 1946 — Section 13, 14, 3, 3(2)
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Supreme Court12 Jun 2008Allowed

Baijnath Jha Vs Sita Ram and Another

Supreme Court Of India · (2008) 3 ACR 2451 : AIR 2008 SC 2778 : (2008) AIRSCW 4614 : (2008) 56 BLJR 2045 : (2008) NCC 843 : (2008) 40 OCR 965 : (2008) 9 SCALE 350 : (2008) 8 SCC 77 : (2008) 2 UJ 763

Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 482Electricity Act, 1910 — Section 39, 44Penal Code, 1860 (IPC) — Section 161, 167, 347, 379, 385
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Supreme Court05 Jun 2008Dismissed

Maghendra Pal Tyagi Vs Jayant Davar and Others

Supreme Court Of India · AIR 2008 SC 2653 : (2009) 2 ALT 29 : (2008) 3 CLT 337 : (2008) 144 CompCas 354 : (2008) 8 JT 575 : (2008) 7 SCC 298 : (2008) 85 SCL 10

Special Court (Trial of Offences Relating to Transactions in Securities) Act, 1992 — Section 10, 3(2), 3(3), 9A(5)
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Supreme Court05 Jun 2008Allowed

State of Kerala Vs B. Renjith Kumar and Others

Supreme Court Of India · (2008) 4 AWC 3567 Supp : (2008) 56 BLJR 2023 : (2008) 118 FLR 322 : (2008) 8 JT 559 : (2008) 3 KLT 33 : (2008) 3 LLJ 853 : (2008) 9 SCALE 557 : (2008) 12 SCC 219 : (2009) 1 SCC(L&S) 142 : (2009) 1 SLJ 187 : (2009) 2 SLR 211 : (2009) 1 UPLBEC 121

Constitution of India, 1950 — Article 136, 14, 16, 233, 234General Clauses Act, 1897 — Section 3(17)Industrial Disputes Act, 1947 — Section 7, 7A, 7A(3)
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Supreme Court28 May 2008Dismissed

Yunus Ali (Dead) through his L.Rs. Vs Khursheed Akram

Supreme Court Of India · AIR 2008 SC 2607 : (2008) AIRSCW 4372 : (2008) 5 ALD 47 : (2009) 2 ALT 3 : (2008) 4 AWC 3442 Supp : (2008) 3 CLT 333 : (2008) 5 CTC 188 : (2008) 11 JT 110 : (2008) 5 MhLj 729 : (2009) 1 MLJ 997 : (2008) 8 SCALE 702 : (2008) 7 SCC 293 : (2008) 5 Supreme 59

Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 136Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13(3), 13(8)
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Supreme Court27 May 2008Allowed

Dr. Monica Kumar and Another Vs State of U.P. and Others

Supreme Court Of India · (2009) 1 ALD(Cri) 68 : (2008) 7 JT 194 : (2008) 40 OCR 999 : (2008) 9 SCALE 166 : (2008) 8 SCC 781

Constitution of India, 1950 — Article 136, 142, 142(1)Criminal Procedure Code, 1973 (CrPC) — Section 107, 116, 155(2), 156(1), 156(3)Negotiable Instruments Act, 1881 (NI) — Section 138
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Supreme Court27 May 2008Dismissed

Subha B. Nair and Others Vs State of Kerala and Others

Supreme Court Of India · AIR 2008 SC 2760 : (2008) 3 CLT 269 : (2008) 118 FLR 318 : (2008) 8 JT 585 : (2008) 2 KLT 929 : (2008) 9 SCALE 16 : (2008) 7 SCC 210 : (2008) 2 SCC(L&S) 409 : (2009) 2 SLR 457 : (2008) 3 UPLBEC 2668

Constitution of India, 1950 — Article 320Kerala Co-operative Societies Rules, 1969 — Rule 188
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Supreme Court27 May 2008Allowed

M. Saravana Porselvi Vs A.R. Chandrashekar @ Parthiban and Others

Supreme Court Of India · (2008) 3 ACR 2883 : AIR 2008 SC 2462 : (2008) AIRSCW 3777 : (2008) 2 ALD(Cri) 23 : (2008) CriLJ 3034 : (2008) 3 CTC 519 : (2008) 13 GLH 3 : (2008) 3 GLH 13 : (2008) 7 JT 245 : (2008) 1 LW(Cri) 699 : (2008) 40 OCR 971 : (2008) 11 SCC 520 : (2008) 4 Supreme

Criminal Procedure Code, 1973 (CrPC) — Section 468, 482Hindu Marriage Act, 1955 — Section 13(1)Penal Code, 1860 (IPC) — Section 498A
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Supreme Court27 May 2008Allowed

Dilbagh Singh Vs State of Punjab

Supreme Court Of India · (2008) 3 ACR 2799 : (2009) 2 ALT(Cri) 212 : (2008) 8 SCALE 262 : (2011) 1 SCC(L&S) 368(1)

Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 148, 149, 302, 307, 34
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Supreme Court27 May 2008Allowed

Swami Shankaranand (D) by L.R. Vs Mahant Sri Sadguru Sarnanand Etc. and Others

Supreme Court Of India · AIR 2008 SC 2763 : (2008) AIRSCW 4595 : (2008) 4 ALD 770 : (2008) 4 ALD 11 : (2009) 2 ALT 3 : (2008) 4 AWC 3426 Supp : (2008) 56 BLJR 2012 : (2008) 4 CHN 201 Supp : (2008) 4 CTC 355 : (2008) 9 JT 413 : (2008) 7 MLJ 826 : (2008) 8 SCALE 698 : (2008) 4 Supr

Civil Procedure Code, 1908 (CPC) — Section 92, 92(1)Constitution of India, 1950 — Article 136
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Supreme Court27 May 2008Allowed

Vimal Chadha Vs Vikas Choudhary and Another

Supreme Court Of India · (2008) 3 ACR 2805 : (2008) 2 ALD(Cri) 17 : (2008) 3 ALT(Cri) 242 : (2008) 56 BLJR 2033 : (2008) CriLJ 3190 : (2008) 2 RLW 1785 : (2008) 8 SCALE 608 : (2008) 15 SCC 216 : (2008) 2 UJ 739

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 472Evidence Act, 1872 — Section 35
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