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Supreme Court Of India judgments

59,848 judgments · page 1,136 of 2,993

Supreme Court27 May 2008Allowed

Khoday Distilleries Limited (Now known as Khoday India Limited) Vs The Scotch Whisky Association and Others

Supreme Court Of India · AIR 2008 SC 2737 : (2008) AIRSCW 4560 : (2009) 4 ALT 30 : (2008) 4 AWC 3258 Supp : (2008) 56 BLJR 1979 : (2009) 1 LW 472 : (2008) 4 MLJ 942 : (2008) 37 PTC 413 : (2008) 9 SCALE 40 : (2008) 10 SCC 723

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2(3), Order 41 Rule 27Constitution of India, 1950 — Article 226Geographical Indication of the Goods Act, 1999 — Section 26
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Supreme Court27 May 2008Dismissed

Bikoba Deora Gaikwad and Others Vs Hirabai Marutirao Ghorgare and Others

Supreme Court Of India · (2008) 4 ALD 40 : (2008) 4 ALT 20 : (2008) 4 ALT 21 : (2008) 4 AWC 3449 Supp : (2008) 4 CHN 134 Supp : (2008) 3 CLT 867 : (2008) 4 JCR 59 : (2008) 11 JT 57 : (2008) 2 KLT 1016 : (2009) 1 MhLj 582 : (2008) 5 MLJ 1388 : (2008) 4 MPHT 518 : (2009) MPLJ 275 :

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18, Order 21 Rule 11, Order 26 Rule 13, 144, 151, 152, 97Limitation Act, 1963 — Article 136, 137
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Supreme Court16 May 2008Dismissed

United India Insurance Company Limited Vs Manubhai Dharmasinhbhai Gajera and Others New India Assurance Company Limited Vs Consumer Education and Research Society and Others

Supreme Court Of India · (2008) ACJ 2399 : (2008) 5 ALLMR 928 : (2008) 3 CALLT 1 : (2008) 3 GLR 2356 : (2008) 5 JT 457 : (2008) 5 MLJ 1006 : (2008) 151 PLR 644 : (2008) 7 SCALE 377 : (2008) 10 SCC 404

Constitution of India, 1950 — Article 12, 136, 14, 226, 47Contract Act, 1872 — Section 23General Insurance Business (Nationalisation) Act, 1972 — Section 10A, 19, 19(2), 19(3), 24A
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Supreme Court16 May 2008Dismissed

State of U.P. and Others Vs Swadeshi Polytex Ltd. and Others

Supreme Court Of India · AIR 2008 SC 2854 : (2008) AIRSCW 4715 : (2008) 4 AWC 3556 Supp : (2008) 9 SCALE 191 : (2008) 12 SCC 596 : (2008) 5 Supreme 64

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 54Constitution of India, 1950 — Article 136, 226State Financial Corporations Act, 1951 — Section 29, 29(1), 29(4)
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Supreme Court16 May 2008Dismissed

Mohan Anna Chavan Vs State of Maharashtra

Supreme Court Of India · (2008) 3 ACR 2885 : (2008) 2 ALT(Cri) 329 : (2008) 3 CLT 503 : (2008) 7 JT 51 : (2008) 7 SCC 561

Constitution of India, 1950 — Article 19, 21Criminal Procedure Code, 1973 (CrPC) — Section 235(2), 313, 354(3), 366, 392Evidence Act, 1872 — Section 27
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Supreme Court16 May 2008Dismissed

Venkatesan Vs State of Tamil Nadu

Supreme Court Of India · AIR 2008 SC 2369 : (2008) AIRSCW 3913 : (2008) CriLJ 3052 : (2008) 6 JT 640 : (2008) 2 LW(Cri) 1245 : (2008) 40 OCR 952 : (2008) 8 SCC 456

Criminal Procedure Code, 1973 (CrPC) — Section 174Penal Code, 1860 (IPC) — Section 302
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Supreme Court16 May 2008Dismissed

Sudarsha Avasthi Vs Shiv Pal Singh

Supreme Court Of India · AIR 2008 SC 2724 : (2008) AIRSCW 4542 : (2008) 5 ALD 37 : (2008) 4 AWC 3550 Supp : (2008) 3 CLT 534 : (2008) 8 SCALE 415 : (2008) 7 SCC 604 : (2008) 4 Supreme 261

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16, Order 7 Rule 11Representation of the People Act, 1951 — Section 123, 82, 83
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Supreme Court16 May 2008Allowed

Sayeeda Farhana Shamim Vs State of Bihar and Another

Supreme Court Of India · (2008) 3 ACR 2875 : AIR 2008 SC 2373 : (2008) AIRSCW 3919 : (2008) 3 CLT 880 : (2008) CriLJ 3057 : (2008) 2 DMC 195 : (2008) 2 KLT 1011 : (2008) 2 PLJR 273 : (2008) 8 SCALE 256 : (2008) 8 SCC 218 : (2008) 3 ShimLC 243 : (2008) 4 Supreme 144

Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 203, 204, 204(1)Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 323, 406, 498A
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Supreme Court16 May 2008Dismissed

V.R. Dalal and Others Vs Yogendra Naranji Thakkar and Another

Supreme Court Of India · (2008) 3 ACR 2652 : AIR 2008 SC 2793 : (2008) AIRSCW 4634 : (2009) 1 ALD(Cri) 83 : (2008) 6 JT 564 : (2008) 40 OCR 947 : (2008) 8 SCALE 156 : (2008) 15 SCC 625 : (2008) 4 Supreme 374

Constitution of India, 1950 — Article 142Criminal Procedure Code, 1973 (CrPC) — Section 188Penal Code, 1860 (IPC) — Section 120B, 405, 420
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Supreme Court16 May 2008Dismissed

Sudhir S. Mehta and Others Vs Custodian and Another

Supreme Court Of India · AIR 2008 SC 2636 : (2009) 3 ALT 14 : (2008) 7 JT 169 : (2008) 12 SCC 84 : (2008) 85 SCL 91

Special Court (Trial of Offences Relating to Transactions in Securities) Act, 1992 — Section 10, 11, 11(1), 11(2), 3
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Supreme Court16 May 2008Disposed Of

Illa Roy Chowdhury Vs Shyamali Das and Others

Supreme Court Of India · AIR 2008 SC 2903 : (2008) AIRSCW 4783 : (2008) 4 AWC 3446 Supp : (2008) 4 CHN 160 Supp : (2008) 5 CTC 656 : (2008) 3 JCR 65 : (2008) 11 JT 39 : (2009) 3 MLJ 314 : (2008) 8 SCALE 371

Land Acquisition Act, 1894 — Section 30, 31, 33
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Supreme Court16 May 2008Partly Allowed

Food Corporation of India and Another Vs Pala Ram and Others

Supreme Court Of India · (2009) 3 ALT 7 : (2008) 118 FLR 359 : (2008) 9 JT 78 : (2008) 8 SCALE 436 : (2008) 14 SCC 32 : (2009) 1 SCC(L&S) 690

Constitution of India, 1950 — Article 226, 39Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 10(1), 10(2), 2(1), 25Industrial Disputes Act, 1947 — Section 25
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