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Supreme Court Of India judgments

59,848 judgments · page 1,137 of 2,993

Supreme Court16 May 2008Allowed

Tata Motors Ltd. Vs Pharmaceutical Products of India Ltd. and Another

Supreme Court Of India · AIR 2008 SC 2805 : (2008) AIRSCW 4651 : (2009) 3 ALT 13 : (2008) 3 BC 330 : (2008) 4 BomCR 707 : (2008) 3 CLT 546 : (2008) 114 CompCas 178 : (2008) 3 CompLJ 91 : (2008) 9 JT 227 : (2008) 4 LW 828 : (2008) 7 SCC 619 : (2008) 84 SCL 355 : (2008) 4 Supreme 5

Civil Procedure Code, 1908 (CPC) — Section 9Companies Act, 1956 — Section 187, 235, 236, 237, 238Constitution of India, 1950 — Article 146, 39
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Supreme Court16 May 2008Disposed Of

Oriental Insurance Co. Ltd. Vs Sudhakaran K.V. and Others

Supreme Court Of India · (2008) ACJ 2045 : AIR 2008 SC 2729 : (2008) AIRSCW 4549 : (2008) 6 ALD 15 : (2008) 3 CLT 420 : (2008) 3 JCR 68 : (2008) 7 JT 530 : (2008) 2 KLT 936 : (2008) 4 LW 951 : (2008) 6 MLJ 149 : (2008) 5 MPHT 240 : (2008) 2 RLW 1680 : (2008) 8 SCALE 402 : (2008)

Constitution of India, 1950 — Article 142Motor Vehicles Act, 1988 — Section 140, 147, 168, 173, 174
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Supreme Court16 May 2008Allowed

Paresh P. Rajda Vs State of Maharashtra and Another

Supreme Court Of India · AIR 2008 SC 2357 : (2008) AIRSCW 3899 : (2008) 3 BC 283 : (2008) 5 BomCR 461 : (2008) 144 CompCas 27 : (2008) 4 CompLJ 293 : (2008) CriLJ 3049 : (2008) 2 KLT 983 : (2008) 40 OCR 771 : (2008) 7 SCALE 769 : (2008) 7 SCC 442 : (2008) 84 SCL 484 : (2008) 4 Su

Criminal Procedure Code, 1973 (CrPC) — Section 395Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 141(2)
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Supreme Court16 May 2008Allowed

Bakemans Industries Pvt. Ltd. Vs New Cawnpore Flour Mills and Others

Supreme Court Of India · AIR 2008 SC 2699 : (2008) AIRSCW 4507 : (2008) 6 ALLMR 463 : (2008) 144 CompCas 71 : (2008) 3 CompLJ 1 : (2008) 151 PLR 670 : (2008) 9 SCALE 566 : (2008) 15 SCC 1 : (2008) 84 SCL 489 : (2008) 4 Supreme 581

Arbitration and Conciliation Act, 1996 — Section 21, 9Companies (Court) Rules, 1959 — Rule 293Companies Act, 1956 — Section 2, 236, 391, 431, 433
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Supreme Court16 May 2008Allowed

Ponds India Ltd. (Merged with H.L. Ltd.) Vs Commissioner of Trade Tax, Lucknow

Supreme Court Of India · (2008) 56 BLJR 1790 : (2008) 129 ECC 1 : (2008) 155 ECR 1 : (2008) 227 ELT 497 : (2008) 9 JT 94 : (2008) 9 SCALE 277 : (2008) 8 SCC 369 : (2008) 15 VST 256

Andhra Pradesh General Sales Tax Act, 1957 — Section 8Constitution of India, 1950 — Article 246Drugs and Cosmetics Act, 1940 — Section 12, 16, 22, 33, 6(2)
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Supreme Court16 May 2008Dismissed

Commissioner of Customs, (Prev.) Gujarat Vs Reliance Petroleum Ltd.

Supreme Court Of India · (2008) AIRSCW 4846 : (2008) 3 CLT 277 : (2008) 129 ECC 103 : (2008) 155 ECR 103 : (2008) 227 ELT 3 : (2008) 7 JT 299 : (2008) 8 SCALE 81 : (2008) 7 SCC 220

Customs Act, 1962 — Section 14, 16, 18, 2(1), 25(1)Customs Valuation (Determination of Price of Imported Goods) Rules, 1988 — Rule 5, 9(2)
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Supreme Court16 May 2008Allowed

Dabur India Ltd. Vs K.R. Industries

Supreme Court Of India · AIR 2008 SC 3123 : (2008) AIRSCW 5265 : (2008) AIRSCW 1725 : (2009) 4 ALT 20 : (2008) 4 AWC 3515 Supp : (2008) 5 MLJ 1394 : (2008) 37 PTC 332 : (2008) 8 SCALE 385 : (2008) 10 SCC 595 : (2008) 2 Supreme 176

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 7 Rule 11, Order 7 Rule 7, 20, 94Copyright Act, 1957 — Section 25C, 55, 55(1), 62, 62(1)Criminal Procedure Code, 1973 (CrPC) — Section 125
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Supreme Court16 May 2008Allowed

Kabushiki Kaisha Toshiba Vs TOSIBA Appliances Co. and Others

Supreme Court Of India · AIR 2009 SC 892 : (2009) 5 ALT 16 : (2008) 37 PTC 394 : (2008) 8 SCALE 354 : (2008) 10 SCC 766

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Monopolies and Restrictive Trade Practices Act, 1969 — Article 36ATrade and Merchandise Marks Act, 1958 — Section 109, 109(2), 109(5), 109(6), 11
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Supreme Court16 May 2008Dismissed

Bank of India Vs Ketan Parekh and Others

Supreme Court Of India · AIR 2008 SC 2361 : (2008) AIRSCW 3903 : (2008) 5 ALLMR 983 : (2008) 3 AWC 3091 Supp : (2008) 3 BC 247 : (2008) 56 BLJR 2070 : (2008) 3 CLT 834 : (2008) 143 CompCas 711 : (2008) 5 MLJ 1097 : (2008) 151 PLR 662 : (2008) 8 SCALE 327 : (2008) 8 SCC 148 : (200

Civil Procedure Code, 1908 (CPC) — Section 14(1)Contract Act, 1872 — Section 23Evidence Act, 1872 — Section 123, 124
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Supreme Court16 May 2008Allowed

N.R. Mon Vs Md. Nasimuddin

Supreme Court Of India · AIR 2008 SC 2576 : (2008) AIRSCW 4531 : (2008) AIRSCW 4331 : (2008) 56 BLJR 2052 : (2008) CriLJ 3491 : (2008) 2 KLT 1022 : (2008) 40 OCR 961 : (2008) 9 SCALE 334 : (2008) 6 SCC 721

Narcotic Drugs and Psychotropic Substance Act, 1985 — Section 8, 19, 20, 20(b)(ii)(c), 21, 24, 27A, 29, 37, 37(1)(b), 37(b)(ii), 37(3), 43(a), 50, 60, 67Code Of Criminal Procedure, 1973 — Section 437
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Supreme Court16 May 2008Partly Allowed

A.P.S.R.T.C. and Another Vs K. Hemalata and Others

Supreme Court Of India · (2008) ACJ 2170 : AIR 2008 SC 2851 : (2008) AIRSCW 4712 : (2008) 5 ALD 116 : (2008) 4 AWC 3835 Supp : (2008) 3 CLT 607 : (2008) 5 MLJ 1171 : (2008) 4 RLW 3453 : (2008) 8 SCALE 604 : (2008) 6 SCC 767 : (2008) 2 UJ 786

Motor Vehicles Act, 1988 — Section 173
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Supreme Court16 May 2008Dismissed

G.M. ONGC, Shilchar Vs ONGC Contractual Workers Union

Supreme Court Of India · (2008) 56 BLJR 2057 : (2008) 118 FLR 942 : (2008) 7 JT 309 : (2008) 2 LLJ 1071 : (2008) 8 SCALE 665 : (2008) 12 SCC 275 : (2009) 1 SCC(L&S) 661 : (2009) 2 SLJ 28

Constitution of India, 1950 — Article 136, 14, 226, 227Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 10(1)
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Supreme Court16 May 2008Allowed

Faqruddin (Dead) through L.Rs. Vs Tajuddin (Dead) through L.Rs.

Supreme Court Of India · (2009) 3 ALT 11 : (2008) 4 AWC 3503 Supp : (2008) 3 CLT 750 : (2008) 4 JCR 150 : (2008) 9 JT 37 : (2008) 5 MLJ 1402 : (2008) 8 SCALE 557 : (2008) 8 SCC 12

Rajasthan Jagir Decisions And Proceedings (Validation) Act, 1955 — Section 2, 4(1)(b), 10(d)Code Of Civil Procedure, 1908 — Section 12, 92, Order 41 Rule 27,Religious Endowments Act, 1863 — Section 14
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Supreme Court16 May 2008Allowed

Indian Bank Vs Godhara Nagrik Cooperative Credit Society Ltd. and Another

Supreme Court Of India · AIR 2008 SC 2585 : (2008) AIRSCW 4343 : (2009) 4 ALT 17 : (2008) 3 BC 387 : (2008) 4 CHN 119 Supp : (2008) 114 CompCas 200 : (2009) 1 GLR 284 : (2008) 5 JT 575 : (2008) 7 SCALE 363 : (2008) 12 SCC 541 : (2008) 4 Supreme 66

Banking Regulation Act, 1949 — Section 35AConstitution of India, 1950 — Article 12, 32
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