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Supreme Court Of India judgments

59,848 judgments · page 1,138 of 2,993

Supreme Court16 May 2008Allowed

Bhupendra Steel (P) Ltd. Vs Commissioner of Central Excise

Supreme Court Of India · (2008) 129 ECC 115 : (2008) 155 ECR 115 : (2008) 227 ELT 20 : (2008) 7 JT 520 : (2008) 8 SCALE 660

Central Excise Rules, 1944 — Rule 56A, 57A, 8, 8(1)Central Excises and Salt Act, 1944 — Section 35LFinance Act, 1988 — Section 15
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Supreme Court16 May 2008Dismissed

Ranganayakamma and Another Vs K.S. Prakash (D) by L.Rs. and Others

Supreme Court Of India · (2008) 6 ALLMR 904 : (2008) 8 JT 510 : (2009) 2 KarLJ 1 : (2008) 7 MLJ 550 : (2008) 9 SCALE 144 : (2008) 15 SCC 673

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 6 Rule 4, 151Companies (Court) Rules, 1959 — Rule 6Contract Act, 1872 — Section 16, 2, 23, 25
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Supreme Court16 May 2008Dismissed

Municipal Corporation, Hyderabad Vs Sunder Singh

Supreme Court Of India · AIR 2008 SC 2579 : (2008) AIRSCW 4335 : (2008) 5 ALD 120 : (2008) 4 AWC 3414 Supp : (2008) 4 CHN 102 Supp : (2008) 7 JT 247 : (2008) 7 MLJ 695 : (2008) 8 SCALE 375 : (2008) 8 SCC 485

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 41 Rule 23, Order 41 Rule 23A, 11Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 107
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Supreme Court16 May 2008Dismissed

DLF Universal Ltd. and Another Vs The Director General [Investigation and Registration] and Another

Supreme Court Of India · AIR 2008 SC 2244 : (2008) AIRSCW 3985 : (2008) 3 CLT 478 : (2008) 3 CPJ 26 : (2008) 8 SCALE 342 : (2008) 7 SCC 513 : (2008) 84 SCL 426

Constitution of India, 1950 — Article 300AHaryana Development and Regulation of Urban Areas Act, 1975 — Section 3Monopolies and Restrictive Trade Practices Act, 1969 — Section 11, 13A, 13B, 2, 3(3)
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Supreme Court16 May 2008Allowed

Kusumam Hotels (P) Ltd. Vs Kerala State Electricity Board and Others

Supreme Court Of India · AIR 2008 SC 2796 : (2008) AIRSCW 4638 : (2008) AIRSCW 1383 : (2009) 4 ALT 22 : (2008) ELR 293 : (2008) 9 JT 161 : (2008) 3 KLT 276 : (2008) 9 SCALE 448 : (2008) 13 SCC 213 : (2008) 4 Supreme 214 : (2008) 2 Supreme 16

Constitution of India, 1950 — Article 14Customs Act, 1962 — Section 25, 25(1)Electricity (Supply) Act, 1948 — Section 78A
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Supreme Court16 May 2008Allowed

Mallavarapu Kasivisweswara Rao Vs Thadikonda Ramulu Firm and Others

Supreme Court Of India · AIR 2008 SC 2898 : (2008) AIRSCW 4777 : (2008) 4 ALD 15 : (2008) 3 BC 416 : (2008) 56 BLJR 2237 : (2008) 6 BomCR 826 : (2008) CLT 1063 : (2008) 11 JT 43 : (2008) 8 MLJ 123 : (2008) OLR 1063 : (2008) 3 RLW 2717 : (2008) 8 SCALE 680 : (2008) 7 SCC 655 : (20

Negotiable Instruments Act, 1881 (NI) — Section 118, 118(a)
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Supreme Court16 May 2008Disposed Of

A.P. Electricity Regulatory Commission Vs R.V.K. Energy Pvt. Ltd. and Another

Supreme Court Of India · (2008) ELR 550 : (2008) 7 JT 138 : (2008) 9 SCALE 529

Electricity (Supply) Act, 1948 — Section 3, 18A(a)Andhra Pradesh Electricity Reforms Act, 1998 — Section 2(b), 2(e), 3, 3(1), 11, 11(1)(e), 11(1)(f), 12, 13, 13(4), 13(5), 14, 14(1), 14(4), 16, 17, 15, 16, 21(4), 26, 39,Indian Electricity Act, 1910 — Section 2(h), 3, 28
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Supreme Court16 May 2008Dismissed

N. Padmamma and Others Vs S. Ramakrishna Reddy and Others

Supreme Court Of India · AIR 2008 SC 2834 : (2008) AIRSCW 4689 : (2008) 6 ALD 1 : (2009) 1 CHN 17 Supp : (2008) 10 JT 598 : (2008) 8 SCALE 394 : (2008) 15 SCC 517

Andhra Pradesh (Telangana Area) Abolition of Inams Act, 1955 — Section 10, 14, 24, 29, 3Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950 — Section 37Constitution of India, 1950 — Article 14,
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Supreme Court16 May 2008Allowed

Sulochana Vs Rajinder Singh

Supreme Court Of India · AIR 2008 SC 2611 : (2008) AIRSCW 4378 : (2009) 1 JLJ 244 : (2008) 9 JT 216 : (2008) 3 MPJR 2271 : (2008) 8 SCALE 304 : (2008) 15 SCC 538

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13A1Constitution of India, 1950 — Article 14Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 11A, 12, 12(1), 13(6), 13A
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Supreme Court16 May 2008Allowed

S. Mohan Vs Central Bureau of Investigation

Supreme Court Of India · (2008) 3 ACR 3240 : (2008) AIRSCW 3557 : (2008) 2 ALD(Cri) 25 : (2008) 106 CLT 360 : (2008) 8 SCALE 66 : (2008) 7 SCC 1 : (2008) 84 SCL 443 : (2008) 4 Supreme 10

Penal Code, 1860 (IPC) — Section 120B, 405, 406, 409, 411Prevention of Corruption Act, 1988 — Section 13(1), 13(2)Special Court (Trial of Offences Relating to Transactions in Securities) Act, 1992 — Section 10, 3(3)
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Supreme Court16 May 2008Dismissed

Bhanwar Singh and Others Vs State of M.P.

Supreme Court Of India · (2008) 3 ACR 2960 : AIR 2009 SC 768 : (2008) CLT 966 : (2008) 3 MPJR 239 : (2008) 2 OLR 966 : (2008) 7 SCALE 633

Criminal Procedure Code, 1973 (CrPC) — Section 465Penal Code, 1860 (IPC) — Section 100, 101, 102, 103, 104
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Supreme Court15 May 2008Disposed Of

Delhi Bar Association (Regd.) Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2009 SC 693 : (2009) 6 ALT 28 : (2008) 6 JT 586 : (2008) 7 SCALE 539 : (2008) 13 SCC 628

Bengal General Clauses Act, 1899 — Section 5Constitution (Sixty-Ninth Amendment) Act, 1991 — Article 239, 239AA, 239AA(3)Constitution of India, 1950 — Article 246, 258A, 32
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Supreme Court15 May 2008Allowed

ICICI Bank Vs Shanti Devi Sharma and Others

Supreme Court Of India · (2008) 3 ACR 2810 : (2008) 3 BC 453 : (2008) CLT 1071 : (2009) CriLJ 327 : (2008) 3 CTC 522 : (2008) 3 GLH 4 : (2008) 4 GLH 3 : (2008) 7 JT 390 : (2008) 2 KLT 852 : (2008) OLR 1071 : (2008) 151 PLR 634 : (2008) 8 SCALE 626 : (2008) 7 SCC 532

Criminal Procedure Code, 1973 (CrPC) — Section 482
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Supreme Court15 May 2008Allowed

Nikhil Kanchanlal Vakharia Vs Securities and Exchange Board of India and Another

Supreme Court Of India · AIR 2008 SC 2667 : (2008) AIRSCW 4450 : (2009) 6 ALT 29 : (2008) 3 BC 223 : (2008) 3 CLT 366 : (2008) 144 CompCas 48 : (2008) 3 CompLJ 372 : (2008) 10 JT 605 : (2008) 9 SCALE 310 : (2008) 7 SCC 336 : (2008) 84 SCL 303 : (2008) 4 Supreme 47

Bombay Stock Exchange Rules — Rule 179Securities and Exchange Board of India (Stock Brokers and Sub-brokers) Regulations, 1992 — Regulation 10Securities and Exchange Board of India (Stock Brokers and Sub-Brokers) Rules, 1
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Supreme Court15 May 2008Dismissed

Sureshchandra Ramanlal Vs State of Gujarat and Another

Supreme Court Of India · (2008) 3 GLH 113 : (2008) 7 JT 407 : (2008) 40 OCR 958 : (2008) 7 SCC 591

Banking Regulation Act, 1949 — Section 46Criminal Procedure Code, 1973 (CrPC) — Section 439, 70, 82Penal Code, 1860 (IPC) — Section 120B, 406, 409, 420, 439
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Supreme Court15 May 2008Dismissed

Panneerselvam Vs State of Tamil Nadu

Supreme Court Of India · (2008) CriLJ 3531 : (2008) 6 JT 559 : (2008) 2 LW(Cri) 1257 : (2008) NCC 733 : (2008) 40 OCR 923 : (2008) 8 SCALE 151

Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 201, 302, 34, 348
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