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Supreme Court Of India judgments

59,848 judgments · page 1,141 of 2,993

Supreme Court13 May 2008Dismissed

Siriya @ Shri Lal Vs State of Madhya Pradesh

Supreme Court Of India · (2008) 3 ACR 2868 : AIR 2008 SC 2314 : (2008) AIRSCW 3940 : (2008) 2 ALD(Cri) 389 : (2008) 3 ALT(Cri) 117 : (2008) CLT 957 : (2008) OLR 957 : (2008) 4 PLJR 206 : (2008) 7 SCALE 712 : (2008) 8 SCC 72 : (2008) 4 Supreme 287

Penal Code, 1860 (IPC) — Section 376, 376(1)
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Supreme Court13 May 2008Allowed

Ramachandran Vs R. Udhayakumar and Others

Supreme Court Of India · (2008) 3 ACR 2648 : AIR 2008 SC 3102 : (2008) AIRSCW 5469 : (2008) 3 CLT 1 : (2008) CriLJ 4309 : (2008) 4 JCR 136 : (2008) 6 JT 582 : (2008) 4 KLT 211 : (2008) 4 PLJR 201 : (2008) 7 SCALE 609 : (2008) 5 SCC 413 : (2008) 4 Supreme 305

Criminal Procedure Code, 1973 (CrPC) — Section 173(2), 173(8), 482Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
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Supreme Court12 May 2008Allowed

K.B. Saha and Sons Pvt. Ltd. Vs Development Consultant Ltd.

Supreme Court Of India · (2008) 6 ALD 92 : (2008) 5 ALLMR 485 : (2009) 5 ALT 32 : (2002) 2 CALLT 104 : (2008) 3 CHN 45 Supp : (2008) 5 CTC 260 : (2008) 9 JT 12 : (2009) 2 MLJ 526 : (2008) 105 RD 369 : (2008) 8 SCC 564

Registration Act, 1908 — Section 17, 49Transfer of Property Act, 1882 — Section 107, 108West Bengal Premises Tenancy Act, 1956 — Section 13, 13(1), 13(6)
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Supreme Court12 May 2008Dismissed

Dharampal and Others Vs U.P. State Road Transport Corpn.

Supreme Court Of India · (2008) ACJ 2041 : AIR 2008 SC 2312 : (2008) AIRSCW 3974 : (2008) 4 JCR 79 : (2008) 2 KLT 691 : (2008) 4 LW 936 : (2008) 40 OCR 648 : (2008) 151 PLR 759 : (2008) 7 SCALE 360 : (2008) 4 Supreme 348

Motor Vehicles Act, 1988 — Section 171
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Supreme Court12 May 2008Allowed

R.K. Shukla Vs Sudhrist Narain Anand (dead) by L.Rs.

Supreme Court Of India · AIR 2008 SC 3130 : (2008) AIRSCW 5274 : (2009) 6 ALT 16 : (2008) 3 AWC 2638 Supp : (2008) 106 CLT 462 : (2008) 6 JT 528 : (2008) 7 SCALE 510 : (2008) 7 SCC 393

Civil Procedure Code, 1908 (CPC) — Section 105(2), 97Constitution of India, 1950 — Article 136, 226, 227Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 16, 16(9), 18,
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Supreme Court12 May 2008Allowed

Dev Dutt Vs Union of India (UOI) and Others

Supreme Court Of India · (2008) 4 ALLMR 438 : (2009) 1 ALT 17 : (2008) 3 AWC 2697 Supp : (2008) 117 FLR 1024 : (2008) 3 GLT 26 : (2008) 7 JT 463 : (2008) 4 LW 941 : (2008) 5 MLJ 328 : (2008) 2 RLW 1669 : (2008) 7 SCALE 403 : (2008) 8 SCC 725 : (2008) 2 SCC(L&S) 771 : (2008) 3 SLJ

Constitution of India, 1950 — Article 14
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Supreme Court12 May 2008Allowed

Bajaj Auto Ltd. Vs Director General (I and R) and Another

Supreme Court Of India · AIR 2008 SC 2269 : (2008) AIRSCW 4052 : (2008) 5 ALLMR 953 : (2008) 3 CPJ 1 : (2008) 7 JT 92 : (2008) 12 SCC 122 : (2008) 84 SCL 200 : (2008) 4 Supreme 518

Monopolies and Restrictive Trade Practices Act, 1969 — Section 10, 2, 33, 33(1), 38(1)
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Supreme Court12 May 2008Dismissed

Sidharth Vashisht @ Manu Sharma Vs The State (N.C.T. of Delhi)

Supreme Court Of India · (2008) 3 ACR 2592 : AIR 2008 SC 2889 : (2008) AIRSCW 4765 : (2008) 2 ALD(Cri) 718 : (2008) 4 CALLT 46 : (2008) CriLJ 3524 : (2008) 6 JT 476 : (2008) 40 OCR 624 : (2008) 4 PLJR 228 : (2008) 7 SCALE 321 : (2008) 5 SCC 230 : (2008) 4 Supreme 486

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 379, 389, 389(1), 496, 497Penal Code, 1860 (IPC) — Section 120B, 201, 302
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Supreme Court12 May 2008Disposed Of

Mausami Moitra Ganguli Vs Jayant Ganguli

Supreme Court Of India · AIR 2008 SC 2262 : (2008) AIRSCW 4043 : (2008) 5 ALLMR 948 : (2008) 4 ALT 56 : (2008) 4 BomCR 816 : (2008) 4 CALLT 26 : (2008) 3 CHN 59 Supp : (2008) 3 CLT 679 : (2008) 6 JT 634 : (2008) 2 KLT 959 : (2009) 2 LW 21 : (2008) 6 MLJ 128 : (2009) 153 PLR 506 :

Guardians and Wards Act, 1890 — Section 10, 17, 25Hindu Minority and Guardianship Act, 1956 — Section 13
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Supreme Court12 May 2008Dismissed

Rahimbux Vs State of M.P.

Supreme Court Of India · (2008) 3 ACR 2655 : AIR 2008 SC 3111 : (2008) AIRSCW 5247 : (2008) CLT 951 : (2008) 4 JCR 141 : (2008) 4 MPJR 1 : (2008) OLR 951 : (2009) 1 PLJR 102 : (2008) 7 SCALE 763 : (2008) 12 SCC 270 : (2008) 4 Supreme 540

Arms Act, 1959 — Section 25Penal Code, 1860 (IPC) — Section 302, 304I, 304II, 323
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Supreme Court12 May 2008Dismissed

Dadu Dayalu Mahasabha, Jaipur (Trust) Vs Mahant Ram Niwas and Another

Supreme Court Of India · AIR 2008 SC 2187 : (2008) AIRSCW 3324 : (2008) 3 AWC 2656 Supp : (2008) 3 CHN 200 Supp : (2008) 2 GLH 557 : (2008) 6 JT 440 : (2008) 151 PLR 261 : (2009) 106 RD 493 : (2008) 7 SCALE 460 : (2008) 11 SCC 753 : (2008) 4 Supreme 384

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, 11, 12Specific Relief Act, 1963 — Section 5
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Supreme Court12 May 2008Dismissed

New Indian Assurance Co. Ltd. Vs Roshanben Rahemansha Fakir and Another

Supreme Court Of India · (2008) ACJ 2161 : AIR 2008 SC 2266 : (2008) AIRSCW 4048 : (2008) 3 CLT 899 : (2009) 1 MhLj 572 : (2009) MPLJ 270 : (2008) 4 PLJR 217 : (2008) 8 SCALE 572 : (2008) 8 SCC 253 : (2008) 3 ShimLC 249 : (2008) 4 Supreme 396

Central Motor Vehicles Rules, 1989 — Rule 51Constitution of India, 1950 — Article 142Motor Vehicles Act, 1988 — Section 10, 10(2), 14(2), 173, 2
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Supreme Court12 May 2008Dismissed

Seema Silk and Sarees and Another Vs Directorate of Enforcement and Others

Supreme Court Of India · (2008) 3 ACR 2600 : AIR 2008 SC 2564 : (2008) AIRSCW 3577 : (2008) 106 CLT 381 : (2008) 226 ELT 673 : (2008) 7 SCALE 624 : (2008) 5 SCC 580 : (2008) 84 SCL 321 : (2008) 4 Supreme 419

Constitution of India, 1950 — Article 14, 31BForeign Exchange Regulation Act, 1973 — Section 18(1), 18(2), 18(3), 56
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