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Supreme Court Of India judgments

59,848 judgments · page 1,143 of 2,993

Supreme Court08 May 2008Allowed

Aneeta Hada Vs Godfather Travels and Tours Pvt. Ltd.

Supreme Court Of India · (2008) 2 ACR 2273 : (2008) 3 ALLMR 881 : (2008) 3 CTC 840 : (2008) 40 OCR 881 : (2008) 8 SCALE 25 : (2008) 13 SCC 703 : (2008) 85 SCL 56

Criminal Procedure Code, 1973 (CrPC) — Section 239, 245, 482Drugs and Cosmetics Act, 1940 — Section 34Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14A
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Supreme Court08 May 2008Allowed

National Insurance Co. Ltd. Vs Nitin Khandelwal

Supreme Court Of India · (2008) ACJ 2035 : (2008) 4 ALD 21 : (2008) 3 ALLMR 875 : (2008) 3 CHN 1 Supp : (2008) 2 CompLJ 475 : (2008) 4 CPJ 1 : (2008) 5 CTC 184 : (2008) 3 KLT 332 : (2008) 4 LW 777 : (2008) 40 OCR 642 : (2008) 3 PLJR 417 : (2008) 151 PLR 754 : (2008) 7 SCALE 351 :

Motor Vehicles Act, 1988 — Section 149, 149(2)(1)
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Supreme Court08 May 2008Partly Allowed

Dr. Arvind Barsaul etc. Vs State of Madhya Pradesh and Another

Supreme Court Of India · (2008) 3 ACR 3247 : (2009) CriLJ 331 : (2008) 2 DMC 175 : (2008) 40 OCR 646 : (2008) 7 SCALE 358 : (2008) 5 SCC 794

Constitution of India, 1950 — Article 142Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 294, 34, 498A, 506
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Supreme Court08 May 2008Dismissed

Southern Steel Ltd. and Others Vs Jindal Vijayanagar Steel Ltd.

Supreme Court Of India · (2008) 2 ACR 2013 : AIR 2008 SC 3143 : (2008) AIRSCW 5994 : (2008) 5 ALLMR 974 : (2008) 6 BomCR 806 : (2008) 143 CompCas 466 : (2008) 4 CompLJ 300 : (2008) CriLJ 3960 : (2008) 40 OCR 652 : (2009) 1 RLW 116 : (2008) 7 SCALE 493 : (2008) 5 SCC 762 : (2008)

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 258, 482Negotiable Instruments Act, 1881 (NI) — Section 138
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Supreme Court08 May 2008Dismissed

State of Rajasthan Vs Udai Lal

Supreme Court Of India · (2008) 3 ACR 2589 : (2008) 2 ALD(Cri) 39 : (2008) 40 OCR 620 : (2008) 7 SCALE 317 : (2008) 11 SCC 408

Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 28, 29, 36B, 8
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Supreme Court08 May 2008Dismissed

State of Punjab and Others Vs Bhajan Kaur and Others

Supreme Court Of India · AIR 2008 SC 2276 : (2008) AIRSCW 4073 : (2008) 5 ALD 13 : (2008) 3 ALLMR 909 : (2008) CLT 915 : (2008) 2 KLT 628 : (2009) 1 LW 340 : (2009) 2 MLJ 97 : (2008) OLR 915 : (2008) 8 SCALE 475 : (2008) 12 SCC 112 : (2008) 3 Supreme 724

General Clauses Act, 1897 — Section 22B, 25, 6Motor Vehicles Act, 1939 — Section 110A, 92AMotor Vehicles Act, 1988 — Section 140, 144, 217, 217(1), 217(4)
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Supreme Court08 May 2008Allowed

Andhra Bank Vs Andhra Bank Officers and Another

Supreme Court Of India · AIR 2008 SC 2936 : (2008) AIRSCW 4932 : (2009) 1 ALD 8 : (2009) 2 ALT 1 : (2008) 3 CLT 263 : (2008) 7 JT 331 : (2008) 8 SCALE 614 : (2008) 7 SCC 203 : (2008) 2 SCC(L&S) 403 : (2008) 2 UJ 748

Banking Companies (Acquisition And Transfer Of Undertakings) Act, 1980 — Section 3, 8, 9, 12(2), 19Constitution Of India, 1950 — Article 39(b), 39(c)Andhra Bank (Officers) Service Regulations, 1982 — Regulation 6, 8, 17, 19(2), 26, 26(2)
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Supreme Court08 May 2008Disposed Of

H.V. Nirmala Vs Karnataka State Financial Corporation and Others

Supreme Court Of India · AIR 2008 SC 2440 : (2008) AIRSCW 3732 : (2009) 2 ALT 30 : (2008) 3 CLT 560 : (2009) 120 FLR 1140 : (2010) 2 KarLJ 33 : (2009) 1 LLJ 208 : (2008) 8 SCALE 315 : (2008) 7 SCC 639 : (2008) 2 SCC(L&S) 442 : (2009) 2 SLR 204

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 13Constitution of India, 1950 — Article 154, 309, 310, 311Karnataka State Financial Corporation (Staff) Regulations, 1965 — Regulation 2
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Supreme Court08 May 2008Allowed

Naresh Kavarchand Khatri Vs State of Gujarat and Another

Supreme Court Of India · (2008) 2 ACR 1818 : AIR 2008 SC 2180 : (2008) AIRSCW 3340 : (2008) 2 ALD(Cri) 424 : (2008) 3 GLH 161 : (2008) 3 GLR 1932 : (2008) 4 JCR 144 : (2008) 2 KLT 747 : (2008) 2 LW(Cri) 1287 : (2008) 40 OCR 609 : (2008) 4 PLJR 51 : (2008) 8 SCC 300 : (2008) 4 Sup

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 154, 156, 156(2), 162, 177Penal Code, 1860 (IPC) — Section 120B, 406, 420
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Supreme Court07 May 2008Disposed Of

Union of India (UOI) and Others Vs C.N. Vasudevan

Supreme Court Of India · AIR 2008 SC 2317 : (2008) AIRSCW 3943 : (2008) 3 ALLMR 916 : (2009) 2 ALT 7 : (2008) 3 CLT 343 : (2009) 120 FLR 208 : (2008) 7 JT 124 : (2008) 8 SCALE 534 : (2008) 7 SCC 308 : (2008) 2 SCC(L&S) 561

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Supreme Court07 May 2008Disposed Of

Union of India (UOI) Vs S.P. Singh

Supreme Court Of India · AIR 2008 SC 2445 : (2008) AIRSCW 3477 : (2009) 2 ALT 14 : (2008) 3 AWC 2565 Supp : (2008) 2 CLT 908 : (2008) 117 FLR 932 : (2008) 6 JT 319 : (2008) 7 SCALE 668 : (2008) 5 SCC 438 : (2008) 3 SLJ 285 : (2008) 3 Supreme 609

Central Civil Services (Pension) Rules, 1972 — Rule 48, 48(1)
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