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Supreme Court Of India judgments

59,848 judgments · page 1,145 of 2,993

Supreme Court06 May 2008Allowed

Lalit Kumar Sharma and Another Vs State of U.P. and Another

Supreme Court Of India · (2008) 2 ACR 1837 : (2008) AIRSCW 3503 : (2009) 1 ALD(Cri) 16 : (2008) 3 BC 204 : (2008) 143 CompCas 593 : (2008) 3 JCR 138 : (2008) 2 KLT 728 : (2008) 6 MhLj 526 : (2008) MPLJ 462 : (2008) NCC 712 : (2008) 40 OCR 701 : (2008) 4 PLJR 3 : (2008) 151 PLR 64

Criminal Procedure Code, 1973 (CrPC) — Section 200, 357Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 420
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Supreme Court05 May 2008Allowed

Niyaz Ahmad Khan Vs Mahmood Rahmat Ullah Khan and Another

Supreme Court Of India · (2008) 4 AWC 3358 Supp : (2008) 3 CLT 495 : (2008) 7 JT 104 : (2008) 8 SCALE 635 : (2008) 7 SCC 539

Constitution of India, 1950 — Article 136, 226, 227Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 16(9), 21(1)
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Supreme Court05 May 2008Dismissed

Jaladi Suguna (deceased) through LRs. Vs Satya Sai Central Trust and Others

Supreme Court Of India · AIR 2008 SC 2866 : (2008) AIRSCW 4733 : (2008) 6 ALD 8 : (2008) 4 AWC 3361 Supp : (2009) 3 LW 198 : (2008) 8 MLJ 68 : (2008) 4 PLJR 269 : (2008) 8 SCALE 709 : (2008) 8 SCC 521

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 1, Order 22 Rule 11, Order 22 Rule 4, Order 22 Rule 5, Order 41 Rule 30
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Supreme Court05 May 2008Dismissed

Nhaliyan Makkil Raveendran Vs State of Kerala

Supreme Court Of India · (2008) 2 ACR 2012 : (2008) 2 CLT 906 : (2008) 5 JT 653 : (2008) 5 SCC 436

Kerala Abkari Act, 1077 — Section 55Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 64A
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Supreme Court05 May 2008Dismissed

Ram Kumar Vs Central Bureau of Narcotics

Supreme Court Of India · (2008) 3 ACR 2480 : (2008) 3 CLT 393 : (2008) 2 PLJR 267 : (2008) 5 SCC 385

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 42, 50, 67, 8
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Supreme Court05 May 2008Disposed Of

Madhuban Vs State of U.P.

Supreme Court Of India · (2008) 2 ACR 2005 : (2008) 6 JT 61 : (2008) 40 OCR 606 : (2008) 4 PLJR 49

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 323, 34, 394
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Supreme Court05 May 2008Disposed Of

Union of India (UOI) Vs Prabhakaran Vijaya Kumar and Others

Supreme Court Of India · (2008) ACJ 1895 : (2008) 5 ALLMR 917 : (2009) 3 ALT 12 : (2008) 3 GLR 2400 : (2008) 4 JT 598 : (2008) 2 KLT 700 : (2008) 4 LW 689 : (2009) 1 MhLj 27 : (2008) 4 MLJ 323 : (2008) 4 PLJR 40 : (2009) 1 RLW 236 : (2008) 9 SCALE 182 : (2008) 9 SCC 527

Constitution of India, 1950 — Article 38(1)Motor Vehicles Act, 1988 — Section 140, 163ARailways Act, 1989 — Section 123, 124A, 2(29)
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Supreme Court02 May 2008Disposed Of

Babulal Badriprasad Varma Vs Surat Municipal Corporation and Others

Supreme Court Of India · AIR 2008 SC 2919 : (2008) AIRSCW 4903 : (2009) 5 ALT 7 : (2008) 3 GLH 137 : (2009) 1 GLR 1 : (2008) 6 JT 504 : (2008) 8 SCALE 206 : (2008) 12 SCC 401

Bombay Provincial Municipal Corporations Act, 1949 — Section 68(1), 8(2)Bombay Town Planning Rules, 1955 — Rule 21, 21(3), 21(4), 21(5), 26Constitution of India, 1950 — Article 14, 19(5)
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Supreme Court02 May 2008Dismissed

State Bank of India and Others Vs S.N. Goyal

Supreme Court Of India · AIR 2008 SC 2594 : (2008) AIRSCW 4355 : (2009) 6 ALT 13 : (2008) 3 CLT 795 : (2008) 117 FLR 967 : (2008) 3 GLH 512 : (2008) 6 JT 398 : (2008) 3 LLJ 567 : (2009) 1 LW 11 : (2008) 4 PLJR 274 : (2008) 7 SCALE 415 : (2008) 8 SCC 92 : (2008) 2 SCC(L&S) 678 : (

Civil Procedure Code, 1908 (CPC) — Order 11 Rule 1, Order 11 Rule 1(1), Order 11 Rule 1(3), Order 11 Rule 12, Order 11 Rule 15Constitution of India, 1950 — Article 309, 311Specific Relief Act, 1963 — Section 14
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Supreme Court02 May 2008Dismissed

M.V. Janardhan Reddy Vs Vijaya Bank and Others

Supreme Court Of India · (2008) 3 CHN 5 Supp : (2008) 3 CLT 725 : (2008) 144 CompCas 1 : (2008) 2 CompLJ 393 : (2008) 5 CTC 348 : (2008) 4 LW 897 : (2008) 4 PLJR 189 : (2008) 7 SCC 738 : (2008) 84 SCL 173

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, Order 21 Rule 92, 71Companies (Court) Rules, 1959 — Rule 117, 9Companies Act, 1956 — Section 446, 457, 529A
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Supreme Court02 May 2008Disposed Of

Harendra Sarkar Vs State of Assam

Supreme Court Of India · (2008) 2 ACR 1988 : AIR 2008 SC 2467 : (2008) AIRSCW 3785 : (2009) 1 GLH 170 : (2009) 2 GLT 19 : (2008) 6 JT 330 : (2008) 40 OCR 584 : (2008) 9 SCC 204

Constitution of India, 1950 — Article 14, 21Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 326
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