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Supreme Court Of India judgments

59,848 judgments · page 1,147 of 2,993

Supreme Court30 Apr 2008Disposed Of

Tata Teleservices Ltd. Vs Bharat Sanchar Nigam Ltd. and Others

Supreme Court Of India · (2009) 3 ALT 30 : (2008) 2 CompLJ 405 : (2008) 5 JT 657 : (2008) 6 SCALE 523 : (2008) 10 SCC 556

Telecom Regulatory Authority of India Act, 1997 — Section 11, 11(1), 13, 36Telecommunication Interconnection Usage Charges Regulations, 2003 — Rule 6Telegraph Act, 1885 — Section 4
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Supreme Court29 Apr 2008Dismissed

Chandrappa and Others Vs State of Karnataka

Supreme Court Of India · (2008) 3 ACR 3126 : AIR 2008 SC 2323 : (2008) AIRSCW 3746 : (2007) 2 ALT(Cri) 284 : (2008) 3 JCR 110 : (2008) 5 JT 540 : (2008) 6 SCALE 454 : (2008) 11 SCC 328

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 302
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Supreme Court29 Apr 2008Disposed Of

Jagmohan Singh Vs State of Punjab and Others

Supreme Court Of India · (2009) 1 ALT 37 : (2008) 3 CLT 151 : (2008) 3 CPJ 38 : (2008) 8 MLJ 524 : (2008) 8 SCALE 284 : (2008) 7 SCC 38

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Constitution of India, 1950 — Article 14Punjab Regional and Town Planning and Development Act, 1995 — Section 2, 45(3), 45(4)
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Supreme Court29 Apr 2008Allowed

Usha Breco Mazdoor Sangh Vs Management of Usha Breco Ltd. and Another

Supreme Court Of India · (2009) 2 ALT 23 : (2008) 3 CLT 130 : (2008) 118 FLR 400 : (2008) 6 JT 427 : (2008) 2 LLJ 945 : (2008) 7 SCALE 447 : (2008) 5 SCC 554 : (2009) 1 SLJ 322

Civil Procedure Code, 1908 (CPC) — Section 96Constitution of India, 1950 — Article 51AIndustrial Disputes Act, 1947 — Section 10, 11A
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Supreme Court29 Apr 2008Disposed Of

Machindranath Kernath Kasar Vs D.S. Mylarappa and Others

Supreme Court Of India · (2008) ACJ 1964 : AIR 2008 SC 2545 : (2008) AIRSCW 3546 : (2008) 2 GLH 640 : (2008) 5 KarLJ 142 : (2008) 7 MLJ 1155 : (2008) 7 SCALE 496 : (2008) 13 SCC 198

Karnataka Motor Vehicles Rules, 1963 — Rule 232, 235Motor Vehicles Act, 1988 — Section 140, 146, 147, 149, 149(2)Penal Code, 1860 (IPC) — Section 279, 338
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Supreme Court29 Apr 2008Allowed

Govt. of A.P. and Others Vs K. Brahmanandam and Others

Supreme Court Of India · AIR 2008 SC 3170 : (2008) AIRSCW 5352 : (2009) 1 ALT 18 : (2008) 1 CLT 411 : (2008) 117 FLR 1086 : (2008) 7 SCALE 685 : (2008) 5 SCC 241 : (2008) 2 SCC(L&S) 266 : (2009) 2 SLJ 323 : (2008) 1 UJ 667 : (2008) 2 UPLBEC 96

Andhra Pradesh Education Act, 1982 — Section 20, 21, 79, 80, 83Andhra Pradesh Educational Institutions (Establishment, Recognition, Administration and Control of Schools Under Private Managements) Rules, 1993 — Rule 10, 12, 12(3),
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Supreme Court29 Apr 2008Dismissed

Holani Auto Links Pvt. Ltd. Vs State of Madhya Pradesh

Supreme Court Of India · (2009) 1 JLJ 186 : (2008) 6 JT 417 : (2008) 3 MPJR 145 : (2008) 7 SCALE 77 : (2008) 13 SCC 185

Essential Commodities Act, 1955 — Section 3, 6, 6C, 7Madhya Pradesh Foodgrains Dealers Licensing Order, 1958 — Section 3
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