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Supreme Court Of India judgments

59,848 judgments · page 1,148 of 2,993

Supreme Court29 Apr 2008Partly Allowed

Ormi Textiles and Another Vs State of U.P. and Others

Supreme Court Of India · AIR 2008 SC 2177 : (2008) AIRSCW 3344 : (2008) 4 ALLMR 408 : (2009) 1 ALT 44 : (2008) 3 AWC 2772 Supp : (2010) 1 BC 517 : (2008) 3 CHN 86 Supp : (2008) 1 CLT 390 : (2008) 4 CTC 649 : (2009) 1 LW 590 : (2008) 8 SCALE 185 : (2008) 5 SCC 194

Constitution of India, 1950 — Article 12, 226State Financial Corporations Act, 1951 — Section 29, 29(1), 31, 31(1), 32
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Supreme Court29 Apr 2008Allowed

S. Rama Krishna Vs S. Rami Reddy (D) by his LRs. and Others

Supreme Court Of India · (2008) 3 ACR 3122 : AIR 2008 SC 2066 : (2009) AIRSCW 687 : (2008) AIRSCW 2824 : (2009) 1 ALT(Cri) 121 : (2008) CriLJ 2625 : (2008) 2 GLH 439 : (2008) 4 JT 593 : (2008) 40 OCR 517 : (2008) 150 PLR 782 : (2008) 3 RLW 1926 : (2008) 6 SCALE 450 : (2008) 5 SCC

Criminal Procedure Code, 1973 (CrPC) — Section 256, 256(1), 378, 378(4)Negotiable Instruments Act, 1881 (NI) — Section 138, 142
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Supreme Court29 Apr 2008Allowed

Hardeo Rai Vs Sakuntala Devi and Others

Supreme Court Of India · AIR 2008 SC 2489 : (2008) AIRSCW 3435 : (2009) 2 ALT 15 : (2008) 3 CHN 13 Supp : (2008) 3 CLT 156 : (2008) 5 MhLj 490 : (2008) 8 MLJ 698 : (2008) 4 PLJR 157 : (2008) 7 SCALE 662 : (2008) 7 SCC 46

Specific Relief Act, 1963 — Section 20
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Supreme Court29 Apr 2008Allowed

Kamala and Others Vs K.T. Eshwara Sa and Others

Supreme Court Of India · AIR 2008 SC 3174 : (2009) AIRSCW 373 : (2008) AIRSCW 5364 : (2008) 4 ALD 24 : (2008) 3 AWC 2776 Supp : (2009) 1 CLR 743 : (2008) 5 MLJ 617 : (2008) 105 RD 296 : (2008) 7 SCALE 436 : (2008) 12 SCC 661 : (2008) 4 Supreme 204 : (2008) 7 Supreme 125

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 2 Rule 2, Order 20 Rule 12, Order 7 Rule 11, Order 7 Rule 13
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Supreme Court29 Apr 2008Disposed Of

Oriental Insurance Co. Ltd. Vs Zaharulnisha and Others

Supreme Court Of India · (2008) ACJ 1928 : AIR 2008 SC 2218 : (2008) AIRSCW 3251 : (2008) 4 ALLMR 413 : (2008) 40 OCR 613 : (2008) 151 PLR 252 : (2008) 7 SCALE 310 : (2008) 12 SCC 385

Motor Vehicles Act, 1988 — Section 10, 10(2), 145, 147(3), 149
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Supreme Court28 Apr 2008Allowed

Suneet Gupta Vs Anil Triloknath Sharma and Others

Supreme Court Of India · (2008) 3 ACR 2788 : (2008) 6 JT 360 : (2008) 40 OCR 578 : (2008) 7 SCALE 110 : (2008) 11 SCC 670

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 173(2), 190, 239, 240, 482Penal Code, 1860 (IPC) — Section 120B, 406, 468
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Supreme Court28 Apr 2008Dismissed

M.C. Agrawal HUF Vs Sahara India and Others

Supreme Court Of India · AIR 2008 SC 2887 : (2008) AIRSCW 4763 : (2008) 6 ALD 90 : (2008) 5 ALLMR 447 : (2008) 4 ALT 15 : (2008) 3 CLT 636 : (2008) 6 JT 239 : (2008) 6 MhLj 519 : (2008) MPLJ 459 : (2009) 153 PLR 650 : (2008) 6 SCALE 778 : (2008) 5 SCC 642

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
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Supreme Court28 Apr 2008Dismissed

Dr. Narendra K. Amin Vs State of Gujarat and Another

Supreme Court Of India · (2008) 3 ACR 2714 : (2008) 6 JT 205 : (2008) 6 SCALE 415 : (2008) 13 SCC 584

Arms Act, 1959 — Section 25(1), 27Criminal Procedure Code, 1973 (CrPC) — Section 160, 173(8), 437(1), 438, 439Penal Code, 1860 (IPC) — Section 120B, 193, 197, 201, 302
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Supreme Court28 Apr 2008Allowed

Dinesh M.N. (S.P.) Vs State of Gujarat

Supreme Court Of India · (2008) 3 ACR 3116 : AIR 2008 SC 2318 : (2008) AIRSCW 3677 : (2008) CriLJ 3008 : (2008) 3 GLR 2310 : (2008) 5 JT 432 : (2008) 40 OCR 506 : (2008) 6 SCALE 407 : (2008) 5 SCC 66

Arms Act, 1959 — Section 25(1), 27Bombay Police Act, 1951 — Section 13(1)Criminal Procedure Code, 1973 (CrPC) — Section 173(8), 437(1), 439, 439(2)
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Supreme Court28 Apr 2008Allowed

Yogesh @ Sachin Jagdish Joshi Vs State of Maharashtra

Supreme Court Of India · (2008) 3 ACR 3070 : AIR 2008 SC 2991 : (2008) AIRSCW 5043 : (2008) CriLJ 3872 : (2008) 2 GLH 596 : (2008) 6 JT 299 : (2008) 6 SCALE 469 : (2008) 10 SCC 394

Arms Act, 1959 — Section 25, 3Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 209, 227, 228
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Supreme Court28 Apr 2008Disposed Of

Jagdish Singh Vs Madhuri Devi

Supreme Court Of India · (2008) 5 AD 489 : AIR 2008 SC 2296 : (2008) AIRSCW 3824 : (2008) 3 ALT 49 : (2008) 4 BomCR 830 : (2008) 3 CTC 528 : (2008) 2 DMC 8 : (2008) 2 GLH 460 : (2008) 5 JT 498 : (2009) 2 MhLj 98 : (2008) 6 MLJ 842 : (2009) MPLJ 482 : (2008) 6 SCALE 646 : (2008) 1

Hindu Marriage Act, 1955 — Section 13
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Supreme Court25 Apr 2008Dismissed

Shiv Prasad Vs Government of India and Others

Supreme Court Of India · (2009) 4 ALT 27 : (2008) 2 GLH 692 : (2008) 5 JT 422 : (2008) 6 SCALE 315 : (2008) 10 SCC 382 : (2009) 1 SCC(L&S) 40 : (2009) 2 SLR 352 : (2008) 2 UPLBEC 1684

Constitution of India, 1950 — Article 14, 16, 16(4), 19, 21
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Supreme Court24 Apr 2008Dismissed

T. Nagappa Vs Y.R. Muralidhar

Supreme Court Of India · (2008) 3 ACR 2711 : AIR 2008 SC 2010 : (2008) AIRSCW 3349 : (2008) 1 ALD(Cri) 927 : (2008) 3 ALT(Cri) 62 : (2010) 1 BC 500 : (2008) 2 GLH 553 : (2008) 6 JT 153 : (2008) 5 KarLJ 112 : (2008) 3 KLT 158 : (2008) 6 MhLj 515 : (2008) 5 MLJ 320 : (2008) MPLJ 45

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 243, 243(2), 293Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139, 20
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Supreme Court24 Apr 2008Disposed Of

Om Parkash Batish Vs Ranjit @ Ranbir Kaur and Others

Supreme Court Of India · (2008) ACJ 1700 : AIR 2008 SC 2143 : (2008) AIRSCW 3151 : (2008) 118 FLR 1104 : (2008) 5 JT 443 : (2008) 3 LLJ 599 : (2008) 151 PLR 422 : (2008) 6 SCALE 428 : (2008) 12 SCC 212 : (2009) 1 SCC(L&S) 136 : (2008) 3 Supreme 237

Workmens Compensation Act, 1923 — Section 2, 2(1), 30
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Supreme Court24 Apr 2008Allowed

Afaq Husain Vs UPSRTC and Another

Supreme Court Of India · (2008) AIRSCW 3274 : (2008) 119 FLR 91 : (2008) 6 JT 367 : (2009) 1 LLJ 22 : (2008) 7 SCALE 249 : (2008) 5 SCC 715 : (2008) 2 SCC(L&S) 174 : (2009) 2 SLR 321

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Constitution of India, 1950 — Article 12, 14, 16Uttar Pradesh Industrial Disputes Act, 1947 — Section 6N
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Supreme Court24 Apr 2008Dismissed

Smt. Heena Kausar Vs Competent Authority

Supreme Court Of India · AIR 2008 SC 2427 : (2008) AIRSCW 3699 : (2008) CriLJ 3024 : (2008) 40 OCR 634 : (2008) 7 SCALE 331

Constitution of India, 1950 — Article 14Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 68C, 68D, 68E, 68H
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