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Supreme Court Of India judgments

59,848 judgments · page 1,150 of 2,993

Supreme Court22 Apr 2008Dismissed

Punjab State Electricity Board and Others Vs Gurmail Singh

Supreme Court Of India · (2009) 2 ALT 20 : (2008) 3 CLT 295 : (2008) 117 FLR 1097 : (2008) 6 SCALE 370 : (2008) 7 SCC 245 : (2008) 2 SCC(L&S) 539 : (2008) 3 SLJ 313

Electricity (Supply) Act, 1948 — Section 15, 78A, 79Punjab State Electricity Board Ministerial Services (Class III) Regulations, 1985 — Regulation 13
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Supreme Court22 Apr 2008Dismissed

Excise Commissioner and Others Vs Ajith Kumar and Another

Supreme Court Of India · (2008) AIRSCW 4618 : (2008) 3 CLT 109 : (2008) 6 JT 313 : (2008) 7 SCALE 166 : (2008) 5 SCC 495

Kerala Abkari Shops (Disposal in Auction) (Amendment) Rules, 2000 — Rule 25AKerala Abkari Shops (Disposal in Auction) Rules, 1974 — Rule 25A, 5(15)
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Supreme Court22 Apr 2008Dismissed

MG. Dir., Bangalore Metropolitan Tpt. Corp. Vs Sarojamma and Another

Supreme Court Of India · (2008) ACJ 1619 : AIR 2008 SC 3244 : (2008) AIRSCW 5480 : (2008) 4 ALD 1 : (2008) 6 JT 63 : (2009) 1 KarLJ 346 : (2008) 6 MhLj 167 : (2008) MPLJ 265 : (2009) 1 RLW 294 : (2008) 7 SCALE 242 : (2008) 5 SCC 142 : (2008) 3 Supreme 242 : (2008) 8 UC 1262

Constitution of India, 1950 — Article 136Fatal Accidents Act, 1855 — Section 1, 2Motor Vehicles Act, 1988 — Section 163A, 166
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Supreme Court22 Apr 2008Allowed

Ashutosh Chaturvedi Vs Prano Devi @ Parani Devi and Others

Supreme Court Of India · AIR 2008 SC 2171 : (2008) AIRSCW 3352 : (2008) 4 ALT 6 : (2008) 3 CHN 67 Supp : (2008) 2 GLH 614 : (2008) 3 JCR 162 : (2008) 6 JT 354 : (2008) 5 MLJ 840 : (2008) 7 SCALE 279 : (2008) 15 SCC 610

Hindu Succession Act, 1956 — Section 22, 22(1), 22(2), 6Limitation Act, 1963 — Article 97
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Supreme Court22 Apr 2008Allowed

Williams Vs Lourdusamy and Another

Supreme Court Of India · AIR 2008 SC 2212 : (2008) AIRSCW 3278 : (2008) 4 ALLMR 427 : (2008) 4 CHN 1 Supp : (2008) 3 CLT 640 : (2008) 5 JT 571 : (2008) 5 MLJ 760 : (2008) 3 RLW 2289 : (2008) 6 SCALE 697 : (2008) 5 SCC 647 : (2008) 8 UC 1249

Civil Procedure Code, 1908 (CPC) — Section 11Transfer of Property Act, 1882 — Section 53A
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Supreme Court22 Apr 2008Allowed

P.D. Lakhani and Another Vs State of Punjab and Another

Supreme Court Of India · (2008) 3 ACR 2755 : (2008) AIRSCW 3357 : (2008) 56 BLJR 1860 : (2008) CLT 785 : (2008) 6 JT 157 : (2008) 2 KLT 575 : (2008) 1 OLR 874 : (2008) OLR 785 : (2008) 6 SCALE 236 : (2008) 5 SCC 150

Copyright Act, 1957 — Section 63Criminal Procedure Code, 1973 (CrPC) — Section 195(1), 340(3), 482Penal Code, 1860 (IPC) — Section 182
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Supreme Court22 Apr 2008Disposed Of

B.L. Arora Vs Chairman and Managing Director, Syndicate Bank

Supreme Court Of India · AIR 2008 SC 2175 : (2008) AIRSCW 3362 : (2009) 1 ALT 1 : (2008) 3 CLT 638 : (2008) 117 FLR 1187 : (2008) 6 JT 375 : (2008) 3 LLJ 612 : (2008) 7 SCALE 284 : (2008) 5 SCC 645 : (2008) 2 SCC(L&S) 124 : (2008) 3 SLJ 429 : (2008) 3 Supreme 205

Released Emergency Commissioned Officers and Short Service Commissioned Officers (Reservation on Vacancies) Rules, 1971 — Rule 6Syndicate Bank (Employees) Pension Regulations, 1995 — Regulation 24
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Supreme Court22 Apr 2008Dismissed

Regional Provident Fund Commissioner Vs Bhavani

Supreme Court Of India · AIR 2008 SC 2957 : (2008) AIRSCW 4974 : (2008) 6 ALT 17 : (2008) 3 CLT 202 : (2008) 118 FLR 415 : (2008) 6 JT 56 : (2008) 3 KLT 789 : (2008) 2 LLJ 1079 : (2008) 5 MhLj 496 : (2009) 1 MLJ 931 : (2008) MPLJ 121 : (2008) 6 SCALE 773 : (2008) 7 SCC 111 : (200

Consumer Protection Act, 1986 — Section 2, 2(1)
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Supreme Court22 Apr 2008Disposed Of

Oriental Insurance Co. Ltd. Vs Rajni Devi and Others

Supreme Court Of India · (2008) ACJ 1441 : (2008) 4 ALD 34 : (2008) 3 ALT 61 : (2008) 3 CTC 38 : (2008) 4 JCR 56 : (2008) 4 KLT 145 : (2008) 2 LW 1130 : (2008) 5 MLJ 626 : (2008) 152 PLR 381 : (2008) 3 RLW 2285 : (2008) 6 SCALE 638 : (2008) 5 SCC 736 : (2008) 2 UJ 696

Motor Vehicles Act, 1988 — Section 147, 163A, 166
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Supreme Court21 Apr 2008Disposed Of

Ahmadasahab Abdul Mulla (D) by proposed LRs. Vs Bibijan and Others

Supreme Court Of India · (2008) AIRSCW 3368 : (2008) 3 CLT 387 : (2008) 1 CTLJ 366 : (2008) 5 JT 566 : (2008) 5 KarLJ 106 : (2008) 105 RD 38 : (2008) 7 SCALE 206 : (2008) 5 SCC 361 : (2008) 8 UC 1254

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 100Limitation Act, 1908 — Article 113, 113Limitation Act, 1963 — Article 54, 14
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Supreme Court21 Apr 2008Allowed

Waheed Baig Vs Bangi Lakshmamma and Others

Supreme Court Of India · (2008) 1 CTLJ 371 : (2008) 5 JT 623 : (2008) 6 MLJ 852 : (2009) 106 RD 736 : (2008) 7 SCALE 302 : (2008) 8 UC 1278

Civil Procedure Code, 1908 (CPC) — Section 100Specific Relief Act, 1963 — Section 13
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Supreme Court21 Apr 2008Dismissed

Surjit Singh Vs Mahanagar Telephone Nigam Ltd.

Supreme Court Of India · AIR 2008 SC 2226 : (2008) AIRSCW 3231 : (2009) 5 ALT 8 : (2008) 149 DLT 515 : (2008) 2 GLH 510 : (2008) 5 JT 325 : (2008) 2 KLT 473 : (2008) 5 MLJ 106 : (2008) 3 PLJR 403 : (2008) 6 SCALE 207 : (2008) 3 Supreme 170

Telegraph Rules, 1951 — Rule 2, 443
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Supreme Court21 Apr 2008Dismissed

Oma Ram Vs State of Rajasthan and Others

Supreme Court Of India · (2008) 3 ACR 3084 : (2008) 3 CLT 114 : (2008) 6 JT 290 : (2008) 7 SCALE 158 : (2008) 5 SCC 502

262437 = Code Of Criminal Procedure, 1973 — Section 4, 5, 9, 451, 452, 453, 454, 455, 456, 457, 482Constitution Of India, 1950 — Article 14, 19, 20, 21, 226, 227, 246(3), 254, 300A, 301Essential Commodities Act, 1955 — Section 3, 6A, 6A(2), 6B, 6E, 7(1), 7(1)(b)
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