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Supreme Court Of India judgments

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Supreme Court21 Apr 2008Allowed

Poonam Kumari Vs Jai Prakash Pandey and Others

Supreme Court Of India · AIR 2008 SC 3241 : (2008) AIRSCW 5477 : (2008) AIRSCW 3241 : (2009) 1 ALT 6 : (2008) 3 AWC 2906 Supp : (2008) 1 CLT 462 : (2008) 1 CTLJ 384 : (2008) 6 SCALE 694 : (2008) 5 SCC 325 : (2008) 3 Supreme 143

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Supreme Court21 Apr 2008Allowed

K.K. Tiwari and Others Vs Union of India (UOI) and Others

Supreme Court Of India · (2009) 4 ALT 13 : (2008) 117 FLR 963 : (2008) 6 JT 349 : (2008) 7 SCALE 104 : (2008) 5 SCC 741 : (2008) 2 SCC(L&S) 180

Constitution of India, 1950 — Article 309Defence Service of Engineers (Recruitment and Conditions of Service) Rules, 1991 — Rule 2, 3, 4, 5, 6
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Supreme Court16 Apr 2008Allowed

Satyawati Sharma (Dead) by LRs. Vs Union of India (UOI) and Another

Supreme Court Of India · AIR 2008 SC 3148 : (2008) AIRSCW 5324 : (2008) 3 ALD 147 : (2008) 56 BLJR 1811 : (2008) 1 CLT 432 : (2008) 148 DLT 705 : (2008) 5 JT 376 : (2008) 6 SCALE 325 : (2008) 5 SCC 287

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 32Civil Procedure Code, 1908 (CPC) — Section 87BConstitution of India, 1950 — Article 14, 16, 21, 226
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Supreme Court16 Apr 2008Dismissed

Kamlesh Babu and Others Vs Lajpat Rai Sharma and Others

Supreme Court Of India · (2009) 1 ALT 34 : (2008) 3 AWC 2903 Supp : (2008) 4 JCR 64 : (2008) 4 JT 652 : (2008) 151 PLR 455 : (2008) 6 SCALE 403 : (2008) 12 SCC 577

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 152Constitution of India, 1950 — Article 136Limitation Act, 1963 — Article 59, 10, 11, 12, 13
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Supreme Court11 Apr 2008Dismissed

North Eastern Railway Administration, Gorakhpur Vs Bhagwan Das (D) by Lrs.

Supreme Court Of India · AIR 2008 SC 2139 : (2008) AIRSCW 3159 : (2009) 4 ALT 3 : (2008) 3 AWC 2898 Supp : (2008) 3 CHN 125 Supp : (2012) 281 ELT 161 : (2008) 2 GLH 441 : (2008) 4 JT 587 : (2008) 4 LW 80 : (2008) 8 MLJ 789 : (2009) 106 RD 398 : (2008) 6 SCALE 254 : (2008) 8 SCC 5

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 41 Rule 27(1)(b), Order 6 Rule 17, 107Land Acquisition Act, 1894 — Section 4, 6
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Supreme Court11 Apr 2008Allowed

Guntur Tobaccos Ltd. Vs The Transmission Coprn. of A.P. and Another

Supreme Court Of India · (2008) AIRSCW 4943 : (2009) 5 ALT 1 : (2008) ELR 263 : (2008) 6 JT 137 : (2008) 7 SCALE 195 : (2008) 11 SCC 526

Andhra Pradesh (Andhra Area) Electricity Supply Undertaking (Acquisition) Act, 1954 — Section 4, 5, 6Electricity (Supply) Act, 1948 — Section 5Electricity Act, 1910 — Section 3(2), 4A, 6, 9, 9(2)
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