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Supreme Court Of India judgments

59,848 judgments · page 1,152 of 2,993

Supreme Court11 Apr 2008Dismissed

Pradip J. Mehta Vs Commissioner of Income Tax, Ahmedabad

Supreme Court Of India · (2008) 216 CTR 1 : (2008) 300 ITR 231 : (2008) 2 JKJ 39 : (2008) 5 JT 614 : (2008) 6 SCALE 675 : (2008) 14 SCC 283 : (2008) 169 TAXMAN 454

Income Tax Act, 1922 — Section 4BIncome Tax Act, 1961 — Section 256(1), 5, 5(1), 6, 6(6)
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Supreme Court11 Apr 2008Dismissed

Mahabir Vs The State of Delhi

Supreme Court Of India · (2008) 2 ACR 2162 : AIR 2008 SC 2343 : (2008) AIRSCW 3869 : (2008) 56 BLJR 1781 : (2008) CriLJ 3036 : (2008) 149 DLT 439 : (2008) 2 GLH 536 : (2008) 5 JT 308 : (2008) 40 OCR 441 : (2008) 3 PLJR 433 : (2008) 6 SCALE 52 : (2008) 3 Supreme 111

Criminal Procedure Code, 1973 (CrPC) — Section 162, 207Evidence Act, 1872 — Section 9Penal Code, 1860 (IPC) — Section 302, 34, 394
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Supreme Court11 Apr 2008Dismissed

Jitendra Singh Vs Bhanu Kumari and Others

Supreme Court Of India · AIR 2008 SC 2987 : (2008) AIRSCW 5038 : (2008) 3 ALT 58 : (2008) 3 AWC 2896 Supp : (2008) 5 JT 650 : (2008) 5 MLJ 373 : (2009) MPLJ 463 : (2008) 105 RD 340 : (2008) 6 SCALE 594 : (2009) 1 SCC 130 : (2008) 2 Supreme 833 : (2008) 1 UJ 663

Civil Procedure Code, 1908 (CPC) — Section 24, 25Penal Code, 1860 (IPC) — Section 420, 467, 468, 471
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Supreme Court11 Apr 2008Dismissed

Common Cause (A Regd. Society) Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2008 SC 2116 : (2008) AIRSCW 3164 : (2008) 3 ALD 81 : (2008) 3 ALLMR 472 : (2009) 4 ALT 15 : (2008) 2 GLH 575 : (2008) 2 GLR 1453 : (2008) 4 JT 317 : (2008) 2 OLR 60 : (2008) 4 SCALE 848 : (2008) 5 SCC 511 : (2008) 2 Supreme 865

Constitution of India, 1950 — Article 14, 141, 142, 21, 22Motor Vehicles Act, 1988 — Section 112, 115, 116, 117, 118
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Supreme Court11 Apr 2008Dismissed

Aban Loyd Chiles Offshore Ltd. and Another Vs Union of India (UOI) and Others

Supreme Court Of India · (2008) 128 ECC 213 : (2008) 154 ECR 213 : (2008) 227 ELT 24 : (2008) 5 JT 256 : (2008) 6 SCALE 128 : (2008) 11 SCC 439

Customs Act, 1962 — Section 2, 2(21), 2(21)(ii), 2(22), 2(27), 2(28), 2(38), 3(3), 3(4), 12, 14, 15, 52, 53, 54, 85, 86, 86(1), 86(2), 87Territorial Waters, Continental Shelf, Exclusive Economic Zone and Other Maritime Zones Act, 1976 — Section 3(2), 3(3), 3(4), 4, 5, 6, 6(5), 6(5)(a), 6(6), 6(6)(a), 6(7), 7, 7(1), 7(6), 7(6)(a), 7(7), 7(7)(a)General Clauses Act, 1897 — Section 3(28)
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Supreme Court10 Apr 2008Allowed

Ponusamy Vs State of Tamil Nadu

Supreme Court Of India · (2008) 2 ACR 2154 : AIR 2008 SC 2110 : (2011) AIRSCW 5748 : (2008) AIRSCW 3184 : (2008) CriLJ 2563 : (2008) 5 JT 316 : (2008) 1 LW(Cri) 701 : (2008) 40 OCR 474 : (2008) 3 PLJR 426 : (2008) 6 SCALE 198 : (2008) 5 SCC 587

Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302
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Supreme Court10 Apr 2008Allowed

Mahesh Gonnade Vs State of Maharashtra

Supreme Court Of India · (2008) 3 ACR 3053 : (2008) 1 ALD(Cri) 975 : (2008) 2 ALT(Cri) 381 : (2008) CriLJ 3602 : (2008) 6 JT 1 : (2008) 40 OCR 551 : (2008) 7 SCALE 7 : (2008) 13 SCC 271

Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 313, 379, 417Penal Code, 1860 (IPC) — Section 302, 307, 323, 324, 447
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Supreme Court10 Apr 2008Allowed

V.A. Shabeer Vs P.A. Niamathulla

Supreme Court Of India · AIR 2008 SC 2496 : (2008) AIRSCW 3445 : (2009) 3 ALT 9 : (2008) 6 JT 127 : (2008) 2 KLT 362 : (2008) 7 SCALE 230 : (2008) 10 SCC 295

Constitution of India, 1950 — Article 173, 191, 243F, 243K(1)Kerala Panchayat Raj (Conduct of Election) Rules, 1995 — Rule 6Kerala Panchayat Raj Act, 1994 — Section 179, 180, 29, 39, 40
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Supreme Court10 Apr 2008Allowed

Commissioner of Customs, Mumbai Vs J.D. Orgochem Limited

Supreme Court Of India · (2008) 128 ECC 14 : (2008) 154 ECR 14 : (2008) 226 ELT 9 : (2008) 5 JT 635 : (2008) 6 SCALE 669

Customs Act, 1962 — Section 14(1), 14(1A), 2(41), 46, 50Customs Valuation (Determination of Price of Imported Goods) Rules, 1988 — Rule 4, 9GATT Valuation Rules, 1988 — Rule 3, 4, 4(1), 4(2), 5
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Supreme Court10 Apr 2008Disposed Of

U.P.C.U.E.F. Ltd. Vs Cane Commissioner and R.C.C.S. and Others

Supreme Court Of India · (2008) 118 FLR 1100 : (2008) 5 JT 439 : (2009) 1 LLJ 230 : (2008) 6 SCALE 398 : (2008) 11 SCC 284

Industrial Disputes Act, 1947 — Section 9AUttar Pradesh Cane Co-operative Service Regulations, 1975 — Regulation 2Uttar Pradesh Co-operative Societies Act, 1965 — Section 122
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Supreme Court10 Apr 2008Disposed Of

Mauri Yeast India Pvt. Ltd. Vs State of U.P. and Another

Supreme Court Of India · (2008) AIRSCW 2837 : (2008) 3 CLT 653 : (2008) 225 ELT 321 : (2008) 13 JT 657 : (2008) 6 SCALE 241 : (2008) 5 SCC 680 : (2008) 3 Supreme 9 : (2008) 14 VST 259

Evidence Act, 1872 — Section 101Interpretative Rules — Rule 3(a)Uttar Pradesh Sales Tax Act, 1948 — Section 3A(1)
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Supreme Court10 Apr 2008Dismissed

Godavari Finance Co. Vs Degala Satyanarayanamma and Others

Supreme Court Of India · (2008) ACJ 1612 : AIR 2008 SC 2493 : (2008) AIRSCW 3440 : (2008) 3 ALD 18 : (2008) 3 ALLMR 851 : (2008) 1 CLT 342 : (2008) 4 CPJ 30 : (2008) 5 JT 371 : (2008) 2 KLT 429 : (2008) 4 MhLj 686 : (2008) 5 MLJ 748 : (2008) MPLJ 552 : (2008) 40 OCR 500 : (2008)

Motor Vehicles Act, 1988 — Section 140, 147, 162, 165, 166
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Supreme Court09 Apr 2008Dismissed

Hakam Singh Vs State of Haryana and Others

Supreme Court Of India · AIR 2008 SC 2990 : (2008) AIRSCW 5042 : (2008) 4 AWC 3566 Supp : (2008) 2 GLH 275 : (2008) 7 JT 490 : (2008) 6 SCALE 127 : (2008) 12 SCC 762 : (2008) 4 Supreme 605

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
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