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Supreme Court Of India judgments

59,848 judgments · page 1,153 of 2,993

Supreme Court09 Apr 2008Allowed

Narain Singh and Others Vs State of Haryana

Supreme Court Of India · (2008) 2 ACR 2149 : AIR 2008 SC 2006 : (2008) AIRSCW 2641 : (2008) CriLJ 2613 : (2008) 2 GLH 542 : (2008) 3 JCR 116 : (2008) 5 JT 302 : (2008) NCC 681 : (2008) 6 SCALE 45 : (2008) 11 SCC 540 : (2008) 8 UC 806

Arms Act, 1959 — Section 27Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 100, 101, 102, 103, 104
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Supreme Court09 Apr 2008Disposed Of

Novva ADS Vs Secretary, Deptt. of Municipal Administration and Water Supply and Another

Supreme Court Of India · AIR 2008 SC 2941 : (2008) AIRSCW 4946 : (2009) 3 ALT 20 : (2008) 3 CLT 768 : (2008) 6 JT 95 : (2008) 2 LW 978 : (2008) 6 SCALE 721 : (2008) 8 SCC 42

Chennai City Municipal Corporation (Licensing of Hoardings and Levy and Collection of Advertisement Tax) Rules, 2003 — Rule 10, 3, 6, 9Constitution of India, 1950 — Article 14, 19(1), 19(2), 19(6)Customs Act, 1962 —
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Supreme Court09 Apr 2008Dismissed

Bharat Karsondas Thakkar Vs Kiran Construction Co. and Others

Supreme Court Of India · AIR 2008 SC 2134 : (2008) AIRSCW 3192 : (2008) 1 CTLJ 401 : (2008) 19 GLH 3 : (2008) 3 GLH 19 : (2008) 5 JT 356 : (2008) 5 MLJ 424 : (2009) 106 RD 81 : (2008) 6 SCALE 355 : (2008) 13 SCC 658

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 3, Order 22 Rule 10, Order 6 Rule 17Specific Relief Act, 1963 — Section 15, 16, 19Urban Land (Ceiling and Regulation) Act, 1976 — Section 6(1)
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Supreme Court09 Apr 2008Disposed Of

M.R. Satwaji Rao (D) by L.Rs. Vs B. Shama Rao (Dead) by L.Rs. and Others

Supreme Court Of India · AIR 2008 SC 2328 : (2008) AIRSCW 3833 : (2008) 1 CLT 352 : (2008) 2 GLH 704 : (2008) 5 JT 557 : (2008) 6 KarLJ 1 : (2008) 3 KLT 265 : (2008) 5 MLJ 406 : (2008) 6 SCALE 554 : (2008) 5 SCC 124

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 21 Rule 92, Order 34 Rule 14Transfer of Property Act, 1882 — Section 58, 60, 83Trusts Act, 1882 — Section 83, 90
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Supreme Court08 Apr 2008Dismissed

The Haryana State Agricultural Marketing Board and Others Vs Sadhu Ram

Supreme Court Of India · AIR 2008 SC 2411 : (2008) AIRSCW 3636 : (2009) 4 ALT 10 : (2008) 1 CTLJ 410 : (2008) 2 GLH 678 : (2008) 6 JT 119 : (2008) 6 SCALE 712 : (2008) 16 SCC 405 : (2008) 3 Supreme 120

Constitution of India, 1950 — Article 14, 226Punjab Agricultural Produce Markets Act, 1961 — Section 18
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Supreme Court08 Apr 2008Allowed

Keya Mukherjee Vs Magma Leasing Limited and Another

Supreme Court Of India · (2008) 2 ACR 2112 : AIR 2008 SC 1807 : (2008) AIRSCW 2494 : (2008) 1 ALD(Cri) 932 : (2008) 2 BC 651 : (2008) 2 CALLT 66 : (2008) CriLJ 2597 : (2008) 149 DLT 85 : (2008) 4 JT 487 : (2008) 2 KLT 327 : (2009) 2 MhLj 439 : (2009) MPLJ 521 : (2008) 40 OCR 423

Criminal Procedure Code, 1973 (CrPC) — Section 205, 205(1), 233(2), 243(1), 247Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 363
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Supreme Court08 Apr 2008Dismissed

State of Karnataka and Others Vs Sri Chamundeswari Sugar Ltd.

Supreme Court Of India · (2008) 3 CLT 446 : (2008) 6 JT 69 : (2008) 7 SCALE 62 : (2008) 7 SCC 469 : (2008) 14 VST 355

Bihar Sugarcane (Regulation of Supply and Purchase) Act, 1981 — Section 31Constitution of India, 1950 — Article 254(1), 254(2), 32Contract Act, 1872 — Section 10, 13, 14, 15, 2
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Supreme Court07 Apr 2008Disposed Of

Arun Kumar Vs State of Karnataka and Another

Supreme Court Of India · (2008) 3 GLH 754 : (2008) 6 JT 233 : (2008) 4 KarLJ 393 : (2008) 6 SCALE 585 : (2008) 12 SCC 137

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 5(3)Karnataka Land Reforms Act, 1961 — Section 121(A), 41, 7Land Reforms Act — Section 48A(5)
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Supreme Court07 Apr 2008Dismissed

Shri Rameshwar Prasad (d) By Lrs. Vs Shri Basanti Lal

Supreme Court Of India · AIR 2008 SC 2050 : (2008) AIRSCW 2708 : (2008) 5 ALD 44 : (2008) 2 AWC 2019 Supp : (2008) 3 CLT 650 : (2009) 2 JLJ 294 : (2008) 4 JT 616 : (2008) 3 PLJR 263 : (2008) 6 SCALE 81 : (2008) 5 SCC 676 : (2008) 2 Supreme 804 : (2008) 8 UC 778

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12Contract Act, 1872 — Section 65Specific Relief Act, 1963 — Section 16
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Supreme Court07 Apr 2008Allowed

Suresh @ Hakla Vs State of Haryana

Supreme Court Of India · (2008) 2 ACR 2146 : AIR 2008 SC 2042 : (2008) AIRSCW 2704 : (2008) 2 ALD(Cri) 131 : (2008) CriLJ 2619 : (2008) NCC 696 : (2008) 6 SCALE 76

Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 148, 149, 302, 307, 395
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Supreme Court07 Apr 2008Dismissed

Sohan Raj Sharma Vs State of Haryana

Supreme Court Of India · (2008) 3 ACR 2723 : AIR 2008 SC 2108 : (2008) AIRSCW 3202 : (2008) 1 ALD(Cri) 941 : (2008) CriLJ 2569 : (2008) 2 KLT 287 : (2008) 40 OCR 471 : (2008) 6 SCALE 192 : (2008) 11 SCC 215

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 107, 109, 306
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Supreme Court07 Apr 2008Allowed

Ministry of Textile Vs Murari Lal Gupta and Another

Supreme Court Of India · (2009) 2 ALT 23 : (2008) 2 CALLT 84 : (2008) 106 CLT 537 : (2008) 117 FLR 768 : (2008) 2 JCR 159 : (2008) 4 JT 574 : (2008) 2 LLJ 1084 : (2008) 6 SCALE 74 : (2008) 5 SCC 759 : (2008) 2 SCC(L&S) 190 : (2008) 8 UC 783 : (2008) 2 UPLBEC 1388

Industrial Disputes Act, 1947 — Section 10
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Supreme Court07 Apr 2008Dismissed

Raj Kumar @ Raju Vs State of Uttaranchal

Supreme Court Of India · (2008) 3 ACR 3133 : AIR 2008 SC 3248 : (2008) AIRSCW 5486 : (2008) 2 ALT(Cri) 162 : (2008) 5 JT 519 : (2008) NCC 761 : (2008) 40 OCR 541 : (2009) 1 RLW 132 : (2008) 7 SCALE 1 : (2008) 11 SCC 709

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 120B, 141, 147, 149, 302
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