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Supreme Court Of India judgments

59,848 judgments · page 1,154 of 2,993

Supreme Court04 Apr 2008Allowed

Kuchibotla Saran Kumar Vs State of A.P.

Supreme Court Of India · (2008) 3 ACR 2720 : AIR 2008 SC 1877 : (2008) AIRSCW 2630 : (2008) CriLJ 2610 : (2008) 5 JT 364 : (2008) 40 OCR 873 : (2008) 4 SCALE 762 : (2008) 11 SCC 478

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
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Supreme Court04 Apr 2008Dismissed

Lilawati Agarwal (dead) by LRs. and Others Vs State of Jharkhand

Supreme Court Of India · (2008) AIRSCW 2723 : (2009) 2 ALT 26 : (2008) 2 AWC 1849 Supp : (2008) 4 JT 624 : (2008) 2 KLT 224 : (2008) 6 SCALE 272 : (2008) 15 SCC 464 : (2008) 2 Supreme 782

Land Acquisition (Amendment) Act, 1984 — Section 30, 30(2)Land Acquisition Act, 1894 — Section 11, 18, 19, 23, 23(1A)
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Supreme Court04 Apr 2008Allowed

Management, Essorpe Mills Ltd. Vs Presiding Officer, Labour Court and Others

Supreme Court Of India · AIR 2008 SC 2504 : (2009) AIRSCW 1671 : (2008) AIRSCW 3455 : (2009) 4 ALT 24 : (2008) 56 BLJR 1843 : (2008) 118 FLR 1087 : (2008) 5 JT 452 : (2008) 3 LLJ 614 : (2008) 5 MLJ 563 : (2008) 6 SCALE 485 : (2008) 7 SCC 594 : (2008) 2 SCC(L&S) 436 : (2009) 1 SLJ

Industrial Disputes Act, 1947 — Section 12(3), 12(4), 12(5), 20(1), 22
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Supreme Court04 Apr 2008Disposed Of

United India Insurance Co. Ltd. Vs Suresh K.K. and Another

Supreme Court Of India · (2008) ACJ 1741 : AIR 2008 SC 2871 : (2008) AIRSCW 4739 : (2008) 6 ALD 87 : (2008) 4 ALT 11 : (2008) 6 JT 244 : (2008) 4 KLT 552 : (2009) 1 LW 27 : (2009) 3 MLJ 317 : (2008) 152 PLR 387 : (2008) 6 SCALE 589 : (2008) 12 SCC 657

Motor Vehicles Act, 1988 — Section 147, 147(1), 166, 173
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Supreme Court04 Apr 2008Dismissed

Seenivasan Vs Peter Jebaraj and Another

Supreme Court Of India · AIR 2008 SC 2052 : (2008) AIRSCW 2715 : (2008) 3 ALD 35 : (2009) 1 ALT 22 : (2008) 2 AWC 1871 Supp : (2008) 6 JT 199 : (2008) 5 MLJ 483 : (2008) 105 RD 217 : (2008) 6 SCALE 92 : (2008) 12 SCC 316 : (2008) 2 Supreme 847 : (2008) 8 UC 1124

Limitation Act, 1877 — Section 21, 22Transfer of Property Act, 1882 — Order 1 Rule 10(4), Order 1 Rule 10(5), 52
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Supreme Court04 Apr 2008Disposed Of

Reena Sadh Vs Anjana Enterprises

Supreme Court Of India · AIR 2008 SC 2054 : (2008) AIRSCW 2718 : (2009) 4 ALT 18 : (2008) 2 AWC 1866 Supp : (2008) 2 CALLT 87 : (2008) 4 JT 565 : (2008) 5 MLJ 777 : (2009) 106 RD 725 : (2008) 6 SCALE 95 : (2008) 12 SCC 589 : (2008) 2 Supreme 810

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 11, Order 9 Rule 13
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Supreme Court03 Apr 2008Dismissed

National Insurance Co. Ltd. Vs General Insurance Dev. Officers Asson. and Others

Supreme Court Of India · AIR 2008 SC 2657 : (2008) AIRSCW 4438 : (2009) 3 ALT 24 : (2008) 3 CLT 94 : (2008) 3 PLJR 385 : (2008) 4 SCALE 768 : (2008) 5 SCC 472 : (2008) 2 SCC(L&S) 92

Constitution of India, 1950 — Article 14, 19, 21, 39General Insurance Business (Nationalisation) Act, 1972 — Section 10, 16, 16(1), 16(2), 16(3)General Insurance Business (Nationalisation) Amendment Ordinance, 1984 &mdash
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Supreme Court03 Apr 2008Dismissed

Jagdish Chanana and Others Vs State of Haryana and Another

Supreme Court Of India · (2008) 2 ACR 2145 : AIR 2008 SC 1968 : (2008) AIRSCW 2279 : (2008) CriLJ 2237 : (2008) 2 GLH 53 : (2008) 53 GLH 2 : (2008) 4 JT 511 : (2008) 3 MPHT 1 : (2008) 40 OCR 381 : (2008) 3 PLJR 384 : (2008) 4 SCALE 411 : (2008) 15 SCC 704 : (2008) 3 Supreme 23

Penal Code, 1860 (IPC) — Section 34, 419, 420, 465, 468
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Supreme Court03 Apr 2008Disposed Of

H.P. State Forest Corporation Vs Regional Provident Fund Commissioner

Supreme Court Of India · (2009) 1 ALT 8 : (2008) 119 FLR 50 : (2008) 6 JT 203 : (2008) 3 LLJ 581 : (2008) 6 SCALE 124 : (2008) 5 SCC 756 : (2008) 8 UC 1054

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(4), 7AIndustrial Disputes Act, 1947 — Section 25Industrial Employment (Standing Orders) Act, 1946 — Section 2
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Supreme Court03 Apr 2008Dismissed

Kunvarjeet Singh Khandpur Vs Kirandeep Kaur and Others

Supreme Court Of India · AIR 2008 SC 2058 : (2008) AIRSCW 2726 : (2009) 4 ALT 23 : (2008) 2 AWC 2024 Supp : (2008) 2 CHN 197 Supp : (2008) 2 CTC 850 : (2008) 2 GLH 591 : (2008) 2 KLT 296 : (2008) 4 MLJ 239 : (2008) 105 RD 262 : (2008) 6 SCALE 112 : (2008) 8 SCC 463 : (2008) 8 UC

Limitation Act, 1908 — Article 181Limitation Act, 1963 — Article 113, 120, 137, 4, 5Succession Act, 1925 — Section 2, 232, 264, 278
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Supreme Court03 Apr 2008Dismissed

Syndicate Bank Vs New Look Rubbers (P) Ltd. and Others

Supreme Court Of India · AIR 2008 SC 2670 : (2008) AIRSCW 4455 : (2009) 4 ALT 30 : (2008) 2 AWC 1863 Supp : (2008) 3 BC 22 : (2008) 1 CLT 422 : (2008) 143 CompCas 1 : (2008) 6 JT 224 : (2008) 6 MhLj 171 : (2008) 5 MLJ 1092 : (2008) 151 PLR 446 : (2008) 6 SCALE 117 : (2008) 5 SCC

Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 226Industries (Development and Regulation) Act, 1951 — Section 18FH
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Supreme Court03 Apr 2008Allowed

Consolidated Engg. Enterprises Vs Principal Secy. Irrigation Deptt. and Others Hatti Gold Mines Company Ltd. Vs Vinay Heavy Equipments

Supreme Court Of India · (2008) 6 ALLMR 423 : (2009) 3 ALT 17 : (2008) 2 ARBLR 139 : (2008) 3 AWC 2908 Supp : (2008) 3 CLT 244 : (2009) 3 CompLJ 203 : (2008) 5 CTC 741 : (2008) 6 JT 22 : (2008) 5 MLJ 431 : (2008) 6 SCALE 748 : (2008) 7 SCC 169

Arbitration and Conciliation Act, 1996 — Section 2, 33, 34, 34(1), 34(2)Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 2, Order 7 Rule 10AConstitution of India, 1950 — Article 226
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Supreme Court03 Apr 2008Allowed

Daya Nand Vs State of Haryana

Supreme Court Of India · (2008) 2 ACR 1492 : AIR 2008 SC 1823 : (2008) AIRSCW 4462 : (2008) AIRSCW 2515 : (2008) AIRSCW 1034 : (2008) CriLJ 2975 : (2008) 5 JT 336 : (2011) 1 NCC 523 : (2008) 4 RLW 3346 : (2008) 6 SCALE 62 : (2008) 15 SCC 717 : (2008) 1 Supreme 450

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 299, 300, 302, 304, 34
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Supreme Court03 Apr 2008Allowed

Hemani Malhotra Vs High Court of Delhi

Supreme Court Of India · AIR 2008 SC 2103 : (2008) AIRSCW 3205 : (2008) AIRSCW 1189 : (2009) 2 ALT 5 : (2008) 106 CLT 368 : (2008) 149 DLT 410 : (2008) 117 FLR 1038 : (2008) 4 JT 640 : (2008) 3 PLJR 378 : (2008) 4 SCALE 645 : (2008) 7 SCC 11 : (2008) 2 SCC(L&S) 203 : (2008) 2 Sup

Constitution of India, 1950 — Article 32
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Supreme Court02 Apr 2008Allowed

Mavji C. Lakum Vs Central Bank of India

Supreme Court Of India · (2008) AIRSCW 3460 : (2009) 4 ALT 24 : (2008) 119 FLR 96 : (2008) 3 GLR 2138 : (2008) 5 JT 546 : (2008) 3 LLJ 1 : (2008) 5 MLJ 854 : (2008) 7 SCALE 32 : (2008) 12 SCC 726 : (2009) 1 SCC(L&S) 254

Bombay High Court (Appellate Side) Rules, 1960 — Rule 18Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 11A
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Supreme Court02 Apr 2008Allowed

Prajeet Kumar Singh Vs State of Bihar

Supreme Court Of India · (2008) 2 ACR 1483 : (2008) 2 ALD(Cri) 434 : (2008) 2 ALT(Cri) 452 : (2008) 56 BLJR 1850 : (2008) 2 CLT 445 : (2008) CriLJ 3596 : (2008) 2 GLH 276 : (2008) 4 JT 257 : (2008) 2 PLJR 278 : (2008) 4 SCALE 442 : (2008) 4 SCC 434 : (2008) 1 UJ 635

Penal Code, 1860 (IPC) — Section 302, 307, 34
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