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Supreme Court Of India judgments

59,848 judgments · page 1,155 of 2,993

Supreme Court02 Apr 2008Allowed

Mahakal Automobiles and Another Vs Kishan Swaroop Sharma

Supreme Court Of India · AIR 2008 SC 2061 : (2008) AIRSCW 2730 : (2009) 4 ALT 18 : (2008) 2 AWC 1859 Supp : (2008) 105 RD 254 : (2008) 6 SCALE 163 : (2008) 13 SCC 113 : (2008) 8 UC 1165

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 12 Rule 6, Order 21 Rule 22, Order 21 Rule 50, Order 21 Rule 54
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Supreme Court02 Apr 2008Partly Allowed

Swarn K. Jain Vs Ravi Mahajan and Others

Supreme Court Of India · AIR 2008 SC 2101 : (2008) AIRSCW 2734 : (2009) 4 ALT 25 : (2008) 2 JKJ 35 : (2008) 6 SCALE 161 : (2008) 11 SCC 256

Jammu and Kashmir Transfer of Property Act, 1977 — Section 138, 138(1), 138(3)Registration Act, 1908 — Section 61, 61(3)
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Supreme Court02 Apr 2008Dismissed

Bhura Ram and Others Vs State of Rajasthan and Another

Supreme Court Of India · (2008) 2 ACR 2089 : AIR 2008 SC 2666 : (2008) AIRSCW 4449 : (2008) 2 ALT(Cri) 207 : (2008) CLT 934 : (2008) CriLJ 3494 : (2008) 2 GLH 446 : (2008) 4 JT 611 : (2008) 4 MPHT 15 : (2008) NCC 581 : (2008) OLR 934 : (2008) 3 PLJR 367 : (2008) 150 PLR 531 : (20

Criminal Procedure Code, 1973 (CrPC) — Section 156(3)Penal Code, 1860 (IPC) — Section 406, 498A
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Supreme Court01 Apr 2008Disposed Of

Huchappa @ Hucharayappa and Others Vs State of Karnataka

Supreme Court Of India · (2008) 2 ACR 1491 : AIR 2008 SC 1806 : (2008) AIRSCW 2492 : (2008) CriLJ 2596 : (2008) 4 JT 628 : (2008) 4 KarLJ 1 : (2008) 4 SCALE 664

Criminal Procedure Code, 1973 (CrPC) — Section 235(1)Penal Code, 1860 (IPC) — Section 109, 143, 144, 147, 148
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Supreme Court01 Apr 2008Dismissed

Mahipatlal Patel Vs Chief Engineer and Another

Supreme Court Of India · (2009) 4 ALT 2 : (2008) 2 ARBLR 198 : (2008) 2 AWC 1857 Supp : (2008) 3 CompLJ 205 : (2008) 3 JCR 82 : (2008) 5 MLJ 481 : (2008) 3 PLJR 303 : (2008) 6 SCALE 89 : (2008) 12 SCC 64

Arbitration and Conciliation Act, 1996 — Section 11, 85
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Supreme Court01 Apr 2008Allowed

Gurcharan Singh Vs Directorate of Revenue Intelligence

Supreme Court Of India · (2008) 2 ACR 1477 : (2008) AIRSCW 3486 : (2008) AIRSCW 3241 : (2008) 1 ALD(Cri) 968 : (2008) CriLJ 2238 : (2008) 128 ECC 5 : (2008) 154 ECR 5 : (2008) 224 ELT 497 : (2008) 4 JT 383 : (2008) 4 SCALE 403 : (2008) 4 Supreme 462

Criminal Procedure Code, 1973 (CrPC) — Section 482Customs Act, 1962 — Section 104, 11, 111, 113, 123Finance Act, 2003 — Section 109
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Supreme Court01 Apr 2008Dismissed

Godfrey Phillips India Ltd. Vs Ajay Kumar

Supreme Court Of India · AIR 2008 SC 1828 : (2008) AIRSCW 2521 : (2008) 3 ALD 23 : (2008) 3 ALLMR 855 : (2008) 2 AWC 1845 Supp : (2008) 2 CLT 886 : (2008) 2 CompLJ 185 : (2008) 3 GLR 2043 : (2008) 4 JCR 67 : (2008) 4 JT 647 : (2008) 4 LW 10 : (2008) 5 MLJ 102 : (2008) 6 SCALE 38

Cigarettes and Other Tobacco Products (Prohibition of Advertisement and Regulation of Trade and Commerce, Production, Supply and Distribution) Act, 2003 — Section 5(1), 5(2)Consumer Protection Act, 1986 — Section 13(6), 14, 14(1)<
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Supreme Court01 Apr 2008Allowed

State of Arunachal Pradesh Vs Nezone Law House, Assam

Supreme Court Of India · AIR 2008 SC 2045 : (2008) AIRSCW 3211 : (2008) 5 ALD 65 : (2009) 3 ALT 7 : (2008) 2 AWC 1851 Supp : (2008) 2 CHN 157 Supp : (2008) 3 CLT 616 : (2008) 2 GLT 20 : (2008) 4 JT 470 : (2008) 4 LW 20 : (2008) 5 MLJ 610 : (2008) 6 SCALE 25 : (2008) 5 SCC 609 : (

Constitution of India, 1950 — Article 14, 166, 166(1), 299Evidence Act, 1872 — Section 115
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Supreme Court01 Apr 2008Dismissed

State of Karnataka and Another Vs Sri R. Vivekananda Swamy State of Rajasthan and Others Vs Smt. Savitri Upadhyay

Supreme Court Of India · AIR 2008 SC 2080 : (2008) AIRSCW 2777 : (2009) 3 ALT 8 : (2008) 1 CLT 465 : (2008) 117 FLR 1044 : (2008) 4 JT 553 : (2008) 4 KarLJ 477 : (2008) 3 LW 1113 : (2008) 5 MLJ 414 : (2008) 6 SCALE 261 : (2008) 5 SCC 328 : (2008) 2 SCC(L&S) 104 : (2008) 2 Supreme

Constitution of India, 1950 — Article 14, 142, 21, 309, 47Karnataka Government Servants (Medical Attendance) Rules, 1963 — Rule 14, 15, 2, 3, 3(1)
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Supreme Court01 Apr 2008Allowed

Zolba Vs Keshao and Others

Supreme Court Of India · AIR 2008 SC 2099 : (2008) AIRSCW 2730 : (2008) AIRSCW 2739 : (2008) 2 AWC 2021 Supp : (2008) 3 BomCR 1 : (2008) 3 CHN 26 Supp : (2008) 3 JCR 79 : (2008) 6 JT 228 : (2008) 3 LW 1123 : (2008) 3 MhLj 663 : (2008) 5 MLJ 1089 : (2008) MPLJ 478 : (2008) 3 PLJR

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1
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Supreme Court01 Apr 2008Disposed Of

Union of India (UOI) and Another Vs V.N. Saxena

Supreme Court Of India · (2008) 4 ALD 38 : (2008) 4 JT 613 : (2008) 6 SCALE 35 : (2008) 11 SCC 516 : (2008) 2 SCC(L&S) 1042

Army Act, 1950 — Section 122, 19Army Rules, 1954 — Rule 14, 14(2), 40Constitution of India, 1950 — Article 226
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