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Supreme Court Of India judgments

59,848 judgments · page 1,156 of 2,993

Supreme Court31 Mar 2008Disposed Of

B.S.N.L. Ltd. and Another Vs Bhupender Minhas and Others

Supreme Court Of India · AIR 2008 SC 1988 : (2008) AIRSCW 2854 : (2009) 3 ALT 22 : (2008) 1 CTLJ 240 : (2008) 2 GLH 339 : (2008) 4 JCR 53 : (2008) 3 LW 1110 : (2008) 5 MLJ 756 : (2008) 6 SCALE 105 : (2008) 11 SCC 273

Central Civil Services (Conduct) Rules, 1964 — Rule 4Constitution of India, 1950 — Article 14, 16, 19
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Supreme Court31 Mar 2008Dismissed

National Insurance Co. Ltd. Vs Geeta Bhat and Others

Supreme Court Of India · (2008) ACJ 1498 : AIR 2008 SC 1837 : (2008) AIRSCW 2534 : (2008) 2 AWC 2039 Supp : (2008) CLT 935 : (2008) 4 JT 425 : (2008) 2 KLT 1001 : (2008) 3 LW 1104 : (2008) 5 MLJ 316 : (2008) 3 MPHT 217 : (2008) OLR 935 : (2008) 150 PLR 784 : (2008) 3 RLW 1947 : (

Motor Vehicles Act, 1988 — Section 110A, 149, 163A, 166, 92A
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Supreme Court31 Mar 2008Dismissed

Shivappa and Others Vs State of Karnataka

Supreme Court Of India · (2008) 3 ACR 2728 : AIR 2008 SC 1860 : (2008) AIRSCW 2608 : (2008) CriLJ 2992 : (2008) 4 JT 477 : (2008) 4 KarLJ 183 : (2008) 40 OCR 431 : (2008) 6 SCALE 17 : (2008) 11 SCC 337

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 148, 149, 302
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Supreme Court31 Mar 2008Dismissed

Director, Horticulture Punjab and Others Vs Jagjivan Parshad

Supreme Court Of India · (2008) AIRSCW 2858 : (2008) 3 CLT 122 : (2008) 117 FLR 777 : (2008) 4 JT 571(1) : (2008) 3 LW 1101 : (2008) 6 SCALE 103 : (2008) 5 SCC 539 : (2008) 2 SCC(L&S) 121 : (2008) 7 Supreme 479 : (2008) 2 UPLBEC 1385

Industrial Disputes Act, 1947 — Section 10(1)(C)
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Supreme Court31 Mar 2008Dismissed

UCO Bank and Another Vs Rajinder Lal Capoor

Supreme Court Of India · AIR 2008 SC 1831 : (2008) AIRSCW 2526 : (2009) 3 ALT 3 : (2008) 2 AWC 2030 Supp : (2008) 1 CLT 480 : (2008) 3 LLJ 299 : (2008) 6 SCALE 1 : (2008) 5 SCC 257 : (2008) 2 SCC(L&S) 263 : (2008) 3 SLJ 257 : (2008) 2 Supreme 795

Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 19Constitution of India, 1950 — Article 14Industrial Disputes Act, 1947 — Section 11A
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Supreme Court31 Mar 2008Allowed

Collector and Dist. Magistrate and Others Vs S. Sultan

Supreme Court Of India · (2008) 3 ACR 2736 : AIR 2008 SC 2096 : (2008) AIRSCW 2742 : (2008) 4 JT 369 : (2008) 4 SCALE 574 : (2008) 15 SCC 191

Andhra Pradesh of Dangerous Activities of Bootleggers, Dacoits, Drug Offenders, Goondas, Immoral Traffic Offenders and Land Grabbers Act, 1986 — Section 2, 3(1), 3(2)Constitution of India, 1950 — Article 22Explosive Subst
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Supreme Court31 Mar 2008Dismissed

Krishna Kumar Birla Vs Rajendra Singh Lodha and Others

Supreme Court Of India · (2008) AIRSCW 2557 : (2008) 1 BLJR 1292 : (2008) 3 CALLT 41 : (2008) 3 CALLT 39 : (2008) 2 CLT 550 : (2008) 3 CLT 39 : (2008) 3 CTC 43 : (2008) 4 JT 82 : (2008) 3 LW 1005 : (2008) 3 MLJ 1002 : (2008) 4 SCALE 202 : (2008) 4 SCC 300

Calcutta High Court Rules, 1914 — Rule 24, 25, 26, 27, 28Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, 122, 92Constitution of India, 1950 — Article 12, 14, 227, 32
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Supreme Court28 Mar 2008Allowed

S.S. and Company Vs Orissa Mining Corporation Limited

Supreme Court Of India · (2009) 2 ALT 11 : (2008) 2 BC 667 : (2008) 3 CLT 665 : (2008) 1 CTLJ 223 : (2009) 1 GLH 488 : (2008) 4 JT 195 : (2008) 4 SCALE 788 : (2008) 5 SCC 772

Mineral Concession Rules, 1960 — Rule 17Mines and Minerals (Development and Regulation) Act, 1957 — Section 10, 11, 12, 13, 14
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Supreme Court28 Mar 2008Allowed

State of Himachal Pradesh and Another Vs Ravinder Singh

Supreme Court Of India · (2009) AIRSCW 452 : (2008) 2 AWC 1749 Supp : (2008) 4 JT 420 : (2008) 2 LLJ 1028 : (2008) 4 SCALE 834 : (2008) 12 SCC 286 : (2009) 1 SCC(L&S) 221 : (2008) 2 Supreme 740 : (2008) 1 UJ 563

Constitution of India, 1950 — Article 14, 142, 16, 226
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Supreme Court27 Mar 2008Allowed

Municipal Council, Udaipur Vs Mahendra Kumar

Supreme Court Of India · AIR 2008 SC 2507 : (2008) AIRSCW 3469 : (2009) 2 ALT 27 : (2008) 2 AWC 1754 Supp : (2008) 3 CHN 31 Supp : (2008) 4 JT 430 : (2008) 4 MLJ 803 : (2008) 4 SCALE 825 : (2008) 12 SCC 771

Specific Relief Act, 1963 — Section 38Transfer of Property Act, 1882 — Section 106
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Supreme Court27 Mar 2008Dismissed

Parakh Foods Ltd. Vs State of A.P. and Another

Supreme Court Of India · (2008) 2 ACR 2077 : AIR 2008 SC 2012 : (2008) AIRSCW 2652 : (2008) CriLJ 2617 : (2008) 2 GLH 712 : (2008) 4 JT 291 : (2008) 2 KLT 180 : (2008) NCC 567 : (2008) 40 OCR 694 : (2008) 4 SCALE 150 : (2008) 4 SCC 584 : (2008) 1 UJ 522

Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration Act, 1954 — Section 16(1), 2, 7Prevention of Food Adulteration Rules, 1955 — Rule 37D
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